Shri B Krishnappa vs Bangalore Development Authority on 14 December, 2009

[Cites 7, Cited by 9]

Karnataka High Court

Shri B Krishnappa vs Bangalore Development Authority on 14 December, 2009

Bench: Mohan Shantanagoudar

 L' BaTr1gaI'01féT  940.

IN THE HIGH coum OE KARNATAKA AT BANGALORE
DATED THIS THE :25" my OF DECEMBER 2OO9V'.."'. 

BEFORE :

THE HON'BLE Ms2.JUsTIcE MOHAN5HANTAIqAEoIJI>ARI ~ 

WRIT PETITION No.1O331/2'OCi'f"/'E TLAAIDTAQ    7

Between :

1. B.Krishnappa

Aged about 58 years

S/0 Boriah ._ 
Hi1'1du.AgTicuE£u17.i_st.  V

Residing at    I     :
{Main I Biocjki, 55" _. _   4_  " 

N 2-1ga1'21bh_21xr_i   __ .,
Ba1*1ga1 oa'e-56QjQ72 

2. Sm1,.B01*--:.--1n'rma --  
Aged abou-1; 8-O yézars-i."  .-- '
D/0 £301*iah'"'~ V I  
IQESI-Eiifagell. N()";1_(_)4/9

  4l1'%..'_'}E3' 3}/Iain R()z1d".'~- ----- 

A G.ovindaTzIj;1agara

.. Petitioners
[F-3y"'S1*i I'a1d:i1.:i1a21}3hz1 Mahzztie. S1'. Counsel.

Szii I¥>.V_};e11~:sE'1Ia1i1Taraxyana. Acivoc.-are for
V I~'<>.1,i.1.itj:3e1~ No.2 2-mci Sri Ramesh CharId1'21.
 AA Adxrcme-I'Ie]



E.)
k

AND:

1. B2-11'1gaI()1'e {)e\«'e.I();'.)1nc?t'1E Au1'ho1'ity.
'F. C howdaiah Road.

Bangalore.
Represemxtd by its
Commissioner:

2. SpE.La11ci Acquisition OlTi('.Cl'
Bangalore Development. Au1.hori1,y 
'l'.Ch0wdaiah Road' 1
I3angaEo1*e.

3. Ningamma.

Major.

W/o fate Madaiah
Residing at No.20/1.

if Main Road. 6"' Cross 
Govindaraj Nagar.
Bar1ga1ore~4O. 

4. Javarayee Gc>.xVvt1:«1§.;_.y
Aged ab'o't:"t' 4o7"yea1*'$:.
S/o Eat:-3 Nij21ggLiﬂ*a,ia_h«.A  .
Residi1"1g_§_e1i'   "
I 'D' C1'osl<.3._ ' M   ' _ 
Se1tye1narz1ya--r_121 v£,e1yo_L1iz_ ' 
4" Bloook} IKE S1.a1go;' " V
~ , Baswézcshwara  .
""Ba1igalo3r"€«5€AO O79. .. Respondents

V' .{ E:"3y.S1*i _ f3a:~:;'aV\-*"a1v'2}j V. Sabaraci. Advoczuc for R?i--.& 2.'Sj1'--i_ L5;.AbciuI Khader. AdvoCaE.€ for R E 81 2. Sr: I\%ag;1.iah,--. !~\dvocat.e for R-8 and Sri"'R.VijaShank.ar. Senior Counse} for R-4 ) Writ: PoEit.i(m is fifcci l..1l]d€fI' A1'ticEes 226 ('SI 227 of the _ CoI1s1,it'1,1'1ioI1 o!'I1'1ciia przxying to de.cIa.-no that the improvement

--sVcI:1er1§ae by name "Saijepaiya Layou1."' i11it.i.ated by 11, under

- _, -

Anr1ex1..1re»A dat.ec.i 9.7.1987 and A.:me.xu1'e--f-3 deiﬁed 24.5.1996 has lapsed and consequently land in survey No.24. Sajjepalya belonged to the family of the peiitioner as not vested in the authority and etc...

This Writ Pe.1'i1'i0n having been heard and 1'€S€?<1""v'ﬁ?_.(i'-«_fGIf orders on 2"" December 2009. pI'0noLmeed the se1me.:Qr}__'313,59' day the 14'-"' December 2009.

Pemioners' mother was owner Of the beaifirig 7 Survey No.24, 10 an extent of 2 a1e'r'e..$""}. gu111:i,._simélteil; at Sajje Palya viilage. Bangalore. .'71"h_e sz1iV'c'i"'fi)z?.b:p.eVr1.y was Héieqiiired for f"0rma1.ior1 of Sajjepalya Layorn :'VB;1;'ig51_'1r)re__ Development Aul.h01'it.y [herein;e1i'!'.er':~reierred' in short]. The §.\I0tiﬁeati.Gn L1rldercSee'i;io1'1«._I'7___ of _ihe Bangalore Development Act. [i1e1'eiri£;.f_terrA r;l=.1>:.-31?':-:§';:1« BDA Act' in short) was issued (n';--»9L.7.19€}§.7 éi'1"rC1 1.1"*.e s.\Iot.ifiez-1li()n amcler Seeuon }9(I) of BYVJA9/\ﬁr_*I'£A. \\?a.s issL.1e'<f1We11 24.5.1996. Award was passed in re:3.pe,ci bi' pro.§_)e;-rty in question along wiih nine oiher lands 7 mid the ;30$.:5eSsj--i(;$:1 was aiso i'ak.en as Clear from AI1I1E'.XL1l'€* ~w.fC7.1.() me ,writ peE.i1i.()n. A1mexu1'e--'I)' is the m£1E'1a2:a1' d1'.:1wn «._1'e!£1i.vi.rjg"A_t.o taking possession of the property en 14.10.1987. >9"----_'Vi"'l1eEiancl was 1'1'<'11'1C1€d over to the I3:'1gi1'1eerir1g Section for W LL4A4 c1eveI()pmen1. An area of 100 R. x 200 ft. of land which is mlmiaereck as E.\:'o.1. I\E2.1g_§a11'z.1b}1a-1\»'i 1] Stage. I Block. Banga___101'e-- 72, is allotted 1.0 3"' responclené. The said site. No.1 (mi 0!' 21('.qui:'ed properlzy taezuing SLu°vey No.54 1)e1g1;'igi1ag"Lh'e--.- mother of {he pei.i1.ioners. Meanwhile. 1;13,.1,I3_1ber _t).f'"\'V'1'£e€._"pe'tvi{i'Qns.V were filed before this Court' c}uesL£or15;'r1gV the ".:3equ'ié§ie#,.ido1iv.o_' no1ific:at'i(m eE.c:..

2. According to the formed the layout and public: no cieve10i3I1'1ent'.a1 z1ctt4i\fi';ies consequently. the scheme has remained L.1r1H*n})1er1i-eﬁntcﬁc-1AA o-ind»._{iV'e(m<S»eq.1,;c:1tiy. the same is Lapsed 2111:1oma1.ica11y..L TEm%:s. i'h e ,.})'(-=':.i£it'iV(>:aer.<e3 ('c)nE.enc1 1,l'1a1.. since the s(:her1ae;'ria_s {and belonging to mother of the V"'..peé'.i1.iVoﬁers;"ii; zin.&_ex1er1E of 2 acres 1 guntas wiii revert back to the cnfiggii'1a1"~owz1eaf,r21a':c1 e(msequen{1y, the aikotment made in f21\roL.:1*---pf the _3}..~<'IA respondent is iiabie to be cancelled. 'I'ht_:s. writ," »pi%Eition is filed p1'ayi11g for dec1a:'a1.i()n thaé. the "s(€hAez1'1_e .1'(?Iz11,i1'1g E20 Sq1;'L=.;;)21}),:'z-1 la1y()ui1 hairs izzlpsed and Lhaé. the bearing Survey No.24 of Sajjepakya belonging to the \~"

vi\io.341_E§

-(-}-

{lie S(',hL°'.I1'1€ is lapsed in View of its non~imp1ement.3.t.i0n. A(~c:0rding 1.0 Elie. petitioners, no layout. is formed and e(_msequueni1y. no €111()1.I'}1CI'i{.S were m2:1<:ie to the 2.1110t't'.ees. The said contention cannot" be accepted. in;{s'ni{1t;1i""

the owners-:. who liawe East. their 1E1l'lClS_,i.I3,. the. E"t'('.V('Z'}'LV'ii;°?.'ii_iOE "i' ha-wev 'V appmacheci this Court" by fiiing severai, xvfit ~pet'i{',i0'ns'.' 1V'i1f"V.ie'i\éér_' of series of iiiigations and the i.;€i_tfe--ijiiii oi*der;«ﬁ p2{$Se.Civ..t_:h_ereiI1, the scheme might not: have been i['i"}VV1V'Li1€',i'1'...€__"i1l.("'iC}.'ftiluy. Eioxvever. the very fact that ihe site is f-§)1_fri'ied 3,:f¢'i:?1(,'i""-!_Vh~.ti'.z'S~E1IT1€ is aiiotied in fdvotir of 3*" t'esp0m:ient. pi*i:'--:1affa(:-Ee reveal that the scheme is implemented \xri_i€:i"e\:e:' _1i":r;?"p0i3_sessi_r:m (ji°tLi'ie" property is taken. Added id_ t.i._1i:;.VV'i'3.;e.._ V'vr:i*y._ q-1i_1c--st:i()11 with regard to nonv impiementaiioii~ 01"'-seiiei't1é"---._was argued in Writ Petition i/20.05 by» 3hepet'it'.i01'1ers therein. While deciding the V_sa.ici« (:]LiCSti'OVi'1.'U'i.iS Court observed thus I Iiz Vsc3 far as non:impiemenimg Qf the E;--{?I1e=--;"i1e~.tf}il.i'1i.n. __/"inc years period st'ipular.ed under Seir£=i.e§'t 2 7 Q]'1.f'I(-3 Act.' is cortcerricd. as {'f'z.(2 material £m record shows that because of the intierim order iiigjéjssed by this Court, ("ire i.mpiemc>niaiiion Of the sci'1emc was f"zcmiperccti.. The petitioners are the V' _ 7 m persons who are rcspor'1s:iI3le_/'c)r the getﬁng moss ir1r'e>r"z'n1 orclcrs and preuenlzing the impiemerlrafion Q/The scheme. 'F?'1ere is no u.=r'ZU11l negligence on the pcm Q)" the aui.hcm'n'cs in not irn,r3lcm1er1fir1q zh.e'=. "~-- "

s<;.'hem1e. Now mat the inierirn orders are L>c1c?_(_»;Tiéc'1'.--~ they have taken steps {.0 expedz't'iousiy irnp__lér21er2:f_T"~ the scheme and in those Ci.rCu.ms'ifar'aces.* I ddrrgi V V A find any merit in the said (.'(")?'!lI'(?i'1fi(')I1.'I' A ' "

5. In the said matter also. 1ih__i 's..Cou1*f. h__2-1s~;.g:o'n_ci1'1.:1'C'i't':€1 {hat SU('1"l an ar;gument 1*e1a1ir1g_. £0 1a§:;s'3-c§'§'v--st?hcI11e ias*nQi_.:ivailab1e to {he peiitioners. il1E¥.SEI'1L1"(.1'?1_'f1S.,.__i;1;l§:3 é'(:ha.=,f:1»e_ Could I101 be i11'1p}er11eI1iied in View Q1.' 1it=i.ug21t.i011s." Thus. the said c?0nt.enti()1'} ()i"__'LI1e V{)'-é;i-{.i(311e:"':;a{E13}, --

6. it is-sxalsc_reV}'-svﬁm" t.Q .ao1e the dictum Iaid down by the _ .. i;)i\risi().:a.i I:3é1'1(*l1 ()fv E'i":.isVCo;,r1't. in the (tense Oi' /LKRISHNAMUTHRY °~..r_sm:E, 'D1:ic.£fAs£;13) BY LRs. --vs- BANGALORE DEVELOPMENT vAV()TJFIERS ( 1996 {3} Kar.L.J. 506}. wherein it is V 01339. Iii':---c} 1 1f;i1s- .' 4- On the scope Qf Section 27', £3.13,/X. Am, a T " *--.I)ii:1;;ion ench Q!' {ms Court has Considered the scum? and w<pIair1(.>d {.0 {he eg['Te(rt that for {he V' mg"

scheme In lapse Lmder Secii0:'1 27. {here must' be derel1'c1'ior1 Qf dz.tLy or fc'u'l1u'e on the part Qf {he au('hc)ri{y to execute the scheme spec§)"ica.ll_1; l.L%iIh.in 5 gears form the dare Q)" publ1'.ca{.ior1 in the Q[j"icia:I"= "

gazette and (1 deela.ra.11'.on under Secfmn 1S3'(-3;V_W"(2f":.. the Act Tile tux) mndiliorls Io i3e'['u.§f1'lEec1 {he prmaisions Qf this section czr'Ve}m !"r":.:?afe"..'rn.;z«s[V"be ' faimre to execuie the scheme fnz1.5"{_ LeVV derelz'CI'iOn Q)" s1'aIu1()ry c1uI:t'es__LuitfVie.:_Li'_jusI:[ﬁ(f}3j:j:'{r:)[;. and 1101. a mere delay in e.*ceC1::§.ii'ic)r1 Q]'V£}Je sc}-ierfae. Secondly subs{'a,n1.ic1!_. eexec'za'i'£eij'-- 'i}"2«._ the co.r1i:e.5:cr. ciepends on ('he mczgm'::<i'.:.de'~.Qf"%.;;fiye' and the nature Q{'1:he Lg._a(>r!c tobe 'e2;eci_@£'e(1.°'Tfio:L'1gI£i burden is upon tf1e.vB'.'Q. A. j'L1fI'1;i.S}1'=I%iCifIC¥Ti(ﬂ {he Court to sf1oLu5i'?'1c*£!..__ therfe is..}s.;;bs_1.a'ri£fzii execution on the n'1.a1:._fer. 't:éj'V_.jE)_f place necessary rr1a{e1'fi.a.'l.béibre'«-.31/2' C§i:ar!/1' .10 Show that there has been der.2lM1'c£i()Vﬁ (32j'..s"1.a:f1i:LorL; duties and not mere cle1cu,r. in Virr1.r)V_Vlei7'1er1 £'ir1c:; the scheme. No such V' . ' _fb£.1r13cfa1.it>r;; has 'zjaeﬁ laid. our on. that aspect" except. 1.0.p(2.2',{i'{efj1'::.{:.'£I'f>rere is delay on the par! Qf the I:3.D.A. "

" « '~.:;.{Ii'..z7c1pf1asis supplied) :"£3du.1*t. does not E'ind that there de1'eEi(:t1'0n of V' :;{§}z11,i.1(I(;-:3-' duties by BEA En not i1'npEe11'1enE'ing the SCh<:'i1'E1€. On =f.he ':()t'1dA<?r hand. the n0r1--imp1emenE,a1.ioI1 of the scheme is \j'"7 Ago occasioned due to various iii'ig._{2-uions and the interim orders of this Coi.1ri'..

7'. EE is E'u1'iher ('.()I}i'€I'1dE?d by the Iearned Senior ..CO.i£'i]_.S'(°._] appearing for petitioners that the possession oi"__t:i3e p'ei._i~::o"n..._V. properiy is noi taken by the 'c'LL.l{E10i'ii'i€.'5, 11:1baccorcfai"1c«éé_*w'iih 'law, inasmuch as. the possession is stated :10 .. --i"1e1iztr;v 'be"'en° Lmder the mahazar drawn by 1,h€'KR'€._\_«'€I}L1C-h"1'S;3y€C'{:d1;'. It is now well sei.t1eci.1egaE ;§3~£>F1:i-1".ifJi1"~.l:ha'L. ii.--is;A c1.ii'i'icuEi to take physical possession of iii__ef';'.VT:a11it'i[: ..1,1.n.»d_er Compulsory acquisition. The nomiai w1'od'e'o1E'1,é1i.gin_g plosséssion is drafting the ])E1I1(fhé1ii€1I}1,£%{:, i11'7'§EVi'iF3"~;jfesenoé""'o£' panchas and taking possessioii', if ihe '<)'W:1}"er_.'i=;r,h'o_se land is acquired miiains possession SL.i§33S€'f]{.lVCI';.'E i.~..F1e'1'r-_:"ic), the sonic would T am'10L1n.t. 'o..r}_Iy £.o"'9iEEc:g.a}.__<>x" L1ii':au.r.i7Li1 possession { See the judgment in ii'-.h'e.»Véa.sAe"._of :V'3ii11..M0KAND KHATRI EDUCATIONAL AND INDUS'-3i'I2L?1L"--"f1fIV?oVsT. AMRITSAR ----vs~ STATE or PUNJAB ( 4 (1 99612 4 "soc" 212), BALWANT NARAYAN BHAGDE ~--vs~ M..D.BIJAGWAT (AIR 1975 so 1767), and in the Case or V'

--V1"

W $0 ~ M/S.LARSEN AND TOUBRO LTD., ETC., -vs- STATE OF GUJARAT AND OTHERS {AIR 1998 SC 1608 ).

The allotment. macle in favour of respondent, by E:3E.')A to an extent of IOO' x 200' is questioned ()11_.~i:.l__l1el"gs*§5u%1tl._._u' . that the same is illegal and u11E1Ll'E'l10I'lS{3mCVll l.hd1.'Siiifﬁ"'EI,l'l'()l,IT1f:I'1i is made in pursuance to the R€SOl'Lil.iGi"i'A.\;;'id€.. PtI1VI""L¢"32<'{"i.1:VI'ff_-"i1:jv"' dz-iied 4.7.2006: that. the R€'S()lLEl'Vi'(5I.i by BDA itself is illegal. inE1SF11L1Cl'1 .$;1me' traced 1.0 in any of the sections 1*el2i{:irig it. is the fur': her con1.er11:ion ofihe })eA1.it_iO_ne:':'i%_lmerit: made in ihvour of the 3f? €g_m'f;i lile's0--l=eiti0n Armexure~'J' passed [requi1'eme1'11, 01' Seeiiori 38~C of Bl)/\ A(fl "c1liCl, lQi'il.e "El":)_l:"Beii"lé§al_:)1'e Development: Authority (lneer1iifze" S(?l']C'I1}('_ l'01'-l Vcilimtary Surrender of Land} Rules. \-\r()i'Cl'.%. the Deii1.i()ne1's eon1,e.nd that it is i1l1A'ipi'e.pr-51*' }e:a:vl.*~~:. of the BDA (.0 allot the land equal to 75% of thewlaiid.~iesii:j'..~by the land owners for f01'n1a1.i0n of outer ring "'--:f"<.1__'V(:}z»i'cl by ..I%V_{il)lA without 1)zi_vii'1g (*oi1'ipen$211i0n. IE. is fL1ri.he1' nf;si.;1'1,c:d i-01.11, by the petitioners lhiil. 3"' respondent. is, at the l inosf entitled to the site measuring 30' x 40'. inasmuch as. she V' Vavilvn has lost. 27 gL1mas of land i.e.. less than 1 acre of land under Rule 3 of B2.L.1'15_{z1I(>1'e Develnpmem Au1.h0ri1'y [ineemive Scheme for V()11.1r1t.21ry Surrender of Land) Ruies, 1989.

9. The Resolution vide Annextjre-1}' da':.ee%__ passeci by BDA is neither traceable to SAe,(:bLi0n 38¥'C~-- A<:t;_ ' nor is traceable to Ruie 3 of BE111gE1101":E_-3' Deve.1e;3re:1e1'1t}\Li'Ufi-Q_ri'&yeA {Ineemive Scheme for \:'()}1111ta;:~& _9'4.1,11'1'c:rQi'1-d§§;- 10:3:

1989. In this matter, the 13"" njsuetendered her land as such to teheABDA has formed the ring r0ad_by respondent to an extem 91' proceedings.

There wae.__ for the 3" respondent. to surrender her 'Eand"V0i:;V£e1i_zii=3h,?' On the other hand, the BDA high Elghltiediy {.0-oukh'p0ssE>ssi()n of 27 gumas belonging to 3""

reSpQfi'deIii':'i'0rh fQrmati.c)n of outer ring road. Therefore. neither E..3e111gax1__c)rev_v"1i?C3ae}(>p1ne:111. AL.n11()1'i:.y [incxemive Scheme for u h4"-.Vf'J}}Eij1,21I';§f*SiJ.I'1'€I'1d€I' of Land) Rules. E989. are appiieable to the T{'é1»::t'.~.'s--._()_AI?' this Piowever. Resoiuiicm Annexure¥J' dated W seems-;'1 Act nor the provisions of Rule 3 of 4.7.2006 i.I'aCez1b1e io Sec'i'.ion 38 o! ihe i.3DA Act which reads ih us-3 :

Section 38 : Power of Authoriijr lease, sell or transfer property._gWSobjem"to I'§>«_:-;;i.I'iCE,i()T1S. Corsditione. and 1ir11:i:{.E1{.i>(_)'_i"71'S::vE14537?I'ﬁ;1}'._.:b€VV'.Vv" V prescribed. the authority_ shaEi"._h'éi\{Ae poixfe1"* iease. sell or otherwiee 1.ra_ris§ier ahyp r12ovi2i.§3A1e:._:'ur iI}1n'"1OVEib1€ property which hé:t§oI'1gs t.()."ii.,Ta:11d appropriate or aijijr _i:a:rs;c21Vvp'Vivs.jst.ed 'i"n'"or acquired by ii for the i'o_i'rﬁaieijo1:i spaces or for buildirlfei. 13uw1.713c)Es%:'§s*' or V2'19}\'., _(')%.ii_€1fz'I:Iiannex' for "'13 13'~11'I3Qsi':':."') "s'r':'1'i--e--rr1e."

There provision makes it ciear 111211 the i3i)i!\«.si1a11§héive'~!:_iiep§_)\~.,rc2:' to lease. sell or otherwise iransieif any mo\fabie._ore~,iri1~mov2Lb1e property which belongs to s"ii_, z1Ivii{_p°~to__..;1pprop1'iéi*{c-...or'apply any land vested in or acquired *hyv'i1:."fo1j iheiforrh2iiic)1'1 of open spaces; or for building, purposes or irn eihy oi:f1é'r rharineix for the purpose of any development. It his very muoh clear from the Resoiuiion vide ArmexL11'e-1}' that, Ei3"i5){\ has 1'e.=sc;>1ve('l Lherei1'1 £.o allot" a.1Lt'l'I'1E-11i\-*6 12mds/ Lo land owners whose lands were L1:1~aoquired. but, taken AL §_"§ AL possession of by the BDA. Adiiiiitedky. the property of 3"' responderit to an extent. 01' 27 g.;Lm:as was taken possession of by ihe BDA withoui 1'eC01:rse to a(r.qL1isiE.i01'1 pr0ceedii1gs".-.._'('£11 other words. the BDA has iaken the possession of of the 3"' 1'esp0ndent L{I1E:1L£.1hOI'iS6CfI}j'mV and .1ii'1';'_'_§1*:-. ::'h;ii1dedI_\«1_ Tlitzs. to compensam' the 3"' respcindeiit ;_a~ii1d.' siniiiariy";5:i:1_Cei3ieA persons whose lands are not. ar:t';u_ii'ed.V"'t3eu't' takrsii' oi". the I§:3}.')A has passed the 'v'vi4i'i'n:{:)L1gi1ed Vide Aimexure--'J'. It is VxE.3:i..?§\:iAiherein droﬂvzllloi the developed land equivalent tAQV_]_?§9/Q by the owners of the iand and si_;iL?h';m'-\7i1e'i?s Wiii I1diAb€~'gFF1I}E.€d compensation. In effect. t,'Iie"Vi£5'D{$gf,13y i'e%s(§iu'tji'('v)11 A11nexLn'e--'J' virtuztlly ex(:hanges:"*.i't.s" the land of third parties which is taken pc>s"ssesisiQi1V' _0f'xw'it.'l9i_m.1t. recourse to the acquisition ;i)1'()('t'edj:'igs... SiEi(""c',._t§i€' 3"? respondem had lost: the land in the _2'0OE§'§~.rj{1*i£).tit. being iegaily acquired to an extent of 27 giL1--:'1ia.si aliottecl her 75% of 27 guritas i.e.. about 20 Lo g:EEIii,'E;eT*.3"V;()f' izuld i.e.. about, £00' x 200'. Since the ResoIL.:ti0~i'1 vjide /\.i'mexure~'J' is Emceatble under Section 38 of "E~3{)A Act. and as the allotment' made in favour of 3""

V'

-\ ....-

-14- 1*e.=s1.)o11(:fe:1I. is in p11r..«aue'11'1ee to the Re.<;0Ez:tio:'a Am1exure--'J'. the same cannot be found fault with.

E1. I.(')<)ki1'}g 10 {he 1012-Iliiy of the E'ac3ie_:"'«.aT1'z.gi ci1'eu111s1.anees. it is clear that the 3"' respondent did ri()'i 0ppori:.1nit.y to question ihe acquisiiion »p1"oeeeci1'h'g's..:'_i»z1ai'sn1L1ei1 as. her land was-; 1'1e\='er acquired. '1'h'e 1')(:_:e.:¢;eeessiev:).11-.<)§'-;3'1*cj'pe"£yA was forcibly [E}.K€1"1 by the BDA fair-.1__he p L:;j;§bse (3?'f'L0;f:n;}t;i0_§§1 Of outer 1-ing road. She did not 1:1'a\_.?e _Qp;)dr*iu«:T1'iiy to eiaim enhanced c0111pe11sat.io1'1 a1s_d";-- '1'?-i_L1s,-- .1 1.T-;':_{3_DA in order to avoid 1i1iga11,i()n in such mat.te1*s. I,1_n_de.r ex1,1ia01*di:iai'y. ~ei1'c:L1n1s1ar1ees. might have t_11011g_}1t :I;£iv'i' 1.0 "Res§°0111i:iO'12--..aVs per A.r1I1exure--1J' to ('()E'1I1)€:'}1_S&tLt*' the.'pei*'s:()1"1'sj«'Wf_i1os=ae lancls are I'o1'(*ibiy taken possession (if by 1P1~r:T11e injL1s1.iCe done to the 3""

rctspondgeril n1a"cle_ gE)0d 'by allotiing of Site No.1. Ineasuring a1('t.ic)n of IBDA in passir1g the Res0Imt.i()n vide ;~N_11rie';v.ii;1tVe--'\Jt'T'«éind eonsequentiaily allouing the sit:e in 'I'avoL1r'"~._0f' 3"" -er-esp()11de1'1E is equitable under me fae'I.s and " 5. '(:i1'(t{:n'1sta:'1£::ess. the SE-l1'l1€ will not be im,e1'f'ered with by this "'.'j§O¢.1:*'L--..\vi1i1e <3X€I'('.iSiI1g jurisdiction under Article 226 of the CQ1_1F;1iI'u1ei()1'1 ()I"II"1dia.

-- 1 L!)

12. E: :"eIe\=*a1i1 to note :.§'m.£. pu:"sz.:z1ni to Res()]ui.i0r1 Annexui*e~'J'. oiher similariy piaeed persons who have also lost their lands wiiihoui. recourse E0 acquisition §31'0C€€di1"1gS, might have go: the same benefit". piirsiiarii. 10 1\nnexu1'e--'J'__E§eseILii_iOi3.V_ Mereiy beemise the site aiioited in Favour of 33*' 'i*f?SI,)Ql;£'€T1:C{lI is' formed out of Survey No.24 beionging; it) f§«':?i.'i-,_t>iCT/_'1'€"I'.£-'iﬁ'i'é1I}1ii~}{., i Ehe same e2mn01.. be quesx.i0ned,.*pai'1i<':1iiariy Vi"hff3i1v"~p(V)VSE.:'«(3Si%i().VI':

of Survey No.24 was ie11<;en and a\{i21A19d was i*ra21de*i:n respect of the said property. Once "..'1"1.C"~..p(')SSCSSi()I] i'S"*~'."L"c1k€l'l by BDA. the same cannot revert. back to ei's~iw1:i'Ie ?a1ii.£i.v(5v..{ii.eiil<s.

13. 'I'h¢re\ieai1-i.i1'ai,_..- <:>;k.:.i" 1'.):[;'é acres 1 gunta in Survey Nti-,v24._ gg;'u(r3._t:é1'::2 is~i1fesei've..d kharab. The award was passed For i'e:1'i21ii1i1'ig- e.§den,.i "is I acre. 16 gunias dry Iarid at. the raite of 1i.._.28.6U'O._/_V--V'}§e1' iiiere along with statutory allowances. In respeei. of 25 gumas of reserved iiliélféiiﬁ. AS'€';j'ﬂv1iE{1,é'.,{?0l'1l}i)€£'ISE1U()I1 is awarded with statutory V' b€1'i€fi1"§:'g. A§Ierv;:32.:ssi11gg the award. ihe bmiliei' of the petitioners $131119 -I31I*ianunizmlhappa has :"eeei\«-'ed E'()I11])E3l'1S21':"i()I1 of 35/-- For 28 gunms by way of cheque dated L3,4E»._i_i§l.2OOi drawn on Indian Ovei'seas E3an}i. KUITIELIYI Park V' « l("a « West Branch. I3a1i'1g211ore--20. For remaiiiirig 28 gunias 0i"E:«3.r1Ci neither the pei'iiionerss nor 2-my other person have come I'or\v21rd to receive cxmipeiieaiimi and i4hereE'ore. Reiereriee I"evi:i'E_li'i;)_ii'~._i.s filed under Sections 30 &. 3i of {he Land AeqL1isi_iﬁ:_:ori4}'L?:i'*-. new the 11121i.t.er is pending before t,heWCivi1 Coui"§::ivri'N0;-EIAQ No.24/9&9? and the 1'em2.1.ii'1ir1g i1l'1*:.:()k.£1';'.'l'--l§.)-:5CaiilpéﬁS3§1.T,:f'Q_}'1'15' also ciepositeci in the very iiiatter.-.___Froriiihe 21b-.3V'e}g iI_ is eieai' _ that broiher oi' the peii'1'.ioners 'Vi./..'.. .VHanL'1--:1_1:ai'it:heippe1 has received the ('.01111.)(;¥]'1SaUO.}1z"iii~'_}'EE§.}3(§{"'i._'Qfﬂahis share in the property.

14. it is Ife§._E>v(3\:e1};::/{"}"I'.f()V t'1.of€. ithai i;1".iVe";i3Ve1.'i'i'i0r1er also made an applicaticin for gr2i§;t...Vof7.aEteri'iai.ive_' site in his favour pursuant per the interim order oi' this 1.0 the ResOh.1ti'on r"uiifie§<V:tre:rf Court. i_f-31:1 1,}i'e..BiI)!V\V ha1S*-,_1ie:_jL2iiLived the pr21_Ver of the petitioner

-011 l}1G'.:g{FOIl'l1d Eh;8{E"~~RCSOi.LliiOi1 Annexurevlf is inappheable to V_the«;:1eiii.ioii';ers'Vcrglse. This Court does not find any error with 11'1'~f3VV!-'f».fc.1iCVI ' ;)rci.ei" o'i3_viIj.ie BDA. The Resoiuaion wide Armexurev'J' was'p2issed.L1i1:ier pecuiiar i"ac:i.s and circumstances. The bciiefit. of gr.:'1ni of lzmd equai to 75% 01" the lanai lost. was given i_o,0'nE3,r_ thoée pe1's()11s whose iaiids were taken possession oi' by V"

AAA ;7 All the BDA for the 1'.)u1'p<)sc% of fo1'ma€ion of outer ring road withouiz recourse to acquisit.io1"1 p1'oc:eedir1gs. The: entire Resolution vide Am'1exure5J' seems to hawe been pz;1ssec§ 1.0 avoid 11I1n4es3_e":s.sa.1y lit.iga{io1'1 and to rectify the in_§us{.i<;&e caused 10 1'.he_ whose lands are taken possession of bymf-3I)A \a%ir.?1o1,i:L.a'i1v1:.11oAriLy of law and who did not. have 2.11'; <1}-3'portL1niLyV"-Lo"Vkztlaivsgzs compe1'}sa1.io1'1/ enhanced compe.:'is-;1__t.io11."nfI'he s2;11iC'u'is4_V31ot_§the case. of the pe1,itione1*.

In ViCW of the alboxreftliis-Copffi not find any ground to grant the praye1'_'as__ soug'V1?1'ffo&j byA.fth_e }5'et.1 £foners in this writ lznetition. Wr_it~ "{»?'aeti'i.V_iV_c).11 and :g':c:c7o1'c"ii11giy, the same is

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