Karnataka High Court
Haribhau Siddapa Patil vs The State Of Karnataka on 7 March, 2012
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH 'DHARWAD
DATED THIS THE 7H DAY OF MARCH, 2012
PRESENT
HE HON BL MR UST CE D V PYLENDI K AR
AND
THE HON'BLE MR.JUSTICE B.VPINTO
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ALL ARE R/OF 303/12., PATIL MALA,
3EIA ® ®iE L PPELL4NTS
& APPLICANTS
IN MISC® Ws,
(BY SRI,D®RAVIKUMAR GOKAKAKAR, ADV)
AND:
THE STATE OF ICARNATARA
REP BY ITS SECRETARY
TO THE DEPT. OF INDUSTRIES
AND COMMERCE. NI. S.BU1LD1NCi,
BANGS LOREIC I
THE DEPUTY COMMISSIONER
BELGAUM, TO) HELOALTM
DIST BELGAUM
Tl-1E SPE:.CIAL LAND ACcjUI.SITION OFFICER
RARNITAKA INDUSTRIAL AND DEVELOPMENT
CORPORATION, PLOT NO.33/A,
LAKKAMANAHALI INDUSTRIAL ..AREA,
p ,B,ROAD. DH.ARWAD 580004
THE rnpçILNAn
BELOAUM. TAL FElT DIST I3ELGACYI
5. PARIVP ROAN ALPASANKHYATAR KR1SHI
i ,IA,REmIERrL,
OFFICE AT NC;' .598, PATTL PJ:E MILL
BUILDING, OLD PP ROAD, BELOAUM,
6. THE AlTEc BELOAUV.
REPRESENTED BY ITS SECRETAPY,
RANORALI.. PFLOAUM.
L Al CL -' RESPONDENTS IN
W®A,s & Misc® Ws
(BY SRI®N®DINESII RAO, GA A/W
SRI K B ADHYAPAK AGA FOR R® 2 AND 4
SRI,N,DEVADAS, SR® ADV. AND
SRI®MAHESH WODEYAR, ADV FOR R3,
SRI,RAVIRAJ C.PATIL® ADV FOR R5)
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ft '%. EC 151 OF CPC PR4.YLNG TO PERMIT THE APPEI' k'CTS Tt.
BRING "HF PR'POSED RESPONCE'r ('N RFCuRr' TN 9'E
p .i': 1' t J I L
MISC IV. 6021Q 2OO N FILEZ I. S. '51 rF CR. PRAYflC.
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2. THE DEPUTY COI\IMU5SiUNER
BELGAUM TALUK AND DISTRICT.
I, THE SPECIAL LAND ACQUISITION OFFICER
RAP NATAKA DD USTRIAL DEVELOPMENT CO,
4033 4 T L4RRAV4\kH
U D 4LLI SI4l 2P4
V BR (?F) ,DHARWAD-04
4 THE THASILDAR
BELGAUM TALL K AND DISTRICT.
5. PARIVARTAN ALPASANKHYP TAR
KRISHI SAHAKAR SANGH
HAVING REGISTERED OFFICE AT
NOS9S, PATIL RICE MILL BDILEING,
OLD PB ROAD. BELGAUM.
BY ITS SECRETARY.
6. THE APMC, BELGAUM,
ERESE'\TED B' TTC, SECRET3T'
RANGFOLI. BELGAUM
SAL AND DIST :BELGAOM. .. RESPONDENTS
(By Sri. N.DINESH PAD. GA A/'W
SRLKB,ADHYAPAK. A:GA. FOR RI, 2 AND 4,
SRI,NDEVADAS. SR. ADV AND
.,Q "1MT5S DF 4r'\ j'
TA GBIL k.TAR5
WRIT APPEAL FILED U/S OF THE KARNATAKA 141GB
E xuT TH\
j 3 TO 5TH TA GB T F LAURA L' ThE
WRIT PETITION 40.4538 /2007 DATD 25/09/2007.
MISC.450.. 15/2009 IS FILED (1)4
1 .
''1 OF CPU PRAYING
3 1
T U E U1 DAY Ic IS
INTEREST OF JUSTICE AND EQUITY.
MISC. IV. 51 154 fl5iu IS FILED U/S. 151 OF:' UPU PNP
Y1NC
1
0 ZExHII TU PIS DGBE RAE ADDITItNjIS D5CL\4E IS iN THE
TNTFRE5T C F JuSTTCE TND EQUJT'
S
MISC. W. 61521/2009 IS FILED U/O. 1 RULE 10 OF CPC
R/W. SEC. 151 OF CPC PRAYING TO PERMIT THE APPELLANTS TO
BRING THE PROPOSED RESPONDENT ON RECORD IN THE
APPEAL IN THE INTEREST OF JUSTICE AND EQUITY.
MISC. W. 60217/2009 IS FILED U/S. 151 0? CPC PRAYING
TO PERMIT TO PRODUCE THE ADDITIONAL DOCUMENTS IN THE
INTEREST OF JUSTICE AND EQUITY.
THESE APPEALS ALONG WITH MISCELLANEOUS
APPLICATIONS COMING ON FOR FURTHER HEARING, THIS DAY,
D.V.SHYLENDRA ICUMAR J., DELIVERED THE FOLLOWING:
JUDGMENT
Appellants are owners of some parcels of lands notified initially u/s 3 (1) of the Karnataka Industrial Area Development Act, 1966 (for short 'the Act') as per notification No.CJ 565 SPQ 2006, Bangalore, dated 06.12.2006 (copy at Annexure-A) and published in the Karnataka Gazette dated 08.12.2006 declaring it as an industrial area for the purposes of the Act. Simultaneously, another notification of even date was issued u/s 1 (3) of the Act indicating that the provisions of Chapter 7 of this Act was made applicable and the statutory provisions provided for in this Chapter for 2 r Ci Dci M r El El CD 13' CD SD SD CD CD Ci (CD Ci"' , ' r+ < CD Ci CD CL < CD Ci CD r CL Ci rt SD CD CD Ci"' SD CD lCD CD P C SD "' Ci El Ci CL Ci I CD CD El..
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8. The learned Single Judge of this Court
examined the matter and passed orders dismissing the petitions holding that the very basis for challenge being that the subject lands had been shown as Green Belt Area in the Comprehensive Development Plan and therefore the notification u/s 3 (1) of the Act not having been issued and advancing such arguments placing reliance on the judgment of this Court in the case of H. G.SHEELA v STATE OP K4RNATAKA AND OTHERS (2006 (2) AIR (KARNATAKA REPORTS) 414) and further decisions in this line of argument were not tenable in the wake of the judgment of the Supreme Court in the case of BHAGAT SINGH V STATE OP U.P. AND OTHERS (AIR 1999 Sc 436) and also holding that when once the lands are notified under the provisions of Sections 3 (1) and 1 (3) of the Act, wherein the public purpose is mentioned and C L a ci cD -
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too for the purpose of t.he bc.nefi.t of fifth respondent is nothing short of an abnse and also arbitrary exercise of statutory power and therefore the acquisition proceedings are vitiated.
12. In this regard, Mr. Gokakakar, Ie.arned counsel for the appellants has placed reliance on the Judgment of the division Bench of this court in the ease of 'SPEcIAL LAND ACQUISITION OFFIOER,. KIADB, BANGALORE AND ANOTHER a STATE OF KARNATA, DEPARTMENT OF REVEU BY ITS SECRETARY AND OTHERS' re.ported in ILR 2007 KAR 4891 t.o urge that there was no pub. he purpose mvolvcxt in the Present aeouisihe'o,: that the aequisi.tio n for the benefit of a private entoperative society.
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to put up a cold storage plant being in the nature of a public purpose by submitting that there is a well established functioning APMC ard in Belgaum cdv with two cold storage plant.s at a dist.anee af about 12 kilometers from t.he: subject land and therefore there is no imnunent need in the present situation for setting up a cold storage plant that too only by the fifth re.spondent in the lands of the appellants.
18. Likewise, Mr. Cokakakar, learned counsel for the arpeliants suhm its that the ratio of the decision of the Supreme Court in the ease of S S DARSHAN a STATE OF KARNATAIL4 AN...D OTHERS' reported in AIR 1996 Sc 671 is also not attracted to the present ease.
19. Mr. Gokakakar has also drawn the attention. of the court to t.he. Judgment of the mvwton .uench of ttiis court in the case of JANARDHAN SHETTY a SHANTAMMA AND OTHERS' reported in ILR 2009 EAR 2159 and the
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27
window clearance agency functioning under the provisions of the Karnataka Industries [Facilitationi Act, 2002; that the State level single window clearance committee had considered the proposal of the fifth respondent in its 27th Meeting held on 28.11.2006 and had approved the proposal in subject No.4.110 and had communicated the same to the fifth respondent -- applicant as per its communication dated 28.11.2006 and the following infrastructural assistances etc. This letter as found in the records is as under:
aNoIcjJM/sI.5wcc2 7/ E1/666/2006-07 28th Nov, 2006 To, MIs. PARLVARTANA ALPASANKI-IYATARA KRISHI SAHAKAR SANQH NIYAMIT, BELGAUM No.898, PaUl Rice Mill Building, Old P B Road, Belgaurn Dear Sin Sub: State Level Single Window aearar Committee Clearance
-J '4.
Wa? i'a'dt'njwjc t2tyc "0 t T PC '21 1(1 IN H Or 4 id ed Ni tkc SatE Lac' SinglE Window ('lcarancr' (bmrnittpc' in its 27' M'tz 'Lo)rJ( 'iv CR) ad 'aT ts en "Pa'( ccz is th ñ lbu ng ui ro.,.,Fru t rs1 (Jssistances Suit tln.4.11C.
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Pajwczr. ano Alvasankhyaosa Kr :chi Sahakcir Sangh Nnjwnit Belgaum. to sti a Fdcssa Fj' llanuJactunnç, UrtL Cod Storage and 14'hoiesale Vegetable Auction Centre'. wit a 're 'r 10 r ,3elgaunz Dvstret. .uCss approttd.
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recornnicrid ki KL4DB to acquire and adot
7397 acres of ?afld cJ Sy x d r ,x4orl j.2 630 i' Be:gas in. :• 'he Skrty. tar nu 4 prup Ct n' PiA !EP: 1. "s ":ei • n4'1 nvreu c!'s.
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estcthiishment from KSPUB to establish tue dc.ilitj and to osta II 500 KVA DC set.
vi) BUILDING AND MACHINERY P4 YOGI' PLAN 4DQi4 YAP The promoters were advised to obta.in prior approval for proposed building plan & maohinery layout from foctories arid Boilers Dept.
vii) INCENTiVES & CONCESSIONS: As per New Industrdl Policy 200641.
Please find enclosed 'Combined Apphoation Form [CAR..] which has to be filed for obtaining the required clearances for the project from different Devartment/Au thority as per the Karnataka Industries UFacilitationil Act, 2002. You are requested to fill up and provide two sets of CAP o mw o oh 'be icop 'eo ices op o De'c"a Draft and other enclosures seou rely tied, Department/Authority - wise to this office for forwarding the same to concerned aerar#nrw ootcrw C' ss' r ce 1 cspeC clearances, Gorther, you are expected to provi.de employment to the local persons in your proposed unit as ver the Government Order IN IN 225 INS S 2Z 4 1' cowa herewith].
'04 will be vieased to 1 oroxide tlSe necessary escort services [Or the speedy impiemental.ion. of your pmject. We request you kindly to keep us rionned 0 t the pro res;s na.cic in the r6 pro torrna enclosed. Kindly se.nd us a copy cf the Indz.:strial E..ntrc,oreneurs Mhmnorandum i 'c 0 ma p p1 e d I rs,aun I Sd H HANA1i A qrqmre.o KMz; Me e S t y Ski ste Sn e e n itee 1 0 rdoittn gi Ui son t elfont an o qut e dr i I a a o Ia a 1 i '1 B s 2 I attributed to the respon dents in such acquisition proceedings and has drawn attention of the court to the earlier correspon de nec relating to the letter of the Eeput.y Commissioner addressed to the Executive Officer of the Board on 2.110006 and the communication from the Special Deputy Commissioner. Board to the Principal Secretary, Department of Communications and Industry, Government of iKarnataka dated 30012006 recommending acquisition of land for the benefit of the fifth respondent to set up their prqjeet shows that the Board has acted in. a proper, statute conformin.g m.anner mnd therefore submits that there is no neeci for interference in the exercise of writ jurisdiction and the learned single Judge has riglutv dismissed the petitions and urges for dismissal of the appeiss.
it is in the wake of tu.eh eon.tentions that we are rp red m e 5 t e-'zc ice N. 32
28. It is to be made clear at the outset that the examination by this court whether in writ petitions or in writ appeals in respect of any administrative action or statutory action on the part of any public authority answering the description of 'State' is always based on the touchstone of the statutory and constitutional provisions.
29. Judicial review of administrative action or exercise of statutory power is confined to the questions of the existence of the power under the relevant provisions of the law, the manner of exercise of that power; whether It is in accordance with the procedure required or envisaged by the statute and also the manner in which the power is exercised, in the sense, whether it is exercised in a bonafide manner for a proper purpose, on relevant considerations and for the very purpose for which the power is conferred on the statutory functionary and as is proclaimed.
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Single Window Clearance Committee or the State High Lei ci Clearance Committee. hou ever strong and potent the composition of thea committees may be, including a good number of Sec ret s Principal to the Qoi ernment e may include n ai 'i C' b t finisters and even 1 i Minister A e son f cli Committec a subjec ci pia s with e e a U i a one an tee I i r triple win in commi te I s ap s t espondent tie f responden cn p h other requisite provisions and c s It is afortiori so on the par the statutory authorities exercising starutoiy poi er to cornply with the requirements of law.
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peaceful possession and c't(joyrntnt nj the rrorcrtie. 7 it 4' rc fl-'u k' eqie ted b t trite? iii. order staying the fwher court to graiz o cccli g ot Hzgpcc sio' if the' lands in questian.
contended tha' the acquisition of the
3. ft is popety stoa y .npc rrs.. )le tAco n I Cbmprehensite Development Plan C'DP1 as the lands nqutstio aree nTafl Jr gicut' r purpose. In respect of such lands. under Section 1 of e. KIA c • £ C q tot s otaly ' impermissible In support of the' statement they ha e filcd t e offida t I ti' e'qI'bong owners and produced photographs. C .pzes cj the
-ante ar srved upo z tht le rrec' 4 3A cvarsel for KJADB and lea ned ix unsc. for the t esponden &nificary I. Ths c.prlze'atzon is opposed 'y the' fl4M a d e sroid 'z b ncicaj placing stro'uj relic r'ce upon the original records aitot Ltj crABt ' tt tat z ..
case that. 'zftcr Jerfrzratir'n of the tj,,& . Tatorud E n 84ot hA t'ze acquire I Lands ore vatutorily ,rcstea with PitS t Co rrrr II' tic 6")) Ed' 1 J5aWflCs u.,! ' ;t'...€ srtdcc Se" tci re 'r,j f t 3 :e JL 1411 c I' 'ar z''ect tii' Sc a Lw'] ic"ja.t'it')P •);ti'6' :it (aht? I a KL1D3 1 n1 Lcq tfl 4 h za ¼ 'r s tcd Tme wa. ?pLtiat "p ci h r .l... ax. S's .c, or hi' .).
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•: c 4 11 --t r SE ,,n,,,.'h l's€ bt.'r i-i. ; I • •,,.4 .' 4 p .g i.. tg •. %'J' • 1. j'c?t' 1. ' 46 t tfn n, icc. 'L'i° Ire 7 of Ic (OilCerneci tiilaqe to take possessiOn ij tS'fl7 (1 tee 4ccorcna tc the Spi L -t hi poser u-lulL uT icc aids ia tee Icc i )1 it 20 1) 1 the h, substantiate thIs, 77a?lehUiccrhi hi dana Ru- I p t otahi 1 KADP Thereafhir the lands bore been runsferred Is the. KlAUS on 03 102007 and in turn given o rcsprnaetl L- iee , or 13 1 2 hi 5 Tie e o dc the friary i a o taken the sante stand by producing the documents and opposing the prayer hit grant of say far lu-proc ediiq rsoa t t e ot e under Section 28(6) of the KIDADE Act p1zvzriy strorq rclia cc up i e I urr sole agreement dated 20. lc 2007 to cvtdence the tact that the acquired lands have b°en icasod d H your at i c itair te us 'z ci a di or s. dpg of the same has been produced as nnexure R1, d r i f e edt? ct stnta ;c 13 syre- 27 auntas O:s the Lands mentionea 4 5rj)5 n tn texure 1 to dec ieas deea acd the sar e s vqistc cc hcfo t e M I eg str r Beigaum on the -u-me date, Putstant to the u-ic! cit c Jo °c c n (rtc c Arravurr' R2 :s Issoen in favour of the a r sr at 2 r th ocfc an Tnc ran c A tic £ hi r spoizdcr is ru H ed vi n VIP Ac 5 7 0 )9 'Jitcfl eJ2hi42''IZS To ;deu tls 'ucO r 32 ' r a P4 's toe :etmr ntd 5 Oy tOe chiti'r v--sic net it H 'Ic ru ('cc in TO cc it c t toiHo ty [Ic ri iii 1 tt r cc 2c c 50P7 fir 5 a 1 i ra,ol - Sr"c x 'su- tT-o tt' t' u4 the ' A cat- v 'a [0. ,
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47Authon:t. On O4O6.2OO8. the demand notice as per Ann.a..ureR5 to pay amount is produced. It is stated that the amount has: been palci by tue 5th rrnpondenhbeneJiciary to the BUDA.
6. Learned senior counsel Shri a tivndareaac s io'vxs tia:
the lords cuue'e a 7th in these appeals are in possession of the respondent and they have fenced it, Further suhm.ission is made that the function for laying foundation stone was held. Therefore he submits that it is not a fit case for grant of interim stay as prayed in the: applicatiort.
7. This appeal was admitted ort is,oi,goog and after hearir.g for some time on the interim stay application, we directed the KIADB to produce the original records in relation to. these cases. Accordingly, the records are made available to us on 2d,O1.2009 fOr our perusal. With reference to the pleadings and the rival submis.sions on the interim stay application we have carefally examined to find oul:
f Whether the app e:llants are en titled fOr order of staying fitrther proceedirtos P h7 Whether the Soecial Land Acquisition. (1fficer a• ttached. to KLODB too/c of the lands and handed over to the KIALYB and th.ereafter transferred to tan cli:. resnoredent?
r; What djr2 48
8. The aforesaid points are required to be answered in favour of the appellants for the following reasons:
(i). ft is an undisputed fact that final notification dated 28.05.2006 was published on 08.12.2006. After the final notification, the Special Land Acquisition Officer issued notices to the appellants and other landowners on 24.02.2007. On the overleaf of the notice available in the original record, it is seen that some of the appellants are served. In the said notices there is direction calling upon the owners, who are in possession of the lands to deliver the same on or before 28.03.200 7.
(ii). is an undisputed fact that the owners have not delivered possession voluntarily as directed in the notice issued under Section 28(6) of the Act. The next action that was required to be taken was either by the State Government or any officer duly authorized by it to take possession of the acquired lands covered in these Appeals by using such force as may be necessary. As could be seen from the original records, there is no order passed by Spl.L.A.O under Section 28(6) of the KtADB Act who is the authorised officer of the State Government under Rule 14 of Karnataka Industrial Areas Development Rules, 1966, (hereinafter called as the Rules for short), the State Government has not delegated its power to the Revenue Inspector attached to KIADB to take possession of the acquired lands of the appellants. .4.
49(iii). The authorization in favour of the SpLLA.O under Rule 14 of the Rules is permissible under Section 31 of the Act. It is the case of the KL4DB that by using force, possession has not been taken from the appellants as there is no order as required under Section 28(6) of the Act passed by the Special Land Acquisition Officer who is specially authorized by the State Government under Rule 14 of the Rules calling upon the appellants to surrender or deliver possession of acquired land to him.
(iv). As could be seen from the original records of the KL4DB, possession of the lands was taken by the Revenue Inspector of the concerned village of the lands on 01.10.2007. To this effect there is panchanamcz drawn. But it is to be noted that under sub-section(7) of Section 28 of the Act it is the State Government or any officer authorised by it should take possession and not by any other person. In the instant case, the Revenue Inspector who has taken possession as per the KL4DB, is not authorised or empowered to take possession of the lands. Therefore, the so-called possession of lands taken by him is not valid in the eye of law as lawful possession is not at all taken by the SpLL.A.O attached to the KIADB.
9. Thus it is clear that the Special Land Acquisition Offlcei who is specially authorized under Rule 14 of the Rules, has not taken possession forcibly from the Appellant/owners as provided under sub-section. (7) of Section 28 of the C W Act zercfarc e nzsc 'dcd . he (,wners that possession has not neeti take?' ii' accordance 's'ith S'°c'tior' 28(6) and CI at the KL4DB Act is prima fade established by the appc"crntc The 4ffid vits su'crn t br the op its ci with qhbor g )Wfl(. d tic otg 1 e.rz 0 cM e t thc pp4lazt ave an in p s sm a d culh rtwg ti linda W douh he k rred senicr counei SIrS fljuyas3nkLLr and D. YNanjunda Reddy on behaf of KL4DB and 5'. respondent-beneficiary have disputed the corrscctness a' the same Whether the notices wide Sectzo 8(5) e KI4D 4et ed cue v tc celia ii assu zgtat tice l'a'b r en pa. c ca.ion f the t Is nc not r ni , voluntarily ciciwered by the appellants Ic the Spi L.A.O, is or undicputedfct.
0. 'F' furthe ntent! hat ' a1 L eq Cf u it d is, fit of tatE 'rrm ak I the orqwred 1',nds in .a..c is' n zC14DB. hc delegated the said :)Wtr tc he Re:iernn Inspector ;q wholly 'jnte;.zbfr 'r 1.tU Sncl. 'Ieiec'#irir. ul .,u er i ?ut.j Ij?, 77. ) 1 .C .oOmLl'41 'ft flu' fSt't c 8(6' a 11cc d U' i-isle a; ti Pain c ;.m. v c'... 'in ttr ?cz :7' i" •.j hr K1 1 1 f)1? a' 'L'rJ ',::
10t .." 44 r I k' trc,r c a e' t ' ci T' 1.11 n'; , I 7 Ic?t I. p £ " ' '•.'rr rr • I :' and r dv ent rher 9. 'por z fur itt v tz n nd rpc sio he s. hr ic Suprcrze ('nyfl in ze cas' of I3ALW T :%AR4Y4V BFL4GDE I LLDBK4G;IAT A.."vD OTHERS reported in hR 197o PAGE 1'ôT reqard-ny taking over pcrses on of the lan'la at aroqo'hs 5 zd 61 4dt1 ft 3Uld th seer ta syrnoolical or formal dehuery 1 possess'on as understood in law has the etfect of dispossessinci the judgment-debtnr from hi rght, 'it orm restir 1prc ny. I d ot zoos it on 'ti p szo uso nc tr tl b o ev. .d url6°'r the d ,ree or 'puns net k the "uction cole. A symbolical or formal delivery cf possession against the judarnent debtor 's giving of actua p ssw th oper itt ye I LI S S hit itho as tate fac mc hace sz. ccceded in resz,mig back poasesszc it 'z kiefove cht.rnl tZftt-r dispos '-ec$'Jfl I I t o z tic ar r 3!) Act .d pc "'or f necme '"".'scsr, j'ç, ;.,... .b' fl.r ii"
J'11 nut tsil'C'.e' ,flT ii'1vt .7 J;çj( !.-fl • rI;,rrc.. ?b.... tgict,f! n:
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f)f ia-v 'he taking cJ possessIon ru horn ft ffetfcs q,srfrt thc ott ncr r the nc'ispunt qf the iand to tl''C.n rrmczt 12 ihe above observations of the 4pe Cu thaou fndasc%u zall is prima font is applicable to the fact situation for tfre oa it' ti t i '008 V06 toce I su'cJ sornc of the appellants was no se tied.
thereafter Special Land Arqursition Officer being atPredqce eStc is ' prov4ed under Rule 14 of the Rules has not p ss'd order u dc. S'c or p8(6' of Liz Ai , take possession of ftp ands by using fire. Possession of the lands hove bee" taker by the flu it Irsrcc r f e c et. z 11 eu o is not t rnoowered to take possession of the md' law liter 70 ae irsftz
t)U17d tha posseasio' has no. beer take. as provided in Sub-section (7) of See-lion 2R e the .t I rove .z IC If 4 7 -, appellants thfl Ihet, rja' L been r peace hit adryict fhcpjn In s tw L' ci.' itt ''alit 4 th r •Jn' vu. 'o as do 471 U. $ proñ.s d his the 5' ospopdont hen jkicnj dc ,t gpc tt a c U r.j tal a t by U•e qscial A'p'&t.n' 'Jtjirer .rd -r r 7 C' C . ci r Ca. I 'c c Ia '. 'Ins . a s tr7, ' yr .oi. nil J( it .7 S a C ' Ii '..,r. t. -- . "t t ''•'-. £ :'. t!f !' '4 53 lands in question are earmarked for agricultural purpose. Therefore Prima-fade the acquisition of the lands for non-agricultural purpose is contrary to CDP.
14. For the reasons stated above, we allow the application LA No.4/2007 and grant stay of frrther proceedings in pursuant to the notices issued under Section 28(5) of the KIADB Act. The possession of the appellants lands shall not be disturbed until disposal of all these appeals. This interim order will be applicable to the lands of the appellants only.'
45. Our present further examination has only confirmed the apprehensions expressed, even while passing this interim order and we have found the statutory power being virtually misused and abused for private purposes.
46. In the result, these writ appeals are allowed. The impugned notifications issued under sections 3(1], 1[3] and 28 of the Act and all proceeding in pursuance thereof are all quashed by issue of a writ of certiorari. Rule issued and made absolute. Parties to bear their respective costs.
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