Karnataka High Court
Smt Sesamma vs The State Of Karnataka on 19 December, 2008
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
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IN THE HIGH CC'.'UR"I' OF KARNATAKA AT
DATED mzs THE 19% DAY cm nscm-m.E%1ék[2y:::{§3
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1.THfiV$TaTE.fiEsK3RNATRKa ',j'REpREsmgTEn 22 ITS SECRETARY '*;E£vENUE B%PARTHENT H;5;&vILnIHG V' A _ "A1£Ez.EDKAR vmnnx "3&x$A;ekE--1 21* v%3E7nEPUTI conmxssxonga ~VBK nxswaxcw 'mmnGALoaE-01 ' 3;°L $33 ASSISTAHT ccmnxssxonzn HARGALGRE TALUK MENGALCRE
4. THE TEHSILDAR BANTWRL TALUK OFFICE flfififi QM" fifififlwmiflfifl #"'i%.$W'E %5'sJMi2"<<.% %..fF$'" %%'wi%mWsxM&Mm.m m&w§t"1E wwww.m ww wuL*'%au*~z.eH:W-w»e B C READ BANTWEL D K 531 K sazxrvasa @ 53235325 s/3 THQA MOGLYA AGED ABDET 59 yam TEMPLE RGAD, NBGURI %, MENGALORE TALUK 575 095 ;~. HT LEELAYATHI Wfe AIIHAPEA xncLYABERAnE'§nUsE 'J MDHTEP%DA¥U §o$r.! j'% .;x~, NEAR THIUDUG0L15CEGSS.s,"Cg.j MmxJABY-vILLg3E,} ' = %;A*J
-ssm EMT LAXaI'=.'U:¢.=W~',* .'i1Z.€3 %mE%: «Emma ;nAJsa§_ _ _ _ % ?MDQL$APEEfiEE"HGfiSE' EGNTEPA$fi$§ §Q£w» NEAR"THIQUéOLI}CRDSS, Mmnsans VILLGE .hMENG§LORE*TRLflK :§§TxpEVfi£i"
hw£c,Lz§GAPpA MQOLYA "xHEarzxLs.HDUsE, NEAR snnanans H10.
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xananzona TALUK ".533 aamnnmvawfiz w/c DEVAPPA nnanya NEAR cngcx pmsw, KAKHUR mauGALenE EALUK SN? SEETER WXD ISHWARA TAILQR {RHBIKE TRILGRS, VI?AL) NEERUKARH HGUSE 3 ?ITTAL POST; BENTWAL TALUK
11. RES REJEEVX PARANEER HOUSE (EEVULAJ VEKKAflY VILLAGE AND F03?
VIA EENJESHWARA KASARQODU DISTRIST KERALA {By S::i:R. mm. 2-:c3_9-..)i .. ......'.¢_. ..........~..g THIS wxurr §="E.*rI'rI-::1~':= .:%:I.'23;: ARTICLE 226 Am 22? oE"«1.?I;*m«:'--_ c;_:'*.¥+:s=.:*:t1;1::t1;fIE>za' or Imm PRAYING TO SET Asian wast' c:B,IJE_';1, EFESSED BY THE Rs, DT : 1'2 . 6 was vmgb 2334;331:1183 -'-A, " "
THIS. 2 Qrfixvr ~. :=i;z%;fI::--::f2z§i 'V f<3£:>MIN«3 on ma PRELIMIz~m;f.$_, H13P.12'Ij£JG"---,T;$?EI:S" mar, THE coumz ' .. qgdér Deputy Commissiancr, 1¢1§ayi;:s%%Ann% W 1 -A da.t.ed:17.6.()8 c:on.firm1'ng the of Commissioner, Mangalerc V qumtiomd in this writ petition. V:':'-..'?j'If'7"ae wcorfi diattlnse that Tlwma Moolya was m in paaaesmiem of the land bearing' smwty TLL""«A. H<3.1O9]2A2B2F mcasurm' 22$ acras at Kong}:
umwvuu: vzm-oa»~»wrxuw. *.<n_yx;k 'wmmmwm Wag?" W mmmmm mmrn wum W wmmmmm wmm mmm W mmmmm MW mam" W §fi£»":&%2?ai.'*éfi£AKfi WW f gr,/*2 li'&'€idPIdB 'Wu!Vwvfl\fl9((Wfl 'NPR K'9».W"@9'45!\'¢f&""fi1$N"'%fi'%h5F'"'% lmn£'mme98£ "ow W5!" {;@3Ufll £33" Kfifimflfiflfifl 3§""HWi"'§ %°%J,.5&J5§f'flE WV E%$%%§'$J%M%&"é..£% wéwm mwwgm W?" Ewfiwmimnmaawm Mswtrm mwwmm we mmms~um~ma--mam-m 4 village, Manaalora Taluk. Fefitiener is the in-law of said 'Emma Moe1ya.i.c., aha is the 'me of the sons of Thoma. Moolya vim, Raspondmj; Nas.5 to rcprcscntativm of Thoma u que-mtizm is send' to eff"
T1193" M001?" »'31?_-«iéfl 011 22.12.1951. he death executcd including rwmndém: in favuur emf the mpm af the land in questicnn, all the lqal di"~ Moolya have get. right over I .ir§..:i:1'«1_fwtien.
ef the pctfiioncr that she 'm in un- a§:§hex:s¢&;Sommaien osfthe land in queatisrn airaxze 36 has eonsu-umcl a. tiled house, toilet e1:c., she has filed applicatkcm in form 53 praying regulazisaiion crf unautlnorised ocmxpaxion on <1 1% V"5
12.1%?" Thgrefare $113 Wailifi Emr mm éntcreafiin thc zwvenme z*ec:x:rr:is. me 'E'aba»il£iM ma Grfiered. Mme czf the wtitismer. E-iswesaér, Conmaiaaiomr £31 apmal, seat "
Tmwm aufi méared to gamma in the: mvmuc V. moi' Assistant camggsramgr gfi aeputy Cemimiomr V in film impugned
3. Siz1¢fi'T"£l1%$:»asri13€1:rfif.;§13 fiégguty Sammy' sinner is in amrdazfi with aaxmt E " ' with. 1: ?us:_z_wt p";i,f,&Ai3§."'$'i"§;%¢ gemismer :3 wifa er arm "the zzf z'I'}1x;V: €fi$;""E§ifia§§ra arid tkxat saié. Thnama af the pgcmrty' tlfzrofihout. It i alazéé am: ffiiffififldfiflt Has. 5 ta 1}. are mgrfiamtafissea af fimma Eaflaaigra. %id fiiémljga hm em-zsmsteé a will '[email protected]:t1*11ng' the in qumtimx ix fivmzr 3? QR §£ti't;ia:wr* ané hm' ma. raawndaai f€::.m,,.§ am :2 aemm, V. the3a:1dZEs&i&mha§e'&ngrmfiedm HG!-1 GQURI OF KAKNAIAKA H265'! COQRT OF KARNATAKA HiGH €0UR"|' OF KARNAYAKA HIGH COW? OF KARNATAKA HIGH COURT OF XARNAYAKA HIGH € \x/> wmemw wwwwwmuw wan Iitnilumhmuw. m..»....-- .. - GM C6332"? Q?' &'4.fi.RE'éfi%'&Kfig MGM flfléim" W? %mai'.WmmmM. tmwm mmwama mil" fiwwflkfiwmnmvww 3 m 6 T1m3anaMoolyabythe$ta1aGovtasbasc:kas-an 22.12.1961. In visaw efthe same, the name of pctitiemr cannd: be cntaw in the revmuc re¢;-cm"a' '»~~'.';[[jf . ovwnex-ah$' over the P'°P€1't}' in51'3%;tiE@a declaration. Hence, this ground ta interfere in Heme petmon tails, % 325 5,5 mg g'1%t §gcd.
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