Sri. H.R. Srinivasa vs The Deputy Director Of Land Records on 13 January, 2026

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Karnataka High Court

Sri. H.R. Srinivasa vs The Deputy Director Of Land Records on 13 January, 2026

Bench: R Devdas

                                              -1-
                                                           NC: 2026:KHC:2005
                                                    WP No. 37089 of 2025


                 HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 13TH DAY OF JANUARY, 2026
                                          BEFORE

                            THE HON'BLE MR. JUSTICE R DEVDAS

                        WRIT PETITION NO. 37089 OF 2025 (KLR-RES)


                 BETWEEN:

                 SRI. H.R. SRINIVASA
                 S/O LATE C.RAMAIAH,
                 AGED ABOUT 57 YEARS,
                 R/AT NO.6, HARALORE, HSR POST,
                 SARJAPUR ROAD,
                 BENGALURU-560 102.
                                                               ...PETITIONER
                 (BY SRI. S KALYAN BASAVARAJ., ADVOCATE)

                 AND:

                 1.    THE DEPUTY DIRECTOR OF LAND RECORDS
                       BENGALURU RURAL DISTRICT,
                       BEERASANDRA VILLAGE,
Digitally signed       DEVANAHALLI TALUK,
by KRISHNAPPA          BENGALURU RURAL DISTRICT-562 110.
LAXMI YASHODA
Location: HIGH
COURT OF         2.    THE TALUK SURVEYOR / JDLR
KARNATAKA              HOSKOTE TALUK,
                       HOSKOTE,
                       BENGALURU RURAL DISTRICT-562 114.

                 3.    THE TAHSILDAR
                       HOSKOTE TALUK,
                       HOSKOTE,
                       BENGALURU RURAL DISTRICT-562 114.

                 4.    SRI.C.MUNIYAPPA,
                       S/O CHANNAPPA,
                       AGED ABOUT 74 YEARS,
                              -2-
                                           NC: 2026:KHC:2005
                                      WP No. 37089 of 2025


HC-KAR




     R/AT ALAGONDANAHALLI VILLAGE,
     JADIGENAHALLI HOBLI,
     HOSKOTE TALUK,
     BENGALURU RURAL DISTRICT.

5.   SRI.SANJEEVE GOWDA,
     S/O VENKATARAMANAPPA,
     AGED ABOUT 65 YEARS,
     R/AT VOLAGEREPURA VILLAGE,
     JADIGENAHALLI HOBLI,
     HOSKOTE TALUK,
     BENGALURU RURAL DISTRICT-562 114.
                                             ...RESPONDENTS
(BY SMT.NAVYA SHEKHAR., AGA FOR R-1 TO R-3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF CERTIORARI TO QUASH THE IMPUGNED ORDER DTD
19.09.2025 PASSED IN APL/141/2025 BY THE R-2, PRODUCED
AT ANNX-A.

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


CORAM: HON'BLE MR. JUSTICE R DEVDAS


                       ORAL ORDER

Learned Additional Government Advocate takes notice for all the respondents.

2. Learned Counsel for the petitioner seeks leave of this Court to withdraw the writ petition since an alternative and efficacious remedy is available for the petitioner in -3- NC: 2026:KHC:2005 WP No. 37089 of 2025 HC-KAR terms of Section 50B(1)(b)(i) of the Karnataka Land Revenue Act, 1964, to approach the Director of Survey Settlement and Land Records to question the impugned order passed by the Assistant Director of Land Records.

3. Accordingly, the writ petition is dismissed as withdrawn while reserving liberty to the petitioner to approach the competent authority.

4. Office to return the original documents/certifies copies, if any, to the petitioner while retaining a copy for the file.

Sd/-

(R DEVDAS) JUDGE DL

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