Full Judgment Text
- 1 -
NC: 2026:KHC:12416
WP No. 5377 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 26 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 5377 OF 2026 (KLR-REG)
BETWEEN:
1. SRI RANGAIAH
RANGAIAH S/O LATE NANJAIAH,
AGED ABOUT 58 YEARS,
HIRISAMUDRA VILLAGE,
CHIKKAHERAGANALU POST,
GANDASI HOBLI, ARASIKERE TALUK,
HASSAN DISTRICT,
PIN CODE 573119.
…PETITIONER
(BY SRI. HONAKHANDE BASAGOWDA PANDIT, ADVOCATE)
AND:
1.
THE GOVERNMENT OF KARNATAKA
REPRESENTED BY THE PRINCIPAL
SECRETARY, REVENUE DEPARTMENT,
M.S.BUILDING, BENGALURU
PIN CODE- 560001.
Digitally signed
by
SHARADAVANI
B
Location: HIGH
COURT OF
KARNATAKA
2. THE DEPUTY COMMISSIONER
MINI VIDHANA SOUDHA,
HASSAN, TALUK HASSAN,
DISTRICT HASSAN,
PIN CODE-573201.
3. THE ASSISTANT COMMISSIONER
HASSAN, OFFICE AT HASSAN, TALUK
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NC: 2026:KHC:12416
WP No. 5377 of 2026
HC-KAR
HASSAN, DISTRICT HASSAN,
PIN CODE-573201.
4. THE TASHILDAR ARASIKERE
OFFICE AT ARASIKERE,
TALUKA ARASIKERE, DISTRICT
HASSAN, PIN CODE-573201.
5. THE LAND REGULARIZATION
COMMITTEE FOR REGULARIZATION OF
UNAUTHORIZED LANDS, OFFICE AT
ARASIKERE, BY ITS SECRETARY,
TASHILDAR,ARASIKERE TALUKA,
HASSAN, DISTRICT,HASSAN,
PIN CODE-573201,
ALL THE RESPONDENTS REPRESENT BY
GOVERNMENT ADVOCATE, HIGH COURT OF
KARNATAKA BENGALURU, PINCODE-560001.
…RESPONDENTS
(BY SMT. NAVYA SHEKAR, AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORD IN RESPECT OF AN APPLICATION DTD 23.01.2023
FILED BY THE PETITIONER PENDING BEFORE THE R-5 LAND
REGULARIZATION COMMITTEE FOR REGULARIZATION OF THE
LAND IN SY NO. 46 AN EXTENT OF 4 ACRE SITUATED AT
HIRISAMUDRA VILLAGE, GANDASI HOBLI, ARASIKERE TALUK
FOR REFERENCE IN THIS WP AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
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NC: 2026:KHC:12416
WP No. 5377 of 2026
HC-KAR
ORAL ORDER
Learned Additional Government Advocate accepts notice
for all the respondents.
2. It is the contention of the petitioner that the
petitioner has filed an application in Form No.57 dated
23.01.2023 seeking regularization of unauthorised occupation
of land in Sy.No.46 measuring 4 acres of Hirisamudra Village,
Arasikere Taluk, Hassan District, has not been considered till
date. Therefore, the prayer in the petition is to direct the
respondents to consider the said application.
3. Having regard to the contentions raised in the writ
petition and submission of the learned counsel for the
petitioner, this Court is of the considered opinion that
respondent No.4-Tahasildar was duty bound to place the
application filed by the petitioner before the ‘Committee for
Regularization of Unauthorized Occupation’ and the Committee
was also duty bound to consider the application and pass
necessary orders.
4. The writ petition stands disposed of with a specific
direction to respondent No.4-Tahasildar, Hassan Taluk, to verify
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NC: 2026:KHC:12416
WP No. 5377 of 2026
HC-KAR
from the records as to whether such application filed by the
petitioner in the year 2023 is pending consideration. If it is
found that such an application was indeed filed by the
petitioner and the application are yet to be considered, the
Tahasildar is directed to place before the Committee for
regularisation of unauthorised occupation, the application along
with his recommendation within a period of two months from
the date of receipt of a copy of this order. Thereafter, the
Committee shall consider the said application and pass
necessary orders in accordance with law as expeditiously as
possible and at any rate within a period of two months.
Ordered accordingly.
Learned Additional Government Advocate is permitted to
file memo of appearance within a period of four weeks from
today.
[
Sd/-
(R DEVDAS)
JUDGE
SSD
List No.: 1 Sl No.: 21
NC: 2026:KHC:12416
WP No. 5377 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 26 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 5377 OF 2026 (KLR-REG)
BETWEEN:
1. SRI RANGAIAH
RANGAIAH S/O LATE NANJAIAH,
AGED ABOUT 58 YEARS,
HIRISAMUDRA VILLAGE,
CHIKKAHERAGANALU POST,
GANDASI HOBLI, ARASIKERE TALUK,
HASSAN DISTRICT,
PIN CODE 573119.
…PETITIONER
(BY SRI. HONAKHANDE BASAGOWDA PANDIT, ADVOCATE)
AND:
1.
THE GOVERNMENT OF KARNATAKA
REPRESENTED BY THE PRINCIPAL
SECRETARY, REVENUE DEPARTMENT,
M.S.BUILDING, BENGALURU
PIN CODE- 560001.
Digitally signed
by
SHARADAVANI
B
Location: HIGH
COURT OF
KARNATAKA
2. THE DEPUTY COMMISSIONER
MINI VIDHANA SOUDHA,
HASSAN, TALUK HASSAN,
DISTRICT HASSAN,
PIN CODE-573201.
3. THE ASSISTANT COMMISSIONER
HASSAN, OFFICE AT HASSAN, TALUK
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NC: 2026:KHC:12416
WP No. 5377 of 2026
HC-KAR
HASSAN, DISTRICT HASSAN,
PIN CODE-573201.
4. THE TASHILDAR ARASIKERE
OFFICE AT ARASIKERE,
TALUKA ARASIKERE, DISTRICT
HASSAN, PIN CODE-573201.
5. THE LAND REGULARIZATION
COMMITTEE FOR REGULARIZATION OF
UNAUTHORIZED LANDS, OFFICE AT
ARASIKERE, BY ITS SECRETARY,
TASHILDAR,ARASIKERE TALUKA,
HASSAN, DISTRICT,HASSAN,
PIN CODE-573201,
ALL THE RESPONDENTS REPRESENT BY
GOVERNMENT ADVOCATE, HIGH COURT OF
KARNATAKA BENGALURU, PINCODE-560001.
…RESPONDENTS
(BY SMT. NAVYA SHEKAR, AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORD IN RESPECT OF AN APPLICATION DTD 23.01.2023
FILED BY THE PETITIONER PENDING BEFORE THE R-5 LAND
REGULARIZATION COMMITTEE FOR REGULARIZATION OF THE
LAND IN SY NO. 46 AN EXTENT OF 4 ACRE SITUATED AT
HIRISAMUDRA VILLAGE, GANDASI HOBLI, ARASIKERE TALUK
FOR REFERENCE IN THIS WP AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
- 3 -
NC: 2026:KHC:12416
WP No. 5377 of 2026
HC-KAR
ORAL ORDER
Learned Additional Government Advocate accepts notice
for all the respondents.
2. It is the contention of the petitioner that the
petitioner has filed an application in Form No.57 dated
23.01.2023 seeking regularization of unauthorised occupation
of land in Sy.No.46 measuring 4 acres of Hirisamudra Village,
Arasikere Taluk, Hassan District, has not been considered till
date. Therefore, the prayer in the petition is to direct the
respondents to consider the said application.
3. Having regard to the contentions raised in the writ
petition and submission of the learned counsel for the
petitioner, this Court is of the considered opinion that
respondent No.4-Tahasildar was duty bound to place the
application filed by the petitioner before the ‘Committee for
Regularization of Unauthorized Occupation’ and the Committee
was also duty bound to consider the application and pass
necessary orders.
4. The writ petition stands disposed of with a specific
direction to respondent No.4-Tahasildar, Hassan Taluk, to verify
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NC: 2026:KHC:12416
WP No. 5377 of 2026
HC-KAR
from the records as to whether such application filed by the
petitioner in the year 2023 is pending consideration. If it is
found that such an application was indeed filed by the
petitioner and the application are yet to be considered, the
Tahasildar is directed to place before the Committee for
regularisation of unauthorised occupation, the application along
with his recommendation within a period of two months from
the date of receipt of a copy of this order. Thereafter, the
Committee shall consider the said application and pass
necessary orders in accordance with law as expeditiously as
possible and at any rate within a period of two months.
Ordered accordingly.
Learned Additional Government Advocate is permitted to
file memo of appearance within a period of four weeks from
today.
[
Sd/-
(R DEVDAS)
JUDGE
SSD
List No.: 1 Sl No.: 21