Gangappa Fakirappa Hugar vs The State Of Karnataka By Its Secy on 1 October, 2010

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Karnataka High Court

Gangappa Fakirappa Hugar vs The State Of Karnataka By Its Secy on 1 October, 2010

Bench: B.S.Patil

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Szé. élivangappa Fakirappa 
Majer, Efa Kanganmy 
'E'q: Eaiihengal, .Be£ga'%g:::3;1.

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Ea The State as? iiamataka,
By its Secretary,
Revemzs Qepartrgzemﬁ
Efééhazxa Seudha,
_Banga3;€>r&--§  .



The Lané. 5{'rib2,3na1.5
Baﬁh@mgaL

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83; its Chairman.

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éihs ease in Appeai E'é:3,R;%.§_R E??? E988 paméing befsm Bistiﬁici
Lamé Refarms: Appﬁéiaie A'u:h@réz}g Beigaum, amé :0 r6g1?.3%:er
the 33316 as writ: peiitien and pass apprscspréaiie Grder,

This Petition caméng on £52" praiimifaaiiy hearing:§:B-:§gr}é&:p
this é3;jf«.v"3 the Gear: made the feﬁewérzgi   u . 

GRBER

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comprised in Sy.N9,TE 1 3H5" ' A  Baiihangai

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2. Petétﬁrier'   Ere3s"pond€:m Efiéifé the rivaé

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exéezzt ;f2:"*7,Ea;r:ué;'§3 %r:v éE:6:§:'j__'£r: i:§:1is '§5iE'i'E peiitiana 02:: an earééer

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 2 E.:2'.8:2;" 1983. Chaﬁengizzg ':E%:%: arﬁss" pasaeé by the



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E3133 Erihunai in 3% far as it: p<5z"ia_*£:'*f;€:€§ E23 g:°:5«-53% af acczzpancjz
réghig in fax-fez}? of 3"? E'"€>SpG1'1§€§1?; as regarﬁs {he §%:'€Si€1i'§1 ha}?
partigng E-§::}v;ei;,-fez', the eagiem haif §§Q§'{§£}1"§ grantsﬂ in fax-@131"
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'E'hs: awii petition Carma ta $9 a_§Eawed and the 

rﬁmandeé fer' freah aziquiry an 3338. 3.984% SIZE}? :5i*§;;i§"3  

'she western haif parigiorz grarzteﬁ 'tie the 3"? r€s>§3t;1*:. <::2feI:1'é:;.: 1J'§]i:1iE¥3" u

remanding the maéiiezg this Cam": §i§"i:;§8L1'":E1 '*"5£"-V Q«'bsf1ér*'::¢&--V3:.béi:

the name sf the petitioner appea:c"edé;f1":§ie r€iJ'<:3w:1L:.e :1"§':'{_§'{;':-Z?T§:Z"_V

{mm the year E95253 sh0w*lngT._fé%::.at 136 was_ é,»1;A}%;§ﬁ_2at§.z:g the- 

same as '$€;f:':{%:#:';  that {E1636 entries 2.-=ve:"e
Carma: ah:'::;¥b:E;'i€«--pééﬂégrﬁgfb':a%§'s.:'c'u1€iva€ir3g ihé entire extent of
'Lima Ewe s7..::v€j;L4%i':;_f;1bé:"s;°. }§'1<;;w$xIer§ as there was a mu_?:at:?c:>:::
   §éiE3}%<é%°ec§ in the year £94? in the namﬁ 0?

{he f3.€;?:€:rT'af f';%Ii<§_}~r'€s§emd@nt shmz;i:1g him as a tenant ans?

  ths 1f3"__§b'1;::3§Faa€§ :19': remrdeé 55.333; finding with regarci :0
:%.§*:$ 'é:~g:éder:%;év$»;i}F vaéus 6? '$236 entzéeg wzandéng £2": the mama af
 ?Ef:~€:': g"';w:'ii"g:;--::i:3€:* {mm E9532' e:3:w;a.:"<i.$ and making it cﬁeag" iiai '£16

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as :9 zxrbether ihﬁ ﬁntries maﬁa in fawn? of the fgsgiiiébrzer

{mm the year E952w§3 Shawing him as 'Et.i'I"EaE1E  

h€Ca"E.,lS€ GE T.h€ ssthez." evidencs Gm zecgzfd' ﬁgS"':h:§rs3 "was ,::§"

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and the 3"? z'8$§91r1§e::*: with regé;f¢i*~:0 thé~ wegieiﬁ E5;_a:E£;:::':§rt1?@21«.L'

in the iwa Eanég, the matigr was ::aﬁfzivi::€:§ enI}__--*" 'E<::._;COg3'i81'de:' the

ciaim of the p€*:ét§.::3ne:* and"4'3'i"5%'3"e'$p§;%;.dé1%ﬁ;A.:.€>'»»the wsstem haif

pariiem.

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has pagseé §v}1£"i, i:f1"1§%.;ﬂ§frE?€i : .§1'd€}f'. Against this Gfdﬁf, an

vg:§'1.§eaE_  ?eéfa::':"%:3..f4§."?:§~: Lané Eﬁefarmg Appeiiaie Authayiiy,

3.%'i'--§§>"23.§,EV.')f'":':-..V Qv1§:?ii'i:'3;g  ;>.e:1d&:.":<:}; of 'the Saki appeal} an apgfﬁicatian

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 :a;§§':~§Aca'::§i;a arxé SE3 the main matier, ma Lané Refarms

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and éhé same hag bseziz. aﬁoweé déractirzg :E1e_--':;a::iTti :"£:@ 

camzeried and regigiered as a writ psiiiézégrz. ;"E'.'V}99:i'1s**»§.$»}€é;=x,§>,%:i<':_é"

matte? :3 befars ibis Cauré;

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petéiioner has pmduceﬁ é7e:;:_ai§i;..,:;%§§Ct%:igﬂe,f';¥::?§s /aieng with an
apspiécatésn seekiggg.   'gfigfifdiziozlal evidence
ijefgre the LaI3_%ﬁ' VV:;$%L£i.E'EOY§'i}'. Therefafe, in
arder to p:'d%}§tdf€TA ;1fe»:é;.'3ané §1éhpportuniijx is him, the
saié app1ic 3;:i.35:1  and the tribunal may be

éirecied _?;<; heééi' iffaaéi é:':3;a_:i3..£r}r. Ha farther czantenés ihaéi

.%hé'L2_.g~;h'-.gr1*iia.,_ﬁG'1:r!:, i:1"%Eﬁ e eariéer Wfii petiﬁan Raﬁ issusci 8.

diZ'é<i3EViVa'3=_iT¥_ 'f1"§V€*~.__§;E"i'Q1i318.§ ':3 examizfze if {he s*:at1.:E4:}zf}¢

 "'V';,:fr'5$%»3Wzz°:';::s__t§@:{:~ i,'T:"L:%':':§&:' Sectien 333 3:5 1:316 hand Eieifenue £36: with
" :T?:'€:g¢ir{§ Tie %;E"x..:.:é §"'€";,-'"€E'.1§}.€ €1'}.?§"§ES Siandﬁng in the name 0? {he
 §%t:?i.:i?..ég:§':€:r*'i":"a::2 E9S2~§3 mzxvgraﬁs sheswing 3282": as Eﬁnazét was

? F" :.::.%:i:eé by *::.%1e 33"'? resgcszzdém by pmisucirzg a§.'3.§;-" a.cs::ep§3b"ie

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aviéezfzce, {ha tr£§3'una.E hag ma': recaréad 33.3.: fimﬁirzg in this
yegard, He subméitis that the trimzzzai has ve:mngE.§; pfzfegc-:%_€d€é

on :he basis ma: mutatiaa entry' N@,5"?2 <:1§sa:EQs§@ %:;§:'é§:-.536

father of ihé 3"? resporzdanft was Shawn as a p:r0't5:cta:jd=.t%::iar:'t V' 

and themfare as per the gravisierzs téf B é::3_bay~:"E's::i&:"::§f"anL%

ﬁsgriczﬂturai Lands ﬁat, E9528, E:e §.§JaS <§7;:";:fi--E._r3d fQfi."c{§f;f§Tr§E--e;€én§91--..

of GC€U..pa?.'1Cj;" rights in respect of ii£"::§":2as"{e:;35r:;.jbi3:*--*iE0:§, H: is his
3E.;{bmiss1?Gn that the T€CG:"'{é;_S"~§0 1_:*:et_ that "5':§é father 0:'
31% respondent Wag 3; pr0te§:<§:'d__t<é%:2{nt--;"~.§§'é_ S¥;:bmits that {he

expresgécsn 'sa}<1J;'?_"wh§_c;%: is'.mér1%:ioﬁed"--§r1--{he f€V€'-1'}.'L3;€ 1'<::=ca*{ds Qnéy CG'£'3:f]{j {$§V"'S%:§i%..g?§L4E&§ﬂ§'#J§fi'§'ChA'§%f,EVé3;;E1S ordinary Lanai}: and :10': pretectéi. 'T V 5, C-m.}:'a.s<§E %:;;;}{§3L:§v:':giA '-§«:§f the :"eSpe::3.d&r1ts aupporis the "b";r'A'iE2:;T"f'i'§unaE amj contends {ﬁat Since the @§Y£§€§S:§73._'€'E;1 gramtéd eaaiern haéf §0:+*§i0m an& the §i}?'§.£3}' g-:s.__a3s§:*<E the triburzaé is 3333663 an SF83 and W :Téi§a,*.;£5i;asi:*:;«e:z':'ia.:*§,'-"szri&e:':c€; ?:?:e:*€ is 3:9 Zéﬁﬁé is i§"2.§€3E"f€";'"'€ :v£'{E: ihe Sééd '-Gfii at i .

>.\\\\§€{% 2% '§J.E'.3§§ii--4?.?i{}{}§ 6% {E3933 hearing 'aha learned saunas} far 2336 §art:%e8 aéaﬁ 5::

perusai of tha materéais piaced an recaré, the pai:1"£.__ that azéseg fez' Caréséderatégn is:

"'W§;a€'£her the tribunal was right and "

in haiéing *':hat the 3:11 resgguzdani bafare {ha it that he was a 'przﬁ-issiiédi':é:%.é.:2§%' therefare was entiﬁsd §:.:ér-.__.gra:ié_v.'C»f 0<:c'¥t1'_f;>é:1;}_.f:..<::§_i'; rights in {aspect of half €Xt{--§f'itT:§f1and$;.'% z 7?' Tbs revanue 1'€c0rds-sftgch ,3;S' E31TT'C "'0f EE'1€«Zia'Qd'S BIS part 05 the recorés ef $136 '€z"ibTu:i8;i. A :'VE1,{':s;iti{7:1*:'-- n0§5'?2 is :10":

av3;ﬁa'a?_ew ,'?§1--e .,c§: }.*3:;*%.i':°:e<3;':¢;':f3?r1di--:":Vg=._{>ft f?;€...Efibuz:a] is basad on thig mutatiam e::'1_tfj;{ w'E'1:i{;}:i"~§c«::§:*si:§i:g "to {ha tribunai sham-'S that name 9:" the faV:V€'tJ§*:r;é:°'v=::yf'i:I%1é'.§3§?"€1...;::€$p{md€nt has bean reccsrdeé as :_?:p?:':;?;es%:f%:f£é §5?:::éa.;f:€ aé"p%@§:«'the previségns éiifzen existing unéez"

{$6. and Agriitulturai Landa ACE, E948: '?he ' '-...s:feco:'d e:frig§1j':s7.§13%* 'aha sigbsequam; §gea.rS which are fmzrzei in

-4if.ﬂ1€u,:"€€0:'{;i':§ €:;f SE6 Egné *.:rib':;2§:&L, EEG daazbt, éiscbsa in the

-. G;i%:'e:§:~.:fé§§*:'£$ C{3§E.;%§}"§:{': aha §'E&:E'£'3€ G? ?»-rfaiéegppa: Eiixzagagspa, ﬁza :"3«':§i*"_; e:5 sf 3"? magazzdeni as 'saku'. 'Whether 'Sakai' can 'be 5;;

, {W é ii? ?€.§:'.3E%¢%4?.2{§{}E a épratected 'ienam' 0:' 219$ and if 30, xarhat ":3 {ha bagig fezsgjf sags}: a fi:3.&img_g'c0r:cE'usian arrived 5:: canrmit 'S6 Supp@ri:e=::'i.. "~.._£ﬁ::faE evidance alone may :10: be Sil§{iCi€§'Et is _. i'?s'S1;€'~ '3z§C'13<i': ' pyesumpiiam, ivienceg tlrw matter f€QE,§f§I'E'_S' re=;'i0néi'i'6-§':a§f:'£Q:: as V the trébunai has furgdamemaily erriéé presurnpiian {hat the father av?-._fj€3"*a.c: 31"?-'=V' :;fe3§3;ér;&VT€.:i'{"":x£'aS :3"

'protected tenant' 1:: resgecﬁeaf 'aha-"E:;;:?i_d 'i:1_qu€3:i:iu::..-

8. in ﬁne ;"€s%.,:E_5t, {his '6s?%§.t" .;5€?'ti:.izj:*L/_ j.é$ 1. aﬁgwed. '§"'h& 'émpugneé Qrder ésgsiiéssffé.-sidég

9. "§'he i;':;:'évV'€fi;911rza§ fa? fresh €ﬂqui.?}r by givirig parties. I': is made dear ma": ihﬁ ;fe;:nL anLﬁ" ?§$"'.:'é'§4§-%I"1f{3'iE€d enijg ia the wegiern ha}? §f§éE."'5t"§e:§f1V '§:Ef:":*:Sé'..?§n§V$Hé;é the accazpana},-' rights carzferrﬁé in §avé':;K ,9? §;2..é:i:ic::'<%:f.:~~§:n "raspect: 9%" saszem haif paztian hag ,..z';i?"€a=ﬁ:; a_'§{iai§::§:::§ .§5i:*:aii':}s:

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