Smt. Indrakshi Devi vs State Of Karnataka
2025 Latest Caselaw 10088 Kant

Karnataka High Court

Smt. Indrakshi Devi vs State Of Karnataka on 11 November, 2025

                                            -1-
                                                     NC: 2025:KHC:45700-DB
                                                      WA No. 1896 of 2024


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 11TH DAY OF NOVEMBER, 2025

                                         PRESENT
                     THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                            AND
                          THE HON'BLE MR. JUSTICE C.M. POONACHA
                           WRIT APPEAL NO. 1896 OF 2024 (KLR-RES)

               BETWEEN:

               1.   SMT. INDRAKSHI DEVI
                    W/O SRI R. RAJACHANDRA
                    AGED ABOUT 66 YEARS
                    R/O NO. 241, 15TH MAIN
                    RAJAMAHAL VILAS EXTENSION
                    BENGALURU - 560 080

                    REPRESENTED BY HER GPA HOLDER
                    SRI PRASANNA KUMAR J A
                    S/O J B AJJEGOWDA
Digitally           AGED ABOUT 63 YEARS
signed by           R/ATNO.99, "MUNGARU"
SRIDEVI S           5TH CROSS, 2ND MAIN
Location:           NEAR CBI OFFICE, GANGA NAGAR
High Court          BENGALURU - 560 032
of Karnataka
                    SRI HARISH RAO S
                    AGED ABOUT 42 YEARS
                    S/O SUKEENDRA RAO, 2ND CROSS, K BLOCK
                    R/AT NO.1860, 2ND MAIN
                    KUVEMPU NAGAR
                    MYSURU - 570 023
                                                              ...APPELLANT
               (BY SRI RAJASHEKAR S., ADVOCATE)
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                                   NC: 2025:KHC:45700-DB
                                    WA No. 1896 of 2024


 HC-KAR




AND:

1.   STATE OF KARNATAKA
     REPRESENTED BY ITS
     PRINCIPAL SECRETARY
     DEPARTMENT OF REVENUE
     VIDHANA SOUDHA
     DR. B.R. AMBEDKAR VEEDHI
     BANGALORE - 560 001

2.   THE ADDITIONAL DIRECTOR
     OF LAND RECORDS
     DEPARTMENT OF SURVEY
     SETTLEMENT AND LAND RECORDS
     K.R. CIRCLE
     BANGALORE - 560 001

3.   THE ASSISTANT DIRECTOR
     OF LAND RECORDS
     MYSORE DIVISION
     NEAR OLD TALUK OFFICE
     NAZARABAD
     MYSORE - 570 010

4.   THE DEPUTY DIRECTOR OF
     LAND RECORDS
     MYSORE DIVISION
     NEAR OLD TALUK OFFICE
     NAZARABAD
     MYSORE - 570 010

5.   THE JOINT DIRECTOR
     OF LAND RECORDS
     MYSORE DIVISION
     NEAR OLD TALUK OFFICE
     NAZARABAD, MYSORE - 570 010
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                                    NC: 2025:KHC:45700-DB
                                     WA No. 1896 of 2024


 HC-KAR



6.   THE ASSISTANT COMMISSIONER
     MYSORE SUB-DIVISION
     MYSORE - 570 008

6.   THE TAHSILDAR
     MYSORE TALUK, TALUK OFFICE
     NAZARABD, MYSORE - 570 010

7.   THE PLANNING OFFICER
     CITY SURVEY, NAZARABAD
     MYSORE - 560 010

8.   M/S VINAYAKA ENTERPRISES
     BEING A REGISTERED PARTNERSHIP FIRM
     HAVING ITS OFFICE AT NO. 10/1
     LAKSHMINARAYANA COMPLEX
     PALACE ROAD
     BENGALURU - 560 052
     REPRESENTED BY ITS PARNTER
     SRI P. ASHWIN PAI
                                           ...RESPONDENTS
(BY SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-1 TO 7)

      THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 11.09.2024 PASSED BY THE LEARNED SINGLE
JUDGE OF THIS HON'BLE COURT IN WRIT PETITION No.8497/2024
(KLR-RES) BY ALLOWING THE WRIT APPEAL GRANT SUCH OTHER
AND FURTHER RELIEF'S AS THIS HON'BLE COURT DEEMS FIT
AND PROPER UNDER THE FACTS AND CIRCUMSTANCES OF THE
CASE IN THE INTEREST OF JUSTICE AND EQUITY.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                           NC: 2025:KHC:45700-DB
                                            WA No. 1896 of 2024


 HC-KAR




CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA


                          ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The learned counsel appearing for the appellant seeks to

withdraw the present appeal with liberty to pursue all contentions

before the trial court.

2. Accordingly, the appeal is dismissed as withdrawn with the

said liberty.

3. Pending applications also stand disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

SD