Karnataka High Court
Sri. H Yoganarasimha vs Archaeological Survey Of India on 24 October, 2011
Author: B.S.Patil
Bench: B.S.Patil
I
IN THE HEGH CO{}R'Y OF' KARNATAKA AT BANGALORE
DATEJD THIS THE 24% DAY OF' OCTOBER 201 1
BEFORE: T
'rm«: E-EONBLE 1\/I.R,JUST1C1§§ E3.S.E3;'x'F?--i ;"
w.P.No.35529/2o1o.{eM-323$' ": ' V
BETWEEN: V' A' A' V
Sri. H. Y'0ga11m-asmlha
S/0. N. Hiriyannaiah,
Aged about 8'? years.
R/0. Rajabeedi Mt-zlkote. V
PandavapLu'a Taluk, " _ _ --_ 1 AA
Mandya Disirict. PETITIONER
{By Sri. S.V.Praks.;s?i:, a;:v.};
I . AE'ChE1€G13§§.iCi:ZiV"SLi17Jf§}',._Ovl:"*Iflciiag
Mini'.-atry 91'" CL1IE.'L i"1*fé,V"~ "
Goxferimizent. of _Im:ii21
RepreS€fié';:,r;?_{1 §Z}}iFit'S 'S€s5}i'€'[&117}Z
fiiéanasad Maggi"), V
V-%f\z\é:ex.¥,..%pe~;};:. """
2' ' 2 , T215 :'§.;.z;:g:::*.E:1'{e§1di::g§ E%.1'cha€:>§agi.s§,
" T s--'§.zr<: 3'.€:9EV{}§;§1E{':;j2.E S':.2rv<3fy Cs'? Eiidiéi.
_ :3»:»>.:ig§;i':%0;:'€. ;§':£r=:7k:e.
' V Ke:1dfizfi3r2.é,Sazztizzrmég
:'3?"i' §%'E-:)<;:*', "E47" Wiiigg
_' E.';""~"'3 E'.%;fEai:*: EEGEEEE,
V A. K<}:°§.-z'::':a§":§§a:i2&§
'fE3z}.1":g{§2>&<;"):'e --~ 580 035%'
"The Sr. Cansenfaiion Assisiarzé.
Ar<:.§71a€010g1'.Ca} Survey <)fIr1c1ia,
S1*i1"z1ngap21é'.11&e
Eviiandyzag £}'is%.r:{:1',,
4. The D(:3pL1i;y Corrinzissionez'
E\/Ia.nc"'iya f)ist.;:i{:t,
Mandya.
5. Super:%ni,e:r1.dent: of Police
Man dya Distr'ici.,
Mandya.
8. 'I'ahas11dar,
Pandavapura Taluk,
Maliidyai I)1si;.1~Ict:.
7. Su.b-Inspectar of P10]'1'€r:= .
{Law 8: Order) .Me1ko'i..3,T '-
1\«'i3..r1ciya District. "
8* Mekkote <1:~e:;z?»€:1'?a:i=¢haL:v~aih"~ 'V
Me}Rota,.TE*aneigv;1pv1;:*21 'Fg11u'%__L V
Mancijfix ;9:_s;1.«r1c:;;*=. . "
RESPONDETEETS
{By Sri. IN, Devtias,' AAc€v."f9:*"-- '
Sri. Ka-Eyazx Basavataj, E-S(3«fru'r R1 to R3
Sri. H.T.'Narez2dra Pi=asad';"»Z£iCGP for R4 to R7
R8-served}? V' 7 "
3'¢9i€$*>§¢>5==!<:%%=!¢
' TE_1i;=:s W:fii. fie:-i.:{.ior1_ is fikté unziexf Arficies 22$ 8:: 212-7 ef the
Cfiizéé;iiL:i'§::z:'é_"_~ . __ '~;<:;:' ézzdia. pray'§r1 :0 quszifiiiz ma
V V' n0é".ir:¥:::.g'c<>m::::i§1§<t21'{.§o:1 0:" 0r*éer° dailed 1{ii.O8.2G.E€} gmggséd E33; %;;.}i3e
';'?:F¥§ :'esp{::3fi1.3;-3%'. p§f<>§::{:€& at g%11:1$x'u:*€~«€.'3- it} 'aha'. 'a«:r:*'€ ;::eLit'.§<>':L
" '_§"1'z§§s g:::€%§'E.§{m <:7v;3mi:':g;; £322 E61" p;'<3E§:;a.§:.12:.'3"§r h{;%a:"§.;:1g £2": *3'
-. fg;>;:*a";ap§ this dag;-".i {he C<3m"i. néaeie E229 §":2EE{;w§:1g:
OREER
l. In this writ pefitiolz, pehtioner is ehallersging Arme:x:u;*e~C~.
eonlmunioation issued by the 2*"? responciem.~Superir':te£1d§ng
Archaeologist. A1'ehaeologic:al Survey of India, G<3*v'ez9'flV:z_l_t:i§i:'_of
India, Bangalore, calling upon him to re:o1o'x5e_tul;.e VS,..'KL..V}'''-.1'CL'.'II'tiS~.'-_ '
allegedly put up by him in the pE'()'_;.l€3'I"L"jl_-l'i;"«.',v o_11e§siior;.}*J'fili§V;f;
specified period offifteer1 days from the..déi1<: of is.:=.§+;1e"oi' the lszavici'
noi'.1'ee, failing which legal aetiori"wVo%;:ld belin_iti'a1,e=ci eigairist. him
as per the prov§.si.()ns*"~..of the "Af1:el'e;3t Mof1'L1ti1e'11is and
Archaeological Sites and short 'the Act')
as amended_'h3,{h{.h'e;:'. Am'o§er1l. 'lVE'Cv}1L1:£.l1€.11lS and Artthaeologieal
Sites and Ren'1.:>.i:i;~:l:l[A;i1e:id§li'eIi'1.and Validation.) Act, 2010 [for
short 'the AlfL1efidrne§1i E--'ge1"t.E,.l;*
eaAié:ev..r_:.ff.«e:h<: p€'{.it§.OI1€r 'z,ha£'. he is {he algsolzziie
.'~.VC%\¥,:f;'V}§€L1~Té§"£v_al{iT§:éZi§'§%QSS(3SSi{}i1 and e'r1jo}rme::{ of a houee propertjs
he'za.sri:2g C«:.'é;a;:%j;-2: :§}£il'}.C",'h2};}«'8.l. N'c:>l3'"Z7§;'2§Q§l me2:ez::°§;1§; ?'3 fezeé. X28
j fee: -SillCi§&".iV'?i.Qe:l :23; .3}s£{ellc:;e{.e village, Mamdjga E}§e§:':ie%.;
.9;
l";zXe.{t<)rz§i::§§ as 'She ;>e{il'.ic:>f:3e:" he Ems zwi. W:G§.Eil€33{l 222;;
""'leXi::s§i.r1g p1*evée:i{>z;1s ef%i,l1e Act as 9:': the daze of <?O3'iSlZE'uC"ElG?i aml
uuthe has not put up any eongtmetion within 100 meters of
;}mE1ibi€:e£§ {:§;f'(":a or a=i;§§'.h§:1 280 n";e*:er::~.: ef reg§'LlEal.e<:§ Meg; anti that
4
he has put up c0nsu*ucti<:>z2 by obteziiaingg valid permis3si0r1 from
the grama pamehayat in {he property in que:-ytion. It is false the
case of the petitioner izhai; though several sin1i}.arIVy"-.§§1.e{eved
persons have put up number of ce11st.rue't:ier1s
petitioner and subsequent to iihai. 2::i"'tl1e ;:¥_e1*,it.§;fi>i'x.e1', ":a:i1:21m,'
initiating any aetien a.gainst them, flee f:e$pe11t1er_1i..1rV1aes 'c1'r:«QSen
to initiate action orlly ag2&i11s'{'i.f11'€-... }3etifi.'0i}e£ _aH.(2g'3af__ig'*vVi,hét. éhefi
Constmctien has been put up reetricted.
area in violation of the and Rules. This
aliegation. is den'ie.d byi.-met. :peii'ti§;:_1'e.1.; v_Ei§§f:.Vf£iett:a1Ey incorrect
i.n.asmuch e1s4_e{£1¢ gjreperwiy is not
located {he 1'eS'i1:iete'c€ _a1"*eVii;---- ._
4. it 15:11:": CCnf.€fi1,iQ£1"».. Of the learned eeunsel for the
petii§e;:ée:"eA£ha§ *;he__ ifi::p'u;g_;:1eti saefice is issued withauf; feiiewizzg
the5>i*ine'ij§}ie:S":g§ 11aiL1r21§ }%_zS¥;1Ze::€ and veitiheilt £:a1"'z'y1?11gaj G313, azzy
;f1%':eg%;$is;:i"e::%.£%:f;_£. ~:§§f*;§':e ehsiazzére be§*».¥ee'n me E3:ef;e:*%ea.i immumeni;
:--3.z'1<:i3;2;'é':ze §iG§§$E3"L§{'.7{l§{"}fE gm: 22;} §:>}---' the §3efi.i{£.(>;";e:° in big _prepe:*€y,
géigzifrx Ee;.&:---:é in 'me §:>re.:1se::":{:e {:5 'iéze pe:Ei!,.§{::':e:: 35:2-="*{;'3I."'é¥.1 <'}E;§é.e:"
" _ %;;ef1§.e2:.:'éi.0:1ss are u..r5;>;ec§ é.1";::§ua:iE:1;:.-g {he eem%'.e'm':ie:r2; zzhai: {he 2;"-'3
V. resipondeni: is 110%; the eGmpeE;e:1i;. azzmerity 'lie imitiafge the
V pmeeedmgs.
EV
4§;,':Z»'
5. Learned c:«:}uns<»3}. for respondents 2 to 3 me
through the SIEit'€'3'I1'1€1'}{, of {>§:Jjectior1s filed &'?~;1'L1"f)';*I.>1u1"{-S:
respondents 1"1en--'<3 made their stand clear that 'raofrérgé is nfiiy, ' in {he naulre of cG:I11n11r1iCati0r1 infqrnling £1'1u€i77}"}v'4.."fi'}£iT{'):1?.V€3: éiEgQu%.t. the provisions of law and t4hat_th€ viéiaiicvxl sha1v1V--V.e:it2ii1 5€ff.8ifi". penal Conssequences. I--I6 "V""{-'TI%}V'"'it}1E',.'s" I éthe CommL::11i(:at.iot1 irxlgutzgnafd ifiioxi treated as Show cause notice and §:H€§.';i:_b_'y;. i:1¥i'fi%"..p€fUiiO'I'1€i' will be consiciered and;.;1«figL§;f;1;3ri£§fc after following the prin.C.ipIeg:¢,4'€>:i"':»_:2j V '
6. H9a:._vin.g'1":.eei£'d"-1Ah<::._}.'éAa:;*fi¢:d COLIHSS1 for E1136 parties and 011 considerafibr; cfti*i€:_éfitiré:a1}'3a1te1'ials including {he tenor of the _ i:npL;§;§i1é@';A.co1:1:1*:::ni{:ati<;':;§ I an: ef the 2--"izzw ihaé. 'the A?.;l'€h{}I'iU€S <:0ui_rj. gm; fzaiissfé-._§:x§)re.sSed "£h.eiz* zypiniom 0:11 the meals wit.h<}:.2t f€,§§<5i%;i:::g§"t.§é§.'@,_p.;€:":'{§Eg}Ees of :";22i:::r3.E gzisiice arxi W§£'.hz}2:J; giving me _ p€';.i€§<?=;:1€:»i1"gigs. {§§}'g:»:)§*':.Lz§:i%2.j«; LG éféié: hiéé {§E'}jE?{??I.§{}§"3.
V "§j§:é:':a:>€:: £322 w:°§.'i: §3e§.i'i.§<}§2 is <§§:-'5.g}<;s;;§:<§ {'35 {.§;§.;'%:s::i'%:":g; tE":§:* ' peé:§'t§€s §'.§:c§3.:<,%§::g iihe p€§§*£:'im'1s:r° a;:':§ $16 '3"€E$p0:}d£3'..§.'1EEs {:3 treat fins:
g;:rz'1pugne6 (fi};'E3Cii0'1"1fC{)1IE§I1t,E§EiCE§1.iO§E as a shew cause r1o:':§ce. Patiéienez" is given fcsur Weeks égirzze {mm %.;0{;§ay "E8 Eik: his objecttions. whereupon the ctompetent aut:hc>;iit.y shall fidklsider ihe 0bje:ci..1'0ns and pass appropriate order afiw .§7:;lV1§)v;%_i'2*1§;;§,f£Z]";e principles of 11e2.tL1raIjusiiCe. AH the aéonteniiongdf -.1;he:.A_petEiLfit$r1~€§§ b on the meriis of the §:r1aU:er are kept ' ._ ' V 'E §€%§j'~'j % §€§§B§§§;' VP