Dr. Krishna M Reddy S/O Late ... vs M. Rama Reddy S/O Late Sri.Munireddy on 3 March, 2011

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Karnataka High Court

Dr. Krishna M Reddy S/O Late ... vs M. Rama Reddy S/O Late Sri.Munireddy on 3 March, 2011

Bench: V.G.Sabhahit, B.Manohar

E
IN YHE %i.'EG§*§ CUUR? G? Kﬁ':RNATﬂE<ﬂz; 8ﬁa§"~§G&LQRE

QATEQ "Ems THE 3"' BAY 0%" MARCH 2031;"--_

PRESENT

Tag Hammg MR. EUSTECE v.G4§A§H";:.{~g:T'_T."~ 1% T' '"

AND

"ME %~fC>E\i'BLE §V§R.fH,}STIC Ev._B1,"«ET";Ezi\E\EGV'¥i%.%'5'%RV Q' n K

WA, NGEBQS4/2'@.i;i§.{ L8~'£';f§/V113}  «

BE"TWE§N:

DR. KREHNA M REFEDY  
S/Q LATE SRI.ML%J.NIvREwD[}V;  ' "
58 YEAF{$',,_   I   :
REP aY:._HI&;?P_A HOLDER   ' 
SR1. M; RA'MACHAN-E_'1-R/X  " _  '

fiED[i3'¥'=§fO §§_*'i"E $.RI.MUNI REDDY,

4.8 yr:-*<$f.% " f L *     %

R;-A NO,1'1;<1,>'1}3,/1',~._9f75«CROSS, WILSON
GAP;'E§_Ei\g 3;\_m'GAa.o;aE~560 027
%     ...APPELi..Am:

 (a'§ 7Sr:.A'-%;. as smA'§'§VAPPA, AD\f,, )

 - 1%.: :1:  _   j V' A'  - . 

 %\*3.-_,"§?{i'.~MA REDDY S/$3 LATE $R.I..i"~"§E.;%§"'»i§REDD'":"
5?*;'_'='E:5aRS,
n  R1}/'I5: FKEGXELSLBEES/3., 9'??? CROSS;
""'.WIL§§N SARSEN; BANGALQRE-550 €32?'

% BRUHA3" BﬁJ\.éGALGRE MAN/%?'~§ﬁx§A§;A MLEKE

QEP BY IT§ Ci3§'!?§'*'§I§SZ€Z}§\éE§1';



E\i,R.§QU£%RE;
gAr~»§s;aLoRE--36G Q02
3 ASSESTANT REVENUE OFFICER (SOUTH) .

BRUHAT SANGALORE MAHANAGARA PAw<&,~.j"-«., 
HOMBEGOWDA NASARA QEVISION, 2  
Lzc: CQLONY, BYRA$ANE3RA,

Bm\£GAL.DRE-5§Q 011

  :35   

(By Sri : G NAGARAJULU mama}, ADf~{f;,._ F0R R_:2 11$: 3 V' 4*
gm. PRAMILA NESARGL, sE:~4;@._R CGMNSEL F,Qga,::.j>,V 

WRIT APPEAL FILED E}/S_4i'<'D.F'7fHE  KARN_A"Ef}£§KA HIGH
mum' ACT PRAYENG T€§ f5E'7f_ ,r;:;;1b'E%iV'fIf'§}~'tE_0r:«1[:>ER PASSED

IN THE w;2;"r%_ PE"f"I?IV{'i{F\£V"..':£\3_C2;.i6é'€§8/2006 DATES

1o/oax2¢og.%%%LL%%   %

'm;s-- vv,,a=,,V,"§:i%;:3:94':--%$1:f3»«§;'N FQR PRELIMINARY HEARING

THIS DAY, 4 f5!3\._iBfEA.%*§E"T".3EELIVERED THE F€)LLOWI!\EG:~--

EUDGEMENT

'§_E'ie-ﬁppeai Etgeh' is taken egg fm Ema! hearimg with

*i:h,€s__ Cériémt of the ieameﬁ csuasei appearing for the

 af ':i"§ €$ ,



3
2, This apgeaﬁ 53 ﬂied by resgandent §\:'e:.3 5:"; WE.

N»3.16268,f28Q6 being aggrieved by the :3réez"; T:;i?*at@d

1306,2389; wherein the fearnﬁd gmgie 3ua<;.e. '_h.§f§_$: ;~5é't..é

aside the Qrder cf the Setend reg90nde;r_2f"~.i,Vaf':'iih~&%: §\_s":"Et:

getitécm -- ﬁssséstant Reveriue 0f2f§}mé%:"{iS§5':.§tE":},

L.

Mahanagara Paiéke, dated 13._1.tf)..Z.V?.4.{i*.O16~..(Anr;§§;s,{r'e

the writ Qetiticn), wherein t¥"aéV""é%%E:ry in ViW§3:e'«"i«:.;1V-3at«§';ErV1V*1q;ésde in
the name of the writ pe:j:i.:«;on§3f"fjfaT§:'i*3§%ér>&.deEéfé'§ "ivvzvi respect
cf the property bearirzg situate at
9"' Crosg,  Bangafore, white

retaining the  (appeifant herein)"

The main--.coniié'::'i{-E-tin ._'<4)'1'-T,:i_:ﬁs~=;~'v'xirit: getétioraer was that his

name haaiheer: 5e§é'té_d'  khata witheut §5Suing notice

 to  uargﬁ wEt§i€:~-Leﬁvvfjpgiédéng any enquiry.

 wag resigtaé 33/ the resganéeats

~V €<3:*;Eér'§.d'i :*;Vg"'E.I:':at rm notice was necessary :3 be issued is

 ' ~.tﬁ&L~-pfgréf' getitioner as the secand resporédent ms Gniy

paﬁﬁéiﬁd an aydar 9? mctificafzéara vashiée cerrecténg {he

 .'h9é§s:a§<@ in reaped of tha saaéé khaia.

'i;'f;m'::~,



4

%. The ¥eameé smgie Judge, after c0r*:$ideré_n_g the

carétentims af' the Eeamed csungeé far the g::artie§,--«jbTy%:.{s«r";é'€z'§'

dated 1S,G6.2{309, heid that the mama _ <:v;:' 

petitierzer in Ethe khata of the {?1Eff3{}~@_l_'t';.f zTz9":H"§j:;'é§%;»f.:i5':1.4_'_:;%;aif.V 

bear": deieted white retaining the :'iamé~_'_'{::rf'TV 

(aﬁpeiiant herein) by the otL€ é":~..§f the §ecQVk%§:§_Afé;Sp~er;§ent " %'

dated 2}3,1Q.2GG6, wiztbout VA§_$:.éVéjin_g"-._@"10t§§:é'aifg  writ
yetitioraer and the poxxvvéfi"t§"aaAt__j§§. §3>éé's:?:;§§§L;iby the second
respondent car2;j0i:V'_be :s'éi'{i' t'§;:  114~/A of
the Kamatariéa§' M_u:Q:I:;a.'oaf' :§.'"§#I'.%§_0r--a§i:k§'a§'s as the sue motu
power tvQ;_f;€\{'i'exf;%'   transfer of khata has
to be  .3/eiars from the date of entry,

which vvaf$'A-L st;::vgIi*i"{:_.'tfcV::'b.é}<:4f1anged. The {earned sirxgie

 3udge§ fiJrther ci'I3's.é:rfVved: that in the §§"'§St"al'TfZ case, the order

 ii?'trér:§fé&.Q--f4VA'i<hata in the jaizzt names 0f the writ petitiztmer

 E\I0.3 -~ appeflaréiz heraén E5 dateé

 _ 11.€3 £';:?r.2G-Q2"{'h.nne><ure 'AC to the writ petitéen) and the

.ég;;;:¥§;até{§'§r*:. wag fiieé by we M. Ramachnaﬁra Rgddy on

'. T'~_.b€;§é§a'EfA' of yegmndent N03 {a;3pe§£as"*;t hereia} an

2::'*+!4§8?12@§6 iénnaxure "R3 :9 the writ §}€§i'¥:§Qf'%) after' 3

U §a§se ca? three years FY13??? 1:LG§:.2§G2 am wiéerﬁfare, Susi}


/*2.

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er';

gin' /i-2.
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E
mam gmver csuid not ﬁe exerciseﬁ by the Sgcsnd

5'@§§3*OI"Ed8¥"2E and accardéngiy, quashed the 0rde.2f"Vi§§'--«.:t'h;e

saécoiéd responéent éated 139332036. The 

Judge further ordered that the ;3;fe:>.<:é2e:dEngé"v§4é¢'gé.i:E»i::§'::e{;%»AVby 

..

the third responéezzt W apgaeiiafnt autéwrézed agent {:3 reviev:f"€:if§*e:....Vkhat'a: Vmadiév.V_in:. '2:'F2~a jeirzt " ' mamas (if the geiitioﬁer a;f;ci.? VV:A%;vhe'gﬁéaéE5 "'re$pQ;7dent - appeéiant herein Stanc:fVsr,""r'%-.4je.c:E-s;§:iV§«. };f4i3€é'i;' J:,"'§ :@§»»."}Vg aggrieved by the said arder ¢,f;.«§he !:c--:'é':*'a*.:«.*-'éﬁi this appeai is ﬂied by apprehending that th_e..QrcjEVr:::'p:}}s:;§e!'G singfe Judge wouid put anivignd in the appfication ﬂied by him for ':1_¢I+ei;ic§'r": i:;2'5. 'name ef the writ petitioner {res,{3§§;'rivdent N9T'.1... £§£§r&§::r1).

'§;' ' §"f~':;e marneé cemnsei aspeaﬁng far the Ia§Vp«a_f§Vé{;i;:'E"z§V_re.§.%V;v.§§ubmitied %hat the feameé girsgie Eudge Es:

_ :;Eem:'4«..Gf,._:ﬁe,§find§ng that 3:10 meta power mder Semen 1§,.4riA c§%*-ééwe Ac': mum :20: have been exezcésescf after iagge . :>'f_ t'§*;:--':ée years fmm the ordei' éateé 11.962602, wherein ézhéita was éxaasferrerj £:': we joint nameg 9%' 'She vm: 6

aetitéoner {:es§«:3nden*: Nazi heraeén) am ragpszzéenwt----_E3.¥a?3 iappeéiarzé herein), csuid mi: have re§'e=+.:¥:é:'a:i:'.."j-.f§'lh-3 proceedirtgg instituted by the third re$po:":§e§g.:g:'f::>r.&T:V;f§'%;'§'e;éz;\,;4~[ of the khata made in the joint s"2am:e:s »9fth-- é and the third msponéent as ;;:T'>52:é se-:§dV apgéécatian fiéeci by the apgeéléﬁ--nit"-d_ate&."1.3.;1GA;V2OC}§"'w'a§j set: 'V ' as§de an the Qrourad tﬁaii rm U4etE;'5f5*'~wﬂ$ é9s::?ef:;'--..tr;v t1"ae writ petitioner and féberty mué'y"'p:'oceeding with the appficatien fi_1:éd__by3§*é§é;j'u:§§dg§3ai«§'--£\JQa3ﬁfivppeliant herein) En accordangte §x.=i:riAl:_i:,3;*{v§' 1.: A Vfhev 'ie;{5f'rfjVed:'vsﬁfii-0;:tounsef appearing fer the first re5poz§1:!..eht.V;"'yyE§t._pe.ﬁ'i.tioner submitted that 5:10 motu 90we:{.é§3{§Ed no f'bVaV_e *xerc§sed under Seeztion 114--A ef the *__VAr:j: asV ;3.e§:r«.tf*1§"';:_;fde:" passed by the Seamed géngie Judge. "';"""£~:;»: '.@.:'dér €%:€ secend respandeﬁi Gated 13.202066

-Vpassehjééi ;o%§.éV%:F1Vé appticaticm med by the apgeﬁarzt herein has .i:3.e7e§viL---zjggiﬁiifg Sﬁii wide by the ieamed sérsgée judge an we

--..T.',gr ::;;;:i<'.i: that F30 netéce was éssueé $9 the writ §€ii§'Ei(}E"¥€E' and "'4.VVV;%§v?*é'er§f@re, the writ a§§ea% may be désmésgeéﬁ is ?

37, The {earned COU?%SE§ epeearéeg for regpeeeeet N33 herein éeespoeeeei §'»3e,2 in tee writ ",%:»§:e':i"ltj§~.§h;% submitted that the Sectien 114% cf the s?"§§::"{ invokee by the autherity and f:£°*:a%'c»--..the--"_: inherent eewer te rectify the mistakeg "J 8, We have g;.§§.;e:": ceeefigé. "er}.nside&ra't§o.r':': to the cententions of the Eeemed "<iduV:r:':se:l'eevV:%_;;.;):;jearé:":g for the earties and s<:r:.:t§:;§i::ed tﬁe"me2efi'a.lL'*Q_n femrd. e...e.Tﬁe_ 'm:és'::e.riéa'%--j'en: reCc3--:<d.viiould ciearfy Show that the apﬁjicsstionvef the name of the writ:

petitioner u(':<_eS;3orV{de::1't._ herein) has been ﬂied by respciregiieiit NOE "{'--ep§_ei!.ant herein) and the order has been "~_p.a$;se_df bey'«fheV"'svecend respondent on the ease aeplication d'e£e%:i"2'3g §f'%:e."_'*n.ahﬁe 0? the writ eetitioner wmie retaining the

-vname <>.f"%ie§;3"er1dent N03 in {he khate ére respeet: ef the ""v.""p§"0*i;)~e.;_:y éé': question' Since Et was centenéed by the ...{A'§_--eeV;'je§eéA ceun5e£ for the sewed reeeendeni herem - "--.:VViBTee[ga§ere §/Eahanagera Pefike that Semen 124% ef the Ac: ' was met émzekee ea: tee eathegéiy arse ihat the autfeeréicy 8 me éeherent pewer ﬁe rectify e mistake that had Cree: in, the seie eentention was neeetived by {he ieerr*:e{::i'~--:éff';«2;:gEe ﬁedge witfa ¥'8f8F'€i"'é{L€ to the ereviséeee of Sect_i_'e;e * the Act, wherein there is £imitai:_i_e..n__ef :;h%e"e':'.g;eVe'r's'_'_forﬁ eessing the ereer ef review reietéleg A~'§§reE1sfe:f: ofVV and since the epgiicetion wae f_Ei'e;i b§'"i:h:e e;3;%§e'f!A;é._§1%:«»~E3e*'r*e%n * L' beyond the eaéd period,__i'5 was ¥3_eui:;j._jtt';~a_»1§ ne'Qe\n;erAVeeouid be exercssee under Sectioe""f1uVie_--é=, «ﬁowever, there is no bar for cQ.n$'Eder§.;r1'Q/%ﬂf1':eV.'a.§»p_!V§'ee'.t§§é;§»'"gar change of kheta if it :3';-§§.iti34~4V§axr§}'the observations made by__ for setting aside the order dated 13.10.2006 would cieariy shio"w¢__ thet '€:_i".: e.:saiﬁzeeé has been set aside an the grougiciftrzat nd'e.e:tV§_ceé,was issued to the writ petitioner (§9es«pemdVer%:--%\;;$e«,.:__ herein) and wherefore, the dismiesai of "' e;réf' and queehing of the ereer datee V .V13§1§";'ZOa*};6:i ieeuid not preciude the eeeend reepoeeerzt in &;=x!.Ef_§t eetitéen {respoeeent No.3 herein} free": preceedéeg .l_eeQ':m§AL'-P':§ E§€'e eeeéieetéen ﬂied by {he eeeeﬁent §"E@Ed€£§'}f if the u_75"e'ri*:e is in eecerdence with few.

§ Accorﬁéngéy, the writ appaai £3 digprsged Q? with the abave said observatiazzg' iii? the wntentéons sf §&£"?:§€$ including {he cguegtéon sf Eimitatim in i" apgiicaticm by the apgeiiant herein are__,k.ept o;;sé'r*t"'t€§i'_';Vi*:'é"~ " urged before the aut%2<>rity~ resgendent f\£Q>.3;'§3es;e£EL._' ' V Sma

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Karnataka High Court

Dr. Krishna M Reddy S/O Late ... vs M. Rama Reddy S/O Late Sri.Munireddy on 3 March, 2011

Bench: V.G.Sabhahit, B.Manohar