Karnataka High Court
Sri Irfan Razack vs State Of Karnataka on 3 March, 2026
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NC: 2026:KHC:12806-DB
WP No. 6069 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF MARCH, 2026
PRESENT
THE HON'BLE MR. JUSTICE D K SINGH
AND
THE HON'BLE MR. JUSTICE T.M.NADAF
WRIT PETITION NO. 6069 OF 2026 (KLGP)
BETWEEN:
SRI. IRFAN RAZACK,
S/O LATE MR. SATTAR RAZACK,
AGED ABOUT 72 YEARS,
HAVING OFFICE AT:
NO. 19, BRUNTON ROAD,
BENGALURU - 560 025.
...PETITIONER
(BY SRI. UDAYA HOLLA SENIOR COUNSEL FOR
SRI. BADRI VISHAL, ADVOCATE)
AND:
Digitally 1. STATE OF KARNATAKA,
signed by
REKHA R REVENUE DEPARTMENT,
Location: M. S. BUILDING,
High Court of AMBEDKAR VEEDHI,
Karnataka
BENGALURU - 560 001.
REPRESENTED BY
PRINCIPAL SECRETARY
2. SRI. M. RAJANNA,
S/O LATE. MUNISWAMAPPA,
AGED ABOUT 46 YEARS,
RESIDING AT: NO. 616,
12TH 'B' MAIN ROAD,
YELAHANKA NEW TOWN,
BANGALORE - 560 064,
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NC: 2026:KHC:12806-DB
WP No. 6069 of 2026
HC-KAR
3. TAHSILDAR,
YALAHANKA TALUK,
MINI VIDHANASOUDHA
YELAHANKA TALUKA
BENGALURU URBAN DISTRICT - 560 068.
...RESPONDENTS
(BY SRI. MOHAMMED AJFFAR SHAH, AGA FOR R1 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITTUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT OR ORDER
AND SET ASIDE THE ORDER DATED 05.01.2026 PASSED BY
THE HONBLE KARNATAKA LAND GRABBING PROHIBITION
SPECIAL COURT AT BENGALURU IN LGC (P)
No.1485/2019 ISSUING NOTICE TO THE PETITIONER HEREIN
AT ANNEXURE-A AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE D K SINGH
and
HON'BLE MR. JUSTICE T.M.NADAF
ORAL ORDER
(PER: HON'BLE MR. JUSTICE D K SINGH) This writ petition is filed impugning the order dated 05.01.2026 whereby the Karnataka Land Grabbing Prohibition Special Court at Bengaluru, had issued notice to the petitioner after taking cognizance on the complaint in LGC(P) No.1485/2019.
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NC: 2026:KHC:12806-DB WP No. 6069 of 2026 HC-KAR
2. At this stage of the proceedings, we do not want to exercise our jurisdiction under Article 227 of the Constitution of India and we therefore, dispose of this writ petition permitting the petitioner to approach the Karnataka Land Grabbing Court and file appropriate application seeking discharge. If the petitioner files the application for discharge within a period of 15 days from today, the Land Grabbing Court is directed to consider the discharge application expeditiously in accordance with law. Till the disposal of the application, the petitioner's personal appearance shall not be insisted upon by the Land Grabbing Court.
Sd/-
(D K SINGH) JUDGE Sd/-
(T.M.NADAF) JUDGE PK List No.: 2 Sl No.: 2