SURESHCHANDRA MEHTA Vs. ADDITIONAL TAHSILDAR YELAHANKA

JUDGEMENT

(1.) Petitioner has sought for quashing the order dated 9-3-2009 -Annexure-F in proceedings RRT No. 118 of 2008-09 and for a direction to the respondent to enter his name in the RTC/pahani of Sy. No. 200, Block 19 situate a Marenahalli Village, Jala Hobli, Bangalore North Taluk.

(2.) According to the petitioner, he has purchased the land in Block 19 in Sy. No. 200 form one Ramaiah and also made an application for change of entries in the RTC/pahani. Since no action was taken, petitioner filed W.P. No. 10979 of 2008. This Court by order dated 20-11-2008, granted three months time to the respondents to take necessary action. However, the application of the petitioner came to be rejected. Hence, this petition.

(3.) Heard the Counsel representing the parties.