SMT. MUNIYAMMA vs THE STATE OF KARNATAKA

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WP NO.52730 OF 2015


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IN THE HIGH COURT OF KARNATAKA AT BENGALURU


TH
DATED THIS THE 04 DAY OF NOVEMBER, 2026


BEFORE

THE HON'BLE MR. JUSTICE E.S. INDIRESH

WRIT PETITION NO.52730 OF 2015 (KLR-RES)

BETWEEN:

SMT. MUNIYAMMA
1.
W/O LATE RAMANNA,
AGED ABOUT 72 YEARS,
R/A KONAGHATTA VILLAGE,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT – 561 203.

SMT. RATHNAMMA
2.
W/O KRISHNAPPA,
D/O LATE RAMANNA,
AGED ABOUT 55 YEARS,
R/AT KARENAHALLI,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT – 561 203.

3. RAMESH
S/O LATE RAMANNA,
AGED ABOUT 52 YEARS,
R/A KONAGHATTA VILLAGE,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT – 561 203.

4. KRISHNAPPA
S/O LATE RAMANNA,
AGED ABOUT 51 YEARS,
R/AT NO.294, MUTHSANDRA,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT – 561 203.












Digitally signed
by CHAYA S A
Location: HIGH
COURT OF
KARNATAKA

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5. RAVI KUMAR
S/O LATE RAMANNA,
AGED ABOUT 47 YEARS
R/AT NO.17, KETHIGANAHALLI,
RAMANAGAR,
RAMANAGAR DISTRICT - 562 109.

6. SMT. SAROJAMMA
W/O VENKATASWAMI,
AGED ABOUT 45 YEARS,
R/AT KARENAHALLI,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT.

7. SMT. ANUSUYA
W/O ANANDA,
D/O LATE RAMANNA
AGED ABOUT 42 YEARS
TH
R/AT NO.100, 6 CROSS,
GEETHA CLINIC ROAD,
P.F. COMPOUND, DEVASANDRA,
BENGALURU - 560 036.

8. MANJUNATHA
S/O LATE RAMANNA,
AGED ABOUT 42 YEARS,
R/AT NO.15, KONAGHATTA,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT.

9. R. RAJU
S/O LATE RAMANNA,
AGED ABOUT 39 YEARS,
R/AT KONAGHATTA,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT.

10. SMT. GEETHA
W/O RAMAIAH,
D/O LATE RAMANNA,

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AGED ABOUT 38 YEARS,
R/AT NO.55, MADHUGIRIHALLI,
SHIVAKOTE POST,
HESSARAGHATTA HOBLI,
BENGALURU - 560 089.

11. SMT. BHARATHI R.
W/O V.C. VENKATESH,
D/O LATE RAMANNA,
AGED ABOUT 35 YEARS,
R/AT NO.21, VALAPURA VILLAGE,
SORAHUNASE, BENGALURU EAST,
BENGALURU - 560 087.

12. SMT. RAJESHWARI
W/O RAJU,
D/O LATE RAMANNA,
AGED ABOUT 33 YEARS,
R/AT NO.17, KETHIGANAHALLI,
RAMNAGAR DISTRICT - 562 109.

13. RAMAKRISHNA V.
S/O VADAVARTHI,
AGED ABOUT 50 YEARS,
OCC: PRIVATE SERVICE,
ND
R/AT NO.38/1, 2 CROSS,
ND
2 MAIN, SHIVANAGAR,
RAJAJINAGAR,
BENGALURU – 560 010.
…PETITIONERS
(BY SRI. RODDA VEERSHETTY, ADVOCATE AND
SMT. SARASWATHI, ADVOCATE)

AND:

1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560 001.

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2. THE DEPUTY COMMISSIONER
BENGALURU RURAL DISTRICT,
VISHWESHWARAIAH TOWER,
BENGALURU - 560 001.

3. THE ASSISTANT COMMISSIONER
DODDABALLAPUR SUB-DIVISION,
BENGALURU RURAL DISTRICT.

4. THE TAHSILDAR
DODDABALLAPURA TALUK,
DODDABALLAPURA,
BENGALURU RURAL DISTRICT.

5. DODDA ANJINAPPA
SINCE DECEASED BY LR.

5(a). SATISH KUMAR
S/O LATE DODDA ANJINAPPA,
AGED ABOUT 45 YEARS,
R/O KONAGHATTA VILLAGE,
KASABA HOBLI,
DODDABALLAPURA TALUK,
BENGALURU RURAL DISTRICT.

6. RAVI
S/O LATE ANJINAPPA,
R/AT KONAGHATTA VILLAGE,
KASABA HOBLI,
DODDABALLAPURA TALUK,
BENGALURU RURAL DISTRICT.

7. H. RAMANJANAPPA
S/O LATE HANUMANTHAPPA
R/O KONAGHATTA VILLAGE,
KASABA HOBLI,
DODDABALLAPURA TALUK,
BENGALURU RURAL DISTRICT.

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8. SRI. S.N. RAVIKUMAR @ RAVIKUMAR S. RAJU
S/O A.S. NARAYAN RAJU,
R/O NO.1, STATION PARK,
ND
2 MAIN ROAD, JALADARSHANI LAYOUT,
SANDEEPANI SCHOOL ROAD,
R.M.V. I EXTN., SANJAYANAGAR,
BENGALURU – 560 094.

…RESPONDENTS
(BY SRI. SHAMANTH NAIK, AGA FOR R1 TO R4;
SRI. SHIRISH KRISHNA, ADVOCATE FOR R5(a);
SMT. KAVITHA R. REDDY, ADVOCATE FOR R6 AND 7;
SRI. R. RAMESH BABU, ADVOCATE FOR R8)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO SET-ASIDE
THE ORDER PASSED BY RESPONDENT NO.2-DEPUTY
TH
COMMISSIONER DATED 04 OCTOBER, 2005 IN CASE
NO.REVN.PETN.75/2004-05 VIDE ANNEXURE-A; AND ETC.
THIS PETITION COMING ON FOR DISPOSAL, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH

ORAL ORDER
In this petition, the petitioners are challenging the order
th
dated 04 October, 2005 (Annexure-A) passed by the
respondent No.2-Deputy Commissioner in Case
No.REVN.PETN.75/2004-05.

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2. Heard Sri. Rodda Veershetty and Smt. Saraswathi,
learned counsel appearing for petitioners; Sri. Shamanth Naik,
learned Additional Government Advocate appearing for
respondents 1 to 4; Sri. Shirish Krishna, learned counsel
appearing for the respondent No.5(a); Smt. Kavith R. Reddy,
learned counsel appearing for the respondents 6 and 7; and
Sri. R. Ramesh Babu, learned counsel appearing for the
respondent No.8.
3. Having heard the learned counsel appearing for the
parties, on perusal of the writ petition, it is forthcoming that
the petitioners have challenged the impugned order after an
inordinate delay of more than ten years and that apart, the
husband of the petitioner No.1 viz., late Ramanna filed Original
Suit No.38/1995 before the competent Civil Court at
Doddaballapura, which came to dismissed by judgment and
rd
decree dated 23 January, 2006. The said judgment and
decree passed by the Trial Court came to be confirmed by the
th
First Appellate Court in R.A.No.12/2006 on 05 March, 2009
and therefore the said judgment has reached finality.

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4. In that view of the matter, as the Civil Court has
already arrived at a conclusion that the said Ramanna is not in
possession of the subject land, the petitioners being a legal
representatives of said Ramanna have suffered the judgment
and decree passed by the Civil Court, Therefore, I am of the
view that no interference be called for in this petition.
dismissed.
Accordingly, writ petition is


SD/-
(E.S. INDIRESH)
JUDGE
















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List No.: 1 Sl No.: 63