Karnataka High Court
Sri Anil Kumar vs The State Of Karnataka on 10 September, 2025
Author: R Devdas
Bench: R Devdas
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NC: 2025:KHC:35733
WP No. 27521 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO.27521 OF 2025 (KLR-RES)
BETWEEN:
1. SRI. ANIL KUMAR
S/O LATE H.A. SONNAPPA,
AGED ABOUT 37 YEARS,
R/AT NO. 487, KYALASANAHALLI,
BENGALURU NORTH 560077.
2. SRI S. SHIVAKUMAR,
S/O LATE H.A. SONNAPPA,
AGED ABOUT 43 YEARS,
R/AT NO.57, 1ST FLOOR, 1ST CROSS,
1ST MAIN, HBR LAYOUT,
SONNAPPA ROAD,
Digitally signed by HENNUR, KALYAN NAGAR POST,
DHARMALINGAM BENGALURU - 560043.
Location: HIGH
COURT OF
KARNATAKA 3. SRI S. SUNIL KUMAR,
S/O LATE H.A. SONNAPPA,
AGED ABOUT 40 YEARS,
R/AT NO.57, 1ST FLOOR, 1ST CROSS,
1ST MAIN, HBR LAYOUT,
SONNAPPA ROAD,
HENNUR, KALYAN NAGAR POST,
BENGALURU - 560043.
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WP No. 27521 of 2025
HC-KAR
4. SRI S. SRIKANTH KUMAR,
S/O LATE H.A. SONNAPPA,
AGED ABOUT 38 YEARS,
R/AT NO. 11, SRI BAYRAVESHVARA NILAYA,
NEAR KRC BUS STOP,
DODDA GUBBI MAIN ROAD,
SRK POST, BENGALURU - 560077.
...PETITIONERS
(BY SRI. MAHADESHWARAN.C.N, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560001.
2. THE DEPUTY DIRECTOR OF
LAND RECORDS (DDLR),
BENGALURU RURAL DISTRICT,
DEVANAHALLI TALUK,
BENGALURU - 562110.
3. THE ASSISTANT DIRECTOR OF
LAND RECORDS,
DEVANAHALLI TALUK,
BENGALURU RURAL
DISTRICT-562110.
4. THE TAHSILDAR,
OFFICE OF TAHSILDAR,
MINI VIDHANA SOUDHA,
DEVANAHALLI,
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NC: 2025:KHC:35733
WP No. 27521 of 2025
HC-KAR
BENGALURU RURAL
DISTRICT - 562110.
5. M/S MANJUNATHA STONE CRUSHERS,
REPRESENTED BY ITS PROPRIETOR,
SRI KASHI VISHWANATH,
NO. 15, 3RD CROSS, ANSHAYA NILAYA,
SAMPIGEHALLI,
JAKKUR POST, YELAHANKA,
BENGALURU-560065.
...RESPONDENTS
(BY SRI. MOHAMMED JAFFAR SHAH, AGA FOR R1-R4;
SRI. S.S. MAHENDRA, ADV. FOR R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE IMPUGNED
ORDER DATED 03.09.2025 PASSED BY RESPONDENT NO.2 IN
APPEAL NO.323/2025-26, PRODUCED 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 R DEVDAS
ORAL ORDER
The grievance of the petitioners is that the interim order of stay that was granted by respondent No.2-Deputy Director of Land Records (DDLR) has been vacated immediately after objections are filed at the hands of respondent No.5 on the -4- NC: 2025:KHC:35733 WP No. 27521 of 2025 HC-KAR date of appearance i.e., on 03.09.2025. Learned counsel points out to the impugned order dated 03.09.2025, which shows that respondent No.5 appeared before the DDLR on 03.09.2025 and filed objections and documents. The DDLR therefore vacates the interim order of stay without assigning any further reason.
2. Learned counsel for respondent No.5 fairly submits that the impugned order may be set aside by directing the DDLR to consider the contentions of both sides and pass order on the interim prayer made by the petitioners herein, within a fixed time.
3. Accordingly, the writ petition is allowed by setting aside the impugned order dated 03.09.2025 passed by respondent No.2-DDLR in case bearing No.Buthasum.Appeal/323/2025-26 at Annexure-A. The DDLR is directed to hear both the sides before considering the interim prayer made by the petitioners herein for stay of the orders passed by the DDLR. The DDLR shall pass necessary orders on the interim prayer and the objections filed by respondent No.5 herein as expeditiously as possible and at any rate, within a period of two weeks from 15.09.2025. -5-
NC: 2025:KHC:35733 WP No. 27521 of 2025 HC-KAR
4. The parties are directed to appear before the DDLR on 15.09.2025 and DDLR shall hear the learned counsels on both sides and pass necessary orders.
Sd/-
(R DEVDAS) JUDGE SMJ