RAMANJINIGOWDA P.B. Vs. THE THASILDAR

JUDGEMENT

(1.) PETITIONER has sought a writ in the nature of mandamus to directing respondent No. 1 to forward the relevant papers to Deputy Commissioner, Bengaluru Rural District, in order to get prior permission regarding single person phodi, durasthi of the land measuring 06 acres 20 guntas in Sy. No. 37 situated at Thindlu Village, Jadigenahalli Hobli, Hosakote Taluk.

(2.) PETITIONER submits that he is an agriculturist and his grandfather late Venkataswami Gowda, had purchased agricultural land bearing Sy. No. 37, situated at Thindlu Village, Jadigenahalli, Hobli, Hosakote Taluk, in a public auction in the year 1937. After the demise of said Venkataswami Gowda his son V. Basappa inherited the aforesaid land.

(3.) HE states that on 16.12.2013 he has submitted an application to the Deputy Commissioner - Respondent No. 2, Bengaluru Rural District, praying to direct Tahsildar - Respondent No. 1, Hosakote, to conduct phodi and durasthi of the said land in question. Deputy Commissioner - Respondent No. 2 issued a letter directing Tahsildar - Respondent No. 1 to send the relevant papers for obtaining prior permission of single person phodi and durasthi, after due attestation of all relevant documents. In pursuance to the letter of Deputy Commissioner -Respondent No. 2, petitioner herein submitted all relevant documents, but till today Tahsildar -Respondent No -1 has not processed and forwarded the same to the Deputy Commissioner -Respondent No. 2.