L. ABDUL REHAMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in the instant writ petition have sought for a direction to be issued to respondent No.4 - Tahsildar to implement the orders of respondent No.3 - Assistant Commissioner and respondent No.2 - Deputy Commissioner and change the katha in respect of the properties as directed by respondent No.3 in R.A.No.149/2013-14 (vide Annexure-'B' to the writ petition).

(2.) The learned AGA appearing for the respondents upon instructions submits that he has no objection for the same. His submission is placed on record.

(3.) Hence, the following:-