Karnataka High Court
Sri.M.L.Shivakumar vs Sri.N.Annappa on 18 January, 2011
Equivalent citations: 2011 (3) AIR KAR R 510
Bench: N.Kumar, Ravi Malimath
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schedule premiaw undcr lnaasc on a ruonthly rent of V §1.25{ji;\x a wine atom. The petitioner emct1on' ' pnocaedn')gII' under &ction L __1'.27(A;?§)('I3)(II)(C) and (R) of the Act for cvimm of me 1» 4Sri.M.L.Shivakum.ar who is said to be the sub-tenant.
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preferred this revision petition.
7. Bafinre: this court, by V reared Civil Engneer was .
Commissioner. He has sketch showing the pmparty. He has of the pefition premxaexfl the plinth area is fl area is tal-asn into ia aqmtm, whmas :1' the pflnfix ma be mm.» than 14 is it. was contended Single: Judge, in View of the judgznent of Single Judge of this Court in Setty and Sons Company :13.
reported in 2004 (2; KLJ 223, it in the used for m e whizhslmll beta]-xaen into oamicierstdon while itxterpretixg t.he:Section While mus:--= ---
mm' by the same.
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maantxreznacrxts Imad not be taken. In other _ ma carpet area which has to be%%ksa1q¢nk%%[[1fimF%% comiderafion.
9. Another lcarmad sing); Jzgaggkork % the cane Smt.P.Vatsa1a a;__ Keshav Rafluca-, 1537 held mm. the plinth all appuftenarloé which are 31101) whfigh premises.
10. Single Judge in thc us. B.SNagamj Rao 6; cars.
1 Kar.2?53 took inta considcration also the carpet area and held, that Vv wen or area barn.-sath the walls Inn to be % axzclnding that portion it wouid be only the " which is actually used and the provisions of A 2:313) of the Act states that the plinth area will have to be taktm into oomidaaration.
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houses, 'y' any ;zppurtesmdr:t.1ii'fé"'V: such bw.ld.£ng' or be let along with V' 1 hut or'P'a7'f ofbr. fi7?' the we I 1 :2 building far but . 2 a room or other hotel or a lodging house,"
aforesaid dafinitioxm, it is char, botmzrxe and the land £931 mm" the definition % gas' ' mm: the am. Howe-uer, ifthe land is K agricultural purpose, then, it would not be as premises under the Act. It is only the land "2.'xot used 530: agrxac1' zkural purpose, falls within the rs') the garden, grounds W,'/V V'V\\*(Cy/ M 'P':
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15. Again in thc case of statutes, it was held as und¢r:* 'V '17. from the .=.»:_::s plinth area ofa Vmr:!u«:.!e.' 1 spam beneath the of {fthe spam' or taken " commonly can put a, amp-et has a definite mm is no in the .' _ " ,. mecming of the word 'plinth area' %k%:,»;;-2 walls. Therefizre, in finding out the E measuremertt of the mu- premises norarttytheacmalspaoeavcdlablebetween thewal1s,butalsothear~eu:zc:3ven-sdbytha walls has be be taken into consideration B.SNagaraj Rm & ors. reported in IL}? 2003 _ after it1tm'pret:'ng the word 'plinth "
to dictiormry msazfixig as well .1?18
undar Section 5295 r/W. 423 Karnamka Corporation Act, 1976, the word "plinth "
awn" and "plinth level' has been dgfined _at'*»£5..:,'jtf_:3:,"L2.6f+ j ~ 263 -puma' pm-an' J strunzzture betwesn 2.54: ""1::vI_tZv1th:."t2i"r'3£3f;':' 'zmizmp covered & the lava! of qrajbf' 'j above the fih. of all thcse cicfinitions, :%1:t' .t1m section, it 5 clear that what 75 'the application of the Act 'm the plinth area of not exceeding 14 A 4_ 'I'hm-efore in finding out thy: "plinth area" can % %% exclude the area or space be:r1eat11 the walls of building. The word "plinth area' is a definite conrmtatian, it in well u11d.erstnod.'I'h:-.-re 13 no .......m. an nuuxnnnnzxn nIurI,_.l,'|:.JUt(l Ur HA!-LNAIAKA HIGH COURT OF KARHATAKA H!GH COURT OF KARNATAKA HIGH COURT OF KARHATAKA HiG§"
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