Sri. N. R. Ranganatha vs The Tahasildar
2023 Latest Caselaw 7737 Kant

                                                  -1-
                                                                NC: 2023:KHC:40875
                                                           WP No. 25164 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF NOVEMBER, 2023

                                              BEFORE
                               THE HON'BLE MR. JUSTICE E.S.INDIRESH
                         WRIT PETITION NO.25164 OF 2023 (KLR-RR/SUR)
                      BETWEEN:

                      SRI. N.R. RANGANATHA
                      S/O LATE RANGAPPA,
                      AGED ABOUT 61 YEARS,
                      OCCUPATION AGRICULTURISTS
                      R/AT NAGENAHALLI VILLAGE,
                      DODDERI HOBLI,
                      MADHUGIRI TALUK,
                      TUMKUR DISTRICT - 572101.
                                                                     ...PETITIONER
                      (BY SRI. HANUMANTHAPPA HARAVI GOWDAR, ADVOCATE)

                      AND:

                      THE TAHASILDAR
                      MADHUGIRI TALUK,
                      TUMKUR DISTRICT - 572101.
Digitally signed by                                                 ...RESPONDENT
ARUN KUMAR M S
Location: High        (BY SRI. MOHAMMED JAFFAR SHAH, AGA)
Court of Karnataka

                             THIS WRIT PETITION IS FILED UNDER ARTICLES 226
                      AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
                      DIRECT     THE   RESPONDENT       SHALL    CONSIDER     THE
                      REPRESENTATION OF THE PETITIONER DATED 04/10/2023
                      VIDE ANNEXURE-D WITH IMMEDIATE EFFECT.

                             THIS PETITION COMING ON FOR PRELIMINARY HEARING,
                      THIS DAY, THE COURT MADE THE FOLLOWING:
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                                               NC: 2023:KHC:40875
                                           WP No. 25164 of 2023




                              ORDER

Learned Additional Government Advocate accepts notice

for respondent.

2. Heard the learned counsel appearing for the parties.

3. The grievance of the petitioner is to change the

mutation in respect of the subject land as per the judgment

and decree passed in OS No.83 of 2018 by the Principal Senior

Civil Judge and JMFC, Madhugiri.

3. In that view of the matter, having taken note of the

factual aspects on record, the respondent is directed to

consider the representation dated 04.10.2023 (Annexure-D), in

accordance with law within an outer limit of three months from

the date of receipt of certified copy of this order.

Accordingly, the writ petition is disposed of.

SD/-

JUDGE

SB