Karnataka High Court
Bannapalli Endeavours Llp vs The State Of Karnataka on 12 February, 2026
Author: R Devdas
Bench: R Devdas
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NC: 2026:KHC:9133
WP No. 3251 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 3251 OF 2026 (KLR-RES)
BETWEEN:
1. BANNAPALLI ENDEAVOURS LLP
A LIMITED LIABILITY PARTNERSHIP
REGISTERED UNDER THE LLP ACT,
HAVING ITS REGISTERED OFFICE AT,
NO.39/4B, DODDAKALLASANDRA VILLAGE,
12TH K.M., KANAKAPURA MAIN ROAD,
UTTARAHALLI HOBLI,
DODDAKALLASANDRA,
BENGALURU-560 062.
REPRESENTED BY DESIGNATED PARTNER
MR. B.PRASHANTH HEGDE
2. SMT. DINAMANI
W/O. LATE SHANTHARAM SHETTY
AGED ABOUT 72 YEARS
Digitally signed
by 3. SRI. DARSHAN SHETTY
SHARADAVANI
B S/O. SHANTHARAM SHETTY
Location: High AGED ABOUT 32 YEARS.
Court of
Karnataka 2 AND 3 ARE RESIDING AT
NETRAVATHI LAYOUT,
KANKANADI, MAGALURU-5750 02.
...PETITIONERS
(BY SRI. ANANT MANDGE., SR. COUNSEL FOR
SRI. AMIT A MANDGE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY THE SECRETARY,
REVENUE DEPARTMENT,
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NC: 2026:KHC:9133
WP No. 3251 of 2026
HC-KAR
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
BENGALURU - 560 001.
2. THE DEPUTY COMMISSIONER
BENGALURU URBAN DISTRICT,
KANDAYA BHAVANA, K.G. ROAD,
BENGALURU - 560 009.
3. THE ASSISTANT COMMISSIONER
BENGALURU SOUTH SUB-DIVISION,
KANDAYA BHAVANA, K.G. ROAD,
BENGALURU 560 009.
4. THE TASHILDHAR,
BENGALURU SOUTH TALUK,
KANDAYA BHAVANA, K.G. ROAD,
BENGALURU 560 009.
5. M/S. JSM INTERNATIONAL LIMITED,
OFFICE AT NO.39/4,
UNDER THE REGISTRAR OF COMPANY
2013 REGISTRATION ACT
OPP. KAP TECHNOLOGY VENTURES,
DODDAKALLASANDRA VILLAGE,
KANAKAPURA MAIN ROAD,
BENGALURU-560 062
REPRESENTED BY ITS DIRECTORS,
MR. SUNIL MYSORE
SMT. JYOTHSNA SUNIL MYSORE
6. M/S. GREEN LAND FLORA
INTERNATIONAL LIMITED,
OFFICE AT NO.39/4,
UNDER THE REGISTRAR OF COMPANY
2013 REGISTRATION ACT
OPP. KAP TECHNOLOGY VENTURES,
DODDAKALLASANDRA VILLAGE,
KANAKAPURA MAIN ROAD,
BENGALURU-560 062.
REPRESENTED BY ITS DIRECTORS,
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NC: 2026:KHC:9133
WP No. 3251 of 2026
HC-KAR
MR. SUNIL MYSORE
SMT. JYOTHSNA SUNIL MYSORE
...RESPONDENTS
(BY SMT. NAVYA SHEKHAR, AGA FOR R1 TO R4;
SRI. PRATHAM NARENDRA., ADVOCATE FOR R5 AND R6)
THIS W P IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITTUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DATED 17.11.2025 PASSED BY THE DEPUTY
COMMISSIONER, BENGALURU URBAN DISTRICT IN REVISION
PETITION NO. 40/2020, WHICH IS AT ANNEXURE-A, 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 Additional Government Advocate takes notice for respondents No.1 to 4. Notice to other respondents is not necessary for the following reasons:
2. Learned Additional Government Advocate has raised a preliminary objection that having regard to the amendment brought to Section 136(1) of the Karnataka Land Revenue Act, 1964, w.e.f., 10.01.2025, the petitioners will have to approach the Karnataka Revenue Appellate Tribunal questioning the impugned order passed -4- NC: 2026:KHC:9133 WP No. 3251 of 2026 HC-KAR by the Deputy Commissioner under Section 136(3) of the Act.
3. Upholding the submissions made by the learned Additional Government Advocate, the writ petition stands dismissed while reserving liberty to the petitioners to approach the Karnataka Appellate Tribunal. However, the respondents are hereby directed not to take any precipitative action for a period of four weeks to enable the petitioners approach the Karnataka Appellate Tribunal.
4. Learned Additional Government Advocate is permitted to file memo of appearance within a period of four weeks from today.
5. Office is directed to return the original documents/certified copies, if any, to the petitioners while retaining a copy of the same for the file.
Sd/-
(R DEVDAS) JUDGE GPG/List No.: 1 Sl No.: 16