RUDRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have approached this Court seeking for the following reliefs:

(2.) Learned counsel for the petitioners submits that the impugned endorsement at Annexure - J dtd. 4/8/2022 was called in question by other members of the family in W.P. No.104484/2022 and in the said writ petition, the impugned endorsement dtd. 4/8/2022 has been quashed and a direction has been issued to the Deputy Commissioner to restore the subject lands and delete the name of the government in the record of rights in respect of the subject lands within six weeks from the date of receipt of certified copy of the order passed in the said writ petition. He has produced a copy of the order passed by this Court in W.P. No.104484/2022.

(3.) Learned AGA, who appears for respondents does not dispute the said submission made by the learned counsel for the petitioners. Under the circumstances, this petition is disposed of in terms of the orders passed in W.P. No.104484/2022. Accordingly, the impugned order Annexure - J dated 08.2022 is quashed. The 2nd respondent - Deputy Commissioner shall restore the subject lands and delete the name of the government in the record of rights in respect of the subject lands within six weeks from the date of receipt of a certified copy of this order.