Karnataka High Court
Sri. Gurunath vs The Joint Director Of Land Records on 20 August, 2025
Author: R Devdas
Bench: R Devdas
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NC: 2025:KHC:32499
WP No. 22275 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF AUGUST, 2025
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO.22275 OF 2025 (KLR-RES)
BETWEEN:
SRI. GURUNATH
S/O RUDRAPPA,
AGED ABOUT 65 YEARS,
RESIDING AT B.H.ROAD,
BIRUR, KADUR TALUK
CHIKKAMAGALURU DISTRICT - 577 116
REP.BY HIS GPA HOLDER,
SRI S.H.GOVINDAPPA,
S/O LATE HANUMANTHAPPA,
AGED ABOUT 47 YEARS,
SHIVANI VILLAGE, TARIKERE TALUK,
CHIKMAGALUR DISTRICT - 577 549
...PETITIONER
(BY SRI. NAVEEN J. N., ADVOCATE)
Digitally signed
by
SHARADAVANI AND:
B
Location: High 1. THE JOINT DIRECTOR OF LAND RECORDS
Court of REGIONAL OFFICE,
Karnataka
MYSORE REGION, MYSORE - 570 001
2. THE DEPUTY DIRECTOR OF LAND RECORDS,
CHIKMAGALUR DISTRICT,
CHIKMAGALUR - 577 101
3. THE ASSISTANT DIRECTOR OF
LAND RECORDS AND TEHSILDAR,
KADUR TALUK,
CHIKMAGALUR DISTRICT - 577 548
...RESPONDENTS
(BY SRI. MOHAMMED JAFFAR SHAH, AGA)
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NC: 2025:KHC:32499
WP No. 22275 of 2025
HC-KAR
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE AN ORDER
OR DIRECTION OR WRIT IN THE NATURE OF CERTIORARI
QUASHING THE ORDER IN APPEAL NO.DDLR RP 15/2017-18
DATED 15.10.2022 DISMISSING THE APPEAL FOR
DEFAULT/KEPT IN ABEYANCE PASSED BY THE 1ST
RESPONDENT MARKED AT ANNEXURE-D AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned Additional Government Advocate takes notice for all the respondents.
2. The grievance of the petitioner is that his second appeal filed under Section 50 of the Karnataka Land Revenue Act, 1964, before the Joint Director of Land Records, Mysuru region, in Case bearing No.DDL/RRP/15/2017-18 was dismissed for default by order dated 15.10.2022. Learned counsel submits that the matter was earlier transferred to Mysore and the petitioner was not aware of the proceedings taken up by the Joint Director of Land Records.
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NC: 2025:KHC:32499 WP No. 22275 of 2025 HC-KAR
3. Having regard to the fact that the second appeal filed at the hands of the petitioner has been dismissed for non-prosecution, this Court is of the considered opinion that the matter has to be heard and disposed of on merits. Accordingly, the impugned order dated 15.10.2022 in Appeal No.DDLR/RP-15/2017-18 is quashed and set aside. The matter stands remitted back to the Joint Director of Land Record, Mysuru region, to reconsider the matter on merits and dispose of the same as expeditiously as possible and at any rate within a period of three months from 10.09.2025. The petitioner is directed to appear before the respondent No.1-JDLR on 10.09.2025 without waiting for further notice.
Learned Additional Government Advocate is permitted to file memo of appearance within a period of four weeks from today.
Sd/-
(R DEVDAS) JUDGE rv CT: UR