Karnataka High Court
Sri Subbanna vs The State Of Karnataka on 20 September, 2022
Author: R Devdas
Bench: R Devdas
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WP No. 13706 of 2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 13706 OF 2018 (KLR-RR/SUR)
BETWEEN:
SRI SUBBANNA
S/O LATE THIMMANNA,
AGED ABOUT 74 YEARS,
R/AT SHIRAVARA VILLAGE,
THUBGERE HOBLI,
DODDABALLAPUR TALUK,
BANGALORE RURAL DISTRICT-561 203
Digitally signed by ...PETITIONER
JUANITA THEJESWINI
Location: HIGH (BY SRI. NAGARAJA S., ADVOCATE)
COURT OF
KARNATAKA AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
REVENUE DEPARTMENT,
M S BUILDING,
BANGALORE-560 001
2. THE DEPUTY COMMISSIONER
BENGALURU RURAL DISTRICT
1ST FLOOR,PODIUM BLOCK,
DR AMBEDKAR VEEDHI,
BANGALORE-560 001
3. THE ASSISTANT COMMISSIONER
DODDABALLAPURA SUB-DIVISION,
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WP No. 13706 of 2018
DODDABALLAPURA
BENGALURU RURAL DISTRICT-561203.
4. THE DEPUTY DIRECTOR OF
LAND RECORDS (DDLR)
OFFICE OF DEPUTY COMMISSIONER
BENGALURU RURAL DISTRICT
1ST FLOOR,PODIUM BLOCK,
DR AMBEDKAR VEEDHI
BANGALORE-560 001
5. THE ASSISTANT DIRECTOR OF
LAND RECORDS (ADLR)
OFFICE OF ADLR,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT-561 203
6. THE TAHSILDAR
DODDABALLAPURA TALUK,
DODDABALLAPURA-561203.
...RESPONDENTS
(BY SRI. SESHU. V, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 TO 5 TO CONDUCT THE PHODI AND DURASTH
IN RESPECT OF THE LAND BEARING SY.NO.50, MEASURING 4
ACRES, SITUATED AT SHIRAVARA VILLAGE, THUBGERE HOBLI,
DODDABALLAPURA TALUK, BANGALORE RURAL DISTRICT AS
REQUESTED THROUGH LETTER DTD 20.03.2017 VIDE ANNX-J
AND ETC.,
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WP No. 13706 of 2018
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned High Court Government Pleader takes notice for the respondents.
2. The prayer in this writ petition is to direct the respondent-Tahsildar, Doddaballapura Taluk, Doddaballapura, to consider the representation given by the petitioner for survey and phodi of land bearing Sy.No.50, measuring 4 acres, situated at Shiravara Village, Thubgere Hobli, Doddaballapura Taluk, Bangalore Rural District.
3. Learned High Court Government Pleader however submits that an application for Phodi and Durast work is required to be made online and therefore, the petitioner may be directed to file an application online. -4- WP No. 13706 of 2018
4. Recording the submission of the learned High Court Government Pleader, this writ petition stands disposed of granting liberty to the petitioner to file an application online to the respondent-Tahsildar and the respondent-Tahsildar is also directed to consider the application which would be filed by the petitioner and do the needful as expeditiously as possible, at any rate within a period of two months from the date of receipt of the application.
5. Learned High Court Government Pleader is permitted to file memo of appearance within a period of four weeks from today.
Ordered accordingly.
Sd/-
JUDGE KLY