Rajendragouda Basanagouda Patil vs Commissioner
2026 Latest Caselaw 2361 Kant

Karnataka High Court

Rajendragouda Basanagouda Patil vs Commissioner on 16 March, 2026

                                                  -1-
                                                             NC: 2026:KHC-D:4070
                                                          WP No. 114392 of 2019


                       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. 114392 OF 2019 (LB-RES)

                      BETWEEN:

                      RAJENDRAGOUDA BASANAGOUDA PATIL,
                      AGED ABOUT 43 YEARS,
                      OCC: BUSINESS AND AGRICULTURE,
                      R/O: 4TH CROSS, SHIVANAND NAGAR,
                      HOSAYALLAPUR, DHARWAD-580001.
                                                                       ...PETITIONER
                      (BY SRI.VENKATARAO.N.DESHMUKH, ADOVCATE FOR
                      SRI.ARAVIND.D.KULKARNI, ADVOCATE)

                      AND:

                      1.   COMMISSIONER,
                           HUBBALLI-DHARWAD MUNICIPAL CORPORATION,
                           HUBBALLI-580009.

                      2.   ASSISTANT COMMISSIONER,
                           ZONAL OFFICE NO.2,
Digitally signed by
PREMCHANDRA                HUBBALLI-DHARWAD MUNICIPAL CORPORATION,
MR
Location: HIGH
COURT OF
                           MUNICIPAL CORPORATION COMMERCIAL BUILDING,
KARNATAKA                  HALIMEVINA PETHI, DHARWAD-580001.
                                                                   ...RESPONDENTS
                      (BY SRI.UMESH.C.AINAPUR, ADVOCATE)

                           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:
                                      -2-
                                                   NC: 2026:KHC-D:4070
                                                WP No. 114392 of 2019


HC-KAR



                                ORAL ORDER

Sri.Venkatarao N.Deshmukh., counsel on behalf of

Sri.Aravind D.Kulkarni., for the petitioner has appeared in

person.

2. The petition is filed seeking following reliefs:

i) Issue any Writ or order or direction in the nature of Mandamus directing the Respondents to consider the Petitioner's representations produced Annexure-C and E for transfer the shop No.4947 situated in Neharu Marked, Dharwad in the name of Petitioner;

ii) Issue directions to the Respondents to remove the seal put on the shop No.4947 situated in Neharu Marked, Dharwad and allow the Petitioner to run his business;

iii) Grant such other relief's this Hon'ble Court deems fit in the circumstances of this case, with costs.

3. Counsel for the petitioner on instructions submits that

the petitioner is running the business as of today.

4. The oral submission is placed on record. A Mandamus

is ordered directing the respondents to consider the petitioner's

representation vide Annexures-C and E in accordance with the

NC: 2026:KHC-D:4070

HC-KAR

law, within four weeks from the receipt of certified copy of this

order. Accordingly, the Writ Petition is disposed of.

Sd/-

(JYOTI M) JUDGE MRP List No.: 1 Sl No.: 68