Revenue entries based on Inams Abolition occupancy grants cannot be displaced unless the grants are set aside by competent authority.

The petitioner challenged the Assistant Commissioner’s order dated 15 February 2019 and the Special Tahsildar’s order dated 27 January 2026, which resulted in the Karnataka State Board of Wakfs being entered in Column No. 11 of the RTC for Sy. No. 10, measuring 3 acres 8 guntas, at Bellahalli Village.

He sought removal of the Board’s name from the revenue records.

The petitioner relied on a recent decision of the High Court concerning similar revenue entries and land at Bellahalli Village.

1. Whether the orders dated 15 February 2019 and 27 January 2026 concerning the entry of the Karnataka State Board of Wakfs in the RTC for the subject land should be quashed.

2. Whether the revenue authorities should be directed to delete the Board’s name from Column No. 11 of the RTC for Sy. No. 10.

The Court relied on its decision in W.P. Nos. 4752 and 4327 of 2026, which applied the principle stated in the Division Bench’s order in W.A. No. 5591 of 2011: where revenue entries reflect orders granting land under the Inams Abolition Act, those entries should not be disturbed unless the grant order is set aside by the competent appellate authority.

The prior decision also treated entry of the Wakf Board’s name without giving the affected claimants an opportunity of hearing as an error warranting correction.

The present petition was brought under Articles 226 and 227 of the Constitution.

The Court found the petitioner’s case covered by its recent decision concerning similar Wakf Board entries in Bellahalli Village.

Following the reasoning in that decision, it held that the challenged revenue orders should not stand and that the Board’s name should be removed from the RTC for the subject land.

The Court did not set out a separate assessment of the underlying title evidence in this order.

The orders dated 15 February 2019 and 27 January 2026 were set aside, and respondents 3 and 4 were directed to delete the Karnataka State Board of Wakfs’ name from Column No. 11 of the RTC for Sy. No. 10, measuring 3 acres 8 guntas, within one month of receiving a certified copy of the order.