Kallayya S/O Appayya Hiremath vs The State Of Karnataka
2026 Latest Caselaw 2836 Kant

Karnataka High Court

Kallayya S/O Appayya Hiremath vs The State Of Karnataka on 1 April, 2026

                                              -1-
                                                         NC: 2026:KHC-D:4909
                                                      WP No. 110042 of 2025


                    HC-KAR




                   IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                        DATED THIS THE 1ST DAY OF APRIL, 2026
                                         BEFORE
                             THE HON'BLE MS. JUSTICE JYOTI M
                    WRIT PETITION NO. 110042 OF 2025 (KLR-LG)
                   BETWEEN:
                   KALLAYYA S/O APPAYYA HIREMATH,
                   AGE: 61 YEARS, OCC: AGRICULTURIST,
                   R/O: KOGILAGERI,
                   TQ: ALNAVAR DIST: DHARWAD-581103,
                   P/R: KHB COLONY OPP. TO KMF DHARWAD,
                   TQ. AND DIST: DHARWAD 580002.
                                                                 ...PETITIONER
                   (BY SRI. M.M. KHANNUR, ADVOCATE)
                   AND:
                   1.   THE STATE OF KARNATAKA,
                        DEPARTMENT OF RVENUE,
                        BY ITS SECRETARY
                        AMBEDKAR VEEDHI, M.S. BUILDING
                        VIDHANASOUDHA, BENGALURU-560001.
Digitally signed
by
PREMCHANDRA
MR
Location: HIGH
COURT OF
                   2.   THE TAHSILDAR,
KARNATAKA
                        ALNAVAR TALUK,
                        ALNAVAR, DHARWAD DISTRICT-581103.
                                                               ...RESPONDENTS
                   (BY SMT. MALA B. BHUTE, AGA)

                        THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
                   227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
                   RELIEFS.

                          THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY,
                   AN ORDER IS MADE AS UNDER:
                                 -2-
                                                 NC: 2026:KHC-D:4909
                                              WP No. 110042 of 2025


HC-KAR




                            ORAL ORDER

Sri.M.M.Khannur., counsel for the petitioner and Smt.Mala

B.Bhute., AGA for the respondents have appeared in person.

2. The petition is filed seeking following reliefs:

"i) Issue a writ in the nature of certiorari and quash the impugned endorsement issued by the 2nd respondent dated 05.12.2025 bearing No.LND/Namune-57/CR/86/2025-26 vide Annexure-J to the writ petition as it illegal and unsustainable.

ii) Issue a writ in the nature of mandamus, direction or declaration and pass such other orders, as this court deems fit under the facts and circumstances of the case, to meet the interest of justice and equity."

3. Counsel for the respective parties urged several

contentions. The arguments are heard and the records are

perused with care.

4. Additional Government Advocate submits that a

memo has been filed stating that the appeal has been numbered

as Kra.L.ND.AP/ID/01/2026 before the Assistant Commissioner.

NC: 2026:KHC-D:4909

HC-KAR

She, therefore, submits that the memo may be taken on record

and appropriate orders be passed.

5. The memo is taken on record.

6. Taking note of the numbering of the appeal, the

Assistant Commissioner is directed to consider and dispose of the

said appeal, in accordance with law, as expeditiously as possible.

7. With the above observations and directions, the writ

petition stands disposed of.

Sd/-

(JYOTI M) JUDGE RH List No.: 1 Sl No.: 60