Karnataka High Court
Hazarat Zameer Shah Wali Dargh vs Sri Y Hanumanthaiah S/O Late Narayana ... on 4 March, 2011
Author: B.S.Patil
Bench: B.S.Patil
GURT OF KARMATAIA HIGH COURT OF KARMATAIA HIGH COURT OF KARNATAKA HIGH COURT .
tp HUGH ¢ . MYSORE FONSI SERBS BNE PRA SURAT ORAL EEE GEE haath SOI Ee BL Sel Tk dh Eo I Ea freswe IN THE HIGH COURT OF KARNATAKA, BANGALL DATED THIS THE 45 DAY OF MARCH 30 THE HON BLE MR, JUSTICE B.S.P ATS WRIT PETITION NO.S8774 OF 2010 a WP HO 38868 OF SSID TBE WARE) BEPWEEN :
Be LAT 3 LER SHAW WALI DARGH MNO.292 771, RWI ROAD CROSS LASNEBAR RIOHALL, MYSORE REP By FPS & BRESIDERT oe PASAT eS OO SEE oe re SELED AUR HAMUDDIN a . - ee PENTIONER (OY SRL MANMO HAT PN 3 ADVOCATE). Rp AL T3.28. Le? ki OTT WAL BE BAIA STREET, Bi Vee eA
- MOHALLA. MYSORE
2. SRLMLY SAT aA 8/0 LATE VENEATARAM AGE: 61 YEARS RA DANO. 24/1, RRISHNIVILASA ~ ROAD, DEVARAIA MOHALLA NARAVANA SHETT:
ASH BTTY KARNATAKA STATE WAIG? BOARD
-8O.6, CUNNINGHAM ROAD OURT OF KARNATAKA HIGH CCM ty sm BP SNRIOE NE SAREE PSMA, ESIGPE Saal GHEGT ROP IRB LAVNBGS, PIG COURT OF KARMATAKA HIGH COURT OF KARMATAKA HIGH ¢ PE 2 BANGALORE ~ REP BY ITS CEO .. RESPONDENTS (SELT.N.RAGHUPATHY, ADV. POR ELAND Eo SMT.S. R.ANURADHA, ADV. POR Rai si pe These writ petitions are fled under Article 220 and ~ Pee a nr 2 cr es ne a ee & Lie ee 267 OF tne Lorsttulior of india praying to ise.
a8 & F . Bs -e cue pe Ls . Bn ore, -_ = oes csi roy 2s boey aoe, « im the nature of certiorari queshing the pitt 6.102010 passed on IA No.l in O.8.Ne.4/ 10 the Pressding Officer, Wak? Tribunal, Mysore > atk. ete. me These petitions coming on this day, the court made the following < eB @ _F : tee . 2, e .
iti titese writ petitions, ihe | petitfienser ie challenging the order dated ©.10.2010 passed on IA eu. eo -_ x "ee, act , --_ a fy Me APSR Noll by the Waki Tribunal, Mysore in O.S.No.4/2G610 thereby permitting the plerkif to fille the suit by " oo aes - De peas all Z oe £ eek ; wa ot coe ae ca | Plevikied omer Seetion: S(K2) of the Code of Carll Procedure, 1908 and granting an order of temporary e ry iguration restraiming the defendant Nos.1 and 2 Tee os, e , . : LE . & E 2 y ead on 1, ge pag Pgh Fa Tame petitiener end the 2¢ reapondent from 'abetructing the pleintiflz / reeporelent Mos.1 and @ in MEMES PEP EAPO ARAINOPE GLAU GE RARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CAUCE ke putting up the compound wall towards the northern wile of the sult schedule property. ® a a a B aoa och Wpurictionl agautwt toe petitioner anc the 3 resoomdent in, respect of x perty bearing No. 2027 frove intechering wilh the plaiviills' peacelul posses saion anc enjoyment of the suit echedule property. Along with the plait, the os sooking an order of termporary inpunote tion restraining the. defendants from obstructing Pag rer ae . ee oye ve ce the se auert ifs i putting Bp construction of the ogee <O und. wed a towards the morthern eide of the oh, oe be 9 2 ne ee ee Me oe Tomy ae ay hearirig both" parties ang om pad teria be tet record, the Trial Ceurt hes allowed both Ae Eee ae mg . : se cute 7 pee ee ceed ete BeUGG Ggeinst or Nebechulla er othere ordering BN NEMS SEU ESROSSES SIMS, PING PT GAIUS GP RARBATARA HIGH COURT OF KARNATAKA HIGH COURT QF KARNATAKA HIGH COURT OF KARNATAIA HIGH COUR the applications. Agerieved by the same, the present writ petitions are fled. a ae * : ae &, bem cee "eek op san ; . | Metve beard the learned course! for ths. parties ard perused the pleadings aryl the i impugned ¢ under ond . other materiale placed on record. ermoyment of the eurt sched ule ore sertys ', thet the delendarie failed te procuce « any dew ment fo ehow thet the eit echadule property was e Wek? property are "phere . in posses easier of the suit achedule property. "The Tries hes placed reliance on the order pasaed in Exeoution case No.28O/ 100° dated 71.2008 owherein tne application filed by the i defendant - Karnataka State Wakf Beard under Order ras Rule o7. ai CPO claiming that the eult echedule og 3 'operty was the Wakf property hes been rejected by a ° detailed erder while directing delivery warrant to be Sah MEISE UD PESOS ES IETIVEGIE ROMER REE ARIS ALAIOA, EGE COURT GP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA MiG COURT ht delivery of possession of the property in favowr of the plamuliz. The said order hes attained finality in as much as the Wakf Board hea not challenged the SAMS, The Trial Court bes also fours that the Wald Beaed bed. Ps 7 n 2% - te a eg, s ay Hh #4, - q iiact fied another suit i O.S.No.2R1/2¢ LOG . fe cabered as OS Ne.26/ 2002 seeking « declaration tot. the very property which is the subject tetter of the Ho awevEr, ent proceedirgm wae the wiaket :
this sult hes been withdrawn 'end thous en 'Hberty was fae TH: Buc 7) "proceedir YgE afresh i instituted . Ta 18, the Caurt below hes proceeded to neon, a pra facie finding m favour of nee the plaintiffs regarcinag their actual possession and that the property.» was "not: a w kf property. TD is in tre background that far 'the lmmited purpose of permitting ° the ple aintif e. te put up compound wall towards the northern portion of their property, the Tribunal hes sranted ati. order of temporary injunction. The findings seconde a by the Tribunal on the rnerite of the plea set oe BE mete SI aie 28 ENE SEL AIELASIED ELE EES SOND IE EBS ELEIRE. THMGM COURT OF KARMATAICA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR ea cadinat influence the Triburel in the dissosal of the suit on merits. Therefore, this is not 4 case which warrants & g inferierence i exercises of the writ jurlediction.
"eF S. However, @ legel qgueston m sought * be canvassed contending that the suit itself Je not, mamtamable withsut complying writh _ the regu sirements of ieeue of notes umder Section. 68. The Court: a nel ar nee four thet since the peop erty i tush ia. Wake mereerty Pp z y afi as the application field -b by t th 16 Wait Beard under om the execution proceedings iietituted by the. plain nifts thas been dismissed arc thes Bare has attained £ finalis v; the petitioner head made out zc orime facie case for grant el temporary igjunetion. | de | whethte the plaintifi +s ought to have complied with the requiremects. GE Sectio hon 89. The seid question can alec be urged at tie time of trial of the main matter as the fetings recorded even ae regards the requirements of uh | ne RB EB ah COURT G H COURT GF KARNATAKA HIGH COURT OF KARNATAKA HI QURT OF KARNATAKA HIG of m8 3 wel Se wees wu bing YES sli ws grmare te betes arte oar _-- - = mw célvered to the Board mentioning the nature of GALILEO M2 BALBOA a COUR Ge KARNATAKA Piltsht ad segtraaeatcrerns bee plisg aps Be, ee pus aban, ot ee 4 wo CE garth te See complying with the requirements of Section 89, are only * ovine lace Oncings.
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6. The petitioner has not taken up the contention - +e 7 2 ahi ws weg tds wens wg compete ea Bert on dctges beg Be betore the Tribunel thet the eurt was not reiiteni ble. Whether the plaintifis coukl have matryiained the suit Se we tbe a? an 4 . i *, , rn a --_ ve epee seme ee. before the Tribunal and whether the requirements of notice urder Section BS ought-to nave been folowed, ee eo a ae 'Esa pwcpwpe ted ewpee diene: pera are matters which emerge clearly lor conmideratior: ance the trial takes place and the entire. Incte are placed before the Court. isevy eo becmuse a conmterition is urged by the learned counsel fot the plaintiff thet as per Section §9, bur to preset a mult ageimet the Board operates of huge?
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