J.B.ANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner claims to be a Sepoy working in the Indian Army posted at Gangtok, Sikkim. The petitioner originally hails from Jabagere village, Chikkadaganahally post, Gavadgare Hobli, Hunsur taluk, Mysuru District. The petitioner's father had on 23/12/2002 purchased a property measuring East to West 84 ft North to South 60 ft bearing katha and Janjar No.136 and Assessment No.149. Name of the petitioner's father was entered into katha demand register and he had been making payment of necessary taxes in relation thereto. Subsequently, the petitioner's father not being able to maintain the property, the katha was transferred in the name of the mother of the petitioner viz., Smt.Dakshayini who managed the property, put up the construction of a house by taking loan, as well as availing the applicable benefits in relation to the construction of house.

(3.) On an application being made for issuance of e-katha, the measurement in the e-katha issued came to be reduced by respondent No.7 from 84 ft to 75 ft on East to West and from 60 ft to 45 ft on North to South. In pursuance thereof the petitioner had given a representation for himself and his mother (she being of old age and not being able to take care of the property) through his Company Commander which was in turn forwarded to the District Magistrate/Deputy Commissioner, Mysuru District. A further representation was also submitted by the petitioner to the Deputy Commissioner, Asst. Commissioner, Chief Executive Officer, Panchayat Development Officer, Tahsildar, etc, in relation to the same, despite which no action was taken and it is in that background that the petitioner is before this Court seeking for the aforesaid reliefs.