[Cites 2, Cited by 0]
Karnataka High Court
Jattu Subray Gouda vs The State Of Karnataka on 16 March, 2026
-1-
NC: 2026:KHC-D:4058
WP No. 100487 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 16TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MS. JUSTICE JYOTI M
WRIT PETITION NO. 100487 OF 2026 (KLR-RR/SUR)
BETWEEN:
JATTU SUBRAY GOUDA,
AGED ABOUT 70 YEARS,
OCC: AGRICULTURE,
R/O AROLLI, HONNAVAR-581334.
DIST: UTTAR KANNADA.
...PETITIONER
(BY SRI. VIJAYKUMAR.B.HORATTI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
R/BY SECRETARY, DEPT. OF REVENUE,
VIKASA SOUDHA,
BENGALURU-560001.
2. THE DEPUTY COMMISSIONER,
UTTARA KANNADA, KARWAR,
DIST: UTTARA KANNADA,
KARWAR-581301.
Digitally signed by
PREMCHANDRA
MR 3. The ASSISTANT COMMISSIONER,
Location: HIGH
COURT OF
KARNATAKA
BHATKAL, DIST: UTTARA KANNADA-581320.
4. THE TAHASILDAR,
HONNAVAR TALUK ,
DIST: UTTAR KANNADA 581334.
DEVU NARAYAN GOUDA,
SINCE DECEASED BY HIS LR'S.,
5. GOURI DEVU GOUDA,
AGE.70 YEARS, OCC.HOUSEHOLD WORK,
6. GANAPI RAMA GOUDA,
AGE.55 YEARS, OCC.HOUSEHOLD WORK,
-2-
NC: 2026:KHC-D:4058
WP No. 100487 of 2026
HC-KAR
7. MASTI DEVU GOUDA,
AGE.52 YEARS, OCC.K.E.B.CONTRACTOR,
8. MANGALA DEVU GOUDA,
AGE.45 YEARS, OCC.HOUSEHOLD WORK,
9. MADHURI SANTOSH GOUDA,
AGE.37 YEARS, OCC.HOUSEHOLD WORK,
TIMMAPPA GHOIDU NAIDU,
SINCE DECEASED BY HIS LR'S.,
10. GOIDU TIMMAPPA GOUDA,
AGE.70 YEARS, OCC.COOLIE,
11. BADAVA TIMMAPPA GOUDA,
AGE.67 YEARS, OCC.COOLIE,
12. DEVU TIMMAPPA GOUDA,
AGE.63 YEARS, OCC.COOLIE,
13. RAMA NAGU GOUDA
AGE.65 YEARS, OCC.COOLIE
GANAPU GOIDU GOUDA ,
SINCE DECEASED BY HIS LR'S.,
14. SUBRAY GANAPU GOUDA,
AGE.55 YEARS, OCC.COOLIE,
15. SHANKAR GANAPU GOUDA,
AGE.50 YEARS.OCC.COOLIE,
RESPONDENT 5 TO RESPONDENT 15
ALL ARE RESIDENTS OF AROLLI VILLAGE,
TQ.HONNAVAR,
DIST.UTTAR KANNADA-581334.
...RESPONDENTS
(BY SMT. MALA.B.BHUTE, AGA FOR R1 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS.
-3-
NC: 2026:KHC-D:4058
WP No. 100487 of 2026
HC-KAR
THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY, AN
ORDER IS MADE AS UNDER:
ORAL ORDER
Sri.Vijaykumar B.Horatti., counsel for the petitioner and
Smt.Mala B.Bhute., AGA for respondents 1 to 4 have appeared in
person.
2. The Writ Petition is filed seeking the following reliefs:
"a) to issue writ in the nature of certiorari by quashing
the impugned order dated 23.07.2025 bearing No.
RTS/AP/SR/67/2018 passed by Respondent No.3
produced vide Annexure-G.
b) to issue writ in the nature of mandamus directing the
Respondent No.4 to enter the name of the Petitioner
in the Revenue Records of Sy.No.19/3 to the extent
of 4 guntas of land situated at Arolli, Honnavar.
c) to pass any other order, direction as deemed fit in
the circumstances of the case."
3. The order dated 23.07.2025 passed by respondent
No.3 - Assistant Commissioner is called into question in this Writ
Petition on several grounds as set out in the Memorandum of
Writ Petition.
4. Counsel for the respective parties urged several
contentions. Heard the arguments and perused the Writ papers
with care.
NC: 2026:KHC-D:4058
HC-KAR
5. As there is a alternate statutory remedy. Hence, I
decline to exercise power under writ jurisdiction. The petitioner
may agitate his grievance before the appropriate forum, if so
advised and if the law permits.
6. Resultantly, the Writ Petition is disposed of. Office is
directed to return all the original documents to the petitioner by
replacing the same with Xerox copies.
Sd/-
(JYOTI M)
JUDGE
RH
CT:ANB
List No.: 1 Sl No.: 39
