Karnataka High Court
Dr C R Banapur Math vs Smt Hanumakka on 27 May, 2008
Author: V.Jagannathan
Bench: V.Jagannathan
m Tm ma:-2 GGURT 0F KARKATAKA AT mmn THE 27% my or IsIAY:.~$.'9#t§.V55f:4 " BEFORE_~ "v TI-IE Hoxmm HR.-&]II:s?I'I(:f£ ; % Rmmgg §§m_1ggAPmALn.5.1.§§_*_z do': mm: " 1.
B'r.C.R.Bma.p1.zr Hath, "
S{oB.H.Rama&gaiah.. ' Agedabout5'?yaaz;, _, Gee: Prefesaozr _ Rjat B.K0.3907,fl;}.}CFK',,13"€'§,§'D8$., ~. _ React First Bus atnp,,Vid§?¢na@, .. $5??GG.1{A»"'j-
2. Smt.3.C.lfl-B19'-"1fi." A * ' L *£IF[o3.€:han&xa£he£:g:rsE V Rio D.Hu.1£?."«1[IEs. Emma, ' Firstv 31;; altnp, E~zavxnage:re~5?~?90'A1.,& 3» gwéiffiy, ». SJ' :3 F.E.H'ciebai§ai_ma'§h; 7 _ ahatxigé 68 yeafa, ' ffifa fl.Ha.1&71;f6," %
-- ~ Gvumhupgg I crass, Ba: 31:09, ' . _» ' C33 1.
4;
' V _ Si a-*..1'&tIa'K.Ramaia1:1, abczvut 69 year, 'E;'e:i m~zo.1:s7a;2, 'éahwaxfi', vu-nu \Jl I\r'|l\lVr'\lr'\I\r'I. rnx.-an uvunu \4FV"l'\l*|I\l'll-ll!-|I\l-I I'IIUr'l \.|-Juli! ur RHKNAIAIKH Hllafl LUUKI U!' KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT ' Etrnsu, Hana' Fkat Bus Stup, fidyemam }} 577091. ...APPELLAN'i'$ [By Sri.!nt.R.um Ehtmhdvj lT¥l\l Hi %\I'II\I'l'IIl'II\l'I I II\u'lI I wwulti \_.,r1V"r\r'-|l\IVIr-|Ir\:\.r-I nlvan uuunu vr RMKIVHIHRH rllun LUUKI Ur ISAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT % f"~ . $m;t. .
W19 Exaflma, Agpd about 55 yarn, (Me: I-Inusehalni, fife Sshfifinage, Bavawetahzk.
. Smt.8.Rakha, Wfosuzmh, A.gedaiwL1t36yea:-9, £396: Hauwheld, R56 .
Bsmmatah:i3.':=5«'f'?'iJ_G3f.; " ' win VSIILV1-'eaf'ia,._ M "
'-Hatjgahaii -- "
R53:
_ aaslisom 33 .
EL? In % Shamtazznrer, "
H-a:aal.nagf1e:fe-13?'F£3f} 1 . " by its C , " Davma@5'?'?{)0 1 .
'3'h-3 Enginaar, V lé (K.E.B.} roati, E*g1vanmw577DO I. A 4: Dwalcpmacat Authority, é by its Cmiaaionw, * Data-aj Urn layout.
'%E}3£*5a;1_g§m-e~57?DD L . . . RE33?OHDEN'1'3 This REA. is $153 undw Semen 130 ef the: C.P.Ci.. ageing: tha judgment and damn: fluted 103. 12.2006 passed in R..A.,Na.2 H2064 an the 33.3 at' the Add1.8esm'nma Judge, Feat? Track Gormfl;-1, Dmmngeze, dismissing the md ¢ma%rm'*mg the judges: mxi «tieeree 1jm}.2ooa passed in G.S.Ho.539[ 2993 on the file aftlga (.;;«.m;, I3m&'n.ge::e, the suit 11:4: and pwmmwfi. imjunctinn. é ma BSA. mmmgfl T % Ccurt flelfuwad tha filed by them in an $1 before the R.A.No.21fO-1 and the said same faith rake to thin E3?
A L» for our purpoae am was filed by the appefianm in quaafioning the efiorta made by 2 in order to fiorm a layout in the vacarlt clean-ac" buflhr wk" tensian line: rum:u;ng' tr: wast parmining ha Khata nmasam part of .UUKi ur nnrmtninnn I"lf\7l"l LUUISI \,ur_Iv-\mwHInI\r\ nnun yuun-v ur nnnruu-nun nmrn s.-vulu vr nutwanlnnn nlurl uuuxl Ur' KAKNAIRKA HIGH COURT S.2§¢.IG%11AlA of Shabanur vinage. Dasrawe b A)
-AJVJKI U!' I\I\KI'Il-\Il-\I\I-\ E"'ll\Jl"'I LLJUKI !.'r {U-\KE'l.F'\ll~\l\l-l |"'|l\Jl"I LUUNI UT RHNIVMIMRM |"'Il\JI"i LJJUKI LII' NBKNAIAKA HIGH CQURT CF dismctandthamamyhwnmafma appeflgntawas tfmaataas top caf %hc vacant apacve, the per'mit% tn fiorm. a layout er' selling sites and ' permanamt ' ' ' A fiegm daém the plaintifi case is that 'vacant space was %am'. therefiore the with the name an man aoquirad by the mam mm ' Thu case ofthadefmanta em ma oth:-.1' hand A. trialflourtwas aha the suit vacant space tn the metharaf the 1:: defendant. and there waa~rwGmerr1maz1to1'derwhinhpr*nhib®%.useof vaeart@aeebyt11ecief<>@n£am:~tharandrhe ' ' inthe£o:r1nof:Ehng' thempzeaenmfimmh, % only wanm an advanmges for them in order}; ensure that the p&ifi'3 get free air without am therefore: it 'B the 111'l'.£'.:i'£i'3I' defmdam sought for df J
4. The lmrned" VA '2 the em'dm:1m the mm in of the 1.: dafendnm am in fawur of thc acm-
fo'fi not putting up any Iayaut ar selling the % %% . mm ma mman wire. had not either K..E.E «or D.U.D.A, nenhar' was fividtemce: to ahaw that there was a A. tn acquire the said vacant spam. thesaid aviéamme on moordam Ex.P3 produced by t1'1ep]ainti&x::m3:J.ing1::: lightonly afer:rth::Eh1gofthesuit,th¢t:'ialCourtdidx::ot% afirzmritixltbecaseofflueplaizilzifimxdantimdther ZOURT OF KARNATAKA I-IIUI-I CUUIUAUI,-A KAKNAIAKA Hlbl"! Luum Ur asnlmlamasn I-Ilun uuum ur nAI<NmA:u\ mun-I Luulu Ur KARNATAKA HIGH COUR' «$6