Karnataka High Court
Donnemuniyappa S/O Doddamuniyappa vs The Deputy Commissioner on 9 January, 2012
Author: B.S.Patil
Bench: B.S.Patil
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BATES mis THE 9% SAY'SFJANUARY'V_'f}3*i}VV12{,::. «
BEEGRE
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BETWEEN:
Bennemuniyappa
Sfe Qeddamuniyappa
Aged about 70 years, _ .
R/'at Jirmagara Villgge, _ '
Jaciigenahaih V
Haskote Taiuk, . V
Bangaiere Ru: 3} 33iVS3t2:-i§:_:. V
' PETITIONER
[By Sri K.Shivgfizaixliagf...Azix?L}._ ' "
AND:
L
The Depugfy €.791'r::*::i:§:{i<;.1':§:: '
Bafigakerfi R12 $3} . §;%--.stfi._<:E; '
E-7Af.;T<}w€r§ PG5€;§:'~I..;:B Biscéi,
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V Sri §\§$;§':}Ei§3§}::'L,
Sfia E'a?Eu§:§v€$r22§3§)a.
Ageé absu: §5 ysarsg
R/at Jirmagara 1/'iE§ag€%
Jadigenahalii Hobfi,
Evioskoté Taiuk, u _.__
Bariga/E:>r€ Rural Disiricé. RESFQNHEKTSA _ 1 '
{By Sri R.Omkum.ar, AGA, for R.1=~3,§} ._ H " V ' K
This Writ petitien is féktfi undeiV';éXrii.C1e<§ 228 {E26
Constitution of End/iag praying :0 _quash7'£hé=-._0rde:§§~3,SSeii by 'thé'-..L
respsndent N03 dated 10.16.2065 'wide. Annezfure-%E':.VV and tea, '
quash the order passed by f';hé*.respc:imf:em, .= N"cg.2 dam-&
23.6.2087 passed in R,A.{H} N0.?8/G5~O§ Vida' A:_1n6:»:uEr=::--G and
st: "
'E3133 geiitian Ceming é#§:; fc;§"L~pv}a1i:::if:€i:§;'hfaaring this; day,
the Court mada %;hef0ii0wi:1g:_ _ ' V. ' ~ "
1.g§'0V$ko*:e an 19. E02005 as affirmed in appeal as per his {}E"d€I" ttiatéii Dspuiy COfI2fl1iSSi{)1'1€§' by €E'iS1'i1§SS§i£g_ih€.V gfefisihn f;>€:'i':ii0r: filed Vida his eréei' datad iafé v::«ha£i€§i'§'éé in {his Wm'; peiiiion, Ea 'E acts sf Eanfi cernprissfi; in $51 §\§G.§§ cf g*£§n::agf:¥£s3, Vfifiéiaéga, »§a€i7:Z§€n&haiEi Habit Heskeis Taiaiis: was {he igtzié 'T:-5;' dispute §3€f€e1"€ $2.6 :"€V€"§§u€ aué%:0§:§fissS T313 £35}
--§ié:s§--:: 2éAén: msvsfi {E16 '}?a§*:s§Ec%a:* géekmg eiéange af Rhaia of {£16 '<.§é.éiti in his favaur in accafdancg Wiih the regisiereé saié fififié fiazisé 2'}7.§§,E;é%62. ?*::rsua:2E Es; pézitsiic r:;{f:%::V:€ igsiieai 33:6 3% / /:*$'"€ 413'/' i érzzetndsd 'EC: establish E113 right, he csuid 8p§f:'::&Ch Eh_e {EVE} Cami": and 'aha: {here was no mam far E£1iL€Ff€E'fEI}C€ in--«i%;éj":::'{i_er passed by {he §.3sis?;an%. Cemrnissiener. In {his baciigrcgiigifié pe1:iti0ir1€t* has preffirrsd this Writ §€ii'{i_Q.13..,_
6. E have hearé the isarned C€§.i.:.I1S€1 'f::}:' 'E'r1€ pa:f%.;?3$." "
'?', It :5 the cantention sf f;h_Vé~.._1e;£._Vrned afiyznsei for the petitioner that 'Ehe csxtenfi "iVa§;§A,g_§aime& by the <12}; resp-sndrint is p3,r':.?znd for which sccupancy wag faX€»T{Z>@£f VVpé€:iti0ner by thé Land Tribunal; He 2: V:1'::fiatv'::§tVEV'1<:>ugh neither the 431 respondezfi; to {he procscidings beforé ihs land ':'f'iTz;»2;:naI, keg quite for as: indefinite §€I'i@d 32':-€§:Oui uass€§é;éng 'ihsér rights in {aspect cf 2 acres 28 §%;1r;f§3.VS'* @§E5E:::.2*'2"::§¢& by "$19 Tribunai in faveur sf {he p€:--%;§i:s;;::%::;., :*::ijs:€$§;:§_£':::'€E:s:"§i:es cfiuié moi: have sffecied Charzga ' in 'i1I":é'..E'€'u'€:i§é.~';€§'}i€A€GE"dS :51 faveur 9? 'aka 4."? reggendsm bassé on " _:E§~€ gait? éfifiié GE 'aha EESELE' ,:98?;. E: is hia cemeéziisn '$133: svsn if '-.s:§':;{;i:. 3 é,aE€ irazigaciierz was 'i§';€i"€, the gurchasrsr was £3:/'€: 2:1 §£:sss§3$si€>n {>15 éhsi pmpe§%;};* and 'éhaf; i: was :29? Wiiéléii thé fzzrigdiciierz af 3313 rsvanug Auihgafiiies :9 £'€€30:'d sash a Eégdézzg' respez3s:£eni;. Leaened eouzzsei farmer s§,zba1its~ih.a%:._a'*s§:i: 1/33:3-« .. been filefi by 'sihe geifiéoner in G3S.N=:::I_i {judge (Jr: Sn.) and JMFC 35:: Eieskete fezfifie refieffixf.§e§"r11'$;§ieem "e. injunction againef; the 4"? respenciergiend efiziemparary ingugciien has been ebiaifiepi b§:9;2h_eA ;:e§i,t§e.§;er. 8' Learned Additienai * r£;§G'y¢§é5iI:iL1€f£#:VV:' ._Ad_V0ea'te stmngly suppsris the eyelet pa::~:'Se~ci:" :éj:;:::m authorities eantending that; acted an the basis of the regiefiegeeafi petiaiioner intends to establishirxhis' -..::_e.m:.inu0us oceupatien or on the strength _<:»rée_e it 13 {Gr him to have his grievaneev s*ed1*eS=:e...ed"r)y the Civil Cami":
~ £§=':ar1é€ed C0uiisei___a_;3;gear§::g fer fihe 4*' §t3SpO£1€§€f3'{ juefifiee :?;_ha: _ me Ehreugh ihe findings recoedeé by éhe reVe«:1i:--e 'A1:i§3'{>:i*§%;;§:es.
' EQ. 5:: fiefiésai 05 the eaiiye zziaieréaée 0:: record; azzé in the A the respective eememiene, it emergeg ihaé whéée the 'g§e:ii'§ie::er eéaees Eeiiaziee 33 me efder easeeé by éhe éand "--E'2§'fi::unai 'she §'€'iJ€iiL1€ aaiherééies Eaave acted 9:: ihe baeie ef {he regis§;e§'ed egéee 5:35 flies year §§"o'2E. ;':§$ieiar::, 'F:
'::Cr§ITif11iSS§{)§i€E' $3.3 aisi: :'€CQI"{i€(§ 21 f7in§»§z.i:g t.%:aVEv §:E1%::"é3V"xv;:$ 2,63' mai/aria: 1:0 ghow {hat one acre Qi"'1.1ar§--§'*é§aiTfr2€é';§. hyf A%i ??? respendem was part of {ha €X{€?1€"Qf 2 aérss 28T';§§u:'2:a3V.g§r'ar:%:€dV. V in faveur 0f the peiitiarier, Th_€._VVV'i';,€puj:3: Ca'1°:1:::isg§en€r has Gb$€}:*J€d Eha': ii w0Lu1d b6 to E§€j1'<cj §§?5f§ :iA:$:~;;er is appraach {ha Civfi Ceuri and €St:3.b1ish A
23.. In the §:igh:«s:IfV 'ghe §Q1np,é§:ingV ifjgzéusie by ibis parties, the apprcpriagtéé éV:i3--:1fs'€7.f_b: '£1513 ';'j--e1:i::_i<§ivibe:r.--:'s is approach 'aha Civil Court a:Gvzi':;i;;'is i'€.ghf;se Ti1e"Re»'€nue Auiherities have acted Gniihé 4§3a;£:«i_s d'f.§;h'é3,f€§iSf_€f€d sale Ci€€d. Thaugh cértain 0bs€rva{iGns'La.:ffi -made 7v.z1'sE;E2...~~f€garé {:3 actual possessien r::>f the ~=l_e::1c§ 4}" réégargdszvzt and his brather, these abservaiions 1¢j;a:: f:<:'i;V way cf the Civil Caufi adjudicaiing ihs ?ig%;té'*Gf § 1§€i independemiy.
E2. "-1?:3i€Ej2v't§3€}*ab@vs §b$€rVa:§€é::s% 81:3 axryit peiiéiea 23 <'§3is;a§s€d K ' '-__Gf'§€=3EiI§i:iZg"€G interfere it: zhs r:%aJ;%;e:".