DHARANESH Vs. JAYALAKSHMI

JUDGEMENT

(1.) The petitioner has filed this writ petition assailing the order dtd. 17/2/2022 (AnnexureA) passed by Deputy Commissioner-respondent No.2, to the extent of entering the khata in the name of the respondent No.1 in respect of the subject property.

(2.) Heard Sri. Padeep K. C., learned counsel appearing for the respondent petitioner; Sri. Mahesh H., along with Sri. Anoop Haranahalli, learned counsel appearing for the respondent No.1 and Sri. Mahantesh Shettar, learned Additional Government Advocate appearing for the respondent No.2- State.

(3.) Sri Pradeep K.C., learned counsel for the petitioner, contended that the order dtd. 27/1/2021 (AnnexureH) passed by the Assistant Commissioner, Hassan Sub-Division, that the Gift Deed dtd. 28/4/2016 (AnnexureB) is void, is incorrect. He further contended that, while doing so, the Assistant Commissioner directed the revenue authorities to enter the names of the petitioner and respondent No.1 jointly in the khata in respect of the subject property. However, the said order, according to the learned counsel, has been erroneously interfered with by respondent No.2 and therefore, sought for interference of this Court.