RAJESAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a writ of mandamus directing the 4th respondent to take the opinion of the 6th respondent as per the Tharavu No.6 dtd. 28/4/2003 vide Annexure - E and the 3rd respondent to consider the representation of the petitioner dtd. 18/2/2014 and 30/8/2022 vide Annexures - F and G and regularize the unauthorized occupation of the land bearing Sy. No.237 measuring 4 acres situated at Kanavalli Village, Karjagi Hobli of Haveri in his favour.

(2.) Heard the learned counsel for the parties.

(3.) The petitioner had earlier approached this Court in W.P. No.104040/2022 with a prayer to issue a direction to the respondent Nos.3 to 5 to consider his Form No.53 for regularization of the land bearing Sy. No.237 of Kanavalli Village, Karjagi Hobli of Haveri and also to consider his representations dtd. 18/2/2014 and 30/8/2022. The said writ petition was disposed of by the Co-ordinate Bench of this Court vide order Annexure - H dtd. 18/10/2022 with a direction to the 4th respondent to place the application filed by the petitioner in Form No.53 before the Regularization Committee, if not already placed within a period of two months from the date of receipt of certified copy of the order passed in the said writ petition and it was further directed that if such an application is placed before the Regularization Committee, the Committee shall consider the application and pass appropriate orders on the same.