Karnataka High Court
Sri Mallegowda vs State Of Karnataka on 1 October, 2010
Equivalent citations: 2011 (1) AIR KAR R 399
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE V
DATED THIS THE 151' DAY or OCTOBER, 2910
BEFORE: .. jf
THE HON'BLE MR. JUSTICE D.v.
Writ Petition No.30337 of 2010 W" 'H H'
BETWEEN:
I
sax MALLEGOWDA
s/o RANGE GOWDA
AGED 55 YEARS
R/O KANCHANAHALLI A
HASSAN TALUK AND DIS'},'l*dC'1'--. '*-,_
SR1. RANGASWAMY ~ ,
S/O RANGE GOWDA -- A '
AGED 52 YEARS V
R/0 KANCH_ANAI~IlALLI _ , A
HASSAN TADUK AND DISTRICT
SR1. ._
S,1OG.RAx\I_GE"t?;0WDA«-..
.AGED'G50»YEA;4;2s _ .
12/0, "= .. '
HASSAN TALUK AND "DIS.'1"'R1 CT
SR1 NP.GEGOV'm}':. S
: ':-3,/_0 'GOWDA
» AGED 46 YEAJ'2._S.. «
R-JO KANCHANAHALLI
* 1. AND DISTRICT
' A s'1<t:"_r¢4A1€:;;)'.*«fiGoWDA
S/Q NINGE GOWDA
AGED 61 YEARS
12/ KANCHANAHALLI
HASSAN TALUK AND DISTRICT
SR1 PUTFASVVAMI GOWDA
S/O DYAVE GOWDA
AGED 47 YEARS
R/O SAMUDRAVALLI
HASSAN TALUK AND DISTRICT
IO
11
12.}
SR} VIJI GOWDA
S/O LATE THIMMEGOWDA
AGED 50 YEARS
R/O KANCHANAHALLI
HASSAN TALUK AND DISTRICT
SR1 MALLEGOWDA
S/O LATE KALE GOWDA
AGED 50 YEARS
R/O KANCHANAHALLI
HASSAN TALUK AND DIS'I'RIC'lV".._
SMT. CHALUVAMMA
W/O GANGE GOWDA
AGED 55 YEARS
R/O KANCHANAI-IALLI
HASSAN TALUK AND. DISTRIGT- G 1' ._ I' - .,
SR1. K M RANGE GWGDA G
S/O MALLEGOWDA _
AGED SZYEARS '
R/O IST -CR
ROAD, "'£{#.SSA.N '
'
S/0 :vI5AL'I.EGQW'D_A»I_A'
AGED 55 *
R10 SHANKARAPUI
ADUVALLI POST' ,_ " '
HASSAN v V
SMT. YASIIeD,;IAI\;.IIMA
'D./0 RRISHNE GOWDA
AGED. 35 YEARS
~ f_ D.BSI;IIAID..GcENTRAL LIBRARY
13
'I 14
SR1.' CfiALU\fEGOWDA
S/0 HANUMANTHE GOWDA
AGED 65 YEARS
" * R/0 HOSAKOPPALU
;HASSAN TALUK
" AND DISTRICT
KRISHNE GOWDA
S / O VENKATEGOWDA
AGED 50 YEARS
R/O M HOSA KOPPALU
HASSAN TALUK AND DISTRICT
1.5 SR1 H S VEN KATA KRISHNAPPA
S/O LATE H R SRIKANTAIAH
AGED 80 "YEARS
K R PURAM. 1 IT" CROSS
HASSAN
16 SR}. ZAIRUDDIN :
SINCE DECEASED BY HIS LRS,'
{Al ZAMRUDDJIN .
AGED 39 YEARS
R/AT ADARSH NAGAR ' C
HASSAN _
{Bl ZAMEERUDDT.N., *
AGE 35 YEARS. V ~
R/AiF.ADARSH-- VNAGAR
HA:«2S&\I I "
17 SR} IBRAHIMV-KELAN_--...__
S/O LA'I'}?; LATEEEKHAN
'C/0 SIiAFIUI?2DIN .
R/0_ PENSEON MQHALLA'
2"N.§> CROSS, HASSAN'=-
18 SR1VSHAF.1UbD1N_V£{H.AN
. - S/Lo LATEALATEEF' KHAN
. AGED 60 YE3.4\R,S¢ .
'R./0.'Pp;NSIoN MOHALLA
z~n.g:RoSS. HASSAN
.19-'__ 4 SIvf1";~.,HAYATH B
3 W/O'1'.?iD" HAYATH
AGE 65 YEARS
R/0 PENSION MOHALLA
2%.: "CROSS, HASSAN
* C20.» SR1 SWAMY GOWDA
' " S/0 LATE RAJE GOWDA
AGE 50 YEARS
R/0 KANCHANAHALLI
HASSAN TALUK AND DISTRICT
28
29
30
31
1' " 33
KASABA HOBLI.
HANUMANT}-IAPURA POST
I-IASSAN TALUK AND DISTRICT
SR1 P T SURESH
S / O TI-IIMMAIAH
AGE 40 YEARS
R/O PIRUMANAHALLI
KASABA HOBLI.
HANUMANTHAPURA POST
HASSAN TALUK AND DISTRIC':F_
SR1 RANGALAH
S/O LAKKAYYA
AGE 45 YEARS
R/O PIRUMANAHALLI
KASABA HOBLI, . ' '
HANUMANTHAPURA POST
HASSAN TALUK AND DISTE21'C'i' *
SMT. LAKSHMAMMA ,
W/O CHIKKAEKYAX. I '
AGE 5:2
R/O PIRL:1\kIANAHA,LL1.'iv'DA A *
KAsABA..H'o:€:L1V, " ' '
}1ANU'NmNnu;PURA» P031" V
1'~;{_Ass:>.NV 11'xLu_K D-IS FRICT
sRL_P"RD
S/O A
. 'AGE 55
. R/O PIRUNIANAHALLI
. KASABA HOBLI,
§1Al\}EJ.M13.NTHAPURA POST
V D.I§1A_ssAND_fr';§,LUK AND DISTRICT
SR1 RA_Ni}AYYA
SK) RAMALAH
' .AGE 60 YEARS
RIO PIRUMANAHALLI
" ' KASABA HOBLI.
HANU URA POST
HASSAN TALUK AND DISTRICT
SR1 ERAIAH
S/O CHIKEERAIAH
AGE 62 YEARS
34
35
AND:
1
R/O PIRUMANAHALLI
KASABA HOBLI.
HANU URA POST
HASSAN TALUK AND DISTRICT
SMT. ERAMMA
W/O DYAVAYYA
AGE 70 YEARS
R/O PIRUMANAHALLI
KASABA HOBLI,
HANUMANTHAPURA POST ._ A A
HASSAN TALUK AND DISTRICT"._
SMT. DYAVAMMA
W/O RAMEGOWDA
AGE 70 YEARS _
R/O KUKKANAGIMTTA
KASABA HOBLI, ._ ~.
HANUMANTHAPURA POST"
HASSAN TALUK *
AND DISTRICT
PETITIONERS
1 _ 5;-Evfly Sr¢é{;11fi'§1r,V_Adv. for
fM,g'_s. K S:eed_'h.ar'Ass'g)ciates, Adv.,]
STA--'.1'E OF' ' '
REP BY 1'13 SEC.RE.['A'E:Y~--'
COMMERCE AND »IN"D.USTR1ES
DEPAR"I'NIENT. M_s.EU:LD1NG,
; ' BANGALORE-'5600o1
V' KAI2NATAI{A I1;fDUSTRIAL AREA
DEVEI.,OPMENT BOARD
1' ' -- BY EXEC UTIVE OFFECER
' --. NT ROAD, BANGAUORE
THE 313Ec1AL LAND
ACQUISITION OFFICER
KARNATAKA INDUSTRIAL
D 'D 4. AREA DEVELOPMENT
BOARD, GANDHINAGAR
BANGALORE~9 RESPONDENTS
[By Sri N B Vishwanath, AGA for R1] 8
3. It is also the Version of the petitioners that they have been awarded compensation ranging from ?50,00()/-- to '<'3,00,000/-- per acre and that the present is to seek for suitable enhancement to determine Compensation in favour of the p€§itione'r*s"onT compensation as is awarded same Village and which determined by the authority...ranging from-- lakhs to 9 iakhs; that such' had been determined the the lands owned by some iiiiiage, acquired during the years but-'inspire of the farmers Welfare committ'ee_' Kadubasaveshwara Farmers' AgitatiovnpCommittee, Hassan Tq. District' »es-pVou.sVing«Dthe cause of the petitioners for a better coinpens-ationi in terms of the representation made to the Minister incharge of the Hassan District and also to many it authorities, nothing has developed in favour of the petitioners and in such circumstances, the petitioners are 9 constrained to approach this court for seeking suitable relief.
4. The prayers sought for by the has under: V' V "a} issue a writ in the natu?r_e"of fnan.darrtui's«._. directing the responde'n.ts"--to cognsider the ' case of the -petitioners V for appropriate incentive such'--a_st'sha;:re in the developed area "g'or"'-making"-them as partners' deve;!opm_e»nta / by giving employment to the.Vet'igibZeV" persons whose lands have..bee.n aequited the purpose of .--ereatiri.g $pecial'*~v'eeonotiitc zone and _a_.tso;3sfix'ingt proper jCoiripe'nsatton taking
-:" i the. ""vtL_tagejgf--.._ ,one,. ' unit and pay ttppitopriate eornpensatton.
" '
b)' pass sitchother order or further orders, this Honible Court may deem just and expedvient in the totality of the ctrcurrt-stances of the case including the A .4 award of the costs of this petition, in the " . °'i'z1terest of justice and equity."
5. 'Appearing on behalf of the petitioners, submission of Sri-. Sreedhar, learned counsel is that petitioners' lands inuch more Valuable; that the acquiring authority has wtieen discrimiiiating against the petitioners Vis--a--Vis oth6',g\/ 10 land owners; that even while many other land owners in the very village have been favoured with compensation at the rate of ? 8,00,000/-- to 'x' 9,00,000/-- per acre, only the petitioners who have been victimized__.by compensation upto ?' 3,00,000/h--_or_1ly as"
whereas some of the petitioners lesser rate of compensationV"'than--ll€ acre; and in such circurns_tances,..4.l:itjiviisfjusthlaiidipnebessaxy for this court to issue compelling the respondent pay a better also, 1'-,_at._ 'compensation as had been deterrnined in fav.o'u,r other similarly situated land 'owning in the Village.
., -Sireedhar, learned counsel for the petitioners 'wo.u.ldVV.'als;o_ that when the petitioners' land have 'V been zforyciblly taken over by the public authority by paying a'pi_ttance of compensation and if the very lands are thereafter being sold for an astronomical price by the 'authority, in favour of persons proposing to set up their 11 trading/ manufacturing activities in the special economic zone, that should definitely be prevented and therefore in the alternative a Writ of mandamus may be the respondent -- Board at least to consider being compensated by returning...to__pthenilllsornelpoiftion their lands acquired by the autho1?_i_ty'l the "special economic 2 V h it '7. It is also the s;ubinispsion'pv.that a.lp1*ayer,.Efor making the petitioners as should also be examined and purpose and respovnlderits':vfmayiffbe at least to put forth their version.beiore- such possibilities.
8. A of mandcarrius can be issued; and it is the very lega} position only, when an existing legal, " constitutional right is denied to the pe'titioner.s.;* if the petitioners are denied the exercise of theirliight by an inactive public authority which has a it '~~c'orre_sponding duty to examine the application for %/c