Kubergoudas/O. Basanagouda Kudari vs The Deputy Commissioner, on 21 February, 2012

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Karnataka High Court

Kubergoudas/O. Basanagouda Kudari vs The Deputy Commissioner, on 21 February, 2012

Bench: B.S.Patil

V€P£:f?%SG;'2(}3. 3

EN "§HE BEIGE COURT' SF' KARNATAKA
CIRCUIT BENCH A'? BHARW£E)

BATES THIS THE 2&3?' DAY OF FEBRU£xRYA~2'€)A1.f2'_"'  " 

BEFORE _
THE HQNBLE MR,JUsi:':ti E"13.s;-9A'<1"I:;_': '-

w.p.No.6745o/2o11A:('K_1;g-;REs.)»%'}_A '" ' V

BETWEEN:

19

{By sri,s.s§Pa§i1§ Adm '

Kubergouda . . 
S/0 Basanagouda Kiidar:'_, 1 V   
Age: 69 years, Clea: Ag:iCu1:1i'r§;*, _  
R/o Hadali, Tq: Naragund,' ._  " 
Dist: Gadagf    _ 

Iranagouda  '   ~
S / 0 K1.ibergQ_uda""I{udafi;'_  ' 1
Aga: H35 jk=earS';--1 :;QQC:~».Agf1;CI,ﬂ'ELit6v 
R/1'0: Hédaii,  Narécg'und,--

Dist: Gadag;  "PETITIGNERS

AND: ; ' "

. _ ""§'he"';?}::pi;:€:y Cemmigsészzer,
' i.g.r':<i §5if'{'f€:}«"- Separimsntg

=. '§:; 2:v3':;E;.,v.E)éSé:V"?{':adag.

"'*§;'i"16 .._2§$s.i3ia§:i Cgmméssiamea

'F;-i. afgé Sisi: Gaéag,

  "'§'21€: ?ahaS%§§aa
.. ' uignﬁ Saws}? deparimezzi,
 'E'§: §§a::g:::3d§ Eisi: Gaéag.

Kaﬁagga
Egg K33*a§asappa Jesr,
figs: :35 }ree;:*g§ $36: :%g:*é::*;:Ei2.2z:*s§



{VJ

W?.6'I74§Q[2GZ§

REG Hadaiit Tq: Natagunet 
Dist: Gadag' t.RESPONDE§§']fS

(By Smt. Vidyavathi, AGA for R1 to R3)
Sri S.S.,Bawak.han,, Adv. for R4}

This writ petition is filed undetAAArticEes"225:& 522?" at the" » 

Constitution of India praying to g{uaSE1< .:h'e impt.'1gx_;ed"'Crder

dated O3/O8,!'2011 passed by the 233? resependent pro'c1§;2ee6;_at
Aif1I1€3XL1I'€?~F8.I'1d€tC¢    W. 2   

This writ petition is e0m'ittg~~._en fe'rtV..etder§~;, fhieﬂéday the

Cam': made the foﬂowinge

ORDER

1, In this v;*rit'jp;e'titié--n, €pe'titib1:e:x§ calling in question the order .:paSsedV"by the 1" respondent thereby:'téitee'tit:5gv Of rettevnue records in respect ef {and beating :E'i»a::'£'a1:i Viﬁage in Naraguttd Taiuk ef Gadag .Disttit:"§; sh0W§*ng:"vtlie".eXtent 9%' the said iand es 4- acres " '~ .:_.3 g:;:tt§tae.e;:Et1a;te3.C1 ef£§v".:::etee 33 gE.Ei53;E3;S es fezzné; it: the revenue '--..;e{:m¥es: "-$9 .e'e::f1e to this eeraeiusien, the 13? zeepetaéeztzt has giaigeé"te}tet:;t%::e..t::et: the tepert eubtnitteé by the Taheiidatg ' '.§€atgf=t,:t::§,R:§_§ée his Eettet dated G2.S$,2§};§, '§t:e es??? ef the Etettez' is ﬁreﬁtzceé at :%:2::e:>:":,::t*e~§t £3 per the said Eettet, 'C%;}3e"fE'a2*:siEda:; eemmunéeetee te the ES'? reepezzdettt that the *.§,}Z'§S€§E'£ exteet as depieteé it: the revenge reeetete gettaining ta .t'?i.StE*s§e.,§}4;é was 2 aetee f:'§€3 gttntae 8525 the same was in § .

//8' Mm-md .mmm«mumm..mwmw_W.M_w._.._ , .. , 3 '\VP.;5?453f]2Q1E cariferizziiy with 3:6 z%.kha,rband. Hswevsrg as per :he_f§'ippar:i {pakka Tigapanij 9f the year .3881, the exzent af this 4 acres 13 guntas which was in actual a::uiti'%fatioAii'vv:{>'f ft:-;e' accupant and thus there was variaxim b:éfi§i?é5é::i':Vé:h€ ext€.1f1tV' mentioned in the pahani and the eXA:en:ﬁ"sh'ow;r; 2:: _Tippai::§ é§ﬁd therafore the matter was p1acéd«--..'pef0fé'v.thcV1S3.:fé$§pcnd.c::nt £013' necessary CiI'd€I°S.

2. Nothing is forthcgrﬁéﬁg ietter dated 0238,2011 adc§:e§sed ghe is: zespondent as to wheth¢:"'I;ai'cf.__ .:.r:{.1:j;_';,rV.:2nquiry by hearing the affected 15$ respondent to Correct the reveﬁue '«er1tri£-252;? -~ _ _ V %

3.. ffhc revéizgie éespceci sf R,S.E\}'§g446 showimg the 'V '$3 a%::3tj €$ 3:'§ 3g*¢::'iia$ is in axistsmce fgr ssvarai éecadesg fzéﬁig N234 iisaé a§§§i€€fi fez grazzi: ef ac::c22§a,:':i:3:° rigfzéz 2 acres 3{} gumzas G5 Eand gamgiréssa' in' ':32.§a% was grgzitaé accupazzsjg right in respecé sf' 8:6 as': ﬁifdﬁf pagssé '§§s' 32$ éané 'f':*iE%.:;:raaI€ an 213$. E982. ¢{;§}r 6:" the QI"§,f:":E' pasgeé by $15 'E'ri'm;:2aE is §I'§é1J;€2'3§ ai:

_ ';*%::::6::u:*e~S, Sccupaﬁcy sigh: has 3366:': gzaﬁzed in favmgr 5:35 :°sé;ps::§3::ai 3'§<3ﬁ5§ hezeirz aiargg with his brazherg. § /2"

; W .,r-/'X wmvmxwwm Wmwm'"'""'"' ' "'

4 '»§JP,é'745G,!2G13 5%, The prassni preceeéézzgs 'asfars the :§"€'iE€:'lLE€ autﬁeréiies appaar to have szarted or; an application mack':

getitéoners and the 433 respondent seeking grant 4A:0:i'.v:.§aE-I2.ﬁ2V?--€§£v. land which is said to have beer: Qggiated :_;}f:"'aC;:':§;u'f1f _'0f change of ceurse of Benn}: Haifa (s_}:'1e:${m);._ 'faE":; :he Tahsildar had Written a ieiteq daied' @5.o2'§2.:1,;1.aw:;b the.' Assistant Ccmmissioner, Avvivféringing to his notice the fact 0:" Haﬂa} resulting in creation of :2 acres . o'.L3.LCi:.(;VL1L.};',ti:'O.1'l;'C,3.:i land which according ts thfé xiiaé; allatted in favour of the as per their request and in by the Taiuka Surveyor and Ehﬁ f"I'JShe:6: '%3;i£:1. as p61' the pmpesai made viée g§,nﬁ&xu§é»~{: tiié fﬁhsiidarg an exist}: sf 2 acrss E4 §;%122.ﬁ '~%:.@ '$6 a°};léé';teé $1 faveuz' 0f the p€§i"!:iG§':'i$I"S by S§:*,E\§3;4§E {Q éé: and an €X§€§:.€ ﬁf 2% gzgznias 323.5% 3% 33% _:a;§o'§ité§ in favsu? af the @333 F6§13{'§§'i§€:1'E by assigning 'ah. s~:&§3.::3é:é':. Sf;?'.,N::}f3:§2 :3 ii. '§'hi§ is hem? {E16 preeeeéirzgs ._ "$§::i;::%e;%:;<:c§d §€§§?€ Sass ravszzua autheritias, Eésizzever} ﬁzsizszs;

"*..__ "i§:E':e% matisr same ':2; £93" mrzsidgsratiﬁr}. befgm ﬁgs Agsésiané 'CO§'1'3.l?T':i$S§$ﬁ€F; izha ﬁssigiam éamméssiener :z:§%;%'1G1::§: haiéing azzfg e:i::§;,:.§.:w_; E3§:iE&i6Ia:}jj;' eéﬂrssséé 3. kits? éafzsé G?aG$.22'3E$ ,1./«W m%WWmm"m,mmW. WmmmnmmWM.M_..m_._

5 WF,é75:»SG/'2GE 1 :x:i:1i$§2 is praducéé 22% 2§:1::eXur'e~D making raf€re::<:&___ ta the:

previous enirieg in the revenue recards in respect ef';'§§§;iX?{z';-{$46 and called upon the Tahsildar ta cmrrec: the sariqeés. PT Sheet prepared :0 Show that S;;,;§:VQ§4461.:i:e;a~éi;::ébtV 4}¥.acr_eé§ 23 guntas. The Assistant CommissiQr:cr' did 13.9": Chtémséji./_:o grass any order, but only c'ficr3_fse t'.s'I;'2'._VV'£«-"1'.1't€ :;;<;';;:«:;; $0 the' Tahsildar which is evident: frG1f::~, A:;n€Xi1:'t3f:D ieiter dated 0738,2010.

5. Thug it uis,. &¢ie'ar initiated by {he petitieners grant of alluvial iand created _ci':és;f%ée> ~<;ou1:se of Benin Halia was the subject: r::a'~f.terV.Vv "A.i.¥1I1(EX"{.1I'€*P' - erder, a different €$ncEusieri"*%._§" :#:rriv_ed; a;:__".i3y the 13? raespcndani, pursuant WE1€:<=:}§>f, 2: dirsétéan is_§ss:,:€d is zhs retzsrme aaiheritiss ta é$:'2*$;<:E ':VL§9:c:%.V::::":fir£e_$ maﬁa in E"€8§€{3§ «sf {E26 Eagd hsid by the 431 :'§§p'0:f;ed,%3"::f"_'g.§ 'éésﬁcras E3 guﬁigg insisad $1" 2 acéas :39 gunias V _ ihatéhe sf Qhangs 05 ceurss ef Bsnni E19313 rssuiténg nf<3:§nav*:iGsn 9f aédizianai area :3 éhg adjgining iarsﬁ and the '_ s:$;€::§Z*:§ai*:;:3e:1%: 9? tbs patiiiszaers far gram: 9%' gush 33:13' arzé aise §:'i*m'§ 3:316? 1-"'€§€§?a.%2§1: @':,E€S§Z§{3%§l 33 :3 Wézezhsf {E36 §$":ii§ez1&:"s haﬁ " irzdésé 193*: any and éiéﬁ ':3 géiéfié Eéaiig ﬁémsézzg zézz {hair §a:":§e:':

5 { W ﬂAﬂ'f *"' E E §'%')k\\3>1$.<K§§4V:AX)mxﬁ\!&<\sH'a:x<\M9xrwwnmwavuw mmmmm-M--« ~ 6 WP.6'?450,'2G§ E haw: aii bemx Ezi-Eegated. is ihe backgmund. "f'h<=::"e§<3__1rfe§ it is césar that the impugneé Grder is éieiaiiy aiifsm praceedings initiatsd and the 13? respcmdent pa$s6d such an erder Withcsut therqbging §21fi3%"§éi;:n£ii':4.ii<:)13 this claim and Without conducting'-a,n§{":::1qui;jy'Exits *:I:§"e:..&s;'}2i:'_rf1e by providing an eppcrtunity :5 a1} then 'c.of1c¢rn.éf§ But.L' unfortunately, thé 45" respond§1;ﬁi"-%V§<; mp: shvéimw that he had in fact sought fer 're_,_ve:':12e entry based on the previous tippa;'1i.., number was mentioned as" ::jV'vI':"ifséé"'1"e;Cords available with the ﬁat shew that such an %4fh respondent. Thereforcs, €316: sustaineid as this canciusien arrivsd at %:he'-E3? i*5s§Gr;de:r3.t is 133': sansistemi with the '=:7:at:;;»:.*é' 5f'~:}:é:Ag:;rs3::eeVéE'i'ii«gs initiatsd befare him ané no €§'1C§_1},§§'§f é_:1i-.:[_:rE::3 vs3:;::c ;i:§.$:..'b§en hééd Em gcserdgnse with Saw'.

V _ é, II: ?..:J:S§ ééastsn :0 aéd 2:213': the 4'??? raspenderzi is at Ziibéfty sfraaiﬁ E"6§E'€S€E'1'i.{8;£iS;"}I1 héfczre '€316 :"e:I€:§:z,:€ auihezéiiss L9;;%;i:*::gj'A'A:;:::'§pe:° feunﬁaiieu fer his case fer Carrsciigzz 23:" {ha 1':3*'i§£€E':'i3,€ snirées ta sigma; Q13 exzsni 9% Sy.?%<>.»9?§@ a3 4 acres 33 " gzzmas izzsisazcé sf 2 3f3E,"€S 353 gézzziase E23 Saséz Svﬁiéii; €328 § _ g: _/,/ "5 mrmmsmvmwm«mwmmmmmmmmwmm.\.mmW.__ . . ., «.3 W?.6?4S§/29 E: E;

revenus auihsréiies are rsqaired :6 Conduct an enquiry into the same by giving ogparéuriiiy :9 {:16 petiticrlem ..3a":i§'«.._Té:--€her concerned persans and after perusing the recetdis p é:s:%g"eAr§§a?rs.. in accordance with law, The List respQrb1denf-'Shall. '_(::n"i£=iVC§er théu » antire: dispute 10 find out whetherV'»:he::'i'2;:#;d Afggvv :fo. F17:;1_\}'e bean formed ta an extent 9fj2.__aCres-..34 Vgui;t5§.$'v«h,as.V1to b3' regarded as part af R.S,N9.44é i'é..t11<%:'_:I#I1CViﬁ?fOrITl€d on account Qf change sf 'ﬁaf required to be allotted in favouxjef and 448, viz, petitieners an éi}:1<i":_'i:E,;§:';.<itii:'réspondent who owns Sy'.N0.4-46 issue shall be decided by thé rnanths from the date of receigt afa copy 'ef :E;_is_c:~;3;.§'r;.

1?, 31:: so far '9;$:._:h<=: grep grewn in the Eand Es csneemeci, ::3'C3'§.§.7}.,§b:Ijt'1€?S'?3:§;3i§§3'1'§ that they have gmwn the map in tbs entire E53132' _::*:e}sis€:2¢i_::g;.'2 8;C§'€8 33 gazztasg ii; :'es§es::t sf whigh me _ éisp2.€§:€ has '§;:9is<2:'1. 51$; £3 cieaz from é:1r:e3x'::re«=C gepert 05 £1226 . .'f3.h,$i§éa:*,"' ;.?\§a:gu:2e§,, adéressed is {$38 ﬁssisiam Cemmissisgar, [.é'{"'}'2:%_§ag; the Tahsiiéar Ema :*5<:0::1:;:3s:':v:§i$é fa: aiietrzgszit cf Eané gmpsréiatzateégg t:§ 8.31 exierii sf 2 €:'i€§"vf:"S 35$ gzizzéas in §a.V:3:.:;r sf " 23:15 §eti%:§s§:;€rs aﬁé 26} gaznias 2:15 Eazzsfg in f§.'%'Q%.};E' 93%" iiézﬁ 4*?"

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