Full Judgment Text
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NC: 2026:KHC:22526
WP No. 23620 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 24 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 23620 OF 2025 (KLR-RES)
BETWEEN:
SAI KRUSHNA CHARITABLE TRUST
REGISTERD TRUST
REGD. OFFICE AT SAI KRUSHNA MANDIR
HOSADODDI VILLAGE, NELAGULI VILLAGE,
UTTARAHALLI HOBLI,
OFF KANAKAPURA MAIN ROAD
BOLARE POST,
BANGALORE SOUTH TALUK
BANGALORE-560082
REPRESENTED BY ITS AUTHORIZED SIGNATORY
K VINOD CARTIC
AGED 43 YEARS
…PETITIONER
Digitally signed
by JUANITA
THEJESWINI
Location: HIGH
COURT OF
KARNATAKA
(BY SRI.ANIRUDH A.KULKARNI., ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF REVENUE
M.S.BUILDING, DR.B.R.AMBEDKAR VEEDHI,
BANGALORE 560 001.
REP BY ITS SECRETARY
2. THE SPECIAL DY. COMMISSIONER II
BANGALORE SOUTH SUB DIVISION
BANGALORE 560 009.
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NC: 2026:KHC:22526
WP No. 23620 of 2025
HC-KAR
3. THE ASST. COMMISSIONER
BANGALORE SOUTH SUB DIVISION
KANDAYA BHAVAN
BANGALORE 560 009.
4.
THE TASILDHAR
BANGALORE SOUTH TALUK
BANGALORE 560 009.
THE REVENUE INSPECTOR
NELAGULI SUB DIVISION
UTTARAHALLI HOBLI
BANGALORE SOUTH TALUK
BANGALORE-560061.
THE ASST. DIRECTOR OF LAND RECORDS
BANGALORE SOUTH TALUK
KANDAYA BHAVANA, K.G.ROAD,
BANGALORE 560 009.
THE TALUK SURVEYOR
UTTARAHALLI HOBLI
BANGALORE SOUTH TALUK-560061.
…RESPONDENTS
5.
6.
7.
(BY SRI.SHAMANTH NAIK., HCGP FOR R1 TO R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
18.01.2025 PASSED BY THE R2 IN NCR (2) (S) CR 35/2024-25
PASSED IN PROCEEDINGS INITIATED U/S 67(2) OF THE
KARNATAKA LAND REVENUE ACT, 1964 AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:22526
WP No. 23620 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned counsel for the petitioner has filed a memo
dated 17.04.2026 stating that the respondent authorities
have agreed to resurvey the property in question and
therefore the petitioner would seek leave of this Court to
withdraw the writ petition.
2. The memo is taken on record, subject to all just
exceptions.
3. Accordingly, the writ petition stands dismissed
as withdrawn.
Sd/-
(R DEVDAS)
JUDGE
KLY
CT: JL