Karnataka High Court
Whitefield Ventures vs The State Of Karnataka on 15 April, 2026
Author: R Devdas
Bench: R Devdas
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NC: 2026:KHC:20467
WP No. 10768 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 10768 OF 2026 (KLR-RES)
BETWEEN:
WHITEFIELD VENTURES
A REGISTERED PARTNERSHIP FIRM
HAVING ITS PRINCIPAL PLACE OF BUSINESS
AT ST. ANDREWS BUILDING,
FRONT OFFICE EMBASSY GOLFLINKS
SOFTWARE BUSINESS PARK,
INTERMEDIATE RING ROAD,
DOMLUR BENGALURU,
KARNATAKA-560 071.
Digitally signed REP. BY ITS SENIOR LEGAL EXECUTIVE
by JUANITA
THEJESWINI MS. SHREYA V.K. JAIN
Location: ...PETITIONER
HIGH COURT
OF (BY SRI. JOSEPH ANTHONY., ADVOCATE)
KARNATAKA
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS CHIEF SECRETARY
TO THE GOVERNMENT,
VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
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NC: 2026:KHC:20467
WP No. 10768 of 2026
HC-KAR
2. THE DEPARTMENT OF REVENUE
K.R. PURAM SUB-DIVISION
K.R. PURAM OLD CMC OFFICE ROAD
OLD MADRAS ROAD, K.R. PURAM
BENGALURU-560 036.
3. THE DEPUTY COMMISSIONER,
BENGALURU URBAN DISTRICT
THE DISTRICT COMMISSIONER'S OFFICE
KEMPEGOWDA ROAD,
BEHIND KANDAYA BHAVANA,
BENGALURU URBAN DISTRICT
BENGALURU-560 009.
...RESPONDENTS
(BY MR.S.R. KHAMROZ KHAN, AGA)
THIS WP IS FILED UNDER ARTICLE 226 OF
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT, ORDER
OR DIRECTION IN THE NATURE OF MANDAMUS, THEREBY
DIRECTING RESPONDENT NO. 3 TO FORTHWITH CONSIDER
THE REPRESENTATION DATED FEBRUARY 05, 2026, ISSUED BY
THE PETITIONER (ANNEXURE A), AND CONSEQUENTLY
INITIATE DUE PROCESS FOR THE SALE OF THE SUBJECT LAND
TO THE PETITIONER, IN ACCORDANCE WITH LAW WITHIN
SUCH TIME AS THIS HONBLE COURT MAY DEEM FIT.
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 Additional Government Advocate takes notice for the respondents.
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NC: 2026:KHC:20467 WP No. 10768 of 2026 HC-KAR
2. Learned counsel for the petitioner submits that the petitioner, who is the owner of 15 acres and 32 guntas of land in Sy.No.50, 51/1 and Gramatana No.697 of Pattanduru Agrahara Village, Krishnarajapuram Hobli, Bangalore East Taluk, has given a representation to respondent No.3 - Deputy Commissioner, Bangalore Urban District to grant 2 acres of B-karab land which is situated in the midst of the lands belonging to the petitioner, in terms of Section 69-A of the Karnataka Land Revenue Act, 1964.
3. However this Court finds that the second proviso to Section 69-A has been amended by Act No.28 of 2025 with effect from 07.04.2025, that such lands which are landlocked and B-karab lands, which are within the distance of 18 kilometres from the limits of the Bruhat Bengaluru Mahanagara Palike and up to 5 kilometres from the limits of the other City Corporations or Municipalities "shall not be disposed of by the Government". -4-
NC: 2026:KHC:20467 WP No. 10768 of 2026 HC-KAR
4. Learned counsel for petitioner seeks leave of this Court to withdraw the writ petition and seeks liberty to approach the competent authority in accordance with law.
Accordingly, the writ petition stands disposed of as withdrawn while reserving liberty to the petitioner as prayed for.
Sd/-
(R DEVDAS) JUDGE SA List No.: 1 Sl No.: 14