Karnataka High Court
Smt. Padmaja S vs The State Of Karnataka on 19 January, 2026
Author: R Devdas
Bench: R Devdas
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NC: 2026:KHC:2818
WP No. 38609 of 2025
C/W WP No. 38866 of 2025
WP No. 39167 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 38609 OF 2025 (KLR-RES)
C/W
WRIT PETITION NO. 38866 OF 2025 (KLR-RES)
WRIT PETITION NO. 39167 OF 2025 (KLR-RES)
IN WP No. 38609/2025
BETWEEN:
SMT. PADMAJA S
WIFE OF R.RAMAMURTHY,
AGED ABOUT 68 YEARS,
R/A NO.908, 12TH MAIN,
NEAR SWARAJ MEDICAL SHOP,
SRINIVASA NAGARA,
BENGALURU-560 050.
...PETITIONER
Digitally signed (BY MS. ARCHANA T.V., ADVOCATE FOR
by JUANITA SRI. T N VISWANATHA., ADVOCATE)
THEJESWINI
Location: HIGH
COURT OF AND:
KARNATAKA
1. THE STATE OF KARNATAKA
REP. BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR ROAD,
BENGALURU 560 001.
2. THE DEPUTY COMMISSIONER
BENGALURU URBAN DISTRICT,
KANDAYA BHAVAN, K.G.ROAD,
BENGALURU-560 009.
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NC: 2026:KHC:2818
WP No. 38609 of 2025
C/W WP No. 38866 of 2025
WP No. 39167 of 2025
HC-KAR
3. THE TAHSILDAR
K.R PURAM TALUK,
DIESEL LOCO SHED RD,
DURAVANI NAGAR,
KRISHNARAJAPURAM,
BENGALURU-560 036.
...RESPONDENTS
(BY SMT. NAVYA SHEKHAR., AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF MANDAMUS BY DIRECTING THE RESPONDENT NO 2
AND RESPONDENT 3 TO CONSIDERATION OF
REPRESENTATION AND MAKE AN ENQUIRY PROCEEDING
RELATING TO THE BLOCKING OF THE CART ROAD RUNNING IN
SURVEY NUMBER 01, SURVEY NO 05 AND SURVEY NO 91 OF
PATTANDUR VILLAGE, K.R PURAM HOBLI, BENGALURU EAST
TALUK, BENGALURU LEADING TO THE GRAMATANA SITES,
VIDE ANNEXURE- F AND G AND ETC.
IN WP NO. 38866/2025
BETWEEN:
SRI M.R. MUNIRATHNA
SON OF RAMASWAMY. M,
AGED ABOUT 72 YEARS,
R/A NO 81, 3RD CROSS,
2ND MAIN, KANAKAPURA MAIN ROAD,
BALAJI LAYOUT,
NEAR MANJUNATHA CHOULTRY,
BENGALURU- 560109.
...PETITIONER
(BY SRI. T N VISWANATHA., ADVOCATE)
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NC: 2026:KHC:2818
WP No. 38609 of 2025
C/W WP No. 38866 of 2025
WP No. 39167 of 2025
HC-KAR
AND:
1. THE STATE OF KARNATAKA
REP BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR ROAD,
BENGALURU - 560 001.
2. THE DEPUTY COMMISSIONER
BENGALURU URBAN DISTRICT,
KANDAYA BHAVAN, K.G.ROAD,
BENGALURU-560 009.
3. THE TAHSILDAR
K.R PURAM TALUK,
DIESEL LOCO SHED RD,
DURAVANI NAGAR,
KRISHNARAJAPURAM,
BENGALURU - 560036.
...RESPONDENTS
(BY SMT. NAVYA SHEKHAR., AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT OF MANDAMUS BY DIRECTING THE
RESPONDENT NO.2 AND RESPONDENT NO.3 TO
CONSIDERATION OF REPRESENTATION AND MAKE AN
ENQUIRY PROCEEDING RELATING TO THE BLOCKING OF
THE CART ROAD RUNNING THE SURVEY NUMBER 01,
SURVEY NO.5 AND SURVEY NO.91 OF PATTANDUR
VILLAGE, K.R. PURAM HOBLI, BENGALURU EAST TALUK,
BENGALURU LEADING TO THE GRAMATANA SITES, VIDE
ANNEXURE-G AND H DTD 12.03.2025 AND 14.03.2025.
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NC: 2026:KHC:2818
WP No. 38609 of 2025
C/W WP No. 38866 of 2025
WP No. 39167 of 2025
HC-KAR
IN WP NO. 39167/2025
BETWEEN:
SMT. K CHANDRA PRABHA
WIFE OF K.SURESH CHANDRA,
AGED ABOUT 71 YEARS,
R/A NO.263, BCC LAYOUT,
1ST STAGE, 8TH MAIN,
VIJAYANAGAR,
BENGALURU-560 040.
...PETITIONER
(BY MS. ARCHANA T.V., ADVOCATE FOR
SRI. T N VISWANATHA., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR ROAD,
BENGALURU - 560 001.
2. THE DEPUTY COMMISSIONER
BENGALURU URBAN DISTRICT,
KANDAYA BHAVAN, K.G.ROAD,
BENGALURU-560 009.
3. THE TAHSILDAR
K.R PURAM TALUK,
DIESEL LOCO SHED RD,
DURAVANI NAGAR,
KRISHNARAJAPURAM,
BENGALURU - 560036.
...RESPONDENTS
(BY SMT. NAVYA SHEKHAR., AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 AND R-3 TO CONSIDERATION OF
REPRESENTATION AND MAKE AN ENQUIRY PROCEEDING
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NC: 2026:KHC:2818
WP No. 38609 of 2025
C/W WP No. 38866 of 2025
WP No. 39167 of 2025
HC-KAR
RELATING TO THE BLOCKING OF THE CART ROAD
RUNNING IN SURVEY NUMBER 01, SURVEY NO.05 AND
SURVEY NO. 91 OF PATTANDUR VILLAGE, K.R. PURAM
HOBLI, BENGALURU EAST TALUK, BENGALURU LEADING
TO THE GRAMATANA SITES VIDE ANNX-F AND G.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
On hearing the learned Counsels for the petitioners, it is clear that the property in question falls within the jurisdiction of the 'Greater Bengaluru Authority' and therefore, the classification of these writ petitions should be 'Writ petition (LB)'. It is also submitted that the petitioners have given their respective representations to the concerned officers of the Greater Bengaluru Authority. However, the said officers are not made as party respondents to these proceedings.
2. In that view of the matter, these writ petitions stand disposed of while reserving liberty to the petitioners to file fresh writ petitions on the same cause of -6- NC: 2026:KHC:2818 WP No. 38609 of 2025 C/W WP No. 38866 of 2025 WP No. 39167 of 2025 HC-KAR auction by impleading necessary parties to those proceedings.
3. Office is hereby directed to return the certified copies/original documents, if any, to the petitioners while retaining a copy for the file.
Sd/-
(R DEVDAS) JUDGE DL CT: JL