Karnataka High Court
Smt. M Ratnamma W/O Sajya Naik vs The Town Panchayath Mariyamanahalli on 5 November, 2025
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NC: 2025:KHC-D:15094
WP No. 104006 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 5TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO.104006 OF 2024 (LB-RES)
BETWEEN:
SMT. M. RATNAMMA W/O SAJYA NAIK,
AGE. 56 YEARS, OCC. HOUSEHOLD WORK,
R/O. MARIYAMMANHALLI TOWN,
HOSAPETE TALUK, DIST. VIJAYNAGAR-583 222.
... PETITIONER
(BY SRI. SHIVARAJ S. BALLOLI, ADVOCATE)
AND:
1. THE TOWN PANCHAYATH, MARIYAMANAHALLI,
MARIYAMANAHALLI TOWN, HOSAPETE TALUK,
DIST. BALLARI-583 222,
REPRESENTED BY ITS CHIEF OFFICER.
2. THE SUB -INSPECTOR OF POLICE,
Digitally signed by
CHANDRASHEKAR
LAXMAN
MARIYAMANHALLI POLICE STATION,
KATTIMANI
Location: HIGH
COURT OF
HOSAPETE TALUK, DIST. BALLARI-583 222.
KARNATAKA
DHARWAD BENCH
... RESPONDENTS
(BY SRI. S.S. BETURMATH, ADVOCATE FOR R1;
SRI. ASHOK T. KATTIMANI, AGA FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED ENDORSEMENT DATED 18/09/2019 ISSUED BY THE
1ST RESPONDENT TO THE PETITIONER BEARING
NO.Pa.Pam/MaMaHa/Kandaya/2018-19/09 VIDE ANNEXURE-B
AND PASS A WRIT OF MANDAMUS DIRECTING THE 1ST
RESPONDENT TO ISSUE TO THE PETITIONER KHATHA-
CERTIFICATE (FORM NO.3).
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NC: 2025:KHC-D:15094
WP No. 104006 of 2024
HC-KAR
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
ORAL ORDER
(PER: THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE)
1. This petition is filed assailing the endorsement dated 18.09.2019.
2. The petitioner claims that he has purchased the property bearing No.3/292 situated in Ward No.8 (old Ward No.3), Mariyammanahalli, Hospet Taluk, Ballari District, under the registered sale deed dated 05.10.2006. It is his submission that an endorsement is issued on the premise that respondent No.2 has filed objection stating that the petitioner can seek change in the property records after the disposal of the suit.
3. Notice was issued to the respondents in this petition. Statement of objection is not filed. No records are produced to show that the suit is pending in respect of the same property. -3-
NC: 2025:KHC-D:15094 WP No. 104006 of 2024 HC-KAR
4. Learned counsel for the petitioner would place reliance on the judgment of the Co-ordinate Bench of this Court in Smt. Megar Sulochana vs The Town Panchayath, Mariyammanahalli & Another1, wherein, this Court in terms of the order dated 02.09.2022 passed by this Court in Smt. M.S. Rajeshwari and others v. The Joint Commissioner and another2, has held that the Khata is to be changed pursuant to the registered sale deed.
5. Endorsement is perused. The endorsement also does not disclose any suit number or any records regarding the pendency of the suit. It is not the case of the respondents that there is an interim order restraining change of Khata in the property records.
6. Hence, the following:
1 WP No.147891 of 2020. 2 WP No.8494 of 2016. -4-
NC: 2025:KHC-D:15094 WP No. 104006 of 2024 HC-KAR ORDER i. Writ petition is allowed. ii. Impugned endorsement dated 18.09.2019 issued by respondent No.1 at Annexure-B, is quashed.
iii. Respondent No.1 shall enter the name of the petitioner in the property records as per the registered sale deed marked at Annexure-A. iv. It is made clear that this Order should not be construed as having opined on the title of the petitioner. If there is any title dispute, the same has to be decided by the competent Civil Court.
Sd/-
(ANANT RAMANATH HEGDE) JUDGE AM CT:BCK LIST NO.: 1 SL NO.: 49.2