VASANTHA HARISH Vs. CHIEF SECRETARY

JUDGEMENT

(1.) The case of the petitioner is that she is the owner of 3 acres 15 guntas of land in Sy.No.5 of Basavanapura Village, K.R.Puram Hobli, Bengaluru East Taluk. She requested respondent No.4 to mutate her name in the revenue records. However, instead of doing so, respondent No.4 is orally stating that the property is a Government land and will be used for burial ground. Aggrieved by the same, the present writ petition is filed.

(2.) The petitioner further submits that in this connection her predecessor-in-title had filed W.P.No.29252/2002 wherein adverse orders were passed against the Government and the writ appeal filed by the State was also dismissed and the same has attained finality.

(3.) The learned AGA appearing for the respondents upon instructions submits that the property belongs to the petitioner and steps will be taken to mutate the name of the petitioner as the owner of the property. However, he requests that petitioner be directed to provide another detailed representation with all the necessary particulars. His submission is placed on record.