KUMAR GOWDA G Vs. CHIEF SECRETARY

JUDGEMENT

(1.) In view of the submissions made, office objections in W.P.No.56929/2018 are waived.

(2.) It is not in dispute that several similar nature writ petitions have been considered and allowed by this Court, either while disapproving the similar endorsements/orders and restoring the applications for reconsideration or while requiring the pending applications to be considered in accordance with law, including a batch of writ petitions led by W.P.No.56929/2018 and other cases W.P.No.43235/2017, decided on 11.04.2018, wherein this Court has, inter alia, observed as under:

(3.) The authorities concerned shall consider and finally decide on the prayer of the writ petitioner for execution of the lease deed within four weeks from the date of production of the certified copy of this order. No costs."