AMARAPPA Vs. SUB REGISTRAR

JUDGEMENT

(1.) The petitioner herein has sought for a mandamus directing the 3rd respondent to conduct the re-survey of the subject land in accordance with the sale deed executed on 8/1/1987 vide Annexure - B.

(2.) Heard the learned counsel for the petitioner and the learned AGA appearing for respondent Nos.1 to 3.

(3.) The office has raised an objection stating that the application filed by the petitioner seeking re-survey of the land in question is not produced alongwith the writ petition.