Smt Lalitha vs The State Of Karnataka on 4 November, 2009

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Karnataka High Court

Smt Lalitha vs The State Of Karnataka on 4 November, 2009

Bench: A.S.Bopanna

IN 'i'HE HEG}--i COURT OF K2'-\Rl\§A'l'AKA AT I3ANC}AI.,OR.E

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PETETIONERS.

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HEZARING IN '8' GROUP...' 'I'EI*IIS}I"1')A\I_:"; T1"-I_IfJ C()I_Im' 'I'.\/IADF, THE
FOLLOWING: I.  --   

T116 pe1I4i{.iLi'U.t§rs;V'§é1VIf_€§'"befbrc this Court. SL>.ekir1g.f§ for

issue of I'i1--?;1I].C3.E1I'I1ftl$3~.f.O'...i']'1.€ third rc.spI,)I'1dEr111': to c(msicier

 e1n'§i':'«:.pE:_1§3s:__aI13pI;t>'pIf.§.21i'er <)I'deI' on the z.IppIictaE,i()I1s Inade

 V UIidﬁk"'S(3Cf'i~()I1".Q4(C) 0i't_1'1e Ka.rrIz.I1.2xke1 Land R(*V€.l'1LI.t". Act

(1"019's1"1().zf{'~£_E'Ié 'Auf:"} To 1'cg1.11aris.sC the C()I'1Sf1.'1I('T.i(')i'1 made

 by the §:et4iI';i()r1ers as their d\>veI_liI1g 1'}()1.lS(3S in Sy.N0.9O

   of a\'_'eer21sa.I1dra Viilage. An -Ra] Ta1L::k_.

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2. '.I'}'1cr c.rz:1s(_% of the pc1it.i(>1'u=~.r:s is 1'.1'1af t1'1_(:}.' are

ec01:1()mical1y 1:»ac'k\>varc1 pcrs()ns who 21112 1::e:'§I<"n$?3jihc

pov-:*,1*t"y Iine doing menial job as Wei} 2153 skilied _§c>}3é;- §a.1.rf"l*: 

as me'-1s0n. (':arpe;.1t.:'}:' etc. In II1i's;"'i*C'g:r-1rd, it,'c?(';1'11..€?1§i<'i{id

that the peti'I"i0nc21*s 1'1ad ()(:C:11piCC¥._ $112.11} cr§<1ie1"*1t'ss«. () f,uIa1z'V}CE._V

roughly r11<;%a1sL:ri1'1g ab()1,.11.  feet.» 90 

of Vee1*asandra Viilzigsj. A.t't3"il_3(:-Iii I3'9i<>._i3}i. Ai"i'cI{a1 Ta1I1.1k,
and they lmve. put. up smja1F' hiit.s_»&ii"1£ij~a1';3:(> co1'1stmct.io11

with sheet 1.*Q¢')'i".1~'=,1., .'*'.1"I"1¢{f ;)gct.i-E.i()1'1C':'s" ---;>l2_:_1_.§j.'11 to be resicéiilg in

the (iV"i§'\}(€'IVT1V1'1'1(s':_§;5,L1nfffs' a1'c>.1.:'i'gg \,Vif_"i"I:1"" f'1"zCi1' fan'1iIies for nc2:u'ly

two dCcée1ci«es. -- VTlilfi }'3Lj.fi'l.i4(:=1'1€1'S c('>r1t':c>1"1ci T1121: in View of

the Vh(.f,']1('3\-'('5h'.V1_'v1V1'.'pi"()\~'.i'Si("5}:1 £11!r('>ci'1,1(:c<'1 by 1119 2.11'11c:n(11.1'1c2m.

'~  and ':i1'1i..(5s::1't'Mi(3'1'1 of S'é'<5fi()11 94 (C) of f.1'1e Act'. the pet:iti.0'1'1€1*s

'  I?1.gwé*  'a_pg31iute1E.i011$ seekiilg 1*<:gg1Tz1a1'isa1}ion of their

u:'1.:__au1.1=1~::w;9if:séci (>(_:cL1paI'i(>n and c.m1stmcIi<)21_ In order

 to est:;3.1j1is11 the fact that the pt'-'.I'.if'.i()11C?I'S are msiciing

'= {i1~s:7éi11. ap'c:u"t'; from {.110 ;:v1'1c>f'L)grz-1})1'1s p1'()c.iu(éed, the

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pet:it.i()n01's-3 have 211%: :'clie('f. on the icicmzifiy (?;.11'(;'1$ iss3L..1eci
by the E1€i.'('E.i(.)l'1 C()111n1issi(m of i11('i.i2'=t. Few of the

ackn()\>vlcdg;1h1m1i.s issued 1.0 (tcrmill of the pctVji:'io1'h1(:1's

have beexa prc.)ci1.:(.:(:L'1 in A.1:.1'1(:xu1'c~A :'+erieg; £42..p0.i_.i'1€I' g)t1.1

th.hz"1E'. the app1i(;tai'.i('>11s sc*Lr1<i11g 1"("g_'_§u1z1.1'ise':1I_i:.§1=:._liai-ﬁg i3ee:11._ '

made.

3. The gI'i('3VF1l'1C€ (")x'f7.. i'.he pbi-.it._iA()11"c-rrsg is that

though the said aL;)}'>ljf:';s.1_i.i()'_r1s1.pgiiadixlg for long, the

 have not. hem}....(;t)zr1side:fed"'vz.1i'1"€ij'élisposed of in

a(:(t01jda1iC'c+..\iri.I,hV7'ié1\x-*_  the. rEisp(.)1'1cic:1'1t.s N0. 3 and 4.

The })'¢811iI"1'(.).l1('Ilf.'.a;".::E1iS('}._ '"'('.f5'l"}[CI'1('I that the delay in

consici€r.21t.iu():'1 ()i7I.»ih1e.'sa.i'd applic':::11i(.>:'1$ has exposed them

 £0 "'h:f7:i1't,hr::"" ».diff'i(TL1l."[.Hi.A('?8 in View of ccrtaixl 0t:1'1er rigllts

 T:V)V(':,*._i.}'1Vg-T; ...:'(?.1féa.I.'c.ci.}~ in rc-?spe('*.t of 1116 pr()pc1'1'y f11()I'('3

pa1*1;_icL1_1a'1'1yﬁ' the ...~sc(.'(.mci 1'c.sp(')n(ie1'1I"', hav1'1'1g included the

 V"'p1*()pez'iv.}/in quesifi()n also  om-,*. of the i'{.£-tins c.>f'propc;r1'T:y

hﬁi1"~::.Cquisiti0n vide I"heir 1'1:-,gii'i(r;.1!'i(')1'1. "Flu-: peEit:i()1'1c:1.*s

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t:he1*ef()1'e. ('.(')m'.t:>.1'1d that. their ap1)}i(>a1.i()1'1s 1*c?q1.1.irc to be
c0I1S.icie.1*ed in a<'.<':()rc:fz111(.'.c;=. with law and t'I'1c1'e_f7Q1*(?. 21

mandamus I'1a$ }3een scn1gl'1{.

4. The }c>a1'11cd G()\"(?I':1J1%lM1CH$' '.../»&\ci\g'0([.t"c"1b¥' wm1}'C1

state that it  no cioubl t':*L;..c_g~.  *1.:_l1¢=1E i }_-30" ~n'aa1.1:é1*i.e1Is,

pr0dL1C#:Ci aiong w1'l.h the W"r»ij "-pet.i1,i('J:'T1_S*wt)L1l"d i11di(ée11e

that certain pe1*s()11v--:§ .2._1re  (;a.>(4:uVpa,1.ic)11 (if flies Eands.
However. the ge:1L1iI1e'ne-S5 Eilidib\I(§}fﬁ.'C2.iE.y_{Bf the C}air1'1 by

each of the §p'ei_«§.tfu;>;'1etijs 3. Vsﬁld  be considered by

the .A:tI1'tI1Tt)'1'Ti1.i'es, ifitI1é'iz::2:ppli€§éi'tions; am in fact peliciing
on re(:01'd.« 'I'h§-3"1V:-5:1_'w_ '1'M;1(1r)u}3t: pmvides for c*.()nsicferat.i()1'1

of such aﬁpljt:21t.i.n:*):1.é. uﬁdczr H16 pmvis1'0ns of 94 (C) of

 tI1"e---- AC.{'LV.21'1'ICi the i9é§.S?p()r1(:}<::'1t_s \.m1.1}(:1 fake rﬁeps to ve1'ify

  f:11__<:'  '{',l_ﬁ*i._i}T  1a1a(ie by the petjt,1'o:1ers based on the

ap;-::__1icg_1."ti~:?»_1Vifs+; Said to have been med and they would taks

 g1(:tio1'1=.i..;i a.(:c:t0r(:i2m(te with law.

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5. Sri F-XV. C11;-mdmssluri-<E1e.11'. 1<'"a:'1'[1c(i (?c'>1.11'1sc-:1

I'€pF£?S('l'1fliI'}§{ the scmnd r<:sp()ncie>m. woulci s1..ai.r,j: ~1'_Im1.

the Claim in the }'Jr(.x<;o11E pt.'1it"ic'):1 is (.>11]y.--§V__;T1'1:'.:'

maner be{"wc>c:1'1 t'm: ;:x=-'1i€.i<>ne1*s ;u}(:i t':I1c==;'.'1'Cs'pijr1d(:11'i:3 1'*Jc'i."'

1. 3 and 4. I1'1s(')far as 1E'1<=-r fi:_c',('(;_V»'1'":d*' 1'C.5p'(})1_idei';.f;--«.¢iffis

C()1'1tenc1c-rd by thc: Ic;i1r11ec'2 _CE-Qunsél H1211'.T'ﬁr1'c,¥;%prs(:1--i:\.rv 0'£7 

whethm the p<':1.i'[i()nc-'§_1's  property
01' some body else.' 2} procxmiure for
acquisition 211j_;i-- gs'   appmpriatc
nc)tif1'cati1'o:__n'  '-.]il1::..fit3£'é'i:£§E11'1(TC\ with law. I f
the   ;¢.§;_'1'::v;\;?'V'v1'iRL'g'I'1E in 1"c.sp<:(_.t1. of t]'1e
p1*();)efi;y:" at be emitlc-.ci 1,0 cztoxnpensation

or for sL1(:h" r._)i:E'1e17' pé-:*s(31'1211 reliefs they may sec-rk in an

21p'pft)p1'ie1i';'eA f'()1'L.11i 1""'e111ci no spe(:jE"ic. (ii:*ec:1'.ion 1'1e<-rd be

  iS.:;.I1€§'d tQ t'i"1£%~.sg€3cI(3I1d I'€'.Sp(_)I'1d(:?IH' in I"}1es€ pet"i.{';i()1'1s.

 Win the liglit of 1110 submissions by 1.126

 rcspr-:cti.ivcr Ic:a11'I1€d C01.mSC1 and 1110 i'e.1c:1.s il'1\r'()IV(:'.d in $116

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3 33

presc1'1I' ('.2150 }3c2i11;_; :1<..:£ic:c(i. as 1'1'_'<_.-_§ht':ly p()imC('I out by the
.1carned C()L.i1'1sCl 1'01' Iihe se(?()11ci 1"c>sp()1'1d0r1I. 11'1cr(: is no

need to make 2'1n_\4-' 0bsc1'va1i(n1 \\'i1'11 1'11-:z_.11_'<jI"'--»I§(~>. "i,l'1e

a(tqL1isitic_>11 if any. has be<=:11 nlade 1L)V\_7=_ .TI'}vE?._'S-§ﬁC(;)f1'(i 

1"esp(mdcm in 1'espec_tt: of 1"1"1e 1T)1'(:-pt-':ri';y& \¥.~'j=':1('?l'.V<;'.i'IA"I~.1'.l'1ti' '}.~3f31IHSv$':'.

and lmts of the pc'tt_§ii():T1c1*s are 1A:L,=\v(?'¢H_L?ACi. Si1"'1(:c"551.:.(:I;, 'r~i.gh1*-_V

of the peti1".i01'1e.1's if any <-3ithe:i'*=..1>:o 1'ért.:;1i1*1~.t'1d§:. p:r()up(ér't:y or'

to  (?()n1pe11s21iirU§1. i§ié'W1.(1)_ '§3(§'*,.Cl€{.€1;1*£1'i.1'I'CC1 in an
appropriate p1"0<:eedi11gs'. A1_.LT"--,Ap;r:3s§é11t4. the oniy

Consideratmtn*%;1';a1; is:,1'crq11_Vi.i'ec1V t"'('.>'.j_':3g-': _nia(i1(;*. in the pmsseili

peti1.iq,3V1'a 110 7§yi':<?§'.i"1.§1'1" ihf.-_-' pcIiti(.)1'1.ers arc em_iI,1e(i 1,0

the I'€1Ai'-3-?fOfi.SSV1.i(I. ;O.f'Vli'1Eil"1fia11H.1S in the }"11'c1I1l1(i'I" sought

for by the" pe.1;iVti'(i>1'1é_-mv to (.?()nsi(ie:' 1:.heir El}')p1i('.E:kTiOl1S.

 With. :'E§g21fdA to the: provisio1'1s c:o1'1.i',ai:'1eci in Se:(r1J.i(_)1'1 94(C]

 (V)f;- t;1'ie.v "A.(5i: f"p1f§:)\riding for r<~rg1.11a1"isat.i01'} of such um

a1.1'i;.11()1i_is1si;tci1.3'(:()nsI:1'1.:<._ét"ion, t'I'ae1'e: can be no (:1i_spu'{.e but

 the f21(':I'-- 1'cm21i;'1s that' 1116:? res;_)<>.1'1c'}cx11s would }1_a1vc2 I0

'~r::Xa:i*;.i1'1e the claim of c';1Cl'1 (f the }:)e'1:iIi()1'T1c:;f$ and if the

an

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appiicati<.):1s have 1'_)e&*.n I1'1&id(,' by the p<:1'iI"i011Crs in
accord;-mce with law zmd l1'1c'y sz1i.isi:y H19. c"(')1'1(i1'ti(_.)1}ss for

Ifegularisat:i0n of their 1.111--e-mth()1*is3cd (>c(_~.L:};)2.1'ri('§1~2._'anti

c0nst:ruct.io1';. they wo:,.1ic,I be clilitleci to snch?rcljé%f, 'l:ui"t--'--a',

positive ma1'1da1m.1s E0 5.g:'21_1'1t t'i'i1e~rLfg'1..:§e11'i$£'i*E';im1"cta;'11'1c'>t' '

be rnade in 1116) p1'erse1'11: pe1';ition_"¢ 

7. However. ,«-at': t,11e:V-;+'sm*';1':rr 'f:.i1.m-;t. the-.respo11de:11t.s

N0. 3 and 4 c3.I'm()'t  .\7"t.l'1c2_ a.p;31'ic.e1t'im1s pending

without c:c)n1i11g,; 'to 21;c::()1'1§;€141sVi€_n:1'«1jegz3;1'(ii1"1gg the Ciaim of

the pét:i€T'ii'GA13V(f:r_s tf)i1'L?_'xr.Ij;i_V o1_'VW1:.11e c)t..hcr. As already
n0t,i(éed., S0111':-3 "O_jI7.'I:'I=1.§5'~atkllowleclgments he':-we been

p1'0gl_.uce(i éiC._A.1'11]-i?XL.iF€E:A series. If the: pet_i1Ti()ne1*s have

 fi1"c-d  $i[1{',h"..£1pp1iCﬁf'i()l1S, the .1*espcmde1'1t's No. 3 and 4

V' '\V7vQ1,1 I'd.., i3§i\'fj"~IE3 take all steps to ('.ons1'd€1' the same

<>xp_edi1;1(1a'.z$:V'iy. It is oniy if !.h<%r1'c  any icrgell ir11pcr(1ime1';t

 to d0'v.5sb. Iihe p<:i_it.ic)ners are to be iniimeued in this

$£
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1'ega1'(.1 as ()t.1'1c'1'v.'i»:;~ mcir z:1p}:)}its--1i.i()1'1s 1'1(':c-*(.i to be

CC)}:'1Sid€'1'('('1 in a"1(:('o1'(T1a11c_*C wi1_E'1 law.

  

8. in order to }T1a1st€1'1. the }:J1'()(.:*LV.¥S..-'s..""--_Wilt'

pet'it'ion<-21's are pem1i11:cd to f"1.m1is1'1 c)11s*--'..'_1i1Q:<rj'"2;i%i'2

papers to the fou1't'.h 1"csp(>I1dent'Wi1'}1iI1 iwo.ni(:3j.';1'11s.ifxxirn

the ci.21I:<-2 of receipt" of a copy ()fihi:3-'c>rc1e?f;  "§~'.i1'<: 'Vf.('J't.21fV1'i*..u

respondent shall tT}1.e1*e3.f°L<-in» "i::;1.ke it':-1r3V1'e.<fI:i';e11:<'3'1.p sfeps to'

verify the g€,'I'1L1iI'1E?f1Cf§5:: 21:16;K%érei(jit§--:;I" the 't*ia'i"rn of each of the petitioners and ?p1'c:pe1'1"=¢-¥ ;.E.l)éjv!5§}}Jf§£'%lie recorcis in this régzﬁci'ex§j'éc!jt'i.Q£1:s1y as pcmsibie from {.119 dz-ﬁe of receipt «of'221 copy' 1':'h1T§§ m'(icr1* along with ;.)e-xpcrs a.1'1(l 1.0 com;3.l,et.e 4t'ih._cfr 'p;'(;)céssT not laticr lihéllfl fem' momhs th'€~réei»i'E1e1"L' The éLi)p1ic>21tii_(>11s found to be g'cm1i1'1e and S0; fc:v.cf 0m"n1VE::-I1éied 10 be (*c)nsicl<':re.d by 1.11:: fourtth r<?s«p()11__s'1t:-r1i~"shall be c_tm1$ic1r:re.d by the third 1'csp<)ndeI1t:

° and e1'1;2--rp"1-0p1*iate orders S-1'12-11E be p.=;1ssc:ci in avcordarlce "wi'é.h"121\v wilihitl a. period 01' Iévt) months from 1:110 d2,1t::c on X F wl'1ic:I:1 file is pI21('.?C('1 }_)e'I'()rc £'}'1<> third rcspo1'1c:ic*11i' by she fourth 1*espc_mc.iem. It is 1'[email protected] to mcntjoll t1'1vfei':'_'-»T1.111t,i1 the z1pplic2:1Ii(.)11:s 2111: (1isp<")s"-.',c-11 of in 21(~.c1:(.i1*(.i2111.923<--V;;j'{E1ﬂj};i\1{. the 1*esp()nde1'1t-S Na. 3 and 4 shall poss<~3ssi()1'1 of the petit.io11c:rs5 e'_><;c=.ep1.'fo1*__ahy=.pmC§€d.1,;_1f;?.l dispos:-mssior1 t1'1z.1t m.e=1y_rtake p.1_za(n.;> in_.T.s,,¢j.¢;:\\,x? of 1h1'1C", a(:qu1'siti011 made by £1116 scé({G::}(i :fc?$})(:)'13r.§é1*1'i. aigld in that regard. liberrizy 1'('.;5-3f';"i..'VX~'L?(i"'t(I)5?.h€f~._[3§'.f'i§,i{)1}CPS to seek for relief in the ap]_)1'OpE'ig1.1'.fi?_f(}l'LIID.3 "

In tc1*111s 0{ 1136' ".E,f1:_b(..)\l'(.'y'.'::':.V !_191'es:9(: pr:i'vi_V€Iic)11s stand disposed of with no t:rd(;>.r Vic)' A I11';j'/b1h§é."V 4 " - _V V' V. 301/.

..... JUDGE

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