Karnataka High Court
Patel Madaiah Since Dead By His Lrs vs The Deputy Commissioner on 12 January, 2009
Author: Anand Byrareddy
Bench: Anand Byrareddy
- YIRUPAKS: ; "SPANNZA PATNA. TALUK cor es ee are a ene en mr ne rn a ne Nee AEE WHEW ICE I LO MI VAVLVNAYY IO LYIOD a a aT SRN yore eas Sg T PEE OTE H PX Ae x DARIUS TS N THE HIGH COURT OF KARNATAKA AT BANGALORE THE HON' BLE MR. JUSTICE ANAND BYRAREDDY WRIT PETITION NO, 29802/2002 (LB) BETWEEN PATEL MADATAM ae SINCE DEAD BESTS GRE. i MADAMMA H/iY LATE MADATAH . AGED ABOUT 6& YEARS ? eee , ees sae Pam oer ' 2 BASAVARAUAPPA 8/c. ATE MADATAR AGED AZOUT 48 YEARS BOTH ARE E/O mii BANGALURE RURAL DISTRICT (BY SRI V F KUMBAR, ADVOCATE) 1 THE DEPUTY comursst EANGALORE RURAL DISTRICT BANGALORE ma SREE NR treme wren f TEMPLE YELIYUR VILLAGE, PARSHIPURA HORLI, CHANN cAPATHA. PALUE BANGALORE RURAL DISTRICT REP BY ITS TAHASILDAR SS WAVLVNYVA dO LYNOD HOIH WIVLVNUYYN dO NOD HOIH VAVLVNAWA dO LUNOS HOI WIVLVNYYN 4O LUNOD HOI WIVIVNYV) dO LENO? HO ln CUUKT OF KA RNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA i tn ma fey pq i ie ma Oo i y ne a 'a i) cet a ef G 8 ai "4 Sn Ey 42 oH Bg rg os tn o¢ ob & 2 Rs ie bee BG io he = fo o¢@ of MM sn ee 4 fut 7 ey ih a ih i Cy m& F] ~ fp © 7 mo & oe 8 Rg = ef a bs OBE ip fe " ¢ fo op 3S : 4 tia i . "og " Boe # : ce ee a = re ner) fy Wl el, 3 ord 4 q ra = at re be iq oe Ad hod 64 3 ul = " a : ry ry eo ia th tee an Mod wed ay wo 2 a a) tr m fe 4 a & = iy at mh face ee ep 2 oo tb nt ns. ; cS . yo, Q of G i Qn i Beg otf hed #4 - ree fey qa i Ok rn re ec i Ss wd i rt a "wf i rg oe ; ee boa : i eS 4a "4 my ~ mt , fa gs fof at ' ia Md ts Bd i hE MA He Ope pp up a @ "wo ot Y a ~ "mad om moe Re fl he oy BM > a7 fo 9g Rep Bef Beg oe ded By 4 M4 4 ey of a a a ae my ba tee gh oy a g at ho Es ef i ae be er mt fa a ey] ed o oy a fa td Si ee me TP OY at py gO e o 0 G pa be a al, ee bid et fy AM RS re "fey | i 4 7 o " ie . fe a oe ego of 4 * ae wa fr i ce ef AE : gy Le $% 2 a a a fed e F 3 ; eye wet haat bee - ia oe - at 7 oy ao gl & Z fa & Bs 2 ia 3 ma bas be oy i be ri ' a laa e 4 an a mt OPE Ep tg Bed op . ms « ord pg Bobed Ho @oe8 He a 4 og i et er fa " ae m4 = a - Th a os eo oe © a 3 a m oy g ae Pe He Ob Be uw OM Bag HS ee: a Be _ ay et - iy eh Moon ty ates ine q a : a Pa a fe m4 ae! ag WE. . i ne ne PoC Ras He rey ig oda 2 W 5 oa mG) og be £3 og BS fa fey ee ries aD ei * w * a ol i ian ; + a ert ce ey . : a2 2 C3 : Pa od its 4a cry oxy bot re te Pf fog fxg tes iby aa eo] © ma fy wh ha fe Ee A a ho o& Bg ae ra fl fe a o a ia "i QD a 'H COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA tiGu cauoT ar va mesacnuee seems ee 8 B "FO b a oa. sw : a he oe : te fT a vi > i i "ft 7 rr oes - wt kad ul . or = = ee : i "4 x au th vf ty ord ~ a : m4 gy " mi ip fy an ip Oe gy Oe BB 1 'a i + eo a ae Sf @ Ge ag a a po os 8 a ogo oa a ag BS 3 OU Tf Fas ee = ¥ . & . Bee we a i oe _ cs : G - we m 4 8s H fed s ee ae ; we ifs} Ei et re oe ee et oo ced ws oh 'a re a ka ai 4 At u A as "a3 we eo a] 9 4, rn go we u aq 64 4 go a 7. " ; a io ° rm " tL ER 'fe uy F] a ky et oe gt bo wed 2 ea eh gy Be oe a 3 ag 4 @ its Booey Bay ee a i be ae tH . ra) ti fae ae) s Ee at = Be ge OE ge DG ot og on ed 7 og. ® re oe ec ee re a = ee . 2 ee LB S a as a v > ; "3 eo Be CoM as oe ££ | § B® Bo. mB ge OB og Go 43 " ee Bg, . a te ne re vend in "ed 4 ? og 4d m9 ee ee rm RYO mt Poa ° fg @ pe fe. E ¢ ig ky a a H ri oof e iy ged . : a. C ch nw goa #3 8 4 rw ' 'g ef ee ie ai = eed 44 ap i. g 4 fa 4 "a my ia "j a 4 8 Hs g a ./ ~ 4 r ai : : . 4 . S 2 3 8 y 8 2 2 a 8 € fob oo 8 oO #» 6 FF G G§ F H court OF KARNATAKA HIGH COUT (18 VADALATA WA teers ie i tee ee grant application for an and Respondent No. z Same lan. on aS "Bas brothers, occupancy MAaLLGrS were pending before the Special Deputy COMMLSeiloner, Channapatna. fa ie -
am Teibuna! band the 5 TOE Sn SER EI ON AGEING GIA WAVLVNGVA JO LUNOD HOIH VIVIVNUVN dO LUNOD HOIH WIVLWNEY» 40 LUNOD H Tribunal, after conducting an encmiry>. Eound that the petitioner wag an occupant te an.
extant of g acres 32 guntas in Survey No.2.
ang remaining 2 acres 20. guntas -
rt a a @ att oh Ry ax a wa M4 e ; iH .
bt rd i a i rd a re et a feb a et kr a 4 lands, respondent No.2. and his brothers ware cad granted occupancy rights, "Ry =. order dated dileposed of om 90.11.1982, while remancing the "matter oto. the tribunal far a fresh consideration, . By an order dated 3.59.1994, Panel. Madaiah » maS granted 3 sores 2 guntas in ". fespect of the said survey numbar, which was ~@orad rn thallenge ed by way of a writ petition and c owith the constitution of the appellate authority, the matter etocd traneferred and during the pendency of the appeal, the Aet having been atiendec, che matcer was re"treneferred ro this Court and Was DI HOI WIVEIVNYYN 40 DNC? HO WAWIVNYW 40 LENOD HOIH WIVIVNYV JO 13NO? HOIH WAVIVNYVH JO LENOD HOIH WIVLYNAY) ZO LING sr a RT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC "4 Fs oe . ae 4 i uf ee me a i © = » 3 i bi Hh B it i a c te is f 4 a ms "ed i i oy eae er og " al Poet ae CR eu 4 _ aoe hd - a it re a fa ha Fed ved o cf Ci a A es yok og 8 Ze 9 4 , a es e& & u al at , ° im r det i By eh Lo o ad # gy By o ia 4 F nn ? ved sen © 4 pron "of ue! x (hy uy d a an i ti a ij Ma od i Bug G3 iL it i) uf
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cet . . poe a say gen, 3 ee see gd & . lage obs While the Govermuent Pleager,;. with reference to the records, would submit that there is a definite finding of overwriting in nebulous manner, which canner be reac in favour of the petitiones. and there is no Legal infirmity in this action of the authority and ONG.¢ be allowed to stand.
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