DEVENDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Advocate is directed to accept notice for respondent 3 and also to appear for respondents 1 and 2 who are served and unrepresented. Memo of appearance to be filed within a period of four weeks.

(2.) IN all these petitions the grievance of the petitioners is that the application filed by the petitioners seeking regularisation of their unauthorised occupation and cultivation of the lands, in the lands as detailed in the respective writ petition has not yet been considered and disposed of by the Land Grant Committee in accordance with law. IN this regard, the petitioners have also placed reliance on the order passed by this Court in W.P.No.468 of 2008 disposed of on 18-1-2008, wherein this Court had directed the consideration of the application after the Constitution of the Regularisation Committee. The petitioners contend that subsequent to the said order they have approached the respondents on several occasions and the endorsement being issued is only to the effect that the application would be considered after the Constitution of the Committee. As such the petitioners contend that an appropriate direction requires to be issues to constitute the Committee.

(3.) CONSIDERING that the Government has taken some proactive steps in constituting the Committee, I am of the view that the present petitions could be disposed of only with a direction to the respondents to constitute the Regularisation Committee as expeditiously as possible keeping in view the hardship being faced by the petitioners and other similarly placed persons.