Karnataka High Court
Ramachandraiah C vs State Of Karnataka on 10 July, 2025
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NC: 2025:KHC:25358
WP No. 20624 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO.20624 OF 2025 (KLR-RES)
BETWEEN:
1. RAMAHCANDRAIAH C
SON OF LATE CHIKKANNA,
AGED ABOUT 58 YEARS,
2. RAJESHWARI D.K.
WIFE OF LATE SRINIVAS,
AGED ABOUT 40 YEARS,
3. LAKSHMIDEVAMMA,
WIFE OF LATE THIMMAIAH,
ALIAS THINME GOUDA,
AGED ABOUT 43 YEARS
4. THIMMEGOWDA. C.
SON OF LATE CHIKKANNA,
AGED ABOUT 66 YEARS,
Digitally signed by
SHARMA ANAND
CHAYA ALL ARE RESIDING AT
Location: HIGH CHOLAPURA VILLAGE,
COURT OF KEMBALALU POST,
KARNATAKA
HEBBUR HOBLI,
TUMAKURU TALUK - 572 101.
...PETITIONERS
(BY SRI. MUNIGANGAPPA M., ADVOCATE)
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NC: 2025:KHC:25358
WP No. 20624 of 2025
HC-KAR
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
DEPARTMENT OF REVENUE
VIKAS SOUDHA.
DR. AMBEDKAR VEEDH,
BENGALURU -56001.
2. THE DEPUTY COMMISSIONER,
TUMKUR DISTRICT,
TUMKUR - 572 101.
3. THE ASSISTANT COMMISSIONER,
TUMKURU SUB DIVISION
TUMAKURU - 572 101.
4. THE TAHSILDAR,
TUMKUR TALUK,
TUMKURU - 572 101.
5. C. R. RAMACHANDRAIAH.
SON OF LATE RANGAPPA,
AGED ABOUT 52 YEARS,
RESIDING AT CHOLAPURA VILLAGE,
KEMBALALU POST,
HEBBUR HOBLI,
TUMAKURU TALUK AND DISTRICT - 572 101.
...RESPONDENTS
(BY SRI. SIDDHARTH BABURAO, AGA FOR R1 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTICE BEARING NO. TOTMK/ADM/CR.
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NC: 2025:KHC:25358
WP No. 20624 of 2025
HC-KAR
160/2024 DATED 03.07.2025 VIDE ANNEXURE-A ISSUED BY
THE 4TH RESPONDENT TAHSILDAR AGAINST THE PETITIONERS
IN RESPECT OF THE LANDS IN THE QUESTION.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
Learned Additional Government Advocate accepts notice for respondents 1 to 4.
2. Heard the learned counsel appearing for the parties.
3. In this writ petition, the petitioners are assailing the notice dated 03.07.2025 (Annexure-A) issued by the respondent No.4.
4. On careful examination of the said notice would indicate that, the petitioners have not been heard in the matter and the notice is in the nature of penal action to be against the petitioners. -4-
NC: 2025:KHC:25358 WP No. 20624 of 2025 HC-KAR
5. In that view of the matter, taking into consideration the fact that the petitioners have not been heard in the matter, the impugned notice be consider as show-cause notice to the petitioners herein and petitioners are permitted to file reply/objections to the said notice within an outer limit of two weeks from the date of receipt of certified copy of this order and thereafter, the respondent No.4- Thasildar shall take decision in the matter, in accordance with law. It is made clear that, till the consideration of the reply/objections that may be made by the petitioners herein, no coercive action be taken against the petitioners. With this observation, the writ petition is disposed of.
SD/-
(E.S.INDIRESH) JUDGE SB List No.: 2 Sl No.: 1