Karnataka High Court
Smt.Devamma W/O Late Channegowda vs The Deputy Commissioner on 7 February, 2011
Bench: V.G.Sabhahit, B.Manohar
IN THE'; HIGH COURT OF KAR'I'€A'I_"'A%'§A Ki" "BANGALORE
Datetii £1113 £17116: '?i;1z day of E**'ebr1'121ry 2% 3}.
PRESELNT " % "
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Chikkamarali V:%i1.1agQ';4...__ _ _
Representeci "bf;-..}'\ZiL12:;:j::ra_i .C¥f§fi'€T€'17 _
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Nbfidfiififinfifig-5'v°§mg§SPONDENTS
(By Srxlf '---..gXd'(iiiior1aE Goxrernnaezit
Adv@c.;:2€.€v fQfj5RéS3;>0r1€i&'nt ';'~3"<3;~3; ézrld 2)
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_Thi$ ""':?':f?:isA"v_ fifiéd under section 4 of the
E§a.r1¥j;ai.2&{a 'Ei1g;hV Cc; v..:1"€. Act. prayiragg {'19 se?;--a$;1de the
"'-.€}§'rr:E¢:~:':* pLa,s&:<:::d 1311 Wi°it P€_>,ti¥;_§.<>n N'0ei'.?9:§-3/2609 dateai
* Ȥ8&Xi2GESf _
h' fE'i}!§é'.:fivfi§¥:§;ViEL Appééai COFEEiI}§§ am for Prfiéfiniiiaary
E--Is§a..rin,.§§ -thig day: SAB§-£&iET..«.,§.§ dé%E§'a:"e:f{=:§§ the
i'@§§9xv'i11§§:
JUBGLENT
'E'hiS appea: is fiiesci by the pe::*::;i:;1%;;§i: é"~i'
'sE'£',[email protected]?§4«1fO9 being aggrigved _'i3}A=:31jd 5;:f*'».
dated 138.2010 Wh€1*ei}:1
has declined to i:1terfere'TV:i?i:h t }1€Ofd€ I% f§.$_';3VSEfi1
the first re$§andent¢§epgt3r- k?{:;e1;fi»:§1isfiSi:I0r:£?:r3\.. fin./Iaridya
Sigtrict, EX/Iandga in u the Qrder
1?'aS59d * a N hemmissionfir,
NQNA 43/05436
«ja.z:e§f $ the writ peiitian.
harem ciaim to be the
te::¢:;r:'%.s. 0f.8f3V_V_Vg{:ni:i$ :1: Survey $30.2} situated at
Viiiage, Fanfiavagura Taiuk, it is
'.':§£§&.+i:" v€ia#§§1§..':§é: it is an imam Eafifi beiangmg ta
Cha12.:'§"igafa}5'a Swamy '1'e:":1p§&, which 13%:-fig being'
A far the §"i££E'§§$€ afjaira am. and the p&iit§&2::.&r&;
' sjiaim :6 ha zéfzsss §€:':3..;f2§$ sf {Em fiséfi Ea.::§., !3:'E"E.€§5§§§I."i_Z2T§"€,,
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111$}? flied an &1p§31itZTiE1§.'i€}I1 far gratlt. 01" o{:{tL:p_;:nCy
rigghts Llfldfifi' E:1"_1e:% E11211}; A.bo1ii.i.9:1 Act 'Lj".1;,.VIj_at:?
occupancy r'ighi' W218 ggrsameéi in E'.I'1 ti3§,I" vjV'i7'£1'€;T_>%Li;-'C
.E{0wev€:r, in X?\z'.P.:\E'0.53'?8'?/
the order of {hf} Land 'i'1fi.1)_:;;11a1'"g§fa:r1ting77¥:;::;'Ct1pé';.r:'C~y7L'
rights and remanded T_13e:put:y
COI'I1I1"1i-SSEOIIETF, i\zTaV1;;«r.:.I.§;I'a' :vLuf1'*€*_$; § '*<jisp03%1I. The
Deputy to the
Agsistant fish<§'v'v%;i%;é'§VV--enquiry. making
the CG£'I'Ip€_£§€i1fi§.' :§Ei;t3'iI}'E{§Fi3::§!. party, by an order
dated .,5..§.'2-{§{3%t3':'V-1E§i:e~};i"-itfiaué;the land is 2: Szzndutopu,
which is 'uVs€£«:£__ by i".'i~";¢""tvéé:1'zpie and the applicants
ha1:e_ faiE$%<'i,t4<;3 §3:*v:_}*;*€;_biiE:%é:i: 'ih€':,? hE1'£-"'E? been c:uitiv3.t,_i:1g
' {I
3323:: z;;111'1fl::t:::3'_g:2L1 as é;€':1a.:'11:s 213 on She: rsievant
d;é;'~:.§:. ...;?'§<:,::%i::'s.:"%:§:;1j_z":g§:«g, digrixiggeii {he ag§piicai'.%_a:*:.. Baring;
"'::_g,;§;§;"i€i*é3€i,,'_b§§V'-like :s§;a.me, an appezzi 'wag flied béfare
§.E:€€"'---§)€f;%:zéj;:?" C:3:;"§:z::i§3£:3:1<%:: ?vE:;me:i'3;a., whish me? with
~.£.'2{} $'::{,§{i:{:7s;:§ magi 3:.E'*=;a=,% 2:_;}_;3é=a~2?:E 3%-*;¢:;:*g {§is:m§§;$€:{i an
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3.3.2009. 'I'E1e:°e;f"01"€. w'ri':' p€i:'ii.i0:": was _..___f:£Eed <::f1aii€::'r1gin_£gf' the order of tibia Depmy Co:11:1i§:3ssi'f§Q.;ier confirzixirig 'aim Grcjer cf the Assistaiai C<::':1:_m',::'::a,$x1<:§1"*:»»e§"1% "for" COHf€':"£'1'§.£'}§.§ occupancy r£g§i*:d:s*«._ -::;n1§.ii'€;:._ "'t}3é:« K.arr1a.'e.a.}<:a [Religiausé ,:;:.:1c£ A'--C}:--arit.a1b9i@}v" A' Eria.i1v:s"~a Abolition Act, 1955,
3. It was c0%§ I:end§d:_iAfi :4:Vb §:'~--:;.rrit pE':tViVti0'r: that the 'pe:£.i§;i0r1e1"s._waif:,.0:i1iiV'$if§i£f1g".'t'Eié':V~--";af1d as t€I1ar1i:s and {ha Lamd Reforms 53 AJ: i1::;:Ci:,,d695:? *'fT1Li':':.:iu§:éf';-;31,:5'.jwhit:E1 :5 being €:-§ia£va_te by the-pet.it.iw-ne':*$s,_'E"h€%'...A;5$is£ant. Commissioner and {he §)€3§3>11';€fy'._{:0fi1Ii'f§S§fOE1€%1° haivé p:"0c<::€:d€d on the §32§*si:[email protected];é: s§:'1€;t€% ____ iii; is GL§1"1du_tGpz,:, the 0<::c:,1'p3.§2C§2' .'1ig>;§::.$"' .ef:e:.:;€:71_G€ be g?r2mE:.€d am? fafieari to céarzgridetr " w§%:.e%é:E'ié;:7_"é:§f;:&::'V'é:p:p.Eica_r1€,$ hairfi-in were czzkivating the saiai €§::::§:§L:i,@;§1§ 'méienging "£0 %:he_%.e:z1;:sE§a, ".E"'hs% E§;"::':1i:;__§'3~ $in_§§_§_&% Jzgiigézi a§%:.53r <:?<:a:':sTeEe:§s%:'r§:2;.§ Eihié mai:;r;'::°i2:E ('3 «gm rectard and has fE>:_.1r1d that: me antries found in the 1"er:<::»rds me 1101: in {swan}: of tile petiiim§.é1':% j21§:d 110 z1'121t.é3:*ia1 is; pmciueed {'0 Shaw t,1?1a'€ t3":.'t:._é1p;:a£i§::zéIzi_$ were '::€r1ar1t.s in respect' cf ighé Z'a':2vc'i"._ir:1 (3? which 0Cc%upa11c:y righiV,was <'::1a.3imed 'iI1°}{f§*:e:"'a abgence of any record; in -t'Z§§EV':.re3fi'j';;:ct.i0ra of the claim} for c0r1i"if:i:r§%;t;iG%1 was jugtified and W1-it petition.
Being Efiiarned Singhsr <§.is'.misfsi11g {.1165 writ petitien, this gppégi V ;jef.it.'i011€1'S, '.7§jf;€?v_§'--iE1'§'€E'E ' h€2i1'€§ ihe Eéamed coungei ' - ;:;3;;sé2:;«r_mg ..i°<::r t:hVéé"'::«;:p€§1a11t$. K§:T£3..ijf Eea_:':1€~tr{§ eéauizsei far iighe 5:p'§;>e£Ea:1i.:3 w%'%1":<--::3i:;'€::n-i 21:j;;§'z1€:ci 'i,ha.%:. tbs: §i;SS§S{.8;fiEl C1O£'£'§H}iS$iOI'1€EE"
;'T:§"§.§§ €§"':st=. §}eg:ea,,ai§; Caz':r:ra.i$s§w:1s%:*' E':2?:.v€ ;}:"{3c<-éééaiegi on "iE':é§:>a:§i$ iE':;1§.. §,§'*:e% izzmi :2 §_._.§,:m"2.<:§:.:§,{:;:;':;.: '§3€%§:>32g§§"s.§;§ £29 _; I 1 ..» 4 2*».
av gr-' 5?' {ha-.2 'i.E:m.p1€. and {)C€7L3§3€1I1(f}7 1*ight.$ {f'2?§I1I"1{3_i_'l E38 COE1f€,'.E'Fi?.'d W'it1":ou:: 2:ec{:»:*diI1§_g 21 §'m_{iiI1g 21$ '€.<:> 'a_}xL*E*z€%"iV_Ii€:r thee saici ga.,1;11ciL1't::>pu was c:L.1§'t:i\:at.e:i 2,1s"~«::éé:':_a:j1V{::s"M 's:}'1<~;=: :a2ppiie2mt..s. '£'h€~. r."iSSiSE'aHi C€)fFifl1i':i%Si.-éjE1V{§1'«_::¥.§{i'fI"1(§;i give: ssufficient opp0:"t.11'njiy to :21(:i'duc:€T.éé::1d§£:1£S@ 'vt.0"~wL Show that the Said Iemd »§;is;.:._V'I;3ei;1g;V{:L3 the appii<::ar1t:s as 1[,€n21:'3;I:_:é;" Hcizate and t:ha=3;:'e:f0r€:§ i.hféf'§v-E€'§21:'r*:123é't;i 19 have set as'i<:1e:: _ Cemmissioner and and allewed the: wrii;
pe€ii:i<:;§r1," £;é contentian, he has zfeéiied upém E;h€"'*-D§'v<JiSi'.:}ri~--,Bfifich d€E{';iSi01"i of this Caurt. in S}T'£i:%33%§}LA£>PfA :{AR:":'APPA CEGUDA AE\EB ANQTHER gvfss %'ig'i<iE:.%%%"£;Ara3:3 '£_'R_iE3UNAL EEANEBEZNNUS Arm EE:~§:f';é§v:V{;'§§-R" 3915?; E£AE€.?'~§;'¥EZ1%K£k. :'ié§_%} w'§'1€':'i;?é'{2 ii was §"21<:?:_E¥:§ i§f;a5'E3.:_i:§:e gifisgjegaj <3? the zzgmiicaiiéen Wi'§:'heui' §{}ak.§.:"i§§.. §§"£§Z€;% é_E2_e: §.}E"'{"}¥"iS§{}'i"§S {EE Ema? warm: n{}':: a " '5_=;g;s:;2§i§'::;;§ :>:"<§:%';* ;?:_E"_§.£§_ $'z:tE'*: $3.253 §fEE§}i4E;,£f:E"§€'*.{i a:3:"§§e;;"
°i'.I"1E?'£'€':§i'I1 was sat. 21si(1e and the :1'1a.E.1;er Wé1S réénmijlded to the Tfibuflfil.
!*-r 1:0 r::aI{<=: rzot/ice fer I'€SpQf1CI€I}tS"1mV3;IEC§' h_;3'¢éé"gi~;;"{3Vd1i;:::éé'c§ 1'. '1'hrs:~ G0v€:rnn1e:1E_ Pleadar W111:-[ESP g:1_ifre?c::§¢c;':.i V' the Griginai rercorda as pgzr thé'._d'i;:¢Cti0r;_sA'i3s5~u£r§:i'~~3:§j;k~.VV this Court and SL1?3mitted""L't:f:'21t, £116" were V 1'e,p1"'esented by C§jt:.ns«.§%E thef Assistant C0mmi$si01f1€rf,_ SL1fi*:ci,e}':1-1; e;$_p;§}03'?'tu'.t1':V:'t§r*V"was given to the appe113§:1iS:i,'L'V' ::i'i'{:1 net cheese to p:*Qd.€;:c:€:_ --«.'§i1:3J'::€:f§A::}._ $9 Show that they were cu1':;i'22'z£,'i:iiVr1gt1":5:Vhind":,2$'~€<é'na.':1ts an the reiévant date and {he "«;%::'tri 6;:a 7:--§..ré' a.ES0 mat in faxrgur sf the V' :>;1p.§3i'ic.aVnt3.. an<i t'E':£€'f€fQ1°&, fine Qrcier sf {he z%ssi.sE:am; '¥i3'<'::3<1§i:*':_Vi;s*:~»:;§é3:":j*?;'::%.2;f amd E319: E}e:p1,3;i.y CO§1'1IE1iSS§Gfl€E1' ES "§.=_é'é§%if'§'Vé5f'~_~»;;;ngi"€215? §€fE1,E"};'§;<i'iC§ 5§.§"i§§€'f J*udg& hag 'z."'i;}§h€iy <ii5~3=.;ni:35€:e:ii'~":?:s> w:'ii'. ;:=r::*;i§§'E0n. 3 .= 33.
a \.;'..x '-.?./ K» J} <2 VVE: E'1av<«?: §§i'X="f:'.I1 Czlrfgtfui c<3nsici&=:r21i.i_e1: '£0 E1116: £E6E1f.iE.'"I1i%QE"}-SE sf E_h_é3 §{?€iE"£'1(':'€i €:0U.r1.S€}_"--f7i§:'*fl ~:..}':At% pz11'ti€5; and §;>€::'L1sse<:'i ihrc': C:r'_ig;ina..E F€.C(}1'dS?n *._ L"
9. A psérusai of the Q'.:}%:Ie'r"ghérsi.-I';*;':_§ii;:;i1§£i_'f;€€i« by iihet AsSista:1i C0r11miss;io11er"- $501113 }::§'é--!:z2a,i"iy $}}£t3:x2?*a that the applicarfis were fiéaagiasel and they' agzpeared befoéfii C01i'11;1issiGner and .:~3ui'ficieni'-gp';3g21*'1:z;1i§:f_:j§f" in them to pr0du.<:e: net avaii.
"i'Zr1er::¥'f%:):°e, --«._é::&1z1:,'a>. 25;§:.ien I 9%" me 1::::.1r'z"::e<:£ semisstl app{=:a%':::1g._ 'f0r'«."~:§ise.T'-,3;ppeHzemt.s thaé, su_ffic'ie'm;:
{3§3;}OI"iL1i'§;£I;_y _x>v:1$ V'nG¥;..'_"\.'L'g.ive:1 to the :(3p}}e_i§22r1t.s {Q
g)r<>{§::'c:: .2122m"e.1fia.E hééimfe {he Agsisiam. camznis-ssiorzer ~..,<:21:';.i*§;<::fé,:A'-}.bs-- z2}.{3(?iiE'§;%?3t"f{§ 22$ 3?;.E"§e SEEIEEET $3 €fC}I1Ef.§'£3;§"§f {<2 $151.6:
"i:3:*iE;e;"i::;'§f'% }€.é£f: " ='E"€:"f{?{'}'£'{§.. {E :53; :10 d<3u'i'::¥: 2:118 :%:aa'i. §;_§':i:é.:i::9£é§jvs.{;_ '§§":§*E::<§:3é:i in t.'E':€ :§é%fi§":E'{i<>1": <32? Eangi E.E§Ei§;__€?§" _E§s;%-ai:€.i;{§:': 2i i§.§E's} :3?' 2339 K2: :"§_":a§;;?:.§<:;'i: La:"::"§ §{:3§%}:";':_'1-:3 gilt} Na:
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3, nap f3&{f."L E2.-">61 ad it is; far the: a_ppEi<:tt::mf;s to pr0v&§_ 'E1ha't: me ssaid g'L111<:imo;3L: was; bzéixigg "gzsed as 21g§1'ij€:'z.:_.1j'i;::":"f,a§ 1ar1d 23$ iertxarli: as an the 're1ev2mt_ date-;.. " 1';/",E£"':;1""<:S' that it i3 .21 §§_'LI}T1dE,Up{)}§I.1 <i_oe;;§ mi10iAA_b--y .;§.i'.s-: €%i{_ €;r--1é;if;i'e: CO1'1f€',i"I11€1'1f§I Cd' 0Cc:upa.r1e::tyi. rigfzfz; éi-nd i'n',."_'<Jj'€i :prt%SE2r1i;--..
case the entries in {$2.6 ciezu"
as the entries as woL1Id
Clearly ghmzv tfjat. per£:a.1'ning
is the gregzérs; iand is shmvn ta
be Er; of Channegowda. bin.
CE1€11'% 3%'?j€'§f§&xfs'j::2ifV;%i§§,§s.4.4V§®%iirhégiowda. r'}é<::f)rd*;1':§§ to tbs ap§3eiEaa*;iSV' 13:33,: ',-3.193 t.?e:éia:1ts 11;"; 1"e$peC:t 0f the 121116'; in ;€g':;.s<=i{S£Tfs.é3r:§h0ug1?i.""éh€: rmme: of Cha.::neg0w'da has bfiifffi »§i1<:?;Te,:i£;:»;i_1~4i:a C0§ur3'1n E\Ex:>.E2. _E'u_rther, gverg in i;}37'€% re__a:%{}r§§'3 p€?f§.EiiE.1.i§".i§_{ :19 E316 5s"a:bse(;ue::.§: §f€?E1i"S. 'Size: 3 n.:%:2::1é""er1:'.;f§; c:{>:':i;.i:1m»?:$' "E""he:°€: E3 :19 m€:1'ii1 in the
-::{>'f:ii<%':":t,i{>n Q? i:§':§=: g>.p;}t%fi2.a3;i::$ that %;§':e Saiai {§I1ELf§€?$ ' E'E§%'iZ'§§"z§.-3; E;::e:~?r:": §E"1E:'§{§€'? E33: iliéff €1?{}§"l{"??é-",'.E"FZé??{i ;:::;,:a§;E:<>>:*ié:j«;a E3': 9:
I X, 2' 2» "/K Sklokzld be ignored. 'i'hE:~ a;)peé11a11t.s h_ax:€: not {:._h:_3seI1 1:0 Cflziiiezége: the said entry wiziciz was r:121::.i;:"{--:i:'.:d~Iff:A.e% said entries Imveé 136613 r11a1:ie f:~0a':"£-._ 7 F111*t}1e'zx there: is no :nat:€I';§a1 gm1du.t,epL1 wifaieh §3e10':";5;f§:»::i ix: 'the ,§;§;i%{:1:pEe :';2§?é:$_"'%. brought: under %.i.p%3ii<?:ants as tenants by paying 'for Cu1f;ivat.ing the land as t.¢gf'[email protected]:;"" produceé and ::fi;_:§' that. {ha hand was uiiiéer"'::1:--Etiv:£:'i{;;§ by thfi applicants as ienaxfiis 1:,z:*1d'éi'»':":}1E: and {he arder passed by the Assis-want'€.0r:1At;1»_iS3j;é3i1er wouid cleariy Shaw that a pgtrifiion"':;?E7_ E;.§':é:'* Séi-1§<C1 iQ_§3E.1 £3 bééirzg used for jatra §}L?;'fi:30f$_§;f: 3;_y ':.h%5:«v%::£9<f:;";r1g_3§e and is in p@rsst3;3Sio§1 9f the .%;%:'-:r_:"1pi::§ :;:;'%.;;A§'«--..%_V':. i3 133?; being; {tzziih-*a_i.€:d' '.E"%z.erefa:"ex in a;Ef§;s::£3fir;.:*f§6..- ':3.f emf; inateriai adéuced by the 3.1;;§3€€:Ei2?%.:':2E;'s::§:}a%?@:"£% i..E'u: Lzmgi "E':°§,E3u;'1a._E ii} :~sE:<>a.:.I éhrazi:
'§:iE:<~?s §a:_::.e:'§ %:.a»*a$ E:si.t:§n.g {::uE'§.§2»*:?:::§:{'§ "E33: §§'"§€?:'.E'E A 5'7 E /*5,' an 22/ if t€112111t,3 on theta _reit%x:21nt, €iEii.€',_. *;..he grder pzzagegi by £11/1&3 Assistant Coz11mis3i<:>:1er c0r1firme::i§W '7¥;€};I*- f£:i":s3 I)e;'3::E:y Con1.missi0n_€:* zmci the ie/armed S'fi:}g;i€%xIi:rigé_ "
is justified and (1063 not. stiffer _f':~:;;:rx«_ ::;:j:i§:':" <_3r'f irreguI:;1rit.y 50 as to CE1 H _f{fi}I' i:1t'€:rfere;é~<:§e: ii': ir1t.ra_~Cou1"{: appeal. The ai§'g:s§%a:1VV£s "€§io:3"xf:C)'i{fi Off _mea:it8 and is .21cc0rd'ir1g1_§,r Cii'SI}i1iS£3EfC§;' 1 "