Smt Vidya Mohan Pai vs The State Of Karnataka on 13 April, 2011

[Cites 1, Cited by 1]

Karnataka High Court

Smt Vidya Mohan Pai vs The State Of Karnataka on 13 April, 2011

Bench: B.V.Nagarathna

IN THE HIGH COURT CEF KARN/5'xTA.K;5x AT SANGALCERE

DATED THIS mg 133: my' £3?" APRIL, 20:11,. 

BEFORE

"WE HG!\!'§LE MRSJUSTICE 3.v.;\»sA@Aa::i:s.i§'f§§§:.r§2§';-T.::: ._

WRIT PETITION N03. 3 3::'84~m918/' 2r3.:.';;:;;y::\i'Rf'Es')' ;.  é , T

BETWEEN:

§..

5»

SMT VIDYA MGHAN PA:

AGED 48 YEARS 

W/O MOHAN PA1  ..

R:/AT HAT rxiows   .  
YELACHENAHALLE; BAN€:§A:..OI?.§»-'$60'£3?_8~

SMT $A9.x::;s'\.ﬁ.:1A>:'"H1:w/:3-V:3ABu   V. 
AGED 4.@w<EAi'RS-;'. *    .
R/C} YELACHENA§*£A§,'I;I.' -.  V-
BAI$i.G_ALC3RE¥ié§§Q_ o..?'8.__ ' "

§'::<;:_ M -.9: ::§«:'£f'L":fr~a.;:»;'r:2,,_$;f.<";§"M 're' RAMARAQ
AGES) 50 YEAaz:3Lj~._ " __  -~

R/O F1L;,tt§" rs:o;':L_0L=:. ~ A _.
\fE1,ACME:x:_,m~m.LL1;'V.BANGAL0RE-560 Q"?8

v 5 CRE%..j§'? §<vAMES'H'5'%%*Em0v SXG 3 PRABHAKARA Rm

w , M53. :32 YEARS

 "  §<,<A;f§..«VEL;é;"E_%'%:jL;3. 332
. '1%gEL;:c_§sva.EmHA;.L: mNmr._0§:E«§e0 ma

"';=_:'"a§'«--'§}<. 'as' §3%~%E§E'a§$R;i*=, mziagég
35:13:, :';-,&;:"E K :3 "z;'E£KiT§<_f3%"§"A ma

 AA .-gr3E'TD 52 vgggzg
 R;-"AT FLAT §».%£:>':::;2

";;amr3z:,?\;;taH;r:aL::, gg:as{3;a::H@aEw§a§ @273

$§; §,§{§'E§%"§ "Em §_ 338 L£%%<§$%€?J§§§<ﬁ'a§?5?H$§§\§
EEQEQ 4% YEIQRS E
.Wx

, if N

   

K; ' &-'-svg...)._5-§-:-w%_\3w:-w-g7gs;-4__g;=;a-3-5-_e_-\-,.\.-m,;;_we

£322'

'\

&§\\§§5§{' \%E  .



VHESE WPS ARE FILES UNDER ARTICLES 226 ANQ
22? {I}? THE CONSTITUTIGN OF INDIA F3RA"r'If\}G TO <C}1;*§,L

grog THE RECGRDS RELATENG Ti}, CONCERN1+3éi§:"'<--._&--VV
cowgcmm WET}-§ THE IMPUGNED NQTICE 
use ANI\%~D FROM "Ff-{E R3, PERUSE THE SAME ::Er:VL;x'RE'%*-M-T *
& QUASH ma SAME as MEGAL, ;;.;13Ij';RAaf§*._a. ----'
UEXJSUSTAINABLE :5»: LAW IN THE  §%iX'RT«I.Ci;_4LAR. fw2cTg--.1'&
<:IR<:uMgm:\sc:ES OF THE msg=.:r«1Emi:ic;:%¢E:{:..'1N'Vf§f.ﬁ&;~

PETITIQN,

THESE PETITIGNS CQ:vm"i3»..: 'C:N_ FQR..§'R--$Eé;'$ THIS
DAY', COURT MADE "me 'r~'»:;;~LQ.\.%xf.I':'m':;   

in tE":'__<-=:.3é». "::}.e_1':'.it§.V<;ns~3__; f*:HeV:""VV;})etii:ioners have
quesiionV;=:_d._th'e.§}?'a1:éA1:?£;§_t\,{  f"aQ:?:§ (;§§j.:§C§at8Cj 5/4/291: issued
by the :';<_le$;:§0:":<;€é"é*:.::"-3% Deguty Cammissionezj,

Bangamre "Ujf4barfz  T)_éé;7; ,',»B5;n§a!ere, which £3 gizreéuced at

 ﬁ1nne>é:§§%eL*."D" "am; have seught Certain 0i§'§€I' énciﬁentai

 :_E3{3%""ej"§3~..  

'A  ,!%.ﬁt§;?;°$é;:g is the mtétéonersf 33 Acres 13 Qintag

 ag':',%::_é;E£::;;"aE iand agmgrisged m the eystwizéée
  " ;§§'js::%a>-_§3';'s*:aE":a§§§ zgiiéage 33$ ¥'&Ear.:§:§naé:§§E§ zziééagé {sf
zéﬁéarahaiéi ?~E$%§§,. Eangaiare Sesuth "§"aEu§<,, wag {Em azmjest

matter 8%' amuégéiéen aw $!'€§§?'§'%%ﬁ§£"=§ neiifiaaiésn wgg

éaéaé 3$;"ié,fi%$E "wag §§EiJ§§ mﬂe: §E£i'E§$F§ 34:} $2" {$25

Eﬁféé ﬁcgaégéééea £6: iékgreéaafien ?E'?§E"F€§ 'is: ag we "%::%:"};

 

§£$§€\ "§%?€&&%2  §<~\\::- ¢;i':i"*-."'<*;.'* '~.*- W:  "'~'~".'~'a~"v='";<'

   



ithé Supreme Cami in Civil Apgeai N0.3020 of 1V'-39.5 and

the Supreme Court get: aside the erder ofifﬁi:-«:44i:"~f:fVt}:;:V.r§,

thereby upboiéirzg the acquésitian. T%2erea'5%§iér.:Ah§§:§%§'§M 'v;<.¢""$S D

yet angzther writ petitian by a ia':°ﬁ~--4r3»fvi*jer_:.éf;'§::'._;si:h'z§rsx.'3in '

\.fV.P.i'\é<}.114?5 of 199: and the-is;:§:;s:i*t'éon"'».§;és..da§nfiis§éd,V

with cost of Rs.Z,OGO,f--  EAHEvQeiiitiC}_ﬂi§':iJ£i5Vtei;%£i{E teiii
the pet£i:i0ner--soc:iety;_h¢reir§ji_....u:'j':._  i i' 3
Thereafter, certé§'iii iAa'r:4jv unguccessfuiiy
seught a dire;E_icm_'t0  and dispose of
their F'€Q'_f."€'£-"~;'£"'fji{';."A.:':i:i_f;f:3-.(Z;:"V§'E.'   of the iar:d$

acquire_d_.__  1'

  is '11{_i"'ciiér..:?3'i:a=:~'{ed by the petitioners that in

the Enterregmvni;_f:'he"'.re§§)onden':: N094 ~ sszzécéety 3"?"-'Ci fiiaié

~'"~.__W.,Qﬂikio;:39.."£$9f2éGU"'S'éekisag a Qérectiaa ta the raspsndent

 '~.'wéf'u'c§:{3€:'iEi§;?4ST'.i;§fde§iv@r possessicm 2:3? 2% Acres 27' Gunfas

G.f7ivééhAd t_§i"<V%§:'éjf:Aii:c>x;e:' by 2% G{3v§mmenft 0:2 26/'5;"1989 and

'V,_vi:§'re Sﬁ§§ 'j.W¥"§E petiiisn was aiéswad 0:2 E058/2061, bag; a
A Xf::¥éV;éai'£:%.az2 is ihé regpméezzi -- aaéiwréiéeg is ztamgégz %2:€%i§"';§§'"§
'  tiéiee mssifwg the ﬁeiivery :3? pasgessém 2:3? 2% Acreg 2?

 §mi3§ :3? fang? 8f'%£,£?'f"§8§'ﬁ§€§ £2': rsssiifigaiéan éaéaé 26_;';§5..-?§,§'%§

éggueé iéééééf §s3€'a§@r: §;6{2j» 5? mg £5? amt? §C_33Z€§?.£§ agar;
3;"é;"E.§'9;§» "$325 <Z}i"§E*§" éatgci lﬁigigfiégﬂi §3:'5$€é in



WiP.N0i3958'3;'2OOQ was aise subject: matter of writ

appeass ih wA.i~ms.5s93,;2e0: cgw 5902**O3j'20Q1..,i'<%§fi"'?«.é."-- 
Division Bench cf thig Ccjurt had heid that 
acquisition greceedings had been_r:<3m§iei:éd'"";;ijdV""'t§§eV 

acquisiiigsn hatifications éeaé been ;L.iphie_"ii:i'; 

Cezirig the swners had no riegiiht-....to 
acquisition and by an ordgar datgﬁ:iA'2;!_9;'_2AOO§', Qii/igion
Bench (If this Ceurt éis:Vrhi;'Se?3d"i~. i;fi.eJ.i}ik":*Vi'f;'.:ég.3.p§eais an the
graund that they <:'c;:-Aihd  QEiSS€§
by a ieamed 10/8/2001 in
 Single Judge had
aiiswed the  directeé the respendent

M amchoritieié-.t4:e~deEi'2rei*'.Vpo§§'eiS§io:"2 of 29 Acres; 27 Guntas

33 er'iu;§*§e::":r'gea' %i"e..iV§'éVe hétification dateé Iéfzb/"£3/'199§%i As

  _ﬁ§e"3.i;:i arse: dated 12/QXZQGB, the writ

afg;e¥'ié§_h£s""hTa;~:iV_':*'ii'g:f sap ?~i:::25.51?'8Z?'-89,/.?;G04 and the same

M' were §"e4ss;«;i..;+,€s'e-;é~"'2:,m i~5!)[3=r;;}2@$£ﬂk

 Yheregfiéig, régpwsﬁené éiaié herein had fiéw'

° :"'€J3£Zvi-C'iV{ﬂi2z%E} §xi$,§5i,:'2§€§§ geeiazéng imgiameiééatiah as {ha

"'¢r§e;» ﬁaieé Z'éé};'8;'"2®§1 Qaggezﬁ in ¥'=£i9§"$§;3§3§8§§2{§$§ am

%:%:& arder éaiazi 12;'§,;'2G£%3 $§SS&§ 3?: mg zzwéi §§.?=p§§§E

   »~ 

 



ebjectéom in View of the urgency pleaded by the Iearhed
server coungel for the getitiahers am taking iﬂtf}

Chngideration the fact that aatéce infect stated that 48

hours onﬁy was 1:<::r be given ice the petétianers {o_4v'iz5a'c.gt3

their respsective premiges, this Ceurt by eri§__e?"'::¥g";-:":e{§',._._V".

?j4/28:1 éirected the learned Gcxjt,Advo_:a%:e~-ifs,'§é2c:'u;*e._u 

the copies of the erderg passégi frah..:re'$;}_é'<;'t:"'éfV:"=t_hE::;_A'

8CC§U§Si'CiOﬁ rzatéfications, bothV':_§y.._Vi:h¥s"'€:oV&:"{ ash\h::2!i.._'VaVs_.3by

the Apex Court and the'{eafter5__Eh-9:"uhgttéf  Qﬁsted '(O
8X4/2611 and subSequVe:'h.£!"y_,A   and since the
matter did not getvp0sfc€:d--v:.o:h  it is pasted
mﬁay. in the  was directed
not to  hr: 8/4/.2011 {earned
€3€.>\;"t, Fiﬁeacjis-':ArAAvV;%§--:=:ff%«V.__%i.ihr'§:.'E:ii't;.e§:£that no Qrecigziitatévﬁ agftign
wauid mtaiglen 

 .1 hév*e.hé$:'dV§he Eeameé Senior mzzhsei far the

 'he"c:i:%.i;Vi"@r*shev25";':Lé*;A.a:hA'd.._:h@ warned Gsvt Advecate far i"€S§GE"id€F'EES

Ii'  déggute in thege wrét Q€§§'£%GE"'ES £5
 _ e§3e5'%':-itéaé-E3? ~.uh'éA£:vu;aa;r*: F"€§S§G§'7€f§E§'¥§ §\§GS«.:§_ ix: 3 ahé the
 .§s;ét§Vii§__<;;r%eV5:'"g; ii": ag much ag {ha ﬂﬁiizjﬁ ﬁaies E;'4;'2G:1 éggueé

_' jﬁ'-_;fV'S'"'%;*'E:'§'§G%'3_§E%""E§Z ?\§::aE:: ﬁg cééaéiengeé gm an aczmsni 3? :ha

'E5%;§§:§S§€§U§E"EE §8'xe*"€§f3§§"§E€FE§S ;*esu§fz:%;':§ Eh déggazsaé sf Eﬁﬁﬁé





gut Paragraph 32 of the Qréer dates 16,19/200% to <:c:mi_:_§:3cE

that 30 meg 35 the respondent - autherities So not

with the gaid direationg, there can be no evi<:_9;*i€2n petitimers fmm the]: respective DF_'f3Fﬂ.iS'€Suf V§;'*é'::§"§£§$.VV'«3'E"$:{} centendeé that irrespective gf thesis d5_i*Texii't§eTTr;:s,"

stipuiated is the saié notice "i§ '*t..<3 o .§:>_f.V=:rb1:;';_§A§«:._;r"<?;»r...rite 92-ztitienersz m be evictedf am "z-§:,.§i3AeV.:;1E§*ir1g ta the petitioners, by h{3l'<3'.iV:zAic3. erzquiry, the petitioners; «::armo'?;= pa f"':'si;'§**.Ifa_ '%'F'1é:§z;;:'»'";§§.%*err1i$es. He therefere has is be quashed aQCJ V;{: --§:;:§:h§r§ties wiif ham to pmceed ﬁn i§sued by this Court 9:":

W.P.N9,85"?@{'2%O(39"--ea§id a.:§§--:.L;}iVaccordance with law, ﬁnder V the <:§r_»;:£:'rnstar*;cTe?:., E?eamed senior cgzmsei auhmitted that §;r:§§'p::§hA§d:'?r'g«:}VtEc& be qasaﬁahed and ﬁirectian be §$$ueé to Em-3_r'£é$§<::'§1§i'g;§__t'AV§§'3'utE*2eritée5 m grecaad ﬁr: accerﬁance with me §"E'\§/"g§::v~/§:E.C:3§"§'f;:'.V' Q?" thég Cmsrt §at&é 16,i'§;'2GG9 and in " '*=4:%5i<:A<°>s;*d;az2:e with Eaw.

1:5 Pgr mnira; fsamed Gmxt. Advsgcaté ap;3e&ré:*;g 9' ' €@r reggencigni: max: {"53 3 §;s?m"2E'tte§ éghai tha geiiiégaéarg iéazzg {:9 535533 giaméz' is ﬁie iézege zasrii §%3€§'{E€}z"§§ in 33 megcée $3 ifée §E'"$m§$§$ 2;-am§::h ars «céaémeé '£=i': $3 Er: the awnerghég /T' :14. A5 has aireaciy been narrated, preiimmary aotificatian dated 18;':,f1§8S and fénai r:5t:ificat§on. '{*§é§:$:§z_ 28;"2;'1§8E> seeking :19 acquire variaus extenf. §---- izéciudéng petitioners praperiieg hav_e...be,§=::'; ;f:';:'fi"e'i';'i';V rigt Grab; this; Court but atsc by {hit-2' ;«..*3_§_';:s€:%S»: :V'L_L"I}..}{"V.: W.P.Nc3.39589,!2GOO infacii, by g5:%::3er sated.:::;{8;<i2'5r;1:,5a Eeameé Smgle Jucige sf thisVAV_C;:<§:§;rt'vvh;a$ he§.§i,_*cVhfét the respcnﬁerat --~ aUt§1Qrit§€\§~.4"(//éicﬁfld. ;;§'g=;'$i{}'éL:f Ebssession of 29 acres 2:?' Guntas C;f_.iangii"é';a!;i{31V¢.<3:»§ggV'§:;2.jf;»'}5§;: natifécatien dated 26,:"5,f":.')'_.-'E?§'.~;,:?¥§:,:ﬂ'%;'ZE"1i(;§f} :;;« ifégjéfffvfiiféition issueﬁ E0 of the Act. The relevanﬁpo._:i:%éﬁ""'wa'f_V::'er>d'e_E"'*--§a:é3 :G;'8/2001 reaés as fe!§0w$:-

_ ;£fg'«:his jgﬁﬁiure it is rzecessazgv :9 notice ' V f;'3e::"£%_:bjgé'€£€;G"{§$ ﬁiecrf by the raspcrndentg 4 £0 6, ". :a3f*:oV A «-'V-igyjéféw impieacfea' in pursuance 02' £?;G,0i§%L;3E'§%f}f?$ ﬂies' éy Shem far impfgaﬁiﬁg, T Ré.3;:»{§nde:'zf§ 4 {"0 6 cmtended éhat they' were §fa;:§a?r§ azf ;>:3;":';i§s§s §f §:a;;z:;:"r@§? §Ef'§:f;E'§ fits? gzirizzaés §3}fC=£.;§§' 533255 53%;? fsrmaa' by ifmm 33:25' 35393 §'z§m 53%;? mfg? 5:": Gf??E*§";'5 §f'E{3' §3e:;§@:'~3 fzave C9538 :15 is": $553 3553 am' 53 E56 area 53"

§€%.«°'@§{}§§~:f§, ;?i1?§5€.§S§QfE' fzrag; :3? €355" 2353:: $993 igizea :33: E?/':'}§;':§§§, 5x'::$;}€ :35'; ;3§;::€;" 553$' ;{5.%_&1' Tha Grder ﬁataé 1Q;8;2001 was aisa _.':;-.:§'§a§é};%$s;:';:2%§r éééaiierzgeé ms {ﬁg aasréé §@"%.:%ti@§:er3 $5:

%% .:::zf,::h?m.§@§2w@3;2a@: am we mt ameats were véisméggﬁa gr: :2;'§,f2§C)3. ??:& Agex Cmzri mg mi Qnéy a5:e:;ui5zfz'on. In the figf3t of 555219 of nofi2'}'Cat:'on 9 under Secticm 356(2) of the netrﬁiation 92$ 26x95,/'I 9931, deafening that the poss».a>$sion wag fake}? on 19/85/1999 in regard to 29 a:fr@$:"2 gunias, it is unanderstandabi§3...:3s_ to _;?:'ti':;r;r Q'E;*r:5V"": "

State Government can enter§:;3in:.,,§hfxr for withcirawai as ai/g%g_ed by '._fh@ .:'",::J_V;.¢':'ftAv,":'~ n K respondent, There is Eh .arz}a c;.f abjections sf the re__spsnde_{2f$».~¢Z_ :<r:q_v 6. ' §, This petitiorr ' "é;'§bv;;e5. f.;:§\f;_d the rc~3s;:3or2c:ie:f2I:"h5 1_ .::dz5Ee~::té'd";.V'§:§ (slain/er pc3ssess;7sin4' . "g£r§?'£;és of farm' enume{r;gte2i_§i ;»'A:V notiﬁcatfarz No';;i.AQ'(i.335/§f'}36f8*Sf'86 '%'1' a'atéd .26/'O5/1999 (AV}'2.;3e><;ur'c= Section 26(2) of the K'1VE;";'£f"{'M;»;ZIcf:32'Vc':'f.i"E"§(V§?' <:}:?:2:""C.3.n3fQ6,f,1999). Compliance gxyiifgfr; :';'::;'sm;-e':";"§"r:>nifi'7.s: vfsvm the date of rsceipt of ;;:r:<;p;zz 0fV tf7'i§;'*"1arder. It 55 03:39:': {"0 the ..g o--a{eT'rn';::27én_zf E0 coiiect wch sfber amount as "-T'.__;f§?¢é';Qg; s2__ frgm fire ,Qé?€7iffOf?§f in tfzaé" behaff, "' aenéirmaé ma G?ﬁ@E" datﬁﬁ §2;"§;"?;€3§3 ﬁgsagged $2": zézg / a\ -

"<3. ivoticre of the conternpt petition was Issued to the regpemients and they have entered apgearance fhraugh their 1'€§!'!?§.i(;_"_ ' :' : r "

,«<'xdr.:*'t'€ianai Goverrzmerzt Advocate, They is filed Caamter affidavits before_.£hi_S C(g':;:*:" V 39/31.2.2005 and am an 2e,1§'2:2Q5A;1.

counter affidavit fried on g{}.6.2Vf}O!S;.V_fhey i:a5,?e = V' stated at paragraphs 3, =4' 5 as.i;n_aer;V ".3. I have alre;«3'a:'.},}f"':%:fnit.--§ét§<}' 'sijeﬁsin ta§ih g physhztai possession of ,3§"5f:féC_fed by Horrible Siiﬂrérrze z5y'vj'§§uz'ng to 3/! the of_v;31r=ig:?us._b:;;.ff$3'i}§§r§', Further, we hav:e, o*is§%§'}Va/z'§:'7<3ﬁ ~§::~f";¥'?ei' higtéggarages and otij;§e='}9"V?5fr:y§§i§u;9€¥§;;' v{?éfé"'éxz'sting on the fanicif "id/'e' acres 25 Qantas of farm,' iarbicb SW3 a'::Li;f.LVv';5Z§y$iCai possession and aw;-3'v are "3 ,::iasi}f.im7 ff} deliver ts the '-&:.;f{}T:'Iﬁ,.?;€«"%:'§c"iff7I?A.8f'¥?.".V"V }£s""??O€?C€ dated 36,5.,2086 hag a£{e.3'dyV'«. }be_en EESUEG E0 the C:>mg:n'a:'nant~ "~['._§a&iez?§f_y__:¢§§is'3%g ugcm mam in take posgessicm :32' A"-4.{:f2e_"v'§;%r§{f£A?@n z?.6,200éw Unfaz'£f:;r2a:e!;/, 5,929 i;E;r::Ag::iai;7an§ refusea' to mcesve {be rttsitice. $779 AA '€"i{?C?'Of'S€!??€f'?E" in this regard is found in the said kéaiéae, 4: in f§<;:i; 52% :'3":}:xer;:::r:2ar:€ Egg? =ff9f?'%x'€§f€§ 5? meeéiagg af we :ra;"z'@:,:§ assaggaﬁég G3' $53 §2:;i§§in$g§., 5% :::-fféée §}E§s'é3r'S 32' She cgmgfaésgmé sf?

> and the affisria/s ta rem/ve the impasse that has been created b€C£?£,iS€' of the bwidings, which are exigting an the farm' and in whi§ib__"". 350411: ,?''41 fesmilies are residing' Tim 3 0f peopie wha will be affecfed wqyid i'z;iif;"ii:'rii".:3:53. minimum 02' 3500.

E. I submit that ne::esf<3.~3iy sfepéi-are A' taken to <:?em0i!si? the exis.i:ih'g bu}/ciiiigsi Zi;> " ' this regard, notices 'have 'viss*u§d byu9_.tQ'§ the various oCCupak;~$S§A" _I "su:€jm1'iii--..:ha"iIi{t wauid take some time to c0m_p,':é'fef i'ha~3 ;."iff0{_Zi§3SS of eviction ai3c!.c}*iié:??oIiifi9r1»irhééﬁggiidirigsi and to take pfmrsiafigzi5AliVj:7--o$$é3$$iun -._«:'3ff the. same and deiiver it -.fo5rs;$p0i§;ifen'i'3;_; ". j ' fhe Caunter affi'daw'z':

ﬂied 1:;;:i4_:rm fé?3ﬁQhﬁéi';{f§ on ?Q.6i,?006,. agiéarif"

frfgin _ o1f:"zae.r-si:,: "wbmsitf ii"2di'c:ate, that iI"iSpi{"€ of 'r§2.€5:*f:=;39, igrguedﬂ::r:""'j?,6,2006; the Compfainarri"

' . ::0fCivE?f}"i ;f;«;£§'f:0€ appragihed the responcfenfs is " ._ ";fc31{e<€¥";*3 ';i:v:3s€~$s5§<:én of 23 aares and 25" giinéas <3?"

/"

9. Wﬁéﬁ 35:5 maéfes" %«"':f§S $03555' 'béfﬁie fizis 5652;'? :35} 5;? egriier {;C5a5;'&;3, *2/£8 ﬂag' §f?Q£.iif'€§' 55:9 i'e3m@9' §§;:%i@:' €:ﬁ:::'!?§8f 5§p@3:":n§ far 5:68 £=:}f??;i?!'§§!?§f?f §Qcs'§if_;z,, 5:; is éfﬁfiéiﬁﬁf' ifiegr are W'_f§§§??g;? is: égiizrss mggsggiszz :25":

% my 13 eeree and 2'5 gunfes of fend which is fr:

poseessien ef respenﬁent /\ias.1 to 3 in this praceeciinge. We had received abseiuée answer fmm the {earned Senior Cozmeef.

3?', in order is comply' fu{_!_}/ fwE€jh': V directiens issued by tfvisw Ceuﬁ: :':e5/aoritﬁegit. = V' " N031 to 3 have iseued eVv:.(,j"ifr'~a_:": r2ei:'::__es~:. persons, whe have put z.:,a3____tf::s;:s;i5;ju:::"f<i:n,,.. may} be z,1neuth0r:'sedIy,' A:jé'~«.qui:'tA aféd --ga_'efi'we1' vacerff pessession of the hez.1eesf,7 ehc_3g§s,.AA_'.~~.te:71pfe$, mosques, e£"r:;',v..fn ijf?eVf)*'e:;;<:§1,e.é3ti;)n'~ and in the aite:*nat{w§~.,4:o 5§_f.i"Le_;fnc3iii::f71:.'*j::i'eze ___c:o;f:s'trV§J:tffion put up V :50 our netice by Sn" Sricjhar "I2? learned Additiona! r:3§'ev:'; Acfveeafe, tféat aggrieved by the "':g3if0f:f?Sc"':fj{j ne:9iee5~--«?ssuee' by respendenf N051} Ergo 3,: ':f%2'e._§e_r_sens, who ere in ecrzupatien of the "'T.a%?eé*e$§";2.{<j~.:;e:i%uc€uree; fseve eppreaehed this '-.i_f_:OLi_f'2f' E?%='€P,N9s,8E?§;f§6 aim' 86;£8,»"O5 and ?3e~s5e";.e!3ée§ned er: erder <32' e:"aé:;$~Qz_;o frem fess AA 'T:-.%ie:":'b?e Ceuriz Therefere, e suemission :29 3-fgezfe, 2:255 fer" éhe meeeee reeeeimieséf ﬁes} ea: 3 are eef 3:12 5 eesiéfon ﬁe e'e!§ver veeané eegseeeéeze ef eeééze .2313 eeree em? 2?§é,f:'?f5'S es' ﬁe fem', %% 9' Sn' Padmarajaiah, learned Senier Ceunsei appearing for the compiainant Society requests, that since #26 compiainané hag f"iiar:i_ ' apgiicafion far mcdificaiibn,/vacati'ng interisn QFd@FS grantad in fijze... »_3b0p'é""'v~ifi§.

petitions, this Court may adjﬁgurrig...4i9i;?ai'i;f2§.':3?'=.'~., j the contempt peiiiicn atieast b$,>i..;3:'weei<. _"_i'%51%f'e " V' are not inclined to C::»r:Vc:c",>.s_:ji':-:*~..%1"o .f/243$ 'rggqgiéi-:.:f"""

made by éhe iearnegi Senio_r__Cfg;i;i'2.5ei, §i:"'?{"._éZ'_ Lag} are of the VIESW ;'irsi:i),«i;':A«-it .55}; «necesééiy ta keep this file on 'ﬁ;..ri*'f2§c=Var£f_:V'*i}§:~.,»§2is3w of subsequent a_r}:1tiV:',i*:r¢:ct)ne.:iiV3r, if we give pe{mis$ic§ji%: _--.2'I{)= :;jor27_;3.i§iiéai1rff"":§ociety to revive tizgs cﬁftér disposal af thevir"m;§;§pii§?;§ti£§§§q"' in ._"f:i1t~:='V aforesaid writ petiti'oi'2$, it iiiVI§Gi.';é¥'é:i".':.*'2ei'i* interest. ~ _ 23." ~-..§'f'i:§ né .,.i;?£i.wf ::*r:;i§, that there is 5 '-'.;:§E3'9.i'f.;t-if'/chi.:;'ire::if0i*2*"iSsued by this Com': directing .._iVes,.;£ £5 .3 {:3 ﬁeiiver physicai V".;:§;:2s:§é.<;:§'y°i5a;<z§;"{.'3f'.2" 29 §Cf"€S ﬁﬂﬂ 2?' Qantas 0f i3ncf ii-i::azi;€i;e~:~iA%ii':.:»i the noiifieziaiiion ﬁafed 255.2999 ta i'f?é:*_<fé3m,4:zia£;?3r3€ Smtiety', fa mmpiy with SE26 AA ' ;a=§id giirésriian, regpcindeni: Nash: to 3 are "i?*é§i<i":2g 3:?' effarfg 53 ﬁﬁﬁﬁ aver gi?€Z?:*fES€§S§Gi'? :32' iizia iarid 51:2} #23 {:{I?§?7?§il3fi?§!'§i" Sozrieiy, infaci, éiwy iiazza éakea g?GSS8$$i0i? :3?" 33 acres §i'?§ 2§ g£if'§§'§§ 3? 555292, wivigig aigg yiiaufégrisegiiy acsasgiéai iiégr S§i2'€i"§_f fas'i2iiie$ 52;: ;:*-asééiiig e':§'§:3 Construcfisn of gmali dweiiing units, etc, They warsfed to give passession of the Said {and fo the campiainant Sc::>::;'e:"y. But the «campi3ine:{n.€_'44". ':' -. Society wantg me whofe extent cf {and handed ever to them and ;2ot_i:fz piece This attitude 9f the camplainégné :S4;o ::.ié:5},5,' ._vv=é *»'~ ' really feet' not aniy unfeasorééaty/é--._ but ' V urzreaffstic when we see th9-._§?<<;undyreaiifgesf 11, The res;2'0[2der;.t5:"m _;2:"é¥k;;:rj to cb'm~p.1y' with the directions . C:3L_.{f'£" are making ah' efforts t.::§..5e}.é_ gi:he*:V--z"A';.:2_e=r'§"c:..;r'2$',:~--'who are in c:>c:c:.t.zpa:_£"i;:};'3 1.'<32'" githe -- "}'efr2éifé.IzT?g___ §fand are evicted; $0' in, fa ;:>osit:'or2 ta der:jr,m'_isf7""' f2_a.§3d over ya can t iamiis to1nz?}*;aj..V;;4{;r:":;::§§ir:v§:?.£_'Society. But, by w'rn.}e % of five' "§;.{:j'té;*;n§"*mcier granted by this ffrzriri' En-.. :/ax:a zv;a::;§5;é%:},z20(25 and 8618,/12006, 'are aéhaéiﬁfe {Q compfy with the d:"rre€tfa;2 mg this Cam in w.mxo.39589/2900 »v:'ag;_290:, It gs zww far" she §dmp?3.§éf;j3£%§V Saséetgz as Wei'! as regﬁsndené QE5 3 fr: ggprﬁacb {ha {earned Singie .A _Judg<e' with 5 mqaseszg :9 vacate the gntarsm H u__Q5:§if3"§;" g:)§:2€£G' £3? ihisa ﬁagzsrii, $3 iféai" ffgegz mi; 553 5;? a Q$$!£':'a:2 5:3 acmggfy wiffy 115:5 §';';"@£i:'ar2 §SSéz'Eff 33¢ :"?2§§ {;1*:2;s:'2;' is? i"§'?§ éxmf p§£°i'§"§:;'m féiéﬁ earffar E33; éha €G{??g'33'}3'f!?:§'§'?§ E;'a»::'§§_;c mi 52% i:?f:::':*;;:r_: arzfar §:'§n§'e3§' 53%.: 55:55 Saar: sg %»"§C§§§§:. ,' .\""""~"'-:*\ﬂ'{" ""t"* '\".t".'.-'W?

\ \§ '£"

' .\<zi'*§\\\%%¥&& '?'§% " :.x:jad$,_'a:}«. fiafﬁcvgs: W 'A in am view, it may not be necessary to keep these pmceedings pending on our Basra', Since it dses nai: serve any pur,::$seen :2. Acqzordirzgiy, the ccgztempt ;}z9=;='i*fi*i$§é*;V.'V"

is disposed cf. Hewever, iiberfg is:-ré?§f92,?»r¢§,§1..'£c:> 4' the complainant Society t{:é= 'mak'eT»',.".;af?" A' apprepriate application, Vif-v.vL:if:~..A»so .CI'£'_Si.r"2T=}$,;'v_:

revive this atontempf praceédingg a.fi°e>r. §;f/7¢ § interim orders a*r§?A----.. §43;ca'_Vi_;ec§_» Court: Ordered aC?c:::3m'ing1y." _ ' 1?. seam Vv»-.?_ri%,_' _{';~"-3iii':iiOi"iS namely, W.P.No¥8Sv3'O/2':D'A'Oé: S:<';.;r.*E. c'a:\';9ja<2.ie€'*'.:e'L3vV.ca;9ses which were filed after the }?x.pe":x:: .15,/3/2064 were aisﬁﬁed of on 16j9fiG.QM9v.aﬁd_' Vti1vé'§§.perative portion of the erder V' £:?§e.}*@suit and far ma faregamg, I gags " .§:%€ fQ.{i¢v%{.ir§g Gntier, " n :31; in/,;2. ASQSEFO/2086, 8851,,/'20Q6 arm' the "-».:"'%;;%;::§§c&fim féieé 2%.? ;;"2";§§aa?::f;ir3§ S32' £:,:2,§f§;:*§r3zf-- i .Smé..}§;»«'amm5 $9 game an regarﬁ ag aﬁaiirsanaf ;ii?éE"iZ"§§:""£§f, we :.:'s'$r2'2s'35@§i they are not entitled to daim any prafectim fram this Court,

(a) In vzew 02' the arder pegged by this Ccsurt in W2P.Ne.39589,f208O affirmea' wifh further directions in SLP. {Civf/J /vog57s:»'--s9_/2004 ,§;;z._'%'_-

the Apex Coma: the re$p0ndent~Aufhori:f§'ésV- V shelf taken necessary steps expefditi;_3u$iy.""" " " V :18. It is 53339 breught to my ».__not:iCr3 'th'a.1_:1 Order dated 16/9/2009 has aE$é_'~i;§eer{"'<fcﬁVf;?iVrrTe~é:fti Division Bench of this Court on 2/9/2010" Under the :vL'.r€§$'&L:;.Z{;A:'r§d»»ent No.4 has fiiaé an app!icat:iorz.fQr re§.z§wv--:3.hl :ef petition in ccc.55:1./2905 *::ﬁé:.L«;, a notice to $39 :"@s§@:r11§§';.;~i the matter 20 20/2/2§1}fg. it.'ié'j::':i~;c:i§A::*w's>s.;:'%§i"-.£_E__r;:::snstar:ce tféat the netiaeg impugned 'i'r:._ €:he§a»§x{;~%'&'i_, §aé§§t§'§ns iwas beer: igsugé by v;r"es§@;":'é;}ei:""1iL..E'»§e¢3 '~'~ Séputy Cemmissianera .' _ £;3r;,§«-..;':a:*ra':§Qr: cf the amaze faatg, E: Esammgs Qéegr"ﬁat""::§<i§..§e2:§§i%'§:'é"::;r1e:'$ in these azzzréi: peiﬁiéang as waéi ag Vt:h% §§%::¥:%t;'s::»E%':é:"$ £2 ihe §E"{'§§%" égieé :5,-T--"'§;"28§9 ﬁg";

"" é:%,.::1~;§:::;.a§':g;2§§5 am '%:":;'IR§§'x§z':2.§§f§f§f2§i'.}?iZ.:; are age ._giA:_:.n::5*";%':"ala'?592*§ :3?" iihééf F8'£%._§.".'r€<."E§*-=J€ pmgarzéea 353%? {ha érgétiaégn arzﬁfor a Cenctusion at the atquisition p:'£:;iC€Edir1gS, the fact that they have gurctaased the tespective pmpertées after the initiation andjor after the C{)i'1CiiE$iGi'1 of the acquisititirt preceedingg Casmet give them arty right, title Qt' respect <3?' the gaid pmgaertieg. The §eiitiQ{3€§'S'7'§"}:§v{f=.§w:rii:}' right, titie and mteresst: after the éssuamfé icfthté natiAf%::'ci«a't;:<::t7= atzﬁ garttcuiariy, when the T§esse§::__i<3i"zV_nt:t praperties has been taken by thevi.t:.State VC3mge'r.nEméii'it'vuéhtf notifications under S@ctiQt;~..V_i6(.1i)"' €;t:'j4ti:§é3.._ACt;A'has"V4been issued ii'? that regardi . Vt .

20. 1:': $0 far :12; the ;;;eti»i::;:peig.'jin %z\1'..P;..f§'%51a.8§7G,f2QO6 and W.P.Nai8$E1;,i4;i:il§.5. a§§__'_'<;Q.nceré;'eti, ittiese petitioners are the i"arf;tit__g2;f~.%'§*:§E*';~;;:*%:;":;§j are unsuccessfui in chaiiengirtg the atq"u§j§it'E'e;fi'"p§Cceeﬁirigs and therefsre, they couid not tzaisg 3<:Vu§g"'§:_t."'a§'itagittirther reliefs at the §"s3E"E§S at _,t;isis Cgeifgég =86 tiiaimg itjmayi Thig Csurt an Cottgiﬂerétég "t:_E*fié ﬁstataisgsi-tVtie,_:espective yetitisners tzag granted the L-

i"€'°§§'t€i*'i§.:xt<:'.,'3ji'%§E€,;_".v§?__€i§;iE%i:i§"':§é"$ 'ﬁg: titder datad ;t§,.5§;"2é}ﬁ§, tee :.=3i$:x§t€'z?; wttiséé at E»"s:'?"§i'C§'i ﬁg exttactm gttgta. Ytzstsgtt the "f§§:.t§'ti€:,:zi:srs '"§*za2.;§ ttiaéietzgeﬁ the E'"%G%:E::'%3 éataé :§;'5;;'2§23 in S .§§'?€';§*f?': 'i§*;$?'%':';T Qgtétésmgi iiié mattar ta; ta taken Esta T ""m.:a*;":;?

tc} erder éated 16;'9,/Z089 wharever apgiicable to same of these petitioners wsuld no itimger survive for consideration. As afready giated En termg 0f the further notica daﬁaﬁ 11/4:201}, the pe¥:i%:i«:3ne:5; are at liberty :9 appear the 8533. Deputy Cemmigsisrzar 0:': 18/452E312-.4': V' insisting on Service 01' any rtQti::a;"*-Tine-' §\J0'3,/Spi. Deputy commissioner, Ban§'aVEoé.%:e Bangaiore, wouid have to hea:f"~.V_Vthe.";:>_etEtjg:§aje%':f§""'a;"z6 thereafter, gags erders in accQVr~"'a.r}'ce"'~-with "l'aw.; ../it is needtass to observe that Spi. Deputy cerrzmissia-Her, Ba.vng;a1,Qre wcmfd have ta hear€-ai§ ;;3éA§%d-§}§ in we netéces elated 11f4~;'2£3.7*:.qj"°': ér%3*§i.;T3.as;$ §:f'ﬁiér§,: :,;}v"§ac(:ordan<::e with Eaw arm in 1:h§ai'ig'--h§: passgci by Tthig ﬁaurt am the Age><u"Cigjur:t'$3;é:;'_p'eé't.tE§usEy as passibte. V 'a§°§"'@<.,'.a:.bc;ve gbserx/a'{i§ns; am dérectéerésg V.%ét:je':5.aé« fvxzréé" are disgosed ﬁt', §*%:§§§§§

Unlock Advanced Research with PRISMAI

Karnataka High Court