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Judgment
E.S. Indiresh, J
Learned Additional Government Advocate accepts notice for respondents.
Heard the learned counsel appearing for the parties.
The petitioner is assailing the notice dated 03.05.2024 (Annexure-C) issued by the respondent No.3; inter-alia sought for direction to the respondents to regularise the land in question as unauthorised occupant.
Having taken note of the submission made by the learned counsel appearing for the petitioner and learned Additional Government Advocate appearing for respondents, as the impugned notice dated 03.05.2024 (Annexure-C) is issued under Section 104 of Karnataka Land Revenue Act, 1964, it is open for the petitioner to file objections to the notice dated 03.05.2024 (Annexure-C), within a week from today and thereafter, the respondents shall take decision in the matter based on the reply that may be filed by the petitioner.
Till consideration of the reply that may be made by the petitioner within a week from today, no precipitative action be taken against the petitioner. Accordingly, the writ petition is disposed of.