Karnataka High Court
S.K.Swamiji vs The Addl. Deputy Commissioner on 18 July, 2023
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NC: 2023:KHC:24936
WP No. 3478 of 2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF JULY, 2023
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
WRIT PETITION NO. 3478 OF 2018 (KLR-RES)
BETWEEN:
S.K.SWAMIJI,
S/O LATE KRISHNASWAMY,
AGED ABOUT 74 YEARS,
R/O KAMBIPURA,
KENGERI HOBLI,
BENGALURU SOUTH TALUK,
BENGALURU-560 068.
...PETITIONER
(BY SRI. KO VIJAYAKUMAR, ADVOCATE [ABSENT])
AND:
1. THE ADDL. DEPUTY COMMISSIONER,
(INAM ABOLITION),
BENGALURU-560 001.
2. THE TAHASILDAR,
BENGLAURU SOUTH TALUK,
Digitally BENGALURU-560 001.
signed by V
MANJUSHA ...RESPONDENTS
BAI (BY SRI. C.N.MAHADESHWARAN, AGA)
Location: High
Court of THIS PETITION IS FILED UNDER ARTICLES 226 AND 227
Karnataka
OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT AUTHORITIES TO CONSIDER REPRESENTATION
DATED 05.09.2009, 10.12.2013 AND 15.10.2015 VIDE
ANNEXUREs-H, J AND K BY ISSUE OF WRIT IN THE NATURE OF
MANDAMUS OR ANY WRIT, ORDER, DIRECTION AS CAES MAY
BE AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THROUGH PHYSICAL HEARING/VIDEO
CONFERENCING, THIS DAY, THE COURT MADE THE
FOLLOWING:
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NC: 2023:KHC:24936
WP No. 3478 of 2018
ORDER
1. Learned counsel for the petitioner is absent.
2. The case of the petitioner is that he is the owner of 5 acres of land in Sy.No.43 of Kambipura Village, Bengaluru South Taluk and that he requested respondent No.2 to mutate his name in the revenue records. As the same has not been done, the writ petition is filed.
3. The learned AGA for the respondents submits that the petitioner has not made any representation as alleged in the writ petition. It is also submitted that he has not produced any documents to show that he is the owner of the property. An endorsement has been issued to the petitioner in this regard. It is further submitted if the petitioner were to give a fresh representation along with all necessary documents, his request would be considered.
4. Hence, the following:
ORDER
(i) The writ petition is hereby dismissed; -3-
NC: 2023:KHC:24936 WP No. 3478 of 2018
(ii) However, liberty is given to the petitioner to submit a fresh representation along with all necessary particulars to respondent No.2 and it is needless to state that respondent No.2 on receipt of such representation will pass appropriate orders in accordance with law.
SD/-
JUDGE PGG