D.N. RAJA RAO S/O LATE NARAYANA RAO Vs. THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE AND THE ZONAL DEPUTY COMMISSIONER BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) HEARD the learned Counsel and perused the writ petition papers.

(2.) THE Petitioner having purchased the property bearing Municipal No. 54 -8 (Formerly Property No. 54, Gramathana Katha No. 52 -3, Sarakki Village, Uttarahalli Hobli, Bangalore South Taluk), situated at 6th Main Road, Sarakki Village, Bangalore Mahanagara Palike Ward No. 57, under a sale deed dated 08.05.2003 executed by one Sri U. Eranna, has filed applications before the jurisdictional offices of the Respondents, to register him as the kathedar of the property. The grievance of the Petitioner in this matter is, despite the application/representations as at Annexures F, G, H and J having been submitted nearly three years ago, the concerned authorities working under the Respondents have not taken any action and their inaction has been causing severe prejudice to him. This writ petition is to direct the Respondents to consider the application/representations of the Petitioner as at Annexures F, G, H and J i.e., to change the katha of the schedule property into his name

(3.) IN the circumstances, the writ petition stands disposed off.