Karnataka High Court
Sri. Lingappa @ Ningaiah vs The State Of Karnataka on 3 September, 2025
Author: R Devdas
Bench: R Devdas
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NC: 2025:KHC:34696
WP No. 30161 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 30161 OF 2024 (KLR-RES)
BETWEEN:
SRI. LINGAPPA @ NINGAIAH
S/O BENGLURAIAH,
AGED ABOUT 54 YEARS,
RESIDING AT KODIYALA, KARENAHALLI,
RAMANAGARA TALUK AND DISTRICT.
...PETITIONER
(BY SRI. GEETHA A., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
REVENUE DEPARTMENT
M.S BUILDING,
BANGALORE - 560 001.
Digitally signed by
KRISHNAPPA 2. THE TAHSILDAR
LAXMI YASHODA
RAMANAGARA TALUK,
Location: HIGH
COURT OF RAMANAGARA DISTRICT - 562 159.
KARNATAKA ...RESPONDENTS
(BY SRI. MOHAMMED JAFFAR SHAH, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECTING THE RESPONDENT NO.2 TO ISSUE ENDORSEMENT
TO PAY THE CALCULATED 'PREMIUM' IN RESPECT OF THE LAND
IN QUESTION BY CONSIDERING THE REPRESENTATION DATED
ON 07.10.2024 GIVEN TO THE RESPONDENT NO.2 VIDE
ANNEXURE-C AND ETC.
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NC: 2025:KHC:34696
WP No. 30161 of 2024
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned Additional Government Advocate is directed to take notice for both the respondents.
2. Learned Counsel for the petitioner submits that the petitioner was granted 2 Acre and 16 Guntas of land in Sy.No.483 of Kodiyala Karenahalli Village, Bidadi Hobli, Ramanagara Taluk and District. Prior to that the petitioner was called upon to pay the requisite premium/ kimath. However, it is contended that due to ignorance, the petitioner, did not pay the premium/kimath. However, the petitioner thereafter approached the Tahsildar seeking permission to pay the premium/kimath, but the Tahsildar refused to receive the same. The petitioner has given representation dated 07.10.2024 at Annexure-C, to the Tahsildar, Ramanagara Taluk. The petitioner is seeking a writ of mandamus directing respondent-Tahsildar, -3- NC: 2025:KHC:34696 WP No. 30161 of 2024 HC-KAR Ramanagara Taluk, to consider the representation at Annexure-C to receive the premium/kimath and for the issuance of a Saguvali Chit.
3. Having heard the learned Counsel for the petitioner and having perused the petition papers, this Court finds that respondent No.2-Tahsildar, Ramanagara Taluk, is duty bound to consider the representation given by the petitioner for issuance of Grant Certificate/Saguvali Chit. Needless to observe that the Tahsildar may call upon the petitioner to furnish any required information, verify the same from the records, and if the Tahsildar finds that the petitioner was in fact granted 2 Acre and 16 Guntas of land in terms of the Official Memorandum, call upon the petitioner to pay the kimath. On the other hand, if the petitioner has already paid the kimath, then the Tahsildar has to proceed to issue the Grant Certificate/Saguvali Chit. The entire exercise shall be completed as expeditiously as possible and at any rate within a period of three months from the date of receipt of a copy of this order. -4-
NC: 2025:KHC:34696 WP No. 30161 of 2024 HC-KAR
4. With these observations, the writ petition stands disposed of.
5. Learned Additional Government Advocate is permitted to file memo of appearance within a period of four weeks from today.
Sd/-
(R DEVDAS) JUDGE DL List No.: 2 Sl No.: 4