Karnataka High Court
Sri. Munivenkatappa vs Sri. Venkateshappa on 24 February, 2026
Author: R Devdas
Bench: R Devdas
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NC: 2026:KHC:11381
WP No. 5281 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 5281 OF 2026 (KLR-RES)
BETWEEN:
SRI. MUNIVENKATAPPA
S/O LATE VENKATARAMANAPPA
AGED ABOUT 70 YEARS,
R/AT CHEEMANDAHALLI VILLAGE
KASABA HOBALI, HOSKOTE TALUK
BENGALURU RURAL DISTRICT - 562 114.
...PETITIONER
(BY SRI. RAMESHA H.E, ADVOCATE)
AND:
1. SRI. VENKATESHAPPA
S/O LATE VENKATARAMANAPPA,
Digitally signed AGED ABOUT 67 YEARS,
by
SHARADAVANI R/AT CHEEMANDAHALLI VILLAGE,
B
Location: High
KASABA HOBALI, HOSKOTE TALUK
Court of
Karnataka BENGALURU RURAL DISTRICT - 562 114.
2. SMT. SAROJAMMA
W/O LATE MUNIKRISHNAPPA @ KRISHNAPPA
AGED ABOUT 76 YEARS,
R/AT CHEEMANDAHALLI VILLAGE
KASABA HOBALI, HOSKOTE TALUK
BENGALURU RURAL DISTRICT - 562 114.
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NC: 2026:KHC:11381
WP No. 5281 of 2026
HC-KAR
3. SRI. NAGAPPA,
S/O LATE VENKATARAMANAPPA,
AGED ABOUT 75 YEARS,
R/AT CHEEMANDAHALLI VILLAGE
KASABA HOBALI, HOSKOTE TALUK
BENGALURU RURAL DISTRICT - 562 114.
4. SRI. MUNIYAPPA,
S/O LATE VENKATARAMANAPPA,
AGED ABOUT 72 YEARS,
R/AT CHEEMANDAHALLI VILLAGE
KASABA HOBALI, HOSKOTE TALUK
BENGALURU RURAL DISTRICT - 562 114.
5. THE DEPUTY DIRECTOR OF LAND RECORDS (DDLR)
BENGALURU RURAL DISTRICT
OFFICE BEERASANDRA, DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT - 562 110.
6. THE ASSISTANCE DIRECTOR
OF LAND RECORDS (ADLR)
HOSKOTE TALUK, HOSKOTE
BENGALURU RURAL DISTRICT - 562 114.
7. THE TAHSILDAR
HOSKOTE TALUK, HOSKOTE
BENGALURU RURAL DISTRICT - 562 114.
8. THE SURVEY SUPERVISOR
OFFICE @ TALUK SURVEYOR
HOSKOTE TALUK, HOSKOTE
BENGALURU RURAL DISTRICT- 562 114.
...RESPONDENTS
(BY SMT. NAVYA SHEKHAR, AGA FOR R5 TO R8)
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NC: 2026:KHC:11381
WP No. 5281 of 2026
HC-KAR
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT NO.5 TO RESTRAIN FROM MAKING ORDERS
THAT MAY AFFECT THE QUESTION OF RIGHTS AND
POSSESSION WITH RESPECT TO OLD SY.NO.48/4 (NEW
SY.NO.48/4, 48/19, 48/20, 48/21, 48/22) AS NEW SY.NO.48/4
AND SY.NO.48/19 IS PENDING IN CIVIL COURT AS THE DDLR
R5 IS ACTING WITHOUT JURISDICTION AND STAY THE APPEAL
PENDING BEFORE THE R5 DDLR IN APPEAL NO.177/2025-26
AT ANNEXURE-H 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 AGA takes notice for respondent Nos.5 to 8. Notice to the other private respondents is not necessary, for the following reasons:
Having heard the learned counsel for some time and on perusing the petition papers, this Court finds that the writ petition is premature. An appeal has been filed by the respondent No.1 before the Fifth respondent - Deputy Director of Land Records, calling in question a previous survey for 11-E -4- NC: 2026:KHC:11381 WP No. 5281 of 2026 HC-KAR sketch. Therefore, neither the petitioner nor this Court can presume that the Deputy Director of Land Records is going to allow the appeal and set aside the 11-E sketch, having regard to the objections sought to be raised by the petitioner that two suits are subsequently filed and the suit for declaration has to be decided. Therefore, before such a decision is made by the competent Civil Court, such an action cannot be taken by the Survey Settlement Authorities.
2. With these observations, the petition stands disposed of granting liberty to the petitioner to raise all objections before the Deputy Director of Land Records and the Deputy Director shall consider the same before passing any orders.
3. Learned AGA shall file her memo of appearance within four weeks.
Sd/-
(R DEVDAS) JUDGE KS