Full Judgment Text
- 1 -
NC: 2026:KHC:7444
WP No. 39373 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 9 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 39373 OF 2025 (KLR-RES)
BETWEEN:
1. SMT. Y.L. NAGARATHNA
W/O LATE K.V. NAGARAJU,
AGED ABOUT 73 YEARS,
R/AT DOOR NO.26/275 PWD COLONY,
CHAMARAJANAGAR TOWN AND
DISTRICT-571 313.
2. SRI. K.N. PRASANNA KUMAR
S/O LATE K.V. NAGARAJU,
AGED ABOUT 53 YEARS,
R/AT DOOR NO.26/275 PWD COLONY,
CHAMARAJANAGAR TOWN AND
DISTRICT-571 313.
3. K.N. MAHESHWARI
D/O LATE K.V. NAGARAJU,
AGED ABOUT 54 YEARS,
R/AT DOOR NO.26/275 PWD COLONY,
CHAMARAJANAGAR TOWN AND
DISTRICT-571 313.
Digitally
signed by
LAKSHMI T
Location:
High Court
of Karnataka
…PETITIONERS
(BY SMT. SUNITHA P.C., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REVENUE DEPARTMENT,
M.S. BUILDING,
DR. B.R. AMBEDKAR VEEDHI,
- 2 -
NC: 2026:KHC:7444
WP No. 39373 of 2025
HC-KAR
BANGALORE-560 001,
REPT. BY ITS SECRETARY.
2. THE DEPUTY COMMISSIONER
CHAMARAJANAGAR DISTRICT,
CHAMARAJNAGAR-573 101.
3. THE ASSISTANT COMMISSIONER,
KOLLEGALA SUB-DIVISION,
KOLLEGALA,
CHAMARAJANAGARA DISTRICT.
4. THE TAHASILDAR,
CHAMARAJANAGARA TALUK AND
DISTRICT-571 313.
5. J. RAJU,
S/O JADEMADAPPA,
AGED ABOUT 53 YEARS,
TH
R/AT NO.226 KSFC LAYOUT, 6 CROSS,
NEAR DEVEGOWDA CIRCLE,
MYSORE-560 017.
6. SMT. GOWRAMMA
W/O LATE MAHANTHADEVARU,
MAJOR,
7. SMT. PUTTALINGAMMA
W/O LATE MAHADEVAPPA,
MAJOR
RESP. NO.6 & 7 ARE
R/AT: JYOTHIGOWDANAPURA VILLAGE,
CHANDAKAVADI HOBLI,
CHAMARAJANAGARA TALUK,
AND DISTRICT-571 117.
…RESPONDENTS
(BY SRI. K.P. YOGANNA, AGA FOR R1 TO R4)
- 3 -
NC: 2026:KHC:7444
WP No. 39373 of 2025
HC-KAR
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO: (A) CALL FOR THE
RECORDS; (B) ISSUE A WRIT OF CERTIORARI OR ANY OTHER
SUITABLE WRIT, ORDER, OR DIRECTION AS THE CASE MAY BE
TO QUASH THE ORDER PASSED BY THE DEPUTY
ND
COMMISSIONER I.E., 2 RESPONDENT IN R.A.67/2022-23
DATED 22.05.2025 UNDER ANNEXURE-H; AND ETC.
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 High Court Government Pleader takes notice
for respondents No.1 to 4. Notice to other respondent is
not necessary for the following reasons:
2. Learned High Court Government Pleader has
raised a preliminary objection that having regard to the
amendment brought to Section 136(1) of the Karnataka
Land Revenue Act, 1964, w.e.f., 10.01.2025, the
petitioners will have to approach the Karnataka Appellate
Tribunal questioning the impugned order passed by the
Deputy Commissioner under Section 136(3) of the Act.
- 4 -
NC: 2026:KHC:7444
WP No. 39373 of 2025
HC-KAR
3. Upholding the submissions made by the learned
Additional Government Advocate, the writ petition stands
dismissed
while reserving liberty to the petitioners to
approach the Karnataka Appellate Tribunal. However, the
respondents are hereby directed not to take any
precipitative action for a period of four weeks to enable
the petitioners to approach the Karnataka Appellate
Tribunal.
4. Learned High Court Government Pleader is
permitted to file memo of appearance within a period of
four weeks from today.
5. Office to return the original documents/certified
copies, if any, to the petitioners while retaining a copy of
the same for the file.
Sd/-
(R DEVDAS)
JUDGE
HB/List No.: 1 Sl No.: 1
NC: 2026:KHC:7444
WP No. 39373 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 9 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 39373 OF 2025 (KLR-RES)
BETWEEN:
1. SMT. Y.L. NAGARATHNA
W/O LATE K.V. NAGARAJU,
AGED ABOUT 73 YEARS,
R/AT DOOR NO.26/275 PWD COLONY,
CHAMARAJANAGAR TOWN AND
DISTRICT-571 313.
2. SRI. K.N. PRASANNA KUMAR
S/O LATE K.V. NAGARAJU,
AGED ABOUT 53 YEARS,
R/AT DOOR NO.26/275 PWD COLONY,
CHAMARAJANAGAR TOWN AND
DISTRICT-571 313.
3. K.N. MAHESHWARI
D/O LATE K.V. NAGARAJU,
AGED ABOUT 54 YEARS,
R/AT DOOR NO.26/275 PWD COLONY,
CHAMARAJANAGAR TOWN AND
DISTRICT-571 313.
Digitally
signed by
LAKSHMI T
Location:
High Court
of Karnataka
…PETITIONERS
(BY SMT. SUNITHA P.C., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REVENUE DEPARTMENT,
M.S. BUILDING,
DR. B.R. AMBEDKAR VEEDHI,
- 2 -
NC: 2026:KHC:7444
WP No. 39373 of 2025
HC-KAR
BANGALORE-560 001,
REPT. BY ITS SECRETARY.
2. THE DEPUTY COMMISSIONER
CHAMARAJANAGAR DISTRICT,
CHAMARAJNAGAR-573 101.
3. THE ASSISTANT COMMISSIONER,
KOLLEGALA SUB-DIVISION,
KOLLEGALA,
CHAMARAJANAGARA DISTRICT.
4. THE TAHASILDAR,
CHAMARAJANAGARA TALUK AND
DISTRICT-571 313.
5. J. RAJU,
S/O JADEMADAPPA,
AGED ABOUT 53 YEARS,
TH
R/AT NO.226 KSFC LAYOUT, 6 CROSS,
NEAR DEVEGOWDA CIRCLE,
MYSORE-560 017.
6. SMT. GOWRAMMA
W/O LATE MAHANTHADEVARU,
MAJOR,
7. SMT. PUTTALINGAMMA
W/O LATE MAHADEVAPPA,
MAJOR
RESP. NO.6 & 7 ARE
R/AT: JYOTHIGOWDANAPURA VILLAGE,
CHANDAKAVADI HOBLI,
CHAMARAJANAGARA TALUK,
AND DISTRICT-571 117.
…RESPONDENTS
(BY SRI. K.P. YOGANNA, AGA FOR R1 TO R4)
- 3 -
NC: 2026:KHC:7444
WP No. 39373 of 2025
HC-KAR
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO: (A) CALL FOR THE
RECORDS; (B) ISSUE A WRIT OF CERTIORARI OR ANY OTHER
SUITABLE WRIT, ORDER, OR DIRECTION AS THE CASE MAY BE
TO QUASH THE ORDER PASSED BY THE DEPUTY
ND
COMMISSIONER I.E., 2 RESPONDENT IN R.A.67/2022-23
DATED 22.05.2025 UNDER ANNEXURE-H; AND ETC.
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 High Court Government Pleader takes notice
for respondents No.1 to 4. Notice to other respondent is
not necessary for the following reasons:
2. Learned High Court Government Pleader has
raised a preliminary objection that having regard to the
amendment brought to Section 136(1) of the Karnataka
Land Revenue Act, 1964, w.e.f., 10.01.2025, the
petitioners will have to approach the Karnataka Appellate
Tribunal questioning the impugned order passed by the
Deputy Commissioner under Section 136(3) of the Act.
- 4 -
NC: 2026:KHC:7444
WP No. 39373 of 2025
HC-KAR
3. Upholding the submissions made by the learned
Additional Government Advocate, the writ petition stands
dismissed
while reserving liberty to the petitioners to
approach the Karnataka Appellate Tribunal. However, the
respondents are hereby directed not to take any
precipitative action for a period of four weeks to enable
the petitioners to approach the Karnataka Appellate
Tribunal.
4. Learned High Court Government Pleader is
permitted to file memo of appearance within a period of
four weeks from today.
5. Office to return the original documents/certified
copies, if any, to the petitioners while retaining a copy of
the same for the file.
Sd/-
(R DEVDAS)
JUDGE
HB/List No.: 1 Sl No.: 1