Karnataka High Court
Smt. Tara Siddn Naik vs The Special Land Acquisition Officer on 6 September, 2022
-1-
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 6TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE ASHOK S. KINAGI
CIVIL REVISION PETITION NO. 100023 OF 2022
C/W
CIVIL REVISION PETITION NO. 100083 OF 2021
CIVIL REVISION PETITION NO. 100084 OF 2021
CIVIL REVISION PETITION NO. 100085 OF 2021
CIVIL REVISION PETITION NO. 100086 OF 2021
CIVIL REVISION PETITION NO. 100093 OF 2021
CIVIL REVISION PETITION NO. 100106 OF 2021
CIVIL REVISION PETITION NO. 100107 OF 2021
CIVIL REVISION PETITION NO. 100108 OF 2021
CIVIL REVISION PETITION NO. 100109 OF 2021
CIVIL REVISION PETITION NO. 100110 OF 2021
CIVIL REVISION PETITION NO. 100111 OF 2021
CIVIL REVISION PETITION NO. 100112 OF 2021
CIVIL REVISION PETITION NO. 100011 OF 2022
CIVIL REVISION PETITION NO. 100016 OF 2022
CIVIL REVISION PETITION NO. 100019 OF 2022
CIVIL REVISION PETITION NO. 100043 OF 2022
CIVIL REVISION PETITION NO. 100063 OF 2022
CIVIL REVISION PETITION NO. 100065 OF 2022
-2-
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
IN CRP.NO.100023/2022:
BETWEEN:
1. SRI GOVIND GANAPA ACHARI
AGE: 35 YEARS, OCC. AGRICULTURE,
R/O. GANKARWADA, AMADALLI
KARWAR TALUK - 581301.
2. SRI CHANDRAKANT GANAPA ACHARI
DIED BY HIS LRS'S
2(A). SMT SUREKHA CHANDRAKANT ACHARI
AGE: 35 YEARS, OCC. AGRICULTURE,
R/O. GANKARWADA, AMADALLI
KARWAR TALUK
2(B). SMT. KALAVATHI D/O CHANDRAKANT ACHARI
AGE: 36 YEARS, OCC. AGRICULTURE,
R/O. GANKARWADA, AMADALLI
KARWAR TALUK - 581301.
Digitally signed
by
...PETITIONERS
MOHANKUMAR
MOHANKUMAR B SHELAR
B SHELAR
Date:
2022.09.27
17:54:31 +0530
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
-3-
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 22.02.2021 PASSED IN EX.PET.NO.14/2021 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100083/2021:
BETWEEN:
1. DINNA BUDIYA GUNAGI
(SINCE DECEASED BY HIS LRS.
1(A) SMT. KALYANI SANTOSH GUNAGI
AGE. 48 YEARS,
OCC. AGRICULTURE
1(B) SMT. NEELA SRIKANT GUNAGI
AGE. 48 YEARS,
OCC. AGRICULTURE
1(C) KAMALA SURESH GUNAGI
AGE. 48 YEARS,
OCC. AGRICULTURE,
1(D) SMT. MOHINI DINNA GUNAGI
SINCE DECEASED BY HER LRS OF
1(D) (1) KUM NAYANA SANTOSH GUNAGI
ALL ARE R/O. R H COLONY,
TODUR VILLAGE, KARWAR.
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
-4-
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 20.02.2021 PASSED IN EX.PET.NO.117/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100084/2021:
BETWEEN:
1. SMT. TARA SIDDU NAIK
AGE. 74 YEARS,
OCC. HOUSEHOLD WORK
2. SRI MITA RIPA NAIK
SINCE DECEASED BY LRS
-5-
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
2(A) SMT. RADHA MITA NAIK
AGE. 79 YEARS,
OCC. HOUSEHOLD WORK
2(B) SMT. MEERA GANGAPTI NAIK
AGE. 55 YEARS,
OCC. HOUSEHOLD WORK
2(C) SUMA VISHNU NAIK
AGE. 45 YEARS,
OCC. HOUSEHOLD WORK
2(D) SMT. GRIPA GANGADHAR NAIK
AGE. 42 YEARS,
OCC. HOUSEHOLD WORK
2(E) SMT. DEEPA DATTA NAIK
AGE. 52 YEARS,
OCC. HOUSEHOLD WORK,
2(E) SMT. DEEPA DATTA NAIK
AGE. 52 YEARS,
OCC. HOUSEHOLD WORK,
2(F) SMT. DIVYA TNAKU NAIK
AGE. 41 YEARS,
OCC. HOUSEHOLD WORK,
ALL ARE R/O. AMADALLI,
KARWAR.
3. SMT. PARVATI KOM DEVU NAIK
SINCE DEAD BY LRS
3(A) CHATPAPATI DEVU NAIK
AGE. 64 YEARS,
OCC. HOUSEHOLD WORK
-6-
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
3(B) JANAKI @ SEETA DATTARM NAIK
AGE. 61 YEARS,
OCC. HOUSEHOLD WORK
3(C) MATUTI DEVU NAIK
AGE. 55 YEARS,
OCC. HOUSEHOLD WORK
3(D) SUMITRA @ RANJAN RAMACHANDAR NAIK
AGE. 52 YEARS,
OCC. HOUSEHOLD WORK
3(E) JAYASHREE DHANAJAY NAIK
AGE. 42 YEARS,
OCC. HOUSEHOLD WORK
3(F) SHRINIVAS DANAJAYA NAIK
AGE. 22 YEARS,
OCC. HOUSEHOLD WORK
3(G) SUBHAS DANAJAYA NAIK
AGE. 20 YEARS,
OCC. HOUSEHOLD WORK
3(H) GOUTHAM SUBHAS DANAJAYA NAIK
AGE. 19 YEARS,
OCC. HOUSEHOLD WORK
ALL ARE R/O. AVERSH,
TQ. ANKOLA,
DIST. UTTAR KANNADA - 581301.
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
-7-
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 22.02.2021 PASSED IN EX.PET.NO.56/2017 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100085/2021:
BETWEEN:
SRI KRISHNANAND DEVU SALASKAR
SINCE DECEASED BY LRS
1. DINESH KRISHNANAND SALASKAR
AGE. 40 YEARS,
OCC. AGRICULTURE,
2. SMT. ASHWINI ALIAS REENA
W/O RAMAKANT KAVLEKAR
-8-
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
AGE. 37 YEARS,
OCC. AGRICULTURE
SRI UMESH DEVU SALASKAR SINCE DECEASED
3. SACHIN UMESH SALASKAR
AGE. 32 YEARS,
OCC. AGRICULTURE
4. SMT. SEEMA D/O UMESH SALASKAR @ SAKSHI
W/O SHARAD KALGUTKAR
AGE. 26 YEARS,
OCC. AGRICULTURE,
ALL ARE R/O. THORLEBAG IN HOSALI VILLAGE,
KARWAR TALUKA,
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE CHIEF ENGINEER
KONKAN RAILWAY CORPORATION LTD.
SHIRWAD, KARWAR-581301.
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. G.K.HIREGOUDAR, ADV, FOR R2)
-9-
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 19.02.2021 PASSED IN EX.PET.NO.145/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100086/2021:
BETWEEN:
1. SMT. MOGRE MALLU NAIK
SINCE DECEASED BY LRS.,
1(A) SRI. KOYAR MALLU
SINCE DECEASED
1(A) A. SRI. MOHAN KOYAR NAIK
AGE. 66 YEARS,
OCC. AGRICULTURE
1(A) B. VINOD KOYAR NAIK
AGE. 52 YEARS,
OC. AGRICULTURE
1(A)C. SULAKSHA W/O SURESH SAVANT
AGE. 58 YEARS,
OCC. AGRICULTURE
1(A)D DEEPIKA W/O BALAKRISHNA SALUNKE
AGE. 56 YEARS,
OCC. AGRICULTURE
ALL ARE R/O. GAONKARWADA,
AMADALLI,
KARWAR TALUKA-581301.
...PETITIONERS
- 10 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE CHIEF ENGINEER
KONKAN RAILWAY CORPORATION LTD.
SHIRWAD, KARWAR-581301.
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. G.K.HIREGOUDAR, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 16.02.2021 PASSED IN EX.PET.NO.150/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100093/2021:
BETWEEN:
1. SRI. ANANT NENYA NAIK
SINCE DECEASED
DELETED IN S C SLP 11072/2008
1(a) SRI MAHABALESHWAR NAIK
SINCE DECEASED BY HIS LRS
- 11 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
1(a)(i) JANAKI MAHABALESHWAR NAIK
AGE. 68 YEARS,
OCC. HOUSEHOLD WORK,
1(a)(ii) RAJENDRA MAHABALESHWAR NAIK
AGE. 46 YEARS,
OCC. HOUSEHOLD WORK,
1(a)(iii) PRAKASH MAHABALESHWAR NAIK
AGE. 4 YEARS,
OCC. HOUSEHOLD WORK
1) RAMESH ANANT NAIK
BY LRS
1(a)(vi)(a) SMT. SAROJA RAMESH NAIK
AGE. 64 YEARS,
OCC. HOUSEHOLD WORK,
1(a)(iv)(b) SRI DEPAK RAMESH NAIK
AGE. 40 YEARS,
OCC. HOUSEHOLD WORK
. 1(a)(iv)(c) SRI PRAVEN RAMESH NAIK
AGE. 37 YEARS,
OCC. HOUSEHOLD WORK
1(a)(iv)(d) SANJANA SANJAY NAIK
AGE. 41 YEARS,
OCC. HOUSEHOLD WORK,
1(d) SRI JAIRAM ANANT NAIK
AGE. 68 YEARS,
OCC. HOUSEHOLD WORK
1(e) SRI. DYANESHWAR ANANT NAIK
AGE. 53 YEARS,
- 12 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
OCC. HOUSEHOLD WORK
1(f) VASANT ANANT NAIK
AGE. 44 YEARS,
OCC. HOUSEHOLD WORK
1(g) SMT. SHAKUNTALA @ MALINI SURESH NAIK
AGE. 59 YEARS,
OCC. HOUSEHOLD WORK
1(h) SMT. VANDANA @ SUMAN GURUTNATH NAIK
AGE, 57 YEARS,
OCC. HOUSEHOLD WORK
1(i) SMT. PREMILA @ PRIYA PREMANAND NAIK
AGE. 54 YEARS,
OCC. HOUSEHOLD WORK
1(j) SMT. BABY @ SNEHA KRISHNA METRI @ NAIK
AGE. 44 YEARS,
OCC. HOUSEHOLD WORK
1(k) SMT. CHANDRAKALA @ ANJALI ANIL NAIK
AGE. 42 YEARS,
OCC. HOUSEHOLD WORK,
ALL ARE R/O. AMADALLI VILLAGE,
KARWAR TALUKA.
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
- 13 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 17.02.2021 PASSED IN EX.PET.NO.107/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100106/2021:
BETWEEN:
1. SRIKANT SHAMBA BANDEKAR
SINCE DECEASED BY LRS
1A. MANJULA SRIKANT BANDEKAR
AGE 62 YEARS,
OCC AGRICULTURE,
1B. NAGARAJ SRIKANT BANDEKAR
AGE 33 YEARS,
OCC AGRICULTURE,
1C. MAHESH SRIKANT BANDEKAR
AGE 37 YEARS,
- 14 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
OCC AGRICULTURE,
1D. VINAYAK SRIKANT BANDEKAR
AGE 28 YEARS,
OCC AGRICULTURE,
1E. SUNITHA D/O. SRIKANT BANDEKAR
AGE 62 YEARS,
OCC AGRICULTURE,
2. GOVIND SHAMBA BANDEKAR
SINCE DECEASED BY LRS
2A. GEETA GOVINDA BANDEKAR
AGE 55 YEARS,
OCC AGRICULTURE
2B. NISHA NEELASH DEVALI
AGE 28 YEARS,
OCC AGRICULTURE,
2C. SHRUTI GOVINDA BANDEKAR
AGE 26 YEARS,
OCC AGRICULTURE,
3. BALA SHAMBA BANDEKAR
AGE 57 YEARS,
OCC AGRICULTURE,
ALL ARE R/O MELINAKERI ARGA VILLAGE
KARWAR TALUK
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
- 15 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 19.02.2021 PASSED IN EX.PET.NO.105/2020 BY THE
COURT OF PRL. SENIOR CIVIL JUDGE AND CJM, KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100107/2021:
BETWEEN:
SRI. PRABHAKAR RAMKRISHNA GAONKAR
SINCE DECEASED BY LR.S
ANASUYA PRABHAKAR GAONKAR (DEAD DELETED)
1. GIRISH PRABHAKAR GAONKAR,
AGE. 62 YEARS,
- 16 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
OCC. HOUSEHOLD WORK,
2. SMT REKHA @ SHRUTI W/O. VILAS SAIL.
AGE. 61 YEARS,
OCC. HOUSEHOLD WORK,
. 3 SMT. PUSHPA @ PUSHPABAI ASHOK GAONKAR,
AGE. 59 YEARS,
OCC. HOUSEHOLD WORK
4. SRI. SHIRISH PRABHAKAR GAONKAR,
AGE. 52 YEARS,
OCC. HOUSEHOLD WORK,
5. SMT. CHAYA @ KIRTI W/O. KIRAN NAIK,
AGE. 49 YEARS,
OCC. HOUSEHOLD WORK
SRI DINAKAR RAMAKRISHNA GAONKAR
SINCE DECEASED BY HIS LRS
6. RAJENDRAKUMAR S/O. DINAKAR GAONKAR
AGE. 62 YEARS,
OCC. HOUSEHOLD WORK,
7. ARAVIND RAJENDRAKUMAR S/O. DINAKAR
GAONKAR,
AGE. 58 YEARS,
OCC. HOUSEHOLD
8. SHARADE DINAKAR GAONKAR,
AGE. 56 YEARS,
OCC. HOUSEHOLD WORK,
9. RAMESH DINAKAR GAONKAR,
AGE. 52 YEARS,
OCC. HOUSEHOLD WORK,
- 17 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
SRI GURUNATH @ VIJAYAVITHAL RAMAKRISHNA
GAONKAR SINCE DECEASED BY LRS
10. SMT. INDIRA VIJAYVIHTAL GAONKAR
AGE. 79 YEARS,
OCC. HOUSEHOLD WORK,
11. SRI PRADEEP VIJAYVITHAL GAONKAR
AGE. 52 YEARS,
OCC. HOUSEHOLD WORK,
12. SMT. SUDHA SANJAY NAIK
AGE. 49 YEARS,
OCC. HOUSEHOLD WORK,
ALL ARE R/O. DIVAKAR GARAGE ROAD,
HABBUWADA, KARWAR TALUKA.
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE CHIEF ENGINEER
KONKAN RAILWAY CORPORATION LTD.
SHIRWAD, KARWAR-581301.
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. G.K.HIREGOUDAR, ADV, FOR R2)
- 18 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 26.02.2021 PASSED IN EX.PET.NO.159/2020 BY THE
COURT OF PRL. SENIOR CIVIL JUDGE AND CJM, KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100108/2021:
BETWEEN:
1. SRI. FULER JACOB BORGES
OCC. AGRICULTURE,
MADHEWADA,
AMADALLI VILLAGE,
KARWAR TALUK-581305.
...PETITIONER
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE CHIEF ENGINEER
KONKAN RAILWAY CORPORATION LTD.
SHIRWAD, KARWAR-581301.
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. G.K.HIREGOUDAR, ADV, FOR R2)
- 19 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 22.02.2021 PASSED IN EX.PET.NO.144/2020 BY THE
COURT OF ADDL. SENIOR CIVIL JUDGE, KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100109/2021:
BETWEEN:
1. SIDDAPPA RAYA NAIK
SINCE DECEASED BY LRS
1(A). SMT. KEMAI W/O SIDDAPPA NAIK
AGE. 38 YEARS,
OCC. AGRICULTURE,
1(B). KAVITA W/O KRISHNA NAIK
AGE. 38 YEARS,
OCC. AGRICULTURE,
1(C) JAMBU DIDDAPPA NAIK
AGE. 38 YEARS,
OCC. AGRICULTURE,
1(D) SHASHIKALA D/O SIDDAPPA NAIK
AGE. 38 YEARS,
OCC. AGRICULTURE,
1(F). MANJUNATH S/O SIDDAPPA NAIK
AGE. 38 YEARS,
OCC. AGRICULTURE,
1(G). RAMA S/O SIDDAPPA NAIK
AGE. 38 YEARS,
- 20 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
OCC. AGRICULTURE,
. 1(H). KEERTI D/O SIDDAPPA NAIK
AGE. 38 YEARS,
OCC. AGRICULTURE,
ALL ARE R/O. TODUR VILLAGE,
TQ. KARWAR
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 16.02.2021 PASSED IN EX.PET.NO.48/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
- 21 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100110/2021:
BETWEEN:
1. SRI LAXMAN HEBBU GOUDA
SINCE DECEASED BY LRS
1A. SRI. SURESH LAXMAN GOUDA
AGE 51 YEARS,
OCC HOUSEHOLD
1(B) SMT. SHOBHA LAXMAN GOUDA
AGE 43 YEARS
OCC HOUSEHOLD
1(C) SMT. BHARATI W/O. MARUTI GOUDA
AGE 42 YEARS,
OCC HOUSEHOLD
ALL ARE R/O AMADALLI VILLAGE
KARWAR TALUKA.
2. SRI. NEMA VASU GOUDA
AGE 65 YEARS,
OCC HOUSEHOLD
R/O. BALERASI AMADALLI VILLAGE
KARWAR TALUKA.
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
- 22 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 19.03.2021 PASSED IN EX.PET.NO.103/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100111/2021:
BETWEEN:
1. YESHWANTI D/O. NARAYAN ARGEKAR
SINCE DECEASED BY LRS
1(A) VENKATRAMAN K NAYAK
DIED BY 1(B)
1(B) SMT. YOGINI NARAYAN NAYAK
AGE 72 YEARS,
- 23 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
OCC HOUSEHOLD WORK
2. VITTAL NARAAN ARGEKAR DIED BY LRS
2(A) RAMABAI VITTAL ARGEKAR DIED
AGE: 71 YEARS, OCC HOUSEHOLD WORK
2(B) GANAPATI VITTAL ARGEKAR
AGE 54 YEARS
OCC HOUSEHOLD
2(C) NARAYAN VITHAL ARGEKAR
AGE 58 YEARS,
OCC HOUSEHOLD WORK
3. NAGESH NARAYAN ARGEKAR DIED BY LRS
3(A) PUSHPA NAGESH ARGEKAR
AGE 46 YEARS,
OCC HOUSEHOLD WORK
ALL ARE R/O ARGA VILLAGE
KARWAR-581301.
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
- 24 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 17.02.2021 PASSED IN EX.PET.NO.106/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100112/2021:
BETWEEN:
1. SRI GANU PUTTU PADTI
SINCE DEAD BY LRS.
1A) SMT. THAKI GANU PADTI
AGE. 65 YEARS,
OCC. AGRICULTURE,
1B) SANTOSH GANU PADTI
AGE 40 YEARS,
OCC. AGRICULTURE
1C) SMT. ASHA GANU PADTI
AGE 42 YEARS
OCC. AGRICULTURE,
1D) SEETHA W/O UDAY NAYAKAR
AGE 44 YEARS
OCC. AGRICULTURE
- 25 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
ALL ARE R/O. AMADALLI,
KARWAR TALUKA.
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 16.02.2021 PASSED IN EX.PET.NO.8/2019 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
- 26 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
IN CRP.NO.100011/2022:
BETWEEN:
1. PREMA RAMA GUNAGI
AGE. 65, OCC HOUSE WIFE
R/O VAKKALAKERI, CHENDIYA KARWAR-581302.
...PETITIONER
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 26.02.2021 PASSED IN EX.PET.NO.109/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
- 27 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
IN CRP.NO.100016/2022:
BETWEEN:
1. SRI. KOMAR BEDU GOUDA
AGE. 53 YEARS,
OCC. AGRICULTURE,
R/O. AMADALLI,
BALERASI KARWAR TQ.
...PETITIONER
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE, K.KAMARAJ ROAD,
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 19.02.2021 PASSED IN EX.PET.NO.108/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
- 28 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100019/2022:
BETWEEN:
1. SMT. SEETABAI LAXMAN KINDALKAR
AGE. 40 YEARS,
OCC. HOUSEWIFE,
R/O. AMADALLI VILLAGE,
KARWAR
2. REKHA @ CHAYA
W/O. ANANDU WAINGANKAR
AGE. 35 YEARS,
OCC. HOUSEWIFE,
R/O. AMADALLI VILLAGE-583101
KARWAR
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
PROJECT SEAR BIRD NAVAL BASE
MINI VIDHANA SOUDHA
KARWAR-581301.
2. THE DEFENCE EASTATE OFFICER
KARNATAKA AND GOA CIRCLE
T/56 ASSYE LINE,
K.KAMARAJ ROAD,
- 29 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
BENGALURU-42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 17.02.2021 PASSED IN EX.PET.NO.78/2018 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100043/2022:
BETWEEN:
1. RAMA POKKA GOUDA
AGED 58 YEARS, OCC AGRICULTURE
R/O KODAR, KARWAR.
...PETITIONER
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISTION OFFICER
PROJECT SEA BIRD, NAVAL BASE, KARWAR-581301.
2. THE DEFENCE ESTATE OFFICER
KARNATAKA AT GOA CIRCLE, BENGALURU-42
3. SMT MEERA W/O. DEVU GOUDA
AGE: 48 YEARS, OCC; AGRICULTURE
- 30 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
R/O KODAR, KARWAR-581301.
4. SMT. NILI W/O BUDDU GOUDA
AGE: 48 YEARS, OCC; AGRICULTURE
R/O KODAR, KARWAR-581301.
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 26.02.2021 PASSED IN EX.PET.NO.110/2020 BY THE
COURT OF ADDITIONAL SENIOR CIVIL JUDGE KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100063/2022:
BETWEEN:
1. MEERA LINGA NAGEKAR
AGE. 74 YEARS
OCC. HOUSEWIFE
R/O. GAONKARWADA AMDALLI VILLAGE
TAL. KARWAR- 583103
...PETITIONER
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SLAO SEA BIRD PROJECT
KARWAR - 583103
- 31 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
2. THE DEFENCE ESTATE OFFICER
KARNATAKA AND GOA CIRCLE
BANGALORE- 42
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 20.03.2021 PASSED IN EX.PET.NO.31/2020 BY THE
COURT OF PRL. SENIOR CIVIL JUDGE AND CJM, KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CRP.NO.100065/2022:
BETWEEN:
1. MOTA BALU NAIK DIED BY LRS DIED
1A) DEIDAS MOTA NAIK SINCE DECEASED BY LRS
1B) MAHESH MOTA NAIK
NOTE 1B) IS THE LRS OF 1A) AS PER THE ORDER
PASSED IN OS.NO.26/2022 BY THE CIVIL JUDGE AND
JMFC DANDELI ORDER DATED 25.02.2022.
AGE 35 YEARS
1C) SRI. VIMALAL YANE JAAYALAXMI
W/O RAMADAS NAIK
1D) SRI. MANGALA YANE DEEPA PANDURANG NAIK
- 32 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
2. VASUDEV BALU NAIK SINCE DIED BY LRS
2A) SHEELA W/O. VASUDEV NAIK
2B) RAMAKANT S/O. VASUDEV NAIK
2C) KRISHNAND S/O. VASUDEV NAIK
2D) DEELIPA S/O. VASUDEV NAIK
2E) TUKARAM S/O. VASUDEV NAIK
2F) VIJAYANAND S/O. VASUDEV NAIK
2G) MEENAKSHI W/O. SUDAKAR NAIK
2H) GOURI MELIND NAYAK
2I) BALU PANDU NAIK
2J) ANANDI BALU NAIK
3. MAHADEV BALU NAIK DIED BY LRS
SRI GANESH MAHADEV NAIK
ALL ARE R/O. BEL ROAD NUTAN NAGAR
YELLAPUR
KARWAR
...PETITIONERS
(BY SRI. LINGRAJ MARADI, ADV. &
SRI. BASAVARAJ S. BYAKOD., ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
KONKAN RAILWAY KARWAR
2. THE CHIEF ENGINEER
- 33 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083,
100084,100085,100086,100093, 100106, 100107,
100108, 100109, 100110, 100111, 100112 of 2021
& CRP Nos. 100011, 100016, 100019, 100043 of
2022, 100063,. 100065 of 2022
KOKAN RAILWAY
CORPORATION LTD
SHIRWAD KARAWAR
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1;
SRI. M.B.KANAVI, ADV, FOR R2)
THIS CRP FILED UNDER SEC.115 OF CPC, 1908, PRAYING
TO CALL FOR THE RECORDS AND SET ASIDE THE ORDER
DATED 19.02.2021 PASSED IN EX.PET.NO.112/2020 BY THE
COURT OF PRL. SENIOR CIVIL JUDGE AND CJM, KARWAR AND
CONSEQUENTLY DIRECT THE EXECUTING COURT TO PROCEED
FURTHER WITH THE EXECUTION PETITION AS PER LAW, BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQUITY.
THESE CRP'S COMING ON FOR ADMISSION HEARING
THIS DAY THE COURT MADE THE FOLLOWING:
ORDER
The petitioners in CRP.No.100023/2022 have filed this revision petition challenging the order dated 22.02.2021 passed in Ex.Pet.No.14/2021 by the Court of the Additional Senior Civil Judge, Karwar.
2. The petitioners in CRP.No.100083/2021 have filed this revision petition challenging the order dated
- 34 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 20.02.2021 passed in Ex.Pet.No.117/2020 by the Court of the Additional Senior Civil Judge, Karwar.
3. The petitioners in CRP.No.100084/2021 have filed this revision petition challenging the order dated 22.02.2021 passed in Ex.Pet.No.56/2017 by the Court of the Additional Senior Civil Judge, Karwar.
4. The petitioners in CRP.No.100085/2021 have filed this revision petition challenging the order dated 19.02.2021 passed in Ex.Pet.No.145/2020 by the Court of the Additional Senior Civil Judge, Karwar.
5. The petitioners in CRP.No.100086/2021 have filed this revision petition challenging the order dated 16.02.2021 passed in Ex.Pet.No.150/2020 by the Court of the Additional Senior Civil Judge, Karwar.
6. The petitioners in CRP.No.100093/2022 have filed this revision petition challenging the order dated
- 35 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 17.02.2021 passed in Ex.Pet.No.107/2020 by the Court of the Additional Senior Civil Judge, Karwar.
7. The petitioners in CRP.No.100106/2021 have filed this revision petition challenging the order dated 19.02.2021 passed in Ex.Pet.No.105/2020 by the Court of the Prl. Senior Civil Judge and CJM, Karwar.
8. The petitioners in CRP.No.100107/2021 have filed this revision petition challenging the order dated 26.02.2021 passed in Ex.Pet.No.159/2020 by the Court of the Prl. Senior Civil Judge and CJM, Karwar.
9. The petitioner in CRP.No.100108/2021 has filed this revision petition challenging the order dated 22.02.2021 passed in Ex.Pet.No.144/2020 by the Court of the Additional Senior Civil Judge, Karwar.
10. The petitioners in CRP.No.100109/2021 have filed this revision petition challenging the order dated
- 36 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 16.02.2021 passed in Ex.Pet.No.48/2020 by the Court of the Additional Senior Civil Judge, Karwar.
11. The petitioners in CRP.No.100110/2021 have filed this revision petition challenging the order dated 19.03.2021 passed in Ex.Pet.No.103/2020 by the Court of the Additional Senior Civil Judge, Karwar.
12. The petitioners in CRP.No.100111/2021 have filed this revision petition challenging the order dated 17.02.2021 passed in Ex.Pet.No.106/2020 by the Court of the Additional Senior Civil Judge, Karwar.
13. The petitioner in CRP.No.100112/2021 has filed this revision petition challenging the order dated 16.02.2021 passed in Ex.Pet.No.8/2019 by the Court of the Additional Senior Civil Judge, Karwar.
14. The petitioner in CRP.No.100011/2022 has filed this revision petition challenging the order dated
- 37 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 26.02.2021 passed in Ex.Pet.No.109/2020 by the Court of the Additional Senior Civil Judge, Karwar.
15. The petitioner in CRP.No.100016/2022 has filed this revision petition challenging the order dated 19.02.2021 passed in Ex.Pet.No.108/2020 by the Court of the Additional Senior Civil Judge, Karwar.
16. The petitioners in CRP.No.100019/2022 have filed this revision petition challenging the order dated 17.02.2021 passed in Ex.Pet.No.78/2018 by the Court of the Additional Senior Civil Judge, Karwar.
17. The petitioner in CRP.No.100043/2022 has filed this revision petition challenging the order dated 26.02.2021 passed in Ex.Pet.No.110/2020 by the Court of the Additional Senior Civil Judge, Karwar.
18. The petitioner in CRP.No.100063/2022 has filed this revision petition challenging the order dated
- 38 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 20.03.2021 passed in Ex.Pet.No.31/2020 by the Court of the Prl. Senior Civil Judge and CJM, Karwar.
19. The petitioners in CRP.No.100065/2022 have filed this revision petition challenging the order dated 19.02.2021 passed in Ex.Pet.No.112/2020 by the Court of the Prl. Senior Civil Judge and CJM, Karwar.
20. Brief facts leadings as to filing of this petitions are as under:
The petitioners in CRP.No.100023/2022 are the owners of land bearing Sy.Nos.2/4B, 76/1, 85/3B, 90/B1, 90B/4, 154/2, 231 and 67/5A. The petitioners in CRP.No.100083/2022 are the owners of land bearing Sy.Nos.194, 1A/4D1B, 27/1B/1K, 12/4 & 59/1. The petitioners in CRP.No.100084/2022 are the owners of land bearing Sy.No.487. The petitioners in CRP.No.100085/2022 are the owners of land bearing Sy.Nos.36/6 and 21/1. The petitioners in
- 39 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 CRP.No.100086/2021 are the owners of land bearing Sy.Nos.72/3-b, 72/6 and 65/5. The petitioners in CRP.No.100093/2021 are the owners of land bearing Sy.Nos.211/2, 183, 173/1, 173/2, 237/6, 238/27, 238/30, 238/52, 238/69, 238/102, 225/1, 203/1, 226A/3B & 235A1/4. The petitioners in CRP.No.100106/2021 are the owners of land bearing Sy.No.242/3. The petitioners in CRP.No.100107/2021 are the owners of land bearing Sy.No.608/1, 611 & 640/1. The petitioner in CRP.No.100108/2021 the owners of land bearing Sy.No.33/1. The petitioners in CRP.No.100109/2021 are the owners of land bearing Sy.Nos.65/2, 89/, 64/1, 108/1, 108/3, 108/4, 1A/4A1, 1A1, 98/3K, 94/1, 94/2, 95/1, 95/2, 98/3A2, 124, 125 & 233/1. The petitioners in CRP.No.100110/2021 are the owners of land bearing Sy.Nos.15/1, 54/2, 35/2, 61, 62, 63/3, 59/4, 23/2, 185/2B & 12/3. The petitioners in CRP.No.100111/2021 are the owners of land bearing Sy.Nos.250/1, 233/1B &
- 40 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 233/1A1. The petitioner in CRP.No.100112/2021 is the owner of land bearing Sy.Nos.429/4, 429/8, 437/1, 437/2, 443/2, 443/3, 443/6, 444/4, 444/5, 444/8, 445/1, 445/4, 445/6, 449/A, 454, 455, 462/4 & 449/B. The petitioner in CRP.No.100011/2022 is the owner of land bearing Sy.Nos.12/1, 13/1, 14/1, 42, 1A/4K1, 93/1, 93/3, 37/4, 37/3K, 50/3 & 27/1A. The petitioner in CRP.No.100016/2022 is the owner of land bearing Sy.Nos.51, 56, 77, 40, 55/1, 55/3, 55/2, 69/1, 217 & 247. The petitioners in CRP.No.100019/2022 are the owners of land bearing Sy.No.184/4B. The petitioner in CRP.No.100043/2022 is the owner of land bearing Sy.Nos.35/2, 59/4B, 61, 63/3 & 15/2. The petitioner in CRP.No.100063/2022 is the owner of land bearing Sy.Nos.445/3, 433/3, 433/1, 435/1, 443/6, 444/6, 444/3, 444/6, 444/7, 445/2, 444/10, 487, 447/1, 417/2, 462/4 & 466/1. The petitioners in CRP.No.100065/2022 are the owners of land bearing Sy.Nos.213/5, 213/1 & 213/3.
- 41 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 The said lands were acquired by respondent No.1 by issuing a preliminary notification under Section 4(1) of the Land Acquisition Act, 1894 (for short 'the Act') for establishment of big naval base. Respondent No.1 has passed an award fixing a market value of the lands of the petitioners. The petitioners being dissatisfied with the market value fixed by respondent No.1 filed a petition under Section 18(1) of the Act. Respondent No.1 has referred the reference to the reference Court. The reference application numbered as LAC numbers. The reference Court after recording the evidence has enhanced compensation amount with all statutory benefits. The petitioners have filed execution petitions for recovery of award amount. The respondent deposited part of compensation and submitted that respondents are ready to deposit the remaining award amount. The said execution petition came to be closed for time being. The
- 42 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 petitioners filed the execution petitions for recovery of balance award amount. The respondent has deposited part of the balance award amount in the said execution petition. In view of the same, the executing Court has closed the execution petition for time being and liberty was reserved to the petitioner to file a fresh execution petition. The petitioners filed an execution petition. The said execution petition was referred to Lok-adalath. The joint memo was filed by the petitioner and the respondent for closing the execution petition. On the basis of the joint memo, the execution petitions came to be closed. The petitioners have filed instant execution petition for recovery of balance award compensation amount. The executing Court closed the petition with the observation that the wrong calculation was done by the petitioners and the memo of calculation filed by the petitioners does not disclose any calculation and further third execution petition was filed after lapse of 12 years. Hence, the petitioners
- 43 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 aggrieved by the order passed by the executing Court have filed these revision petitions.
21. Heard the learned counsel for the petitioners and also the learned counsel for the respondents.
22. Learned counsel for the petitioners submits that the respondents aggrieved by the award passed by the reference Court, preferred an appeal in MFA.No.20890/2009 and other connected matters. This Court vide judgment dated 12.07.2011 disposed of the appeals. He further submits that the respondents aggrieved by the same, preferred a Special Leave to Appeal (Civil) Nos.26548-26549/2010 before the Hon'ble Apex Court. The Hon'ble Apex Court dismissed the appeals filed by the respondents vide order dated 13.09.2012. He submits that as per Article 136 of the Schedule to the Limitation Act, 1963, the petitioners have filed a execution petition within 12 years from the date of subsequent
- 44 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 orders i.e., order passed by this Court in the aforesaid MFA's and also the order passed by the Hon'ble Apex Court. Hence, he submits that the executing Court has over looked the provisions of Article 136 to the Schedule of the Limitation Act, 1963 (for short 'the Act'). He submits that though the petitioners have filed a memo of calculation, the respondents have not disputed the memo of calculation filed by the petitioners. He submits that the executing Court has committed an error in holding an execution petition filed by the petitioners are barred by limitation. Hence, on these grounds, he prays to allow the revision petition.
23. Per contra, learned counsel for the respondents submits that the memo of calculation filed by the petitioners does not disclose any calculation with respect to the compensation awarded. Hence, he submits that the order passed by the executing Court is just and proper and
- 45 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 does not call for any interference. Hence, on these grounds, he prays to dismiss the revision petition.
24. Heard and perused the records and considered the submissions made by the learned counsel for the parties.
25. It is not in dispute that the lands of the petitioners were acquired by respondent No.1 under preliminary notification and the award came to be passed. Respondent No.1 has determined the market value. Being dissatisfied with the determination of the market value, the petitioners have filed a petition under Section 18(1) of the Act. Respondent No.1 referred the reference application to the reference Court and same has been numbered. The reference Court allowed the reference application vide judgment and award and enhanced the market value with all statutory benefits. The respondents
- 46 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 aggrieved by the award passed by the reference Court and preferred an appeal in MFA.No.20890/2009 and other connected matters. Respondent No.1 preferred an appeal before the Co-ordinate Bench of this Court in MFA.No.978/2007. This Court dismissed the appeal filed by respondent vide judgment dated 02.08.2007. The respondents aggrieved by the order passed by this Court in the aforesaid appeal and preferred SLP.Nos.26548- 26549/2010. The Apex Court dismissed the appeal filed by the respondents vide order dated 13.09.2012. The petitioners have filed an execution petition within 12 years from the date of judgment passed by the Apex Court in the aforesaid civil appeals.
26. Article 136 of the Limitation Act, which reads as under:
136. For the Twelve When the decree or execution of any years order becomes enforceable decree (other than a or where the decree or any decree granting a subsequent order directs mandatory injunction) any payment of money or
- 47 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 or order of any civil the delivery of any court property to be made at a certain date or at recurring periods, when default in making the payment or delivery in respect of which execution is sought, takes place:
Provided that an
application for the
enforcement or execution of
a decree granting a
perpetual injunction shall
not be subject to any
period of limitation.
(emphasis supplied)
27. As per Article 136 of the Limitation Act the decree or order becomes enforceable when the decree or any subsequent order directs any payment of money or the delivery of any property to be made at a certain date or at recurring periods, when default in making the payment or delivery in respect of which execution is sought, takes place.
28. In the present case, admittedly, the judgment passed by the hon'ble Supreme Court is on 13.09.2012
- 48 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022 and the execution petition was filed on 21.01.2020. Hence, the said execution petition filed by the petitioner is well within time from the date of judgment passed by the Hon'ble Apex Court. The Executing Court without considering the said aspect has recorded a finding that the execution petitions filed by the petitioners are time barred contents. The petitioners have filed a memo of calculation. The said memo of calculation was not disputed by the respondents. The trial Court without considering the said aspect has proceeding to pass the impugned order. Since the petitioners have lost their lands, the compensation awarded on the market value is determined by the Courts. The petitioners are entitled for compensation. The petition cannot be thrown out of the Court on technical grounds. The executing Court has committed an error in passing the impugned order. The impugned order passed by the executing Court is arbitrary and erroneous and the same is liable to be set aside.
- 49 -
CRP No. 100023 of 2022 C/W CRP Nos. 100083, 100084,100085,100086,100093, 100106, 100107, 100108, 100109, 100110, 100111, 100112 of 2021 & CRP Nos. 100011, 100016, 100019, 100043 of 2022, 100063,. 100065 of 2022
29. In view of the above discussion, I proceed to pass the following:
ORDER
1. The civil revision petitions are allowed.
2. The impugned orders are set aside.
3. The execution petitions are restored.
4. The executing Court is directed to dispose of the execution petitions on merits in accordance with law.
5. Liberty is reserved to the respondents to file a memo of calculation.
6. The parties are directed to appear before the executing Court on 17.10.2022.
Sd/-
JUDGE SSB