Karnataka High Court
Sri T N Chennappa S/O Late Narasimhaiah vs State Of Karnataka Rep By Its Secretary on 1 April, 2009
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1N 'ms: HIGH czoum' OF KARNA'I'AKA, BAN<;§A_1'}g:i;%2:L';;. ~
£31'-'{l'ED THIS THE"; 131* my GP APRIL, '
BEF0REj
THE HOWBLE MR. JUSTECEE 1€A:j.vz '--A§if>HAN_.ViéE:.DD§{ "=. "
WRYI' §'E'1'£"I'I()N No.687f0~.QF 2605 {';f;3+m?;;é;j"
BETW EPZN
SR1 TN CHENNAPPA .
S/C} LATE? N'ARASEMHA1'A'H" - ..
Age : 75 VEARs"g.__.'- =:
Rji) '1'HéXG(;'rlK*'£3PE§}_--.f\?I'LLA(?iE} _
KASABA HOBLIE-,"'VMA(3;«%9I'«5£'ALi3R- 1
BfiNGALQ_RE:V~R¥3fi;ALVD{§5'3'fRiC'E7____
PE§'E'§'"i"IE}¥\¥E}?.
{By 533:'; R £3~VS;5;£3A§:§Ei?;$F513?§,ADV )
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I $%A':%vE7: <§2.--:iARNA'rAKA
. REP --Bj'i_s' firs SECRETARY
'I'("}W'N AND CGUNTRY PLANNENG
3yi.".:a, BUILDENG
BA=N'Gfi;L€)RE 550 am.
_ f'FH§:"; {)EPi}'I'Y' CGMMESSIONER
' BANGALORE RURAL £f3IS'I'R}C.':'I"
PEJDEUM BLOCK
VESVESWARAIAH 'FC§W£*3R
BAN GAL(;IR'E-- 1.
" ..t\.L'..? "
3 'THE CREE?' CEFFICEER
TOWN §'viU'I"é£C1Pf3.L CEURPQRATICN
5
M!
MA{3rAI3i TOWN
BANGALORE RURAL EEISTRICT.
... ;2E:4ié--PQ:~'{Li.,i§¢%';z«?:*i*:-:--T ' "
{By SMT. M C NAGASHREEZ, AGA £e'.r;>.;%._R: &::; ----
THIS WRIT PETITION IS FILE1) i}f1'€f3'£ER1 ;%¥?'T fC1;l§:§§"~2;2S:
AND 227' OF' THE (1E{)NS'I'I']'U.'I'_I(}N -c§F'1:NDIa'.2egA*;:N<3- "m
mzgcrz' THE R3 T0 EXECUTE-._T'HE'v-$§ALyE ::>2:5*:::*;»...:i>m*g1:> » '
14.2.2005 BEFQRE THE': S513-VREGISTRARVQTMAGAQI 'TG
(ZONVEY THE VACANT' srra a{1BA3u--:§:NG #2:; 25.'? AS PER
THE'. SCHEDLJLE rv1§«:§~:_'?'1c}1*~é'I::1':»' 1N"*m§:"-SALE DEED DATED
14.2.2006 AND TO C30f'wWT1:}'_{ "}'}~i'_:~?§' ;ABS 'E}LU_'I"E FILE OF THE
SITE TO THE PETETEONEI2, FREJE 63.?'---<:£3,S}f, AS PER THE
QRDER DATED 2;6.10.2005_ 933333' BY ':'«}§1'::: R2 VIBE ANX»
E ON 'THE REQ{>.t:m~.;4EN:;£3ATI_§:eN..Qm"f1j;E H3 VEDE ANX-Ci.
*;*s1i'S-A:-é':;fi*I*:*:::£;>¥: "'<:;j1mIr~:'c';:;""<3'ri?»i .909 HEARENG, mzs
DAY, mm __CQUF?T«..f§dz%D'1'§ _'i'-H__E}-- mmowxws;
V E R
fiPe:1;£tioi1&:+:f Vhaxrifiag agread to give up a site
mi)' X 300' in favour of the 3rd mspondent --
";¥f;0*.~.iz;jL Ciolmcii in lieu of and by way or
ex¢1':angé afsite nleasxzring 25' X 25' out of :25' x 48' in
. £~iaf£ha Vfsfcga. M52/2, fztmowed by a pexmission of the 2M
ifiépérxdent -- Deputy Commissioner by orfier dated 26-
""1{}-2605 Annexure»"E", it is afleged thai the 31%
respandent did not execute 311$ lodge for registraiian, a
3816 Deed of the said site in faxzeur of the pemiazzer.
M
Hr5:n<:<?=: this petitian fa)? a. writ 0f marzdamus ~
3373 rt%:5:p0:3_{ient it) <~:~xeC1,1"£:e t.}f1::% §':;{'3:.}.$~ ¥3j§Eeci_ §.Vf1' k V'
order datéd 26-10-2{)(}5 An11ex11i'i:~"?§";~
Z2. "i"h€ peI.iiti<>n is nc:t {_) p;;}<)s€:d~ by .f':1i'i:1g . L'
of objezctiaras of the re$p0ndenf$;~.__
3. U'I1do11btecily, .¥+--».Tc_;;z!€?.*:e:1' of the land
measuiérxg 1:;:3'(§i;;. Vi:: 1if:(:w'=g "a::iéa;i:",i1f:}§Vgf:--V"E<;'«11:;*i;_1.zsL No.2}.1_6/1 of
'I'Ir1aggVi}i=:11jgV)';':5c: ,5'%;fiTfi£§:g;é, . fvf§.t«§ga§:i§, V'VfaE:1i{, fajiing within the
trz:=rri.i:oris} ~ 1';'1r3 3% respc3nde=:11t -« 'I'cvm
Mu1:1,§--$ipai (5(:.L11)1Cii, deiiirered p<3sse$sion of the pr:>pe:'{y
-to "t;-fie *.'3:>'d "1*s:sp011(5ié§ifi: far co11s£ru{:tic>n of 21 Water tank
V}:;1,i1:°rrig3* fer the: bezmfit of the: pubiic, at 1:216
i11s{;_;u1::<~:*:}f.7i'.V'E;i1e 3rd res}3GnC£eI'1t. who passed a resaiution
'"toTcGm':~;j;: to the ptztizianer land measuring 25' X :25' out
-Qf-.'?;'5' X 40' in Katha N(>.19i'3'2/i2. The Deputy
V. ..,_£50mn1issi0ner, by order dated 26-1{)-2UO5 Ar1ne:+mre~
"'12", pem:nif.£e:i ths exchange of the prepeztjy' in favour of
the pe:it:i.oI1ar, in €:§{€i1'{:iS€ of j11risciic£:i_o1:1 under sub-
H
section (2) of Section 'Y2 (fiffifléi Ka1*I1ata.ka f%z§:__i:1i::Ai;§fa3,'§tié§'§$
Act, 1964.
4. The §e't:it.i0ner, inzatfigd 0f'-afjgzamatishiixg.
rasporzdent far execution of appears
:0 have pmpared a ;51"<}pert§.? permitted
to be exchangfifd.-,V'.tG Est: /git)/v' Mzgnicipal
Qounci}, Hmvever, them
is no pfiiitiofléf did fiiakfi .21
demaiigi :3-1"'; tfi€§'w'$¥<??:L4r:€:$p{)}"ir<ie£tit to execme the sale deed.
_ It is :=§se21?fhei'*e éééjci that any persson who applies
"-~f?;;r"L3V'»x%:*i.t 4:33: 0rde:4""§f1 the nature of mandamus, who, in
L-..Cé:3)pTii:é;11gf,é "ivi:ih the zvelkknewn rule cf practice,
ofd--i.:1aIf?,_'i§/',_4ifir$t C2331 upon the authority C0}1CE31"I16(} to
its iegal cbiigation and Show that it has
refused or neglected to carry it: out vsfithin a r6aso::a1::1e
...!:i::r11€ befbre appiying tr} the Court for such an order aver;
V where thfi afieggd obiigatian is established.
M
an
6. "E'E3j$ petiti<)n is a(:c0.rdir1g}y rejectéti ;'€,§;:+;-z:'i?i.rig
liberty to the pet;itioner to ;iI1ai{€:"'é2i"«{1611'§8I1_.f3i
respondent ---- Ci_t}_! Mzmiaztipai té" fix/ac:
€iOCI_1.1".£1f:I"lf. as pa:-:I*:3}:£I:te€i by ti-1_é"*~Z}ep1it3z_ C:01::§3I3i'§;vsvi'd'i1é3r in V Itemtls of the order daigci 26:¢'i'0§;2'{)€}'{:3Am"iex't1ré~"E" and if thereafter {I16 petitié;}fi<?:r 'iswv1"aIgg:':i6i?eg:i','gnay questian such a<:ti0n_, an precaeciing, in acc01'{iafinc:3"ivit.h 'izégiéz. 9 ._ x Sd/-..
Judge