T Suma W/O Late Vijay Kumar vs The Deputy Commissioner on 4 November, 2008

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Karnataka High Court

T Suma W/O Late Vijay Kumar vs The Deputy Commissioner on 4 November, 2008

Bench: Ravi Malimath

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ORDER

AA ' '1'}1e petitioners seeks for a writ of certiorari to Aiigﬁﬁsh the endorsement dated 17-8-2004 Vida 2 }¥nnexumsm'N' & 'O' and also the order dated 31-.3-1998 passed by the Deputy Commissioner, Chitfadurga, vide- gig,---~--

Almexure-P and aiso for a writ of mandamus 'to direct the reepomients to execute the sale deed.

2. The case of the petitioners is; i.4r_:1;rt§ue.e an auction conducted 011;; u respondem; the petiﬁofggexfs ¥3ei';:rig;;I biciciere were ailotted the the cost of the site with the I'€S_p0I1Ci€11tS. that the 2""

reSVpoI:acient ':;ou4gh:t"3;or--- approvai from the Government and mp:-a.erso xifereeiieeeiveci thereafter. 'l'I1erefore, the ;;>§%;titior1ersV"'*--we:je_ compeiieci to make appropriate

-ropreee13.1§a7Lions intendmg to know Whether the '-- fooven;:ﬁe;at approved the auction or net. Tlxereaﬁger, tile feesghjoxldents by virtue of an endorsement éated I7- .. AA intimated to the petitioners that approval has oot been ganteci. "i'hereai'ter, the petitioners obtained the copy of1:£1e impugned order dated 3145-1998 passed %z---

»hy:::1;;(~; ﬁn. ground itseifthe irnpugned ordars require ta 53' set ;%."sf;ié 6i{ resgnsﬁndent and the learned Govennnent Acivecate % fbr the 1" respondent have: i"€3II}.8lI1("3d absent. V However, in £116 statement of objecﬂons the 1211"

by the 1" respondent wherem the approval was reggécted. Hence, the present petition.

Sri Umesh Murthy, iearned _ for the petitioners cantends dated 3}~3~1998 vide AI;31s:§cur eA#'E?:V"'pass1=%';iV«A respondent-Deputy 'is is iiable to be set aside;::4\ ;»1e géetitioners being the highergt bidd¢r_$'_th$i.'_§% '£it !.'iA1';ﬁii_:p':§ciiznent for the (}0veI9ij1nt:;';t., V1*1};:»':';"-..§c) the auction. That in as much as'L!_1e i;npL2gned, {;rdem have been communicated to t§§;e'V peﬂtio£ie:sVV§3fIA;¢r a gap of more than 8 years and The ieamed counsel appearing for the 2nd a/2%,."

respondent states that the impugned orftieef %is accordance with iaw and in :te1'ii:'s' Qf1'.S€?Ctj.§)l1_ 7:i§' 'Qf *:'.he'.__ Kamataka MzJ.n1cipaiit1'es_Act.

5. I have "$3.6 ieameci counsel appearing the _ 6, endorsement dated i: can be seen that the almost a iapse of 8 years place. Even assummg that t21e..{}eve'f1'1:i;en1: dizi intend net to approve the aL1etie11 t,i2e «_s£1o{iiHd'é have been eommumeated to the V' pe§£i:1§)1ae:'Sfat:~*an earliest point oftime. Failure to do so has .ii(:i miscarriage of justice and therefore the AA endorsement is iiabie to be quashed on me:

A' aione. Seconciiy, the impugned orcier dated 1-3-1998 vide Armexm'e~P has no'; been communicated to the petimoners. The peﬁtieners have continued to make 3 rmmber of representatxons in (}i"d;_§'3I" fie Lnicricvsizf whether the Government has 'ap;):"Q§&iVV same or not. Ratfzer Lha;:1Vre§ly4'~t0"'t_he rep;:ic§se;£*1t3tI~i(3z3s'~~t' made by the petitioners, t£1eVVV'r~aspont}s3*Iii;s-V-Znaﬁzg C.f}{)S€I1 not to act in any grouiicit also the impugsmd order for nozi-~¢0f11't1éuriicé;'iiQ{}.'--~is bad in Law and 7V.__ V_ feasenﬁ, the tbﬂowmg order is passesiiw -. ' 13 '1:h¢tt ggxivputégftedt:k:313d0rsemen't dated Eff-8~:zU*.LJ4 issufédty by 1:k1€é":;3'?'71..___¥§fi?vS130I1cient Vida AImexures--N 82 U ..tésp_cctj§Ie£3= aiso the order dated 31-3-1998 passed Con1missioner, Chitracizuga, vzde

--' 13;nné5:t1i4aa~P4'are hereby quashed.

K V' V' .. AA ' petition is disposed oﬁ' a<:corc£;'.r1g1;ss, sa/e_ fudge rsk

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Karnataka High Court