VENKATESH GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is grieving before the Writ Court against non-consideration of his representation dtd. 21/10/2021, a copy whereof avails at Annexure-E wherein he has sought for continuation of entries in terms of a registered Sale Deed dtd. 20/5/1948 standing in the name of ancestors. Learned counsel for the Petitioner argues that in terms of Sale Deed entries were mutated in favour of the buyer of land in question and they had continued till 2001. However, for inscrutable reasons, there is discontinuation of these entries thereafter and therefore, the Respondent officials owe an explanation to this Court.

(2.) Learned AGA appearing for the official Respondents opposes the petition contending that more than two decades have lapsed since the discontinuation of the entries in question and it is only now that the petitioner is knocking at the doors of this Court and therefore, no relief can be granted to the Petitioner who is sleepy and tardy. So contending, he now fairly agrees to instruct his clients to look into the grievance of the Petitioner as aired in the subject representation. This is appreciable.