Full Judgment Text
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NC: 2026:KHC:1997
WP No. 36227 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 13 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 36227 OF 2025 (KLR-RES)
BETWEEN:
GIRIJAMMA
W/O A. SANNA NARASHIMHAPPA
AGED ABOUT 45 YEARS
R/AT ARALIKUNTE VILLAGE
KASABA HOBLI, KODAMADAGU,
TUMAKURU-561 202.
…PETITIONER
(BY SRI. MANJUNATH B R., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY
REVENUE DEPARTMENT
VIDHANA SOUDHA
DR.B.R.AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE DEPUTY COMMISSIONER,
TUMAKURU DISTRICT
MINI VIDHANA SOUDHA
DC ROAD
TUMKURU-572 101.
Digitally signed
by JUANITA
THEJESWINI
Location: HIGH
COURT OF
KARNATAKA
3. ASSISTANT COMMISSIONER
MADHUGIRI SUB DIVISION
MADHUGIRI-572 132.
4. THE TAHSILDAR
PAVAGADA TALUK
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NC: 2026:KHC:1997
WP No. 36227 of 2025
HC-KAR
TUMAKURU DISTRICT
BENGALURU -561 202.
…RESPONDENTS
(BY SMT.NAVYA SHEKHAR., AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT IN THE NATURE OF MANDAMUS DIRECTING THE
RESPONDENT NO.4 TO CONSIDER THE APPLICATION FOR
REGULARIZATION OF LAND DATED 19.05.2023 AND
REPRESENTATION DATED 08.07.2025 AND WHICH ARE
PRODUCED HEREWITH AS ANNX-A & B AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned Additional Government Advocate takes
notice for all the respondents.
2. Learned Counsel for the petitioner submits that
the petitioner has filed an application in Form No.57 on
19.05.2023 seeking regularization of unauthorized
occupation as can be seen from Annexure-A, which is a
copy of the application. However, till date no orders have
been passed on the application filed by the petitioner.
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NC: 2026:KHC:1997
WP No. 36227 of 2025
HC-KAR
3. The prayer in the writ petition is to issue writ of
mandamus directing the respondent-authorities to
consider the application filed by the petitioner seeking
regularization of unauthorized occupation of 4.00 Acres of
land in Sy.No.72 of Kodamadagu village, Kasaba Hobli,
Pavagada Taluk, Tumakuru District.
4. Having regard to the contentions raised in the
writ petition and submission of the learned Counsel for the
petitioner, this Court is of the considered opinion that
respondent No.4-Tahsildar was duty bound to place the
application filed by the petitioner before the ‘Committee
for Regularization of Unauthorized Occupation’ and the
Committee was also duty bound to consider the
application and pass necessary orders.
5. Consequently, the writ petition stands disposed
of with a specific direction to respondent No.4-Tahsildar,
Pavagada Taluk to verify from the records as to whether
such an application in Form No.57 is filed by the petitioner
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NC: 2026:KHC:1997
WP No. 36227 of 2025
HC-KAR
on 19.05.2023, is pending consideration. If it is found
that such application was indeed filed by the petitioner and
the application is yet to be considered, the respondent-
Tahsildar is directed to place before the ‘Committee for
Regularization of Unauthorised Occupation’ the application
along with his recommendation within a period of two
months from the date of receipt of a copy of this order.
Thereafter, the Committee shall consider the application
and pass necessary orders in accordance with law as
expeditiously as possible and at any rate within a period of
two months thereafter.
Ordered accordingly.
6. Learned Additional Government Advocate is
permitted to file memo of appearance within a period of
four weeks from today.
Sd/-
(R DEVDAS)
JUDGE
DL