PADMAPRIYA MUKUND Vs. COMMISSIONER

JUDGEMENT

(1.) PETITIONER seeks a direction to the respondents, particularly the 2nd respondent ­ Assistant Revenue Officer, Bruhat Bangalore Mahanagara Palike, Bangalore (hereinafter referred to as 'BBMP' for short) to change the khata by mentioning the name of the petitioner as 'Padmapriya Mukund' in respect of property bearing No.14, 12th Cross, Hombegowdanagar, Wilson Garden, Bangalore ­ 27.

(2.) PETITIONER is the wife of late Sri.S.Mukund. The property in question has been bequeathed in her favour under a registered will dated 25.6.2001 executed by her husband. Prior to the death of her husband the property was standing in his name and after his death, the petitioner requested the BBMP to change the khata in her name by producing the copy of the registered will.

(3.) THE petitioner gave a representation dated 20.6.2012 addressed to the Assistant Revenue Officer, BBMP, Hombegowdanagar Division, Bangalore to enter her name as 'Padmapriya Mukund' instead of 'Padmapriya'. She contended that in all statutory and other documents issued to her from various authorities, her name has been shown as 'Padmapriya Mukund' and therefore, in the khata also, her name may be described as 'Padmapriya Mukund'. She enclosed the copies of her passport, PAN card, Voter's ID card, ration card, telephone bill, bank pass book and also the marriage invitation card of her son in support of her request. As the respondent ­ authorities have not taken any steps so far to describe her name as 'Padmapriya Mukund' in the khata by effecting necessary corrections, she has approached this Court seeking a direction in this regard.