T.P.JAYALAKSMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for all the respondents.

(2.) Learned Counsel for the petitioner submits that the petitioner's father-Sri.T.Puttanarasaiah was granted 2 acres and 12 guntas of land in Sy.No.7 and another piece of land measuring 8 guntas in Sy.No.8, both situated at Chokkanahalli village, Hesaraghatta Hobli, Yalahanka, Bangalore North Taluk, in terms of the order bearing No.LND/RU/CR/1289/1991-92. Saguvali chits were also issued in favour of the petitioner's father on 30/12/1994. The name of the petitioner's father was entered in the land records. The petitioner's father died on 17/2/1999 and thereafter, the entries were changed in the name of the petitioner in terms of M.R.No.12/2000-01 and M.R.No.T.13/2022-23. Learned Counsel for the petitioner submits that the petitioner has filed an application seeking phodi and durast at the hands of the revenue authorities.

(3.) Learned Counsel for the petitioner submits that the Tahsildar has made some progress as could be seen from the communication dtd. 20/7/2022 made by the Deputy Tahsildar to Tahsildar, Yalahanka Taluk. It is clear that the file has been forwarded to the Assistant Director of Land Records (hereinafter referred to as 'the ADLR', for short) for further action. However, the ADLR has not proceeded although the file was sent to him in the month of July, 2022. Learned Counsel submits that the petitioner has also given a representation to the concerned ADLR on 13/5/2022 and yet no progress is made by the ADLR. Learned Counsel further submits that a direction may be issued to respondent No.3-the Deputy Director of Land Records (hereinafter referred to as 'the DDLR', for short) and respondent No.5-ADLR to consider the representation made by the petitioner for conducting phodi and durasth.