Shri Hulgappa Hanamantha Poojari vs The Joint Director Of Land Recrods on 12 March, 2008

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Karnataka High Court

Shri Hulgappa Hanamantha Poojari vs The Joint Director Of Land Recrods on 12 March, 2008

Bench: Ajit J Gunjal

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T TH! HIGH COURT OF EIRNRTLKA Am INHGALQRI
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Hu1gag9a Hhnumantha9§a ?9oj&£i_' as yhars, RJo.Hauue na.1iq;» V uagggg chgvanig !;maggg;m_*-' Belgaum-590 010 V' A

2.Gowrabai, 50 yours-V Wfa.ﬁurga§§a<Hinuaintﬁa ? Rio Rudder chqvani, Nehru Bolqaumsﬁﬁﬁ $16 .'«'a_ _. «V "W

3.Rnma P90} :1. 55.ynar3" ; sforﬂurgggga'ﬁanumantha"Peajari Rio; wauda§vchavuni;_H9h:u Naqar aa1gaumrsao*a19'.V*, ~ T

4.&akéhmanax§e§§ari;'é5 years

533. nurgappafﬂhnudhntha Poojari EKG. Eaddarachavani, Hahzu Hagar "«_4'ad1gaum~590 01ﬁ"' ":§;Thiﬁ£ﬁn§;,42 yang: _ _*3fo;EhnumJntha.Poajar1 Ania. waaaaz chavuni. Nehru Hagar aaxgﬁﬁmwsao 010 _T6.$un&anna nurqappa Poojnri '3§ yeggg, Rig, uggdgg chgvani, '--H9hru Haqar,Belqaumr59O 010 5 T.Irabai chinnappa Gadiwuduar 36 ?iif§, ﬁia. ﬁiﬁﬁar chivaﬁi, Nahru ﬂagar.na1gaumr59O 010 (By Sui: sous vhkkund, Adv.) ... PETITIONIRS ID Ann =

1.?ue saint nixectex A' Land Records, nolgaun Division Bilﬁﬁﬁ"*5§ﬁ $16

2.The beauty Commissioner B-nlgaum

3.Tha Assistant Director at Land Records ﬁnlgnum-596 o1o J t"!-it-.1! HIIFEIIII 'Ff'_'_I__1_-3 'litvtu-I HUIQVVIJ Tit, Tnin ﬁn;t paiiﬁinn in filod undur Articles 226 and 227 6: thnacnnititutinn of India graying to direct tnc.regpgndonta to enter the name or thgaggtiténngzg=§y;gg;:tLng thn name at Govt. in propmsty r'ec_n.tv&a "a£'«'3y.Nn.1392/A/1 by retaining the same ::.*.:.'. $9.-'.::!..t:'lener= am'. the 5:-..u:-.::~.ase.-re as antenna an 2ﬂ;12;1§OE, 2.5.1989 and 22.7.1989. .an?hin «_ V , ._n;t pntitngn ggnnng an in: preliminary 'imaringﬁ. "1-'._hi:I day, the court, passed the ,f¢lld§ing:e» AW 3:-i.B.'Ir.!duruJ.1::ha::', learned Ash is directed t:'6 take notice £01: roupondonts 1 to 4. Copies to [V be served.

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2.. Even though the mutton is liatgd to:

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15' In ezagent, t.=a_I!:94:v:V. Tt_sA,:,5*.._£t;I;'

3. The potitianors claim tﬁgﬁwtﬁﬁ 1§ma'1£' "

question 1.0. sy;uo.1a93xﬁ*mm§su:iwa is_i@:§s§g guntas was a Gwarnmuiiﬁf-.1fadaA"' '§'adda.': Lzlzmani, Nehru uqgar, Vndlggusg. 'Fh¢_ gétitianora éﬁtﬁﬁt *" 5 aczf.-_-*.a~..2£$ *-gmntés 5 annas was ailot:t:oc.i_ 3-.fco§?'ifaaisiar';_ E6ﬁFnuﬁit"f""""'tir ﬁraﬁtiﬁﬁ a lease igoﬁra in fazroux: of six pox-:~,:iuns', te: guy, certain proceedings wou rirot and the third rgspondintgw. .w!iich"" wora this subject matter in ""a, 'ﬁ:P¢H§.aﬁ64}61:" This Court allowed the writ V " .:;i:1f;l set 3316.: the orders therein. But, V1ii'aitexf'1;:'£;j__V.':':'oaervod liboxty to the Govornmnt to x;a..3:.i"ir;.-p. '1:h«a land. :1: appears, the petitioners. " 'Tg.;;':gL#1an: to. the ending 939366 by this court: in £3'-e aferee;-..'|.:..i 1.1; ggtitign ngvg ggrgz;

. '=.t_i:a'f:' »5"h:4i:.".i..-5,: d:i.'"pa§:'i.nq of fchi "ii piﬁiﬁian, in: an 1453,2095: maths; 3,11-_r.>uwcg'l:.1on in givnn on 25.2.2991. nut. 33%.-ex, :29'.-...1..-.:g trazzz-.91.:-9% e.-. given can more ruproannfr,atiun_--'"*»::.':j..ft' e_ __s-E raapaxudcnt to enter thoih: nam§£:."'~TT l$i.1j:,. the ammo is not conaidu-yd. I_-vI§n.s::at, "pa:i;:l.ft1¢: n, far: It writ at mnndanIu'e'i"L'L»..§;'<s _roQpa.:jdai$t§ﬂ§ ﬁn enter their name: in L':.'='€c._uev:;6u.!-glut. appoa:i;1y;r_ ti-.i :e _ submit: that the said r§p:ésépt$hi§ii§.' 'ijﬁon given on sworal uat§a._ the same ha: not been conaiﬁgrgd.' " ' V. ' "

._ '*;*;f_n%1A.1.t'.-'vi:7"'_~v!:1_a'.1a '_'aéaaommd iiharty to the ﬁwornmni: to 'take._"a-Eﬁién in accordance with law. the uutharitioa to consider the said iraraiiéafsiéﬁ xndagé, ;h;a ceugt while disposing of the garlic:

ﬁixoctor wﬁulﬁ ﬁﬁﬁ take action in accordancaﬂfjv 4"ﬁ}aaA_"'$f.a§:t "

that the direction Via_ td'_§a iasﬁad :té "tﬁ&_ authorities to canaidarﬁ"tha1r'araﬁéaagnfationaa duos not nocaaaaﬁiiy maaa*£na£ the Gdvirnmant is pracludod tram initia§iﬁg' a§ti9aj.in accordance with 1aq,*@avTha ;¢¢hc§fagq aﬁthoritias shall Lconaidtrﬂﬁ#ﬁhaia:t¢§&aa§nEationa expeditiously. Lihartyh ii .E@aar#ﬁd ﬂtﬁw gﬁo Gavlrnmant to take actign'in ac§gadaﬁe§"sath law as amaorvad by this I") euzt'in"the'eerli¢r »x'p«7;x_ Taa "whit petition stands disposed at '" acs§ﬁ§iﬁgiy3 af3.a'Asr1.B.v:Mura1idhar. learned ash is "xVpaami%ted to £110 memo or appearance within two ' u

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Karnataka High Court