Karnataka HC Gives Tahsildar 2 Months to Consider Nayak Heirs’ Mutation Request for 6.08 Acres in Udupi

The petitioners sought a direction requiring the Tahsildar, Kapu Taluk, to consider their representation concerning mutation of revenue records for land in Survey No. 543/1, Shirva Village, in their favour as legal heirs of late Umanath Nayak and late Nagesh Nayak.

They relied on an earlier order of the High Court in W.P. No. 6869/2012, dated 5 February 2019.

The judgment describes the representation’s date inconsistently: the petition prayer gives 23 June 2026, while the Court’s summary refers to 23 April 2026.

Respondents 3 to 8 were deleted from the proceedings.

The petition was brought under Article 226 of the Constitution of India, and the Court exercised its writ jurisdiction to direct the competent revenue authority to consider the representation in accordance with law.

The Court also required the authority to take account of the earlier High Court order in W.P. No. 6869.

The judgment does not identify or discuss any specific revenue statute or substantive rule governing mutation.

The Court treated the petition as seeking consideration of the representation, rather than itself determining entitlement to mutation.

It therefore directed the Tahsildar to decide the representation in accordance with law and in light of the earlier High Court order, without expressing a view on the merits of the requested revenue-entry changes.

The Tahsildar, Kapu Taluk, was directed to consider the representation at Annexure-H in accordance with law and in light of the earlier order in W.P. No. 6869, within two months from receipt of a certified copy of the order.