RAJU M. VARGHESE S/O. K.N. VERGHESE AND SRI. KURIYAN VERGHESE S/O. K.O. VERGHESE Vs. THE STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY REVENUE DEPARTMENT VIDHANA SOUDHA BANGALORE - 560001, THE DEPUTY COMMISSIONER BANGALORE URBAN DISTRICT BA

JUDGEMENT

(1.) HEARD Sri. Prashanth, learned counsel appearing on behalf of Sri. P.M. Varadaraj for petitioner and Sri. Jagadeesh Mundaragi, learned Additional Government Advocate appearing for respondents. Petitioner is seeking for issue of writ of mandamus to fourth respondent to incorporate new Survey No. 150 as per direction issued by the Deputy Commissioner -respondent No. 2 vide communication dated 02.06.2010 - Annexure -G to fourth respondent.

(2.) FIRST Petitioner claims to have purchased land in Survey No 28/P4 situated at Bairati Village, Bidarahalli Hobli, Bangalore East Taluk, measuring 30 guntas under a registered sale deed dated 07.02.2004 - Annexure -A and second petitioner claims to have purchased same extent under sale deed dated 07.02.2004 which is at Annexure -B. Pursuant to the said sale deeds mutation in the revenue records have taken place as per MR No. 41 and 42/2003 -04.