Karnataka High Court
S M Ashwathareddy vs The Special Deputy Commissioner ... on 22 October, 2008
Author: Ravi Malimath
Bench: Ravi Malimath
l'N'1"HE HIGH CODE-$1' ma' §<.ARNA'1'AKA A'I*«':1%3AE€:(};?§§i;i;';I:€E5'» B§:*rwE£='<&?%&% ' M {)A"I'E:D THIS 'l"'f-£31? azzzrw Danftjp. ;I:>,,;é.j«:.mW.m...1%'€-> THE HON 31:31.9; MR.J'GSfi'I.CE .I<A\E1"vfid:;\I;i1:y?i éLT§i WRIT Pr::'1*1*1'1c:ig:&I~z<L>;%.3iiggaaé"2:304 {Si}/S1'? Sri §3}'t»:5_ASH§&*'.ég*1*HARE:131)Y /0. L..A'i'}3~Mt31\i'iSk--~iAMAPPA @M{:NIs_I~:AM;E?zEaD¥ AGED ;x.1%3~=:>uf:* :38 YEARS V * R 1951" :+;:.1L~: G§::~;AN BRA VILLAGE ' EBEGUR I'-1'ti}}13LI, BANGALORE scum TALUK 'BAj£§'(;§ALORE - 560068.
I~iA':€AyAN'A REDDY Q. LATE MUNISHAMAPPA z MUNISHAME REDDY IAGEIEI") ABOUT 53 YEARS R/AT SEN GESANDRA 'ViLLAGE BEGUR HOBLI, BANGALORE SOUTH TALUK BAN GALORE -- 560068.
Sri SRINIVASA RBEDZJY SIC). LATE MUNISHAMAPPA @; M{}'NI8HAMI REDDY gym.
s __ 2 __ AGED ABOUT 53 YEARS R,/A' ' SENJGESANEDRA VILLAGE BEGUR HOBLI, BANGALGRE s0{3'i{é§ ':*;é;:,tji<T» Q BANGALORE -- 560068 _ Sri RAMA RELJDY _ T S/(). LA'1'§&3 MUNIS},1AMAP}?A--._ @ MUNISHAMI Rfisby "
AGED AB{)UT 43 ._ T-
ia/A':'s1N<3E§sANDRA_$;*11,L.e;GJ::
BEGUR I--iOBLI~-,. BANGALQRE; SOUTH TALUK BANGALORE sn DP;SliARA'1'i{'i}{:EI§iZ§f':*.V. s/<;::.' u;t:*2; I5/i~I)'P4l;i'S§i~i§Ai'vi'APi*'.¢:.--VVV* MT;INE--SHA'M;,_i._RE_DF)Y« V AGEE} ';§_.};3c)'a;*§'V 45 YEARS 1A*f*s:%p§'{3%3%;%sé;Nmag VILLAGE . BEGUR'II€)B'LI;"BANGALORE SOUTH TALUK Bg3N%<3ALQi--:J::-- ~y?"_560{J()8.
PE'1'I'I'l0NERS é S'EiAN'K AR' ANARAYANA BHAT, ADv%c3cA*1'1é:) _ %$1~1;s:c:1AL DE'i?'U'I'Y COMMISSIONER . BANGALORE DiS'i'Rl{3"
" BAN GALORE.
Tl-11$ ASSlS'I'AN'l' COMMISSIONER BANGALXJKE SUB DIVESION BANGALORE -3- RAMALAH S11\£Cl:*;' i)'£t3{,}b'P;§-.'>§3}i_) BY 211$ iJxi<$'., (a3 'THIMMAKKA W /0. LA'1"'E RAMAlA.§j7 79 YEARS % R/AT SINGASANDKA \1'1L§.~.AGE: »« ' BEGUR I-{DEM ;. * = BAN GALUE sou*1'H'1'A«3JU1< "
(b) ':*H1'MMAI<AYA;'>PA S/0, LATE RAMAIAEL _ AGED A5<:)m' 5U«..';'Ii3A1§tS"'-» 12 /M SIN GASANL?RA vvfighfifiéi BEGU"RI~IOBL1'; * BANGALOEAS-0U'l'H.'f1"1AL{3'K. = "
% %%Ac.«;:'-,1). mam? XWARS IK?_/AT 81.23: @533»: VILLAGE BEWGALGRE. S€) I;}'l'I-{ TALUK _. % BE{Z~:9U§_ < H(_)Bi;.i vB~AN'GAL'i).R__EM g $60068 V *.:;:'1x.; _,_NA(,'rARAJA RED£)Y' . - gm). Lam MU'N1SHWAMAf"'PA ) ' Ac:3:3%'T:AB0UT 56 YEARS ,. Sr£1§1 MUN'; REDDY )0. LATE MUNISWAMAPPA 1 1 AGED ABOUT 52 YEARS Smt. SARASWA'1'HAEvlMA W/0. KY. ANANDA REDDY AGED ABOUT 40 YEARS
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5. After hearing both the counsels, i just and appropzisie to set aside the impugied Q;"der; follewizig reasons:
1) Section 53 of the.4__.AetAV"g,iv'es fiheji'.
authorities to correct tileéiicierical " ' narifhmeijcal mistakes arising thereeri frogs," 3.133; "accidental siiy or omissions. 'l'he_ saidvpswer 'eQu_id "e_ve"Ii, exercised on their 'V'J'£~ie*i*sVr;e'arer,"_"ViriV't.t1e iiistzant case, it can be seen as: V-dated 31-5-2004, is a Well reasoned Sspeeial Deputy Commissioner . -A has Vilientioned afifiropriate reasons as to why 6 acres V%'sjhicri.uid be taken into consideration by {he Assistant. fliemmissioner. Even thsugh in the srder ' passed...§:iy the learned Single dudge, the extent of iajnci is A' '~.:ifzE:::i:it>neci as 1 acre 5 gimtas , the enquiry ordered is to extent": 6 acres 32 gurrtas. In View 91' the facts & circumstances ofthe case, it would be appropriate if the W:-*
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6I'1q1.ii1'_§«' is ordered and proceedings are $331" as the entire extent of 6 ac_re$_ 12 lend-V_ie' » _ concerned and not only to an €31' acfe 5[f;gi;f:::as in terms of the order paeaed by Vi;i1e Smgleiii Judge. So far as 1'e:i2e.iI1ing__.e§;'ter1:_Vpf iaIi<i..,is_e,onCerned there is no Prohibifiidii'ijommissioner to order an eixqfuiry 2 extent of land. the enquiry is ordered--~0I§i3%Vi. flare :3 guntas the same Shouici be extent of 6 acres 8% 122 guntas - "lv'V'l'*1ere1:"c:>1'e';i' it can be seen that the Special V. £}_'oI:1Ii"2'iss».3;.r.312er by exercise of powers under ' .§3eet:ic'-:1:the Act: has exceeded his jmésdietien While .pae'Sing_ '"§t.he impugied erder. Mere clerical or arithziifietical errors alone couid be corrected under A "if Seetjon 58 of the Act. What has been done iierein is 'faeyond the scape and powers conferred under Seetien 58 of the Act.
2% .. 11 ..
6;. For ms aforesaid masens, utgfze foliowing oréerzw
1) ?heuWfi;mfifionisaflfiWedpt
2) The impugxleci Qrderiédaiflfi 31.f5',"2U04'v Am1exure~D passed The n V Commissioner, Bangaigre in case No. 33 of 1995-96: is hereby No orcter"a[s?'tn COS3..S'." 1 R1336' i'$ad€:A V V Sdf-
Iudge