Karnataka High Court
Smt H R Parvathi vs State Of Karnataka on 2 March, 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR. JUSTICE M.I.ARUN
WRIT PETITION NO.4639 OF 2022 (KLR-RR-SUR)
BETWEEN:
1. SMT H R PARVATHI
W/O LATE H R RAJENDRASWAMY
AGED ABOUT 70 YEARS
R/AT SWAMY NILAYA OPPOSITE TO
HOYSALESHWARA COLLEGE
ARASIKERE TOWN, HASSAN DISTRICT
PIN CODE-573 103
2. SRI H R JITHENDRASWAMY
S/O LATE H R RAJENDRASWAMY
AGED ABOUT 47 YEARS
R/AT SWAMY NILAYA OPPOSITE
TO HOYSALESHWARA COLLEGE
ARASIKERE TOWN
HASSAN DISTRICT
PIN CODE-573 103
3. SRI H R NARENDRASWAMY
S/O LATE H R RAJENDRASWAMY
AGED ABOUT 42 YEARS,
R/AT SWAMY NILAYA OPPOSITE
TO HOYSALESHWARA COLLEGE
ARASIKERE TOWN
HASSAN DISTRICT
PIN CODE-573 103
2
4. SRI H R SHYLENDRASWAMY
S/O LATE H R RAJENDRASWAMY
AGED ABOUT 38 YEARS,
R/AT SWAMY NILAYA OPPOSITE
TO HOYSALESHWARA COLLEGE
ARASIKERE TOWN
HASSAN DISTRICT
PIN CODE-573 103 ... PETITIONERS
(BY SRI.PUNITH C., ADV. FOR
SRI. SIDDAMALLAPPA P. M., ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS
PRINCIPAL SECRETARY
DEPARTMENT OF REVENUE
M S BUILDING
BANGALORE -560 001
2. THE TAHSILDAR
ARASIKERE TALUK
ARASIKERE
HASSAN DISTRICT
PIN CODE-573 103 ... RESPONDENTS
(BY SRI.SRINIVAS GOWDA R., AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO DIRECT THE R-2 TO CONSIDER THE APPLICATIONS
DATED 07.12.2021 VIDE ANNEXURE-C.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
3
ORDER
The case of the petitioners is that they are owners of land measuring 4 acres 32 guntas in Sy.No.126 situated at Panna Samoodra Village, Kasaba Hobli, Arasikere Taluk, Hassan District, that they have made necessary representation to the authorities to issue khatha in their name in respect of the said land. As their representation has not been considered so far, instant writ petition is filed.
2. Learned AGA upon instructions submits that the petitioners have not provided necessary particulars in respect of the land to effect a khatha in their name. He further submits that if necessary particulars are provided, the same shall be considered in accordance with law and appropriate decision will be taken. Hence, the following:-
ORDER
(i) The writ petition is hereby allowed. 4
(ii) Petitioners are given liberty to make necessary representation with all particulars to the respondent No.2.
(iii) Upon receipt of such representation along with certified copy of this order, respondent No.2 shall consider representation in accordance with law and take appropriate decision within four months thereafter.
Sd/-
JUDGE MH/-