Karnataka High Court
Srinivas vs The State Of Karnataka Rep By Its Secy on 17 June, 2010
Bench: N.Kumar, H.S.Kempanna
E
EN THE HIGH CGURT Q? EQ§RNA'FAE{A
CIRCUIT BENCH AT EHARXIVAD
D§'f1'EZ§ 7313 THE. 17% BAY GE' {»§{jNE: "
PRESENT
mg E~{G§'J"BLE. MR. Jzjgffécg' :23, §<:'_S§»%:AE§ = ' _
AND
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THE LANE '§REBUNRL HUBLL
DISTRICT BHARWAQ,
BY §'§'S SECRETARY;
VASANR SEC} BE-iEM?sP?A SE':3AKKIYA¥AR? _-- " --
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JUDGMENT
Esargsé ;»':<ia'i:io:1aE Goarsrnmezrz ;'3;§VO?3£E.~'.Z{i'_ ciézisctedv $3.. taks §'i{}§iC€ fer §€$p<:r:2<:§€:r1iS E anfi
2. 'I'he apgeiiants a :1: :~h_e l<3g'a1:¢$:*~_V:,i1~1_<ié':* 'i:E'2e Evil} 0?. 'aha awner cf tbs }a:1d__have CVhax§i€?t;gs_d i:hé"ord_e:jj;§pass€d by the iearneé Single JL1d':g<?*, '<.&>'?:Cr E233 to interfeye Wizh the grant: of occupangty'{}{é.v"§rov1si0ns of the Karnataka 3-.»La:}£§ fA:é: its the tenants;
"1;'~:;=.;,:E')_jg-<:_*: {ha proceeding is land beazirig :~:;;.:x:o';5<;;2u;"2,T"e;;§T"zx::1.:::ggL Hubii taéuk, Dharwaé disaic: §f:§a:a~:zg:'§:1g 239 3§f€S 24 gzmtass Q21: ::»E the gaiei $>::$%b%i:", Q2 a<':';.§;;_§VVi gunta is $338 szgbgsct matter 9? this 'A g3:jc§£i€e:i:E:;g_. *'§_he Saié Eané erégézsaiijg beérgmg is T:.;::ga'§a§. The :::a_{5z€:e:VE §§i€a§fé fiisclgges 3.313: SE13 sxecuéeé 3. regigiezeé }::>3;'s3g3 d.§;t:=.%:§,.é.:1 éaveur 9:' '£:iE€' :"€S§<::»f:d€i'1§S ag per Agnexurs Ev} giatfifi. '€}..'?/§2;"}_9i§3 {er 3 pezésci of ':9 fgearss. in fact '£316:
" ~._?;3."'L';'."*.%,'¥.A"'i?;S 'v$"€E'*:':' cuiiéxfaéing iéée 333$? 62:62: prim is Eihri: sazié Eeass, ,V H éfifisr {E18 €:>:p%:'*"§; 235 1:326: 36356 gyiriefiz :13": 1§63§ ihéffi is; as E 3 M2 written docamané sxtending thfi peried of ieas€:j"vb}_;:.:."-ihs E€'§'{13._§"1ES cazitinuéci in p<3sS€$si<:sn. 'Fh€:; years, '§hegr were §rc>t:<:<::ed i:€_I:E:::_é:s. _--"V2ié'sn:':.:é'§E'v, :%:é ianéiady has :29: izxitiateé any p:r=:};:€e§:i:Zng fix :':%:§§'z::*:é;?%i.Q§iT1.TQ§ the Eand' if is; 210 'ti)Ody's; (':g_:'~:€ T}V'}€2'!f* fV' ;.,§'.',§3:§;:7I_V; $U.I'Z'€1'Id€i". "§'h€r€fo:*€§ as 0:: {fie iand in quésiisn wag a tena:1:'e:;'£f{'..}i:1§f1€i'_; 'wiéth 1:heAA(?;0v<2rnmer:%:e Thsreafter/, tsnaggts fi1e<AiV_23,:T§ jfifirnz Nag? seeking grant sf Reforms Tribunal gyanted éfi sarlier occasion the azjéer at &:'.1_"§éV'iv1;:star:c€ eff {he Eandlady G1'), the g:*v<v§V:.:1"£:§. epportuniga 3": time after afferding sppG:'i:;n--i£§};--._t§i~é Trtibunai came to $116 CGIECEUSEQH, §3.___a:§:€;_..1ig':?;{ o§'i:%:5----------;9;fez€sai:i' i"€géSE€£'€é Savage, the case sf V zéézairgcgsVézzflsgiafialisheé amfi granted eccupancy rightg. Thai {:::'dE;-E '§&"3'&;.:':_§3}i"ia§€3IEg€(i by the iagaisés undsr {E16 xarfiiéhe a§p4'é§ias%2.:3 E*'"'1er€i::, isrefere tbs Efiamsd Simgls afizzdge. 3:..." "F216 §&:a_m5:§ siagia jzidge sitar CEiE'€f3.3.§}' gging i?:3_*a:;3;:gE1 '§§'T:*--3 recgzfiig ioané £3293; if: ssgéte af sagfficisrzé V_{§p§<:::*m:3;ii}: givsn %§:3§§r€ £26 Lazzd Rsfarmg "E':*i'a:2z*:aE§ Em: 1 §x@'W' W .iE:"a§. ':%;%'2.;f_6s§e駀z1': is YES mam a éafiaai is the Eaizdiady did :10: Show any irstarest in pregecuting Théfefars, '£226 'E'?iE::ur;a;1 haé 30 sptiea e:<:c€;':}i aside: g:°a:2,t3;:1g Q{)CE3:§}&§1C_§f rightg &f_,T;G1;~v"Z:?."$.{j:I"€f<i':;:'V§',"é'§€' §'::ud VV am; teaser: to 38?. asiciei €216 aréer o'f:.:h€:' '§ §i1:>1,i::,9x§'; _ I P, impugned Qfdéi' of the £5arnéEiL.:S;é»:1g§e gs; Gfdfili' Qf thee Land Ref§1'§:§s iiifia ordez' is iziiiated far viciation ef bf inasmuch as a fair the appellants :9 sxamine tfiiéé and aéso ':0 isad the evidenss-;VT. ,}af:€:r the expiry «sf eriginaé p€f2'"}:Q$7._fif'- 1"963, as per {ha pmvision <35 Sec':i<>r:«4'§L'_'_'3f Land Referms §%<::i{h5re§naft€r ref5:_%fi'€:{:Ezta as"':h.§fAc:{;, the aggaéilarits filed L,C1No§33'7f 3955 V' E5116" $135: %;»§v{§%::€ M'i11'}Sif'§ C§':lI'$ at Eéuésié, for 5: deciaraéiea E and if:
q::'e.s'a§<}»;*:' a,:{:é fer recever}; Si' p<;}SS€SS§<33'1. '?he3 Said 3233: cams _!:0§e..éi--3:.m§s$€d" E3 p:"€fe:":'€d an appéai in R.1%.N0.EE4fE9?'§ " "§;=e:%.€:f:;:*e '€336 iaafaaég Single Judgsg iéubéi. The aggssai was __,§:,'£@w€:é G2': 12;"???/§§?é%. "E133 gzattsr was rsmagzéeé 33%? =../ :3, Learrmizd cc:-11:13:31» ; fer the Aa;2p<3Ha::1E'.L a_Ss2§iZif%.g " {he a L the: V E;/ /_.,.
Cami: Qf Ezéuzzsiff xvii}: 3 fiéreétizan is refs? iha :§_:_:2az:::32 quastigg is the Triézznai Qcrmiiizzisé mafia: 233.3 La::_z:f§~ fiat, Themfareg E28 szzbmiigg when e:<:s.;*§ E2.€"'E;%é~:§:!S'."}"
pyacaeéings by Vifiiifi Gf }:>:*{;avis9 '£9;§gs:b;:>:im;w1§«"3§F£%1éé"%.¢:, "
'§:'ii3:.23:2a.1 Qéighi fie 32.93223 Thergfare he cszzitzzmisg {ha ir::;3;;gr1é2fiiA.§f:i«3:s , set aside. H6 3133 C{}:1:$I1{i-€{§»§ i1; '<;%';u:é'Svi:i9r:;}§s a imam land, in the year 312$: :he AC:Havv6rnm$ni.
'§herefsrrs;,r the vggrjz Eeasg getitianer in favazgr sf the such the isenarzcy right ciaifiiéd ifs": exist in iawg F01' {hie afores{;;§§'Vféa:$t;§v::sV;fie .:é;::%§ mit5; é§VéV'vthese qucstiams have met §ee:1 gvéiiié. énia {he eréer is liable is'; 3:36 33':
aaédfigzzd 1f::3.::é:r remazzésé hack {Q {ha 'E'r§bu:2a§. ?5f?_? smztra, iearzzsd caungsi far the resposzdfizzig :f$§$.':"ebs€r¥efi by flue learneé $2;::g§e Juzigfi, 3;:f:7§.c%€:;i':3§§;§ar%:;3:%:y was givea :3 fix apgseiéaizix Hg dzié 33$}? V"'::~;3:ai1 th§;"same, "fhis is 'The 3&3 rauzzci sf iiiigaiiazzi Q12 3. " -si:*:7%_i9L:' grsagé en fiariiez' 22% acsasiaas; tbs maiiar izaé 'mag: zvémagzéaé. Tizég §:§§'£?;€ $326 gsayties arzgagefi £5323 gerazisss 9:" i%:$ Ii} cmmsei. Bu: 3&3 apportunity is net maiie use: sf and _::he:<: is as subgiancfi in ihc: Said Cmzisntian. Er:s<>fa:"'.._é;3_ "'f.§':€ pzsccsssjiag referrsd :0 abgve is C{)§'E€€§:¥}{f.'&; in _1:£";$ §§:9Si :;:%Ee;{:-in V- Sectierz 4 is :19: atiracted. zfidméitsfiigz, i:'%n:~:"fe':s_;€:3::éi€>:ji'L:. is-Va ' fienazzt urzder a rsfgistered 5333:: désféd. éziizzkg sf {he ieass psriefi, he CGnEifiU§d,,.§S 'aefianég groceédings ware irziiiateé fer r<$1é;fi :f:1g>§'ion" Iagidiadgg :10:
the tenants .A in thoss ciraumszazaces, Q16 saigi msaming and rightly, the Same. Enssfar as
$16 C§f1t€}§{§,%?H.::%f%,~#£gt' it had vesiéd with the GOV?<3E"§§. §g'€ f}"TL" }€'&1£'.~.'€LL'VWt':iv~"Vi£i'C1; is Void; is camcarnad, $126 sa§;i-- .g%::su§1«;?. fer {$16 first Eifiié in appeai, which ctanngt E36 §§€§"§3i?:§%§. ofizerwiss ifssrs no szfiastancé in ;:isa::i_ ce::iié':;::§:;zi Thé cards? gaggad by $26 isarnesi '§.*駧§e_ ';§_2:_'<.i,:;€ \5?$§1 as 'aha Tzéfiigrsai is based on aémiéiad 2%-::;4g§'S%:c<:r$§;'§§':__>s.'i':::';a'3::i:azfy* €Ef§<f:€§'}C§ an zscerd 312$ is 3§r§c%:§3; ii'? f acaayéaézgs with 33%: ané no saga fer énisrfeysncs is mafia 023:, :4'; V€S':'€f<j wiéh $35 {}@x:€r':3r::an:: is :L';{}I:'1C€i'"f:€{§.§ E3 was in §}QSS€S:SiQ1'§. S6 was a tenan: as éefinéd U.r:_«:ie:' tihfi §:"ovis:E9:1s af {he Act and he was éniitiéé sf eccupancgr rights.
9. Enaefar $13 the grecesiciirzgjEn§é§ai€&;b},%; :2p§éEE'a:1{s against thé. resp<:>r:den1:s is c<:>:1cer:'253d';._i1: is §:_?3§"p:~o::és§e'ci.iAn'g--.V under the proviso :0 SeCt§g;1'.._,g:};."'abf 'Ehé '--.%.<V:£,vv.T_ _':I'ii"c~;*,b vg:§I1:{iiEiOf}.
preceéant far appiicatjeg sf $.(L"{'2"'fLi£.' 1_':1"% 'iS.'th€'.]g:'§EI"'3Csfl: who is in iawfui cuitivation Of th<"§4"ié%;:d":3V is 1101: a tenant:
as defined El£'};('_if3:I:; file who are given 'abs si:a:us:_. {E26 p€fSOI1 is in pesgegséen 'é:$: "gg'V«:_;;§;;;a§1%:' undsr the Act under .3 reg§sté:Aed._ 'S6:::tfo:: 4 has me agplicatien, ?§§€6€é§ng% aré 'aha Qreviso :0 Section 4 ef the Aciégzi iijhfi as'$:;_::"ép:§o:9: aha: {E16 éenam: is a dgeemsd tenesni:
" azffi 'fhé fer.:_:§i:~::_ pmcssdirag is 0:25 zvithazié; jzzrigéictien ané hag f';:>."b§ 3;§'i§.3{E§'vG3"1_:\i§1€ i:€r::.an<:§; G§ {he fespaztzdszsi. "If? §;f:ss§a: $3 tbs car/v::3m':§:3:: $23: an SE26 dag; tins .. §§;32é;::<: ésad sama émis €::<%s':;e:"s.<:<:; as the éazzés was Exam §8;1'1éS§ $2: E38 :19 § 2 V, ,2"
" ':6 Atsurzgsé.
E4 S'LibSt&1'}C€. in the first pizzas; Ehéf larzfi in questign :13? a imam lazsé. It is the éand aitached E0 the vfiéage is $333 ariréus G5 the Karnaiaéig 'ifiéiaggi-:~ Ofiéceg Ab01i_:é{:=§:
{ha viiiage officsis were abeiished .31,I§{i>'.th€"iéé€jS:..V%i:;}:€;E§i'::h'§d'"'V {ha Gffice V€S.?)E:{§ with $125 Q~<::v€r2';.:i:$nE'E;£3';§ it; :E:z: §<:2'>;:rj"*--.'s,9'?'.L Tha {saga came to an end inV'th€.V}"€%ar"19€:3 aikéfi E.hz:-zféwyas prehibitien in any Eaw far iagjd §'{:ached is the village OffiC€: ThéA"43.£§:€:g¢ Eggai and after ihé expiry of the §e::;<;d sf 1:9 holdover and after !:A"i%_41'€.:§3;:<$%:V','*;--'::V3'i«c>:**, O1 / Q3,' 1974 aha respczzdenig Viénants ané '£1/:6 iands a?ests€§VVV"é§;ii h'w théy were sntétieé ta occupé;f:q'§*'r§gh€S%V.. ef the 3:135:61; viexxzsé f:*0r::: any a:1g15;,_We d,{>~"::si:;:.s;V€ .a1**;;;; :§:£<érét in this aggpaaé. Ezgsofar as the cemiénéiazg {hat eppixtunity :3 ma': :6 §[s'=;-fie meréé. Txvéce an $23: grszgfié éha ads: sf %:§:é'«4._T:'i§_:%1f;;;~ai $58.8 36%: aside Qgiié maéiséi Wag rfimandeé. B3; 'fifiiifi :t:.§"am$r:ém€n: sf ihs z%<::, {hay had $316 asgésiafzcs sf '§5:'1zi:::':;% were examinééfi. T'?':€§6 wag 13:22 gffifshébééiarz fer him fie C§"£}$S-€:>{8;f1'1ifE(i' Q36 éaréam arid Eéaai " fights ii: fa.i:<)u:* sf 132$ :'e$p<333§€;'1{s; ......
{J1 evidéncé. No Such €ff{}I'€Z W33 mafia 'E'h€ pri:i:<::Lpi:3s.«éffiatlzral justizita ais§ has its SW3 Eimiiaiians. when ihé ::1t«1§t$'§"*i:§" §7éE:--*1Tg~ adjudicatsd fer {E16 Egsi 58 }?€8.E'S? _af:§::' :§*:_-i'é"{1::»--é:1*é:%:a;i<::€ 365' agide the erdars passad agairzgt ':'h€r:r=§','*i.f' §s'»2:_1<3': "0';t>:6u1*é ~-*i;1<>V':";.ir_1'e appeliafzm :9 coniezzci' fax; the being négiigerzt in pro3ecz;tir1g:t'E:V ':{' ;@a:t%f',' did not havé an epporiunity, EQIAEEVQS litigatien and S86 tha: {big diSp1;:§:_§c:'t$ that ths secand generation other person Wha E03': ths fifths? amaunt emd ruin himssvlf _ ' in 'tE:}e..u1:g§:fH;}f'"':he' afofesaici asimiiited facts ihat the tenarifi v.r¢ré"c1i}fiivaii;1g {ha Eand €V€1"'1 prim" {G §§53 332$ 9:3" 3?;/' .':9;53,__é reg§st$:"€d; $336 deérd samé :0 'as fixecuied §:>:_9é'; §6. i"§r_3ér.__af ii} yéais, they was §::§:e<:*ied isnanis azzd }:?:¢:'::§§ ;é}i::v.*"' yesumgéien grecesdimgsg :10 S§,':}"E"€:"1§€i' rx ,1:*i';s»fu.:€€<3':'§2*';~'7&%;fl~" 313$ as 5316 Sagas: was 5:. zfizzaniad 33:15: E: vesiasd _ C :
fzxriiéz :};;§,"Cr<::Ve§n:n€1::; {ha '§'i*§§una§ was gagtifiéd in graniizzg i$3:*r:€& Eéirzgée: 322e:§g€ was §:;_s§i§}3-::§ in cééfigzéssiag {ha WEE': jfiiiitififi. § 2 éime, * / _/ 16 We fie not sass any infirmity in {E35 said <:xr<i€if"'wE":§<:%: cans for inierfsrezzce.
Ac:<:or<:§:£ng1y§ ihs appeal is disgirfggfssed. " '- Sri. C.S.Pa::£L learned Additiéfiiaf'--C§:<3v€rfi;:r1€maébcagéaéteu is psrmittrié to file meme (:2? a§psf3L:e:'a::€:e *~s.z:£tVh-ix: "f.O1i;--f x2i%逧<:s. . " .
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