PARAMESHWARA BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. Shiva Reddy, learned HCGP for respondent No.1.

(2.) In these petitions, the petitioners inter alia seek for writ of mandamus directing respondent No.2 to allot the residential houses/sites in favour of the petitioners.

(3.) On perusal of the records, I deem it appropriate to dispose of the writ petitions with a direction that the competent authority shall consider and decide the applications submitted by the petitioners, if not already decided, in accordance with law by a speaking order within a period of two months from the date of receipt of certified copy of the order passed today. Ordered accordingly.