Sri. Nanje Gowda vs The Chief Executive Officer on 29 February, 2012

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Karnataka High Court

Sri. Nanje Gowda vs The Chief Executive Officer on 29 February, 2012

Bench: Ashok B.Hinchigeri

1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 29TH DAY OF FEBRUARY, 2012

BEFORE

THE HON'BLE MR. JUSTICE ASHOK B. HINCHI_GER_I:'~.VV A 

WRIT PETITION No.28354/2011T{LB:Ri;§--._  " A 'D A

BETWEEN:

Sri Nanje Gowda,

S/o Kaveri Gowda,
Aged 70 years,

R/at Bolenahalli Village,
Melukote Hobli,
Pandavapura Taluk, _ A _  V  _  '  '

Mandya District.   V g        Petitioner

(Bzvy.  Ram   vo
AND: . _ .  _ ._ 

1. The Chief E><e_c'utive'i.OVffi'ce_r;-.___  
Zilla Panchayath, - _ A A v 
Mandya; District,  _  "

i~Vl_and\_.;'a'.:.   ..... ..

2. T.h'e.v.H'a-!lei:\.e'du:'Gram Panchayath,

Me-Iukoté Hows, 
--  Panciax/apura7T_aluk,
 ' Mandya Di.st'i'i.c.t',
 ' Madya. ..   Respondents

B.J.Somayaji, Advocate for R-1 and R-2) writ petition is filed under Articles 226 and 227 of the H"'~'~-.Vf'Cons't'itut--i-on of India praying to direct the respondents to ~..jconggsider the acknowledgment dated 24.10.2009 made to 2""

'~._resp"o'ndent as per Annexure--E and the representation dated 27.7.2010 made to the 15' respondent per Annexure--F_._ by implementing the order dated 18.3.2009 passed by the V15' respondent as per Annexure-D. This writ petition coming on for preliminary group this day, the Court made the following:

QRDEB The petitioner's grievance is,that hisreprese'i.ita'tion'jfor V mutating the khata in his favour""anq. for "demar:ca.ti:ngVV the boundaries of the property per tl;ieﬂd'Vei'ta._ilsfset outinthe sale deed, dated 2.1.1926 has remained

2. Sri ljearized.,icc§'unselWfor the petitioner submits that Executive Officer of the Taluk Pa'nAch.a')'\tV'"(Anne2§uire:D)', -the respondents are only showing the inaction in :,.p._.f5.jvi._gomayaji,'V the learned counsel for the respon_d"eVntsrA the petitioner has to make the :1V:"necessarygappl.Ecati_o'n to the respondent No.2 for seeking the of the-khatha in his favour by producing the sale deed allother documents.

"4. On hearing the learned advocates, this petition is hlllldisléposed of with a direction to the petitioner to submit a FIBH

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Karnataka High Court