P. VEERANAGOUDA Vs. TAHASILDAR HARAPANAHALLI TALUK

JUDGEMENT

(1.) The captioned writ petition No.107848/2023 is filed by the petitioners assailing the order passed by respondent No.3 - Assistant Commissioner, who has directed to mutate the name of the State to the petition property as per Annexure-J and the same is confirmed by the respondent No.2 - Deputy Commissioner vide order dtd. 23/11/2023 as per Annexure-L. These two orders are questioned in W.P.No.107848/2023.

(2.) The captioned writ petition No.101181/2024 is filed by the petitioners seeking mandamus directing respondent No.3 to restore the electrical connections to the Electrical Meters RR No.11886, RR No.11887, HH 50313 and HP 681 belongs to the petitioners.

(3.) Heard learned counsel appearing for the petitioners.