Karnataka High Court
Baba Saheb Dr B R Ambedkar vs The State Of Karnataka on 12 October, 2023
Author: S Sunil Dutt Yadav
Bench: S Sunil Dutt Yadav
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NC: 2023:KHC:37230
WP No. 20055 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF OCTOBER, 2023
BEFORE
THE HON'BLE MR JUSTICE S SUNIL DUTT YADAV
WRIT PETITION NO. 20055 OF 2023 (KLR-RES)
BETWEEN:
1. BABA SAHEB DR B R AMBEDKAR
HORATA SAMITHI (REGD.)
NO.SRO-GNR 118/2007-2008
OFFICE AT SRS ASHRAYANAGAR
PEENYA 1ST STAGE
BANGALORE - 560 058
REPRESENTED BY ITS PRESIDENT
SMT RATHNAMMA
... PETITIONER
(BY SRI. M SHIVAPRAKASH., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
Digitally signed BY ITS CHIEF SECRETARY
by VIJAYA P VIDHANA SOUDHA
Location: HIGH BANGALORE - 560 001
COURT OF
KARNATAKA
2. THE PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
STATE OF KARNATAKA
VIDHANA SOUDHA
BANGALORE - 560 001
3. THE PRINCIPAL SECRETARY
DEPARTMENT OF REVENUE
STATE OF KARNATAKA
M S BUILDING
BANGALORE - 560 001
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NC: 2023:KHC:37230
WP No. 20055 of 2023
4. THE DEPUTY COMMISSIONER
BANGALORE URBAN DISTRICT
KANDAYA BHAVAN
K G ROAD
BENGALURU - 560 009
5. THE MANAGING DIRECTOR
RAJIV GANDHI HOUSING CORPORATION LTD
CAUVERI BHAVAN
K G ROAD
BANGALORE - 560 009
6. THE TAHSILDAR
BANGALORE NORTH TALUK
KANDAYA BHAVAN
K G ROAD
BANGALORE - 560 009
7. THE RAJIV GANDHI HOUSING CORPORATION LTD.,
NO.1, 2, 3 AND 4, I T PARK
RAJAJINAGAR
BANGALORE - 560 044
REPRESENTED BY ITS SECRETARY
REGISTERED UNDER COMPANIES ACT
... RESPONDENTS
(BY SMT. ANUKANKSHA KALKERI, HCGP FOR R1 TO R4
AND R6;
SRI VIKYATH B., ADVOCATE FOR R7)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR THE
RECORDS FROM THE RESPONDENT AUTHORITIES IN RESPECT
OF THE LAND BEARING SY.NO.80 MEASURING AN EXTENT OF 2
ACRES 20 GUNTAS SITUATED AT GIDDENAHALLI VILLAGE,
DASANAPURA HOLI, BANGALORE NORTH TALUK AND TO ISSUE
WRIT OF MANDAMUS DIRECTING THE RESPONDENT NO.7
HOUSING CORPORATION TO ISSUE HAKKU PATHRA TO THE
MEMBERS IN THE PETITIONER'S ASSOCIATION ALREADY
SUBMITTED HARD COPIES WITH LIST AND IS AT ANNEXURE-B
ALONG WITH THE SUPPORTIVE DOCUMENTS AND OTHER
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NC: 2023:KHC:37230
WP No. 20055 of 2023
NECESSARY DOCUMENTS CONFERRING RIGHT, INTEREST IN
FAVOUR OF PETITIONER'S MEMBERS IN THE ASSOCIATION IN
TERMS OF THE ORDER PASSED BEFORE THE RESPONDENT
DEPUTY COMMISSIONER DATED 23.06.2022 AT ANNEXURE-E
AND ETC.
THIS W.P. COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioner has sought for calling for records from the respondent - Authorities in respect of Sy. No. 80 measuring 2 acres 20 guntas situated at Giddenahalli Village, Dasanapura Hobli, Bangalore North Taluk, and has sought for issuance of writ of mandamus to direct respondent No.7 to issue Hakku Patra to the members of the Petitioner - Association, in respect of the list submitted along with the memo dated 04.10.2023
2. Learned counsel for respondent No.7 submits that the procedure to be followed for issuance of Hakku Patra is in terms of the guidelines relating to the Indira Rural Housing and Sites Project. -4-
NC: 2023:KHC:37230 WP No. 20055 of 2023
3. The guideline 4.13 of the Indira Rural Housing and Sites Project reads as follows:
4.13 D£ï ¯ÉÊ£ï ªÀÄÆ®PÀ ºÀPÀÄÌ¥ÀvÀæ ¥ÀjZÀ®£É, ¥sÀ¯Á£ÀĨsÀ«UÀ½UÉ ºÀPÀÄÌ¥ÀvÀæ «vÀgÀuÉ ªÀÄvÀÄÛ ¤ªÉñÀ£ÀUÀ¼À ¨sËwPÀ ºÀ¸ÁÛAvÀgÀ. 4.13.1 CAwªÀĪÁV ¤UÀªÀÄ¢AzÀ C£ÀĪÉÆÃzÀ£ÉUÉÆAqÀ ¥s¯ À Á£ÀĨsÀ«UÀ½UÉ ºÀPÀÄÌ¥ÀvÀæU¼ À £ À ÀÄß ¸ÀéAiÀÄAZÁ°vÀªÁV f¯Áè¢Pü ÁjUÀ¼À ¯ÁUïE£ï°è ¦æAmï Omï ¥ÀqÉzÀÄPÉƼÀÀÄzÁVgÀÄvÀÛz.É 4.13.2 f¯Áè¢Pü ÁjUÀ¼ÀÄ ¤UÀªÀÄ¢AzÀ C£ÀĪÉÆÃzÀ£A É iÀiÁzÀ £ÀAvÀgÀ ºÀPÀÄÌ¥v À ÀæU¼ À £À ÀÄß ¸À» ªÀiÁr CºÀð ¥s¯À Á£ÀĨsÀ«UÀ½UÉ «vÀj¸À®Ä ¸ÀPª Àë ÀÄ ¥Áæ¢Pü ÁgÀª£ À ÀÄß UÀÄgÀÄw¹ DzÉñÀ ºÉÆgÀr¸ÀĪÀÅzÀÄ. 4.13.3 DzÉñÀzÀ ¸ÀASÉåAiÀÄ£ÀÄß £ÀªÀÄÆ¢¹ r.J¸ï.¹ ¤ÃqÀĪÀ ªÀÄÆ®PÀ ¸ÀA§Azs¥À ÀlÖ f¯Áè¢Pü ÁjUÀ¼ÀÄ C£ÀĪÉÆâvÀ J¯Áè ¥s¯ À Á£ÀĨsÀ«U¼À ºÀPÀÄÌ¥v À À£ÄÀ ß A4 - «¹ÛÃtðzÀ ¨ÁAqï ¥ÉÃ¥Àgï À ÀæU¼ £À°è wæ¥ÀæwAiÀÄ°è ªÀÄÄ¢æ¹PÉƼÀÄîªÀÅzÀÄ. 4.13.4 ¨ÁAqï ¥ÉÃ¥Àgï vɼÀĪÁVgÀzÉ ªÀÄAzÀªÁzÀ 300 f.J¸ï.JA. ¥ÉÃ¥Àgï DVgÀ¨ÃÉ PÀÄ.
4.13.5 »ÃUÉ ªÀÄÄ¢ævÀ ºÀPÀÄÌ¥v À ÀæU¼ À ° À è ªÀÄÆ® ¥ÀæwAiÀÄ£ÀÄß ¸ÀA§Azs¥ À ÀlÖ ¥s¯ À Á£ÀĨsÀ«UÀ½UÉ ¸ÀPÀëªÀÄ ¥Áæ¢Pü ÁgÀzÀ ªÀÄÆ®PÀ «vÀj¸ÀĪÀÅzÀÄ. 4.13.6 JgÀq£ À Éà ¥ÀæwAiÀÄ£ÀÄß G¥À£ÉÆÃAzÀuÁ¢üPÁj PÀbÃÉ jUÉ £ÉÆÃAzÀtU  ÁV MzÀV¸À¨ÉÃPÀÄ ºÁUÀÆ £ÀªÀÄÆ£É 8 gÀ°è ¤ªÉñÀ£À CqÀªÀiÁ£À ªÀiÁr¸À¨ÃÉ PÀÄ.
4.13.7 ªÀÄÆgÀ£ÃÉ ¥ÀæwAiÀÄ£ÀÄß f¯Áè¢Pü ÁUÀ¼À PÀbÃÉ jAiÀÄ ªÀiÁ»wUÁV ¸ÀPªÀë ÀÄ ¥Áæ¢Pü ÁgÀªÀÅ ºÀPÄÀ Ì¥ÀvÀæ «vÀj¹zÀ ¥s¯ À Á£ÀĨsÀ«UÀ¼À ¥ÀnÖAiÉÆA¢UÉ PÀ¼ÀÄ»¹PÉÆqÀĪÀÅzÀÄ.
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NC: 2023:KHC:37230 WP No. 20055 of 2023 4.13.8 ºÀPÀÄÌ¥ÀvÀæU¼ À £ À ÀÄß ¤ÃqÀĪÀ C¢üPÁjUÀ¼ÀÄ ºÀPÀÄÌ¥ÀvÀæU¼ À À CAaPÉ jf¸ÀÖg£ À ÀÄß ¤ªÀð»¸À¨ÉÃPÀÄ.
4.13.9 ¤UÀªÀÄ¢AzÀ CAwªÀÄ C£ÀĪÉÆÃzÀ£U É ÉÆAqÀ 15 ¢£ÀU¼À ÉƼÀUÁV ¥s¯À Á£ÀĨs« À UÀ½UÉ ºÀPÀÄÌ ¥ÀvÀæU¼À £ À ÀÄß ¸ÀPÀëªÀÄ ¥Áæ¢Pü ÁgÀªÀÅ «vÀj¹ UÁæªÀÄ ¥ÀAZÁ¬ÄwUÀ¼À ªÀÄÆ®PÀ ºÀPÀÄÌ¥ÀvÀæ ¥ÀqÉzÀ ¥Àæw ¥s¯ À Á£ÀĨsÀ«UÉ ¸ÀA§Azs¥ À ÀlÖ ¤ªÉñÀ£ª À £ À ÀÄß ¨sËwPÀªÁV ºÀ¸ÁÛAvÀgÀ ªÀiÁqÀĪÀÅzÀÄ.
4.13.10 ¥s¯ À Á£ÀĨsÀ«UÀ½UÉ ºÀPÀÄÌ¥v À ÀæU¼ À £ À ÀÄß ¤ÃrzÀ ºÁUÀÆ ¨sËwPÀ ºÀ¸ÁÛAvÀgÀ ¥ÀæQæAiÉÄAiÀÄ£ÀÄß ¥ÀÆtðUÉƽ¹gÀĪÀ §UÉÎ ¤UÀªÀÄzÀ ªÉ¨ï ¸ÉÊmï £À°è ¥ÀæUw À UÁæªÀÄ ¥ÀAZÁ¬ÄwAiÀÄÄ £ÀªÀÄÆ¢¸ÀĪÀÅzÀÄ."
4. Learned counsel for petitioner, however, submits that some of the petitioner's members do not possess documents and they seek to opt for resorting to offline registration as has been permitted by the Government in terms of the order of the Government enclosed along with the memo of 03.10.2023. It is submitted that online registration is not possible where certain documents are missing as the portal does not permit for online registration, unless certain documents are there, which unfortunately petitioner's members do not possess. In such of the cases, it is submitted that the Government has carved out an exception as is evident -6- NC: 2023:KHC:37230 WP No. 20055 of 2023 from the orders of the Government dated 17.01.2023 and 23.01.2023, which are enclosed along with the memo dated 03.10.2023.
5. It is noticed that this Court during the pendency of the proceedings had by order dated 04.10.2023 directed the petitioner to be present before the 7th respondent and to submit their grievance. After the said date, it was pointed out by learned counsel for respondent No.7 that the case of the petitioner can be considered only if the Government provides permission. Tippani of the 7 th respondent makes out certain aspects and such requirements are such that offline processing of the petitioner's case is not permissible. Accordingly, 7th respondent has addressed an appropriate communication to the Government on 09.10.2023 and submits that if the Government grants permission for offline registration, same would be considered.
6. Learned High Court Government Pleader submits that the case of the petitioner would now be -7- NC: 2023:KHC:37230 WP No. 20055 of 2023 examined taking note of the recommendation of the 7th respondent noticed above.
7. Accordingly, petition is disposed off, while observing that respondents 2 to 4 and 6, to take note of the recommendation of the 7th respondent as well as regularization made in the case of other beneficiaries as noticed above in terms of the orders of the Government which have been produced along with the memo filed by the learned counsel for petitioner. Accordingly, respondents together i.e., respondents 2 to 4 and 6 are directed to complete the process of deciding on the recommendation of respondent No.7 as is permissible under the existing Rules. Petitioner is also required to clarify and submit documents as may be necessary for the Government to take decision on the recommendation of respondent No.7.
Accordingly, petition is disposed off. All contentions are kept open. The whole process to be completed within a period of three months and in the event there are any -8- NC: 2023:KHC:37230 WP No. 20055 of 2023 grounds made out for further time, extension can be sought for.
Sd/-
JUDGE VP