Karnataka High Court
Sri Munihanumaiah vs The State Of Karnataka on 28 October, 2022
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF OCTOBER, 2022
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
WRIT PETITION NO.5118 OF 2020 (KLR - RR/SUR)
BETWEEN:
1. SRI. MUNIHANUMAIAH,
S/O SRI. GANGAIAH,
AGED ABOUT 65 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
2. SRI. MARUTHI,
S/O LATE SRI. NARASIMHAIAH,
AGED ABOUT 41 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
3. SRI. H. NAGARAJ,
S/O LATE SRI. HANNUNANTHEGOWDA,
AGED ABOUT 52 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
4. SRI. MANJUNATH,
S/O LATE SRI. RANGANATHA,
AGED ABOUT 30 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
2
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
5. SRI. NATARAJA,
S/O LATE SRI. RANGANATHA,
AGED ABOUT 27 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
6. SRI. T. RAMAKRISHNAIAH,
S/O LATE SRI.THIMMAIAH,
AGED ABOUT 65 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
7. SRI. CHIKKANNA,
S/O LATE SRI.HANUMAIAH,
AGED ABOUT 60 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
8. SRI. MUNIMARAPPA,
S/O LATE SRI. THIMMAIAH,
AGED ABOUT 65 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
9. SRI. CHIKKAVEERAIAH,
S/O LATE SRI. CHIKKARAMAIAH,
AGED ABOUT 70 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
3
BENGALURU RURAL DISTRICT.
10. SRI. KEMPARAJU,
S/O LATE SRI. NANJAPPA,
AGED ABOUT 45 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
11. SRI. T. KEMPAHANUMAIAH,
S/O LATE SRI. THIMMAIAH,
AGED ABOUT 78 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
12. SRI. KENCHAMMA,
AGED ABOUT 55 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
13. SRI. CHANDRASHEKAR,
S/O LATE SRI. SANJEEVAIAH,
AGED ABOUT 47 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
14. SRI. ANJANMURTHY,
S/O LATE SRI. SANJEEVAIAH,
AGED ABOUT 40 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
4
15. SRI. HARISH,
S/O LATE SRI. RAJANNA,
AGED ABOUT 26 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
16. SRI. NARAYANAPPA,
S/O LATE SRI. BYRAPPA,
AGED ABOUT 60 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
17. SRI. BYLANJINAPPA,
S/O LATE ANJANAPPA,
AGED ABOUT 70 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
18. SMT. T.K.GAYATHRIDEVI,
AGED ABOUT 45 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
19. SRI. T.K.ANAJANAMURTHY,
AGED ABOUT 45 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
20. SMT. SHIVAMMA,
AGED ABOUT 60 YEARS,
WIFE OF THIMMAIAH
5
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
21. SRI. T.K.ANANDA,
S/O THIMMAIAH,
AGED ABOUT 38 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
22. SMT. HANUMAKKA,
W/O SRI ANJANAPPA,
AGED ABOUT 60 YEARS,
R/AT KOLIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
23. SRI. SIDDAIAH,
S/O LATE SRI. GANGA ARASAIAH,
AGED ABOUT 85 YEARS,
R/AT KILIGERE VILLAGE,
DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK - 561 204,
BENGALURU RURAL DISTRICT.
...PETITIONERS
(BY SRI.GANGADHAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT (LAND GRANTS),
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE DEPUTY COMMISSIONER,
6
BENGALURU RURAL DISTRICT,
V.V.TOWER, 1ST FLOOR,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
3. THE ASSISTANT COMMISSIONER,
DODDABALLAPURA SUB DIVISION,
DODDABALLAPURA - 560 001,
BENGALURU RURAL DISTRICT.
4. THE TAHSILDAR,
DODDABALLAPURA TALUK,
DODDABALLAPURA - 561 203,
BENGALURU RURAL DISTRICT.
...RESPONDENTS
(BY SRI.C.N.MAHADESHWARAN, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT OF
MANDAMUS OR ANY OTHER WRIT OR ORDER TO THE
RESPONDENTS TO CONSIDER THE REPRESENTATION 31.10.2018,
21.12.2018, AND ALSO REPRESENTATION DATED 21.12.2018, TO
THE R-2 TO 4 PRODUCED AT ANNEXURE - A, A1, A2, TO ENFORCE
THE ORDER DATED 13.03.2018 PASSED BY THE HON-BLE
KARNATAKA APPELLATE TRIBUNAL IN REVISION PETITION
NO.15/2013 IN RESPECT OF LAND BEARING SY.NO.46 OF
KOLIGERE VILLAGE, DODDABELAVANGALA HOBLI,
DODDABALLAPURA TALUK, BANGALORE RURAL DISTRICT,
PRODUCED AT ANNEXURE - B AND ETC.,
THIS WRIT PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
7
ORDER
Petitioners are knocking at the doors of Writ Court
with the following prayer:
a) Issue writ of mandamus or any other writ or
order to the respondents to consider the
representation 31.10.2018, 21.12.2018, and also
representation dated 21.12.2018, to the
respondent 2 to 4 produced at annexure 'A, A1,
A2, to enforce the order dated 13/03/2018 passed by
the Hon-ble Karnataka Appellate Tribunal in Revision
Petition No.15/2013 in respect of land bearing
Sy.No.46 of Koligere Village, Doddabelavangala
Hobali, Doddaballapura Taluk, Bangalore Rural
District, produced at Annexure-B.
2. Learned counsel Sri. Umapathy, appearing for
the petitioners vehemently argues that once there is a
judgment of the Appellate Tribunal in Revision Petition
No.15/2013, there is no justification for the respondents for
not implementing the same. He contends that orders of the
Court & adjudicatory authorities are meant for
implementation and not for ornamentation.
3. Learned AGA appearing for the respondents
although initially resisted the writ petition, now graciously
agrees to instruct his clients to look into the grievance of
the petitioners as has been aired in the series of
representations mentioned at Annexures-A1 & A2, in
accordance with law and in a time bound way; this is
appreciable.
In view of the above, writ petition is disposed off.
Time for compliance is three months. All contentions are
kept open. The result of consideration of representation
shall be subject to the outcome of other proceedings
initiated against the petitioners.
Costs made easy.
Sd/-
JUDGE
DS
