Karnataka High Court
Bhira Kuppaian Naik vs The State Of Karnataka on 11 March, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
I3'=' THE HIGH £.'30LT£'!' 0!' !9=R.--.TA..._, ___ _ _ ms HUWBLE MR. ausncx;-3,v§'a,':iénMssa w__%_VX-T3 mu' PE'l'ITIOte1*N9.2§43V§f20O3»€"VL§!:Iv':H" jg BETWEEN BHIRA xurnnznm uaim_ u SINCE DECF?-.5313 B'!'"I-!1'5.|_ iali. GOVINDA HHIRA HAIK L "
F1533 T1309? 45 ace: nnn1cuarUas,; : fi _ __ Rifi fiififiagi tinuafii', _A." "~* sins: ThLUEV'*f_ ,. t_'_'j ,' uwmnna Kaflunnn n:sT»;._*~ g ... Fi?iT1fifiER any srii5ga3fiiEs$V¢ua3nfii; Anv ) my :
gamnm smirk an xnnmnmnxn ;'r3":'." I~'._i"3 P:'§IE€CI'i-'Pd: EECRETARY _",Rzvzuun nnrr "vfi,3.EfiiLfiIfiG nngaflnnnxnn VEEUHI, _fE3HGhLoRE~1 ix. mun TRIBUNAL SIRSI, mnnux 31351, DIST:UK any av xws camxnunn 3 fiHTTHTRHY GURUNHTH PRHTHHHKKHL fikflflfi, ASRICULTQEIST IUD BEN5PeI.nE 'VILLAGE, S1R31 TALUK, GK BISTRICT W' 4 SUBRPLY GURIJNPLTH PHfiTHP:I'flClO\.h MAJOR. NSRICULTURIST 11,-' D EEDSGJLLE VILLAGE my ax-5.: mxsa srnvmmnnnpznm%Hcc4é't#o::;»9Li'kAnn A ram sax s x H2559. 29:3 9.3,: « '1':-:15 -are F1 LEI! unr;«fi;r<--.._Vp.nwi'cL"ssV 226' of THE cm»1s'r1'ru'r1oN or Infi°15"'91aa?trsGé"'T=¥o kgunsu THE IMPUGI-JED -mama E1:"~._F.2, Tfiiiiiiiifi-'st, fiiftfsi.
fi'.'15'I"RIfi'i' :.'..x. m'. %'2z¥%.3.'?w*** ***ff.:r;"Mm*=1r men arc. 'me; " pé"1.:;'i.:.i',t.:'~:; !;q.1: 11;: nought for cguauhing ti-an K5276:-if gated 22:-ea----299:2 passed by ' 'the._ __'_r:i1:una.l, Sinai in its proceedings H vzi.-an armature-F and further for .1:&~1:tiv.a;ri¢"fi of a unit 9: mandamus directing the AA ';=:..gI-cfinucl zcengaondent Land Tribunal to consider:
ti}: Ea.-:..-re "oi? filled. M the p¢_:1::;1,:;ane.r and to I1?
"I Fla :1' Hr F. U! I'I P 'll :2 In H PI:
:5 grant accupancy ri"
rampant or Sy.1iau . 19 In N NI (.2! N P gun N:
N. NI I1 0 M L':-2'9 guntaa réfifiscfi velar aitu*tad_.--§%s.t""Bs:?*%-file; vii lagn, Sinai Taluk .
2. Aaauxxding to t?i§4-.._Vpofil.£iona:::} _:3.1.a tenant in raapefzt lands Hgssgfzal, 22511, 22/2 am: $8 E:ijr;--i1_."té;i"' Sits.-L Talult. filud Form NOE?
seeping rights in his fafcguz Section-4B(m of the Ka.rna.ta_._k;e,V » Act ('the Act' to:
. passed aide: in pic-aaaa¢iir"= %»fflo}Lfihzsfir7244 dated 19-10-1931 granting rights in favour of the potitionm:
,}_.§_4_,.,, Vviéaspact of Sy.Nos..254, 255 and 221 to an e":|fctent of 0.22 guntzas. 0.24 guntaa and 1 acre 2? gmtaa respect "elyi Hm!-ave: challenged by one '1'-iarashima Afiflaifia n-afida before this gang: Ln W.P.No.334{1982 whicfiywaa tha Tribunal fox Igqgh .¢6n§id§fiati§h;x a Thereafter, the Land Tfiihuna1"hy- ifi§ f9rd§: dated 12~3~1996 granteq. o&cfipgncy }righ£sV%ifi> favour at ths_ potifiiahag in io$pact 0: and 2212 to 5 an extent at i.;&cfi O~24 gunfiasfi l ufipfi 92,gyfit§£; D-36 guntaa and 0-2sHgunsfia;;g5§¢¢£iv§§yA55 per Annaxure-A.
3. fihgl;oflgifig f§§ said order, Raupondants 3 _O1;l_3:t afid 4 filed a wxit getitien beficze th;g A «:i._n iw..r.:ia,.2?113;1996. Lear-m-ad rzcunesal far the R= 3?h fieap§fiflant contundsd that this court fiithflut assigning proper roasena, allowed the %% * <p otvi'tian and quashed the order or the Land li Tfiihunal granting of occupancy rights in ta'-.-'mar 33'. Pu.9£'.§91"'..'.'."..£.".".'.Z --t..3.=1.3 9.9 , QB . A A 1 zfiiz an lfifi ara fifififififflid.
AXR' Isl-uni '.'II«l_'III--' - u--- - --~-- .'.".- 7 .-' Against thus ggi-:1 order, a writ np_;_:,9£-],'"._Vwas 1 9 99. & *n;w.i;e,;;,%;z;
Bunch of this court Whi10g,i10Wiflg'v' observed that nowhere itil'-;huIF;'3"E3e11 ' e1'1V':'am'1~;é-§=.'...__At*.i?-,.f~._.'a«t1: ' Form Na..'? has haon'TV_':;.L1aVd-._'i:.*:.~Vr Single Judge hag ro£a;:_§é'e;:§J. -tgo f11§T_ ':aIa:iia and in the ahaezzce ef 'au:r;3,r_ '§'_b,I3§Qi£i:€!A:"'f,indi11C_I to that was _t;o~ the matter was roI:1;i._t_tja¢;*i. ' :"'Vrh§%-L Tazihunal . After raafsgnci,' panned the impugned azzdor at" V ::;n "'«~.the order at ""':..':'u's5i".'r'.'--T-*3', :1-as ::a.......--M noted that there is objection in at the Sy.Noa.225l1 measuring 1 acre 2 ' " vguzifas. Sy.1~Io22;'2 measuring 29 guntas and S},r!1~Io.198 measuring 36 {mates and 9.13»: n<>tod tkut in respect at '-'=v--Wn-193 t.:.n 1:119 extent 012 36 guntaa, flaapondents 3 ulfoar $1 -I-um.-r-nu---_ .--___ V- ?";_4 » 1"-9et.,it:i~:~;J.:dse.xf, the loaunnd f§'I5V01.'!IiEliI'I1'f Eliaciar lfi as tenants in ea-4§.~e-...['.i...-- M a_r; c;dg1:T*~..;iatad 31-16-ififii. Further f10fi'<']' that said order, nu writ potit;_Lg::__oJ: _.°wri'.£'_Ve.fi;§e'g1 preferred by tho petitio;ner;'_"?11%§.f6:£hp "
Trihurml has :ajac%§_§t.a_ petitioner in regpact afiia also in raapact $5 5y.N¢2{22§!lj5#;j32!2 gt ti g that as an if5}#i§'TG', * -- }--a net producgd I-"~~'.'!-':_f-'.'§1:r:.f.1 . that his name £ou;:c1._ "t1:;§VV_V,:2:u1tivator' as column. Heficexchia-§§£iti§n,'5 1:1' SH III 42.3 "Hana"-«:;'-V...'theV leaznad cr.2=..=...ae1. £9:
E H counsel Bmnearina for third '3:9ogpVg:riti§nt .
11:. 1;; the can of the petitioner that !D §7fifi 'Itifi remand, Eh% atatnmenxs reegxgs HE were not in accordance with the zoquiromonf: 6 $}.f€u-/ [Hint vu I.Il1I'|l'l-II:-nu'-q ..._.- _-..,i_, .5." _- V_, ,, E1116 1'? at the It rnatgxg Land R.a£om1g »-.I{.'u1J.as ami aim that the ifiafiamanta "1--¢_v-;«$'_ .':~;¢§j'~--: recondad by the chairman pAgrsorma113'.::'_ax'i£i "I'f;Vi!l.B_:Ju':ii= ' is no aigrmtura of the ".'i{jeg'J:a5_e«d cmmaol. for the patiwtigrxak-..§1go= 1§c§i::;tVpdi v gartain inrogu1§:itia§__4_L:"i':§_ Q10 also tried ta 3'.-zingy 9: this court that aomg '.;'.,uga:.d'1:§.f':.a struck est. there in some ma11V+"~l¢I11¢3%A5"-::i\3i§?~:;;:,_ he sought to: the Land Tribunal and to .12:-1.-1.1::-_J.n:_gi __41:1:-gvar to thai 'I.'z:ihuna.1. ' 'rgwgtnpd cmmaai nppéariw far the H 149.3 auhtuita that there is no ui1J.é.§a§3."5.ty in the order passed by the Land A' '?='-Euxtiiiurzal and it does not ca:LJ._ tor: ._-'l;ni-2&1-'Ea T-canoe . only mentioning cf 'Ea"3r.h'aa.2$-1 r."$.--.=_--'_._a-'..'1.;"-:wi.:".--.gj' guntas, Sy.No.2.'.'n5 moaau1:1,;:g Sy.N¢»..221 measuring e§cj:-5 Aaaozding to tho pati'i:i~9r:ax~',.'-,. wirfiv struck oft <1a111u'gnrataIL_f.'-.,:_ am: iii~_{§,1::fi wigs struck Gff is cl:-..-.:J.y *=:'.l§e.;l,.12; [II barn age 1.9
-- . '..a' only §y.xias'«,25a{s}*:rac: an: -...m " Li nat any.» jI1§$ifV§""'E>vor there in no monti_p:;i~2:,§_f[' %sy.%uo.1s%ao.g :25 or 2212 in mm No . -. ' . I' 91:
.' L'¥?hou:,:*h.the:e is same :i._1:.1r.1st,=..r1;fLa.1_.r;;t:v ._in. the . «o_-Vrci_e.a:. oftho Lam 'I."'r:ihum:'.'i., 'u:.1"*r-7 -r-at be sme of occupancy rights in favour St. ' petitionnr in so far as other three sqjirviiay numbers. As per the tinding of the Tribunal, in so far: as Sy.No.198 in II
3.:
zzancanaea, =.-:1*.1¢h 1: ready gal-__.i_c;i :9 Que been ,;.n_ granted in favour of nuns 0 J_J«G~/ 6:: fléfififi ha? ta order of the Land Tribunal dated 31!?VJV'£I;':-"Il,_981 A-'I-L...
I a..
L and that does not call fo1:bAA9intnr:E*¢r§n::;s:-5*'; in so far as Sy.Noa.:'2:25.§"1A..:' ccsnc-arnad, on pe:rusa3. 'Q1! rim zac¢§éii.gv,._19;;c£dfice»:i» gzantiqq. favour of the pit . Dospi ta some __ -the absence of such mont.1";cnfi_:5.ng' No.1', question 01'.' r.;:.-.:i;»9r_\'i;I.1.'-.«*.*2 :ii_*'_r,;: "f.:11..c.c. cage 12-: the petitioner to:
it). =. :E.'o1'e"' the foregoing noaaons. the petition n .T.t._._-.s disamiaad.
mp}:/-"'