Karnataka High Court
Sri. Mohan vs State Of Karnataka on 4 August, 2025
Author: R Devdas
Bench: R Devdas
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NC: 2025:KHC:30062
WP No. 24483 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF AUGUST, 2025
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 24483 OF 2023 (SC-ST)
BETWEEN:
1. SRI. MOHAN
S/O LATE RAMASWAMY
AGED ABOUT 60 YEARS,
R/ATNO 25, A .M. BLOCK,
1ST MAIN, VYALIKAVAL,
BENGALURU - 560 003
2. SRI . JALAPPA @ SETU
S/O LATE JALAPPA
AGE 53 YEARS
SRI. K. JAYARAM,
SINCE DEAD BY LRS
3. SMT. JYOTHI
W/O LATE JAYARAM
AGE 40 YEARS
Digitally signed 4. J. KACHANA
by KRISHNAPPA
LAXMI YASHODA D/O LATE JAYARAM
Location: HIGH AGE 25 YEARS
COURT OF
KARNATAKA
5. VARALAKSHMI J.,
D/O LATE JAYARAM
AGE 23 YEARS
6. PRIYANKA J.,
D/O LATE JAYARAM
AGE 20 YEARS
7. KALLAMBAKU PRAVEEN
S/O LATE JAYARAM
AGE 18 YEARS
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NC: 2025:KHC:30062
WP No. 24483 of 2023
HC-KAR
PETITIONER NO.3 TO 7 ARE LR'S OF JAYARAM
ALL ARE RESIDING AT
SATHYAMMA COLONY,
NEAR POST OFFICE ROAD,
VIJAYAPURA TOWN,
DEVANAHALLI TALUK - 562 135
...PETITIONERS
(BY SRI. VENUGOPALA G.N., ADVOCATE FOR
SRI. SHIVAGONDAPPA S ZULAPI, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REVENUE DEPARTMENT,
M. S. BUILDING, BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
2. THE DEPUTY COMMISSIONER
BENGALURU RURAL
BENGALURU - 562 110
3. THE ASSISTANT COMMISSIONER
BENGALURU RURAL
BENGALURU - 561 203
4. THE TAHSILDAR
DEVANAHALLI TALUK OFFICE
BENGALURU RURAL - 562 110
5. SRI KRISHNAPPA
S/O LATE SUBBARAYAPPA
R/AT VIJAYAPURA TOWN ,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 135
6. DR.P. SHIVA
S/O LATE JUNJAPPA @ PUTTANNA
7. DR. P. BHASKAR
S/O LATE JUNJAPPA @ PUTTANNA
8. DR.P. BASAVARAJU
S/O LATE JUNJAPPA @ PUTTANNA
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NC: 2025:KHC:30062
WP No. 24483 of 2023
HC-KAR
ALL ARE R/AT SRI SAI DENTAL CLINIC,
OPP. BHARAT PETROL BUNK,
VIJAYAPURA BUS STAND,
VIJAYAPURA TOWN , DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT - 562 135
...RESPONDENTS
(BY SRI. ARUNA G.S., HCGP FOR R1 TO R4;
SRI. DR. P. BASAVARAJU, R8/PARTY-IN-PERSON;
R5 TO R7 SERVED - UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227
OF CONSTITUTION OF INDIA PRAYING TO CALL FOR THE ENTIRE
RECORDS FROM THE 3RD RESPONDENT IN PTCL(DH) 12/2010-11
VIDE ORDER DTD 19.09.2016 VIDE ANNEXURE-A AND SAME IN
ND
CONFIRMED BY THE 2 RESPONDENT IN NUMBER LND/SC-ST/
38/16-17 VIDE ORDER DTD 21.09.2021 AS PER ANNEXURE-B AND
ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned Counsel for the petitioners has filed a memo dated 04.08.2025 stating that the petitioners will pursue the remedy before the civil court seeking a declaration. Learned Counsel would therefore submit that writ petition may be dismissed as withdrawn. -4-
NC: 2025:KHC:30062 WP No. 24483 of 2023 HC-KAR
2. The memo is taken on record subject to all just exceptions.
3. Accordingly writ petition stands dismissed as withdrawn while deserving liberty to the petitioners as prayed for.
Sd/-
(R DEVDAS) JUDGE DL List No.: 1 Sl No.: 63