SHANTHAMMA Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner No.1 is before this Court seeking for the following reliefs:

(2.) The first petitioner is the wife, second, third and fourth petitioners are the sons and the third respondent is the daughter of the late H A Veerabhadrappa, who was the absolute owner of the property bearing No.806, 16th Main, 19th Cross, Banashankari II Stage, Bengaluru-560 070. The said H.A.Veerabhadrappa expired on 27/4/2022 leaving a Will, under which, a life interest was created in favour of petitioner No.1 and thereafter, the property was to devolve on petitioner Nos.2 to 4 and respondent No.3. Petitioner No.1 on the basis of life interest created in her favour, made an application to the respondent - Corporation for issuance of khata in her name, which came to be rejected by respondent No.2 vide endorsement dtd. 12/7/2022 calling upon the petitioner to obtain a release deed from respondent No.3, since respondent No.3 had objected to the application filed by the petitioner. It is in that background, the petitioner No.1 initially filed the above petition before this Court seeking for the aforesaid reliefs.

(3.) Petitioners No. 2 to 4 were added subsequently there being no conflict of interest between Petitioner No.1 on the one hand and Petitioners No. 2 to 4 on the other.