State Of Karnataka vs Smt K Anantha Shenoy
2025 Latest Caselaw 9399 Kant

Karnataka High Court

State Of Karnataka vs Smt K Anantha Shenoy on 25 October, 2025

                                        -1-
                                                 NC: 2025:KHC:42276-DB
                                                  WA No. 1937 of 2024


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 25TH DAY OF OCTOBER, 2025

                                     PRESENT
                        THE HON'BLE MR. JUSTICE D K SINGH
                                       AND
                      THE HON'BLE MR. JUSTICE RAJESH RAI K
                        WRIT APPEAL NO. 1937 OF 2024 (LR)
             BETWEEN:

             1.    STATE OF KARNATAKA
                   REP BY ITS SECRETARY,
                   DEPARTMENT OF REVENUE,
                   M S BUILDING,
                   BENGALURU - 560 001.

             2.    THE DEPUTY COMMISSIONER
                   MANGALURU DISTRICT,
                   D K DISTRICT - 575001.

             3.    THE THASILDAR
                   BANTWAL TALUK,
Digitally          D K DISTRICT.
signed by
VASANTHA                                                 ...APPELLANTS
KUMARY B K   (BY SRI M.N.SUDEV HEGDE, AGA)
Location:
HIGH
COURT OF     AND:
KARNATAKA
             1.    SMT.K ANANTHA SHENOY
                   S/O LATE KRISHNAPPA SHENOY,
                   AGED ABOUT 84 YEARS,
                   RESIDENT OF KANTIKA HOUSE,
                   BALTHILA VILLAGE,
                   BANTWAL TALUK,
                   DAKSHINA KANNADA DISTRICT.
                                                        ...RESPONDENT
                               -2-
                                        NC: 2025:KHC:42276-DB
                                            WA No. 1937 of 2024


HC-KAR



     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO CALL FOR THE
ENTIRE RECORDS OF WRIT PETITION NO.48398/2016 DATED
07/08/2024 AS WELL AS RECORDS OF TAHSILDAR BANTWAL
RELATING TO THIS CASE AND ALLOW THIS APPEAL AND SET
ASIDE THE IMPUGNED ORDER DATED 07/08/2024, PASSED BY
THE LEARNED SINGLE JUDGE IN WP NO.48398/2016, ETC.


     THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE D K SINGH
       and
       HON'BLE MR. JUSTICE RAJESH RAI K

                       ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE D K SINGH)

The present writ appeal has been filed impugning the

judgment and order dated 07.08.2024 passed in

W.P.No.48398/2016 by the learned Single Judge.

2. The only contention raised by Sri Sudev Hegde,

learned Additional Government Advocate is the rate of

interest awarded by the learned Single Judge for

acquisition of land.

NC: 2025:KHC:42276-DB

HC-KAR

3. We do not find that the rate of interest at

16.66% is exorbitant which requires interference by this

Court. We therefore, dismiss this appeal.

Sd/-

(D K SINGH) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

RKA