Sri I G Kariappa S/O Ganapathy vs The State Of Karnataka Represented By ... on 16 September, 2009

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Karnataka High Court

Sri I G Kariappa S/O Ganapathy vs The State Of Karnataka Represented By ... on 16 September, 2009

Bench: S.N.Satyanarayana

...1....

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1.

'mg; S'.i4_'A'1'j11: ()5 KAR.N§i.'1'AKA REPRESEI€'}'}:Z['3 B"? ms Cl~i'£EI<' SE(:.RETi'ARY _'§J£I)HANA 'S=:;.)u;JHA.

E353: §.§A-LURE 56?)' 001 ' COMMISSIONER . " _§§OBFs;i}UV.{}£'S'i'RICF K V ';<:<3:>Am; :57: 20:

' . V 3. ?:':+1éi<rAHs:mAR x T MA'iJiKEi~€'I 'I'ALUK '*K;>13Ac~}U 13:3-12230:' $71 201 .,RESP()NDEN'FS V' (BY 3121 BHARAMA Gowm B GOUEAR, HCGP) RSA {S FILED U/S 100 OF' CFC A{3~AiNS'T Ti°iE3 : JUDGE.'MEN'I' AND DEGREE DEYFED 29.63.2006 PASSES ZN R.A.N€3.I[1ZC3(}1 ON T}-'IE FILE OF TEE CIVIL JUDGE (SR'DN.}, KGBAGU, MADIKERI ALLOWING '}"HE APPEAL- i%NE3 SE'§'TiNG ASEDE THE JUBGEMENT AND DEGREE i'}P4fi'ED I3,1};.i?,UU{} PASSED IN O.S.N(}.3?'f2(}(}0 ON 'TEE "I ".2.

m.:;«: or mss: A£)DL. CIVIL JUDGE {J£€:.£}N.), xomégzgu, MADIKERL 'i"'i-i1S APPEAL comma ON' FOR ADM:s:--S;t§'N"%--' ~ my, *1':--~:12e; (:(}UR'i' DELIVERED "l'HE F'OLLOW§I§G-:._VV v aunsmgrkiy _ _ This is plaintiffs Se<:a:)§t1:7i_.V judgement and decme datstéi' ';pa%§sed in £€.A.No.1/2003 on the H(Sr.IL}n.], Koeiagu, Mad1;{r:er1 W'h€I°Cf5111 ". jvj-ﬁdgemeni and decree dated 1;:.'1'_:,i;:00t%._ on the ﬁle of the Madikerﬁt is reversed ; '

233. to this appeal are that the aggfpeiiant uhe3t¢:;ii'1g'.' Wiao is the piajmziff beilare the trial suit C).S.No.37/2000 seeking the relins-,fof that the entxy in the ascend coiumii of Jamé§:_ha;1di to the plain: scileéuif: pmperties are '~__ I::1.correci 21330 for a ciizrection to the defendant to remove Vf5¢V.'¢r§;i9r$emz3ni in Coiumn N02 of the Jamabhancii V. fﬂaséﬁying the land {:23 uamcieemed pazatiina to that cf V V ' . , iredeezmeci paradina.

3. in this apmal, the respomicnts are the Tahsiidajr, Madmen "Fajuk, the Dﬁpmty Ciemmissioner, Kodagu District "'"\

-3...

anti the Chief Secretary of the State. For the sais:-3 of convenience, the parties W111 be reiizrred to by theii' i:*a.ﬂ}:iﬁg :11: 'the trial

4. £311 a pemsai 01' tips: iowazi"ceuﬁ'reco1:i£s--,.__p'i::aﬁi:i:igs and also the juégments of both the {?_cJi;1:::f_ts; be:i£)v:,"ivt is .*~;*-'<'§£:';z_1V that the plainﬁﬁ" who has properties in an auctign cgnéiiifrtéii-. by f.§1€A v:'i§ssi§tant Registrar of Cwopexativf: Mariikzsrri got the said lands mutatgici 'to While (icing sac}, it said iancis are icientiﬁed---- ' Accerding to the pla" J11' _'of the the which entiﬂes him to get the _cc§i1.vé:1i£¢:ic*§_ £kz>m nnrcdeemsd paradina into méeamieﬁ pa1*a<ii'j:1:::.vg_i1iQ.¥1 has not been taken into account by 'me ;ws$p*QI;,;ji€:;t$ arnti as such, rﬁsuiiezi 11': an, entry being f£1é"_;iaz.£i;¢5har1d1 idezatjijszing the slut schedule lands as uﬁmdgémeﬁ pamdina iannzis. it is also admitted' that in " pmcéedings befcare the 1:113' £ {foam the defendant though V' §_g;g¢cd,._'A.A.'re3sﬁained exparte, which appcam to be a common .ﬁ°§§§1j1IE in aimost ail ma matters where Govt-zmmené is a ...4._.

:33. 'i"hc~: substantial questien at' ﬁaw that regtures.-.§o be €:(}I}S1(i€;{"€<:i in this appeal' 13:

"Whether {he First Appciiate Court was < in procaeding with the ma¥.£e;'V $0' .d§3<_:idt=:--

cormctness or othenvise 01' *thé..A_A VV Without gviug opportlnzzity '(Vicfbnci§§r'it:._'te. ﬁle: any Wxittcn state1rzen'i"L'a§:i£d :a}so to the documents C0112:-"S't Hf" iiﬁe piamliti' beirbre 'sgcum a ﬁnding rczgaxtiing tiie, that he has schedule propetjjtisﬁv has '~--i'ééieemed paradixaa

6., <ifo 'give "{_h<;: aibresaid question of Law the :t2qu1'reT€i__ 1:1:-31tef_:a.£V 11,3" .;t1}3t avaiiabie cm 3'13<:orr:i in this apyea'1g P'cr the pufpose, the matter is mquirsd to be gm' 'mg opportunity to the éettbndants to ﬁiéwvtjgzéir -sfamment and also to adduce evizience in supgicﬁt aiizcr proper issues are framed in $216 'matter. 'I'§1r§izea.ftcr, the trial Court has to dispose of {he suit iiéaénng both paints.

I '?. Hence the judgement and zzfecrree dated 13.11.20f}(} ﬁfiassed in O.S.N0.3?/ 2000 on the fiic: ofthc Addl. Civil Judge {Jr.£)1z.j, Kociagu, Maciikezi and aiso the judgement and "I -3- decree dated 29.03.2006 passed in R.A.No.:z/22001 on thhaﬁle of the Civil Judge (s:.Dn.), Kodagu, Madikeri aside: and the matter is mmanded back to (J;r.iJn.}, Kodagu, Madikcri, for ﬁeshiébxiﬁideﬁraﬁpunqiv

8. in the meanwlmle, a: copy t:if_ j1;eig{,r:§§-tn:

decree be delivered to the " with a direction to bring '~~13t> of Deputy Commissioner, Kodagu to ﬁnd out who are respo;zs§'$;§_- to be decided ex--p31'te, Vpmceedings though summons 'd;ez'Endants, the Deputy C0m1111"ssi<33:1er* the out come of such {inquiry ﬁf§3m"~~'toda3*.

this o'bééf§éﬁ0n, the appeai is aiiowed with a Judge (Jr.j{.)n.}, Kodagu, ta disgrosc of _2';?£1e (}S¢fsi0.:5?'7[22i}{)i§ within 0136 year ﬁram .§u:£':1;r:_da.'£e of :é<:eipt of a copy of the juégmem and dacree fmm Sd/.' JUDGE BSO

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