Smt Shahida Begum vs State Of Karnataka on 16 November, 2017

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Karnataka High Court

Smt Shahida Begum vs State Of Karnataka on 16 November, 2017

Bench: S. N. Satyanarayana

       IN THE HIGH COURT OF KARNATAKA
                 AT BENGALURU
            Dated this the 16th day of November, 2017

                            BEFORE

     THE HON'BLE MR JUSTICE S. N. SATYANARAYANA

         Writ Petition Nos 12787-12789 of 2017 (KLR-RES)

BETWEEN:

1.     SMT SHAHIDA BEGUM
       W/O LATE SAYYED REHAMANSAB HYDARABADI
       AGED 55 YEARS
       R/O BEPARI PLOT, 2ND CROSS
       TIMMASAGAR ROAD
       HUBBALLI

2.     MR SYED RASHID HYDERABADI
       AGED ABOUT 34 YEARS
       S/O MR SYED REHMAN SAB
       R/O DTP OPERATOR
       KELASAGAR SIGN PRINTS
       STATION ROAD, HUBBALLI

3.     KUM SHAKEELA BHANU
       W/O BABJAN
       AGED ABOUT 28 YEARS
       HOUSEWIFE
       R/O BEPARI PLOT, 2ND CROSS
       TIMMASAGAR ROAD
       OLD HUBBALLI, HUBBALLI              ...      PETITIONERS

                   [By Sri K Sridhar, Advocate]

AND:

1.     STATE OF KARNATAKA
       REPRESENTED BY ITS SECRETARY
       REVENUE DEPARTMENT
       M S BUILDING
       BANGALORE - 560001
                              2


2.   THE LAND TRIBUNAL
     SAVNUR TALUK
     SAVANUR
     HAVERI DISTRICT - 581 118
     REPRESENTED BY ITS SECRETARY

3.   FAKIRAPPA KALAKAPPA HARIJAN
     S/O KALAKAPPA HARIJAN
     MAJOR
     SAVNUR, TALUK SAVANUR
     HAVERI DISTRICT - 581 118

4.   PARASAPPA MUDIYAPPA KARILINGAPPA
     MAJOR
     SAVNUR TALUK
     SAVANUR
     HAVERI DISTRICT - 581 118

5.   KEMPAIAH GURUPADAIAH ADVANIMATH
     SINCE DEAD REPRESENTED BY
     HIS SON SOMASHEKARA
     S/O KEMPAIAH
     MAJOR
     R/O BANKAPUR
     HAVERI DISTRICT - 581 118

6.   SHIVAPPA FAKIRAPPA
     KADASIDDANNANAVAR
     (KADASIDDASHETTYMATH)
     S/O FAKIRAPPA KADASIDDANNAVAR
     MAJOR
     R/O BANKAPURA
     HAVERI DISTRICT - 581 118

7.   SRI THIRUKAPPA
     S/O BASAVVA SUNAGAR
     MAJOR
     R/O SAVANUR
     SAVANUR TALUK
     HAVERI DISTRICT - 581 118

8.   SRI VENKAPPA RAMAPPA MELAGIRI
     S/O SANNAPPA MELAGIRI
     MAJOR
     R/O BANKAPUR
     HAVERI DISTRICT - 581 118
                             3


9.    GURUSIDDAPPA SHANKARAPPA
      GURANNAVAR
      S/O SHANKARAPPA, MAJOR
      R/O BANKAPUR
      HAVERI DISTRICT - 581 118

10.   SRI HONNAPPA FAKIRAPPA TALAVAR
      S/O FAKIRAPPA T
      MAJOR
      R/O SAVANUR
      SAVANUR TALUK
      HAVERI DISTRICT - 581 118

11.   SRI PUTTANAGOWDA RUDRAGOWDA PATIL
      S/O RUDRAGOWDA P
      MAJOR
      R/O SAVANUR
      SAVANUR TALUK
      HAVERI DISTRICT - 581 118

12.   SRI BENNI CHANDRASEKHARAPPA
      MAHADEVAPPA
      S/O CHANDRASEKHARAPPA M
      MAJOR
      R/O SAVANUR - 581 118
      HAVERI DISTRICT                  ...   RESPONDENTS



     THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH
THE ORDER DATED 24.4.1981 VIDE ANNEXURE-A AND ETC.

     THESE PETITIONS ARE COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                       ORDER

The petitioners herein have come up with these writ petitions impugning the order dated 24-4-1981, passed by the Land Tribunal, Savanur in Haveri Taluk. Therefore, 4 these writ petitions are required to be heard by the Dharwad Bench of the High Court.

2. In view of the above, the Registry is directed to transmit the entire records of these writ petitions to the Dharwad Bench for registering the writ petitions there and to hear the matter.

3. However, for the purpose of statistics, these writ petitions are taken as disposed of.

Sd/-

JUDGE *pjk

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