Nanjundaswamy vs The Tahsildar
2026 Latest Caselaw 2841 Kant

Karnataka High Court

Nanjundaswamy vs The Tahsildar on 1 April, 2026

Author: R Devdas

Bench: R Devdas

                                                -1-
                                                        NC: 2026:KHC:17681
                                                       WP No. 3074 of 2026


                   HC-KAR



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 1ST DAY OF APRIL, 2026

                                              BEFORE
                              THE HON'BLE MR. JUSTICE R DEVDAS
                          WRIT PETITION NO. 3074 OF 2026 (KLR-RES)


                   BETWEEN:

                   NANJUNDASWAMY
                   S/O LATE RACHANAYAKA,
                   AGED ABOUT 77 YEARS,
                   RESIDING AT CHANDAKAVADI VILLAGE,
                   CHANDAKAVADI HOBLI,
                   CHAMARAJANAGAR TALUK.
                                                               ...PETITIONER
                   (BY SRI. PRAVEEN KUMAR RAIKOTE, ADVOCATE)

                   AND:

                   THE TAHSILDAR
Digitally signed   TALUK AND DISTRICT
by JUANITA
THEJESWINI         CHMARAJANAGAR
Location: HIGH                                              ...RESPONDENT
COURT OF
KARNATAKA
                   (BY SRI. V. SESHU, HCGP)

                          THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
                   THE CONSTITUTION OF INDIA PRAYING TO RESPONDENT TO
                   PUT THE PETITIONER BACK IN POSSESSION OF LAND SY NO.
                   51 OF AINAPUR VILLAGE OF CHANDAVADI HOBLI TALUK AND
                   DISTRICT CHAMARAJANAGAR TO AN EXTENT OF 3 ACRES AND
                   ETC.
                               -2-
                                             NC: 2026:KHC:17681
                                            WP No. 3074 of 2026


HC-KAR



     THIS    PETITION,    COMING     ON      FOR   PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE R DEVDAS


                         ORAL ORDER

Learned High Court Government Pleader is directed to

take notice for the respondent-Tahsildar.

2. The grievance of the petitioner is directed towards

the impugned notice at Annexure-G dated 19.12.2025 issued

by the respondent-Tahsildar. Learned counsel for the petitioner

submits that Annexure-B is the RTC of the year 2024-2025

reflecting the name of the petitioner in respect of 3 acres of

land in Sy.No.51 of Ayyanapura Village, Chandakavadi Hobli,

Chamarajangara Taluk and District. Therefore, the respondent-

Tahsildar cannot dispute the fact that the petitioner is the

owner of the said land. However, in the impugned notice it is

stated that the petitioner has encroached upon a part of the

land in Sy.No.3 which is reserved for the purpose of granting it

to persons who have been freed from bonded labour. Learned

NC: 2026:KHC:17681

HC-KAR

counsel submits that the petitioner has not encroached upon

any part of the property in Sy.No.3.

3. If that is the contention of the petitioner, then the

petitioner will have to give a reply to the respondent-Tahsildar.

If such a reply is given by the petitioner, the respondent-

Tahsildar is hereby directed to consider the reply, look into all

the records that would be produced by the petitioner, if

required conduct a joint survey in the presence of the petitioner

and thereafter proceed only in accordance with law.

4. Till a reply is given by the petitioner and a decision

is taken by the Tahsildar in accordance with law, the

respondent-Tahsildar shall not precipitate the matter against

the petitioner. The reply shall be given by the petitioner within

one week from today.

Writ petition stands disposed of.

Sd/-

(R DEVDAS) JUDGE

GPG