Smt. Chikkabandamma Alias vs The State Of Karnataka on 10 February, 2026

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Karnataka High Court

Smt. Chikkabandamma Alias vs The State Of Karnataka on 10 February, 2026

Bench: R Devdas

                                                -1-
                                                           NC: 2026:KHC:8104
                                                         WP No. 3844 of 2026


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH DAY OF FEBRUARY, 2026

                                            BEFORE
                              THE HON'BLE MR. JUSTICE R DEVDAS
                            WRIT PETITION NO. 3844 OF 2026 (SCST)
                   BETWEEN:

                         SMT. CHIKKABANDAMMA ALIAS
                         CHIKKA MADAMMA,
                         AGED ABOUT 73 YEARS
                         W/O. LATE SANNANINGAIAH,
                         R/AT NO.435, KALAMMANA BEEDI,
                         P.HOSAHALLI VILLAGE AND POST,
                         SRIRANGAPATNA TALUK,
                         MANDYA DISTRICT - 571 438.
                                                                 ...PETITIONER
                   (BY SRI.MALLAPPA S.NACHAVAR, ADVOCATE FOR
                       SRI.B.S.NAGARAJ, ADVOCATE)

                   AND:

                   1.    THE STATE OF KARNATAKA
                         REP. BY ITS PRINCIPAL SECRETARY,
                         DEPARTMENT OF REVENUE,
Digitally signed
by                       VIHAAN SOUDHA, DR.B.R.AMBEDKAR VEEDI,
SHARADAVANI              BENGALURU 560 001.
B
Location: HIGH     2.    THE ASSISTANT COMMISSIONER,
COURT OF                 PANDAVAPURA SUB-DIVISION,
KARNATAKA
                         PANDAVAPURA,
                         MANDYA DISTRICT - 571 434.

                   3.    THE THASILDAR
                         SRIRANGAPATNA TALUK,
                         SRIRANGAPATNA,
                         MANDYA DISTRICT.
                                                             ...RESPONDENTS
                   (BY SRI.V.SESHU, HCGP)
                                 -2-
                                                NC: 2026:KHC:8104
                                              WP No. 3844 of 2026


HC-KAR




     THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA      PRAYING TO DIRECT THE
RESPONDENT NO.2, THE ASSISTANT COMMISSIONER, AND
THE RESPONDENT NO.3, THASILDAR TO CONSIDER THE
APPLICATION DATED, 08.10.2025, FOR RESTORING THE LAND
UNDER THE PROVISIONS OF SECTION 5 OF THE KARNATAKA
SC AND ST (PROHIBITIONS OF TRANSFER OF CERTAIN LANDS
ACT, 1978. COPIES ARE SUBMITTED AT ANNEXURE-A AND A1,
AND ETC.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE R DEVDAS


                            ORAL ORDER

Learned High Court Government Pleader takes notice for all the respondents.

2. Learned HCGP submits that the petitioner, instead of filing an application in terms of Section 5 of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (for short 'the SC/ST PTCL Act, 1978) has given a representation to the Assistant Commissioner and is seeking a writ of mandamus directing the Assistant Commissioner to consider the representation. -3-

NC: 2026:KHC:8104 WP No. 3844 of 2026 HC-KAR The petition is accordingly disposed of reserving liberty to the petitioner to file an application under Section 5 of the SC/ST PTCL Act, 1978 before the Assistant Commissioner.

Ordered accordingly.

Sd/-

(R DEVDAS) JUDGE GPG List No.: 1 Sl No.: 35

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