TULSADEVI Vs. COMMISSIONER

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for a direction to the respondent to consider the representation dtd. 27/2/2019 produced as Annexure-J. seeking execution of the title deed in favour of the petitioner.

(2.) The brief facts of the case are that the property bearing Plot No.143-B measuring 60' X 90' situated at Sedam Road, New Extension in Sy.No.79/1E of Badepur Village in Gulbarga was allotted in favour of one Bhimsen on 31/10/1969. The said Bhimsen, vide Annexure-C dtd. 23/6/1979 executed a sale deed in favour of the petitioner.

(3.) Learned counsel for the petitioner has contended that on 31/10/1969, the respondent has allotted Plot No.143-B measuring 60' X 90' situated at Sedam Road, New Extension in Sy.No.79/1E of Badepur Village in Gulbarga in favour of one Bhimsen. The said Bhimsen, vide Annexure-C dtd. 23/6/1979 executed a sale deed in favour of the petitioner. Thereafter, vide Annexure-E possession has been handed over to the petitioner on 11/6/1992. Even after handing over the possession the respondent has not executed the title deed in favour of the petitioner. The petitioner also paid the property tax in favour of the respondent vide Annexure-F dtd. 3/4/2019. The petitioner has given a representation vide Annexure-G dtd. 9/2/2018. In reply, the respondent issued an endorsement dtd. 17/1/2019 vide Annexure-H stating that the title deed is already in the name of the petitioner. Being not satisfied, the petitioner submitted one more representation dtd. 27/2/2019 vide Annexure-J, but till today, the respondent has not executed the title deed. Hence, he sought for allowing the writ petition.