LAKSHMAIAH Vs. COMMISSIONER BBMP AND OTHERS

JUDGEMENT

(1.) SRI S.N. Prashanth Chandra, learned counsel to accept notice for respondents No. 1 and 2. He is permitted to file his Vakalath in four weeks. Considering the nature of disposal, notice to respondents No. 3 to 5 is not necessary. The petitioners are before this Court assailing the endorsement dated 31.08.2012 which is impugned at Annexure -A to the petition.

(2.) THE case of the petitioners is that the property bearing No. 228 (Newly assigned No. 3) H.L. No. 205, measuring 29 feet x 39 feet carved out in Sy.No. 5 of Nagashettihalli, Manjunatha Layout, Bangalore, belongs to the petitioners. It is contended that the said property was allotted in favour of father of the petitioners viz., Late Muniyappa. In that context, the petitioners have sought for registration of khatha in their names in the records of respondents No. 1 and 2. When such application had been made by the petitioners, respondents No. 3 to 5 have objected to the change of khatha. In such circumstance, respondent No. 2 has issued the impugned endorsement dated 31.08.2012. The endorsement would disclose that respondent No. 2 has not accepted the request of the petitioners in view of the objections raised by respondents No. 3 to 5. Hence, it has been indicated to the petitioners that since there are no title documents, the request of the petitioners cannot be accepted in view of the objections.