MADHUSUDHAN BHADRI Vs. BRUHATH BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) The petitioners in these writ petitions seek quashment of endorsements which place the properties of the petitioners in Form-B register and also seek consequential directions to place the properties of the petitioners in Form-A register.

(2.) Heard Sri M.S.Bhagwat, learned counsel for the petitioners and Learned Counsel Sri V Srinidhi and Learned counsel Sri S.N.Prashanth Chandra, learned counsel for respondents 1 and 2 in both in these petitions W.P.NO.54098 OF 2018:

(3.) Petition schedule property was a site in the erstwhile Kothanurgramatana now in Ward No.195, KothanurShreysas Colony. One Smt. M.R.Ambuja had purchased the said property by way of registered sale deed dtd. 17/10/1994 and thereafter she gifted the property by way of gift deed dtd. 10/12/2002 in favour of Dr. Roshni P.Rao from whom the petitioners had purchased the petition schedule property by way of registered sale dtd. 17/6/2010. The petitioners are now the absolute owners of the said property from 17/6/2010.