Karnataka High Court
Sri. Chithaiah vs The State Of Karnataka on 28 June, 2024
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NC: 2024:KHC:24076
WP No. 11468 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO.11468 OF 2024 (KLR-RR/SUR)
BETWEEN:
SRI. CHITHAIAH
S/O LATE DODDANAGAPPA,
AGE: 52 YEARS,
R/AT KAARANAGANAHATTY VILLAGE,
Y.N. HOSAKOTE HOBLI,
PAVAGADA TALUK,
TUMKUR DISTRICT - 561202.
...PETITIONER
(BY SRI. GANAPATHI C.V., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA,
BANGALORE - 560001,
Digitally signed by
SHARMA ANAND REPRESENTED BY ITS
CHAYA
Location: High Court of
PRINCIPAL SECRETARY.
Karnataka
2. THE DEPUTY COMMISSIONER
TUMKUR DISTRICT,
TUMKUR - 572101.
3. THE ASSISTANT COMMISSIONER
PAVAGADA TALUK,
PAVAGADA - 561202.
4. THE TAHSILDAR
PAVAGADA TALUK,
PAVAGADA - 561202.
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NC: 2024:KHC:24076
WP No. 11468 of 2024
...RESPONDENTS
(BY SMT. B.P. RADHA, AGA )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO THE
RESPONDENT NO.4 TO CONSIDER THE REPRESENTATION
DATED 01.10.2021 SUBMITTED BY THE PETITIONER TO THE
RESPONDENT NO.4 AT ANNEXURE-C, TO ENTER THE NAME OF
THE PETITIONER HEREIN IN THE REVENUE RECORDS I.E. IN
RTC AND MUTATION IN RESPECT OF PROPERTY BEARING SY.
NO.100/1B MEASURING 1 ACRE 3.8 GUNTAS AND PROPERTY
BEARING SY.NO.100/1D MEASURING 0-14.07 GUNTAS,
SITUATED AT OBALAPURA VILLAGE, YN HOSAKOTE HOBLI,
PAVAGADA TALUK, AS PER THE FINAL DECREE DATED
30.08.2018 PASSED IN FDP NO.3/2013.
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned Additional Government Advocate accepts
notice for the respondents.
2. Heard the learned counsel appearing for the
parties.
NC: 2024:KHC:24076
3. The grievance of the petitioner is that, the
name of the petitioner has to be entered in the RTC
extracts and mutation register in respect of the
subject land in terms of the judgment and decree
dated 31.03.2012 passed in OS No.332 of 2012 and
as per the Final Decree passed in FDP No.3 of 2013
produced at Annexure-A. In this regard the petitioner
has made representation dated 01.10.2021
(Annexure-C) to the respondent-authorities and same
is pending consideration.
4. In that view of the matter, without
expressing any opinion on the merit of the case,
respondent No.4 is directed to consider the
representation dated 01.10.2021 (Annexure-C) in
accordance with law within an outer limit of three
months, from the date of receipt of certified copy of
this order. It is also made clear that, the petitioner is
permitted to make one more representation along
NC: 2024:KHC:24076
with the relevant documents to enable to respondent
No.4 to take decision in the matter. Accordingly, the
writ petition is disposed of.
Sd/-
JUDGE
SB
