Karnataka High Court
Smt. Jayamma vs The State Of Karnataka on 1 July, 2024
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NC: 2024:KHC:24439
WP NO.21367 OF 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 01ST DAY OF JULY, 2024
BEFORE
THE HON'BLE MR. JUSTICE E.S. INDIRESH
WRIT PETITION NO.21367 OF 2023 (KLR-RES)
BETWEEN:
SMT. JAYAMMA
W/O LATE M. SHAMANNA
AGED ABOUT 73 YEARS,
MANDUR VILLAGE,
BIDARAHALLI HOBLI,
BENGALURU - 560 049.
...PETITIONER
(BY SRI. UMESH B.N., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF REVENUE,
M.S. BUILDING,
BENGALURU - 560 001.
REP. BY ITS PRINCIPAL SECRETARY.
2. THE DEPUTY COMMISSIONER
BENGALURU CITY,
Digitally signed by K.G. ROAD,
SHARMA ANAND CHAYA
Location: High Court of BENGALURU - 560 009.
Karnataka
3. THE ASSISTANT COMMISSIONER
BENGALURU EAST SUB-DIVISION,
K.G. ROAD,
BENGALURU - 560 009.
4. THE SPECIAL THASILDAR
K.R. PURAM TALUK OFFICE,
BENGALURU EAST TALUK,
BENGALURU - 560 036.
...RESPONDENTS
(BY SRI. HARISHA A.S., AGA)
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NC: 2024:KHC:24439
WP NO.21367 OF 2023
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE RESPONDENT NO.2 TO EFFECT THE KHATA IN
FAVOUR OF THE PETITIONER IN RESPECT OF PROPERTY
BEARING SURVEY NO.128 MEASURING TO AN EXTENT OF 2
ACRES SITUATED AT MANDUR VILLAGE, BIDRAHALLI HOBLI,
BENGALURU EAST TALUK IN PURSUANCE TO THE JUDGMENT
AND DECREE PASSED IN ORIGINAL SUIT NO.900 OF 2005 ON
THE FILE OF THE PRINCIPAL CIVIL JUDGE (SR. DN.),
BENGALURU RURAL DISTRICT, BENGALURU DATED 11TH JULY
2008, BY CONSIDERING HER REPRESENTATION DATED 10TH
JANUARY, 2022 VIDE ANNEXURE-A; AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Sri. Harisha A.S., learned Additional Government
Advocate accepts notice for respondents.
2. The grievance of the petitioner in this writ petition
is with regard to non-consideration of representation of
the petitioner dated 10th January, 2022 (Annexure-A) by
the respondent-Authorities for effecting Khata in favour of
the petitioner in respect of the land in question in terms of
judgment and decree dated 11th July, 2008 passed in
Original Suit No.900 of 2005 on the file of the Principal
Civil Judge (Sr. Dn.), Bengaluru Rural District, Bengaluru.
NC: 2024:KHC:24439
WP NO.21367 OF 2023
3. Heard Sri. Umesh B.N., learned counsel appearing
for the petitioner and Sri. Harisha A.S., learned Additional
Government Advocate appearing for respondents.
4. Having heard the learned counsel appearing for
the parties and taking into account the averments made in
the writ petition, without expressing any opinion on merits
of the case, respondent No.4 is directed to consider the
representation of the petitioner dated 10th January, 2022
(Annexure-A) in accordance with law, within an outer limit
of three months from the date of receipt of this order.
Accordingly, writ petition is disposed of.
SD/-
JUDGE
ARK
