Karnataka High Court
Smt. Neela Bai J P W/O Rekhya Naik vs The Town Panchayath on 5 November, 2025
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NC: 2025:KHC-D:15093
WP No. 103998 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 5TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO.103998 OF 2024 (LB-RES)
BETWEEN:
SMT. NEELA BAI J.P. W/O REKHYA NAIK,
AGE. 49 YEARS, OCC. HOUSEHOLD WORK,
R/O. MARIYAMMANHALLI TOWN,
HOSAPETE TALUK, DIST. VIJAYNAGAR-583 222.
... PETITIONER
(BY SRI. SHIVRAJ S. BALLOLI, ADVOCATE)
AND:
1. THE TOWN PANCHAYATH, MARIYAMANAHALLI,
MARIYAMANAHALLI TOWN,
HOSAPETE TALUK, DIST. BALLARI-583 222,
REPRESENTED BY ITS CHIEF OFFICER.
2. THE SUB-INSPECTOR OF POLICE,
MARIYAMANHALLI POLICE STATION,
Digitally signed by
CHANDRASHEKAR
HOSAPETE TALUK, DIST. BALLARI-583 222.
LAXMAN
KATTIMANI
Location: HIGH
... RESPONDENTS
COURT OF
KARNATAKA
DHARWAD BENCH
(BY SRI. ASHOK T. KATTIMANI, AGA FOR R2;
SRI. S.S. BETURMATH, ADVOCATE FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO PASS A
WRIT OF CERTIORARI OR ANY OTHER NATURE QUASHING THE
IMPUGNED ENDORSEMENT DATED 18/06/2024 ISSUED BY THE
1ST RESPONDENT TO THE PETITIONER BEARING NO.Pa.Pam/
MaMaHalli/Ka.Vi/2024-25 VIDE ANNEXURE-D AND PASS A WRIT
OF MANDAMUS DIRECTING THE 1ST RESPONDENT TO ISSUE TO
THE PETITIONER KHATHA-CERTIFICATE (FORM NO. 3).
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NC: 2025:KHC-D:15093
WP No. 103998 of 2024
HC-KAR
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
ORAL ORDER
(PER: THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE)
1. This petition is filed assailing the endorsement dated 18.06.2024.
2. The petitioner claims that he has purchased the property bearing No.3/354 situated in Ward No.8 (old Ward No.3), Mariyammanahalli, Hospet Taluk, Ballari District, under the registered sale deed dated 08.11.2012. It is his submission that an endorsement is issued on the premise that respondent No.2 has filed objection stating that the petitioner can seek change in the property records after the disposal of the suit.
3. Notice was issued to the respondents in this petition. Statement of objection is not filed. No records are produced to show that the suit is pending in respect of the same property. -3-
NC: 2025:KHC-D:15093 WP No. 103998 of 2024 HC-KAR
4. Learned counsel for the petitioner would place reliance on the judgment of the Co-ordinate Bench of this Court in Smt. Megar Sulochana vs The Town Panchayath, Mariyammanahalli & Another1, wherein, this Court in terms of the order dated 02.09.2022 passed by this Court in Smt. M.S. Rajeshwari and others v. The Joint Commissioner and another2, has held that the Khata is to be changed pursuant to the registered sale deed.
5. Endorsement is perused. The endorsement also does not disclose any suit number or any records regarding the pendency of the suit. It is not the case of the respondents that there is an interim order restraining change of Khata in the property records.
6. Hence, the following:
1 WP No.147891 of 2020. 2 WP No.8494 of 2016. -4-
NC: 2025:KHC-D:15093 WP No. 103998 of 2024 HC-KAR ORDER i. Writ petition is allowed. ii. Impugned endorsement dated 18.06.2024 issued by respondent No.1 at Annexure-D, is quashed.
iii. Respondent No.1 shall enter the name of the petitioner in the property records as per the registered sale deed marked at Annexure-A. iv. It is made clear that this Order should not be construed as having opined on the title of the petitioner. If there is any title dispute, the same has to be decided by the competent Civil Court.
Sd/-
(ANANT RAMANATH HEGDE) JUDGE AM CT:BCK LIST NO.: 1 SL NO.: 49.1