B. Srinivasa Rao Vs Deputy Commissioner Bangalore District Rural and Others
.... s down that subject to the provisions of the Rules made under the proviso to Article 309 of the Constitution, the qualifications, powers, duties, remuneration and conditions of service including disciplinary matters of such secretaries shall be such as may be prescribed. That leaves no doubt whatsoe ...
Karnataka Appellate Tribunal
M.B. Ramachandran Vs K. Abdul Basith Khan and Others
.... venue Rules) was from an order passed by the City Survey Officer during the stage of "preparation of the record" as distinct from "Maintenance of record". Chapter XII of the Karnataka Land Revenue Rules (Rr. 82 to 93) deals with the matter of survey of sites in villages, town or city. The property i ...
Karnataka Appellate Tribunal
K.S. Venkataraja Bhattar Vs C. Hanumantiah and Others
.... ablished his possession and enjoyment of the same. 6. The appellant has contended that he who was the Archak ought to have been registered as occupant of all lands under S. 6-A of the Mysore Religious and Charitable Inams Abolition Act; that he was hot given full opportunity of adducing evidence; ...
Karnataka Appellate Tribunal
Mahadeva Gowda Vs Hirehonni-halli Group Panchayat Committee and Others
.... y meeting. The object of the Rule appears to be that the chairman cannot wait until an ordinary meeting is called and that he should call a special meeting for the purpose of considering the no confidence motion within 30 days from the date of receipt of the notice. It is unfortunate that attempts a ...
Karnataka Appellate Tribunal
Ananda Rao and Another Vs State of Karnataka
.... y applied for non-agricultural purposes. They did not indicate the exact purpose for which the land was required. They have stated in the appeal memo that they wanted the land for constructing residential premises. It is not the case of the appellant that the land could have been granted otherwise t ...
Karnataka Appellate Tribunal
Muniswamappa and Others Vs Venkatappa and Others
.... sion shall be presumed to have been granted if no refusal of such permission is communicated within two months of the receipt of application. S. 53(4) states that an appeal shall lie to the Assistant Commissioner from any order or direction or notice of the Panchayat under sub-sections (1), (2) or ( ...
Karnataka Appellate Tribunal
Gangappachar and Others. Vs State of Karnataka
.... he contention that first appellant''s share 37/7A situated beyond 35/7B adjacent to the Kumki land no longer enjoyed Kumki privileges, and the whole case was remanded for a decision of the matter after giving notice to all persons holding lands in Sy. No. 35. 6. After remand appellant I was not s ...
Karnataka Appellate Tribunal
Venkateswara Dasaru Vs Deputy Commr., Kolar and Another
.... e order on the report dated 24-2-1979 of the Assistant Comissioner, Chikkaballapur which perhaps was based on the report of the Tahsildar who in all probability acted on the recommendation of the Revenue Inspector. 7. Rule 102-A of the Karnataka Land Revenue Rules empowers the Deputy Commissioner ...
Karnataka Appellate Tribunal
Marappa and Others. Vs State of Karnataka
.... City Corporation limit, they are all agricultural lands, and in no case any vacant land exists within the limits of the Corporation and as there is strict prohibition to construct buildings on these lands, these lands do not come under the definition of vacant land as defined in S. 2(q) of the Act. ...
Karnataka Appellate Tribunal
Rashtrothana Parishat Vs Govt. of Karnataka and Another
.... yed building on site No. 14, more fully described in ''A'' Schedule................................................................... The mortgagor does hereby covenant and declares that it has a perfect title to excute this deed and create charge on the lease-hold lights........................... ...
Karnataka Appellate Tribunal
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