Sri B H Narayanaswamy vs The Karnataka Power Transmission on 2 December, 2009

[Cites 1, Cited by 3]

Karnataka High Court

Sri B H Narayanaswamy vs The Karnataka Power Transmission on 2 December, 2009

Equivalent citations: 2010 (2) AIR KAR R 645

Bench: S.Abdul Nazeer

 

IN THE HIGH (,T(_)UR"l" (1);: E<;AR1\',»'-\"F.AKA AT BAN(.}A1_((.)VRTE:'§

{i)A'I"EI') TH 18 THE 2*" IDA Y (W I)I"iC"E':IVi B ER 2Q§:_':9- 5   .. A' 

B I?) f'-'OR 1:7

THE HON 'b'I.I:' MR..lUS 7701:: 5. B1)  f:A%;é'1;:'}"§.i;*'Ie 4'   é  » T T

WRIT PETIT1()N »jV'C)..36'7/21107  
C/W W. P. N0. 10504/2a07~~;rGM-1a;1;; J 

W/.1'v.N(q). 36 7.',-"2()r'} 7' -  ' '* F. _

Between:

1 Sri B.H_ N'L1_1:z:§1';1_r1:iswalny,I 
S/0 Han u 11_1zi:1v1Lh;;21£'";'1&\.*£1prim! 
Agvd zllucfjtlt .3.'i*--.y'ﬁi;1'i'$_.. ' ; ,  V.
N<>.2375. ~55" gxrl-3;}. R9c--.t;;:;,%m;_;" _
Han115i'tmg[:u';i, B;111g:a11<»:?c.;"'5 so (i)2i(J;' '

S11'1L'._lJ ._§'}14;:1m:1i_.   _  __

W /0 Si1i_ B . Iii . Nz11'2'1}<31::-'g§v.€_;1"1ﬁ'a 

,»'\gc.d uhtml 477 }='CiiI'S.   '

l\';0.'2375, l""-:\/_1a£i1a'._' RP'=:'i I,,uy<.)L1[.,
¢.'"f4i':1:11:;___)j' :121gL11'. B'£i11g--;1!.<>«x'c -- 560 ("}4{}.

R)

 . W.Sr1 1135;. --S:}.ii~*.::11"z1mm-'eddy,

 _ S/0 NztzfitsifnI1;.i_:.RcLIL1y.
-- "Aged a5"<_'w._z£V:S(V) yeatxx.
A De.\:'a1';'1.§;Lid.ipaiIi, Post DC\*'iE178gLICIiDE1[Ii'
Ka.x;z'[i'.12:1 iﬂslaii. Batgcpuffi T.:tIuk.
K<'>h;1j__F)is11'ict. . I3'cmi(mc1':»".

   Vijatya'.1s;I12111k2t1'. S1'. Adv. for Sri A. N;.1gz.t:'£':_§211.)pzt. Adv.)



 

A 13 d :

I

[M2

The Kz'11"m1LuE<;'1 Power T'1':.:11s1'11i_\':<é0:1
(I701'po1';:1Li(_m Li m E led.

Cauvc.ry B11:-1v;1n.

Bz'111g21lo1'<-3 -- 560 009,

Rcptd. By its: 1\4a1nz.1gi11g Director.

The ii:Ixccuf.ivc £ingin<:c1'(.EIc<;l1'iCz1!)%

B&lI1gE1IOI'<'.' Mzljol' Wo1'E<:s, North Divi:»i'0n--._--.

The K:-u'11;.:Ia1k21 P()VV€i" Tl'£1I]S1E1.iSSi()I'L

Limited, A.n:1nd:.11"ao Circle,
B£lI'lg2l1()1'C. -- 560 009.

(ByS1'i NK. GL1p[21._ Adv.)

:9 '

(T<>1'po1'aj.ti<3--:;1 .' . ' '

" , .' 'I~1c:<})<:1%1'(i:[:;". I.V:5_. }

WJ'. _

Sri I3";H.' N£31V'ié}"£1l]'i'!.V3§Wiiii7!y':'"' 
S/o H;1m umn [E1i1ia'a pm  '
Aged z1Emi11' 51 _\_zg:z'V:--1's'._A*--._ V' "
N-'>"'1'375. E" ;M.;1_iIi, RPC.' Lzaymlt,
..lf1ii~n1p.i;12Lg1:11'. Be1ng:xi0'1'C -- 560 040.

  

* S1 111 . 'V i»_E_.~;'EA'1;.1 E211}  -- .
_ go 8 :2? '}3_._H ; .:N:1t';'1y:11'mx w'2.t111y ,
' Agcul 2}%)<>{z{_ 2%? yczm.

N0.2Q3.V75._"i' " ;'Vl.ztin, RPC IHJE-1§:()[4lEg
H:.1r1":pi1ia1ge11', B2'1ngai<>1'c: --- 560 040.

 .__(:FS§.?_fS1'_i SEWi_§£.1}?'i1Sf]t1I}kin'. Sr. Adv, for Sri A

 Pctiti<:mcr.<.

. :"~i:;1gz11'a"i_§ up p 2.1. A d \=' . )



And :

E The KEIFIIE-i1'£1I\'£1 Power Tmi1s11"1isSion
C01'p01"a1i0I'1 l..,imitc.d.
Czsuvcry Bhavun, Bzingeilorc --- 9,
Rapid. By its Maiulging I)ire.cior.

2 The Executive Engim-:61' ('E1ccL1"ia::11i_).  V
Bangalore i\/Iziioi' Works. North Dix/1$ji(3i';_._ i ' 3
The Ka1ri1a1La.k.a-1 POWC-1'TI':11}S1'I}iSSi011 ' A
C0i"po1'a1ioi1 Li mi ted, A1121i1cIi1;*.;i<§" Circ EC-.. "
Bangaiorc -- 560 009. ' 

3 Deputy Commis;sioi1cz'i__&--A.

District Mzigistratc,
B.=.mgaI.0rc DiSEI'iL'{.

 §'Rp:s;mnLiei1is.

 
 

(By S1"i    fm::7Rf    " 
Sri N.DJanyad&:'*zapp.a§V~"}¥ICQ.Egf"am   '

Wm P(:_Ei1i0i§VN;.>,_3't'17/2'()f:i7...i5 fiifc-;-d under /\r1i(:Ics 226 & 227
of the (:()I1§ii'EE1'ii_()I]V of 11-~,.'dm,'i;a;:;iy-.;pg.io qiiash the m)E.ii'ic;1L%oi"1 dated
19.6.2()()6 pUi3iiSi"i.{3(Zi in 'rm .K':=.v:n::L:1k:1 Gazette on 17.8.2006 at
An1"1exu1'e_ 'R' isﬁmcd by "

~'€\£--{i'i£ Pcti£ic')i2 ';'\i--o.,1__()§(34/2{){}7 is fiied under i'\1'IiCi(3.S' 226 &

27 '0f'ti1c ECoi1§'£i1LiLi()11 ("Bf indizl. [urziyiiig [0 Lgiiash the order dated

_ 2'
"3,7.ZV':,(.){'}7V [:>;--1.sScd' at Annexurc 'MI etc.

 "-TheseiwriLv.i::'?'s'titi<):"1s; Corning on For Orders this day. the
Court I}}é1Li€ the'i.'i),iili'.m-'i11g:



ORDER

Though these muucréa em-3 posted in the m'dc1'.\' iéxt. .%-w__\j Consent oi' the lcmncd Counsel t"0:' the pa1"I':e.s. it is taken {s.1>"i-'r5jr--.T.V' fmal hearing.

2. }'€Lili('mer N03} and 2 arm} :'cs;)L)11gIe111 Na)[<§'E"*a1§'1'g§, VZ'x21:*'e_ common in both the writ petitions. T-.4!1ei_."1%:';.r."c1 ;1c.1i'{i_{';5':'.ci' W.P.No.367/2()()7 has not 1'na{'r<:' ;.1 b4ij_t)I--v... ih w.P.No.1(_)5(>4/2()<)7. The__ I)c1m.Lg?'j*»v._1c_gnmn3ssmgr/A[E»ts11~;c:

Mag:s[1'aLe. Bangalore DiS[1'iC'{'3'E21_§:.bbcli}.i'{fe£1dVC._f}1.Q.'I;'hi1"d respondent in W.P.NO,-I()5{)<1/'2{_§£'?*F';_ T'i":cVb:£§ic_ i9':1CLs' leading to fiting of these writ pc.titic)11..~;"'--a'rc~ c<>:i"::'n{i:j. oi' the cﬁocmncnis prodL1{:L=:d in both {bx}; W-'1*it ])ctiti'{>':1.sj am: also commcim. T11c:'ci'0:'c. both the writ ' pe£iti«<:)r_1s ;::'c..cl§1':'u.be '1 togethc1', hazard and dispmgcci of by this cc>1V11:*1'1o_1:'o:'d'cf';~--F<:)';;Vfhc sake 0i'c01"wer1ic11cc, the documcm.s marked fm W.{ifixs0;'io5'(:}2i/2(')(':'2 are referrcci to in the c(:>L1:'sc of am order. Q m 's Satellite Town to an cxlcm of 10.')! l kms. and also a tcrminlal at KL11nhz1l;1gor;§u sul")~stalio11. 'l"hc_ mic! sclurrnc dated l&S).,_(jlj;?{'l){'l5¥. (Annexure. CA') has been published in the K;.u*n:.1tak2.1 G21"/;Cl[€, dziillczflll l.7.8.2(.){}() for the i11l'01'mali()11 of {he pL1'l*Sll1"c«.z1'm"l El_'§..\'("l"'ll'l'u'll(if;§V:

0b_}cC1ion.s' to he sui;)111i£.£.cd 10 the l'CS§3(')1lLlCl?'lS iwllllllll lfé _Ll;1y:s &l'1"(;:-1_3T., the date of l.\'SLlEl.I}L.'C of {he said 11<>L'I§iC';:l.l()1'1. Tlie mid K'f€._Cl}C;ll'l<e.,,\gy':1qS pL:blishc.d in the daily newspaper such l€1=:'~:_ °Vi__j;1ye1 'Ii;-11&'lA1lz1tl2il<aa':§(faked 24.6.2()06 and 'Deccan Hera1;:"xme._;i 25'.§3;-2l(;(>(§':~::n- the i:ll"ol'ma.£i()11 <.>'l'1'he public m.>ti'l'ying the S21lien{gliral.t1--:'$sXu:'1¢j £x.>f'g;.i.V'L'.L1niniL:rn1p1c:(l pzxssea Ell--1j()L:gl1 Vl<L'Lll1jI';'l.)_£lli!_£;Oil_t1"-.,..l.!'1fl§lS[.!'l£Ll area, Tazgztclaikuppe.

K.£1:nbl'1pu:'a., * KLimhiilllgoiiu_,(le1'up;1iya, Bc(:m;1na.kL:ppr3._ __Cl1z1llgl1_§éullz1,hA.Ro1z1bn;1Vl'1alli5 K()l1l£.1ghEll§&1 anal Kcngcri Satellite V_Town., '€LC_.v Tl1c_és1i111z1£c(l cost of thc scheme is 796.23 lakhs. The det.;il§----.;._:f" llli§n111e;1[ln'_>f' lowers and line of 11'a11s1ni:ssion Ehrougll '\-"¢].l.'l()L1Kll£L1}l'(§.*§ i.nCl.ucli.11g,g that of the pc1i.li0nc1':s and (')[l1{)!'s is sshown ﬁn, 1A}:né=si_l.<cEclh as per A1me.xurc 'D'. The icnsation of pmpmscd tower '29, 30, 33 and '.363 are in the lands hearing Sy.No.l l2/A, lie to enter Llp()E'1 the Izmtls he.I<.)r1gi11g: to the privzzte eitizetts withoL1t' §.)!'i(}l' notice for the pL1:.'po.\'<': 01' CI'<.'.C[it)l'1 01' [()WL'I'.\' and t)l.:1et1'ngf~. :1pp21.mt'us and for the (|l't'1Wtll of trzu1sm.ission lirtcs. At:'tea3__ ei§t'h..it":*g__f 5' into force 0:' 'E003 Act'. the State Gmremment e><e'1't:'i':~;'i--:{g ptiwcn Lmclea" Section 164 of the sztitf Act tS.\'ilCd 2;";1.c?tiE'iL';1tio1i' d£1:e'd_ "1 2éi.3.2{){)(a published in the K21]']Eit[{1'k§! (_3t1'x:ette. Vc)11'1'3f.t_;>;--v2.(:J()6 eonfe1*ring powers of the Telegzmplt AL1_t_hb:fé_ty'*tmder .S'€CVlvi()!1.\vf§] 0 to E9 and IQVA of the 1885 Ae't.t.iI1_At.h_e :ii.t1|;>t§4I'3-ﬂea)hrpanies; and the KPTCL for pl;-icing of C[CC.t}"iC'iI}t' sLé';3p'tv [ivI)C.5/nti't')f7li£I1'iCC>; and iipp2'u"c1{U.*; fat' the t.i19;1wz-.5i;j'ef thettfet1t3111is__:sid;1. energy. It is contended that pttrsuzint tome'v:1.:V'c:>2'és::tict'~nt3't~i.{ication, the first re.~;poncleht is eotnpetent t0'».iLssue ;i%:n.i"c;i::.--t*e"'*--CA' 11(:)tit'ic;tti0n. It is E"urther C()I1{t;'!1dQ-zﬁ' t'ttat as pf'o.\:f_itled uncler Section mm of the E885 Act.

"I_VhC'1"t':'§§Ix 1'e.<1)t_):.tLIe;t£' «-being it licensee made an ztppliezttmn before the IDe;itt1y".._Cdit1«zf_rvi.s_siqitet", Bangzilore Di.~;triet. for r'e1n0vz=1I of ttbstrttett4011s."---Tile".petiti0ners; {rave contested the mid appEi<;;1tion. _ "TI;t;j "!3<:put}5 Co1nn1issio11e:' on e<>11s%cle.ratio1'1 of the 1'ival 11 is further coiitcndcci that the ialw relating to c1ccti'icit'y is c:t.>dii'icd by the Pi1I']iEllI]CI1{. The exercise 01' power must be traced to an ctxisting statute and not to an zihmgat.cc! law. He draws suppoijt.héiqiﬁ this-; pmp0.'s'itit3n i':'om the LEc.cisi0i1s of the Apex Court in i._1_ijC"t:':t:s<t:_' '0..f"'_" -1- GAJRAJ SINGH AND (JTHERS vs. s'i'A'1'I§ "rm. iVfS1:'C>:RT_ APPELLA TE TRIBUNAL AND 07'H1;R,s --,(_:Q97}.j S(:*-(,5 7 and A. UMARANI vs. 1€Ii'(¥IS?_'RA "'C0().%I§iaAr; 3'/1~;'.¥ SOCIETIES AND OTHERS W (2r)()4i=:7.,i_.sD'c:\c' 1}.'.2.~.1_t_'is imitat- contended that this is not a cvaterig-i_)i_'Aisisuijiguti"n§a€iAi'1'c;}ti(iii quoting :1 wrong provision of an CXiSL;'1"Lg= .1.ti'*.>v.V *Th,cy h;nyé'v.v'i'c1icd on the provisions 7,of ta.:-'e§dc':;}e;g!"liztwat'£);:_Huzf issue of 21 notificatitziii at Annexmc 'AT-3T hci*cf:'0'i*r:.'"tIi:: ..a=1t*i'tioii initiated ttmi<:1' Anncxurc ''A' is not ~A.U1]dC1'V"3Q'Cii()I1 (3 01" the Gcncrztl Cfatttscs Act. It is ".fLl1'[i'1C1T'C()ni.{3'I?..r,iCdAilhtlt Section 67 of 2(.)()3 Act is not in pan" inaterizt with.SéCtit)n"25§*-r.>_{ Act. In order to lay ciciwn or p1d(3C- elcctiiic xttpply ["1."Z}CS';«i'IhC".1iCCI]SCC has to take steps in actrordancgc with ii"-§c«:;'ti<:taDt3_7 oVfJ2t)()3 Act. It is tsoiitt-zndcd that it the law statics that if :;1"";.i1i"i'?~'£;; intast be done in at puriicu1a=tt:' nmnnc-zr, the thing t'mI.\'{ ht: done 12 in that mz1m1er uione. in this emmeetiun. he has relied on 'ghee. Lieeision of the Apex CULTYI in the ease of BABU L'I:'R(}g'ii§SI;7 OTHERS VS. BAR C (JLT-WCIL OF K1311'/{IA ~ { 4-.-~ 3 (1999) 3 SCC 422,

9. On the other hand, Sri N.K. C31,1;5t'.--1, A.lez':1*1»ie'{;1. C()L!l1_§W;2:I'...

appearing 1'01' the e0me.<;ting 1'esp()n(iev{}iS~._I'1zts seughi--.{<::"v>jL1§t:ii.'§?"me n0tifie.aLi.(m at Annexure 'A' 53if\z21§f$() :_h:a»"'«.»--r{,fc:- ]5z:.$s;ed by the Deputy C()1'n1m'ssi0ne1' as per Annemlre 'Li'-:5i>;"a::'gL1e£;i'Vthat in Aamexure Sections and x';:Z"}'."2.'}V_ '(;'4T i494'E:'»___Ac:%..' However. there ix also a reference. :0 ..i885 A'e.1, "4wi~.i_¢'r1~._has not been repeated. Merely because ihere is 3 :T1»i.3uike. in mentioning {he ].)a"(')\-'i..s'i()1'1.x' of law. am:

'?_by"ii.$eE"f »\xi:§1:1';s)_L":1}_a1i<e the notiﬁcation invatid. in this connection. he"ha'$ __1'e]:ied""'e),n E1:;'e""c1ecisi(>n of the Apex Court in the ease. of V V' T.KE'/1zV--.f}{N!5 OTHERS VS. G0 VERN'M1::N:I' 01+' A.P. AND H '¢:>.fjf;.ILi:1}.ns' --'(.ér3()4) 2 SCC 267. 1: is fL1rtE'1ea" eomended gm {he State ._'({_3()V<:r'£i11ie111 has is$ue.d as notifiez.aticm 011 ?x1.3.2(}(}3 under Section \x 14 KARNA TA KA & 0THl:,'RS ~. AIR 1999 Mia 475, 2; '4._~§i.iVIV':]"i..i"1.:;¢iI'.V_ 1](..}[ifiC;:1[iOI'1 issued undci' Section 5"! of the 'E910 i'3\CI'.':_.'i1:]'£l'fi'=VbC.(:'ﬁ upheld. which has berm c(mfii'i11cd by 2': Division ..'3,{§I_.1'L'.iV1i(;>£i€' this Couri in W.A.N0s.2669/1.999 and (?».l:hCI"i"'Ci)E1'E"1¢C{Cd,__.vi11§§.Ii.t§§I'§., (between S.M.I€A0 & OTHERS COMMISSIONER & ()THI:'.'R.S') ti--.i§pen,sccI iiii. .g"i11=. i6";_=8.x.i2{)'(V)i3[ in support of his £EI'gUmC11lS. hcljas EE}.S;(')" :1 d<;,*i:Vi§s"i(i'ii of the Division Bench of this' " _i'c7o-a.;~i':*» jPA":*:;:1MA HAM-SA FOUNDATION TI{i;'S_T (1; j" "v1s'§T;z>;R..if;1iei;S1i:i' £3: OTHERS in W./LNOS. 1237 fa 1;;§:a'9_;2(i(;: _ciE:i._s;;3('isj;;3icf:<)fi'i i,§i§";2"7.11.2()().2. He has also laid :.5;_£r()t1g .d(';(?'iSi()I1 OE' the Ancihru Pmdesh High C()t1i"i 'ai__n" G.V..S'.RA1VIAKRISHN/1 S/0 .vVIVA(}'1§-SW4/ii/l1'r?x'i 1eA0....§;V'v'01fi11;Rs. vs. A.P. TRANSCO R13PTI). 1 ms zi}.I;é.:»i»§G1;vG DIRECTOR, VII) YUTH SOUDHA & ; A.P. [58, to contend ihzzi Secticm E64 of

--"2()(}3 }5&r:t"'*i'e:i(i" wiﬁh Section 10 of 'E5385 Act' i'ccognised the if1hs<3iu[:-:_ power of 31:: AP Transco to procccci with plaguing of .if:-1c{:'ti"icisuppiy iincs or cicctric poics for the lI'é1I]SII1iSSi()I2 oi' iii 17' bccn frzmlcd to cifccttiatc thc p['()\='tSt0t1S of the said Act. Scctitm 16% of 2()()3 Act pmviclcs for c(.)nft-3i.'iticiit of powers of Tefegitt-;3ah~.

Attth01'ity upon any public 0ff"ict:1'. licehsec or any (i1h--r§__1' i}5ct'Sjoi1_:' 9 engaged in the bL15iI'}CS.S (if sLr;')pIyii1g; cIccti"ic»ity mciei"titv'c.$';:i.Lf"Ac't, I1 is as under:

"164. Exercise of powers ()fi'i7.:§Ie§g,r21;)i!.i' A_uthgA)1r'ity"i;ti"

certain cases: Thc apptoprititc___G'<=)ye'ithii1cht may order in writing. for pm-ciiigig.(it'<.c'l»cc't:>}t; tines or electrical plant for the transiiii2:éitihict?~ciVéc.tj:_~i.c_i'[.y or for the f)1.E1'}3(.).,St:1g '-of tcIcp"§?.()t.1ic'*~.i"_*for' ":'tcle.g1'a-tpliic L'01};1mL1I1iC'iE{'Ei()~.l]S t;&:cce~;sti:*y for the proper C()()I'(1iI1€1[i(.)I1 01' wxoérkxg confer'att~p(ii'i«_;'iii';.5 public oE'E'iccr._ iiccnscc or any ('3[hc'i7..4l.)"'Ct7S'(.)I'1 :3:'1g;;igct1..'iEi1 the htrsittcss of sLIg:)pEyii1g t;i§CCu[1'ttfi[y tiiidt:_t' this Act. stihjcct to such C()11di1i(3nS ' .V xéinid f':§;{<,§r*iiV"cti"()1ts;, as the Appropi'i:.ttc C}0vci'nmc.i1t V iinposc and to the pr0vi.x:ion..~; of the i' . hfhdizztti'ii{§I;1gi"t}3h Act. 1885, any 01" thc powers which thsz tetcgiﬁpti au1'h0i"ity pmscsscs under that Act with ; to the ptucing of tclcgrzzph lines and posts for r pu1'p0.\'C-.\' of 21 1'€I.cg1"ziph estahfisliccl or m2'1in{z-tincd. it

22. TI'1c;'.1'c is 110 mezrit in those writ pctiEi0:1s. They are acc<')rdiz1gIy di.\'i1]iSS€('1. N0 costs.

BMM/3122009

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