DYAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA is directed to take notice for respondent Nos.1 to 3.

(2.) The petitioner has approached this Court in the instant writ petition seeking a writ of mandamus directing the third respondent to consider his representation vide Annexure-E, dtd. 12/4/2023 and enter his name in the revenue records of the land bearing Sy.No.44 measuring 4 acres situated at Khurd Virapur Village of Kaginele Hobali, Byadagi Taluka.

(3.) Heard the learned counsel appearing for the parties.