Full Judgment Text
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NC: 2026:KHC:6016
WP No. 31396 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 3 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 31396 OF 2025 (KLR-RR/SUR)
BETWEEN:
SRI. SHIVAKUMAR
S/O LATE LINGAPPA,
AGED ABOUT 49 YEARS,
RESIDING AT INDLAVADI VILLAGE,
KASABA HOBLI, ANEKAL TALUK-562 106,
BANGALORE RURAL DISTRICT.
…PETITIONER
(BY SRI. V.B. RAVISHANKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS REVENUE SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING, BANGALORE-560 001.
2. DEPUTY COMMISSIONER
BANGALORE SOUTH TALUK,
KANIJA BHAVAN,
BANGALORE-560 001.
3. ASSISTANT COMMISSIONER
ANEKAL TALUK, ANEKAL,
BANGALORE RURAL DISTRICT-562 106.
4. TAHSILDAR
ANEKAL TALUK, ANEKAL,
BANGALORE RURAL DISTRICT-562 106.
Digitally
signed by
LAKSHMI T
Location:
High Court
of Karnataka
…RESPONDENTS
(BY SRI. SESHU V., HCGP)
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NC: 2026:KHC:6016
WP No. 31396 of 2025
HC-KAR
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
TH
THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE 4
REPONDENT HEREIN TO CONSIDER THE
APPLICATIONS/MEMORANDUM OF THE PETITIONER FOR
GRANT OF LAND MEASURING 2 ACRES IN SY.NO.96 OF
BAGANADHODI VILLAGE VIDE ANNEXURE-A AND APPLICATION
FILED BY THE PETITIONER IN FORM NO.53 DATED 24.11.1998
AS PER MEETING HELD BY THE BAGAR HUKUM SAGUVALI
SAMITHI DATED 17.03.2018 VIDE ANNEXURE-B AND
REPRESENTATIONS HAD GIVEN BY THE PETITIONER VIDE
ANNEXURE-C2 DATED 24.03.2021 AND ANNEXURE-C3 DATED
07.12.2024 AND ANNEXURE-C4 DATED 08.03.2025 AND
ANNEXURE-C5 DATED 30.05.2025 RESPECTIVELY.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned High Court Government Pleader accepts
notice for all the respondents.
2. The grievance of the petitioner is that his
application filed in Form No.53 dated 24.11.1998 seeking
regularization of unauthorised occupation of land in
respect of 2 acres of land in Sy.No.96 of Baganadhodi
Village, Kasaba Hobli, Anekal Taluk, Bengaluru Rural
District has not been considered till date. Therefore, the
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WP No. 31396 of 2025
HC-KAR
prayer in the petition is to direct the respondents to
consider the said application.
3. Having regard to the contentions raised in the
writ petition and submission of the learned counsel for the
petitioner, this Court is of the considered opinion that
respondent No.4-Tahsildar was duty bound to place the
application filed by the petitioner before the ‘Committee
for Regularization of Unauthorized Occupation’ and the
Committee was also duty bound to consider the
application and pass necessary orders.
4. The writ petition stands disposed of with a
specific direction to respondent No.4-Tahsildar, Anekal
Taluk, to verify from the records as to whether such an
application filed by the petitioner in the year 1998, is
pending consideration. If it is found that such an
application was indeed filed by the petitioner and the
application is yet to be considered, the respondent No.4-
Tahsildar is directed to place before the Committee, the
application along with his recommendation within a period
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NC: 2026:KHC:6016
WP No. 31396 of 2025
HC-KAR
of four weeks from the date of receipt of a copy of this
order. Thereafter, Committee shall consider the application
and pass necessary orders in accordance with law as
expeditiously as possible and at any rate within a period of
two months thereafter.
5. Ordered accordingly.
6. Learned High Court Government Pleader is
permitted to file memo of appearance within a period of
four weeks from today.
Sd/-
(R DEVDAS)
JUDGE
HB
List No.: 1 Sl No.: 24
NC: 2026:KHC:6016
WP No. 31396 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 3 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 31396 OF 2025 (KLR-RR/SUR)
BETWEEN:
SRI. SHIVAKUMAR
S/O LATE LINGAPPA,
AGED ABOUT 49 YEARS,
RESIDING AT INDLAVADI VILLAGE,
KASABA HOBLI, ANEKAL TALUK-562 106,
BANGALORE RURAL DISTRICT.
…PETITIONER
(BY SRI. V.B. RAVISHANKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS REVENUE SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING, BANGALORE-560 001.
2. DEPUTY COMMISSIONER
BANGALORE SOUTH TALUK,
KANIJA BHAVAN,
BANGALORE-560 001.
3. ASSISTANT COMMISSIONER
ANEKAL TALUK, ANEKAL,
BANGALORE RURAL DISTRICT-562 106.
4. TAHSILDAR
ANEKAL TALUK, ANEKAL,
BANGALORE RURAL DISTRICT-562 106.
Digitally
signed by
LAKSHMI T
Location:
High Court
of Karnataka
…RESPONDENTS
(BY SRI. SESHU V., HCGP)
- 2 -
NC: 2026:KHC:6016
WP No. 31396 of 2025
HC-KAR
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
TH
THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE 4
REPONDENT HEREIN TO CONSIDER THE
APPLICATIONS/MEMORANDUM OF THE PETITIONER FOR
GRANT OF LAND MEASURING 2 ACRES IN SY.NO.96 OF
BAGANADHODI VILLAGE VIDE ANNEXURE-A AND APPLICATION
FILED BY THE PETITIONER IN FORM NO.53 DATED 24.11.1998
AS PER MEETING HELD BY THE BAGAR HUKUM SAGUVALI
SAMITHI DATED 17.03.2018 VIDE ANNEXURE-B AND
REPRESENTATIONS HAD GIVEN BY THE PETITIONER VIDE
ANNEXURE-C2 DATED 24.03.2021 AND ANNEXURE-C3 DATED
07.12.2024 AND ANNEXURE-C4 DATED 08.03.2025 AND
ANNEXURE-C5 DATED 30.05.2025 RESPECTIVELY.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned High Court Government Pleader accepts
notice for all the respondents.
2. The grievance of the petitioner is that his
application filed in Form No.53 dated 24.11.1998 seeking
regularization of unauthorised occupation of land in
respect of 2 acres of land in Sy.No.96 of Baganadhodi
Village, Kasaba Hobli, Anekal Taluk, Bengaluru Rural
District has not been considered till date. Therefore, the
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NC: 2026:KHC:6016
WP No. 31396 of 2025
HC-KAR
prayer in the petition is to direct the respondents to
consider the said application.
3. Having regard to the contentions raised in the
writ petition and submission of the learned counsel for the
petitioner, this Court is of the considered opinion that
respondent No.4-Tahsildar was duty bound to place the
application filed by the petitioner before the ‘Committee
for Regularization of Unauthorized Occupation’ and the
Committee was also duty bound to consider the
application and pass necessary orders.
4. The writ petition stands disposed of with a
specific direction to respondent No.4-Tahsildar, Anekal
Taluk, to verify from the records as to whether such an
application filed by the petitioner in the year 1998, is
pending consideration. If it is found that such an
application was indeed filed by the petitioner and the
application is yet to be considered, the respondent No.4-
Tahsildar is directed to place before the Committee, the
application along with his recommendation within a period
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NC: 2026:KHC:6016
WP No. 31396 of 2025
HC-KAR
of four weeks from the date of receipt of a copy of this
order. Thereafter, Committee shall consider the application
and pass necessary orders in accordance with law as
expeditiously as possible and at any rate within a period of
two months thereafter.
5. Ordered accordingly.
6. Learned High Court Government Pleader is
permitted to file memo of appearance within a period of
four weeks from today.
Sd/-
(R DEVDAS)
JUDGE
HB
List No.: 1 Sl No.: 24