Karnataka High Court
Smt Saraswathi Shetty vs Smt Lakshmi @ Bommi on 25 February, 2009
Equivalent citations: AIR 2009 (NOC) 2304 (KAR.), 2009 (4) AIR KAR R 173
Author: Anand Byrareddy
Bench: Anand Byrareddy
.
IN THE HIGH COURT OF KARNATAKA A': Q L DATED THIS THE 25"' DAY i;)f3FfEBRI}AR~§z:'Tim{)%§' T B;2£0_RE; % "
THE H()N'BLE MR. JUSTI(fI3VVV.:.é;NAN{) B${:A1é}«:DDY flglflj Egjljljlji-9;:
BETWEEN:
Smt- Saraswaihif-.Shé{iy, years ' wzo Late Narasimihgi"SI}etty'--{j- Sajipa, Mg;1aV§}Iag:?;y., v _ "
BantwaI:Ta1i1ic-..f5.
' ' PETITIONER (By Shri. Ii."'<3;rid,h:}3;- M Nmuyan ?enia}kar, Advocates) ; fsm. La1maa§;@ Bommi, Majur *- . Mooiya ' _ 2. $r¥'.--. Deiéti Majur Sic IA'I13'I.Kifij3flflfl.MO0Iy3' V' Moulya, Major " S!'o'Late Kinjanna Moolya An are Residing at Kamcralwdi Medankap Post, Via Jodmnarga Baniwai Taiuk, Dakshina Kannada 5 Sri- Shcna Mwlya, Majur S30 Late Kinjanna Moolya ' "Vaibhava Laxmi", ifi Cross Krishnanagar, Near Adishakthi Temple, Kampala, Koiekar Pest Mangakm: Taluk, Dakshina Kagfifisgia SmL Kavery, Majur Wis Paramsshwara ¢ _ D513 Late Kinjanna Moolyai. A Patazri, Bantwal Mud::.}f?cr:'s".:ff V Mudankap, Tseluk: .. " " ' Dakshina ~ ' Sm Dwaki' Bits?!» Miaifir "
wggg _ _ D30 Late " ' ' Sm}: Vasaniiai; H Ws"5~H3fiS3? H ' 'V 'Bffi Kifijanna Mmlya ' Tag *r;sb.ma3 by Secretary .. f .. "T'ahas;i!da1; Bantwal ' --. %k§hina Kannada . States 91' Kamataka Repmsentad by its Secretary Revenue Demrtment '3 2'. It tmnspirves lhat the said l\rit3133ya_. §Vaa'('i'A appiication in Form No.7, in including the land in survey in of which, he was nu! at all. wtxuki emphasize that it was 1101 land was not even {it For in the Grant order, in favQ§r§._;)t indicate that it was nut in fratmna: is said to have granted of the said Mouiya, in m-spent of survey n¢s..293--1;§2;%k;as wgn. The husband of the petitioner had V. before the Tribuna} and opposed thc the said survey number, inspite of which, the by its order dated 24.12.2007, in TNC Nu.4249-g?A4~7S. It is this whieh is undcr chaliengzz It is mnlefided Ihal the inurdinaic delay in {ffiétlfezzging the petition, was that the pctitiuner's husband was pmsmzuiing the matter 0:: gr behalf. Sims the greiiiiemcr had rm _ the hasV :§b§aivpg:d a certified copy of the order of the V. the present writ pciiiion.
W '2»: aectision of the Supreme Court in [he came uf Tr'idz}'.:
fiingal am! Oiberr; vs. State of West Berzgeé and others; VT in 2609 KER page 3'68 and in pmiicular would seek is; V gave reliance on para ---- 5'? and 58, which reads as f{)"t;WS? objection in grain! of occupancy rights in . the Tribunal has proceeded on an L4 was 1:29 ohieciiun in respect of L. Furthtsr, the ordar of the Tzibumsl rucfer to the pclitiuncr. The ;nnaware of the grant ufcxxcupaglcy z'ig:l*1t.:~'.:.'i:-fr: n¢.).293«-1A2. The pciiiioner also 111;: subject malicr of 1: only in the manila of October £9 8 tried in aficnatc the same to third purpuse. It is lhcrcaflcr, that A:-*i«.._ v.__"i"§z-fikéunnsei fur the petitioner would stack to piacc 6 "5'f. if the petitioner wmts $0 irsvaéte 'V -- juri3a':'::tie::r: ofa writ court, he .~:}:¢.m'c2'»::Qrr:e4_ in '4 V Ctmrt at {fie eezriiesf rec':sé3:;c2E;;e§z3T .. 0ppe;iJ"f£«£f!i{}?. Irzordimzfe gezgy £h"._rfiakir:gTV»'f?a¢. 1 motiarzfor :2 wry': wiii {ridged 'Eie§V:£z+g¢xx2' H refizsing to exercise sac}: di.§2¢;r:a--:i:;ih=eIr}%~;:Tg1risdiéiiamr. "
The umierafising objéct. Eff At};-is riot' for eawzzszcrage agitaiion ef jgiséfiusne maflers of or settled gar parties have accrfggd *:'T.:~:_'::f.*:€é%_; of MP. vi Bifiiiiai A~{i£2'§__£rd._' v. Irsdustrirsl Czaurt B§€x>;)VSir;Vg9§.:.» Qflndia). This prmcspie applieé' 'it: :?aSe.. .T'of an ir:frir:gerner:r of fi£r&1Er.#§entaZ {Vida Tiizafischarxz' Matichand 1:. A V V' E}; Prashacl 3:. ChiefCortfroZler V V bf E1q)or'2's and Rabindrarmth Bose v.
" . firiiari ééfffféfia).
58; _ Tfaere is no upper iimir and there is #0 21:1-wear A I "'§:imit as to when :3 person can approach :2' Court. 'I' question is am»: of discrefiow and has to be decided cm the basis of fizcts befiare the Court deperzdirg an arm' varying from case to case. I:
wilt depend nzpm what the breach offimdamemai 8 righi and the renmiy ciaimea' are and when how the deiay arose. " é And iharcfort: would submfi tha1;h_e pc;fiioti- 15¢ m§sa;3¢ma.% o %
5. Having regard to [316 ofincipio that is rezihsmied in tho Cotoi as regards stale claims being §,§oiVtte against the petitioner. that them is no upper ox to when 3 person can app3'oach:3g1 'kl'. iaeoiaiion and would have to be viewed in [ViVic_ o*.zt:rz 1H of the case. The admilttxi ..g:imun:颣anéc that t316:*e:___v_urt:r:: scvcrai items of land, which were the:
"the application and occupancy rights; having been objmstion from the petitioner, if aoccpicd, the figflher mfiicniion that the noiice of the: order was not served on the cannot be rtzadily aocepiod. This cxplanaiion put forth in H to chaiicrttga an order of the Tribunai aflur 32 years, is not A" «ienabie and cmmot be enicrtaiszed. 3 'V " {if other rights. Fem' III of our C0fi3fif£¢'iit}fi
6. As observed by the learned amber SM. in his Cunsiiiutiunal Law as? India, page I-vi ADDENDA, para ---- 3::§;'§g$Av4:is §fi5ic:; " L, the pctiiitmer in presenting this V' "8.53AA ---~ The gra?i;*';¢:A aitfiough Art. 32 cortfizrs «.3 remedies finer tfte emgzx;-werirkg the Sup.
Ct. £o"§.¢::9;:ga.V Cf, has held that rules' of E Siczmies ofLimi£atia)n in civil and even? kr2_;}ri;12i}2c::l {:é2.5§=:es, 'fire dactrireze ofres ficdicara, aii apply "$393 enfértreffiént fitmzlarrtzantal rights as iétey do to the V'_;E'ui§;2'£a'23§f2i§ff;a!:}Rig§a£3} says ruxhing about ihese matters 5369332 A E: £2} cc;«w-srrjy gcmarrrau' by four. Father, the ayvdxeci ofa .. , ;)e.t.'i?£t7;fler may be sac}: that the iraferesz' of_;'::3:t£ce maid not live V' gégotmfed by grarttirg any writ, and ihereagxm a writ will {:3 refiased. fltis was laid down by rhe Sup. Cr. in Tiiokcrharrd Moricharki 9. H. B. Mgnfifii ('$369) 2 S.C'.R. 824, (76) A.Supreme Cami. 898, by ex majcarigv of 4:1, Hegde J. a'isser:iing. Ir: 5
'~ to this hsga} position the petition is rejecicd. Rarbiridra Nat}: ms. {Inim amither €,'or:srit:xiiz:-ii"
,:=i.SC.4 '70, of 5 Jzsclges isfllfi' asked "fi}'~~a?'!;'{2(}if!.3ib?i§3'I""i' iirmgikyrigss gudgmeriis iii Tilok¢:*hc.-ncz' ;'v{g:~££;:ham?'si_ Case, iV',¥'v'}i§«.-,= "
carefizily casmsiderirrg I333 hiiafresh, i'}e§e5- n-iajoritgs j'ua'g:m2rn's in tha: rze relief shwld givefg agiprerxches rhea Ccazrf afler_"difé adwa' firm' ezfiihough AH'. 32 right', "if dezaes not irsientierri of rhea Cofisfiflitiori maker; that rh;is*' Cilaugff discani ail prirxrtples and grant gfaaiieféri inordinate delay. "
Sd/-
Judge