NARASAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for the respondents.

(2.) The prayer in this writ petition is to direct the respondent-Thasildar, Bangalore South Taluk, to consider the representations given by the petitioners for survey and phodi of land bearing Sy.No.46, New Sy.No.46/P-136, measuring 2 acres situated at Kaggalipura Village, Uttarahalli Hobli, Bengaluru South Taluk.

(3.) It is brought to the notice of this Court that when a direction issued by this Court in terms of the order dtd. 19/4/2017 in W.P.No.16493/2017 was not complied with, the petitioner moved the contempt court in CCC No.1363/2018 and connected matters. During the course of the proceedings it was brought to the notice of the contempt court that the directions issued by this Court has been complied with by issuing an endorsement dtd. 30/5/2019. The unconditional apology tendered by the Tahsildar was also accepted and the proceedings were dropped. Thereafter, in terms of the endorsement the case of the petitioners was placed before the Committee for missing records, which is headed by the Deputy Commissioner. The Committee, in its order dtd. 15/6/2019 at Annexure-T has considered the case of the petitioners and held that the petitioners are the owners of 2 acres of land in Sy.No.46 of Kaggalipura Village, Uttarahalli Hobli, Bangalore and consequently, the Committee directed the Tahsildar and the Assistant Director of Land Records, Bengaluru South Taluk to consider the case of the petitioners and conduct phodi and durasth work. Nevertheless, it is contended that even after the said orders passed by the Committee and representations given by the petitioners, the respondent authorities have not conducted the phodi and durasth work.