Smt Narayanamma vs The State Of Karnataka
2022 Latest Caselaw 12793 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 3RD DAY OF NOVEMBER, 2022

                          BEFORE

          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

       WRIT PETITION NO.9304 OF 2022 (KLR - RES)

BETWEEN:
1.     SMT. NARAYANAMMA,
       W/O LATE GUDAPPA,
       AGED ABOUT 73 YEARS,

2.     SRI. B. G. ANIL KUMAR,
       S/O LATE GUDAPPA,
       AGED ABOUT 40 YEARS,
       BOTH R/AT BAGALUR VILLAGE,
       JALA HOBLI, DEVANAHALLI TALUK,
       BANGALORE - 562 149.
                                            ...PETITIONERS
(BY SMT.INDUMATHI S.R., ADVOCATE FOR
    SRI.BHANU PRASAD K., ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA,
       REPRESENTED BY ITS
       REVENUE SECRETARY,
       VIDHANASOUDHA,
       BANGALORE - 560 001.

2.     THE SPECIAL DEPUTY COMMISSIONER,
       BANGALORE URBAN DISTRICT,
       BANGALORE KANDHAYA BHAVANA,
       K G ROAD,
       BANGALORE - 560 009.
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3.    ASSISTANT COMMISSIONER,
      BANGALORE NORTH,
      KANDHAYA BHAVANA,
      K G ROAD,
      BANGALORE - 560 009.

4.    THE TAHSILDAR,
      YELAHANKA,
      BANGALORE - 560 063.
                                               ...RESPONDENTS
(BY SRI.R.SRINIVASA GOWDA, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R2
TO 4 TO CONSIDER THE REPRESENTATION DATED 10.12.2021
VIDE ANNEXURE - F1, F2 AND F3 FOR CONDUCTING THE
SURVEY IN RESPECT OF 4 ACRES OF LAND GRANTED IN
FAVOUR OF GUNDAPPA IN SY.NO.176, BLOCK NO.51 OF
BAGALUR VILLAGE AS PER A T RAMASWAMY COMMITTEE
REPORT AND TO GIVE EFFECT TO THE ENTRIES IN THE
REVENUE RECORDS.

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

                              ORDER

The subject matter of this Writ Petition is substantially

similar to the one in W.P.No.24601/2022 between

L.D.KRISHNAPPA v. STATE OF KARNATAKA & ANOTHER

disposed off by this court vide judgment of the day wherein

certain favourable observations have been made in favour

of the litigant therein.

2. The Division Bench 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, has held that the Court should

treat like-cases alike and if relief is granted to a litigant,

similar relief cannot be denied to other similarly

circumstanced litigants, there being no derogatory

circumstances.

In view of the above, similar case needs to be treated

similarly and therefore, the relief granted to the litigant in

the cognate writ petition is extended to the petitioner

herein as well, mutatis mutandis. Writ Petition is disposed

off, costs having been made easy.

Sd/-

JUDGE DS