Full Judgment Text
- 1 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 3 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 34462 OF 2025 (KLR-RES)
C/W
WRIT PETITION NO. 29736 OF 2025 (KLR-REG)
WRIT PETITION NO. 34415 OF 2025 (KLR-RES)
IN WP No. 34462/2025
BETWEEN:
SMT. DIVYA
DAUGHTER OF ANJINAPPA,
AGED ABOUT 47 YEARS,
RESIDING AT, KURUVEGERE VILLAGE,
THUBAGERE HOBLI,
DODDABALLAPURA TALUK,
BENGALURU-561 205,
KARNATAKA.
Digitally
signed by
LAKSHMI T
Location:
High Court
of Karnataka
…PETITIONER
(BY SRI. N.S. SRIRAJ GOWDA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA,
DR. B.R AMBEDKAR VEEDI,
BENGALURU-560 001,
KARNATAKA.
- 2 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
2. THE DEPUTY COMMISSIONER
BENGALURU RURAL DISTRICT,
CHAPPARADAKALLU DINNE,
DEVANAHALLI MAIN ROAD,
DEVANAHALLI-561 2003,
KARNATAKA.
3. THE ASSISTANT COMMISSIONER
DODDABALLAPURA SUB-DIVISION,
TALUK OFFICE BUILDING
DODDABALLAPURA-561 203,
KARNATAKA.
4. TAHSILDHAR
DODDABALLAPURA,
TALUK OFFICE ROAD,
DODDABALLAPURA-561 203,
KARNATAKA.
5. THE BAGAR HUKUM LAND GRANT
COMMITTEE FOR REGULARIZATION
OF UN-AUTHORIZED CULTIVATION
OF GOVERNMENT LAND,
REPRESENTED BY ITS SECRETARY,
DODDABALLAPURA,
DODDABALLAPURA TALUK-561 203.
…RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECTING THE
RESPONDENT NO.4 TO PLACE THE APPLICATION DATED
20.12.2018 FILED BY THE PETITIONER UNDER FORM NO.57
VIDE ANNEXURE-A BEFORE RESPONDENT NO.5, AND
CONSIDER THE SAID APPLICATION FOR REGULARIZATION OF
UNAUTHORIZED CULTIVATION WITHIN A TIME BOUND
MANNER, AND CONSEQUENTLY DIRECT RESPONDENT NO.4 TO
ISSUE SAGUVALI CHIT, IN FAVOR OF THE PETITIONER.
- 3 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
IN WP NO. 29736/2025
BETWEEN:
SRI. MUNIRAJA
S/O NARASAPPA,
AGED ABOUT 45 YEARS,
R/AT GUNGIRLA VILLAGE,
BALAKUNTAHALLI VILLAGE,
NANDHI HOBLI,
CHIKKABALLAPURA-561 211,
KARNATAKA.
...PETITIONER
(BY SMT. RADHIKA K., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA,
DR. B.R AMBEDKAR VEEDI,
BENGALURU-560 001,
KARNATAKA.
2. THE DEPUTY COMMISSIONER,
BENGALURU RURAL DISTRICT,
CHAPPARADAKALLU DINNE,
DEVANAHALLI MAIN ROAD,
DEVANAHALLI -561 2003,
KARNATAKA.
3. THE ASSISTANT COMMISSIONER,
DODDABALLAPURA SUB-DIVISION,
TALUK OFFICE BUILDING,
DODDABALLAPURA-561 203,
KARNATAKA.
- 4 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
4. TAHSILDAR,
DODDABALLAPURA,
TALUK OFFICE ROAD,
DODDABALLAPURA-561 203,
KARNATAKA.
5. THE BAGAR HUKUM LAND GRANT
COMMITTEE FOR REGULARIZATION
OF UN-AUTHORIZED CULTIVATION
OF GOVERNMENT LAND,
REPRESENTED BY ITS SECRETARY,
DODDABALLAPURA,
DODDABALLAPURA TALUK-561 203.
...RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO ISSUED A WRIT
IN THE NATURE OF MANDAMUS DIRECTING THE RESPONDENT
NO.4 TO PLACE THE APPLICATION IN FORM NO.57 BEFORE
THE RESPONDENT NO.5/REGULARIZATION COMMITTEE AND,
DIRECT THE SAID RESPONDENT NO.5 COMMITTEE TO
CONSIDER THE APPLICATION IN FORM NO.57 FOR
REGULARIZATION OF UNAUTHORIZED CULTIVATION/
OCCUPATION VIDE ANNEXURE-A IS THE ENDORSEMENT OF
THE SUBMITTING THE APPLICATION, AND FURTHER DIRECT
THE RESPONDENT AUTHORITY TO ISSUE SAGUVALI CHIT.
IN WP NO. 34415/2025
BETWEEN:
SMT. SHOBHA
DAUGHTER OF CHANDRAPPA,
AGED ABOUT 48 YEARS
RESDING AT, KURUVEGERE VILLAGE,
THUBAGERE HOBLI, DODDABALLAPURA TALUK,
BENGALURU-561 205, KARNATAKA.
...PETITIONER
(BY SRI. N.S. SRIRAJ GOWDA, ADVOCATE)
- 5 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VEEDI,
BENGALURU-560 001.
2. THE DEPUTY COMMISSIONER
BENGALURU RURAL DISTRICT,
CHAPPARADAKALLU DINNE,
DEVANAHALLI MAIN ROAD,
DEVANAHALLI-561 2003
KARNATAKA.
3. THE ASSISTANT COMMISSIONER
DODDABALLAPURA SUB-DIVISION,
TALUK OFFICE BUILDING,
DODDABALLAPURA-561 203,
KARNATAKA.
4. TAHSILDHAR
DODDABALLAPURA,
TALUK OFFICE ROAD
DODDABALLAPURA-561 203,
KARNATAKA.
5. THE BAGAR HUKUM LAND GRANT
COMMITTEE FOR REGULARIZATION
OF UN-AUTHORIZED CULTIVATION
OF GOVERNMENT LAND,
REPRESENTED BY ITS SECRETARY,
DODDABALLAPURA,
DODDABALLAPURA TALUK-561 203.
...RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP)
- 6 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECTING THE
RESPONDENT NO.4 TO PLACE THE APPLICATION DATED
20.12.2018 FILED BY THE PETITIONER UNDER FORM NO.57
VIDE ANNEXURE-A BEFORE RESPONDENT NO.5, AND
CONSIDER THE SAID APPLICATION FOR REGULARIZATION OF
UNAUTHORIZED CULTIVATION WITHIN A TIME BOUND
MANNER, AND CONSEQUENTLY DIRECT RESPONDENT NO.4 TO
ISSUE SAGUVALI CHIT, IN FAVOR OF THE PETITIONER.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned High Court Government Pleader submits that
after these three writ petitions are filed, the competent
Authority, namely., the Deputy Commissioner, Bengaluru
Rural District, has passed an order on 10.12.2025
rejecting the application filed by the petitioners.
2. Copy of the same is now served on the learned
counsel for petitioners.
3. In view of the subsequent developments, since
the applications for regularization of unauthorized
occupation filed by the petitioners have been considered
- 7 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
and rejected by the Deputy Commissioner, the prayer
made in the writ petitions have become infructuous.
Accordingly, the writ petition stands disposed of as
having become infructuous, reserving liberty to the
petitioners to raise a challenge to the order passed by the
Deputy Commissioner, if so advised, in accordance with
law.
Ordered accordingly.
Sd/-
(R DEVDAS)
JUDGE
HB
List No.: 1 Sl No.: 29
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 3 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 34462 OF 2025 (KLR-RES)
C/W
WRIT PETITION NO. 29736 OF 2025 (KLR-REG)
WRIT PETITION NO. 34415 OF 2025 (KLR-RES)
IN WP No. 34462/2025
BETWEEN:
SMT. DIVYA
DAUGHTER OF ANJINAPPA,
AGED ABOUT 47 YEARS,
RESIDING AT, KURUVEGERE VILLAGE,
THUBAGERE HOBLI,
DODDABALLAPURA TALUK,
BENGALURU-561 205,
KARNATAKA.
Digitally
signed by
LAKSHMI T
Location:
High Court
of Karnataka
…PETITIONER
(BY SRI. N.S. SRIRAJ GOWDA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA,
DR. B.R AMBEDKAR VEEDI,
BENGALURU-560 001,
KARNATAKA.
- 2 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
2. THE DEPUTY COMMISSIONER
BENGALURU RURAL DISTRICT,
CHAPPARADAKALLU DINNE,
DEVANAHALLI MAIN ROAD,
DEVANAHALLI-561 2003,
KARNATAKA.
3. THE ASSISTANT COMMISSIONER
DODDABALLAPURA SUB-DIVISION,
TALUK OFFICE BUILDING
DODDABALLAPURA-561 203,
KARNATAKA.
4. TAHSILDHAR
DODDABALLAPURA,
TALUK OFFICE ROAD,
DODDABALLAPURA-561 203,
KARNATAKA.
5. THE BAGAR HUKUM LAND GRANT
COMMITTEE FOR REGULARIZATION
OF UN-AUTHORIZED CULTIVATION
OF GOVERNMENT LAND,
REPRESENTED BY ITS SECRETARY,
DODDABALLAPURA,
DODDABALLAPURA TALUK-561 203.
…RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECTING THE
RESPONDENT NO.4 TO PLACE THE APPLICATION DATED
20.12.2018 FILED BY THE PETITIONER UNDER FORM NO.57
VIDE ANNEXURE-A BEFORE RESPONDENT NO.5, AND
CONSIDER THE SAID APPLICATION FOR REGULARIZATION OF
UNAUTHORIZED CULTIVATION WITHIN A TIME BOUND
MANNER, AND CONSEQUENTLY DIRECT RESPONDENT NO.4 TO
ISSUE SAGUVALI CHIT, IN FAVOR OF THE PETITIONER.
- 3 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
IN WP NO. 29736/2025
BETWEEN:
SRI. MUNIRAJA
S/O NARASAPPA,
AGED ABOUT 45 YEARS,
R/AT GUNGIRLA VILLAGE,
BALAKUNTAHALLI VILLAGE,
NANDHI HOBLI,
CHIKKABALLAPURA-561 211,
KARNATAKA.
...PETITIONER
(BY SMT. RADHIKA K., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA,
DR. B.R AMBEDKAR VEEDI,
BENGALURU-560 001,
KARNATAKA.
2. THE DEPUTY COMMISSIONER,
BENGALURU RURAL DISTRICT,
CHAPPARADAKALLU DINNE,
DEVANAHALLI MAIN ROAD,
DEVANAHALLI -561 2003,
KARNATAKA.
3. THE ASSISTANT COMMISSIONER,
DODDABALLAPURA SUB-DIVISION,
TALUK OFFICE BUILDING,
DODDABALLAPURA-561 203,
KARNATAKA.
- 4 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
4. TAHSILDAR,
DODDABALLAPURA,
TALUK OFFICE ROAD,
DODDABALLAPURA-561 203,
KARNATAKA.
5. THE BAGAR HUKUM LAND GRANT
COMMITTEE FOR REGULARIZATION
OF UN-AUTHORIZED CULTIVATION
OF GOVERNMENT LAND,
REPRESENTED BY ITS SECRETARY,
DODDABALLAPURA,
DODDABALLAPURA TALUK-561 203.
...RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO ISSUED A WRIT
IN THE NATURE OF MANDAMUS DIRECTING THE RESPONDENT
NO.4 TO PLACE THE APPLICATION IN FORM NO.57 BEFORE
THE RESPONDENT NO.5/REGULARIZATION COMMITTEE AND,
DIRECT THE SAID RESPONDENT NO.5 COMMITTEE TO
CONSIDER THE APPLICATION IN FORM NO.57 FOR
REGULARIZATION OF UNAUTHORIZED CULTIVATION/
OCCUPATION VIDE ANNEXURE-A IS THE ENDORSEMENT OF
THE SUBMITTING THE APPLICATION, AND FURTHER DIRECT
THE RESPONDENT AUTHORITY TO ISSUE SAGUVALI CHIT.
IN WP NO. 34415/2025
BETWEEN:
SMT. SHOBHA
DAUGHTER OF CHANDRAPPA,
AGED ABOUT 48 YEARS
RESDING AT, KURUVEGERE VILLAGE,
THUBAGERE HOBLI, DODDABALLAPURA TALUK,
BENGALURU-561 205, KARNATAKA.
...PETITIONER
(BY SRI. N.S. SRIRAJ GOWDA, ADVOCATE)
- 5 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VEEDI,
BENGALURU-560 001.
2. THE DEPUTY COMMISSIONER
BENGALURU RURAL DISTRICT,
CHAPPARADAKALLU DINNE,
DEVANAHALLI MAIN ROAD,
DEVANAHALLI-561 2003
KARNATAKA.
3. THE ASSISTANT COMMISSIONER
DODDABALLAPURA SUB-DIVISION,
TALUK OFFICE BUILDING,
DODDABALLAPURA-561 203,
KARNATAKA.
4. TAHSILDHAR
DODDABALLAPURA,
TALUK OFFICE ROAD
DODDABALLAPURA-561 203,
KARNATAKA.
5. THE BAGAR HUKUM LAND GRANT
COMMITTEE FOR REGULARIZATION
OF UN-AUTHORIZED CULTIVATION
OF GOVERNMENT LAND,
REPRESENTED BY ITS SECRETARY,
DODDABALLAPURA,
DODDABALLAPURA TALUK-561 203.
...RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP)
- 6 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECTING THE
RESPONDENT NO.4 TO PLACE THE APPLICATION DATED
20.12.2018 FILED BY THE PETITIONER UNDER FORM NO.57
VIDE ANNEXURE-A BEFORE RESPONDENT NO.5, AND
CONSIDER THE SAID APPLICATION FOR REGULARIZATION OF
UNAUTHORIZED CULTIVATION WITHIN A TIME BOUND
MANNER, AND CONSEQUENTLY DIRECT RESPONDENT NO.4 TO
ISSUE SAGUVALI CHIT, IN FAVOR OF THE PETITIONER.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned High Court Government Pleader submits that
after these three writ petitions are filed, the competent
Authority, namely., the Deputy Commissioner, Bengaluru
Rural District, has passed an order on 10.12.2025
rejecting the application filed by the petitioners.
2. Copy of the same is now served on the learned
counsel for petitioners.
3. In view of the subsequent developments, since
the applications for regularization of unauthorized
occupation filed by the petitioners have been considered
- 7 -
NC: 2026:KHC:6015
WP No. 34462 of 2025
C/W WP No. 29736 of 2025
WP No. 34415 of 2025
HC-KAR
and rejected by the Deputy Commissioner, the prayer
made in the writ petitions have become infructuous.
Accordingly, the writ petition stands disposed of as
having become infructuous, reserving liberty to the
petitioners to raise a challenge to the order passed by the
Deputy Commissioner, if so advised, in accordance with
law.
Ordered accordingly.
Sd/-
(R DEVDAS)
JUDGE
HB
List No.: 1 Sl No.: 29