Smt Parvathamma vs The Land Tribunal
2025 Latest Caselaw 9400 Kant

Karnataka High Court

Smt Parvathamma vs The Land Tribunal on 25 October, 2025

                                        -1-
                                                 NC: 2025:KHC:42277-DB
                                                   WA No. 706 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. 706 OF 2024 (LR)
             BETWEEN:

             1.    SMT PARVATHAMMA
                   DAUGHETER OF LATE BYRAPPA
                   WIFE OF SRI VENKATASWAMY
                   AGED ABOUT 63 YEARS
                   RA/T THINDLU VILLGE
                   SARJAPURA HOBLI, ANEKAL TLAUK
                   SENIOR CITIZENSHIP BENEFIT NOT TO BE CLAIMED

                                                          ...APPELLANT
             (BY SRI. HARISH KUMAR M S., ADVOCATE)

             AND:
Digitally
signed by
VASANTHA     1.    THE LAND TRIBUNAL
KUMARY B K
                   BANGALORE SOUTH TALUK
Location:
HIGH               REPRESENTED BY ITS CHAIRMAN
COURT OF           SPECIAL TAHASILDAR
KARNATAKA
                   BANGALORE SOUTH TALUK
                   BANGALORE 56101

             2.    SRI R VIJAYADEVA
                   SON OF LATE RAMAPPA
                   ALIS M RAMAIAH
                   AGED ABOUT 75 YEARS
                   SRI APRTMENT 1ST FLOOR
                   NEAR ANJANEYASWAMY TEMPLE
                   ITTAMADU, BANGALORE 560085
                           -2-
                                  NC: 2025:KHC:42277-DB
                                    WA No. 706 of 2024


HC-KAR



3.   SRI R SOMASHEKARA
     SON OF LATE RARNAPPA ALIS M RAMAIAH
     AGED ABOUT 60 YEARS
     NO 15, 3RD A MAIN ROAD
     2ND CROSS, V PHASE
     1ST G STATE, RAJARAJESHWARI NAGAR
     BANGALORE 560098

4.   SRI R RAJANNA
     SON OF LATE RAMAPPA ALIS M RAMAIH
     AGED ABOUT 66 YEARS
     RAMOHALLI VILLAGE, KENGERI HOBLI
     BANGALORE SOUTH TALUK 56210

5.   SRI R KRISHNAPPA
     SON OF LATE RAMAPPA ALIS M RAMAIH
     AGED ABOUT 53 YEARS
     RAMOHALLI VILLGE, KENGERI HOBLI
     BANGALORE SOUTH TALUK 562101

6.   SRI R PRABHU
     SON OF LATE RAMAPPA ALIS M RAMAIH
     AGED ABOUT 55 YEARS
     RAMOHALLI VILLAGE, KENGERI HOBLI
     BANGALORE SOUTH TALUK 562101

7.   SRI R NAGESH
     SON OF LATE RAMAPPA ALIS M RAMAIH
     AGED ABOUT 50 YEARS
     RAMOHALLI VILLAGE, KENGERI HOBLI
     BANGALORE SOUTH TALUK 562101

8.   SMT JANAKI
     DAUGHTER OF LATE RAMAPAP ALIS M RAMIAH
     AGED ABOUT 72 YEARS
     CHALLAGHATTA, EMLURE POST
     BANGALORE EAST TALK 569109

9.   SMT RUKMINI
     DAUGHTER OF LATE RAMAPPA ALIS M RAMAIH
     AGED ABOUT 70 YEARS,
                          -3-
                                  NC: 2025:KHC:42277-DB
                                    WA No. 706 of 2024


HC-KAR



    NO 177/A, 1ST MAIN
    NEAR SRIRAM APARTMENTS
    BEHIND OXFORD PLAYGROUND
    SARAKKI, BANGALORE 560078

10. NEELAMMA
    DAUGHTER OF LATE RAMAPPA ALIS M RAMAIH
    AGED ABOUT 68 YEARS
    3RD MAIN, GOTTIGERE
    M RAMAIAH, BANNERGHATTA MAIN ROAD
    BANGALORE 56101

11. SMT SUNANDA
     DAUGHTER OF LATE RAMAPPA ALIS M RAMAIH
     AGED ABOUT 64 YEARS
     NO 1960, 8TH MAIN ROAD
     JUDICIAL LAYOUT, GKVK POST
     BANGALORE 560065
                                       ...RESPONDENTS
(BY SRI. M.N.SUDEV HEGDE, AGA)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO ALLOW THE
ABOVE WRIT APPEAL AND SET ASIDE THE ORDER DATED
19/02/2019 IN WP NO.47671/2018 PASSED BY THE LEARNED
SINGLE JUDGE.

     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
                              -4-
                                        NC: 2025:KHC:42277-DB
                                          WA No. 706 of 2024


 HC-KAR



                        ORAL JUDGMENT

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

This writ appeal has been filed impugning the judgment

and order dated 19.02.2019 passed in W.P.No.47671/2018 by

the learned Single Judge. The appeal has been filed with delay

of 1145 days. The explanation offered by the appellant for

condonation of such huge delay is neither convincing nor bona

fide. Therefore, I.A.No.1/2024 deserves to be dismissed and

the same is accordingly dismissed. Consequently, the writ

appeal also stands dismissed.

Sd/-

(D K SINGH) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

RKA