N. PAVITHRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioner is that she is the owner of

(2.) acres of land in Survey No.21 Re-survey No.180 of Hosahalli village, Bangalore North Taluk. Proceedings under Sec. 136(3) of the Karnataka Land Revenue Act, 1964 ('the Act' for short) was initiated against the petitioner in respect of the land in question and it terminated in favour of the petitioner. Thereafter, the petitioner requested for removing the entry in Column No.11 of the RTC which showed pendency of proceedings under Sec. 136 of the Act. In spite of the same, the same has not been removed. Hence, the instant writ petition is filed. 2. The learned HCGP appearing for the respondents, upon instructions, submits that respondent no.4 will verify whether the order in favour of the petitioner has been challenged or not and if no proceedings are pending, the entry in Column No.11 of the RTC in respect of proceedings being pending shall be removed. Her submission is placed on record.

(3.) Hence, the following: