Shri B Krishnappa vs Bangalore Development Authority on 29 May, 2012

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Karnataka High Court

Shri B Krishnappa vs Bangalore Development Authority on 29 May, 2012

Bench: K.Bhakthavatsala

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PRESENT:_mH_

THE i-!ON'BLE DR, JUSTICE K;3HA;'K:§iA'vAT$A:A[i"L---.._'<i:_'

AME}-
THE HUMBLE MR. .::us1'Ié'::2_é;sfPAéi«:1éiA1§URE

WRIT APPEAL;::;:q;,§;3j;§_9§;_§;g;g;Tg3w4;:;;g~BaA';

BETWEEN:
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 "§L.AACV?z,_aa§;r--1éa%a?2 £033', Baagaferef

   Féiagaéséma,
 $33393;



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Rfa': NQQZGXL II Main Rsaé;

ﬁt" Cresg, Ganvirsdfaj Nagar,
Bangaicre-560 (340.

4. Javarayee Gowda,
Aged abeut 50 years;
S/0. Eate Nijagunaiah,
Riat No.49, PD" Cmss,
Satyanarayana Layout,

4th Block! HE Stage;
Basaveshwara Nagar;
8ar2ga§ore=~S§G §?9.

S. Boramma; V    '

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$53 §%.fis'§gamrEi;%; '
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ﬁt"  _____ 

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8. M. Rajarma;
S53. Kaasdappa @ Munishamagpaf
Aged abaui: 53-' years',

N385; 4*?" Mam Read;
Goviﬁdaraj Nagar;
Bangafore-$60 04$).

3 M. Hanumanthagpag  
Sgh, Kendappa @ Munéshamappa, L'
Aged about 61 years,  

Nasag 4"' Mam Roam

Qsvimaraj Nagaa   :
BangaE0re~S60 O40,  '
:0. Mg      

SE0' Kendapp_..3"@.._M§a_n§':hanf:a_§p.g;  
Aged about  Warts; '   
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Bangaiare~=S6® $61.
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[R12 Es impieaded \/.C.O. dt§.3D.O1,2Q12}

{By Srig Nagaiah 8:   j.

Sri. RAD, Panchan, Acivs. for CR4 8; R3 R75; "

Sri. Basavaraj Be Sabarad, Adv, f<::'_R1 &  

Sri. Lakshminarayana, Adv. far R5.,_   V V _ 
Sri. Sri. Jayavittai Rae Koiar, Sr: Adigfczr R11?"   -- 
Srig ES, Indreshf HCGP for R12.  " W "
R"?~:iO are served.}  

This  ﬁ§«égi___iJ':*a_de'%_ S"S:,e'ctV§cn 4 Q!' the Karnataka
ﬁégh Ceun: AC?;";:;;ay§1&%::g tc» :$ie.tVA'a3sd<--:=_ 1}:Vhe fsrder passed in the Writ
?etE'ciQrz ﬁ;'o,1Qf33V3}'5_2GQi'%§{§_A¥E§A} dated 1,4%12§2es:::9.

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2. Appeliartt am hés E§d€§ s%s':e:'~S3.ramma, 

respondent N35 herein, fﬁeé a Wm: Petitian in  _

graying far the foifowing reéiefs:

%} For a deciaratien that thé'--m}§';wrovemén'§" 1 scheme by name "Sajjép'a.vi:'§§/'a..ALayéhutf' E'§:i::ié1v:eu§ 'V"V by the EDA under Anr3e>_<_;x:§9":»s5";«'7§_V_anﬁ1 &:7:5' §7as § Eapseci and gQr;s;__éq..:Jen.EEy in NQEZ4! Sa}'j;epafya,{ Vbéétsrég-r;5c§;'tG__%:h--é_'fégrgéiy 3f the petétiorters as:~s1"<:2'i1:'v.és€:e:§._iﬁ_thé aihiiiorityg ii} Fcﬁza'iitiégjaré:icnV'TAﬁv5¢.:V:tﬁe I"ﬁ§-'ESVQEUEEGR of the in subject 1§'x§o,;':§2;'2VGf,S5~. é2;»dé"z%5§'r';r7'e§<ure~"3§' as éiiegai, U§;§C€?§;;§S?§§i#§i'§€)l§1é§VA'£3.§%5'-._:%'€§%h%3L%t tée aaiharity Q? . iaw;

_ §:.:~g'§s%2§n§ the r'ss§I:;:%a2'2 af 22% 83% as « aateé a4ge:2E2§e5 is': sa,s§3?e€:i:

as aggaseé is the §?'§V§$§${";S §f thé ~?5§::'% AC': 33 zsitrg izifgsg Eﬁegai arzé " agéaafezcgabiei Ev} ?er a ::§€§:Ea:'a':%Qa the: iiae 38% ﬁeed 5 execuieé eig the ESA $3 feveer ef reeeeneem: T N93 as get' §\nne><;,:re~"H"' dates :1.{}:,2Q€;'?*--.'_'»'. ' ' with regard te the echedeie site as iééeigeég zmautherized and V053 and fer....e__dee§~e'%e'ti':3:§1';V. that the Saie Deed dated ;§4gQe3,'2%£?Q'?eﬂ§§:E§e--." £\r*me><ure-"K" executed by reseo__ne*e_ﬁ: Ne.§3v_eAE;§ ~ '~ femur sf respenderée'v""'§§e,4 "ee eneutherized end veie:E."

3.. Reeeoneee: Neea'1 :#e_?éi "e:sf'§e;::*ee:'«:§ee§.§V"'e'ppeerance erze ﬂee eéietement:_e§?::&'ebje<:§§eee;jg: V' Eedge efter Eaeering argun€:e'n i:e5_,V on recerd by the eetit§f;2_r2eeere§"";::.;{a' ta e cenciusﬁen that there wee no and eéemisseé the same.

"iéxie ie imeegeee in %:%2§e"»e:'E.t eggpeeie 'rfs; %'§'§€ fireémiﬁmeg reeeeneeeie eieegﬁ ie 12 ?§€%"E§f3 'vémeeeehe.'§r%2:.3Ie_§seeé. Reeeeﬁeenf: Neiei is ihe Sieieg Reee;:_3ee:1*:f\§e;":_.:§e éfee ;i3£§§"€:§":§S€§'" ef ehe eétee free: %'E$§@%'§§§%"§E $533.? 'Se :13, En eeéte Q? eereiee ef eetéee ee Seem =eEz,g ._ ":5e:':;ee%%:§eei: s':§e5."? :0 ea ihegg heee nee eézieree eeeeereece, ___""§¥«'iee§3es2eer:E $393: bee ﬂee eietemeet sf ebjeeeieae, ~«:::"""-*-w~«wW e §'=~«~.w,_e_ee S. Learned zsunsei far ihe appeiiant has Learned Smgie Judge erreﬁ Er: mat nstﬁcéng t?2 e._:fe}ViTe.§§mgT' graunds:

siihat acquisétion §rGcee€ii:'--?§'S*~..Awe§é" %f_es';.21: eJ':;f ﬁnai natiﬁcation iong age a_s_ §:2v_14_v.1G§i9§?;v but? me scheme for vvbith thé :.3V(I €'Z,[%§_§:3§f§'€Z%["E has mt been impéementedg othat eve}: as 2'?ajy§u'i"p2a1:§ had been pfepafed _2.r"2"mjéégié-est'Gff.-S§jje§aE'yia §.::iyeut; e1%:§ﬁa:_t.?{é 'é%§;=VsQ_ii3ti0r:$1:-énng:<ure*E with E"E§3€'C1 ta aiigtment sf"s§::::§Té'n.__:f';:z{<:~;3:" Q? yeggaarxﬁent §'ais.3 am éég-%fz_eL:s $3 is :«€§3'ia:§_§':sa 3% S35: Raiesg €'g':.:'z"a§ :am":s a::QL:E:"eé gs; 3:2 gag, 5 Sité jAn':vae4Va?'§:g:E§é'g--.3S'><é§' wezgéé $3 aiiatteé fa? me acre %:a{:<:_é__;'~.§:z*:.i5: me site was giisitedg am 9:': the e:¥+:eri §:;éné SSA mg gééaiteé 3 Site meggaréag :,,C§i'3~'><2§§§ $3 ihe 3% resmnéeaig sthat 33$; hag aggasrsd $32 iaréés gf §::>?:§§§~§§1€§§ mi %§§i aii mmaigzing Easéés if': the végiezéty; E .5 E in

-that EDA has cofludeé with respendent and Gtber ma? estate agents ané aiéawed §';'A¥'¢'gaVE:AT.V: constmctigns in Sajjepaéya and, _:he _Vs7a}'r"sc;~e--. _j§:e _ V evident in ANNE><uRE--"M"»'go¢gte:ea'r:h'**.T;ép§;~--of' Sajjepaiya;

ethat BEA has abandoned €55..§:h_$me--%G*:$!TE3z" anéé therefsre acq:;isit§é>n.V_A©f tﬁé ';;Lé§it§VéLr3._e;r's Eavrid "ES Eéfegai and Emzaééd, 4' Z V 2 % 6! Lea_mé.;;¥' uriéébondent N95,: and

2 subméts by the SBA and twe ba':<;:_%'s g_--;gW§az§§, §\és3.21S?2;'3,§§6 ané zgaégg:9V1§a_;';2aV::e;:g%§;I§ Vg,3»»<,*;t:;a,§_:E'é§°*;§'é:'2, am tirzesg twa iszsrié: §E§§§iG%"%S Came Ea §e4 "<ﬁE 3i2':%:%.SslEd'. ::;:'%{. §5,§;.2,3.§'§'%6§ Téieraafig: 33:3,? 'ﬁes.§LZ;L?§g.}:22%?f.6;§j:§A9'5"'izéiere ﬂied §y mg Puttatigyamma agé " §'~§6.282i§;'§.§9§ W35 ﬁéeé $3; Xfgkigaéigafa Saségiéag e::%3aEE':%';%°::§§':g $39 very sama a€§u§s§:%s:*n ﬁr: iﬁierém erée:

:*v'%S ;§a;3sé:::£ Gr: §§,s:1%8.E§§6 gm i?'%€ same was §%'§ face 'GEE A ..:Z?§§i}'2';.2§§4g Sf": w%'z%<:%: gate; §%'i€ zrgréi §ei§'%:%$r':$ wag '%.r'%§§'§',§"'iiL'si'§'sz&\;'§'§' . f.E':€g aéfss giaigﬁ that passagséarz <3? 'iééa igmig which we:*e szébjagt ffééztef 9?" me wrié; §%:%';:§@as was 526*: Eaézezz, 3%: is 35% stateé €325:

Q N"

§ WP. E\Ee,34};5,!2Si§§ was fiéeé seekiag efireeééen resgendents ts censieer 'thee' reereser:te':§er3:~3__§ "§§%"5.'f75.QV€*f___V"_ netéfieatierf' ef thei: Eands in respect ef Syn N.::.s.,9_:,§::.§V 13_ measuring in aii 2% acres and 13 gu?:tee.'_AA[F:.gﬁi'?}ei_Lt§*2_e'--i.réi:e:9§:i3fgf ezder made er: 245,199? was in_ferceA'%;§!i"'§_;?3£2,€3é3§:ar%d V zhe said Writ ?etE§:§en wag €Sispe7$*e;:T%"e»eff 2,seVE':e%'d§:*a.x?;-,2} e'i;:q'V:VJVEVVsi1:%=:;:": ereeeedmgei 'E°'%:uei frem'"i?.:_e \;e'a Ei'i§:§45VVV--»f§':.£._AEuigg '2€:2'G'?; ieterim orders were eeeratizzg an§\gE?s'5§'e'f;;.y4:;§?::'ﬂ,%.gef'_32§es'V__ne pregrese if'? ihe ieyeet efaei .~:§;v--.-_Ee peeeeesieﬁ with reference :0 ﬁe" Nc:s.24 was taken en 14%,:Q..1.99A?'~.e.he':*1:§_h.e }A/::.e'e.?s' fer %mp§ementEn§ the Seheme am the Writ Petitéen ﬁfeé tee \;e'e;t'v4éC5¥}Vv3" ené %;here is {ES é%le§e%i%;3! er §ef%::e%;i:%g" 5:; :?2e"*.§§ee[e§né%§ erée: Eée ﬁsrthe: eebmiie ihai; ec§::ere_:i7%:%§ 'é'Z«*'} --;i3;eé~Ef:§_e::e:' §'x:7e.1! he ﬁes get E/égb sfzere ﬁe "§i"i€ §5§"§§ €53,g;2.ee:%Ve:§V"_~ve{z:;i.:'"hie breiézer has eireedy taken :;e{*e§e::se:%es2 'V wéiih %'e§e%°e§2ee $3 ee 3,55??? eéﬁese am {See eeiiiienee Féiebé hee :'€':§I§§'i§9§f Eemieézes the eeieiie ef {tee eéhez' iegei §"%$§!"§ ef his . §"eee'eéeé meme? neg" meée teem es §&%'"§§€S '£3 zéxe '%§§?i%: ?e':é':t§ee. gf MNWWWWN ES

8. Laarmeé Qaungeé agsgearing fa? %"%.2S;§<}%"s{ieﬁ£ ;?'§§.r;VsI;-i'§, § and § Submits that there 23 as §iEega%%t\; GE" énfirgiﬁiiiy--«'EV:2--_..:§?&+:.V_'_'=_ impugned Q5685 He reiies upon two decﬁsiens AIR saw 661 {i<ai§ash ixmwavecu & arg, 'vs; S:;at"e_ 9'5':3.;::i*;8;Q:%%:f1, f an the gem: iha: having accegtzteﬁ €ém'§pensat§o--%:;.'A.'thé E:-arid V awners de :39: have Eocus siandi ':é's:e ei< ?eEea7gé_ GE iarzd and 5;} {2a@93c::; 302" {gs} .g<;;;::gIsj' {3a.;boabin'ai'i'} 22;. Haméé ?adve§<ar vs. State a? Mahara'S%:t:~.5»;" :*:hr_<;;{:g§f;V..§%$._ Secretary and am}; an the §@§;rwé:-igf»§rz@ri§°§§s:$i§§..::§eEé;¥.L"_:--r::_ §::ai':?«:§?ég remegeatatian for resi:0rati0§;"¥:;f'xa:ic;u§'f--_;=:<il ian_§:§ 'tic: o"r'ig'E r:aVi awners, SEE;=7§»:;yax2§:ta§_"§€:a:2 §<(}.§aVV%V'V§,. Learned Samar ifgunsei agpearingﬁ-.63? ?'€S§€3.f%?§'tE,Ff;'§"--§§§§;.i§; sazbméts that peiiiéaézer' N92:

has suggresééé 'SE23V::rf2a§.:::;*%é~i' fas:':s m: be éid me: désaéege the «.,:::§1£% §'£§;a§V §E%_§?'S aré§'«a%:hes" £e~e~;me.r's cf the $3516 Ea gzsestﬁaéz iaréé :%':$V'a§f%<d$2;i: amzéxeé ':9 {he 8§3§Eiéi:3§:§§§'1 ﬁéeé Liféﬁéf Gyéer 3% .§.?:;zV§§ 3; la§5j1;§-- §§C in {his writ asgeag £52 ggra 2%' pet%':§ar:e§* 'V fxésgl '%s3§"'.fa§§éE%g s:%3ime§ ihéi Eye is thg abssiagéze ozranrxer in igwfaﬁé i .§§§i.:.:i§ g3§§:sV%% am eajaymeni sf the §§§"':i§S msaguzérsg 2 acrgg 3% .' §;.{:éta'é in 33;: %'2§s,2£ sf Eagjepagia vE§iage, E§ﬁ§§§ﬁ§E; %-éis furiheé " "::~;ehm§%:§ Eééai §*e§;m*':é&n: %'%:0,§§; %::%:§ ;3::rs§'z&s§? 5% $33 Siieg __Ae*_.?a'§!e:aa*:g:

11

fram Eta awaeae %,e.§ reepaedeai N05. ? ie :a and he aurehased the site he bee raieed huge Eear: far _ eanstructien of apartment and aiready entered _E--rs1:e.-.a'g.ree.:ifnen:::_ with regard ta 20 apartments and petﬁionefAN.a'§'3,/a'ppe£'!ant.ejaaeT not made aw: am: prima facie caae_ as agaeineif respa%n:ie'h:' E\Je:},1': and there is aa merit 5:1 the writ a§§3ea»!§ 153, ieamed Héghv Seer: {Eex5e;n'§':2fe;%§"§'3.%bea:3er aaeeariag for respondent No.32 adepteéhe. a';*gAuVme}i't.sVafiiearned Ceunsei for other res;3e%j9§de{§ﬁ:aie'_V esqbfmieésA._i§i'at"--:§'1'e appeai may be dismissed.

1:; {:11 xsieéaf'-:3Ajf'%:eb4e'.eVTa':*gLémen:e addressed ay Learned Ceansei fazéihe V'gar:§:es; ":ehe arm; game the? arieee fer aaeeiajeaéaiéean %a: . V V ~,.e4_A;;i,f§"%f€?'f3.7.~e§' the imaagaea Graeg' eaéie fa? ear ' V iaaegfeiﬁesinee?

" +.__§2, "Say aaawer ia the aaaee paiaé: is as aeaaiéve far' aése 12 REASONS :3; At the very outset, it sheuie ?:hat "

eetitiener Ne.i;'eppeIiar:t eiaimed thav': hefis:'e5:§ﬁ§ee"'te"i;f§t5?j« shafe %n the ﬁend in qeestien arzﬁ there egeVefihett'fegev¥__?§eirs ef eis deceased meshes, but neither d§se_§esed theeemes tier" made them as party: Sn this s::§_ re.. aic¥_}'aei_ §e'a§_nevT€i'*¢SingIe sedge some have dismissed the writ pet:i_t_ien_es"_3§h:e vvsf '§?e:i_t.§~on was bad for eeewjeinder ef egeeesserig ﬁs__art§es=f But:;"§§eaV2_'{:}-e'd»S§eg§e judge has gone en meréis re' eonciusien that there is me me'r'E:"":':':A";:*>eiiii;,E'er§a to §"€S§Ci!"%<Zi€E"3'C $49.3- eeeé, was made an es.e?,19s?

§e:;z§':e><L:rem'z2'5'--:e§«E<_Cee§ 'f%.:2e'§._?ée:'é.f%cat%ee W33 made er: 3=5;e.%Sa19§6 §Aen.e:i-gare'+'8'L "'§?z:e. eeeeéséeien ef see me was met eeaiiengeea £%<:'ee.r_e§:"2§ Vie-.§4e'sVeeeéeet §'~Ee.§aE§A§, eessesséen ef the Eeeef ii": §e_e'si%:;en"aséfs';s.. er': 14¢1e.:es::=: we The %$f':E ef eeeieﬁeéee ef tee éeemee §e:msei See' V.:Ljeeti%%eeee %'%§e.E§ee§eE§er£t is ﬂeet tee gﬁii. has es: eeeee ' suésteeézieé eeeiemeeieiéee e? %:%':e scheme within § yeees %'re;s':*: iféée eeee ef ﬂea! eetiﬁeeiéee, ieereee Siege Eeege has 33 ebservee that there were writ eeiitiens cheﬁengirzg t'?%e_:"eeTse§,z ecqgéisétien 9% the lead and the interim eréers $52 ene_.:%_eée'*e§---the-V___ _ other came :3 an end on 1?.O?.2UG?. Thus «.qAot_ ' ' the right is implement the scheme w.i:§ﬁjri:eyear;s*w.'%'irj§:;>ﬁ1eA' i8,G?.2QQ?, but petitiener No.1 the«':r;:f§fV~§:3et§t§Q:*:--A. itifthze yieefe 289?; which is premature, eonteri£:§e'i»s:::g'»%:hat the. _se3:e1me7v;was mt émpiemeﬁtee within S yeaEe..V_from'V'fhe f%r:a'i f:o'fiV%fiCa':ien. 'ii is en aemittee feet that'iMh_e' §§re£§her__.ef'--§§e'§§:'§Vener No.1 has withdrawn ijﬁthg" Q%['£h'§3 --:e'em'ee'e§eV:.i_e_§{Aemeunt ewardeé insofar as Vegesfion. Learned Singie Euege has"tierzeéeefeeiifi-§a'i--§ é'i-:.eVV"cjre:§%§"e's'erged by eetétioeer Ne: and cameﬁe' wee ﬁe merit %r:: the writ eetitéee arse %e;§ee:ee'?§§f:eAseCe::._e; Were is we meet 2?; the greueee .._er§ee.«.5erze'~ we s:eeV_:fze geed geeeﬁe i:e inierfeee yeti? iiee éeeefegeeaﬁ e:r:£e;".A"~--.

" _ :V€§, ;§:i"§E:_e}%e3u%t, we eeee tee fe%§e'ez§ﬁg: 9 § § E R éepeeé ?e%%e em tee same ﬁe %":€%'E§'g rejectee, "§mw»mw«gwv~2t'IIﬂ"W f 2 E E4 G;'as":?;€»3d thneg weeks {me is fiie meme sf ag§3;%,§é.é*a"r%_C;'e:::i _ the Learned High éieuri: Ggvernmem: ?%eader_.§3r--. §f"e.S§'€i%':derstVL:"

Na;

1:: mew :3? disposai of thé aj5';:s$aL. I:L;é'>v,V §\£o75}?2O'1i._i"'§§§.:e;é: by the appefiant far iemgaﬁary §ﬁjUQ_§C§'Qf3"~_Q G€S f::%.:v_su_r?s*§v-E fer CGi"%S§§€?§t§§?F'§ and the same1>:--_%é:' a :'::;;,Qrr:;%g_é'r'2Vgi'g:=_V:2~'%s'§a:=.§ed eff' ' J '

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