Karnataka High Court
Mr S Arun Kumar Shetty S/O Mr S R Shetty vs The Union Of India By Ministry Of ... on 23 January, 2009
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
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RESPONDENTS.
(By Sri M.'/'. KIN], ADV. FOR R1 85 R2; SR1 KESHAVA REDDY, A.G.A. FOR R3. ) 3 MRS VEDAVATHI AGED ABOUT 60 YEARS, W/O K.\/IJAYA -
R/A DOOR No.3»-12-999 BIKKERNAKATTE * * KULSHEKAR POST MANGALORE 575 005 4 MR GANESH SHENDY V AGED ABOUT 33 YEARS",-» S/O MR.UMANA'm..s_H;;Nmr H « R/A DOOR' N-0-.3'-:;12g 'A I BIKKER_NA§?IA'J'FE". 4. ' KULSI~Ii?§P;A'R'v' _ 3 MANGALQRE swoos ._ 5 MR MA' ABDUL KHADER _--
AGED ABOUfP..7G.Y'EARS, s/ox MR.sH.E1'K.H ABBA R/A i3.or;~_R No.3e12;.1 101 _ BIKKEf€NKfi.'E*§'E,"KULSHEKAR POST ~ .. «.%,MANGALORE5'?5 005 " z . """ " PETFPIQIERS.
:jsg§;rét;§:s;i J CHOUTA, ADV. ) ANQHH 1 'FHE:.UNION OF INDIA AA , BY"MINISTRY OF SHIPPING, ROAD TRANS?ORT _ "AND HIGHWAY, REPTD. BY PROJECT " "DIRECTOR, NATIONAL HIGHWAY AUTHORYTY OF INEHA, BiSH{)P COMPOUND, VALENCIA MANGALORE 575 002 2 THE SPECIAL LAN D ACQUISITION OFFICER NATIONAL HIGHWAY DEPARTMENT KIADB IN{)USTRIAL AREA, BAEKAMPADY, MANGALORE NORTH PHASE, AMBHATHJR CHEN NA! 600 098 I 2 MRS ELVIRA SEQUEIRA _ AGED ABOUT 26 was * _ w/0 JIBIN JOHN R/AT W450, ANNANAGAR____ - WESTERN EXTENSEQ " * PARK ROAD - _ V _ CHENNAI 600 101 ' V' .f;"25E'FYHCNERS.
(Bysri SJCI-§.:(;)4{}f£7i\',VA(:ii?e!. 3} AND E _ E 1 THE UNi!3N .QFVI'1'*e'.DiA_ E E B? MINISTRY-~QFE.SH1PPI_N'G ROA.£)'TRANS?-'CiR1"AN!3' HIGHWAY REPRESENT'ED'§3Y»'1fHE PROJECT DIRECTOR _NATlONA._I,. HIGHWAY AUTHORITY 012' INDIA .. .s,BIs:-10? COMPOUND, VALENCIA
- Mz%Ncw..oRE 575 002 2 T " THE:V"s:5'E¢1AL LAND ACQUISTION OFFICER " ._NA'P!(_)l\}i&L'HIGHWAY DEPARTMENT IQWIQQ' mDUs'rR1AL AREA, "--- BAIKAMPADY MANGALORE ELK I "DEPUTY COMMISSIONER "OFFICE OF THE 0.0.
n.1< MANGALORE 575 001 RESPONE)EN'l'S. (Ey Sri M.V. KIN] 85 co; FOR R1 & R2; SR1 KESHAVA REDDY, A.G.A. FOR R3. ) THIS WP FILED UNBER ARTICLES 226 AND 227 OF' THE C{)NS'I'I'FU'I'I()N, PRAYING TO QUASH THE 8 NOTIFICATION DI'. 10.3.2005 ISSUED BY THE MI'Pr!IS*I_'RY OF SHIPPING, TRANSPORT AND I-IIGHWAY_,..._4'U.N§3'E!/R"
SECTION 3~A(1) OF THE NATIONAL IIICHwAYS~ACr;_ PUBLISHED IN THE TIMES OF' E IN_D_1A ENGL-1.SI~lf_"NEWS PAPER D'I'.7.9.2005, PRODUCED HERETO AS' ANNEXDRE A "
IN SD FAR As THE SCHEDULE LANDS ISCONCERNED; = I QUASH THE NOTIFICATIVON D*I*..__ S'..S.2oD6_--v_ISSU.EI;-I BY THE MINISTRY OF SHIPPING;'T'RANSP0R'!fAIIID 'RIQHVJAY , > UNDER SECTION 3~D(1) OF' THEIACF AND I?Ui3LI'SHED IN THE 'TIMES OF INDIA" ENGLISII NEWS PAPER DT. 12.9.2006, PRODUCED HERETO'AS"ANNEXURE~BAND To DIRECT DROPPING 'Slip THE; A . ENj'F_iRE_ ACQUISITION PROCEEDINGS IN SO FAR AS 'mE:»'SCHEDuDLE LANDS ARE CONCERNED. I AW_S_v_I "R 4:"
T:+IESET'~EETIT.IONS',v..O HAVING BEEN HEARD AND RESERVED,' €'.()MfiF§G., FOR PRONOUNCEMENT OF ORDERS THIS' ,DAjI<, COURT DELIVERED THE FOLLOWINVCD " _ I I .
writ petifions are disposed of by Order.
«.PeI:ItiOnerS in all these writ petitions are qIiSSIiOni11g the acquisition proceedings. The ' Detitioners have sought for Setting aside the order passed by the Land acquisition Ofiicer/Authorizw / \ 1 Officer rejecting their objections to the acqtxisitiorfi be acquired. The competent authoifityé to K V' publish the substance of the _ newspapers and one of lar language. Indeed section -to jiower of the Central Govextxmeiitie' and make inspection, assess the value the placed on section 3C of the ooiijections. Indeed, this provisicn L is eection 4 of the Land Aequisitioii would state that any person * 'irrihe land may fiie objections within date of publication and evexy such» be made to the competent authority in aim shall set out the grounds thereof and the i authority shall five the objector an . V. opiiomufity of being heard, either in mrson or by a legal ' practitioner and may aflter hearing all such objections and after making further enquiry either allow or disallow the objections. Section 31) of the National fix communicated to the third respondent or second respondent who in turn shall communicate the same to the petitiox1er-S,' .. within three months from the date of eopfifof --- the order." " "
After the disposal of the writ are issued, copies of the " V aut Annexures~--A series. said Annexure-A series objections of the petitiobgers . and they were given shear,-n' was found that the ebjeetiqnjgs " are 'V to be overruled and a m is required to be made for acquisition of tfie. as, the "same is essential and is fe1?:'Vfefi:aatioz1 of four lane National Highway 4: fef flyover. It is significant to note that the said item' if umca' tions are issued as per the d1rect1' 'one of X misecoum in W.P. 8780/06 disposed of on 10.12%. it 24 petitioners were gven sufiicient op,portn:1ity'," K "
having been considered new they fheaf say that objections were * L' hearing is not given. that there must be substeiiiee' A mere statement or a 1 the effect that if the put to hardship and or the alignment shou1d*b¢-- lands could be saved cannot ia_s"..iobjections to the acquisition toAwhiehv«--th'ey are required to be dropped. In substance in the objections, to my the authority or the L.A.O. cannot be V-faulted voila the gonad of imaginary objections which are i to be pressed into service for the first time in the i ' petition.
8. The next question would be whether it is open for the owners of the lands to state that the aiiglment of i 30 1 1. Consequently, all the three writ pefitiqfiisé' _