SRI. LATE C. RAMACHANDRAIAH vs THE SPECIAL DEPUTY COMMISSIONER - 1
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:59175
WP No. 21463 of 2026
CNR: KAHC010471132026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO.21463 OF 2026 (KLR-RES)
BETWEEN:
SRI. LATE C.RAMACHANDRAIAH
S/O LATE NARESHAIAH
SINCE DEAD REP. BY HIS LRs
SMT. SIDDESHWARI
W/O LATE C.RAMACHANDRAIAH
AGED ABOUT 68 YEARS,
2. SRI. RAMA KISHORE.C
S/O LATE C.RAMACHANDRAIAH
AGED ABOUT 45 YEARS,
3. SRI. RAMA PRADEEP.C
S/O LATE C.RAMACHANDRAIAH
AGED ABOUT 39 YEARS,
ALL ARE RESIDING AT NO.282, 283 AND 284,
ND
2 CROSS, TELECOM LAYOUT,
ASHWATHNAGAR, THANISANDRA,
BANGALORE – 560 043.
…PETITIONERS
(BY SRI. MAHESH, ADVOCATE FOR
SMT. ANURADHA URS M D, ADVOCATE)
AND:
1. THE SPECIAL DEPUTY COMMISSIONER - 1
BANGALORE URBAN DISTRICT
BANGALORE – 560 001
1.
Digitally signed
by CHAYA S A
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC:59175
WP No. 21463 of 2026
CNR: KAHC010471132026
2. THE ASSISTANT COMMISSIONER
BANGALORE NORTH SUB-DIVISION,
BANGALORE NORTH TALUK,
BANGALORE URBAN DISTRICT – 560 001
3. THE SPECIAL THAHASILDAR
BANGALORE NORTH TALUK,
BANGALORE URBAN DISTRICT – 560 001
4. SRI. RAMESH S
S/O CHIKKEGOWDA,
AGED MAJOR,
TH
R/AT NO.388/1, 28 B CROSS,
JKVK JUDICIAL LAYOUT,
BANGALORE NORTH,
BANGALORE – 560 065.
5. SRI. M MUNIYAPPA,
S/O LATE MUNIVENKATAPPA,
AGED MAJOR,
ST
R/AT NO.147, 1 CROSS,
T CHINNAIAH LAYOUT, NAGAVARA,
BANGALORE – 560 045.
6. SRI. HOMBALAPPA,
S/O MUNISHAMAPPA,
AGED MAJOR,
R/AT NO.294, BEHIND DR.AMBEDKAR
ASSOCIATION, R.B. COLLEGE,
NAGAVARA VILLAGE,
BANGALORE – 560 045.
7. SRI. K RAGHAVENDRA,
S/O LATE KRISHNAPPA
AGED MAJOR,
R/AT NAGAWARA VILLAGE, KASABA HOBLI,
BANGALORE NORTH TALUK,
BANGALORE – 560 045.
8. SRI. VENKATARAMANA,
S/O LATE MULAVAGALAPPA,
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HC-KAR
NC: 2026:KHC:59175
WP No. 21463 of 2026
CNR: KAHC010471132026
AGED MAJOR,
R/AT NAGAWARA VILLAGE, KASABA HOBLI,
BANGALORE NORTH TALUK,
BANGALORE – 560 045.
…RESPONDENTS
(BY SRI. ADITYA DIWAKARA, AGA FOR R1 TO R3;
SRI. H.KANTHARAJ, SENIOR COUNSEL FOR
SRI. GIRISH N.R, ADVOCATE FOR R4;
SRI. K.N.NARAYANA SWAMY, ADVOCATE FOR R6)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER PASSED BY SPECIAL DEPUTY
COMMISSIONER-1, BANGALORE URBAN DISTRICT, IN
R.P.NO.73/2025, DATED 03-07-2026 AND IMPUGNED
ORDER PASSED BY SPECIAL TAHASILDAR, BANGALORE
NORTH TALUK IN RRT(DIS) CRNO.243/2022-23, DATED
25-07-2023 VIDE ANNEXURE-A AND B AND CONFIRM THE
IMPUGNED ORDER PASSED BY ASSISTANT
COMMISSIONER, BANGALORE NORTH SUB-DIVISION IN
R.A. (BN) NO.180/2023, DATED 25-11-2024, VIDE
ANNEXURE-C; AND ETC
THIS PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
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HC-KAR
NC: 2026:KHC:59175
WP No. 21463 of 2026
CNR: KAHC010471132026
ORAL ORDER
1. In this writ petition, the petitioners are assailing
the order dated 03.07.2026 passed in R.P. No.
73/2025 by respondent No. 1-spl. Deputy
Commissioner and order dated 25.07.2023 passed by
respondent No. 3-Spl. Tahsildar (Annexures-A and B).
2. Heard Sri. Mahesh, learned counsel appearing on
behalf of Sri. M.D. Anuradha Urs, learned counsel
appearing for the petitioners; Sri. Aditya Diwakara,
learned Additional Government Advocate appearing
for the respondent-State; Sri. H. Kantharaj, learned
Senior Counsel appearing on behalf of Sri. Girish N.R.,
learned counsel appearing for the respondent No.4
and Sri. K.N. Narayanaswamy, learned counsel
appearing for the respondent No.6.
3. Sri. Mahesh, learned counsel appearing for the
petitioners submits that the impugned orders have
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HC-KAR
NC: 2026:KHC:59175
WP No. 21463 of 2026
CNR: KAHC010471132026
been passed by the respondent-authorities against a
dead person and, therefore, seeks interference by this
Court.
4. Per contra, Sri H. Kantharaj, learned Senior
Counsel appearing for Sri Girish N.R., learned counsel
for respondent No. 4, submits that the impugned
order passed by respondent No. 1 is based on the
registered sale deed dated 03.08.2022 and the
registered Confirmation Deed dated 11.08.2022.
Therefore, it is open to the petitioners to establish
their rights over the property in question before the
competent Civil Court.
5. Sri. Aditya Diwakara, learned Additional
Government Advocate appearing for the respondent-
State seeks to justify the impugned order passed by
the respondent-authorities.
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HC-KAR
NC: 2026:KHC:59175
WP No. 21463 of 2026
CNR: KAHC010471132026
6. Having heard the learned counsel appearing for
the parties and upon careful consideration of the
material on record, it is noticed that the mutation has
been ordered in favour of the private respondents on
the basis of the registered sale deed dated 03.08.2022
and the registered Confirmation Deed dated
11.08.2022. Accordingly, the mutation has been
effected in terms of Section 128 of the Karnataka Land
Revenue Act, 1964.
7. Even assuming that the impugned order at
Annexure- A was passed against a deceased person,
the mutation entry in question is based on the
aforesaid registered documents. Therefore, the
petitioners are at liberty to establish their rights over
the property in question before the competent Civil
Court in accordance with law.
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HC-KAR
NC: 2026:KHC:59175
WP No. 21463 of 2026
CNR: KAHC010471132026
8. In view of the above, this Court is of the
considered opinion that no interference is called for in
the present writ petition.
dismissed
9. Accordingly, the writ petition is .
SD/-
(E.S.INDIRESH)
JUDGE
SB
List No.: 1 Sl No.: 12