Karnataka High Court
Sri B C Nanjundaiah vs Assistant Commissioner on 15 July, 2025
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NC: 2025:KHC:26949
WP No. 9696 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO. 9696 OF 2025 (KLR-RES)
BETWEEN:
SRI. B.C. NANJUNDAIAH,
AGED ABOUT 63 YEARS,
S/O CHICKA RUDRAIAH,
R/O BELLAVI VILLAGE,
MADIVALA POST, MALUR TALUK
KOLAR DISTRICT.
...PETITIONER
(BY SRI. TAJUDDIN, ADVOCATE)
AND:
1. ASSISTANT COMMISSIONER
KOLAR SUB DIVISION,
NEAR COURT CIRCLE,
KOLAR - 563 101.
2. TAHASILDAR
Digitally signed TALUK-OFFICE
by SHARMA
ANAND CHAYA MALUR - 563 130,
Location: HIGH KOLAR DISTRICT.
COURT OF
KARNATAKA
3. TAHASILDAR
LAND RECORDS,
MALUR - 563 130,
KOLAR DISTRICT.
4. REVENUE INSPECTOR
KASABA HOBLI,
MALUR TALUK - 563 130.
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NC: 2025:KHC:26949
WP No. 9696 of 2025
HC-KAR
5. VILLAGE ACCOUNTANT
BELLAVI REVENUE CIRCLE, TALUK OFFICE,
MALUR TALUK - 563 130.
6. PRESIDENT AND SECRETARY
CHAIRPERSON
CHAIRMAN / PRESIDENT
COMMITTEE CONSTITUTED FOR THE
PURPOSE OF VERIFYING THE LAND
RECORDS OF TALUK OFFICE,
MALUR TALUK - 563 130,
FOR RECONSTRUCTION OF MISSING FILES.
7. LAO/SPECIAL LAND ACQUISITION OFFICER
COMPETENT AUTHORITY N.H.A.I BANGALORE,
CHENNAI EXPRESS HIGHWAY, HEBBALA,
BANGALORE - 560 024.
...RESPONDENTS
(BY SMT. NAVYA SHEKHAR, AGA)
------
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS INSOFAR AS IT RELATES TO THE
CASE OF THE PETITIONER AND GRANT HIS PRAYER BY ISSUE
OF WRIT IN RESPECT OF THE SUIT SCHEDULE LANDS BEARING
OLD SURVEY NO. 49 EXTENT 3.00 ACRES OF THE LAND
BELLAVI VILLAGE KASABA HOBLI, MALUR TALUK ,KOLAR DIST
IN THE POSSESSION OF BC NANJUNDAIAH S/O LATE
CHICKKARUDRAIAH AND NEW RE SURVEY NO. 48 EXTENT 3.00
ACRES OF LAND BELLAVI VILLAGE KASABA HOBLI, MALUR
TALUK, KOLAR DIST IN THE POSSESSION OF BC
NANJUNDAIAH S/O LATE CHICKKA RUDRAIAH DIRECTING THE
R-2 TO RESTORE BACK THE NAME OF THE PETITIONER IN ALL
REVENUE DOCUMENTS OF THE PAHANI RTC COLUMN NO. 9
12(2) MUTATION AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
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NC: 2025:KHC:26949
WP No. 9696 of 2025
HC-KAR
ORAL ORDER
Learned AGA accepts notice for the respondents.
2. Heard learned counsel for the parties.
3. In this writ petition, the grievance of the petitioner is to consider the representation (Annexure-C) wherein the petitioner has stated that the respondents have to take decision in the matter in the light of the order dated 01.09.2022 in W.P.No.21278/2017 passed by this Court, produced at Annexure-A.
4. In that view of the matter, respondents no.1 to 3 herein are directed to consider the representation at Annexure-C in accordance with law at the earliest, within a period of four months from the date of receipt of this order. It is made clear that this Court has not expressed any opinion on the merits of the case.
With the above said observations, writ petition is disposed of.
SD/-
(E.S.INDIRESH) JUDGE rs List No.: 1 Sl No.: 33/CT: BHK