SHARADA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice to respondents no.1 and 2.

(2.) Learned counsel for petitioner submits that writ petition is filed for direction to respondent no.2 to consider petitioner's application (Annexure-A) for regularization under Sec. 94C of Karnataka Land Revenue Act, 1964 etc.

(3.) It was submitted that respondent no.3 has issued 'no objection' as per Annexure-E and therefore, notice to respondent no.3 may be dispensed with.