DEENAMMA JOHN Vs. SPECIAL TAHASILDAR

JUDGEMENT

(1.) The petitioner is aggrieved of the impugned order dtd. 24/8/2021 passed by the 1st respondent - Special Thasildar, Bengaluru East Taluk.

(2.) Learned counsel for the petitioner submits that the petitioner purchased a residential site bearing No.8, formed in Sy.No.57/3B situated at Nallurahalli Village, Krishnarajapuram Hobli, Bengaluru East Taluk measuring about 6158 sq. ft. under a registered sale deed dtd. 18/12/2014. Learned counsel draws the attention of this Court to the recitals in the sale deed and submits that originally the said land in Sy.No.57/3B measuring 19 guntas belonged to one Belliyappa and consequent upon his death the property devolved upon his three sons, viz., Sri Venkataramanappa, Sri Muniramaiah and Sri Lakshmaiah. The said three bothers divided the properties amongst themselves and the schedule property fell into the share of one of the brothers Sri Lakshmaiah. The other two brothers also disposed off their part of the property separately in favour of M/s. Prestige Constructions. Sri Lakshmaiah also sold the properties in favour of M/s.Prestige Constructions. The developer M/s. Prestige Construction acquired various parcels of land along with Sy.No.57/3B at Nallurhalli Village and formed a layout known as 'Whispering Winds'. The site in question was purchased by Sri Narendra Sharma and Smt. Kalpana Sharma under a registered sale deed dtd. 18/10/2004. Thereafter, the petitioner herein and her husband have purchased the site in question from Sri Narendra Sharma and Smt. Kalpana Sharma under the registered Sale Deed dtd. 18/12/2014.

(3.) The learned counsel for the petitioners would therefore submit that having regard to the fact that the petitioners herein purchased the residential site in question which is formed in a layout, it was impressible for respondents No.2 to 4 to approach the Special Thasildar seeking mutation of their names in the revenue records in respect of the site in question.