Full Judgment Text
- 1 -
NC: 2026:KHC:19715-DB
WA No. 1957 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 9 DAY OF APRIL, 2026
PRESENT
THE HON'BLE MR. JUSTICE D K SINGH
AND
THE HON'BLE MR. JUSTICE T.M.NADAF
WRIT APPEAL NO. 1957 OF 2025 (KLR-RES)
BETWEEN:
1. SADASHIVAPPA
S/O LATE KOMAREGOWDA,
AGED ABOUT 62 YEARS,
R/A HANKALAGI VILLAGE,
K. HOSAKOTE HOBLI,
BARATHUR POST, ALUR TALUK,
HASSAN DISTRICT - 573 201.
2. CHANNAMMA
D/O LATE KOMAREGOWDA,
AGED ABOUT 80 YEARS,
R/A TATTEKERE VILLAGE,
KUNDUR HOBLI, ALUR TALUK,
HASSAN DISTRICT 573 201.
3. MOHANRAJU
S/O LATE KOMAREGOWDA,
AGED ABOUT 67 YEARS,
R/A MOODARAHALLI POST,
KODLIPETE HOBLI,
SOMAVARAPETE TALUK,
KODAGU DISTRICT - 571 236.
4. MANJULAMMA
W/O MOOGAPPA GOWDA,
AGED ABOUT 65 YEARS,
R/A DONAHALLI VILLAGE,
HANUBALU POST, SAKLESHPURA TALUK,
Digitally
signed by
VASANTHA
KUMARY B K
Location:
HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:19715-DB
WA No. 1957 of 2025
HC-KAR
HASSAN DISTRICT - 573 134.
5. PUSHPANANDA
S/O LATE CHANDRASHEKAR,
AGED ABOUT 38 YEARS,
R/A HANJALIGE VILLAGE,
BHARATHURU POST,
KENCHAMMANA HOSAKOTE HOBLI,
ALUR TALUK, HASSAN DISTRICT - 573 201.
…APPELLANTS
(BY SRI. VIRUPAKSHAIAH P.H., ADVOCATE)
AND:
1. SMT LALITHAMBA
W/O LATE LINGARAJU,
AGED ABOUT 73 YEARS,
R/O HANJALIGE VILLAGE,
BHARATHURU POST,
KENCHAMMANA HOSKOTE HOBLI,
ALUR TALUK, HASSAN DISTRICT - 573 201.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
REVENUE DEPARTMENT, M.S.BUILDING,
DR.B.R.AMBEDKAR VEEDHI,
BANGALORE-560 001.
3. THE SPECIAL DEPUTY COMMISSIONER
AND ADDITIONAL DEPUTY COMMISSIONER
HASSAN DISTRICT,
HASSAN-573201.
4. THE ASSISTANT COMMISSIONER,
ALUR TALUK,
HASSAN DISTRICT-573201.
5. THE TAHSILDAR
ALUR TALUK, ALUR,
HASSAN DISTRICT-573134.
- 3 -
NC: 2026:KHC:19715-DB
WA No. 1957 of 2025
HC-KAR
6. THE LAND TRIBUNAL
ALUR TALUK, ALUR
HASSAN DISTRICT-573 134
REPRESENTED BY ITS CHAIRMAN
7. B.R.CHINTAMANI,
D/O LATE RANGAIYENGAR,
AGE MAJOR,
8. B.R.RADHAKRISHNA,
S/O LATE RANGAIYENGAR,
AGE MAJOR,
9. B.R.HARI,
S/O LATE RANGAIYENGAR,
AGE MAJOR,
10. B.R.BHARGHAVI,
D/O LATE RANGAIYENGAR,
AGE MAJOR
R7 TO R10 ARE
ST
R/AT No.30/1, OLD No.19, 1 A CROSS,
ST
1 A MAIN, HRUSHIKESHNAGAR,
RD
BANASHANKARI 3 STAGE,
HOSAKEREHALLI, BENGALURU-560 070.
…RESPONDENTS
(BY SRI. M.N.SUDEV HEGDE, AGA FOR R1 TO R5)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO CALL FOR THE RECORDS IN WP
NO.6643/2023 AND SET ASIDE THE ORDER DATED 15/04/2025
IN WP NO.6643/2023 PASSED BY THE LEARNED SINGLE JUDGE
BY ALLOWING WP NO.6643/2023 FILED BY THE RESPONDENT
NO.1 HEREIN, ETC.
THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
- 4 -
NC: 2026:KHC:19715-DB
WA No. 1957 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE D K SINGH
and
HON'BLE MR. JUSTICE T.M.NADAF
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE D K SINGH)
The present intra Court appeal is filed impugning the
judgment and order dated 15.04.2025 passed by the writ Court
on the petition filed by respondent No.1 in this appeal.
2. The appellants' names in the revenue record were
entered on the basis of the order passed by the Land Tribunal.
However, the said order of the Land Tribunal came to be set
aside by the Supreme Court. As a result, the entries made in
favour of the appellants were deleted inasmuch as the very
basis on which the appellants' entries were made in the
revenue record was no longer available. Thereafter, noticing
these facts, the learned Single Judge has confirmed the order
passed by the Deputy Commissioner, whereby the order passed
by the Assistant Commissioner for maintaining status quo in
respect of the revenue entries made in favour of the
appellants/petitioners was set aside.
- 5 -
NC: 2026:KHC:19715-DB
WA No. 1957 of 2025
HC-KAR
3. We find no error in the impugned judgment and
order passed by the learned Single Judge. Accordingly, the writ
dismissed
appeal is .
Sd/-
(D K SINGH)
JUDGE
Sd/-
(T.M.NADAF)
JUDGE
RKA
List No.: 1 Sl No.: 2