N.M. VENKATESH REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioners is that they have obtained an interim order in O.S.No.1480/2021 now renumbered as O.S.No.3097/2022 on the file of the Senior Civil Judge, JMFC, Hosakote, Bengaluru Rural, in respect of 1 acre 8 guntas of land in Sy.No.42 new Sy.No.222 situated at Koraluru Village, Kasaba Hobli, Hoskote Taluk, Bengaluru Rural District, Bengaluru and they have made a request to respondent No.4 - Sub Registrar to enter the interim order made in the said suit in Column No.11 of the RTC. As the same has not been done, the present writ petition has been filed.

(2.) The learned AGA appearing for the respondents upon instructions submits that all the necessary particulars are not provided by the petitioners and if they were to provide the same, their request would be considered in accordance with law. His submission is placed on record.

(3.) Hence, the following:-