Karnataka High Court
Chikkanarasimhaiah vs State Of Karnataka on 23 July, 2010
Bench: N.K.Patil, A.S.Bopanna
E
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATE13 'I'HIS '1'HE3 23% DAY OF JULY :20 10
PRESENT Vvn.'
'1'1~~11: HONBLE MR.JUS'1"i(,1Iv'2 N.K.}";?$;':["IigV'f:V.:
AND
THE HONBLE MR.JUsT'I<f.=; :[¥x.RS'.BOI?;{TX.NNA "
WRIT PETITION NO. 84'-1:7/20¢?-. (1':LR..1I(2§§i51'1;j
BETWEEN : " V' 'A '4
1. Chikkanarasimhaiah, A '
S/0 late Chikka ChaAmaia'13p'a..A ' K
Agtzd about V
R/0 Rajat1é_1I1*1('£:>*C1_1,1Village; "
' '
Kengeri. 7 ' " '
Ba1:ivga1I's9 Te RS011' 1"! 'RI Li}£A._ V" * ' h
2. Nau'ayd'11_aS'»V.21my. " ,
S,' 0 D0dd"a,_\/e11.1<;aLa-pp'é1,
..'¥§§€d"2b0Lt{. 40. yrs, V .
" R7oifiaja'nan100dii'V'1I1age.
A ' 2 ,Ken_ge1fi.ffiGb1i,
_K'e.11g€:&1'1.- " n
L3;11"ig:~.T}_£)_:fe'$f}ut.}1 Taluk. PETITIONERS
[BY'=SRE--__' I;0.r3r1':*I~1 ANAND B.C.., ADV.)
AND : "
" . 'A-lV.'»--SAte--1E:c ofI{2:11*11z11aka.
V By this SeCre1a1'y.
Department of Rev
ix.»
M.S.Bu1ld11'1g.
Ambedkar Veedhi,
Bangalore 560 001.
2. '1'h<:>. {)c2pu£y Comnlissioner
Ba ngz-110 re So :1 I I1 T21} uk.
BE-iE1§__'{'c11()}'€.
3. The 'I'ahs.i1ciar, _
Bangalore South 'I'a1uk. '
Bzmgaiore.
4. Dflajamaa.
S/0 Dodda Mun-iyappa,
Aged 4}. yrs.
Rajanamoodu viiiage-,.
K€E"1g€1':' Hobli,
Kengeri, " _
Bangal()re Somh Taiuk " RI3SIT'ONI'.)ENTS
{BY Sm-'£3;\.S}wAf€;~g,Jw.KAf2Ia::)DY,~RRLGA FOR in «R3
SR1 G :.;3ANQi'*R::::g13y, A§)'V_._'1+'_()_E'-{ R4}
'1':~é1*:.$ 'WRJT.Ptg%k*r<1*1VoN""1's3"'F:1.ED UNDER ARTECLES 226 81
227 or TH131;0Ns'I'1f1'1ji;f1'c>N?'or«' INDIA, PRAYING TO QUASH THE
SAGN»-'A1,: CHE-'.l'_ DA'E'E[) 28.8.2006 ANNEXURELCE ISSUED EN
FA?_;z <i*:.t.;1;2__'o17 1ar3s1>cNx%:3'§:N'1' No.4 BY R1,«:sPoNDEN'r NC).i3 IN
V' R:%:_'s'1>:~:CT QFLANIJ SY.NO.12 MEASURING 1 ACRE 20 GUNTAS
_ 1N TAL1."vj\x;E;ssa;_r<*:«Nc 17 ACRES 6 GUNTAS AND ALL E-'UR'I'IM£ER
" P_RO§;I+2Ef§I_DJ.GEREOF.
"'Ef}'1'is pctit:i()1'1 Cornilig on For 1'1eari1'1g this; day.
PATIL J.. made the f()"11()wi11g.>; :
/
'--IJ
ORDER
In {his writ. petition. the petii'_i(..);'iei's are eissailingg ' .
the Correemess of saguvaii chii. clated 28.8.2006 'i-s's13ie.c1 in favour of the fourth respoildent ¥3'y': ' t}'_i€.:
responcienf, Vide Annexure--C ir1;';1'es'p'.:>r_;_t'-.«()I v}2a.iVid Ejearing S No.12 measurinf 1 acre 20 0:.__11i'i:.,>;1s ou't.~ioi7ti~1ev.i50tai~, extent: of 17 acres 6 guI1tas've«e.s'i'i1gated' at"-R.:ic1i':51x1éiI:3adu viliage, Kengeri jS'e.1\ath 'i'slLi}§ and all furilaer proceedings t.her'eQf. heave prayed for a di1'ee_i:i0ii:__Fi_() :i_,1'1e ~ifhirci ' ~i5'c;~s_p_gii.'1de11i_ to inii;iai;e appr(:5j)1'iéite~ fourth respondent". for making false be-i"Qii'*e. {he Bagar Hukum Cultivation C0ri11nitt.ee'4"{'t;heE?1egi:_1zairisai.ion Committee' for shorit]. V' 'fi:.ese two petitioners are the residents of Kengeri. Raehanamadu village for the pa;~:--i. 36 ye2.ii's. Tliey are (T1&1iI'}'li1E§__f 1.11mi' the izulci i'"3e21ri1'1g Sy._N0."1'2, measuring 17' acres 6 guntas situatecl at "'.R§'Jeha11a11iadu village was de.ma1'Caied and reserved / giwi ;')1'01'ecti()r1 st2m'11g that the g,{1"i('\:'2-i1}(_'.(" pm iE_.)a*E:..i_'1 by the pei.iti01"1ers is civii in namrtjz emcl they ca1i--,i*E-:<4h:.e"§;s their grievance before the approp1'1'aI't.e Civii (3.(_§i11*t.V..xSé1'I'ct§ V' the Lemci in qz:1est,ion is specificéihiiy":7e;s£:1'vt;cd "a5 Vg'oVma'2. land, it is meant for 211} the \IiIiag,;c$1".s for ":jh'ci1"-.. cattle and afso for weekly sdrlfheé. 'F}1t:1fei'0r£;:, i?he1*e was no other option for. £139: pehi4it,i't;h1'1c:rS"-._ex(tcpt,'"'L6 file the installt; vv'rii' petit.i()1'1 in p1V1l:»3'i(?Vii'1£..::.1f£%:§tfby ilwoking the ext1'amo1"dina17y'j'ti1V;f'i'sdit:i:i@11*V"bf'"{1 f_i'.()1,.:rt. undezr Art ides 225 and 2:57 "(.1"v'1;a""k"Io1:fé§I'f;it:zL':1'i;i'c>'r1AV(»gI'"£ndia.
W9;/yi I:1aivé"'-1j;éa,1'ii»._i."f1é I'r:.2.1rnecJ Counsei appearing for the v"p::{:it:Vio1'1r:1's,_ " V].z_éar1'1cd Principai G0ver1'm'1e11t. Advdgtaiié Vvapp"ea.1fi_ng~ for respondent Nos.1 to 3 and 'Ir;:;i1":.1ec§_Coti~1"1'SeI for 2'esp<)ncien1: N<_:).4.
4.V___"A.Ft»ér carefui u:~:v211uati0n of the Inaterial on ."~-- "1hecQ1'd, Vfhreadbarcz, what. en1e:'ges that in Column T._'1'%?._Vc5§'i2A of record of rights, the {and bearing S}/.No.I2 " -*mTeasu1'3"ng {.7 acres 6 gunti S situatccl at Rac:hanamadu /// 5 xfillzigca is slmwn as '1-'\xfL:fa:..!'2Imuaiz1 {I5'r'<-:%e C}<)uer'mner2£ land)'. It is the ease of the fourth resporldent t.].'ia.t he was etiltivatmg an extent of 1 acre 20 in Sy.N<.>.12 u1'1auth01*isedIy. 'l'he1*e.fore, he fiziie % it application for regu1a1'1satic51'1 u'?-a:_1_"ut_13.ei*i'sed« cultivation of the land ,before.. the R(?'.§.§L:ii'aiL'iS5fl..fOi'iW Committee e0nst:itui:ed by 1'eSpe'11t:ie1'1t'V1'€_QS'.e£V5a1ia;E 2. 'l"he Reguiarisatitm Cciinrriittee madeejget"'inspe<':tio1é to verify as to whether the unat1t'hp1*i'_s'ec:fi <.:-t1,1.t'i£EVeLti.é)I1 of the 1am} in question by'1f;g.e 'fotfvfthL1"es}5G11Ci*e'1'1§'.is a ground reality. After ;§.e11eidCi*i.I1gV7tIie_"t*et5ort .sii'b1"x'1it4ted by the Revenue I1'1spe<:tmf CI21t,e€J._3...j1 V]..'2QAC)8""a:1cf as per the Government Circt:1.a1f the Regularisatitm Committee.
,,«"iI:.1 ifzieeatfiiinig held on 3.2.2004. 1"eg1.z1a1'is<:d an exterit of 1 acre j'fi-tits in Sy.No.1.2 01'Reiche-u'1a11'1aC1L: village in fetvetir the :{'0u.1'th respondent.
5}" In pu1'su21'11ee of the decision of the 'Re'g1;1'1aris21_t,i<)n Commit?' the thirci respondent. has W//,a issued Official Memo1'and1.1m dated 18.2.2006 bea1'i1'3g No.LND.RUC:CR.89/2000-01 \-ride Anr1exure--B. It is pertinent to note that the pe't'itioners have not p1f(jCl_i1e_ecl an iota of doeL1meI1t, to establish thai _t.--h_e"Ea:f:£1:' question is a gomal 1-and. Co1L1r_111f1p_No.I2"'i'12f1'.he'=:~e;:();:d of rights for the year 200:6:O?'_"o~.x?ide._ ;A.;:im:E>§'u«.re-¢%:,zx specifically shows that i"."1_e'--~._l.a11(i* in. qt;es«1_i'o'h... 2-1"
'MLgfctt'hkaua£u (free (};_ouer"r1:frp1e.rVi:i."vlangi)' ah'(*i«.1;he;§f21(7ta that the fourth respondehfaliasfeyz1i:§'v*a'ted'»_the said land L1naL11:horised1},f' has V"ffeoxiseédverecl by the Regularisaieiofn,eo1hr1:i1.fee by making spot ir1speetion.
6. i1;.._1"s .vsigx1ifi~jan;f;.'o' to note at this stage that the '_ pe_tii,;i<)h_xe.1*s haife.i__I_1___faC1' got an 2-1l1'_<:::ma1'ive remc:cIy as ' pi'(;<.Iici--éid'~Lmtielf the reievam. provisions of {he KZ:}.1'i"ll:1[2kk&1 La1?1d arid Rules. SL1b«1'1,11e (6) of Rule 1081) of the v"1'~{;_a1v"nata.ka Land Revenue Rules, 1966 provides that an appeal against the order passed by the 'I.§ahsi1d21r on the recommendations of the eommit.1.ee /' shall lie to the Assistani Commissioner, and of the Additional Coinmitiee shall lie to the Commissioner. if that is so. the pet:ii',i0r1e-»r.e ;:)u.gi'ii:f "
have redressed their grievance by'Ai'il'iii:g_a.n alppeél be.~i«'or<?:'1 the ju1'isdici:.i()naJ. competent am__IhQ_1'it,y ».p'1-0\';iti~eci"--.V under the relevamt provisi<)i";e:'().i" i:i'1V.c":"'R_V_:,iie$'-';.= in above. The 13etii.io13er§ p'1;1Vh].ieVvv4interest petition quesmmiiig of the fourth 1'espo1;dehi'.' have got any grievance, " ihem to redress the same patent aui:ho1'it,y. I t is also o1j'eif1." to piet-ii_it:'iC«r1'ers to initiate app1'opriai:e p'1*0c:ee.cii11gs"in 'i:h'e eveht of there being any fl'21Lld in ,.../3e.ci'1';:1-iiiE;:§_iz§" i.;1i'e_gra11':. as eoritemplateci under Ruie 108K of Revenue Rules, 1966.
17." T21ki:1g all these factors into considemigioii, the v~.if'w1'it""petition starids disposed of reserving Eiberty to the petit1'or1e1's to redress their g,§1'ie.van(:e before the /1