Sri Sangappa vs The Assistant Commissioner Bijapur on 14 August, 2008

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Karnataka High Court

Sri Sangappa vs The Assistant Commissioner Bijapur on 14 August, 2008

Bench: L.Narayana Swamy

3N THE HTGH COURT Oi? KARNATAKA, CiRCi§FT BE2§'%Cf_}H.,V_:

AT GU LBARGEX

Dafﬁd this 11:16 14th day Gffxugust, 2008  " 

Bafcre

THE HQNBLE. MR.JUS'I'ICE L NA§z§x3f;§;szTé;'TSvi%A:sQz'Y., «.   JA

W P No. 3292 9:" 20§§._('LR)." %

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SR1 SANGAPPA   
3/0 HAN{}MANTHAPPA BAi_'3éAGi}f€E}I 
AGED ABOUT 543352,   
OCC;AGRiCU¥;}T"Uii"ES'[',  . g 
R/AT HATTAm~.i2vi1H;a:.;'_v::$::,{"3}3:,   .
BASAVANABAGE; " _'.ADI'*TA¥;;UE{ '   - 

BIJAPUR D;SrR:<i:<_%i;:-.. 

SR1 MUR'1'H'E P9PA  _ . _ 
S/Q BYAMAPPA KA.¥&JG°L, 
AGEITJ}. ABGUT 39'YESR,V

 " "vt:}c<:;.p;G,i~3§.c<;¥1:ruR;s*?;~ '

R,' AT EEAWTARAKIHAL VfL§xLGE,

 jBASAVAN_§XBA;G_ER§'ADI TALUK

E:J.#;.;§u R §_;.:3fI"=R;1{;;"r. ... FEYFETIONERS

 _ (3Y"'sRi'G{ﬁ.«mBARAJ -- ADVOCATE)

1'  mg f§.SSiS'I'ANT COMNRSSIGNER
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" BMAPU}? DISTRICF.

 



:2 THE: TAHSELDAR
BASAVANABAGEZWADI "raw K,
BIJAPUR EBISTRICT'.   

3 SR} BASAPPA

S/O GURUSIDQAPPA SAJJAN,
MAJCIR " _ 
R/AT HATTARAKIEIAL VILLAG»E;;_ 
BASVANABAGEWADi TALUK,  
BLJAPUR EIS'§'RiC'{'.  

4 SR1 SANGAPPA   «

S/O SIDDAPPA S.AJJAF*5-;  .  '

MAJOR    I    

R/AT 1~iA*§TA§?,AK;Eis.u;.V%':LLFAGE,  " 
BAsvANAE;Ac;.ﬁwA1::;   

BLJAPXER DES-3'§'RE:'{;T. '   '.  .. RESPGNBENTS

(33? SR1 SS"y:1.1I3sg;§§Ar4'--§gé';=2..§m.- :§é:n;:* smvocarg ma R1 &,

THIS w15"'F§_:[;£:.§V'P.RA*a;'i";~:§:~To Qzmsa THE; ORBER BY THE:
¥{AR1'€A'§'A{{A _Ai3?::13.L23;TE TRIBUNAL DT. 16.8.05 IN APPEAL
E.'~E'{),68/E}2'.,ANi3 31/:32, VEDE AM'-I-G AND THE ORDER DT.

'3.,0.'iss;:>,0é;-3 BYRI' VIBE aN'$~E--c CGNSEQUENTLY DIRECT R-1 ANI)

R-:22 "I'{} "»(3VU!'§F'«§3E':_V'GCCUPANCY REGHTS §N RESPECT 0:? ma
i,A?~J'§Z}S__-IN' .$*{,:s:o;~:eo:3 MEASURWG 9 ACRES 16 GUNTAS 0?
HA'i"I}\RAK£HAI;'»-._ *,vI:,LA<}E, BASAVANABAGEWAQI TALUK,

 ' BI.}APi§z;j_ DiS'Z'R§'§'-'§' TO THE PETETEONERS.

 '§'his "w19ii: petiﬁon csmjng on far preliminary hearing in 'B'

  b§_f<3re'"th:;: Court mday, Court mada '(ha foﬁowing:

ORQER

T   "This Writ petitien is ﬁled being aggrieved by the erder dated

 p' 1i':3/8 /2305 wheresby the Kaxnataka Appellate Tribunal <:0:1fi;rm€d

V the ordmr dated 10/5/2901 in Case Ne::~.LMR/'?A/CR/ 129,13o;99~



Gt) passed by the Aasistant Commissioner, Brgapur : V'

rejecting the Farm No/7A ﬂied by the petitiomssrs.' '

2. with the advent of Section 77-A391" me,i;{g;c;§a£s~;1.:a"'1;a_11a:1VT_A'

Reforms Act, the petitioners ﬁled Form-
rights in respect of land baaring R S   %§':i"6S 16
guniias of Hattarakihal village'.  'Th¢vé)e;"i'{ioners
had shown Respondents 3 5:. 4 ;a"1 $_  I'TV." is ::1e'ticc:d by

the Assistant G0mmi$fSib'£'3.¢§*V¥}}.f;i_i Marmtlzii Devaru and r€:sp»<3n{"3'.e1;:: t':"," €3: The land came ta be vasteci with F343 anti R4 did rmt ftie necess-E!1'Y 3v.{~',%31§ca;%:£>!1:vA Kaxnafaka Certain 1213313 Ahzrgﬁiion' i'ﬁ1:=:i*:=;fore;V «£215 'viiaxnataéca Appellate Trihuzxal has 'V A.g:::-E:f:ition€rs cannot have any claim over the : iw:1:{d 11/ S.' '7_'f¥A of 'f;§.§:A}KaInataka Land R€if€>I"i?i3i8 Act. Even theugh . i€i_--g.§1.}7'r¢f:'presen€"af£i;ves sf f'ﬂE§p(}I7id{i'I1f No.3 were brought an }f'{':::;'€)I*d Karxzaiaka Appellate Tribtmai, those L.Rs. are {mt made the prtsent Writ peiitian. T}f16I'f:f03"€, s0--cas11a}I}; Writ V ' patiﬁaxi 'is filed.

3. There: is mt: iilegality in the impugneé orderggg petition is devoid of merits. Writ Petzition is_rejgctc€i_;' H ' " -i"; V VV akdf'

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