Karnataka High Court
Smt. Thimmakka vs The State Of Karnataka on 3 July, 2025
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NC: 2025:KHC:24128
WP No. 14370 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO. 14370 OF 2024 (KLR-RR/SUR)
BETWEEN:
1. SMT. THIMMAKKA
W/O LATE RAMAPPA,
AGED ABOUT 80 YEARS,
2. SRI. SUBRAMANI
S/O LATE NAGAPPA,
AGED ABOUT 62 YEARS,
BOTH ARE R/AT:
KONAPALLI VILLAGE AND PANCHAYATH,
CHINTAMANI TALUK,
KOLAR DISTRICT-563125.
...PETITIONERS
(BY SRI. SHIVAKUMAR V.,ADVOCATE)
Digitally signed
by SHARMA AND:
ANAND CHAYA
Location: HIGH
COURT OF 1. THE STATE OF KARNATAKA
KARNATAKA PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
VIDHANA SOUDHA,
BENGALURU-560001.
2. THE DEPUTY COMMISSIONER
CHIKKABALLAPURA DISTRICT,
SHIDLAGHATTA ROAD,
CHIKKABALLAPURA-562101.
3. THE ASSISTANT COMMISSIONER
CHIKKABALLAPURA SUB-DIVISION,
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WP No. 14370 of 2024
HC-KAR
MINI VIDHANA SOUDHA,
SHIDLAGHATTA ROAD,
CHIKKABALLAPURA-562101.
4. THE TAHASILDAR
OFFICE OF THE TAHASILDAR,
CHINTAMANI-563125,
CHIKKABALLAPURA DISTRICT.
...RESPONDENTS
(BY SMT. NAVY SHEKHAR., ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO CONSIDER REPRESENTATION DTD.
30.12.2023 OF THE PETITIONERS (AT ANNX-S) AND TO TRACE
OUT THE MISSING FILE RELATING TO GRANT OF HAJAM INAM
LANDS IN SY.NO.73, MEASURING 35 GUNTAS, SY.NO.136
MEASURING 31 GUNTAS AND SY.NO.148 MEASURING 1 ACRE
16 GUNTAS OF KONAPPALLI VILLAGE, AMBAJIDURGA HOBLI,
CHINTAMANI TALUKU, OR IN THE ALTERNATIVE TO BUILD FILE
AFRESH BY ADOPTING OTHER LEGALLY ACCEPTABLE MOEDS
INCLUDING COLLECTING COPIES OF RELEVANT PAPERS /
DOCUMENTS AVAILABLE WITH THE PETITIONERS AND TO
PASS NECESSARY ORDERS REGARDING GRANT OF SAID
LANDS IN FAVOUR OF THE PETITIONERS.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
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WP No. 14370 of 2024
HC-KAR
ORAL ORDER
Heard the learned counsel appearing for the parties.
2. The grievance of the petitioners in this writ petition is with regard to considering the representation dated 30.12.2023, wherein the direction has been sought against the respondent No.3 seeking re-grant in respect of the Inamland as per Annexure-S.
3. Without considering the case of the petitioner on merits, since the grievance is with regard to consideration of the representation at Annexure-S, respondent No.3 is directed to consider the same in accordance with law with an outer limit of 4 months from the receipt of this order.
4. Writ Petition is disposed of. It is made clear that this Court has not expressed any opinion on the merit of the case.
SD/-
(E.S.INDIRESH) JUDGE LDC List No.: 1 Sl No.: 60