Ajay Shankar vs State Of Karnataka on 25 July, 2022

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Karnataka High Court

Ajay Shankar vs State Of Karnataka on 25 July, 2022

Bench: Krishna S.Dixit

                            1

 IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 25TH DAY OF JULY, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

   WRIT PETITION NO.16321 OF 2019(GM-RES)

BETWEEN:

AJAY SHANKAR,
S/O LATE K.SHANKAR RAO,
AGED ABOUT 33 YEARS,
F-3, 3RD FLOOR, LIGOURY COURT,
7, PALM GROVE ROAD, VICTORIA LAYOUT,
BANGALORE-47.
                                         ...PETITIONER
(BY SRI.AJAY SHANKAR, PARTY IN PERSON-ABSENT)

AND:

1. STATE OF KARNATAKA,
   REPRESENTED BY ITS SECRETARY,
   REVENUE DEPARTMENT,
   VIKASA SOUDHA, BANGALORE.

2. THE DEPUTY COMMISSIONER
   KG ROAD, NEAR DISTRICT REGISTRAR OFFICE,
   AMBEDKAR VEEDHI, SAMPANGI RAMA NAGARA,
   BENGALURU, KARNATAKA-560 009.

3. THE SPECIAL THASILDAR,
   YELHANKA TALUK, BANGALORE.
                                       ... RESPONDENTS
(BY SRI.K.KRISHNA, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 & R3 TO TAKE ACTION PURSUANT TO THE
ORDER OF THE HON'BLE REAL ESTATE REGULATORY
AUTHORITY (HEREINAFTER 'THE HON'BLE RERA') DATED
10.10.2018 VIDE ANNX-C AND LETTER OF THE HON'BLE
RERA DATED 24.01.2019 VIDE ANNX-A ISSUED TO THE R-2
AND THE R-3 DATED 11.02.2019 VIDE ANNX-B, WITHIN A
TIME BOUND MANNER.
                               2

     THIS PETITION COMING ON FOR ORDERS THIS DAY
THROUGH PHYSICAL HEARING, THE COURT MADE THE
FOLLOWING:-
                           ORDER

The short grievance of the petitioner is as to non- implementation of the RERA order dated 10.10.2018 (Annexure - C) & 24.02.2019 (Annexure-A) issued by the second Respondent- Deputy Commissioner and order dated 11.02.2019 (Annexure-B) issued by the third Respondent-Special Thasildar.

Learned AGA appearing for the official respondents submits that he would instruct his clients to look into the grievance of the petitioner in accordance with law and if required to do the needful within a reasonable period as provided under Section 116 of Karnataka Land Revenue Act, 1964. This stand of the official respondents is appreciable.

In the above circumstances, this petition is disposed off, all contentions having been kept open.

Ordered accordingly.

Sd/-

JUDGE Bsv

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