ANUNTHA RAMULU SINCE DEAD BY HIS LR SRINIVAS vs VEENA SIDDAREDDY
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11665
WP No. 201964 of 2026
C/W WP No. 201965 of 2026
WP No. 202219 of 2026
CNR: KAHC030054802026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 29 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
WRIT PETITION NO. 201964 OF 2026 (LB-RES)
C/W
WRIT PETITION NO. 201965 OF 2026 (LB-RES)
WRIT PETITION NO. 202219 OF 2026 (LB-RES)
IN WP No. 201964/2026
BETWEEN:
SRI. ANUNTHA RAMULU
SINCE DEAD BY HIS LR
SRI.SRINIVAS
S/O ANANTH RAMULU
AGE: 55 YEARS,
OCC: AGRICULTURE
R/O WARD NO.4 OPP: SHRADHA SCHOOL
BASAVANAGAR, MANVI
TQ: MANVI, DIST: RAICHUR-584123
…PETITIONER
Digitally signed
by SWETA
KULKARNI
Location: HIGH
COURT OF
KARNATAKA
(BY SRI. ARUNKUMAR AMARGUNDAPPA., ADVOCATE)
AND:
1. SMT. VEENA SIDDAREDDY
W/O SHIVARAJ SIDDAREDDY
AGE: MAJOR,
OCC: AGRICULTURE
R/O H NO 1-11-55/148
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VENKATESHWAR COLONY,
RAICHUR
TQ AND DIST: RAICHUR-584101
2.
THE REGIONAL COMMISSIONER
KALABURAGI DIVISION,
KALABURAGI
DIST: KALABURAGI-585101
3. THE COMMISSIONER
RAICHUR CITY CORPORATION
RAICHUR, DIST: RAICHUR-584101
…RESPONDENTS
(BY SRI.RAVI B. PATIL ADV.,F OR R1;
SRI.MALLIKARJUN SAHUKAR, AGA FOR R2;
SRI.GOURISH S. KHASHAMPUR ADV., FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT IN THE NATURE OF CERTIORARI AND GRANT
ANY OTHER APPROPRIATE WRIT IN THE FOLLOWING TERMS:
A) SET ASIDE THE IMPUGNED ORDER DATED 26-03-026
BEARING NO. PASSED BY
¸ÀASÉå:PÀA/¥ÁæDPÀ/¥ÀÄgÀ¸À¨sÉ-1/C¦Ã®Ä/14/23-24/6,
ND
THE 2 RESPONDENT VIDE, ANNEXURE-G CONSEQUENTLY
DISMISS THE REVISION PETITION FILED BY THE RESPONDENT
NO.1; B) SUCH FURTHER ORDER OTHER RELIEFS BE GRANTED
TO THE PETITIONER TO WHICH THE PETITIONER WOULD BE
FOUND ENTITLED TO ON THE FACTS AND CIRCUMSTANCES OF
THE CASE.
IN WP NO. 201965/2026
BETWEEN:
SRI.ANANTHA RAMULU
SINCE DEAD BY HIS LR.
SRI. SRINIVAS S/O ANANTH RAMULU
AGE: 55 YEARS,
OCCU: AGRICULTURE
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WP No. 202219 of 2026
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R/O WARD NO.4,
OPP: SHRADHA SCHOOL BASAVANAGAR,
MANVI, TQ: MANVI
DIST: RAICHUR-584 123.
...PETITIONER
(BY SRI. ARUNKUMAR AMARGUNDAPPA., ADVOCATE)
AND:
1. SRI.BASAVARAJ PATIL
S/O MUDUKANGOUDA
AGE: MAJOR,
OCCU: AGRICULTURE
R/O 1-11-55/14A,
VENKATESHWAR COLONY
RAICHUR
TQ AND DIST: RAICHUR-584 101
2. THE REGIONAL COMMISSIONER
KALABURAGI DIVISION,
KALABURAGI
DIST: KALABURAGI-585 101
3. THE COMMISSIONER
RAICHUR CITY CORPORATION
RAICHUR, DIST: RAICHUR-584 101
...RESPONDENTS
(BY SRI. RAVI B PATIL ADV., FOR R1;
SRI.MALLIKARJUN SAHUKAR, AGA FOR R2;
SRI.GOURISH S. KHASHAMPUR ADV., FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
ISSUE A WRIT IN THE NATURE OF CERTIORARI AND
GRANT ANY OTHER APPROPRIATE WRIT IN THE
FOLLOWING TERMS: A) SET ASIDE THE IMPUGNED ORDER
DATED 26.03.2026 BEARING NO.
¸ÀASÉå:PÀA/¥ÁæDPÀ/¥ÀÄgÀ¸À¨sÉ-
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ND
PASSED BY THE 2 RESPONDENT VIDE
1/C¦Ã®Ä/13/23-24/4,
ANNEXURE-G CONSEQUENTLY DISMISS THE REVISION
PETITION FILED BY THE RESPONDENT NO.1; B) SUCH
FURTHER ORDER OTHER RELIEFS BE GRANTED TO THE
PETITIONER TO WHICH THE PETITIONER WOULD BE
FOUND ENTITLED TO ON THE FACTS AND CIRCUMSTANCES
OF THE CASE.
IN WP NO. 202219/2026
BETWEEN:
SRI. SATYANARAYANA
S/O RAMAJIRAO
AGED ABOUT 58 YEARS,
OCCU: AGRICULTURE
R/O H.NO.1-4-76,
GUDASHED ROAD
RAICHUR, TQ AND DIST: RAICHUR-584103.
...PETITIONER
(BY SRI. ARUNKUMAR AMARGUNDAPPA., ADVOCATE)
AND:
1. DR. GURUBASAPPA
S/O DODDANNAGOUDA HUNAKUNTI,
AGE: MAJOR, OCCU: DOCTOR
R/O H.NO.11-55-138/52, YEKLASPUR LAYOUT
RAICHUR, TQ AND DIST: RAICHUR-584 103
2. DR. SHREYA G. HUNAKUNTI
D/O GURUBASAPPA
AGE: MAJOR, OCCU: DOCTO (DENTIST)
R/O H.NO.1-11-38/118A
BASAVESHWAR COLONY, OPP. BASAVA HOSPITAL
RAICHUR, TQ AND DIST: RAICHUR-584 103
3. THE REGIONAL COMMISSIONER
KALABURAGI DIVISION, KALABURAGI
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DIST: KALABURAGI-585 101
4.
THE COMMISSIONER
RAICHUR CITY CORPORATION
RAICHUR, DIST: RAICHUR-584101.
...RESPONDENTS
(BY SRI. RAVI B PATIL ADV., FOR R1 AND R2;
SRI.MALLIKARJUN SAHUKAR, AGA FOR R3;
SRI.GOURISH S. KHASHAMPUR ADV., FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
ISSUE A WRIT IN THE NATURE OF CERTIORARI AND
GRANT ANY OTHER APPROPRIATE WRIT IN THE
FOLLOWING TERMS: A) SET ASIDE THE IMPUGNED ORDER
DATED 26.03.2026 BEARING NO.
¸ÀASÉå:PÀA/¥ÁæDPÀ/¥ÀÄgÀ¸À¨sÉ-
RD
PASSED BY THE 3 RESPONDENT VIDE
1/C¦Ã®Ä/15/23-24/5,
ANNEXURE-F CONSEQUENTLY DISMISS THE REVISION
PETITION FILED BY THE RESPONDENT NO.1 AND 2; B)
SUCH FURTHER ORDER OTHER RELIEFS BE GRANTED TO
THE PETITIONER TO WHICH THE PETITIONER WOULD BE
FOUND ENTITLED TO ON THE FACTS AND CIRCUMSTANCES
OF THE CASE.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN
AS UNDER:
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CORAM: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL ORDER
These writ petitions are filed seeking the following
prayers:
“ In W.No.201964/2026 : A. Set aside the
impugned order dated: 26.03.2026 bearing
No. : / / -1/ /14/23-24/6, passed by
ಸಂ ೆ ಕಂ ಾ ಆಕ ಪ ರಸೆ ಅ ೕಲು
nd
the 2 Respondent vide, Annexure-G., consequently
dismiss the revision petition filed by the Respondent No.1.
B. Such further order other reliefs be granted to the
petitioner to which the petitioner would be found entitled
to on the facts and circumstances of the case.
In W.No.201965/2026 : A. Set aside the
impugned order dated: 26.03.2026 bearing
No. : / / -1/ /13/23-24/4, passed by
ಸಂ ೆ ಕಂ ಾ ಆಕ ಪ ರಸೆ ಅ ೕಲು
nd
the 2 Respondent vide, Annexure-G., consequently
dismiss the revision petition filed by the Respondent No.1.
B. Such further order other reliefs be granted to the
petitioner to which the petitioner would be found entitled
to on the facts and circumstances of the case.
In W.No.202219/2026 : A. Set aside the
impugned order dated: 26.03.2026 bearing
No. : / / -1/ /15/23-24/5, passed by
ಸಂ ೆ ಕಂ ಾ ಆಕ ಪ ರಸೆ ಅ ೕಲು
rd
the 3 Respondent vide, Annexure-F., consequently
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dismiss the revision petition filed by the Respondent
Nos.1 and 2.
B. Such further order other reliefs be granted to the
petitioner to which the petitioner would be found entitled
to on the facts and circumstances of the case. ”
2. The petitioner in the aforesaid writ petitions
claims to be the owner of Plot Nos.52, 57, 58 and 66,
stated to have been carved out of Survey Nos.110/2A and
115/2B, situated at Venkateshwar Colony, Raichur Taluk
and District.
3. It is averred that one Kasbe Ramchander Rao S/o
Srinivas Rao, was the absolute owner in possession of
various plots formed in the lands bearing Survey
Nos.110/2A and 115/2B, situated at Venkateshwar Colony,
Raichur Taluk and District. It is further averred that the
petitioner’s father purchased Plot Nos.52, 57, 58 and 66
under a Registered Sale Deed dated 06.11.1973. Pursuant
thereto, the name of the petitioner’s father was mutated in
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the records maintained by respondent No.3 – Corporation,
as evident from Annexures-B and B1.
4. The records indicate that the petitioner’s father
executed a Registered Gift Deed dated 19.04.2023 in
favour of the petitioner in respect of Plot Nos.57, 58 and
66. The said transaction is also reflected in the
Encumbrance Certificate at Annexuer-C1.
5. It is also averred that the private respondents in
the aforesaid writ petitions approached the respondent -
Municipal authorities claiming right over the subject plots
on the ground that they have purchased the respective
plots from one Iqbal Ahmad, claiming to be the original
owner thereof. The private respondents assert that they
acquired title to their respective plots under separate
Registered Sale Deeds.
6. In W.P.No.201964/2026, respondent No.1 claims
to have purchased Plot No.58 under a Registered Sale
Deed dated 25.04.1985. The similar assertions have been
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made by the private respondents in the connected writ
petitions. Respondent No.1 in W.P.No.201964/2026 and
the other private respondents in the connected writ
petitions assailed the mutations standing in the name of
the petitioner’s father before respondent No.2 – The
Regional Commissioner by filing revision petition.
Respondent No.2 under the impugned orders, allowed the
revision petitions, which is called in question in these writ
petitions.
7. The petitioner claims to be the owner of the
subject property by virtue of a Registered Gift Deed dated
19.04.2023, executed in his favour by his father. It is also
averred that the petitioner’s father had purchased the four
plots referred supra from one Kasbe Ramchander Rao S/o
Srinivas Rao, under a Registered Sale Deed dated
06.11.1973. Similarly, the private respondents in the
aforesaid writ petitions claim to have purchased
independent plots from one Iqbal Ahmad S/o Abdul
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Raheem and Abdul Salam S/o Osman Ali, under different
Registered Sale Deed executed in the year 1985.
8. Respondent No.2 - the Regional Commissioner,
while considering the revision petition filed by the private
respondents, has recorded reasons that the subject plots
were carved out of land that had been converted from
agricultural to non-agricultural use vide order dated
18.02.1984. Thereafter, the planning authority approved
the layout, and the Chakubandi (boundaries) mentioned in
the Sale Deeds of the private respondents were found to
have tallied with the plots referred in the approved layout
plan. On this basis, the Regional Commissioner proceeded
to allow the revision petition, while doubting the
Registered Sale Deed dated 06.11.1973 and consequently,
the Registered Gift Deed executed in favour of the
petitioner.
9. In my considered view, the impugned order does
not suffer from any perversity warranting interference by
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this Court. The same is based on the submissions
advanced and the documents placed on record by the
respective parties during the proceedings. Therefore, the
impugned order does not call for any interference by this
Court.
10. However, it is open to the petitioner to approach
the competent Civil Court and seek appropriate
declaratory reliefs with regard to the subject property,
particularly in respect of the title claimed by him under the
Registered Sale Deeds and Registered Gift Deed, in
accordance with law.
11. With the aforesaid observations, the writ
petitions are dismissed .
Sd/-
(VIJAYKUMAR A. PATIL)
JUDGE
PHM
List No.: 1 Sl No.: 26