K R Jagadish vs The State Of Karnataka on 16 December, 2008

[Cites 4, Cited by 0]

Karnataka High Court

K R Jagadish vs The State Of Karnataka on 16 December, 2008

Bench: Ram Mohan Reddy

1
IN THE HIGH COURT OF KARNATAKA, BANGALORE

DATED THIS THE 16TH DAY or DECEMBER, 2003'"-,

BEFORE

THE I-ION'BLE MR. JUSTICE RAM MOHADFRDDDTV 'O A 1'

WRIT PETITION Nos.734'i" OF 2006'  A

c/W 8151, 17452, 13146, 8955 AND 3073/osqcm-Fdny, 

WP N0 7341 OF 2006

BETWEEN

1 KRJAGADISH _ 
AGED ABOUT 62 YEARS,   , 
S/O LATEVSRI-K RAMAKRESHNA ' 
R/O NAIDU    "  
CHIKM-AGALL-m';-577._Lg) 1.,   »

2 SM? KAMALA"  
AGED ABOUT 52. YEA'_RS
W/0 SR1 K.R_JAGADISH

,, 4,12 / 0. NAIDU ..STREE;T,
V. CHI-KMvAGALUR~'5-77 101

   

"',__AGEE3~.AE}OUT 31 YEARS
A , S/O_ SRI!{.R. JAGADISH
'"-'R/0 Ix:-An:)U STREET,
CHIKMAGALUR 577 101
  PETITIONERS

  '(B_'y-3-:2 ; A RAVISHANKAR, ADV )



1 THE STATE OF KARNATAKA
REP BY THE SECRETARY
DEPARTMENT OF FOREST,

M.S. BUILDING
BANGALORE 1  _

2 THE CONSERVATOR OF FORE-ST  .. 
AND APPELLATE AUTHORITY ' "
CI-HKMAGALUR CIRCLES 
CHIKMAGALUR 577 101 A

3 THE ASSISTANT CONSERVATOR OF FOREST"
AND TECHNICAL A'S.S'I_STAN?_I"  " _
DEPUTY CONSERVATOR OP' FOREST " 
CHIKMAGAI.-UR DIVSION ' '    "
CHIKMAGALUR 57;? 1:0

4 RANGF;'"F7OREST':__OFPjICE.R '

MUTHODC15 RANGE,  '

MU'I'HODI _   ' -

CHIKMAGALUR'~DISTR.IC--T
 -   -  ...RESPONDENTS

(By DSPI E R DEVADAS, AGA FOR 121-4 )
 . " TIES WRIT PETITION IS FILED UNDER ARTICLES 226

AND .227 'O1'«>._THE CONSTITUTION OF INDIA PRAYING TO

AQUA-SH   DATED 22.4.06 PASSED BY THE
SECOND RESPONDENT TI-IE CONSERVATOR OF FOREST,
CHIKMAGALLI--R IN APPEAL NO.26/ 2004 AT ANNEXURE--R.

   No . .. 8355 1/2906
 " "fBET~w.EEN

 1? SMT ELVIRA RODRIGUES  €%



3

W/O LATE SR1 V P RODRIGUES
AGED ABOUT 65 YEARS

R/O E-IEMBARAVALI ESTATE,
SIRIVASE VILLAGE

AND POST CHIKMAGALUR TALUK

SRI JUDO RODRIGUES
S/O LATE V P RODRIGUES
AGED ABOUT 44 YEARS   A 
R/O HEMBARAVALI ESTATE, 
SIRIVASE VILLAGE A '  
AND POST CHIKMAOALUR_,T;ALUK' .

SR1 TREVOR RODRIGUEg_.._.  
S /O LATE V P RODRI.GUES _ I 
AGED ABOUT 42 YEARS *   A}
R /O HEMBARAVALI ESTAT_E,;
SIRIVASE\T1'LLAGE * I  - 
AND POST CHIKMIAGTALUR "TALUK 

 if  'V ' ..  " ...RETITIONERS

(By SMTAD:A'I\IAIAiTHA7'§;§«:A._IE1'ESH B._dV,V'ADV )

AND :

STATE i3'¥. THE RANOE FOREST OFFICER

~ '~'MU_TTODI R}'=IN.G.F«MUTTODI

" CH'IKMA.(}ALUR TALUK

 'VT*IijE««.STATE1..OR KARNATAKA
"-REP' Bi'. ITS SECRETARY TO

A  GOVERRMENT, FOREST DEPARTMENT

 BUIDLING, BANGALROE 1

= _'I'I-IVE") CHIEF CONSERVATOR OF FORESTS
._ [APPELLATE AUTHORITY)
CHIKMAGALUR CIRCLE, SHIMOGA

THE DEPUTY CONSERVATOR OF FORESTS

LIL



4
CHIKMAGALUR DIVISION, CHIKMAGALUR

5 THE RANGE FOREST OFFICER
MUDIGERE RANGE, MUDIGERE TALUK
CHIKMAGALUR DISTRICT

6 THE FOREST OFFICER
TATHKOLA SECTION
MUDIGERE RANGE
CI-IIKMAGALUR DISTRICT

(By Sri : R DEVADAS, AGA FOR'-H:i'*AR5 I  . '    1'

THIS WRIT PETITION IS EIL'I::--I:Ij'UN"13ER ARTICLES 225
AND 227 OF THE c0NSfHTUT-'101§I~ .OE'IINDIA PRAYING TO
QUASH THE ORDER DT. :_31.3I-.120.06__'VI13.E"ANNEXURE F
PASSED BY THE R3 _c0;\IE1RM;NG'*,TI>1E ORDER DT.
21.7.2004 VIDE_AN1\T.EXL;IRE EJ.:PA_S"SED BYPTHE R4 AS ONE
WITHOUT JUR1?SDIET_1QN--.T    " 

WP No 17:?4S2'oE"2Qo:€I  ' I

BETWEEN   -

 . '_:v1/SV_»»Ix5IySORE PLAIITATIONS

HOSUR KOPRA CHICKMAGALUR

"'._,REVP-BY 1TS~TcH"AIRMAN

r>...A,H0LD'E.I§"PREMKUMAR

... PETITIONER

; (By SH; 'i<_A'AR1GA, ADV I

 

I' 1} THE STATE OF KARNATAKA

REP BY ITS CHAIRMAN A i
L

   



DEPT OF FORESTS
M S BUILDINGS, BANGALORE

2 THE STATE OF KARNATAKA
REP BY ITS SECRETARY
DEPT OF REVENUE
M 8 BUILDING, BANGALORE   

3 THE CONSERVATOR OF FOREOSTSZHO " 'O
CHICKMAGLAUR CIRCLE'  " 
CHICKMAGALUR - 

4 ASST CONSERVATOR OF FORESES
KOPPA DIVISION, I QPiICK.MAGLA_'L,1R' 

5 RANGE FOREST 1 I  _
KOPPA RA1$IGE,CI;IICKMAGAI;UV_R - «V '

6 THE DJEFUTY...C'OMNISI'S,IONER .
CHICKMA-i_}ALUR DI'SA'1'f..  = ' 
CHIC.KMAGALI_.JR   ' "

    RESFONDENTS

(By Sri :2 VDAEI/DA'S,"   .. . 4' ,1

THIS WRIT FETITIONIS FILED UNDER ARTICLES 226
AND,:227<OF THE, CONSTITUTION OF' INDIA PRAYING TO

 nORDER'"'DT.27.12.05 IN APPEAL NO.40/O3,
 PASSED' BYTHE FOREST CONSERVATIVE OFFICER AND
AFFELLATE .  ERIBUNAL, CHICKMAGALORE CIRCLE,

CHI'CK;M'AG_ALO.RE VIDE ANNA AND THE ORDER NO.64 (A)
25;'o2--o3_DT,IS.3.03 VIDE ANN--B PASSED BY THE ASST.

V _ CONSERKA/ATOR OF FORESTS.

H   13'1:46 OF 2006

  

V'  SMT ELVIRA RODRIGUES }

K'/'



W/O LATE SRI.V.P RODRIGUES

AGED ABOUT 63 YEARS

R /OF HEMBARAVALLI ESTATE, SIRIVASE
VILLAGE AND POST

CHIKMAGALUR TALUK

SR1 JUDO RODRIGUES

S /O LATE SRI.V.P RODRIGUES

AGED ABOUT 42 YEARS    4
R/OF HEMBARAVALL1 ESTATE,..S1RIVASE" "   . "
VILLAGE AND POST  " Y.  -7 --._ '-
CHIKMAGALUR TALUK "

SR1 TRIVOR RODRIGUES  
S/O LATE SRI.V.P RODRIGUES
AGED ABOUT 40 YEARS "    
R /OF' HEM13ARAvAL,L1 ESTATE, SIRIVASE  
VILLAGE AND POST  _ L   
CHIKMAGALUR TALUE <   

  '  «.";'.vv,.PET1TIONERS

(By Smt: NAMi.TH';;§i.TMﬂEESH'"B  )

STATE-BY THEAj_SRANG'E«.ROREST
OFFICER, MUTTODI' RANGE
_M_UTTODI_,. OHIKMAGALUR TALUK

  STATE 'OFRARNATAKA

.  _, REPRESENTED BY ITS SECRETARY OF
" _ "GO*>J.ER'NME.NT, FOREST DEPARTMENT
._   :v1."S.B_~U_1L1;>ING
'  'BANGAL.ORE--56oo01

THE';.CHIEF CONSERVATOR OF FORESTS

- (AP'i9ELLATE AUTHORITY;

  ""cHIKMAGALUR

M



4 THE DEPUTY CONSERVATOR OF FORESTS
CHIKMAGALUR DIVISION
CHIKMAGALUR

5 THE RANGE FOREST OFFICER  ,
MUDIGERE RANGE, MUDIGERE TALUK _ I "
CHIKMAGALUR DISTRICT = "

6 THE FOREST OFFICER   
TATHKOLA SECTION I
MUDIGERE RANGE
CI-II KMAGALUR DISTRICT. 4_

(By Sri : R DEVDAS, ASA )

THIS WRIT PETITION IS FILED U'NDER_ARTICLES 226
AND 227 OF THE cOI\:STITUfTIONf OP. II~Ij_I>IA PRAYING TO
QUASPI THE O_RI)ER  v.':31'.3§;»2_006 ~_V§'IDE ANNEx.K.
PASSED BY R3" IH~I;.A;PPEIAL:IxIO.1'2/2-OOACONPIRMING THE
ORDER DT._..2iv.47.12_QII4" VI_D'I:§ A.NNEX.J. PASSED BY THE

FOURTH 1R.ES7P.OIxIIj«ENTV""'-IN. fNO.131/98~99 AS ONE
WITHOUT .I'URISDIcTION..'I'HA..  ' 

wP No 895vS*QPI2oo5  " 

   ..... 

 'V  SR1 ; ASHOK HARANAHALLI, ADV )

  1" V _ " I..II'I~:_E JEOREEELLO
' ._ * /0 LATE', RTA ROBELLO
 AOED'4.;2YEARS
"COFFEE PLANTER
 I<~IJTTINKHAN UPPER ESTATE
----  A ,  MALLANDUR POST
" , "cHIcI<MAGALUR TALUK 3;, DISTRICT
"   PETITIONER

9%

' _§
.
\
I
.2' _

 .,..'RESPO.NDENTS " I



9

A REGD. PARTNERSHIP FIRM

REPRESENTED BY ITS MANAGING PARTNER
SRI NISHANT RGURJAR, S/O SRI R.L.

GURJAR AGED 32 YEARS, MAGUNDI VILLAGE 81'.
POST, NARASIMRAJ TALUK

CHIKMAGALUR DISTRICT

(By Sri : ASHOK HARNAHALLI ASSOCIATES }

QUASH THE; ORDER DT.

RANGE FOREST OFFICER
BALEHONNUR DIVISION _

NR PURA TALUK ' 

DEPUTY CONSERVATOR O EORESTS' «-
KOPPA DIVISION ,  ,_  -  
KOPPA   _  
CHIKMAGALUR DISTRICT   

C(._)NSE_R\f5ATQ R. OE, FOREST
85 APPELLATE' AUTHORITY
CHIKMAGALUR..CIRGLE 
CHIKMAGALUR  " A 

"(By Sri  DEVDAS, AGA FOR R1 -3 )
 TH1'S.,_wRIT PETITION IS FILED UNDER ARTICLES 226
AN.D'-227' O.F'--._THE CONSTITUTION OF INDIA PRAYING TO
~ 19.3.2003 BY R2 DEPUTY
 -CONSERVATOR OF FORESTES VIDE ANN--A AND THE
 ORDER" OT. 27.12.05 BY R3 CONSERVATOR OF FOREST

 I ANDAPPELLATE AUTHORITY IN APPEAL NO.37/2003 VIDE
 ANN--B'.«

  V ; THESE PETITIONS, COMING ON FOR HEARING, THIS
~ I DAY, THE COURT DELIVERED THE FOLLOWING :

INA

 PETITION,ER"'A._V_

 RESPONDENTS



ORDER

Since common questions of law and fact arise' iiorif decision making, with the consent of the'iearnec_i.cou.nse1--.:'for'g the parties, petitions are clubbed"«toget'herii"E.nally«. and disposed off by this comrn'o,ii'orderi' V

2. Having heard for the parties, perused the pieadirigs g theiziiorders impugned, the question.-s"flor__g Q 1,i--.Wh_etia:erw.eire justified in recording the petitioners are in illegal possessio11_iiihavingiencroached upon the lands in V Masagia'ii_.forest '?

2.E"'i'\2Vhie~ther the Deputy Conservator of Forests had it ' the issue that the petitioners were in unafuthorized possession of the lands in question '9 .. 3.V'i--Whether the Deputy Commissions considered the documents produced by the petitioners in support M 11 of their claim of lawful occupation of the lands in question '.9

3. These were the very same questionsfrthatf "

arose for decision making in W.P.§-.'--3'3l--l / of Flora Pinto and others vs. Sitaptesof 3 Karnataka "

others whence this court by»-order dated ' 1;);ec'ern"ber, 2008,held that the Forest make the enquiry over the recordisiﬂ petitioners in order to satisfy were in unauthorized ' and to direct eviction}, tin court held that the forest authorities'before"ini'tiati.ng proceedings under Section 64-A _ of 'Forest secured a survey sketch and report .alleged1y V_p-ouinting out that the petitioners were in u~nauthoris_ed 'occupation of the lands in reserved forest, \4; "*-

V . withoutfinotice to the petitioners, (/ gr violative of ﬁprinciplesii of natural justice. It was further held that the =__iappel'Iiate authority had failed to consider the grounds of " "appeal and more appropriately, the failure on the part of M 12 the authorized officer to furnish the copies of the reports and survey sketches along with notice over initiavt~io"n_4i_i'of proceedings under Sec.64--A of the Act.

4. In my considered opinion, the questi=oris~V..tliat arise for consideration in the said petition leading 'to this court, applies squarely to the factsiand circunistaiicevs of thfsecaseﬁ .

In that View of the rnatter, writiipctitioins are allowed. The orders theii_anit'l1.orities and the appellate authio'i*i'Lfy.y Proceedings are remitted for considerationiafresh»~loyljeputy Conservator of Forests, after._§:&e$:tending' 'reasonable opportunity of hearing to the parties icyonce-rned, including furnishing of copies of 'doc-{1;;§e'ri£;<;_..,'__ collected by the authority before initiating proceedingisvrjnder Sec.64--A of the Act, hold survey of the i Vppiiproperty question jointly with the petitioners and to pass strictly in accordance with law and in the l the I3 observations made in the order dated 2nd December ____2008 n1vv§x23311/2003.

Sd/~ ,f$wTE» Csg

Unlock Advanced Research with PRISMAI

Karnataka High Court