[Cites 2, Cited by 0]
Karnataka High Court
Sri Devaraju K vs The State Of Karnataka on 10 April, 2026
Author: R Devdas
Bench: R Devdas
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NC: 2026:KHC:20136
WP No. 10808 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 10808 OF 2026 (KLR-RR/SUR)
BETWEEN:
1. SRI. DEVARAJU K
S/O. LATE SRI. KRISHNAPPA,
AGED ABOUT 55 YEARS,
R/A NO.16, KEMPATHIMMANAHALLI VILLAGE,
KASABA HOBLI, DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 110.
2. SRI. MANJUNATH K,
S/O. LATE SRI. KRISHNAPPA,
AGED ABOUT 44 YEARS,
R/A NO.16, KEMPATHIMMANAHALLI VILLAGE,
KASABA HOBLI, DEVANAHALLI TALUK,
Digitally BENGALURU RURAL DISTRICT - 562 110.
signed by
JUANITA
THEJESWINI 3. SRI. RAMANJINI K,
Location: S/O. LATE SRI. KRISHNAPPA,
High Court AGED ABOUT 41 YEARS,
Of Karnataka
R/A NO.16, KEMPATHIMMANAHALLI VILLAGE,
KASABA HOBLI, DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 110.
4. SRI. JAYARAMA K @ JAYANNA,
S/O. LATE SRI. KRISHNAPPA,
AGED ABOUT 38 YEARS,
R/A NO.16, KEMPATHIMMANAHALLI VILLAGE,
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NC: 2026:KHC:20136
WP No. 10808 of 2026
HC-KAR
KASABA HOBLI, DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 110.
...PETITIONERS
(BY SRI. VEERAYYA HIREMATH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA, BENGALURU - 560 001.
2. THE DEPUTY COMMISSIONER
BENGALURU RURAL DISTRICT,
BEERASANDRA, BENGALURU
RURAL DISTRICT - 562 110.
3. THE ASSISTANT COMMISSIONER,
DODDABALLAPURA TALUK,
DODDABALLAPURA,
BENGALURU RURAL DISTRICT - 562 110.
4. THE TAHASILDHAR,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 110.
5. THE ASSISTANT DIRECTOR OF LAND RECORDS,
AND SURVEY SETTLEMENTS,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 110.
...RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO (I) DIRECT THE
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NC: 2026:KHC:20136
WP No. 10808 of 2026
HC-KAR
RESPONDENT NOS.2 TO 5 TO CONSIDER THE
REPRESENTATIONS DATED 28.11.2023, 09.01.2026 AND
24.01.2026 AS PER ANNEXURE P TO P2 BY ISSUE OF WRIT IN
THE NATURE OF MANDAMUS OR ANY OTHER WRIT OR
DIRECTION AS THE CASE MAY BE AND ETC.,
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 takes notice for
all the respondents.
2. The grievance of the petitioners is that respondent
No.4-Tahsildar, Devanahalli Taluk and respondent No.5-
Assistant Director of Land Records, Devanahalli Taluk, have not
acted upon the application given by the petitioners on
28.11.2023 at Annexure-P, 09.01.2026 at Annexure-P1 and
24.01.2026 at Annexure-P2, for phodi and durast of 2 acres of
land in Survey No.66 of Kempathimmanahalli Village, Kasaba
Hobli, Devanahalli Taluk.
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HC-KAR
3. Learned High Court Government Pleader, however,
submits on instructions that the application filed by the
petitioners has been taken up for consideration, but, since the
petitioners have not furnished the original grant orders, the file
has been forwarded to the Committee for building up missing
records.
4. In the considered opinion of this Court, having
regard to the entry found in the RTC at Annexure-N for the
years 2023-2024 and the name of the petitioners finding place
in the RTC in column No.9 and the information available in
column No.10 shows that the mutation entry is carried out in
terms of MR No.H4/2023-24 dated 31.08.2023, the authorities
cannot say that they have no information regarding the original
grant orders. Without verifying the original grant orders, the
name of the petitioners could not have been entered in the
RTC. Nevertheless, if the petitioners have any information
regarding the original grant, they are permitted to submit the
same before the respondent-Tahsildar, within a period of fifteen
days from today. The Tahsildar shall look into the documents
that would be supplied by the petitioners and if the Tahsildar is
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HC-KAR
satisfied regarding the grant, he may proceed to consider the
application filed by the petitioners for phodi and durast. On the
other hand, if the material supplied by the petitioners does not
satisfy the requirement, then the Committee for missing
records may proceed to consider the request made by the
petitioner.
5. Accordingly, the writ petition stands disposed of.
The entire exercise shall be completed as expeditiously as
possible and at any rate within a period of three months from
the date of receipt of a copy of this order.
Learned High Court Government Pleader 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.: 13
