Karnataka High Court
Sri K T Rajappa vs Smt Muniyamma on 10 January, 2011
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
2 "THIS PE"ITi'§()N IS ¥~'"'IL£*I§) {ENDEZR AR_-:'~fE(3L{*ZS3 22-6 AE.\E§J_.-.i?._2?' 0? TH E CONS'§'I'I'U"I'E()E\E OE' INEDEA. PRz%:?§NG TC) Q{§é\S$ff_{ "i'E~'iE H\:'§?U(3NE}I) ORDE-R ZDATEED 2Eis.8.2{3.}. O PASSED BY 'I"H§":'; _:'15SSIE.3T}',N'I' COZX/IEVIISS1ON.E§{. £3A' .\§'GALOREj E\§€)R"§"'i~i SUB . . 4T3.IV%-S30?-E, BAN{}AI.,(}RBI IN ¥~'..A. :36"Ff20{}5--GE3 {OLD R..E'+.. 24}S§2OCI3}"*-- AE\§§\EEXURE~D AE\E§) CCENSIEZQUENTLY DIR£*3C"I"I"".__'E'PII§r. L" FIRST REISPONDENT BY A WRIT OF MQANDAMUS _'i"C}' = --.Cg'%NCTwE-1; 'I'?j1EI' I\:'I¥_I'I'A'.I'I_ON E§E\f'TRII:3S 1'v'1AD§*I IN F§'*§V-?'Cri?R (EH '--F}RST RESPC)NDEN'I"' IN 1'vE.R.3/%.9§}1~§%2 I3Y';»0Rm;Rj;. DA'I*:;{3--..22..'§..Q.3.99::
V1DEiANN§§X'URE«~AAE\£E) " ~ THIS PE1'I'I'I'ION COMING c3N"--E.j<>R <)'i:s>:"V>1a:1RS,T"f1'i~~i:§»--vDA'x€ 'I'I~IE-
COURT MADE Tf*IE F'OIl,I.,OWZNG:~ Disputes re1at'ing possession to agriculwral iaéngiiigxxd land belonging to the h'é}, efu'1~:»:g;ranted at any point of time aIjve:"ai}1":x3 C}§;_v or required to be examinegd 1.'e1af;e:s oniy to the revenue entric:s._ Re\}"er1L1e.é11t;I'i_<a:<.§"'€:a11I10'{: be the {me to regulate the ' "pr0c:v9é'd§.§}.gS'%-"for g1'é1fi'tj"<§r t:)1:.her"wise. Pc.iit.i{§'ner_%_§€s 21 [email protected]<>;3. 'vV}".i{) céaims right, in p<>::=3se:ssi0:r1 cf am__ e;§t:e:1?t.}'{§f" WE/O aCTI."€8 csf land in Sy. NCL44 0f Mulluz' u '4"--._VVVViA1Iag€.,. Véffhlif Hobli, Bangalore East Taiukfi on the basiss _ that. the said Iaud was p()sss«5=;sse:a:i by his faiher €E1I'1i€§'. It /3»?
I_/ X 1 2062-§;CiSEi'~ in tV'i'1'e..V:fi$_e21.:€ 2003. 'f'he appeai hm-='i:r}g been ciismiss.ed.Mi3y"~f:he Assistant. Commissioner as per order '.furi.I"ie:j feexzhisicirz in Revision Pe*£:i.i:i(m N<3.5r4/200405. The A v~:i'§:."ie;§:i2;':-i;.}r-' Ccammissioner appears £0 hsve rematadeci the 3 is mat. know'1': in what c::a.pa<:.ii',y pei.ii:i0ner's iéiiilleijfgxeéxs' in possession of Iemd and for how long and as _ had acquired "£,ii:1e to ihe pr'r:3peri.y 2i€:Va11. A
3. However, it appears that tIrie'i'iifs*e.
application given to the '. ahs_ivid_§1r. v§c;f_: :he1_"
in the revenue records in basis of the order passed by Bangalore Rural District, ;3'a,nga}_<:'rt-3'-iiji 112/785/'9 dated 27.I.:1«'E,';f9fi.53:..";'_ ~ 1;
4. It V;r§isVvgi§estiened by the present writ petiticaiiele an appeal to the Assistant Cominissiémer f~Je:f7»4E3V7'/2005-O6 [aid RA No.2-46 of dé;;f;e'efi7i~i")V.' the petiiirierier has Carrieci {he mai:i:e'r' by Q% ////'»\~.
4- rnafier to the Assisiant: CQfl11'I1iSSi(,)I1€'€ for r<;%e:2<a1.111i:x1é;..t_,i o;1 of the zlppeal of the p€~tit1or1er.
learned counsel for the petitioner 1:I"1:3..1f:' €fe'Qf1A.\{'§t};if§Li_t"Q16 :>. However, submission of Sri. S VC:flR'L1i:"Sil'bb§ii"2£§:()," = Agsistant Commissioner 10*..)ks;.1j1g inicza' f;1'1eV ré::c,:n.:j(;1s..3 and_* without su.mm.onmg simply dismissed the appeal earlier order of dismissed of th§fA'21vppeaI" order dated 26.S:26$.1'd'flE%§.§1s%=;§(§§% :§.;¢§'é367/200306 ma NORA present writ petition.
6. 'wh:;: 't. was the position earlier is not known,__ az1dV" aé: 1::) "_;why if the petitioner was in p<)sss::::i§;si('>*:3 E1f1Ci"--v_§3i1j£i>y'I"I1€I'1'i. did ':mi; See}: 50:"
mt;id1f:a:at;.1_::}I';._ '<)f f;.h.€:: E'€'\J'€I"1I,1{-é <3:nt:rit2::~: in izerms of axzy time in the year' 2003 is not: (either j eXpiei3:1e7éV(>f fe:)3"f:'t1c::>r3m1g in E.I°1e~ xxzrii, p<3t.iti0r1. { '?.: "~.Be that as it may, if the petitioner has 2111:; rights ' §.If: ;;m what, depic:ri:e::i in i,hé~3 revc:é:I":Lze I'€(3{}I'dS as Qf :':10w, it 5 i$ for him to mak.e gazed that r"ight';, i:ii:1e anéi jhe land befbre tmze Civil Court: and i:her€up{m "
reveraaxe <~}11i:.rieS to be brm.1g.ht in c%Q:;}fQrmiij}r'.**» .1: V.
8. Without prejudice, this writ' 'a__§§&§§