Karnataka High Court
Smt. Rekha vs The Tahsildar on 22 February, 2024
Author: R Devdas
Bench: R Devdas
-1-
NC: 2024:KHC:7388
WP No. 5320 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION No.5320 OF 2024 (KLR-RR/SUR)
BETWEEN:
SMT. REKHA
D/O PUTTARAJU,
AGED ABOUT 31 YEARS
R/AT NUMBER #03, MASTENAHALLI, JIGANI,
JIGANI HOBLI, ANEKAL TALUK,
BANGALORE DISTRICT-560 105.
...PETITIONER
(BY SRI ARVIND N, ADVOCATE)
AND:
1. THE TAHSILDAR
ANEKAL TALUK,
ANEKAL
BANGALORE-562 106.
2. THE ASSISTANT COMMISSIONER
Digitally BANGALORE SOUTH DIVISION,
signed by R
MANJUNATHA BANGALORE-560001.
Location: ...RESPONDENTS
HIGH COURT (BY SRI C.N.MAHADESHWARAN, AGA)
OF
KARNATAKA THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO CONSIDER THE REPRESENTATION OF
PETITIONER DATED 28/07/2021 VIDE ANNEXURE-B FOR
TRANSFER OF ALL THE REVENUE RECORDS SUCH AS KHATA,
RTC ETC., IN THE NAME OF THE PETITIONER HEREIN WITH
RESPECT TO SCHEDULE PROPERTY.
THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC:7388
WP No. 5320 of 2024
ORDER
R.DEVDAS J., (ORAL):
Learned Additional Government Advocate takes
notice for both the respondents.
2. The grievance of the petitioner is that although a
representation dated 28.07.2021 was given to the
Tahsildar, Anekal Taluk, bringing to his notice the
judgment and decree passed by the I Additional Senior
Civil Judge and JMFC, Anekal, in O.S.No.160/2021 and
requesting mutation entries accordingly, the Tahsildar has
not passed any orders.
3. Learned Additional Government Advocate submits
that even in terms of the judgment and decree, a portion
of the property in Sy.No.72 situated at Rajapura village,
Jigani Hobli, Anekal Taluk, Bengaluru District, which has a
larger extent of 1 acre 34 guntas, 18½ guntas has been
given to petitioner. Therefore, unless 11E sketch is
procured by the petitioner at the hands of Assistant
NC: 2024:KHC:7388
Director of Land Records, Tahsildar will not be in a position
to entertain such an application.
4. At this juncture, learned counsel for the petitioner
submits that liberty may be reserved to the petitioner to
secure 11E sketch and thereafter file necessary application
before the Tahsildar and direction may be issued to the
Tahsildar to consider same within a time frame.
5. Accordingly, writ petition stands disposed of
directing the petitioner to approach the Assistant Director
of Land Records, secure 11E sketch in terms of the decree
passed by the Civil Court and submit the same along with
judgment and decree passed by the Civil Court, to the
Tahsildar.
6. If the petitioner approaches the Assistant Director of
Land Records, he shall consider such an application and
issue 11E sketch as expeditiously as possible, at any rate,
within a period of two months from the date of application
made by the petitioner.
NC: 2024:KHC:7388
Ordered accordingly.
Four weeks' time is granted to the learned Additional
Government Advocate to file memo of appearance.
Sd/-
JUDGE
kcm
