A D LAVANYA PRASAD Vs. THE JOINT COMMISSIONER

JUDGEMENT

(1.) The petitioner Ms A D Lavanya Prasad d/o late A N Devaraj has filed the present writ petition against the Joint Commissioner of Bruhat Bangalore Mahanagara Palike, her brother 2nd respondent Mr A D Suroop and the 3rd respondent Assistant Revenue Officer, aggrieved by the Khatha Certificate issued by the 3rd respondent vide Annexure B on 9.6.2011 in the name of 2nd respondent, her brother in respect of the subject property situate at No.73, Millers Road, Vasantha Nagar, Bangalore.

(2.) The petitioner claimed that the part of the property No.73 was given to her by way of a partition deed dated 30.10.1954 between the various members of the family and her father late A N Devaraj who expired on 20.3.2012 also executed the Release Deed in her favour on 23.11.1991. She has also claimed that on the basis of these documents, she has already filed a civil suit viz., OS 62/2015 which is pending in the court of the City Civil Judge , CCH 2, Bangalore. The petitioner also is aggrieved by the order passed by the learned Joint Commissioner / 1st respondent of BBMP in exercise of powers under S.114 A of the Karnataka Municipal Corporations Act, 1976, which was passed upon the revision petition filed by her against Annexure B, Khata Certificate.

(3.) Mr Shankarappa, learned counsel for the petitioner urged that the representations made by the petitioner before the respondent authority have not been considered by the said authority and on the basis of certain forged documents, the katha certificate for property No.73 has been issued in favour of private respondent 2, her brother, without considering the representations and evidences led by the revisionist petitioner and therefore, the said order deserves to be quashed by this Court.