KRISHNAIAH S/O LATE HANUMA BHOVI R/A PADARAHALLI VILLAGE KASABA HOBLI RAMANAGARAM TALUK AND DISTRICT Vs. THE STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTMENT OF PANCHAYATH RAJ M.S. BUILDING, BANGALORE - 560001, THE APPELLATE AUTHORITY AND EXEC

JUDGEMENT

(1.) THE order at Annexure -K, dated 25.8.2011 passed by the Executive Officer, Taluk Panchayat, Ramanagara, is called in question in this writ petition, on the ground that the Executive Officer has wrongly transferred the khatha in the name of the 4th respondent.

(2.) PROPERTY in question, i.e., House bearing Khaneshumari Khatha No.6/868/6, measuring 30'x40', situated at Padarahalli Village, Harisandra Grama Panchayat, Kasaba Hobli, Ramanagara is owned by the 4th respondent. The petitioner entered into an agreement to purchase the said property on 9.2.1999 as per Annexure -A. According to the petitioner, the khatha was changed in his name pursuant to the said agreement and he has been paying taxes and he is residing in the said house. However, by the impugned order, the khatha is rechanged in the name of the 4th respondent. Hence, this petition is filed.

(3.) WITH the aforesaid observations, the writ petition is dismissed.