Sri B V Nagaraj vs State Of Karnataka on 9 April, 2012

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Karnataka High Court

Sri B V Nagaraj vs State Of Karnataka on 9 April, 2012

Bench: Mohan Shantanagoudar

:94 THE HIGH com? 09' ;<ARNAm§<;a AT 3mGALQ§:;E ; 

mzrm "rms THE 9:" my 0? APREL 201;?" « f:;{f f  _

BEFORE

THE HOWBLE MR. JUSTICE MOHAP§"A:SH;§§i¥;¥'A'¥\£;é'{$:C3ifi§§x.R"'4._jA

WRIT PETITION N0.44G:(3§*.Q:= Zeil k(B';jA*§b%vk 
& mp, M04724?/_;2_{311 '  % 

BETWEEN:

1. BA}. Nagaraj}     A
Aged about 59_.y.e:;ar'--s '4 _,     

2. Munéraju. %%%%  

Aged abcut   _ _
S/0 M. M--1.;n"iswamiaj'p.paT._"~.__ ' __

Both are :*esidingat_ '
Bandapura Viiia»ge'"
5"'SiAda;.?a"i*aab_!.£; iﬁcbli  ---------- 
 Bang'a%.::;fe.'EaS'c.Taluk. ..Pei:itiGr:er's

 {By §r.§AV'E?.,V«§<VT3§:§%_a.:fe 'Vﬁaéavaraj, Adv")

 *[_A§\E~§ :

§ '§§;;ﬁa'is:%._gf §{'a%nata§<a
    E.,.:»*epa>1£'*:A'%:,':':ar°:i: $2? when ﬁeveéwmﬁni
  --.fE'.~%.E~;'~1§. Buiiding, Bangaiere-«S§@ $61,,



2. The Bangaiore Devefapment Authority
Kumara Krupa, Bangaiar"e»-23
By its Commésséeraer,

3. The Degutty Secretary
Bangaiore Deveiogmenr Authority   

Kumara Krupa, Bar:gaI0r"e--2O.   3 

(By Sri Vijayakumar A. Pam, r--;<;@P., fz:$'r. R'1; _ 
Sri G. Sharakar Goud, Adm, far R2_ &__%R3) "  V    

These Writ Petiti{ms,--~are fi,§ed«.*;_sn'&*e_r ArtEc§es..~"226 and
227 cf' the CGnstEtutianV--..:jif-- Ir--%diaV.'prr;w;é't:.g ta quash the
endarsement dateé 18.10.20.*_1;£. é;.$:'£e Ar§nve.xL:--re-A issued by
the third respondent...   u  =

"*§'"?ze3e Wj'§".§{.. far' 3:*a§%m§§":ar'; hearing in 'B' g:;"'GU §5"tﬁES"--€ia';Y--§: :§lﬁ'€. vC0z.:_:"i:~*made the fmiawing. Heard. A

2.v_VFfe;:tv%jt§ae§:eréF'pirggggty hearing Sy.Na.23/3 situated at l{C§2eﬁa'3a,napaf'$ '»'i3iage, Bidarahalli habii, Bangaiore East 'L»..._.VV.:aEuk"%:§"én ve13éV~%fie_EéT%:vV0f 2 acres :9 guntas is aaqzgiried far the _ .;__p';§':§93e azffaémaiisn sf iﬁéhséegaﬁe Sieeé §'«%a:'%<ei éagwsssi, z.§3§ ;'Z?'r.%f§.%4'E'A§"i'E§E"§&E";»*' imiéficatéeﬁ ﬁg gtateé $3 have been Eggased "éé§_'v__i§2,12.199i and féraai rratéficatiasn was issued an 2 vi 5% 3 241.1996. Compensation was ciuiy paid in favour of the petitioners. However under the incentive SC§"i€i'Tie{ the Bangalore Deveioomeot Authority CBDA' for short).i_'cie'e.ib_<::ievd to aliot two sites measuring 40 feet x 60 feet ' with EDA (Incentive Scheme for \:fo'i'u'e?aarj;i V' Land) Rates, 1989. The pEfiEt§Oii€i;:E§,__Ei1i"e .;3fef'l;§§"':)E::

with the aiiotment letter [3£3i"3ZE3ii'li'f":*f_.ir'Elf.',) aEiv.o>t--:ifieirii'.:oVi*'iifi.%:o ssitesi' under incentive scheme. i..;:i th_.eii'i'ea;:iViQiri:Aiie, tiieyieade an aeoiieaiieii for aiieiiiieiii eiV_i;e5e i3§f""§iEf{i iiie said application c;a'ri'i;e:l1"i:o.giaei1re}eote?.i"as...§jer the impugned Eodorserneini on the ground that the petitioners caVEm.oti.be sites in HSR iay-out inasmuch a.:lie._':Li~5i:Si§iAV'ia_y~eL:i:"iiie.....an oidei" Bay-eat than the iaywout wii--im ie"fal*nfieﬁ"~iiti*--i.i.zirig the eetitioners' properties. :3i,__4:§i.iie€45ii::i*;if'i:;i;i'ie 83:52 if_(ii'iz:eriiii.ze Seiieriie fei 'ifoiooiaiy "ifi."Siii-reader.'oiiiaaiie} Riiiee, i§8§ makes it verig eieai iiwai iiie a'Ei}e'i~ii':e.rii:' of site oiieer iiieeriiiise eeheme isiioiiid be i§re.fe.riabiy iii the iaywoot in which the land is acquired aria if ii K i/' .3 4 such aitetment in the said Eay--~eL:1: is impracticable, in any ether laymeut formed subsequent te the said Ea'~,r-wont. Ie the matter en hand, the property of the petEtier:er*s:"'--iVs acquired under the ﬁnal netiﬁcation dated thereafter the extension/Eay~0ut is farmed fer V' of having Whoiesaie Steei Market, the BSA (Incentive Scheme fe'r4::'\:'eluetaf_$_'V'iéerérehhhder efh' Lane) Ruies, 1989, the g3:et§A_tior:é"fS:*'Vc.gg;<eVe'E-d. beat the meet eeiéeeé i:e {he see eeeer eéiher ée the very iayweut Le." or in the Eaywout rofmee There is nothing on record to sho\$J'~r_havt are the steet merchants.

f§7he.fEf0«-§5.j'5;" .._perifi'eh--e--re cannot be aiietted sites in the \A}Vh'e'_}eeTe_Ee.:'Ste'e%.::V"§f~'1arE<et §ay~eut. Censequentiy; the V'=-«'eet§t§er;.e're esiéiﬁge eetétiee te the sites endear the ieeeetive ~Tf'.j'jv:;:eh'eree ée"i'h1e iey-eet eeeeeeeeeey ferreeeﬁ The HER Eage tee eéeer iegeeet, the eeiétéeeere came: ee ahy site in the said £ay-eut. If the eetitéeeers' 5;

request is acceded to, then the BOA wouid be cammiiting ittegatéty. Therefare this Ceurt does not find the impugned endersement. Hence no i_r1t§';f?'_'rfe:*§é;.:rx::3e Es; calied for.

Petitions faéi and acc0rdingiy;,:'L:'§.:3gy Gss/~

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