Karnataka High Court
Arun Kumar vs The Tahasildar on 4 August, 2025
Author: Jyoti Mulimani
Bench: Jyoti Mulimani
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NC: 2025:KHC-K:4391
WP No. 200704 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.200704 OF 2025 (KLR-RES)
BETWEEN:
ARUN KUMAR S/O SHIROMANI,
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O G.P NO.76, GHODEPALLI VILLAGE,
TQ. & DIST. BIDAR-585402.
...PETITIONER
(BY SRI. SHIVASHARANA REDDY, ADVOCATE)
AND:
1. THE TAHASILDAR, BIDAR,
TQ. & DIST. BIDAR-585401.
Digitally signed by
PREMCHANDRA 2. THE ASSISTANT COMMISSIONER, BIDAR
MR
Location: HIGH TQ. & DIST. BIDAR-585401.
COURT OF
KARNATAKA 3. THE DEPUTY COMMISSIONER, BIDAR
TQ. & 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:4391
WP No. 200704 of 2025
HC-KAR
THIS WRIT PETITION IS LISTED FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, AN ORDER IS MADE 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 27th day of December 2004, the Government of
Karnataka, Department of Revenue in File No.RUG/CR-
822/2004-2005 issued Form No.7 by receiving premium of
Rs.3,950/- pertaining to allotment of Land bearing Sy.No.11
measuring 03 Acres 30 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.110/2021. The
Trial Court vide Judgment and Decree dated 11.08.2022
decreed the suit. After the decree of the suit, the petitioner
moved before the Revenue Authorities to mutate his name in
the revenue records. The petitioner's grievance is about non-
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HC-KAR
mutating his 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 his
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 Thasildar on 02.11.2022 to mutate his
name in the revenue records. The Thasildar 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 his name in the revenue records. Hence, this
Court deems it proper to direct the Thasildar and the Assistant
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Commissioner to consider the request of the petitioner and act
in accordance with law to address his 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
