M/S Affinity Real Estate Private ... vs The Deputy Commissioner on 14 November, 2022

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Karnataka High Court

M/S Affinity Real Estate Private ... vs The Deputy Commissioner on 14 November, 2022

Bench: Krishna S.Dixit

                          1




 IN THE HIGH COURT OF KARNATAKA, BENGALURU

  DATED THIS THE 14TH DAY OF NOVEMBER, 2022

                       BEFORE

    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

 WRIT PETITION NO.19366 OF 2019(KLR-RES)

BETWEEN:

M/S AFFINITY REAL ESTATE PRIVATE LIMITED.,
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF COMPANIES ACT, 1956,
HAVING ITS REGISTERED OFFICE AT NO.12,
2ND FLOOR, 1ST MAIN ROAD,
JAYAMAHAL EXTENSION,
BANGALORE - 560 046.
REPRESENTED BY ITS DIRECTOR
AND AUTHORISED SIGNATORY,
SRI.KEVAL KUMAR SHAH.
                                             ...PETITIONER
(BY SRI.SUBRAMANYA S, ADVOCATE)

AND:

1. THE DEPUTY COMMISSIONER,
   DEPUTY COMMISSIONER'S COMPOUND,
   BEERASANDRA VILLAGE, KUNDANA HOBLI,
   DEVANAHALLI TALUK,
   BANGALORE RURAL DISTRICT - 562 110.

2. THE ASSISTANT COMMISSIONER,
   DODDABALLAPUR SUB-DIVISION,
   DODDABALLAPUR - 561 203.

3. THE TAHASILDAR,
   DEVANAHALLI TALUK,
   DEVANAHALLI TALUK - 562 110.
                             2



4. THE DEPUTY DIRECTOR OF LAND RECORDS,
   DEPUTY COMMISSIONER'S COMPOUND,
   BEERASANDRA VILLAGE, KUNDANA HOBLI,
   DEVANAHALLI TALUK,
   BANGALORE RURAL DISTRICT,
   BANGALORE - 560 001.

5. THE ASSISTANT DIRECTOR OF LAND RECORDS,
   DEVANAHALLI TALUK, MINI VIDHANA SOUDHA,
   DEVANAHALLI TALUK - 562 110.

6. THE PUBLIC RELATION OFFICER AND
   SUPERINTENDENT OF LAND RECORDS,
   OFFICE OF THE ASSISTANT DIRECTOR OF
   LAND RECORDS, MINI VIDHANA SOUDHA,
   DEVANAHALLI TALUK - 562 110.
                                       ... RESPONDENTS
(BY SRI.V SESHU, HCGP)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ENDORSEMENT DATED 15.10.2018 ISSUED BY
THE R-6 VIDE ANNX-N AND ETC.,

     THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-

                         ORDER

The grievance of the Petitioner was as to non- furnishment of the copies of certain survey Records and therefore, they have laid a challenge to the Endorsement which stated that the records were not available.

2. Learned HCGP having secured the Records has graciously made available copies of the Records and 3 handed the same to learned counsel for the Petitioner. In view of that the petition has become infructuous.

However, liberty is reserved to the Petitioner to seek any other left over Records as well.

The personal presence of Mr. Manjunatha S., - the ADLR, Devanahalli, is appreciated.

Sd/-

JUDGE Bsv

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