STATE OF KARNATAKA Vs. NAGAPPA DEMAPPA KOTUR

JUDGEMENT

(1.) By way of present appeal, the appellants/authorities of the State Government, challenged the order passed by the learned Single Judge dtd. 14/3/2022 in W.P.No.100475/2022. A very limited grievance was raised by before the learned Single Judge in the said writ petition. It was the submission of the petitioners that representation was submitted before the Authorities viz,. respondent Nos. 2 and 3, requesting to effect mutation and mutate the names of the petitioners in revenue records.

(2.) It was submitted before this Court that one of the pre-requisites for consideration of the request was submission of report and that pre-requisite was also complied with. The 5th respondent, in the petition, had submitted report to the Authority and the report was in favour of the petitioners. On the premise of these facts, the learned Government Advocate appearing for the State made a fair submission before the Court. The learned Government Advocate, in his fairness, submitted before the learned Single Judge that if some adequate time is granted, the respondents/Authority would consider the request of the petitioners and pass appropriate orders.

(3.) Accepting this submission, the learned Single Judge was pleased to dispose off the writ petition by directing respondent Nos.2 and 3 to consider the request of the petitioners to enter their names in revenue records on the basis of Annexure-D placed before the learned Single Judge i.e. report of the ADLR dtd. 20/9/2018. The learned Single Judge directed the Authority to undertake this exercise and comply with the same within a stipulated period of three months from the date of receipt of certified copy of the order of the learned Single Judge. Being aggrieved by the said order, the State Authorities are before this Court in the present appeal.