Kallappa S/O Gurappa vs The State Of Karnataka on 18 August, 2011

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Karnataka High Court

Kallappa S/O Gurappa vs The State Of Karnataka on 18 August, 2011

Bench: N.K.Patil

2;? 3'i+§E HESS CCEURT 3%' :%;gR§~aATA;<:iié." ' "   '
$112023? BENCH AT {;ULBAR@g'--§.__VV .  '

DATED 13:5 THE :89? m:Y.::;AE*»;%.;§G--%§Js'}i?;'    

: BEFORE:

THE HON'BLE MR,.JUsTIc:E'--N.K. Karin " V

Writ Petition  of f»:i'O.Q2--  

Betweeni

Kaliappag Sfé} Czurappa} ~ - ' L 5, _
Age: Major, Gee: Agﬂcultufe,  '
R;/<3. Huvinahallg V  -- 
Shorapur 'Z{'a,13;1i%§;««. _'--  »
Guibarga D_is;:ric:;";j;'__--.'_ * '

. . ,P€:iitiGn€r

(By 3:-::.~Ravin;ifé;:'1::gadd3%;? my  
I-iemaint R; _Cha§igngQu<ié2I::'-~.,__?:Iiv_<>cat€)

1.

Thﬁ' $fsiat<~i: ef.§§sr::is:1:ik3;§ . ' By is Rvsi-;ve:':1:<3 Secretary?

~ Vééiharza Seziﬁha Bémgaisre - 1.

V * Lag: iii}§E :§'E'ib§lﬁ8i*S§"iS1"'Ei§13E"} ' Gu3.ba?g: Qzigirici E31;

its .€h;1ir:na::.

3, ~SE';a:*331ag@::da% S/5:» {}$'i,1{§1aQ§&, . , *' Age: §¥'§§.I'iC3i', 'gfg his Qgxi fyiegé ﬁgzé naiufaé faifrzsi' GeL:é3.p§a " 8,50. E':!iahada::"a§§3% Ags: Ev'ia§§::

8:35;: gﬁgricuéiuzeg R/G égnlihai S:'1Q?3;§i,§§' Tgiigii,

ix) Guéharga Di3'i§'i<:%;, (Sri. Shivakunlar Rffehgh ASA f«:3rj.R?VL -1' Sr}; Veeresh.B.Pah.L .AdV. for R3} ' R€:sp:§:ieﬁ;e:niS' " _ V This Writ Petition is fﬁs:<i*..undef Articlés 22'?" V 0f thé Constitution of India, pfa.yi::g to quasi; 'the-':;mpughed Qfdéi' dated 26.'7.20O2V_.vide AI1.11€XL1I"€'<B paésedHh;.?R2; direct R2 to grant occupancy rights {Q thf; petitioner over the land bearing SygN<:>. 39 ﬁieasuririg } iLE3," acres 5 guntas of Huvinahaih vﬁiage, Shorapur irq: :GLj£.ha:ga_£7)1str1<:L This iititiéra Eréliminazjz H€aring.% this day, thii ::::ax:i€'35he §_'<:1Iow:i:1g'i"' péfiiihhér, "23€S'sai13:hg the correctness of the irnpugneitf ordéi' passed by the 2nd §€§;g§éhd.€ht i>i;d,é" Ah:nexur€~B9 has :{}'f'€S€ﬁi€§ this Writ '§.*«€g{:::§<::'h:¢ §§':::iher% pﬁiiiiﬁﬂﬁf has gaughé 13:: diregi {he Sﬁﬁﬁfld r§!$pé:r:ﬁ'€::§ gram eccupahefy rights :2'; his E35503?' 12::

rséhﬁci' '5 $16 Eahd hsaﬁhg Syﬁe. 3% mﬁasufing E5 asrés 5 xg§,:§1:%.ss..-- LG? Eiuvtihahaiéé vﬁiaga Sharapzgr "Pg: Suibarga ' §§?;§.2::°i hi.

2. Ths £3333 hf ihe $3.36 33%, ;3§::§*::<>::e§'s fafiher xvgg x V' H€:";2;§"i§%--'8~Eﬁ§1§ iha agriazziizzfaé iazzé hearizzg Sy.§'~§a£3§ }"}'E€aS§.§§"§§:§ ff / X 35 aares 31:5; 5 gmzias, siiuaisé Er: Eéuvinahaiié _-Viiiagss, Sharapur Tahik which ariginaily balangéés :@--'jV:>§§_%;.V{."':3;':, Krishna S:/<3. Swamyrae, as a tenant. ffam m_f::f:y ;gTéa.i3~'s% zi:';d after the death of his father, pet:i:r:@n§:_:f ha;$.§§éé§5':v m'i1igi?at1'nV'gu the: said iand. The petitioner hiss ifiieciy ah é1;2';:jiicV2«¢iEi'€s:§"1»i§:1 Fomn Na'? requesting the 'T.fiiE:--z;nal its g12;:1t .§:f1§:{_':>*::<::I:--j:)a11<:y. rights of thee land 1113 quesiiQ:_€:'§§_:fa_;j€ Tribunai, Sharapur. The La:1vd7"- :':'r1}ﬁ«:;n%3E; u has granted sceupancy rightsin 1?.10.198T£, Duriilg , Baburaa has sold the land :1; S/0. Rudragouda in th€_: }'€3ftv1" égld the same if: favour of 3"

respgﬁdeyi in ':56 Ths third respcxndent has filed -an ':;ve.1?'{3r$."-:53: Lanﬁ Refgrzrns Appeﬂais Auiharity M'-V.J..é;u%%arga in E¥.R;i;«vNosEE48f1985 chalieziging ihe egréfiﬁr §i}:% };a::d Tribuziai dﬁiéé EZ«"IE€i.§§8E9 £1': Visa? sf tfgas S:I:::1f{:'iL:::§:€;r2'?: {:3 ihe Lami Refarms 33:? '£18 iazid Rﬁfﬁifiilﬁ A;$§aEE§*:%: J-':1,11:h§r:t::»; has beam abséétisn and $1213 appaai was " « f " %::aé5:«:§f€r?$ﬁ ii; this é,:*:3:,::**i 322$ xasnbereﬁ gg E§?,?.%%Ge2§22§;?i§§2. '§'E':is Qeufi ﬁgs aﬁgweé ﬁgs saié Eifliii wgsiiiiﬁzz G3': 9,§¢1§§§.; gaiasheé the 335:3; éaiiﬁd i?.§Q.§§8% pagssé by 316 Land '}?§ibu:2aE ar:§ remiéied £136 gaid mzijfzex' is {$16 Lazid Tribunal, Sherapur, far {:33}:

sonsideraticn. it is ths spécifir: case 9f the p'eiit:e:§é:9ﬁ::.é;i. when {ha maiter was pending ad;-u'dicatio--§1 bf%:xfG1t'.<*: :f,.ai2.d V' Tribunal, petitianer has filed an a§:p1i}§éiti'§n additianal evidence, the saf::é"was BZEEQEK/8C3.' th6' Larxd Tribunal has takenV._.'}:g:1p" ,3}? I"/J%L";1?TIf.--$v];'A(A:1t3V§'é§'."£i()I";, no appertuniiy as Such = ':3 the petitiansr :10: to the contﬁsting iheir additianai €Vid€}_'1{3€ tg; ':":'»:3':':* observed the sama and rejéctggi Qitécfhnicai ground holding that net appears in the RQR 1:1 Coifig'; E1._%_f%gI3gf3'V€{i by the said order, Petitioner ha$AVp§esex:i:*e;§:' ihitg §'#A§~»".%.;71':'EV'§;')..t%';:i'Eif:3I1? Seeking apgrepréaie reiiefs, :u%Ej:3.v€"Vi':€a*;"ziV 33$ Eeameé ceuzései fer the peiiiigrzezg i§{é.%:>:1€{3.. _C;::%;3>::_Sé:§ {Q13 i3"d regpsndsgi 332$ Eeamad ﬁzééiiisnai £}§:%¥e:°:3::a€;:%§_§ édzfgetaiﬁ fsinf E"6S§{}i'1§€T{'ii $03. I 333$ 2; ~. éfiez caréfui pszrusai $3" {E16 maisrégis aﬁvaiéabie er: AAj£'f3;,'*;'§€'}§"§§ 3% smsrgeg than 3:: fag: w?1e:1 1?:3i?.:'i\Ee,25229g" E§§2 E135 Cemﬁ ug fez' €{Z}§ES§§§I'E'::.€§€3E': bﬁiere Ehig Causi, ifais {is-uri Eggs? aiiawsd €333 gaiai writ geiiiiang gsi 8f::i§€ Q18 srﬁér gasssé by Q36 Lane? Trébunai 331$ ﬁirsctsﬁ the E,a§:gif?:§'§:o5:;_:1aE ﬁg éigpege Sf '£3123 same if: asceréancs with _ Land Refermg Ruies, E9??? Furthér, ii; is 'is ::§fit:--«.. than whén the matter was pending f)'ef©§'é5 Land. Re-f(>m*1:s Appellate Au:hQrit_y "in '*LRA 1 -318 , £.A,N€3s¢ I and H were filed éﬁridence and Said appiicaiiGr;§'*~..Wer§i Refgfms Appéﬁate Authority of two zvitnessea as . ané 21.2.89 and when {he bgé' recarded ar1c:'i cross exar:1i.:1ati<1I':Ai"'jf;§ iigfet «é'0nd--u"§c:{ed§ in View 91' further americjmentVALan§1'vv..RefQrms Act, the Land Reforms Appallaixz 4;'§u':1*1<>fi'"zjé' aboiishsd anci garties were peréjﬁiifgd £6'-._ﬁEi€ C. £' Tanﬁ than ta V€[email protected]§3/EQQQ. E§~.?}":<=:f1 3--:i'Ei§é'e«:::a:er§é§S gs available eg reesrd, ihs Tribunal '%:;:j._gf.:t:v¥1::}:'V.§:f:»:%L€:'€:V ggme in deiaii argd afier assﬁssing $13 srai ané @Q_éi::::§§;i'g%_;? ':§V:é:3:1::€, sight is havs ﬁeeideé {ha maiia' H; i:%rms ;r.:ef éiréséiﬁns 1SS1i€é by 3:13 Ciguri; in A §§%;%?~;§§E8i2S2i2§f 3;§§2 am? after ceaﬁagéisg tésamagh anquiyy V3.3 aavisaggé grids? R2236 E'? 3% L8.EiE§ Rsfarms Ruégs rsaﬁ Wi':,%1 ";'§§{2€i£iE'} 3% af Larzd Rsafsnae 3%{::, afier gterméiiﬁiég £2193 gariéérs {E-

m 3§§,U.{i€ {heir furihsr evideace and gist: §armiI;i:i§:g fL é'"f::"'€;s$ éxamma ihe Pwg 1 and 2 and than it 9ug.§.E':.%; L- '::$ii§ proceadeci ﬁg pa5s this €3Fd€F. But thaf; exercisé'-§%1asV'_T:ivéL£ V' done by 1316 Land Tribunal. The "§'tibu11a1 §.é's b the Order on the tschnical gr0uné' *:Vhé1"::V_na$ or£ _-v_?_f'3v. ;:>et£tion€r's name is not appeariﬁgb in the .RQ.R"_3.1{d {h,éfefore, he is :10': entitled te ::>g':'c.1;pan§:§f":i;fhi:$';" is caste an the Land Tribunai 'L0 get; vwlissther the Land in question is if net it has :0 I'€(30fd€d reasans and aftér affQrd;'.ng., to both the parties 1:9 subs'L: 2mtia4te.VV ---- Eéking all ihese factars iniia c0nside§'é;tj';_QA::,V Vsonsidered View that the Qrder pa.s_§S'é1ci1zby thé~.§_.,éi:1d ffribunai cannot be su5€3.ir1€é and is , 'iiabie A133: aside"

fersgaing' réasozza %:h<:= wﬁ': §€:§i;3L9:; {ﬂed 'bj; gseézatieéiéif 3:3 aéiawed in paré, z v'E{_{§:'1€ imgagnsé arﬁer dafgaé 28f?g2§§2 pagssed '$3; gm f€Sp§:::§€§§*{ %3€s_§*i¥1g EF§e.LE?fF:?:E'?:?5~?§ was ;'%:1::€X:;:°€-E E3 §%:§;:*a§t3y $6? asiﬁs 851$ maiier gtands remiiiaﬁ ﬁask is ﬁgs Qazzd T1'i's:1§aIL Sfgesagasg', far 7 facsrégidsratésn afresh, Wiéh 3. éirectien 15:3 pasg 3:1 gppropriais Qrder if} sirict éampéiaace of Land Referms Rules read with $ectien---jfiiév..i§§f 'Léf;d%".4 Rcsvenue Act and after parmitif-:1::g'--*;he i{) €L5,iZ1Li€t§€ ' their additienal evidence and of : I%:'e, expeditiously as possiblé,'»._ik::3€:pi1§gw._in, thé' znaiter is pending :":1gijuciié'a£;i:§:: 'i<:$1:xxz€iei*:i"* ﬂfie parties geverai 5;6C8.d.$S. * ? §§$@§

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