Karnataka High Court
Baljeet Singh S/O Kashmirsingh vs The State Of Karnataka & Ors on 20 June, 2013
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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W.P.No.101568/2013 C/W
W.P.Nos.101569/2013, 101566/2013
101567/2013
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 20TH DAY OF JUNE, 2013
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
W.P.No.101568/2013 (KLR-RR/SUR)
CONNECTED WITH
W.P.Nos.101569/2013, 101566/2013
101567/2013 (KLR-RR/SUR)
IN W.P.No.101568/2013
BETWEEN:
BALJEET SINGH
S/O KASHMIRSINGH
AGE: 22 YEARS
OCC: AGRICULTURE
R/O BHATAMBRA
TQ. BHALKI, DIST. BIDAR-585 401
... PETITIONER
(BY SRI J.K.BUKKA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
OF REVENUE DEPT., M.S.BUILDING
BANGALORE-560 001
2. DEPUTY COMMISSIONER
BIDAR, DIST. BIDAR-585 401
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W.P.No.101568/2013 C/W
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101567/2013
3. ASST. COMMISSIONER
SUB-DIVISION BASAVAKALYAN
TQ. BASAVAKALYAN
DIST. BIDAR-585 327
4. TAHSILDAR BHALKI
TQ. BHALKI, DIST. BIDAR-585 328
5. DY. TAHSILDAR NADA KACHERI
LAKHANGAON, TQ. BHALKI
DIST. BIDAR-585 329
6. SYED TAJMUL
S/O SYED KHALEEL
AGE: 25 YEARS
R/O BHATAMBRA
TQ. BHALKI, DIST. BIDAR-585 401
... RESPONDENTS
(BY SRI SHARANABASAPPA K. BABSHETTY,
HCGP FOR R1-R5)
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF CERTIORARI TO QUASH THE IMPUGNED ORDER
NO: ¸ÀA.PÀA/C¦Ã®/¹Dgï-17, 94, 18, 19/2011-12 DATED 04.03.2013
AT ANNEXURE-J PASSED BY THE 2ND RESPONDENT AND ETC.
IN WP No.101569/2013
BETWEEN:
BALJEET SINGH
S/O KASHMIRSINGH
AGE: 27 YEARS
OCC: AGRICULTURE
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W.P.No.101568/2013 C/W
W.P.Nos.101569/2013, 101566/2013
101567/2013
R/O BHATAMBRA TQ. BHALKI
DIST. BIDAR-585 328
... PETITIONER
(BY SRI J.K.BUKKA, ADVOCATE)
AND:
1. THE SATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
OF REVENUE DEPT., M.S.BUILDING
BANGALORE-560001
2. DEPUTY COMMISSIONER
BIDAR, DIST. BIDAR-585401
3. ASST. COMMISSIONER
SUB-DIVISION BASAVAKALYAN
TQ. BASAVAKALYAN
DIST. BIDAR-585 327
4. TAHSILDAR, BHALKI
TQ. BHALKI, DIST. BIDAR-585 328
5. DY. TAHSILDAR NADA KACHERI
LAKHANGAON, TQ. BHALKI
DIST. BIDAR-585 329
6. SYED TAJMUL
S/O SYED KHALEEL
AGE: 25 YEARS
R/O BHATAMBRA
TQ. BHALKI
DIST. BIDAR - 585 401
... RESPONDENTS
(BY SRI SHARANABASAPPA K. BABSHETTY,
HCGP FOR R1-R5)
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W.P.No.101568/2013 C/W
W.P.Nos.101569/2013, 101566/2013
101567/2013
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF CERTIORARI TO QUASH THE IMPUGNED ORDER
NO: ¸ÀA.PÀA/C¦Ã®/¹Dgï-17, 94, 18, 19/2011-12 DATED 04.03.2013
AT ANNEXURE-J PASSED BY THE 2ND RESPONDENT AND ETC.
IN WP No.101566/2013
BETWEEN:
LATASINGH
W/O KASHMIRSINGH
AGE: 49 YEARS
OCC: AGRICULTURE
R/O BHATAMBRA
TQ. BHALKI, DIST. BIDAR
... PETITIONER
(BY SRI J.K.BUKKA, ADVOCATE)
AND:
1. THE SATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
OF REVENUE DEPT., M.S.BUILDING
BANGALORE-560001
2. DEPUTY COMMISSIONER
BIDAR, DIST. BIDAR-585401
3. ASST. COMMISSIONER
SUB-DIVISION BASAVAKALYAN
TQ. BASAVAKALYAN
DIST. BIDAR-585 327
4. TAHSILDAR, BHALKI
TQ. BHALKI, DIST. BIDAR-585 328
-5-
W.P.No.101568/2013 C/W
W.P.Nos.101569/2013, 101566/2013
101567/2013
5. DY. TAHSILDAR NADA KACHERI
LAKHANGAON, TQ. BHALKI
DIST. BIDAR-585 329
6. SYED TAJMUL
S/O SYED KHALEEL
AGE: 25 YEARS
R/O BHATAMBRA
TQ. BHALKI
DIST. BIDAR - 585 401
... RESPONDENTS
(BY SRI SHARANABASAPPA K. BABSHETTY,
HCGP FOR R1-R5)
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF CERTIORARI TO QUASH THE IMPUGNED ORDER
NO: ¸ÀA.PÀA/C¦Ã®/¹Dgï-17, 94, 18, 19/2011-12 DATED 04.03.2013
AT ANNEXURE-L PASSED BY THE 2ND RESPONDENT AND ETC.
IN WP No.101567/2013
BETWEEN:
LATASINGH
W/O KASHMIRSINGH
AGE: 49 YEARS
OCC: AGRICULTURE
R/O BHATAMBRA
TQ. BHALKI, DIST. BIDAR
... PETITIONER
(BY SRI J.K.BUKKA, ADVOCATE)
-6-
W.P.No.101568/2013 C/W
W.P.Nos.101569/2013, 101566/2013
101567/2013
AND:
1. THE SATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
OF REVENUE DEPT., M.S.BUILDING
BANGALORE-560001
2. DEPUTY COMMISSIONER
BIDAR, DIST. BIDAR-585401
3. ASST. COMMISSIONER
SUB-DIVISION BASAVAKALYAN
TQ. BASAVAKALYAN
DIST. BIDAR-585 327
4. TAHSILDAR, BHALKI
TQ. BHALKI, DIST. BIDAR-585 328
5. DY. TAHSILDAR NADA KACHERI
LAKHANGAON, TQ. BHALKI
DIST. BIDAR-585 328
6. SYED TAJMUL
S/O SYED KHALEEL
AGE: 25 YEARS
R/O BHATAMBRA
TQ. BHALKI
DIST. BIDAR - 585 401
... RESPONDENTS
(BY SRI SHARANABASAPPA K. BABSHETTY,
HCGP FOR R1-R5)
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF CERTIORARI TO QUASH THE IMPUGNED ORDER
NO: ¸ÀA.PÀA/C¦Ã®/¹Dgï-17, 94, 18, 19/2011-12 DATED 04.03.2013
AT ANNEXURE-L PASSED BY THE 2ND RESPONDENT AND ETC.
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W.P.No.101568/2013 C/W
W.P.Nos.101569/2013, 101566/2013
101567/2013
THESE WRIT PETITIONS COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Since common questions of law and that of facts arise for decision making, with the consent of the learned counsel for the parties, these petitions are clubbed together, finally heard and are disposed of by this common order.
2. Petitioners claim to have purchased agricultural land under registered deeds of sale executed by the father and mother of the 6th respondent, pursuant to which, the Tahsildar in exercise of jurisdiction under Section 129 of the Karnataka Land Revenue Act, 1964 recorded the names of the petitioners in the record of rights. The 6th respondent alleging that his parents, without authority, and consent, executed the deeds of sale, filed an appeal under sub-section (2) of Section 136 of the Act before -8- W.P.No.101568/2013 C/W W.P.Nos.101569/2013, 101566/2013 101567/2013 the Assistant Commissioner, who, by order dated 23.06.2011 allowed the appeals and directed that the name of the State Government be recorded in the record of rights. Petitioners aggrieved by that order preferred revision petitions under sub-section (3) of Section 136 of the Act before the Deputy Commissioner, who, by the order impugned allowed the revision petitions, set aside the order of the Assistant Commissioner and directed the continuance of the name of the government in the record of rights, until the decision in the proceeding initiated under Sections 79(A) and 79(B) of the Karnataka Land Reforms Act, 1961. Hence, these petitions.
3. The Revenue Authorities noticed that the sale transaction conveying agricultural land in the State of Karnataka were prima facie in violation of Sections 79(A) and 79(B) of the Karnataka Land Reforms Act, 1961, hence, initiated proceeding against -9- W.P.No.101568/2013 C/W W.P.Nos.101569/2013, 101566/2013 101567/2013 petitioners/purchasers. Indisputably petitioners must await the decision in the said proceedings. It is in this backdrop, the Deputy Commissioner while allowing the revision petitions filed by the petitioners under sub- section (3) of Section 136 of the Karnataka Land Revenue Act, 1964 observed that the entry of the name of the government in the revenue records be continued until disposal of the proceedings under Sections 79(A) and 79(B) of the Karnataka Land Reforms Act, 1961. In my considered opinion, in the facts and circumstances of the case, no exception can be taken to the reasons, findings and conclusions arrived at by the Deputy Commissioner in the order impugned calling for judicial review in exercise of extraordinary writ jurisdiction. Petitions devoid of merit are rejected.
Sd/-
JUDGE.
NB*