Sri B P Narayanappa vs The State Of Karnataka
2022 Latest Caselaw 12647 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 28TH DAY OF OCTOBER, 2022

                         BEFORE

         THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

   WRIT PETITION NO.18275 OF 2022(KLR-RR/SUR)

BETWEEN:
SRI.B.P.NARAYANAPPA,
S/O LATE PATALAPPA,
AGED ABOUT 51 YEARS,
R/AT BAGALUR VILLAGE,
JALA HOBLI, DEVANAHALLI TALUK,
BANGALORE - 562 149.
                                            ...PETITIONER
(BY SRI. BHANU PRASAD K, ADVOCATE)

AND:

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

2. THE SPECIAL DEPUTY COMMISSIONER,
   BANGALORE URBAN DISTRICT,
   BANGALORE, KANDHAYA BHAVAN,
   K G ROAD, BANGALORE - 560 009.

3. THE ASSISTANT COMMISSIONER,
   BANGALORE NORTH,
   KANDHAYA BHAVAN, K G ROAD,
   BANGALORE - 560 009.
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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 A) DIRECTIN
RESPONDENT NO.2 TO 4 TO CONSIDER THE REPRESENTATION
DATED 23.06.2022 VIDE ANNEXURE-H1,H2 AND H3 FOR
CONDUCTING THE SURVEY/PHODI IN RESPECT OF 4 ACRES OF
LAND GRNATED IN FAVOUR OF PATALAPPA IN SY.NO.176,
BLOCK NO.76 OF BAGALUR VILLAGE AS PER A.T.RAMASWAMY
COMMITTEE REPORT AND TO GIVE EFFECT TO THE ENTRIES IN
THE REVENUE RECORDS AND ETC.,

    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.11814/2015 (KLR-RR/SUR)

between Sri. B.P.Narayanappa vs STATE OF KARNATAKA &

ANOTHER disposed off by a Co-ordinate Bench of this Court

on 24.03.2015 wherein operative portion of the judgment

reads as under:

"I dispose of this petition with a direction to the respondent No.2 to consider the petitioner's said representation in accordance with law and as expeditiously as possible and in any case within an outer limit of six months from the date of the

production of the certified copy of today's order. It is made clear that no opinion whatsoever is expressed on the merits of the claims of the petitioner."

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 like cases should

be treated alike and if relief is granted to a litigant, it

cannot be denied to other similarly circumstanced litigants,

subject to all just exceptions.

In the above circumstances, writ petition is also

disposed off granting the same relief as has been granted

to the petitioner in the cognate writ petition.

Costs made easy.

Sd/-

JUDGE DS