Smt Gowaramma vs The State Of Karnataka
2024 Latest Caselaw 15665 Kant

Karnataka High Court

Smt Gowaramma vs The State Of Karnataka on 3 July, 2024

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                                                               NC: 2024:KHC:24979
                                                             WP No. 13337 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 3RD DAY OF JULY, 2024

                                               BEFORE
                               THE HON'BLE MR. JUSTICE E.S.INDIRESH
                             WRIT PETITION NO.13337 OF 2024 (KLR-RES)
                      BETWEEN:

                      SMT. GOWARAMMA
                      W/O LATE SWAMY GOWDA
                      AGED ABOUT 60 YEARS
                      R/A HENTEGERE KOPPALU
                      WARD NO.17, ARAKALAGUDU TOWN
                      ARAKALAGUDU
                      HASSAN DISTRICT-573102.
                                                                     ...PETITIONER
                      (BY SRI. SHANTAKUMAR K.C., ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA
                            DEPARTMENT OF REVENUE
                            REP BY ITS PRINCIPAL SECRETRAY
                            M S BUILDINGS, AMBEDKAR VEEDI
Digitally signed by         BANGALORE-560001.
ARUNKUMAR M S
Location: High
Court of Karnataka    2.    THE ASSISTANT COMMISSIONER
                            SAKLESHPURA SUB DIVISION
                            SAKLESHPURA
                            HASSAN DISTRICT-573127.

                      3.    THE TAHASILDAR
                            ARAKALGUDU TALUK
                            HASSAN DISTRICT-573102.
                                                                  ...RESPONDENTS
                      (BY SMT. B.P. RADHA, AGA)
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                                            NC: 2024:KHC:24979
                                        WP No. 13337 of 2024




     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.2 AND 3 TO CONSIDER THE
PETITIONER    REPRESENTATION        DATED    23.05.2023    VIDE
ANNEXURE-H AND DIRECT THE RESPONDENT NO.2 AND 3 TO
IMPLEMENT THE JUDGMENT AND ORDER DATED               16.12.2022
PASSED IN WP NO.24835/2022 (KLR-RES) VIDE ANNX-G.

     THIS PETITION COMING ON FOR PRELIMINARY HEARING,

THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

Learned Additional Government Advocate accepts notice

for respondents.

2. Heard the learned counsel appearing for the parties.

3. In this writ petition, the grievance of the petitioner

is with regard to consideration of the representation dated

23.05.2023 (Annexure-H), seeking restoration of the land in his

name by rectifying the mistake entered as 'Sarakari Beelu'.

4. Without expressing any opinion on the merits of the

case the respondent Nos.2 and 3 are directed to consider the

representation dated 23.05.2023 (Annexure-H) within an outer

NC: 2024:KHC:24979

limit of four months from the date of receipt of certified copy

of this order. Accordingly, the writ petition is disposed of.

SD/-

JUDGE

SB