RAVISHANKAR vs STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11433
WP No. 204282 of 2026
CNR: KAHC030111722026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 16 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
WRIT PETITION NO. 204282 OF 2026 (GM-POLICE)
BETWEEN:
SRI.RAVISHANKAR
S/O CHANDRAPPA
AGE: 47 YEARS, OCC: AGRICULTURE,
R/O H.NO.1-6/1, IRAGPALLI VILLAGE
TQ: CHINCHOLI, DIST: KALABURAGI.
…PETITIONER
(BY SRI. GANESH S. KALABURAGI., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF LAW, JUSTICE AND HUMAN RIGHTS
BENGALURU-560001
2.
STATE OF KARNATAKA
REPRESENTED BY ITS UNDER SECRETARY
DEPARTMENT OF HOME, PRISON AND CINEMA
BENGALURU-560001
3. THE DIRECTOR GENERAL OF POLICE AND
INSPECTOR GENERAL OF PRISONS
SHESHADRI ROAD, BENGALURU-560001
4.
THE CHIEF SUPERINTENDENT OF CENTRAL PRISONS
CENTRAL JAIL
Digitally signed
by SWETA
KULKARNI
Location: HIGH
COURT OF
KARNATAKA
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WP No. 204282 of 2026
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KALABURAGI DISTRICT-585308
5.
THE SUB-REGISTRAR
KALABURAGI, DISTRICT KALABURAGI
KARNATAKA
…RESPONDENTS
(BY SRI.SHIVAKUMAR TENGLI, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A)
ISSUE A WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION DIRECTING RESPONDENT NO.5
THE SUB-REGISTRAR, KALABURAGI, TO MAKE A FRESH VISIT
TO THE CENTRAL PRISON, KALABURAGI, IN COORDINATION
WITH RESPONDENT NO.4 AND COMPLETE THE NECESSARY
STATUTORY FORMALITIES FOR OBTAINING THE
EXECUTION/SIGNATURE OF THE PETITIONER ON THE SALE
DEED IN RESPECT OF THE PROPERTY BEARING SY.NO.68/*/7
SITUATED AT KORADAMPALLI VILLAGE, IN ACCORDANCE WITH
LAW, IA) TO ISSUE A WRIT OF CERTIORARI OR ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION, QUASHING THE
ENDORSEMENT DATED 14.10.2026 ISSUED BY RESPONDENT
NO.4 THE CHIEF SUPERINTENDENT OF CENTRAL PRISONS,
KALABURAGI, THE COPY OF WHICH IS AT ANNEXURE-G,
REJECTING THE REPRESENTATION OF THE PETITIONER
SEEKING RELEASE ON PAROLE FOR A PERIOD OF THREE DAYS
FOR THE PURPOSE OF EXECUTING THE SALE DEED IN RESPECT
OF THE PROPERTY BEARING SY. NO.68/*/7 SITUATED AT
KORADAMPALLI VILLAGE, AND CONSEQUENTLY, TO ISSUE A
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WRIT OF MANDAMUS DIRECTING THE RESPONDENT
AUTHORITIES TO RELEASE THE PETITIONER ON PAROLE FOR A
PERIOD OF THREE DAYS TO ENABLE HIM TO EXECUTE THE
SALE DEED AND COMPLETE THE NECESSARY FORMALITIES IN
ACCORDANCE WITH LAW, SUBJECT TO SUCH TERMS AND
CONDITIONS AS THIS HON'BLE COURT MAY DEEM FIT TO
IMPOSE, IN THE INTEREST OF JUSTICE AND EQUITY, B)
DIRECT RESPONDENT NOS.3 AND 4 TO EXTEND ALL
NECESSARY COOPERATION AND MAKE APPROPRIATE
ARRANGEMENTS, SUBJECT TO APPLICABLE PRISON SECURITY
AND SAFETY PROTOCOLS, TO FACILITATE THE VISIT OF
RESPONDENT NO.5 AND COMPLETION OF THE
EXECUTION/REGISTRATION FORMALITIES BY THE PETITIONER,
C) DIRECT RESPONDENT NO.5 TO ACCEPT AND PROCESS THE
EXECUTION/SIGNATURE OF THE PETITIONER AND COMPLETE
THE REGISTRATION FORMALITIES IN ACCORDANCE WITH
LAW, UPON COMPLIANCE BY THE PETITIONER WITH ALL
APPLICABLE STATUTORY REQUIREMENTS. E) ISSUE AN
APPROPRIATE DIRECTION TO THE RESPONDENT NO.5 TO
COMPLETE THE AFORESAID PROCESS WITHIN SUCH TIME AS
MAY BE FIXED BY THIS HONOURABLE COURT, HAVING
REGARD TO THE 120-DAY PERIOD REFERRED TO IN
ANNEXURE-D, F) GRANT SUCH OTHER RELIEFS AS THIS
HONOURABLE COURT DEEMS FIT TO GRANT IN THE FACTS
AND CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF
JUSTICE AND EQUITY
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WP No. 204282 of 2026
CNR: KAHC030111722026
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN ‘B’ GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL ORDER
This writ petition is filed seeking the following
prayers:
“ A) Issue a writ of mandamus or any other
appropriate writ, order or direction directing respondent
no.5 the Sub-Registrar, Kalaburagi, to make a fresh visit
to the Central Prison, Kalaburagi, in coordination with
respondent no.4 and complete the necessary statutory
formalities for obtaining the execution/signature of the
petitioner on the sale deed in respect of the property
bearing Sy.No.68/*/7 situated at Koradampalli village, in
accordance with law;
IA) To issue a writ of certiorari or any other appropriate
writ, order or direction, quashing the endorsement dated
14.10.2026 issued by respondent no.4 the Chief
Superintendent of Central Prisons, Kalaburagi, the copy of
which is at Annexure-G, rejecting the representation of
the petitioner seeking release on parole for a period of
three days for the purpose of executing the sale deed in
respect of the property bearing Sy.No.68/*/7 situated at
Koradampalli village, and consequently, to issue a writ of
mandamus directing the respondent authorities to release
the petitioner on parole for a period of three days to
enable him to execute the sale deed and complete the
necessary formalities in accordance with law, subject to
such terms and conditions as this Hon'ble Court may
deem fit to impose, in the interest of justice and equity;
B) Direct respondent nos.3 and 4 to extend all necessary
cooperation and make appropriate arrangements, subject
to applicable prison security and safety protocols, to
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facilitate the visit of respondent no.5 and completion of
the execution/registration formalities by the petitioner;
C) Direct respondent no.5 to accept and process the
execution/signature of the petitioner and complete the
registration formalities in accordance with law, upon
compliance by the petitioner with all applicable statutory
requirements;
E) Issue an appropriate direction to the respondent no.5
to complete the aforesaid process within such time as
may be fixed by this Honourable Court, having regard to
the 120-day period referred to in Annexure-D;
F) Grant such other reliefs as this Honourable Court
deems fit to grant in the facts and circumstances of the
case, in the interest of justice and equity.
”
2. Heard learned counsel appearing for the
petitioner, learned Additional Government Advocate
appearing for the respondents and meticulously perused
the material available on record.
3. The petitioner has been convicted and
sentenced to imprisonment for life by the IV Additional
Sessions Judge, Sedam in S.C.No.95/2024 and is
presently undergoing the imprisonment.
4. The grievance of the petitioner is that the
petitioner is a co-owner of the immovable property bearing
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Survey No.68/*/7, situated at Koradampalli Village,
Kalaburgi District. The petitioner’s family intends to sell
the said property for family and legal necessities.
However, the sale could not be completed as the
petitioner, being a co-owner, is unable to appear before
the jurisdictional Sub-Registrar and execute the sale deed.
5. It is averred that the petitioner’s family members
approached the jurisdictional Sub-Registrar and requested
to complete the registration formalities at the Central
Prison, Kalaburagi, where the petitioner is presently
lodged. However, the respondent - authorities failed to
accept the request. Hence, this writ petition is filed.
6. Learned Additional Government Advocate
appearing for the respondents fairly submits that the
prison authorities are now willing to escort the petitioner-
convict to the office of the jurisdictional Sub-Registrar,
under police protection, on a date fixed for completion of
the registration formalities, so as to enable him to appear
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in person along with his family members and complete the
registration process.
7. Considering the rival submissions made by the
learned counsel appearing for the parties and taking note
of the fact that the petitioner is a co-owner of the
aforesaid property, I am of the considered view that it
would be appropriate to direct respondent No.4 to
facilitate the petitioner’s appearance before respondent
No.5 - Sub-Registrar, on the date and time fixed, to
enable the petitioner and his family members to complete
the registration of the sale deed in favour of the intending
purchaser. Hence, I proceed to pass the following:
ORDER
allowed
i) The writ petition is .
ii) Respondent No.4 is directed to escort the
petitioner-convict to the office of
respondent No.5 - Sub-Registrar on
28.10.2026 at 10:00 a.m., to enable him to
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complete the registration formalities in
respect of the proposed sale deed.
iii) Respondent No.4 shall take all necessary
precautions to ensure that the petitioner-
convict shall not flee away during the said
process on the aforesaid date.
No order as to costs.
Sd/-
(VIJAYKUMAR A. PATIL)
JUDGE
PHM
List No.: 1 Sl No.: 7