Karnataka High Court
Tukaram vs The Deputy Commissioner And Ors on 11 March, 2025
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NC: 2025:KHC-K:1566
WP No. 203043 of 2024
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO. 203043 OF 2024 (KLR-RR/SUR)
BETWEEN:
SRI TUKARAM
S/O VEERAPPA HANKONE,
AGE ABOUT 53 YEARS,
OCC: AGRICULTURE,
R/O: KITTA VILLAGE,
TQ: BASAVAKALYAN,
DISTRICT - BIDAR - 585 327.
...PETITIONER
(BY SRI R.J.BHUSARE, ADVOCATE)
AND:
Digitally signed by 1. THE DEPUTY COMMISSIONER,
BASALINGAPPA
SHIVARAJ BIDAR DISTRICT,
DHUTTARGAON BIDAR - 585 401.
Location: HIGH
COURT OF
KARNATAKA 2. THE ASSISTANT COMMISSIONER
BASAVAKALYAN,
DISTRICT BIDAR - 585 327.
3. THE TASHILDAR,
BASAVAKALYAN,
DISTRICT BIDAR -585 327.
4. NAMDEV REDDY
S/O VENKATREDDY TIKALE,
AGE ABOUT 65 YEARS,
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NC: 2025:KHC-K:1566
WP No. 203043 of 2024
OCC: AGRICULTURE
R/O: SASTAPUR VILLAGE,
TQ: BASAVAKALYAN,
DISTRICT BIDAR - 585 327.
5. SMT. MAHADEVI
W/O HUSENAPPA MANTHA,
AGE: MAJOR,
OCC: HOUSEWIFE,
R/O: SASTAPUR VILLAGE,
TQ: BASAVAKALYAN,
DISTRICT BIDAR - 585 327.
...RESPONDENTS
(BY SRI SHESHADRI JAISHANKAR, A.G.A.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ALLOW THIS WRIT PETITION AND ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT OR ORDER
OR DIRECTION TO QUASH THE ORDER PASSED BY THE 3RD
RESPONDENT DATED 04.03.2014 BEARING NO. KAM/R.R.T-
I/C.R-61/2013-14 PRODUCED AT ANNEXURE-A AND DIRECT
THE 3RD RESPONDENT TO MUTATE THE NAME OF PETITIONER
IN RESPECT OF LAND SY.NO.86/1 MEASURING 32 GUNTAS
SITUATED AT VILLAGE HALLI, TQ. BASAVAKALYAN, DISTRICT
BIDAR AND ETC.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
ORAL ORDER
(PER: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE) The petition is filed challenging the order passed by the Tahsildar against which an appeal lies between the Assistant Commissioner under the Karnataka Land Revenue Act, 1964. -3-
NC: 2025:KHC-K:1566 WP No. 203043 of 2024
2. Under these circumstances, the writ petition is dismissed as withdrawn.
3. Liberty is reserved to the petitioner to approach the jurisdictional Assistant Commissioner.
Sd/-
(ANANT RAMANATH HEGDE) JUDGE THM List No.: 2 Sl No.: 12