Karnataka High Court
K Ningaraju vs The State Of Karnataka on 19 November, 2010
Equivalent citations: 2011 (1) AIR KAR R 568
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
3.'
/-or
IN THE HIGH comm" or KARNATAKA AT sANeAIoRE
DATED THIS THE 19?" DAY or-" NOVEMBER.4..2§1#<«I:"yrrr
BEFORE g: i%% %
THE HON'BLE MRJUSTICE MoHI§i§r
WRIT PgTIIIoN Nos.1aoe3g18o72 oF 20:0 f,
WRIT Pl§TITION Nos.253%e3:369_oF%2o:To:(eA2\~Rg§)
WRIT PETITION NosIza132r-14oIoE 2010 (C-3-M--RE5)
IN W.P.NOs.18Q63_--18972'/é{3i.Q'-if'I.__ I
BETWEEN 5:11;'. * ' no A'
1. K. N.in.ga'raj'u "<:;,
S/(5 Karin*aoyaka"i.4 I ._
Aged aDout':39"-~yéa»rS'-I.IA '
Door«No-.136,' Ne;tVhra\.(é'th'I'
4"' B|d'<:f__<," i<,.V.s'.R. I-1.', "Police
Quarters; ixfearrfx/.K'-_. Colony
,.C§<ayathripura~m,v_ Mysore.
I,inga.raja_ppa
_I.S'/o ia_te M-._ Shanthappa
~. 'Aged'a'E3oLIt"5O years
A ._Door.No".j4/163, Mattadha Road
i<oI|ega'I'a, Chamarajanagar District.
Mahadeva
_ V. _ S)_'o late Mallikarjunashetty
'Aged about 48 years
i\i.a-taraja... "
Yaiandhuru Police Station
Chamarajanagara District.
. T.K. Vasu
S/0 Krishna
Aged about 61 years
Door i\io.685, 4*" Cross
Kuvempu Street
Yaraganahaiii, New Layout
Dr. Rajkumar Road
Mysore-11.
Nanjundaiah
S/o late Ramaiah
Aged about 33 years
No.4, A Block, Poiice
Officers Quarters
Mysore Road? V .
Chamarajaoete
Bangaiore¥.S6Q._ ' °
. A. Na:_'_;}araj'uA"'Svj'._-A H
S/o M;"-.Anjarrap'pa-»..g4 t
Aged about 35"yV;ea--rs __
"Yashwan'th_ %Ni.iaya" "
1 1"'. Cross, Ka,ra'nji'katte
Khratjripiura Road _____
A A - i<prar~:s63 'A191.
S»/mate' stiadjaytraiah
Aged a_boutl49 years
Thyagaraja Coiony
Opp. B-harat Service Station
Nanjyanagudu, Mysore District.
. AA'i?."i\'iagarajachari
.. ___S/o Palanichari
Aged about 56 years
R.S.I. Door No.222
5"' Cross, Ragavendranagara
Mysore.
9. R.C. Mahesh
S/o R.M. Chandrashekaraiah
Aged about 34 years
Door No.4, Main Road
Ramanagara Town-571 511.:
10. G. Ramachandrarao
S/o H. Govindarao . _
Aged about 51 years _
"Q" Block, Door No.199' '
Thunga Complex '
Koramanga|a.--_ V ..
Bangalore-3.4. _ 'V __Petiti0ners
(By Smt. Kav1I't1jai:__1H';gC. '£os_'r->r:'?¢1e%:é:as:fi'H.c'r.;, 'Advs.,)
AND: . _. ..
1. The Ste't.e of
Reptd by Chief Se_cre_tary~L'
Go\;"L.--» of Karnaytaka
Vidhaaia' S_oudhar._ rrrrr
r sanqarzgre;
'VoVff'e':<:e'rnatai<a
"Repaid by -Vtheo1'Secretary
De.part»meb% of Home
.' Vidhaha. Soudha
nByangav!.o"re~O1.
'fhéebepartment of
Urban Development
V. .__.Govt. of Karnataka
Vikasa Soudha
Bangalore-01
Reptd by the Secretary.
4. The Director General &
Inspector General of Police
State of Ka rnataka
No.2, Nrupatunga Road - V
Bangalore. "-._.Resp'onci~e,nts" "
(By Sri K.M. Nataraj, Addl. Ady.,'--§e.nera.lV) . '
These writ petitionsare file'd--sufnder Articles 226 and
227 of the Constitution ----..of- Ind'ea;,v.p'i=a'y.ing_to quash the
order dated 17.5.2010 as pe.rr'An-néx'ur_e4'Jfissued by the 2""
Respondent. .. ' -~
IN W.P.NOs.Zy534.6.3353./ZBOEQ4/AV it
BETWEEN :
1. C.S. Ftaju _ V _
S/o late C.' Singa.¢h,arr»_
Aged about .57 yea---rs~ _
Sub-Inspector. (Wi_reless)¥"
City; Control Room" V
.....
V"2; i=3';s.hi--=.z.annra""r ..
_MVysore..--City.
Byregowda
Vb V. .,-.Aged about 33 years
. ~,fo lat-e:"~Basav.a~nayaka
Aged abo':i.f'Lf 53 yea rs :
Assistaswt Commissioner of
Policefcity Reserve Battalion
S/o Chikkabasavegowda
Police Constable
No.301, Kesare, 3"' Stage
RS. Naidunagara, Mysore.
4. Krishnojirao
S/0 late Ramachandrarao
Aged about 49 years
Door No.47, 4*" Line
'A' Block, Joythinagara
Mysore~19.
S. B.\'. Shivanna
S/o Boggegowda
Aged about 43 years '
Head Constable __ '
CHC----59, Bannur._Police_... _ '-
Station, T. Nayvrasipura§Taluk1,: é _ _
Mysore Distriéjt. 51i:~' _ _ "
6. N.S. Shix/arairuyi 7 it
S/0 late P."Su--b_b"aiah'*;, "
Aged about 56 years
Head Con's_ta'*ole' _ ' "
D.A.R. i3ar|in_e' _
M.B. Road L
Ko|ara4~;S63. 1oi. _ V' ~
'-S/'oi. Mayanéna
A'ged«."_a blov:.at"--3x3 yfears
Reserve Police Inspector
D.A.R'.«..Ch,_ennapatna
_ 'Rama naga r:_ District. ..Petitioners
f_"-(VE3yfSrbt."«Kayitha ac. & Prakash H.C., AdVs.,)
AND :
1. The State of Karnataka
Reptd by Chief Secretary
Govt. of Karnataka
Vidhana Soudha
Bangaiore.
2. The State of Karnataka
Reptd by the Secretary
Department of Home
Vidhana Soudha
Banga£ore--O1.
3. The Department of
Urban Deveiopment
Govt. of Karnataka _ _
Vikasa Soudha ~
Bangalore--;O1"' '
Reptd by the 5_eg:.fretary.,_ t_ '
4. The Diiirectoirx _ _
Inspector'GeneraiV"of F'o_.JIsce" __
State of'K_a'rnata~.l_<a'» * " " 1
No.2, Nrupatuvnga-_ROad=..t-7'
Bangavtqre. ' ..Respondents
Nfahtaraj, Adv., General)
I v..TVhéese:"'-wnrff'petitions are fiied under Articies 226 and
227'.of*the (Ifo_n.stitution of India, praying to quash the
order dategi' 1.7.§~'5.2010 as per Annexure--} issued by the 2""
' i?.espondent,:_
IN W.P.NOs.18132-140/2010
BETWEEN :
1. SD. Chandrappa
S/0 Doddegowda
Aged about 37 years
A.?.C.28, D.V.R
Hassan.
2. Abraham Jorj M
S/o M.M. Jorj
Aged about 37 years
District Reserved Armeclff _
Battalion, Hassan.
3. Hemanth Kumar;P.---S.
S/o Shivannai " '
Aged abou:*;"3 A C
Piramanahalli
Hanum'ah'tha;fi;J raj'
Hassah Taiuk'8.:'Dis'1:ric"i:.,_'-...___ . '
4. MB. uttappa A
S/0 M.U. Bhi.m'aiah__ V
Agerjab_Qut 35 years '
:'iVEaVdi?<e'rE;,' K_O'd__agu District.
5" : n Tm-5ma r
S,'Q"M.M. Kutteappa
Aged a.*;_io'ut«~'34 years
APC 1.7,-p.A.R. Madikeri
Kodagibistrict.
S/o H. Ramachandra
Aged about 33 years
A.H.C.--55, D.A.R.
Chamarajanagara District.
. Somashekar
S/o Siddamari
Aged about 35 years
A.PIL~68,ELA.R.
Chamarajanagara District.
. K.C. Ramesh
S/0 K.C. Chandrashekaraiah
Aged about 58 years
A.S.I. (wireiess) A
S.P. Office, DPO., __ ;
R.C. Road, Hassan. '
.Srinivasa
S/0 Nanjapjpa . «.
Aged about.35v».ye,ars '
Reserve' iPoi..i_c"e;. Insi;§ectb--r'
DAR~«i-'.'_Q (M_iiiAta.ry_.VC'a.m p.) .
Bhadravathi ' _ " __
Shimoga' .j)istrict.._ S ..Petitioners
(By Smt; --vz<.avitba..,;§i€;C;" &.'Prawkash H.C., Ac:ivs.,)
A-..T"he 'VSitate_.%otV Kath ata ka
Reptd by «fjihiief Secretary
Govt. of Kaiinataka
Vidha..na,Soudha
Bangaiofe.
it State of Ka rnataka
Reptd by the Secretary
A ____Department of Home
Vidhana Soudha
Banga!ore--01.
3. The Department of
Urban Development
Govt. of Karnataka
Vikasa Soudha
Banga|ore~O1
Reptd by the Secretary.
4. The Director Genera! &
Inspector Genera! of Police
State of Karnataka .
No.2, Nrupatunga Rota--d -_ v.
Bangalore. . icv...V''.Respondents
(By Sri K.M. (:SVé~r1t_3.raiV')
These writ':pet-i*tiV'onsC_;;f...re"~~fi.|ed'binder Articles 226 and
227 of the C.oVn's_ti;¥;ution 4.of~v.i_india, praying to quash the
order date'd"r1-7,S.2G'1:.Q.as«.p'er An"ne>:ure--3 issued by the 2""
Respondent._ . v '
These..V_writ been heard and reserved
for orders, thii-so day the'Cou,.rt made the fo!lowing:--
ORDER
"PetitioV%}'errsV are poiicemen working in Karnataka v:\'__aState'Reserve Poiice (KSRP). Their services were by inducting them in the "Speciai Task Force"
constituted for the specific and soie purpose of V' ,10~ capturing the infamous forest Brigand Veerappan in MM. Hills in Chamarajanagara~i<ollegala areas o.t'---._the State of Karnataka. Petitioners were members of the STF, who were operation of capturing Veerappan
2. Veerappan and hVi,s_4_gang~,_fwere Vi'n--du'lgl'ing';llinlff elephant poaching and smug'gi!..i_n'g_Vof sanadavlzwood on a large scale, since |ora--g"'j,'ti_m'e. ,_iTii.e».,s'aid gang started indulging in ewxtortioinsipfm--urders_,vgihkidnapping for ransom, Subsequently, i.e., somewhere' intheayea'*r_:"1E384, the said gang started attac;kl"r1g and forest and police officials, who tonlillcogntrol their illegal and terrorist activities. l"""l'.,rié§._s;«aiVd7g_a__n'g"'l{ilied about 2000 elephants, committed V «V theft oFT}i0,b00 kgs. of tusks worth about ?12 crores denuded the sandalwood from the forest areas situated in the borders of Karnataka, Tamil if' -12- one increment in pay. The Government Order.-.dated 8.7.2005 announcing the aforementioned.".pa.c.ji<a'ge reward is produced at Annexure--A petitions. The third respon,de'nt'ih_e'--rein details of availabiiity of the si'tes'.._in the,.reSpective'g Districts. Certain of the Districtwivse'~re'po-rtszirewceived by the third respondent avaiiilaiuility and non-availability of at Annexure- C series. not ailot free sites in after iapse of three yd/,i.n':s'eqiientJy some of the STF personnel.inade=re'pieseinétations to the Government of Karyngataka, a's.._,:per:Annexure--D. Even then, no p'u.rposefis_served. Hence, around 130 members of iitijé'.._,91;F"xu.t;:ersonnel approached this Court by filing WP.RNQ.V:'t.99.57/2009, praying for direction to State "..fGove.rnment for aiiotment of sites. The said writ petiition was disposed of on 21.7.2009, directing the i/' -13- respondents to consider the representations within six months. Even after lapse of six mont«ij's.;'j<«..p:t'hve respondents did not consider the said relating to allotment of sites. I-'T"h*'eS, two.'o'i?7'4th'e..iST'i~? personnel, Mr.Venkappa Rai and filed contempt petition in the pendency of the~..é_saidl'mrnette"r,.._the'respondents complied withthe them sites and conseqL%:_':eri:f:l.if, was closed vide order giirniiarly, Mr.Ningappa, Rai, the former STF petitions in CCC.Nos.507~ S0,8;{2UrA10. the pendency of the said matter, rtheVS3t>ate--.Geyernment complied with the direction by 'filling before this Court that the petitioners the're,iiii...wVi4ll be allotted sites. Consequently, those persons were also allotted sites and the V' eontempt petitions were closed. V"
-14-
4. When the facts stood thus, the impugned order is passed as per Annexure--J, dated The said order discloses that adequate are not available for distributio'n"'to.S*EfF _;peV'rs.onne'l in the Districts of State of Kgarnataka*._and Government has decided""v~to'l.compeV:1satefl'"vthe STFVV personnel by payinvg:j:4"~~sital"invalue'V.'Vy'ivh~.steadvulofxvallotting sites. While doing has fixed the BOA have uniformity in paying the Government was of they opinAiAo'rigth_:a<t the"-Districts other than Bangalore Urban "District"'--Vrfiay-- lesser sital value, the allotnieint pr'i'ce_.V:as fixed by the BDA should be the basis the sital value all through Karnataka of complying with the order relating to reii\.ia::d"'.a.; The order at Annexure~J dated 17.5.2010 is V' calli'ed in question in these writ petitions. V5 ,}5w
5. It is argued on behalf of the petitioners that the respondents are estopped from going behind:'fth'e.ii' promise; that the State Government is passing the impugned order, inlasrmcli-_4 as.':thr:f ea.rlle'i:
order at Annexure--A, allotting the petitioners, is sought teijbe medifiesdl'itsagaii'hstl the it interest of the ST!'-'V':peg_rso_n'riig';#s.:'j4ytihio.A.havefotight for nabbing and killing all the risks;
that sinceH.v:the§_ are already allotted of the contempt matters .it'visvnot open for the State Governniejnt said benefit to these petitrilonsers and_V_VVothe:i' similarly placed persons. It is 'Aa%i*g:Lied that the Government of Tamil Nadu equally interested to nab Veerappan, also annoiinced the rewards relating to allotment of sitesand the Government of Tamil Nadu has fulfilled its obligation by ailotting free sites to all the STF V'
-16, personnel. According to the petitioners, the voluntary act of State Government in announcing passing the order at Annexure-A has giVve'n:.ris.eVVi'4to vaiid and rightfui expectationrhiioniigéthe petitioners and hence the im'p.ug--ned ruins contrary to the doctrine of |evg'iit_imate ex--p_ecvtation. The Writ {JV Shri K.M. Nataraj, vxvby contending that the hardship by the impugnvedivvviiiurgetivzsital value instead of site; poViicv_§oZf'it'h'eg:_:"t1§:'dvernment can be changed from,ti.mAe to ..tiAme'; thatvthe impugned order is in the . itA"i.piteres§.,"Qf:'thA_e puvhiiic at iarge, inasmuch as aiiotment ii-uie's dorioit cjon'tempIate reservation for such events. stilt is not in dispute that the State Government '~:i_fia.s>:"'announced rewards voluntarily by passing the at Annexure~A, dated 8.7.2005, i.e., after .17- nabbing Veerappan. The said order reveals that the STF personnei are rewarded under three headsvi/ia.;r._V1) cash prize, 2) aiiotment of free sites increment in pay. The petitioners aggr'ieve_d 2 inaction of the State GovernmV'ent:j"in.inotp obiigation in respect of rew_a"rdV No.2Vi.e.,i'.aii'otmen3t of free sites. The impugned o.rdverv--.at~..LAAn.next.i.re,:5, dated 17.5.2010 reveais thatrtt.e_7=$ta:te._fifiovernment has tried to find.' in aii the Districts, :iC._ity; By virtue of the order at AnnVe${u--r.e4AT,"th'e--.__Government has to aiiot free sites to ST?pVer'sonn.e~i'::i"r3. the Districts to which each of _ the,,._§STFr.persVo'n.ne| bieiongs. The records reveai that VST:FA«.p*evArso_nnei are native of 26 Districts. The iist '.of:'t'he the totai number of STF personhei in res..pie{:t.Vof each of such District is produced before "'~.i"txhi$""~COUrt by fiiing a memo dated 26.10.2010 by Sri i{;M.Nataraj, iearned Additiohai Advocate General. It i/7 "E8.
is clear from the said table that the STF personnel are native of 26 Districts. Thus, the informatior:'._:4:'§-gs sought for by the third respondent from 26 Districts regarding availabilityyyyof the'.'si'Les;rv:'Mtost = the Districts Administrations hvayve;'_"rr'efpiied now no sites are available'l.t'0~..,satisfyV thel"{3o§\_/jernment Order at /-\nnexure~A,.in res.pe:ct«.o'f..y_all 'STF.yypVe:rsonnel. It seems, an enquirlytis"also the State Government,,_.ii:«r1v.._ Board also. According :'t'o':f;he-"fitatejc':--iS"ove'rn'rne«:3t, sites of Housing Board; in__ .those«..__Diisti=icts__ are also not available. In order 'toll difficulty, the State Government V'h"as__paAssed an order at Annexure~J for rQaying.:_vthye«..A:S'itai value, instead of aiiotting %ites. The .sita'l=*va.lu'e"cjas1=.fivxed by the BDA is taken as the basis in order..tog_have uniformity in payment of money. -19- Reward is a sum of money or other compensation offered to the public in generai'fo*rf"Lt,c}3a ciass of persons, for the performanceieofi-Lisp-e'cia'i* service. It is common piace for t'i*ie_ p».oli(:e1V'to._offe«'r a:
reward for information feadind. to,' the"'V_..1,af;~.est'V».'Van:d"--.,, conviction of an offender/o'Ffers»ders.'Int:i'eoa,iMterms, the person promising;::'a..,_reviAa'rdA enter into a contract with the requested Therefore, legai are derived from the law of',Vcontra'ct.,--~.__ "» " 'V .,act,uai.._va:.lAid must be made before the perfo'r'rn.ance'-to"a' create contract of reward. But, in hand, no offer was made by the State the STF personnel to pay/grant rew'ardv,':prior to nabbing of Veerappan and his gang.
"Vi,:Thre.4_revvards are announced only after Veerappan and -20- his gang were nabbed and killed. Thus, techn_§_cally there was no offer by the State Governme_ht,'f"g*«a:hd consequently the work was not performed personnel pursuant to any offer-.--"""HenCe, l_n':Alaw,V:thiere--; was no contract as such betw--een the».pa"rt'l'esV."~. However, Government Order:"a.nnouhcingffrewalrds as per Annexure--A was. pa.ssedi,"'a'sVs-I'thee'state'Government was happy with the personnel.
Hence, expe'c'ta:tlon_:*of{_p'ubl'icf':i'h'vhgieneral and STF personnel: of fulfillment of f reward the free sites as announced, - Even"'.whe'h"some defect is found in the _ deci.s$ioruirmaki'rig,V:process the Court must exercise its id}sc:ret.ijoAnya.ry'~~.power under Article 226 with great llcayutiionlvlsvhvould exercise it only in furtherance of pubéluic. ihteréest and not merely on the making out of a if ifflega'l~«_,point. The Court should always keep the larger public interest in mind in order to decide whether its V"
91-
"A intervention is called for or not. Oniy when it comes to a conciusion that overwhelming public .«intere'st requires interference, the Court should interixiene.' In this regard it is reieyantsAtouIreie'r-éhtoif-.,_th.et_.' decision in the case ofRarr:1_e;-sh Cii.ahdra:San-.kla.:'3vs. Vikram Cement, reported___hin:_ ('.2oo8)~i1§i 58, wherein it is observeo"'tVhus":.f_ ; "9o. l\IorJ,_v" it is jwei/is[ett:'ed that jurisdiction or the 'H}'gfiij_r. '. C¢§;urt-s under '..isWVciiscretionary and 'more than half a Court of Allahabad in the leading r:ase of Jodhey vs. State, (AIR p. 7592, para 10) '10. There are no 'i limits, fetters or restrictions placed on this power of superintendence in this clause Xx
-22"
and the purpose of this article seems to be to make the Hioh Court the custodian of all iustice within the territorial limits of its jurisdiction and to;""" C' arm it with a weapon could be wielded'""for purpose of seeing-that jusiticte is meted fairly properly mentioned in - .. , V V
91. The s_u_joe_ifintfendence " un'déirV_j of the Constitution 7conferred!'"i.on.._eve'ij;/ High Court over all Co.urts and'.the:_"..tri'bunals throughout the siterritories in relation to which it . *7e.>(ercises jurisdiction is very wide and ::j"disci=etionary in nature. It can be .e)re.rc'ised ex debito justitiae, i. e, to meet the ends of justice. It is eguitable in "nature. While exercisino supervisory iurisdiction, a Hidh Court not only acts \/,>
-23"
as a Court of law, but also as a Court of eguitv. It is, therefore, power and the duty of the Court to ensure;"th«at'..'._:
power of superintendence 'advance the ends of jus'tice. and uoroot injustice'. " I I if A' ' V V"
Be that as it nvotuwfind any illegality on the pairtwuofj}tiie:,eSta'teI:".Sovernment in passing the Since sufficient number in 26 Districts, as is clear by the Additional Advocatefienerai__oh_ 10, the Government has corms, vvith'a~p_o_lAilcy of paying sital value. Even in 'fixi'n--g_ tlfteW_'s.it'a--l_ value, the State Government is fair elniougjh t'o.v'v'5E'ill..'the STF personnel, inasmuch as the sital V"~.,.,_"V._value fixed by the BDA will be paid to the STF i/' -24- personnel, even if STF member belongs to other District.
During the course of arguments:_.fj~.vlearned"
Additional Advocate General producjed7th'e_.:c.o'py"o:§.__th.e_A' Corrigendum, dated issts'V:e"'ci..yj2viftirther clarifying the actual sital allotment price) to which the entitled to.
According has crept in the impug;1'edy_««ofrde.r sital value. The it S"'_:"i"'* rsonnel a re entitled to site instead of ?'210/~ per sq.ft_,. _ L d A it Th«i.s"'C.ourt will not generally interfere with the p'oli'cy o'f'*.V--'the1=vV'State Government unless the same is irrational and unconstitutional or otherwise opposed to A The State Government had taken policy decision ' to allot free sites by passing the order at Annexure--A. P5 -25- As the Government found that it is not possibie to comply with the said order, it has changed by issuing the impugned Government Annexure--J. Since the petitionersaret_hVe~si.tai'i-, if value as fixed by the BDA, not any ground to accept the coetention 'o.fV_t'he.= pietviitiioners S that the impugned ord'e.r is_«'iii'i'e_gat.._
9. Though the :>ord.e"rA--'.fat_'fAnnexure--} is in accordance Eaiiv, S_ta:teV"Go»}ernment shaii be put on' 'safe'guard~"°vthe interest of STF personnel" who for the State. As afore_rnenti"on_ed.,_[--. State Government had .--'~.,.y.,aAnn.b:ur1'ced.gtthexipackage of reward on 8.7.2005, which
-._inciu'dejd--..;thue*--.aiiiotment of free house sites to the STF personVne!:.vi')If it is so, it has to be presumed that as on sufficient sites were available for aiiotment e._"to"*t--h'e beneficiaries. Because of the inaction on the i/5 e26- part of the government, the assurance given on behalf of the State is not fulfilled till this day, in directions of this Court in Therefore, it is not proper on;th'e'"par't Government to contend after five._yiears, th_at'A'the are not now available for can take judicial note of has been allotting BDA even after ee~'.i>vdé:i9l1€""iiardstick is to be made use own assurance of allottinaél I personnel. In my considered opinion,".tiz.e"£§taVte Government cannot take adva§;jtag.e of inaction. This Court hopes, at l.eas.t_ froernnow onwards, the State Government should be more' cairelfule in announcing the rewards. When the 3 rewardsare' announced, the same should be fulfilled, "fiinasirnuch as the public at large legitimately expect the Government will not go behind its own to/> -27- assurance. Hence, this Court is of the opinion that the interest of justice will be met if the responde«nts'fare"
directed to allot sites to STF personnel the sites are available for allot3rn'erit«u.u A order is based on the premise -are available in any of 26 are formed in future tolvtlhefvvvégeneral public, the preferred in allotment of the petitioners will have 'price fixed by the allottino sites. In case if the petitioneirséldio sital value pursuant to they,.i;rnVptigned' such persons have to pay the diffe_ren:Cé_ 0Vf"~-a_mount in the then allotment price. By tne"--.sai'd'"."p.roc'ess no injustice or prejudice will be causlegfto any of the parties. The State Government if 'V~Ii_wVo'u"l«d be fulfilling its obligation to certain extent in case the sites are allotted to the petitioners on Q9 -28- preferentiai basis, that too on payment of allotment price fixed by the allotting authority. This Court has taken into consideration ail the aspects, in orderiito safeguard the interest of STF personnel as _ State Government. The ST?"-' personnel sho.=.ll§:i.. feel a that they are ignored by the.__ State,u"th4o'ug'h"Viitihyeiyl virtually fought against Vlee.r_j.appta-nix gyanigjll'}b_,..Ha\i3ino regard to the totality of the_.fac_tswV_yand"cwetnrnistances and in the interest of*eqtj'ity}."ivth"eVfjfoV'lliowlng order is rnade:~ 0" to 'quashing of ,¢lnnel$tt'i_rea;i; i dated 17.52010, is The order at Annexure-J is y ,_ne/alto' be valid, it " 'However, sites as per their eligibility A shall be allotted to the petitioners, ' within two months, if available as of HOW. E'/3
iii) "29.
If sites are not available as of now,___ respondents 1 and 2 are directed comply with the Annexure-J, and the Corrigeirjddirfl ._ dated 26.10.201Q,=""i3sue--d State Government':;la;%ify'ingithat '-7 sital value (allo.tn'Ient- _ piiice} is $2,100/* pef'vsq.mtr,V'" earljzg as possible; but not 'iatenthan the outer limit of three hm5i:tihg§T_f;¢'in the date ofthis ofdeifi isvi.rnad&f.lC*lear that if E-...the§j'*"'s_it'a}'. t."(a;]otn7'ent price) is Z: months, but is i.?p_aitj3:i§V h thén, the State is directed to pay " interest" the rate of 12% per 'a-n__nom,' or the amount of sital value ,.._fixed by BDA, which would be iitegtisting as on the date of making A payment, whichever is higher.
is/3 O,.de,.:,...__ j " .
vi V V.fa'Ccept the sital value pursuant to 30"
If sites are not allotted to any of the petitioners now, the petitioners other similarly placed STF personnel_'__i:"'.i' are entitled to preferential ali'o.tn:ent"' of sites in their A as and when the and notified .for__.oallotm'ent . concerned Urizzan _ Authori7ty~/_£f_3D/3"l""or{":by'-._the Housing Board.
be veioprnent §.Ilnfc;a.se theiti«si:e'siai;iortea to the
-V.._an"d::5_' other similarly
- personnel as mentioned 'above, the sital value it . ( should be paid by all " petitioners.
«.,_In case if the petitioners do not "the impugned order at Annexure--J/ Corrigendum (as arrived at in order--
iii), the petitioners are liable to pay the difference of amount of sital M
-3}-
value (allotment price), if any, as on the date of such allotment.
also made clear that in case_;'if*«th_~e_:
sital value as fixed by thee'/!otti§7§:"_ Authority is less th'a'h*the which the STF personi5é_elt:vh--A to pursuant '~.t_o the Vor§:le:f_'v«-v...at.~3 Annexure--J/Coi?figjen_glurf}' -( vfarrhi;/ed at in o':r'der-iii)l_ "differehce of amount ihhshoulci' to the petitlonefs' ' ' 3; -- . V7 State 3-.Go;i§2eini7§eht, 3 . it W§*it _ _ disposed of in the afo remeritioéh ed te mas. ,. J " = ~ Rik/tiir=-- '