RAMANATHA SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notices for the respondents.

(2.) As it is submitted at the Bar by the counsel for both parties that dispute raised in this writ petition has been covered by the judgment rendered by the Division Bench of this Court on 26.10.2007 in W.A.No.5242/2004 connected with W.A.Nos.5103/2004, 5331/2004 and 5046/2004 as also the order passed on 23.07.2012 in WP.No.23692/2012, the matter is taken up for final disposal.

(3.) Challenge in this writ petition is to the endorsement dated 18.04.2016 issued by respondent No.2 Deputy Commissioner, Dakshina Kannada, Mangaluru District, addressed to the petitioner whereby request of the petitioner for conferring ownership rights in respect of land bearing Sy.No.1/1B measuring 5 acres situated at Konaje Village in Mangaluru has been rejected.