Karnataka High Court
Smt. Pavithra vs The State Of Karnataka on 28 October, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 29104 OF 2025 (GM-RES)
C/W
WRIT PETITION NO. 29122 OF 2025 (GM-RES)
WRIT PETITION NO. 29123 OF 2025 (GM-RES)
WRIT PETITION NO. 29132 OF 2025 (GM-RES)
WRIT PETITION NO. 29139 OF 2025 (GM-RES)
WRIT PETITION NO. 29147 OF 2025 (GM-RES)
WRIT PETITION NO. 29168 OF 2025 (GM-RES)
IN W.P.NO. 29104/2025
BETWEEN:
SMT. PAVITHRA,
W/O SRI MALLESH S
AGED ABOUT 39 YEARS,
R/AT NO.76 T C PALYA MAIN ROAD,
OLD GOVERNMENT SCHOOL ROAD,
MUNESHWARA NAGARA,
RAMAMURTHY NAGARA,
Digitally signed
BENGALURU 560016.
by SHWETHA
RAGHAVENDRA ...PETITIONER
Location: HIGH (BY SMT. SUPRITHA K.H..,ADVOCATE)
COURT OF
KARNATAKA
AND:
1. THE STATE OF KARNATAKA
HINDU RELIGIOUS INSTITUTIONS AND
CHARITABLE ENDOWMENTS DEPARTMENT
2ND AND 3RD FLOOR
SRI MALAIMAHADESHWARAVARTHA BHAVANA
ALUR VENKATRAO ROAD, CHAMARAJAPETE
BANGALORE 560018
REP BY ITS COMMISSIONER
2. THE SPECIAL DEPUTY COMMISIONER
-2-
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
BANGALORE DISTRICT
BANGALORE 560009
3. THE INSPECTOR GENERAL
OF REGISTRATION AND COMMISSIONER OF STAMPS
KANDAYA BHAVAN
8TH FLOOR, K G RAOD
BANGALORE 560040
4. THE SUB REGISTRAR
NO 1943 KENGIRI MAIN ROAD
TAVAREKERE
BENGALURU SOUTH TALUK
BANGALORE 562130
5. THE PANCHAYATH DEVELOPMENT OFFICER
CHANNENAHALLIL GRAMA PANCHAYATH
THAVARAKERE HOBALIL MAGADIMAIN ROAD
BENGALURU SOUTH TALUK
BENAGLURU 562130
...RESPONDENTS
(BY SRI. SIDARTHA BABURAO., AGA FOR R1 TO R4;
SRI. M.S. DEVARAJU., ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE IMPUGNED LETTER vide No.
ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ /31/06-07 ISSUED BY THE 1ST
RESPONDENT DATED 20.04.2021 VIDE ANNEXURE-M INSOFAR AS
PETITIONERS SITES ARE CONCERNED AND ETC.
IN W.P.NO. 29122/2025
BETWEEN:
SMT. VEDHAVATHI B R.,
D/O LATE SRI, RANGAHAMUNAVAH,
AGED ABOUT 47 YEARS,
R/AT NO.250, 67 CROSS, 5TH BLOCK.
RAJAJINAGARA,
BENGALURU-560010,
...PETITIONER
(BY SMT. SUPRITHA K.H..,ADVOCATE)
-3-
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
AND:
1. THE STATE OF KARNATAKA
HINDU RELIGIOUS INSTITUTIONS AND
CHARITABLE ENDOWMENTS DEPARTMENT
2ND AND 3RD FLOOR
SRI MALAIMAHADESHWARAVARTHA BHAVANA
ALUR VENKATRAO ROAD, CHAMARAJAPETE
BANGALORE 560018
REP BY ITS COMMISSIONER
2. THE SPECIAL DEPUTY COMMISIONER
BANGALORE DISTRICT
BANGALORE 560009
3. THE INSPECTOR GENERAL
OF REGISTRATION AND COMMISSIONER OF STAMPS
KANDAYA BHAVAN
8TH FLOOR, K G RAOD
BANGALORE 560040
4. THE SUB REGISTRAR
NO 1943 KENGIRI MAIN ROAD
TAVAREKERE
BENGALURU SOUTH TALUK
BANGALORE 562130
5. THE PANCHAYATH DEVELOPMENT OFFICER
CHANNENAHALLIL GRAMA PANCHAYATH
THAVARAKERE HOBALIL MAGADIMAIN ROAD
BENGALURU SOUTH TALUK
BENAGLURU 562130
...RESPONDENTS
(BY SRI. SIDARTHA BABURAO., AGA FOR R1 TO R4;
SRI. M.S. DEVARAJU., ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE IMPUGNED LETTER vide No.
ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ /31/06-07 ISSUED BY THE 1ST
RESPONDENT DATED 20.04.2021 VIDE ANNEXURE-J INSOFAR AS
PETITIONERS SITES ARE CONCERNED AND ETC.
-4-
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
IN W.P.NO. 29123/2025
BETWEEN:
SRI. DEVARAJU B R.,
S/O. LATE SRI, RANGAHAMUNAIAH,
AGED ABOUT 48 YEARS,
R/AT NO.250, 67TH CROSS, 5TH BLOCK,
RAJAJINAGARA,
BENGALURU-560010,
...PETITIONER
(BY SMT. SUPRITHA K.H..,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
HINDU RELIGIOUS INSTITUTIONS AND
CHARITABLE ENDOWMENTS DEPARTMENT
2ND AND 3RD FLOOR
SRI MALAIMAHADESHWARAVARTHA BHAVANA
ALUR VENKATRAO ROAD, CHAMARAJAPETE
BANGALORE 560018
REP BY ITS COMMISSIONER
2. THE SPECIAL DEPUTY COMMISIONER
BANGALORE DISTRICT
BANGALORE 560009
3. THE INSPECTOR GENERAL
OF REGISTRATION AND COMMISSIONER OF STAMPS
KANDAYA BHAVAN
8TH FLOOR, K G RAOD
BANGALORE 560040
4. THE SUB REGISTRAR
NO 1943 KENGIRI MAIN ROAD
TAVAREKERE
BENGALURU SOUTH TALUK
BANGALORE 562130
5. THE PANCHAYATH DEVELOPMENT OFFICER
CHANNENAHALLIL GRAMA PANCHAYATH
THAVARAKERE HOBALIL MAGADIMAIN ROAD
BENGALURU SOUTH TALUK
BENAGLURU 562130
-5-
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
...RESPONDENTS
(BY SRI. SIDARTHA BABURAO., AGA FOR R1 TO R4;
SRI. M.S. DEVARAJU., ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE IMPUGNED LETTER vide No.
ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ /31/06-07 ISSUED BY THE 1ST
RESPONDENT DATED 20.04.2021 VIDE ANNEXURE-JINSOFAR AS
PETITIONERS SITES ARE CONCERNED AND ETC.
IN W.P.NO. 29132/2025
BETWEEN:
SRI RAMAIAH H P.,
S/O LATE SRI PUTTAIAH P
AGED ABOUT 76 YEARS,
R/AT NO.44/1, 1ST CROSS,
BEHIND GANAPATHI TEMPLE,
CHOLURUPALYA
BENGALURU 560026.
...PETITIONER
(BY SMT. SUPRITHA K.H..,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
HINDU RELIGIOUS INSTITUTIONS AND
CHARITABLE ENDOWMENTS DEPARTMENT
2ND AND 3RD FLOOR
SRI MALAIMAHADESHWARAVARTHA BHAVANA
ALUR VENKATRAO ROAD, CHAMARAJAPETE
BANGALORE 560018
REP BY ITS COMMISSIONER
2. THE SPECIAL DEPUTY COMMISIONER
BANGALORE DISTRICT
BANGALORE 560009
3. THE INSPECTOR GENERAL
OF REGISTRATION AND COMMISSIONER OF STAMPS
-6-
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
KANDAYA BHAVAN
8TH FLOOR, K G RAOD
BANGALORE 560040
4. THE SUB REGISTRAR
NO 1943 KENGIRI MAIN ROAD
TAVAREKERE
BENGALURU SOUTH TALUK
BANGALORE 562130
5. THE PANCHAYATH DEVELOPMENT OFFICER
CHANNENAHALLIL GRAMA PANCHAYATH
THAVARAKERE HOBALIL MAGADIMAIN ROAD
BENGALURU SOUTH TALUK
BENAGLURU 562130
...RESPONDENTS
(BY SRI. SIDARTHA BABURAO., AGA FOR R1 TO R4;
SRI. M.S. DEVARAJU., ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE IMPUGNED LETTER vide No.
ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ /31/06-07 ISSUED BY THE 1ST
RESPONDENT DATED 20.04.2021 VIDE ANNEXURE-JINSOFAR AS
PETITIONERS SITES ARE CONCERNED AND ETC.
IN W.P.NO. 29139/2025
BETWEEN:
SRI. SATHISH B N.,
S/O. SRI, B.M. NATARAJU,
AGED ABOUT 40 YEARS,
R/AT NO.38, 3RD CROSS,
6TH CROSS, 1ST STAGE, K.H.B COLONY,
BASAWESHWARANAGARA,
BENGALURU-560079,
...PETITIONER
(BY SMT. SUPRITHA K.H..,ADVOCATE)
AND:
-7-
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
1. THE STATE OF KARNATAKA
HINDU RELIGIOUS INSTITUTIONS AND
CHARITABLE ENDOWMENTS DEPARTMENT
2ND AND 3RD FLOOR
SRI MALAIMAHADESHWARAVARTHA BHAVANA
ALUR VENKATRAO ROAD, CHAMARAJAPETE
BANGALORE 560018
REP BY ITS COMMISSIONER
2. THE SPECIAL DEPUTY COMMISIONER
BANGALORE DISTRICT
BANGALORE 560009
3. THE INSPECTOR GENERAL
OF REGISTRATION AND COMMISSIONER OF STAMPS
KANDAYA BHAVAN
8TH FLOOR, K G RAOD
BANGALORE 560040
4. THE SUB REGISTRAR
NO 1943 KENGIRI MAIN ROAD
TAVAREKERE
BENGALURU SOUTH TALUK
BANGALORE 562130
5. THE PANCHAYATH DEVELOPMENT OFFICER
CHANNENAHALLIL GRAMA PANCHAYATH
THAVARAKERE HOBALIL MAGADIMAIN ROAD
BENGALURU SOUTH TALUK
BENAGLURU 562130
...RESPONDENTS
(BY SRI. SIDARTHA BABURAO., AGA FOR R1 TO R4;
SRI. M.S. DEVARAJU., ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE IMPUGNED LETTER vide No.
ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ /31/06-07 ISSUED BY THE 1ST
RESPONDENT DATED 20.04.2021 VIDE ANNEXURE-JINSOFAR AS
PETITIONERS SITES ARE CONCERNED AND ETC.
-8-
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
IN W.P.NO. 29147/2025
BETWEEN:
SRI. MANJUNATH B R.,
S/O LATE SRI RANGAHAMUNAIAH
AGE ABOUT 46 YEARS
R/A NO 250 67TH CROSS
5TH BLOCK, RAJAJINAGARA
BENGALURU 560010
...PETITIONER
(BY SMT. SUPRITHA K.H..,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
HINDU RELIGIOUS INSTITUTIONS AND
CHARITABLE ENDOWMENTS DEPARTMENT
2ND AND 3RD FLOOR
SRI MALAIMAHADESHWARAVARTHA BHAVANA
ALUR VENKATRAO ROAD, CHAMARAJAPETE
BANGALORE 560018
REP BY ITS COMMISSIONER
2. THE SPECIAL DEPUTY COMMISIONER
BANGALORE DISTRICT
BANGALORE 560009
3. THE INSPECTOR GENERAL
OF REGISTRATION AND COMMISSIONER OF STAMPS
KANDAYA BHAVAN
8TH FLOOR, K G RAOD
BANGALORE 560040
4. THE SUB REGISTRAR
NO 1943 KENGIRI MAIN ROAD
TAVAREKERE
BENGALURU SOUTH TALUK
BANGALORE 562130
5. THE PANCHAYATH DEVELOPMENT OFFICER
CHANNENAHALLIL GRAMA PANCHAYATH
THAVARAKERE HOBALIL MAGADIMAIN ROAD
BENGALURU SOUTH TALUK
BENAGLURU 562130
-9-
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
...RESPONDENTS
(BY SRI. SIDARTHA BABURAO., AGA FOR R1 TO R4;
SRI. M.S. DEVARAJU., ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE IMPUGNED LETTER vide No.
ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ /31/06-07 ISSUED BY THE 1ST
RESPONDENT DATED 20.04.2021 VIDE ANNEXURE-JINSOFAR AS
PETITIONERS SITES ARE CONCERNED AND ETC.
IN W.P.NO. 29168/2025
BETWEEN:
SMT. KALAVATHI,
W/O LATE SRI RANGAHAMUNAIAH
AGE ABOUT 70 YEARS
R/A NO 250 67TH CROSS
5TH BLOCK RAJAJINAGARA
BENGALURU-560010
...PETITIONER
(BY SMT. SUPRITHA K.H..,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
HINDU RELIGIOUS INSTITUTIONS AND
CHARITABLE ENDOWMENTS DEPARTMENT
2ND AND 3RD FLOOR
SRI MALAIMAHADESHWARAVARTHA BHAVANA
ALUR VENKATRAO ROAD, CHAMARAJAPETE
BANGALORE 560018
REP BY ITS COMMISSIONER
2. THE SPECIAL DEPUTY COMMISIONER
BANGALORE DISTRICT
BANGALORE 560009
3. THE INSPECTOR GENERAL
OF REGISTRATION AND COMMISSIONER OF STAMPS
KANDAYA BHAVAN
8TH FLOOR, K G RAOD
- 10 -
NC: 2025:KHC:43196
WP No. 29104 of 2025
And Connected Matters
HC-KAR
BANGALORE 560040
4. THE SUB REGISTRAR
NO 1943 KENGIRI MAIN ROAD
TAVAREKERE
BENGALURU SOUTH TALUK
BANGALORE 562130
5. THE PANCHAYATH DEVELOPMENT OFFICER
CHANNENAHALLIL GRAMA PANCHAYATH
THAVARAKERE HOBALIL MAGADIMAIN ROAD
BENGALURU SOUTH TALUK
BENAGLURU 562130
...RESPONDENTS
(BY SRI. SIDARTHA BABURAO., AGA FOR R1 TO R4;
SRI. M.S. DEVARAJU., ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE IMPUGNED LETTER 31/06-
07 ISSUED BY THE 1ST RESPONDENT DATED 20.04.2021 VIDE
ANNEXURE-J INSOFAR AS PETITIONERS SITES ARE CONCERNED
AND ETC.
THESE WRIT PETITIONS, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. IA-1/2025 is allowed. Production of Annexure-B is dispensed with.
2. Learned AGA accepts notice for respondents No.1 to 4.
Sri.M.S.Devaraju, learned counsel is directed to accept notice for respondent-Panchayat Development Officer.
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NC: 2025:KHC:43196 WP No. 29104 of 2025 And Connected Matters HC-KAR
3. The petitioners in WP No.29104/2025 is before this Court seeking for the following reliefs;
a) Issue a writ in the nature of certiorari quashing the impugned letter vide No. ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ / 31/06-07 issued by the 1st Respondent dated 20.04.2021 vide Annexure M insofar as Petitioner's sites are concerned.
b) Issue a writ in the nature of certiorari quashing the impugned endorsement vide issued by the 4th Respondent dated 11.08.2025 vide Annexure P.
c) Issue a writ in the nature of mandamus directing the Respondent No.4 to register the documents pertaining into the petitioner sites bearing No.249 and 250 formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
d) Issue a writ in the nature of mandamus directing the 5th Respondent to issue E Khatha in respect of the petitioner site bearing No.249 & 250, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
e) Pass any order or direction as this Hon'ble court deems fit under the circumstances of the case in the interest of justice and equity.
4. The petitioner in WP.No. 29122/2025 is before this Court seeking for the following reliefs;
a) Issue a writ in the nature of certiorari quashing the impugned letter vide No. ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ / 31/06-07 issued by the 1st Respondent dated 20.04.2021 vide Annexure J insofar as Petitioner's sites are concerned.
b) Issue a writ in the nature of certiorari quashing the impugned endorsement vide issued by the 5th Respondent dated 28.08.2025 vide Annexure M.
c) Issue a writ in the nature of mandamus directing the Respondent No.4 to register the documents pertaining into
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NC: 2025:KHC:43196 WP No. 29104 of 2025 And Connected Matters HC-KAR the petitioner sites bearing No.203 and 204, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
d) Issue a writ in the nature of mandamus directing the 5th Respondent to issue E Khatha in respect of the petitioner site bearing No.203 & 204, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
e) Pass any order or direction as this Hon'ble court deems fit under the circumstances of the case in the interest of justice and equity.
5. The petitioner in WP.No. 29123/2025 is before this Court seeking for the following reliefs;
a) Issue a writ in the nature of certiorari quashing the impugned letter vide No. ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ / 31/06-07 issued by the 1st Respondent dated 20.04.2021 vide Annexure K insofar as Petitioner's sites are concerned.
b) Issue a writ in the nature of certiorari quashing the impugned endorsement vide issued by the 5th Respondent dated 28.08.2025 vide Annexure M.
c) Issue a writ in the nature of mandamus directing the Respondent No.4 to register the documents pertaining into the petitioner sites bearing No.201 and 202, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
d) Issue a writ in the nature of mandamus directing the 5th Respondent to issue E Khatha in respect of the petitioner site bearing No.201 and 202, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
e) Pass any order or direction as this Hon'ble court deems fit under the circumstances of the case in the interest of justice and equity.
6. The petitioner in WP.No. 29132/2025 is before this Court seeking for the following reliefs;
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NC: 2025:KHC:43196 WP No. 29104 of 2025 And Connected Matters HC-KAR
a) Issue a writ in the nature of certiorari quashing the impugned letter vide No. ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ / 31/06-07 issued by the 1st Respondent dated 20.04.2021 vide Annexure K insofar as Petitioner's sites are concerned.
b) Issue a writ in the nature of certiorari quashing the impugned endorsement vide issued by the 4th Respondent dated 11.08.2025 vide Annexure M.
c) Issue a writ in the nature of mandamus directing the Respondent No.4 to register the documents pertaining into the petitioner sites bearing No.253, 254 and 255, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
d) Issue a writ in the nature of mandamus directing the 5th Respondent to issue E Khatha in respect of the petitioner site bearing No.253, 254 and 255s, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
e) Pass any order or direction as this Hon'ble court deems fit under the circumstances of the case in the interest of justice and equity.
7. The petitioner in WP.No. 23139/2025 is before this Court seeking for the following reliefs;
a) Issue a writ in the nature of certiorari quashing the impugned letter vide No. ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ / 31/06-07 issued by the 1st Respondent dated 20.04.2021 vide Annexure K insofar as Petitioner's sites are concerned.
b) Issue a writ in the nature of certiorari quashing the impugned endorsement vide issued by the 5th Respondent dated 11.08.2025 vide Annexure M.
c) Issue a writ in the nature of mandamus directing the Respondent No.4 to register the documents pertaining into the petitioner site bearing No.248, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
d) Issue a writ in the nature of mandamus directing the 5th Respondent to issue E Khatha in respect of the petitioner
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NC: 2025:KHC:43196 WP No. 29104 of 2025 And Connected Matters HC-KAR site bearing No.248, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
e) Pass any order or direction as this Hon'ble court deems fit under the circumstances of the case in the interest of justice and equity.
8. The petitioner in WP. No. 29147/2025 is before this Court seeking for the following reliefs;
a) Issue a writ in the nature of certiorari quashing the impugned letter vide No. ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ / 31/06-07 issued by the 1st Respondent dated 20.04.2021 vide Annexure K insofar as Petitioner's sites are concerned.
b) Issue a writ in the nature of certiorari quashing the impugned endorsement vide issued by the 5th Respondent dated 28.08.2025 vide Annexure M.
c) Issue a writ in the nature of mandamus directing the Respondent No.4 to register the documents pertaining into the petitioner sites bearing No.205 and 206, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
d) Issue a writ in the nature of mandamus directing the 5th Respondent to issue E Khatha in respect of the petitioner sites bearing No.205 and 206, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
e) Pass any order or direction as this Hon'ble court deems fit under the circumstances of the case in the interest of justice and equity.
9. The petitioner in W.P.29168/2025 is before this Court seeking for the following reliefs;
a) Issue a writ in the nature of certiorari quashing the impugned letter vide No. ಅ.ಸ.ಪ.ಸಂ ೆ :ಎ ಎಂ 3/ಎ ಎ /13 31/06-07 issued by the 1st Respondent dated 20.04.2021 vide Annexure K insofar as Petitioner's sites are concerned.
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NC: 2025:KHC:43196 WP No. 29104 of 2025 And Connected Matters HC-KAR
b) Issue a writ in the nature of certiorari quashing the impugned endorsement vide issued by the 5th Respondent dated 28.08.2025 vide Annexure M.
c) Issue a writ in the nature of mandamus directing the Respondent No.4 to register the documents pertaining into the petitioner site bearing No.209, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
d) Issue a writ in the nature of mandamus directing the 5th Respondent to issue E Khatha in respect of the petitioner site bearing No.209, formed in Sy No.120 of Kadukarenahalli (Kurabarahalli Village).
e) Pass any order or direction as this Hon'ble court deems fit under the circumstances of the case in the interest of justice and equity.
10. Insofar as the prayer at Sl.No.(a) is concerned, the same does not survive for consideration inasmuch as by inadvertence or otherwise, said endorsement having been challenged in multiple matters has been quashed qua the property of the petitioners therein.
The said order being applicable to the property in general, I am of the considered opinion, the same would also equally apply to the petitioners.
11. The subsequent endorsement which has been issued, which is subject matter of prayer (b) is also covered by the decision in W.P. No.14847/2023 dated 18.01.2024. Similarly, the sale deeds, in favour of
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NC: 2025:KHC:43196 WP No. 29104 of 2025 And Connected Matters HC-KAR the petitioners would be required to be executed and registered. Subsequent thereto, necessary documentation in terms of issuance of e-khata, etc., also would have to be complied with. Hence, I pass the following:
ORDER i. The writ petition is allowed. A certiorari issued.
The impugned letter/endorsement bearing No.A.Sa.Pa.No.ADM3/LND/31-06-07 dated 20.04.2021 is quashed.
ii. A certiorari issued. The endorsement dated 11.08.2025 in W.P. No.29104/2025; dated 28.08.2025 in WP No.29122/2025, WP No.29123/2025, WP No.29147/2025 and WP No.29168/2025 and order dated 22.08.2025 in W.P.No.29139/2025; issued by respondent-
Panchayat Development Officer in all the above petitions are quashed.
iii. For the purpose of registration since e-katha is required, respondent-Panchayat Development officer is directed to issue e-khata in the name of the owner of the land for the purpose of registration of the same within 30 days from receipt of necessary application accompanied by necessary documents in relation thereto.
iv. Respondent No.4 is directed to release the sites of the respective petitioners and register the same in their respective names, at the earliest,
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NC: 2025:KHC:43196 WP No. 29104 of 2025 And Connected Matters HC-KAR not later than 60 days from date of receipt of a copy of this order.
v. Once sites are registered and if any applications are made for e-khata or otherwise, the concerned authority to consider the same and pass necessary orders on such application within 30 days on receipt of such application.
SD/-
(SURAJ GOVINDARAJ) JUDGE LN List No.: 1 Sl No.: 84