PILLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Present writ petition is filed under Articles 226 and 227 of the Constitution of India seeking a writ in the nature of mandamus directing the respondents to consider his application filed vide Annexure 'A' dated 04.01.2014.

(2.) Perused the records. Head the learned counsel appearing of the parties.

(3.) Case of the petitioner is that he is the absolute owner in possession of 21/2 guntas of land in Sy. No. 83/1 and his brother V. Krishnappa is in occupation of 5 and 11/4 guntas of land in the same Survey number of Amruthahalli, Bangalore Taluk. They are stated to be together in possession of 8 guntas of land. It is their case that they have constructed their respective residential houses in the land in question. Photographs have been produced to that effect.