SHRI SUNIL RAMAGOUDA PATIL vs THE PRINCIPAL SECRETARY
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:58669-DB
WP No. 23233 of 2025
CNR: KAHC010484232025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 DAY OF OCTOBER, 2026
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR. JUSTICE K.S.BHARATH KUMAR
WRIT PETITION NO.23233 OF 2025 (GM-RES)
BETWEEN:
1. SHRI SUNIL RAMAGOUDA PATIL
AGE: 56 YRS
OCC. SOCIAL SERVICE
R/O NO.1227, DALAPETH, NIPANI DISTRICT
BELAGAVI - 591237
2. SHRI PRASHANT
S/O PRAKASH KESTI
AGE: 35 YRS
OCC. SOCIAL SERVICE
R/O WARD NO.12, NO. 1292,
RANGOLI BUILDING, DALAPETH,
NIPANI DISTRICT
BELAGAVI - 591237
3. SHRI PRAVEEN
S/O BALAGOUDA PANDE
AGE: 59 YRS
OCC. SOCIAL SERVICE
R/O NO.1454, MAHADEV GALLI VTC.
NIPANI DISTRICT
BELAGAVI - 591237
4. SHRI ANIL
Digitally
signed by
PAVITHRA N
Location:
High Court
of Karnataka
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HC-KAR
NC: 2026:KHC:58669-DB
WP No. 23233 of 2025
CNR: KAHC010484232025
S/O BASAPRABHU NESTI
AGE: 67 YRS
OCC. SOCIAL SERVICE
R/O NO.1256, DALAPETH,
NIPANI DISTRICT
BELAGAVI - 591237
5. SHRI SIDDANAND
S/O ANNASAHEB GHORPADHE
AGE: 52 YRS
OCC. SOCIAL SERVICE
C/O ANNASAHEB GANAPATRAO GHORPADHE
R/O H.NO.4400, SHIVAJI NAGAR,
2ND LANE, NIPANI DISTRICT
BELAGAVI - 591237
6. SHRI PRASAD
S/O ARUN AUNDAKAR
AGE: 35 YRS
OCC. SOCIAL SERVICE
R/O H.NO.2278, MOGALE GALLI,
NIPANI DISTRICT
BELAGAVI - 591237
7. SHRI JAYAVANT
S/O GANGARAM BHATALE
AGE: 59 YRS
OCC. SOCIAL SERVICE
R/O NO.4739/24, PLOT NO.9
SHIVAJI NAGAR
GANGA COLONY,
NIPANI DISTRICT
BELAGAVI-591237
8. SHRI SANTOSH
S/O HINDURAO SANGAVAKAR
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HC-KAR
NC: 2026:KHC:58669-DB
WP No. 23233 of 2025
CNR: KAHC010484232025
AGE: 48 YRS
OCC. SOCIAL SERVICE
R/O PLOT NO.5, SHRI NAGAR,
1ST LANE, NIPANI, DISTRICT BELAGAVI - 591237
9. SHRI PRANAV
S/O SUDHAKAR MANVI
AGE: 53 YRS OCC. SOCIAL SERVICE
R/O H.NO.208, SHINTRE COLONY, NIPANI
DISTRICT BELAGAVI - 591237
10. SHRI VIJAY
S/O BALASAHEB TAVALE
AGE: 42 YRS
OCC. SOCIAL SERVICE
R/O H.NO.4489, SHIVAJI NAGAR,
1ST LANE NIPANI, DISTRICT BELAGAVI - 591237
…PETITIONERS
(BY SRI. LOKESH MALAVALLI, ADVOCATE)
AND:
1. THE PRINCIPAL SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT DEPT.,
VIKAS SOUDHA, VEEDHI,
DR. B.R. AMBEDKAR ROAD,
BANGALORE -560001.
2. THE DEPUTY COMMISSIONER
BELAGAVI DISTRICT,
BELAGAVI-590 001
3. THE CITY MUNICIPAL COUNCIL
NIPANI, TALUK NIPANI,
DISTRICT BELAGAVI-591237
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HC-KAR
NC: 2026:KHC:58669-DB
WP No. 23233 of 2025
CNR: KAHC010484232025
4. THE MUNICIPAL COMMISSIONER
THE CITY MUNICIPAL COUNCIL NIPANI,
TALUK NIPANI, DISTRICT BELAGAVI
5. THE PRESIDENT
THE CITY MUNICIPAL COUNCIL
NIPANI, TALUK NIPANI,
DISTRICT BELAGAVI-591237
6. SMT. KANTABEN
W/O CHANDRAKANT SHAHA
AGE: 72 YRS
OCC. HOUSE HOLD WORK
R/O NIPANI TALUK
NIPANI DISTRICT, BELAGAVI - 591237
7. SHRI SATEJ
S/O CAHDNRAKANT SHAHA
AGE: 50 YEARS
OCC: TRADE
R/O NIPPANI TALUK NIPANI DISTRICT
BELAGAVI - 591237
8. SHRI SAJIT
S/OC CHADNRAKANT SHAHA
AGE: 49 YEARS
OCC. HOUSE HOLD WORK
R/O NIPANI, TALUK NIPANI
DISTRICT BELAGAVI - 591237
9. SMT SANGEETA
W/O AJAY MEHTA
AGE: 51 YEARS
OCC. HOUSE HOLD WORK
R/O KARAD SATAR
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HC-KAR
NC: 2026:KHC:58669-DB
WP No. 23233 of 2025
CNR: KAHC010484232025
DISTRICT MAHARASTRA 415105
10. SMT SASMITA
W/O SURENDRALAL SHAHA @ CHIKIWALE
AGE: 49 YRS OCC. HOUSE HOLD WORK
R/O POONA MAHARASTRA 411001
11. SHRI VASTUPAL
S/O TARACHAND SHAHA
AGE: 78 YRS
OCC. TRADE
R/O NIPANI TALUK NIPANI
DISTRICT BELAGAVI-591237
12. SHRI ASHOK
S/O CHANDRAKANT SHAHA
AGE: 60 YRS OCC. HOUSE HOLD WORK
R/O NIPANI TALUK NIPANI
DISTRICT BELAGAVI-591237
13. SMT. SULASA
W/O JASWANTLAL SHAHA
AGE: 67 YRS OCC. HOUSE HOLD WORK
R/O SURAT GUJARAT-394101
…RESPONDENTS
(BY SMT. PRAMODHINI KISHAN, AGA FOR R1 & R2;
SRI. KUSHAL, ADV. FOR
SRI. R.K.KULKARNI, ADV. FOR R3 & R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA R/W RULE 14(1) OF THE
HIGH COURT OF KARNATAKA, PRAYING TO ISSUE AN ORDER
OR WRIT OR DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE ORDER DATED 28.10.2009 PASSED IN
R.S.A. NO.854/2004 AT ANNEXURE-E&F DISMISSING THE
R.S.A. BY THIS COURT.
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HC-KAR
NC: 2026:KHC:58669-DB
WP No. 23233 of 2025
CNR: KAHC010484232025
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS
UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE MR. JUSTICE K.S.BHARATH KUMAR
ORAL JUDGMENT
(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)
The prayer raised in this writ petition is essentially a
challenge the compromise decree passed in RSA No.854/2004.
2. It is submitted by the learned counsel appearing for
the writ petitioners that the judgment had been rendered on
28.10.2009 in RSA No. 854/2004 and that the said judgment
was not proper and correct. It is further contended that though
review petitions and further suit has been filed, the said
compromise decree has not been interfered with.
3. It is further contended that respondent No.4 had
filed an application to set aside the order dated 22.04.2025 and
to restore the suit to its original position as a member of the
General Public. However, the said application has also been
withdrawn.
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HC-KAR
NC: 2026:KHC:58669-DB
WP No. 23233 of 2025
CNR: KAHC010484232025
4. Having considered the contentions advanced, we
are of the opinion that a Public Interest Litigation with the
prayers as sought for is not maintainable. However, we make it
clear that it will be open to the writ petitioners to take
appropriate steps to challenge the decisions taken by the
Municipality or to bring the matter to the notice of the
Government and seek further appropriate steps in that regard.
Leaving open the contentions of the parties, the writ petition is
dismissed as not maintainable
.
Sd/-
(ANU SIVARAMAN)
JUDGE
Sd/-
(K.S.BHARATH KUMAR)
JUDGE
RAK
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