Karnataka High Court
Ramu Parasa Samagar Since Decd By His Lr vs The State Of Karnataka By Its Secy Rev ... on 31 May, 2008
Author: N.K.Patil
Bench: N.K.Patil
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THES W}? CQMWG CM FQR HEARQNG T?-HS DAY? THE COME?'-.»T
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:ORDER:
'fhe petitieners being aggrieved by the H arder daied 7.1.2003 passed by Tzebunal, Athani, bearmg Nag,TNCV§T:fé;R:16?$'I. v§dé* "' Ann$xure- Q, §n respect: of the: 28 and 29 measuring 30 acré:$":«1? acgrés 29 Qantas, respectively, . _ sétuafg. 3§fii'.£!,.'a'ge, Athané taiuk, have 2, It i$__;:: o%. V quesfianing the correcfr3es5;* 18.2.1982 passed by the Land Tri§>':i'n:g£, No.TNC:SR:16?'5 have flied a "b#fG.r&:fi1is Court £1': No. 3Q?49f1Q93. T153's:é'éd._wri:%;pgfi£ic:n had ceme--up for consideration beforé 6*" November 2000. This Caurt has . ialwyed the fiiaid writ petitian and remanded the matter to 'jffihe':LfLA&t§¢§j'A"E"ribuna£, Athani, with a direction in dispose of gafna £n accerdance with law. !n the said order, this fléf "IRES HIGH CC)13R'3' OF KARNATAKA AT BAEQGALORE W.P.NO.2'?9é O}? 2383 'F IN THE HIGH C{3{.?R"§' OF §{ARNA?AKA AT BANGALGRK. W,?'.N().?.?°§6 OF EQIE3 stated supra, petitioners h$re%n fait necessitaied t_:.:z__ present this vvfit pefitian.
3. 2 have heard learned caunsei 3ppea':5i{f§g.:VA§::eVr"' petitieners and learned ceunsez-5 "a1;.":,z;;e7arérs§ " ._¥'=:;§{"7' sespondents at censiderebke iszngth of
4. After carafm perusai _ égdé passed by tha Land Tribur;_a '¥~?._ A:r§;%:§§k% .2oG3#vade Annexure-Q, which rung... what it emerges is that, discussed the eviden¢e__ aid§€i®g§_' the stand taken by to substantiate thaér respective reascnéng or finding as vazagh, nor there és any reference ré'§Vap,j§ingV sayargiidncuments pmduced by the petétéaners :' *.___,s;nd Qhich are very much avafiabie in the %_Tj'_:«.gfg;2'e.=ga:1t 1*'¥:¥v:éA,'[. when *:he matter is taken up far .'_'V"son§§§§:'.$e§{aii§en. §t is significant to note that, when the . baa been remanded by this Court vide order dated IN THE HIGH COURT OF KARRATAKA A? BA2*€GAi.C}RE \3:',P,E\EO,'?.',?% 017 $3 IN T'}E EIGH CGUR? C337 KAKNATAKA AT BANGALORE. 'Ar1P.?~%£j}.2'?95 OF 2{'r{?3
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83' Navamber 2086 passed in W.P.No.3S74§/7 para-2 9? the order, it is spec;§fica¥¥y refarreczi:
documents A1 in 13 were marked, =¢;%3it;%:--.A that additécnai exédence has bVeen 7§é%Af£¥A§' "fhereafter, in View of abafitéon <3f"i§;f§é~:.can"s.:'.t§i:;§:t§eri'.= Appeéiate Autharity, the mafia; £:Q?..§g§;V' pr@5ee5i}ed further. When such being :§hé:. v{'.zA§éE3% 7Tz'ibunai, Athena sught ts hafixéi in strict cempfianca sf Vthe Karnataka Land Refomgé reference ta Rule 17' of the Larzfl wéih section 34 of me Laggd Rex{;e_;§fi:3ee..Az:£ aT'::Acr2V_VV1§if%er§ef;s~2r, eught ta have decided % afférfiing reasanabie epportunity tn the L p:et§'t§ci':§c.=::rAi-*§«.e..eizzVi& :'§Vii"L:;;e'f§%ié"onance with tha meterE3!$ e\;aE!ab¥e ifige 3f §ér.. 3 finding? as to whether the §ands in 'alr.e§ aivéenanted sand as on '!.3.1Q74 and whethez"
'A" ¥:?=ee_' ;§etE§i§®§:'s*, have e$ta£3££shed that they are cukévating {A!'3;e:4_4'4:.'*3a§d £ands prim £9 1.3.1974. But after carefué
1.------we---n--.-----'05 IN 'f'HE HEGH {HURT OF KARNATAKA is? BANGALORE W,P.'§\3'O.2?96 G33' 2903 12¢ TEE HIGH COURT 0,? KARNATAKA AT BANGA-.LC>RE. E:-,rfii>N:f;.2?95 01? 2993
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ev3£u3tém ef the aide: passed by the Land Tribunaé, Athena no such findéng is forthsaming. Therafare, § :§%n[. 3? the cansidered View tihat, in viem{A.Va5f neé"cG:1§:'v;:¢3:is:gV prsper enquiry and not desédéng the r§*= att;a'=._{r in 't%':e"t'::'af:;§ $ 77: the arai and documentary evidér}:€;g_ 3s:a3'i'£a§§a_VVo :~';Jfi:£.é;~§hé impugned order passad by the-------£:.}.'§nd"--~..}':'ib{:%§s§--, Mhani carmet be sustained and""ifi§2' T'%%l!:va.:£)'§e._. to be set .... ..
5. Far thé' 'w:'§t petition fi§ed by petit¥c1n¢fs;"' fgziiawing dérectianst
(i) Tifé. petiticners is alkzwed in part.
irf;p;;1gné é§"'Ei%der dated 7'.1.2OQ3 passed by th'é§-.. Vfiggpondent-Land Tribunafi, Afifiani in AV'fi ¢'¥4*7<)ceét3§\,mg ATNC:T:SR:1676 vide Annexure-»Q is "'.hé:;éby.Tset aside.
Matter stands remitted back in the mcond V r;§s§p7Vbhdent~Land Tribune}, Athané, fer recanséderatien of ___________,.._..._.----u-
EN THE I-HGH CQLERT OF KARNATAKA AT BANGALORE WAP.N£').2'?96 10°F 2063 IN THE HIGH COURT OF KARNATAKA AT BANGALORE. WP3~30.2?96 OF 2963 43- the matter afreesh and to take apptcpriate decision,vV.§:Vf;t_--..'_:'_r. accordance with £aw, and in strict compliance "
1'7 91''" the Land Refarms Rules read Land Ravenua Act, after affording :
the parties and dispczsse of thé..:flSameA, eX;2!3séi_'E$:i:5téVé§y;' keeping in View that the mafjrter adjficiicaféon between the: parties frcam se;2ér.'a:{
(iv) Further, flirected ta permit the prcduce flweér addifiana! fl.'é,~ i}'£ dflence and to file their writtefi' the§r counsei ta substantiaie the£r"respeétivé- case.
sa/g___ IN THE HIGH COURT 0? KARNATAKA AT BANGALORE W.P.N{':.2'?96 0? 2863