Full Judgment Text
- 1 -
NC: 2026:KHC:3316
WP No. 36902 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ST
DATED THIS THE 21 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 36902 OF 2025 (KLR-RES)
BETWEEN:
SRI. GIRIYAPPA
S/O LATE CHIKKARANGAPPA,
AGED ABOUT 85 YEARS,
R/AT MACHALADORE VILLAGE,
HAGALAWADI HOBLI, GUBBI TALUK,
TUMAKURU DISTRICT-572 216.
…PETITIONER
(BY SRI. SANDESHA A S., ADVOCATE)
AND:
1.
THE STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT,
M.S. BUILDING,
BENGALURU-560 001.
2. THE ASSISTANT COMMISSIONER,
TUMAKURU SUB DIVISION,
TUMAKURU DISTRICT-572 101.
3. THE THASILDAR
TALUK OFFICE GUBBI,
GUBBI TALUK,
TUMAKURU DISTRICT-572 216.
…RESPONDENTS
(BY SRI.SHAMANTH NAIK., HCGP)
Digitally signed
by KRISHNAPPA
LAXMI YASHODA
Location: HIGH
COURT OF
KARNATAKA
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
RD
CONSTITUTION OF INDIA PRAYING TO DIRECTING TO 3
- 2 -
NC: 2026:KHC:3316
WP No. 36902 of 2025
HC-KAR
RESPONDENT TO MAKE CORRECTION IN MUTATION AND RTC
ENTRIES BY CONSIDERING THE COMPROMISE STATEMENT
MARKED AS ANNEXURE - E DTD 31-07-2023.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned counsel for petitioner has filed a memo
dated 19.01.2026 seeking leave of this Court to withdraw
the writ petition on the ground that several office
objections have been raised and for compliance of the
same several other documents are required.
2. However, it is seen that court fee has not been
paid by the petitioner.
3. Accordingly, the Petitioner is permitted to
withdraw the writ petition, subject to payment of court
fee. If court fee is paid then liberty is also reserved to the
petitioner to file a fresh petition on the same cause of
action.
Sd/-
(R DEVDAS)
JUDGE
KLY : CT: JL
NC: 2026:KHC:3316
WP No. 36902 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ST
DATED THIS THE 21 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 36902 OF 2025 (KLR-RES)
BETWEEN:
SRI. GIRIYAPPA
S/O LATE CHIKKARANGAPPA,
AGED ABOUT 85 YEARS,
R/AT MACHALADORE VILLAGE,
HAGALAWADI HOBLI, GUBBI TALUK,
TUMAKURU DISTRICT-572 216.
…PETITIONER
(BY SRI. SANDESHA A S., ADVOCATE)
AND:
1.
THE STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT,
M.S. BUILDING,
BENGALURU-560 001.
2. THE ASSISTANT COMMISSIONER,
TUMAKURU SUB DIVISION,
TUMAKURU DISTRICT-572 101.
3. THE THASILDAR
TALUK OFFICE GUBBI,
GUBBI TALUK,
TUMAKURU DISTRICT-572 216.
…RESPONDENTS
(BY SRI.SHAMANTH NAIK., HCGP)
Digitally signed
by KRISHNAPPA
LAXMI YASHODA
Location: HIGH
COURT OF
KARNATAKA
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
RD
CONSTITUTION OF INDIA PRAYING TO DIRECTING TO 3
- 2 -
NC: 2026:KHC:3316
WP No. 36902 of 2025
HC-KAR
RESPONDENT TO MAKE CORRECTION IN MUTATION AND RTC
ENTRIES BY CONSIDERING THE COMPROMISE STATEMENT
MARKED AS ANNEXURE - E DTD 31-07-2023.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned counsel for petitioner has filed a memo
dated 19.01.2026 seeking leave of this Court to withdraw
the writ petition on the ground that several office
objections have been raised and for compliance of the
same several other documents are required.
2. However, it is seen that court fee has not been
paid by the petitioner.
3. Accordingly, the Petitioner is permitted to
withdraw the writ petition, subject to payment of court
fee. If court fee is paid then liberty is also reserved to the
petitioner to file a fresh petition on the same cause of
action.
Sd/-
(R DEVDAS)
JUDGE
KLY : CT: JL