Kumar Sagar S/O Hanamappa vs The State Of Karnataka
2023 Latest Caselaw 1069 Kant

                                                  -1-




                                                           WP No. 100288 of 2023


                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                            DATED THIS THE 19TH DAY OF JANUARY, 2023

                                             BEFORE
                              THE HON'BLE MR JUSTICE E.S.INDIRESH
                          WRIT PETITION NO. 100288 OF 2023 (KLR-RR/SUR)
                   BETWEEN:

                   KUMAR SAGAR S/O HANAMAPPA
                   AGE. 29 YEARS, CC. AGRICULTURE,
                   R/O. ADAVIBHAVI
                   TQ. KUSHTAGI, W AT HULIHAIDAR
                   TQ. GANGAVATI, ST.KOPPAL, PIN. 583283
                                                                  ...PETITIONER
                   (BY SRI. S C HIREMATH, ADVOCATE)

                   AND:
                   1.    THE STATE OF KARNATAKA
                         REPRESENTED BY THE PRINCIPAL SECRETARY
                         REVENUE DEPARTMENT
                         M.S.BUILDING, BENGALURU-01
                   2.    THE TAHSILDAR
                         TQ. KUSHTAGI, KUSHTAGI
J                        KOPPAL PIN. 587101
MAMATHA
                                                               ...RESPONDENTS
Digitally signed
by J MAMATHA
Date:
2023.01.23
                   (BY SRI.VINAYAK S. KULKARNI, AGA)
11:25:40 +0530




                        THIS WRIT PETITION IS FILED UNDER ARTICLES 226
                   AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
                   ISSUE A WRIT IN THE NATURE OF MANDAMUS DIRECTING
                   RESPONDENT NO.2 TO ENTER THE NAMES OF THE
                   PETITIONER, HIS MOTHER, BROTHERS AND SISTER TO THE
                   PETITION LANDS AS PER THE FINAL DECREE DATED 11-03-
                   2022 IN FDP NO. 4/2016, A COPY OF WHICH IS PRODUCED
                   HEREIN AS PER ANNEXURE-B.
                                   -2-




                                             WP No. 100288 of 2023


     THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
                                 ORDER

Learned Additional Government Advocate accepts notice for

the respondents.

Heard the learned counsel appearing for the petitioner and

the learned Additional Government Advocate for the respondents.

2. The short question involved in this writ petition is with

regard to consideration of the application at Annexure-B to the writ

petition, made by the petitioner to the 2nd respondent herein -

Tahasildar, Kushtagi, in terms of the judgment and decree in FDP

No.4/2016, by the trial Court.

3. In that view of the matter, without expressing any

opinion on the merits of the case, the 2nd respondent herein is

directed to consider the application made by the petitioner within

eight weeks from the date of receipt of this order.

Accordingly, the writ petition is disposed of.

Sd/-

JUDGE

gab