Karnataka High Court
Smt Lalitha Sastry vs State Of Karnataka Rep By Its Secretary on 22 September, 2008
Author: N.Kumar
Bench: N.Kumar
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Writ Pctiticrn No, 3969 M :r._;r<LR'--r§m .
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(afsfi a vmw GA fin' R1, 2 and 4;
. .4 , _, ' T N Raghupathy, Special GA, for R3 }
% This Writ Pctificn is filed under Arficlea 226 and 227 of
thzdbnafituiionoflndia. playhgmfihthcmmphcintfied
'by the respondent-3 Tahnaldar on 22-4-200'! Annexure-E
Rcspondmt-4 Le. the Station House 0%, (Kati »' 4 Poiicc Statiori @inst the petitioner and the FIR rwisirzrcd by the reapondc-nt~4 in Crime No.4-8/2007 under Section 447 [PC and 192A of the Kamataka Land Rcvcnuc Act i.c.. Azmcxum-D. Writ Petition No. 15334 q_f29o7 £G,_M--POLiC§) ;
Smt. Gayathramma Wfo S1'iRajanna Aged about 55 years Rja Gottigem Vhagc Banacrghatta Road Bangalore --- '$60 083 Represented by her " -- GPA hcaklcr Rajezma _ «By M M- mm Max.
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Baazgalom' Sou'th'Ta§uk ' V Smtion ' Taahiik E'$anga}o'1'é - 560 083 Rcapandeuta (By Sri B.Vee1'8P'!3fi. GA ibr RI and R3; Sri'I' N Raghupathy. Sp]. GA, for R2) This Writ Petition is flied mm Articles 226 _ the Cocnafituiion of India, praying to quash the Flfifiiafinzi. 18%~l.-_<' ' 2007 in Crime No.17/O7 mgistmed by ' » against thc petitioner as per ' A Writ Pctition No. 1Q2§ mm (GA!-R_§_§3»A:" _ BETWEEN:
J. Somaahelcrasr S/o C Jayaraj Aged about 35 yearn Rjat No.2223 "
39"-1 'F' Cross, 49* 'l"...Block_~ . _ Bangalore -421 H _ _ 3 ;}LV E;5yii.$::jiV Rfirsiahana; f an
---- _ _ 'i5M/£é§:,3L¢x'--Né'exu1s, A32;
To -the Rcmuue~. t C'-xgvcxmncxxl 017 . Kanmlfica . 'A ..... ..
_ 2A ._ "i'.'1_:;4§ frajesic Anckal ' ' .. The Reimnuc Inspector V Jiigani Hobii ' Amckal Taluk ;Anekal ...Rcapondcata (BySxi'I'NRaghupathy, mmsa1GA&uR1andn2; Sri B. Veemppa, GA RHRS) \x,./"
This Writ Petition is film! under Articim 226 VVf.?.._2'fT the Constitution of India. pamring mr qtmh bcfisze the JMFC, An:-kn}, in 0.0.140. _v§&" _VV Sri B Vcnkamswamy Raddy S/o Dodda Muniyappa Aged about 53 years Residin at 910.3027 South nd 'F' Cross Road V V V :\A&m¢a-m for ~.. V V Mfg Learn Pk:-xttfi, V of ..... ..
"Dr. B RVAmb;edkar Vwdhi 2 "
MS~Bu:ilclin@ ' .. Bi? Ambedktaz-Veedhi Vflaugalom-.'56O{)01 Tahsildar V Anckal Talnk ' Anal-Kai (By Sri B. Vocmppa. GA) This Writ Petition 'm filed under Arno' lea 32$ 5;' the Constitution of India, praying the Eggs"
bcibm the JMFC, Anekal in CC Ho.l1i8'7I20(l'j? 13 _ . 't.'-to f cogmxamx: taken by the haunted "by an ('mitar diiififlii- 29-11-9007 passed as perAnne:c»:1g~e-«J ' Writ Pchtaon" No. eoasaorm Sri N H Bhaakar Raddy _ Aged about 38 years H ' S/0 lair: S11 N H P Ruddy' .
No.1.-'$2, 7t'1M:'-nfn' 10"' Sector, IJCE-v{;'Qk>3:gy_~.'_ = ' HALIlIS1:age 52;, _, V "
% Advocate) ,;f. .. ~" ;.».: < ' offiamamka A -V"K35m1zu'V5¢H¥i5*3 '- A £12550 {)0} The Secmmxy Home Department , 'A ofliaxuutalsa _ Vidhana Soudha Baingalom -~ 560 001 The Smtion Hausa Ofimr Anckal Police Smtkm Bangalore Rum! District Bani ' Respondents The Socmtary (By Sri B. Vcerappa, GA, » Sr:iT N Rqhupathy, Speck] GA L' This Writ Pcfition is fiied under 227 the Conafitution of india, piaymg to fur the No.1229]2007 on the Jgzége _ (Jr.Dn.}, and JMFC, Anekal, miaigiigout V No.19/200'? mgistamd at Anelmi' simian. Eangalom Rural District, E3!' an 44'? of the Indian Penal Code' 192-A of the Karnatalca Land Revenue Z .. % _ Sli N H Bilaskax: " A Aged about S[olaIx:E.'g1iN H'Pv$1;Viva,R' I % No.1»-152, W-'Main_ " __ was Secto£,LIC %cox;.,.,y_ ._ S » "
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-560001 Home Defiant Govelnmcnl of Kmnaiaka Vidhana Soruéha Banplorc --- 560 001 _ No.2/13,_{Aqua Forf ~ V ' ..... .. « 4 .424 ...Petifioncr ._ A . V' inapeéitor ofPol:ice _ 10
3 The Station House Ofioer Anekal Police Smiien _ V V Bangalore (By Sri B. V GA . _ A "
SI:iT N Raghupathyf Spc<':igi'GA) . A V' ' This Writ Pctition is filed .Artic1¢":a_ 225 227 of the Constitution of India, the 317001;}: m CC H0988] 2007, pending on fine; ._CiviI Judge (J1-.Dn.) and JMFC. Anckal, arisiag"'--oi:to3' No. 11/07. mgstemd at Anekal Police: Station; 'Rina! Difitiicf fior an ofifcnoc punhshahic und.er..$ectkr»n_447 of Indian Penal Code and under 192»-_A Land Revenue Wlo KJ V "_ A = _ Aged about 47 _ ' Mfg Ghahpathy &s Srinivms, Advocates) (By%riBVecmppa.GA) Th'mWz:itPc1itiumiafi1odundcrA11iclcs Zfiémld 22701' the Conatiimiozn of India, pmying ta» quaw the cnfirek M/ .|. 3 the PC". at I. we 'ghem ithe.-: Station House Ofioer mt! the M :3. " V 'gmimm agamst the pctitionm berm the Chimf A _ VA Mamxaate/mm" Judicial Magnum as well m sheets find agaaumt them.
13
4 Smwn House Oficer Bangfiore (By Sri B vearw. GA 4; Q "
Sr?!' N RBKh"P3fl1Y»,3PP€533 for 1 ' that Constitution of for and to issue a writ of sustrh baker writ or mspomient-3, Tahsildar on 7-'.-3-Qgilfl'? respondent-4, Le, me Stating House OI1!ce:r,. mace Station, awmt me i..u., 'the FIR mpsfitemd by the section 447 {PC and 192% Reuenun: Act i.c., 1~hgs.: ' m in" ' - mm-
this day, €'»;>t1rt_me§:1¢ x§av~£ké;¢p;J*% comphm. - 2 filed by the Tahsildar Wat' E/% % Vcaaea is, they are in occupation of the disputnd {m...g«' t lmd, they would have land. However, without givfmg any such V V conducting any sunrey in their pmscncc, < on conducted, on the hash of documents a A am not parties, a complaint is lodged by the with the jurisdictimsnal police who ii; tum has 14
2. Thcmamgticvanmofthcpcfifionmsmaflfihcw question in their own right. It is not a Govt-3'nmcn_t-- V. b have not cncmachcd upon any pOl'fi0Il:Qf " "
In fact some of them are ptmzhaecm Zgf ajlfli' put in possession by their vcndc31~s,__ 'on , handed ovcr to them at the not aware of the ihctuai In spite of the same against them as mhcy have Aij::%m'%entj1:Afid which is made an oflianoc now} Land Revenue Act by of them contend if any survey' any notice to them and if it was shown which is in their qocupation g \{x/"
-'agent hitxtugnents are found to be fabricated or pmcoeadings under Section 192A of the V Ac:i:.= ia said pmczcdurc eontmnphtcd by the A the xequimmcnt of principles of natural is fiven to these persons so meme _ 'my have oecupied a Govmmcm mm and ifthcy an:
to surrender ' to mad on-mama: That would meet the ends of . In that v1cw' 18
4. From the aforesaid circular it is clear _ is new co11vEmoed that an opportunity ' those alleged encmachcrs of proceedings arc inritiatcsi under of I12"j';f¥e.1'§;$i: ;
it stipulates a pmoedurc under a ghofii is to be given cafling upon ._ their objections within 15 aayg if an: received authoxities are a Mahmr in the pmsen¢'u$ their signatures and thereafter if they an: safisfied that then: 15:; i§$e.evcnt of alleged cncmachcm producing ' the same and only in the 1»/' 19 of the matmr, am the criminal prosecution is V. all these petifinncrs without fimtlmfi an their say and in the light of the cizctzlfigfwhich K "
Government. these pI0C0I=dlB' 83
5. In \V.P.Nos. 3959/2oo7,'1§23/2oda 'the petitioners have validity of the said circular. they submit they would no}; ' I Therefore, the is not considered.
6. -
(aJ the rmumr:ne:ra1' as contemplated in the " .. before iraitiating may action agdnst the (cl) All the contentions urged in the Writ Pbiiiians _ open to be ifandwhen V « 1 ck!