ANNAPURNESHWARI BUILDERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioners is that respondent No.3-Tahsildar, Bengaluru North Taluk has not entered the name of the petitioners in the revenue records pursuant to the registered sale deed dtd. 15/3/2023. Learned counsel submits that this Court has held, having regard to the provisions contained in Ss. 127 and 128 of the Karnataka Land Revenue Act, 1964 that the purchasers under registered sale deeds need not even file an application seeking mutation entry of their names in the revenue records, since the purchasers would have paid the requisite fee to enable the Sub-Registrar to generate a 'J' slip which shall be forwarded to the Tahsildar and the Tahsildar is required to enter the name of the purchasers in the revenue records. However, the petitioners have given a representation at Annexure-E dtd. 2/12/2025 following the earlier applications given in the year 2023 itself, yet, respondent No.3 - Tahsildar has not passed any orders mutating and entering the name of the petitioners in the revenue records.

(2.) This Court is being flooded with such writ petitions seeking a writ of mandamus directing the Tahsildars to enter the name of the purchasers in the revenue records. These are surely unnecessary litigation which are brought before this Court. If the Tahsildars do their duty in terms of the law and the directions issued by this Court, there is no need for the purchasers who have acquired title to come before this Court seeking directions to the Tahsildars.

(3.) It is pertinent to note that the State Legislature thought it fit to enact a law known as the Karnataka Sakaala Services Act, 2011 (hereinafter referred to as the 'Act, 2011'), to provide for guarantee of services to citizens in the State of Karnataka within the stipulated time limit and for matters connected therewith and incidental thereto. The stated objective of the said enactment is to provide for guarantee of services to citizens in the State that the services that they seek from any of the Offices/Officers of the Government shall be serviced within the time stipulated in the said enactment.