Sri. Y Rangaswamy vs The State Of Karnataka
2023 Latest Caselaw 5839 Kant

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                                                           NC: 2023:KHC:29829
                                                         WP No. 14480 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 22ND DAY OF AUGUST, 2023

                                            BEFORE
                        THE HON'BLE MR JUSTICE S SUNIL DUTT YADAV
                   WRIT PETITION NO. 14480 OF 2023 (KLR-RR/SUR)
                   BETWEEN:

                   1.    SRI. Y. RANGASWAMY
                         S/O LATE YALAKKI GOWDA,
                         AGED ABOUT 76 YEARS,
                         RESIDING AT NO.004, GROUND FLOOR,
                         NCN DIAMOND APARTMENT,
                         A BLOCK, 18TH CROSS,
                         AMRUTHAHALLI,
                         BANGALORE-560 092.
                                                                ... PETITIONER
                   (BY SRI. SRIDHAR A G., ADVOCATE)

                   AND:

                   1.    THE STATE OF KARANTAKA
                         REPRESENTED BY ITS SECRETARY,
Digitally signed
by VIJAYA P              DEPARTMENT OF REVENUE,
Location: HIGH           DR AMBEDKAR VEEDHI,
COURT OF                 BANGALORE-560 001.
KARNATAKA

                   2.    THE TAHSILDAR
                         HASSAN TALUK,
                         HASSAN DISTRICT-573 201.
                                                              ... RESPONDENTS
                   (BY SMT. ANUKANKSHA KALKERI, HCGP)

                        THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
                   THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE R2-
                   THE TAHSILDAR, TO APPEAR BEFORE THIS HON'BLE COURT
                   AND TO GIVE EXPLANATION AS TO WHY HE FAILED TO
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                                        NC: 2023:KHC:29829
                                    WP No. 14480 of 2023




CONSIDER THE REPRESENTATIONS OF THE PETITIONER, VIDE
ANNEXURE-G AND H DATED 07.11.2017 AND 19.05.2022
RESPECTIVELY, INSPITE OF THE ABOVE SAID JUDGEMENT AND
ORDERS PASSED BY THE HON'BLE COURTS IN RA NO.179/04
DTD 22.04.2006, RSA.1967/2006 DTD 22.09.2014 AND
MIS.NO.16/2015 DATED 12.04.2016 TO EFFECT THE NAME OF
THE PETITIONER IN THE REVENUE RECORDS AND ETC.

     THIS W.P. COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:


                          ORDER

Learned High Court Government Pleader accepts

notice for respondents.

Petitioner has sought for issuance of writ in the

nature of mandamus to direct the respondents to consider

the representations dated 07.11.2017 and 19.05.2022 at

Annexures-G and H respectively, whereby the petitioner

has sought for effecting entries in the revenue records in

light of the judgment and decree passed by the Civil

Courts and which have attained finality in terms of the

judgment in R.S.A.No.1967/2006.

2. In light of the limited prayer sought for and

noticing the submission that the said representations have

NC: 2023:KHC:29829 WP No. 14480 of 2023

not been considered, it would be appropriate to direct

respondents 1 and 2 to consider and pass appropriate

orders on the representations.

3. If it is found that case is made out for

consideration of the representations affirmatively, the

respondents to proceed and take action expeditiously in

accordance with law. Accordingly, representations at

Annexures-G and H to be considered in accordance with

law within a period of eight weeks from the date of receipt

of certified copy of this order.

4. In light of the discussions made above, petition

is disposed off.

Sd/-

JUDGE

VP