Karnataka High Court
C Ramaiah Reddy vs The Government Of Karnataka on 11 February, 2010
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
9-.» IN THE HIGH Comm' 0:: KARNATAKA AT a.Ar-zsi:;}L:f;:=e;E ' T» ' AL DATED THIS THE 1:7" DAY oE'FE$Re3A'Rv,.;«2:€§1€!:_ BEFQRE 'mg HQWBLE MR, 3usncEA§3;:£oK .3.'-F-;i_Ii'~£--t'IVZ:§'*_53IuCéV;'é$'VE5§}I"
BETWEEN:
C, Ramaiah Raddy, Aged absut 51 yeaérfs, 53>' _ _ Sic: cbsnnappa f<éd*$sa '.
Riat Ramaiah Residy. €.2¢ien3r,«.. «. " V fiectef 'C', aa§a~;a 'r3-393%:
fiviaruthahaiiiii Post,"T; . _' Eangabre --'<_S6'3 83?; " Petitimer
Sri "r.- P; 'Vivékananda, Advacate) .~.'3s'§*.5D: %%%%% 1';-._ ' vTh:e,G--:;véfx§me.nt cf Karnataka, Re;2rTe5.éntéd"'b;y~' its Sesreiary 'ti: 'fifivérri-if;'--:e?ti§ Rexéengge Q-jépartmefitg . 54,53 ..$i..:iViQi3':§, __ xE.'}tz Ambédkar Veg/dhi, B§§"!,§§§$¥"Q -- 5&0 Q81.
"'§'?ié§A Deputy Commissioner, Eiangaiore fiistrifit, K;.G. Read, Banaaiare - 560.039' The Syeciai aeputy Commmioner, Baiwgamre [}§5ti'3v:":'£:, i<.G. Road, fiazigaiare --~ 566 $39, Raspanderzts {E-21-Sr? R, Kumar, 5?} ix} 'rm writ petéiien is flies unéar Articses 225 andj'22f'zi%e;fA the C0?'2Si§iZLitiC*!'§ of Inéia praying to direct the rwpondsr-:--i.:$ t_9L' iafuné 25% :21? ism bid amount viz., Rs.93,?S,£)GG.f- d§L%ositédL_"by'*-*§h'$.
geiiiioner pursuant to the public auction fit;-fifiCa--tifcn_ daté_3d"".._ 25,5389? at Annexure-A ta: the writ__paet§t'ion_'a£er;g.'witi:v_§:1tere$t_ at 12% 9.3. within the time which wiif 'L32'*§ti§uviata£i.___bgT_TthifiR.
Hcufbie Court. V This writ yetiticm :oming'[v.¢i2....for'A?r%§§m_ir§:§f§i._jHa:ari}§g {Ems-' ciay, the court made the f'ai!0wing':._ " -- 'U Sri R,KL¥f'!'!&§', the ieémééfiieader is eiirected ts take netice fast' a V' "
2, "fire--.p»a§§*:§'i:.:~:"q'af'%3§'s.:§@:.s§ht a writ sf manéarnug seeking the refund' * den-esiteé by the pestitianer ._.§ursua:_i; t:::~ his"'e:fiér§§é%sg as the as,:z::ti::m~purchaser¢ As the '-p?<épte:*:';t€ie$v's'§1r:%.§u.e$t:on are mt avafilabfie far saie Q!' are the 5:2Lf§}e%'§F:_;§":'a:?'£:iF€_:f:E__Q§:;'§§ii.§gat§:3n, tha resparaéentg are in rm pesitizm to execaté tiié ':;:§a§ie dead and hanzimrer the przxgsessimrt ef the H H " 4.";ar.§;;>e:i§ésVV§'i§ zquefiiasn i§ 231:2 patiticnerg 3* Sr': TJZ 'sjivekanarsda, the iearned courrsei for the _ §;'setiti9r:e:' gazbmits that the issue is £15 more reg ifitegra. It 5 cmiarszci by the Déwsisier; much jzzdgmesit of this Caurt, fiated HEM;
12,:10.2GQ9 passeé in w..A.:\:o.9s4;2oa9, mg-j_fGayékn%*r;é:::** Pieaéer is in no pogitmn to d§$pa.:te tha:-same}. '_ 4' Fcziimsirzg the said i'.Ji'«Jif.sion 5é'ir;c§1 §:§:i.$.§{%:én:_;l « 3% '. ' petition is dimoseé at' with 3 direciiit-V:§§yv:§;::>VVf:h\¢2' '$*-;a§§§d fiespondent to refund 3 mm of §§.$,93;§'_S7;'--*3_Q§':;;)- ,f:'%;§'tii»;.__'§».VtvLi'i1Ear§:~$t Vfhe rate af 5% Ra mm the data cf s"a'é'§v¢§'¥ é§1rf;f:#:V+ia«:t';t tiii the 53329 of refzsnd. Vé$P§_fiéeu§_§:::i$:'V.'5'i*re;§ted ta refund the amount aiong iévithin an zauter iimit of two menthfi fr::;r§§2TAf:§i:§V§>,§;vA3'«.% S: This :§ie&t_§t§@n 'i:::__ éziisfiefééd cf atcoréingiy. Ne: eréer a3 to ' Sd/-4 JUDGE