Karnataka High Court
N.Padmanabhayya vs Ramayya Aithala & Ors. on 22 February, 2011
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
PAR LE ERE Tost TE 8 EL Doe Pe NAS 8 teP FRB APE BREE EE age hee ee cee ee ek a a ee ee! 4 & B HIGH COURT OF KARNATAKA AT BANGALORE. DATED THIS THE 22. DAY OF FEBRUARY ROLE. -- J etitwener 7 about 78 -- "Brust by brok are) eollur Poet: DUK. . Since Dead by hia Le. Se. Veukataramanna Aithal | a Venlentalrrishna Aithal _ a ak go, Vukamoice Trustee | .. Kollur, Kundawura, Udupi 2. VWishweeherayye S/o Sadashivayya Hindu, Aged about 68 years of a é ceva Bowe ae > 2 hd cal RASIR EOP RARE ATA Ris Pillar LAIMA OP ROAR To ROE CE UALS A PU, 227ot te Constitution ar in beh 2 Residing at Bal du of dy Vilage and Poet pur, OR. rl efor Hate Authority Coondapur Taluk Coondapar D DDE. eapormierits (By: Sri K. Sue «Ady, for LRa of Ri - Sri.r, Kumar HOCP fer 23 Sri. Ananda Shaw and LN. Rajashetaar, dvs, for 4) Melt Petition ig' filed urecer | tion IB] of cre rfw See, VF of the ELR Eafe Articles 226 fore the Land Refor "apur a8 Writ petiti .... Pribunal, Kundapura, in 276/775. He submits that he je Che purch mi the year 1980. The ground & or atlecking the order BOARMAT ABA, ITM PE LAURE IP BLU Paik PEGI LAE " 296403/ 16 1 Sasha Hal Ph Hh EAE i EE, EE a a, ERE BUS NAA EAR PLEASE ALE FL BUPA SA Pee LILES Fae Get. sae: by the land tribunel ie; there are no order to prove the possession and cultivation ag on the. appointed date the tenant has not produced any. tue recorde like RTC and what hae been produced Sy. Ho. 45/2 and 4572 a te, » the . i 20.5 cents respect tively, "put no evidence or documents hav L mepecton mace on to thet effect, alno doce not ¢ we about cultwation im sce on 10/08/1974 and Form the lend: Porm No. 7 de' eed 29/12/1979 which goes to show that oe cppplications were made only for the dwelling house and 18 & BWOrhi MHSh COURT on # a MiG CAWRT OP ROAR ALAA MEIN CORI) GP KLAR AT, ALATA A. % SI Pepe Pt Ae tie b Ade PPAF a - ae ori 01/03) 1074 the te: PARSE TORA MN iMabt LAM) Lae sorded ier having no med counsel subyittted thet. the courmel appeating en behalf of the tenant submitted that the rar o or "tiie land tribune) fees any infirmities. He eubrtted thet it ia not the oune "ofthe petitioner that the order i in contravention of any provisions. in fact tribunal res barred tae per vid reseipte and revenue receipts for bers 'end the House which were @1 posseasion of the to the commision that ant was considered and cau sa wWaG in cocupstion. Spot - Jnwpection: dated 26/03/1987 arvi alec RTC hes beer murued Gooorler te frac mat ¢ ricultural activi on the land and it is found that Arecanut and other are referred by the tribunal f FRY OF KARNATAKA HIGH COLL La Pe Lage FARMS BB oe at eee ? oy refarerice Wee eet awide | in the suit on ds . As it @ submitted by the petitioner, * ie - Under section oe of Kenaataica | Form: Nea could be made it hos i @ iu 2 in LSS? (6) KLJ 48, | int 1 the cage of Kusura yerthy Ve. Lar dl Tribunal: Udupi J ent referred by Kannada ard Others. Ty e aworn state thie petitioner carat be cons! ered aince it does not r the signature of f chaicman or any members to that Bed pureusnt to euch Furth ao the or rer cocesion., 4, The learned Government Advocate supported cof the trite si of the auberieeiore 7 heve I. ia true that the it he ia cul at fle Form No. 2A i W OAGURYT OF KARMATOKA High COURT e ~ < bt Zz ae < .) 2 =
> 3 i 4 Z at oe T Swit BPP PD Ed E é 2 at least iw disprove that 'the Bey t wae not cultivating the letic persoy ly r for 'the "eof & wn48 2A. In the absence of any j epecific. evidenoe this ie for the court t to deoide 28 to whether the teruant ie 2. purohithe or aD at piclowist "leet provisions oft ah & Act oe "declaration of 1: , egrioniturist its. "acooptad, 3 21/08/ 1975 and order sheet to ' aler care "ot be e considered eince they de not bear Or amy other that they ware to be the true f view, or 'the fact. that the writ petition was disposed of no such. contention wes taken earher., opet imepection the agricultural a Sy re ae et isd oe _ £ 2 %, PES, § Your Baal all a Baa EE SS ae BE wee PASE the matter. The RTC produced for the year 1967-68 > el owner hes beer: fou' icultural activities Kes. amut, jack fruit trees. As it is referred inthe ordee cll haw also verified the land revenue and receipia im respect of the Jand in quewtien. In iit of these evidences and materiala 2 in view of the fact.that the tribunal hae interiere.