Karnataka High Court
A Nagendra vs The Land Tribunal Bangalore East Taluk on 6 March, 2009
Author: Anand Byrareddy
Bench: Anand Byrareddy
Tilt: Land Tribunal ;...4 22: THE HEGH cezm' <3}: KARNATAKA AT BA?~§Gg%f1.;x{}RFi fiATED THEE; ms 5'?" DAY 031* MARCH %"
BEFCERE: L ":32 Ho}~:=B:,I%: MR .ms'1';<:;2: ,sg?é§;és;'&:f> WRIT ;>1;~:m*10;~: N¢.:§§58£§'(>:§" A EEETWEEN:
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. - Tiic f)d'i;iiL?fl3IS nus. I to 3 are ' ézhc..s0n3':?.nd.4"'--.peIitiot:cr is the A v wridaw» htéi -Jfiyndityarama Shetty Rcfiidcni ef Krishnamjpuram Hézbli, Smith Taluk Eangzfiufi: ... PET.E'I'I(}NERS % slug. 3. P. Kuikami, Aamaae) Bangalore East Taluk Bangalore:
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2. The Siaie oi'K2s.maia3La Represented by its Secretary" 1 Departmetzi of Revenue M. 3. Building Bangakxre-569 001 D) _ Sri. Munizswamy Naidur Sic Yangaiah Naidu ' 90 years, Vigmngar Farsi .. ' Medihaiii, Hasimic Ta.iu£:' « if
33. $1111. VeI£1:ai;sii:gzi$§"'--« . V';§3s.fiicndc<.§ at; pt:-r Cuuri Wgc Lage Ba fig§sgia.h ' .~%.')rdcr dared 3.52333 Dfnfiaté }V€31;'nisw£imENaid'a _ --
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Bidamh:§33iH:3bI1._ A. S Ba;1.gaI(>re--5?6O 9349 ¥'$.~_, §3.E:{*!:;;?§lIi&!3C)V[;i§!"." Amended as per Couri ~ Sf¢.,K6n_Ci1€l}3p3i Qrder daisd 23.3.2905 ¥-?$5:ic:fe:3i:'@f'f€'§}; . E't:'é:1sa::tdI'?e{ 'j'_V§§Iage K. Paggiam-H953} Bangah}!t.'--=560 036 RESP€.,':}\¥DE?~3'E'S R. B. Saihyanarayana Singh, Guvcmmeni Plefider fin' _.§§cs;:oi;{ients nos. 1 and 2, Sim'. Rajashakar Smri, Advecaze far Raspbndcni no.3(a) Rttzspondeni n<3.4 is served) $$$$$ This 'W1rii Pciiiiun is flied under Ariicicts 226 and 22'? mi,' ihs Csnstitution of India. pmgging ta gzzash the order dzited 27.1.2994 € by mspaandani no.3 hercirs; being iiicgai t:IT't:&I'}§;1,,).i;ié§v.'».'§t'Ii~i{ _A eonnarytolaweqzzityanéiustice vide;An::4e;;u.rc--I§:;' ._ . This VVn'i ?eii£iun cuming ur1 'gibi*_ Héarifigé. £hi:;, i§;r.+; Cauri: made the foilewing: -
G R D Heard the Centrist} V-r:t;'1d._iht: r'-Iezspondcni.
3. This C§}::¥1;;t;_{.I¥.3f;ihg: Itmained abszcni an the car' iicr tfiicasiéoniévh again awn imiay. Tht:
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_ peiiE§t;1"§*grs é§zt: ii3c {)'wazt:1=2; mi' the 2-mrvey no, .35} :3? Scegchaiii Pfifis',- Ho¥:r¥i, Baugalert: {Suuih Tahziz, mtmsuring 7' acréés "'i'h::: ptjiiliiiiittxrs are siaied is have acquirttd E336 £32313 by _ '.~§:;tviv9r:;i*3§f'§'1.ai1crthc death ufhis faéhar Ayodhy:-xrma Shciiy. The haw: prnduccd nmturdzg L3i'1*£ghi2§ gaeriaining is éhc $3336. pciiiiuszssr has flied féise decriézméicn before Eht: Lzmd Tfibuaai, Bemgaiurtsx Saul}: ciairning as 3 icnanE. The Tribmm} had
-s by iis t.>ni§*:r d2_:ti¢ci £25 39'?{'3 hag? gazzssssgi 3:; :,>;¢.i::r is §§i¥'{.'FE.I!" {sf the Z ihird rtzspufldcni wiihuui huieiing a pruper "mi? Eh: iiiiumsr has uhaiicn ed (ht: sauna by «_ui'.Aa"«wi§~€"»a3¢:ié§.ic;n before this Cuuri in wrii p::ii£iun: E} 378}'3_9 'f6. §7o};* iffdgf' ; dated 05.81 .1973 had aliuwezf g,¢:.;%;;¢.n% £33.35 53; ihe: peiiiiunar and rtemandtzd zébtanai {hr 3 {ms}: atonzsidssraiion .
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83.{}4.I93v2 righi-3: in Izwuttr :3!' ihe iifird re:spundcnAi§ .__S§ncr;:' had nui been ailisrdttd an c,2p;:rc3ri:_;mitj.§<_'s£' ihé 33186 was chaiiesugsd by way :3? 3 wrii bfsfiilfi this Cassatt Siam: {Em Appaiiais 13§i:§§i{§:fiiy ibnned, ihfit maimr was imnsfeneti {:3 the V .Appe§féi§: "' 1§.:i£}¥oriE.y far iitrihcr e:¢3nsidt:r*aii:m_ Baring the '_§3:'€$I1ii€§fit;}' the appeai, the Appttiiegta: Autimrfiy stun} a.%:x2§i:~:l::.es:i =fi.«£sd"§i31c maii.<::r was reiranzsfsrred beftsm ibis CAEEEFE and was 'V V 'rv:;;§ua2b::rc:d as writ. pcliiitm 2186'?s'l9$3T:. Ti}: germs was: aiiuweci on 34.10.1999. Tbs: Land Trihtmai had ihemaflcr cunsidezrwi ihtz @ maiicr and hcid ihai the tenancy was t§:'3§3biit§I'§t3a(._;.v_t§3f§'a!;'€'iI!.v.'.i'%¥§*%'ILig_;"2 i1i'l€;"f:j is an obscwa£it.}n than'. this ihird wmpfiindtfii ':éngag::é.._!§5}:,::£§ie pciiiinntzr as :3. ctmiit: and ht: wax; ngti it iénafii. This'sai::§_;t::-;;:)¢;)n¢§<:::§.V > hat} not rtrcizwtcéi RTC extracts r:s?=.;=¥€;:2i ;n:cti1""E$ The}RTCs ihai 0 ~. 1" - .
wart: praxiuccd were is1{i:C£..;.fi2t«§1i}é:;§:§§ttd" am!
5. Thm_gg%:« §§_}.t:I't:;_ w;;3.....'amp§e-- ":2§};:gg§f§t:nii}? in {his ihird §'€i!:§§'N.}!}dt3fIi {<3 p:1_2£§vs;{:3<":frna§4éri'ai.dm:ur?:§:fi'is in xuppori mi" his an mmagid, 9% "\rv:<1{':s_nei7gibn§é;~T§3c furihcr significant circumsiancws iimi 131:: ihiad £"t"::§pt}i1£3f§§T¥;:V§.'I'1éVi'§&--g;_?:.l"<}§§£§€3£if3{3: in zaiienaiiz {he st:';:s_§m:.i E:-magi as on i.*5...CrS.2£}$i.,:32:r:3¥:I}' 5.31!"t'7€3 .'dCI'£:?':5 magi of 6 aura: 29 guniass mi' :§'z:rye"y" Swgaégéiii 'iiiiaga, Para Hssbii, Barxgaiure Shzi. D.K. Kfishnappa S30" L. Ktznchappa, _which""wafi:c§u:i{:ea§c<3 from the Land "flibxznai, £2: evident by a H éélfitt deed, prvduccad before this {3u:.2ri_ E E3. The Cmtmztsi for iha peiiiiunctr wuuid éhtzrtrfixmz submii {}iai' as 0:; {he date :3? impagnmi urdv.-3;; ihes third :*e:s;;x:nd¢;:ni dié not tsozsiirzm: in e:>ce:::pz::ic.>!: 23:3} ::z:ii.iv:_»:.§§£}.::a Eva': Ehutgsziz Em was 0 5' Quin} reazpondeni nui being in occupaiien and c;g3_£iixzzii:s:3"a;¢:_ on fizz:
dait: ui' {hits girder mi' the Tiibz:na3,::.;z;{3ޤ:3ii 4.:
axzczupancsy zighés a nuiiiiy. *£'mm1 Sccéiun 45 of {he Act, which wt:;:¥£}§t%_V'ftz;gr'irsV"¢t32;$Vfij§§;1c{§vfic:1Ii§vaiion {W ghc 32:13:13 as on the da.£e;::§%'fig his i3s.vuur_ From Eh: records, ii is cigar in favour of £316 third 5% ":,:;fa§'§;fl'sv:V*:»:.ii¢;n ané u<;cupaiiun Gr {he 'Vt'??? cimttmstanctz, {has the:
third "¥.§'*:é' ism} Eflezgaify in fz-wuzrr of 3 £h§rd-prariy xa}{z:;3d eiéitumsiance, which wuuki rttnder éhcs 'T:§bu:i£ii"avzz.a.s§§iiy_ This rmi, having been bnmghi in ihe v":;iic§iiii}.n[Afibuna§, wcauid wriainly mquim weonsiderdizkgn by effect oi's:.:ch 3 iransfizr wmsid aiiseniiiitz the mspixftiisni in iay ciaim as a itfifléifli in alicgcd uc<.::.:pa!.ion of .__£§";é:' §:«:,ndfi"_« Accwdingiy, the writ pt:€iiit3H in: aiiewed. Anmirxurc ~-- K is Tim maitcr is rcmandcci R3 [Em Trébzgnai £3}: a £r::$?: cewnxidezaiityn wiéia an upgxxariuniiy is £325 p«:£ii.§:}m:r and ¢>£}3t:r Z» éniczesied pariics is adduot: ziddifimzai assidenue in supgj-ciri" cunien iioms.