Revenue authorities must promptly determine property-entry applications after verifying statutory compliance.

The petitioners claimed ownership of 10½ guntas in Sy. No. 1521/1, Agara Village, and sought revenue entries for the property from the first respondent.

In W.P. No. 443/2021, other persons had challenged a Deputy Commissioner’s decision restoring entries in Column No. 9 of the RTC; this Court declined to interfere by order dated 14 March 2022.

The petitioners later applied for entries with the BBMP/GBA. Following an endorsement dated 11 June 2025 requiring title documents, the petitioners produced documents, but no further action was taken.

They sought a direction requiring the first respondent to act on their representation.

Whether the petitioners were entitled to a direction requiring the authorities to consider their request for revenue entries in respect of the subject property.

Whether the Assistant Revenue Officer should verify the applicable legal compliances and communicate the outcome within a specified time.

Section 149 of the Greater Bengaluru Governance Act, 2024 (GBG Act) contemplates registration of revenue entries consequent to a transfer or devolution of interest.

For property within BBMP/GBA limits, property tax and other duties under Chapter XIV of the GBG Act may also apply.

The authority must consider the request under Section 149 or any other applicable provision, verify the required compliances, and act without undue delay.

The Court did not determine the petitioners’ title or direct that entries be made.

The Assistant Revenue Officer could not be required to make revenue entries merely on the petitioners’ request, because the relevant statutory compliances and supporting material first had to be examined.

However, the petitioners had produced documents after the endorsement, and the authority had not acted thereafter; the Court therefore found that the matter required timely consideration.

It directed examination of the title documents and other material under the applicable provisions, without insisting on notice to the petitioners who had lost in W.P. No. 443/2021.

The petitioners may submit a certified copy of the order and all title documents to the Assistant Revenue Officer within four weeks of receipt. The officer must examine the material for compliance with the law and communicate the outcome within eight weeks of receiving the certified copy, without insisting on notice to the petitioners.