Sri Byrappa vs State Of Karnataka
2022 Latest Caselaw 1669 Kant

                            1

  IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 3RD DAY OF FEBRUARY, 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

    WRIT PETITION NO.1734 OF 2022 (GM-ST/RN)
BETWEEN:

SRI BYRAPPA
S/O MUNIYAPPA
AGED ABOUT 65 YEARS
R/AT NO.222, ANNAPOORNA NILAYA
LAGGERE MAIN ROAD
BANGALORE-560058.
(BENEFIT OF SENIOR CITIZEN NOT CLAIMED)
                                          ...PETITIONER
(BY SRI. CHOKKA REDDY, ADVOCATE)

AND:

1. STATE OF KARNATAKA
REPTS BY PRINCIPAL SECRETARY
REVENUE DEPARTMENT, M S BUILDING
AMBEDKAR BEEDHI
BANGALORE-560001.

2. INSPECTOR GENERAL OF STAMPS
AND REGISTRATION
8TH FLOOR, KANDHAYA BHAVAN, K G ROAD
BANGALORE-560009.

3. SUB-REGISTRAR
LAGGERE NO.455
MASTHI ARACADE
50TH FEET CROSS ROAD
LAGGERE MAIN ROAD
BANGALORE-560058.
                                      ... RESPONDENTS

(BY SRI.B.V.KRISHNA, AGA)

       THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECTION TO R-3 TO RELEASE THE PENDING REGISTERED
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SALE DEED DTD. 30.06.2012, P-2433/2012-13 IN RESPECT
OF SY.NO. 180, OLD SY.NO.75/11 MEASURING 3 ACRES
21.08 GUNTAS, INCLUDING KARAB OF 16.08 GUNTAS,
SITUATED        AT      DODDABIDHARAKALU            VILLAGE,
YESHWANTHAPUR HOBLI, BANGALORE NORTH AS ANNX-A IN
VIEW OF ORDER PASSED BY THIS HONBLE COURT IN
W.P.NO.117177/2019,       W.P.NO.103813/2021,        W.P.NO.
10158/21 BY ALLOWING WRIT PETITION.

      THIS PETITION COMING ON FOR ORDERS THIS DAY
THROUGH VIDEO CONFERENCE, THE COURT MADE THE
FOLLOWING:-

                          ORDER

Petitioner is knocking at the doors of Writ Court

seeking a direction to the fourth respondent - Sub

Registrar to register the documents in question without

insisting upon the production of 11E Sketch.

2. Learned AGA Shri B V Krsihna on request

having accepted notice for the respondents contends that

the basic judgment (WA No. 14050/2012 in

W.P.No.18939/2009) made in which had dispensed with

the production of 11E Sketch has been stayed by the Apex

Court in SPL (C) 15837-38/2016 between THE STATE OF

KARNATAKA Vs. G RAMACHAR and therefore, the petition

may be disposed off with liberty to the petitioner to seek its

revival in the event the said challenge fails. This Court is

broadly in agreement with this submission.

In the above circumstances, the writ petition is

disposed off with liberty to the petitioner to seek its revival

on the result of Writ Appeal as mentioned above.

Costs made easy.

Sd/-

JUDGE

Bsv