Karnataka High Court
Sri M Doddaiah vs The State Of Karnataka on 14 July, 2011
Author: B.V.Nagarathna
Bench: B.V.Nagarathna
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H = ._ 'i.:";-:E Amviammg OF" THE IWIAN
PARTENRSHIP ACT, HAVING yrs
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®?ERfi\T"IVE 'SOCIETY i_"§"D., ~ R3 AT ANNEX-K $3 FAR AS IT
VV " RELfi3+§"E"E$ TO THE PRGPERTY IN SYkN0.77/'4 MEASURING 1
A{iRE $9 GUNTAE SETUATEE AT NAGAWARA VELLAGE,
%<ASABflx HGBLE, BANGALQRE NORTH TQW BELQNGINGS TO
THE PETTHCENERS WHEREIN THE R2 18 SHOWN THE SITES.
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SENCE QECEASED BY E~%Ii"5-_§_R.$ ' 1
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BANGALORE DEVELGPMENT AUTHQRETY
KUMARAA PARK WEST
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('ism E;vv;}é':'~v...Vv§%xm;rEsH.H«mammal, ASA, FOR R1 & R4,
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$09, R3,; 8?;;£.SU%\iQARASWAMY RAMDAS AND ANAND ADVS.
FQR R55}.
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'3?ASSE§3 3'! THE SECONS RESPONQENT APPROVING THE
" ~"&LAYQU"¥" ELAN SUBMITTED BY THE VYALIKAVAEW HQUSE
EUELDEEQQE CQQPM SOCIETY i_IMITED--Ti~"§1R§ RESPONDENT A"?
ANX" 3 EN SQ FAR AS ET RELATES TO YHE PROPERTY 3%
SY.¥'\§C'}3 7773 MEASLEREING 3 ACRES; SETUATED AT
w,.v'" we'
%\§A@,&WARA VILLAGE, KASABA Hflfiii, Bfi\§\§(3A§..0RE NGRTH
'"E"AE..mUE<; BELONGING TQ THE PETETIONERS '\;'V%%EREE€\& THE
'§§ECG§\iD RE$PQNDENT HAS FQRMED S1TE§ BEARENG NOS»
892 AND 883 RESERVED FGR APARTMENT,
THESE i5'ET§TIONS CEDMING SN FCJR D1CT;5§%{"ING
SERETBERS THES DAY, CGURT MADE THE FQL.LQW1NG{:"m-V
QRQER
Em mam writ petétiomg, the p'e%§t%=cme;*a{:§ a_{e Te'35é:r:t«%iaE§y--
athaiéenging am acquisétéon of iand':s.__ff<i;--r %he
ra$gx>mdent--s0e:&e'::y by a$$aéiingL.L>f:"n;e préiimimmfgz si*{>£:§%"i'c§ati0rz V
fiated 272,12.39534/3,:298$é,.«;§u%t§%L§$:;:ééi¢;si;#% 'tn tE'1a:: ééarnataka
C"-iaxatte an 4.i,198$' $ .T_;¢3:': d-- 'VA'_mL<§'t:f§catE@n dated
2l'2ixl:§'3'5V,"p.n:;5bv§§S&i%§V{§ jijffifiihe g5.}ei'z"ét3ce an 24.2a198@, issued
by t§"seV fi%'a'%:eV€5§z«§V\;?E;;%fs?1:;a;*:«:~a§féTi:»..e¥s..:-"xder Sectian 4(1) am 6(3) 0%"
"the Lavfld Aaéi;m:z '::,:%fi:vé.::~r"sA}§C,f;' 1894, (E'z@reinafl:e2* referrerei is a5
V' ., A. H """ " 'V
w.P.a\m,41.87e;04, the Qetétiener has
H i<::%:2§'~i§'azV'V1.V<gf':<{§--§:*§Lj--:'i:%f§ .§ppr0vaE of the Sayaut man granteci by the
s@;:Q:3;ciV1 . §4é$pondexwt--Banga§ore Devefiapmarsfc Au*{he:3réty
AA;(§"%:a#._e.7:%§5ai"ter raferrad to as '8DA'}. A deciaratécm is aim
'AA":~;@§£.,:'A.e;;;;ir"%i: that the acquiséthon is vitiamd cm a<:r:aLm§ Qf
' coiaumbie e.><er<:ise of pcrwergnd the game ES not far as
§:::r<>
ht
htmafifie purhmge and a prayer fer qtxazathtng tha ahgattnte
wit: ttettds datett 3~1Z.2fiO3, 4s,1;?;m20@3 &t'td3.993.2{}Q4
which am pmfiuctéd as Ahne><t:ms~><, V 8: Z tespectiveit/._§_
1?». WRRNQNZSBQ4/Q4 is; mad seakmg t;ua_sh;:h.g ~.Qt
the refiettttttm ¥\t0.1§6/'2"':,Q{33 dated 22.9.2:303..t'a?a';tte'st-;%,:s._'_
hagasett hy the satahti §'"@SDO§"t(.'3E':RtZMm&3t3§F"UfJtVfig*.:i:??,é"":§a";?VC2t§t4 'V
ggtam tn t"'€S§f)€Ci'?f of the tesptmd@ttt¥5oC:%:'et%;.?5 itth$,;0:té1t"%t"'t§:.;3tt:;$*é
to hmpetty heatéhg i'\§t>,"?7/3V'th'ea.a3t:ri"tng"3 iacttéé 1s§:t:,;;a1té3t§ ht
Nagawata vtttage, The prayea_:j§"s:o;ug;1ht a€;*e.t_$vi'méE;é:tt th the
ttther writ tkattttahts 3E'Vt€§--_.:E"§t_€**'; "OHM!J§'tf--ft3v*;§E"ttf;fi ta with regard
ta ctta:t~tt'€h'Qat..t}:1at"§Vé?ftr;> éhaS*@¥ut«é_"'Sat'Vé deed med 4.22.2993
AE'"3tt+E?*IXtV,VEf'a".t@~:Y_" kits: airwce the grievance: at the
hetétignet-"$t"'Eas with, rt4"2~.§;»:za1'ttv:1?»tV ta the acqtzésétthh made hy the
" _ C1.t}verhh*t't~":-ht" fat thh benefit at the
s"t"i*Stitltittitéttt'§T'"'E.§t2E€t';f insofar as their teshhttéva ianda are
C<:ttfC§tatrt;t:.t'j',:'i.h?;§' the issuance at the netthtattattg referred ta
gtzhtzt, thhse writ petétiohs were heatti thgether and are
dtf:§tI§'QSté'fd of hy thtg order,
4» "The petitttmets tn W.P2Nos.1191®~«§}1~<t/0% have
stateé that they are the mwnem ht Eattcti hearing E\t0s.?33/'E,
33% and 33% of Nagawata Vtfitage, Bahgaficrre Nhtth Tatuk
m
:;:'M,,g7* K
$5?
am they accgmred the said Eandg by virtua of an order
gjamed by iéw Land Trébunai in am name @f '""c.Eiwe§r
pmdeceamr Eate Dfifiamaiah and Raga afiias Ra3a&Vm.n;;;;»
ag $'37FaEQ(:}$n:§E,/(:1. and 35,35 are cancernedn rsé_g.$nr<§A :::'2=. V'
fiamd bearéng S3,/'§'¢on3S/6;. the p5fe.fi:r'€EV*;:'i'és'":ev.,:?r:";_ <:'n:»-%3:'?ié--§faVVc§_V'"{%f;aE?
Efizrsdfiaéah wag rm mafiosétug and 37 '{;mntaS,.";f:>f'v§a£'n§'=~4WaS"--..
%:;s€~3a:u@athed by a regéstemd V1?'§'v2E:'{i~ate6. 3'Q_.¥5§13%?E§§1 §§%HfaVOL_§-f' V'
9%' big Kfhree 5or2s.':'u;g., Mudciaiah,
éilmmrnaéah and M:,2:":ss\i:{:Var.x§w§_a'*,?>?';;3:EV§=;a;§§ _@§g%{_§:_%aner5 are the
Eagai rap:°e$§vn"f:fiV:§1'\ax@sI:mg'E.F§r:{"ija--Ea§j :f'%Ve§:>re$enEmg the
branch 0%' ;;';,*'.;f\'§:~?:§:§k'§«,'§.Lfl1i§';'x§$jfE:§%"?1aD93 smw they are
ma u"§<3§::1':'b'vv§;€éji;*§g?:'§V:ihe§";%;§§.§'i:;% 'me: petiticmerg have-
stai:&*sd "':h;§::'_ have been the subject
mafia? 6?;L"a.<;q'uiv5§:_:0Ah-,_S%_Ls';a'éez*" the mtiféaatéom, 'ithey have
-'W,.._*<:h;§§%§>;:'x»:m;1A§:a:E..%_{§'xe A$'5a'r":--'-:--:':--~by giacmg reiiance an the decéamn 0%"
%";E'"§é:%s."vr;<>§':;:4z,:f't'M % s'sw cage cf Narayana Raddy V/$§ Staie af
§§"s;§?é§ata§$€§.§'I_{§ILR 1991 §<'ar,.2248) {Narayan Reddyk
name) a*:;izd the deaéséon of the Apex Court in the cage of
A Hausa fiuiiafing Comparative Smrfety V/gs. $yed
§i?§f§§a§er {EAR 1995 KAR1962) (H.Mg?°'" gage) anti aim
the dacégian of the Apex Court m the cage of Vyalikavai
Emma Suiffiiang Co»-Qperative Society," fiangaiare,
MM#',',_-,. n,
Vfs, tfttfitandrappa (2200? AIR .SCW 116$)
{Chandrappws case) and variant t)E'€i@t"S §EtSE3@d hy ttzss:
chutt at watt E13 by the Apex Court Eh the Cate at
.;$mt,£"tPuttamma, Sri.N.Shantharraju & 0thet$,V't»~. tw3a*
;'§'t't;§v§.t\tamyana,t:pa, ihstotat as the atqt;E5ttthh_.{\}ttt':«§tt:~--g__é~:t.'-{t _
tt> that Eahtts: at Nagawata Vtitagh by ';~3--«Z;tt"t"'t5:é
E""tt3ttftCE:tttC)tt$ by which the petitihhttrg §_-at'tt7S$hhhvé*ats~hf-thehh
ttt:tgt.;ttett. Thh Qetéttflttfiffi hm;-5-3_ C0ntit'3_ttt§F%{I t.'r1at1_'ttt$0té;z"
thhtt Eatttifé; are tohterheh, thté7'yr;'wgre hhcthitalwatté at tha
a::t1wtsttEt>h t1tE'Qt:e€d§t'tg§;":"%._._z«V".:';:?'¥"tC§"_vW€§--E"?@"'i7t._<§;§?7,tA..tt.¢T3*_'tZi'ft€tZ3. that it st
ehty wheh the Sfittte 0t...théé_t--.;01't.tcthishtVthihtotiety ahtt the
\t%kEt::g@'t.?s%"tie::':'ttta, het%§t""'ttt'eif"Eahti$'thtt they §D€C&¥"t"'i@ aware at
the tacfittttmact;at'ttttto't:'t't:=:as. been initiated thfihtat as their
tahdg are t;'<:.>hchtvhté7ashe:';"»tVhehc@, they have fitted these wttt
t}t;Tt_j%ti0h$ assttttixhfg"--'i:he §C{{UiSi"E§QR"t. Eh gata 16 of the wttt
'E;'3t~?t_t'§'i1E.€}:vVr'*t.A:,_y'i'T4tt'Et:V'§Ttt3tf§tZtOtta!"S have Stated that they art»: in
.h'r_?:_té':i:h3sth't»t'i.Vahd et"t};0'y't"T"tet"t?Z at the Sciteduied Eahda am that
t;het/'~ht*e:.te hhttet" a hahafide §i"t'"tt7}t"€'.S';SiGE"§ and heheved that
.:~;_%h'<::e thh acqttégttthh ihahfat at the s,;0t:[email protected] hag heeh
Vhquashehf their tahds have atah been exctutteé tthth
E;?ttZt'tt.itSEt§Ott. That guhsequahtty, thav tahte ts teethae that
that tttjafihittg at acqutsttéoh ES otthg tttshtat as thttse tam
Qwmrs Wm have agproached ms Court and themfere,
they have taker? steps ta fifie these writ petétécmg anti have
azmght cguashing of the amuisitiim praceedéngs énsoffa-r 23$
their iarzds are Cemcerned aiso.
5, in msponse to mega writ pe'€.f':1_§t::&a:f§:*;:, '
resporzdentwsoceety has med $x?u'a'1A:A§ér"m'arj_:£:'-4'@.f §§a;;e:t--%:0m$".
mr:'Een5m§; {hat thew writ ' §3;«;e't§1'€:§_:0:'2$ _«g3r'e'V'~x$¢'§it3~%.E
mésconceévedm That the pe§é{ivL<§.h'«ers a ré€s..Si;':"a{'E?hgf@§*~3§VV'ii0: the V
Eands in cgasegtéan and .f:"%*';~a_;"e §&'~:*'§'§r"GsVéS{4 <f§V'1é:¥~§.ay ant§"§'a;3'Se an we
paw of 'tha gmtitéanw in'3;§p:'?3L';=.aEh'E:'*:gf;«:_%*§*'{§_'§. ég:§urt" "E"ha%; they
have aim sug3m'£3.s$eé £af2ate1§{%.«ai~fa€:ii.$.avhcfmerefare, tm: writ
;>am§c>7:f:::~; areAVVV%'L:'a.b§e£'V'i:Q"i;\.é"<:B§sm':3sedw it %a 23350 gtaizefi that
thsa Eas"xr.'i':~?3-.Lé;>§@%i0hgv%s"V"s5cM';*sRazz.':*i'%='zé$et;i:§mzr':e:"s have been acquéred
§¥"§§§'.§:£'"§3'§;'£:3-.V€53'3:§Vi"{j_:;V§;7 thé SGCEEEV after tha s.-aacfiaty has taimn
;3«Q_:§7»u%.:I*S75%.A;0:'3;4A't:».f the game and harmed ovar 1:0 Ema swcéetyu
7%"E'"§23t; {'%'g?$é""_.r:§sV§:§;%c>:'éc§emt"EDA hag isgued work mder by virtue
m"""---ray,-.:§§'u';E=:<'§n Nmw/03 dated 123.2303 That the
njLi{§g§"H €~3'F%tS of the Divisamn Bench Of Ems court am} the Age):
Atom m HM?" case have no bearmg on 'zmsg writ petitiwz. :2
" aésm zataieé that we Mohammad Esmaéi has flied
Q.iE3.¥\fi0n16316;'2®G4 faiaeéy ctéaéming that Sy.i\i0,33;':?
measurmg 6 acms 13 Qantas; beéonga in him ag he is an
;;%w::::
V".
agreement heicier ahd that he re Er: heesessien of the
rsreeerty, Therefore, the petitioners are erfiy eretwhhe
ewhere er heed in Sy.§\Ee.33/'1 es Ehey' have eehi-,Tthe
gtrreherry to same third parties. in the,.e'§e'§rr£~V:.
GagrN6n$€§Ei.éf2@Q% he is arse etated that he mrr¢em¢s
has; entered éete e cemerermse w;:th"'eheV.Mer3.e 13eyeS'hree.
eee hee egreerfi to seii the prehe.r'ry--._re ehe:'§<,?~'%:e;hr:';eE'--..
hearse arse in wheee faveur e'§§%:>~~.r»:er er".,aEi'rer:re'\,}2v; hes aim V
heer: executed. "E"here'fo~.re; r_.h'e"§e%:'itéV\oih.ers he?\re he réghr in
reehect; of the fiends in-1'quLe§t%ee_.;.. ""v7§*.h'e_: eee R..A.hahd
Sfe.Pe3§er1he3~vre':;:»r;j'e%se:__rfr%§eré§s'a'-.ri'e§_e..v_E;r_e§ere the City Chm
{leert:.»;;'re'w:i)er§3;:K,Ne'::§;e7S;€g'e05:"_""E€: is erase eehteheed that
veréeee.'§er§err3eh't.§r«.ef'V!:.h%;:: g3urt es weii ea the Apex Ceurt
wé'th_reger1d1. to ?:he Arr-reéaehrrsg er the acquisition éheefer {he
ee§h:ie;»ee:'e ih thee' -------- eages are correerhed ere eet eepiéceeie
re"iihe'$e':.§'e§%hr;~hers séece there has heee erase deiey Eh
ee; ng efffZ:h'eee writ pei:§tieras. There hee beer: sepereeséeh
er' meVftae;rieE rears eed therefore, the $GC§@ii3! hee prayed that
.er1'e~«_w-er hehhees; be dismissed.
6%. Ir: Wfi§N0N41876,f2GS4--, the pehtieher Cfieéms 'ice
"The the ewher in possession er $y.Ne,r??;"e meeeuring 3.
" »-rf e
H"/'W V
= 4
acre 19 ggmtas; at Nagawara Vifiiaga. That: erégmafly the
g'3et%§i0r:er'3 fathen we Kuppaiah was tha owrwz? and after
mg deam rm patétioner has succeeded to game. ,V§':"<:*i'-{">.Zr§E"1g
reiéance on the fiecisémns of thig mart ag weii 2
Com": with mgard to the quaahéng cf i:.hé .._:a<.:€;Te;:évééi9§o%{T
gamceedingfi, the petitioner is; ;»3ééa':'é'is'1«;g"--,?:Ei":a:~ ':§«a_r'fie *W'.
aeekérig an amendmerzt of his prayéj. $m9a_§§r'a»p§'3
pefigéiqéener hag e><ptamed that'--vL.L:.'§**$'-lfierx V.th---£3' 3£T;2:';:;>ré':7:f§Vé"'CVi<32,srt V
waged an order quas;h'is:aV_g '{i'1:»:~;="§"1z:;%fi'sjs'ic:'é:*:§_enS, fig was mafia:
{ha impression mat it waaiédfié :i::»§s':;dfLT%:"%1(;~.Vf'mf: the petitioner
befere the Hgg;%'::. C;:>s;rti;'.asgdfa:$.<§"'~§_§jm§vi'aijsy? piaztad persona.
HOW€\f'€§fi'v"{h.é::fS0é'§§§§CV'§;' has?'-cEa%i i'ei"$'?fi4§ne§y aaught appmvai of
the §as§§:3u¥::._ \év§"1iV€:%5{" «ELs'T'@§§'n,§::r;1ry to the jagdgmwzt of the
Sugweme '<*.;';'@:.::*i:__'V??*"m~#jE;1%&:~~:*'»LVt%2e aocéety Said mora man we
$itv.~f§3_ "2'*s"x ;»_f,§'»:'£);imiE" 0?;"€3's"i--"3««':*1i"%.P2'a$ad Ready and armtinar p@rs0r2
Therefore, the gociety has bean
é:.=>iE'i"hg jté;'§l'%V5é'i._<s Ei'.ea$ E0 seieated persoras amd makérzg huge
g;m:>%""it.~:f~:V,"'«:':on'arary m the interest 0?" the members of the
Séé%'aty~ flme Em petitioner becamw aware 91' the
Véagmmvat G? the mar": oniy on 20.932004 wherw the intemiéng
pure::hase:* came far érsspaction of ms gmperty; he
agfipmached this court seeking the reééefsa
35% in W.PaNoE2;53§4~/'G4; the petitiwnetg ctaéms ta
W the tzvwnera fit: $€}SS8SS§Oi"¥ at 8ytNQf}'"?f3, F'E"'%€a$U!"'§t'%§ 3
attag ém::$tadéng 0,83 guntas of kharab Emmy They Vt£;fiEm._'to
be m possesaéan of the said iands and that_gttté.jV§<.t:j:aVt%3fté<%
stancig in the name 0%" férgt Qetétsotzar, vem£§ataA4§pa'g*~./fin. tttéé
writ Qfittiifltt aim retiazzce Es piacw tm.,.tt1t~;> "t1Let4é,$E'Qh'$V. at tttist
5;}
mutt 33 watt a3 the Apex Ciretgrt am that tts'é'VV.g§:t¢téti<.§;n%:-
ware mat aware at the fraud7'~;;>_V§%a*;rg3d Eat:---t'_§hte': métgiation at
actwisitétm pmceeding;§""~ti'2at: tbévgk-«._fna;;\i/'e earéiet téiett writ
gfmttttens Wttétitt have bieetr.;téé;ftéf:53éd 't§§?:_ét9tcEing that the
Eamtta have b$§eG§€::::'~_«7tCQU:§'.3'e§§\ lffit"t>t;b§-VECV-Qtirpost. That Sénce
the atit;'t.é'E'a;'t:§§;*:1 im7?$'¢'ag§'Es~*rgr';:»2ra \§f§'§§'a'§g§e hag been quasghett by
thia ct'>'L.;t't._a's».wéi'$.Va3:'t'ttttj:'g. ethar cwrt Ei"'%S{)?a2" as the
pet§t§<m<%tS"-in thgsv-3 ::~::3st~:~SVate COflC@§'i"%e€§, a séméfiar teéief' $5
soi\it_§«:htE_.t§y the ;'jét'tvt--E--s:mers in ttitg writ tnetitmrt
i§t'at'@ment at objetttfitms have bean titefi in
wt...tso;.'4:tt?A6/M and wmxmtzssgwat by the society, by
:<3g1te2§tt'da"ng that tiw Eandsss are :20 tmngar beimzg to the
"f:)3t43".T.%.'i;'t{Z>E"3@tS gittce they have bem acquéreci try the Stata
...,.®t>\xet:m'"2ent and am sww vesteé with the
F"€3iE3p<3T"1fiE3¥'ti"E§{>CE@?i\,f am that the EDA hag aéso appmvted
the taytmt piam. Ttaat these petfitéoraetg txava aparaathed
§ .
the: mutt hefiatedty am thh writ hetétéhhg have to he
éésmégsseci EH §§¥"¥"%%E"'it1' oh the gmhhd of ahiay ahci hatches.
That: the rahetg granted by this mutt as; wait a$V.h,y7t.he
Ahex Qoaht white washing the acquisition h0t§t'éf:2::--t--:§Q;?:..;S_;'
t*h5ttit:t:e£§ th the petétéohhrs éh them
phtétécshhra cahhet tam thh; benefit 0t»_t§j°é§
that Cutafltfit' cagesw Pattécu%a:f;;"efereh:t:_e'has tt.2é:¥eh:'2"ha§i;e"'th.F
that hhtthr haaaseci éh W.h.téh,5tG6.f'§§_ hyV't;i<t.e5§A_VV'i;"J§'X:és::h:}h fiehch
at this mutt with i_tov<.;;jo7*h.$éfieratibh €3¥"% the
thsestihh hf tieihy and E§CV§'v1T?@5V_ h
:9; tt.hgtgtigho"'1c¢-nte:§5'e<;'th:that Mmghree ghahmg
Pr0t"t"t{3{*.'€?§F$._ amaf"£3?@ve'E'::3,h'é;.:'§ were met engaged as
§¥3§E§diE3¥Yta:f§*f{3'¥' §ha't§a;t.'§hn';~.-"hf Qrocehdéhgss by thfiuehcittg the
3€'V.;:%0'xt§{3§'§'ttTAA1te:%"t'*é--&-«--««'Thai there was 8 joint devethpmehét
hg'.s--@e:th4e§,§:tt"~»§}hth thhm which hag been hphhtd by the
at iaw fat the dhveiopmeht at the tayoht.
"t'hht..tvh£:§h.é4'ha:5 aiso bfitfift a mem<3tan_dus"h Qf uhdhratahthhg
A AA;h?cet:'h:h@h the maiety M/S.S§"W@€: Shakthi Prozhhthra and
V'?;>hvh§oher;€5 and Miss ED and BRDC bhrtk whétth had heart
appmved by the then Mérztster for CO**O§.§€i"aEEQ%"E; under
whh;:h the tieveiotzer was ehtitted to 59% hi' {ha Sitai area.
...w"'
aatquigman gamceeciings have beeri comgabeted Emmy agm.
T%1er'e§'0r@, the g9et§t§oner$ Carma: geek. gsmassession of the
Eamig Em mmgtémi": by assaéimg the acquisitimk
ifs" "We 2"" re$p0ndem:wBQA hag §§gi%",¥ "-. _
rfiéfi
.<;'~.:ta%:e:'nwt of abjectiams staténg that pei:st;'A?§_:%\e,:f::.VV:''Mx2.é§ * "
$u§:3;:'::"e$5@d materiai factg and ?:'n'érefor§.. th.e};;~'4gV:>«e~Q--.i'si?1<:>E;--.'
émtitied m BEW rafiiefg and that the »é*«;~§s<f';--.i§;i'ic3n?§:;3'é§;ecE.
fiim 3% m acawrdazwce with fh:a,::';3:fQ:}Q§a2§__ s'~;'ruiiA)}r"i:'V1:.:i't:V":*;~.§;Vé""iW: the " V
S€'f§§IZ§£':?,*?Z"),r'n M the iayoL;t.~.§fzas k:@'e%i1_:'fQ'Fm@d §f'.333/'v--.':,ir1;.a*;~'E socsety,
pwayauam; W} the at§§cgVVaW&,_i's-:.%t;i<::»siiié" by the gtate
Q§mver:'wm@n't,Vi:%f:«fe*g_ %"2:;_3%A\/e '$%)zs.ghi:*--,_$;:;m.§:§$aE of We writ
§emm¢@'.--
we petitioners have flied
?a§u§ind;g_-%'r fin K§€'.'§3d§'§_Q__,253'§4f2O{}4 and Wv@wN0u£;1E§?6[2€304
":_ §'fée%?ieza§i't*:g'«., fih_e petitien avermezntsa and dengzigég the
'a%E@£;;%a§t§§0é31".§"5... rsfzéiie in the statemem 9? 0b}@C?fiOi"'3S by pEa<:.Eng
%"@§"%:'%c:'35?'.:§€.".VZ1"€%3'V€Z}:VE'%4 V certam QB'd@%"S passed by théa Cami as wen a3
" é>*yf'e.§t«heNApe>< Court" It is akgo contandefi mat ma saciety Ea
%'Ee"jL§§:mg byeiawg by aiimatmg mes; to Strangars who are
mi: nmmbera; arm thereby making huge prafits.
%;;....» J
M'
313" it tzavta §"tt3a¥"d the Eeataad Samar comma? Sat
Vijayaaharxkar afiang with SrLR.S,Hegda taamad catmaai
tar the gaattttionara, Sr§.Sumaa*2,, Eeamea c:auaaa--§"'-ataz'
taaaaaaaat W aattatyf teamed Gavammeat Ptaataatv
Stata amt seamed taunaat for ptivata respoadet2ts..
ta, tt ta contended an aah;attaf'tt3a--«taatEttVaaatfs;*tt:at:
what ma patétéonara are aeeigmg §a.__th'aV;s§a wr.f§§:_tAg§at:'tta*:jte;~~.ta'~.VV
an extension at baaafit that t1a'at:E5'aen atantaaf'§ay'V"t:t:ta tfjaurt V'
as wait aa by "the Apézt Coattt 'tttattjt-.far aattta aaraans
atmttatty Situated at tha aiatit&ta:Vi'a"ta__.a"ta_"Casteamedt Ptacitzg
attaag tatfiaswcaa'at?-ttteitdegsataa,af;"tt3§5' Cotztt as wait aa the
aaax tljautt ta't'{;T.%2:a_t?'a:ft"a',:taav.5$ -Cage (.200? AIR SSW 1264), it
ta tantaatiaat that ai'a'La':tt'§a' Vacauiattéan at ianda in $0 fat at
Naaa'vat.a V§i§V?éi';}_Er'E$ f:®§"2C€i't"flEdf same has been quashed
tsattt b1§;t:At§t_§:$?'t;autt as wait as by the apex Ciatstt tn aa tar as:
:tt2'a__VVt§a't§:t't_av_aaéja"who approached the <::outta in these writ
patttta::_ia','vt'ha aama otdat could be axtandaa ta ttzaaa
n:7atitta:'tata ataa who are atmitatiy péacacj to the patttétmats
Etta" thaaa cases. It is aésa cantandad that W§'t@E"t aaca a
" '*jttdgt3'tQ¥T§§ at the Apex Caurt Es renaetatt tn so tar aa certain
aatttaa are Caacarneci, the aaid jaagmattt wautd be
agaattcaata to atttat persona sgitttitatty aituatted by vtrtua at
hrhcgie M1 :3? the iiiohstituhoh hf Ehdsa aha therefore there
can ha ho dE3hhc:h®h hetwheh thew pehhohers ahd"'-iiihe
pemihhers who approached thss Ghurt; earhes}.§_:'f§fiSh'rhV§.'H
othhr ztahes ahh therefore, the mhef QEEQWEZ E0 M
thhssh phtitihhem aésh, it 3&3 hfiso chhhé7h'Jcic:<af_ 2
:3 frahh Eh the a<:c.;:h5Et2oh proceedénhg__s:;.'A--'§§Aé§ayp'§hh'he§;
'ah the way 0%' geekihg r@'i'i-»e:f;~--h» 53" '§'.raL:fij'~_:v'Vh:E:hié'3'V' ah 'V
hrhceeadihgsl ahd hence; :":A;V~%2eh:i:hh: ig::é§j_:=;'s:V;sV?1::.Q:herh« 'E*a'av:2";?E brought
to the rmhce of this Coukfih ihitjahhh of
acchhaéhhh ahh 4'a:h:§2'§°e h-ijghhhhhf}§au:§£'h'.E'§§.h;vv'e:§§;hV%cise hf phwer as
wash ah C0§€){§§\'\'i%/,bVié""€;;)§¢iE§é*:~§??'~.pfiéwhfi, _§t3'i€fi this Chm": wmih
haw 'Ki'fh§<;hf';§vfyE'f1£&:'iC~{")f%E.;§§<h§"<héi'.§f§E'2"fgfifi said fam: and extehé
Ehh rhkéhf arising mi; of the Same get:
hf félfiiifi Eh %h@efe.§3;et%ti--:>h'€;'%§ aiso.
"pfi?§/iy aéi:"t'é'h%:§hh hag heeh drawn EC} vahehs
't.hif;s Court as; weh as %he Apex Chum: ih which
Shh acq.uis'§4j%::hh Eh §'e§;3ec§ 01' Nagavam vihage has hem
qha3h<.":":V;_,'A"E} Since thh hatéhhhers' iahciss are aish Eh the very
véifiage, it is cohtehded that thh ratéh 0%" these
V' __;3ecis;iah§ arh schsareiy ahphcabhrz to theae p@h%:§hhhrs aim.
Eh Suhhort 0? his; $ubé"%'2%SS§Qfl, rehahce $5 hiacesi oh Cfifljaifl
céemisihhs cf hm COLM: as whh as the Ahex Chkiifi Under
tttt
ttm t:it<;::umstatzte$, it £5 tentendtd that the qmfitéam of
data»! and Emma cannot be a cansédemttan tat denying the
teiéet to ttta pttttienetsa
itti. Pet tantra, C(}té§'3Se§ tat ttm
has; tstattad that bettate tha case at the metitéQ';§i§:t:S
C?Ofl£"~§td€?"€d tm meettts, tha quezettcfhtttttcét'tt_§:'t--««3y~:'§:ttt§»«._2tt{:;'ttt§".
has ta be taimtt mtg ct)m$idetat§otf__tté:xgtt1g
tact that the ptetémmary notifE€::a;.t:§'t;t: was"-tgswétt teat V
tfitfiéwttfi and d€CtatatE£,t?"%~.,_§)t ttfiéiti":€:Qtit§Ca'ti@n t2V'as7'V'§$$uet§ tn
the yaatr 'N386 and <:t>nses1tt.'.§1v,}ar:d?a§ V';-:3:§ttte:$A.'.;g:.rt3$_S@tt in the yeat
:tQt'5";?, tttettétte;':t§'tj§"jn'§s:é-re ttasi tttéem..Att:$'tj_'-Qtvétf'ttetay at over twa
damtiégg its :3§Vt3é*'~t:§a.§t2~itng«vttéttivVs5__ mutt. tt :8 aiso contended that
wttatt attce ttt2@'~t3t>:tt't§..§%*t-szté are §}att%8S ta the cmaent
awtaétgfdtttttttey Sateitéstotaped tram chaiiemgmg the aceguisitttm
' gttt_;>tee§tsjtgt';'{St £3 aiso stated that the reiiet granted to the
;3;tJé~t.;t:%.:0t:vt~§'t':=a;_ ».$%Vtv;~a§' had appmached this Court as w@E§ at the
Aptie->< V-iityngztt were p€?:'£"$QF1S wtm had Cizaktatagtd the
atcqutstttttm wéthm at short tmm after the mtittcatmmt were
'.%t§;;:.téd. Tttaae tfifiiittfltletté timmot ciatm any parity Witt: tifttf
""'EZ)fitEtE0t1€tS in ttmge cases. in tact, tttig Ceutt ii"; WA"
t\t<::.5?O@;'t€~}% E"2&S atmnded a wart: of cautétm with regard t0
the tttigants wtm vtatttd approach this Caurt stzbaeqttentiy,
t
,.M"'"",.t
when the ieeee 0? deiav and Eetchee hag fie be eeeeidered
meeeeneeetiy, It is eiso cerwtendecfi that the refiief greeted
to the eetitéenere by thés Court as wefii ee the Apex Com: fie
certain eeeéeéeee is restricted $0 the pet3tEeee:"e.'.._g nVweeeeeiéV
ceeeen The eeme reééef carmet be exteecieefd.jm '%:%E":eev_4'e'
eetaeenere herein in the absence i;§fAA'tE1'ere"..E)e%.;r7?§ '€§;;.:eShi.:'":§'*;
ef the entére netifecatiee, the {:i~ec%3ieee have
eneereteod in e reeincted ee'ee.eV.e:endv'r'g0t' ee"v_;eV"jeéig€ree:'1t 'V
which can be apeited t<;>~a§E eers'e:'1»e:"M*ie_.beEe'te'a§-Eyeppreech
{me {Zeert essaéfiin the aiC<T{:is'ieti:§?e" 0sfV*»*fi<$"<;Ee met a } reach
% _._ ._ .V __ §
thée Court at e.¥L--:: He e§;2Ahrf1i§eed.:VifE<i'a;:;_ut§*ae;«fifiévéeéem Ejensrge of
this»; C:e'zi%*E'ee.:};ve§§':Iééfie' theéV"Ape:§€_"'C'ee'rt fie C!7:endre,epe's Cafifi
hes; reevigrieted' %,*,:¥ée':§?'§e«:¥Vf:e%"._:V*§%:;--flee parties hex./mg regere to the
fact? _:%1et 'i:-ifwey._%:_ee=. eeeroecixed the Cieert within as
«._:"eeee~ee.i3ie~.i;%rnefT%ee--ee petétioes were ceetemeereeeeee te
L_'_et§'§_ereA "§{\sE'sich were either penéing edjeeieetéee er"
<.:i'éA::;eeeeej.'<:;%e§i.V_ :'£%s«.,e; in these petitéenef having regere to the
grees~~e'etiey of neeriy twe decadee 0;" more in eeereeemwg
":L. "%:.h:::%"~'_£'Leurt, the sseme reléef came: be exiteeded he theee
eeiistéorzere. in eupeert ef the suzbzmsgiee, reliance is eiececf
Em
0%": eerteie eeeieieee. *"""'°"
3;? tit ta @350 cohthhded that thh (washing ht the
actwtsttshh th 50 tar as thh iahds in txtagavata véttagd id
mrtmrhed, tg not hh accdtiht of thhrd being ahy ftau_d'»t%h
exdttrtsh ht' hdwer white thitéatihg the aCqtsE..s*ttE.dh,'_t'
ftfaraydhd Reddy"s C858, supra eiahohate _t€?;t";e%é':*s'3rt<§.[e}' W€i¥'S"'
made to the mahhet Eh whtch the s<:>c_t'AQe':.;: "wafis
and it id Eh thhse CitCtt¥Y§S3ta["Nf_€S, a5tiqh=tstti0h»--"?éh.iti§d'thd: Eh
vdridmd atdad of Eéahgatdre Smgtth Tai:V,t'%<..";i~;:~é:%e iqtzaghed
which ts %it'"td€?" d tdtaiht-..dEf?'ht'hht':.._s§h'emh. "thééth is no
é":3\f€5t'"m@tti with regard tHgf;3;_'t't§ffs£::~E"'!_E27V» fraud th the
méttattédh ht d<:;'d't§5%~t;$;5:_'i<t>r's"._'sr't§ad f9avrA:"a:s§'vvN..a;§avara gchhme is
€ZOi"'tCt'?E?§'"tV"5t@C}§? 'P;d§r§ahE%:"'hész.;'heeh"';3'%étced an the manner in
whétth ddciéty wa7s3't§'e:thtg._.th»h";.h subshduhht dhcésiohs; at thid
Cddrt as wd°t'...as; 'thh Agpe$<~~--"C0:..:rt to duassh the £tCiC§Lt§SEt.§0E"t Eh
'"~..,_s0 ;;.g Nt_agav§7a'td~----E3'<:heme is Cflfiflfitfledt th Ndmydha
_'i>€ht::tt';?;<'S-v.;:faS!«4:~:htsd the ehttre hdttttcatidh is; hot quadhed,
h.t.y*"»"t't tg _dh»E:§;;_ th $61} tar' as the parties who approached this»:
"..,»Chhrtf~~;%h«;i thhrethte ho reiiahce couéd hd mated cm the
":hf"det:éhi_.hh it"? Narayaha Reddyts case as watt as H,Mft1 cage
it; sh tdr as the present acqdésétéhh is cdhaerned. he atsh
ddhrhttted that whatever may have heeh the iahseg in $0
tar 5:25 thd sdcthty ts €ZOflC€E"I"1€@, hecessaty acttoh was
tat
M'
w'
ihiiiaiefi hii ii?"i@ Elieharimehi: of CO**€)E)eF&U0i"i, piirsiiahi Eh
which, the shcihiy hhss rectified the ciefectg aiih ihereierh
at tiiis hoihi of tiihh, it cahnet be cimtehdeci
irmgiiiaiiises iii FUi"ii"iii'ig of the geciety can he a;i*ii4ih.:;i:eji;iVi'i_5~~.
the gocihty and iiiarefoih, the acqiiisition <:ah..héfa$;a:{a:iieeiii»V"
18. ii E5 aim €Qf'iEZ€i'id€CE thaif' in.5o;faij.ais-~'.:32V a-i:i::i"es:,:;
hi iahd in Nagavara scheme is €3C)A:i"%v(_Zé:'-i'i:€G, iize '~sai=hé;--;_"vvaV$'._V
ihe subject mahzer of iitigaiti<>.fi.""i3;@foi5euihisg:C_i>L3"iii"}3hii ah
qiiaghihg of the a<c:q:iii.g§.iii0i'i.,i"'i;E*eéf«State (3o7\ii=::~hii*i-ierit has
daitiitieii is ihitiai:e fiifeéiji' 'E3?-§Té'Li:iSi§t:i'€i:i'iA"..:ifififiilfiediflgfi ahei
Shi;i5"iec§i§i'éiii;ii§i}};ti"né:§i":3'i;aiie.éfi0vei;_ii'ii*ihnt triad to withdraw the
mid éxtéht' ofT"i~ah'i:i.._°'--i?i,ith.:"i"i acqiiisiiihh. The gecihty
ag3hi*haché5ciw.i:i"i'i:;.{1:i:}i.i}~i'_ua'h'ii the Divisiah hehcii of this Coiiri;
'3".. E"i@v:5i:}':~€§i_§T.§?C§§.€3€L§ i:Vhi=:~----------State Goviaihrhehi izh coiripiete ithh
i:i5égiiiiij5i'ii:.ih'i1:vi4'*ffizhiefhie, having regard to the fact that
C'§i,"'€$;lSih§i"i:,Q :(.?;!1§'":"5Zi;';i€ acqiiisiticih by vaiihiis hrderg 0%" thifs €Zhiii"'i
has i;iii:i'i;iriateiy resuited in fresh <':§CqiiiSitii3fl hmiieeciirigs
i,iéiri~«;3 initiated in z'eshec::t of the very $&l'T'i€ iahds,
V'i;;hhi*hi"0ie, the contention of thee phiiiioiweis that the
i"eshhhd@r1t- fiociety is a fraiiciiiiehi Shcieiy er BQQLES
.'£»«....i
M"
sthctetgs whictx has haen zstateé in same at the dEE3CiSEQ§"t'3:
whhitfi fit} thhgezt ahpty.
19. The CtT}¥'iE@nti()i"t of the cmt:h3e_t.3V_ .'f'Gts5_'Vj'L---:th€t.'._V".
mShhhdeht~$o<:tety ta that had_the i.§'%'h'g"3i§'t%@8'~: '=Zvh"'v€t 'V
trregnharttths in 3413 far as the S(72i._t(ZE€§'§»'tjg"i§fi)i"'€{L;?L%I'"E";t'%:hi.§t..§_
Ccshtthuett and ther@ hact t:-'ée:~r3_V ht?'-;"ét:t%Vft<:aVt%'Qh:._Vht,(Ethé
hhctety thhh in that C8863; the C?.V§vej'th;"he:ht \ht,Ot.£§C§ hm:
have ihttsathd a(Zqt3ESii:E:GAt7tRE:3't_$ttfE:j§'A%§"i'§'§'thiSS'3 Eat"}dS 't'\fFFt@E'€ the
acqtsisttthh hag .t.$:~eh ' 'E1i'§f!!§V$.:V".:v'i::{('3*ht§FT. 'Eh ether
W€3éF'{"§8g the'{;é.:hth1h"t§_.t;s'taiigithht'_::.<%§~:§vh.¢>Vt:té'étatioh of thh very
tahdg Vtmttatter of chahehge to
&3Cqt§E8t'?;@O¥"} .at 't:.hs3V.__Vhah':;§.g"'hf tihzs Cihurt wtwtd mhiy in fact
hrtwe that the' Sr)Vtf'héAt3,a':E':1;._"pVt,srget§ at its, §tt"€§t...?.Ea!"itE@S am
hemggfeg' the hetitthhvers at this stage cahrmt take receuraa ta
:Aw'wih£3't Stated in Narayaha Re0'a'y's Case 0}' M,M.?"".
1"tftééi3€s;:§h'x2»4:°t:é_htié-V:"'éd by the Apex Court 0!' in any of the
3e;t§'?grht::'htsv this Court ti} mntend that the E?:C3qij§S9t§OE"t hag
'E'")a__§;}t'§ '{"§t.§aSh@{7§ th 30 fat as the g3etttihne::"3' Eartha are
'§QE'h<:iethhd, he atso contendeei that the Dtviséoh Bench of
' " '-'this Churt 38 watt as the Apex Churt havh resttittted the
reitef to ohhr thaw pershhs Whh had agxhroachhd the C(}ii%"'iC.
wtah Eh time. in these Cases, thh qtzegtihh hf Satay and
M
M '"
regmmdexwt hag gmsght dé3mEs;sa§ 6f the writ petétians with
s:<}s3€;€~;.
2?" warned Gavemment Péeafier has»; aigfis-9'St--Ca§%:;é'c.%.,
that in View 0% them" being grass deiay in fifiis"§'§_ t%"2e$é'"W':~.éE ' M
patétmng, the game have to be {3"i9S lfr'1':'::s:¢:c§.' wéfi§0i.;t Vg<:?mg
mm the mama Q? the case and no ' m;%Ekef_A.<:anpEf;_e*. g:fa«:":Eé;:€i~..t»::}~._
we gaetiticanem based on the €§"E?:::(iE:3EOEé :i:>f-fihaz.[;§é.';:é:<s< MC6aV%*t in 'V
£.Tf2a2:*@cimQpa 'is; case,
22* C'0un9e§ f":"3Vr.A~V-'::v%'~:;t-4=,;j"g'::*%wia'§e"'f€*sb'z:¥V;T:dent:§ have am
stated that". 4_.'5';T:ea?§'V'a:._s"e., Em :"a;:::{{}se;<:';:V :'--s>§h tVa*1'&é"par$: of the gociety
arzd the_r§a3fo'z=e_f--%§'1:§3y E":}a;ve?§:£u«rfc:'%AVas%§d was am are awmera
in p0s§':§eSas360r: Q'fV%;k}?eE%r 'ra%é";3.e§g:€"EV@ mes havmg mid vaiuable
[email protected].;%0n fa)? t§"wé' 22$,-<:LVé;'.V. B": 50 far as the iandsg C2?" these
pe2»fté.;}1:'%r'm€;?:rs a'::a__;€iGTr":Ceséz":"aed, there has beer: :20 zzuaahmg of
Am
, :_;h_e'~ ;3c€;é;é:;§'é§a;:*m Qroceedings and an that grmnése they have
resaective SEEES» Therefare at this hatated
M":-rat --._¢f*¥:;"i'%"m2, their yight, me am énteereagt gamma: be
'A§fiQ§3aV?'Z§;Ci§S@d and therefere petétizana have to M d?::«3:";"sés;Se3{i
Vo'Tn"¥the gmumci GE" deiay and iacheg and for supar<--;~2ss%on <3?
" fa<:t,S» an the wart of tha petitéanersy
23» th F"€'§>§'y", teamed sehiar COE.,2§"iS€§ ptactng
tetttcthttte Cm AIR £980 SC 319 (?"ha State of Pzmjarb and
tttmther mvsm Gurdiai Singir and athersj hag 3tat@t§:h'that
the mhchpt at traué eh phwet ts distinct ftttm
at ftautt at hhvtsaged tjE"EC§E3:" Section 1"? at.th§'-V.t,%t"h.%:té4titih'
Act and thertestote when ftauti is a%;1t:ge§_:t [qt:égt§1Cg't'*ss.: Cs--tV<j:fe5%'Va;Ayv'V'
and tE;'£{Zh@S wetzifi hat ah§eyh3_t t:0hs_itierati<}.h'-;..tVt "E3 ';f~3§'$:<> '
stated that them ts a Get/%a§iité;}_§r*w' trtarti ~.t;§fie--V':pt;::'::9ese at
acquégétteh it: the ;:>:*e$e%:f§t"'~.4:asé-}h, sacéétyuvhas ham
aithttthg tha giteg to VatiVQVt§'$._p:§tf_é§t§tts--"w.ht';',_'§3._t3s3 not mhmhers
attfii thereby tts_@tii'hE§hg 7gehuihé"tttehthe.t»§ fat the benefit at
afiflm§E3?\E§'{§é;%V4"E'§:~::%g ttiiiiégeé' r:7oi'htt§:ha7e'd?"t'hét the Shtttety was tacmg
§t"t5e3%veéh.ty Que .th'«ti*2.e't'ht1§ga giieht as against the [email protected]. am
h.R:n£Zt_,C.t:: Ei3ar'E'§<:VVa'§'idK_ui*3tiét" those cittitmhatahceg, vahaus
"'V'«--...€"?'§5t5';€~"*'7T"~§httS havhéh-=3--eh entered éhth. The therhotzmétzth of
tzh5e'tsts't.t§htt'i"hgas wet? as the fi§§§'"@ti'i"fi€E't'?ZS hf sate wetzifi
t3:§tt€tt}§EStt'tt§;§§3..h::f&3Ct that the benefit: of acqutsrtéoh hag not
het--3h~.éxh5ttt@d fat the gehuéhe members. it is aim stated
thta£t~.tht3 dactstoh of the Apex Caurt in Char2a'zappa's €339
t;'\£€}t.£§€§ he? at praceheht far at! tanti Qwttera parttttttiatty, in 50
wt 88 these petétéhhets are cohcathed, "%""hetef'0tt~3, the gaafie
h":acih try the SQCEEEV to various persons; who am hat
e;;@a"m§ne mamherg which have been asssaéied En thew writ
pemfiang ham :0 he quashed"
24. fly way of hiarificatéom <:.0sms:>9_§ M
respohdent ssecéety has mated tha:i;"Eh'e:«gei;itiQhéh3_C§'s<:h0ig V
asgani afiiehatmn mafia by the s0céé'ty,"-.sV':h<:e "th.;éy.,hga\é§'nVéh'~._
Em::u3 gtandi he questian the s*::i§é':'*;.§"}er %V.r:»..w'i":é.§h:_: 'EF=:..é"'igs'*'s"c§ E3 ''
LEt%§E?2€@ after '::h@ same vghsts wé't'%"a-A.fihéu"h§:ae:fE«'¢§;::ry.-hi. E3 a§s@
cmhtehded that amm thiéh haer'; gartieg $0
the consent gwzéffiis awaiéing Ehfi
acquiaitiafh "ah_giV §};€'t'E'hEc3rzs have to he
£ii§:"n's$'5é'dT}.' .
%iaQ§''a§§ Searmd cmmsei an hath
sai§;e;_i§ a:*2:fi hamzjgv pemged the materiais an record, it éa
hf:m%:'s<;e@hT¢:a~g}§:._%an 22121994 and 3,/41,1985 the State
issued notéfitatéahs under Sactéen 4(1) 0?
%:hé3§*- @acv%::7m'*fi§3<>9¢ing ta} acguére an extent: of 1% arms am 5
A.{;V:.Va_hta%3"'§.:>f Ehe iand in Nagavara véiiage for thh benefit of
'.ffisgjahcierxtvsociety. Daciagatien f'ma§ m}%:§f§«;:a'€i0:'a mam"
-'iE"5ect%0n 6C1} of the hat was %ssued an 21.12.1986 arid
Cixmarwst awarfia were passed on 3.6,13;.1987. The heat that
pmsessien has bean taken in the year W92. by isgasaszce hf
'Mg
//// /\
nmtéficatmri amdar' Seciiiera 16(2) Q? the Act is aim not
déaputecih Aggrfiex/ad by the said mtifécatéong, the3eV~"wpr%t
petmans have men flied by the Q€t§tEO§"3€FS.
2%" At ma stage, it may t>eg'7sé'5o*tem;¢.<;a:.;
writ watittons are med in ma yeaE'.__2{.L%_Q 4 ah;;_§. Ati"»1e~. ¢::jm:»;~"
batciz of writ pefatéoms-:. are %'§led"'-%.;r',fi""¥£,%"'a@ far 'V
as the Wm pzmtimns fl%r3':2.__'sfin ti*sVé"y.$_éIa{4rVV'2:{"3_ G&V $As9e"*c<>':§<:@rr":ech
they am befare the 4'5dé:i'§i'5'Vm'i"' bf fijjourt in
Cha:2d;'"a;3p@"s and the ether
éaatch 0? wé*§§ '§*¢j§;f;" é'--fiiijksdl'v.;su--bSequem: E0 the aaaéd
decésmfé """ Howevar, nacessary
as":'"§&§"'2§z:§"*»;ge§"3t'_S in the earfiker awe gets sf
Wfiii Q_€~jt§iI§Qfi'3 gpursgeafitg ':6': the ciacisions of the Apax Court
"'=.._%:*; E. i,ff3m;€irappa"ska-5::.:*; 81$ the sheet anchor 0? petitioners'
_sa'2;§§;:'§°:Ti$'a§fi:[:: @312'the extension of the retief granfiefi by this
C0:iné*%t ag .éz%:Lé_%§§9a$ we Apex Cami %n Chandrpgws case in m
far a$~~t%"éf<33e petétéoners are cancamed aim. In thég context;
:'i§:::%L%'la";':ce 3&3 péaced net mm! on the saifi cEaa<:is%ens, but aim
ma earfiim" arderg passed by this (Emmet wherein the
acquégétiem of Eandg have been quashad Limes" the vaw
M" " '"
game netifications in 30 far as those persms Wm has
appmaaheafi thfig Cmurt am corwcerrsed,
Having regard to the undism:te\d_..§féCté §Vj'~~::t_f§ra_j__"'_
géfiaadéngg am cmtentéong of the Vs*§3;s»pec::téx;»'c~:"v;§é}§<t»§é:'fi, '-tV§"2<3 '
fwiimwmg pomtg wouid arise for myV'»:;0n:3idé2"at.E.Gn':"- '
"M Whether fir,-he rata0 ""'L'L»£°g:.f'» the €§.6::(fiE1~;EVOfl. ;:§f"%W
{1ham§rap9a'<3 ca$@..??%s t<.s"'§3e _:e><5C'e::f;c§@d 'ta-tézeée
petétiemem aim 0%"-w'heth_eE'§«,Vtghésg }J€\.}§'i,i_ petitéonas
have m be._d§smis§e:€j jar'nV--gti:1;e <g§'r¢uu~h;d"'0f deiay
and Eaa:h§ieé3W§?° ."
2) L _y\;1;§;a;;:hej';¥' %%'%T%%%%w%.§.g;m.g§3g4,m and
h_a\,® 't0 be dissméssed an
groéjnfi 'Q'f <.§fé'S«_.§i§~ff§ég'.3tEi and canatmcttve reg:
gudsmta ? 4'
W"-?:m:the:7"'t'?ié3e writ petitions ham to be
"~_{L;v§..$E{°}'"§:§ S~..'3::éCg. an the gmund 31? eatoppei and
--. $'C€,§%:_2.é.&s2~:i$&&";9a€e?
"r§}'i~Whetk1@r were has been any cievéation czf
Qurpcgga of acquisition 'we the C:<mi:e><t sf
A aisenatiasx made by the resspmdent aociety?
5) Whether ihere has; been guppresgéora cf
materiai facts by th@ pt-':*.titi0§""se§'S3?
Q) What 0rder"?""
28, These goérzts wmsfici be iakfifij
mngideratéon in Seréatim,
é __ nt New
29, As; aéreafiy stated, théA1'mé-Eh'QiaTs€§«:;. é'f.,a%"gL{Eé'~:.§ht_VV
for seeskémg qaiashirag of aVc:c'fg.;:;:'§'::.§t[:£c3r'1.V' ;%.;0€:fE§§:{a'_i:i®.;§§""'b%Q thew'
petsficmnera in these pe:iEé'on§;-'i':s--.Eja*at""0nEv 'éhée'-~;?ud:gment af
iifm Amex Court in Cf§a;?";Tg;ff;%'r§;:%,;f;?;;3f;§ ms? aim cartain
ethm omkzrs .p4a:$sv9d €:{e'{;,.:?s{*:.;._'TV?1e:::"§%f{3r@, it wauid be
retwant EC: "a*té'a.§gé.a;V-_Vréi"eg<Q;rgV:ia "#i'o'17E:h;e;_ carderg gagged by this
Cewt _amB_ é3*§,_<;:'.<fi>Eiafat Ceurt in Cf2andra;Jpa"s
::"&53€:3. flied by one Chandrappa
i§$Sa§E§mgVV'é:§«C'¢§Li,E§~iV£iQE:T.E§fixfiféfi year 1998 W {Racing miéance
os'@v_.»':::.;;a§9f:;a*ir'sVvdé§:i'a--EQ£"}_$_@:sf thés Com: which had quaghed the
:«f.}a§1<t;:4«.'»."§':§u;£$.;Ey:;t_:v4i';::>n'»«.§§x:>geedEngg in S0 far as the: petétéormrs tiserem
H The said writ petitéen was msméssed an
1:13" TE:.fEV;§3.95?8;by a warned smgie Judga 0%' H33 Cami as there
wa:;:~:_ a é:i¥@§ay 0:' M yeam is": asgaifiing the acquigitécmp The
"'2g@'dAA'order wag chafiienged m W.A.No.2294/199:3, "we Sakai
%%m amtseai wag aéficawed on §;1?..1s208Q by feiiowmg the
omaz" gagged in W',A.No'2i88/W98. Agaémst ihe saéé Grder
MM...-. V
.m*"' "
R.E?>J\§oa 1.36/289 was flied, which was aim désméased an
22R3,2m2 am the iaaéd arder as reperted in ma 2Qc2'fé;"=s:«;AR
2113:
:m The sociaty flied Speciai LeaveMw%é::.t;o;é%jj*bemé~§
the Apex Court chaiiengirsg the arafiier
a3 weéfi ag in review peti!:§0r'a._.T_"?:e3 Af;;~'se§€'w--{Z€)urV¥:v-"m"§ 2;2.42?G'GA7'
désméaged ma cévéi apgeaf fé%5<=§é'L§:E:2»\,r theV"'3Q'{i%m*{:yw.':'?§"he 5-gaéd
ordaar £9 reported in MR"2.QQ;?'_r$'Cf'V;Iff:5.€f»"LL"Tf2e reivévéni: patéan
:3? the Gram reads; a5 fo§§ow§§_:
"' .L:§;§3rn:§;:§§f._~_ccfi;v§e{.. for ifae' rc~:§§§0;?d@nt§ Ems;
M90 in kgyzf. fféafg séme notifica fian
was?5?'e:>.g%$idé7*g§y HIg:f§VV"{§'fz'3urf and the mid
mfifirjer _'w3:§ also uphald by Z*f3f::
C'c3:,;r4& MC') NQBEJQ6 of ,Z§88
am,}"'.,4 Z';'£?9££<'find."-S;Z:.fi{C;) ,.,m::,49;5* @498 4:33'
my M,",'x*',.';Z--:-',-"--*;*9"'9 Concemmg me wry gama
A 'v..¢$%;3,:*2§9af;?;?2;*?f';s:.QCi@z"y,, In {his backgraaind, wfwn {T38
been found {U be mtaffy nmlaflfie
" ,_;fi;%7d Vz"?. o{£*:--.V.2'a§r bana ffde purpoge, me gmurid 53:2'
:§'é:*§aV§»»r.:_a%?d acquiescence in the greserré" case has
AA .-rum §U§}$£'£:?f3C€, Learned Counsef for the appeflam"
" --..f;Tf§(;?d peamuade us; mat" as the arnauni" in quegfion
has been accepted by the res;_9ond@nts, ft" is; mat"
j open flog" them new to wriggie Gui" from tfiaé
agr'e%@mem':: .2'? may be that ffm appeffanz might"
fmve mac? to same c3z..:z"' the ac:::;:,g':3'r'€':"0!? but when
§,,¢.:?.-
fiw Wifzaie a(:qu:'s2'ti0n emanatem from we
afaresawd ta:'n€@a'f noifficaffon any sea"/ernenz mi;"=._
me imsig 02' tfzgsi" nofificatiorr i;"&f?I"?Oi" be? va!idaf,--s3';::5.:.f"--«. '
W'?t'? facf remains thai" when the basic: n0tf2?ié;éi"£{§:%iVj' -3'
under wfaicf? the present farm is sQa1_§3/?7f'~~i?Q' _
acquimd S€"G€3€"}' vfzfiatea' fiver?'"Wi;--at§$egr_;rfi0:fr_e§«=§}f" 7 L.
mat {he appeiianzf has paid, "is as'_é'j:*":9s Ejtmfi
Once the nozxiflcation gofe:::,__ n@ i9.eé§@f;v':" ;f;;:»¥E;';'g:r'_.l;: e
cf:a*;"<im/ecu' by the app@ifa:1£§""L4L{:i%'e» are Satz"§??'é€f 2§';f2c3t
{SSW af f?OfifiC&£"i0£? Wa5 '£v3pI"ti'a"e£:3':fi°i{:3"%35"'z3.;"}fl? "wa$A"f%0t
for pmbifc ggurpasé, £333 "'<:§I;'g»:;,5c?rv;ecf! by fhig
C1'm.:rz;, zsotfling €u:+"{;s_, ¢:.r2 :€9!'zAe,:.»L q'iieS£ii§:i;?"'9f away
arm! acqa.:i'e_§':T"ené=e, 1; --:.£?:{'3¢,"2':'3'%:',%"";';7:ii'~..___Cf$Z?Uf?Sé'! for
r'e§p0ng:f?eie,°?':%.$ 5§n~;¥;:2:,"e"c2'.:_Ve*;>:_£;2°2er fike dewee far"
partitiorsw. . _gfé:é_:'e¢f V Ebro there; and ffaey
wake }*;E::%'i"~ .}:73gié' p;a:§"z:?:é,§§, _ we are not gwirzq 53-350
t'f201"5:_;e 'iy.uest§@?i7§'L«.;gQf;efrf*- are zmtisfiecf ffzaé" when
aaaa;i§:"§:{0Ar:,,5fénfif w'é"s'¢:§i'@d arm accoumt sf m§iafia'@,,
m'::£;';;fng femgéiné f"¢}r£'i?er.
A --v%.%A:"§".é?"%f":f7a~fighf of the dis;€:u:s:¢;:"onsr made abaa/ak,
._ "'{'.z_j;%;efl#":£}?§_M{ iiéfriééi'-Ff? by the Division Bench Of the High
A '---£j:'<:m{f"z"' C3f"'}{fr3f"!?c?€"a3.!K'8 En me impugnedjufigmemf E5
c:o;":fe€:£" and We ugmctx/d E:/he same and disnwfsg
AA '°zZis.;Qz"i"2H tfm appeezig. {V0 asfier" as $0 COSES, "
33.. Even mar to the case fiieé by Cihanérappa, the
" amuégfition wag assaiied by one Smt, Puttamma in
"KM" _,
%§%
WRN08194/198?{AnnexLJre ~» Q)» A §ear"r'1eG smgia judge
sf thfig Cam': piacing mfiance on the irreguiarétéfifi
comméttefl by the Society whéch wag reftected in a :"es::p0rt
suiwnétted by the Bow: Registrar of Comoperatévge_'£fézV§3§€é§f:;i.é::V.A
Em so far as ting Sorciety Es cencerned
accgufiaezétian in Nagavara \/ééiage <;a:fir§bt"srar'a.gj
fowténg than what wag assegéied
wage in regpmt ef the $chem'e 'En, Bafag-.a§Vo'r.e _:S5'L;ififiTaiuk V
am: acmrdmgfiy, the m.i.'§ pe?aiVt§'i0'r':§x#§z"'e-$46 a§§fi:i$5.i<ec§§%..vy order
dated 2242,1995. The ':4e7z:g¥;v;§n'<;v"*;po:«~:j;'§;§':»?:,"_g.f"'me «me:-~ reads
as fefiiowaaz
""" the ac$:;.:i;s!i":"<m
on the ground? Qf'
p§a::'éj':§c"!;3ai*f:3:<i"'éfif. in iffm &Cqu:'sifiom
. _,ag;Aroc::€%€§;?:f;?;c;.é9' EM}? other grounfia E:"IUCf"E as the
n§a'ia*f;"c?es an account" <32' mmw
..¢wns.fid7'£=§raéi9n of the fkncfmg of the Jairzi"
1 0;' C"o~-o;:>@r"ai*{ve Sociefricss: rim!" the
me:>§fé"2{'i31é:A:s' 0f tfm Cvmmitifee are making huge
~ §'iT"3f}"Z'S by seifirsg the sfteg in fa'-swam" af Zmgus
.}§§ew?£3@r5 and as50<:i'at@ members in the gazige
ef afimmmzf af Sifeg. 1" da mi" z"!3«ir:fi< thaé" the
gacriety can Sustam this r:o:"if"iCa:":'0r2 of me
:~5ams;<3 date in i"€S;38C:'I af 3 different" 3c.:'he:=m@.
7""i:ae pefiéian is: Z"i";e:°ef"o:"e ermiied fa} zsfucceeci
\l""',VJ""
¢,..vW" /22.
Ac(:ord;'ngiy, this ;:2ei"!ii'on E3 afiawed. Rafe» £5
nmde absaicitefi The ;"soz;":'fic'ation d§$ec:3"""--
February 2i, Z985 publésfieaf in Karnaz%=~:Z<'a.:'f"--«. "'
Gazefie flamed Femuary .24, 1986 ¥'
umier Sez:i7'o.r3 6(2)) of the fiat f_s:__ .f5:2_'<::?~riijVe'$;2A:T§{*
qzzzagiwd in 3:} fa!" ag it ;"e!;:fféS"m&£.é &<;':"s§;g';*"}3£"_»4V V'
ggurmm in ;;%'§w'\io...;2'€5/'38 5fi$;:;:;at&% a"if
'ex"s"!i&g.v@, fiangaiorxe .ii:'a;j"tf? "?".}:flIz};f<. ;*;£?2_;3
airczjmgtancgs 0f the c;#2"£~'¢;* iheré' ~,€s_;°m:";%' oriifer
653$ to C0555, " V' V' '
32' Tm or:€e'a*";=;x?$:s the satiety in
W"? ?3*§3%?>@a§,f-_ fieach ef
mag Vsn 3999 (4) Kar.£.,J
i£3($§.$,..}._ -- »»'§g*;§%}av¥ika-Sraé i-{muse auéiding
Ca~a;3eré%:.i§}e V3.4 fimt Puttamma
amd"§;_)'t'§*am**s,uw'E1A.é§;Ef: :"e§%3s as faiéowsa:
_;:'fE'§i..§"5 Seffieo' p05°fti'0n 0%' law mat me deiay
not" an ab$z::!u£*e? bar in e§,><er'c:"se csf
1*/7_€v'a§«;..{;*:"§t;" jurisdiction L§f"1Cf€i'" Arficfe 2426 (sf me
Z <Ci'€;fz;?a#i:;i:"a1£'ic2;2, The Court may refuge ta exerszigfe
fhé writ jw'i5dicfim where the pet:'.i7'0ner ff;
fowmf guimx Of unexpfained deiay and facrfzes;
in § peiétiarz for certiorari where the aiiegatim
may Efmw {hat the irnpazgnefi actioz? jg
man£f"es£1i'y erroneoug am'? without" jui'"i5o':'Cz':ktm 0
rfie re.mié* af C0foz;.rrab!'e exwcige ofjur!.§dic:i':'on,
M----"W-r'¢_
,.«~'W "
we €Z"'0ur£7 waum be foam to zejecf Wm pefitimrv
mmpiy an the ground of delay, Grscie fzfia
1}'£_:r"i5dict"i@n is exeraisecz' under Articie 22.;!§'~._:f}ff"",_?'~».
the Car2s:U"fution <32' frsdia, the 2-'3:p,c>eI£¢3£f:e*§_""€.Z'a:;;;:f-"if:
{nay wot be 'jusfified to reject" the €;'"If;3§°}'::??4.VV:CJ§"::.A_7f}£*?é4
petmaneg" in 3 @:><@rc::'3e of ffié 5;-;;;e,=§?4!a€;e" g5o:;%W;§;r,g=&1%.%
cm me ground of defay aE~r;§;':e;3'_"z';<2" agizgyrfo-3£:'.'§fr;:§§§s'---..V":TA
ifm Czfiurzfi, I2': is true<'¢ff7_;a€" z'iV<';Jrfz*2¥;E3i,'}/ T:f'2'é:*'V_A€fZf{v:"._'rL1i"ij§
weak! mil" interverre 'ixvffen €he"'.¢§€?!a§a* £3 M
pmperiy expica,-s";j;eci, Sf'-~L,_i?i'7e 3:;
condmned S;}eCt':*1i§::}/iy'r2;" .f_f7I€§? e><er<:*i5@
0?" gush Q ci§$;:£f@f;'_<3r; §fVr3;a§jy "'"m oVt*~5..'j.g'%u§rA':72a/iy be
shauvn, ":f':'3.T._ ,;f'sav<é§_ I:2=$é}="'7 e2<e:'c:§'se of
5uc:;f':;"¢é?" 4.}fsi}r§»'»:';:ii%:i?ig>.;§;_fr;'---' v£ewV_ 0f we fact ma!
§QV£"1'£'f€:{'i'e:a€::~:;,.f7a:.;"?__eJ<§{af,'2§Q' {fie deaiay, whicfi wag
; sfee:_'f;:a33f_..;f¢g§s;w.§r:»!§, :"f's_~:e* iearrred fimgie Judge
"?e?<'é;fcise.a:f 'ef5f'f;e 'jmf*)';~;.s1?ir5tion and we do not' fimf
aw7y..4_:S*tzffFiéie§z??£'._ '§;.+7§und3 fat: .iné"@rfere WW3 titre
' " «;":..>e'@r"c:z'3T'e-. Qfvguch a dfsgrefim,
#?:i1%"2"--..c3;*"der to afleay the a;3;>re.=i7@ns;'on$ {if
v£"f};§."%:aQ;Q§Vé?fianf, we deem it propm" fa axbsesvve
;z;'f2'a'::""'nm zrfairnant as' me properéieg acquired
Z v.y:;fie* nomficatians imgwugned in the writ
peéifsbng, the 5ubject~»m&tfer' af we writ
appeai5;, SEMI! be 9/igibie $0 aifmiiemge the
afiamgaaid acquisifien iyereafter mamiy an the
gr£wm:?f' cf the jL.:a'gmer2t5 upheld by 5:5, £3 and
when 542345;': a pe£:it";'w3 ES? fiieaf, the game may fie
gm
mr;51"der'ed £0 fiw barred on me g:v';*;er:z'p!e of
acqwescenrje and on the gmimcy' <22" deiay afid
iaches, Such an 0bservai"r'or2 is n@ces5§wryV--.§§e:3.V"".,A
prevent" the opening af flood gates of -1-
The gmrpoge 92' éxercfse af jL:r~j;«;€2§f£S$i,'§r--z..Vufigfér T
Arficie 225 of me C0ns€!::IE*fE:>r:«:3 fa grf3:;'r%§;:e1'«k F"
,refi@i""s iv the cmzerzs arm! is
Qf pmcesa of the €;"o::;r;'-"Z; Wé 3;_;5'{e
obaervaéfong made 'ffiefiein 3E3:I0:xef"m?o;}};:f be
suffiaiant {:0 ,.£xrjeverzf.*' ;£f§s£?c:g3uioaQé '"fi::2f§a;"z2'f5
from kr?0c§<ing""--f.":h52. ' 'i2Vf'f gisatfce af this
bafaéea' wage z:ha§fi<;$.,ng' é". °acqw'sit:'on
,m*0cee::i;':;§g;;i:- czén ;z?f:?~é "'f£3}%5f:»:w»..__;;2;}' film mrders
mnfi!;é*;:e&I!3--§§aj__z;;;«;.:_:5;.z7Tz;=fi7¢";%ua€gn:enf5 0%" this Cmurz"
§>{_j ?;LJ'f'?'eC?';'u §To:Qr.?:::§;é ':1".'«3.::*:g:§Vvi£_2;e:§%i7a!zi "
'Tm? £;pi5@€§fa¥' §ea§§&"§Vj'Vp%}c§{»§.ti4 5n: f'é!§d against the said oraier was
M30 di5:*m§-.:.a3e%<.§..b§? i:§{e._Ap§%§< Court on 14,1998,
V'%',*-§rmth:é%'9"Béatch of writ petétéong were fified m the
%"'%%%%y'£w??'TAif9%94' wap. E\Ea$n6é21.~.28;'94, The Sam wrii
pm:i.§t_§0mV_s:.- afiowed by order dated 18V2.:1@§"7 based an
@zés*.§V_i.%z* mwrfierg passed by thés Court am the reflevant
Q?' the czrdar reads aa fotiows:
"For me reasms gefamzf above;
W, P, Mag. 54 «:3/W, W. P5; 981 5, I I 6&7/69,
18235,,' 2237?}; 181 99200 af 1 994 am? 122 $33
af if 996 are We wed; (fig inupzigmecj
4.w:,»~ '
K'
----- ,9
natificatims; dateai 22.12.1984 and 2I.2,1985
;"n$ofe.%r as it reiates it) the Sands of the
;;"2@titic:)m3r'$ are quashad. "'
:34. Writ Apgeéfi N0s.2336~4~3/97 flied agav§v::'§h%t"'»sthe
afamsaaé order ware afiso désmtsseé on S,3.:V'ix~i"%8j§'%';g_'§'L'"§T'§je_é~.
miewant portion 6? the arder is at paragr;aa;V§},E§f~--?{'i5;;{§'zég:h "is;
extractecf as fmimwg:
"En View 02" judgment {2----f €fifs in
Na;*ayarm f?edQ'y"s (.'3cE2'S€ w:'2f7c";*¢z» wafé cQf?f£;'z*L2éé#, 5}?' S
21% Sazweiwe Cowt, :V:%.....}'f31"v._a§?:::.§ab!I$§7ed ,:t;'%az~
im;":2z.zgr;ed ' eacqej3;:1f§i':;{: L,f¥¢'~;aé;_:o:"i"er;2! :0
fm udufanfiy which }4{«3is._V i"g?éé ' _<":V-cyiaurabie
a3>{§;~;%¥:'if§s'é:> né§'VWia§&ranted under iawfl
T55? fuie :32' amuiescence
mnfirc>.r'_:':£::-:ie*Vpf:9s§éd»- ;5@rw'c::e far a%#f@é3t":':':g we
;%;:};;,:ii"2jz;"$ p e*!'§é2;i3S sflown to have seen
..':}_j§:;*@zff;f¢§ai5.!§22:"i, v 5!?!'&':"'s if it is firesumed that the
,[email protected]${é}2..'had been zxaken by the regponderm,
zifiéffiéyr far éhés Court in exercise me Writ
_}"g,;r{;%L:'?¢*f:'afiT:": under the geculiar facig aw
Cfa"'§;;£}1R7Sfc'¥f?€'€'S 0!' the C6338, a5 mated f;~@r@:'m
AA '*~._«f1ffiwc§:ve.~. We do not find any £j1'i'S1f"iI"?CZ"iG!'? in #255353
agypmig whiciv maid persuade us ta fake a
mr";i::"ar<;xx View than the me taken by cm w/'7/Xe
fiecidfng W.A.50(f3z'96 arid other mnnected
«'§;.TI,£3'@&fS". "?'f*;e:"@ is; me merit in z':!"2e4$e appeais:
wi'w"<::%2 we a<:<:r:r:"di'rrgi;/ dismfgmcf in Emma 0? the
judgment paggsecf arm the 0bs@rvaz;*ic:>ns mafia
W/we deciding Apnea! !\!o.f{O6/1996 and <:2tf?e_s'""--
mnnecéed appeafsf' '
$pecéaE Eeave petition flied agaérssi: the mid @e'=§§3f:§~s".j§xy'fi $'
di&s§"'m§35ed an 14.7u199@. "
35" in the year 19§Si,'--V'_@";~§?p. sfifeciu V'
Thfl aaaéd Wm petéicéar: was dé..s",':':";%.;é_:s;;é&'-»L:;>;'*: 3.:é1~35.';i;'*Z-39$ agaéngt
which WmA.No.;?;:é?88f98"4'Was writ a;3;3ea§ wag
a3E0we<§ an 17,:5mo"T%:;e;g:va@%;,mg~;jm% ef the wder at
paragragshsg. ?",[8.__aéA9é.£3--':'--§~? "ram; 65 §"é>;£E§é_$/~.s$;.:'
';.:";.»AF':i:€':'.* .fi,_§,?§<',"1/:g':T?£343«'.?§Q"?ES siaafl moi" mma in the
way"fari.f2§'f5'«'Cfg;¢gj:*f..§€;».é,:;'e;"c:i5@ its; exérawordinary
juré;r<§&,;'!.§fi*:2:>r2V" ._};':._"v::fi£1a$!?:"ng {five acquégiifian
_; p*:a.5ee§:fi%;g;2;§;V';f five firazxd is played azgmn me
7._ ae:u":§vem;?%2en%VH5_§}?é fine faurth .r"e3p0na'emf WW6
;@;»<':;~*§f"a.f§'SA£'.§i}§}'--..i€s pm/vex" in ac:quir!'ng the? {and ii?
berzeflciary, '?"z'"2eI'efor@, Ems: Court
f:253;:é;' -;':;§i<'@;2 into Consia'era€"ian ffse Ja;a'gmené
z7t--:>.;:§£§i*€ea' m Narayana Redaifls Case? mf'er'r@<:f $0
"'~ s?upr& far the QUFQOES of deiay and iacfiws.
?""he3refo.r@, we deiay and /aches s/'z0:.;fa" naé
have been taken mifa <:a:"23:"de;Mai"i0n by {Kw
fearnaa' Single Jacfge in a'emyi'r2g we reiéef m
favaur 0f the appeila:2t~0wn5;', when z*f2er@ £5 a
6%
,M"fjiI
fmua' 0;? £929 gnaw of me Seciefy in getting me
farms ae:c:gw'rea' for mg benefif rhraugh {fie flrst----.
rc»:~*S;3<:>no'er7 :2 T "
8. Tfm QbS€3i"V6fT'fOfTi made at paragr'§;2?f"~--20 @§:>~f _
izfw Judgmem" in Appe§;1""" '5€P6 /5?6_:.
1' é,E.z998 gamma: be grauiiwj f¢;i§'k"'
rim reiief in favour Vr:if..__.{*f9e V';§g;3@!!am.z'¥¢';faf;_§r. .
T:'";erefas*e,, we aforesafcfi.:i"@nten€§'a:sE; "'a:;:;§;:@&fv_ 0}:
behaff mi' me ,responA£:?e.*§.€f=stfi::iA_@ty "i§...,:ax!7»l€o§!y
mi:s+<:ance:"v@d aS"<--2f}'<;e?:'sz3rr§_e; £§;%'-.V;§;<:"2:h':ra;:*;x {"9 {aw
mid down gifiy them§;3ex. Cgi§;;rfi"~3r'3é§':_-ffiis Cami:
HEWCQ, §%;0rz1"'€€§???t:'a.%'A?"'~L"jfaft if'i"}3@ fO°Ui"Zf'i"}
r:@;9pQm§x'e;?§3$ .;E$7oEC.f§ij§.? is r§*jc;é§i*ef;2?.
fis§§¥t:T1c;T,jr';;:2?i;%f@*.;,{, aspeai is ailowed. "me
o5'!*»:2*é.r-r. .-fearned Sirggfe Judge m
§rW"i1f«..4{f5€£:"f{'§3£§ ;'X§'éfi;¥\§:'6O6/9;67(£.A) is set aséde.
Emit" Pei':'&z'@f§ £5: aiiawea', and the notificaffan
£§%%;::zj7§;::}_eci ;1'f:""««t*./'re Writ Petition mm' the
" moceedings in respeef of {fire farm'
if? :;;;--.%;,ifc'.;éj.s.5Aé?.=; z;V>'r*; pertaining E0 fhe Appeiianz? orzfy are
f2v:€»{r;e'§;>s§} zwaghed. "
V' ' ,fm.e 'f*weary wétmmw the cm Aapaafi E\$0.@G;2/2&0}.
_.V_;j§emd§ng bef'0:"& the Agex Court in whim the wafer datad
17fi1,2€}®® had been chaéienged.
..m"'"'
eh
36. There is afse ehe more order which reeutree to
he hetéeert he. the order dated 22,i:3»2OC%1 passed tr:
WtP.,E\£e.;§39Q2,f99 by a learned eihgée iuege at thhgfijirmrt
wherein a ehreetéen was éseued to the State Gev«e.rrjs'_rh:ee't;~
reetere the ehyeicai eeesessierz er the %L:e§a f_eeerMihg.:
N018,/5 to eh extent of 20 gurréfaisit bf' §\§'egeve.rev_yzi_t§'e§e,f?
eihee they were etrceessfet in the4'~w'rit_ eeté!;';_r;:h§e' féfielct "h¢*gr'--
them eeeaihhg the eeeuésétten 'ee4.r'{fi-the ae--::;ea'eiet'Eeh"1hed been
quashed in :50 fer es t?',%é'Sa§d .pe'titiehe'rs._were Véjeheerszee.
37. Ctr: eerss;3eeret§Ven.V r;'f_'-'passed by this
Court as wet?4efirththetz-.'A§§_eSr tjfe.ert;.""t~he eueetterz ea to
whether the eVe't'2Vti«e.Vh'er$'«vs_;§?evt§.¥<;§ have to he granted the very
eerhe re§§efT whVEr:h- has h'e'e.h4Vgraeted Eh the ereere referred
to et2_;fie:*euhee te' r;eh:§.:ieered.
e heresat of the ssaid erriere, it heeerhes
L"t2.e;;ereh:t:'"_t.h__at::"sktrhéie assigning reasons fer eeeehmg the
V _ ecqtiir-%e§tvé..eh*het§'1?it:etrehs re at) far as Nagevere vhtege re
.V:tehte4erré'ee, neither this Court her the Apex Court cauaehed
'rtetfiieetéehe. éh teto. As arze wheh the éehd ewhere
"""~r:r$ee%§ee the eequisitéeh this Chart cerueéderee the
€IOE":§Iet1t§O¥""B:'~} reieed ane eeeuiettioh netiheetéerze fir: Se far ee
M""w« '
thh saw hemohs who had appma<;:hed thh mhrm were
QLi3$h€E'€;§a Na ger:era§ order 0? {washing the acqu§§.S§.tE0h
hhhfécahhh has been mada eéther by thia
Apex Court? uhhke /varayana Féeddys Cassie iiézfh Lnéheésfi _
af'fh'h*1efi by the Supmme
acqhigitéhh hhhficahah was_.q_uashé3.;i:7..Fu:*thh'&f,.1'the §*.¥fie3xV"V»L
Cfiiéffi whim exercising phwefh'$h.:hhder V/3«s!f§t_%'a:*%~éV-I hf the
C0hS'EEtE.§?:§Oh 0?' Ehdié'~~..'_aisQ"~~.\\'E:f@:€§ 4..y,,/,§g.h.at 'éhhdiflv owherg
firreshhctéve hf whether the Court 0?
Eaw or hat wg;.gJ:'e;§s§~,.g: éhtifihéé §GVA':he:Sét£E.%7.@:'§:«§{fin hf f3OSS€'S£$§Qr'B.
Eh fact thh 'fhh hréer gpasseci éh
»"sfa;"a§;x¢'f*<1fé';a5'V'i(<"'z:%;z:);:'g;?2'§§g"h: 'wéi"i_'"a5SEhe Aphx Court Eh HKMIF"
mac? c:§érsésE£:E.'_ thés aiage. Yhe Divisioh
hhhchhf '::h'i§: Cami §Ar:_ Nafayana Redczth/"5 Case aéiowed the
'~._AWf5'-€%:*@§%.%ééOE}S ahh'q'*u*aShed oniy the fihaé hotéficatéoh hzgued
£,§'i"'¥¢§€'§"_ "i*L1géTaEé'(;1i§ "$7 of the Act in go far as thig shcéetv £3
chr;§:lerheh;d"h:'I.;s:hd hot the ;j)¥"@EiE"E"Ei¥'"éE3E"y' i"§O'{§fi€Z&i:§Ofl, No
'2__d§r*am:%~<}ht.wa£a ESSi_,§€d for §"&S'EO!"at%0fi hf heafsegséhh éh so far
%:he {Z1EEt§i§()£'"E@¥'"'{["t€l'€Ei'E was chhcerheci. Eh the €§€-§C§£§§Oé"3 of
' the Apex Chart not hhiy the fihai nhtiflcahhh was quashed,
but high the h2"eEém&hary notéflcahon. ¥ue*i:her a dérectioh
was §i??Si$@£7§ that QOS$8SSiOfl of the Eand €_§"70{.£§fl be regtored
'
2:0 the i'@&§$€£":Ei'§V€ Band owners érmspectéx/€ of the fact that
they ham maiéengeci acquésétion 0'? their iands c>ij' "m:*:,
gubgact in the éand awszerg refundmg the am0u;2.§__'4:;飧'§,:iééz=£3t§
by E§"¥€!'T} as camgensatiosm. The raéavant jp1§'E;t.é:Qr'; ' '@?i 'i?*:ez V'
juéfigment Of the Apex Caurt: én:v'$2 a»ria?;*;3k2._
paasaea in $9 far 33$ rm re$par1c£ent~3_o€;i--,ety E9 {:_:Q§f:c:€é'rned"'»:§*
axtraatted as fgificaws;
"' On b&$!5_~3 c3f~;;_f3e §f:5}'r€::§}:%;i<§%";"zja£"er;'§éf$,"fhfi
High Cami? has cor§6e _:'@ that fine
Sociefy :::s~e;f_was ;7s»z~§ :imr;a_'fi_d§é }-{§'é§::'é Sui/dE:7g
Sogiefy. ;?fl;'7L?é'::l: .:1;'.T.?i€.7f'§:*.Céjifgit "f;e2;.§':--V'a'i:;e.Viérec:0m'eo* a
f'}7f?(?if?Q€'f4'/L?«"§{f."--t;':i':§? 3.¥f§f§£i§'I3r;3f:;O_f§;f§ £;:3jmi:~§r Sectims 4(1)
anaf%f;§,(_i'}.. éf'*-Itfze --.z~'§.'<:V!f: 'f2}:z:r;.._b_evén issued at {aim
£:"pé~.§a;:__<:g3 appointee?' by the
peifti:;§n'e~'§;f S®k'1e§--?5yf,»:_'t@_ iA;'E%orn fiugez' arirwunts fzacff
ijegan fog?-. i:?f"i:ie}§Cing the G'ov@r';r7n?en2f to
;ii=;f5;;_é V mé"*'._.aforesaid Notificatiaim Mr.
., "f{3E?fi?"ic;*§.;%§§fla"i"c3~f"{7)#', &;:>pea:'°;ng for the pefiifimer
;;€3a;;:€§;"¢=~2?}é Vgf{~:J;f,:J0r%"ted in disfinguish {big case or:
f'Laczr§.'fr;§r?z the cage' of HMS?" Hausa Buzfding
€352-«"op@ r9¢?2z*ive Seciety. But according 230 :35, the
A. ,_'f&3<:}f;=:;.9f' the present cam are gimifar {*0 the Cc"?S8
!~Hv?.fif Hcmxsse Buiifiing €0v~operativ@ Society
anfl {flare is rm mfape to méerfere with we 0r"::7'er
of Hm Higfx Csttuzmf, qasasfmrg the Nafifiarafiomg
mna'e.r" Sem'ms' 4(2) anfi 5(1),
Mg
M5"
1 I r I
...a L'
.4 .1'.
In th@ apnea/:3" arising gut Gf SW (C)
z'&g'os.1I48.2 09$ of 199$, after the c:fi5m:'.~3sa! c>f'"-
the Appeaifi a direction has been given that 5:2:»,~._;"":f::
regzzfi 9%" {he washing af tfm fand a::'qm.i§j;§f!':§;fVj'--«:fi 2-
praceedfngs imtfuding the fvo€ifiCajf£0 _?%3.V
qu@$£"s"c)rL the posseggion of:-:fi'e"*f»3:7cjf :--3.§7;~3_%;{'i'7.§_:s3 '
rwsémrefi t0 the res;9ecfi{2=e i.'_'_liJa~.~'}a' '"~.{}i»'.:;é;et;igi'
irre;<3pe£:i*z've of we fa:::i'- wivéixfwk" !.*!';<;=:-f}? hay?!
afzaiiengad the acqL:isiéio:§"'L':2§"%éheir ViTa::i2cf2'?;§ Qt)!" .E'zg:)£%.
A furifkez" fiirectiom... ha::""'£?é;_{e*r}'V"'gg{ven'Aff';a€*' 9n
regime $1022: of the p'oa:9SesSL{o£~§' i1.~fl:3"'.';f':3zk7:lf:§:?..>'i§:§i>'."E'g:j/ awnerg,
ffwy zmaff refund Ei?.e..éz:2oe;e;;:§g :* @"c<éfi?§é:e:"j"£9;z iihezn
as Comm-ws'a.§g:;=;--n 5;: egizérwisfé 3;z:us+e,<§pr.=m:z~ 0f their
fandg. 5'-.§f;'5!f?%?ff§¢3f""'L§1'ii%$'C'fT.'€)f'? ever: ii"; ifnsg
<:a5c.~_:~:f,_ Tm;{";2ié?.§y{tf::1.5?,ér,,:"mi:.:::r¢$E3onder7f$ amzf me
Sfsafiie . ;'_nr:!a;ding aii comterneci
auéi?Q§9iffé5,{c§e:5§e;§s« .. . waif émplement the
afora9s§a:«xT;fA d:!raéc5t!c):.i2$ a. 2::'" an early date. "
""f7E*)€refi0 §§é;AtE"se Apex Ceurt whiie quasshéng ma
~m:::g_jufl§Vé'sf'§'*;Efc3-5}. m§i~§.f§.é:atéons granted reéief mat omy to Narayana
R.@::"£--r;ig_V\»,/,;'g;}::3«%:i"gE:vLé;?;»s*uTea" m that case, but aéso afii Eandg ownem
"~=._ '--!rraSp¢éa:,t__E§;r@ of' whather they have apmoacheé the Court GE"
" " m;i:i".,_ j }"§"m said acquisétion was in respect of Bands Situated
_ a_jt? Chafiarwayakanahaéié in Baagaiore 8Gi$"Ch Taizsk. But; 30
V' far 333 the %<:quisét%0n in Nagwara véfiiage is mzacamed
whim $3 the subjeat matter of impugned acquisitéon, on a
"" 'V' U
«Mm
" the éahé ti}W!'"r@§"$ who haé apryrhachefl this Court.
rhachhg hr each seat Of' the ordera passhd hy this Churr aa
weir as the hhex Court referred to above' I ne:téa¥:%;»hat
rehrsf has; hehh §"@S'ii£"§Ct€d to ahiy the het:§5tiQherj:~::~~--m2_hh_'__:'§'ré2:rf'
aggaired the §:"iCQU§;'~"§EtiOE":. The jiidgmfifitfi 0?_i:h,é§---V.C§Q§A.§:rr._ahh
the Ag"3h><' fjihurr rhferred th £ibOV@ :;i;erh»%oh4h:3;:r'ahe§$'t§
has; heeh & restriction of the _reEée4f-.g'rahted_.»i:>h.h; zrhkgtheg
hehhhhhrsa Eh 'chem cases.
Ara" it rs aiso rnteéestrrug %:h:;:§;--:.rj';t:rvs..a ;t rm hasés for
quasahihg the acrh;«i5Eti<;>hA"1'a'r'thefér$r_V$h.§ta:hr:'€: by thég Cfiijft
ah Purramma_'?a:7.,asjmrraéfi as [sh other Cams was; ah
acriohhr Qgffltha 's'E§é§ahi;%g$ V_és1a?«irr§gg3'uEar%i:ées mmmhztefi by
the Sha:u:;e'Ey._ &f~?V %";%T€vii'§'£T»é9rZ'§ »Thy_[:.EEme'E3ivia£oh hermh of this Chart
ih ivarawrm Rrhddgr'"$"'r:"as;e";'j.if thh very same reashhs have
§3eeh_;;§$s;ghhd h;r..V_{i:5hv§s Chart for (washing or tha a<:quis§rEhh
;;é rc:r:§é'&:iih§r$_%h._sh far as Nagavara SCE"E€$'1"?€ €53 chhcerhed,
raise? granted eh masse éh Narayaha
_ Rr3§r3§'y'S £;'f&$r:rkr'ra$ hat haeh granted Er: sh far as hiagavara
-.JUir".A,"'~--V§r;hérhe.. COE"iC€E"%'3@C§a What assurheh sighéfirarrce ég the
Ehrarh has been qrzashihg of "the acrwégitiah ih sh
:33 Nagavara Scheme is cahcerhaa, r@$h"ie::te<§ ohfy to
Em.
":1i"'c;s-*;iy?i_%§""§V<éw'Z€r
40(3), in fact in paramfm 0? thh; Cf€C§S§{3E"'¥ at the
E3§\f§S§O{"I fiench thwarted in £994 (4) KM 143 M99 (4)
Kam';,._.Ji 1a:f3gf'Q,B.) M/3 Vyafikavaf Hausa Btgsffding
{:0~Gp@f@i"fVe Shsfety, Baga/are V53. Sma': Putta;h':§"z.a.%f'fg:?;;.::2'
fithetig, the DE\='E§i(}§'"l Bench has atiayed the app-A;'é:th€:.tt:1$Eh?s '
the soctety hy stating that there .§s3~hoA S{'?"E°.iVtE't'itv"Vt't€.'V:,€:':L'.F."'tafi '§T§'}t}.V
{}%"0p>®t'ty' is; actghirhd by the notifééatiaéhgJvihtgg-6.;V'gsfta--?§2cE..VV
writ petétiohg wtmid he eiigit§i§a:t<::y_<:haA§'t'ehge.VVth.e "é;C9qa%s'étéc>h " V
rhattaiy Qt'? the ground Qt judgAméihé:.3"g.:t.as5se<ti"-by ;t.hé$ Cjourt
as am when ahhther 'g3'z3t§t.Et5's':_ _%;té$.'t0}':t_fé§et§, the same
may he <:0rn3iae:"t::::;i§ t0:"bé"'v:t;at're};%_V 0'-emhhvthe pE'§fl€:E§3§& of
a€:<i.§t2éeS3Cé'E'tt;'t3V;fi,§*1déttgtt'th€.¢VVgroutté§VVV{éf Satay am Eaches, The
Ffitvéaéostghéhch .fa«Et'j5Lz't:h'°ah,.-observation werxg necessary {(3
praw3h_t th¢é'h;j'eh§rV:--.ght tthhd gatea at Eitigatihh, since the
"h
ae><ert<:'i'S'e«-3-f"§urisdictioh tmder Artiste 22% at the
V':tC'€trffiStiEA'ttg./§::EAGitfi'flit '-Irma i3 to graht the teiiefg ta tha Cétézehs
ahs"}f""t'h §§t%;.fj€;%E;'E:i: the abuse at ptatess at' the CQZEWH The
Efiivigiiutéhfiehth further hhgerved that the ehservatéohs were
C_"*nt=3<:iée';E:sary to §3t'€\/€§"it t§f"tE4.CFUpU§GLBS titigahts -- hetétéehets
' vtthtt were §<.tm<:§<§:2g the daorg of justice at a beiateti atage
ta atsafiihhge the acquisitétm pmceedihgs ah the haség at the
otders hagged fay thés mutt or affirmed by the Ataex Cétitt.
at-F'
"We obaewatfion of ma Divissian Bench is in the farm 02? a
cavmt far fwiure Eétigaizéans and wouid have to be §<:é:ji: é:"":
mémfi by this Ceurt befure pmceading to C9ms-E«d.§:9__'__j"é§:z¥'
rmmiters cm merits, The Diviséan Bench _.i§'b.&§§~--...r§e _%t:" gm-§y"'
aflvartefi Em dmay and iameg, biiiléii affio'
gatzqméescenae barring further,E§t%ga':'i\:>An';=2;~-- by Ty:2:«*;%:".;¢3<ffii:":S i.2;v§"§<>
had mat chanierzged the a<;:qa;%s'E€t'E~;'>:i"f%2", at tiW%a;t:"';3a:.:'1£nt. §>féime.
The gaifi 0m:erv'atE<:>ns a':re__3qz_ié;i}9§§'f :'§,g'§;f§vVti~é.§j'2g 0§1 i:§1§A§Vs Cami,
in fact Sénce the eréer Ems Amex mart
with the d%smi5~se:;§Lg¥ s;;xL§:~::;;':Ea§"'~§::§3:=ia'a'--'{}s<;:-..§3_$£§f:&es*': med by we
socmty an proceed fin them
writ g"J@t%'Ef§:i»'r*ni§: E;avs駧'fVii::"§ "t.§f§'€;~ o£>§é'r§at2or:s ef the Division
Beamh r e.fe%:%e{i "am the baam that in an
auhgeafwent "'%a_te:h_';.0f"=_ Wfit gczetétmrzs reééef hag men
-'W,.sf§>:5ti;v.-'§T§:§E:egf..[.:ta.zo:"rE;;V':'E"r'e"V§}etEtE0ners who had agsaikzd 'aha
V'"a'c:s:,?;uT_&f;ii:iéé-W53;. }5'aS};:§§r€a€iy* stated, even the Apex Court m
Cf§;=ar.r§.1fij?;"a"'i;3;_B;a¥';§:i_.V_grfisfl Sic? not appiy the dérectéong wmch had
Wbgeem issszmci in HMF5" geciaty case $1": axermse Q? Artécfie 142
Canstitution of Enééa by str§E<_ing dawn the @if3§t§¥'8
..__ &a:{;fga..:Esmarz gcharne arsd aigo extemiéng the reééef to aié Eamd
Vow5"1e:'$ who Md mt 23ppr0ache<:f the COUNT. Yhe fact that
gum a déreaticm ig econspicuous by its abszemm in
v'€;H,.m
Mu'
'xi?
Shhhéhh Bench hag; hotécx-3d that inétiaiiyf when a aénafiienge
was; made m the acquésitioh §3?"O€ie€fiiRg.}S, the same;..__was
€§ESF%'"3§SS@fL5 but guhsequentfiyf gvheffi it was hrougE':-«:"'i*é?,fj"L-«fizh
heme of the Court that there was dEve:fsf'%E¢§c;~';shih:.%i"* "
§>m"p0Se Eh: ah much as the Fahd acyguésfeci far th7@P'h--§)'§f<*r£%e;ff§_¥;é.0%"v., V
th@ "Rsurism De-;«2veEohm<.*--:'m: C@s'pQra:'c~Eoh1'_'_'Wh$ fimfé his X:/a'f§:E'm::§%S'..
harateég 'ah prévaafe Ehdividuahi._V'ah;d 'EOy"€3;'EEEv4E§":'VjE§"E@ " '
§_?HL§i"'§Z?{.3S@ hf acc;La§sé'tioh__ had _§T§.€v;AE33"%'1:"'5€}':'E£fii ahd...A.t§:.{§re was
<::0n:~3ph*a<:y ha deprive th'£:+Vhé'0;IN%':§.éxf?{ i.;>f"'91:f§g,*%_.EahVds. A<:€:ord§:':g
hrs thh aiviséhh E3i:=3h<:h Zzhé";§$é'a.%'>._ti2e~ §;i<"§*we:* of erzvinhnz
ahmairz must. he a*h:_'a_vhwe-gihéjvpuhEiz: purpose ahd for
aiirerxg sj;5cir%hTh'e§..E}Vh_g 2?3e3fVaV1s0§*z'::_:é3n€E hvéivwhemséhaéiy C)?" {Q gatésfy
the g3r°sv3'E"e 'h_eé3d--sV §§3€ €3 E'ET.}__§}"»-.,~§i€Z§£V££3§'
"§"h05'é.,3~§z:fi'§: ha réferehce wouéd be mafia ta the said
d€~:z:f.h:§'£:.:-:";,."' §.}a%:e&«-Eh the caurse of thés hrder, fi'§&\!€f§TE"%€'3§E?tSS the
fzsajtt'-T';_e.§?ha§h~5V__'%;h:;*sfgrant sf rahef to the getittémer hhreéh is:
_ d@hé'hc§aa.é:t' ah the nature and extent hf rehef whéch- hag
.ihe::»hVn_' §;rlaé'ht€:& by this Court a5 weh ag the Apex alieagri
h._ihs3h'hmi as the very acquésétiah whéch is M chaiiehged am
E~he?r@f'0r"e, reference made to the afaresaid d€C§S§(}E"2 $3 0? ha
'' &£,'§»$§S§C&i"I€:'@u As afiready gtatedg when the hasés» of quashmg
hf' acsmisitioh E1": the instant cage by the eariiar judgments
sf
":25".L»--"'
ei iriis C{.Zii.ii"E and the Apex Court nae been en the
irregriiaririeia ariei iiiegaiiiiee neticeci in Case er" i\fer'*§3;'3T2;31r'ra
iieriny enri when infect, tire same nae been aeop&te--d3.Q'Vitryj'filiiitéi~~.
Ceisrt for qriasning tire artquisitien but neif
been extenrieoi to tire iand ewnersiles C5¢"If:S'ei,"i?ii._i:rii.§i_St'
been restricted re the netiiionere 'E-?f'2éreing eiti5.j.eev'¢saa:5iri':'3fa7cif
r:enriei: be ieet eight er" wh'i'nie 'i»:":0risieeririg-V'these writ
periiierzs. iience, tire rii*e~re3a_i'1di d_Ee::E;;iir;'Vri~-is mi :39? eaeieitance
in iiie petitioners.
44" .i4n§;~..3fay,;asi»3rrr ikeddy V2. State of
Karrrateke argfi Kara 1§63}, which ig
arign reiieri -- ggieiiizieriere, wiien an iegiie
regarnirii; 'rfrriiizj in the erfqiiisitien wag raieeri, the Division
_ Eieneéiirfilriiis fiieiiiiri eceepted the exnianatien fer rieiay in
rising riie.Aé.ni4r:'i..Vrretiiien since the petitioner therein was:
3$e_e"ié.i_rig"'i;i.r%=;'_-xiiie~ir:i'i*i'éeiien 0%" his iancis frern erxguieiitien before
iv _ the 7Fieie.renC'e Ceirrt! which is ernriewered to eecéde eniy
_iirii.e.iequan'rirm er' compensation. "Fi'iereaiterwares, an iegai
'a"<:iiri'i;efl, writ peritien though beiareri wee fiierii ciiaiienging
-i:i"ie eceriieirien ier tine purpose of Geii ceurse ancri Reserii,
" iinrier rnnee cireumeiances, acceriiing the expianatiorri er"
rieiayq, tiiisi i':ei,rr'r intervened in iize matter.
311»
ix"
45. it is aéso taievant ta hate that insofar as the
ardata passed by this COtJt"'t as wah as the Aaax £"Zou}rft"'»ata
taatarhaa; thasa writ patitiona were {Had
taaaaaahfia time of the acquisition aatificatitasta-... 'Ef§;ra--::f": iih"
that caaa at Chandrapga, the xf§?ritx_:§aVt'ttéahA'*~v§taa~._;h'i'aaV'V'
fourteen yaata after the ta$taahCa 'a.t that.a§it;é§,;Esi'ttah
hat§ht:a't§t>ha and the writ pat'i'tt'§aa:h» wa5V'déatt1§:a:aa.t:s;§ ah the
gtatzhrj at dafiay hut ttsa'~~.;Qévig§i'a'h':'v'éaVht'tt...havt--a§ tagarti to
the tact that the amuisiti:aa_tt.att» gaagg;gt:;tag';zea msatar as
Cartath taha 0w:'a'at";a'-waia cahtfefhAa:tt'~;_"'aatahaaa the taiiaf ta
Cf2ahtfi'"a§3fia=i"a by the Apex' Cauttg
Tit ta affa'éit"t:hla_t taatttihahtté Eh Chaac!rapt)a'S cage
t:EtaE§@hg:zfi'ttg" the flied after taarteen yaata
after the tsa'aattca'VafA'thé"hatificatioha but Eh the instant
«..z;aat~é;_"'E~t gta, aver twa"'ti'aCadas after the éasaaatza at tha saia
V"'-Ef¥€."§'E:%f§:(::€'}J€:v§Vt7},_§':7t}:rf§3,:eE§§<:..H78 Writ Petitions are filed which Ea a
aEg§:w,§hta:tt.'fa;ctar ta has taken into caaatderatitm for
Vh"--«___'rt1§at%hgt:z%Vat':Eng the chatienga made by the athat Eaha
":a_'-a[aat'"';s« ta thia context, it wautd atso ha necessary ta
cahaédat the fact that the atdata in Puttammaa tsaaa tight
ha ta Chanaraphaa Case are ,c0htathpot'ahaaua atdara anti
'J,
wttttin a fiecade 0?' $0, of tha acquisition tsotificatéorts being
igstzed cttaitenge ten the same was made.
4%. In t'€E3~$@CiI at the émpugned E§£Qt2iE,fr'".,Aa4'£'if.fiQE°4EA:, .3$"'§.'7E1t"
abgemce Qt" there being mite? €)<t€'.fi"1d@_£}§ to_":oitt?§ieé{<§;»4$§"'1d4_'[email protected] V
daiay mt bemg property e><g§a%r'te<::f=.Aar§_dt*~ttte}*a
cteflay its flténg the wtit petttictgét-..E.$ stjftig:%&;t1t '<:t_§S?'t~ing5uEsh " V
ttmzata cases tram rm ether ca.$_eVS'v.in'w%%ictt"tE"'ti.$ Cimtt has
étstfitvened, Intact, thémasttra:§a;Vso'n[V';§:;§~tmmg tttege Wm:
petétitm is baged tar: thet*a"c:t:t"hat..;f'e.€_éefV'.t:aA§'='baer"t granted in
am teams tt£edj'--.,ea%§'E.e~_:~;,witsé-§§.§mg__«--ttta vet? same 6CC§LEES%EitC}¥'L
The gatingg:=<}.;§"r:&%;;,V_ttayé V_§b?{?@*:t..::t§_E<.{%n by ttzeae petitéottera
but £fje%;;_tt5s._ 's;"~!O;v%;£'E'V:;'3"§:§jt'&E§ftf'~§fé§'é*%f to oniy ttmsga Eitigants, who
am v§gi§a§t'1~t 'an;d V':a>;pffitQ¢3t§§*;.»t.tt1e Catzrt within a reagotzataée
V tEs't'*;ej,.; i'»<%.e3t@§y"' t1.e<::attsg=2 cettam Eattd Qwtters ham beet':
§;;§t;3t_}te:r§_"':*éEStg:t:s..in certain @§'GCe€C§i§'tg$,t it wauid mt flfiabffl
<3t:_t":':e;=:7.tf_.TApV'é::t%§_ttV.rtS~:;'tt§0L,:gh sémttarly situated and wtm maid
VV _ t3i«3v{é"~--c:t1.~33%:F§é'm'Qed the acquisttitm at at': eartter time to S@&§<
.}*t=;.tét%%t asfimd when it Suits them. Intact, guctz titégantg,
§T't,;t:'tt as the tyetttitmers herein are 0i"%§'y' fence séttetg, who
VT -woiuitf try ta match an mder from th@ Cautt baseé on
A' eatééet meC@det2t$. Ttzus, Courts weuéd have ta ba xtfigéiant
0%" the Conduct of such fiétigants before axtmééng any reééef
E0 Eimmw.
49?. N0 daubt: the judgment of the Apg§§<"'c 'oi5~;;s'}§~--é:..TA
még Cami wouficfi be a bmdirsg ;_:);:iss-,w:;e4dea"i:§t'V"t':>?:;;fié:'.';v31% :aaéa:.i_V
bmdmg praceaiemt waufld be app§%.cab E'e;':Va§j:~._Q"E:?§'e:" '
timing equafi namety, there E:;;ré§%'s--{:_3z no A<i;#e§a:~,..w'§:9'§..v5;;$.;*§:*@;E'se::'hé:"£g = %'
Wm Cmws er flma p2'E{}ci;:>ie$AV__¢;f:A'»v}i'&s.._»Lju§ica.?f.§M ;f;,r;3f; being
appfiémbfia. T§mrefor@,V rig?-";:":*e.§;)«v.fi§é,C;f;e;é'sé':'%g§V'r.ggpe<:'€ 0? certain
Eanfi owmszrs; the_Aa§quisét'i®-- :§':}aé§;' the benefit
a}? 3mm art;_:%ir:§4;;§23; i§%«*§"'éxi:end£:<j ta these
§')€%l§iiE{3§"3 Q¥'_'Sv §'F:affiifiifif;::_§%.E%_§'E';{é% being any aufficiemt
reasaQ:"€:*g_ as;s:Ag§;%*é'€,#aj~:-fgflsvr 't€*§_§-_.,;gs5§a;y and iataheg, Therefore!
mééamce p'iV.a;:j§::edv'Onfl\{2';;~§'r§§§:§j':§,%%V'y4tiV;ac£sa(ms by tgize Eeameci serum"
<:@u§;;%5}e'§L..im E%'3iS__ 'a'"ega'rd are of ma assigtance to am
'g3e§:§'i§¢'§qw:w:'éi§ifs_ p;3.§i:ia::;Earfy having regard ta me ahgervaticmg
A"'Qf"%:§fge1Ej:vé§é*'§§n§Q§§;'Esemh in ségggga) KL} 143{D.B)3
Vfln the Qthm hand, rename may be péacesi an
A V~:Lf"fljéL""~dec1$E0n of the Apex Emmi reporteé in Mfggfiup
' fiéfamamfisr and Qthers 1'. Union cf Indfa and {fibers
[{X§89) 2 SCC 356] ciéecfi by time Caurzsefi for r@$;3€mde:2t~
mcéety, wherein the petétioners therein had saught re:-ziief 5:':
gw'
ES .4
\ F '"2:
terms 0? the order padded by the Higii Cdurt of jiddéztaturd
ad Bdrdbdy, fdr isguadce df apdrdpriatd writd Ed""i:he
ddthdriiddg to revaifdate the import: fiicedce,
ddrfler drddr gagged by a Edarded Singfie"}'d'dVdef_:dfL'4 §ht~2~:
Bdmbdy High Cdurt, which was aev'ffd9d'i?erd.V 'dy»'E2VVi.\d's§"ddV':«
ddmth 93"' the saéd Court anddi
we-3;; cdmtemded that the p€fE:f:iC:*:'jE:.éE"S thd2"e;>E_?_':'=wE:rd"§§Vd9éi§ar§y
pEa(Z;E?;'€7§ add that we ;)V€""i§t'§'0i3evi'Sd"E'd"§d_:'§§déd'.§aE"§éé§7"€:dAS;EiS ward
granted rdiédf by we therefdrd,
dxd said E"fi§§§f«':fév?¥:0L}9€§;A'AVV'§d%é' aide. "me
petitioners dfirdctiy fified a wrifi
gdetitiod"§'d'vd§ddd dfé "ifi'?1éV'f*Cdnstétut§on bdfdrd the
Apex <Z',d"dr%:,.'_ _wu.§j:a'iE--:des't%dod<;; ward rejdcted and the
Apex ;Cddrtd'dd€:Eide;§ Afid Efderfere in the matted" by Stating
'"*~Jt%d"sdi[jW5?'-Lpdsdtéodd:»:;--~d--~»-«ere §"e~«agitdtEr2g ciaéms which they
E'2Q"t5V'~v.j!§)5i;£?f4$L§:E§C;".--.fifsi' sex/drdi years. The detéfddnerd were
ddiz:_*§»%'i§%éd_dt'V'~:§3_sd,a% were cdniedt id be ddrmam: and chose to
"._fSEt dd ~~'*d"ic;._d fence tiii Somebody eEsd's cage came id bd
C_'déVcfiLd"e3ci, Accdrdidg Ed the Apex Court, their case CGi}Ed not
bé; Cddsicierecf on the dndidgy of me where a Eaw dad been
ddcéared dncddstétudddai and void by d cddrt, SQ ad in
dndifdd persons to rdddver monies paid under the
My" .M
sd E53' Afiéxf.:3x§dr%;ad"'1Iéf"'
aanxpuiaiwm of a Eaw Eater :30 dedared voéd. The Apex
Cour': hem mat there was an unexpiaéned, énord&r2aste~T'fl.7ce§ay
in pmfarmzg the wrét pet.it:ion which was br0;:s.<j4§}vt':'_.';}§;:;Vf'
iamr. "%*"h@refQz*e, the deéay én fiiéng %%~w:H__;.2%;:-:::§;:{§e€§:§«::m~.:
Qemuaded tm Agex Court ':0 deci%Vt*9:§é *:§":sjt<erfevéé_":
mama and mjiected the writ pe%it%Gn L..AEv._@n tEj1"0}.;;g'§**s "é:";e:a**i::a?2"in '
parmrzg warm granted reEéefs7"'v%4L.{?:*~.the m ait:'*a:é.:*<1 VV%V%é*:po~s't
mcééity, the gasd r@§ief.wa$ n_0V*i""g':';%j:':t§é{§._3:9 *{Ei:e:7p5iététi0ner$
timgwerisw by time: Apex Court,-T-'?§_a%iVi'r{gV2'e=<jé':5As*§.f¢_'..the céeiay and
games m a?fl¥T@:¢'iQ5§'¥'a*3§ E/heg<:'€>'urt.°'V'.i'~--.. ' A'
4§L__V ofiiom Prakash V. anion
as? End}??? the Apex Court deciéned
K0 grant s*e§i @f :;0'--?:h'ts: pré}Eé'*%:.E'§5:§@r's: m a matter pertainéng 11:0
ac;q::;é.;s'§if§<:£.a'w 02*' "Is3fV'zac?c1, in the mid case, at Para§8€3E, tha
:"is::>5'i;a:A:'*fi:_VAifi'.22.535 observed as foiiowaw
éfimugh érhe a;'<gumei7£:<~3 advanced
A by.-g'e:%_af'f:"2Aéd cmxnsef far the appe/farms appear to
;:":3 e "ai'i"ram;":'ve.=, but; we deeper" gcanning of the
AA Sékéwe, We are :37" ihe opinfan that an ascount 0:"
' €}fT??§Sf0!'? cm" the appeliarzts, they Carma: be
gr"a.r2Z'ed dividend for their awn defauits. Tim
agmeiiantg sahauid fiave been mwe carefui,
a:auf.:'ou5 amtf w'giiarzt' 5:0 get the ma£"fer.s": féstm'
amngz WM"; mow Z3 petitiarm, which were
f,"'i'Ic(E' temptatian ta decide the caseg (95 ;<.:ar'a" by Cardazok J.)
by maiehfirzg mg miour of one cage against the C0i€'2i;fs*f7 £21'
aryoffzwg "fa ciecide £'herefo:"e, er; whicrh sgidfi sf ;:!fs.e'_»f;"f7je"V;~o%"
cage faiis, the bread resembiance 0f anamer :?c§':wa4't e3)';-.
L"f€:F§(:vIf'$§g°V€-r "
E'
New that the question gf <:iefa yfu_ 'E;-s1:_c'1'--..E_§f:tch'e5:_i:§ qgffe which
has to ba cmnsédemd '<'::-:;_: 't?1A@".V:Lti"a:_r:f§'§'f'a~<jL§a {refsra exercising
déaaretéen unaar /i\.;r'r;ic§e sf Inéia. Em
fact, the Apex: '_'%V::_§e>~;vé_:f:é§'VE had that staéa
<:Ea§m$ by the Hégh Caurts
axercésfljg __ 'z_.:-'nder Artécie 226 {If tha
C<:3r13t§tut§ o=:<z ef'Ef:~dV§L3.. ..E§'e:fé§e:"2£;e cauficf be made t0 the
f@§E<i>w§é"z"g;; gdaz';éis3%1€;;r;_§3's§r~§:E"2i:'Vfi?"a are apposite.
V£:Aa"}:v ""«..}Z_n:§~§'éc:ez"1t deejssion of the Apex Ccsurt reported
L En m.z..~e§.1L;.z..m Saw 1332 (State of Qrissa 8: Am,
:é9'r§m2j§atav-':i§-fafzantyj the corzsideration of an appiicatifm
T._§ré2.i*_V'§@*r:e:~': fiefiay amd iaches coufid ha attrimate-cé against a
-;3&?:m€m who appmaches fin a writ §)€fi'EI§Gfl $3 éEsc::.,:$3e@ £33:
" gtatimg that 'é:hoL:gh the Limitatéon Act, 1963 (meg not appiy
':6; Wm jurégdécmn, Howevmg, Em ciectrme of Limiiatfioa
fiéw
IM_M.. n
J1. In fact the Apex §j(_)Lf..Ej§t, m"fsw:--'&\}&r'}aE 'c§}éCé§vE«a:}$-~3E7aS
immg baged 0:2 pubiic: paiicy, the préncémes ensfirém
thar-air: are apmicabfie and writ petttimas couécé he <j?isr:'§.%':~:.s;eci
at the émtéasfi wage an the ground of fieiay and
§ac:'£:, in the said case a chaiienge wasMn*i'a.def_:t@L'4 ':hc:2~-- _
s-meficatim éssuefi «Km mmgsg bs,;ff'ééi:s'{g a 'wri-3:'
11.11.2005; and the Apex Comi h;é'§V::i é;hat tE'j1;»ie:%4'.%A§~?jEi'<"_;E*n
Shauid mt have entertafinefi""'}Aj:..§¥*;s:: wV.rEt'._;D¥@'&é§iEo§;%'~;:fi§%§ said
mum of at€r:ic:m at 5 be.%$t@_d 'A '4
{9} Eng. c_:a:;§_% SIAiTéfV§1'f<a+.(V:VVf€"a~0p Housing
Saafafy .3; firs reportea' En
£6.13 AER' '.5l}_{;':3'5e*)1€V: Caurt at para 53 has
given téia En deteminéng whethes"
deiay 53:" §a'<L:?:..@s" En_a9Ap--r_§a~~C»%hEng the writ <::0a.:rt under Arfiicie
{T;0As5a7s't§§a-u?{s'en Q?' mdéa. The same reazm aa
L'€"@V§E<:jw$
:};Tf";@ reievam' a:or7sic1er"51f:'ons, in
2 cffet$;;fnin;"r:g wfiether deiay or /ac;'f?e5; Shouid M9
525% agairgssf a person who approaches we Wm'
C{"}€Jf""i" under Art.:'c:ie 226 0:" the Cangfitufim is
naw waif sewed, They are: (E) were 15$ gm
:'nw"ofa2bfe mie of law that Wf?6l7€V€f" there :'$ 52
deiay, éfw C<:>w"zf must nec@5$ar:'iy mfwge £13
fiflfflfifiifl the petition; it is ea ruie of gractifiev
Em --
based on sourm' arid proper" exermsa of
a'£$cre€:;'£>12, and aacf? case mum" ire fieait with
on its mwng facts. (2) "The pr:'nc:'pfe on which
the court refuseg reflef on the grmmd 01" ia::'E";e:f:'f'
or fie/ay is that the rig/#3 accrued {"0 Gfhem
the away m Wing the petition si7ouicf_.--;?;:Aé:""}';ieL-- : -1-
disturfied, unfess; there 5:5' & _rea}}*':9.:}&!jfe3._
ezmianation for the <::fefay,. £2é£fi$.ai;i$e_c;:',3:,::.7£t
imzf harm ;"nnoc<»_=:ni' parties"-i2"' iiZ92Te*E;° ;T*i§;?5f:?'L"5.
e.rri.w3rgecf by the dev.fé';;<._._V0n ":2-fzé fi3c3i"f sfT§:ig:...,£f§?€3...§
petiéionerg. (3) me '$§§§'g*,£3facéb;'p¥'_"'T of
e,>«:piaéning 0'ei,a:r"y.__ in an ép;éfr'Cét£0n
smdar Arfi'<::ie 226 ta Shaw
{flat he had beam/:;é§1king w.;fe3£éfVéf:;:&a%§ar!7e:A"e& in a
;3mn;3ei""g:'%giej§vidé.d /a1W{ '£'f~~.,hexi was after a
: V}'"ev2;%V*z%_:%eTC3';:§',_..;*:@§ §£2r<§i%2'$§;f@e7i that Stature 0:' am
net cwsirabie for the High
€T<:§E.5zi?;f :70 x::'::;_2f92'c§';<é3f';'2e:;".."'z'.:'2e demy. If is m2n:atewai
wthasi" 'a;';'%;<+;:fV' ;3@ff"z'ior7@r' chaoses £70 b@f'!@v'e in
*r'a§~g£§::r§ to &i9'i§ e'f&rer:3ec2'y. (4) No ham' and F355"
3 _ g::§a'r-3 be {aid dawn in Ems rezgard, Evwy
V'{:;=:€é1e,\35f;'§§Vfaj!i have ta be deciafecz' cm itgg own fiesta
"?'ha£:' represenrafiorss waufd net be
»c".§éi1F@qL1a£@ epcpfanaéfon :0 take CW6 of the
de3iay.."
Eh the Said cage, the Apex Ceurt Efiefid thai when a
wmpefitént Cleasrit refuses to entertaér': a Chaifienge mada ta
a::i zmtfifficattan Egssued on 11.12.1952 in a wfét mtitéan flied
w W" _,
J
%
=52
ctzaifienggad 10 years after notifications were tamed; the
Apex Cmtstt tteéd that th@ High Courta gtmuté mot have
entertained the writ petition parttcusaréy after passgiflg at
the award and that the High Cautt atzoutd §'}:3V8.é..{,§'4§:'~L?.;t'tt§u§>'$§éd
the wtét petition at the threstzoid are the gtot;%:tt'd.Qt:
amt tatgheg.
{e) In 2oo3(4; Vsc1i:V% Vtt.TV5§T9S"tt.%%' '(sw;:§r::<jé<_VV
Pmmwamtas (pg LIMITE§"*~._,& A.'si.6*.»¥.T!:~i;.*_F.*§-;VV4"'¥-4" V93" '
MMSTHAN & 37:-15:23), t:t2ef"2~'=;A§;i1;e:>{"t:.,ogdart atias~tm'§owed ms
eatfléer {i%C§S§0flS in the '£3.39 Sarparation of
firaat fiamb{ay:;¥--<._ Vs;:";_ 'ef"f'ée.4:VI£§tt.i;;.§ti%i.s§§ Deveiarpment
.rnws;~m?é;yt.:'j::a.V"é%t:t:;:"t:f::., Effitliters (3996) 3,: Sec
mt W"'~®;t5s.;ew~:,»t;é:g' :'5;1aVfg;!.EV_fc$tt«k:A§:---
";<1ft'e.t Vtgefte Agtwestfi under S€€Ii"i0i'? E 3 of ma Act
~=§Wa_5S iV?"?é3CféV"'£g?L}{"""3Lf7@ Cfigfetffflf' ha IS empowered
" £i:f'1?:&,§g§":" E§€"?CfiQf7 16 to take QOSSESSJOH of tfm ianm if
Vt,'2§éé'-,5}it);%t:§tt9V.§;sian was met almady takem, exerctismg
'* "%p0wei;rfl;;,.vAf}der Secrtion .1,?(4)., ?"i"3€fé3ti;'.70f7, the farm'
' .:<;i'7?E*5§i hvéést" absoiutefy in the GQV(:3f'"f3!?'3E?F?€" free tram,»
A. §§Vf"'e~§nt?wtttbr'artCes. It is wet! settied iaw that' tattmg
_f.--}pas:$es5/"on at the {and is by meang Q2' £2?
mwtzorandum (Parzchnama) preparefi by the Lariat
fltcquigitian Offftrer and signed by Partch witnesws
tiaiied for the gumoge, Subsequerttiyf the mifectsr
hantia aver the same ten the beneficitwy by means
M' v"
M'
of ét?iT)O{"f"§€i"' memorandum or parzcimama, as the
cage sway £29.. Sui in this case Secfian 91 43!' §f;r3.._
8M6' Acfi sé'atu£"oi"ii'y comes info play whicl? w@s;:fif'4.._T"'--
§r'2di'm€e timé' E"/T26 Larird Accyayisiéian 0ffiCe;f;' 'w'h5z'.£g3. :
makizug award gfwuid intimate ®;i_'f*:»sA
Ccsmmissimer, Mimicfpaf C?:):*)i:f::;'»mt;*ic;'=.;"2 '4_2ih@«.i'.V
an'2oa.mi" 0:' cjompensatifmn detef:r'si;:'je'+cfi' 'an};::€_a;''!_.§:*fée%_é*'~.., 17 A
expensegg The Corpar"a,tw;7 5l7é!{_ "pay .w'v4:g;,".__V:he:§
same iv the Land ACquiS££'f€§!';:'fI3f}'"?Ceii."'7__
it was heid that the Q{z'rn~_T_*pé%.i£;»§1'n':'t+::é_c§. baen flied after
paggegssmn wa§4.:}ai=:en :av%,:~:fiV'é"d had become
Mai and t%w5€:'reé€7Q_:ré§i.?v--E;V%z7e«.§g§:.:jE't'.._pe~i§it§'Q:";_had ta be digrniaged
cm the g.ra-u.r:§'~Q"f €i:€3§_.a+y aéf1d._Afa§:h'es:..
if} *"§fiff%2é:':.,©sV"V?e::".e§9*'Af;>\" High Com": éésmisgmg the writ
.,'_pe't%§:§'§mvfJvaS Cfiflfirfiéfifiv by the Apex Cami En (2011) 5
.;";"£f.'f€..'?..,3i¢3é5»@'.%{'i$?a§v::;d'a be-veloment Autharity, Emrtda V,
£¥¥I'i3Vé"i§;§!hAV§¢:r}ke}7ai§ 8: Others) as the fifiirzg 02? the writ;
g ;3@t%t§ §<::r} fivmé' yeam after "the decimation wag imued umdar
' ;j$€e{.:2;&-Sm 5(1) 9f the Act and the deiay of 6 years after
p7a;:§$E§;i'a91:g of the award and {he deiayad f'E%i:":g of the writ
Hirjétifcioré was a reascm far refuséfig to entertain the prayer
macfie in Em writ pwtiticm. It was hem that in as chaiienge
ow ""4
%§;§%
ahadh "E20 thh acauésitioh hf Eanfi fer the purphse hf huhiic
pzsrhhasa CoLsr"€:s have cohsistentiy hefd that the deéay Eh
hhhg the writ pehtéoh ghouid ba véewed sehéhugiy, E.f"'----*;ihe
petitémhhr ham to offar piausihie expiahatéah far
{gj} Eh the aforeaaéd case, refermce s":f:.a;:é:35:e;¥"'hf:§'_"': '
ahather éecméhh of the Apax Cami .§r*2~*;:hg §ej'se 151%"--'I, {11V'9v9j€<3)'h'v..
5 35%: 445 ggmm OF RAJAsTHiAN1'_'&'*'m'i--:§"R'S
huRA;AK$HMI & GTHERS}, "«~.,«.;fi~e.;§;een hug :x.;gé-xi 'C§i'e;wt has
cauhhnhci the High C.0ur§:.h0t tQ.--«eVhi;'@;_rt:a§'h thew2f.it..,§§@titéQr::=.:
whhre them $3 EE""E0f"§iE'"2aEéa'€;§€§cE1'§,'»'._',;*kf§7'fE:v3€ '?€:;>{he;jh%»5.éVng jL,EE'3SG§C*{%Q%'"§
uhdhr ,2¢«;7s*'{:%ib'%@[.f;';i;26uh?"the:'C0rs§'fiét'iih0h of Iméaw Tha mid
€§@C¥S§Ofl;§"$.a§'éE§ Céeahrhkfah;:>..E_§hC-a.h,?--@ th the facts hf' 'HWQ §3K"€£S@E'§Y".
£':é3Y.~»i€?1, _
Eh 3a%3b»::'h£vngh and others ax, ijnian er Lndia
.1223], it has been hem that if a ;".}e§"'$O§E
aiiuvféh the'V'5'i_V£hvernm@nt {<3 compmta the acqasésithah
Vh"--«.__hxggrmtaetzhhgjgs oh the hasés 0f the ¥"30t§f§Ca'€iQ%"k zmdes" Section
5% ,Vah'1¥'t;;"£i. deecimatioh Ufififii' Section 6 as vaiid am then
V""h_.._Mhh:ac¥<a the zwotéfécatéeha am the grhuhfig whmh were
avaéiahée to» him; at the téme when the notifications ware:
§Z)Ub§§S§"i€3'fi; it wouié he putting a p2"emh.Jm Gfl dééamry
'M
w'M_. '
thctécssn The éength hf the dtflay is an impottaht
chtsuzhgtamrh hecauge of the i'3a'{.t.i¥'@ of the hats time within
the h"tt@?'\/at oh the basis cf the notification and d9.'i~3~iZ§';'a3":"".é__f:':1'r'v:"'_'>zj's'"3.,:,VA'
Ttaemftgre a tZha§E€§"1g@ ta a hotificatétm uhder.V$'ét:t.§G:?if~fi; Iéahh'
a decfihtattmz hhtie.-"it Sectéeh 6 of ..sh_th;i:§tt
wéthih a teashhahfie térhe thereaftet.'~._AI'f--._:t §$ h.t2t'A't§oé'he"3'.S5th V
the ptatétéoh £5 hahie to be (;¥iSf3"'3'E'S$V:(53t{'§ aCc0?':"rt_ihtgj'Vt0 zthehnhhax
Chart,
(0 thtac:-ht S,.S.;;3na};:Vv'ah.gf".4§§_tf§h;?$; V, State of
Karhataka beet: hem that
tiefiay tan he denied on the
§E"OE3F'%fi:'-:E{j)'if though reittzf is granted ta
ethhr s§rh's%~atEty js::ét':;:éa:at:'«.:éc:' ta appmath the charts En
'EiEn"1&'3,;:' "
fth«.._vHuchamma (D) by L.R.$~ V. State of
A:sta;:«;t;,:z:Jtta;v!h.;,t.h%_t37Rs, {"2009 AIR saw 89.3], when the
phtfithm héeh eight yeast after" thh prhiémihary
Jm;:~téf§tat'é0h and twh years after the pastéhg of the award
't'%f:_h".sTat;'L§e>< Cmwt hem that the dES{"¥'3§SSaE at the Sam petition
Vt ~'tI3«Ht thh gmtmti of deiay wag j%jSt§fie(j5
'MM,-»:'f w
{R} Infacf in W,P.No3,6769-«36f:E99?', the very
gama acquésétion asssaéiad by Certain Sand mwraerg were
déammged by order 19/3x199? on the grmmd 0f de§VaV;y?, _énd
Saztchag (Sr? Jmiappa and others Va State 01' i_<fa:*:'3:ia;~!:f e3_§i5é.«.ig_ '
and fififherssj.
52¢ Learnaé Samar CQ£3:'L':${:§'"' »ag1pe--'arém4<§'T l¥Tc;w9-Eiffifae"-.
patitéomem 523 a mumter t0 the a§i'Qré.sia5':'d d'e¢§3.§Qns"
refermfi to a fiecigim of theV»f.»\:f)7€,ax Cigcimt 'inVA[V£:.,a§£{ ?Q'f*' fhe
Siam fif Punjab 3nd,.-an0thVer:. §;. 'VTG-*;,grdiai!"$i:2v;§I2 and
atfwrfi {AIR 1989 SC 3;/~«.:*_Ev"t.{:=i~"-'3:§'5e§%":"1'L§;EM;Aé:C0Vnc@pt of fraud
an ;>a\23:és*m"a;3rA :i:;:0§5%;:%%'aEf5§'e3*: "r3><eé}'C':'Sé 0? wwer ha$ bfiflfi
aflv@r%e£i?:m,._ E31; ié'<s§:;«;=«Vtévii, i-%3§=3::-- the actém is bad where the
mm @gbjes::t i':':. its .2'fge'a<: h=._»'a'§2"»LVend different fmm the me for
tgéfwé pcawéf"%--s:»--~emtmSt@d, gaaded by extraneamg
=.c<>*r'a$:':":ée:*a§Es;~.fir::.,:V'vgmod or bad, but m"'eEev'a:2%; ':0 the
ea/é%:rjsJ$tn":1e.:*2ei::.'I__ Efiihen {ha cugmdiam 0%" power E3 infflxjencw En
@x@~&c"£%s;.e by considerations outgide these for promatémz
" fifl:"jsJ\3'%*%*é_Q§': iim pmwer $9 vegieé the court caéia E? a cmfimsrabfia
axfemiége and $3 undeceéved by iéiuséona
51%" The! Czmtentiarz E3 that when mare $3 fraud 0::
power or wéeurabie exercise 0%" QOWQE" and the sama is
«iiém
trmught ta ttsa rmtéce of tha Court, that deztay shcmid not
came in the way car" exeretistrzg guréadicttarr,
534, "§""h<:>trgE"r a C0£"tt6I'1'C§®i"i teas been raégett ~-that
there E55 tram: tn the acquisition proceetiings, rm -;':i:fa'té:'r.t.é§.r
wtratgtsever ta mated on record try these p:et:Et%oVrt.:é;rs""aré_'_'r "
these petitioners Ertfatt, stmpty retyV~:,:';3r}-;--"r tttreégj Qr_fV:ctér§_§§Vas's"é:'@dt7-.A 2
by ttaég Cimsrt and the Apex Court ért.vgttégjgbrtjT'C:f,AM"t§%eEr
tntargt, the decrartarr at this Catti".tri'nNarté;.<ana,_R'c?fi{yfV§*'t:%Se; '' '
afftrrrrad by ttza Apex Cetrrt éS«V.r;:sa":rr'rg.trri'E'°-}t..with'Atersgaré ta the
étiegatttéeg anti trregtét"V%r§_tie$r.__§3m :'t't5_re»::Lt'mr":irrg at the
t@sp0rr<ftae5rrt"~~{ii:5<3t't:éi§t'y.'"~.Tt'se §§e't'%tVi0rrer have trot gtamd
tefrsre yieadéng or arty rrzateriat to
mnttzrfrd thra?'t..th'er;ej'V--.hr3s3_st5t:'%:"r fraud an pt)WEi-25"' Gt' cotaurrabte
"'~..,;e§xt*~;..rr,§'§§e3..t_{rt gsaitwt-:----r'------~'irr the acqtséssitéqrrt rratéfietatittsrfiss.
L_*t'Etr3'rt:te5'r?2r,'t%:§y.Vrr:*:~=§r@ we of QXQFGSSEOR that there it fraud in
tzarmot enabie the petitéerrera ta wriggm out
"tat" der~a§r";.:a2"r& Eatctres Err tiééng the writ petittarrg. "The
":t:"g;>&2;t§t'E~<3u"rers; mptanatéon far detay in approachmg traits cmrrt
§$}"*d§t'§€) tttfitrfféflfififlii se a3 ta merit any cartdorsatiara of tteiayx
Hence the reiérezt" granted trr Ctrarrdrapgws «saga cannot be
rtm
exterréefi try the petrtmrrergr w,..
55, Tim Atzax Court has hetd in Meghmaia and
Qffififfi V5' fiwarasimha Reddy and Others teparteti in
fzfiitt (8; SCC 383], that in judiciai prtzceedénga mfattaj a
fraud ES pmx/ed, aii advantages gained by péay%ngAV.tr$*uVt:"tE§:;é"~ V.
be taken away" in and': an eventuaiéty tha q'L=__£estjéjo.§§$ '
rmm~exe<:utmg 9f the statutory rer:§:'ieEtE9e's«Qt'-.3tati{t'¢ry:vifirsvtnH
iétifli dmctrme of res juctécata are net §a7ttr'E;.c;tet§. £3tt;§::'pt'~e$:3tiG~m '
at am: matetiai factfdoctgment""a,ri'w~<3unts 'tat ttt:au?ۤ {:25 the
{:.:(:}Es»E§P'§\:K Every ccmrt ttasaz<.1_ inhtér'ént.:po:7'w'§:r to a9le'ta'E'§ éts own
tamer Qbtamed by fraud asthe7b:§*det:f:"~:%At;;>.k3t;>taEmed E53 mm
egatt. it %a sett§e.d"t1:rQpos3§_tiQt§ fjt §'a§tt"tt:aVt xéttwttere an apgkicatat
gets aim""t>;n~"t§é;i1;'0tt':éft@ ;na"t§'i'r1'gb'V mtsrefiretentatmn Gr
magstmg "i'.ra'u.:CE VugatatiftVtie«..V_':;*:v'>,a'"§"'tQete:3t authmity, such Qt"{'§@$"
tammt. fie t$t._:$t'ai.:;Va'v-yd 7;-.n"ttie Q':/® of the Eaw. Pram and
'""«._t:.z&"»rt..{:<ji'1é&2 ;_t:;w.;et §{rxie:'--§-i~---«'toget!"z@r (tram; at jug mmquam
_t:<:sffla'i3tté::-rgtfi..4an:d"--%t $3 a gréstine maxim which has never East
§t.§t«,"§;§i€*'%"'A%<:a<;:'y' ati these centuries. The ratio iaifi dowt: by
'gthe Stufitente Court En vatéaua caseg is that dighotteaty
"t";;t1fot2;:"§~«d rm: be permitted :0 bear the fruit é:':i%'3€§ beraefét tn the
;§§3z"3onS Wm} péayed frauci O3" mafia mésrepresentatian and
in such cérttsmstamteg the Ceurt shauid not pes";>ett.:ate the
t§»»~u-~.~r
ttauej, »~"'°" ' '
56" tn this ctmtext, the manner in W?'§ECh tram
mum: ha proved in a Caurt of Law has been advettfid
-ttw tottawmg dacisséons of the Apex Ceurt. tn tE"2~e..jC_g:}§§t'"cf?"
A.€f,.A:7ani*§2&$wamy and others V. Boraiait
ms g"mw(8} sec: 588], in the rr--;'iat?éce§r e.ft;;Tmc;£T.::;t
ttza Atmx Court hetd that ta arm/e fré1ad:;'--it muj$.t.t't;{e' p;rott-réédt 'V
"that teptestetztation made waS"'§$g:V§:'se to" that at
the §3at'ty making Such';'a'pre$é'?é'tt:tt.§4§§.%fg?"--Qt tt3'é3t"At% warty
Ctmtti ttavta reasonabfe be;5'[email protected]?I;_:SV:' The tevafi at
great :"equEted:, -ité':»vL".extt§§hVtEy high. An
artabiguous n."-{aka tha reptesetztor
gmtty tfiééttiof fraud, it ftftifit be
pmved that mam wag taige tax the
knowtettgté §)»i?;v3E7'E';t'A'Zf3:§t65'§*ttt'tg Such regresetttatéon.
' - of Gayatri Devi and am. an Shashi
twtjsfttégtg (5) sec 5.27}, the max Ceurt white
V:*~.__ sf$tert%m;:te twe eariéer decéséons of the Apex Cetsrt in the
S,Pg€°hangaivaraya Naidu V. Jagannath [AIR
SC? 853] and Limited' India Insurance $0. Ltd, an
'.:fiRt3j&§'3fit'"£~3 Sfngit and firs' [EOOOJE SCCR .264,
nevetttteieagg mined that what has been satateti in the said
MM'
R$,:1,0G®;-'n Having regard to the fact that the earher
§@'t§'¥;'§Q%"E was in mspect of the entire extent of thrae Acmg
Ea": Sy.NQ"77;'3, which i3 also tha subject mattaa" 0% %:.§'é'e-{age
writ gxetiiéom am the eariier writ petétézm being
and were being Em furizher stem taken by 'mg §pé$}:§£€j0:n é§'t§s;' --
me» areier dated 8X3,/1991 pasgeci Efié' ;.'Z>:_vé\}¥$§<:>'a§«:$é:§a_§r:;v§*a"ifi
ms; Cam: m wRw\m.17@89/95 ha§'V..a:t:';:.:_a.:nac: _§':%:s{~f§:~-§aéa*;.ty~.,"'
'?E'w;s:*@fcre, V25. 9. Ne . 2 5384;' ZGQ4' {Q gbek :c_i¥V_%$':"%"*:V.%.1*.ssétév{:iV '"§§§e'§ mg;
hit iéy tha»; prmcipées Q1? .:*'és._judf:*é'€é:V.~ ; ;/€3;g'vE"é?'.;;<:>mte%éf,i'é'0i'%$ whim
ihéé patitiasxerg mufid hav-Teé: eaariier writ
patétéomsa and 'E§§7§é%"«.E§§:"{E8::_i3€]%};.:E2?€§i'1.§ §.§_i'{§§§§:f'ihefi, wguid mt
@r:aE3ia :E37e5"Vp»<~fi.;;5tL;,o;*aéEf:;'$0"'ufge in ?t";""a'e?se writ mtitiens.
é':3€3;'_ §:°zf5ac.tf ""£'Vf':1g';=:_ ;1.«§f)i:é'::.:if;IQ%.2rt in catena <3? cases hag
Maid tijait Iwiigi: £V;"a;>s.uf%V-5s Am,'2':;{V be cautious in wfiertaming {ha
....,Writ-i §!:=;§:'§-Efiiems fiiéd" "" "régeatediy by the same persong
'"Ag§gE:~'r*5§.{::,5T¥a;-W4, .af€:_eé'--..Eong Eapse of time,
d"
" -431)' « "_"_**E7"__mg;'3'"'¢ceieva2'st decismms of the Agex Court in ithis
-- cantélzzt a%352fe':c§€é feiiowa:
A * «.._{a§';' Gm the aspect of fénaiiity Qf simgamn, in (22010;
: §V~$9c:€': mg, m the case of SPECIAL Lawn ACQ£}IS3"?"1"ON
fiw
.4-r""M f.' '
@i'"°°FE€,ER --V'S»- KARIGOWDA AND $°?"'HERS,,. at
g3aragteaptt ;'tt3S,tt1e Apax Court hem as tatmwt;
"An egtaabiisfted maxim "bot?! jud:'z:::"s est iitag... V ''
dii''fi"t?6!'"@, me its: ex fife onittzrj, at intent'-iét
re:i;;>u!tc"ate at smt f/"neg /j§fUn7fif;Q駧1t'§ .«3:'.t:!5t,}t;QjV»
t.s',t')'Oft the {hurt ta bring iitfgat;'0n:_-tt§.fat':'tt,é;'2.zit'''- '
Cit" at ieaeat @f')'St.ft"@' that if ,t2Q§::z"t?ié,,,'.z*t.0'A. A' '
ftH'"t"f7€t" f1ts'¥gatt"c;m a:";'5;e.é '--v._§f'fa;r2 the. S
pemtmg before the__ Cami" f_{}i_tt'«:COf£2'a!?tf:€" t*!.t§f'3 ii
fawn W"ttS tjoatrine' A-153$}-::i0"A_VAl3t?; vztflflfgxgiébie Witt?
gffiaftff' emphasig wt?-late cf
the C0t'.$'i"f.v .5-t{j3%:3--. _ t*it§§32'i;f2:;z_ ubfiefigstme tfm
highest _ <::the§f« ft';'c§u;:'téVV ssfffsouftj
deaidei sitzfiigtt" :cf¢a>':§s"§§t;f ;§é2i"tict§'{aVE!y COV@i"6fi
t".t""s§3'I:'"é$:,;H ttfihsanance Witt":
tivé-Aiatv'0:'" " '
3 tjbij. tit (';t9{f9?,2) sec 605, (KRISHNA swmwt M
tC)?s*?€ENBIA}, the Apex Caurt hetct that the taid
t3ti;;tt:TE'.t;ta2§'7c;t__ r.?é:jt~<£éemtc§etatton of a d€tZtS§0t"t has men
_;~ettm*t;«te<:._"':r-Httte Case of UNION 0F INMA mt/S -
" '."----.t§q§A.Q.ttu3t'§ SENGE-f 1989(2) sec: ?'54, mo retemnce to
-;I~ttE$$t~t.tétvA was 53 gm wvs-w Ct'? [(1955) 2 sm
VT .:'_4"'§fi*8j, has been made to point Gut that the tntetegt at the
" pttbtét: $t"t0t,t§d be a tight and permtsaatbiegcmmpetting at
SW7"
" V' yen
raéasongg racansmeratéen 0? 'the decisiang 0f 3;': Court far the
gum: {$006.
gap In mm (4) scr: 333 (RUPA ASHOK' HURRA
M v$-~ Asimx HURRA AND ANOTHER); the Ape:»;;'~.C'e.;;$':=:v
maid that patition filed under Articie 32. as5aa§.§ii§g'4'§a:'-- 1f'§*r§é§';~..._:.'A.
judgment 0;" Qréer Q? the Sumeme C;@u_.:ft, a1T'_"t.é'é*"d§A:~é':fni§3E§§. 0'§?.v "
review Qetitien wag mat ma§n%:ée4§ne;'§bi@° nfl<@2§*p_éc:tE§;"$é'---._€3%11
wmther the ;:>etitEos'ae:* was {j».93:_{%:,r..V'to the; {:asé; @%{ r'mt::
aferessaid observations asfe CE€Eé3.i7.§.§£:.a§£3if?-{Cabgé'EiéfihfiiiQFESEWE
cagte in as; §"m§€:h as ravesé' *9?«'::he__;i§--Q£i*:§'é:>:?fi:::r§zherem were not
parims 'cc; i':§";e ' QariiefiV"';;v§4§;c§ée§iV%;*sgé ...j¥:%*é'ey cannot by
s:.:§3$eqi:§feE€t"flzécteé-§%fiE'ng's~ 's:ee§€"tu"éhaiierége the gudgmenfts
er ardefis 'rez"2t§e§9«:;~:«f%"%«.%Vr*1'-$E:-siE4i£«;.r praaeeéinga gaarticuéarfiy an
we xfary %$§a:e$ .b;y--_ éE~% a:i'%'@"§:ging the acquégithen proceeding
fie ;;,;.sfQuA_nd e;>f'fza--:;.:<ci'.
{:§}." @%{: Meghmaia and ether-3 V3. G,Narasimha
Reddfifinci Gthars reparted in [mm (8) SCC 383),, ét
'e®%é""A_he§d that aithmsgh fraud vitiates an pmceedmgsi, when
§;;a:'"s':é:> graaxmaa of fraud had been acijudécateci wen in
earifiar rmwzd ef iétigatéon, raising 'thage gmmdis in
u»»»""'V"' W
suéygaqaseni: praceedmgsf heédt, Es tantarnmmt to maiécmus
9rOS<.=2£:mfEem..
(a). Yhe ween: §@C§S§Ofi of the Apex Cam*:t'" én
2913(3) am 408 (Mwagabimshana vs.
fifiamataica), 02*": the Qrmcépfies of c0s3struct2vis~e;_f%%u3.s _'}§%§;1}ci%c_e:a€.a"'
and gmrmipias of as"saEog0us to she _$'ame;_C:;}m._:aE:;€; b§: '
ugefuifiy cited 35 foéfiawgz
"in View of guktfhfi"a§Jtf?5';',€f§iii1}"é
prc2m::+u:+;c:en2@r:i" ogflgne Céh:~: £'fi'efzzVfia{? Be?i:;:':;"z
5:22' twig C'our'£: the.£*e' 'c3.ré'--Lz;:§§ ;:?s§""cé'§;.s;m"_:"fmt
{he prifiaipiefi of 3co.,~<:r$.€;=£jCf!y<<-3 1%-§;§. m}f'£;::C?:Efé§ta,
as @><fi?3é??:s;I"§4€i";{?"§f_:.;;#"? E:><p§;a;7'év€i;Crs'z .f:V~ 3_'fo.,fS@Ci7'on
ap,_:m»::az2/e m Wm':
;:1efE7i£"€g>r:$»"-V"V.V"L'~ '
m. °*:?1§?m ;fi§;:_;eX..v_"£:£€':Iart in .2011 Am sxcw 3333
{S§:§%'}?F€«a§"" Cd?t';p _____ "xi-leasing Society £.td,, Vs.
Qthers), referred ta abeve unfier Pain'?
i"\§'*:;.'i"§é"aeir:§ 'i.§i'z'j;"3'§.T:'a Séfififid writ Qetétéon on the game came 0?
'w._VactE0';x..§£:«;nri0t be flied and an isgue whim had attained
A v~:L_"'f'iAA;r}é§E'é'~ty carmat be ezmtartaéiaed. In {ha saw: case, the Apex
Cami haw mm the Hégh Caurts ought not to erwtertaém am
gram: resief is a writ getitimner, when there fig émorcéénate
.
daéay and ajnaxpiaéned deéay in agproachéng the Court and mat subsequent writ petitien is not maintaizzabie in respect 0? an igaue conckudeci between the parties in the e;3EE'§.er Wm p@i:§ti0¥':S. {Q}, In faat, the Apex Ceurt has; aiS.0; _"-hie'§§.i."'?£§"2aii" £§@C§§3EO¥"%S remdered 5:": a pubiic Eniteregii'«%ét'égaté::s~zj'-.%f1;3V$' §_ ' bmaéing affwzt Vida AIR 209$ sC-- §t846 _§'1.s5;~:?'m'°§ 'QQF V KARMA mica mvsw ALL Ifibm MAN:JF'ACTL{ERER$ ®R$AN.l"SA?"IQN}, as vi;:<}5ng a_S % V§f1:VAe§" i;;::.;7gj;_mt acéé Etfinorzafédef, as a judgment; in Such a §:_§;§&3:_t:{E'.§fztVJ§§ at Barge and bars any r:":am*aE3'e5s1'"'1:§:§thétmsbféé f'rd§%s:."t'a.m,éh§; an the Way EC} We (Loam: ;:md 's*e:§5_§%1'g»'a%.ajy...__gQhne€ted issue cm" an isgue which ha$=.be:=m "tr?»:r:ié;é'c3.-- é'é--'10'u!€i haw been vaisad am an _ earflieaj'<5<.:z;:aséen'bfivfiayviaf pubiic mteresi: Eitégatéonh {'h§,;--;, my AIR" 1986 55* 391 (;="GRwARa §€z:;$€$?駧'*.ff:fi€f'?::§<2.N Ca AND OTHERS' W vs» !VIUNICIPA£ mr:2_;§GR;Afi:g:»§v CF' GREATER BGMBAY AND G?'"HERS, Ape:§¢<_ «i;:0um fazmd fauiéz with the High Court Er: Emfidéng tf:e earfléer judgmmt wows mat eperate ag ms ~ V,.._ _§miis::ata ag am 9?" tm grmznfls iaken in 'aha subsaqaseni gmtman was»; mmgpficuous by its abgenm E2": the eariier 5 'Ca g:>et%i;%am. Expianatien W to Section 1.1 CPC was refied upon 1:0 mbsmve that any matter which might and ought ta have bean made a grwtmd 0? defence 0:" attack. in Such $"u--itjs ghafii be damned to be a matter directly Gr 3Lub1§7:§.§; ri;ttieg;L:S'iffi "4V. Esme in Such Ssuét, According to the Ape><""'.§{3p;'§'t 'a;n' adjufiécatéen éa cmaiusive and f§n¢3§""h'0£« fie':-1iy.;'z-2:=; ' «*;:;::_ t*E'i:"@ acztum matter determineaé bupas i:Q3*V__év.e.ry Qfi2ma%*vmé§t§.ér,AV"
which the parties might aaci to "hex/_5@'=.§Téi'£=g$'?é:fé§maémfi have it': decided as Enc&c';e;3;ta¥ .*;<':27"aééi'j§:%§é;:%§rxt§a§§§i'"(:<3':*énect@d wéth the: subjact matter e"r"Jt.E1'e'§'vit'i:'g:3ti_.§.:§'-,§n& ~_every matter Cémifig within §:3f';€:.'§_e €j§tEi"§?'a§a'{€'.i}:UE"VEA饧<,(.'~.Qf. iififé ortgizwaé actéozé bath En f"§'€31§§;3€:C¥T_ fiffii"thé"».fnat%é%§"'fie? ciaim er defence"
Acc0rd§:*"2§y'§'<>4_ thaw the principée und@rEy%:'1g Exgéarxatian 駥.f "i3.VVt-hay t'§*s'ére the partéeg have haei an ' 'é:'%'@§.}€T2-é*_%€i:'E;88"e;b§'fi:?%,f Q? cGn€r'c:~v**:a?tang a mattm" that ahaufid be taken 'théng as if the mafia? had been actuaiiy mu."€i:2j.'r§§'\:ert_e;€:i?V 'igmld dacéded. It is true Em: where a mafiter hag iyefifi Czmwtructéveiy én issue fit cannot ha said ta have ' §5'3e;~éa;z:"z 3;§_£:ma§Ey heard and decided, it couid cmiy be deemefi ..._ °t0 §wave beer: hearé and Oiecided. it wag further heid that jE§e€:?L:ton 1: of the CPC agpiies t0 the gsubiis: interest %ét%gat§o:°*s a5 weéé but it must he §)§"Q\/Ed that the previews xii?» "1 WW"?
Eihgatfihh wash the puhiéc: Ehterest Eitigfitiflfig hht by way hf a hrévaths grievance, which was bohaféde which is cQm's5hhTh and is agitated in mrhmoh wéth others.
h)» In fact in 1998 (3) §<.'L.J.__4.22:£W{M}?§,:'Ji'P§R mmm" mm: ---vs-- UNION 0F Ifiwiga ~& '%0.fH£fRfsj}:'--- EEV§S§{}fi hhhch of this Chart htfgsfiéfzgid Keg giudémta ahhhas even to;__gZh..Eh§£<;:A_&_hV§§~:%7eE.~?%f_ §iiiE'§"3'{%--h.:f"; VE'p:§Ei§3t€3d under Arhcie 226? ef the V€;'hhsiiihs_t§V§ts':ju hf-Vh§':;1:Rd§§a,_Vevh:: though ghch hmceedihgs 'asfg hfgjocie of cwh hm€:ehure., eh i§'ev1hVs*f§fi§féa1 respect hf a gwhééct Eh chmmhh wéth hthehg, \£§{hu§__d-A petétéahers, but aim ah hther $€E"$h{'"3.§ §hhteé'E=$feh»--§'::§""..»hs4uVch right arm Wmiid oparate ah re:s4;j'L:'£$%.;::am hmjfhéhg mhsequeht hetitéoh éh reghect hf V' 7.Sa.m"5": _ ha,ahtaéAr"a_,4 " « A ',3; ) sec 353 (S, NAGARA] (DEA§ } av §..,i?;'§ ,h.Nm.1"h:m£Rs - vs»: 5.3; VAJSUDEVA Mum"Hv' W""é7h'Afi£3Vh__@Tfi§ER$} is; aim a cash pertaining E6 the 4"'aIQ€;?$:i'§"'%;.é'%i§;.'t§V€§3 ma judicata. The: Aphx Cami: haw that if a lmgrhajihczé hf afitack had not been takhn in any earher hmcehdihgsj. hm Same cannot he s"a§s@<:§ %h a Sashseqsmht whmedéhg because hf the prihctépia of Chhatructéve ms; 3' $5 :4"
My .
ttit jeeécete meet exptenatéee 4 1:0 Sectéen it ef the Code which ':2: epeéiceeie te writ petitions"
62, Gee ether aspect that twee te be cene§de:"ee.._ie that te wewomzeaeegzoee, the eetitéeeers t}et{V:'V"Etiect"~~.. eeeeteeezxzeez which was a see for eec:aet§t:_oe_a}te%'_''tM¢'e "
ingeeetteet tveen the eeeiicetien fe-:*'Atemeeéie:"y. i:t1?_ji..;nt:tt-é>7.'n was rejected by the ttiei >'ttfitey. «.
eeMm.1731/2ee3 before the v\$:%:;eft'ees.':: es~;~;E§9Vttt'ss§'ect en 22¢?/2ee3 aeeinetfiwiti h,_.t'§Lt'%{_C'tVv§t.§.) tteeteete3x2ee3 wee flied by the eettttonete_e_en¥i:E-..t't;e s:a1tittV"_»;§etitten wee etee eemesee en.Qty:t;;'2ee'e»3'.}'t :et':a<'c:€t§, the emit iteeit wee tEtee1%eeeVe_e't:..;t7§.8V;":'§'{}t)_5v«e:tte.:'t§3e sate decree hes not been tttetteegett be-.tt";e .eVe.tEtA';'-speete and therefore, it has attained gfttewfeterte'the"petitienets in WzP.Ne.25394</'2Gt}e Reeve' "eE.e'et_e€i,4"tQ! tiéte e tiemereheneéve sutt fer éectaretioef ttteeiette eesseeeien ti"? respect ef Sy,NeK?7g'3--~A tenet '?"7;?"3};'t?5 et ttegeveta vittage. tn the Said suit? teeue was "t"eis;ed'~«_.ee te whether the petttioeere tzereée were in eettied V_..Weeeeeee§0n ever the eutt schedete property by ceettneeee "jetweitzet peseessiee and enjoyment ene after trfiafi, the amt Wes dtemieeee with mete en the ground that they were met
-~*"'","w {J tohttmtéhh of the comma? for respondent NCL4 ~ soctety is that the hetétiahhra havéhg accepted mmpertsatéoh f€}tJttt@ atzhtatgétihh at their respective tands and cohsemg..._aw.é:r{ftj3"» "
bethg waged, they are estepped from ch;-fs§E':e?'rt:g%h,§g;'~Vtt:é'wt Efififiijtfittifitt. in other wards, git t3\ri<;a.:.VErt_ a':r:2.Q7zm:t.tV:"t3{;_V7 achttéetchhta ta the accjuiszitiort.;3roc:e£~:sé:hd th;@.".;r.e'f§'%tah<:e 38 V pflamd am an ehdhrsement dateé{ir4t.;":?;'{},f7/fiC)5G.€:§_ the Ctttitet of the Speciai L8i"Tt{:Z3F'~ACqL'«EAi§t'ttV{tW¢.'tjV.f'§?i.Q@t" hvhtétiétn, it is Shown that Eh respect ott 35%, 77/3 and "??;'4 §hvo§\gr¢.2c§é;:t: thtgstsgtwrit"hté't'éi:§a,r§_$:V§' ttohsent awarés dated fihattsihetdt. in t"&'fSQ@€Z1t at t3yaNG${;:?'t?;'"3' 'a.h};t,_7§;k"§i; titsrtligehttéxfiiafvrd E3 dated Max:992 ahd rt-0s;1is@S's.ihh.ithévV_t§e_§h..r:'taken ah Zifijtt/t§3t32 and t:otRt'écati_oh Ltt"}~;Tf8't' E3,e{ttit:_h",tt§{2} at the Act has been ififltted "'hh 3;t:t::'2/jt.t§82Aat/E§'t=§§'ts;?§'i'Eg takmg of t}O$SEESf:3EQt'"%. trtshtar ha hthger.:§'ttti;rgy"~.ht:r'ttbers are concerned, g>osse$$Eeh has §;>t".*13ét"'%Vrttt&§(tf.tt:--..:i3r.Ei} 8/'8/1988 and under the Karrtataka %"--«___"a,rt":et3tthWes's.t at the Act, when ohca hhtétécatthh tzhciaz"
16(2) is issued, that wautd evtdehce at the tactum [takthg pwssegstoh. thtact, égsuanrje of a nhtétiaatitm fl.z..:h@er St.th~S@CtZ§0i"'t (2) at Sectéoh 16 is not htahfiataty but it ttfitff game E8 Esguett, then a hresumptthr: that hhssesséore nag been taken wnutd arise. Having accepted tne tpnnwnnnnattnn awatnnd tanner tnn cement awardat the netttsnnem are nstonned 'fmrn cnaiinngtng the acqnését'n:f;'n.,T 6%" 'intact; a cnnsent award is quite dtffgvt-"e:--ntVV'.t_ttn"n:
n gnnemt award. when parties am aggtEev;eseft,V_"t§3tt;tin$ent"' nwarfin with regard in ttetern"a§né}tEon_'_5n'_s'f "::n§n;;~ent:t;vVt:1e'n,_TE imtn tne Eand ownem as welt as tn'n._nttnnértrficgt..a'ntt"1n'féty V cannnt geek. any not-npen5atinn"L't'Qt' renuctténnnais tnn cant: may tn. A CQHSEHE avt§_ft:i. ptitg :a;Avtt§-nV_n,EVL"§eaE on acnutgittnn ntncnag anti the game i'3atVFV_1V5_1f.C2t"§T_b~'Z~"",V_fC§fta§*E6f§;tgt§§§.. iztnieas tnetn in ttautii 0%" $u<::%ft ' t§:t:ts?e:" "-tsséget in __n't-iaéidng Qt" thn award. Tnetntntef._natnnga._ a~;f<;:e«vptfe<fii the cornpensatinn nnciet a tangent 'a;nj\tattti,"'- =':b.:'C?V£::'§'tV.§(}i"}@?S are nsstcznpnn from tnatttfgintgtng the._V_ Va'cqtsEs§t%0r1 after ever two necactest ,AP;&2ttia§"e3r;5cté.rn?ar§g be made to the dectainnss at tntss Court n5 \n;e'§'?E'._fg3n 't'nét~..,nnA%gx"'.Conrt in this regatd. them pntéttnnets have acceptefi
-'~_ '-».C(3t'tméi"}§§$§3:t5:§€3t"t and atsn adééttonat cnrnnertsattnn and they V"-V'_tuatsn:.'b@nn parties tn tangent awards. They arn tnnrnfore, wnsétnnnnd frnnr": tnaiienging the acquisition. Reitancn in thin .W. M M r": "3 P-"\ '\ ., ".
camaxt may be piaaed an tine feifiowing de«acisiGs"25 of am Eiezzrt 52$ weii ea the Apex Court;
{a} Ir: the case 0?" Swaika Properties (P) Ltd'.
Ana? Anaséfmr V» State of Rajastharsr And {{'.2$€}8) 4 3m 695], the Aaex Court has variamg earner dacésiang and hasfisfefici %:'E"'2'!a¥.'%:'~f}.2¢E":Es'sfe'-_a,, gtmtitimar mm a writ: petétéera afte%'».14pa:§'s$r§'g Qf_ 't'%§7e--: 'é*i§§ILai_:ffj::,T_*é and Sémuitanaausiy seaka refe«'~[f&'«sfs_Vc@ ur2.d@:" VS&«ijfiG«:§1...,j§S ffm7 QE"}ha§"1C€E"¥"%€i'§'3t of mmgemsatécm ;a_é9i<MEi_:he "w-.rr§_t: gefiiiéen £3 mad after taking ovar Vi:"%«'-wé' §;0:_Ss63_s3%im' ._g":*2zt§_ award having became fi2éa§, the.~.5ame_At:u%;s<:é'r*\,~'€::--%:A;<:>_:3s.'t_0é"'ij£§"disméss@c% cm the g mL}'Vhd ' 0'f':ég;:*éd :"%'(;::§i§;%*:e$« (by §;m$E"u'a s5f¢::{.§jVt§_ 'c§'i:.§jAE's:%0f'm, refarence has been mafia ta M;mic§pé4§ .;€:au§zci:;. Qéiamednagar V. Shah Ryder"
V' ";3ei:%§<'f{i2Q6§} ,2 SCC 48], whereén, it was ham that afmr "§ 3V=..§'p.aS$ed, iw writ Qetitécm can be mad C§"%E?iAE§.§";E'§gE§T"§§_ :'E?'$€ actquésétian notice cw against ether 3"~'~___V'g:2mc@@§ifi§§S t%"':@:"@mcE@z" and that tm sarsw has beer: th@ A %C'.;0E°sF;;%§§i@h"Et \/§@W' cf the Court, gincer in the mid case, ma V% _%.gx:_g5§t; Qetitmm was fifieci after gossessicm wag taken aver and ma iawarfi having become firzaé. The m'd&¥"3 af the High \.w""'" .
tt Ctmrt digmtsaing the writ petétten without Qtfltttg ttzte ttm t"t"t€:t"EtiSai ttaeteat wag affirmed by th@ Apex (.:()L.iE'E.:a (C). To the same effect is the obgervatttim :tffTt;t}e wtvisiwtt ifiemctz at thtg Coutt in %f*?",!€ri$hnam¢~:3-rtf§e:3.{_t'ttsyi"
$t"at°e <3?' ttarnataka (rm 1991 KAR 1133mt;V:A'_'wh'é.sje:%; has been ttetti that after seeking;.t:@t"t"§:[j)e;ité«23té'1§:";»._.:t%'E%,t:.g"'cf i' writ patéttoit Chaitengtttg ;th@ 'aA<:§ms;2t:t,a.§.~:1t..'_'V';a"
Ettatntaittabifi, tn the tnstant caée~,'_ it _«§$Wt'Qt':':t;t%t'nQted vt_'t§a!t at? the Q@'E§t".E0i"tE:3t"£'-3 have <:t>:':5eta'{eé'-twg tt*:§atv.é§teAft'5}~Vwasect in their tavmw a'té"'t'Ct'"t"u'ati}:% pa§§5:t§'<:%;§;::at§éé'd tn"_t'E'*té"awarfi ptuqeedéngg and ttave tétie%'ve:dE --¢G.'t":;}éxW.§é'EiQ.%3 and msstbty, additéamat c0ttt@@n_$attoi%2=. "aim ttm Re$pt>;'"zdertt--Soctety. " '7tf§'t@;-"¥€3.t:e3t":§t5 tzéjae 0'bS'w<.r"atton$ at ttze mvtsttm Bezmtx are §tg't;2§tt:\t§y'--v.§{W'§t'é:fiab.i@ te the facts at the pE"€S€t"3tZ case. The <>tiSs.:jtizatim*:':;'?.V_§":$v@ ta be raw tn the cztmtaxt at doatrtzza at <.&Stappe:%§ and a{ZQE.t§@SC@t'tC@u ~ Actfiwdingty these Writ Patittans are tzetti t0 be not . :tv:.§Va'i't2t:att2at3E@ an the g:"0ts:":d of estmppei and amuiemrttak 1 W ~-Lgw It :1 , Regarding Paint Nefi:
6?' One Gina: contemtéon that arequireg ta ma» amsawemzi $3 with regard ta them being cievéaatéen frcsm the pumme of acquisition in aa yrsuch as ii: Es £ont@zzded_'.§:>y~.:_'Efie ieameci sxmier cozmsefi appearéng for tha ;J)@i?iEEK?;§':;:§'E'i4¥"3?kwV_'§'§7T%_aiT-'.__ _ aaverm str@tc§":@s 9:' ianés wfieich E"sav;e Vbee:*a .CO'a'R'\!:E ?té'fl: mm"
simg have been aiéenated ta variozis p€;"?r"S§£?"1§V§'§71C§"a?"i§ '=§T§O'ii:ij' gwsuéna mamberg 0? the s0r.i'e§".y anicti-..fLr':3t 3{a"w:;raVEH 3%_:é:eS have bear; 5996 to a gmgie pers0n§;"«.in.t_hé$ fc}<;;r"1*:_é><"i, f::eE§am:e is pfiaced am certain' =sié}gfi_:§3%cas'e:j_e;§v 'fiw£_)2c:_§'§'w:;e§"zt3 and aim Encumiiseraréce Cer%T.VE_fE<:ate $;- ~ . . V 68$"; "T_m»2 _c'<mj'%:e3%njt,i4<:i$'r:__Zfizfthe ieamrzd wumsei for the ra--:$g3Gnaiem L~=:_ 5@CVaéi:y ;.s" ?;%.5§~é1t the petitienera are aatcmpad ~'"~'_fmrT:fs:"3'«:raEi$'%a'wg a:"é€;«~::_a_;.€:E*"s a:om:en'z:§cm with regarfi is Hm =,e;3t§.EU2¢:";a.%;§<3vai§*%Q€.We iands after acquigizion, Wham owe aC'qLs"§':$ét:§m'V--"L§,;§v'C$'€:ee{:§§r1gs are caracéuéed, the éands gtané '.V_vaasfi';e:€i.. %«§t§ the State Government and tmreaftar am { '§"w €A:1;a"*§§c§z:~:A££ ex/as" ms the bemefimary, which is; the saociety am if there E3 my érreguiarity m the formation of the Eaymgt by im resgmnaienit -« Socisaty, than we ihaf: cage, am {T>emartrnem': of C<}-0par*at:%on comm aiways initiate actim .' mr',,,,,»_, .-»""'M'.m agaéhs': "NW shcéaty, Since Society is a home huiéciihg cm hphratéve mctety. The ahcéety hag therefare cc3h':e::%%h3ici that the hetitéhherg have he whaerh with the hj2~a--:--'ih;esf__h'<,§'f_.__"
hi:%_hsah0h hf Sand' 69" in thég crmtext, rg%&_an5e:"..xha§s hia?éAd'..v'h§'2 *E'hé.¥' fhééhwfihg decéhéoha hf the Agmx ' ' {Hi} Eh {Zé?3S@ hf S::.i:ie2§:ha«iié'V_GV:';a:viancie V, hmm Munfcipaf [(201%) 3 §C€;' 4$:?], it hhiéd V.a.$:.i3é hchahge Eh éahd mes" Es; CO§"tiij§i:-4§'"Vr"i"h_@3}?Z,'§V,i:.'V"E.Ef€"'--.§é progmséhah that when hh'€:éz¥"' *§hé""§tate free ham ah erh::z.,:=rheh:'*:e:a5"hé<:§té*:;*"';f., érny ¥"EC§£';"E" 02"': the power of the: fitatie €3h$&'4:«:--é:"hmhE'1tAAt;éhhahge BEEF hf" thh Eahd hr the »" 'h3hhr:,?_¥¥:.%€; --€12.h0:O$e$."" ..... .. e %:h:e='aforesaEd case, reference is made Eh tha ' d@CéSh;3if"£ 0>:£_'_'v't'%*;.e:~'LA;3e->< Court in case of flffiadma V} fix/xvi; hf ;f(iz9;<.¥:?) .2 SCC 52?], wherein it: has been hem that §jhg;{i;--E:a«%.shahts are not entitled ta resmratéhh hf hhgseshéhh whssh hhce there is: vahd aetquésitioh of Eahd am the §E3§'%{§$ uééthhd vesteci wéth {he State Gavemment on the gmhhd that the hrflgihaé hurhose of accghtsihah he £%_hge:" exhstg 0?' the teed eeeie hot he esee for any other peteeee. it hee eéee heeh etetee that when ehce the teed stands vetgtee wtth the State Government aha whether the teed tor the euteeee that which it was acquired er te_rf"'ehyiVt_ethe%t' eereehg the tend ewher becomes pe§i*seh'e' meg W'-e_te--.Ve,e'CeVVV_ the tehe veete in the State, He:4'hes, e tt:g_t:t"'te eemeeheetieh enéy for the Seahe,:.""«The V.ee;j§;ehj"_tht'eteeted cehhet eteém the tight reéettda*eVet'&'eh"'eAhf iehtt oz; any gtflttfltép W§"t8'€SQ€V8tL fie) ReiEe_'hee1it'e»§eV :=a;vt:?.4;:;e iggétecejd t.eh.'Ve'r1'ether eectsieh in the case eta .,fVet€;ft1efr: éjiefss Industries V. taswentttvveingetthtaeeaqthérs free 2003 ear, tees}, Whfitfifitflf Ethae theeh §te'Le'e'--t'het after the ewere £3 greased em} eesgteeseteh :e..t:_e'§§ehV}_snder §€CtEO§'t 16 et the Act, the :"._Veee*e.ttee "me-ets with the Gevethmeht tree hem eh eeteh§_bte'w§:'e.$_. ~V.:*E'veh it the Send Es net meet} for the gwrpeee tot W.t:'ich it ie eceuéred, the Eehd owners; eees net ..ehy eght: to ask t"€"\J€3StEI"tg and te ask for §'@S'tEttii'.t€)i"t ef t.h'e~V_eees§e5eieh, infect, ah the sate t:ase_, it has heeh stated Etthettitt the tehe wee hot heed for the pereese fer whieh it wee acquired, it woete he eeeh to the State Géeveththeht to ,§_W ,.a»W:*' €,..«~*"" , (-
conguitatémas with the Registrar cf' Co~e;3e:"atEve Society, Karnataka and it was decided that the sseciety enter én§":c§'»;a jam: devmmper agmement on 16/1,r'2yOO2 wsy:
Siéakihé Qrammters and Deveiopers, Banga§m"e,,_fLi.;3Vd§3éT.Ef'ifnyhef Sam fvienmrandum 0?' Ur1derstandErg'§g S_§j% "«:gf'1';t;*:y::"§g:;;i'§§$,__j handed aver :0 the saedaty by éihe Stia-fie"'€£Qyem'§.ne'r:€ z/y;;;s$"
to be EM mare Q? the cieveEaper;""'¥%:§f}'a- saéd V§»%.yee2§§":syvia:".§:ci§u:;%V1 0? Undamtanééng was appf§=.zed Mvéffiiéfer for CC?-'Op€§"€;'%E';i€}fl under Kim Sacieties flat! :€3S€3 anti» $19 i€'--§.:*iaf':<;:;:E:§a'y§:.'"'~a'S§s§:az'1m of '£:%'m <ieve%<:22pe;',. abfie to meet the demandSV'O§"'Eh»e.:E:4gar":i«§::3§;~1'S g§'@:i:ft§"1e '?2_. "E'"'%*9a'ke:a. §3*raye';.a" §._9u'g'%f§t fer camceiiatmn 3? my 5399 :_v<"Vé.ff3§'fé§;v.':EjE:*é~ tEfa.éSi3%_ writx;5'e'i'é5cébn$ cannot a§30 be granted? by this {;3Qi,u=<"E** '€:2<&--:%§i!s..i§'sg_'"j..ur§sdicté<:m amdar Arti«::Ee 226 9? m6 é'Z;m"a§it§f€E;:i:%o§f1'*0-fI__§§kdia. Aiso gmw the mam mEief hag not *~-._»__by_'§m granftéifi {:0 the petitimrmrg in these writ Qetitiens, the :__<:;'at§.sfs'*nt§5e§T:;;g"a';sentiai reiéef of chaiiertga being made to the gaia .___"d?ea¢E;§ yyauécfi afm not arise far C-engiaeratéon, ET
3. Learned munsef for respcmdant No.4 has retéecé awn 'Ewe mreparized éecéséorzs of EMS Cami in W.Att84?~f;2;GQ"? dateé 3.§.;'6;*'2€}G8 and W.A§NG.428f2UU5 flame! Q«:§..ff6X2®®€.')>\ Since these etaborate erders are pa;-f:»§et;t by the mvtssfion Bench of this fiourt, the atmiicabie am binding an EMS Bench"
"M, Qurértg the cmurse of 31.:tatmmésatgvtzstgzctm.t2:a¢E»."tf't>.::7.:
the wségpmdent - smcfiety a§so"S_t}5.--ted that timeT'te'a'$t;rt...w~t':y EH61' aetéety became indejbted wV;3_t§V":A'a::r§ =~a_;_vt:<$,otm*t[. t_t%@ tact that mssatar as the 3c¥1eItt'e..V:';évit§*§--_ Lt5:.§g?§tf€d"--Vt¢..:BasjagaE0re Seuth was mmtamed, after ttre~v:§t:qu%'3«iétEQ§'t."_;:§t§ite*j'é'éc§ifigs were qmaghad, the ut7oWthe target owmerg.
Tttetetma tteveéagjnzemt at the Said $t:t1ét_"ne.5 t§€t."%:;fi'vva:'e'3r-'diviciencéss SERCQ atttstmatzt of gétea c:t>t£it§ mt ht? si'":1a7s:té""t.+::>'tE1e members at ttw satiety' v"t"her@§';<.§te,t.,E:t tt':a._V_VVVat3$e::s1c@ of there being any further :7.Vtt:t:@.éAp;Vt a3t'.%?aftt:<_";§m§;e$ tram the membera am on the Qthfit' Héirtfi'5'._g"§?§Attt§f:*s\t,,,yV_QE:'n:é't>r1§@§. ta ttxerm depfietad the firtatsciat _r@$ot§tt?t@3V--._'{0t Society Since :30 sétas couta be aiiotted t.h£4:_.mfei'z't1:.bets,, the bank debt became t.,um:tmtmE3abEe am "'.{\_.V?vJui5S":§'t"t tttat context that the gocbety tzaé ta take the VT .: tE:"§3§:1~3«ti&¥'t€£t3 of a é@V@§O@&¥' in return for asgigning 5{}% at "tttts meg in tavotst of the cievelepesr, who tnturn gave ?§§"3ai'"§C§E:t§ astistatsca ta tfipay the tank debt. M' 2:
Goverhmeht am therefore, the uitimate hhject being tr} amt the SETJQES to the members, it cahrmt he heid that th::":.re $3 any ttevéaitérm its the purpose at acquisition, 776%.. One othhr aspect whtc:h;.h.a$' th_--'tré" Errto ttzhstcthrattorr E3 the tact that the :'g3etft%h~ht>,r's..thér;":§é§'tf»;;~?-§§7t.i have produced certain Sate detitdfs;*--~:{ré":er5@éhV, a!i0't.meh't3..E."t3fve haers made to the rrremhars at_t_hé»v:$0€:.§.€'ty..t>E*:!.~ta._AA§r}AVVfrespect tat' certath survey rmmbér'§\.V:g3ert_§tr§.:'sEthhtgjviggje. hetsticrhersk A §3hru;tai ht' thesse titrctsme:":'t'ss:.--'5'r'9t§'%'d_':'h_h.E«t?'. it ciear that the res;.mr:éef_h_t§--:-A-4' garty rights aha the 1~'»$(".tC§é'iif~,!"_ §t&§v$.V':t'GV§.t: rt%';E';;'t;'%P'V%fiF€V:';t't:§:f!v§l$v'::§E't;E@t"*3SE insofar 2:33 the aittrtrrzatits .'¥T".¢':3:V§.€t?3V.V"éEZ3_Ey"jtrE'€'::u""§3.'QC§éty ta {ha anttrttees are mncetmcr; Tin.rm.N¢g.4%jth'r'é%/20% and 2.53%/2904, the e?.¥§§(T§tfQ--§3S' _aE"@a at.A§V;Q?"' irrrgyteaded at FGSQOHQEFEKSK The tQ¢1:'rtr§r:téc}F"i;s:A'r§Vt"«tt"aese aiiottew is that they have patd a wZt,r't:r_§.'.:Eé3fifihytrttttérefitieh for the purtihash of their raspetztive _sitt*:Sv._ant£"thétr right, titte and interest acquired hy u""--._Vrhgr$terht'§.-trait? {teed iiatiftfiii he tzhsettrect at this mint at _tt:*Itht:».%.h them Writ Petétéona, Tha fact that théa Chart as " :'-.wrh.it§E at; the Apex Court has guaréedty, hat tguasheci the "werrtérh hertrtécatttbrt in the cageg which came up before them Cmrftt hrs having rhgarti to th@ fact that is": %'@S;}€{it hf' these fig;
-""')'t' .w.,«>~°'"'"° gr"
wpefifantg in W$A=N0$,8§.81/'96 ans; ?633-34/'96 disposed of QM 24f.3;'i998, Ag aiready statafi, the metitéoners who are rm: parfieg to these writ agpeafs hafi no warty" isfg favoua" to we any repreaeretation before :'e5;.30n@;~_'é':"'st< Mawavmg, ag airway stated, the ;:>etitic}ne;*r;.--hgéiivery'=%fii<.er:
adv':a~m%;age <3? the saw: wder and asé.;L§me.dfi« fTz:E"£a;t;':i§[email protected]{y'mga§.:Tf regmveci in their cages afsso andathe Vsaiii §ac%:=f'irr;;§:. havi_:':zgV% men déacfiasad is an instance o'§"'VV.§"§:;;ixpr@s'S;Em§a§T'df :"~£=~;at@:'iaE fauna. in gem': a:-2 c:ont:e§{::;..t§1.é @apé;x:V_C.?c):m has h€:3E§ a3 faéfiowsa En vamug de<:i:;é0r1:: ;_j~" A ea) in 2;;-*:a?"s;g"é'sea aiiijn Ts;§:g?h+.::..5S:~ate of ifttar Prad&$fzj~'a?'§1c.§ 134]; fit has; been ca mi icfi Ey %§"§'>5§--':rv@d f::&'ET'e.>@§S-:.
"'£'n_ é".f":é '?c3;<;:!£" y:e*;3r.§;' Va new tzjmeeaf af izfigarzivs v.ff§3§;€~;jv c.r"c;rg;pé§"~.:{g:fL__«. Those win) beiong to EMS rrczvf flaw any respect for a"r"ui"fL They .;.:§§fzTa.k%:§§f£e§5;'y'fmgort" to fa/seimwd and une§i7:"z:ai' '_}§§ea;§$"&chf@vin_g their goais. In crcfer fa} .}%2e?;&é'2§:éVt.f2?é§ <::f";a!ienge pmsea' by ffyig new ezireead cf A. ,{:'Z"ig£:*r§:£:e:,. me courzfg have, from time in évirrzea, 'V.._e:{'é,é"c>fw@d new ruffis find it :15" WW we?! e3mbi;'$i?@d that 53 fffigant wfm atzenmés ix} gieiiufa the stream? of jusrfm or W/"25: zfmxches the pure famtain ofjuszrice with fainted fzandg, :L"~;¢ moi." ermfiecy' to any relief', interim er fiingaf", .£'ur;'s5fr"c:ti'on 0;' me Caurr. If me appiicant makes ear false Sf&£"€!"?'?@!"?{" 0:" gupwegses mafexiai fat? 0:" aiff8m;3ts to misieaci me <'.'f0ur§;_;"
the? Cffaurt may dfsmigs the acmm on ' Qfi'OU!"?O" algae and may refuse ta e;r":§@r_,{;;:?§c; ---.V:;";Fi:§95.1:'* nveritg 9%' my C356' by' siating ':"-W@*ws'I!f ;'3Ao2'_:;.%§t'c;-:?;%_;' fa War appifcafion because o3'f«w:§?'a1z'TVy<§u f'3a:a}fe £z"0m?'i. "me ruie has beef? evki:w'.a{e'd ff7;'fé3§:'Tg;'Fi{f pubi;'a; in fares? £0 deter L'm,s:&:;*f:Jpz,:!o'z:>;_ $".~'t£_é;;ar§£fs fr-«tam aixusing the p;rQcessVAz:#" €foz£f'£t_by dé'crs:A/mg 5:} En _t§"«::a_ paecaimdf ;f;E:w3s:=2V,""v"i;:_E*~;@v_' wax Court was Qbservecfi a8 %;:%é¢3§.nf:"'~-~~~":--
1"?'E:'::ifi?L§§7f§fi9é:'?.ai'!3a£"AfZ*i'Gk;§§h five apgefiani"
ctmfirgjpany the High Couri" under Ari"icfiz§._ g"126; '*:':::f"' ff!;s.§:""--ifiéfésiitutieng it ham' rm? wfzdid/ff 5223- facts: E0 {the {IO:W"Z", We %_f§*}'::'gf Ciaurt '";':3:v- -------- --e*X@r'c:,:i$£ng ai:'sr:ret:'0nary anfi ¢;??gaiTfv"§3?0fiZ?{%f?':3{}/ j'zmsa'im"0n Lifldéf fimfcrfe 2:26 of "-T'_;f'/ 1PT§@"'vV€iT'a<:.§:?§:§§§i::'i"i€9:2x {Ever and above, a C<iM,!f'£" af ' <<:"ow£": C22' @quii"y, If :':~::, t.f7e;'efm"e, €35' a}£n§'@$f necesgwy that" when a party " ~¢:3;3,0f'?waCf7es 3 High Court, he must" piacre? afi the V' "'2"--%:37ds before éim Court without any resew'a:'f0n, ff Mara is suppresslom of matarraf fwés on me gmrz" ef the appiiwrsi" 0;" Ewisfed facm have fzeen piamd b$f0re the Court, the writ C{'}L4'f"£" may 5 %%%% nM
84. in the resuitg them wrét petitions are digmégaad.
85,; Having regard to the fact that the pet§%&oner.$ Er; w,m\m.2.S394./zwma had earfiéea" flied WRNGSB17687~§8?§;'--S6; ami mo fééeai @,$.a\:o.6892/2032 and arm pre5@:'z%: writ gbetition is flied far..._a4vaéE'£éi§'""A;§g»:"réé:i4_i_gs3':_ 2 yepaatedéy in respect 0? the very game afiqijisiTt%.<:':*;, ':t*p¢ petéthon has ta ha dBs:mE$sedT._"w§th Cosis.gT'uVa:i«i:§f§e:;%":at R«$V2w$;@@0f" {Rupees ?cwe__nty f§ve__.tVV§?}'c:s£;$';a_»;1é §s"z'i'°,r;],,A said cost ghafii be deposited %v§t!5ft.%zé.LH;~;gEf: -.w§'aE":m a pEEE"§0€§ 9%' iihwflVi2\I'E*3'éi<;$.:?fEfO¥"i}';:§:§;i;%#?%':"(}é§:f€ 0f"'._%é'CéEpt of certuféed wpy Q'? mm or<ie§,.'fia7s4§Er#g.§n;vE"%.E;§;£'y"ifiéi-..P;<5egistrar (3udi<:éaE}, $3 aiérected EC} Emtéate ac*ti..on' far. ré;.§;dv'*ery 0? the costg ag arrearg of '~EfiMd .,fé'v6:?%LLsa..%. H ' ***** " "
_ fjé.V'§:.I'"'»'.'§."V7'..{.".t€d ta; péace a copy of ms Wm gaetétian jvvéth the §§'5eigEu§'E:"ar {judicéai}.
'v.m' U6. Lea-sxmad counsei for the Qetétiorzer Ems aeught VT . _ '§'a3r----T<:omt§nuatéc+n of the énterim order aireaéy gramtad in ""W,i?£N0.4187$/2604 and W.P,N0§2S394/2804 for a
-ix ~ X'