STATE OF KARNATAKA Vs. MANJULA

JUDGEMENT

(1.) This intra Court appeal has been filed against an order dtd. 5/9/2019 passed by the learned Single Judge by which the writ petition preferred by the respondent No.1 has been disposed of with a direction to the appellants herein to issue saguvali chit.

(2.) Facts giving rise to filing of this appeal briefly stated are that land bearing Sy.No.1 measuring 1 acre situated in Arebinnamangala Village, Jala Hobli, Bengaluru North Taluk was granted to the respondent No.1 on 17/3/1999 and an official memorandum dtd. 23/12/2000 was also issued by the Tahsildar. However, saguvali chit was not issued in favour of the respondent No.1. Thereafter, the respondent No.1 filed a writ petition which has been disposed of by learned Single Judge by an order dtd. 5/9/2019 with a direction to the appellants hereby to issue sagivali chit. In the aforesaid factual background, this appeal has been filed.

(3.) Learned Additional Government Advocate submitted that the respondent had filed writ petition after 19 years from the date of grant and therefore, the writ petition suffered from delay and laches. However, it is fairly submitted that in pursuance of interim order passed by the learned Single Judge, a saguvali chit has already been issued on 27/1/2021.