Sri. H S Venkatakrishnappa vs The State Of Karnataka on 17 August, 2011

[Cites 4, Cited by 0]

Karnataka High Court

Sri. H S Venkatakrishnappa vs The State Of Karnataka on 17 August, 2011

Bench: B.V.Nagarathna

-3"

IN THE HIGH COURT OE' KARNA'I'AKA AT EBANGALORE

DATED 'i7E--I.IS THE 17?" DAY OI' AUGUST', 20} 1

: B ESP-'O RE :

'1'm«: E-IONBLE MRS. JUS"I'iC£:Z B.xi.;x:AGAr2A<:ifti-i'3s:2\4.'V:-J:  2- 

W.P.NOS.8042~5O /2011 [LA--Kl.AE_';iE}}-- I V 

&W.P.NOs.29504~29514/201'};fLA«K1ADI3j~ _  

BETWEEN:

3. .

W

SR}. 1»: S VENKATAK§{ISE1'I-«£APi?A
Age:8O  "
S/O LATE SR£KA1\§'IfAlAH  '
R/A'rG1R:m---1AMA._'_   _  ..
NOJO99/1, K R Pumgvz,  if ;
HASSAN'1'OWN HASSAN.  '

SR1" PUTTfaSK§Zf§MY:§303h5?j2X"«.  ., . «V

S/1'0 'D1£;'e%'I,3'% oviajfiszx  _
R,/AT sAM,E' "KILL-AG E5
1~£ASSA.N '1ALUK '  '   
HASSAN+DIS"E'I{1'CT, V  

5R: 2% V E22mq:ANN;£ 3/0 H. V \:"ENKA'fA KR:s}»1':\m;x%{

_ "   . .. . . . . . ..

P/AT N'%3,._292. L.I.G. HOUSE

 " 'V:229::j%<:z2;>:s.s ROAD.
. '«.T'1'E§t.3x;1§§::?y: ?z.:§;»':;NAGAR, :~-1353;»:
K 323 2m;__ 

'Sm' :31 if }iE{§Si~iE\§z'~'a3\:EEEEZTE-{Y Sm 3; V VEN E{A'£';--§

§~£EE§zSE"§'NAEA}-£.

x I  ' ;:'?*».g-gift 231?;

V'  }7<j'{3 E\${1'z2€}25, Lizﬁ §""E{§?Q8f:'?Z

223.1%} CRQSS R0339),
KU VE3M'UPU'1'€AGA§{, H,i~%SSz'§N
573 20'}

SR1 H 'J SRII\Ef\£iASA E\i§URTHY S/C) H 'J '\f'EE'~€KAT;~'a
§<ZRISH NAIA

Age???

R/C? NO292, I.;.1',G E--EQUSE

§§;ay



22ND CROSS ROAD,
KUV'EIMUPUNAGAR,HASSAEFI
5'?3 20}

6. SR} H SUREISH S/O HANUEViEGOWI)A

Age:42
R/AT SAMUDRAVALLI VIL14-AG E

M H KOPPALU POST
SEMNTEVEIGRAMA HOBL1

HASSAN TALUK.   -

"2. SR1 VEZNKATA JOG1 S/O \«'E3NK§z\.'E'AT._AH
Ag€:?'0  .  
R/AT KOUSE--IIKA BAf{P;EV1ALi3.,

KOUSHEKA HPOSKI' " _
Hc1KKABAsAvAN.;mALL1y:LL.AG..£«:,
HASSAN TALUK ANI;)_I)IS'I'RICT{'. V 

8. SR1 B PRAKASH 8/0 H R BHA;:)R_1 ::.r:j;<£,'1*%_;
Age:48   '- _  'V "
R/A1'GAN;€:¢\RA £1-3:331-I1,    :
OPP. DI4S'IfRII3"1'__.R}i3C}ISi]"RAR,  ' 

0 :'«*:%-'id #50  »:§0AD'.. "r-i2i;s SAN.
I-1;é_kSSANV "I"§\,.E;I}a§§~ _aN.p'a1STR1CT.

9. SR1 LAX:%./[I%;G10w'{>;x,53,60 KULLEGOWDA
A_ge:8?'"~ V' .   
_{E{fz'»'{F CHI'i%~';}§ABASAVANA}{AI,LE VILEAG E;
V-_ ' ':S?§£,:§X.13fTE'}ilGRA**-- HOBLI
}{c>rJ'3E»i:.13§;x PGST

'   ' = V HA,$;*3A;:-xiT*mL:;K A1\E'}i) DES'§.'REC'I.'.

 PET§'§"EONEZ-RS

 {By sl;=;1:4,§a.«:;<::.' srz::E:D§--zjxamxs, 8E?;.C{}U3§iSE3§,- E?'C)R
" .A  §rs.:';V---A C E3£1E,EaE2:*a&, A§}'%»*'Z §

' =A.%:~1»E>:.='

é   4E THE STATE OF KAR\EATAKA

REF'. BY FPS SECRETARY TO GOVENRMIENT
DEPART?v1EN"§ OF COMMERCE

AND ENDUSTRIES

M S BUEDLENG,

$2»



BAN GALORE I

sv

'mI«: MANAGING DiR.EiCTOR

Eiz-"xR§\T:'\'£'AKA INI)US'I'RZAL AREA

DE3VE£I,O}'EV1§€NT $305121). 2 % ~_ _ _ = 
N014/3, 21%}; £='E.OOR :\zz2:j:i>A'n--aUNG_A_ RA<>.::::~«.--.j  T' '
BANGALORE I  

3. SPECIAL LAND Acgmsmom_Q::I?:C£5:R'"""7" V
KIAIJEB RANGE OFFICE  *   -I'
MYSORE 570 036   A '

4. "rm: D£:',PU'I'Y commissiamgrz
HASSAN :3:sm1c'r  *
I--iASSAN.

 ;.  I42E*-3SPON£)E1N"!'S

{By Sri. H.\-'EJiN'KA'--£'ESI--I:I3(J13?)F§I{}'.,'AG,§{.  R11. & R4
SR1. v,Y.:§U'*.M5":2, Amzf. E<'=ORR2--.&w.R3}

'1iH1=:_s--:4; ,&xk";;>:»_,*:"t,§:;1j:tz.N'D-iarz ARTICLES 225 & 227 OF
THE: CONSTi'l'U'.{'IO.N--  'fwnsa I4'RAY1NG TO QUASE--{
ANNa_x..A 'I5'Mf'L=::>V',29;~Q3'.~:3011 ESSUED BY THE SECOND

 ra1as§3QN'1i)E;N'i'.' " AN ORDERJDIREC'i'ION,fWRIT :53
V  ':rm§: E'§§;'~${"?"L}'I{ff_$ OF' WRIT OF MAN{}sX1VﬁjS TO Wis:
 ,.Eé:e;_s:>€3,:%4;m;:q":*.$f_1.~1 AND 2 "$0 CORREj~3C';"I' wig M1S'EZ-»KKE§

E-'>5; -"*:*A§*€;N':;_' 5:0 'FE-:'i'.E€ ?~EAM'E'; 0? mg: I#'A'F§€EE'€ 0.22' Tfﬁi
PE*;'1'};"}?§{3T§§£§§%€f_ 1.5: m E ;a1>i?ga£z:;> :':>;-*m«:;:> 25.a::2K2<><";2, Af\E?\§§<iX.€Z

 '   ';»-:2.:x;§> 3;-'--icéxw E'? 52$ ":%»¢:§;:\.2:'~;;:,:3;'>;>§:* W §~2:5:v:<m:\§<3 'E_'§-EEZ ':\m,/£23
7 *"E»?§§'§*i§'3'?a§i3E5i%" ﬁgﬁ :§1§'2;:§{:'§'§e::i; 33%' 'i'§--EES §-->'§z.S'é"- §%§:$§}{>?~€:T';§:sx?§' 
" 31:5 ::',*:"'§"*:':4:§1z Dé\'§"E%:§_} 28.02.20} E, A:\:N'&:X.:'4i.

Tliese petitions CGmir1g on for P:'eEi2'nina.:"y H.e:21'1"ing i.hE.s

day", the c<>u;"'r. made ihe f<}§§{>wing: 
fa



",5;

ORDER

'F1r":oL.:gh wrii _;3eiitie1:s are p{>ss31.ed for p1'€Ii:1i'i--r121ry heari1'1g, with tlqe czmsem c.)fcoL1.z1sei on both giéiejgf '%§..1:iV.e;k*:,.":a.1*e. heard firueilly.

I ,2. 1:': the-s<;*. writ, pc:i,it.i01i:s, me pe'} 1.it.i(Ji'ie:fS"have .$§c';1_;g}if"1,h§;%7 §o11.c}w'i.r1g "relish:

1) L161" 2} wrii. i.t1"'--a1;].*ie. ;":'a'£.{2:--Ije '=0 1'é}1;112E1zu1: us di3*ec'£.iHg £11. gr 1't:;s'j5o';'1§i'€i"£'{:a: to (i0z2Sider the 1°ep1'eser.1i.a1.i0;2 'd£i-i--.r:{i 1__E>";6f;2G08 mar1«;ec§. as A::1fatéX.as..re~Ef and "is 1.331353 -- Q1'd€3i.2i3 i.i"1@1'e0n, "$_v'i*i1. in r1a't'.u1'(: of ma;1C'zan1L1s * 'di}"C"_;.*C\.'.'L..'1V:ii{,", i1".s.é'=.'T.TA__1V.5*'A' 3't€:~3p01:<1e1'11./State: Gc>ve1"nm€::1i 1:6 imp}é;ﬁﬁ<::--ni";i{s de<:isi.01.1 dated 2'1.9'2008 {or 13<;:.deiivéry Sf lzmcls as the purp<}s:«3. far which ihe ;1g;{;*i{%uE':'.'x1':'2ii1 Izamds of the ;}€*i.ii,i<}:?:e:"s h2."i""v'{i hem} "'i:',i.ﬁ'..'C'§'L%:2}§.I"€':€Zi in ihe. ya-321:1 E.99i~£~};Z E'12>a<./at Imi. E39911 V " « . __iz1i;p§€::1e;2§,ar<i;

ii%§..

~. «ziﬁi,é%2~z':.2.:.£,;;'i:<3§};. {i§£1'§%{i?'£.i:'"£§};" {hair i"€S§3<.>:'3{§&;?1'2':§a €47: 332:-2.}? E'1i§E1e:* <:t:<2:;:pté:n:'~;aLi<>:: 21: %;JE"::::

f~2S.1{},GG,O0O/' per €1Cfi}."E3 ':.ogeIi.heI' with an <}¥;.}.1e;° sé.a':.LzE.{3ry be§'1efii.:~s in r5s;p&?3{:i'. :2? me Earidaa E}c%§<};':;gi:1g§ 11'} 'Lbs: §:s&¥;,ié.,.i<}§3»:%z'"s; £ié',':qL1i§"'€;'?{'§ ugzciez"

aw 2*au€:* <'>'§ ijvn 113:1' z1c:c;L:i-$i¥;'icm. Si.1"§1'L11I'.Ei11f3{)Ll.S1}'g t.hé;;% St':at'e issmici 1'1()t.i.{'ic7a*:i():§s under Se<:i..i()I1 28{ i] of I.h<;> Am". anrci tE1€I'(_"E':iﬂ'.(iTI"

m31,iﬁ.::a$.io:1 uncier Sec:*,t.i0z": 28(4) of 1,E1€ A{',1'j h£:1V€' 21_E%;.cJ_T"?§c;%:';*_;"1 i.S3SL1€C§ d£3<tI23.r;L13g £..'m'.1t' an <axt.er1t. of 2.000 21c1"<-:<-:éV__ i$'<3'€'1'£'c§. __:'t;é€r.___ 1't%qu§1"'ed for Ehtsr f()i"II'1£1L§{}I": (bf 1,1116 %z:d1.1ss1.ré'2.{'§' » '-'AI'h£§ g1'it::va.11c£--3 of the p€'3U["i{§IT1tE',i'--£-3 is thai. iahe {éiﬁfﬂipét1S'Ei1.i_C-1'; ;:»éi~i,_<_:i v{..::»~ 1.1163111 is Very I11<';'.E:1g€I' and ti2211.,ifI';- 4_1'<2s_;3e'L:§':. GE' $i.r1'7;ii2::VV1.yV'sit.%.z;;n':e<i lands; in 'the ssu1'1'<:a'L111Ciing zlreaﬁa éi'r1_}i§2mc:€d Cisxqipé%I1s32§i.i()z1 has been given. in the -sL1b's__éq::et1.'L:. 21{tqiz--i$,it'iAé}*:1s. It is alsso the g;1"i.e\-'21nce of the }:)€1.i§.i()I1(' 1"E%_ 'ih_211f d-'€~s.'p'it:€<: E129. 21c:qz,:isii.i0r1 :1o1if'ic:z1t:i(ms5 '::J_ei.h**- iﬁssuéd 1'?t€'i'3L I."1}=""i.§V()'~V'{}£'i{3.E3';C1€:?S ago, 'zllrzre has been 1113 de\ré*}<}T§ame17i;1 ':;.{_' i;1d.L1s'L:'ia.i EHCE1 amcl neit:i'1t':tr has t.hez'e $369.11 an}-* iIT1d'Li'S1,}'§.C~$ 1"'.'i.fE"1w~i'¢:?}1 halxre beell e.s?~;ie1b1is3.':3.€d, In facr1.., the <:c')é<§ir;?[1:.*.;iq:i:1 ":3? E118: p&:£,1'ti<)I1€::'s i8 1.I'}a':. I,h(;%y' 212% ~._:<7L11a'%;ff§'3;=:1.:;--3_g £1116 L<3'e".2i'<;i Iazzds; d€s3pii'.€ §':avi:":§;: :'@<:€§ved ' :1' G I:'i.pf:_Ii 3 ti s.

<:.'i',i:>i:Vzi';1::i sL1;'1*e:2de:"§::g ;_)o:+;.:~:e3:ss3'§0n to the 822119 sézicé SE6 5§:;%e;;f:;§ C}<}'a;er*:1;:'2<:*:'1t has; moi': i.22§ie2;'3 exzzy i:'2i%:ia:i'.i'<;€ $1.0 §ci;:':":: Ef§1€«;_ i:':{ius-:'i':'§21E a::.1"t%a_. It is; §;E'1<5-:. <::zim1".e;?:':i".§<m {)5 ma?

";.":<V;'-:§1'.i'./E-»5;'3;:1m"sss '§'l§"££i§'. :2}: '§..§7.é'. ;f:»2.::'p{>5a<i 50;.' 22-'E'":i<':}'2 2}E<I?('§'i.3§f%L§§..3§.{§l'T; E'}2§if§% §t:¥{;<ez1 3:2'12.zdc=3 259 §<';:,<;'aT a'u:<:i; {E1.ez"{:»E"<ér6, 'the pei.ii.2?£:m--E3"s:; h:?:v<:': r;.'1:a:,{,ie. several repres5e;1t.a'L§01'1s Sm-:.k.i11g re~{:1ei§ve:*y of {he Ezmcls or rettium. {sf me Saiqi Eandss 1.0 {E163 §)<;'i,H,i{}E"i{:}"-E5 9:' in i.§'3<f* 22:EE'.€::*;121{§'v'{-3 {G "peg; e.1':%:aIit1<:a.3c§ C<2mp<3Hsa%,iém. 5;3m<:'<:*. t§":{'% % r '.

p::>$sess-Hon of the S:-licfi lands in £;'L1€$1.i<}z1 [.0 the pe{.§'{.ic3r1c:>rs; sixnce the pm'p0se for which aCqL1isi"ti(>:1 has §3<:e:1.1 Ifnacle has» not been impiemented. He ahao vmuici s1:1bmit, th_;1¥:'V _[i£f_' {he S'£'.Ei.'L€ is 110$ in a §3()SiU()§} to C1€\-'t?i1()p these Eancis purpesfie 'then E1: wotllci be in the inL<:*;'e$t <3? 'Ei;'1i"£?.(=3:'1'1{?f'fi*.I'1C~(jA1 1;)' exciucée these iarlcis from acquiSi£}i0::1:-aria} 71'}}e. peti{§'@;1t3;§s. wauld be wilting to re1L1;~n 1:E'}.s} .{_§:()z11;§Vé}f1v.:§'zE;égiog-1 1:h€1'e.f01'--::, would Submiii {that ;3i1"21yE1v. by the petitioners in 'iihese x\'I'.*';:';':.";3ei.i1i§§;'1%.$§A .L9';,ff2:::£..ed also tzhe r€preser1i,:>1tic>:r3 rzlade by be COI}Sid€1'€d in;'l.h'e§'_:,§%V€I"Ef._ 1.1113'St2£te c1--é'c:id€té; "ta (,'.C)1'iUI1L£€ wﬁh the actC{L1isii.1'<3ﬁ~ _Vby7';V4payi:'2.g' 23 higher Compe1'1saé.ioz': to the 'pet.1'Li<)3:1€-:."s¢ « £53 A. Per Coéﬁgra.' ~E%3a.1'f2<2c1. G0Verr111:enI'; A.{iV0c?::1i,€: a.pp€z1ri11g "--.f'«:;sr"'t;hE3 5S*;V21tI't*..'con1.e:1*i'déci t;hai'. havi.1.1g 2°<é:g__>;2xr»:1 to the m«1t:.2>:'+:% of ._.1'%;*§i€fs-- _$'@.:ighI:T._ £3; these wrié, pr3%;.it.1'cmss and the §'a.<é'§. *£haé4 {:E":,21__E§e.ng*;£?. ié;'--.V.m;21d€% {(3 tihﬁ as:7q2:i$i§i02.3. a:.{i%;=:r 31 izzgiysese <31' 't:w:'} *.,{§e{:as:i£-.&;, 3 :25: réfiief <;§:23.:: bi": §;}"a1m:';%;:i {<3 £335 ;_";<::éi,'§.€.§:.:§1::'?:;"s"~;. V E'f:,:_:*§;'{3am? 2:1: i.§':c ::2{:€i§'%<?2:'é,i<>':2§s E:-::;s:;2.::e{§ 12.115262' me': 3'-§<i:i4._ szazaaazéﬁéss iijzwa-: bifffifé p:a:~3$£:{E in €,§::@ name :3? the pe%;.i:.::{3r1er$ Ef'z.l"id '§:}1<:

{:c3mpensai;io;1 has been paid, possession. Sf the Ianecis §221\d-*5 bﬁﬁfi 1:114:63": =:}v:%1* by Yhéi S'£ai.t3 G-<.>ve:'m1'1:31";§L ami "éheé izlizﬁ 5-aizmd vs:%sai,€?d with {E}? Cr0ver;"11":"1ez2*{., The A{:iT €§{)€:S £101) e'm«-"%S2;»:.ge ég -9- 1fec1eIiv=;>ry of 13G$seSsi£>r1. The 1'1'2arm<;%:* of Ll[iHS£1i.i(}I] of {.116 lands as well as the éiiiimz w1"1€;%§3 2.11:3 said Ezmcis are: put. to use is; 21 maiter wlniczh has 3,10 be? i<-ER. 31.0 the w:':s,d<.:am of G0ve:*nmer1t. Th:-3 land.-owzlers <:zm110€: cb;c.1:at'e jSi__i-1i.scj_ Gc)ve:*zm'1en1. to how the lands should be they }1:«3:s..:*e {.0 be Lz£.il.ised. In &;":.::pp(§A1"t: Q-f. 'E,-'»>L1"I,"}..1.1'ﬁE.%Si"CV}V}-'.'.L_', %:1f;' piacied ;'eiie1n<:e cm the d€(2§SiO}E Of i§'::eVI£".£";_3'€4i;s<; Cou1fi;'Vi.A:1.vthe £;:g1ét: _ of Northern Indian Glass In&'u.$tri_es Singh and others [AIR 2003__"£*3.CCE3341"§;_;1.g%?"<:Qntr::2§iédV thalt. t::1_1e, }an.ciow'ners hzxve no right 't---.(},'$€'%.%V1V§. ft?1.':;2~1f1'1'--:}_i7 1:§&<:é 1za.1"1c1s3 on the grourid t:ha'E: 1.13161'-¥%:. has b__eerg1 he .C§{'3'\.z*('f:1V'{3'}3.I?I'1V('i;',I}.§. of the a{:q1.1.ireci lands. H('3"E71'}.§{\_ sa2?;'ri;E1.i.€.gj' ';,hai1 1'h€:r'<':r is deiay of neariy two Ci€{::+.1c:§€.3 . in ;1ss2ii}i;_L:'1g,j§»"-f'_I'i'e, ~~'21(TqL3.iSi1,i.[)I1 I10t.i{ic':211.i0ns3 anti "3 therefore. 145:? Vi7£.*1<.i?ij.,'§>€i'i,1.i<§'1%.s hewe 10 $39 dismissed 21:; beiiég' 'V'«--,.ACiexr'£?'§{?i 6/)\i.TA:1':£:ri%," """

_ 23'; T l.:{;7?1I;I1{;%3{1;__C{'}L.ii'E$€§ appea1"i1:1.g {Gr {he é;€:£:<}2':d :"€:s;g:v:}:';d€2'1i:

wfrijiié S;;§3§3:;ri.%;§g {$1.6 .ss:,:bn':és:~si<"m G"? Eihii', G0w:r:~1ma=:§T:t. A:§v<}<é2.%..£.é§';_ 2Zi§E§{.': <":{)nt.€:n€Ee{1 E.%:;rai,. Q15: '.}€*:;§§..1§:::"2s*'z"s5 %:2?z'*é:z€% :'E£,'}'§ "§):'<3é§'a1<%::;>d: Efzi':'j; §'E'"iE§}:{;'f1_"i£i.E w.:i%;,§':z :""eg2,2r{i ':0 §.E':i"E 31:32':»:.:'%§§§§5:2:"éi<s-:2 {if @1316 izzmises; whiiéh h.22.ve: Ejeiiﬁ :9u.;:{';ui:'€€§ in 'Kim. iz1s:3f.2'm.t. «ziarscz That. am exfﬂerzig of 2,000 acres; were 21cqun*eCi a:nd€:1' 111$ n:)*:'ifE{?fc-":"i,i.<31":.S i:13p'L1§;§n€:d in iiheae w3."i.i. §.:e§,i1,i{3:?;:~: 2:.1'1:i §E'E€E.'%';',E:y' b€'§{Tf2'i.'E.lS§€i'f 2: feéva-»* zzaesresaz. f:'2aVt: :f.}Gi, bﬁiffl utiiésxzd {iii {.£21%;.e'_ thaé. €:» 1, W1]-

of which it has ':3r3e;1 aCqL1i.1'<-rcl, the p€i..iti0r1<3:1*::"s z;m<3 €I1I"i§,.1€{§ to 1'<:*u.m1 the lzmds Since the Slate G{)vez"Im1e111. has fziiiecl 1.0 fulfil the purpose of a1{7qL1isi1.i(}:1. it is in thai (',f)I"Al"TZ*E:'.V}'<VI";-, 'l'}_"_1&'. E1{'.qL1iSi[.i()I1 I7a<3t.i{jCa1.i0I3s have been z~1sss21iIe.ci. I'"1_2ni-Vi'r'1'gM_j>j§if£:gé.Fe:§_ to {hit prayers s3c)ug1'2':. by thé pet.it.i():':eI'53 }1("?I'f?'§Ii',' V-:31:~I,.hEe;{)1-11.56:' ii has to be {)§3sse1'v€d that after" 21 f:r'§'1I'i{);d- of 'E.".-'J>(}' £1éc:::_1n"§'é.'s::-L, 1.v}7;:=:A pei.itic3m:.rs {.'.€1I1I10f a5ss3£~:iI 1I€1€:-'5 21_C_:q%..:is;'§§4_iVc1I";. 110i:ii'i'(r;ai:'§Q1'1sQV; In _ f.21<:E,q they have recéézived 'the c',()4I'z'1,1.::<'-3,nsat.i0r1--ii'1'i.er;i*f;s of the award passsed in t}1<«:i1"'fg1{f'31:.r and' i)€.}§:S€'S:'?§§()I1 has 9.1530 been ':'z~,1ken evei" by the Stagtﬁ? ._G(>'§*e:fz1:7:ié%r§T.'.{_'1._-*The1'e1'c31'e, 2-u'1y Ch'cZtH€f1'1g€ .1n21C;I"e' {,?}._,.-ﬂlff :;%_.(:c;h€11i':§it4i€)31 VI'1~r:>"é*;ifi.(:..{~1E.i0r1.s at this p0'im'. of 1"in1:f is liit' =E1fid ia1(f1"1€3SI" 111 fzlct, {"116 Apex Court in 2: r:aE,t3:3::.. oi? '<n§5ss3:".:red 1.11.31". the I-"iigfq Cauxft. while exeycisixlg i':h<:%' .j_1i-t'is€§;ict"ii)11 L1:}.d€3: Article 226 <3? t'h<--3 .__C0zi_$°::§i'.;1§,im:1 of Ink:i';i21"':1'mesi4 be C{')"ﬂ;'~3('.'§{}U:'5 {Eff {her [2101 £15?» {£3 whT€'i.i:e":*~._1[.§::%;¥* $31'-id {)'N'I"1£?1"/E}E§'}7 pe?1'$Uz'1. 112153 21;3';):°{>a£:h:;%ci. thé:

(';@¥,§f';' in to 1:%X€i*.7£"C%-Sf: hiss ri_g§h%:.$ am? :"'§3:';'w{§;Zt3.s.s. E2&é£'€§"a'::§{:'cf 31':2;1y be ma?-14(,§€:t "iii"; Efnﬁ éZ%2§£:3wi:'1g; {ié:%a'*i.:+;i.e:32':: I 9? 'E'E2€t°a3 231%: ;,}i€:%'.}1<}:"21 of d€3<?:§isi<};"::-is {if {Em E§p¢?>; C{2:.1.:"§, ":::z":i.fi<:- issue r€ga1'd§:2g deimy and as to how 2?; C<>ur:', Gf <éq1,2éE'.}»-* ' '"£?:xe:r<ti$i.ng §m'iséi{:tio:1 zmder Ar?;E<:k* 226 sf 'ihé? C<>:'1$E,i1Tz:i,ic_>rT1 of Emiia c:a.m101. ex?..ez'1€E E353 handsg 'L0 Smciith ;§e;°:%'s(}r1&3 whi.) /77 A3 appraach the Cmzrél afiez' de<:ade--.<3. In fa::':i'._. the Apex C(}'L'1.I'f, in severzxi d-:=:(:is§()ns Eras heid that stale clainls (31,1ght. Hat" is be eI1i1ert.ai.t1€c§ by Lhi-3 High C(3L1i'3',5S €X£"3:'(E§SiI1g Wyii. 312r§s~ci:§L';£4iT<T>'J1 Llndm' AI'f.iC1€' 226 of the C011st'.imt.irm of h"1Ci'ia. in 1.11341'. rézgard are as i"o110ws:--

2.1) In a recem. (§€Ci.s§{m {afffhci ;f§{3eX'«_C<':ﬁ1'1<'1;_ :'"V::{.'s.(_)i4££§<_i V' m 2011 AIR sow 1332 (State of drigsa 32, gmr';'1;1'arr:;i:a '--., Mohanty) the c.<)nsideratio1'1 of""'La;f1'+.z1pp1i<5a*§,i(3:1 :xv§'££;m delay and Eachczs Could be "'z:.L_i.1*'i';3*;:{éc:1' §1;3j2{i:.}_si, 2:1 H§§e.:1"§ésm*; who apprc>a<:}1es in 21 writ pet.i'tiC>i'1 Li':s':'ciVisc_::,iVsé_cd' by sstating that, t'.11G13g}1 t,he TE;ii:1'it.21{ig3nfxati. .1968 does not appiy {.0 writ jLlI'iSd§(.',E.'i02}.'~ §"}:O'\;'e'€§?§.5't'?:§';.Ihﬁ50f§'{'.I'iI'1€ Of Li11'1it'.aTi<>n being iaaseci (>12 psgblic °§:«01Vi.c§.IQ;.i,hve"'1§r£;:1.ci.pI.e$ ens3:zrir1e Ehe.rei§1 are ' V' _Aap§§.E_i:i:a1bi§: and wf'ii.';.3'e'iiVti<§zss C:{>u1.c§ be dissrriiissed 211. the iniiiai L 3:33.§,}'1é"gr{3';1.r1C§ sf dc-3.};-1}; 21;r1«:%. 1a.<?1'1.<-25;. in félifig £22 'ilhﬁ Séiid <:2:1:'-.s:€' 3 <_*}1aljic;=*1'ig§€ we-as macia 13:} E§':<3 1'1{>'&'é§i(221§§("}§'§ i:=e;ss2.12i%d €331 M}. fiiizég 2-: Wm; ;3€-3*;.:iE,ir:3§; £31."; 1%.} 1'2{}€}5 zmii Ems; ~ " .s§§éé:'§;..« i.

x ,<:::2:"E_. §":&E.:§ ':.§;.ai £226 E:--Eigagiéis. {ii:;::::""i 5%e%}:':2z.:E{§ :'z<f;':' 'stzzawéé €§1i€:'§a.im%d i.I%?::;3 wrﬁt ;}€'t.EEi{:1": am Said <*211::sse 0? €1{?i.i{'§Z": at belazed stage.

b} in the: 021555: :23' Shankar Co-op Housing Society Ltd. ~ Vs M.Prabhakar 32. Ors reported in 201 1 AIR SCW S, X'

--].¢£v in raegard 1.0 the rernecigg. {4} No hard arzdjkrzsi mie, can be laid. down. in. (:'1'1.z's r(3gar'ci. Every case Shaii have is: be Cl€(?id,£3d cm 35.5,: owrz j'acI.s. {E3} 'i"haI.;'"

repr(3ser1I':aiIT<>r"zs would nor' be c1(ie(g1m:_f,%5'-. .' e2cplanatz'0n to iaice care of the cl:-slay.

in "the said C2186. the .Ap<-Bx Court. heid tlmi, w1_1-6&3. .--?i:"(:0i'i:!.§)e16331;.u COL1}'{. re.f1.zs€s3 E10 e11te.rEz1i11 :1 {:he:1}'céz§gc% :3'1a1ci?: {.0 :1.Afit)':i£'iC:;21t;:§{:a::§1T.A issued on 11.12.1952 in 21 13:'1"i: p:3i'.i"Li_(>1*i I.'§I€<1" m i.11s:t jfezii' 1966, the High C0111": Ceuld. r1c)'ii.,&I"'1a\r£,% {"3}1"'i.'t_",3':r'é3.'.1l'fif'i'C1 ¥1.1'1e writ. petition on the same cteiégsar-:3 (Ji' e1ct:i:0'n.. érbelzxtczd stage in 21 wri': petit:i0n Filed in the yczaf _19.§:}(3f21$'«t1ie--».§~:<>_§i--rs3e az.c1c>p"te<:1 by the C01;1*tj"w(pé.ij}d ciﬁly E13.»t:<a11fa_ié'io§'1" and iz1C<}1'1vem'eI1cte and Elise thé".01'd<:r'peis:%?&-dé[By 1Thé"E:;1igh C<)ur'£ earlier was binding and the s§2;.1f;éc~. {:G1._11dg é1Q_1{" be 1"e#a_;gi1.aieC§ by once again <:hz1§}:§--;:1gii":g 1L}1e""--V:2rgit'_3_.;fv passed by iihe. au,2t.}101"iLi<;%:s in 21 {:3 ;"{£3»£s_V¢3<;%.;e'n I. ' 'WEI', __ p at 1' ti on.

<':} ' ' 'L::'3§,.¥:§'::;'E.a-*::."E.},»T: aim .5-'xpifx C<)*:.m;1 in 2:f}.EO{<-3} SC .7 :3;'§f2 £52. Eizgé §}'{zs5§'Az3f'.VSAWAR.4N LATHA, AND OTHERS -MVS ~ STATE ﬁﬁﬁ QTKERS i'::%'§»:'§ $31323" "i.?'=,~*h€E§": E':E'3€:;' 2:{.é1;.§.§ii%a:.E{>:":

:.:'.:1cE<é1' S<--:<":?;'.i0:: 4 was isssgazeci in the §;"€é.i.1"' 208} a.':'1r;} ELEIE 2.1wa:'::§ Vwzls passed in the year 2004, Wi'i'{'. peUI.;101"1.:~3 fiied for qL1ash§z";g§_{ ﬁf me 11<>i.if§<%at:i(>z2 i$s;:,:e(§ in t.h;,e:é y<=2::* 2009 Ifxave {.9 be C§§.$§11i.ss.;eC£ (311 the g;"r<>zm«:E {.>f€i€1a}_; as 311%': 'm:.§§g2::1f..§; vahz} 5:;-11's Lat} 5?; i .,]5W e1bu.s<3 t.]"1<:= p1"0c:<3s;+s :31' the Court. ha"<.~'i11g:_; no idea of Iaw of Iimita':i0n. cfelay and Iaches sh0L1I€1 1'10': bf} e;1C.c3111'2~3.ged. d} In 2010 AIR sew 7130 {TAMIL HOUSING BOARD, CHENNAI --vs- -T "

OTHERS], VV11f;'.E} U162 21cquis1'ii<m. pr(>r;:ee=c%--iz1gs7we;{*¢"cha1I€1:;Tg;etI~., 10 years 31116.)' t1<)t,ifi(:aEi()ns \>v'€3r<~':. issL :r3d.7_t.}"ié, f'\}KZ>3'é?1§{ C{)i,1}"f h<§t_lCi-- that the I--iigh Cc)m'1',:3 sh0uldV;1§it4-.,'he1v€'"»;=ni.x3:f1::ii»t1e'<:I:"the "ivi'i'{. "

peiiéion paﬂicularly z1ﬁ€_J' pE1SSi§_}§_§ :é3f._1.§'u_°; zm»-*a1"'€.i- .z;1;3§1.'31.h.a11. the Hi Sh Court. shoulci 11Ei\'€'f*£7i.iS31ﬁSS§§?d wf§..f'. 3et,;'.'é.i.c)I1 at. the Ehreshoid on the gmL1z1c! (}'i" L*1-r%:I:1\,I';ufid £aVc';}1ﬁS': '

--. Era. 1695 {SWAIKA PROPERTIES (P) LIMITED RAJASTHAN 32, OTHERS), the ,sX;3e;<.§:CV01:1.:"i'. 1'1&iE:§"f{}ﬁ{)'Vxr'(:'.v*_71 its eariitar <:l<3C.iS§0:";s5 in §;.h.«&? Case 05 fftzrporation of Great Bombay ~ Vs --~ The i'rmE L_;.ésf:*i::i£~v.__13.Q§véIopment Investment Co, Pvt Ltd. 82. Otiiers Ii§96] 1 1 SCC 501 %:»y <2%3sez'vi::g;f 22:53 f<3EZ§<:::ws§:

~ "!'g§?'e?f' £3223 s:2::.::,z.m' :,.z.z':d.s3:' Se:7:'§{;s:'z .3 E 6,3,?" 332:"-2 5-'%<?z' 25:25; .m:z<:§e b_;; 5526 €ff<;ZsTcec§,«:;r he s3mp{>z.U(3:'é:"(§ zm,::z'{-er Secz.:'»:m E6 1:: zcafce p<3ss;:s2ssz'on, Qj' (he? §CU'E.c".§. 23;" §"E:.z3 possession was not already taken. e>xer'cismg _p<>w<2r under :Sec!.z'<m {W4}. 'E'E1.e:*e2:.zp{}:L {fie E33252'. shczii 136381'. aE:>5;{2§z:'§fs3{;; in £.'?Z(.' {}oa:e:'32.m.en§.free?'_f%'{:»m all eerT2c:urrzbrar2<>es: Es' £3 a.:3€§E sezfied Sam? 522:2: §;,;

1 5-

taicing possrsssimz Qf" the land is by means; Q!" a rrzerm:)rar'1cIzm1 {I-7CU1C.'I'1}'1C£T1'}C£] prepared by rim Land Acqu1'sz'r:'z'(m. Qﬂicer and signed. by Pan<:1'1 '"

u,:i{:r'1es:;es cailedfor i.I1.r3 purpose. Sub:;e?cg1.zer2f:Iy;.:: '~._ ' z?I1z=3 co1ie.::I"oz' hands over {he same bermgficiary by m5;=cu1s Qf'anoi,her' rr1.ei'r1(>rqn'$i;.{V{17' L. par1cim.ama. as the crase I71ay};ré;' {Bad if; V A Section. 9.1 Q/' the-,= BMC Aer: st-t::.:zT::e;r-55;} c}5:.u§_>.s z:a:fa "=A« play :.uIu'.ch u.>()z.zId. ir;::izf(.j<1z:'c5 I4I2§~2~'v-V.{d,::i.r1«c.1' Acqu.isiI4i0n C3[fz'cer z.L:f2il:;>"v--.n:1'JC:-!c:'.:I_c; vhawanii? ir1tirr2aI.£,> E0 (.h¢ C()fr1rﬁiSs_fO'i:i_eI'. ' " 'Iz.r.I}ic:';;3ai Corporaéion qt' ClT':"_'1OUi~."1Z':. "ei)__;"» c:o:_n_{)eI2.saiiorz dE3i'G7'tTliI1é,'("l and all £{>'r4f}(:>3:~ The Corp()rat'iQn;Vshali :30 {I19 Land Acqz,zisi{'i;grz " T' ' It was held' t,'1)a1if f1r;¢».;x};*ij, pe1,it.i0n had beer: "filed zxfuzr possession V'V3215}.'{.ak.§322Axaireg'-7and me Ei\V'c1i'd had become f'm21.1 21.1'1d»~iheréf1§1'<3, '£'h€:--~W_1fi._1:pe{i1;i.01"1 had {:0 be dismissed 0:": the g:{'Q:'.2»:1d :}V£"c%:2'E+r--,1y"z1_;1ci iac.h.e.:3.

' sréésr z:»'§"1:%3€ i"£ig,;§}'1 Cmzri. d_iss:":1§.s-3s:aJ::'zg 'éihe 's'.:22z"§i _;7>ei,ii:§<;e:'::"wa§§ <:<>::_{_i.z°:z'1e{§ E33; ihe _./-'§§}€?3i {f0z.:::":. in 5261 1} 5 SCC' »f§9'4'{;13A£§%Dz"§. .QEVELQ?MEfS3'T A{fTfjFQRI'E?g BA,§i?'ﬂA «ms»- " ;;:c1ﬁ':AL AGARWAL 85 OTHERS} as the :§;:ng 3;' me '~.vrit'.

§€'E,i['EOI1 xvas 9 jxears E21161" éhe c§ecIa1§*21§,iot1 V5215 isssued Lmder S€?{3{'i€)H 66'}; mi' the Act; and the deiay <11' 8 yeaxrg 2-'z.fi.€:" p.=;1sss§:";g sf {Em ziward zmii {he deiazyeci i'i§§:}g>_j of {he wréé. §:=ei.i1§{):"1 was} 2%. i . Ci2t.S_E*..

W172

1.'eas<)1'1 for r<3f'1.1:s'ir1g 110 em'e'1"tai11 111:3 p:"a},---*e1' meade in the '~.2x-Tit 1_')eLiz}i0;1. It was lieid that in 21 r:}121EIm1g{€~. II'11:'.id€'? ta '£113:

exitqzziaétion of iand for the purp:}s<i*. of pubiic purgmscé ..C()4:i;1}s llaw-3 (:011SiS¥L,e:r1i,1y held that the delay in petﬂima should be viewed seriousiy. if the I353'?iﬁC}.f§{31' 'f§liE.S 10*' 0116:" piausjbie expIar1.ati.0I1 for the c1Li:A1ay:..._ Z ' g] In the 21f0res21:idV'{fa2,se, I'i;"f.(*2'I'n'3rV1(3t} v is; v113_HaCi<:} to anoizher decision of the Apex Cc)1{.i1t'i, i;1VVi.he inf E1996) 6 sec 445 STATE o1?'--.4__ieA.L§;s:mEA*zyV.?.%'3a%OTHERS -vs- D.R.LAKSHMI &. Court", has {:au1.ioI}ec! the 3261i'. t.o -:%_r1't'£--¥:"ét:a1--iv:'a the \;v1*it. pet.ii.i0:"1s where t}.'13€re' is i'r;vr§:'r,]iI1;}.ﬁ::._d'€:--1aiy'whiie €X€'.}'CiS'.i'[1g jurisdiction UI1dEt1' Ar{Ii::_1e" 226 (iii t';11é"_.»~Cor1smuti0n of India. '1""r1e ssaicl deCjg§ic>bs. are ¥i%ix3.arEj;2 appiiczabie Li} $11163 {$431.5-:¢ of ihe p1"essen'E V' T. »v'§f'2?:ei"~;:*.f<'::'€. £1%.§':21iié:é:1§§@ §"£}.£1{§E'. is §hE;?'. 2.:€:a:;zV:§&:»i';,§<}:': p§'<i:s§":e€:<:i§:";.;§$§' ---§.:'§ {E28 :>.?§"2Z'£'. pi'--':¥2'§'%'.§e:3:':s§ e%2::'2.z'm': 313:3 €?Z":?fjt§"E.;1§§'1€;?{§ 23,2352 szuzaﬁi. E1325 $.17 be I"'i;*:jE'.£ft§;.€;"'{§ am. €.§%':::' ;g;z"<2u:'zs:E if {§€:§é':i,3=' 323$ " « . V' ';::;crh%-:53.

' H. Thzi sihéir p3":-gar 502.:g;;:§'H. E73" éhe p€.€?;.i§,'i€}I.1€1'S is " ~~--{i§_r<3t{:t%{)I1 to be issued is 211:2 :'<3ss;3<>:1{ie;3i,ss'iT<} pay :1 higher 5,,

-139 <:c}zI}p€;;521t:ic3r1 and ali 5sE'ai.L.11'.01'y E3<:I.'1€:§"iL~3 in [.<:'3E'II'iS GE V2-11'i<)L1ss p1'o\:*isi.<)ns3 of he }'&{:t'. as; well as the Lain} ACq1.1.isi1.?;{)I1 ACII, E894, as the pet.§ti01'1<;31"s 1123-'<: been paid 2»1_ v.§1i'e,;1Tg'.cr Cc>I11pe11sat':§{3I1. In this; (::3§"1t{:xT. the s11b}11iss§5_Qn "

Ieaurleci S-€'I'1iO'£' C(}£lI}S€'3] is thz-1.1. ctrsrtain ()th€3rr_-'i21a1£lf:>°v{*11(2z*és iii; the Vici.1.1i£,y' have mcteived iakhs c)I'"V=__1"L1pi3.e%sf} C()ﬂip€E'i§5'E¥,.'1'.i.C§§1A pﬁfi" ac:tr6:. }'I1S{31ar 2153 1.11636 p:%i»iii-Q:1e1'S":1;'%;¥ {:(3I1€::*€'rz}£:{1, {>111}! :1 _ sum of Rs.ESO,()OO/~ to 60,000,!' 2_1<:re KE'3€',€',1} §§;i>_"_.iX<"£',3'}. as the {?0m.pensati0n. "ﬁ'1<*..._1f.c5%:~ﬁIr)1"€.IV it_iS" C:§:v.1_i'€'1'1cleci I'.hat. U:1.<-31.13 vast. c1isp.21rit.y in the c:e>nj;;}%3::s2;t'}_ic>f: éfirsci hea:'tAbu1'n 1'01"; 'tiizé; §f%.i;?i.i'{i:iTkE1€;'§I1,'-§L'x The Vsi.1i1'1;:>.I_<%V: a11s\»V<3r to the said (:{)1:1.1e11.{L:i(31'1. "x:e=o;;;1d :":'E'3'("T ﬂii.a't the (:or111.3e1'1sat.i():1. would be C]€i€1TI}1iIi€?Cfz'~ in ' Vt'.é'r: i:'1s;b"--Q&§;"»»«'tl:1€ C§a1":e of me ;31"e1.imi'1i1a2'y' r]0tifiQ.a,E'.'i0z1. 'Ir1 'E,i3.f:$€' ('Lag-CS, the 21ctquisif',.ii3r1 110'£.i.fi<:a1.ie1";;s awe 1 §'T*ia;\T="ir1g regard to LE1::=: 11221%:L1:'€ <3'? the isms} * «:':::::<;'i 'JTE.'ZV1'.";jtV._'Iv€' of the '121§:ds at Lhat. pairlit of ?;.§.11";€, <":{3:::§;%ez:$aii.é{5Ij:has E.)€'.€.'i'1 d€i.€:"n'1iI'1€;':Ci. if 21% 33.}. $1325: §')€'§'§§'§{)I1€i¥Z"S éaazi amy ';;jri.@v;i1'1Ce wé%;.h :"{;1g2iz"{i is E.h.:':: :':'1<?azg<%:° {%r3'£'.::%1"m.i.:'1a€..i<}:'1 "017" {i'§j§EE'E§i}€'i"i-E§£%'E'i{>I1 {:':::3§; "s;a:€r<? é-'xiii? az:E'£.§2:i;:'; i.§";.r;i<2'.;° €40 ihe 5;;-uni»: zmci Seek €if";h'c1}2{.ff;'.ﬂ £'.{)1'1f1§}E'7iES£i'Li€}}}; "£'E.1.m"r;=: is mi) z1'1a't'.eria1 '10 sshew that the pe'ti':.i<):1ez's 1:12we €X€f1"{f.i&3E':d their ;'igh'1,s {0 Seek enhanced Compe'1:'1Sa1:io11. Thzﬂ' ifs 21 ma1E{,e..:° "é.~}}21E.--*' .2-1. 1n.21E'te:* of 2vE1E<?h has {.9 be <1<J:'1ssid~:é=z*€:d :.:ne:t%<~:;* aha ':'e.£m»'an'a. §>:'<wie;ie:':s: is? $9.

_1g_ t.ht:', AC1 1*é:f€.:*1*eCE to :s;L1p;::.:1. in 2.1 writ. 1_)e1[it.i<)t'1 l.1§'i{1f31' Arl:i<:it*. 226 of {.116 C<mst31'{L1t'i<):1 of l'nd.ia. no di1'<:c:!;4i(>1'1 can be iSSL1.€d in the 1'es'p<3'11de13t.s ta grant 11ig1"mz' <*.<3:1'1pe::s--321ti<>m' lgmiitioners. TI1eref'o3'e, t.1r'3(:. said 1'e1ie§'aI$<) <>a11'1.11()i?13€Agfaﬁx-t<:'Ei--~.T to the pet,i[i.o11e'1' in these writ pé31,i.E}10'I_1f:T» _ "E2. "$311.6 other g§1*ie\rg1:'1{:e of thee }:Z'..€,E.A.i1iGZ'1>{'f.3'_fé;. i..E12E':t:"t;iE.1§?:*.~. :reSp01'1de=nts5 have failed L0 u.[.iViis€%"~{I1e laikfis Of "E.iJ._€f V'13:€%ti.t;ivc;i1<:1':s for the purpose of f()I'{§1EiU(}i"i _nf 2*:1j1"i;'1c1usti'ia1_ 21A:.*éa1. That. having acquireci Vast. exfés.-Ilt 05 éi':-?fe:i»j <;.{_1221'1ci Ilearly fwa) decades ago andvnot 1:;{j£'1'i:;£r5j;;:;,f t"I"1_€§;_Sa1§'1t:Vwdulci ::31'aiy mean thaf. there wi:a$_ n{§ p.;_:b.}i'L3: [:>::.(;1'p<3ss=3] for 'i17'1"ii.iai'.i2'3g acquisitiozz. i\<:{tGrd§:1g -.110 ,t'hC~"'¥)¢iiﬁ6V{3,€.}"f_':, ' the 2.1(éc1uis§i;i0:'3 i.mpL1.gned in these xvrii,.,p'e:1_,it,i0ns 'ivS :}:_I;§"-iﬁ'Sii;il'1C3€? of h21rass1'13€:;'1€' causeci ta t'§1t3* Pf3{.i1.§{)I1€f$,_W11{) Z11"(57}3db1' f21z"mer&3 whe are eéiing (mi, '£.}".1€iz' «-._}.i.ve-3iﬁ"i~()<;dA by <éL1§ti{?e1'i;':';*;g 12-mdss. 17%! §'if3.E1 Iihff S1.,Ei1.E;' {Em-'€1';1rm::'1€ '§"a¢EéS,*;' faii-:?_;iV'~i{<§' 4vi=1"é'§gf.1lc%':1:z<--é11t' the }'.}i,.£I"{_'§{}S-I-36 Em" which the 'gamdsé Eigewé-1* ;=€éé;i:_. a§Véf€§'{ﬁ3F7§%(f;; *£'.}"3xm2 ii wozzid E353 in tézgé :':j:'z<>1."<:si, G? aii {ﬁ<:}:1£:?§:::"1'1§:"{f .;1--:'é{.% ;;_32:u'£.iC.a.3.E3::"'§§,_=" i.h<:>. ;;>eE§'{,§::}:'?:e:':+:e. its :*<:*i;:2,:m éhéé

-»E;1:':£i5:; iii: _€}i":s:: ;f;e.éi§*z'.i:;:1€;*:"s 0:" :':%--<:<}3'1:?e'3; zhéf :§z2,§':':§:? ii'; é%':c'rz';'L iii'.

"«."::§{?:s%i':it:*a'<%d '{i:ai4 'iwes €ieCad(~>S an L1E1I"€8;S{)§1EE§3E.:y' .'£{>r1;__%; 't.§:'1'1t;'--.% $03"

the Siam Gove;*nmer1t to i.m§)1e:m<3:nt. ihe ezﬁaject af {he "V:é.%:,<;1.2isi?;'.§{;r; zmd Elm" abs pi.§1"p{)S€ 562:' wimrh it hasa b€€§"3 :':':a<i~::

'I.'E':e:-"::°e§(}2's::, 12%;': is <:oI'1?i:em:§€€i {E1211 it is E{}(}(",€fS§5£*LI":y"' {C2 stiimééi. '£1216 é':/«

-26% Si.a'£.e G-0\:'ermne1'1t. to a;3pIy its rnind v»-'i1}:'1 .z'eg;21r::I '£10 {the nectessity of <tom.im,1i:1g éhcz a1cqL1i3iii.c};s: i.r1::+s(3fa2* as Lh.«:=. petii.ic>r:e;'s lmzds are C:<>m:<-Erned :;md if the State G(}1?.Cf".If1'.I'E1(;'E'3§. in its wiscfom feels that 110 pL1:'p0s@ wamcl :':;éi'ir.€%f;i..MAi'i§..._' k<=3.e;)in.g tlrlesse lands wi.1.h0:..:1. t,:t.i1isi:}g them""£'c'3:'.:'_i31§fi't.1si.;"i.a£ purpegse. {h.€f'I"i in tlmi r<-:g'a1'd 2:1 c!ire<;14i<3:::"b:§;e gi;"-gez';. in é':{{':1.;1{'ize_' these? lands from acquisition.

33. E am of the V§€'W t'.hg;,1VV't.h._e1*£:_ sGi"r:.£:V_Ibr;'5.e in the above c0m':er1[i.{)'IJ of the-. E€:t2:1'17,1..edi_'Se'ﬁiVQv:'_ 'CF)L.1f1S€1. In this Contexi. ii, is no c%.c3L.1b'£ ;:=:*ssa:1;ﬁ1veci=p0s;1i,id:1aE)fT"I'e1w th:--,1'£'. a land owazer who 10f5é_',_S _1"ig;h'{.. tﬁle arzriv-i:i£.r:é'{éé§t. in an aCquis1'ti01":

i1:1.sofar'v.;1sthis lvéinﬂs.Vzzgré'-.g:€§r1C<:m€-d, has the zmly night of se.eki:'1g a si:v()1ii;_)€:V1:sa£$521. In fact, the Apex Cmm; in the casé:._§;>f ;'\ﬁ<)r:fI.e2r'%'i "3--I."idi(;l!"E VG-lass 3r'zd:,:.sI:'rz'es z°€Eb:"1"«:::<§ to Stipm. in _,C§0:1f;.i<5t§§.t {)4f'{.,;1:{2d Acq1,1.is.i{i();1 AC'; 1894 has: heicl t.haI'.. if the 'I:a,_r:'i?'§i$ "'§'1é'e.;v.. ;21'§};i'sVéd fog' tE:2<>. pu:'p«:}5;;e3 ii; is ;:1{r<m§:"€:%€i. zifirsz' i,hét: Ez211::§'*-- £53 afvas'-;»*;%;5%{§ axsiiiiz {ha S1.ai.€é {}<";v<;'::*:'1I:1m':%, é3!:}§'i;'Z§€3;C}L1f;T1'EE'. K3» {:;;=1«:_%::<5 <t>s's$::*ss5ian; éhe <i§'€?ifE'E{Ef}" has :15} :'§s':;:hi. if} :~'sa:r.e§«; :'%3~ve::.:~3i"§z':<:>' _ . H 51-: 2-:

%:??§%'' §.--:c'i.E':s:§ in. hi:':3E~,seEf 5%:-3:'1. if ms. izmd $5.4; I'M}: %..'z:.ii§.:<.%;::?c§ '§"<>:' ?;.§'w = ..;3-:,:.1"pes:;:;3 fen" 'W§'}i{?h ii, is 8_{"i{§L1ii'€Ei{§. '§'i2.e:"ef<):*e, éhergz {tam be no re$*;o2°aii0:1 of Rand to the land OW'I'1€1"S when once it is w3rs1.ed wiih ézhe S'£:z:t%,€ C}<:>%:€§'1':9;1e:1E., n€.%é.§:€§" (tam *'£'h<~3 }:~.m£§ <.)W::<:%r s;€s::k, ;.'€.s3t'..'ii,u':.ﬁm: af ijlize Ezirici. 'I'hcmg.§§:";. E.h<:=. said :3bss€:3~&=:§i:i<};3.&s are w§,,.»: 5.

a #;3;..

mad<:. in the c:<)m.eXt: G1' the Lzmd A{2qL1iSiT'li(}1'1 A{?t':, 'Lhe. ssarne arr: :~;{';ua1'eIy a.p;>1iC:abie f3.\»"61'} 31:: Elm: m11t'e;=<;i. of the Act' mzdeé' 4::<3I1s:e:ic1e§ra.t.i<)IL In fact, in the Sasid cIeCi:si<:an,_ r:>.fe,1~en'1'e>.§%'atlas been made €10 the case of Chandragouda Ramg£9nc'ifa~.

& another V/s. State of Maharasfztrg SCC 4O5}*whereiI1 it has been hffid' t.h:.;'ﬂT ..i=}h€'»21C'q1;i1:"é€1:'1-:I3,;ri's;%ji }.'€3I1';21i}"}i}'ig L1m11.iIiS€d cammt. 2 1:} htf:ii:~E§'l.i'§Z'L1V§€?.gI the e1*s11whiIe (}W'i}€F to whom sz%i':i<)1'1 13213 been paid as pm' the pm {he sciate of m">i.i;E'.ic:at.ion. L71 C,_I'admg._ iatﬁergs Secretary to the Govt. of 8:..éthé{r§x(1'§97} 2"Si:'C 627} aiso it has §:)<--:=.en heflci 1.h'2ié:?;;g:qL1i:;c:d.'Eémd llaving vested in the? State and the comps3nsai4i<:»':1Vb»:j1T1_g"p§i'id£10 the rslaimami, 1'.1.€ would not be envﬁtled ii)' 1j£::st.if:;:i,it:12. Bf possession on the grmmci that. ~.¢:i%'.}1'€::\l_A:.?aA2-$3iiG ApL1;"[.)c>':s'€§"'i"ia1£s <..'eas<§a:i or the izmci {:.<}:.11::i be Lxsseaci _fc>"2: _E¥:lT17§i'vV"€'§'E":}"1»?T':V1".,_p':{§I"p{)S€i. if ihe: iamd gm: L,1.s;<t-.d ihr {ha gm 1';3< :%.<se; _Q§;' 2,é=_h§a:§: it a<:«:§z2i.1"::%c:L it <}§)€r:'} fax" 1;E":<:s S?;'.:1E}.£;? '._G<{)\?E?§'I'"1~T§"£€?';'E§. £0 Z'.23.§:£€ &{?i,%;{23'L iazzi: E,}.":.33i. w<3L.1§d :m'£.. {'?£}£"zf<i'.2" any §Lg_,{'i':{"'§€2:" ésé?é%}{E:";_;;' :"€¥;§.;1.§.z:¥§,iz§:'": <3? "£3153 23:.<:%<';L.:i:"€.?{i Ez:::':a.::§. ép.

V:

34. §"~i2n:i:":g ::°eg2u"'{i 1.5: i;Z::<;*. sszgid d.i.ct§e af {E26 Apex Cami. amd a1$o keeping in mind the coni'<:>.;'1E.io11 051,119 iezuned S€':T11€o;: C0tEE"iE§€1 a;>pe::2:.:*£z";g; {or £236 pa:%?;,i.E.:1<>:":<3%r.<~f-; izhai E;.E:<: Ezmdie;

3172:; Lgmes-:-st'i<3x'1. halw 1201, been utiiisecé Fm" the §*0:f:1'12-33:35: <>§' 2-my f,x"",4.

ir1éusi.r'§a1 2111321, the ezziy direc:1,1'0n t.he11': can be isssueci to the 1'esp01'1den13 and pe2.1"t.iCL1EarIy i"i1's;'£', resp011d€:11..--St;aLe [:3 Consider izha (32136 of the p€éti'a.:'011e;':~3 hzwizigg x'eg211'€1 tr3 S-r--:{t.--i'(i€3x; 5: of the Ad. Under the sexié Section. the Sta:c.AG--ovefr1v:%1e1j.'t;*-j at a.ny tirxle by .130i.ific21i'i(m can <--3xc:_1;u.r;Ee._ f1'{)1_1': 2-1iiy<T _iVnc}%:s_'t.A:fi21'}V_ V area any e.x1)e11t of area <31' ii: can ifila'-'Zjt}1.f.{.'71'f':',' »:«:£11'§,?'»é:xV§r:.i:i, €>§:.°"z2 as t}'1(:: CEISE' may be. in ihe §'.Z}.;~.:-§:i'.'c'-'1'f~.1_j[.'1 ca'§e., '£13,112 pet.iti(>I1e'1's in sz.1bSi.a1:'1ce is-is :i_,l;.-<3_».Ia1r'1.c"ig«.:g§;%e LVv1 Tii.'i1n;11'.€i1§,r 1.1011 goiilg; to be L1{iiiS€§L'}'«.._:.fC;£f'the __of éfl indust.ri.aI 2,1rc:%21, H3631 the same :1'1a§y...¥)f:: i,§;c'§.(;{.1isi'1i(>;1. Two decades is deféj.11ii;L}L}y Va;.1i>:1g§_%fi111e_Vanéi by'"1'.his 'tiirne the S£':at.e GOV(31."}E'}VﬁI1€I1['(112543 tc)'"i.ei1.h(:'1=.. _i.a:1<e 2. dec:isio11 to im.1.3}<3111c::m':' the I pL1rp0se . {>17 £i(?gE.[1.'iSii"iO1".." .W31". to drop i:he: acqL1isii.i011 pmC,€C_C1i11gs, ' "i.I 1i?0Vki:'-1;; :5€C:1:i(}I'1. 4» of the Act. The'. sarne has '"~..110i,v- §5ee:;=;.A cE{.1ne, £"£."'".i;é ihe delay in the em':.ir<:~ prc:;<:css of a{:h£é:'.Iiri'gf_ .'!;§f1.5€-' ._p"m"p(>:3€ of a£:qL1isié;iG:: whicig %2a..s:»; ﬂlééidﬁ '£,h»s:

E36: méiyxi erg' '%;;<§_ _ a§;>g:1"<::.21{:}": *::1':i;<:~3 com ré. . 3 §T~E.:«;2*'~.a»-*i:'2.gV_3., :'é:ga.z"€§ E5; {E39 Eézzrii E"€.E1.§§'e.§€:?E-E <3»? aha? {'f.2*:-S8 i1é:z.*;.ss;§?_:_«*a.r2<':§": 21$ zic1%c;:.:.is§ié{>1': <2?' 'V-xezizi-5% Z:i1°€3'.%i <3"? 2,§<Z}{} aaztms £32155 b€;",'€f3LE'§ zniide in the ins-3t.ar1tT <:ase§ hm. ;1:?C0§"é§z2g is i'§'E€', pe3€,§¥;.:E{31.1€:z'-5;.

i.he1'<: has been no iII1}3I€1"£"1{".§1Ea'£§{)I1 cf the purp<:>se of ;=;.cqm'.s§.1E<>n. zmd as i:';du.ss§.:'i21§ e--.:2'(52:. ha-:53 b€;':€'.1"§ §'<:a::3'1ed. ii. :2»: 9:. 531. Case where the SE.a€;.e wouéd Ezave. 1:0 {:<}:"::'si:ie§.' to *i.,I.!§";e:>th.eé.:' gﬂ {he eximlt. of {and 21C?qL1§I't'.d by the Staie C}<>v€;.'1':I1:2eI:1t': wozxid be 1'equi1'é:d E10 achieve the object. of {the ;i\.c:1.. There: appeazrs to be :10 app1i<:a:';.ior1 0i.'1m1;r:<d 1:33.? the Stzﬁe C}ovcérmI1<éI1t"'éz§'"é_h'is regard. 'i'he;"e:E'£)r<":. the Staie Gove:'1m"1en§. if.-">'."l3'x-'-:'.C{L'l:EV}V"'&7'._:{'Zi crzmsidea' whetiuar the lands of {$16 pVe11.it.i_or:e;'_e§'Vii;1" "i:h_'e.ssé'r.:é1Asse:sV 'V would be 1*eq'u1'red to iinpleznxem i,}1'é: }31:}'3'p<§SC':»Qf'~23C'C§Li§:§i'ii{§1E'_A and if 11011 to c:0r1sicier ass {.0 :TV(}§§'1ﬁ§ >1A3;(:,."v«i.tT1iVf#3' under Sc:ct.i()11 4 of 'the: Act. i*e;{:f£j_';%,en.Vv{f21ti<)1'1 213;. A11I1€X'L1l'£*tWY dated made by the 'petit.io:1ers, 1 ﬁr1c1__ihat'. is not in the Contezxt of Sect.-fxbn. ff;-Q P? c:iJ. T}i€_:*é'f?5r'C';"'ihcé pe1'.ii'i0r1.ers EH6 at libeaiﬁy to ;ﬁ'a[.'txf._e oﬁr: r;14()£=(;*_1'ep1'e*sen£,213;icm seekirlg e.x:c1us'i0n of Ezxzxdsﬁza '-i;.@;'11'§.s vSC'ﬁ?§§:§"{)D"'.4 of the Act, b:*i11gi.;i1g 20 the .r1oti<::€_ of '{,1i'€ _éiarﬁfi-01.'E::.ieS" 21E} facmal details. The Sam? V' 'vyep1'€ée'11i::1t:;®11 w0L1«IVC§"':':>¥€ macie w:'{.hir1 2:: pa3:"i()c§. {sf c):";e momh _fz':.1*:1j1"'i4hé'*i'§é1é;é"'o}" i'§"C£'.1';T}1. 0? {$26 Certified <?:'3pj; <'2'{i.}1i.s 021161'. O1':

r{;>.<:.';:.i§§§; <}i'_fgEéé3._:3:2§.i{§ ri2p:*e%5s&:::3:ai:io11;. éhrs ;"<;%$p{:»r.1dea2%', 2?;:.1E..§':{;:"iE.3;5s x_:::'; <:G:§s.:i.d:f':" f.h€:*. {T8.S{:°' of ?g:E1e:~: §}&',€1'N'.i{";'i":€§'S§ in {.226 §é§;§:?;. Q? éihazt '<;?)$:%:"2./fa:mamas §:':a.{§:? gxzi zmzi £2": 2'.1<%{t-<}r<.%2;1::?.<?i? WE: E1 1.252%', in €333:

' ré;;::u§"€'.9 the W:"i'é: _§3::%'Ei.t.i<>m5s é1E'{'. dispazmed 03 E6. 11. is; §1€'.€d1€S:'-3 to ebsérve f;'haE' havizzg 3'{3fgE'éI'd Lo 'ihe §apSe {3f'€1ar<> decradeg £32 {£28 £.n§§'.é{2:'ai0:2 <3? 2:<:qL:is;:é*{.§<};'§ {:1 ihif irlstami. case, the {1:};1siciera1.£<3r: 0'? the i"€3tpI"€S€31'ii,2i1.i{}'3'1 {:3 be §,;A. "344 made by E,h(~: peititiianerss wcauld be as expecIi§i.0:J.si_}; as possible.

17. Counsel for the r€=sp0r1<:if31:1t.s are p§:_zf'rif1ii.t'€ﬁ§'%0 f5;1£f:*J~ their p<:>we:r/ 31611.10 of appeara1%1.ce: révithirx ;3€%1'i--(}d'--§;'f {.*~.¥J0 weeks from itoday. ;

Unlock Advanced Research with PRISMAI

Karnataka High Court