Karnataka High Court
Rathnakara Acharya. K vs The Commissioner on 22 January, 2025
Author: M.G.S. Kamal
Bench: M.G.S. Kamal
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NC: 2025:KHC:2746
WP No. 26527 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE M.G.S. KAMAL
WRIT PETITION NO. 26527 OF 2023 (BDA)
BETWEEN:
RATHNAKARA ACHARYA. K.,
S/O. NARAYANA ACHARYA,
AGED ABOUT 75 YEARS,
R/AT NO. 415, SHOBHA RATNA,
KANAKAPURA ROAD, BALAJI LAYOUT,
VARAJARAHALLI, THALAGHATTAPURA,
BENGALURU-560 062.
...PETITIONER
(BY SRI. B.V. SHANKARA NARAYANA RAO SENIOR COUNSEL
FOR SRI. SUNDARESH H C., ADVOCATE)
AND:
1. THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
Digitally
signed by
T. CHOWDAIAH ROAD,
SUMA B N BANGALORE-560 020.
Location:
High Court
of Karnataka
2. DEPUTY SECRETARY-III
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
T. CHOWDAIAH ROAD,
BANGALORE-560 020.
...RESPONDENTS
(BY SRI. BASAVARAJA H.T.,ADVOCATE FOR R1 AND R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECTING THE RESPONDENT TO CONSIDER THE
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NC: 2025:KHC:2746
WP No. 26527 of 2023
REPRESENTATION FILED BY THE PETITIONER DATED
18/10/2019, AS PER ANNEXURE-F FOR ALLOTMENT OF SITE
BEARING NO. 2763/C, MEASURING 30 X 40, SITUATED AT HSR
1ST SECTOR LAYOUT IN FAVOUR OF THE PETITIONER, ON THE
BASIS OF THE RECOMMENDATION MADE BY THE EXECUTIVE
ENGINEER, DEPUTY SECRETARY AND SECRETARY AS PER THE
NOTE SHEET AT ANNEXURE-E AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE M.G.S. KAMAL
ORAL ORDER
Heard Sri.B.V.Shankar Narayana Rao, learned Senior counsel appearing along with Sri.Sundaresh H.C., learned counsel for petitioner and Sri.Basavaraja H.T., learned counsel for respondents 1 and 2.
2. The facts and circumstances adverted to hereunder unravel a shocking instance of fabrication and concoction of records at the hands of respondent-BDA obviously for cynical purposes of misleading the Courts of law with impunity regardless of consciousness of same leading to consequences of actions under the jurisdiction of contempt of Court and possible action for offences of perjury under the relevant law. The emboldenment of the officers vested with the statutory powers coupled with the public trust reposed in them in filing -3- NC: 2025:KHC:2746 WP No. 26527 of 2023 statements and affidavits on oath, firstly, alleging the other side of fabrication and concoction of documents and later, retracting and admitting the guilt, has the flabbergasting effect on the whole system wherein the executives are upto letting down the confidence and faith reposed in them both by judiciary and public at large.
3. Facts emanating in the present writ petition are as under:
a) Petitioner is before this Court with a grievance that he was earlier allotted a site bearing No.808, measuring 30x40ft situated at Gnanabharathi Layout, Block-1, (Valegerehalli) in terms of letter of allotment dated 31.05.2000 as per Annexure-A. It appears subsequently BDA had cancelled the original allotment on the purported premise of petitioner not paying the sital value within the stipulated time constraining the petitioner to file writ petition in W.P.No.17830/2006, which came to be allowed on 17.12.2007, directing the respondent to re-allot the said site and if the site was not available, to allot an alternate site in his favour.
Pursuant to the said direction and on deposit of the amount -4- NC: 2025:KHC:2746 WP No. 26527 of 2023 that was requisitioned by the respondent-BDA a lease cum sale agreement was also executed in his favour on 30.12.2008 and possession certificate also issued as per Annexures-B and C in respect of the aforesaid site. It appears aforesaid site which was allotted to the petitioner formed part of land in Sy.No.37/11 and 37/12 of Valegerehalli Village which came to be denotified by respondent-BDA in favour of the land owners. Consequently, the allotment that was made also stood effaced, resultant the petitioner made representation dated 22.02.2017 to respondent BDA to make allotment of an alternate site.
b) A report was called for by respondent-BDA through its Executive Engineer for the purpose of ascertaining the possibility of allotment of alternate site as sought for. It appears Executive Engineer after conducting spot inspection filed a report stating that the land in which the site was allotted to the petitioner having been denotified, and that petitioner would be entitled for alternate site and that the said matter was deliberated by the Committee in its meeting held on 05.03.2018 resulting in passing of a resolution identifying alternate site bearing No.2763/C measuring 30x40ft at HSR I Sector Layout in favour of the petitioner. -5-
NC: 2025:KHC:2746 WP No. 26527 of 2023
c) Petitioner produced a copy of the note sheet containing the aforesaid aspect of the matter as per Annexure-E. In furtherance to the aforesaid recommendations petitioner had made representation dated 18.10.2019 as per Annexure-F requesting the allotment of the said site No.2763/C as per recommendations made by the Execute Engineer. However the said representation did not see the light of the day.
d) Since the site which was earlier allotted formed part of land which resulted in denotification and since no alternate site was allotted despite the recommendations of the Executive Engineer in its resolution passed at Annexure-E. The petitioner has now approached this Court seeking following relief:
"Issue writ in the nature of mandamus directing the Respondent to consider the representation filed by the Petitioner dated:
18-10-2019, as per ANNEXURE-F for allotment of site bearing No.2763/C, measuring 30 x 40, situated at HSR 1st sector Layout in favour of the petitioner, on the basis of the recommendation made by the executive engineer, Deputy Secretary and Secretary as per the note sheet at ANNEXURE-E."
e) Objection statement has been filed by the respondent- BDA wherein at the outset it is alleged that the petitioner has suppressed the material facts and has produced concocted and -6- NC: 2025:KHC:2746 WP No. 26527 of 2023 fabricated office notes before this Court, particularly Annexure- E. It is pointed out that contents at paragraphs 135 to 140 of Annexure -E are totally different from the one found in the original documents. In justification of the same, respondent- BDA has furnished purported authentic and original office notes at Annexure-R-1. Thus, respondent authorities had made bold to seek dismissal of the petition on the ground of petitioner not approaching this Court with clean hands.
f) Rejoinder to said objections has been filed by the petitioner in which denying the allegations made by the respondent -BDA of petitioner producing concocted and fabricated documents, the petitioner has also produced Compact Disc bearing No.3 site No.808-107375 (3/i-808.COM- 107375) which was furnished by the respondent-BDA pursuant to the application made by the petitioner under the Right to Information Act.
g) While hearing the matter taking note of the serious allegations and counter allegations made by the parties this Court by order dated 16.01.2025 had directed the respondent- BDA to produce purported original records along with the -7- NC: 2025:KHC:2746 WP No. 26527 of 2023 Compact Disc. Accordingly, on 17.01.2025 one Mr.Umesh Deputy Secretary-1 was personally present along with the records. On hearing the matter further this Court directed him to file an affidavit along with Compact Disc and copies of the scanned documents of Compact Disc furnished by the petitioner which were furnished vide memo dated 23.04.2024. In furtherance to the said order an affidavit dated 20.01.2025, duly sworn to by said Mr.Umesh D.S., the Deputy Secretary-1 of the respondent-BDA is filed, which reads as under:
"1, Umesh. DS s/o Shivaraju, aged about 35 years, presently working as Deputy Secretary-1, Bengaluru Development Authority, Chowdaiah Road, Bengaluru, do hereby solemnly affirm and state on oath as follows-
1. I state that presently I am working as Deputy Secretary-1, from 26/06/2023 in Bengaluru Development.
2. I state that averments made in the present affidavit are as per the records maintained in the office of the BDA. I have looked into the scanned documents and the original file maintained in the office of the Deputy Secretary-I. Based on the said observation I have notice the following facts.
A. On:29/2/2024, the petitioner herein had given a representation to the BDA, seeking for documents under Right to Information Act 2005, requesting to supply of documents with regard to the site bearing No:808 situated at 1st Block, Gnanabharathi layout.-8-
NC: 2025:KHC:2746 WP No. 26527 of 2023 B. Pursuant to the application, the BDA has issued CD on 6/3/2024.
C. The scanned documents provided by the BDA in the said CD includes the note sheet produced by the petitioner at Annexure-E. D. The said CD also includes the note sheet produced by the BDA at Annexure-R-1.
F. Annexure-E note sheet was scanned on:
09/07/2021.
G. Annexure R-1 was scanned on:27/07/2021.
3. I state that the note sheet as submitted in Annexure R-1 is available in the original file maintained by the office of the BDA. Hence the present affidavit. The entire scanned copy is stored in the CD and produced along with the present affidavit for the kind perusal of this Hon'ble Court. The same may be taken on record in the interest of justice".
h) The contents of the aforesaid affidavit is contrary to the objections statement filed by the very same officer. At paragraph 2 of objections statement following is averred:
"2. It is submitted that the above writ petition is liable to be dismissed on the ground of suppressing the material facts and producing the concocted documents to this Hon'ble Court. Particularly the note sheet mentioned as Annexure-F is concocted and fabricated one therein, point No:135, 136, 137, 138, 139 & 140 are totally different with the original documents. The true copy of the note sheet containing from point No: 111 to 199 prepared by the BDA is -9- NC: 2025:KHC:2746 WP No. 26527 of 2023 herewith produced for the kind perusal of this Hon'ble Court and marked as Annexure-R-1. The petitioner has not approached this Hon'ble Court with clean hands. Hence, the petitioner is not entitled for the relief claimed by him mainly on suppressing of material facts and concocted documents".
i) A rejoinder to the said affidavit is also filed by the petitioner.
4. Perusal of the aforesaid affidavit filed by Deputy Secretary-1 and the rejoinder filed by the petitioner would indicate that the document at Annexure-E produced by the petitioner along with the Compact Disc is admitted by the respondent-BDA, even while claiming that the document produced at Annexure-R-1 to the statement of objections to be authentic one.
5. This contradictory stand taken by the BDA cannot be countenanced for, on repeated queries by this Court regarding the whereabouts of the original file containing the office notes produced by the petitioner at Annexure-E and the Compact Disc produced along with the memo dated 23.04.2024, the learned counsel for respondent-BDA pleads helplessness contending that the said file is not available except Compact Disc version of
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NC: 2025:KHC:2746 WP No. 26527 of 2023 the same as produced. This gives raise to serious questions about the manner in which respondent-BDA authorities have made false representation on oath before this Court which warrants an enquiry and detailed explanation by the respondent-BDA.
6. As noted above, respondent-BDA though initially disowned the contents of Annexure-E produced by the petitioner alleging the same to be fabricated and concocted one, later when called upon by this Court to produce the originals, has caused filing of the affidavit of its Deputy Secretary-I as extracted hereinabove. Contents of the said affidavit as noted in unequivocal and categoric terms admitted the respondent-BDA having issued the CD containing the note sheets produced by the petitioner at Annexure-E. Thus, the respondent-BDA and its representatives are blowing hot and cold on oath and have further failed to justify maintenance of two different note sheets in respect of the very same subject matter. No explanation is offered nor can there be any explanation in this regard. Necessary to juxtapose contents of Annexure-E produced by the petitioner and Annexure-R-1 produced by the respondent as under:
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NC: 2025:KHC:2746
WP No. 26527 of 2023
ANNEXURE-E ANNEXURE-R-1
131. ಸದ ಅಂಶಗಳನು ತಮ ಅವ ಾಹ ೆ ೆ ತರು ಾ, ಹಂ ೆ ಾರರ "131. ಅದರಂ ೆ ಮ ೊI ಪ Jೕ&ಸ?ಾ$, 8ಾನ+ಾರ* (ವಲ ೇರಹKL)
ೋ ೆ, ! ಾಂಕ:05.03.2018 ರಂದು ಜರು$ದ ಬದ& '(ೇಶನ ಹಂ ೆ ಬ9ಾವ:ೆ ೆ 1994 ರ&5 ಅMಸೂಚ ೆOಾ$ದುP, /ೆ@.ಎB.ಆD. ಬ9ಾವ:ೆ ೆ
ಸ)* ಸ+ೆಯ *ೕ-ಾ.ನ /ಾಗೂ ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು 1986 ರ&5 ಅMಸೂಚ ೆOಾ$ರುವQದ ಂದ, /ೆ@.ಎB.ಆD. EೆPÀÖD-1
(ಪ4ವ.) ರವರು ಸ&56ರುವ ಖ ತ ಅಳ ೆ ವರ!ಯಂ ೆ 8ಾನ+ಾರ* ಬ9ಾವ:ೆಯ 12.19x9.14)ೕ ಅಳ ೆಯ '(ೇಶನ ಸಂ<ೆ= 2763/6 ನು
1 ೇ ಹಂತ ಬ9ಾವ:ೆಯ 30*40 ಅ; ಅಳ ೆಯ '(ೇಶನ ಸಂ<ೆ=:808 ೆ> ಬದ& '(ೇಶನ(ಾ$ ಹಂ ೆ -ಾಡಲು ಬದ& '(ೇಶನ ಹಂ ೆ 'ಯಮ
ಬದ?ಾ$ /ೆ@.ಎB.ಆD. EೆPÀÖD-1 ಬ9ಾವ:ೆಯ 30*40 ಅ; ಅಳ ೆಯ 11(ಎ) ೆ ಅನುಗುಣ(ಾಗುವQ!®è".
'(ೇಶನ ಸಂ<ೆ=:2763/6 ನು ಬದ& '(ೇಶನವ ಾ $ ಹಂ ೆ -ಾಡುವ
ಬ ೆG -ಾನ= ಆಯುPÀÛgÀ C£ÀĪÉÆÃzÀ£É PÉÆÃgÀĪÀ §UÉÎ DzÉñÀ PÉÆÃj PÀqÀvÀ ªÀÄAr¹zÉ".
132) DzÀÄzÀjAzÀ §zÀ° ¤ªÉñÀ£À ºÀAaPÉ ¸À«Äw ¸À¨sÉAiÀÄ wêÀiÁð£ÀzÀAvÉ
132) ªÉÄðéZÁgÀPÀgÀÄ 05/03/2018 ರ ಬದ& '(ೇಶನ ಹಂ ೆ ಸ)*ಯ ºÀAaPÉzÁgÀgÁzÀ ²æà gÀvÁßPÀgï DZÁAiÀÄð gÀªÀjUÉ ªÀÄÆ®ªÁV ºÀAaPÉ ಸ+ೆಯ *ೕ-ಾ.ನವನು ಹಂ ೆ ಾರರ ಮನU /ಾಗೂ ಾಯ.0ಾಲಕ ªÀiÁrgÀĪÀ eÁÕ£À¨Ás gÀw 1£Éà ¨ÁèPï (ªÀ®UÉÃgÀºÀ½î) §qÁªÀuÉAiÀÄ 1994 gÀ ಅ2ಯಂತರರು 'ೕ;ರುವ ವರ! ಮತು ಾನೂನು ಅM ಾ ಗಳ C¢ü¸ÀÆZÀ£ÉAiÀÄ°è gÀa¹zÀ §qÁªÀuÉ 30*40 Cr C¼ÀvÉAiÀÄ ¤ªÉñÀ£À ¸ÀASÉå 808 PÉÌ CzÉà CxÀªÁ £ÀAvÀgÀzÀ §qÁªÀuÉAiÀÄ°è §zÀ° ¤ªÉñÀ£À ºÀAaPÉ ಅ20ಾVಯವನು ದಯUಟುX ಪYಾಂಭ ಸಲು ೋ ೆ. ªÀiÁqÀ®Ä PÁAiÀÄð¥Á®PÀ C©üAiÀÄAvÀgÀgÀÄ (¥À²ÑªÀÄ)gÀªÀjUÉ C£Ë¥ÀZÁjPÀ n¥ÀàtÂAiÀÄ£ÀÄß PÀ¼ÀÄ»¸À®Ä ªÀiÁ£Àå DAiÀÄÄPÀÛPÀgÀ DzÉñÀ PÉÆÃj PÀqÀvÀªÀ£ÀÄß ಈ ಪVಕರಣದ&5 JVೕ.ರ ಾ ಕD ಆ\ಾಯ. ರವ ೆ 8ಾನ+ಾರ* 1 ೇ ªÀÄAr¹zÉ.
]ಾ5^ ಬ9ಾವ:ೆ ಹಂ ೆ -ಾ; ! ಾಂಕ 31/12/2008 ರಂದು ಗು* ೆ «µÀAiÀÄ ¤ªÁðºÀPÀgÀÄ /ಾಗೂ -ಾYಾಟ ಒಪ`ಂದ ಪತV ೊಂ ಾa6 EಾbMೕನ ಪತV ªÉÄðéZÁgÀPÀgÀÄ. 'ೕಡ?ಾ$ರುತ ೆ. ಸದ '(ೇಶನ ಸಂ<ೆ= 808 ಅಧ. +ಾಗವQ
133) ಉಪ ಾಯ.ದJ.-1) ; ೋdeೈ ಆ$ರುವQ ಾ$ ಪQಟ 108 ರ&5 ಸ/ಾಯಕ ಾಯ.0ಾಲಕ ಕಂ; ೆ 126 ಂದ 132 ರವYೆ$ನ ಪVEಾವ ೆಯನು ತಮ ಅವ ಾಹ ೆ ೆ ತರು ಾ, ಅ2ಯಂತರರು ವರ! 'ೕ;ರು ಾYೆ ನಂತರ ! ಾಂಕ 05/03/2018 ರ 8ಾನ+ಾರ* (ವಲ ೇರಹKL) ಬ9ಾವ:ೆ ೆ 1994 ರ&5 ಅMಸೂಚ ೆOಾ$ದುP, /ೆ@.ಎB.ಆD.
ಬ9ಾವ:ೆ ೆ 1986 ರ&5 ಅMಸೂಚ ೆOಾ$ರುವQದ ಂದ, /ೆ@.ಎB.ಆD. EೆಕXD-1 ಬದ& '(ೇಶನ ಹಂ ೆ ಸ)*ಯ ಸ+ೆಯ&5 ಅ ೇ ಅಥ(ಾ ನಂತರ ಬ9ಾವ:ೆಯ 12.19x9.14 )ೕ ಅಳ ೆಯ '(ೇಶನ ಸಂ<ೆ= 2763/6 ನು ಬದ& ಬ9ಾವ:ೆಯ&5 ಬದ& '(ೇಶನ ಹಂ ೆ -ಾಡಲು *ೕ-ಾ.ನ(ಾ$ರುತ ೆ '(ೇಶನ(ಾ$ ಹಂ ೆ-ಾಡಲು ಬದ& '(ೇಶನ ಹಂ ೆ 'ಯಮ 11(ಎ) ೆ (ಪQಟ 109 ರ&5) ) ಅನುಗುಣ(ಾಗುವQ!ಲ5.
134) ಹಂ ೆ ಾರYಾದ JVೕ. ರ ಾ ಕD ಆ\ಾಯ. ರವ ೆ ಮೂಲ(ಾ$ ಹಂ ೆ -ಾ;ರುವ ಕಂ; ೆ 118 ರ&5 *K6ರುವಂ ೆ ಉಪ ಾಯ.ದJ.-3 ರವರು 11(ಎ) ೆ 8ಾನ+ಾರ* 1 ೇ ]ಾ5^ (ವಲ ೇರಹKL) ಬ9ಾವ:ೆಯು 1994 ರ ಅMಸೂಚ ೆಯ&5 ರ 6ದ ಅನುಗುಣ(ಾ$ರುವQ ಾ$ ಕಂಡುಬಂ!ರುತ ೆ ಎಂದು ವರ! -ಾ;ರು ಾYೆ. ಬ9ಾವ:ೆ 30x40 ಅ; ಅಳ ೆಯ '(ೇಶನ ಸಂ<ೆ= 808 ೆ> ಬದ& '(ೇಶನ ಹಂ ೆ ಸ)* ಸ+ೆಯ *ೕ-ಾ.ನದಂ ೆ ಅ ೇ ಅಥ(ಾ ನಂತರದ ಬ9ಾವ:ೆಯ&5 ಬದ& '(ೇಶನ ! ಾಂಕ 05/03/2018 ರಂದು ಜರು$ದ ಬದ& '(ೇಶನ ಹಂ ೆ ಹಂ ೆ-ಾಡಲು ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು (ಪJiಮ) ರವ ೆ ಅ ೌಪ\ಾ ಕ ಸ)*ಯ ಸ+ೆಯ *ೕ-ಾ.ನದಂ ೆ ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು dಪ`kಯನು ಕಳlmಸಬಹು ಾ$ದುP, -ಾನ= ಆಯುಕರವರ ಆ ೇಶ ೋ ಕಡತವನು (ಪ4ವ.) ರವರು ಸ&56ರುವ ವರ!ಯಂ ೆ ಕಂ; ೆ 131 ರ ಬ ೆG ಮುಂ!ನ ಸ&56 ೆ. ಸೂಕ ಆ ೇಶ ಾ>$ ೋರಲು -ಾನ= ಆಯುಕರವರ ಆ ೇಶ ಾ>$ ೋ ಮಂ;6zÉ
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NC: 2025:KHC:2746 WP No. 26527 of 2023
133.G¥ÀPÁAiÀÄðzÀ²ð-1) 135) §zÀ° ¤ªÉñÀ£À ºÀAaPÉ ªÀiÁqÀĪÀ §UÉÎ vÀ¥À²Ã®Ä ¥ÀnÖ.
134. ಪQಟ 109-110 ರ&5ನ ಬದ& '(ೇಶನ ಹಂ ೆ ಸ)* ಸ+ೆಯ PÀæA. ºÀAaPÉzÁgÀgÀ/RjâzÁgÀgÀ ºÀAaPÉAiÀÄ §UÉÎ ¥ÀÆt𠫪ÀgÀUÀ¼ÀÄ ¸ÀASÉå ºÉ¸ÀgÀÄ ªÀÄvÀÄÛ EvÀgÉ ನಡವKಗಳನು , ಹಂ ೆ ಾರYಾದ JVೕ ೆ. ರ ಾ ಕD ಆ\ಾಯ. ರವರ ªÀiÁ»w ಮನU, ಾಯ.0ಾಲಕ ಅ2ಯಂತರರ ವರ! ಮತು ಾನೂನು 1 ºÀAaPÉzÁgÀgÀ/RjâzÁgÀgÀ ²æà gÀvÁßPÀgï DZÁAiÀÄð ºÉ¸ÀgÀÄ ಅM ಾ ಗಳ ಅ20ಾVಯವನು ಅವ?ೋoಸಲು ೋ ೆ. 2. »A¢£À ¤ªÉñÀ£À ¸ÀASÉå 808
3. »A¢£À C¼ÀvÉ 30*40 ZÀ.Cr
4. »A¢£À §qÁªÀuÉAiÀÄ eÁÕ£À¨Ás gÀw 1£Éà ¨ÁèPï (ªÀ®UÉÃgÀºÀ½î)
135. JVೕ ೆ.ೆ ರ ಾ ಕD ಅ\ಾDಯ ಅ\ಾDಯ ರವ ೆ 8ಾನ+ಾರ* 1 ೇ ]ಾ5^ ºÉ¸ÀgÀÄ ವಲ ೆYೆಹKL) (ವಲ ೆYೆಹKL ៧ 30'X40' C¼ÀvÉAiÀÄ ¤ªÉñÀ£À ¸ÀASÉå: 808 ¢£ÁAPÀ 31.5.2000 5. C¢ü¸ÀÆZÀ£ÉAiÀÄ ¢£ÁAPÀ C¢ü¸ÀÆZÀ£ÉAiÀÄ ¢£ÁAPÀ 23.12.1988 ªÀÄvÀÄÛ ºÀAaPÉ ¥ÀvÀæ ºÀAaPÉ ¥ÀvÀæ ¢£ÁAPÀ 31.05.2000 ಹಂ ೆOಾ$ದುP ! ಾಂಕ:
ಾಂಕ 31.12.2008 ರಂದು ಗು* ೆ /ಾಗೂ -ಾYಾಟ ºÉÆgÀr¸À¯ÁzÀ ¢£ÁAPÀ ಒಪ`ಂದಪತV ೋಂ ಾa6 EಾbMೕನಪತV 'ೕಡ?ಾ$ರುತzÉ 'ೕಡ?ಾ$ರುತ . ಹಂ ೆ ಾರರ 6. UÀÄwÛUÉ ºÁUÀÆ ªÀiÁgÁl 31.12.2008 M¥ÀàAzÀ ¥ÀvÀæªÀ£ÀÄß ಮನU /ಾಗೂ ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು ವರ!ಯಂ ವರ!ಯಂ ೆ ಸದ 7. ¸Áé¢üãÀ ªÀÄvÀÛ ¤ÃqÀ¯ÁzÀ 31.12.2008
8. ¢£ÁAPÀ ±À ÄzÀÞPÀæAiÀÄ ¥ÀvÀæzÀ -
'(ೇಶನದ ಅಧ. +ಾಗವQ r- ೊdeೈ ಆ$ರುವ ಸ(ೆ. ನಂ.
ನಂ 37/12 ರ £ÉÆAzÁ¬Ä¹zÀ ¢£ÁAPÀ ಜ)ೕ'ನ&5 ಬರು*ರುವ m ೆ ?ೆಯ&5 ! ಾಂಕ:
ಾಂಕ 5.3.2018 ರಂದು ನ9ೆದ 9 §zÀ° ¤ªÉñÀ£À ºÀAaPÉ ºËzÀÄ (PÀqÀvÀzÀ §®¨sÁUÀ ¥ÀÄl 83) ಬದ& '(ೇಶನ ಹಂ ೆ ಸ)* ಸ+ೆಯ ನಡವKಗಳ&5 ಾನೂನು ªÀiÁqÀĪÀAvÉ ªÀÄ£À«AiÀÄ£ÀÄß ¸À°è¸À¯ÁVzÉAiÉÄÃ?
ಅM ಾ ಗಳl,
ಗಳl ಉಪ ಆಯುಕರು ಭೂEಾb)
ಭೂEಾb
(ಭೂEಾb /ಾಗೂ ಸಂಬಂಧಪಟX
10. §zÀ° ¤ªÉñÀ£À ºÀAaPÉ ¸ÀzÀj ¸ÀªÉð £ÀA 37/11 gÀ d«ÄãÀÄ "r"
ಅ2ಯಂತರ ಂದ ಸ`ಷX ಅ20ಾVಯವನು ಪ9ೆದು ಅ ೇ ಅಥ(ಾ ನಂತರದ ªÀiÁqÀ®Ä PÁgÀtªÉãÀÄ £ÉÆÃn¥ÉÊ DVgÀĪÀÅzÁV w½¹ §zÀ°
¤ªÉñÀ£ÀªÀ£ÀÄß ºÀAaPÉ ªÀiÁqÀĪÀAvÉ
ಬ9ಾವ:ೆಯ&5 ಬದ& '(ೇಶನ ಹಂ ೆ -ಾಡಲು wêÀiÁð¤¸À¯ÁVgÀÄvÀÛzÉ PÉÆÃjgÀÄvÁÛgÉ.
(¥ÀÄl 109-110) 11 §zÀ° ¤ªÉñÀ£À ºÀAaPÉ ¢£ÁAPÀ:05.03.2018gÀ §zÀ° ¤ªÉñÀ£À
¸À«Äw £ÀqÀĪÀ½AiÀÄ ºÀAaPÉ ¸À«Äw £ÀqÀĪÀ½AiÀÄAvÉ (¥ÀÄl
136. ಬದ& '(ೇಶನ ಹಂ ೆ ಸ)* ಸ+ೆಯ ¢£ÁAPÀ ªÀÄvÀÄÛ ¥ÀÄl ¸ÀASÉå 109 & 110
¸ÀASÉå
*ೕ-ಾ.ನದ m ೆ ?ೆಯ&5 ಹಂ ೆ ಾರರು /ೆ@.ಎB.ಆD. 12 AiÀiÁªÀ §qÁªÀuÉAiÀÄ°è ºÉZï.J¸ï.Dgï ¸ÉPÀÖgï-1
§zÀ° ¤ªÉñÀ£À ºÀAaPÉ
EೆಕXD-1 ರ ಬ9ಾವ:ೆಯ&5ನ 30'*40' ಆಳ ೆಯ '(ೇಶನ ªÀiÁqÀĪÀAvÉ PÉÆÃjgÀÄvÀÛgÉ?
(¸ÀªÀÄPÁ°Ã£À/£ÀAvÀgÀzÀ/ºÀ¼É
ಸಂ<ೆ= 2763/C ನು ಬದ& '(ೇಶನ(ಾ$ ಹಂ ೆ §qÁªÀuÉ
13 §zÀ° ¤ªÉñÀ£À ¸ÀASÉå 2763/¹ 12.19*9.14= MlÄÖ 111.41
-ಾಡುವಂ ೆ ೋ ದುP ಕಡತದ&5ನ ಪQಟ 121 ರ ªÀÄvÀÄÛ C¼ÀvÉ ZÀ.«ÄÃ
14 PÉÆÃjPÉAiÀÄ£ÀÄß ¤AiÀĪÀÄ ¤AiÀĪÀÄ 11(J) UÉ
ಅMಸೂಚ ೆ ಪdXಯಂ ೆ ಹಂ ೆ ಾರ ೆ ಮೂಲತಃ 11(J) gÀ ¥ÀæPÁgÀ C£ÀÄUÀÄtªÁVgÀĪÀÅ¢®è.
¥ÀjUÀt¸À§ºÀÄzÉÃ?
ಹಂ ೆ -ಾಡ?ಾ$ದP 8ಾನ+ಾರ* §qÁªÀuÉAiÀÄÄ ¢£ÁAPÀ 15. µÀgÁ ¸ÀzÀj ¤ªÉñÀªÀ£ÀÄß gÀa¹gÀĪÀ ¸ÀªÉð
23.12.1988, 10.03.2000 50 gÀ°è C¢ü¸Æ
À ZÀ£ÉAiÀiÁVzÀÄÝ £ÀA37/11 gÀ d«ÄãÀÄ "r" £ÉÆÃn¥ÉÊ
DVgÀĪÀÅzÀjAzÀ ¤ªÉñÀ£ÀzÀ CzsÀð¨sÁUÀªÀÅ ನಂತರದ&5 /ೆ@.ಎB.ಆD. ಬ9ಾವ:ೆಯು ¢£ÁAPÀ ºÉÆÃVgÀĪÀÅzÁV w½¹gÀĪÀÅzÀjAzÀ CfðzÁgÀgÀÄ PÉÆÃjgÀĪÀ ¤ªÉñÀ£ÀªÀÅ 02.04.1998, 28.08.2000 ರ&5 '(ೇಶನ ಹಂ ೆಯ ¤AiÀĪÀÄ 11(J) C£ÀÄUÀÄtªÁVgÀĪÀÅ¢®èªÁzÀÝjAzÀ, §zÀ° UÉ ¤ªÉñÀ£À ºÀAaPÉ ¸À«Äw ¸À¨ÉsAiÀÄ ಅMಸೂಚ ೆOಾ$ರುವQದು ಕಂಡುಬಂ!ದುP /ೆ@.ಎB.ಆD. wêÀiÁð£ÀzÀAvÉ CzÉà CxÀªÁ £ÀAvÀgÀzÀ §qÁªÀuÉAiÀÄ°è §zÀ° ¤ªÉñÀªÀ£ÀÄß ಹಂ ೆ ಾರರು ಬದ&Oಾ$ ಹಂ ೆ -ಾಡಲು ೋ ರುವ ºÀAaPÉ ªÀiÁqÀ®Ä PÁAiÀÄð¥Á®PÀ C©üAiÀÄAvÀgÀgÀÄ (¥À²ÑªÀÄ)gÀªÀjAzÀ F-
/ೆ@.ಎB.ಆD. ಬ9ಾವ:ೆಯ '(ೇಶನವQ ಹಂ ೆ RavÀ C¼ÀvÉ ªÀgÀ¢ ¥ÀqÉAiÀÄ®Ä C£Ë¥ÀZÁjPÀ n¥ÀàtÂAiÀÄ£ÀÄß PÀ¼À¸ÀÄ»¸À®Ä 'ಯ-ಾವK 11(ಎ) ೆ ಅನುಗುಣ(ಾ$ರುವQ ಾ$ DzÉñÀ PÉÆÃjzÉ. ಕಂಡುಬಂ!ರುತ ೆ.
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NC: 2025:KHC:2746 WP No. 26527 of 2023
139) ªÀiÁ£ÀåPÁAiÀÄðzÀ²ð
137. ಸsಳ ಪ Jೕಲ ೆ -ಾ;ರುವ ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು
140) ಕಂ; ೆ 126 ಂದ 138 ರ ವYೆ ೆ ಾಖ?ಾ$ರುವ dಪ`kಯನು ದಯUಟುX /ೆ@.ಎB.ಆD.EೆಕXD-1 gÀ §qÁªÀuÉAiÀÄ°è 12.19* 9.14 «Äà ಪYಾಂಭ ಸಲು ೋ ೆ. ಇ ೊಂದು 8ಾನ+ಾರ* (ವಲ ೇರಹKL) 1 ೇ ]ಾ5^ C¼ÀvÉAiÀÄ ¤ªÉñÀ£À ¸ÀASÉå. 2763/C <ಾ&aರುವQ ಾ$ *K6 ಬ9ಾವ:ೆaಂದ /ೆ@.ಎB.ಆD.ಬ9ಾವ:ೆಯ&5 ಬದ& '(ೇಶನ 'ೕಡುವ ಪVಕರಣ(ಾ$ರುತ ೆ.
ಬ9ಾವ:ೆ ನtೆಯ&5 ಅಳವ;6ರುವ ಬ ೆG ಗು*.6 ವರ!uಂ! ೆ ಕಂ; ೆ 118ರ&5 ಉಪ ಾಯ.ದJ.ಯವರು ಬದ& '(ೇಶನ ಪVEಾವ ೆಯು 11(ಎ) ೆ ಖ ತ ಅಳ ೆ ವರ!ಯನು 'ೕ;ರು ಾYೆ (ಪQಟ 114 - 116 ). ಪQಟ ಅನುಗುಣ(ಾ$ ೆzಂದು *K6ರು ಾYೆ. 115 ರ&5ನ ಬ9ಾವ:ೆ ನtೆಯಂ ೆ /ೆ@.ಎB.ಆD. EೆಕXD-1 ರ ಬ9ಾವ:ೆಯ '(ೇಶನ ಸಂ<ೆ= 2763/C ! ಾಂಕ: 10.01.2001 ರ
-ಾನ= ಆಯುಕರ ಆ ೇಶದಂ ೆ ಬ9ಾವ:ೆ ನtೆಯ&5 ಅಳವ;6ರುವQದನು ಾಣಬಹು ಾ$ ೆ.
138. ಹಂ ೆ ಾರರು ಬದ&Oಾ$ ೋ ರುವ /ಾಗೂ ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು 'ೕ;ರುವ ವರ!ಯಂ ೆ /ೆ@.ಎB.ಆD.EೆಕXD-1 ರ ಬ9ಾವ:ೆಯ '(ೇಶನ ಸಂ<ೆ= 2763/C ಅಗರ ಾVಮದ ಸ(ೆ. ನಂ. 146 ರ&5 ಬರು*ದುP ಈ '(ೇಶನUರುವ ಜ)ೕ'ನ Iೕ?ೆ OಾವQ ೇ ಮೂಲzÁªÉ ಅಥ(ಾ v ಅw. ]ಾo ಇರುವQದು ಕಂಡುಬರು*ಲ5(ೆಂದು ಾನೂನು ಅM ಾ ಗಳl ಅ20ಾVಯ 'ೕ;ರು ಾYೆ (ಕಂ; ೆ 105-107).
ಆದುದ ಂದ, ಬದ& '(ೇಶನ ಹಂ ೆ ಸ)* ಸ+ೆಯ *ೕ-ಾ.ನವನು , ಾನೂನು ಅ20ಾVಯವನು ಅವ ಾಹ ೆ ೆ ತರು ಾ, ಹಂ ೆ ಾರರ ೋ ೆಯ IೕYೆ ೆ ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು 'ೕ;ರುವ ೈಬರಹದ
RavÀ C¼ÀvÉ ವರ!ಯAvÉ ºÉZï.ಎB.ಆD. EೆPÀÖgï-1 ರ ಬ9ಾವ:ೆಯ '(ೇಶನ ಸಂ<ೆ= 2763/C ನು ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು(ಪ4ವ.) ರವ ಂದ ಇ-ಖ ತ ಅಳತ ವರ!ಯನು ಪ9ೆದು, JVೕ ರ ಾ ಕD ಆ\ಾಯ. ರವ ೆ ಬದ& '(ೇಶನವ ಾ $ ಹಂ ೆ -ಾಡುವ ಬ ೆG ಆ ೇಶ ೋ ಮಂ;6 ೆ.
Uಷಯ '(ಾ.ಹಕರು
139. 139 )ಉಪ ಾಯ.ದJ.-1) ಕಂ; ೆ 134 ಂದ 139 ರವYೆ$ನ ಪVEಾವ ೆಯನು ತಮ ಅವ ಾಹ ೆ ೆ ತರು ಾ, ಹಂ ೆ ಾರYಾದ JVೕ ೆ. ರ ಾ ಕD ಅ\ಾಯ. ರವ ೆ 8ಾನ+ಾರ* 1 ೇ ]ಾ5^ (ವಲ ೇರಹKL) ಬ9ಾವ:ೆಯ&5 30x40 ಅ; ಅಳ ೆಯ '(ೇಶನ ಸಂ<ೆ= 808 ರ ಬದ& ೆ ಹಂ ೆ ಾರರ ೋ ೆಯ IೕYೆ ೆ ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು ಪQಟ 117-118 ರ&5 'ೕ;ರುವ ೈಬರಹದ ಖ ತ ಅಳ ೆ ವರ!ಯಂ ೆ /ೆ@.ಎB.ಆD. EೆPÀÖgï-1 ರ ಬ9ಾವ:ೆಯ '(ೇಶನ ಸಂ<ೆ= 2763/6 ನು ಮ ೊI ಾಯ.0ಾಲಕ ಅ2ಯಂತರರು(ಪ4ವ.) ರವ ಂದ ಇ-ಖ ತ ಅಳ ೆ ವರ!ಯನು ಪ9ೆದು 'ಯ-ಾನುEಾರ ಹಂ ೆ ಾರYಾದ JVೕ ೆ. ರ ಾ ಕD ಆ\ಾಯ. ರವ ೆ ಹಂ ೆ-ಾಡಲು -ಾನ= ಆಯುಕರವರ ಆ ೇಶ ೋ ಕಡತವನು ಮಂ;6 ೆ.
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NC: 2025:KHC:2746 WP No. 26527 of 2023 PÀæA. ºÀAaPÉzÁgÀgÀ/RjâzÁgÀgÀ ºÀAaPÉAiÀÄ §UÉÎ ¥ÀÆt𠫪ÀgÀUÀ¼ÀÄ ¸ÀASÉå ºÉ¸ÀgÀÄ ªÀÄvÀÄÛ EvÀgÉ ªÀiÁ»w 1 ºÀAaPÉzÁgÀgÀ/RjâzÁgÀgÀ ²æà gÀvÁßPÀgï DZÁAiÀÄð ºÉ¸ÀgÀÄ 2. »A¢£À ¤ªÉñÀ£À ¸ÀASÉå 808
3. »A¢£À C¼ÀvÉ 30*40 ZÀ.Cr
4. »A¢£À §qÁªÀuÉAiÀÄ eÁÕ£À¨sÁgÀw 1£Éà ¨ÁèPï (ªÀ®UÉÃgÀºÀ½î) ºÉ¸ÀgÀÄ
5. C¢ü¸ÀÆZÀ£ÉAiÀÄ ¢£ÁAPÀ C¢ü¸ÀÆZÀ£ÉAiÀÄ ¢£ÁAPÀ 23.12.1988 ªÀÄvÀÄÛ ºÀAaPÉ ¥ÀvæÀ ºÀAaPÉ ¥ÀvÀæ ¢£ÁAPÀ 31.05.2000 ºÉÆgÀr¸À¯ÁzÀ ¢£ÁAPÀ
6. UÀÄwÛUÉ ºÁUÀÆ ªÀiÁgÁl 31.12.2008 M¥ÀàAzÀ ¥Àvæª À À£ÄÀ ß
7. ¸Áé¢üãÀ ªÀÄvÀÛ ¤ÃqÀ¯ÁzÀ 31.12.2008
8. ¢£ÁAPÀ ±À ÄzÀÞPÀæAiÀÄ ¥ÀvæzÀ À -
£ÉÆAzÁ¬Ä¹zÀ ¢£ÁAPÀ 9 §zÀ° ¤ªÉñÀ£À ºÀAaPÉ ºËzÀÄ (PÀqÀvÀzÀ §®¨sÁUÀ ¥ÀÄl 83) ªÀiÁqÀĪÀAvÉ ªÀÄ£À«AiÀÄ£ÀÄß ¸À°è¸À¯ÁVzÉAiÉÄÃ?
10. §zÀ° ¤ªÉñÀ£À ºÀAaPÉ ¸ÀzÀj ¸ÀªÉð £ÀA 37/11 gÀ d«ÄãÀÄ "r"
ªÀiÁqÀ®Ä PÁgÀtªÉãÀÄ £ÉÆÃn¥ÉÊ DVgÀĪÀÅzÁV w½¹ §zÀ° ¤ªÉñÀ£ÀªÀ£ÀÄß ºÀAaPÉ ªÀiÁqÀĪÀAvÉ PÉÆÃjgÀÄvÁÛgÉ.
11 §zÀ° ¤ªÉñÀ£À ºÀAaPÉ ¢£ÁAPÀ:05.03.2018gÀ §zÀ° ¤ªÉñÀ£À
¸À«Äw £ÀqÄÀ ªÀ½AiÀÄ ºÀAaPÉ ¸À«Äw £ÀqÀĪÀ½AiÀÄAvÉ (¥ÀÄl
¢£ÁAPÀ ªÀÄvÀÄÛ ¥ÀÄl ¸ÀASÉå 109 & 110
¸ÀASÉå
12 AiÀiÁªÀ §qÁªÀuÉAiÀÄ°è ºÉZï.J¸ï.Dgï ¸ÉPÀÖgï-1
§zÀ° ¤ªÉñÀ£À ºÀAaPÉ
ªÀiÁqÀĪÀAvÉ PÉÆÃjgÀÄvÀÛgÉ?
(¸ÀªÀÄPÁ°Ã£À/£ÀAvÀgÀzÀ/ºÀ¼É
§qÁªÀuÉ
13 §zÀ° ¤ªÉñÀ£À ¸ÀASÉå 2763/¹ 12.19*9.14= MlÄÖ 111.41
ªÀÄvÀÄÛ C¼ÀvÉ ZÀ.«ÄÃ
14 PÉÆÃjPÉAiÀÄ£ÀÄß ¤AiÀĪÀÄ ¤AiÀĪÀÄ 11(J) UÉ
11(J) gÀ ¥ÀæPÁgÀ C£ÀÄUÀÄtªÁVgÀĪÀÅ¢®è.
¥ÀjUÀt¸À§ºÀÄzÉÃ?
15. µÀgÁ ¸ÀzÀj ¤ªÉñÀªÀ£ÄÀ ß gÀa¹gÀĪÀ ¸ÀªÉð
£ÀA37/11 gÀ d«ÄãÀÄ "r" £ÉÆÃn¥ÉÊ
DVgÀĪÀÅzÀjAzÀ ¤ªÉñÀ£ÀzÀ CzsÀð¨sÁUÀªÀÅ ºÉÆÃVgÀĪÀÅzÁV w½¹gÀĪÀÅzÀjAzÀ ºÉZï.J¸ï.Dgï §qÁªÀuÉAiÀÄ°è §zÀ° ¤ªÉñÀ£ÀªÀ£ÀÄß E-RavÀ C¼ÀvÉ ªÀgÀ¢ ¥ÀqÉzÀÄ ºÀAaPÉ ªÀiÁqÀ§ºÀÄzÁVgÀÄvÀÛzÉ.
7. Perusal of the aforesaid office notes maintained by the respondent-BDA leaves no doubt that deliberate efforts have been made by the concerned persons who are at the helm of affairs to work for cross purposes. Office notes at Annexure-E which is now admitted to be true and authentic copy not only identifies alternate sites but recommends allotment of the same. While the office notes at Annexure-R-2 are in the
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NC: 2025:KHC:2746 WP No. 26527 of 2023 contrary tone. Authority like BDA which is entrusted with the huge task for the public at large cannot be expected to be so casual and reckless in maintaining the records giving rise to possibility of conflicting consequences.
''Power vested by the State in a Public Authority should be viewed as a trust coupled with duty to be exercised in a larger public and social interest. Power is to be exercised strictly adhering to the statutory provisions and fact situation of the case.
"Public Authorities cannot play fast and loose with the powers vested with them". A decision taken in arbitrary manner contradicts principles of legitimate expectation. An authority is under a legal obligation to exercise the power reasonably and in good faith to effectuate the purpose for which powers stood conferred. (Noida Entrepreneurs Association Vs Noida and others-W.P.(Civil) No.150/1997 reported in (2011)6 SCC 508). ''
8. This Court takes serious exception with regard to the above matter. The officer not less than the Commissioner of BDA is required to look into the matter and initiate the enquiry into the same and shall file the action taken report to this Court.
9. Notwithstanding the contradictory stands taken by the respondent-BDA as above; now that in the affidavit dated 20.01.2025 filed by the Deputy Secretary-1 admitting the notings found at Annexure-E in which the committee has
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NC: 2025:KHC:2746 WP No. 26527 of 2023 recommended allotment of site No.2763/C to the petitioner, the matter is set at rest to the extent of entitlement of the petitioner for an alternate site. Resultant, the respondent-BDA shall take necessary steps in allotting the said site to the petitioner.
Accordingly following:
ORDER
(a) Respondent -BDA is directed to ensure identification of the property mentioned in its office note found at Annexure-E as extracted hereinabove and shall undertake all process required for allotment of the said site in favour of the petitioner within an outer limit of fifteen days from the date of receipt of certified copy of this order.
(b) For the reasons mentioned in paragraphs 4, 5, 6 and 7 above, the Commissioner, BDA shall file a status report regarding the enquiry as directed thereunder.
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NC: 2025:KHC:2746 WP No. 26527 of 2023
(c) The report of compliance with regard to above directions be filed on or before 28.02.2025 before this Court.
Petition is disposed of accordingly.
Sd/-
(M.G.S. KAMAL) JUDGE SBN List No.: 1 Sl No.: 54