Sri. Manjunatha B vs State Of Karnataka on 10 January, 2023

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Karnataka High Court

Sri. Manjunatha B vs State Of Karnataka on 10 January, 2023

Bench: R Devdas

                            -1-
                                     WP No. 25889 of 2022



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF JANUARY, 2023

                           BEFORE
            THE HON'BLE MR JUSTICE R DEVDAS

     WRIT PETITION NO. 25889 OF 2022 (KLR-RES)

BETWEEN:

SRI. MANJUNATHA B
S/O LATE BHANTHRI VENKATARAMA @
CHIKKA BUCHAPPA
AGED 43 YEARS,
R/AT MALAPPANAHALLI VILLAGE,
AVANI HOBLI, MULBAGAL TALUK
KOLAR DISTRICT
PIN CODE-563 127.
                                             ...PETITIONER
(BY SRI. CHOKKAREDDY., ADVOCATE)
AND:
1.    STATE OF KARNATAKA
      REPTS BY PRINCIPAL SECRETARY
      REVENUE DEPARTMENT,
      MS BUILDING,
      AMBEDKAR VEEDHI
      BANGALORE-560 001.

2.    ASSISTANT DIRECTOR OF LAND RECORDS
      MULBAGAL TALUK
      KOLAR DISTRICT-563 127.

3.    ASSISTANT COMMISSIONER,
      KOLAR SUB-DIVISION,
      KOLAR DISTRICT-563 101.

4.    TAHSILDAR
      MULBAGAL TALUK
      KOLAR DISTRICT-563 127.

                                           ...RESPONDENTS
(BY SRI. SESHU V., HCGP)
                            -2-
                                       WP No. 25889 of 2022




     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT TO
R3 AND R4 TO CONSIDER ANNEXURE-A, ONLINE APPLICATION
ID.NO.1911039608   FILED   BY   THE  PETITIONER   FOR
CONDUCTING PHODI AND DHURASTI IN RESPECT OF
SY.NO.653, MEASURING 1 ACRE 36 GUNTAS, SITUATED AT
DEVARAYA SAMUDHRA, AVANI VILLAGE, MULABAGILU TALUK,
BY ALLOWING THE WRIT PETITION.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                          ORDER

R.DEVDAS J., (ORAL):

Office objections is overruled. Learned High Court Government Pleader takes notice for all the respondents.

2. The grievance of the petitioner is that although the respondent-Tahsildar, Mulabagilu Taluk forwarded the application filed by the petitioner seeking phodi and durasth work with a recommendation that the same can be done by the Assistant Director of Land Records (for short, ADLR) nevertheless, the ADLR has not done anything further. Therefore, the prayer in the writ petition is to issue a writ of mandamus directing the respondent- Tahsildar and the ADLR, Mulabagilu Taluk to carryout phodi and durasth work.

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WP No. 25889 of 2022

3. On the last occasion, learned High Court Government Pleader was directed to secure instructions from the respondent-Tahsildar as well as the ADLR and the learned High Court Government Pleader submits on instructions that the phodi and durasth shall be carried out within a period of four weeks from today.

4. Consequently, the writ petition stands disposed of with a specific direction to the respondent-Tahsildar and the ADLR, Mulabagilu Taluk to carryout phodi and durasth work in respect of the land in question as expeditiously as possible and at any rate within a period of four weeks from the date of receipt of a copy of this order.

Ordered accordingly.

5. Learned High Court Government Pleader is permitted to file Memo of Appearance within a period of four weeks from today.

Sd/-

JUDGE DL

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