Basappa Mallappa Honawade vs The State Of Karnataka on 20 February, 2009

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Karnataka High Court

Basappa Mallappa Honawade vs The State Of Karnataka on 20 February, 2009

Author: Mohan Shantanagoudar

Bench: Mohan Shantanagoudar

IN we HIGH comm or KARNATAKA %  j%

cxrzctm BENCH AT DHARWAD L  j

DATED Ti-{£5 THE 20*" my QF'FEBRUA§$[;..¢'&é9'- _ Q '  

BEFORE.'  2 'T '

THE HON'BLE MR.JusncéMaHAN'5HA!s;frAr{:;<§z=;aui$AR k %

way' pgnrxotsz N.a.%1é5o:22QoatLR--R§;§)

BETWEEN:     'V «

1- BasappaMa11¥iPpaIioi1aiVad€AV.  
S/0.M$j1Iaﬁ}pa"VHzQz1awade~~_V   '
Aged 49..Vyei»ars " '   . 
   
R;'at.Kh?"H1a1ap'-Jr Yﬂlage .
Bclgauin Dist."  "

2.  ﬁgia}1appéi.I~§éi1aWade
.. « / 0: Mallappa, Honawade
 44zyﬁars-. ..... 

% r ., Occ;.AgI'ic111tt1re

 T "RI'a1;.K1ie.gx1a}apurVi11agc
 Dist. .. PETITIGNERS

(33; 31:i'S..S.Pat11 Goglhal, Av.:iv.,)

'   ; "The State of Karnataka

By its Secretary



Revenue Deparment
M. S. Building
Banga1ore~ 1

2. The {and Tribunal
Raibag   
Belgaum Dist. 1
Repby its Secretary

3. The Tahsildar  
Raibag  ._   
Ra1'bag'I'a1uk, Belgqum Di;3_t._  ';»._vRESP{)P{D's3_I¥TS

{By Sri'R.K.Hatti, I~{CG'F'i)V: ._   " V

This writ Iigéﬁiion is ﬁ_Ied._m§1de1'Ai'tic1es 226 and 227 of
the Coneitingtiozivh Fof  V. pxaymg to consider the
represc11tati~:;n--ci.3ted _1=1.'2.;.?--.*')_O 8, jgmduced at AJ:mcxure--R1
and togtglitalii-ié'o:1i.ér in aiéébidance with law, etc.

  on for 1311311121" 111' my hearing,
this day ﬂ1e.Cot1rt made"-the f011owing:-
vV >fsRDER

 V'  ._  g:ie£}ar1ce'{)f the petitioners is that though the

   ganted occupancy rights in their favom

'mér  bearing Sy.N0.236 to an extent 0!' 22 acres

 £12 "g1._{ntas of Khemalapur Village, Raibag Taluk,

  'naﬁiilpancy certiﬁcate in Form N910 is not issueé to

(2%



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them. The petitioners have made representatio;is_;""s.Qne

of the representations is produced at  

spite of the same, the oecupgncy  is not" .L 

issued. Hence, this writ petiﬁipn is ..§i1ed p'1fé13§iiig~..fe1és_:a

direction to respondents for  issuing' A£20ecLtpanc3I.L'

certiﬁcate in Form N910. »

2. If the 1}!-'I'ibuI1ai, dated 17.7.2003, petitiomrs are entitled certiﬁcate in Form No. %%%% 33.7.2003 is questioned in any f( im;1j1, '*e_e'§ﬁoners have to wait till the colggpletioﬁ of "the" process.

VA " _ it may, there is nethirig en record as of that the order dated 17.7.2003 is the subjeet°i~ matter 01" any appeal or is questioned in any feriim. The respendents have to eonsiﬁer the V' '_1}epreseI1tatioz1 ﬁied by the petitioners for gem: of

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occupancy certiﬁcate at an early date. Since the order of the Tribunal is passed as far back as in t1_.1e__ year 2003, the respondents should have at least to the representation made by the Accordingly, the following ordetfié made;- , 9. V If the arder of the Land .37 has attained ﬁnality, t11en"tT1"e.issueV occupancy cert1'i1ce.t"e~...«_iI1 _«i'e.ire1--.$:° ji3f_ the ﬁetitioners in Form No.10 pursuant 17.7.2003. If the '*i.S"»que::tibi1e«:d in any forum, the mspeﬁdents the petitioners accordingly. _ _V ~.peti,tioIiA'ie"a.-iisposed of with the above said """

Sdli Judge . ¥e1:]-