Sri. Jyothaiah vs The State Of Karnataka on 28 April, 2025

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Karnataka High Court

Sri. Jyothaiah vs The State Of Karnataka on 28 April, 2025

Bench: N S Sanjay Gowda

                                       -1-
                                                   NC: 2025:KHC:17495
                                                  WP No. 7628 of 2025




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 28TH DAY OF APRIL, 2025

                                     BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                   WRIT PETITION NO. 7628 OF 2025 (KLR-RES)
            BETWEEN:

            1.    SRI. JYOTHAIAH
                  S/O LATE PULLAPPA,
                  AGED ABOUT 95 YEARS,
                  R/AT HENNAGARA VILLAGE,
                  JIGANI HOBLI,
                  ANEKAL TALUK,
                  BANGALORE DISTRICT-560105
                                                         ...PETITIONER
            (BY SRI.N. ARVIND, ADVOCATE)

            AND:

            1.    THE STATE OF KARNATAKA
                  REPRESENTED BY ITS PRINCIPAL SECRETARY,
                  REVENUE DEPARTMENT,
                  VIDHANA SOUDHA,
Digitally         BENGALURU-560001
signed by
KIRAN
KUMAR R
Location:
            2.    THE ASSISTANT COMMISSIONER
HIGH              BENGALURU SOUTH SUB DIVISION,
COURT OF
KARNATAKA         REVENUE DEPARTMENT,
                  BENGALURU DISTRICT-560009

            3.    THE SPECIAL TAHSILDAR
                  ANEKAL TALUK,
                  BENGALURU DISTRICT-562106

            4.    THE ASSISTANT DIRECTOR OF LAND RECORDS
                  (ADLR) ANEKAL, ANEKAL TALUK,
                  BENGALURU DISTRICT-562106
                             -2-
                                         NC: 2025:KHC:17495
                                       WP No. 7628 of 2025




5.  THE DEPUTY DIRECTOR OF LAND RECORDS
    AND SURVEY SETTLEMENT (DDLR)
    ANEKAL, ANEKAL TALUK,
    BENGALURU DISTRICT-562106
                                      ...RESPONDENTS
(BY SRI. K.MANJUNATH., HCGP)

     THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO WRIT SEEKING A
DIRECTION TO R2 TO ISSUE KATHA, IN TERMS OF
COMPROMISE DECREE PASSED IN OS NO. 768/2021, MORE
PARTICULARLY AS DETAILED IN THE REPRESENTATION DATED
26.12.2024, VIDE ANNEXURE-B, ETC.

     THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:

CORAM:   HON'BLE MR JUSTICE N S SANJAY GOWDA

                       ORAL ORDER

1. The prayer in this writ petition is to direct respondent No.2 to mutate the petitioner's name in the revenue records in accordance with the decree passed in O.S.No.768/2021.

2. Since the petitioner is claiming that he has secured a right under a decree passed by the competent Civil Court, it would be appropriate to direct respondent No.3 to consider the request of the petitioner and pass appropriate orders in accordance with law within -3- NC: 2025:KHC:17495 WP No. 7628 of 2025 a period of two months from the date of receipt of the copy of this order.

3. If necessary, respondent No.2 shall make the necessary login to enable the registration of the khata.

4. This writ petition is accordingly disposed of.

5. In view of the disposal of the petition, all pending interlocutory applications, if any, stand disposed of.

Sd/-

(N S SANJAY GOWDA) JUDGE GSR List No.: 1 Sl No.: 142

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