Smt. Annapurna Mahadev Kulkarni vs Mahalingpur Urban Co-Oper. Bank
2026 Latest Caselaw 2357 Kant

Karnataka High Court

Smt. Annapurna Mahadev Kulkarni vs Mahalingpur Urban Co-Oper. Bank on 16 March, 2026

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                                                           NC: 2026:KHC-D:4068
                                                        WP No. 103103 of 2017


                    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. 103103 OF 2017 (KLR-RES)

                   BETWEEN:

                   SMT. ANNAPURNA MAHADEV KULKARNI,
                   AGE: 71 YEARS, OCC: HOUSEHOLD,
                   R/O: BELAGALI-587 113,
                   TALUK: MUDHOL, DIST: BAGALKOT.
                                                                  ... PETITIONER
                   (BY SRI. ANAND ASHTEKAR AND
                    SRI. AKSHAY.A.KATTI, ADVOCATES)

                   AND:

                   1.    MAHALINGPUR URBAN CO-OP. BANK LTD.,
                         MAHALINGPUR, TALUKA: MUDHOL,
                         DIST: BAGALKOT,
                         REPRESENTED BY ITS GENERAL MANAGER,
                         SHIVALINGAPPA MALLAPPA GUNADAL,
                         AGE: 48 YEARS, OCC: SERVICE,
Digitally signed
by
                         R/O. MAHALINGAPUR-587 312,
PREMCHANDRA
MR                       TALUKA: MUDHOL, DIST: BAGALKOT.
Location: HIGH
COURT OF
KARNATAKA
                   2.    THE DEPUTY COMMISSIONER,
                         BAGALKOT, BAGALKOT-587 102.

                   3.    THE ASSISTANT COMMISSIONER,
                         JAMKHANDI, BAGALKOT-587 102.

                   4.    THE TAHASILDAR, MUDHOL,
                         MUDHOL-587 313, BAGALKOT.
                                                               ... RESPONDENTS
                   (BY SMT. MALA.B.BHUTE, AGA FOR R2-R4;
                    SRI. ARAVIND.D.KULKARNI, ADVOCATE FOR R1)
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                                               NC: 2026:KHC-D:4068
                                            WP No. 103103 of 2017


HC-KAR




     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:


                           ORAL ORDER

Smt.Mala.B.Bhute., AGA for respondents 2 to 4 and

Sri.Aravind D.Kulkarni., counsel for respondent No.1 have

appeared in person.

2. The petition is filed seeking following reliefs:

"i) a writ in the nature of certiorari or any other writ, order or direction quashing the order dated:02.03.2017 passed by the 2nd respondent-Deputy Commissioner, Bagalkot in RTS:R:35/2012-13 produced at Annexure-'E' and the order dated 16.08.2011 passed by the 3rd respondent Assistant Commissioner Jamakhandi in RTS:AP:26/2010-11 produced at Annexure-'D'.

ii) issue any other writ or direction or order the petitioner is found entitled to."

3. Counsel Sri.Aravind D.Kulkarni., on instructions,

submits that the petitioner has cleared the loan as of today and

seeks appropriate orders. The submission is placed on record.

In view of the same, the Tahsildar is directed to restore the

NC: 2026:KHC-D:4068

HC-KAR

petitioner's name in the property records in accordance with the

law.

4. The Writ of Certiorari is ordered. The order

dated:02.03.2017 passed by the 2nd respondent-Deputy

Commissioner, Bagalkot in RTS:R:35/2012-13 at Annexure-'E'

and the order dated 16.08.2011 passed by the 3rd respondent

Assistant Commissioner Jamakhandi in RTS:AP:26/2010-11

produced at Annexure-'D' are quashed.

5. Resultantly, the Writ Petition is allowed.

Sd/-

(JYOTI M) JUDGE MRP LIST NO.: 1 SL NO.: 57