RAMACHANDREGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents.

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

(3.) The petitioner is assailing the notice dtd. 3/5/2024 (Annexure-C) issued by the respondent No.3; inter-alia sought for direction to the respondents to regularise the land in question as unauthorised occupant.