JUDGEMENT
R.DEVDAS,J. -
(1.)Learned Additional Government Advocate takes notice for all the respondents.
(2.)The prayer in the writ petition is to issue a writ of mandamus or direction to respondent-revenue
authorities to consider the application filed by the
petitioner on 2/11/2019 at Annexure-B for grant of
land in terms of the provisions contained in the
Karnataka Land Grant Rules, 1969.
(3.)Learned counsel for the petitioner submits that the petitioner is seeking grant of land in Katlatkur
village, Raichur Taluk and District. According to the
petitioner, the extent of land available for grant in
Raichur District has been noticed in the case of Paul
Mitra Y. vs. Deputy Commissioner, Raichur,
District Raichur, and others in
W.P.No.200151/2017 disposed of on
19/8/2017. A contempt petition was also filed by Sri Paul Mitra in CCC No.200006/2018 where the
Deputy Commissioner has placed material before this
Court showing the extent of land that is available for
grant in the district, the extent of land reserved under
the Ex-serviceman quota and the quota for Scheduled
Castes and Scheduled Tribes. It is the contention of
the petitioner that she belongs to a Scheduled Caste
community and therefore, she is entitled for grant in
accordance with law. However, though the application
was filed on 2/11/2019, no orders have been passed
till date.
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