UDAYA K vs STATE OF KARNATAKA

Court
Karnataka High Court

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NC: 2026:KHC:57878
WP No. 16221 of 2026


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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

TH
DATED THIS THE 13 DAY OF OCTOBER, 2026

BEFORE

THE HON'BLE MR. JUSTICE E.S.INDIRESH

WRIT PETITION NO. 16221 OF 2026 (KLR-RES)


BETWEEN:

1. UDAYA K
S/O. KRISHNA GOWDA,
AGED ABOUT 63 YEARS,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI,
KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.









…PETITIONER
(BY SMT.SUMAN V K, ADVOCATE FOR SRI MUHAMMED IRSHAD
M H, ADVOCATE)

Digitally signed
by CHAYA S A
Location:
HIGH COURT
OF
KARNATAKA


AND:

1. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560001.

2. REGIONAL JOINT DIRECTOR OF LAND RECORDS
MYSURU DIVISION, NAZARBAD, MYSURU,
KARNATAKA - 570010.

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3. DEPUTY DIRECTOR OF LAND RECORDS
DDLR OFFICE, BHOOMI CELL /
DC OFFICE COMPLEX, NH 173, MG ROAD,
CHIKKAMAGALURU - 577101.

4. ASSISTANT DIRECTOR OF LAND RECORDS
KOPPA TALUK OFFICE BUILDING,
KOPPA, CHIKKAMAGALURU DISTRICT,
KARNATAKA - 577126.

5.
TAHSILDAR KOPPA TALUK,
BALGADI ROAD, BALGADI, KOPPA,
CHIKKAMAGALURU DISTRICT,
KARNATAKA - 577126.

6.
SHANTAMMA
W/O. LATE KRISHNAPPA GOWDA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.

7. NAVYA
S/O. LATE KRISHNAPPA GOWDA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT 577126.

8. MANJUNATH
S/O. LATE KRISHNAPPA GOWDA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.

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NC: 2026:KHC:57878
WP No. 16221 of 2026


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9. UMA SHANKAR
S/O. SUBBARAYA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.

10. VENKATEGOWDA
S/O. KRISHNA GOWDA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI,
KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.

11. SUSHEELA
W/O. LATE K. B. RAMAPPA,
AGED MAJOR,
RESIDING AT MATTAVARA VILLAGE,
MUKTIHALLI POST,
CHIKKAMAGALURU TALUK
AND DISTRICT - 577101.

12. ADARSH
S/O. LATE K. B. RAMAPPA,
AGED MAJOR,
RESIDING AT MATTAVARA VILLAGE,
MUKTIHALLI POST,
CHIKKAMAGALURU TALUK
AND DISTRICT - 577101.

13.
AMBIKA
D/O. LATE K. B. RAMAPPA,
AGED MAJOR,
RESIDING AT MATTAVARA VILLAGE,
MUKTIHALLI POST,
CHIKKAMAGALURU TALUK
AND DISTRICT - 577101.

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WP No. 16221 of 2026


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14. SHANTAMMA
W/O. K. N. KALASAPPA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT 577126.

15. AKSHATHA
W/O. SRINIVAS,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI,
KOPPA TALUK,
CHIKKAMAGALURU - 577126.

16. K N. NAGAPPAGOWDA
S/O. SURAPPAGOWDA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT 577126.

17.
LOKAMMA
D/O. LATE DUGGAPAGOWDA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.

18. KAMALAKSHI
D/O. LATE DUGGAPAGOWDA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.

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19. SHANTHA
D/O. LATE DUGGAPAGOWDA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.

20. PADMA
D/O. LATE DUGGAPAGOWDA,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.

21. SARASWATHI
W/O. LATE JAGADEESH K.D.,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT - 577126.

22. SHABAREESH K.J.
S/O. LATE JAGADEESH K.D.,
AGED MAJOR,
RESIDING AT KAGALGODU,
NARASIPURA VILLAGE,
KASABA HOBLI, KOPPA TALUK,
CHIKKAMAGALURU DISTRICT 577126.

…RESPONDENTS
(BY SRI ADITYA DIWAKARA, AGA, FOR R1 TO R5,
SRI N VIJAYKUMARA, ADVOCATE FOR R6, R8, R21 AND R22
R14 - SERVED & UNREPRESENTED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF

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NC: 2026:KHC:57878
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CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER, OR
DIRECTION, QUASHING THE IMPUGNED ORDER DATED 20-03-
2026 PASSED BY THE REGIONAL JOINT DIRECTOR OF LAND
RECORDS, MYSURU DIVISION, MYSURU, IN REVISION
PETITION CASE NO. REV/324/2025 (ANNEXURE-A) AND ETC.,.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH

ORAL ORDER
In this writ petition, the petitioner is assailing the
order dated 20.03.2026 (Annexure-A) passed by
respondent No.2.
2. Having heard the learned counsel appearing for
the parties, petitioner herein has challenged the phodi in
respect of the land in question before the respondent
No.3. However, it is forthcoming from the order at
Annexure-B, that there is no finding about the date on
which the original phodi has been conducted and
challenged before the said Authority.
3. In that view of the matter, the respondent No.3
has committed an error in accepting the appeal preferred

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HC-KAR
NC: 2026:KHC:57878
WP No. 16221 of 2026


CNR: KAHC010355052026



by the petitioner. However, the same has been rightly
interfered with by the respondent No.2.
4. In that view of the matter, I am of view that, no
interference is called for in this writ petition in view of
Section 56(3) of the Karnataka Land Revenue Act, 1964.
Accordingly, the writ petition is dismissed.


Sd/-
(E.S.INDIRESH)
JUDGE











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