Karnataka High Court
Naveen D Silva S/O Henry D Silva vs The Land Tribunal on 15 December, 2010
Author: B.S.Patil
Bench: B.S.Patil
IN THE HIGH coum' op' KARHATAKA. % DATED THIS on THE 13m myop DEcH;reiva.%éR,%go1o'kk T BEFORE L % 1 nu; narnu:
wan' Pnnnon ;to%;:s7+a:7/2o1oqLR; ' NavaenD'Si1w.',' I _ -
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Residing Udupi--.T1h.1k " 1=E'I'1'I'IOllER Anand Shetty, adv.) Taluk Ofiloe, Udggi.
D Silva, ' about 5-8 years, Slo hm Mu-in.nD emu, T Raiding at "Pntl:n'nn Villa' Near Church Road, Peranapalli village, Udupi Taluk as 131:.
hen US 333% about gSvII}l"eara. 8,10 late Mariana D Silva, Raiding at Kala pariah, Near G9 mm Bimjazm Iviazfiaii, Herga srillwa, Fm: Parkaiag 'imugi Taiuk $3 mam-ict. 4, Stais arffiamataka, _ ' Regawenteé by its ~ ' & nf rmxz1.3.,e,; _ ' Ba1"%.a1cvre-5% {$1. " n _ RE SPCEESEHTS [By :§:';*<3.,e.R): ' 'Writ is 2% and 227 sf the tiéfiirect to the efiam that the right an the 2*"
" Sf tim aréar sf the Lam Tréhufiai 35 per A wtzzuiai mum tn E:«e2.f1f1§t'*15£;._g:%si' « fix-& 23$ reamrxieint aiane that tag:
izz. &ndivs;aug1 ag;saci:5r arxd strictly in mm af the . ¢f'».._5Kummha" i.e., "famw as aantempiaifié fif thssz. Iiarnataica mm Refirms Act. etggg 'Writ ?eti$i:3n an far {big day, the Scum mafia thxa ffiilawfiz 9 R Q £ R is: this Writ pafitimi; the paefifiaanar in aeekzmg Eb: a daciaraéims, ta tbs vafiwt that mizfmmni af amupamcy rights 32: his §at}2e1*~--2"§ rmyacmiant 53 par firdm fiatfi.
W 23; 'ii E??? by the Law. Tyibunalg Eféupi wmzki afilgra is the bexmfit: zrssf 29% rwponfiam'. alarm in izig capacity' ané. strictiy in term 9f the 8§fifl 'famlgyfy ga xiczf V» thc Karnaiaka Land Reform As:-.% =3w,k rfiyuanéant W119 is tha sf V his fafiw ) amt ettmif 'fathaef mt get QB': for the in rwpwact af the ma, 4 aczm 5% IIL%V 3% {$8213 cf Shivalfi viflagé' £3' i3&up§ ~ « ..~ Vifiaée by the getitémzgr is has 'fin passed. by the L-ané ihaak an 23;-4:19??? gmnxsm smupancy 5f the 2&5 rmpvaztiéents 'Em razzitais in mica it siear tlxat tha smaipazticy rgfd 1% " are 03:; behalf Of hia W%mthm* the inciufies any aha pctinizanar car it includes a largm' Eamlyaffim fathm*a}Q@w17?i11'13mm~%xm5x% aaxzmtfiea maémr ':9 ha ésméded $3 tlfi writ §fit§;{.i$E1¢ E1' the énimfis ta wurk 012.': big righm fin Ethis rfiagré law. Hence, thiawrit petition L1'/* he has to appmach the Civil Court in