N Devaraya Prabhu vs The Special Land Acquisition Officer on 16 March, 2011

[Cites 1, Cited by 0]

Karnataka High Court

N Devaraya Prabhu vs The Special Land Acquisition Officer on 16 March, 2011

Bench: N.K.Patil, H.G.Ramesh

IN THE HIGH COURT OF K.A.R1\EAT£&KA AT BANGALORE

DA'i"I5ZI3 TE--HS "i'HE 18'?" Ef)A'f Oi?' MARCH, 20} if

: PRIES ENT ;

THE HUNBLE MR. Jt;s'rI<:::: N.K.PA-iii;   .

AND

THE HON'BLi1 MR. JUS'1'ji§,'E:_-  7

M.F'.A.No. 38;':§§_o1'2é3<:;;3"';I.Acé,=' 7  .  "

Between:

?~E.Deva1'aya Pra,bhu.. ' 
S/0" Mukunda P'I'abhu.' '
Major,
Sagri N019.

Sh.iva}.1i       

Pest: K11nj.i,bé{t_::1§Ij_V,  "
Udupi Tzziak. 3  

(By Sjff.'   #Xci1}{3tiV:i1ﬁe}

six_:i<_i..:_

I1. ;._Ti1€:---Spa%<:ia§ E,ai1':'E"' 'V

' . 3 »¢'.f:2g"{.:Ci't.r?..§o.¥':5'i.?'z--,i.(}.'§(} ®fi'ic::er,

"E3;;1i1wé:;z$, *

 Ud'z3§3i,., V. 

2§"~.'.'E'§:€__' lClE*;,i:;%£' 'f,3:zg§::cz+:=:r,
§il:>I.11~:..21n E~?:a.iI*~.2va§;s¥

 AA _ %;§<1u_.;:;:,

  ':E§y S1*'E, S:22:'3g2i:::':.@$E:'G,Fziiilﬁ EEG-;"Ts £1533" RE :
--  ' S1t"§. ET'~§..e*:.:':9;;i§£L Em: SEE. }'v?aciE1:2$:;&h2&':2,E?;.Na§}<;, 3-'a<§2:;;v,:::z.e:~: £33'
_ i€{'2}

H. Ag:ng3eIIa::*i,

.3 . E£';é&stg:)z>:1.<§e3::1i$



R}

=>%=>éw%=§¢>%:$='n
'§'h:is E'v"i.I*".A. is ﬁltéd L111c§.€rr S::,<?i1'<}13 54[E} nf LA Ac:t,,
zxgmlzisi {.116 dz1«:i§;rz'1e:'1i. £?U'1C§ Awareti d:.»1'ie{i 1.8/O2f2003'"'pas$ed
in Ls'-x-CnNc:.38i./1992 an the file Of the Principal Ci';-*Tii~..JL1dgge.
[Sr.I'.)n} and CJM, Ud1::pi. dis.Ir1§s5sin.g the §'t'ifL'"€'1'E.;*.I'1'L'f£;". VI)i€'€.iI.'i'{)I'1

far €:11har1::£~:d <1r:}m;3e:1:sat,i(}:1 zmd  aside éhés s;_2:{_m.¥3." Q __ 

Thizs I\?I.I~',5X.. L:{)mi§3gg on F01" §""I§::A1;:':;:3§__§:;~..  Lfgijy-"';_

N.K.PATIL J., dciiwéreci iim? i'{)1.1<}\xf£:i§§:"*« . 

muDGMé&§i

This appeai is direc2§éId%b e1g_.§é1iz3s3i;.--..A T'EfE_1e'V":Vi_f1*1p11g1'1c%dV

jL1dg1ner1.t and z1w;;:1'c1x da=iéci'A2'0'O'3  in
igmzekxsgi/1992<n1£heiﬁcEﬁ:h§$§Qxgpa1cnaxgudge
{SzxDr1}   ﬁ'€f€I'I'€€§ {O as "iihée

Refer€:11c.e =i'C0u"x--'f fE>éi._s.h'()zf£.1}VL,    V. "

 2.    by {he irnpugnezi
u§L1c£g:"fie:n:£';4_ and:  E"t1'jf3{',17.€d the ésiaim Gf the
e1ppe1_E21rVi't.~.._fi1:3d ;1§'i.:ié::'r.: .TS<3ctio1": 18(3) of the LA, Act;
Beggég &1§gFi€§'<,'.§?§ 33};  1:h€: s.~:+.21.id judgnaeni; and E3;\.7€2iI'€i, t,h@

 . 21V'=x':i€3}E..;%,?1"i1'§'LEiS 2'{%7s%é'é§'1'i:,e,(i £362':-3 21 3'3c2~:2:_E.
. f .

  3.7a '<E,§:;'3;3:_CE b<:>.zm':2§_}; Sy,.§'€<:.E82/3A2 me:as'uri:2'1g 2

H 'E.{€f1'€".;'::E%  E%%V§»_}; .g:<;%:f:I§:'é; sii;.L221%.:3d at $E2iva'§Ei wiiizzgfeg Uciupi Taiuk,

§}.E>i.. §_i'§¥§':s~;§z"i:i:'s;§ be£c,m§._;fi:'}g; ta '£'..h€: £1§}§{'3E§§E3zE'T§i, ?1e=::%; bﬁﬁffi



1'1o"t_ifEe::i and a:;:q1.:ired by 'éhéz f§.1fs3i'. }'{iSpC}I1{fi€311iZ for the

bearieﬁi' of the s;€::é<3z1€E 1'c:3pcm€i::é11t:, xride Pre}=§:§':.inzary

E'€<}i.ifi<::ati0n deified 1614,1991 iSs31.:e€i under.S€%,{j"€:§{_f§I'i'.T5%(1«)

af LA. A<::'éi._ \i=vE1i£:I*¢. was pubii:=.--;hc'2c1 in  0:1u 

15.10.3991 foilowcd by final ;ig>t:ifi§j§i1::§<)':§. ' g'4\ﬂ€3;:'..

rmi;;i{:e under S€*<':t,i0:<1:; 9 gmgi }0"s:\._f 'the L.2'3';.=é3}.c:*;' <{a_E 

0bjec't,i0n.:=s from the land <>v»3*11§i:";%, i:1*2e'-igizid zxgtqnzisitiozz
Uffiétﬁf has pa1s5s€€§.._ fg--€:he%'_ .:«§:;x-*'ia;'F.:i»,,_V,' awarding the
{:arnper§s211:i<}r;at", ?4,{.).€3Q/V.-pmj g(?€§'§'i..  baing satissfiezd

wiiih the 'c1__'.V,--'\«3;«_EviE'{'1f::"f)"(.'1t.~3.f§€:'€iab? '£31:-"::'v.Laﬁéi'"}X{:qL:i5i1:i0n Ofﬁctiz'.

   :puéi:i§;i<):1 under S{iE3'{ii()I'1 18(1)
of £,.;:'%;, Aétt S§e'c§£'s:i.;ig.v€:::fi::tj_::"€rne:1t. beibre i'.h.f3 Refe.re11<:€
Cmurt in:=   The s:<..a.id ciaim pei;ii:i0n had
c<3r1;:::.. pip f€;;i.. s:?::>::si(i<:r2§f:i{>:1 before this R€'f€E'~'3I"iC:Z-1'. C<>ur'i;
xs;.E:3§i:{:E";  ._i'LiFI"A1;"  a:~"--5s;<=:se:§i:1g,»; (}£'£1i and d<;cun1e'nt21ry

:€£f'i,_d€:I§T§.{i'€i '«'«f.ﬁ1€§__ <3t..E1€:r zi11a1t.<;%ria}:~3; as-*ai§a.b}.é;3 53:": fi.i{i'., he-Les

 ra-5;;$<f£'L<;>.C£~..§ié€{§§.2m:€, am E.h<:% g-4:jI'<:vs.:z'::u:i fc.%:a'£; the zeippeiézizit: $131.5

rim". §§EE*i€}e'f: ' iméz am; {'::%1§.§{;": Eér e:"gIf3a:1:ée::1:éni' Sf
<'::{:;.:":*:i;::?:;.§e;a§.§GEL E'§a2é:';gf ;2;____§§_>;f':'is%::<:%s% E33; "€'}":é-"5 semééé ji.i{§§§1'§"if;fE'i§i

Jr

.5]
3" 
.: .5 5
J" ' " .... .. ----

i1£7:_,<_,>j' ,



and award gyzzsssed by ilk-3 Re.f"<;>:'<:?:'1:T:<;: Cc.>:,1rt.? the appaéﬂani.

§'1ez"€=in féit :'1£;éc?:::2.<3ssit,211i.e:ci to prvaem, tzhis appeals

4. We i'121fv€: hearci $1118 §£";':'é':'t3'I"£€{i <:,:{:»1.2::1::s::f1_A',ih,r;%

aippeiiazm Iearnezzii AC}&§1::.i<3:'1a..I Gc3\,re:*z1n1€:Ifit,V_" Ativx-'ef;§%:::<1_"{.s:»f'c":?t?VV 

first 'r€rsp0I1ci6:n'£' and leearrdécti  
:*e53p<:»r1d<-ants. V '

5" It is :10: in    qL1est,im1
has been notified 21:";;jI:..'::1§:::;--i:§ir;§;'g§" :« firsséi gaspazlderét
far the b<:1":ef§t_<}f  for KOI},kZ/H1

Railway p_r{i:§jeC;7:jL;V' _.'I'hc: :Lemd  Agiqi:fsi'f;i0n OfIfiC€'3I'. after

f1E1.}{'i1.'}g"Wﬁiﬁé.;5I'f3}€§i&%ii"1f,'"»1ﬁ{%,'€.(:2"§'§§ii5§ avajlaiaie on file, the:
mai:u1*'::3_ 0'f4s;;oi1' V«'$1~f:'";"d 1;3f}fE--Ii;Ei'i3,]i'iZ}y' of the land. has; awzlrded
23: Sum {3'f?s'%3:.,OO0_;' §;g3r31* 't_:.t3.I1i'.. Not being satisfied wiih the

21w.a:'€;£ _ ;)2is:»:-&§d" "  the: Land A<:quis;s§ti<>:1 Offiireix

V'  app1::*i1.;';:3.:t;'v%--_};j;21$ fiE<é.'{i?"éi :"<ei'<;':rc>:r':<:<;2 p{:i:i{'.i<)r: far e;%'1":i";211";.C,e:t:1_<3.11i'.

' 0%' -.{:<;vs;fip:§ns§2:iis>;1 b{3f{}}."'€i ﬁhe .E%ei%:r{2:r:::<: C€}U3"?j.., "R3

H ~S€1i.§3S£§:i:'éV*§,~i.2:;{Leghiss c:a1:~.a£;x 3;.pg:>ei.ie1.r:f. gjiéiriiiid r<:%1E21r1:':@ an

_EZ1X..,_P {>15 mg: gezéat dc<2<i. 31.3%. ﬂit: §%€f<:;>:;"€';':e:::€: {'i:>22.2'i,

 w';*i.h:::::,.'2?;":. a;$&'s£§§:1i:'3;:§ .=;2'::":y ;'e2ass;{::=§::'%; zzzzzai an E3:gp§:%::" it-":?<:§m§:7=:g:§



g1-»::«u:1{L hag r<:éjc:c:i:ez{i i'I"£u'3 said I'f3ff;'.i"é:':Z{}.(it%';', p<3t:iti:m. wit_i1<}1,:t.

:»3.s+;sc:is:siz1g;; 't:hc3_§'L1si: and rez:1::;<:»n21E.:>Ie r::0mpe11s21ti<3:{: i§:1 t.If:r:A:

basis of B_:x:P1.. If i4E':é:1':;2 is-3 EH1}-*" 1é?ipS€ftS 01': i411<:.«~~pé1;*i;_'_é);:' ifvs

{T.(§I.1I1S-ff} wha 1"€?p}'€S€'f£1E é:?Ci t;1d:=: app€Iizm.i: 1fm_rf»{_5_i'£f1V §';+:§'f<>;'&t t:.E1;,->_ '

Rei13.1'€::1€:e Ccaurt, it is 110$, 21 grégyzirxd,' j.f%;f "':'.£%1c%._E%3_e'f¢§:1"r3§3Cé3

Cc:>u:'i: 11:} rejézstt. the e:7}&im {:~;i'.{_:h€: 2ip§3<i%"IV§ar1t,»"'3*fa'1,§"£:%1«:é15;, it is

not in dispute as rightiy pu€';i_I*1'£,e_ci e:>2.:'i:  t;hig:: .1e21.:-msci
<:mms<31 for bmh t'i1.e ":~pa::ftie§$. "£:h_;1»t;,"<i:1 respecrt, of the
€1djaC€21"{ 1and,_t:,h€ 3&1£I1.'i3"'~R?<3f<2.:f€r:iE'§: €{;-"Lift. 151215; 3.H£3W€(:E

I'E:If€I'€;',I1{7e'3 p€:'t.it:;§£1_. e",a.,n::1 :'::mra1f,r3é::d"  t.i'Ié <:0mp:'2:1$ai'.i<>11 at

?8,00'O'_/   "'}7x,Vi'r€,hc.1 f"i{: could be .i=;ee11 that, in
this at ca; ve11$:.3",;-~..L2m  't3Hé1r1{:"Tr1azss filed. an 21) 1:ic:at,i011 for
gap % % _ _ M?   H3
1"()d1ICti?i)I1"Of {}"1é' (f;x€)5'** of thc avx,ra1'ci assed bv the
9  _ . . 1,: P .,

R<:fe;2:°'e;1§:G C£3':,::ff:' firzifsg; the Hlélfkﬁf. value at $8,008/»~ I381'

 gzééaﬁ.  3:'-Hf; Ei€i€ii"t'.i (')i'l£1§ e:i0<:ur1ae::1t.s.~; emci 't:he':.: 321316: ha:-2
' f?:)5<~é'<:n  'f'aE:i2':;,;; aﬂ iélziése as:p€ct.s of that": ma*t.t.e::*

*;ri':.:<:f £:.:>:5§$.§.::i£:;:z*atia;m, w«:=:= 212%: of €216: <}p:.E.:_1?i<>r"s §'.§1£iEE',§ the

mé:z='%.?:;m:__"z*::{§£:é'1*€:*:§§ §'€{if(3§'IiS§€i§?E"'£i{i€}E'l E33; ihf: §7€&2§cr<~.:1<Ea% {i'<.m;":'::

 2;i.E)'m§T'€:?~f*i~',a§"§_¢V__f%i§1£?E"{?§i{§§'€f§ w§€..E1{}:.;:': §;§<):*::;_._§ %':.1:."€'h.é:::' §n'i.<) EEK: ::":<3r§§:::§



6

zémd Ciem€~.:*it.s3 cf '£h:i$ c::5:.s%s€r mad 'i'.r:'3 s21.:f.?3g"L.2a1:'d the imfr-3,1'essf:
of btsth the p21:'i.i<9,€e;, ii: would suffim fax' this C§>£}.a'i' 1'0

iSS1.1€ appmpriatzzé <1ire(::'{;i{:>:25:; to bath the p21rt_i'<::s"  

6. FCEF théa £'C:«.rc:g<3i11g I'€-?I:1S(.'}I"IS, 1.116..:s:.pj:;e:fa.§--.::i3¥.¢3r;I by: 

the appeilant is a11()w€d_ in parf,}__

/{he iII}}3'Lzg1'E7L"'d jtxdgzm-r;i:_11'i. éixgcif ax, 
Februzuy 2003 passe-Ci in   by the
Reference: Court. isv  "~-ai:s%i'd€§» and the n1atie1*

st.a:1ds i"€3Ii1i€'E{"C1 ba<:I»;V-€{j'V.{h:-: aRc-.¥f<:vréi'i::'3" (iouri, with 21

ciirect._i:>n t§:§--._ :z'c1:,{r;1siti£3':5 :.th<~3_ .. :=;a_rt1<§ éi.fre:;_}1 anti {:0 pass

a1ppr§)j:}fié1i:Té _v %j{i€£{)'Vrd2113L:<3 with reievanii
p1'0vi_;%si_:)I';$   a.fte'r' a.ff0'rdi:ng rea$Q:n_::1bI<--::
<>ppc)m.1r::i_t}2' ¢;)fxi°:§3éi§f'i11g"'§;L:3' G16 appe:iE2111i. and respo:1de11f.s
pé:r;:s'o:1L§:1iyx0r  E:ih<::i:*' <:<):15;':'a€§.,

F*2:ri;h€:' 'é:h§é§" appeliaxxt. emd r(~3sp<">n.cir:*.ni,§§ sire

"'§L"*§L'4}*"'§¥,71i;V§Ev'§':_€'.E5§'"E.,'R' Egg? " a«:ic§L:€€ 01° progiuzte: thssiz" ar:idié:i<}r":aE

'air:-<§'<mV<3c.§.**.i.§'}é::?é}~*, €10 $:.zbs;i.21.;':i:.E2ra:e Eh:-tir <:asa«€:.

if  €:a'1.':"{:§:s. ;E'3;§}}3§i{7fa¥L,i{}EE$ an": f§§*«'3{.§ E3}; i'1":€- §}23iZ"'i'i€fS.3 131$'

 E4?;_{§§t:?E;€;?:.';$;f%;? {T{}:..z:°'%;:. $53 <§§§°CC:é:€t::£ E19 :°{~?:x:7§?3;**=;.»~'{.*. %;..§'%_£% s.e;;.~m:.é% zmai

I

wt-:94



pr:>:é€.€:.d f'1.:1*i:he'r in 21c:{:(3rda1:1cr:: with law zzmii dispase of
1.

1616: samsz. 'xx.-'it'.I*:z§z1 21 p<:%:r':i<::d 0f six 132<mt'.1/15; frzmzx 'f',h(;'£,"Ci£¥_i'.f;*, 0f f€C€§ﬂ{ﬁX§Cﬁpy(ﬁW§H8judgﬁHHH;aHdEM¥afdJ" f_ ?,u Fmft:hc:-tr the app<3:}121:1t: anci }_ éxiidu 2 are di1'e(:teéd to be appcrar bé;f::1~c: .t;hfje"'I%§<%,'£'<;'1*é3:i'i<;:c;:»..L_Cc:a"§1ff, on E 1th April 20} 1 at 2'3G»_j_j3_:m_.q 'i,?;«z1s:<: sf'. ilezxrirlg witho-u'£ fail.

i ED'raw th<~: &1VX7E'{L'-d E '€1CC%{)1'd£'{1f ' .................... ' V:;_ L._ /i .> i$ /"§&i§t@ﬁ viﬁe $%§mb%§V$:§%rVA 'V 9/ §§;,¢2§m§£m.i§£¥:: ' 2 ' §

Legal Document View

Unlock Advanced Research with PRISMAI

Karnataka High Court

N Devaraya Prabhu vs The Special Land Acquisition Officer on 16 March, 2011

Bench: N.K.Patil, H.G.Ramesh