M S Nazeer Ahmed vs The State Of Karnataka on 29 June, 2022

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Karnataka High Court

M S Nazeer Ahmed vs The State Of Karnataka on 29 June, 2022

Bench: N.S.Sanjay Gowda

                          1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 29TH DAY OF JUNE, 2022

                       BEFORE

     THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

          W.P.No.12647/2022 (KLR - RES)

BETWEEN:

M.S.NAZEER AHMED,
S/O LATE SYED MAHMOOD,
AGED 68 YEARS,
R/AT WARD NO.11,
SIDLAGHATTA,
CHIKKABALLAPUR DISTRICT - 562 105.
                                       ... PETITIONER
(BY SRI.H.L.PRADEEP KUMAR, ADV.)

AND:

1.     THE STATE OF KARNATAKA,
       BY ITS SECRETARY,
       REPRESENTED BY ITS
       PRINCIPAL SECRETARY,
       REVENUE DEPARTMENT,
       VIKASA SOUDHA,
       BENGALURU - 560 001.

2.     THE DEPUTY COMMISSIONER,
       CHIKKABALLAPURA DISTRICT,
       CHIKKABALLAPURA - 562 101.

3.     THE ASSISTANT COMMISSIONER,
       CHIKKABALLAPURA SUB DIVISION,
       CHIKKABALLAPURA - 562 101.
                               2
4.   THE TAHSILDAR,
     SIDLAGHATTA TALUK,
     SIDLAGHATTA,
     CHIKKABALLAPURA - 562 101.
                                          ... RESPONDENTS

(BY SRI.R.SRINIVASA GOWDA, AGA)


     THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 TO 4 TO CONSIDER THE PETITIONERS
REPRESENTATIONS DATED 6.1.2022 PRODUCED AT
ANNEXURE - M AND TO ENTER HIS NAME IN THE REVENUE
RECORDS VIZ RTC MUTATION REGISTER ETC IN RESPECT
OF LAND MEASURING 3 ACRE 10 GUNTS IN SY NO.62
SITUATED AT CHIKKADASARAHALLI VILLAGE, KASABA
HOBLI     SIDLAGHATTA     TALUK   CHIKKABALLAPURA
DISTRICT.

     THIS PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                          ORDER

1. The prayer made in the petition is for a direction to respondent Nos.2 to 4 to consider the petitioner's representation dated 06.01.2022, which is produced vide Annexure-M in the writ petition.

2. By Annexure-M, the petitioner is requesting the authorities to mutate his name in the revenue records on the basis of a grant which has been made in his favour. 3

3. In my view, since the petitioner is claiming that he has been granted the land bearing Sy.No.62 measuring 3 acres 10 guntas, it would be necessary to direct respondent No.4 - Tahsildar to consider the request of the petitioner and pass appropriate orders, in accordance with law, within a period of three months from the date of receipt of a certified copy of this order.

The Writ petition is accordingly disposed off.

SD/-

JUDGE GH

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