Sri. K. Srinivasaiah vs The Principal Secretary on 4 February, 2016

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Karnataka High Court

Sri. K. Srinivasaiah vs The Principal Secretary on 4 February, 2016

Bench: Anand Byrareddy

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         IN THE HIGH COURT OF KARNATAKA AT
                      BENGALURU

      DATED THIS THE 04TH DAY OF FEBRUARY, 2016

                           BEFORE

     THE HON'BLE MR. JUSTICE ANAND BYRAREDDY

     WRIT PETITION Nos.34921-34924 OF 2015 (KLR-RES)

BETWEEN:

Sri. K. Srinivasaiah,
Son of Kempe Gowda,
Aged about 55 years,
Residing at No.196,
Vidyaranyanagara Main Road,
Choluru Palya,
Near Prasanna Theatre,
Bangalore 560 023.
                                         ...PETITIONER

(By Shri R. Nataraj, Advocate for Shri Shashidhara H.N.,
Advocate)

AND:

1.      The Principal Secretary,
        Revenue Department,
        Vikasa Soudha,
        Dr. B.R.Ambedkar Road,
        Bangalore 560 001.

2.      The Deputy Commissioner,
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     Bangalore Rural District,
     Visweswaraya Towers,
     Dr. B.R.Ambedkar Road,
     Bangalore 560 001.

3.   The Assistant Commissioner,
     Doddaballapur Sub-Division,
     Visweswaraya Towers,
     Dr. B.R.Ambedkar Road,
     Bangalore 560 001.

4.   Joint Director,
     Nelamangala Planning Authority,
     B.H.Channappa Badavane,
     Nelamangala Town 560 098.

5.   The Tahsildar,
     Nelamangala Taluk,
     Nelamangala 560 098,
     Bangalore Rural District.

6.   Sri. Rathan Kumar Jain,
     Son of Parasmal Jain,
     Aged about 31 years,
     Residing at No.12/1, C.K.Garden,
     2nd Cross, Shankar Matt Road,
     Chamarajpet,
     Bangalore 560 018.
                                        ...RESPONDENTS

(By Shri H. Venkatesh Dodderi, Additional Government
Advocate fore Respondent Nos. 1 to 5)
                          *****
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        These Writ Petitions filed under Articles 226 and 227 of
the Constitution of India praying to direct the first respondent to
fifth respondent to initiate proceedings against R-6 for violating
the law and etc;

       These Writ Petitions coming on for Preliminary Hearing,
this day, the court made the following:


                           ORDER

The complaint of the petitioner is that in spite of the sixth respondent being a non-agriculturist and having an income beyond the prescribed limit, he has purchased the agricultural land adjacent to the petitioner's land and is running commercial business. It is stated that the petitioner had complained to the authorities to take action against the sixth respondent for violation of the provisions of the Karnataka Land Reforms Act, 1961, namely Section 79A and 79B and in view of the inaction on the part of the respondents, the petitioner seeks that there be a direction.

2. The learned Government Advocate who has been served with an advance copy of the petitions, is directed to intimate the respondents as regards the petitioner's complaint, for the respondents to consider whether any action is warranted.

The petitions are disposed of with that direction.

Sd/-

JUDGE KS

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