Karnataka High Court
Sri Lingaraju vs The State Of Karnataka on 27 March, 2026
Author: R Devdas
Bench: R Devdas
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NC: 2026:KHC:17608
WP No. 20760 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 20760 OF 2025 (KLR-RES)
BETWEEN:
1. SRI LINGARAJU
S/O. SANJEEVA GOWDA,
AGED ABOUT 60 YEARS,
RESIDING AT NO. 10,
CHUNCHAGHATTA MAIN ROAD,
SUPRAJA NAGAR, KONANAKUNTE POST,
BENGALURU- 560 062.
2. SRI. MADHUSUDHAN.N
S/O.N.NAGAIAH,
AGED ABOUT 52 YEARS,
RESIDING AT A88/155/2, 1ST CROSS,
CHIKKABEGUR, BEGUR POST,
BOMMANAHALLI CMC LIMITS,
Digitally signed BENGALURU- 560 068.
by JUANITA
THEJESWINI
Location: HIGH 3. SRI.C. MUNENDRA,
COURT OF S/O LATE GOVINDAIAH,
KARNATAKA
AGED ABOUT 40 YEARS,
RESIDING AT NO. 19-9-3/6,
JAYANAGAR, TIRUPATHI,
THIRUPATHI URBAN,
CHITTOOR- 517501,
ANDHRA PRADESH.
NOW AT BENGALURU CITY.
...PETITIONERS
(BY SRI. BHADRINATH R., ADVOCATE)
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WP No. 20760 of 2025
HC-KAR
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
M.S.BUILDING
DR.B.R.AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE DEPUTY COMMISSIONER,
BENGALURU URBAN DISTRICT
K.G.ROAD, KANDAYA BHAVAN,
BENGALURU-560 009.
3. THE ASSISTANT COMMISSIONER,
BENGALURU NORTH SUB-DIVISION,
K.G.ROAD, KANDAYA BHAVAN,
BENGALURU-560 009.
4. THE SPECIAL TAHSILDAR
OFFICE OF THE SPECIAL TAHSILDAR,
BENGALURU EAST TALUK,
KRISHNARAJAPURA,
BENGALURU-560 036.
5. SMT. LAVANYA.K
D/O.LATE S.KRISHNAN,
AGED ABOUT 43 YEARS,
RESIDING AT NO. 305,
MANGYAM ELITE APARTMENT,
80 FEET ROAD, 19TH MAIN,
27TH CROSS, HSR LAYOUT,
BENGALURU-560102.
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6. SRI. DHRUVA KUMAR KRISHNAN,
S/O.LATE S.KRISHNAN,
AGED ABOUT 47 YEARS
7. SRI.LOKSUNDAR KRISHNAN
S/O.LATE S.KRISHNAN,
AGED ABOUT 50 YEARS
8. SMT. MEENAKSHI,
D/O. LATE S.KRISHNAN,
AGED ABOUT 45 YEARS
RESPONDENTS NO.5 TO 8 ARE
RESIDING AT NO. 130, 3RD MAIN,
3RD BLOCK, 3RD STAGE,
BASAVESHWARANAGAR,
BENGALURU- 560 079.
9. SRI. SUBRAMANI,
AGED ABOUT 49 YEARS,
S/O THAMMANNA,
R/AT KANNURE VILLAGE,
BIDARAHALLI HOBLI- 560049
BENGALURU EAST TALUK
10. SRI. VENKATA RAMA NAIDU KOLA,
AGED ABOUT 52 YEARS,
S/O LATE K.C.NAIDU,
R/AT NO.13, 4TH CROSS, I MAIN,
RMV II STAGE, DOLLARS COLONY,
BENGALURU- 560094.
11. SMT. RADHA,
AGED ABOUT 64 YEARS,
W/O S.KRISHANA,
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WP No. 20760 of 2025
HC-KAR
R/AT NO. 4, I MAIN,
NEAR RAILWAY STATION,
BOOPASANDRA, BENGALURU- 560 032.
...RESPONDENTS
(BY SRI. V.SESHU, HCGP FOR R1 TO R4;
SMT. POOJA KUMARI SINGH, ADVOCATE FOR
SRI. DEEPAK S SARANGMATH., ADVOCATE FOR R5 TO R8;
SRI. VENKATESH P.DALWAI FOR R9 TO R11)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO-QUASHING THE
IMPUNGED ORDER DATED 05.06.2025 IN RRT/CR/379 OF
2024-25 PASSED BY THE RESPONDENT NO.4/THE SPECIAL
TAHSILDAR, BENGALURU EAST TALUK, ANNEXURE-A AT
FOUND AS AND CONSEQUENTIALLY MUTATE REVENUE
ENTRIES IN FAVOUR OF PETITIONERS IN RESPECT OF THE
SCHEDULE PROPERTIES.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned counsel on both the sides appearing for the rival claimants do not dispute the fact that the order of the Assistant Commissioner, Bangalore North Sub-Division in proceedings bearing No. R.A. (BE) No.385/2023 clubbed with R.A.(BE) No.110/2024 was stayed at the hands of the -5- NC: 2026:KHC:17608 WP No. 20760 of 2025 HC-KAR Revisional Authority, Deputy Commissioner in proceedings bearing No. R.P.Nos.178/2024 and 227/2024. However, the Special Tahasildar, without noticing the order of stay passed by the Deputy Commissioner, has proceeded to consider the dispute between the parties in terms of the directions issued by the Assistant Commissioner. Learned counsel on both the sides agree that if the impugned order at Annexure-A is set aside, the matter can be decided by the Deputy Commissioner in the pending Revision proceedings.
2. Accordingly, this Court proceeds to pass the following:
ORDER
(i) The Writ Petition is allowed.
(ii) The impugned order at Annexure - A passed by the Special Tahasildar, Bangalore East Taluk in proceedings bearing No. RRT/CR/379 of 2024-2025 -6- NC: 2026:KHC:17608 WP No. 20760 of 2025 HC-KAR dated 05.06.2025 is hereby quashed and set aside.
(iii) All contentions are kept open.
(iv) The Revisional Authority-Deputy Commissioner, Bangalore Urban District is hereby directed to consider and dispose of the revisional proceedings in R.P.Nos.178/2024 & 227/2024 as expeditiously as possible and at any rate within a period of 4 months from the date of receipt of a copy of this order.
Sd/-
(R DEVDAS) JUDGE BVK List No.: 1 Sl No.: 52