Sri V Ravikumar vs State Of Karnataka
2023 Latest Caselaw 3088 Kant

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                                                  NC: 2023:KHC:19834
                                                      WP No. 1430 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF JUNE, 2023

                                        BEFORE
                           THE HON'BLE MR.JUSTICE M.I.ARUN
                      WRIT PETITION NO.1430 OF 2023 (KLR-RR/SUR)
                BETWEEN:

                1.    SRI V. RAVIKUMAR
                      S/O LATE G.K. VEERABHADRAPPA
                      AGED ABOUT 40 YEARS
                      RESIDING AT NO.570, II CROSS
                      KAMATIGERI, NAZARABAD MOHALLA
                      MYSORE-570 010.
                                                             ...PETITIONER
                (BY SRI BHASKAR C.R., ADVOCATE)

                AND:

                1.    STATE OF KARNATAKA
                      REP. BY CHIEF SECRETARY
                      VIDHANA SOUDHA, AMBEDKAR VEEDI
Digitally
                      BANGALORE-560 001.
signed by V
MANJUSHA        2.    THE DEPUTY COMMISSIONER
BAI
                      OFFICE OF THE DEPUTY COMMISSIONER
Location:
High Court of         MYSORE DISTRICT-570 001.
Karnataka
                3.    THE ASSISTANT COMMISSIONER
                      OFFICE OF THE ASSISTANT COMMISSIONER
                      MYSORE DISTRICT-570 001.
                4.    THE TAHASILDAR
                      OFFICE OF THE TAHASHILDAR
                      NANJANAGUDU TALUK
                      MYSORE DISTRICT-571 301.
                                                          ...RESPONDENTS
                (BY SRI VIJAY KUMAR DESAI, AGA)
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                                       NC: 2023:KHC:19834
                                             WP No. 1430 of 2023




         THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT
THE RESPONDENTS TO EFFECT CHANGE/MUTATE IN THE
REGISTER       OF   RECORD    OF     RIGHT    AND   PAHANI      OF
RESPONDENT NO.4 BY VIRTUE OF THE JUDGMENT AND
DECREE PASSED IN O.S.NO.168/2020 ON THE FILE OF THE
HON'BLE SENIOR CIVIL JUDGE AND JMFC., NANJANGUDU
TALUK, MYSORE DISTRICT AT ANNEXURE-A, FORTHWITH.

         THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING THIS
DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

The case of the petitioner is that he is the owner of

3 acres 30 guntas of land in Survey No.35/32, Hosaveedu

village, Nanjanagudu Taluk and that he has become owner of

the said property through a court sale deed. He has requested

respondent no.4 to register khatha in respect of the property in

his name. As the same is not done, the present writ petition is

filed.

2. The learned AGA appearing for the respondents, upon

instructions, submits that the petitioner has not produced all

the necessary documents and if he were to produce the same,

it would be considered and appropriate orders will be passed.

NC: 2023:KHC:19834 WP No. 1430 of 2023

3. Hence, the following:

ORDER

Petitioner is given liberty to submit a fresh representation

to respondent no.4 with all the relevant particulars. Upon

receipt of the same, respondent no.4 shall pass appropriate

orders in accordance with law within a period of three months

thereafter.

The writ petition stands disposed of accordingly.

Sd/-

JUDGE

hkh.