Karnataka High Court
Sri B P Girish S/O B.P. Puttagangappa vs State Of Karnataka on 26 November, 2008
Equivalent citations: AIR 2009 (NOC) 1936 (KAR.), 2009 (3) AIR KAR R 232
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
n. km} 24 Bangaicxre LO .
B . S5. C}1a.nd. rappa Aged 49 years Sf ajatfi Sadashivaiah
4. B.S.Ma11j11nafi:
Aged 42 years S,' 0.1353 Sadashivaiah.
B. S.S:.:smas}:1€ekar Aged 43 ysars SI ('3. iate Sadasi1ivaja~}3 913 Rétsponde-:nts 3 to 5 a:r€:
Rjatyfictta A1-asux' _ ' Jaia H-1::-bi: V Bangaiortéf. '"ffaiuk;
Bang-a'1,o:~eJ' ' ' RESPONLEENTS (83; Sri 'R,B.8afi§4é11af:;ya:ii¢"Sé:':E33; §~§§_',i;"3i~"~fi:;r R1 5:. R2; M}3,Kesi?}? 6;, ("§o;'i.?;;"r.._R'.3Mt:is«..iFZ"€2}__ . ' 'I'i1jfs;i;¥:'ij£ p4::'ti"ti{:;1'is"fi:ié:'1 1§.3:1d$3: §§I'f;i(?}€S 2235: a;r1{i 22? of '€Z§9za5'fi'Euti:3n }11e:§V:7:.3a§"';"";::'1Vay:E,I::g ta ciedarce that the order §)aés:3€d.Vb§t1G.1992 prgducad at Am:i.exm'e~C, is . V fileigéi. «igiiaiéh 'iizié V §an1<::, etc. Thié saiéfg fkéfifian comifig 011 for Qzflers, this day the A:z;a_.é;z': fiié fo}lc::wi3::g:-- QRDER.
Theugh the writ petition is 1istt;{i.._:f'c::I4 "§;§:I'c31.t':1**sf," 001133111: cf both the parties, Eifid is disposed cf by 'a§'def'§'-._ V
2. Fatll-31' 5 namely Sadashi.vaiaI; filed No.1 under the provisions _ and Charitablfi) Inaxnsi. Vpraying for gant caf A land bfiaring Sy.Ne.176, measnfing' and Sy.N<3.103, measuring V_Vs'ii.uza§.te£i' at Betta A1as1.11- Vfllags, Bangalore:
§'%3§uk. 32116 applicatian dattad 30.3.1991 was the Deputy Commissioner, Bangalore. the application came to be transfermd is the AA ; 4La.V'{;¥'.(i Tribtmal Bangalore Narth Taluk, for disposal. The V' Tribunal after making enquiry, passed the order at A:mex1m:«»C, dated 30.12.1992, @*ant.ing Gccupancy x/5 ,4.
1"'ig11¥:3 in favour of Sadashivaiah, the writ petition is fxieci qtififstiflfling the said 3<3.1:2.1992, by Sri B.P.Gi1is£1,:v'ii%hTo"<;1é:i:n_s jg;._}§¢'*:Vflié. Managng Trustee of S9me$h§aza1'éi]3:é*;a.ru Tfifiifilfi, Alasur.
3. The records .disc10sté"'tf1;ra§. 4311:; Mr;Gm"tibasanna dczganated the land cf the lands involved in _§5fI'i§Z;3._§3€33IIi'f;i:OI3} aSQI21eshWa1'a Devaru Tempiéi' %m1T'c)3:=if't$V1e" on day today activities 'Quiz of «gained from the said land.
Th€AV{T¥.0C11Ifi€2I1:?V;at .fAIfi1é§{fiI'B~A produced by the petitioner " V' -. evidénéfies "~t;1j1\3 No date is mentioned therein to 'é;r.3..5xévA "44VtQ :'_j.whse-n the land. was Qfted by said However, the Copies 9f recard of righm precliiszfiii aleng with the statement of obfiectimas
--..:17i$<:§<3se that the name of temple is fertheoming in the V% .,,.§;ear 1965--6é. The tax paié receipts gertaimng t0 the land it: €.}{}.€Sti{)I1 are Q? the year 1962. Thercfors, it is W?
-§.
prima facie ciear that the d0I1ati£3:£1 was H 1962.
4. It is cantendfid by t1firt§AA'V1'3etifi:3I'»s}x1x::r T tl*1a§;fhé":
petitioner did not have notice of * '-- the Tribunal; that the not sand V censequently, the refifefitnt the temple; that even assqgiiigg is an imam land, the Las1:d"§;r4%;<ib:ma2 ziasg 'jxxutésdicfion and the Deputy' jiifisdictiun to pass such erders. '-
.;A;#e%r _cox¥m§ is argusd 03:1 behalf of the 'r€;$pQI1dvent:s:th_at the petitioner has me leans standi ts file the w:i_: fasititien, inasmuch as mam is nothing at:
recdfi. ttgz "V Qhow that he is a Managing Trustae £11' 'A 'Cf Davam. Temple; that the original applicant ' Saéashivaiah was cllltivzating the land in qufistien % ail thrcmgh since 40 years, widich is clear frem the \f CO"_§i€S {sf the mmzrci 01' Izights and tax gaaid receipts; that as {has iands in Cguestion are the imam larzcis, the 'I'ahsi}.{i:a1' is flititieizi to I'{3p%I'f3S€'_':I1t thfi Temple. ii: is szzbmittad that {ha Lani} 'I'ribuI1ai has j1;:;'is{ii§:1;ift'2§§:g.__€t:« {3%.'i'i$i{§t'?:i" tha appiiitatian fiieci in Form .E¥Es:3v._:i".V1:i1€iéi1' '%h'<~:--., pmszisions cf thfi Kamataiia i1'2a1"£1~sz§xi30iiti0I1.f%<.::t., i'~35:3.7 « " 'V 'V 1 " V.
5. The dacument at by tht:
T"hSi}_e:ia1*, Baxlgaiorégj-. €§%3:flg Thf: Said é(3€:u;:I1{:13fzT. éi-;;17~;?:1_1"'1s.*=:=:=-;:;;;:é'>~§~T*._ izszj {ha cap}; of {hie Registfir cf }<3€CGY{§i§.§f'E:3§.g1;i"€;SV is E3<::'t's:a !%Ja3Lzr Viiiage. The nazfiié aef Si:&:{:§:Sh3¥§1ra iitévaru Efimpie i3 {sand at ,A SZ.Nsi3,S€}i}4 "a;1::£ it is mentianed t£1e:*=::i3*1 that '(ha land 3 1" 6 is iiflfiaifiii by Gurubasailzla fast Ehe te'§iS:"g31e;S.: " "':}'h:3 Réveziue Register mainiainati bf; {ha " V' 'zjurgceriéfid 1"ev€1'm«3 aut%1a1'iti&s Vida Am1{~:};é1rcE»A cieasfly
--:i"§S%:§0s:3fi$- that ihéi Eaiiéi is dfiiéfiifiii {£3 $§:i:€S%1wa§'a V V Q€:"e.?'a}.'£§ t<:=::::}_:3E€. Thiis, the iazzzi §3ea.:"ir1g Sykffia. 32% VD <:}€3.§*13«' faiifs Within ihs Eiiéiéifliiig zrsf' "E11312: ianci". 33."; $1315 caniaxi, it is :*€i§1:3;:":%: :0 110:6 222:»: }CZéI'€§Eé"iS§GIiS ~::s3?."S=é颧;iC2:':
R3} of ?¥'§§g5QE'@ (§:Ig;*3::1'13_i and ?v'§'.i.SC6i3a.I1{i é'U$}A1.::;fI;§;i;¥;1"§;S Ab<i>§i§;i<::2'3 ;'a{:t:, §'§3£*;>*~'%, which read {Ems-;.»A " {3} 'igappiies t§:$--; ' ' a} §?€:}§;{>§33}:;iI1a1i¥ii.'E§ i:1é'Z§j1_'::¥.i;;gffi1e 'fazianéiuf b1:§;..;¢i»;z::iL2#3i3§;_'g 2313' erafrarichisird i:i:=fi?~;_j:" i:€s ::;f' wizicii fuii iafid 'A " }'fE§f€§3Q€ :a.€§Se:_s$11';r;nt is payabizeg £3)' viiiagers;
2:2} §{b=:§?agi sanii Bawadi Dasawsmciam inams; A vf§}-- i§V?§§$C€3}%§€0uS service ina311s inciusiing u ;,:fifai*s?£1r1 inams, and sxciuding vifiagé: . 4f.3é':2*v£ce inams iarciid E3}; Shazibfzogs and Paififvs, Thaiis, "Fa}:a3:i:; and Nirganiis. V' EX§3}a11at3{::r1:~ 'Persaxiai imam', er Bawafli }38.E'5W81"i{§.i?11i1 mam', izzazn' or 'Misceélarzézcsus 33-:*v§%§§%% - fiI€38_'i1S a g'a:1? sf ::1__2s'r:';i__}_.:e,1gfi,_' Eif wiiiiage, iarzd e:3r .__ '£:.c*:;i=;a~,§5 €Xii1I}pEiOl1 af »ia:1{§ reazfaiitia, :f2ri1.a:*€d ii; . {ha :regisTi»:~:r of }:1"i»' i1i~';, quit. .1"'e::'f'.= 1'é!g;is-116:1", aéiéiriaiiaig reg}.-5:."-'£2:-i.1' ,-. 'v-r€:.'.3ezm€ acceunt u2"_ 'L11Ti{3.€I" {ha authQ1'i*'a; .af'C}{}v€;r11m%én{~é " ~ 2 'ii: 316 $356 . 01' péirsonal K i;2"12§.Ifi3', ~ ifvpersunal imam, }$:fa"é:E1H:_a<%é.{f,ra inazn, 4-. imam, Siarafimiuna 4' ' A i1*i€:'::;'£i}, K§'i£:1}~'£Zii}1gUfif:1, B£1atan:a2";5;a, Bhmm "v'ri'€hi """ ' czz' f%1*a31'1h22da3sa, iziam, Eqatra Nanpagvarsh Raktakofiigi or \s'attac'ia imam, ambiga ifiéilfl, :'§I1{:he:": Javar; imam, Gefiur ?a}ki Saaagiiagm' imam, iriaviswara inam, imam, M imam, Fi;{'€'WG1'kS Bhattarajxl ifiafil, B9z11b§:;...i{:_f:: "
Beminaiaia E{i1}ek§a:aI*a; ~~i?."_£aI1"i, G}iaij:€.e"
Eéodigi ixiaizjra, f_%'vE§§;"1d§, B3_1b11b:.2._dik6 1 .
§}L111ChaI'1gi iiaanz' T aimi P,.ij£;t:3;{i{i;gfi£:
if}, Q16 L'v:;*z*;:.:'s<<: V <33' E;§aw:=;g:f';.i .{3zé'e:z§'a:1fE«a{n mam, 21$' __E<i«:}dgii $9.313: 93;" Bawadi " {}aé;i%.ra3id'§3.::i:§ina:11; .V 3.3. 01' Hajam "¥'3&'3;S;}:1EiT111a1"1 ax: {ihohi i1'":" Ceise fif a3:t,iS-at: imam, ' izamrx, Eiééksnzifii 0:' lobar: inam, imam, garggantaz' or badagi $333111, r1i1"gan'€:i er kaiavar er Eviunugu imam, jifififi? G1"
Eiumbar caebbier er Chambfir 1113311, or scavenger or Masriigar imam;
W' ii?) in fix: Cass mi' Miscefimitseus S€1"§?iC€ inam, as .D€va::£a3;a Sfifviiffi: imam, Bimta uttaz'; .P:1}a:'i 1:121:11, Nan£i§;{§f:p:é1' iriam, §.»'iaI1t:'a.;311.~3§1pa Parajvana inam,_ V§;"é3£::3B. '--._}7"i}._§(§ f'3 fi¥:3:I'£i, ' }?.at1'10ts;;;l1*.{a irzain, :2: 'F§:f'%:;; S .~M8fl}r'§l;"' --. ' -{)Va<:'_:£ie:* A ' '*~in:.~i111, 35131111," iifafa imam, m::ug%z;ma:1a; Eiarokai 'i:_"§'a§11,' -E}a$a:'i 0:' §{fiI1}i}<I.3I' ' ' _ Siinganada Bhajmitri imam, imam, * Eiaraéiivacbga imam, éaxigarn «:3? Puravaraga ii::a3;n,, Lifigaiiavira mam, asatii iE'3;£'iIfl, E-"-'c:'3tr€;:Eu mm}, Eviasaichi imam, Jain Basti imam, Bviasjid inam, iiearga imam, iéjzayi imam, Bhairagi am: Gszasayi ii":a:1";, (3hu.:§.ra11'1 Naiv€€i§s'a " H ::%;4;am,.
.41.
imam, tape 'mam, A'szt:ni_1?,'__' imam, Daspandya V' L' ' }j)e$azn11kI":t_i,~~..._ j V DesakL1ika 1jn:i . if- _ = T A' T» Sstti " C.k1?e}3fa«:¥.i. .= Sayer Kfite V AB-:3-33 iv ";E.1j.:1naka11u in . -,. imam, T imam, kcrekona or .... Sunna kallu %% % and Gidekavax U r »f~I{>}s'a11*'gava1 Kavaigar imam. {Emphasis supplied)
-- fi5s;;£:§l;3;nati0z"1 to sub-Section (3) of Sectien 1 0f tl*mi: Act. ijigzarly reveals that the Raligbus imam 01' Charitafyle 3113111 means, any gant cf iaxfxd entered in this A' -.Areg.i_:§tc:r of inams 91" quit rent aregster, alienation mgster % any revenue acceuni znaintainecri by the authority or wider the authority of the Gevemment as Devadaya 9/'
-£2- imam or Dharmadaya imam. Ammxu3:c--A adH1i£L¢:{11}{'iS1;a"'4 V. document reiating to revenue accsurrut maintairac-di,i1~nici&f -- _ ' the authority sf Chvemmant. Tlmfié iaiiti i1i'._qL1esf.ii>;;,v§;'<:',V,_ S3:.Neb176 is clearly menfiontad as4ha.€?;%11g be}§::i:§i§na'£;ééi~ V t9 the temple far its Th1iS~._ is IZ}ham1nda}=a iris:-1111. Théfiefariégu savidflzat the land bearing Sy,1\I0. 176 §§_ If the §la1":1E1__--€;11€§§§1§§E3_ gs; land, than am Talxsiidféf '\ auéfiéfity to repre$e:;:1t the Tempie. the cans-<'--:~tifie sf thv:
erder _ does 'nr._) 1: that the {ample was met. V' 'mprécr;-zérxifed 'by anfivéfithorifiy, the reczords maintainefi by 'Lhé rrlasariy reveal that the notice was issfiexi if: Tahsfldar, Bangaiarc North Taluk, 01":
""'-. §2'-'3,{£1'§€%2é:'by the ofiice of the Land Tribunai. The said j..i*1=:fsjV;.'fza*_:-:=.,..éA"is Sexvaci on the Tahsilciar on 6.5g199'2. Copy {If ' 1"10t.i{3€ is fmmd at page No.4 0f the records " " i11ai:1tai11ed by the Land Tribunai. Mare war, the w .33- Tahsiidar being the Secretary ef the Land abaut the pmceedings. Be that as it ma§;, "-t}1c '1'e€:0Artig§ V' clearly reveal that the notim isfiissiied. {Q ti1:::_"F:g}i1_?si.'Ids.i"« and the said notice is sersrsd (3:-1f1 !:he-- themfcre it {:§iI'.lI1()t be thé not notified' _ V V _ _ % Excgpt stating '_ the Managing Trustee of h¢"iiaS' 'f)T{'.;{klCfid axiythirlg to sh.9w 't;hé;t' '.': ?g"V'41'I'ust<'=:c5: and that he is Tr--ust. Thtm, this Court holés that the L§j€t§ti{)1i€rA"vhé£s§V I19 locus standi to represent ' ' -. Sézfiefihwata Dexéa ' 1'1 "" "1 TaH1p1e. ._ of rights of the ycaar 1967 snwards produced along with the sstatenaent of " sbjgctfiéns izlezariy reveal that the original applicant was coI1tinm3usly szmltivating thfi property was the Archak. He has paid the tax for the-: land in M Md 'wt'! a expiariafieiz 'fer Cfiildfiilafifiil of iieiay. Sarita, thf.' olfiézr canzzat bfi i1'3%:.€rf&:"é::d with at tfiis siage. at the': behesst. {Bf this flfiird party, Whit: is m'1a::a11csr§1€d wit}: iZ}fi€f. (}Efffif§I' cf {E16 Eané '§'rib'L1r1a1.
Hfizxtfiéz, writ petition fails agfgi 'it; dismissed;