SMT HUCHAMMA vs THE TAHSILDAR,
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:56836
WP No. 31717 of 2026
CNR: KAHC010690932026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 8 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO. 31717 OF 2026 (KLR-RES)
BETWEEN:
1. SMT. HUCHAMMA,
W/O TIMMAIAH,
AGED ABOUT 54 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI, NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
2.
SRI. TIMMARAYAPPA,
S/O TIMMAIAH,
AGED 54 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI, NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
3.
SRI. SIDDAGANAGAIAH,
S/O GANGAIAH,
AGE 73 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI, NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
4.
SMT. NARASAMMA,
W/O LATE MUNIRAJU,
AGE 49 YEARS,
R/AT SRINIVASAPURA VILLAGE,
Digitally signed
by CHAYA S A
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC:56836
WP No. 31717 of 2026
CNR: KAHC010690932026
KASABA HOBLI, NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
5. SRI. NANJEGOWDA @ NANJAPPA,
S/O HANUMANTAIAH,
AGE 48 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI, NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
6. SRI. HANUMANTARAYAPPA,
S/O BAILAPPA,
AGE 61 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI,
NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
7. SMT. VENKATAMMA,
W/O LATE HANUMANTAIAH,
AGE 80 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI,
NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
8. SMT. BHAGYAMMA,
W/O RAJANNA,
AGE 59 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI,
NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
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HC-KAR
NC: 2026:KHC:56836
WP No. 31717 of 2026
CNR: KAHC010690932026
9. SRI. SHIVANNA,
S/O TIMMAIAH,
AGE 56 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI,
NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
10.
SMT. MUTTAMMA,
W/O VENKATARAMANAIAH,
AGE 80 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI,
NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
11. SRI. HANUMANTAIAH,
S/O MUNITIMMAIAH,
AGE 98 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI,
NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
12. SRI. MAHAMMAD GOUS,
S/O MAHAMMAD IBRAHIM SAB,
AGE 71 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI,
NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
13.
SRI. S.V. KUMAR,
S/O VEERANNA,
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HC-KAR
NC: 2026:KHC:56836
WP No. 31717 of 2026
CNR: KAHC010690932026
AGE 69 YEARS,
R/AT SRINIVASAPURA VILLAGE,
KASABA HOBLI,
NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
…PETITIONERS
(BY SRI. AJITH KASHYAP T.N., ADVOCATE)
AND:
1. THE TAHSILDAR,
NELAMANGALA TALUK,
BENGALURU RURAL DISTRICT - 562 123.
2. STATE OF KARNATAKA,
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
REVENUE DEPARTMENT (LAND REFORMS),
VIDHANA SOUDHA,
BENGALURU - 560 001.
3. THE DEPUTY COMMISSIONER,
BENGALURU RURAL DISTRICT,
BENGALURU - 560 001.
…RESPONDENTS
(BY SRI.ADITYA DIWAKARA, AGA FOR R1 TO R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO (A) ISSUE A WRIT OF
CERTIORARI, OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION IN THE NATURE OF CERTIORARI, TO QUASH THE
IMPUGNED ENDORSEMENT PRODUCED AS ANNEXURE A-1 TO
A-13, ISSUED BY RESPONDENT NO.1 I) BEARING NO. THNL-
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NC: 2026:KHC:56836
WP No. 31717 of 2026
CNR: KAHC010690932026
LNDSOLND/1982/2025-SEC DATED 24.03.2026 AT (ANNEXURE
-A1), II) ENDORSEMENT BEARING NO. THNL-
LNDSOLND/1988/2025-SEC DATED 05.02.2026 (ANNEXUE -
A2), AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
Learned Additional Government Advocate accepts
notice for the respondents.
2. In this writ petition, the petitioners herein have
sought for quashing the endorsements produced at
Annexure-A1 to A13, issued by the respondent No.1.
3. Taking into consideration the order of grant
produced at Annexure-C series and also the grant has
been made in favour of the petitioners as petitioners were
in unauthorised occupation of the land in question and
therefore, I am of view that the respondent-authorities
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HC-KAR
NC: 2026:KHC:56836
WP No. 31717 of 2026
CNR: KAHC010690932026
ought not to have put the condition for alienation. The
respondent-authorities have to consider the claim made by
the petitioners based on the date on which, the petitioners
are in possession of the land in question.
4. In that view of the matter, following the
declaration of law made by this Court in WP
No.1929/2024, disposed of on 16.12.2024 (Annexure-E),
the impugned endorsement issued by the respondent No.1
at Annexure-A1 to A13 is accordingly set aside.
allowed
5. Accordingly, the writ petition is .
6. The respondent No.1 is directed to issue fresh
order or endorsement in terms of the order dated
16.12.2024, passed in WP No.1929/2024 (Annexure-E),
and also respondent No.1 is directed to remove the entry
in Column No.11, if any, as to the non-alienation period
mentioned in the RTC extracts accordingly, within a period
of two months from the date of receipt of a certified copy
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HC-KAR
NC: 2026:KHC:56836
WP No. 31717 of 2026
CNR: KAHC010690932026
of this order, in respect of the respective subject land
belonging to the petitioners as stated in the original grant
records as per Annexure-C1 to C13.
Sd/-
(E.S.INDIRESH)
JUDGE
PSJ
List No.: 1 Sl No.: 40