Karnataka High Court
Smt Jethrutha vs The State Of Karnataka on 24 October, 2011
Bench: Manjula Chellur, S.N.Satyanarayana
that the acquisition vi.i'.iat'.ed by fraud therefore
acquisition was; held nuii and Veid. This f}'.ndingfe'afi3e""tQ
be eenfirmed by the Herfble Supreme Cexzrtgef H
2. In cm Appeal Nc§;A2O8§i{E§'?';f»(j?§'
Vyalikawzxl House Bui1ding.Ce;0p.
Ceuri of India by an order eeni'irmed
that the acquisition i::.='evee»"*x»itiated by fraud
and void ab i11itif)f It vfi.}éet".irres3pee'é.i\-re of
the land proceedings
or not, to the land owners by
the »>ee.Aei'pe11ee1tio11 has to be paid back
by the 1ar"1.ri_ om:-*1iVezfeV'f.()"i;:fie4GoVernme11{. Thereafter, the
1531- réifiiefiendetaf "e.:r:v§§._A2?:..2(}O9 W"i"O§€: to the 23'"? respeneient
»i<§'*;eVst.er'ee fifiiev jarxds to {he izmd ewriers imeiuding the
Ea-.r:€§--.*1?n 52/ 3 Q1' Naggewargz 31: A:meXz2§"e A. Fer
Q I"}'?£{3=I'€ fizeelrz {me year" :20i:hin§g happened and {he 2"'?
jfefgégjégxzzaiem fsziiegi §{} §E?;§§f: $0 :?m§}§e§:§:e:'H. 'é:E:s.e {§f"{§£i??'
efgihe Apex Ceu;:*?;..
.64'-'?'?
3. On acce:}ur1t. of ia1z1c:E,i011 Of thsz 131- respoiiiient
the appellant: prefierreci WE' 34£292,f1O
learned single Judge seeking writ of I}'lE1,3.'1(i';~'.'1'E"1?.I4S"«.1?:§';" ~
2-"? resporident to implemerii t1f_1e...§iireC_£i6iis= _§;{ i~S_1- 'V
respondent as per the letter datzed :S.T2'fi2OO9';
the same came {.0 be d'i55ri":.i_ s§:3.g9d by Ehe 1e.ar11€'d .usijz1gl€"
Judge. 'I'h<--:ref0re. ihaf, prese:n--£r. §§p--pé21l
4. Ac<:.ording tcf _fIT{fi;1,i{"3;:£I"1'1€f€f";CGL1I1S€1 for the appellami, in V" Céafed 5.2.2009 E1 re:f<--:re}iV1_ce_'is*1:"::o 'Tt,1'i_é~;§psdg§ment of the Apex Court in 1210«4~ 1_Q?'f 91 to cases of HMT Houssfi BuiIding__§ C<:»~o'p, vS0é~:7 £:§fy"»Lé1:1_é Vyalikaval H{)LES€'i Buiiding Q_ cefdp. _S'0cxiet:,.} ';21--:mi____<:t.£"1<-:1" societies. Tbs},-r 3350 referred ta) iir'::€ __<::f the Apfix Couri in zsisw sf quashinfg GE pii'€3{',§3?€;'.{§i?:"1§.§;'5._ 'gm: {E16 i_e:e1:m€cE séézagks Jzzéziéffe _?§'.e2'§k:<:é3; iii} iiezki-': §":0:"e (3? i:h£;'> {i<}§::r§;z::z3é€a%,31<3:': in Eiiéza ~ §e%;{€r":;ié¥.~teé 5,2.2l€}Q9 w'§':<3:*$§:: :"€f3er€:n{é.€ is made H} 5332 . . z 1:5,. .
.V'/ N0.52/ 1 of Nagawara village belonging to Ch.im1aswamy Reddy the husband of the petifioluer and fail in errsfgr by hoiding that er1quiry has {.0 be COI1d1}.€ii€d ownership of the land. A_ceerdmg' to the H the respondent authority failed' "tax directions ef the Apex Comft, approach the High Court "fozf for V' implememation. T}1e:'ef0re.'»A Hzis seught for setting aside the order'{)f.'£hev=1eeirer1ed Judge dated
2.1.1.2010 directing the respondee-n.t.eA.'"auf'_§i§Q2:.ity<_ 't-,0 imp}-e'ine11f; the letter dated 5.2.K2() O 9' 13*" respondent to the 2H"
respondent * Q11. pei9u:a--2~:}"0f the eentems of the w1"3Z1':. pei:it:i.en§ _ ';>ve_ '11§>i4'e,_'fE::i:e_Vexffen the pI"E3i§-'€"'iY is fer' 3., cii:"e:eti<>n :10 {he 2""
::fs:;<3;;§or1g_¥e:1':§:_. 36;' §mpiemer1{,a"£:i0:"; ef the c£ire<:'£:iezzss of the :"eé:;.g3_<%:1<§e:1€: ass; §11€Zf3'ii{3*§"i€€§ 33'"; ihe E.e:€%;.er dgzéed 592.239, /2, 6
6. in the above writ pemien, 21 status report came :0 be filed by the State (333 11.3201 1., He is t:he___Sp1. Land Aequisfuion Officer. As per this Statxis pe-E30115 by name Chandrappa and V' approached the High Court. ch2;1iehging' V notifications in WP. 30622/98 and 28/ 5 of Nagawara vi11ag;§e.., "nIfhe w1'ii Vpet_ii'.ie1--1 eéime to V be dismissed. Agg1*iev'egi byeeeiffiee apifieaie ezifne to be filed in W.A.2294;/99 to be allowed on 717. 1.2000 u<V3 rc'ije1 ~s of the learned. si.[1g1e.dtzdge'.j; Ti*::ev'--he--2,;se btii'}e'.--i'1'ig <::e~«op. seciety filed a rexriexxf'pet;it.io{1 and the same came to be dismisseei Challenging orders in the writ a;:z§ie:e1E»_...V:21z:_d petitieil the eeeiet}: flied. Sp}. _ §;e;:*i;'r:é "'Pet.if,'ie{:1"-- 3:16: the same ETEEEIEEE {G be dismiesed an '£.§;.»:':Vfi:'r:1i.§1g§ {he oyders of {he Du-*£$ie*;1 Eiezieh.
" 1?} 3E%.<:a?<7s§.'£%i:":g.g; ée hire. éhe éjmier $e:::'em.rj§;; E3!;e:'e:1"::e*:
§'.7%£f§ef§ixE::°?,:r1eI:E; vieie {§e'2:ernme;':i. Cede: {§e&;:z':a:§ E€~}.ri§.2QE€% nl i11f0:"me.e:"1 the Sp}. I)<:*pu't.j.2 Cc>m_mi.5sio:':er and the Spl. Land Acquisition Officer' {.0 withhold pOSSi3SSi()f} of the rcspectm--*6 lands in respectt of several c}wne1'$ as c';%:f'iain 1itigati011 was pending bf3f{)I'€ different' foruIn;:';"'a:3'd._ 'a§.:3C>~~. in vitéw of the directiorzs in W.P.423/20 not 21 party either before the 1-Ijgh:..CA§iuui=t Court.
8. The learned co11n'S"el: f<>r the ap;§e1l.éL;1tHVre1ies upon the fbllowixtg dse:<i}i':;.i¢'or1s_s'A:V :4 .
'Sc-2244 ¢=1§_1&§a_.'r. HOUSE BUILDING V' % ---S'O'CEE'f}T'Y v. SYED KHADER " AND OTH'§:}2.S "
2j'.ikERV I§88______'S>C 344 % UMGN 0? :NmA AND . ;i§.'§iQTE1ER v, SR1 Bz?aBU RAM LALLA ;
' 3df";i%:1§{>iM995 SC 2252 -- ENBEAN CQUNCEL ma E§fm2.0 W LEGAL, ACTEGN an UNEQON SF ENEELE;
AWE.) GT'HEE%S : 21§':{%
4. AiR 2007 SC 115}-
BUILDING CO~OP.
CHANDRAPPA 8; ORS;
VYAL1 KAVAL HOUSE SOCEFZTY V.
9. We have gone through the 3,_i:><:';{-::'.. }udgme11ts. So far as 2 cases in"A»IR'199¢5 Am 1995 SC 2252 their Lords}iif;;>5§".»;:;f théxggpegz have held that whenever 1'EO'1;{'S§§"'IE){1i.IC11'.fif;.{ €:e.%'opfl.' soc:ieties seek 3.<::quisitior1 VV'"2q5Vpr0priate Government treating t4h€V_55%.iTV1£E .'eiC;'q;j'--;sit:i011 for the public pu1"po*sé3;gj}1er€:._ '§)ri.<11§«approva1 of such scheme thL€vVa.pVpr(>'p,1'iate G': ver'nm_ent. If notifications are issued a'r._"tAh*e_ §~1'1' S'f??:}i1Ci€ of age11ts, COI1iiI'8.CT.OI'S app0iz1i€dL'hy "£:h€'.s0k:iei.~ié%s £10 Whom huge EIEROLIFIES "wera pavidi. ts" i.:1flue'f:C€:_'___i:h€3 GOw:r':1me:1f. and without prior »2;'pp;:"G233;E.A '0.f?.h€ Siéheme anii if such a<cquisii:.i{>fi .13 "aa7;ii';§1c;>*§1{'u_:>2f%{;:' a1§pr@;a1_ <95' {he }[email protected]§r:g; S{fhfE*EI1€S sf :%;=:3é3i-:3':.:'£;=.'§ 22;.:~?'{ requiré-iii Eéfidfii" E-3é?{',§.i€}ET£. 3 {f} {iii}; §'}.{}§iif§€3E£'E.i{}§3 d<:s§€:"x--$3.55' '£10 'G6: €§.Zfi»E1S§'};fi&.., 9
10. So far as the e:ir;>ci:~;i{)I1 in AIR 1988 it pert:a.ins tic} Ar*:;ic1:3 311 w.herei:r: order of *[4€;':;'€f}"xi-I."i_"c"i.t,__ii'_£;'»f3;K)? S€:1'V'i(:z';3 is found to be null atnd voici and g:ase'9._ zzmployeae would be entitled for the $31333:an:.11e..a:;g:;mg that he had always (',0ni',iij.u,,'<j3d iri".$€:'vic:e1»21:';d:the";vQid * om-tér was ms-zver in €3xis€.e3'1Ce f{i2.._{:'§:e eye 'r:-A€"'_i21'£>i2*.
11. Learned filed adciitiozml app.Ii{:at'.i0n for 21Iner1dme1€'11:. All these dO(,'.U.If11€F1tS are feature of the relief smlght by the ap.pé1].21r1t*- 1:3: i}1:r:{é;'*c3.L.;jf0:::€edir1gs.
12. NE)'-..r3r1e Cem have Sf:';£fiC)I}d {}pi.'{1iOI'} S0 far as thfi "2a§2s:..fi21i?:EA%f%_{s7a:§:é;§n {E16 above d€<:§s;%.<}:::~s, '%3%f.h€:": We éaok at 'i;%§_é *fe1<:'::§3 é:a!{%.7%1€ §}I'€S€K"§'El CZ§;S€Z KEFQ §1:;E:€ ihzxéi, éihe zzppaéiiezili:
,}19L'":1"'€f.§£'E 2>a2':«3.sss 318:: :1 pa:'i:'.jgz Eli} §:E':<-?.- §}'F{}{:'€f?€{§'§§T1§§f§ b€§{}r:::3 i;§'::<:=: f;{§:1;3r23n2€ {3c'su:*'£.m §"'§(}'1-R:'€'£/QT, éhzz §LZ§.)}"'€i§"EE{'? Czatsré. in AIR