C S Purushotham Since Decd By His Lrs vs State Of Karnataka By Its Secretary on 26 February, 2009

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Karnataka High Court

C S Purushotham Since Decd By His Lrs vs State Of Karnataka By Its Secretary on 26 February, 2009

Bench: Anand Byrareddy

3 a  tu(d)a1l Residing at

V'  Chamarajanagar District

IN THE HIGH COURT 0:2 KARNATAKA  A  
DATED THIS THE 25*" DAY     
THE H()N'BLE MR. IUSTIC§V:§§N5fJD'VB§fR;AIV§E'bi)Y
WRIT PETITION  r;»:LR.1iR2sUR)

 

BETWEEN:    

1. C.S.Pmusht3§h$gﬁ:    A   %%%% "
Since dect%asem' 'I4x'is. if , "
Legal    "

a) gag. R.uk§ﬁ§i:i'{3¥P,.SG.§;s ea.rs %
Wjo" I.5ai:e.%C.' S, 

b)  (3. P) s:;._.m;, 33 years
 15.?f;'e:I_;a!<; C. S."'P2:mshotham

*- ._ £.é'i£e;::_ (3 Purushotham
d)"Sn'.  Pizskshmikanlha, 23 yctars
Sit;  C. S. Putushotham

 6!4l,, Kalamma Tempie Street
 Chamarajanagar --~» 57'! 313

:5) Sun. C. P. Devi, 26 }*i3d!'S
Wfo Srikantiza



2.': J

Residing at 20-6-90

Teachers Colony   

Hindupur
Andhra Pradesh ~-- 515 292

1(6) also at $5 6541
Kzdamma Temple Street

Chamarajanagarm $7.?   

Chamarajanagar  

SEO Late C. V... éﬁﬁnivasan _. _

Sri. S. Ramamurthy,     V .

Reasiding aysisi,  D.I3.%B1u§:;,1%'&   %

ﬁszage,  
ms   

Sri. I}warakan3.ihJ'    " '
szo Late (2; V. Sx::'_:'x':'-.*é:i.<::'a;12..___""« 
Rcssiding £t£N'u.. 7?, LEG Héuse
Housing Bomd Colony'

"  Distzict

"   52 years

SJ9'Late_  'liﬁsrinivasan
Rcéiidirxg ai 1'.-30.24, MIG

 Shamiiagfeviﬂagar
"  ?.ff;g:§nre¥570022

2    S. Chandmshekar, 46 ytsars
   S/0 Lax: C. V.Sri:1§vasan

Residing at #6541, Kaiamma Tcmplc
Street, Chamamjanagar-571313
Chamarajanagar District



 '~  _ C!.i;jii?:amjanagar457%--;?13

 Dasmimhatﬁ, II Stage

"  V. Basaveshwam Nag:-1r

  *1-l.--§mt. Vcdavalﬁ, 50 years

3
6. Sri. C. S. Vcnkaicshwara, 45 years
S30 Late C. V. Srizzivasan
Residing at 283, 3" Cross
Sreerampura, Bangalo2'e>-56{} 021

7. Smt. Sharadamrna(a1su an h¢:ir uf 
C. S. Furushcthnm), 81 ysars 
Wfo Late Srirsivasan C. V r
Residing at NO. 6:51»!

Kalamma Temple Street
Charnamjanagar «M» 571 333,3 ¢
Chamarajanagar Distri'ci«._  _ 

8. Smi- Gayathri, 58.   if V
W10 Late P. S::i:;i3§a;i.ah  _ 
Residing at zrrss, 1??  Mam,

Kalyana    
Ba1133s1m~e.  '  .  V  ' ' 

9. Sam. Padriza, 37 ygéag'  '-
Wfo H. }':.,_ Sheshagiri " _ " 
Residing at-3?,-LVIG_ Htiﬁﬁﬁ
Ho;=gsi£:g.Boaré (3<5[o_ny'

V' C.hmna:2s'j;~:n§!gar Disiﬁci
 s;:ym.»

W359 Late. D.4j,PTurushotham
Rcsidéng at I EWS Agrahar

  3augWm--s6o 979

Win K. A. Janmfdhan

%

 



    V ..... 

 cnamamjanagar  RESPONDENTS

   R. Kumar, High Ccgurt Guvemmml Pits-ader)

 xConstimti0n of India praying to quash the order passed on review

Residing at 155, A 19"' Main Raad
4&'Cr0s;s, I1 Stage;     
vigayanagar, Mys9re-570017   .E?E3'I'IEQ:1\*"6,RS~V < 

(By Shri. G, P. Ananiharam and  = '~ VV  
AND:  % % % t 

3. State uI'K:--3r11ataka __ 
By its Secretary to the  '
Resrenue Department
M.S-BuiIding,_ -._  V   
Dr.   k  

2. The Dcpniy  '
Chamarajanagarw I}_isttict.,k  .  . '
Chaanaxajtaxmgar   

The  C:_yri1r2;p;;iA:es;i'¢5raé§r
Ko1Z§ega!.Sub--dia{§ "on

$.13

,A Cghaxnaxajanégar District

4; Th%ak%Ta&;%gsa1a§g%%%
 Taluk
Chainaiajanagar Disirici

##1##

This Wﬁl Pctiiiun is ﬁled under Ariicles 226 and 32? of the

in RA T'3n.!0f2(){}6~{}? by the ¥.e.3:':":6{i Deputy {';;;::m§§:iar::::;

Z

 



Chaxnamjanagar, iht: rcspondcni 110.2 herein dated 
Annexure - B by issue :31' an appmpriate writ in th§:'nr;ii12r:: '(af

(".'e§C~.

This W'ril Pckiiiun earning an   'V
Cent: made the following: -    * " ~  

oa§ER%

Heard the Cuuntsei ftmjthc  

2. The pctiﬁuncm     property and as Eht:
heirs ofiaie C.VjSx*i§f:;i§é_as21jfi;V.    'Git: mtsmberz-; of a
Hindu Undivi3¢%£_§"----  was Ema: fa,ih¢.~:r of
  3    iiie;grand«{'ai}1er ui' pciiiioncrs
n0.I(b)   he owner} and possessed the

iands, which    under 2: sale deed dated 24.8.3949

 #13933" whu in turn, had pun:h:~::scd' it from

j:k4.?.1947 and am khaia had been changed in

V _ E-cwt.:«1i':"*---- of--i:';V."3rinivasan in respeci uf the lands. The menu} cf

% ' * ;} i:gl'2i:-=__A;arxcVi""ii1¢: index er Lands aim mﬂmzt am said C.V-Sriniv:r.~:an

 £;wnc:r. He had died imcstaitz on 30.4.3974 and is survived

6

ccriioraxi or any other appmpriale writ er order ur.-aiireéiéijiz 



6

by the petitioners htzmin. The khata had been 

without any baﬁis and the name of the erstwhiie:  t 

was minted in the stead of  

therefurc requested the Tahsildmf. ttu__t:i'fet$t.§;'1%saia  L.

respect cf the land in survey   gunias
and sttrvcy nu.-459   u 15 guntas of
Ch:-unazajanagar, irtt'5':;;§2:3u1:~'.4;*§'  tlttreiri during his
iii}: time and     sttttgggzﬁmh building in the

RTC 5in_Cgl.u;fxttV"n{;;3};:2.._ -»   A

3. Tin;  Vﬁawcver, acting an the nspori ofa

V Rcvt:;;t;t§:"Is1:spct:t(3:t caiiled upon that: Exzzcutivc: Cifﬁcer, Taiuk

   Social 'eifa1*e Ofﬁcmr, Deputy Direuter,

 Ptitifticuliure and the Diwutur, Taiuk Agricultural

~V?nxi1;{3a..C§)a--¢$j§t:raﬁva Marketing Cemmittcc to furnish the: tietaiis

    timw they had ubtainud transfer of ﬂu: said pmptsﬂy, as thc:-2::

 _ "t'.'auts§mritics were anxwcnsble fur the buiidings that were ﬁmmi

 , ufcxisiing on the pmmiscs. g

 



4. During iht: pendency 0f the said    

Tahsildar, acting through the ﬁrs: pe:iiiii}:1t:z;_  

euzond mspundeni to issue appﬂkpriaitf'.(§ife:&3ii0n;§,."€{)Tit31§p()}1iIiiC!'1i"g

nu.4, to tzﬁisct 111:: said corrcciiun.  

5. The third  and main: 3.
wpurt at the   respondent had
isamcd an  11.5 the: cﬂbci that {hare is
no  by his uﬁicc. A simiiar
xirais «third rt::;pt;tn¢it:I:t, as W311, daied

9.9.2OQ4i,  had 2135:.) irrfurmcd Ehai there are

  éiutijaziruciiiiiiﬁ in purliums :3? survey nos.-*-158 and 459

   ufficcrs of the respective deparhncnls,

 _whua:{§"-.hui§'éii11§;:§; have been esiabiishcti wouid require: Eu furnish

ii d*.::__iai}:§"}i:; to haw and when the pmperiim»: were acquired and

 established on the pftttfliﬁﬁﬁ and E316 barsis 023 which it

" ~ . V€>\}7::§§ done.

5

 



6. Howcwtzr, the first petitioner had died on i8.4.2{}{}§1 and

is zguwived by his widow and chiidrea and his mukhcrk_Bfg":;.:'iz:.§'ia;

dated 10.9.2004, the Tam swig: wzaram 0{Ii<;§=Hr""i1.§§1d~ .;=..1u..m 

the fourth Iespondtmi to acquirt:  

Acquisiiiun Act, 1894, as i.hCH'.}:\§'|?'3S m;-, évidcncv:--"--le;~i' aﬁ 

acquisitiun oi' the pmperiy ave:iEaE'3iéV:V.;§n    dated
I 1.1.2005, he had   s~::uu.#ihtV depuia£ion
of Survcyurs for 'liand. A similar
rcquctzi was   ifﬁgﬁﬁéirai by lcﬁcr dated
 " was rm cvidenct: of
acquisiiiﬁa (.){éznJ'c::1rli¢:r point of time. This was

repealed by %  vi' dﬁparimeni. uf Huriicuiiure,

  .....

A ._ developmtanis, the ﬁmrth ra::§P¢2:1dcni has .rcfu&c§d in txszisidtzr 5.313 xtqumf. as? the peiitioncrrs il'!S=I;}f3I" as u " :::Iﬁ:;:csiia";g lx¥;2§;:-s.;ic,r of khala is concerned. The pcliiioncns were aim enderscmcni dated 25.1.2083 {(3 Ehis csffczci. The 3 pctitionazrs pmfcrrcd an appeal befort: the Assisiani C9Hniié:§i':;§§i'e3iie:r whu incidtmiaily, after ubstsrving that {have art: "

indicaic the acquisition uf the pm§érty« C.V.Sn'nivasarz by the State Gu>\T:c:_rn:nén£ land whﬁc with the ubgervwion made by and acﬁng cumrary in the ﬁ6S[}1.)ndt3ﬁE and in the face the the vamkxus dcparlmttms, that then: were no mcords uf the: uni}; rzzxzourzse:

would in the manner knuwn in law and {(3 cute ﬁ*n:_ (it'»_{'6£§'i hass pm-ceedcd to rcftaci the \V VappcaI.,«3§}§v an em; ¢i%ai%%e;iJ2A:*.2.29&s. ~ f2£i.i{iun:m had themaﬁer pmﬁsned 3 Rwision §?c:1i£i¢A.)i*:..u::§i¢§:*-.}A;':3'ét§x.:iion 136(3) of the Kzmtnaiaka Land Revenue .4 H 'T (héminaﬂcr mﬁmed to as 'the Act' fur brcviiy) before respondent- The s<~.-mmd respundcni, in Earn, had £116 Tahsiiciar is prﬁpare the ﬂit: for acquisition of the: :5 19 iami which was in the cxxzupaiiun 12? the: emvcral mom! :6:-:[3e3ndc:zi, by order dated £h¢,&: V transfer of khala, as s<.mgh£ under 'I-= writ petition. And acting in ftV13*§}:i'é:rg;nca: Vt»£'__ a;;g;%..;¢L,.m§.L)r the "

various dcpamtmenirs afortgsaid, "'dirt§i':£cd ihai appmpziziia sicps be iaktéii Q!" the prvperty bciunging la) the pci21Ai:une:rs§;A§n

9. In View ihe petitioners expected that the ighafgz' ., in their names and the auihcrritics of in actcordzmct: with law in Laying g:§_%:u'irnv§u lhtiiazadgz aﬁer acquisition uf the same. Hﬁwﬂvﬁf, has prucceded in mvisw his urder at aciing undesr at suu-mum power. The Vifrrﬁazsf, fevitzyving his own ti.-ariier urdcr whiic invuking the pmvisimns 25 of the KLR Act. It is {his order which is under T ' ~.

2% 11

10. Th: munsci For the peiiiiuncrs would point o1gij»§ha.€__in terms uf Ann¢;:x.tm:«A, the khata was requirtzd in ht: ' . name of the khaiedar nzurnuly, C.V.Srig1iAxe:;;sax: ;:i'i{i" '"

poriisms uf the land was ibund in §$t>ssc;i$si~t$n 101' »{)'i7. i};§f, depamncnis «of thc Stale, _ their ":2-Ii th::V rcpuris made: by their subcgnfinatgs,---éigﬁsiicxypdhféspunaisént having dimcicd ihai pxuccedings the Randi; in accordance wiih:.ia~\§§.,':-f.hc 'proceeded in the manner any rcview and it would iiéﬁﬁ under the pmvisions of 5t:ctiur1 V"E.3f':(${3} (ﬁxes not pmvidcvz fur any power of revignw. Lardcsr 3% Anncxum B iii: theruibrc i>e°iih;:iti§.A:juErié;dii:£i&t3n &!,I'l;¢V.{i".§'!'l{Jl'£-t::a's§, which mrghi in be set at naught by lhix 2 "

A 1. uf khaia in favuur of C.V.Srirriva5an in the was pursuant {:3 a mgisicmi sale deed and was in with the prmzisions of Seciiums }28 and 129 of the S Kamiaka Land Revenue Act, 19621 anti 3::

{hereunder and the zsamt: wuid be rc'iét§iSié{§« ;_3n.ly .;i:: i'§:¢ known to law. The prtaxeni im§1ugnm4iV._oi'd;:r at :,£'a1;s1i;'1e2«i::r:%;-E.Ai$:"..L thcrtzfortg wiihuui basis apart. _'Vi.'f:.£;§I'i';s'VV(Viit:Ei(3!}. There were an any such change or rtzview ggnd ihgg Iegai heirs uf enittred as the klzaicdans 'V intestate and tixcrcftxm, the C0uﬁ'§:3 gyctitiun be allowed.

113. wuuld seek to suppuri the sgaaeuggni 91' u.lV:;ji:u§V§iat'§s um 3:12.200': and 13.2.2009 in the impugrzcﬁ order. As cuuid be 'sewn on the V{L£'_i'i siaicmcni uf objtscéiuns filed on the diﬁkemni.

daics i:1§.:unsisieni.- in the ﬁrs! instance R was V' ﬁssriteruieti ihai, {here was nu wriiien d<.xmm{~:ni <31' trans.-zftrr in favour __"~<'3i' the ssarium-; departments whiic contending however, ihere was ' .an 0:'-at} pcnnissiun granicti by the crsiwhik: ewncr namtzly, Lute /$ 13 C.V.Sriniva:san permitting £316 auihoriiies to c0usiruc£._4vb:u'§l_§iix;gs and ocxzupy the sauna'

13. In the addiiiunai siatemzaiii uf stmghi Eu be uunttarxdcd that £here'__wusA favuur 9f the Stair: and its is to as the mic: deed 01' the year in favour of Taiuk Agricuiigmi' Society, Chainamjanagazr Them is 3 mcniiun property mid under ihai sale dccciiviaﬁraes ti3.V.S:inivasan in favour of the Stair: and it in 3 salt: which he wmsld seek t3i_r:iAv:rc;:ord héis the iitlc deed under which the: Séale 111:: property. This can hardiy be said to

-- :~:u:s£'2ii1§:'V¥.ht: urdcr.

V AA ' JThe uynienﬁun {had the land has bccn said in favgmur emf is nut suppuuried by any dmzumcrﬁ piaced on record _ ° wi1'it.:h wouid 1:911: fagcis di:s«:::[.§£.k: ﬁrm Siam: to have: the mvmuc Z 14 anhics in fatmur of its swam} departrntmts as'7§f:3ugtst crruntmusiy diI"tSt'-{Gd by {ht smctxml events whereby the revenue cntgitgs sisadc in.-ﬁsvézir 3'aie"g C.V.Sn'nivas.an, pursuant its the in survey nus. 45-3 and 459 53 1,19; lt!v'ttI:it',ﬂriﬁl played urn mourd to indicate that favuur ought two he diatxxnﬁﬁtttiii Y 1: as iega} mpmsentgtgivggs is said to have died intcstaieﬁjrutaict tu have the crxtriex made in [hair favour thcif wstabiislmd before the competent _--v..z;uthQ;it'y. V at:t§1uri_ty_ihat uuuid be exercised by nsspundent =1 36 of the Act is either by virtue of puwcr of ntzvié-2it)'ii«or An order having been passed at Anr1m»;1m:-

could" ttnemfurt be disturbed by the order at Annexure-B. is without jurisdiction and factuaiiy without any basis. Hones, the writ petition is adluwed. Annexunt:-B is quashed. The respondents are direcctcd tn make entﬁe:-2 of the names of the g 15 petitioners in the mcord of rights by the {ands bearing survey nu.4S3 mtseiixgzurirzgﬁ. !gut2§asw.s_§nd survey 110.459 measuring 3 acm-'__15 giurgiéias in :Cii3m;;1aj2j11a§g:s,r Disixicl. _ IN

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