Sri M Sankaranarayanan vs Deputy Commissioner on 30 November, 2010

[Cites 1, Cited by 1]

Karnataka High Court

Sri M Sankaranarayanan vs Deputy Commissioner on 30 November, 2010

Bench: K.Bhakthavatsala

IN THE HEGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 30L" DAY OF NOVEMBER 20H)

BEE ORE

THE I-ION'BLE 1):. JUSTICE K. BHAKTHAVATSA];A._';-----.:    _

CIVIL PETITION No.176/2010 1. ~  jg.  

BETWEEN:

Sri.1\/I. Sankaranarayanan,
S/ o.1ate P.G0v1'nda Me-non,
Aged about 75 years,
No.1/4 (1/D}, Palace Road,
Bangalore,

R/a.G~01, Olympia, No.2,
Wellington Street,
Richmond T own,

Bangalore--56O O24.   

 ...PETITIONER

(By Smt. Deepash  < , *  -.

AND:

1. Deputy _C0nj1misasiar_1er,'1
 ~ Bangaﬁﬁre VU1'ban Dist.  ..... .. v

 - BangaI0re--'9'; A' ~

2.  of 
Rep.' -by"--.i'ts Chief Secretajy,

  Vidhana Soudha,

Vjdhana Veedhi.

. .  iv ' «.Ba»ngai0re--..1__ 1'

   Stafc; of Karnataka,

 by its Secretary,

,, .._pept§ of Revenue,

~  of Karnataka,



Vidhana Soudha,
Ii3anga10re--56O O01.

. The Deputy Commissioner'

Bangalore District City
Civil Court Compound.
Ii3angaIore--9.

. Smt.Asha Chakko,

Aged about 54 years,

D / 0.1ate M.Narayan Nair,
R/a.No.6350, Cavelleri Road,
Malibu California 9026, J '
United States of America, 

Rep. by her Power of Attorney 'V V
Holder Nityanand N;Nair,:.-"'  

Respondent No. 7: .h<'::rein.

. SIi.Nikhi1anand'V1\ia*ir;"'"'C33. V

Aged about 46 yea'rs5..;_:,V 3
S/o.1ate M.'Narayan Nééii',

R/a.No.4227,_ Da1ex?;ood.Ci1¢,oIe,____ . '

Newbury Park,' _
Ca1ifornia--91..320, A _
United States of AmeI"ica;._ .
Rep. by his Power'-.of Attorney

 - H_o1de._r--' ityanand NZN'
 A_Re'spor'iden-t"No"_ herein.

. sr:..N::3}a:;gnd 1':';I'€a:!ﬁ:rb

Aged about ééfyears,

  S/0.1ate M.Na_rayan Nair,

R/ a. Kriushria Vilas,

  4 4. im, 1 /3, Palace Road,
 ' F§anga1ore--1.

...RESP{)NDENTS



This (3.? is Filed under Section 24 of CPC praying to
withdraw and transfer appeal No.690/2005 before the Karnataka
Appellate Tribunal to this Court to be disposed off along with Writ
Appeal No.643/2009.  

This 013 Coming on for admission. this day, the 

the following:--

ORDER

The petitioner who is appe1lant..__in Appeal on the file of the Karnataka Appellate Tribunal_at Baiigalorelfgis before this Court under Section 24 praying..gtoVViWithdraw the appeal in No.690/2005 pending on tlie~vV.l{afDataka Appellate Tribunal (in at,:aBar.ngalore and dispose of the same along with Writ,_Appeal._ pending on the file of this Court. . A A A "i.ear.ned'v~-- §:ounsel""'i"or the petitioner submits that the petitioAn"erA_ ..o:a"p.peal before the KAT against the Deputy A by '--.__Commissioner ari'd'3.p3tate of Kamataka challenging the Order dated .ja_197,406_72O05. ~ further submits that the State of Karnataka and 5liieaputynﬁommissioner, Bangalore District, have ﬁled writ appeal in 'V.'i\lo."€r~'13}'2009 challenging the orﬁof learned single Judge dated 05.02.2009 made in W1'it Petition NO.16794/ 2005 and that Writ petition was filed by Respondents 5 to 7 herein. Accordinggtoygthe petitioner, the petitioner is the absolute owner in posse_se-.iont:t'andV enjoyment of the property bearing Municipal No.1 /D'Ft[ / Road, Bangalore, as a bonafide ptirCiia.ser {for 'V t._val'uab1e consideration under a registered Sale deed the katha in respect of the suit sehed*t1le property: the"

name of the appellant since. l9?3" "payingt "property tax. Therefore, she prays that the on the file of KAT may be withdrawn te Writ Appeal No.6-43/2009 pendilnggtl*ie:_'.file.._o£" Bench of this Court. ' g g

3. The appeal peetueig KAT, which is the Statutory Authority,4hvas to': be itself. The appeal Cannot be or writ appeal as the case may be.

Thetltprayger petitioner to Withdraw the appeal pending before KAA"i'--..'__an;d~ ~ dispose of the same along with Writ Appeal * 7.1'§§"e.,_6zt3/200'9lpending on the file of this Court, cannot be allowed. t'*«.The.'petit_ioiner can take such course of remedy available in the writ if he has any good ground. in my considered opinion, there is no prima facie case made out for withdrawing the appeal pending before the KAT and try the same along with Wﬁtifippeal No.643 / 2009 pending on the fiie of this Court.

4. In the result, the petition fails and the .s_ai*ia.e 'is."~he14eb3i dismissed.

bnv*

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