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Karnataka High Court
Sri Timmana Gowda vs The State Of Karnataka on 9 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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WP No. 201024 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 9TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 201024 OF 2026 (KLR-RR/SUR)
BETWEEN:
1. SRI TIMMANA GOWDA
S/O LATE SRI AMARESHAPPA,
AGED ABOUT 40 YEARS,
H.NO., 4TH CROSS, JANATHA COLONLY,
HATTIGUDDA VILLAGE AND POST,
SINDHANUR TALUK, RAICHUR-584132.,
R/O NO.49, BASANTHARA LAYOUT 2,
CHEEMASANDRA, BANGALORE NORTH,
BENGALURU-560049.
2. SMT. MALLAMMA
W/O HANUMANTHA REDDY,
D/O LATE SRI AMARESHAPPA,
Digitally signed by
AGED ABOUT 45 YEARS
SWETA KULKARNI H.NO., 4TH CROSS, JANATHA COLONLY,
Location: HIGH HATTIGUDDA VILLAGE AND POST,
COURT OF
KARNATAKA SINDHANUR TALUK, RAICHUR-584132.,
R/O WARD NO.2, BAVI ONI, YARRINGLIGI,
YARRINGLIGI, BALLARY-583115.
3. SMT. AMARAMMA
W/O SANGANA GOWDA,
D/O LATE SRI AMARESHAPPA,
AGED ABOUT 40 YEARS,
H.NO., 4TH CROSS, JANATHA COLONLY,
HATTIGUDDA VILLAGE AND POST,
SINDHANUR TALUK, RAICHUR-584132.
R/O H.NO.103, GUDADINNI, GUDADINNI K,
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WP No. 201024 of 2026
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RAICHUR-584123.
4. SMT. G. UMADEVI
W/O BASAVARAJA,
D/O LATE SRI AMARESHAPPA,
AGED ABOUT 40 YEARS,
H.NO., 4TH CROSS, JANATHA COLONLY,
HATTIGUDDA VILLAGE AND POST,
SINDHANUR TALUK, RAICHUR-584132.,
R/O NO.938, ESHWARA TEMPLE ONI,
YARRINGLIGI, YARRINGLIGI, BALLARY-583115.
...PETITIONERS
(BY SRI. SHIVARAJ, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF REVENUE, M.S. BUILDING,
BENGALURU - 560001.
2. THE DEPUTY COMMISSIONER,
RAICHUR DISTRICT, RAICHUR - 584101.
3. THE ASSISTANT COMMISSIONER,
RAICHUR SUB-DIVISION,
RAICHUR - 584101.
4. THE TAHASILDAR,
SINDHANUR TALUK,
RAICHUR DISTRICT-584128.
5. THE STATE OF KARNATAKA,
REPRESENTED BY TURVIHAL POLICE STATION,
TURVIHAL, SINDHANUR TALUK,
RAICHUR DIST-584132.
...RESPONDENTS
(BY SRI VIRANAGOUDA M. BIRADAR, AGA)
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO- A)
ISSUE A WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTING RESPONDENT NO.4 TAHASILDAR
SINDHANUR TALUK RAICHUR DISTRICT TO CONSIDER AND
DISPOSE OF THE REPRESENTATION DATED 10.02.2026
SUBMITTED BY THE PETITIONERS SEEKING RESTORATION/
INSERTION OF THEIR NAMES IN THE RTC AND OTHER
REVENUE RECORDS PERTAINING TO LAND BEARING SY NO.
51/B (SY NO. 51/*/2), TOTALLY MEASURING 6 ACRES 04
GUNTAS OUT OF WHICH AN EXTENT OF 4 ACRES 14 GUNTAS
IS PRESENTLY SHOWN IN THE NAME OF THE GOVERNMENT
AND THE REMAINING EXTENT STANDS IN THE NAME OF THE
PETITIONERS FATHER SITUATED AT HATTIGUDDA VILALGE
SINDHANUR TALUK RAICHUR DISTRICT AND TO PASS
APPROPRIATE ORDERS IN ACCORDANCE WITH LAW WITHIN A
TIME FRAME TO BE FIXED BY THIS HON'BLE COURT. B) GRANT
SUCH OTHER WRIT ORDER OR DIRECTION AS THIS
HONOURABLE COURT DEEMS FIT IN THE FACTS AND
CIRCUMSTANCES OF THE CASE.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
1. The petitioners are before this Court in this writ
petition filed under Article 226 of the Constitution of India, with
a prayer to direct the respondent No.4-Tahasildar to consider
and dispose of their representation dated 10.02.2026, wherein,
they have requested to insert their name in the revenue
records of the land bearing Survey No.51/B, totally measuring
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6 acres 4 guntas, situated at Hattigudda village, Sindhanur
taluk, Raichur district.
2. Heard the learned counsel for the petitioners and
the learned Additional Government Advocate who is directed to
take notice for respondent Nos.1 to 5.
3. It is the case of the petitioners that, their father
Amareshappa S/o. Timmareddeppa Krishnapur was the
absolute owner of the aforesaid laid and though the State
Government had passed an order in respect of the aforesaid
land declaring the same as a excess land under the Karnataka
Land Reforms Act, 1961, the petitioners have continued in
possession of the said land till date and it is under these
circumstances, they had filed an application at Annexure-H
dated 09.02.2026 which is received in the Office of the
Tahasildar i.e. respondent No.4 on 10.02.2026. The grievance
of the petitioners is that, till date such an application is not
considered.
4. Learned Additional Government Advocate submits
that, if the said application is not considered and disposed of till
date, the respondent No.4-Tahasildar shall consider the same
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and pass appropriate orders in accordance with law, if some
breathing time is granted.
5. His submission is placed on record.
6. The writ petition is disposed of, directing the
respondent No.4-Tahasildar to consider the representation of
the petitioners at Annexure-H dated 09.02.2026 which was
received in the Office of the Tahasildar on 10.02.2026 and
dispose of the same by passing appropriate orders in
accordance with law as expeditiously as possible, but not later
than a period of three months from the date of receipt of copy
of this order.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
SVH
List No.: 1 Sl No.: 8
