Jamalsab Jameel Sab Hithalamani Since ... vs State Of Karnataka Dept Of Rev on 24 May, 2010

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Karnataka High Court

Jamalsab Jameel Sab Hithalamani Since ... vs State Of Karnataka Dept Of Rev on 24 May, 2010

Bench: H.N.Nagamohan Das

BETWEEN:

(By .S':-i RA\III"TjIII£GxDE ADVOCATE)

IN THE HIGH COURT OF KARNATAKA

CIRCUIT BENCH AT DI-IARWAD

DATED TI-IIS THE 24TH DAY OF MAY, 20.16" ' ;[j--:  *- 

BEFORE

THE I-ION'BLE MRJUSTICE II.N,NA:GA.IvIOH'AN"D'AS'-AA..__ 

WRIT PETITION Ncf34§392 / 2,061 '(Life)'  
SRI. JAMALSAB JAMEEL SAB 'ITIITIPIALAMANIA, 
SINCE DECD BY LRS.  _ 2   

NABISAB JAMALSAb?~£~IITHAL-AMEN'! 1- 
AGE: MAJQIE.  A _    ' 
MOULASAE.xIA'IvIAI;s'AE:HITI+IA'IgAMANI
AGE;    Q_  

ME3HAB(5()B"SAB«IJAMPILISAB I-IITI-IALAMAN1
AGE:_IvIAJ0R;~.j'~I..   "

ALL ARE ESQNTS,-_Qr>._V " 
LATE JAMALSAB HETHALAMANI,

._'jR:Es1DENTs GFDQDDAGUBBI,
. _ R'HIR'Ei<.'ERUR TALUK,
' V. " HAVER'1vIL}1ISTRICT.

 PETITIONERS

IVAND:T 3 

' STATE OF KARNATAKA DEPT. OF' REVENUE,
=  M. s. BUILDING, DR. AMBEDKAR ROAD,

BANGALORE -- 560 001
BY ITS SECRETARY.



2. THE LAND TRIBUNAL,
I-HREKERUR TALUK,
I-IIREKERU, I-IAVERI DISTRICT,
BY ITS SECRETARY.

Ea)

CHAMANSAB HUSSAINSAE DODDAMAN1 
SINCE DECEASED BY HIS LR'S    

(a) MAQEOOL AHMED,
MAJOR.

(b) B. ZABEDULLA,
MAJOR.

BOTH ARE SONS OF».  _ ._  .  
LATE HUSSAINSAS DODDA-MAN1,__   .
RESIDENTS OF GADAN. GADE KERI,   
SHIRALAKOF-RA-,.  I  .  ' 
SH11<HAR1i>_URA'TA.LL1K,_ _ .
SHIMOGA DIS':-'R1.CT;~-_;..,V   ' '

4. EAK;RCU'DD1':N HUS-SA:.N'SAB'DODDAMAN1,

AGE M.A..3OR,    _ _'

S / O-._ HUSSAINS-AN» DODDAMAN1,
R/O.KEREDANDE,_   

AGUMEE ROAD,  
T1'-i'IRTHAH'ALLI"TAL'UK,

3 SH11yIOCA DI'STR_1_Cfi'.

 5.  " JAMALSAE ALIAS

 PEERSAHDODDAMAN1,
. "AGEM"A.JOR,
"-.R/Q; MAKHR1,
I-HREKERUR TALUK,
T HAVER1 DISTRICT.  RESPONDENTS

LE-y..S'1"V1T. K. VIDYAVATI-H, A.G.A. FOR R1 3:, R2; : SR1 M. RAM BHAT, ADVOCATE FOR R383) 85 R5; ' SR1 P. G. MOGALI, ADVOCATE FOR R4(1--4); SR1. R. K. KULKARNI, ADVOCATE FOR R3(a)) _ N./"V ﬁn;

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DT. 23.10.81 BY R2--LAND TR_]B_U.NP.L, HIREKERUR TALUK, IN so FAR AS REJECTING TIIE.eLAII;I OF' THE PETITIONERS TO AN EXTENT OF 7_.--3AC'R'F;S. GUNTAS IN R.S. N098 SITUATED AT DO.DDjA»GUI'3B_I_4t VILLAGE, HIREKERUR TALUK, VIBE ANNE/XURE--A. THIS PETITION COMING ON TROR i'PREI.IMIN'ARY._ HEARING IN 'B' GROUP, TI-IISI_)P_.\_I', THE COURT' :IyI.Atv>E_;TH'E_V"P. FOLLOWING:

. R DATE' In this Writ for a Writ in the nature dated 23.10.1981 in ALR/21 Tribunal, I-Iirekerur Taluk, so of petitioners' claim to an extenti'o_f4'?p in Survey No.98 situated at Doddagubbi\Iii1age;iHireke.riur Taluk, Haveri District. ._2'..,_"Befo'Iee__ the Tribunal, the petitioner in his Written statement i2Ii.10.1981 specifically admitted that he is in j possession and enjoyment of 9 acres in Survey No.98 as a ::_teI1'arIt. TThe petitioner speciﬁcally stated that the remaining ~ Iand Survey No.98 is in possession and enjoyment of the " "respondents 3 82; 5. It is further admitted that by mistake, the \;~«J'-"

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