SHIVAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Learned AGA is directed to take notice for respondent Nos.1 to 3-State.

(3.) This petition is filed seeking a writ of certiorari and also writ of mandamus. During the course of arguments, learned counsel for the petitioner gives up prayer-A. He specifically contends that the prayer-B is to be considered and restricts his relief to prayer B. Accordingly, he contends that the application/Form No.57 dtd. 21/9/2016 is filed by the petitioner for regularization of cultivation of the land bearing Sy.No.36 situated at Kanakapur village, Taluka and District-Koppal, hence the same may be considered in a time bound manner.