V. MUNISWAMY S/O LATE VENKATAPPA Vs. THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE, MISSION ROAD BANGALORE-560002 AND ASSISTANT REVENUE OFFICER BBMP., KORAMANGALA SUB-DIVISION WARD NO. 68/148 BANGALORE-560032

JUDGEMENT

(1.) PETITIONER has sought for a direction to respondents to effect khatha in his name as per his application dated 2.11.2006 vide Annexure -A. According to the petitioner, he has purchased a revenue site measuring 50'x59.6' formed out of Sy. No. 12/6 of Jakkasandra Village, Koramangala, Bangalore, through a registered sale deed dated 18.3.1972 from Sri K. Muniyallappa. At the time of purchase of the said property, it was within the jurisdiction of Jakkasandra Gram Panchayat, which later came within the jurisdiction of BBMP, Ward No. 68 from the year 2006. Thereafter the petitioner has made an application as per Annexure -A, dated 2.11.2006 praying for change of khatha in his favour. However, the respondents have not effected the change of katha, Hence, this writ petition is filed.

(2.) LEARNED counsel appearing on behalf of the respondents submits that in view of the Karnataka Land Revenue (Amendment) Ordinance, 2006, and the Government Order, dated 1.12.2006, BBMP is not taking any action for change of khatha in respect of the revenue property.

(3.) THEREFORE , the respondents are directed to pass appropriate orders on the application at Annexure -A, dated 2.11.2006 filed by the petitioner for change of khatha, on merits and in accordance with law.