Babu S/O Kallappa Naik vs The Deputy Commissioner
2026 Latest Caselaw 2371 Kant

Karnataka High Court

Babu S/O Kallappa Naik vs The Deputy Commissioner on 16 March, 2026

                                               -1-
                                                              NC: 2026:KHC-D:4069
                                                           WP No. 107749 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. 107749 OF 2017 (KLR-RR/SUR)

                   BETWEEN:

                   1.   BABU S/O KALLAPPA NAIK,
                        AGE: 53 YEARS, OCC: AGRICULTURE,
                        R/O: METAGUDD, TQ: MUDHOL,
                        DIST: BAGALKOT.

                   2.   NINGAPPA S/O MALLAPPA NAIK,
                        AGE: 46 YEARS, OCC: AGRICULTURE,
                        R/O: METAGUDD, TQ: MUDHOL,
                        DIST: BAGALKOT.
                        (FATHER NAME IS WRONGLY
                        SHOWN AS KALLAPPA).

                   3.   VENKAPPA S/O KALLAPPA NAIK,
                        AGE: 55 YEARS, OCC: AGRICULTURE,
                        R/O: METAGUDD, TQ: MUDHOL,
                        DIST: BAGALKOT.
                                                                     ... PETITIONERS
                   (BY SRI.MAHANTESH.R.PATIL, ADVOCATE)

                   AND:
Digitally signed
by
PREMCHANDRA
MR
Location: HIGH
COURT OF
KARNATAKA
                   1.   THE DEPUTY COMMISSIONER,
                        BAGALKOT, TQ. AND DIST: BAGALKOT.

                   2.   THE TECHNICAL ASSISTANT
                        TO DEPUTY COMMISSIONER
                        AND DEPUTY DIRECTOR OF
                        LAND REFORMS, BAGALKOT,
                        BAGALKOT, TQ. AND DIST: BAGALKOT.

                   3.   THE TAHSILDAR,
                        MUDHOL, TQ: MUDHOL,
                        DIST: BAGALKOT.
                               -2-
                                           NC: 2026:KHC-D:4069
                                       WP No. 107749 of 2017


 HC-KAR



4.   THE ADLR, JAMKHANDI,
     TQ: JAMKHANDI, DIST: BAGALKOT.

5.   HANAMANTH S/O SHIVANAND WALIKAR,
     AGE: 60 YEARS, OCC: AGRICULTURE,
     R/O: METAGUDD, TQ: MUDHOL,
     DIST: BAGALKOT, NOW R/O: CHANNAL,
     TQ: MUDHOL, DIST: BAGALKOT.

6.   HANAMANTH S/O PANDAPPA NAIK,
     AGE: 62 YEARS, OCC: AGRICULTURE,
     R/O: METAGUDD, TQ: MUDHOL,
     DIST: BAGALKOT, NOW R/O: CHANNAL,
     TQ: MUDHOL, DIST: BAGALKOT.
                                                 ... RESPONDENTS
(BY SMT. MALA.B.BHUTE, AGA FOR R1 TO R4;
 WP AS AGAINST R4-R5 IS ABATED)

     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

Sri.Mahantesh R.Patil., counsel for the petitioners and

Smt.Mala B.Bhute., AGA for respondents 1 to 4 have appeared in

person.

Counsel for the petitioners submits that a memo has been

filed stating that the petition may be disposed of as withdrawn in

terms of the memo. Counsel, therefore, submits that the memo

may be placed on record and the petition may be disposed of as

withdrawn in terms of memo. When queried, counsel for the

NC: 2026:KHC-D:4069

HC-KAR

petitioners submits that a conscious decision is taken about the

withdrawal of the petition in terms of memo.

The oral submission and the memo is placed on record.

The Writ Petition is disposed of as withdrawn in terms of

memo.

Because of disposal of the petition, interim order granted if

any stands discharged and pending interlocutory applications if

any are disposed of.

Sd/-

(JYOTI M) JUDGE

MRP LIST NO.: 1 SL NO.: 59