Sri Amaregouda S/O Basanagouda Patil vs The Tahsildar
2025 Latest Caselaw 9264 Kant

Karnataka High Court

Sri Amaregouda S/O Basanagouda Patil vs The Tahsildar on 16 October, 2025

                                                                   -1-
                                                                               NC: 2025:KHC-D:14003
                                                                             WP No. 102537 of 2025


                                         HC-KAR




                                      IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                                         DATED THIS THE 16TH DAY OF OCTOBER, 2025
                                                              BEFORE
                                      THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                                      WRIT PETITION NO.102537 OF 2025 (KLR-RR/SUR)
                                        BETWEEN:

                                        SRI. AMAREGOUDA S/O. BASANAGOUDA PATIL,
                                        AGE: 48 YEARS, OCC: AGRICULTURE,
                                        R/O. HIRESHINGANAGUTTI, TQ. ILKAL,
                                        DIST. BAGALKOT, PIN-581701.
                                                                                       ...PETITIONER
                                        (BY SRI. ANAND R. KOLLI, ADVOCATE)

                                        AND:

                                        1.   THE TAHSILDAR, ILKAL,
                                             DIST. BAGALKOT, PIN-581701.

                                        2.   SMT. RENUKA W/O. NINGAPPA,
                                             D/O. HANUMANAGOUDA AGASIMUNDINA,
                                             AGE: 48 YEARS, OCC: AGRICULTURE,
                Digitally signed by
                                             R/O. RAJAPPA NAYAKA COLONY,
                                             GANGAVATI, DIST. KOPPAL, PIN-583227.
                CHANDRASHEKAR
                LAXMAN
                KATTIMANI
CHANDRASHEKAR
LAXMAN          Location: HIGH
KATTIMANI       COURT OF
                KARNATAKA


                                                                                     ...RESPONDENTS
                DHARWAD BENCH
                Date: 2025.10.18
                07:57:05 +0100




                                        (BY SMT. MALA B. BHUTE, AGA FOR R1;
                                            NOTICE TO R2 - ITEM DELIVERED)

                                             THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
                                        227 OF CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN
                                        THE NATURE OF MANDAMUS DIRECTING THE RESPONDENT
                                        NO.1 AUTHORITY TO CONSIDER THE REPRESENTATION DATED
                                        12.09.2024 AS EXPEDITIOUSLY AS POSSIBLE VIDE ANNEXURE-F
                                        IN THE INTEREST OF JUSTICE AND EQUITY AND ETC.

                                             THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
                                        THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
                                 -2-
                                               NC: 2025:KHC-D:14003
                                          WP No. 102537 of 2025


HC-KAR




                            ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)

Learned AGA accepts notice on behalf of respondent No.1.

2. It is noticed 2nd respondent against whom the claim

is made has not appeared despite service of notice.

3. The facts would disclose that the petitioner

purchased petition property under registered sale deed dated

14.11.2016. Vendor's sister filed a suit for partition and separate

possession in O.S.No.365/2015 on the file of Additional Civil

Judge, Hungund. Said suit is decreed.

4. Petitioner filed appeal in R.A.No.2/2023 on the file of

Senior Civil Judge, Hungund. Said the appeal is allowed in terms

of judgment and decree dated 05.09.2024 and consequently, the

suit is remanded.

5. Thereafter, the petitioner filed an application to the

Tahsildar to enter his name in the property records as it was

changed pursuant to the judgment and decree passed by the

Trial Court which is later set aside by the Appellate Court.

NC: 2025:KHC-D:14003

HC-KAR

6. Now it is stated that the suit is pending.

7. Under these circumstances, the petitioner's name is

to be entered in the property records pursuant to the sale deed

subject to the result of the suit.

8. The petitioner shall not alienate the petition property

till the disposal of the suit, which is pending before the Trial

Court.

9. The observations made in this order should not be

construed as an observation on the merits of the petitioner's

claim. This Court has not expressed any opinion on the merits of

the suit which is pending.

10. The Tahsildar shall comply the order within 3 months

from the date of the receipt of certified copy of this order.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

CLK /CT-AN