Karnataka High Court
B K Ramesh vs State Of Karnataka on 21 April, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2025:KHC:16426
WP No. 6085 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 6085 OF 2020 (GM-ST/RN)
BETWEEN:
B K RAMESH
S/O LATE B R KRISHNADAS
AGED ABOUT 60 YEARS,
RESIDING AT NO.26,
2ND MAIN, 9TH CROSS,
SARASWATHIPURAM
MYSORE-570009
REPRESENTED BY THE GPA
SRI K SUBRAMANYA RAI,
S/O LATE SANJEEVA RAI
PROPRIETOR OF RAI ESTATES,
NO.13/10, NEW SAYYAJI RAO ROAD,
BAMBOO BAZAAR
MYSURU-570021
...PETITIONER
(BY SRI. CHANDRANATH ARIGA K.,ADVOCATE)
Digitally signed
by SHWETHA
RAGHAVENDRA AND:
Location: HIGH
COURT OF 1. STATE OF KARNATAKA
KARNATAKA BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT,
VIDHANA SOUDHA,
DR AMBEDKAR VEEDHI
BANGALORE-560001
2. THE INSPECTOR GENERAL OF REGISTRATION OF STAMP
8TH FLOOR, KANDAYA BHAVANA,
KEMPEGOWDA ROAD
BANGALORE-560009
3. THE DEPUTY COMMISSIONER OF STAMPS
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NC: 2025:KHC:16426
WP No. 6085 of 2020
AND DISTRICT REGISTRAR
MYSORE DISTRICT
MYSORE-570079.
4. SENIOR SUB REGISTRAR AND SECRETARY
VALUATION SUB COMMITTEE
MYSORE EAST TALUK
MYSORE-570029
...RESPONDENTS
(BY SRI. MAHANTESH SHETTAR., AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ENDORSEMENT DTD.16.5.2018 IN NO. MU/CVC/619/2017-18,
ISSUED BY THE R-2 ANNEXURE-F AND ETC.
THIS WRIT PETITION, COMING ON FOR FURTHER HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. Registry has raised an objection on the objection filed by petitioner dated 15.11.2025.
2. Learned counsel for the petitioner submits that the objection is not in the form of the affidavit, therefore does not require a verifying affidavit. The submission is accepted, the office objection raised on the objection filed by the petitioner dated 15.11.2025 is set aside.
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NC: 2025:KHC:16426 WP No. 6085 of 2020
3. The petitioner is before this Court seeking for the following reliefs:
i. Quash the endorsement dated 16.50.2018 in No.MU/CVC/19/2017-18, issued by the R2 (Annexure-F) ii. Striking down the rate at Serial No.520 in the guideline valuation of the Sub-Registrar, Mysore East for the year 2018-19 as being ultravirous (Annexure-G) iii. Direct the R2 to consider the recommendation of respondent No.3 dated 29.11.2017 in letter No. CVC.CR:18/2017-18 vide Annexure-E iv. Direct the respondents 1 to 3 to consider the representation by the petitioner dated 10.09.2018 (Annexure-H) v. Grant such other relief as this Hon'ble Court deemed fit to grant.
4. Learned AGA has filed a memo producing certain sale deeds and encumbrance certificates as regards the site which has been formed in the entire layout.
5. His submission is that there being 203 sites which have been formed. The stamp duty has been paid as per the guideline value fixed by the State and as such the State has no further claim as regards the sale deed which has been executed and registered. -4-
NC: 2025:KHC:16426 WP No. 6085 of 2020
6. Sri.Chandranath Ariga.K., learned counsel for the petitioner confirms the execution of such sale deed and payment of stamp duty as per the guideline value which has been fixed by the State.
7. All the Encumbrance Certificate as also sample sale deed have been placed on record. It is clear that the sale had occurred in the guideline value which has been fixed by the State.
8. In that view of the matter, I am of the considered opinion that nothing further survives for consideration. The stamp duty has already been paid by the petitioner and/or the developer who had entered into an agreement with the petitioner for joint development. The petition stands disposed of accordingly.
SD/-
(SURAJ GOVINDARAJ) JUDGE SR List No.: 1 Sl No.: 28