Balawwa vs State Of Karnataka Rep By Its Secretary on 18 July, 2008

[Cites 0, Cited by 1]

Karnataka High Court

Balawwa vs State Of Karnataka Rep By Its Secretary on 18 July, 2008

Bench: S.Abdul Nazeer

IN THE EIGH COURT 0? KARNATAKA
CIRCUS'? BENCH AT DHARWAD

DATED THIS 'i'HE 18TH DAY OF JULY  '"' 

BEia'oRE;'

'21-119: $~iON'BLE MR..mSr1cE S.,_A ;3 ;f>'UL M--X ZE.ER "  ''

w.m:0. 1532.di~~*2Q05."(L13}'   

BETWEEN:

1) Sxnt. Balawwa,       _
W/0 Sri Bhmamappaﬁmmanagi,   'V 
Age: 55 yea1"$_,"O_I_Cc:  'A " V

2) Sri DinesI1, '~, = % ~  _    ~
S] 0 Sﬁ Bhazamappa  
Agca: 25 years, {3:<;c: E\gril.,  " 

3) Smt. Re;ﬁ;1;a;~

I  Sr! ~§3hat'ama,ppa 
Age: majgt', _V()rs;:: .  ,

 L'-~«'~S/0 SI'i,_Bha1'ama1;:pa Ammanagi,
 Age: 20 years, 63¢: Agri1.,

_. ., .,   Xfaduvfr ,1] 6'

*  'Ta;}uI<:' sthiiéadi,

 }"f)_ist_: Bglgaam.  PETITIONERS

    féavilcumar Dﬁrokakakar, Adv. for petitioners)

 State of Kamataka,
Represented by its Scacretaxy



1%)

Segaazttnent of Revenue,
M.S.Bui1éing, Bangalore.

2) The Land Tribunal
Chikodi represented by its
Chairman, Chikodi,
Tait Chikodi, Dist: Belgaum.

3) Sri A.8.Si1'ciesai,
Major, R/0 Vantamuxi,  "
Ta}: Hukkeri, Dist: Bclgaum. 

4) Sri Parashuram  

Major, R] o Kanahaxgi, ' V _,  ,
Tal&. {}ist: Beigaum.   V

5) sci Bhocirao  * ,  
Major, R'/"o Tiiakwfatii,  '- 
Tal  Dim:   '

6) Smt. Basowwo  Au '  4' vétnagi,
Major, R/'c..Yadur._, A V 
 _  Dist: Belgaum.



_  Tbés' wiit pctiﬁcm is ﬁled "Lmder Ariiclcs 226 311$ 22'? of
 q_Constimti;:_m of India praying to quash A1:mex13re--i) is. the
 V "ontlcr passed by the 2nd mspondeat dated. 4.5.2005 bearing

, v~.jT~5o.I~ZL«R.SR.I)I.Yad.u:r/353-9-336+116 to the extent it confers

" , occupancy rights in favour of 6&3 mspondent for 1/ 4731 share

'  ingtllc said lands, and etc.

 The pcﬁtion coming on for preliminary hearing in B--
group, this day the court made the foiiowing:

 °'(   'Hatti, 155.9? for re; and R2,
 ;¥}:¢i.E'»31i13;._,S;oP5'rIagadum, Aév. for R6,

 RESPONDENTS



ORDER

Petitioners are the Wife: ' [¢g_~_'e5p¢e», Bhammappa Ammanagi. V L an applioaﬁon in Form No.7 "'see--king V. V rights in respect of:".jEf11e 'Sy;I\ Io.52/ 11 measuring 35 guntas 5 acres 20 gmltas of Yad ﬁelgaum District.

Similarly an application in Form rights in respect of sy.No.1 '4.3)Sc' Chikodi Taluk, Beigaum Distxict /4th share. One Shashikanth :'!;33maofiagi....b.ad also ﬁled an application seeking [o'fV4occu.§)ancy rights in respect of half portion in the The Land Ttibunai by its order dated lézanied occupancy rights to an extent of 50°/E: of V' ..s}1:'-§11*ez the aforesaid lands in favour of said Shashikazlth

-- Ammanagi. The Land Tribtmal gmnted occupancy T " to an extent of 1/4* share in favour of Bhaxamappa Irappa Ammanagi and 1/431 share in favour of 6""

mspondent herein. Feeling aggrieved by the said order only R 4' in so far as grant of 1/431 share in favour of 'T V' herein is concemed Bharamappa Impoaé a'; u writ petition bctfore thﬁs court in was no chailenge £11 so for as tooan extant of 50% of share favo1;¥_ ISV/vfallappa Anmlanagi, Thus grarotv to an extent of 30°/6 of share do t}:;::V-- \_ favour of Shashiicanth ﬁnality.

2. """ b3=.&VVordo§;_"Vd33i'ed 10.9. E985 has set aside i:he "orﬁe}_r of ti-géé' and remitted the matter to the fof disposal in accordance with _._law. peﬂﬁooéiﬁagd tho 6&1 respondent do not dispute :o£ocio'upancy rights to the extent of 50% of share nth Mallappa Ammanagi.

3. " "After remand, the Land Tﬁbunal hag once again occupancy rights to an extent of 1/4th share in __ it"€Si;§t?Ct of the aforesaid Land in favour of petitioners who ate other than the ix:-rgal representatives of Bhaiamappa Ammanagi anci 1/ 411* sham in favour of 6"' respondent. 5 3%' anzi the petition steoci abated as against Std respondent. The legal representatives of 3" zespondent had also ﬁieé a€¢i%'xjt petition challenging the impugned 3 " ._ W.P.No.23086j 2005. After hearing the parﬁes,V petition was dismissed today. 'f'1§;eWe't:i:tx€eS<t i;{1._':ui?1V'it petition is between petitioners 5*" .';espe12éne=.:ﬁt;.AV"

Therefore, even though the petiti<:>a;f:.1"'is heiel 315 xespendent, it does :1-:st.Vmake"2'z12j,%'*d'ﬁ§'erez1ee' far as this writ petition is conceztﬁieé.' "

'7. is of the impugned oréer that the 'Fﬁt)ﬂﬂ3J7 net given any ﬁnding as to .~vV.whet_E1er the 6*'? «respendent was in possession. and 1_e"u§ﬁv'atievI;"~of.A ihe lands as claimed in her §'orm No.7 the relevant point of time. ii is also

--Vevi{;¥.e:'r.'3';'t "6551 respondent has not predneed any Ieeords u claim. £11 the cixeumstanees, I am of the . e«*'e<$;1:s"iﬁ'ered Vi€W that the Land Tribunal ought to have held a T inspection. The Land Tribunal has not follewed the " procedure prescribes} in Rule 1'? 03? the Kaxnataka Land a '5.

Reforzns Act while holding an enquiry. Themfo15§,,"ti1§:_ _ Tribunal is Itzquired to {'6C011Sid{':'.;{' thﬁ matter

8. In ths resuit, the writ Jsu{:C~r: é:d$ it is._ accordingiy allowsd. The %the Land iii" V so far as grant of occupancy é11 6:xté:1it' sf €431 sham in favour of 61%: f€Sp0I1a.é1'¥£._ Yadur village, Chikocii Taluk, ' _%';r:1ga'£1.11ii' 'squasheci. The matter is t.1_14Vt;if"1';"e1'1 ('i'VVV"'I':::'ib1;1z1a1 for fresh disposal jaw Lula in the light of the obsew;itio§1$ due notice to all paxiies concAV(¢:_r;1zf*:c:iV. I*I.o I"

" ..... -4 - Iudge sgw

Unlock Advanced Research with PRISMAI

Karnataka High Court