Karnataka High Court
Smt Mandakini vs The Special Deputy Commissioner on 25 August, 2008
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
3/0 SHRI. SHIVANNA No.59,
-}_
IN THE HIGH coma': or KARNATAIKA,
DATEIL) THIS THE 25"-"DAY OF AU<3Us*:*,'
BEFORE' . fl
THE HODPBLE MKJUSTICE .
WRIT PETITION N9. 6887/2608 ($%c,(s*r)" k
C0NNEcrE33.w1frH ' % .% j " f:
W.P.NOs.6888, 6889,.589Q;'6891,"6892, 689133, 6894,
6895, 6896, 6897, 6393, 52599' 85 6e.9{)'?'~OF 2008(SC/ST)
at war No 6887 an
1 SNIT*MAN[§R_i{Vli§I" «
_ -AGED 'AB(::{,r":--' 45 YEARS
.. wio 1,A*rE:V..s.s01s::AsHEKAR
% SZHARI-"BHARATHKUMAR
__ * T..Ae_EL~ RBQUT 23 YEARS
- s;*n_~v1;,A1f:a:"s SGMASHEKAR
w' %
B{)Ti?."ARE R/AT "HEMA NILAYA"
~¥{RiSHNARAJAPURAM
.. BANGALORE 36, REPRESENTED BY THEIR GPA
" HOLDER SHRI M.S. MAHADEVAIAH
KMC, OPP. MOUNT, CARMEL COLLEGE,
VASANTHNAGAR,BANGALORE -560 052
PETITIONERS
(By Sri ; ANANT MANDGI, ADV )
-2-
BANGALORE DISTRICT,
BANGALORE.
2 THE ASSISTANT coMM1:s$1oNEI§
BANGALORE NORTH SUBD_IV1SION," _ j:
BANGALORE. % --.
3 SHRIDODDANNA S/:3 rm?3;.P_A._ " .
RIM' MANCHENAHALL1
YELAHAN§{A.H0BL1,"'~; _ - '
BANGAL"ORjE Now}; {AD ' L,)'FA;LE.IK.
4 S}~IR.§.ANf'sGAF€.A;I s,zo._NAGA12.PA
ZR/AT r'vm;¢QH?;=;NAHAL1,1_ -
YEL;xHAN1§Ag-~HuBL:,_ ~ '
BANGALORE NOR'i-iH"{fiDDL.)TALUK.
" _ Q 2 . RESPONDENTS
(By. :3 PAfiE{§ow:§A, ADV FOR R3 )
" V' .(BY-_SRL'~R £>EvDAS;'"AGA FOR R1 ar. 2)
2003
I338: I-{SSRIBHARA RAO
gs/0'-H.s.M.RAo
'NG54, RAILWAY PARALLEL ROAD,
KUMARA PARK,
...fiANGALORE 20.
REP; BY ms GPA gowns,
SHRI S. DESHPAN DE.
PETITIONER
M
-3-
(By Sri ; ANANT MANDGI, ADV )
BANGALORE DISTRICT,
BANGALORE.
:2 THE ASSISTANT commisfézcnmié '
BANGALORE NORTH SUB{)IVI_SION'.'- A_ 'T % %
BANGALORE. --
3 SFIRI POOJAPPA s;"o~CI1%iIf{K.oNU.%_ _
R/AT MANCHENAHALLI
YELAHANE{fi.,'HOE3LI,"'v.:: % *
BANGALOE?E;- NORTH (ADnLV.)'-mwx.
4 SHRX CPHKKAMUNIYAPPA S/0 POOJAPPA
R./AT'MANc:i£.EMA'H.AL~Li '
YELAi~1ANKA' :.~j1'a:1B"L_1_," ~ « . ~'
BANC}ALQRE_ NORTH' (ADDL.)TALUI{.
_ RESPONDENTS
" ' . (B3; '£)EVI§}§S;"ACrA FOR R1 85 2 )
{mi '1e§ 6"saé 9'*g3r 2003
~ H YESMWANTH SHENOY
.,s;=0,_ H V SHENOY
= 'A332; ABOUT 43 YEARS
-- l~JO.:E3, BASAVESHWARA NILAYA
_ 2313 CROSS, NE!-{RU NAGAR
' '"BANC'rALORE -- 560 020.
PETITXONER
(By Sri: ANANT MANDGI, ADV ) M
. _ 1-[1 MAN[$R'}$_f'NI
V' - BANGALORE 36,
-4-
1 THE SPECIAL DEPUTY COMMISSIONER -,: 1'
BANGALORE DISTRICT, 1. '
BANGALORE. . --
2 THE ASSISTANT coMM1ss1cfi~;Ei:iA_T"'T «.
BANGALORE NORTH SUE§__DIVIE3IVO'N, ~
BANGALORE. . ' . 2
3 SHRI MARAPPA 3,10 SADFFHE-.LAKKAPPAv...
R/AT KOKALA VELi;AGE .
HEDSARGHATTA I-ICBLE '--
BANGALORE NORTH' {AD.['_)I,-T.) 'I'AL'UIf{ _
V 1 RESPONDENTS
(By Szi : R A(}A_&_F'QR R :33».-.' 2 )
Wm .Li'{I'E S.SOMASHEKAR
.AjG1ED"A_BQUT 45 YEARS.
2? SHRI-S_ BHARATHKUMAR
Sgt) -{ME s SOMASHEKAR
AGED ABOUT 23 YEARS
.A _ BGTH R/AT "HEMA NILAYA"
' " KRISHNARAJAPURAM
) REPRESENTED BY THEER GPA
HOLDER SHRI M.S. MAHADEVAIAH S/O SHRI
SHIVANNA N059, KMC, OPP. MOUNT
CARMEL COLLEGE, VASANTHNAGAR,
BANGALORE - 560 052
PETITIONERS
'Q.
-5-
(By Sri: ANANT MANDGI, ADV )
1 THE SPECIAL DEPUTYV.cQMM'13$'IoNEF:»7'-3;., A' "
BANGALORE DIS'I'R!CT,--._ " V. "
BANGALORE. *
2 THE ASSISTANT' CGMMiSSi0N_ER'~-..
BANGALORE NORTH SUB ?D;tv131':mL,~.. M
BANGALORE. L i
3 SHRI SL¥Bf3ARAYAPl?A--.»~' .
RIAT MANGEHENAHALLI if;
YELAiHA:J::A'
BANGALGRE; NORTH'{A!)DL.)fi'ALUK.
"" RESPONDENTS
(By sxi; R'.D:3:vfi;.«ag:='.«,L2ac§A--L,§-f0R R1 65 2 )
(By Sri :3 FOR' R3 )
In w_I-m 6489;: e#'--26aé"'
v A. H ..... .. 9
L--SH.Ri4THv:S'vsR%.im§ARA RAG
AGED ABGUTI47 YEARS
31 G.__H.S;f»i..VI?!A0 ~
No.64, RAILWAY PARALLEL ROAB,
~ L K1; MARA "PARK,
..BArmALoRE 20.
* .REP;__--BY ms cm. HOLDER,
-- S§~IRI 9.3. DESPHANDE.
PETITIONER
(By Sri : ANANT MANDGI, ADV )
M
..6...
1 THE SPECIAL DEPUTY COMMISSIONER
BANGALORE DISI'RICT,
BANGALORE. '
2 THE ASSISTANT COMMISSIONER . '.
BANGALORE NORTH SUB D}r'flSiON, § .
BANGALORE. is ' '
3 SH}?! CHIKKMARI YA_Pi3A .¢H1KKA
R/AT MANCHENA{{A_LLI
YELAHANKAVHOBLI, A
BANGAE;or§;E;w- r~z:;§i2?"1'1~2v (mt) 1.[;;*rz;:.::::.
4 S1-H21' DODIJANNA.' 51,0 1;:-aria SJHIKKA
R_1A'1' mANG':a'ENAHALLI « .. .
??ELAHA;%:;<A :30_BL:,' _
BAN-GALORE.»NQRTB*{ADBL.)TALUK.
5 SHR~i PAPA"S/C} ;.AT~5: CHIKKA
R] AT}MANCH.EN*AHFiLLI
4;: YELAHANKA HOBLI,
" ":~B_ANG_AL0RE~:e:-SETH (A[)DL.)'I'ALUK.
" f RESPONDENTS
A *-g;BY'1sRi{7R.,:)EV1jAs, AGA FOR R1 35 2)
(Byfiri : BPAPEGOWBA, ADV FOR R3 )
:1: 1596892 or zoos
V} " w.B}:?l'WEfiN
__S§'-IRE H s SRIDHARA RAD
s/0 H.S.M.RAO
' AGED ABOUT 50 YEARS
NCL54, RAILWAY PARALLEL ROAD,
KUMARA PARK, LQL
§j§.6§§3__oF zoos
x"WOHSMWm
~A(§'rED ABOUT 47 YEARS
- _ ' N864, RAILWAY PARALLEL ROAD
KUMARA PARK, BANGALORE 20
12:13:13 13v ms GPA HOLDER
._-,z__
BANGALORE 20.
REP; BY HIS GPA HOLDER
SHRI D.S.DESP'HANDE.
PETITIONER
(By Sri : ANANT MANDGI, ADV )
1 THE SPECIAL DEPUTY COMMISSIONER» .. f «
BANGALORE DISTRICT, ..
BANGALORE.
2 THE ASSISFANT céxamissiiongh
BANGALORE Norm: SUI-"$= p%1y1s1%_otN,%
BANGALGRE;
3
s/0 LATfi1:fiIAN{IMAIQ7FHAPPAg
RiAT--3;EgNKR€FALA.V1LLAGE;
'IELAHAPECA aizoxzu;-.V__ _ _'
BAN'GALT0RE"ANGR'r*-{:1 (A_DDL.)TALUK.
" " REISPONDENTS
(BY :~::=e.1.R I$E\éDA$, A(;A"'§'0R R1 85 2)
(By«:3z1:'~B PAPE<_?+Q3§J__DA, ADV FOR R3 )
SR1 s12 i1:)HARA RAE)
'SHRI D S DESPANDE , 50 '/R5. PETITIONER
M
5: TASH:R::,'N3§RAs1MHAMURTHY S/O KADAR
(BY SR1. R DEVDAS, AGA FOR R1 & 2)
-8-
(By Sri: ANANT MANDGL ADV )
1 THE SPL DEPUTY coMM1ss:§oN:§§ 1, * '
BANGALORE DIST '
BANGALORE
2 THE ASSESTANT coMMI's:§§NER '
BANGALORE N0Ra't'i{T_'sm3. .
BANGALORE .. ~
3 SHRI 1<;A'D A_};iE3 S; (:3. s1is§z{.§RI"'_" "
R/Kr, PuiiAB§GE~I!':}NFxI:_i§gLLI *{Ei;AHANKA HOBLI
BANG5L;g1'§E N'<Z}'RTHf «_ * '
4 :;i£iii?i"2;ai::§1R}i;ju.:sg.:t) xaifia
R..]A'T'f~'1AI\Ezf§H,EJ?~§A'P£AE;LI YELAHANKA HOBLI
BANGALORE
5 _SHRI RA_NGAE'P}&_ Sjb KADAR
', R/'AT MANCHENAHALLI YELAHANKA HOBLI
BANGALORE' TVEGRFH
-__ . R-;A?_MANCHENAHALL1 YELAHANKA HOBLI
sawaamma NORTH
7 SANJEEVAMMA
' _ j Rl.AT MANCHENAHALLI YELAHANKA HOBLI
BANGALORE NORTH
5 RESPONDENTS
'M
(By Sri : B PAPEGOWDA, ADV FOR R3
A' SHRI VENKATAPPA S/0 MUNIVENKATAPPA
-§-
IN WP Ho 6894 OF 2008
1 SMT MANDAKINI ;
WIO LATE SSOMASHEKAR
AGED ABOUT 45 YEARS
2 SHRI S BHARATm;UMAR"" --
s/0 LATE s SUM.-%.S£-IE1{AEl~. =
AGED ABOUT 23 YE3?_\'RSu_ _ " .
BOTH R/Afr "HEMA._NiLA'1A'T_ KR'EvSH~NvARA;JAPURAM
BANGALORE-.36, ;;2EPRE.:3£«:Nfi'--ED - 3?: THEIR GPA
HOLDER s;'}+:m 234.23. MAHADE'vAI--m S/£3 sum
sH1v;xz¢_:<,§a'sm,5e;,.__ze;_1\a:r;, 399; nmuzxrr
CARh;§EL::__(:;{_3LLEG' "*fVASANTHNAGARBANGALORE
56a--05'2. ' V %
% j V 4 % PETITIONERS
(By Sri :«{\NAN'I' )
AND}. _
' $F§3CiAL DEPUTY COMMISSIONER
_ _BANGfiL_ORE DISTRICT,
._ %. BAN_!.'}AE_.,Qi?E.
2 THE -ASSISTANT COMMISSIONER
~BANGALORE NORTH SUB mvisimz,
B:-ENGALORE.
R] AT' MANCHENAHALLI
YELAHANKA HGBLI,
BANGALORE NORTH (ADDLJTALUK.
RESPONDENTS
{BY SR1. R DEVDAS, AGA FOR R1 8:. 2)
:_§§?§AI€IT--.MANDGI, ADV 1
1 THE SPECIAL DEPUTY COMMISSIONER
' THE ASSISTANT COMMISSIONER
.18.
(By Sri: 13 PAPEGOWDA, Aav FOR R3 ) 4' »
IN W!' R0 6895 OF 3008
1 Sm MANEAKINI F,
w/0 LATE S s0MAsaEKAR.,, V'
AGED ABOUT 45:*:13AR$i''''' --
R/AT HEMA NILAYA', Ki21s;:NA.g . 'at-éukam
BANGALORE 36, RE? ':a&<.c;9A IjIC).L£'}ER SHRI
M S MAHApEvAIAH.,s;.o' SHRI' sH1't*Ara'NA, NO 59
KMC NEXT TO M;oUN'r:cARM3;L COLLEGE, VASANH
NAGAR,?.1'BA£¢»Gm_.QR13
2 s BHA,Rr';'fr1e:KUMARTA».V*L%A Q_ * g
S} 9. _LATE $::::SOMASHE1'<A.R_,.
AGED JAEJQUE: 44.5. YEARS .
R.]AT'fl}3}Mi{'NiLAY'A,"BIRISHNARAJAPURAM
BANGALORE 36, REPBY GPA HOLDER SHRI
M S"'MAHADEVfiI'AH'_.-S/0 SHRI SHIVANNA, NO 59
V KMC NEXP TO MOUNT CARMEL COLLEGE, VASANH
3 NAGAR, BANGALDRE 52
««««« PE'I'I'I'i{)NERS
BANGALORE DISTRICT
BANGALORE
BANGALORE NORTH SUB DIVISION
BANGALORE DA
.11.
3 SMT LAKSHMAMMA
w/0 LATE RAMANNA
MANCHENAHALLI, YELAHANKA HOBLE .. ._ '
BANGALORE NORTH ADDL TALUKI " '
(BY SR1. R DEVDAS, AGA FORR; 35 :31». I _
(By Sri: B PAPEGOWDA, Abvycnzz R3 _
IN W? No 6896 OF'
I BETWEEN
SHRI H S SRIEDHARA RAG '
s/0 H.s.M7RA'G__ »
AGED A3053? «.§7';»'YEARS I *
NO.64,_.RA}L.WAY P25\RALLE_L R6)-.AD,'
KUMARA PAR§<i,, _ .
BANGALORE 29'.='j~._ *
. . . PEFITIGNER
(By 5:: : Arégmfi' M.ANi:;G1';"AI)v }
I
%.I?:*ri§§:..$1Di~'~:ciAL DEPUTY COMMISSIONER
' ' BAN'c:--s~_.r,0RE ms*I'R:e::*I',
Bef-XNGALORE.
.12 ASSISTANT C()MMI%IONER
BANGALORE NORTH SUB DIVISION,
* BANGALORE.
I V. SHE'! MUNIYAPPA s/0 LATE DODAKADIRA
R] AT 'MANCHENAi~IALL;I
YELAHANKA HOBLI,
BANGALORE NORTH (ADDLJTALUK.
' RESPONDENTS
M
I A. II,;'4'RESPON»¥3E._I_I§?§fS:'
. _ 1-fi SPECi?£L"';'FisiPU'I'Y COMMISSIONER
"2 ""%'THE' A'sS*r (3OMMISSiONER
'4 ~ s1§IR1sANJEEV2xPPA
.11
{BY SR1. R DEVDAS, AGA FOR R1 85 2)
(By Sri : B PAPEGOWDA, ADV FOR R3
Ill wp no 6897 or 2003
SHRI H S SRIDHARA RM)
8/0. H S M RAG ' -_
AGED ABOUT 45 YEARS ' _
NO 64 RAILWAY PARALLEL ROAE), "
KLIMARA PARK_ _ -
BANGAI,0RE-3603329 . "
REP BY HIS"G¥T¥'A ' »
SI-{RI D s DESRPIANDE _ '_ = *
. .... .. ' V. ' PETITIONER
(By sxé; ANA:§'f'2+2L9§ M)'G:;'ADv-' )
AND :
. ., E3}&NC}:XLC)RE DIST
'- _BAp:{;A1,0-Q3
BANGALORE NORTH SUB DIVISION
BAQWGALORE
V s/0 CHIKKDNU
R/AT MANCHENAHALLI
YELAHNKA HOBLI
BANGALORE NORTH (ADDLIPALUK
4 SHRI MUNIPOOJAPPA
3/0 SANEEVAPPA L
vi
.13.
R/AT MANCHENAHALLI
YELAHNKA HOBLI
BANGALORE NORTH (ADDLYFALUK
SHRI NAGARAJU
S/G SANEEVAPPA _,
R/AT MANCHENAHALL1
YELAHNKA HOBLi
BANGALORE NORTH (Am§L).fm1,UK "
SHRI MUNIVENK:%'ff;I?P«A " ' '
s/0 SANEEVAPFA ' L
R[A'i' MANQHENAHALLI ' V'
YELAHNM, I-E.(_)BIj_.I
BAN GALO navmfi (2infiL)?rALm-=:
sHR1'ANJA;NEYA» _ «_
s;oT,sANEEw,PpA'
I2/AT M.AblCH1ENAHALLI M
¥$sLAHNKA'j'r1oaLi%'.TV_ % '
BANGALORE" 510:"-:*--£f;»~'1~ (A'DDL)'I'ALUI{
_SHRi (3-A_NES'H A '
sro SANEEVAPRA,
R,;.A'r».MAN CHENAHALLI
YELA.1~{N..KA HOBLI
T.I3fA1§:c:A:,Q:§E NORTH (ADl".}L)'l'ALUi{
A su§iV'Lj:e:é{NUMA1AH
sgo SANEEVAPPA
R [ 1%?!' MANCHENAHALLI
YELAHNKA HOBLI
'A ' BANGALORE NORTH (ADDL)TALUK
SHRI MUNITHIMMA
S] O SANEEVAPPA
R] AT MANCHENAHALLI
YELAHNKA HOBLI
BANGALORE NORTH (ADDLYPALUK
j/Pk
AGED Aaacwr 42'*yEA.i:es'
Z A' ":",A1§;aNT MANDGI, ADV )
.14.
1 1 SHRI POGJAPPA
s/0 SANEEVAPPA
R/AT MANCHENAHALLI
YELAHNKA HOBLI
BANGALORE NORTH (ADDL)'I'ALUK
12 SMT HANUMAKKA
R/AT MANCHENAHALLI '
YALAHANKA HOBLI
BANGALORE NORTH (AD_DL)'I'Q -
13 SMT AKKAMMA % .
R]A'I' MANCHENAHALLI V
YELAHANKA HQBL1 _
BANGALORE N€3R'E§{ (rJ;>'.'t)L;=fr(3 "
' RESPONDENTS
(BY SR1. R DEVDAs."AGA$§o_R --R1._& 2;
(By Sri : 3 PAPEGOWFJA. 2*~':;1:>v_FoR R11. )
In war no 689§!Z§'li'--2008 ".v Q"
SHE: sVs%i2:33 Ii).«=;:2A'RA
S/O Hsv-M RAQ5 % 7/
'r~£._s:).64, RAILWAY PARALLEL Rom,
=,KUmRA P'ARK_,"BA.ra'GAL0RE 20.
M _RE_P. av HIS apg HODLER
SHE; us'. LDESHPANDE
" PETITIONER
M
.15..
THE SPECIAL DEPUTY coM:~a'iSS1oN:~;R e
BANGALORE DISTRICT, V %
BANGALORE.
THE ASSISTANT COMMIQSIQNER
BANGALORE NORTH SUB E)iV§SION," _ 3
BANGALORE. -X
SHRIDALAPPA ,
s/0 LATE DODDAMUi'<£IS'HAM!\PPA~.._
MANCHE!§AHALL;I
YELAHA%NK.s,.%.w;4o£%L1
BANGALGR¥£:..No'RI'&1(ADDL.}fFA1,UK
1 . RESPONDENTS
(BY SR};":é'fiEi2%1}A§j,"A{§A».:§oR Rw1""& 2)
(By Sri; B PAPE-:mWnA,_,_mv' FOR R3 )
IN WP N6 6&9 63 4'
Bmggsm
V sm*1:)AK1N1
Wf "S. SOMASHEKAR
% "'v%AGEi3jgx3oUT 45 YEARS.
SE21 5 BHARATHKUMAR
S;' G" LATE S SOMASHEKAR
" * ._AGED ABOUT 23 YEARS,
H " --. _,BOT'H R/AT "HEMA NILAYA"
KRISH NARAJAPU RAM
BANGALORE 36, REPRESENTED BY THEIR GPA
HOLDER SHRI M.S. MAHADEVAIAH S/0 SHE!
SHIVANNA N059, KMC, OFF. MOUNT
CARMEL COLLEGE, VASANTHNAGAR,
M
BANGALORE NORTI-I(ADDL.)'I'ALUK
.{%sI-I"R~I.»'IMI)I?rHY s/0 LATE MUNISHAMI
{Ear §RI, R DEVDAS, AGA FOR R1 as 2)
... Hr, ....
BANGALORE 560 052 PET'i'I'IONERS
(By Sri : ANANT MAN DGI, ADV )
1 THE SPECIAL DEPUTY COMMISSIONER H' 'V V
BANGALORE DISTRICT, --
BANGALORE.
2 THE ASSISTANT COMMIS§ID:N§§3R
BANGALORE Nomi:-I SLIB"i3IXfISi€)N,
BANGALORE. '' ~
3 SMT LAKSHMAMMALW;o..LATE"MU~N,I~SHAMI
R/AT VENKA-'.I_'AIIA VILA.:LC;E'~.."--.._ ' '
'.
BANC}ALO_Ri'§~ 0'Ief1fIa_I_(AI) H=L;),1'mLUK
4 SH-m .AHA_NUh§_.AN'F}iA_ S; G -{ATE MUNISHAMI
RJAT VIENKATALA EHLALGE
YE:I,IxHA.N'I;§I--.§IoLBL.ILA ---- ' '
BANGALORE ?§{ORTi*i{IA.DDL.) TALUK
5 V SI-{RI tiv§1=§I¥.'*.P.E3A i3[V{)'. LATE MUNISHAMI
,, R/'*A'i' VENKATAI4-K VILALGE
YELAHANKA HGBLI
, ' I2/_A*1*&f1.F*;'r~zKATALA VILALGE
YEZLAHANKA HOBLI
BANGALORE NOR'I'H(ADDL.) TALUK
RESPONDENTS
(By Sri: B PAPEGOWDA, ADV ma R3 )
JV.
IN WP Ho 6907 OF' 2008
SHRi H S SRIDHARA RAG
S/0.H.s.M.RA(),
AGED ABOUT 42 YEARS, T
No.64, RAILWAY PARALLEL Reap,
KUMARA PARK,BANGALORE--2{}.1"
RERBY ms GPA_HOLDE.R_ '
sHR1.D.s.DEsRHA:u_DE;_' ' - '
PETITIONER
(By Sri :
AND :
1 T}{IE._ $PEC1iAL" JCOMMISSIONER
BANGALORE~__DiST'R.ICF,
; 'BAHGALOARE; '
ASSIST:§;i§fI"'COMMISSIONER
BAf€GALQRE NORTH SUB DIVISION,
'BA'I%IC+ALQ_RE.
Sh.4T_A}KKAYYAMMA
" W,lO.'SINGAPUR'A MUMYAPPA
'R/_AT.MANCHENAHALLI,
YELAHANKA HOBLI,
BANGALORE NOR'I'H(ADDL.)TALUK.
[4 SHRIMUNIHANUMAIAH
S[{).LATE.SINGAPURA MUNIHANUMAIAH,
R/A'I'.MANCHENAHALLi,
YELAHANKA HOBLI,
BANGALORE NOR'I'H(ADDL.)TALUK. 9}/Ma
.18.
REsPo:JIi_E"N'rs
(BY SR1. R DEVDAS, AGA FOR R1 85 2)
(By Sri : B PAPEGOWDA, ADV FOR R3 )
THESE WRIT PETITIONS ..ARE "Ii"I"1;}::LwI';V. UN_DVEP:_
ARTICLES 226 AND 227 OF THE €}0NSTf£'U'}'iON.__OE .1_LN1:>_I_AA«
PRAYING TO QUASH THE IMPBEGNED b:speRj"33'i*;:,Vf;2.éoo3 "
PASSED BY THE IST RESPONDENT' VIDE..ANNEX~C AND
THE ORDER DT. 'PASSED BY" THE 2ND
RESPONDENT VIDE Amfiex-»_B ;'.ND.__'ALL{_)xfl THE APPEAL
AND ETC.
THESE 'V .'33t?E~ZI'I' ;_"i3'*E'}'I'?Fi£§NS~.V_ eomiine on FOR'
PRELIMINARY; HF}j3:'RING& 4' ""T'Ii--ES BAY. THE COURT
MADE
' . ' .
tfpmmoti of faet and that of law arise for
decision « the consent of the iearned
for the the petitions. are clubbed together,
are disposed of by this common order.
s. 'epefiitioners ciaiming title to certain immovable
pie-fielties' their vendors in title, under registered
'*.,deeds" sale. aggrieved by the orders of the Asst.
V G<:3:xt'.1;t;r1issio11er and that of the Deputy Commissioner, the
' eletails of which am more fully set out in the tabular form
u below, arising Gut of The Karzlataka Scheduled Castes and
M
.26.
Katappa
DT.30.6.98
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6395/08
Narasappa
49
KSCST34/96-h_ V
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DT.:30.6.9Z3.
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10
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Dodda
Kadara
35
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11
6897/ 08
Sanjee-
Vappa
36
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12
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Dodda
Mappa
Munishaj. « ' V'
40
.
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'- _' KSCST29/96~ 9?
D'I'.30.6.98 LND scsr so/04-05 m.7.2.os 15.7.65 Yappa "
The of the deceased grantees, members at f t¥;e"v.V4:"{):§'p1-:r:9:'ssed crass, having petitioned the Asst. Co1ti1i1is.'€iic)uiig:'1V§,:'VBanga1oz'e North Sub-Division, Bangalore, i1:1voi{i1:1igt_11.é4 provisions of the Act to declare as null and void, x V' ..tA11é"u.f:ArazV1ssfer of granted lands, on the premise that the
-- was in bmach of the conditions of grant resulted in " enquixy, whence the petitioners' vendors' in title, bwi .21..
arraigned as party respondents, advanced a plea of possession, adveme to the interest of the _ perfected their title by continuous peeeession of the property in qttesfipti :.f6I:
period of 12 years preceding»eV1f1.19'?St,"V«the tef into force of the Act, 1_1Aot Agrant and that the gz*a11tees_ Class. The Asst. "er.=ithe extract of the Saguvali the index of land and recordzefé each of the cases, held that tiic the year 1943-49 in accoxfdsnce the fome, framed. under the Mysore ' ceS7<1e;~m'om appropriately sub--ru1e (8) of Rule during the year 1964-1965, in violation, ef of grant were null and void and directed I'€3SI1"lIt._D;£'i£f_)}1v and restoration of the lands to the original V' :.fj'~g;ratt1¥:ees. The Asst. Commissioner, in addition, Iejected the of the petitioners over adverse possession on the " 'tgmmise that the petitioners had faiied to establish their M .22.
uninterrupted continuous pessession for a period of 30 -'years immediately preceding 1. 1. 1979.
4. The Appellate Autixority 'it:;~_1z each of the appeals gksst. 'V Commissioner and dismiesed the
5. An examin,e1':ie:j'_ of the Asst.
Conamissioneaf, we authority did not secure certificate or the grant Iegster to record a finding over the of grant and whether such a grant wasV£a*ee caf a upset price. So also, the Asst. Co;:2;i%;}.isé:ioz1erV.'di£i_VV;;9t. secure copies of the Saguvali Chit ~i$sm_eci ,:t<3.Vthie'~--.g1'antee, except for a register recording the '1:a:,A1;i2es Megs, extents of land in Sy.No.9, and in {he entries in the index of Land and record of V. light infer that the grant being free of cost under the " for the Depressed Class, was subjected to a permanent
-~-11en--a}ienatio11 as set out in sub-rule (8) of Rule 43 of the Rules. In the premise of the iizferential finding. I find M "W
23..
ccmsiderahle force in the submission of the _ for the petitioners that the nature of u b conditions laced thereto, are ascerfa' 111' --on_a_ grant onier and if not avaflable, $ii:¢e"vmade,.éeeVédesH}:§g0, atieast, from the Grant Regi$tei1'9 v;3z.ij'fo;' Chit regster, meémis, and as the grantees on the Asset.
Commissioziexf" admissible in evidence Vhaving regard to the objectfi ei'"ih6~ fit. A '23' '
6. {_')'1vis'idnV Court in the case of Pedda
-:~ev- Vef Karnataka1, having regard to the the Act, observed thus:
: }ega1 position is that the Asst. A cannot declare the sale of the land under the pmvisions of the Rules (Mysore AA ; Revenue Rules) as void unless; he records the * ._ following findings: i) that the grant was made in favour of a person belonging to the Scheduled Caste or Scheduled 'i':ribe; (ifl that the grant was either on upset pzice or flee mam: or for a price {LR 1993 mm 55:
.24. , less than the upset prim; (iii) that the ,. had taken place within the period of .« prescribed under the Rules." "
7. Neither the Asst. Comniéssinnef 121L11fA"t1'1.Ve Commisskaner endeavoped to the relafing to the grant, in the absefieé eerlzificate. The orders 'd9 not information or the docunient; grants were "free of cost"v,__ sustained. It is no doubt of fact. the grants were free of cost to Ruies under the Mysore Land Revenuee Ccocie,'-. epfiopziately sub-rule (8) of Rule 43, . . ~e_ubje<v:ie£AiA the giant to a condition of permanent any transfer by way of conveyance, in of condition by the grantees cannof but be télzgevoid.
V' r According to the learned ocunsel for the petitioners, the grants conveyed absolute title to the lands to the grantees, from the State Government, the petitioners can maintain the plea of adverse possessinn iior a period of 12 M .25..
years against the grantee in the light of the deoisiosaof Apex Court in K.T.!-Iuchegowda -v- Deputy K The considerstiox: of this plea of fact as to What was the nature of gts1;t;--._more whether the grant was by Way'"ot€'t:ans1."er-- title to Vt the grantee or not.
9. In t:i§fnsiie.§;9eti of the Asst. Commissiogctef Cotnmissioner in each of the fillet in the direction of constitufixzg substantial legal evitfenoe _of" = to mcord conclusions to as the transfer of lands.
'A ' 2 Keeping open all contentions of the parties except made in favour of the respondents - gzafitees; 'B1-eixlbers of the depressed class, the proceedings to the Asst. Commissioner to consider afresh, a;Vftt:r--A«"«extending masonable opportunity of hearing to the including recording of evidence and the securing of Vt original records from the State and its Departments sad to 2 ILR 1994 KAR E839
26. pass oxders strictly in accordance with law A the observations made supra, in a11y..ev;=;nt four months fmxn 15.9.2003, me; fim..i:1s;te_' whence the paxties shall bt=: pgcsentv. eit1'.;erT' _ii1{pers,ni1 crfi' through learned cotmsei befoIe_:As§t. Cémifiissiéner.