Karnataka High Court
V N Balaji vs State Of Karnataka on 29 May, 2024
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
-1-
NC: 2024:KHC:18100
WP No. 6104 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF MAY, 2024
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 6104 OF 2024 (GM-RES)
BETWEEN:
1. V N BALAJI
SON OF V R NAGARAJ
AGED ABOUT 50 YEARS
NO. 202,
AJANTA NIVASA
RAMA IYENGAR ROAD,
V V PURAM
BANGALORE 560 004
...PETITIONER
(BY SRI. AKKI MANJUNATH GOWDA K.,ADVOCATE)
AND:
1. STATE OF KARNATAKA
Digitally REP BY ITS CHIEF SECRETARY
signed by V VIDHANA SOUDHA
KRISHNA
BENGAL URU 560 001
Location:
High Court of
Karnataka 2. THE SUB REGISTRAR
RAMANAGAR REGISTRATION DISTRICT
RAMANAGARA 562 159
3. THE DISTRICT REGISTRAR
RAMANAGARA REGISTRATION DISTRICT
B M ROAD
RAMANGARA 562 159
-2-
NC: 2024:KHC:18100
WP No. 6104 of 2024
4. INSPECT OR GENERAL REGISTRATION
8TH FLOOR
KANDAYA BHAVANA
K G ROAD,
BANGALORE 560 001
...RESPONDENTS
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECTION TO THE R2
AND R3 TO CONSIDER THE REPRESENTATION DATED 3.11.23
OF THE PETITIONER VIDE ANNEXURE-D AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
In this petition, petitioner has sought for the following
reliefs;
"a. To issue a writ of mandamus or direction
to the respondent No.2 and 3 to consider the
Representation dated 03.11.2023 of the petitioner
vide Annexure-D.
b. To issue a writ of mandamus or direction to
the respondent No.2 and 3 to take immediate steps
for cancellation of the registration of the Sale Deed
dated 09.10.2006 executed by Sri.H Krishnappa and
Others, in favour of SPR Developers Pvt. Ltd,
registered as document No.5740/2006-07, Book I,
stored in CD No.RMND44 and registered in the office
of the Sub Registrar, Ramanagara vide
Annexure-A;
c. To award costs and grant such other relief
as this Hon'ble Court deems fit and expedient in the
circumstances of the case, in the interest of justice
and equity."
2. Learned counsel for the petitioner submits that
despite submission of the representation at Annexure-D
NC: 2024:KHC:18100
dated 03.11.2023 calling upon the respondent to take
necessary steps pursuant to the judgment and decree
dated 12.10.2012 passed in RA.No.5/2010, which is
confirmed by this Court in RSA.No.2088/2013, concerned
respondent has not taken any steps to consider the said
representation and as such the petitioner is before this
Court by way of the present petition.
3. Per contra, learned GA submits that reasonable
time is granted to the concerned respondent Nos.2 and 3
to consider and take appropriate decision/pass appropriate
order on the representation at Annexure-D dated
03.11.2023 submitted by the petitioner in accordance with
law.
4. In view of the aforesaid facts and circumstances, I
deem it just and appropriate to dispose of this petition
directing the concerned respondents to consider and pass
appropriate orders/take appropriate decision on the
aforesaid representation at Annexure-D dated 03.11.2023
in accordance with law within a period of three months
from today.
NC: 2024:KHC:18100
5. Subject to the aforesaid directions, the petition
stands 'disposed of'.
Sd/-
JUDGE
PHM
