Karnataka High Court
Moose Beary vs The State Of Karnataka on 24 July, 2008
Bench: Manjula Chellur, Ravi Malimath
7 ... 1 ...
IN THE HIGH COU'R'1' 015' KARNA'1'AK_A AT BANGALORE DATEED THES THE :24?" DAY OF JULY', 20Q3' '._V PRESENT t %v: % THE' H{)N'BLE MI€EdUS"I'i(_3E 3 _: A 'IRE HUMBLE MR.JU'S"1'-2_§3§5) i\.t1Aj;I'§§i;'%?'1fk.:'i u WRIT APPEAL V.N()..A1'6L'é.3"§§i3'.:gO{)'?fL§} Bm'wi3EN: % 1 MOOSE .BEA1<";{ A . S30 MC.1HD;BE1':RY 62 Y'mRs.% 'A gage Kzazpu' VILLAGE TALUK };}AE:1§-§E~!.II~.l:'a KANNADA 2 .s-3:Vr;;»:;;s,2:11;44:11<; ALI BEARY 3/ cy) MOHD.B}JARY _ AGE 65 YEARS _ mayo KEPU VILLAGE ' --'BAN'FWAL TALUK I')AbiSHlNA KANNADA ...APPELLAN'I'S (By Sri: K M NA'1'ARAJ, AD\fOCA'i'E ) AND :
'THE STATE OF KARNATAKA §)EPAR'i'M}3}N'i' OF REVENUE BY ITS SECRETARY VIDHANA SOUDHA BAN GALORE-O 1 THE LAND T;RIBU'NAL A BANTWAL, TALUK BANTWAL DAKSHINAKANND5, REPRESENTED B§(_i'ps ::H;§z1--aM;$-;N S1I1t.PA!_3Ivi;'§3.VAfI'i<IY€ _ W/O LA c3,A;;\IA?ATHj1 NAYAK» R M1? AD_ALA:::'.H0~L}$E AL1¥@VII«LAGE I ~ BANTWAL '?ALUK,"£}}X.1iSH1N'A KANNADA SKI G<;;:g:>ALA NAYAK 8/ O LA'i'EA GAN'APA'l'HI NAYAK ;*'MAJ0R %%%%% é R/"'.:'T_!='L'QALA HOUSE % ~ ALIKE) VILLAGE %BAN%'wAL%%*rALUK, DAKSHINA KAN'NA}§)A Srrif.
13/ LATE GANAPATHI NAYAK AV MAJOR § _ /AT ADALA HOUSE " 'ALIKE VILLAGE BANTWAL TALUK, DAKSHLNA KAN NADA Sri BALACHANDRA NAYAK S] O LATE' GANAPATHI NAYAK 10 MAJOR R/AT ADALA HOUSE ALIKE VILLAGE BANTWAL TALUK, £)AKsHiNA_14.ANN'A55A V 71? > % Sri RADHAKRISHNA NAYAK % n 8/0 LATE GANAPATHI NAYAK MAJOR A R/AT ADALA HOUSE ALIKE VKLAGE BANTWAL TALUK, Sri RAMAI<F:1sHNA.'NA&*A:§' A S/() LATE_'VGP;jN UATH1 'NAYAK MAJOR: ' A R/AT A£?A£:A:"AH0I 'a BANTWAL' ?'£ALUK, I}}'a§iSH_INA KANNADA RAMAEJHAN gmmggx ss/<3 ANANTHA' SREDHARA NAYAK V «, §<go% KA1\iE§ADUmI"{HOU'SE :>Qs'r_MA12m " _ DAKS§~lIN'A KANNADA VEHARATEI SHANKAR I) 55.. RAMACHANDRA NAYAK
3 = : MAJOR
- _Rg'A'1' KALANGADY HOUSE KALANJA VHLAGE AND POST SULLYA TALUK DAKSHINA KANNAQA 11 12 k14 15 M S /0 ANTANTHA NAYAK SOMASHEKAR S] O A.RAMACHAN'DRA NAYAK MAJOR R/AT KALANGADY i'l(}L¥SE 1 « ¢_ KALANJA VILLAGE AND POST; . SULLYA TALUK ' DAKSI-{INA KANNADA JANARDHAN NAYAK S /0 A RAMACHANERA NAYAK; V MAJOR R/AT KALANGADY HOUSE" 1 KALANJA VILLAGE;'2XND.'POEiT__ _ SULLYAT£d.)G;K' DAKSHIIWLV .
Smt, t W/+3 BH}W2§.NI NAYAK Magiofi ' V * ~ % 1?./A'?'MOGRU,_ I-Ions-I;_:.' KU'2m<:LII_<::-:13; viL1.,Ac{1+3 AND POST KASARAGODU 'I'AL-«UK AND DIST EQERALA STATE. %%%%% <4 « ANAN*l'HA;jS.RIDHARA NAYAK % '«S/AOANANTHA NAYAK 'AMAJO1'~iTj_ R0 KANKADU HOUSE MA..m_.A VILLAGE AND POST " _ _B'AN*I'WAL TALUK, DAKSI-{INA KANNADA Sri DEVANTHA NAYAK MAJOR R/O KANKADU HOUSE establish the faczt that the interest in the said':
belongs to Ganapathy Nayak in his "
and not to the entire family.
2. Under these circumstanczfi,-s,W¢ "do. good gound to interIi3r~é2~..3.giti1Vti1t:ns.: 01" iéémed Singie Jucige who uyheld so far as the abo\zs'i'a1_j'ds are§<:si1ceI*i1é:£i..V_ _j§iccon1i1'1giy, the Writ Appeaiis "
Sd/-
Judge Sd/u Judge