[Cites 2, Cited by 0]
Karnataka High Court
Basavaraj Doddakariyappa Pujeri vs The State Of Karnataka on 12 March, 2026
-1-
NC: 2026:KHC-D:3970
WP No. 147132 of 2020
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 12TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MS. JUSTICE JYOTI M
WRIT PETITION NO. 147132 OF 2020 (LB-UC)
BETWEEN:
1. BASAVARAJ DODDAKARIYAPPA PUJERI,
AGE: 46 YEARS, OCC: AGRICULTURE,
2. SIDDAPPA DODDAKARIYAPPA PUJERI,
AGE: 52 YEARS, OCC: AGRICULTURE,
3. KRISHNA HALAPPA NAGARAMUNNOLLI,
AGE: 50 YEARS, OCC: AGRICULTURE,
4. SMT.RAJASHREE W/O APPASAB GADIVAWWADDAR,
AGE: 28 YEARS, OCC: HOUSEHOLD WORK,
5. VINOD SAMBHAJI POTDAR,
AGE: 51 YEARS, OCC: AGRICULTURE,
Digitally signed by
PREMCHANDRA
MR 6. SMT. ASHWINI SIDDAPPA BANASE,
Location: HIGH
COURT OF
AGE: 33 YEARS, OCC: HOUSEHOLD WORK,
KARNATAKA
7. SMT.SATTEVVA HALAPPA CHIGADOLLI,
AGE: 55 YEARS, OCC: HOUSEHOLD WORK,
8. LAKKAPPA HALAPPA CHIGADOLLI,
AGE: 37 YEARS, OCC: AGRICULTURE,
9. SAMBOJI MALLESH POTDAR,
AGE: 94 YEARS, OCC: NIL,
10. JAGDEESH SAMBHAJI POTADAR,
AGE: 44 YEARS, OCC: AGRICULTURE,
-2-
NC: 2026:KHC-D:3970
WP No. 147132 of 2020
HC-KAR
11. SMT.LALITA JAGDEESH POTADAR,
AGE: 34 YEARS, OCC: HOUSEHOLD WORK,
12. MAHADEV LAKSHMAN PATIL,
AGE: 47 YEARS, OCC: AGRICULTURE,
13. KARIYAPPA @ SANNAKARIYAPPA BALLARI,
AGE: 51 YEARS, OCC: AGRICULTURE,
14. SMT.SUNANDA KARIYAPPA BALLARI,
AGE: 42 YEARS, OCC: HOUSEHOLD WORK,
15. SMT. ANUSUYA MALAKARI SANKARATTI,
AGE: 37 YEARS, OCC: HOUSEHOLD WORK,
16. MAHADEV SIDDAPPA PUJERI,
AGE: 45 YEARS, OCC: AGRICULTURE,
17. NARENDRASINGH DINESINGH TANAVAR,
AGE: 33 YEARS, OCC: AGRICULTURE,
18. SMT.AMBAVVA HALAPPA NAGARAMANOLI,
AGE: 63 YEARS, OCC: HOUSEHOLD WORK,
19. MAHESH @ DURGAPPA
RAMAPPA GADIWADDAR,
AGE: 33 YEARS, OCC: HOUSEHOLD WORK,
20. SURENDRASINGH DINESINGH TANAVAR,
AGE: 34 YEARS, OCC: AGRICULTURE,
21. SANTOSH AANNASAB DESAI,
AGE: 45 YEARS, OCC: AGRICULTURE,
22. MOHANRAO SHANKARO DESAI,
AGE: 61 YEARS, OCC: AGRICULTURE,
23. BHEEMARAO K. DESAI,
AGE: 46 YEARS, OCC: AGRICULTURE,
-3-
NC: 2026:KHC-D:3970
WP No. 147132 of 2020
HC-KAR
24. CHANDRASHEKAR HALAPPA NAGARMUNNOLI,
AGE: 45 YEARS, OCC: AGRICULTURE,
25. SATRAJ MAHADEV NAYAK,
AGE: 70 YEARS, OCC: AGRICULTURE,
26. SHASHIKANT TAMMASAB DESAI,
AGE: 45 YEARS, OCC: AGRICULTURE,
SHREEKANT MUDDAPUR DECEASEDBY LR'S.,
27. SHREENIVAS SHREEKANT MUDDAPURE,
AGE: 37 YEARS, OCC: AGRICULTURE,
28. SMT.VIMALAVVA BHEEMARAO BANASI,
AGE: 57 YEARS, OCC: HOUSEHOLD WORK,
29. HALAPPA YALLAPPA SULLANNAVAR,
AGE: 43 YEARS, OCC: AGRICULTURE,
30. PRAKASH SHIVAYOGI SHETTI,
AGE: 40 YEARS, OCC: AGRICULTURE,
31. RANGAPPA RAMAPPA ANTARAGATTI,
AGE: 56 YEARS, OCC: AGRICULTURE,
32. HALAPPA SIDDAPPA HUKKERI,
AGE: 47 YEARS, OCC: AGRICULTURE,
33. SMT. PATTAVVA W/O RANGAPPA ANTARAGATTI,
AGE: 32 YEARS, OCC: HOUSEHOLD WORK,
(ALL RESIDENTS OF KANKANAWADI TOWN,
TQ: RAIBAG, DIST: BELAGAVI)
...PETITIONERS
(BY SRI. LAXMAN.T.MANTAGANI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY ITS SECRETARY,
-4-
NC: 2026:KHC-D:3970
WP No. 147132 of 2020
HC-KAR
REVENUE DEPARTMENT,
VIDHANA SOUDHAR,
BANGALURU-560001.
2. THE REGIONAL COMMISSIONER,
BELAGAVI DIVISION,
BELAGAVI-590001.
3. THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT,
BELAGAVI-590001.
4. THE TAHASILDAR,
RAIBAG TALUKA, RAIBAG,
DIST : BELAGAVI-590001.
5. CHIEF OFFICER,
TOWN PANCHAYAT,
KANKANAWADI,
TQ : RAIBAG,
DIST : BELAGAVI-590001.
...RESPONDENTS
(BY SRI.P.N.HATTI, HCGP FOR R1 TO R4;
SRI.V.S.KALSURMATH, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
THIS WRIT PETITION IS LISTED FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, AN ORDER IS MADE AS
UNDER:
-5-
NC: 2026:KHC-D:3970
WP No. 147132 of 2020
HC-KAR
ORAL ORDER
Sri.Laxman T.Mantagani., counsel for the petitioners,
Sri.P.N.Hatti., HCGP for respondents 1 to 4 and
Sri.V.S.Kalasurmath., counsel for respondent No.5 have
appeared in person.
2. The petition is filed seeking following reliefs:
a. Issue a Writ of Certiorari quashing the impugned
letter/directives issued by the Regional Commissioner,
Belagavi/Respondent No-2, in No.PraAaBe/Bhoom
2:NCR:/ViVa-02/2020-21 dtd: 10-06-2020 vide
Annexure-D.
b. Issue a Writ of Mandamus directing the respondents
No.3 & 4 to consider the Form No.3A filed by the
petitioners for regularization of their unauthorized
occupation, as per the representation dtd: 25/06/2020
vide Annexure-F.
c. Issue any other order or directions as this Hon'ble Court
deems fit in the circumstances of the case, in the
interest of justice and equity.
3. Counsel for the petitioners submits that the petitioners
are not pressing prayer (a) at this juncture.
4. The oral submission made about non pressing of prayer
(a) is placed on record.
NC: 2026:KHC-D:3970
HC-KAR
5. As far as prayer (b) is concerned, petitioners contend
that they have filed Form No.3A for regularisation of their
unauthorised occupation on 25.06.2020. Hence, their grievance
is that the same has not been considered as of today.
6. Taking note of the grievance and pendency of the
application, this Court deems it proper to direct the Tahsildar to
consider Form No.3A in accordance with the law and pass
suitable orders thereon within four weeks from the receipt of
certified copy of this order. This Court had granted interim order
and the same shall continue to operate till the consideration of
Form No.3A application.
7. With the above observation, the writ petition is
disposed of.
Sd/-
(JYOTI M)
JUDGE
MRP
List No.: 1 Sl No.: 72
