Karnataka High Court
Sri. C Chennegowda vs The State Of Karnataka on 11 September, 2019
Author: P.B.Bajanthri
Bench: P. B. Bajanthri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF SEPTEMBER 2019
BEFORE
THE HON'BLE MR. JUSTICE P. B. BAJANTHRI
WRIT PETITION NO.13755 OF 2018(EDN-RES)
AND
WRIT PETITION NOS. 8742-65/2019
AND
WRIT PETITION NOS.31533-552/2019
BETWEEN
1. SRI. C CHENNEGOWDA
S/O LATE CHIKKAANJINAPPA
AGED ABOUT 76 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
2. SRI T RAMANJINAPPA
S/O LATE THAMMANAPPA
AGED ABOUT 68 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
3. SRI M NARAYANASWAMY
S/O LATE MUNISHAMAPPA
AGED ABOUT 65 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
2
DODDABALLAPURA TALUK
BENGALURU-561203
4. SRI MUNISHAMAPPA C
S/O LATE CHIKKAPAIANNA
AGED ABOUT 70 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
5. SMT LAKSHMAMMA
W/O LATE RAMAKRISHNAPPA
AGED ABOUT 70 YEARS,
R/AT PUTTENAHALLI
YELAHANKA
BENGALURU-560 064
6. SRI ANJINAYYA
S/O LATE MUNISHAMAPPA
AGED ABOUT 65 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLPURA TALUK
BENGALURU-561203
7. SRI APPAJIGOWDA
S/O LATE PATALAPPA
AGED ABOUT 50 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
8. SMT AKKACHAMMA
W/O LATE HANUMAIAH
AGED ABOUT 65 YEARS,
3
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
9. SRI RAMESH B
S/O LATE BYRAPPA
AGED ABOUT 45 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
10. SRI LAKSHMIAH
S/O LATE KURICHENAPPA
AGED ABOUT 70 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLPURA TALUK
BENGALURU-561203
11. SRI CHIKKANARAYANAPPA
S/O MUNIYELAPPA
AGED ABOUT 75 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
12. SMT AKKAMMA
W/O LATE BYRAPPA
AGED ABOUT 60 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
4
13. SRI PATALAPPA
S/O LATE RANGAPPA
AGED ABOUT 75 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
14. SMT ANUSUYAMMA
W/O PILLARAJU
AGED ABOUT 55 YEARS
R/AT MADAPPANAHALLI
YELAHANKA HOBLI
BENGALURU NORTH TALUK-560064
15. SRI C MUNEGOWDA
S/O LATE CHIKKANANJAPPA
AGED ABOUT 65 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
16. SRI RAMAMURTHY
S/O LATE CHIKKAPATALAPPA
AGED ABOUT 55 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
17. SMT NAGARATHNAMMA
W/O BYREGOWDA
AGED ABOUT 38 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
5
BENGALURU-561203
18. SRI T CHENNEGOWDA
S/O LATE THAIAPPA
AGED ABOUT 70 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
19. SRI KEMPANNA
S/O LATE CHIKKANANJAPPA
AGED ABOUT 72 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
20. SRI P HANUMANTHARAYAPPA
S/O PILLEGOWDA
AGED ABOUT 45 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
21. SMT ANJINAMMA
W/O LATE ANJINAPPA
AGED ABOUT 70 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
22. SRI M ASHWATHAPPA
S/O LATE MUNISHMAPPA
AGED ABOUT 52 YEARS
6
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
23. SMT PRAMILAMMA
D/O LATE CHIKKAPATALAPPA
AGED ABOUT 40 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
24. SMT PUTTAMMA
W/O LATE KRISHNAPPA
AGED ABOUT 65 YEARS
R/AT NO.187/10
1ST CROSS, 1ST MAIN,
DURGAPARAMESHWARI LAYOUT,
VIDYARANYAPURA
BENGALURU-560097
25. SRI MUNISHAMAPPA
S/O LATE SONNAPPA
AGED ABOUT 65 YEARS
R/AT ADINARYANA HOSAHALLI
KASABA HOBLI
DODDABALLAPURA TALUK
BENGALURU-561203
... PETITIONERS
(BY SRI. SWAMY M M , ADVOCATE)
7
AND
1. THE STATE OF KARNATAKA
DEPARTMENT OF COMMERCE & INDUSTRIES
M S BUILDING
VIDHANA VEEDHI
BANGALORE-560001
REP BY ITS SECRETARY
2. KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD, 14/3,
R P BHAVAN, NRUPATHUNGA ROAD
BANGALORE-560 001
REP BY ITS MANAGING DIRECTOR
3. THE SPECIAL LAND ACQUISITION OFFICER
KARNATAKA INDUSTRIAL AREAS
DEVELOPMENT BOARD, BANGALORE
... RESPONDENTS
(BY SRI. E.S.INDIRESH, AGA, FOR R1;
SRI. GOPAL V.BILALMANE FOR R2 & R3).
THESE WRIT PETITIONS FILED UNDER
ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA,
PRAYING TO DIRECT THE RESPONDENTS TO PAY
COMPENSATION TO THE PETITIONERS UNDER THE
PROVISIONS OF THE RIGHT TO FAIR COMPENSATION
AND TRANSPARENCY IN LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT ACT, 2013 IN
RESPECT OF THE LANDS BEARING SY.NO'S.45/P4,
36/1, 44/2, 41, 45/P3, 36/2, 105/1, 58/4, 45/P1,
37/2, 37/1, 45/P5, 30, 50/P3, 43/3, 50/p6, 43/3,
49/2, 30, 38/2, 50, 104/3, 103, 41, 44/2, 41, 44/2,
50/p2, 46/p, 43/4, 44/1, 46/p, 50/p3, 31, 43/1,
8
50/p5, 36/1, 36/2, 105/2, 105/3B, 105/4, 106/1,
43/2A, 50/p, 50/p5 SITUATED AT
ADINARAYANAHOSAHALLI VILLAGE, KASABA HOBLI,
DODDABALLAPURA TALUK, BENGALURU RURAL
DISTRICT ACQUIRED BY THE RESPONDENTS.
THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING, THIS DAY, THE COURT MADE
THE FOLLOWING:-
ORDER
State counsel accepts notice for respondent No.1. Sri. Gopal V. Bilalmane, learned counsel accepts notice for respondents No.2 and 3.
In the instant petition, petitioners have sought for the following relief:-
"To Direct the respondents to pay compensation to the petitioners under the provisions of the right to fair compensation and transparency in land acquisition, rehabilitation and resettlement act, 2013 in respect of the lands bearing sy.no's.45/p4, 36/1, 44/2, 41, 45/p3, 36/2, 105/1, 58/4, 45/p1, 37/2, 37/1, 45/p5, 30, 50/p3, 43/3, 50/p6, 43/3, 49/2, 30, 38/2, 50, 104/3, 103, 41, 44/2, 41, 44/2, 50/p2, 46/p, 43/4, 44/1, 46/p, 50/p3, 31, 43/1, 50/p5, 36/1, 36/2, 105/2, 105/3b, 9 105/4, 106/1, 43/2a, 50/p, 50/p5 situated at Adinarayanahosahali Village, Kasab Hobli, Doddaballapura Taluk, Bengaluru Rural District acquired by the respondents."
2. The respondent issued Notification dated 14.06.2013 under Section 3(1) of the KIADB Act and declared that the lands of the petitioners are the industrial area. Thereafter, Notification dated 30.01.2015 was issued under Section 28(4) of the KIADB Act, declaring that the lands of the petitioners are acquired. Further proceedings are drawn in the Board while reserving to pay a sum of `90 Lakhs per acre in respect of the lands acquired in Adinarayana Hosahalli Village and `85 lakhs per acre in respect of other lands and also to pay an additional `2 lakhs per acre in respect of the converted lands. Whereas, respondents issued notice on 19.09.2016 to some of the petitioners to receive compensation in terms of fixation after production of title and other relevant revenue records. In this back drop, petitioners have submitted a 10 representation for award of compensation under Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013(for short 'Act 2013') on 12.12.2017 (Annexure-J).
3. Time and again Courts have held that whenever any grievance of person is agitated before the competent authority, the competent authority is bound to consider and pass an order where such person is entitled for the relief sought in the representation or not. In the present case, respondent No.3 has not passed any order either accepting the petitioners grievance while passing a speaking order to the extent whether petitioners are entitled to compensation in terms of the Act 2013 read with acquisition notification and further proceedings drawn by the respondent- KIADB or not?
4. In view of these facts and circumstances, writ petition stands disposed of directing respondent 11 No.3 to pass a speaking order on the petitioners grievance stated in Annexure-J dated 12.12.2017 within a period of six weeks from the date of receipt of this order.
With the above observations, writ petitions stand disposed of.
Sd/-
JUDGE ag