C.A. CARIAPPA Vs. DEPUTY COMMISSIONER KODAGU DISTRICT

JUDGEMENT

(1.) The petitioner in this writ action has sought mandamus to the respondents to enquire into the allegations made by him through his complaint dated 5-11-2013 vide Annexures-A1 and A2 regarding alleged mischievous claim in respect of certain lands situate within the territorial limits, of the respondents. Sri H.T. Narendra Prasad, learned A.G.A. takes notice for respondents 1 to 3.

(2.) Heard Sri A.K. Subbaiah, learned Counsel for the petitioner and Sri H.T. Narendra Prasad, learned A.G.A. for respondents.

(3.) Perused the records in supplementation thereto which reveals that the petitioner C.A. Cariappa has lodged a complaint vide Annexures-A1 and A2 before the respondents intimating them that two individuals have indulged in fraudulent acts, misrepresenting to be entitled to the benefit of benevolent provisions of the Karnataka Certain Inams Abolition Act, 1977 and have obtained orders granting them occupancy rights in respect of agrarian lands.