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Karnataka High Court
Smt. C Jayanthi vs The State Of Karnataka on 19 December, 2025
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NC: 2025:KHC:54455-DB
WA No. 1806 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF DECEMBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
WRIT APPEAL NO. 1806 OF 2025 (GM-KEB)
BETWEEN:
1. SMT. C JAYANTHI
W/O SRIDHAR RAMASWAMY
AGED ABOUT 66 YEARS
2. SRI VARUN SAI SRIDHAR
S/O SRIDHAR RAMASWAMY
AGED ABOUT 38 YEARS
BOTH R/AT NO.3314, 13TH MAIN
7TH CROSS, HAL II STAGE
INDIRANAGAR
Digitally BENGALURU - 560 008
signed by
VEERENDRA ...APPELLANTS
KUMAR K M
(BY SRI S. RAJASHEKAR, ADVOCATE)
Location:
High Court of
Karnataka AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF ENERGY
VIKAS SOUDHA
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU - 560 001
REP. BY ITS PRINCIPAL SECRETARY
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NC: 2025:KHC:54455-DB
WA No. 1806 of 2025
HC-KAR
2. THE EXECUTIVE ENGINEER (ELE.)
C.O AND M, INDIRANAGAR DIVISION
BESCOM, KODIHALLI
2ND CROSS, HAL 2ND STAGE
INDIRANAGAR
BENGALURU - 560 008
3. THE ASSISTANT EXECUTIVE ENGINEER (V)
E6 - DIVISION, INDIRANAGAR
BESCOM, BENGALURU - 560 038
4. SMT. NALINI MUNIRAJ
W/O. MUNIRAJ
AGED ABOUT 50 YEARS
5. SRI R MUNIRAJ
S/O. B.M. RAMAIAH
BOTH ARE RESIDING AT:
NO.10/3, BYRAVESHWARA NILAYA
13TH MAIN, 1ST CROSS
HAL II STAGE, INDIRANAGAR
BENGALURU - 560 008.
...RESPONDENTS
(BY SMT. NAMITHA MAHESH B.G., AGA FOR R-1)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 18/09/2025 PASSED BY THE LEARNED SINGLE
JUDGE OF THIS HON'BLE COURT IN W.P.NO.25649/2025 (GM-
KEB) AND CONSEQUENTLY ALLOW THE WRIT PETITION AND
THEREBY DIRECT THE RESPONDENTS TO CONSIDER
REPRESENTATIONS DATED 24/08/2022 AND 04/03/2025
SUBMITTED FOR RECTIFICATION OF NAMES IN RR
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NC: 2025:KHC:54455-DB
WA No. 1806 of 2025
HC-KAR
NOS.EH19641 AND 6EH23489 SITUATED IN PROPERTY
BEARING NO.#3314, 7TH CROSS, 13TH MAIN, HAL 2ND STAGE,
INDIRANAGAR, BENGALURU VIDE ANNEXURES-A AND B AND
GRANT SUCH OTHER AND FURTHER RELIEFS.
THIS APPEAL, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MRS. JUSTICE K.S.MUDAGAL
ORAL JUDGMENT
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The appellants have filed a present writ petition impugning
an order dated 18.09.2025 passed by the learned Single Judge of
this Court in Writ Petition No.25649/2025(GM-KEB).
2. The appellants had filed the said petition, inter alia, praying
that directions be issued to the respondents to consider the
representations dated 24.08.2022 and 04.03.2025 for rectification
of the names relating to electric meters bearing R.R.Nos.EH19641
and 6EH23489 in respect of the property bearing No.3314, 7th
Cross, 13th Main, HAL 2nd Stage, Indiranagar, Bengaluru.
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HC-KAR
3. It is stated that the subject property originally belonged to Lt.
Col. K.S.Ramaswamy. It is stated that Lt. Col. Ramaswamy and
his wife Smt. Dhanalakshmi Ramaswamy had two sons, namely,
Sridhar Ramaswamy and Srikanth Ramaswamy. Sridhar
Ramaswamy, since deceased, was the husband of appellant No.1
and father of appellant No.2.
4. It is stated that after the demise of Lt. Col. Ramaswamy, the
subject property devolved on his widow Smt. Dhanalakshmi
Ramaswamy. It is stated that she had executed a Will dated
28.10.2005 bequeathing part of the said property (ground floor,
garage, room above garage and second floor of the property) to
Sridhar Ramaswamy and the remaining part of the subject property
to her other son Srikanth Ramaswamy. It is stated that Smt.
Dhanalakshmi Ramaswamy expired on 27.10.2006. Thereafter,
Sridhar Ramaswamy executed a gift deed dated 27.08.2009,
whereby he gifted 1/3rd share of the subject property to the
appellant Nos.1 and 2. Sridhar Ramaswamy expired on
18.11.2018. However, prior to his demise he had bequeathed his
1/3rd share to the appellants. The appellants claim part of the
subject property as the legal heirs of Sridhar Ramaswamy.
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HC-KAR
5. It is stated that Srikanth Ramaswamy sold his share of the
subject property to one Muniraju and his wife in terms of a
registered sale deed dated 22.01.2010. However, said deed also
included a room above the garage, which was bequeathed by Late
Smt. Dhanalakshmi Ramaswamy to Sridhar Ramaswamy, the
predecessor-in-interest of the appellants. This led the appellants to
file a civil suit, being O.S.No.1390/2010 before the Civil Court. The
same was dismissed and the appeal in RFA No.1939/2023 against
the said order, is said to be pending before this Court.
6. There are several disputes raised by the appellants. They
also allege that one Muniraju and his wife had fabricated a sale
deed dated 24.05.2010, which reflected that Sridhar Ramaswamy
had sold his 1/3rd share of the subject property to them. In addition
to the action pending in RFA No.1939/2023, it is stated that another
suit being O.S.No.3013/2019 is also pending, which relates to the
title of the part of the subject property.
7. It is also material to note that the contesting parties i.e.,
Sri.Muniraju and his wife were not made parties to the writ petition,
but they have been impleaded in the present appeal.
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HC-KAR
8. In the aforesaid backdrop, the present controversy relates to
the transfer of electricity connections (RR Nos.EH19641 and
6EH23489), which are installed in the subject property. The
appellants pray that the said meters/connections be transferred to
their exclusive names. The said prayer has been rejected by the
learned Single Judge and the electricity connections continue to be
in joint names. Given the fact that there is a dispute as to the title
of the subject property pending before Courts, the learned Single
Judge has declined to accede to the prayer made by the
appellants. We find no infirmity in the said decision.
9. The appeal is unmerited and accordingly dismissed.
10. Pending applications stand disposed of.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(K.S.MUDAGAL)
JUDGE
KMV
List No.: 1 Sl No.: 15
