Sundara Hegde vs Sundari Poojarthi on 1 July, 2011

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Karnataka High Court

Sundara Hegde vs Sundari Poojarthi on 1 July, 2011

Bench: B.Sreenivase Gowda

IN THE HIGH COURT OF KARNATAKA AT  3

DATED THIS THE 181' DAY GP JULY';~._2(}1'1 '  "  H

BEFORE}

THE H0N*BL';: MR. JUSTICE ﬁ'.'s1iEzENIVQ§_sE 

Writ Petition No. 23430 or '2<_:§u4 ji'L1€;   %

BETWEEN

Sri. Sundara Hegcle,   vv '

Aged 57 Yearéa,'   "  _  
S/'0. Late     
Residinggzit Nabi-u:*;12:'n.§:.§__'   * '
Hermunde \25i_1E;';1ge  1
Kark:a'1a?'Ta1"uk,"EJdupi9 Disi1'i<:*:.... v

... Petitioner

_ _ (BV§f"SMri', 'v._CAh§1*:<'£*fanath Ariga, Adv.)

   2 ..... 

 V19' ' T.  '"Si1"ndari Pooj arthi,

gas 

«   50 years,
Dz' «:5; ---'Kappa P003' ary,
Residing at Bebbariyabakyarg
" .Hl:+rmunde Village: and Pom,
Karkala TQVRURE Udupi district.

The 4?" Add}. Land Tribunal,
Fiarkala, {Jdupé District;

Km}

The State: of Karnataka
B}; ifs Secretary,
§€§38.Y§iT1€ﬁt sf R€'\2'€I:33.l§3;
EVE. Si Buiidiizg;

Eh: ﬁxznbeékar Rgad,

W



Bangalore: ~ 560 0012   

{By Sri. R. Kumar,  f<:?I'._R;'iZ  1  
R.1isSe1"ved)  % " __ V V'   
This Writ Petition fi1<>/c;1___T;'n<_:ié3:j Art :<:E€s_ 225 and 22'?
of Censtitution sf E:1:i.t;_a Frayizﬁg :0~._set aside the 0rd€r
dated 18.09.1981 a's-~gr.a11t/i1j1g ﬁe;/upancy right to the

schedule land under   _ __
This ff\::.tit§§on§  ft}: Hearing, this day,
the Court :::,ad§:'"th€.,fi31I()win%:  V ' 
   
The _vp€i;it»§Qnér 't_1a~S  challexfxged the orciér Annexure
'A' at.  _  the second respondent,

grantﬁg in re$p€:<:t of Sy.No.28/12B measuriﬁg' situated at Hermunde village, _ ., ialuk, district, in faveur of the father of namely Kuppu Poojary on the faliowing .' griiunds :: f_ .

' ~. Land Tribunai having granied Qccupazqcy right AA_i%2"-.fav0ur ef the father GE the first rsgpendsni, namely '§K':§Appu PG<:§ary§ in respsct 01' Sj,nN<:>,28,/E4 méasuriag I

5.{ii'€ Q5 <:e3:3:S., S§;.No,29/E8 msasaring 3% semis and S§5.N0.28/23 sneasmriag 29 airszzta 21%} am siitaaisé 3 . L ,...'ReSp'oL:1C1<:::§is 3 at Hermunde viiiage, Karkaia taluk, with the consent of the owner Somanna Hegde, i.e. father of the petitioner, ought not to have entertained the second ai;:g:sii'e_ation made by Kuppu Poojary and granted hint. right under order Annexure 'A' respect"o'i'=oth'e:f"three'" . items 0:" Lands particularly land. He Submits, p€fZii;iC:i'fif:I"S father' hisia death, petitioner, ha.e beeni--etiiltivatingh'thepetition lane}. personally and petition_.ian(i leased in favour of the father--of*_- it was not a tenantedf petitioner came to oniy when he received the €':V§'av:e.at' respondent before the Civii Judge egjm, Kari{aia~;":apprehen<iing petitioner may file a.._ Cstzfiit for injunction against her and immediately Within one year from the date of Ai»:now}ieog:'e'iV:of impiigneé order W Annexure 'AL he has A preeented the writ petition and there ie no iaehee. With " he prays for' aiiowing the writ, petition by qiiaahing éihnexare 'A' in feeeeet of the petition iantii i%' Sy,N0.28/14 measuring 1 acre =15 eeg§§"~~ e 5 » Sy.Ne.28/16 measuring 3QMee_r1ts Sy.N<:>.28/23 measuring 21%} urzcier See. 48~A of trhe'»K_§r;:r}araka:

[hereinafter referred :e as s.r1ert:}.,H Eei;itioner's mother ~« Bitti Heggeigiégﬁﬁ 7r§V:ef0Vre the Tribunal and made _ 1?:eer§endent's father Kuppu lands as be granted. occupancy righr.".¢ 'rm the statement of the parties, f)artieu1--ar1§;' the consent given by the owner of ' Lj»::r1<}s andiirev revenue records? rightly registered A.{):fe_first respondeni Kuppu Poojary as tenant the. lands.

AA Thereafter, Kuppu Poojary once again made an exeplieatierz on 204278 seeking to register him as eeeupam: ef the foﬁewing three eurvey numbers :

S:;.No.28,/ E5 measuring 18 eente Sj§.Ne.28;' 1?' rrieaeurirrggg 235 crerrée S§;.§€e§28,f 32 rrreaeurirrg 26 eerzée , '7. The 4*? Adel}. Land Tribunal, Karkala, registering the said applieziiion as LT No.34€»/81»~82, after isgumg netiee to parties, by impugned erder An11ex'u.§'e._"ZA' granted oeenzpaney right ef the aferesaid §t§--reeA« numbers in favour of the faf;he:* fi':e*S€ ':'eé'§3e11§i:en'{, Pursuant to the netiee issuedbA:'.:o:1..A_'ﬁ*i?e petitioner on the second eppiieaetiofi made' '1<;3,¥".'§h'e"'f2ither"' V of first respondent, appeVe:f'eeE"-»!:§efefe"the~:1'ribuna1 and had} conceded of only two survey O~18 cents and SY.N<i;'Q'2é'2'» and she did not concede" " of Sy.Nc).28/128 measeriﬁg the Tribunal has failed to consider the. efifirst respondent had apphed for g:'::«1.f:t%,."-exofg 0ee'{:133;ney right of (>1/ﬂy 20 cents in ;'4vE~i2g j§3ut 11: has granted occupancy right for 70 eegfits number SZSZIZB. Of C(}EifS€, if the ATrib£:vr}%é& is satisfied; the tenant: is cultivating mere " Vexieni of Eand éhan what is Claimed in pa:°:ieuEar sawey enember azzd it was pheéed subeequené ta f:i§i:1g ef Ferme E? ii eeuiéi gmzéé, bui ii: :3E::tsu§<i aesige reeeee ﬁe ihai %/ 7 effect. Therefore, the impugned order of the Land Tribunal granting eeeuparley right in :respe__et of Sy.No.28/12(28/128) is unsustainable anej:%:'Vis"ej'1:é.e:e 'L0 be reconsidered Therefore, I éeem it and: to direct the Tribunai to 1'ecen'S»i'de':'«:h'e the father of the first reeponéenﬁigi re:3,Apeei" bearing Sy.Ne.28/12 by if any, effected in respect ﬂfmgmbefvé;s"ho:iced by this Court in the repeft. iﬁage Accountant to the Land Sy'.Ne.28/ 12 as S}r.Ne.285;{1 made clear that eceujj'é{ﬁe'y'A: the Tribune} under Qf.-'Other two survey numbers Le.

sygx;o.2e}'15' meagm¥i£ig 04.5 cents and Sy.N0.28/127 '1"f1€§S:1iFiﬁ'QC**25VH'ééf1'£S are not disturbed and they are 1 VVe;:rrif;r.iI1e:i ebeeause the peiiiienefe mother herseif has ee}:ee_r;§ee§}i'.V* for grant, of e{:eupaney right of these 'iwe xS1}I'Ee'i3}£T'.{"iLifF1§3€31"S and they need :10: be reopened ané

-.. :"-e;iw.:i8.:1ci is eetefined t/Q $y.E\'§e@28/ i2(;'P:8;' 128} eizijg, , 8

9. Ae<:ordiiigiy, writ: petition is aiiowed. impugned order Annexure 'A' is set aside and the maiger is remitted to the Land Tribunal, reconsideration of the ienariey eiaim of the .fa i'iie:* first respondent erniy reepeefi' if V Sy.N0.28/12(28/128}.

i0, The mother of the ef first respondent are not rep'i*eiV5ente<i by their legal heirs i.e,... respondent respectively ifeciinsider the In atter after and first respondent and ~@YO§'iSi0DS of Land Reforms Act.

«' Tribzinai :6 "" "Complete this exercise within six date ef receipt of a copy of this order. H ie directieﬁ to return the reeerrde {O the 2 V. ferthwiihi i'¥Ti§§:@*

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