Sri Laxmana Devadiga vs The State Of Karnataka on 5 February, 2010

[Cites 2, Cited by 0]

Karnataka High Court

Sri Laxmana Devadiga vs The State Of Karnataka on 5 February, 2010

Bench: N.K.Patil

i
l.\' T] Hi HIGH (..T(.)l 'R? C)?" I~'L/\Rs\'.=\'I'.»\K.»-\ ;'\'|' B.-\.'\5(};\{,,(,}Ri:' \«'v'.i-'..\'u.')_'> i 7 Of' 3{)[}2's'

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 5"' DAY OF FEBRUARY, 

BEFORE

THE HON'BLE MR. JUSTICE N.K~.EATj:;.§ if «

WRIT PETITION No.9317?.vQi?--A2008' (.:LR§R'E$:.'jV'v'..:VE

E3 ETWEZ EN

Sri. Laxmana Devadiga.  --
S/0. Poovu Devadxiga.  ' A
Aged About 52 Years.   v A
Occ::AgriCulture, _ A    --
R/9. Near,_Navami- Ric-'e Min, A ''
Ennanjf: ~\,{i1}~ag€ iii:  A'  _ 
Udupi, Ta1_§ukVanciT Di;s1;ric4t~57't"; V1'rC)'1.
  A        '  Petitioner

[By Sri'."C    C}<§£1'1'a}",' Advocate}
AND5---__ * ' A h

I Th'e:.._4SA1.ate of K.af:1g_1.i'21ka1.
-- .. By its Sec:;=é':.a;~_~\;,
» é Raven 11 6 "D.¢ pa1f:men'z._
' i.--.M.S'.Bui1ding,"'
 _ , \/'Ai.(:i'1'«1a'I--":za_ Veedhi.
V' -- _"i3ar:geLEQ'1ﬁew 560 001.

A'  {_.'ar:'ii;1"gi'AV:'1"a1u}< Additional Lanci Tribunal No. E.

Kaiiu Hobli by its Clmirnuan.
" _U:.;iupi.'i_'a1uk 8: Disi'.rict.-- 576 101.

Smt; Sharada Achauya.

W / 0. Late Krisima Achdrya.
Agcrd About 70 Yfzars,
R/a Near Nave:-km: Ri ,e Mill.

 

IN Tlili HR}! I ('()17R'l' ("J17 l<..«'\|9{,'\';'\"l".»\K.-'\ NE' l3,»\\(}:\l.()R}'i '\.'\-'.l'.:"\n.')3§7' HI' 2€)€)8



IN Tl Ill lll{ll| ('O§5R'l' OI' l\'.-\R.\'A'I".-\§~§:'{A"l' B.-\2'\7(.IlA|.."(_}E<l"i Wfl'.i\'u.'J3 I  (_}l*" 3ll()?5

liinanje Village & Post.
Udupi TalL1k & Dis1.riC'i-- 576 101.

4 Sri. U. Raghavendra Acharya.
S/0. Latze Krishna Acharya.
R/a Near Navanii Rice Mill.
limaiije Village ('S1 Post.
Udupi Taluk & Districlr 576101.

5 Sri. Madhura Devadiga.
S/0. Pappu Devadiga.
Aged About 70 Yearsl   
R/a Near Navami Rice Mill.   A
lnnanje Village & Post; .'  '
Udupi Taluk & Dis'E1'iC'L---__5~7_6lOl". ,_ V

 Respbndents

{By Sri.Sangamesh Pi:"'tl1'.il",_f.')'I' R1 81 R2:
R3 & R4 Served; Sri'.~-S_.l{,ACi'1aa---ya;Aclyocate for R5)

=l<*>l=*

Lifliis Vv'rit'llPet-llioiii"i-sthfileld'Under Articles 226 and 227 01'

the C(iii.3tit..L1ti0i:'.1l(>lf'irald--l.z}t§'lpraying to quash the impugned
c)rcle.1f })e1:l§SsL=dV  I;{"2.ll"'t..l1e Udupi Taluk Additional Land
  {KE1pi.:.._..l'i0bli Udupi District} dated.5.-4.2007.
ll ' ;1.1§aeVl ill  l\lo.L.R.Y.94-133/289wTRl~l 142/: 141 /81-82
   as illegal and void and 1,0 review the order
  learned Single Judge in W,P.l\?0.28482/1997
VV lper A.rmexurew»B and in the alternative to stay all
 it furtherspmczeedings in O.S.No.252/2007. on the file of the
  *lea:i?'ned Civil Judge {dR.Dl\§} Udupi.

This Writ: Pet,it..ion Comir  on for P1'elimiria1"y Hearing in

  Group, this day, the C0 rt made the lbllowing:

I/MM.

l:\ 'Ill--||'i I-lI(i| I (.'€.I}ifR'l' 0!"-K l\'=»\l{:'\i»\'|}\l*{=»\ .-\'l' |3,~\,\5(lAl,(.}l'<l*', \\',l-',?\'x:,')F§7 01*' 3005



s
1

li'\' 'l'lil.i 1--[ICE]--I ('(')l_.7R'l" Of' K.»-\l{i\'A'l'x\K.s'; AT B,»\.\£(..}.-\l.._()RF. \'v'.J7'.§\'u.')3 i 7 OF EH08

ORDER

The petitioner herein has sought for cltlaasiagingg the impugned order passed by the second resp()I1de*n"r, tigjuepi Taiuk Additionak I/and Tribunai -1. _UtiujpiV "' District) dated 5"' April 2007. '' :33/289.TR1--1 142/ 3 141/8»1»--_82 v1;de"Ar1:1exti'.t'e':--C i'1'1ega_1s and void and to review i',h6j§'3\1'der Das9€'de1JY the learned Single Judge in tfihcievhtlknnexurewfi and in the alternative to aI--1. ft1'r1'e1'b1e.r proceedings in O.S.§\I0.252[.2"OQ7f,-- on the}I"iieA2'e:tf_v~.1,he«:f'}earned Civil Judge [JR.t)__N} _V 2},__Petitione19 }1Ve1_jei'n claims that he is one of the i'e1«nj1ily'~n1em'be.r and in possession of the constructed ~ out of Sy.No.83/2A}. situate at Inr1a1'1je 1=Wiagef.thr:~:a;p:;i Hobli. Udupi Taluk. The said land is a t.ei'1a1:it.ed land and they have been in peaceful : possession and enjoyment of the said property since Vff'0u1' decades. The fifth respondent herein has filed Z/V'/'W,»» IN Tlili JlJ('}lJ Ct }i'i{'l" (2)17 K.»\R.\3.»\'lC=\%x'.-'\ ;-\'J"' J%,=\.\l{}.r\l,Ol~1l"Z \-\-',}-',,'\§:1,*)_'§.l7 U1' I'.Ul}2~3

-1 IN Tlili l'"ll(}l'i ('()L.'R'l' ()l" l~iAR:\'.-\'l'I-\K:'\ AT l%A.\'(};\l._(:')R[i W.l'.:'\Eo.')3 ] ? Of' 3l_ll)3 Form No.7, for and on behaif of land bearing Sy.No.83/168, which is rewnumbered as Sy.No.8~3__/2A1, which also consists of a residential buiiding. that it may. one Sri.Kuppanna Aeharya had Wi4rit"

Petition No.28482/1997, qt1es?.iior1'ii';g«_t'he .;Cor'19eetr1{=j§s'V"of A T the order dated 18"' _Septeml3er occupancy rights in f'avour"'o:f"ithe ﬁfth The said writ petition hacE~..«eon:ife'f'uV}ij.f0'r"Consideration before this Court on 22"" March Court allowed the said writ andiseft' as'i-'d'e--.t.he occupancy rights respondent in respect of 0.08 ae1'es in After disposal of the said writ _petition_, the second respondent has considered the n"i"atte.i*'tzii"1d pa.ss"edi the order at Annexure C. registering rights in favour of the fifth respondent in respe(_r,t' several lands including Sy.No.83/1613 Aereriurrroered as 83/2A1. The petitioner is not a party C g_flbefoi'e this Court. in earlier round of litigatiorx. referred

-'above. produced at AIl1'1€X3.}1'Ei' B nor he has been heard #2 5' l.\ T] ll"-I fllﬂii ('{.}i'R'l' Ul" l~'L.-\R:\é.-\'l'Alx'..~\ .-\"l" §3,»\:\iC},«-\l.()Rf.i \\'fP.No.'.)7 l 7 U!" llllléi 5 l.'\§ Tl II}: I---IIUII ("{)i'R'l' OF K.»"xRf\)'\'['.=\]<x'\ AT HA?\'(_§Al,{)l¥Z[3 \\"P.;'\'o.93l7 ("JV 3008 by the Land Tribuna}, at the time of register§__r1g the oecrupaney rights in favour of fifth respondent. 'i'herefore. he is (:or1stI'ain_ed to redress _gr.i'eW.fjL1f1ee before this Court seeking appropriate supra. ».

3. I have heard learneditcounse}'v"appe_ari_1§1gdforit petitionel'. learned ctounisél' appe.ai*§I1:gV':§for fifth respondent and ' ._4_.iearr.ied:._d" Qoyernmem Advocate appearing for respondents'iVa:nd_.,2;-- .Ad_';R'e'spondents 3 and 4 are an d L1 :1_'-'lei presen ted.

'At'te;9fea1*et'uI_ "p--e1'usa} of the order dated 22""

March Writ Petition No.28-482/1997' xfidgz vvAn'nexure.vE3_?__'yand the order passed by the Land ' ;Tr.ibL2,ria1idated 51" April 2007' vide Annexure C, i do not *r;r;c'1i 3121i-Vyj jferror or material irregularity as such eonirnitted either in the earlier order passed by this n_Co*u1't or the impugned order passed by the second IX Tl [Ii lll(iI§ ('€)[,'R'I' U]? ]\'Al%1;\€.~'\'[',»\K;\ .-\'l' l%;'\?\5t}4«\l,(}Rl7. \A'.l-',?\'o.')3l? OI' 2(.)f}S (> IN '|'[ [E [HUI I ('.'()l.'R'l' OI" K.-\RN/\'l'.-'\Ki»\ ;\'l' Bi---1.i\i(.3Al,()l{l':' W.F%\o.93i7 0|' 3(J{)?§ respondent vide Annexures B and C respediveihy. The case made out by fifth responcient by way ()i"..c)bj'ec_it:i_oi'1s in Writ Petition No.28482/ 1997 before this' he has not filed any claim in.-iFor.rn P$_Io.'V/"yre:sp:ec:t,of¥ Sy.No.83/2A1. He has requesting to conferring the"oec:upe.nCy_rights""in tavoiir of the pet.it.ioher Acharya.

Further. in the it has been specifically; of the original records is at page 7 fiied by 7f¥?M'¢irch 1977. there is no c:l21int'aue in respect of Sy.No.83/2A1.

In_il.1e IigI'it._:vofViv'he."-Stﬁtenients made in the affidavit by «the. 5-§e.Cof'1.d 1*espohdent who is fifth respondent. herein. 1 it the order of the eariier writ petition}, the Order.__vpas«§éed by the Lemd Tribunal was Set aside. a "I"hereafte1'. the Land Tribunal took up the A' for eonsicieration or regist.re1tic)n of occupancy "WWW"/,..i.

IN '|'| lli HIGH CTOI 3R"I' OI7 ix',-'\l~is\5.--\'[".-'X!~'L,»'\ ,~\'l' B.-\:\'{.'i.--\l.{)R|£ \\r'f|'.i"\'u.')3 i OI" 2-{}U.'-'5

Unlock Advanced Research with PRISMAI

Karnataka High Court