George Thomas S/O Late C I Thomas vs Sri K P Krishnappa S/O Late Poojappa @ ... on 20 June, 2011

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Karnataka High Court

George Thomas S/O Late C I Thomas vs Sri K P Krishnappa S/O Late Poojappa @ ... on 20 June, 2011

BANGAL{;3REZ 588 £309 {BY SR1 R,Bf%i}RiNA'i'H, A{}V{}CATE F' A. SRE E3fVE1ER«'§E3PA§ AGE': FCER R2 81 Rf3} W31'? APPEZ,£*;L :5; z«*::,£:::3' ;%:x3.;;>:aR A 9mg r L' KARNATAKA :~§<:~H CQURT AC'? :>'%{:::_9£1:\;<; ':*€i>- Asgbg mg ORDER PASSED IN W'R¥'E'.._.PE"i'}.*E'E'{)?f:_ '2\§€};391éL'§2'2G1€}V {s<:gs':';

DATEZD 01/92/20:1. ' " ._ ., M:s<:.w.:49Q/201: ES §'§;-.§:: '_U:*-§aE:Ea 'S:§;_<:1%;~0N 15.: Q?' CPC PRAYTENG T0 D;sIé{ E,:\.:_sE Axar::?1*1_aj} '_~..P}iQ'23i}C'IT<3N OF THE CERTIFIEB €2€}41?'§'",VGE% 'f'Ew§E~.C}REE}.¥i'%R D_.é:f:*§s:*§ VC :';'é>2'2o11 PASSED BY 'FEE s.:f§;2'§»i;ﬁ"«:k:?L;:ij>::*.gvE: :N:.V:ar1':7.N'0.39:44/20:9, IN THE :NTEREsfz*~~®F AND: x.=;:QU':'3§-an V M} SC.W_. ::'::f;?_f}j_2'f;:1 zs~§'_m:_D--UNDER SECTEON :5: 0? CFC :>R.zmNG "*§0" S'1'AY ir~:§:: {§}§DE§ R_.DA'i'ED 91,02,231; PASSED BY THE, LEARNED s1NC}':.E';:U':>G;f.: IN W.P,NO.39144,/2010, PENDING DISPOSAL OF" vABC:V;ri APPEAL IN THE INTERES'i' 0?

" - §§3S'i3{i:E i;:;§::>Vv%EgU':;:"=; .. ..... 14 « ' "I:/z:S:*;f:x§i153:,/20:1 {S 31:39 UNDER SECTION :23: OF CFC ».S'§T_?:':f THE: GRDER DATED 22,: 252019 IN CASE N0«.s}:«s'§ {A;.;';>::<j§?»@8 @5333 BY mg 3&9 REj1S§3ONDEN'E' VEDE _ ANNE:XUR._:s:';:.?I'Q W'.P.NQ.3§i44/2015? PENDENG DESFOSAL ()1? 4' APPEAL EN THE §?€'i"ERES'§' OF J?;§S'§'£CE AND fa§::sm< V _§;§7R§'i' ?i?PE1AL ANS} MISCEVJ APP§,§CA'E'§{)N$ C{}?\«~'I§N{} {EN E}RE2L§EVE§§\Exi,F;Y §"§E:§';?3.§NG 'E3153 BAY, E§.G,RAl¥E»SI°£ J1, ~ .4 V' §'Z?EZEEKf'EREZD '31}/{EL F€}i§,»{'}'€%§E?~E{§:

<;<2:x«::;:<>§~a_--:%§s;r%f;N::'1::s:*:?s V " "

y 5 AA {b} 011 t}:1<~:~ coming irxic: fame of the ACi:'; '*ih€ Assisfmzi, Camnzissioxzer sue {Iii}?/O iiEi§.iE£§,§3§. -§E*>é'3 pre:;ee€di11g umiér the AC: relaiing' 'se the land ii; {C} The appeﬁants' fath€: ' mfii€éA_ Gbjeciiorzs dated 82/03/1999 {A%i':;é3;.;_xnre»K}V_~ §€:»f0':*éV Asgistani Commissioner {vas g1'ar1te<:i 'E0 one Thayappg; ﬁf'0"1'" upset price and th€ n0n~a1iet7;é\ii:j§;" under the Gram: Ceriific;§:3--::§§fas %t§Vf€ivv'vhence the first sale on 1«:1.'--:'3'H7 ﬂ%g':"$Au.bSequent sales were Vaﬁd in 'Sezigﬁt fer Ciismissa} of the sue by the Assistant C<):nmi'ssi<)uf::ér ~§5d)vThe A;é$i-atggjwt. Commissiener by his Qrder dated "._V2'r3;gi.--f},iE?}:_E}'.§3§'«{%5i;:1:1€2:Lure~L} hsld. that the nan-alienation ;§é;~ri;€}-_&_« fi::§ﬂVé;i.§:i:§" '{0 the gi"a.f'B:€(i lanﬁ (grant is éatéd 'Kvas 19 }'€3,I'S a3 siaiied in fhﬁ gram:

.§eA§iT:Lfica§é..a:1d h«:~:i;i:€ 'Sim first sale dateé 143?, 1987 wag T.Af;<::;:::.'.%'z:'A beysné éhé prehéi3i'ieé périgd and acczerdiingiy dmppsd {E2253 pr{>{:9ed§r§g,§.; ¥€§'E§{?h was Stié} m<>'§£} ézééiiaiegi by ~ V 223:': zzizdaf 35:5 éézfé.

~32, 22.1i.2{I)1O {A;nneXure»A}§ eeiwaside the order Assistant Cemmissierzer dated 25.10.1999; by.A4*?:eE§§ji':.i"§_é; = the saiee relating 230 the lami in <_:gu.es_tien_7.i%iei'h§'{iiﬁg ':he-V "

first saie on $437,198? as null »:«1r1i{3&x:'{f:$§A€i'~ Aesisiam Commissioner to reséere the Eeexldev'i':*:}fe3,j§::sL:_:* of the original grzzmee or his make necessary emries in -- V

(b) Being of the Appellate Au:h'3:~iey:V1'dated appellant filed the Writ The learned Single Judge, matter? found me i:1ﬁrmit};'--i,1j'§ «.tf1e* Appellate Autheirity, and accordingly, 42;'ier;1ieeSed'v_th*e writ petition. Being aggrieved G,:=€::ie:ij.of 'eI91'e""'1'ee'rned single Judge, the appellant ' "h_a';s :fiie.<:'§ ieigste mt appeai.

4.. "--._§}hi*i«V"_'§i_.G:;§{aghava:L learned Senier <:{)'{./if-18619 in . eupehért fife wriii appeak eubzeitfed, the': the iand wee .<fj:*§g§:;e§ij§"' grantee by the Gevernment in feseeur ef ene

-_'§'E':_e;ya;p§e: *:,h:'§>ug'%1 2:. pazblizt aueﬂéiene and hence? me <:<ei::d§{i{::2 ef n<:::~ei§e::ef{:ie:: is appiigtiefeie iii} Such 3: Eeseci ' V:/méer :'{E}§/%g?fE1£'E%K'/ Esgzizai gggrzmée i"£§§<i':E%£. He :*e+§:;%r:"e§i %:<> ihe §%z:1e%e 22::§§<%%:" {he §v§}«*ee:*e §,g::::":<% E{e::e*:':::e Cede', eiéé ¢ g 4 submitted, that as the grant was nei zmads under ___Ru.h:2 43(5), thé Prehibiiion imgaesed utziieir Rule :10: apgiy to the grant in c;u€:s;f:ic=}:1. Acceréizig though the grani: <:€:rI:ifi<:at€ £3 silehxﬁ. xffeiaiirig' of grant the: niuiiatiesl €xtras;%: pr0di1<::€jciT*.a?c::i§:;i "SEie*eé,. 't--h:ié_:

the grarzt was through a p:1};>V£_ii:.._V:a¢u(V:;éi:ﬁ5::' ii; SUbI"IIiSSi{}}Z1, that the T_;vf%Spe<:i.:,:1 Deputy CornmissienerV{ﬁ.;§iis_né>L1: ;v;:3vL;éLi:qfp:!§t1a.jb1e. In Vgexaz of this, the learned setting aside of ths order of for remand of the matter uameiy, the Assistzsmt Co::i:*:*;:'.s§i:i:;€:r'fé>r a _r€<:onsiderati0:":.

5. A <:0py__' "of 1Eh_€."V §:ertificat€ dated 0338.194'? wag :33fa'-éd5.ava:Ié:b_1V{eV is {his Ceurt 8,': the: 'time Csf haaringe the: muiaiian extract {.c'3xBI}€X1},I'€~B) on :é%E1ié~}:_M.h"€'a'€23; zéiééancé was piaced by th€ iearnsd Same:

_CQu:£$€E V-.f:3'rv"?§he appeiiaiit ti} Shaw, that; tbs grant is .4""-7v{»;§';§1}?L$Lpp§::' gvas through 3 gubiic Auctiom. and herzce, :10 _ .::<§?;é4':3£:é;%::a:*ii{:::: cerzdiiisn scméid 'S6 émpesed :;::":::ier £329 . _ 'E%:.:ié:.% g:3v5:§:1i:1gg 133$: grant. ,. 9 ,

6. Learneé Counsei for the appellaat in support Qfjhe writ appeal, r€f€r':"ed to the fz:;a£E{3\>eing I/hrese

1) Sfni. Chowdamma Special Dﬁptlfjf H SLR 2003 KAR 2E?E) 2} Pedda Redciy VS. St.ai:€ of K21:'::éff3'};21&_

551)

3) B.K.Mu::i:*aju State of Ka:§§a_:é;:;_g (Ai':?_.


1438)

We have examined the    of the

judgments Cited by ihé "fé:n_t' {h€ a£3VpeHant. ?, It is mat in dispute,_ iha{.7sLub5R1;}§$ §, 5 and 8 of Rule 43 9f the are reievani relating to .4..1a:1'Ci:.'i:§V'ciﬁéstion and h€I3C€' they ??cf{3'vVV¢35.'§:1T3t'§A[::"€'(j:'1.:'{:i:'€3VVI'.Lt?».5,'T:}L as ;é;z:'j%~:§:e_"za_§§o:.ssnail be said 23;; publfc C£,L£C!ifi{}§;i czjiieziﬁihe prescribed jbrmaiiiies, But itaéhgéiélibe in "iT?1e discretion of the Deputy '3£:'Z<3;:rf§ff{r::i?ssioarﬁ<3:v'v------------i:": Speciai CCES€S :0 grané an ai an upset price to any bonajiéie is €Z{_;iF'€3C'ZiZE'l,£%"'iS§I ar gérapeses {O A'~-.__C§,£€'?f£§;3'='I§%:?8A316 Sand Ezimseif, when he is s<3:€:isjf'f;€d i?2::;§i';:. 2'2": {he even: :3" :5: pubiic aucéiarz being heiég AA «.¢:'+:Cii;"<i1f"£i{Z§€ may be {aE<:er2 ef if/Z€ neeéis 9f {he "ézpgiisazzi; éafarcss up $316 prisa Z:::n&s 3§ gsranéeii sfzafi. migi, §2<::::26:,:e:i e:<<:é€& 25} acrgss in e2d§:2§. Q!' Q3.4§{Z?f- in gaiaa, if 21: is prepgseci :9 givé Eancis »g>2:a::%€a'>:£:Zz/23:; §§2§;:~; e.:t:§€::: £3?' vggiuse is} 5:32;; {:i§3;}5€{:{z?z:.;f£:;§?

-1{} .4» upset price. the previous permission of the Revenue Cemzsnissierzer shail be obtained in eases where {he egrsierzi eiees 220:' eseeeed 50 acres cm-::E_ the rzzericei eezizze <::gf {size {and is zeiihirz Rs, In cases exceeding ihese limiis, {he s:::1:é§}':.'.i::£:z.V_ 'q,ff_'' -5 Geeemmeni shafl be necessary ':23? :_he<::j' lands e: an upset price. These"ee::e'ess'i.:>::is._::;z*e; me: {:2 be shewn ﬁe :zbseniees._e1§1z:i ":15? --pe:;:pfe«._. speculating in Zarzds, 2 _ _ {5} Z\e'o:wi2';hstr::rzeEing hefeinfsejbre stated, the Deputy! VA at his discretion, girgni :§:<'i% E0 the depresseei V. ' 2 :"'ifre benefide agrieuié?{.r£s'i'§; 'iicﬁ eeiiiveie the land upset eaiue, the azéieuizi "in not mere than five e:r:ru§t:{_ ins€eiifrie%z,is:.:'"'§?VTiere half" the ugjsezi' price is eeieege ~ the éjriee to be reeevered from {he V-':e._§:ra:':€ee..«may 5e'"§imi:ed (0 {he excess, if emyg ef "?;?e:ev..'es{ei'eie::ieeE value of the {and ever Rs. EGG/~ gig} "'--::'eses."_':e?zefe {he unset eeziue does rte: exceed Rs, ";}.Q£--3? --'v"?:e ma: waive {he reeeeer es riee A j afE:exf;g:e{he::

X.3(X,3r5,T>€X {8} Qeeu czneies reznieci ii} :2 Eiezjmés beiez": in ie Se resseei eéessee under Rule 43 5 ebeee emf éhese geeeéecf egg €f:e:,%e;*;':e::r:ee:'::s free cf zsgjeeii £e:*§e::% er reéueed azgssei; geere sle peer eeéi ~ 11 - _ Eandless peepie Cff eiher eommmziiies er religious er ehariiable érzeziiuiiorzse shaii eéienaieei cmd {he gram/ees shaii H fiaﬁzzcalikas in ihejerm prescribed by Ge{;'e:rf:zt%ie:rz£'._ Thés shaii rzei, fleweuer, g3z'ev}e:z2i:Eg%:::lé--_g::§:::'a_:e::§' f Depressed classes Larigder 'Ru:£'e:'._ ~:;~e:::g"--~ aeeepieci as security jbf ._§oar{' ughieﬁ wish to obtain frem Goeeﬁzezefgi 0}*j%'Q_:;1_}i <:<:>~ eperaiive Society' {V}-ege _ purposes of iznproeizzg the £e:md.W_ V L" _ V» A» ' , 'V

8. A pergee} 313(8)-._":eferre§ﬁ to above would show, thvatjf ifs ﬁnder Rule 43(5), it is permanently' r::eriw.2;1 ., ' The'Agr."::':t 'C'eftifiea%:e--._§é7eu1d show, that the land in questigjn ;;I1easur_ing'2 acres was granted to Thayappa. 3.

§etTS§:in beieﬁging to 2:: depressed eiase and as no anmurliz e.h0€a>"::T"--as eegieideration fer the g':'ar:1:., it is obvieueg ihaii made free ef eeei under Ruie 43(5).

" ~'««.__v'I%1eref"e%'e,A:' Ehe permaxaené eerpaléenetien eenditiea in Subruie 8 0f Riﬂe 43 weeuid agjplgz'. ﬂ€ﬁC€§ fi§'Sf $2136: ﬂated E133? . Egg? and 3}} ether szzbeeqeente ieeaiee §:':<f:Eu<§§r2g {he sseie ie 'iéée 2:pepe§.Ean§7e §ai%1e;* weele Viee::%::f%<3m§;% 1:231? .:»;:;:2.¢:% 2:<>§§ in :?§es.s; e{ Seeiéez": iii} 57:'? éifze Eiei. ~ 12 -- _ the grant eertifi:::at.e wmxid eleaﬂy shew, tehfzitene eensiderzzriierz was paid by the «:>rig'ina1 gramiee-.fe§'_"fhe' grant in queetien. {he grant W215; ebviesusiye_:f:ia.ée--..T§';'e4e ef"

eeet. This faemai aspect: reﬂeetedi in t,A}A:ejg.§:f_2'zf:4t'ee':*ti'f;§:}2i§e has to override any revenue enixjy ieihe <:te11}E,:?:>:3fy*. Heiixeee, we are unable to accept ihe 'V'e::)i:*fenteievie:._<f§i'ihefﬁearned senior Counsel, that thegrarft x,j;:§1s:..;n3<ie ihieizgh pubiic auction. Accordingly the said éé:e :é{ter:ti"C::i1_*isfrejeeted,

9. In em" Qpi§"_3:i0I1, the1ea:*:'1e£§'..Sir3g1.e Lhxcige has also rightly rejeefezi _eo::i;e_§1"LiQ23--._4'of7jthe eeppellant, that the original g:eni:~.}{é*a£§_;:§hIpeﬁelicvfauetienﬁ We may refer to the re__asQni1iig"e€. _fEE:ee 'iee£:me--£:1 .sir1g1e Judge at para 75 of 'the impugziaed. 0rder:"~ "'?5;" aiiachﬂcf en the order ef the Deputy V-Co5:%2mi;3$iez2eé9"'e«r2 5:25 the grounds :*ef'er'red '£0 3 "aLbIexs§e ,é:'z.s_ u}fged by Sri Gaxzapaihi Hegde, {earned jéréf' {he peéiiiezzer, does not bear' scruiiny "";}fTerv*--.V::%:e':°é than (me reasen. The gran: is :23: 0318 an i?1€...:§GSiS cf 532;; pubiic auciien as is seughi :0 be Erzade egg: in §€:"%"E"ES of {he enciereezzzerzi "game: if:

{he :::u:a:tia:': regésien as 5: is {£85 s;:;:ga<3:'{eci ﬁg; £52325; eéfzer ;:o:z:em§Q:*a;2eez:s 3"€'{78?"€;§.S gzzzgi even j'%om. {he er:e::i9:°seme:'1:" ii deaee Izef: izzéiiétaie as 58

2.e%':,:2: gsefzze 2:7§§§€{'Ei=*'3{§i 5;: {:3 :e§1z:z:'i; esr:f'ta£::e2'€e is :2:r;::zs

-- 13 -- 7 .

auctioned. Baa; mare zinlporianziigg, She gran:

in fczzgaur Qf depressed ciasses. ii is " --'-- V provisions QfRuZes -43(5) and 438} }%A:§Zes T which are aifracied and reZi<2?zce"p§:z«:'ed Eeaméd Caurzsel far {he ;3e£i:ié:.;e%*._gdi9.§ R:i£a<§ é'.3{i}"

:10: based on {arty} 2*':":;:1iV;?:1_'*z'azZ, biiée f;(}::i.:£:ZAg}.:._E;as€£i on an iseiated naiing V' £n' :§1:é§ rnu :;;1:ie:;z1 régisterf" '. vv £0. We may alsa VA'_';ﬁ{:;{Vati0n extract, {Anr1€xure~B) on counsel would show, that tijyé ria%::e£y'1'E1ayappa, belonged ti) 'AK'~.A_V'i}e'1;1;;;_ .I:{ai?r:--a:a_.1--{5z Caste', which is 8.

Scheduied »'

11. The uvé:<31ii1;:?%r1 ii«:.*ri'._v soffihe learned C01H'1S€1 fear the appeJ.i_§;::ét?;. thaf appea} before: the Special Deputy C<3m§r:3sé§.é:)né:*«.._2vas nat maintainabie, as it was rust by é:r:y'~?3_§v}':'éirs 0f the original grantesz: and, that the appé;-11 §2:;'as.v'§§arr€§ by limiiatieng is in ear Qpinion 'L00 K' *.. f~::<:E§:::<§;;i.-1.0:: {he facts sf the (E333 The question far C:3z'1s§§i--%3:ra1:iQn is 2153 to whessthsjr the $336: 05 {has laid if':

--. Q%.I%i'3$éi<;:: in favgur if ihfi £%p§3€1§3;:it/*5 fathsr W213 azieiatixfﬁ fizf S<%<%%V§;;z2 Q. £35 35%' E3;<;'§; :3§:::i if yes; aarhséhgr the Eagzé §'€fQ€§§§"€;%E£; '£15 ':39 r€:s;tA{>:"e§. ii} the ::::*i,g§§:ag1§ g:';::z'€:ea=, <3?" iéggegai -34- heirs. V'Jh<> inﬁiates {he preeeeding under {he ACE. is not of any Si§§1Eifif;?E1I1C€§ having regard ie the ebjeeiVf,~:>_"'be achieved by {he Act'; the object of {he Aeie is to reéiefe. iarzds, granted to persens beiongirzg to u and Scheduled Yribes, which ﬂwezfeAftfarisferfeiiw-e___ eontraveniien of the {ave proV;'tii':i1g fef*s_ueh :2. we deem it :'e1e\:a":1.'§ to 'tVV*}':'kk{"-lair §e"ee.ee_194?, eleven grants were made' individuals belonging to the grant to Thayappa, the same Survey N0.

i.e., Suxjifejf iI'Ie;ge. Cases reiating to two eihef 11 grants had eome up before this 21.2?-1dA"vaV'}i§i\zisien Bench ef this Court in I-': $ V7J.é1;'§§es;--,£fs.8§-- e 43922006 by order dated 3L08.2GG6 the erder ef reetoration of the Ia:1§d:;__V eriginai granteesi W.A.Ne.439/2008 was be élie very eppeiiani herein, E: else eeiaieﬂ $0 the epzjéjeeeetiing iniiiated under {he Act reiating 1:0 2 acres ef aéjeiteet 1:0 if/1e lead if: eueséierze which was aiee ' pur<::E*:eeee§ ey 'gee eppe§Zaz:i:'e fez:/her 23:: {%§¢ii'}Eﬁe§§§L:, Tee lees? was eiégéizeéije ;§§':;e:§;e§ ﬁe eee ?'€§§eE}'E§S¥'¢'f:%fﬁEi§}}}21 :V§i§§%i}721[§%§}E%. 53:2 Q%;%.iZ%§3.E;%f;?'. B: is ei/ei;eei éhszi; the ;2":232_'at[s::*

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