Karnataka High Court
Smt M H Shakuntala vs The Tahsildar on 22 March, 2017
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 22ND DAY OF MARCH, 2017
BEFORE
THE HON'BLE MR.JUSTICE RAVI MALIMATH
WRIT PETITION NO.31484 OF 2015(KLR-RR/SUR)
BETWEEN :
SMT M.H.SHAKUNTALA
S/O.M.HANUMANTHA RAO,
AGED ABOUT 59 YEARS,
R/O.BASAVAPATNA,
CHANNAGIRI TALUK,
DAVANAGERE DISTRICT- 577 213. ... PETITIONER
(BY SRI N.S.BHAT, ADVOCATE)
AND :
1. THE TAHSILDAR
CHANNAGIRI TALUK
AT CHANNAGIRI-577 213.
2. THE DEPUTY COMMISSIONER
DAVANAGERE DISTRICT,
RAITHARA BHAVANA,
DAVANAGERE-577 002.
3. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF REVENUE &
SURVEY, VIDHANA SOUDHA,
AMBEDKAR VEEDHI,
VIDHANA SOUDHA,
2
BENGALURU - 560 001. ... RESPONDENTS
(BY MRS.PRAMODHINI KISHAN, HIGH COURT GOVERNMENT
PLEADER FOR R1 TO R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT NO.1 TO MEASURE AND
COMPLETE THE PHODI WORK IN RESPECT OF THE
SCHEDULE PROPERTY.
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned Government Pleader takes notice for the respondents.
2. The petitioner seeks for a writ of mandamus to direct the respondent No.1 to measure and complete the phodi work in respect of the petition schedule property.
3. The learned Government Pleader appearing for the respondents submits that if a reasonable time is granted, the same will be considered in accordance with law.
4. In view of the submission made, the writ petition is disposed off. The respondent No.1 is directed to consider the representations dated 03.02.2014 and 12.06.2014, vide 3 Annexures-C and D respectively, and pass appropriate orders in accordance with law, within a period of six months from the date of receipt of a copy of this order.
The learned Government Pleader is permitted to file memo of appearance within four weeks.
SD/-
JUDGE sma