Karnataka High Court
Francis Rebello vs K Vimala on 4 June, 2010
Bench: Manjula Chellur, B.S.Patil
IN 'I'f-{E3 HIGH COURT OF KAR'NA'_[_'AKA AT BANGALORE
I)A'i'E{__) '1'i«»-11ST1-IE 4"-1 DAY OF JUNE, 20 1
PRESENT
THE HONBLE MRS JUSTICE MANJU_I.¢«A'V_AC~HELLiJf?' S.
AND T %
THE HONBLE MIg,J4'US'f5Q§:A.S S " n
WRIT APPEAL N1§5S';»/2OoS¢{L:§é)
B(3t'\K7@CI'lI '
FRANCIS R_I::§:3I::1_,1,0 _ ._
S/O SE;BAS'1f1AN..RE§3ELLQ _ Z
AGED SS _ _
MAN(3ALoPi%: _
r)AI<:S>§m~_.IA A A .. A_PPEL.LAN'E'
{BY SR1 SAC': M/S DHARMASHREE
ASS«:>.c1AT:~:S_, r\[;i'VO-CA'l'E)
' 1. 1<S"-JTMAISA-.,.1~~
'W/*0 K K¥{E_S'E*{?.\JzXPPA.
Ar.:s~IJ1;Ef= ' .
, R/O AIWEPUR HOUSE
ALAPIS-'\'/ILLAGE
MAN.GALORE 575 007
1'i)£xK'SH_I_]\§A KAN NADA
VT nijj SAST1 PADMAVATHI SHEZNOY
C/ O BASTI VARADARAJ SHENOY
AD U IJE"
OPP: (.}ANII)Hl NAGAR PART
MAN NAG U DD E
MANGA LORE
IDAKSHINA KAN NADA.
3. THE LAND TRIBUNAL
MAN GALORE TALUK
MANGALORE
DAKSIMHNA KANNDA
BY ITS SECR.'IS'.1'ARY
4. 'E'HI£ s'I'A'I'I3 OF K1%i%'}\IArL@'AKzA. I'
IIY SECRETARY
I__){£PAR'1"MEN'I'_OFIQEVENIJISLA
MS[{3UiI.II)£N{-2--, I
Ai\/EBE1II){(AR§-_,I{C§13IIj) _
RESPONDENTS
{BY S¥'%'IA"I§2A'ZITSI%LA§NI{Af§.:'_FOE€.'SVRI G BALAKRESHNA E3IIiAS7E"R':'.' }--\.i.)'»7;:'f*TOR » I I SMT A I) VIJAYA'. ..AGpa._'fOR R3 ('SI 4) 'I'II15»..AIi>II?I;;xI';~._Is~.I~'I?II.EI) UNDER SE'+3C'l'ION 4 OF 'I'¥~IE;3'KAI-'{NA'£'A_I<A HIGH COURT ACT PRAYING TO SET As;siII3I:i;..jI'I--II3 ()R_.1_3'EI-Q PASSE DIN THE WRIT PE'FI'l'I'0N A .27*;:.1.5I/'M13 DAEI") 11.6.2008.
' A.'VVII".lfE»£._{&ASVA'A}5_i?'E3AI. COMING ON FOR PRELIMINARY 1' IIIIAAIMIIII\I'<:::»-tI'III's DAY. 8 s PATE1, J., DELIVERED THE I*'(.;'-.'E.__,I.(f)_'..-VI :
L. J JUI)C}M1EEIN'i' The order passed by the Si.1'1g;Ie: Judge disifn-issilig the writ pC1'iEiE()1'1 f"£Ic:~d by 11110 a;T)pe1ia1'1t: 1'1e1*e.i.114' d:é'L:1ji;:ii':1g to ini.o,rf'e1'e with the orcie-31' 1.)a.sse(;l by 1119 1231<1:.A_1i:i'ibu.TiT121i.V ' Me1r1g21E()1'e dam-'.c1 i10.0}.2003;
211jpe21I.
2. Ap})@1I2'1£'1'C 1i_Vi'1ci- .2:1H};)"}--3iic,'£u1_!: 13ef"()re the land m'buna}. I--Ie_._l'1acl EileciHap-p1§1,czit:'i()1j.\/ 5,421". Form No.7 on 14.8V.".._1A.C)?4 rj1I9g1'iVi:1'1.i'1V1Vg,»ES<_iAit.--nj5s' of lands. it is his a1sse1'ti()1'1 i.1T12.1E by L.fjfiiV1:':1gVV'at:i(:>.fi,i'1f3:§':t."' appIiC.a1'1'm'1 on 28.05.1976, he s(»:n5x_g1i1i' f_,§£'E11'11' Of_Q_(}(i1.t.p£:111(fy 1'i_£_§h'[.',-'3 in 1'es}.)c(:t. of c-.c=:1't'ain " , ()'i.1:'1e1=.Eés~r1(;is" 'i11(3IE.1(3.i11§_§ Sy.N0.52/2A1 111e2T:s1.m11g 4 cc':11t:s.
"1:1 "t.hi.s 2r{§.}_;).€*21.1, vve are c01'1(':e1'1"1cc1 wi.t,11 {lit-3 g1'ic:va1'[1c:e of 1"1u? e':1j'1«;=<:%I1z'11'11. with 1'c%g;21:'(i to this s1.11"vey 1'1L.13:1'1b<:>.r. I1. is 11(t'(*?L':S$a-1.£.'_'g' to note at "a}'1is s'1z":ge t"}12:=tt 1-"E 1'csp0ndem':
}E'1crcir1 had §[i.1c=~.d 3}')]:>11<':e-11.i0:'1 in F' <>m'1 no.7 Sc.u.ki1'1g gmn.1': 4/ of r.)(..?(.:1:p211"1(.:y rigln for the very land 52/2A} totally measu1'i1'1g .10 cc-.vm'.s and min' dp1)]i(?dH()11 \.v221s considczrecf on morits a1'1.cf S116'. was gramied ()(',(?t..IpE1I1Cy 1'igh't,s f.()r I z31m'e 55 c:em.s by an orcler (latcci 51'h*e«:
a'1pp1ica1.i<)1'1 filed by Eihc-3 appcH<n1:: 'V 0(.rc.:1.1pa.1'1cy 1'i§__;i'11.s in respect £)v1'=7_S€3§:f€1f§§t1'};:1i'1.CiVS' i'1:vc-Eyding the SL1b_j&'€'.I 'Ia:1d' was wf.'?:()':.1_Si(.1Ci'U.C1x a11(i5 '1.hC.,_Hl.1'i_bL1I1aE ' passczd an ()1'd(-:1' on 22.1v0f198--1_ gram-t'.i_ng diccitlpancy right,s in favour of the ,5a;.)p--eI1:.;1nt." The said order inchlded g1'ant'-of 0(:cE1'ép--:--incy._i11_ of 10 cents of iand ['<:<>1n"pA:tI;'scci 31.} .4S'}{.'T'J0.52/ 2A} which was a.1rc:aciy g1"a1'1E:@'L% in f'-a_\V:t):.j1V'1»'.C!T_ 'i'h'C 15' resp01.1dc1'1t. The 1*"
this orclcr by filing 2-1 Writ Petition 1*esp--s).1 1den{ f..:l"£.E1Iw1('-E3 nd "E'1'1is C01.11't s€1'~aside the order i:~'Ai.T.<.?~c)Tf'ar4"as Sy..No.52/ 2A} in 'l'CSp€('i1 whereof occupancy 1'.ig!:1t:s..\_w0I'é g1'a.11t:e(.i in favr.:>'u1' of 15"" respondcrlt, during .' ..1',ij1c y'e--z.£r 1977 and remandecl the matter for fresh '.;.:()'r;.Sidcerzztion. £\.f't,e21" fresh en.q1.1i1'y, the order impugned fore '(mt Eea1'11cd Singfe Jxzciger Caxne to be passed. 'i'1'1c-1 t'1~i1:)u1'1a} found 11131.1': the appellam herein fa_iled to prove that he was the t:e1'1.ant. in 0ccL:apat.i(m of the land. The t.1'ib1.11'aa1 1"efe1'1'i1'e1g to the evide1'1ce 01' the appel1a11t has found that admiifitedly he had filed the appiictaiiziota in F'()1*r11 No.7 on 07.01.1993 in respect of land which was beyond the st.at.ut0'1y pC1fi.O§i"upI'€0S(,31fibEd.,2 Oh this ground, the app1i(%ati01i.e'_was..
by the same. the ajapellezntfi-1_ed t.he._W':'it
3. I..ear1'1e(:1 Single Jziclge» has "d:'_.sf11i.Ssed the writ ;.)eI'.it.i:e1"1 00 '}'13(3-:E'V:('.1,Vi¥1'.(_g::A.,i.'t.11:€1'§«w.:'.. t'.11e_Wetppellallt, had failed to establi':-zh " Form No.7 within the
1):'e:se1*i}3ed"perI(>ci. I;ea:rr1ed Si1'1g1e Judge referred to .fj}'V.1L'* .=.§"~{§.:1.ee';~.~1«_e.;":t. 1hé.ic{c% by the 21ppe11a11t before the .':,1fE_}:)t11=1.zfi~«,e(3hi'.e:r11cii11g t.1'1I;--1'£', had filed the application in the, y£;a'1...:'993 and hence held that he had rmt. fiiecl 0 A.::,ppIi(Eat,i<)11 in Form No.7 in 1'espec'£. of the subject 'iand' ei'k':>:'e 30.6.1979.
(3
4. Lcai'1'1('(:I C(){l1'1S(3l a.ppcai'i11g for the elppellaiit h'{E].')l]}§1IIS the-11 if {.119 siat:en.'1er1i' of 'she a1;.)13e1Ea,i'1t: given I)cI'oi'e the t':i*iE.3i.1nal 1'€;T'c-Id as 1-1 \.v1'1.0Ec, it would cértaiiily Sf"1{')W that he had laid a claim in .of Sy.N0.52/2A}. by filing 21 sc})arai:e aVr__1'<7i'-._s1.iAbscqLie:1.t ztp])1ice1'1..i0n 011 28.5.1976. fi.:1'l;'L'-Efléi' ":C'()I-}.:I.'(':~3.T£Ci$Vihglt althougli the earlier e1pp1i.:;:;1t':i()i1'*ii'i"--F'c)i*n1.7NVO;7 I'i'I';e<':.i"
the apper1lai'H on iE4.8.19;*f»'.1_'M'wz;is 'e'1~gg1iii1"i'Sii. *;h(-: same ]E111CU()1'('E who was T})E':~ ovmcjr. V:'0f._ S§f.'N().52/ 2A1, the said survey no. \,ve1s....1e1"i:.(miV._ir1éic1vé-:§1:;§i1tly. ii: became ii(:<re,§ss211y°"i'?,$;j flit). a1._;)pi:§II211'1t, to fiie L-111011'1C1' application si.1}.3sc('_{1}(fi"1I':Ey' §,lV'E i-.1".1'£.' 1976. II' in i'l'1is:'s b'c:1(?}{.{.__.5}'C}l11"ICi. ht' ,t?<;)111.E?I'}fEE:T§, {i'l'2l'i' 1::l91@ order 1.")?-ISSLTCI by T'}"1C 1_1'ibuna1 and .(fi.)V"i"1fililiijltéfiii by the l<-=:e'11'm3('} Siiiglc JL,1cEgc are A 1:11Si1_s3.{.}:1iivi'i2:1:-1<;>" in lam.-'.
" C<:)Lms(~:l appearing for 1*esp01'1clem no.1 and h_:2ii'7;'1c:c1 (;'}0vci':'1i'nei'ii. A(:1v(_>caE,<;é. SL1DfJC)l"I'. the orcier passed 'E ,_ I tihc? Ec:ai'11oc:i Siz'1g;§1cJ11(.igL%.
6. }"I2'1vi1'1g hctzzxnl learned cmtnsel for {"116 parties and on czxrcful }')c1'usa1 of I':.1'1c n'1aIc=é1'ia1s on record, we find $1112-11 t.1'1t-31"e no d0(fL1n'1c1'1t211'y <-3\-*icie1'1(?c p1'(.)duc¢d_Ti:><¢i7;)r@ the 1.n'b1.ma1 to establish that applictmion in .
wzxs filed by the appellant (:121i11":i1,1g._0c:(:L1'péii'i'¢y.righ'ts in r<:s;)ec:€ of Sy_No.52/2A1 n1:>a1s1.i1':.~i1'1g_"T4' cé1:a_t.3.. ' 'l'VV}';.é'1-'.<:Y"1iT.'sf 9 absolut:<;ély no jL:stifica1:ion i;a>f"the a.é;':3(-:rU(_)1i the"
21ppcl1a1'1l. that second a.p--p_Iic_at--i.Q11 WasAVA.,f'i1ed 0171 28.5.1976 by i1'1(r11,1di1i4g' i:;1*;~i:§ the said land ' ./ xvas in21c1\re1"1;;:i1t_1v go111 i{'t§3d '=..&}vhi19c yfiiirlg the first 2'1;)1)1ic,ér.r,i(>1i' 'i=1:} E'01'§31'1' N§)';~?" 0111 14.8.1974. No such case is made oi.«:tV.. <:it.11e17_1je;fo1*é*~lgfie 15.1-ib111'1a1 or before the Eeamed E5i.11;_}f.le.. L,J1.l(l;-flti. '~Lcz1 :'1'1é(E Si.1'1g1e JL1dge has (.'.a.1'efi.1l}y "a:Oi"i':5jc1E?i'cci" ti,hc-: 1"eco1'd-s w'i'1ic_1'1 w<.-we ma(ic=% avaiiabie in the =~\wr_t*t }'")c.E.4i:'£'.iad1'1f;i.I1'LE has come to the c0nc1L1s1'o2:1 that there w21$..1'1<:1_§:.1iis'1g 1.0 Show Elhai, F-'orm No.7 ~ appiiczatiorz was f,i}:ic1 iii- :_'<3spe(:i of the s1.1bjec't, "}z'md'. In fact, the ";1d1'ni'ss.eio11 Ina-ide by the e:1aima1'1*:':/ appeilant herein in the c<)m'se of his eviclcnce before the tribunal is referred to hold t.1'1at'. he 1121c} filed such an ap_pliCatio1a only in the year 1993. No such app1i(:ati01'1 could h21\ré"'--,been cm.ert:ai1'1ed in law during the year 1993 as 'L0 Filc". the applicat'.i(m was 30.6.1979.
7'. In the light of these fa1(éf.S;«W€'_" aiay illegality in the order passed»A"«E3_3}- €lE?1e TT'1'e§,A£1~nVed "
Judge, so as to warrant 'i.J,}i"ert"erérzr;é thiS'"appea1."
Appeai is accordillgly ~ciisn1isé€*d: Va "d e.v01d' :5!' merit.
"E S&/"
'JUDGE-
Sd/a HEDGE