Smt Kalyani Bai W/O Late Kuppa Naik vs Land Tribunal Udupi Rep By Its Chairman on 5 December, 2008

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Karnataka High Court

Smt Kalyani Bai W/O Late Kuppa Naik vs Land Tribunal Udupi Rep By Its Chairman on 5 December, 2008

Bench: Mohan Shantanagoudar

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. . . POIBETS 1-:§y sxi§m.B. SATYhN&RAYANA sxnsa, RC5? ~'E3n R2 & 3 » éR:£7§;R; HEDGE HHDLAMANE, ABVDCATE., FQR R4} " vﬁ£IS WEE'? FETITIGEI IS FIZSED U2-1I}ER RRTICLE A'E2,_6 AND 22'? 8? THE C{3NSTITU'£'I£31sT €33' INBIA ' g935xIHe T0 QEASH mag xxysawmn gamma aw. g21.s.197? passan E? R2 LERE TRISQHEL, 'f3DUPI,VZBE AI'ﬂ"1'EX.P;. GNLY IN S0 ERR AS " REJECTIIVTG TI-E €}CCU?ANC¥ RIGITFS IN' RESPECT {BF Tiﬁ SCEEDIILE LAKES.

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wmr mow' wt: rm ac Gﬂﬂlﬁ mm: » M%'w>'x: :9 The properti;g§ A_ 'I'VI§o.6/4 n1%r111g' 1 __acre 269.50/1 mca3u.rmg' . é 2 measuring so mm Taluk are the subjeiat Likewbe survey 32 cents and survey 2 acrw 50 wants at' Hemor Taluk are the subject matters in

93.

V K ownar of the properties in queaticxn is one sherry who is served and has rcmnincd abaent in than writ pctitians. Pursuant is the:

raistcreri chalageni chita axacutcd by Gopala E, %..a§..33J§°%:E inf?" mMmWM$m¥%.M ﬂ"'E¥N.3.'FiW mywwmn ﬁmvﬁ £i'M?*~wWz6'§.ur~<4m&'»:.Lx By consent of Aamcatcsé.

clubbed a::1da.rc: disposed' arby = % %% VlﬂW(A"3$ 6 Shetty in ﬁvour of petitinnera' pmdeaesaorg v'E., Kalyani Bai and Mnddu Nayak in respect gxf Nes.'?,f2, 614 and 50;: and other wereipetititmcrs in W.P.No.8?9j~a6a}*'_4" ' T as tenants. After i::1t;c4;'r.. Karnataka Land Rafa:-ms' the 88-M V' Kalyani Bai and no.7 for grant of above three lands 0:; Nail: wthird rwpon-ﬂ.aiit p%ir£1 also ﬁled farm No.7 as '*m\'m-'V\Iu£f\'&"&l¢ W mM%\rWM¥£"'*%»WxW wmwzv M.wém ms" mmmmmmﬁﬁ swawm zmwm {W mmwmm EmE!G% ﬁﬁim'? {W mmwmmm %§§ﬁ.'%ﬁ~§ i'2@%§W" 0? mwﬁmm WWW i in rcspcc§i:._o'£' 'mea.suz.-ing 'Y0 cents apart ﬁmgn Rﬁilizar said Narayana in rwpaenct of sunney 110.614 of' the initial stage, as is clear fmm : respondent viz, Devendra Naik ' reprasented by his Legal 31-3. Hariyappa Padka: alac made 'T n 'lﬁfiluieation in respect of airway 1530.50] measuring cenm alsngwith ether lands. as per Annexurc-H. gm/> 7 It seems, he: alao did not make any applicatizan ovgr survey No.6/4 efl-Ieroor village. It is relevant to here itaalf that surVB3' No.6/ 4 Ila measuﬁng/,A5§"

35 ccnm.

2. The Land Tnbuna1; %udu§i% % d.ated:20*** May 1977 in survey Ne.6_!4 and 59" survey 1~ro.s0;2/1c ta, Naik.

Likewisc, thﬁ" by its order da1;cd:f2 1:: rights in fawﬁi' 9f Muddu Hail: to an extent cf i.e., 1 acre 10 caenta in tote 4 describing said survey Number as It has alaa granted accupancy "an extent of 71 ccnta in survey NC.-.50/IF A B33 and Muddu Hails. Howmrer, 11:': order V' passed by the Land Tribunal, Udupi in respect WWW mwum W?" &?*«.a'*'@2%E"%?ﬁ%ﬁ§'§%£ mum" M%.,.,l.?Hi_ﬁ¥ W?" Nﬁﬂwﬂﬁﬂﬁﬁ. WIMWW %,,A..;%'*§w§!Iﬂiiﬁ Q3?" mwzwmwmm ﬁ""§MSIW Ws..«€m¥?§%§E§§ 't»ﬂM;"' Kﬁiﬁﬁﬁmﬁfﬂﬁﬁk §f'73EW'§"§ %',,g%?'E.ﬁ£%*€§_ WW §R,gM.&£NM..§£€&¥§% Mﬁwﬂ KM af survey I*I<ar.7f2, as is clear frc-m Annexure-C. W Wmé a {W Kﬁﬁwiﬁﬁﬂﬁ ﬁwﬁﬁﬂﬁvﬁ CW}??? W' :3 3 l§|£'%»'£?$15'§! W3" &M%.%%M%Mmﬁ mgmw 8 Third mapzmdent Narayana. Nail: was granted meupancy rights ever 40 «manta cf land in of survey No.5{)f1D by the Land 21.5.19?7'. All these three ¢:;iié:itz"§';. passed by the Land unqucstiened by tha part'? facts' V stead thus, wife Bhagiratlli Axnma " form No.7 on 23.4.1929 to an e.-stem: of 38 also survey Na.45/1 ta ef Harem" vzllag' c, Udupi.

Scc_andi produced at Anncxure-G in va!fP.r:§:.379;O5. %%%%% The Land Tribunal, Udupi by the 'c§%&r é%géa:![:3%.10.1931 allowvcd the steam farm No.7' ﬁled by Harayarxa Haik as per the ctrder 3.1; Said ordm da.bed:8.10.1981 has also ' unquestitmsd.

9 3" Sri. Hartiyappa Padkar (the petitieger in W.P.1'Ic:.41730/C33 and Respondent amndxa. Haik in W.P.No.579/06) order datcd:21.5.19'?'7 pa3a£.:d"B}:f' i in so far as it relates ta ;*ej§:c1:;o::rzA1::"::a:tA.' *' in re.-sP¢t:t 31' auﬂﬁ? 33' cents sf Hem-or 1:-:av%n eV1A'w extent in survey No.5o;1 in the said writ represented by lagal.' vgalso made party as rwwndéﬂt Na ;.4}7 I, 1 L €%g Smt and Sri M:ud.du Nayak ﬁled qumtioning the order ef the Land .5.19'?7 'side Annaxzzm-C, order 1 9 81 Vida Armcxure--G and order ' May 197? sm-.~1.: Amexurw.

5. Sri S.R.Hedge Hudlamane, learned mumel appearing ﬁat the petiticncrs in W.P.;H<:>.879;'O6 swam mwwma we?" mwmmmummm mamm ww.w_§£ﬁ Mil" WMNWMHMWM WEWW MWMME WE" mmmawmemmm MM2rE":9£ Kw.L'1§,..W..«M§€'§ WE" %&ff€N&'B:TM%A HEW" ﬁﬁﬁﬁﬁy Q5 KARNA'§'ﬂ%A §'M®M Q fmj 32> wawco/u':s wwrmwsm» 'W«V'lQ= um.m"*<:-a:%.<-"m>**"m€sr5""é»%Vs.#""ée. msswaw gfm¢»m;*:mz Wm" mmmwmwmﬁ WWW Lwwm" KW' ﬁﬁn%NA.'%'i%%ﬁa ﬁiﬁﬂ Cfﬁﬁﬁi' Q?' %ﬁaRM&YﬂKﬁ. HEQH ﬂﬂiﬁﬁ? WE": %ﬂ.%£'\€ﬁ3i{§"é%Kﬁ Wﬁﬁéﬁ if §f 10 aubmim that the orders paaaed by the' Land Tribunal in the yuan 19?? and 198-1 are eye of law, inasmuch as, the without clubbing the panics. It is fu.rr.hcr respondent No.3 in gH:'a.r:tcdV cccupancy rights ceﬁi:e in survey 513.6] 4, though therﬁifal by him in the first . According to him, -s--e.<.:.<'iAiA1.*1;:1' -331. N-3.'? should not granted by the: Land 'A Archazya, learned {lounge} for the % w.P.Na.+173o,r03 fairly submits that hc1'ia 't1o.t4cenccrned abcaut survey No.6f4 cf Harmer '7. Thus the queatian to be decided in W.P'.Nc.879/G6 is as ten whether the order granting »w"> ea' wmwwmm mm £w..££!"<&u'kaVm"vsnm'"1m\\a"1: Irmzvuvrua Wm' §€'C'§§**§ {.}WU§W' U?' §€ﬁﬁiWﬁ€"§'ﬁ%%ﬁ. WWW'? U2" mmmmmwmwa Wmmw mwwmu W99" mN:.%wM.sammM w"a12««.:M~se mwwma; ma" wwwmwmwwwm auiww 11 ecu;-upancy rights in favnur ef third respqndent Narayana Nail: in respect of survey Ne.6_,2'E$~V..:'t§'~w«gn extent 9f 38 cents is to be mxstained or as ta whether the order (sf ﬂag '.'1'11'."ifi'¥4:':«1i'w:nVF';»:;1VV ' T x datcd:'.'21.5.197'7 petitioners in W.P.Na.879'fﬁ.6, _<':onseq ' V. to be; modiﬁed or not?

The decided in w.P.Ho.a7§gt;%5LJT%i¢%*%%ag%j+%m%%%&w:%a11e»r% the Tribunal is app-licaticsn ﬁled by Smt Hwak in respect af of 59 cenm of Herocr 'A T 'A be seen. ﬁom the erder 1°SJi1I13'X!.1I'6- L'__c}:1ze:':""e::is no memion as is whether the claim af Ba: and sn nmdu Kayak ia allowed or T miﬁjected. The tribunal has aixnply msanticned. in the order that the: said agplicmﬁa have claimed atzrnrey Ex %«\'_,=" .3 12 Na'?/2 also alongwith either landa. Hmvevef, the order af the Land 'I'ribunal does not diac1cfsmé;:'j«é§s. whether the mid land. is granted or View of thﬁ matter, in na3,v"._of:i1:$di3, ' interest of juatice will ht;

d1rc' cted ta con:sxd' er the V at' in' W.P.No.879j€36 in a:g1,my Ha-.7/2 113 an extent of 50 ceszxta. no prajudiaa or injustice

9. 'bf the pctitioners in W.P.No.87§31V()'6 relates to granting 38 gents 'aiu.rve3.? Namyana Nail: cannot be V. Nail: Wm yanted. occupancy of said land as back as ea . 4$;1_£'.'t.1§8..1 ',"ggzfkouraac based an second farm No.7'. It :d§_ubt true that this Cmzrt in the case sf SR1. % 'j'éfI2I;'i'.A.?PA GQWIJA smog DEAD BY L123 Vs "'5'I'ATE or' KARNATAKA BY ITS CHIEF SECRETARY W"W'" %"'W MmM'""'WE""" ';*°"_:'*°-"'""~;~A'&:._frw W» wmwmmm. mmm mmm U?" mmwmmam Mum uwwm my m'e.mW."§';mm. M§ﬁM~*E £.;£3w%'%" we &mmws:."mm& s: X ,1' '":> 'W'§':£2"'"'2a££?'"5I'Qtz£""7n K 2! Kﬂﬂwmgﬂﬁm E""W%'J€"'ﬁ mwwm WW" $'§».w'%.E@..§VM*°eu3*%3f*«.nW a"'"Mv«.;v'iW W-w'1'tw4"*£~«1W£"$x».&ﬁ ma mmmvaw 13 Min onmas reported in IL}? 2003 BEAR 230.3 and in the. can of PARANLESHWAR Txmaawnyakﬁﬁnn AND OTHERS vs VENKARAMAN HEGDE AND mamas Z has ruled out that the .'.»sc:_c:c::-rnA.:¢4;i.. Q NC»? is not application.

10. the order V"1§:;s;s'ed an the second illcgal, this Court dvacliI'A1éa to said order, inasmuch as, thﬁgéaid 0:.!'&£?.'£;_' 1V}'L«&5'V:f€l.lB.3.iI1ﬁd mlquestiaxzed for abeut really. am: Kalyani Bai and Sri Maddu to get mam mtent of land in %H§.s;4, they should have challenged the 5 .§:1'§§.¢rV'datcd:21 519?? made in their favour granting . flcaacr mttcnt of land. The very Sam: that they did not ask for higher extent af land by questioning the

-"''x Q 2;

14 order of the Land Tribunal d.ated:23..5.19'F'7 itself gem to show that they were satisﬁed with 1 acre 10 gents of land in survey cf thc matter, it is not apex;-<f:>r..the':: W.P.Ho.879}06 tea quastgon * Tribunal dated:21.5.1977""v~iK§so to"

granting of lesser c..§¢-:.nt $140.6} 4. It is by naw well s:<:tt1 e §l of judmeuta that if the Court within invalidate the order aought for by the right pcrafnn at the right time.

mm QQQJQ? ',4 K' ,. ~ 'W M .. . .

Q? §@}&.E%NfW§i%€,§5% ﬂéﬁﬂ KW wmwammm HEKWE QWUW $2?" amkwmmam. Maura Lwulti WW mmmwmimmm mnwaw Mwwrn wi mmmummmmlww Ks:

'viivrn ha: hyp-othctically 3. nullity , refuse ta quash it, bccauae at' the i the aame. 'When the discretion Q on the Court, the Court may '15 " caae dealine to grant reliaf even if it n that the order is void. The mat result is that extraordinary juriadiction ef the Court may not be €§N&""SM9'"0nF$tVIi}A'"'3n$'(;?i"'VRIf'wl""!:z l>vMh%-Iﬂltivl w<mwawW41«'»\¢.u -an-m mm» uumw MM www 'bmV€ 15 merciwd in such cimumstances. {:38 (1996) 6 $6 View 91' the same, this Court declines to the grant made in Easmur efgthirdﬁ Rarayana Nail: in W.P.1'Ic;.8V?9/($6 cents in survey 1~za.e/4.

11. Thus writ have ts:

be allowed \xgit3'i_ _a Tribunal to §@i§'"§ Kﬁmmﬁﬁfﬁﬂﬁ Q?' %ﬁE§%WM.W%Kﬂ Wiwm mwmma ma" mME§NMﬁM.%,.M Ismww *m!<4>?'MiLU&.E mm the petiticnem ever the ;'7)2 measuring 59 cents of remained undecided till made clear that the crder cf LA ;f$,.3'x1i§.* in reapeot of survey 119.6/4 " 1 rights in favt:-ur cf the ta an cxtent of 1 acre 10 guntas remains

5.' .V'4:>1:i:};A_f.c:uchec1.

12. New coming to W.P.No.4--173{3[03, the Land 'I'r1'hunal by the order dat.ed:21.5'197? granted agxx/jgkhﬁ' § *1' 16 mssupancy rights be Devendra Hail: to an of 42 cents in survey 1113.55/36, though he £31' 2 acres 32 cents. The land ' did not have objectien ta the: same, the Tzibunalhga % instead sf 2 acme 32 as to why the Nail: is refused in mgpﬁct ¢f of land. Since there isg. if ﬁ1iVjé:1"'VLando1¥11er-Gepala take leniant View by condc.sn1'1;gA tf1e the writ petition.

Hawcvgr? be said in respect of """ aforementioned, survey 'H ecnts. This same in ti)' Bai and Muddu Nayak by 959$ W; uwmamawmmmﬁwm wewm mwwma Ur" mmcmmmm HEQR ﬁlfﬁéﬁﬂ?' Qﬁﬁ" iW§ﬁNﬂ."§"&%7{% Nﬁﬁﬁvf CQWK? Q? E{ﬁWﬁA%f7§'.&Kﬁ; §iWf§«W € * xfagé.-t>1':.claer date»d:21.5.19'?'7. The Land Tribunal .-- aecupancy rights in favour of Kalyani x Muddu Nayak has found that they are in possessing sf auztvcy £33.50/1. Therefore the 35 !E'IuiI>a(vs 'aw #""h¥Wo8"'% it 'w W 17 Tribunal is justiﬁeud in mt grantixlg occupancy rights in ﬁamur Gf Devcndra. Naik in survey No.50/1 to an extent of 72 znattczr cannnt be rczmandcd,-' £5:-*« the V ' T applicatiens ﬁled in inasmuch as, the same 2%: at;

pmccedinga. As. Bad and Muddu Nays]; rights in reapect in the year 1977 whieh. the prayer of "of survey No.53} 1 cannot be grantad. o£d«c.~r Trmunal in respcctbf "gala? §taric|s***::dnﬁ.rmed. is the order granting in 9fV_"Dcsr:\§n§irf_a 'Kayak in respect of survey '"~ when: of 12 cents else: stands the very reasen.

§@§§"3 €.:%3§.W';"E" W?' %ﬁWM$%'¥'ﬂ.@%% WQWW MW-h,'.%§ UW' RWKWEWREMWM ﬁﬁﬁww mwuma 'M? mmmwmammm rrmmwax mwwwms MW m.MsmwMamw.m. waww wwwmm wm Kwmmwwma '<~ml~'e;;€*t*r§9_:§%.§ wsa" mmmwmwmm Wmvw mwwxz Ur' K.ﬂKNM¥"ﬁE.KM Hﬁﬁéﬁ CWQR? WW %&RNﬁm?"&%f& Wﬁﬁrﬁ Qﬂiﬁm" §€ﬁﬁ§f*§iWx$°~'&§€§««"i %'*§§@a§*i € 18

13. Aacordingly, the fcsllowing order is m_a,_c1e:-

aﬁ The cu-dc: dated:8.10.198_1;_"""«'g:%$a§;i~I,§§.'xg occupancy rights ix; bﬁspegri; , survey Nc.6/4 in {if .

(respondent atanda _i_§ fxiadn the czerdars Tribunal c3m:a:2a%;5. :9W,%%'jL%% L 2% .5. 1977 and No.6/4 will _A unaltcred.

the Land Tribunal ' " 19?? granting mcupancy n.g,hts' 'A«.'«..A in___favour of am: Kalyani Ba: and Sri j_ Nayak over survey No.50/'1 h' 4' measuring 7'2 cents stands conﬁrmed. It is made: clear that rejection of praym of Dcvcndra Kayak for gmnt of occupancy 'V /" E V, 19 rightsinreamctcfsaidlandbythn Land Tribunal, Udupi alac stands c. The Land 'ﬁibunal, Udupi cenam er the prayefrcrf .

Udupi Ecmaincd 'v>:.\<>»:=:: wuwcwmrmww expaditioualyr L Laf the Land Tribunal datcd:20.5.1977 mjgcugg of the manta in aungcy The Land ud§p: i§ te consider the ' 1 Naik-sinae deceased _ : LR Hariyappa Nails mﬁﬁmﬁﬁﬂﬁﬂ §"§M.:.'W"§ aw-wmnew W2" ﬁmkmﬁﬁymuraamm 4.2 an {ﬂvp:§§:tija';;n«é}VV'Vii1"W.P.No.41730/G3) in mpect ﬁg'? zfwnf J %iL"W~E ﬁﬂﬁm" WE %&W'?v§&TﬁJi'*?%Tl and Sri Mudciu may L btau-mg' '::.~:€V_ ag"

'--V1. W|W'V< uwwmw:M&r%¥£'"R%MPW mlmw uwwﬁﬂ 03*? Mmxwmm Wﬁﬁﬁ QOEQWK" Q? ¥%%ﬁWa%'§"éXi€ﬁa Wﬁéﬂ €l'€.M.§ W" $9' %ﬁﬂ¥%é%."§".é'3'1.§.-»'i."jJ>'3?v§. Hiﬂﬁ 20 of survey No.55/3C of Heroar vﬂlgge, Udupi District, in ezcceeaa of 42 eentza-«.j Lu

14. Accardingly, writ

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