Karnataka High Court
Sri H R Krishnappa vs The State Of Karnataka on 11 September, 2025
Author: R Devdas
Bench: R Devdas
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NC: 2025:KHC:36096
WP No. 14038 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO.14038 OF 2025 (LR)
BETWEEN:
1. SRI H. R. KRISHNAPPA
AGED ABOUT 49 YEARS
S/O. RAMAIAH
2. SMT. SAVITHRI
AGED ABOUT 42 YEARS
W/O. H. R. KRISHNAPPA
BOTH ARE RESIDING AT
NO.4/3, NEW PATEL LAYOUT,
VARTHUR,
BENGALURU - 560 087
PETITIONERS REPRESENTED
Digitally signed by
JUANITA THEJESWINI IN THIS WRIT PETITION BY THEIR
Location: HIGH COURT SPECIAL POWER OF ATTORNEY HOLDER-
OF KARNATAKA
SRI SANDEEP KUMAR REDDY V.
AGED ABOUT 40 YEARS
S/O. THIMMA REDDY
R/A B-302, SAMRUDDHI HOMES UPLANDS
APARTMENT BALAGERE ROAD
DEVASTHANAGALU, VARTHUR
BENGALURU - 560 087.
...PETITIONERS
(BY SRI THRIMURTHY K. P., ADVOCATE)
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WP No. 14038 of 2025
HC-KAR
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
REVENUE DEPARTMENT
M. S. BUILDINGS
BENGALURU - 560 001.
2. THE ASSISTANT COMMISSIONER
DODDABALLAPURA SUB-DIVISION
DODDABALLAPURA - 561 203.
3. THE TAHSILDAR
HOSKOTE TALUK
HOSKOTE - 562 114.
...RESPONDENTS
(BY SRI K. P. YOGANNA, A.G.A.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ORDER DATED 07.03.2020 PASSED
IN CASE NO.LRF/SR(HOSKOTE):158/2017 BY THE
RESPONDENT- ASSISTANT COMMISSIONER,
DODDABALLAPUR SUB-DIVISION, DODDABALLAPUR, AS
PER ANNEXURE-A AND DROP THE PROCEEDINGS
INITIATED UNDER SECTIONS 79A AND 79B OF THE
KARNATAKA LAND REFORMS ACT, AS AGAINST THE
PETITIONERS AND ETC.
THIS WRIT PETITION IS COMING ON FOR
PRELIMINARY HEARING, THIS DAY, ORDER WAS MADE
THEREIN AS UNDER:
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WP No. 14038 of 2025
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 aggrieved by the order of forfeiture dated 07.03.2020 passed by the respondent- Assistant Commissioner invoking the provisions of Section 83 of the Karnataka Land Reforms Act, 1961, for violation of the provisions contained in Section 79A and 79B of the Act.
3. Learned Counsel for the petitioners submits that this is a case where the impugned order of forfeiture has been passed by the Assistant Commissioner without notice to the petitioners. It is further submitted that under similar circumstances, a co-ordinate Bench of this Court in W.P.No.7821/2021 has passed an order dated 16.08.2021 remanding the matter back to the Assistant Commissioner for fresh consideration after affording an opportunity of hearing to the aggrieved person.
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4. Learned Additional Government Advocate points out from the impugned order that notice was indeed issued to the petitioners and in spite of notice having been issued, the petitioners did not appear before the Assistant Commissioner.
5. Admittedly, as on the date of the Karnataka Land Reforms (Amendment) Ordinance, 2020, no proceedings were pending before any court/authority.
6. This Court had several occasions to consider such cases, where writ petitions are filed long after the provisions contained in Sections 79A, 79B and 79C were omitted from the statute book in terms of the Karnataka Land Reforms (Second Amendment) Act, 2020. It is the consistent opinion of this Court that if at any rate, the Assistant Commissioner, after forfeiting the land has not disposed of the same in accordance with law then the benefit of the saving clause contained in Section 12 of the Amending Act is required to be given to such petitioners. The Assistant Commissioner is therefore, required to -5- NC: 2025:KHC:36096 WP No. 14038 of 2025 HC-KAR ascertain, whether the declared excess lands or forfeited lands still remain with the State Government or has been granted to third parties. If the lands have been granted to third party, then sub-section(1) of Section 12 of the amending Act will apply to say that the proceedings have reached finality. Or otherwise, sub-section (2) of Section 12 of the Amending Act will apply and all further proceedings shall be declared as abated by the Assistant Commissioner.
7. Having considered the submissions of the learned Counsels and on perusing the judgment of the co-ordinate Bench in W.P.No.7821/2021, this Court finds that facts and circumstances in both these matters are quite similar and therefore, the benefit of the decision of the co- ordinate bench should also enure to the petitioners herein.
8. Accordingly, this Court proceeds to pass the following:
ORDER
i) The writ petition is disposed of. -6-
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ii) The matter is remanded back to the respondent-Assistant Commissioner to consider the case of the petitioner including the consequences of the subsequent amendment brought to the provisions of Sections 79-A and 79-B of the Karnataka Land Reforms Act in Karnataka Amendment No.56 of 2020.
iii) If revenue entries have been altered pursuant to the impugned order dated 07.03.2020, the same shall be restored in favour of the petitioners.
iv) The petitioners shall appear before the respondent-Assistant Commissioner on 08th October 2025, without waiting for further notice from the Assistant Commissioner. Ordered accordingly.
9. Learned Additional Government Advocate is permitted to file memo of appearance within a period of four weeks from today.
Sd/-
(R DEVDAS) JUDGE DL CT:VC List No.: 1 Sl No.: 34