Karnataka High Court
Sri Rangaswamy S/O Late Hanumanthana ... vs The Deputy Commissioner ... on 4 June, 2009
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
cHAm;RA,1ANAc35R~$?i31é.
-1.
IN THE men count' or KARNATAKA.
DATED THIS THE 4TH BAY OF JUNE, 2£.>{>.z§" ' ;%i L f% _
BEFORE
THE HONBLE MRJUSTICE RAM
WRIT PE'1'mo1~: Nn.4$6$--,{.2G<36v- {L33-RES}; v... 65 war? PETITION NO. :941;z9%/as {:'£..B#--'F_'ES)"' Bi WP 4568/05 BETWEEN:
SRIRAKGASEJAEJY '$2: " _ Sm LATE flANE.}M,%ISfi'«HAhIA.BAY&K AGED 48'YEARS _ ' » _ " __ R/o.RAMA3AML:t3R_A = _ "
RAYAK s'z*1::E1?::';',. * ' V ,., PET!'E'30I'~¥ER (»;3g:'z:41 'E2fi1:§l CiA_RAi\§Li 55 Ass<3c1A*ms ) ANY} ..¢m....-....
THE 1§:rEPL3'I'Y commsszemaziz " I CHAMARAJANAGAR DISTRICT ». CSHAMARAJANAGAR-5?1313, ' 25 THE cm MUNICIPAL comma: L CHAMJKRAJANAGAR REP EY ETS CGMMISSIQNER CEHAMARAJAN AGAR-5'? 13 13. 4% -2- 3 SHIVANANJAPPA AGEE) 50 YEARSA S/0.61-iENNAMALLA?PA ' HEAD CONSTABLE, EAST POLXCE srgfzfzozsz ' _ RAMASAMUDRA, « . -
GHAMARAJANAGAR-571313.
{By Sri :R,I3EVDASM AGA F+:iR~--..§2:1; $1aI.fiAGA§éA;:;a,n..PA--;5 A . .
ADV. FOR R2; SMT'.P.C.SUNI'I'Hg5{;-ADV. FQ_R'-M';SH§VAMMA, V ADV. ms: R-3 ;
THIS WRIT pgrrrgim 1:3 F.f_L;E.I3V._U$f1}ER ARTICLES 225 AND 227 cm mg comspzmrwgaw g}F,'m:z;_A PRAYING» T0 QUASH mm 1y:mr21~;r_r.._r,) 22.032922 'PASS-EED R1 IN ms REFERENCE gm. v..§.eIA§_6/2{){)--4y{)t'E~,"_'I}ATE-2-1') 29.6.2005 VIBE ANx.»A. 2 "
Barwazm: - A' A SHI€IARANJAP?!$VV %% AGEE 5:39 if/EARS ----------
' as O.CHE?%N;fi§.MALLAPPA ' HEAD {3{)'P{$$"IfABLE, E53'? pouw swmxorsz *--- RA?»§AS.§MU mm', CH&MARA;1M§'AGAR.
2 . HPEETHGRER {szs§r.i'=zC;sL;NrrHA, my: man: M,SH¥VA?"?? 2., Amt:
" ' Am " _51 THE £1EPI_I'!'Y cgmmzsszmzga CHAMARAJANAGAR i')IS'I'RIC..'3I' CHAMARAgJA.NAGAR.
.3110 THE MEJFIJCIEPAL COIJNCZIL CHAMARAJANAGAR M w -3- REP BY ITS COMMESSIOPIER 3 SR: RANGASWAMY S10 LATE. :~1Am_IMAN'r1~1Am NAYAK MAJGR, RR) P~IA{KA'S swag'?
RAMASAMUDRA H "
CBAMARAJAKAGAR MLENICIPALITY " = CHAMARAJA.NAGAR. '~ _ ~ V R--ESPQN~DEN'PS 1 = (By 31% :R,DEVDAS, AGA FOR"R,§i;'»SRI,N§'1{}AR:£JAi?PA, gmv, FOR R2; SRLRANGARAMU as AS3193.' u;=_f<;m R3} THIS WEI'? PE']'I'I'i--£)N .Is:%F§.LI£D"~IT;N»m'.R ARTICLES 225 AND 22? OF THE cores';-*-1*1't.¥'i'1c§N .-QF-{NDEA PRAYING To QUASH THE ORDER P;fl'SSED"B;'f€._ R1; 29432005 VHDE mix-G AND THE1,C_fiRi'3i3R ¢_:z_:a'R2. Ai*{L"').. fiifisgii,:ég*;~i%:'ea$I::;V.:"::g)1x2:.i'1Sii;g cm FOR HEARING Tms DAY; "§_}iE comm-_M,a,pETVTHE FQLLQWING; % :fjL:§finm 2 (3omm Q1:» iqgggstiuns of fact and that of law arise . fa? .Vt;Ie:rf_vi:\;;ic:»:,A1:"1z1;a1s:i11g, hence with the: consent nf leamsd H ::§§uns§1' partjés, the p=Etiti9I1S are clubbed igéétlzéx, heard and are dispgszed of by this ' érémmgn erder.
L 2, The gxzfitiencr in WP 4568,/08 having had his flame regstcrw as the khatedar cs!' 21 certain immmzablts property by an erder -:3!' the 213*' respon¢:1§:nt»C3ity M ..4...
Municipal Council, Chamarajanagar, when in MA. 6/2994-05 by the 3111 mpondent msprmdent-Deputy Qnmnxissioneifi i1"i'*!{)§~:iI1g 0f the Karnataka Municipanties Act,j954;$:%s::¢;~:' 'Act', was mt-.:«1si¢je and 'field to V heltmg tea the State Hence, this petif:.:en.._ 3: £21 /05 11911:: other than '. thc_; in W? 4568/O6 who filed M.A.fi,l Jihficputy Cammissiener caihng in _r__§31es,fiQfi t.h§f[:§e§:;tration of the Katha of a certain in the name of 31*' mspondcnt, none pzzfitioner in WP 4568/06, agicved by 29.6.2005 A1mcxure-A, has pmzsacntcrd this ' k Q patifiofi,
4. WP 19129/05 is opposed by filing stateznent of ehjectians d1:,31'3.2€}{}9 ef the 1st I'fi$pO!'1d€}1t inter alia mnmnding that the petitioner is not enfitlcd ta M -5- r::g'$i:rat:i9n of katha in mg-act :31' the i111_.1":¢%3«::):'\'.r_#§'~_.7i1Vc:'-: 3::-repcrty measmizzg 80' X 60' and that an ~ 60' of the land beiang tn the in K "
ugaumefised Qccnpatirm ef not.c:I1t:it1cd :0 any mliefi 5, From the pleadin S. _ uthtzt what is agypartint is that ¢:t§n5§§.dL}:';*abIE.Adi$pL1te ever title:
to pmmrty and fsux:§h cannot be c:;11vé%ii1it::'"3§;1§3 "either by the Deputy Cenlmisfiiggigw :3: 'by v._€§*:is crgurt, in €3X€'§'CiSf: of writ v }1.1.3fiE§d§g}:iQ:3. A' «cxrder impugxed. mmrds findings ' upzzan the civil right at' parties over the 'imi1éovz:t;=§é: .§3mpc11y and the Deputy Cnmmissioncr, ssriE$";u:s1§t;_ adjudicated upen the dispute of a 51' " nature, reirrerded findings and mnclusinns, that 'the: land bclengs to: the State, 911 such disputes, which i$ impcrmissibltza, The Act does mm: pmvide fer adjtzdicatizzszz of civil disputes since, that is the EM -6- premgaévc of (-:'{)§.,II'ta Be that as it Cgmznissioner appears ta have stumbled . eerrect cmxclusien insofar as it _:§::1g.tc:%s _-'x':{:"'s:::i:iiin igw aside " "
the mgstgation of katha uf the that: petjtiantisz' in W'? 4586,! In the k%t::é%'fg1::_a;;;i1:g m~du:e:a;V' a} tht writ :;=fiV';
13} the cf ka1.€h;i ._'vQ§_ :VA:it}'f1@«§,:Vi11'f1V_I1ii£T)1?'fi}§)It3 property in the "name petitiemer in WP 4E§E§§j'G§s is igfivliwid;
2 T112: directed 11.1» approach the 4, ., 1 :c::{;s1;:t of camfyetent jufisdictiorz to have X ' disputes adjudicated upen gm » é} Tbs QM mspendenia-CMC is dircscted to: abide' by the decisiszsn of the civil court and thmfiafizagr register the katha Qf tbs wié immavable property in the name at' thfi S£1f;T{?f:$Sf1}1 party; and s M -7- (=2) Liberty its reserved to thif Stat: to __i1fiitié:I::«f;-3%: such f:3_C'ti(}11 as 13 pemnisfibie in if fhéé immovable pmperty ¥.)e1(2:":§}ti:f: 'me-.Stgt§." _ '