Full Judgment Text
- 1 -
NC: 2026:KHC:11479
WP No. 5935 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 24 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 5935 OF 2025 (KLR-RES)
BETWEEN:
SMT.ARUNA @ NARASAMMA
W/O. LATE RAJENDRA REDDY
D/O. LATE MUDDAPPA REDDY
AGED ABOUT 54 YEARS
RESIDING AT VILLA NO.20
TMR ORCHID, SAMPIGEHALLI VILLAGE
JAKKUR POST, YELAHANKA HOBLI
BENGALURU 560 064.
…PETITIONER
(BY SRI. RAMESH N., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY
DEPARTMENT OF LAND RECORDS
M S BUILDING
BENGALURU 560 001.
Digitally signed
by
SHARADAVANI
B
Location: High
Court of
Karnataka
2. THE JOITN DIRECTOR OF
LAND RECORDS
K.R. CIRCLE
BENGALURU 560 001.
3. THE ASSISTANT DIRECTOR OF
LAND RECORDS
- 2 -
NC: 2026:KHC:11479
WP No. 5935 of 2025
HC-KAR
YELAHANKA ZONE
BENGALURU NORTH
BENGALURU 560 064.
4. THE SURVEYOR
OFFICE OF THE
SURVEY SETTLEMENT DEPARTMENT
YELAHANKA ZONE
BENGALURU NORTH
BENGALUR 560 064.
…RESPONDENTS
(BY SMT. NAVYA SHEKAR, AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENTS TO CONDUCT HADDUBASTU IN RESPECT OF
PROPERTY BEARING SY.NO.68/2 MEASURING 2 ACRES 19.08
GUNTAS AND SY.NO.68/4 MEASURING 24 GUNTAS OF
CHOKKANAHALLI VILLAGE, YELAHANKA HOBLI, BENGALURU
URBAN AS PER THE APPLICATIONS FILED BEFORE THEM BY
THE PETITIONER HAVING RECEIVED THE AMOUNT FOR
CONDUCTING HADDUBASTU AS PER ANNEXURE-B AND C AND
APPLICATION NO.20050125537757 AND 20050125537935
DATED 27.01.2025 AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
- 3 -
NC: 2026:KHC:11479
WP No. 5935 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned Additional Government Advocate takes notice for
all the respondents.
2. The grievance of the petitioner is directed towards
the impugned endorsement of Annexure-A dated 06.02.2025
issued by respondent No.3 - Assistant Director of Land Records,
Yelahanka Taluk, declining to conduct the survey and
Haddubasthu on the ground that there are civil litigations in
O.S.No.1453/2023, O.S.No.645/2024, O.S.No.2186/2023 and
O.S.No.2185/2023 and there were interim orders passed by the
Civil Court. Learned counsel for the petitioner however submits
that O.S.No.1453/2023 concerns the subject matter of this writ
petition and the other three suits do not pertain to the land in
question. The learned counsel further submits that the
petitioner has also filed O.S.No.645/2024 seeking permanent
injunction and all the suits mentioned therein are pending
consideration.
3. When admittedly there are disputes between the
petitioner and the neighbours and two suits are pending
- 4 -
NC: 2026:KHC:11479
WP No. 5935 of 2025
HC-KAR
consideration in respect of the lands in question, normally this
Court would direct the Survey Settlement Authorities not to go
ahead with the survey. On the other hand the parties can
always make an application before the Civil Court seeking
appointment of a Commissioner in the form of ADLR to survey
the property. If need such an application can be considered by
the Civil Court and pass necessary orders if the survey is
required to be conducted. If the petitioner has already filed
such an application, the Civil Court may proceed to consider
such an application and pass necessary orders.
Accordingly, writ petition stands disposed of.
Learned Additional Government Advocate is permitted to
file memo of appearance within a period of four weeks from
today.
Sd/-
(R DEVDAS)
JUDGE
GPG
List No.: 1 Sl No.: 30
NC: 2026:KHC:11479
WP No. 5935 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 24 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 5935 OF 2025 (KLR-RES)
BETWEEN:
SMT.ARUNA @ NARASAMMA
W/O. LATE RAJENDRA REDDY
D/O. LATE MUDDAPPA REDDY
AGED ABOUT 54 YEARS
RESIDING AT VILLA NO.20
TMR ORCHID, SAMPIGEHALLI VILLAGE
JAKKUR POST, YELAHANKA HOBLI
BENGALURU 560 064.
…PETITIONER
(BY SRI. RAMESH N., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY
DEPARTMENT OF LAND RECORDS
M S BUILDING
BENGALURU 560 001.
Digitally signed
by
SHARADAVANI
B
Location: High
Court of
Karnataka
2. THE JOITN DIRECTOR OF
LAND RECORDS
K.R. CIRCLE
BENGALURU 560 001.
3. THE ASSISTANT DIRECTOR OF
LAND RECORDS
- 2 -
NC: 2026:KHC:11479
WP No. 5935 of 2025
HC-KAR
YELAHANKA ZONE
BENGALURU NORTH
BENGALURU 560 064.
4. THE SURVEYOR
OFFICE OF THE
SURVEY SETTLEMENT DEPARTMENT
YELAHANKA ZONE
BENGALURU NORTH
BENGALUR 560 064.
…RESPONDENTS
(BY SMT. NAVYA SHEKAR, AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENTS TO CONDUCT HADDUBASTU IN RESPECT OF
PROPERTY BEARING SY.NO.68/2 MEASURING 2 ACRES 19.08
GUNTAS AND SY.NO.68/4 MEASURING 24 GUNTAS OF
CHOKKANAHALLI VILLAGE, YELAHANKA HOBLI, BENGALURU
URBAN AS PER THE APPLICATIONS FILED BEFORE THEM BY
THE PETITIONER HAVING RECEIVED THE AMOUNT FOR
CONDUCTING HADDUBASTU AS PER ANNEXURE-B AND C AND
APPLICATION NO.20050125537757 AND 20050125537935
DATED 27.01.2025 AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
- 3 -
NC: 2026:KHC:11479
WP No. 5935 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned Additional Government Advocate takes notice for
all the respondents.
2. The grievance of the petitioner is directed towards
the impugned endorsement of Annexure-A dated 06.02.2025
issued by respondent No.3 - Assistant Director of Land Records,
Yelahanka Taluk, declining to conduct the survey and
Haddubasthu on the ground that there are civil litigations in
O.S.No.1453/2023, O.S.No.645/2024, O.S.No.2186/2023 and
O.S.No.2185/2023 and there were interim orders passed by the
Civil Court. Learned counsel for the petitioner however submits
that O.S.No.1453/2023 concerns the subject matter of this writ
petition and the other three suits do not pertain to the land in
question. The learned counsel further submits that the
petitioner has also filed O.S.No.645/2024 seeking permanent
injunction and all the suits mentioned therein are pending
consideration.
3. When admittedly there are disputes between the
petitioner and the neighbours and two suits are pending
- 4 -
NC: 2026:KHC:11479
WP No. 5935 of 2025
HC-KAR
consideration in respect of the lands in question, normally this
Court would direct the Survey Settlement Authorities not to go
ahead with the survey. On the other hand the parties can
always make an application before the Civil Court seeking
appointment of a Commissioner in the form of ADLR to survey
the property. If need such an application can be considered by
the Civil Court and pass necessary orders if the survey is
required to be conducted. If the petitioner has already filed
such an application, the Civil Court may proceed to consider
such an application and pass necessary orders.
Accordingly, writ petition stands disposed of.
Learned Additional Government Advocate is permitted to
file memo of appearance within a period of four weeks from
today.
Sd/-
(R DEVDAS)
JUDGE
GPG
List No.: 1 Sl No.: 30