E-Khata authorities must inspect the site and Panchayat records before seeking Tahsildar verification.

The petitioner relied on a Hakku Pathra and revenue entries issued in respect of a 30 x 50-foot site at Pattandur Village, and sought an E-Khatha from the Greater Bengaluru Authority (GBA).

The GBA questioned the genuineness of the Hakku Pathra and submitted that Tahsildar verification was necessary.

The petitioner relied on an earlier order in W.P. No. 7063/2025, in which the Court had directed consideration of similar claims without insisting on Tahsildar verification unless legally warranted.

The petitioner also relied on revenue entries and a constructed house on the site.

1. Whether the petitioner’s request for an E-Khatha should be considered on the basis of the Hakku Pathra and Panchayath revenue entries, despite the GBA’s doubts about the document’s genuineness.

2. Whether the jurisdictional Assistant Revenue Officer must undertake an inspection and verify the former Panchayath records before seeking verification from the jurisdictional Tahsildar.

The petition was brought under Article 226 of the Constitution of India, but the Court did not identify or apply a specific statutory provision governing E-Khatha issuance in the order.

It referred to its earlier order in W.P. No. 7063/2025, which contemplated that Tahsildar verification should not be insisted upon unless legally warranted.

The Court’s stated principle was that it should not endorse a claim where the authorities have expressed doubts, but must ensure that those doubts do not stifle rights that may have accrued; the authority should first inspect the site and verify the former Panchayath’s records, and may then seek Tahsildar verification if necessary.

Because the GBA disputed the Hakku Pathra’s genuineness, the Court declined to endorse the petitioner’s claim without verification.

At the same time, it considered the claimed construction and the former Panchayath’s revenue entries relevant to the assessment.

It therefore directed the Assistant Revenue Officer to inspect the site and examine the Panchayath records before deciding whether further Tahsildar verification was necessary.

The petitioner may submit a certified copy of the order and supporting documents, including construction photographs, to the jurisdictional Assistant Revenue Officer within four weeks.

The officer must consider the material, undertake the verification described by the Court, and take the measures necessary to issue an E-Khatha if justified.

The exercise must be completed within eight weeks of receiving the order and the petitioner’s documents.