SHARMADA B K Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims to be a practicing dentist who, along with her parents on 18/1/2013, purchased site bearing No.31 carved out of Sy.No.123 and 131, (old No.71), Kathriguppe Village, Uttarahalli Hobli, Bengaluru South Taluk now identified as site No.31, 4th Phase, 7th Main, Rajiv Nagar, Banashankari, 3rd Stage, Padmanabha Nagar, Bengaluru. Prior to the said purchase, a Katha issued by the Bengaluru Bruhat Mahanagara Palike (BBMP) as regards the said property stood in the name of the vendors of the petitioner. Post the purchase the Katha was transferred in the name of the petitioner and her parents.

(3.) In the year 2021, the parents of the petitioner released their right, title, or interest in favour of the petitioner under a registered release deed dtd. 30/8/2021. Pursuant thereto, the petitioner made an application for necessary change in the Katha inasmuch as she sought for the deletion of the names of her parents since she was now the exclusive owner of the property. The said request made by the petitioner came to be rejected by the respondent Corporation on the ground that there were objections filed by respondent Nos.3 and 4 wherein respondent Nos.3 and 4 claimed right, title, and interest over the very same property and in regard thereto, they had produced another Katha which had been issued by the BBMP in their favour, as also documents evidencing that they had made payment of betterment fees, etc. Aggrieved by the same, the petitioner is before this Court.