H N Jagannath @ Muniyappa vs State Of Karnataka
2022 Latest Caselaw 2484 Kant

                             1

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 15TH DAY OF FEBRUARY, 2022

                          BEFORE

          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

         WRIT PETITION NO.20077 OF 2021 (GM-RES)

BETWEEN:
H.N. JAGANNATH @ MUNIYAPPA,
S/O LATE NANJAPPA,
AGED ABOUT 48 YEARS,
R/AT HIRENDAHALLI VILLAGE,
BIDARAHALLI HOBLI,
BANGALORE EAST TALUK - 560 049.
                                             ...PETITIONER
(BY SRI. VARADA RAJAN M.S., ADVOCATE)

AND:

1.     STATE OF KARNATAKA
       BY ITS SECRETARY,
       TO THE REVENUE DEPARTMENT,
       M.S. BUILDING,
       BANGALORE - 560 001.

2.     THE SENIOR SUB-REGISTRAR
       BIDARAHALLI, BANGALORE - 560 049.
                                           ...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 TO
REGISTER THE DOCUMENT IN QUESTION, NAMELY SALE DEED
DTD 30.06.2008 AS ANNEXURE-A EXECUTED IN FAVOUR OF
THE PETITIONER BY R. VENKATASHAMAPPA AND OTHERS WITH
RESPECT TO PROPERTY BEARING SY.NO.39/P9, EXTENT 4-00
AS OF HIRENDAHALLI VILLAGE, BIDARAHALLI HOBLI,
BANGALORE EAST TALUK, NOW KEPT PENDING FOR
REGISTRATION IN NO.P-913; AND ETC.

    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
                                  2

                            ORDER

The subject matter of this writ petition is substantially

similar to the one in W.P.No.1494/2022 between

G.K. SRINIVASA vs. THE STATE OF KARNATAKA & ORS.

disposed off by this Court vide judgment dated 01.02.2022.

2. The Division Bench decision of this Court in

W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER

Vs. STATE OF KARNATAKA BY ITS COMMISSIONER &

SECRETARY disposed off on 11.12.1974, it has been held

that like cases should be treated alike and if relief is granted

to a litigant, similar relief cannot be denied to other similarly

circumstanced litigants, subject to all just exceptions.

In view of the above, writ petition is disposed off,

reserving liberty to the petitioner to seek its revival as

observed in G.K. SRINIVASA, supra.

Cost made easy.

Sd/-

JUDGE DS