RAGHAVA REDDY AND ASSOCIATES A PARTNERSHIP FIRM REPRESENTED BY ITS PARTNERSKAR Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) The petitioner-M/s.Raghava Reddy & Associates, a partnership firm comprising of two partners namely, Mr.K.Raghava Reddy & Mr.K.R.Jayachandra Reddy along with three other petitioners, the partners in personal capacity viz., Mr.K.Raghava Reddy, Mr.K.R.Jayachandra Reddy and Mr.K.R.Kumara Reddy, Bangalore, have filed these petitions before this Court on 27.02.2015 challenging the impugned order dated 25.09.2014 passed by the 1st Respondent-Joint Commissioner (East Zone), BBMP, Bangalore, in a Review Petition under Section 114-A of the Karnataka Municipal Corporations Act, 1976, by which, the said Joint Commissioner transferred the 'Khata' already entered in the name of the present petitioners and restored the same in the names of Smt.Ramabai Krishna and Dr.N.S.Jayanthi, the vendors of the property to these petitioners.

(2.) The said impugned order as a matter of fact was passed in pursuance of the directions given by the learned Single Judge of this Court on 12.12.2012 in W.P.No.38099/2011. The learned Single Judge of this Court directed the appropriate authority namely, the 1st Respondent-Joint Commissioner to decide the Review Petition about the khata entries, after hearing the petitioner as well as Respondents 3 to 6, who are the present petitioners before this Court.

(3.) The operative portion of the impugned order passed by the Joint Commissioner is quoted below for ready reference:-