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Karnataka High Court

Basappa Ramappa Talawar (Madar) Anr vs The Deputy Commissioner Bijapur Ors on 24 May, 2011

Author: Huluvadi G.Ramesh

Bench: Huluvadi G.Ramesh

IN THE HIGH C(Z}URT OF KARNATAKA

CIRCUIT' BENCH AT GUL.BARG;-5'

DA TED THIS THE 243"" DA Y OF M24. }~; 2ééj'1%  ; { _ 7   _

BEFORE   

THE HON 931,1: MR JUSTICE H:e*Lv;t2Az)1'T(;% f 

WRIT PETITION .N'0S}b34f.{}7w2(§S ()1? 2(3:g>c:%;;k;v~ 
BETTWEZ[*5N:

1.

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3' TAHSILDAR BASAVANABA(}EZWA_D1' IXSTRICT: BUAPUR (83; Sri. SHJVAKUMAR TENGLL ASA}
-\ These Writ Petitions are fiied Lmder Arti<:§es:--2.26..§rn.d"2:2T?_0fi_fh€* , 2 COI1s;iituti.0n of India p1'ayin_g to issue a1';wri't"ef_ imam'-21§*r;11sVdi*:*e<:t1_'ng T the 3": §'(iS§{)[1C1€{'it ta) {:011s;§de1' :;ppE_§_c::f4£.i<).§;1:aT..daEE:::i '3.3{')_ Ti 30.8.2010 fiictd by the petitieanezs vide... A--:1nex_ufr:gE' 'v21':':d'=,I-';"EM aiccoydance with law and t«::: pass; :§u'it;1"{:«-lg? <)rd{:.§'s; :11-:t:'e'é;.>_r2.~~. '~». Times Writ P<=:.ti{i(>ns _,:::<3112i.ngV_.z;):§'"vfor'..pm}inii;1.21:y_f§<::ari.;_1g {his <_iziy, {ha Court made: the f{T}1i'0__\?§,-"§.i_"'§g:«_ Petit_is;5r1e:'$_age :i§;ii;:§- Iii;-fie i'11é"'i<::-1:in{s who hm-':3 §}6€3I1 gxunfed ()c(:u§a;3L:y i';i_ghf.::; '2:mdV ';3.'}'s-<1; §3<'>rm No.10 Lzndar the Lana'; Referms VA§::? %>;::.:1_c§i.ué:';:g '§?. 12. £976 in respect <3?' {he p;'c>pe;f':'y ii':
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3?, that p6ti€i0:':er:s are tha tenants am? the;'ez1fta.1', lands have been gmnied in their fzivaaur. .Du.ring O<:t0be.r 19377 petiiicners made. 21:; .3.}§p}_ i<;a{i0n requ$§at_i_n.g to enter their nameg and aiso simiiar suck"; a;<;;9;1ic4;ii:§.{:{':*:sf; béen made 1'e:.:e:r1_'ziy but, they have not be<;:r:..r.:{)':1sid;é%:%£:i." '

4. Accoyding to the Eearne-d.G;Wernme:2t PEeT3<ierr,VVai£hd;ugh per the award (if the Land Tri.bun2fi ii1;é;:fr: <>{:<:u:p3,n£:§; righfi; in fzwemr of the petiiiLé..fi§'1fs§ have siept (war the matter' for I'1'3()i."f3 t_h3n 2.4; yea1;s';' éhére .m.a}; be several queries and _§--fi»\'§ 4iéiéfifiH;'€p£'ttS€E}{£ti-ixiés of the méginal Ea}1d.iQrr._"i. '-"if,th:31*e'«._i§-..._n0 .'c3ea1*zmce and there are some considerabk {B-5j€Ct§€)§"§S 'é;;;jvaL;::t. "'ff'.:f€>;":f; ihe deiay on the part of the

g)e£i:i_a>ne:¥:§; i§z"~:%;ee:§g%§§gw--fc}:" n€§Zi€SEéEi}f'§? Efiiiiéi'-S in {he :*e's:€zm.a :€e<::m'{E..<;;, the :33;~:<;: 4:2?"-the ;>::::§;':4i%~:>;;';'1&-v2f::; need :20'; be c<m:~:_%z£erecE. fi "ii ES; fa}: the EB'-£€E'1i,'§€ £;€EZZ?i€§}"§i};' .§:a:'§2eE}g '€326 '§";2E::::§'%§<i3r +:::~*f' .8:::§&:52:n2£'_B;ég$wa:§i :3? Béjagar' E)%s:§z"%:::: 2%-'§3{3 3:519 39:3 9:; as ?;?a::;;:.:*€?;2§:'§g-' ta "--%h;e {find T§§%m:1a§, E0 examina reggzming any quayieg 3:3}? {Em £3333:

VA "-£r.m<iE0:"é er his; Eegai :"e§:"€se:1€atives ané 9:: c0ns;'icir3.r_i:3g the Same anti ziiga aha: éieiay if any, in im,-i}§<.§ng §'EE£§§{iEE§§ ihe i'éi'"%"€3'EE,§€ mtifésa it fa)?' the resp<>n.dent~3ut§10rit§ £0 pasé; a;3p_r0p:*ia1:e cxrdars; in acccxrdanca with iaw, xasiihim a rea.<;Q;'13bEs- t._i.me, A<:c<3.ra:iingIy, {base petitions are déspiiisc:-<1 ,0f.--