C.K.DILEEP KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims to be the owner of a portion of property covered under survey No.58 of Savve Village, Kasaba Hobli, H.D.Kote Taluk, Mysore District having been granted the same by grant certificate issued by the Special Assistant Commissioner, Mysore bearing reference No.1625/59-60 dtd. 13/8/1960. The petitioner made an application on 19/2/2014, when no action was taken a representation was submitted on 22/5/2017, again when no action was taken another representation was submitted on 10/5/2022 for conducting Podi and Durasthi thus it is clear that from the year 2014, no Podi has been carried out. As such, the petitioner is before this Court seeking for the aforesaid reliefs.

(3.) This Court has come across several matters of Podi and Durasthi being pending for years together without action being taken.