Karnataka High Court
Sri Nagaraj Reddy vs State Of Karnataka on 19 April, 2012
Author: Aravind Kumar
Bench: Aravind Kumar
iN3$H§HKH{CCURTffl*KARNATAKfiJ¥fBANGALQRE
DATED THIS THE 19TH DAY 01? APRIL, 201:3; f »
BEFORE:
THE HON'BLE MR JUSTICE
w.P.No.s339-40/2012 (KLie:7R%§/5TsUf:}_% - . 2 "
BETWEEN:
L SR1 NAGARAJ mum' _ .
AGED61 YEARS 5 , sxo LATE MESTRAPPA @ APFANNA REDDYJ ' R;"AT BANDE BOMMASANDRA'V1LI.AG'E ' "
BEDARAHALLI HOBL1. --
BANGALORE EAS.'£' '£?A£UK BANGALORE :>I_;3'.'§R1g::'r ' so SR1 VENKATARAMA EZEDEY AGED 55vVYE.,ARS~w%_ '*:::, V .
S/O LATE, MESTi?jAPPAi.@ 3131:: _ WA @3392' AGED AB<3m:*:;5 Y'IE.,A'P;_S* " ' ' RXATE' BANKER gowxmgagxagf ""%!EE;LAGE1 BEEEARAEEALI';-.?£i€>BLE ' A "
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- ¢ fi22':§}§~%;;3;:+»£;a. '¥f€EZ§Ir§ gag; " _E;$A;'%é@§1:?;;®§E Z. EEEPEETY CGMMISSZONER {RE'JE;NUE) BANGRLGRE URBAN DESTRECT BANGALGRE.
THE ASSIS'FAl\TY COMMISSIONER {REVENEEEE BANGALORE NCIRTH V V TOVVER. PODIUM BLOCK VIDHANA VEEDHI ROAD BANGALORE ..
as THEZTAHSILDAR KR PURAM BANGALORED EAST TALUK V BANGALORE: *-.,L,.;'REsPON1.>:~:Nf fit'; {BY SRLJAGADEESH MUNDARAGL AGA;-««~-- THESE WRIT PEZTITIQNS AR';:_ xfiggu V_U1*;;D1:RV A:"é:':1c:L.E:s 225 3; 227 OF CONSTITUTION <:>FjH~i:5L.:: PR;AYIN'G_:1'Q c,.%:;L_:, 90:2 THE CONNECTED RECORDS. DIRECT _ Lz;xN:> R4'"';:z:v' CGNSIDER 'THE:
REPRESENTATIONS; CF--. VPI:i£1fJ:*r0_N'§:RS é'.NNEXURE:i--H AND H} DTD.11.5.11 AND *-.:é:--.1';_3,'2J 1~fH,E;D ~ BEZFQRE THE R2 AND R4 RESPECT:VE:_:Yf"'T' THESE; V'§¥R:f:* 'P_E':*zf:*:QN3'"=.{:§:rv::NG ON FOR ?RELH\/[ENARY HEARh\'f{Z% EN €3RQ*;l?" '1'E{}'S--. BAY, ma. C<}UE€'§ 92313:: ma, §OLLO'éf:NG: L V . A V. VWQRBER "'iT;:??_:E:'r311§;c:.;_1;'€[Q-'::§%J<:;€af,€ is éifecéfid :0 {aka notice €91"
E€VS'g)€}'.f'i§§':§3C§S "fit: %« E6 is permfiisd is {$6 5:231:20 if
4. .;§i;:;'}§;3'€'§f'£i:"E_€€ xéfiiihin a §er:iw3ci sf §'E1'€s5 gm-3§i<;s fmm iafiay. % 2% Esarfi iSr§,N.KéP;am$sh, isarneii Caunséé appezzfizzg' fer p~:=:=¥::ti0::er$ and Srifiagadeegh Eviundaragi, Earned Aédiiiéiégi Gevémmszri Advocate for respcmdexlts. Perussd ti;h6:;':"::$.s:;:r§§.Il _._ A'
3. it is the centention of peU§;ié'n'e«r$ f<::§:V{;:s:r".,1 dated 05.041963, the Special }DepVuaiy__ »1CV$§nfiéi:$i'e:i$r"
Inams Abofitien, Bangalore', g'ranté'z:¥.f:crCCu,1;>an§§§'-'M'§Gs:a:1 extent of 2Q acres of 1aj«;'1 dM Bands Bemmasandya, Hosalggte T jéjintly in favour of 'Madappa and Chikkakempa1a1<%e:;;3$i'é;f:»"::.2;%i'L{' 1§vo" said gram: revenué authorities revensga f€iC{>1'£iS by €:":?:€:*§>:t:g ihe i':a:I:Q€+S 3.8 i?'f';?i§€§E{E€:§ §§"{}'{E}. $333 :r;_;;jL23.Ei<3:";__;j'§:%g"gi€;3iisrx §'§n%1exur€MB. Ths s~:+ais:'£ gramigsg ufisieé" .,;*j¢g%v;:§%$;'.§é§«--..sa1$ ésafi dafésfi 8.9.3.965 said 'shé 35.12% 3::
§3:J9::§r@7§-.,:'§ré'E'$_:;;:j3;jg:9:i{:3.§afiJa.§I:37 311$ mzjéaiisn wag affeciefl £3': 7__f:};1§g namé: sf piarchassf L6. 8:': fiiarayafigsaafamgr as fps: c =g%::;%.:j€X:£z'@_~5§Q' Tha saié E£a§3;_ga§:3.$wam:,? 393$ ibis saifi éafié ig 3 $5 2 Hfiéfif Em} $5526 daafig éastsé 58$i§82 ggrzd w :§.2.:§$3. .The'reafie:§3_ muiamz Wig mameg Qf_§eti¥:;i$nars 1:3, :§%$x?&'::§,:§e:'2'€;i:§€;:'::1'_si ':
.»,%n::'é::uré~F''ana F1 f€3p€§§%*€13', §§:::?a-éég '€55 19L83~8zi1_m'2G1:3~i2 mac: 1:113 na1:fi<1é_$ gar Axzn-e:s:_:.1:*"e.~<::§, Theraafizer fiatitioiieétg reépefiéents "fz3:* condzicétiizg ph'0_d i_ ' ~ 'i . 1 . pf{;.;g:.'€ha-S'§C1 b: 0:1: «sf % submiéied by peiiiienas tbs}; hairs appmachsid this C€}'§).i"i sseking fer issue of writ sf mandamus. 45 Learned Additional Geverrameni: Adxraééts AT§§*:§{1i»5 'T submit that subjéct to represéntationvémhpaarigfyg pétitioners in accordance with law', as per the provisiong of ths E969 and if those app1icatiQnr:V$ a;'é:"'§§ submit that authenticity and Vxralidity in question and Ciaim Sf peti*:i(3s§1'e'if;§, -#1 03%' be kept open to be COI1Sid€1'Ed: if narsd. ba. Said submission _ V 5, Ef£'iFs*'if1é"'§".€§£3,I€":VC:§'v.'£{A}if£iC§S of the (tags: as narrgtsfi §2:§:*:V'::::?::ab.fi:§?":;:; .§'{ .__WQu1é'vv---suiféce if a dirsaiéiog is; igsa/sefi :9 r§$;3§':_r1<ié:fi':_ i:"€.<g;:iE:4"%';g::'§: 2 ':9 CQ1f}Sid%3'£' €326: :*€p1*é:s;€:::"?:a€,ie::s Gf '*~§:€%iit§@::§3f_sV 3*: __A:'::L15;s::3:<':J;1*e§ 3 $5 E3 E3: accgrdance with Eaw azzé @135: "?%)%3di fiasagi Sazaghé, 5:31" by peiiiéenam 7;«3.£{:§"i":§;aa3,r:é.' '»;'%¥'§§;h $28 §1'@<;§S§G2::$ 9? S13 Kara:-fiiaéia Laizd '7{?3k€:<€:_j;:§5?; R1363, 39%;, 3.536;' igguifig noiiae is £32:-2 sailaarziegi , J , as parties if neséeesarye as CGflt€II}p§8.f€§ uzider E3168;
Respendent Ne'2 is ales at iiberty 1:3 ecsnéuet er:qui1'yv:%;s'-...rf1éi},? C .
be necessary and as contemplated under the pr©x7ie;£é;f§:§--e ~ Karnataka Land Revenue Rules. It is ,..a.-1so Iiiéitie' u this direction shall not be construed.'asfjithvis delved upon the ciaim of petiti0nefe"':yith Afegardju t'if,1E%"te"jthe "
property in question. Said queS--tiQ'n«_ kepfizspezé to be examined by auiherifies.
6. in the j éespondemfs 4 8: 2 are hereby §i:'e<:%.ieA§ ;r:f1'e':eVfe;e>re$enia:iens 32:, z5§B,f1€X1lf€S H agrlé EH 1% 1,2932 in £L{?{i{}E'dE1E1C€ with Eaééé azéfé; A ;;a;gg ¢: <:§e::::. .:1::eree::, $5;/e