Karnataka High Court
Rathi Shedhti vs Land Tribunal Udupi on 2 April, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH GOURT OF KHRNATAKA, BANGALORE
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In 'a? ~ Gnour-. _-1-'Hrs 'um, um coun-r rum: rm
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'ifha,.1_vpai:'ii:ionn: has sought foaf issuance of '
.u::I.£ lo! ccztiorari or any other order
V' than 6" Roapondont: sitting as n
of the Tribunal and 9.150 the
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proceedings in L11! No.95/8?-127-14'? TRI
ugsxa;-ea and £9; 91;
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2. I-Iuzd the loaxnod counsel H
Botitiomac. learned counsnl"""£b;: 4'
C -II:-on V iv! a' nun
3. It in the cue Q15 t:he__i§¢.-.§;i--1.:»:lo'11;'n';.-V: the
Lam; '.I':c;L>u:;I;L had rights in
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on 31-B-:I.98_1{=_4séi§§9aquqix1éiy;. was nine an
order q.f__ J rights on
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an the vfirjf Isfitfia: tho 4"' respondent
_na_nc-v 1_:;g1_t1_:g tr:
'~.cii:'i"i6fGf1i':_£:ii"fiifi'fii. an upplie-tiers "as filed Vv tar imihfifléorroetion at this order. Hanover, :'1'1:ibunn1 passed an order to trunnion:
"filo firm Kagm to Udupi. According to the peetitienez; 1.:-.19.- Lad. '1':1.._na1 11$ ; ueé 33/ notice in Form No.9 to the petitianer as ueJ.1 respondent had sought for q::_emf:__ u rights to the eastern: at 10 respectively in Sy.Na{35f at v% village. The Land ;:.L ht: in thei; ggvefi _;e£.L9::4gvvL'.is2;j:1,;'=9t1;e; ;g_ndI_: cm. 2a=1c=1se1E,e "*-révzgi. %he 3"
reapcmxlent V' outer. the put it ienegv azlfilivéation along with obj ectii:gna., - _ area not entertained.
4. It _ auhmisaion of the 'V'leaer2i;Ei the petitioner that the "--;La not functioning as Chairman at and an such the prayer of the in no far: as non-wonaidezation of the V7'-----.",'§e1§i:-esentetion submitted by him an to the fruviawlcomroction is /concerned. in the went:
9?' it any such an application in filed, it 119 fps:
tha I-1.-I..nd '£';'.ih!..1_ utter attending an oppo.rtun._11:y__ 2 parties .
5. iiccordingiy the potit':m:i:i%.ia d'ig _;)e$ad"vpf'§