Smt H Jayamma vs National Highways Authority Of India on 14 March, 2011

[Cites 5, Cited by 0]

Karnataka High Court

Smt H Jayamma vs National Highways Authority Of India on 14 March, 2011

Bench: S.N.Satyanarayana

IN THE HIGH CGHRT OF [email protected] AT BANGAL$RE

DATED Tms THE 14m my or MARCH 201 1
BEFORE % "

THE HUMBLE MR. JHSTICE s.N.sATYANA;RA¥A1§_;;a.V  _

CIVIL PETITION No.33 CF 2'(1.1...1_  ' 

BETWEEN :

Smt.H.JayaI13ma,

W/0 S.V.Or1ka'rswamy

@ Munivenkatappa,

Aged about 722 Years;

Residing" at N0237,

Balaji Complex.

Chandapura Circie,     "  
BANGALORE---  O_81;_A V   '  PETITIONER.

{By Sr'i";E§..P;:LeéE§;:dh}ari.z Cd.";'£1':dxr.)
1. Naiional Highw.2iy$ Aviitlléority

ofIndia,4Sy[N0g18,':_ ' "
N.'g§igéiSaBdI'éi Village'

 'i..»%£5'}{§'.?§ 333931 Ba.figaI01"e~

. W'£'ur.r;ku1'--Rc3ad.;

   - 560 cm.

a Q1"-?2ep."bj§f""'P;r0j'éci }C)}'.rector..
' NI~£AI,. P11;  Banga.10r'<~3.

. Dagﬁzﬁj/Comn11§as%0ner
 A' and Arbitmtar,
 = .§3;é.n.gfa1ic>re Urban. §)iS3Ufi{Ef;.

if.'/"g,>*%



PC:

3, S_pe3C.i.a.} i,2:1*1<"i A{3£Z§1Z§Si§L§{}'E1

Offiéiiii" and Cc}mp¥3t:<3m:

Authariiiy, NH«~£iL,

PWD Cmmpamiezi,

KR. Circle,   
BANGALORE «-~ 01, ,. RESPONDENTS; ~  '2

[By Smtﬁiiilpa. Shah, for M/5;. SiI1gh.a1"1_ia and Part.1'1e1*&s, Advs., for R1, Sri.S.B.Shahapur.

AGA for R.~»2 and R~3i_ >2<#sa<M:5=;£=_;'s::..._¥>:é';=I;

This Petition is .._24(b)v(ii] if the Code of Civii P1"OC€d'E,1i'C, Case NC-VLAC» 5/2010 from CiVi}:"Jué.g:é" C at Anekai to Bangalore befgrfé 61;? Civil Judge and District [CCH~11) and club the Arbitraiion"AS:.:ii: NQV..9?j,/2'GQ9«.:md to dispose of the same in accorciance xvith '1axv'._iI1~--,a"€bmm0n judgemmit or to transfer _.A1jbitr;_iﬁ-i:Qn_iA'Suit.' "Nov.v§3_7i.-/2009 from the Court of the Si"

I"Ad§f11t~i<;ji'1a1iCZi*:y"Civii Judge: and District Judge at Bangaiorﬁ ci*:;yi';:;:Vci1~1§';«Vi1;i' ?;';;._?:t;:v:: Judge (S1:{)r1,) and JR/IF'C at. Anekai

-- V'».C1ubb<:4§i x&'i?;}i'i:f3a~"1£C:"5/2010 and directt to dispose of the same 'under a Cowman judgment' ?et,itie:>1'_i azomimg an fer A€'§§'£}.iSSiOi1 {his ﬂay, the .___{:i}11i'i, §7£1E1Cf€ ihe f(>Ei<)Wing:

"""i 0 R S E R This petit.1'r:>11. ﬂied uiider Secttiion 2r1{b][ii]'e:}i'.eCPCi seeking '€1'é}.I1E§f@i' cf LAC No.5/2010 pending' on ﬁiviil Judge (S:*.Dr1.} S: JR/iFCi Aiiekai, to the C{}'Eii?f...()iVi{"T:"*..'fI City Civil and Sessions Judgeg b...Bzj;:Ii§_:a'1Qi"e,''vfwheifein '' A.S.No.9'7/2009 is ?endir1§§ forv»::<7?1f]»Sic1A'%1f.?%\t'ir)r3. > iv .

2. Brief facts leading to this pei;iti'0ri Petitioner herein is of 20 guntas of land in Sy.N0.78_".'.)_f Attibeie Hebli, Anekal 'I'Vé_1t1ii§ that the aforesaid hand was acquired Viteepioiirelieiit No.1 W National Highways

-iﬁtithotity Iifzdiégf' «I£3...t}~1at behalf, competent authority, i.e., vSpec:iVa;'i--v.iia1fid:v';A;ti:'quisiti0n Officer appointed under the Act paeecdiaén 0i*:iej;fV..:ﬂeiteci 15.07.2100'? awarding compensation for iarid bliﬁdiflg gtanding therein. The ease of petitioner that net. iéeirig sat.isi"ie{i 2vit.}:i the quantum of ':7--.eempe'risai;i0ri. he ir":itiat.ed pmc:eed.ings for I'tE".fE'I"'I'i£'ig the L/\/iv';

1, matter ta az§"bi_t.:*a1té«:m as; <:{}t1{'.€mp1.:-1t.<3ci tziavciéjr S€:€:%:1Ta:>11 3~{}{v) af tI";<»: Natfjisnai E4I'ighw2::3rs Acttg §.9§6. Ac::0rti.ingEy {ha me-ﬁtter was F€3f€i"E"E3Ci '£10 sale arbit.rat.m'., who passed an 42..1.x,v:3,_r?i_ 011 01.08.2009 by enhancing the: c:0Inpe1'1$at:i01:1 pettitmner, Thea Case sf pe€.it4i<>ner hcjriéizsiifz is _-{.h":3."'é:* i'1:r_}t.b:3izig» 1 happy with the qua.n.tum of (§£§IHp¢i§1'1SEi.ffi(}E:§ é11h'z2;icé{1.V't"h5?'Vthe arbitratar, has filed an appIiC§:%.t.i'on Llzider 'of t.1'1r:t' Land Acquisition Act . 'é11han.::V,§*<3m€nt of Compensation and the LAC No.5/2010 on the file of CW1} Jur1:ge.__(Sr:."f§£i'.]::& It 15 also his Case thatfthki' réiépotitﬁént'héreiiffxaéj chalk?-rnged the award of arbitrator:1.Adat€dV by filing Arbitration Suit in A,S.No.97/ZQLGQ atriiriw is pending on the file: of the City Civjij,anda"S§§Ssiér1é°.Ct§t1rt, Bangalore (CCH--11) and the '§::;a.;§~3e 0f_:fh€§_._p€:_it.i0n§éVris--that to avoid dL1p}.icity in proceedings, AVb§3t»hV "E;h_¢ n}att.'(:ﬁfS*v$_hG'uid be z:éEubb(ed t0get.h<::' and disposﬁoff t.oglé-,t._hé:f,.A "

3' In %.;h1?s pr:><éeedi:':g, on serviétté of m)i,:i{é€: r€ts;3{;:t1dem:s %3ni:€%;t'€d appﬁéiféiilifét 'zihmugh C{>1.z:':s-562 am? §7i'E<?:d iilrieir S€.ai:em:3:1i; of Obje<:€.i<3n5_-3.? A«:rc:ordirag ':10 {"6-Sp()I'1dt'3£1iiE'3 h€:re'i:r1§ £1135:_T.§*~laT'i.i_{)r1ai Highways; z3;<::i:, 1.956, is 535-31f Cmitainezd Act, wlxigsii ar}:>:"£:rati<"m E1§§23.i}"i:?E«§; £113 awarqi pa:~:s-33:1 bjg?"fi'E::é.';'ﬁézzfapézissgrit» _ aut,h0r'ity, Special Land Ac:qu..is.iti0f1.« Ci-f_i'ic:;{-3r,TT'~_ 'i"E1é;'éf'z§_£*':::ivihe award passed by the Special AC;I1'L1§._Si~J{'1fV()'ﬁ '($131681 "jur1dt:1' Section 343(1) of the Act is cha£A}.@-:r{ged"'by 'z',h'€ﬁ pet.itj.«:3ner before the arbitration as c0nten1'i31a_i€<':i 8~Gr{v) and the award passed by" itfiailenged only under Saction 3{£~'[2}"of ahti 'COI1ci1_iati0.n Act. it is her case that':__ur3_.c§£%1f'f:§,F:cj:i0:}V31;.l__ofthe Nationai Highways Act, jurisdictioﬁ'Qf"La1'1::1_.AAL:Eqijiaif'ia'i1 Act 1894 is clearly defined. Therefore prdCeed§.ngsA'-._11'1'i~*£iated by the petitioner under

4..Secti::>:<;«.§-'$.38 Cf fthéé "La:;§E_A£xcqu§sii.iGr: Act; is not maimiainable. :".E'uf'£hef, "{:;1m10i: be an order directting Wansfer of the sajgi"pei:iig;$'1'>:._i{1!' Civil Court, Barigalmfe to be heard alang V' _va&f§t.h.Aa,SV.«N0;2:099.

(3 3}' i~£€:3r::1 {he {T?{}?.1f1S€£"E far p<3i.£ii0n<=::' and r€$_p0£t:deni:s. Perused the pE<3.--21cii:'1g$ anti as 2%}! as; t.h<:= S{Ei§'.€fI}1€I1f. {Ef obj<3<::'{:i(>ns .fii{-Ed by the res5p0nd<:r1.E;s5. On €1ppI"€C.i&1_i;i~C}:fL««.4{Ef the 3a.m€., it is; I},{)f.iC€'d as rightly statied by t}:1e <:<)u_r':Se1Aéiﬁﬁsezaif-§.I1g far :z'esp0::1€ient Neal - Nai:1i{ma§ Highw3,.y_:34A1,1_f.E3.éVi*§:§3»<}f'E::diaV, ES . ' a seif c0ntiair1ed Act, which pro\rideS'Qfo13 _'_S€&:kiI1g"t:.n1:e11'2{:aff:F3tnt of cOmpensati0I1,by inif,iating_V_4'p1j0€:c:é'dings Section 3~5(v) of the Act, seekmg ﬂjxe---- t0 ";3.e ...1'5efe1*'r<3d to arbitration. Accordingly tilts' :naif..e}.»'V to Arbitration and the Arbitratpx'-lhas 01.06.2009 and the said :§m;.*a1'dT. af:1'§f:;:*11ei:f3~3g§'-to under Section 34 of the Arbitr ai;,i{jI1 anﬁi':Cga;§a'c":1iiT2¢z1é§(:»11 Act, 1996" Accordingly the respondfmt L1'1{~"'ré1nT_'V-.1é.as '" initiats3d the proceedings in ;;'~20@9 cH31E€:'1ig1ng the same. If the pet41tio-net is ai':3Q'V';;gg1*i§§"«v-:§3{E 4'%'f3[y' jth€ award passed by the A'r'bit.rat0r, it :3 " <»opeI1f7Qr hi::f1_'Q3ATi1'1i'{.ie1i.63 pr(>ceedi1'1gS under" the pr0Vi$:i0n.S Qf " § ;'v';¥§fbit1'at.i<§1w.V__A§3nd C0n<:.i1i211'.i0:1 Act. As rightly coxztended by the ":"§:§%;3é;:3_€i€:nt N5}, 2. if is not 03%;"; for' iihfj p<:tit.i0':":er ta {":ha.E§€§:ge '::'£.%1e_..same in :3: §_:rr<::€:e€dings milder S{:?€3{1i{}i"i E8 :3? the L-an::§ xv'?

3 1,':

E A{:quiSi%:.i<3:1 ;'3:{Ei1$ E894. '§'here:f}:>:*e the §£§'i}{T'€'.€i%Cii.£1§§S xinimaiad by the: pe£;i'::§::;m:s1" in {AC No.5/2010 iiiﬁéﬁf ifs rmi, 11}21i2":i:g.inabEe, Th€ref(3.re3 passsing HCCEE-SS211"§,?' cm:1::+é1"'s ta t.ra11s.fer the be tried a.ior1g wii:_h A.s,No.97/2009 pending or1__A-'ii-h§§::§3:e- §i*---.TV'§ AﬁCii'?::i0r1a} City Civil anﬁ Sessions C_V=:)»u:ft;<, E3;4i1;i'g},f;;i§;:§':vc?,.V'{i5(:;}c:$'zzdi' . z arise.

5. ActQ<31'd.ingiy the petition ﬁismisﬁ-eﬁ, w1f:1'1'OVi1.{:--..a.;13? Graig?' as to costs.

AGV'

Unlock Advanced Research with PRISMAI

Karnataka High Court