Sri K Raju S/O Sri.Kariyappa Gowndar vs Bangalore Development Authority on 15 December, 2010

[Cites 11, Cited by 17]

Karnataka High Court

Sri K Raju S/O Sri.Kariyappa Gowndar vs Bangalore Development Authority on 15 December, 2010

Equivalent citations: AIR 2011 (NOC) 341 (KAR.), 2011 (2) AIR KAR R 453

Bench: S.Abdul Nazeer

 

 

 

 1N mg H'EG§~I_ COURT or KARNATAKA AT BANGALORE 2' 'f ~

DATED mas THE 15"' DAY 01'~'13ECE«:MB£«:'R 20:0   . "  

BEFORE

THIS HON'BLE MR.JUSTICI§ S. ABDIj1.._,m Z}315R'  - . 2   JA

WRIT PETITION N0.11I'aé72008 V"   M _ 
C/W W.P.NOS.16I-4'7/2009 & 169'5_4/2?Q09_»(BDA)..«_ ;

WP    "  %

Between:   .  V
Sri K. Raju. _ 
Aged abouz 47 yearsi. _ »  .
S/0 Sri Kariyapp_21__Gc)'w.Iiéi¢1i:: V
R/a No.45, 2"":(:mss',-- ..  _  "
Brundavan Nagz1r,--. '   '
"Favarekcrc. A * V V ._    
Bangalore A» 56{)"(}29. _  _  =   PCEi£i()nc.r.

_(.By Smi, §:'<1.'z1'v:11L'i~'i;1 M.  $r.Ad\/. for M/S P1'am.i1a A/S, Advs.)
}5L':.1_d;  A A

Bz1:1g2l1<A)1'e.+DeV€1--i_3pr€i.;3ﬁt AL:{h01'ity.

  "Kuma1'a'--E'__;1rk '..«'v'~r'.s{'?.-- A
 TlCh()Wd£1i?i§}I:'"R()ﬂ{1,
" " *  aﬁ'gaI()rc W 56$} O20.
 4Byfi~: C0x;1m.issi0ne:f. . . .. Rcspondctnt.

   B;iS3V£l1'i!_§ V. Szlbzlﬂld, Adv.)



ﬁg"

  

WP N0. 16147/2009
Br.-EEWCCHI
E. Smt. F£1hCt3E1121.3£-lV't3C(j,
W/0 Mr.M0hammcc! Javsscd Usm;-an.
Aged about 35 years.

No.34. .1" Fioor, Kate 1\/iuniappa Lane,
O.T.C.R0ad Cross, Bangaiore - 560 002.

I\J

Sri 3.S. At1'ikum2u"z1 Setty,

S/0 1a{e..l.R. Shzwanappa Scaty,
Aged abou148 years,
N0.3008, III Main Road,

Gayathrinagzw. Bangalore W 56'€)L_O2~]. ..._ P'e:iLi()n t;rs.

(By Szﬁi rm. Shashidhara, Adv. for ma Kmiy--.3; C().ﬂ,AA'c1vs:A;')
And: =  '   

The C0:nn1issi()n.c:rI;--- 1'V.;_ 3  *  
Bangalorer'Dé'Vc§Ts;ﬁ;;ne.nifA:Ithoriiy, _  V
Kuma:'21P:u*k   '
Bangaiore V;_560O20.  

(By Sri AM.  Ady2.);_ " 
 "  - ._ WP N0.15954/2009

Sn' M.ahz1i"::z-1 <:'i~.H: f':r3"2-5 R ah aman ,
Aged aizollt 41' -ygrarfs,
S/0 Sri'-..A.N:'.v'Mr)hamed Ghousc.

 'RV/1': H()us3. I'\':'-:).,2(}2, 5"" Cross,
" » '.  },ayQu1:, 'BJ:1ni1na:1£z1p.
 ' £\'_§j:9c)i'<i«-:¢ 570 01.5.  PCEiEi()11f.')I".

 __ ' { .By .S1"i VB. Siddaramaiah. Adv.)

.... Respondent.



 

And:

l Bangalore Development Authority,  b
Kumara Park West, '2 
Bangalore ~ 560 020.

By its Commissioner.

The Additional District Re gisit'i'ar{=.

2

(Sub--Registrar). BDA Office,  

Kumara Park West, .  ..   _ V 

Bangaioi'e -- 560 020.  ._   ]  .,».".;.. Respondents.
(By Sri B.V. Shankara N £l!'Elyt'iTl'i1" Kilt); 'Ady_. Bibi:  ii 2

Sri K.M. li\lE1[:?li"2'3_'i'..'V Add! .=:Ad;t'. ..Ge11era'l --for._
Sri M. Keshava  

Writ P€ti't».iQii1' 39.1 i !iO'2/2{}iO8..i:sViVtiled Under Articles 226 &

227 of the'Coiisttitt1tion'7of India," praying to quash the order dated
7.8.2008 i'ssued-- byth.t;"respondent;._etc;

WritiiP'etition  is filed under Articles 226 &
227 of the Constitution of India, praying to quash the order dated

12.6.2Qt)9"i.s-ﬂied by the Fespolltlent, etc.

  V't'ritiit1etition No. ].6954/2009 is filed under Articles 226 &

il'22i7*of 'thteiC'tonstit.uti'on of India, praying to quash the order dated

 

 respondent. etc.

_ Thesvey Writ Petitions coming on for Final Hearing this day,
 the Court passed the following:



 

ORDER

Since common questions of fact an_d...law arealinyloleved ii; these writ petitions, they are clubbed togethei:;_'Aheardii'and 7.:

of by this common order.

2. In W.P.No.l l I02/'2l3_'.(_.)F, éonbtendslithiat he is the absolute owner of the sitegector, HSR Layout, Bangalore, formed by the Bangalore tor short). Originally, the site was favour of S.Kumar Bangarappa on 20.6.2007; .BDA exvecuted deed in respect of the said site in his ffxvotir, a vcopyof which is produced at Annexure 'B'. '_Possession of the 'site was delivered t.o him on the same day as per the*~possessivoii.,certiﬁcate at Annexure 'C'. He sold the site in l favour of Madhu iﬁhondiba Babar through a sale deed at Annexure " 'A"'E:"dated 2352007. Madhu Dhondiba Babar sold the said site as thesalle deed at Annexure 'G' dated 7.} 1.2007 in favour of the K. petitioner. Subsequently, katha of the property was trainsl'eri'e'd--ﬁi'nii2. his favour by the Bruhat Bangalore. Mahanagara Palikeﬁ, ii

3. It is further contended that li_as'~'ad\ie:rti'sed newspaper announcing the sale of l 225 HSR layout, which is adjacent purci'hased,,..by the petitioner. The petitioner, adjacent site, participated in the bid amount was ?l ,50,96,6_+1()./la._the"ent'ire_bid amount, the BDA executed thet'sra!.e:Cieediidfated"'2.,5;-2003.'infavour of the petitioner in respect of itbei' said Jpetitioner is the owner of site bearing No.1 li'X"«and corner*-sitebearing No.12 in Sector 5 of HSR .....

ii = 'Itis h,i'rthie1i'i contended that when this is the state of affairs, the petitione'r,can_ie to know that a notice was issued by the BDA to V' S;~lc.(ii1'narn Bangarappa informing him that the allotment of site l\Io.l l--/\ in Sector 5. HSR layout had been cancelled by the it Commissioner of the BDA by his order dated 31.7.2008. is further contended that immediately tliereaﬂei'. pC3titio'nei'=_ approached the BDA and obtained the notice dated * making an application under the Right to,.l.nforma--ti.on" '}§1;"._::i'. In the said letter, the BDA had asked S.Kumar'aBz1ngar£ippa~to rettiitnﬂallfi:5A the original documents and to execiJ'te the deed .ofi'cane_el'l=atioh. Therefore, petitioner has filed the writ"vpetitit)n forqtiashiing the notice dated 7.8.2008 siheaxiingf } l\lo;V_B..Elv!AAPRA:UKA-- l/HSR/1 l(A)/2008-09 vide A'nnexi,i'i'ev the respondent pursuant 3:l';CZi'2£l08.passed by the Commissioner of the BDA. i 4.

In__:W,_P.Notilﬁvl~4?7f2009, the petitioners contend that the V'SCC'3»I1i(ii=.[)€l,l[lCt%l€v!fV.is2mother late Smt. Anusuyamma was an z1ppl'icantforia'li'lo_tni:ent oft} site from the BDA. On 9.3. I989, BDA _ al_lottedia~. hearing No.56}, 4"' Block, Hennur--Bellary Road _ "measuring 40 ft. x 60 ft. and possession of the said site was "-.___"deliv:::red to Smt.Anusuyamma and possession certificate was Kt.

f issued on 7.77.1989. The lease period had expired on Smt.Ant1suyam1na died on 28.3.2005. Anusuyamma hacl«.e2xecuVt.ed a ' ' Will bequeathing the. said site in favot11j"o"f"t'l'ie.second pe'titioi1er;' However, the respondents have allotted ztiivéalternative s'itveANo.3CC? 907, I Block, HRBR Ltlyotlt. to the se.{§na petitioner' aforesaid site as per the -"'[;'.l.lO[ITlE":'ll[m In pursuance of the same, the r_.eglstered sale deed in favour ofjthe lsale deed dated 'K 19.4.2007 and ;)osses.s.i'0'1ii:Icerttfljcate ._wt1sl"i--ssu-ed on 2.1.4.2007. The second peitlitiioner in favour' of the first petitioner for a valttalble<:onsi'dei'atiVoniasiiiper' the sale deed dated 4.8.2007 (Annexur.e_ 'K'). 'Thus,' the first petitioner is the owner in possession and enjoi/1n--ent oféthe saidisiite. The BDA has issued a show cause n'o.t_ice_ petitioner" dated 16.5.2009 calling upon him to Z showicause as t_of..~wihy the allotment of the site made in his favour " or:-».5.3.2()O"?v.should not be cancelled, which was duly replied by the A '=seeotidpetitioner. Thereafter, the BDA has passed an order as per ll ""Annext1re 'A' cancelling the allotment of the site. It is the case of lt 1 the petitioners that the respondent after having executed"-.._'a*.._ registered sale deed, conveying right. title and iitterest, l4L"'£1~:i't"i'0__[f cancel the allotment of the site.

6. In W.P.No.l6954/2009, the peti:;.ioner'cont'e_nds 'that .t;e_:T_ the owner and in possession of the site bearing No,4'IJC'42Ol/'All' situated at East of NGEF Layout, Baiigaloi'e. BDA_had jhallolttedllthe site No.1 l9KG--l03 in t'avou.r"lo~f'_one_?}ameslon:ll'5..«5.l98l9l.l"BDA had executed a 1ease--cum--sale deed Oil 6}/".ll the BDA could not deliver'j5o'sse:s:Sion'7-§o'l' thev"'site it was in unauthorised occupation"-i)f certain 'otheVri'p.erson.s, an alternative site No.4HC-- 201/A was allotteddin. favou_r ofllllaines. BDA had executed a sale ll "de_e.d dated . i»]A.20O7 in"'faVlot1r of James. Possession certificate in 'r'esp'ec:ot_'"sa_id',site was issued in favour of James on 23.1IQZCJO7.v_Bei'ngl'tl1e owner and in possession, he sold the said .«.._lproperty i"ii_favour of the petitioner through a deed of sale dated Thereafter, a notice was issued by the BDA to James

----.lVealliiig upon him to show <'\a'use as to why the allotment of site .2 should not be cancelled. James ﬁled objections to the said noticeon 12.5.2009. On enquiry, Janies came to know that BDA has an order on 9.6.2009 cancelling the allotment of site, wh~E.ch been communicated to the petitioner. Q1i""i'urtl1eij enqtiiry, the} petitioner came to know that on lI.6.200'§, B'D_/5t has"e.xec.uted"

deed of cancellation, cancelling the s'a.lle"*~deed dated copy of which has been prodtieed at

7. In w_P.No.i1102/20aa",T.t,he.LB:jA tfi1t;t1_ its statement of objectiorlilsllllllc't)ntVeiidin:g,rlll tl_ia't..:notice wwas issued to S.Kumar Bangarappal,'~the=allottee'o_l"--~Site«it~t question. The allottee has not questioned the llifa|.idity...'of lithellsaid notice/order cancelling the allotment'of"t.he"i--site. It islurther contended that vide Government ija-BEM:BHoo:swA dated 11.2.2004, the Z State. G,overn.menj1.- had allotted a site measuring 50 x 80 ft. under ~ categoliytlo S.Kumar Ban garappa. Following the said direction, " ''--site.AA1t1eas.ijring 50 ft. x so it. bearing No.5l\/I-681 at OMBR layout ll wasalltitted in his favour vidt£\Q§1ii0t1nent letter dated 2i . l2.2004 for a.

10 ?8.58.400/--. The allottee failed to pay the said amount within tile period prescribed. Therefore, a show cause notice was issuiedtoil. him on 19.8.2005. Since no response was received.__ibyjft.lieii respondent, an order dated 28.3.2006 was' cancel.linig_the'5 allotment of the said site. On 20.2.2007,ii'S.l(u_mar submitted a letter stating that he could 'r1--ot"'pay the s--it;il"*/alue \:git'hiin the prescribed period and requested fo"rmallotinent._of an al'ter'native site since the site allotted to him earlieifwas 'ava.ivlal'ole as it was allotted in favour of .a<thir"d. art . Qn..'il3'..6i"20i3'--7,haniallotrnent letter was iSSU6d3_tO hi1niia£.'lot.t_iin'g si«t,ei"'-N9,.t l--A, HSR layout Sector--5, measuring 50iit"»t._.}< i80ift» ,.tot--aliconside1'ation of 33,58,500/-- + ?50/-- as 'site. exchange_charge's. On 31.7.2007, the said allotment bvthe Alternative. Sites Allotment Committee. On the il';a_s'i~s___oi' 'tl':e"'_corre;ct"'.dimension report dated 15.6.2007 received from tl1e"'Eiig1ineeri'ng Section, an absolute sale deed was executed .:£0.é'.2007"'in his favour. It is further contended that on the directi.ons"of the Commissioner of BDA, the Executive Engineer of East Division. Bangalore. held a spot inspection of site it 5 11 No.12 on 28.7.2008. He submitted :1 report that as per the layout plan, site No.12, HSR layout. was a corner site. Withoutjthe approval of the Authority, it was bifurcated and a new si~te--n_un_ibeTr_._i was assigned as ll-A with the dimension of 15.2-'fly'X:24.4(l.i.:ti1['rS.i and the extent remaining in site No.12 was 6.40' x~-V2i€_._4(i}h111rtrs;-.Frorn,__1 i the particulars obtained by the ».re_sponde--nt.Wit wasi3cleiar thigatiil irregularities have been committed iinyébifurcating. the 'icori'1er site and allotting the same in t'ay'ot1ir of:S.Kuma1',Bangarappa. On the strength of illegal bifurCa[i0I],m[l]e ;¢i.ﬁ[:iii:fing"ex"1eE11Vy5-1'6.40 x 24.40 sq. mtrs. ~1111"'si1ejj1~sJo.123 'wagpjut to .§Li'¢i1on on 21.11.2007. The petitioner hasipurcli.ase'd':a'th_e'corner-'site in the auction held by the BDA. As a result "of_the ii'11'egula1'ities in bifurcating Corner site site 1'~.l.os.l l-iA'a1'1dil2, sale deed came to be executed in Bangarappa on his paying ?8,58.974/- and possession certitiicttite was issued to him. It is ftirther contended that EDA is not aiware of the subsequent sale by S.Kun1ar Bangarappa Dhondiba Babar and the purchase of the property by the

-«.ipietiti.bner from the said Madhu Dhondiba Babar. It is argued that ll { 12 the bifurcation of the corner site was done with an ulterior motive. In order to curb such activities, action was initiated for canceglliatiozi of allotment of the said site. Based on the cancellation"oi'-.t:he:..__' allotment, the original allottec was called upon--to:'fsur1=e:iider necessary documents and he was cautioned thatIii"doicurn-en'ts'*ai'e--=;;TA not surrendered, action will be iriitiated against him. 1:.~is*;.3..,1_;¢nd;:d i that as per the BDA (Disposal of Ciorn_ier and 2Comimerciail§ Sites) Rules, 1984, ('BDA Rules.;._.l'?84'forvshort).,pA.'i'i~lis mandatory to dispose of all corner and coinmercial 'sites auction. In the present c;1s'e;"ithe..i;¥iite '(1u¢s-a§i~. hasibﬂeen allotted after illegally bifurcati1ig"s.ite«No. .yiiirt1ie"ot'~~tllegal formation of the site. the BDA has _vsuffered gloss of icroirehs of rupees at the behest of some i i'u.nscrt-1.g)u'loi;J-as elements. lifter noticing the same and after obtaining imgcessary Vircportif respondent has taken steps to cancel the illegalallotrnent'.'f,ltiis further contended that BDA is a custodian of ~._pu,blic pi*o]:e_rty and it cannot close its eyes to such illegal activities ' and instances of causing ﬁnancial loss.

it

8. ln W.P.l\lo.lol.«ii7/2(.l(.)9. BDA has filed t')l)_l(3C[l'(5t-18 contending that the alternative site allotted to the second petitigitzzért. was under Rule 1 1--A of the EDA (Allotment of Sites) R¥.=_'1:cs.,;iVs§84l; - BDA could not have allotted a site at l9ll§.MB'R«L,ay<)u;t it way formed prior to the lorination of HBR Layout. A. b A A

9. in w.P.No.m954/2009', hasx.

admitting the allotment of a tsite at Hl3R'*H Stage in favour of J ames. J ames had allotment of an alternative siteﬂfonsiderigng the;sa.id":<eqaest,3the BDA allotted an alter:.iat,ive* Site ljelzifri.nlg»a.No§l}*1C~20l/A and a sale deed was executed in llll'S"l"d.V'()tll?' on '23.._..?il.2()()7. However, on a detailed ~'t.e1ic1uiV;*y*}.the'BDA ea'me,____t_o.§<now that the allotment of alternative 'V-_,Sl"tC, has it-o_t"~bee_z1l"made in accordance with Rule ll-/A\ of BDA (Alils/)tii*1e11t til"-.l--.§jE~:te}:')Rules, I984. That is why allotment of the site fin éiuestiimlwzis cancelled and a deed of cancellation was executed as per Annexure 'H'.

Kt T4

10. 1 have heard Smi. Pramila M. Ncsargi. learned Counsel appearing for the petitioner in W.P.N0.i 1 :_. ' H.N.S11a:ehidha1'. le.arne.d Counsel appezwing for ihc.p_c;ui't--é.one_fS in W.P.N0. 16147/20()9._ Sri V.B.Sidda1'an":;aiah',"< .1gzi3'ncd . C.§).unvsCEx«' appearing for the peiitioner in W.P.N0.l6954;'f'2(}{}9. 'Sri"B.;1's;1}5a»23€aj. {'V.A V. Sabarad and Sri B.V.Shz111a}':a1':-:.__ Nafayana A{.Ec.«arn<-'£1 Advocates appearing {km inc 1'esp()nden't:.B'DA an(V1"Sri:_uK;M.Nataraj, learned Adcil. Advocate GVr:I'1'.~Qx1'a! 21.;5';53ea:;i:;gx'$91' %ri« NI'.K'£§shav21 Roddy, Eearned Add}. G0v1:, 'Ag!-vdcalé. }f()f"éfésnondeni No.2 in W.P.No.16954/2()O9..». V' ' "

1.1..7._Sm£_. --E'I'Va1":3.i¢1*21.. _v1"\§c$arg_in,'~lcamc<i Senior Counsci contendﬁ that neither the BDA F:ct"hl0:*.. :EcVRL1ies made {hc:'cundc3r authorise _ the Statgii 'C}mrc_rn1né1:-t.__in alloit s':1.cs '1'01'mec! by the BDA as per the "~._schem._c 1"ra_1 n.A':.Li.1'1z:':«c1Vc:r Section E6 of the BDA Act. It is subnnltcd 1_1u%L¢._the,BA:3A~V_a..r;c;;§g' a creation of the Statute. its powers are

--ci:7cu:'a1§'c:'ib'égi the Statute. The Act has not c0nf<~:r:'cd upon the SI.';1£'"c IGQvc1'n1nc:11 to give (infections to the BI)/\ 1.0 allot the sites. K".

15 The allotment of the sites should he made strietfy in :.-ieeordanee with the prm-'isions of the EDA Act and the Rules 1'1}ude"._V theretmder. It is argued that while issuing circular t1r}der_I"{uE'e.--«5_'eff .1. ' BDA (Allotment. of Sites) Rules, 1984. the G()vei'--m-iaehit~..e:mh0.t'A retain power to 21110: sites under 'G' i=.§2£l[€g()I:}:'. it ii.s"*£'u1't'h'et_r_ eomended that under 1984 Rules, B§3A.___i$ n<)it';1utIa<;wrVise:jv:

the sake deed immediateiy after aiicatihienxtietithe is apptieahie to all the ez-1teg<)riie;:;._.e'1" the said Rules. It is further contended that the property from its previous4_t)9:}g/lieftie pet': :A'hhexure 'G' dated

7.E 1.2007 :i:I'7i)'l' in herores 20 Eakhs. The katha has been {l'£1r1Svi:(i1'.Ifv'L"{1"vi)}V/ViIBCABBM? in his favour on 18.3.2()()8. The Vpetiti<)ttei5?. l1;1__.s' pureiiased..t1h.e«said property from Madhu Dhondiba iiBz'1'ha.ii"Mud.hu<{)i1d1"it'iib;1 Bubur had purchased the property from ' V' _ S.Ku1néIi" :'3a1ngai§£;;).;3:1, who was the zxllottee of the mid Sift) as per _ the aiiotmenit'«itetter dated l3.6.2(')()7 and 2: sale deed was executed E_aq§"2iieiiif3'DA in his f'av<:)uz' on 2().6.20()7. it is further arg,ued that in .___i'the uetiee at Annexure 'N', the BDA had iuformeti the original} i it T8 aiiotiee that the :-zliotment of the site has been cancelled. On 31.7.1?(}08. he was called upon to return the original sale possession eeiﬁtieztte and other doeizments i*e!atii1g;'''''t'oQjtite" ;.

propertie.<: in question and CO--0pt3l"Ellt3 with the BI).A_.t7t:r ..i,iegiste1iiia«5z the deed of eaneeliziiion. fniiing whieh the_.BDA."Wit-1"te;i.:ie appropriate action against him in .aett,oi'datneeV_ with iim/".'VVTVhV0ug11 Annexure 'N' is in the form of 3 niot.i,ee,.VVii1 e$;'se_i1ee, iiﬁis an inforination to the original aiinttee {lint the zii*~2.ot.tnen_t of the site has been eztneelled. Petitin_ner beinwthe. Vu..reha.s'ei'vof'"th'e'" men has .i5 3' every i'i ghtrto-eh;1t'iei1ge*:t.he Sandie. i¢'ti1t1'e>2--Li"fe 'i\i' is nothing but an order inf()ri'ninig'tl1e ()i"ig:i'n:;i1'n}'1dottc'e ofCai1ee.!1at.ion of the allotment of site, which has; a»serious'._eiv«i..i~7eonseqtienee.. BDA lies no power "to eaiteei the nllotinenti....o.tTva site once the S2116 deed has been Vex'ee.nt'e--djii';.,.¢t\t1».zot1i"ﬂofan ztllottee. BDA has issued the said notiee VVi{h'()tEt"H3akifig:121:}: enquiry as to whether the ;31'ope.riy has been '{'1T't1E1SfC1"fCd abfr its atiottee/pti1'ch;tse1' to the third parties. Had the ._ BIVD./:\, verified the records from the Sub«Re.gistrar's office, it could it 17 have come to know that the property has been tl'al1Sf()I'1'{3(i £iiiOEEt'6/ptI['ChtlSC1' to third panics.

- 12. Sri H.N.Shashidhar, and Sri V.BISiddararri'a'i'ah;'iearned Counsei submit that the BDA has no t1tl['Eb10['i1:j/"I..(."" eanee-t it'l:ei';~;:jlte deeds executed by it in favour of i't's'«-:1_i1ottee>;.. }1(j'I'VC£1'i'i1v: iit§Q:~:.eet1t=e deed of cancellation unilaterally.

I3. On the other hand, }3as.gw;ir;tj'\/'_~--.s3bai"aci, learned Counset appearing for the l'tj3S:.p£).n.iL'iCIiE--vBD/5i.."C()i1tit:,ttd.S that Eayout pian of HSR 1ayo"ut'V_r.ioes3Vnoteontain site N'o.11-A in Sector 5. On the direetioi} of the Co'io2Jiiiis.Sit>ne.u: of the BDA, the Executive Engineer, Ez1.~iti4_Division, ihetd afspot inspection of site No.12 on 28.7.2()t;)8"a.nd stihmitited a report that as per the plan, site No.12, i'Seetoi:u._5i'. YT}SR'~.In2'1y()11{'i§§m}ii'iC()l'1}C1' site. Without approvai of the 7BDA§"i-t. w'vs.1$*Ewii7iirea.te.d and a new ntnnbet' was assigned as H«A site I\io__. 12 V1w~;:sfrita.'4ti x 24.40 with id.i.nien'sio_i2..oi'~::i'f$;24 x 24.40 mtrs. and the extent remaining in tmtrs. On the strength of the illegal \it e~ 20 I6. Hilvitlg regard to the contentions urged, t.!te C]LICSEi(}E1.S"§'r£.}'F"._ consideration in these writ petitions are as under:

(_i) Whether the State G(.wemment Vltaesb the ;'.A6W'er--:t_c), elireete the BDA to allot the sites under 'G' e21te~g():"j,;"'a1s*e'petﬁthe 'ei1'ee:l'ar« dated 6.8.1997 to the persons in pt1l.:l:i_C'*l.i__fe'? 2

(ii) Whether the BDA has the te_Ve.ane.el 'ttthesztleideeds executed by it earlier in {'av0:.ii'«r5'l' the. peti.it:ioﬁetf$/their vendors'?

Re.VPoiI--zt' /'v'to.V'Vi * ,, VA

17. The.._e€)nteati.ot1j0lf,tl1'e learned Senior Counsel for the ..,.petiti<)t:£;r isfhztt the"State"Government' has no authority to direct t:Q'alle.t 'the sites to the persons in public life as per the ci1'etI.la"rWissueiﬁtttitcler Rule 5 of the Bangalore Development' '.Autl1<)1'lt;{ (iAVl!et"n1ent of Sites) Rules, 1984. On the other hand, the ..e'tmxteln't«i.§)n of the learned Addl. Admeztte General is that the "«~Gm;e:*11t11et1t is authorised {Q give. directions to the BDA to allot 2% stray sites in furtherance of the purpose ol' the Act. Before with this questitnl, it is l"§C.CCSSEll'y to note the relevanttstzitutoify 5' provisions in the light of wliieh the present..co11tro\§er$iy"hag; to resolved.

(Ka1'natak.a Act No.12 of 1976) has con*;e_i"mo f()rce~.w'.'er.'li;: 8.311.976. Before the Act was brought iIlf(}._fOI'(ft2, tl_i'l'f'e.ij_enti 'authorities like the City of Bangalore Municipal th~e~~.l{2i'i5n:ai.tak.z1 Industrial Area Developm.ent'iBeard, The I€loiisi11'g.B0ard..and the Bangalore City lmpriovementiT'1"t3st"'Board"were exeifeisiiig jurisdiction over the area. Some of tlietunhcitioriaof"these bodies were overlapping creating _thei'ebji'~tai?oit1a--ble'=_coiffusion. That is why Bangalore ~tDe\te1op5meVrit' Authority A__c_'__t_vvtis brought into force. It is an Act to W.pi*eVide for'the,eSt.ablislan1en!: of a development authority for the (let/e1o;pinien.titilitE1e'Ci*ty of BairigaIlt)i"e and areas adjacent thereto or For the..44m:.1tte:<s_eennecied therewith. On the issue of noti'fieati.on 'under Segstiioii i3(i) of the Act, constituting the Bangalore it L

18. The Bangalore Development iAutliority_:i;et.,v° 22 De.»-elopment Authority. the City of Bauigalore. lmprove1ne1it*Act? 1945 ("Mysore Act 5 of 1945) was repealed. The 'V' Authority is to promote and secure the devel()pnie11t..of'Vo :B=e_:ig:1l't')tie Metropolitan Area: and for that pu1'poseV,.i tlaei'Antih_():'iit'y--._liasu power to acquire. hold, manage and cli$pt)$e of 1n(;.vz1'hle: ai'.--dV. ii immovable property whether within <.)_utside' the Vzttfeze; jurisdiction, to carry out building, engineeriitigztnd o'Ll«3e_1i opetiatitbns and geiierally to do all ne_ces§;ii1"y=:.._o;iVvi"e.7t;.3edie11it tor the purpose of such development :iitl1e.:.iipijifpo$es incidental thereto.

'piovides foa" drawing up of development 's=c:4hel:nes5'b)i'itheViPe.1tE1()rity for the development of __Ba:1gz1l',o_i~eMetropol':i;1nAreal Section l6 lays down the patftieula1's 'ate. p:':w_v':ciec§_'i'1~1 21 development scheme clrawn. up by the Ali.ll1()'l'i-Ly'. i.S'e't:Z'l_"i«()l}i'f;;iiii"7 pI'()VidC-S for ztctguisition of lands for the develop4i'ne1i"t_scheme 1)1'6p£11"Cd under Section l6. Section 18 V' ;t}ae7t)vitie.sf loi' sanctioning of the sclieme by the Govei'n1nent. Section it L 25 it shall be me dmy of the Authority 1.0 comply witE_1 such directions."

2!. Section 69 of {he Aei plevides of mz1king..I'.l1eV by the Slate G()VCl'f1l1'lClH to Carry out the purpV().<;e:§_QV'l' :;,h¢.eVAi-3;' A' as under: V V _ V V V "69. Power to make ruIes:(l')--.Ti;:: GevernVmen_i.'_:

by nezifieation make rgales $0 ela1.rrj/fc)LIi"¥._,E}e p1J.1Tl'p'OSQS U113 Act. V H _ 'V V V _ (2) In particular and wi{VheVm._p1*ejVilc§biee"EQ.l{liegenerality of Ehe f'()regoi«n_g pew<:-[r sL1Vei]:'V.«1'uEe:sl'ﬁ1Vaa__\{ pre'v_ide for all or any Q? :1:i_él'1'q1.1;{w.i.ng «.1ﬁVfuz£e1'--s, [name] y:

(:1) 4. V xxxxx lb) 'v,':?<.'."?ixAl'--._l xxxxx xxxxx V ll xxxxx xxxxx . , XXXXX xxxxx xxxxx " ll xxxxx xxxxx l' V_ xxxxx xxxxx xxxxx {he 1;e$trieti()11s, conditions and limitations subject V A :,E_<V') which the Auﬁaoriiy may lease, sell or iransfer V' amevable or innncyvable property;

ll ' tlEE(it3I.'I_ 27 or a site left over inadvertently while notifying sites for allotment or a site which has been l'()rntet_ffo':*i« L"

aeeount of readjustment in the plan subsequent tt'i._tlie::_"- I issue of notification inviting appli '2tti"()n':x;--.t'or };i]lo_t11ie'at V ' A of sites." '

23. in accordance with Sec_ticitt tht?

Bangalore Development Authority oil" chillies, 1982 was made for regulatinvg"'atijtit.itteiityioiihsii"te.g':_.}l"'lie'stray site' is defined in Rule 2(1), which isas' 'tinder: "

"(i} ~"'st'i*ay w"l'iie'h'":wzis once allotted butVisabs.eqt:eVh'tly:':':.|iet ziyliliti-tiﬁe-tit was either cancelled by the Atit.l?ior'ttyio:f the allottee or a site leftoveraui':taev'ertentl'y notifying the sites for ';%:'\:1~3"E:£){?iI>}§V(.'/Ii("'i' or ztus'it'ev----wh1eh has been formed on account V.n_f :':7a(ijustih"ea.t in the plan sttbseqtient to the issue of "-i1etAil'*ieatioI.i»i.l'Vv'iv:s"t'i/ititig applications for allotment of Rul"e_5'1.pi'ovicEed for allotment of stray sites, which is as 28 vs

5. Aiiotment of stray sites: §\l()£W'itl}Si€11](i-lngvV.I anythitig contained in Rules 3 and ll, but subjeet"'t0« the pt'0visi0i1s of Rule 10, the Btttigalme DeV'el()ptn_er1t:V'_i=. Authority shall dispose of the st1'ayv:;i'tes--.inA zteetirtlziiiee with the directions issued by G()VCfr:i-_It1CI:il"l7t'i)1"Ii"{'.i_i'{t{3:l't) time." i i V The aforesaid Rules were iiie:pei:tle.tl inbtitiietttioii NOHUD 622 MNX 83,"RB-:tngz1't¢rt;.i,iVi"t1;ttt§Vii~-..%is.8.iését and "Bangalore Development AUll'l(_)l'iLy Sites) Rules, 1984" was brought" ii1i1ii:;;).:il'O"Ce--. w'£e.'l'L; the said Rules, 'stray sitt55"' 'as iiiii'ci'er':V:

which was once allotted but st1b'se_qtteiitl'y' tlielAiz1l--ltit'it1e1it was either eztncellecl by he Auth0t*ity-. t)i'"sit1'1'endered by the allottee or a site htjsbeeniltkﬁﬁéelcl on account of reztdjustment in ii "the pvi_zit1i s'u.l:iseqLte1tt to the issue of itotifictttion inviting ~. Am)lli'eaii_i'oi1s'il'0i: allotment of sites."

Rulelﬁa til': 1.984 Rules deals with allotment of stray sites, V' iwhiehi ii--s_21s uticler:

i 29 Allotment of stray sites: The Bangzllore»s.V_ﬂ._i~.._ E)e\='e1opment Authority shaii dispose of stray accordance with the guidelines issued L"

G()\'C}'I}Fflt3!1

24. Revised guidelines have been is'-s'Iied--.ui1ciei'Ruie.5 ii circular No.1-EU!) 6E6 MNX 89 dau{:i"«..17.iefi9192,.VVA§v-hieifis~~a§ under: .. _A "GOVERNMENT? 01? KART*3ATA«KA (Housing and Urban DCK/C1C3§)v1,"E.1Q1][ Depaijtmenl) No:H'U iéuraigitaiizrGQyei'n1ne1it Secreimizit. . '~ _ _' n 1\/I._S.BuiIding, V ' x ._A B:.1i1gi3_1Qte, dated E7"' October. 1992.

_ e 'CIRC-UIJAR Sui): _Guidelii'ies for the £l]1OL1T1C'f1E0f' siray ' i E .,31£es by th'eB.za.ng:i1ore Developmeni Authority.

' "R+:AE":'vCi:':f[ulziir' NQHUD em MNX 89, dated ]8.9.E989 . "'ei§'~:1x_23,$v.i"989.

in..5u;;3ersessi<'>11 of Circuiar N0.HUD 636 MNX 86, 2 idzguegl Eéi.9.]989, the f0ii()wing revised guidelines for {he _ ".disp(isai of stray sites are issued as provided under Ruie S of K".

31 'Art' in Category 'B' includes Faiiiitiiig, Sculpture. Music. Dance. Drama. Filnts, etc. The allotment of stray sites antler Category 'D' for civic"-.'"3 ' amenity purposes should be made on the basis of_'*'e.:ivi'l' amenities actually required for a particular loc21l_é-t~y;~.--l.nfthe'~v.V ' case of allotment to private organisaticgns ztllomiezit féhtittld. be made only to oiganisations of at least"=:_5 .(f'ive')' V standing who have a good l'€puE£llV§V()ll'.°?...

25. The aforesaid CiFCll:lt'i~Ef_ yctuanothcr circular No.UDD :29 MN} 97 date-d,_(a.8';_ ins under:

"C1Rci3_LAR UNb£"R.3aAi§J'G.2$1c0RE DEVELOPMENT AU'THOR1TYi(./w\Ll .o'TM.5N'r OF smasi RULES, i984

- " CIRCULAR if i\igft:':)'":>ii'Ai.2§"MNJ' 97, Bangalore dated 6"' August, 1997 ii 'Setinjeet; Gttidclines for allotment of stray sites by"ther'--.B;11'ig:-1lore Development Authority. 'A Reference: 1. Circular No. HUD 61.6 MNX 89. dated Vtlb8"'A_«September. 1989, 23"" September, 1989 and 17"' October l992.

In 32 supersession of all the orders issued regttiding allotment of stray sites the tollowiiig revised guideiiiies for di.sp0s£~1I of stray sites are issued as provided under Rule 5 of the Bangalore Development". '' Authority (Allotment of Sites) Rules, I984.

Sl. Category D8SCI'l[)![xi'(.)'Il" 1 Percentage N0. __ "Q l. Disposal bye/§iie.tion'l 30

2. B Persons who have" :wQn_"--

recognition rthef .t'ield2V_oi' gppfmg at H Intemioijal/National': le.vels[V"pe_rscf:r1s of ' Kzirnat k;j:D.oin.ic:ile 1 .

3. C i'Per_;{0ns'.h't1zte:_-- vzjori special ____ _V reeogiiﬁjon i1_j'the"i'iied..\Qf' Arts, Science, 10 'f;,itte,i.'aturie," Edtic'ation,_ Medicine, and _ --Publ7i%.:"t.._VV"Admini$t1"atio1i at the . ] Nationétl./intt'eVi§VVg1t'ianal levels.

4. D 'iv-lVEx--Mi'1-mg: ~f"_f2e.1-sonnet, Military lPerVsonne'--l, persons of Karnatakzt 5 V V V (j0l'Iil'C~lt1€ V j'5'.'* 'vffreeelcirriFighter's who are residents of ' _ . --Bi1"nga1ore for at period of not less than 5 V , V V V M 'vl{)'tsV\_ie_';-.=.1's (3. F = V' l.'_"!)e'pendents of Karnataka Government A . VServ't1:1ts when the latter dies during the 5 W; performztnee of hismer duty » G Persons in public life as may be 30 1' " directed by Government 33

2. Cziteggory 'C besides Arts etc- it inciiidcs Paiming._."~. "

Sculpiurc, Music, Dz-mcc, Drzuna. Films. eic.

3. In the case of aiiotmcm oi"'s1rziy sitcui ii1dixridu'a!.s:.'_~3 stray sites .~;haH be aiiotted to 21 pei*sonal ¥3.F.14iii3'jj.i.1;"»:; i

(i) he is not 9. minor;

(ii) he is domiciled in §(2Lrn:1tz1--ig;i"~v!'g)r not ioss {hid-1) years immediately prior to the dat_éf'of fi--Ls_j appl.i'c2M.ion. vi?

(iii) He or any I1}€mbC|;f".('}'f i1i.'.~;'VAf?.1l:,T'l,Aivf}"' own 21 site or 21 house in Baiigaloic. 'and has not been ziliouco a .s'it'if:"oi7aihivuséifby [vh€:','}j£1E1gﬂl()l'C DCV€l()pIT1Q]1§?i'v A:ui'hg)ri.t,}'}. oi: __.:iriy Authority within tho B:.iz;ig:;:Vli)rc"Metf'opo{item Aiﬁziij and

(iv) s=;.=,.I.'i.§Vl'ii_€'idg.,£_i1't.Authority that he or she is in :1 rczisoiiable pc)sitioi1..:'t»c) Vpi.1i__t'"u;5' 21 rcsidentiai house or other l.)uilidi.i1g'onv.';hc7.$ito~*"allotted within :1 period of [hips y7c3i's fl'OI.1"1"'E136-..Q§lfC oi' handing over possession of A ' .s'i1L~.iia .£]UQS[i()I1.

*'1,hThc_ .1"'(IL":}'.L!'i'vl.'CIT}L'l1I of 10 years Lfomiciie ma-iy be 1'C1aXCdI., n (i) in Case of persons who are dciiniciicd in the State of i "K;1r'i1z11'aka1 but are in the Armed Forces of the Union and serving cziutside the State: (.>'!' Kairnuuikzi ii 34

(ii) in the use of persons who are domiciled in the S{El{C_"~ B of Karnataka but have gone outside the Stzite_;l"t'jr~fj~« B" . empioyinentlhusimess, studies: or training and in-:'Vl1o I bona fide intend E0 reside in '§i1e,Bha:1g_.£1lo:C'4 Metropolitan area: and

(iii) with the prior perrnissioi1»ol'-'the State 'GOV€l'-i'I?l'1flV'Vil.l'_ in the ease of persons under Categories 'B'v"£lEl_(iV"'--Ci-5 in para 1 above.

5. The allotment of strav in 'A' to 'F' exeelp£V_Category'{Ci'sl1§il_l_ b;§'.m§d¢h by the Bangalore H I3"L?51V"€3'lV()[)Vf:l'~}'€l1€l;_ V. on the ree<)n1naendat_ldn_ of the Bangalore Developlrlent' lgxnthiirity' eonstiltuted by it.

6. The sielliiag pr'ieeaol:' "tl.1ejvsE1'ay sites shall be "fixed at lQ%+ above tl1eacVu'rrent ';1llotn'1ent rates of the Bangalore 'Deve5io0.p1'rt-ent Authofity under its normal rules. The Iif:1I_(f3f §s'izf;ijwi:§i--%.es available shall be compiled by the 2 'See1'etz1;~'y_;.__ B';iiilg21!o:'e Development Authority layout wise.o;n1'd-.rﬁ'imension wise and got it approved by the Authority, at least onkge in a year."

t 35

26. it is clear from the aforesztid circular that 3('}% of the st1':.-ty sites should he 2-lllO[i'Cd to the persons in public life its may diteeled by the State Governiiaeiit. Clause 5 of the ei1'eul:1.f"tv;iss-l';~ substituted by eorrigendum No.UDD 329 MNJ M 26.8.1997. P1'eviot2s.iy clause 5 of the ei1'e;ila;* _ as under:

"The stray sites mayittie al_lo1telc:l"'h_y'.,ﬁ~--.Co1nniittee consisting of the Chairman; .B'aiig£1.io_rell'Dczyeiopineni Authority, C():é._1n'ti_ssionetf Bztngalore City 0ip()z'2ttic)11, z1ndv'li'lEi\lyl()"«otherll':f:nie1ni2elt's Authority. The auotmentl _f'inal approval of the AllEi1Oi'l"L-}/.""

?."_j.7A. Iris also 1'e.E.evant to note here that in exercise of the Vpow'-e1=..eonferred.tmder Section 69 of the Act, the Goveriinient of Kzti'nata.lgzt ilV1t"t.{g"_'»--1_'t1'c;d'Cl Rules for dis;)()s.:1l oi" corner sites zmtl eo:n:11erti21l."*-sites known as "Bangalore Development Authority (.iD.is"po.s.:il of; Comer Sites and Coinmerciai Sites) Rules, 1984". .S--u¥j>seetion (d) of Section 2 deK1):es 'corner site' to mean the site at 36 the junction of two roads; having more than one side of tht;-ssjite facing the road. A comer site has to be disposed <)l'__st;'ietIuy'--viii. 5' accordance with the said Rules. _

28. BDA is a body corporate having a perp}:tu~aI 'st':eceis:.~:i'o;_i .i and a eomtnon sea! with power St1b_t£§VCf.,__I'() the pv.1'.(')V'\/is'vi()I"~.5'v:'.:(i':f':

to acquire, hold and dispose of the hcliefme of the Act, it is clear that the Goiveimment and made over to theA_BDA tor. of a scheme trained under 38 of the Act tiutllggt-iS€.§hY«[_f'1§\.~' §gt't or otherwise tra1m.t'er any movable or iii:.n_iovahle_ pA:j_ope.rtiy, which beiongs to it and to ~'vaﬁppI'()[?'t"i3'gt{Cv or app1.y"any____]_a::d vested in or acquired by it for the 'xfotn3at'iz:)Vn o_t'"ope.n""sp;1ees or for building purposes or in any other inztiitteifoz' theV.";j)-titfptise of any devetopment scheme. Section 38-/X 'of the Act "p1'(1)Vities for lease/sel.I or otherwise transfer any area ' :re:<ei'Ve"d._t'(ii' civic amenities for the purpose for which such area is ___"'i'esei;\«'ed. Section 38«B of the ACKt§1}1f)()XVClTS authority to make hutk 37 ttliotment of the lands. Bzmgaime Development Authority {Buik Aiiotment) RuEes;. 1995 regtatates hulk attotment of land under Section. Section 38~C deais; with the power of the at,1tho;j'i't"y'5 ;_. i convey the iand. Thus, the lands; acquired by the Sta_!.e --G.tfw:rii'inient and made over to the BDA has to be atIottedleonveiyeid/re.eeo-nVeyed ; .i strictiy in accordance with the BDA__ Act the therein. It is well estabtixhed that a iipiihiie body itivesteti with statutory powers has to take E"l'0'iL--'[03,CXCéCﬁ=£)iT"I'_bUSE3 its powers. It must act within the.1i1'raitsv.oi'the=ai1thoi'ityiieoiﬁmitited to it. The Act has not .(,'..'):E1f(3.E'.1iA::i'€i,'ii(}."' u.pion'=eithe.r ﬁthe V1313/\ or the State Government iiliiiy'it]i1t%i'Ct'tt=.§5()1A{é1'SimLlCh Eess. any discretionary powers to the vested with the BDA. In .R[;_'£'}1)Y VS. STA TE OF KARNA TAKA --

i"--t.11.1e°1.959(I',~ 75 and in BDCC BANK EMPLOYEES c*0'o:5:§RA ii SOCIETY VS. BANGALORE iwI)I£Vli'iIAf)Iiii'z1:(!I:i'NT AUTHORITY ~ 1989(1) KL] 111, this Court ieonszidezfiiig the vatidity oi' the buik aiiotment of the lands ii ..._iiihi1}'1E-lt;iC to the Cooperative Soeietigss prior to insertion of Seet.38»B of 38 the Act. lt has been held that the BDA has no powet' to make bulk allotment because the lands acquired by the State Govemment 2t.t':t_.lV.

made over to the BDA for a spe.ct.ftc purpose of e:<ectt;'t'in;;_:..';tt1_:' 5 ;_. :.t;)p1'oved scheme and as such. land has to be UllllSCd'.i3~'f,.Lh'CVv solely for the purpose of execution of thefscheme}tr:21he_ut.2tn'ne:f__ f envisaged by the scheme and not beyond. V/"\._{).iV;'l1't ()ft.'sueh.__land_:§ cannot' be handed over to :1 society lot' laowevet' nob'§'e._ the puﬁpose since it would be contrary to the l:i't3ter';_ci1m_:nt "of_'tvhe'~sche1ne and the Act and virtually woulzi 3l}1OUl3'i'{0_ fraudor it of trust. The said (iCCiSi()1t's"'h£1;'l<3iiiueeﬂjf1Pl7'itb'V'¢Clﬁl5Y"&t..l§iVisi()n Bench of this Court in TI§I,I£'C0ll4v:I§ll?IPt'gOVYEES COOPERA TIVE HOUSING SOCIETY LTVVD;-. CASTES, SCHEDULED "TR1BltT$.:'«:. itt_};I.y0RIA1"~t%.,.s..tCt)MMUNITIEs & BACKWARD "C1;,at.SSE.sf t;t¢1I>1t0:'iz*.t+:tt»115NT CENTRE - ILR [990 KAR 3320. l\'tit"te._of["the provisions of the Act. 2,-tuthorise the State V G(weru"1"ne.13t«._'to -:l«i"tfe<:t the BDA to allot stray sites. Rule 5 of the o.f'_'Btttig2tl(.>1'e ln]pI'()Vtit}1<l'\lgI (Allotment of Site) Rules, 1972 39 ttuthoriseti the Bt)£it"Ll to allot at stray site to a person, who is eligible for allotment of :1 site under Rule 10. A provision was inzute in.-the BDA (AlI0t'znent of Sites) Rules, I982 f01'disp0..s;'1l of stray accordance with the directions issued by the State Gioi/e:*nnie'i1tl = from time to time. Rule 5 in the said Rules-wtts 5j:0n_t'i'a_i'y'.t0 the: I intenclrncnt of the Act, which was riﬁghtli}-<_ i'epcttle.(;l *!:)y, it Government. BDA (Allotment of $ite_,s.)"*~Rbtiles,V' the State Government t'()1'dis,pQs2tl o;f's'iies_:'E>yi"the BDA]"There is it marked difference between litiileiﬁ ii(sf?ll;ivC and l984 Rules. The..li.§182x'R_uiles1I:pr0v'i--tjied_ 'li0r'tli:';;3tisal of stray sites as per the directi'0ns'«0l' the"St2:.tseh Gt5vei51'i:neht, whereas under the 1984 Rules, stray siteésh have._1.o".bevg;1i'sp0sed of as per the guidelines ._issued the State ("Em/r;:.i_".11_i°.rient, which is in conformity with the i"'iiitei1tii:1,eiit«v_Ol7the"Act. Circulars have been issuetl from time to time"f'0i'=tlispOsti'ifol?'stray sites. Revised circular of I992 issued by the State Gdverritrieiit under Rule 5 provided for disposal of stray Asitesi t<i)'«-.persm1s t"1"0in di.l'l'erent walks of life. as also to the Goveriianeiit 01' K£ll'l1i1Idk£l, Government of India and other it 40 charitable ztssoeitttioits, sttcéeties, trusts, etc. For the firétt time, th_e"._V 1997 Ciieular iH$'~tlC(,l by the State Government p1't)\_-fiilded~i[t't-if .1. ' ailotrnent C)?' 3t)"/E: of $E!'[ty sites to persons ixtptiltlic hie' {?,..'i:'iIiEtly~.,i)€A directed by the Government. It is true tl1at'».i{ u:_'st:tt~iute'ntgivc§'';7owet1f_ : ~ to 'd Government to make Rules tocti:f:Ify Act, the Ruies so l'r21m.ed htive the are deemed to be incorporated i£tsii2i.At5i2t_rt {See C0-

OPERATIVE Clgzvzfmil,  etc. vs.
ADDITIONAL.  -    ANDHRA
PRADESH;_ etc. - AIR 1970 SC

245}- 1" lh~i3 ttolindication whatsoever about the legislativelpoliey t'o_vest 'thejpowe:' with the State Government

---to £tllv£':E~i'i:.Si.l(§S l3el()iig:in_.g____to«the BDA. It is well established that 'V.determinatiioitr Ct'°'1::_gislzttive. policy and formulation of rule of eondttef z1i'e--léi:j:aseet1ti2tl legislative fUl1CEl0I3.'ii which cannot be 'delegttted. 'V75/llftil is perntissible is to leave the delegated authority of implementing the object of the Act 2t1'tei' iegisluture lays .__"""down adequate guidelines the exercise of power. {See A.N. / 41 PARASURAMAN, etc. vs. STA TE or TA:1rIII.Nz'tI)L' 1990 SC 40}. When the Act does not atuihoi-ise. ~3- Govcrnmeiit to aiiot the stmy sites, tgiacsiitiiiot' vestin"g't'he'_r:§i1st' to *'».~ attot 3{'}'-'/'?:» at the sites in "G' category wit.'-.1 tit?'State"G(wei':i1'h:§it-L, by way of at circuiar is tota!.].y ii.iiiegat;1. stttwitiisfgiiiiiiiwcf. learned Additional Aoivocatc Genei'2ii__i:tiiftzit_ the sites under ciause 'G' of the 1997 ciiict:!_ai'. oi' the BDA Act cannot be ztccciitcci as the State Government tfijei the persons of its choice._ ....

30.jThe State:VQoi'ernrnet1t__cannot even justify its action in directing the tou_aii'oAt' under Section 65 of the Act. Sectiongéﬁ oi' the /itc.tVeiri1it)ow'ers the State Government to give such dii'eetiior=s "to th'e._.BDA, which in its opinion is necessary or eitpetiient"'::'c'§ii._c21rtfying out the purposes of the Act. This is an _0:'miih't:-s st-.;'iti1'to.:r'iy p:"0vision, which invests the State Government with the power to issue such directions. which in its opinion wouid i it 43 of the Government is available to direct the BDA.«.t.o4'u' carry out the purposes of the Act, certainly 21 dif€€')'[2i0[J",:

in disregard of the statutory pr0vi»sioii issued. Such a direction is not Therefore, -the question Of-'.g()Od'V"l1'i'l[h doeslii arise ....... .. . If the power is"vs«wl'iolly cannot be supplied in the guise-of .interpretation'."'~._. The Apex:, Court inAA...B§i1i§1(}AfrspRE:VV.'i5E:i2EL0PMENT AUTHORITY " :::It.'iFIA-i*«liUMAIAH AND OTHERS --__ helditthat the direction issued by the Chief land to the land owner-

responde.ntsiasre also of n'oA"ct)nsequence. Power of the Government V underSec"tio.n 65 t'o..i_ssue directions is not unrestric.ted. Directions hziveto besto carry out the objective of the Act and not contrary to Act. Directions issued by the Chief Minister _ woulclnot to"'cai'1'y out the purpose of the Act rather it would be to 'des.t'roylt"he same. Such a direction would not have the sanctity

-- .if.-0i'7law."

K 44 3E. BDA is lhc ctastociistlt 0I"13L1hiic p1'0pt:1'1it:s. It is free as an individual in se.Ic.ciing the recipients for iis iz1rﬁ_csS'.''§?g':'~;r '' V ailotment of the pr0pcr1ic.~;, gt 1rz'11as1):t§cn1', a=n'd"'*--citf:jt:C't.iv£:.V criteria/p1'occdu:'c has to be evolved bz'1scd'~Qn r;=:'2t:»:,,<>'a1, 'f:j1é.1f~pi'ayE1156, ix ' n0n--a1a'bit1*a1*i11e:ss. In such action. pLlEiI iC".i_t:l[CftJ:SAtanti}; to Eré-;:"ti¥.jqtp,:j;n:; guiding consideration. In VS.

THE IN TERNA TI ONAL 013 INDIA & OTHERS -- AIR 197$'. L S'C 1yS28;.::ftC held that it must therefore tlo the matter of grant of C0111}-acts, quotas, Etcenccs, tlim in tﬁir and just manner and any ztrbitra ry distt'it>s.;:_t.i(::1V Qt violate the iaw of land. Can/1;14v0}v* V-CAQSI3, A REGISTERE1) SOCIIETY vs. A'=;w10..r\{V0I{' '1.NI)?'A "& OTHERS M (1996) 6 SCC 530, the Apex C'ou'rt tizas ]té1d.":as. 1i't:adc1":

V. x 'T The Govcmmcnt today ~ in 21 wt-zlthrt-3 State ~ provides "'izu'gc nt11nbcr of bcncfih' 10 the citizens. It distributes 45 wealth in the term of allotment of plots. houses. petro}... T pumps, gas agencies. minerai leases in et')1ttr;t::t:;--,. ' quotzts and licences et., Govemment distribti:te:.:jV'tV.: iztrgesses in vttritnts forms. A i\/lv.iIt't'i':'.€1€.I""\?\'i'~t() executive head of the department e(§nee:jne:i:'distributes these benefits and ittrgessesi isV"eie'eted 1 peopie and is eievated to 21 p(')'$'i.i:tt3i1 where trust on beha1_t' of the ,-peoplest}'{'e--.i§_tt.siittydeztl awith. peop}e"s property in 5.1.I1'C.ik'jt.:'t~;..'S'VI:, cannot commit breach of the...trttst. by the '.5 peopie .... [ J.' . . . . . . '. Q;

In 0NKA,R inn, e'THg«:Rs VS. UNION OF INDIA &:'=..AN0THI:;ej"s sec 673, the Apex Court has summarised t'h::_'ie:1Vt*ditt;ti 'prineiples of govematnee, which is as f~7Tite..exPressiietiAglnuhlie interest" or "probiiy in "e.zt:ttt()t be put in it strztétjacket. "Puhiie ihtttkveis into its fold several fatetors. There "."Cil}1Iv'!.v(:)E. 't.j;e';2tny h£tE'(}m£1}1dwf21SE rttle to determine what is p pubvE.i.r£ interest. The eiretzpaxstztttees in each case would 47

32. As per the circular, the g0V€l'i}l'Ii€-Ill can allot the si_tes_ito V._ the persons in. public life under 'G' category. 'Persons -1- V life' in the context are those having to do with .the's'plfel,ile"v.oriV available to the people as a whole and are these.

affairs of the eom.mun.ity. Learned has proriueediiohej 'of,the3 files bearing No. ;.SC§)"g2_j_;0;. 'L99 iﬁgiae made by the State Govern2rie'iit.l:i2nAderh 'A perusal of the file shows that the lallotment of sites mostly on_ The sites have been considering as to whether in iiublic life. BDA forms sites of different déiiietisions'. No. .I'£'{1fts"{)ii'iS have been assigned as to why some o.f.i-the étpplicai1Es--.wereallotted sites measuring 50 ft. x 80 ft. Hind Vsome otherswere aiiotted sites measuring 40 f L X 60 ft. or 30 ft. X itilsﬁilsevlevicleiit from the file that one T.N.Narayana Gowda, \uI}(llC1f Secretary to Chief Minister was zillotteri a site under xeategorj/3 on 3.10.2007. When a democratic Government in 'exerigise of its discretion selects the recipients for its iargess, the it .v 48 cfiscrction slioulci he cxc.1'ciscd (.)bjcc1ivcly._ rationally, i1}tCEi'4E§§i")"i-.}f.7'--.' fairly and 1":c)1i--;1:"biE1'ai*i]y. It is said that something" is {C:._bC'"(i§l"i~Q:' wiﬁiiii the di.=;c1'ction of the zzuthoritics. than s.oij1ethin'g ifs" tofrvc idom:

according to {he ruies of re.a:son a1idju.~;fi2«;'e €i"I"'l(i~'i"10i"'2]CC(')i:(§iIiVgrt~i,) private opinion. V . _ _ ._

33. The objections filed by the EDA in w.p_.N§.'1_"1o10:;/2008 would indicate as to the inaiaxiéﬁ' in --i_w11icli t11<_:» _s'i'te in question was aiiolted under 'G' cz;1Lego:'y T.0v.E:i1C~.iliiﬂiiﬁc 'i1ihe,fe'i5:iV*--i'ii am arbitrary manner. The reioi-Ia11tfpo_1'iii)Iis ('if the $it.a1v1eimi:ii'i"()i' objections is as uiider: ._ V ' -~ _ * Vida _G(wem.i'Im1){---.__Qr:;iér N0.UDD 1 I78; BEM 13iiooi's~w xx .<;:;1,.:cd*--i_E E'.~--2f2oo4, o:'dc:rs were issued to *§¢]1<:)i__T'z1 svite ri'1};*":1::;1t.__r_i1_1i 50 x 80 ft. under 'G' category to A ' 2 , iri_:S;.Kuiim;'_Ba1igarappa, the then Minisier of Stzuc for §V\'/'All'i-Ii.v}'i"".",~'«i.._[>.i.i)'¢'lVi,ﬂ"-.,;XdI1]iI1iSi1'EiIi()l"i. Foiiowing the said A ._iii1"€;T{iii§1'1;.ziisitc measuring 50 x 89 ft. bearing No.5M-

i()£%1'«:;1tvOMBI{ Layout was allotted to him vidc ' giioiincm Iciicr dated :z1.12.2ii)o4 for ?s,53,40(:)/--. The in V' 54 hifurcz1{<:c! and 21 new site number was given as ILA dimension 15.24 x 24.4() mtrs. and the reniaining ex;-2:1}:

No.12 was 6.40 x 24.40 mt:'s., which ;\'\z'..1.I,S_S()ld"'iVIiV'1ltiC{§($ﬁ'Cf} 2.5.2(.)()8 for '\'i,5().96,(34(}/~. Thus._ the 1ic.naa1:;'iii;ﬁ;_z i5(>i{i'<)ii' No.12 (aimel. carviiig out site mitasurc 50% of the of for ?i,50,96.64()/M. whereas is-irV;:.=;"h--ii~§i(._)._i; 23.6.2007 for ?8.58.974/«. Th9S,,}!i& l--A has caused heavy W BDA. The site being a cv(\:':.1<::fAﬂ§'i~._t:§§.' of in accordzince wi{h {he Sites and Coimnercia]. Sites) Rules, high the pubiic se1'v:.1nl should be hcid pe1's0n'ai*.11yv iﬁsivoiisibic.fgytheii' mala fide acts in the discharge of "._qthcVii' 'ﬁ':i11c:ions"aisi"'pu_blic .<;crvzants_ In this c0nhecli<')n, it is relevant to "K100-:4 the --.V.kj;--§3$ﬁk3i'imti(.)ns of {he Apex Court in COMMON ﬂCAUSE'.s L~.1seV(sL1pra), which is as under:

in ~.

55 "We take it to he peri'eetl.y elez '. that if 2-1 publi_t;'~.l" setfvatiit abuses his office either by an act of oinis;s'io'r.{j~-- L" l or eomttiission. tutti the consequence of that is injury toy". I an individual or loss of public: ]_)r()pefEy',*~;3.tt ill}'ti()_t] httiy be maintained against such public;2ser\{tint;' l\lo._p'ubl'i:: V' V servant can say "you may set-._t1sitlel"2tnl'ordei',oi§'the ground of male tide but you ez.il':no"t»h()ld m'e_pe.t'ts.ont1lly liable". No public seryaiit Cilft"Eii'1't§gE1tl€"_t() liiiiisel-1' the power to act in a mziI"llllUl';'W,hl'Ch ::trh'i-tr"ary;'--f Therefore, z1et_;ior1_ hasgto"be».i'niti:itétti_ ag::tirtslt7'the officials of the BDA, who .wt:~re ifes;ﬁt)t'rt.s4_i"ole' for --._i'iiegally b.i'l'ureating the site resulting :_n hLig_e1ios_s tjotlie BDA.

35.ll'"'Rul'_: 5 _ot?:"BDA.lll(oAll§llt1ltei1t of sites) Rules, I984 provides for tl--.i_sposz1l-_t)t'1_strey sites in accordance with the "'~guide,l':i'iiesE__is:i;ued hy~.t.hevGovernment. Rule 8 provides for V'-1'egi.sti*tttiTt)i1.,' ifo:rV"'rl:,lJEll-L-;\tI1te:1t oi' the sites. Rule 9 lays down the proeetllulre l'()t"ilﬁjal~:i'ng an uppliezitlon f or allotment of the site. Rule hilt.) provit1les}_i'or the eligibilit.y&t;rlt.eriz1 for allotment of the sites.

x 57 should not ltave exeetlted the sale deed in l"avot:r of the allottee immediately ttfter allotment of the site.

36. ln W.P.Nos.l6l47/2()09 and 36954/20()9, taken 21 contention that it shoulcl not have allotted am 't:.i__ter11j£t:.ive site in 21 layout formed prior to the la}r'oL|t"i:;« which' sftte._was* originally allotted to the applicants therein. 4At"t':t::i_ insez'til.ohA of Rule A' am of the BDA (Allotment of Sites)"'vRTt'1'itt:s, t9st),_'bye.§;;»t:i?'i;};{tt£m No.UDD.246.MNJ.2()03 dated.__27.9.;'2llU'3l;:ljtvhlich hat;-'out; into effect' from 29.9.2003, the ztllothmehtll of _.~a_lt'eAt';ft:tt'i_\*e sites are regulated as.urlder': ¢ 1 .V .

"I1-A':._ All0t.m,_ent.. 'ti-f ":2_Ite;'native site: Where the Authority"'is utt:tbie to héthd over possession of 21 site v_'Z1'l:l.(3E:i{__3t} tx1I1(i€I'Al'l1€SC-__.ETillCS to any allottcc, due to stay '=..oI't1et'sgotTuthe Courts or for any other reason. the =.l';'\ttAtlvtofi--«t;y i1t2I3I"2lll()[ an aitemuttve. site to such allottec, A ».§tIb_ject.to' 'the f(>ll()wi:1g etmditions: 58

( i) An alternatitr-"e site may be allotted only where the mistake was on the part of the Authority while making the allotment of sites; or where possession of the siteaf allotted origrially could not be given to the z1llott_ee_e."

due to stay orders of the Courts or due disputes.

(ii) Subject to clause (i). arﬂ the availability (EI'iiSlAlt1S'.' alternative sites: may be tt1l<)tte{l'i'l)y"ltlie Atll:i'lf)FiV[jy.iiil1 the same layout in whiehI":2iVtes were 'orriigiifally allot'tecl in the layouts forinediiihyiothei';:;ub'5aequetit to the foimationaof the:.liayvo.u:t in were ori giii--all_yal,l ..

('iii)ii'--A.lterriatiye«.is§ite%:~slia11i'hot be allotted in layouts formed'>-.pi'ior to ittheplizityout in which sites were 3 rﬁriigirnatlly ziiiottecl. even if sites are physically available "in flit; layout/s formed prior to the layout in which . i(irig'i:iV2tl~all.9ti:}ent was made.

"-.._(iv),_"Whiii'e allotting alternative sites. sites higger in Lii'i:iei3=:sic)n than the sites originally allotted shall not be i."C()l15$l.(i€5['L'-Li for all.otment. However, an alternative site u1)»to ten Dtlreerit over ﬁnd above the area of the 59 originally allotted site may be allotted and in suehf"

eases for the extra sitetl area l1lV"t)lV"Cd. additional sifttil L" i' value zippliezthle in that layout for that site slileiléu L"

collected by the Authority in adclititiii"to-- the tjlit.'l'_e.reiile'e l V A in sital value. to be collected:

(V) Provided that extension'?ol"*~time of three imor'i«t_hs--..

may be given to Collect £1d(lilt()l1"ii_l>lSi[£V1l valt'ie._iii "ea-isefs where it is zipplie:-ablejl

(vi) While. allottiitg. 21lAt.<.:*4rrt_:t't.ive._sites".elVigiliil--ity of the applicant shail««y.sVltj»; ve=tfii'ie<i..in with these Rules."

3).a._tt lfx"Clef-ill'l'flﬁ{3if{l.' tliehbove Rules that an alterhzitive site has to he zillcitted only._wliere..tlhe mistake was on the part of the

---./Xtithoi-i't;y_y&/hile. t11"Lll(l!}_gmIl"]€ allotment of site or where the

7..possessi()n._oi7the 'sites allotted originally could not be given to the allo;.te.e*dtie tof:"f;t"t1t.Tj,r orders of the Courts or due. to other disputes. 'tAlter1iati.ve2site has to be allotted by the Authority in the same r~l_tiyotit"--.iii which sites were origiiizilly allotted or in the layouts it 60 ferinecl by the Autliority stiiisequeitt lit the for11iati<)r1 of the Eay0.i.i__t' in which the sites were originally allotted, and ztltei'n21tiw:':si'te's--_ shall not be allotted in Eayouts lhriiied prior to the l{1y"()ti'l:l'i1 w.hi"e-h"

sites were originally allotted, even if sites-are '*phlysi*leztll_y avv:»iilabicf, in the layout/s formed prior to the lEl};QUli:'.'lil which. 'o.riggiit;1:l"~.. allotment was inatde. While allottiitg'alteifitative isite:--.:.,siftesgbilgger in dimension than the site::._t)i'igin'aii'yt_:"ttlletted shall not be considered for allotment. The c.xee}5'titirt' [C).'ll'}lvAS~..RGiC is that an alternative site up=E0"..l_Cl'}~ peéieent eveit.Vzt1t:_if~;ibe\}e the area of the originally alloti.ed _si'te"intiy .be.jt';tlll6*tt__etE, zirtci in such cases for the extra sita1:».t,q1'eal in\rnlV'e?d,t4ladtiitieinall sital value applicable in that layout for tE12ttls--i.te shall -betttilleleted by the Authority in addition to

-' V. the diVi'lTe:t~en_e'e i n Sl[EilV'V'tl}1.'l§:'Ex) he Collected " «V "'i§[eairin't>d Addl. Advocate General l1-as relied on certain tlt3{fVlS'l't:il1V;,~:'i i:ie'l«utiiln;g..(t) THE REGISTRAR OF C0-OPERATIVE _SOCI1":?TII*3S,' ATRIVANDRUM & ANOTHER vs. 1' ' i§;KgfVJ§tm4U & ()THERS ~»%1980) 1 sec 340,- (ii) STATE 01? s *.itli()1 tile, 62 uninihihited. So the theory has been evolved that the legi.slai.tit'i<re"'--_ czmnot tlelegute its essientizil legislative function. l.egisl_::te it"in{'i';s*t.,l by laying down policy and principle and delegate i:"i'i1:a--._\,{ft.o till in detaii and eznry out policy. The legislature 1Tl;1._\/, g}_iicl:=, tl1ei{£elcg2ae,te by speaking through the express prtw.i_s:i()ii tifil_]p'(}W€l'l11gltljclﬁigéllltjgll or the other provisions of the st2ittit"e.._sh;'h as the bieeinhite, the scheme or even the very $Lil3j:§Cl 1it:;tt'lelr'o:l"the-statute. ill' gtiidance there is, wherever it may be ltoend;wth'e;'deleg.:1'ti.otizit; valid. This decision does notéfhelp the State .lll'l..i;"%1_|]y" imanner. What is perrn.issible-- V-is _ltoi_.lleii:x{e.._ the -del.egztte.d7authority the task of intpieinentiiiligtheobject..of~thVe=Ac't'._l Neither the Act' nor the Rules inside therein E;tUI'i]'O:T1'SC theStlz1te!Governmeiit to issue directions to sites to tlte""pe.I_§,s;g_)it2vs of iis choice. Tliere'fore, under the l'-guise' t;'f.21 e_iret1l'z:1'."thc State Governntent cannot direct the BDA to allot .ll]lC":SiECSl. f_ In l.ht.'A,f;CC()i1Cl decision, the Ir~l'on"ble Supreme Court has held ' thawtlieaguideliites need not he ietinel in the iinpttgiied provision. ___""il7Eie3s2iiiie may he eolieeted from the setting; in which the provision 63 is placed. the purpose for which the Aea. is enacted and eveIia..:t'l2e"'-- preamble of the statute in wliieh the provision is iiie<)i'pq>'ii1Eed,:

decision also does not help the State in Ellft}-'~lT1E1'l1i1CE"i Tlie"Ax.'t finest not envisage the State G()\-='Cl'i1D"lCi1E to difeet l'lie'*Bl)A, which body corporate. liuving the pCi"pt3{El2ll._%lEl{3t3CSSlG:lVfillflfltkétl with power to acquire, li()l_gl and l"p:?:_}'pt3Vl7'E)f, for allotment of sites to the The State Government doeshot _h.£lVCIElil:y' linlueh less any discretionary powl"er,$_:V the BDA. The Act does i}o',..,~:,p_eﬂIi..ii'ut:'eig:l2e;- Oi'v§.!]T}l;£lllCdly legislative policy einpciweiing tlie 2-hillot the property vested with the BDA. l l l the thircl deeisionl,.vtlie Apex Court has held that in spite 'Vc_>l' \;ie.'ry..wir'le*pi;vw'e'r..'being eoi1l'ei*i'ec! on delegatee such a section wotild Still n<)i~"l3j_eii'1ltI_'2i vires, if guideline could he gatherecl from ' {he Preamlalq Object and Reasons and other provisions of the Act ' élliltl the*Rules. Neitlier the pE"C£li'{ll)l0 nor the objects and rez1sc)n.s' of ll 64 the Act staggest the !C§_._EiSlillt.VC policy, authorising the"*St:t.t_e*i-- Government to direct t'1!!()[t'IlC1ll£)flhC sit.es. in the foutftlt decision, the Horfble Supreme"'C()t1ﬁt'-ueazi 3 C()11Si(lCl.'ll"lg the validity of Section E8 of-itt'lie"Aton1ie Energy Act; I I962. It has been held that the question £15: t'o_A_A\5v"i'1iethie'r :~.;tjc1t;1te_i:'i.<_;t_.A"'i-- ultra vires the Con.<:titution having t"4:('ll'i'*1'.'(_:",.I'I'('.'d"tillgiltidCC1VL,bLlcl'll~i:'E:¥3E1uSI§;d or wide power cannot be dete:'iiiineLl.._in _ytteut:'ti--i.::it': to be considered haviitg regard te*"t!.i_e [(3X'l."E:1'llLi--.:'t:§(lfVllC2('[ of the"st'£1tute as also the character thereof. the said provision must be fettnti ()ut.t'fronriftlie"Stlbjeet; covering the field. F(i:'7v--the'*$aic! V' umstet. eizentltehareainble of the Act ma be e p__ i l y tooked into. This deeis;_i()n._zilso?"does not support the contentions ztdV'2111»c.{*:tl on belialf"of__the.State. As has been stated above. the K_tegiS'lntive._iVritendi*ne_nt can be gathered from the preamble and other p':t'ovi::;i<:i;5is-- of the Act would clearly indicate that power is not [vested Wjtlsitlhe State Government to direct the BDA to allot sites in l'zn?Otti' of the persons sttggesteti by it. it 67

42.. When the owner of the })i'(I)p€'.i'Ey Solis/c(')m-'cys Tilt':

property to it pt1rt:hztsei' under :1 written document and gets the same registered, the right, titie and interest' in the said pr()pevrVt;'y'ﬂi:;..V tm:1st'e1'z'ed from the owner 10 the pUI'Cil.'d§~;CI' on rcgis{1'z1ti§')h'i)f said document. Thus, once Such sale takes pI.ac_e.s:.,._t:f2:ijSfei? his complete, the vendor of the property CCEESCS £Q_bTc:: jthiE--tt().w1je-1' 0iI"th_e. ::V .i property. The e.i'fc<:t of rcgistimion 01721;} institiment not~0i2Ey.hft'eCtS ii the rights of the parties to the iiisti'uzii&::1t'{3u£ z1ls(i'--:-Lffcéts parties, who may claim Ui}(;it;'.}' them.' S.é"C'~Ei()!'~'_ 313. of '{i]C»._S.f3~€3Cii'iC Relief Act provides f'i;>:' ca:accli£2.ti'qifi"o1"tvh;i'~wri1t'en instruments. which is as unden . , ' _931-_iW}1e:ti'cancellation may be ordered:

ii against whom a written instrument is i' V.'\i0idaE)1e, and who has rcztsonztblc zti);3.:'c§h:§;zi$i(:>1i that .~'.uch iftf-§{!'ui'TE]ti1'Ji, if left ()UES[£1l1ding :m_t1yiiCztusc him sc1*i0us injury. may sue to have it i"E2EijildgC(i void or voidablc; and the Court. may, in its it 68 discretion. so ttdjudge ii and order it to be delivered u.p'< , and earieellecf.

(2) ll' the instrument llilfré been registered _i.:~r.--derf~the=,: « Indian Registration Act, 1908 (16:et' iiérizzighc-;

shall also send :1 eopy of its 0ll'ieer* in 2 ii whose office the li'}.S'1i'l}l11Clli al'l'£t,S: beet? so and such officer sliall note the eep'y._:ieti' the instrument e<)r1tz1ine<;li:'i.¢..1_ tlie..i.t'z:et ez1neellati(m." i __ _.

43. It is elear'_Ai'rQ'm vp'ie:V.i_sioi.1'. llletviiibotlt void and voidable erirliitie -ermevelled_* by the Court. This Court in BINNY MII.L_ "1'£AB0.Ui§.'WiELil4'ARI5 HOUSE BUILDING C0- OPERAJHVI; Sbeiizfrtr LiMiTE1) VS. D.R.MRUTHYUNJA YA I:iL.'x'y_.Z0(}8 2245 was eonsideriifig a similar case vi/l"iere."theA "v'ei1'algir ri'i7..¥-';t'ie property had unilaterally e&neeIl.ed the sale V V' deed. l't««..is lield z:s*"r:nde.i":

'pl""U11ilauerz'tily he cannot execute what is styled as a deed of eziiicreiitttieri, because on the date of execution ll (' 70 Therefore. even bx!' consent or atzreeiiieiii between the purchaser and the vendor. the said sale deed cannot be annutiecf. if the purchaser wants to give back the,"- property. it has to be by another deed of C()n\'€y{illCjt;'L'ii.'i .. T' the deed is vititited by {mud or other g:'ounds'v. i"

mentioned in the Contract Act, there" i»s_i1o f)ossi_biii.t.5_* of parties zigsgreing by mutuz-it C()i?!'SC11¢i"i£)"V ezin.ce1~ i V deed. It is only the Court w_§i_i_ch eaii".ca'r;ect dutv executed, under the circuvinstahces ii1r:i1i"ieiiedii1ih Section 3} and other U1'()ViSi011'S' the"-»Spe.cit'iie' Reliei' Act, E963. Thcrefoie, ;)0ure1-aim ciziiieeiiit ./deed vests with 21 Court auid it caii;}_ot_he the vendor ofaQ1'<)pe1'ty.""~._ifi V V '7(3nipiiais'i'z_._sit--ppiied by me)

44. it is thus iiieai'.iAti:.;ﬂ.i"'*.vIien the sale deed executed and rc0isterc:'d," the own"ei'._eom icte! I loses his right over the Jronert _ cw V } .. E ?_a:1d<ti_?1e pu'r:,:ii;'is'e-{V becomes the absotute owner. it carmot he mi'Ei.ifi"eigiV.by"eiee_t1 :3 deed of' czincellzuion be 'ause by execution and :'eg'i'st'ra={.ic)ni of :1 sale. deed, the properties are being vested in. the pue;*C'h:1sei' and the tide cannot divested by mere execution of ~.

71 3 deed of enncehntion. "Fheref()1'e, even by consent or agreement between the §._)iIl'CiL'.-lSt.";'l" and the VCl'1(iOI'._ the said sale deed eann.ot._b'c._V Jmnuiied. if the pLirCh£1f~lCl' wants to give back the ;1t'();)ert_yjfit'h:ts.._1o' :_. be by another deed of conveyance. It' the deed is v_i1.'~ia:eci"byftzitsd or other grounds mentioned in the C0.nt1'netezAct;,there. i':#fi1__c_;) poszeibiiity of parties; £if.jI'('3CiI]g by mntu-.g1__] co11se.nt to czir.-ceii '.the_Vdeed. It is only the Court which can cancel thexdeed dulyiexecutedﬁ under the circum.s'tanee..s mentioned~--.in:iSec'tion;3} "andi other provisions of the Specific Relief Act, 196$ cancel the deed VesEH_.'.t.'tith_aiCduttiggnd i't'i_:ca.ninot'iseexercised by the vendor of 21 property---AA.f'ter exieeijtioi1»t.;in'd'_iegistrntion of the sale deed, the BDA cannot tiie«t.e:*1'nine t_iie'.Vnii(1~.i'ty of the sate deed. It can neither

---e_xecu{'e cenceviiation"'de_ed.unilaterally. I!' the BDA is of the View i'-'.hat,it'i'1eesai_e"deed'executed by it is contmy to law, it has to ztppi't)aeh the Cfi'jvi.!5' Court for its cancellation as provided under ' 'Section I521 o!:_' the Specific Relief Act. Point No.(ii) is answered ' EiCCt)v1'(iii"i§,iy.

it 72

45. Learned Counsel for the parties; have not ttrgedt contentions at the time of hearing. A' V _

46. in the ligltt of the above diseaission, I pt1ss'.--ti'1ev--l'ol.lowtttg;V ORDER i

(i) It is hereby declared that State-_ﬁ§<ivet'r;t:nei1tittgiaytiio power or authority under the Ba:it%galt)t'e Development Authority thereunder to direct the BDA to allot" they to an under 'G' category as per E§.£' l..2l§t_jMiNll:id'alted 6.8.1997. (iilhll ii? l'ﬁFEl1C§;:'"£3eC§Cl»&1fC€l._i"t'ha£the conditions contained in Rules 7 _ot'-tlie_iB.aitgalore Development Authority "v.(All()Evl'I1l3:«n[tiii' S538)'RUl..c.s,«l984 are also applicable to the sites lh-:.Ttllottte'd«.by--v ttndei' Rule 5 of the BDA (Allotrnent of Sites) Rules; 1984i.' " i

(iii) Tiie. Com:nissionet_', Bangalore Development Authority, iéf dii'e"e1_-ed to initiate action against its Officers who were ll 73 I'€Sp()11SiblC for illegally bilmeziling, civic zimenily siie No.12. in Sector 5 of HSR iayoui.

(iv) The notice at Annexure 'N' dated 7.8.2[)()8....E_lii(ii:'iii; order dated 31.7.2008 passed by the C<)mi1iissi0i1eii;_'._:BD.A~,iiiii 0' W.P.No.l 1 l02/2008 are hereby Ql1EL\'l'1C(i.

(V) The 0i'(i€i' passed by the C0iiim.iiiSsi0ner,j:BDAA idatiecli"

9.6.2009, the notice at Aimexuie 'G'. 1 1.6.2009' "L100 the deed of cancellation at An«iiC}~:.;iI'e ":0. in W'.P.N0. 16954/2.()09 are hereby qu;;s5,'¢ai. 0'

(vi),T--he.iit*e!eriEit::5Ann-eicuie ii'A'*vvd-med 1.2.6.2009 passed by the C()1"l1ii}}iSSi(:)i"1ei';:V'l§v[jA;.v'iiil'i..::iiiiVY.?.NO.16147/2009 is hereby quaslied. V .."{iz.ii)_iiLii3ei'tyii's«.::e_5e:*ved to the Baiigaiore Development iVAut.hi0'i'i.I.y e3..nceifz11ion of the sale deeds executed by it in 'f'.-1vO'Li:'i"0ll' the ';fi'il__nIii'ees of the shes ii} the above wrii petitions' by ' 'filing sL1i£.s..; be._f0re the c0i'npe1en1Civii Court.

hi, 74

(viii) Writ petitions are disposed of in the ztforesaid terms. N0 C0818.

BMM/--

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