Dr Suresh Kannan vs The Bangalore Development Authority on 25 January, 2011

[Cites 4, Cited by 0]

Karnataka High Court

Dr Suresh Kannan vs The Bangalore Development Authority on 25 January, 2011

Bench: B.V.Nagarathna

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YN THE) HIGH COURT OF KARNATAKA, BAN GAL-019331
BATEI) THIS THE: 25'" DAY OF JANUARY, 20} I
BEFORE

THE} I"t{O?\?'BI,EI MRSJUSTICE3 BNK NAGARA'I'IfII9E%X'[._V

WRIT 1?E'l'ITION NO: 26 :14/201 1 (BI}2%;3«'      _

BE'I'\?VEEN:»

Dr. Surrssh Kzmrmn,

S/0. late NR. Kemnan.

Aged about 54 years,   
R/at #5372, Cypress Reserve
Wmter Park, L'

Fiorida, FL ~» 32792. U,--.--S A. V. _ 
Rep. by his Power 01" AtI,c§_rney Hf(7}I.(Ii'xE?.I:"'%_  _
Mr. Shakthi vad:ve1, ' __ %    
R/at No.14, Shakthi NiV.I;1S,"v. '

4:91 Main, OMBR, Lei}/*02;1'tA,  - 
Banas\A?adi.<_ \ '  
Banga1ore. -- 5E30'{-143.' . 

 * _    PEZTITIONER
[By S-;jt*'i"Jay11a ¥{{2§:hari, Advocate)

    ._7I'ﬁ'e« ;E3az'js;gaii()rc:é I)ev<:3opn1e11i: 1-'\1.1t'.Tm_>ri1:3.-2

 Semkéjyj. Roacl,
 Km:12ifa_ Park West.
E3aIigz1I<)re -« 580 020.
"   by its COII}1'I"1iSSi()I}{'2'}.'".

_    7§'I*1e:: £<1z1g;'i;1_<'-26.2' {}f'f§C€3:'« 1,

B2iz1g2:11(3:':é §f}<?vei1.<3pn16r11 AuE.E:::::"§.?%..§;,

'?
L?"



Sankey Road,
Kumarzx. _Park West,
B311;-;"a_lc):."e - 560 020.   
RESPO§'%Ef)'E4§'€fl"3

{By Sr: Be1Savara} V, Sabarad. Advoca.t,e for R1§'_:£i'1'1€i R23  
This WP,' is filed under Artitiles 226 bf  
the C<>I1stitut.1'<>n of India prayi;1;g; »¥:.{}..qua;sh vi hr;--€ €r1*'d€_:*«. Of,
<:1e:I11<;3Iiti(m cizdeci 09.11.2010  papssejd by  2,3;_c'faA'
Respond(~:r1'£,, e1r1nexc3d hereirl as F._AfnI1eXz1'1"£:.aN, "

resp€e::i: to the scheduk-: prtap-:=:.1fi.y of"t}f1e'-petifViO'nV:%1f etctg}

This petition is Corning '<t:)11sicie:*1fa'E2i?r)*z1 <51? izlterim
prayer on this day, the  §i;1.d_e--.t»he foi}o_wing.§fw

Though this m21ji«f;é§1'_Ais_1i$'i§:d'~.f@;f"cQr1side1'ati<:m of

interim prayel', this Writ   heard, with

the COf'1S€E}.{i. of  ' th c«vV.;5a.ri:i--r3S.

2.  vthisa"  Pvet;i.t.i<:>n, the petitiorier has

 chailféﬁged théAA()vr:§ie1':d21ted 09.11.2010 passed by the

 .2143.R<::~:_p<mci§é:3t whicll is prtaducttd as AHﬁ€X1lF€~.N ':10 the

-- axgeiixis-$1'. :{hE'.. ' :€*:$p<)r1{1e13ts. ' /55'

\}'\?7ri't-.,'Pé§1.i%Ii<a.11'j;;éind has Souglat: =::é3rte1.iI'1 di1'€c::t.io:31'1s as

:5



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'.44

.3. it is the 0336. of the pet.it:ic)11.¢3r that he is ﬁle
abtwiute owner of the pr<:»pe1"fy bﬁélfiilg" N312/2 and
1.2/3 :~:;i'E.::1at:e% at 4"' Maila mad. OMB}-Z Layoui; ar1d___f::ha":

he pur<::}1as£:d the said property by a 1~eg;'.st.c'rc:ci S.2i'1f3: tfi_é€*d

datxsd 13.12.1993 which is registtéred in the   '
Sub~Registrar at K.R.PL'1:'am, (topy of   is. u
producted at Ann<:xu':'e~B. T13erer;ift;ef'_§_'Ttfie  

and khata C{'3I'i',ifiCE1t(3' werev1s4'S~1,1_ed i.f.;._tk1£:g r3;1ﬁ2,éV"'of' t.he "

petit.i0ne:r by B1*uhat;  Bang-aiiiife "'n':\«1ahaii21g;§am  Palike

(BBMP) and he is ovﬁfifsr '1:1."i"p0sSé_$si()n of schedL1Ie

prepexjfiy been assigzled by
BBMP  a:.r1'(1.  taxes Iegulazrly to the

T planned to czonsthmct 21 house

. "0I'1 :,}s<::h*edL:1ec«iV"'pfE)perty arzd. therefore, approached

  ﬁ§1f._Ati:é"T-g:;V1i:rpose of obt.21i.11ing sancztiion of plan and

a.ﬁ:4e:r:_ dt,1_r2.~pLif'o€:eS:s, he has c)bi:a:'.ned s.aI1<:£:i0r1ed plan as

A  "'wne1j.£  iiéieilse for put¥';.i11g up 2: c0I1s'truct1'c3"n. When £1116
 _ ':_:1Véré.iTr;a'f §i:<>0:;i '£hu:i--3$ {Q 1111:: ssi'::i:<:1<. of tha p£:t'.§t:écmer {:11

 u3_.2<i}E,<Cl ml; 6.8% §3.m.. Ehzie @£'fi<i::%aEs-'5 {sf iha":



?§<'%§%

Respondent;/Authority (EDA) ciemolished £1151:-3 co.mpc__)11::1d

W211} zmci sfieti cc):1:1s5t:r'uci:<:~ci by the pc3't,it,i0:'1er .. '£:=:.1:"~..i.}'1¢ ssclmciuleci lemd, thait. "the $811163 xx-'21s:~s dcme wit',h'(}1,:'t, 1 * any I1(3ticc;=. emd under {he <ti1'(:um:st:ar_1¢ces.; '{.h €3"}§C?L.i;iT.i.{§1j€I"._ V g,at.}1ered inforr11ai.i0r: under 1.1%? RAigf3:E._i.é5 II1ﬂ)1ffk1&1I'.§()I¥! }¥§_CV1.'V. with regard to the illegal thé .R€3pVo.;1éiaéf1t,s'Vé1I1d "

ca.n1e to know {that--- __the '11:1d § issued preliminary 110tiﬁ_cati(;ﬁ foﬁowed by ﬁnai n(3tii'3c:a1i.§o;:i.' of the said property. order issued on

09. I as Ar1nc::xu1'e«N, Lmder Municipahties Act, (her<3Vi11_a.f1:ei*;~V :_*ef'er:.*<::(i'v_ t: <'3° as 'KMC Act') 1',/w. 33(2) of z§)e\rc¥;1'dpthvent: Aut:h0'r'ié;y Act. (herei:r1a:f't€r, ._;1"éif<:fi'e3<_i "..1j,t}v as fB'[)A Act"), a directzion was i.$su€rd to d('3ALf1..1'(')}iS}11~ i;1'4:;:3 :m.21Lat;I30rizc3ci s.'~:t:r11Ci:mfe in Sy.N0.26g 2?', /QELZB of Barlaswadi viliaggts and pursuzxm to the ":sai§E_ .--r>r{1e:~ tile ::is3m<:zEit:i(3z1 f::«:.><:Ji~;; §_}3E1{'?E?, U:'1£.ier the é xx-

cireurr1:stanee. the petmcmer has eh:e1i1enged A:z1nexL1__re~N whielta. {he 01"de:r {leafed 09.01.2010.

4. He.21.rd the iearned cmmsei for ilheﬁi7.pQ'f_'€i'$,i.§§f7Eﬁi"--'1' ~ and learned counsel .fer the respo_1f1de_r;t:sg

5. It is the (:0niem:1'on of i'he73._eafrne'd _v{ioL113_se_E"§Qi*--.. the petit:3'.er1.er that petit':ienv_e§'r..V_ 3133+" .__b::-:eunV possessmn of the land inV,qu.es:tien, théii.--..#_h»e khaia c:er't:ifiCat'e and khata exf.1;'a.Ci,e..3$;"e»re i'S_$ue'd. by BBB/[P in his faveu;r and..:t§i.r:1*e2;;ﬁ:e39 he faxes regL1Iar1y with lfegéifd. é'ch"£:duEe'd"'Vproperty and he hass obtained s'e1}t1c:f.i01'2ed éinci Eicense for the purpose of putting 'L1;j*-._jc1-r.:<)I';si;AtLletien. Uncier ixhe Ci1"'CLEII1StEiI1CE3S £&'ij{,hf§.:L1t,iSS1ii'1?,§§ gmy notiire whatsoevere the VRs::s;5cmé1eruﬁS~[.A1.;thorities c:0u1d not haxxe emiezred the :§<:€I1::éfEt.1IVe<:1% ~;:*.i'1=vi>.fj:e1't;y be1or1gi11g '£0 iihe pet.i:;io11er and d€%m.1{3}ishe{i'e:'ihéiz <7:<2nst;ru(":f,i()z'1 2111:}. thereby' c1i_sp<)e.eessing 'V3156? §.w;i:i'i:§<):1er. She szzbmitie t"hai; a:r_'1y EEi<3f.i{}IE tie be .,§¥::":':i%.ie*.>3;4_':;<;1:e:EVNei1Ei:::a.:§s:i be ;:::*e<':.edee:§ 'ﬁg,--"' 222. :':e%;i«::e E}/'~:-:»;.32E ef 'v..,Ir1_e;1<:e",. _'{§:;e petitgiazler is em:1t.I_ecE {:0 1"€i}:t':',f-1'5 emzght, for in V' ' -- [Mess 'E-*1*i'£i: petiiiitm. w'''':

(8 KMC Act; or Sec:.33 of BSA Act isszxeci to 21 person who is in setﬂed p<3sse.ss1(311 and in the eibsenee of doing so in the instant case. the entire z«.1<::{'.iGI1 of the reS'p0r1{it2§"1i:.§€ vit.1ated. She fm*t,her :~:.ubmits that, the . intenci to 21u.eti<>I1 i,h_e sites formecipzl 1:he*"és}::i1ed1ii"e. {and and therefore, she prays for Si.~.9.yi;:€gA~'eVth'e._ aI_1'C,t,ii)f£e;--.' 133:1: suppart of her sL1bmissio'n_,_Vsghe has .:e[§ied{._"t:.13.€m 21 v ' decision in the caseof JoE1r1VVV:A'}f3_.Jqrr1esh3 "<9;.v_'QV;g;3,ers Vs. Bcmgsrxlore I3evel.oprneri'L* reported in ILR 2000 KAR Q34 iawézrayarzappa Vs. The «iEs"'Secretary, Plousing and Urban : Bangalore and Others reported {MIL}? 295 to comiend that when a '~._'}C)(iIv-:';,uT_€a311;b_i.£§ ix.) setiied---possession of the property, BDA has ﬁt) :eie:,t.}'1Qfii5jr' £0"-evict such a person from the property or £'()r,_t.hat,_ ;:§::§:"_;3i3sc% demcniissh w_it.hc>u£i issuallce 0f noteicte, %'§§%§

8. Per e<)r1'é;ra. the Ieamed c;:oL1:r1se}. fer the Responclem./BIDA s.«:ubmii:i:ed that', the p:*oper':,*g;-<.._ in quesi:£o>:1 been purchased by the pet.itic31'1e§*.._0:: 13.12.1993 whltrh is Wei} afiier the said pessessien by the Respondent:/Au.t.h0rii;y" p72,§rs1f'za..1i't the preiiminary netiﬁeaiion of theAA~y6:;11' fi_:1ai._ V notjﬁcéatien in the year 1980. '1'13.e_;'ea__ﬁ:.e1?, been passed on 08.07.1982 whiehﬁzvas 21p;.)Ai*'L>K§°e<:E1--.t5z2_V' 22.01.1983 and sL1bsequentiy_"p=t)sses§sier1-.3A?é1Su'i.éike1i on 99 09.02.1983 foiiowed by Gazei._teViE€Q11§f;1(:a.i.ier:.VEJA/3916(2) of the Land'"A£:®;1ieiﬁ1:;sr1 '{hefe'i3";'é1:ftt:'r referrecil to as the LA Actjmi enly in the year 1993. the pet:itiQI1er h'3.s"p::V1reha.sedV this property without making «--.'a:1y'.._e:ff(.}r:t.e.10 fi1"x1"d'e*aiV whether the said Ia'1"1<:i is 21equ.'ireCi _'bj,':V §L1}*§:1aer submits that after the aecguisiiien.

O'I¥I_BI2 E.e,§fc>'§1'i[V;h21e been formed and therefere. the reliefs "-..s::}'L1ghi._fer by the pE3t.i't'.iOI1E?.3' cannot. be g:'am:ed in this .9'V*5§Ti'f,.AI'§.3E;?€lii)i{)I1 in View of" the fact that the petzitieraer w;«3.s:3 . _j_:1€:+E: in éiiilfy' 2-;e':.i;'.i:;'--:d p<_::s_-:seee£<3:':. but in em u:1a.:2i:§1<§:fi_2:ed £9 % W p0ssess§o'1'2. Ehacier the circt:urns€.a1";ces the p<2i'.itioI1er_ was mat' e:r}.t.it,1ed to any 1'1<>t;i{:e prior to ir1i'i:ia%.:.ic>r1 of a..2:i..i§'>':1_"u,j1 terms of the orcier deﬁed 09.11.2010. T submitt<';2d that ihere is no merit i_n..t_¥f;e Wrﬁi"¥'e=€iéi_<§{i1 ar1(i._ V the same is Iiab.1e to be rc:ject.6d.

7'- The iearned again reitieratcd the Jfafct " f:h'€}"-»_pC{,§fi'c)r1er.--iiwas in settled possession on --i§sSu1'r1g" khata czxtract and k'If1a.f,§1-(_:erf.§ifi(:;it¢: aﬂfl./$1.36 "petitioner had also paying:v t:a}§e$Av'i9e:;§a:;_I:ar1y*; th§::refare, she relied upon the d.ec£si0n QVf this case of John B.James and in the (te1$(:*--,i)i"v I)£~__N'afa;..*i111appa supra and contended L}3€'é;.iiiicv.>'r1::rV§§_gr.iso e11tit,1<«3d. to similar reliefs. Thai:

' i'f' .gJif";2,_E1 '~:9;p€:.i(>n U) be 11ak(:21 by 111:: responderxiis proceedings Elﬂdéfl" K21rna.'§a.L:a Public Pfc:1iiiée5A15{<i§..é1:1d in the: absence of f5'UCh action being K s ,,,.,,,»%n E?

it1ii;i21t'eci in U19: ir1st.a1_'1t: (73.39, the <:>'rder ciatctri 09.1 1,2010 is i1ieg§a.1 and requimss to be set: aside.

8. HavH1g heard both the part;ie$ ' z_r:1V:i*-" V' perusal of théi material on I'f3(?()£'(i'.""11;;'*b(iCf).I'I1_€S:E2'p})V&1}T€i'11'E,'=' that"; the purchase made: by the p€:¥j.it.i:>_:ier if: ..the, i13:§t_.é:ni."

case in respect of the land ir.1>"'q;1esti<;:1 V"a?ir1'fue of sale deed dated 13.v}Q,. 1 after possession of the land the EDA. In fact ir1it.i21tiioz;.. in the mstarﬁ. Cetsirég A{'i1.+:3 f<3§rkf<:uf.i0r1 of saie deed in favourfmuch as the preliminary not.ific:at i0r;"was5 as on 03.11.1977 and fir1a£ _110i4iﬁ'(;»a':,i:011vf.W21s *~"§ss11ed on 13,11'1.980 and _ posssgissioxz vv}u~:...'t.akc=11 on 09.02.1983. It is only {tbs péétitioner has pLir'€.:hased the pr{3pr:V:*i:yVf;»-.._AIi, V' apparezrt that as it: may that t.h::~:

peii:'i:.;i 011e1_ﬂ"lxéxzsf I101'. mack: any rim-5 ciiligence searcth or j :II*i€iC?'Z"?'.E£}4;*;3I1V 21:13: sssucia &:»;€rcis{;=: beéfiyrzft ;)::rrtP1z;:-si1'1g§their %:»~~ %%* said p1'()p<:rty nor 1.n.21c£t3 any enquiry with __ ilhfj R€SpOrldf3I1tS as 10 whether 'rm: Eemd in q1.tes't:§r.::£1"2._ subje::t4~matter of any acqL1£:~3i'£,i<}11 pr0c€:edi11g4_. '1"--ir::r1_A€"E€v., 'Eh}?1 * (m3y queatiozi that; requires to be,saz1_sid£5fedV "ijss-VI,xxrI?ict1_if;er.. V ihe pe.tii4i0:'1<§::r is enijiﬁeci to any fi%ii%:?_fs' i§1 i:r3vf1ns_<>f :'thé--. judgmerlf. of this Court xvhicVi§--

Q. In théz 02136.91' «Q-..0£':":I§ers Vs. Bangalore Developrxlerli'Z;_;:'i.i%o.r§i@f reported in HR 2000 }<AJ1f§.4; z;34. of this Court formulated ::'.t'O1}f;*2\Ii1"1g;.__i:\v©jjpLOiz1'€'s; far its (30].'lSid(31"c1iiO'f12v V ._£i)V'v-".£W1ei}':e'f-..__f£3I}A as 2-1 stai:u'{.0ry a1j'fho.rity,. 'i~he..- right: to forcibiy disp@sseSs€é--s tréapasser or L1r1auth0rize3d QcC11p'a~nt' .of-. its 'fand. by virtue of the __§pi*ovisio1i':s-pf the BDA Act {read with KMC Anti) o:RcgL1}a'é;i0 I1. Act or piamaing Act'? and _ {ii},_ " .\?V'i1etTh«:»:r EDA, as the "t:r"u<~:~ owner

--___c3f"'fE_;<e>__'}f§1"€3pert'y§ has the: right to forcibly diS'{}()'S5_§C'SS any 1t:respasSar or 'uI1a1:f,'I'1r;>ri2:ed <)ctﬁ11p'é:nt'?

10"; While ar15:;weringg the 5:-said quc3s'i:i0r1s, the . Z}.%v£si€3z'3 EE§~:*:m:%§": <::;:§:':€%e:i tftaaiﬁi an 2: zrgmzbizxezi I"€f&1€if§1§_§ 0? I I S€(:i1i{)I'1 29 of i',}1f;'"f BDA Act and Ss:c.{321 and S9346} of KMC A(T.i'. the pcuwer of demolitzian of iliegal unauthQri_zed 55t:_"L1C."i.1,:res3 vests; with the I?3Ef)A. It is no dcmbi; th_'2i';..:

has such power of demoiiiiion, but such powe:f;'U*/ me BI.')A Act: 1*/'w.Sec.321 and SeC.461 i::::;;1i";* be erxercised by the EDA only whr:An-ihe .'_c01' 1i:i'ii{,1'QIis.._a.rcé'.. fulfiiied. The I)ivisi01'1 Bench furf.i1y1€1j }':,.é§.Icf no a'21t.hor.it.y to BDA as the owner of the 1a1'1_Ci:_; 'A£'O"1'é)rC§<bE3,z V' diisspossess any am: from such""~possés3i0;1A\;sazifh6tj't: due process of 121W. In para'? 1 of judgznevpt. Afhe legai p0siti(>r:"Mﬁ»it{ii:» t.rii€"" OW'I1(i'1" in relation to '€respas::3e1'-- tttili-€:L§i "":~1'n'Ci the same: is extracted }1ereu1'1dE:j:--" % ' 1,. H,avi:1'g _:'egard to the principles laid Adovx.-*n ii'1._the said ciecisions. we may cc)nveni€11'£,£y "~3gCLlH' nut t4hcV1e__,<g3.3v _position in regard to a true owner v§é:§¥'£2={;ri.§ 21 tres~3p21sse1* as under:~ " vi) xt1*1.,1e Owner [evera if it is the State or a :""._st.:-i:'.u*t.ory body} has no right to forcibiy.

gut; unauth<;m':»c<3ci ()c:(:upant . '{.ihe::1u:ii:1gg 3., 1:respasscr] in Seiitiieci p<>ss<:*ss5i«:>:":. <;¥;,%1_<3::*Wis3er i:1r1a:: in 2-:c(:<>rdar1(:<:

xvii}: Ezwvu ;'f»/~ iii}

iv) A t..r<3spasse';r or u1'1.a.11t:.I%1ori;«:ed ocCups.n{ in sett.1o(i possession. can be dispossessed, only in ac:<:ordar1<:e with am order/decree of 21 ciompeizsm: Coal':/t.rib1,:r1e11/authority or by exercise of any st.21t:utory p{)'W€I_'.-.__ of disposssssion/doznoliiicm om.,mst:ed jto.__ the.

sf,ai;€ or siattlixoxy Authority.

A person in un_au1:hon':e:eci posscssicm."s1'iaH ' H be deemed to be in settled po_s~s<:s_s'ior1;.,if. his entrv inio the I§)I'{)v~,T_')('§'I"'E."y«'«' W'21S..IEt'3{f1ll'-:V.'O1;""

authorized, V 7 * A person in L1:121Li131__o1~1:{.<idV_ possassvsiozxwhlosé entry into the =._pIfQporty._ ilisgﬁl or LmaL1thorizcd, o21n"=oV1aim to be ujqseitled poss<9ssion\.:" only :.f"1*1o is 'open, ' t':o1itinuou.s and act.1m~i..':"physi€;a.1"»pos'sessior1 over .21 suff1'ci(--::1t1y long po1§iod,_._W7',At};hV"tho knowledge of the_tr'uo owzaeir. ' ' ~

--_ A Vsti2ff'€p't.iiio1is'-..a'nd uI1aui'.horizsd entry into a11ot;11érf_s._1anAd~and steaithy trespasser, will "s(1otvh.é'1\_JoA1:h<i2 £:ffectt of dispossessing the true c$w11er..of givizig possession to the iirespassetz S'L1ch'--.ao_ts W131 lead to seettlod possession only V-zho1'a the true c)w11€:1* having krmwledge of ii', :«,xo/qv:,1ies(:es in it.

' the trespasser is not in sottleci f:i_<)ssossio.r1, aii actis of the: trospasser in ~:*€:ge1;°cl is 1111:: property wili be cvzmsidereci as only zlﬂompiis to secure possss.sion. The true e?}.I'Ed rightful swnor' <:21_.1t: re:~<3nt:é:*r and roirzstziiiazé himssif by 2'c:n1.oving i;:h<::

sbs%;',1*:2c:{:io:'1 or ii}: E'? i.EZEE11£fh()I"i7;€d C0I1st.1"11<:i:io1'1 put' up by the t.respass<;3_:' by ugmg the minimum force. Such E£C{ii'{'}>I"iEb§,I' the true owrxer wili be <:cmsiCic3_'r'é3!_iI_"--«. ciefendi.ng his possession and. re;~;i--s.t;i:3_g VT 5:':

ialiinesiorz \>¢ii:11 his propeerty 21;{1d. i"i'£)'[1 .I}ﬁ§:*:§ib' l€~--T ' dispossessicm of an 21z121:1t,h0ri_/zeii"<}e;:<éupan£,. vii} Where: hmvever the 'i.n 'se§:t.1.<:d.' p0ss<3ss'i<:)I1 and such 1s<3"t1:1ed-- _v pQsse'$$i.r_3r:v._ adverse to the t.m__e om-?1T:_<:r" <:(>z1{;i'r;11y:vs f0; 12 years, the righg the, 't,}.*;,1€'g Véxifner is eXt.1'nguish<3d a1"1d»._ ' the "t;1f<~:jspas§$seI"

possessory QV"§33F""2iCq{E1:f'6S absdutev title to the property 'E31 q-:,1est,iota._._".,A ,(U1éid:5r1.ini.ng by me) 'I'here:ibi-'r:, I3ifvis:;Qn B~eijw:.h was Very célear in its mind a':éMivha1i'£, is '1*ight: of'"i;"rVue owner and right of trespas :~3e1'*. In £115;-».5.;1id'Mwcioiﬁgsxt, the Divisicm Bench has deﬁned Whai: iS '"Sé?'ffEi{%d".»--.pOSS€SSi0115' by stating that 21 p€3rs(j»1'1"i:1 uI1.a»1_;f,h'(jrizé:d possesssioza $112111 be deemed to s5s3't_t.1€£C1 p0sSé;é'Si()n if his entry into the: pr0p<~:1'ty £x«.:2$ "i'21w.f'_Lii . €}1i at;1t.}1<Jrizeci, '_E'}1e1'ef(>r'e., it is; only 21 person H "--- fr.;ti;:';2 fghfesr 39323.1(} p<:$s:~;e:r'2$sE(3:"z. '"I"'}1€ £.}ivisi<:a:2 E3€~1:1<:h E1213 ;-;1E5;<,:

vs.-*h.<)"%és in *$i3:3t.fT%c£i posssession is entit.ied to 1."1()'t'i€E€ befme. e1{:t:z5€§':"s i,{:'"'bc3 i.:'1it:iai:ed by mar: E-EBA iii) i"E§I11{}'sz'€;'. pr_==:r$0n § 14 stated Wham the trespasser is net in Sattieci possessian a1} acts 0f the trespasser in Fegard ta the propexiy-W111 be considered as any atiampts ta segzure p0:3é£S"$'i[;5n and the true and rightful owner can re'}§:n:e£f'VL' M reinstate himsekf/itself by remo*x5_ing_the;'é1jsif;;.¢i:0V:f1A.V0r_V ' the unautharizeci construction pﬁét up by using the minimum forgzae, S":1(ii":.vas:?ti0zc2:»"i'3§§'. ﬁhe "§;:rz.;ie owner' wiﬂ be consideredi' _ deihnding V} his/its possassian and resis"f3'.if1'g~- .ir1i:1:'11s_i§3n. gariihhis property and not forcible disp0ssessiQ:1"ef af;n:iuv£h%.§;'.i::ed occupant. _ '_}£?i*i 5 t-If1€;_:Ea:ase:'o§_ iﬁﬁfarayazzappa Vs. State of Karnaté:?+:a,«. Vby_"£i;s._>T'S¢fCre.tary, Housing and Urban Deue£oprr17én_t" Defﬁartrfzezfgti; Bangalore and Others (ILR , A 'i>:_x2_g_r_a.s. held that the EDA could nﬁt have f£a}~:§f;x?i'; 3§:iiu$1';:ossessign 0f the Eand since the petitioner L'€+hé:¥ein"'w*.%$;.~s_iri_'p£:>sses$ien of the land and the gtruetures V _ Waré ir:"€§:i;s;fence and this Ceurt heid that the petitiener * jmafgin 333$ been in }:3QS$€SSiC}iE} eithsr a3 a, true Q1-,*£"f}&I' 5:"

%»a ./ in the a1tern.21t.ive in setiied possession of the land and had zxciquireci 21 sE'.21t1,£t.e'1"y right: over it. Tile said C'.e<;>.<"_?e.i:«":»_'iT€;er1 is 110:: appmtable ':20 thiaa case since the pef:iti9:1erA"f:éﬁ*e,if:--.-- ~ is not in settieci possessicnn ._ "12, Having regard to {he""def_ii1"'1:ti0ﬁ-- seﬁled possession which "jthe Dtmsaon Bench 1:": eforeeeaiei e.aS~e{ 1t'1ﬂs*'ée noted that the petiteioner In be deemed or stated to reason. that he has er1t,c::fed_'«--.iﬁ{G3'.,;3ai'eij--~p1'0perty': Lmlawfui person in an ur::;1L:i;hei9i;;:'eci__ "1TIia:;§i1e;~,. jthe BDA had ixlitiated aequisit:i'e;11L4pro§teed'i}jgS:"We.3}' back: in the 19?'? and 1980 by _1'-gsexzmlee V r10!:ifi<:at;i01f;s and c:em_p1ete<::1 the ;it:qL11si1f.'ic§11_pgteceedings by taking possessien by virme }{;_1'_"1t'i.g::ifi'c;:§£_t_5_Qrig"iésued U / 3.113(2) of the Land Aequisi.t1'oI1 . A(:t; Q:z3d-- e«iz13seq'uem71y', the land si:00d vested with the "'IZ*A,_. Hexaee, u11cie_r the ei.rc::1mst.a1'1(:e., RDA is; thue {the {3'~t$v*:"ie'r 0%' the prepem}: '.X£fE(> e1';:t:it§e.(i Ezefsi amiy 'E0 remrzusve ifé ()bstrL.1r:i:i<)I1 C31' Lm2mt.1'1c>t'ized c:o:1str1f::::tic)1'1 but also proiectt; its passessicm and in terms ofthe_j11d§§ﬁ1e:":1i."Qf the E.)ivisi011 B€n»::h which has; been allied .--§;)'%1f, '

171. Under the c:ir(é21n1sta1r1::e, '{ih€:: »r*§g.ht of ;5;=£itir§:;3eif.V to notice or 3.C.tion in be 3'r3iti:1te s:iTi'i1 te§1*r1i:s.§)f.P:_i331§t;, Premises Act does not arise' 21t._ a~1,_IA. Tfié .a<:r'tiVgi1";: <§f. t hc=: BDA "

camnat be held {:0 be 'i}1f3:ge11'V.i-1';' t:E'1?3,' 'f¢1<2?;:-ihat. {he petitioner has no :*ightu' he was not in settieci pcsisi-ﬁgs;-011 Ur1cie1* the for by the pet;itione:* can11of:VVb?5 If at 31}, the petitioner is er1ti"f;1ed-- toveiﬁgf §:ei1'; seek the same from his vendor fiII.in.g proceedings. With the above (JbS€E"»V.2?'t\.i()fi : a'.1ie'W'rit. 'Pé{iti0n is d§Sm;i.ss<~:d. ;?~Z%?

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