SMT. SHANKAREVVA W/O AJJAYYA HIREMATH vs THE STATE OF KARNATAKA

Court
Karnataka High Court

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IN THE HIGH COURT OF KARNATAKA AT DHARWAD


TH
DATED THIS THE 24 DAY OF SEPTEMBER, 2026

BEFORE

THE HON'BLE MR. JUSTICE M.G.S. KAMAL

WRIT PETITION NO. 107759 OF 2015 (LR)

C/W

WRIT PETITION NO. 101865 OF 2025


IN WP NO. 107759/2015

BETWEEN:


1. MARUTHI S/O BASAPPA TEGUR
AGE: 52 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA, TQ: KALGHATAGI,
DIST: DHARWAD.

2. PAVADEEPPA S/O RANGAPPA GOGERI
AGE: 59 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

3. DURAGAPPA LAXMAN SAVATAGI
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

4. AJJAYA S/O GADIGEYYA HIREMATH
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

5. CHANNABASAPPA CHANNAPPA MUDAKANNAVAR
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

6. HUSENSAB NABEESAB NADAF
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.








Digitally
signed by
MANJANNA
E
Location:
high court of
karnataka,
dharwad
bench

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7. KALLAPPA S/O MALLAPA MUGALI
AGE: 58 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

8. KASIMSAB S/O DADESAB TERAGOAN
AGE: 57 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

9. PATRAYYA S/O GADAGAYYA HIREMATH
AGE: 49 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

10. SHIDRAMGOUDA S/O KALLANAOUDA PATIL
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

11. CHANDRU S/O BASAPPA TEGUR
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

12. NAGANAGOUDA S/O NINGANAGOUDA PATIL
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

13. RUSTUMSAB S/O DADESAB TERAGOUN
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.
14. GADAGAYYA S/O IRAYYA CHIKAMATH
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

15. LALASAB S/O PEERSAB TALLUR
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

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16. DAVALSAB S/O DADESAB TERAGOUN
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

17. RAMANAGOUDA S/O KALLANAGOUDA PATIL
AGE: 59 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

18. SHIVAPPA S/O DYAMANNA KABBUR
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

19. BASAPPA
S/O KARIYAPPA KALASAGOUDRA @ BANAPPANAVAR,
AGE: 56 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

20. BASAVARAJ S/O RAMAPPA RATHOD
AGE: 35 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

21. SOMAPPA ERAPPA KUMBAR
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

22. YALLAPPAGOUDA KALLANGAOUDA PATIL
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.
…PETITIONERS
(BY SRI. H.M. DHARIGOND, ADVOCATE)

AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY UNDER SECRETARY,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA BENGALURU-1

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2. THE DEPUTY COMMISSIONER
DHARWAD DISTRICT, DHARWAD.

3. THE ASSISTANT COMMISSIONER
DHARWAD SUB DIVISION, DHARWAD.

4. THE TAHASILDAR KALGHATAGI
TALUK KALAGHATAGI, DIS: DHARWAD.

5. THE LAND TRIBUNAL
REPRESENTED BY ITS CHAIRMAN,
KALAGHATAGI,
TALUK: KALAGHATAGI, DIST: DHARWAD.

6. ANASUYABAI W/O PATADAYYA INAMDAR
AGE: MAJOR, OCC: HOUSEHOLD,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

7. BASAVARAJ S/O PATADAYYA INAMDAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

8. SHIVANANDA S/O PATADAYYA INAMDAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

9. GANGADHAR S/O PATADAYYA INAMDAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

10. KASHAWWA D/O PATADAYYA INAMDAR
AGE: MAJOR, OCC: HOUSEHOLD WORK,
R/O: HULAKOPPA,
Q: KALGHATAGI, DIST: DHARWAD.

11. SUMANGALA @ SARVAMANGALA
D/O PATADAYYA INAMDAR,
AGE: MAJOR, OCC: HOUSEHOLD WORK,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

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12. SHOBHA D/O PATADAYYA INAMDAR
AGE: MAJOR, OCC: HOUSEHOLD WORK,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.

13. SAVITRI D/O PATADAYYA INAMDAR
AGE: MAJOR, OCC: HOUSEHOLD WORK,
R/O: HULAKOPPA,
TQ: KALGHATAGI, DIST: DHARWAD.
…RESPONDENTS
(BY SRI. ASHOK T. KATTIMANI, AGA FOR R1-R5;
SRI. SRINAND A. PACHCHAPURE, ADVOCATE FOR R7 TO R13;
PETITION AGAINST R6 IS ABATED AS PER ORDER DATED
27.11.2017)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO,

A. QUASH THE IMPUGNED ORDER DATED 24.04.1998 PASSED BY
TH
THE 5 RESPONDENT UNDER NO,KLR/D/SR/156
KALAGHATAGI VIDE ANNEXURE-B.

TH
B. DIRECT THE 4 RESPONDENT TO REGULARIZE/GRANT IN
RESPECT OF LANDS CULTIVATED BY THE PETITIONERS IN
LANDS BEARING SURVEY NO.198/2, 185, 192 AND 159/2B/5
SITUATED AT HOLAKOPPA VILLAGE BY CONSIDERING THE
REPRESENTATION DATED 28.08.2014 AND 17.07.2015 VIDE
ANNEXURES-H AND J AND ETC.

IN WP NO. 101865/2025
BETWEEN:
1. SMT. SHANKAREVVA W/O AJJAYYA HIREMATH
AGE. 50 YEARS, OCC. HOUSEHOLD WORK,
R/O. HULAKOPPA, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

2. SMT. SHOBHAVVA W/O NAGAYYA PRABHAYANAVAR
AGE. 40 YEARS, OCC. HOUSEHOLD WORK,
R/O. HULAKOPPA, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

3. SMT. GANGAVVA W/O RUDRAYYA YARAGAMBALIMATH
AGE. 39 YEARS, OCC. HOUSEHOLD WORK,
R/O. HULAKOPPA, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

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4. SMT. MANJAVVA W/O BASAYYA CHIKAMATH
AGE. 38 YEARS, OCC. HOUSEHOLD WORK,
R/O. HULAKOPPA, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

5. SRI NAGAYYA S/O AJJAYYA HIREMATH
AGE. 36 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

6. SRI BASAYYA S/O AJJAYYA HIREMATH
AGE. 36 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

7. SRI BASAYYA S/O GADIGEYYA CHIKAMATH
AGE. 40 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

8. SMT. PARVATHI W/O SIDRAMAGOUDA PATIL
AGE. 65 YEARS, OCC. HOUSEHOLD WORK,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

9. SRI DYAMANGOUDA S/O SIDRAMAGOUDA PATIL
AGE. 45 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK KALGHATAGI,
DIST. DHARWAD-581204.

10. SRI SHIVANAGOUDA S/O SIDRAMAGOUDA PATIL
AGE. 44 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK, KALGHATAGI,
DIST. DHARWAD.
11. SRI IRANAGOUDA S/O SIDRAMAGOUDA PATIL
AGE. 43 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.
12. SRI MALLAPPA S/O KALLAPPA MUGALI
AGE. 34 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

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13. SRI DYAMANNA S/O KALLAPPA MUGALI
AGE. 32 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

14. SRI MAILARAPPA S/O KALLAPPA MUGALI
AGE. 30 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

15. SRI BHIMASHI S/O KALLAPPA MUGALI
AGE. 28 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

16. SRI A.H. NADAF
AGE. 50 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

17. ANWAR SAB MODINSAB HANAGI
AGE. 47 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

18. SRI ASHOK MAHADEVAPPA KATTIMANI
AGE.48 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK KALGHATAGI,
DIST. DHARWAD-581204.

19. SRI MALLAYYA S/O SHANKARAYYA HIREMATH
AGE. 57 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TALUK. KALGHATAGI,
DIST. DHARWAD.

20. SRI SONU S/O VITTAL KOKARE
AGE. 49 YEARS, OCC. AGRICULTURE,
R/O. AMMANKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

21. SRI SHIVAJI S/O LAXMAN KUMBAR
AGE. 60 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

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22. SRI GANGAPPA S/O KALLAPPA KUMBAR
AGE. 60 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK. KALGHATAGI,
DIST. DHARWAD-581204.

23. SRI ANDANAYYA S/O SHIVAYYA HIREMATH
AGE. 32 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK KALGHATAGI,
DIST. DHARWAD-581204.

24. SRI MUTTU NAGAPPA MASADAVAR
AGE. 27 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK KALGHATAGI,
DIST. DHARWAD-581204.

25. SRI IRANNA S/O CHANDRU TEGUR
AGE. 25 YEARS, OCC. AGRICULTURE,
R/O. GALAGI VILLAGE, TALUK KALGHATAGI,
DIST. DHARWAD-581204.

26. SMT. RENAVVA S/O DATTU SHEDEKAR
AGE. 55 YEARS, OCC. HOUSEHOLD WORK,
R/O. GALAGI VILLAGE, TALUK KALGHATAGI,
DIST. DHARWAD-581204.

27. SRI NINGAPPA S/O SHANKAR PATTAR
AGE. 55 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TALUK KALGHATAGI,
DIST. DHARWAD-581204.

28. SRI GANGU S/O VITTAL KOKARE
AGE. 58 YEARS, OCC. AGRICULTURE,
R/O. AMMANAKOPPA, TALUK KALGHATAGI,
DIST. DHARWAD-581204.

29. SRI MANJUNATH S/O MARUTI TEGUR
AGE. 35 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TALUK KALGHATAGI,
DIST. DHARWAD-581204.

30. SRI KARIYAPPA S/O DURGAPPA SAVATAGI
AGE. 42 YEARS, OCC. AGRICULTURE,
R/O. SHIVAPUR, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

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31. SRI IRAPPA S/O KALLAPPA KUMBAR
AGE. 55 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

32. SMT. MAHADEVI TIRAKAYYA YARIKAMBALIMATH
AGE. 50 YEARS, OCC. HOUSEHOLD WORK,
R/O. HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

33. SRI SHIDRAMAPPA S/O MALLAPPA JODALLI
AGE. 50 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD.

34. SRI KARIMASAB S/O DAVALSAB THERAGOAN
AGE. 50 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

35. SRI CHANABASAGOUD S/O RAMANAGOUDA PATIL
AGE. 49 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

36. SMT. SHANTAVVA W/O PATRAYYA MUPPINMATH
AGE. 50 YEARS, OCC. HOUSE HOLD WORK,
R/O. HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

37. SRI BASAYYA A HIREMATH
AGE. 49 YEARS, OCC. AGRICULTURE,
R/O. HULAKOPPA TQ. KALGHATAGI,
DIST. DHARWAD-581204.
...PETITIONERS
(BY SRI. H.M. DHARIGOND, ADVOCATE)


AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY UNDER SECRETARY ,
DEPARTMENT OF REVENUE,
VIDHAN SOUDHA BENGALURU-560001.

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2. THE DEPUTY COMMISSIONER
DHARWAD DISTRICT DHARWAD -580001.

3. THE ASSISTANT COMMISSIONER
DHARWAD SUB-DIVISION,
DHARWAD, DIST. DHARWAD-580001.

4. THE TAHASILDAR KALGHATAGI
TALUK KALAGHATAGI
DIST. DHARWAD-581204.

5. THE LAND TRIBUNAL
REPRESENTED BY ITS CHAIRMAN
KALAGHATAGI TLUK KALAGHATAGI
DIST. DHARWAD-581204.

6. ANASUYABAI W/O PATADAYYA INAMDAR
AGE. MAJOR, OCC. HOUSEHOLD,
R/O HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD.

7. BASAVARAJ S/O PATADAYYA INAMDAR
AGE. MAJOR, OCC. AGRICULTURE,
R/O HULAKOPPA TQ. KALGHATAGI,
DIST. DHARWAD-581204

8. SHIVANANDA S/O PATADAYYA INAMDAR
AGE. MAJOR, OCC. AGRICULTURE,
R/O HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

9. GANGADHAR S/O PATADAYYA INAMDAR
AGE. MAJOR OCC. AGRICULTURE,
R/O HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

10. KASHAWWA D/O PATADAYYA INAMDAR
AGE. MAJOR, OCC. HOUSEHOLD WORK,
R/O HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

11. SUMANGALA @ SARVAMANGALA
D/O PATADAYYA INAMDAR

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AGE. MAJOR, OCC. HOUSEHOLD WORK,
R/O. HULAKOPPA TQ. KALGHATAGI,
DIST. DHARWAD-581204.

12. SHOBHA D/O PATADAYYA INAMDAR
AGE. MAJOR, OCC. HOUSEHOLD WORK,
R/O. HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.

13. SAVITRI D/O PATADAYYA INAMDAR
AGE. MAJOR, OCC. HOUSEHOLD WORK,
R/O. HULAKOPPA, TQ. KALGHATAGI,
DIST. DHARWAD-581204.
...RESPONDENTS
(BY SRI. ASHOK T. KATTIMANI, AGA FOR R1 TO R5;
SRI. SRINAND A. PACHHAPURE, ADVOCATE FOR R7 TO R13)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO,

A. A WRIT IN THE NATURE OF CERTIORARI TO QUASH THE
TH
IMPUGNED ORDER DATED 24-4-1998 PASSED BY THE 5
RESPONDENT UNDER NO.KLR/D/SR/156 KALAGHATAGI, VIDE
ANNEXURE-B.

TH
B. A WRIT IN THE NATURE OF MANDAMUS DIRECT THE 4
RESPONDENT TO REGULARIZE/GRANT IN RESPECT OF LANDS
CULTIVATED BY THE PETITIONERS IN LANDS BEARING SURVEY
NO.198/2, 185, 192 AND 159/2B SITUATED AT HOLAKOPPA
VILLAGE BY CONSIDERING THE REPRESENTATIONS DATED 28-
8-2014 AND 17-7-2015 VIDE ANNEXURE-H AND J.



THESE WRIT PETITIONS COMING ON FOR PRELIMINARY
HEARING IN ‘B’ GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:

CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL




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ORAL ORDER

1. These writ petitions are filed by the petitioners being
aggrieved by the order dated 24.04.1998 passed by the
Land Tribunal, Kalaghatagi, as per Annexure-B in terms of
which, the Land Tribunal has declared that out of a total
extent of 590 acres 18 guntas of land, only an extent of
166 acres 19 guntas was cultivable, which is the excess
land and the remaining 423 acres 39 guntas is not capable
of cultivation and the same is considered as kharab land to
be retained and possessed by the landowners.

2. The facts of the case are:
That respondent Nos.6 to 13 he rein are the purported
holders of following land:
SL.
NO.
SY.
NO.
EXTENT
ACRES GUNTAS
1. 192/2 146 10
2. 185 20 3
3. 192 103 17
4. 159/2B 320 28


3. That respondent Nos.6 to 13 had voluntarily surrendered a
total extent of 590 acres 18 guntas in favour of the State

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Government in terms of provisions of Section 68 of the
Karnataka Land Reforms Act, 1961, which is evidenced by
the order of the Tahsildar dated 29.03.1976 produced at
Annexure-A.

4. A writ petition in W.P.No.1549/1978 came to be filed by
respondent Nos.6 to 13, which was allowed and matter
was remitted to the Land Tribunal for fresh disposal vide
order dated 16.08.1983. Respondent No.5-Land Tribunal
conducted enquiry and by order dated 24.06.1987 held
that an extent of 590 acres 18 guntas of land was excess
holding.

5. This order was again challenged in writ petition in
W.P.No.15858/1987 by respondent Nos.6 to 13 which was
allowed and matter was again remitted to the Land
Tribunal vide order dated 08.09.1993. Upon such remand,
respondent No.5 again conducted a spot inspection on
05.12.1997 and based on the spot inspection report, it was
held 298 acres of land was not fit for cultivation and in the
remaining extent of land about 111 persons were

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cultivating and were in physical possession of the said land
as unauthorised occupants.

6. Based on the said report, the Chairman of the Land
Tribunal expressed his opinion that total land measuring
292 acres 19 guntas was to be declared as excess land.
Whereas the other members of the Land Tribunal had
expressed their view that only an extent of 166 acres 19
guntas be declared as excess of land. Accordingly, the
impugned order has been passed.

7. Learned counsel for the petitioners submits that the said
finding arrived at by the Land Tribunal is erroneous
contrary to the spot inspection report and the provisions of
law. He submits petitioners are the landless persons
belonging to weaker sections who are in possession and
cultivation of the land which is now held to be non-
cultivable and to be given to the landowners. He submits
that based on the said order of the Land Tribunal
respondent Nos.6 to 13 attempted to interfere with the
peaceful possession and enjoyment of the respective

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portion of the land by the petitioners constraining them to
file a suit for permanent injunction.

8. That respondent Nos.6 to 10 have also filed a suit seeking
permanent injunction against some of the petitioners. That
even according to the inspection report, 111 persons
including the petitioners are cultivating the land measuring
231 acres, which has not been taken into consideration by
the Land Tribunal. Hence, seeks for allowing of the
petition.


9. Learned counsel appearing for the respondent Nos.6 to 10
on the other hand submits that the suit filed by the
petitioners seeking declaration of their rights based on
adverse possession has been dismissed. He further
submits that the order passed by the Land Tribunal is
based on the inspection report and the factual aspect of
the matter. That the reason assigned by the Land Tribunal
stating that 423 acres 39 guntas of land not being
cultivable classified as a `kharab land' capable of being

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liable to be given to the owners cannot be found fault with.
Therefore, seeks for dismissal of the petitions.


10. Learned AGA submits that the matter requires
reconsideration inasmuch as the Land Tribunal has sought
to allot/return the kharab land to the landowners which is
impermissible. Therefore he seeks for setting aside of the
order.


11. Heard and perused the records.


12. There is no dispute of the fact that in terms of the order
dated 29.03.1976 produced at Annexure-A, upon an
application filed on behalf of respondent Nos.6 to 13, an
order came to be passed holding that the aforesaid land to
an extent of 590 acres 18 guntas was excess holding and
the same was resumed to the Government. Challenge to
the said order was made by the respondent Nos.6 to 13 on
earlier two occasions by filing writ petitions in
W.P.No.1549/1978 and thereafter W.P.No.15858/1987
which had resulted in remanding of the matter. It is on the

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second remand, the Land Tribunal taken up the matter and
passed the impugned order dated 24.04.1998 as per
Annexure-B. Relevant to extract portion of the order of the
Land Tribunal as found at page 2 and 3 which reads as
under:
“WÉÆõÀuÉzÁgÀgÀÄ ¸ÁªÀÄÆ»PÀªÁV F PɼÀV£ÀAvÉ, j¸À£ÀA:198:2, PÉëÃvÀæ
146-10(JUÀÄ), 185, 20-03(JUÀÄ), 192, 103-17(JUÀÄ), 159:2© 320-
28(JUÀÄ) d«ÄãÀÄ ºÉÆA¢zÀÄÝ, ªÀiÁ£Àå GZÀÑ £ÁåAiÀiÁ®AiÀĪÀÅ qÀ®Æèöå¦
£ÀA:15858:87 ¢£ÁAPÀ:08:09:93gÀ PɼÀUÉ ªÉÄïÁÌt¹zÀ d«ÄãÀÄUÀ¼ÀÄ ¸ÁUÀĪÀ½
GzÉÝñÀPÁÌV G¥ÀAiÉÆÃUÀ«gÀĪÀÅ¢®è. ¨sÀƸÀÄzsÁgÀuÉ PÁAiÉÄÝ PÀ®A2(18)gÀ £ÉÃzÀÝgÀ°è
d«ÄãÀ«ªÀgÀuÉ EzÀÄÝ, CzÀgÀ£ÀéAiÀÄ F d«ÄãÀÄUÀ¼ÀÄ MlÄÖ »qÀĪÀ½UÉ «£ÁAiÀÄw
EgÀĪÀÅzÁV ºÁUÀÆ ¸ÀzÀgÀ d«ÄãÀÄUÀ¼À DPÁgÀ«®èzÀ RgÁ§ UÀÄqÀØUÀ¼ÀÄ EgÀÄvÀÛªÉ.
PÁgÀt ¸ÀzÀgÀ d«ÄãÀÄUÀ¼À£ÀÄß ºÉZÀÄѪÀj CAvÁ ¥ÀjUÀt¸ÀzÉà «£ÁAiÀÄw ¤Ãr,
£ÁåAiÀÄ zÉÆgÀQ¹ PÉÆqÀ®Ä «£ÀAw¹zÁÝgÉ. WÉÆÃn RgÁ§ C£ÀÄߪÀ PÀÄjvÀÄ ¸ÀªÉð
E¯ÁSÉAiÀĪÀjAzÀ ¥ÀæªÀiÁtÂÃPÀÈvÀ £ÀPÀ®Ä ºÁUÀÆ vÀºÀ²Ã®zÁgÀ PÀ®WÀlV EªÀjAzÀ
UÀÄqÀØ C£ÀÄߪÀ §UÉÎ ¸À£À 1964-65 jAzÀ 75-76gÀ ªÀgÉV£À ¥ÀºÀt ¥ÀwæPÉ ®UÀwÛ¹
ºÁdgÀ ¥Àr¹zÁÝgÉ. ¢£ÁAPÀ:05:12:1997 gÀAzÀÄ ¨sÀÆ£ÁåAiÀÄ ªÀÄAqÀ½AiÀÄÄ
¸ÀA§A¢ü¹zÀ UÁæªÀÄ ¯ÉQÌUÀgÀÄ, PÀAzÁAiÀÄ ¤jÃPÀëPÀgÀÄ, G¥ÀvÀºÀ²Ã®zÁgÀgÀ vÁ®ÆPÁ
¸ÀªÉðAiÀÄgÀ ºÁUÀÆ PÁAiÀÄðzÀ²ðUÀ¼ÉÆA¢UÉ ¸ÀܼÀ ¥Àj²Ã®£É ªÀiÁqÀ¯Á¬ÄvÀÄ. ¸ÀܼÀ
¥Àj²Ã®£ÉUÉ ºÁdgÁUÀ®Ä WÉÆõÀuÉzÁgÀUÉ £ÉÆÃnøÀÄ eÁj ªÀiÁqÀ¯ÁV CªÀgÀÄ
UÉÊgÀ ºÁdgÀ G½¢zÁÝgÉ. j¸À£ÀA: 185, 192, 198:2, 159:2© F £Á®ÄÌ
d«ÄãÀÄUÀ¼À°è CqÁØr ¸ÀܼÀ ¥Àj²Ã®£É ªÀiÁqÀ¯ÁV ««zsÀ d£ÀgÀÄ ¸ÁUÀÄ
ªÀiÁrzÀÄÝ, CªÀgÀÄ ¸ÀºÀ ºÁdjzÀÝgÀÄ. ºÁdjzÀÝ PÉ®ªÀÅ d£ÀjUÉ FUÁUÀ¯ÉÃ
d«ÄãÀÄ ªÀÄAdÆgÁVgÀÄvÀÛªÉ. PÉ®ªÀÅ d£ÀjUÉ ªÀÄAdÆgÀÄ DVgÀĪÀÅ¢®è.
¨sÀÆ«ÄAiÀÄ£ÀÄß ªÀÄAdÆgÁw ¥ÀqÉzÀªÀgÀÄ ºÁUÀÆ ªÀÄAdÆgÁw ¥ÀqÉAiÀÄzÉà ¸ÁUÀÄ
ªÀiÁrzÀªÀgÀÄ vÀªÀÄUÉ F ºÉZÀÄѪÀj d«ÄãÀ£ÀÄß ªÀÄAdÆgÀÄ ªÀiÁqÀ®Ä
«£ÀAw¹zÁÝgÉ. ¸ÀzÀgÀ ¨sÀÆ«ÄAiÀÄ£ÀÄß ¸ÁUÀÄ ªÀiÁqÀĪÁUÀ vÀªÀÄUÉ AiÀiÁgÀÄ vÀPÀgÁgÀÄ
ªÀiÁr®è, ºÁUÀÆ 1976jAzÀ PÉ®ªÀÅ d£ÀgÀÄ £ÀAvÀgÀzÀ CªÀ¢üAiÀÄ°è PÉ®ªÀÅ d£ÀgÀÄ
¸ÁUÀÄ ªÀiÁrzÁÝV w½¹zÁÝgÉ. F PÀÄjvÀÄ ¸ÁUÀÄ ªÀiÁrzÀ §UÉÎ «ªÀgÀªÀ£ÀÄß
¸À°è¸À®Ä PÁAiÀÄðzÀ²ðUÀ½UÉ w½¹vÀÄ.”

“WÉÆõÀuÁ ¥ÀvÀæzÀ°è £ÀªÀÄÆ¢¹zÀ d«ÄãÀÄUÀ¼À£ÀÄß CqÁØr ¥Àj²Ã°¹,
««zsÀ ¸ÀA¸ÉÜUÀ½AzÀ, ««zsÀ PÉÆãÀUÀ½AzÀ ¥Àjò°¹, F d«ÄãÀÄUÀ½UÉ
ºÉÆA¢gÀĪÀ ¨sÀÆ«ÄUÀ¼À£ÀÄß ºÁUÀÆ ¸ÁܤPÀ zsÁR¯ÉUÀ¼À£ÀÄß ¥Àj²Ã°¸À¯ÁV, F
d«ÄãÀÄUÀ½UÉ ºÉÆA¢ C£ÉÃPÀ RqÀV d«ÄãÀÄUÀ½zÀÄÝ CªÀÅ ¸ÁUÀĪÀ½AiÀÄ°èªÉ.
WÉÆõÀuÁ ¥ÀvÀæzÀ°èzÀÝ ºÁUÀÆ EzÀPÉÌ ºÉÆA¢gÀĪÀ d«ÄãÀÄUÀ¼ÀÄ ºÉZÁÑV PÉA¥ÀÄ
ªÀÄtÂÚ¤AzÀ PÀÆrzÀÄÝ PÉ®ªÀÅ PÀqÉ ªÀÄvÀÄÛ E½eÁj¤ ¨sÀÆ«ÄAiÀÄ°è PÀ¥ÀÄà ¨sÀÆ«Ä
EgÀĪÀÅzÀÄ PÀAqÀħA¢zÉ. WÉÆõÀuÁ ¥ÀvÀæzÀ°ègÀĪÀ d«ÄãÀÄUÀ¼ÀÄ UÀÄqÀØ

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E½eÁj¤AzÀ PÀÆrzÀÄÝ EzÉ. ¸Àé®à PÉëÃvÀæ ªÀiÁvÀæ ¸ÀªÀÄ¥ÁvÀ½AiÀÄ°èzÉ.
¸ÀªÀÄ¥ÁvÀ½AiÀÄ°ègÀĪÀ d«ÄãÀÄ ¸Àé®à ¥ÀæªÀiÁtzÀ°è E½eÁj£À°ègÀĪÀ ¨sÀÆ«ÄAiÀÄÄ
¸ÁUÀĪÀ½AiÀÄ°èzÉ. ¸ÁUÀĪÀ½AiÀÄ°ègÀĪÀ ¨sÀÆ«ÄAiÀÄ°è UÀÄqÀØzÀ ªÉÄîÄUÀqÉAiÀÄÆ
E½eÁj£À°ègÀĪÀ ¨sÀÆ«Ä ºÀ¸À£À ªÀiÁrzÀÄÝ, EzÀÄÝ ºÁUÀÆ ¸ÁUÀĪÀ½ ªÀiÁqÀ®Ä
¥ÀæAiÀÄwß¹zÁÝV w½zÀÄ §A¢zÉ. ¸ÁUÀĪÀ½AiÀÄ°ègÀzÀ ¨sÀÆ«ÄAiÀÄÄ UÀÄqÀØ ºÁUÀÆ
Cwà E½eÁj£À°ègÀĪÀ ¨sÀÆ«ÄAiÀiÁVzÉ. F ¥ÀæzÉñÀªÀÅ PÀ®Äè, PÀr, VqÀUÀAnUÀ¼ÀÄ
ªÀÄÄAvÁzÀªÀÅUÀ½AzÀ DªÀÈvÀªÁVªÉ. F ¨sÀÆ«ÄAiÀÄÄ ¸ÁUÀĪÀ½AiÀÄ°è vÀgÀ®Ä
±ÀPÀåªÁUÀĪÀÅ¢®èªÉAzÀÄ J¤¸ÀÄvÀÛzÉ. UÁæªÀÄzÀ £ÀPÁ±À ¥ÀæPÁgÀ ºÉZÀÄÑ ¨sÀÆ«ÄAiÀÄÄ
UÀÄqÀØzÀ aºÉ߬ÄAzÀ vÉÆj¸À®ànÖzÉ.”


13. The Chairman of the Land Tribunal relying upon the
purported report and the spot inspection obtained has
found that out of 590 acres 18 guntas, only 292 acres
19 guntas could be held as non-cultivable and excess,
while in the remainder of land there are already people
who are cultivating the lands. However, the other
members of the Land Tribunal have found only an extent
of 166 acres 19 guntas could be held as cultivable and
excess and the remaining extent of 423 acres 39 guntas
which is uncultivable and kharab land cannot be held as
excess and returned back to the owners. This does not
meet the requirement of law as pointed out by the learned
counsel of the petitioners.

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14. The order of the Land Tribunal does not indicate whether
or not a proper enquiry was conducted regarding the
cultivable nature of the land.

15. There is no basis on which the Chairman has found an
extent of 292 acres 19 guntas out of 590 acres to be
uncultivable whereas other member have found only 166
acres 19 guntas to be uncultivable. There is also no
specific details as to who are in occupation of land and to
what extent.


16. The conflicting view of the Chairman and of the members
on the very same report is unjustifiable and unsustainable.

17. Fact remains 590 acres 18 guntas of land was declared to
be excess as far back as on 27.03.1976 and the matter is
still not concluded. Land Tribunal ought to have been
cautious about the provisions of law and its responsibilities
instead of dealing with the matter of this nature in such a
casual manner without reference to the provisions of law.

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18. It is also not in dispute in the meanwhile even as
emanating from the impugned order rights have been
created in favour of several cultivators and the petitioners
also claim to be in possession of this so called excess land
of 290 acres. This has further led to the filing of suits and
counter suit by the parties. If the Land Tribunal had
adjudicated the matter in the manner known to law,
situation of this nature would not have arose.


19. Nonetheless, as submitted by learned AGA, the matter
requires to be remitted to the Land Tribunal as there are
no sufficient material placed on record with regard to the
nature of the land, whether cultivable or not, and to the
extent of land cultivable, which are factual aspects of the
matter requiring consideration at the hands of the Land
Tribunal.


20. Accordingly, following:
ORDER

(i) Petitions are allowed .

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(ii) The impugned order dated 24.04.1998 is
quashed. Matters are remitted to the respondent
No.3-Assistant Commissioner.

(iii) Respondent No.3-Assistant Commissioner shall
hold fresh enquiry, also inspect the land and
determine the nature of the land, the extent of
which cultivable and extent of which is un-
cultivable, extent of which is to be classified as
`kharab land'.

(iv) He shall further take necessary action strictly in
accordance with the provisions of the Karnataka
Land Reforms Act, 1961 and the Karnataka Land
Revenue Act, 1964 with regard to the extent of
`kharab land'.

(v) Since the petitioners herein claim to have made
application for regularization of their occupation,
those applications shall also be enquired into
and appropriate order in accordance with law
shall be passed.

(vi) Respondent Nos.6 to 13 shall also be given
opportunity of being heard with regard to their
claim of said land not being excess land.

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(vii) After hearing the parties, the respondent No.3-
Assistant commissioner shall pass orders as
aforesaid within an outer limit of six months
from the date of receipt of certified copy of this
order. Since the parties are represented by their
respective counsel, they shall appear before the
respondent No.3-Assistant Commissioner on
26.10.2026 without any further notice. The six
month period would commence from
26.06.2026.

(viii) The interim order which has been granted by
this Court stands extended till disposal of the
matter before the Land Tribunal.



Sd/-
(M.G.S. KAMAL)
JUDGE



SBN
CT:CMU
LIST NO.: 1 SL NO.: 9