Nagaraj S/O Mahadevappa Santannavar vs The State Of Karnataka
2026 Latest Caselaw 2369 Kant

Karnataka High Court

Nagaraj S/O Mahadevappa Santannavar vs The State Of Karnataka on 16 March, 2026

                                                     -1-
                                                               NC: 2026:KHC-D:4059
                                                            WP No. 100859 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. 100859 OF 2026 (KLR-RR/SUR)
                      BETWEEN:

                      NAGARAJ S/O. MAHADEVAPPA SANTANNAVAR,
                      AGE: 61 YEARS, OCC: AGRICULTURE,
                      R/AT: HARANAGIRI VILLAGE,
                      TQ: HANGAL, DIST: HAVERI 581115.
                                                                       ...PETITIONER
                      (BY SRI.HIRANKUMAR, ADVOCATE FOR
                       SRI. GOURISHANKAR.H.MOT, ADVOCATE)

                      AND:

                      1.   THE STATE OF KARNATAKA,
                           DEPARTMENT OF REVENUE,
                           R/BY ITS SECRETARY,
                           M.S.BUILDING,
                           VIDHANA SOUDHA,
                           BENGALURU-560001.

                      2.   THE DEPUTY COMMISSIONER,
                           HAVERI, DIST: HAVERI-581110.
Digitally signed by
PREMCHANDRA M
R
                      3.   THE ASSISTANT COMMISSIONER,
Location: HIGH
COURT OF
KARNATAKA
                           SAVANUR, DIST: HAVERI 581118.

                      4.   THE TAHASILDAR,
                           HANGAL, DIST: HAVERI-581104.

                      5.   SHRIKANT S/O. MAHADEVAPPA SANTANNAVAR,
                           AGE: 56 YEARS, OCC: AGRICULTURE,
                           R/AT: MACHENAHALLI VILLAGE,
                           TQ: SHIRAHATTI, DIST: GADAG 582120.

                      6.   SANJEEV S/O MAHADEVAPPA SANTANNAVAR,
                           AGE: 55 YEARS, OCC: AGRICULTURE,
                           R/AT: 4TH CROSS SHIVANAG LAYOUT,
                           NEKAR NAGAR, THIMMASAGAR ROAD,
                               -2-
                                           NC: 2026:KHC-D:4059
                                       WP No. 100859 of 2026


 HC-KAR



     OLD HUBBALLI TQ: HUBBALLI,
     DIST: DHARWAD-580024.

7.   ANSUYA W/O. NINGAPPA KATTIMANI,
     AGE: 54 YEARS, OCC: HOUSEWIFE,
     R/AT: VINAYAK CHOWK, NEKAR NAGAR,
     OLD HUBBALLI, TQ: HUBBALLI,
     DIST: DHARWAD-580024.

8.   SAROJA W/O KANDAPPA ANNIGERI,
     AGE: 39 YEARS, OCC: HOUSEWIFE,
     R/AT: MAKANA GALLI, 5TH WARD,
     LAKSHMESHWAR,
     TQ: LAKSHMESHWAR,
     DIST: GADAG 582116.

9.   LAKSHMI W/O RAJU GONOJI
     AGE: 37 YEARS, OCC: HOUSEWIFE,
     R/AT: #11B, LOKAPPANA HAKKAL,
     2ND CROSS VIDYANAGAR,
     TQ: HUBBALLI, DIST: DHARWAD-580031.
                                                  ...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.

    THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY, AN
ORDER IS MADE AS UNDER:

                          ORAL ORDER

Counsel Sri.Hirankumar., on behalf of Sri.Gourishankar

H.Mot., for the petitioner and Smt.Mala B.Bhute., AGA for

respondents 1 to 4 have appeared in person.

2. The order dated 22.07.2025 passed by respondent

No.3 - Assistant Commissioner is called into question in this Writ

NC: 2026:KHC-D:4059

HC-KAR

Petition on several grounds as set out in the Memorandum of

Writ Petition.

3. Counsel for the respective parties urged several

contentions. Heard the arguments and perused the Writ papers

with care.

4. 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.

5. 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 List No.: 1 Sl No.: 40