BANGALORE URBAN DISTRICT AND BANGALORE RURAL DISTRICT CENTRAL CO OPERATIVE BANK LIMITED BANGALORE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this batch of writ petitions, the petitioner/co-operative Bank seeks direction to respondent 4 to effect entries as to charge in the revenue records in respect of the properties mentioned in the schedule as per sections 127 to 129 of the Karnataka Land Revenue Act, 1964.

(2.) THE respondents 1 to 4 are represented by Sri Shashidhar karamadi, learned Government Pleader. The respondent 5 is represented by Sri K. Suman.

(3.) WITH the consent of the learned Counsels for the parties, heard arguments for final disposal.