P MAHESHKAR Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) The petitioners have approached this Court by way of these writ petitions with the following prayers:-

(2.) The petitioners are aggrieved by the order passed by the 2nd Respondent-Assistant Revenue Officer, BBMP, Gali Anjaneya Swamy Temple Sub- Division, Hampinagar, Bengaluru, passed on 14.03.2017 canceling the khata entries made in favour of the petitioners on the basis of Registered Sale Deed in their favour and restoring it in the name of predecessorin- title Mr.Susainathan and on the basis of such change of khata entries by the A.R.O, the Respondent-BESCOM disconnected the power supply of the petitioners.

(3.) The petitioners have approached this Court earlier by way of W.P.Nos.3848-49/2016 and this Court was pleased to pass the following order on 07.04.2016 in the said writ petitions:-