Karnataka High Court
Sri Rositar Rebello vs The State Of Karnataka on 20 April, 2010
Bench: Manjula Chellur, Mohan Shantanagoudar
IN 'THE HEGH COURT OF KARNATAKA, Bz"sNGRL{§R¥T:
EBATEED TEES THE 28?" DAY OF APEHL, 2019
PR ESENT
THE'; HOIWBLE MRS. JLESTECE MANJULA "
AND
THE HON'BLE MR. .JU:'.~5TE'CE Mc:>H§m; S{%:TANT.é;::~:3é;c{c;:it:?%AR::A*7-1
WRIT' PE1'I'I'E'iON' N0'3é43<--Vsf§i-i;201ij é;,8~1R:§;vS§':e%§i}
BEZTWEEZN
e Sri. §:55it;aa:,}:ebe:::;--
3/o'v§%e1;;x.§2ehe..1:ays: " ._ _
Aged xab03__1i 45 '
Pampai=P1antat§o:i::= _ "
A<ii$hakthina'gar'__ A
Ra;Ii3;}';"a.:§:"am Past' V
<::.:>;:cgmaga:ux *i'a1u_3«;~ 3:, ?3ist::ri,s;:'i
§{amc;:*sE1Sa1iar_1
,5' L-.'«Li:'I=";$.F'§V NT. f;B;~:11adciz1r
" Agved ahcaigt :3? years
}f:'E€';Si{iv_ffiI1'I.V€§fTE§g1}¢I' Village
Chi-{skmagaiur Taluk 8:. Bistrict
S171, Efishwanath Pssojari
A " SE53 fmnu Pcixejari
fisged about. 8?' years
Regident 0f'i'agu1' Vilisage
Chickmagaiur Tailzk éz. Sistzicf
4.
'SJ!
hi
C. K. Ganapathi
S/0 Krishna Nayar
Aged about 37 3:62:13
Resident of Tagur Village
Chickmagalur Taluk 5:, District
S1111; Sumathi
WI 0 Prakash
Aged about 36 years
Resident 0f Tagur Vfilage
ctuckmagam Taluk ax. Distxjét . .,} pr;j'1';;?ii;<§ :~:"EiRs
(By Sri. S. P. Kufl<a1ni,z%dc'9Qat€}"." * V'
AND
1'
' €;.:~»
4,
V AA fihiciimagalur
The Stateof_KziU:1ataii3a _ , ~
Represente_d[bygfiéclfztaxjf, _ "
fieyartmejrit ofVR""11f;;__1 Qcvglcp ""~_ei1_t'. '
and Panchg1y:§3.tfaj ' "
M. S.~?3'ui§dii;g -
Bangalorc-$139 QG1
Tha Ch1c§:'mag'3}.11Vf .'Z'?i§:1;éi'=!%éjri%:hayai
Chjckmagaiur V _ _ ~*
Rc;prt:s§nied"h§,f Chief Secretary
.« Pélchayaf
'i"cgp.3:_, Cfihikmagalur Taiuk 81, District
. R_epre$b--z}t£:df-by its Secrataxy
?I'1r.;e pjssegigisafit
Chigkjalagaiur Taiuk Panchayat
RESPONBENTS
éjfijg-.}S:'i=i§ Bagavaraj Kamédyg Govemment Advacataj
*fir<3r
This Writ Petiti=:s11 is fiicd llilflfif' Articles 22$ and 2:2'?
0f the C011stimti011 of India praying to call for the i'<::(;or::is
palfiammg to the upto date status cf Sy.No.115 of flifigur
Village, Chikmagalur Taitzk and, Distrirst frora the _Qfffu:':::_ 'Qf
Gram Panchayat, T43 gm'.
this day, MANJULA C-HELLUR J, mzgzder »t_1'1e f<_)}io\=i2i11_g: "
This writ petition coming on for
ORDER
Gevemmazlt Advecate is"'a:11f3b<3Ct$€i t»:,> ¥;a1«:%:= By C0i"}.St':Il'E heard the leaxnrztipounsél z}§)€fififZ')i1'{fii"S E1I1(i the learrzed Governmtént ,f%dv0(;étiE ngeiéis, H315 have gone througiflthé %:'1afi:ie ;~;5;:,%;m:'s»..f_' .
2. 'F*.1i;;e"g1'ieisa§i<:§é'¢2i:fi:1%1Ei';}é<tiii01":€rs seams "to 1:16 that the:
ficifiygdgfiiga £§§'ad§;ya .}§s}1a mi' Tegur Gram Paxachayat . V. "esc§.iii::ii§§1§g'L::>;:'i'i§; $O1I1'€HHé;ffii-S0€:i&} siemems sf thé said wiiiage Lf!;1.é:v.;z;:'' ' Awégzvemment §}}f'()§1'fiI"?;}«' and 3 villages: iazzk ifi;;f;.}:14t'éhiI1gf_€3¥':5;:§f.'i}Z3:}LiC fitaé existing in Survey 1'10. 1 15 cf thf: said. V.,vi11age E9' émseml of their relafivcs 311$ friemis, Q1: §eru3aE ef " &.;<:V £'ésf3€fi:i'§;$ we mate 'shat fmm 2668 anwarés the péttifsianers making seund of this 30 called mega} activity; Fmm An11exur€:~'Fs§' wt: mate the': {$16 $9 caiisfi afiatmem 0%' sites 1:0 Siififi {G Sevarai pcrfiens 15 ferthcamifig.
favmzxtite persons of the Adhyefiszasha and Upadhgraksha o<::C'1_1x"1°ed S{)}3CtE3Vi?hEI'€ in 1994~»9:3' The Sagas of the petifififiers izadicate that they were {sf understanding age '_ 1994-95 and they are vary much residing ::1.j;_z:Le- village right from 1994-95 onxvaitlisi if «_ thfi .;
number belonged to ihfi Goven£mé11_1_'; it ».fo1 Govsmment to take: action, so far. We alga get an ;ir:g.:iicati0i1V:A.nfixéit-v a'<3"x:esS§ to the plantatien of these petit;ig{§:i':;1*¢;"s€:r.;i1"§s':;z§ar this survey number. if at figfire these persons like 6a&¢m¢nfé;ifg--vVrigi1t 11:;§ 1T;§_.1y_r_ight of Way, 6110. they are at Eiherty tié __af§;-;)1'Ga._§h--:,"flfié ---.__ .é;;;;}'§i1'0}~3I'iate civil Cicsurt seeking 1'€:dm-$3331 of t}?1cir g;rievai1césn in the absence sf 3113: maikariai °%::ge§::"g 'piaceci ..fbaforé""1}iS that this survey number belQ11gs to fiifg',€i}6"\?¢1°IiIi3i%££{ :.T§9i?31€3'6iI1 a viilage tank and road "Tare in sxisgénce, fife unaixie £0 understand and apyreciate the ..;:i:ans€ 'pm: forth by the petitioners. Excttpt the aflegatiens "ii €116 form sf cemplaimis {mm 236$, 36 éocumem GE"
' nV1 :-aerial including the rzseiuflen Whfiffiill distribution of Uniifir £31636 circtlmsfzmces, 'avg fsnd rm gmci ground "E0 antertain the gaetition, Accm'd3'11g1y, the petition is dismissed. 11 :@gaE saii