Mr Venkatesh vs The State Of Karnataka on 13 August, 2015

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Karnataka High Court

Mr Venkatesh vs The State Of Karnataka on 13 August, 2015

Bench: Ram Mohan Reddy

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IN THE HIGH COURT OF KARNATAKA, BENGALURU

      DATED THIS THE 13th DAY OF AUGUST, 2015

                     BEFORE

     THE HON'BLE MR.JUSTICE RAM MOHAN REDDY

WRIT PETITION NOs. 24213-24220/2015(KLR-RES)

BETWEEN:

1.     MR.VENKATESH
       S/O LATE THIMMAIAH
       AGED ABOUT 50 YEARS

2.     MR. SRINIVAS
       S/O LATE THIMMAIAH
       AGED ABOUT 48 YEARS

3.     MR.VENKATARAJ
       S/O LATE THIMMAIAH
       AGED ABOUT 46 YEARS

4.     MR.C.B. RANGASWAMY
       S/O LATE BORAIAH
       AGED ABOUT 56 YEARS

5.     MR.C.B. RAMACHANDRAIAH
       S/O LATE BORAIAH
       AGED ABOUT 54 YEARS

6.     MR. KRISHNAIAH
       S/O LATE BORAIAH
       AGED ABOUT 52 YEARS

7.     MR. HANUMANTHAIH
       S/O LATE THIMMAIAH
       AGED ABOUT 44 YEARS
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8.      SMT.AKKAMMA
        W/O VENKATAPPA
        AGED 50 YEARS

SL. NO. 1 TO 8 R/AT
CHAUDRIPALYA VILLAGE,
MUTTUGADALLI DHAKLE,
KASABA HOBLI, KUNIGAL TALUK,
TUMKUR DISTRICT - 572 130.
                                     ...PETITIONERS

( BY SRI. B. KESHAVA MURTHY ADV.,)

AND:

 1.      THE STATE OF KARNATAKA
         REP. BY ITS SECRETARY
         DEPARTMENT OF REVENUE
         M.S.BUILDING
         BANGALORE - 560 001.

2.      THE DEPUTY COMMISSIONER
        TUMKUR DISTRICT
        TUMKUR - 572 101.

3.      THE ASST.COMMISSIONER
        TUMKUR SUB-DIVISION
        TUMKUR -572 101.

4.      THE TAHSILDAR
        KUNIGAL TALUK
        TUMKUR DISTRICT - 572 130.
                                        ...RESPONDENTS

     ( BY SRI. H. VENKATESH DODDERI AGA)

     THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 & 227 OF CONSTITUTION OF INDIA
PRAYING TO DIRECT THE R-4 TO CONSIDER THE
                              3



REPRESENTATION DTD.18/21.2.2015 VIDE ANNEX-A3
AND CONSEQUENTLY DIRECT THE R-4 TO DELETE
THE ENTRIES/REFERENCE FOUND IN COLUMN NO.
10 OF THE RTC AS ACQUIRED FOR A.C.COLONY,
FORTHWITH IN RESPECT OF THE LAND DEARING
SY.NO.42/1, 42/2 & 42/3 OF MUTTUKADA HALLI
VILLAGE, KASABA HOBLI, KUNIGAL TALUK, VIDE
ANNEX-B1 TO B3.

    THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT MADE
THE FOLLOWING:

                        ORDER

Petitioners claiming to be owners in possession of lands in Sy.Nos.42/1, 42/2, 42/3 of Muthugadahalli, Kasaba Hobli, Kunigal taluk aggrieved by the entry in column No.10 of the RTC Pahanis, Annexures-B1 to B3 recording that the land is acquired for 'A.K. Colony' although no such acquisition proceedings were either initiated or concluded by any Authority muchless the State Government, made a representation dated 18/21.2.2015 to the 4th respondent -Tahsildar, to delete the said entry when not responded to has resulted in these petitions for a writ of mandamus. 4

2. The 4th respondent-Tahsildar is directed to take action in accordance with law under the Karnataka Land Revenue Act, 1964 and the Karnataka Land Revenue Rules, 1966 over the said representation and conclude the proceeding in any event by the 30th September, 2015.

Petitions are ordered accordingly.

Sd/-

JUDGE ln.

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