P.T. SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Prayers sought for by petitioner in this writ petition reads:

(2.) An extent of 1 Acre of land in Sy.No.349 of Boodanuru village, Mandya Taluk, Mandya District was granted in favour of one Chikkamarigwoda on 26.05.1945. Pursuant to which revenue records came to be mutated in his name as evident from the RTC extracts vide Annexure-B. During the year 1971-1972 revenue sketch was prepared in respect of Sy.No.349 to identify the land granted to different beneficiaries vide Annexure-C. However, boundaries were not fixed for reasons best known. Wife and son of original grantee on the demise of Sri.Chikkamarigowda have sold said property under a registered sale deed dated 06.04.1991 in favour of petitioner. Pursuant to same revenue records have been mutated in the name of petitioner.

(3.) In this factual scenario, petitioner has submitted an application to the jurisdictional Thasildar i.e., 7th respondent on 27.08.2012 with a request to fix the boundaries and after period of 4 years, without assigning the reasons as to why said application was kept pending for four years, an order came to be passed by 7th respondent on 28.09.2016-Annexure-F accepting plea of the petitioner and directing survey authorities to carryout phodi and durasthi work in respect of land in question.