SIDDIBAI W/O NAGANAYAK AND OTHERS Vs. THE STATE OF KARNATAKA BY ITS SECRETARY, DEPARTMENT OF REVENUE AND OTHERS

JUDGEMENT

(1.) THE learned Government Advocate to take notice for respondent Nos. 1 to 8 and file memo of appearance within a period of four weeks from today.

(2.) THE petitioners are seeking for issue of mandamus to direct respondent Nos. 7 and 8 to consider the petitioners applications produced vide Annexures 'A' to 'A50' for their respective portions of the land in Sy. No. l8 of N. Ganadagatte Village, Kasaba Hobli, Channagiri Taluk, Davanagere District

(3.) THE case of the petitioners is that though it was indicated that the matter would be considered by placing it before the Committee, the same has not been considered and disposed of till now. The petitioners also place reliance on the order dated 25.01.2006 passed by this Court in W.P. No. 21134/2005, wherein in similar set of circumstances, this Court had directed the respondent Nos. 7 and 8 to hold appropriate enquiry and consider and dispose of the applications for regularisation in accordance with law. The petitioners further contend that keeping in view such directions, the petitioners have made representations to the respondent Nos. 7 and 8 on 19.12.2008 which are at Annexures 'E' and 'E1'. The grievance is that despite the same, the applications have not been considered and disposed of.