NI PRA CHANNABASAVA Vs. C P KAVEERAMMA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in these appeals is to the judgment of a Division Bench of the Karnataka High Court dismissing the Writ Appeal Nos. 1936-40/2005 and 1941-48/2005 filed by the appellant while allowing the Writ Appeal No. 2202/2005 filed by the respondents.

(3.) The controversy lies within a very narrow compass. The appellant claims to be the Mathadhipati of the religious institution called Kannada Muth. The dispute relates to certain lands which were granted as Jagir lands by the ruler of Koorg in 1809. The lands were allotted in favour of the predecessor of the respondents. The lands were Inam lands and the Imams stood abolished on the enactment of Karnataka Certain Inams Abolition Act, 1977 (in short the 'Act'). Upon abolition of Inams, the lands stood vested with the State free from encumbrances. Since the Act is one of agrarian reform and the purpose of the Act is to benefit the original holders of the land, the holders i.e. Inamdars or their tenants were given right to claim re-grant of the land. An application was made by the institution for re-grant of the land under the Act. The respondents namely the erstwhile mortgagees also sought for re-grant of the land. Their claim was rejected and the land was granted in favour of the Mathadhipati by the competent authority and the same was affirmed by the Division Bench of the High Court. Since the occupancy certificate was not being granted, the appellant filed a Writ Petition in the nature of writ of mandamus and subsequently occupancy certificate was granted. Appellant claimed that he was put in possession by the competent authority under the Act. The respondents claimed that by virtue of the order of re-grant in favour of the appellant, the earlier mortgage was revived and Tahsildar had no jurisdiction to deliver possession to the appellant. The order of the Tahsildar for delivery of possession was quashed. There was an order of remand passed by a learned Single Judge which was questioned by the respondents. The Writ Appeals were filed by the appellant on the ground that the scope and ambit of Section 4 of the Act has not been considered. Learned Single Judge found that the Tahsildar had not properly conducted enquiry and set aside the impugned order and remanded the matter to the Tahsildar for fresh enquiry. Learned Single Judge further directed that the respondents 1 to 5 should be re-inducted to possession of the land subject to final result of the enquiry. The present appellant aggrieved by the order of the learned Single Judge filed separate Writ Appeals. Similarly, the respondents also filed Writ Appeal questioning the order of remand. The Division Bench with reference to Section 43 of the Transfer of Property Act, 1882 (in short the 'TP Act') held that the said provision has application.