Full Judgment Text
- 1 -
NC: 2026:KHC:4917
WP No. 2201 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 29 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 2201 OF 2026 (KLR-RR/SUR)
BETWEEN:
SMT. JAYAMMA,
AGED 65 YEARS,
D/O. PUTTAMADASETTY,
W/O. LATE D.NANJUNDASETTY,
R/O. REVENUE BLOCK,
ALANAHALLI ROAD,
MYSURU DISTRICT 570 028.
…PETITIONER
(BY SRI.M.B.CHANDRA SHOOD, ADVOCAT FOR
SRI. HIREMATH N S.,ADVOCATE)
AND:
Digitally signed
by
SHARADAVANI
B
Location: High
Court of
Karnataka
1. THE STATE OF KARNATAKA,
BY ITS SECRETARY
TO THE GOVERNMENT,
REVENUE DEPARTMENT,
M.S.BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001
2. THE DEPUTY COMMISSIONER,
MYSURU DISTRICT, MYSURU-570001
3. THE TAHASILDAR,
MYSURU TALUK, MYSURU-570001
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WP No. 2201 of 2026
HC-KAR
…RESPONDENTS
(BY SRI.K.P.YOGANNA, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO-
DIRECT THE RESPONDENT NO.3 TO CONSIDER THE
REPRESENTATIONS IONS DATED 7.8.2000 AND 9.6.2024 TO
CERTIFY NAME OF THE PETITIONER IN RESPECT OF THE LAND
BEARING SY.NO.4 MEASURING 30 ACRES OF LAND SITUATED
AT KURUBARAHALLI VILLAGE, KASABA HOBLI, MYSORE TALUK
VIDE ANNEXURE-G AND H WITHIN THE TIME BOUND PERIOD.
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 is directed
to take notice for all respondents.
2. Learned counsel for the petitioner submits that
earlier the petitioner's father late Sri Puttamadasetty had
approached this Court in Writ Petition No.35674/1999
which was clubbed with another writ petition and this
Court heard the grievance of the petitioner that though his
name was entered in the revenue records pursuant to the
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NC: 2026:KHC:4917
WP No. 2201 of 2026
HC-KAR
gift deed executed by the then Maharaja of Mysuru as the
petitioner and others had rendered service in the palace of
the then Maharaja, however, the name of the petitioners
were discontinued from the revenue records. This Court
disposed of the writ petition granting liberty to the
petitioners to give a representation to the respondent
authorities namely the Deputy Commissioner of Mysuru
District and the Tahsildar, Mysore Taluk who were also
directed to consider such a representation to re-enter the
name of the petitioners in the revenue records.
3. Learned counsel submits that no action was
taken by the respondents. However, after the demise of
the petitioner's father in year 2005, the petitioner has
given several representations but respondents No.2 and 3
have failed to consider the representations.
4. Learned Additional Government Advocate
submits that the petitioner has never given a
representation and therefore the question of considering
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NC: 2026:KHC:4917
WP No. 2201 of 2026
HC-KAR
the representation given by the petitioner's father in the
year 2002 will not arise.
5. Consequently, writ petition stands disposed of
reserving liberty to the petitioner to give a fresh
representation to respondents No.2 and 3 to consider the
grievance of the petitioner, peruse the records and
thereafter pass necessary orders. Respondents No.2 and
3 are also hereby directed to consider such a
representation as and when given by the petitioner and
verify the records to find out about the genuineness of the
claim of the petitioner. If the records reveal the fact that
the petitioner's father's name was earlier entered in the
revenue records and mutation orders have already been
passed, there is no reason why the name of the petitioner
or the legal heirs of late Sri Puttamadashetty should not
be continued in the revenue records. The entire exercise
shall be completed as expeditiously as possible and at any
rate within a period of two months from the date when the
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NC: 2026:KHC:4917
WP No. 2201 of 2026
HC-KAR
application is given by the petitioner to respondents No.2
and 3.
Sd/-
(R DEVDAS)
JUDGE
RJ
List No.: 1 Sl No.: 12
NC: 2026:KHC:4917
WP No. 2201 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 29 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 2201 OF 2026 (KLR-RR/SUR)
BETWEEN:
SMT. JAYAMMA,
AGED 65 YEARS,
D/O. PUTTAMADASETTY,
W/O. LATE D.NANJUNDASETTY,
R/O. REVENUE BLOCK,
ALANAHALLI ROAD,
MYSURU DISTRICT 570 028.
…PETITIONER
(BY SRI.M.B.CHANDRA SHOOD, ADVOCAT FOR
SRI. HIREMATH N S.,ADVOCATE)
AND:
Digitally signed
by
SHARADAVANI
B
Location: High
Court of
Karnataka
1. THE STATE OF KARNATAKA,
BY ITS SECRETARY
TO THE GOVERNMENT,
REVENUE DEPARTMENT,
M.S.BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001
2. THE DEPUTY COMMISSIONER,
MYSURU DISTRICT, MYSURU-570001
3. THE TAHASILDAR,
MYSURU TALUK, MYSURU-570001
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NC: 2026:KHC:4917
WP No. 2201 of 2026
HC-KAR
…RESPONDENTS
(BY SRI.K.P.YOGANNA, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO-
DIRECT THE RESPONDENT NO.3 TO CONSIDER THE
REPRESENTATIONS IONS DATED 7.8.2000 AND 9.6.2024 TO
CERTIFY NAME OF THE PETITIONER IN RESPECT OF THE LAND
BEARING SY.NO.4 MEASURING 30 ACRES OF LAND SITUATED
AT KURUBARAHALLI VILLAGE, KASABA HOBLI, MYSORE TALUK
VIDE ANNEXURE-G AND H WITHIN THE TIME BOUND PERIOD.
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 is directed
to take notice for all respondents.
2. Learned counsel for the petitioner submits that
earlier the petitioner's father late Sri Puttamadasetty had
approached this Court in Writ Petition No.35674/1999
which was clubbed with another writ petition and this
Court heard the grievance of the petitioner that though his
name was entered in the revenue records pursuant to the
- 3 -
NC: 2026:KHC:4917
WP No. 2201 of 2026
HC-KAR
gift deed executed by the then Maharaja of Mysuru as the
petitioner and others had rendered service in the palace of
the then Maharaja, however, the name of the petitioners
were discontinued from the revenue records. This Court
disposed of the writ petition granting liberty to the
petitioners to give a representation to the respondent
authorities namely the Deputy Commissioner of Mysuru
District and the Tahsildar, Mysore Taluk who were also
directed to consider such a representation to re-enter the
name of the petitioners in the revenue records.
3. Learned counsel submits that no action was
taken by the respondents. However, after the demise of
the petitioner's father in year 2005, the petitioner has
given several representations but respondents No.2 and 3
have failed to consider the representations.
4. Learned Additional Government Advocate
submits that the petitioner has never given a
representation and therefore the question of considering
- 4 -
NC: 2026:KHC:4917
WP No. 2201 of 2026
HC-KAR
the representation given by the petitioner's father in the
year 2002 will not arise.
5. Consequently, writ petition stands disposed of
reserving liberty to the petitioner to give a fresh
representation to respondents No.2 and 3 to consider the
grievance of the petitioner, peruse the records and
thereafter pass necessary orders. Respondents No.2 and
3 are also hereby directed to consider such a
representation as and when given by the petitioner and
verify the records to find out about the genuineness of the
claim of the petitioner. If the records reveal the fact that
the petitioner's father's name was earlier entered in the
revenue records and mutation orders have already been
passed, there is no reason why the name of the petitioner
or the legal heirs of late Sri Puttamadashetty should not
be continued in the revenue records. The entire exercise
shall be completed as expeditiously as possible and at any
rate within a period of two months from the date when the
- 5 -
NC: 2026:KHC:4917
WP No. 2201 of 2026
HC-KAR
application is given by the petitioner to respondents No.2
and 3.
Sd/-
(R DEVDAS)
JUDGE
RJ
List No.: 1 Sl No.: 12