Karnataka High Court
Sri Gangadhara vs The State Of Karnataka on 6 April, 2026
Author: R Devdas
Bench: R Devdas
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NC: 2026:KHC:18332
WP No. 9634 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 9634 OF 2026 (SCST)
BETWEEN:
SRI.GANGADHARA
SON OF LATE RANGANAYKA,
AGED ABOUT 45 YEARS,
RESIDING AT HOSABURJU VILLAGE,
KALLAMBELLA HOBLI, SIRA TALUK,
TUMAKURU DISTRICT,
PIN CODE-572 125.
...PETITIONER
(BY SRI. PUNITH C., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
Digitally signed REPRESENTED BY ITS CHIEF SECRETARY,
by JUANITA DEPARTMENT OF LAND REVENUE,
THEJESWINI
Location: HIGH VIDHANA SOUDHA, BANGALORE
COURT OF PIN CODE- 560 001.
KARNATAKA
2. THE DEPUTY COMMISSIONER,
TUMAKURU,
PIN CODE- 572 101.
3. THE ASSISTANT COMMISSIONER,
MADHUGIRI SUB DIVISION, TUMAKURU,
PIN CODE- 572 132.
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NC: 2026:KHC:18332
WP No. 9634 of 2026
HC-KAR
4. THE THASILDAR,
SIRA TALUK, TUMAKURU,
PIN CODE- 572 137.
5. SRI.GOVINDAPPA,
SON OF LATE CHIKKATHIMMAIAH,
AGED ABOUT 45 YEARS,
RESIDING AT HOSABURJU VILLAGE,
KALLAMBELLA HOBLI, SIRA TALUK,
TUMAKURU DISTRICT,
PIN CODE- 572125.
6. SRI.SANNAGIRINAYKA,
SON OF LATE CHANNANAYKA,
AGED ABOUT 75 YEARS,
RESIDING AT HOSAMALLANAHALLI VILLAGE,
KALLAMBELLA HOBLI, SIRA TALUK,
TUMAKURU DISTRICT,
PIN CODE-572125.
...RESPONDENTS
(BY SRI. V.SESHU, HCGP FOR R1 TO R4)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT NO.2 TO CONSIDER THE APPEAL FILED BY THE
PETITIONERS UNDER SECTION 5-A OF THE PTCL ACT IN
PTCL.NO/193/2026 AS PER ANNEXURE-H AND ALSO TO
CONSIDER THE I.A FOR STAY FILED BY THE PETITIONER
UNDER SECTION AS PER ANNEXURE-J, WHICH BEING FILED
THROUGH E-FILING VIDE ACKNOWLEDGEMENT NO
9449375730-1135 ON 07.03.2026 AS PER ANNEXURE-K., AND
ETC.
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NC: 2026:KHC:18332
WP No. 9634 of 2026
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 High Court Government Pleader is directed to take notice for respondent Nos.1 to 4. Notice to respondent Nos.5 and 6 is not necessary for the following reasons:
2. On an earlier occasion this Court in W.P.No.1460/2026 disposed of on 10.02.2026 had directed the Principal Secretary, to take note of similar grievances as in this writ petition. The learned HCGP had furnished a copy of a communication dated 30.01.2026 made by the Additional Chief Secretary, Revenue Department to all the Deputy Commissioners in the State bringing to their notice the orders passed by this Court and it had been directed that the Deputy Commissioners in the States shall comply with the directions issued by this Court and pass orders on the applications for stay that would be filed along with the appeals in the matters arising out of the provisions of the Karnataka SC/ST PTCL Act, 1978.-4-
NC: 2026:KHC:18332 WP No. 9634 of 2026 HC-KAR
3. Consequently, the writ petition stands disposed of with a direction to respondent No.2 Deputy Commissioner, Tumakuru District to pass orders considering IA No.1/2026 filed by the petitioner along with the appeal which is registered as P.T.C.L.(Appeal) No.193/2026 on the next date of hearing, if not already passed.
Learned High Court Government Pleader is permitted to file memo of appearance within a period of four weeks from today.
Sd/-
(R DEVDAS) JUDGE GPG List No.: 1 Sl No.: 6