Karnataka High Court
Smt Ratnamma vs The Tahasildar on 4 August, 2025
Author: Jyoti Mulimani
Bench: Jyoti Mulimani
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NC: 2025:KHC-K:4398
WP No. 200694 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 4TH DAY OF AUGUST, 2025
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
WRIT PETITION NO.200694 OF 2025 (KLR-RES)
BETWEEN:
SMT. RATNAMMA D/O GUNDAPPA,
AGE: 63 YEARS, OCC: AGRICULTURE AND
HOUSEHOLD,
R/O G.P NO.78, GHODEPALLI VILLAGE,
TQ. & DIST. BIDAR-585402.
...PETITIONER
(BY SRI. SHIVASHARANA REDDY, ADVOCATE)
AND:
1. THE TAHASILDAR, BIDAR,
Digitally signed by DIST. BIDAR-585401.
PREMCHANDRA
MR
Location: HIGH
2. THE ASSISTANT COMMISSIONER, BIDAR
COURT OF DIST.BIDAR-585401.
KARNATAKA
3. THE DEPUTY COMMISSIONER BIDAR
DIST. BIDAR-585401.
...RESPONDENTS
(BY SRI. SHESHADRI JAISHANKAR M., AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
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NC: 2025:KHC-K:4398
WP No. 200694 of 2025
HC-KAR
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
ORAL ORDER
Sri.Shivasharana Reddy., counsel for the petitioner and
Sri.Sheshadri Jaishankar.M., AGA for the respondents have
appeared in person.
2. The short facts are these:
On 15th day of February 2005, the Government of
Karnataka, Department of Revenue in File No.RUG/CR-
721/2004-2005 issued Form No.7 by receiving premium of
Rs.3,950/- pertaining to allotment of Land bearing Sy.No.11
measuring 02 Acres 20 Guntas situated at Ghodepalli Village,
Bidar Taluk and District. Alleging interference, the petitioner
was constrained to file a suit on the file of the Prl. Senior Civil
Judge and CJM, Bidar seeking the relief of declaration of
ownership and perpetual injunction in O.S.No.122/2021. The
Trial Court vide Judgment and Decree dated 23.08.2022
decreed the suit. After the decree of the suit, the petitioner
moved before the Revenue Authorities to mutate her name in
the revenue records. The petitioner's grievance is about non-
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HC-KAR
mutating her name in the revenue records. Under these
circumstances, the petitioner is before this Court.
3. Counsel for the respective parties urged several
contentions. Heard the arguments and perused the Writ papers
with care.
4. The issue revolves within a narrow compass and
relates to the request made by the petitioner to mutate her
name in the revenue records. Suffice it to note that, the Trial
Court decreed the suit and subsequently, the petitioner moved
an application before the Tahsildar on 02.11.2022 to mutate
her name in the revenue records. The Tahsildar forwarded the
copy of the request to the Assistant Commissioner. The
Assistant Commissioner issued an endorsement on 21.06.2023
directing the petitioner to furnish the copy of the FDP
proceedings. The direction to furnish the copy of the FDP
proceedings does not arise, since the suit is for declaration and
there is nothing like FDP proceedings in a declaration suit.
Moreover, as per the judgment and decree of the Trial Court,
the petitioner's request is only to mutate her name in the
revenue records. Hence, this Court deems it proper to direct
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the Tahsildar and the Assistant Commissioner to consider the
request of the petitioner and act in accordance with law to
address her grievance within fifteen days from the receipt of
certified copy of this order.
5. Resultantly, the Writ Petition is disposed of.
Sd/-
(JYOTI MULIMANI)
JUDGE
MRP
