Karnataka High Court
Sri K Channakeshava vs The State Of Karnataka on 20 January, 2024
Author: R. Devdas
Bench: R. Devdas
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NC: 2024:KHC:2824
WP No. 29245 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR. JUSTICE R. DEVDAS
WRIT PETITION NO. 29245 OF 2023 (KLR-RES)
BETWEEN:
SRI. K. CHANNAKESHAVA,
AGED ABOUT 42 YEARS,
S/O LATE KRISHNAPPA,
R/AT MARANAYAKANAHALLI VILLAGE,
ATTIBELE HOBLI, ANEKAL TALUK,
BENGALURU URBAN DISTRICT - 562106.
...PETITIONER
(BY SRI. MUNISWAMY GOWDA S. G., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REVENUE DEPARTMENT,
VIKASA SOUDHA,
BENGALURU - 560001
Digitally signed by
JUANITA THEJESWINI REPRESENTED BY ITS REVENUE SECRETARY
Location: HIGH
COURT OF 2. THE DEPUTY COMMISSIONER,
KARNATAKA
BENGALURU URBAN DISTRICT,
BENGALURU - 560009.
3. THE ASSISTANT COMMISSIONER,
BENGALURU SOUTH SUB DIVISION
KANDAYA BHAVAN,
K. G. ROAD, BANGALORE - 560001.
4. THE SPECIAL TAHSILDAR,
ANEKAL TALUK,
BENGALURU URBAN DISTRICT - 562106.
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NC: 2024:KHC:2824
WP No. 29245 of 2023
5. SRI. CHANDRAPPA,
AGED ABOUT 70 YEARS,
S/O LATE CHIKKA SANJEEVAIAH,
R/AT MARANAYAKANAHALLI VILLAGE,
ATTIBELE HOBLI, ANEKAL TALUK,
BENGALURU URBAN DISTRICT - 562106
...RESPONDENTS
(BY SRI SESHU V., HCGP FOR R1 TO R4;
SRI V. SHASHI KIRAN, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT IN THE NATURE OF CERTIORARI AND QUASH THE
ORDER DATED 22.05.2023 PASSED BY THE 2ND RESPONDENT
IN R.P.NO.87/2022 VIDE ANNEXURE-D.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
The petitioner as well as respondent No.5 are present before this Court.
2. The contesting parties, i.e., the petitioner and respondent No.5 have filed a compromise petitioner under Order XXIII Rule 3 of Code of Civil Procedure, 1908. The contents of the compromise petition are read over and -3- NC: 2024:KHC:2824 WP No. 29245 of 2023 explained to the parties in the language known to them. The parties have agreed to settle the dispute amicably.
3. It is stated in the compromise petition that at the intervention of the well-wishers, the petitioner and respondent No.5 have agreed that the revenue entries in respect of 1 acre and 15 guntas in Sy.No.14 (Sy.No.14/2) of Maranayakanahalli village, Attibele Hobli, Anekal Taluk, may be entered in the name of the petitioner and the remaining extent of 20 guntas of land may be entered/continued in the name of respondent No.5.
4. The parties have agreed to file an application jointly or individually for survey, phodi, durasthi work and to demarcate the lands in terms of the settlement of the dispute between the parties. The parties also agree that the revenue entries shall continue accordingly in terms of the compromise petition.
5. This Court had also directed the learned High Court Government Pleader to find out from the respondent authorities as to there was any objections on the part of -4- NC: 2024:KHC:2824 WP No. 29245 of 2023 the respondent-State and its authorities for passing orders in terms of the compromise petition. Learned High Court Government Pleader submitted that the respondent authorities have no objections to dispose of the writ petition in terms of the compromise petition.
6. Consequently, the writ petition stands disposed of in terms of the compromise entered into between the petitioner and respondent No.5.
Ordered accordingly.
Sd/-
JUDGE DL CT:JL