Sri B L Chandrashekar vs State Of Karnataka
2026 Latest Caselaw 2728 Kant

Karnataka High Court

Sri B L Chandrashekar vs State Of Karnataka on 26 March, 2026

                                        -1-
                                                   NC: 2026:KHC:17206
                                                  WP No. 3969 of 2026


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 26TH DAY OF MARCH, 2026

                                      BEFORE
                         THE HON'BLE MR. JUSTICE M.I.ARUN
                      WRIT PETITION NO. 3969 OF 2026 (LB-RES)


             BETWEEN:

             1.    SRI. B.L.CHANDRASHEKAR
                   S/O LAKSHMANA NAIK
                   AGED ABOUT 71 YEARS
                   RESIDING AT KUMBARADADIGE
                   OPPOSITE TO SHRI RAMESHWARA RICE MILL
                   KURUVALLI POST, THIRTHAHALLI TALUK
                   SHIMOGGA DISTRICT-577 432.
                                                           ...PETITIONER

             (BY SRI. GANAPATHI N.K., ADVOCATE)

             AND:
Digitally
signed by
GEETHA P G
             1.    STATE OF KARNATAKA
Location:
HIGH               BY ITS PRINCIPAL SECRETARY
COURT OF           URBAN DEVELOPMENT DEPARTMENT
KARNATAKA          VIDHANA SOUDHA, BANGALORE-560 004.

             2.    THE DEPUTY COMMISSIONER
                   SHIMOGGA DISTRICT
                   SHIMOGGA-577 201.

             3.    THE TAHASILDAR
                   THIRTHALLI TALUK
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                                         NC: 2026:KHC:17206
                                       WP No. 3969 of 2026


HC-KAR



     THIRTHAHALLI
     SHIMOGGA DISTRICT-577 432.

4.   THE CHIEF OFFICER
     TOWN PANCHAYATH
     THIRTHAHALLI
     SHIMOGGA DISTRICT-577 432.

5.   PATRIC D'MELLO
     S/O L.D'MELLO
     AGED ABOUT 71 YEARS
     RESIDENT OF "KEERTHANA"
     8TH CROSS, TANK MOHALLA
     SHIVAMOGGA-577 201.
                                            ...RESPONDENTS

(BY SMT. SPOORTHI V., HCGP FOR R1 TO R3;
     SRI. A.NAGARAJAPPA, ADVOCATE FOR R4;
     SRI. B.S.PRASAD, ADVOCATE FOR R5)

      THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
RESPONDENT NO.3 TO DISPOSE/FINALISE THE REVISION
PETITION   NO.M.A.G.CR   07/2022-23   UNDER    ANNEXURE-G
FILED BY THE PETITIONER BY ISSUING THE WRIT IN THE
NATURE OF MANDAMUS.

      THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN   'B'   GROUP,   THROUGH      PHYSICAL   HEARING/VIDEO
CONFERENCING, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
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                                                NC: 2026:KHC:17206
                                               WP No. 3969 of 2026


HC-KAR



CORAM: HON'BLE MR. JUSTICE M.I.ARUN


                          ORAL ORDER

1. It is submitted by the petitioner that, he has preferred

Revision Petition No.M.A.G.CR 07/2022-23, which is pending on

the file of respondent no.3. Respondent no.3 is not taking any

interest in disposing of the said revision petition. Hence, he

prays that a direction be issued to respondent no.3 to dispose

of the aforementioned revision petition.

2. Respondent no.5, who is the contesting respondent has

no objection for the same.

3. Hence, the following:

ORDER

(i) Respondent no.3 is hereby directed to dispose

of Revision Petition No.M.A.G.CR 07/2022-23

within a period of three months from the date

of receipt of certified copy of this order;

(ii) It is hereby made clear that no opinion is

expressed on the merits of the case.

Respondent no.3 is directed to dispose of the

NC: 2026:KHC:17206

HC-KAR

matter based on the pleadings and the

evidence let in before it;

(iii) The writ petition stands disposed of

accordingly.

SD/-

(M.I.ARUN) JUDGE PGG List No.: 1 Sl No.: 4