H N Basavaraju S/O Mulekere Ningappa vs The State Of Karnataka on 8 April, 2011

[Cites 0, Cited by 3]
Karnataka High Court

H N Basavaraju S/O Mulekere Ningappa vs The State Of Karnataka on 8 April, 2011

Bench: V.G.Sabhahit, B.Manohar

ﬁx' THE HIGH COURT SF KARN.A'.E'Afi£X AT BE'.i\3G.ALORE

I.)13ﬂ"'EE} THIS THE 5 W E31'-'§C'§E' OF APREL 201 E

PRESENT

THE: HQNBLE MRgJU'S'T1C1":i V.G,SAB£~{AH--If;'..'..j:    _

AND

THE HONBLE MR.JUST:_CE: 13,/:A:$J'C>HAR%  'V  i J T

WRIT APPEAL' NQ.:34:5.1 2:20 1    
& WA.NOS.3654~'5f§';€201_O(£,A--Rfi§S)'; " 

BETVVEEN:

1 W H.N.BAsAvARAJi§,LJ.' 'V <%   

s/0 '1V§ULEF;E3RE3 . NENGAPPA
AGEI)  _62_YE:ARs
R/AT' HINKA_L S/1.1_,1;»Ac:;}a:, MYSORE
RE§>%REsE'1*»:j'EAD»--B'gI HIS

V % QENEJRAI; .P'OW'ER OE' A'ITORNEY

..  MR.s.pU2iTARAJU.  APPELLANT

»A ('mi :SR£1;AgI;z3x'.'f}';KUMAR SPATIL, SENEOR COUNSEL FOR

% -- 4,1.""'--«S'E~ZE;BRIJESH PA'I'1I,a,ADW

 1, "'ET}§3E S'?'.§:'fE"iEi <35' E{ARN,A"i'AKA

V --. '§%.:EIPR.§§-$EF€TE§} BY {T25 rSEZ{iRiE§;'§""}:"%§{'{
V _  E}EPA§~E'.E' 1%/TE?;"'~§'i' OF' UP;8Ai'\5§
.E)E'€E';i,OP}\/IELTRET EXUTHORITY



 "MA;E\?D:E:I,I J

DRJQMBEHKARROAD.
BANGAM3RE"

MYSORE URBAN :)E:vE:,GPrv:E:N*i*
AUTHORITY

JANS} RAN: LAKSHMIBA1 ROAD
MYSORE  
REP. BYETS COMM1SS£ONER.__  '

'THEE SPECEAL LANI3
DEVELOPMENT' OFFCER _  X . V
MYSORE URBAN DEXFELQPEVEEN1'    

AUTHORHY@MYSORE '

SMT.CHAN'I)RAM"}./IA7NARAf:7%IM}1AMUR'l'HY
MEMORIALTRUST'  g 
No.84, BANNIMANTAP E;>:1'ri*;Ns1v<;Nf
1\/1'YSO13'§'5«r'--57Oi;01:5_:'; " " % 

sQA;1;éWA1§1-s:é:::A£§s?A-- r§;§é,H3§TRrYA MUKTADEVA

"No., 1840, QUNA-3_AL RUKMINI BAI CHATRA

Bi€HIND-- Ci€{AM;k;"Mg*x'1T, KABIR ROAD

MYS_()RE1 ' % 

. ,  11EVEMAC.UL:;é;%fE2HEART CONVENT
 é  ' am moss, V§\f,MOHA1,I,A
  

 =  mwmm; CHR}S'i'IAN SOCEEE'Y[R}

MYSQRE

 .NQ.152, 1%" CROSS.

€};i?€C}{}iF}{i E4%ff{3E£'f

A'  {"2£:*:a €}AN'{}{}1,iJ Cmsic
= ?¢r:»'°.%3§?<E9



Xi-Tfii. péziiﬁiaxis-is up§1<:3§<'§i:'1g_:; :;§*1é3 n(>E.ifé<:21t.i<i;21 ::'~.;su<':-.CE by {E363
res3p<:>.r:zdent,ss 2 and 3 far f{}I"I1}E1'L'i€}I1 GE' Vij21ya,--;f";--agara

Layout, in Evlyssarcg

2. The ':*es;p{}1':dent:--Author£'{:y .is3suc--3d 

n0tifi<:at.ion d«';ﬁ'€d 144981 L1n<;Et:'r»_SeCt:--1t%ri" 

of Mysore Emprm-*em(»:'nt. Tri;:.$i*41'_"Tf33oai'c1   :f»....1_ 9{l3

proposing to acquire the I;1.1_ﬁ"<i me2is1,1r'ingT' v102_5"'v§i£Ci;€S in '

various survey numbers inAV.Bi_zfLk.a1-._.Vii}agE--.i_1;:cA1i:dir1g ihe

land belonging' to t.h-e;"'a"p§pe§1]_3;i;ijt iﬁ' %s;{:Nfo%.181, 182, 183,

184 a;:§7d"'iA8.E}lfjz1 "acres 39 gumas of land.
After (v§0r1::~:..idve1"*in'gV':ihé'<qb§.E_fc--~Ei0ns filed by the owner of the
langi, t10t4if:1C_éi;iQi: iivixdér Section 18(1) was issued on

43%  'i'heE1'{¥3a:i"t.e1", the award has been yassed on

' K'~.L7"'  C/D
'2---I ru-
I-.--K

--?li~-- «,'F§1€ possession of the iand has been taker:

0:r:..¢__V2  and netifictation "under Section 16{2) of

 nL;m{£ 'f§i2€§i1iS§iii{}ii1 Aéri wars §ss:.:e<:i an i8--5--2{}G5h 'i"h{;',

 .S='{--:r:f:;5e. €Z;«::,:<;e3:":'%;:::e:",:i?. E33; S15 Grzgier <:3§a{<::d 23-3-3984

 V V.--<}:<3ms;ideree:i the proposai s:1bmit;t'.ed by the City





§mprc3*v<3n1€::1€:. 'E'm8f. B0aa"d, 'VI§;s<>1'&t {'CE'FB' far" s%1<::r§:} 21:16}.

grzmied a1ci'miz1is:st;mt:iw3: approval 'Lm{i£::° S€;tCt:i<)1'::""§f? of

C_it:3.r of Mysore, IFE1p1'{)\.r6TI1(;'.I1ii Actiz, W03 far f:T€3T_.l:ij£fiVE'1:W"fiL'i5{:§'1éVV

the Vijéiyzlilélgélféi Layout 1 St.21ge by .312 b 

are:;: of 100 acres. Th€:1'eaf1;,€r. :=;he S "ta;f.-':e§«_T(}'tjv:3_:":1--1:1':¢f1§by

its order dated '15«10~1,9E§? grgﬁifed 3&1131}:iiSi§i;"af'iar(§",

approval for formaiiiorl of ¥7ij'a§fan_age1£°a--E1 Stage,
by the CITE  in-'_VA '*.o_f 486.34 acres.
Thereafter, thV€   has been

granted f0zfvf'fiQrrj:;1:*¢if_.iori" of  Sf;:--1gé"ﬁif'Vijayar1agara Layout

at 1\/IyéE)Vi'<*:-- a'{ifj1"'  of _"§'3V7V5.25 'c1C1'€'S of }and on

8v8v1§'8§_«. '

   Title'~21ppe1iéifi£; being aggrieved by the preliminary

  :V:.;3:f.iVfi::§{i£';jA0':'2V.'*~ﬁVn::1l notification and passing of the award

by--..§.hev_v1'€:%§ﬁ<ji1d<2r1ts, ﬁled W.P,No. 1810/2001 before this

 C:{}'L:E°'i*.£.E}":21i§{;?i'f1g3;.§Ti1g the a:%q:1i$§t::{>r1. §:roe:éc;%<:édE:'2g;*.s; 0:: £316

' Vggzwzyizzéai ihai: ¥;:§":e aiwésrd axgzzsg Tiféii. ;322s:"s$eC§ wii:E'1§r: é:>=s:<; gxrrara

--froriz {he da_t'.<;3 of .1ZS5L:2::1<7s% 0? fi:'":e1E. :1<:s'{:iﬁ<:at:ior'1. Hence,



(5

the a<:quis.it;%;{}:": p2"<;{:eec1::1.g;;s had  iapsed and setzghf:

fer quashizag the prehlmineiry as we>:I.E as {E11521

m)t,ific:a1:i<2z":s, The said writ: petition cramée . 'e{ij 

dismissed by this Court. en i4»8»2003§   

agwsrd passed in respect; of the ;'}eti€.iA;)i;ef"_s §é1::§1"is'~.peifhi:'1

21 pexied of two years freIz1,ii3,f1.e d2r;:ej of ptlbliestien sf f}1(',f --,

final notification. Being   er c§ez* dated
14w-8»2003§ the apAgj_e}1aE--'_f ,§i1'ed;».fW,A_Ne.es41/2003,
which else Cféififlif to be.di_smiss%:dDivisien Bench

of this Cogﬁﬁi  ei'der_'VJdafedV"'§3¥:l'2'»2OO3. Thereafter,

the    V Petition No. i. .14»/2004
seekirig tepézssed by the {earned Single
Judge in"'$]_V';sP,Neu_148'.§_O.X_'2O01. This Courif. dismissed the
said; 'Rgyieu% 3PeftitiOnV'<)n. 206-2005, In the meanwhile,

the'"respondents¥a,1';'Eherities had taken the pessessien

 _d;+.;:;};x:i:{';;g;°'vznahazar en 21«6--2004 and thereafter

" :1{§i<i§."i<:s.'i:iE:z1_ e,::::e:~ ;"7aiee!:.i_:m 1&2} 0:? the Land Aequisities

Psef:'tf"*W';1vsA is:-§e':_e:§ 0:": f'.;{}'%h z%§;:";1§ ZQS5. "E.'E"2e 2:;3pe%§_§:%_m. §§1£i5{§

(me sits-.'e w'r':ii:: pei',2i"£:i<>n in '1?i£1Pe§UE%52/2885 ehs._i'£e11ging

2  5?
veer'?

-ea



NJ

the»: preiirni:m13"y r:0€:ifica%.i<:»r: 22$ Wei? as é;E":€: {Ema}

n0'{ifica,i:i<:3d1; $1.9 p<>sss§§=s$i<}1'1 cf 'the iand 21;r:1d' '"x1_5[2§

not.iﬁcat:i(3:1 issued by the responde1%1t:sm.2a_L1¥;.7ri02iii_£;£t:§s

i11E1iI1iy' ::<3n't'e::'1dir1g that {.316 sciherné-3 is :19: ''£;:;p§ém<e;3;dté:d.AV ' 

ima.smu{:}:1 21$, it: is hit by S<3c::1l:§;«:31'1 247;<)'}f'__t.Eie-E{a3:r3é;i,aka

U1"ba1'.1 D€3'V€§1C}pf1'§€iI1t A1,:tI1Q:r:.ity 151C;C:._ 

4. It is fu.rt.her c:0nt4endedv._f'i~3_;:t thc}v__ST,3{%€v_:C{ﬁf§é'Ffifn6nfV

has not appreved the schelgie' :21%;f."1'é§'<;t_,1ired undér Section

18(3) of the Act. Hendédd,  proceedings has
becorfiém"r1:;t:I£.ityV'«xiii   law and sought for

quashying «.t1de- §1{:uq;1idS'it_§i:V0:1;'..--~proceeding$ initiated by th€

respo:1der§%s.V_V' Thiaréafﬁéiﬂ the writ petition was amended

 anVd{'n5§3'w 'g;found'S""V§fere added contending that after a

  LiVéa,;3s'<3  "1u3:¢'a_{e.,.rs, the respondents canrmt p§"OC€€d with

th~:?:_ imp1~€<:i§.eAnt21ti(>:1 of the sché:m<:=- This Court rejected

 fE:h{: §;'*2:.3?€:'r ezzzf izhe peti_t£0::1@r for' gr-amt: df :i:::,erim ardsﬁi

 ziggrievaéé ?:»§; §§."1('E f-3aé'E"i{? {ha appéiliaraé {ﬂed

 V'->v.E§%f:L%.N?{}»§3@j2Q@?; The Z>§visi<::11 Bench Of this Cdurt

3. "3.
"=,x"iJ.-E
1.}



;_;_2jram:,:3<i timerim ardea'. t1'1e::*era;f3::<3:r U19 Ee3r'n€*.{i Singiﬁ

Judggé-3 disnzisseci the writ: pet:i€:i{>n 19~1-2GO9.  "'£3eiz1g

e2.ggr1'eve£1 by the (>.1*ci<-3;' dated i.9--1_--20C19 §:§§

Eearned Si:§g.Ie «Judge? the 21ppe1E;;:i?'£.-..V. 

W.A.N0.302/2099. Th.e: Divisiﬁfi »l'3é;ﬁ;<':'1'_1_ 

dismissecl 1:119; said writ vEs.{}pea1V"<:§1i'-4~3g?§{)G9.. 

aggriexred by the seems, E:I3e'V'vLa}§p311a1if'-pféiérréﬁ Special
Leave 3:0 Appeal {C1*§fj'I')A..  200$ i3ef01'€ the

}~Ion'b1e3 Sz.1pren3e CO'LA'i}.'.L, Tht§_V§'i{)I1 {b1'€'S:Ciﬁ§1'(31"11€ Court by

its order   the said appea}.
Furth\'éi*','VTVth%}v?,:eéfig(511ffi'e1§i:s formed the layout. and
allottéﬁ cifvic 2:1r;if¢1f;:itjgf'4VSiT1;é"if) 'reSp0nde1:11:s 4 to 8. Being
aggrieveei by   the appellant 0:109 again
app;'o.::a.§:hed:  Z th is  Court in W.P.No.6'781/2010

 ché_;iie{2.gi1'1g %'.hé"ai--1{;ii'me11t: 0f the Civic: anaeniiiy sites to

':iéie;pg)r:dents""v4  1:0 8 and also Soughii for de<:1arat,£0n

" {:i:5é<--:i;::'Vi':1.;§;_v..__  in {:18 E1§;"){~§:E?'.ﬁC€? sf}? {}::>v92.":':::1€nE

5923;:-3j_{?§:i;§v;:'::;§:' 3.326 $<:h»i3m.e: reiazéiizzgg :0 fihﬁ 5.;<:}.'2r:%d:.;§;§:

 p'rop6:fi,j,ig i'{}r:*ﬁir:§g 0f ihéi' E22y0u'i' is n{}'r1#esf;. i;'wa'I£d Eifid

i;,<;jf>

5/



'mid ai3--im£'.i<3. E'1.1rt:he=£° $e:mght.. fax" r:1i:*ec':.i<};': E0 {ha

re:-=;p(>'r2d<:>,ntS ta tiericﬁify the: lemd b<é1<mging~?'%.c,T{.he

appa-:3.Iar1€, since: éhe :"€:Spe:>:1d<~:ni',s; hewe £ien0i.i§i<:§§.:_i::t'fair;

extiem". of the land. Further {?OI1i1€I}d.€fd:4"ﬂi1V£ﬁ;" 

sar1:::t1':>nir:g of the SCh€II1€ as p{-_:}'.' the'£%<iVei*:1n:é3:1:,_LQ:§i::':'

dated 23-2-1.994, the ;C3r0§Ierr:«i'n.§3 r11:, sezIi;:;V£:.ivi§fied'T;  t11:¢',

sclqeme for formation of f.h€R'Ia.y'(>:,;t. o1f113r in"1OQ acre$ cf
land" Howfrver, the..._fesp+jnd:%f1tsv;i(:qL1ired more than
"Z86.14.« acres of 1El}'3Ci',~'7:':171.C1l"~.f,fi€f{'{f: .i;é$'~\,;1O '*~.i«;:;)7';3roved scheme

for acquisit;ié}11  the "land in'_£%;<(:'e$S"'6f 100 acres, which

is c0rtti'é1 i"y"jA  iaxiiig 

5. V__TheL4"'ie§:1'ne :--i A'S1iigV1e Judge by an order dated

 A. aiT.éi9V""'éC{r1s1de.riI}.g the mafgter at length

  «ii§:s%:1'i:§s£§A qA  writ p£::~f:it,§;o1M1 on the §.};fr8Land thai {he

GG}'€F1i.1P£;f1:f,A has already appmved the scheme for

 'if§}21.yés;:1_;é[ga:';1 E4213/0'::t L H arid Hi S!;age:%; a13«:"i pz.>$§<»35s$§{2.;'3.

' ?:;?a<~s,7"é3€€'§: §Z2§§i;{:":E'1 E}; éhé: §"€f7S§}{}I1€§{5'E1.§',f:§ azzii Eaymxét hag been

..fi(>rn":eCL %1er1€:€:>,, the: p€:{it.i:;2i1 fiied by thﬁ'. §)€{i§.i0I1€E'

/'<

;_ 3'?

is

K «*5
4

E



a.'i:1::ra<:'z;=a»; 'i.§1§;': ;.}mx?is_i<::1 :3? Cm:iez' H R1,r.Et>, 2 and Széciiorl 1}.

9f Cade of Civﬁ Pr0<:e.c£ur'e. Fzxrihcr, fiiing writ g55<~3*:Vii.ion

after' writ: pei'.:it..ion amount:-3 {Q abtlzse ea}? jC)i"O{7€3~{:'sS_f€}f"'€3€§'l}if"i,

Taking imia :::<msicierat.i0I1 the age-3 0f..t.,h r::V._ag:ip«311a,1':'£,._ '

instead of i31ii,iat.iz1g contempt :OIf°(3C:{:3:€:C;iE?i=gf:5§,._'¥;hé'~.i€i§1I'3fI.€d

Si1'1gl(-3 Judge e:Eism.issed t,Ei1e_ writ"p€i'itior1"'§xfii::h Qt§§St af

Rs. 10,000/--. Bei11g  by; " --  svégme, the
appdlant. preferred  xx%v_1"it:;;_a;L§ps:'a:.'}.S';A _

6.   Senior Advocate

a1ppeg{fiii"g"fﬁ';i t}i'§%f:A§Véipfj'e1V§'az1tAéijififénded that the actiorz of
the r€3:SpOncEe'f1't§;}»a£1tﬁcajifiﬁs'in acquirillg the Lands for
f0'r:mat1'o'I: _ of f,'1'1faR' Layout witheut prior

appgﬁyi-a1 of f'h.s:V_ Staté: Government which is C0r1t1"ar*y £10

1335". EﬁF?3:;%.fit3':7§: issuing £;1r1e preiiminaly noiiification, the

 _'  be submitmci to $111: State Gove'r11ment.

;;§:15<:i'£}i:¢«': '.'E3t:2:'$:.§% {:}{"§V€?I'f11'1E§31'1fI ham to apprc:::n::: i;hé:*: sarzm,

€;h§§';2;%;:i.'?;.é:r' %_hé:"%};'* have: :0 ;':%::"{}{'::"::e:r;i wé£:h 'éhe pre:i§2":2E:::>::*y

 m;7:?:.§fic:2:-'{:€.{>:'1 ass weii 2155; £131.21}. E"i€)fiiﬁ{?&1{i()E1, in the insi.ani:.

 



erase, m<}'r*::=: "€§'1Eii"i I023 aetres of Ezmd was s<>:.;.g;hi. to be

acqmired for 'f<}rmaii<3z1 of Vije1y21:1a.g212' §.z1§;c>u*;. 3.1: g§?'§§:fSOF€f

withmzt prim" approvai of the Ge:::vernr:.1e:1{.  :'ri__Gﬁ'~,és.:.

in the eye Qf law. Fur't.he3r, the S'€',::1'{€': G-()V€1_' z§:11Vetit 4'_ay ii:;_ '

order datsad. 29-34984 c()1.1ve-:y:ﬁ=.d  

I10"tiﬁca'£ion fer the emiizwz t:;5:1;_<3I1t (5'f_Ia'nd, }10€A;'£:$.Jer ii; w:_>1S *.

<;t121rified thai: the approval  be  t.o 3::<)nciiti0n
that for the time bei;1é:,'-- onfiy 35.3116" ~~a'r.§3ELreqL'1ired for the I
stage, which Was;  tfits GV'E.;fS&'€;I'¥l1T1{'3I1t should

be taken iniig) pb's:m:s'sidn andjC(j1ﬁpé'nsati0'n shouici be

paid   0'f"éi'rVea. Further contended

that the 'Governzﬁ-3tii«..ha$..--~n0t app'mvec£ the scheme in
respc3Ct 0'f.'Qthve1*"l_ands..AThe reapondents have cenceaied

the;1'e3.{3varit'-.€alC'té;, which amounts to fraL1(:i and they

 §:h"eﬁis¥é;i*%1e'S..giexlofiﬁéd 21 vast'. exteilt of the land. Though

 p";"§_:':Ii}7?'ii'7£];';&';'1f§4f'AV§1{}.§iifiC&1{iOI1 wag issmed in the year 1981,

if:?€:"S{:i1§::;*;:%_ ifziaés .E1{3'ii. bﬁfﬁffi <::{}m;:»i_c:3ted evezl ;«1i":.e:° 21 years,

2:22;: £§§,:*:?$.}<3pm£é':i1: 'EL-'{?:'E€ is carrkd 532:'; 32%} iaﬁagr and t,§t'se:::

 var}; 5.'-;i:E'he:f:1'€:  Izmz', iH1p1en1e:1i:€d, so far. E~I<A:;r::<::e§ the

a

«"2

W37

2 V _
1*». '55/>3

Va?

W1



£-3:§1t:ir& gtzifxenae has;-3 E}€iE%E'1 }aps::::d zmd .h21:~1-; baéteme

iZ1(}pf31"££f[.iV¢3 1.E};"idEif ihc pr{:»**Jisic>t1s3 cf K21r;19;é:21.ka1'T'?_Urbain

Ibeveiopmerat A1.1€;ho;:'§.ties Act. H€'.i1(.',€3§ the a1:::1<;;z1fT;';§:.i._éj_i:53':».}_bf'

lands w.it.h0ui. tha 2:pp:"0vaI 0f the St:a'i'.e..G.(jv§:r;ﬁi11g%r1€,'i:;.V 

Eiable to he Set aside by this C<I§u1't;... ﬁ{7«h.'&TT»I{§arm%3:§'-Sf§1<1§0i"

COEIIISQI aise relied upon' f:._lj1<-:2 ji1Ar;ig1ne1'1§:.s"'gfepcxrtféd En »

(1994) 1 sec 1. (5.P,cHENéAi;w*ARA¥A[M11313 (amp)
BY ms V/S JA;G.JXE'JNz$'FI;Vi' {;m_'g.,2x;::2}}} BY ms AND
OTHERS; [2005] :;~~s:.V::¢ 595% gm::%¢/S STATE OF'

DELHI  a::v1\j.'i1§U"A:IR :98? sc 579
(Dr,D;C';Vv*1/®H\és}}?é;';AN':3f0TﬁERS V/s STATE OF BIHAR

AND <jT1§1ERs%) "

  Gm  <§V1:}i'éi* hand, Sri.P.S.Manju:1ai;h, learned

  -x%§I1ViOE7I:v'{:_Q;LZi"i'55v(:1; appearing far Respondem. Nos. 2 and 3

8:1-:i_ S_:=i~.Kj.KfiSh11a, Additionai Government Advocate

 ;:ppeari..;:ig ibr Risisperzcierzf Nil} argued in sguppari. 0? the

' =.;?:*:1;:rai;_g;'§2§-*:<1¥ :>2"<i.§<--:r g:>:_«?:53$€s:§ by iZ§;"1§'3 ieaarzmézﬁ Sizigée Jazsig-::*: and

  .~.é()nf€:§'_:(is:%{i 't:ha'%. fmrzg :3? the varit pei:it.is:>n Eifiﬁf w:°:it



;}e{:it;ie:n :"epez2t:e{Hy for ﬂfiﬁt Saree ca:-mee of aeiiizm

ameumis to zxiazzse of §3m<:eee eef C<:>1m;:. Eazrlief; the

ap_peHan4;: filed W.P,No. 1.81.0,/2001 eo11t:e:1':d_i;':g.'_£Viﬁ._.§§f.T

zzwzzrci xxazze not passed w.i£':hi1"; 21 pe:'i<>d_.of. z1::i(}«.. 

sought: for guashing; the g3re}.i.niijnésr3?';e:iﬁ'~,,.e fieeil

.-.,

1'}.€)i'.ifi(28.i.i£)E1S' The said xvrit.__pei:iii'io_r§" \V&1S3e.'Gi§r1';_iSS€%d 1:2:-,i »

the learned Singie JL1dge  1%!e--8~2GO3.
The W.A.No.6941/20---63$' S.>V£i_S  by the Division
Bench of this_ C0:.2v1f£';--w--.o_1f:V  thereafter,

R.P.No.114_/'__f11.e:d  v'fo1; 'i*eview of the order

made:'V'if1"' aiso dismissed on
2owe~2ooo%5, V'I*?oefeafte{j'»»W'.P.No.1.0852/2005 has been

ﬂied_eonte4iidj::1g..i'he:  scheme was not approved by

 'Go\fe:":i{ﬁe'i§t as required under Section 18(3)

of_.e.t}*1:ee.ejffaei.  a.:jifei the scheme has been eiapseci Ne

de&re1opr::e1§~wté1i work is carried out Interim order sought.

V'"f;:s:', 'by. "the g>eii§tii<>::e: €292.23 re'e-eiieei egzkieei. which,

 _ " o. E 53%;' 206? wee fiiexii, T§1€;'3F*33f'{.€f,

 =-»¥»}'.P.N{3,iO852/2005 was dismie:~se{i by file. lemraed



S_ir1gE<:: J'ud;_§e an E 9- 1. «Q1909. Su'@Seq1:emT:}}r,

'WZAN<L302/2:605 WES ﬁiismiseed by {he £)1Tvi$i<>;1j* "E:iem:h

of this Couri: 4~3~2009. The Speeiai Leave 

CC N0.1Q2'?2/2009 preferred by  

dismissed by the Heﬁble S't1p3{f€I}1€' C~Qi;f3I'fI:.  

axiother set of writ pet4it.i(1r:3_"ir1     1V?¥g

35/2010 has been filed che1TIVIe.1_§§ging   .f;i_13et:r ient of the
civic amenity sites'   -«  and also
seeking fer' deelaratien., deci'éi1":i.ng"'t}i:i{j_-tide scheme was

not .':1ppI'()\[€.'_d  $tét,e_ G0ir§€':*n:'nent. Hence, the

acq'u§_'Sif:iOn   nonmest and void ab~
i_r1itic>}-,_T}aAe Eraaiﬁedé  Judge dismissed the said writ
pe1:it.i0nen v3V--'8--2C   Thereafter. the present Writ

appeais 11eiw,:° been 'filed for the same eause of action,

 xa;e;§§%z:h»&%e.g,m; urged-------ii': \v.P.No.10852/2005. Filrther, the

Gs)%,:e1*n_ment. itself appmved. the eeheme for

 .f€3::i::.::;:}£:§rf§'_;z_ z;>'ii'"'»;f'1°§a_yaz1.g:garaa E,ay«:::uE. E §5E'.21.gfe an 22-3 3884:

a:';«s;§  33:9' its éwdez' diaéed 1E:--§<Cé--1%.9E§? gra.m.£e{§

 admiI;i;=,inE.:*21t.iVet appmvai for f(>r::':at'i0n {if K-'i}21yaI1aga:"2:

 ,§:§,

v4»
1' S



E_:a:ym.:.'i: H Siage, by E..h€3 CE'§."'E:} R/§j,a'S{)E'€ and E.:'."1€3§'€21f'E'.f;':}", an

3~{:§AEQ89,,, sa:1c'{:i<>:t: was a(::::(32"ded by %;.E";.£3 €}0z*er'z3zr1e:§':--i far

§<>'r'maE.ien of V.ija§--'aa1121gz11'21 Laymui. 111 S1;:».1gc3, T1r1A,£.:%:._$s;p}{i<:ii';1.:*:%'._

Stlppfﬁ'-SSiﬁg 211} these fattis-3; filed Wffii pei,iE.i0ri'$~..gE0':fit»€:édif;g§ '

*;,ha'{ the Gavem:11<-gm. has nof; e1§p:{*5ox-'e€1"{,§f1€:.sc~E;s:;i1s%,§}Vh'ich'.

is c0z11r21r§; E0 the facts and £:;«:3ugh.E. far '{%.is1z1i.ss2;i bf i.i*3e%1-V'.-'?;7i*:.f 

appeals with eXe11.1pl2ujy ct0Sts.°=. .
8. 'RR/'<3 havef' VgivenmV"t_'.>:%i':€:f'i;13_7.._c0:.1$.i§:¥'érai.i01"1 to the
conte:m:i0n§=,.~0'f.'£cé;3.Vr:1e'C£'.'c_QL3.;::s<2'i appearing for the parties

and scfrut:irii'Séd th%§$_:11a4iie1*ia1 UI1HI:€3CO1'€i

9,  ;I1ai<:'fia3v____Qjn mcord would Clearly digciossa that

 1i1:§'Tva.«ét. 6X'€e11t of Land was Sought to 336 acquired for

V' -.._f1c:::f1"{::1':i§3:?=_, fa? 'i«h§_i::. 'xﬂﬁa anzarfzxrzz Lavoui at, M 30%;. Th{)i1'§h
. .  V _ .. J 5

'ih<.§ éV.§;t§<:§.1':a;§?;_E,is {he s:>wz1er in 3"'€Sp€C?;' 0%" E§ a.c::re:3~; U§ guntas

Sf Eai:e:i V in S5z.'§\E<:>. 187% $1.0 188, 5253?: sf itvhich,

" €;::";'§.§,2j  Ziiffiffé 3&3 §,;,1:.";t.21;5: {If $311153 its': $9: a:5k}ra$a§;d Szxrvey'

{J



Layout: H 8i;age, E:h<-;%re21f"t::%r on 3~€S--E.9E:'§9 §g;re1r§i:.€d
appmizai fer £?:)r'me--1t'i0:1 of £11 St.21g€ (3? the ¥'£j21ye1:';2;gar21

I,ayo1.1t. {mt of 335.125 acres of land. The r§s'§3.<§::fi:;éi'1€.S

have acquired the land after foliaxrazing f.I:';_t~:' prT0CL<s<it;:' T€ 

prescribed 1111:1531' the Actt The ,éi§p'€éiiA:1:ii§ w'it'1fi 21 1§?i<; 1I>v tie

stali the acquisitiorl procteedinga ':2_1ppr0ac:he"_d"this €§IC>"::srt--..

in the y'(~:fc1r 2001, writ, pet.i{:id'r3é;M»writ zippeal-S aind review

p€'£ii'.ior1S ﬁled by  "w'.:X,:f_(~:1"€7{£1i$h'1i.5;S€d,. 'l'hefeéifter, once
again he apiproeichérd  by fiiing

W.P.N0.1O852/'?~f§O5  the Government

has n ( 5t Mé;pp3}j553reci7'fV£iV;(:'S£§'iieme"iis required under Section
18(3) of the  {he a.cquisiti01'1 proceeding is

r10n(>S,t, in ifjhgi eye 0}'. laiv. The said Writ petitions have

 cii§sm'§ssed';AWfif Appeal N<:>.302/2009 and Special

    CC N0. 10212/2009 haw: aisso been

C~iiS;Ef'I1§SfE£E3'<?1§ T?A 'I'hereaﬁ;<3-12 the appailant {)I'lC€ again

K   zzppiﬁzzarﬁazi this €ZT:<>:.:::.":", in Eh? gwszzr 2{)}{) in WiP,Nc,«.€:}'?31

' '~;"é.:':<£--.'"iz£?.£3'§*é?<>s¢::.'?E3}~3L ;"2{}E{} ::%:_a;EEe'§:g;§§ng $25 2-z.{:q'L:E§§ET§c};';:

' " proeéﬁedizlgg and al£0'i,z11er2i: of €'iVi€: amenity ssiiesa £0

3 3» :3
2 {E fa?
2}



regpomdents £3'; ':0 8? whereas the vary $33326 grounds
wera urged in W.P.No.10852/EQOS. Hence, itﬁcsg net

open it: the: petitionar to r6~agitat,e {hf} mait§.;---":§§,r ﬁ§i1i:.g

succegsive Writ petitions'. This Court i:1'V.a; judgmemf 

reparted in KR 1990 f:'3._ 

EMPLOYEES HOUSING  {If30~:CL'I?E;;.R.;<%.'1'I'g./"Zt+:'T3'  -S'Q%(:i1:::*Y-.,%

LIMITED V/S. MUNEERAPPA} §3;ear1§* 1*1eV1ti*ti?1ayf*fi1VViVi?1g Suit %

after suit and Writ peﬁition petiti0fiAa}v"110unts to
abuse sf process of   ..'-{ha aczquisitielz,

proceedingsi Wc§§?§Vi3}.i'tia?.¢'é iifi year 198}, the final

r10tii"i;;iVﬁ{iVTt3§f1    1984 and the award has
been ij::4_§$ed   "I985. Long thereafter, writ

petition af'€4§er,V$g%1*ihi pétiﬁﬁns have been filed and thcire is

  ~§e1ayVVui'ﬁ«'{:haIlenging the notifications. The

 .V;c0é}.f:fd3:ﬁ§f:'-«.,V»»§fx:-ffie appeilant disentities him from any

ecjj1';*:.i":a.Ej1E- 3:fé1:ief from this Ceurt.

 '$':*i;g?a§a'K'§;:ma:" 8.?3 ;t:?E., '§€s;r1'3€:,=§.  S€'§:i'::3§ 'a&i2"§ca.§e:  In I

' 2 "iappearing far the apprreiftant reiying apex: the judgments'

('ifzrv

2%:



.:':;=:§E:r:"e€i ta a.bc:>ve :::0:1t;:3:'2d::d i:h21"é: {E163 resp<)nd<-311:3: '"£m.ve

{:0I":{:€:ai11e& théiz rzzéieveizzt: faztiiss wE":};<::h £:1§"§}(§?,i3"i'?,E§ ?z;:_>.._iif;1.2,:é;¥;".je:1;§; 

'€116 c:e:3u:"1" and $1116 c<m:*~3'i:ru.{:t.£v<3 r€s#j11«;i_1T_Cé;-fga' E53 4Z1(z)E'."

applitiable its the fac::t.s of tihiss  .v:t»:&:f"?17€:Ad 

upzm by tjhez seriior (?{>'L£I'§€§€3fl is:gA'--«:;"i::{§'i:-- }1€}V}':s7;{'?sA;'f 
a,p_peBa.mi in this Cast;  1€_z1s;'{.Vé:13i.€: u:r:%;ise.;'f§ '§ef01*e
_:'_::«;su.i:1g finai r:oti§';?<:21§:f§{3'n  State
GoverI1mer1t has apprcvgcj:"ﬂ1e?'.'§§.%:§#e_r'ii%;;'  Si-:(:ti0n 17
of City af   31903 far the
formation 0i"1' S1iage, by the City
II11p1"0\re3,;iV1r'.£éH1'v1i§'A"  jE\/fysore on 22«--8»~1984»,
ThereaiT.(:Qt ' ;1pp1'0ved the iayout its an

extentgwof ?'.86.uI4~  {Sf land situated at Hinkal Vi1}ag€

 iﬁ 14«:)_tai]_y formilug 8245 sites in the layout.

Tf:€:fre'g;ff4e'2*,:'_~1%§y  .T::'st:1bseqL1en1': notiﬁ<:ati0n appmved the

scherﬁe fo.:%.ibi*}I12:1ii011 of H and III Stage of Vijayezmagara

'A éL:%1§:€5:.;:Lf;. 2%§§'.E. EEESE' grazzizdg warm an-*a_§§e1E;E.e Whiiﬁ E'§E1?::g iiim

.'_If';§,t:;=:§'£'.VV'--'\:F'»r"2;"A'23é: ?e€;i€[i{';2": F€<:r.E8§{}/2{}G§.. %:<3w€v€r hi? has :10?

v.:,£z*géc§. 2111 'i'.h::3ss% ('f{)§'}':Z€3IHii{)I§S in the sraid writ petitimz.

":§»",';'_§m

3%.,-

» E?
2%

 



Hence, it is net. epeszte fer the appeilzmt. 'E0 ﬁle e1'1e_.._mere

writ pet;Ei:;ien z1rgiz1g§ the 553.1/He. gre:;mds in -':f25;€fetie;3_t

stages. Thie Ceurf. in a. judgment. reperted  :Il_J€.Tf 

I<:AI{ 145:9 in me Case qr K.;e,JAz%r;rx;_iAR«'_4' L:/_..é' f:§?1£i'Ei'e.o}«i

KARNATAKA. held izlriai. if in the e3e{i:"IV;ie:1*'.A :'e1,::;i»t§ _;ef~ Zi.i:;ig§z:i:i~:;f1'._

the petitioriezi does not take L.1VL"}5V.,;3el1  are V

available he calimet be  ehGee"'é§roL:nds
in the S'L1bS€q'Ll€I1f  ﬂied by
the peteitier1er«--::;{Ve<;V:~.  eonstruefive
resjudieata=i'  E  CFC. Fu;::ther, none
approve}  urged in the present
Writ pe£i;t1¢:;.s  in W.P.Ne.10852/2005,

Hence. _it iS 1:r;}{i: eper£"v.i.c§'"3[he appeiiant to re~agitate the

 "mat'te13' W}.<1iC'h_\7«zas eeheiuded once by this Court and the

 fTIfVV)5I.i.e'..}i>;li*3 Court. The appeﬂemt hag not made

cyuf a_1'1y _€:t1€3:é~v' for interference with. the order passed by

 §e21zm..egi Sirzgjie J'%.,1e:€ge. The Eeereed Siegle Judge

 e.:;Ee§:ei<ie§e<f the ::_3:1ﬁ:er in <3-zéiaii emf eaeeed {he esriier

 '=in*:f3ug11e&. Henee, the appeliazit, is 11015: entitieﬁ ﬁe any

 



miief in the abawss S;-'ippﬁé-$.iS in the izxtra {t:{:«u:r't: appz-.=:a}s.

Ac%e::Grd1'r1gEy., 'we pa&3§s the f<:r1I<)wing,>;:
ORDER
The vi.-*r'it appeals; are dismissed.
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Karnataka High Court

H N Basavaraju S/O Mulekere Ningappa vs The State Of Karnataka on 8 April, 2011

Bench: V.G.Sabhahit, B.Manohar
