SURESH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioners who claim to be unauthorisedly cultivating the lands bearing Sy.Nos.232, 236/1 and 236/2 situated at Mugalkhod village, Mudhol taluk, Bagalkote district, had given representations to regularize their occupation and cultivation of the respective lands which they were in possession and cultivation.

(2.) Petitioners had earlier approached this Court in WP Nos.109810-813/2014 seeking writ of mandamus to consider their representations. The said writ petitions were disposed of on 6/2/2015 directing the authority to consider the applications/representations filed by the petitioners expeditiously. Thereafter it appears that the authorities had directed the petitioners to file online applications for regularization of their unauthorized occupation and cultivation of the lands in question.

(3.) Learned AGA submits that the applications which are filed by the petitioners on 4/1/2023 and 5/1/2023 vide Anenxures-D series, would be considered and appropriate orders would be passed if some time is granted.