JAKKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are aggrieved by the impugned order dtd. 24/4/2022 at Annexure-E issued by the respondent No.2/ Tahasildar, calling upon the petitioner to furnish IIE sketch for making entries in the revenue records consequent to the decree drawn by the learned Senior Civil Judge ad JMFC, Banahatti in OS No.17/2020 dtd. 20/7/2020.

(2.) It is the contention of the learned counsel for the petitioner that the requirement of production of IIE sketch has been considered by this Court in the case of Sri.Lokesha V/s. The State of Karnataka and others in WP No.7441/2020 dtd. 10/7/2020 and Shakunthala H.S., V/s. Tahasildar in WP No.10158/2021 dtd. 18/8/2021.

(3.) Having gone through the said two judgments, this Court fids that what was considered in the case of Sri. Lokesha (Supra) was the requirement of production of IIE sketch before the Sub-Registrar, when the document was tendered for registration. This Court, while noticing the fact that the document was presented to the Registrar in terms of the compromise decree passed by a competent Civil Court and further it was also noticed that the State Government had issued two circular/ Memorandum dtd. 3/1/2019 and 21/10/2019 directing the Sub-Registrar not to insist upon IIE sketch while registering an instrument regarding a compromise decree before the Civil Court, proceeded to pass the said Judgment.