SRI T NARAYANAPPA vs. THE DEPUTY COMMISSIONER

Case Type: N/A

Date of Judgment: 02-03-2026

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Full Judgment Text

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NC: 2026:KHC:12596
WP No. 21274 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ND
DATED THIS THE 2 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 21274 OF 2025 (SCST)
BETWEEN:
1. SRI T NARAYANAPPA
S/O LATE THIRUMALAPPA
AGED ABOUT 59 YEARS .
2. SRI. T. ANJINAPPA
S/O LATE THIRUMALAPPA
AGED ABOUT 56 YEARS.
3. SRI. T. RAMESH
S/O LATE THIRUMALAPPA
AGED ABOUT 59 YEARS
All ARE RESIDING AT
DODDATHATHAMANAGALA VILLAGE
VIJAYAPURA HOBLI
DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT-562135
…PETITIONERS
(BY SRI. GANGADHARA C.,ADVOCATE)
Digitally signed
by
SHARADAVANI
B
Location: HIGH
COURT OF
KARNATAKA
AND:
1. THE DEPUTY COMMISSIONER
BENGALURU RURAL DISTRICT
BENGALURU-561203.
2. THE ASSISTANT COMMISSIONER
DODDABALAPUR SUB DIVISION
DODDABALAPUR
BENGALURU RURAL DISTRICT-561203.

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NC: 2026:KHC:12596
WP No. 21274 of 2025
HC-KAR
3. SMT. MUNIYAMMA
W/O LATE MUNIGANGAPPA
AGED ABOUT 94 YEARS.
4. SRI. MUNISHAMAPPA@MOTAPPA
S/O LATE MUNIGANGAPPA
AGED ABOUT 69 YEARS.
5. SRI. MUNIYAPPA@CHIKKAMUNIYAPPA
S/O LATE MUNIGANGAPPA
AGED ABOUT 69 YEARS.
6. SMT. NARASAMMA
W/O LATE MUNIGANGAPPA
AGED ABOUT 66 YEARS.
7. SRI. NARASIMHAPPA
S/O LATE MUNIGANGAPPA
AGED ABOUT 63 YEARS.
8. SMT. MUNIYAMMA
W/O LATE MUNIGANGAPPA
AGED ABOUT 61 YEARS
RESPONDENT NO.3 TO 8 ARE RESIDING AT
RAYASANDRA VILLAGE
KASABA HOBLI
DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT-562110.
9. SRI. D.V. DODDAVENKATAPPA
S/O LATE PATEL VENKATASHAMAPPA
AGED ABOUT 71 YEARS.
10. SMT. Y. SARSWATHI
W/O DODDAVENKATAPPA
AGED ABOUT 67 YEARS
RESPONDENT NO.9 & 10 ARE R/AT
GRANDIGE PILLAPPA GALLI
ST RD
1 DIVISION, 3 WARD
DEVANAHALLI TOWN

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NC: 2026:KHC:12596
WP No. 21274 of 2025
HC-KAR
R9 AND R10 ARE REP. BY GPA HOLDER
MR. D.M. PARNESH.
11. SRI. D. M. PARNESH
S/O LATE D.B. MUNEGOWDA
AGED ABOUT 68 YEARS
R/AT DEVAGIRI PROPERTIES
POST BOX NO.5
DEVANAHALLI TOWN
BENGALURU RURAL DISTRICT-562110.
…RESPONDENTS
(BY SMT.B P RADHA, AGA FOR R1 AND R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER DTD 29.08.2024 MADE IN CASE NO. LND SC ST(A)
10/2019-20 ANNX-C PASSED BY THE R-1 PENDING DISPOSAL
OF THE ABOVE WP AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
On 16.02.2026, the following order was passed:
"Finally, two weeks time is granted to the
petitioners for compliance of office objections,
failing which, the writ petition shall be listed for
dismissal on 02.03.2026."
2. Matter is called out. There is no representation for
the petitioners.

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NC: 2026:KHC:12596
WP No. 21274 of 2025
HC-KAR
3. Office objections have not been complied with.
4. Consequently, the writ petition stands dismissed
for non-compliance of office objections.
Sd/-
(R DEVDAS)
JUDGE
rv
List No.: 2 Sl No.: 16