Karnataka High Court
Karnataka State Cricket vs Hassan Urban on 17 June, 2013
Bench: Chief Justice, B.V.Nagarathna
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 17TH DAY OF JUNE, 2013
PRESENT
THE HON'BLE MR. D.H.WAGHELA, CHIEF JUSTICE
AND
THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA
W.A.No.1161/2013 C/w W.A.Nos.1179/2013,
1180/2013, 1181/2013, 1182/2013, 1183/2013,
1184/2013, 1185/2013 (LA-UDA), 1186/2013 (S-UDA),
1187/2013, 1188/2013, 1189/2013, 1190/2013,
1191/2013, 1192/2013, 1193/2013, 1194/2013,
1195/2013, 1196/2013,
2599-2602/2013 (LA-UDA),
IN W.A.No.1161/2013
BETWEEN:
KARNATAKA STATE CRICKET
ASSOCIATION,
M.CHINNASWAMY STADIUM,
M.G.ROAD, BANGALORE-560 001,
REP. BY ITS HONORARY SECRETARY
SRI.J.SRINATH. ... APPELLANT
(BY SRI: RAJESH.S.V, ADV. FOR M/S RAJESH & RAJESH, ADV.)
AND:
1.HASSAN URBAN DEVELOPMENT AUTHORITY,
P B NO.133, OPP GURU THEATRE,
B M ROAD, HASSAN,
REP. BY CHAIRMAN.
2.GOVERNMENT OF KARNATAKA,
REP. BY THE SECRETARY TO THE
GOVERNMENT HOUSING AND
URBAN DEVELOPMENT, M.S.BUILDING,
DR AMBEDKAR VEEDHI,
BANGALORE-560 001.
2
3.SRI CHANDRE GOWDA,
AGED ABOUT 50 YEARS,
S/O MAVINAKEREGOWDA,
R/O B KATIHALLI, ARASIKERE ROAD,
HASSAN.
4.SRI DHANARAJ,
AGED ABOUT 45 YEARS,
S/O MAVINAKERE GOWDA,
GRAMAPANCHAYATH MEMBER,
R/O B KATIHALLI, ARASIKERE ROAD,
HASSAN.
5.SRI JAGADISH,
AGED ABOUT 30 YEARS,
S/O A R RANGASWAMY,
R/O DODDAPURA, KASABA HOBLI,
HASSAN.
6.SMT LAKSHMAMMA,
AGED ABOUT 55 YEARS,
W/O SRI VENKATASWAMY,
R/A NO.1584, "SANTHRUPTHI",
SALAGAME ROAD, HASSAN-573201.
7.SMT GANGAMMA,
AGED ABOUT 48 YEARS,
W/O LATE RANGASWAMY,
R/A BEHIND ANJANEYA TEMPLE,
B KATIHALLI, ARASIKERE ROAD,
HASSAN.
8.SRI THIMMEGOWDA,
AGED ABOUT 60 YEARS
S/O MAVINAKEREGOWDA
C/O SHANKARA ANGADI
R/A B KATIHALLI KOPPALU
ARASIKERE ROAD,
HASSAN-573201.
9.SRI HANUMANTHE GOWDA,
AGED ABOUT 70 YEARS,
S/O SRI RANGE GOWDA,
3
R/A B KATIHALLI,
OPPOSITE S B M COLONY,
ARASIKERE ROAD,
HASSAN-573201.
10.SRI RAJAGOPALA SETTY,
AGED ABOUT 65 YEARS,
S/O LATE R RAMACHANDRA SETTY,
R/A "LAXMI", SHANKARMUTT ROAD
HASSAN-573201.
11.SRI H J GANESH,
AGED ABOUT 40 YEARS,
S/O H G JAYAKUMAR,
NO.1584, "SANTHRUPTHI",
SALAGAME ROAD,
HASSAN-573201.
12.SRI R RAVISH,
AGED ABOUT 39 YEARS,
S/O R RAJAGOPALA SETTY,
R/A "LAXMI", SHANKARMUTT ROAD,
HASSAN-573201.
13.SRI V R RADHAKRISHNA,
AGED ABOUT 65 YEARS
S/O LATE SRI D R VENKATERAMANEGOWDA,
R/A JAGATHARANI,
BEHIND DHANALAKSHMI STORES,
GOVT. COLLEGE ROAD, HASSAN.
14.SRI B M BOMMEGOWDA,
AGED ABOUT 47 YEARS,
S/O SRI B Y MANJEGOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
15.SRI B M KRISHNA KUMAR,
AGED ABOUT 42 YEARS,
S/O SRI B Y MANJEGOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
4
16.SRI DYAVEGOWDA,
AGED ABOUT 66 YEARS,
S/O SRI MATEGOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
17.SRI CHENNAGOWDA,
AGED ABOUT 75 YEARS,
S/O SRI MATE GOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
18.SMT THIMMAMMA,
AGED ABOUT 60 YEARS,
S/O SRI B Y MANJEGOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
19.SRI B K ERAPPA,
AGED ABOUT 60 YEARS,
S/O SRI B KARIYAPPA,
R/O BHUVANAHALLI POST,
HASSAN.
20.B K NANJAPPA,
SINCE DECEASED BY HIS LRS
i) SMT DIVYA,
D/O SRI B K NANJAPPA,
ii) SRI B N KUMARASWAMY,
S/O SRI B K NANJAPPA,
BOTH ARE MAJORS,
R/O BHUVANAHALLI POST
HASSAN.
21.SMT DEVAMMA,
AGED ABOUT 70 YEARS,
W/O SRI KRISHNAPPA,
R/O BHUVANAHALLI POST,
HASSAN.
5
22.SRI HULIGOWDA,
AGED ABOUT 52 YEARS,
S/O SRI DEVEGOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
23.SRI B K JAYARAMU,
AGED ABOUT 45 YEARS,
S/O SRI B KRISHNAPPA,
C/O PROVISSION STORES,
R/O BHUVANAHALLI POST,
HASSAN.
24.SRI B K VISHWANATH,
AGED ABOUT 41 YEARS,
S/O SRI KRISHNAPPA,
R/O BHUVANAHALLI POST,
HASSAN.
25.SRI B V BALAKRISHNA,
AGED ABOUT 39 YEARS,
S/O SRI PUTTASWAMY,
R/O BHUVANAHALLI POST,
HASSAN.
26.SRI CHANDRASHEKAR,
AGED ABOUT 36 YEARS,
S/O SRI PUTTASWAMY,
R/O BHUVANAHALLI POST,
HASSAN.
27.SRI B K NARAYANA SWAMY,
AGED ABOUT 62 YEARS,
S/O LATE SRI KAPPANNA,
R/A NO.970, 4TH CROSS,
K R PURAM, HASSAN.
28.SRI B K RAMASWAMY,
AGED ABOUT 67 YEARS,
S/O LATE SRI B KAPPANNA,
R/A NO.970, 4TH CROSS,
K R PURAM, HASSAN.
6
29.SRI R THEJASVI,
AGED ABOUT 34 YEARS,
S/O SRI B RANGASWAMY,
R/O B M ROAD, HASSAN.
30.SMT SUMITHA,
AGED ABOUT 25 YEARS,
W/O SRI R THEJASVI,
R/O B M ROAD, HASSAN.
31.SMT SUJAYA RAMGASWAMY,
AGED ABOUT 60 YEARS,
W/O SRI B RANGASWAMY,
R/O B M ROAD, HASSAN.
32.SRI B RANGASWAMY,
AGED ABOUT 70 YEARS,
S/O LATE SRI B BETTAPPAGOWDA,
R/O B M ROAD, HASSAN.
33.SRI BOMMALINGE GOWDA,
AGED ABOUT 59 YEARS,
S/O SRI KAPPANNA GOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
34.SRI K BETTEGOWDA,
AGED ABOUT 58 YEARS,
S/O LATE SRI KAPPANNA GOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
35.SRI B K SHIVASWAMY,
AGED ABOUT 56 YEARS,
S/O SRI KAPPANNA GOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
36.SRI B K PUTTASWAMY,
AGED ABOUT 60 YEARS,
S/O SRI KAPPANNA GOWDA,
R/O BHUVANAHALLI POST, HASSAN.
7
37.SRI B ERAPPAGOWDA,
SINCE DECEASED BY HIS LRS,
i) E RATHNA,
AGED ABOUT 48 YEARS,
ii) B SAROJA
AGED ABOUT 46 YEARS,
iii) B E YASHODA,
AGED ABOUT 42 YEARS,
iv) B E INDRANI,
AGED ABOUT 40 YEARS,
v) B E NALINI,
AGED ABOUT 36 YEARS,
ALL ARE MAJORS,
R/O NO.738(1),
SESHADRI VATARA,
SAMPIGE ROAD,
K R PURAM, HASSAN.
38.SRI B JAYARAMU,
AGED ABOUT 56 YEARS,
S/O SRI DEVEGOWDA,
R/O B M ROAD, HASSAN.
39.SRI B K KRISHNEGOWDA,
AGED ABOUT 48 YEARS,
S/O LATE SRI KAPPANNAGOWDA,
R/O NO.129, HOYSALA NAGAR,
BHIRANAHALLI KERE, HASSAN.
40.SRI J RANGE GOWDA,
AGED ABOUT 57 YEARS,
S/O SRI JAWARE GOWDA,
R/O BHUVANAHALLI POST,
SHANTHIGRAMA, HASSAN.
41.SRI BALACHANDRA,
AGED ABOUT 53 YEARS,
8
S/O SRI ANNEGOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
42.SRI DEVIRAMMA,
AGED ABOUT 60 YEARS,
W/O SRI VENKATAKRISHNAIAH,
R/O BHUVANAHALLI POST,
HASSAN.
43.SRI J NANJAPPA,
AGED ABOUT 60 YEARS,
S/O SRI JAVAREGOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
44.SRI B K KUMAR,
AGED ABOUT 40 YEARS,
S/O SMT PUTTAMMA,
R/O BHUVANAHALLI POST,
SHANTHIGRAMA, HASSAN.
45.SRI RAME GOWDA,
AGED ABOUT 67 YEARS,
S/O SRI HANUMANTHE GOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
46.SMT SUBBAMMA,
AGED ABOUT 70 YEARS,
W/O SRI VENKATEGOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
47.SMT LAKSHMAMMA,
AGED ABOUT 45 YEARS,
W/O SRI JAWARI GOWDA,
R/O BHUVANAHALLI POST,
HASSAN.
48.SRI B V MANJEGOWDA,
AGED ABOUT 80 YEARS,
S/O SRI VENKATEGOWDA,
9
R/O BHUVANAHALLI POST,
HASSAN.
49.SMT KAMALAMMA,
W/O LATE SRI CHENNEGOWDA,
AGED ABOUT 55 YEARS,
R/O BHUVANAHALLI POST,
HASSAN TALUK AND DISTRICT.
50.SRI K RANGEGOWDA,
AGED ABOUT 67 YEARS,
S/O LATE SRI KULLEGOWDA,
RET. PRINCIPAL,
B KATTIHALLI KOPPALU,
GAVANEHALLI POST,
HASSAN TALUK-573201.
51.SMT JAYAMMA,
AGED ABOUT 60 YEARS,
W/O B BORE GOWDA,
R/O BHVANA HALLI POST,
HASSAN TALUK AND DISTRICT.
52.SMT SANNAMMA,
AGED ABOUT 65 YEARS,
W/O SRI SHIKI KAPPANNA GOWDA,
R/O BHUVANAHALLI POST,
HASSAN TALUK AND DISTRICT.
53.SMT THIMMAMMA,
AGED ABOUT 60 YEARS,
W/O SRI SHIKI MANJEGOWDA,
R/O BHUVANAHALLI POST,
HASSAN TALUK AND DISTRICT.
54.SRI H SATYNARAYANA,
AGED ABOUT 50 YEARS,
S/O SRI BASAVEGOWDA,
C/O DR V R KRISHNAMURTHY,
R/O NO.298, B KATIHALLI KOPPALU,
ARSIKERE ROAD, HASSAN.
10
55.SRI B G KRISHNA,
AGED ABOUT 49 YEARS,
S/O LATE SRI GOWDAIAH,
R/O BHUVANAHALLI POST,
HASSAN TALUK AND DISTRICT.
56.SRI B E SHAMANNA,
AGED ABOUT 56 YEARS,
S/O EERAPPA,
R/O BHUVANAHALLI POST,
HASSAN TALUK AND DISTRICT.
57.SRI NARAYANA,
AGED ABOUT 46 YEARS,
S/O LATE SRI DEVEGOWDA,
R/O BHUVANAHALLI POST,
HASSAN TALUK AND DISTRICT.
58.SRI C S VISHWANATH,
AGED ABOUT 59 YEARS,
S/O C N SHANKARA NARAYANA,
NO.1071, BENAKA, 10TH CROSS,
SAMPEGE ROAD,
HASSAN-573201.
59.SRI C S SRIKANTA,
AGED ABOUT 65 YEARS,
S/O C N SHANKARA NARAYANA,
NO.1071, BENAKA,
SAMPEGE ROAD,
HASSAN-573201.
60.SRI C N SHANKARANARAYANA,
AGED ABOUT 89 YEARS,
S/O LATE NAJAPPA,
NO.1071, BENAKA,
SAMPEGE ROAD,
HASSAN-573201.
61.SRI KRISHNEGOWDA,
AGED ABOUT 58 YEARS,
S/O SRI DEVEGOWDA,
R/O SANKENAHALLI VILLAGE,
11
HASSAN TALUK AND DISTRICT.
62.SMT JAYAMMA,
AGED ABOUT 52 YEARS,
W/O LATE SRI CHANDREGOWDA,
R/O SANKENAHALLI VILLAGE,
HASSAN TALUK AND DISTRICT.
63.SRI RAMEGOWDA,
AGED ABOUT 52 YEARS,
S/O SRI KULLEGOWDA,
R/O SANKENAHALLI VILLAGE,
HASSAN TALUK AND DISTRICT.
64.SRI VENKATESH,
AGED ABOUT 50 YEARS,
S/O SRI KULLEGOWDA,
R/O SANKENAHALLI VILLAGE,
HASSAN TALUK AND DISTRICT.
65.SRI RAJEGOWDA @ THIMMEGOWDA,
AGED ABOUT 60 YEARS,
S/O SRI KULLEGOWDA,
R/O SANKENAHALLI VILLAGE,
HASSAN TALUK AND DISTRICT.
66.SRI KALEGOWDA,
AGED ABOUT 58 YEARS,
S/O SRI LACHCHAPPA,
R/O BOOVANAHALLI VILLAGE,
HASSAN TALUK AND DISTRICT.
67.SRI RAJEGOWDA,
AGED ABOUT 65 YEARS,
S/O SRI OORUBAGILUTHIMMEGOWDA,
R/O BOOVANAHALLI VILLAGE,
HASSAN TALUK AND DISTRICT.
68.SRI KUMARA,
AGED ABOUT 42 YEARS,
S/O SRI VANKATEGOWDA,
R/O B T KOPPALU,
HASSAN TALUK AND DISTRICT.
12
69.SRI CHANNEGOWDA,
AGED ABOUT 55 YEARS,
S/O SRI VENKATEGOWDA,
R/O BOOVANAHALLI VILLAGE,
HASSAN TALUK AND DISTRICT.
70.SMT JAYALAKSHMI,
AGED ABOUT 42 YEARS,
W/O LATE SRI THIMMEGOWDA,
R/O DODDAPURA VILLAGE,
HASSAN TALUK AND DISTRICT.
71.SMT SHUSHEELAMMA,
AGED ABOUT 51 YEARS,
W/O LATE SRI CHANDREGOWDA,
R/O DODDAPURA VILLAGE,
HASSAN TALUK AND DISTRICT.
72.SRI SRINIVASA,
AGED ABOUT 56 YEARS,
S/O LATE SRI VENKATEGOWDA,
R/O DODDAPURA VILLAGE,
HASSAN TALUK AND DISTRICT.
73.SRI LAKSHMEGOWDA,
AGED ABOUT 50 YEARS,
W/O SRI SANNAPPA,
R/O DODDAPURA VILLAGE,
HASSAN TALUK AND DISTRICT.
74.SRI RANGASWAMY,
AGED ABOUT 51 YEARS,
S/O SRI GUNDEGOWDA,
R/O DODDAPURA VILLAGE,
HASSAN TALUK AND DISTRICT.
75.SRI SANNAGUNDEGOWDA,
AGED ABOUT 50 YEARS,
S/O SRI GUNDEGOWDA,
R/O DODDAPURA VILLAGE,
HASSAN TALUK AND DISTRICT.
76.B R MANJE GOWDA,
13
AGED ABOUT 45 YEARS,
S/O LATE SRI RANGEGOWDA,
R/O BOOVANAHALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
77.SMT RANGAMMA,
AGED ABOUT 60 YEARS,
W/O LATE SRI RANGEGOWDA,
R/O BOOVANAHALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
78.SMT LAKSHMAMMA,
AGED ABOUT 70 YEARS,
W/O SRI HONNEGOWDA @ SOMANNA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
79.SHIVANNA,
AGED ABOUT 48 YEARS,
S/O SRI HONNEGOWDA @ SOMANNA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
80.RAJE GOWDA,
AGED ABOUT 55 YEARS,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
81.KEMPAIAH,
AGED ABOUT 35 YEARS,
S/O LATE SRI ARASAIAH,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
82.SWAMY,
AGED ABOUT 38 YEARS,
S/O LATE SRI ARASAIAH,
14
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
83.DEVAIAH,
AGED ABOUT 60 YEARS,
S/O LATE SRI KODAIAH,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
84.ERARAJU,
AGED ABOUT 58 YEARS,
S/O LATE SRI KODAIAH,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
85.ARASAIAH,
AGED ABOUT 55 YEARS,
S/O LATE SRI KODAIAH,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
86.APANNA,
AGED ABOUT 50 YEARS,
S/O LATE SRI KODAIAH,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
87.HANUME GOWDA,
AGED ABOUT 65 YEARS,
S/O LATE SRI MANJEGOWDA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
88.KARI GOWDA ,
AGED ABOUT 60 YEARS,
S/O LATE SRI MANJEGOWDA,
R/O SANKENNA HALLI VILLAGE,
15
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
89.PUTTANANJE GOWDA,
AGED ABOUT 40 YEARS,
S/O LATE SRI MANJEGOWDA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
90.MANJE GOWDA,
AGED ABOUT 52 YEARS,
S/O LATE SRI MANJEGOWDA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
91.S P RAMESH,
AGED ABOUT 41 YEARS,
S/O LATE SRI PUTTASWAMAIAH,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
92.S P CHANDRA,
AGED ABOUT 37 YEARS,
S/O LATE SRI PUTTASWAMAIAH,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
93.S P RAVI,
AGED ABOUT 30 YEARS,
S/O LATE SRI PUTTASWAMAIAH,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
94.R RANGASWAMY,
AGED ABOUT 55 YEARS,
S/O SRI RAMEGOWDA,
R/O BOOVANAHALLI KOPPAL,
KASABA HOBLI,
16
HASSAN TALUK & DISTRICT.
95.KALE GOWDA,
AGED ABOUT 64 YEARS,
S/O LATE SRI DYAVEGOWDA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
96.VENKATE GOWDA,
AGED ABOUT 58 YEARS,
S/O LATE SRI DYAVEGOWDA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
97.SRINIVAS,
AGED ABOUT 55 YEARS,
S/O LATE SRI DYAVEGOWDA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
98.LOKESHA,
AGED ABOUT 45 YEARS,
S/O LATE SRI DYAVEGOWDA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
99.SMT YASHODAMMA,
AGED ABOUT 45 YEARS,
W/O SRI PAPEGOWDA,
R/O D NO.50/B, RAILWAY QUARTERS,
B M ROAD, HASSAN.
100.KRISHNE GOWDA,
AGED ABOUT 55 YEARS,
S/O LATE SRI RAMEGOWDA,
R/O DODDAPURA VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
17
101.KARI GOWDA NANJE GOWDA,
AGED ABOUT 58 YEARS,
S/O LATE SRI RAMEGOWDA,
R/O SANKENNA HALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
102.B C NAGARAJ,
AGED ABOUT 45 YEARS,
S/O LATE SRI CHENNEGOWDA,
R/O BOOVANAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
103.B C DYAVE GOWDA,
AGED ABOUT 60 YEARS,
S/O LATE SRI CHENNEGOWDA,
R/O BOOVINAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
104.B C NANJE GOWDA,
AGED ABOUT 57 YEARS,
S/O LATE SRI CHENNEGOWDA,
R/O BOOVANAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
105.B C KARI GOWDA,
AGED ABOUT 50 YEARS,
S/O LATE SRI CHENNEGOWDA,
R/O BOOVANAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
106.SMT LAKSHMAMMA,
AGED ABOUT 65 YEARS,
W/O SRI THIRUMALEGOWDA,
R/O BOOVANAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
107.SMT JANAKAMMA,
AGED ABOUT 46 YEARS,
D/O SRI THIRUMALEGOWDA,
R/O BOOVANAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
18
108.DORESWAMY,
AGED ABOUT 44 YEARS,
S/O SRI THIRUMALEGOWDA,
R/O BOOVANAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
109.GOPAL,
AGED ABOUT 42 YEARS,
S/O SRI THIRUMALEGOWDA,
R/O BOOVANAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
110.B MARI GOWDA,
AGED ABOUT 76 YEARS,
S/O SRI JAVAREGOWDA,
R/O BOOVANAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
111.B C NAGARAJ,
AGED ABOUT 45 YEARS,
S/O LATE SRI CHENNEGOWDA,
R/O BOOVANAHALLI VILLAGE & POST,
HASSAN TALUK & DISTRICT.
112.S R HANUME GOWDA,
AGED ABOUT 45 YEARS,
S/O SRI RAMEGOWDA,
R/O SANKENAHALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
113.B D MANJE GOWDA,
AGED ABOUT 45 YEARS,
S/O SRI RAMEGOWDA,
R/O SANKENAHALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
114.D CHANNE GOWDA,
AGED ABOUT 75 YEARS,
S/O SRI DYAVEGOWDA,
R/O SANKENAHALLI VILLAGE,
KASABA HOBLI,
19
HASSAN TALUK & DISTRICT.
115.CHANDRE GOWDA,
AGED ABOUT 53 YEARS,
S/O SRI DYAVEGOWDA,
R/O FARM HOUSE BUILT IN
SY NO. 87/17, SANKENAHALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
116.S D RAME GOWDA,
AGED ABOUT 65 YEARS,
S/O SRI DYAVEGOWDA,
R/O SANKENAHALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
117.SMT LALITHA,
AGED ABOUT 32 YEARS,
W/O SRI RAMESH,
R/O SANKENAHALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK & DISTRICT.
118.SMT JAYAMMA,
AGED ABOUT 73 YEARS,
W/O LATE SRI B V MANJEGOWDA,
R/O BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
119.SRI B MANJEGOWDA,
AGED ABOUT 65 YEARS,
S/O SRI BHOMMEGOWDA,
R/O BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
120.SMT NANJAMMA,
AGED ABOUT 60 YEARS,
W/O LATE SRI BHOMMEGOWDA,
R/O BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
121.SRI THIMMEGOWDA,
20
AGED ABOUT 65 YEARS,
S/O SRI RANGEGOWDA,
R/O SOMPURA, T D HALLI POST,
VIA ARAHALLI, BELUR TALUK.
122.SMT MANJAMMA,
AGED ABOUT 52 YEARS,
W/O SRI KAPPANAGOWDA,
R/AT BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
123.SRI SANJEEVAGOWDA,
AGED ABOUT 40 YEARS,
S/O SRI HANUMANTHEGOWDA,
R/AT BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
124. i) SMT GOWRAMMA,
AGED ABOUT 50 YEARS,
W/O LATE SRI DYAVAIAH,
R/AT BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
ii) SRI GANESH,
AGED ABOUT 29 YEARS,
S/O LATE SRI DYAVAIAH,
R/AT BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
iii) SMT KAVITHA,
AGED ABOUT 25 YEARS,
D/O LATE SRI DYAVAIAH,
R/AT BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
iv) M S LAKSHMI,
AGED ABOUT 18 YEARS,
D/O LATE SRI DYAVAIAH,
R/AT BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
125.SRI K THIMMEGOWDA,
AGED ABOUT 67 YEARS,
21
S/O SRI KALEGOWDA,
R/AT BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
126. i) SRI L.RANGEGOWDA,
AGED ABOUT 58 YEARS,
S/O SRI LAKSMEGOWDA,
R/AT KAYEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
ii) SRI L.THIRUMALEGOWDA,
AGED ABOUT 49 YEARS,
S/O SRI LAKSMEGOWDA,
R/AT KAYEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
iii) SRI CHANDREGOWDA,
AGED ABOUT 49 YEARS,
S/O SRI LAKSMEGOWDA,
R/AT KAYEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
iv) SRI THIMMAPPA,
AGED ABOUT 47 YEARS,
S/O SRI LAKSMEGOWDA,
R/AT KAYEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
v) SRI VENKATESHCHANDREGOWDA,
AGED ABOUT 45 YEARS,
S/O SRI LAKSMEGOWDA,
R/AT KAYEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
127.SMT LAKSHMAMMA,
AGED ABOUT 70 YEARS,
W/O LATE SRI LAKSMEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN.
128.SRI EKASHIGOWDA,
AGED ABOUT 70 YEARS,
S/O LATE ERABHADRAGOWDA,
22
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN.
129.SRI MANJUNATHA,
AGED ABOUT 45 YEARS,
S/O SRI SANNAIH,
C/O KUMAR TEXTILES,
7TH CROSS, SAMPIGE ROAD,
K R PURAM, HASSAN.
130.SMT RAJAMMA,
AGED ABOUT 55 YEARS,
W/O SRI HANUMANTHU,
R/AT SHANKARIPURAM,
NORTH LAYOUT, HASSAN.
131.SRI THIMMEGOWDA,
AGED ABOUT 52 YEARS,
S/O LATE SRI JAVAREGOWDA,
C/O KUMAR TEXTILES,
7TH CROSS, SAMPIGE ROAD,
K R PURAM, HASSAN.
132. i) SMT JAYAMMA,
AGED ABOUT 70 YEARS,
W/O LATE SRI KENGEGOWDA,
R/AT B KATTIHALLI KOPPALU,
KASABA HOBLI, HASSAN TALUK.
ii) SMT JANAKI,
AGED ABOUT 48 YEARS,
W/O LATE SRI KENGEGOWDA,
R/AT B KATTIHALLI KOPPALU,
KASABA HOBLI, HASSAN TALUK.
iii) SRI MOHAN KUMAR,
AGED ABOUT 50 YEARS,
S/O LATE SRI KENGEGOWDA,
R/AT B KATTIHALLI KOPPALU,
KASABA HOBLI, HASSAN TALUK.
iv) SRI DEVARAJ,
AGED ABOUT 45 YEARS,
23
S/O LATE SRI KENGEGOWDA,
R/AT B KATTIHALLI KOPPALU,
KASABA HOBLI, HASSAN TALUK.
133.SRI P N SHANTHEGOWDA,
AGED ABOUT 60 YEARS,
S/O LATE SRI NANJEGOWDA,
R/AT MYSORE BANK COLONY,
ARASIKERE ROAD, HASSAN TALUK.
134.SRI KRISHNAMURTHY,
MAJOR, S/O SRI PATHAIAH,
R/AT RAMESHNAGAR,
SANKENAHALLI,
DODDAPURA POST,
HASSAN TALUK.
135.SRI GIRIYAPPA,
MAJOR, S/O SRI PATHAIAH,
R/AT RAMESHNAGAR,
SANKENAHALLI,
DODDAPURA POST,
HASSAN TALUK.
136.SRI DORERAJU,
MAJOR, S/O SRI MALLAYA,
R/AT RAMESHNAGAR,
SANKENAHALLI,
DODDAPURA POST,
HASSAN TALUK.
137.SMT SIDDAMMA,
AGED ABOUT 50 YEARS,
W/O SRI RANGAIAH,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
138.SRI ERAMALLAIAH,
MAJOR, S/O SRI LATE MALLAIAH,
R/AT RAMESHNAGAR,
SANKENAHALLI,
DODDAPURA POST,
HASSAN TALUK.
24
139.SMT SAVITHRAMMA,
AGED ABOUT 62 YEARS,
W/O LATE SRI NARASIMHA GOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
140.SRI DEVEGOWDA,
AGED ABOUT 69 YEARS,
S/O LATE SRI VEERABHADRA GOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
141.SRI GIDDEGOWDA,
AGED ABOUT 51 YEARS,
S/O SRI SHANKARIPURA,
NORTH LAYOUT, HASSAN.
142.SRI MYLARASHETTY,
AGED ABOUT 53 YEARS,
S/O SRI RAMUSHETTY,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
143.SRI KARIGOWDA,
AGED ABOUT 53 YEARS,
S/O SRI JAVARIGOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
144.SRI NANJEGOWDA,
AGED ABOUT 70 YEARS,
S/O SRI CHENNEGOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
145.SRI MARIGOWDA,
AGED ABOUT 80 YEARS,
S/O SRI BETTEGOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
146.SRI SANNAREGOWDA,
AGED ABOUT 48 YEARS,
25
S/O SRI JAVAREGOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
147.SMT PARVATHAMMA,
AGED ABOUT 62 YEARS,
W/O SRI EREGOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
148.SRI SANNEGOWDA,
AGED ABOUT 65 YEARS,
S/O SRI NANJEGOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
149.SMT DEVIRAMMA,
AGED ABOUT 63 YEARS,
W/O SRI CHELUVAIAH,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
150.SRI B K KESHAVEGOWDA,
AGED ABOUT 61 YEARS,
S/O LATE SRI KARIGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
151.SMT THIMMAMMA,
AGED ABOUT 80 YEARS,
W/O SRI VENKATE GOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
152.SMT DYAVAMMA,
AGED ABOUT 50 YEARS,
W/O SRI BETTEGOWDA,
R/AT DODDAPURA VILLAGE,
DODDAPURA POST,
KASABA HOBLI, HASSAN TALUK.
153.SRI KRISHNEGOWDA,
MAJOR,
26
S/O SRI THIMMEGOWDA,
R/AT DODDAPURA VILLAGE,
DODDAPURA POST,
KASABA HOBLI, HASSAN TALUK.
154.SMT SHARADAMMA,
AGED ABOUT 42 YEARS,
W/O SRI RANGASWAMY,
R/AT RAJAGOPALANAGAR,
KASTURI LAYOUT, II STAGE,
BANGALORE 59.
155.SRI D MANJEGOWDA,
AGED ABOUT 62 YEARS,
S/O SRI DYAVEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
156.SRI NINGARAJU,
AGED ABOUT 63 YEARS,
S/O SMT DHYAVAMMA,
R/AT RAMESHNAGAR POST,
DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
157.SRI SHAMANNA,
AGED ABOUT 62 YEARS,
S/O SRI PAPPAIAH,
R/AT RAMESHNAGAR POST,
DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
158.SMT H L RATHNAMMA,
AGED ABOUT 42 YEARS,
W/O SRI KANTHARAJU,
R/AT UDDUREAHALLI,
DUPPA POST, DUPPA HOBLI,
HASSAN TALUK.
159.SRI KANTHARAJU,
AGED ABOUT 37 YEARS,
S/O SRI SANNAIAH,
R/AT RAMESHNAGAR,
27
DODDAPURA POST,
HASSAN TALUK.
160.SMT GOWRAMMA,
AGED ABOUT 73 YEARS,
W/O SRI SANNAIAH,
R/AT RAMESHNAGAR,
DODDAPURA POST,
HASSAN TALUK.
161.SRI B C NAGARAJU,
AGED ABOUT 48 YEARS,
S/O SRI CHENNEGOWDA,
R/AT BHUVANAHALLI,
KASABA HOBLI, HASSAN TALUK.
162.SRI D CHENNEGOWDA,
AGED ABOUT 78 YEARS,
S/O LATE SRI DYAVEGOWDA,
R/AT SANKENAHALLI GATE,
DODDAPURA POST,
NEAR B T KOPPALU,
KASABA HOBLI,
HASSAN TALUK.
163.SRI NANJEGOWDA,
AGED ABOUT 62 YEARS,
S/O LATE SRI CHENNEGOWDA,
R/AT BHUVANAHALLI,
KASABA HOBLI, HASSAN TALUK.
164.SMT DYAVAMMA,
AGED ABOUT 68 YEARS,
W/O SRI DYAVEGOWDA,
R/AT BHUVANAHALLI,
KASABA HOBLI, HASSAN TALUK.
165.SRI SINGEGOWDA,
MAJOR, S/O LATE SRI RAMEGOWDA,
R/AT DODDAPURA VILLAGE,
DODDAPURA POST, HASSAN TALUK
28
166. a) SRI CHENNEGOWDA,
b) SRI RAMACHANDRA GOWDA,
MAJORS, BOTH ARE S/O SRI PUTTEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
167.SRI R.SHIVAPPA,
AGED ABOUT 60 YEARS,
S/O SRI RANGEGOWDA,
R/AT BHUVANAHALLI POST,
KASABA HOBLI, HASSAN TALUK.
168.SMT JAYAMMA@
JAYALAKSHMAMMA,
AGED ABOUT 70 YEARS,
W/O SRI CHENNEGOWDA,
R/AT SANKENAHALLI VILLAGE,
DODDAPURA POST, HASSAN TALUK.
169.SRI G.SHIVANNA,
AGED ABOUT 69 YEARS,
S/O SRI SANNEGOWDA,
R/AT SANKENAHALLI VILLAGE,
DODDAPURA POST, HASSAN TALUK.
170.SRI SHAMANNA,
AGED ABOUT 68 YEARS,
S/O SRI GOWDAIAH,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
171.SMT LAKSHMAMMA,
AGED ABOUT 63 YEARS,
W/O LATE SRI KARIYAPPA,
R/AT L I G NO.194, SRINIVASA KRUPA,
KUVEMPUNAGAR, HASSAN- 573 201.
172.SRI C KARIGOWDA,
AGED ABOUT 63 YEARS,
S/O LATE SRI CHENNEGOWDA,
R/AT BHAVANI STORES,
VIDYANAGAR, HASSAN- 573 201.
29
173.SRI C DEVEGOWDA,
AGED ABOUT 66 YEARS,
S/O SRI CHENNEGOWDA,
R/AT NO.16, CHENNAKESHVA NILAYA,
SHANKARIPURAM, HASSAN- 573 201.
174. i) SRI THIMMASHETTY,
AGED ABOUT 60 YEARS,
S/O SRI NARASIMHASETTY,
ii) SRI RANGASHETTY,
AGED ABOUT 58 YEARS,
S/O SRI NARASIMHA SHETTY,
iii) SRI NARASIMHASHETTY,
AGED ABOUT 55 YEARS,
S/O SRI NARASIMHA SHETTY,
iv) SRI CHANDRASHETTY,
AGED ABOUT 53 YEARS,
S/O SRI NARASIMHA SHETTY,
v) SMT NEELAMMA,
AGED ABOUT 40 YEARS,
W/O SRI VENKATASHETTY,
174(i) TO (v) ARE R/AT
SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
175.SRI LOKESH,
AGED ABOUT 38 YEARS,
S/O LATE SRI THIRUMALEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
176.SRI B E JAYARAM,
AGED ABOUT 56 YEARS,
S/O LATE SRI ERAPPA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
30
177. i) SRI PUTTEGOWDA,
AGED ABOUT 45 YEARS,
S/O SRI SANNEGOWDA,
ii) SRI YOGESHGOWDA,
AGED ABOUT 37 YEARS,
S/O SRI SANNEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
178.SRI B P DHARMEGOWDA,
AGED ABOUT 30 YEARS,
S/O SRI PUTTE GOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
179.SRI RANGEGOWDA,
AGED ABOUT 60 YEARS,
S/O SRI RANGEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
180.SMT LAKSHMAMMA,
AGED ABOUT 68 YEARS,
W/O SRI SHAMANNA,
R/AT SANKENAHALLI VILLAGE
KASABA HOBLI, HASSAN TALUK.
181.SRI RAMCHANDRA,
AGED ABOUT 68 YEARS,
S/O SRI THIMMEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
182.SRI MARIGOWDA,
AGED ABOUT 70 YEARS,
S/O LATE SRI THIMMEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
183.SRI JAVAREGOWDA,
AGED ABOUT 65 YEARS,
S/O LATE SRI THIMMEGOWDA,
31
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
184.SRI RANGEGOWDA,
AGED ABOUT 60 YEARS,
S/O SRI RANGEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
185.SRI THIMMEGOWDA,
AGED ABOUT 50 YEARS,
S/O SRI RANGEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
186.SRI SANNEGOWDA,
AGED ABOUT 70 YEARS,
S/O SRI DYAVEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
187.SRI S L YOGANNA,
AGED ABOUT 40 YEARS,
S/O SRI KULLEGOWDA,
R/AT SANKENAHALLI VILLAGE,
DODDAPURA POST,
HASSAN TALUK.
188.SRI S K CHANDRA,
AGED ABOUT 66 YEARS,
S/O SRI KULLEGOWDA,
R/AT SANKENAHALLI VILLAGE,
DODDAPURA POST,
HASSAN TALUK.
189.SRI S R PARAMESHA,
AGED ABOUT 58 YEARS,
S/O SRI S RAMAPPA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
190.SRI RAMASETTY,
AGED ABOUT 65 YEARS,
32
S/O SRI NARASIMHA SETTY,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
191.SRI RANGEGOWDA
@ PUTTANNA,
AGED ABOUT 75 YEARS,
S/O SRI SANNEGGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
192.SRI S T KARIGOWDA,
AGED ABOUT 62 YEARS,
S/O LATE SRI THIMMEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
193.SRI PUTTANANJEGOWDA,
AGED ABOUT 60 YEARS,
S/O LATE SRI K S THIMMEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
194. a) SMT JAYAMMA,
AGED ABOUT 55 YEARS,
S/O LATE SRI DEVARAJU,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
b) SRI CHANDRAKANTHA,
AGED ABOUT 30 YEARS,
S/O SRI DEVARAJAN,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
c) SMT SHAKUNTHALA,
AGED ABOUT 25 YEARS,
D/O LATE SRI DEVARAJAN,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
195. a) SMT RUKMINI,
AGED ABOUT 50 YEARS,
33
W/O LATE SRI S T CHNDRAGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
b) SRI MANJUNATH,
AGED ABOUT 27 YEARS,
S/O LATE SRI S T CHNDRAGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
c) SMT MAHALAKSHMI,
AGED ABOUT 25 YEARS,
S/O LATE SRI S T CHNDRAGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
196.SRI S T PARAMESHA,
AGED ABOUT 53 YEARS,
S/O LATE SRI K S THIMMEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
197.SMT G N ANUSUYADEVI,
AGED ABOUT 64 YEARS,
W/O NARASIMHAGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
198. a) SMT GANGAVATHI,
AGED ABOUT 55 YEARS,
W/O SADASHIVAYYA,
b) SRI VEERAMALLAIAH,
AGED ABOUT 60 YEARS,
S/O LATE SRI MANJAIAH,
c) SRI CHIKKANNA,
AGED ABOUT 56 YEARS,
S/O LATE SRI MANJAIAH,
d) SRI MANJAPPA,
AGED ABOUT 45 YEARS,
S/O LATE SRI MANJAIAH,
34
198(a) TO (d) ARE R/AT RAMESHWARANAGAR,
KASABA HOBLI, HASSAN.
199.SRI B S NANJEGOWDA,
AGED ABOUT 65 YEARS,
S/O SHETTYGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
200.SRI B S APPAJI GOWDA,
AGED ABOUT 60 YEARS,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
201.SRI MALLAIAH,
AGED ABOUT 50 YEARS,
S/O ERAIAHSHETTY GOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
202.SMT KAMALAKSHI,
AGED ABOUT 45 YEARS,
W/O MANJUNATHA,
R/AT DODDAPURA,
RAMESHWARA NAGAR,
KASABA HOBLI, HASSAN TALUK.
203.SMT LAKSHMAMMA,
AGED ABOUT 60 YEARS,
W/O SRI DODDAIAH,
R/AT DODDAPURA,
RAMESHWARA NAGAR,
KASABA HOBLI, HASSAN TALUK.
204.SRI B M PUTTEEGOWDA,
AGED ABOUT 72 YEARS,
S/O LATE SRI MALIGEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
205.SRI RAJEGOWDA,
AGED ABOUT 53 YEARS,
S/O LATE SRI L RAMEGOWDA,
35
R/AT KATIHALLI KOPPALU,
ARASIKERE ROAD, HASSAN TALUK.
206.SRI RAMEGOWDA,
AGED ABOUT 72 YEARS,
S/O SRI LAKKEGOWDA,
R/AT KATIHALLI KOPPALU,
ARASIKERE ROAD, HASSAN TALUK.
207.SRI PUTTASIDDEGOWDA,
AGED ABOUT 53 YEARS,
S/O LATE SRI AJJEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
208.SRI R RANGASWAMY,
AGED ABOUT 60 YEARS,
S/O SRI RAMEGOWDA,
R/AT KATIHALLI KOPPALU,
ARASIKERE ROAD, HASSAN TALUK.
209.SRI B C MANJEGOWDA,
AGED ABOUT 48 YEARS,
S/O SRI PUTTEGOWDA,
NO.993/1, KESHAVA NILAYA,
SHANKARAPURAM, HASSAN TALUK,
HASSAN.
210.SMT NANJAMMA,
AGED ABOUT 48 YEARS,
W/O SRI CHANNEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
211.SRI B H JAGADEESH,
AGED ABOUT 50 YEARS,
S/O LATE SRI HANUMANTHEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
212.SRI CHIKKAIAH,
AGED ABOUT 60 YEARS,
S/O LATE SRI MALLAIAH,
36
RAMESHWARA NAGAR,
HASSAN TOWN.
213.SRI THIMMEGOWDA,
AGED ABOUT 60 YEARS,
S/O LATE SRI RANGEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
214. A) SMT RUKMINI,
AGED ABOUT 51 YEARS,
W/O SRI THIMMEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
B) SMT PARVATHI,
AGED ABOUT 52 YEARS,
W/O SRI MANJEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
215.SRI MALLASHETTY,
AGED ABOUT 60 YEARS,
S/O SRI RAMASETTY,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
216.SRI KULLEGOWDA,
AGED ABOUT 70 YEARS,
S/O LATE SRI GOWDAIAH,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
217.SMT BANU,
AGED ABOUT 23 YEARS,
D/O SRI CHANDREGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
218.SRI SHAMANNA,
AGED ABOUT 57 YEARS,
S/O SRI BOREGOWDA,
R/AT BHUVANAHALLI VILLAGE,
37
KASABA HOBLI, HASSAN TALUK.
219.SRI GANESH GOWDA,
AGED ABOUT 58 YEARS,
S/O SRI BOMMEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
220.SRI B R GOPAL,
AGED ABOUT 48 YEARS,
S/O SMT LAKSHMAMMA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
221.SMT LAKSHMAMMA,
AGED ABOUT 70 YEARS,
W/O SRI THIRUMALEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
222.SRI RAJEGOWDA,
AGED ABOUT 58 YEARS,
S/O SRI DEVYEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
223.SRI D B GAMGADHAR,
AGED ABOUT 55 YEARS,
S/O SRI DYAVEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
224.SRI NANJEGOWDA,
AGED ABOUT 62 YEARS,
S/O LATE SRI RAMEGOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
225.SRI KRISHNEGOWDA,
AGED ABOUT 60 YEARS,
S/O LATE SRI RAMEGOWDA,
R/AT DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
38
226.SMT BHAYAMMA,
AGED ABOUT 50 YEARS,
D/O LATE SRI SANNAIAH,
R/AT RAMESHWARA NAGAR,
DODDAPURA DHAKALE,
HASSAN TALUK.
227.SRI B P MANJEGOWDA,
AGED ABOUT 60 YEARS,
S/O LATE SRI PUTTEGOWDA,
NO. 993/1, KESHAVA NILAYA,
SHANKARAPURAM,
HASSAN TALUK, HASSAN.
228.SRI DADAIAH,
AGED ABOUT 60 YEARS,
W/O LATE SRI ERAIAHSANNAIAH,
R/AT RAMESHWARA NAGAR,
DODDAPURA DHAKALE,
HASSAN TALUK.
229.SRI D JAVARE GOWDA,
AGED ABOUT 65 YEARS,
S/O SRI PUTTEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
230.SRI CHANDRE GOWDA,
AGED ABOUT 56 YEARS,
S/O LATE SRI MANJEGOWDA,
R/AT SANKENAHALLI VILLAGE,
DODDAPURA POST, HASSAN TALUK.
231.SRI S M DEVARAJU,
AGED ABOUT 50 YEARS,
S/O LATE SRI MANJEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
232.SRI PUTTATHIMMEGOWDA,
AGED ABOUT 78 YEARS,
S/O LATE SRI THIMMEGOWDA,
R/AT SANKENAHALLI VILLAGE,
39
KASABA HOBLI, HASSAN TALUK.
233.SRI GIRISH,
AGED ABOUT 42 YEARS,
S/O LATE SRI GIDDEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
234.SRI DEVARAJU,
AGED ABOUT 39 YEARS,
S/O LATE SRI GIDDEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
235.SRI S V THIMMEGOWDA,
AGED ABOUT 70 YEARS,
S/O SRI VENKATEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
236.SMT JAYAMMA,
AGED ABOUT 62 YEARS,
D/O SRI S V THIMMEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
237.SRI KALEGOWDA,
AGED ABOUT 60 YEARS,
S/O SRI DYAVEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
238.SRI VENKATEGOWDA,
AGED ABOUT 51 YEARS,
S/O SRI DYAVEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
239.SRI SRINIVAS,
AGED ABOUT 45 YEARS,
S/O SRI DYAVEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
40
240.SRI LOKESH,
AGED ABOUT 43 YEARS,
S/O SRI DYAVEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
241.SRI S P RANGASWAMY,
AGED ABOUT 62 YEARS,
S/O SRI PUTTEGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
242.SRI DYAVEGOWDA,
AGED ABOUT 65 YEARS,
S/O SRI KARIGOWDA,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
243.SRI THIMMEGOWDA,
AGED ABOUT 63 YEARS,
S/O SRI KARIGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
244.SRI B G VANKATASETTY,
AGED ABOUT 73 YEARS,
S/O SRI GIRISHETTY,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
245.SRI THIMMEGOWDA,
AGED ABOUT 65 YEARS,
S/O SRI DYAVEGOWDA,
R/AT DODDAPURA POST,
HASSAN TALUK, HASSAN DISTRICT.
246.SRI B NANJEGOWDA,
AGED ABOUT 63 YEARS,
S/O SRI CHENNEGOWDA,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
41
247.SRI GANGADHAR,
AGED ABOUT 57 YEARS,
S/O SRI THIMMEGOWDA,
R/AT DODDAPURA POST,
HASSAN TALUK & DISTRICT.
248.SRI P N HIRIYANNAIAH,
AGED ABOUT 79 YEARS,
S/O LATE SRI P LAKSHMINARANAPPA,
R/AT NO. 516, SHARMADA,
GURUTHAMAN PARK,
BASAVANAGUDI,
BANGALORE- 560 004.
249.SMT PARVATHAMMA,
AGED ABOUT 49 YEARS,
W/O SRI HANUMANTHEGOWDA,
R/AT DODDAPURA POST,
HASSAN TALUK.
250.GIRIYAPPA,
AGED ABOUT 72 YEARS,
S/O LATE SRI PAPPAIAH,
R/O SANKENAHALLI VILLAGE,
KASABA HOBLI, DODDAPURA POST,
HASSAN TALUK & DISTRICT.
251.SMT RANGAMMA,
AGED ABOUT 60 YEARS,
W/O LATE LINGAIAH,
R/O SANKENAHALLI VILLAGE,
KASABA HOBLI, DODDAPURA POST,
HASSAN TALUK & DISTRICT.
252.THE PRESIDENT,
THE NISARGA EDUCATION TRUST ®,
BHARATHI NURSING HOME,
R C ROAD, HASSAN.
253.THE PRESIDENT,
ISKON TEMPLE,
AKSHAYA PATHRA FOUNDATION,
HAREKRISHNA HALL,
42
CHORD ROAD,
RAJAJINAGAR, BANGALORE.
254.DR A M NAGESH,
PROPRIETOR,
CHETHAN NEURO CENTRE,
1ST CROSS, SHANKAR MUTT ROAD,
HASSAN- 573 201.
255.SRI K R SUSHEELA GOWDA,
MANAGING TRUSTEE,
NETAJI DEVELOPMENT TRUST ®,
NO. 212, SRI RANGANATH NILAYA,
NETHAJI ROAD, VIDYANAGAR,
HASSAN-573 201.
256.THE COMMADANT,
5TH BATTALION,
KSRP, LALITHMAHAL ROAD,
MYSORE- 11.
257.RAJIV GANDHI RURAL
HOUSING CORPORATION LTD.,
4TH FLOOR, KHB COMPLEX,
KAVERI BHAVAN, K G ROAD,
BANGALORE- 560 009,
REP. BY ITS SECRETARY.
258.PWD DEPARTMENT,
HASSAN DIVISION,
HASSAN,
REP. BY EXECUTIVE ENGINEER.
259.THE DEPOT MANAGER,
KSRTC, HASSAN DIVISION,
HASSAN. ... RESPONDENTS
(BY SRI: B.VEERAPPA, AGA FOR R2,
SRI.B.M.MOHAN KUMAR, ADV.)
******
43
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.1915/07, 9966/08, 1914/07,
2447/08, 5490-91/09, 2348-2458/11, 11927-947/11, 14351-
352/11, 39034/10 & 39035/10, 34369-383/10, 41507-519/10 &
41676-695/10 & 41520-526/10 DATED 2/01/2013.
IN W.A.No.1179/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
1.HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201.
2.SHARIFF ACADEMY AND
HIGHER EDUCATION,
EIDGAH COMPLEX, HOSLINE ROAD,
HASSAN-573 201,
BY ITS MANAGING TRUSTEE,
HASSAN.
3.KARNATAKA STATE CRICKET ASSOCIATION,
BANGALORE, 210 M.G.ROAD,
M CHINNASWAMY STADIUM,
44
BANGALORE 1, BY ITS CHAIRMAN,
BANGALORE CITY.
4.NETAJI RURAL DEVELOPMENT TRUST,
HASSAN, B.KATHI HALLI KOPPAL,
ARASIKERE MAIN RAOD,
HASSAN-573 201,
BY ITS MANAGING TRUSTEE,
HASSAN.
5.SRI R.RAJAGOPALA SETTY,
S/O LATE R.RAMACHANDRA SETTY,
AGED ABOUT 70 YEARS,
R/AT LAXMI SHANKARMUTT ROAD,
HASSAN-573 201, HASSAN.
6.SRI. H.J.GANESH,
S/O H.G.JAYAKUMAR,
AGED ABOUT 45 YEARS,
NO.1584, SANTHRUPTHI,
SALAGAME ROAD,
HASSAN 573 201, HASSAN.
7.SRI. R.RAVISH,
S/O R.RAJAGOPALA SETTY,
AGED ABOUT 44 YEARS,
R/AT LAXMI SHANKARMUTT ROAD,
HASSAN-573201, HASSAN. ... RESPONDENTS
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.1915/07 DATED 2/01/2013.
IN W.A.No.1180/2013
BETWEEN:
NISARGA EDUCATION TRUST,
45
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.394/2008 DATED 2/01/2013.
IN W.A.No.1181/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
46
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NOs.25570-572/2009 DATED
2/01/2013.
IN W.A.No.1182/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
47
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.5490-91/09 DATED 2/01/2013.
IN W.A.No.1183/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.9966/2008 DATED 2/01/2013.
48
IN W.A.No.1184/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.2447/2008 DATED 2/01/2013.
IN W.A.No.1185/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
49
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NOs.11927-947/11 DATED 2/01/2013.
IN W.A.No.1186/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
50
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NOs.14351-352/2011 DATED
2/01/2013.
IN W.A.No.1187/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
1.HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133,
OPP GURU THEATRE,
B.M.ROAD,
HASSAN-573 201,
BY ITS CHAIRMAN.
51
2.GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA, BANGALORE-1,
BY THE SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
BANGALORE-1.
3. KARNATAKA STATE CRICKET ASSOCIATION,
BANGALORE, 210 M.G.ROAD,
M.CHINNASWAMY STADIUM,
BANGALORE-1, BY ITS PRESIDENT,
BANGALORE CITY.
4. ISKON & AKSHAYA PATRA FOUNDATION,
HAREKRISHNA HALL, WEST OF CHORD ROAD,
RAJAJINAGAR, BANGALORE.
5. CHETHAN NUERO CENTRE,
1ST CROSS, SHANKAR MUTT ROAD,
HASSAN, REP. BY ITS PROPRIETOR
DR.A.M.NAGESH.
6. NETAJI RURAL DEVELOPMENT TRUST (R),
HASSAN, B.KATHI HALLI KOPPAL,
ARASIKERE MAIN ROAD,
HASSAN-573 201, BY ITS MANAGING TRUSTEE
K.R.SUSHEELA GOWDA.
7. THE COMMANDANT, 5TH BATTALION,
KSRP LALITHAMHAL ROAD,
MYSORE-11.
8. RAJIV GANDHI RURAL HOUSING
CORPORATION LTD., 4TH FLOOR,
K H B COMPLEX, KAVERI BHAVAN,
K.G.ROAD, BANGALORE-560 009,
BANGALORE CITY.
9. PWD DEPARTMENT,
HASSAN DIVISION, HASSAN.
10. THE DEPOT MANAGER,
KSRTC, HASSAN DIVISION,
HASSAN.
52
11.SMT JAYAMMA,
W/O.LATE SRI B.V.MANJEGOWDA,
AGED ABOUT 75 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
12.SRI B.MANJE GOWDA,
S/O.SRI BHOMMEGOWDA,
AGED ABOUT 67 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
13.SMT NANJAMMA,
W/O.LATE SRI BHOMMEGOWDA,
AGED ABOUT 62 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
14.SRI THIMMEGOWDA,
S/O.SRI RANGEGOWDA,
AGED ABOUT 67 YEARS,
R/AT.SOMPURA, T D HALLI POST,
VIA ARAHALLI, BELUR TALUK,
HASSAN.
15.SMT MANJAMMA,
W/O.SRI KAPPANAGOWDA,
AGED ABOUT 54 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
16.SRI SANJEEVAGOWDA,
S/O.SRI HANUMANTHEGOWDA,
AGED ABOUT 42 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
17.SRI GOWRAMMA,
W/O.LATE SRI DYAVAIAH,
AGED ABOUT 52 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
53
18.SRI GANESH,
S/O.LATE SRI DYAVAIAH,
AGED ABOUT 31 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
19.SMT KAVITHA,
D/O.LATE SRI DYAVAIAH,
AGED ABOUT 27 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
20.MS LAKSHMI,
D/O.LATE SRI DYAVAIAH,
AGED ABOUT 20 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
21.SRI K.THIMMEGOWDA,
S/O.SRI KALEGOWDA,
AGED ABOUT 69 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN.
22.SRI L.RANGEGOWDA,
S/O.LATE SRI LAKSHMEGOWDA,
AGED ABOUT 60 YEARS,
R/AT.KATEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
23.SRI L.THIRUMALEGOWDA,
S/O.LATE SRI LAKSHMEGOWDA,
AGED ABOUT 51 YEARS,
R/AT.KATEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
24.SRI CHANDREGOWDA,
S/O.LATE SRI LAKSHMEGOWDA,
AGED ABOUT 51 YEARS,
R/AT.KATEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
54
25.SRI THIMMAPPA,
S/O.LATE SRI LAKSHMEGOWDA,
AGED ABOUT 49 YEARS,
R/AT.KATEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
26.SRI VENKATESH,
S/O.LATE SRI LAKSHMEGOWDA,
AGED ABOUT 47 YEARS,
R/AT.KATEHALLI VILLAGE,
KASABA HOBLI, HASSAN.
27.SMT LAKSHMAMMA,
W/O.LATE SRI LAKSHMEGOWDA,
AGED ABOUT 72 YEARS,
R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN.
28.SRI EKASHIGOWDA,
S/O.LATE ERABHADRAGOWDA,
AGED ABOUT 72 YEARS,
R/AT.DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN
29.SRI MANJUNATHA,
S/O.SRI SANNAIAH,
AGED ABOUT 47 YEARS,
C/O.KUMAR TEXTILES,
7TH CROSS, SAMPIGE ROAD,
K R PURAM, HASSAN.
30.SMT RAJAMMA,
W/O.SRI HANUMANTHU,
AGED ABOUT 57 YEARS,
R/AT.SHANKARIPURAM,
NORTH LAYOUT, HASSAN.
31.SRI THIMMEGOWDA,
S/O.LATE SRI JAVAREGOWDA,
AGED ABOUT 54 YEARS,
C/O.KUMAR TEXTILES,
7TH CROSS, SAMPIGE ROAD,
K R PURAM, HASSAN.
55
32.SMT JAYAMMA,
W/O.LATE SRI KENGEGOWDA,
AGED ABOUT 72 YEARS,
R/AT.B KATTIHALLI KOPPALU,
KASABA HOBLI, HASSAN TALUK.
33.SMT JANAKI,
W/O.LATE SRI VENKATESH,
AGED ABOUT 50 YEARS,
R/AT.B.KATTIHALLI KOPPALU,
KASABA HOBLI, HASSAN TALUK.
34.SRI MOHAN KUMAR,
S/O.LATE SRI KENGEGOWDA,
AGED ABOUT 52 YEARS,
R/AT.B KATTIHALLI KOPPALU,
KASABA HOBLI, HASSAN TALUK.
35.SRI DEVARAJ,
S/O.LATE SRI KENGEGOWDA,
AGED ABOUT 47 YEARS,
R/AT.B KATTIHALLI KOPPALU,
KASABA HOBLI, HASSAN TALUK.
36.SRI P N SHANTHEGOWDA,
S/O.LATE SRI NANJEGOWDA,
AGED ABOUT 62 YEARS,
R/AT.MYSORE BANK COLONY
ARASIKERE ROAD, HASSAN TALUK,
HASSAN.
37.SRI KRISHNAMURTHY,
S/O.SRI PATHAIAH, MAJOR,
R/AT.RAMESHNAGAR,
SANKENAHALLI,
DODDAPURA POST,
HASSAN TALUK, HASSAN.
38.SRI GIRIYAPPA,
S/O.SRI PATHAIAH, MAJOR,
R/AT.RAMESHNAGAR,
SANKENAHALLI,
DODDAPURA POST,
56
HASSAN TALUK, HASSAN.
39.SRI DORERAJU,
S/O.SRI MALLAYA, MAJOR,
R/AT.RAMESHNAGAR,
SANKENAHALLI,
DODDAPURA POST,
HASSAN TALUK, HASSAN.
40.SMT SIDDAMMA,
W/O.SRI RANGAIAH,
AGED ABOUT 52 YEARS,
R/AT.DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
41.SRI ERAMALLAIAH,
MAJOR, S/O.LATE SRI MALLAIAH,
MAJOR, R/AT.RAMESHNAGAR,
SANKENAHALLI, DODDAPURA POST,
HASSAN TALUK, HASSAN.
42.SMT SAVITHRAMMA,
W/O.LATE SRI NARASIMHAGOWDA,
AGED ABOUT 64 YEARS,
R/AT.DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
HASSAN.
43.SRI DEVEGOWDA,
S/O.LATE SRI VEERABHADRAGOWDA,
AGED ABOUT 71 YEARS,
R/AT.DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
44.SRI GIDDEGOWDA,
S/O.SHANKARIPURA,
AGED ABOUT 53 YEARS,
NORTH LAYOUT, HASSAN.
45.SRI MYLAASHETTY,
S/O.SRI RAMUSHETTY,
57
AGED ABOUT 55 YEARS,
R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.
46.SRI KARIGOWDA,
S/O.SRI JAVARIGOWDA,
AGED ABOUT 55 YEARS,
R/AT.DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
47.SRI NANJEGOWDA,
S/O.SRI CHENNEGOWDA,
AGED ABOUT 72 YEARS,
R/AT.DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
48.SRI MARIGOWDA,
S/O.SRI BETTEGOWDA,
AGED ABOUT 82 YEARS,
R/AT.DODDAPURA VILLAGE
KASABA HOBLI, HASSAN TALUK,
HASSAN.
49.SRI SANNAREGOWDA,
S/O.SRI JAVAREGOWDA,
AGED ABOUT 50 YEARS,
R/AT.DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK.
50.SMT PARVATHAMMA,
W/O.SRI EREGOWDA,
AGED ABOUT 64 YEARS,
R/AT.DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
51.SRI SANNEGOWDA,
S/O.SRI NANJEGOWDA,
AGED ABOUT 67 YEARS,
R/AT.DODDAPURA VILLAGE
KASABA HOBLI,
58
HASSAN TALUK,
HASSAN.
52.SMT DEVIRAMMA,
W/O.SRI CHELUVAIAH,
AGED ABOUT 65 YEARS,
R/AT.DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
53.SRI B K KESHAVEGOWDA,
S/O.LATE SRI KARIGOWDA,
AGED ABOUT 63 YEARS,
R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
54.SMT THIMMAMMA,
W/O.SRI VENKATEGOWDA,
AGED ABOUT 82 YEARS,
R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
55.SMT DYAVAMMA,
W/O.SRI BETTEGOWDA,
AGED ABOUT 52 YEARS,
R/AT.DODDAPURA VILLAGE,
DODDAPURA POST KASABA HOBLI,
HASSAN TALUK, HASSAN.
56.SRI KRISHNEGOWDA,
MAJOR, S/O.SRI THIMMEGOWDA,
MAJOR, R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
57.SRI SHARADAMMA,
W/O.SRI RANGASWAMY,
AGED ABOUT 44 YEARS,
R/AT.RAJAGOPALANAGAR,
KASTURI LAYOUT,
II STAGE, BANGALORE 59,
59
BANGALORE CITY.
58.SRI D.MANJEGOWDA,
S/O.SRI DYAVEGOWDA,
AGED ABOUT 64 YEARS,
R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
59.SRI NINGARAJU,
S/O.SMT DHYAVAMMA,
AGED ABOUT 65 YEARS,
R/AT.RAMESHNAGAR POST,
DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
60.SRI SHAMANNA,
S/O.SRI PAPPAIAH,
AGED ABOUT 64 YEARS,
R/AT.RAMESHNAGAR POST,
DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
61.SMT H L RATHNAMMA,
W/O.SRI KANTHARAJU,
AGED ABOUT 44 YEARS,
R/AT.UDDURAHALLI,
DUPPA POST, DUPPA HOBLI,
HASSAN TALUK, HASSAN.
62.SRI KANTHARAJU,
S/O.SRI SANNAIAH,
AGED ABOUT 39 YEARS,
R/AT.RAMESHNAGAR,
DODDAPURA POST,
HASSAN TALUK, HASSAN.
63.SMT GOWRAMMA,
W/O.SRI SANNAIAH,
AGED ABOUT 75 YEARS,
R/AT.RAMESHNAGAR,
60
DODDAPURA POST,
HASSAN TALUK, HASSAN.
64.SRI B C NAGARAJU,
S/O.SRI CHENNEGOWDA,
AGED ABOUT 50 YEARS,
R/AT.BHUVANAHALLI,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
65.SRI D.CHANNEGOWDA,
S/O.LATE DYAVEGOWDA,
AGED ABOUT 80 YEARS,
R/AT.SANKENAHALLI GATE,
DODDAPURA POST, NEAR B T KOPPALU,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
66.SRI NANJEGOWDA,
S/O.LATE CHENNEGOWDA,
AGED ABOUT 64 YEARS,
R/AT.BHUVANAHALLI, KASABA HOBLI,
HASSAN TALUK, HASSAN.
67.SMT DYAVAMMA,
W/O.SRI DYAVEGOWDA,
AGED ABOUT 70 YEARS,
R/AT.BHUVANAHALLI,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
68.SRI SINGEGOWDA,
MAJOR, S/O.LATE RAMEGOWDA,
MAJOR, R/AT.DODDAPURA VILLAGE,
DODDAPURA POST,
HASSAN TALUK, HASSAN.
69.SRI D JAVAREGOWDA,
SINCE DEAD BY HIS LRS:
a) SRI CHENNEGOWDA,
b) SRI RAMACHANDRA GOWDA,
61
BOTH ARE MAJORS,
BOTH ARE S/O.SRI PUTTEGOWDA,
R/AT.SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
70.SRI R SHIVAPPA,
S/O.SRI RANGEGOWDA,
AGED ABOUT 62 YEARS,
R/AT.BHUVANAHALLI POST,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
71.SMT JAYAMMA @ JAYALAKSHMAMMA,
W/O.SRI CHENNEGOWDA,
AGED ABOUT 72 YEARS,
R/AT.SANKANEHALLI VILLAGE,
DODDAPURA POST, HASSAN TALUK,
HASSAN.
72.SRI G SHIVANNA,
S/O.SANNEGOWDA,
AGED ABOUT 71 YEARS,
R/AT.SANKANEHALLI VILLAGE,
DODDAPURA POST,
HASSAN TALUK, HASSAN.
73.SRI SHAMANNA,
S/O.SRI GOWDAIAH,
AGED ABOUT 70 YEARS,
R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
74.SMT LAKSHMAMMA,
W/O.LATE KARIYAPPA,
AGED ABOUT 65 YEARS,
R/AT LIG NO.194, SRINIVASA KRUPA,
KUVEMPUNAGAR, HASSAN 573 201,
HASSAN.
75.SRI C.KARIGOWDA,
S/O.LATE SRI CHENNEGOWDA,
62
AGED ABOUT 65 YEARS,
R/AT.BHAVANI STORES,
VIDYANAGAR,
HASSAN 573 201, HASSAN.
76.SRI C.DEVEGOWDA,
S/O.SRI CHENNEGOWDA,
AGED ABOUT 68 YEARS,
NO.16, CHENNAKESHAVA NILAYA,
SHANKARIPURAM,
HASSAN 573 201, HASSAN.
77.SRI THIMMASHETTY,
S/O.SRI NARASIMHASETTY,
AGED ABOUT 62 YEARS,
R/AT.SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
78.SRI RANGASHETTY,
S/O.SRI NARASIMHASETTY,
AGED ABOUT 60 YEARS,
R/AT.SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
79.SRI NARASIMHASHETTY,
S/O.SRI NARASIMHASETTY,
AGED ABOUT 57 YEARS,
R/AT.SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
80.SRI CHANDRASHETTY,
S/O.SRI NARASIMHASETTY,
AGED ABOUT 55 YEARS,
R/AT.SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
81.SMT NILAMMA,
W/O.SRI VENKATASETTY,
63
AGED ABOUT 42 YEARS,
R/AT.SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
82.SRI LOKESHA,
S/O.SRI THIRUMALEGOWDA,
AGED ABOUT 40 YEARS,
R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
83.SRI B E JAYARAM,
S/O.LATE SRI ERAPPA,
AGED ABOUT 58 YEARS,
R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
84.SRI PUTTEGOWDA,
S/O.SRI SANNEGOWDA,
AGED ABOUT 47 YEARS,
R/AT.SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
85.SRI YOGESHGOWDA,
S/O.SRI SANNEGOWDA,
AGED ABOUT 39 YEARS,
R/AT.SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
86.SRI B P DHARMEGOWDA,
S/O.SRI PUTTEGOWDA,
AGED ABOUT 32 YEARS,
R/AT.BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
87.SRI RANGEGOWDA,
S/O RANGEGOWDA,
64
AGED ABOUT 62 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
88.SMT LAKSHMAMMA,
W/O SRI SHAMNNA,
AGED ABOUT 70 YEARS,
R/AT SANKENAHALLI VILLAGE
KASBA HOBLI, HASSAN TALUK,
HASSAN.
89.SRI RAMCHANDRA,
S/O THIMMEGOWDA,
R/AT SANKENAHALLI VILLAGE,
AGED ABOUT 70 YEARS,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
90.SRI MARIGOWDA,
S/O LATE SRI THIMMEGOWDA,
AGED ABOUT 72 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
91.SRI JAVAREGOWDA,
S/O LATE SRI THIMMEGOWDA,
AGED ABOUT 67 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
92.SRI RANGEGOWDA,
S/O RANGEGOWDA,
AGED ABOUT 62 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK.,
HASSAN.
93.SRI THIMMEGOWDA,
S/O RANGEGOWDA,
65
AGED ABOUT 52 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
94.SRI SANNEGOWDA,
S/O DYAVEGOWDA,
AGED ABOUT 72 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
95.SRI S L YOGANNA,
S/O KULLEGOWDA,
AGED ABOUT 42 YEARS,
R/AT SANKENAHALLI VILLAGE,
DODDAPURA POST,
HASSAN TALUK, HASSAN.
96.S K CHANDRA,
S/O KULLEGOWDA,
AGED ABOUT 68 YEARS,
R/AT SANKENAHALLI VILLAGE,
DODDAPURA POST,
HASSAN TALUK, HASSAN.
97.SRI S R PARAMESHA,
S/O S RAMAPPA,
AGED ABOUT 60 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
98.SRI RAMASETTY,
S/O NARASHIMHA SETTY,
AGED ABOUT 67 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
99.SRI RANGEGOWDA @ PUTTANNA,
S/O SANNEGOWDA,
AGED ABOUT 77 YEARS,
66
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
100.SRI S T KARIGOWDA,
S/O LATE K S THIMMEGOWDA
AGED ABOUT 64 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
101.SRI PUTTANANJEGOWDA,
S/O LATE K.S.THIMMEGOWDA,
AGED ABOUT 62 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
102.SMT JAYAMMA,
W/O LATE SRI DEVARAJU,
AGED ABOUT 57 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
103.SRI CHANDRAKANTHA,
S/O SRI DEVARAJAN,
AGED ABOUT 32 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
104.SMT SHAKUNTHALA,
D/O LATE DEVARAJAN,
AGED ABOUT 27 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
105.SMT RUKMINI,
W/O LATE SRI S T CHANDRAGOWDA,
AGED ABOUT 52 YEARS,
R/AT SANKENAHALLI VILLAGE,
67
KASABA HOBLI, HASSAN TALUK,
HASSAN.
106.SRI MANJUNATH,
S/O LATE SRI S T CHADNRA GOWDA,
AGED ABOUT 29 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
107.SMT MAHALAKSHMI,
D/O LATE SRI S T CHADNRA GOWDA,
AGED ABOUT 27 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
108.SRI S T PARAMESHA,
S/O LATE SRI K S THIMMEGOWDA,
AGED ABOUT 55 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
109. G N ANUSUYADEVI,
W/O NARASIMHA GOWDA,
AGED ABOUT 66 YEARS,
R/AT SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
110.SMT GANGAVATHI,
W/O SADASHIVAYYA,
AGED ABOUT 57 YEARS,
R/AT RAMESHWARANAGAR ,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
111.SRI VEERAMALLAIAH,
S/O LATE MANJAIAH,
AGED ABOUT 62 YEARS,
R/AT RAMESHWARANAGAR ,
68
KASABA HOBLI, HASSAN TALUK,
HASSAN.
112.SRI CHIKKANNA,
S/O LATE SRI MANJAIAH,
AGED ABOUT 58 YEARS,
R/AT RAMESHWARANAGAR,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
113.SRI MANJAPPA,
S/O SRI LATE MANJAIAH,
AGED ABOUT 47 YEARS,
R/AT RAMESHWARANAGAR,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
114.SRI B S NANJEGOWDA,
S/O SHETTY GOWDA,
AGED ABOUT 67 YEARS,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
115.SRI B S APPAJI GOWDA,
AGED ABOUT 62 YEARS,
R/AT BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
116.SRI MALLAIAH,
S/O ERAIAH, AGED ABOUT 52 YEARS,
DODADPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
117.SMT KAMALAKSHI,
W/O MANJUNATHA,
AGED ABOUT 47 YEARS,
DODADPURA RAMESHWARA NAGAR,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
69
118.SMT LAKSHMAMMA,
W/O SRI DODDAIAHA,
AGED ABOUT 62 YEARS,
DODADPURA RAMESHWARA NAGAR,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
119.SRI B M PUTTEGOWDA,
S/O LATE SRI MALIGEGOWDA,
AGED ABOUT 74 YEARS,
BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
120.SRI RAJEGOWDA,
S/O LATE SRI L.RAMEGOWDA,
AGED ABOUT 55 YEARS,
KATIHALIL KOPALU, ARASIKERE ROAD,
HASSAN TALUK, HASSAN.
121.SRI RAMEGOWDA,
S/O LAKKEGOWDA,
AGED ABOUT 74 YEARS,
KATIHALIL KOPALU,
ARASIKERE ROAD, HASSAN TALUK,
HASSAN.
122.SRI PUTTASIDDEGOWDA,
S/O LATE SRI AJJEGOWDA,
AGED ABOUT 55 YEARS,
BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
123.SRI R RANGASWAMY,
S/O SRI RAMEGOWDA,
AGED ABOUT 62 YEARS,
KATIHALLI KOPPALU,
ARASIKERE ROAD,
HASSAN TALUK, HASSAN.
124.SRI B C MANJEGOWDA,
S/O PUTTEGOWDA,
70
AGED ABOUT 50 YEARS,
NO.993/1, KESHAVA NILAYA,
SHANKARPAURAM HASSAN,
HASSAN TALUK, HASSAN.
125.SMT NANJAMMA,
W/O SRI CHANNEGOWDA,
AGED ABOUT 50 YEARS,
BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
126.SRI B H JAGADEESH,
S/O LATE HANUMANTHEGOWDA,
AGED ABOUT 52 YEARS,
BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
127.SRI CHIKKAIAH,
S/O LATE SRI MALLAIAH,
AGED ABOUT 62 YEARS,
RAMESHWARA NAGAR,
HASSAN TOWN, HASSAN.
128.SRI THIMMEGOWDA,
S/O LATE SRI RANGEGOWDA,
AGED ABOUT 62 YEARS,
SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
129.SMT RUKMINI,
W/O SRI THIMMEGOWDA,
AGED ABOUT 53 YEARS,
SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
130.SMT PARVATHI,
W/O SRI MANJEGOWDA,
AGED ABOUT 54 YEARS,
SANKENAHALLI VILLAGE,
71
KASABA HOBLI, HASSAN TALUK,
HASSAN.
131.SRI MALLASETTY,
S/O RAMASETTY,
AGED ABOUT 62 YEARS,
SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
132.SRI KULLEGOWDA,
S/O LATE SRI GOWDAIAH,
AGED ABOUT 72 YEARS,
SANKENAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
133.SMT BANU,
D/O SRI CHANDREGOWDA,
AGED ABOUT 25 YEARS,
BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
134.SRI SHAMANNA,
S/O SRI BOREGOWDA,
AGED ABOUT 59 YEARS,
BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
135.SRI GANESH GOWDA,
S/O SRI BOMMEGOWDA,
AGED ABOUT 60 YEARS,
BHUVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
136.SRI B R GOPAL,
S/O SMT LAKSHMAMMA,
AGED ABOUT 50 YEARS,
DODDAPURA VILLAGE,
KASABA HOBLI,
72
HASSAN TALUK,
HASSAN.
137.SMT LAKSHMAMMA,
W/O SRI THIRUMALEGOWDA,
AGED ABOUT 72 YEARS,
BHUVANAHALI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
138.SRI RAJEGOWDA,
S/O SRI DEVYEGOWDA,
AGED ABOUT 60 YEARS,
BHUVANAHALI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
139.SRI D B GANGADHAR,
S/O SRI DYAVEGOWDA,
AGED ABOUT 57 YEARS,
BHUVANAHALI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
140.SRI NANJEGOWDA,
S/O LATE SRI RAMEGOWDA,
AGED ABOUT 64 YEARS,
DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
141.SRI KRISHNEGOWDA,
S/O LATE SRI RAMEGOWDA,
AGED ABOUT 62 YEARS,
DODDAPURA VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN.
142.SMT BHAYAMMA,
D/O LATE SRI SANNAIAH,
AGED ABOUT 52 YEARS,
RAMESHWARA NAGAR
73
DODAPURA DHAKALE,
HASSAN TALUK, HASSAN.
143.SRI B P MANJEGOWDA,
S/O LATE SRI PUTTEGOWDA,
AGED ABOUT 62 YEARS,
NO.993/1, KESHAVA NILAYA,
SHANKARPURAM, HASSAN TALUK,
HASSAN.
144.SRI DADAIAH,
W/O LATE SRI ERAAIHSANNAIAH,
AGED ABOUT 62 YEARS,
RAMESHWARANAGAR,
DODDAPURA DHAKALE,
HASSAN TALUK, HASSAN. ... RESPONDENTS
(BY SRI: B.VEERAPPA, AGA FOR R2, SRI.B.M.MOHAN KUMAR,
ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NOs.2348-2458/2011 DATED
2/01/2013.
W.A.No.1188/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
74
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.2733/08 DATED 2/01/2013.
IN W.A.No.1189/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
75
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.17000/2008 DATED 02/01/2013.
IN W.A.No.1190/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.1914/07 DATED 2/01/2013.
76
IN W.A.No.1191/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NOs.34369-383/10 DATED 2/01/2013.
IN W.A.No.1192/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
77
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NOs.41520-526/10 DATED 2/01/2013.
IN W.A.No.1193/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
78
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NOs.41507-519/2010 DATED
2/01/2013.
IN W.A.No.1194/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.34767/2011 DATED 02/01/2013.
79
IN W.A.No.1195/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NOs.34369-383/10 DATED 02/01/2013.
W.A.No.1196/2013
BETWEEN:
NISARGA EDUCATION TRUST,
NISARGA COLLEGE OF NURSING,
PARAMASHIVAPPA BUILDING,
OLD TELEPHONE OFFICE,
K.R.PURAM, HASSAN-573 201,
BY ITS MANAGING DIRECTOR,
80
DR.LINGARAJU,
S/O LATE DEVEGOWDA, 1051,
5TH CROSS, SAMPIGE ROAD,
K.R.PURAM, HASSAN DISTRICT-573 201. ... APPELLANT
(BY SRI: K.V.NARASIMHAN AND SRI.K.N.NITISH, ADVS.)
AND:
HASSAN URBAN DEVELOPMENT AUTHORITY,
POST BOX NO.133, OPP GURU THEATRE,
B.M.ROAD, HASSAN-573 201. ... RESPONDENT
(BY SRI: B.M.MOHAN KUMAR, ADV.)
*****
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.44865/2011 DATED 2/01/2013.
IN W.A.Nos.2599-2602/2013
BETWEEN:
KARNATAKA STATE CRICKET
ASSOCIATION,
M.CHINNASWAMY STADIUM,
M.G.ROAD, BANGALORE-560 001,
REP. BY ITS HONORARY SECRETARY
SRI. J.SRINATH. ... APPELLANT
(BY SRI: RAJESH.S.V. AND SRI.RAJESH.D.M, ADVS. FOR
M/S RAJESH AND RAJESH)
AND:
1.HASSAN URBAN
DEVELOPMENT AUTHORITY,
P.B.NO.133, OPP. GURU THEATRE,
B.M.ROAD, HASSAN,
REP. BY CHAIRMAN.
81
2.GOVERNMENT OF KARNATAKA,
REP. BY THE SECRETARY TO THE GOVERNMENT
HOUSNG AND URBAN DEVELOPMENT,
M.S.BUILDING, DR AMBEDKAR VEEDHI,
BANGALORE-560 001.
3.SRI S.T. LOKESH,
S/O LATE THIMMASETTY,
AGED ABOUT 45 YEARS,
PERMANENT RESIDENT OF
SANKENAHALLI VILLAGE,
KASABA HOBLI,HASSAN TALUK,
HASSAN DISTRICT.
NOW WORKING AS SDA,
OFFICE OF EXECUTIVE ENGINEER,
PWD DIVISION, RAGHAVENDRA CIRCLE,
SIRSI, UTTARAKANNADA DISTRICT.
4.SMT PUTTAGIDDAMMA @ GIDDAMMA,
AGED ABOUT 58 YEARS,
W/O SRI RANGEGOWDA,
R/O B.T.KOPPAL VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN DISTRICT.
5.SRI H.K.NARAYANSWAMY,
AGED ABOUT 53 YEARS,
S/O H.KARI GOWDA,
RATHA BIDI, BHOOVANAHALLI,
VILLAGE AND POST,
HASSAN TALUK AND DISTRICT.
6.SRI H.K. SHIVASWAMI,
AGED ABOUT 58 YEARS,
S/O SRI.H.KARI GOWDA,
RATHA BIDI, BHOOVANAHALLI,
VILLAGE AND POST,
KASABA HOBLI, HASSAN.
7.THE PRESIDENT,
THE NISARGA EDUCATION TRUST ®
82
BHARATHI NURSING HOME,
R.C. ROAD, HASSAN.
8.THE PRESIDENT,
ISKON TEMPLE,
AKSHAYA PATHRA FOUNDATION,
HAREKRISHNA HALL, CHORD ROAD,
RAJAJINAGAR, BANGALORE.
9.DR. AM NAGESH,
PROPRIETOR,
CHETHAN NEURO CENTRE,
1ST CROSS, SHANKAR MUTT ROAD,
HASSAN-573 201.
10.SRI K.R.SUSHEELA GOWDA,
MANAGING TRUSTEE,
NETAJI DEVELOPMENT TRUST ®
NO.212, SRI RANGANATH NILAYA,
NETHAJI ROAD, VIDYANAGAR,
HASSAN-573 201.
11.THE COMMANDANT,
5TH BATTALION,
KSRP, LALITHMAHAL ROAD,
MYSORE-11.
12.RAJIV GANDHI RURAL HOUSING
CORPORATION LTD.,
4TH FLOOR, KHB COMPLEX,
KAVERI BHAVAN, K.G.ROAD,
BANGALORE-560 009,
REP. BY ITS SECRETARY.
13.PWD DEPARTMENT,
HASSAN DIVISION, HASSAN,
REP. BY EXECUTIVE ENGINEER.
14.THE DEPOT MANAGER,
KSRTC, HASSAN DIVISION,
HASSAN. ... RESPONDENTS
83
(BY SRI: B.VEERAPPA, AGA FOR R2, SRI.B.M.MOHAN KUMAR,
ADV.)
*****
THESE WRIT APPEALS ARE FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED IN THE WRIT PETITION 47865/11 C/W 34767-
69/11 DATED 23/1/13.
THESE WRIT APPEALS COMING ON FOR ORDERS, THIS
DAY, NAGARATHNA J., DELIVERED THE FOLLOWING:
JUDGMENT
1. Though these appeals were listed for non-compliance of office objections, learned counsel for the appellants having stated that office objections have been removed, we have heard learned counsel for the parties having regard to the earlier judgment of the Division Bench of this Court in W.A.Nos.1064-76/2013 and connected writ appeals disposed of on 22/4/2013, arising out of common order passed by the learned Single Judge in a batch of writ petitions out of which these Writ Appeals also arise. 84
2. Though learned counsel for appellants stated that they are aware of the judgment dated 22/04/2013 passed in the aforesaid appeals, arising out of the very same common order passed by the learned Single Judge, as these appeals are, they nevertheless tried to persuade us to take a different view in these appeals by contending that insofar as these appellants are concerned, there has been outright sale of the lands in their favour and it is in that context, that the learned Single Judge had directed that the sale deeds would have to be cancelled in accordance with law, by preferring civil suits.
3. Placing reliance on certain decisions of the Hon'ble Supreme Court, learned counsel for appellants tried to defend the sale of lands made to the appellants. Having regard to the contentions raised by the learned counsel for appellants, we thought it necessary to formulate a detailed judgment in respect of these appeals also.
4. W.P.No.1915/2007 and other connected matters were filed by the owners of lands assailing preliminary 85 notification dated 26/02/2002 and final notification dated 03/12/2002 issued under Sections 17 and 19 respectively of Karnataka Urban Development Authorities Act, 1987 (for short "the Act") insofar as it pertains to their lands. Land admeasuring 394 acres 35 guntas was sought to be acquired for the benefit of Hassan Urban Development Authority (HUDA) for the formation of 'Sri. S.M. Krishna Nagar'. Apart from assailing the notifications, certain land owners had also sought a declaration that the acquisition proceedings had lapsed. Certain other land owners had also sought quashing of bulk allotment made to various organizations including the appellants herein, namely Nisarga Education Trust and Karnataka State Cricket Association (KSCA).
5. In the writ petitions, two preliminary objections were raised by the respondents therein. One was that the majority of the land owners, some of whom were the petitioners, had consented for awards being passed and had received compensation and therefore, they were 86 estopped from challenging the acquisition proceedings. The second objection was that the petitions were liable to be dismissed on the ground of delay and laches. HUDA contended that the preliminary and final notifications were of the year 2001 and 2002 respectively, but the writ petitions were filed between 2007 and 2011, after delay of nearly five to nine years. That in the interregnum, subsequent to the passing of the award, possession had been taken and the lands vested in the State Government and thereafter the lands were made over to HUDA. When once the lands were vested with the State Government, they could not be divested at the instance of the erstwhile land owners.
6. On the first preliminary objection, learned Single Judge held that the petitioners were indeed estopped from challenging the acquisition notifications. However, the relief sought by them could be moulded despite there being delay in assailing the acquisition of the lands. The reason being that the land owners had assailed diversion 87 of the lands for an alien purpose resulting in violation of the approved housing scheme. Therefore, over-ruling the preliminary objections, the learned Single Judge formulated the following three issues for his consideration:
1) Whether the allotments made and sale deeds executed by HUDA in favour of organizations like, Nisarga Educational Trust, KSCA, Chetana Neuro Centre, Netaji Rural Development Trust, etc. withstand the scrutiny of law?
2) Whether the acquisition proceedings are liable to be declared as lapsed?
3) What relief, if any, can be given to the petitioning land owners?
7. While answering point No.1, learned Single Judge held as follows:
"78. The allotments made to the said organizations are directed to be cancelled, if they are not yet cancelled. Any amounts that HUDA has received from the said organizations shall be refunded to them within four weeks 88 from the date of the issuance of the certified copy of today's order. The said amounts shall carry interest at the rate of 9.5% per annum from the date of the receipt of the amounts till the date of refund. This rate of interest is specified and prescribed based on the HUDA's resolution, dated 29.02.2012, wherein a reference is made to the HUDA taking the financial assistance from the Vijaya Bank at the rate of 9.5% per annum.
79. It is also made clear that the liberty is reserved to the said societies/organizations to respond to the advertisement, if, as and when HUDA issues the same calling for the applications for allotment. Other things remaining the same, that is, if the claims of the present allottees and of the fresh applicants are evaluated and found to be possessing the same merits and if they are required to pay the same allotment consideration, be it a pre-fixed allotment consideration or the open auction, the present allottees would be preferred."
"80. A further consideration of the case of the allottees is required, if the allotment has 89 culminated in the execution of the sale deed. The registered sale deed cannot be cancelled by an unilateral act of the vendor. In taking this view, I am fortified by the decisions of this Court in the cases of BINNY MILL LABOUR WELFARE HOUSE BUILDING CO-
OPERATIVE SOCIETY LIMITED v.
D.R.MRUTHYUNJAYA ARADHYA reported in ILR 2008 KAR 2245 and K.RAJU v.
BANGALORE DEVELOPMENT AUTHORITY reported in ILR 2011 KAR 120.
81. Following the said decisions, I direct HUDA to take steps for the cancellation of the sale deeds executed in favour of the allottees by filing the duly constituted suits in the competent civil court. I do not propose to set aside the sale deed in the writ proceedings. The facts of B.L.Wadhera's case (supra) and of the cases on hand are different. In B.L.Wadhera's case, the gift deeds executed by Gram Panchayat were quashed.
82. Further, the civil court shall make every possible endeavour to dispose of the 90 anticipated suit/suits within eight months of its/their filing."
8. On issue No.2, learned Single Judge declined to grant the relief of declaration that the acquisition proceedings had lapsed. As far as issue No.3 is concerned, learned Single Judge has held as follows:
"94. My answer to the question No.3 is that the petitioning land-owners are entitled to the allotment of developed lands. Their entitlement is to 40% of the lands acquired from them. Their obligation shall be to return the entire compensation amount along with interest at the rate of 9.5% per annum from the date of the receipt of the amounts till the date of the return of the amounts. I am prescribing the interest at the rate of 9.5% per annum based on the agenda note for the HUDA's meeting on 29.2.2012. The agenda note states that the HUDA has availed of the financial assistance in the region of Rs.15 crores from Vijaya Bank with interest at the rate of 9.5% per annum. While imposing the interest, neither the HUDA nor the petitioning 91 land-owners can be permitted to make unlawful gain. The petitioning land-owners cannot be saddled with more interest liability than what is borne by the HUDA.
95. The Government shall accord approval to the HUDA's resolution, dated 29.2.2012 within one month from the date of the issuance of the certified copy of today's order. Needless to observe that the Government shall approve the said resolution on such terms, as are permissible in law.
96. The HUDA is directed to issued the demand notice to the land-owners, who have received the compensation, quantifying the amounts liable to be paid by them. It shall be done within one month from the date of the receipt of the Government's order of approval for the said resolution of the HUDA.
97. It is made clear that taking the alternative site or retaining the compensation is the option of the land-owners. If the land-owners opt for the incentive site allotments, they shall comply with the demand notice of the HUDA for the payment of 92 amounts within three months from the date of the receipt of the demand notice."
9. As the writ petitions filed by the land owners were partially allowed, these appeals have been preferred being aggrieved by the answer given on issue No.1.
10. Sri K.V.Narasimhan, learned counsel appearing for the appellants contended that the learned Single Judge has not interfered with the validity of the acquisition. When once the acquisition was complete, the lands stood vested with the State Government and thereafter, were handed over to HUDA, the other owners can have no say in the matter of the utilization of the land. HUDA in its wisdom had allotted or sold various portions/parcels of lands to the appellants and other Institutions. The land owners cannot have any locus standi to assail the same.
11. Drawing our attention to the reasoning of the learned Single Judge, learned counsel stated that even the Hon'ble Supreme Court in Special Reference No.1/2012 while exercising advisory jurisdiction under Article 143 of 93 the Constitution of India, has stated that distribution of natural resources such as, land need not be by auction. Infact, allotment or sale of the lands made by HUDA to various Institutions, including the appellants herein, has not been assailed by any other applicant akin to the appellants. That under Section 38 r/w Section 39 of the Act, HUDA has the power to sell or otherwise, transfer the area for any civil amenity purpose. That one of the appellants herein is an Educational Institution, therefore, these aspects would have to be considered as far as these appellants are concerned and that a different view than what has been taken in the judgment dated 22/04/2013 could be taken in these appeals.
12. Learned counsel Sri Rajesh, appearing for the other appellant namely Karnataka State Cricket Association (KSCA) in these appeals has adopted the submissions made by Sri K.V.Narasimhan, and has made similar prayers.
94
13. Learned A.G.A. appearing for the State contended that these appeals are in no way different from the appeals disposed of on 22/04/2013 in W.A.Nos.1064 - 1076/2013 and hence, these appeals could also be disposed of on similar terms.
14. Having heard the learned counsel on both sides, the only point that arises for our consideration is, as to whether the order of the learned Single Judge would call for any interference in these appeals.
15. It is not in dispute that HUDA had resolved to form a residential layout by acquiring certain lands in various villages coming within its jurisdiction. A scheme was formulated under Section 17 of the Act and it was decided to acquire about 390 acres 15 guntas of land and approval of the scheme was sought from the State Government. Exercising powers under Section 17 of the Act, notification dated 26/02/2002 was issued and published on 28/02/2002 proposing to acquire the aforesaid lands and in all 450 acres for a residential layout. Subsequently, 95 final notification dated 03/12/2002 was published on the same date in the Karnataka Gazette. The Land Acquisition Officer of HUDA fixed the market value of the lands and passed awards. Possession of the lands was taken for the formation of the layout. However it transpires that, HUDA realized that it was not possible to implement the project as the Pollution Control Board had declined to grant clearance. Under these circumstances, HUDA sought permission of the State Government to make bulk allotment including by way of sale to various institutions such as the appellants herein and others. Being aggrieved by the acquisition of lands for the formation of residential layout and the failure to implement the scheme and the allotment of lands to various institutions, the land owners filed the writ petitions. The land owners not only assailed the preliminary and final notifications, but also sought quashing of sale made in favour of the appellants herein and other institutions and sought compensation by restoring the lands to the original condition as damages. 96
16. Learned Single Judge, while considering the contentions of the land owners in the light of the points formulated by him as extracted above, held that the allotment of lands made by HUDA in favour of various organizations were unsustainable as the requirement of law had not been complied with. No advertisements were published calling parties desirous of allotment of civic amenity sites. That the allotments made to various institutions were unconstitutional, being opposed to the principles of equality. That under the Act or the Rules made thereunder, allotment could not be made without advertisement. According to Learned Single Judge there was no fairness, transparency or equal opportunity in allotting the lands to the societies or institutions, two of whom are the appellants herein. Therefore, the allotments were liable to be cancelled. In this regard, HUDA, on 29/02/2012 had passed a resolution stating that the bulk allotments including sale were illegal and that the amount be refunded to the allottees. The correctness of the cancellation was also considered by learned Single Judge in 97 light of the principles of natural justice as no prior notice of cancellation was given to the allottees. Learned Single Judge, however, held that when the allotments were per se illegal, hearing the allottees prior to cancellation would have been an empty formality. Under the circumstances, a direction was issued to cancel all the allotments to institutions if they had not yet been cancelled and to refund the amounts if any, received by them with interest at the rate of 9.5% p.a. from the date of receipt of amount till the refund. Liberty was also reserved to the institutions to respond to the advertisements to be issued by HUDA for the purpose of making fresh allotment and seek fresh allotment by preference on complying with all other requirements. While so holding, declaration that the acquisition had lapsed was declined. Certain reliefs were granted to the landowners also as extracted above.
17. In the instant case, the State Government had approved grant of land to the appellants herein, namely Karnataka State Cricket Association and to Nisarga 98 Education Trust to an extent of 23 & 10 acres respectively, by also giving permission to the first respondent to sell the land to appellants, for the purpose of constructing a Cricket Stadium and a School of Nursing respectively. Valuable sale consideration at the rate of Rs.3 lakhs and 5 lakhs per acres was also paid by these Institutions on receipt of which, sale deed dated 17/08/2006 and 17/11/2006 respectively, were executed and the appellants were handed over possession of the same. Indubitably, these sales were out of the acquired lands meant for a residential layout.
18. Under the provisions of the Act, the Karnataka Urban Development Authorities (Allotment of Sites) Rules, 1991 have been framed, wherein, under Rule 7, it is stated that to an extent of 10% of a layout can be set apart for allotment to institutions. Rule 8 of the said Rules reads as follows:
8. Allottee to be lessee:- The site allotted under these rules, shall be deemed to have been leased to the allottee until the lease is 99 determined or the site is conveyed in the name of the allottee in accordance with these rules.
During the period of the lease, the allottee shall pay to the Authority before the commencement of each year, rent at the rate of rupees five per annum where the area of the site does not exceed two hundred square metres, rupees ten per annum where the area of the site exceeds two hundred square metres, but does not exceed five hundred square metres, and rupees twenty per annum where the area of the site exceeds five hundred square metres."
19. Under the Karnataka Urban Development Authorities (Allotment of Civic Amenity Sites) Rules, 1991, a civil amenity site can be allotted to an institution. Rule 3 read with Rules 4, 5, 7 and 8 are relevant and read thus:
"3. Offer of Civic Amenity Site for allotment:- (1) The authority may, out of the Civic Amenity sites available in any area-reserve such number of sites for the purpose of providing civic amenity referred to in clause (b) of Section 2, by the Central 100 Government, the State Government, Corporation or by a body established by the Central Government or the State Government may require.
(2) After making reservation under sub-
rule (1), the authority may, subject to Section 39 and general or special orders of the Government, and having regard to the particular type of Civic Amenity required to be provided in any locality offer such of the remaining Civic Amenity sites for the purpose of allotment on lease basis to any institution:
Provided that the authority shall while so offering remaining Civic Amenity sites reserve eighteen per cent of such sites for being allotted to an institution established exclusively for the benefit of Scheduled Castes the majority of members of which consists of persons belonging to Scheduled Castes and three per cent of such sites to an institution established exclusively for the benefit of Scheduled Tribes the majority of members of which consists of persons belonging to Scheduled Tribes, and if at the time of making allotment sufficient number of such institutions 101 are not available the remaining sites so reserved may be allotted to other institutions.
(3) Due publicity shall be given in respect of Civic Amenity sites so offered for leasing to the institutions, specifying their location, number, dimension, purpose and last date for submission of application and such other particulars as the Commissioner may consider necessary, by affixing a notice on the notice board of the office of the authority and also by publishing in not less than two daily news papers in English and Kannada having vide circulation in the Urban Area concerned.
4. Disposal of sites reserved:-
Notwithstanding anything contained in these rules the sites reserved under sub-rule (1) of Rule 3 may be allotted to the categories specified therein on lease basis by the authority for the purposes of providing Civic Amenity subject to such terms and conditions as may be specified by it.
5. Registration:- (1) Every institution applying for Civic Amenity site shall register itself with the authority on payment of 102 registration fee specified in the table below. If any Institution withdraws the registrations the authority shall refund to such institution, the entire registration fee paid by it after deducting ten per cent of the registration fee towards service charges. The Registration shall be done in form I. TABLE Area of site in Sq. Metres 1000 and below Rs.1,000/-
above 1000 but below 2000 Rs.2,000/- 2000 and above but below 4000 Rs.5,000/- 4000 and above Rs.7,000/-
(2) The Registration once made shall be valid for subsequent allotment unless the institution withdraws the registration.
(3) The registration fee paid shall not be refundable or adjustable if a civic amenity site is allotted to an institution.
***
7. Principles of selection of Institutions for leasing out Civic Amenity Sites:- (1) The Authority shall consider the case of each institution on its merits and shall 103 have special regard to the following principles in making the selection:-
(a) The objectives and activities of the institution and public cause served by it since its establishment;
(b) The financial position of the
institution;
(c) The present location of the
institution;
(d) The benefit likely to accrue to the
general public of the locality by allotment of the civic amenity site;
(e) The bona fide and genuineness of the institution as made out in the annual reports, audit report etc.,
(f) The need of the civic amenity site by the institution for providing the civic amenity in question.
(2) For the purpose of sub-rule (1), the authority may constitute a separate committee to be called "Civic Amenity Site Allotment Committee" consisting of three Official members and three non-official members. The Chairman of the Authority shall be the chairman of the civic amenity site allotment Committee.104
(3) Subject to the approval of the authority, the decision of the Civic Amenity Site Allotment Committee shall be final.
8. Lease amount of site allotted to Institutions:- (1) The lease amount of the site to be allotted on lease basis shall be fixed by the authority provided the value of the site per Sq. Mtr. is fixed at not less that the value per Sq. Mtr. of the largest residential site in that area.
(2) The lease amount may be paid in the one lumpsum or in annual instalments during the lease period. If the lease amount is paid in 5 annual instalments, the rate of interest to be charged will be 12 per cent and if the lease amount is paid in more than five annual instalments the interest rate will be 18 per cent for the sixth and subsequent installments.
(3) The lease amount of a site notified while inviting applications may be altered by the authority and the institutions may accept the site at the altered rate or decline allotment.
105
(4) Allotment may be made at fifty per cent of the lease amount fixed by the authority in the following cases:-
(a) Institutions established for the welfare of physically handicapped and mentally retarded;
(b) Educational institution running the schools in only Kannada medium;
(c) The departments of the Central Government or the State Government,
Corporation or a body established by the Central Government or the State Government".
Section 38 and 39 of the Karnataka Urban Development Authority Act, 1987 reads as under:-
"38. Power of Authority to lease, sell, or Transfer Property:-
Subject to such restrictions, conditions and limitations as may be prescribed, the authority shall have power to lease, sell or otherwise transfer any movable or immovable property which belongs to it, and to appropriate or apply any land vested in or acquired by it for the 106 formation of open spaces or for building purposes or in any other manner for the purpose of any Development Scheme.
39. Prohibition of the use of area reserved for parks, playground and civic amenities for other purposes:-The authority shall not sell or otherwise dispose of any area reserved for public parks and playgrounds and civic amenities, for any other purpose and any disposition so made shall be null and void."
20. Section 38 states that the Authority has the power to lease, sell or otherwise transfer any movable and immovable property which belongs to it and to appropriate or apply any land vested in or acquired by it for the formation of open spaces or for building purposes or in any other manner for the purpose of any Development Scheme. This power is however, subject to restrictions, conditions and limitations, which may be prescribed. Such prescription could be either in the Act itself or by way of Rules. Therefore, any lease, sale or transfer of a movable 107 or immovable property, which belongs to the Authority can only be subject to restrictions, conditions and limitations prescribed under the Act or by Rules made under the Act.
21. Section 39 of the Act states that the Authority i.e., the HUDA in the instant case, cannot sell or otherwise dispose of any area reserved for public parks and playgrounds and civic amenities, for any other purpose and any disposition so made, shall be null and void
22. On a combined reading of these provisions, it becomes clear that if the Authority has to exercise any power to lease, sell or transfer the property belonging to it under Section 38, it would have to be on the basis of the Rules, which prescribe the conditions for makings such an alienation. The relevant Rules are also extracted above.
23. Thus, under the Allotment of Sites Rules as well as the Allotment of Civil Amenity Sites Rules made under the Act, there can only be a lease which can be granted up to thirty years and there cannot be a sale or a transfer, 108 though the power to sell or otherwise transfer has been granted to HUDA i.e., subject to the Rules which have been prescribed. Section 38 is a general provision applicable for transfer of even an area reserved for civic amenity purpose. It states that such a transfer is subject to a prescription with regard to the transfer or allotment of civic amenity sites and therefore, the section itself states that it is applicable subject to restrictions, conditions and limitations prescribed in the form of Rules made for the said purpose or in any other provisions of the Act itself such as Section 39.
24. This is not a case where the rules prevail over section 38, which according to learned counsel is impermissible. On the other hand, section 38 itself recognizes that it is applicable only in the absence of any prescription in the form of restrictions, conditions and limitations. Therefore, on a harmonious reading of the section 38 of the Act with the specific Rules, it becomes clear that only prior to the framing of the Rules, section 38 109 was applicable without any prescription of any conditions or restrictions or limitations. But when once the Rules have been framed, section 38 would be applicable subject to the Rules as the Section itself says so. Therefore section 38 would have be read in conjunction with the Rules as mandated in the Section itself. Hence, there is no substance in the contention of the learned counsel for the appellants that on the basis of section 38, HUDA was empowered to sell certain extent of lands to the appellants de hors the Rules under consideration.
25. Also the interpretation placed on Section 39 by appellants' counsel to the effect that it bars transfer of any area reserved for public parks, playgrounds, and civic amenities, for any other purpose, but in the instant case, land reserved for civic amenities, which have been sold for a Educational Institution and for a Cricket Stadium, being also civic amenities, Section 39 is not violated cannot be accepted. What Section 39 prohibits is the disposition of any area reserved for public parks, playgrounds and civic 110 amenities, for any other purpose. The object of the section is to prevent a diversion of land reserved for public parks, playgrounds or civic amenities, for any other purpose. That does not imply that if a transfer is made for a civic amenity site i.e., to an Educational Institution, which is also a civic amenity without following the Rules made in that regard, the same is permissible under Section 39 r/w Section 38 of the Act.
26. That apart, under Rule 7 of the Allotment of Sites Rules as well as under the Allotment of Civic Amenities Rules, for the purpose of certain Institutions such as, an Educational Institution like that of one of the appellants for the purpose of a School allotment could be made only on the basis of lease but in the instant case, there has been an outright sale of the lands in favour of the appellants, which is contrary to the Rules. It is also doubtful if a cricket stadium could be termed as a civic amenity having regard to the scope of its definition in Section 2(h) of the Act which reads as follows:
111
"2(h)"Civic Amenity" means a market, a post office, a bank, a bus stand or a bus depot, a fair price shop, a milk booth, a school, a dispensary, a maternity home, a child care centre, a library, a gymnasium, a recreation centre run by the Government or Local Authority, a centre for educational, religious, social or cultural activities or philanthropic service run by a co-operative society or society registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960) or by a trust created wholly for charitable educational or religious purposes, a police station, an area office or a service station of the local authority or the Karnataka Urban Water Supply and Drainage Board or the Karnataka Electricity Board and such other amenity as the Government may by notification specify."
27. For these reasons also, the sale is held to be bad in law. Under the circumstances, direction issued by the learned Single Judge at Paragraphs 80 to 82 are in accordance with law.
112
28. One other contention that was raised by the learned counsel for the appellants is with regard to the observations made by the learned Single Judge, that the sale or allotment of land made in favour of the Institutions had to be after an advertisement and after evaluating the applications filed in response to the advertisement and thereafter, by getting the best price for the lands. In this context, learned counsel for the appellants have drawn our attention to the Advisory Opinion tendered by the Hon'ble Supreme Court under Article 143 (1) of the Constitution of India (RE: Special Reference No.1 of 2012), sought by the President of India, after a Bench of two Judges of the Hon'ble Supreme Court had rendered their decision in Centre for Public Interest Litigation and Ors. Vs. Union of India & Ors. [(2012) 3 SCC 1] (for brevity, "2G Case").
29. In the said opinion, the Hon'ble Supreme Court has stated that disposal of all natural resources through auctions is clearly not a constitutional mandate. 113 Elaborating on the said proposition, the Hon'ble Supreme Court has said that there can be exceptions to auction but the ultimate test is only that of fairness of the decision making process and after complying with Article 14 of the Constitution. While emphasizing that there is no Constitutional mandate in favour of auction under Article 14 of the Constitution, the Court further stated that wherever, the Government has deviated from the course of auction the Courts have upheld such actions. The judiciary tests the auction of the Government on the scope of arbitrariness and fairness under Article 14 and its role is limited to that extent. Essentially, whenever the object of the policy is anything but revenue maximization, the Executive is seen to have adopted methods other than auction. The Hon'ble Supreme Court also emphasized that Courts cannot conduct a comparative study of the various methods of distribution of natural resources and suggest the most efficacious mode if there is one universal efficacious method in the first place. It should respect the mandate and wisdom of the executive for such matters but 114 methodology pertaining to disposal of natural resources is clearly an economic policy. It entails intricate economic choices and the Court lacks the necessary expertise to make them. Therefore, auction, as an economic choice of disposal of natural resources, is not a constitutional mandate. The Court further held that when questioned, the Courts are entitled to analyse the legal validity of different means of distribution and give a constitutional answer as to which methods are ultra vires and intra vires the provisions of the Constitution. Nevertheless, it cannot and will not compare which policy is fairer than the other, but, if a policy or law is patently unfair to the extent that it falls foul of the fairness requirement of Article 14 of the Constitution, the Court would not hesitate in striking it down. "Hence, rather than prescribing or proscribing a method, we believe, a judicial scrutiny of methods of disposal of natural resources should depend on the facts and circumstances of each case, in consonance with the principles which we have culled out above. Failing which, the Court, in exercise of power of judicial review, shall 115 term the executive action as arbitrary, unfair, unreasonable and capricious, due to its antimony with Article 14 of the Constitution." These observations were made by the Hon'ble Supreme Court in the light of the fact that the Central Government had not questioned the correctness of the judgment in the 2G case.
30. In the instant case also, neither HUDA nor the State Government have assailed the order of the learned Single Judge setting aside the allotments and/or sales made in favour of the various Institutions, including the appellants herein. Moreover the Learned Single Judge in the instant case has not also opined that in the absence of an auction being conducted by HUDA prior to allotment of sites, the allotment is bad. The import of the reasoning of the Learned Single Judge is that in the absence of an Advertisement/Notification lands have been allotted to certain entities without evaluating the need of other similar entities/institutions who had no opportunity to even apply for the allotment of a site. Of course the other issue as to 116 whether land acquired for a residential layout could have been parceled of to certain institutions in the absence of following any procedure prescribed under the Rules is an aspect which pertinently arises in these cases and has been dealt with above. Therefore, the observations made by the Hon'ble Supreme Court in no way furthers the case of the appellant.
31. We thus find there is no merit in these writ appeals. They are dismissed without any order as to costs. While doing so, we clarify that the question of validity of the sales made to the appellants herein cannot be raised in the suits to be filed by HUDA against the appellants herein.
32. At this stage, learned counsel appearing for the Karnataka State Cricket Association, has stated that on possession being handed over by his client, about Rs.37 lakhs have been spent for improvement of the land for the purpose of construction of a stadium. The Association is at 117 liberty to claim the said amount from HUDA in accordance with law.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE *mvs