Karnataka High Court
Shree Kambigara Shree Babbuswamy vs The Prl Secretary on 10 April, 2026
Author: R Devdas
Bench: R Devdas
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NC: 2026:KHC:20048
WP No. 11032 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 11032 OF 2026 (KLR-RR/SUR)
BETWEEN:
1. SHREE KAMBIGARA SHREE BABBUSWAMY
MATHU PARIVARA DAIVAGALA
DAIVASTANA (R),
GUNDMI VILLAGE, SASTHANA,
BRAHMAVA TALUK, UDUPI
PIN: 575 226
R/BY ITS PRESEDENT,
SRI. CHANDRA,
C/O DEVA,
AGED ABOUT 49 YEARS
2. SHREE KAMBIGARA SHREE BABBUSWAMY
Digitally signed MATHU PARIVARA DAIVAGALA
by JUANITA
THEJESWINI DAIVASTANA (R),
Location: HIGH GUNDMI VILLAGE, SASTHANA,
COURT OF
KARNATAKA BRAHMAVA TALUK, UDUPI
PIN: 575 226
R/BY ITS SECRETARY,
SRI. SUDESH KUMAR,
S/O NARAYANA,
AGED ABOUT 46 YEARS.
3. SHREE KAMBIGARA SHREE BABBUSWAMY
MATHU PARIVARA DAIVAGALA
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NC: 2026:KHC:20048
WP No. 11032 of 2026
HC-KAR
DAIVASTANA (R),
GUNDMI VILLAGE, SASTHANA,
BRAHMAVA TALUK, UDUPI
PIN: 575 226
R/BY ITS TREASURER,
SRI. GANESHA,
S/O SOORA,
AGED ABOUT 58 YEARS.
...PETITIONERS
(BY SMT. SWATI GOPALKRISHNA HEGDE., ADVOCATE)
AND:
1. THE PRL SECRETARY
REVENUE DEPARTMENT
GOVERNMENT OF KARNATAKA,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BENGALURU- 560 001.
2. THE DEPUTY COMMISSIONER,
UDUPI DISTRICT,
UDUPI.
3. THE ASSISTANT COMMISSIONER,
KUNDAPURA,
UDUPI DISTRICT.
4. THE TAHSILDAR,
BRAHMAVARA TALUK,
UDUPI DISTRICT.
...RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP)
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NC: 2026:KHC:20048
WP No. 11032 of 2026
HC-KAR
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE 4TH
RESPONDENT AUTHORITY TO CONSIDER THE PETITIONERS
REPRESENTATION EFFECTIVELY, MADE 12.04.2021 PRODUCED
AS ANNEXURE-A FOR ENTRY OF EXISTENCE OF SHREE
KAMBIGARA SHREE BABBUSWAMY MATHU PARIVARA
DAIVAGALA DAIVASTANA, (WHICH IS ALREADY EXISTED IN
LAND BEARING SY.NO.109/4A SITUATED AT GUNDMI VILLAGE,
BRAHMAVARA TALUK, UDUPI DISTRICT) IN COLUMN NO.11 OF
RTC., AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
1. Learned counsel for the petitioners submits that subsequent to the filing of this writ petition, the respondent - Tahsildar, Bramahavara Taluk has issued an endorsement dated 31.03.2026 digitally signed on 02.04.2026 rejecting the representation given by the petitioners for grant of 9 Cents of land in Survey No.109/4A1 of Gundmi Village, Brahmavara Taluk. Therefore, the learned counsel has filed a memo seeking -4- NC: 2026:KHC:20048 WP No. 11032 of 2026 HC-KAR leave of this Court to withdraw the writ petition and raise a challenge to the endorsement issued by the Tahsildar.
2. The memo is taken on record subject to all just exceptions. Accordingly, the writ petition stands disposed as withdrawn, reserving liberty to the petitioners to raise a challenge to the endorsement issued by the Tahsildar.
3. Learned High Court Government Pleader is permitted to file memo of appearance within a period of four weeks from today.
Sd/-
(R DEVDAS) JUDGE GH List No.: 1 Sl No.: 24