Full Judgment Text
- 1 -
NC: 2026:KHC:9832
WP No. 5091 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 5091 OF 2026 (LB-RES)
BETWEEN:
1. SRI. D JAGADEESH
S/O LATE SRI. D. DHARMARATHNAKAR
AGED ABOUT 48 YEARS,
2. SMT. D PREMA
D/O LATE SRI. D. DHARMARATHNAKAR
AGED ABOUT 65 YEARS,
3. SRI. D. VIJAYA
S/O LATE SRI. D. DHARMARATHNAKAR
AGED ABOUT 63 YEARS,
4. SRI. D. PRAKASH
S/O LATE SRI. D. DHARMARATHNAKAR
AGED ABOUT 61 YEARS,
5. SMT. MAMATHA
D/O LATE SRI. D. DHARMARATHNAKAR
AGED ABOUT 59 YEARS,
6. SMT. D. BHAGYA
D/O LATE SRI. D. DHARMARATHNAKAR
AGED ABOUT 57 YEARS
7. SRI. D NITEESH
S/O LATE SRI D DHARMARTHNAAR
Digitally signed
by SHWETHA
RAGHAVENDRA
Location: HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:9832
WP No. 5091 of 2026
HC-KAR
AGED ABOUT 51 YEARS,
ALL ARE RESIDING AT TOREMAVU VILLAGE,
CHIKAYYANA CHATHRA HOBLI,
NANJANAGUD TALUK, MYSURU DIST - 571 302.
…PETITIONERS
(BY SRI. DESAI SHARANABASAPPA VIRANNA, ADVOCATE)
AND:
1. THE COMMISSIONER OF KARNATAKA
HOUSING BOARD, KAVERY BHAVAN,
K.G.ROAD, BENGALURU - 560 009.
2. THE ASST. EXECUTIVE ENGINEER
MYSURU DIVISIONAL OFFICE OF KARNATAKA
HOUSING BOARD, KHB COMPLEX
KUVEMPUNAGAR, MYSURU - 570 023.
3. THE ASST. REVENUE OFFICER
MYSURU DIVISIONAL OFFICE OF KARNATAKA
HOUSING BOARD, KHB COMPLEX
KUVEMPUNAGAR, MYSURU - 570 023.
4. SMT. S. PRAMEELA
W/O LATE S. NANJUNDASWAMY
AGED ABOUT 75 YEARS
NO.37, D-16, YADAVAGIRI DEVARAJA MOHALLA,
PARAMAHAMSA ROAD
3RD MAIN, MYSURU - 570 020.
…RESPONDENTS
(BY SRI. SHARAN P. SABARAD, ADVOCATE FOR R1 TO R3;
NOTICE TO R4 DISPENSED WITH)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-3
- 3 -
NC: 2026:KHC:9832
WP No. 5091 of 2026
HC-KAR
TO CONSIDER THE OBJECTION DTD 27.01.2026 (ANNX-H) OF
THE PETITIONERS TO EXECUTE AN ABSOLUTE SALE DEED IN
FAVOUR OF THE PETITIONERS IN RESPECT OF LIG HOUSE
BEARING NEW NO. 37 D-16 (OLD NO. 37) SITUATED AT
YADAVAGIRI, DEVARAJ MOHALLA, VANI VILASA PURAM,
PARAMAHOAMSA, 3RD MAIN, MYSURU AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. Sri. Sharan P. Sabarad, learned counsel accepts notice for
respondent Nos.1 to 3.
2. Notice to respondent No.4 is dispensed with in view of the
proposed order to be passed.
3. Petitioners are before this Court seeking for the following
reliefs:
a. A Writ of mandamus directing the Respondents No. 3 to
consider the Objection Date. 27-01-2026 (Annexure-H) of
the petitioners to Execute an Absolute Sale Deed in
favour of the Petitioners in respect of LIG House bearing
New No.37 D-16 (Old No.37) situated at Yadavagiri,
Devaraj Mohalla, Vani vilasa Puram, Paramahoamsa, 3rd
Main. Mysuru.,
b. A direction court deems fit in the interest of justice.
- 4 -
NC: 2026:KHC:9832
WP No. 5091 of 2026
HC-KAR
4. The grievance of the petitioners is that the objection filed
by the petitioners to the application submitted by
respondent No.4 is not being considered by the
respondents.
5. Whenever any objection is submitted by a citizen, the
same would have to be considered by the respondents. In
that view of the matter, directing the respondents to
consider the objection and pass necessary orders in
accordance with law, the petition stands disposed of.
6. Needless to say, until orders are passed on the said
objection, no other steps can be taken by the
respondents.
SD/-
(SURAJ GOVINDARAJ)
JUDGE
GJM
List No.: 2 Sl No.: 31