Karnataka High Court
Sri M L Vasanthkumar vs The Chief Officer on 5 February, 2025
Author: N S Sanjay Gowda
Bench: N S Sanjay Gowda
-1-
NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE N S SANJAY GOWDA
WRIT PETITION NO. 18727 OF 2022 (LB-RES)
C/W
WRIT PETITION NO. 55759 OF 2014 (LB-RES)
WRIT PETITION NO. 8702 OF 2017 (GM-RES)
WRIT PETITION NO. 8704 OF 2017 (GM-RES)
WRIT PETITION NO. 10989 OF 2017 (GM-RES)
WRIT PETITION NO. 18722 OF 2022 (LB-RES)
WRIT PETITION NO. 18780 OF 2022 (LB-RES)
WRIT PETITION NO. 18795 OF 2022 (LB-RES)
WRIT PETITION NO. 25079 OF 2024 (LB-RES)
IN WP No. 18727/2022:
Digitally BETWEEN:
signed by
KIRAN
KUMAR R
Location:
1. THE CHIEF OFFICER
HIGH TOWN PANCHAYAT, HOLALKERE,
COURT OF
KARNATAKA CHITRADURGA DISTRICT-577 526.
...PETITIONER
(BY SRI. B K MANJUNATH., ADVOCATE)
AND:
1. THE REGIONAL COMMISSIONER
BANGALORE DIVISION, 2ND FLOOR,
BMTC BUILDING, K. H. ROAD,
SHANTINAGAR, BANGALORE-560 027.
2. THE DEPUTY COMMISSIONER
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NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
CHITRADURGA DISTRICT,
CHITRADURGA-577 501.
3. K. M. HALASWAMY
S/O. LATE K. H. MAHADEVAPPA,
AGED ABOUT 50 YEARS,
R/O. HOLALKERE TOWN,
CHITRADURGA DISTRICT-577 526.
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA., AGA FOR R-1 & R-2;
SRI. VIKRAM UNNI RAJAGOPAL., ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH THE
ORDER DATED 10.02.2022 VIDE ANNEXURE-E PASSED BY R-2
AUTHORITY AND ENDORSEMENT DATED 30.04.2022 VIDE
ANNEXURE-F ISSUED BY THE R-1 AUTHORITY HOLDING THE
SAME ARE ILLEGAL, ARBITRARY AND WITHOUT JURISDICTION,
ETC.
IN WP NO. 55759/2014
BETWEEN:
1. SMT BASHEERA JAN
W/O ALEEMULLA SHARIEF,
AGED ABOUT 48 YEARS,
R/O OLD HOSPITAL ROAD,
HOLALKERE TOWN,
HOLALKERE TALUK, CHITRADURGA DISTRICT,
PIN CODE:575726.
...PETITIONER
(BY SRI. N D ONKARAPPA., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMETN
MULTI STORY BUILDING, DR. AMBEDKAR VEEDHI
BANGALORE-560 001.
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WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
2. THE CHIEF OFFICER
TOWN PANCHAYATHI
HOLALKERE TOWN, HOLALKERE-577526
CHITRADURGA DISTRICT.
3. SMT. S K NAGARATHNA
W/O S KRISHNAPPA, AGED ABOUT 45 YEARS
R/O LAKHSMISHA NAGARA
2ND CROSS, CHIKKMAGALURU-577101.
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA., AGA FOR R-1;
SRI.B.K.MAJUNATH., ADVOCATE FOR R-2;
SRI. MOHAN BHAT., ADVOCATE FOR R-3)
THIS WP IS FILED UDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA., PRAYING TO CALL FOR THE
RECORDS FROM THE FILE OF R-2 IN RESPECT OF
ENDORSEMENT ISSUED BY HIM DATED.10.11.2014, ETC.
IN WP NO. 8702/2017
BETWEEN:
1. K.M. HALASWAMY
AGED ABOUT 46 YEARS
S/O LATE KAVAL MAHADEVAPPA,
RESIDENT OF NEAR TAPCMS MAIN ROAD,
HOLALKERE TOWN
CHITRADURGA DISTRICT PIN : 577526
2. K M KUMARASWAMY
AGED ABOUT 54 YEARS
S/O LATE KAVAL MAHADEVAPPA
RESIDENT OF NEAR TAPCMS MAIN ROAD,
HOLALKERE TOWN
CHITRADURGA DISTRICT PIN : 577526
...PETITIONERS
(BY SRI. H C SHIVARAMU., ADVOCATE)
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NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
AND:
1. THE KARNATAKA LAND GRABBING PROHIBITION
SPECIAL COURT,
III FLOOR, KANDAYA BHAVAN
K G ROAD, BANGALORE - 560009
REPRESENTED BY ITS REGISTRAR
2. B S PRABHAKAR
ADVOCATE, AGED ABOUT 53 YEARS
S/O LATE SEETHARAMAIAH
RESIDENT OF SIIDARAMAPPA BADAVANE,
HOLALKERE
CHITRADURGA DISTRICT PIN : 577526
3. HOLALKERE TOWN PANCHAYATH
HOLALKERE
CHITRADURGA DISTRICT PIN : 577526
REPRESENTED BY ITS CHIEF OFFICER
(FORMERLY HOLALKERE
MUNICIPAL COUNCIL)
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA., AGA FOR R-1;
SRI. M.T. JAGAN MOHAN., ADVOCATE FOR R-2;
SRI. B.K.MANJUNATH., ADVOCATE FOR R-3)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER
DATED:15.2.2017 PASSED BY THE R-1 AT ANNEXURE-Z, ETC.
IN WP NO. 8704/2017
BETWEEN:
1. K.C. PURUSHOTHAM
AGED ABOUT 48 YEARS, S/O LATE KAVAL CHANDRAPPA
RESIDENT OF YADAVA MAIN ROAD, HOLALKERE TOWN
CHITRADURGA DISTRICT - 577526
...PETITIONER
-5-
NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
(BY SRI. H C SHIVARAMU., ADVOCATE)
AND:
1. THE KARNATAKA LAND GRABBING
PROHIBITION SPECIAL COURT,
III FLOOR, KANDAYA BHAVAN
K G ROAD, BANGALORE - 560009
REPRESENTED BY ITS REGISTRAR
2. B S PRABHAKAR
ADVOCATE, AGED ABOUT 53 YEARS
S/O LATE SEETHARAMAIAH
RESIDENT OF SIIDARAMAPPA BADAVANE,
HOLALKERE, CHITRADURGA DISTRICT PIN : 577526
3. HOLALKERE TOWN PANCHAYATH
HOLALKERE
CHITRADURGA DISTRICT PIN : 577526
REPRESENTED BY ITS CHIEF OFFICER
(FORMERLY HOLALKERE
MUNICIPAL COUNCIL)
...RESPONDENTS
(BY SRI. BOPANA BELLIAPPA., AGA FOR R-1;
SRI. M T JAGAN MOHAN., ADVOCATE FOR R-2;
SRI. B.K.MANJUNATH., ADVOCATE FOR R-3)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA., PRAYING TO QUASH THE ORDER
DATED:15.2.2017 PASSED BY THE R-1 AT ANNEXURE-X, ETC.
IN WP NO. 10989/2017
BETWEEN:
1. B M S VEERAIAHA
S/O S.S. RUDRAIAH
AGED ABOUT 63 YEARS,
OCC: RETIRED CHIEF EXECUTIVE OFFICER
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NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
R/O M ARIYAMMANAHALLI
HOSPET TALUKA, DIST: BELLARY: 582222.
2. H.G. ANAND
S/O A.H. SIDDARAPPA
AGED 74 YEARS
OCC:EX-SECRETARY, HOLAKERE TOWN
R/O YADAVA MAIN ROAD, HOLALKERE TOWN,
CHITRADURGA DISTRICT 577526.
...PETITIONERS
(BY SRI. P.S.MALIPATIL., ADVOCATE)
AND:
1. THE KARNATAKA LAND GRABBING
PROHIBITION SPECIAL COURT
III FLOOR, KANDYA, BHAVAN,
K.G. ROAD, BANGALORE 560009
REPRESENTED BY ITS REGISTER.
2. B.S. PRABHAKAR
S/O LATE SEETHARAMAIAH
AGED 53 YEARS, OCC: ADVOCATE
R/O SIDDARAMAPPA, BADAVANE,
HOLALKERE TOWN, CHITRADURGA DISTRICT 577526.
3. HOLALKERE TOWN PANCHAYATH
HOLALKERE, CHITRADURGA DISTRICT:577526
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
4. K.M. HALSWAMY
S/O KAVAL MAHADEVAPPA
AGED ABOUT 45 YEARS,
R/O HOLALKERE MAIN ROAD,
HOLALKERE TOWN,
DIST: CHITRADURGA-577526.
5. K.M. KUMARA SWAMY
S/O KAVAL MAHADEVAPPA
AGED ABOUT 50 YEARS
OCC: AGRICULTURIST,
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NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
R/O HOLALKERE MAIN ROAD,
HOLALKERE TOWN,
DIST: CHITRADURGA 577526.
6. K.C. PURUSHOTHAMA
S/O K.C. CHANDRASHEKARAPPA,
AGED ABOUT 45 YEARS,
OCC: 1ST GRADE CONTRACTOR,
R/O YADAVA STREET,
HOLALKERE VILLAGE,
DIST: CHITRADURGA 577526.
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA., AGA FOR R-1;
SRI. M.T.JAGAN MOHAN., ADVOCATE FOR R-2;
SRI. B.K.MANJUATH., ADVOCATE FOR R-3;
SRI.H.C.SHIVARAMU., ADVOCATE FOR R-4 TO 6)
THIS W.P IS FILED UNDER ARTICLES 226 AD 227 OF THE
COSTITUTION OF INDIA., PRAYING TO QUASH THE IMPUNGED
ORDER BEARING NO.LGC NO.49/2016 DATED:15.2.2017
PASSED BY R-1 VIDE ANNEXURE-T, ETC.
IN WP NO. 18722/2022
BETWEEN:
1. THE CHIEF OFFICER
TOWN PANCHAYAT
HOLALKERE, CHITRADURGA DISTRICT - 577526
...PETITIONER
(BY SRI. B K MANJUNATH., ADVOCATE)
AND:
1. THE REGIONAL COMMISSIONER
BANGALORE DIVISION 2ND FLOOR
BMTC BUILDING, K H ROAD
SHANTHINAGAR, BANGALORE - 560027.
-8-
NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
2. THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT
CHITRADURGA - 577501
3. K M KUMARASWAMY
S/O LATE K H MAHADEVAPPA
AGED ABOUT 60 YEARS
R/O HOLALKERE TOWN
CHITRADURGA DISTRICT - 577526
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA., AGA FOR R-1 & R-2;
SRI. P.S.MALIPATIL., ADVOCATE FOR R-3)
THIS W.P. IS FILED UDER ARTICLES 226 AD 227 OF THE
COSTITUTIO OF INDIA., PRAYING TO QUASH THE ORDER
DATED 10.02.2022 VIDE ANNEXURE-E BEARING
NO.GNKo(2)COURT.CR.236/1/2016-17 PASSED BY THE R-2
AUTHORITY AND ENDORSEMENT DATED 30.04.2022 VIDE
ANNEXURE-F BEARING NO.PRA.AA.KA/MUN/RP/15/2022
ISSUED BY THE R-1 AUTHORITY HOLDING THE SAME ARE
ILLEGAL, ARBITRARY AND WITHOUT JURISDICTION, ETC.
IN WP NO. 18780/2022
BETWEEN:
1. THE CHIEF OFFICER
TOWN PANCHAYAT
HOLALKERE
CHITRADURGA DISTRICT 577 526
...PETITIONER
(BY SRI. B K MANJUNATH., ADVOCATE)
AND:
1. THE REGIONAL COMMISSIONER
BENGALURU DIVISION,
-9-
NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
2nd FLOOR, BMTC BUILDING
K.H ROAD, SHANTINAGAR
BENGALURU 560 027
2. THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT
CHITRADURGA 577 501
3. K.C. PURUSHOTHAM
S/O LATE K.C. CHANDRASHEKARAPPA
R/O S B ROAD, HOLALKERE
CHITRADURGA DISTRICT 577 526
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA., AGA FOR R-1 & R-2;
SRI. ANAND KUMAR. M., ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH THE
ORDER DATED 10.02.2022 VIDE ANNEXURE-E BEARING
NO.GNKo(2)COURT.CR.233/4/2016-17 PASSED BY THE R-2
AUTHORITY AND ENDORSEMENT DATED 30.04.2022 VIDE
ANNEXURE-F BEARING NO.PRA.AA.KA/MUN/RP/12/2022
ISSUED BY THE R-1 AUTHORITY HOLDING THE SAME ARE
ILLEGAL, ARBITRARY WITHOUT JURISDICTION, ETC.
IN WP NO. 18795/2022
BETWEEN:
1. THE CHIEF OFFICER
TOWN PANCHAYAT,
HOLALKERE,
CHITRADURGA DISTRICT 577526.
...PETITIONER
(BY SRI. B K MANJUNATH., ADVOCATE)
AND:
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NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
1. THE REGIONAL COMMISSIONER
BANGALORE DIVISION, 2ND FLOOR,
BMTC BUILDING, K.H.ROAD,
SHANTHINAGAR, BANGALORE-560027.
2. THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT,
CHITRADURGA 577501.
3. K C PURUSHOTHAM
S/O LATE K.C.CHANDRASHEKARAPPA,
AGED ABOUT 50 YEARS,
R/O S.B. ROAD, HOLALKERE,
CHITRADURGA DISTRICT 577526.
...RESPONDENTS
(BY SRI. BOPANA BELLIAPPA., AGA FOR R-1 & R-2;
SRI. P.S.MALIPATIL., ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE COSTITUTION OF INDIA., PRAYING TO QUASH THE ORDER
DATED 10.02.2022 VIDE ANNEXURE-E BEARING
NO.GNKo(2)COURT.CR.236/3/2016-17 PASSED BY THE R-2
AUTHORITY AND ENDORSEMENT DATED 30.04.2022 VIDE
ANNEXURE-F BERAING NOPRA.AA.KA/MUN/RP/13/2022 ISSUED
BY THE R-1 AUTHORITY HOLDING THE SAME ARE ILLEGAL,
ARBITRARY AND WITHOUT JURISDICTION, ETC.
IN WP NO. 25079/2024
BETWEEN:
1. SRI M L VASANTHKUMAR
S/O LAXMANA RAO,
AGED ABOUT 64 YEARS,
R/O SIDDARAMAPPA EXTENSION,
HOLALKERE -577526
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NC: 2025:KHC:5295
WP No. 18727 of 2022
C/W WP No. 55759 of 2014
WP No. 8702 of 2017
AND 6 OTHERS
CHITRADURGA DISTRICT.
...PETITIONER
(BY SRI. SIDDAPPA B M., ADVOCATE)
AND:
1. THE CHIEF OFFICER
HOLALKERE TOWN MUNICIPALITY,
HOLALKERE-577526
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. B K MANJUNATH., ADVOCATE)
THIS WP IS FILED UDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA., PRAYING TO QUASHING THE
ENDORSEMENT ISSUED BY THE RESPONDENT BEARING
NO.PU.HO.K.SHA.C.R99.2024.25 DATED 05.06.2024 IS
PRODUCED HEREWITH AND MARKED AS ANNEXURE-E.
THESE PETITIONS, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE N S SANJAY GOWDA
ORAL ORDER
1. These batch of Writ Petitions relate to the sale of certain sites in Holalkere town either by way of auction or by way of allotment.
2. The contentions that were raised by the Municipal Council were that the sales in favour of the
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS petitioners were illegal inasmuch as permissions were not obtained from the Government under Section 72 of the Karnataka Municipalities Act, 1964 and as a consequence, the kathas also could not have been registered in their name.
3. It is, however, the case of the petitioners, who contended that the allotments were made or the properties were sold in a public auction and the petitioners had paid the requisite considerations and sale certificates had also been issued in their favour.
4. It is their further case that the Municipal Council also accorded sanction for construction of their houses and the petitioners have, in fact, constructed the houses and are residing therein. It is also contended that all the auctions were made during the period 1964-1994 and after the lapse of several decades, an attempt is being made by the Municipal Council to annul the sales.
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS
5. This Court, on taking into consideration the submissions made by the parties to the petition, passed an order on 14.09.2023 in the following terms in W.P. No.55759/2014 -
"1. In all the above matters, the stand of the Chief Officer of Town Panchayat, Holalkere Town, Holalkere, Chitradurga District is that the sale which had been made in favour of the petitioners either by way of auction or by way of allotment were unauthorized inasmuch as no permission from the State through the Deputy Commissioner had been obtained and the allotment or auction held was without authority and there being no sale deed executed post the auction, there is no right, title or interest conveyed to the petitioners and similar situate person.
2. Sri.Akshay, learned counsel for the Chief Officer submits that there are nearly 800 sites which have been sold, allotted, auctioned from time to time by different President and Administrator of the Town Panchayat without obtaining necessary permission. However, Sri.H.C.Shivamu,
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS Sri.N.D.Onkarappa and Sri.Malipatil P.S., learned counsel for petitioners submit in unison that on such sale certificates being issued, necessary amounts have been deposited towards the same, taxes have been paid by them and tax receipts have been issued by the Panchayat. These transactions having occurred from 1963 onwards, it is required that a suitable solution be found by the Principal Secretary, Urban Development Department to address the grievances and safeguard the rights of the petitioners more so when the default on part of the Presidents of Panchayat and it cannot stricto sensu be said that the petitioners were at any fault since they only complied with what they were instructed by those Presidents.
3. In that view of the matter, the Principal Secretary, Urban Development Department is directed to constitute a task force to enquire into all the allotments which have been made stated to be 800 in number, whether there is a overlap, dual or multiple allotments made, if the payments have been received into the accounts of the Panchayat and thereafter, formulate a necessary plan of
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS action to safeguard the interest of the purchasers/allottees as also that of the Panchayat.
4. The Principal Secretary would be free to choose such persons as he deems fit to be part of the task force. Needless to say that the Chief Officer and all other officers of the Panchayat shall assist the task force in their endeavour including furnishing all documents either in original or photocopies requested by the said task force. The task force to be constituted within a period of three weeks from the date of receipt of copy of this order. The task force to complete its enquiry and submit recommendation to the Principal Secretary, Urban Development Department within a period of 90 days thereafter. The Principal Secretary, Urban Development Department to formulate the policy within 30 days thereafter.
5. Re-list on 12.10.2023 to report compliance with regard to the formation of the task force.
6. Needless to say, until the above activities are completed, none of the respondents can take any action against the petitioners."
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS
6. Pursuant to this order, the Principal Secretary constituted a Task Force Committee comprising the Planning Director, Chitradurga; Town Planning Authority; Assistant Director; Thasildar; Chief Officer, Municipal Council; Surveyor of the Holalkere Town and the Deputy Commissioner.
7. The Committee after deliberating the matter has ultimately opined as follows -
"18. ¥ÀÅgÀ¸À¨sÉ PÀbÉÃjAiÀÄ°è ®¨sÀå«gÀĪÀ ¸ÉÃ¯ï ¸Ànð¦üPÉmï PÀbÉÃj¥ÀŸÀÛPÀUÀ¼ÀÄ ºÉÆgÀvÀÄ ¥Àr¹ ¸ÉÃ¯ï ¸Ànð¦üPÉÃmï£À°è G¯ÉèÃT¹gÀĪÀAvÉ ºÀgÁdÄ ªÉÆvÀÛ ¥ÀÅgÀ¸À¨sÉ SÁvÉUÉ dªÀiÁ ªÀiÁrPÉÆArgÀĪÀ ªÀiÁ»wAiÀÄ Q¢ð CxÀªÁ gÀ²Ã¢ ¥ÀŸÀÛPÀUÀ¼ÀÄ PÀbÉÃjAiÀÄ°è ®¨sÀå«gÀĪÀÅ¢®èzÉà EzÀÄÝ ReÁ£É/¨ÁåAPï ¥ÀÅgÀ¸À¨sÉAiÀÄ SÁvÉUÀ¼À dªÀiÁ «ªÀgÀUÀ¼À£ÀÄß ¤ÃqÀĪÀAvÉ ¥ÀvÀæ §gÉAiÀįÁVzÀÄÝ ReÁ£Á¢üPÁjUÀ¼ÀÄ PÀ£ÁðlPÀ ReÁ£É ¸ÀA»vÉ C£ÀéAiÀÄ ZÁ°Û ¸Á°¤AzÀ 12 ªÀµÀðUÀ¼À »A¢£À J¯Áè zÁR¯ÉUÀ¼À£ÀÄß £Á±À¥Àr¹gÀĪÀÅzÁV ªÀgÀ¢ ¤ÃrgÀÄvÁÛgÉ JAzÀÄ ªÀÄÄSÁå¢üPÁj, ¥ÀÅgÀ¸À¨sÉ, ºÉƼÀ¯ÉÌgÉgÀªÀgÀÄ w½¹gÀÄvÁÛgÉ. ¥ÀÅgÀ¸À¨sÉAiÀÄ ¸À¨sÁ£ÀqÀªÀ½UÀ¼À C£ÀéAiÀÄ C£ÀĪÉÆâvÀ dªÀiÁ Rað£À°è ºÀgÁdÄ ªÉÆvÀÛ dªÀiÁ DVgÀĪÀ ªÀiÁ»wAiÀÄ£ÀÄß £ÀªÀÄÆ¢¹zÀÄÝ DzÀgÉ AiÀiÁªÀ ¤ªÉñÀ£ÀzÀ
- 17 -
NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS ªÉÆvÀÛ CxÀªÁ JµÀÄÖ ¤ªÉñÀ£ÀUÀ¼À ªÉÆvÀÛ JAzÀÄ £ÀªÀÄÆ¢¹gÀĪÀÅ¢¯Áè JAzÀÄ ªÀÄÄSÁå¢üPÁjUÀ¼ÀÄ w½¹gÀÄvÁÛgÉ. F PÀÄjvÀÄ ¥ËgÁqÀ½vÀ ¤zÉÃð±À£Á®AiÀÄ¢AzÀ ¢£ÁAPÀ:17.11.2015gÀ°è vÀ¤SÉAiÀÄ£ÀÄß ¸ÀºÀ PÉÊUÉƼÀî¯ÁVzÀÄÝ ¸ÀzÀj vÀ¤SÁ ªÀgÀ¢AiÀÄ°è (C£ÀħAzsÀ-09)¥ÀÅgÀ¸À¨sÉ PÀbÉÃjAiÀÄ°è C©ü¯ÉÃSÁ®AiÀÄ E®èzÉà EgÀĪÀ ºÁUÀÆ PÀbÉÃj PÀlÖqÀUÀ¼À ªÀUÁðªÀuɬÄAzÀ PÀbÉÃjAiÀÄ°è ¸ÀªÀÄ¥ÀPÀð zÁR¯ÉUÀ¼ÀÄ E®èzÉà EgÀĪÀ §UÉÎ ¸ÀºÀ ªÀgÀ¢ ªÀiÁrgÀÄvÁÛgÉ JAzÀÄ ¸ÀºÀ ªÀÄÄSÁå¢üPÁjUÀ¼ÀÄ w½¹gÀÄvÁÛgÉ.
DzÀÄzÀjAzÀ, mÁ¸ïÌ ¥sÉÇøïð C©ü¥ÁæAiÀÄzÀAvÉ
1) ¸Éïï¸Ànð¦üPÉÃmïUÀ¼À PÀbÉÃj ¥ÀæwUÀ¼ÀÄ ªÀiÁvÀæ ®¨sÀå«zÀÄÝ ¸ÀA§A¢ü¹zÀ ¨ÉÃgÉ CAzÀgÉ ºÀgÁdÄ ªÀiÁrzÀ zÁR¯ÉUÀ¼ÁUÀ°Ã ªÀÄvÀÄÛ ºÀgÁdÄ ªÉÆvÀÛªÀ£ÀÄß £ÀUÀgÀ ¸ÀܽÃAiÀÄ ¸ÀA¸ÉÜUÉ ¥ÁªÀw ªÀiÁrzÀ zÁR¯ÉUÀ¼ÁUÀ°Ã ºÁ° ®¨sÀå«®èzÉà EgÀĪÀ KPÉÊPÀ PÁgÀt¢AzÀ¯Éà CªÀÅUÀ¼À£ÀÄß £ÀPÀ° CxÀªÁ DzsÁgÀ gÀ»vÀ zÁR¯ÉUÀ¼ÀÄ JAzÀÄ ºÉüÀ¯ÁUÀĪÀÅ¢¯Áè. KPÉAzÀgÉ ¥ÀÅgÀ¸À¨sÉAiÀÄ°è §ºÀ¼ÀµÀÄÖ zÁR¯ÉUÀ¼ÀÄ ®¨sÀå«gÀĪÀÅ¢¯Áè ºÁUÀÆ ¸ÀAgÀQë¹nÖgÀĪÀÅ¢¯Áè.
2) PÀ£ÁðlPÀ ¥ÀÅgÀ¸À¨sÉUÀ¼À C¢ü¤AiÀĪÀÄ 1964gÀ PÀ®A 72(2)gÀ£ÀéAiÀÄ (06-06-1986gÀ PÁAiÉÄÝ wzÀÄÝ¥ÀrUÉ »A¢zÀÝAvÉ) gÀÆ.5000-00QÌAvÀ PÀrªÉÄ ¨É¯ÉAiÀÄ ºÁUÀÆ ¢£ÁAPÀ:06.06.1986gÀ £ÀAvÀgÀ PÁAiÉÄÝ wzÀÄÝ¥ÀrAiÀiÁzÀ ªÉÄÃ¯É gÀÆ.25000-00QÌAvÀ PÀrªÉÄ ¨É¯ÉAiÀÄ ¤ªÉñÀ£ÀUÀ¼À «¯ÉêÁj ºÀPÀÄÌ £ÀUÀgÀ ¸ÀܽÃAiÀÄ ¸ÀA¸ÉÜUÀ½UÉ ¥ÀæzÀvÀÛªÁVzÀÝ PÁgÀt ªÀÄvÀÄÛ J¯Áè 858
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS ¸ÉÃ¯ï ¸Ànð¦üPÉÃmïUÀ¼À°è w½¸À¯ÁzÀ ªÉÆvÀÛªÀÅ ¢£ÁAPÀ:06.06.1986 »AzÉ ¤ÃrgÀĪÀ ¸ÉÃ¯ï ¸Ànð¦üPÉÃmïUÀ¼ÀÄ gÀÆ.5000-00 VAvÀ PÀrªÉÄ ªÀÄvÀÄÛ ¢£ÁAPÀ:06.06.1986gÀ £ÀAvÀgÀ ¤ÃrgÀĪÀ ¸ÉÃ¯ï ¸Ànð¦üPÉÃmïUÀ¼ÀÄ gÀÆ.25000-00 VAvÀ PÀrªÉÄ DVzÀÝ PÁgÀt ¸ÀPÁðgÀzÀ ¥ÀǪÀð ªÀÄAdÆgÁw CªÀ±ÀåPÀvÉ EgÀĪÀÅ¢¯Áè. CzÀgÀAvÉ ¢£ÁAPÀ:06.06.1986PÉÌ »AzÉ ¤ÃrgÀĪÀ gÀÆ.5000-00 VAvÀ ºÉZÀÄÑ ªÉÆvÀÛzÀ 17 ¸ÀASÉå ¸ÉÃ¯ï ¸Ànð¦üÃPÉÃmïUÀ¼À£ÀÄß ªÀÄvÀÄÛ ¢£ÁAPÀ:06.06.1986gÀ £ÀAvÀgÀ ¤ÃrgÀĪÀ gÀÆ.25000-00 VAvÀ ºÉZÀÄÑ ªÉÆvÀÛzÀ 3 ¸ÀASÉå ¸ÉÃ¯ï ¸Ànð¦üPÉÃmïUÀ¼À£ÀÄß ¤ÃqÀĪÀ ªÉÆzÀ®Ä ¸ÀPÁðgÀzÀ ¥ÀǪÀð ªÀÄAdÆgÁw ¥ÀqÉAiÀÄzÉà EgÀĪÀÅzÀÄ PÀAqÀħA¢gÀÄvÀÛzÉ. DzÀÄzÀjAzÀ, ¸ÀzÀj 20 ¸ÀASÉå ¸ÉÃ¯ï ¸Ànð¦üPÉÃmïUÀ¼À£ÀÄß ªÀiÁvÁæ PÁ£ÀÆ£ÀÄ ¨Á»gÀ JAzÀÄ ¥ÀjUÀt¸À§ºÀÄzÁVgÀÄvÀÛzÉ.
3) 1964gÀ°è PÀ£ÁðlPÀ ¥ÀÅgÀ¸À¨sÉUÀ¼À C¢ü¤AiÀĪÀÄ 1964 eÁjUÉ §AzÀ £ÀAvÀgÀ PÁAiÉÄÝ 102gÀ£ÀéAiÀÄ (2003gÀ PÁAiÉÄÝ wzÀÄÝ¥Àr DUÀĪÀªÀgÉUÉ) CA¢£À ¢£ÀPÉÌ ZÁ°ÛAiÀÄ°èzÀÝ PÀgÀ ¤zsÀðgÀuÁ¢üPÁjUÀ¼À ªÀÄÆ®PÀ ¹zÀÝ¥Àr¸À¯ÁzÀ PÀgÀ ªÀ¸ÀƯÁw ¥ÀnÖUÉ C¢üPÀÈvÀ JA§ÄªÀ ªÀiÁ£ÀåvÉ EgÀĪÀÅzÀjAzÀ CªÀÅUÀ¼ÀÄ J®èªÀÇ CPÀæªÀÄ JAzÀÄ ºÉüÀ¯ÁUÀĪÀÅ¢¯Áè.
4) £ÀUÀgÀ ¸ÀܽÃAiÀÄ ¸ÀA¸ÉÜUÀ¼À°è ¹zÀÞ¥Àr¸ÀĪÀ PÀgÀ¤zsÀðgÀuÁ ¥ÀnÖAiÀÄ £ÀªÀÄÆzÀÄUÀ¼ÀÄ CAzÀgÉ PÀæªÀÄ ¸ÀASÉå ªÀÄvÀÄÛ ºÉ¸ÀgÀÄUÀ¼ÀÄ ºÁUÀÆ ¸ÀéwÛ£À C¼ÀvÉUÀ¼ÀÄ ¨sÀÆ«ÄAiÀÄ ªÉÄð£À AiÀiÁªÀÅzÉà Point (Latitude & Longitude) eÉÆvÉUÉ ¸ÀA§AzsÀ EgÀĪÀÅ¢¯Áè.
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS CAzÀgÉ PÀæªÀÄ ¸ÀASÉå DzsÁjvÀªÁV §gÀĪÀ D¹Û ¸ÀASÉå ªÀÄvÀÄÛ PÀgÀzÁvÀgÀ ºÉ¸ÀgÀÄUÀ½gÀĪÀ ¸ÀévÀÄÛUÀ¼ÀÄ MAzÀgÀ ¥ÀPÀÌzÀ°èAiÉÄà ªÀÄvÉÆÛAzÀÄ EgÀ¨ÉÃPÉA§ ¤AiÀĪÀÄ PÀqÁØAiÀĪÁVgÀĪÀÅ¢¯Áè.
5) UÁæªÀÄoÁt ªÁå¦ÛAiÀÄ°è CAzÀgÉ HgÀÄ/UÁæªÀÄoÁt JAzÀÄ UÁæªÀÄ £ÀPÁ±ÉAiÀÄ°è £ÀªÀÄÆ¢¹gÀĪÀ D¹ÛUÀ¼ÀÄ CAzÀgÉ ¤ªÉñÀ£À ªÀÄ£ÉUÀ½UÉ £ÀUÀgÀ ¸ÀܽÃAiÀÄ ¸ÀA¸ÉÜ PÀgÀ ªÀ¸ÀƯÁw ¥ÀnÖ, £ÀªÀÄÆzÀÄ ºÉÆgÀvÀÄ ¥Àr¹ EvÀgÉ AiÀiÁªÀÅzÉà zÁR¯ÉUÀ¼ÀÄ ®¨sÀå«gÀĪÀÅ¢¯Áè, CAzÀgÉ PÀAzÁAiÀÄ E¯ÁSÉ ¤ªÀð»¸ÀĪÀ ¥ÀºÀt ¥ÀwæPÉ/DPÁgï§Azï/£ÀPÁ±É AiÀiÁªÀÅzÀÆ ®¨sÀå«gÀĪÀÅ¢¯Áè ªÀÄvÀÄÛ CªÀÅUÀ¼ÀÄ Karnataka Land Revenue Act 1964 C£ÀéAiÀÄ Unrecorded Habitations DVgÀÄvÀÛzÉ. DzÀÄzÀjAzÀ, ªÀÄÄSÁå¢üPÁj, ¥ÀÅgÀ¸À¨sÉ, ºÉƼÀ¯ÉÌgÉgÀªÀgÀÄ C©ü¥Áæ¬Ä¹gÀĪÀAvÉ CªÀÅUÀ¼À£Éßà C¢üPÀÈvÀ zÁR¯ÉUÀ¼ÀÄ JAzÀÄ ¥ÀjUÀt¸À¨ÉÃPÁVgÀÄvÀÛzÉ.
6) UÁæªÀÄ £ÀPÁ±ÉAiÀÄ°è£À HgÀÄ ºÉÆgÀvÀÄ¥Àr¹ ¸ÀªÉÃð £ÀA UÀ¼À°è ªÀÄ£ÉUÀ¼À£ÀÄß PÀlÄÖªÁUÀ ¤AiÀĪÀiÁ£ÀĸÁgÀ ¨sÀÆ¥ÀjªÀvÀð£É ªÀÄvÀÄÛ ¸ÀPÀëªÀÄ ¥Áæ¢üPÁgÀ¢AzÀ (£ÀUÀgÀ AiÉÆÃd£Á E¯ÁSÉ), ªÀ¸Àw «£Áå¸À C£ÀĪÉÆÃzÀ£É CªÀ±Àå«gÀÄvÀÛzÉ. ªÀiÁ£Àå £ÀUÀgÀ ªÀÄvÀÄÛ UÁæªÀiÁAvÀgÀ AiÉÆÃd£Á ¤zÉÃð±ÀPÀgÀÄ, £ÀUÀgÀ ªÀÄvÀÄÛ UÁæªÀiÁAvÀgÀ AiÉÆÃd£Á E¯ÁSÉ, ¨ÉAUÀ¼ÀÆgÀÄgÀªÀgÀ ¸ÀÄvÉÆÛÃ¯É ¸ÀASÉå:
£ÀUÁæAiÉÆä:PÀlÖqÀ ¥ÀgÀªÁ¤UÉ:¸ÀÄvÉÆÛïÉ:2015-16 ¢£ÁAPÀ:04.05.2017jÃvÁå 1976QÌAvÀ »A¢£À ¨sÀÆ¥ÀjªÀvÀð£ÉUÀ½UÉ ªÀ¸Àw «£Áå¸ÀzÀ C£ÀĪÉÆÃzÀ£É CªÀ±ÀåPÀvÉ EgÀĪÀÅ¢¯Áè JAzÀÄ w½¸À¯ÁVzÉ.
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS
7) PÀ£ÁðlPÀ ¥ËgÀ¸À¨sÉUÀ¼À C¢ü¤AiÀĪÀÄ 1964 (2003gÀPÁAiÉÄÝ wzÀÄÝ¥ÀrUÉ »AzÉ) PÁAiÉÄÝ (102)gÀ£ÀéAiÀÄ vÉjUÉ ¤zsÀðgÀPÀ£À £ÉêÀÄPÁw ªÀiÁr PÀgÀ ¤zsÀðgÀuÁ¢üPÁjUÀ¼ÀÄ PÀgÀ ¤zsÀðgÀuÉ ªÀiÁr JA.J.Dgï-19 ¹zÀÝ¥Àr¸ÀÄwÛzÀÝgÀÄ. vÀzÀ£ÀAvÀgÀ PÀ£ÁðlPÀ ¥ËgÀ¸À¨sÉUÀ¼À C¢ü¤AiÀĪÀÄ 1964 (2003gÀ PÁAiÉÄÝ wzÀÄÝ¥ÀrAiÀiÁzÀ £ÀAvÀgÀ) PÁAiÉÄÝ (102)gÀ£ÀéAiÀÄ 2002-03gÀ°è ¸ÀéAiÀÄA WÉÆövÀ D¹Û vÉjUÉ eÁjUÉ §AzÀ £ÀAvÀgÀ ªÀiÁgÀÄPÀmÉÖ ªÀiË®åzÀ DzsÁgÀzÀ ªÉÄÃ¯É vÉjUÉ ¤UÀ¢¥Àr¹ £ÀªÀÄÆ£É-3 ¤ÃqÀ¯ÁUÀÄwÛgÀÄvÀÛzÉ.
D ¸ÀªÀÄAiÀÄzÀ°è PÀgÀ ¤zsÀðgÀuÁ¢üPÁjUÀ¼ÀÄ ¨sÀÆ¥ÀjªÀvÀð£É E®èzÀ PÀȶ d«ÄãÀÄ/¨sÀÆ¥ÀjªÀvÀð£ÉAiÀiÁVzÀÝgÀÆ ªÀ¸Àw «£Áå¸À ªÀÄAdÆgÀÄ DV®èzÀ d«ÄãÀÄ/¸ÀPÁðj PÉgÉ/¸ÀPÁðj RgÁ§Ä/CgÀtå/£ÀUÀgÀ ¸ÀܽÃAiÀÄ ¸ÀA¸ÉÜ CxÀªÁ E¤ßvÀgÀ E¯ÁSÉUÉ ¸ÉÃjzÀ d«ÄãÀÄ CªÀÅUÀ¼À ªÉÄÃ¯É PÀlÖ¯ÁzÀ (¥ÀgÀªÁ¤UÉ gÀ»vÀ/¥ÀgÀªÁ¤UÉ ¸À»vÀ) PÀlÖqÀUÀ¼À£ÀÄß £ÀªÀÄÆ£É JA.J.Dgï- 19gÀ°è C¼ÀªÀr¹gÀĪÀÅzÀjAzÀ CªÀÅUÀ¼À£ÀÄß ¸ÀºÀ C£À¢üPÀÈvÀ JAzÀÄ ¥ÀjUÀt¸ÀĪÀÅzÀÄ ¸ÀjAiÀiÁzÀ PÀæªÀĪÁVgÀĪÀÅ¢¯Áè JAzÀÄ ªÀÄÄSÁå¢üPÁj, ¥ÀÅgÀ¸À¨sÉ, ºÉƼÀ¯ÉÌgÉgÀªÀgÀÄ w½¹gÀÄvÁÛgÉ.
8) 2002-03gÀ £ÀAvÀgÀ ¸ÀéAiÀÄA WÉÆövÀ D¹Û vÉjUÉ eÁjUÉ §AzÀ £ÀAvÀgÀ ¸ÀºÀ CzÀĪÀgÉUÀÆ eÁjAiÀÄ°èzÀÝ JA.J.Dgï-19 £À°è zÁR¯Áw E®èzÀ AiÀiÁªÀÅzÉà C¹ÛUÀ½UÉ PÉʧgÀºÀ¢AzÀ £ÀªÀÄÆ£É-3 ¤ÃqÀ¯ÁV¯Áè JAzÀÄ ªÀÄÄSÁå¢üPÁjUÀ¼ÀÄ w½¹gÀÄvÁÛgÉ.
9) F »AzÉ PÉgÉ ¥ÀæzÉñÀzÀ°è ¤ÃqÀ¯ÁVzÉ J£À߯ÁzÀ ºÀPÀÄÌ¥ÀvÀæUÀ¼À DzsÁgÀzÀ°è ªÀÄ£ÉUÀ¼À£ÀÄß PÀnÖPÉÆArzÀÄÝ CªÀÅUÀ½UÉ ¥ÀÅgÀ¸À¨sÉ
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS PÀgÀ¤zsÀðgÀt ¸ÀASÉå (£ÀªÀÄÆ£É-3) ¤ÃrzÀÝgÀÆ ¸ÀºÀ CªÀÅUÀ¼ÀÄ PÁ£ÀƤ£À zÀȶÖAiÀÄ°è Null & Void J¤ß¹PÉƼÀÄîªÀÅzÀjAzÀ PÉgÉAiÀÄ eÁUÀ ªÀÄvÀÄÛ Buffer Zone ¸ÉÃjzÀAvÉ ¸ÀA¥ÀÇtð ¥ÀæzÉñÀªÀ£ÀÄß vÀºÀ²Ã¯ÁÝgÀgÀªÀgÀÄ/ºÁ° ªÀiÁ°ÃPÀvÀé ºÉÆA¢zÀ E¯ÁSÉ PÀæªÀĪÀ»¹ RįÁè¥Àr¸À®Ä ºÁUÀÆ ¸ÀÄ¥À¢ðUÉ ¥ÀqÉAiÀÄ®Ä PÀæªÀĪÀ»¸À§ºÀÄzÁVgÀÄvÀÛzÉ JAzÀÄ vÀºÀ²Ã¯ÁÝgïgÀªÀgÀÄ w½¹gÀÄvÁÛgÉ.
10) ¢£ÁAPÀ:06/06/1986QÌAvÀ »AzÉ gÀÆ.5000-00QÌAvÀ ºÉaÑ£À ¨É¯ÉAiÀÄ ªÀÄvÀÄÛ ¢£ÁAPÀ:06/06/1986 gÀ £ÀAvÀgÀ gÀÆ.25000- 00QÌAvÀ ºÉaÑ£À ¤ªÉñÀ£ÀUÀ¼À£ÀÄß ¸ÀPÁðgÀzÀ ¥ÀǪÁð£ÀĪÀÄw ¥ÀqÉAiÀÄzÉà ¥ÀqÉzÀÄPÉÆArgÀĪÀ C£ÀħAzsÀzÀ°ègÀĪÀ 20 ¸ÀASÉåAiÀÄ ¤ªÉñÀ£ÀzÁgÀjUÉ/ºÁ° PÀlÖqÀ ªÀiÁ°PÀjUÉ ¸ÀA§A¢ü¹zÀAvÉ CªÀjUÉ ¤ÃqÀ¯ÁVgÀĪÀ ¸ÉÃ¯ï ¸Ànð¦üPÉÃmï PÁ£ÀÆ£ÀÄ ¨Á»gÀªÁVgÀĪÀÅzÀjAzÀ ¤AiÀĪÀiÁ£ÀĸÁgÀ PÀæªÀĪÀ»¸À¨ÉÃPÁVgÀÄvÀÛzÉ. DzÀgÉ CA¢£À CzsÀåPÀëgÀÄ/C¢üPÁjUÀ¼ÀÄ ªÀiÁrzÀ vÀ¦à¤AzÀ ¤ªÉñÀ£À Rjâ¹zÀ/vÀzÀ£ÀAvÀgÀ C¥ÁgÀ ºÀt ªÀå¬Ä¹ PÀlÖqÀ PÀnÖzÀ ªÀiÁ°PÀjUÉ ¸ÀºÀ CªÀgÀ®èzÀ vÀ¦àUÉ ¤ªÉñÀ£À »A¥ÀqÉAiÀÄĪÀÅzÀÄ £ÁåAiÀÄ ¸ÀªÀÄävÀ DVgÀĪÀÅ¢¯Áè. PÁ£ÀÆ£ÀÄ ¨Á»gÀªÁV ¤ªÉñÀ£À ¸ÉÃ¯ï ¸Ànð¦üPÉÃmï ¤ÃrzÀ CzsÀåPÀëgÀÄ/C¢üPÁjUÀ¼ÀÄ ¸ÀºÀ EAzÀÄ ¤zsÀ£À/¤ªÀÈwÛ ºÉÆA¢gÀĪÀÅzÀjAzÀ CªÀgÀ PÀÄjvÀÄ ¸ÀºÀ PÀæªÀÄPÉÊUÉƼÀÄîªÀÅzÀÄ PÀµÀÖ¸ÁzsÀåªÁVgÀÄvÀÛzÉ JAzÀÄ ªÀÄÄSÁå¢üPÁj, ¥ÀÅgÀ¸À¨sÉ, ºÉƼÀ¯ÉÌgÉgÀªÀgÀÄ w½¹gÀÄvÁÛgÉ. (C£ÀħAzsÀ-10)
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS
11) ¥ÀÅgÀ¸À¨sÉUÉ C£ÀéAiÀĪÁUÀĪÀAvÉ £ÀUÀgÁ©üªÀÈ¢Þ E¯ÁSÉ gÀa¹gÀĪÀ PÀ£ÁðlPÀ ¥ËgÀ¸À¨sÉUÀ¼À C¢üPÁjUÀ¼ÀÄ ªÀÄvÀÄÛ £ËPÀgÀgÀÄUÀ¼À £ÉêÀÄPÁw ¤AiÀĪÀÄUÀ¼ÀÄ-2011gÀAvÉ C©ü¯ÉÃSÁ®AiÀÄ ¤ªÁðºÀPÀ (Record Room Keeper) ºÀÄzÉÝ ¸ÀÈf¸ÀzÉà EgÀĪÀÅzÀjAzÀ PÁ®PÁ®PÉÌ ¹§âA¢UÀ¼À ªÀUÁðªÀuÉAiÀiÁzÀ ¸ÀAzÀ¨sÀðzÀ°è ªÀ»UÀ¼À£ÀÄß ªÀÄvÀÄÛ zÁR¯ÉUÀ¼À£ÀÄß PÉÆqÀĪÀÅzÀÄ vÉUÉzÀÄPÉƼÀÄîªÀÅzÀÄ ªÀiÁqÀÄvÁÛ§A¢gÀĪÀÅzÀjAzÀ zÁR¯ÉUÀ¼ÀÄ ²y®UÉÆArgÀĪÀÅzÁV ªÀÄÄSÁå¢üPÁj, ¥ÀÅgÀ¸À¨sÉ, ºÉƼÀ¯ÉÌgÉgÀªÀgÀÄ w½¹gÀÄvÁÛgÉ. ¥ÀÅgÀ¸À¨sÉAiÀÄ°è zÁR¯ÉUÀ¼À£ÀÄß ªÀåªÀ¹ÜvÀªÁV C©ü¯ÉÃSÁ®AiÀÄ ¸ÀÈf¹ ¸ÀAgÀQë¹nÖgÀĪÀÅ¢¯Áè gÉPÁqïð QÃ¥Àgï E®èzÉà EgÀĪÀÅzÀjAzÀ «µÀAiÀÄ ¤ªÁðºÀPÀgÀÄ ªÀUÁðªÀuÉ ¸ÀªÀÄAiÀÄzÀ°è ¥ÀÅgÀ¸À¨sÉ ¥ÁægÀA¨sÀ¢AzÀ ZÁ°ÛAiÀĪÀgÉV£À J¯Áè zÁR¯ÉUÀ¼À£ÀÄß ºÀ¸ÁÛAvÀj¸ÀĪÀ ªÀåªÀ¸ÉÜ eÁjAiÀÄ°ègÀÄvÀÛzÉ. ¸ÀzÀj «µÀAiÀÄzÀ PÀÄjvÀÄ ¸ÀPÁðgÀ ¸ÀÆPÀÛ ¤zsÁðgÀ PÉÊUÉƼÀî¨ÉÃPÁVgÀÄvÀÛzÉ.
12) PÀgÀ¤zsÀðgÀuÁ ¥ÀnÖ (PÉ.JA.J¥sï-24) ¸ÀÈf¸À®Ä G¥ÀAiÉÆÃV¸ÀÄwÛgÀĪÀ f.L.J¸ï £ÀPÁ±É F »AzÉ 2010gÀ°è vÀAiÀiÁgÀÄ ªÀiÁrgÀĪÀÅzÀÄ DVzÀÄÝ PÁ®PÁ®PÉÌ C¥ïqÉÃmï DVgÀĪÀÅ¢¯Áè. D PÁgÀt Property Identification Number(PID) ¤AiÀĪÀiÁ£ÀĸÁgÀ ¤ÃqÀ¯ÁUÀÄwÛgÀĪÀÅ¢¯Áè. UÀtQÃPÀÈvÀ £ÀªÀÄÆ£É-3 ¤ÃqÀ¯ÁUÀÄwÛzÀÝgÀÆ MAzÀÄ D¹Û ºÀ®ªÁgÀÄ PÉʧzÀ¯ÁªÀuÉAiÀiÁzÀ £ÀAvÀgÀ AiÀiÁjAzÀ AiÀiÁjUÉ §zÀ¯ÁªÀuÉAiÀiÁVgÀĪÀ ªÀiÁ»w D£ï¯ÉÊ£ï£À°è ªÀÄÄåmÉõÀ£ï jf¸ÀÖgï gÀÆ¥ÀzÀ°è ®¨sÀå«gÀĪÀÅ¢¯Áè. CzÉà jÃw, D¹Û
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS ªÀiÁgÁlªÁzÀ £ÀAvÀgÀ PÀæAiÀÄPÉÌ ¥ÀqÉzÀªÀgÀÄ ¥ÀÅgÀ¸À¨sÉUÉ ªÀiÁ»w ¤ÃqÀĪÀªÀgÉUÉ ºÉƸÀzÁV PÀæAiÀÄ¥ÀqÉzÀªÀgÀ ªÀiÁ»w ¥ÀÅgÀ¸À¨sÉUÉ ®¨sÀåªÁUÀĪÀÅ¢¯Áè. PÉ®ªÉǪÉÄä ¸ÀzÀj ªÀiÁ»wUÀ¼ÀÄ §ºÀ¼À ªÀµÀðUÀ¼ÀªÀgÉUÉ ¥ÀÅgÀ¸À¨sÉUÉ zÉÆgÀPÀĪÀÅzÉà E¯Áè. PÀȶ ¨sÀÆ«Ä ªÀiÁgÁl ¸ÀªÀÄAiÀÄzÀ°è vÀºÀ²Ã¯ÁÝgïgÀªÀjUÉ eÉ-¹è¥ï ªÀÄÆ®PÀ ¸ÀzÀj ªÀiÁ»w ®¨sÀåªÁUÀÄwÛzÀÄÝ £ÀUÀgÀ ¸ÀܽÃAiÀÄ ¸ÀA¸ÉÜUÀ¼À ªÁå¦ÛAiÀÄ°è ªÀiÁgÁlzÀ ¸ÀAzÀ¨sÀðzÀ°è CAvÀºÀ ªÀåªÀ¸ÉÜ EgÀĪÀÅ¢¯Áè. DzÀÄzÀjAzÀ, ¥ÀÅgÀ¸À¨sÉAiÀÄ°è ¥Àæ¸ÀPÀÛ ªÀiÁ°PÀgÀ PÀÄjvÀÄ zÉÆgÀPÀĪÀ ªÀiÁ»w ¸ÀàµÀÖªÁVgÀĪÀÅ¢¯Áè. ¸ÉÃ¯ï ¸Ànð¦üPÉÃmï ªÀÄÆ®PÀ ªÉÆzÀ°UÉ ¤ªÉñÀ£ÀªÀ£ÀÄß ¥ÀÅgÀ¸À¨sÉ ¤ÃrzÀÄÝ C°èAzÀ E°èAiÀĪÀgÉUÉ ºÀ¸ÀÛ §zÀ¯ÁªÀuÉ DVgÀĪÀ D¹ÛUÀ¼À ªÀiÁ»w 265 ¸ÀASÉå ªÀiÁvÀæ ®¨sÀå«zÀÄÝ C£ÀħAzsÀ-(11)gÀ°è ®UÀwÛ¹zÉ. DzÀÄzÀjAzÀ ¨ÁQ G½zÀ 735 ¸ÉÃ¯ï ¸Ànð¦üPÉÃlνUÉ ¸ÀA§A¢ü¹zÀAvÉ MAzÀÄ ªÉÃ¼É ¸ÀzÀj ¸ÉÃ¯ï ¸Ànð¦üPÉÃmïUÀ¼À£ÀÄß CªÀÅUÀ¼ÀÄ PÁ£ÀÆ£ÀÄ ¨Á»gÀ JAzÀÄ gÀzÀÄÝ ¥Àr¹zÀgÀÆ ¸ÀºÁ ¸ÀzÀj D¹ÛUÀ¼À£ÀÄß ¥ÀÅgÀ¸À¨sÉUÉ ªÀÄgÀ½ ¥ÀqÉAiÀÄ®Ä CªÀÅ AiÀiÁªÀ D¹ÛUÀ¼ÀÄ JA§ ªÀiÁ»w ¸ÀܼÀzÀ°è ¹UÀĪÀÅzÀÄ PÀµÀÖªÁVgÀÄvÀÛzÉ. ¸ÀzsÀåzÀ°è ZÁ°ÛAiÀÄ°ègÀĪÀ D¹ÛPÀtd JA§ D¹ÛUÀ¼À UÀtQÃPÀgÀt ªÀÄvÀÄÛ ¸ÀA¥ÀÇtð ªÀiÁ»w PÀÆærüÃPÀgÀt AiÉÆÃd£É ¥ÀÅgÀ¸À¨sÉAiÀÄ°è CAwªÀĪÁVgÀÄvÀÛzÉ J£À߯ÁVzÀÝgÀÆ ¸ÀºÀ MlÄÖ 8074 D¹ÛUÀ¼À ¥ÉÊQ PÉêÀ® 2704 D¹ÛUÀ½UÉ ªÀiÁvÀæ EzÀĪÀgÉUÉ UÀtÂÃPÀÈvÀ E-¸ÀévÀÄÛ ¤ÃqÀ¯ÁVgÀÄvÀÛzÉ. CAzÀgÉà ±Éà 33% D¹ÛUÀ½UÉ ªÀiÁvÀæ Property Identification Number (PID) ¤ÃqÀ¯ÁVgÀÄvÀÛzÉ. ¨ÁQ 67%
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS D¹ÛUÀ½UÉ Manual gÀÆ¥ÀzÀ¯Éèà ªÀiÁ»wAiÀÄ£ÀÄß EqÀ¯ÁVzÉ JAzÀÄ ªÀÄÄSÁå¢üPÁj, ªÀÄgÀ¸À¨sÉ, ºÉƼÀ¯ÉÌgÉgÀªÀgÀÄ w½¹gÀÄvÁÛgÉ. (C£ÀħAzsÀ-12)
13) CAwªÀĪÁV £ÀUÀgÀ ¸ÀܽÃAiÀÄ ¸ÀA¸ÉÜUÀ¼À D¹ÛUÀ½UÉ ¸ÀA§A¢ü¹zÀAvÉ MAzÀÄ Robust D¹Û vÉjUÉ ¹zÀÞ¥Àr¸ÀĪÀ ªÀÄvÀÄÛ D¹Û ªÀUÁðªÀuÉAiÀiÁzÁUÀ ªÀUÁðªÀuÉUÉÆAqÀªÀgÀ ºÉ¸ÀgÀÄ ¥ÀævÁåAiÉÆÃf¸ÀĪÀÅzÀÄ ªÀÄvÀÄÛ MAzÀÄ D¹ÛAiÀÄ ¸ÀA¥ÀÇtð ªÀiÁ°ÃPÀvÀé §zÀ¯ÁªÀuÉ PÀÄjvÀ ªÀÄÆåmÉõÀ£ï ªÀiÁ»w ªÀÄvÀÄÛ ¨sÀÆ«ÄAiÀÄ ªÉÄÃ¯É D¹ÛAiÀÄ ¯ÉÆPÉõÀ£ï (Latitude & Longitude) °APï DVgÀĪÀ UÀtQÃPÀÈvÀ D£ï¯ÉÊ£ï ªÀåªÀ¸ÉÜ (System) PÀ°à¸ÀĪÀÅzÀÄ CvÀåUÀvÀå«gÀÄvÀÛzÉ JAzÀÄ ¨sÁ«¸À¯ÁVzÉ."
8. As could be seen from para 10 of this opinion, the Task Force Committee has, in fact, come to the conclusion that all the allotments made prior to 1986 were for a sale consideration of less than Rs.5,000/-, and therefore, the necessity of acquiring permission of the Government would not arise.
9. The Committee has ultimately found that only 20 sites had been conveyed without the necessary approval of the Government and the issuance of the
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS Sale Certificate would be invalid. However, at the same time, it is also clearly stated that for the mistake on the part of the officials of the Municipal Council, the beneficiaries i.e., the petitioners herein could not be penalized and even action against the erring officers would be impossible since some of them were no more and some of them have retired.
It is, therefore, clear that the Task Force Committee itself has come to the conclusion that the allotments made a long time ago cannot be subjected to any disturbance in the year 2014 and the consequence of this finding is that all the allotments/ sale conducted even without the permission of the Government under Section 72 of the Act would, nevertheless, have to be considered as valid.
10. In my view, since the report of the Task Force Committee is explicit that the petitioners, who are the beneficiaries of the allotment of sale were not at fault and it was only the mistake of the officials, it is
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS improper for the Municipal Council to contend that the sale certificates issued were illegal and irregular.
11. It is, therefore, held that the sale certificates issued in favour of petitioners are to be considered as valid in law. If any of the sale certificates are not registered, the same shall be registered by the Municipal Council in favour of the petitioners within a period of two months from the date of receipt of a copy of this order.
12. It is also made clear that if any proceedings have been initiated on the premise that the land of the petitioners were Government lands, the same shall also stand quashed. Consequently, the Writ Petitions are allowed.
13. If the kathas have been cancelled or registered subject to the result of this Writ Petition, it is made clear that the kathas shall stand restored to the
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS name of the beneficiaries under the sale certificate and will continue to be valid.
14. As far as the Writ Petitions filed by the Municipal Council contending that the orders of the Deputy Commissioner, were illegal inasmuch as he was exercising the power of appeal as well as the power of review, need not be gone into at this stage because, in the ultimate analysis, the allotment / sale of sites in question have to be held to be valid by the aforementioned order and have also been accepted by the Task Force Committee, the Writ Petitions filed by Municipal Council are accordingly dismissed as having become unnecessary.
15. The question of law is, however, left open to be considered as an appropriate case.
16. If there is any subsequent transactions made pursuant to the sale certificates made under registered instruments, it is needless to state that
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NC: 2025:KHC:5295 WP No. 18727 of 2022 C/W WP No. 55759 of 2014 WP No. 8702 of 2017 AND 6 OTHERS the same will be accepted and kathas will also have to be issued and registered in the name of the transferees.
17. In cases the kathas have not been issued by the Municipal Council on the premise that the allotments are doubtful, the Municipality shall now issue the kathas in favour of the persons, who hold the sale certificates or the people who have obtained transfer from the persons who have been issued the sale certificates.
18. In view of the disposal of the petition, all pending interlocutory applications, if any, stand disposed of.
Sd/-
(N S SANJAY GOWDA) JUDGE HNM List No.: 1 Sl No.: 26