S.SUMITHRA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for direction to the respondents to consider his representation dtd. 29/9/2020 produced at Annexure-A to the writ petition.

(2.) Facts of the case are that, the petitioner claims to be the legal representative of late K. Subba Rao. The said K. Subba Rao died on 27/1/1975 (Annexure-B). Respondent- Government has granted 02 acres of land in Sy No.11 of Kyalasanahalli Village, K.r.Puram Hobli, Bangalore East Taluk, in favour of K. Subba Rao recognizing the service rendered by him as a Freedom Fighter and the order of sanction made by the Government is produced at Annexure-D to the writ petition. Pursuant to the same, the Tahasildar, Bangalore East Taluk has issued Grant Certificate dtd. 29/11/1966 in favour of K Subba Rao in respect of the subject land as per Annexure-F. It is stated in the writ petition that, some of the similarly placed grantee/ legal representatives have approached the jurisdictional Tahasildar to effect the khata in respect of the land granted to the grantees thereunder and in this regard, the petitioner has also approached the respondent No.3, by representation dtd. 29/9/2020 (Annexure-A) and having not considered the same by the respondent No.3, the present writ petition is filed.

(3.) I have heard Sri Jayakumar S. Patil, learned Senior Counsel appearing on behalf of Sri V.S.Venkatesh Gowda along with Sri Harish N.K., learned counsel appearing for the petitioner and Sri Mohammed Jaffar Shah, learned Additional Government Advocate appearing for the respondent-Government.