Karnataka High Court
B R Jayaram S/O Lt A B Ramaiah vs Range Forest Officer on 18 January, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THE HIGH COURT OF KARNATAKA
DATED THIS THE :8" DAYWOFJANU/¥RVY"i:Oi--f) % v
BEFORE"; 'h 3? '
THE HON'BLE MR. JU:§3*i--cE ANAND E§§:3i:%:.;f«&'PxE;'3:DY
WRIT PETITION N;);9L§7%0'F.2_01O (GM--.(:i>C>
BETWEEN:
B.R.3'ayara.m,_, .
Son of Late4_A.:B.f:{an1aVEah,X_ '
Aged 57 *
Residin_g__Vat _
6" Main, II1usi;.age,':A;'1': E3'1'e.§:'i<,
Basav'eshw'ara '
BangaI0'r§;--79. ' ...PETITIONER
(By;Shsii.M.S.}?;1j€:1dmp:';1sz1d Associates, Advocaies)
A}; "F<;;iVf1v;g§:"}'?f(3i:est Officer".
__ K.<')ra't--;1ge1"e Range,
" i'{Q1'a'tagex'e.
-- AA2.' The Assistant Conservator of Forests,
Madhugiri Sub--dEvEsi(m,
Madhugiri.
3. The District Conservator of Forests,
Tutnkur District,
TLI111i<ur. g
¥\J
State of Karnataka,
Represented by its Chief Secretary,
Vidhana Souciha.
Bangalore. _
5. A.B.Ramaiah,
Son of Ayodhya Ramaiaei1,'_ ._
Since dead by Legai 1'e;:>1'e§e:'gtatives.__ '
1.
£1)
Veer:-1 Rama'2.izah A --
Son of Ayofihya F-'._ara?;_aieah,._"v.n _
Since dead by Legal 'repre.se'11t'aLiv_es
_ .-Wi4fei:A1§§_ff--.'_Late' X/eerar_am}c1ial1,
3' Aged. about46'5.'jVye"ars.; V "
'E\321VtaI'};ijAu','" e
" Aged 433'ears_.
B;-VA Rajendra.
Aged '3'5---years,
" :.4"B:HV,.Girisha,
' A 32 years.
A11.44Sr;nT:§_0f' iate Veeramaiah,
e)
3;) to d}._££re residents of Bendone,
ff C§N«;.Durga Hobli,
K0-ratagere Taiuk.
B.V.Radha,
Wife of Lakshminarayana,
Aged 39 years,
Residing at Tumkus",
8
1") Meena,
Wife of Narasimharaju,
Aged 37 y€£il'S, ._
Residing at M:;tngzilore_,
6. Sri.A.Ramac:handraiah,.*
Son of Ayodhyti R211n2tizi'hei,f"*~..eD '
Resident ofTLtml<Lir. .".._.'iRES§PONDENTS
This WrittPetitio:t'i"'i's"filed *ui;ic1ei~ !:.rrfc.ies 226 and 227 or the
Constitution of pi'?-1yii1g"ilO.St:fVé1S'i(i€__V(§i" quash the order dated:
26.1 l.2009~'pas'seil ,.Qii1 a;)pl_iLa1tit>.n filved under order 26 rule 9 of the
Code of Ci\_/il -:l_'_iroced'u1'€_,'l.'i9-flAS'*in O{SfNo.30 of 2000 on the file of
the Civil (Séi,['l'lOi"'D.,l_.\/lSlO[l') at Madhugiri, per Annexuree
A and"~--etc:.' V 0 '
This;----.Writ P-etitii_oi'i«.,eoming on for preliminary hearing this
day; 'tiie.Coui*t-»ijn:;ide the following: --
ORDER
:the"'Couiisel for the petitioner.
0 .. The petitioner is the plaintiff before the Trial Court 0' seei<_ing the reliefs of declaration and injunction ztgaiiist the State. When this matter was set down for final arguments in a suit of the year 2000. the plaintifi' M peti ioiier lieu} filed an applictition under Order XXVI Rule 9 of the Code of Civil P1'ocedu_re';"'1<i9Qti_; appointment of a Commissioner. The Triai--'Cou:ift.. phavizinpg that it is the petitioner's own case that ;'tirie*idisp_u'te_d oiii}-w'i11ich is said to separate the plaintiff' s'i:aui't~...sched'ule pif()tivf3IT'ji{:'and the forest iand, is situate after the fencepiit-hat.."Lis to have been put up by the forest department property and the forest land chosen to tender evidence held that it was for the And in the Eight of the situation claiming to have perfected his titie by4§;vai:,»iA,(>t' advgrse'possession. the trial court in its discretion has 'heid that was no ground made out for appointment of a ~Cominiissioiieif"under Order XXVI Ruie 9 of the Code of Civil Pl'.(i'i)iCf§diiL!i"€.,i i908.
C A' seen from the tenor of Order XXVI Rule 9 of the Code ii"ofiCivi1 Procedui'e, E908, it is the discretion of the Triai. Court and it is :1 provision whicéprovides that the court may issue a 5 commission to such person as it thinks fit for the purpose of eiucidating any matter in dispute and in the discretion of---':.he court below, such an appiication not being found "the circums;tances of the case. is rendered in exercVi__sém;)t' 'ii:js'~disc:*et«ig)h."--V_ There is no warrant for interfei'e;f1ce by ;thi_s *{;()u_rt-.Vi'n_Liiit§_writ.'~._ jurisdiction. The petition is rejwted.
{IV