Karnataka High Court
Sri G Ramaiah vs The State Of Karnataka on 20 November, 2025
-1-
NC: 2025:KHC:48127
WP No. 3534 of 2020
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE RAJESH RAI K
WRIT PETITION NO. 3534 OF 2020 (KLR-RES)
BETWEEN:
1. SRI G RAMAIAH
SINCE DEAD BY LR'S.
1(a) CHIKKABYRAMMA
W/O LATE G. RAMAIAH
AGED ABOUT 75 YEARS
1(b) SRI. R. GOVINDARAJU
S/O LATE G RAMAIAH
AGED ABOUT 61 YEARS
BOTH ARE RESIDING AT
NO.205, MAGADI MAIN ROAD,
NEAR SHREE SAI VRUDDASHRAMA
Digitally signed METIPALYA, TAVAREKERE
by PANKAJA S
BANGALORE-562 130
Location: HIGH
COURT OF
KARNATAKA 1(c) SRI. R. PRAJWAL @ R LAKSHMANA MURTHY S
R/AT NO.110, 2ND CROSS
SHASHIDHARA LAYOUT, CHANNASANDRA
RAJARAJESHWARI NAGAR,
BANGALORE-560 098.
...PETITIONER
(BY SRI. CHANDRASHEKAR SWAMY K.B, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
-2-
NC: 2025:KHC:48127
WP No. 3534 of 2020
HC-KAR
REVENUE DEPARTMENT
REP BY ITS SECRETARY
M.S. BUILDING
DR. B.R. AMBEDKAR ROAD,
BANGALORE-560 001.
2. THE DEPUTY COMMISSIONER
BANGALORE URBAN DISTRICT
BANGALORE-560 009
3. THE ASSISTANT COMMISSIONER
BANGALORE SOUTH SUB DIVSIION
BANGALORE-560 009
4. THE TAHASILDAR
BANGALORE SOUTH TALUK
KANDAYA BHAVAN
K G ROAD,
BANGALORE-560 009
5. THE LAND GRANTS COMMITTEE
BANGALORE SOUTH TALUK
BANGALORE-560 009
...RESPONDENTS
(BY SRI. NEELAKANTAPPA K PUJAR, HCGP FOR R1-R5)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO-DIRECT THE
RESPONDENTS AND PARTICULARLY THE R-4 TO CONSIDER
THE REPRESENTATION OF THE PETITIONER VIDE ANNEXURE-M
DATED 09.12.2019 AND DIRECT THE R-4 TO EFFECT THE
KATHA IN THE NAME OF THE PETITIONER AS PER THE
JUDGMENT AND DECREE DATED 07.08.2003 PASSED IN
O.S.NO.750/2002 BY THE II ADDITIONAL CIVIL JUDGE
(JUNIOR DIVISION), BANGALORE RURAL DISTRICT,
BANGALORE VIDE ANNEXURE-D DATED 07.08.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
-3-
NC: 2025:KHC:48127
WP No. 3534 of 2020
HC-KAR
CORAM: HON'BLE MR. JUSTICE RAJESH RAI K
ORAL ORDER
The petitioner, in this writ petition, sought a writ of
mandamus directing respondent No.4 - Tahsildar, Bangalore
South Taluk to consider the representation of the petitioner
dated 09.12.2019 at Annexure-'M' and to effect khata in
respect of property bearing Sy.No.11 measuring 2 acres
situated at Pattanagere Village, Kengeri Hobli, Bangalore South
Taluk (for brevity, 'subject land') based on the judgment and
decree dated 07.08.2003 passed in O.S.No.750/2002 by the II
Addl. Civil Judge (Junior Division) Bangalore Rural District vide
Annexure-'D'.
2. The grievance of the petitioner is that he has filed a
suit in O.S.No.750/2002 against respondent Nos.1 and 4 i.e.,
Revenue Department and the Tahsildar, Bangalore South Taluk
for declaration and consequential injunction in respect of
subject. According to the petitioner, the said suit was decreed
vide judgment and decree dated 07.08.2003. Thereafter, the
petitioner has filed an application before respondent No.4 -
Tahsildar for change of khata of the said land. However,
NC: 2025:KHC:48127
HC-KAR
respondent No.4 has failed to consider the representation of
the petitioner till today, though the same was filed on
09.12.2019. In such circumstance, I am of the considered view
that the prayer made in the petition requires to be granted.
3. Accordingly, the writ petition is disposed of.
Respondent No.4 - Tahsildar, Bangalore South Taluk, is
directed to consider the representation of the petitioner dated
09.12.2019 in accordance with law within an outer limit of four
months from the date of receipt of a copy of this order.
SD/-
(RAJESH RAI K)
JUDGE
HKV
