Karnataka High Court
Smt V K Thankamani vs Bruhat Bangalore Mahanagara Palike on 14 July, 2018
1
HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF JULY, 2018
CONCILIATORS PRESENT:
THE HON'BLE MR.JUSTICE B. VEERAPPA
&
SRI. M.N.UMASHANKAR, MEMBER
W.P.No.46477/2016 (LB-BMP)
(Lok Adalath No.1284/2018)
BETWEEN
Smt.V.K. Thankamani,
W/o M.E. Raghawan,
Aged about 68 years,
R/at No.291, 3rd Cross,
1st Stage, Kuvempunagar,
Jalahalli East,
Bangalore - 560 014.
... Petitioner
(By Sri.Sunilkumar P Bangari, Advocate)
AND
1. Bruhat Bangalore Mahanagara Palike,
Represented by its Commissioner,
2
Hudson Circle,
Bangalore - 560 002.
2. The Asst.Revenue Officer,
Bruhat Bangalore Mahanagara Palike,
Yelahanka Sub-Division,
Bellary Road, Yelahanka Old Town,
Bangalore - 560 064.
... Respondents
(By Sri.Sreenidhi V, Advocate) This writ petition is filed under articles 226 & 227 of the constitution of India, praying to quash the endorsement, issued by the second respondent dated 02.05.2016 bearing No.SaKamAa Ward 11/KTR/244/15-16 at Annexure-E and etc. This writ petition coming on for conciliation before Lok Adalat after being referred by the court, the following conciliation order is passed.
3
CONCILIATION ORDER In this petition, the petitioner has challenged the issuance of endorsement by the second respondent dated 02.05.2016 bearing No.SaKamAa Ward 11/KTR/244/15-16 at Annexure-E. The petitioner has also prayed to issue direction to the respondent Nos.1 and 2 to transfer khatha in favour of the petitioner.
2. After negotiations, the respondent No.2-ARO., has agreed to consider the representation dated 20.02.2015 made by the petitioner No.2 with regard to issuance of sale deed and change of khatha of property bearing No.136 at Annexure-J. The petitioner has also submits that the prayer at (a) for quashing Annexure-E the endorsement issued by the 2nd respondent dated 02.05.2016 bearing No.SaKamAa Ward 11/KTR/244/15-16 may be dismissed as not pressed. A joint memo is filed on behalf of the parties to this effect.
4
3. Accordingly, the writ petition is disposed of.
Sd/-
JUDGE Sd/-
MEMBER mr 5 FILED BEFORE LOK ADALAT HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU BEFORE THE HIGH COURT LOK ADALAT W.P. NOS. 46477/2016 (LOK ADALATH NO. 1284/2018) BETWEEN:
SMT. V .K. THANKAMANI ... Petitioner/s AND:
THE BBMP, REP. BY ITS COMMISSIONER ... Respondent/s JOINT MEMO This Writ Petition is filed challenging the issuance of endorsement by the second respondent dated 02.05.2016 bearing No.SaKamAa Ward 11/KTR/244/15-16 at Annexure -E.. The Writ Petition has been referred to this LokAdalat by the Hon'ble High Court U/S.20 of the Legal Services Authorities Act.1987. The petitioner and respondent have settled their claim before the Lok Adalat on the following terms:
The respondent No.2 has agreed to consider the representation of the petitioner dated 20.02.2015 with regard to issuance of sale deed and change of khatha of property bearing No136 at Annexure -J. In view of the above terms of the settlement, the petitioner do not press the prayer sought at (a) agreeing for not pressing the same.
Accordingly, both the petitioner and respondent prayed for disposal of the case in terms of the Joint Memo.
The parties to this petition have set their hands to this settlement before the Lok Adalat in the presence of Conciliators on this 14/07/2018 at Bengaluru Bench.
Sd/-
SIGNATURE OF PETITIONER SIGNATURE OF RESPONDENT/S
Sd/- Sd/-
ADVOCATE FOR PETITIONER ADVOCATE FOR RESPONDENT/S