J H Parvathamma D/O Hucha Veerappa vs State Of Karnataka Rep By Its Chief Secy on 8 July, 2009

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Karnataka High Court

J H Parvathamma D/O Hucha Veerappa vs State Of Karnataka Rep By Its Chief Secy on 8 July, 2009

Bench: V.G.Sabhahit

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- - - m-..uvnmm-a ruurs LUUKI Ur 3£.AKNATAKA HIGH COURT OF KARNATAKA HIGI-E LUUK! Ur KAI(NA|AIsA Hﬂarl Luuna BANGALORE SOUTH TALUK BANGALORE 5 J P NAGAR cmzsnzs WELFARE A$OCIAlT£'C;-.N" ii REP., BY ITS PRESIDENT 3{JSTICE H.G.BALAKRISHNA, 18*" MAIN, 5*" PHASE, JP NAGAR, BANGALORE 6 J P NAGAR CITIZENS ASSGQIAHW E M @ REPRESENTED BY * ITS sEcRETARv, P_HANIRAJU,~.._ AGED ABOUT 7:1 YEARS ' I' E R10 302, HAHSA, D:1«5'T"* cRDEs;'T-jDED JP NAGAR, 5*" Pi-!AS'E_ T EANGALDRE D 7 SRI MARAPPA T "

AG_E___£\4A3.Q"R'«:.,__ VT , A Rio No~.:Ls, T Si§PT§1'AGI'F:I;~-__1t'3O 'REE? RDAD IV 'Pi-iASE,~J P j_¥~4AGAR»., BARGALOVRE' RESPONDENTS V:A(ByVL':SnTERb$ILGUFER AKBER, AGA., ) . '7'__RET;?t'ES.{vT%VTiéE~'I*1TIoN IS FILED we 47 RULE 1 DE c:Rc, PRAYING_F0¥?pREVIEW OF THE DRDER DATED 27-1-2009 PASSED=.fIhi*WA NO.1427/20080.8-RES) ON THE FILE OF HDHELE HIGH COURT OF KARNATAKA, BANGALORE.

M "Misc. CIVIL No.S9S4/200918 FILED UNDER SECTION 5 50F THE UMITATTON ACT PRAYING T0 CONDONE THE " "DELAY OF 5 DAYS IN FILING THE REVIEW PETITION 1:4 A THE INTEREST OFJUSTICE AND EQUITY.

ﬂ nspondmts arc awaited that the petitioners a_r3I than original alloﬁ, who had been given as they were homaim persons and mat rhea}?

their dweﬂing mm on the bas§s'*af-tl1;ePaE:a§ and that may weak! be mndarﬁ} evictsd fmm ma land in by .ti w we tho sumqusnt purv¢zt1aa§Vm«----VVVft_§.~c1ii--~-.LA_tt1c' ébriginaiil allotbus would not be entiﬁa¢§"i:')§ a?u3: without going into tha the Spam Deputy igangaiore Dhtrict, to huarvtm téaking action against thorn as respondent - Shuts dam! 27.0-4.2@ 5&6 paw orders in octordanca with that the petitiomm have am.m tam, which could not w diwuvcrod at _' ituﬁm of the writ appoui. The Hal-dtu f' by the Block Dcvolcpmont emu (a.o.o) subuquantly found mam when an land _- .... . ....V_.,.,g..., WWII' ewmnawmumwuw wmww wwwlu wr wwmmxamn mezw mxum Ur MKNAIAM ﬁiﬁm amm'? Q?' @€M%N&?&Wﬁ mm Q for acqkition wu de-notiﬁed on the ground me:

x./'' wuuw mnwlwm Maw" -awwwma war rmmmwmiammm wawwe wwuulu RIB" £WW'£Wﬂ%ﬁ%.M MEWM WWURY U? WWNMMKA NQQH €21 tho must sit» have boon formod and allotapd tan dawn:-ving persons and ﬁn-ther, the sum taldng' aifthe fact amt the house sum have been aitotmdgia lmxancae of Hakka Pat:-as by im:_r;Jica~tSon.--'_¢" .i#ak!.a§ ' ; a Pawns were already ' bofom 81: impugmud amt?» wfit "iPé§iV§";aisood'." ' 2.2 It is V§§§e.Vpetiuoners am in policemen gnaf' on their house sms our 25 years and thus ordar requiring the pwtiomn am prwo that may wouid be mmﬁsm fgnﬁ housohw if menu, is axn occurred on amount of the be bring the mid ralevant facts to due to inadverhenca.

.. . B dolay of 5 days in filing that mzviow m appucman - mac. cm: M5954/m is ﬁlud ' foﬁﬁsﬁdening the said delay of 5 days in filing the review V' new": 'I nuwarna vauvy-=.n§,J6I%.n 'MM awmwammumuwu &""B!£W.¥'i"'& mwwmsz K3?" mmmwmmmmm wawm '5-nv'k»"%s#%E WW" %%ﬁ§W:F"\35ﬁE"'?s.@°'¢t V5333?' 9L:a'%3W«éW.¥ $1?" Wﬂﬂwﬁﬂﬁﬂﬂ WEE?" Qea'

4. We haw heard the Ioamad eounaof apsszuring for the petiﬁoners and the burned Additional Advoaatae appearing Vartha rupondersts. '

5. Larnod connect fof mﬂtiorma rciurataod ﬁ'IC "

petition and submﬁlpdz tIaaét,:h§l"'L_§1,ut!19ritjr"ofv--ﬁ1s:§ 8.0.0., he hue Haida: Puma action of the sum acqummn.

Rnview of their beam of thﬁ arm for our 25 you and an appaar bum rm uD¢§tz!_:§'V.'._v'£'..s:'::i3."1':'rV\IwiorsIr (Rwmuu), claim that away are an :A«ai§§iVsg¢::ld be rendered horadus, H V A _.. me said arrar has occunud on iitqguxratof f§i%ur& §f'tﬁ¢ mtitiomrs to bring it be ths notice '_ facu due no inadvarumec \/' Q m § 3 .......... .m.wH wmwwvwwa Wm awmmmamawvn ¥"'EH-."W""!i mwwua W?" mmmmmamwm HEWM agmﬁm €35 Kﬁﬁﬁﬂwﬁﬁ.

6. Lumod Additions! Govornrmnt appearing For the rewondnnts submitted that gt? eonhanmns, including the fact that the autl1ori's.$f" of 8.0.0., has been ratified by thg» ﬁn-st' Govommont. WIN around and e::ns;ii:3.I:riil3.<iA' and this Court has mama um subctuntiuu their man " 95991.1; commmiomr (Revemsa), 5...-.m.a., 9f the order we by the dag:-wan' :....:....e......a...;.-...... thenafera, the impugned

7. consideration to tho the maria! on record.

regard to the averments made in the men :n support of the appncacion - Misc. cm " E#9.A59v§4i2w9, in mid mt suffkionl: cam is much out "--:ﬁ'I'AA'¢0ﬂd9ﬂi¥!{| tho doluy of 5 days in fiiing tho revisit ' Accordingly, rm. cm: aao.5954;2m 3 aﬂawed. «.9 .o...ss..m....n.. v,............ em--muaa-ca w:

9. The mauria! on mnord including the___ order passed by thb mart on 27.01.2009 would that the conlaention that the auﬂtority of thug} Haida: Pam: has but: raﬁIwv.:by-.t1'-we waﬁé' ; 2 argued at me time of tho ﬁnal 1: is caurty charm in .m.aor ﬁn ............;....:.»;..: a...

burned counsel 'g.;;;§§$a:¥£as_ a{:bmé!.:¥aaﬁ§ that am Gave:-nmnt has 6:af.. the 3.9.0., even though we $.§;!)., Hakka Fat:-as on 22.12. with this power to sign 23.12.1979. Furzmr, it was mum-wmms mwwaw wuss awmmmwm$m¥M% mews"; Mwwmn war" mmmmammmm amiwm mwwm W?" mfemmmwmﬁm H-mam vmwmm WW" mwwmtmm WEWW m:

cenundod by my éppolbnts in an writ appeal that in cxtrciso of power-vv;2:-utiar Act regarding the wouid clearly show am.%%even cm! Minbtaar had approvad Eat on humaniaarkan amend, ma V should not ho cvictud as they had ., of the pmmrty in qzmuon for mom ..%%%mn%%2s. and dspibe ths order puma by new am Chief Minutes; the same had mt been compfml \/5 i4\"'m»$9dI'"'9:& mum-an wwwmmms MM" wwmwwswnwammm WEWW wwwmt WV mwmwmmvam WWW'? WWUREM QLW7 Kﬁﬁwﬂwﬂgﬁ WWW C3

13.

um: and whoraforn, the named singla Judge 'ms not jusﬂﬁed in dismissing the writ petimn. vvthe fact that the power of the 800 to sign been ratified by the Ci>V6l'!'I!1'$i'I'l"a:-gg ' Chief Minbur, was argued' "

while gnawing the final thé aa(r§t.VA§;j;§'g1¥§l;' I':-lavin'§ regard to tho procqegfingg.V-t:z .E§:#"'*afigihé'I'vrméﬁs, which ware submitted by 'Advocate for the perusal of I:lj|a_j§::;;1rt,;:"Eli§ liberty but the peﬁtionerfs' in a.-héir before the special Bangaionu, who has inrit poﬁtkmera befom suiting actbn A "&g§insf' per cm ordor of that first Q.-V 27.04.2002 and ﬁaeraafter, pan A 1' 'A§!'¥'§ l:"t:4.')__l_'i3al'1t:e with hat. Themfnra, having regard to in alraady ram:-vw no me petftiunars an tmir mu bufam ﬁve Spociaf mputy ' " Cagniﬁiasbnor (Rnvonns), Bungalow, who has been _ be hair ﬂu rwilrw pobtionsrs as put the wax of x ' ﬂ1a first mpondent - sum dead 27.04.2302, the review petitioners have to work out their mmedy before: the U7 wIr"Is&1r"mﬂ'hU"'Q ﬂ ka W-dHW Mwwﬂﬂ Wu mmemammexmﬁwve. $"iKWW mwwma MN" WMW¥Vﬂ5MWﬁ% ﬂ"ﬁﬁWW wwwﬁi WW wwamwmamwm mmtw 'Rm-%.iWn..4?ff<£I§ %ﬂ%%.§%§MWMmM MEWW Ea' 12 spacial Duputy Commiwiamr and we do not find any arror apparant on the face of due ardar gnaw dead 2?.€J:£..20G9, as to call for mview as 'in' t'::."=:e"» review peﬁtion. Accondingly, hos¢%2m§gg%:%s :35 n Z % rmrit in this review potition and f6i!§wi..ng' ' J The Rnviow PIﬁﬁ<§If:.dii!1!Eﬁ#':D §'.--

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