Shantveer S/O Havagirao Patil vs The Assistant Commissioner
2026 Latest Caselaw 2366 Kant

Karnataka High Court

Shantveer S/O Havagirao Patil vs The Assistant Commissioner on 16 March, 2026

                                                    -1-
                                                                 NC: 2026:KHC-D:4057
                                                             WP No. 101810 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. 101810 OF 2026 (KLR-RR/SUR)
                   BETWEEN:

                   SHANTVEER S/O. HAVAGIRAO PATIL,
                   AGE: 70 YEARS, OCC: AGRICULTURE,
                   R/O: #19/1-57, 'SHIVASIMTA'
                   SHIVANAGAR SOUTH, BIDAR-585401.
                                                                          ...PETITIONER
                   (BY SRI. S.S.BETURMATH, ADVOCATE)

                   AND:

                   THE ASSISTANT COMMISSIONER,
                   DHARWAD SUB-DIVISION,
                   DHARWAD-580001.
                                                                        ...RESPONDENT
                   (BY SMT. MALA.B.BHUTE, AGA)

                        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,
                   THIS DAY, AN ORDER IS MADE AS UNDER:
Digitally signed
by
PREMCHANDRA
MR
Location: HIGH
COURT OF
KARNATAKA
                                                ORAL ORDER

Sri.S.S.Beturmath., counsel for the petitioner and

Smt.Mala.B.Bhute., AGA for the respondent have appeared in

person.

2. Though the petition is listed for preliminary hearing,

with consent, it is heard finally.

NC: 2026:KHC-D:4057

HC-KAR

3. The Writ Petition is filed seeking the following reliefs:

"a. Issue a writ in the nature of Mandamus or any other appropriate order or direction to the Respondent to consider the Petitioner's Representation dated 16.06.2025 vide Annexure-C and to furnish the status of the Appeal in RTS/AP/I/44/2013-14.

b. Issue a writ in the nature of Mandamus or any other appropriate writ, order or direction, directing the Respondent to forthwith pass appropriate orders in Appeal No.RTS/AP/I/44/2013-14, in accordance with law, within a time frame to be fixed by this Hon'ble Court, in the event no order has been passed till date.

c. Issue any other order or direction as this Hon'ble Court deems fit in the facts and circumstances of the case and in the interest of justice and equity."

4. The petitioner's grievance is that he has filed an

appeal before the Assistant Commissioner. However, there is no

information about the case as to whether it is disposed of or

rejected as of today. Hence, he has submitted representation

dated 16.06.2025 vide Annexure-C. His grievance is that the

same has not been considered as of today.

5. AGA submits that an appropriate order may be

passed.

6. The oral submission made by AGA is placed on

record.

NC: 2026:KHC-D:4057

HC-KAR

7. Taking note of the grievance of the petitioner,

mandamus is ordered directing the respondent to consider the

representation submitted by the petitioner on 16.06.2025 within

four weeks from the receipt of certified copy of this order in

accordance with the law, if not considered as of today.

8. With the above observation, writ petition is disposed

of. Needless to observe that, this Court has not expressed any

opinion on the merits of the case.

Sd/-

(JYOTI M) JUDGE

RH List No.: 1 Sl No.: 21