Karnataka High Court
M/S Strides Pharma Science Limited vs The State Of Karnataka on 10 March, 2026
Author: R Devdas
Bench: R Devdas
-1-
NC: 2026:KHC:14176
WP No. 6817 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 6817 OF 2026 (KLR-RES)
BETWEEN:
M/S STRIDES PHARMA SCIENCE LIMITED
REGISTERED UNDER THE COMPANIES ACT 1956
HAVING ITS CORPORATE OFFICE AT
STRIDES HOUSE, BILEKAHALLI,
BANNERGHATTA ROAD,
BENGALURU - 560 076, INDIA
AND ITS REGD. OFFICE AT 'CYBER ONE',
UNIT NO. 902, PLOT NO. 4 AND 6,
SECTOR 30A, VASHI,
NAVI MUMBAI 400 703, INDIA
REP. BY ITS AUTHORIZED SIGNATORY
Digitally signed MR. VARUN SHASHIDHAR JATTI
by JUANITA SON OF S B JATTI
THEJESWINI AGED ABOUT 40 YEARS.
Location: HIGH ...PETITIONER
COURT OF
KARNATAKA (BY SRI. P B RAJU., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY DEPORTMENT OF REVENUE,
M S BUILDING, BANGALORE-560001.
2. THE DEPUTY COMMISSIONER
BANGALORE URBAN DISTRICT,
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NC: 2026:KHC:14176
WP No. 6817 of 2026
HC-KAR
KEMPEGOWDA ROAD,
BEHIND KANDAYA BHAVANA,
BENGALURU- 560009.
3. THE TAHSILDAR,
TALUK OFFICE
BENGALURU URBAN DISTRICT
AT ANEKAL 562106.
4. THE TALUK SURVEYOR
TALUK OFFICE, ANEKAL,
BANGALORE DISTRICT
ANEKAL-562106
...RESPONDENTS
(BY SMT.B.P.RADHA., AGA FOR R1 TO R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDERS
PASSED BY THE R2 / DEPUTY COMMISSIONER BANGALORE
URBAN DISTRICT IN JD/BA/(A)C R 167/2025-26 DATED
20.01.2026 AT ANNX-A AND ETC.,
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 takes notice for all the respondents. -3-
NC: 2026:KHC:14176 WP No. 6817 of 2026 HC-KAR
2. The petitioners are seeking to raise a challenge to internal communication at Annexure-A dated 20.01.2026 made by the Deputy Commissioner, Bangalore Urban District, to the Tahsildar, Anekal Taluk, to take action in accordance with law to remove all encroachments on the Rajakaluve in between Muthanalluru Amanikere and Alibommasandra Village.
3. Learned Additional Government Advocate submits that the petitioners cannot be permitted to raise a challenge to an internal communication. Moreover, what is directed by the Deputy Commissioner is to take action in accordance with law. Therefore, the writ petition is premature.
4. There is substance in the submission made by the learned Additional Government Advocate, the directions issued by the Deputy Commissioner to the Tahsildar is to take action to remove all encroachments in -4- NC: 2026:KHC:14176 WP No. 6817 of 2026 HC-KAR accordance with law. That being the position, the prayer made in the writ petition cannot be granted.
5. Accordingly, the writ petition stands disposed of, once again directing the Tahsildar, Anekal Taluk, to take action to remove any encroachment only in accordance with law. If the provisions contained in Section 68 of the Karnataka Land Revenue Act, 1964 (for short, 'the Act') are required to be followed, then the Tahsildar shall proceed only in accordance with law as provided in Section 68 of the Act.
Ordered accordingly.
Learned Additional Government Advocate is permitted to file memo of appearance within a period of four weeks from today.
Sd/-
(R DEVDAS) JUDGE rv CT: JL