Smt Shahzadi Rahmath vs State Of Karnataka
2026 Latest Caselaw 2849 Kant

Karnataka High Court

Smt Shahzadi Rahmath vs State Of Karnataka on 1 April, 2026

Author: R Devdas

Bench: R Devdas

                                              -1-
                                                         NC: 2026:KHC:17718
                                                        WP No. 8949 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. 8949 OF 2026 (KLR-RR/SUR)


                   BETWEEN:

                         SMT. SHAHZADI RAHMATH
                         W/O. SRI. MOHAMMED. RAHAMATHULLA KHAN,
                         AGED ABOUT 78 YEARS,
                         R/AT, NO., 27, 2ND CROSS, 1ST MAIN,
                         BEHIND KEB LAZAR ROAD LAYOUT,
                         COOKES TOWN, FRASER TOWN,
                         BENGALURU - 560 005.
                         R/BY GPA HOLDER
                         MR. MOHAMMED. RAHAMATHULLA KHAN,
                         S/O. LATE MASOOD KHAN
                         AGED ABOUT 80 YEARS,
                         R/AT NO. 27, 2ND CROSS, 1ST MAIN,
Digitally signed         LAZAR ROAD LAYOUT, COOKES TOWN,
by JUANITA
THEJESWINI               FRASER TOWN, BENGALURU - 560 005,
Location: HIGH           AGE PROOF OS PER AADHAR CARD.
COURT OF                                                     ...PETITIONER
KARNATAKA
                   (BY SRI. G.M. SRINIVASAREDDY, ADVOCATE)

                   AND:

                   1.    STATE OF KARNATAKA
                         REP. BY ITS PRINCIPAL SECRETARY,
                         DEPARTMENT OF REVENUE, M.S. BUILDING,
                         BENGALURU - 560 001.
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                                            NC: 2026:KHC:17718
                                       WP No. 8949 of 2026


HC-KAR




2.   THE DEPUTY DIRECTOR OF
     LAND RECORDS, KOLAR DISTRICT,
     KOLAR - 563 101.

3.   THE ASSISTANT DIRECTOR OF LAND RECORDS
     MULABAGILU TALUK,
     KOLAR DISTRICT - 563 131.

4.   DEPUTY COMMISSIONER
     KOLAR DISTRICT,
     KOLAR - 563 101.

5.   ASST. COMMISSIONER
     KOLAR DISTRICT,
     KOLAR - 563 101.

6.   THE TAHASILDAR
     MULABAGILU TALUK,
     KOLAR DISTRICT - 563 131.
                                               ...RESPONDENTS

(BY SMT. B.P. RADHA, AGA)


      THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO-DIRECTION TO
CONSIDER     THE   REPRESENTATIONS     OF    THE    PETITIONER
DATED 09.10.2025, 23.10.2025 AND 25.11.2025 VDE ANNX-D,
D1, D2 AND ETC.,

      THIS   PETITION,   COMING   ON        FOR    PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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                                             NC: 2026:KHC:17718
                                           WP No. 8949 of 2026


HC-KAR



CORAM: HON'BLE MR. JUSTICE R DEVDAS


                         ORAL ORDER

Learned Additional Government Advocate takes

notice for all the respondents.

2. The prayer in this writ petition is to direct the

respondent-Authorities to consider the representation

given by the petitioner for survey Sketch, Phodi and

Durast work in respect of the land bearing Sy.No.142 (old

Sy.No.77/3) measuring 12 acres 20 guntas situated at

Devarayasamudra Village, Avani Hobli, Mulabagilu Taluk,

Kolar District.

3. Learned Additional Government Advocate

however submits that an application for Phodi and Durast

work is required to be made online and therefore, the

petitioner may be directed to file an application online.

4. Recording the submission of the learned

Additional Government Advocate, this writ petition stands

disposed of granting liberty to the petitioner to file an

NC: 2026:KHC:17718

HC-KAR

application online to the respondent-Tahsildar and the

respondent-Tahsildar is also directed to consider the

application which would be filed by the petitioner and do

the needful as expeditiously as possible, at any rate within

a period of two months from the date of receipt of the

application.

Ordered accordingly.

Learned Additional Government Advocate is

permitted to file memo of appearance within a period of

four weeks from today.

Sd/-

(R DEVDAS) JUDGE

rv List No.: 1 Sl No.: 24