SEETHARAMA RAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayer in this writ petition is to quash Annexure 'A'. By annexure 'A', the Upa-Tahasildar has stated that in order to mutate the revenue entries in accordance with the Court decree, a 11E Sketch would be necessary and until the 11E Sketch was produced, the application of the petitioner could not be considered.

(2.) The learned counsel for the petitioner submits that pursuant to the final decree granted in Final Decree Proceedings No.12 of 2015, the Civil Court appointed a Court Commissioner, who was directed to inspect the spot and divide the properties, taking the assistance of the Taluk Surveyor.

(3.) The Commissioner's Report, which is produced at Annexure 'C', records the fact that the Taluk Surveyor-- Sri.Lavakumar was present and with his assistance, the property was measured and the property was thereafter divided. The Sketch, that is prepared by the Commissioner, also contains the signature of the Taluk Surveyor.