Karnataka High Court
Sulochanamma vs The State Of Karnataka on 20 January, 2026
Author: R Devdas
Bench: R Devdas
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NC: 2026:KHC:3040
WP No. 1219 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 1219 OF 2026 (KLR-RES)
BETWEEN:
1. SULOCHANAMMA
W/O LATE VIRUPAKSHAPPA
AGED 70 YEARS,
2. SHARADAMMA
W/O LATE SHIVAMURTHAPPA
AGED 72 YEARS
3. MARULASIDDAMMA
W/O LATE NAGARAJU
AGED 70 YEARS,
4. MALLIKARJUNA
Digitally signed
by S/O LATE SWAMINATH
SHARADAVANI
B AGED 40 YEARS
Location: High
Court of
Karnataka 5. A M PRAKASH,
S/O MARULASIDDAPPA,
AGED 55 YEARS
ALL ARE RESIDENT OF
SIDDARAMESHWARA ROAD,
AJJAMPURA TOWN, AJJAMPURA TALUK
CHIKKAMAGALURU DISTRICT - 577 547
...PETITIONERS
(BY SRI.CHANDRASHEKAR L, ADVOCATE)
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NC: 2026:KHC:3040
WP No. 1219 of 2026
HC-KAR
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY DEPARTMENT OF REVENUE
VIKASA SOUDHA,
BANGALORE - 560 001.
2. DEPUTY DIRECTOR OF LAND RECORDS
OFFICE OF DDLR
CHIKKAMAGALURU TOWN,
CHIKKAMAGALURU DISTRICT - 577 177.
3. ASSISTANT DIRECTOR OF LAND
RECORDS, TARIKERE TALUK,
CHIKKAMAGALURU DISTRICT - 577 228.
...RESPONDENTS
(BY SMT. NAVYA SHEKHAR, AGA FOR R1 TO R3)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI QUASHING THE ENTIRE PROCEEDINGS INITIATED
PURSUANT TO THE NOTICE DATED 03-12-2025 UNDER
SECTION 49 (A) OF KARNATAKA LAND REVENUE ACT, 1964
VIDE CASE ID NO. APL/0193/2025, ISSUED BY THE
RESPONDENT NO 2, PRODUCED AT ANNEXURE A AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:3040
WP No. 1219 of 2026
HC-KAR
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned Additional Government Advocate takes notice for all the respondents.
2. The petitioners are before this Court seeking a writ of certiorari to quash the proceedings initiated against them under Section 49(A) of the Karnataka Land Revenue Act, 1964, in APL/0193/2025, in pursuance to a notice dated 03.12.2025.
3. This Court does not find any reason to interfere with the proceedings initiated against the petitioner under Section 49(A) of the Act. The petitioners are permitted to file objections before respondent No.2-DDLR stating the reasons as to why the DDLR cannot proceed any further. If such objections are given, respondent No.2 is directed to consider the same in accordance with law. Accordingly, the writ petition stands disposed of.
Ordered accordingly.
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NC: 2026:KHC:3040 WP No. 1219 of 2026 HC-KAR Learned Additional Government Advocate is permitted to file memo of appearance within a period of two weeks from today.
Sd/-
(R DEVDAS) JUDGE rv List No.: 1 Sl No.: 21