Sri K D Diwakara vs The State Of Karnataka on 3 April, 2009

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Karnataka High Court

Sri K D Diwakara vs The State Of Karnataka on 3 April, 2009

Bench: N.K.Patil

EN T1112"; HIGH COURT OF KARNATAKA AT IIANGALORE W.P.No.£9i2-'i 53? 260?

1

IN THE HIGH COURT OF KARNATAKA AT BANGALORE'-.T

namn '1'!-I18 ma am an on APRIL,   A. 

EEFORE

THE HON'BL.E am JU$TICE'A'R'.K..P!\ATIL«"  _7  ﬁ  

 

WRIT PETITKJN Ho.1o12_4  1 G1;-1»*c;a% 

BETWEEN:

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SR! K D CRWAKARA
AGED 43 YEARS

SR! K D SUDHAKAR
AGED 42 VEARS

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EM THE HIGH COURT OF KARNATAKA AT BANGALORE W.P.No.i(}i24 OF 200?
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3 THE DEPUTY CONSERVATOR OF FQREST8
SHIMOGA DWISTON
SHEMOGA.

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{Sy Sri :H.T. NARENDRA PRASAD, HCGP FOR R1  )&

iii

THiS WRiT PETITION I3 FILEE'-' UNDER ARTTCLES  'Al'v'~[3..z%' OF
THE CONSTITUTION OF INDM F3RAV'é?s}G'..TTO QUA$Hr,TH_=_E WPUGNED
OR%R DT. 24.1.2086 PASSED BY R2 VIBE _ANNEX.-£.,_ AND ALSO THE
GRDER PASSED BY R3 DT. 194.200? VlDE"ANNE,X,R. A-'E3 THE SAME ARE
ILLEGAL, ARBITRARY AND UNSUSTAINABLET-.1640 TO DECLARE THAT THE
GOVERNMENT HAS NOT RETAlP'JED'_Ah<'ff .RI€3-HT IN RESPECT OF 134
TREES OF SY.NO.2$ OF KULUNGE':V!LLAGE;'-.MANDAGADDE HOBLI,
THTRTHAHALLT TQ. SHIMOGA DiSTR_¥CT_AN{} 9ERhr%~iT --THE PEFITIONERS
TO REMOVE THE TMBER M3¥§}E..0U'i'A.C1_F THE TREES BY THE
RESPONDENTS. ..    _.

ms wan" r2m%.§Qr»a c:o:s,:.gp&<3_os:s" Féa F_'¥'tELiMiNAR'{ HEARING IN '8' GROUP, rH|s_D»;.*, ms '€QU_RTiv?A.§.{3EATTHE; Fouowzwcz P_etitie;ﬁ&f$' have saught for quashing Vibe wcTér"c§'afed 24"' January 2006 passed by Tsgéagniijfgaigschdgfgzt Vida Annexure L and also the order T passeffi by respondent dated 19"' April 200"? vide "".5i."fj.Annexufe».--A§ as the same are iliegai, arbitrary and ﬁnsixstéinabie. Further, petitioners have sought for a T_4:cia;i:aratior1 ta deciare that the Government has mat A ...w_.w»W»«----~+~~._*n ;

I E LN '§'Hii tifiéiﬂ L1(,)U3{'l' (JF KARNATAKA A'1'BAN(iAL£,)i{£ W.£'.Ne:>.¥€)i24 (AF 2337 EN "EH13 illﬁii COURT GF KARNATAKA AT I3AI'«E1Z1ALOR.E W.P.I'-30.} 0124 OF 2%? 4 January 2007 vide Annexure 0 to ccmply with; diraction issued by this Ceurt and the relief petitioner. The third rtespondenyhas -the}: '* reportlinferrnation from ﬂwe secosid r:js.-;'.,r_i§or§z'5.¢5:nt:"a:it9!"%-«tijiér.j second respondent has senfh-ﬁg oé5inij@2n!re§§:<S?'%._j'6n.. 53%' * L' June 2003 and 24"' Jantgary Térgg 1.:l."';i'rci:!fe$£!0nder1t teak up the matter fof light of the repre-sentatien:_ aifm' V' by the petitioners '12" January 2007 vide sought for by the petitione::§?~.tf::«'«c'i.erEved from trees out in Sy.No;25LAofL'Kui§1;n<§e Qéilléée and prmeeded to reject the §3ra;yér':'s£zéi;gf1t.fpr tﬁjﬁiétitiorier referring that the apinion second respondent dated 13"' June _2OO3"'and--..'243'f'January 2006 is that, petitioners are not the trees in qumtion in Sy.No.35 of Kuliunde , Therefore, the third rﬁponsdent cache tn the ' "'*v.ucﬁéiciusion that, petitioners were hat the owners cf the 5 EN '!'§'i,!:i lilﬁiﬂ C()U1{T()}*' !'§AR§\iA'§'AKA AT BANGALUKE W.P.No.}O¥ 233 0%? 2007 EN THE HIGH CGURT OF KARNATAKA AT BANGALORE W.P.I'~30. I 03 24 OF 2007 5 trees in ﬂue land question. Hence, the timber in quasﬁon was corrfismted in favour of Government by dated 19"' Aprit 2w? bearing No.81lMPICR'{??i2§)§§ié§Go'§."'_<' vide Annexure R. it is the further of the third respondent without _ any.»'..:?6ticé a without affording any oppor1uri'i*t$r_"to_ me: has proceeded and passo:3i_'_"':1'he ._ V V serious miscarriage of justice arid. grave error in not natural justice.

to approach this Court as stated supra.

3, _ xi "i*e3_v:.ro Earned counsei appearing for J " am Ieorﬁéﬁv Government Pleader appearing mrefui perusal of the entire originai ' " ooecfﬁcaiiy with reference to the order impugned by third respondent dated 19*" Aprit 2007 Vida VT :..::ﬁinhexura R, it is manifmt on the face of the said order 'Z! {N Tiﬂzi HIGH i3€.3U1{'I' 03*' i§ARNA'EL9iKA AT BARUALORE W.P.No.i£)i2d OF 2&3? KN Tilii IHGII COURT OF KARNEKTAKA AT IIANGALORE W.I3'.No.i{}l24 OF 209'? 6 that, me aaid authority has committed an em*>r_____and material irregmarity in proceeding ta pass the arder resuiting in serious misearriage of justice': ian,d ga' speaking arder. The third reépundeht competent authority is bound to after affording reasonabie the Detitiener and after A speaking arder shguld Cﬂﬂéiéf case of petitioner, and ccnclusien etc. not forﬁ~mming from the me:; % by ﬁﬁrd respondent.

Therefasfe? Via}e§nI~¢:$'f Eomgnliance 6f the principies cf Mt!;%ai. conducting proper enquiry and 'Vft2sfV_Vm_c;f:"p#é2:i§f:§':a*:'spmking order, in my considered view, the ir'ﬁ--pughed:""order canncat be sustained at any stretch uf 'A %%%%%%;;g1agén%a:s¢n. Hence it is Iiable to be set aside.

5. E53 Hiiiﬁ (j€)U!{1'(,3i*' iiAi{NA°3'.*§.1{A AT BANGALQRE W.P.No.10124 UP 201}? } -A I."B£v'!\/* 3% T133 WWWW 'F

5. in the ﬁght of the facts and circurnstames the case, as stated abczve, the writ petition filed _ is disposed of as foiiows:

.7 The writ peiitian ruedby gs « 7 aiiawed in part; V , _ 1:] The impugned _datet2..V_19#§7A£§zjilVV 2007 hearing No-v.B!g7sﬁP/CR'».?f2C02--03«' by third responded?' maAag,3xa;eg:s hereby setaside; _ V . .

my s';i'a:i:;fs7«Vr3a §niiffé?£1'iJ§ck to third ' ' * "hatter afresh and mfi%% decision in ac§£:grd anc§é" Side! compliance of the of the Karnataka J {Pkevenfidiz Tra.-ées) Act, 19?6 read with its . " Eflfer reasonabie oppommity bf iféo petitioner; as expedfttbusiy as at any rate, within 2 period of iiisontizs frem the date of receipt caf copy V' " = Lpf this order. 3 Sdf-A Judge LN i*!!G£'i(_'f€_1i}R.'!'(.JE K.AK_NA'1'AKA AT BAN{iAL{)R.ii W.l'.No.li}l2# U?' 200'?'

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