Karnataka High Court
Smt Jayanthi G C vs The Union Of India on 13 March, 2024
Author: R Devdas
Bench: R Devdas
-1-
NC: 2024:KHC:10212
WP No. 23817 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF MARCH, 2024
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO.23817 OF 2022 (KLR-RES)
BETWEEN:
SMT JAYANTHI G C
W/O MANIDEVE GOWDA
AGED ABOUT 54 YEARS
R/AT NEAR SACRED HEART COLLEGE
UPPARAHALLI, TUMAKURU 572102
...PETITIONER
(BY SMT. JAYANTHI G.C., PARTY IN PERSON)
AND:
1. THE UNION OF INDIA
REP BY MINISTRY OF PETROLEUM
SHASTRI BHAWAN
NEW DELHI 110 001
Digitally signed REP BY ITS SECRETARY
by JUANITA
THEJESWINI
Location: HIGH 2. THE STATE OF KARNATAKA
COURT OF REVENUE DEPARTMENT
KARNATAKA
REP BY ITS SECRETARY
M.S BUILDING, AMBEDKAR VEEDHI,
BANGALORE 560 001
3. BHARAT PETROLEUM CORPORATION LIMITED
REP BY TERRITORY MANGER (RETAIL)
BEHIND FCI GODOWN, METAGALLI,
MYSORE 570 016
4. COMMISSIONER
SURVEYS SETTLEMENT AND LAND RECORDS
-2-
NC: 2024:KHC:10212
WP No. 23817 of 2022
REVENUE DEPARTMENT
GOVT OF KARNATAKA, K R CIRCLE
BANGALORE 560 001
5. THE DEPUTY COMMISSIONER
TUMAKURU DISTRICT
TUMAKURU 572 101
6. ASSISTANT COMMISSIONER (AC)
REVENUE DEPT TUMKUR
TUMKURU TALUK,
TUMAKURU 572 101
7. THE DEPUTY DIRECTOR
LAND REVENUE (DDLR)
TUMAKURU DISTRICT
TUMAKURU 572 101
8. THE THASILDAR
TUMAKURU TALUK
TUMKURU 572 101
9. THE ASSISTANT DIRECTOR
LAND REVENUE (ADLR)
TUMAKURU TALUK
TUMKURU 572 101
10. JAGDISH G
CONTRACT SURVEY OFFICER
SURVEY OFFICE
TUMAKURU TALUK
TUMKURU 572 101
11. KHALLI ULLA KHAN SHIRANI
S/O LATE HAMEED KHAN SHIRANI
AGED ABOUT 52 YEARS
R/AT UPPARAHALLI
CHANNAPANA PALAYA CIRCLE
GEDDHALAHALLI MAIN ROAD,
UPPARAHALLI, TUMAKURU- 572102
-3-
NC: 2024:KHC:10212
WP No. 23817 of 2022
12. FAZIL KHAN SHIRANI
S/O LATE HAMEED KHAN SHIRANI
AGED ABOUT 52 YEARS
R/AT GULARAVE
SHIRANI MANGO GARDEN
UPPARAHALLI, TUMAKURU 572102
13. SHADI ULLA KHAN SHIRANI
S/O LATE HAMEED KHAN SHIRANI
AGED ABOUT 52 YEARS
R/AT GULRAVE
SHIRANI MANGO GARDEN
UPPARAHALLI,
TUMAKRUU 572102
14. ABDUL REHANMAN KHAN SHIRANI
REPRESENTED BY KHALLI ULLA KHAN SHIRANI
S/O LATE HAMEED KHAN SHIRANI
AGED ABOUT 52 YEARS
R/AT UPPARAHALLI,
CHANNAPPANA PALAYA CIRCLE
GEDDHALAHALLI MAIN ROAD,
UPPARAHALLI,
TUMAKURU 572102
15. HASHAM KHAN SHIRANI
S/O KHALEEL ULLA KHAN SHIRANI
AGED ABOUT 28 YEARS
R/AT UPPARAHALLI,
CHANNAPPANA PALAYA CIRCLE
GEDDHALAHALLI MAIN ROAD,
UPPARAHALLI,
TUMAKURU 572102
16. HANEEF KHAN SHIRANI
S/O KHALEEL ULLA KHAN SHIRANI
AGED ABOUT 24 YEARS
R/AT UPPARAHALLI
CHANNAPPANAN PALAYA CIRCLE
GEDDHALAHALLI MAIN ROAD
UPPARAHALLI,
TUMAKURU 572102
-4-
NC: 2024:KHC:10212
WP No. 23817 of 2022
17. SABEEHA KHANUM
W/O KHALEEL ULLA KHAN SHIRANI
AGED ABOUT 51 YEARS
R/AT UPPARAHALLI,
CHANAPPANA PALAYA CIRCLE
GEDDHALAHALLI MAIN ROAD,
UPPARAHALLI,
TUMAKURU 572102
18. MALLIKA KHANUM
D/O KHALEEL ULLA KHAN SHIRANI
AGED ABOUT 26 YEARS
R/AT UPPARAHALLI,
CHANAPPANA PALAYA CIRCLE
GEDDHALAHALLI MAIN ROAD,
TUMAKURU 572102
19. GOWRAMMA
W/O LATE HANUMANTHIYA
AGED ABOUT 80 YEARS
C/O SHANTAMMA
NEAR NALANDA SCHOOL
2ND MAIN, 2ND CROSS
TP KAILASAM ROAD,
SAPTAGIRI EXTENSION
TUMAKURU 572 101
...RESPONDENTS
(BY SRI. S B TOTAD., ADVOCATE FOR R1
SRI. SESHU V., HCGP FOR R2, R4 TO R9)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
SETTING ASIDE THE ORDER MADE IN RRTC, AMENDMENT
NO.297/14.15/1.10-19 AMENDEMENT ORDER DATED
(ANNEXURE-F) AND DIRECT THE R6 AND 8 TO REMOVE THE
NAME OF R14(ABDUL REHNMAN KHAN SHIRANI BEING
ARBITRARY ERRONEOUS AND NOT SUSTAINABLE IN LAW.
-5-
NC: 2024:KHC:10212
WP No. 23817 of 2022
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
The petitioner/party-in-person is seeking to set aside the mutation entry made in RRT Amendment No.297/2014-15, which is an order passed by the Tahasildar.
2. Learned Central Government Counsel and the learned High Court Government Pleader submits that if a person is aggrieved of any order passed by the Tahasildar under Section 128 or 129 of the Karnataka Land Revenue Act, 1964, such aggrieved person have to challenge the same before the Assistant Commissioner while invoking Section 136(2) of the Act.
3 Upholding the contention of the learned Central Government Counsel and the learned High Court Government Pleader, the writ petition stands dismissed while reserving liberty to the petitioner to approach the -6- NC: 2024:KHC:10212 WP No. 23817 of 2022 Assistant Commissioner to challenge the order passed by the Tahasildar in RRT Amendment No.297/2014-15.
Ordered accordingly.
Sd/-
JUDGE KLY CT: JL