H Govindaraju vs The Chief Secretary
2022 Latest Caselaw 8284 Kant

                           1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 7TH DAY OF JUNE, 2022

                        BEFORE

       THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

      WRIT PETITION No.2403/2022 (KLR - RES)
BETWEEN:

H. GOVINDARAJU,
S/O HANUMAIAH,
AGED ABOUT 65 YEARS,
R/A SHIRAGONAHALLI VILLAGE,
BAKTHARAHALLI POST,
DODDABELAVANAGALA HOBLI,
DODDABALLAPURA TALUK,
BANGALORE DISTRICT - 561 203.
                                         ... PETITIONER
(BY SRI.VASUDEVA IYENGAR K.T., ADV.)


AND:

1.     THE CHIEF SECRETARY,
       REVENUE DEPARTMENT,
       GOVERNMENT OF KARNATAKA,
       DR. AMBEDKAR VEEDHI,
       BANGALORE - 560 001.

2.     THE DY. COMMISSIONER,
       BANGALORE RURAL DISTRICT,
       REVENUE DEPARTMENT,
       GOVERNMENT OF KARNATAKA,
       OFFICE OF THE DY. COMMISSIONER,
       BANGALORE DISTRICT,
       BANGALORE - 562 110.

3.     THE ASST. COMMISSIONER,
       DODDABALLAPURA SUB DIVISION,
                            2



      BANGALORE RURAL DISTRICT,
      BANGALORE - 562 110.

4.    THE THAHSILDAR,
      DODDABALLAPUR TALUK,
      BANGALORE RURAL DISTRICT,
      BANGALORE - 562 110.

5.    SRI. M. RANGASHAMAIAH,
      AGED NOT KNOWN,
      MAJOR,
      S/O RANGAMUTHAYYA,

6.    MUTHURAYAPPA,
      AGED NOT KNOWN,
      MAJOR,
      S/O RANGAMUTHAYYA,

7.    SRI. RANGAPPA,
      AGED NOT KNOWN,
      MAJOR,
      S/O RANGAMUTHAYYA,

8.    SMT. MUTHAMMA,
      AGED NOT KNOWN,
      MAJOR,
      D/O RANGAMUTHAYYA,

9.    SMT. MUDDARANGAMMA,
      AGED NOT KNOWN,
      MAJOR,
      D/O RANGAMUTHAYYA,

10.   SRI. RANGAMUTHAMMA,
      AGED NOT KNOWN,
      MAJOR,
      D/O RANGAMUTHAYYA,

11.   CHIKKEERAYYA,
      AGED NOT KNOWN,
      FATHER'S NAME NOT KNOWN PETITIONER,
      MAJOR,
                           3



12.   BYLAPPA,
      AGED NOT KNOWN,
      FATHER'S NAME NOT KNOWN PETITIONER,
      MAJOR,

13.   SMT. THIMMA ARASAMMA,
      D/O GOVINDAIAH,
      AGED NOT KNOWN,
      MAJOR,

      ALL THE RESPONDENT 4 TO 13 ARE
      RESIDENTS OF SHIROGANAHALLI VILLAGE,
      DODDABELAVANGALA HOBLI,
      DODDABALLAPUR TALUK,
      BANGALORE DISTRICT - 562 110.

14.   SRI. RAMACHANDRAIAH,
      S/O RANGAIAH,
      AGED NOT KNOWN,
      MAJOR,
      R/AT KALIPALYA VILLAGE,
      SAKKARE GOLLAHALLI POST,
      DODDABELAVANGALA HOBLI,
      DODDABALLAPUR TALUK,
      BANGALORE DISTRCT - 561 203.
                                   ... RESPONDENTS
(BY SRI.R.SRINIVASA GOWDA, AGA FOR R1 TO R4)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2, THE DY. COMMISSIONER OF BANGALORE
RURAL DISTRICT BANGALORE, TO PASS JUDGMENT IN CASE
NO. REVISION PETITION 29/2015-16 WITH RESPECT TO
SY.NO.12/1, MEASURING 1 ACRE 36 GUNTAS, SY.NO. 12/2
MEASURING 1 ACRE 32 SY.NO. 15. MEASURING 5 ACRE 38
GUNTAS, SY.NO.16, MEASURING 2 ACRE 38 GUNTAS,
SY.NO.7/1, MEASURING 0.1 GUNTA SY.NO.7/2 MEASURING
0.1 GUNTA SY.NO.7/3, MEASURING 2 ACRES 25 GUNTAS,
SY.NO.7/4,   MEASURING    0.16   GUNTAS    SY.NO.25,
MEASURING 2 ACRES 14 SY.NO. 38, MEASURING 3 ACRES 1
GUNTA ALL SITUATED AT SHIRAGONAHALLI VILLAGE,
DODDABELAVANGALA HOBLI, DODDABALLAPURA TALUK
BANGALORE RURAL DISTRICT THE EARLIEST AND ETC.,
                              4




     THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:

                          ORDER

The prayer in the petition is for issuance of

direction to respondent No.2-Deputy Commissioner to

consider the matter and pass appropriate order in RP

No.29/2015-16 which is pending before him.

Having regard to the fact that the revision is of the

year 2015, the Deputy Commissioner, Bangalore Rural

District is directed to dispose of the revision petition

within a period of 4 months from the date of receipt of a

copy of this order.

Accordingly, writ petition is disposed of.

Sd/-

JUDGE

RKA