M. KRISHNAMURTHY Vs. THE ENQUIRY OFFICER & OTHERS

JUDGEMENT

(1.) The petitioner in this writ action has brought in question the order dated 24-9-2007 in No. VNM-3/M.V-10/2000-01 passed by the first respondent vide Annexure-A, which-according to the petitioner denudes his right to the property in question and allows the second respondent to interfere with, unjustifiably. On issuance of notice regarding rule, Sri V.D. Raviraj, learned Counsel appears for respondent 2 while, Dr. R. Ramachandran, learned Counsel appears for respondents 3 and 4 is duly served but unrepresented. The first respondent is represented by Sri R.B. Satyanarayana Singh, learned High Court Government Pleader.

(2.) Heard the learned Counsel for the petitioner, respondents and perused the records in supplementation thereto from which the following factual matrix manifests and needs reference.

(3.) The petitioner claims that land bearing City Survey No. 2516 and P.T. Sheet No. 659 measuring 2342.1 sq. mtrs. and land bearing City Survey No. 2593 and P.T. Sheet No. 660 measuring 61751.3 sq. mtrs. situate at Division No. LA 48, Chamarajpet, Bangalore (popularly known as T.R. Mill's property), was owned and possessed by the petitioner's father Sri D.R. Madhavakrishnaiah. The City Survey Records were updated, showing his name in respect of those properties. Property Card was issued by the Department of Survey Settlement and Land Records on 6-10-1976 and 12-10-1976 vide Annexures-B and C respectively. The Property Card Nos. 659 and 660 were issued as early as in the year 1976 after due survey and enquiry by the Enquiry Officer No. XII, Bangalore of the Department of Survey of the Government of Karnataka.