Karnataka High Court
Government Of India Ministry Of ... vs Nandi Infrastructure Corridor ... on 15 June, 2011
Author: Manjula Chellur
Bench: Manjula Chellur
IN THE: HIGH COURT GE' KARNATAKA, BANGALORE';
D5¥FE1D THISTHE1 i§mDAY OFJU"I'~EEZI gm
PRESENT .
THE HONBLE MRS. JUSTICE
AND I " A " 'V
/;'I~f'L? HQNBLE MR. J'IJS."i'IC§H:"BEIII,A?}5}X_A
WRIT APPEAL Nos.2Q8:8:»2989 C)? 2089
WRIT APPEZAL ..NQSI.2982~-.2983 .09' 20I::9" '
WRIT APPEAL N0s.29f56-«29I37:"0IT.2III:.9 (L_A~KIADB}
IN W.A.Nos.2988--2989 2009*» « If ' " " "
BETWEEN
I. GOV'ERNMENT OF IDIDIA' ._
MIIII.sfpR7I<IQF"é;I:II_I3I3.II\II/3, '
RQAD 'FR:\fNISPC%R'1'AND_
Hrgmzwuws'; IsI_5;=._
SECTOR Io, D'II%ARK«Is;''- .. .4
NEW'£)E£,HI--VI'-1O"£)?'5,
REPRESENTED ._IaI&i..I"I'S-- "
;:sI:::RE'I'I=II*\*xf. '
" I~'IA:.I*I0N,z;III HIGFf\}VAY
' u , AU'IHORI°'EY OF INDIA,
I " 'R.EE'?REZSE1N'['E2D BY
PRO;?EC'i'L:i"REC'I'OR.
I "NA'I'IOI\IgL='HIGIIWAY
'~..AUfi"HC}R'I'I'¥' OF INDIA,
PR€}.}ECT IM?LEMENTATION IIMI:
» No.52, am CROSS, 33m MAIN,
" '=,_BTM~ II STAGE).
BANGIAIIIGRE 550858 AP?ELLAE\?'§'S}
I?»/§I'$. SHELPEI SHAEEI IxI:zv §~"'{}§?: I«I;s,sII\I<3I~II§I~IIIzx P§a_R'fNERS}
THESE "WRIT APPEALS ARE FILED U78 4
KARNA'I'AKA HIGH COURT ACT PRAYING TO SET ASIVDEC44
ORDER PASSED IN THE XPVRIT PETI'I'§ON N0.20889/i%.O'O?"--Cfvw
WRIT PE'I'E'1'ION NGS.92'F2/20095 990?/2009 §&N£}'j""882Q,/j'ii{i§)8~.
DA'E'E1D H/O6/2009. = I'
IN V€lAIN0$.2982~2983 2009 _ V
BETWEEN
I. THE UNION OF INDIA I
MINISTRY OF SHEPPINGI R(';)._A}3_
TRANSPORT AND HIGHWAYS'. "
<35 & 6, SECTOR~1_O, D\VAR.KA",".._
NEW DELHL1 I0 o:7'5;~~._ " '
REPRESENTEED BY ._ 3
PROJECT DIRECTOR.
2. NATIONAL II.-'QIIIVAY A:II'I'I¥I<j'I«2I*I*I5"' u
OF II\I:>I--:'~';»v RE§1?RESI3N'__I'E:¥) BY I
PROJECT _I3'IRE:<:*II'oI~'é» I _ '
NATIONAL"}'~Ii§H\kAY V "
AIITHQI.{I*:Y OF: INDIA
P7ROJE.CT'WIPI.EME:N'i'}Xfi"IQN UNIT
NO.52,6'i'HCF'fOSS';»V'V __ ' _
38'IH .B'IM H"
BANGALORE ':3_60o6'8~. I ._ APPELLANTS
(By I\gIR:~§,I..sIIII,m_ "ADV. FOR M/S. SINGHANIA &
.....
1, IINIIIATAN IvI§I<i'IIIIxIE TOOLS
g"""%%
V ' MANUI*'§3C'IURERS ORGANISATION,
3w90'I:I-I. gm FLOORI
MAI"-l?iPAE, CENTREI.
x T [email protected]'I'H BLOCK,
m_# 47, DICKENSON IICIADI
__.I3AI\I<:2AI,oRE~550 €342;
REJPRESEZNTED BY ITS
EJEPUTY I3II2I5:CIf<II2,,
2. NANDE INFRASTRUCTURE
CORRIDOR ENTERPRISE LTD
HAVENG ITS REGISTERED OFFECEZ
AT NO. I; MIDFORD HOUSE
MXDFQRD GARDENS
OFF M.G.ROAD.
BAN€}ALORE~5E3O GO}.
3. THE S'1'A'I'E OF KARNATAKA
DEPT. OF COMMERCE AME} _
INDUSTRIES, VIDHANA S(;U{13~HA.
BANGALORE 580 00:
REPRESENTED BY
PRINCIPAL SECRETIARY
4' SPECIAL LAND AcQU:s_rI*:-:;:2\3.::>::>F1::ERu
& COMPEZTENT AU1'H_QRm'v _ V' V .. ~
BANGALORE§¥N_ELAMANGALA R_GAD,- «V
{NH~4} '
FWD <:.Q.MPo3;3N--a _ _ ,
BAN:3;xLo;?q*: 550.00 -- ._ RESPONIDENTS
{By Sri. «T ax/mix/1'3? 'FoR"R»--
Sri NAYAK, AD'V§._--vFQR.MfS."{{_1_NG (:2-_ PARTRIDGE, ADVS. FOR R2,
Sri SANDEEP pA*r1'L;-»sp;=,GQ_j\?:' 'ADV. FOR R3 & 4)
THE';'s3E:"WRi':f APPE13}-LS ARE FILED U/S 4 OF THE)
KARNATA1<A"~HIGH_COUR'1*" ACT PRAYING TO SET ASIDE THE
ORDER PAss19:1:>._ IN THE: WRIT pE'1'm0N 6820/O8 DATED
1]i.;":()E;/ggggxt .....
"IN w'_A.Na;s,298.6-2987 2009
-..B:E;f1\}vE§:;sg_«% " W
:, ' GO§7ER§§§;'iEN'§" 0%' INDIA
%VfiNIS'i*RY QF SHIPPING, ROAD
'i'R2'\l':¥SPOR'I' AND H§GE{WAYS§
G45 & :3, SE3C'1'OR»1{L
" '-DWARKA5 NEW DELE~Hw11O $55,
..RE1PRESEE'\§'"E'ED BY :33 SE;CRE:'§'AR"f.
,~ an-
NAHONAL HIGHWAY
AU'£'HORI'I'Y 01? INDIA.
REPREZSEZNTEZD BY
PROJEC1' DIRECTOR
NATIONAL HIGHWAY'
AUTHOR1'£'Y or? INDIA.
PROJECT IMPLE3MEN"I'AT1ON UNIT
N052, em €2ROSS$ 38": MAIN,
BTM ' H STAGE), 1
BANGALORE: 560 068
APPELLAE'~E'§11 ES ALSO RER BY
PROJECT DIRECTOR, NHA:
SIN'ۤH}'zN_fA 3:;
{By MRS. SHELPA SHAH, ADV. FOR 'M/;~;, '~
PARTNERS) .
AND
E. NANDI INFRf\..S'I'RUC-TUREV . .
CORRIDOR ~E,NTER:?R1s1:V'V.m'DV.'*5 V :
HAVING firs E-.E(3;s*rE:RE,D OFE*ICfE
AT N091', M1D~m--RD ' ' »
MIDFC-RD«::c;ARD1:Ns;'-.ij- A
E:VANGAt,0REA5~';50 001.;
N
NANDI E1CONO'MI<3 CORRIDOR
"
HAVINQ RE1GISTP}f{ED OFFICE
AT NO. MIDFORI} HCEUSE,
V' . _;.M1BFoRD'@.ARDENs,
"OFF M.G.ROAU; ****
BANQALQREZWSBO 001.
I{ARNA'E'AKg%_~ INDUSTRIAL AREA
'DE'v'E_LOP:MEN'1' BOARD
NO,E4;13,' RASHTROTHANA
PARISHA'§' BUILDING
NR::1>ATHUNGA RQAD,
BANGALORE 560091
" RE:PREI:SEN'i'E3D BY ITS
..*EXECUTEVE MEMBER ANS
€313? E:XE?CU'i'£'&/'E (}FF§CE';R
;'V';ég>§§}3:1,I,g§N*i'3 _ " L.
6
4. THE STATE1 OF KARNATAHA
DEPT. OF COMMERCE AND INDEJSTRIES
VIDHANA SQUDHA,
BANGALORE: 560 001
REPRESENTED BY
PRINCIPAL SEC RE'FAR'I'
SPECIAL LAND AI:QDIsI'IIDN OFFICER
AND COMPETEZNT AL?THC}Ri'I"I' A
BANGALOREANEIIAMANGAIA R<;IAD.,__ j;
{NH»4) KR. CIRCLE "
FWD COMPOUND
BANGALORE: 560 om
Is. INDIAN MACHINETOOLS
MANUFACTURERS QRGANESAFEQN "'
S-906, 9TH FLOQR, "
MANIPAL CENTRE, "
SOUTH BLOCK, H " I
# 47, DICKE_E\3SON ROAD V. j
BANQALQRE~5é.004¢2. . '
REPREZS.ENTED BY-ITS _
DEPUTY D1RECT€.)R -- .
RESPONDEZNTS
{By MR..IvNA'I'AK'.j-ADVi;; FOR M./S. KING' R PATRIDGE FOR R1 8: 2
MR. BR. sRI:RNIe?As:I {3QVVDI5'.,, ADV. FOR R3,
MR.7.SAE\IDEEP'PATIL. sI:{I,';'D0VI.ADV. FOR R-4,
MR, 1: NARAY.AN'AjV$xVAMI*. ADV. FOR R6.
NOTICE 4_DISPEN_SED =TQ"_;R~5)
'THESE WRI*I* APHPEALS ARE FILED U/S 4 OF THE
K:X§{Ni5Y{?AIQ"..."H1GHV'CQURT ACT PRAYING TO SET ASIDE THE
* I
'DRDIER VRA_ss.I:D
'.?,{}689,f£Z€QG?,'~W;?..No.990OA99O?'/2009 AND W.P,NO, 6820/2008
~..DAi'_T-'ED 'I~;,505,{'2QII9.
IN VSLP, NO.9272/2009 CXW W.P. N0.
*I'IIv.I';S[E{, '§IIRI'I' APPEALS IIAVING RRRR HEARD AND
RRsI:RvDD'v" FOR JUDGMENT, COMING DN FOR
V._PRQN{>U1'§7:'IIEMEN'F OF J?UI3C:EI\/IENT THIS DAY. MANJULI'--'I
* QHE§,I,L?R J. DELIVERED THE FOI,LG'NING:
JUDGMENT
These writ appeals arise Gui of a c:Q'mV:n-rm, bide? V' dated 11.8.2009 passsd by thejiéafrzzxi"..sir;g;1§?:V:';§a:cigé WCP. NoS.20€369/2007 V N0a.9272/200% 9907/2ob9aVL:"'~aand A6820/_.'i3QG;8TfiieEi I:;y"' Nandi Infrastructure <:0rrid3--r :.E:f1f€:1A".pI'i.';5'é 'Lick. ii (NIGEL), Nandi Economic C0rfi(ia1'- {NEZCEIJ and Indian MachjgieV__ Organisation (IMTMO) Tfidia; Special Land Karnataka; National Highway A.t1fiiGFi_1iSk'.QIi'Ifi(i,i& .a1?;d others. _2. A11i;.sf:§'tifi'1(V>na<3rs approached the learned si:tig3i.efi;11dage s"ééis1iag'quashing of the notifications dated ' .1 1 1.200'? and 3.22009 issued by the €§0%:<érrin';--é:;1t:A'a:=VV0f India for acquisition of lands in £'v'Ia§i§av'a%a" VviHage9 Bangalore North Taiuk, fer {ha pugjpoaé. of widening the Nationai Highway N04 and ;§0'?;':I§;1A21"£iGf1 0ff:1"uCk. Eaggubajgx cw " 3 xvi?-'i:t._" - .
._ A%éa§;,e:s.
3. When the appeflant herein, Goxrer11n1eh_tf desired to Widen the four lane Highway ihiEf§O':S§X:§?3;1hif§ V' Highway on National Highway r,_'o.4'i:: ._o:*.de:r 'otzi the heavy traffic, it also wa:1t,e€i fQ_}f_'h'} a .t;.fu'e»k in about 4 acres 35 gunto,s*V.of lsrzdviishiehgvéuifivolvedtVV acquisition of several 'or<ie§rs of the learned single Judget' were issued, the Writ petitior1€:__rs of these properties hlethds were already under the provisions of -'Areas Development Act (hereinetyftertt 'the KIAD Act'), for the purfese of Bs;r1g*a1ote~T1\/Iysore Infrastructure Corridor '' V. ('BM:ICC}--."tI?rc)j.eet ahetpéezrt of the project has also come up hence the said lands cannot be s§c?eiiiired..' was eontested by the National Highway Authority and so aiso other interested respondents. 4, The petitioners A the pregeet ptopehentts hefore Eeaehed smgie Jttetgfe raised ohjeetions befere the Court that the acquisition by the State reached finality before the Apex Court vide jt;;'dgn§te:§£ _ dated 20:}: April. 2005, reported ::iJnA'V(2GQ6)._ 4. eegaajtn. the ease of STATE GP' INDIA MANUFACTURERS et§e;gN1:Ar1et§'<t; efrrteas.
5~ ACC'31"ding Tools Manufacturers V and other petitioners, Centre (BIEC) wait. maintained and is being was envisaged in the
Frarne:V"'.AW'ork (.F\/VA) dated 03.04.1997. Aeeordingted the pet,~1ftio.ners, 32 acres 14 guntas out of 38V_':aere_e. 1anVd«vwa.s handed over to EMTMC) by Nandi
---Cerrider Enterprises Ltd. (NIGEL) en the epeeifie dirjeetiene of the State Government between In pursuance thereef, the IEVITMA has ;:5uit~~..npVetat)e-of~the~art facility involving huge caste and the same has eerne front: the ecxffere ef the VV ""€;§ent.raE Gevernstnerzt, tnternattenal exhibtttene eirniiar 10 to the ones regularly held in Hanover and Germany are being conducted on a very grand scale attracting huge crowd of visitors both __Ei1diAai~:f'* ~ foreign, reeulting in t1*ar1Sactione_ar1(l bu'sirieSe{iriii'olviri-g it several huriclred crores of rupees} propelrtyl' :gVhi_{:h3 sought to be acquired for Nlatiorial " V in possession of the writ petitiouri'erS--».an€l it hadfheen put to use by not only the stated above but constructiorl of Bangalore Tumkur for the Vehicles "eori'etructed by the project proporienta. also is provided' it to the petitioners in order to Visitors with proper parking facility, the "'lariIe';1 prrefeeritlljjziiotified under the impugned notifications waé". earrrza;rliecl for construction of multi ievel car .'p.arl:ing"'facility because Without proper parking' facility, _l atcreéihibitiori centre like BIEC wit} be meaningless and V' "'p:;r§::oe.elees; The approach road leading to exthibitéorz 11 eenire is already fermed in the Lands sought to be aequired' Therefore, they strongly eppoeet'1_ 'ei:he aequieiiien ef land enly in reepeet ef 4 aeres;§'_:'3E'*«' . where :he truck 1ay~bay is proposed to " 'V National Highway Authority. i}}e'.'A;::'efi'£i:{;3::er:«; contend that there were "e§hef"v.p§ortiOf:ie measuring more thee} 5 etnag&s;¢:e of the Natienai Highway can come up and it would get be Government to secure of the read. The State the contention of the "'Iea.:me<:i single Judge by ' one S i:i;'3£1*astrue%:ure project cannot be by aetjt,ai:fi.r1g the Very same lands for another
--project. The learned singie Judge after eetjsiéefi:1v§j_\££:e eententiens ef ed} the partiee ultimateiy 'x__c1isp0e~e'§';.ef the mi: eeiiiiene with the fellowing erder:
"ij Aequisiiien neiifieaiiene under challenge in eheee Writ peiiiiens in Si') far as iiiey eeiete is aequisiiien ef the Eaeée fer the v.
12 purpose of setting up of truck Iay--b_a_§}&;."a;¥;g'\:.,, ;_. bad in the eye of law anti hence.
quaehed in respect, eftahose 1.21{£€:'e.; _. pp V
ii) However. the T aC54{I§is.i.'£IOr1 n notifications issued"T_fe:>_;' the h acquiring the lands fei*.._pWieier1ir1;;;_V:1\§ati<j:1a1 Highway No.4 sfahd VV By the impugned 0r€ie_r',' :far:°a_s,pt'h_e widening of National Highyfvagz Qhstruction. Only with rega1«*-6*» up if Qf truck laywbay the aCquiSi_'_Ei_Qf1'V"{1€5{i§i;Q23IiQf1S:VV'xXfeA::;<:_Hh.€:*1d as bad in law and aeeoxiiingly -- h V_ The app'eaA1e_»a:*e ffled by the appellants being by th'e"<;r1n:iers Of the Iearned single Judge and '.tC.V::th"f3 learned counsel for the appellants, the prepes§pd--V«"eif:::.iek 1ay~bay is adjacent to the Naiional Highway ami {his facility 313 being developed as a A \}v?ay*--eide read user facility as part of the project and aeeerding is them, the Eeamed Juége witaheui even e::{:a::eiée:*E11g? the faef 'fhezi in as wage" {he §E"E:<?}{ ';:»:§>*»3@;:z§r 13 Causes hindrance to the projects of the_4'_»p_ti¥kfate& respondents has erroneously allowed the__feé;=:t 'ptetiti0ns_ in part. setting aside the aeqt;iJisitt'o1;.v"of truck 1ay--bay. According to the'~a1'5peHants, extent sf 30 hectares of 1and.s:.Vik<as requ.i1'ed"'_:ar:f3tVsex also V' acquired for the pu1fp0se..t"'t;f.nfixrideningh existing carriagewvay, eonsttrnettpxztt' iaeeeleratien and de~aeee1eratier3.::'lanes!" truck 1ay~bay.
According. part acres of Eand is transferF€§i""tnf"it§}E apppeflants are providing free parking by forming truck 1ay~bay in the proposed proposed truck 1ay~bay is shifted to aV1'aer;'C>ff ptiaee, the very purpose of the truck " he defeated as the drivers of the vehicles will to park their trucks from the hub of tra.nspe;'t;t':'..--Ptee0rding to the appellants, the land does not e"\r.e_r»1ap the land assigned for IMTMA. The truck V.'-V'_"te_rrnina§ prsposed by the Nandi Infrastructure hfesponeient) is to he rtenstrneted in Thirurnaiapura 14 viflage 0:: tbs periphérai ring read, which is far away frcsnz NR4. Therefere, the truckers have {Q traV§i ._f§X§ra distance by paying additianal sum fer par_I.«:i§h'g"«» ' _ the truck terminal. Hence, the ifgzck 1a}"4b*e;:gz~'.. "
by the appellant is entireiy proposed by Nandi Infrasirzictsgre. "'i'v.hVé'yi L' that the truck '§L€I:fI}'}if1Ei1AV___'_':§Vfif'v:__ " «£.flfra5§5tructure (responéent herein); a. with go-
downs of loading and unloading§.fa;:i1§1i;i;=s._V parking for idle truc}<SVVA.aI74€.I':.V. obvious that it is a comxfiéfcial the appellants' project is 21 faci1ifii:y..'%}:>ro{?is:iéd_v'tofihe public, free of cost without any §37i1:d_en;'to the public at large. Even BIEC k*:..:é{1*:--V.jAa;l.>V$ :>~ the truck lajwbay proposed by the 'j_ parking facfiity. They cantsnd, the ,_iearnt:dv? ;«aifi3g}e Judge was no: justified in putting an A an the proposed imsk iay-«bay» of ihe K ajgpeiiamis. Q3133?' E6 1ar::t:€s::f: the finaneial intersai 3f 15 Nandi Irifra_stru<:ture, the petitioners he the Court is the eonteritiori.
8. As against this respoAr'identsjeeeriteiid'-.tf1vat'--.. the Central Governmemi C€t11..__tffh_Q0SéV.a.,i}y' .otifie'it._ieti'id: arid" V it would not be difiieuit 'é1}{,v€TH..e'£t€ land. According to them, ttietiahrtiaeirivroad leading to exhibition eeIit:r'eV__ is it the land in question entry and exit Even of land will be of no use up the proposed truck 1ay»bay§' " _
9.__?'QI_1 pert1e~al__.of the records and the submissions ' ~the___eounse1 for both sides, it is evident that project, it has got the approval of the Apex <::¢1;ii+*t7"" in the ease of STATE; OF' KARNATAKA AND % AESER. " V3, ALL iNDIA MANUFACTURERS ION AND ORS referred to supra. For the i§f}pi€fH€E}f,€1i"i€}E2 of the said projetitt eerteeiiri iaifitie in the 18 village of Maciavara in Bangaiore North be acquired in the year 2003 itself but of .. impugned notifications in the [writ_peti"t_iofis,--._ the iéeijy' same lands are sought to,?:>_e aeqiiireci forv-fititieriifjig"'of'*~i» the road and truck the material that an e:>;:teht.__of }.g1f1'(iv1v'"C£V:"tVi11€ to be transferred by Nahdi £i\/ITMA for the purpose of sett.ir1g_up::' Centre and the eXhibi:ioi1__ a~i'refa<iy ieommerieed. Both natioha}__Vvafi-:if"' .:::pVar;'tieipants and Visitors attenct "Ehie__ iriizolves various trade and industrial_ 'ei_1titiee.~j.'A'--'1flhe_:':L1'eétrned Judge was justified in saying that 'V the pfoje-et 'envisages not only construction V'eXi{:)f'ees{x:ay betaieen Bangalore and Mysore but also ...eeyerai:'<:1_eV'eio;§inenta1 activities, utilities, facilities and toK&jnehip$i"-boosting the economic activities and aiso develeptiient of tourism which wouici augment the x'1"::':a79'.3"}.:A_',{l€13 of the State. So far as the BMIC project' it is an iiiitegrateé iiifraetrtieture deveiepmerit progeet. This 1?
integrated project involves numerous development iiifrastruettire activities. It is a matter of reeor(i~-at the instance of the State Government, 38 ~ was used for setting up the it1teiiriati'onaIexhibitiotfg it centre. It is obvious from the niateiial'ipiaeedon rve'e«oii<:1:. that the land sought to be ifi;r__th.e 'tag/ibay " V was already acquired '('.}ovetrirnen.tvv'and this 4 acres and odd is exhibition centre. Theeoirivtentgiohgi is that the truck to put up can also aecom:mo'dateT thfi Visitorg to the exhibitioii' even if the truck Iaywbay Comes upiri the-._propo.sed area, the exhibition centre ..V_xn'o3:_4i:i :1_ot.,be ailfeet-eel' in any manner. The very ease of * --- National Highway is that several ti*:ii.e3{ers« the irehieies along the roadside, which is V._OY1€ efthe reasons for eoiiigestion on the main roads.
":i:V"_1'h:eufeforei this true}: lay-bay is a most. 18
10. it is not in dispute that at a distla11ee":oi'-;5§'.--E kins. one of the truck terminals is propose'?i."u.ndee1; .£"
BMIC project. Definitely, this:~'teri-ninal oi; large truck area than what is 'ltollbe.
the National Highway Authoifiety. Hax§ing"to' the"
fact that the exhibition "-alreatiy'v--eoihe up; it should be allowed public and the purpose for which has to be really achieved. it Stlateuéloxrernment also to see that"Val}..V.o:th'Veif iacilities are provided for -the €Xhibil;l{)1"1 Centre. Car parkingA'Ai.sp'al.so As this is adjacent to the Nationals-iflighwsy, unless there is a proper ear «""pafking"eeiitre for the visitors of the exhibition centre, the visitors parking their ears on either sideof :National Highway Cannot be ruled out. if at an the National Highway Authority opines that the truck l'_At~eiffninus proposed by the respondent is inconvenient in any way te the truckers; it ear; always acquire some }'»;f 5??
« x M?
19 ether land on the opposite side of the It was brought to the netiee of the V' Gevernmeni land 13 availalifie e11_;efi:.her ::e§ideV"C>f]ihe f_oad, V When the centre weleernes foreign xr~ie<§i?to'1:<'s' axid national trade and i:r1dust:r.f.ee..__t0 p'é1r_ti'c:iepaie";:;1d_Ha1s;o visit the Centre, it should parking faeflity. Even if we truck 1ay--bay can be used for CaIT¢}L'fa1'k1jH§*T21:$ ehe number of trucks it may not leave any space exhibition centre to park create congestion in such "truekexe and the visitors to the Avexhibiiiozfi eentfe: Vhieould be forced to park their a1£_a10hAgV"'"the National Highway. The BMIC e.__p":'_ejeet:Iiheiijdeg not one but two truck terminals which are zéit 3 _disi;;hee of 4 »~ 5 kmsg " 11}. As already stated above? the respendents ciid fer the aeqeuisitier: ef Eanci fer widening 05 the read V' '"h3;a!::1g appreeéateé the eengeeticén er: ihe preeeei £0113» 20 iane at N.H.<ii. The rnuiti area parking is pr0pes--ed' set up as the present area meant for ear pairkiiigiisd sufficierit for the exhibition C61')-'¢I'€."-.T he C:.<:si;1rt ::am.:5:, ignere the fact ef huge number of veijhi-:%'§esi"::o"tnii1§ Centre, specially on the d:iys»~._ef €}'.{L1'}.}l)if/i.Q:I;§.V. -'a1so=.i' pertinent to mention that to the exhibition Centre ford huge machines and they cannot be... on the roadside it--hes to be inside or within the Centre area. if a to park his ear far away fte:n"the' be impossible for him to wail: -down"4t13.e Na;'ti0i'iai'"i{ighway to reach the centre. If '3"it._(:iaf':.....A:pé£.I'kif1g beedtfies a regular preblem, the very setting" up exhibition centre will lose its '£Tihe BMIC has agreed to set up this Car "i..,parkir';g__Ai1-and they have epeniy declared during the "_<;.t4i>:n":%*:§te of arguments that the BMIC is net c:eHeet,ing the eéir parking fee. When enee the BR/EEC pre_;?e:::t has get 21 the assent of the highest Court of the land? it is of the respondent-aL:thorities and Others t.0__s?ee ~ prejeet is implemented in its trtte spir:.t;"""Thf?t'E'earner;:':
Singie Judge was justified in sayrtngftrizat 'wh'en' c>'r::5'e.'t1i'.je' land in question was aéfitzired for the' 1jsnrpQs.e of,"
infrastructure project -nndtehr «.:progress, the Government of sought for acquisition of the verysssarrge also pertinent to mention is on the National _:a'utv'I:f;:()Vrity Cannot put up in the be put up in a nearby area b_§r'a_e'(;t1irir1.g; The Union of India having e0nt;1"'ibnteCt -huge tvarnount tn meet the cost of .at"estanlishing.tnternatienal Exhibition Centre, must allow without any hindrance, much less pa:1nng..tt£r:dranee. As a matter 01' fact, under the "'..,Ine1us"trta1 Infrastructure Upgradatton Scherne ef 2903, Beard ef Directors an Exeentive Boay of the Sgaeeiai Pnrpese Vehicle is fcarrneaa This eeuiei mean, 22 Governnient of lndia has granted. the approval for Up Gradatien of Infrastructure Facilities of l\/laehi_t?s.el_t»-'lf€3.f3le Clueterl Bangalere. Under the above said . tentative east of more than Rs.l_35.5Q e.r"0fe*a;_'v ll"
erores Qf Union of India is alse ir_.i€:luVde::i_ 'in"thel"~:sai:'l:
project. The Exhibition Cerit_re._is anenteornve 'said = L' scheme. When we are .living:f_in:'an'age 'efgeellence, the Exhibition Centre of must excel in eV€I"Y rflSF'f5'CfiT lof the State Government', handed over to IMT 14-...aeres, a multilevel ear of the Visitors to the ExhibitionCentre;iatirniaosed. T he area in question is tlS_tEf?;_l and 'ie....a«'rnust for multilevel car parking to the truck lay-bay can be put up at any etheit plaeeilifitlher than the proposed area, As a matter 'reef fae~t3ll":the Government of Karnatalia supports the of Exhibition Centre fer aetting' up rntzltilevel ear 2; pétrking which :3 part of the integrated lnfi'aetru:::tn_re 5% 23 Project 0f BMIC. Once the Exhibition Centre. has Commenced. its importance or usage cannot be Therefore, the learned Single Judge saying this proposed area as tru_(t1<:. 1_e;y~h3.§"he§_T3. uh' use for the Exhibition Centfe Highway. It is neither the the Lj11iQhV_o15._;Ir1die{: nor " L' the National Highway. not be able to get other u of the same measurementv {giexved from any angle we eipheals deserve ta be dismiseec}. 3 V ' H W8458/O9 seeking stay, v d0e'e'7:1Q1::s:;rvive"fo:-consideration. $51; $, EQEQE geie 393