Karnataka High Court
Boraiah vs State Of Karnataka on 22 June, 2011
Bench: V.G.Sabhahit, B.Manohar
1~'n\?D:
STATE) OF KARNATAKA.
BY ITS SECRETARY TO
DEPARTMENT OF REIVENUET»..~ ._
VIDHANA SQUDHA
DR AMI-BEDKAR ROAD
BANGALORIS ~ 568 GO} .
THE TAHASILDAR
MYSORE TALUK
MYSQRE.
THE ASSISTANT"CQMMISIEEONEZR 'A
MYSORE SUB Divigagxy-" "
MYSORE.-« " . A,
THE D%:PU;'.I?'£' COMMESSIGNER
.
MY£3QRE€.f: " * ~m':--.<:'c;§Mr§?ri:;'3sI(>NE:R ,i*.1RBAN.%j®E;3/ELOPMENT AUTHORITY m'34oRi«:. ' . " -.
TH'};..;:o,Mi\2::Ss:05f_i~:R . .E\/IYSORE1 MAHANAGARA PALEKE MYSORE". é ____ 1 my ii{E*1'%:E>:ECU'rIw'E OFFICER " _ E<;ARNAff'AKA EXHIBITION AUTHORITY . E\fl;Y::}QR}§.'"
*:':-:~::§§.;>%iEC:_5':*1\rE ENGINEER BFQILDENGS DIVISION " i?§JBL£C WORKS DEPAR'TMEN'I' " rvm:;<:>RE:,
9. TAX RECOVERY OFFICER INCOME TAX DEPARTMENT MYSOREI.
10. SR1 SR£KANTAI)A'ITA NARA$1:v::1~iA RAJA _15;%;:*::> §?if:iA_.R.-V _ 8/<3 LATE: SR1 HE: JAY'ARAMACHANDR,£:._WAD.EYA ~ HINDU, ADULT 1. .. . .
R/€} PALACE -- MYSQRE.
(BY SRI.P.S.MANJUNATH, ADXEFQR R'*?,,__ V SMT. GEZETHA DEVI, ADV. FOE; * _ M. P. ASSOCIATES. ADVS. FQ'R_AR€5, SR1 ASHQK HARANAH;g,L1,_~AQ_ Feg.R';.fro 4 & 8, 31:21 <:.K. VEINKATESHQ 1';DV.'--1E_?(;',R. R1--z;>'js; ' _ SR1 INDRAKUMAR, ADV FQR.sRj. <:--@L'm::§:;:-, FQR R9) THIS \2x{R1*'r.{'41§%1'ET1ii:0§:q ..LmjER ARTICLES 226 3: 227 OF IDEDIA PRAYING QUASH ANNEX._13_f Q': {Q98 IN PRQCEEDINGS RRT(2;}3 26*4T,§f_95'§;? ._;A_; _ Rm" 101,295-9:? 01:' P2 TAHAs'1Lb'AR; M:/;<3"eRE:.:*<;..,9,,," VMYSORE. 82 ETC. Wp,NQ.369:r:.{'1999 A
2 A. ..... .. 9 1: _« T_ i1*r--vLI}»i*;.':~:'rA*:;"E OF KARNATAEQ5:
,P;&::i*';%E:3::::~'~:'FEB BY ITS A ' ' CH_:E:;-*1. _SECRE'§ARY, Gf;3'¢'ERNE:MNT 0;? KARNi¥I'55xKAg *s::U;.¥:i.ANA s<:>U::>HA.
.. BEWGALQRE.
-4- THE: DEPARTMENT OF KANNADA AND CULTURE.
MS' BUILDING' VIDHANA VEEZDHI.
BANGALORE.
REP'. BY ITS SECRETARY.
THE KARNATAKA EXH£B1'I'I(?vl'N « AUTHORITY {REESE}. SQCET23, _ WITH ITS OFFICE SITUATE Air "
DODDAKERE MAIDAN; _ " ._ MYSORE, REPRESENT"E1j'~BY ITS V CHIEF EXECUTIVE OFFICER. . « ' .'.'.-PF*r1'r1oNERs (BY SR1 ASHOK HARfm;a.HA1_;L:,g%3c;~i... ; . F' ' ~ . . % AND:
1. THE CHIEF CoMM1;3.9zbN«E:R,«._''- «. OF 1NCoM:_%:'TA;»: {}<ARNA.:;~.lj;:A AND GOA}; 1N::s>r\2'1E.. TA;'»{jDElPART"MENT, CENTRAL RE¥'EN Uf5*BU.1_I,DI1\;'G. ROAD, ' ' "
TH£:._ TAX RECa:5_VERxf"QFF1cER, RANGE.-8, 1/-.1, 1:11 FLOOR, ; JE_EVAN'-SAMPIGIE, _~ ' SAMPIGE ROAIT);
:v:é4yLLE:s_HVVARAM, " ~ B,/§\§(}AL©RE.
" *--.>s:3:i2I E§'1?H§;;é;NTA DATTA NARASIMHARAJA EFafADIYAR, A S13} Ej$TE SR1 JAYACHAMARAJENBRA W'ABIYAR,, ABOUT 4'? YEAR3, RFQSEDING AT MYSQREZ PALACE, " MYSORE.
_ ;{£MPLEZAE)ED v::>::: QRDER mi E9.{}'?,2G0€3} L W3- r {BY SRI ER £NE}RAKUMAR, SR. COUNSEL ;§Q:%:.§a1{&..i, 'A * Q SR1 CK. VENKATEZSH, ADV. FOR R23} 7 . = _ THES \'€RF§' PE;TITiON IS FELEZD LEN AR'TIi_3_I,¢ES«'22§ 5% 22': OF THE CONSTITUTION of n\.%:?3:;i$ 1fr§RaYI:i;<;"
VIBE C} AND H DT. 6.8';9'§'s_AN§n};S.8.V9§?.'£3':i_:RY€ A§§\I£) . HOLD THAT THE INTENTS A'N':€{'EFFEC'1*3 *1';¥'1,E; 1;E;'m'ER 1:3: 6.8.99 ISSUED V33' THE""R2'--A?~.1.D THE)-~LE Y1'ER DT. 18.8.99 ARE FANCIFLRLQ.ARB§Ti"Rz5iE?§'._?&ND DESPQTIC IS ILLEGAL {ANX. :1: AND H1,:&v..E'f:'::. w'P.NO'8638.;;;Q_Q§_ ' ' BETWEEN, 4' at; '
1. SR: K';N';'F<j;:MAM,UR1*:a*L< . /<);LAfrE. N;;mn.IU.rs;'BAPpA"' ' 'HINDU; ' ' -
z:e..<:;:«:.'::> R/'0.N{).28§ SHAN'1'EH'IVANA¢ _ 18'? CROSS, 'VSAi\_1'JEEVINI NAGAR9 "BANGALQRE: * 560 092.
._ . ..... ..3PEf?ITIC=NER . jay SRE«..S~..é§P.?\FESH SHENOY .3:
* " 'SR? T;-3 mag}: KUMAR, ADVS. FOR ~. :A:&7Y'ai:s 1291:.) xi, " :v£?s@RE MAHANAC§.ARA PALJKE EX/iYSQRE§.RELRBY ITS ' CGMNIISSEQNER.
45»
2. THE ASSISTA:\"F COMMISSIONER, ZONAL GFFICE ~53, EVTYSGRE MAHANAGARA PALIKEZ, GAYATHREPURAM, MYSORE.
{BY SMT. GEETHA DEVI, Ami-4_F0R"' ' M.p.Asso<:LATE:s. ADV. FOR--.E§ii~._& R2} ' THIS WRIT pETrii<i>jN IS ;:N;:>_ER ARTICLES 226 8: 22? OF THE CONSTITLJ-f:_<§1$J'23i2' ENTbviA.§;.aA&'1NG QUASH TO QUASH [§T::1€3.5.2008 OF THE R2, AS BEING; Aj§é;B;'1"RAR§éV_:'iL:§::;;ALV§IENCOMPETENT, AND UNsUsTA1i'§rABf;:; H z;L';AA>v AND ON FACTS OF THE THESE ~H;Av1NG BEEN HEARD AND RESERVED', E'OR'._ URDERS AND comma ON FOR pRo;i§QU.N<:EIv:E:N:' OE' ORDERS THIS DAY EBABHAHFE' J, . MADE i*i312:,"";?QLLoxA%fi\3:::
( A. 3. , j These three peiiiions are dispesexi :3'? order as they are ir1ie:;eon:1ec;§IeVei';~V..
2. W.P.Ng.:36901/1999 £:1e<:1"::y{"e--:he.':';§s:a:e of Karnataka and two Gtfiers "a.. wr1'L certiorari to quash the Eetter sf 999 issued by the second - Reeeici-er:{_Viflfficer, Range --- 6, Bangalore dated 18-8~1999 issued?" - the then Chief Comm%$_eiefi1e:° h It is averted in the petition that erstxx;1*:*i';e Stine bf i\«I§§eore was ruled by 'Nodeyar Family wit_:h5gt}51e'e:;eeufik:;n..__Qf.vthe instrument of Accession on 9~8--~ » by 'Ehe4VATVN§Vaharaja of Mysore and its aecepteance on i8~8-
;b y& '_"_'i%1e'i;;.Vifievernor Genera} 9? India read wiih the eu;'§4:;?1e:;":!e:ii:{r3{' insirurizent dated 1~8~E9zii§:, the saifi Indian :Z«i:3.__ie éieeeeieé to ihe Deménion of inéia on }»6»1§4E3, T. ' 'A*{:'i"1e:?e21:£'ier agreemeni was entered mm an 23»E~E95G kg ":
bemreen the Governmeni of India: am} the E\xiaha1f.:<1}a sf Mysore in respect of the pi'Qp€f'ii£€S and privy pursefslz aU:1%;1er the said agreement the Maharaja ef :?»'{ys01*e_.e;i1br:1if.€ed ' izwentory of his private preperiies,a.e.__Qn i_:£'€:}~ i"¥}E7§3G"a_SVVpe;f VV Am1e>:ure~A to the writ petiiiorz Unde::'é~E'eie gg;~"e.~ée:--;.~;ef*:1:1;; the disputed preperty was id%%_n'i5_fied as E2oddiéjie':ev«--:a:1ii beef' mentioned at S1.Ne.2}' of ifiifeeteiry band was earmarked by the i'vTafV1ei42;.5j3AO«ifi" of denatien fer' a public purpese. EI1...:.Ci:ua«J said pI'Op€1"¥;3; Comprising Sy.N0.l, I\/iysore Kasaba, the first petitioner.
The Qn..--"vVV1V;?;-5~196O from out ef the 1-45. 13V ae1'*es?V acres for use as a stadium. The mutation iff'~iYI6.If§COf;:1 'cf rights reflect the agencies of the veseeéi'--fer earmarked purpesee. 'Gide Offieia} 3;z_f;:'rngra.;§¢§:;:<;g:"gated E-12-}Q92, gazetted on 18-2-1993 the Séaée amefizgsét Varieus properiiee else ieiemified {he eoee&:§'¢;e Vii/iaidan to be reeerved for fermaiierz of E\§e1:1ru Leis:
"*a%z%'1i--eh. fer ever fifteen 'Le: twenty years; was put ie use for
- 10- Ne.3'?393/1998 has been {Bed and the same wasWper:d.i:'1g consideration as en the date of the Wm petition.;""E).%.;i;%i_§§gT pendeney ef the Said Writ petition, the second~--..re'e.;§en<:ief1i,_¢ vide his letter defied 6~8-19§9 iI1§:_O:'I4'i}';€ (§7 Maiden is under atiaehnzenfihy the"§:1»ee:me in eermeetion with huge a:1"eé«:e"ef i:aX":>_f S.N.X?\«'eeieyar and late Sri J.C.VV¢:fdeyar_." é;eLi.:'jé activity eendueted by any authefiiy 'fgllegal and would amount to tr?.S':'%:a::SSe V;;'re'v§«:£:us refrained from Mysore Dasara, eie, and the to put the preperty to first respeneient has issued a letter da'eedui8~ S~.1.§8_9 {he first petitioner reiterating the the"£'et:e_1_'Weiated 68-1999 and being aggrieved by ~ ea.ivAd'«}eifee:f.__this writ petition has been ffieei for quashing H~f,fie._eeéidqu."_'€?Oi1iffiunieatien eoniiendirléi that the pmffierty' '"
}Z}e§€3dai{ere'é\rEaidar: has vested with the first peiitiener anei Aefizirghafaja of Mysere and his iegai heirs dc: not have inieresi eiairn eensequem to {he E950 agreemeni and inventory » L' E"
-- 11 ~ . ., 'LhereL:ndE:r as much as on the sL1bseq;;én,t "_.::cis7 ):10¥;ifi(:ati0:1s, r<~:<?<>1*ds, eicé. and {Aha r€sp0:':d€%':3is.2zs '5uc7§1} V' cannoi geek :0 deg} xxsith the 5aid'}5r:2p.€r'§y in _if:v%:§ r:1'af:c:ié:j they have sought, :0. 'I'he1'ef:>re, 9£&:fiAié,-r1A'0f iI"i'e._.1*esp.01i§t:1i.s:._ rssorting to deciare that it isV V.§§3'u:*d wi%;h__L3add:;1{&:9é"'?vIéiidan property and interns :0 sa1¢V.---b§§r"~ai:--<:1ian «{'>r~..(>t;.h'émrise is without the authority :51' '1a*'».1s"-- '~»3';<3ps for auction Cannot be sustaf;t1£:§:i and"thc: §a,vf:1A3V:'is be dismissed
3. W.P.N(:.'?3§38/2008=was _fi1'«:?§d ..b_§z the purchasers 0f the propefiy "i:h'€ . éi'a~i§f;ié12.phéid' by the Income Tax Deparijiiéfii' {:¢}ht€Ii§¢6iZg"thé,i' pctitibvner has bEfCC>H"1€ owners of the disfgmtéd p1'0p<':i9"1;5 i'23._.i§f:s: auction heid by the income Tax; Depar_tmer:{t";u. S'a)_eV :.eriEfiC'a"fe has been issued in favour of the pe1V._§iio:;eLr fifld "Sm---b--$¢*quen:Iy, this said transaciiozi is
-the peiitioner appfiéd :10 the I'€SpOf1d&';"I1{'~ A..'i:;fS{}'I"€ fvE:i;}f:a.V:1ag'ara Paiike fer assessment urgdétr Sziif Asgegszgzzfierzii Scheme and {he igsziiienez' has appiici-CE for 1f.régi::«.:e:"if1g {he kaiha in his name before the secand F{fiS§}OI1d€F}§ Said tbs sésstonci :'asp<}::::§e:;§ has réfuséd is maké "' sg
1.} 12 an entry in the name of the petitioner on the gereL1i1,_d7ih21t there 13 me dispute regarding title as per the endQ1*seL:;§e_fié dated 19~5~2{}O8 as per Annexurewfi to {he x§*:i{,Tpetiéien?',_ _ scheduie preperty in the writ pev{ii:eief'1":s acres of land eomprised LineSy.Ne;._1l".Dodde;£§efe Kaeaba Mysore as per the"v--.1§é:;ndaf}%'-..deee;:_ri'eedu in 'the V' seheduiee
4. W.P.N0.6529/ averring that Income of India affected sale to the of land in Sy.N0.} 'Le the extent 10"? respendent - Sri Myser Paiaee and in public: auet1'_4o n.Vo;:xi The first petitioner and one Iateéyietdeiah xv}{.?e:ievv$uer:essfu1 bidders of three acres ef land ,and wefe i.sA;-sued with necessary saie certificates an 1214» "T19ie.,.sa{<'§""QsaEe certifieatee were issued in {heir faveur fe'r"va1§€§;' ersaéieideraieien and has been duly regieiered, The ' V g":;e:itis:s.11e--1*.e have questierieci {he Eegaiity of the ereier daieé 1--
" paseed by {he f{}'L1'£'"§h yespenéem - i1>epL;:y .Aw uV u€:i}.M M14"
"IS$1;1€ a writ of C€.1'fiOI'2iI'i or E'iE"i:xF7"?).3:E'1€';:}f',V..V"v. apprapriate Wrii Gr Cxrder q1V:a:~3§*1'ifz';«:g;V'.._._ " » (3) AnnexurewB ~ Z7~12~1__E3*98_' inf prc'C=:: €dif:gsVV RRTTZCE} 2€34/QES"-~97: ' _ 101x96"---.-.9?:'_"T 43:' rm' ' réspondém »--- Vfizhsiiliafg "
Ev;iysGI"% Taiu k, Mys=:_>r€». ' V . (bl '-5 véiated 25*¥4~2QO5'*-.§n pr"dt:€€%dir1gs '- Rl1'I'(.;?x}. 126),/1~9_98~99 of the {11i1*d5' i*e§_3pd1'1der1t; «-
.. _ ;iawss't.--_.CQmmisS'i01"1er, Mysare V S.ui}.:4di¥£'is_ion,"Mysore.
'V «.:§{:_}_ Q1:n::éxu.1*eV--_E2 - order dateei ' _ ~;é5«~A2OC}5' in proceadings 'F:'€vI1,"1\_'Q.28/2005-043 of the 41*} . respondent Deputy _ "fiozrxnlissioner; Mysore ' w. __ ».D.:'str1'ct, Mysore;
._a;.s 'béi1ig illegal, 1ncomp€i€m, and unsustainable both in law and on H 'facts 0f the case; and Issue a writ er mandamus gr any " other apprapriaize writ or {}1"d€I"
directing the secané respanderii ta éffect mutatien in favaur Gf thfi peiitioners taking Cogiaizance 0f the sake as per Ann€Xu1~e3~A {sale ceriificaté éssused by éhe Imagine Tax E}epart,::1€:n: and regisierad vicie V» wfl';
-91» is Maharaja Gf Mysare, the Cgziegiiarz af créating any gtharge by the Inceme Tax Eepafimant daes I261; arisé a::c1_'si1fi»;:_,eT*fl1€ peiiifiazzers are in pogsession ef tha gmperiy', '€:i::é_'<:a:i::':_;§ _ be heifi.
I 1. Tim learned} 0013:1331 appéé.;i§:--§ fér in the saici Writ petiiion has thf: §I"igifi;§:"f'E3i€3I'€iS V and submiited that azfi.i:;.3<:1'1r:1§=:-::_*:VV:A.itf»?#<:'i'c*:iA. Wag on the property of Maharaja of Dadéakere Maidan, Mysgygi'. :.;;ea§;1§:4%if1§V:: as pier the scheduie The attachment aréer therefore, steps are being :'i'3.:£{{f:Z1x 'afirears of tax by conducting auction and therefare, netice and the intimaiian are" ggzétifieéi as the Income Tax department is "enffi'iiiedE" %f:; ééiqnfcise their fight 1:9 realize the arrears sf income pmperiy an wiaich 33518 charge exisisd azaé the:-*::f::3r_fi; ' fsiiief can be graniefi 123 the 'Efiffii peéiiiisn. Hr;-tr
2."' r__ '"?€E:i1'fiil'3,6£'=S:1§3:"E1iii€C§ thaé: even in {he Eeiier ef agrggmeni sf 'V'§"-:e3€:_€:$u.;5i0:1, thg prayerty is rszziaining '£3.?'§fi'§ fizz Eéfiaharaga <32"
'~53, E .
Mysere and therefere, respondents are er1t£t1ed.'.:t;*.eXer<:iee right over {he property in respect of which eh2:':"gei1ae' created anei sell the same in aeeerdanee wiiihv'._iaw=fanc§« therefore. peiiiion is whelly dev<:):e:I Vrzierii.
12. The learned COLIHS€I'V"E3¥é'P€afi"fi§:' in w.p,No.8e3e/gooeapd "eubrnitted that the applications fog' in the khata has been Certificates have been issued entries ought, to have been ¢i§:§~:het'€ej not be rejected on the greunefvv-{hat "s/beat title.
.33. Counsel appearing for the ' '~ _:es;;.;§ne_e.n:s in the VVs"éLi'ei; writ petiiion argued in support of the e__'0feiee:* T. the auihoritiee and submitted that writ }i>€ii_'£;'éOI1S_':.C}€3£70i(}' ef merit ané ihey are liabée is be ' dismis~see§j., M23-
14. We have given careful C{)f7£Sid€I'EiUOI1 in the Eearned Advocaée Generai and the learned Cnunsei appe21:*ir§vg_f<:'sr~:he parties and scrutinized the material on record. . '
15. The material on ree0rC§"&%?{juEd c:.1ear1}}"::how~--:th.é;:A Charge has been Created an S§?.Nc;.'EV_ ::i:--f_T°i;)'0ci<i'(2:}{ere Mysore measuring about 10 aeg'e'e_Vsitu:i{ed' afa M§&:nfe"'as pet"
the description giveng in the f:;r<:¥e.ef of "ai1:;ac1'i:nent of immovable property as i'"4'<')1'Ic:'ws";e__v } "'e:>:: by Roan leaning Race Course 1£fptigegnd_«,"Wes_t by Drainage, North by 1 pr_0perty'~~be'1GngingVyo Exhibition authorities i§;{2_nt11_,by_ "rain_:;1ge,;"' The said order has became final and has not been _ehaHen§_2;ed,V The~--Vrné':a?;eriaI on recnrd would further Show agfeement of Aceessinn entered into by the V Rf{'éE1a§1"aj§ir§i7. Iii/1'_§5_s0re, disputeé Land is treated as the private §xrC$f%eri;y« Mféharaja of Mysnre . The rnaieriai an record wouxld. Aftniher shew {hat infaeé the Mysore Urban V. ii)ea;'e1€:2pHn1eni ;'§L1:h0erii;yhad {fled O.S.N0&22§/ 1992 on the {He Case for declaration 0f titie and dismissed the suit. .__Being aggrieved by "(he same app:-ea} was filed befere t:his_4vC§§a.:f¥.~V.in RFA No.84»?/2002 and the said appeaf was . on 15~9~2009 and thereafter Special Leave 1Deieiéei€§:1bé£J'2fis'*§fiIe::'E' which was also dismissed.
18. What is challenged» W'.P,NVe.,u3§e_9i3~-1'gfzgég is "
letter dated 6~8~1999 igsued fe's~p0ne1ent and letter dated 18~8~1999 va' s' H respectively, It is clear from p.eru.f5é1"'of et Armexures-:~G & H that Office of the Tax Recovery Commissiener, Mysore Districifiz the Charge created over S}-*.N0.i Oppesite to Mysore Palace and (he {i:ep:21ufl;';:1ef:i'in£,=:nds :0 put the jproperty to public 'vazietieri E5?" reeevery sf arrears of income tax and no activity 1s.het._3.3d[' 'Vc;3f:fri-ed out in the said pFOp€I"{}? and the (30176-§flHI€'I1§L_Xi9'a,S refrained {mm eendueiing any aei:1'v££y Zike 'Ef)asara.' .?j.:§:hiebiti0n henceforth. AnneX'ure--H is the Eetter '::?rii§e:fif by ihe Chief COH1I'£1§SS§€3f1€i" of lneeme Tax ~35- {Karnaiaka and Gaza) is the Chisaf Sesrsiary, Gavyemmgnt cf Kamataka reiierating tbs center1i:s 9? the leiisr at G iniimating that ths gxsperiy is under statute:':;*:._a{iéa§E§'z::ié:.;_7§.' . by 'Eh: In:::=:::::1.-3 Tax Depariméni _VaA.:1_d ,5%;se:"_ii1.€ praperty vests with the Cenirai €}v:i1_ve:¢;51:"::r:::1§iT,:i:3.c§"'né§f:s_s33:§ fiireciion sheuid ':33 given if-"Vii-1_€ Biixisiénai Ts;i':i:r;:1i;_iVvss.i_;:>r1ér9 4 Mysore ta desist {mm iaking a'£iici._qq§3_f§;Qpvéf1rate with the sale of the pr:3:p&:**L;i. ci..¥{s'*. _ ",--§1*1a;_ ;}f 131% %:.b<::ve said matsriai on regorci jvfsfiiexv as righfiy centendeci by the respendents that there fiaasseci by the Incamf:
Tax u if Doddakere Maidan measrflfing .10 his above and therefore, the re$p+:>:"2den1iS~.afeVV:$:};<fi:2g"a§§ti0:1 far sale of the prcperty fer 'V " _ raaiiézatign s::;f arréa1*::---31' tag; and a3 requested, tbs petitioners ';112£§;* §3€*..'>I;iES'i1'fSiIi€C1 frem canducting any exhibiiian an the S'a§Ci"1«a.:1ci.' f ()1: tbs 0&6? hamti, it is the ceniezéiisrz <:z§ iearned __§~;§3f§;is;;*a:€ Czsrzeraé that prapaartjg is ix: passasgiazz 0:' 3:113 % #4?
Q?
-37, petitioners and the sarm: cannot be au:::t;i0ned by e:>~.:€r_fcising right of charge sf 'aha Income "Tax departnlené property is vested with the Governlnem belonged to Nlaharaja of Mysere orfihibs iegafi":*¢:'--§i:<?»Séni3fLixrs:3. The said cantention wcuid Ciéarly $:h0\;;'~{1:Ta£: *i:heAré"is' "d;iL:s_p:*:':<:. regarding quesiien of Eii1eV*Var_;<:ordir:gV' H3 ihéf_'p§:_'{;:E:ig;:ner:3_ F though according 'L0 the "i'i':6,;T_'x?:er3}Vfgorci€r of attachment dated {go b€ }:>V: ercisc:~d by putting the attaghed :LS€t i§; Vi€VV of the matte:-:11 such; about title; in exercise of: "iiourt and the limited PY3Y'€1VvVV"15T5~{A writ petition to quash AnnexLzi17eé~'GV& as no ground whatever is made 011} it}: .q1:.asAi:ifig" the said orders and it is open to 'V V' _ pafty"*ia 'work out remedy in appmpriate ferurn in "with law: The iimitéd jurisdiCf;i(}n of this §r{ie:1€s 226 ES: 22'? 0f ihe Censéimiion 31" India '. weujici pemlii; us is go inie ihe digpufied questians Qi" fact {:3.;:jcii<:Ie the tifiéz validity «of the Charge: gr «:::;h€rwise and M2€}..
application afie-1* {ha ciecisian by ihfi' competizrzi. accordance with Iaw.
Accordingly, W6 pass the i"0I1:?§wing§ :' 3 QflE3' Al} the writ; is made clear that dismissed V» ; '1§¥>;fIt" .%§:é:'€ifi€)I1S would not preclude the parfies t<3v_x,x.?~;.x:*:i:f:;xx.: t;.V in accordance with law. _.
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