SHANTAMMA Vs. BANGAJLORE MAHANAGAR PALIKE

JUDGEMENT

(1.) THIS writ petition is filed by a person, who claims to be legal heir oi the owner of the property in respect of which property disputes have arisen for the purpose of entering the names of the present owner of the property in the records of the Corporation, precisely to indicate the name of the owner in the folios of the Corporation records.

(2.) THE 1st and 2nd respondents-Corporation Authorities having effected the name of the 3rd respondent in the revenue records as the kathadar in respect of house property bearing old Survey Number 5/1 present katha number 34-A situated at Ramakrishna Mutt Layout, gavipuram Guttahalli, Kempegowda Nagar, Bangalore 19, in terms of endorsement vide Annexure-L, dated 28-6-2001, petitioner has approached this Court claiming that the Corporation Authorities have acted in an arbitrary and biased manner in giving such an endorsement in favour of the 3rd respondent, is seeking for quashing the endorsement annexure-L, dated 28-6-2001 and for a further direction to the corporation Authorities to register the katha of the said property in the name of the petitioner.

(3.) THIS writ petition was admitted on 17-7-2001 and this Court had granted an interim order staying the operation of the endorsement dated 28-6-2001.