Karnataka High Court
Abdul Raheem Sab S/O Late Khaja Hussain vs State Of Karnataka Rep By Dy Commr on 31 March, 2008
Author: N.Kumar
Bench: N.Kumar
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1.=a=.1:m;r.am'cs- :31:-1=~.1mr«rrm<;a PARAMEEWARI TE MPLE, E:C1UTEIl!.M}HAR moniazm s'n=ac;1:pm, BELLARY E3 1%.'! F.IH.AflL'|£ A-ms ms 'mum »:*.rr.$a.%1-'::*a.*.:.'*.'.=-'m AH.-mam m// '*3! _ u n u u.
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m am .x!*'t§.3&EII3 '3"; '!r!"EflJEE.S- fiI3tC'hC..é'IaC"aI2IIE!IJL9I"{3RI-£'sT '5'-If .6131" rI3'g|.'l"lZ'.'lI"'."..'fl"|"D'3,3£l "!"l"'§TIl"I]' |M'u'.!I1'1; .I:u.';- I]. .r. ~-u.I.u.wI..I!..oI x. 1.41 .l. mu EELLEEY T1"
.43 am 'I:':'1l'1"tI'|1"'-. 11-: um. no an». ;\ mm in Eng» In: :3 x;.u..»- «.3; ' urn V1: 1..»1"\.-» nGI"1.u1uT JUDC§-.EZ5B+!I~;$I'§:'E' 4325 DELKEREE D'.fD.L"£5.-3.04 PA5SED7,_Il'I H,.fl.ETrCr«.*§vj IZ"JI1fii'i'fiE.'WJZ..E"- 0:13" HEEL. cm: J(IT3_C§~E (an. xzrrm, BE?1.ILAl?W, msmlasme THE APPEM. . 313113 _ ' THE JUDGEIuIE=]'.'i"I" mm DEGREE = '?..1fl.EI»-vise measmn mo3..No.94_194 c:z~I'I'HIa:'13*1I._"3n=.*=..r::I'«?_j'I'H1.~.f* cmwmmmm amx. .%.111r:;rc:m (JR. lm}, mxzeupm 4 Bi'-3:', "u'T""""n:rL""':'.- '«'§I?-'*Z.3"~'l.?IE-"r..'i' DE}.-1"v"fi."-REE' '1'T'..':-IE ui?':){-.rL'GrV'V1L'€GD A A " [ma isa pW1W L i a:%P%a?3v\agaumt the mmu.'u*m11t; :{'.ir.g¢:'&ii'§§_g§i.'V filaurtu below achfiule :-:«f the Iflainit. lflfliiv sale tieatfl and the wit tat: tlm Government and 1".}1!E*i]l"t.'¢fP'£;'_}=fi3E?.._,LA't;].'J.l;% have no title lmr possession carver _igI,:e&.:n.tLt§"'?%;j.-mi~t1f1u::y 3111-itlsfiéi ts: any ralicil Ffsiut--tide purpnmsn of cmnvtmiemne, the pmtiea am H H :,1:V;L:eIt3iJ;.1®.§'bss1"" referred in as mm referred to in the amt.
;':":'~. sifiijecft, flmiier af the 31111': is a piece: sf land in; 3y.F.1'u.4-fl1¥§"fE!2 maatmurixig 1 acre 66 cents I1 "mm APPEAL c.c:nu1m- cm l§'OR:;'$&';5hEI£.~$IC{1i ;/'-
' El u mJ.nI.v-1.: 4-150 1"! *' ,.
aitflamzi at """"' 'l:mun::La:rim=ee: mvatminned in thee: plaint schedule. cauw nlf rm plaintifiis .-um-r-ur' r-cu... -Inn wr-
arm Eirs:e::rt.TF'1.1E.T.agn.m:"1;L Emmma dame}? 1 3.4.1942. on an d§§d&'ré;rer;ue r~m:x'::1'1:1ras lmave Fauaers. b11i1tf:'1:;];:'u.:_V uf their fie-.t11ew, th-3 1?)-].$!.1"f.1?'1;'l'.E4i.l'i';fAI%!v'«. -.EflI'itfi ii; gfiiaémsian cut' the is :1-:-t ..a-cs.-ti.
filed mm '%';g,1:.p1i¢:a:J;§ix?i' the End defendant on 1a>;..:+.m;*m%%%s:'o1% sanéf their ag:rlx:ultur' :31 land into
1._a:;s:'aeé:_§::"-::- purpom. It was sanctioned on 1:21' 1a5fi:e«1:.:s.t the: layout plan is alaa apprmrccl. The the». State nf Karnatalfia, the Assistant"
.'__~§ZI':n*:»V.1V.fit1"z'1r1l::'5aai.r:ntmr uf Bellary, The Tahsildar of Siraguppa 'Iv-== rm .1r§%g...t tit!" 51' .13:Icn.a.f..I.=.»1'1=.Jst the an it r_1.J'II=-d__.._1_.._1le pmpmmr, In 'rim war 19%, tiw tfmefendanta-2 arid 3 pmpumfltfi. thus distribute the plate 'as the houaeleais 1 /"
u,/ _'14A~§;'3»xr'., Ii:y;.*#£I*§%E{2B kk£~}--;2ama;:9:a; :23 "'"¢;'w:'uf:i 'ltiia §i'J.1i'E fidifhfidiim o0I"1iefldu1g""' that tlrlis pimm uf Land is ca gurrmecr-rm1er1t land. ".. dimcnllty, xrm; plaitlfifia have rasistmd the "
action. How 'rJr1ae raw.-ntxe authnritie3s'Aht'6. "
Lhvg 1":1g'fg'hfl "'E'h-,m-'a=gh"n+'ne 1'hun;I.:r we-ma _.n 55 . sifinil f ' --:r-xfin may ' Fl': III-YA Jl$v$-"I-'*'II-I-h'uU-WV", |§JJ'bI"r ""'IF"V' 'W'*'--'~,E" W ' I ' the flnmwt. "}i"'.!crm_.r alrm c:mr1t:¢:~:1"1::i thezh: faitle by sutiiwrusna gs-:'.::r'aéa.§e::ataiu't::>'if1'V' "1:tj.«e 11311' "t"-xof the if may standts statutory nuticca L11'Ju'.'HE:I' 30 ::n;'z~3.?° *:fiuTa~.a....§got issued on :5 E3 craze-t1i:.i3r1'sn1-#6. sfiére car:onstrait1eu:1 to film suit ft: 3*" an fuaf in_jnnn::1:inn. .s¥f...%i:r:=1Lj. sfimfimnxm, the c1afieI1c1ant5--1 and 2 Mammcntg but Std .;....:."..-.L*~ ;.. _ _ 11.- _. A. ____1_._1 ll :*:r=:_V_aum._.::;..,. . . ._..___._4.. n. _.,.,,_.,:1:-._ .__. _ . I fa'-z_s,s:.:;u my l..l'.'.'*I.T.~'-:1-l.B.I. nzw r... 3.1. mt rasycuL.1uc:u. y 'I:.u1uu1uc.-u _t11a'£.--_pha§i1fI;ifla sum havizng lands in Siruguppa and am- S}"='Nfl.4{}9*'B!'31"L maaaauxing 41 Cantu, :meaaur.'mg 41 cents and
9.-_.1'"1..-r.§. 9.15::
t':'i".i'.fi'«':z-..*T1~'W""'u,s" £12.'! mmaaufixlg 'rt'?! oemta. in total, 1 acre 53 MI cenizm. .+'-'!.1'2«1.11I:ti1'1g the: said land lieu. Sy.Nn.-'1-10 I. V ._.|. --_'l_ .. __-_ .-.- -__ aw. ,-...,_._., gem ,.._ - . 1.- 1,1 , _ 1'"! . ._.s, .15 flU.E'*5'C5=E3- ».7*''''1..F 4. ..«I1lfl, WI "I1 Elflllg U VJ VOITHIIUIIM Hmmum2*:a1.&2rm people aura mrsfidixng in the said land fiuahrafgra 'I'fl;j&I1£.. It if: or11;.:' &1.r.Noi."rC*9B 1' 2, H tn tha.-1-. pfiainitftfis and they hgivé fiiirg.-t§1f"Jfla..i'fi. fiiflflfllli '94' gnresi' gun Ea " ' U 'V W 7- V''o 'J l- I. r K J-lcnfi w : 13''!' 1-7'? _' W"* ' "r.:ua~1nm;gv2 "r.r.:I 'i;}1e I';..'3wov1e::rx1m-:3'nt . 1::::11*i:E1'1' tiafti tir= a.t"U1e"
land is. rn.e:.m'1t; fin' n:1iatx1i&:aL;tj:a;'I;"'bf plotfi' sites to ltmuatrflhavnss pemwnza in 121%'. land. «Em this a%f'a;5r*é£2ga7ic1 ilourt fiamnd
-PI-um J-R.W"|-I 1'-TKIIL1 LUV -«I» E3 .I3:g'I.1_, _' ma . I -» -L', '- V V. - A I:l.ll:l:1'iA':u:t . 11:» 1-. m.-I-r19-u. Film 1 ~.u1-can avmvnnfin Ii"?-'3 ,1!"-I'.:' V' & J: >L'hvl'V ku",VwDuIJII"v.n.lIHI-L -I-I'V'|wV 'I «In '74' 'I53: %L%uEI %I mtwfl :1n;xer:3:wit.1*1-és%a;s:*.E}£s .¢a}x«.2§'n1ineatiVVi1s WW9-:2 anti 3 and 9 v:1n::«t:u..2rr1u'c:-.».r1tAe7y;Vga.is~se:¢ are marload as Exa.P1 has ;"'E£I:'z;; 43;'? éaafendanm, the 3"' defendant wag, em 1. :.5a_;1ci }:e1_r_'»r_>t_i,.1.;=1.v;rc;':«:1 dosumgnta, vi.'r1h:»r."--f" mi» E-2KEi.PI1 Ts': Effi. E-mutt am appreciation of then afomaaid .h42'"e:§,%'ea1.:4:,;:s1adi ::?.;acu11z1ez11tu9Ln'3r IB1J'i£1E:I1CE an reward held that the have failed to prazwe that they are in lawful ' A prove "that 't.hsrsy 1m==.r-flu' nnti fisaflnfl fr:
3_..--......_,. .......... .................. ...... I-H-fl---INS-P .2»... . .....,., pm, 'nave: perfected title: by atiwrse li /' "L/ g L'i*.I'I.*.a.H~.i..J.a:1. £4¢}:r*;2:.".m:.1"sa12=.=r.1 tan: for itgimmfiau.
. by tlie mid judgmsnt and H trial. EI?3n.':u.u~g, film plmizntiff preferred. 5:.' ;|_{jfiIl':f__=_.rI"' ,u:g§'_t1 .THn'l'a=_. i"'_n."nM' ram .1. {tan ref' II A. In iH1:I"¢"|fII||"$'UI'II"U 'W-"vV"J'|'I0 HI lfléb "I"!- eudxiemarwe mm 1*»s:mr¢:'I. anti. after ::>n»ar1vai.ar:J}.rararin:ar'3. Emas -fliarniéas~.an:«i flié i=tv1':ép4:?§&al_'c:r::nf1ifi11i£1g the judgmsr-am. mad. decme 131' flu:
b:¢j;:Tfi1eaé: Wm cf thus IN' ' .
mum"-"M J|.l..I. ?:J.J'|-in Hi l ran 1 wt}--as ' , a...-u Lu mu n.mwm:..w:m 3 LL.-3.95 {hr the appellants aasailing the: in1;g5,i1.r;;_gp:@;{ : and deer!-ms nf the Cmartss lax;-;i_ hearing I:':.'j;.Ho.409--B! 2 _ ; _w_.AL::, ___ __._ cc ,____,___4._ ________ __ ______.._"__.__1 L.-- ;_L__ J. fl.CI'E# 'CR-.3 Lflfliw Wflfi l:iI.I23l:]_1..'l.l.['1".':'(:l. [137 111B _p¥:ain'*££:fl'fi'v«._'f.ia:,Tt!L;i&& umim" HI. regHc:r»s.d sale dmad and on tlw H _'r;cf a-9.:'»=.=.:£.:1 weak dead, entriaa are rru:-xde in the revenue tllfi plstmtfim have: nbtajxxad cmnveraion and am- ?t1aw:= my fl'LtIN53lI'1f1fl1!' of right over the properiy are in The Courts Ia izltexfiam *m'it.1'1 the plaintiffs" ptaaseasian. /"
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Iflaintfiifs mzzd 'rim uiucumentn jpnzaduxzed by them; r.:avmtrni't'ma:1 safixritaua flksgality in cliamiaaring the " ggflbainfiiiiflh. Tfizuereflbre, he zsuhmim"" fc§ir A dim I -tic: mt find .3113 a1'1j.?"of'VVthos¢ mn1mnm1m:rm.. 111:. % mains plaintiflh' f'm.t.}1ear gu;r'::}JsLaa»:&ci"a;l§f.&2 _ tztwntianed @-
pat E 3, mi 'awm. 1-vrn'mr'.v:'- tmmh', V ,'fl'l1v;1'IlV ':'I"I 5111- mm fl.rK1..'|-3}"! OIML J]--IWF--1' J:.|'['u"-J: 's.n§..lIlhi|-|v\V'l'!--'I._-,L Wu-I'-'J-F': LL' '-5-! Ila.'-'I III." at A E:
a the: t:t:1&:'_.fifli£i-v1HflV'.fl& is clearly set out. Them in l:'3:1{1Vs_ 1L:;nge:r1ti4;§a':ti:V'2fchi::3.:j§"t;'«f5)r.}?Io.4{)'§§l-B_{E in 121113 sake chasm}. ulnar" Iy settxaut flm splitting . gr §:e*e'.;,r};f%e;m;::4:%se::»-r3_§raL{um S'sy'.N'ms.4(}9Bf 2A, 4093123, _... .,._....._.._.. .,.'..n.
'viii 'iu irr p:::I:..I.1'iFl§ _1mi1e:eate:411;:Lr'taa<1;1i«c:ér-$5 Aanci in ad]. it maaaurea 1 acre 63 cents. H H " 3,? in 1"JiE'- in categorical terms has .'_A?'a';~.'=n.ii:t§1i1:iTteéA=r:E1 'mat ml the eaamm. side: 4711' their prop-arty liea 'If'h,["rf'}'I5'1I-'=F__»'P'*'I_'_",s¢" Eminnfinu 'ha ., ant' 11nn'r-4 Bf
-'- .5."","z""" ..- "W"-"--an---n -' "~*-'------~ -"-----u $".:'.§i«.*.~»..~?+."iiIi mtmi 3-if1lfl'Hp®ffi*'fifl'i'I':&r§' Emmi to tin eaat mi' time amid Fmwmxnemi pmparty. In other words, the I /' 'I...._,.'l ......'l_!-'I.. ,'.',.._ .:..'L.... ,..--'I...!......aL, u--.._A_l._.._.. _..l.'.L1_._ _____LL !-. LIA- 'I_.,_ :l lfllfil WIllL'.[1 15 LII HU.KJ_]UU1- I113.' Kit 7.31 HI 5 U1 13 43 IHIHJ. wfi1in'.*.}:'1 is rrsim.za.1trEe in between the jplaixltifih' ., than amimi. I"f.3!B.fl. E1: is on reward that the: said H Betlham' Rand "ram {bx-mad in Sy.NbL?#1{L '_ ¢l.§:i.r.'i.:'|..&:1 S:_t,r..I*Ioa.*%1€).1°-.,:'1 a...... ...V E _'I-Mn. um .i-
A II fl and to thus nan '-
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tzmfil me.am:.a.r-mg :3 em."-as 51'} mcaifcltg Véaiizi land lime» pfimmhlflia' on proper apprflxziatinun. cvf7_"t:}'ir*A*;. iE::V1~:sL.11.:3A.. evfilenm on :ra*«:*.s:«"«1"-*.'.'; ea:-"ml - ' V 1!! ""u::|.u.J.u.u. 1:11.: resaaon why the }::.'&a;iJ"nn'iii"]§Zs rat' mivartte possession, which hgaratgaaigd in Qgmbxmh. T'1'1ere1Tu:r-B, it is clear §;s1.$s:.i..f.;.-,E.!r'e1 t_:i_.._4 my pcsasc.-yaaiann .. -..r *?1(,5!%."3 n""'".1'=.'.2-ni'+!. V '"a»ifi:};en:§.jfi.iJ;é " and is not en.1:ir.aE;t1"' 1 for E1_ V 'V _c1»t:a.*:iiaair*:s-:a'm:s_'af:z.' sa-:f§.rernmt1.ent 'itnjunction ma aqzrught for. That: H fiuufi. d.=5::.:1't'.ms passed by the Cuurin below are 'aim. l:.=:g,'a1avid.¢nce and claw no aufier from any legal tL*}j1'ir~M nmi fir' ,'I"n'l"Id"*ni fig 51__1____,1-nnfin'| _' . ., u zl-I mason. am.» 5% -av-r when .n 1.n1.u-4.5.1.: an .un.n.nI. .1.-urn. magnum-no naasausnanaan ' q'u»sat:i=:a:1a ami? Law -nice arisa for =:mnaiciera't;ion in If ' Q".
3-mmlofi aggr-pea} which zumrii; admiaaitm. E-Inmate, eappesfli rim. tiflimnimseti at the stage af admission. Ia