VENKAPPA SHETTIGAR Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) Though this petition is posted for orders, having regard to the fact that it can be disposed of on a short point, it is heard for a final disposal. In this petition under Articles 226 and 227 of the Constitution the petitioner has sought for the following reliefs :-

(2.) Annexure - A is an endorsement issued by the Special Tahsildar, Land Reforms, Udupi, dated 2-7-1987 bearing No. EDS.KLR (2) CR : 62.87-88 informing the petitioner that the application in Form No. 7 claimed to have been filed on 24-4-1979 is not entered in the register of Shivalli Village.

(3.) The case of the petitioner is that he has filed an application in Form No. 7 on 24-4-1979 as per Annexure-D. There is also an endorsement made on the application by the Special Tahsildar, Land Reforms, Udupi for having received the application on 24-4-1979. The petitioner has sought for issue of a writ in the nature of mandamus to the Land Tribunal, Udupi, directing it to decide the application filed in Form No.7 in accordance with law.