Karnataka High Court
Sri Kanakadasa Kurubara Sangha (R) vs The Deputy Commissioner on 21 June, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
1 W"P.1?
IN THE HIGH couasr Q? KARNATAKA AT 3AmGA:$3R§S%'i%.L% AL
amen THIS THE 215' am GF Jami %2m o:%% %&
aemae J
THE Hm'aLE MR. JUSTICE
wars' m=.'rm9:«z Nc_s_._; yags oF%2§ez;%%A%%La%-Res}1
1. Sr! Kanalmdasa '2{i.1i*}:¥,.!~%ffa« S?'1:r":7g= ha®--
Represanbedtyy §i'£ijF*.i?1i's;;3!€fe;i1'§_t'
Sr: K.Basavar33.S{<;_'K.Ka:a'!JaV'§1.. '
Age abeut'58..ye:arS'*::.;
R./Q Ka!!d£ssa_bu%ié%::.g . j
B.M.Road,V"¢henfiapatna» '
Bangainre F{a;t;'aa% Gistfict _ '
2. Sri C.i<;;r§shn.awa'* .. V
S,'-:2; t:han%drashe%:ara§ah
Rep.' Sgcrelzary af Kanakadasa
Ki;:1fa'§a:':z:. Sa;Vr1g'a®"-_.
Aged 'a!7au"t4?._ wears
: V. ,___,_R;a §<e.§£dasa Bmdirzg
B,M.Rcaa~:i,"'£,h'ennapatna
V i."','E1a:¥Ega§or'évv?.ura¥ Qistrict. ...PetItioner
A_ 'V ..r~{;--R.Ra}agc:paI, Mvacate}
;"f1§e Deputy Commisgicmer
Bangasare Rurai District, Bangalczra
:5
3 'WP. 'I'§3&{3\C3'?
2.The Ccmmiasiener »
City Municisvaicauncil
Chemapatna " '
aaregaiore aura: mstrtct.
3. The Eélstrict Registrar of Sec!e£!£:§§""' ,_ '
Chennapatna, Eangaiore _R:.:rai filsistricp»
4.. Kaildasa Klurubara &ngh"a
Genera? Hostel Trust '
Rep by :3 Pres£c3e'nt
Sr! H.B.Ramann.34 . _
S10 Late Pujarma_ei*a!::h'
Aged amut ss_yaa:"s '
Chennamtm
aangaierez Ri1ffll"£3v{S§f5£t.'«.,_ _ *
. Rasmndenm
(By shrl R,5evd'as," A;j£§1ti--::riza'i Gosvemzmnt Advocate
fs:3r4.j?'~Espczr:i;ie'r13; 1 ts" Zigéwuvwexus far Respondent No.4
add"---. Sm a.;-LV.A;\g'.Gangadharapw, Adwcate fer Resgonfiesfzt E¥¥r3*..2.}f~~. _ ISEKHEEEJE This44:1§i9r§.t~;9§tii.:Ion is flied unéar Articles 226 and _ 2_2}".;of {ha §2:€'::s$tItu§m of Ericka peraylng to Quash me "'evrdaar"':3fTthe-tiated 3037.200? passed in proceedings * 'ijer«!cje..;é*.r:x~#2 and dactare that the tmaiutian pasged by '--=,j,the.R2_Fv'::.:n!cEpa! Council mmd 25.11.06 In sub No.8, ' 1}i*:._.'a""ge:;eral rmazng at Anx~--V is vand and perfest. % This war Pefitlan co:-nzng an my hearing mas day, 'me Court made the fmlewing: -
3 w.p.113w2ma CBRQEP.
Heard the leamad counsei far the §aet£tfo:xra:'rf:"ari;?{'V:% the aaarneé mange; far {the rwpondents'; .
2. The facts relevant for a-:e C853 EYE BS fG§¥€3W$2 "me petiticener ciaims to be 1ia?*%'_;c3c§ety"
under the provisions cf' 1Sca::@AlVes Reg|stt'"at¥a£': A-:t,¥.Vfl§I§£;2§V."« & twimxer seeks to question fihze first resgnorzdent dated 3a.::7.2éic3:I,%%whacfi% ;n%%L%kaxe:-czaa at has mwer xfi'2'e"'Karnamka Muntcipaiities Act, 195V4%M?__d':1_T. that me first respandent had VA'vV. i71'n'ivsdiracte§fi 1;': figxfiaching the matter. It is claimed Pié!;ifi:taner-Society was earlier rmistered pmvislms cf the men Regssflatlan Act, ";°"* . _'i*55§¢$-ffifara the District Registrar, Bangascre. It ss centended that, arse 'Sri.Kanakadasa Kumbara é 4 'W13. ?.'$3%f2.G3"?
aangha' which is statm ta be registered $35,: k 14.02.1955 under me pravisicns tha Regzstratien Act (Mysore saaciefigs §;gi's£rat1¥§,:';. '&ct F' 1954), m mm the mate! In me%%:§}ame and 'Sr!.!<al§dasa Sarvajantka fo:"H g:rént sf same land fur the _ at' the metal. Cor;seqg;a#§Vrifi;::;'__V had tnitlated the 1am in the name eftnghcézteu% a§-;cs%:§§c».ur¢a:zg1y, a netmcatzon was Issued ufiéefj :--4a1%I}f:;;;5ii.E'.srtEcsrt Act, which was pt§_bs§!shed..«.?§ t?1e aatea 19.11.1959-, pL::a;:a::i:%:o . :§ .G¢§vafnmar3t order dated 62.11.1959.
is V ti;:'g-:::f arganzsanlons of an Kurubara 'é'.:_a;r}igVlj;a tr; i{.a7 r;_':$§l¢ are reguiatefi mrough the Sate iéwwr: as "Kamamla Praclmh Kurubara Bangamre and there are D§m*ict Commnztem "as_'_"i§:e!I a5 the Taiuka Committees, in the cancemed Téiuka upon affmatzien to the Pradesr: Kurubara 3 5 Wv¥.1?
Sar:gha.Theugr: the District %nghas and Taiul-:§fi:.:"'»T.. Sanghas, ate indepenéentiy regmtered, undef Saazefies Ragistratien Adz, axwa Sarrghas ' are afflltatw to the wzamamsca pmsn fsangha, and if any preperry po%e_;s5e£i.Vby 1. Esanghas, ecu!-:3 be marfiged an alt mesa War to: the District ér.:f'alAu&§<a%.:.iZ§5m rfi{'t:eews for fizs In the:-.__!ns$Aifi'£E--".¢w§§.°2,"Eff-!$ pcnntea nut that the nmssertv acfi¥;i!r: ed_' of the fourth responderiit ismadé the State Sangha, and In tfimi b%.¥n1:rhada ever in favcur as!' the aetlfianer. It is s:31}§._;5E£:fia§fy'V~';;'c«i$ntent1on winch Is scught to be ""'g:r9ga;d !n §'a:p1:$:$rt'hf ms petifian. Wtfvareas, the petttlarz is contestm by ma whé wcutd paint out that in the "éj&ieVaf----§aw, there no such; mgsumman ccuid be drawn 5 'W..P'.1?3%'2fC!Q'§ as the petitiener seeks ta urge and since we _ in questten Is in the name of we fcauhgjth fES?,3G§'A5..:dft3f1'1§; "
the further ccmtention that, it has sésgrr tha 'state Sangha' and same In e:;;:~:-gu has"-mes: ca.-er: I to the petittener, that is, ';_i~§alic:lavf.5::41 "}:.'»L_zr*Vz,:e_VtA>a:x9$ "Sé {3Q;F:a' cauia mt have been '-ztznerefcre contenéeci that s!n;e ;t.__i_s z;: af;s§§;1,gv:'A'}fl§§ bét!ttoner before any it is far the first um _S«:§x;Ji;'£1t.__ :t:.u»*:§§-ggegea In ms petitlcm. Since the khattja the property. which §rs.}§;i'ia= narria faurth respanderzt was cvl.'i'3;'}x;1,»§e;;£-»%'<:V;:'1 . fi:e--4f¢&:st_tng that It has changed its Ram that §§:f1.a*§'5e"v';*§e:§tIf€§+:$Ezer and we finding having been _ "::,.ff1a$Ignge§j,..fiashviaeen aiiawed, and therefore there is *._'fsé25_»é.%}a:4:a%:'s-t_. for interference by this Coasrt. There is an ' '.'ic;rg,'§ 'L1 nc3£n':acte cut In the petition and hence the same V 4j""Abe §3!s§nissed.
Z '3' 'W'? %'?3$V?.<0G'?
BY MY 9!' r&p9Y. the Seamed ceunsez fc=%.i';"
petiucner wmzid subrnit that, in any e'w'mt,«s§t§¢iié;V'. are flispmed quastlons er facts, wn:¢n% adjudicated, the pefitlaner #1 that this Ceurt is 3fiCHna§§£ .j;g) the petitlan, It eught: ta be to the petltianers rightsf 'i';:...i§éd:ependent pmfidlngsi Accard¥QfiQ¥;;' A,A ss %£i:s:-nmea wstnout prejudice to the which may be ugfggd !n7l¥3l_¢i"eVi3er:5Ieht.V_.V:;:%§f9;§§;aeaIn@ before a cempetent gf competetst jurisdiction.
sd/-9 '5UDGE