Sri J M Krishnappa Since Dead By Lrs., vs The State Of Karnataka on 2 April, 2012

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Karnataka High Court

Sri J M Krishnappa Since Dead By Lrs., vs The State Of Karnataka on 2 April, 2012

Bench: Mohan Shantanagoudar

THE HON'BLE MR.JUSTICE MOHAIMVsHANIA1g1;:'z;§jUI35R  K "

EN THE HEEH C§U§T' SF EQQRNATAKA A"? BﬁsF\3GAi..G§§

SHED W15 THE 2%: may 0:: APRIL; 

BEFORE

WRIT PETITION Nos.1oo5o953 (§.F"2OiI1rL,é{'eBi>I%\;).: 'I

_/E'_5_'\3__.D.

WRIT PETITION Nos.1oo54+I5e OF=2Q'E.1j'cf=L;XaHé5/I)

BETWEEN :

3.M. Krishnappa -. 
Since dead by LRSI,  _ 

(a)

Smt. S.H.ant5h'arnm'a ' _   
W/o £'ate,.3-.M'."'K_ri,s'hVI7-a;5pa . '
Aged'?»Q"yé;a,rs I  
R/'3"TD'eQ:i NQIf§.'23 
<§3ovt_:.-Sc'h'tf:e§_ Rna§._  - '
Jakkur Po.st*.     
Ye!ahanka'He'blE .  '

V§angé'§~mfe Ngrth-5360865.

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Sis §at'e._3.Ev'§, §<r§§§Ir:appa

A 3 " ' ;A7g.e'ai' .5*:'iI_ yea rs

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Smt Enoira

D/o tate J.M. Krishnappa
W/o Santhosh Reddy
Aged 45 years

R/a Door No.58

3'" 'A' Main, 3" 'A' cross
Someshwara Nagar
Yelahanka New Town    f
Jakkur, Bangaiore North-S6C}O6S_, A 3 
Smt. Pramila  _

D/o late J.M. Krishnappay 

W/o Jayantha Shankar Aﬁranda
Aged 45 years    
R/a Door No.2293"'w-._ _   .
Amruthavarshini, "MIGAS--e_cVi:.oi:r* V '
6"' 'B' Main, 3"' Stage  V 1
Yelahankeﬂew Towh' » _  ~ ~
Bangalore '§$£Torth~:56GO'65g     "Petitioners

(By Sri R. réata:fé;<_fAaxx.;j5i,'r j  «

AND:

1.

The Statre of §;<§a"r.é}feté*E:;a5' Rep by' =:i:_s" Sec'reta.rfy' UArb.an De"\zeiopmen"t Qeparimem:

ms. Euiiding'-.

r A or; zxrgnbrredkar R'%¢éd7 » --»3an.ga«io*re;'*--.

;- A«""§7i'r:e C'offm.m'§:ee%oner 'B;ang.aEo:r§e Qeveioomezﬁ: Authoeézy Saokewy Road; Sengaiore.

; o"§§}e {ago éequieiiiesz ﬁfﬁeer * .,[5ii'oga%ore ﬂexseéoemerei: éeteority Bangaiore, Haesoondents (By Sré K, Krishna, ASA, for R1;

Sri MS. Chandrashekar Babe; Adv". for R2 8: R3.}..__' . These writ petitions are filed under Artieiesv i 227' of the Constitution of India, praying to quash '_An'71.e::i1re,~ " * F dated 31.12.2010 and €:'t(:., These Writ petitions coining ohn__fo:iVordere,i tins Court made the following» oRoEe_ Petitioners have?_As;dughit"~~V._'Eo:r~__quashing the endorsements at Ann.e><t.~.res%'F,"»eG', L and M, aii dated ~ Speciai Land AcquisvVitioni"Qttfieer,i._ t3.a'ii.tja!"ureVVVDieveiopment Authority, Bangaiore,' petitioners' representations fiied pur§d'--aVntv tie-__tii'e"j«t.i~dgment of the Division Bench

-'*...§t._jt'iéi$_._eV:C0urtAA"'iiiv--....WP.i\ioi2624/2805 and connected of ea 2311,2095 arid the judgment ef't_t%e iieurt in SAENQE-4&9?/2QiQ and Connected V=.__"-».rifietteraV,A'3'diseased :2?" er: E.S.2G:§ are eerisidered and ititieegaaéatefdetaiied erders are eaesed; it is aéeo ...r:€er3tiened ie the irneugeed eedersemerits that the yr"?

gr 3 ,5 % .2' /v 3' K) #9' if .4.

feed ecqeisitieﬁ ereeess wiﬁ be ceeténued es,;;>Ve.{"t%:f_ne decision of the em; dated 23.112013teeeeuLbjt%etc:t*_ NCL432/2010.

2. The impugned endorse'mer.j'ts*'at'=An~n:exLxEe:34i'i<!:

G, H, J, K, L and M, an da£eedtd%31;14291od p;:+zrnat facieett reveai that the p;etitiode--reA"'L':-. gjreyet asejectedg However, Sri Chandre'std_e'k'heaz;'V:Be.:t§e.,v"'»Ate'efned advocate appearing er}, izaehlaif attention of this Court to Ahenxure-R1,. dated 23' 1 zezez we. No,2?'55/20 1 l)& The is ':he reseietéee ef the em mi Sdegecideemtéé,395/20:0 ta 415/2e10, The .tteetd'Attreteeieéien vteeeaés that the EDA has taker:

t"<§ee'§_3§teﬁe'f"=§§j 7.":f e'eeeet Q? eerteée ef survey members eee7::§§ev--eE':e:';emretheheé:%; Seeker, Kgeéeteyeeeeeee eee "V""'Vfitt§2ee§se'ed:*e es feeed ée eeid deeemeet ee !£§'3:'1'§L;2é%<i,§?e"F2.E eeeeeeet te the judgments ef the eeex Cetxrt as weli as this Qeert mentioned sepra, However, the EDA has not taken decision"'i~ri"--«.:t'h.e matter wherein the representations pursuant to the decisions of the A'p*e>< as, this Court mentioned supra. 3He>"f_tirthe'i_~v_rA.draws»jt«h:e'~, attention of the Court that"ta4h:'e.BDA w_i_ii'-te=ke?_deCision it in due course as pefr~~..i_aw;;" _ac§:ordin'Q him, the impugned endorsemen_ts' awrehnot <:orre.feti--*y worded.

3. Si::'Ce'>_«4tVhA'e---ti_eVc4és:§..on.i_n7V_respe'ct of the properties in questi'on;:'i;.'.et;:'ﬂy.N_.o'st2t'3/_S;'* / 2, 20/4, 11/3;. 30, ZQ/2 .'_5':/eel."':_m'evaVsu.rieg. 22 guntas; 1 acre 13 guntas, 1?"'~g_Li:1ta'.s,A'24""§untas, 38 guntas; 1 acre 23 "vV"'v.gtiréitae:,,,end38 genes respectiveiy, stttseted at iakkur tn:

iapetf§:e§e'rg~e:e~ke Hobie Bangaiere is yet te be taken by the v.fBt';'§;' the grievarree ef the peﬁtioners dees eet ;"';'enf2_eie"Ve7'e3; rnere, Geiy after taiersg eeeiséee ear the 1~__'E.§;it'ee the represeetattehs tiiee ey the petitieeers ie 'a K 2/"?

Es' respect cf the eteoertiee Se question; the petitioners may eoproeeh this Court afresh: Hence; the-.4:':wrEt petitions are premature.

It is open for the petiticfhere'tQ'*4._ap'proa:;hL't'hiéf Court subsequently in case if the.tii"timatei".t.;ieiciA'sio'h."ofiﬁ the BDA goes against them.'iV..._V"v' _ 4, Sri Chandrae'he_i<Ah'gt{vV'*_i:evef_ned advocate for the petitioners may give Such submission ef iiii net be necessary, %nesmt:z¥:;%:V! " ae' ﬂied by the petitieeereuiierei's'tEii.'V'pending even according to the V':'ee_p%eeti'ieete5_._eee oeei, '_.""i'Be_'th'ef;*.}ee ét may; it is eeee fer the Qetitéeeere te *..eeee"et_e'ee ?'§%§?'€ reeteeeetetiee eed the eeme eheii ee " "'--é:ee_e}?jeted ee eet ieee The impugned endorsements at Annexureskq, G; H 3 _ .

rit . . . .

petrtsons are disposed of accordsng.§y,.__'*~V.Vv . WE *Ck/5 ' ' ;<, L and M, an dated 31.12.2010 Star';§i~~--:?,':1V§1'_,'éf{'§i..r;_&.».

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