THIMMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the Petitioners relates to non- furnishing of Survey Sketch in Form 11E which is a sine qua non for the registration of Conveyances comprising agricultural lands. The execution of the Conveyance is sought for in terms of the Specific Performance Decree handed in O.S.No.245/2011 decreed on 28/7/2012; this decree is put in enforcement in Execution No.30/2012.

(2.) Learned counsel for the Petitioners submits that there is a habitual pattern on the part of the officials in not considering the request for the survey & issuance of 11E Sketch expeditiously. To some extent, this Court shares that opinion regard being had to number of cases of the kind it sees everyday.

(3.) Learned HCGP appearing for the official Respondents submits that if an appropriate application is made to the 3rd Respondent the survey would be considered within a reasonable period and 11E Sketch also would be granted if the request is made in accordance with law. This is fair enough.