Srikanth H Kulkarni S/O Late Hanumantha ... vs The State Of Karnataka on 2 September, 2010

[Cites 1, Cited by 1]

Karnataka High Court

Srikanth H Kulkarni S/O Late Hanumantha ... vs The State Of Karnataka on 2 September, 2010

Bench: Manjula Chellur

'law

IN THE HIGH COURT OF KA_RNA'I'AKA, 

BANGALOREDATED THIS THE 2ND DAY"

SEPTEMBER, 2010

PRESENT

THE HONBLE3 MR. J. s.  A :'

.A5'-3_D

THE HONBLE MRS. JUSTICE MANJ-{ILA-QHELLUR
WRIT APPEAL NOA_..3884VO~F.g{)O9L & WRIT APPEAL
NOS.4165--79/2009. & WRET APPEAL NOS.2083-

   .

WRIT APPEAL NOS. 264.:/7 ;g2c'>"1 0' WRIT APPEAL _N0s3.2722«27«4L</201:Q' WRIT APPEAL NOs.40"51/;g00'9'&~WR1T APPEAL 1~~9e«3/2010, WRTTAPPEAL "NOS';'3_88E5f2009 & WRIT APPEAL M .... <.__N0--:~:g.41P8o.:94./'*2o.o9 [LA«~UDA) WRI:'IW1§L_PPEAIP'.'1§EAO;{3:;8'8H:{i.---OF 2009 3: WRIT APPEAL NOS.416T5-7'9/20098: WRIT APPEAL NOS.2083- % A ';2i19g2o1o, EETWEEN "

E f 1 H. KULKARNI

- EAGELDVE44 YEARS A "As/o'LATE~;HANUMANTP;A RAO . 'FLAT. NQ211 K. 'QANGADRARA RA0 * *A_GED 64 YEARS E - 52:0 LATE K. SIJBBAIAH PLAT No.514

3. JAYASHETTY, AGED 60 YEARS S/O LATE ADHUSHEITY FLAT NO.322

4. KARUNAKARA RAOH, AGED 44YEARS...',.u_:'f, ff . s/o LATE cHANDRAsHEKAR»RA0 1 FLAT NO522

5. ABHISHEK SINHA AGED 31 YEARS S/O A. K. SINHA FLAT NO.524

5. VIKRAM BALAJI ;

AGED 31 YEARS A s/o B. K. BALAJI FLAT NO.512i}1iE~A»A' _ . = "" "

7. JAYAPRAPCASAH A E. «. _ S/Q LATE'?-;. i':{U"Ij'I».SHANKAR FLA'I'_NQ.2}_2 ,

8. sAsHI15HAR.1QsAH_i AGED. 34 YEARS :31;':o_-JOSH: sm'aNKAR BHAT <9. ".

,_ AQEDE 35-«SEARS s ; SANNATAMMA NAYAK FLAT NO.802 AGED :3? YEARS E As/0 M. NVENKATASUBBAIAH " __?FLAT N041} 1 1.V. SANTHOSH, AGED 32 YEARS S/O M. N. VENKATASUBBAIAH FLAT NO422

12.SAVm~1A SASTRY AGED 31 YEARS D/O K. T. VISHWANATH FLAT N053}

13.K. RAMAKRISHNA RAO AGED 64 YEARS S/O K. SUNDARA:"SIVA.RA0..'j FLA'I'NO.323 ; '

14.DH_A.NANJAYA KULKARNI"

AGED 38_.YE'.A_RS S /0 MoSHA1\z{" KULKAI?{1'\JI ' FLAT > :

15.VIGHNES£é1 G;:{EEN~DRE 1 AGED._30VY'EiARS _ E. ~ S/0"GANGADHARABENDRE FLAT :~JQ.~51:3'-_ =

16.'S§REENATIa1"SV; AGED 30 YEARS '-S./'O:,_;N. SUBBAVHRAO V 3 F.vIA_TV1\IQV:2=Q_1 1"i~7L'§\IAYA§§I'."SI9i¥Xi;{, AGED 39 YEARS S/O GIIRUVANTPMLAL SHAH FLAT NO. 602 if * .i S. RAGHAVENDRA *ACx~EI:> 45 YEARS S/O H. SRINIVASAMURTHY FLA" NO.402

19.A. S. UMA, AGED 51 YEARS W/O A. S. SRINIVASAMURTHY FLAT NO.-Q01

20.MADHUKAR KULKARNI AGED 67 YEARS S/O VENKATESH KULKARN:

FLAT N061 1 <

21.V. RANGANAYAKI AGED 60 YEARS W/() A. V. VENKATESH ' FLATNO621

22.RATHI UTHAPPA, A:}'I;i;>v W/O B. c. LTTI~IAP}?A~. 1 FLAT NO,..L'2,2 V %%%% M

23.M. SA?'HYANfiRAY;A]§{A" B1{a;A*n AGED Ei0_Y~§£ARS A V ~ S/O'M.'-KRISHNA _BIjIAT % FLAT 1$;'o.V52.1«j'- Y %

24.VAsiJiwD_E*.rA "I~*1A.II:tJ'»* 4' V AGED 42: YEARS A 3/0 LATE K;..VENKATA RAJU %FL<%1#VN{Qf412 %%%%% 14 :2'5;%PR»%xxrkE::ﬁNT. KUMAR L X AGED I33 YEARS S/0 P. RANGAIAH GUPTHA FLA"F.'NO.301 RAMAN. AGED 43 YEARS _ ' = .53/0 IATE R. KOLLAPPA PILLAI FLAT NO.6]6 \\ .'"'='¢ '. A'

27.K. V. SUDHEENDRA PRASAI) AGED 51 YEARS S/O VENKATA RAO FLAT NO.112 28K. 8. BHAT. AGED 43 YEARS S/O M. S. NARAYANA BHAT FLAT NO.311 fl

29.G. V. KRISHNA, AGED.»5G__.YEA'RS V S/O G. BUCCHI RAJU FLAT NO.313 30.11. N. BHASKAR AGED 47 YEARS . * s/o H. s. NAGAPPA» jy FLAT NO._.1L2«3 ' A 3 1 AGED D/0' -L.jiNAR":;}i:3I:vz»1;LA_IAH FLAT " A A 32.0. R. ;¥%AMES'I~1 = AGED 43 YEARS A As;/o C. RAJAGOPAL m;AT%ANO..202 G %%%%% .. ﬁDf~i_E.NDRA, AGED 53 YEARS A ':,/0 'SR}... M; VENKOBA RAO ELA'I_7N_( )f.:2 1 3 =-.34. PRASEANTH G. BHAT " 'AGED 44 YEARS A * S 10 GANAPATHE BHAT FLA']' NQ625 6

35.V. R. MARATHE AGED 38 YEARS S/ O RAMANATHA MARAT HE FLAT NOJ312

36.ARUN JOSHI AGED 57 YEARS s/0 MARTHANDA RAO APPA DIXIT JOSHI. FLAT N01 1 1

37.VIJAYA KUMAR K AGED 41 YEARS s/0 ACHARYA Josm. ?iG;A222 E BSDWARAKANATH, AG_E'D" fir FLAT No:.,41;3A1A V AGED 34 YEARS G, A Wg"O"RrI'UE%ALI"f:§j', R,'».VV.:'LA'1A'u_NO.'v

40.GIR{ M. V, A AGED 33 YEARS = s/GO R. 'VEVNUGO'PAI'; VELAT No_22.3¢ _ :Az1'1,V.E. ﬁ7;AA.sIjRENDRA KAMATH 45"YI:3ARS _ '/o' LATER. KRISHAN KAMATH ' .{f'LA_T.NQ.6I2 A 42.H."v.;'1'sUREsH :/".

' "AGED 57 YEARS V' . G~..s;'o LA'I'E H. V. V. Mumm' FLAT N(:>.6o1 S / O A. L. AV 'E 624} \

-.3

43.? S. SURESH AGED 53 YEARS 8/0 P. R. SETHU RAD FLAT N022} A.4.M. N. CHANDRIKA AGED 54 YEARS D/O K. S. N. MURTHY FLAT NO.626

45.I~{AR1SHRAI AGED 47 YEARS s/0 SR1. K. PADMANABHAARAI"'AAA.. FLATNO623 --- A. '

46.NARAHAR1 N V AGED 53 s/0 L. iv/!_U1R'_TVI%ifY" A FLAT E':IO.(:'~"*1§3"""'<~.. > . AG--.Ii3D._ 53.0' Y*'EA1:§s .. S/O-S. R. NAGARACIARAO FLAT '1~;Q~..5V11"_ V A

47.S.V'N."'N;'*..F{fENififl§';% TBABU V? ' . 48-.V; i<R1sHNAM{}'RTHY = % A '- .AGED.{53 'YEARS " _..S)'O fLATE3A- K. VENKATARAMA - A '3HAsTia1(3AL, FLAT No.1 13 ; 49.'.§AV4I..CI?iANDRAN M A AGED" 41 YEARS ' j». " 'mo MUTHUKUMAR SWAMY A »}F'.L:'-\'I_" NO. 121

50.K. N. MOI-IAN AGED 49 YEARS S/O LATE K. S. N. MURTHY FLAT NO.101

51.S. K. SUMANGALI AGED 51 YEARS D/O KRISHNA RAO 1 FLAT NO.615

52.NAVEENA V. S, AGED ' S/O SHIVARAMA V. FLATN_CJ.~§21 ' (ALL THE APPELLANTS (1 TO" EZARE RESIDENTS OP' GAANA PES'ID.E'N,CY SITUATED AT SURVEY~.N'Q. 51 '&.5:;2--1_O"E JARAGANA-HALLI EVILITQAG-E;"~Uj1TAF{AHALLI I-DHJ BANGAL.QRE,? 'SOUTH A..TALUKVAN1J"THE POSTAL ADDVRESSA-.EAE'INOGTL A KUMARASWAMY LAYOUT' BEHIND DAY[¥N'AN1§A SAGAR ENfGINEER1NG'CO'LIlE.GE. ADJAC.ENT TO'fKAV__E-R1.--PIPE LANE BANGALORE~5GO OTS) 53,,AS}~IA SHESHADRJ, AGED 30 YEARS AD"/OA.LT.NAL.S. SHESHADRI, FLAT NO.204 V ' V. 1' GAANARESIDENCY, JARAGANAHALLI, BLOCK V V L_Y"ELC,H~ET«1AT§.1ALLr VILLAGE ~. " BAN'OALORE SOUTH TALUK ' .._BANGA};ORE»56O O78 APPELLANTS (STASRT. TH. SUBRAMANYA JOIS, SENIOR COUNSEL

--.FQR:'SE\/I".l', B. S. VIJAYAI,AKSHMI, ADVOCATE) ' 9*."

9 AND

1. THE STATE OF KARNATAKA REVENUE DEPARTMENT REPRESENTED BY ITS SECRETARY IVE. S. BUILDING, BANGALOREASBO 001

2. THE SPECIAL LAND ACQUISITEON OEEI.CEP7.j;: 3 DR. VISHVESWARAIAH TOWERS----. U DR. AMBEDKAR VEEDHI, BANGALxORE--{56(:) % 00.? J A C 7

3. THE SPECIAL DEPUTY COMM1'SS_:ONEB"* V BANGALORE URBAN DISTRICT U K. G. ROAD, BANOALOREBBB Q09 A f:

4. THE BANK OFFICERS_ANI3«.j_ OP~Pf';OIALS HOUSE BUILDING CO--OPE'RA'_F1VCFZ'~ SOCIETY L'I'D.. DODDAKALLASANDRA' ~ v J. P. NA..G:AR;'A1fV9_T" 'STAGE, ._F3A;l\EGuALbRE REPREiSE1§§T.ED'*BY"I5f»S 'SECREEARY _ ' {BY SR'I'.<BE.AVEE»1§AI'1§Z5L;----A(§A FOR R1 TO 3) (PROP. RAVI VARMA KUMAR, SR. COUNSEL FOR MB; M.PA.SR1N'ivCASA, ADVOCATE FOR R4) Nos.764-771/2010 3: WRIT APPEAL NOS.2722-2745 / 20 10 B}E'TWhf:E;N' SR1 H N ARUN KUMAR ._ S/O SIR} H K NAGARAJA AGED 39 YEARS # 51, 3RD CROSS. RAMAiAH NAGAR {Q .\\;' Z" _ \\f.«% ' ~ ~ OPP: KAVERI PIPELINE, KUMARASWAMY LAYOUT BANGALORE - 560 076 SR} 0 S CHANDRASHEKAR S/O O SUBRAMANYAM AGED 43 YEARS # 48, 3RD CROSS. RAMAIAH NA(:}A:g,'A'.%%' 7 OPRKAVERI PIPE LINE. KUMARASWAMY LAYOUT BANGALORE - 560 GTE', SR1 R RAGHAVENDRA" --

S/ONRAMNAT'H_AN ' AGED 33 YEARS :

# 53/ 54, 3RD CROSS-3-, R.' .,1A1;;1a1"rvJ'AGAR opp:KA.w:1Ri&, P1PE;LINE«,. L.A.YO{,JT_&-- V BANGALORE-. 565--

AGED 45- # 45,__3RD C_Ross,;RAMA1AH NAGPR. _QPP:KA\_fERI'-- PIPE "LINE. .. KUEVIARASWAMY LAYOUT V'B;FxNGAI,ORE"'¥"'56O 075 A. ' ASHOK A % /OTj3R'I:: s V SRINIVASAMURTHY AC3-ED T..31 YEARS 1; 132, 3RD CROSS, RAE/IAIAH NAGAR, ..._OPP:KAVERI PIPE LINE, ' -- JKUMARASVVAMY LAYOUT BANGALORE \\..\f;'% A;

6. SR1 T AZIM S/O LATE ABDUL NAZEER AGED 45 YEARS # 57, 3RD CROSS.

RAMAIAH NAGAR OPP KAVERI PIPELINE, KUMARASWAMY LAYOUT I _ BANGALORE -- 560 076 SMT RAMAMANI B G W/O SR1 PRABHAKAR ADIAGAA A AGED 47 YEARS # 41. 3RD CROSS.

RAMAIAH NAGAR OPP KAVERI PEPELINEA; * KUMARASWAA/IY.L'AYOU?j1"'V " ' BANGALORE -- 560?-Q_'7.'§f"

SMT V' ' "

W/O RR;zxSAD«..S A AGED 46 A A # 41,'-3RD_CRQS'S_,_ "

RAMAIAH NAG-'AR , -OPP KAVEPJ' PIPELINE, ~ KUMARASWAMY LAYOUT BANGALORE 1' SUBASH W/OES Ifsl SUBASH A A_GED5'52 YEARS # 3RD CROSS, RAMAJAH NAGAR A A NOPP KAVERI PIPELINE, " KUMARASWAMY LAYOUT BANGALORE -- 560 076 W? _

11. F3 SR1 K V SURESH S/O SR1 C K VISHWANATH AGED 40 YEARS # 45, 3RD CROSS.

RAMAIAH NAGAR OPP KAVER1 PIPELINE.

KUMARASWAMY LAYOUT BANGALORE -- 560 078 ' SR1 BASHA E A 8/0 SRI LATE OHOTA SAB AGED 87 YEARS # 65, 3RD CROSS, RAMAIAH NAGAR. _ --« A OPP KAVERI PIPF3LINE,__ ; KUMARASWAMYwLAY_OU_T:V BANGALORE A 560 'o::3 _ SR1 S/.QVS'RI_ i£_S._CHA-NDRA MOULI AgGEOOAA9_,YE;ARs _' #,34--, ';3RD=CRC)SS--,._ ~ "

OPPKAVERI PI.P'E.i.;I'NE, , --EuMA'RAs'»YAMY LAYOUT ~ '-i,BANQALO'R.E___:~__é560 078 ; S-MT NAWAZ BEGUM mr¢x:OVGsI§1ONOOR AHMED SHARIF ""E'AG}i3E);_5O YEARS # CROSS, RAMAIAH NAGAR OPP KAVERI PIPELINE, 'T "~_.KUE\/EARASWAMY LAYOUT ' "BANGALORE A 560 076 E4.

16. SR1 NOOR AHMED SHARIFF S/O SR1 MD AKBAR AGED 62 YEARS #64, 3RD CROSS.

RAMAIAH NAGAR OPP KAVERI PIPELINE, KUMARASWAMY LAYOUT BANGALORE M 560 076 SR1 K ANANTHA V S /0 LATE c N KRISHNAM R1'-'HY V AGED 44 YEARS #32, 3RD CROSS.

RAMAIAH NAGAR.__ . _ V OPP KAVER1 PIPEIQINE, * BANGALORE * KUMARASWAMY LAYOUT? A SRI ~ .

S/O A"GEDf #26 :27'; 'RAID CRQSS, ' OPP"'KAvjER1 PIPELINE, _ KUMARASWAMY LAYOUT ~ '-1I3AN(}ALORE___§$80 O76 » _SR1«KESRAv PRASAD H S S,z,o._R' S-.S.UBRAMANA1AH "'YAAGEDj YEARS # 2'I5',.2~1\TD CROSS, RAB-g1A_1AH NAGAR OPP KAVER1 PIPELINE. A H "KU MARASVVAMY LAYOUT * VBANGALORE

18. E9.

20. SR1 R L N SHASTRI, S,/O SR1 R KRESHNAMURTHY AGED 39 YEARS # 24 & 25, 3RD CROSS.

RAMAIAH NAGAR OPP KAVERI PIPELINE. KUMARASWAMY LAYOUT BANGALORE » 550 078 SR} SENTHIL KUMARAN S/O SR1 K SHANMUGAM AGED 42 YEARS * # 28, 2ND CROSS, RAMAIAH NAOAR OPP KAVERI PIE?_FJE,INE, A KUMARASWAMY" ~LAYOUf§.' L BANGALORE - 5§Q7'O7e."__ j' SMT R»/'§l'3"i'*1'fie§§ 'M2iNOHRi§R"' : * V W/ O§.SRE_S ..1§3..1_1--}UJA.1§I G_ARAQ H » £;GED'5jE-_VYE"ARS"'«..O' #29,: 2ND A A RAMA1A1+I,;vAj;G,A'R_'_ "

ORPKAVER1 RI.P'EIg1vNE, , --K.U1\/m RASWAMY LAYOUT ~ '-'.,BA?JGALO'RE_'_;560 O76 . T-N__DRANI 'wj.O "SR1 DR H N V DATTA

-- 53Y}a:ARS #33, 2ND CROSS, ' RAMAIAH NAGAR ORR KAVERI PIPELINE.

AA ' *- ., «KUIVIARASVVAMY I..AYOU'"I"

JBANGALORE ---- 580 076 '1. 5 SR1 P RAMACHANDRA RAO S/O SR1 P V NARASIMHA RAO AGED 43 YEARS #35. 2ND CROSS, H NAGAR OPP KAVERI PIPELINE, KUMARASWAMY LAYOUT BANGALORE -- 560 076 O SMT V R SARASWATHIV O S W/O SR1 P M PUTTEGOW-If)A AGES 36 YEARS #36, 2N1) CROSS, RAMAIAH NAGA%{"=. L _ OPP KAVER1 PIPELOI_NE;S._ KUMARASWAMYLAYOUT BANGALORE_~ 5:60 A075 SR1 E; 'NAVE"£CN A S /0 SRI"'Ki".R A<:r£ARYA S AS53332 YE-;'-kRS.. 4:: 37, _2'£\":3 CROS.S';~._ RA1V":A}AHV'N'AGAR;SwS.__'* opp KAVER1 '-PI?>ELI'?-JE. KUNL4\,RASWAMY»LAYOUT :. --BANGALO'RE -- '($60 076 S/O K S ASHWATHANARAYANA A " «AGED 57 'YEARS , #*2$2,_ CROSS.

REKMISVIAH NAGAR.

'- O-PPKAVERI PIPELINE. *~KU:.MARASWA1\/IY LAYOUT BANGALORE -- 560 075

27.

28. 16 SMT KALYANA KUMAR1 W/O SR1 NANJUNDASWAMY R AGED 43 YEARS # 20, 2ND GROSS, RAMAIAH NAGAR.

OPP KAVERI PIPELINE. KUMARASWAMY LAYOUT BANGALORE -- 560 076 :

LATE SMT. GOWRAMMA #3, 1ST CROSS, RAMAIAH NAGAR, M OPP KAVERI PIPE LINE-,~~ _ UMARASWAMY' LAYOIJT . ~ BANGALORE-5800?'8 SMT 1 W/O SE; S;RIN1VASA AGED 40-.YEA;Ps'Y..EjTE«P..G 'E A # 4,__1ST PAI«AA{AP; NAGAP, OPPKAT§TERI:'fVPIPELINE, O KUMARA:5'v§JAM_Y"TAI,AYOUT B'ANGALORE_}._56907-6 _ STMTS IYAGARATHNA .. WE/'O SR1 'VENKATESH K AGEE. 33 YEARS ' * Y» AO4A,«1%STO CROSS. NAGAR.

-- OPPEATJEEI PIPELINE, KIJ1¥J1ARASWAMY LAYOUT V' C i3(3."

BANGALORE P 560 076 4- SREEKANTH V' AGED 42 YEARS S/O SR1 LATE M V M VARMA #5, IST CROSS,

31.

32.

33.

RAMAIAH NAGAR.

OPP KAVERI PIPE LINE. KUMARASWAMY LAYOUT BANGALORE~560076 SR1 BALAJI NAIDU. AGED 37 YEARS S/O SR1 KRISHNA MURTHY NAIDU #6, 1ST CROSS.

RAMAIAH NAGAR, OPP KAVERI PIPE LINE. KUMARASWAMY LAYOUT, BANGALORE--560{)76 ' SR1 CHANDRU C__V, AGI:Ij'j'3.5§(EAI§s« S/O SR1 VENKM _ #6A, 1ST CROSS," ~ I RAMAIAH NAGAR,_j _ j OPP KAVERI.__PIPE LINE, 3 I ' ~ SR1 L: ~ AGED. 39 YEpIRsI«IILM S/O'S__RI APPAJI GCWDA V#_7A, 1"S'1_'CROS'S, RAMAIAH NAGAR, .. .;oPI> KAVER} PIPE LINE. ' LAYOUT, I I I BM€G~ALQRE--560076 '=I'S3I§I'S3,'?:3'V'E3.3TI«<IURAl\/IAN AG=ED}359 YEARS S/0 SR1 LATE K s SASTRY #5:-I,' "IST CROSS, RAMAIAH NAGAR. ' opp KAVERI PIPE LINE. 3- ..'I{UMARASWAMY LAYOUT BANGALORE--5600?6

36.

37. SR1. SADANANDA HOLLA S/O SR1. RAMACHANDRA HOLLA 47 YRS.

#9, 1ST CROSS, RANIAIAH NAGAR, OPP KAVERI PIPE LINE, KUMARASWANIY LAYOUT, b BANGLAORE-560076 "

SMT PUSHPA V BHATT AGED 49 YEARS W/O SR1 VADIRAJ P BHATT #9 8: 10, 1ST CROSS, _.

RAMAIAH NAGAR,__ 'X j' V opp KAVERI PIPE LI_NE, KUMARASWAMY LAY0T:5*:*,:"

BANGLAoREm56om6j*~. ' SR1 DC KUMAR s/o SR1 D EHIIEKANNA AGED YEARS % #':;2,._ {ST .. % ~ opp KAVERI _PIAPELD'-JE, KUMARASWAMY LAYOUT 3 ._§BANGAI,ORE;_bTOO76 V 'QCHQXFJDRAPRAKASH P ' S'/.,(_3=..SRIjPL!7'ITANARASAPPA p % »AGE:3~}55;:YEARs " .__# 13, 153' CROSS. }?Alv£AIAH NAGAR, OPP 'KAVERI PIPELINE. AA ' *-KUMARASWAMY LAYOUT * 1_"3}5\NGA.L€)RE W...W.m..m.mmmm

39.

40. «ii.

42. I9 SR} JAGANNATH P S / O SR1 PUTTANARASAPPA P AGED 46 YEARS # 14, 1ST CROSS, RAMAIAH NAGAR. OPP KAVERI PIPELINE. KUMARASWAMY LAYOUT' BANGALORE SR1 MURALI P, AGED 49 :

S/O SR1 PUTFANARASAPPA *p,_ ' OPP KAVERI PIPE LINE,"*«. KUMARASWAMY. _LAYOU"i' Y % BANGALOREA5Ei0(f37_6._ , " A #15. 151' CROSS, NAGARQ}, SR1 ARVIND R, AGED = s/0 sR.14;2Ag,IAR.AM #16, 1STc;RQ.~3.s', % _ ' OPP KAVER1 P1,P§EV_LINE.., };U'1\2z;<~Y_RAsW;g»;r./IY"~.;;2=1YoU'I*' BANc»ALC»RYE:5,6@_YV '76 Y SR«I"'P!I92AI{Z&SI.¥I'V\/E:f< ;f\T}?;KAI42 _I_.7, 1S'F_(;RC%SS', RAMAIAH NAGAR, OPP KAVERI PIPE LINE), .. LAYOUT % * YA BAYGAL.QRE-560076 'SRI A--.R :=BALAKRISHNAN A(5~E,D4j'.=63 YEARS % S/'O SR1 RANGANATHAN #18, 151' CROSS, RAMAIAH NAGAR.

" OPP KAVEZZRI PIPE: LINE, '- ..5KUMARASWAMY IAYOUI' BAN{}ALORE~560076 .. ,.

44.

45.

46.

47. SR1 H V RAMESH. AGED 37 YEARS S/O SRI VARADARAJA SHETTY #21, 2ND CROSS, RAMAIAI-I NAGAR. OPP KAVERI PIPE LINE, KUMARASWAA/IY LAYOUT BANGALOREMSSOOTB SR1 J T SANJEEVA MURTIIY fl AGED 46 YEARS s/0 sm J R THIMMANAIK A. ' #50,3RD CROSS.

RAMAIAH NAGAR, opp KAV'I:?.R1 P1'1>sL1N.I;:. KUMARASWAL/n*.;JAYGU'I* BANGALORE--560_Ci'7_6 ' SMT LAKSHMI GUP'.I'A. - _ AGED SSAYEARS I w/0 SR1 P VRANGAIAH GUPTA #47, ESRIJ'"CRO.SS;'=RA3v1A1AH NAGAR. opp KIAVDR1 PH?EV_LINE.,.vV KUMARAsw;;AMY'LAYoUT"' BANG--Z--\LOf'<E}--'56GQ7'8_ A A SR1 RAG AGED E39_YRSE.--., S/O SR: LATE R G KRISHNA RAG I, 2NDCROSS, RAMAIAH NAGAR, _ I KAVERI PIPE LINE. w , AI.JMA13AsWAMY LAYOUT I VBAI\IGAI,OV1§.:E--56OO76 48;

KRISHNA APARTMENTS, UNIT #101, SR5). "CROSS, RAMAIAH NAGAR, " *--opp KAVERI PIPE LINE, = I.{UIVLAX.RASWAMY LAYOUT' '*§5A::' BANGALORE} 560076

49.

50.

5].

E") {Q SMT R SUNANADAMMA W/O SR1 C MOHAN KRISHNA ' GAANA APARTMENTS ,UN1T #104, 3RD CRO_'SSV. RAMAIAR NAGAR, opp KAVERI PIPE I,_,fi'I\'EIZ-..' .. u _ KUMARASWAMY LAYOUT BANGALORE~560076 SR1 B RAJASHEKAR AGED 36 YEARS -. «S S/O SR1 BOLI SHETTY-SR1 K}R_1SHN1'x"' BHAGAVANULU. GAAi'§A"APAR'_FM EN7I'_S,"'; UNIT #204. 3RD CROSS;'~._ S 'R E RAMAIAH NAGAR. OPETKAVERI. PIPE LINE, KUMARASWAMY_1;AY'OU;_T "

BANGALORE--5600:76 SR1 KIR/wk AGED.i3_1YEARS« S _ A 8/0 1;; R50 GAANA 2KPART.M'EN'TS,. __UNI,T #303 cR:oSS*.; "RAB»4guArSiNAGAR. 'pp .P'I}?E~_LI'NE,- KUMARASWELM&7._LA:YOUT BANQA1.oRE+560 o?6

-_§ SRI S SRINATH '"A(3ED.,4o YEARS S /Q R SOMA SUNDARAM ~RSR*U1\m1*#3:o1 S 3RD_C1.ROSS.

RAMAIAH NAGAR, OPP KAVERI PIPE LINE, n 'T *- ., AKUMARASWAMY LAYOUT _.=BANGALORE'.--56007'6

54. iS&A"

~ "--.AGED"33j= YEARS Ex.) f\.J SMT SUGUNA AGED 39 YEARS w/ O JAGANNATH P GAANA APARTMENTS, UNIT #201 3RD CROSS, RAMAIAH NAGAR. OPP KAVERI PIPE LINE, RUMARASWAMY LAYOUTS BANGALOREWBBOO"/*6 SR1 A G SA'rHYANARA&:ANA AGED 63 YEARS S/O SR1 LATE Av OOVfN-Ar.AH OAANA ARAR'rMENTS.;R*UN1.f1f #304 OPP KAVERI PIPE LINE' A KUMARASWAMY-LAY:OUT_fE,__ BANGA:I..\C1RE--56(_)O?6»~': - 'A 'A 3RD CROSS, RAMALAH % SR1 N AGED _ "

S'/"C)°SRITB NTNARAYANA MURTHY GAANA AR_ARfr'MEN1'S,' A UNIT #3052, " jjj .

3RD'C_ROSS,._ RAMAEAH NAGAR. PP KAVE_RI~ PEPE'-LINE, , ._%fRU'A4ARAS'»vA;y1y LAYOUT R. }31~h\.TG2'xLORE--56OO76

59.». RU RAJA ' /O ~SR1'R VENUGOPAL \ UNIT NOOO1, 3R0 CROSS RAMAIAH NAGAR.

' ' OPP KAVEZRI PIPE LINE, * KUMARASWAMY LAYOUT' BAN GALORE-56OO 76

57. SR1 SRINIVASA RAO s/0 SR1 VENKATARAMANA AGED 33 YEARS UNIT NO.303, GAANA REGENCY, 5TH BLOCK, YELCHENAHALLI BA.NGAL0REm560073

53. SMT CHITRA D/O SR1 HKC*-SWA€\/{Y A - = ~ 23 YRS., UNIT 130.0033', -GAANA. 5TH BLOCK,YELCHENA}9L4\LLI ' 3 BANGALORE560078

59. SR1. GURURAJA~RAQl_ s/0 SR1. HANUMANTHA' 31 YRS, UNIT N0.~10j6, GAANA REGENCY , 5TH BLOC.K;YELCHENAHALLI._ ' BANGA}',OE{Eg56OO'z78 "

60. smf. SI.I{)'}ié\__SI£.EN_OY' ALIAS *0 }:..AK5;HMr 3 KANLATH AGED 34 'i?EAuRs_ .. 3 E W/'0 SR1 BVVHAjR_ISE1_ KAMATH UNIT'*NO.20"6_, GAANA REGENCY . 5TH BL0cK.yEL0H"ENAHA1.L1 .. «.SANGALOREj5§O078 51 E. PRASAD R :"\\E1*>Qr_ .' "

" AGED YEARS 3_ E15/0'3:§21 LATE T s RAMAKRISHNA SASTRY

-,juN_I.'I'~ 530.305, GAANA REGENCY.

3 T 5TH. BLOCK ' 'YELCHENAHA.LLI " EANGA1.0RE--53o073

63.

64.

65. SMT SOWMYA AGED 34 YEARS W/O SR1 L K SRIVATSA UNIT NOD03, GAANA REGENCY, BLOCK» 1 , YELCHENAHALLI, BANGALORBSBOOT8 SR1 GIRISH DIVAKAR AGED 31 YEARS , S/O SR1 KVDIVAKAR "

UNIT NO. 101. GAANA RE'GENCY.. . ' A BLOCK-1, YELCHENAHALLI, A BANGALORE-560078 -Y SRIBLRAVI .

AGED 41 YEARS-~-- ' g ' _ AV * S /0 SR1 Em; LA1§SHM~I NARASINLPLAIPH UNIT GAAN-A REG;ENcY. BLCEK4 EA:\jGApDE2E%-V56,00?8 " . SR1 ._DI§ GOWDA AGED 53 YEARSYY S /G SRI GR 1:ULKARN1 VUNIT 192, GAANA REGENCY, EL0cK--4 V A YE LCHENAHALLI.

"EANGALoRE';56o078 'SR1. DR;GoRALAKR1SHNA RAG "--.Y'AG'r3Y'I'3*--- 41:2 YEARS ' S/O SR1 SHESHAGIRI RA0, RADNIS DRI,'1"No.1o1, GAANA REGENCY, BLOCK--4 ' YELCHEZNAHALLI, * ..*BANGALORE--560078

67.

68.

69.

70. N H'-.AGVED*5Zis YEARS SMT UMA ACHAR W/O SR1 K HANUMANTHACHAR AGED 59 YEARS S 5' UNIT NO.101. GAANA REGENCY, ff:3LOQK"w5,V"~ M ~ « YELCHENAHALL1, EN E BANGALOREW 560078 SR1 A VASUDEVAN AGED 47 YEARS S/O SR1 A SESHADRT5 UNIT N0.2o5, GAANA "GENCY-.N YELCHENAHALL1, BANGALOREWSBOQTS * _ :

SR1 HARISH H P E -

AGED 33 YEARS-~~-'--v..f~ ' _ T s/0 SR1 }'i.._S'.PI{AHLADA.. V' _ E. UNIT NO.2?3'1 GAANA REGENCY, BLOCK--5 SE1 E EPRA:3HANTENV'KR;sHNA AG-FjD«.43 __ S/O"-SR} V RAGHAVEZNDRA RAO UNIT NO_.20.3:,~ GAANA REGENCY: BLOCK4 , QYELC HENAHALL.-1,

-- BA'NGA_LORE¥'5'60078 Sf:{I»-E;\I".'§*§fI:E:3HACHAI4AM X S/_G~Sf€:I K L NANJUNDAIAH 'U.N'1T No.oo2, GAANA REGENCY, BLOC K-4 * ..yELcHENAHAI,LI, * .BANGALORE--5600'78

73.

74.

75.

SR} K N GOPINATHAN AGED 70 YEARS S/O SR1 K S NAGARAJA RAO UNIT NO.204, GAANA REGENCY. BLocK~:;._j YELCHENAHALLI, A ' BANGALORE-- 560078 SR1 NARENDRA KAMATH C AGED 39 YEARS ' S/O SR1 CCR KAMATH UNIT NO.305, GAANAAAREGEIEICY. BLo::§Q;_§' 'A;

YELC H ENAHALLI , BANGALORE--560078 SR1 GS NAGARAJH , AGED 54 YEARS" _ * '.

5/0 SR1 CY_SRIDIﬁIAR'--.MURTHY. UNIT NQ,,1o5, GAAN " R.EGE.NcY<; BLOC K-4 YELcI;LENA141A1,,L1, BANGAL_OR-Eé;,5(30.Q78- _ A SMT YA:»1>1§2iANNA AGED 38 YLY_"LRS..__ W/GESRI EASHYNATH AMMANNA V.UN1T"1YQ'.304, GAANA REGENCY, BLOCK--4 F, YE1 ,c HENAHALLI, 'BANGALoRE;;560o78 BHAGYALAKSHAMMA 'AGE? 63 YEARS 7 W,/Q KASHINAMURTHY SHASTRY A gJN1T'N0.o01 GAANA REGENCY, BI...OCK~»4 'T *- ., AYELC H ENAHALLI .

-- .:BA.NG-AI4.,ORE~58OG78

77.

78.

79.

80. SR} Y MANJUNATHA SHENOY AGED 58 YEARS S/O LATE Y NARAYAN SHENOY UNIT N0.201 GAANA REGENCY, BI,OC15Z"-3 ,:E' YELC HENAHALLI .

BANGALORE--560078 SR1 P RAMESH SHENOY AGED 50 YEARS s/0 SR1 D UNIT NO.302 GAANA EEGENcY,.BLQGK:--3 YELC HENAHALLI, BANGALORE~5E3.0.Q78 -- SR1 B RAMANANADA EEA3' * AGED 27 E s/0 SR}, E.EGs'RIN;vAs..'BHA*r _ UNIT NQ.3{§)'3 _.GAANA_ REGjENGY';' BLOCK~3 BANGA:LOR_E--55_OOf?8 ~ SR1 _B.II\TOJVK_YJN .. E AGED. 4 1 --YEAR_S~., S/O'-SR1 KJ JOHN?

UNIT N0;30.5iE GAANA REGENCY, BLO(fK~3 3 ._E YELC HENAHALL.1, ~ 'ErENGAL0RE;560o78 31 TN "'st§1Ejf:4N;a;yjL.YsUBRAMANYAM « =._AGE1:3--..3':? YEARS E' s/0% B s SUBRAMANYAM ': \\{.\":'.' ' u EUNET NO.305 GAANA REGENCY. BL.O'CK~3 'E E '- ._YELC H ENAHALL1. ' -- . _AE3ANGALORE--56OO?'8

83.

84. SR1 L K KESHAVAN AGED 39 YEARS S/O SR1 LVKRISHNASWAMY IYENGAR UNIT N0.001, GAANA REGENCY, BLOQK~3;...._jj n ;_. YELCHENAHALLI, * BANGALORE-560078 SMT POONAM AGED 49 YEARS 1 D/O SR1 SALE MOHAMED UNIT NO.302, GAANA REGENCS3: .BL4(jvCKf?1§"

YELCHENAHALLI, BANGALOREw5EiOQ78 --

SR1 M A VENU ._ < AGED 56 YEARS... A s/0 SR1, NLs.AP;PA1§A_§a: ' ; UNIT ,, GAANA REGENCY, BLOCK--3 BANG.AL@1a11;m55V0078 ~ SR1 U c A AGED. 55y13AR_s.

S/OASR3 CD KHANNUKAR UNIT NQ'.'304=, GAANA REGENCY, BLOCK--3 3 _§j'YELCHEN'AIfIALL-I, ~ ''BANGALORE¥'5'6O078 ' 515A MPAPATH1 '-.,AGED--._5€3 YEARS A' s/0.5315 BHEMAPPA " UNIT N0.103, GAANA REGENCY, BLOCK--3 .. A ._YELCHENAHALI,I, * ..BA.NGA.LORE~560078

87.

88.

89.

90. PRITHVVISH CHATTERJEE AGED 39 YEARS S/O SR1 PABIRTA CHATTERJEE UNIT N030} , GAANA REGENCY, BLOCK§_3....'__: "

YELCHENAHALLI, EANGALoRE--560o78 SMT MARIYAM AGED 60 YEARS «.

D/o SR1 SALE MOHAMED * UNIT N020} , GAANA~.RE.GEN'CY,'BLQCi§¥4"' YELCHENAHALLI, BANGALORE~560_O78&.a""' = SR: RAGHAVENDRA KAS'I:IINATfH.VI?EE_REMATH AGED 44 A A S/O SR1 .KASH1:vATH1.«: _ _ UNIT , GAANA REGE1\:C:'Y, BLOCK~4 " A SR1 H K SHA§RA*rH"'I<1SHAN AGED 26 YEARS., S /0 SEE H; A; IKESEIAVANARAYANA _UNIT"NO'.103 , GAANA APARTMENTS, SS YELcHENAHm,1.1, "B;ANGALoRE':56o078 % S'ED33HA H SRINIVASA '--._:AL1AiS._ S SHOBA ' AGEI_3j'..34 YEARS " W"/Q LATE SR1 H A SRINIVASAMURTHY UNIT NO.101, .. " GAANA APARTMENTS ..AYELCHE')N.AHAI..LI, BANGAIJOR.E_ 560078 may

93.

94.

95.

96. 30 SR} VARADARAJ NAYAK SUJIR AGED 38 YEARS S / 0 SR} PUNDALIK NAYAK SUJIR UNIT NO304, GAANA APARTMENTS YELC HENAHALLI.

BANGALORE~560078 SMT DR JAYANTI S THUMSI 3 AGED 42 YEARS, W/O SRE L-SAT1S:4_A' - . 2 "

SR1 DINESH D NAGARAJLF AGED 31 YEARS S/O SRE D N RAJU -

UNIT No.003, GAAi\I_A'AP;&'1R'FEVIvE'NTS YELCHENAHALLI ~ = ~ BANGALOREw56QO--Z.78-

AGED E S /0 SRJ_G- SRIN'I\/AS' U1\:I'1'"N'O:;iO06';7'fCAANA APARTMENTS YELC._HEN;A,H/?£LLI"-._'* .. A A BANGALORE-~-'56_O'O?'8.. SR1 PRABHLT.§JAYASiMHA ,, AGED ZQHYEAVRSA.

A-.SSSS/OVSSE1 JAYASIMHA " ' V. A UNIT. NO'.~--OO2, GAANA APARTMENTS V " , Y"EVLC_HE?J_A_;HALLI A. '--BANG'P_LLQRE--56OO78 "\\A'~.,f"§'xé;. " V' " I

97. '.uSRI"'VVf§1§KATESH SHETTY AGED 35 YEARS " 'S/0 SR1 SHYAMA SHE3'I_'I'Y * 1.'¥N1'I' M1302, GAANA APAR'.l'MEZN'I"S YELCHENAHALLI, BANGALORE--560078

98.

99. 1.00.

SR1 DR SRINIVAS N MANE AGED 49 YEARS S/O SR1 NARAYAN RAO MANE UNIT No.001. GAANA AI?ARTMEN'I'S L% V YELC H ENAHALLI BANGALORE--5Ei0O78 SRI RENGA RAJAN B AGED 26 YEARS S/O SR1 K BALARAMAN.

UNIT NO202, GAANA1%.1§A.RTI\?I'EN'I'S. V YELCHENAHALLI BANGALORE-5Ei.OQ78 = SR1 SUDARSHANA AGED 54 % _ AV " -

S/O LAf£'E«f_I'E-RUIs/.EALA..«:R:'\.O'v A. _ V. UNIT ;\1C).0q3?2,_. GAANA Aj?ARTMENTS BLOCK {II,"'YEI¢C'HTENAHALLI= BA1§:fG;a.1;@:fe§~55Q07*8 ~ _, . SR1 5 AGED. 49 «YEAjR_S~.. S / o"V--s;e: R i'lAI?AYA_NASWAMY REDDY UNIT NQ.'30l=, GAANA APARTMENTS __;fBL<3cK YELCHENAHALLI 'B£ﬁ'\T($'ALORE¥'5'60078 " '*s1%§Ij.o:v11§A;'a P BILKI ._A<3E:3~ 40 YEARS ' S/O~SR1A P c BILKI " UN1fr N0.304, GAANA APARTMENTS AA BLOCK -- II, Y'ELCH}3LNAH.ALLi V' = .}3.ANGALORE}--560078 '. 'N I

103.

104.

105.

106. SRI M R SRIDHAR AGED 58 YEARS S / O SR1 M N RAMARAO UNIT NO. 104, GAANA APARTMENTS, BLOCK--H, YELCHENAHALLI BANGALORE-560078 SR1 RAJIV KUMAR R GANQUR AGED 32 YEARS ' : * S/0 SR1 RANGANATH GANGUR UNIT NO.204, GAANA,SApAR'rMENTS.SV.~71 "

BLOCK-II, YELCHENAEIA-L_LI BANGALORE-560078 A ' SR1 M ALAGAPPAIVI.

AGED 28 YEARS ' ' L * .

S/O SR1 TR MEENAKSHI SL?NDA!_{1XM UNIT NO, .;:01_, GAANA.:AI?ART_1\/IEI&$'TS, SLocKi!1I, ' BANGALQR~E¥560.G«78~. _ _ ' SR1 L _ AGED .40 S /0 SR; L V KRISHNASWAMY EYENGAR UNIT N900 .1; GAANA APARTMENTS, __§3Lo.cK~1I'; 'Y,ELC}3;ENA}LALLI v~BA:~JGA.LoRE-5930078 ' AAaGED1v»:34TSSYEARS A /0. M JASOWANDA RAO "U§\I"IT No.20 1.

GAANA APARTMENTS.

" '"-BLOCK~II, YELCPIENAHALIJ = I%ANGA1,oRE-560078

108. I09.

l.l.l.

E. I\ 33 SR1 RAMPRASAD ANANTHA PADMANABHAN, AGED 33 YEARS S/O SR1 B ANANTHA PADMANABHAN _ UNIT N0.001. GAANA APARTMENTS, ' BLOCK-111, YELCHENAHALIJ ' ' BANGALORE--560078 SR1 CHANDRABUSHAN SI1$IG1?jI:. j; AGED 34 YEARS S/O SRI AWADHEESH SINGH "

UNIT NO.102, GAANAA_PA.R'l'MEN'1'S__:

BLOCK~III, YELCHENAHALL1_ VA BANGALORE~56OQ78 -

SR1 SURAJ MHJDYA'    A 
AGED 35 YEARS... _    ' " ._

S /0 SR] .2aASE1\zi[ A1_,1..1'VIIDI3YA _ UNIT Né).2j<l;2G, GEMJA ApA;_RTMENTS, BLOCK-ii--I, 'YAELcR:3Nr@HAL;,:RA A SR1_KISHGREVpRAS;AD 13 AGED 44. YEARS.

S/GSRI SN ;>RA_S"A.D UNIT RO;20:s, G GAANA APARTMENTS,

- '*R:;,~QGR~I11, YELCHENAHALLI % u B_ANGAL.QRE~560078 KAVERI AG-EI34j'..-48 YEARS A S/-Q BIMMAYYA KAVERI UNIT NO.204 GAANA APAR'I'}\/IENTS, ' ._BLOCK«Hf, YE1;,cHENAHALL1 * A 1 .f£:3ANGA_1.,ORE+56OQ?8

113.

N4.

116. 34» SR1 BHOLA SHARMA AGED 33 YEARS S / O LATE UMANATH SHARMA UNIT NO.302, GAANA APARTMENTS, % A BLOCK~III, YELCHENAHALLI BANGALORE~5600'78 SR} 13 NAGARAJ AGED 60 YEARS S/ O LATE BHOJAPPA UNIT NO.304, GAANA'APARTMEN_TST.f'_= BLOCK--III, YELCHENAH'A,L_LI.V_V BANGALORE--56Q_078.="" - A' . SR1 SATISH CHALNAADRATE A AGED 38.YEARS'" p T s/0 SR1 RAJVIAR-4.OPLANi_f%A.QTT' UNIT ~ jg g A GAANA BLQC'K¢III}1.;¥ELC'}"IENATFIATLLI F3ANGATI;.ORI?L'36OQ'78 1 SR; G«0P1NAT}I.'KQ:US:A11K AGED 48 YEARS' _ TS./0 s"RrKVs N MURTHY .. {UNIT NO. 1vAo4V, %%%% " _ " GAANAAAPARTMENTS, 1 A 3 'T W VBLO.(,'K~"iI_I_, YELCHENAHALLI r:3AI~Jc+AJ;QRE-560078 SR} ANAN9 V KOHIRKAR UNIT No.201, GA ANA APARTMENTS, A' ~.BLOCK.--IIL YELCHENAHALLI * A A ..BANGALORE--560078

118. .1 .19.

.120.

.121.

35 SR1 HARISH RAD UDYAVAR AGED 45 YEARS S/O SR1 U SRINIVASA RAO UNIT NO.103, GAANA REGENCY BLOCK--II, YELCHENAHALLI I:3ANGALORE--560078 SR1 DIPANKAR CHAKRABQRTX A is ' AGED 55 YEARS ' -. a s/0 LATE PRAVAKAI?;C._HAKRA BORTY' UNIT NO.208, GAANA REGENCY BLOCK~II, YELC}{.ENAHALLI BANGALORE-560078 1 A' SR1 PRADIP BHU-YAN= AGED ~ s/0 SRIBN ::s1.~IUYAN if , UNIT" N0_'.'£30'2;'--._GAA1\L?X R1:GI:N--cY BLOCK;l'I--, 1¥EL(t1HE'N.AErIALL.§ 13ANGALORE:--'56_0Qf7s sm S/0'V-LATE A..K;SLIB"}3A1AH AGED"ABOIVJ.T 60 YEARS __;UN1T No" 3.03, GAANA REGENCY ~ 'BLOCK III, YELCHENAHALLI _ BAN.GA LQRE 560078 WJAYALAKSHMI W/-O _S'RI s SUKUMAR AGED ABOUT 56 YEARS UNIT NO 002. GAANA REGENCY AA ._BLOCK HI. YELCHENAHA.IJIJ£ " --_ ..BANGAI,0RE 580 078 APPELLANTS _gr3Y sm. sum, 3 RAO, ADV.) $5¢A~* «El 36 AND

2. SMT VIDYA MORAN PAI AGED 42 YEARS W/O SR1 MOHAN PAI R/O FLAT No.5.

YALACHENARALL1 BANGALORE~560078 A

2. SR1 V SRIDHAR AGED 35 YEARS

3. SMT R V PADMINJ S AGED 39 YEARS _

4. SRIPBOD.HIPR9xIi}_\SH'--Aé V ' AGED 3v5'YEtA~R53_ ' A

5. AQED'~.38* 'EF:,_AF:S"V _ '- ca. SMT .. 5 AGED 37 Y'E.%_'gRS«.

7. SR1 AK RRASAD , AGED 40"YE_ARS A 3; .. 3Rf.R.}XRAVIND " AGED YEARS 9; SR; NESRIKANT .A(3ED 36 YEARS '..j_-. my-.1.ASR1 K NAVEEN CHAAERA .iA<:;E1> 36 YEARS £3.

16. SR} A G SATHYANARAYANA AGED 39 YEARS SR1 K ANANTH AGED 36 YEARS smvc KANNUKAR AGED 38 YEARS ' SR1 S PAMPAPATHI AGED 40 YEARS APPELLANTS 2 14 ARE'iA1AJQRS R/OF' ag; " A BASAPPA REDDY I4A'r'O-U"T;'D ' BANGALORE--560{}"?.'8:"~ ' SMT W/O SRI»_'A£5i'3AN,NAfj'REDDY} MAJOR, E. JA RAGANAHALL1 U*i"I'Af{/Xl3IALI§;i"'H_O1E3LI BANG-A LGRE SOUTH ..'1}'\LUK SMT'~C5'HQO'DAMAI$;"i'\..E. 4' A AGED 38 'YEARS.

VG .;W/0 SR1 TI~{AMMANNA REDDY

- R/AT No.29, BASAPPA REDDY GARDEN, A. I' JP NAGAR POST, A _ "B.A;NC%ALORE--560078 A ._u'SMT~-GiAYALALITHA AGED 36 YEARS W /.o~~ SR1 G V LAKSHMANAIAH A 'DD'~R/AT NO.5E3, MINISANJEEVAPPA LAYOUT " JARAGANAHALLI, JP NAGAR POST. BANGALORE} 560078

19.

20.

21. 38 SMT NARASAMMA AGED 40 YEARS W/O K VENKATESH R/AT NO.€:'>, BASAPPA REDDY GARDE;\r~~ ? .;:

KANAKA NAGAR, * JP NAGAR POST, BANGALORE-560078 SR1 D G DEVARAJ AGED 55 YEARS , "

S /0 LATE SR1 GOVINDASWAM? ' R/AT No.31, BASAPPA REDDY GA. KANAKA NAGAR, _ JP NAGAR POST, S .

BANGALORE-5600728 SR1 N V.E3\[_KATE3SH_.

AGED34 2éE:A;"{S'.     V
S /0 3LAT_E    iA'SWAMY

R/AT /A, _B_ASAP}_?A REDDY GARDEN NA¢:;AR,~.;P POST. I3ANGALGR,E456'0Q7'8 ~ A SRLQGDDAIAH V AGED62 YEARS, S/O SR1 KALAIAH 3 {R/"AT N010, BA-SAPPA REDDY GARDEN

- NAGAR, JP GAR POST, k ' BA»iNG.AL1@:RE'56OO78 . SR1 .

AGED 41 YEARS S/,0 LATE PONNUSWAMY AA ._R/AT N039 , BASAPPA REI)I')Y GARDEN " ~_ fE{ANAKA NAGAR, JP NAGAR POS'I',BANGALORE--560078

25.

26. 39 SMT V RAMA AGED 35 YEARS w/0 SRI K VENKATESH R/AT No.39 /A, BASAPPA RED DY GARD EN KANAKA NAGAR.

JP NAGAR POST, BANGALORf:3~560078 SMT SHANAWAZ AGED 40 YEARS W/O SR1 M O IQBAL R/AT NO.4 , BASAPPAE'RI§f)DY*R.GARtf)EN KANAKA NAGAI~€.,_';:?P P-JAGARJJOST, BANGALORE-550078 " . SR] 13 M «NA*rEs:H, AGEL) 4:3 S /0 SR11);1M,MANJIjNAf:"I--: S A "" "

R/AT NO-~28 ';'~..BASZ-&PP;Aﬁ:ARE.,DDY GARDEN KANAKA-NAGAR';~ JP NAQAR POST, EANGAL0RE:S6e.Q'78 AGED 43 A W/ 0 SR1 L NARAYLANASWAMY R/AT N038 , BASAPPA REDDY GARDEN . "i.. °KANAKA NAGAR, JP NAGAR POST, '- .. u BANGALQRE~560078 IQEENAKA AG ED4f..4O YEARS.

W10 SR1 V GOPI R[i'rf NQ222, 73% CROSS. n 'T KUMARASWAMY LAYOUT V' -- ..5JP NAGAR POST. BANGALORE~560078

30. 3.1.

40 SRI B H ASHWIN. AGED 35 YEARS S / 0 SR} HANUMANTHA REDDY R/AT N042, 2"" CROSS. 25"?" MAIN, B T M II STAGE BANGALORE--560076 SMT H A GEETHA, AGED :'34"'r'EAP€'.S k I 'V W/O SR1 L BABU REDDY R/AT NO.5, OBALAPPA CROSS. SUSHEELA ROAD. cmKKA1x4AVA1;L1A.AVA"A%A J P NAGAR POST BANGALORE-560004 SMTS sHAMALA_f:

AGED 50 YEARS A D/O SR1 N.SHANKA..RAPPPA AV R/AT N038'; . 5Tr:% CROSS, .. _ 111 CHA1VIARA« IAPI:'.,'I.f-- .

S'RI"'BASAVE:'§{}OVJDA AGED 38'--"Tv:'EARS'.. 570 $121 '}'HA_'§vLf\1'lNA4F{EDDY R/AT_No.2'9, » BASAPPA REDDY GARDEN F. ._§.AKA;'\TAKA'N._AAGAR., J P NAGAR POST

- "BrT.%xN(}A_LORE¥'5'60078 » "st21...ciiAN:)RAPPA

-_AGEI)-- YEARS ' s / G 5133 THAMANNA REDDY 'R/'Afr No.29, BASAPPA REDDY GARI.) EN n 'T ._KANA.KA NAG-AR. J P NAGAR POST " -- _ ..E3ANGA.LORE--560{}?8 bi 4

33.

35.

36. BETWEEN";-A re s 4» THE STATE OF KARNATAKA REVENUE DEPARTMENT REPTI). BY ITS SECRETARY M S BUILDING, BANGALORE--560001 THE SPECIAL LAND ACQU-IS'ITION_.'OEE}'{'ZEf§vAft DR VISHVESWARAIAH TOWERS. I. ' DR AMBEDKAR VEEDHI " A BANGALORE-5600019 THE SPECIAL DEPUTY TC'C')lVIMISSl'()T\_§ER S BANGALORE UMSANCDISTRICE K.G.ROAD, BANC_}ALAC'.RE?g>'SSOQQQ THE BANK OFFICERS AND_OF_F1C.IAI,S HOUSE. .Sm_I_,D1NG C C0-0PERA_T;f:VE SOCIETY LTD DODD1--LKA;LL_A_<§ANDRAi_«--KANAKAPURA ROAD. J P 1\?ACAR"§3"if:-I A M A A 'T RESPONDENTS W?RI'rAPPvEALAN0..4v051'/2009 8: WRIT APPEAL < A _ '_I'§§)S;'}..9'56>1963/2010. R_.VALLA-~~~~~HA REDDY, '' SXQ LATE RAMAIAH " @A.RAMAIA,H REDDY, AGED :?f7v=YEARS.

S?»/iT.'L'EELAVATHAMMA, D/C) LATE RAMAIAH @ RAMAIAH REDDY, A AGED 75 YEARS.

" ":SMT.SjE"IARA£)AME\/EA, 13/ O LATE RAMAIAH @ RAMAIAH REDDY.AGED 62 YEARS. SMT. NARAYANAMMA.

D/O LATE RAMAIAH @ RAMAIAH REDDY.

AGED 60 YEARS.

SR1. RAPRANNA REDDY, S/O LATE RAMAIAH @ RAMAIAH REDDY.

AGED 58 YEARS.

APPELLANTS ARE RESIDINC} JARAGANAHALLI VILLAGE, ' UTFARAHALLI HOE1..1,_ BANGALORE SOUT1'~i~.TALEiK. " _...ARRELLANrS [BY SR1 'I'.SESHAGIR§ Am.) '~ A AND I .

THE' OR 'EAR;\j1ATAK'A REVENUE' ~ REPRESENTEﬂ'~BY'--.1i'S SECRETARY M. S. Sm1.E1'NG.~. EAm_#.OALOREw560 001 ACQUISITION OFFICER « "DR.i--.VIS}:IVESWARAIAH TOWERS '«.ORSVAMEVE1)KAR VEEDHI, BANGALOREESBO 001 SAREOIAL DEPUTY COMMISSIONER

-BANGALTORE URBAN DISTRICT K. ..G'.,ROAD, EANGALOREASSO 009 "THE BANK OFFICERS AND OFFICIALS '=HOU'SIf2 BUIL-DING CO--OPERA'i"I'v'E SOCIE'.'i."f iJ(FE§l1 DOIDIDAKALIAASANDRA A KANAKAPURA ROAD 43 J. P. NAGAR, 97" STAGE. BANGALORE REPRESENTED BY ITS SECRETARY B . . .RESPON*f[§E'§'1fS1 .1 (BY SR1. B. VEERAPPA, AGA FOR R1 TO (PROF. RAVI VARMA KUMAR, SR. COUNS--E',,.L':'~FC)£§: "

MR. M. sR1N1vAsA, ADvocAT1:.R0~R R4)' _1 } WRIT APPEAL Nos.333§12oo91 .11 B NOS.4180-94/'E31009(LA+UDA1"_: 1 BETVVEEN

1. s1\/1'1' VIDYA MOHAN PA} AGED 48 YEARS W/O SR1 MOIjIAN PAL R/0 BANGALO.REi«;_;'3V60Q_'?8_"- 1-

2. sR1'--,_v

3. SMT S1xRA_sW'A'1'ﬁ1»- 'V

4. PRASAD B g 7. SR1 "1K:.N2S1V1~:1«:1\1 CHANDRA V' " 'SR1 AG. SATHYANARAYANA 21', SR1 K ANANTH ,V,....Mm_I...I."...,,m.....cw;:.m-4s;-«,=-.>wuz 44 IO. SR1 V C KANNUKAR 1 I. SR1 S PAMPAPATHI

12. SMT RAMA DEVI AGED 48 YEARS W/ O APPANNA REDDY R / O JARAGANAHALLI UTTARAHALLI HOBLI BANGALORE SOUTIIC.TALtj'I<A ;:>;2'R_ APPELLANTS 2 TO 11 ARE 'I\2'IEx:V§:I;}ORS,V"

R/OF KANAKANACARA & A BASAPPA REDDY LAYOUT;

BANGALORE~~ES6OO78'' ' ' (BY SR1. H. SLIERAMANYA JOA1S_,_ f3..ENi1I)'f§ COUNSEL FOR SMT. E; _V"IJAYA1AKSH_M-I';~~%K/OCATE]

1. THE STATE KARNATAKA REVENUE D_ERAR'rM'ENT REPRESENTED7E3Y.1TS SECRETARY M.» S. BUILDING. A-

GALORE---I5.60v 001 3 LAND ACQUISITION OFFICER DR. V{SH.RVESWARAIAH TOWERS R 'ER. AI;n:R.EDKAR VEEDH1 ""BAD_§'GALO RE- 560 001 THE' SPECIAL DEPUTY COMMISSIONER "BANGALORE URBAN I>IS'rR1CT 'K. G. ROAI), BAN'GALOREw5(:3() 009

-------- «~w 48 was deveioped into residential area. However, the said writ petiition Came to be dismissed on 23.3. 1998}; Meanwhile, on 26.5.1999, section 16 (2) of the Act C3ﬂ1ﬁ::'t(3»..i)€ that the possession of the p1*oi'pert_ies'V Thereafter. the 4"* respoI1<v:'ieV:1_iit~._soctet3t(pfi1ett._:t2rtrit,"'petitiohV' seeking writ of manvd-amusV,foVr..'§1eIi'":=ter)rtofpossiession of land taken over by the in WP. No.39589/xhvlaand owners got impleaded,' and put forth their griexraiiﬂeé' Oniy after hearing them;-.the earne to be allowed on the same, writ appeal came to be-Vfﬁeci'-sin'vW.A."Nof5$93/2001. The said appeal Came to the same came to be challenged by Leave Petition in SLP Nos.5787»»89/ 2004 and same Came to be dismissed on 1.5.3.2004 'V};:e.§%{é':~v-:;1g that the orders of the High Court. must be ﬁzfomplied with, cor1seq1;1ent:1yg physical possession of the 51 the judgments, already rendered upholding the acquisition. proceedihgs'?

ii) Whether the subsequent purchasers.» from the land owners are entitled maintain the writ petitions challenging.__the'3» acquisition proceedings l .

acquisition is illegal or has stood "iap'sed because of long delay and...n,on--u_ser""of;.thef. V land for the purpose for which they-.We.re_ acquired? l

iii) Whether the subsequent / Petitioners in W.P:N'o.8618/*2OG6 and W.P.No.9551/2006 dispos.SeSsed from the land' si1rr1rr.Larily"' iﬁfilivllﬂtlt following the due process' of' lawiin thelight of the mandamus issued-_ b_y._ this'~~..'jV«Court in W.P.No,3£}'t389/f20O0"..:as4 "affiirrned " in SLP[C) counsels Mr. Jois and Mr. RaViVerIn'a._KL11r1la_r Asuhrilitted their arguments in their '.

According to them, total ' ni?ea.s_u:re1n_'e.n't -of lands was 31 acres 13 guntas as per acquisition. Out of this, 29 acres 85 guntas to be handed over to the society. According to them "ill the apartments being put up by one M/s. Gaana Builders --- a real estate developing company. the urging that} 'V' purchasers had purchased these apartments and the appellants who were in dire need of roof over their heads, responded to such advertisement. arid.,:"a_fter exercising due care and caution rega1'ding.A"the_l * the builders, they have pu1'chased..papzirtmeents "'._1_l_nder ll registered deeds of sale and the lapartfr1ents_vlai7e accordance with the approt;-»g,§;(ji~r..33lan.." Theife rtoltallylr 115 apartments built» several appellants are the' VA ﬁrth-ei1' respective apartments. as per the records a'ri'd;tihe ll§i§:€a--fﬁ'd:a;v2ts filledlat the time of mahazar, there Were. families consisting of 3500 people living in.dit'fe1<ent"'nlhouses, sheds and buildings. It ' inv.olVes luiman"pr'oblem of colossal magnitude, hence .contend that the 4'-'1 respondent society was the entire facts and the implementzation of acqi,1i'sit_ion was Virtually impossible. The directions " .Ai'ss2,.z'§3r{l b * the learned sir1<5le J'11(,l2;-It?' accordi.h_ F to them . - .. >5 K4 1,.

_.V'7§?l7()Lll(Tl affect the appella}:1i:s who have purchased 53 apartments put up on Sy. Nos.5l & 52 oiklaraganahalli and 20/5 & 21 oi"Ye1chenahal1i. if the said are given effect to by the respondents appellants will be put to unb_eara_ble A.th-ell' orders of the learned single Jtidgg Wf'(")L1ld does not reﬂeet the reaE__'"issueA"'and_ the"'i._j'p'r.aotical'-V problems. In other word.s.J:A'stceoprding'-to the landlords who questi'oiied"' and final notification tihellacquisition of lands by iiotitications became final and even' puas'se§d on 18.1.1998. As development occurred in the said land xalI1'd,.it piiactieally impossible to Carry out ..,_thg':l.d:ireetions oicﬂthelvearned single Judge and no Court. ._can 'ai.1yj..one to do the impossible. T. Seshagiri Rao arguing for some of the V' '..j.appe.§lams [land owners) coniiencled that aeqizisition noti1'i<:at:§or1 lapsed Clue to efllux oFi.i111e when no actual .

54 possession was taken between 19854999 as indi_eat,ed by the sketch and the spot inspection made 1999 and 2009 respectively, hence the Judge was not justified in p_as»sI.1_1g uh' Therefore, ail the appeliants seek for' orders of the learned sing1e9tJ:i"id_g"e.'

5. As against this, eotinsel appearing for the respondents the owners of the lands 1ost.:t:i1.eir the same upto the land acquisition finality, at this stage there is no justification"on'°the:part. of the appellants seeking the re1j(§§i 99 sought ~ the appeals. According to him, aeciu:sit:1.on:'proceedings cannot be ehailenged by the 9s1ibse<jué:':3t:fpn:rehaser and at best such subsequent purL:h3:sei""tvot11d be entitled only to get compensation EAEl.i"'1.'€§...'.'{1(V)Vi.'.i1if}§.2", else. A(i<'.()rc1ing to him. if the owner of the land creates any eneumbraiices by way oi't1'ansfe;r after 55 issuance of notification, such U"c1I}Sft'}' would be void and not binding on the Government. according to him. the present appeals d(:sery'e'Wfft.L3t ..1'1~ dismissed.

6. Learned single Judge'»._ "

petitions in the following mariner: it V/;'\V'\\ a.

W.P.No.857O/2006;"».£5851/2006 and the application for_7 irr1pI.¢aidi.ng by Applicant- Smt. Jayamma"'tos.eoInee'on"-record as additional petitioner, are dismissed. 1 " " '

11) W.R;N:~;;sts61s.s/2036 .'c4l'.'I"1::.(ﬁ":Vv'r;..1?V.:§.'\I().9551/2006 are disposed th§:._'fo1.1_oWir;g terms: --

._The?'-Petitiiori«ei's..__l1~ax}'e no right for any kind of protection they have put up any constrtietion"orshed in the area of 13 Acres 25 G'1_,1r1--1;asv_of~"land. which was cleared by the Sta'te.__VGoVernment and its authorities, when the miatter was pending in the contempt proceedings in C.C.C.No.551/2005 and the tsaidportion was offered for being deiivered to Astheizh1Li0SSe3ssion of the 4th respondent~Soeiet.y. in so far as construction put up by the 3 petitioners in the remaining portion of the land is COI]C€'1'I1€3d, the respondeI1t--Au1:horities shall issue notice to each of the p<:?i'.ii'.ic):";ers to a.seerta.in the date on which they were inducted into the land and the date on which »\<<w<n¢¢:r vwwu 57 ir3e11ch. Not being satisfied with this litigation, another writ petition came to be filed in W.P. questioning the very acquisition by one ll;-ii'. Reddy. This also came to be Ch:SU]iSS€f=:'{V"VV Basappa Reddy and others a1so1.'filie_d"

15233/se & 17658/86:'-...Vchai'I'cnginglv-v_A'7t:h'ew ";VeryVl' notifications. All A_tl1e writ:"uvpe'tit1ons"' to be dismissed by a .%i.'1988. Not being satisfied .tl;iis_. to be filed and the same 12.' Civil appeals before""th'e' to be dismissed on 2.2.l9:x'89: the instance of sisters of Narayanalllfaxtfamy. Redldjzl also came to be dismissed on 9296. All tbis"'Wouid indicate that the owners of the a. point of time througli different family niemberslrnade challenge to the acquisition proceedings 1'ig_§ht"f3j_on1 1986 onwards at (lifferem stages in different ' f£'.'.'r:«:1_§',{:i.§}{'4',§i-"s" limit the 12201 ;"emai.1.'1s the Apex Court. ultimately _.!:ip~h.e1(i the E1Cq1.IiSili()I1 pmceeciings so far as the lands 58 in question. Therefore, the land owners have no right to Challenge the very same acquisition proceedings again and again on different. grounds as the gro11nds..Vur_gied, i.e. the scheme being not approved was available to the land owners when they .different4 "' batches of writ petitions. Therefore;theiliearnledlsingiiei Judge was justified in sayiiigthe grounds lr.aise'd...by*the 2 L' iands owners are of no assistance to them as barred by principles of res judicatab. ''

8. So far the .conteDti()ris._of i;he'iearned counsel for the subse'c,'Iie.n'tv.prirch_asers, it is borne on record that none' of ..p'u_rel1.asers had purchased the propertyA.befor'"e-A preliminary notification was issued. iisettied now, as laid down by the Apex Court in i:i\~5"_\~"

Vs. 1:1'. GOVERNOR OF' DELI-ii AND by OTl}lER'SS:'ViL1ii 2009 KAR. 551 (SC) wherein it is held that b;ft.hei-esnbseqtierii: purchaser caririot challenge the aeqtiisition pr(i>cee,(iirigs and any ericumbrance created by the owner by way of sale or otherwise after the issuance of acquisition notiﬁcations wouid be. and not binding on the authorities eozieernedgi the Contention of the appellant purchaser théufiy 'thv€y'_W€i'.'_€ V not aware of acquisition and at"t;e1*:._eXerei'sing du'e:"'c.ai*e and dﬂlgence they have is of» no avail to them. Atzthe are'en.ti,ti§ed to get compensation in respeet_.ot by them.

9. T 'tr,-ontention of the subsequent single Judge was justified inn 'material whatsoever Came to be indicating when and how they eame in "possession of the property and What are »Ati2--e__ir1i:1Aproy:em__eI1ts made by them. Except producing eehrtainv 'ph.()tographs indicating Construction being put up on eertain portions of the land, no clinching material is'i*~..forthComing indicating that they were put in possession of the very same land and have put up 60 construction long ago including 21 hotel, nursing coliege. and several other buildings. Only one of the before the learned single Judge has deed executed in the year 2000: ""lE.'s§:\;*ere sold subsequent to August, . mandamus being issue(V;i*-,.r:1'j'yy No.39ES89 / 2000 directing othe1"'}darties to hand over possession' of: respondent beneficiary, reetiijndergtsociety, it would only mean obstacles and defeat the of sale was made on thevvldpeirt The creation of interest in third oéufties land owners to defeat the d"-aeVquisi.tion..'and siibsequent directions. such persons

-..vizhoVhaiye.Aaeted~~ in Complete defiance of the directions of t.he~..__Conrt.Vt3}vil1 not be entitled for any equity and they rganriotvelairn to be persons in settlecl possession of the reperty.

6 E.

10. The material on record indicates that the Sp}. Deputy Commissioner and the LAO were deliver possession of 29 acres 27 guntas No. 39589/2000 as per 11otifir:at.ion (ismsicuze;c'5Liyt999'it gazetted on 3.6.1999 (under sect'ioIi'.'_A0i{3V months time was given to cofnpiy of" 0 the Court in the The"p;a.r.t1}e:s to the said writ petition and the restriction of .the--_i_r Court in the Special owners of the land obseryeddv High Court must be possession of the land must be taken 'over'and."-handed over to the society. This order of the Apeﬁitttfiourt is dated 15.3.2004. Therefore, 10.8.2001 if the land owners have cr'eater1~ third party interest, such subsequent. purchasers cannot ciaim any protection under any iaw.

11. According to the appeliants they are bonafide purchasers who have aliegedly come in posscssi-on.._of the property prior to the mahazars possession of the land during_th_e the acquisition proceedings. It is we11:1set.'t1ed._that. f:§)"ine"*:u_I"

them can have any independent 'Ar'ight.. rights of the origina.1__owner__.as»v.t1'1€y on1y.steQf§into the shoes of the Originaiét'i5\F¢7Ii(3;f,i.,V j. they cannot have any better .__righ.t'." other than the right, tit1e"'o'r.__themorfigginai owner. Except claimintgtcornpensfation any right to be effected underv"d1ie_ proceissyof cannot. claim any other right. The by the Land Acquisition Ofﬁcer at Annex!-,:re's I-"+12 & R--13 before the learned singledtidge tai1C1.._$_Q.va1So the objections fiied by the 491 1'esponc1ent"society in W.P. No.8570/2006, so far as sy. NO.2O~/E3..t'£1ere_1-~were regular houses constructed having . <:.

.-

RWZC roofakld also 2 houses .havit1g §§i"1(',::{:j>A£V'n'~:;i in respect of sy. Nc§..1.7/4,» the rnahazar iI1C1i(?ai.€S e:><i.stence of 11 64 3.6.1999. There is no material forthcoming to establish when these persons were inducted and when :they._had put up construction. Material placed on indicate electrical Installations Withotlt it given to the houses way back in:''the7lyea1* 2]' itself. These facts are in withv-.t.h'e'"contents'i V of the mahazars reieifgd tot--aVb..ove'.~»..yA'Inspite.ofliall these facts, the right of better than the land owner: in accordance with law reached ﬁnality. The only they should be dispossessed. ' R l _._12. vlearrieddsingle Judge was justified in QpiriinigV.th'at it carinot go into the factual situation as to appeilants had put up construction pri..o1* tc3~rn;;.ha2:ar and subsequent to rnah_a7,ar. When once t.h__c' acqtiisition of the land has reached finality, the 4 A' \\ 4 W ' --,.o'nly"q11estio11 that ren'121.ii'1s to be coiisidered the right 65 of the subsequent purchaser. As already stated, neither the land owners nor the purchasers can at thisrlate hour challenge the acquisition proceedings different grounds than What was already earlier writ petitions because all the ground,.s"'no'ufraised».. were very much available to theﬁa: the filing the earlier writ petitions. Subs"equ.erit pu-rvc11as.ers"'ean_. now seek compensation "they can' on1y"v"C'o.i1ter1Hd..l3thatat* they have to be dispossessed"c'if. they are in possession of the land only in accor--dance.._due procevss of law. It is that the Apex Court opined that handed over to the society within 3 rnonths'.'wh'i1el"dismissing the SLP filed by the "'~..¢.,Qwr:ers"*of'"'the The land owners got. themselves vllijituthe Writ petition filed by the society \"~ryr'dA :5 r wh-eprein' had sought for a writ of mandamus for handirig; over possession of the land from the Land '--.Ag:»q-a-uAisitio1'1 Officer". Even in the earlier proceedings, ....obserVai:ions were made that the land ow11e1's were not 66 in Eawful possession of any portion of the acquire_d_land and it was open t.o them to approach the proper for proper relief. As the controversy V' structures that existed in t.he/"ia--n«d mahazars were authorised or notatithorise.d,=had"

sorted out between the Stat;e_:a*nbd its one' hand and the 4.11: reSpQndeM"s.o:eiei13r._beneficiary on the other. in the earlier did not go into the had put up construetiionttdjiaridhifwhetiher' residing in their respeetixre this Court on earlier occasion it is for the authorities Concernedtuanid the society to sort out the controversy. the cointehiipt proceedings, the Spl. Deputy the Land Acquisition Officer filed atfi'daviit on.7~"i9.2.2OO6 giving detaiis of the Constructions ;3U§.t u.p'=in the said land. He further declined initiation of 'AA:>j{e't;ia:i11 to take physieai possession of the iand as

-~dii1'e(:i:ed by the Apex Court by issuing notice to the 67 occupants of the said land. It also discioses that several portions of the houses, gardens and other str'u.ct_ures were demolished. According to him, as ' affidavit, in the year 2006, he \«V«':1'3'"i'}1..d position 'trfdeiiver V 13 acres 20 guntas of land to the also says, notice was given tothe societyVvca:11i'ng*"'upon its"

to take possession o,f.zcert.Aa,in ofa'i.h.e..1;1nd, etc. rfhe entire rnagnituxédét concerning minimum po}>i:;;1a_ti0i}AVV' 'indicated. The proceedings that the State and its authorittiese-§'g,Vf_?:_VI.(3'dA'A bestVefVt;ort.s to comply with the ordersvvtiofrthis Apex Court. Because of the aboyee mat'eri_:al'Vh'ein'g'disclosed in the affidavit of the Sp»ecia»l_"c'AL.'A,O. ttheévcontempt proceedings came to be I_3;_I%1é1v1ng observed these facts and In this hzacékgroizriclt the Eearhed single J1c.1c1ge in WP. it --..Nc2..5_%i57O/2006 ciirected the G(i>ver1m'iem. Advocate to file 68 a detailed affidavit along with the sketch prepared by the competent. authority by his order dated Accordingly. an affidavit also came to be file_d;l--.inlA ~ of 13 acres and odd land sai(_:_l....to_haye"'beenll"tal§en_V possession by the State Goyeyrriineht statement of objections the " V contempt Proceedings, xyasfurnlshed to the Court on 13.7.2000 'dodge observed that the direetions not at all complied dated 2.7 .2009.

From 1 acre 27 guntas was at different places of the entire-layout". ._'ll'he.7'au..'tholrities were not able to maintain . 00°13' aelfes"25' gﬂuntaslmas vacant land though they claim to li.<1a'ar_e pjos~sessioi1 by clearing the unauthorised oceu~pa11__ts disclosed by them in the contempt ]pIf0Veeed'ii1"gs. The learned Judge rightly observed that ._'title'--a:tithorit.ies have not given due care to protect the

-said vacant possession of the land from ezneroaelament. 69 It is aiso noticed that the 43% respondent society also refused to take possession of the said 1andj"fo_i=.i?'the reasons best known to it. In the light material, noticed by the 1eari'ie<i""'s--ingle: heifwas V justified in saying that only suc»h_o:f--ithe could be in settled possessiohyby V' to the knowledge ointhe iddtlovernnientvj and its authorities before the possession and before "by this Court in WP. NO. as persons in settied cannot be disturbed of law. As observed in the case. of aa"'DivisionA"'beiich of this Court in JOHN B. 2CO'1""{'i] K.L.J. 364, the learned Judge was Asiaying that any person who has acquired interest the notification u / s 4(1) of the Act has no right" challenge the acquisition proceedings except pieatiing that he is in secupation of the property and .. ___such person can be dispossessed only by resorting to 70 due process of law. Having regard to the difﬁculty___to go into the factual situation, the learned single justified in directing the authorities to issiie the occupants to examine eaeh""case _.Ver-ifyingi'.»the documents to get themselves sati«sfledA'laboi;.t. the which they were inducted the daylll on which the construction''' and pass necessary orders in petitioners and thereafterﬂloiily Ioelgflinitiated to evict them in V Judge has made a detailed obsewaticn of placed before the Court incliiiédling thel.'factv___t_hat certain factual situation cannot » the learned single Judge and having regard situation, he was justified in issuing a direc'tio"n: para 32 of the Judgment referred to above. A ..f~»,?\fiofr1eAc)f the observations of the learned single Judge can be found fault with as each and every aspect was taken 7} care of by the 1e.ar11ed single Judge and was jusi:iﬁ§_:d in issuing the above directions. Accordingly. the appeals are dismissed}:

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