Vanajakshi Marakalthy vs The Land Tribunal Udupi Taluk Udupi on 11 April, 2008

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Karnataka High Court

Vanajakshi Marakalthy vs The Land Tribunal Udupi Taluk Udupi on 11 April, 2008

Bench: Huluvadi G.Ramesh

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THE H()N'BLE M1e..ws'y1'u%:1«;%%

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Smt. Vanajakshi M'arakaIti1y;--.  
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LJIU 111-LU I-31153-1'.-ll lVid.l}I.lI\,Lli 
Major, Aged' «5V3--yea=1_'s, 3; .. ._
R10 Ke.la1"kalafBctt1a, Nejar,   . ,
Udupi:'Tal=,&k I3--is!;riL1".vL.    ii-.P--F:'!'I1'I JN "'

my sti%;A%;i;xng{§¢ika  Aa§§;

AND_:_ % _

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Ljdupi 'I'al1l V'------Udupi,

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my .[lh'~.DUhlUl?1l}'.

  __¥-Eﬁéiaqtlarters Assistant to

.Eh.*.L_ %:;~ep-.:13,;~ C-emmissioner,
'(_)ffict': ofthc Deput_v Cnmm1s.<mmc1'_.

x -.Udupi.

 The Deputy Commissioner,

Udupi District,
U dupi. \\ 9 ,o/
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4. Smt.Lee-lavathy,
Major, Dfo Muthakka,

so .... ........ ;
Quvmuu Ns'i:'a':'LS ,

Kalyanpura,
Udupi Tahik & District.

5. Ramachandra, Major,   ~-

S/0 Muthakka,

'Suvarna Nivas',

Kalyanpura, ._ ,_     _
Udupi Taiuk & '£}isi:ricf;'--«,  ESPQNBIENTS V

(By Sri.Nadiga S1:ij'va.na11«ié{;$p:;;'HCGP fof %1;1;%1 'to R-3.

Sr1.Prasanna.'v'.R.,"Adv. I{)rvR§.4}"--  ..

'l'%_'§is 'Q-Jz9iVt P£:tit'E9.:"i is E...-£1' 'under Aﬂicles 226 and 227 nf

the Cohs3.it;iti0i';_ of-.I;1_§iiaV_ '*_ay_i_'11g_to quash the impugned order
vidc  } 4i{.9.,0'5L_'ny''R42.  '

 coming on for prvz:}ii':iii1arjv' hcarﬁig in
'B' 'Group ﬂ';i_s 'day. the Court made the following:

 

, V Patitésaacr "as s=nug..t I92' to qllash th... order passed by the

 2?". -réspondent at Annexure 'Di dated 14.9.05 in LRF

(R134/2005-06.

AV



2. An application was ﬁled by the mother of the

'' ting oeeupan 'yr i*igi_its fespect of

the property in Sy.No.68(2) measu-riiiigv  4_ of

Kelarkalabettu Village of Udu'p'i'*Talul<.  

22.1.79. which was e'hai'lenged"*   Court in
W.P.No. 1 9552/79: ' he   came iitollae transferred to

Appellate  Alltl}0l'lVt_Y:.'ﬂlltiliij of the Appellate

 and this Court by order

:d_ated--  the matter back to the Tributial for

lives};enquiiy,lD1izin.g the pendenev of he na er be or th.

 Land '"iﬂ!i'l:lZ.'-"l!]1v:;l?"'."£l'l6 4"' respondent said to have ﬁled an

" j applieatiotl for transfer of the ease to some other Tribunal and A aeeonjingly, the 2"" respondent/Headquarters Assistant to the "D---":ut_',' Commissioner, w:...out nouee .0 tie petinoner saad to i have transferred the matter from Land Tribunal, Udupi to Land Tribunal, Kundapur. Hence, this petition. e . ./' "trai1sferred the I-ea-d _he learned Counsel for the petitioner, the learned Government Pieader and the ieariae:d--«. iiiourisei representing the contesting respondents. 5 'T4'. ' _ a' 1' __ .I,_. I"

4. it IS the sabnnssren et tne petitioner s '.2-nniisei~.t!ia, 2"" respondent has no poiiieerﬁte pass isneh In sunport of his argument,iliejrelied tlie..decisiio:ireported in ILR 19-4 K_A_R_ l963'A...in:'_ theirnase°'oit":Cn*sh:r1i1' Fernandes Vs. 4.1.

..£' ..

1 Hit?

B.A.RaliiVman'l' to . contend that Seetiori 48(1) o K-arnataka Land Reforins Aetdoes provide for any such transfer of the i'natter t7ro'inforie _Ta!uc--..te another taluk and it is his contention t.....'t._<.ere p%l."§{'..'3 additional tril:-nnals and the Deputy Cornmissiione-t._would have passed an order of transfer to some _ m.=1ier,'n{bt:na1 instead of transferring the matter to Kundapur the Headquarter Assistant without any power has rr"t-r. It appears t.--'-t -

time on the prejudice being pleaded by the 4%' respondent the matter has been transferred from Udupi to Kundapur. W the

5. It is the submission of the learned Couns--e_i for the contesting respondents that now since the Pi'esid_i:!g'CJfficer as well as the members of the Tribunal have '_eli:2i1iged kn . ' ' H +1.'. " A A' .k"'+' 7 +1';

W any iinpediment ts ee:n.nue me,}1:e.eeu1ng,s._.,etere me, Land Tribunal, Udupi itself.

6. In View oil"--«1;lie vrriade, the impugned order ____.____ __4_ ____________ __ ;_ _ "J, _h 4,77A_,4L,,4 p seed I. A1111 xur. 'I3-'. ' the 25 Iesponden 'Headqu rters Assistant it ieeifdereiliithat the matter be dealt by the iiitselfilibr disposal iii accordance with A ;l Sdf-3 Judge

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