Karnataka High Court
L A Krishnappa S/O Anjanappa vs State Of Karnataka on 23 January, 2009
Author: Anand Byrareddy
Bench: Anand Byrareddy
guntas. Th: petitioner has been cu1tiva_;;ifing _V'»-.f';:hg
entire land as was: thereof. The pot
land is as part at survey number
posaessicn and is not
purpoaa and had not been ;ar;cupia:gi:"~by A' 'V
Path, tank or stream a
burial ground nor a8gignad"'.f'.§z_f §a1:ta.§iés." It is
only classified as agriculture.
Nevertheless _ the
nntira largfi' -as' ' Vkvhgfiabta) :01: the
othax uses for the
b¢tt¢r:':.V_Acul£§,¥}};:ti§m 3 remaining land. 'rho
petitiot'io:: _' be the owner or the
landgiza. 3fin'gjr' 1%. 59 measuring 30 guntaa at
€!igV£"V.;E'€2'-VE..£J;"?"i:i2.£'T:I:3.A_. an<:W'i'ti guntas :21? pct kharab, which
is as Pot xhnrab{b)1ms. -mm
pcn't:Lf.io_rxaa.i:fL'?iV'aIa not bun using pot kharab {bi
3-«. _ -po::ti<is1___ 1-or the land for any. purpose at
'V " " :L:"a_g;:*;:t¥:;«;1tura .
'rho petitioner making to diwrt the land
in the entire survey numbers above mentionad fer
the purposu of residential use had applied to the
@
-av-wwarlnla Va It\l"lI\lIl'\\ll"'l|'\l"§. l'11\?l"I W-I\J'J§" UP
second respondent, for permission
conversion 0: land rot residential §urpOag;""«'.e'§3f::
his notice dated 25.7.2908, the second 1 has demanded a conversion tine '$53 acre and in respect at 2_. _acre47s1'3;0 gui:--i;a§' V' Khaxabtaj land, payment at at 9.5.38 Laich pm: a¢:re,;.._ 'rm petitioner to the notice, thqi fag,-saeixdod at the prescribedii to the arable as the unarable portior:i'.io:i':_ 2 is ounce:-nod, the demand to the Govarmeant of the lireiuei A' .... the land as natiriod. 'rho
-1-.---ms pe,titie:;e:::v'«.fl}:ra.ing aggrieved by this excessive Qexiead Z .pi;e;ferred this petition. 4"..___i'i~'!'he counsel for the petitioner would that the relevant provisions under the bend flevenue Kulea, 1966 and the pxwisions 0:' Land Revenue Act, 1964 wauld be Rule: 21, which pravidss rm: classification of lands. s:.:b- Rula (:2) of Rule 21 reads as .f¢11mrs:- 3
---. wave": can nu-uuur-u.M¢\r| ruwn HOUR! Elf' fififlwflfflfifl HIGH £..'UUR"f The counsel would than draw attent:_L.¢>§_i-..4'_:'e£ this Court to Rule 101 of the au1es,_§fi1§§é§a f_ extracted herein it}: ready .re.¥.'e.rence:_-.--V--.., _:': _ ' "Run 107. Levy at .£ina;:'1.«£é.$_§'.'A~ agricultural and tor non#§§gicfiififi;a1 ¢§&{~~wfhe auntmnt 0: sins whipfh lgvifid sub- saction{7) az soctié§'$S sfigil $§ fit the rates speciried in tha tab;e_§§1#&,€ném§i§;; 81 no Place ' *i1!umaa. ' ' ', hate or rim
---- _ In Rupaas '3 -- par sqmzetro Residential ,f~nistgic:} wad all iénds within Bangaloxa fim_xieipai'v. L' 13-45 turhqg u. carvnratian limits _ _a'=._ distance at 18 fiiwlematraa from the .v'¢nrp«bration liaits V' atlas: glances.
["'--§:ff:~e»§ jfcxounaai. would contend that it is h clear that the canvorsian and fine 'TjLV4:_&'r;r§§crib¢d do nut: make any distinction between an firablc portion 01' land and an unstable portion at 3
-4--nun VUIWIUIII "3 I\rI.I\1Il'\ll'\l\.P'I I"iI'\$FI Q99"? EFF fl3KEVfi'ifQ"A "I531 3 amount calculated on the ictxnz-213(2) land is illegal and without authority The counsel would draw tilts Court to the circular claxifyifigvthis ;T:'t$:$:¥'.:1v'g.*i.'é>n'jHs~ V understand by that Gwéftfifient, as 9.12.1971, which isx"s:3.; Art¥:ti'x'xl1if¢v;j"A:'," arfidwrhiich is extracted herein fcz 5 "Bot umslr Eula 2142;
Edi V _ L:'l,aa_;si.£i7a:i:""'"§s unfit for g' \ aq:ic£q;n;§;:.a1 fliiie' l '*,&:':':e""' 'at-= l inciudiiis-9 afixa mi--1Eiings or thrashing riaoxs _ha§;c:--sr,-' As clarified by the hair' _D'epar?.;de-;iit,V_'"--ill". pet Kharab lands which term "p.art_c:£ A7-3» "%:i>lding and which have not ..«§}.>'vee'n refinervggi :0: Government Ear assigned for pfifposa or fax any athar puz-passes "'m§n§i6fig:<1':..in Rule 21(2}(b} or the Hystare " --..4li;altu7."L£3.éfiré'nue Rules, balong to the owner 91' th.;a"a:irv¢y number and not Government. who quglstion of any further disposal of such Fat AA 'l".I€haxah lands does not tharafora arise." Flltthflr, the counsal wauld point out that in " so far as a later Ciraulaz dated 16.9.1994, which is at Jknnexzwe-"I13" to tn: petition is cgncerned, é
-m-_.. _........ ... -uranium':-1|lrII\r1-lll\?ll uvvru Ur AHRNREHRM Hiwfl LUUKE U!" ¥{flK%'J:W§}%W.,% HEGH CB1 ; 95»-
I2 praviaians or law, which have been rn.£arrod{ '%.',a heruin above. There is no indication is a distintztion between an arable land and unarablo portien or 3.&iid;' « 3'12: pr§r§1i_§:L¢§ia of section 95 rolating "--__£:'on\f§;fri:>rgs,'-"V agricultural land for prii-;a;§aegV:'v_:dE2 o"§' fiat also mks any such, diat,tn51'::i.§r:~,LA. .' "i<Ian<:é§, that state Government fi.=r!zi'nA§ :i:r:$:»V0I1:ret the provisions in_A'~9rder"""i.:~c§':: revenue would not in respect of Pot mag? said that tha stats same as Government lands. ltharab (it) lands are concerruud, a'£i:_e 'nivifiiéfi Bench decision referred ts.:A ..'cat§§6rivca1 on this aspect and that 'h §aes:..:t:'i«;1ality. 'there is no othnr manner in.'v§iéh firavisicens could be intorpratad. x '= I-taxx¢:¢, the demand in clearly illegal A -.e:rhnot be sustained. in than circumstances, demand for payment at' ns.e5,5a,ooa/---- as Pmarkat price for 2 acres 10 quntas of xharab (a) land in sunny No.59, hakshmipura 'Village, 8 wp-wwr-opa. -we any-'rant:-nun-III:-1 nuuwuvlu VuI\l'\0¢\u mu: IMr'|l\lVn!"nlr'I%\l'l llliiill Vnlflnlh Yommanthpur Hcbli, Bangalara {Worth 1$alul;g;;_f;ay;a%££s grant or parmission ta: conversion is is accordingly, quashed.
8. Amaxura-"B" diraci:ing;- T A. 3ttSe:g 1 VI'§;a-"if'é I:i1.;'§"=:i;_ A' Authentic: to impose market. vain?" on ta) partion at the land and vL'?£§c9ye.z' th§ Iron the applicants aJ;_§'¢'::a:.vL"':ii.Vl,.;tv§'6:,xa1 1a accordingly, quashed. H
9. ."'¢:'ii,.:j:'iii:ta¢:i to grant canveraifggi 'fife: 16 guntas at land _1fi_'§r;:nt:ns at xhax-ah ta) portion of the abavc land on paymesgt, "cc§i:v'e.:;'afer:VA"'..£ine as prescribed under Ru);-':L..i'0?'-L».o£ _the Kafnvataka Land Revenue Rules and shall be raised for payment at vjaéJ;V1 iéi bn 2 acres 10 guntaa of Kharab ta) "J-ind. " ..
fiiha patition stands diapoaad of accordingly. Sd/~ Judge fialb/-