Karnataka High Court
Shri Chowdappa Since Deceased By His Lrs vs Bangalore Development Authority on 11 February, 2011
Author: Ravi Malimath
Bench: Ravi Malimath
IN THE HIGH COURT 9? KARNATAKA AT 3A§;.c»;';{L<3"R§>.,
DATED THIS THE 11" am' OF FEBRUAW 2V'i3iél[:5' '
BEFCDRE
"mg HOWBLE MR.3US7f§CE REM
EVEESCELLANEGUS F;----si":~f-T A'§>:>gA%L'%9.~£=QA§2z.5_S GF 2o11(CPC)
1.Shri BETWEEN:
SVi~n"Cé3' déc,-ea é:=}:éiA~:3" -- by - L'R§'" V ' 1(3) M mo iate cho4wda'pp"a« W/O'--«VenkataChaiap'athy ' " Aged a-hen'? fifiyears, ' ifiifaj: N0.2'4§%.,i...Csavi;3uram West 'E3fang*a.l0r@--S6O O19.
_ ;a(_3_:>j " ?>faj;:::"nI3a S/"0f§Zh'0wdappa Agsééi' about 58 years, ' . Rzgat Hegganahaiii Crogs {flit} *s<;'.T.c3.c:o1:ege Vishwaneedam Post, 3angaEore~«S6O 091, Sim Cfiuitanna S,/'9 Chawdappa égefi amasi 55 wars, R53: E"»§ex%"?§, YaEa::§'sa::aE1a§E%, % Uppinakai Stop, Near Brzmdavan Apartments, 8"' Cross, Bangalere -- 560 085. 1(6) Shri Narayana S/0 Chowciaspa Aged about 54 years.' -
1(9) Shri Venkataraju S/0 Chowdappar Aged about 52 years.
1(f) Shrisrireixzas A S/0 Chowpiappag I : 5O_y--ea':_s.
1(9) sm:.£v:e';mga,ks%h;' Q ' Agecj 'avb.'ou;: 48 '*»,4§:':::.r_s. _ ' 1(h) St2.ré Moiia.riVk££Ar*n§i'r«._ : "
S/ofihowdappa ' " Aged av-bpu't 46 'years. " .m5.1(d)to~~:g(h) are R/at . ' .»Tha[a'ghat'i:apu_ra \!§I3age,. . ¥<:::r1akFj'p.ura'j'¥?.c3ad, 'fia'ngai0r--é'j_-.5'5€>O €362. 1(§)..Smt.%hanaia§<shm§ 'D/9 Chowdappa Agezd about 44 years, Rfai: Kishanagara Kathamar, 8angal0;'e -~ 560 095. ,A.AWELL;3..§\JTS (S3: gri '~J.§§§Sv-sanath & gré ?v'E.E<¢§héva§'ajuf Afizzeaatéafi AND' Bangaiore Seveiopment Authority Sankey Road, Bangaiore - 363 001 Represented by the Commissioner. ...REspQ:N is * (By Sri BA/.Shar:kara Narayana Red; r «V >i<*>i< This MFA filed under--.,di'd_er 4'3._1RuiVéV-_1(::)"'~eVf"CPC,"Vi' against the erder dated 3.1f2Q1:_ passed kin 1A.No.2 in O.S.N0.4948/2808 on the fiK3£fi the XVI Addfifionai Cey Cévii fiudge, Bangalor_e}r. d'ismESi'sEngV"1A.No.2 fiied under order 39 Rafe 1 & Zieafi S'ee¢t.s,gin_V151 of CPC for TemporaryInjunction.__" V ' foradmission this day, the court deiivered' the f0EiQ"wEn»g<; V» "
','gub6MEN?
_;""f"_hEs 'is aispeai fiied by the piaintiffs being by the rejection of I.A.II fiied under Order 39 A""_R':':__E'ex read with Section 151 of CPC seeking tei*ri9e._i"'as':3r«:"'"injunction against the defendant to restrain ..them'*-fram interfering with the piaintiffs peaceful ' "~V_V§;:.1t::3sessEen azzd erzjeyrrierit of the Siiit scheduie ereperty. Z A_ e : *''' ;:L._:'''"
5
2. The learned couesei appeariif_i§"*i.f§i€_: 5the% appeiiants submits that the imeugned ord.e:.t set aside. they contend that they have for more than two decadeea-r1_cE heime' the',-f»'i'iai?eV'fiie;d instant suit against the defen:daVnt on ground of adverse IJOSSQSSEOFL :-..._..:" V K i I» it it
3. the appiication for "wi'ac:t that the iand in question_' _'aet1uired by the Bangalore Deveieptnent' virtue of a finai Notification dated 25-1.?-:i9i"?O" asweif as the notice of the award ei:(:., «Ttiet 2s.iiiir:e'~.t_hen possession has been taken, award has aiso be-ssed, in the interregnum various; Petitions were..__'fiiendfAby the apeeiiants seeking reliefs; in various _ §:OttE'ES.: AH of them have been dismissed. However, it is it 'asfémitted that §'t{}tw%ti'3Sta§'E§if'ig the acquisition ereceedirtgs the aepeiiazits eentinue to be in eessessioe, _5....
4. There is no materiai on record to shew that the appeilants are in Iawfui possession of the suit_4st:n4ed..:;le property, in View of the acquisition of the Bangaiore Beveioprnent Authority.MSo far'"as'--§:§i:jt£r:%:t§--on 'V concerned I'am of the consédered'».yie:';vsthetwno-.c§r'oUn'd_s 'are made out to interfere v?:_tEw.._V.the>_o'rderftejsjectEnQ'3 appiication for injunction. Tti'e..V_im_»pugn'ed_:order is wet! reasoned and does not-.oal_iA for §.j;"ate"r*feren:;e. fiFor_ tt{eT'L'afo_:fesai'd,:fe§so:'}s, the appeai being devoid of merits 'i'sV.._<i}stmEssecE:V. " x $333