Karnataka High Court
Dolappa @ Dolla vs The State Of Karnataka on 15 September, 2010
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15*" DAY OE SEPTEMBER, 2OIO
BEFORE A'
"THE HON'BLE MR. JUSTICE A.N. VENUGOPALA§'_§3'OW'D_A§
WRIT PETITION NO.6387[2010 "
BETWEEN: ' I
SR1 DOLAPPA @ DOLLA
S/O LATE CHOWDIGA,
AGED ABOUT 70 YEARS,
R/AT HANLIMANTARAYANAPALYA, _ _
VISHWANEEDAM POST, SUNKADAKA .
MAGAD1 ROAD, 5 .. " A.
BANGALORE 560 090. ' "
I PETITIONER
(BY SR1S.RA3AS'HE:;,A.R,A:Dv;) V
1 THE STATE OE I<'ARz\sA"TAI<A
RE P. BY-.THE.SECRETA~-RY,
;REv,ENuE DEPARTMENT,
LIETI .,STORIED...§UILDING,
, " OR'.jAMS.EDI<AR ROAD,
...BAI§IGALO'RE -560 001.
2 '--.TH.E' S"PECIAI_ DEPUTY COMMISSIONER,
REVENL§.{:, BANGALORE DISTRICT,
'BANGALORE -- 550 001.
BANGALORE NAGARA JILLE
_ "ILAKHE VAHANA,
' "CHALAKARU &'D'GROUP
NAUKARARA SANGHA (REGD),
REP. BY ITS PRESIDENT,
Ln:
NEAR TALUK OFFICE COMPOUND,
K.R. ROAD,
BANGALORE - 560 009.
SR1 VENKATAPPA,
S/O LATE MUNIYAPPA,
AGED ABOUT 53 YEARS,
R/AT NO.151, v.v. LAYOUT,
HOSAKOTE, -
BANGALORE RURAL DISTRICT.
SR1 K. KRISHNAPPA, , _
S/O LATE KEMREGOWDA,' ._
AGED ABOUT 59 YEARS, '
R/AT No.12, 8TH CROSS, .
GANESH BLOCK, TE'NT_ ROAD, * '
MAHALAKSHM1RuRA«M.f'LAvOU:T,A "
BANGALORE 560 086.
SR1 RUDRA.RiRA.,_
S/O LATE%.GA;,;,GARR:.A,
AGED ABOUT'~--65'-_YEA;RS',-.,_ . »
NO.1169, --:'(T_H CF{CaSS,{11TH..A rv:,A'T'N,
WEST. _O":=..CH'OR£.>_ RO'A.D, '
B_ANGA'LORE 56:0 0846;,"
SRi§ T6NAP.A$IMH'A,,' O'
S/O LATE GIRL-YAR_pA«,...~~
;AGED 36 YEARS,
. 2ND MAIN, MARUTHINAGAR,
" ~ _, V MYSORE "ROAD, BALAJINAGAR,
BANGALORE. 560026
SR1. :<'Ri.:3§§1NAPPA SN
S/O NANJAPPA,
AGED 47 YEARS,
NO'.U--3-4, 6TH MAIN,
A VOKSRIRAMAPURA, R.B.I. COLONY,
--=BANGALORE 560021.
SMT.P.SHANTHL
w/O LATE RAJU,
10
11
12
AGED 48 YEARS,
No.2, 1ST FLOOR,
PATALAMMA TEMPLE ROAD,
AOUGODI POST,
BANGALORE 560 030
SR1 ASHOK KUMAR,
S/O J. RAMAIAH,
AGED 44 YEARS, A
NO336, 14TH BLOCK,
WD QUARTERS,
BANGALORE 560 027.
SR1 K.P. LAKSHMAIAH REDDY,'-,
S/O LATE PAPA REOBY, ' "
AGED 54 YEARS, ._ _
NO.351, 15TH LOCK,
PWD QUARTERS, A
WILSON GARB..EN,:' ' _ _ -
BANGALC_)RE}A-560732? * _
SRI Bx-:_.. S:A'_fHYA-N»AR"A'YAN~A.,,~
S,/OLATE, SE~E:rBARAMA
A,'GEO'4B,EVY_EAR'S,' _'
N:(_).3_'}'9, ,5TH'~VCROS'S, ._ *
779+ MAIN ROAD,
KUMVARASWi3.MY,LAYO.UT 2"" STAGE,
BANGALORE B5on7B...~~
eaSR1' CHALu'v=ARA3u,
S;/'C3 LATE HUCHAPPA,
A " ~ A.GED'55" YEARS,
C'?-l.G;,,1/'4Y,;1ABBAR BLOCK,
-- F'--.,,'VAYALIKAVAL,
BANGALORE 550003.
14
SRI:.v. GAJAPATHI,
S'/O LATE VENKATESHAPPA,
A '°».AGEo 55 YEARS,
N014, 11TH MAIN ROAD, 3RD CROSS,
ANJANEYA SWAMY TEMPLE ROAD,
IVEARUTHINAGAR,
15
16
17
18
' 19_A.
KAMAKSHIPALYA,
BANGALORE 560079.
SRLI SIDOARAMAPPA R HUDAKERE,
S/O LATE RUDRAPPA HUDAKERE,
AGED 43 YEARS,
NO.285, 2ND FLOOR, 6TH CROSS,
11TH BLOCK,BDS ROAD, .
PWD QUARTERS,
WILSON GARDEN,
BANGALORE 22.
SMT. A SHARADAMMA
W/O T MUNIKRISHNAPPA,
AGED 48 YEARS,
NO.202/4, V.P. ROAD," ;
JALAHALLIGRAMA, ;
BANGALORESEOO13... _ V
SRI S.
S/O LATE"'S_ID..D.AS'E"r;fY,' ' V .
AGED45 YEARS," » '
N,O.,.1,2_3B.,, v'1'B.A1YA:<A'mAGARA,
5'5KISTvSTAG?'i."
E»ANGALOF{E'5_6GYQ,5'@._ ._ -
SR1' VRRAKASR Rm-aA'R..
S/O LATE -BAS-.AvA,cHAR,
;'AG_ED 49'-Y_EA'RS, '
"~"«:.N,O.35/3, ANN.A_S_WAMY MUDALIAR ROAD,
BAORGALORE 560042.
'
S/O .I;AT'E CHODDAIAH,
' AG.EO0'A:80 YEARS,
" No.33,' 3RD CROSS,
'VIN.'-\YAKANAGAR, BSK 1ST STAGE,
5. BANGALORE 560050.
SMT. JAYAMMA,
W/O LATE CHIKKAIAH,
AGED 55 YEARS,
NO.144, HOUSING BOARD QUARTERS,
21
22
23
24
KAVAL BYRASAN D RA,
BANGALORE 560032.
SR1 R. MUNISWAMY,
S/O LATE RAMANAIAK,
AGED 50 YEARS,
NO.223, 3RD MAIN, 12TH CROSS,
WILSON GARDEN QUARTERS,
BANGALORE 560027.
SMT. SHIVARUDRAMMA,
W/O LATE av. NAGARASU,
MAJOR,
NO.572, SZND CROSS, . --
3RD BLOCK, RAJA3I'N.AGAR,""' - "
BANGALORE 560010. ; --
K.RAMU R
S/0 R. MQHAi=é.,_ _ ~
AGED 2saYEAR-S, i 'A
NO.02.,4"LA:<SH.M_'.I_ ROAD",-..,
8TH CROSS',..vTHAvA,PRA.GAROE'R, V
B_A.N.GAE;Q_RE*5§QU.27.,_ * * ;
YOGEND,R13§}*€1,JM.AR,v.._ _
S/O LATE KR1S'HNA.PPA,,
AGED 40 YEARS,' _ " '
NO.256./8', PWD QUARTERS,
; 'v'ELAHAN-%<,A 'U'PPANAGARA,
" BEANGALO RE 5.50054.
M.D.., "D.EVR,AJ,
'S,/O-._ LAT DEVAIAH,
AG'ED--.52;fYEARS,
NO..85,_.3TH MAIN,
HALEGU DAHALLI,
"DE':.'ARAJ URS NAGAR,
BANGALORE 560010.
S.T.TH1MMAZAH,
S/O LATE THIRUMALAIAH,
AGED 50 YEARS,
NO~D--5, D~ESLOCK, PWD QUARTERS,
27
28
29
30
6
6TH BLOCK, RAEAJINAGAR,
BANGALORE 560010.
SYED ABDUL WAHID,
S/O LATE SYED AKBAR,
AGED 54 YEARS,
NO.61, MOSQUE ROAD,
PALACE GUTTAHALLI,
BANGALORE 560003.
MADE HANUMAIAH, _ _
S/0 LATE SANJEEVAIAH,' _ '- _
AGED 52 YEARS,
NO.2}_, 1ST CROSS, 2ND MAIN,
s.v.G. NAGAR, (Mu'D.ALAPA'LYA)_':
NAGARABHAvIROAD;_
BANGALORE 560072. '
S. NAGARAJ,U,~_ ;
S/O LATE" B.'j;SIDDAARA:~{:A'iAté'+', = .
AGED,.S2*Y._EARSj--, " . .
NO.4075.Y:'TANK'BLINDIROAD,
S,u.B.RA"M,ANY'B,_N,AGA'R..,"-- '-
BANGALORE 516002;,'
S/O «LATE HL=cHA'J:AH*,----. '
AGE059 YBARS,r_
; 'R/AT MUNIAVENKATAFSPA BUILDING,
" ' CHO L.ANAYA:<A_NAHALL1,
VH5. HEBBAL POST,
BAN'-.GA_L'OR_E 560028.
ML;:Y.':v»'Y<Ri;S'r'4'.NA1AH,
S/O. LATE MUNISHAMAIAH,
AGED 56 YEARS,
~~NO:.921, 3RD MAIN,
GOVIN DARAJANAGAR,
A BANGALORE 560040.
SMT. v. SHANTHA KUMARI,
W/O M. RAMU,
AGED 47 YEARS,
33
34
35
36
NO.140, PARVATH1 PURAM,
LALBHAGH FORT ROAD,
BANGALORE 560004.
SUGGARANGMAH,
S/O LATE DODDARANGAIAH,
AGED 51 YEARS,
NO.562, 3RD CROSS,
SUNKALAGUDU ROAD,
RANGANATHAPURA LAYOUT, "
KAMAKSHIPALYA,
BANGALORE 560079.
M. MNGARAJU,
S/O LATE MUNIYELLAPPA,
AGED 40 YEARS,
No.63, HALGEVAOERAHALLI," *
MYSORE ROAD, _, _ .
BANGALORE 560039. A
R. KU[VE'AR,«.__ "
S/O LATE RAMAIAH,
AGED 46..YEA--R,_S, '
n.:'O.359E,RV5TH c"ROSS,..§r~aO S9r'A'GE,
MANJ_UNAT'H.ANAG,AR,_ ., ' -
BANGALORE 5510010..__
RAJAN'i=!..A,'' ,
; S70. LATE"~¥?U'l"TAIA'E~i,
"e.AG__EO 346 YEA «
JA'{J1.GF&AMA, BIDDADI HOBLI,
" --» R£\_MANAGvAR,
37
S/"Q D; "MUNIYAPPA,
BANGALORE RURAL DISTRICT.
N. vP.R'MOj£\i<:'RISHNA,
AGED 56 YEARS,
NCL276, CHOLANAYAKANAHALL§,
"'~«.R.'r. NAGAR, WATER TANK ROAD,
-7SUMANGAE_I SEVASHRAMA ROAD,
BANGALO RE 560032.
38 CHIN NAROSAIAH,
S/O LATE ROSAIAH,
AGED 47 YEARS,
NO.356, 1ST MAIN,
M.\/. GARDEN, ULSOOR,
BANGALORE 560008.
39 C. SRIRAM, -
S/O LATE CHINNAIAH, '
AGED 49 YEARS,
No.11/1, 4TH CROSS, E.YRASAND'RA,=
OFFICIAL COLONY, EAST'1ST...;3LOCi<_., I
JAYANAGAR, *
BANGALORE 560011. "
40 M. RAJU, _ 2
S/O LATE MARIYAPPA, '
AGED 48 YEARS, '
NO.131, OLD NO.2:7, , , '
MADHAKARINAYA.I<A ROAD,
4TH CROSS,1LA.I<S'F::9.I.RURA,." »
GAVIPLJRA:G.UTTi3.LLI,ff. = I
EA.N.GALO,R'E'*560019'. "
' RESPONDENTS
(BY SRI ZAHEER AH'Pi'E.D,' IG¥C5VTIiI.«-ADV. FOR R1 81 R2; SRI J.C.KUMAR, ADV;xEOR*P,3 TO R40) ;"i"'r*§I.S VVRITPETITION IS FILED UNDER ARTICLES 226 ,_ ANDf'2:27f__OF,THE CONSTITUTION OF INDIA, PRAYING TO CALL , "FC)R"THE'- RECORDS IN O.S.NO.7585/O5 PENDING ON THE FILE OF" THE_ "~H'O_N'8_LE IX ADDITIONAL CITY CIVIL JUDGE, VBA.I\_lGA'LQ'F--1E"; SET.» ASIDE THE ORDER DTD 01.02.2010 PASSED BY 'THE 'H'ON'7:=BLE IX ADDITIONAL CITY CIVIL JUDGE, I3AN.GALORE," PASSED ON APPLICATION FILED BY THE PETITIORERUNDER ORDERI RULE 10 OF CPC, AT ANNExURE--E V._IN THE PRESENT WRIT, (THE ORDER DTD 1.2.10 WRONGLY u MAF!.*§.TION'ED AS 1.2.09 INSTEAD OF 01.02.10) AND ALLOW I.A. _ KNO. 4~«.FILED BY THE PLAINTIFF UNDER I RULE 10 OF CPC, IN ' 2. 0.5; ?'585/05 PENDING ON THE FILE OF THE HOi\!'BLE IX ADDL. ' CLTY CIVIL JUDGE, BANGALORE.
THIS PETITION COMING ON FOR PRELEMINARY HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLE.OWIi'iC§;.T QRQER Petitioner / plaintiff, has instituted the__T:su.iVt'iggainstd respondents 1 to 3 / defendants,'T::seeki_ng'_'d_ec.re.e"VpfTi' ejectment of the 3'" defendant _fromO'thTe=.suit pr-"op.erty 'and for other reliefs. The 3'" dlvefendant vslritten statement and has convtTest_ed Petiitioner filed I.A.4 seeking to -40 as defendants the allottees / Durchasers defendant in the suit property'; wasuxopposed by both the 3'"
defendantV'--a«'nd .--defendants. The Trial Court uponV_¢onsiTd'erV_ati0.n'~ of. 'I";lV\.4, finding that there is no .--..plealdlriingt,:agvainstTth'e"'proposed defendants and that the eprpVpos.e:'d«._Orespo"ndents are not necessary and proper parties, halsdglismissed the same. Aggrieved, the plaintiff 'zhas filedthis writ petition.
Heard the learned counsel on both sides and Deérused the record. B X'.
iv 1.0
3. it is not in dispute, I.A.5 has been fiied under 0 6 R 17 of CPC for amendment, stating the case against the proposed / additional defendants and that pending consideration.
4. Taking into consideration the writteAn':'~staAtément"
filed by the 3"' defendant: wherein it :is4pcjoni:en,ded"tn~a:f,V..,it has developed the suit property, formed""5ayout'7of has made the allotment toukirts' membernsf who have acquired vaiid right, tit,l'e«.an.d in,tVere3t"*over the property and that they are necesvsarygvpa_rt{es*"and5..'in'--'*theEr absence, the suitfis'bad_for:f,Vno_n'»3:o§nde_r"oVf necessary and proper parties,"I.A.4 was _;5". It i's__a_Vn"uncEisputed fact that the 3"' defendant ifhasidevleliloped.._the property, formed layout of sites and has A"m_a'd_¢%.xthve'aVlEotment in favour of the respondents 4 to 40 and""others.-.:""E'he 3"' defendant has allotted, and conveyed inaisfavour of respondents 4 to 40. In the r..ci_rcurnstances, I.A.4 seeking 'rmpleading is justified. To
-»a-void multiplicity of proceedings, I.A.4 ought to have been 9, 11 ailowed and in not doing so, the Trial Court has committed an irrational act. The Trial Court has not kept in its view the object of sub--rule_(2) of R 10 under 0 1 CPC.
6. Since the right, titie and interest proposed defendants wouid be adverseiy affected':».'i'f~«--:afn:;,gj_"*_ decree were to be passed againstpthe 3"".-d'efe:nda'nt,'--the application seeking impleading circumstances, the order passied__on I'.A_.4 beiris'g""i'rrvation_}:al is iiable to be quashed and I.A.<t"is:rewquiredttoni beiallowed subjecting the parties in " ' A. 7'--.._ __ be.se:i-;..._fil«ed in the Triaf Court seeking amendment of' the amendment relates to the case_§stat.ed against the additionai defendants. In view of V:Ati*ie_'Viord_etg'passed herein with regard to I.A.4, the suit being stage, the amendment proposed being necessa-.'r.y"vtb decide the real question in controversy .gg.'V'b.etwee'n"'.the parties shall stand allowed subject to the 'p_i'a'i'ntiff paying cost of Rs.1,000/- to each of the impieaded defendants. The incorporation of the amendment \°/ti' 12 proposed in I.A.5 in the piaint in respect of the added defendants shali be subject to the payment / deiififs-i.t_f*oVf cost within a period of three weeks from compiiance, the defendants areaentitled'""to-.:'_'fil'e'i~vtheierfé additional written statements. Si:nce:.'_'trl1e from zoos, the piaintiff shall"ad'z1iJce con1.p1e:p¢...n:Vsdsacle of evidence within two the date: additional issues are raised. VT'l~.ue?.defeijda'nts':tshail adduce and complete their side ofievideince' months from the date the-p1l,a'i s ifefxffidence.
In stands allowed.
ImpugVned" I.A.4 stands allowed.
The piainVtiff s.hali._irnplead the proposed defendants as addit:i.on_;ai defen'dant_s.iin the suit within a period of two weeks --fronfl'«.to'd.ay and furnish copies of the amended plaint tofithe defendants or their iearned counsel. The addiftional 'defendants are entitled to fiie their written staisemefnts within 30 days from the date a copy of the piaint is served either on them or on their learned counsel. 'V /' 13 The additional issues, if any, shall be raised by the Trial Court within 15 days from the date the written statements are filed.
The Trial Court shall expedite the trial andv'Jdisfio'sal--d._ -3 '« of the suit which shall be decided as early as pravtfltla-ble, and at any event, within two months from 'the"l.date trial of the suit is complete.
sac*