HANUMANTHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioner is as to nonissuance of computerized RTC Extract in respect of the subject land. In support of his case, learned counsel for the petitioner submits that all through, the name of his client's wife was figuring in the Land Records and after her death, inheritance katha ought to have been done in favour of the petitioner who happens to be the widower of the deceased. This having not been done, learned counsel contends, his client is more than justified in knocking at the doors of Writ Court.

(2.) Learned AGA on request, appearing for the respondents opposes the writ petition vehemently contends that the very title documents namely the Grant Order and other contemporaneous documents themselves are spurious and therefore, the relief as sought for by the petitioner cannot be granted. In support of the same he produces a copy of Endorsement dtd. 29/8/2022 along with a Memo dtd. 18/10/2022.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines indulgence in the matter broadly agreeing with the contention of learned AGA. The Endorsement dtd. 29/8/2022 at penultimate & ultimate paragraphs reads as under: <IMG>JUDGEMENT_797_LAWS(KAR)10_2022_1.jpg</IMG>