Karnataka High Court
Sri T. Narayanappa vs The State Of Karnataka 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.22509 OF 2015 (KLR-CON)
BETWEEN:
SRI. T. NARAYANAPPA,
S/O LATE THIMMARAYAPPA,
AGED ABOUT 76 YEARS,
RESIDING AT SHETTIGERE VILLAGE,
JALA HOBLI,
BENGALURU NORTH TALUK-560 057 ... PETITIONER
(BY, SRI. SHARAN B. TADAHAL FOR
SRI. P.M. SIDDAMALLAPPA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT,
M.S.BUILDING, BENGALURU - 560 001.
2. THE DEPUTY COMMISSIONER,
BENGALURU URBAN DISTRICT,
BENGALURU -560 009.
... RESPONDENTS
(BY SRI. T.S. MAHANTESH, GOVERNMENT ADVOCATE)
*****
2
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO DIRECT THE RESPONDENT NO.2 TO CONSIDER THE
APPLICATION IN ACCORDANCE WITH LAW BY PASSING AN
ORDER OF GRANTING CONVERSION/ALLENATION OR TO
REFUND OF THE AMOUNT A SUM OF RS.17,53,684/- WITH
INTEREST AT THE RATE OF 18 PER CENT PER ANNUM
WITH DAMAGES FROM 28.05.2007 TILL ITS REPAYMENT.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
The petitioner seeks for a writ of mandamus to direct the respondent no.2 to consider the plea of the petitioner as acknowledged vide Annexure-A, dated 08.05.2007.
2. The learned Government Advocate appearing for the respondents submits that if a reasonable time is granted, the same will be considered in accordance with Law.
3. In view of the submission made, the writ petition is disposed off. The respondent no.2 is directed to 3 consider the plea of the petitioner as acknowledged vide Annexure-A, dated 08.05.2007 and pass appropriate orders therein in accordance with Law, as expeditiously as possible.
SD/-
JUDGE JJ/BVK