Monappa Gavadu Patil vs State Of Karnataka & Others on 21 February, 2011

[Cites 2, Cited by 1]

Karnataka High Court

Monappa Gavadu Patil vs State Of Karnataka & Others on 21 February, 2011

Bench: A.S.Bopanna

E.

IN THE HEGH COURT OF KARNATAKA AT BANGALORE

IDATEID THES THE 21%' I)AY OF FEBRUARY' 2011
PRESENT 
'I.'PiE HON"BLE 1'vIR.J.S.KHEHAR, CHEEEF 
THE HGN'BE..E3 MRJUSTICE2   "  H

W1*itPetii:ic)z1 Nos.19852?19E§5'7;"-EEC}1*'Q{K;¥';R;FZ':§iS--}PIL3   

Between

1.

av

Monappa Gavad u Patii.  "' V
S/0 Gavadu P211111 "  
Aged 50 years, Agri.(311.}.1,3.::.'I'iSt_ _

c B Patii 5/0 E ?a:_{i1-  '   . _
Aged 80 years. Ag_rj§:L1£t.zV1ri::_§i',  1 ._ 

B H    
Aged; 40'  A§§1'.i__cu}.t.13'risi.  V

K1~is=;;m;::;B /0 B'I3esaj
Aged . 30 gsiéafs, Pigfi-C_L1§.tL11'jSi

A31 are a Ber123k3f1a,.I'é'2ﬁ Ei' V.

Belgaum 'I:'a1uis;.  I3*£sf1*~1"'c:i.

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... Petitionms

" "  _  S Base1i¥aI'e1j adv. ,]

S£'.:3J{:<é =§.;_f Kar:1at::1ka & Others
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2

'I'h£2 SecreI':a1*y, IT)e.p21rt:mem: of
C0mr11e1'Ce and Indust1'.ies
G<)ve1*nn1e11t, of K21r1121takz~1  Respondents;

{IE3}-»* Sri I-3as~:.z1va3"aj Ka1"edciy. Pr1.CnA. for R-1 to 3) "_E'h€.s€ Writ Pet:it.i()11s 3.II'€ fileci under »f:3.I1Ci 227 of the C:)11st.i_t'.':.:t.i011 of I11e:iia pI"E1}?"EI1§§ i;0----§:1_t1e1s1f1"{;~rCivs2r* dated 14.1.2004 passed by R~2_.

as Armexure+C and €:E(r.., These Writ Pe€.i{.i0ns t,som'_1rig 6:1 '~,£%:a1'.."'~fL£.:*t;herA c<:msiderat,i(m this day. Ch.i&:i:-h__J 1.1st.i"c:.<:: "r;"2e1cic:"'t,'i'1V;:.{o11of;Ving:_ J.S.Khehar. C.J. (O1;2;11.}..V:"

"he i'21cjta;:z):I p(;'sii.éoi"; the statement. of to the grant/use of deserves to be made €10 of 0bjec:ti<>11s{j()in€1y ﬂied on behaxlfgi",t.1éVE:._%:§A;f§p£;%iLd'ent:s}€Paragraph 3 accordingly, In reply to p::1r21--2. 1. of the VVI'i'€, petiiticms, it is VV's_u'2;)mit.t.ed that the lands in question are ;;;;_:;93;_i:'r211'121 iands and these lands are covered with "Jzmgii trees and as such, the lands are not 4' stliiable for grazing of Caiitlcés. i\/Ioreover, these lands are jzzsf, 8 kms away from the: centre place of }§3eigaum. After mmsiciering these aspects and the £3101. that this {third r'essp<)31deni:

E11s3t.if:.:.1i:ic>11 is 21 C}m-'em_mez1t Agen<:'y and ii: £3 ::tsi:.a?:>Iis=;h<:d for gjtlldiict p:1:'p(_:se for the '£3§f}'1€if§i{'. {:5 sz.:.g;21:f<rar1e ;;:*<3w€-:':"s; {>5 E.3eIg21um {i'i§Si'ﬂ€f§L§ the Ezzzxcisee in <Tgm%=si:§{.>':'1 2?J'€? g.§ram:s:::i.""

copy of p:'0c:1L:::e€i--.__ 3 A perusal ef the averments made in paragraph 3 reveal, that the gemal Iancis, under referenee, which are subject matter ef ehalienge at the halide of the petiﬁiegfiers, are heated 8 K1118 away from the centre cf Belgagzxi A'

2. Eneofer as the 1€ga§if'§f'O§-The< 'iSS;L;i§'V:»?;%iVS€'(iv €{f£.'t:}1e hands ef the petitioners is Corieezijed, en: 'a,,tie:§{tfi':::19i"has A been invited, very fairly iém:n¢.§ fer 'thee petitionersg to a deeieign D"i'v'i3ien Bench of this; Caurt in Sri vs. The State of Karn3.ta1§a«*:e:7f;:i No.44'? 71/ 2001, decided this Court, inter alia, held as u1'1;f1er:' * T. .V , A ' . "V13.: I'§$1xzii1«g,f "gi§1::n eur consideratien ti) the above facts irivelvezi and the contentions thereto, we "'~a1f'e eff-.th'»e View that even though the lands in queetei(_>_;1ﬁNere initially classified as gems} lands at 3. time when it was in the Viliage limits, it had '«..thereafter lost its characteristics of game} land 9' to the growth of Bangalore City and its A ---Eeeation being Within 18 kme. This is evidenced ' , f~i:>y the faet that the lands in Kasavanahaili came is be included in the residenijei zcme 111 the Comprehensive Development Pian appmveci an 05.01.1995. Such zoning of 13nd use and regulatiene made for the Bangalere Local Piarmizzg Area under the pmvieiene ef the ET $1 C? Aet, weulé be ggeverned by the previsiens ef that act; emee it weuld have everrieimg effect as previéne-ei unéer Sectien ?§«»';'*v§.. Hence, ii": téze inseam ease, me grant meﬁe eubee-queneiy ex ZXSLEQGE 351$ 33;._§G.2Qi'.}i ﬁe net geveemeé ﬂy the p:re'%:ie;:i.e1'1s eenieineé in {he ELF; Ase ae it 4 wauld stand (:~uSi:ed. As such, the c0r1te1":i.io1'1 of the P€ti"Eii()I1f3I'S that there vioiaticm of Sections 71 and 72 of the KLR Act for 11011~c:0mp'Iiar1ce of Rule 9?[4) of the KLR Ruies does I}0"E C_C)I'I1fl'1€§.'{'1d to mi." ' "

In xﬁew of Ehe deciisécm reI1dé3.red by this C{>1.:t§f.~,----é:g;:. _.E:;:é;':§_'}3cez1 eXtir2:.(:t,ed heI"eiI1a.b(>ve, sire? of that."' cthailtmge raiesed by the p€1;iti<i,r1e31'S..W;aS._ Ii"iA1"E£'€2(T4)'3".=(1vfi;'_iVF,,?_C§. 0:1'; ] account: of the I'ac:i:, {that the? 3_._aI1d$"xyhic_i1 \%Je 1'tjV-3 .§:_a1r1i§:1* goztfiiil hands have, in terms of th(3 C)'_€"d-Eflf pasxv:-(::ci"1:>y":the Division Bench, Iost their (:ha;tg§{:te1*i'st',i§:sbf _g.:) i13ai Iands.

3. For the 1'ea7s§:~1':a'S i"e(-:::;V1*d--i:§d__ i.hereinab0Ve, the instant.'peifiit.'im€i3»,"*-beiﬁ'g§~--devoid of any mezrits, are hereby .dis.mis;séd".' "

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