Sri N P Rajashekar S/O Late K R ... vs State Of Karnataka on 2 April, 2008

[Cites 1, Cited by 1]

Karnataka High Court

Sri N P Rajashekar S/O Late K R ... vs State Of Karnataka on 2 April, 2008

Bench: Manjula Chellur, L.Narayana Swamy

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T§®s  ﬁﬁiﬁ ﬂ§§SEL aaming an ﬁax digtatiag
Jﬁdgment, this day, MKRJULA CKELiUR J, delivered
thﬁ ﬁsllswingzv _

S U B 6 E E R T

Eéarﬂ the léarned aeunsel appaazzﬁg £0: the

 'xres§éc£ive parties and perused: the regards

 2 §uzhi5hed by the Learned Gcvernment Advcaate,

2, fﬁis a§§eal is the third rcund af

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ag:;cu;tuxa;V§urp¢se m iae. f¢mati¢m 35 sites,

 ég.§ha cantantisn cf the appeilants :55 the

"_§é§ﬁﬁ§' §i%aétsr after having xegaxd ta the

f*ctugl.situaticn has Emde this cbaervaiiag and

 "xt%eié£5re, aha abgnt Eiregtar sf Laaé Raasrds -

',"§ha5 3"' respondent herain cculd. mat have

_f£atar£exed. with the séid arders af the Eeputy §ir@ctar dated 4.1£.1§§7@ Ey the interveatian af the 2" respaﬂﬁent tha very ccnxrergian c:r&:as:*~.j'ci;':3c&:*x fram the cancerned authaxities = '%1?ﬁf§:14iT§~§'M. ccaxmissiener and ac aim 3&3; Ilﬂdgg-..v&éL3"id "g§V$I1é.:$~. .. Act weulé be e:::f zw a.s$ista};1ce ._%.¢ 'ap§§ev§,A:éé'a3:t.s as they cannat intexiiésxg the[V.v--1;%>h..;it«' iaads which are c3.as5if:'£V.;'e£*2mcIei'~._S¥=£Vi fin cathez:

wards, the Saint v3},i;;ecfi:':::f:_ fx ;a:;a Réﬁiéfés Eﬁaving zzcticeti. that since' 'A acre and G3 guntas shegsanf ﬁgs resyectively «maid net.' " ta: classificatisan 5--A as c2ziLti=zak;fle'2ﬁ;r. arghle 'l'a.:;.»,:i3. In 'i:.1:1f:e7-.lea;:':';¥;§.'i.e:*:f' xeund sf Litigation, the Ditgiﬁian at'. fiﬁis Ccuzt directed the 5:31:22 §;S:i'§&..tQr"'- gf $é.§1€';I Rec¢rd.:.s ta giva an csypaztuzzztgr appeliants inciuding graduation oi 'zmtexgal their favcur and then pass an wxczez. At péazagragh 13, af the igzgugneé arﬁer cf the Jiﬁigzt Eirectmz, We ncstice that eppartunity was '§.i.i%e:: ta the amellmts.

6. Accaxding ta the agpallanta alaa _..*?:_E:«oug21 the classificatian af this land was ':.':«;:_':"c1a:=..e_i%?.r.:*_"'--.§-5 Qeputy Eixectar af Land Records wag'.

aftax notsgasanq the aatzzai ::ac_s§;s§5s:i,.e_-;':;':"':;a:.':' _"tEii$'.:':..:e::<S."»_ ta; classify it as 5-3:. fr-33:: :5'-«E5. sf.'-"L§.',"~e:'i.'§;!:.~'€_$"':'1".v':§.'.G unﬁerstand the zcrmszegrs' -$3.? vs1z.2.f*:é*ef=-;§*ri,,if:g Records azztharitiea and ;a:§' §3.5e"--;m}w' these phut kharabs have ta b's*2_4_.'T§1a:iV.s§«f:§,}e«:;_V§§£«.%re-clasgifieﬁ. Gr re-reserved, arse '§;§§§"'i:s:> ie§e:;:~.é':a:V._fs$«;t;ans 5"}, §§ aﬁﬁ 73- 05 ;"i':'h'v::§V V1";?.;ar;;:§. Iiaavézéézé' --§§,ct_,m.71§é4, a§a::t frczm refereiztse "-§€a.'"'.§. £3;§R'tarJ{a.+ "'*'-ézévenue Survey Manna;

- C1:a§':.:e1*"V' =§r11i.ég'3.:*.ge =t2ie._:VV'{1e;$cription cg yhui: Eéharab is g*i1;='e:2 ;.._ .3e¢ti<::.as. .e:*?, 59 and ":3. eﬁ the Land _ Re'4£e;.%;1ieL'~.3ict,V"33§4 aqeacl as undez:

- "<. E-?';§b,},i.¢ zﬁads, etc. and ail iands not the yrsperty of cthers b._e?;:;z§g ta the Gavernzrsant: <1; All .};,'ﬁ:§ﬁliC rcadsf streets; lanes and gathsy AA "~._br;i.dge,=5,. ditches, dikes and fences, an er beside the saw; the beat 23;' the sea. and cf harbours and creeks below high water mar}: and cf rivers, streams, nalias lakes and tanks and ail canais and water amzrses and ail 5;tand.ing_.va§i:i'T'~._ fisming waters and a1; laads avhsaréﬁﬁéz' '4 situated. which are mat the yx'o§ié_}:5;?t';;_sf'§£'; individuais car af aggragata _6f V ' 1;::=é.s';;*5§a?:i$A.V legally eaipahie sf 'i;:_r;:»3.c3;iTzA;g3; '4'--T;p:i-;<::.?pa,é.5*'t**~::§.[,," f azzd exaept in so far is x.§Lg}:ta'* §:.i-'-- "' such persons my' ~»..{esta3bLL.i.s12«;eﬁ.,; was':

mrer the same, be ctherwiae .. 1;a%r 54:25" the tiam heirigf 313$' $£--'_:.:::«r.".*.e<:eV,.i¥" are hexfeby dzeslareﬁv ta fii-zgiihts in 3:- aver : 5 %:§3'.'" : a§§_§eE3.,;.'--v'tI'a§.--;*i.'::.:;fAi.ng theretm ,. Gavefrxzzaent .

H A. IVé2v this sesticza, 7-._'1'::§;g*1: zsaans the highest gra;i.;%;i:, V. arﬁinaxy spring tides at 3253.561: Bf the yaazra.

{2} ﬁhexa any yxzspertg? at my " "fin our over any pxoyerty is by ex an behaif af the Staité Getférxzzzaezzt oz: by my gersezz as against " . _f§.£ze state s¢»<.«~e:.~::.mn.t it sha.}..}.- he mwfu; far the lﬁepazty Camaagasianez, $3' a Survey efficer as lawer in srzama than a Eegeiity Csmfsaic-ner 5 after ﬁamzaﬁ. iaqzzizgg :9 pass an erdagar deaiéizzeg 'aha claitzz.

(3) Any yerson aggrieved by ,¢m , orﬁar made under aub~saction {2} er iﬁ $ appeal er revisicn thezafrsﬁf m;§' institute a cﬁyil su;tm§Qntg$£;n§.th¢p » srder within 3 perisd aﬁ aha yéarafrm ,_f the date 95 5'i.1ch:€3rd.e:::__ ism: tktig A'£;;~:.::a;; "--~ éecisian in the' gi§;; gait _shai;"~he"

binéing an the partiés;

58. ....

59.V §isgg$%;_:§f: $éﬁ§$[.§r ather pr¢peztg_§el&n§in§ tﬁ*$tat$'Gcvernment andgx*§§ﬁ;;an_§?:,Sub§$at.tG such rieg as jbe " méiéj t':r;.i.is behalf, the ;3taté ﬂG¢?ernm§§§ _{;xxxxx3 the ﬁeputy V¢cmm1$si¢ﬁ$r}z *_,» the Aasistgnt Csiiz§iVs..s3T.éaex{ sharge sf 3. Taiuk Q:

'"E$luks §ﬁ¢ the §ahsildar, may disyssa » ﬁisf iﬁnd GE éﬁher praperty beicnging ta »:h$ State Gevernment under sectian 67 1"¢£% ' §therwise ﬁcr guxgases ef agtigﬁituxe, indastxy at any pubiia ..ﬁ;ii:ty and subjest to the gzovisieng 55 Chagter XII fer the censtructicn $5 huiidings.} 'z2,. Lands my be asaigned apeciai purpases and when ass;§a§§; f shall not be etherwise used ﬁ§thQﬁﬁ R sanation cf the Bepuﬁy;_$Qmié$i§3éi;i V ﬁﬁhject ts the genera; ¢rﬁ$£§>{¢§ 'th@!Hxg state Governntg $ar?¢§ ﬁﬁﬁicerﬁq"

whilst 5urvay'» *,¢pefati§ns f a:e' ﬁraaeeéings ﬁnder tﬁig Agtr ané Qt any ache; tim the Qepﬁéf ﬁﬁmﬁigszcﬁézg may get apart laﬁésg-wh;ﬁ: §£éa§xQperty cf the State Q¢3;?z*a€:.;;3{.1zaa:3.t;a§ii:'§= :.:;é.j.,~s*:" in the ;awfu;' Q§¢u§ati¢ﬁ:'¢f fanyﬁ«§exscn ax a§§ze§at%~¢§'§¢§5Q;§ $§_an§ vgliage ax parti§ﬁ5}" éEx=T$ ~:§il§;ga, far frae pastaiéagg '5§¢:;: "t:;e_ %_;.'ii.1,aga cattie, far z;"?.G3:ast fax' any csthaz ygbiga pﬁi§¢se{'a§ﬁ'§§nda a§s;gned speaiaiiy '"fGr Vang" suéh puz§¢se shall us: be is£herwisé"ﬁséd withaut the sancticn af j~3ha .§9§uty Sammisaionerg ané in the "ﬁis§a%ai cf lags under sectian ﬁﬁ £32 reggri ﬁhali ﬁe had ta gig xuch apemiag ._'~_ ~ agsignmantsw"

'=V'nE?an'=:ha earliax ﬁivisien Eenaﬁ 35 this sang:

V .aft§r noticing the inds sf phat kgaraﬁ with the ava;labie Land; aﬁd haw the reservatien sf taega hf' phat 3-chazrabs Ciﬁilld be dame, after setting aside tha araers sf the Saint Qirectar, :@::;an,ag§: '2gac3c the matter for ﬁxesh ssnsideratian. ;'t"'«ijs-..__§c£;3afr Eran; the §£a;::na,ta1;a Ravezrzze Survey..._§$}:;a:i$fi' .Wi.§L}'..'C;§3u was aariier referred ta alscjp ra_aKc§..~3 as ':'4%2§:1§£2Z'u3.__ ,2. sagas at, gust'-.:p1E:a::a:: :§f1:e£*e'; are tare kinds cf are {:3 ::acuE:t:va3a;g_'F:"a.a:;;ai--.._;;2}":;a.1§ivg;§3.e but %-it1m:a.w§'~~..,_az::iAi £923 Hisazm gather ;;2tzx§»«55e;$ the first ;<::;Vm gi1$'»-::"&t11;E,3;=,_"§,;:;T2éTJ%.é;.tﬁe iané *--.su§;"s?'e§' 11mr§er asseﬁsed :'--.__f::;:-- §€.§*é;-*:;'1;%3$5&;:=5» '~--.$.<_.;'3:'fic":1}ate.:3.fe when it is §*:},a,;a:5;ed. v.":;:5:'1;.'-.'§.u'i.:« ".€r.s:: c1:,.Ltiv=a.ti:sr: 53:22:

_ as °'g{I:.v}V _$§§[email protected],3;.t5, {2} ééfatezr as. 'V :z:*;c13l,*t:;'3;Aaz;a.,;bl.a and tha Eaezidez may bring ;,;s';f;_:c§:~_3;and cuztivatian witheut any 3 to a ahange because it is that such rstzitlvatican czaxz aniy ﬁe . §7éffec%;eci by the egg:-enéitura sf " ﬁner. me ruie xegaréing the seacszad.

iind is that uzzarabia land izzclizcied in a same? immber assesseé. for purgose af agriaulture when xaservad or aﬁsigzzexﬁ fer yublias pairpase, or czccayzeﬁ $3; a 35:336. :1: .ZIecGg'i1.°.i§Ed fast path $31.' by tam:

>-M ...' E ax steam aged by the public §§:, , irrigaiian ar fer ﬁrinking orw~§§: f,"

ﬁmestic purpcse, 3; used ﬁe: a"§§riai"K ax funeral graund by the_pubiié'é$¢}, x at assigned far vi;1age Lu§e£:éz£e£, ,._ cannet be cultivated. 'ﬁhﬁs in §eSpe¢tg * sf secaad kind. "ef '?§ut Vx£h$zab"

suitivation is yrohibitaé. e§en: théﬁgh .the laad may be ﬁﬁitivgbie unleég the Eeputy Cami$$i§nér *§e#m$t§".it, and alters .tha :a5si§nm&$§'.$§ ¥fhe Ehat Khaxaﬁéﬁﬁén tag gaigésg f¢r which it is res$fvéﬁ"i$_ncggéngérlgperatiya, {e.g, Vthe Vgﬁénﬁgngé.]téag5_}abandcned nala ggtc,in 5;i;2j:.; '.3.zz--..v tE*;g ﬁsase of a raaé tzm %uie is bﬁﬁeﬁséryed i5: name a highway al%;ys_%'h@ghw§§, Qartmrsad asﬁigned '"&$ Phut Kharéb wen nut needed fox the V." §arp§5e m@§"§a aiiowed ta be cultivated »§§«]tﬁe, holdex cf the fieid an his ."§§y1n§ %he usual assessment.

f$§ such strip is in alienated lané aésassment should be ievied when it is ciear that exemptian Griginally aacerded was granted an the ground that the land was ta he useé as a rcaé at far aay ather definite pnrgﬁse, if this clasg of $2111": Kfzarab is pe:;.'z:';:%,t;*;;eC<:.i.<_' ~.._ :5: be ¢i1l.t.ivai:ec1,. than it m;a%;;a¢%%%;% assesaed even during ctzrrezmy ﬁettlezzasnt at the saiggirate a:s 5t2ie:'_f;;'éSt'_' cf the same? warmer aigd théj f increased. when _ theV".;:£:;;E,_{:ivai:;;f;::'v 'cf V' such kharab land its enclosure causeiﬁ.Viingonveaiféaﬁaevfi to cccuyants ofv §:e,*igh?ﬁ§§€2_ifi;z:gV .Vl.a;1d, ="

'2 , E'3:oz:t _the it is very 91%' '="-331'?-" Ran cultivable iand which fag: scam ctizar p%...:r§;j:;%,§e ﬁﬁéhgbited thmzgh the land is :.1ﬁ1.e§s ﬁeputy Caxagrissigner perzf:u.ts "--sc;v zefezrs ta the fast that a,$;é¥:ig§:;§tae;;t é?f«...t.1:.e phat kharab far a partimilar :§"?c'E.'*.:V§r3$1£;s,"r:',A¢5"L1._}._.d be 2:e-assigned. by alteration fax '-$219,' §u;:.4§nse"for which it was reservéd, no longer eziiistﬁ. "There is a proceduxe to act: this" What ntzza .§'§i.nt ﬁxrecter ef Lanai Reﬁcrms did was the ;_V§*eg>§:ty Birectcr withcut adeﬁting any such . --- igra-sedate scald not have aha:-zgaci the <::,}.a$sifiaatic:n of the Ltazad, fram 5-B ts 5-3.. ciassificatian far several decades. In 11¢ ascszzsxdezr the cmsztention cf the i&a2?J§u__eii;' £2'g'=.':z1,?§1}i-$_,.é3._ ﬁes: the appeilant that as the vary develapesii tawnship }ﬁ'1'3;e. _ }cé.'t.Vie__ .,a5ia ' korakalu reserved fcr_::a_'§s.rtt2i.;<:.12_';a;' [}*.i3.;::;1I;f¢$a,:'; .é;".a;' coliectian of water and."Vit'i¥ 'o%:'gr 'of 4;a§;E tize §c>::d as lang exists, V :_:a_.nn:5£WV_ ¢t:.I;s:£.d.e¥§4édV far the single reascn ti-:.a;t# .".';§§~ggnue Act: and §u;:ve3«' ' _~.thé::AfA:z:*e:;p demaraating §c%2.:*e:5 pf wha has ':22: re-

$la5$3Lf§'..VAV.§'% av.e;:;;';§g'n2::ent er ting puirpase fax :§z:1i'a~.g}: reserved. ﬂezefara, the Saint V E}i_;T1=$«.c;{:::;;;'A'._ 'Land Rezzsrds -= @133 2"

rmégﬁénzient '32-¢z:%.;5v_ j.'ust.:i.§:i.e¢3. in bringing back the . 's.;«."*;.,2!..a..s.,;,=,A;];hf;;;.{--:x: &%i:i:;°sz2 to the earlier classifiaatslazz that ._ ta 4 . 12 . 199?.

8.. _ 4f..--'ei?e are alﬁe unable ta acce§t the amnteﬁiicn of the leamzed ccunsel fer the V.ajf1:;'::>T$3..1.a::.t that the very urdez: of convarsion by ';the Eeputy Cezrmissiozier conaeraed mentionsmg such aitﬁration of aasigznnent as stated abeve as centezzgiatad ﬁnder the sﬁrvey éiazmai and the Land Revenue Act for the shmle reasan that the arziers csf the zzeputy Coxzgaissioner under se<:;t:;az1;':i3>5 cf tha Karnataka Lana Reveaue Amt d$ not ;;aicé:§ gr aisalase that he did think in that di£e¢ti¢§,ﬂ£n;t ether waxds, there was rm app;£i§a%:iQ;§' 'Q £ "'r:£ . ' 'aha authcrity regarding plﬁzfm unaer the classif1cat_i'sn::§: 5'«E. prssaible ta iggmre suggié'-. _fa;t thé sizzpla xeasoa that by ﬂ:i;ﬁ_:se ;_;'3\ep:3-x:§%"~!}:i::'er;ter of ieand. Eecm;:Jui;s:~ ,%.?é*;;»=ci'2; s'5i£iéei»»V-€316 ;%,a.,§€.s fzrcz-2:: E2-«-A ta 5-§{j Eﬁ a#1ﬁp¢ch%bii$t§ the §eputy Camiﬁsicnax mast 21é;'s':e":%}e#;::_ the .'i.i'£§3r«E553,03'1 that the pmzt khégralts in 'qi:,;e5ti§;n falis under sectian 5~=~A azzé ,' *z1_;.:sr. tinge: these circmrgtanaes, we are 9:

.. t}';§1 that the Jain: ﬁixeeztar cf Land R?e_cozj:'i5.,ns.€z§d. the learned single Judge have rightiy AA §:s;D1lﬁe:-.:.:3: that the Jcreizgt Eiractcr of Euwey and Land, 'Vx%_e;'§iords was justified 3.11 re-ciassiﬁying the Land 'is its criginagi. status as 5-3 instead of .5-.3; izffze applicant is at liberty to appraarzh the 'J:

azanmemeci autlicrities in accczsrdanse with prmemre fer 2:3»-c:.E.a.s5;f.ficat*.isn $1' re-a5s3;:;;:§:z;e*;«:ﬁ{f::-.._: " :_. of the land. as csaterzglated made: the ._ b yarmai, Amozdsinglyf the @ea.}; ._f.L:S-...fG§.m;'§§;.5§.&£i__ A eI'iI""'--:'*

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Karnataka High Court

Sri N P Rajashekar S/O Late K R ... vs State Of Karnataka on 2 April, 2008

Bench: Manjula Chellur, L.Narayana Swamy