Sri Mahadeva vs The State Of Karnataka
2023 Latest Caselaw 9702 Kant

Karnataka High Court

Sri Mahadeva vs The State Of Karnataka on 7 December, 2023

                                                  -1-
                                                                NC: 2023:KHC:44351
                                                              WP No. 5713 of 2020




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                                BEFORE

                                THE HON'BLE MR JUSTICE E.S.INDIRESH

                             WRIT PETITION NO.5713 OF 2020 (KLR-RES)

                      BETWEEN:

                      SRI. MAHADEVA
                      AGED ABOUT 52 YEARS
                      S/O PUTTEGOWDA
                      R/AT BADAKANA KOPPAL VILLAGE
                      HOSA AGRAHARA HOBLI,
                      K.R. NAGAR TQ,
                      MYSURU DISTRICT 570 008
                                                                     ...PETITIONER

                      (BY SRI. B.S.NAGARAJ, ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA
                            REP. BY ITS PRINCIPAL SECRETARY
Digitally signed by         DEPARTMENT OF REVENUE
VIJAYALAKSHMI B N
Location: HIGH
                            M.S. BUILDING
COURT OF                    BENGALURU 560 001
KARNATAKA

                      2.    THE THASILDAR
                            K.R. NAGAR TALUK,
                            MYSURU DISTRICT 570 001.
                                                                   ...RESPONDENTS

                      (BY SRI.MOHAMMED JAFFAR SHAH, AGA)

                             THIS W.P. IS FILED UNDER ARTICLE 226 AND 227 OF
                      THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 -
                      THASILDAR,     TO   CONSIDER      THE   APPLICATION   DATED
                             -2-
                                           NC: 2023:KHC:44351
                                          WP No. 5713 of 2020




01.07.2019, MADE BY THE PETITIONER SEEKING TRANSFER
TO   KHATHA    AND    DELETE      THE    WORD    GRAMATHANA
PERTAINING TO THE LAND 1 ACRE 39 GTS, IN SY.NO.270/1,
SITUATED AT, MANCHANAHALLI VILLAGE, HOSA AGRAHARA
HOBLI,    K.R.NAGAR   TALUK,      IN    PURSUANCE    TO     THE
APPLICATION   DATED    01.07.2019,      COPY    SUBMITTED    AT
ANNEXURE-A.


     THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:


                          ORDER

Heard the learned counsel appearing for the parties.

2. In this writ petition, the claim made by the

petitioner is with record to transfer of katha and to delete

the word "Grama Thana" in respect of land as per

Annexure-A to the writ petition.

3. Without expressing any opinion on the merits of

the case, respondent No.2-Tahsildar shall consider the

representation dated 01.07.2019 (Annexure-A) within a

period of four months from the date of receipt of copy of

NC: 2023:KHC:44351

this order, in the light of the judgment rendered by this

Court in W.P.No.9736/2018 produced at Annexure-C.

Sd/-

JUDGE

PB