Sir M. Visveswaraya Education Trust vs Government Of Karnataka on 20 September, 2022

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Karnataka High Court

Sir M. Visveswaraya Education Trust vs Government Of Karnataka on 20 September, 2022

Bench: R Devdas

                                                  -1-
                                                            WP No. 21742 of 2019




                      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. 21742 OF 2019 (KLR-RES)
                      BETWEEN:

                      SIR M. VISVESWARAYA EDUCATION TRUST
                      REGISTERED UNDER THE INDIAN TRUST ACT
                      HAVING ITS OFFICE AT:
                      NO.14, R.G.C. CAMPUS, CHOLANAGAR
                      BENGALURU-560 032, REP BY ITS CHAIRMAN
                      SRI.P.SADASIVAN, S/O LATE PADMANABHAN
                      AGED ABOUT 83 YEARS.
Digitally signed by                                                ...PETITIONER
JUANITA
THEJESWINI
                      (BY SRI. JANARDHANA G.,ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA             AND:

                      1.    GOVERNMENT OF KARNATAKA
                            MINISTRY OF REVENUE,
                            M.S.BUILDING, K.R.CIRCLE,
                            BENGALURU-560 001.
                            REP BY ITS REVENUE SECRETARY.

                      2.    COMMISSIONER/ADLR
                            DEPARTMENT OF SURVEY
                            AND LAND RECORDS,
                            URBAN AREAS, K.R.CIRCLE,
                            BENGALURU-560 001.
                                                                 ...RESPONDENTS
                      (BY SRI. MADESHWARAN C.N., AGA)
                               -2-
                                        WP No. 21742 of 2019




      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 TO CONSIDER THE PETITIONER'S
REPRESENTATIONS UNDER ANNEXURE-D AND D1 DTD.
24.4.2017 AND 28.2.2019 REQUEST FOR SURVEY OF LAND
BEARING NUMBER 62/1 OF CHOLANAGAR, HEBBAL. AND ETC.,


     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:

                             ORDER

R.DEVDAS J., (ORAL):

Learned Additional Government Advocate takes notice for the respondents.

2. The prayer in this writ petition is to direct the respondents to consider the representations given by the petitioner for survey and phodi of land bearing Sy.No.62/1 measuring 1 acre 16 guntas situated at Cholanayakanahalli, now called Cholanagara, Hebbal.

3. Learned Additional Government Advocate however submits that an application for Phodi and Durast work is required to be made online to the Tahsildar and -3- WP No. 21742 of 2019 therefore, the petitioner may be directed to file an application online.

4. Recording the submission of the learned Additional Government Advocate, this writ petition stands disposed of granting liberty to the petitioner to file an application online to the concerned Tahsildar and the 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 Additional Government Advocate is permitted to file her memo of appearance within a period of four weeks from today.

Ordered accordingly.

Sd/-

JUDGE KLY

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