[Cites 2, Cited by 0]
Karnataka High Court
Mr Mohd Moheed vs The Principal Secretary on 12 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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WP No. 200515 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 12TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 200515 OF 2026 (GM-RES)
BETWEEN:
MR MOHD MOHEED
S/O MOHD. ABDUL KHADEER,
AGE: 29 YEARS, OCC: AGRICULTURE,
R/O. RAVULPALLY VILLAGE,
KODANGAL MANDAL,
VIKHARABAD DISTRICT-509 338.
...PETITIONER
(BY SRI. SUNEEL KUMAR KALEKAR, ADVOCATE)
AND:
Digitally signed
by SACHIN 1. THE PRINCIPAL SECRETARY,
Location: HIGH DEPARTMENT OF HOME,
COURT OF
KARNATAKA THE GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE PRINCIPAL SECRETARY
DEPARTMENT OF REVENUE COMMISSIONERATE,
THE GOVERNMENT OF KARNATAKA,
KANDAYA BHAVAN,
K.G. ROAD, BENGALURU-560 001.
3. THE DEPUTY COMMISSIONER OF
REVENUE DEPARTMENT,
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THE OFFICE OF THE DEPUTY COMMISSIONER,
KALABURAGI TOWN AND DISTRICT-585 102.
4. THE REGIONAL COMMISSIONER, KALABURAGI,
THE OFFICE OF THE REGIONAL COMMISSIONER,
OPPOSITE AIWAN-E-SHAHI GUEST HOUSE,
KALABURAGI TOWN AND DISTRICT-585 102.
5. THE DISTRICT MAGISTRATE,
KALABURAGI,
THE OFFICE OF THE DISTRICT MAGISTRATE,
KALABURAGI TOWN AND DISTRICT-585 102.
6. THE ASSISTANT COMMISSIONER OF
REVENUE DEPARTMENT,
MINI VIDHAN SABA,
SEDAM POST AND THALUKA,
KALABURAGI DISTRICT-585 222.
7. THE TAHSILDAR,
THE OFFICE OF THE TAHSILDAR,
SEDAM TALUKA,
KALABURAGI DISTRICT.
8. THE SUPERINTENDENT OF POLICE,
THE OFFICE OF THE SUPERINTENDENT OF POLICE,
KALABURAGI TOWN AND DISTRICT-585 101.
9. THE CIRCLE INSPECTOR OF POLICE,
THE OFFICE OF THE CIRCLE INSPECTOR OF POLICE,
MUDHOL VILLAGE,
SEDAM TALUKA,
KALABURAGI DISTRICT-585 318.
10. THE STATION HOUSE OF POLICE,
THE OFFICE OF THE STATION HOUSE OF POLICE,
MUDHOL VILLAGE,
SEDAM TALUKA,
KALABURAGI DISTRICT-585 318.
...RESPONDENTS
(BY SRI MALLIKARJUN SAHUKAR, AGA )
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WP No. 200515 of 2026
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A) A
WRIT IN THE NATURE OF MANDAMUS DIRECTING THE
RESPONDENT NO.2 TO RESPONDEN NO.10 TO NOT TO
INTERFERE WITH PEACEFUL POSSESSION OF PETITIONER ON
PURCHASED LAND THROUGH REGISTERED SALE DOC. 4925 OF
2025 DATED 17-02-2025 IN SY NO. 125 TO AN EXTANT AC. 1-
00 GTS OF MEDAK VILLAGE, SEDAM THALKUKA KALABURAGI
DISTRICT INCLUDING PLACING OF CONTAINERB) ISSUE ANY
OTHER WRIT OR DIRECTION, WHICH THIS HON'BLE COURT
DEEMED FIT UNDER THE FACT AND CIRCUMSTANCES OF THE
CASE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN B GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
1. The petitioner is before this Court under Articles
226 & 227 of the Constitution of India, seeking for the
following reliefs:
(a) A writ in the nature of mandamus directing
the respondent No.2 to respondent No.10 to not to
interfere with peaceful possession of petitioner on
purchased land through registered sale doc.No.4925 of
2024-2025 dated 17.02.2025 in Sy.No.125 to an extent
Ac. 1-00 Gts of Medak village, Sedam taluka,
Kalaburagi district, including placing of container;
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(b) Issue any other writ or direction which this
Hon'ble Court deemed fit under the facts and
circumstances of the case, in the interest of justice and
equity.
2. Heard the learned counsel for the petitioner and the
learned Additional Government Advocate for the respondents.
3. It is the case of the petitioner that, he has
purchased land measuring 20 guntas in Survey No.125/2 of
Medak village, Sedam taluka, Kalaburagi district, under a
registered sale deed dated 17.02.2025 from Smt. Padmamma
D/o. Bhadrayya. The allegation of the petitioner is that, on the
ground that the aforesaid land is a Inam Land, the respondent-
authorities are restraining him from entering into his land and it
is under these circumstances, he has filed a complaint to the
Tahasildar on 16.01.2026 vide Annexure-B. The relief sought
for in this writ petition is in the nature of permanent injunction
which cannot be granted. It appears that, the petitioner also
has a grievance that his representation at Annexure-B dated
16.01.2026 is not considered till date. If that is so, it is for the
concerned respondent, more so, the Tahasildar to consider the
same and pass appropriate orders, in accordance with law.
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4. Accordingly, the following:
ORDER
The writ petition is disposed of directing the
respondent-Tahasildar or any other competent
authority to consider the representation of the
petitioner at Annexure-B dated 16.01.2026 and
pass appropriate orders in accordance with law as
expeditiously as possible, but not later than a
period of two months from the date of receipt of
copy of this order.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
SVH
List No.: 1 Sl No.: 68
CT:PK
