Sri V Krishnan S/O Sri Vellakannan vs State Of Karnataka on 16 September, 2011

[Cites 1, Cited by 0]

Karnataka High Court

Sri V Krishnan S/O Sri Vellakannan vs State Of Karnataka on 16 September, 2011

Bench: Ashok B.Hinchigeri

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DATEB 'THIS THE 16'?" DAY eff sEP1*b:ME§§:gR%i2Q1  = "

BEFORE

THE HGNBLE MR. JUSTICE ASHGK B.  * .

wan' PETITEON NOs.289$2:;}W8985"'£)EL'2V$€1_9""'i;P:~vRE3S}
BETWEEN:  h ' 

3. Sri V Krishnan . . _ --
S/0 Sr: Vsﬁakannang 
Aged ab0u*;.55 y€ar:5;» '= V A ,
KB Shi*Ja.ppgC0:ﬁp0unVt§,    ~
BH Roaﬁg      ' 

2: Sri G E3V.Y€:;§:1nari:ia_V  ._ 
s.;/~:~;~--» .,,.£te:.G  I:$h:vasia_anka--;V  
:'%,_g€d 3.3351013; '§:O'.}7€3.fS"'_ _

3'18, 'EH Ma::::; -» KR.Ex1;_éf:§io'n,
?i1:%t§4.r".% ' '   

3, A. St": G U_:§;}1§{3.;$'.'hjA/' §' V
{C Late  Siddaéingappa
 A§§'isd about ?6"fg%€a:*s,

V .. _V :3: hffa-i:i"i€f_R Exm., T:1§€;z21:

"  .__«S%i:€§_*v{}3;zjgé.mma

 W,/_:'; igaﬁéé G S Charzézrassikéaar,
 Ag§eé;::be§;é 8} }r€:/1:3
E3: Eﬁaéza KR Exinw ﬁptuzx

 *.S:"§ {E 3 E{ajash$§:a::

°'8;'§:s Lgfés {E S ﬁﬁcidszlinggppzz
gkgsd E~i§3GL%é Z52 ysars
EH §'xf§a§:': KR §2>:?;;::q Tipéﬁar.



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rm-an '

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Smt. Pavan B221.
Wfcz Sri Jugrajé
Ageﬁ' abaué 49 yearg
Rajendra Meiiais.
BR Roach T'iptur.,
Sri G S Parasma},
S/0 S13' Gemraj,
Aged abeut 55 years
Mzmish Eiectricals,
BH Road Tripture

Sri G Tejraj,

S/G Sn' Gomraj, . _
Aged about 66 years 
Nakoda Metals   .  V
EH R0321. '«¥'§pt':1rz 

Smt.;?:rnij:9VI3:&'éJ_;;,   _

W / 0 Sr: P:aT~.:é;1 Kariaram, .. 
Agic:d*e..bdej2t 5Z::,;:¢'eg;r.§  N

Na 44, Basi--a:{ai1napp'a;_C:"):r;p0u:1d§
Tiptuf. V    

Sr:  Ba,yé§pa4iV;; "

,3,/0 iaté K N VN';ag€°:*sh Rae,
.. 4}--Age"<;§ abeui '-f?»§vy€s.Vrs
 " ii/Eé,'i:af:%.happa Céiimpougd,
' * .. 2 BAH ;E0aCf';--.Tip:ur,

I  S29? ?"E?ia:":§€§§h

'  SE03 L3;E¢;'1Pui<:h:"aj§

" %_;;2--;M

 Agéd 2158i}? 43$ years

 ABas3svan:13;§pa Campeund,

 n  '§§p"i:u:*.

-Sri Sayaéanmai

SXQ Sm Jaszagg
Agsé a'§i:>ui; $9 yearg

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Kaﬂappa Ga:'c:§s3::, '§ip:::r,

Sri Sujarzzm Chawﬁhary,
S,/0 Sr}; Gallaji

Aged absut 35 years
Jayaram Buﬂdmgg Tipmr.
Sn' T N Prakagh

S/0 S131' N Nemichandé
Aged absui. 45 ystars
Vamdana Textiles,

BH Read, Tipiur.

Sn; T V Ranzacharzdga (:¥§i]':?3L'7ci'  u

S ,1' 0 Late K N \,?§3f1§§.f«}j_f;1§j:f13}a;V:'3.h§.fiivi '

Aged about 52 y€ars  A  ;  ,
2792, Gajanana PrQ%::si_0~:1 S-tQ:§€.,' 
BH Road, jpﬁgr 'Tf0\xfr1._:; ' 

Sr: Sgzﬁjéyi.V(:h:%;;1dra,kgiI3th"--Sh::1«:ié:,
S/' 0 ChVa:id:"_aka'i*-ih V1\f'£i:z3j1ith'i S§;1inde§
Agszd abaut .vyea_fs.__ ' '  

Gpp. 1\/iaifgzthi lTa1.1_«;i€s§ BEE-Road,
Tzptur} V '     ' '

Sr: s%s'*i;agaa:s%h i<:u}_;::ar,

_ /0 LéLte_VE5:'irang'a. Sh€t€}'1,
 Aged ab0u:.a§5 ys:3.rs,
"5gf3g«;g*§ 1 BE Réaai; Tiptuzx

" T.S:"é_S9 éjizgsﬁzﬁva R210,
 ; S}€0''_i4g1<%jE%abu Rage
aged" %a.i:A<):;£s 53 years?

 $85,  Rgaé', ifipiur.

 :39.
" 359 Law Baby; 830,
 Agéﬁ 33391:: '?3 356353

S:*: Cfr1abu Baa

i§*E<:>§5?., SE 'Read? '§ip'éur,
{ﬁénéiit 0%" 33:30:' {:§§;i2:€n me)': <é}a:i::r§eéj:



29.

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&  +éS£:_":;»t;ag£.1;"i N1:13.ya",
" » _VRa.i1u>.3_yVMS'iaEian Rsad,

Sri 3?': N Qmprakash

S/G iaéci A S Nagappa

Aged abcm: :33 yesars   -
51$/483, BH Read, '§iptL:r.

Sri K C N Prasad  _  
S/'0 Late K N ChandrasheE:3::a S€:iyV V
Ag€d about 51 Years,   " ~
6271 Doddapet. T'ip__tur.

Sri T S Raghaxrendfaé' _ 7 L  ;
Sis Sri K S Srinivasa Ggpta; 1
Aged ab0uJ;f3.3 years,"-.  " '_ «V 
Baba Hardzizafga Bit} R0361 Tip'i:.;r.. _ 

Sri P I\i1i\/iQjhai':iI§:_3,»  

S/C: Ia_tiaé..:Pt;:.1~:.?h.1"aj9 .
Ag>;c:d"2;_b_<rLj;t 5%fi.}r'ea'1*"s» 
Ramdev (} em.3 :3;t01=s:S';'-,v__ . '
BEE. Road; 'r:p:%g:A:.  ' "

Smt, uS~--.£'§shaVDeVvi._ S

AW/0 S15? Ramesh 'Saba, peg {£03618
,3 , . J i

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A     Prakash  S Baejashwini

 2..

  :3'£at€ sf Karnaiaka

"i"€pf§:§/' 1:3 Chéd' S-s£:r€':a:*y',
¥§§ha::.2:s. Seudhaé Bangaiereg

This Ssczsiarg
R:':"'v"€f,11,i€i §}s:par:m€né
'xfikasa Ssuﬁhak Eangfaiere.



The Regional Cemmissianer
Bangafiore Regiens

H Floor BMTC; Bus Campiex,

K H Road? Shanzhinagax',
Bangaiore ~ 560 027.   -

The Députy Commissioner
Fumkur District' Tumkgr,'

The Assistani C0mm§sSi0i:'ef
Tiptur Sub--Divis:i9n, Tipt:g_r_:"-..V_ 

The Sup€rint€n.dé11i;.i<:f_Peﬁiicgg  "  ﬂ

Tumkur District, Tur;_1kuI;.  

The COI11II}i$13iQI1€E' m H  .  . 
Tiptur 1\s'£'L1I;"§;{:».!;"p2a.}i:ify. Tip'tu:°';   2 

The Eiéeczxiivé  A V
National Hig;';1_waj;_ A§1f:1i::j§__:rat.i0n
(NH Spaéial E§i%.?isi<311.}; _ 

Njrman VB}? ;12jai'z, I' 'B10:<'.__k;, Raj ajinagar,
Bangalore --_':seQ"0;€;--.-.,' 

The AS:3ista:1f'.EX:é€u€i£r€ Engineer

' 'Na:i<3:1aI"HVigVhway Division,
 "¢.'E'§;mE:ur BiSt:'és<:i;« Tumkurx

 .. 3";1e'E%§e$::9é€;3£:y:

"?JIi3:';§S"L}f37'~ ;Qf.>~SurfaCe Transgari,

«.  {Roafis V\?;'iV::gs}

C:o<aﬁe:9:'am€nt sf India

_ V  ifiéyssiéeihi gm em.

Sfii"B C Nagesh

 iiiember :3? L€giSL%f§¥€ Agsazzébéy
 '§'ipt:2:::

 R€$§OET;§€1':§;S

{By 813% Veakatesh §}{:2dd€:*§§ AGA €92' RLR5;



~§._

Sr: A Padmaiaabhag, CGC far Rm: ASS EQEEEEQ:
REC R8 and R1} served}  

Th€s€ Writ petitions are filed under  
22? 0f thé Co1:1stituti01r: sf Erxdieu pra3Fi:1g.qz;ash {E}, 

Government Order No. RD 64 L}'{f"2O'G97_4D"£_'D"'2'?.'?;2;G0'Q
wide Am:1e><~B éssuad by thg R2 fl (Li) ' ...Pre}i:n'1:;_na.g<;%

Natification No.LAQ.SR.38fO9¥'1;O"-_V Urn"  '~1,7«%8.2*@.Qi9._VV
Gazetted on 20.8139 Vid€v'TA:1_11eX~E§ 'i3sue'd"A.Eg}i_V_VVth:§ 

Deputy Commigsioner, Turfi--}:ii--:f Dist1*i::f».a :_:d '$111) Fina}
Notification N0. RD 54 LA'1_'___ 20Qi3_» DTLr~._,7_.9.2®O9 vide
Ann€:X«»F kssued  R2; VS€,Cre'tarj,?,  RGVEEIIUE
Department, Governrrieznt of _Ké;1f:né'i§E«:»3§§ and etc,

Thcase 'wjfit,__ petjit'idr'1:V~, ,::  0:§1"""'f0r preliminary
hearing in  'g3r0up, ihis {iay;7~*:h_6-- Court made the
following:   " '   

 %%%%   

':§'%1f;és"e  raising the Challenge is

{he pr0Céédi:r:g§ 'vfo§~.V_é;C-ﬁuiring {he petitionesrs' land 3:1

 e:ihf€r;_s11€§€ af E326--~~BVa:1ga10r€ --~ Hormavar mad, Tipmf

'§"':>::3::":. "«f§}:iX2xfi€;i.€r1i:1g the same; in iéﬁgz E"€§E3:i"5.§ {ha

p&:2i44:'?%:§Q::.§31§}s;:--.ﬁ§:L¥*z'§é3 seughi the quashing g? the C§€:V€§:1:m€:1':

 $§*d€%; __ 3 éatsd 2?.G?9Z§G9 {E:ﬁ§E€X1lf€WQ3 granting

" --.§5SF§;Ei§SS§Gf1 592* the €92':C§:2~sie:%: 9? ?,hi':'' pi"%3*§GS€§

 .,V_.$§.{:qa.:is§i§:3z2 prscesdéngs §ﬁfJ0§{§§E§ Se{:*::an E'?{I%} Sf '{§":€





7

Land A<iqu§si:V§::}n A523, and 'she preiimiaagjyﬁ A':3.Qt,'§§:72:;i;:>T::; _ 9'

g§+§,5g.21Dg.§;8.2e99 and me 

2, The petitionérs' 1e2.r::}_€d aC§'JO{:?1€€  '1'€:jaé§,vi:*;i 

cemplams of n@n~eQmp1i'ar§:r':e Wi't?r_i_  ééverai
mandatory requirerxz-V€:;§;s.   {hat the
prehminary ngtificatioﬁ V33' :5: sﬁrved on the
petitioners,   daﬁiss, the
substance;df éfh§ s:$i;_(i:  is. not displayed in any
COI1SpiCL1'Ouﬂ§'*~Jb1%C§f?.:_   notics is given to
'threm    

3'    the acquiséﬁen preceedimgs

ar€,.._§;:{§r1LcEude:Ci" v§_1/A1 3 rszartazl hurry at '£h€ instance sf 3

,A1€gf£s£;a_:i@%. §j?é,<;:p0nd€n: N01} hsreinj. She Eubmiés thaéi

!:,@'.--.:€2i§é§2.3 'é§;*§*iaV€:fe{:esx7e§ are givs:/1 €31" dégpeagiag Wiih

SéééfioﬁiEﬁbzzqzgirys Te drivé hsms '(he poim that {E16

 , ::::fV.:_;_:2§siT£§:3:: <3? the 33:26 fez" Widaning 'zine mazjg :3 rzsi s::f

"2._érg'c%:: :33.%;ur€, SE23 brings is my neiéca éhés aiiaiemani

~»v-made by  respendaaig in €326 sariisr I'{}%_,i}'1d cf







Eiiigaiiezzs - W.P9NeJ?'?9"f,/2Q§€~  :V.':' 5";5;~"%"' .,

w.eNos.e8:5/zeoeg 8894/2006 and 52e21;:::<:>{>:é:;"¥ ?%{§'e 

Said petitions were dispesed e€:7Ujy~'-ibis: eggs; V'E3yf,i1:":>.,

order, dated 27g€}9,2QO? recerCiir£gtEﬁ.e  

respondents that at {he  the .N'atVie1j:aiE.._ Hig}ixvay "

Department has no ;__i.1:1'te1"11:VAiV_<."2.ru:iA"vQf"..§§rid.e'r£ingA road. Subsequently; W.P,NQ;.{34 ether petitione were :iisp0eed_=<:1f erder, dated

14.} respondents that at the to acquire the said propefégies. .A 1 ' Tf:e:tVaeﬁﬁieitiail proceedings were not §.r:if:ia:te<:': eight meenthse 0:1 2?.§:E".2£}jG9,a "ih.v¢HV"G§%7ernmenf¢ paseeci the erder fer ':;<;a2;e'E:i:1°gf ihe urgency eéauee eentained in Seetier:

A*§V?§E)(2§-: {;§pV_:.Eie.§.;a§:ﬁ Aequéeitiozz Aeée "§%1e aequrisétiezz 'p:'0'Ceeé_3'fﬁg.<;"'a§e :::<>:1e1uded ae if ihe maiiez" eaimei wait ' VL.'§@:eefewV'weeks or mezrxihs fer eeneideréng ihe peéitiezaers' ._"s3=§_§jeef§e§3s§ hearmg the getiéieaers ané heiﬁing izhe "E ~~ef1g1:§1'y ezznéer Seeiiien Qf the Lanai Aee;,:§5;:t,i§>r: éct. , _ pmeeeaiingig.

-g-

4. Sr: Venkatesh §)er:1§er§, the iearned respondent N03, 1 £0 6 eL:brr:it,s i/ha':.""'.§§:u£f"~.e£ petitioners, 22 have already reeeiveé' the e-:;>:n_§}e:3.sVe;t'i<):i'.

amouni. He submits that {he rQad"Widen>:t_:g' a'=fi:a:1eV'--., beuné projeeis Therefere, is "f1:*§}_V_ for invoking the urgency Same is dame in publie intefeei' en the busy road of the ae«::ide:1ts,: H ' V the'._eetViVtieners have given their eoneergi. £0. ..-ﬂee award arid 0:: doing ea they _ are'L4'es§/:ep§eé;A'*v_§C2i%1 ehaﬂenging ﬁne aequieitien 3 Dedéeﬁ, {he 'iearizeﬁ AS131 :"*e;;;ieets.':}j::3§€ ihe §§'€$€I}{E€ ef {he easeerned efﬁeez nameE§;Q1Sr: Y.,S.Pai:ﬁ, 'ihe &s3iste.::éE C{:§?3§'E:§S8iC2E":€F gee':

ﬁazié Aequieiiier: Gfiieegi Tipixgz" may pieaee ee éaéieizi % u ﬁeie sf, 1§L€?{3G:'§§E}§§:/'., it ie iaiien note of. gég aw 22¢ ~ EQ-

?'. Sri Paémamabhari, the iearneé ee»u::xSe_E7.fef reependeni NQJO prays fer the éis:nie_sf5'3"'--{§f--...:::}":.§s"«A petition, as there are me gmunds for ir::_*:e:*fe':fi.r1g~..:ir,the aequisitien preeeedings'

8. On poemtedly aslgizfgg Eeare:'§e€§;~..ggQ$§.

preduee the eerisene asvar§ie::"»e_e;3:;e fe'r::a"{:S shown eentaining the sigﬁé:'Ee§'res".parties, but the entries :here§:::'a;fe .:e::e'(';:uisi::en of the land ie fey dispute: that the 21 public: purpose eaﬁ no': ' ' Q. fails fer my eensideraiien is:

'§?sf'§:e,f€}1e§" izzveiiingg ef Lwgeziey eiause is _ jv:1e'?:ifi&§:§';e.v4"1::*:§er éihe facts arid eireumeianees ef this Case?

" Tfae meéerieie giaeed es: the zeeorﬁ; are Such the": 3%; Se Egzrd tee 'eeiieve ihatze 'ate mezieer eezﬁd ﬁe': hesie ezaiéeﬁ for few '%Af€€};S or few menihs €33' pufpeee :3? eaﬁirig fer

-1}-

the ebjectiens fmm the: peiiizianﬁrs, considering them, hsaririg them ané thereafter Submitiing ihe S€c:i{:£i3_;'4-. repart. On 27.s9'.:;0§7 and 0:3 14.:1.2§{§8§ W.P.Nos. '7???/260$ and 13415/209sMs.m%{¢§' % :;f?,is;:;§itf>§€%:{f¥:.'_ :;}:",L% M' "

{ha réspondenis ~ auihorities Ceurt that at that __ .113' to widen the road. Subs§qu¢:1i1g?V."L_: '1a%1*;»$_;1 "a1:v%:1;(>rit§es formed the View that rs§::c.d" in public :interest, ihay V' prcxjeedings for the the Lands. But the same 17, as there was no urgezzcypw Vhaluablﬁ-. praparty rights of a persgarf; <:afi":'1r_:$': $367 sécaiﬁ-reiied er: the ipse dim': cf the V'§;*2iec:§;}i;igz;;---L3';1a:1f;ori£§%,'" "" "i%7ia'eni:1g c:::f ihe mad is certaimy 3. ' §:§§fj.as;hich the 13,1351 has :9 ha acquired bat I19: Ssciian 3.72 5 may usefzzliy refer :9 £316 .. j;- ~._}%L§'>§X C5i:;f§; jzzdgmant in $138 aagse ﬁf ﬂex: Sharan 82. ﬁrs. A 9}' ifttar Praclesh 32. ﬁrs; raparted £r:{2813}

- :3 ..

4 SCC '?69; The reievame paragraphs 9? ihe.-'-eaid judgment are extracted he:'eun§e:":

"IQ: Therejbre, {he eerzcep: cf H. parpese an this broad hQ:f§,zQn_4m::*Si:"é:Zei}» read into the pravésierzs 0j?.':em.er;g}5zuie;j under Section 27 with ifiee ":3oz":se(;f:A:,e}§;:i«:1Z . €3ZiSp€?'£Sq§{()I1 Qf ﬁght QJ~~.._§:L%&{£ngV. azrzgiier S 5-A of the said ACE. The--eéL¢s.ris.LAn1usi'excfmfzéz/ze ihese ques tiens" igiefy-_ L A ' 'E.;Jh€IZ iitile Indians lose theizjs%;2al:{;br§)pe'r§j.fig»; {he name ef minciieggijkzcqﬁgisiiierfz Vi.{;£é'ianee of the State'. Cert be satisfied by r;;;;i__.re _ IE2': {ﬂan ho meiess and Egg ex}§E'o1$f'i;V15:;_v:e:he;%"i::I;e.n:/;es ef acquisition, the eeﬁiu;'{;* be'fb;f.e an acquisition, aims:

fr: e§€erC'i3e_'ve:)fA*--,iiS~~--';:>ower ojjudieiai review, fee':;ss i:s.'<iz:ie{__:;§c:2 an ﬁae eerzeepi efseeiaé ané juséiiee.

The eonsirzéeéien <:g,f'jaiZ is eeréainig §3"::".3:3jL:}:2§ée irzieresri ané jbr such eegzséraeiiezi 55:5:-:5 may 3::e acquired, 31:: sue}? aeqzsisiiieﬁ be made eniy egg .5fs"ie:E;; jéiiezeing ihe nzarzeiaie of 35$' said Ac: {:1 é'f"zefae€.§ ef ihis

-33, €§s<::. suit}: a€quSz'Z€<:3n Canrzaé be made by iswaécirzg emergerzccy provzisians af Sesiiisn E If so acivised, {he Government can acquésizézm praceeding by j:i3€Z{}LUU.°§§" :"

provision Qf Section 52% Q.ffV:V?;e acsardance with {aux "

KG. Ii is 3.180 b€H€fiC:8.§::.V"E0 r'€f?'c=r_ 'tg..F1;1§%:4 Pfon'b1e Supreme Ce:>u,:*t's Qf of West Bengal 82. Grfs. Law & Ors.

reported n: :3 held that the fa§§1_;¥e éﬁieged impracticabihty of Coii-:j1p1§,:'mg éx:i*:_iri':.h'e._f€s;gui:*&:me:1t of Section 5A creates ting afitiaﬁng é3§f€é""i.. .fE":3;V€' réievazit periions of the said §u,¢:i§r§:£:~n§ is Vé3:x;:,€fé:.<:"Ee::i hsrestzzraﬁer:

The iippeiiarzis have :20: e2<ip3;ained 1 " aﬁprspriaie Steps 9321255 %:<:>€ be for acqaéisiiiaa of {he premises by " Vhsifmgaigirzg w:'::§'%, {he ratgaairemerzi Q;"Sec:ion SA éjgf' {as A5: ?"h€ zime gag; af3 geasxs beziweera {E18 quashirzg :3? ifaefirsi néégifisazésegz and éssug :::;" {E16 S€é:3Gi"id rzaigficaiiera was {Q6 55mg {(2 ~14» _ jusijy inveicing sf the lifg€?1€§j giause ' reguiied in depriving the respandenés right :0 raise objecriian aga§n§:__aCq_-ai§ii€b_2:.

the premises. "

11¢ The impugneﬂ é;E2V:§és;.V'3n{i';§réVé':so::s whatsoever for di.spen§i:;_g xafiflé V£':§:V4;'& €nq--ﬁ'if3%: On that ground alane it has 'Ehe exceptional éioing away with the £0 be exercirsed, oniy when tvixev i1'fg€'£1t1y or an u:r1f0r€s€-en €merg'§§:;Cy* Such a pewer can not be invaked VfQ1'1§ii{)€:Ij5'...'V " he G{)V€I'1'1I'I1€f';t has to be circziyrispect i§:=;~.if':8 sxercise. in the instant case, the ,€3£;;::e1::v:I:::1:a: i<1;3.s mat pmduced any materiai zeﬂéciive of L §'€s"' ._:;§u€v ."'a._y;;E':'<:ét:Gn ef mind 1:: justificatien Qf "$336 €E§:':€;naf;§§'::v "bf sﬁqziiry unéer Seciion 545:. 1:: this 838% J§T§€?£';€ ES" msthiﬁg ':3 jusiify the skipgiﬁg 0: Shaw?» _' :i:Cu§iing '£326 yeguirement €31" héaﬁng snsiariisﬁd in 'V ~S$é:t:éG1r: EA.

-§f§_ E25 Téfzé Apex Cour? in the sage sf Radhy Shyam (deaé through L125.) 82, Ors. vs. State c;f""-:i'._Ft:1Tii:z;r Pradesh & Orss reported in (2011) 5 pleased :0 say this in para '27:

"'?'7', From the anaiy$u'i$_ Ai'?:ejj»§"s2A;iA'<%'U.z:t:?::"

sziatutory proy£si0nS'TV__v"'a,;zd thereof by this Court éﬁhe jéilowing prinCipf};;5s..Cai_'iV.i$§tC'q;§g§..gMui:

{E} Emineni ff:_heren§V in every svQ;,%¢r.'¢igrg_' :§' ' and .V'cvig§*pro;3ria:te prope_r£;}., pubiic use, To pzizzg i::ﬁ_4'§:'i;»g;j'e}e>:zﬁi§?;.';if/Esovigéfezgn is erztided any portion of Scfil private property Lﬁ§ih§};£f conserzé previded Ehaé Ef'Ei--fifh uas*s;_é*fE;'i0n ié an acceunz cf pubiie:

A ' :... e',?i:?i§,?€?"é*f35Lj aﬁvdﬂmjéﬁr pubizlc goad - Qwarkadas vs, Shsiapar Sgg, find Wag,

-1.{:;§,i.:.¢::;f5;é5R 395$ sc E39}, Charaﬁjéé La:

czmghw~g vs. Unian 3; Ezidia mg 195: SC éiﬁfaizﬁ Jéiufahczi 3'v'a::bha:' ;$<I?/zacﬁzar £23. 83358 ' . Ggggargi {$995 Supp 5;; 35:0 5% {ii} 'E'%'":€ Eegisiaéiarzs wf:i::h preside ﬁe?" cazrzpagisozjy as/rtgzgigééiarz aj' gssﬁsaée §FQ§)€f"§§; 5;;

_§g3w {he Szaée fail £32 {he eategergz Qf' expro£eriaieo:;;____ Eegisiaiion and sage}: Zegésiaéion mus: eerzstrued striezig -- ELF Quiab Compiex Educational Chariiabée 'A State ofH::zryan<:z ((2003; 5:~SCC.62-:1 « Maharashira vs, BE.BiZlémE2.zfiaf_Af€€'§{ﬁ3,?' A2 336 and Dev Sharan vs,-..;_Szia:ie' 3 JSCC 769. _ :

{iii}Though,-*' gm egcerasgs gﬁzhe 'fpéweie ef eminent domairﬂ cart acquire the private prQpe'.*€y:'Vtf0rAAA'Vp:ﬁZ5;ie:"";:fi';{rpose, if must 4f€;:§.zemEered"xtﬁeieijveierripeisory taking of matter, If the .. -.:.: :;;5 beiefzgs A' A " V u»i<}§ econcrmieaiiy of the society or peepiéeee s::;;:fei'*§fzgb_':j3%i§%:%'. other handicaps; then A. -- {he cam: is-%:o{ é3nAZ§ ezziiéied but is duiybeund " ::;.eVA5e.rL:iinsi€e"-----:E<':e aeiian/decision af {he Siaie s,g;:':%;*.._ "=_c;reaie;* zsigiiexzee; care and keeping in view ifze jT:2;::é {V}/15:5 Eéfze Zezéﬁozzjrser is Eikeéy :0 become Eanciiess deprives: Q?' {he £3Féi§j SC¥L§?'C€ eff his AA ; Ziveéifzoeéi {zed/er sheiier.

{iv} The g3:':3;3er:g af a eiéizezz ezszrmeé f3e aeqzgired by {he Séaie endfer {:3 ezgeneieef 47", insérzzzeneniaiiéies usiiheazé cenzpéggizzg 235:}: {he manelaée efSee:ie:2s 4, 5:4. end 6 Qf the zfiez; pubis}: ieurpesee howevezz Eaudabie if; » A' dees not erztizle the Siaie to im;o2%:e; L" % urgency pFOUiS{{}I'LS because ;;--.,,, s5::me"?é,.2;:)e the eﬂeeée efeieprivizzg the <32Lc2z/Leif' Qf :3 A prcaperiy without beings'E2.ea:*d,7.Q%:Zy :':i:"c';z;ea;se of reed urgency, {he can" ~:_zé:3e3€e urgency previsierge anti' 'aiiiiitgiresigse '::.}':é*'h~'%he requirement of of ether :'nteres1fed.pers0§2s;--~...if _ _ . _ 'V '. f§L'} §f'>'§,.:*'c':i.<::£:z %;':7x(2jf .2§e(vi:i---.~:§;i:h Section Z}7(4j7 pdwer upon the L ¢;:ea;:e._ ' §fi:,éo:ie. V garoperiy without n":c:,%u:iaie of Seczien 5~A. Tiiese e;3r§3'a2z;S':€e¢:e"be invoked cmiy whera _ {he pi1r§03e..'- oj'v.§ei§uisiiion Cannot break {he sf a few weeks or 2220313313.

'EThe.rfef§:'e_, befere exeiuding the aﬁplieaiien ef V.§ee:iQra.T'u:E~4;5:, {he autheriiy eaneemezi mas: he j':;,Ei;z; fse;:€sjEe::2 ihai iime ef few weeke :3? 'i3f;e'§2i?;s iiiceiy :9 be iakea in C:;meiL:e:ing "'«.,_::::q:sir_;; gander Seeiéera 5% 2322133, in (ii? probabiéiiy, frassiraze éhe gubéﬁe purpese fez' which {and is propoeeci is be eequireci.

" .§ d Z779 "$8..

{vi} 'Hie saéésfaeéiorz of the Gesemnzeziie 0:': {he issue ef urgency is subjeezive bué isVu<:z:_ ﬁ eendiiiorz preeedené :9 {he exercise eff V under Section 12273} and the same eg:jin,'?3.eV's'x challenged on the ground Ehai fhe which {he private properiyj acquired is not 0, pubV£ic.4purpc._se'*a{ a§%:Va;~. Vsfhzczie the exercise of poweiviis u:::a:;e_d» fziueyi malafides or €hee"{z:}ihéf'é§ies eCiraeer'::aed did no: apply ..>'tE:e relevant ﬂzciers and I'€C{)§7€;3S:.._:". «. {vii}_" é-xe:?e:se;;:?Q:,é}er by the .1 7(1) daes not I:::§"es::ajI:V:V--,§fz 'exemsvion of Section 5A ief :}"zeVV }':::*:V._»:'{:z Cf which any persen :ni;:j_resi'eei._ irzfizzéid "e:<§m file ebjeeiion and is .em§i€§ed_ ii; Vﬁeard in suppori sf his ebfeeiien. use cf word "may" :32 sub se;::ie§§'*{é} Oj'Seeii0?: E? makes :1: eiear {hail ii . :?Le:_*e§gV.T'veV;éabZes the ﬁouernieerzz is ciireei iha: gfsoiizésiesis €f§€C§iG?7£ 5.1% weuid moi egepiy '*:§':<3":.f;E":e eases covered Léfidél' sazbseeiéen {E} 0:"

AA sf Seciiez: 5?, in ether zesreis, masking Seeéierz £754? is eat a neeessazg; eeneeméiani ejéfze €}2Z€?"C?;S€ efpewezj Hfgder Seeisjen E ?{2}. «xx

-2{§--

E3. Having ﬁiaﬁﬁ a subnﬁssion bef0r€~fi%::s.VCéi:;?€* V' that 'there? is :30 proposal :0 wid€r;'t'E1e.:'{>2é:§ i:1 ':;_i.€;}i')'iE 9;;;72d". 2008§ the respmxdents authorit/ieé. if; maké out: 21 Casa for urgency --iﬁ'~V:2O{}9';' 731:5' Co'q:'i:"i5"jn0t saying that them is gay €:S1:<;p';Ie§"-~.§n .ﬁhe.._aQ§;s11isiti0n matterg. If the need 'public purpose Crops up, the la.,§:d,__ Ca1f;"V3§£xvf;%5r§:' at any time, notmdthstargndifing er proposai in the real or substantial urgenﬁﬁrig Section 17 of the Land ACquisiti<«3i14_'AciL. V .,._%;§'4;'~ E'0rV'§x*&_:« ancther reasen 51:09, ths asquisition §)§<:;<:;§e:qi»'§:ig3 ."--a:$ m>i supgoriabie, The irnpugnsd €;~Qé}e::*::::§é§_:: i::_:?{iE.:', dafészd at Annexure B 505-3 :19': Shgw %:ha%fi'=§'[ ..__:é ~§:%i1praCti€3;bE€ 3:9 held Ssctisn 5%; ﬁzzquiryx . 'i'?":$ f;,:*a.i'i"7:%:é C0:r:g€sti{>:: an a gzariicuiar mad dses ﬁat ta}:-3 " . jgiégcs' <:>vs:m:igh::, '§'h§ E/raf§i<: CGE1§€S"£i0§} praégiem 13 " '' -»£:i'ea§€é «:s:.s'€:' éihfs m§,r:1i:,hs 21:16; yaarg. There couid 156 3:3

2);-

,&s! iI'i1p€?E€{i'\i'G ;'6qu,§r:3z:::€:1t ta widen the road. '7B:2Ej'é=:V?61a€S.f V' 301: iii: i:1t;i> the <:ai;e§;0ry Of <:xt:r'eg:é}y'--§>r<3;ssi::§;z u§'§§:%3I1V:Ev' public pu:*p<>s~s€ 01* neﬁd.

15. Heweveer. s:Ver1--.,_ ":x;hen " ._:h§ '~._a§€.:C{u§*siii0n "

preceedings is 21et_,. fcsf ~:v:§ij.i:st:fiabiy dispensing with the ﬁat propose ta imraiidate the :1Cqui$iA:io»'%fI:"&pVrQ§:3¢'éi:1§$ffﬁecause I am infoymed is alreaﬁy taken from is already ferrnéd, Cons§<i--.§:rin§Aesi and the Subsequent dex7e1op:;f::%r%§i¢s,v be put back.

; E6, 533 336 neticed that 89% Q5 tha land "--E_Qs;'5:ré Eﬁaxreé..;:irea5ijL?'é"€ceived the Campansaﬁon 3.3 per by ih€ Assistant C0§T1§ﬁiSSiQ§}€§' agd Egnzé n4j'f%i:€§:1i$iii€;n Qffiiteix 'E'§§w::.J;:: Ii weuid be "*%mj3r2:<::f;:;:%abie to quash i/ha &{?quiSi€§GEi pmceeéings ans} " :iir.eC,f%; {ﬁe GGaie1*:3_m€ni is ESSOVSZ" {he a:::<:*:3;;r:i5 frag: '£16 §§%'§'°SG33S Whe ifzaves rscsﬁreé Q19 <::>mp€ns::at%@:: amezgniﬁ ﬁfgféé 5: mg,

-7'?

, -

'L CGf1S§§€3§'3:§1f§: 9;}: 'éhzese gsrracttégtzii difficzgiiieg, _§_ {1d§°::Qg prepsse ti} igugzsh the acquisition prQC€€din§§s, ' E7. E1; the: (221135 Sf Ramni'i€IMa'i'3\{§1'3hzgfi§1»«.&V vs. State of Maharashtra 82, Onirs.

1 SCC :34, the Apex CQ:i»ft:V"'hg3.s hag: :C'é2:rt = acannmz interfétm with ﬁérge acgV:..:.iEé§'iiQ:1_.prahééesiingéé meyely on thﬁ making gut sf éL~§égAa§. Séi:/I/latiﬂi/ES? ihé irmerast §>:'"%:h.<;h Ear:-Ci' State have is be baianeteﬁ.?:vQ§:ai.§:':1:vf;g ihé ;§',C:;V§:'i§:ti:5n pmceedings is not tbs ' i§:)éers -- petitieners can be ﬁigxﬁey. In this regard, the Apex "Say in para EC} 0f the said judg:r1§:::t, :,;:::d.é,5: A V g{}. H A§3é;§fci>é'e pamirzg with ihis 6:386', we jA:A§2{ri§~:;'é: r:;eCe3saz"y :0 make :2 few sbservaiians ._«ré§é§f;'g?v;:z1~:;'E(}. Ecznzsi QCqL£,f,Si{{QfE, mzzceedings. {Eur C;§::z:';i% ' is new 3532532631905 zgpazfs an amixéiiius ;:%:f:§§;;:'c§::V2mve} ajgj' Q55 rzaund esanemic €é€ZU££3lC8§"T§€§2§I {:9 A ::'2$§»:§ <>a,:2" €3CQF"iG??1§g' Comggeiiiive {E26 wsrécﬁ mozriaeé, E/ifs; are azzxiazss :0 a3::,:'a:':?;j'G?e§g:2 dzfecz i?'E,Z}¢'3S§,?'?'?,€?'2f' :9 SE29 ??2€Z»L':'{fFLL£§?E e:=;::en:; We §r<;;§0ss3 M34- i?"2§€E'€S§L'S Cff _§LiS§.§,C€3 5:n& {he pzgbéie 27:'a:;eres::_ eoaieseee Tfzsegg are very afien; cane and the same; Even in ca Civéi Sufi. graniiizzg sf irgjuneiien e:j..<i>_:e;f;e;f' ' e. simiiar <:>rde:'s, more paréieuiarég inierleeuéergg nature, is equaiiy §§ViSCr€{ic)fl'€},?§;¥"~.:2'H€3 " _ eouris have :3 weigh the pubiie iif;:"e_:fes._z i=Aés--':r'_1¥'visv.._L H ihe privazee inéeresi whiie e2ce::i_Cz'si{zg p'é:;L:;ez9 "

under Arziele 226 4 ffecgeed diSC3'€€iO!"i€l?y powers. it n{ag;:e;7en beepefz iovﬁthe High C032': :0 <:ig_re£:*€;._ xfﬁads jZne§E'§gVAvV:hat Ehe acquisition _e_:v::i:z§;ei:i;:' 0:? of nan» eornpZicanee*u_)i£h ,§:;ér"r:e11Zeg§aE_V'%?ec§z§:£re§§iréféi that {he persorzs s_%i€:iZE "beweentiéled to Ca parti£4§:Za:;5" :0 be awarded as a ' I;:}zt _CaZeLLi§::iecE Certain percentage eQmg§e}éea§i(;n There are many ways sf"e:gjjbr0£in.g"a;p;3fcgf;ﬁ:a€e reiief med redressing a wrong; q:;as;;s::2,g i?:<:"V::eeC;uisi{ion pmeeedfng is 2:02:

on:;;"m:;o:;¢ qffedress. Ta wiig, ii is azliimaéeig ea of baianeing the eampeeéng énieresés. T. ii is neiéher passibée HO?' aaivésabie is ' sagrff 1/1%; vhepe and iraasi; sfefzai ihese eensieiezeziiasis mi: duéy barrge in mind by the Couris wfziie Eéeéﬁiéng with ehaiieﬁges {<3 ae::gL:§s§::°erz V ' " gsrsceedéngs.

E 1 x.) (Jr 3 28% if ?::h<:': 2z<:c;:,:§si:',i£:»n pr€)c€€d§::gs aré qL1a3E1€:_(_:i§'; i:he :r€3p<';:1de1":z';:~:» hzwe is start from the Scréich.

make them liabls is pay the c0mpensat_i@:":.. ths mark€€ vaiucé sf the pe'{:ti0n§:_rsi-i2.;%d'*aS of igsuance of 'ghe: fresh-.___ preff1§::_1i::.2zryT.'V":é.,{;fifica:i0f:._ Th€r€fOf€9 to balancé the iﬁbarties, E mauid the reiief {Hat by upholding a{§qL1.iSvif,iOI1:}.~/Egg. ':0 the market as an today. if the e':">'§? ____ " the awarﬁ in ths mean\};h1}.g;Aquashedg He shall pass a fresh Eaw takiﬁg ihe market araimifg' ﬁn ':Th€ fresh award shed} be passed wfiihérz iimét 3f 4 ma;/ziihs fmm :h€ dais Sf ihs §s~$é;;:.::::f:éé <it:3:*?;é%Eed cap}? sf éedafs §fﬁ€§1 };§.;.Vz3:<:<:<:::'<i§1:g1y§ éihe W§ii }3€'£ﬁ,iGﬂ$ are ﬁisggsseﬁ sf. §€d€I' as :0 {?OSi8.

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