Hajarimal Since Decd By His Lrs S ... vs The State Of Karnataka By Its Rev Secy on 2 December, 2008

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Karnataka High Court

Hajarimal Since Decd By His Lrs S ... vs The State Of Karnataka By Its Rev Secy on 2 December, 2008

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{:23 *:*:»4.>;: a:::r=s3'é?':4r;i:3'?,:ciée._&:%i=j "z:§.3:31A PRAYING T9 QUA$H THE :::?.1::s:=~c, 3'1." :§'1.sV.2::z§';'2 az:§§ssEn 11:: CASE re:::.LR.F..216i'I9--- was *m':'3'ﬁHAu, Bswsmom NORTH $9., ﬁ.'aaa;>:L:.eVz:.,%;.'::s:v:T3:"::-..t%s:::m-:.z=:. mm I-my-mun '3"!-IE MATTER TO .;.a=43_;;2 mp. F'RE3'i~I ADJHDIi2§«.TIOH or THE w.?.. Cmzxs at; sea HEARING mxs DAY, '%.f:z:':22:;§* ms was szaumwzrass: Eﬁis petitian is f1L3d"un¢g:,n§ti¢:gl2£§' G5 the Csnatituti-an' arzf .$_#._a¢"):j.n$»_ "»£v2:izu ismaeamca Ctf writ: czaf 'cgir-ticrani the' aria: dated 31esg29e2" §aésa§ £y* the Band Tribunal, Eaxagaidzjé " v"_».::.fj'{-a'__1ul: in LB. 1% . 21%;"? 9f--,% ' _v':Zit tea remand tha mat tax' §x:ii:unal far fresh

2. Sa::;':9.;Ea'i.ng__ Ai:v{':"...~*:f':1::.g yetitianars, arms late %i~;dv....§§.'saazzpathraj had puzclxaaed aha Sy.Na3.3.C:8f3 and 108%: zuaaauring £ ia.%:*'..:*j:_%a. ; 32 guntas situated at "WWW %wYZ"" Wwwmmmm msmw :.,-wwm my %%E'e?*.§*ma."%";e%%% Hﬁmwﬁ ﬁmsm 66%' WaWm"§".ﬁaE€'A MW" 6 Ch¢sl.a;%ga§?akanahalli, Kasaha I-Icsbli, Bmxqalora A iIV*$;a:%';<:fc§t; "faint an 12-6-196'? as per the Sale daed §ﬂ.: Amwaxura-A from ana Ramakrishna Reddy and big sang. Azzcmrding t0 the petitionera, pursuant ta the axacutian sf the; sale dead, A?"

thay were put in pasaaasion and pahania alas; carae to be written. _.é.:;~.-1:}§:s"'z1:aar1e __é-ﬁg gym pmsazh-333125 and the é:Aame+. aEr:é,.p.:bd:1%.:e¢w, a't 2=s.rs.ne:mrs=.;a--B1 ta E5. -'ilfhe axpslxasﬁ. Theraafta£;~._V'»v: g¢c¢£din}§' vvfgto the yaetitimnazzs, fmm tha "fahsildar 'f::1¥ ..E.3"£:h=".??? cultivating that $»3.id_ VV'::=:-iétificata is at way get C<J=I1'li"E.I."'i:t!-'C1 far #3 yer the convamian zzrﬁesr A ggpy Qf the sarrtifsixzaatjraﬁ '' ;L s;e<s"zmé.s. . by the Industrial j.f'a=«'_._a1ac prcduzzed at Annexuxw-E and E3; V «'omrw.o'I.H'¢:m"VewoI""gSwmra"'m énlmx wumvccwwmvmn we nN.N'*hmmm'u2w""u\xm¢'"sa'9\4aA>"'X'. ssmxwvm»: muwwmwmm mm nwuwmuwmamaww muwrnu wwwmn Wm mwwmwwmmmamm ¢§$w&'¥ nwwwmn xmwwmmgmmma ﬁ""fUJ!\§.,"1Iw""H5'6.,,;%

-m-ma-mvvmm .3vs.;.,zA§.r;a:,,{ the lifetime 6f the Hajarimal, he hava filed a suit far injunction a%§rai.i:at Ramaiah Raddy, Bnmakriahna Eeﬁdy and Raddy. The said suit cama ta be V. daczearﬁ in Q.S.N'<::.'?22f'?5 $3 gm: Annaxuzewf, _ WWW W mmmmm mum m.T,%E%"§' W mﬁwamm mm-g mm? W mwﬁrmw. MW:

zehich is dated EC:-9-19'?'?, and the is still in ageratian. Ps.'Cl'CZ¢.'¢!.1.'-?.';..'i,_£_§§.xj3'v"'~:':1.'::<I.*-.A patitizazzers, ﬁrm 3.95?I_ xeievam: yeaxza 1§':1,;3,%er*:2;'u__i'&a73 +V%A%3;:s*?4%,T; pahanis had bean acc>nt'ﬁxi*;2;£»§311_$l3rV--'"e§§t;'é-raéiﬁi in than nwzaa af éaaamzi was exezzatsﬁ bréather tzsf 'aha ﬂ:esc:esa;:<;'é:z}§g'~;;. V:' 'gﬁfﬁ-.; Further aacozzﬁiizg -:j_ t;x:: ;z§'e'{:i§:§iV£:~nera, theta was t.:'T.vo z%;"T.5',_:i.:c:,V at tha Ramakrishna Raddy" Raddy. In the maid pa.;t-iV:ic3£s.;».,V'Athé kaaaaring Sy.Ho. 108 whiah . _iEe%:" i:§:.7:~r'= é""3.3g:jer..:'§ﬁ""'f£aatte2z: Cf the writ petition was Ramakriﬁhna Raddy. Ramakrishna Ea§t&y'»'*}'§a%;a amid. the same in favmxz csf the xdjsa::ééa=.:s"§:E.*a:ﬁ Eéajarimal am: the said Hajarimal was i.23._'A.'.-gjscassegaian and enjayment af the same. .. _..i5"-i'$wevL=:ar,, avzzscarﬁing ta tha petitionerm, the ﬁaceaséd Rama Raddy, Katha: of the am respvszzﬁent hexrain 213.5 net cultivated the land vxummvrmtr wwwwmxue W2 ema~Irzmnw.r'«$#¥"'6¥W:w% ¥'ﬂEW!"¥ MMJMKE WW M£%W.§'ﬁ.§%§§"§-ﬁslge mat??? at am? p¢int af time, a5 a tanant, ES? filéﬂ an agglicatimn in Farm Ns.? as pa: Enﬁaxuxa-G,'< ﬁeehimg for grant at aa¢npan¢yuright$'in=%i favouz stating that.7hg wag "¢ul%ivat;n§§ §h§ saw; as tenant undar hi$J§rgtﬁ#t;§#@&£nh add? after partitianf f$h% ;§ﬁ&gfE;hun§i rejected the farm :¢;._.v 27-11-1931 baseﬁ. my Ramaiah Raddy whm haﬁ§g1$§!#i1§%if§§ﬁ"N§g§. The Raapondents Baa} %% Eﬁfg ;%g fﬁé saﬁé aﬁ Ramaiah Raddy naw cantaatingﬁagainatvth$E§"§etiti$ne:a. 7§f".E&és£ﬁiﬁg_tn %he petitioners, after tha ééatﬁ ﬁg Qﬁjﬁﬁiﬁal, the petitionars being his ' a@ns %ave baén prosecuting the matter. In the " 7§éfmxHa{?-%iied by the said Ramaiah Re&@y on *A2§¥§¥1§§§, it was stated that ha was §ult£vating the land since 14 years as on tha >Q"déte aﬁ filing af Farm No.?, whsraas tha sale sdﬁﬁﬁ wa axecuted in the year 196? by WWW W wwmwmwamm wzam a.;;mm"¥' W Mmmmm M§€%%% mm? W mwmmm WSW 5 Ramakxiahna Raddy ana the sams was §£té§t§é by the cwntesting zeapondenta namelgj Edna _6f V"

Ramaiah Raddy. The 3tateﬁant-§f R$mai@hfRa§#y ' waa xecarded an 3*8-1&8; bk the Laﬁ5 $§iﬁuh&i whim. is at ta that statamant, afteﬁ_fthéT §§ﬁt$£ia¢ S§ﬁ&een the bzothazag h§_ata;te§ dﬁééﬁfagﬁﬁg the aame and withaut $i§ Eﬁ§3iQd§é;_$§# Er¢éher Ramakrishna Eadﬁy' ﬁa§jﬁ$%i§g:£g&ﬂ $ém§; in favour of the §eti%%%%§i§f_%%t$é$: _i£ is alsc stated that the thgze ig no w§i§§%£:§3§ut multivating tha samg aa;a»:e#%n%_ﬁiér§¢£ and cantendad that he §%§ ﬁ§§ ¢ﬁitiv§teA£g§ mama aa a tenant. Eased an =ﬁ%§ fs§i§ 3£atamant, the Land Tribunal h§a§ecte§ E§:mEHo.7.

. Hﬁcmérdimg ta the petitianars, sings tha "£§ag@$denta have never stated. that it was °, ﬁitivatad as tenant, th§3qua3tian sf vesting Jaf tha land in the Gavexnmant deea net aziae. X84!' ..»»..«-H wwwmn was |n*mw.e2v.u*cs:n"'aHA9"'a.!I\r*:. EK'l6'F%"iWE wwwaw WE" NMKNMEWAM #"H'5:.;Z2#?"% '3'«w%3WN§ WW '*1; w hccardin tn the patitianers, a£ﬁér h@ﬁiﬁg pexuaaé the recmzda, the Land ﬁxiﬁﬁnﬁi £Gﬁﬁ&. w that pahani was centinueﬁsly §£a§§ig*§§ the ' name Qf Eajazimal and theréféreg ré;§;ggEuﬁc#> tha dacraa passad in £E§ a§i& eﬁ§E, tha Land Tribunal held th#§~;tJw§§;n$£v§ teﬁgﬁtad land anﬁ aacugangy righﬁﬁ §§%%oﬁ g? gﬁantgd. But, after t§§ ?§§t§§riV%§§F §émﬁﬁded for non- campiia;§g §% :Rﬁi;ji§?} ﬂtﬁa son of Ramaiah Egdﬂ%;§fa ggg§$nd§ﬁ% waﬁwéxained himself and haﬁ aiatéﬁ that §ﬁ% f§ﬁﬁ§£ was aultivating the iama ﬁg; gue§::gn;*as* ianant and. also stated ﬁgh§tV h§y wé3 §a§ing vara to his ﬁncla 2§makx§§n$g 3§a§y. Wharaas, Ramakrishna Raddy " baa $tat§d; §hat he wag nat cultivating the " T;§ﬁﬁ $5 a Eanant as suah, the 3rd raﬁpondant '*«h%ing»ﬁﬁ$ sen sf Ramaiah Reday is telling lie bafQ£a tha Court.

XE, us mwww.» warm mm-wemmwnrmuuwa aumwm wwmmm MW" WNWEVMEMNM ﬂi-M;?'%""¥ '5wﬁwi5'€wHK.€ M?' .%.§3'@;%N~%i'ﬂW% MQWM a' 13 at late Ramaiah Raddy, the %gatg¢:;>_§ﬁ zgapmnéeats. Even. pziwr to the i9&i%' éQ§§L 7 executed in. favour e£_ Zthﬁ 3 p§tifi¢n£3$' gzeéaaeaaarap the lanﬁ-$asVbg£ng ¢ui§iyat§d bf> late Ramaiah Raddy as $=§angnﬁ"cﬁ§5eﬁen after the aamg sags' §t:c§ag§$% £§=_ M¥$4Qajarima1 ﬁultanmal partn§rs§;p L$;£m fﬁ§§reaented by dacea$eﬂ_i§§m§&t££&j:: ﬂP$ihe% the da¢eased %amaiah§£;§§g:§a§jé§i£§§a§iﬁg the said land as a :§%%§§t§; J;§ %@;e§Vm Farm Na.? shawing §§a.ﬁaja£$mai ﬁ§i%§ﬁﬁﬁi" represented by its Partne;=~_Sri}E,Sampﬁtﬁ£aj 5 the anar. *~:r;§_::-.':11;.aa'::.$Ac3ar rights claimed by the ﬁﬁiﬁnfﬁéﬁﬁbﬁﬁéhﬁ" was najectad by the Land ' ?:ihuﬁal §&aE'égain$t which, the xaapondant '" 3§ﬁéfa:re§n a. writ petitian. befora this 'High '* £§ﬁ$:s. ' Later this court had remanded the $att%r back ta the hand Tribunal by setting V€"asi§a the earlier cnﬁar. Thereafter, the V ragpgnﬁenta have examined thzee witnesses Ry uuworwtozar wwmuuwmm wa wwnmwwmumnmm mIi|aWE"'¥ mewwmas 1%?" Rmﬁmﬂﬁﬁﬂﬁ ?"°§%§«"33'?"'§ Mﬁjwﬁg gr' tea quash the arder passed Taibunal.

9. Et is alien: stated Vthe ' statem-ant that the aesc§£i';;:;_pn"'s:V: at the §etit.i:mars is awnar vi the lanyi :i.a _..M1:'. rialtaxznal by its partner 5a.az:rp»a":f,fh.;a;;Vj~::_AA_jji:;.~*§:;h;n:a:;v.' ' fie dead. 55 such; the " .3§':;;:-iﬁm in the petition rap3:eaent:'f£.3:3g the_.«VA:'j:it¢»a',§é%js51é§§i Haj azixnal 15 not azarreazt.' -V _ Tribunal, taking intzzs :**r».f.;mi2;E-2°,=-:'.*'iVi:'5:aa1:"i'?§f3'.r;si*.~=*~.'_ the entire: widence on record §;i;a§'agnad cram: whicsh dcsea not ' '1sx2fﬁe:"~._fr§:n errar csx: jurieaziiational $3.201'. taking the aantentian of the gfmt.:§..'i:.§:E.:'.:«nex:a bath nu facts and law that the *- : "£::§$pm:ﬂant sxmz. was net cultivating the land V' and they are 13,531: tﬁe tenanta as ta thev \}<"

.,. ....m...W..m MWMWK MM" mmwmwm mmm €;;%;>$%m"§" W mmmwm Maw WW? W mmwmm Maw 15 prcapamty in quastian, it is s':::>z1tar:t§j;d""'.:f.:'~_:v.~_:.:1::__V'1. said avemaerats cm net euppcsrt th'3'i'#.:::'¢:&'#:e'nA is furthaar szcmternciad 4é:ie§scLg&5;ad ' §.anﬁ,3.s3rd~§etitioner ,='h§reii::_° wa.¢a"'V"V_A.V;;':>t_V'§ a,g'rie:..~:3.3,turi3t, but an and an zz:m;g3,r lander ' _ an Vfwemnnent reaidewm qf have: never maltiwatgaﬁ permrasxzally or made iﬁetting the land labaurars, and have came ":3_1:E: plea. It is ﬁuzthezc ¢ant--sme§ tha enquiry, the Ganaral attﬁifiey holder 6f the petitioneza 'W.4 g hefara the Triburml that during f.A:%-as z§_;:zqu}'_--'ty, name of the Legal repzreaentativea Ag: Eiafgarimal mama befere the Tribunal to give Q' 'us-x:i§*ier:;:a: anti there is he rzzagent evidence V. ._..;:1z:adu.~::s<i mgazding cultrlvatican of the land by ':21-3 ggstitianaxs. The entire evidence an W wwb-'v«uv|w\':«.r'1ux::r"":|I:wN'4s. wiuﬂwup uwwa-muwmys wa ammmmwrmmmnwm cxuswrns wwwma WE' asmmmméwmmmm I"'@E'%$'*¥"3S ﬁuﬁ? .>_«,v,.Lsii"§§'-u1"'\§2Nig§§*3>{h§5§»#% NIFWW 'we 19 arder af injunaticn £3693 net in anyf;"%m§.g'~--.g:§;_.f*z3 ﬁispmae <::~f the cage eaﬁ the 1:esp<:gI:*.5.efi*c,;sV:'-Ti:::ez1a:*;;{tra.. 7.. and it hag not ¢:anc:lu3i"iral3,t.. g.I:'£2vé%;i'---.t1:a§'VJgfhe ycsaeamian e:;e:E' the ::ii$p1__1te<:i '._3.a21d the lazaalards as an The:

Law, Tribunal merit grant in»; 3; j_.¥'a§.vr>ur of the rasspcsxaciexgﬁiﬁ"';;3:{'b}a;2't<i~=_ issued Farm H:.:;.1€3 resiatad the 13 at iaﬁ; " T7. ' 3.2, .1-;aa£:*:i.., 'tﬁe aﬁcqtmenta 0f the laauzned 'e:Vi:;u%';aEsATE-;.?;,A.'ﬁfosr getitierzmrsg the learned :%'3z;:'x*V:.%%e:..w:V4§*;z2§:.Vé:.¢¥t. ]§m1vacate and the learned counsel way 293 aezﬁting the rzewpeandenta .

It is than axzgumenta at the learnmi _..i::m1::m»%«.i fax the: gaetitionexzs that can 1'?-6-196'? 221:3 §z::':edQC:aB33c:a.?:'3 mf the petitiazxers has gn,1x::h:a;.m:;=ﬁ the pregmrty in queaticen from Qﬁé Al?-"

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} Q E 3 § § § :£1maaI>.'.rismmT Raddy under a aal:an ;"""'::'.*§{_ae::L:'._V'1' ﬁntzexure-E and also aought: £0: asxmarzaamant sf im£u$try['_ma,<:1é jv ' fats: asszznversicsn duzing' .3.973 '.. Latfaif Qzzﬁex was gmsaaa as per:

§szmem:.re-B and: by the reaaptrzzzzientr and as: such; in-.31 amatiﬁg ' _ £3;-:4:-£5 umztion cards): wag :;=stja:i.I1st which, after an appeal was tiled in §.'{;E};§}§G§3.33fi'93'?.,_:':"'ﬁhiﬂh was diamisaed on 2 5 f :33. 1-3. Z ' 'V Aﬁfcaisdingly cont anclsad that the ééﬁné ccrmrartevd land and he was in 'V;-.«..::»7a?s.;:é:é::gs.;é;§.é;:;. .'a: tha land and the omen: of am E'za:.nr.i '*:';'i'I§u:1al is errenemw .. Acctcurdingly, AA3ar.1g:E:-Jréi' far quashing at the murder paaaad by the '1"'r:;.hz:na1 and 'tea remit the matter back. to .. E.»a:z::-:23 Tribunal.

A.'<'~""

uswwmmﬂmm '¢m'hW"¢m!9Ii'3§'v'€ wa uummammsaewawm mwaam Mwwﬁﬁ WE" ¥N:£9*%§fL$'%;a5*%H%%i% m¥%$W hkﬁﬂagﬁﬁi %§§"' 6 2'1 :4. ?gr aantna, learned counsel appﬁﬁﬁing ﬁg:

the rszaycxndenta eztczntended that ssakimg far grant at occugangyjrigﬁts ﬁn 29:6- 2§?%. Thereafter, aﬁtax tﬂe parti£i§n of £h§ gmapaxty in. tha yea; '@951, "$@¢ﬁi#h Raddy aasitivated the Raddy for a Eerio§_af 1Q ﬁeaﬁﬁ §n&1§§§ sale was made in tag ?§%%%%§§ff&@3;§i%§ §ﬁﬁ&itted that the §etitim#g;g !%§f§T3ﬁ%§¢:V}iﬁ possession and 5uit$%%ii$§ Q; ﬁﬁ§;§§nd ﬁkiar to or as an 1-3-- i%?ﬁ agdita%$é hé£§§ cultivated as a tenant. §aa¢rﬁingRyg" $ﬁtgﬁt far dismissal of the "'§éti$imﬁ;_ It ia further cantended that 1u:§gm§aﬁhﬁ&jafwa5 representing the Partnership ?i;m an§ $ll the Legal rapzeaentativea have " mat £58 an regard ta cantast the matter and yfzm§? Tribunal having conéidereé. the matarial _%videmma an record, hag paaeed the impugned $269: which does mat call fax any imtaxﬁersnce. ¥$ MW-H wwwm wa" emwawmgmmﬁa §*%!4i;%sM mmm Q? wﬁﬁﬁﬁﬁﬂﬁ W%'§W Cﬂiiﬂ? Q? K'ﬁcﬁN&"?'&Kﬁ mm»! 5 WW' J33 "'m¢f' 29% a4?

3%. Laarnéd caunsel getitimnexs ﬁesiaians in support cf his argumantf=*: _=~~ 41; zaaiieh KCCR'2512 £naJ'»_]: , "

3&1 MnRIGownA,V §zs.*a'TH£fg BEPUTY caMM:ssIQNER,"=,jHnssAN "- HISTRICT, HAsaAN'a33 awn. s;."a_ ax: 1§??(i}_KL§=121:_ V ~_~ gggygsegwsa via GQWEAEHA AND 013335} i3§"i§?E€i§VE§¢V3?$ ;_f .,fEH§EITHﬁ°ﬂEETHY§ﬂHARYA via LAND ,v'=. § -------- "ERIBUHAL;"T¥HKHR a ANGTHER) 1§??¢23 Kiﬁ 1:6 ..»_ . _ ;3R:KANwEemwnA,v;a.=LA3B,n32onMs TEIBUNRL, TﬂIRTHAEm$LI S 035:

2&s;:1zf3cﬁ£ SR S*-A., ..... éxazaﬁﬁi EHEDTE; via. GAHGU PUJARTHI S1333 Bsszaﬁﬁﬁ BX LE3 & OTHERS} ._2ana:s;'KLJ'é&§§§24 'ésHEExHxpGQJAa¥ szxca nﬁcsaszn BY I_L;aa. vfs. Tm LAND TRIBUNAL, "5EEHG§LQEE¥TALUK, MANGALQRR AND '~_'*Q$aEas;

"$1sé2:2: KLJ an 29:33;

T§¢HIKKEPUTTAGGWDA vfs. GURUREJ3 RAO) '{i9aé:4a KLJ 354 '~H:2.v.guB2AcHna: ARE QTHERS via. E.K.JQ¥APFﬁ RED ANGTHER) X"

appearing .ftéx¢[5t§a zelied upcn thi*E]£5i1QWih§H K .\w-.m-4W...w. WWI uIHaaw'nwvam«vma'u:wu'nw\u""'¢n umwm wwwmsu worn mwaauuvwmwwmwmwm mnrwu wwwmm W: >mM;ma2w#*~M.¢Mm.«m §¥"'W"&»ZM""é) mwwtw: war" mﬁkﬁﬁﬁﬂlﬁﬁﬂﬂmm MIWW 'Tm' ta centsnﬁ that the land in que3tianfﬁa3f§éV§3 a tenanteﬁ lama and also tried ta z§1Q«np§n ~ the céxtifiad capy cf thé RIC éﬁtfaﬁt tgﬂakgw that the prayerﬁy stanﬁs in the ﬁ%$$ oﬁ £h§W ygzitianar-Samathraj ;n§:a;3$"§§n£aﬁ§ad that aha Tribunal has ¢¢3mit:§é ﬁﬁ egror i$ gassing tke irmugneé ezﬂgr gr%#§§m§ %5§&panqy rights althgugh §ﬁ§ gr§@aﬁt$ ﬁﬁgﬁﬁs in the name of Ear ¢¢n§ﬁagal$§rﬁéd"¢5unae1 agpearing far the ra§§anﬁeﬁt§_§éiiéd #pan the Eivisiou Bench <g§§ia§¢§ ﬁg tﬁia §§ﬁ§t in ahsrt notes in KLJ l§8g€§§ '§§g§ :$f" ta aentend. that entries in y§haﬁi§$_ha§% §resum@tive evidentiany valus.

":3Bﬁ$ if ﬁké tribunal ix of the View that the x$%§§§.f$ate:iaAs placea, before it and the §%;c$matansea 9f the case aza auffi¢ient ta k:"agspia£$ the presumptian fran the antxies in : tkﬁ gahaniea, ths tribunal aan given a finding 3%,.

cmntrary ta suah antries. It is ﬁitﬁiﬁ jﬁa raziagce an tbs antzies 13 the pahéniesg _=~ 9-=;.%N&?ﬁKﬁa HEQM COUWQ' 3?? %ﬂW~%"§'ﬁ%ﬂ E~iE@W ﬂ 1?. in the light aﬁ Eh%'a:gﬁmaﬁt$ advanced, aha gainta that'w§nld axis? fa: cansideratian $.36 1 ii?_f:4§h§tﬁéx ;t$e Tiihuna1 was " ¥F§§é%ifiéi iﬁVE§1ding that the A.--» ﬂgM£Eg§mﬁ§an£§»W3ga -------- tenants in mcmq§ati§n;¢f thafpiﬁﬁkrty:in queatian. aB'_ohz I?3§1§ﬁ4s and the:eby_ju$ﬁiﬁied=ihwﬁtanting v;e¢cupaﬂcy right§:- ..... H. iigg §ﬁé£haﬁ'f€h§Vfaﬁtries in the '«.2mc '_ praaﬁcéd by the § $ ?-***= 3 3 § Q :

3

§ i E $ E 3 E 3 3 :

§ § § § " 4§gtitian§n5 have no "§:g$umpti%e evidentiary +g4"~ﬂﬂ °f< " ?aiue;f Mgﬁii§A Wh£ther the Tribunal is " "2 ﬁuatified in ignaring the Xkw mﬂmpatsnca 0f the tribunal nah fﬁdf pl§be a dacuments yraducasd by the patitianers;

iivi Whether the property T * w'hﬂﬁtIoV».£IVIIlr"'QmI\'!""#ﬁ\d'h «nwwmm wa'wsMsmW.w V; nummmmwmnwm wmame wwwmg MN" mmmmmwmmm WWW? %m.,-wwééw W?" W'M€NA§$7%m%'a Mﬁﬁﬁ $3 queai: ian is neat a .*:;'e:,;a.ntVé\:1_ L and as can the apﬁcﬁhted V Evihethez tha §§9titi..Q1:2.1.G!w.r!$V--.A§f;&I§'.ie *- aatisfiad »,:,,;q,a 2;

shaming V"

appeinzgdj «.:::_;-e,:s§a=re p§é:@_a.rty and they zwe§:e V ::p§§$~:$:[é'z%aion of the ufa5.3...~7not given 'f}ii*%&+,'i;:a_rusal of the impugned ordsazz it seézi 5:f§g'%*ﬂ_;'..T1'vf:I:1e property in Sy.2~I<::~.108 of ;':E:,fc::L1»a.z*:,.$.}f2aV1:ke=;-:.z'.zé:.i1,;°:IL3.i ta the extent cf 2 acres is mwwﬂ A a%.i'}:;.jer:%: matt-.5: ﬁf tenancy in quastion and 'P.A:'};i:':*'sA regard ﬁam No.'? had been filed as per:

Saz§§§;:;n 483%». sf the Land Refcsrma Act by one Rama; ah E..addyf C16 caaagd xeapandent No. 3, which W w.W,.m '&w*N«n:V*-w1ﬂ{'&.E W mmmmm mm WW: W mmwamm WW mam" mt mmmmm WW 6 the mahazar ragcmrt of the ayeciﬁirs that Ramaiah Raddy :«;:&aV. =-- cultivating and was in péagsae-s§§.c';r.p thé-,__ and that there is a .re-a_.3.aztiic:~1jz"'raf tenam; batwean the pg££§asV, by its Carder data;ﬁ ":~- gifaﬂtad the vamp anrrxy xights "6f '»ié'§-rﬁﬁendent No.3.

Furthasx, the order af the 51%;; reapact: of the not binciing on the Land "f3:i1::uI:a.E, ::Vag"~=:':._%.:édL;{ zzv;.:*,4 tenancy righta. {3:§ Aj;;$z;:;a-al Qf the evidence adduced an baha.Eﬁ"'5i;.=f1 1;€Vi:v*;§§.tj.«:>na:s it is seen that cane §ii;'E§raraaf1§;a ' ~}?1ﬁ3 been examined and an IKMWQVKI " was given to the LE3... of V_V.:":~é_sp}m;~;:igz§t 24:23.3 ta crasa-axamine him, but thsy 7ha §$'e=.=»v----nmt crwaawexmined tha aaici Suhrmaanya; gm-sax ef attarrnay halder of Sarmaizhxaj. W, W. Mu-uuvwl "M....u. Hm.»-H. '-mHm»~WW>nmm Vmrns aw-an-m..w-mm-mm~m wmww vmwwtwamm mm LawwmH~2w.u.:«mwm m¢am:c"'n m'w'M%/cw wr 2ra;,%:.¢*<«§'«'a;§<»%;a§*~ww% WEWW WM an the -ather hand, evidsanzm was bahalﬁ e:«f zasspandent Nc.3_-"'wh¢fz~r§3%'iVi1'--A ﬁuniraagy has been examiﬁed,§ﬁ'S,§}G2>§ndgh§ was also subjected tm';;oa$+§kamiaa3ign.; Ong mmré witness namely was alas saxarrsineﬁ t::'«i _._1.':'E-'a.4fa 't:2f.Aa" property 3.3 in E'£I1$E'53 f£§Ii.%'.3I'1. _a..Y1¥':3§ the Law, zaf and the said witne $51: V§§'im;a::;3;exarained can bahalf mi tﬁ:-:~*a and his aviciaance is we :2-£5game%j«¢%::a;e¢[%fV%maia.h Reddy and his aona Ya-?Eé;'ia¥* L:f:u1féiw:'aLtiz1g'V' time land. in question. He has :1 :hat Séiﬁﬁarathzzaj} was in pogsessicn and the land in queatian and ealiaw ¢1é:«nie_f::i' suggestion that it was never: the x?:T;en$.z;.?:;:iad land.

23. The certified cmpy cf the RTE extract:

is 232.59 prcsducesd. by thsa petitioners ta show that as an the aypcinted ﬂats and alas vurwwwtvuxuarowwaam wnwwvnm muwuwm» wu uwunmmwmsmmuumwa, uauwmzs wwwww W» lE"iMI$'"\'ﬂ.|'s*WJ§'%.f-""%'$J'C"'*9.!§'%lﬁ'"i'L wwu-mwsm muuwwmﬁ WK W-..$'°?zLéL%ﬁ%@%iﬁ:££%WsM i$£"'$%Wl'E«'"§ WW varificatian ef ether RTC's maintai§édf;$ﬁ:§$ ramcmﬁ it is seen that a 3p$cificWai§natﬁ3a_§£gu= tha Eahasildar is actestgd ym;¢a a9pict5_:§9 faat ahat same nwmipﬁigtiaﬁ is baing acne in tbs affice cf tha Tah5£id§r 3h£lﬁﬂ§§k§hg sntry and. in isauingvjﬁba i@a#fi£i§at§. 'ﬁﬁcapt the aeal of thq_$%hgii§§£ ¥§'3#§§ ﬁat hear any authsntigiﬁf Spa tﬁ$£% i% 35 $ignature of the ?ahai1a%;, Efgﬁ :54 £53 uﬁgﬁ ia ahewn be be of iata%t @ﬁ§ ggﬁ $@§ is $$t 9f the particular year §: suﬁééﬁﬁéﬁtﬁ to thereof. The EEG a2:za¢t3x~s§u§hf Tta be produced by the ",§éti€i¢ﬁe;a he ah@w' that thny' were in A=.§§sSaﬁai¢ﬁ.>and cultivatien is nat proved saﬁiafasﬁmrily.

22. ﬁcarding tn the learned Caunsel for .~%hﬁ gﬁtitionezs there is a specific statement by tha rasganaanta thamsalvea that the pahanis axe in tha name Gf the petitioners. But the 35*"

Will! '»99N:2ﬁ\b uawwvmrzava «ﬁg-gm~:..'¢«nwm wane mwmmmaummmwwm 5H'MW"l wwwww WW smmwwmammm Wiwm Keﬂjwgﬁﬁ URI" Q the tenants hy thxaa at tha witnes:é$ t§§§,@3 an l.3.19?é Ramaiah Redﬂy was ¢ultﬁ$§tihg tﬁe » ianﬁ anﬁ aftan that his &gn3-#E£a{@u1fiv§ﬁ;mg the Zands and gaging ﬁaga t$ ﬁ§§ E£ﬁeﬁY aratﬁila wane: fram ﬁ§amu ﬁﬁ&@ §§t#tianGr3r gseﬁgreasar had §@§¢h§§gﬁ £h$ p§op§%t% dapicts tbs fact tﬁat th£ jlQ§dL iﬁ ﬁ§§3tion was a tenantaﬁ_§ﬁﬁ§manﬁAt§$'Q§§#"wa% being paid to Ramakni%hﬁ% $%ﬁ®¥ ﬁg iéﬁééht 0f the land in que5ti$m; U EEg'=EuxEha§{ ﬁg vraliad the deciaicn 3;§.??<1i"}%:{«far.L..: 12% in the caaa of u§§§g§§ﬁ% $§@®§§wrama and others wherein it x i§ hﬁﬁé tﬁﬁff 'Where the Tribunal findﬁ that "ﬁ %h§ x§;lé§é§ tenant was not cultivating the i£%$ ém%ediataly before the data oﬁ vﬁsting, xi@-i% tbs dnwy af tha fribunal ta dgtezmine was cultivating the land.' After remand, Lanﬁ Tribunal baaad on the evidence '3§ yraduaed baa noted that Ramaiah R§&@ff%§aUa tenama aa an. 1.3.1974, gg su¢h;_ thé€'abﬁ§aaE"

ruling amaﬁ not sup§9rty fﬁﬁ91f"ﬁﬁSQ,*q§f gatitioners.

2%. Ha haw aiﬁo :éi£§§Tn§on tha7;eciaian zagaxtad. in :197ifi§"KQ%§L€§{f%ﬁ _tha case of §ax1§..z'. ta Tribunal, Tumkar ah§;§$ﬁ§$a§;§ha§ai$,3s per Bection 133 mi ﬁhe*$§#ﬁ%£§kaL§%hﬂ"Ee#%nue Act of 1964 it iﬁ nsts§7;ﬁ$t'§E§ énﬁ®$§§ in the pahani is a graef mf pésaassianghni it is of avidentiany wa;u$; in thg caéewga hand, an verificatian af tug .émtri§$f ﬁade in tha ariginal xecards . k__mai5taiﬁeﬁéi§ %he office of the Tahasildaz, it ﬁe i3vaaaﬁ.fEat it aﬁanat bear the ai tuna at * =ﬁhé*f%haaiidan ta accept the authanticity. In '%_th£ circumstances, mantiening the mama of the V "»_§:@éa$$sacr af patitionera namely Sampathraj j'im tha R? is af na aansaqusnca.

vw-mrum vuu-Vurvmouwu -wk» -<'€4ﬂ<*V-"l~*u\\~m.'?$E\'n6II>$« mnuuwnos wmm-ya-;rum>:» vwa 9shy"wam5s'e2r1xnu"nnILﬂ'"*m aanmwamu: wtwwwwu 'owe: mwwvmlwvasawtww mernwmm vawwvwma Vauﬁw wwmmawmwmmm #¥h'$..2'&'£€""t¥ %m'%m$?Y\$.lM'\~¥ §'"$.#%:W.¥'ﬁ.é9"§¢§.;§'>"§%¥§'3azIi'°@z WKWW kw' AS"

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