FRIJO FRANCIS C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking the following prayer:

(2.) The petitioners claim to have purchased various sites in survey Nos.66/6, 66/7, in the years 2009 and 2010, under the registered sale deeds. The petitioners approached respondent No.2 for transfer of khata in their names, which was not effected and subsequently, representations were submitted by the petitioners, all dtd. 17/11/2022, which are produced at Annexure 'B1' to 'B7'. Them not having been considered by the respondents, the petitioners are before this Court.

(3.) Sri M.S.Devaraju, learned counsel for respondent Nos.2 and 3 submits that now respondent No.2 - Grama Panchayath is upgraded to Pattana Panchayath and therefore, a fresh representation should be submitted by the petitioners, which would be considered by respondent No.3.