HUCHA ERAIAH Vs. THAHSILDAR BANGALORE SOUTH THALUK

JUDGEMENT

(1.) Writ Petitioner asserts that in respect of agricultural land measuring an extent of 36 guntas in Sy. No. 61 of Ramagondanahalli Village, Kengeri Hobli, Bangalore South Taluk, with considerable effort and perseverance obtained decree for specific performance of an agreement under which the Petitioner was entitled to buy the land from one Doddasiddappa and others as per the decree granted in OS No. 1812 of 2006 on the file of the Court of II Additional Civil Judge [Jr. Dn.,], Bangalore Rural District, Bangalore.

(2.) It appears the Petitioner armed with the decree and with the court having directed execution of sale deed and having so got sale deed executed and registered, perhaps thought his woes were over and approached the revenue authorities for consequential entries to be made in the revenue records and also for preparing a sketch of the particular land after taking measurements etc.,.

(3.) However, such efforts on the part of the Petitioner having been halted by the endorsement dated 22.9.2010 [copy at Annexure-D] issued by the Tahsildar, Bangalore South Taluk, Bangalore, apprising the Petitioner that in terms of a court order in favour of one Venkatesh in OS No. 560 of 2010 wherein the Petitioner figured as a Defendant and the court having granted an order in favour of such person, quite naturally such person opposing or obstructing the entry into the land either by the revenue authorities or by the Petitioner, having issued an endorsement that it is not possible to prepare the sketch, in such circumstances, the Petitioner has approached this Court seeking following reliefs: