GOVINDRAO Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) IT is the case of the petitioner that he suffered imprisonment for a period of one year six months in 1348 Fasli 9th Teer and was released on 10 -11 -1938 (Fasli). It is the case of the petitioner that he made an application for sanction of the freedom fighters political pension. It appears pursuant to the filing of the said application, an endorsement is issued by the Tahsildar, a copy of which is produced at Annexure E calling upon the petitioner to produce the relevant documents. The present writ petition is filed seeking a writ of mandamus to the respondents to consider his application for grant of freedom fighters pension.

(2.) THE learned counsel appearing for the petitioner submits that pursuant to Annexure E, the petitioner has already produced necessary documents.

(3.) APPARENTLY , the relief which is sought for by the petitioner in this writ petition is seeking a direction to the concerned authorities to consider his application for grant of freedom fighters pension. Annexure E is a notice issued by the Tahsildar to the petitioner directing him to produce the necessary documents, so that his application for grant of pension could be processed. The petitioner shall comply with the notice issued at Annexure E and produce all such documents, which are required by the Tahsildar for processing his application for grant of freedom fighters pension if not already supplied. If the necessary information is supplied, the concerned authorities shall process the application. If the documents are not produced pursuant to Annexure E , the same shall be produced by the petitioner within a period of eight weeks from the date of receipt of this order and if it is produced, the Tahisldar shall process the details. Petition stands disposed of accordingly.