Karnataka High Court
Rama S/O Krishnayya Ambiga vs State Of Karnataka on 12 December, 2018
Author: R Devdas
Bench: R Devdas
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IN THE HIGH COU RT OF KARNA TAKA
DHARWAD BENCH
DATED TH IS THE 12 T H DAY OF DECEMBER 2018
BEFORE
THE HON'BLE MR. JUSTICE R DEVDA S
WRIT PETITION NOS.111097-111116/2017 ( KLR- RES)
BETWEEN:
1. RAMA S/O KRISHNAYYA AMBIGA
AGE: 49 YEARS , OCC: FISHING ,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
2. LAXMI KRISHNAYY A AMBIGA
AGE: 78 YEARS , OCC: FISHING ,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
3. GOVINDARAYA PUTTA AMBIGA
AGE: 59 YEARS , OCC: FISHING ,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
4. YAMUNA LAXMAN NAIK
AGE: 68 YEARS , OCC: HOUSEWIFE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
5. ARUN JAYU NA IK
AGE: 56 YEARS ,
OCC: AGRICULTURE COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
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6. RAMAKRISHNA JA YU NAIK
AGE: 71 YEARS ,
OCC: AGRICULTURE COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
7. SHIVAMMA W/O Y ESU @ BOARAYYA NAIK
AGE: 61 YEARS , OCC: HOUSEWIFE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
8. PRADEEP MAHADEV NA IK
AGE: 33 YEARS ,
OCC: AGRICULTURE COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
9. OMI @ DEVAKI W/O VASU NAIK
AGE: 77 YEARS , OCC: HOUSEWIFE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
10. DEVI W/O HANUMANTH NA IK
AGE: 74 YEARS , OCC: HOUSEWIFE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
11. VINAYAKA KEMU NAIK
AGE: 51 YEARS ,
OCC: AGRICULTURE COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
12. RAMAKANTH NAGAPPA NAIK
AGE: 48 YEARS ,
OCC: AGRICULTURE COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
13. SHRIDHAR NAGAPPA NAIK
AGE: 37 YEARS ,
OCC: AGRICULTURE COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
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14. NAGARAJ PARAMESHWAR NAIK
AGE: 39 YEARS , OCC: COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
15. VIMALA SHANKAR AMBIGA
AGE: 48 YEARS , OCC: COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
16. UDAY VENKA TARA MAN NAIK
AGE: 57 YEARS , OCC: COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
17. SATYAVAN VENKA TARAMAN NAIK
AGE: 56 YEARS , OCC: COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
18. BEERA NAAPPA GOUDA
AGE: 57 YEARS , OCC: COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
19. BHEERAPPA VENKATARAMAN NAIK
AGE: 63 YEARS , OCC: COOLIE,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
20. MANJUNATH BHEEMAPPA NAIK
AGE: 55 YEARS , OCC: BUS CONDUCTOR,
R/O: SHIRUR VILLAGE,
TQ: ANKOLA , DIS T: KARWAR (U.K.)
... PETITIONERS
(BY SRI MAHESH WODEYAR, ADVOCATE.)
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AND:
1. STA TE OF KARNA TAKA
DEPARTMENT OF REVENUE,
M.S. BUILDING,
DR.AMBEDKAR VEEDHI,
BENGLAURU-560001.
REPTD. BY ITS PRINCIPAL
SECRETARY .
2. DEPUTY COMMISSIONER
UTTARA KANNADA.
3. ASSISTANT COMMISSIONER
KUMTA SUB-DIVIS ION, KUM TA,
DIST: U TTA RA KANNADA.
4. TAHASILDAR
ANKOLA, DIS T: U TTARA KANNADA.
... RESPONDENTS
(BY SRI A.R.RODRIGUES, ADDL. GOVERNMENT
ADVOCATE.)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 O F TH E CONS TITUTION OF INDIA ,
PRAYING TO :
A) DIRECT THE RES PONDENTS NO.2 & 3 TO
CONSIDER TH E RESPRESENTA TIONS DATED
20.09.2014 AND 20.05.2015 VIDE A NNEXURE-H-H1 SO
FOR IT RELA TES TO PETITIONERS NO.1 TO 19 ARE
CONCERNED ;
B) DIRECT THE RES PONDENTS NO .2 TO 4 TO
ISSUE PATTA/OWNERSHIP RIGHTS IN FAVOUR OF
PETITIONERS FO R THEIR RESPECTIVE PLO TS IN
SY.NO.169A1A1-B OF SHOROOR VILLAGE OF ANKOLA
TALUKA , ETC.,.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:
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ORDER
R.DEVDAS, J., (ORAL) Learned Addl. Government Advocate is directed to take notice for the respondents.
2. The petitioners claim to be flood affected persons who lost their lands and belongings. The petitioners were either agricultural coolies or involved in fishing activities for their livelihood. The petitioners contend that in order to rehabilitate the petitioners, the respondent State Government proposed to form a layout and allot individual plots in Sy.No.169A1A1-B of Shirur village, Ankola taluk. It is the contention of the petitioners that individual residential plots of 5 guntas each were carved out, in the said land and were allotted to the petitioners. Though the plots were allotted to the petitioners, the respondents have not issued pattas to the 6 petitioners. In this regard the petitioners submit that they have been making representations to the concerned, including the Deputy Commissioner of Uttara Kannada district. The representations are found at Annexure-H and H1.
3. Learned Addl. Government Advocate submits that, if the petitioners submit all the required documents, the respondents would consider the representations and pass orders in accordance with law.
4. Recording the said submission, the petitions are disposed of, directing the petitioners to produce all the required documents before the respondent Deputy Commissioner and the Deputy Commissioner is directed to consider the representations along with the documents and pass orders, in accordance with law. 7
5. The petitioners are directed to individually make representations to the Deputy Commissioner once again along with all the required documents, within a period of three weeks from the date of receipt of a certified copy of this order.
6. The Deputy Commissioner shall dispose of the representations as expeditiously as possible and at any rate within a period of four months, from the date of receipt of the representations.
7. The petitions are disposed of accordingly.
Sd/-
JUDGE Mr k/ -
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