Karnataka High Court
Sri George Thomas S/O Late C I Thomas vs Sri K P Krishnappa S/O Late Poojappa @ ... on 1 February, 2011
Equivalent citations: 2011 (4) AIR KAR R 115
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
IN THE HIGH COURT OF
AT BANGALORE
Ifizmsd éhiss E236 'W (E213; sf E'*e.b:'1.:z:1j,;x 28 ~
BEFORE:
THE HOITBLE MR JUSTICE D:*:?*'S}ia?:g1fi::s:n_sR§;§.:'
Wm P<3:':i{z'an No. 39144 §;~;;f2é;_.2: G (5Cg_--:%z*;.. ~. "
BETWEEN " A'
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E33' $1? R {}:':':§»:'m'*:':;3;.§; faiézi 5:}: E22; Rifii
"EH18 FEHTYGN E53 FILEE UNDER ARTICLES 226 AND 22?' 0?
"THE COE'§ST§"§U'l'IO?€ OF EEQBEA, PRAYING Y0 QUASH THE GREEK
D,§*{§'E'S 22,}; 1.28728 PASSED BY 'SHE 3933 RESIPGNEZEEPGT {VEBEZ
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THIS ?E§TIT'IG§'€ COMING SN FOR FURKHER "FEES
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This Writ petiiien 'W213 heagjdp e:§:":<;'I"13Si'<;'é'f:j,?,V'"at.s«::1"rie.L
iength GE earlier occasiens aild tadaji Ta1*zd"£_h~a;{r'c h%"9§a::5€2i.$r31
K G Raghavan, learned Sen1%)_1**---:3%dar0C'a.té, .z>g}:éV} };;a;v:§-.ap}§&ar&:sti
far the petitéongr and 3130_}fis_ccs;1ea,gu€.:Sri_ Car1apathi
Eéiegde, wha has r:1é;dé--.éigt%%,3%}*a,i¥eVLiV':'féirither gubmiasisns
ioéay.
2. ffifeséfit 'E)€{-'-%.VtV:fi.H0%I§.x5 Writ pefariianer, Wha is
San 0f "<f;::}3_C £_'F§?;ief:1;1;s:§..gi1g;é\i:n$ interest in an agr3'.cu§tura%
land Eaéaliefié §:1VV'QEfd.S}?i_"_.Ne 28 (New N0 E2?) af Byraihi
v:Eiggie';L.;Bid:araEf§ a?1'ii Eaabii {formerly Hfisfimte taiukg new
_ » ..v_g13;:1g;aE<§f€"€:aSt £9 8%} extent 0f 2 acms sf iand 3:1 thia
number, anfi is aggriévefi 'by the Gffifir
p€§:2ii'i3I:}:'§§E.,V xiihefé ufséeig" "thfi yighié Ei":E€ and i§:*:€:'@5ii:§ if an}?
éagéd issgy ai z%.§'31f:eXur€n% is {$36 writ
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'_E"h::}1n2::s§ has bééeza a::s<:t:i2'.1g;t.1issIs";é;%{i by inveilidaiizag U163 Sale
deeci daterd 9- 1» 1995 e:>{::>.cut'<3c.i by (>119 Ms; Dip.ik:;»1 .?:§};i;:ab<-3th
F'er11aI1de:s, W110? as per this sake deed. had C§}~I1'fr""€§=}€'{i.l' 2}'..3"1
share in the pro_pet:*i:y in qu«:*.:~3ti<n1 in £'ax?()z;1_f bf'f.g1't3rier_&Qf*__
E'\£3'ii. pet,it.ioI1cr and of course: zgndgff the. i.fe1ry"Q:.§3é:ja.j_jt'heV
Dszputy C<:r1:'nmissi0:1<-3r h21:v;i1j14g ;§4is*«§:1r 1'~-- 21
.21nc>t.h€1' sale deed of war} ci2a'.f:'2:;i,1r:§Ie1* Thomas
had 21<::qu.§z'::d Elhfi re:ifi§ii;1i11g'f:;V.".'§'§_ .'@:;§:r1rj!i§rid€v¢#"iA :V=A;x§1212"€ in the
21g;ri<:u1t:::ra£ §z;mdVi:1wt.he psi' cemrcyance
deed 6Xe:tCL:é:.eC§~'b3rg..o%'1e M__r \:X1f?I.};i€:OTf"CI"}f§"S1'j~£[,LLiih.€Z' in fzweur cf the
.fai.her";;«;3f ;)¢;:'£.ii.£:}V;';€'ifAé1;§:§"~.{h'is gvrdez" is; the: {#5123362 fin' {he abave:
V~f§"§'E'. pei.17.%:is311, *
§%,.A§<¥;e1\:=v'¢,j aES'c§'h'é2'§19d Sri R Qmkaxmaiz i<:a.rn€:d ASA and
_SL&f§.,_ §£T.??3VEa.;:<if§;3_zi§1h, E.é=.21r:1€3:{i {f0E,H1S€ff§ far fir:-;f; .re$po:"1dem4,
4+4 Ssfrii .{"};1m3pa€.f:.i Fiaégdeé hast»; pfizscfii <:<ms;i€Eembie
.,:'c%TiL:am<:€ an Am:"z.€Xu;r€~§%§ 31.0 %;.h€~. Wm. p€ti':.§or:§ an Qxtrezcéi
§3";';:":: E1129: m:,2€.:;2£:i{m f€?§§.§S§Z€fI' §:1d§r:%z2£:iz1g €.%7:€: {3%§£:?:§'§§§;€;': <23' :i=:r':i,:°§e:s;
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:"'i§;hf:; that has; 21{:c%:":.::<fiti in f21v:,m1' af perscmss WE1:3:ge~--:'1a:n95
fi§._{11§'»:';'. in the reve11u::=. r<:%{::3:*d;$ arid ighe E-3{}L1E"(":€3 sf s:§é1€}_": fig;ht:.
in this {i(}<;:2m1r3:1t',, the 530u1'r::e of t1't.Ee;'righ1':. ir:.§§§£(:é:tLe.%i"---2iS*i§é:'j
RR Na 246 to 255 dextrjd E%§-8~ 294?, i;1di<:21fV.:7:1g§j'"%.?;1€%-j:fi22.n1z5s§"
as 1112111}? as E} persons and t:h§§J':fi1'$i',« §1;i:;m.e _§b':;iir:g"o7€ 0:13 T
Yilayzzppei, 21 ;3€;?i'S§{)I?. be*I{>2":§;§ng§.A_ ' t<; Agj-dgi-k"a*:ff:{:Tié;:§;a
commu:1i1;:'y anci in whose fgivsgur an $5-::<ie1?:'*;."{;~.i"~??I;_a«:%:"tts; 3f'
Eand in Bioctkfi Of Sy _E\.1"0 Bidaiyahaihi
hobié, B2121g21}.o;;*s3 Ea;:3§;_ "'1'211x.§E<:,§. ~}<;'._Pa,=.%z*22., Baarigzxiare had
bfiffil}. g;:s:aHt.,<;§dj.. ".)'!E:I':f,¥ r€;%gi'::V££3}} having aiso Shewed the
name Vii}? 'om: fP*{;»<$;§~i.§.;f:1»,4éi5§ i'Ej;.e iagai. '£313. one namxeg ané 13:1
whase f2w{:w,.;:"vis3;:1s:_i '%2x~T&155'...§:{r&1.§1t€€§ is the {same €X'i.e:3'z; in the
" '~ V'€'i§7$'3S1§fR7€§? E1£1ffi§3€§7~; 7t:;>u'{. in blast}; §\E"c> 2.
5f,_ re:E§z-m':<i::*: is; piaziied 9:'; 'i:'h€= f::»iiz>wi:":g
é3?("1ff§€}§'é¥:€,§EI.T:€%'§:'f:§f éai'. i':E}§:: '§<,§E.€:{>:":: of the E}'1%,1'{1E§E',§{}§'} :"€:§§i§=s§:€r:
6. it i$ ihis-3 e:1'1ci0r$er13e:nt. xa,.-*bi<::I": is; re:1i:::e:i u.p01": very
sstrangly by }e21}:°;;';€(i (:z:>LmSr;éi for the p€t,it::i:'>ne:':' t0 _§ub'miii,
thezti tihce, Eand in qu.<::s3i:.i<}r1 b€:i£1g 21 land whi:,t}"_1._'4'h':1d'-.bs€=*§3n
sald in 21 pubiic 21u<;:i'.i(311, Wi"1i{?h, in f::ur1::,, in';g'3Ii€;a».fi.f:2ii 'ié_é* '_
said for a prim: E,-'Lilfi bfiiifig an a;b:::s:":Eu.t.e."saiég.33'. .i'i{§:€S *-2f;<fi;_ "
carry any <?03i1dit;i0n wiiih it and 1f';,}f1er_§3{o:"e 'izhe. ;V5'§c5£;'i:fsAi__or;:;~; 0f '
i.h.<:% K21rna.tz1k21 Scheduir;-zdJC-aégstes'-afid S<:§€3'ég:';%.;_1ed ribés.
{Pr0hibif;i01': sf 'E'ra11.£sfer UfCéf1'*if_£iiX1 L21i1d:s:) f~':ct;V;; i9'E'8 [for
Shari, the A(":'[.L am :'1<§it."':1t=tr:iCt¢:£ii"'é;_:"3.{ffQr $116191 Qééubmisfisiola,
r6:1ia11<:<~3 is piaced on the_'jL1'€1-gVm'en_£"'0vi7:i:--:e Szzapre-me Court
in {has rmmfiauv vs STATE or
KARN;ajm A :[zai.i'R 2:§0sf ;$C 1438]. Strong reliance ES
pL':"i,C€§d edL1-Erie'vp;§:"v;1g:~'.gip'E%';§ 10,, E1 and 1.6 0f this jjudgmenig
A '?v__. SL.:§'%:?EflIii.SS§(31K§ of Sri Garzapathi Hsgde. Eeazneci <:e:>u;z1S€1
f_c)l:* _::h€é' §§';e,€g,_§z4w§;é::ar'§ér§ is Eihat. if the Eamig as3:=_a'L:ming.;" it ta} be 2:
g€V,§.;I'2'_&§;i1"%~"?;é5'zZ7V3i Ezizid, it :?::»;2:§':::2<:>i: be <:::>:":s;€;r:3z::e5i as: 22. g?3"an'£::3c§ izmd far'
ié;E2=::4_ g){:rp:>s€> Sf $L:b--r::i€: {3} 05 Rtiifi 43 (if Ruieg azrzcisr
:éé;2.€:21E:.zi Larid F3;€:ve:_m.2% C{}{§€, €32}? s3E2T<;r'€'._ size E{LE?;€t
2;
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RLIEESI and whim th:'=t grzirit is ggczxwrtiézrd by t:h<:3 COf1Ciii.i()I',:
G{_'.(Tfi£.1'II'iI1§,§ in :mE3--rL.1Ee {1} cf Ruie 48, if at all '£,h_<=:ac{2;9£a:i_it.i::}:'3
x.xzhi<::h. is m<:?<2rp()r21i:.ed in the g._3;re1:'1i. arder rngagéi <:>4;§:';:%'I'V";;:;i:.:§~'~-.:.A?:_.i":a:Vi
:1<>t.hi11g._§ n:":::}m.
8. H0w::%'ve11 ieezrned <tour:s3e} fQr
dispute t:E1at: wit:h 'the Wm"? ';5;3(v:f:'L~i.txi0I1" fi{ c::ep:;; of tiziié'
saguvaii e:'.i'1z':' whi«::_h iigd iE% fi':11."'.(}}IiVEA',.f£}f the $aid
Thayappa, way back if: is; part of the
records cf and the §€ElI'I1€d
ASA axppeggxrrigigg' vf;1~;{;f:hor1t:i<:s Ezas; pointed
ms: ézhglt ::h:€% éiag;i:u.a£i« dots naii i_:1d_i<:ai',@ {hat the iand
was; Said in pu{bEi+éf ' '£1iEE?EfiE¥1.~"()F any price: coiiectétd from the
pu:'c:':1_ase:*:5-3! " ::;_:V:<:1;.,§.£. ES.(f€}§'1£~i~piC1E{)'L1S-S13? a'bse.n.':'.. 3..I1Ci 'é:h<:z°ef0r€:
WEr:":§'E:>>. ::ff:3§i:;m<:€--:'°:<sh_0.'ui<i be planted omiy an €,E';a aéopy Sf
.${§:{§_;iI;'Q,§§«.{;fE§;§E;-.'$fv'£"}.§{E1'3§ {the peiitiianei' himsseéf had pmdutéid
b€f§}§€3 é.§::zéfE'3{:=r;%i:i@s 22:26} 21:3 A::m:>;1:r€>§% tic: Q16: vazrfii:
§)€:1'{"_l§f,i{}f1?.'¥';§§_:fi3§1 Egg £3233}? an 5-3:~;t,ract. {mm the n1.u'aa.t§an
r€§i$t:{é;i s.,z:1<§ ${}:.:;g3%1€, in £%<:az1i€;6:1{§; t".hafi, t.E':é:': {i*.3'"i§I§'}:' as: s.>e;'*;.m<:i;f:{E
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9
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:;1E:)()x--*<;=.§ Illadéf by the perss<):1 who E133 c.e:;>pied the: conigeyrztss of
the 1'111,tT.21'{,i{3I} register, &1ppE3£?tlf'S :10 b{;'. not. i:r'u<:: to the
Grigizzai sagzwali Chii,
'E3. }*I<>w<3v<§r, submissicm 0f Sri _.i.§-_s_ "éhe
endQ1'sen1€.n't. 31: ihe beiiiom sf Annexf;1_:°é~=.Bvjzadicéitifgg'
e::;:s2:~'3:»é a:3\>c»a;k:;>::aP»rf' bfiing in'1h:::1t§_w;:ifi;1g"0f I
the 321.1116' perseng who l1a1s,r:/flsa n'2;enii0n<:d77.i;hV{é Soijxrée 65»
{file and the persons in xvh0s3eV.._:f€w:>ur '{t1'1e§ i2{é1dV':§s granted,
and 23.3 the p£1Ff,iCL'ai'&E,}:i;."'«!:1{}C.fi,'iEI7'i3i;}_':'._V_ w:«.3, 13'p%<-ssirs ti) be an aid;
dactument, which -£3; E.i_iV§1;C fGL1bf€£:1y; V€VI"§f 5-3'Eg§11ifiCEiflL as the
€:>§*a:raC}f; fxfcm f.%;=1T§>-«.m::t.::tViE:-a__ mgis€,e;* is not either Xerex copy
3:." true @{}p}i bf '1',§15:::.. briginai, hat ssomethixlg which is
prapfeufszd iii 1jfiia:10*§ by ffihe persozl 'fifhfi hm; prepared the
c:>;}_}3"i. E.-3§§}.:€.7i ,§a%J'ni<t§I*:*E<:.:a_«:; been {f€;'E"fifi€f':d as firms: {mpy $53: the?
»i;;:i::§§a..VS«Efz§:"§éz}::éa;: E§zmgg'aE0:"€ a%:«::%*:'. :a§'L;§«-:, ii 3 Ptlféi {>21 $1
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B21ng_jaE0re Ufbéifi I}iS1',r'i<_:i:., is pi"€S:';f;"'3i"Ii'. befzms _f_',h._é3..._ c::}u_r£..
a<t:C(>n1pa1:1y'ing the :'e{7:(:sr{is in the prc)(:eedi:1g_sa;__ '
11. Very st:'ra1:i1geiy, nczms. <31" tgifie. c31*ig;§ii*:;1i-:'gr§112£:._i*€tt019€1$ 5
fmm the :'eve11L1<:s side. which h21d..b§:ér1 8pei;;7ffi'<;:2i1}y3~. c.:'ai1E:dL
for by this cotlzrig are f0rfIE1Q{)mmgV" in""i:}ie2 .§'€C3(}1'(iS so
bmught before: the éjézari, _';«1:1_dV.A "Q_11I,3?'~--.i.he rescm"ds in the
proceedings under the; -v*'Qri_g'ina1 E'€f:\3€flU(?:
zecards am pTie1€:f::d'befhr€Ltjiie é'Q:i:f5{."
I2. §.t§'.,Q'i";;s<:¥ff:i::-- {35'i-§,§I'}£fiCEi}"iC;€'{hat the speciai Deputy
C(JmmViss£<)ns:r_ E;~:«is..Vb<:g§c.::i'e'_ vgafiv' awam G? the entire sage
and he wa'::>.«.V €3;;§.;"e€t_@d.._t'.c':>«.562 p_reser::_t: can 2?"? Ja:1ua.ry_§ 20} 1
,__21§'. whé':';~---€--;E--::* {§i(';t3?.'.i0f§? which was si;art¢:~:d at thf:
'::%1j1€:£..»€3i7 'E:?;§e'~.d2:y*s ;3r0:":ea:edi:1g;fs; an 251?: Liezrmary, 201%,
w2*:;3' re:§;;;§r:;%:;€1fV'gmci "Emir: syegtiai §}e:pL2E':j.; fiamzziigsionea" W::1S
V._a§s0 s:é'i:°s3'§t?i.<zc£ €10 pizza: beibre {bias {3€}§1I"'§ afi --:<.~;u<:h :°<%.€::)r£i$ an
" §=siif:i{S;§="a hat {?&TiE'1 fizzy hiss; Ezazzgisa an aim if §:h§;3r$ $3 Elli}?
V' :%:5<g}§;21.m',:i:.i:::': E"<}r%;%:<:<>r;':§:1gg E3: the {?'{}:1i)€}:E GE" fiés: {fi:e;<é:°<:p2=mitf§;
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Iaotiéred by this; <:0u1"'t; wiE.h regard to £116 r:':0I":i:<:%11'(,8 Of
Anr2€3x1,:r::%s~»B 1:0 {.119 pei;iti0'11.
IS, "\2'ix"I"n:*::1 diC:tat',i<)1'1 was ::0ni'.i:1ued <}.n'7«.__28?}=V.. :i2iy~'. 0f:
J'c}.1'i'£1E1I':J, 201 1, Sri. K G I%21ghe1sr;;i):§; '1'<:zs1j*r1.€ci.;:2»%3Vf1E£:;;:i if<5t1z1'Sei 7
Eippéféiffid on behalf 01' the pe,tit4i0n?3_1_f éugd ma;_;ic"21 1'*+:qI,i{3s;f[:{>
hszar fu1"t,her s5ubm.issi0ns 'i':1 "*fhe ri'1¢,1t.t«:2r'.= 2ii';Ci aiso to
supplement the ESL1bfi1§..$SiO«1'iS '2:--E.ifca"CEyf madé in the first
ir1$t:;1r1c<3. by himself a1:1f_:i coiieague N11:
ii}. Ass»-i~s1ffij.d:<§E;sgtin'g.Vthe o'r*c1£:r.'°i dc not find the need for
h€a_r£;3:g;§_ f:3,ft:i'1e1*;f§'Ir. Raghgzvelrz, "Earned sfiniar
::0Lm.se§ aipgeeariilgg fc}i"«i;1~"ie peiiimrier requests permission
ta ._§)5§'a<_:e§§;?:.{:'10péé:sv.Qf.argume:2ts with sL1pp0:*ti11g (321523 iagws
't'3§{i".1,~
§5{" §t %s.?§f§i:_ fitfig, §1}é'3 p®§%;S§bE£5: far this; z:=.:2u:*ii its §f'z3fe:r £9 ail
%;,E1e$e..fi,.=':§i§;e:a SUb}'}"iiS-.f3i{}§1§*3 21:1e:£ the pE<z'éih.€;z'a of $3136 1315;
;::;:§§§:'::=«:;'":{i£;%<% '€12: {E152 x>%;réi.i;m': s;1.:'z3n:i3:é§{}:1 zarhikir Eijifxiéa {:<;z'2..:°€: £53 in
2,3"
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the-2 midsi: Q1" e:iicta.ti<3n. The mafier p¥'()(3€<i'.CiEfCi for
Cii€?{21§'i(3'I1 and orders Gniy zzféier {E16 n1ai:.i:eI' hea_.r:!..i_;".._
E69 At: <~:V€:"}; :=.~3f',a1ge 0f the di€Ei.&1T1i{)§1. 913 in t.§:?:~i*:~§ "'i;..¥j1e:
CE1'ci;:at.i<>I1 couid not be €rc)n1p}.e.t.ed for wa:1fj.'__0ri 'tifgfa
day it; began. If iexujyers keep SE1.pp1Qfi1:f3Ifi7.iI':1'g" wx$,r1i£E;.,¢__'fii1xf€;T1r'§'<;*z" '
S§'L1bH1iSSi()}"."iS zmd come: up 3&'it,h &;ymi>_p's:is of .2i':;;L:'I1ie:i;i;ézzziéi,
i"L1rther Case Ea\>vs, there wiki 1i'@.t. E:,~€_: ainy-{»§£d"te hearing. A
{E31538 §_a.W is relied' .__t1';3on_ tr: 'sVu.p'p{>rt: 9: s1.1bm1'ssi<:>¥1,
indicating the zfiaiio ef §'.}fE§_f.'~v{3aS€~.»E1flfi3,S~.ii} what. manner
it. has .a2'bee1;*§}f2g 'X6331: = iih'é=.»par't,i.Cw.;:1Vz:;f case on hand. This is an
pari. «:>£"._'i'_1r:«:'i: 21rg{:r:*n3:1'Ti%$AVa:rfii__if 2: matter is; to be heard, re
iiééélfdg 21I1d-rev Iv'€"._h(-::~.':?1§"i;"§;'AVihffffit wiil not be-': an end to the
tfinfgéi.C{;;ji:~5:;H1e%d"'gr.-«:3 matter whet,hé:r 01" riot, ihe :';"1ai'{.€r
An~1e:~:%.sg;;;~;:*:'-mg: ::)faE1E':e1'1{i<m, degezrve SQ {much {1if'{ii13.1<r3.
1'? E3; __E1:é?:&:§?._E§€;%::<;§:1e 22, mzzizzdy af any %:ir:a;£5s~3 thai; each arid
V._<1:v<%:f§; ""€;.§fi:;€;=r ta Ei%3;i3g;*an'§, wihfiherr hem; fa bafzo: jide €faU:E§i;"f <31"
7V'_:>%.i%:€':f_w'é.s%€% €i'%'"€Ii'§ wii.i":<}1.:i: any E9aé:':s:;'f'E£Eg>;s§ sh:::»z2E£§ bfiififiigé iniia
11
the High Court; par'i:i(::.1Iariy, Whiie: izzvzjkizigg wriiig
j1£ri$dic:t.i01': and who has the <:21pa<t'it:y :20 e;%1§,..g21g.e2V :>z._és~::1"1:i<31*'
«::c):,1.ns€,-1, 21 re$c:>ur<:€fu£ C(}un:a<31 at thziti: i:.h i=?;kS;,'vv.'i';31é3§-'._§:.}f1s:
right t'h:;1i: "£116 Cé1S€ sh.0u.3d 13:3 }1e=::;1r;;§ ;1.:1d }:éé:.1%<i _a:3'ti 1f:»i:arr?d." " .
18» Court's time is public: €i1'}2_§:.1 Et,A~"is
digtributed amd. apportioxzéfivn':1;jn011Ag:%1; a_11*':bef01"é
the court. W5: hava t,houA:s2.:a:3'c1s; 'mad 1:}1'kbs_.{>f Eitigants
Wa1it.ing in the qzzezié' 'f£>r* #0 be taken up.
Unfort.una'::e':1y,' i'r:._ 0%.?-35'§i:e:iic1§;1'i«.:fsygfezjnx; ft): the kind of
inE1e1"i:£;cd_ E*:i§'§ifaV .B;*i't;i§sh_§ _' fbimwizxg the Ezagiish Eegal
sySt.emz;--.iS«. zi is not I1€*.!:':€SS&11"fljy' {ested or
€xa.£1§iI1e€§ f7:_) :' .§_tS sLii.t:éib.§§ity to mgr peapie mid S{>Ci€3f',3f. Ii
h2;1df';_§:'>és:;r": imp{;=s-sgfifd 0:3. as E-'J}i"}.fl€ 'WE? were undar the shackieg
"-::}§' 'éhér tf:'z3§<:%r:_iaE £21159? hcmgh we a'{.§ain€d ifiiifipfiiiififififlfé in
":%.::?é beziame a Régmbfiict in i=i1£;*: :2-7'€f{:';f 1§5(}, the
"'a§:3'1~'§_,%_V.£'§1:.§;f1.g3 vfi§&'i?§.T€)E1 23;<:E2«"e:'3ary Engimh Begs} Sgaéétam has
12
msrasily cicéniiximtci and €3'V"€'fi1 seerks E0 mvade the
c<mssi,ii:ut.i0z1a1 jurissdicéiiarz of this <:<}m'E,§
E9. A writ pf;'Iif.i():"1 is 21 right: giver: ti} 21_.a:,f§.t.i::éi;§ };>_'i"
C0u11t'.ry, a p:'~31fs:>:1 who has 3. §_'2;I"§f;%*v*::?I}L?{"3'.,""E.{} 'r"<:<_':1r€s.EVs::1VI' . '
from the High Courts or the S11p:i{*e11i:{fiTCvafi:=$T
citizen or person COI}1p13i:?'§§"'w.ViO}3fiQI1S3 VCf 'f:,:'f3;C}z:,}*r1eI1té¢1
rights or €3V€31"1 stat.ut0:'y rEg"ht:+:~-- *;3;1b1ic}'21:1i:hvérity which
is ':0 be undersiood aS_T"Sts;ii3f»; ':::0mtep1: of 'State'
having; eXpa:;riéd{_ Eff} i:1L:i1:.;iAe.["--..3.1E' 1pé,:bli<:: 21ut,hor1'ties-5,
atafzutaryy ;>fi_1iVi1.Q'i'ii§i;j$V a1;:e__c;1"~~sf);fi.E.'é.:e':"._: 9.1.:rf;hUrit.i<:s *WhG exercise
paxwzrgg of *_[1'i<': 5S_ %:._aV1::e, \¥.{;;iG__'2i'.¥7€_'COI1t'{'0H€d by iihe Stajte, Whfi
are fmzlnced 3:3};Vviii':§;§*.St';?«j;é;.'ss'ct{>p€ for examinatian 0? Causeg
in wzfit. §:i§.*-ifs5€ii<;":§.i<3:1"%1é1$._.~§'ast1y in<:r@a;9<':::4;. BaSé{:aEiy, vs,-Tit
jurggfidiirf/£011 tyne prexrifling far judi::ia.1 §€"3V§€W' of
*A::1di:~1;if*aé:<3T §LF&i§'i3:'€3 ;:s_:1d"i£:§g£$i21£iive é1{.',E§OI1S.
air; :"'§,§f:&:.V.j's§:a:'i1e%me {if 011:" Cz3nSti€:L:é'.i<}m 'i:.E1s;% :§{}V€ff'f3i§.'§fi
g3:fiA.§e:.r itf 5S'i.3i€ is; dis{:rib:,:":.<3:d 3HEf}E}§§Si, {hf}. :'.§":r:56 aézgams
-- §§E§_;§i:~}§E1§§j?_.Ef%3? §?}{€?{E1ii;§%'i? gazxad '§:_2{§i{:§ar§_;-1 Tia? s;sE'1€?:::1€=: is; a.§s:;<}
530 E3I1UiS£:1§§€*.d zmci pr:%parc%:::L mat »:~.e1c_h <:»r§_§2m, as far as;
pe:3$si_b1€§ £'u.z1<:%.i0ns i:1depe::1de11t,1y' and is 110$, m::::§3ssar'iiy
znade amswerzibié or a(:::<)um..21bie 1:43 the ot:h&r mfg;a:"1 <;~*f the
State. It is zaisu .21 schezne where Ch{:'*.CRS 21nd ;'fi2:;E.éig:1e;fz%Ls;_.z"1*rc3
provided fbr to (fI1S'Li}."€;'* iihaii each 0rga:1 perf0'1".r_i*1ss. ':E:.1"it§ Taflvriv'
ssphisrs and even while so p<3:*fo_IfII1i1_?1§§. ?3jJ'efT;;ia1.I"'Vp'i:--1ceV_ié
pmvideci to j3.£di{7i£if:iE.. pa1*ti<3L:i21:ri§.{, ¥:£§~-ofi¥Ze:f':&%:§§<':. Gr s':i::='1;ti33iAze
the functionir1g of the C){h€I','f.'WO Qrgaris, zzané?-:;1y . b:Xé:'C:{}.ti\v.r€E\'
and Ixsgisizltureg by p1"oviding-vL.t.xhs: p0wt32fVufTj'1:;di1::iaVI reviewj
where undear the 1?§_igh_,.C0ur{s---afid. t'h._<-3 Su§jr<:me'§C0urt can
ezgaminextheé:,C:':iEi:j:=s:>:!'*I:1*:'e% €XE{?'LE~tfV€ and the laws made by
the i&gi.s1éé;j.L'1r<%_fcffa:s{:»e:4:€i:a.;i1*:_.as is whether it i3 Withi::e:1 the
fimits cf Lfihei Ve::s31"1s.3:if.:;.:%.i(>ne1E pI'OVi§5§{}}f1Sq whet.h«.=:r the
'V.__a:2f.'}i"ari'§ie:3,%_ aréé within thssir damezin and
j:ar§i$<:£,i::;vt.:;}C:::ga%E:--€3i.}1€r a pews; :33' a':2th(3rity given $0 i:h€ 0116
€x'a%:'é%i$§:;§§*L is bff'§Ir'."i§.§ age-Ed far the proper §u1"p<>$<: arzd in E1
<._Z:,>o:2aj":5d§£;r n'3.£:1§1§}€£'.f« if ii. fmxrtai <:tE1s3:'°w§;s=~s<3g. }ud:<:iar:~; is
V"-V'_<.;=:}:1f'5€§_:"r€:::§ z¥§i;'E}. §:I'1<*: §}€:rW€'::' fie: im:a.§§d2ié;€ £319 :1<%'£,;Zz"2:':_ and is
u i7<§n1peE £11325: €::°:':'%::gg 2:::,§:;E:€;'r§"§:}? «:3: zwgggzrz is p§é§"f@2:'m. it:-"a
2:;-«ii -
'E35'
14
dtity/funciien in accordance Wit.I'3; Eaves and in accardance
with Canstitutian.
23;. Such ig {ha 30.16 pmvided ":0 the
I'Il{}I'€ after; than net misgundegfstoud =---;§'»Sp€t*§af£__ Gr,
Superiar pewer conferred on tZ':&*,ju€_ii{:i:.i::,%,_ 1.t i3 'a:";a%pé3aj:i'fis:
role asgigned ta the j"i,1£L1i('2';~fi'vI"f:,7f_.1.lf}V,'~'€Z1*<";.*i"*V: {E15
India, is ensure that; the §:¥f::i§§;' _t"s2s{Q the State
functien within €E'§€fiI""4". ;.'§f.'£1.,J' 3';S. aversiep their
Emits" This -an ifiéfié ané balanceg
emfisageé
22. that it aiways funciiens
within cansfitutien and the Eaws. it
is in suiflzj juf§sfii2::fii<3.:é; the preaeni matter is being
e:s<:a;:;§j; ii'1e.§i, V\:%iE§}V:}V1i§i%?i8}"y perfarming the FQEE af a<:%"ing as
"'a11f;V"L":'%3'E:éi't€:* gm :"es3§ éct 0? private fiispuisg ané aka in
-é.:;.53f';":':2%es beiween the Enfiividuai GI' éha ciiizen
GEE: $27236 éxé.--%f:j_ ané ihfi Siam and the Spesiai §C3'%E?€§" 0:'
§ur§'é§i§£:--%;§G§:"?3§ jmdifiiai E"€'if'§€Vsf igazfiflg 'mafia éfinfarzfifi, 231238
. : -"/
w
>":')
15
is; 21 (Tims;t..i€11t:_i<.>:121E _§1,:riss<:1ici.'iim vesE.:tci in {H9 S'Li§)€i"iO1'
(Z()L1ff_{-3 cf 'E:I"1<5% {::>1,1;:.i;;'y.
23. Ev<:n while 80, with Writ. Eit;'iga"£::i::m_ hziviiiég'p:'{iEif"g:v§:é:§i:{j
wafer the pzzsat. 3;e~ar.s»3, part..ic:u.ia:*Iy.V &1{:i,i.'v'iE1Cfs:' (?§;"{i11'&Sfiéifif.
has vastiga iirztireased 311$ anf<)rt,£s;1.2::'§&}L§§' :1g;§1d
memmzér <)f fu.n:::tiQn.i:1g <::e17 t"v};1.§. S£2é;t$:V: ;«11;"£hv%§i=ijé:.:i«e.sV,
=:iei.eri{):':«ai€:ci {war 3 pgfiréafi .};i1;;::f'iv§fig iaiken a
nose dive in g'€C€I1f re9P0I1d to
ibis; z1<:::d a11:'§ '€;,}'1.21t sf scope and
€3Xff1"{EiS€3f 0f <3X.pan_d_§ng '£0 keep
pazte with.§f:'¢%.'g%?<::§a*;:i;1§ «<i:§.éfi1:1'1°i»§.:§"§made an g*'udiCia;'3L But,
at t.11e:7.,_$a:11:: is. fit} <:ommens11r3.te3 é3Xpa:1s;iGn of
this i11f1";,iS't:fuC:'£.:L_1:'<:"-§jf0_f<§id'r§d EG £116 judiciaiy and {ha
maxing; 22;1i¥;*E :_'V:1<:>t.}":-Gd"v.{)f"t§0I1s~;€.i{u"t,£ei>:1 of cc;>m"t,s;, pe1rt,i<:uia::'Ey§
:§';5;:%";§§;<_ig;§:-*:;; b§%iiT§§§._&1?§}}}i3i.:":i.€Ci Eta: the <:(:s':.::"Ei:§, have 211% t.a§«:en
_fm§.§ '€}fi 7:'".§%_1e r;;;1a1§i'.y aim? §€;"'€f'{;'?§ af §:;€r1f§>z"n1a'§3:t:<3 if 319
_}:'Ei*('_":§€§:i2§;3'f;?';..vV_'§¥.§i:}§. :'~sub~st;mda:°d E,E§_§€§§:-if:-glji ané aim-3:: £:s:}r:*'::.§:>f:
Jz.;3:iges.-~§i;;;*;fi:1§§ Em-'ad§:ci Jticiistizxry t.E1r<31:§§h SLiS§}€f{f'§
21;'3§3«:}2~~n::::%1e§'3i:é;R ¥:.':":6: :::,::§':fi{§§%mi:a :3? E3152 pi-3:si>g}E{:e zmd :3? E;h_€~.
2
16
Ci'£}:Z€I1S of this Ccuntry in jufiiciary is gradually getting
etmded. 17\="hiE€ this is; same agpech dacket expiixsigm i3
anether aspect. .
24. A situatian Uf this nature, While c:fi.¢_$ !""i33£;§V:*'
attentien and carffigtive 1:183-su:=;ié;$ § :'a ' $.f«v':'*3.}§;""S:_é E%'u T.
executive and an 2Zrres§0r1s;i.b}ie l_é gis iaiure,V.,'%i::§f5¢ "::;$€§.:;:;"'<f:'aéf3i
siow ta respend is such neeiuigpéf the Htnidis stair}:
0f affairs, ihé numbé€f"'~A0f fileé am
remain pfindingkeep sf Judgas being
Eimited andfl at optimum lave},
there ";V'_;V'1i:':::*'g ._.:?fri1f.3V.;.:1{V? %n:3:1}é ..p'er1{f;§;:CyE in a situation of this
:1atu:'e, if the tenstitultienai mandata
0ur 'C€;n:;stif;1,3;tii3jrV:é'VE13:af.'i:1gf adapted ea seciaiistis pattern 0%'
'g'3§?LérnTé.% :c;é};'«:_: WEE be neaesgary that the avaiiabie time ix:
AL'"j::§':{:§A31'f§"'_~v,§*1;z§f:.2E§ be 3;§§0E'fiGfEfi€fi amongat afi aspiring
§;:::§;mtsf.' %
Efifhiia writ juriséiciien ig EiI1{iS"駣}'?.€§§}' an in
éggéngivs; quick rsmefiy p=r€;v§§@fi is & si€§z€n., mare Qfisxcz
17
'$12111 men it W111 {>111}! be 1.11:? I"'i{.'ih. uradesmvizig arni per$()n$
wifix mtiscie p<)we:' and mormy power. Vfhf) am .QC~:;i:pying
éime and $p21ce 0'ft1'1er <:(}urt.ss ami the pear.
more céfteil than not art»: Eléglfiifiifiifl, dc) :m't";g;eij.'_~zf1é5t.iCeVd .,a:iCE
as 21 reszlit. suffer endlessiy.
28. Wm: ii€.i;gfa.r1i.s. who Céii-%¥_""é1ffOI;'(;E"
eniizienate 0'}: 391130? C(}.'§iflS€L;,'€E.%Lf§;I_I'€1}.l;§I cgétéuidy griore time 0f
the ccurtsi Unf01"t.un;é1':é}h3,;f"'--;f:L;v decided by the
appearamte Qf Q11}? on the merits.
Insofar as; duty is to present.
faC'E1S ti 3. pé;.F*.._%c1._fl e.r ::a S«-:.*.___i:': ;;CCO:'dam:€ with {.116 statutory
pI"0\2'iSiCs7i1S'~I<1.fE€1 V.if1'.t~é_%5f9.1"-.gisdudges are Cfifléfeffifiid. their duty
ii: -8._§3p3y i.}'1; é: e1g:.{pEiC.215E.é iaws $0 ih-E-. faitfs cf 'ihié {Ease and
€@..fén§i.§: 2}. fieC§'S§Q.ra..«' Neiihar the iaxagrez" mar éhe Judggfe can
» ::E3-.::,:1g_¢ f:::C§;$';. Law is made: by ihaé §egisiai:u.rE=.. The dui:y sf
.f._%1€%_ E33 2i§3p§.§; iiizc I'€I€'e-'Ei'§T'i. Eaw to {he {acts and
z"é:f;€i€1"V:.:>..c"i'::e;:§s§m"a and (:c:>r:"§:<:5£'.iv€ measurezga E11763 pmvided by
wag; éi.:»;f_ a§}§::€eiE. Er; s»u<:E": .<§§a§'.e sf 21.f§ai:fs. if sviagjg Eawyézr
'VJ
'M2'-"L
18
thinks that he must be heard to the satiefactien of his
eiientsg the: what all he eubmitieci whether 1;'e1e_7.:*eV.e.'£:';_:'::'eV1;' net
80 relevant, whether is productive er
be taken mete of and as in this Ce$e,__if 3%: g%\
supplemented, added even
of dietatien, it is nothing
the time ef the <:eur:__ gt A 0t.§ie2;. When
such request is deelfiieeif counsel appearing
fer the petitie:1:e}:°,__ court synepsie
ef argumente eit' iieeeitiener.
27'. In _agef1f;f v.*vee_S:e.M ?L>ef:.:>:je,t§1e court unless. £3 E0 the
axea,ren'ees' e_n'a*'V.uréAdefet_;e;1'iC1ing 0f the Judge who has te
page'erders,"'*r;?1e"axfh:z£e exe-raise beeemes a farce and fie
ee€E1.€:{g:A' a waste, which again refieeiis en the bane
fi&e.§$1 sf fie prepere gmuefie eieewhere. It ie net
the*--fu:c::ei§a§ ef e. éudge as ":0 what happens €}S€i£s'§'3€I'€§ but
éieeiéeeiée a ease in aeeerdanee with Eaw after making a
geneine age beeaflfisde atfiempi tea u§':deé°eie.efi the faeiie ef
19
the (',E1§?;E3 and tihexz to pmce<~3:¢:i to OFGEEFS. An}; int:-:rfe1'€r1ce in
this <::(>1:1rse of £:1£ffii{)I1 is 110i:hing but i:r1t.e::'fer:t:1.(:e._in_ ihe
C'1{)E,1ff'-Séff 01" h§L1Si'.i.()E',., it is for this: :'ea.ss<}n, I do ri4;3i pf{}p§3S1£:_"iQ
1001»; 111110 the S0 cailed sy110'psi:.i~;m:}i' 21rg:,£r:1é:1t.$"V.fiigzd. 0'1'1
behalf 9f the peatitiexzer 1101' the c:£«:jcis5 i"<:z";s
said $y1:1ops:£s. '
28. '£'1:}._1$ matt;<3r had S (.Tffi'i%3i:.._};®;{3Eg§i;}1 and in
my cansidered 0p_i:1i0f:'. '1.'121é; _Q'1L1(1h more than
what it a£:t.L1.vaEii:y.__ b€i'CE£LIS€ learned
coungefi }a§§{:*g"§ §§{g;§;js:a§€V,;'1:1t:i:1gg 1:.I'1ai: they have
not c1»;:n1p§_é%I<:¥€:fE .f:§mir'«_§ubmigsi0n. they have somathing
mere €09' azidé, f.h€3$7"' &}if€: "§:>g{r:k1ng on their 53€§1§(}i' munsei E0
C{)§§"i;ii'5 " ginzi '-E:)_aii'E"tE1'e:r: ezmt rmztter giiffi pmic:}§1g«3d.
'A'{}7;:af#:;'r'€,{;€";a.i€«Ej for the says-s"t:€m, ewiry Samar ceunsfii
:¢:gp§}€ari§i'§§,'bi3iVi§:"€:: Elhe {:<}urt 'iihinkss, ii: 2: naatter 0? right (sf
t.h{%"'---{:m,:':*:_:ss:€:'E' ":0 hézazi" ziiid re: iiear é§..I1{f§ :10 his; Saitifif-I:E;(?'Ei€H.1
V ?r?23,__:1 wE":.a.=:: zm3:rii:s3 <3? t:'h€ mazier §is3&§<2:*v<;*.,
20
29. As eaireéady '<)bS€:rve:%a§L ii; I101; tirxe (":(>L:z1:aeei Wm}
1-r1aE:t&z':-3. but. the f21<:t's and iilm law of 21 p2.1rti<%ui;2..:_:?.;f;'s::, it
net the c:<)u.nse31 or eve3.m :22. sexxior c{;»L111s<3{ x%;?E:§§"'--stjairnlésy
bsfiyre this Cstzrt for r°e€1r€sssa.1 <)f .'?{,f:.1¢iz" g§;*i{%v'21zi(:e3;"'bi;K: it is. L'
{miy the g;r.ie1rance of the petit.i.0:Vi'rjr
the: court is e-zxamming, ' V
30. Of i.af;£5:, them is g1..tie:1d§:é:m;i:§f'L'v:>a?:' .;p;ét1'tv..()'ff..*J}1t% learned
members {)5 the B2111, if t.he;i.;' case is
Em Cxamjm: VE31'Si()i'i (1063
not passs try? even t0 the
€xt.@n't§of gzttcvtisving 'i}1z_1*:. Judges art: Hat. giving them
S{1ffiC§€§"kia_ ::ppo.rtu':V1i't§_és;bL"that their argL1n1:«:n'i;:s are net
}1€211f§:i"£":.,:1iy' ééét, {} g}pc§.:{1:r1ii':y is imiy :10 the Eitigani. and not
i«::s».f{€h::2 i'::.fu.'}:€":t§e§ it is not pe::':§<>r::5:i. cauge 0f the iawyezr "ihagé,
fi$V" f§:§3i§"1g§ '~v,§;E;3{é51§VE'}'i.§I"i€€§ béefom the <:{>urt.. it is n<:>'£. {he
p€3:§'§5'{}§1;iiE§f.j;"%§f £1119 §awy€:r éhzit. ma€.€',e:":~3 be":§i>:*:% 331$ {?{}i§I"{'., it
.=. :_>31§}¥* that {T211188 of me Eit1?gam§ ihaat; E§E8.'fI,€I"$.
E;§§i§€fi'T.E§1E&1i){?§§', §21:a;3::3rs«; €;§':<>:2§gf§3 airs: 'g§§'a:>§iEé:+;se;f:<::1;e:E §>£::::>p§€,,
'B? ,,
, s 5 /'
E"
M,'
' =:;:$<:< $33139: ~ f
21
pizrmiii their ego to smrface anti pmject it to {.1163 f:>refm:1t
and try to assert even to the (extent. sf L;r1;*&:3;~:.~;§5;;_abi3,r
'c1'C§C1ZSiI1§§ 2:: Judge ()1? :1f:'c>ne rr1a}.«" use the w<>r;:3{_£,<; étiié'--r§:{i?.s:}n£,
sf b121<:k.mai.Zi'11g' 21 Judge sezyizagg; i;Ir3_;;1i; t.he_i'f"{?'1ié*_1':t', "s;':~a:1V ~ggg;;»"}gg. 1
out t,h€:i.r rights and remedies e1$s§7e5;xr2:i'§a1<+é%$ 'E7Q.:'"~*:i 'if.{ 11s;
not suegth an attitzude whi{:'f;:"'~J.§§ ;-3;r€:Se1";.:2;L'
case. Bufz, it hag b§_j3cf£{7I1'lC'3VA[_(T£':1:3V.:Ai'a'Z:1if 'cQ:mI ;i(3'a*1 ._;Qf _§e1i.e, Thia
again is 21 tenden<:§7" " égmdesirable, not
c:01:1du<:iv€ for" (#11. any rate, while
a 1300;' his (7318:: W311 1101:
be he23;::'i'T'§:)g::C;z.u§:~i:.; ¥h<»3'-has; rii}i':~bé<3:r1 able is engage senior
C0u11sk::_1, :1'ri,:i?i,."'affi:;1é'11t;'"--powerihi iitigaxat. may gloat} that
by axraiiigg' thé=s<é::i§i{:_é$._'é£"' a sser3;.ic)1* cozmsei he has bfifjfi
abIe_t.§:s 2=.<§h~f€f§%eV .$i1::{;€$'S§ Tiizit agair: will be fa very Sad
'_ raf}c§';:i',i§§:1_ Q11 $1.":-<3.__§_¢;;;z:E/judi<:.iaE System. '.£'h§~, rfissuit Sf 23;.
._ be £i€:T§€%E}d€:§1'i'. an ihs Ezzvqfcr Whc} appearéa
z:&fE;.re ':'i:%;:v»«{:{;2j§,:'1*E%,, Tm: rifle {ref a Eazzvyer Es; aniy-° ':0 prefiesnt
§h<«:¥"«f2":{:§;:é"s' iihaé <t;1..3e., firzéxa-r aE:é:é:e::_i;.§.<>;:: C}? ihs.-3 Jz1.dgf:3: $10 the
"'»2f€:i.§;':V2mE;_ "Ezra-*5; ;«'1;3§}Ei{t§2.E}§:?= azzfi if in 2?: §§§U€3'i"E :si§:1.;21E,i<}:1_§ §',§'1€E'€;'.
22
are: f'LVs'.>'"(} pcsssibler K»-*£ev.»"&a; ta CUEI1EI1€'fI3d $0 the acctc-3pt.an<::e. 0f
the Jt1dg€x that. \,--"i€i°W' which p»'S:I°'hapS may
i11t:erv€:s'£ of his célienig A lawyer' can
nor c.21:1 zthgirage Ema _ V
SL Even here. scope for the ;'¢;~.'«:ni3f*1;:~:'TV aim"iJ7{ic; @;i%3i§.1:%.: is
only in a situation xvhér.:§'*~.,.i:1 3" pari.it;.u1'a._f"'=~s;.teit:uto1*§,»'
prfixrisiam £'.h:=3re is'S::tQpe £61'VAiE1f;§%':'pi'E?§21ii¢$.rj'fii'f}dAi%' 'two Views
are p(}S551.bl€3. Even for 1;r1i:.erpretat101'1;
i{1i".f31'pI'f3'Eé1'{.iO}j. .__;1i.w:;i§}"§ ' fly the St,at;u.1io:ry
Pfgvigitmsf the par*(i(:uEa1" law
and ta) z1.dg3:ji;L'..~a:;_ 'i:1i4::*:1:f:'3r;¢i21t.i:>n, to advance fhzé: purpose
and £}1:)j{~is::_E; a1f 1':;41?IaJ§ &§1;10L1ld z12w2:y$ be resarted to.
82,_{§t.Ir1a5s begéimet necesssarjg for Iihiss cguzi, to make 213
.tE?;.s:s-3<;: <;§;3;s;.<;:§'2?3ii0I1S. as {$16 pr€:S<;%m £33185: 21 {§18;SSi£;E
"£Xf;a;:::pE{»:« '§§;5.'°__g2e~,'fi{%%1 p:>werfz,:§ iitigfzxnii 21,-*h@ is éi:'3;"mg iii} maiie
u$é :>f '§*;E:€';jr€;<;*:€$s <}f:%1<: {:a:}uri; and igizai. {1{}{3 Emii nsatesaariiy
" Vx%::i*:;'::_ 5G:%'EiEg,ffC§£?Sq U} enstgzre é:h:>3;i;: 21 §r<>pé33"'{.y which had been
:;:{L::*§?}§121&§€<E§ 21:3 2:>;:'€€:_:1:; {If €z.w<:1Wi:_'r:'i2*€§ $§1€£.E°&': 5):" ?;,'W{} 22.§::'e§s :3"?
M--""
23
land in 83!, N0,1279 B£<'2e:?k.:--KI of Byrathi \f'i.1Ea_g"e, Bidar21ha_11_i
Hahn. HG-sk<)te '1'ah.:k. new Ba:'zg'a.1{3re Em:-st, 'i'a1uk is
sustaim:::i £11' rétaixaecl at 21:13: <:::§s{., netwiihst.21z1di'ixg the
aut.h:}ritit?.s f11I1{?ti011ing undez' {he Aciz, pa:'i.i<':':t12:1"'i§g tlzhs
appszilate z1L:.thorit.y, the Specizai £)epu1:y'
Bar3ga11£m~3. Dist.ri<:i: -- third F:-3sp»g11de11t?"in-- :::.hé=,peiiiibrh.
}.'I§:1ViI1,f.§ reverS€:d the order plassed' j,':§};* ' ft:h.e:"-£§.sé;i§§§a'ni.'
Commissioner, Bangalore North S1ji3~;i)ivis'_iQ;1',». ]E§a:2_gaIMé'r~@,
whe wh_i1e: enquirixlg u:1t:1c.1f""~Si;<:(:tic$:35 <j§i;ji1:€"*~A<:i, had'
r<:j<=:ctc3d the {tiaim (sf the firSf'«.§»e3pomd€n§£{_'beféjere him for
annuliizig --.t;I:§;1:: SVi{3.;::-- ':i'r--21I1saCtiG3:1 £ih21t had taken pL2iC€ in
respe<fi;._0§" 2 2:st:_f€:é{ g=..; 1:t.;i'Qf iand that had been granted to
his f2>..the:r"lat.{-3 '§P0;)j§a._Ijp«:<>,~*'L'@ ?0::3jiga, as a p€;':EsOn belonging
?:a._' é::h€§dl:;z,%_i€ {ééifS'§ia%....A=:,i:' dépressxzd caste community, way
V '7§r--1}{:'§:_ 'i'n'"?;,}1+; j,rea,.r 194'? as gyer the gram orcier dateé
8;'§®i94_?;' i:;e5§:1g of the viaw thaii iihe subject ggremi: in
§'*a;v€;u':i ézfif s_~;a:§€E Pzaojagpa ha-Eng 8. grant an c<>Eie~ct:ing {he
a2.g3S€;«§'. §}§"§(T'.€ ami 'WEEZEE 2'2; <:<:n<:iiEi£<:»;1 Ehai: E: sshzmirci :"z<>%:: be
V' 22?E§&*:1":2:¥;:€:'§ fiég" £32; ;}:::%§"§.{3{:§ £3? '::<;:'r: }:€:21:"s §3'€}E'i'§ {he ;:;;2*an*z; {§E'{§i":°
24
and the 1':,ran&321{:t:im1 0f sale by fextiztszf of izhéz first
3':-:spe311de:1§: by name Pc:c;jappe1 (<3? Poojigez h:a1\zing taker:
pieutéi aftesrr the. expiry 0f the pr0hibit.<)ry pfifiijéif, the
prs:>vi:~si0I1s; of sccttiorxs 4 and 5 of 'aha: AC1; cic,_s.:s:_<-;:g :1.{)£2"_a{:3;)iy
<'3tc,, as {}piI"£€d in his arder dated 26.6.,}.9i?.3.9':§a$s%§Ci-- §n'
Precéedizlgs No.Ksc,sir.52/199&§L99} ' 3
33. it 13 t:h.i-5:3 Olfdfiif' of t.11e_Asf;sisi:a:1.1_t'C0mt:":i5sSiGf1ef';zikhifiifz
had been appeaied against _thif2d'-f§§s1§50niC?3ent as son
of Poejiga arid be-fin .A;*gdE;1.;;fi§}é.:1_ by the Deputy
CO1'I1II}.iSSi{}1'£€3I" llaidirig. land had been
g1"{:tI1f.Qj:(i i'_'re€ §i>~'§ .<i;_G€;1: §;«'§i;""*f;3,vm,:':" of -said Paajigfa in {he year
194''? arigi €:her€:f«:>1's:"Wéi::e:_ 's};1&d1@d with a Candsition that it
shaéygiéi ,:":0t. '*?;2§3"211i<-3';;1.2'£.i;s3:i (p<~3r2na:":e:1f,l3r} £6}? gead and
£r3;n:sa§::§.:x>:1A$.._in regpecf; of thia lgzrzd :e.?;:ari.ing from sale
:7;é:»%;%;.é.~,'%'§;;;:%ggg:A'.;M37,19622 4,3,19?5§ 24.253983, 1199,1989
2153; "%;?iff;'f§;--§ z::::§5" 2%. Eééfifié dead zmiier Whicth Eihe §:"€::§:3::§'; writ
gscig-€:i4_':,.i{>:V*:'er {?§€§;ifi'1E§ 3:19 h:3,v¢> pu:"€:E1a:s-;€& i:W0~'t:h.i:'é {if the
"L7-'g'EJf§§:{;%{i§; Eami in 5:,e:"r:1s=; sf $2216 iiiss-:<§ aizafgcd 9,E.'i§9§
25
('3.Xf3{T?E1'{lE?Ci by .';\i1.re;, Ificsrepika. E;1i:c3.i)t3"£,i"1 Fer:1ar1gie:e; in favour
{3ff3.t,i1<:é1:° of {1}}:-3 pet:it;i0n€:r 1:9; name C I 'F}1:3rr1e1s5'-};gé~:_ izhe;
z'c3g;§isi';er<:=d Sale. deed; sire ail V£.)i<;'1 and 110 be i.I1_fi:;_11iti"¢:€;Tg':d:L
3%. With 211'} iihfzsfe 1:1*ar1s;:1Cti()'r:{S b§:>1I:._g7.§?:h21r;§(i.€=€TiZ'éd V238 5
Imii :;1:1d 'mid by fghvsr <)'peratjon of iihé'~prc)\ris£'<.:1':1s é::»f é5::e:'{':tir3[r;1L
4 of thrz Act; the £)eput:y C§5ffi.%i1is$i<>1i'ef asictfé
the transa:::ti0:r1s the year 3.995,
now by his 30:'; £3 present writ
pf-:tii:1?e;;e1L 'G1"C1f:'.I"' {}ffl'1€3 Deputy
C0mmissi<§:;e1?;_
35' This _w1'it ;§@f.i't:£€}i1=..f1::}_shitorisiderabie: his%:.(>ry. Writ
pstzition at"-«.vfh€ i1j.s;ia§1{;::énV 9f the p(--:i:1't:01"1€1' claiming title
521'_p§;rs0Ii i*--E<;--s«'?r1a1(i pL:r{:h::1:sed zsznether Etxtféilt cf 2
L 2;z'e:%€w:?'§:_{,é§7._§£a;:5§'e;i, $158 3; izmé thaé; had b€--:€n gramied in favour
<31" a;r":€:«"{§_3.;€3::""1.;::%3:*s=;o:2 215: 2} parser: bcieziggfinggg £10 Satheéulsd
"..,<:2f2s'ié--;: " gt€§1g:1m::.;'1it:§,? :;:1de3:' '£1216 vegry §.§:*an'£, mfdfiig I£é§.§f}'}€E§?3
f.§4? zmd &?:15*3€}'€':{}ing3:"§i~i%E§ in fizfsé EEEEYIEQ s:;z::"vé%}; rmmbszz
26
hm: (i£:':&§Crib€?.(i as; 2: ciif§i%3r{%m. ':;>I<;»<:'E«:. hzici {:m:11<: up bs>fe:>;'e this
=::@:2:**:: :2: WP '§"\i§<3$ 8142 ami 81% af 2093.
36. '.E"§%1e. "u"@1"§,?" g.-_};:*21z::€ mder whim .re:c3't'€d.
acéyesa retferss :10 the ggrarziz order i
'Q16? §",i}{§.iT(Zi€.iiZ}i'.1 register While.q3;1:)'{$;4;t:.g,§ %::1r%(%
§)arkhast, ms 2/194547 d2*:.i§%=;%e:.i;: E%.b'1, 1%%9:;:?% 'ighat as
§3§{E§i'I1§ of 2 agtrea E1a1{i§i7e:s:_:1 E'2"§,vI;ieV:§;v0i' the firs:
_res;p(>n_dem by namss P{30j:ga _é:.ri §$i0.C§~:'}§I.'-~{}f Sy, N::;.28§ it.
had mcéitsd fihéif gm é->i't.::%}.'.:'fi {if *:§%;:::*:+e:.-5% in BEQCILXI 0f the
2.-7'e:"y S52'. I\é'<}.2:f:3 .'E_3ac'i' jf";*§3":€i"Z.:'1?'§:_3:fE§1"1JE€i';dV .iI3 fav€>LE_:° sf Thelyappa
and i£:i§1ad_bé£;%v1: .iV;*:dic21.,';é'C§V,_ Ei§{§1i£1S§I ighfi naxmess cf afii parsgang
in whggéafavéotirv.gmifi; 'E':.a;éiV.b€e:: made, that 'may befianged
£1} fi,e;i'é"§£5:r:':a§.&:§:5:' <§():I:;':1'L::§1§.i:}f.
,;'Z§'ET._. ¥?RfE<_%.¢i.'i.<3;"£ai:::;*. <:rigin21.E g;z"2m.§e€: Pe:3<3;?§.ga 22$ sh{}w.n. 35: {ms
Efig}Esrziirzfiv»e;:';g§*§é1er graag2£.€e by :":;-zine "E"'h3;ya;3§a is-3; gimwm aé;
a'r:<§%;§";e§ a§:§§'§i<f:;fm"i §.:r: {E153 §}I°£>c<-;*<:dings befawe éE1«:--: A$s§$':2J2i.
" ',{j{3£"E"3E'Z1§E=V:§'§?;§€}§1%:E2T Ear aha? pz2rg3z:;:a€: £3? "E1§"Ei'3 §°e{:<'§§':§ as; i:E;,€
§F{}{?€%€:{§§I'1§§$ hzizzé 'g}@<"::2 §:*s;ZE,4Ez::€:e:::i saga maizz b}'"' 'é;.§:se: ..f*a:~::;%§s§€;:23,:":i
27
C(3I1III'1i$Si(}i"i€I" in ma: fE:XE'.1°'{?iSf3 of his p(}'€£="£;':E"S uncier S€f{,'iLi{}£1
5 0f théii ;'&c*;:,, :'~3'ignifica.:1<:e <31' the pr<1::<3&%di::g§s3 in .r:'E§s2f;i)'e;c:£, (If
H1686 two p€,r.s:~3<>z1s is t.h21!;: the pei.it.i0m-ér"_s%__ i.%}éir:i
purehaged 7t.'1';€: extezzt. C2'? two E1C.37§3S <>3'.""ij2'1';r~}.fd_'v , {mm saaiii.
mm
Thayappa and sszud to be Ezmd
No.28. ' " V '
38. Sigr:ifi{:a1"1c:e of §,hi.e by 'the
Assistant, Cenimissioviié-Q Thayappa and
Poejiga being -s§1'c::§.§.rn and the name
sf C I T if£}"; e4;;£§';% 'p0:1d€mt, side is that
the 21' figund E0 be in passession of
the izmii VV§¥;"E1§{:i?:._}§i';§.;civ.§€::§f§.<.{3rigin211ly granted in favaur 0f 21
persan bé3:}r1gi.ng;f_ U.) ":.«.:;2C%1(~:duE£:<i {',ZLS'5L,€' €:cm:2mu::i'f.'y mad
A_ %;E;3§;%:%%éf:§;*é:: $16 'A§3':"<::yii_siv<>ns 9f the Act, are E1f;'§f8.(Z'i€fi '@110 the
» $21-;r*ti<:L1i;ar--.4Eaikci 213; 'it; was; :5: <'>':'2m_t,e:2€i kind W§%:hi.n_ {he
_ _ M __ T 2::
:::é€:':e:,:1§;?*:g;;§:"_"_~€;f'gé~;é:<:i:i{3r§ 3-8 izsf Efifi Act and i:i':fs=§'€fé>"re, Eh:-3
fisss-'§8'{.2=;'i':':,-.{;?<:3":1m§s;$§0m§:* had iniiiliaied pmceeciirgggfis 52:0
mai':.;§ .§g?*;{3aa:'E§3g i'5:3.a:3 $121329 cf ihizz £}3*:§gi:":23E §,§r:;za':i4€e§5 {Hi the
28
zxppliiteints' side: H<)wever, n0i:ice had. br3€':3 issued to the
parties the f2.1i;her of the first §€$;3c}r1c££::1tT~,§~._sai<:i
ThE1}_£&1}")p2?L and alga pet::i'£:i<meir"ss f21i:I:1er,
2"eC.ii;€s; iha': it is £}I13.§%' thez p1*es€:3.1:_ writ p'éfi'VE;ii§:1éi'?s".f23.€,i'1éi".L
wht} had apprzared b£"f()I'f3 the3As:§si:;tT:anT'i._ €'§§::1riii'=s:.5;ii§:ier
through his; Advocraie Mr. i'I_2£i1.;,1me1i"1-f.har21j£1, vé;%Ev2--i.1::: §{1€3ithé3'1..'
gramee -appezufid :13: was V_th:ére 'a_r:3:* r€:pr<;$<:€11:atioI: far
them.
39, Mr. Gan:-1p1atTh.i,"'H<:gd€;' ~. 1(;3€ti' }"_1€'3f diCfG{£_.2TE.SE3§ for the
peiitiener, gig?§3r51 pa%ru$'i:1g._ th__e. Igriginai 1"€'giS1iiEii'" regarding
issme iggaf SagLw3r1;£"'Cfzi:.V%{<:s___diffartzrit pergozzzsg submiiia that
this is ':10 d0c:1m~s{i:i; :5:s "if_ is only a. regigter incarporaiing
the': :'12:r:1€:5:;~..§§fpe31":?;c:}:T::§' ifixvhose fEw'C:L?::" saguvaii shits have
'b<:§r_% iufst?-3.U.€(§ zémd 9126:: .33 par the :'1fl.i:1§§ <3'? ibis {.':()i,E'}fT,, it is
""1/:{:§'f"2: fiiééctziiégezit iii") i.:1{i§<:.":at.e: fhs t.erm$ 0? 'iiza gremi, amii an
_ g3»e;:?:;:§;.'§;iv,_{}if "m::.E;a€:'.imn rfigigtss" m3.:i:*§*i:.a.§:1e:«:% far 'ézhe §}€2'"§;€}%§
i--j9?:§~€?I i;.<§'1"j*3.§%§§;€::tr§€s 2:}::>;}ea.r£ng§ in this §"€§.§iS§;<3§°' agpéizzr is
%<:: ':1{H3r{é ' ;:.i;§iE3<:%m41E:f: 22.3 §:I;"3::%z":? fig 2: :*::r§_?er%3::";<:€ :19 §;E':ee <§r§g_;;é::aE
8%-
29
gggrant. <:srd<~::r in this; reg:-sE.§tr and with the: eniiry macie in the
_r:1u.tat.i<m mgggissttézr as i11di{:a't.ed esarliézzr a.;z1d s~;ub:n.E:.;€-3:."if}"£_at. 111':
1<::nds5~; {T':E'€;%d€11Cf3 to the 'R-'€§tI'SIi(}E"1 caf the p€tit_i--.5_:_11é:*=fgm_éi¥:.i._h:::
Assisstant C0mm'iss'i£211er has; righ_i,1yjz1ferr{*:"d" izifihss wakz: isff. L
this factual pasitiong that. the c0'f;a.dii:iC:'11"th'at *c~,afi d}§€~3--:2{'i}:%:ir1
H23-Sp€Ci. of 3. gram: of t:1*1i:3""~.1f1atLit'eV :::21:1T'..v01é:_iy*v--wV 2'10}?!
exiiesnatiml far a period. 0f te:1..}fearia_.and '*é<:§12,f;t,1i?f1e sjrder of
the::~ Asaistelm. C0mmiSL§i'0:-1«=3:€_§tVi3i:.Id"':10?%1':_e1Ve been reversed
by the Depu!:.y _£3t3.:1r1rI1:':s9Vé§iV0?1":§::*.'"
40. SLibEI'i§$?_$i.O:I'§.""3'__{}f-._ S1f'i'~,.V "5{3zz:_t1_z;paihi Hesggdeu Eearned
cotm-Se} far xt17::.~:: péiitiaiicr by iaying specific stress; on éhe
p0rt§<}1ivfiguri:1g_§ é.;£_j*:E,7§':'€--.fipQf{;i;é;~;>;:"1 of 'the entry in CG1L"1§T}3T1 N03
9f the :':1:,z€21'.a,t:§{3:}, 1'%j:gi:§€.e3z:"im:iicat.it:g the %'1;::t,2,1re of righi. and
r'€3i§:}:z1§.§_ :13 mew efiasmcefia' is: fm' 'thé-3
.§'::.:f'§3§$&_::--§SI,zb21i:ii.%i:*:§§ 'aha? if ifyss Slibjfitfil Sand hazi been
:§3{§E'£_.i £:i'1. €;:§ E?§i'1{?'Ei{}{1§ ii: ataizixméii 'F39 {:%:a.};°'22,{:{m"i2:{:d 215; a 332$
g:*2:fii.€{i §§{'3. f«;?'1."\:;?{§E«ii" 9f 21 p&::'5s{:z"; beEs:m§,>jingg to <:iepi*€ss:e=d CLEESS
am? sggéfiijaé §:11;g:>{}I*i:a::?;..§§: a%:{}:,2§{i {%<3:'isE,e:":€E tiaaz: {this {'.{§E"3€i§EE{}§E an
30
a grarati of this mai:,u:':3: is' n<>:1»«21iiem1i.im;'1 <)ff Exile gmzited
Ianci far 21 p€:'I"if.){i {zef $163171 jwfazrss and this pasiiion has; beer:
rightly 'ne:>t:iCE:<£ by the Asssis-:.ta.m: C<>mmissi<)n€r,V-but", the-
Deputy C:3mmis_~3$i<>m3_"r has 011 <)i.%1£:':' cc)r1Sider;;§4i:>ii;e:,:'¥§_1'ps;ef;
{ha order ('if tjirie As-ssigtam". C<>mm2;$s:;i011€:'r a1z'1£;i._Vt.I¥:jér§:f<3a*e $16;
order passéeci by the E)<3pu't,y CommiSSia_:i§3r "fig; ;3ip.§;f§:1'}'is fsot 7.
SLESf,&'i}'}.8.b§€3 in iaw;
4}. Cansiderabie re1_ia:1cé"W5-; aié'::: _ men thé
Judgment nf tzhig in STATE OF
KA.RNATAKA [ILR i,:\..é¢ith the pointed
su.§3m?isSi_€*:11S" "£:§'1.aij=jn=,fi.€::f;;::sa _'-:;f the 'miirig cf the diiisien
Bench "?i'1"PE}3DA ~_REIj}C1Y'$ {E21563 [supra], fine Assistant
C0mmisSi(':;n€r V{:z:.n'~.gi¢'::>~i'z3;r&§ iihaéi fine salt:-% fiirzitisaciiorz in
2" s::«§§€<it'~ 0? e1 g.$m:1f,@<f;i §..21.:1d uzidésr éihs: p§"{}V§Si{}1'iiS Gf $u¥a«
. f1*'a§;§:é{5j.%_;:g1;§-<}Af».::'z:§e? 43 5f {Sade 22$ amended by Na:-éii?°i<:ati0§2.
§¥;3b1iSEE€€§ in tbs E:/Ef§z3<:>:°e €:az§:t%.€ éatééii
ié%,__?,E_§7§f5fj'..- 42:21:': 'ms II"£.':id.§3.' {mijg af'i,er ma Asssistaaf;
{:{)H1f"E§iE§5%§{}Eififf had :'é;%:::::r<:E€<:"E 21 fin<§:?:1ggs§ an ihrear 8;S:§3€3{?i'.S§
3}
namely, [ed that the grant was made in favour ef Si: person
beienging :3 Scheduled caste or scheduled tribeV_V':§§'1.,,.§hat
the grant was made either on upset price
far 3. price ieee than upset price _a,11ei__{e] i;fi5§é \
had taken place zvithizz thee'
prescribed under the RuIee§V{ "-... " A ' % u
42. Submission fie Assistant
Commissioner rec0re1ee'.{'a_Vin terms of the
saguvalzi chit, duretiem ef ten
yeare froze. "a#e.,'e1EVVV'havir1g neticed that
the fies': _t§'e;riSae_fien'«$3;/-.,..the_' grantee was on £4.'?.19€3'7
whereae tfie.gfa4ni;"'ۤ?a:e."'@,fi' 56,194? and the peried of ten
yeare haxzineg ;21}1;_9_ea1ed3re§apse& by the iime the grantee said
t%:e; es1'f0ij.ee: "§~:_a;1::d¢ there wee HG vielafien of 'ihe cenditien
A"'i3TjET};V,3§Z.".%i;}'§€3€3;:"¥{';.};f;" €§[f::e".%gre.r1tee end therefere the previeiene 0f the
Aei'."ere"-.::ie'i"e.ii§"3etefi ané the Aseieiami Qemmieeiener had
7.4""v..e,:rigi1§i:; "rseiieeé this §:}{}S£-E10711; but tee Beputy
- {§e:f;m;:ee:£ener ueieee has reeerdeé éifse three Engrefiieeie
32
as inciictatcd in PEDDA REBDY's (raw: Iegupra}. could not
have mverssed the well C€)I1Sid€I"€d order pz1ssss_§::i_:"»}:;T§;".._ the
A:3sist21.:1i: C{)n1misssi::3r1e:r and 21$:-=sumi11g_';; €.}1;1--f._
C<}111m.i$si<3:11er had some dozjbts ;3.b{:u'{; t:_;?ié"§"£r2'g1izigg"s"based» _
on any niatésrizii that the Iegai hésir §.he'T[fir$f',"1::~$;§L0::1E.e:1t
had placed before him, ti'j1§%"-~..;r1att§€r: ::I30T*a',tvjv1 <i§._j1229955 beer!
I"€'.I'I121I1d€3d to the As§:1.si,ant:_é§3fi1r:1.i$si;>iie§V'_Afgr§ 3, proper
enquiry on t.h(-3Se have: given an
opportufiity f.Q:i fh'e f'or'£;h his case
and the :;?1_}.";§t_ taken recaurge
£0 t,hi$x' appeah but having
a1l<>we%'i' Efiie' an 0_pp«::rttmity to the
pet1":£0ne:: "€;h<2 ;c):'.:'_ié1~i"13.-"::r'1a>t :«susta.inab1e as the Baputy
.....__Cc>:::i:*;;i;i~:$i.<:s1t1er IV*§21'e;----::1?<3t; recerdeci 8. f}._:1di.12,g on the three
Lé1;s=:1:§e€?§;::'--v.g1és.,4_§;v:§T:* "the 321w as iaiii dmvz1 in the d€c:£s:i.9):1 0f the
fiia'i_§ieI1 _ sf this »:i<:::m;7, in PELDIEA REEEYE cast:
' V..i:--"supz*££_§ .-V
~;;_
33
43w it is aiscz gubmitteé that the only dacument, §f 3; ail
giaced an behalf of the appiicani bafsre
Cammisgioner and the Deputy C{)II1fI1iS;E'>iO1'1§}i;_:;»?.'§':3f:'V3.b
the saguvalzi chi: and ramrhing egg was _if .
condition Gf nomalienatiarz fi:f:1j,'€I't;f':'iIg
alienaticxn fer a period of yéag,
Canciuéeé the issue f<:;__r dismisgiiig 'E1333
44% Sri. G-anapathi v';~_3'@1'i:I;:r11tS the}; even
additional the Eeguty
yafitioner in the forrn af
capy ztisf 'théx x1'ii3;:}:.23;.'§tEi0n'«.1€[V9fe?gj.§sfe1' indicating ihat {ha subject
ianci hadfieefi auction which had a vita}
baagtgfag.pa.rtii;%J;_§,é,:"iy§ 51:0 suppart the csnditian cf ten years
f1'€;-.:m;:ii}C:19§.;;::1§{sz: mentianed in the saguvaié ehié having :10:
ta that extent? Eha Grdsar paggeé by file
Degésty'--VA Cfizzmiggianer Sufism fmm thé Vice 05 :10:1--
.C':;1;:$§é€:93.ii0§1 0}" ::a:1»e:>:am}Z.natian Czf the Eaievafli materiai,
%%%%%%
34
45. Beibre submissi<::z1s (33.11 be exaamined and in the 1ig;,§h.t,
of {he S1EbI}1iSE.-";i()I}Ei on beh:211f0f tihe :res;p0ncient:S.,.f1a:';t;1t:i::1tg§
21 few mldispuied facts will be ugefuil.
46. Pmitioner is; a p€:rs<)r1 who .EsA»'::}.21in1;i.r1g;:*1'g_V1i.§"f.i§;Ee ';3,:1€£p '
interest. in terms of two sale
executed in "favour of the Aflrxrrg two.
third interest: c1aim§:r;i.._.11r1dcr';§'§:1éV"'d_§;*ed¥ "EEXQ-'.(3I..1:i:'.€d by one
Deepika Elizabeth "F Chrigty Luther
and t.hereb}s{,. §:1L%LV§F.W;1S ex"{€'n.i; cf {W0
acres of 1ié1nc}."'~x>;9Eii3Gh. 'wjj1ftIi?c>:_:1vtV. éivs-pate is a land that had
beeng;21<:<":0%:§2.'r1g§_V"€'.<>'«}¢'a3jjr;ed counsel far the p€i.iti0:1er,
granted =..§3r§g_in'a.1E3%" 'i;§1'g,.{gvb2,1r of {me '1"'ha4yappa and as
refi-:.:§;i'big3 is E11 S31: N028 of Byraihi villagea
. *£3i;dag°;§;.E:¥'a£.i;iA"~._§{0'b1L Bzxngaiore E353: Taluiwi, K R Para,
" ~78 é;r:gzi"£a:>%_"a:.,__ 'zafiéi thfirszfare gr<3€:e3<;>::iingS at fi.i':£: insstarzzte of
thé" {ir*s:~f§. §'s;:%;<sp<3r1{ient itiziiming :0 be héaéif <3? p{}€)j§§_.§2': in whaizsa
'£s;wrQuf'E1ad bézen gggramisd an exiem: af 2 gmrezss in $316 5212216
"§;::r2rzi'§-* m,2m':}{é:*, bu? :3; E§§.<3€:§;--Ei <:au1.r:{>E' maiie am}-'
35
dif".t:"<:*.;'€:1'1::€»: in the tr:5-mssa:::ti<.3n of the p€tii;i0m:%r* as the land
p'L11"£?ih€1.,9€Ci by 1.11:3 pe:iit.i{>:1e*r E1215; I1()T.hii"'1g 8:} the
Eemd in I"t3S§}E;',{)?; 01' which itm. first E'rE3E5*g}{)f{1Ci€3I1.*§.T5V'_:i.-;:*z'C",'1">
his claim. befczsre the A383:-3f:;21nt Cc:».;':9}»sVr}:f:_'is;:~3i('3'r"1é.:*:::-.:if
47: S'L1bmis$ic):1 is t.haE. at the1'i'I;+53t21fn3<§~_€}f i',3E1--::"T€irst
r:3sp<>nde11t,, the {Deputy C.Qi:m1isS'1-o11er_ €:.g)11§€i'*v--..:10t. hexuc'
i11vaEida1t€d the 3211;? tr:'a1f1.::-:~2é_~:':'i:§_<3'r'1»;?:', 11:1 '--:fe;vQ,i1r of the
petitioneir.
48. .Pet:it.i0§iei*';;;.L:V:.h;1s;:._ tiraf§:ed~ : fi'tEV:%,__ 5?;hrough the" first
€.ranSac:iic:1:"Qf land b'e§veI3:1ging to the Government,
haVin§§_b&¢11 p':::::.' i:~1i:21s3:§::}._I§3{ "§"hay21p'pa as; per Government
a.u<:E_io1r1 éém.:é€1 Said Thayappa. having said the
{P '\£"E*§--.u-rtxxziilzx u:_1'1de:" fiiifi ssaie fleet': fiated
P V Eiumviiial %1a.v3?.ng 303.6% {this €Xi€'{1f, of
i¢1?<}€"i iii. 5&1'?-§_::};r £21' A 3 L.21Iw2mi & A A LaEwa.:x:i 3?<>iz1iEy a;'1d;{3'§°
thfi deed iiafieé 4.3 E 9?'§ and HEE Laiwzmis §1a'v§I1g geld
::'E:3_i§§'.--'3z1:'2{3 as per Saie dew? (i§Eli.{3{'§ 2-'%,2.E983 in favazir 0?
_ __.'§§}g>r<:pfi<;a EE§;i.2r:b<:ti..§1 F€'TE'}*c'iEE{§€}f§3, 1'%E::3:;se;i'L:s3 Prakzgsh
'/
36
F<3r:1a.:"1cieS zuld Wiisscun Cllristy I_;a1t,I"1.€;3::, €21c:}1 hzwing (mam
E:h.ird ir1i,er£>;st and ssaid j5s.I{}Si€)L1€-3 Prakazsh Ffe:~".§i¢;:_1des
h&1"s.:'iI'.'E§..§ 1'€'1€.'.E3;S€'.d (me--1:'hird share in f3.v0u::5__ iif'
Elizabeth F(.*1"1'Iai1{i&':f-3 as; per 1'«s3Ee21$§: C§€€3C1"€i!é:i§.€.§£§b':l"3,,§,198'9.
and pe't.it.i0:1er'S f'21t.he'r hav:i_r1g '»p1.21fi'c:'iT1.;':se':i3._ f7rci'm
Elizabeth Fer11aI1cies two ihTi1'd_sh21re of 2{'é1Ct1i¢':';»...a1nd eneé'
third share: from Wiisaii per two
separaie S6116 and the
petitioners fzxfihgexj hai'\f1'1*ig 28.4.1995 in
favour of got titlé anci
pOS8€S€-s'iO'3¥3.-. t=her€f0re: Submission is
thai: t E"as_s; of land that had 1366;:
grantad i1"_i*:i'>_.),va::L;;1" ~r__3.fA and by a parser} ciaimmg to be
" < sGz.§€:~.'f ?{}Oj}:g21 Cé1":1:1.(:fi;'affeLét. i;itE.e: 0f the pei;1?i;i0n€:r'
_4:9.: '*_§€;--.§_s§ . E1:*:;j' 'ééhzisa E"G::iiE§(}I3., i',h_e:§ p«:étif.i(H1er 13.2153 raiseé. {big
§;z*'Q_:,: ::<:i if:Wgzzérgxgrezphwfifi <>f t.E:€: Wm; paifiian pisééidizlga
*._read:.°s";g $13 under:
$5: {$353 oasism, ii' is; &;:;§3z?':i.£Ees:i iézai Size 3-'??-
" réspancésiszi. (35%. .?Z{}§ i'2{:wc=: §{}{,"ZiS .ss§'az:€it€ 53:} fiig
37
appeal begfbre {Ila 3?" resporzdeni. Tile said
pz"op€I"£.y was purcflassed by Sri. T3'zayappa_
.Jh£'f'€CIS' the ES! respendeni. is ciaiming £0 bgzfa" _
sen. of 0219 Sri. Poqfrga Pocgjappa who I":O--f. -. '
have any rnrilrmer Qf" righi Over iI'7.<f¥: -1-
properiy. Sigrlyicarxily. ihe enE:ir'e appe€?.£_'rr1e:?nV(} M
does not e>xpIa::.r1 as in HOLD .1" ;2"'9sp(:n_bd'e2rzi--_
is reiateci {(3 {ate Thaya_ppa,_ .jT?1§3" «. :3"5~' ¢
respondem': ought to have C'gDpr_ee.:a:'ed ihé sé:e;'§§..___
j2Cu::t and ?"€:j€ClI€d the appeaiéia Zimirle. " ' ' "
50. Whiie 1.11:3 is» the _f;rg;{:%>v:V.:';;m__ihVV the-V.';L§1;§s'{. 'ff;#£%11idabEé
ground urged in ' P.L_éti}j.':'A(i'1';..V_ ..v:s'L1ppiefi}£eV$t:ir:g 'this,
submissisxl of LS'I.ia Qounsei far
the peiiitiorysiff the {iI1dO1'SE}i'11€].'F{
found ;{3;r Copy 0f the mutation
regigifzj had been said {hmugh
pubiic $1%;;%a;_j;t._:£3:1. ' that gets aitezcshed to a
f;.':"2n<;£i«;.e1{:§::?f:rn {%f"*-ishis AI§iaé:.ur63, agave-.n in terms af' the men
'f'>g§§'E¥C}I'€i :n2:41§'}.§{'"§{_§%i?€'.1'l'Li€? CUCE6:-. .i.E§ :;'L;.TE3-§°ulé3E.2;} 037 Rule: 413 0f the
'{?r) e;i'=<-3'zifzii'f{;::r£:i§§tie:3;: &:«;iipuEafi'.<-zii in sub~;*uis3 E8} Sf 'E3u§<:= £3 0?
§:i1{-2 {_"',;:}€i=:i £13 §;§"§i$ Sklb-YLEEE'. £5 .E}..§iU"é?;€2'{.(E{§ {miy in Cases 2:)?
» *.¥;2.}.'E*i€§S §§:F&11'}f.§i?€j§ ':10 {he ajppE§<3;m_€,$ be1{}'§1§§;§ng_g; E10 iifipffififsfifl
éfigags ?.§§1€f§€E' s--:;::;b--§*-:;,:§.&% 35} (3? rzzk-3 43 5;»? §,§":é% Cifiiifi' gmfi £1313?
9* 'K
38
{'00 whczérl L';-irid is grantzctd by" the G0\:t'3rnmem'. free sf Lzpset.
price': or ¥'€?dE.1C€d Lqjstét. p;*i::;e in p{)OI' and 12111dE&:5§é..p€§>1p}e of
ether <:£).111rI1u.1'1it.i<=3s. Et E3 far '£11113 reaS0r1
that the gremt: Wafi (me in t,em1s £§fAs§;}':>--_r1'.:££é{'3.':}--T¥;§f .
the Code and t.heref<:2re if iIf1€F€;¥:'..§'VAc;
m<::1i'.i():1ed in the sagLLLvaZi"?:?fiz£::.vf.x:H£:;f£:<ways' %§é:;§~23i.i.¢3;t1avtic;2fi
for .23, period Gf ten }7f;?E1§"$. V
5}.» Sri. Ganapaifii gjsaunsei fbr the
petitionar hag 315:3 p1;1€ié3'd'1~*{-:Ei.a:1}::eV.of: ij,I"i€ Judgment 0f the
Supreme '.€;_'<:g€-<6 {supra}, partiC11}ar}y§
with ;f£;*:i"e;_z°€:;>..T3A;'i<',T§§'.-?+vV .%;_O .Vpe1.fé£gr21.pt15 M}, ii and 163 sf this
Judgme'15'1i. ?::0 $Libi1'1§,f, iand said in pubiic auctio':1
E01" ;:§ pr;i£:e, i5; .r_1§(§i es. ;._--:;re1:'1i;.t3d iand Wii'.§":i:'1 'ihfi': nieztning of
f'3"i.:'i'b;"--I"3_§;E';§Lg'.E8E'~.'Q§ rule 43 Of the Code fa? afiirgzczing the
1}.?{2i'§.§iV1§t.i'<2:€"52.? ;:*%3:1ra;:"1£é:f::£; mm w21.E§€:z1a'i5:i<):':.
$2," Gzzfg. "?§"§1€'? <}¥:.§*1€';*:° hand, Szri. ®§'};'li~;LI1"£3a§2 ifiamzfid
' " V. £§.:"id,ii',i<3:'§; ;':1.§. Q{}i-'€fI'II1IE'£€I'}§ Am-*€>::;1::€t a_p~;>:%a1:"§:1§;j far
i":%S§é3:':€§€?:'1:;5 2 $2136: 3, wét;;h :'€~E°<%r<;%§1<:*€: iii; ihaé E"€',€E{}§'C§, has»;
...... ,. ..
«.92
39
ssu.Ei>m.it1i:<:(i that t.he1"e cfzmnot; be $.11}; dis-spL1te abcram; {W0
a1s3pec:i'.s 11:1 this mat.i.(::1*'. namtalyj. thagi: the subject...§2I;1d~._was;
(me graxmtad in f:-.w::)u.z_* of .2155 max}; as
be1o:1gi11g 1:0 Adi. Kamatzaka C()rI1{}f1vi;'I1ii1y5ifi""'E;é{i'I}'i{E5=Ofbfjth.
{Z316 saguvaii chit: as Weli as 2111 i7€gij5§'i&rs.'TTwhgzihéfi'-i.; "3153: a
mutatien register 0:" 2: regitf-_{_é':t,.. <:0ntz»:i.nin_g T' t.vhé._'p:a1ft,iCuia1'sL'
of issue of saguvaii chiis as §1'1Ci'§jX 0'1" Leiniisf
53. In fact, the origmai recqriisv beer: summoned and
the learned Ac§_d':i{::0213;lW f<:':?::2{:c::f'1E3;r1:f:s«:V;1i;V~ ;i'g.d§roc21§e has piaced
before the ;:(3:ir_t. fegi-s;_{c:1f ci~?Jn--€j_:>_1i.:}ing the entries reiaiing
to issue of _S4j;;;t:;;L:.gfE.cf:<i:'s*'~Wh:ic:h 70213 C:1e:;1riy mentioned that
'ifhff. sag5t:;)a£"§i chi: be_é'r1ui:=ssL1ed in favour 0f as many" as
eiever: pe3':'Ss--01'2_s, vT'ha}ia1§3§;3iz1 being first persan in the S{:i1'i€S
Qf €;i1t--;w2i1 }_3é3r8€):§Sv_in. WhGS€ fzivotir haw been g;"a,r:i:€:d an
s;:::ft';é:;'£: {'}f2.4€i€:§€S in E31e:::*,k.~X§ 6%" $32. {$0.28 zvhizté/1 is iiihe VE1'.i.'":.?"
I -..§Ev¥v;?:l31;.C?'2&fEii§?§1 "%1§1:E petiiimaer has Eajd Ciaim zzrafi Sub_§€C'§
mzajiter «:;f""g5I§r;T3€::€ed§:;§.gs; before ihe a:.1i:hs.r:§t.:2:5:$, paI"fi:::ui21rEy§
éhe E.E§%§_§2.;E.:;* C<3r§'::":3.§.ssss§<>:3_é;%:': Eihai. Pz:}{}j§g;?{s; Eiéiiflfi fig;f:§.:"€& as
40
tenth perscm in xx.-'}1(>&;t;% fzwznir 'mad been g.;:'21n.t,€:d 2:11 <:%><;t:::--§nt';
0f 2 a.c::re:'s in ihéf ssame szirvey rmmbrsr bui. in B1:r.>§:jk:;1TI.V_21;1d
s'ignifis::antIy all e=1e%ve:1 pcarsorzsg bc1{>ng1'I1g to
c:0r::m1unity [iI}di(?£1t.f3d as Adi Kar_.r1aZ"cz§<}é' " *;£§:;£1ii1V9;t' , each.
name] a.:1d the order being p21sSé«::1 1:;:*1d£:r I)_€pt€2;~3$§e:€:--..Ci1ass
Ruies. This t'en::f:. cannoéi be {£i_$}3.3,1t'edA'cit}1€%r as 'i:h0-.xz.€--£'}r 52116:'
deeds i"€3f€I"I'€d to a:1C1__r<2iied ,1_.i;.})V:{-)'I"£_ iéfq the 'pe1_:f{;iQi":€:r recites
this:: Source 213 SOU3i'C€ :3f*t;'£:.Ie~ fr§r:é1 "f'ha§zé1ppa <>11wa.rds.
54' It is 0:":§1y ;'::: ighé r3it1i;'iieé:' .;is-- i'<:»:.1.i1ci in the m'utai:i0n
register, thgjj <L9'::i;Lf1or駫':i13i1é;z:1'L_€:,¢_Vé1f?i,e;"'}§ié1rne of Muniswamy to
the f3ff£'Ct 5::i3Js==:i>a¢ §))a7E::;L=?r{'3'E3?3Z;'5 is feunda
55, Sifi, -- ._Or11Ku£i1af;«_. "§;-tieiimed Additiomfi Government:
Adv0CaE.<:: :i'pp ::a§i:;gA'*vi'<:éi*'" respondents 2 and 3, has aise
"v..pEei::é'd %,. i{1t1<;=v~-- §3ri§;;ir*§;%;E""I'€2s:c)r§ reifiirag tie index Of Lafld ané
ur%1<%r{3§§'1 aim fi§§':3;.i"€S {E26 &:;":i'.1"_ie:%s; zigezinst.
E'h£:':_ $1211'-:aé:S?g'..-- bf pe:rs<>ns €10 md.i€:at,<~3 thai: the gg;:"a;r1i: is
f}{3I'§€?'%£?§€Z§ g§2:e7:.:'::'. in f3.v{}:;:r ef p{;*r:*§;:s:::1.€-:2 %;ei0mg.i:1g is
' ~,.i§&"3§2?§%$$€{§ {".:Eas:«;5-;;€r..<_::sR
EV
V,
\;Cr
41
56. Sri. Omkuma:-, 1ee1.rne»:I Aciditionzxl Giavernmeni:
Acfx-*<3::21t,e appea.:"i.:":§_2; 'far ;'esp0m:ier1ts 2 and ii h21s*"p.:>iI1?£€::i
O"L3.'EZ with. re:fe'm;1cte E0 ihe rt-;-tgisffrr of Rrszcorci £h,a'{.
the Iarad of 2 2101-655 I::1_r1<:1 granted in i'21.v0u§ <;~f"~P:0o3j_i'g.:;a*£ at'
timi-3 of re-su§veyiz1gg hag been 21s.éigI1€':1 ..V:1'-gw-I 12? '
and it is; fi1f2'r@fOr€ SL1bn1ii:t¢d. §}1af;'i;¥A;:éz'Vfirst.
_i:1te:r€st: even by c:Ea.imi'ng Pdi3j.ig%1 Véigigxteni, of
2 acreg of land his. father
¥.1i"1diS§L'atf3d1§?' Ia }3{:;"Vs::('rA:i; Adi Karrlaiaka
mmmunity 4:31' the block
.E'1L1I'1'fli}§i;3% .€:j0mm<m. grant {}I'd€I.' ciated
8.b'«.19«iL '?;._
F'
3?, ;'§.I°_11. C3mAku;i1.2u'f, Efiélfflfid A<idit;i<:}1'1a.§ Gcwernmeni.
';"'«,_d'x%':2s_tei"é:é éi;3§<;%a12'iz1g fez' 2"e3_po;":ds2§1t..<5 2 ami 3, has £1130
"'j£:';2éi%.-*J::;1.a2§i,'e:<:":i:ic:::"2 '£0 mg-2 n<3i:;if§(:a%.§z>n :9 submit 'ihzadi: as
pe:f""-€he.__':"i<§.i:f§°i€e11?;i§):3 ssu.b~z°a;:1e {8} 0f I136: 43 «:35 the Sade £5
_ z1§s;;}ii{:z%;%:£&: 21,1»-¢":'*;*r:"§. in I"€;';i5;'«fJ'»€i'.t:?'?. Of LE1I1{§S §§Y&3.E".§'{i€3{i i':*'e€ 31" upaéef
;i.%ri{7:<;"--:: sa;E':2':§% an}? be z1§i€c'§:e:§;é;%z:E amafi 's:13€%:'é:>f%'}f§*€»: $':2bm§E:s iihafr.
'. iii
K,
\.e,;%'
42
§I"1"€:Spt3CT,iV€.' of {the s;1,fi3}ec1: graxn. ha1vi11g Ei)43£'?1'1 c:haract€ri2:eci
as-3sLm1ing 1:'.}:1.at', to bf'. 53:}, but mm: ca:3.r1c::%dc:>ci th_ai:. it was; sold.
in pubiic auctiiezlz i:ha:'. the {:<)r:dii.ion ope1"21t:i~s 21
gxfzmt in fav(2m* of p€>:'s-:-.(:~m--;3 '13e.E011giI1g 1:0 sc:1*_1gr;"{1--u§,t?€_i_%' V¢'-;".1£"3{€
€:0'mm1mi1:y 1.6% Adi Karrlaiaica (i()n1n1x;V:_}.i{.;;V. ui.1de;'T"i.11_¢3»'
Depressed classes Ilarkhast. RL1Z'f-:5 1,t.h<:3« r:f:r_i:ars;éme':1t
213 ii fi§gLi}f'€jd, 0I11y' in the <ixt;r:;1ct '£'>f iI;1T1;1:E::1'i:ic1j§':7€g;i:<;'iér._?é{Eso
' u
q1,1a:>iir1g 'aha {Depressed Dzzrifhmst R'Liif3S. E:)L1?f_ mi§'3--.:.,1p1§orti11gL'
material being found to i11dic:z1Li:':.V 9.21:1; {:0 at What: price it had
been 301d, w'h_et}"1er* it i_$"'~:.ir)11.é<:tg%'§iL" coileiftééd e'?{'<:,., that
end0rs:V<:I1'1ez}{;";; h:;ié~;.; «n't:g '=&3igr1j§fi'3w:1i"1Ce or *<.ra.iue, but the
u:1disp£1'i.<é::i factufijzi..0E7.'{i§i<':g;a1r1t. being; in :fa.v<}m" of 3. pemon
be'i0n_gi1:3§' ,,,1i£)* Zv&§i.iA'~.,Ka.§'}1a:aka Comrxmnity under the
' '= ::)€'£§§;§i;3E?e$§3C3;~,_ Ci21sS'v~--miles €1".'.'$.SL§I"€S that ihe candiiion as
..{§'1..,:S'£§b~'fL1E.@ £8} 0%" "rifle 43 cf the Cadé <}§>erat6:8
2:s,__2¥;. §$.':}':l§_€=:T" which is a gmni: in {gamut af 2:; p€Z"'S€}I1
'~...beE{>§1;;;§:§.;:;{ iii) éeprssgs-gfitd ctiasgs i§'§'{"Z'.S§3%€3'{1'.'§'.§'%-'€: of {he
V:-:':1_{iE§A:*s«;€>;z1';€§1fi, V».-'§'Ii{?§1 is:-2 €fXE3§°€5.~}S§y fanzmti ii} aii r€gis§€r:<:*; azzné
VA u €_:_E:€§s;éf}::>:*a:?t §§ei.:1§,§ 22. ggfazzi: '€,EE'E{§é':E" sub~ruE::;=: E53} 5;? mics £3 :3'? the
xv
2%:
43
Cadiz it iE1€V§i".f:1b}}-' ai.i:rac:t:.s sz.1b--rL;Je [8] of rule 48 ::3f tbs
COCif3f with 21 coziditiml of p€',I'1"I1E"1I1€;':I"'ii. :1<)11»211i€:ra21ti0r1
i1'respe;é:?tiw3; of the grarit. beimég eithzzér aftézr c0Iie{:;T.i_:1g an
L1pset price or an being Said by public
c:0Iieci::ing 21 price»
58. Learned fidditionai Goxrerrfit-:ne;fg'i:
a distinction of the JL1dgr:7:V§::v1*13;V'0f" jC:;W'i;
MUNIRAJIFS case [Sy1pra}, it was a
case of 3: grant of the 'Very saguvali chfi:
which was ;~:,:.1bj»f;Ct ;'fnéitt<§.1' gxangiiiation b€fOI'<:3 the
Suyr€.:I1e__ vi1ac?1«.,TVfn:;1i€:a_i;ed. that the Iand had been
graintedézfter of 3' 408.12/'» being? the cost
9?" Lana' ffifizaé: 315-39 hamng Feiiiififi that there W213
p:,;:T'f>Ii<§'b"§:~;§¢§;:{:'{:;«{';:}, thé: Supreme Cam"? took the View that it
" s::2é::_:f;<)3;,' ;é§::é:a1{r%.eriz€€§ as 21 gmni;:€d Ea:r:.d Within Elbe
méfgznézéig é;§é§:,;b--§L1ie E8} of r1,2.i€3* 43 05 "(he Cede? bu? ?,.§'i.€* fact
" "::~;iTt*:3;at.i{§:1 if; théi pragerif, ataséa even an admiit.<ed faciss is
"f;}i;.2*£E§3; £§;i§fe*-,r€::€',; fizzzt. $25: ggsant €E<:~e::§ §T1{}§. me;'.:t.i:3':": éifiyififiififéé
'C3
rs »,_x
J,
/= "'
44
that it was 21fi'<-:1" e::01.Iec?{'i:1g miy pa:*i:£e::11Ia:1' price firzci if it is
5-;c,:s_. it is; in respect. of 2111. the €I€V"'€I"i gram:<-sets and 'I"££I}f. rnereiy
in respect 0f 213.13? ('BT16 gra:1ir:e; i:ha't. it Lmdisputedifgf'--1fec:1Zte$
that the gramf. is to pexzé-saws bt3E0;'1gi:1g ta Acii "K€irr:z':1tz:z,Ica.
Community under the {Depressed (?:'Ias:=s£:s I3'.§i'i'I4hEiS':." '.f?.iI;'1*eSs
and f:.heref:>re with Such L1ndisp1_;t,£:d__facts":i':3--.Té:viéi€3;i(:€dV iii _
aii recards Whik: :--;ub~r°uEe [8] :"11.1r: }~/--£'i'£» {if'E-h'e5'Q§9d§?.§s '
Clearly attracted in the preseifij "Q2136, ';::r1*».i"aC"ts',~.._th,e
Supreme Court having f<>L1r;:i_ i*:.; MUIVIRA;IUf$ t:_3;z:.e..{Supra§.,L'
that was not 3 grant but son:__e§'£hi;;g else' zzlifiéi therefere the
ratio mi'"'Eh.<~;';;:a1iEijf:,;iiecisian Ci'os3s":not gm: attra<:i'.ed to the
pr<:;~3e:fi;_ SE4i4L:ai.i€;ti'2.a:2d=.1hQ'1'ei'0re the Jatégmenii has no
bearing §>:1. thé Grder p3.$sec:£ by the Deputy
" '~ Cgfiimi%si9ner. ..... H -
otéfxfiz" hzmd, Sré. Gmkumar, Zeezrneé
PS-{§§'{'iZi{Z%I12"?i§:'.: f_ ${}\r"€i°1'i§§1€i'Z7i'§, Ad2?<3<:a§:€: £};§p€Eféi.I'iIE§ far
:'eap§;~'né:%§%n£*,3 2 and 3 E1213 placed refiizmce GEE {he Jucigznent
' _ ' iii: €§E1_{;=: S::p§°€*.:'m% Cgmri; in fight: {.'.£1&§€;;"? {sf 'STATE GF E.f.,P$ ANB
E fl,=,«
M
45
ANOTHER vs. SYNTHETICS AND CHEMICALS LTD"
AND ANGTHER' r€p£)ri.ed in 1.991 [4] SCC 1395 to submit
that. 1_'1()E', 211} {)bS€3I'VE1ii()I1S {E21616 in the JL2dgn1<5*1:"1 {"--._§:§f the
Supreme Cg-art, bf;'.C{)}TI1€fS ism: d<~3<::iar<~:d w:ithi11
of article 141 of the Cc)11st:i'éu3;;icm of
in MUNIRAJU's case {supra} T
<:a11not be temnid as law gicgiexréfilAf;;%2*"§.{;11i12
Article: 14}. of the Cor1stitut.'i{5r{.V'ci"Ifidi'a..V_
Ceurt an the particgziéizfi. : u§fircur11§i':1'£9ivVfe;tes§ having
found that thcV_subje.AQfp_VilgéagzfiiV__;a%:%€1s*'«.%%@£I'V_':v.%:§§*:<: which can be
cha1"aci'r;€r'1;:§:V<i§; e1s§.*f:.;;--:a-- gr;1nted"'1a;:3'd within the 111ea,:r1ir1g of
$1;b~1"1:iI_€>"['8i' "the Cede, €:h€_>. J'udgment in
MIHV_IRAJILT.'$"cVa5.re E-$'Li'piV';:1], does not govern the present
sii:é,€é;i.3L;3n ;1.11d'V"t-hereibre $u¥:}mit:s that the fiepxity
CV<>,:i':z§"::%s«$:i{jV:';.§:;' haviI1g righiijg appfied this m.Eé:= and there
bsiégég I1'I}':€jfi*§.EsA§$iit€E' ilhéfii 'aha kmd :3 a. ;_.§:"2m€'.€d. Ezamd, tbs: ardétr
passé~:€_ by Ehe I}epu*:y €Gmm.3is-rsaianfir waa 2.1 prewar ordeti.'
" 2:§T1;.{_§A'.--"%'i{E.';*:1 :;?s_.r:2_'pE€: :z1a"i:e§§.;s:3; am :f{é<":£3':°£§ arid smith maxtxeriai
v_..';§ei::g.g in §;E':e;t 2'12-share <2? H':ET.:*i.§:;<:;i<*, E"E1Eii'.%';'fF§£i§ an ma-':§::}:*c':§ i:i":%3:'€:
MWWW,
46
W.E1S 1:10 I1ee<:i "fer the: Depu§f;y C()I?{1I1'1iSSi0f1<';3I" to §_.j;0 in ssearch
01' an :)ui:si~:ic maiierial and i;.herref<)re the <)rcie:f..VS'1V;S$;;1ins
and tliaera-.=: is :10 zleed far this court is d'iss*i'.u:f.1:§__ 's.11e3:=v.'cj:*:?<::ieri__ _i';;
the EfX("Z'I'CiSii cf unfit jurissdicttiorz _:.,1,11;:ier .5'i.i*'t',i{V;1+i=%I_'~ 2127? "Q1 :t.1'1'£=.
Congtfiutzien sf India-
60. Sri R Bhadrinath, '1e§1rn{2'd. 2
respondent, an the oflxer the first
respendent is 3. pe:"sV*;€5':¢-£7 heir 0f Poojigag
mat. the subjvcii.' claims thaugh
{)3.'l€' i4re1ci::g' T of the Subject
land sflgscribing 12%: as; 2 acres"; in
pre$e1it«CS§y;N0.' which mrraspends to the iand
i:h21'i._ha<i »:)ri.gif;a}§§,% grantad ta txhe iat.h<':3r of 'the first
1re;;;{p'i3n:_ci€[email protected] ~ ?L:)i<3§ig;1 and: i:.her€f0:':3 the fimig regpeandemg
' %'::2;;=«¢:..£i¢::§°if:§%;:e. '£'z1.i_.er'€se§;. in the ssubjeiit. §.a:r1§ 351$ what: there: is
n<5---.§E§.s-:»'§V:a*:,%.:~ét "<.§?i'i,E1 r<:§__§a:*d '(.0 fhi', gram being in fazvamr 0%"
p€:?'s:0n..'heEé:":g£§1g ti} sathedazied {','E1f~:a{€ C:e::;r:mLmity Adi
§{<:rrz:z§'a§<a C:}m;mm:ii;,y 3 <§€g3rz;%s::x«sé%€i eiééaséss gmd £13 1'*ig;"%1':'Ey'
47
s3ub;I1i'£.1;:.ed by Eeamezci Addit.i<::::1211 G(J'v*€fI1IT1€-Silii Adv'(3cai:e
when ()I"iC<ff 5:~;u.b--'rLzie; [8] {)f1"§'11€: 43 cf the Code is;,§:i.i,;"a.<;:t.e2d?
{he s3i:z1t.ute:3ry e;%<>1?1c£it.i<::1 t:h2:t: the: izmd S31§§{:'}'£ivvv_';';<f1§§i£-:___E}€:*
a_IiE<1";.at::2:ci far ggocéd get:-3 inc:<>rpo1*at3:j:d in fiiiff' "g§.I}'::.1ii'V.a1':1d
SJX-"(EH zissumirag that saguvaii }::hz'L'";nen'11»i{;:*2e;tE
pmhibi"{'0ry period is only 'f=i_)1E'"--~.;j: pei:'i<)d 9f ii,eI1{_'ye.21Vrs, that
Cammi, 1"}1.';"i.KE% any d.ifi1::_:°ctmt<§ as: :i't;.;:_s;' Si:€ztz.:_:(3;f3} ;;';{}1;1(jfjfi{_'}fi
that prevaiis and <>pé%;'a1?<:s'-- L_a§§"i<fI f:0'fi;.. mer€iy a ctondition
mentionezd at "$3683 iime' 'Sf of-$agIL1«:E?fiii <:*hii.
6}. Sr}: 'i:._£%ihe1§h'"i:1Vé{€E_:,A_'léafnéd zroungsi fax? first
resp0Ii:xier_2{: ..;j.V£'ss;c: 'cifazwrx ihe :;:1:ter1t,i0:"a {}f the rsauri to
the prezéiogidiéiim Chis; s.21ying;§ that the saguuaéi
{?§'l€i4,§:.$'V&i§S{} is§s';;¢é:1V:s1,t?L*.:;T:3<:'z, fez') {E16 {:<)z";£%;%ti0:1s-:~ in termss 0f €126
Vigmniz <§_;i[aTe;'A";;;.I1£§ gubject {C1 the e::«::enditi{ms as impmeé by
"'§2;a§.;4.__;;:é{ié5:4'g.,_i.§1{%'%e:i€sv;§§':€. razies: and ii: iss i',§}€3f€;'.f(3E'E'. sub::":i'(:€.e&
'é,h2z£i" {W-{::2'veie;::-;u:ni.:3g i,E";2:%: me; €Lf?{)§}€i§f.§i}§"E;S?s as; are £?;E?&'?:flE3bE€*
:::1»;"£;';=::' :sé-fub-ru1£3 {8} Q? ;:'u§€:=. 443 :3'? ihiis Cads 2m: 1191: axpregsiy
i':*f3é§'i*'¥;.i<}:':<;2::i, aii iamjtiiz :*:<>mi.:Ei<:>:1s_e E%;E'€E s1ui:{}:§z2»5m?cz1E§y
48
ir1::<)rp:>rai:c*:ci by the re:-3s:sici1.:arj; CZ'€)§'1€iif.i{}'I"E of g;§1*aI1i: which is;
E'£'3€'f'if.€%Ci in the Sagzwali. chif. and i;4i"1eref<)r€~: '{'hf3 ;>;::m2:«;:1r3r11:.
:1<:3:1~a.1ie:121i:,ic>11 «:é.0:1d.it,§c3I1 i:1€&.ri.t.21b1y e:3p€%r21.:§¢:S' ' " -3:f{'h€
;)er'ic>d of '£1611 years is 120:: of _much :;ig:::fic:;1:'~:a:e~,.V e;_ve"1'1.
asszmlirig that it is SO {mind in
62. It. is wiry sig:1ifi.<;':a.:11i €1"1.:»a,_i. ver'y
cleeariy merzfiiong that if; (}.§fi'jy"V:.é:fi?t_i.C?_§,?f;"f1€?i1;fi'E)'f:.f}f1£é iand thai;
is given and not the interest in the
kind; in £"avQ.:,n" ¢:Q{_ the principifi of
Sale 01:" aLi':f:*t.:iQi:*:. S'2*£i--.:f: i;h_<§':ef€§1't?:. no condiiiion sperates.
The S2f1gz,;;J.aZi'L}::§1i§'v'aE$c:._fi*:aTiqes it ampiy 51621:" that it is @111}?
gram: siziigéatt to t.i?s§3 ::'E§~:jz;t:iiti0I: and :10? at afl an absoiute
szgxifzi 0:' 52116 if: agpvgsbiict am:f;i{3z1 or €-3'V€E'};"3. an a§s01:1é:€ grant
Jr»
93g" T. E',}3é:s b::1{:kg1'{:>2,1r:d sf Stifih .5«:¢:bmi$s31?0:':S§ Whiie
%:.E}:.§;§ §":":;:a.E.€;,€%r_. 'ES bssiimgf €:><;e*:.m§22a'd., an ?ii§"1E't §;~?;€{§{}Ii€§ day af
dic§a':,§.;§;~;fi, S2": §{21g}13.v2::3, Efsziriéeé $e:.:1i<};' C{"}U}':S€f§ zgippfiareé
A' _ f;Ih:=: §}€i::r1€iz:>m":z* sagzd szmghé. ;}€m.z:iss:%i{>22 af the C<m_§'€. E5
_..f§i2§3§3§€;'"3'§%fiEZ§1 {E19 $'z.:'bn1:E$:ssE<§::_s &:'}_iI'i'E:~"i{ij_f Eilzzzde §E?'E%;'E°§E€3€§
,3»:
Ex
49
senior seunsel wainied 1:8 draw my aiigention :0 few mam
aspects.
6&1. ¥"J"hen it was pcainteé Gui that 4'
been Conciuded and di::tati_0r1 §:as»._i;f; 1ég.rf;,v:f:d 5
senior €:0unS<:--:1 seughft permiS$i0¥i'.t§ 'ij1é;ce'Exfiffifjg
Synepsis Qf arguménm f"ilAé"£é__ bf the»
Fetitianer aiaflg Twititg 33..V"1*;;:£%V%f§}¥VV""%.3§s 'fiine: Véuthorities
mentioned and Copieagbf along with
the S§7110pSi$.. "i_f'hisIA_ wfiagsiff 3;sA"" af~.Vsiziisfifiuta fer further
submissi0n§"'§.0 E:§%:§:.;::qa1<ie"--011 béshaif of the petitioner?
65. AE'p.:jo ceedi:ig-- Q§ :_fi1_§";§i*€sent nature, the present writ
p€'{i4t§::)11_.be:éa:1gf _ V5eS$a1'1 i.ia.};iy {ma under Articie 22'? (if the
Gf Efidia is a pmceeding E9 OVSESEQ {ha
f§.Z§;a'£?:tianing of the causrtsa and the Tribunals
21:-'§'t ?;'in V-3:6' Siaée 'my {Em High Camrt, in {he exerciga sf 'aha
gA2</:*:'-.§.sfe;** é}f Superintendenca ané ta peruse if need be the
":*.€%;'@*:A*§ cf the §2'"9c&&§.i§}g$ and axazninatian in azfii
50
j%.I1:"i.SdiCti()I"£ is moat. e;%iE:her as 21.1': zappeiizite .:«m'i.11<:3ri'5y or even
as 3. I"€rViS:i{)I':£1.I e1uth<>';;"i£,y, but only (me in (>ve1"sec3 f;.Iiia.1'. the
PreSidi11,g3; Officem in {ha <fim1:"i'.$ and T"§'ibiLI.I}..?3,l$»Vii;-f'§~{f'{§§)I1
wiihi.r1 {heir 1.imit.s_~:. The pe.€it.io'r; i:1"1<31:g;I": is'.. $'{4yfE.£:§:1"L-é;S_.fiizuis. "
under' Ar€i(:k=.s; 226 and 22'? of ihe_Ce3:1sti't"L:tizifz,<5f»I'r";~<;i:i2":..,
basically a peiitien under Artictkj225Z"6i7tia,:3 'Cans?§€'..;1'tMign:'o'f I
hadiex. IE, car1 211530 be u:1c:ic<r,?%rt.i{é1t3'*--f?;2'f:§ of théf-.A{:'0i15f3§t1::é;i}Qi:1
sf India, if the orders; p215--3,,e':i._M by "p.ub3.ij;': ".;1'£§-fjIV:'£:1':iies; <51'
admmiszstmtive a3.1t:h0rif,ies _ - arc. _V bhasztailyv F witho ut
jurisdictéien or bEatan€il:§f'~:é<}n'ira}iy " -.s 'é.2:f{:L:t€ or Eeawg G1" even
the Cf}11S"t'.§:T.,§,EAVT.jf;QI1V"£111 "fc§r--.iS:--§£Eé:~{3f 421 pmrogaéixfe writ. and in
the iz1s"t_a1m;._ Cas.--;e,~.'1ii1@=s,?§?fitnégught for, being {me £1132' £33136 Of
£1 wrif; 0f ::*r;:--:.rt',i<>ra.1_f_i._ to '@}§a_mine as $0 whethar tbs {)epuiy
C{:v.i;i':;1i:5Vsi;>g:3e3" iS'~=:<_:=.-§'i'ng wit:hm his jL:riSdi<::'i.io1'; in pasging
_ 313$ "<:z.'{i&%:'; .. V
GER E:1s§{3'§;:}j:'**.5' as-:2 flhiéé asapeci; is <f0r1{:er:ze:{i, 'ghe §§e§a1'£.};
C{::m:'§1i:§:;=»:émer is; aiztémgg 213 am appeiéate a1ui',§1a>1*§t§; Eififiéf
:3e<:§f'i';3:1 5%} af i.%":€;-2 Aité R-i?§'E§{'f§".E $3 $26 §2.;.:'iss€§;§£:€',;;{}::; {E€}?;'};§€1'E"§'€€§
51
sf.e1i.ut::>:*iE}-*' 0:1 H162 {Deputy C::>1n1"r:issi0ner in :"E:s;>ei:t; of tha
éyrdrzére ilasssed bjv' the Asssgistzant C0111m.i$$:i(>:1€:?' ;it:1 an
<;>=I1q:1i:'y nude!' s€.c:i",i0:.1 5 cf tihz-3 Act. The aappetl-E'23;.;3£{_ 'ij¢f:;.1"°€s
fhfi' I)epa.1.t.3: C«:>mmi.ssi<:en<-:1" was {he fir:-st E€3S§f3v:§difi*1i._i£? €119
writ pcéi:i{.i<3n -- p::1rs<3:1 (:£a1in1ir":g[m Ej11£:_E:(;%1r. Oi"~3?0<;j.i1s_§21. '
The? pr<>c<3edi_11g$ before i:hr:€ Assis{;ani Cortrxtmssgsionfizr }:a'cii;
b€i'€i'1 ir1it'iai€:c£ sue moiu azzé I1CSfi3'i 'Eh€' iI1SJ§:£'if1€f€*"g(7f fuhe first;
res'p0r1<:Ee11t, W218 <)net wfj"ich*_1>2*; _. f€q!,1i1'fi_d to be conducteid
after issuvzz Gf n()1':3';t:e t,:>,<.»21--, pe:rS£);:s i.zi'te:'e:s§'é; tt:ci in the iemd.
67', In 21 ,§>}f0<:%;_.%{;fi:1g;§i'A Linde;f.- §E%C1.i§ii 5 9f the Act, the
Assist.;_3m._ _{37:§i:rar1'".;_iS5:si{};1§é51f,,__wide; has sue mom powerss E0
init.iat:e"-The. p:'c:::eée3A:3fi1_15:_.§«ss__;VT"';'1g3.4:s ta r1e<':€ssarii}: asce3:"£:a'i§1 2.1}. to
wh<:: 2:1} §1?];E*..p(':£".E3'€3IlT§E_%,:'3g'i}.i1$Z§'EiE'E3 i11E:eres.teé in {he :*;u¥:>§ec*?£ iand
é:nfi._%§;§ fgjhe iFiE§'£'&i_I1€, {:a:f~';a=:, w§:1i§e fhfi Writ §)€t£i:i<>m:*r ciatima '£0
V"%§afi.%?€: §3i;%:CEi2:s§e»:i an <::.2«:t:s:%":'1€. Of 2;/3"? Share 0? 2 £izi?1'€:=;§ of Ezuzfi,
L__23ii£";:{_i"":::r'§1'<:?::;§{,§ "E,§_':.i.é;{ %,e::= 0:1:-.-*2 Thayagsrpa zméi {he (3315:? extezat 9f
5E€s*.?{§"£i{if<5Es' 3€3:§' Ejzmd E3.-'Z153 {me in msapect, {if 1x;h.i{:h traiced 'iii',Ee
ix} E§§:.2§'2.§yza';:s'§}z: 233:2 if {me 3=;i:':(>uE{§ Esgaii at é;E::_€ {'.i£i{§;"=_§§? i:.§.'::E%:= ii}
'R , 1".' ~ "
294:"
VJ
52
the pr<>C<;%e?di2'1g$ b€==fa:>1'e the I3sSSiSii£1nf. CC)I"I1£I1i:E-E-E,§i()I1€§', ii: is in
:*::%s5'ps:Ct'. of the: iamd wfziziil had. beer: gran*£,ed i.;?;...f;'£3:g§?_<1r of
'£'}1e1}J21§3p21 zmd P<)qjig§22., A p.1"0<:<26d'i:1§_§ af t.h§--s%_ §i'2f1%jg:_*rgi
stai;z.1t:::*}; dtxiy «'-;*1'1jc3i;"1e<:i an thsgJ£3,s£si:;i.2a-fiii'"€:)'z":1Euisssiisnér.L
and is de:fiI1iiie1y. mat a pr{>{:é'e3§1i1;'1;gA. '1:i'$;:f;;1_;f'€;1._:A0:f
adversszary Iii:iga.i;i(>:1» -- ' ' V '
68' Em-'€21 when 21 pezfsgoti {rimming
tinder the original to f,h.€ Agsistzani
Céymmisssiencr,. §.h_e an £1116-3 Assistant:
C0m'n1issi§>r1§€§.j««iiégwgk _a:§£ »'1Hegnds and i:ran$act:ion
.,§hE;i,\="V*;%*7.1§" Of persons bei<3ng:i1':;g,;? ta
8chedu§::«:d«ca.s--€,§3"§%g1':d*s§éh.§:dui€d tribc-2 {':ommu_r:.it.y Eeariier
knexwl é1E§<fi:€;'*,§_'fiZ"'€"S*:}.Si:'.{'i_'{?'§§§SS§ am} €19 '{.aE<.e::: zgszégion ta erasure
'é';h2:1:_§i§ Q19 tré.:1_sfer sf such Iandse; aim in 'i5i()§&1i',iOI} if {he
"=.é::€3«f:-{§§i:§.<1:n&a"~-- {)5 the §*§'éi.:":t:. 91* in Tvi:}E;1.té<;:2 cf §;%1<~: p:*z;rvisi{}§1$ {sf
tizgfj ~é-§*a,.:_s:§:. %r;1:z§a<%ti:):1::=; aim: aii i:zv3Jid21%:.e{§, Lzmé
3'E%S3*C3Mf§1€:Ci §§} iéléé S%.am:-'r and r<3,$E'.9§*'::%§i £10 £316 m*i§§i.na.§ g;;'ra;§:'£;€€
<33" hiff-é §,:%;;;2§E.-~§':e3i§'s, =
53
69. It: is mi' sigI1ifi<:;--11'1<:{§ £0 r:a:>'¥;.ic<:: thai: '::i'1<;=. land origgginafiy
be£{)r1g<3::i fa ms Steiiier 2m«:i in t:.Em iE}E3i',21I}l'. {tease f;EV'€;'v1f%"E1f$3 per
the .5;agz:UaZ.z' :':}"zz'{', Whzii, is i',:"e1:1Sf@rred {:0 the @5333};
ar:.z::bf"u:wa, p0SS(3S5$i{}I}. ami &Ei"1j{)§?I11<3I}j;
n{}'é:E13'1'1g; 1:n<>r€:. A lazixci of tibia _11211';:;§;3.;§é:1fiftj:1fi'i:n':4§§s:_':i,€3-- a '
Gover1"1m<=:nt iand at all pc)i:'T:*é.:5j. sf and
the A:~:e'sistTe1:1t. C<§mm§ss§§fié:% ' go V"£zié%1i.§ii£§J 211$ such
Uatasactions which jéV2:x.§{2A '{;;>a;<;%i1«.;§E21(tt:yi£§ mspect of
such lands and un:.§.¥..=:=r.t% :::urrez1I:}y in
p0SS€SSi()E"} i1'1ff3I'€Sf etc. to
§I1'v'&"1;i1§{§;&€*{!g§ :geV: s;un1e 818 land to the State
and reaéfgoivs it t.<:§ of the origizmi gralniee. In a
§)I°{)(?€'f3C§iI:3§§._4.V€5)§ IE:-,V%:'i.E..'\$.fi$'V":?:T%é'g§.§:-£9-§.>k:i.~fi-E9 expesiiing e§i}1etr' Ehe 0rig?;'.f1ai
§,§r21;:;é:§éL~.<3r h"1::: __ §éga"§;' heirs :0 place mat.e:'§21i b€f{)f€ the
'f§S§§§SE,ET§§f§:i' V'%{i;z;:>:":m1i;s§§'é§'§1<:~.r1<9z° $0 nzake gaqsd zmjgs p<>s£'t:.§@z1 31$
_ :1'<;Iffi,§*:'E3'E§?:,:;.»_ ':¥sEé":?:.§fi;"--;>f 2:s5;E<ing_.._>; such p€r;%{)r:S 5:} pm°f{3z'm iize
i;:iF.1_§3'=€:%Ss.;1?E1a};-%:;.--. Eézii n<2.<,2re3r §[email protected]§,Ey ii: is; n.<}thi:'1g; shsrt ef
{32,3.:"%'*§2"'§::»€:;fi §<:e:>2'%§ ta Fégézar <7€s.$i'.i<-5"
54
270. It i:1'::f;=: As:;si:~"A:.am. Cf<):m11iss3'i{:»r1€r Wm} is; the
<7.u.s'z.{;dian of 221$ :*€%v€:r2:1i2 ré=:::t{;r«:i;43 and n12:i;e:ri21i szlzimici bé'
f<>:ft:h<:<}:'ni:r1g in Ehéft reVez1z1e rewrcis and 110:: :{1f:.f>_'r1i2.. t:>é'.:'i:s'i«v;1e.
A1: {ha §3::%.st., t:hc2 gra1r1f.e€ vmuid hm.--'c? been f2i*~f§1L;%edL'xirit,h 23.'
fiaguvaiz' crfut and zmzthiiag else. :Eveé*1 21 §:'r21:'«:H'.: _é)r{irr3Vr"x>i?01j«ld T
:10: haw: been i-Sszxed to the Tgra1.ntee, hui: th§2.".;;§f21rit is; "'1a£:"I"€:
in faVf}U.'£" of s<«:~.vc">.raE p€'I°.'5i()IL€~3 iirgdetr t:heV"§§§%fii'<:f£:E proc:ee:d.i:1gs
of the De§ui;y Comrni§_s?';a:)n€:_ti
2?}. in the i:1s_;'¥f.'e:';f1t. e:é:a§:§:¥té;' ré3s%pi§:1da=ni had in faci
p§E£('.':If:'id~"Eif"{i'{}fVE§j;f'{;§:f.?i'}€"'~§C£_{fi,L.E?5£§i""C?ZiE befere the authorities
and '® E1i}.:é' t}1 ::é;.f- .. }4x;2%;»i;b::s1"VV.¥gi:;'=--I:>££f " eneugh far {ha As8ist::1n1:
CQa31m§Ss;i_Q:1eré.'a v§.I§..f€I:" .i"'.:*._"E €' *&£0§}CiiU€)BE% of n<}n~a§_ienat§0m for
21 pexfimd {$5. 1'€_"¥_:;>f6:e<§1f_s§'~i;'tV1 i'.<erms:3 9? c:tor:di;"{:i0m NC: 8 and
§he.:*si::.f<:2.z*%£5r ?:,E:m.:§3';hégit__;::.>:'w<;%:3_ie:1ii' iii} {imp ':h_e:_-3 pr0{*;e:ed§:2gS in
.:"€:':%_,;*g:}£~*,a::1f.{;f '%;.%1€: i_a:s:.{i graizaiisgi azigirizaily in favszuz' 92"
'i7§:'£€3f22§§"">:i§_~»., .;=2;2'".§§:'gV P{}{Z%j31p§;}£i. Tfze E}:=3pu.':.§,2" {3::>rnrmL$$§{;:1e3r
§5e::»::1:~1«:§ .§:1?i:@ {.>'*?£;1':€-3:" waxy' in his <3:'{§e:%*§" in £11536 £1-E:)§€E§E§
V'~;}a:"§;ic::é.:E;é3=:"1j; ;:§'£:¢*e::° .:1<>§.i<ti.::§g ma'-1?; ihe: s3uE:;§€{?é. kmd was-3 {Ema
which hat? b€E:',E1 g3;r221z'1i'£:?ci in f"a&"<>11.r <>fp£:r:=3<)11&1s belezlgging 13:}
adz' f~camcziaI<:c1 ('E(}fI}I"I1£1I1i'I§.}.-'.: 213 per' the gg;'ra:1':: <3r«:ier t_:§_21f,€d 8»
6-- I 9-4151?' and t:h<:re:1Ef:ré3 v;:2;1:is 21 g1'2'1.11i': 5-;L1bje?ct: to *£,h<34.pV;'c3}%i-:ii_i0ns
of E{L11_::':% 1.6. Rzlifiss 1.IIE€if;":3' the Karraatalaza Lé§1'i1{'I:v§§€f"'§»;":fE§.i1€
C0d{:':, 1888,, as notified in ts:<m1:=_; sf g:)ve:r11m&}':'i--£' H;(§iifiC?¢i E.i'3I1v,
dated 2?'~63»£9i38. whether this isjhe 1"€51::s'2>*;a-a;::i:t'_Vv:;i€:{ifi¢a*:ib':1.
Gr z1e:>t;, ii: <:21.:11":0t', be disgptxizezi ti1:;1i: iiizé' :fL:1e -:1:s._;1:1.1€;i'<iiV<1:Gi En '
t(~:~rm$ of the g(>w:rn111e:1f, ;10t:ifi{é:-1_t'iL~1fi. d2£t'.¢;jd
and as fax-*i5~:~e,d fram time t.::i"i.1_fi;x:.., §'1£.:1«:3_ti1.e _ f'iéidvuiip' to the
110t'ifi(é21i',ior1 dated 4-E§M1953,..._ :'~.T"_£"jn¢ s:aI3{jerv:_A§; gmnt: 'éaeiarfzg
datieci 1;: 'fa; théé -- RL:.iéé''' '
i:'1{<:1*r%:vg.r3;1.1::1;.Vg<)'in;9f;t;¢i;'£__éi§~E_ gr-zznés and {he grarzt. being in
ihfiy ;:>z*<3vai§ed in the
favour 0'f.._21' gwrsazé'=7$c:=I_{§:;:a_;§;ii;.i'g E20 ad: lxzamaiaico, itommunityg
it is;_ir3.£;=:vi.'t',e1Ee§V 2:: .gv:':e1:"ii: <駣3:1 in i;i:;~:r'mss sf Szzbwruie: {8} 9f Rifle
ami zigspiiéaa {hr {hi-2 pzgrpasa 91"
4~é3{E}g a%3{5} and 43(8) Q? KERC Eiuifis
a::'€-3---§exE:£'£i%f_éi--e:2ii* ;; Qiésg :1:1<§.€':°:
45%, _ fgf--£,3 AEE She? E{s;r2c£:::: sftaif be saoiif 3);; ;):.£§}§z'.{:
z:z':?,s;.§f;*i€;';=:': sgjfliaér {}fi}&:'§€?'"El'-fI'Z§§ §:§*:5 _g')§°€*:§{:'?"§}3<:?{§. f€J?"§"?Efi3E'fE'€3'E§;
§.3 z_._:§. 5:'; ;-:azr:s.i§ Egg? {:2 §.'§'E.é? €i§S::'7?'€?EE}f}§'£ €35' my .§}eg:>2:i.;;
4_ €fi{22*t:'2;":'s§s5;Emmr #1:. S;2a.>c§'.»::§ ::i§z,:2;e::; 3:3 ggmn E1' {gr
,.«~'
56
O€?Ci.ip(3£I'1.(?y at" an 1,:_ps(,>z1' price {:0 may b(::r1r:;_fz'de
ap;::Z.iCan{. {mm is e:2gr:'cz.:Zz'z,trisi' or pmpsses in
¢:71:Z{iz:az:€ {he land. himsegf". wfzrm he is sazifi/"fed i7"{t:%i,_,
in {he ez:<,>.zn" Qf :1 pubiizr a£.tc?i.z',{m bei.ng ?§é£(I.,*._
a:i::cmi.age nfsag; be Z:'ai~:en (gf [she mzeds of V'
appiiccmi {(3 mjbrgre up ihéf' price' {ands s<}_;'§'rar;'ie;i = »
shail mm, ?1ou,~ever: exceed :20 acres i.I1~'.:€:3.5CE='E€Z'2_2:"
R5s.4{')€}/- in. Bailiff. gf :5': is pmposed. ({T*v----f.},i_f;J«€£_ Z::njid,s
exceeding flu':-T; e;»<£.enZ. or ualus"i6~a{"z;;-_appl.i€.'a}j{ ',fI:3._r"f_
upsei price, the previ.ous p€3rz'1:}issi{}n jQf":;E1'c_f€eL=€riuc f
Commissioner shali be obizainéci. in CaseS'--:.,_aii:ere z?1e3«._
exienij does not exceed; 50 acfes *::::.nd :'?1.4:» ma'rIcé'I.
value Q/' ("he land is m.i:}1£;: RSI} QC-O/-V, Iri;_ z:'ase'§
e_x<cee(1.ing zfhese Efrniigs, :"E1€3».._:§w'zciiori' ~c}_f'V'G<}ve:*m?2er1§
shali be neCessary~f'ar {he .gr_c'1;n _z. Qzf' lar1ds:_AaI}f1zp3ei
pricre. These Cazzcergséozis are ,;:Qz'."v.{:o be shown 15::
ab:;;em"ees and to ;}«:ea:>pEe1spi;2C;_zia€i§':gin Z£1f?dS'.
,>o<:x" " _ i _
55 E\?0:4;:}§:%1.ss{'a:id.izig- _aI<i§;§:V§1iz:g«V:. ' fzereérlbégfere
siared, %_"I.?1.é;,.-f)«:2}§i--:r;giLéi30rz*:n1issir::r1e.r }'TlCi{.}e at his
c£iscrg;(;io2:.__ iggmfzrzfi ..:,Q_ VL1pp~E'fce3.z2.1's » beiongirzg {'0 me
étiepte-fised. r:?E<;i§.<;é£~:v.. _:;L':}3;_{:: -- 0.36 banqfide a,gricu.E.:ur°is is
o%*.pr0pG5e ii} €;{.£.ZiiEL.5_§if€34{E163 iarzd iheznseives, Zcmds af
§'1.a§;'7._ {E19 upseI""'3§a!,;.:é3,-._E:'he amcmm: being recovered in
no: mow ma-3:~j'{pe'»rm.r::zai zinstaimentrs, E/'v'E1.ere half
_'€}f'*;;;> :,::;3Se;'f_ jtrfrice beiaw Rs:.20{},/-- the prziars {'0 be
zje,>__cé)z2§3'rea' j:'i'{?3.TiTimiI.3"E€;' ggramee rnagg E253 Ez'rnii:€d 10 {E159
<2;=:{:¢>sL5;_ gg" any, :5!" {he e3Z.irr2aa'.'ec£ vaiazéé 53;' the land.
039:7 2123,"; {}i'};'4 in 9.23383 uzflere {F18 zipsei; vctiue ciaes
_ 1:'2.{}{1'v.£XCé€Vd.~' Rs. ;?Q€),:'- he may mazes {he 2"'€{?OE)€I"'§j {sf
" » ;3i'i<:a';é.E£<3gei?2sir.
V :<:a.:a<
G{:(:up<mC:'z3:3 granieéi Ea €2g'}pE:}:?C:.I'E.£S beiarzgérzg
3:} f}£i'§J?'€3SS8€§ g:Ea5~;s:es; zzrzder Rzzize 435$} iibfiéfifi cmd
£.?':as;a> §;rz:2:':z.ec€ by €§0z2s,>mm:«2z':€"ifhséz rgf' zg.g3s;s3§.' f}%"'§{7E:' as"
?'€;'€§E.£{?€?C§. i.i§'}$£3§ gmizrsg fa gags): 5:225}. Eandigzss peapéaé :33?'
57
other c:or2'z.rm.:r"z{fies or {.0 reiz'gi.0us GT' Ch.ar'z°,!,'abie>
z'.nsi'i!.ui"€or1s, s;f2ali no!" be c::;£z'e;>z'2az.<3d cmd. {"119 §}I"ClI"£2,°.'(3'i-'S
snail é'3')C<3'£?£.1fj'¢'3 Mui::7a£.z'.I<as in the form _p!'i3SCfib€Ci b_§j'.
G€3z:er:'zz:'1z3ni. '1'his shail moi. ?1oLu€z;er, _p:*eL>em. £a':iJ'"c:iL<:-_
grarmad £0 Ifiwpressed Ciasses tinder f€z.z§E?'"4é;f;3{f§L} _.__
being c;C:?ep£e<:f£ a:-3; s¢3c:I.zrfzIyf0:"' any Zea}: z,L!ffi'c:?t.:,!':c:§;'*
may wish to abmfrz from Go:.:emme,>r1,i {3.f.._i'}";:{1?5z.:'Ca«
opemiive S::>:rieI.y jbr {he banqfidw ipurfi>t:é;e..<.; " C.ff
impre:;vingi.heEai1d. I ' ~ '7 v V
'?'2. It is 21130 some sig'r1ii'iC;;n<:{§"t £ > '--n0t'i§§é--.
terms of Rule 43(8), 211} £)C{§'Li£§ét:T_};Cf§;(:VE°S t<;}':§21fi}3EiCants
beleng-mg ':10 eie:pr{ess§V§i:;c.E_"':r:£e1:.§§é§.A carry a
COI}di¥;i€I}§1 0f per;f;m1'1er1 t_ {€93 ..
"F3. '§'h0ughj._: counsel £03'
the p<:it:§A'£.§;"§£'1g:g#\;;'..i,Q;~;€.€*?';.b5'$i§§7m,_a: '$1125; ES net. a grant Lmder Rule
45(5) of the reason that the matings
bfiigxsiflr 3t,§1.sx< Easxif mime 2j:n1<mg5~si%;. ihe ii granteea is»; fmmd
én'«.i4h€_V<3;:1:5,gi{§€V cf the n":ui:.a€[i0n register i:1{1i{:a':,e$ ~"$«;'rfi:.>?i€§5f€
'iiéizéa is; an €:"i(§<:«r:--§<;é:::e'z;E; which
\,he;.;s; ::%:>_1E-ggg $10 3i:3.,mfi an the b:»;1s;is; af E1116: §:{;r1t:€.;[email protected]_s
_:r€3{:::{§%::7Z$ azxi _:3':<;;:'<'e :§m§><}1"i.a::2§,E}; as; p{}1?m'E,<--3{§ by §1§"i€;'% E€?.E§Z"i}€3i'}L
V' EETCEA, '%.§':€::"c= 133 E18 ET§.€:'.'Z}§'.§{}E1:EEE§§ :72? ;':.:":3;' a.m{}um'. :*:<}§Ez;*:s::%::'3§E by
fig
_»*'w'€ " ' I
K ./"*5
I'?
58
W21}? of z1uct1i<:ani11g the ssztbjééztt }2mcL but, if O'E'1€ E§h{§L:ICi go by
2111 (>t,}1er {rani:€:z11p<)ra11::e<>u5% I"'€C(}'f'd ass i:1di<tat;~::ci'~,;ib_<§ve,
g:*a¥1*£. is 311.13,: a g._;;r.:«mt. in fav<:»ur of .2: p€'1's<>r};--ii~:3V
d&'EpI'£3E.':'E3f£d; class not. (me: mi 1;u_:r3,,. _bu1i:. "--;§_eré§0:i':s ;'£_vr;"(j{
Eher»:3.f0re the s:::1<:ic}r:<sr;=n":e.n'{..3 21ss{i~fi1i1.f§g..
0:113: in the mutatiozl I'f3§___§iESi.€§%.'fl'i§fsV'{)f"f"i(Z! of
*«Ja'1Ii_t:i£;*:, f:h<>ug_§;E: such e;r;§i<)rs3§éVr:3;§r';i; '£23z1}%§€>"'i7§w;;r;:§ in {me 0?
ihfff 1'€;C{)'I'dS of the 3re21.f;4"};"E§2«}'§"*
'23}. The E3.;e;3:Lit,jz (;'_:€,1=H»"1§¥.,i:i;':?§S'-3'1§A'€'3.»¥,f1?'3I' ' §:;;«:'{:-3 wiry C<)§re<:tE§»*
appr€c:iat.e;{{V '5_hié;~ " 'f;_;1sii:H3_:1'*~. Q:' i'3;w_, and has aflowesd the
"?5. "_E"§";;e%=gi;.*aa<319i'Qf§ i:E:§"'§2f§:§er (}f the {Deputy Cemmissianer
€:11,,.:;:f;§.§ Li:;'E3,<;% gi"c;a1::dsvrei5€*rre<§ to aboxrés ass urgfsd by SEE
'€§E'§E'}E§.§I£§i';:§}i<§;i€;§;C§€, 1€?:I"}'.1€3(i {.'.{}L§E1S%€§ far' Ehe: §3€3'Efi.i{}1'1€§', giozzg
E:i3'Efu3)tE'.23§1' §§;:r:);=EV.'§z1§-* Ea"): §'§1{>z'%: mar: (ma :'<=:a§s:3';":. 'E'h€: grant is
E"i€}"E' <§1f'1§'.;V€}I"V£ i:h<-3 b21.<.§:%.:~;-: Q3" éléflji pubiicé 2m€::'a.i<>:1 2:5; isg s§02;,:g§:1"§'. £9
bé";:f:2.ade $2.11. 31:': Emma cf 131%: 6z1d:3:"$€--:§§:€n?:'. fezméi is £316
é:1:.,:'€:2-2Ef.;Z:;,>:": :°e;3;§a:;:.:f::: ifs. '$3 M32: s~:::.:;3;3<}.r1?;:i:::i by an}? <:='i,'n:3:_:'
14:7
59
gtasnmmpsmneoug recorda and awn from the eraéargemenét
it daés :10: indicate as is what prim Cfiflfifiifid QrT~::g€.:§rhat
amaunt it was auattiorxafl. But more im.§%_Qffa{r:'§§§$,i--{R3
grant being; in fax.-ram" sf depres$€d_cEa$§sé"s;"* f£'§~i£'=a:§:':_i:.,r
p:""0'.£'iSiO};'}S 0:' Ruies -=§3{5] and ~4'r§¥:{8}:;'_'0f :§'R7§.'Eé:-- $'~..§§%:x3:bh .
are attracted and ';'6}ia:1{§%:_V:"-~;:}V}ac:ié:A:Z v:0n_
cmmsei fer the peiiiigner based 0:":
materiai; but is :0ta:1I§;7*:'bia.SE:§_.V féj§oEa.:ted noting faund
in the mutat1' Q3_'§';'r:g'is§{éi~'f:' ' ' V .
suppE;3rner1"?€3: °§zV ...V_é::rf;2g1;:x:;?i::-*3;:t9: _' was &ec:Eined, Sr: P: G
R3.ghav'ai_1L.," "E16343/'.Vf1V€'&;V' ;é'é'n:§§€>i': advaeate a§pea1*'ing for the
;3e':i§;i{§usr, hats. _é50i1gkii £0 piece 'wafers the smart a Syfiapsis
@f_é:'g§§fi;€fi{«..fi§ed on behaif of the petitianer,
3??' £31 §f:::fi:§;;::V§ed fig-Fififirg 'aha prawn: exammaiian is fifii am
e;§a':rgi§i3,t§{0z1 in {ha nature af an eréér 0:' judgment aa a
:"éS1;Et af an aéareraafy iéfigaéiem 8:}?S§L€IiL which we hams
Vigzhaziiefi fmm ilha Briiighg bufgi "Ea an €§§&§TEi§E1a"{§.G§} in {he
vfi/"
60
exermis-s;e mi' %.i:"1e _§1_.:risa;ci.ic:t'ic>t'3_ sf jlldiitiéfl review af
ad:I1ir1i&;é;:*ai.i'»-*&é ::1c"{:i<3:1. zmd s_a'L:p«:%rvis<}ry }11:*issd'iC:ii<};t'; 3f the:
fuI":{Zii{:%I}ii"1§§; 0f:::<}11r':,:-:3.
78. E¢a"JJ:€€}"S zmxi jt.i{i§;§ES £'i3{'€ E§€€€fp{';"d in the .:.r?:z.>z:v§:.:'1!'T':3':;:.2A:E
a_dxs<:r.sar3;« 5-gysism of §itig;_§a,t.i0n, i:1i.t;'iai:e<_:ij__§:':.,saith Ex€,"§;£i'7}1
System, which is {tam-*ent:i0n211 Iégazé9_w'{>j3ri%i._§fi; '€.§71i.S--..<:{)ii1:;5::j;:,
iniiiafgedg traizaeii emci ir:"::z';:»3;"'5§e<i"' 31:' ssuch' - <?{§n%:e:9gfi.0;12:3,
8.€iV€%I'S2§,I'}s' Eif:£g21i::i.(>'::: and E'; is 552:; "£'£2_<-3 _§22<:i'g;"-;'~:1_S[:ainciVg1axvy:3rs ta
tune t.he:§z1seiw3$ :ii-{f§:--ri:n'3:1yi- %:::a__=,_f"E:.§: €0nsi§t,'uEiQ:131Ey
mandaterci; X-'€f1"i$;',,_Iitig21§iii3IE_,"v.'iJi§}}{;:;'e" ':§£tf":,fi.if1y by smperior
c<mr'r.;=;~:} is oiiiib23;Vi§a:;i;._fi1¢ :11;mm:=:r of fu§1c'£.i0ni:":g of the
21§mi32i$i:m"§i<3n; '=bj;'~A€:~;_éi:z;:'1i,I<*é7e3 and Eegis§at.iv€ wings 0%' the
sssitaizgf' ':é,ui3:{i if '';L.:_ $13.} ii} S::':m€: e:x;t<°:m. 03° fiTui':"i ctaurts undeg"
§§.'€E1{"i§¥§ 92.25?' §t:§_€;.§'1£:% C<}::s?;~t,i€:u*{§@n of E!].&§.E'§«w
V.s'%;'x¥;?;,i_t: giéV':~%V€£?::L{}':": is; i'}{)§;. in ms-2 naE)a2;.re fié' an apiaesaai but
i2s.%.x,-§:"s';'e:f,*3;~:.' sicépad in :é<:2nv<-3.:":'§.i{ma1E 21$-?e§$2::"y ifiiggfiizéxa iis3n€§
u1::>:%;,'4:"{;*:2i{;" m;%:%:":; writ: p§sf.§i'.§<}':"; as ?;h<:mgE": :1; is; 21 Eirsgi. ap;Q€:aE
A:::s;";:%€§' S=..:"i',E;"§§~§;€",;':%-':' 31:12:" 'i;§E'§{T'. §§§5.§g;za:f:E2. 3:5; .'i1ig.g§:};§ 23::'g§1.:rm;2n'::§; §}é":{T{}E"f§%E'
61
E-j:'()§,iX§ time <7<>:a:%»;a.1::«":i_:i:g. um3:2diI1g and zémy amfi €TV£fI'"_'§.? p(>im';.
is urged {.0 find s,~:{>1:m;": 1é:1(3t3I"1é3. GE" Eaophcsiiitss or dc:f<:€::'_i1fg the
<>rdé'3r svzmgh to be 'r€x;ie::wed a:t1e:i 15.5% seugizt.
g;§m1.md fer al1<:>wi:1g the writ: ps3E',,E3;;igm .2m..:;1"'t',:;>-.}5;ei;"'»e1si§i«5.L_ai:.
order, ii is; neéhizxg sshmrt, of ai Cfr(>xx:;*:§::"g;; p.<._:r&;<i"n €i:i:'L;:'cf'§;ai_ng§;
at strewn A writ ps:E;i{.i<>11'_:i'€y*e:r gets ;£:0t5:V?Jev;:f1.-:3.c,iVVVi€3t0
zzypézii.
80. But the manna' 'iVn;_"Wh.~ir;§h»' p1_"é$§':=1:}t; --xv:"fi, pettitien has
been prese:1€g€:3+;é.«_a;r§d §§us:h§:;:1 £.hL'i*.§:';-u,gh;':iTi ES virmaély Eike a
Feigular firiéi; V_1:"£:{e Earned C{}'UI}S€':1 far the
g3a1':ie5;%s hgx\ri;ig.'~h.;:gé=: s;i.;£}'<,.=£::&a,_ 11:) eff€}r*{ £52: S'paZ"€€ji.; ':10 5:-':'{Gi"1ff is
uni:ur11ed., A I1';f«1f.itf?'i" §A%1'2'ié:':': Shmzid 'I'Ei{',€3§V{i a1:t:enti<m at the
"begfggf §Z}1'u.abm:'§;. iii §'§?£iI"1LZi'f3%S has s::(>:1sL1m€s:§ 5:3 to 10 days
. @7;':7_ii,E":.§3::§}L1::'i.5;si fgésneti Thig éiefiriiifiy is 2: Véfify Sad rééféetrtian
' am --::"V2;:~.1:VV"'§é*_:/g§.:«.37E 'a§::':V{i _'§udéc.ia.-2;} aystsms.
83;. ..Jé;:.<i§<:ia§ t.§;:";1:> €{}Ei"};€2S at 23 p'§'s.%m'ium. Sflélilfi apendss
z::<§:§':2;i€.i€:r:s2_b'§€ 2mmu:':.i'. 0? :2":{m»:>.y {:21 éhe: §::m§:1'?I:€nan{%€ 0%"
__§2.2_c§§a'%§.a.E §+}§':%§i.€;?§1f§..., wéiiath. 2:: ?§}2?z§}{§£i§1€ ::.::§<~:z' '€:§::%:
"':::'§:;::§;a:.r£:::+;, "E" E3<3ug%1 ijsaw CGE'Z1E§";;i$3Si{}§1 £:fi:z=:'§' §.xg:%.?9
62
C03:1st:ii.1.zi:§(m Eifid 21 §g;c3:>{i 2-m10u:1.t: is i3'1V€5s'(ir3d f<>3f' providi.ng
infras{.ru<i:5;.1.1re. A p£;%1:°::e:':i:.21g;gé-3 0f the budg.{§et::1:'y s.~;anc:*:.i0I1 is
&:::1.rr11arI:ed far expe11:ii*éur€ of judiiiziai wing of th-:i.._stai.e,
But w'i£'.h all zlvzxilzzlaict fzaitiiity far I'f3dI"€'SS3.1 €}'fV.\£,_3:"1';i4Bfi;'€¥.,"ILi»{?€'3< 0f
the C:it_i2:€n-S, bath in the: e:oz1ve:1ti(}I1aI ac£vef':3_;11j§J '?iitiggatifiéii'«
as walk as (311 the «:turrent, CO1}Siéillti€)'I'1{:3.}."'.W'"i*I'iC l.i1"ii2;;jf«1fZ;i'f3'i'1, V«iS
{Quad '(.0 be i:t>i;a1Ey iilaciéiqugxic, a1s'~.y§iih the§:i::r§1'a':1*:d'=t§i'1»*€}1--:3L
judidai {time being ur:€nd:ing»..;i:1d f;'i1Vé~.s§r:;-i*E:rri;<§3ei11<g§ not
abk: :0 cope with the _;£éma;%.:1dV_Qr: fa-'mre and mere (139.65
have rernezirzed pending viii {§0'Q1_§'i:€9 2i't1d3'vé?§:.ii'e there are mere
'u:$titué.1<3n:+.:_ a1 E*jktvél-3,"--e:¥.is§jGe;£;§' of eases always fail short
of the ":1 1::nbe:r {sf"::a::;§§$<.ji1$t.i'tuf,€:d amid ?.h&=:3:'eby pemiency
keeps an §nc:r€aS§.11g~FV If»-'iihe pregeni. trenci {§UI1t'i11L1€Sg (me:
~._d21§%__'E;3r;p_-é;Ah«3_ oEE'2ei";*----'§--§a€ 5-;j,z$":.e:n1 'xiii gtdlapss uzlder its C)'£?.3'i'§
_ 'M
82';=._ Ezjza.' :§3iE:.E127:fE,§{}Z1 G? ibis:-. :':e1i'1:1:'e,, ii {§€:='i'"§.I:§ia3E},: iiaiia far
.i.nvizé:<3vg1'§?,----i£}:L up§2"1Eing._§ iha sjgsgism arid far refermatiw
E,,,,
63
CC)1'1'1IZ1iS-E3i()Ii has §:>e.e11 set: up by i.h=:'=, {:€:1t;ra1 gow3rz1n1e:m.,
gmcad :mmE:>€r of rei"<:;rmat.ive {i11£i.I1§§€S are SL1§§§§€Sf§€"(fl>'€§§1I1€:1T.
E5-3 h€?£pp€I1'E'I'1§,§ £23, £115; im_p1emeni'.21€.i<)11 is toe) _.?_:4:és_%"%-;f:éa':;
in3.(ietqu21*;:<»:*. in tbs ferry: of sxiitgbifi §egi's13f£§of:.. C_)'r1:'~:.
possible" a'i..1'1S'+.3.-'€I' to .:~:uch 23. pr<>bié;m e_%€1£3'bé».f0'r_'i*:1t:i:§'32.iri:g§_'{)f
judicial} i.:im€ tic: Eitiga11i.s, a.'S:_€§"t:1..1<3rxv'£:2_=<3 :1. }ii'§_g2u:.1§.».:gzh0 geis'
an {>pp<;:rt1,mity is recjeive &¥.fLTf..€§vfiv'Z'i_(3i'1_» in ?;1"i«:%f_3f.'1€;:'5 (12:86 and
who is finzxncially r::e1pa'bie--<3f'--§:2i;1i.s:>€ic€3;1'pf§?'».i:ir:"1<: and Space of
the court far fli:_»'§;;ro'p(>'rfié:i1;;i:.::_'tc;.V:'vLi1*;e ngééis 0f the case:
83' in 9351"'~£:€mV::;ti'y;. ;°u.<ivi¢'i_2{1,_' system hag :10: been
ratiené.-3d mi' é;jf)1;:(};:4%;.§.or;é:ci';.vv__ _I;j1 fa,ct:.= mam after: {ban mat,
judicia.EA'%'in3e 0(';:i;fpjis:Ci'--.fd%r.:;; case is diI'€t:tEy p1'0p0rii0'r121te
to the st.21{"::s; zfepL11',:.»3t_1G:§ aqgzd <:;_uaifi:y Sf £31:-.3, iawyer wha
appsé;irsL'~in '§}§<3V--..<j:a1:-3§;5 fer the petéiiionei' thaim having any
:E1:>.zj:f¢:Ea1{,§§}',s.':_ta izhezé meri%:.s7s (Ef :::m:». §§T§;8J€€.€7E"'§ Every afézzzmssei {if
-..é::fz_Ti:1§e::::_ {',;»+:j <1}? *=p§fs.:;::a§m€:3<:§? 3}" germ}: Cmmszii aéppeziring in 2":
('fr3;'r§§ €X;}€%{i§:,_5.f: m{}r€ wsigfhiagez emd azfiifixatiiéri ':9 She {Ease
1b%';?{,ié1i,Z.S§€'§".{}'§" Zmss if}? her ;:p§;e2:r;;2§2<?s:r. if s=_§'zz{t=h <::3u:':s~s:€§ are': i'§.€;--?;
=f"'é"-«
yA
2./-*
64
hazard at such 1engi_if1 0:" {.0 their 5-.";21.'€,is::€"z%~<::'£,i<:3:1, i.h£3I'€f': are
2111e3ge1i:i0:1s macie aga,in$i:', this: 'II1€I"I1b(31"8 czf j1,zdi«:::f.é::;:jjgf~.Vt_hat
thesir C215-lfff has :10: re3«:7ei\;€:<:i pI'£3p€fI° 61" due a1Ié{e,:i'i'i':j:1--
proper hearing; is §g.iv€n £0 a pz1:ij.i(:u£ar 21f1'<'§ '£..hai 1
palrticuiar iawyézr E3215 Emit bfff(:'.§1 ;}::e321};*CiA~'%.viiE.h tiéggtééiof
sa't;i$fac:t.i0r1 etic. Such ieglcieficzy of Iaize 13,353 ..be£:VI£'-Vg;r0wi.r1g;. '
84. Kfiffzile the I11€3'Ii{1bC:1"S oVf----the-.Ba: c01ii.i:<";ue."iio remain
steeped in the meihisds Qf €;:3f:v};e11i.i<aj:_1:.;:1"» adversary sysstem
and ghifi: 0've'rf iii the sj_3}*$%{€%'I11 01° t:.;£}=:1_si;i!::;'.1:.i0:':23,} writ §:i_t:iga.tion
is simxr, £11' "sé$_~.'f°é;_:?iegsvg»;;:;i:i'~~_:t{}%1*e;re:::£€_0:1$ and customs that
j 1'1'£€§Iib€iI"S of iihfii 8:21? in the
were 3:: a_;<:gé.:'€§:'g an:m1_'g.
€ar1ic3r :1':-;yL:; Va§'€.._a:§E.:V§§f_V€:3r:"a« bye and more after: than net
Cour: ;a'tmsjsph(3r;e'V--.isA'<;h2:;,§*ge<i w"_§t.h emotieng and bick;€31'i§1gs
tTir1:i:§;:.p:2;;§;ri:'}§;§ di:'€«:::§:f;§=::1=7{:§0§1 ii} tbs: :m>:r§'{.s of the ;:31z1i.t€r and
» i%;.":-..<e_V'£.b_,€: 'say: é§ €.he _§;.21W:;€:':° as ta wfitat. 2i$';}@€:i: Shnuiaii receive,
*<:x_.7E,i'=2g;€;:. '§e};:iE:ai>::;'3{'§.v~"':§f' z1€;t:s3mi:i{>§2 and €h1:°:::.1::?<}2": that a$$':::11E:s
§ff1:..§}{3§°'3{l21E'}(;.€3Zi'~i.3131:} :n.<3.":°:ii,$ of the ma.tte:': in gush 2»; sysgtem
:2? i'§%§4ig;z:§;;3§<2:":. 21 iiéiigzzm", v.fE1<} has: ibis: abiéiiéjg €121' iiapaatiéjg {ta
65
ctrageage 21 semior izaxvyerss, 13:3 e:':1gage Iax>vyers who can
b'uiIe:i0:»:r3 {heir Way to ma}<;e; i.f1€i}I1S€'f§R'€S I:1e:a:"d e1t.H.2m_;€".1;"ight.
thfiy ¢::E1<>c::>:~?,cx im:\rit.;1biy {><:(:z1p}: Eime :1'r1c§ "'sapéi-Erie" :.-;_.f1L§1:
ne~:?€:$S21riEy pr0p<:1*i:i01;1at<3: {(3 thgj re:c;_13'i'Yt::zi}<:»:}f.:§., cf __t.4'h*a{
merits of the Case": but evetn gm ':'s.=.;1y' "*§,:_";A 21
sy's"£:s:m providing am hiera1'{:4V_kjV:y._§>f
urged in 212132' iif.ig.;§ti:}n :~*:E1{;=>%%f_ ::«::d€quai.e
0pp0'rtL1nit.y' by the 1:-hg lower tier when
the matter is t,4z_1k<:?::: :_2j);) "iV1§ 'fail :;ip;§€:a1E'~
85; In t:I?1:":.j piixfisenf {:21éi%_'8:_1§'3€:; s€gC'h 21 greund ig im=:vii:ab1y
'L1:'g3:r::d?;?£:{> :4::b1:<:jt.__'t,_h..at.'«Lh'<:__A_ssist,a1i1t Cammissiener had not
given praper a'£'i;!:'1iti@n"'é;Q tf:e m21ieriais, 3:3 also the E3eput:y
C{}VIE3{iIi'§§E§Si(}}'1f§'f._§ifi€i 3i:§1ez'ef<>r€ filé: oréer ééf the {}eput:g
.C«O§"I'i:'I}§:3iSi.Qf:~f:§I" E1213 ':0 be Set aside arid 'she niatier
~:"e:é':21;?a};*:'é'E«é%s:;?;. _fE.<;>;€:'}i*:(;% AsSés:a1nE: Clanlmisgiazzerg
85, " £'=;_7ri order 531%" regnami :f:{>1E: as 2: m;1i:i;:::r {if ctimrsse a:<§_&
" i.§;§;*:f_iA%;':i'€.@§:§*i :15)': as; 22. :'::aE;E'.e:* of :"'§g§h§. in ER-"i"§i jE.1I"iE§C§i{ffi€}I1. As
_..é3;E'r«:é;?:<§:; €}§}E~§£2E:"V€f€§; Wm', §;}€:*é.§'§:§<}n is §'2<::'i, 22;: E§;§3§3%3E1§ ff}?
%:%[": "M"
2X><.,»"jf
;:'{,.::1v%é:1i€m. {i'{}L§.'£'S€ <35 :f€ma::{i-
;:g};}€:%E§;;5:'§.é% ;m.:'£:§1<}:"§€.j;.
:"<:maI1di:1;§ i.h::% ta) thaz"-5 }€)'LV€%3" tjtazx1*:/2:L1"£.i1<3rit};. I1: is 'U16:
p1*erc>g;21t.'ivé:% ané {fits }1,1rissci.ic<:.i::1'1 of the appé3i1a't:e :';c>u.ri:: in
r<-3ma.11d the mai'.<3:° E20 H18 Imxsex" COuI"f,. whssin tI1?1e..V21ppe:_1121tc=:
{:<::eu:'*£: is u:'1.ab1€< £0 dispcysse: 9f the apptszai. bc;~f:>f1_f<;*._ 1t.j' if:».._a
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sectumd by pmvidirag; an c::pp<}r%:L:Zi1'iE.3%.iii):tizé.;§:u°f;.ies; ":'o °Ti€{2.1d
evidence-3 and wheare it is f.:'i_u:r:_d_ :s~:.uC.h ~:'r'*V=.-f:ir:i%?;_*,r1«A:?i<~:vA-.<:;f;:1§10'i; be"
rsceiveci befare the a1ppe11aEe"L'*fQ:*;1m. " ~Oifhc-mrise, there is
:10 questian cf rc%1"z12a,':1?£i.V_"b}rAV:(;2;h; ';1g:1pé1i_;:té3 ai1'*£ti;s:::'ri§:yg $523 the
appe1I;1't€:T' -21:i?;ho£*'gI%:j;;J ézsué. e:»:2imi1i<3t the matter zmd spine
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him an ilhffi belsis Gf this m2m:ri211 21$ f'gund1. i'n f%::: i§'rti'~
and xvhigéim in 151137 ()p_iI:i0I1, is mtjAt*eZ"t_hA£1:: sVuff'iv(€;c=:ni=.--7;ir1 :am T
enquiry of the present naftuxfe Lzzldgr ";:'5_cc:t:.i0r.1' '<3? é:,h£:_ if
was his duty to dispase
remand the znattér t{;...j.h€.vAJ3{éés3.iV2'é§<§£§it. C£>$;ii1?r:i:s§3V:i0:'1€r9 juai
because a E'f3Cj_u€3.Sf to by the caunsei
appea1*i1r1g :f<>1jv in my opirziém,
'ihf: §3€pUf"§?" rVig11t1y disposed of the
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he is e11:-sfifuliy j:.;1s"'::'%,i"i5:6I'aigti.' fieer1.ini_r1g £0 '§'ema:r1d 311:3 mattsi'
1'0 t.m;é"Assis§.zi*:1§':VCc}I3.1';:1iSsi<)rm=§', wha did mat. ctrare '£10 ioixk
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68 prc>Ce€diI1gs xwraé i11it:iat;e*.<:1 sue mom, zmd net at the i'r1_ssi'ancs:% sf 21.23.32' im.€:rest.ed p€i3;"E5;C}I1 ami whim'...it:'-._is._ the v€:1*si{>11 of firm rr3s;pc}r1de11i: Elhélf 1:11:-3 fiafgat: 1"<:.e:3p<}fié?'<:':1_i' rxever bet-:11 }:3:,.1t on I1c>ticée_. sL1b:1'1'if.t"<:é1'_'v,E5y "Sri. Badrina,t.h§ i.f3:EiI'1"£€d C<mns€1 'f(}f'f" A~"Vf§iI""':*3"_{. f';«:s§'1_:Vi":;:1if'ii1é:%_1'1t9 subrnission sf Sri Hegde; 1eié1_:?n;Lfci cécitzrmei iii: ..pet£t.i0I':er' is that the arder rec::iE.§_:s {1hat.:1_OiiiC_&' hgezci beez1_ ES-Siiéd. 89% The order wh.iEe"'*:nI21§; re<;~{iU5: 3%: not ever: known :13 £0 Wham :1<>'{.--i<:e. h;1:i"'i3é§:n"§.SsfiLt@C§ féf:*;:éi at any raffi, the father of fir:e,t~ "f>rI::1;§3.::;t.1'Ijzavixig» e2:p§i9ed as an 15A3~1988, as sL1:;3m§t.féx<:i'% .E3y:._ ;'?3}'é§;<C1\1fi:.121::l'1, and the <::'1:°der passseé by the ASS§Sf.8.i1{. CVd:€§m i&e--sE£§;»nr:1' being; on 26--1{}»1999, uniess the AS355-ié%i:;1i1i:v ;C <::1A1';;"1:is;.5~§§{;1":§%r Emfi samei'. dé-3"s3"i{f€3 £13 sgenci :1<3§11§§<éV E9 3; »:i7<:a_:_:iV Vp:é:";¥-;;::)n.§ it is ("}§'%.--'i()é1S i:.§1ai:: :19 n0:ic::3 had ?3§§€%:1 iéésiuzéézi ta: eéiifiaég" the first. res.~;paz1<7E@:;é 9:" 'E10 the saifi Ps:>T{:§'§g:§f§1"; .ffjL2:i:::,§ "éhzs: <):";§},r p€:%:*s:>:1 whe waa p:*esen*;: bef<}§°€ éfhé;%sss;§s€;%ég:":§j§' Cor:3mi$$i.<mer was ihe pur::ha_ser af Ehéf Ezmd b§,»*"'::':21';é:é%"C E '£'h<:m:.a5§; 2:_:";.{§ z'€:;>:"ese§1§.e:§ %:>3: hészs aémzngei, :§%> 69 'FE1<3ret":>1'e, it is {}§3*v'§r;>us5 1113?: the AS:'-3is::;ii21:3t. Cc}'mr"::issi<>1:":e1"
fm.:n{E it <:<:>z":~a.:*e'}:3:e:%31':'. €10 c;?<m<:h.:ci: '{,§":.€,~ pr<}§tere%di:'1g$ zzsxfxéy in izhe ;}:°as3<3:1::e {)5 $116 'p1.£E'{',i1a%.¥.S€fI' and ns;>t'. nece$S21ri§y b§,5T-i:i1j»?'i%;E11;g the {3€:'.'I°E?5{'}E'"£E':~': wha might have had i:1"£.§:::*s3s::t, Ci駧§f.§E4T:§.v£fffi:§;:":{;%%;i'd:*B§' me migixaai graI1I:,<-->es. V ' H 90% 'The Agsistzaiaé, C<3n1.missi:§:M§;fi§:%4'A. '4 iniI;ia*i.ed ihe §3m::<:%£;%<ii1°;g's {'»:L:E:;'23Er';z«ii.i:j's'g;2j in 2640-"£999 {asp}; 21% z5':::1*gs'.V*$i':u:r;';f<;:-_1V'.f; VK:*'%f§{ pfliticsn} siH1z:Et2m€{>a.:s3Ef;; zvith LE1': fiéfigect. of an extent, (3? 2 a<:re;s% af §2m--»:ié.x}:V iéir: xfé:i°j,1*vs£e-:%§;Véy number U.§1€i€3§' the '<;'2;:'r}7_ g§§4é1':fi;i; .._:}':*<_ie':",V"*:?:{.hi_c:%:s had béen gmnied in G238 Mu§1i$wam21Mppz:».and :;1E"s:=.«:_> 'ii"; E"€Sp€;'.{','{i 01" anoiiher extzsni. 01° 2 acgfsijg 'sf §.E3;I'£{"§"'§.Ij_§VV?:E3€i? 'i-?€31j§; $urv<:j;2' Eiiifflb-€33', W-'E'}i€?§'}; had §3é3{:'§1 » 23 <f>':.';mte:E,i:3 A'il3,V0:.§'::° {>5 SE16 ?fViL1ni3ra1ppa. in $216: pr<}é:?::":e{i§E§ggS " iii" :fi<.::«;<~:'§e%*i_§:v..§>i'~:i:'E'§es;e Wszrg <:»i:E";e:' ex'i:€:m:s~; af ]i2:".:§E£L {hi-3. Ezmeii W215»; grziizifiésé ;2";'§{>n§_;_§ vxr-§E:'E': '"§'h21};*21;3'pa zm€§z'--3:' 22-*h{}::3 fghe: 1.-Wit " p{%i§£.i<>::i§%r sziaizrzzea and gflsz} ?<;<>jap§}a u:"2.:i€:° 'ax.-*b::)m £E:°S*£i ';fa:%sa§;:z>:":iim"zi' <7:E;21§:f:1.s:i§ E-Z'E'E:{:.;§N€i~f\%§.:g b:2':: Efézefé (';{i}~Efi%I}{§EE ;;fr2;::';E; éérdéér 2% 7O dated 8~»6~i94? anfi granting an extmiat af "Ewe acres in faveur at" as man}; as 11 granteaw in thig order, all in Sy N0 28 of the vi'i1age§ bzzi; in flifferent biacks.
93.. '§'i':€ Subject gram Qriginaiiy * Esfiunigwamappa and iiuniyappa:::§fi%f§'aEéQ b T of proceedingaf befare thav»:%§Sis;éa;-fi;--._»@0fI%f::,%1$$i(}ri§:;'.., %§§ii:§r proceedings hafi 'been fiffiépefi "%h;;' 3v;5;§éiSta1fi Cammissiener and :i'1'V:'«VL' ;3§:pe:3...1 befarfi the Bepufty CGI:IfI.'1f1'A§SSi;S.}'.jl_v€:.i'A'§--.Vb.'7.!;V.Z_i% this caurt in the form of "2;EvV;:he inatamcé 0f the legfai '_:sifV"j:";v,%:fa..V_%;#1'id«:§$f£'€3f§:is$:€%f1appa and in WP N0 8141 af 2803 #1. 'V Gf Eegai hair sf B/Euniyappag qu¢géi"Q;.1§ng V pgaceedings Of the Assistant as as fieputy Cemmifigicner. 1% capy af lfiaéssé by 'iihig mug'? in Cammsn an 9-1 1~2fiG5 in .{}'?é§Sa§ Wzfi pstiiiams is gpreducaé a5 AnneXurr5:-R1G ia>*t§:a :s7%.ia§e3"ne:a": sf abggestisng {fled by the first mspandefit amé in {E33 SGEEEECE Submififiéfifi 93? Sr': Bad:*§.nafi'L 71 1e>21:"m3c§ e:i{mr.1ss€-I far f"ir:~.;iT. T€E§pC}I1d;(:Z':E1i'.. with re£'e>re:nc€s 11:13 the :Z}I'd€fI" pas:-ss-zed by this; c:<:>:1ri.. is i:ha1t' '1:h<: rstsuii <:e3_.:":I1£v{i be any diffrswslai: in reszpecrt. sf t.he:*: ;3§e:seni' pe3i'it.i0n_4i:§é".~._i'E.._can {>311}? ta be 113:' a.ffi.1'rna.ti<m of Eihéir {ureter 0_f;""t1'1--é-:'_~ -.{}€:p'LIf.y' C0n1mi:3si<>11<:r, as 'miss C{}L1}f"£. in karma <::'ff..fh'isw.V£i1*§:k:r dat:e;§i 9«~1l~2005, haw-"mg carlsidered t.If:€éAA':*Ii2gtt_e;; h:)._é§"a3i1c§xv%3d G163» T xvrit. pratiiions, Set aside the a'.or4d::5&'3 §3:~1§s:§¢ci.. "'{§1_<:
authasritiies a.;I:1c1 ncjticing tht»3._v3.é:g:a1 p{§'~sii.:<3:1 '$"gp'p1i«::<ab1€ Err! the fast sit.uat=iGng E1ad___L:""-fiiirgctefi'V} Assistant C€3I.'I"HIIiSSi0§1€f}f" ti} isS:;;€~:.A :*:01;%.';§::e%: i:%1e {)C'CU;p«E{1'}iLS fer res1:m;pt'i'53:% "jQf "'--L3;1--'1c§ 'i'11VVwv-ffaxrour of the state for _rep0sS%3_:$Sing %.:h c. '1.a;1{ci4_1ii:v1j"f§_.1r"i:her %3X'8£,1'Ifii'11€U[i{)I1 far r€~g;ra1'1t in favaur {if s'u(:h'._p€:3"s{>::i8 whe may 136 eniitied to as Iegai J " _ ir1€:._i:;'$s c;§f::i:.{: <}r.ig1ir:a-E--g'rants3e. §%2;_["T.S1:':i §E§:{ir*'§;;r12fi:h. Eearneéd e".:<>z.m:~;€E far iirsat. {QT-S§}{}I1C§€H?; 3:133 2113.5} {%§fa;w'§§ my E1'5;I'€€E3.i',}:{}I1 ii; Az:n€5:X1:§*é::--i E, EEK: Qrdéir §a$-$é':a:§.V__€3:1 W? Nix»; SE42: amd 8i4_~§ {sf 2303 %;V:;i.'E§ zfhazfienged " ;::f;;_<i .--'§:: €:%:::*§:15:; {>5 éiiéé jziéiggnwzzii 0? 2?; §.}ivé§:is:::":. E§s3;:':<":h of 3:IE1i$ vi 72 :?::::u:*t: data} 31-8--.?;OG8 }';~assed in 'WA Nos 489 and LEBQ af 2806. WA. 'E'~iE(> 439 of 2008 was prefer1:e.<:§ by 'l'..§T1§'V:v"»-£I__3#f'(;"',_§'%§tT;'.I'1'(. Writ: pe:i.'it,ic>:':erz, W116: hzzuti Siaéiked cizzim in resp_é§{§i:,'{3§7_'a.z1{;£;}f:&:;° exiexzt. of two £iC?E'E3S of leuzciflm <:1a1im§1§g--. ifzgiisiaii §_e1t€3 MLmi$wan1a.ppa« which is 21 Eanci 1%-'hFi(§§1*T§&'&'iS_ §;5fEi'£}fE€'i:i---;1Silyfiii"
the vczry grzizzt order e1nd' 2_1S---Jghe writ been disarnisssrsci in '€',€.1"§"1'1S {>5 this 'L1_d5"'me'n€. :f1F1{':1"'E:_%'1.§3 fesemi Writ pet,:i:i:i0n has to bee iiaéviiabifg' :.di'S;:j:.iS::.ed, ftiiicywing the judgmemi: of t,1":=;»" dv_ixr'isi;<J:*i ._ tbs: p€§€'.§fi{)fl€'.1' ,._"VS.1}5§I}i€'.§§""EE123T§. _'.i}.'3; S0 far as ihe judgmem. in 'WA NO"4z39£ bf. 9;£'€?'(}§~_/..g1,:§§"V§§<:::1c;t€:rned, the peiitiener had €',&3;fZLf§€3{i L.é;h<~3: m';;:.,i;_i;é:*:* in S'u§3:¢:;3§:af;€ Cezyuré; by fiéizzg Sir? NC: ?"'?8§ , 9?. _2C{}?' .§1_.z1§§v.:;'E1€< Sup§'e:":1<«3 Cmlri. whfie héiii-E i$:'~3u<-sd :"2{}'t'33{:€ on "i'hé._SLE3£ '_ha$V2"gi923;}:1'§:ed am in'i;*.<~3tri_'::1 Grdeii' ':.<?: mainiiaim :s~3z'a:z.z,::5:
£3107"in"--- 1"s€Eéii:§:t:a§: £0 p§>$5;=aé3;::s5§i<>:1 sf *:.i":.§£t Siibjfifffil iarzzi as ii:
" €:z;;&.:.<;_t:s%:i"' {>11 the: dais, gyerkfiirzgg furithaéz' <:»rd<3r'$ {«::;::.§ éififi .':':§"§£1%E;€;E'f{T}§°€ €:}":€ s:«;z:%;r3";:2<~s;:e;»E<}f§:2 éhai: is a;::<':u:3€.:~<«; thai; Eithfi g§§§2&_ _ '73 Supreme Court E32159 s"£.23.yed the <::per21ti<}n 01' ih_«:_é order p&1SS€Ci by this; atmzrt wit.h r<2ég;21.rd ti) t.a}<:i:1g 0f g:;_§€;5«%..:§€§"':".~;1f.(;>11 eigct.
Q44. Whiiéé 1 am 9f the '<.-'i(i*W £".hai..:m.23.n e3':$:21:';:1'.1"1::§at.i{3:1 of ihé ' . ' Entire mgitsrizzi 0:: revztard émCi__T"é.ftér_ .>;.i'ar::1§§"~.._{A§i--i,;<e <:0nsi<:ier21tion to s11bn1issi(§'z;s '~z:f1adé" §,hé=:~,_B'2:;";""?;h;is writ' petitiar: only destinies. to be-~---{*;.i$:1ii$sed é:'::~:i.. 32:) heave the order passeci by the I)3€%§v.€.jg;_§i;:>mm.is$5i{;:t1e§ urxciismrbed, suppari: ta ti1§Vs:Q§"e;~--s;:_:1i§:Ai55 a§}$:.":.f:Tt:r.b.L'b>s:§: foizzgid in the statutory pravisiorzsg"éf '«-séj1~b4.;-;<é::1:.§{u'1*~.i3§_ _-E%eCti0r: 5 0f the Act, :"a:§:ad§ng3; 2a$'L'a:'1&c%':-, " .
5.. ' ané restitutian af granted Za.rs;dsi:- '
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» .§?':3r" EF"2z:> pu:"pa5;e5~: sf {ms se:rE.i0m zzjhere " {:'z";§(§_'-».§;:'»::?i§:€d iazzd E3 is': {he ya.;<;.i;e:;$z'an 93' a pe_v:1<;é:?;,' 535.1%?!' éilztzra gm? €3rig:':'zaE gr::zs:§.es3 9;" E255 is;-gait' " fzeir', ii' shaif. be pregzzrrwda §,::':§i§,E {he 2:%Qr9:.€rarg; is proved, {F203 32:9}: pergon has aéqagiréfi file lsmci fig; a i:ra:":3fer° aiéhicfz. is zzuii and vmfi. i£.??é€f,€?' é:3':zz-3: §§§"'OE)§S§Q3E.i%§ af .S°Li§:I~8'€?{?§'E:O??; {E} 0j"Se::*:'§',a:'z <3 74
95. The 1a11ci in q11t%S§i<3r1 is c)rigg§ina}1},.-* ggraiited ti) p€I"'8()}f3S 'b€=}{:a1':g:11g £10 adi lcarn:1{'<:a}ccz. a:i:.:>:':"12<'z11,zm;'::i§; c:c>:1s;idz~_1jé;s<§ 21$ de3pr€x<_«:s-Ed <:ia.s:.£-3 at. the i'.i1"I"i€': <:>f ;;j.§ram:. S:¥;i.{§?§__§§§'V:7§iI.i i_11<3vit,21b1}r czxrry 21 ttotndiiiezm as :'-'9;{,i.p';1Ee1f.€c§.'i:*z' v'5ai1b¥Vi*:1E€AV {8} G1', Rule 433 of KLRC RLfleS., as diS(§1if-fisfjyifiiEfiZ)()V§E.'~ "E31."s::£;A.__fé::;iT_z15 the prcacteedings undar the zict*-are <icm<:e1*r1r3 _d§ A~§,x>'i<3ii§ it is r1<:>ii:::<--:d éibfik-"ff not f:"i.c'.'71"s»:'__§"§'i'":£i3°y'_iE1V £"i_;1E;L;I°f3, p1"G§:€ec§§ngss 21:5 in respect: oifiaradss and :'17(';»':% in 1:*:*sf;;fief:Ci{"'0:i" pé::sc3:n.$,
98. Pagans; i17{ é1i.._ai1 §;€:21r§ '<j}:ai1j:i'~.};i--rigi1t«:§r p:"iviEege given to a pe:rs0'r:,;' '€éaIf1_'£s "~;I.2'é?1;aV 0.;-§.gE;1g:i§y"',gzia.nf:c:ad and may person Ctkiiming _iJ'.I1xC'i::f;?'i'f _.th:: {3;"fig§;1a£_'gr;1nte€ (ran at the beast put fefih ezvstizzirn with the rigilis 0:' _p:*'iv1'.k2ges given is t'fé"e _ {>r*ig:1"12i'i. gfar;_i.(::e gmci naming more it 318 EE}§jfiv€)1:E1E§f'E.i{7 'VV-$121.: riiigjésrsozz can etomrey Gr mnfwzzz' 21 'Setter V €:§§f<:V§:§:2;:: '_WZf.§a--i4 he hir:1S{~:§:f hadm AH grzmtefig 3;£EE{1(;'§" '§;h€ g;§tféi.:".:":: <3fC§f_{:r":§:11:,€££ 8~8--19a-'$1? §§{}'i'l EM: mud fer §Z><3SS%*ZE8E§1§QE§ anti' m'i._;'<:j;v:%:§3m: and :z<:i:§2i:1g I}1{}§'€;'f. N0 "£:i€:E<: irziawver :7é}:2v@§;::%€§ in f21*2:::>:.1:' Sf 31.3%; {:37 {E253 g5r.21§1€.&2@. Ali 3% pa'3;:°:::e§s {)5 ' 75
2 a<?re=.s; each of Lzmd zizre like gra:rH'.s made in §21ve::u:* of iikc:
pers<:»11$ :*.a:";"§_.f'i:'1.g; iike {i:<>na:1;1'::£<>:"::~;s, w]r1et.her impcmezd under the saguvrzii zjhii? <31' .st.21tui,0ri13; iI1'£pC}S€i'Ci u:1<:ié3z° sL1E3¢'f':-fie {8} 0f Rtlifif 43', 2111 1a11d5-3. were grained 1:-mds 21:1d~~.fj§:_3-mt were subjecig. to {",f()I1diEi(}HS of pern1£me:1i',_;1_i3~:1~é::Eié3:';a;t:.i::s--z1,. In 21 sit.u21f',i<311 of 'iihifi nat'u'r€:, whéfn fififfifii. h1aS¥:3:CiV.:_}i1.V :t§3é:t:;{1jd::'sg there was 11:3 SE10 6? far @115 ,7;:"t.i§1 3*" t1"'1.iTs"*}css§%:ia§r:, 31¢ v;%«'0:91.::ié:"x the peti.E.ia'nr3r has {aid gre21f:"»._§é:nph2:$.is_@3191 the 'f1'1ms'y:
isolated; findargemeat *§7C:i1nciA_ 01;};-*. iE1_'».f,}ix':M _m'u.ta§.i0n "register? whim indictzxtiing €:he.~-b;1si_s'--.Qf '%;§'1:3.gif:--g_g§<;*-'" Bf khata and 2: f0rmic1:a.:1::»le'g;':9{3'é§"r;§§'T':§§'?'i:fi.aiidatc ihe arder cf the '£}eput§,I Cor:1I1:i:~s$i<5§2£:':*. .V 2 '7§'E":s>::.gh.v Sid Gzmapathy Heggds? §€Ei'{'31{3d {EQUIESEE far "s;.3;3!?:*~.E;}£3§i:§'EZ.§:{§'E}€§ij;E2218 veh:~":§:1eni.Z*y zirged Eihaé; 'the: pe:t:if.§€>§'1er in fziifff :":3.':': fb £;€ :~:~;:a.i€E ti)» Ezaa-*9 {iis:?.E2a.rg;g€3{% "fizéi %3:,::1"£§.€:";_ plazceé; an » :: ;p'1.1f{3h&iS€F in Eiéirmse 0? ihéé prmiésians af égéiéa Am; ii :3 zmiy ésgé gir§.;§::§;':a}.z2:. w§t:'h0a2%':. $13; Eéaésria €21' f€.§E§ifEd21?i'.§.€§E"i§ ass {:3 E r11at.c:~.r'i3;1 in f121::t. 6221.5 pkactsci by ilhfi pei'.:it:i(me:f" E3<;éf}:ni'e the <};'igir1a1 £1l1i.hOi"iiZ}='. but i:,'l';€é <)ri§gi:r1aE' :gmt'}:1::rit.y w_>1§s ;"€£:"st {'.'1tii3}Tf1§1fj1}f, to 100}: inm 23, éfep}-' of the saguvaéi <:i1i:".j51<<5d:§.::'ed by that pwsent, p€:t.it.i:mt3:'. The quaiity sft11i.§;"n121{.é:i;i3.I 3.1r€:a::iy been ex2m1ineci, A21 ~:%§~:'*t::ra.s:i frjénx" €131.33 ih1i§ai:.iQ;;"§V register which was; pEae.:r<3d"'1.A '1;?t1.'€: V' .:i3.€ §31*;.1:ty C0:11I1::issi<>ne:' whfie is 1€--'.§3p'jg" fl:3_.sé' pr<:d=;;:g::3§£_ by petiticrrmzr did itexiiain an éL:1<_f1orsem€-xatu'Tafidfliit was 39 fourid in the Griginai'r:ét:_!;atilim_.f<3g;si.é:f.211&30a A This aspect has aimzidy been diSr::u$sed. .'* A__s.%TV'*i:} :~iS"'3&?as an iazoiatfidg :mt,ing.~unEy f;I'iE::.3mL1--T,é1'Ei{>n '1-"e.gi.{§ter not gupporteci by ariy {:o1*1te:1ip0':21ricQi:.~é§"~ :'<3::{3;tg;i$,__ whiie the vi-33.55am far' Such 110t§2:1g a::2m"~«0r11y{b€_: a~.Vrne"2;*E;i?e'r af spatizulatiom at this point: of «--._At,in.%T§%';~ i§;... <:i3€3,e5s :1:§t:vvm-334:9 emy <:iiff<3;"ez1€:€ Efihfi? to Ehe grant _ c;'>";.'<:1f€:":: =r}:**. "<:§§:1;:iit.§<3ns s':.ip'ui9;i;ed 0;" get in{:01"p(31*aI:€& S§£1'f§,EiI{}£'i§§7' u%_«:3?v'Eh€ 533.21%: éffsfdéiil " ?;8..,_ "P 192:3 ééfiiaré'. an i:h<: part, {if 1ih€ E{éaz*:1e::d <:<}u:3;s;<:E fer the pr:;%"i::.§i;:%{:=':'"::;%:' {3§}v'§<3z:i:~rfij;' ES (32%: :23 fi%; Eh:-": g§'§"'€:s~;;€:":§ <':;.a,$::% iflii} a ,4};
77
fact. Si{":.,{af.iG'f1 as had been faunfi by the Suprema Cam': in 7:113 case Gf B K' MUNIR.aJU {supra}, but unfortungjgeiy far the petitioner, it is I361: so' ever; as factually faL:;'is.;§ Deputy CGII13fI1iSSiQI1Ei' ané which thig caurt-$1': 3, ci§?%€;3;§I*c:fi'v. examinaféiera has femid ta be '{E'§Te§V':'1£.'3'E"I'f;'f'CEEégigifl xp0_§-;itis:.:;'1 ' 3130.
Q9, with thfi petiiiorger V§€§fi::;gfV.:im':fa@ssessi0n sf {E13 land whmh gr: favaur Gf a peraom beiafigiggg €52" léinow knovm as scheduled in terms of subw S6Cii0f'I;vv"{;é_'3 .A .t1';:cy:%,Ct inevitabiy eperatas E0 presumixé filat ' has acquireci the ianfi by traz1:§§"5€;°g '~.?Vhi{Eh__§Sv oniy' §J"Qi(§;9 21$ ihfi mandate in terms sf
ii) 0? Seciian 4 95 the Act wading as unéer:
"_~v..__F:j£a§iib£tia:2 af transfer af granaé iafyzfisf, '4 {E} ffioiuvithsiazadfng anything in any 4' §:;s;z2,'"?agree;"rt:e:*::§ CO1'§§3"a{ZE arr inaérumemf, arzg '3i:éfQ;s%zsfér Qf granted {and made eiiher befcere 9:' " after the 2:,"O?'?"£iTi8§'££f€3"?1€i'"{€' sf Eifzifs Act: in csnirazseniian 0}" the {arms sf {fee gran? Qf Sud':
Eamd Q?" irhe £35,? fimviciing fa?" §m£§2 grant", €33"
subsgciiara (22 ghgii be smii and mid and :39 78 Figfli, fiife Of" ir'z:.s2res1 in sucrh. Z.am:£ sflaii. be corzveycactz' or be deez71e*d ever' £0 have <7orw(2g;ed by 5§L£(.'I1 Z4F€Lf'1§:f§£'¥', Eivcsrn 21.5; e:.iisc;?:L:s;s5::3d 21bc)\.-re' ijhff rigiit; tiitie .1-md i!1"{.&'3I'§3Sf_{.. if at ali thé: c):'igi112-':1 gram:r;"~r€r 1:}.aci gc:i; Lmder iiifi Mg.§f21:*:t:4L:"-:i}f'd€r i"t,sc:.1f_§ being oniy fer p()E':3S€3S$i{}3.'1 0?.' larad, widflgé .iv:f:-.iéa;W},T» 1;:.h<2". present: p€=.t£t.:io:1er has; 11%-'er 21<:;t§L1i1'€~.'s:%.A_a;1'1y.;«r.ig§2.i.,Viiiflts "or irifzereezh an the Gthei' ha3:1d., éihe. r:§e:ui:§at.e {}.f'V_.':_~:?u1§*»%Tv L'i}",i(;§'€3".I'Ih€~";'; Act to the Asssisi.3.m': C0mni'is§3isr1€r Visa t:c:« .=r'e§;;1me such lanés to the st,at,é: by >r'ie'p2§>ss_:%Vssiiigé €E§.t:..1aI1ci bjiif after issue emf {1(>t.1C:€ and than reaiiklfe 'iii '€10 .--t.1:e7.j'_e:fi.g:::a1 §§I'E£I"£{€'€ 0f his/he.r*--1~z;,g.aA1'"Er1£3ii*7?s.
EGG, T $213 legal pa:~é_§it_i(}r:_"a§.;sV:3 takes iféiféi Of i:,h<3 i:13'g1li"I1f3f3'E sf Eeairmid €:<.>:s:'{1s5'<3Ef:;;3r f.§fie'«g}%:=tit:ioz1€§r thaii the firs': r'e5p0::d€3m; ha.s:~«§ m.> '~Em.s:'3'é:ss§;_.Air1 1:'?."zs;>: &;ubj:e:c£: Ea;;1ci as CEa.i.m€:d by {he "'i'.r:az":i;1}-E tiicie Lmder 'E."haVa' 3&1. '§°'h€:= 'fur%t.€hr
-..__g§é*>;§:"s§a:f:_§1:r::A x<éf--._ {E367 §§€;3'i'.i§£L§i}Z"§.€'3" as s;s_:bmi§:'i$:e::,§ by i€2:;r'm3.CE »::éi::i3e%§_ '§7<}:{_*{;§1e:* §3:::i.fi.i:>z':e;* <:£z1§"§ng,.; {E16 {"i{Zt3':{'i§LiS';i{}E§ sf ibis j ::;r*d€%:* ..is§:.'::.§1é;§.i. 1331 as :*z1s:)ss;é. ;3§':=:<émpi:iw- §i12ifE'EE{3f. timé f§E;S§$'§'£3;£'3'§ '79 C0r:1n1_:iss«:i011€r 1125-15; in 2: gI'£;'.£H1 ha£~;t.e. mu_t.ai:ed {hear 1"€:'V€}'1E1€ 3f'f3:C{)Ii"Ci to the §'12".t1"fl€*i of fis'.:~3i: 1"<:rs;p(3nden€., wh<> {"i£_1fiI§'1 {'?.?_LV, iay ciaim EE) £:1'1€: :=.;:41?3;je::é: Land as a person r.:1;f1i_€i"e::'I"~«..Vt_ii-15%"::3:_::i£r:i Thayappa GI' kagai hffil' oE"I"'hay.:'1pp»;;.
101. The enquiry axgad the pr<)<t<ieéT£ii;"1:g§s§"i111<§ife:*'f.h€ 'A<fi;~.l;§ézTng in respect <:::f a grarztc-tsdw --1_é;.:3Vd ahfgd '1:,Ii1é~,_ anti' pr0C<3:eding:%3 being, &1vS.«,*'»_-3}}.Ii1iI;1§3{"'€,V:f§§3,f<'3171. Feésiifiéifi {Wt} ezcres of 12131:} :":m.x.-* in petétionmi and cfiaimarzd Thagzzzppa and assuming is net 3. persson wha <:i:~.1§m:§ such 2: factuai pesitiofi §i{;€:s differ€:r1ce iii} the iegai position 215; €)§i."£}i{31'"€3'§ 3T}:\:,?' $31.6 f,Z_ep'Li€:y Cemméssimzer in Karma 0f 't:h€ §z1'§;'§::i<:.§§::'j3.L€3<"§_{)3*dé'r,«.,. _____ ffilis is for the §'ee1s;<}n "{§1a*:. 331 éha 11 .§3'ax;:<:}_3 »e:>§_ E2mcE grgznteé under me §f€H'IE§E"}.{3§1 g:*a.:r1i: {}E'C§€I"
" fi§i_::d E are efli Eagmiis; ggraléied in f§;1'i,.I€§E.'iE' {Lsf persmng 'S£:>Ez}:':§§i'f:'g;.,§.V%;€> de§3r<3s$€:-d €121.53 and 21f,1i§'a{:ti.:1g the pmvisignss .' f}§E§2';£E}'~*E".iifi%\f.'? {8} :13?" Rufiét 5:123 emii if ssmrii §;;m{'§s;=; 21:6: Eimnd 321": 80
psssession 5;? any pergan aiher than the eriginai grantee or perseaizs ciaimgng as grantees legal heirg, far rasumpiiem 0f Such iané to State and favaur of tha grantéa or iégai hei: gs: >in$%"i:ai;i'r§§ b Iihe iegai ;:%0Siti0n in SE3 far as the petitianer ciaims ca;nr:bi1«-.._}3e V'£:i~i.f§f§:"en'£ 'vi;:9:j irfisggézfifi subjeat land iff€Sp€CE§17€ cf 'iZI"'}.é.%fVA'#iSSpGI1fi€I1'{ has §uf: ffifth a claim jitf-16 Said land in his faveui" in the'_Ac:§pac31Zy" éfs§ Poajappa.
Examinaii§;:1i"é§ granted Eanfi and when .§::';<:*:7iT i"f5V?».'fig3f:,f0z:1§'§--: {ifiai:"vVavfigranted iand had been transavfitgéi terma Of the grant, whether' expressiy i::a.pc;§ed._Q§._é.£;a£ut:3ri1y incarperatéd pmvisians of
-'W,.V_Asu%}Lf%=u§»_éV: {,1} 0Tf'"R>=;.:.§;€ 4 {>5 'aha Act Operaies aim {ha 'i:<:3§'3L1¢s;1::®t§:io%:§"g;:éE-3 im*a1ida.ted. The Eggs} pgsitian is met any d5i§€é§*:e::at §:iV; isféégeet gf 3:1}; granted ianfi under the {":G§}?§E':'iGfi "...»gra:1t~~:";%'":i€§" dateci 8%» 191%? . Thfire :3 :10 éigpuia that '£318 "«."§:>§ii€i;>me3r ciaims SEE}? one gush land in the pregant p:§'fi€€€§§§}f$é§ anfi. ifgmrafisre §.m*€$§€€:i§Zi?€ 35 {E16 faséuai »~»«-MW/""" M"
gifafiéma V' mzsjéginzgi 81 p0Si'{1iO11 in as far as firzesti z'e$p<>:3.cie:=::1t; ES c:<3:3_c":er;r1£3d. theé iegzai p0si_t§<3:r1 is ti} iI1v21.Eici21i'e the sale: ':'.:'a:1sa<:iiiQTna £1:1d€r which the p€'é,if;i{)1":<:r ciaims ££.1f'}d far _resL:mpi;.i£§;_1"i}'f?V.'t:_I*:1§§ is the: s3i:ai'<:=., which @3611 c:t.herw*i:<_-x;:%A»Vxv21$ crriiy'--:ii1§:: }3<:*E*«;;11g;iIig§. ta filff. Siaffi' always.
102. '1.'h<:: question £1SSL1II}i'f1%%:."?1.S "i;;(3" fir¥§t respc:mde:1t is reaiéy and as to whether sub}e£.j1: lané the iand which had 136611 iz*::1.,§"axs§s~;::r Peojiga or 301126 0'£"1€i' €136, é2._nd; 1ti<_:» séij;»§7{%*'15sf;;:. a1~e%:hg'k:ega1 heirs, is a mattar iihai; has "i.o '2L:'s;: ;e:Vx32»1Vm--i§i€::1__ by the Assisfitant", Commissienaz' afier r&%'s::::npti0:1'<%f~ .i;'hw:=._ Ii:5;mi and after E.aEe:ing p()SS€3SSi(}}_'1 of $16: iazxé €3i"1§._'3fV'£l§ ?;{I:'::33*-.§s;iEa;?gfs:=: 0f reatiiuiimz 9f the pasgesgian ti} {Li-3'.:.§3E;';§§A'L'::}(}i'1 aarh'€2.;;§,_;E3 farih hi8 {:1a;Z:m as }.€gga.1 hair ref {Tbs §."fiw§fiE%;:}:t»€'{3a That, question zviii 1291: in zzny way V' ~..dv€3"§=fé"'3?;:§;_ §§f{§'124i:'~'§.§§i:% :t<;:":'e:ci:r1€5s$ 6;' Eegai §§v:}§s§f:.:€>:1 sf Ehe {):r{i<:::' §35;:2S;a€~§§ éfihe I}<»3p<v;iy 'CO§Bf1'1iSSi€}§}t'i'E'1 'E-E-*'§1i{T§'}, in my <::0n§9~;§_d:%zi<*:{£ "<};;}inioz":, is Ehé: zgghf. {>rd€;%:x 82
103. Tlrzat gnziy 1§;';f;'£'§?€S3 rm: ta) opizle on the: 21sp<>:?.f. of the so« Célififid ss3m<>ps«si53 of e1rg.gu::1e:1i:$ {>11 bethalf of the :{3<;?£'.ii:ic>I":<::r, In my {TfiI)E1Sid€I'f3€i View i1}'1€ s5y1'1:3pssis Elifid file: e1Vj.zVi;1f1'{>1jities C:i.i'.<3{i, it is r":eithe1" necrz:%s3sz1:"y 1191" pcassibié €335"'fk3"--:é:Is-i.i:1&r..V£13:
this e:7:0u:rf, €10 e>:ar:1i11e such 30 caiizsd s}?11{3p':sié§ :z_xf'22.rgL:1;1L_<§=:1£» phased befiare the court (ii11"iIT1g.._f;1'},_€--..{-éffitilffisézf "&::'f"'éi:i:f_t'2*:{7i;1g_§ orcifirs after C(}I1C'h1Si£}I"i af 21rg;L;:.:*r1€::1;1:.§s;' 'A lA$,;{}bSerx-'e;dL» eisewhfzre in this order; it is____1i'0t_ pQssi'i5};€::._:10r feamible for this <:0L1rt H) Satigfy 2:1-1v '(t9u.r;s§;4i; ai'p§:VeAai1"i§:g for {hi-3 parties azad mare so a _c::w§;1nsf::1"'<;xJ11.%ij h"a;s-:{'=.:;_: f that his Ciient is an this' V'};c»ssi1*:;;§ §_i§j.<: 'a--:f:c?1 thé=::{@£13re inevitabiy argu.m€:>:1tis '<C'i§Az4ic:»%:Ec§V"gi'3;f;.s£:E'. an{:»ther c0'L2.r1s€L em: senior bectcmége p--1*(::ii.;x:E '5 adv{><:atfe=._L2md f2m{§£h&'::* ztoulzzsel may appear in the HEEEEELE? if {h<3._.E';ea1:*in7gi p'7:'0i0n,g_'é;-S and if aha «:§>L2r1s<-:3 £3 $i'i_EE «_n0v£._§3;i;§§;i.:=s%d 2%-*é:":";2"s%'ri{.'i4e:1 a.rg;t;:_m€m; may fc:aH:>*s,.-a-2 $j_.«'§1{}pSiS 93$ "e.-sv:'."g:;,s_:'f1:«$'::§:.A"may ha §.§§'v'€}'§ amd yei: again: mere: ;u:th£>:rfi:ie$ :g2fi:E{i€d t <;'.i°:i'.. f;f E:2 the S€.',ht";':nF}.€i 2:}? thi:"1g3"ss§ s_3{:0§"3<: fer Ssiifuiiléy in p€¥--.{l§§,E{?§'§ u:t;<:£<5:* §§r€.i<7:Ee 221? of Eifgté Ce:H:si::%:1.:i:i{32'1 {>f§1'1{§i£i ?§£%§:";g Eir§§ii.:*:%{§? pz°{3<t:ee{£é§1.§;;$ 'zaeingg r1;.€;:%. £13."; {E15 n22'i.:;r{;=: 6;? mi, -
83 an apspéxah it is noiit Y1€C€?SS£1I"j/' for this <:<3u:r't: $10 azcivcrt to 21.11 facts; pleaded (3: s«:u?:>'rnii:t:e<i by 21 party .eme:i :19? rltzécééssariijg L0 €3fX'c'1IHiI'E€ all and s:s.Lmdry V§z;1_dgni;é.-%:'1 uzxt. the Bar artxd it is: suffictient, fin? this; {:0u_r':."t~¢:=::2§sfi.é1z11i;z:e re:1evam'. £1Sp€3{.'ff. and exanzine th€+, Ee.,§.j:a1..-5'3()é::'it:i'0_ii' i;}?:::%{£--.._e11#:i;ses or 213 preveails in the c=i};'H:.(:Xt. {psf'rraiesi;-?;1ifl§:'-..2:Lpp1iicab--1e"
judg_§rz:en'i:s, whethesr "on 0.?" §§*i.11(3ip1c of preciedent. or on ih€V:""}.%;1$Ai§;_ rfi<:3c:iar<:d by the Supreme C()U.If'1:'_.v.2F;.I1{iEj5:"'j3£%*fiEZT1§f§' C<mSi:i1':utior: of Ir;d:ia , E has '£36612. dime much s_':*:~ '§.m'1";s {fa.5:§€ and in fact I am of ihe aéiég-pg' because the pe.tii:.ic:ner has 3.112-?<33teci {:{L}'r;,si'c:!&:re:.._bR;% 21m€>u_:1i, and may Ease it; if the o:'*d€:I' .-..__<>f ;_f3e:'g::1Ey €3(:*------m*1isSi0:2e§ remains; in E:21<:£, all ssuch z:':'3{é§1C1i'1é.g,§;"{:.Ei?:::{;*'E'::~"§ on b€:%":22_Ef 0? mt: petii:i{:=nerf §.§»4§.I" A-:<; €'}5é:*€:rv<2{§ €32-u'§ié::32, rich izzmfi p<3w€rf:3.?; iifigams . {}iec::.;_§3}?Eiaisissi: pa.r*;: of %:h{-? {5(}{.§Fi', pm(:ee€E1?I1g$. Jzzdizztiai gfip-*~f{3é:é:e:": iE:':g;s £'£€i': Eiiggiigziiiiiggd by ithzri réitfi zzzmri p<>w<%§:§'"::L
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Eff, 84 whs;%i.he3.:° or :'1<::i';. theiz' z;t2mss€:s ds:%se3:rv<:*: t.E1at' £I1}{1'1.€)1,1.1T1fl of 'i::ir:1e. Wiiih judirjiai {fins}. beizzg iiniiied and if rraom j1.zdiC:ia.i iifllflf is-3 c>c£:up.i»:-3:1 by ilnneciessgezry or L:ndeSe;"vi11g 02: i.:1s;i.g13§£"§<:eant. m21t>i:€:'1's3g ii: will be oniy at this: c:<>s3t.. af (}thf31'" Iifgig-';",.':1<'2_:&'";_.1fj,.'§§ L- ?':v:~3fo.1fé3 me: <t<}u£*£1 and it is i.:2eVit.abié-3 a poor; wea_i%§:.__é11':;iV,%:i<31p3.(:§sS' iitig21r1i., always szzffers. This i.2= ~E=h.c m;giIad'§i*T-bf Vt§':1'_1iI6gaI1. systiem? whic%1 caiis for ifl1iI}EEdi€i't€f 2;i:e'i1t,i'o:'1"~21%'. ihs€5E '~.h§£fiCiS 0f iegisiaturc and law 1"€i'fC}1Ti1';_€7FS. is E?3z'"%~1';,i1:is ré;1sCa:": I. strongly suiggest that ."'i~e;§is1:;11;z:¥.1is"5? .xI:11a'§:fi itonsider rastioning of judizsiai i:if:3.§3 21r1'(im;:%'u.%ij' 3, }::«r:::i}ing Oi: 'f._he amczurzt sf time'"a.Tp':1rtiE:¢i:;§21r'--..}3xvy€:*"*Vaffjpresezzting 21 cause can C<)I1S1£1*ne: -_§;)€f{)Vf'%3""-_§iE'i*ff '5.2?.€;3ijItI'?f. 2155 Ofi"1f3I'\«ViS€.; §}€}.'"1fl{fi1'1C§T {of casési orify "i_¥f1{T1:'{f;E1;'S'f3Es" .;i;faci pear arzd helpléssss and other d<3S<:1'*<2'i:1;§g Eii.§g;;3,:§€S E3211; net receivs the e1t:ent.ian for ' --reaT;:'-iéS&§--;':} z::i'§i.h€ir §i'£évanC€:s at fiat: hands; sf 'U18 <:€mr§;§s¢ 1'€7}i§;.,'E1ri'afifsfi€é;::{é.{}c::*ai:i€: ;":":pz.:E;:»Eé<:?, ass man€Eraii.e:é unéafc £311.? {30:*i':eti€:?ai"§3i<>ri9 in .22; <:amr:'é:r§; xvssddsci Eta} $€::£:iaE " "»<}bjs:<":é'i"i:=*¢:éé§ f:.,Ei,1:SE.E3{f€Eg s~:;:_:zCh 21 t:hi.:'1g ziaméef. h:a§;"%p€::1. in; fact: if ~,7i'--», 2,, ggvg' »-""
4 se::r:>f::§§z:$"'of the Sefifiiijj".
85 is the poor and' heipieas whg definiieigi deserve due cansifierafian at the hands 0? the caurts, as they are ever; atherwise haipiess and maria are the 01113? fa:
Such peopia, as fiéh and pcrwerfui can 3;1:§%£i§:3.} s"' an& Saiutiang outside casurts a}.S{}§W
188. Karnataka ScE*1e&uIed Caiéite ipmhibitien of Transfer sf €<:--:}Eain La_:i_ds}:.'.1A<§'":j, E978, 32$ umdoubtediy a fe2r:;§:1:_ioI1_3;f$7 af Véééiyal welfare legisiaétien, inaorporaimg £31 .-'éfié-'.I'V;1§f:3Wed abject and gurpase of §*x:"*:i§:.§§::}"£5[:«'1} i;='er€;:t }{z9*Lr?:i.i.?§ies 1'21 Articias 38g 3%; ;=}md_ :39;:»g§?:2};e-¢e;:m:::u::on of india and mh Sm main pzigtpbse SEA' the interest 01" ecanomicaliy anééisafiaii}; 'b.a_L¢'%<fi.v3;i'(i . sgheduiefi caste: and sshefiuisd §:;:*'.i;.§§:é r:e5'ié%:A:;?1i:_;§:f1_iiie$ and far énsuyimg that they am pI:'0*<;i&ad :§é2,_S??}_':,§.:°5€'L:":""'{§f égiéténance, 89 that their Soda} sgtaius aiaé i;€1?é5}7'--ri;§;e1s'v'é,r:é they" $31: aim attain gariiy with ether 86 101?. in this~,a bE"i{".'.k§;I'(}LE1"1d* K:«.1m12:t:aka Act: No.2 of i§'2'9 while is: 21 been 2-;u1<i is 21. ggifif. giver: by f.hé:w. S'§:.:»3ftié: ('.0 members of {,h{i'S€E {?f(}fl1H11II1ii',if3'f?:. sh0:;1id E1; ~. 'iX,?ii.'::"'E£;'ei:i.._ji0 their be€Ii,<=:_rmi:+:1t and. 21dVa1:1t.21g&%,....&I;::rre_--t:ifi:fén='.'§hé£11'_'::o'£:,_ it _ "
has, an the ether ha-1n::i_4 rt:-su1 1."r;:c11'_A_i:1:V re»:-3L11{:ed in v12rt:.1a.I ilaxreiséjjzfipi. . :0'; sizcfi persansy pariicuiariggf 'E3E§VA€:&1¥fV:1.S€'§ "'-pf gréanner sf imp1emc3:1t:.21tio11 of L21'+._C§i',.
108. E1'); €,he_.v;fii--1€§§Ei._ fuzactionarias under t.his;'ér;'VgiQfi1X€;:T,"2/1§'hLd'*--g1*L% féquired to iniplement and e3ffect.':;:ai:.e_ f,h:{';j ."v'§}fC§fiS'§':}f}§'3" .=:1f_' the ACE. by ;Zdemt.ifying th€ gfélfiffid i%1f1z:Es, *.he:2;-*i31g'."5:§Véén 103*: due is i%ra1'1sa<':"{ions in v§{2Eg::ii€2;1:s Gf '($313 itérsrzcieg of the 532131: amd in K-*i@iat1?0r: G1" the g3':*:;3§?;si(s>'::{s;_ "czsgf the A{f§;, are <}ffi(tiaEs ('sf thee i"€V€3}(}L1€ 'L%{:V;'::3:_:s<"{.:*:'1aéézi, {the férssi. §:'zst'.a:'1{:é3:._ {he Assistazzfz, €{3r1§':ni:§$ie:}';'fi€&_:* 'i.?'£F'h{§ Eziazfzdsg i,h<~3 E"€,'%--'€I1Li€ sL:'b--<.§§:2»*iS§o;1 in me: "gE;isi:si:.:'§Z<t€:"ems:i a, E}3?:~3§;::f:Ec€. C.:3B€C,f.;',{>:'[.i31 Karnefaaka; k:§<3Wn as §.3*:°:p:.:%.j; C£}rI:H§i$$§:>:3.é%?}, uréig) §:.2m:€:£<>r2ss aw; <:rz'1£= 2:§>§;:§%1§3;E:{=. '3"{¥ '/"" MM xx 8'7 aut,h<:>r1't.y emd Ehés: f€§CIT":f;"%:'£'1€f <31' the-: Act: béiring 111;: €'Z1SL.EI'€f that thé: <1e<:i::si(:~1":s 3.t.t'a.in fi:1a.1ity quicldy S0 Eihéif. i'.h§:V.V1f:*;aiT::,_s::r' is na:;>1; p'r::i{3;t1ged erzxciiegsigu
109. Civii {:{:«L:rts heixre "E::e,=en deb_a.:fr.ed f1%{>r1i"E5ifiIL:ui'ri.:1gg i:1i:i3' . ' the £>rd<:*rs/decisions passed or 'in terms sf flit? p1'<>Visi0:1s __ AVE:if§.:i'g§at,i;:3n, :1c::;t.ic<:-:=.d earlier, bei,I1g m3t irg :r.*;a*::.:,11f§:§ and duty' being enjoined an Ethé' K} act. fer the §r:1p1ement:;1fi_o1.i: €:::F_ v'A;'<f:'t.: 21;1d this bang far the to such. Weaker se<::*E4§(>:#=3"vV;}f': already 1053:, Eiheir granted land efeyen ih€--;_i :* ar1«:£ wha mast. of the time did 310%: irive3;fiJ:'>; euiy._ir1'ci.e*§3e§';cEéni: source cf mczonze. W11} dafiniteiy «.._Ab»:3v-i2_3Z1é.*3'é:;p_»:«2A maqtsh"i.0"***é.'};:<: §i<:E: am? pawerffii wha wmxid have 'ps;:'1"e'f:h+:2,§s&d"«ii€§;%.._§2i:1d$ a.n<:i ii: is is €?;E';S2£}'€'. Eizaéi the ciigpuées "%.2*«J§3?';g:E3 VV%:i:é§"_:?;.'_21,:f§';<=37e.:: in iihét €f€"3E"i§€;'El5('i'. :3'? §:11;:>k3::*:1€:1'1:=at.§<3:*: 0? the p?:'{}"%f§5§i§f_>?f'§££V };:f the skit. aim b;"<}u.g§1t to a quiitk 813$ gush ;}z'<§v§:§:§}§*;ss are i.;":§?:<}:"§mr2;.¥;.=:=:{.§ in i':i'":§_.:s: fiiii. 88 11.8, E3-uig, mo1":=>. of€:<-311 31211.1 net; 1316 pI"C)Cfif;*.di3igE°§ under the Act: has re;<sz1I£.ed in h21ra:ssm€:"m;:§ fI1iS{:":I"'y¥ in the firsst. i{EE§iiE£1'}..C:tE., due to the er:*g1f:i{t~ ffléiléfiiff Caf fE_1r1{:f.i0I1iI:g 0f iihfif SE.1pt';'.fi{)}' rev{:I":1,2<3 {}ffi(?E_'.*I'f€; and what; with (:(>1"1'Lzp::it)1=i'beirzg rzimpazaii in the I'f3\!f3I'1!,'1i';'*. deparf,mem:. a11d__;'Ié:n--d_' --...'{}1::.ugh ag;:ic!.11turai Eand, when it is iocatied ir1_1'L*.'£":s:%:..;%&~;ci'r'1;;?;;;,§ o§ é1'n urbanized area and vezfy spe.Qii'iC21ii§r '*i:i é;:'1<;i" '-L;::,_I'Cs1,2':1d Ban miorc cit E CO{I1I}:13.l'lC1iI1¥3' astr0rie.rri'i:taI 1 r '1'{::':::SV_aI1.:3;i wh:~.1t* with h1,1.mz:m n::1i;u;"e being '£€}v'S5:1;Es'§.;£§.iI1 éimiio filing; an H} Vvhamxzer arm has a(':*€;'T;i§f€d8 %.j_§;if1.t§"'-.}:;v:';;l'c1"S passed by the revermszt az,:i;h{f)j:fii:;fé:"».ae'v.§§i'1._§f T_.h_;-Sty are legally valid etc, such pL:rchase.:;fS wh0V.ar"e"£2;€i'egi"\}s:it.§1 the grim 5-;1T*tuat;ion 05 Ewing the pL:r<:haS::*fi Ea.:*:£iS"v_¢m'& perhaps; wkxo mighf, have e'ff6ct':eci §mp':¥f,>V§fi1é;_rzis %;i:it;E:....va:;: iI1'%E€SU§'l€l'1E§5, Wm ma)': £€*3Ei'a£'€ any »s3}'{fé::?r;e:~ :L;.§:§:::§f:£:§§ try in €'%£€.E'}? p0$és§3§.<-3 "Way E18 Su§;é.air: Eihs "";:5.:*i¥:7g3;§Est§"if :':%§1:.v"Ep<§s$£b§€ at Eazist. ii) p':':::s§0'§":g, E7,h€3 Ei'a1?gfa.i'i<::1 as iarzg aggc i§ gj<>sSib£€§ 35} iihat. '§'.h€}?" c:<m*{.ir:u:3 is saggy the ' V @5311 9 {E315-3 fmm iiae Eamai 89
111. In §§'L1{Tfh ssmzxario, 2: gramtiae: :31' his iegzezi hi-iii.' is moi: 21 rrzaigth. f::.):" fi.ght.i:1.g Iif:igat.i<m emd being in first iE1E§'i'.E?t{1{T':€3?, n'1e:3re cf:ft::.=z1 fllazz 11<3*£; am iHif,€;*,1"€i'£.€, eveii <)i.h<-::'w'is:% p0ve3r'1;y SU'iCiit:':I:1 wilt Iiiifvfif the kind of iégal S€i'E'"\,FiC{;'.§S which ;:1fflucr1'§ T 5~;0£:i3l1:,-7, pelitzicaily [;><:)w€:rfz;}; pL:1}«::__IfJh:é;;As:V~:_<A:.«:'1"
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112. A busy a1pp<:1'12;f[.e% ~:;}':E Ufiputy Cemmissicmezr Whe 11$ 3:.-iddieci ;'wi_.:th--jibe r<:sp<;nsibiiity of foress<:c~?:v:3;1g .r;£:;»t. oiiiifJ<iil*:r-.: '2;drn'i'1'1iVsi§*21{:ior3 0f iihe I)§s3t.rict, but alga ";"3<~:ir1;;; Vvfivx"E;f{:éiY:Eiii{}f":§;".. 'funC'zi«:>nary 'LiE1€}f;',}C' diffkzrfirmf; em1<:f;m€:';_t,;a% i3::<:}:;1.di:1.g"--£;h€"'K21rnata1<:a Land Revenue Act, £984, 21:1d4"'~Vm'2::1yV-. <3i:§f1:;%i*"' ezgrarizrm. }°'ei'?3:'mat,iv6 I€g§.s§.a€,i0ns a:1af§'~'.f:z1V_%£'3€;> ins'E'am§____g:ai$e, zmde.-3:' ihe 'V5-sry E:':§"£EiCtf.'fi€i'}'{",, and .:1%';a,:":y $A2:§:'§3; {;--i'i1€:" §31"€}'i;"iSi{}iE1S 93?" 32%: whiie cam. hazéigs" apasre '--Ei.i:*ne'3 :.@.§3§%$'駧2.:.«*~'{Emir a*{.{,<:<ntia:": and {mars <}§t:ez"g 'shag: 32:01., fi'p§c§ 'ii: 2'-;;:'1' i_§;*-§::,$3,:* wag; 95.2%. 'm Set. 2-xsgide the <3~§'{§€:° sf ihar j ;"iss§:ei':é;%;;::':':§i §:{33T2"iE'£}if§5§§{>§i}€;f'§' :>vE3;e%:§':.:3.§" '%}J£§.1'°'I".E§;E'3i',€i":€§; 0:' <":i._E*1_i>:'s.>sr;:_Saz W 90 and many 21 i:iz11<;=r5s, yieiciirzg {'0 the p2'€:';:«:»;ures and iz1{::=:z1i';ix.s~V;=.<$ prw:}\;-jdeci by ihtzé mi}: and p()\.3.;€I'fL1i tend to remand the mai:t.e:* ta thazaa for {me mczam I'Q'a1I}Ci of f'r€s_2;11 e.:2qL1Vi;f§;», E1€a1_€i;*§.j b 113; The poor' gre1:'1f;e3e or his Ie:g"~..:;,I even may not be capabie c:i'v£f_v'2":i':fV0rdi:1;#2',V:< to eitiend a h<:aring;__ '21jp.;t,If1..§:$:"£'£:i:§.=,$; tima. Unfor':uI1atc:~Iy, the f'iVE'1'£"§"a; E1t1iE1}§§:1;j:.i,};V'éilggiiéfilfif the appeilaie zmtharity, bfiiiygg v_§ss§:i{i'a1:§§; fu.n£:ti0nari€$, not :1e<:€2s§:&:::i'i..yf '-.i?E}.::_iég?%i" fi1€iEEOGS, :16: being jLE.C§i(EiE#é;.. €.ra;'.ni.ng in manning the <:§:=u.§*i:.s or the ordera under the Act, can co1:r1;;:1it:L..:11a:1y'» ._'1(:_€':5('3hE'if:('xf£cTi§ migstakes :2me:i order-% H361}? net. be f@réE§32{*z;r.:f".c~§,_$ £§§'df3i'S g_3ass-ssgi by 3 juéizmial sfficerg "E_"§i§»._. Wfihv».§:':~':;%3%i'i'&3"£3:2(:€~ EE}; {ha {%i*~;i£ {:0u3'1¥;&3 ha-mg bzzrrezzii in ieréifgsg ':~:fib--s:§cii::z§ [2] {>5 sé:{t';.i{;:": .3 {if the Asia the rj§:~§3;{r:,11étEr3£é GE' d§15;»:pp<>i:1i:é3{i §}1;EI'€.fh&1€%€f¥" im<3v§i;abi§i Whién é;§€fé'::":~; 22:': E§.{Z§i'f3E°E§§? {i;:f{£€3:'* Efil ?;.E'29: han{E5;; 9%' the ;:':mi.h<}2"i'::§a=:§§ KT97' ' ' I 91 tiafirzitieiy wiii prtsleimg the: .1n2a1".t;e:1* by izzveking wriéi juz"issc£§.::?:t:i(>:": of the High. Court, in the firast: E11"}.d ever: if i1€£."§€i53S2i.I"}-" W111 z1p;3:°<)a{:}t1 Ehi-3 i1igh(%S§I land sateiiimg Eiépficiléll leave: <;%1:{:.,. < [V 115, Even w1'1<:n the E"¢':V€tI"1lI€ ai1t:h§>:'i3f;ies§,»._mai;yu ;i'--..1:£Eii:.:=ts, lose sight 0f the n--:aE p:2rp0$_€"--e;:1d objeezt 0f .th%§w::«ar1a:ttme:ni' and an many {}Ci'33£Si(}_7_[1S bairggicQmf.,:oE1€e:i"';3.:3.d_fiire€:'[,€d by the arders passed by "E3716..supi;éif:i0:{"'£:§e::;1iL:*f1Es in this country izan pass 0rders'?:,:;> t,hr3"det3fl;mé:j§t._af 7;3e:rs0':2s for whese benefit, iegi.e;~I:é1;;1:*;:v.«Zf:as .§;3j_1é1:::%;€é;:i iaw; sL1p(~':ri0r caurts are ma: {emf behifziei'.;in_€f«3:z1§33'i£:tv§::3 gszuch inistakesfi 1163 it §3a1rtic::V11:e1:'i}{.,"":21?when 9. Judge in {ha High Court at izlfgeé"S;;prefi:€{_VCi§uri iooks mm thcvz Qrdem gmssed by the r-3V€~i§:u€}3 e;t_2f§<1_0riti{3s and with ihe: Judges in the Superiar A".{i€)€;:.Z{"§'.£%"§'E;§;*€,?f§E'§§§'"§f3E€E§3 'i',:§'£i§£i£;'d in iegaé methezafifi emd §I":{}§"€'r 0fi:€?§': tE=:;1:':'*f}_<}':,, aaéting as app€:§1a{:<2 21a1'i:h{>r£i.§s%s; 'wing Wei} ::::::i f.{} :1<3"€._:".g::% an '&§"i"€}E" 9:' migtaka {gr an §EE€g;§aaEity 'Ea:-":Vs«_;b'%r.2':zi::?.§}-i. by E3;><>"i:E': i.4§°2§..i1':§z.":;;:j am} c:X;'3e<1%:'£<;%:";a:;t€x ifém izzeviiabiy § fi,--_.5::.
92 fintti good mxifnbeéar of i0<>pE':oIes in the: orders passed by the r<»3x»-'e:1::<:: E?1'£,1{}'kti§I'i'€',i€?S zmd for 21 skim-rd}, :;u211ii"i<>Ci.,V"~:f:fI"iQi<:11i' izzxkgreér, Such zzrders awe 1;13;i§1<ter:'1€3.t in paint _<'§;,1fi'<3ér:'je.._§_1":;:% Giiher short itonaixlg in ':'.h<;*r Qfcififl'. rgrgaray a,'tf@:{t:}~1i§1vi§Eéé;£ <fI::':fm:7t.é;'. though uit.in1a1't;s':Ey the ::«:n1c1L1§s3i<3%':x;-_;1:':*§vé'd é1{ ?bi.f:"i1;1:éV:ifc:y'E*:1f1e authorit'.:ié3s may be one x&*i1i'r§E'v*;'--~3}rasV .'9..>*V-*§:'zi<:vf3_ C€)I1SOi1a§"1£?€i'f Wi'{.h the: ;_;31":>£r'isvAi;:}.IL:1R§§v:e:;'£'=i§f1e .}5x(":§:T. :E.1;'}CAi:§€)I1€3 which furtherss tile abjetrt: 2:§1d-.i§1r_r§:Q§*§§3'E}?'t§§§::'»A};e;:gi;:-sE21t.ic>:1E 11?. {J'11§brt1z.vrza§f,:3.1y, in the S'U.p€1'iQ1"
warts, i0ssi'it1g, V<)'iT'V----i;_§";%3. Vpiirgéavgse and <>bj€::rt.%vc: of the 8062117:iR%'fi"1f£1fé§ i§€g§'E§1&1iE§g§T1.,._EEJTICE being gllidfifd Z£.'f103;'(i' by the ped€s£:2"i;1;:;' sy111;5gs.,}f;heti.2j"";::{£,§t.'ud€;=: mwards a persmf: Whe iezziids iii) écfigézt 'w}f:;:.¥; {;~1'1%%'*E1as ggamed perhzipss by bozm i.ra.iié.;§:é.a{:§i{2:: 3:1Ci'":11--21.}z4'b€ €299.22 'by ir1ve::éi1?n;g§ hiss élayd fiéifflfid »:.":f::'<;»3:§::§;.,V :;>;:'{.*'.«, "'W_:3u.§d r2:£.':;h<::r §>'2"'€§'€::' its'; ma-tw :z1:;:':;t€%.:"s izighéjsg 'é.f32ii~'2"-g;::€:§:ns;EVE3:.__ izjgfééie garage? 0? b€.§?;4{3?wmg {imp ss€f:.rm';.§§:y firm} {:he"««q12:%;E§'£,3-f :€:~f the arders arzd if $12623 £5 '£1229 s{érué,i;::§: and V'~.é%x3;:':2i%':g§§'§:>:':, by Iihéé {;¥s;,:{i§.;g:;T%3;s~s ii': §',i'1€% §:;t:,:;3§%r'§a:}§° :ii{}Z,.:E"§1S .é.i§§SI§:'§'§.€€§ 1 é-"W"
,5?» 93 by very eminent. caunsel, -Sfiflifii' caunsei 110?; merely psssessrsd xmith @s:empia1"y Eegai acumen, hm; a1$;:f}.v:}' :.;%3.«*i;:':gf a very high reputatign in the pmfessign $151113; pérhaps no order paggefi Csmmigsioner ever: if affir:*:ne:_»;i .. .
Cammissioner can Susta'f;r:«--.....§ufi}:..
scrutiny and even misgor -r§}a}}.é,p:p§é%':NrjAvvv§i}§€ Crabers W'IT1€i'-I1 viewed thrcsiagki of the trained minds of the Jgaéges i1A"1'V'i':¥'iE'::V%f3~"t.V1.'};}sEf:iTi_=.'V_"$.::'..Vi":fi;fli:!f;[§$, 118" T136 's:%;;§;;_::r"L$_ in iihe appeiiaie £::3u1*t£~:: fi1fl1d_..Va;i1.%6e.$§>°._xa;'ay' gut far a quick Ciispasal by setting 'agifiia fheVGif€iei*'«--.3;r:§ remanding the mattfir E3 the au€Efi;_1Q:*i£;i€$ V i:§":§ §'€f 'e:E'1€ Act, as nathing is desidad 'cu:>:'i7c:Ez1i$'§§ra i§%«...;%:,I:fi aa hath partieg get an epyariunity yet L"'a;g{é:i;:iA f£;::*"g:¥§;<;;.T':;i?::"@i"e rauné of litigatigflg bath gar Canient and hafigjg &fi§' COUFSG Of acugn wéuifi fiefizlsftéiy §§€8.S€ éha ;:a;':ie$ °an& Eheir 501121331 appearing far the rival parties? Téipéfacium £3 a Eiiigafii azrha is 5.5: rich afid gaexxrarfui Eiiigantg /"My"
94 perhapse; :f:12:ke.s it .21 ha:-1b.it. <)fIit.iga*£i11g; anti is 21 crzmtrt bird may e:r;.j:)y' 111:5-2 resuiii emd in the: i:'1s-;t3.:1.t: C:-':1S€'.,.$1»-_"pfgr5()I1 bsiongizig to depresssmd class 017° his legggzzi :..j:jffpi§s 1:1£3t'.hiz"1g sshorii of 21 Vi.3ft:uaE har21.ss;:1€:1t. 21.:":TCi"§:"ifi11ii'5:a as-<j,'f;r;:mé:, 0f legzil pr(::cecdings and jtzciicigai i":i"1§: 'x?g_f:ry purposfie 211161 iha intentf, 21:'id"-<}.bject:=.of i;h::{_SLé2£H:s1tVe.>is ii;-St' and film: b<:ne£"it. 5~s{)L::»:'$E':¥:, ts: be___{E{3;1iE::;"red,' 21_;b<)£>:r€ sou -fht to be fiver: :0 the s<:)ciai} "* tierjtfivéfid'. cia-:§;~3..t:$-..<)2'1 the: 0'£:h<=:1" hand turns em. to b€'é1,§:L1f&;fE"fV" V' 1 19. Evan _;n<-Lxijzlfgerg of {ha 333} who appear in such m21fi:<~:i§'s agid'v%*:s.;E1V::43'.;1:a":34VMfr;:1_ai_iv_'<3iy ééngaged by the rich and p0we:rfi:E..V_;§u,1"c}'1V::1Sef:4:._ is £3.92: 'éhfiif mL1s<::Ie before the <:011j.j':',"a111<.i tV'r'y* .A1f,_é' {ii i:e:*ms-3 E10 the Judge in ';;§":(: C{>u'rt; V' i*.*:;_2:i. a€g?'L2<_i§,2;a:f Cargimé. {i3§:'€E"i{)(}}§ tha :I:_ist:2:}~::':s; c0mmi'{.i:ed by :Ei'é*:__ z's:V*%;;';t;éfiv':e,_:<-3:V.T§:11£f;h(>r'i%,i€8, ':0 simpiy fc1ff§.§'3;'}.'} the fiE"{i{'3IT"' and £1} disémissvss t.%':z':? W:*if:, p€t§;.i'£;i<}:1% :2{}{.. T €.en<§E%z1<:y imse g_g;:°<):arn <3? §2.2_E:é;": igcaéh amezlgat the ';'=;EemE}{é§&§ {§f{i'1€3f 82%? zmcé fféffi §V§€:fX'§}}{;%F'S =35 ihe: E3s::z3.{:h_ figs» visszzg 95 em-,%r}* I11ai.1:,<2r in writ. jurisditstion ass t?'.h::rugh it is; an app-Sal 21§.§ai.11:3t, the ord€:I's p215;-satzézi by the adn1iuf1i$€.T:_a'r,ive aut.h0ri'i.ies 0}" quasi _ju_.:ii{:ia£ Tr3'.b:.1:1a£:-sg 121: W1"'i':'. jzzrisdiaziion, 2,1:-*5 ('}bSE§I,1~,'€_d eg::isf'ii::e':f_'v.i;<.§"w :*153i:.;;i:":»_ zzppeiiatez jurisdictian. it is juciictiiézi' action and in thfif instant ofCieV?:."L' pagsed by the 5-3i:ai:uj£i0ry f§;_:';i§li'i:(3r1ag:f3r Asgistani Cammissioner and I3V>é";':::,t:.11:;2' it is 0303 in the exercise sf supe':".:§1ter::i'éf:'of:§ j};1§iTE:.ej.iCi;iQI3:V" under Article 227 0f the C<);j:s:'§"{..1fl. -7 i>f.:_?_r£<:1.iz1.'---" '§§X£iI'I1iI1£l.iLiOI1 31$ ess;e11tiaI1y' one as to 'g$'E'1(€5ih2i'E:'.fZ§if§ ?l1I'fhG3"it.i®S are acting Within their }L1:"isd:c:':iiQri are V{:<§'nfo1ff:*z.§_r1,g,;€'"i0 1217.6 $tatu.t;01'y provisiens and are passing zawjziérg if: cansofiance wit.h ihii' pzirposs and "0b3:€is:'¥t iég%_$iai;i<>§: 'E'he.=: High Cauré $688 30%; ac? 3.5 an L' " *~3._p§3_21§Ee:~€ f{:--'~ ;:_:,1"§}:;vv:;i*_i§;§,*. i225';-- é:§<:%}. time £1319 me1i;?r.€r rezzcfies thgr E~«§ig'E1 Court in 3 h ps:.i',::.i0::"' ;;2§"':z:fe§' Ar't.i<:§e $2.'? sf the C<}:1s'a1?é.z,:f.i<>n {sf indiag if %.>=.z<§::1:i §*:;:*»,1-*6.-'r :"'€2::$£ve:{§ s:;(:mii:':y and a€:€:€r1é,i:>:: 21%;: ihéi Eiands 5&9"/V 96 of thzzé AssisE;a.11i'. C{}II}I1}'i$Si{)I1f:':I' as; the tjrigirlal <mqt,1ir'i:1g 21u'i:4hoz:ii:y and t.11e E)e:put:y C::>mr11Essio:1er a.{1€,iv:1§_.:;;._ 213 an :21p'pe11at.e a1L:tE1.<)rii.y and the Big}: Court if 21i__§'_éi1i'--iés--i}f?i§:7§:ii3g :£:m;:<§ such QI'd€'1':'~f§ in '£116: fixemige Q1" writ _§-:1':~;vs;§i~:.<j:ifi:r:1r:-uzfgdéiri Ari:.i<:1e 22?' of the C0:1s;f;'if;s.1i:i(:r1 (}£f.::E1(7?i'.L1"5:.,::V "
123., If one Shfllfld (T{)E1Sid €.3:1".._Vf€}'1EE .AS.{.£%§€:
Cmxrt {mm the {?O}i1i€;X:"E. of gf _1%'A0§jv§$durc§ even in matters invohrixlgv rights C211': be examined by' _fi3j€§ rivai p21rt.iess in adx-'erSary_. «~L?1':ig21i;:iz;~gr1;' . 1x_;hi.§t: -._i'.Ei€:v <:<3de provides for @1716 re§_§:,11£41" .'3.ppeHat:<»: a:.'1I?;hc:rity having j2.,£risdiCt§0:1Vboth. e«t:'~~._féiCi:S and law when the: matter §"e:;1:::h€:**s ':;i."ié;% E~"£'i'2f1r;'-.Ci<;,:.1f%':" in a s;s<:e::{>m:': 2: 63.} under seittisn V' 5C7{2«::?i.f:___A.:>i' Civii Pr{}£t€:i13;r::, if :3 {miy E136 V' {:x_af:3i%:af£:§;:}%:.._ an 3 qu€;*:St,i<§:§. Gf iamr" emd that $00 a é%":.1.;E?:s_;':,a :§*:2i:'i2é':E :;::;§:$'E§{é:1 af E2223: if Susth. £ga.:e$§.i<>:: ézivaxiviaé in E§m__ §§<:::i::;i§%»n mzzkixig p:"€:«<:s3&a:s am} if such qziastiam hag
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97 been decéided e'rro::s3<)141sIy by $1116 ;{3rsi appellants' aL:t,If1c>ri£iy or 'iiht-3: origirzai 8;L1f.h€)"£'ii',}=' and afi'i1'§r:e«;i in appeal. 12%. CIt:I'1é:%1*xxri:§<L <:"vc2r: in m21£;E.e:r.s <)rigi:1at..1'.;1g EiS§"v?3.i"'Si1-if at tile iné~;i:am:e of i.:1'i,€:re:;t.€d p21:"i;§vn the Higil €:€>11rfiV'di}<;>s "z10f: interfere E1{f'€iZi'1§:§ as the S(:'iC()1i1d a1pg3<-fiirzte at-:,1.z'i'.}.fV14€3:a*-9i',1"*5a*V£:1.1"_1§_(V.¥_ dcgeé' L. not interfere cm e1*rc:s11e()11.s facts; :t}tj d§5:'{€)${:hz--éi* when t:;he:>. Second appeai 'v."»i€§§:-'i-,_jlfiih"iEj1\A"(_}iff§fé.:'iii£vE§i1bSjii.a1'1ii'a£' qusstion of iaw =d€3C:i{.Z1.<:tCf ¢Vrr,;$fi:€éix§Ey« ' 5a.'L;c11 is the Eimitation sought. ta general Law in respect: ef a€iK=iér$ary;_' §i1j. i§'_.";5é;:i§.Q'IA"i'~.», {:9 €11:-Esilféi that Iitigatieza attzzinég fir1g1i.ii§;f-k ;f:£uf{4hx?'V lessgrliegf, it should be arfortiari $0 in the ttontcxi an'aiV._b:a.i;ii:g;fQ;"iaid sf 2: saciai welfare: I<:g_is1a'£i.on Eike .<i.'E1.<:: *3:"j~s;:3.?'f:?t"<é:':.e1{étI:1ez1i', and when: ff.E:;_<:% 'L::*is&iC':i0:1 of .2 '.1 '<t.§s;§."§' <:*<§':i1"fi. is-A; a:x:p2"€tss.Ey exciudeci ::m<:i this High Ceuri £3 L"'3r1£jg the }zzris:i§{tE:i{}13 af j%1C§i{5§E3.i mview Linda}: Art'§':%E£3 §?;'25;? 'iéféhe C:3:15.éi'.if.z:é:i<}:: sf Irzciiz-2.9 L?;5. Ei:'2"':i:"2:gafi:.'?{@::"s-3. :1? s§z2;_::*:h :'1ai:L.::":x éihg': :s;€:.£>;3s:é far §r:£::;%:*§"@:fer1{:€: Eiigia C{}E3;§"§ in as 33:?-.*;é§i,£{;%r2 1:nd:'--3;' &r':.i{7:§€': 22'? ef the 98 C011.£5t.i'é.uf.i{}:2 of h:1diag II'}i§1iI1"_'té1.}. zmd. u:1ti.1 211121 21111633 the Catzrt 1'1{}iiit:f€;',E§ 21 £16211' iilségzzlitja. 5:1. bIat'.:;1nt, a1'f3it;rz1:"§: V3i':':t.7:\~CV§I1 car' 2': :1z1's3L2se and ab'L.::~:e cf the pawerss by _.é:_I*.ié%' * fuz1<3t.i0z1arH:ss either to v:i{:i'.ir11i:zr: gxxe pe.:'S;L>I1:a}:""'i,0"f21<:f_<:>tt1".
aI1{)U"1{?:I" and :31I'€3f adding in 21 se::op<3 for ir11::erf<3re:1(:e3 wi=£,19_1:'«-{.216 :3V3"éi€:€f$ rm-rezlzm. authoritziéss, :_rnor'e: flaffiiggjiz K_:{:.",sA'}A;"(jiAé§1"S are for rest::)r'21t1'<§n of the gVré;--;{ted'A--. '4 of a originzil g1*3.r11:{~:-<3 or ikiuthoriiy having recordefi under which the prfjsézwzr possession are hit by E26, §n't.§f;_;§;§réi:§:§';%;: {he Efreputy Cemmissiorzer on ex21rrsi:'1é;1g§ €116 _ i"}§K:'::&§ E21": the t£:«'u€:i'1si:0r1e of ihe statutafy ""--.g3'1*:§:?i駧i3'::s; ":€§:Ic:ve1.::'t "é%r2d ag>"§:r.E_§.e:;21¥:>ie at Ehéi tiimi-3 3f the gram:
_3;§;:§V{}.r§'=i§"::;%"'£;<}::g%hs;'é.€>:2€: sf théi p§'€3*v'}ES§{>f£S ef 'ithiss fiat. E1318 21i'.§*i$*{-32% 21'E.' F@. .T:§&ga1.i i£"ifiSI'€1}.{Z'€ 3121:: {ha Ei'211'1S::1CE"i{}ITz if-3 hit, 'E_"'§2;e:":> 21:";i§}E<% :z12zE:{=.:*ia.2 an z°§;%<:e:§:'§i nifi: :_>m§3; 'E10 Shevv Ehaé; }% "§:~<.f 99 the Eemd in q1,1esf;i03f":: is 21 gr21r1!:.ar3d Eemd, g;raI1t:e::{i in i'2:m011r of thrs pt':',I"SOi1 b€?I()I1gi1'1g iii} s;<::1"1r;>dui€d C.a:3;i.e c{>n1m1z..r}it}? zxrzfi biiinggg .21 g_;r'aI1t made on 8¢b*',194'? iI}€V"ii421bi}; '~{%§:.§%'¥:'£~£jS :5:
rzztmditiém 0f pe1"m.:«1m:rn; :mn~aIienai'.i{}:1 st9J:.Lat<>ry' <:<>:1dit'.i<3115s imposed C}E1_E%L1£,i1_1'§§f§.lif:V{%§' 6? L4 " the grant :1 f;::"aI1sacti0I1 far land at 31:13? paint of time hag Come intio existe_11f:%e <3§V------:1%éf§;r"'Eh.at .§i%iE1..,r1(?*:?er Sllstain 2;mr:1 all such %;r21£1saC§'it}j£:.s' 'Eamds governed by Statutory cagzdiféigns to ¢1-"3'? August 1953 in :e:1n£g% R,'?594~604~I,R,266~53w2 8;l'€ i.0 'b§:~ J%;'1'1. térms 03' the pravisizsns of €116 Aett. V ' A T v<}2:"<:'EéI'--' §:,>gé:;_;s_~3':~':tv:3€§ by ihe Beputy CGmm:Ssic;anez:* has '€}§.*:'§3;f ~r;;%i:m5§g§riiz§:;i {his result; in 12:32; and {hi} £><~3pu.I'::; C<§::i:::_§5és§Gfn%.%:" ERES inefiétabiy set aside tbs: {')1"'dé3:' paxzaged 'fig; iiae _,:'fa$$%;~t~s:ta;1i:: C(}3.'i"§§TiiE§S§{}IEE€§' gm.r:§ diréamed msumption sf «f ?;:}EE//w u£;£z:rpxm.':J 'C{>m::1.is3si@§:m:
100 the Iemd ta the St.at.:3 and .r£;és{<3rat:i<>11 to the I_e3g:»:1.1 3153:}: cf the cyrigiixzai g1'a:1t:ec:
£28. The s;cr::1t4:"ny being in respect. of éfae "1?¢:%fi':3f irre8peci.iVe of the dispuiiss or cc3r1_t1rm-%ersy éié§ "tic:..iw'1ié:%f.h£:r'L-ihé' . -- survey numbar <":o:1<:er11€d is; (31%; r%:f'1_ai::i1'i§;~.'i:{J gra_.nt. in fz:1\,I<>ur 0f Thay'app;é:v.gfi"-...§'e£é#ti'13;g§ i'r; favour' of Poojiga 1mr:1¢1f \vE1ovm_.--V{i:'e% :g3*2E:§':us-3e.1"';_i 'firSE..vv::'e%$pondent: Claima the result, \.,xri1i"{::*;<;f*-t'};g 'BQHQ of the lands granted 1111deur4_{h%:_ {Ified 8,8394? if had been <:é'ri::g§_§i:1;7=,} ":gV_g;ra1"1"tc:<3 or their iegai h€i§S§ if h_ziCi5T_~b§:é1T; 'pV;j;;g<__:h:a$ed by way of £r2m:5fe;' 0;" otherx,viS<;:._b'yA 21:13; (3'T:hf§§:""'f}(§fSOI1, can remain in possession 0%' SL'f€fi§f: §3erS<)i:.}_:£:2f has 10 be ineviiabigf ressumed in favaur Ziwffiiss ii-3§ ¢fi':é:"e7w1f::i r*€:'-;'::<>z"e& in fzweur sf {iris grantee or his l'E3g_.§';é.i_%.h'é:§:'s..__i::::'térms 5f the pr<>vi:':;i0n$; of ma: Z3:{f€; Thezt. e_:{21{E€i§r is tiiié: gms-;§'£:im": axzhievééaé; by {ha {}l"dEfi' passéid by the '*'zg;?§f*'m zai 101
129. E: is; 211550 {bar this 3"<321s~;(>:L Ighis court d€>€§'5 not feel ziarxzpczileti tic) ex2m1i:1e ail E-3'L1(?h., Gihfifi' ir1<tider1t;21E._f;::g§h:{1ir::a_I gz":>11:1d$ Laageci by that ierarried coz.ms;€:l fo:'_.--f:h€;%"giéiz-ifzié-20$:
inczixiding .§§3£iFE1¢"3d $:~::1ic>1.° (?O11I}.§:}§3'}b EX/Er;'V"iifisz-§§i12:va:':, '<;&5*ht5 uI1<i(:-ubtedly with ail his Iegai «E3.:C'4"Liif}1:1 fi13:'V 21$:-::I: '1h%cf.s projmrted many 21 iechfiuieggl izitreiiidziiion cf thef 0r<ie3A1f_'. :V }:=§3,sE;§§¢E ffieputy Cammissiarxer anci eithar is the appeliate 2111ii1{=_fi€j_g; 01"' : 'ifhé' _ staiiuiigry fLin 9:t'1?Q_:1z1r3;*«_ i':;..__ <>>:1_'¢3 in <:»:>m~;e:):1a.nC€e with {he sta1tL:i:£:*. agzdwé has; '?a:El"zi"é"'~;_=:SdV ihe purpase emd {}b§eCt§ Sf §eggi,s§1ja€i<'g:"; buf;.;_1€éiI<--:r£if':e%EeSsg Setting aésiaiiés 3116?: Qrder on Semé ?.,£§{::%&1I14i{:e1:§ity Gr <)i.hez'wis€ by f,}'1is~'~; C?{}uE"§ in {he €§X'€1"'{YiSE3 21$ i;¥;r.;f*§.i §':,':«'.i?;?:vS{:'?:is§§;1"<f::"z i§.§1{§€FE" E':r:i<::§e:% 22'? G? fha C<3r1$t1?i::,1§:§@11 {>5 £z":c§i§i2g, :;«m{3;{i§r€{ti',§:2g (3:12? meta: murgci of ez1quiry an VL,a1';:§36;,§Ei22i;%é awaiésrg wixzfie is U:I':CiO3;ib§€.:'t{fi:,? 21 ggzrave §:1jLzs'£i€:e
- :§'::%i:{%é:i «£3223? '£19 3. ;;,>;ra:?:.%:.€€ or h:Z.%2 §€§;;fz2.§ 35:33 éi.Z}{§ réésuiisg in 102 hara$sme:ni:. it. zmiy a1<:11i<;wes Hie 0pp£}Si'{;t:=, U: the purpose and €}bjt':?{ii. of the -,<_§c}(:i21.§ xv:;?1i'e1re }t.3g,_§i;<siai:i<3:1 anti .:*'e;é'L:1't'.s~,: in fL;1.rt.h£:t~r misery '£10 persans for whose ¥3<;e11e_ffi'{"'£;.h¢:._::ié1w'*.is €E'1£{{ff;.€3d.
I31" wha.i: W1t,h sf.2md21:{'ds5 in T ggoing dawn day by day.
sscarce both amangsf: the {$17 and the Bench and jL1dic:ie1ryi _._é;¥s<> be1*;§f1 d with the present trerad irj; the $:?:sCié'f£§F rules mast.
it is; only O Suffem and $8 '&£,r{;¥€"3§i1%§%"V.1;:1"'A1A a t.hi_ng ssbouid not ha:3pefi'i:jg a_dér:%f3%:fa{;§§:--.:%é§ubiic: and in 22 Ceuntry weddeé ta &s;=;j7zt:"§1a},E_s-gzm,"&.q::é:Eii§; to 51% E553 <:i'é:i;zens and is a weifari-3 ':'~3ijef2t<-::, 9' f .§32'.'; §it stiuty sf Ehfi ztazirtg and Lfuéiges iii} be s@11$i':~..i.&?é;_ is 121:: pu.:f§£;$€-3: ané <)bj{3cE: <}ftE1e E€§_2:,§S§EIKEi{}E"1. Na "::§,¢C i;€-géaérz {Tram be €:a.§:<5*.z: .i:::£é2§3€§:d:3r;ii 9:" {£53 E2<::r8 the p:_2rp:>se EE,15TE{§ {3E:sj€:::i: £3'? §;.he §{"7§;__§iS§éi1'i,§.{§:'E %3...§.'}£i iii; fhés stiuizjg a*:2.?i;*:.:: of :';§:e:* 103 supariar Ceurtg E0 effectuatfi the purpasfi and abject 0f the Eegisiatisz}... It £3 3:113; 'Qecause I am quite {':€i.E1SCiCfi;1S of thig mandate cf law, E am {mi exgrcising tbs Ciisgfifififignaiy jurisdictimi under Article 22?' 0f the C0r1s':i§;iii'iG3r:' E0 interfere vazith the Grders gagged~'§3;: ::~tfi':3{: 4I}o:;§§"i1'i§:
Cammissiozzer and far passing a =.r'€m-atjifi £2-,:j"fi-€:z*;- 1353. Yet anathar peculiar si'i:.:ié.:i:i0:1 in tiara Fgyrétséfiit case that the particuiar r€*:§_€1':u€:"bffib}.?r--"'13;hG KQS "acted as an appeflate authority has :36 re~§::i§.%;;15i€:31 and if ans may say 80, has -a Ikadg with the fieputy CO}:I1II}_.iSSiOfiV€i'._~vV§5;§ii?'§fig_bi'*?3'§?€'}f'S3fi 'aha sréer passefi by the Assistalfi 3Cz31ri:':1iis'.€§§@1f:7s<:a:",""O"ne ngrmaiiy Eerzdg is jump :9 {ha f£.f€5¥}."3§§Ei§i§€}'f§_ Efi'l aJ£ éuéh carderg are {G bfi fiaubtad anxi if '5;«:>:i:c:* 'ii:;§c:}71_:;';i{:a,E Easunae OI' defeci rig fauna the Grder £3 £9 "' $35-33$': "a';;§:;:§_e§» V V 134-} {¥_:*:€~.u§§%1%>uE& bear in miné that SC§'"i,2§§:§'}}-"' in judicélai i§@?_ii€€§.?' §'Sf- 223% {)5 the sanfluci or the quality 0? E113 person, "'g§é:5S::;§t2g'" an Grdm; hm: ii is 93%;? EEES sa:,:s':ai:":a%§R'i},-? 9? £325 104 <:»rder on the t.0:1(:hs::£{>:1e of -st'.a.tut:<:s'1°y prm-*i&;£c3:1s and the c0r1st.if.L:ti0naE provisions»; UI1f<}rt.L1z1at;eiy._ the {Ia-1_1;:.dy of thxs-3: 03*'ci<;>.:*s being ir1i.ertbred baszzd on the rep:;i%.'21i{if{_m: 05 f'hi:~ parser: pasgizig the ()1f'df;'.F has mu' J in the Superioz" Cecmriis 21116 I11{31*e;§',c>ft€:s1fhé1:1'n,di:,§ ':i*1:<3.___0:A'::i<~:r5 ' passed at. the lower Ievels 1":jf'z«":_1._1:3. Gffiiiéii" ¢fveTri'ji.;d.ig:iaI3 office? W'h{)S€ r€p11i:a¥;§o'r2. :53 19W are___g%1;:€;e:>:1;2:t4i<iaF;E.yV gméi inevitably set amide and the mati:-52:" :fe1:r1a1:i:1dé{i. fQ:"fr€:sh enquiry and a decissicm af};'€3Sh:- .
135. 'I'h0ughV i«:f;:&1»:':f1$.c§'.&.<5;«£%:ii0r '{:o§1.?is3?;" M1: Raghavarz anci his; Ce:=_i_1<321g{:7ceT?'.§XfE:j.7;fI':e1.::13;§;1thi.'Hegdag Advacata, have made va1i21ni:'-.s:ff#::'rts-V2c:§::i._%;:zi§§€;d..--'many gmunds fazn" passing 3, remains? €};t"é3._€E'; fghigs {;Qi1::?ffind$ 2'10 juatifictatéon ax" rérasen £0 E§€E.'§SiG3€', the' iaafqixzr jyassed by the Efieputy CC)H1F1'3;iSSiG1"i€I° V "e:3t:xE;;x,2{i'1"é {> fé.§:_:%r {:*e:§':";&si<i::z"a:€;'i{>:3:«3? bu: an an €:z;a.mi:12}.ti0m Of _ 't'§":é:":::2*'{?ir:i* ..z31'§_ 13:1/#1:-.3: ggzzraazzxeierg of {ha :t§{.z::.:;1{<}ry p§'m7i$.E0:1s§ '{§":é=f'=€):"ciéf '§>€§f:1xf f0'e,md iii} be 21 m er {>:'d€:'., iianchzsion . gr, 1.05 being the rigln; C()F1(,':111E§i()'I'1. no i:1i,e'r'fere3.1Ce=. is; w21rrz1_:1i'ed and 1:.his:~; 1:5 preztigeiy why iixifs writ. petit.i<m dis1z1i:~;.:~;€:d.
E86. In fact 2?: mzasiier sf *z.I:1;15s 11ai'.u3_'€s :af£3:;:*z::';}.c§:*T:f;%t}{'M h a}ve:' r£3<:eiVed 21i'.1:e}:1t,io11 in this; ggrésai. s3;;é€'£,A€%rii:' a11L:i ss.f:.:.}:j§«£i :10?' have 7 0<:?:c:upied time of t.h:i$ (tourt »f0_r 1':hi1:'ty minutes or but h21i%"L«L;1::% fc13:)11v.géC1_V_iGr: :"fi;§:§;t£I")!a3f1. ta six days. This i have been c0n1pe1ied to }.e:~3:ga;i5.:'V'~§;_:*_t;visi0'nS in -Such. vivid dtiitaiis-3 ;'.aS'f;Z;{ .'_'is Eélcolféiét mindie:-sss 3f'€31"i17c1i."}.{i misery and agony 're p€fSOEié C215.-;t,e: Cemmunity for whose --b;ér1é:fit xveifare 'I.egis}a.t,iG.r: had been ushe :§ie;=.__ E€§;iS:«1.,é€'IL:re. ii. is Iiothizag Smart 0? a Fifi C.0z:1_;%::i§:i:€r<fi ~ §1:f..emb€:.r5s 0:" i:.§'1r3 judi€:iary' if such & 'V'::i<:'a£€§<>f3%i:£;%{1A€¢_ shouéci '{,a;§<e §E,£3;{.':€ in i.§"n';*. {game <>§jL1di€:§a1§ {.,.%k§:<$g?_ife%2zIv:V'<':§'% :: éi;%§_1':;";is.E.rat.i*s;e aatiian tzndci" z%r'£;§.{:§{--3; .225 (if the €Z'~';>.:2--$;'£1??i.%;:E.§';é::n'3:5}? irziiia 0:" €3'i:'€§'} when the j§m"'i:sdi:t';.i<}n 0%
52. 106 531,:per':i1'1i€mde:z'1ce €'X€fE'C§S€:d <:v*s,-:*&21*' 3&1 courts; 211321 Tribunals Liilfiiiff A:r1£.i::%1<:% 22?' (if the C{31'1s§t:ii:z1i:i0:T: of Indian .18'? . 1021;; 21rg'L:n1er1t.:aa many §§f(}L}1'idS anti pf§ii'Ef=S are urged by Eeezrrzed S€f1i(}1" {.'.OL1I1S€'.i sf €',1'I1iI1€;f11(f'-€;'--£§fvf§;fé.i£1{iiT1g sf weight 2-mcl what; Witih the risk Qf E1C(Z':E1Sf;'d sf not c<>11s1ider.i11g 213} p(>i:1f:$§1:f.g6§:1 ibiy'-tI1<;t'::§:$u.;:1s'e1i ' N0 'W{)I1d€3I" Such I}'1&1f'."i',@I'S <:vc;r},s§11:11£?:'.i;iin<3 &1¥f};d - apiace ";i):'3;"\'s.-*1f€?:,, jurisdiction. Ix/L:-zny Writ; p€titi§}.:1_S o_e::<Eupfy-- iffiiifih ianger "time {ham perhaps a s5e{:=o':3_ggggupf-$62231.é<:::u,fi1es 21:16! if the stakes art": bigger, if the ('::?§E.§.?T1.St3} 'appe£i:fiIig'--I.Vi2é .2: mafiier is .21 c0LznS:*} Of€§i}?§.'i1"I§j:f'&f?€"£§f1{§ repL:.E.21t.i0n, 3, gfe'1:";.e":"ai tsamdezacy has ciev~e:Z<:ped"V.t1"i<:a;§: ,_iiE1{é4'V.me1t;t.c:r sshouid receive kmger ai:*:<::2f;i.:%"e;:s.:;1 §':%1<'}»::ghV Q{i§ZE€F§?§?iSE? Ema I¥1£1fE]("":'§" may not reaiigr :_m-_::'*i:' Si§C%:';:.sf{1E0:r1§ed at;tem';i01':.
1:38.' it _§.;E;S"'§};f3{;:&'§.'L1i*§f3 :31? %:his§ E am 9:7 the definiée visiéw izhaf ?;h€i'€f' "is 1~,;:ae-ed Eb? the §€:g§§3E22t:.2r€ :0 Step in €19 €i?i'1SLiF€3 ihai, §2,:;s:i§%§,_§aE pr:><:§:=€<;§in;g;?s ans: mat' E2§g§E1j2u;?E»§;€:d by §.h{;é rich arid V' §}§;?a£>'@:"§T:.2E 23%: the {?{}S§I zéf éhsss p{';<}z' azéwg E'i@§§)§€fS§3§ éz§:?.§?é::":.%s vahi} /"
I07' Imight }l£€E!,'\J€'. SLlff€Y€;'f{i Im21;:'1§;' an i11jusEi{:e zmd i1a.:'cisship. it is t.i1ere'fm'*e :':ec:<--:ss321ry fbr {.113 E{2ggiss121t.:.1;r€: £10 €;?§{;Ei§'i'1i':17'r€,§V'%:1S to wh€t.I:1<--:%:' the 2112:-ziiabie fi_§udie::.i::11 {£1119 which i:-:&_ '::'€,¥.fi\_,--;. }'37;--1Z'IfE"i'f37_¢;1*§¢.'iv, E§I'1{}u;}d be 21pp<::'£',i0I1e:d 21m0ngsij. ...i-3€ek€=rs'V"€3'fi' --j;'1;..4;{iwc::}. i1g gi.'f;: L4 "
gtquitabie anci prop0rti0I121t<§ :V1:*:.;>:11:'f:_§e?:"TV judiciai time is not L1r1;1e>cée%$§;.§é1:j§.Iy nei fif3S€'.E'"£-'"i3T1g COn1I'I1€zflS1;£f21'i'.€ VA;.x.i.fVV{:§%:L:.t.i{;--;:_,1: ::1.r'1ti-v.::;t,h:3:.r* persons waiting in the queue ' 3399 Ther6i"§j;°§é,: ,gghi}.:§§V' is dismissed, Iavying; e2;é'1éf§»p£$;§:3;fV'_V__e;zsf__ 50,000/~ [Rupees fifty i:houSgu"1(i _0i"1:1§r}.A.3;)::M §;1hg§"-.pet:itTic;1'H3r, in f2:v(}L:r of thfi first res.p0r1den§;.?%%e1$"V.E ?g:";fr;,.{$f,_'E.§'ie Considered apmian that thig cas§;"i1;is 1"<:a::e§.x;<§:{i and 0§é<::,:;:si<:d mtiifh mare time {ham it <:"?;"?_.1é;'v.;3i:%gf;:, "<i€S<:rW:s, oniy by the muacla flexing; :.-3;§f..'§_'3[§:i{§€:f§'i£}§'1i§tibi1 <>f§;%1e3 iezzrrzétci <:e::z.msa;<;é§ far {he p:'t*:.iE:i€;r:1e:::ir %.ha§£": :13; mfiy W<;§€:E:xvh£§eta <22;-msge C317' :§*€as~;<::2 and $1"; sméh 21 ési§z:48..tiG':*:.. COSi:ss am Eevied mam as; 21 dééif-3?I'€'.I}f. than as 21 €?{}f}":}:2&:1s~;ag::<:r§,* {'i{3Sil if: §'"21*»:€;2.:..z' £3?" 2; E§'€é;§§zm':.,.,. 21$ éigfha EE}¥;"'?$SE§.§_;§€? T' 24123;' 108 s=shc:'L:1.Ed g_:;£:a ti} IEiiga11i;s--; i:E1a.i 1.111:"sr:?<:£;%ss21:*}=' <fi21us3té:~fh ffimieug {,',EiL1S€f:§§ L1:"x:'<:21::;c3:t1a.I:}1e {TEXLISES <i:a:rm<>i; :*<:::'.eiv§z7.._ i.u_1due at.'::er:i:i:m at the haildéé cf {he zrourtse just _I:§é:':ée1«:i_'3.£§_":a3i:€:}j1 'Iit%ig:€m_t's3 are abke iii} Conamand quality Eegai 3.40. Writ petiiiion is disxmissed 'J:V~iit1'l}'€E{}£§'{iS'"2?gS*Sfi'a'[.é§"EU5GT\l'€_ Cast should be paid 0:" to b'é_§:iE:p0sit,'t3d 'mutt i;:y 'Ch€ pet.iti0}:1<«:~r within @112' on Such deposit, the first to withdraw the amount thramglfr the registry is directed fig)" '1f§'wWi;6?;VO£Af 0f the first f€Sp{}I:1C{€I1§j,AAV§€ .}'§f _}V;'é*f,'.'(')'£;'7'€V,">1":»,'_"L3f fihe Costi, as ihough it is 21 dextree: pa.-ssed by £1"~:%iv_i£'-ci§Li2*t, " r _ M» Rifle _§i1SC:"§[éif§§.fi?¥Zi'.
:;if:e*g{r".Cz<3::€3;'a2E '£10 e-:nssm'§=, capies 0%' £:h1?s3 Qréisr are farxégéiréiéjgi :f E," _ '§f'h£_>. S€'{f'I'€"C£i;.Z"}?' {.0 the "{}<32xerm:1<3:3.i.g iF%»'E.iz1is%:;*jgz 9? Law ami &:2.$i.§r.t7é::, €':<}*ver:"m1e:"at. af §f.},{§§.zE'§g $E:2:::'~:;%€;:'§ Bhszvazig '£3.31 1 O9 R&1j€51"£dI'E1 P:'21S2-"mi Read? New 1363:1113? ~ 1 10 001,
2. "i"'h<: Chief Se(:ret.21r}n Govemment: of Karnatak:;i, Vidi1a1':.a Soudha, E3aI1gai<)r€ \ 560 om' 3, 'I'he:: Se<:r<«:t,e1ry, IViir1ist'ry§§f 1;;m?, Vidhzma. Soudha, 'Z3_21:1g'a£<;»ré:~-- » 5360 G01.