Smt Renuka vs State Of Karnataka
2022 Latest Caselaw 3325 Kant

                          1

 IN THE HIGH COURT OF KARNATAKA, BENGALURU

  DATED THIS THE 25TH DAY OF FEBRUARY, 2022

                      BEFORE

    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

  WRIT PETITION NO.3752 OF 2022(GM-ST/RN)

BETWEEN:

SMT. RENUKA,
W/O PREMACHANDRA,
AGED ABOUT 43 YEARS,
R/O URKERE BEEDI,
THAVAREKERE, THAVAREKERE TALUK,
BANGALORE SOUTH - 560 029.
                                           ...PETITIONER
(BY SRI.G S VENKATA SUBBA RAO, ADVOCATE)

AND:

1. STATE OF KARNATAKA,
   REPRESENTED BY ITS
   PRINCIPAL SECRETARY,
   DEPARTMENT OF REVENUE & COMMERCE,
   M S BUILDING,
   BENGALURU - 560 001.

2. THE INSPECTOR GENERAL OF
   REGISTRATION AND STAMPS,
   KANDAYA BHAVAN,
   8TH FLOOR, K G ROAD,
   BENGALURU - 560 009.

3. THE DISTRICT REGISTRAR OF STAMPS,
   TUMKUR DISTRICT,
   TUMKUR - 572 132.

4. THE SUB-REGISTAR,
   MADHUGIRI TALUK,
   MADHUGIRI - 572 132.
                                  2

     TUMKUR DISTRICT.
                                                   ... RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP)

       THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASHING THE IMPUGNED ENDORSEMENT/ORDER DATED
11.01.2022 ISSUED BY THE SUB-REGISTRAR, MADHUGIRI
TALUK,       MADHUGIRI     WHO   IS     THE   R4    HEREIN    VIDE
ANNEXURE-A AND ETC.,


       THIS     PETITION    COMING      ON    FOR    PRELIMINARY
HEARING THIS DAY THROUGH PHYSICAL HEARING, THE
COURT MADE THE FOLLOWING:-


                              ORDER

The subject matter of this writ petition is substantially

similar to the one in W.P.No.1494/2022 (GM ST\RN)between

G K SRINIVASA Vs. THE STATE OF KARNATAKA, disposed off

by this Court on 01.02.2022 wherein the following

observation is made:

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

reserving liberty to the petitioner to seek its revival of the

petitioner if & when the matter is decided by the Apex Court.

Costs made easy.

Sd/-

JUDGE

Bsv