NORBERT DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs:

(2.) The case of the petitioner is that the petitioner has constructed a residential house on the land measuring 4 cents in Sy.No.2/1P3 of Kodman Village, Bantwal Taluk, D.K.District. The respondent No.3-Panchayat has issued license to put up construction as early as on 15.10.2003. Pursuant to that, the petitioner has constructed a residential house by investing huge amount. Subsequently, the petitioner has given an application to the Panchayat for allotment of door number to his house. On 28.12.2013, his application has been rejected by the respondent No.3. Being aggrieved by the same, the petitioner has filed an appeal before the Executive Officer, Taluka Panchayat in Appeal No.2/203-14. The Executive Officer of Taluka Panchayat by order dated 30.1.2015 vide Annexure-A has directed as follows:

(3.) Inspite of directions issued by the Executive Officer of Taluka Panchayat, the respondent No.3 has not allotted the door number to the house of the petitioner. Hence, the petitioner has approached this Court for implementation of order dated 30.1.2015 vide Annexure-A.