Karnataka High Court
Rathnavathi Rao vs Ramadasa Shetty on 19 December, 2008
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
" . Rajexiziramngtar
'A Rat)
T N. Sudhamani Hcbbar
.,.
IN THE HIGH ccxm" or KARNATAKA AT %
DATED 'mas me 19*" My ofAApECEMe£=!$;'1%fi.fl9tQiE§: A T _: «
BEFORE . % \4 . '
THE HUMBLE .vu2.:rus'r1cE A
WRIT pgnncw No.§t5343x2obe'
BETWEEN: V 7 » .'
1. Rathnavathi Rag if '
Aged 58 ;_ «
VH0 late
2. G. Ragyavaxgfiiaég * V'
Ag6d_.3?T,yea:S ,
S/o"!ate__G. VR?a..__ __ -- '
3. H. sunaangalaaatzai _
Aged 35 yaars, -_
Dgvo-me <3. Kgshav R:-5:0
ffimss,
' Sh.im9ga. «.. *
4." féao
3:3 yéaxs
S/e..14én;: G. Keshav Rao
31 yaars
S/0 late: (3. Kcshav Rae
Aged 28yean3
Die lat: G. Keshav Rae
R] 0 $30.3, 'Vasudeva'
Grattigcrc Extcnsjma.
Haridasnagar, BM}. III Stage b
Rajarajcshwaxi Nagar "
B.a:aga}aore---560 098.
Petitioners 1,2,4 and 5 acre'
R/o No.2-»1-90,
Kunjibcttu Post, Udupi T u * ig
Udupi--5'?6 102. V _
(By Sri S.K. Acharya, !§d*{.';} "
AND;
1-
Aged 5% yam ' S
Slo~--Ka1¥tz>p8i1>'°3;hstty'
Nmr Kudtfe
Udu.pi~--576
2. The Lzai':idV_V'I"riEi:~;1naIA" mdupi
V, ._i€Rep. by its
. 'l'h&.Stai::,ofKa1nataka
T R¢i'. h:r*"3¢crntaxy %
VRét*én_u¢<{}épa1'tnacnt
A ' 'M.s,'m;i3aing
Ba_nge:k§re--560 001. "Respondents
X. (By Sr,i"R.B. Satyanarayana Singh, H<::GP.T, far R2 & R3) This writ petition is fflcati under Articles 226 and 227' of ;thc Constitution of India, praying to quash the order dated f 11.10.1975 passed by R2 vidc A11nexuIe~E, etc. This Writ petitian coming on for this day the Court made the foI}owing:-
The order, vide A"i.;I';'V1G;;1976'wL' passed by the Land mpufigaa, %ud1;pi;%as in questian in this 'gxnund that the Tribunal hag xcess of the claim Q the first respondent cla1'111if11g__t'o_ application in Form N037 pra4§,§r«ing.fo1u*aof" bearing Sy.No.13'7/20A to an . (cogvzufiflof the application in Farm No.7 is at The Land 'I'ribunal, hawaver gamed oc{3*a1p%31;1C3: i'iAghts in favour of the first respondent ta an <:x1:§=:nt"'"§f 30 cents by the order dated 11.10.1975, igjapfigxed in this Writ petition. W . 5 .
even if it holds that the order is void {(1
--- State qf Rqjasthan .3. others the extraordinary exercised in such a It is seen that the __beco¥nVc final and much water must Hence this Court toi position.
sd/..
_____ Judge