Sri M B Nagaraj vs The State Of Karnataka on 24 March, 2011

[Cites 13, Cited by 0]

Karnataka High Court

Sri M B Nagaraj vs The State Of Karnataka on 24 March, 2011

Bench: B.V.Nagarathna

eee

Sat

rélerred to ae "Schedule Px:

Qe 8Omeé civil litigation ner: in respect of the ach edu

property beiore thie Court in RFA No.t 1187/2009, _
4. After purchase of the prope erty, the petitio

om

me for. nonvagrioul ltural

applied for conversion of the

Purpose, namely, for residential purpose and the Special

eputy Commissioner, ' ; yy: order date red d 2- 9 9-1992, granite

conversion, According 7 : 2 be titioner, he intends to set-

up a Khadi me qufecturing | unit of hand spinning by

. When the matt ay @lood thus, on 90-7-9010 the
responderiis iseued '6 notific tion under Section 41} read
with Seotion 4 vy ie aid (4; of the Act proposing to aoguire

thea chedule property for the purpose of burial ground.

On coming ie 'know ofthe aeid notificeto Otl, pelitiener Aled
WEP Nes 33533/ 2010 before this Court which was however
withdrawn subject to Hberty given to the petitioner to file a

COHIDTEHENSive Writ petition challenging the notifications



PARAM ATS

the requeat made by the local people stating | that there. .

was equate epace for burials, "the. 2nt cand . gr
respondenta sought permission of th e firs pondent tor

acquisition of schedule property. it is stated t at though
the earlier notification issued under 8 eut jon: 4(l) of the Act
nm 31-3-1988 was cancelled. by issuance of notification

under Section 481) of the A ton pe eiw1, there ia no

bar for acquir 6 tehedhile property by iesuing freah

notifications. it ie 2 atated that 8 since the acquisition ie for

2

ed on the requeet of local

public purpose atl it ia |
people f for cotsbiishing & burial ground, the petitioner
cannot: have anny grievance with regard to the proposed

acquisition. The invooation of Seotion 17(1) and (4) of the

oe

Ag. is. also ani. te be in eceordance with law and hence

respondents 2 pand 3 have sought for dismisea] of the writ

8, The firet reapondent has not filed any objections.

But, the Government Advocate appearing



RY OF KARNATAKA HIGH COUR

GS

COPUIP GE RA

acquiettion has been iseued by iesole

oe"

"woul

reapondent has made available the relevant recorcis a uuizig .

the course of hearing,

9, I have heard the learned: counsel for the

petitioner, learned Government - Advocate for - first
respondent and learned counsel fer resp: ande ents 2 and 3
ig. It is contended OF. behalf 0 of thie petitioner that

invocation of ur rgency : cause in 'the Jastant cage is wholly

ted in ae much ae the earlier proceeding for
acquisition by 188 wance of Sect tion 41) notification did not
invoke the urgency Glaube." fn jact, the State Government

OY issuence of

syperl the acquisition proceedi:

wle

notificati on under Sentio non 49 of the Act. Thereafter, nearly

a

two deo ades have elapes cdo oand fresh notification for

/ mel eniy Seetion

~E7(1) but ales 17/4) ofthe Act; that there was no material

whe te soever - before the State Government for invoking the

gency clause im the inetant < CHBe, eanuming that Section

lvl) could have been invoked, it is contended that



atier: of enquiry under Section 5-A of the. Act wy

cher

Section 1714) of the Act ia wholly 3 illegal,
Therefore, the acquisition proceedings: ivi. 80 far as the
schedule property is concerned have tb be quashed. it is
also contended that a composite order under Section 171 1}
and (4) cannot be made while ieouing Aotification under
Section 4 of the Act thougt sh Sect tion 4 can t be 'invoked along
with Section 17(1) of the A Act. 'ik ie, further contended that
right of land: Ow owner to be. "hs suri in the aceuisition
ge cannot be taken away without there bei

proceed) any

material b belo Ore. the Stat us Governmen ni on account of non-

3

application' cf mind. In support of these submissions, h

S

hae selied upon certain decisions which will be adverted
iidus ccurse.

Leerned counsel for reepondents 2 and @ BEMP

: ponsh

Stalec that invecation of urgency clause in terme of

"Bection 17f{1) and (4) ie on account of the material that



H

mA RIGH COUR:

i

RY OF RARBUAT

upon consideration of the same the Stete Goverment ~.
passed the order dated 1-6-2010 and the said order ia in

pe with law. There is no impediment to invd ke

Section L'7(1) and (4) of the Act simultaneously W rhent the
State Government has take: ug 2 decisi ion ti. disp perise wilh

Section 5-A enquiry and 'euch | 'Ceci ipiom' cannot be

challenged a im C Court tof law 48 thé same ie on the

subjective sainfacion of the Giaté Government. The

warned counsel alec # ine od relingice on the recorde which

nave been submitted by 'the 'BBMP to contend that

requcat was mad e 2 by 'BBMP to invoke the urgency clauge

af

by letter d ted. 16.9 1 0 arid it ig on that basis the State
Gove ormment i awoke "Section i7(1) and (4) simultaneously
alot. with Ses stion 4 (1) of the Act. Therefore, the said

"order ag well the notifications umougnmed in thie writ

"12, Learned Government Advocate, while supporting

gis

+. : ai ao ea ae
the aubiniseiors mace oy ine counsel jor responcents



and 2, has aubmitted that when the request wae ftom the

BEMP, the State Government

pHed-ite mind te the

material anc therefore passed the order dated 21-6-2010.
and there is no reason ae to why Seclion Wy (1 ais well as
(4) of the Act cannot be invoked simultaneously. "He has
aiso sougnt for dismiseal of the writ petition. |

13. Having heard. the earned counsel for the
réapective parties pe the, ealy" point ; that arige for
consideration u ia aa to whether the acquisition notifications
of acquisition imi pugned i in "this WYil petition calle for
interf erenc -

4. <The undisputed fzets of this case are that

initially on 10-31 385 ; Seotion 4(1) notification was issued

in réspest of the "very game achecule property proposing to
"acquire "for (he purpoee of establishing a burial ground.

" However, ioe réasone beat known to the State Goverrunent,



o
o
z
&

of
pa

HOPE RAR

hE KERR BES

Pa

9-1981 and the schedule property was denotified from

acquisition. Thereafter, till 2010, ie., nearly two decades,

Ss been no notification isened for 'eequisiti a Tie

only on 20-7-2010 that notification u ander * Sectiod aii}

17(1) and [4 of the Act has: beer iseued

seeking to acquire the very. 'amie. schedule property by

€

invoking the urgency: 'clause 1 ne 4 only uader section 17(1)
but also under -- sub-section (4) of the Act. The said
notification was followed | by x duclaration tade under
Section 6 of the Act on tosis lL. Subsequently, on 1i-
22011 1 notices under Section 9 and 10 of the Act have

tec io the land owners, including the

my § . ge 2
8180 been Es

petitioner herein. In view of the fact that there hag been

dispensation of Section S-A enquiry, in terms of order

€

_ dated 10-1-2010 the State Government, enquiry has not



&
fomnt
Bd

&

whether the invocation of urgency clause in the ingiant

cage is fuetified. a

15. From the material on record, it ia noticed that

there has been several correapeoruietice between the Qs¢

and 2% reaponderts and the State Cervet a me ent 2
versa and ultimately, by fetter. dated 4 1-6-2010,
Commissioner of - BEMP- eoere vet for | | scqqaisition of the
achedule property by 'invoting. Se ectiont 7 71) and (4) of the
Act. The said letter dated Ibe 2010 ig relerred to im

the order | dated' _ 21-6 Rain, which is produced at

Ag nnewure-R1. The celevant portion ef the order reacle as

followe:- "

Memos  orekec = god = meeps ae!
. os See eee, magic; Apes) eledire® dale
Geis SQ 108 odd nduesh aghied ition

; POOR, ER Belo eee eo
ext

SRT


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tne eri A a LAG eG) grid Ee, AGA) aMPaae 1 Es 162010.

walbe te. ais etoridexd Smee, tlorelads estes ete telarts wus S983 obwsiedatd RLS Moa, Pesan sbdlé oe ee ee bay af sant, ood ' ABS ee alien cee B =) i aoe "ibe 200 WSU wociPulearchel Ages ARAL Leos eee, Bs Bled awinc 1s ee, WMA, "Sty. weontst sebriwonal Ape tladvob moyiniod dewtehiysat 4 Page age seiafe cee 408 ae. fe e "8S ekuedel, rides, gi sidoedhs apa Gaarar AUOREBRSOYO) alayhachaed, Ape BOYOS, thet efortelart ae Sas "SBS oss Boneh; Figs POR a es wee Ze Ed conics glemarhed Be, i€g6 ¢ deo BS Pst BO RRR RADA wi oat sh ia el = be reat B Seondh hae & of BBMP to the State Government. The said letter dated Ie &-9O10 reads ae follows:

"OaG = clorelach evs ohuslodalel~ide BOUL, MOBY make! Ade gose/se, 1 Ors ated : | BADR) DORE Bi Qed, Seseant Ree, Masago cbs, sek gringo Nei SeGworiey se, mort dusert can AGA. OB, Pas sbdy cece AME EO ioecah . cos a cian a ab, * oo ue te . at --_ 7 oe wo, He wack! 2 2. "

_ AOS F128 wate Sadao, hy Maeheig, Apwiocbe aorke, de extxoaiyt : seen 2 ase a Fy sped op ui ee Fo neeyeo, chon weak is 3 2 . Seorgoa diac ages) dom degre cost xs, . : && ag Roly ah ¢ Rs ia, HE oe S os ih, ad we é tes Ha ye BN A BS Si GmplsobRgges Ames Ome Pr aoag P wah 4 . ad ed gon se ened tall Ewes ouask as 5 « oe CROSS, OMEeOse I aoc. aceoigwed sag meat ae Sas ae F sesh 1 gene pede de wok 7 z _ 3 oe a ; . a % S0:@OS, ung capeord debe, eid BOS |

38). Sor aed ER REBONY. Inde soto, recs SELIAIS. BARS Sway if ees «6680 6 Sereodes oi ntectuier deacts i. sedeuel aes SE BP Weroee eid Qo ages MRO), * . Ea 7 ~ Se dete sbnogieedobey Sedelefods decid ehecht es, gt _ & spend Be TALE 2 z mage rn :

ARO IeL) O.BNo M686 o shed seeogs +P 208 Etc ademiiad Ocoe smoke aid@mogeseiniay Sy agers 2 3 } a2 = nat 4 Zz "

ag fibos fe wae Relea Aosl, 26 Oe, ayosir-albgh 4) = OS, woececlés: @2u 44) Ba DSAeor wey i) ~ & url Be wor ascoiee cer mato, * eT 3 RBM cees. war Gey, Shemp wae BaD saosonalag} ane RES Hcg Aor aap CoE, OSNaIMS ROR soho ah sj esorpenrgosiy | Sergetetoeds aeary mpimochst ed hea 003 3G JS gSrorjeed wwetew Bets orice dedcpivideys sued - daresitse. ° Sedrisbrich CAOCRA IES Betl "eebaibeptoct 2 sac Ae a aoe.

e ae Aap BOBO soe, rye 20081 ie etd OOS, oo Gio Ale sosa/sc nattrlels. os Oe . sacagst. : "ars aed Gar maolody, : S50ety) : a Ay fan, Ga' ebac a Ce Balm 06a haeo soriefere achots

1. "ee g ound om & erg Rmrok CHF checderody, 8 pet bdladeh, car | SUCCEED OSL FEO | Blow AS eBio tee ée aroma Saw rimaanat og, som wasd i, ' | ELLOS ODA WRG 3 f RY OF KARNATAKA HIGH COLI « 18 « SOS 3s. 28. | Akesore as tc Sris BOLE BOLDED Saat) Hapearcs 2 8 ~ puigls "peineeteds Seestae r ue Jes Be. BAER REE, &) < nhatieye ciriset ~ 2 " " 5 eps, ¢ e seca Goery bxjeo®, moag, race) sete WO14/3 OQ td. OOM Meow, ines OC flere Roo: Gua oidibsiedens wars ais somed okay z . sc aeseal 2 - ow: ek Ete ool anon, cmoetnne, af tigeedl was ak 2 cena, oul Ba) sor, gti =o oloae 6 apdMc «= shoal, . : me 7 ° ous a :. ; < os + .

OEROOS Aacieob alibe] soslg sss/eoe-10 ¢, * manos: 08.05.2010 dons wabsleedad hear, a4 Se Arde lw, ree Tied, Rta, "eal, Oe) APG. thorsieds said, gal, wad ES sect ae? Z ok gg al wxtalt | os we geet 9 ' P Sa 3 ae ggo Mag GSE IMaMaeP 2010, meors 26.062010 G Shed? eelcleeris Behera'.

. 36 « soph acho gee - signed oS + 2 wed and ou . seid y dee cory Te St Get Geode, maakt Acie sos/s UG iO. O6N. Garland apedeyl sheers aeddich sg@edd. -- adchdedyl ecigdotcbetitod, ehonginee ~ Beskseds emma 17ye) Caleb sage dipodoaly Eas. coms ASS Egle sacexpes wababs HEALY BRED bagis of the order ¢ dated od 1-6 5.9010, sections 4(1) read with L770). and | ( 4) ak the Aut have been invoked and notification dated 20- #220 10 has 'been igsued. On a comoined reading OF the 'eaid: documents, the queetion whether the invoca tion ofthe urgeney clause ie justified in ewered, the inatart case bat '0 be as

16. tn order to anawer the game, at the out-set it "would be useful fo extract Section 17(1) and (4) of the Act, which reads as follows:

2a seme ust, om yf gs mpsanen seer encleepaeuaungumen 4am ox (1) in cases of urgency, whenever the appropriate Governme eo directa, the "6 wo DE Collector, though no auch award hese bean made, may, on the expiration of fifteen days from the publication of the notice mentioned in tion 9, sub-section (1), take possession of any land needed for public purpose. Such.

L ahall thereupen veet absolutely in - the . Government, free from all encumbrances. .

(4) In the case of : land bh which, ; int QURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT G the opinion of the appropriate. Government, s the provisions of sub-seetior (1) or dub-section z= (2) are applicable, the appropriate Government 2 | may direct that the provisions o of Section 5-A > shall mot apply, and, it dose ec direct, a z declaration may 'be. narle under Section 6 in = reapect of the land at any time after the date of s the publication of the notification under Section 4, sub-section (1), a follows:

Section 5 SoA oS f the Act reads a 85 L person interested in any land which been

-.oylotiied imeder Section 4, eub-section (1), as 7 ee needed or bkely to be needed for a publ curpese or for a Company miay, within thirty 'days form the date of the publoation of the

- notification, object to the acquisition of the

-- land or Of aly lazid im the loc , ae the Oaae } Every objection under aub-secticn --

) shall be made to the Collector In writing, - and the Collector ehall give the objector an. opportunity of being heard in person or by any. pereor authorized by him in this behalf or a4 pk 7 oe .

objections an | inquiry, if any, as be thinke necessary, "either make a report in respect of the land which haa been notified under Section 4, gub-eéction (1), or make cillerent reports: in respect of different parcels of such land, to. the appropriate Government, contditing hia 'recommendations er the objectiane , together with the record of the proceedinge held by. hina, for the decision af that ¢ Government. ~The dee "gion of ihe appropriate = ial be fal .

§ 5 Mm COueR?

gy Set anes ee kee =i pet se! Yan % 3 ra) (3)...For the purpe of this section, a person shal be deemed to be interested in asi WEIO would be entitled to claim an intereet in cotupensation if the land were acquired urites 'this A Lee ~ t oe £8 The Apex Court in several decisions has terpreted. the right of the land owner which is granted " uughey Section 5-A of the Act in the context of Section 17 of eg COURT OF KARNATAICA HEQH c¢ ss En ohn at te 2s pe ce a mG Ebee oy ROP @ Miah CO PRO Py EEA Sa ES Oh passed under Section 11 and po taken under Section 16 of the Act.

LS. Exception to the aforesaid normal nal procedure for acquisition is found in Section ta of. oat 7 Under section 17(1) of the Act, possession c can be talven in of urgency without passlig ---- publication of ag } y of 15 daye of 7 2) contemplates os of urgency. ot unforeseen émergerioy, The State Government is at 'Hibs erty to invoke either Section Upon the circumstances of the 'case and u ene Way be cocasions where both

252) aleo could be invoked. Once Section ;

fe g

17) or (2) is invoked, the question that would arise is as Oo te whether Government could pase order under Section 4G. On & reading of sub-section [4} of Section 17 becomes clear that inwocation of eithe ARN MA HIGH COURT veg! ben x Lk Pe pes fe Es FR Rian etic Me oe wale, rd be Nae ad, a "tag few met rae ot Ses Unger such 'circumetances would So iS @ condition precedent. Even if such invocation of -

rt--'is Section 17(1} or (2) is made by the State Gover ment, that ;

andatory for th 16 State Governune t to would not make it m pase an order under Section i?f 4) of the Act: "the left to the wisdom of the State Gor verument oF the appropriate Government. Depending upon the ciroumstances of the case, if no order ia made under ection l 1 (4) of the Act, in te that case, deapite the invocation of urgency clauses urider Sao a = a fed wie 'Were and {2} of 1 the Act; the right of enquiry under Section 5-A of the Act would nure fo the benefit of the land ownera, 1b. is only when order is passed under Section 17/4) of 'the Act the land owner would lose his nght of being heard in the matter belore his land or property is acquired since enquiry under Section 5-A 3 we dispensed with, thereafier, declaration would be made under Section 6 of . fi ne . * cas ee tie Fx we HGH COURT OF KARNATAKA HIGH COURT tabi z, es a a ewe te PEF sana! os oe Fy cd aap Rh fae a ous apr edlexs aot ba eo "

bo ra ae im Ee ik.

_ El Ke Madeht CCH Bi ES OA oe # é & F ee unforeseen. emie cur ae to the requirement of an application of

- @apens 7 mean thatin each amd every case when there oo Mt @ LURgenoy comtemplated under Section ae ~ 29.

invoking Section 17/4), that by itself ie° not a sufficient to direct the dispensation of. the -

Section SoA nay a ae an Spinion te along with the wtenae of suck urgency. or urforeseen emergency there ig aled-4 need fr. a dispensing with Section SA mquiry. which indicatee that the legislature intended the appropriate Goverrmerii th apply ite mind before dispensing with Section S-A imeuiry. tt also indicates that mere existence of an urgency under. Section LF Cl) or uriforeseen emergency uncer: Section. mire would mol by itself be sufficient fur. dispense ing with Section oA I inquiry. if that wae not the intention of the islature then the letter part of sub-section

4) of Section -17 would not have been : y and the legislature in Sections 170) and (2) itecif. could heve incorporated that in uch situation. of existence of urgency or : anforsscen e emergency: automatically Section S-

A ineuiry will be d pened with. But then that ie not 'the: language of the section which in our opinion requires the appropriate Government to further consider the need for dispensing with Section 5- "A inquiry in epite of the ewistence of ency. Thie understanding of mind by the appropriate Government while ing with Section SoA iInguiry does not i7(1 i) age unforeseen emergency comiemplated under Seotion 17/2) existe that by Heelf would Mot corilain the need for diane naing with $4 R MEE Bye tad QTE SY ORI Tks Re COUR OV AA DE ACES Bef 38 Bs, 8 Section 5-A inquiry. It is poseible in a given case the urgency noticed by the appropriate. Government under Section ivtl). or. a unforeseen emergency under - Section 17(2) ~- itself! may be of such degree that it es ld require the appropriate Government on ther. - very basis to dispense with the inquiry urider Section 5-A but then there ia a neéd for of mind by the. appropriate erin that auch an urgency fr dispensation of the Section. S-A inquiry i inherent in the . two fypes af | urgencies contemplated | under "Sections: Da i of the Act'. os ied onocedure. that ia v8 » be folle wee when Section 17 ia poo biske i net iyvoled and. the prodedure contemplates under Section. 17 be & wave. been elaborated in the said decision. In that cane, the « quest ston which was also considered was as to Wh tether the « Ur er! oy clause under Section 17(1) anc (2), } Ly when invoked, would automatically mean that there would ¢ "be dispensation atenquiry under Gection 5-A of the Act. A *y contention was raised in the eaid case that by a composite £s sone 8 PSP ES eae - 7 é é me 3% ze as eer os _ section iil) or (2) as well ae (4) of the Act and there waa A hy _ oe ma a og ahs gz id = ac ee we, Bes 4 Zz Lk.

oe = a:

on uf _--

eee ie non fae Bred "g :

be ee ie ne a x ik.

be cad ame?

a7, wi éreig it has been eteted aa fsllews: « DY no need for the Government to separately epply ite mine for the inv che 'Act. * he » Apex Court, however, did not agree with the aaid ao ntetition oy mainly relyi gon the words "may dire wot" in Section 1714) of the Act iG that a discretion j is given to, the Government to pase an order to that effect and if att onde: is passed under Section 1 17(4}, 'the en there ie apoli¢ation of mind. In BUupport of ite reasoning, Me, hess. Court relied woen an earlier deciaion in the cate of VANDESHWAR PRASAD us STATE OF U P réported ay AIR 1964 SG 1 wherem it hast been state ted that there re has to be application of mind to the facts of cage with reference to diapensation of Section

92. The chject and importance of Section $-A inquiry "-had-been noticed by the Apex Court decision in the case of : Munshi Singh Vs, Union of india, reported in (1973)2 SCC 4 4, a, 7 MAIS, MIGH COURT OF KARNATAICA HIGH COURT OF KARNATAKA HIGH coL ae < thos Lee a4 a a "7. Section 3-A embodies a very juet and ~.

wholesome principle that a person whose -

rty ia being or ie intended to he a couired a should have a proper and. reasonable opportunity of persuading the authorities :

tL acquisition | Of the, property concerned to that person 'should not be ma ace.

giglature has, therefore, ama @ comp nlete provisiorne for the. person "interested to) 6Rle oblections agains at the proposed acquisition and for the disposal: of their ebjections. it ig only in cases of urgency thet apec jal powers have been corferred on, the "appropriate Government to dispenes with the provisi sone of Settion GA"

23. fionce. the right of rep hearing contemplated under Section S-A of the Act is a very valuable tight ofa peraon whose property ia sought to be \aequired and he should have reasonable opportunity of "persuading the authorities concerned that the acquisition made, lence, bebre a State Ge JURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR' C MARNGTAIA HUGH ¢ ia P Py (ARO Mir Cee ® appropriate government decides te take away | thi a nistial right that is contemplated under Section oA, Jt mi ust have ° ie before it on the basis of wht tick there must be . indepervient apolication of mind. in 'the ¢ or? ee 0 of f Munshi Suigh, Une Apex Court found that the 4 an nvecationi on F Section i7(4) was not in aocordance with tae inasniuch as the a8 any need relevarit material did not £ discloge thai there we for invoking Section. ih 4) of the Ags. and, therefore, the Apex Court, while upholding 4 z 'Bin i 2 ol the High Court, held that the diap eneation of if quiry under Section S-A o the Ait suffered from non-appli cation of mind. 24, In 'the case: cof £ssco Fabs (P) Lid. Vs. State of Haryana, reported i im (2009) 2 SCC 377, when the State of | ee arvana intended io acquire the land for public purpose ca . bey fo or residential, commercial and industrial utilization, and the urgency clause under Section 17(1}) and ig) wae applied and an order was passed to take awey the valuable right under Section §-A end when the same, or » Of Nandes?

desigione in the cas ae Prasad and Mukes ech x Court opined as follows: Hears, te J "03. Section 17, no doxt bt, "deals. with apecial situaticna and exceptional circumstances. covering wanes of fa rgen Loy" and "unforeseen "emengency". tn the case of "urgency" a llicice . a der. "gub-section (1) of Section iF or of "unforeseen 'émergency" covered by sub-section. (2). of Section 17, apecial powers ey be. exercised. by appropriate Government but an "held by. a three-Jucge Hench decigion beibre: more. than n-four decades in Nandeshwar | nets { (Nas ideahwar Prasad Va. State of U.P : ae a 1964 sc L217) and reiterated by a three- ; dge Hench decision in Mukesh Hans, (Union , of india Ve. Mukesh Hans ~ (200418 SCC 14), ever in auch cases, inquiry and hearing of i ie ii 4.

got

-. Objections under Section S-A cannot ipso facto be dispensed with unless EAE AS Es aub-section) 1) of Section 17 of the Act is issue TRAM E GaP Re P Py IF RARNSTAKA HIGH COUR bu Rangl?

ba ee pees "JURY OF KARNATAKA ie ine The legisiative scheme ia amply f Giger wruich merely enables the appropriate Government to. : -- issue such notification under sub-section (4) of, 2 so Section 17 of the Act dispensing with inquiry urder Section 5-A if the Government. inte ade to exercise the said power. . The "ange of. the expression "may" im sub-sectiori (4) of Section - 17 leaves no room of doubt. that, it ig ciserelionary power o f the Goverr iment, te direct that the provisions: of Bs ction: SA would not apply to 8 uch ¢ c cases s cove red. by. sub-sections ii) ra 3 eee aey by oe oe Be we in the @gic cave alao, the "sontentis oi that when onee =

-

Pt, Section 17 4) would auLomaticaly apply was repelled. The facts: oF the maid ease would be of relevance while considering t the f fa «of the present case anc therelore are @.. a a bes , 2 = - } '3 urgency nections Ave peer ricpuiry

7) State af & rl Wee as i :

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GPF 6§ 8 8 , 4 o 2 ss & ook a i a 3 S | m8 c a yy a ae HAYS Hela iw MOMS a NUH Od) De TWNMWM aM PME ad Mo a Ba gg Tr - we tas © ) u i) ss o . re & 2B 2 2 7 & g a g s = & cg & 2 Ps & : a , . A vtec a o "pt . s aba aif ag "= ° poms * aan aa 6 a ee ee - ims al wel Rel wed scat id " . Bw MS ge 8 SF ogo 8 2 8s ». £ g 8 & Le s SS ; - Bea pn . - a hago « ed 2 '-- a ag a he : wool ae a ; nel he oo ae Q sh z te a3 wget abe : ae a. es i # a a sp gs a a3 a3 9 S © & 3 a. 28 us ae ee sah > Re oad " Fog a a ong Paes By ' zs a - nee. ae oi i fo ce i G a + nr re. oe 8 8 " G gg 8 Se Sass " : « 4 oe a - ue a a Go & ¢ a a re a ee 2 2 ~. 8 8 CB 4 2 a fF " g¢ 2 * "

" "te " * c ' sn ses a o Ty a i cad + . i es ~ ce a= ee a a G yO mn . c uo os ju ee ae = og a pm re 8 wo 5 c pet SY gs & qc oP oe 4 8. 8. a. S 8 «s & ging i es '- ne a) i . P, ; ote au 'Apa » ee a e a ' ' ® P ' ay veal : Sel . x ages . hed oad as Wa ; He "Land staal wont. mn

- ' . ee 8 i he a a ay i aly thal on me ae = ES 2 £s 7 iS OF Bec t % 2 '© Howec b Tagare to invocalio oO Si 4 7 nh & bell om a "

if # evelopmert ar:

wa eg £4 7 S a te * & vat PL ea a to py the Stet 2 AL e powers in been resorted t a r a3 o wee igeuec an int ree Existence of the Th Sy -- & by . ee wat d 2 ee wart of the State eh ¢ sf the Act for he a B a + r th & 'ad Fy | oe » able ie Baal so a Bodo Saud "Re he > pd ; * a & 2 vi & a % 5 abe c Fe i G & cod rd Cs fl es a" * ee ie 8 & ro Ca By Pes pe eg 2 F< og Ewe ae oo 8 : a a el é r & h 2 f Fh ee 3 o ose uh & the Govermuie 7 - = a is eens! oon oS én 6 ly gs

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cS Sooty e gh 08 e Bon a a 5 Bike ee i . ee ad oto e o "

= oF n iene, t .

eS vt 4 a ey pa gore 8° pound a wae : Ewe ma Sad sa a wn oe 2 » § 8 &§ "8 in SS Bo 2 ¢ & a ss '4 uy Apo 3 - a3 i a = "sos? » em a Agg 4 . a? § : a B 0 ag ond Oe ab a dhe? ; ated fe ve Ge as eA a si ca *) oie? ae be

- os, Ey ; * eng Real " ves EY pee ey oS ¢g £ § 3 - € ¢@ % sf # = * " "od -- AB opd ay " Say S eg! ae 2 ae ey Sg S : G. --- - os a 'a a a) SB i o te a . F be pinnae lens ; Fe a & ier te = ae Aa ; = : te me e 5 "doae ¢ "ae git, ca i how i bes ; ao ff ' a af toe rat F a3 " . : & a a 4 x SS me) ne @ ey " eS es o a ~ ££ ™& Bw 8B & o " & 6 @& & :

aw aa geen] nt a 2 fad : . he : Sr al ee peta a o = a fos , wo ee oS os bo o & < ed * a =a o ~~ Py & s o ° : 2g ae oS & F » vat ne Sroka 2 lt . oh 7 a vi * a Ee : ° a g cS at a SB G 5 el vd a & om oy oa

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po vol tonal "ft wend i ig eS aca . | ee A : gk G

--- " ¢ aie? i Fag ay pati hott 8 a B 6 Doe E a om SOR Be pe at Ph : ; "ae a oe a wd cn 3 tas Q ee pont ns 2) ve = oy Uk : s me a ne a PS ee Be RD RE LE oe RE re ah MOP PORES ECO PRISCA Lae Goer dork abe Da ES ee : Ly . ™ aa cal aust said » 8 S 8 wy :

po § Oo 8. BS gf Ge Ls "

ae : : ee ¢ @ ay Bae "aoa Bu F 5, ec & 6 4 vs a a e Gc = - Hy * Lee S 4 4 > god e 2 Boog Be OM 2 fF SB » & & a3 soaatt gies re a 'deol tea ey a ge ae oe ba : mac a a "om Bog ay aaa a '1 Sp pa? ee ee be : " * oR a ae fey & pel 5 8 ae aig -& a ae s ay = ~~ a. a -- Fs om oy 4 @ moO be we 6 tr & my ALTA, roy over oo ne can ne B EE t id dex 7 oe or si cere « > a , a3 1 . oe pat ' " _* Ew ' i * q te 44 ; iy 8 c? 2 4 "

YSO1 of Lal : ' " og i am fad ior ly remande = & C "State Gov & 3] & tly . a } py ae) ey 3 rt 5 a 4, de Bing] : bl oe 4 Fees = ° 2 8S ¢ @ & iv " ae Sa aged * > Map 2 ' eit beg 7. tS ; i ' ez | ne: es aog S&S e B x i afk as at eS * pet clos aaa Py, Hajeeed nl ~ a an aged a bet ade no a eae ie bb ee it u he s a » lad os e B Sg FL a vlog sagen sa ie i ae ES o * : seo h "ee "Be ie "peal , re ae is c 'es qe : af be i nn Be ceo d aut x Q SS fe 8 JB Oe -- 2 eG & & oe if ey a Re "ery -- sad ; aBoe 4 . a 3 Sf § gs os ye f ose & 2 ox 2 6s 8 28 S 8 BBB ee 4 ie a » 5 we ic] 7 3 7 = sj : nm vac : : a 7 ne . ee ee ee : -

ae am ae 5 rs Hag toy gee cof rr 2 . o 8 & & 8 Bos go 8 *y aa x Ea P a 4 as ibe! wl 3 ag ted r dona hos wey Be ot fe ie i . oy fel a om Js a aa greh We es is o «Ge i "o ai a

-- 2 ® ~ 4 & oS BB re 2 OS owe & sa a eh shored wa a a scl a és a goa i an i toe fag oy mn A : : od spoon be * Be os . 4 2 & eB @ 8 % i i eee os ee: Ss oe 5 Po oe ga ge Sepual foe a sd foot * ee omy a ; mo oo a si ~e O Seana tye " Seiemd LUND HOTH Voy.

wid EERE WSF ERR MM Gk EMP STS Lae La SPAS er Sao eS um oes 1109 HOI VEVIYNEYS JO UNNOD HOI wHwLyNdy:

TAA HE A2URT OF KARNAT se se WET OF CAQMATAR A MEGM € xO Hie off ABA MiGs COMIRT OF RARM ATS AGP RAR MAT LPR BES, BE BOLE which th the iaudable it may be, by iteelf ia not aufficient to a take aid of Section 17 to use tus e«xtr raordinary :

power ae use of @uch power ceprives « land - nO i relation to... immoveable owner of ins property to file objections for the pr oposed acquisition and it also dispenses "With - the 7 inquiry uricer Secton GA of the A ate The 7 foithority must have ay ubjective: satisfaction: of the & fer invoking urge eney clause under Keeping ag ino tind the' nature of the public purpose, al Lame enicy tl hat the 'situation Jemands and the ime fact or be. whether taking possession of. the 'property can wait for a minimurn period within which the objections eau pe received front] ne. lane owners and the inquiry "un nder Section 3A of the Act could be 'completed. - In other words, if power under Se tion. eee exercised, the very purpoee for iz 6 being acquired urgently would 7 be fruetiaced ¢ defeated. Normally urgency to Z acquire @lanc lor public purpoee doce not aries muck tenly oF overmight but sometimes euch urgen acy may ariae unexpectedly, exceptionally

-- 'or extracriinarily depending on situations auch Ao ee QURT OF KARMATAKA KIGH COURT JP ARN ATAL é GH COM?

ae due to earthquake, Hood or some specific tume-bound project where the delay is Hkely tc rerider the purpose nugatory or infructucue-A --

citizen's property can be acquired in accordal moe ie with law but im the abeence of real and genuine urgency, it may not be en to deprive an rieved party of a fair and just opportunity of coneideration of the acqulris applying the urgency chat indeed act with due care and | responsibility. Invoking urgency © lauae a ra riot b be a@ substitute or support for' the laxity, leth narey or lack of care on the part ofthe State Aden ivustration."

she ease of f Babu 'Ram Ve State of Haryana, Upeseait *

28. a ah acing, that en ae Me) fered ae aad

e) fost Heo an & a ae tel < i ee dint _ Ipeat ie Appeal ay gene fowl @ na oF = a reported j sought to. be mace. fo construction o vy BS ; . yes . ; _ _ of a Pon ad eke. . Ba' plant, the Apex | . Court csomeicerec the Imet that the said projet ed ould have serious consequences to the health of ther general public of the area concerned if the acquisition MIGH COUR AA aye Ff RY OF KARNATAKA HIGH COURT OF KABRLAT ¥ Fi 7 ae iG woe ae a

ye ae aA cong thes a Bie

a) & the invocation of Section 17(2) waa in accordarite with law, ar however, held that the invocation of Section i7(4) wes.

legal. In the said case, reliance was placed OTL, 'the | observations of the Apex Court in the case of "State of | Puniah Ve. Gurclial Singh, reported in (1980)2 SCO 471, and in the case of Or Prakash Vs. State I UP, reported 2 a in (L998)6 SCC 1, to observe. tha 2 i the said decisions, great deal of importance hae ike 2 placed on the right of a i se tes Se ; Ea sh 4 be. 7a . 2 . Hhigen to fle objections under. Section S &olthe Act wen said Act and that in 1 the said. & ecisions, since guch right was elevated. in the' giatus of a fundamental right, is in : % es ae Act in that, they neve to be satlaly themeelves inal there wae Gm urgency of such neture ae indicated in Section

72) of the Act, which could brook mo delay whatsoeve si i MOWAT OF RARNATAICA MEGH COU' Mitsht ¢ # & teLATAR 4.

WRT OP BCA S A # nd <f wee oe te debe, as, oO es Baal ae athe & fi.

orl % must get an opportunity to Me objections to the p ropose 7 acquisition under Section S-A arc that thercefter, _ comsequertial steps must be taken.

om,

25. Having regard to the position of law as:

enunciated by the Apex Court in the various a adginents e whieh have been referred to herein above, the facts of the = present case will have to be -considersd. 1s ine mistant case, as has already been narrated, there was initial nollhcation proposing te. acquire the very same schedule a property in the year 1945, However aaii prop perky was + denotifi ec from acquisition. Thereafter, the proposed acqu uisition has commenced only in the year 2010, afer nea aly. 'two. decades. Having regard to the records which have been maintained in respect of the roposed acquisition, both uy the B.B.M.P. as well ae the & _-- ~ = 4 € 44 2 3 € Meas 4 27% Soa a regjuuest waa wmiace by letter dated 1.6.2010 by the A fie é 2 w ic ee bead ed op BS * Bn, Sahat rod %y sf & , hog srgeed Go a iQ 8 oo om S ge og ¢ er oe :

oo ie & Soo 8 8 2 SB &§ " 4%, ged" 5 - ' .. ee i ie se + ' . a en oa F " Mg & sage a a . cs . a ql : aa Re : . aaa shack estab Th ea ae wif ae ey ae ag" veo apie - oS al 4 th cw . ie ae ee 8 opal et ae - = & ce Aa pond} ei Le fe a, - a - 2 ae .. & & ne i fas fog SS wm 8 8 ft - = § 6

- * - Ee " Rat : : o i .

SER 8 Ds se eB, (#8. : s cy _ o . ~ . 5 a wel snd a ago 8 ' a oy sy, ce ae oe 2 a 5 --_ ae a ., ; 4 dua Ee q st ~s spa but ie et a 2 gf @ @ gg os & 5 x2 ' oe : | oe ee Ee a ati < . oe a cy ey he fs, : 5 | es 8 a], i ee a 7 wdfn! oa oe Bene a aga bel sarod ~ ie " ab : 2 Pa ' oe By apron ae Bo Boos - » a 5 & be a be ma . Ban seg © - aie bra Py bg ae = ee i ae & i pparern * i or oy % ti a letter dated ae pe

i) e & iy t, h 6 He oe e 4 std g z 'a:

fe ade fy & is Mw % (1) and the d:

or i e vy eit ks re a + a |B 3 8 : a 5; 8 = *e : ie ar o ot Bay : os shan : ~ i: es a <r BB: go Be BO 8 Tain ek : a ae my . a wat Mm i og Oo 8 os ao sp rs) g gq 8 Oe 2 ww Bm oe = he Poa Ore t eipere chen of £ E & S * o alec Section i717 chy er Section | 6 only based on the o 7.2010 extract + n a LS ES Respondent No.1 atating that the. acq ae herefore, by the said Ceopmimissioner of he.

g a. _ : Ct! red ne' er . ent q P pet ; "pt : -

=e 8 2 » © # Ss BoE Ss = i ; ae : 'i * wet gem 7 F 2 : Re pel ar) te poo a sa agreed} oh Poy oy eS mt BE 8 & = en = Soc ee <a LuNOD HOG VHWINVNEYN 40 J 23 HOI SONWIV NY IG LYNOD HOI VNVINNTVH 40 LAOS HOI VreIWNYYH a6 GYR AO) EAC b g aa) #) oO ake G aa «f x :

Bde QS F RARN ATA LAT AIS NIGH COURT C t ss ny J Se ecretary date 6.2010 reade as inlows:

-83-

= independently, has only acted in terma of what has ecught by the Commiesioner of B.B.M.P. In fret, the invocation of urgericy clause is alec a matter which b has to be considered independently by the State Gos errenert. respective of whether request is made by the authorit ty rh for whose benefit the land has to be oquired. "Ever: if no euch requcet ia made, it wo uld & be with in in the s wisdom of the State Government to invoke the: vii geetion L?il} or Section L7(2). Bui, meer becuse the Commissioner for B.BMLP. in the § insta at cass in hie letter dated 1.6.2010 has made a refers ance to 'Section 17/ i) and Section 17/4) of Be "ge best tees and iy poet ted, fag" ede replat oS quam em weedy too 170) Sieg, (4) Gado Ear OS fo.

food ee ™ a ee) Se Bag % He i ra , - _ bod e a %, ° 8.8 9 eg 2 € © § § BH F BS 2B s

- : 4 oho * gy = & we 0 f o ag - tt * = oon pe cl a po = an os " © 5 Thal vo - Syp, ai * : ss i shoes om 2 B® BR ae rr ee" es 2 nr: Ore: ri rn, ee eee bs eo eo 4 rn ar t a & v lenrocatior G i a ae an == © Epa Lon i oe no ey ot eget 4, ig » 6 eG 'dw 6 3B 8 8&8 § + ee ; e iti, oe a - "ee ag a ef Sony ah ae = a £4 ae ct 2 bes a: ra "ish 5 a seg "espana od a , ce "Ot od # a = yea * fe i: shaat Ps By # £3. watt a ae 8 4 nd ae -- ts ae ai 7 a . ea ol i e 4 en wo @ -- Bo-G BoB eg soe 8 s & a eo oe ee ee : so e © a @ a re oe Oe aa Ge oe vd ge be 'Ge e ni ' & "tee! a ee bet hat oP me cs el ba ms sega - a 'oe a8 aa = ey SS Be = aes a> 4 ng "age as ew! "ae poof > cs Groh ey ae i Oe sl a "ged ey uo co , E 2 2 & go 2% oF Tes g3 BP fe a | . " . "a : sega a wey Song and aleo invocation é nc nere was no independent app ears pa?

a Z . 2 "2 ara apes nd i . 2) "fy - - 7) ne 7 ae = a "

2 eS 4 BS oe oR 2 2 So oy Fi frond ut "ue wae " = . 8% eo tach @ 5 = * pond cs eae oe ae © By, gl pea « i i aged i . Magee ow a Ss G raed sit i oe "et "ee tt ioe mal - . ee « S tot a ee & 3 ; 8 & ~ € 2 g wf BB 5 e ie Oo a a he Sg 4 we. i wy . ° a "St oy , 27 Be € * gs 8 gs." & 2 2 % th aus : 7. cs ae oe Pal Ba os <n a "a 2 "test ext . ee i i oo sel "te et "et Sees os cs sc - © 6 w» %& & ee So gy ae :

: al » & 8 6 os SF Oo om ols ae So» - 8 ¢ § 8 Gog Bow Be om eR, a ts ee a A 'es - et a le --. i Be oe i. @ 8 ta | oj 3 a) Jd gp ved o : os . i * capo sGjued ; Fb) , es _ awa i ae 'el a i a3 af ay a " & or jd ; OB : -- be 5 aan ' e & os a et ae a £3 z oe ne #) a Aa ra ro { a Re : / rn "shal =~ ae fost te a -afioosl th afoul a a oe seed age. . os . a HOS MDS VOSS NATO sO LEOOS MOI VN Neel iG) LEP OD 4 VAL ey AAO LEMOS BE ny i P RARBATARA HIGH COUR .

ve PLR co bs e a ae PALA PEG RP OP RARRKLAT a decision, which hae been rendered' though after the Amerviment Act of 1G84, but, on the basie of the iaw ae prior to the Amendment Act, wherein it has been tel held that sumultaneous publication of notificati ion vander .

et at ; Fm % ews acl a ud, ; he em women . cmc wee - oe 2 : % e Section 4{1) ancl the declaratior uncer Section O)1) is valid. However, in view of the amendment made to sub- section (4) of Section 17 of the Act which states that a declaration has to be made under Be ection 6 S after ary order being made dispensing sth: Section S-A inquiry would imply thet there has te be an order dispensing with Section G-A inquiry prior 'to-issuance of Section 6 notiication uncer Seouen 4 ag well ag Section 5 ia not "St in the: case of First Land Acquisition Collector Vs. hired? ai Prakas Gangal, reported in (2002)4 SCC 160 48 .

rf ra 4 z nofm catia appli the sare on we alatice to pr e fe e person all hi rt ' oy a io materials.

& EE of spe @ "£¢ & 4 ® hn 4 VAS LATE wore Mit Joo POPS HST Wolly MW AO ESOS = ning case of riot 4s be reaeeo & 2, ing regard "to his al melaice ef ne isione "

HOU SWUN PAWS 20 28 aA.

aa éi sad sf) a a 4 baa ig AL | WSEAS owed int ge 2 ifoeetior moti ae relmiinary '+ # nme ¢ Pee & ection % Pee 4% .

ajo oo a Bea ue cae SERGE, ash Af a 2 Cane 2 nond Tre # FLORA wow IMPOS HOIL Wore Ww NNW eo) 3.

2. ae Bg, Pat ue a oF me tne stage £ eat & the acquimition proceeaings a igs * :

ae Tm cogia., oko /-

MEM WON AYN AO LEY WRAY S Des

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