G.C. PANKAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner claims to have filed an application in Form No.1 on 25/9/2000 at Annexure-B addressed to the Tahsildar, Bengaluru South Taluk, Bengaluru District, seeking regularization of unauthorized occupation of the site and the construction put in a site measuring 19 x 30 feet situated at No.1033, 4th cross, Bangarappanagara, III stage, Banashankari. Learned counsel for the petitioner submits that the prayer in the writ petition is to issue a writ of mandamus directing the respondent authorities to consider the application and pass necessary orders in accordance with law as it was done in the case of other applicants.

(2.) Learned counsel for the petitioner submits that respondent-BBMP demolished the shed put up by the petitioner during the course of these proceedings. It would suffice if this Court were to direct respondent No.2-Tahsildar, Bengaluru South Taluk, Bengaluru to consider the representation that was filed by the petitioner as per the notification issued by the State Government calling for such applications to regularize the unauthorized occupation as well as the construction.

(3.) Placing the submission of the learned counsel for the petitioner on record, this writ petition stands disposed of directing respondent No.2-Tahsildar, Bengaluru South Taluk, to consider the application given by the petitioner on 25/9/2000 at Annexure-B and pass necessary orders keeping in mind the consideration of such application and regularization of unauthorized occupation made in favour of other applicants at the relevant point of time. The entire exercise shall be completed as expeditiously as possible and at any rate, within a period of three months from the date of receipt of a copy of this order.