H.M. VASUDEV Vs. BRUHAT BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) Smt. G.B. Nandish, learned counsel appearing on behalf of Sri. R.B. Sadasivappa for petitioner and Sri. N.K. Ramesh, learned counsel for respondent Nos.1 to 4 and Sri. Siddappa, learned counsel appearing on behalf of Sri.K.Shivashankar, for respondent Nos.5 and 6 have appeared in person.

(2.) This writ petition is filed seeking writ of certiorari to quash the Khata Certificate bearing No.KTR/850/12-13 dated 18.02.2013 issued by respondent No.3 vide Annexure-L and License bearing No.AEE/HSR/LPNo.214/2012-13 dated 15.03.2013 issued by the respondent No.4 vide Annexure-M and other consequential reliefs.

(3.) It is the case of the petitioner that he is the absolute owner of the property bearing No.343 carved out of Sy.No.150/1 of Agara Village, Begur Hobli, Bangalore South Taluk measuring East to West 40 feet and North to South 30 feet which is more fully described as schedule TV in the writ petition. The petitioner has purchased the schedule property under a registered Sale Deed dated 29.06.1983 and he was put in possession and enjoyment of the property by his vendors. After the property was cleared by ULC Authorities, the document came to be released by the Sub Registrar. Subsequent to the execution of the Sale Deed, the khata in respect of the schedule property came to be transferred in the name of the petitioner by the then Agara Panchayath. The petitioner has paid property tax to the said Agara Panchayath. Later, the area came under the jurisdiction of the Bommanahalli CMC and the petitioner has paid tax to CMC. From 2008 onwards, the area came under the jurisdiction of BBMP and the petitioner has been paying taxes to the BBMP. It is averred that petitioner has also paid a sum of Rs. 10,000/- to Bommanahalli CMC for obtaining water and sanitary connections.