Full Judgment Text
- 1 -
NC: 2026:KHC:1522
WP No. 24143 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 12 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 24143 OF 2024 (KLR-RES)
BETWEEN:
1. SMT. CHIKKANARASAMMA
W/O LATE PAPANNA
AGED ABOUT 75 YEARS
2. SMT. SHANTHALA
D/O RAMANNA
AGED ABOUT 38 YEARS
3. SRI. RAMAPPA
S/O KUNTA RAMAPAP
AGED ABOUT 59 YEARS
4. SRI. GANGAPA
S/O KUNTGA RAMAPPA
AGED ABOUT 58 YEARS
5. SMT. OBBALAKKA
D/O KUNTA RAMAPPA
AGED ABOUT 59 YEARS
6. SRI. NARASIMHA
S/O KUNTA RAMAPPA
AGED ABOUT 43 YEARS
R/AT ARE RESIDING AT
MANCHENALLI VILLAGE AND HOBLI
Digitally signed
by
SHARADAVANI
B
Location: High
Court of
Karnataka
- 2 -
NC: 2026:KHC:1522
WP No. 24143 of 2024
HC-KAR
GOWRIBIDANUR TALUK
CHIKKABALLAPURA DISTRICT - 561 211.
…PETITIONERS
(BY SRI. CHOKKAREDDY, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPTS BY PRINCIPAL SECRETARY,
REVENUE DEPARMENT,
M.S. BUILDNG, AMBEDKAR BEEDHI
BEGNALRUU - 560 001.
2. DEPUTY COMMISSIONER
CHIKKABALLAPURA DISTRICT,
SIDLAGHATTA MAIN ROAD
CHIKKABALLAPURA - 562 101.
3.
ASSISANT COMMISSIONER
CHIKKABALLAPURA SUB DIVISON
CHIKKABALALPURA - 562 101.
4. TAHSILDAR
GOWRIBIDANUR TLAUK
GOWRIBIDANUR - 561 208.
5. SRI. A. BALAKRISHNAPPA
S/O HAVALUKONDAPPA
AGED ABOUT 50 YEARS
R/AT ADHEKOPPA VILLAGE
MACHENAHALLI HOBLI,
GOWRIBIDANUR TALUK - 561 208.
6. SRI. H.N. NARAYANA
S/O NARASIMHAPPA
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NC: 2026:KHC:1522
WP No. 24143 of 2024
HC-KAR
AGED ABOUT 48 YEARS
R/AT HONNAPPANAHALLI VILALGE
MANCHENALLI HOBLI
GOWRIBIDANUR TALUK - 561 208.
…RESPONDENTS
(BY SMT. NAVYA SHEKHAR, AGA FOR R1 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNX-A,
NOTICE DTD. 16.07.2024, ISSUED BY THE R-2 IN RA.42/2024-
25 IN RESPECT OF SY.NO. 344/1 MEASURING 2 ACRE 8
GUNTAS, SITUATED AT MACHENAHALLI VILLAGE, HOBLI AND
TALUK, CALLING UPON THE PETITIONERS FOR ENQUIRY IS
ILLEGAL AND CONTRARY TO LAW AS PER ORDER ANNX-E DTD.
06.07.2021 BY THE R-4 IN RRT.DIS.191/2019-20 AND ORDER
PASSED BY THE R-3 IN R.A.(GOU)398/2021-22 DTD.
18.04.2022 AS ANXN-F BY ALLOWING THE WRIT PETITION
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 Additional Government Advocate takes notice for
respondent Nos.1 to 4. Notice to respondent Nos.5 and 6 is not
necessary for the following reasons.
- 4 -
NC: 2026:KHC:1522
WP No. 24143 of 2024
HC-KAR
2. Learned Additional Government Advocate raises a
preliminary objection that the petitioners are challenging
Annexure-A, which is a notice issued by the Deputy
Commissioner, Chikkaballapura District, in a proceedings under
Section 136(3) of the Karnataka Land Revenue Act, 1964.
Therefore, it is submitted that such a notice issued by the
competent authority cannot be challenged before this Court and
the petitioners will have to appear before the Assistant
Commissioner and contest the matter.
3. Upholding the submissions of the learned Additional
Government Advocate, the writ petition stands dismissed while
reserving liberty to the petitioners to approach the Deputy
Commissioner to file their objections and contest the matter.
Sd/-
(R DEVDAS)
JUDGE
rv
List No.: 1 Sl No.: 7
CT: BHK
NC: 2026:KHC:1522
WP No. 24143 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 12 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 24143 OF 2024 (KLR-RES)
BETWEEN:
1. SMT. CHIKKANARASAMMA
W/O LATE PAPANNA
AGED ABOUT 75 YEARS
2. SMT. SHANTHALA
D/O RAMANNA
AGED ABOUT 38 YEARS
3. SRI. RAMAPPA
S/O KUNTA RAMAPAP
AGED ABOUT 59 YEARS
4. SRI. GANGAPA
S/O KUNTGA RAMAPPA
AGED ABOUT 58 YEARS
5. SMT. OBBALAKKA
D/O KUNTA RAMAPPA
AGED ABOUT 59 YEARS
6. SRI. NARASIMHA
S/O KUNTA RAMAPPA
AGED ABOUT 43 YEARS
R/AT ARE RESIDING AT
MANCHENALLI VILLAGE AND HOBLI
Digitally signed
by
SHARADAVANI
B
Location: High
Court of
Karnataka
- 2 -
NC: 2026:KHC:1522
WP No. 24143 of 2024
HC-KAR
GOWRIBIDANUR TALUK
CHIKKABALLAPURA DISTRICT - 561 211.
…PETITIONERS
(BY SRI. CHOKKAREDDY, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPTS BY PRINCIPAL SECRETARY,
REVENUE DEPARMENT,
M.S. BUILDNG, AMBEDKAR BEEDHI
BEGNALRUU - 560 001.
2. DEPUTY COMMISSIONER
CHIKKABALLAPURA DISTRICT,
SIDLAGHATTA MAIN ROAD
CHIKKABALLAPURA - 562 101.
3.
ASSISANT COMMISSIONER
CHIKKABALLAPURA SUB DIVISON
CHIKKABALALPURA - 562 101.
4. TAHSILDAR
GOWRIBIDANUR TLAUK
GOWRIBIDANUR - 561 208.
5. SRI. A. BALAKRISHNAPPA
S/O HAVALUKONDAPPA
AGED ABOUT 50 YEARS
R/AT ADHEKOPPA VILLAGE
MACHENAHALLI HOBLI,
GOWRIBIDANUR TALUK - 561 208.
6. SRI. H.N. NARAYANA
S/O NARASIMHAPPA
- 3 -
NC: 2026:KHC:1522
WP No. 24143 of 2024
HC-KAR
AGED ABOUT 48 YEARS
R/AT HONNAPPANAHALLI VILALGE
MANCHENALLI HOBLI
GOWRIBIDANUR TALUK - 561 208.
…RESPONDENTS
(BY SMT. NAVYA SHEKHAR, AGA FOR R1 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNX-A,
NOTICE DTD. 16.07.2024, ISSUED BY THE R-2 IN RA.42/2024-
25 IN RESPECT OF SY.NO. 344/1 MEASURING 2 ACRE 8
GUNTAS, SITUATED AT MACHENAHALLI VILLAGE, HOBLI AND
TALUK, CALLING UPON THE PETITIONERS FOR ENQUIRY IS
ILLEGAL AND CONTRARY TO LAW AS PER ORDER ANNX-E DTD.
06.07.2021 BY THE R-4 IN RRT.DIS.191/2019-20 AND ORDER
PASSED BY THE R-3 IN R.A.(GOU)398/2021-22 DTD.
18.04.2022 AS ANXN-F BY ALLOWING THE WRIT PETITION
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 Additional Government Advocate takes notice for
respondent Nos.1 to 4. Notice to respondent Nos.5 and 6 is not
necessary for the following reasons.
- 4 -
NC: 2026:KHC:1522
WP No. 24143 of 2024
HC-KAR
2. Learned Additional Government Advocate raises a
preliminary objection that the petitioners are challenging
Annexure-A, which is a notice issued by the Deputy
Commissioner, Chikkaballapura District, in a proceedings under
Section 136(3) of the Karnataka Land Revenue Act, 1964.
Therefore, it is submitted that such a notice issued by the
competent authority cannot be challenged before this Court and
the petitioners will have to appear before the Assistant
Commissioner and contest the matter.
3. Upholding the submissions of the learned Additional
Government Advocate, the writ petition stands dismissed while
reserving liberty to the petitioners to approach the Deputy
Commissioner to file their objections and contest the matter.
Sd/-
(R DEVDAS)
JUDGE
rv
List No.: 1 Sl No.: 7
CT: BHK