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Judgment
A.N. Venugopala Gowda, J.—Heard the learned Counsel and perused the writ petition papers.
The Petitioner having purchased the property bearing Municipal No. 54-8 (Formerly Property No. 54, Gramathana Katha No. 52-3, Sarakki Village, Uttarahalli Hobli, Bangalore South Taluk), situated at 6th Main Road, Sarakki Village, Bangalore Mahanagara Palike Ward No. 57, under a sale deed dated 08.05.2003 executed by one Sri U. Eranna, has filed applications before the jurisdictional offices of the Respondents, to register him as the kathedar of the property. The grievance of the Petitioner in this matter is, despite the application/representations as at Annexures F, G, H & J having been submitted nearly three years ago, the concerned authorities working under the Respondents have not taken any action and their inaction has been causing severe prejudice to him. This writ petition is to direct the Respondents to consider the application/representations of the Petitioner as at Annexures F, G, H & J i.e., to change the katha of the schedule property into his name
The Respondents have a statutory obligation to consider the request for change of katha, since the Petitioner has made a claim based on registered deed of conveyance dated 08.05.2003 executed by U. Eranna in whose name the katha of the property stood. The inaction of the concerned authorities working under the Respondents even after lapse of three years, is un-understandable.
In the circumstances, the writ petition stands disposed off.
The Respondents are directed to consider the said representations of the Petitioner as early as practicable and at any event, within a period of 12 weeks from the date a copy of this order is supplied by the Petitioner to the Respondents, also enclosing the copies of the application/representations submitted by him, which have been annexed to this writ petition as at Annexures F, G, H & J.
If the application/representations of the Petitioner has already been considered and decision taken, the Respondents shall make available a copy of the order/decision taken in the matter, to the Petitioner within the aforesaid period.
Ordered accordingly.