N.K.Chandrashekaraiah vs State Of Karnataka on 16 July, 2009

[Cites 2, Cited by 0]

Karnataka High Court

N.K.Chandrashekaraiah vs State Of Karnataka on 16 July, 2009

Bench: Anand Byrareddy

I

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED TH1S THE 1.6"" DAY OF JULY, 2009

BEFORE:

THE I-ION'BI.,E MR. JUSTICE ANANI) BYRAREDIW

WRIT PETITION NO. 42143 OF 1995 (KIIRAT C"T'j--_: ,

C/w

WRIT PETITION NO. 42144
&  .

I,AND£€Eg;§a§REVIs_ION?ETITION No.372?fOF  
0F1995--{_I{lI1j1A)'--..VV  '

WRIT PETITION NO._563(}.QF 919914 (I<i§RAT)"  O; 4   7

IN W.P.Nng;;1_43/I995 V
BETWEEN:   

N.K.Chandrashekaraiah, 
S/0.Late Kempananjaiah, _ ._  1
Aged about 56 years, Agricultuf Sty  v 

Residing O1'NéI'uI1IanVgVa1;ITown, _ *
Bangaﬁcm; Di.st1:'ic_t.'  ' '

(By Shri   Advocate)

.4'  V E  «Stat_e"  'I€;Vé1'£rIai*aka,

" . "Repre:~;énI¢dwbyihe
4 ASC'Cretary' {£3 GOV€£'£1mE'3l'1[
R'even__i.Ié Départlnent, Vidhana Soudha,
B an~g1aOrc-- 1 .

 The Land Tribunal,
 Nemlnaligala Tzﬁuk, Nciamangala by its Secretary.

4  44 '"3'.'T SmE.Sakamma, W/O Late Kempaiah.

5

..PETlTIONER



Ix.)

4. Sri.I3y1'e Gowda, S/0 Late Kempetiah.

('21) Smt. Ganganmua
W/0 Late Byregowda. 45 years;

(b) Smt. Pankajja
D/0 Late Byregowcia
W/0 Krishnappa, 19 years

(0) Mrs. Gayathri 
D/0 Late Byregowda, 19 years;

(d) Kumari Reepa V 
D/0 Late Byregowda, 14 yezirvs» 

(e) Master Gangaraj _ ; '  _
S/0 Late By1'eg0wd2£;.1.t2 ye;_11's  1 '

Respondent :10. 4 (d}'aI1d   L
are minotjs    

th«eir*rﬂQ'ih-er S39?-t~~.. (j'€!ﬂE§"&mn1fr~ V  
t;_1e resp0mE3e.ntnQ.4(.a)"~.__ _ *
5. Sri.Raﬁ1z;ehandra_, Sfe L_a"1*e_ >Ke"mpaiah,

6. Smt.'S1_tsheev1a'm;t1'a;LD/(S. Late Kempaiah,

 :7;  D/0.0f Late Kempaiah,

  D/0. of Late Kempaiah

9. Sent. "Yeshedamznat, D/0. of Late Ketnpaiah.

H  0.,S_mt. VS"h.arada1mna, D/0 of Late Kempaiah

_'  Li.lV.'S:tit.G0wramma. D/0. Late Kempaiah.

   Smt.Th1m.ma}<.ka, D/0.Late Kempaiah,

$



1.3.

:1)

b)

15.

3
Shot. Byramma, E)/o. oi' Late Kempaiah.

Respondents 3 to E4 are are all Majors,
And Resaidents of Dodciakarertahalli.
Nelamangalal Taluk, Bangalore District.

.Smt. G-an gamma, D/O. Late Kernpananjaiah,

Since deceased by her legal representatives

M.S.Chandrashekaraiah, S/o. Late Shivabasappa
Aged about 64 years,

Residing at No.498, 8"' Main Road, 
3"} Cross, Vijayanagar, 
Bangalorew40. 

M.S.Nagara_]', S/o.Late Shivaluaealipa,
Aged at N 0.44 C Street,  
K£ll£t.'§l§33ly£im Fort, Bangalorea?_._____ '

M. S.VishW_a11at_h;_ S/o;'l;ate"SE1iyabasappa,
Agedt.5.bout'5w8 ye'é;2:_s;.  ._ 
Residing z1tlANoVf..79/4§,l\/iav arli l\/lfain Road,
Bangéilofe. '     '

Smt. Daklélaay avnarnrna;  S v
D/er;  Late i£.eAn1pananjaiah,
Aged about 62  v

'V " . Vlitesidevnt ovlﬁlelamangzlla Town

Bangalore: 'Dilsrtrlct. ...RESPONDENTS.

 'él?:V'ly«.(Sri«l.'D.Nagaraja£*ah, Advocate for R--l5 (A to C.)

Sri..K'.'SubblaRao,F'Advocate for R-3 to 14.

Sri . l*l«...'C . B_ziS-.3/a~rj , Government Ple

_  A _ The; Writ Petition is filed under Articles 226 and 227 of the
a f'C'ons't<i.1«L1tion of "India, praying that for the reasons stated in the
l' . ttt;eL7-:r;panying the affidavit that this Hozfhle Court be pleased to
  consider this Application and the Appeal No.LRA 159/90 filed before
'  -the Land Reforms Appellate Authority, Bangalore may be treated  a

3

ader for Rwi & Rw2)



writ peIi.ti.0n in View of amendment of Section 17' of the Land
Reforlns Act.

This Petition coming on for Preliminary Hearing tllisiiety, the
Court made the f0110wjng:-- M  7

IN L.R.R.P.3727/£990
BETWEEN:

Sri. Kempaiah, S/0 Byranna   .,
Since decez1se.d by his Legai Rep1'e.sentatiyves:;'_"T A. 

1. Sm.t.Sakamma, W/0 Late l<.e112>;5_zii'ei(.1.
Aged about 68 years  

Ex)

Sri. K. Byre Gowda, __
Since deceased by his ' T _ V 9
Legal Representatives '-   A

(3) Smt. Gaz1'g'an3:nia. W/0  B5nfeg§€)'wd_a.:A

(b) Simt. 0  yrehgowda
19'y.e_a"rs_ '  

(C) 'Kujnari Gayatnri, 'D/()v Byregowda
 i5.,,.3'C*1_rs   ..... .. v

V  D/0 Late Byregowda

("e_) 1\/E.;is'te:;«:'{"If3ngaraj, S/0 Byregowda
.31 'years

'"'~.Resp0ndent no. 2 (2-1) and 2(e)

 are minors represented by
their mother Smt. Gangarnma
the petitioner 110.2(3)

5



Sri.K. Ramaehztndra, S/o Late Kempaiah,
Aged about 44 years

Petitioners nos. E to 3 are
Residing at Doddakazenahalli
Village, Nelamangala Taiuk
Bangaiore District

Smt. K. Byrammzt  b
Wm B. K. Narasimhaiah "R R
Aged about 60 years

Residing at No. 3870

9&3 C1'oss, Gayathrinagar

Bangalore--56() 021

Smt. K. Thimmakka, W'/(}..iﬁ\i21rtIStti'£ii1":':4. 

Aged about 58 years

Residing at Byadarahaiii V V .
Begur Post, Ne1amanga}:i"ﬁFa--It:ii< " 
Bangalore DiSfI'§§.t[:.'   '

Smts, K. GovVr:t--inrnVz1, W,/oi "CrV;t1'tgai1anu maiah
Residing at Thaivar'ci<e1*e'  "

Nelamiaiigafa TaE._uk'»  _ R' "
Bangalorebistrict-_

  i.akshrﬁ:1'm.m.:-i5'W/0 Doddarangaiah

A V R'esid'1rtg zitlfetitaganahaiii

'  'Neiainai1igavla"Ta1uk

A '- .  ga.lo.:'.eV D.iist1*i'ct

Smt.  ..iE?,:'],«i""Eli?fl1"{l£1., W/o Byrappa

Resi.diri«g at Paiarahalii, Begur Post

. Vixtelamangala Taluk
_ Bartgalore District

E Smt. K. Sharadamma, W/o Giriyappa
-- Residing at Srinivasapura



.15 

6

.10. Smt. K. Yashodamma, W/0 Rajanna

I].

I2.

{By Sh:"i. K. Subba Rae, .='»\dv,0e'atei"foiiﬁiegal ii'e'p.1':é$ci'}.iativcs of

Residing at Muppadaghaitta
Kudzmur Post', Doddabaiiapura
D0ddaba.l1pu1'a Taluk

Smt. K. Padmavathi, W/0 Byregowda
Residing at Byadztrahalli
Nelamangala Taluk, Baiigaiore District

Sim. K. Sushila, W/0 Kempaiah
Residing at D()ddai<arenz1ha1]i
Nelamanganahalli. 
All the petit.i0ners are represented

by the Genera} Power of Attozjney

Hoidez.' Sri. Narasimhaiah   

petitioner n0.2( A & B))

AND:

. The State 4ic>f"Kairri%4ttia.k21..    "

Represeritedy by the   _ b
Secretary to G0 ver§11nf_e:'1t' «  
Revenue Dcpmtiiient, '
 Soudhzi'; '  ..... .. <

V" « _ Biang1;t0re~'i«.__

-The Laiid,yi_1"rii[bvu'iial,

i A Néiainang-£i}ae'Ta1uk,

Neiaitiahgaia
Rcp~reSC_r1{ed by its Sec1'e.i'ary.

 Si"i«.. Mtlddaveeraiah

 'Shiice deceased by his Legal Representatives

 21) N. M. Shivzmanda, S/0 Late N. K. Muddaveerz-iiah

3



D

7
Residem 0fThyamz1g0ndiu
Nelaxnangala Taluk

N. M. Shivap1"a.san11a

S/0 Late N. K. Muddzweeraiah
Resident of Subhashnagar
General Merchant
Nelamangala Taluk

N. M. Umadevi
D/0 Late N. K. Muddave.e.raiah
Resident of Subhashnagar

Nelamangala Taluk   

N. M. Kempanna. S/0 Late 1\/Iudcilbéax/ee:;'_rN'z1i*.;iV1'1   '
General Merchant  _'  

N eialnangala Taluk  V"

N. M. Shanthakumari, S/0 L2-1--t--eV.Kv.--.M*.--.Mudd}1veeraiv;;h
Resiﬁent of Biiigere..¢_Tiptu1é_ T.aj1:k ~  
Tumkur District  "   =   '

   . K. Muddaveeraéah
Resigjenté No.V25,--53' >?VI"a_i_n" A
Vasanthappa B-lock... 4«¥.'-~Cross

: 'G ayanahanli  Bengal 0re--32

 S:xLIi1§iI](ia,  Late N. K. Muddaveeraiah

= . TR'e..side nt x0f---- Mantinamutt Road

 ANve1}'1m:11:.gal2i Taluk

Siii. P.afé1mz£Shivaiah

. S__ri.. Vﬁipakshaiah

V 'Smjé. Gnngammzz, {)/0 Late Kempananjaiah
 Since deceased by his Legal Representatives

Z



8
21) Sri. M. S. ChandrasheI<araiah
S/0 Late Shivabasappa
Aged about 64 years
Residing at No. 498. 8"? Main Road
3" Cross, Vijayanagar
Bang;-ﬂ0re--560 040

b) S1-1. M. S. Nagaraj, S/0 Late Shivabasappa
Aged about 60 years
Residing at No.44, 'C' Street
Kaiasipalyam
Bangalore-560 002

C) Sri. M. S. Vishwanath, S/0 Late    ''

Aged about 58 years  ._
Residing ai No.79/4, Maga(ii_Mai.n Read
Bangalore _ "

. Smt. Dakshayanamma, _W/0 Kem-pa:nv3.nj'a.i_ai1

. N. K.'Cha.riri:7a$iie}c,aitaiéi!i 

Since deeeaI$etivVby his LegaI__Representaiives

a) N. Leela   _  '
D/0 Late. N. K.-.ChJndraShekaraiah
; 'Aged aboa1s,38 'year':;
" 4°*.Mahan__Ehina IV/Iuit----R0ad

A Neiamaiigala

3  .B'angal'GrreiF'.uraI District

A '  AN.  'i':<§i1.-cfigfrcieesh

 S/oi.LaE(?§ N. K. Chandrashekaraih
Aged about 36 years

 AA  Mahan£hinaMuEtR0ad

'"';NeIaman gala

V' "Bangalore Rural District ...RESPONDENTS.

3



9

(By Shri. Dayelstiankai', Advocate for Rcsponctent no. 6 and 7,
ShrE.D.O. Kotresh, Advocate for Respondent no.8, Shri. C. B.
Srinivasan, Advocate for respcmdcnt 3 (A~G) respondents nos.2, 4, 5
and 8, Shri. K. K. Associates for respondent no.8,

Shrj. Nagarajaiah D, Advocate for Respondent no.6 (A~C)

Shri. Kumar & Kumar Associates, Advocates for R€3Sp0t1d&313t 8 (A
and 8) Shri. H. K. Basavaraj, G(wemmcnt Pleader for Respondent
no.1") . *

:[r. :§< :5: :1: :3:

This Land Rent Revision Petition is ﬂied under  E')

of Karnataka Rent Act against the Order dated EE.O'7..i9€)0_:m;iCie 
LA. Nos. 3, 6 and 7 in L.R.A. No. 157/1990 on that-i't1c':j0.i' the i)istt_iCt.. b 

Land Reforms Appeiiate Authority at B;uig'a'iote. 

This Petition coming on for Hearisigithiis day,' the.aC:_)LiI.ft"'1'nvade_V

the foiiowingw  ._

IN \v.t>.No.421=t4t}*iur§)g (IKLKREVVS i_ ' 

B EZTWEEN :

E . S mtivsakani W/o La'tF::K¢_mpa_i ah.
Aged".aboL_1t68_yea'i'-st   ii

2. Sri. K. Byrr: (iowda,  ' 
Since ritrceasedby his '
 .RCp_!'€S€Ht£i[i.'"v'€S« *

. L'  fa) Si1a.t_§'G'an?§z:'mtna, W/o Late Byregowda
 ._  .4-*5t'YE.;1t's 

(B) smi.' Patikajja, D/o Late Byregowda
 years

in . :(o)"A_«E<.t1n1ari. Gayathri, D/o Byregowda

» V' " 16 years
 (d) Kumari Roopa, D/o Late Kempaiah
£3 years



10

(e) Master Gar1g::i"::j, S/o Byregowda
11 years;

Respondent no. 2 (:1) and 2(e)

are minors represented by

their mother Smt. Gangamma   _
the petitioner no.?.(_ :1)

3. Sri.K. Ramachandra, S/o Laie»K_empa'ia.h,A'F.
Aged about 44 years ' .. 

Petitioners nos. 1 to 3 are V.
Resitfing at D()dd2tkarenzi"n;1]]i 
Village, Nelamangala Té1'iuI<~.
Bangalore District '

4. Sent. K. Byrazinzfm, W/GLB. €K';"N'&ra3irn'h'aiah
Aged abQi1«t'-'iﬂyegargé ' .:     .
Residing ax Nof_.3870' A  j
9"' Cgrossv.'Gayi1tiiii;naga:f'  A
BangaEore¥5'6,O_V{)2fl, _ *

5. Sim. K...frhimma1:ka.,jw_/e~..Nar'asaiah

Aged about 58 years, 'Reading at Byadarahalli
Begu:P0s£, N.eA1nm'anga1a Taiuk
Ff3€Lr.1ga_loreADistriCt~.. ..... .. v

» A «Snug.   ma mma, W/0 Dodd arangaiah
. '«R_esidivng,n_{ B'y2id211*ahaEEi Begur Post,
" .NeIam.anga}ae"Teluk, Bangaiore District ..PETITI'ONERS

'w_(By S'hl:'~i.i'K:_. Siibba Rae, Advocate)

':34-.N "

  1.? State of .Karnz1tuk21,

' Represented by the Secretary to Govemment

E



go

Revenue. Department,
Vidhana Seudha.
Banglaere-L

The Land TribLma.3_.
N'eI.an'1angala Taluk,
Nelamangala by its Secrezary.

Srj. Muddaveeraiah    ._
Since deceased by his Legal. Represé':ntatfwesj.

a)

b)

d)

N". M. Shivzmanda, S/0 Late'  K. 1\V/§l_lC'i'CiP1V(3t'I",£i'i;i§!}  d  .

Resident of Thyamagondfu '
Nelamangala Taluk L'

N . M. Sh ivap1'asz1nna_, 'S,/0 .1.-',z11e§.Nf_* If uddaveeraiala
Resident of Subhashnagaaf '    " --

General Merchant '
Nelamangala"i'--z1Iuk§;

N. M. ;U'n%;'g._xaéva,-'I13/o   Muddaveeraiah
i?'.es.ide_'nAtA' Of »S_1.iVbA}1asi2.r3:ag.ar . '
Nelarnangaia Tjal_L1k»_  "

N.  K_e.rnpann_a.,A'S/e=E§ate Muddaveeraiah

5 Genera} Mere.ha'nt
'-2N3}£1inanga1a"Ta.1u.1<«'

.. V N--.._M~. S«han£haku1nari

'S/0' Late  Muddaveeraiah

""nResid'e"nI  Biligere

 .. f>

 Ti1_:tur,T~a3uk, Tumkur District

31   Muktamba

V 2D/0 Late N. K. Muddaveeraiah

-Resident No.25, 5"} Main

Vasanlhappa Block, 49" Cross
Gayanahalli, Ba11ga.i.0re--32

8



g) Smt. Sunanda
D/0 Late N. K. Muddaveerzziah
Resident of Mantinamutt Road
Neiamangaia Taiuk

. Sri. Paramashivaiah  b

. Sri.. Virupakshaiah

. Smt. Gangamma

D/0 Late Kempananjaiah V' 
Since deceased by his Legal RCp1T€S"Cﬂ'tEt{.i_Y6S

a) Sri. M. S. Chand.rash'ekaraiah  }
S/0 Late Shivabasappa  _  1
Aged about   . 
Residinggat' 'f~.3.e_.' 'A983, 8"': Main'"Re'ud a 
3" Cross:;~Vijieyanaga1*__  H ' 
Baz1ga3ore.::5§0 040  '

b) S111-i. M. S'.<N.aga;faj 2  
S/'0 Late Shiv'ab:1sa'pVpat--.__ " __
Aged about 60 yea:'$_ ''  b  J
Residing at .N0.44',._' '=',Street

; 'i{3.1asipaIy.ani" 'L
' 'an'ga,lere--56i} {)D._?.v

  Sfi.:M_[ S,_Vishwanath, S/0 Late Shivabasappa
" » . Aged a'bQut----58 years

_ ARes:1tiivn.N<>.79/4, '§\/Iagadi Main Road
 Bat1gaE.Qre:'

_ . N. K. 'Chandrashekaraiah
' .. Sincektieeeased by his Legal Representatives

L   C. Leela

D/0 Late N. K. Chandrztshekaraiah
Aged about 38 years



l3
Mahanthina Mutt Road, Nelamangala
Bangalore Rural District

h) N. C. Nandeesh
S/0 Late N. K. Chanclrashekaraih
Aged about 36 years
Mahanthina Mutt Road, Nelainangala
Bangalore Rural District

Respondents 4 to 7 are

all majors and residents of
Nelamangala Town
Bangalore District

8. Smt. Dakashayanamma
W/0 Late Kempaiah, Major    p   
Nelamangala Town ...Rti:';vSP.(.)Nl)lilN._T_S. E

(By.Sri.D.O.i  'for Respondent no.3A to G and
R€SpOI1dC11't=11().4. tol"%%...vi.Sh:fi.'--D.  Advocate for Respondent

no.6 (A.gC) S'i'1AIA"l'.ivii.C.WS'..V'Fi'3,§lEml1£i_KIJH1ﬂF, Advocate for Respondent
no.3 (A,iB, De1'entiant"anLl.Gyanti Respondents nos. 4 and 5)

=i¢>l<?E<?l=>i<

 Wm Pe't1«atm. is filed under Articles 226 and 227 of the

._ ii'Cons"titut'io:'11 _of._._India, praying that for the reasons stated in the
 aecom.pan.yi'ng'»the_affidavit that this Horfble Court be pleased to
i'eons'ide:""th1isx A.p'p}i'catit)n and the Appeal No.ALRA I028/87 C/W

ALRA No.l02f'} and lO30/87 filed before the Land Reforms Appellate
Authority-_,'i Bangalore may be treated as a writ petition in View of

aamendrnent; of Section E7 of the Land Reforms Act.

"'~«This Petition coming on for Preiiminary Hearing this day, the

  Cotirt*1hade the l'ol1owing:~

S



14
IN W.P.N0.563£}/I 994

BETWEEN:

1.

D

" ru

Sri. N.K. Muddaveeraiah, S/o Late Kempananjaiah,
Since deceased by LRs.

NM. Shivananda, S/o Late N.K. Muddm/ee1'aiah,.... L
Aged about 45 years, 

NM. Shivaprasanna, S/o Late N.M,,.EX/Iuddaye'e.ra--§.ah,V7 4'

Aged about 40 years, 

N .M. Kempanna, S/0 Late NM.  " L'

Aged about 30 years,

NM. Umadevi, D/o Late uML1d'd;_1veeta1ah.V_ 
Aged about 42 year§,*..._'_ L "  '  'A 'A

N .M. Sharlthakumari, D5/oy 
Aged about 33YearS-4?  t  L'  ' 

NM. Mukthaniba, D/o~Late I'_~3.K. Muddaveeraiah,
Aged' about 32." yeatfs, A  L" __

Suuanda, D}'o._ Late N.K_'_. dbduddaveeraiah,

Aged about 36 .yea.r$,  

  '\[irubaks«h.:1jab.v, S/o Late Kernpananjaiah,
 Aged abotlt 65 years,

.  Shivaiah, S/o Late Kempananjaiah,
 Aged' about 60 years,

2 N.:K.. Basavarajappa, S/o Late Kempananjaiah,

L  Aged about 58 years,

-VN Chandrashekharaiah. S/o Late Kempananjaiah,

Since deceased. by LRS.

5



AH are residents 0fNelan1z-mgala
Bangalore District.

NC. Leela,

D/0 Late Sri. N.K. Chzmdrztsheknraiala,

Aged 38 years, Mahzmthina Mutt Road. Neiarnangala, 
Baligalorc Rural District.  "

Sri. NC. Nandeesh,

S/0 late Sri. N.K.Chand1"asheka.raiah
Aged 36 years,

Mahanthina Mutt Road, Nelaman
Bangaiore Rural District.  '

Town, "  
'  '- V_..P;'3T1T1Q'N1ER'S

(By Shri. C.S. Prasarlna Ku;jn.1a.1', _

AND:

. The State pf" :<ayrr£m1g:a;  

Represented by the _ _ _
Secretary. to G0ver?5p_nen--s..  A "
Revenue Depﬂtftrneitt, Vi4dh«ar1a_Seudh.a,

Bangtl-a_0re§ 1 .'

The Land Tribunatl,-_  S 
Nelamangafa Taituk; Netaanangala
R'e~9p.re:s_e'r1ted by i"t;s;« S.e.t:.:=etary.

'--- W./QR L-ateyrr'1-p:t'iah

Byre 
S/0 I;,ate.. Kempaiah,

 A' Since tieceased by his Legai Representatives

 ~Smt. Gangarnnm,

W/0 Late Byre Gowda,
Aged about 46 years.

3



16

4b. Smt. Pzmkaja,
D/0 Late Byre Gow'cEa:,

W"/0 Sri. Krishnappa, Aged about £9 years,

40. Smt. Gayathri,
D/0 Late Byre Gowda,
Aged about £4 years, 
4d. Kumari Roopa,
D/0 Late Byre Gowcfa,
Aged about 14 years,

4e. Master Gangaraj,
S/0 Late Byte G0wd'a;._& _
Aged about 12 years}  --

R.4(d) and 4(e) are Amivners,-""  -- 11"' "  .
Represented by Srr;!g3._mma--V-V4 R";  u 

A1} are residentistoi' Ije;3d{iaK=a.t'ent1I*1a1ii'vyéiiege,
Entaganahaf ii _ P"oe;'1j--, '1fz1iuk VeI"aJf;j1aI1g_z11a,

Bangaiote D'i.s1r.i'ct7 '  

5. Ramach2tn'd_fa,v..S/e -Lahte Ketilpaiah

 n y_ 6. S"u'§:heey1'an1ma, Df0LzJ_.te Kempaiah

 7  D/0 Late Kempaiah

  1.3/0 Late Kempaiah

 Yzmaocfigzlmtna, D/0 Late Kempaiah

,,J30,Siiaradztinxnzl, D/0 Late Kempaiah,

'  1 fglzlyaintna, D/0 Late Kempaiah

5



17
l2.Gowramn1a, D/o Late Ketnpriiah

i3.Thin1rnakka, D/o Late Kempaiah
14. Byramma, D/o Late Kempaiah
Respondents 3, 5 to I4 are aii
Majors, and residents of
Doddakareriahalli.

Neiainangaia Taiuk.

Bangalore District.  « _

(By Shri. H.R. Basavaraj, Governinentviﬂezideif:'for=.Res}5onde:nt_ No.A.i.

and 2, Shri. K. Subha Rao, Advocate E'or*.Res;_ponden't;; No.3 to:_6'--~and_
Respondent Nos. 8 to 14, Sh1'i.r'S.'N.. Kumara.a=wai;iy,' igkdvxroeate fo.r .

Respondent No.7)

asses"
Memorandum of Civil. Pet'ition _.niidefr.VS\ection 17 of the

Karnataka~Land'gRefoé?nis (A:'nendinen.t._)"Act, E990 praying to can for
the records in i_\¢io3..LR--A.C158/i_9§'0 pending on the file of the Land
Refor1ns"~.A;jpe11'ateV'Att.thority._and to treat the same as Civil Petition
and to considereéthe sai1:e'in_ae_eoidance with law.

; This Peti'rioAnVeo1ning on for Hearing this day, the Court made

  the .foi:l.oWrii;5?" '  ..... 

ORDER

Counsel for the petitioners and the respondents. ',As all. these petitions arise out of the same proceedings seeking oe.enr5';1ncy rights, the same are disposed of by 21 common order. é £41.

'£3 E. The peiiiiunsr in LEE? 372?? 19% and {he ;3tti§§ia.é_:1c:§' it:

94'? ¢i21z:ie$,fi99S am ihc: smzzcz ;3ei§ii:,2z:m;>:( This .:h;J:¢i smzghi 53.23" was-upaxzcy-' righéa in rmpcci 5:-ix iami in st:V;"x:¢:§'~.:1é"2;~:.§'if3;, ' « 3:2, 353%? 3224? 355, 9.2%, 92 §:::;, 9521., %i% 73% Eizzifgmgé Doddakarmsahaiﬁ, Nciennangaizi Taiukg"B#t:ga§u2f:;"V~Rui"a§ §)5§:si}i::£f *' The: psiiiianer ﬁaving suecezdﬁd 4f:a;9i§yj' ha¢i"j,--,rnféi§:'$1'r::§:§ gm agzptsai. bnsforc the 2: ii.-git: auihcriisi and §;2:<3{ssm«?'hE_iEJr an izzicrim £;!£"£i¢:t§"

53?" ~. } .

Q? iI1jfJlIl£3§i§§I§'v .TV:;:s;1r§-ﬁrzitgg»iﬁzs r;i¥.?2£!V siaiznanis as wcéi as 31¢ iaﬁafiurdfrom in§r,;ff::§"éng;*~;iii'i}=!*"hi3 pvamscssiugz in rcgpeci of these: iEiI1(§§"v'4&{h6¥t:'V.'f!,§§£V'af¥pii'C£i{£;!_)l1 was rsje-vied. The aaigi imcriyn prfc1 j_az::""";'.7é£w_iiIg._ been rcjcciesd, Eht: wiiiiaanez" had prrsferrzsti éhc .z;b%,:_»_x{¢ "s3f;;§,_ i;.§;§i§é§ Refurnés §~?;t:\-'i3§m1 }'c:iiii¢.m bcferc this; ezuzzré ;:hziE§en'?ging"ikc ztzfussai of such an inierim ;':r2:jy<:::. Thig cuuri in AA£§'§£:s-._ﬁrs§. i:1:~:£am:r: having grankzd an inierim mrder {sf 3-2&3}: uf Vtfispusscssiun, {he same: was pending. Huxwwr, W.';L§'! {Em aﬁoiiﬁun of iiw Agtzpciiaie Auihméiy, this appcgai mi' £hv.: pciiiionar abaicé. Th:1"::a§icr gispg W'€3¥'éi3 iezietzn ii}? 312: §';f§§iiL'!§§f:I° Eu gisrafzzy as 'B KS?) E61 11.: ﬁiég anzi {Em respugxﬁcni Raﬁ §,_.j.u§ hig nmfijti' ix13§::'v§;§£i£§ ' aaidizzg his name. afier the ward? '"'§~:{:x;::p;=;iiah?'.

5. ii was ifizrihm' aiicgsii _fb'j~;,r._%hs agﬁpiicani _%§ié::2=u.§fif;:'..3 §;§§€>§§. ~ unwards ﬁzz: sznirics in tire: p'.;;§*1a,n.i.:»: :§2a,£§f *:f§;%x1'::,zi'21':::.iVv_'§§a;%5§<_ and Qhi:-1 Ezaai enabled éhc ms; I1Lié:§'i'¥.V'¥£.i*'§'€'.£:::=;t3.':5i «i1a§i:=.::sn wiﬁrx sass amt} {hm the mspurxdésﬁis W-3-:ra:»§§v%.ﬁg :».a.wa§"_--§z9m"§:§';:;: iané anti {ha}; Kim}; did no: izziﬁz _.:£1a7;9"£isa, 4'a'i:d'""§..§2i-xv' W§=~.*-:*:a'%;: not 3. vric-uliuriaaiﬁ by ptrxxftztsgéﬁyn. "i':4.§fl§ux1§i§».}ias héld' Vihai aﬁrsr guing ihruugh {he Record :35 Réghis..aﬁ»;§f§§zé'~R'i'{7"fur {hrs ycspeclivc szznwsy' numbers C§aiI}'ft:£i_§)}? the. ﬁrs{"a;§p§i4.;.ani, that grahanis for surxsey :1-3.3 was favour (sf ihc mgpundzmi far {he year E96'?~6§ H~L:£1:gf;1ré3:~:« ';;:}<.i ;i;%§:;:i ii. $3 pmve;-.d ﬁaai. ﬂu: appiitzani was nu: in p<3:;'s:::~:SiA:3zi'{:f iht: izmd nu": {he dais uf azssiing. Inszgafar ax survey xr1i}:9; is wncsmgd, ihc pahani wms fuund 19 have been £amper=c4i ﬁle: urdcr cf the Tahsiidm" ttflti {he Assiasiaszi Cawznnxéxgityncr acccpicﬁ ﬁzz: cufiis-"&i1;n of tin': land by {inc respundesis med ihai as: 3cm: {mm Eh: gaaixanis, fihrzz ianeit; Wtﬁﬁf dtzxatrihttd ax Emnjar 3 V' A £':.o:$:_s_,'$':s.:r;._ 2*} 'M?

againsi whim-K, ﬁt} ir::n:ane.:fg ezuuiai bt: e..:§*m§ci§. E}::zi.§!g th%:V'§§§§2:§§';~.;:$ :3? spxsi iyiapcuéium ii was t}b:it:3'§?€:(§ 2?"-1:53;' ';§'2::' saiei :;;is*1,--5é:'j~; §'::1f;11b::;f V wazaf faﬁgrw zmé ii xvas {}'.'t?}"-*gI'{'%W¥§ vs«'£€§?1_ ﬁisshcs '§¥;«::§=:.§_;§i'::_$ arms cigar ihai. ii was nui ££I1'€'.§i:i".."~£-i!§ii\,'2}§,_§§}E1.,T{}§1£§:€:'fsi§}€:St2"' azéruumsiauws, it was heiéﬂigai 222$ z:é;:g2§zx.:;é1a§ a:a;;:lai":';,£,si;'3a::é§a.i§2 his ciaim. ii. was; fuyilzcr €.§";::.' hat} iL:§a,iz'm:ei "'3 :».iu1**<sc},»= :1u.4_§.{}Vf1,5?' _;§§2§_}£:g§i 'ihv: "E-;_T'€f " 49;: fwsmsy 23:? £31: rmpgsngigtggi? "%1g3i:=é.§r§:: }2f2'--.i§i£:' at-gsgitxcfxaiﬂ zepgai inspeszigion ii wax»: ubst:r\§§:,d 'ihai i'I1't'f"-i§r1:si[.pésggiiicani wags: in parsscssiun of surge}: m.;.3.{}.-5% 1~11}£§2}1vt'.§}£:€_ Qa:_L:":i§§:§n1;}; rigﬁis; Lzmxiai be granicd is: his VinV_:x3§'arV":::;v..s.zm:c}r n::«.§'} zntrzisuring E2 as;:rI~.::: lé gazzziz.-.3 major puriion 9§i£1t: iami was feeuxzai is 132- mﬁ» '£:§z%fg¢g§. iand was dsscriircé am bm1jar ihpnx 3.. imxg §§.imc AA zgnti ikighappiicani had bemx granieai use upazza:-}-? sighlg in rmgpcci uf ' :§&-rats 353 guniats tau: sgif Eizc rer:'minéng;g Eami whégzia £5 faiigsxaz and 'T i§§¥::!"€;§.3§'€': ihmt: szars he :29 iésnaizu-3; in rttsgrmzi e§ ﬁle kind. The RX? ;-xizsu ziéd {mi inﬁicaic his puasessiaxn. ii xnsas Exrsnsgc ht',-Eéi Eizai ihc appiiazani *~.«°2=as mfsi t:§ig;}b§{: Eu be rcggigéargd am am g>;:s.:1.2§§2:§3i. 'é I!ISi?§:é:,t1" ms survey 33.225'? anti 2352 are cayxzccmtxi £§.}:._f%:°:§§ {ha ﬁﬁh a§3§2§§£:az1§x warm the rix--*a§ a:§2fz§1ﬁés':i§:9«_ '31:: «pégii;4_;j:.§g§'%.:2§ iliiix b rival ciairzianis were i:,:;11T£p€:-Ft:§i.. Eui__ £i72!:_: Tah$i'_§;i}a2* i:»,r.fiJ:'-;;r"":§'p}<;;~--§. inspcgiiun had in fmti é1€;£}t3};?i¥('i'V""E§f:1z£i{ ihr: ¥;V7'i§§§£'§:'i:;§iL§!l:'}Néi':§ by i§2t;: .§3§é§z a;:);;2§§e:a;:E. Tim :;aV__id-._er&ér _\§$'a;»:.._:;;éi":s:§ei' lb}; Eh: ,Ass§a:£::s;n§ Cumméssﬁmzczr. 'Tim §ig§}§i§i?.If£§' £11; rtlispéz;-1.' jv ersf ;'.~Zl!§"¥t3};--" my ism?

uunueaicci ii}? during ills cmgrtsc mi:

i.§1:: spa: the §and:--: wcm: aiﬁzzucsni Eu ihc:Vr;si<it::2AVa§i§"V;2£ﬁ-"a:§p5§<:::»;anL Sézurc ht: is in pm-zscsziiml azf 3 5znaf§V 1::*.>_;.xi~v.::}i ﬁurptrsa 0? aiming, man um and as 2; t§1r£::i};ing ﬁuur, ﬁ'2fé.HL'>._1§1L{ wmgid be zaboazi 1 acre whﬁfn is umizsr ' zs;;uv:g;5»*a:i;§oti;.§' -,Th<:: T:*ibun::zI hag gpincd that! ﬁrm firs: appiiszané xivuaiid ht: $1"ii,;§3';§(i ii) ihib; czzglctzai namciyg 3 acre. ~'§ §m, {ha ﬁrs! apgiﬁwzai w.-ggs ht-,-lei sszziiiicai Ea; be rsgisigrcd :+2:«.~:_ aﬁ; ac-etupani R! an sxicni :32? 3 awcs ami 3&3 guxziaa: in sanrvcy VA u ;1i.>.i{)f§ and I acre in s;:r¥:t:jaz' n%?2..5i«, tzasbjasazi £9 grzeasumxzzenik 2-57} The gmunai cxiaim of iha aggyiigzmxi x.vi§§'mui 3:13; suppuriing maimriai ﬁgs Been ¥!}€::£:h"d£§§éZa.3§}f auatcpieci by Eim Tribazéai by 2; crypiés: reasonizag, ihai, an Eh: ciaie; «:3? {ha spa! ii"§:«;1:§§,¢.<:\§i§4é;§3fI:.; 'kg: £2233 f£}i§§!(.§ 1!} be in pusscgxiun of this: iami and 11:3,! _Ai'§;-...c(:-£;§§:;§'nzé'i'§:>§; b ha:-£5 for Rsmzing sue}: a fitnaiing.

8" in:-::u§'aa: as the conéczzﬁizzs uf. ;h=:V ﬁzfzéii égggiécaﬁi £3131 pahani entries: in respt:1;i~sgf§}1e:"§£%ris,i.;. wiiiugh is i}iv§cY'st}b§:¢.:i nzaikzr :2? di:$';iét£ii:,'-T.£§i1:: Séiiiitt §1'££.$"'E§G§éiiél§é}t2£1 ﬁzzaiiifs and ilhc mama: haziing. btten --1fc72:ié¢z2_»:§t:L__iT "'»..La:-~ ihv: z.1f§s;e: uf iim Assisiani Com-rnisxiufiuzg Sanlé has rcznainad in a{:«¢:}.rancr.:: wiiizxmi ' ¢gié'c.is:ig3-:'L1' béisxg iakcﬂinszrfar as Liza: parser: ezziilitzd iv E}:-:3 pahzmi .«.~31?:§.§"§é:;:.ii':..V§:£Suf'§?a!--i?uu§ and ih£§I'!::§L}f'£f ii timid" ma! haw wcigimsi in f:i%;:'m;r..__'é:éf-.§.§1c ﬁgs: appiicani an 223» Tim ﬁnéiaig ihai he mxsas ne::~:1._.iiiieé" iv 3 grani of uucupzzmzy }"igi'2§,§~;'~ is izmlcc mmpitsisiy = péiiiieui basis.

Q insofar as the gran: :1? {muupanc-3/ rigiﬁs ii: ragga-gi 22? survey m.3.2.'35i £3 ezumr-amctdé lg i"§§E?: 2.%§?§§§€:::1IE§ wim $3 ihg E ' mz geiiiizmcr ﬁg: wrii paziiiien nu.&éi»;?;i»:f.:E'§.r'§?;'5§S¢ ii $5 m13§en£i.::T~§."a§;9a;n ihai at fiw iimc gzf zspui in:~;pt:c:§.im§ ii was fuumﬁ £36"

ihai iizcz ﬁrs: agpiicani has siaarmi z§::a_n::»2*§;_ 431:4.§_"2.as3":~3' *ai§é.ng gié;1:§~L.;;..e§' iihc iand 3:; éizmshingg yard anti ii is i3§;'i}}§:fh.T'_' §;>i*;cis.i$ ti}1:;§'?£ has. {milled ihai um: acre uf ian{i-v.;§i:g;§1§ £9. £é.%¥:§::zi"€i§"iI; §axfu1sf"

ssf Eht: ﬁfsi, appiicaxzi EiI1€.§:'1§3€,,f:g,:i2§};f:iI?'}'!'g'T'}f'AITighi§£%-.';'%.*::i.:-é g?é:11£ai;i mr;:rr::i}» Ea}; viriuzz :.:i\;uL:§°: puxsmsséariz, 33 §V§'::;%a':g§"2 %%;a.:_ %§.2:a3 *é%*'::£§::§§3§§ in ix:

grazgtcd bx: was} {$3f#'i£a2"ii*5_ =i T§§ﬂ!ﬁ§t}fB; V¥.i"XvE";:_"'#Li£'.§bt'§'!'Z!_'§t'3;»§.'1?;f(.Z&u§(.§ mbmii that @315 rwasuning emf f g.-.....

e.

the 'fri.bz;naE"ih_:;;: arm; oiﬁcgiéii cxieni :2f:;2ne~:> acre in sazrvtsg; n_a>'22 zncﬁza :5:i¥'.}'rif£T_:3, s.2ff mamzm 422' using {Em mm: as iiarcﬁiérxg graré, ;i:€§-iﬁéix 1:s.%§«.x}.-:2.:f:§i(3crcci as a:L:§§ixr'a£.2}m (.2? laud ami U§;»£up$:m£§'f§f §"ighi,$ »{:¥..§u§£i; maxi ham: beet: granted and §ht:§'t:-f§.?}'§: £316 Fifi}: " 'appiicaﬁl wizmct asiaim wan: c-unuadmi 3:2}: LE1: sywncr :3? ﬁg: iaziéf ';'{12t:s'§:>t:-an msesrimyked 7&5: L315 Tfﬁ3§,§¥§::i.E in gram-acﬁing B3 c:.>2;i7;:' Git: mzcupam:-y righis izr: ffm-'Isa? aim {he Eirsi appiiuani ami §1z:>m:e iim azzﬁcz wag»: has} in Ezrmz.

@ 'Z3

38. By way 4.}? mpi},-' kin: Cuunsei fur aim pei§£ée;r:§£-.§§#{}_§2§<i czrgxzimui ihai gixrcn {ha cirezuzzzsianuc ihai nu__--a2§p§ic::§g--i._:' Etzzii groehxced any maiméai in supgmri 9? §::§5:*~ iiﬁfitzg the» 'st-#1:;§ig$"r2é_é»;;.i£:§vaIV' av:-zéiahic and ii/as ggui insptzuiian '«'e!*4&SA:i§f1€:"£}V};"i§'jg? §a:%;i}-.-i :31; iiiéz Tzihunai azauizi haw §3zmeecd¢£i;--._:I';.3uil«1rv. as "v§sLii*=.{é§"'z:'i;n1br:f' 1051, 9:2 aciuai pussarésigzz :;1§":i;é: E2";-z; appiiczmi has hem ascmiaincd by the Tribumxi t:,3;3:iiig:iu vs.i;z.m_c;:_§u:si4L3n {hat in: wzm uniiiiqii iii"::e¢$%.:upai%.;£:3* r%gi:i.:s. I}§s'<}'ifar as same}! my. 3251 ix uunctmeég 'iht: ilmnd thai the Ersi apgiitzani xvasxiia pusséssiozxééf sjnevaum 1.3? iami, which ht: was aging fur V ' §~=.iz.§i:i.=.1g' {sf ﬁnaglure and as ex threshing yard? which was in aizi of .§h'é:__ %ag3'i£1'L1§£:;§*¢z§""operaﬁun Lhat he wan: canrying an in other :_3i7"i'i2:~: land under his f.3£:£.}££§'.:!.§i£}¥I and human it canmﬁ be:

'*:,~;;.:§:3;' the Iané was mm wide: cultivaiiun and ht: has no: prmrad A §:i:sH;msst:sa:i<_3:1 of the iand iv bu eniiiicd is» iht: ueeupaney rigixis. In thia Eackgmanzi. the ﬁébzsnai having regscicd 5312 claim

9.? Q2: ﬁrai appiiszaggi is'; rcspmzé vi' several iiﬁfﬁi; sf kind whiis ZS 'EFF having g;r:;:.z:£cd m:¢.::.2p2:n<:y fégéilis in reaps:-i uf aurvey :29. E-351 and 22.51, :2, rm_uér<:d it) be examined. The wunztzr eiaim by uwxgesr L2? 111%: Iami am} iiw {ifih appiéa:-ant thai the szznzznazjv §§:.r;:

Tribunai ihxﬁ the appiicant wutzki has cn£ii§_§§1_:

€}£3€:§§§}2ﬁ}i:j§' righis; in :i{§!"V't:'_'{;* min mc:.=:fz:§§»' (33; .'iii;"cé'--.;:5i::r%~s::.1j*«:z:.:§50$: iimi he was: in pussessimn s:3i"7:ii';.A-r; §:~_:n{§n_aS. on §,§*;é '<i::,L_:: Q? sp@_£ . inspcciiun wiﬁxmli any further maié:ia§--in iixéés' rtzgard. §iI3t:§ i§'1:.H.%g.h the pahani szxlirics were 1i§1»:i:£;r.:i'§>;;}3§:é1§;? iii §;;E?g«§"£c£'§::cl {hat {Em name :1? {ha {:r--w;:'»:-,,:" f~:)t1:z'1:§:' pf-Ve:-,e:'V§:rg_3i:2 {hit yﬁar B368 mzwargis and Eixai ax am ihs daiég -¢:s ii:;g;._§i9x::;§rs,i appiiuani. maid nui ﬁt: said 112 be " * £13 ..Ai3 {§:ssg:;s::;§sg_n {sf fhc~ iéiﬁd' " rtztasiming. :2? {int Tribunai ihai ht: zarax in pt;-:;.gt::sg11..:m_2§'3un Q1: (Eats aim iht: spa}! im~spt::_:§.io:_'m £h;»:£ was umch gfics i§!c-- éiaigs uf wsiing 311$ which is nut rgiktcied ii: {hes pahani? *}.¥s(::2iL§ be a ezirc-umsiatasaz-<:,, whie.,:h w§,:':u§d miiigaie against ﬁrm V' fizzding uf Eh: Tribunai.

% 3?} ii. T116 circumsianur: ihai ti}: pahémi miri&s."i2;;§s:.'_TEst;ma urldsér chaiic-ﬁgs and a t-;u%§t:t.:E maiim' {>5 e:z1qui2"j\__,a_--A4'£%*§1is:§?§"hém ;£'&':;%ri 3-'$1 r2:as.:-hcai finaiiiy wuuid zwi ::££§*£f:l.lE1is:-éi"Vi§'x£*'§3.""fs?l 2z;g:g;i§'}-z.if.:x1£'v:gfgszaéss. In ihai, ii was R2? ﬁn: ﬁrm ap1;:ﬂican1 §g.i'g1;zr31m.§§¥;c'§2rm:§;,.:;ﬁ§;ég;§ afincz: ii was ﬁat: i§:':~si a,p§§§t:ani v¥.i§1f,}"~x2¢a:~§ ::§::;:.;ii::*,i3f:g§*:32zg;j'1.bi§1a:§VVcnéricaV and the same nut havix:;g"'%3cr:n'VA1a§§§§::t;;£923" mnﬁiziiréaiéun 2.355632 after iimsc (i6¥.":i{§f;§$ is a agixgﬁrnsisﬁxﬁge, --'%;a£§iia:¥§.3: .i:%*:,3:,;%:§ iii)? 2i§%e:§" ﬁgs: pusiiim: ef i!41_¢_'a_.:-p.§.i4€.a.1i _ i. ' V' T'§z:;rt:.£1:r::; .V§.hc1'gra3':_§1'triirtrcupancy right»: in flavour of £31: ﬁrsi;apgeiic-a£:i..,in~:§:rvé:y zm><1()fI vs-mnid have is; M rsczt-a:~:id«:;. " i:1:é£3§'ax"°' fsitixcvey E'§u.22f1 is cuziucmaéﬁ Elm éifih appIiL::a:1i, win; .:;=er12:§:;; §§1é:vfi'"--:;;1§ Izékziinani £1: §'f:t«§§}€2{:§ uféhes saint: £3 saié £9 3:-e iiza £$('.'}§'§ L2if £§st:; Lélﬁéiérd, which it»: nei citsnicd by His ﬁfth apgziiuani. The " ., i;ini§11n$'ianc:: lizai {he EYE}: applicani is the sun uf i{e:mp2m_§~a:2t:ya, Aﬁixéﬂeswncr 9f the kind wuuiei dwmunsimis Lhai {ix-:2 fifih agpiicani wuuici nut be in 2: gmsiiion in chain: as 2:: applic-azsi and the fasgzi ihai the iandieni has It:aéiij~; mppuriad iht: <.,;§ait11 of Fiat: fifiiz 5 35$ apgiiaani, wuuid Ezsdieaéta Ehzzi. ﬁlers £12532 2: ni::<u::~: is éiitfttai iht: claim uf {he fits! app§icani'3 case.

Eiamzcs, Eim eziaim in rcspcsi csf :;;,m;:::;s,»'«. 'n:,i.§£Zz'E. E' myésviihséagiziing ihaé ﬁzz: ﬁrsi appiixsani. was an§..i~£;a:{§':%:: igzimg: m.::'$ é;n.. ' ﬁzz land whiazh he was 3151: found :¢=,bu A.<j%'r<;¢.:«'s:;>a§,irV;>?;§ é.::§m:1:;r_;§,§V§.;;3.:;4: eimiieci £0 the ﬁrm appiéc-a2':i; .?1;:e:;'22"£§'%~:2g_;§js;; iii: §,V,'§'ZE§f;'E3ei§1;,: ' incécierliai ziucs no iutxgcgf surviv<:..f{§i~=.g;a::'i$§<.i<;:ri::i;i=;3:;: '~In5i3i:arE«r.:}iigéiiifivbsz'Ne..>.42ié§~4fI 995 is was-cmeti, tin: same dce¢S*--:;<:i.» I}§'£:'ﬂ'"iiA'.Ci.}{3.§~§~;£iGI'a.ii{?31,, as £1211:-rt: wag am maitrriai z:1!.2é,€i::;E3E§:;V. {Q 1:e32ifc2:r .... ..¥}1:.: ucazupancy righix in famur of that 05 the iisms me? the iazzd, syhicﬁ has been {§¢1__;i :ﬁ:d. vI§.'i*s ,t;£3E in dispute: #313: the pahuni cnizica; was m2£ 21E aﬁ avai§3E:§g:}~ insufaz" as lhz: said iiazms uf land wE1i4.:§2 has beat: denim!

-.-_-zam r.-i:_}m:t::'nc:£§_, ht:-mzrz wrii pmiéiiam neg.§63$5i§?3r£ is ai§c.}*«;-w:;c§.

u féézxce {hem was no basis is: Ezuid that ﬁat: pciéiicmer was sniiiimi Tbs; gmaafgancy réghés ix; msgmci :2? sexrzrejg,-i Im.}(}fi_ 3 3?:

ins.£:~fa.r as 'igéf'. 1\Eu.42§4¥3,5i'§9§ Es e:r.)1':s.:$z*nci siarzéis ciisnzisseéi £3.31" ﬁre: raasun ihai Sins: p~eiiiii;ms::*«.gpp§z;xﬁ¢i2§§j-;~ ihc sun {xix {he iansizxré and hug? £:§a§%3:,- V_i.x'.%;$g;-§:"'£a-"afi; S1i})§}QI"if:d by ﬁzz: i:.~:I14§ior<§ £9: ;§'c.~,:§%:».!§i~--j:f§«":: &.,:ia§;rz§l{ bi' ﬁgs; "E311;-ii'*.. agpiicané .

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