The Commissioner Bda vs Prabhaudas Patel on 30 May, 2012

[Cites 0, Cited by 1]

Karnataka High Court

The Commissioner Bda vs Prabhaudas Patel on 30 May, 2012

Bench: Anand Byrareddy

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BEFGREZ:

THE HONBLE MR. JUSTICE 5x:.'€,A_$D _'RBVYRi}X_.'§3}E'DDY  " R' A

REGULAR FIRST APPEAL. 3 C0NNEcf:'R;3 WHR A U a %% REGULAR RIRST Appégaggggs. 2}}?

9:4 OF 2092 oR7:>;é02 EN R.F.A;No.9}I QR 2002. ' BETWEENQ, The C0fI}I}1iSS'i.Qi1€i'3.: , .


Bangaifjre D&:'v:§RiQp:f{::::::i  '

Authariéy, 2 ' VV 'f   

Kagmara    "

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3. Parbati Eivaraj Pate}, See 05 Jivaraj D: ?a£e1, Major, All are having their business Ueder the name and siyie _ "'Swas;tik Timber Trading Cempazjyi _ 4' "

at N0. 255% 156, H()S1.1£'R{)E;':d, 9' i ' 'T Rupene. Agmharz;

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3. M.A3hwath3§ Son of Late A/Iuniswanxappa, u 9 Major?

4. Sm: Shanthamma? V' ~ Wife 0f Late 1\.:i--.Na1'a§:21ﬁap:§3, "

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All are residigga: «L L E 03' ,€1"as.g1;'Wii§'é3::1~Ga:de:is§ A "

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IN R.F,A§N<>.9i::é €313 2(}{'32 BETWEEN:

The Cammigsioner, Bangalere Develispmerzi:

Authexfity, Kumara Park VV<:s;i, Bangaiers.

{By Shri, Kiirighnzi,    "

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Residing at  
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é ;é:§'§3E§;LANT ;,RE$PQN§E?£T ' -. Ké}";*aié:::1:~§;a%--:§§ TEES Re::gu;Ea:* Firs: Appafsafi is fEi:::<§ ::nd:;%;: Sszciiam if {he CC;::i::% £3? Civii P:*::>::e:d::;'€,g 19%, agzmési; ihai ju{§ga::::€::§vje:%1.:§'{iaecre:3 dated §8.4.2GU2 passed in C}.S'E\?<:,§?42z'2{}GE on §§::;i iV?1?'Es.t=."*r§'i'7..§E%1:"5 XVI Addiiienai City Ciﬁsii hidge, Bangalare, a;i:A:<::'<;:.:=é§:§g ds:cEara:i<;>11 and injunction.

IN R.F.A.No.9ES OF 2002 BETWEEN:

Thﬁ Commissianezy V Bangalore Devebpmeni :';'x3.1the2:A§ :3; = ' Kumam Park Wes; _ ;_ V Bangalore. A ;_,..APPELLANT {BySh§§. n «V AND: % M ' V Sri. K;N,D_a.y2£r::2.*;fs dgi g:~1f,* . ___ Son sf K33, N;::f3y.:ir;;z Rgéidy';

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The Csmmissionerﬁ Bangalore Development A:;1:h0:'§t};

Kumar:/:1 Park Wesetﬁ '

V Bangalore. V»    '

(By Shri, K.Kri:;hna, Ad:go;a:e)¢.%%L*% AND:

Smt. Wife of "

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Smith .§ _i'>éE:e::éif%a§"'i'é Eats Rzmmiah . 'I .' V '{>.'s;" <2::érA N9,9}4 01: 2902;

RE "%33_Ei{ v.§;;ia:<:Vs: l:'._n§:v _:g.jé:::*a:d sf zhs §:::>ps::r§§;' §:><Eaz%::g '"7§~§;§4.§<a2£%:éA._Eé,E4§?}E§"?,fC iegsiééér wig: ca>;1g1;m:::;'{>n:4; §§<ié:e"e{§';:§2i;§:j Egiiégézg gm. ggzm {S3'~§G.§§§!%€}A}, .a;i:*.L:a£a:: 3: V _ R.§§£§& AV Q-",,g:'2:' Sagan" Piablé, 1 '§2:éé2;'2:':2:, QfOii§ E-':2::{i'%':-::i,j€;;;f%: §;;:':g2:§s:':a'é: $923131 ?;§:,,:é~:. ' Ngxih m :§g§.::§:: 22'+§§€::¢:

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in 2:13? :s§t-a;j;;.y;3"";::__ Agrahara ViH21g€5 B€.g.ur_Hciiis1B;;;_nmgaE--Qjf::._Se:1zi1:E*:-.Tggiuii; and "bounded an East Egg: PfQ§€;'i:yf h;_:éir§V;1g«$»it€..__N0é§A~H.L' Katha N0,E88, 'Wes: i3¥'€*33'3Y?i%*1 ~ %:>j;--:. Rs:n3i1é%::g ¢_*:>r§ic:;_ "eé74pz'Gp&:*t§; <3? Badramma, Narih by: '5:_GE';1§E1{}§: pé;§;é'ajg{§%-~:'zi£'iC§ $933: by: A'€h%:en;:§p2z'5; _ 3:;:a:§;;~::@.5?9 :;'2@s::a§ 'Rag Nix g E 5 <2? ;@::2* ' -Eégéi $33: géesa. and 939252 sf {E38 §'§{}§§:"E}J Eaarizég "§\§é§i-iﬁﬁfé GE EE? §E4§?iEi*?=?} as;::;£:§s§::c::§ ?x3E3.E:§3 igzizag "«--. Sj;.?~E%.E8§§€ZE {f$,N:3.18f§€f;'A} aaii géézsaéaaé af §i1§€%'i;% Az§;g3,"i?3,haE'2i, gsgzir Eiobfi, §':f§3,§§%:fa§2: §§"§i.!§ Fz3E}C§'E3_';f£1§'u Baggaégrss Seaih Eiéazk, §;§.I}g.':§G:"%3 :?'§S{?%€:§ ms:>::§;ur§:2g rt?

s;::3 is $2355: :23: 'ihs s:»:3u£%§:':m aide éé élessi aim? :32: £52': EE§§§'ih<:3§'§i séﬁe: 84 {six zméi amt}: to smith am {ﬁg :2<>s€h:3rr: side: 84 fé:<::'"._ 232$ N{)I"i§'§ :63 Souih as: the ezzsszzsrrz side 23%? fee: zmé {:21 western side 39 fee: ' 66-i-34 X2? +30 *2 3 A .4.

and bounded en ihai:

East by : Private: pz*0per£y Wag: 1:};/: Road arid remaining §i'(¥;§€fE}i in ikt: ggziﬁé Survey Ntgfhiégz' M 'A ' V Nerd: by: Remainizzgg'£?':*£>§s:::f:.§" s§§§A;~:: 5:; {E26 gains Number, Seuth = mi :h_éée}%'§3:Qp:e:§t1es_'mtg: ::i!:.ua'1:<5<:i within the limits sf Rupena Agraha§§,':"Bﬁ§V.g3}§}r€ Sguth Taiuig Excepé ihs gézgixziéiff @;'3¢.§€;m9::§;2@9: :fR?'A §\Ec:.%L?;;'2{§8Z}f Sis {}¥;§*";§i' »;:»§::%:::if?§$'«.:>¢*€::%:v gzgéé $0 bs ﬁx: pgrcizasers 0:? $26 3:23 scéizeéaéie ;§:f:::e§éé:""{i€.f$*V--§i§f::*;§21;g§;i1 Ehaéz reggeciém vagzdarg, The ﬁasiaiigf in @.§.N~:i}§§2S§ZGi}§ §;"§£1§§EEiiiC§ {ha 322$ pE'§§3€;fE:y"' ﬁg ancasiyaé § 3? E': wag ii}: géaém of 23%? ;>§a%:2:if'§'3 £322: they r<;:m2::i1:é:& L:::aw2::'e :31: {he a€q:,:is~;%:%<>n p:'<.><::::%é§:1gs '{3}; {he 3V;:sp£§I::;3£ w Ba11g2:k>r€ Desvekapment Azgtheriijy {herzzizsafiear :'ef%'§__:'ré{i{i:_¢ EDA' for Vbreviiy}§ 21 staiutory ¢0_;ééiié::ié:;<i ";3:i:i::r=.:hTt:»_ B2z.:1ga}0ré:. De:ve§<>pm€:nt Authority fist? (hc:r_é'i:1;;:§':e1':' :*3fé:¥5<3d {G as ' the BDA Ac? far bf€§?iEV:y}.v_fC§§.Nih6 flugrmaajésxai H'f<>s1,ir R033, Sarjapur Layautg und€:r=' .1; tbs: year i984 and 3 Fina: E\'?oti%'r"'i{:aiiV§;'ﬁ' éf:V which W38 feiiowed by asé Qampletiizn of ether formalities ':;u§1der Section 16(2) of ihe Land §{_ 5: the Case 0f the piainitiffs that preceeéigzgsﬁ Ehe giaizziiffs had cerztéizéisé Er: %{:§aiié3§u:"z>;:d ps:)s::s::3si0%3 Q? ihairiés §%§S§i"i§3i§'1/'€,'° 3&2: »§:§:s;>§}¢:'i.i§tVs, __p§;:ia:%f§'s»,; a,§$e:3 siainzad {he aﬁéssd <:§z::;ms::.;gf:c%:s :7 sf :§:£ E<_>::;§V§'Lj~:::§:%:§:§i%;§:; 1'§3i':,'Ei3§}§ ibis "¥%EViag$ Panshaggai, Eifigéivaéa 'E 233$'; $1§~b§§i§_{¥,i€§§§;i:€§ '£335: ?w(>§;%i"E::':{% Arzézaa €<;s§:'§::'2%V§§e.::, Eaéaéivaizz zézaiéi Ca}; ix/iazaiaéggﬁ; €{}1§§i€§L §<}§::::":g:%g:;:§a;:ii§ éavézég VA VV tégz ;:2:"@§$§:§e5; ii'; iéiﬁéﬁiiﬁ 322$ $23 a:a:iE<:€;éi{:§ hsiiﬁzmaﬁi cﬁargag is Qfk aEi<:a::«<«*%ng 31:: géiziixziﬁffs; :0 d:::!<:ia}§> the 522%: p:'<>;:>s3:":i:*%§; and §):'§xsis;%0n <35 fagiiiziazs; such as; éi§éfC{§'iC§i}'} waits: szjppiy 3,:1dV.R€§épVh(>;:e mzizzectionsg. Ant} inseim {hii piainiéffs if} (EPA NSQEEEEGGE) is <:<>riCt:rn:*:C§, th;%§;:..xs_/ﬁre _-:'.1V1'j:ii*i'i--:i.§;:. éi"<g':f:x§.i«af;iuiE» zmder the: name and sgiyié ::>T§' ;\/'I/':3 Swé:$iiL%_A_A*}'%adé:'«§;'"év'h:> li";%;:"w:TA:%<:}:s§<> Qbtained the necessary licencss ;:§I_1§:i~._p€}VV€f:1'v_Sup§}}':?%§§uﬁi'E'ifiiI1g the S3.W~miH and had 313:}: .produ.<;':;é'éEA Vﬁet><ii:;r1.1:3n:s E6 establish the cominued running of their bTu'sinfes':§;'V 'ihe ether plaintiffs. ciaimed {hat ;:gj<jii~p_i2rCh%1seaa;»fEhé~1féés:}iwc<ttif§'€ Sui: praperties, they had imp1'0véd_ 0:j1_ i?3e e§<istiVfig'L_:;Lt:1"::<:iur€§skind were residing tharein. éi:a§$é_§h::§:'-Léhé. had ;::pp::*0aCh<:<§ this <:::2u:'1f: in its wri: A§:3y§Sdi<';'l':é<):*: _2j;';§3%7§;;_<;§'*~'i'i:a ££§§3f6§"1€ﬁ£§i3§ {i§S}3<§SSé3SS§{}§1 3:26 "-d$:::§§E{§.{;§: :::~{ §§':ei:"é'éé'5p%:C€§:fe pyagariéésé in ihséz Wfii §£iE§i§O§':S, I -.:ni:;;;ii;?§; '::f:f§§::;fg wazrat gfﬁfiifiﬁ ;2g::§:::;~2{ £35: a§§{:.i§a:ii; in year 2€?G{7'::~{E§, " }%§%;'>v;a%a:€:', ﬁgs gaié W53; §}$'§§i'§G§§S aafsgs {ﬁS§(§$€E:§ ef €?@§::'}:>a5§::g ﬁgs: §€3€Z§3§@§': G? 21 L§§2;:%s§<::r; Band: 3: {Es C2138 ::;f 3922:: S ;%'.<:§%:é;§ £9255 §§§::52i§ V5. Sazgsgafawg f}€¥:€§{§f}I??€§'2§ §a:;§.§2z3;*'é2'}: {;3€3§§}f K aw' Rig' .§{é«€, wiéiis =;>b3e:'"242::g {hag E: W33 £132' ihé: gaiainiiffés £9 :':Si£}b§iE3§"i {he-:3: setiied p<}:3sa%é;s%{>n, if 23:13,: in rcgpéici <1? ihi': Sui: pr<§g7j;%':*:§::$ its ciaim priéiectian {zf sush p<>ss:3,ss§<>n° ii is ii: ihai .':'éV;z<i'I<',':::f:}'zs::i<§".

the plaintiffs had filed thﬁ guiiss an v2_:s:i.<>1;s da:;€,éf "'§?:;c é'arI_is;st»g{:i':;» 1 was filed on 2.53.000 and me Eatesi iifﬁs an a:.9.:{>Q%"; { I 4; it was {he case 0f plaintiff in Q.S§Noe3O75/20085 am 3;: :21 gesition to p1"5:3V€I1'i {he appgrﬁaxxli an the suit propertieas V " :§ﬁ}th~m0x?ing mziachinery, frem an {he respé/:ciive Suit p:*0peri §'egf {,iefe:"2danE--~:}.ppeEia:3i wsre wideiy pu%3Ei§é_:5e£§ %:::1<Vi§V:"sgA'2f:$é;x;?:»p22;p<:rs. E316 géiainéiffs, whiie seeking "-,§§::: ";e§;a3i:;r%3 E-Egeég' rig§}i§ EC: size {be dgfeﬁéaaé fix' éamzzges, Enid :'E: ":*E€:é3§::2,:"a§i{>:: 3&3: $163; izaé :;':r::ﬁ"<--:c€:':é £}2<:.i: éiie én §°es;'::::<:: :i_;:;§":§1§§~"s~;a%§ §:'0§e2':§<.:s; by 3d'=.f€fS§E §}{3;%$£'«SS§{}:"§g 2312 5:2: WEES Cé'.%i'§$.%'{i3{§ %2§ iha ﬁézéaadagaiz - gggeiiazizi VA V' '§5§§€¥":':iI2 ii wa:~: siaézzéed £13: {Eta 51$: §f{§§€f§§§S :é;§0<é§ '2:::g§<'::i ssgétéi 5'?

Q Sh:-'2 agpaiiani 133:3: {£26 :3,::::§z:is~;i£i«:>:': p:'<):::é$e:iiﬁgs having Vi>::<:§ €s:r:1p§:'-éictci in ail respects amii 221:3 pariiazsiars Qf ghost': s;2r£;<;:%::.i§§ng:; weriz furnighed and ii was azmphasizesii {hat the __fw'=.f}§i}<j have :36 C8;USf3 sf actien as {he acqui3_j£:.i.0:1_ mifvér» L4 "

under ahalienge and Ehere'€01'e, the pI:1in%§'ff'ST vé2?;::tf<é' 2.13: :":'§._%i{1é{§..:0 any zeiitzf.

On ihe basis ef iV§1'OS§: pigazidingsi €335 f:::vIIO§}V:ing' issues vvﬁre. framed : ~ "I1: Ehé: .PIainti.ffél pr0ve 'that, they have a<;quirec:1__ j2f;;1d"*;:_::9':fgf4é7§:g_e;i fE}eigf°z;iVi'egéVd if-:13 to the suit schedule pfOp6fLi€S_b§ ' »T={i1T§ii€ faﬁegied law en adverse p<>sse3s§§::.,. {:§é?.§_§1*;a'i3 §? "

V%?%;c:§{E:':3.V:iq:§i'::: §§a§§{éfi'5; §i"'®'=Jf;E ihéif aééegeé Eaxxsfué "_;;s::25ét.:<;s'i':':{'r: .2:§idj_e:;j<}§;r:1€§:§ {sf {E16 31:1: gcheéuis gregsriéasg 2:3 ' L. . «:3? fi§§§}~:;z:i%:'?

3}--VA§'€§é{.{h$:" 81:: §%ai:':§%f§'§ §'asz'%:i'1€:'* 302% 323:: aiisggaﬁ Viiiéégaé %%i1s;$§§e§::;2C:":§ 3% ab§:§:;.:::£é{3:*:$ $3; éhi €i€f:?;Bd&§§'i§? é 4:} Whaziher {he iiﬁféiﬁriéiféi p:<>*a:s ihag Em: 3:3'; Schedule prepcértieg is (£21235 acquirszd £3}; {he 5é:§Zi:::<ia§":L; ii; ::cc«:>:*dance: wiéji ism' and as su<:h., the gains i5€S§€d with £113 €i€"§f:'t('EQi,I&3/I/'}.{:§ free {mm aii ihéz :tncum-Ej::'anVc:::$*?- '

5) Whéihéf the Plaintiffs are €i%1EiE},€(i {gs feziivigf 0fde<:}:11*ati0n and injunction, against iffy: c:i'a%fenda1§.1't_f?A " " ' 65} What: Grdez' 01' Dec:'€x:'?" .

Q The song': be§0vyi..h_2§s_;'--ansW:§:e<i"'thé'éésaisss 1 :3 3 anej 5 in the affi1'mativ§: 3--.anc§5issu6: ':1(}:4uin _:h¢-- :iega't'i'i?e. It is ihai: which is under ChaI_1§ng:;;""

Thé:': Es.;3r:;§§é;.§1'wC§:::_1}%s'$E"fa: {he appeiiam zzzezsié {.§GE'E§€:ﬁ§ $121: ~c{;>:i§i§>¢=-§{}€a:"§:as {E1211 {he p£ain2';iff:; hzwe aeqxiireﬁ and V§;>Va:s:§é:::¥e<:i éiégiiggiiiézz {:3 {he 33%: praperiées by ¥'§§'§ii€E gf 23;§'V€§"fSé3 §§:':$é?:_é;:§£éfé';"a"';:§1:d'§é;;:'i§1s:; {ha iris? ££)'§:"%; has zééssg Eiséé thaé; éiassgz if {E223

-- §§ai2:%j§f€f$"*--:AJé:§é £5 éifiéigaé £}CCi1p§§§O§E 0? %:he 35%: §:'e3§3§::*?§}2;. Ehey haé 'jsééaiié-E._%;Ag§:$§ aééizéaai §C§:'§S:ii$SiO§l; atsvsr {E33 :-3:33: §§{3§€§i%es axecé izavigg ' zsgarii ii} $333 Eggai jg3@§§*:é«:>:2$ 322$: piazirziégze €Gi§{;§ 129%: E36 d§3%::§'%::e§3 E $5 €}§h$i°'J€iSLi;? ihzm zmcizzz" {Ease pmcsss £3? Eaw 2:126; ihizrazfiarag has heéii $122.: {E16 piainiiffsg wgére eiéiitied 1:3 aha: $31161? saughi f'{::",f'Ef:§i£:._V;::>::rt 9 i"2:+§<>w has negatived éhat the acquisiiiaéﬁ ;:>r<><;:a:¢2_<i€:':gS" -'-'::z<:<:z2 '»:a}i<iiy egiminaisd in srder that ih6_d:3i'¢nda:é{¥i¥"zéf3}::é'i'}'a,Vﬁ§cauiei» _ siaim ihai the suit pre;:>pe.:'ti€s; have:

coansei far {he appeﬂant w£>uid'p§>"i5}t Gui that 3:}1€3v:Cé'£v1v}'.;'€VV€E)€'V3 (}'«'x? hés sieariy rnisgenstxued Eh$"'Ea_w aS.<§i1d aim J12e§?2"B*';?anze3 Supra. Adxniitediga there were no $tifuCLtu:f€:'é pgaperiies except for the saw--~mi.}E' in 'i::}'."S;N.Q.;V.3G7§!20U0 and 2.5 Laid down in thé ;sVaid__ :i¢ci§i0n3V'S§§;tIed'p0S':;éSsi0n cannei be established in r6s1;§ee::i_0f v:1<:V3;i;?;M :vh'Ech was not ﬁnder Qultivaéion. Ensefar {E23 Iiiaggﬂ ..dé-mciiiion ef §:%;§: 321%: §r€>p<::':iIe$ is C:<3;:;:_§§:*i1<;;c§, éaew" jgEa,ia£if§s E36 219:: gsmghi E33: argy €652? @KCé2§?; '?s:5V§;§;Z§iV§1é.§'§§: §wi3§:V€ {Emir :"ig§:: ':9 aiaim aiargages, zvhiai in any :4:'=».«fs::*:';; 323$ iéesztn gragieé 52$: iiéai §:§>z::*i. "ﬁiszgfsrsg £336 Sui: ﬁg; E33 ilqrrzg} as ﬁfﬁﬁﬁﬁiﬁég Cgzziﬁ IEQE egzaéiis $16 giaimiffs is itiaim £15 V" '_:'$§_§§~§fA_«$3:,:gE":':V fa}? argé W:3§,§{§ azzbméé Eéaai EEK: agisggﬁzg 33$ ziééaweéé 5 Whiizti §::::r:2<:s:% C<>1::1s$§ far that r6:;1;;<>;3<i<:r;%§ xmaéézi sasssk Z0_§LiSi§f:£ £336: 'gudgnieizt.

9,: Shri Subramanya Jcis, {hat is'-:a:'ned S€Bi(3:1f"'v~F§§:V{;C§;E€ appeazing Eh: the saunas} for Ehii r<;spi>::§§1::::§':€_j if?' 3 N<:>,§I M2062, weaid ;><3§nI: Quii: $13: i*EL_iS':30: §::"V':%Vi.§§::>ﬁte Eghiii ijhés, respendems E1: {he said appeal .:},::111i1ig.,a'§awV§m§§E and it continues {G axis? €\?€E1 {in ibis 'jay :§aw»mi1l has, baen in operation much p1"i:(1':""':{,§ :hc._'S_uif'. t::.j1f€;:i accerding {G {he appellant. _.-«hé'r;$1"A f..;j; 'th§;._&_§é1a5;, as ffi3,id.d0wn in J{);Zi'Z B Jam€s's sass, S§;§;:':§,..:¥*§.{>UKii::.3GE62:-ﬂy"-_Z5:p;§§}"i§':'S§:@f§I" ihifi said raspaénéenis are <:9n§":Aerf:<--:<i; ®fhe>. "2:§:e '<::.::€i:..§c3{§. {G be garoiazctsé. Eéfa. 3Ev'hV%§::%;--%_h:»: §€Z£%"§Ei';i*{§ cé>::::s::1 E9? {he GEES? f€:S§}(}I"§§€I}§S 3:: »E§1€~»é}'{§§iE§'E%.§'§}%$i:§$&, wgzzéd 3% iéizzgéh as is 331:: irzasgiiéiifg 9? iii: 2§aa:'.q:;::é§i§iG::;V--V';g:«22:f;;i:¢i:::<;%i:f*:g:~; am a%s<>:§§c§€ ii': ihe ;7:§s:::*:2Va§§a?£:$ séaém SE33: ._::v:::1 if §?§°{}§i:«§°§.:§/ izgaé §;§<><éé 2:$3?:€:«:i E37: {E23 33%., Siiéﬁﬁ Eh: ' _:*:::$§;>é%';2a;%:>;:s§$ 322:3 éwéiaizeé ii: ;::aé--3§:::V§é;§;a";:": <3? 2525:: aziazsé §§'§€é::"

{G ihif éﬁagai dc::m<>i:i§i§m, aaiizicﬁ has base/:3 aéimitéisé $3}? $16: 's2%'§§i1§Sf€ fﬁl' {he daéfézizdazzi - appéiizmi b::.f<>r::': She Eriai :;'::}:.:f%:, the: 1i:§:;3uéT;::V_d€::ts aware caﬁainigs Qzziiéled :0 claim {E12}: they §a?::'éé"'»§.::"-« p0:;$es$i0n and hence had p€i'f€{;_fl€§{_'€htE§_'fMﬁi}'é§ ;bi? _'a.<hr<-:_1':éé3 L4 "

posgession.

E E. 1:; the iighi; ef the in ziispute ihai the respondants in E.[€'302, whe are said :3 be running a sagkfmjlh {hat they are in settled the business is Eizeizig But? if1S€)fé1f as ihs: Gihﬁi' :*e$p0n§€:_:1iS§a:t ihéi apyellani wag jusiified in 3222:; 3;' _::<:::{ i§é'~C;f::'g§zi§g <;s_.i€'§'Ei$ :i$r:*:e§%£§€;r§, Ehéfiﬁ is :29 digputs {hat ~.._,gH S?§ £iC.§'E,E'i'€§§. §IE §%:é5Eé§'pe:::§%22 $11325: grepefiiss have bﬁﬁﬁ 33266 :0 AL---.i§1€_T-griisaéﬁ.é;":§~.§:}was va«:ai:i Eaﬁé égiéag $35 §€f1§£iE":£f;;" of £11: 311%:

a:':é'*aS §,_§ §% ii"-;,:?§"éa§¢ :31? iéizs: jgégmaﬁi, T%1:.3:"efs:"e, $25 2&3: CC%LE§"'i waaz .L €:3e:T3:*E}; Eh grgor 3:": Ewidigg ﬁns: Q26 §i3;§n'i:§f§?s Qiagiiiﬁueé is séiiééié Lp-é;>::$é:2g%0z: @f '%J%:'§":2i?; was; vacazzé; Eazéé. Tia ﬂaw, laéé. éaxm in 5?

£430';

Jim}: B f{;§§?€(iS' 5555, saggjrzrg C§:'i3E1§'i}' <i§:~:;€::%:itia3s; }ff?€IE"§3®§1;'.1; ciaiming K} ':36 in Setiieé pasgaissiaz: :3? x:::<:2::1: Earzé. "§i::::::3f0:'€, t:§'1:'::.:":=:::1*::~:_dy of iiamagiizs which W215 c<%:{a%.r:§j; avaiéabif: ':3 the uiifimunately mi ciaimed and though pEé;'iﬁ{'i--fffg. iii)' \' have sought to rzziserve their right t:<:?"€lai7_-inf 'Such'::i_;i:z1;*:gr;3$',_L§*:. _§S ::c:x: shewn that tha court balow has '€§§3!T63g§5% gFa:1i§3<j.:a:5§5v'§;'7uCh' :*ie1ie ﬁ' E2. In the :he appeai in RFA N0,9E 1/2002? wquigi 3u;¢e:¢a.%[ was in error in entering ef {he acquisition proceedingvsv,j¢,¢.%*'7§iia;§:i§:A;€0z:i:€ﬁ1AV'--%§'0€ "haV:<£;*;Vbeen chailenged befors 33$ iriai c0 i:ﬁ :29: gram ihﬁ relieif indizeitfiy EC: 3313 §f§:i§:1ii;ff§';~~ wvhiz'/E1'v--.:hé'§i éiiégid :30: in 3&5; maﬁa aiirssiijg. in "'v..:%i3;'J:3. i;?1:;%?'«r:<}2::f{ i3e;§<>é%"f:aa'§§2g ﬁagaiaé 3:36 §{':§l§§S§§i{}E} p:*<::::§edi:':gs L-..§ﬁ=;f:~ "§ié$§siij~~iE1;:: $16 §1aini%f§s Etxzzd gﬁzféaéed éheiz' iiéié $33? a$V'a3.§s$,.__v'§g§«-étéssien was? in affegig ﬁsgaiéag £13 §i§{§.}£S§:§€}§1; . §';r:>§€V::g§i"£:gs% wizich is 9:23 Siﬂﬁi" E"éi§S{}§§ $52 ma aha: {has aria? $9223: é«:.,ja;<;l E3 eriei". §G¥%'§E'€i;Ei"; §r:3a:}f2:: 3%; $13 :g{:ap$}E§:':% ﬁr: REA 91 §fZ€}%.??; 3 is £é3n<:r::r:'::--:;i .%i:2<::: {E36 54s::§3::d §><):;;s{:s;si<:§: 23123}? "ix: ciaimsﬁ, whécié amuid s:n:1;'s:.=: 15$ that 'r>::::z:fi§ sf {hi3 said piaiiiiéffég, %.?:gz3"-..s::~t:::: is ﬁismisszwgi whiki heikiiﬁg Iha: it wsuld bi? far pursué: other mniedies {hat may ﬁci _::w.::,i§ab}<:' iI1 €:i{:.€V::g7}1ﬂ€i,f'_}'(3§?; with' , "

law subject; {Cs ihe meritg fegards !é: §x;!"é>§' ETi>:§:_Vi i;:.t;:iV(:e:} Cantentiens, Acgsrdingiya EheV3p§§&aA1S-.§nA;'?;?2{}G2, RFA 914920023 RFA 9232002 a}:1:i REAA9'i4<L,i:;0o'2.;m;: am»gd. Tbs judgment of the ceurt beﬁozir '-.Caé,¢sV2:'e concerned, is sea; aside. The apgseai» ﬁr; £s?;'%§:;:f:*:'iss:/id in 'i';€{I}'ES 2:5; abeviz,

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