Syed Jaleelur Rahman Quadri S/O Late ... vs The State Of Karnataka on 26 May, 2009

[Cites 1, Cited by 0]

Karnataka High Court

Syed Jaleelur Rahman Quadri S/O Late ... vs The State Of Karnataka on 26 May, 2009

Bench: B.S.Patil

W1-

WP 81294/200%

IN THE HIGH COURT OF KARNA'rAKA~«~~«. I  " 

CIRCUIT BENCH AT GULBAR(_}VA' :"'~-... ' n

mzrma THIS THE 251% D5'Y?.)§" may,    _ 

BEFORE  

THE HOINFBLE MR'J'zI:5FICE %s.%s%.mrr{:L'% %   '

W.P.Ho.V§;§..294IA2=f}€$§?:5'l;l"€r;BEC)A  

BETWEEN:

Syesi Jaleelur Rahman Quac?:fi,V'V' ' 

S/0 late Syeci Qutiibéuaigiin C§ad2'i,"

Age: 37 years, O.r:ci'~A.g1ﬁc-:'1Itu1fisﬁf;  if V
we H.No.4/2/298,:  '   =

Khanka   "
Gawan Cha:3Wk,Vi3id;§1f.  '  '

(By an Sanjﬁgré A.     

AND:

  '£0. Revgnue Department,
  3f}i}La'.5.1;ii£§.,

:0"

The  Kaxnatakéﬂ «V

B7an'g£_tl0r€p--' 1,. V. 

. The 
'Land Tribugtal,
"--..]3i:'ia;f - 5853 401.

' 
 -.3/0 Kamanna,
M  V  deceased by his LR

"  R'a£nach.andra Paiachatri {Dhangarj

  _' Since deceased by his LE3.

a) Jagadish,
S] 0 Ramachandra Paiachatri

 PETITIONER



 

WP 81294/2069

{ﬂhangalj Age: 45 years,
Occ: Govt. Service.

b) Subashchamira,  _
S/0 Ramachandra Palachatri ' "
(Dhangar) Age: 40 years,

000: Nil.

C) Ravindranath,  
S/0 Ramachandra Paiachatri L'
(Dhangar) Age: 38 years,

Occ: Govt. Servant. V 

d) Rajcndranath,  
S/0 Raxnachandra Pa.ia¢i*~.aﬁé; i '--
(Dhangar) Ag.C:':35_-yeaifs, Z: 

Occ: Nil. H 

Ax: R/oNau'oad  '  

Taluigt' 85 Dis;t,Tv5.l_3ide-gr 'W 535' 4o:'§_"""" "

4. JE1Il1mt'i11}.x1'.R££}_]JClZie53,I1 Qi-.3dV3%j;,« ,_  .. " 
A150 called as Syed'v-Jamaal 'E-inssaini,
Sfo Kha1ce1u1'--Rahm:e:._n iiiadssi,
Age: Majmj, Occ:'-Caipentér,
 V. R10 v§*a1*;a}ip'ur,a,  «Mohaﬂa,

 I§ii¢§w««.N 5-3;; 40;.  nssponnmws

(35% gr': 

This xa;---- '.i:'p.:'c:tition is filed under Articles 226 61; 22? of the

-.V_T.T'_:'-,G<_$i:stitutioi3Vv (if india praying to quash the impugned order dated
¢ _ '01;1Q;1.9,?5 passrsd by the Lam Tribunal, Biéar, in file LRM/46/7'5-
"   _Ai'1f1--G.

 Writ petition coming on for Pneiiminaxy Hearing, this éay,

V[  {Ewart made tbs following:



WP 81294/2009

ORDER

1. Challenge in {his writ petition is to the: 015116:

passed by tht: Land Tribmlal, Bidar, vide.;AnIxcx11;':*e:§'{'§'.'' ':

2. The main eontenﬁon of ﬁéﬁﬁoﬁer tvLi*1é1t;n impleading the father of the pe§'tioxié£gV::§i2}:10 v§'aS ﬁe and by impleading an 1113;r;§i:S_1§1;e:<:f_«IE:€i a}:1 c')i*c1e1F is abtained bﬁhiﬂﬁi the back of his father under challenga is iiiegal and unsugiiaitgablc.

3, Learned fauhf taking me through the averments inad_e_i3;_1e writ petiticm. contends that the pctiﬁoner aﬁ.é:i.__1'ﬁ.<AsA in pOSS€SSiOI1 of the iands in question jQi:1£ Vcx:s%ncrS céémé to know of the order passed mzly on iatéhtzilﬁle 1égéi}"i*épresen:atiVcs of the 3" responﬁent came to'ihe i;31;'i{§ i;::> diﬁpossess the petitioner. the ieaxned Counsel for the pefitioner and on 2:15 materials on recoré, I ﬁnd that the pctitioner has not t4§_o x3§e._Vé¢ut"«with proper and aceeytable expian.atim:a for the long and delay of nearly 34 yfzars in appmaching this Cinurt. It is 9' '12."o§: stated in the writ petition as to when the entries in the recozﬂ of V. rights were efﬁtcted in tha name: of the tenant pumuant :0 ma WP 81294~,!2()O§ impugned oréer passed. The impugned order is pasééﬂ' "yoar 1975. The entries in the recmtis must have name soon aﬁer the: order passed f rights after collecting necessazyo. _p1:'t'*:11ii-=.;1 1i1: AV of V t};se petitioner was alive tiii the yoar koloe petition £E1V€I'1:'£}(:1"itS, he died on b€'11v1'V;'IA.TAtd S€V€Il sons. Petitioner who is one of the this Court after a lapse of 34'._Vcé§1:£f., in paragraph 6 of the Writ Soon: the oxtier passed only on 02.1 £2008 'too fiogai '1+.":.V_¥iJ1'1.'gSv"Ei];'1"'i".-f";.~'.'~§W.4'*:v£':S of the origina} tena1:1t--3'"3 respondent {Came to tficd to dispossess the petitioner, cannot be acoéptod of any matserial to Show that the Home offather of 1£Vi;1o1::v§""';§§:§r.ii:ioncr COI1tiﬁ11Cd in the record of rights rights. In this View of the matter, this 'WI'it1 " dismissed solely on the ground of deiay and TV vV<,,,..j;e1f<:}3&s. "Harms; tlﬁé petition is dismisseé. Sd/~ JUDGE

Unlock Advanced Research with PRISMAI

Karnataka High Court