(1.) The petitioners are before this Court seeking writ of mandamus directing respondent Nos.3 and 4 to survey the land and fix the boundary of the land bearing Rs. No.283/2 measuring 4 acres situated at Godachi village of Ramdurg taluk in Belagavi district by considering the representations at Annexures-D and E dtd. 5/11/1996 and 28/1/1997 respectively.
(2.) Heard the learned counsel for the parties.
(3.) The petitioners claim that their father late Ningappa Pujar had purchased the aforesaid land under a registered sale deed. In pursuance of the sale, Ningappa Pujar's name was mutated in the record of rights of the land in question. Annexures-D and E representations dtd. 5/11/1996 and 28/1/1997 were submitted by petitioners' father with a request to survey the land and fix the boundary. On the allegation that thereafter the respondents have not surveyed the land and fixed the boundary, the petitioners are before this Court.