LAKSHMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioner is that she is the owner of 1 acre 20 guntas of land in Sy.No.199 of Sugganahalli Village, Kasaba Hobli, Ramanagara Taluk and that she has requested for conducting phodi and durasthi of the said land.

(2.) The learned HCGP appearing for the respondents upon instructions submits that the petitioner has not filed the online application as required and hence, her request has not been considered. He further submits that if she were to file the application as required, the same would be considered in the manner known to law and necessary action would be initiated. His submission is placed on record.

(3.) Hence, the following:-