Karnataka High Court
B A Indiramma vs The Spl.Deputy Commissioner on 17 April, 2012
Equivalent citations: 2012 AIR CC 2279 (KAR), 2012 (3) AIR KAR R 372, AIR 2013 (NOC) (SUPP) 1173 (KAR.), (2012) 5 KANT LJ 513, (2012) 2 KCCR 1352
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
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ALOR:
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May
W/O LATE M. VENKATA REDD
AGED ABOUT 71.1
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S KARAP & VY, ADV.
DD ad ANGIR f oo s Aw ots a (BY SRI AND:
ORE GAL N ATI VTHI RB F IR, A AD, SH RO i E jot Ld a cy ae es Wo® COMP hoe rc iat THE GOVERNMENT OF KARNATAKA BY TVS REVENUE SECRETARY MULTE STORIED BUILDING, BANGALORE-560 0O1 4, THE SPL. LAND ACQUISITION OFFICER VISVESWARAIAR eee 3RD an OOR, PODIUM BLOCK, BANGALORE BANGALORE 5600 O1 ING SEF) LTD, BY OFFI CIA IQUIDATOR.
HIGH court OF KARNATAKA TH. FLOOR, D & F WING, KENDRIYA: SADA wa, aoe ORAM: GALA BANGALORE. "oo | NGALORE- 366. 034. ow ., RESPONDENTS (BY SRI i. Ki RISHNA, GOVERNMENT. AN -, 4; SMT, Sil a AA ALD IGA, ADY., JAYARAM, ADV. FOR Re5): _ : a the Const tG treat ' land | ry. sy taluk and co 6 ~ o_ & oe > Soe Patitionis ¢ fled under Article:
nm of india pray! ng to direct loner 2 owner for 6 acres Ze Sb 4 a a aR a c o
-- Sg SR © o oy TS s "4 w = 6 7 . eS gE oe ie a bond a? "ey ead on mh saa 3 ee ae on a Ox BM ge, ; i 3 a a i =e co on " a dent ae min Lh a ei oy * res) ' = = % = 7 . a ea: "si mate med : Ps el ny ie "eos on fd Ba a ce - an ino a . ' * ge chow ry he a '4 oo Rogge es yo 5 rr % & on aq Ee wh Je a _ ge O82 Be oe oe Se OD a2 5S ¢ ££ © BF 2 S& | So SG Gee go R & vw 5 8 5.» © § = § 2 rn ce co - 4 oS = oe % ww @ coo" Ss coo 65 8 Se | 7 f & S& B68 €§ BF SS £ BY : re er os mary oO faa ae " Fol = _ os oe " go o Dee - S88 6 & 2 &F © ce A FB S§ tt ar ey : ra oe) Js et -- en saat a a nr ee ear nos i ao - a un 40 gw 7 Gg. Mee. § TS on v = a on oe el s €8 fou £2 SE § = 8 SB BS Ss = G " "rs Roa Gi at. y é a "EA C3 cl. shaw = ™ on = ee) vi te RY ml . fe sn pe =! ow a mS RO wg mem BE ow BO S ~» & BS | Lid a rm ee v ene re co ion Me aa od Sn dew :
ny Cc ww wn 'S 2 Sy he 8 ao = wv _ " as "oh " +3 = . iad " cs ae eT ie ad ea ps wy . } SO OB OB ; 2 8B gs v a
- : ms oN hed Bove w shout * 2 3 a Cy -- sana, . J8 2 5 § FS fies Begs ~ oon ; er i) cn me a cel : : nen
- enn eo ea " = ; isboae i aa a : oO Sw oc ¢ @ fe. Go 5 £ FS fF oO SS 2 og . uf) . a tn S e es N & E & Bea Eo Bo gs a an a3 fet © we -- Qe ~ a) a . ar sa _ fe a3 w oa to 5 rae 45 a " 2 cy x ms o yo 8 & - &§ § Ss < Booty BBB oes O as a > og = -- w& oo Be Be Boe NB Rw Bonn ier vu "a . - nae = hve opin» Me oe a m o Ww TG ~ i s "ne <f o. us we : ae a = & hoe c a wD ind vate OG oh aD i sino ay wy & 5 wo Gee i wh "<3 st Ww -- . AB ts nA oe Se ic accd re ra c i) ; Gio es eo. De om a3 eS b> fF § 8&8 5S € Fe o£ gf S&S * 3 8 = be vw a 5 . = 3 S So de a oo OA = v i tu ae a - S io bd i. i 9 ' ee -- ol Se . SS 2 om we GD GF OR g ~ ote
i) ae te ped - an oe ce os ox Po cs be £ nS: fe me MB BO Re OD ae! fe tc C3 = ve) % ond : 2 See ws.
ad m0 a wi a = va veer fe a fat . Ss oe Se cian oe mk ; ? C a ; 2 NS 6 2 EF 2 §. B £8 wee ae 2s = he by by é a :
F However tory vecame sic oe oh £ e hey nay NGEPF factory wa:
restoration of ket H Struc MEGEP- Lin CCONS
2. M/S. Aig> i & lang be revived, de 'omipany cannot g ee ae a a a 2 We = Or ge aD Soe S&S G& mp o Oo ¢g « SS = 8 ad hao cS ay i tn Par oe a Ot Ae = eas " G "Ey if abet bee Se i im oS e Hee OS mM ie) _ = a oa ose ee rd 3 ne @ . as eke i. a tH a cc c 0 ne Was mo a c sna a QO o x me co es wong yee ~ LL ve 1 ny eee nes aon igen] = 3 | = yg "~ ff HR t:
Ww g ee = LAr E OLR & S i a b 0 Per ssocia o.2 ee Pm a cl 6 QO «& " mo Re im fn ie tO) o & a a oe ol Oe ie = = sm eu Pe Bete Sg _ 'S i cna on ms "
a ca 7 he ire : ee) be c val . lous ls a Cc Sy ae Oye _ aM -- uF) --_ = S dee i 8 pee PS ee a2 " = "= a & S ' % ewe a q yy hod eed aes O a = ca SO "ie ee a Toy ee eS Ze cs a tm ' OQ ete wf a D o G3 5 o ft a Ls SG 3 ne Se 5 ~ ce ® ~ a 2 & os a ES we oD "~ ca, o "ey S : a ee oS) on 5 o ea c wb Oo . cf ae " we ke : BM nd hon wo es 5.5 c PD wg Re LS So = sy 2 OS SS 8 Ss Ss ne 2 SG vo & Vo 8 eS = woes wt 2 a es when ancl won ce 2 teva Sep . rane font an - rae - 3 = = an cs . So! oo SO me we mo me ae me £e &. uy / > macninery.. g Gas 4 e rT} the aforement v a mr and neo , .
ee To vl ; aon a a7 4. : Fee eR g Be | ha fs yp = oS . eos Ae a Ss CS oom 6 ee as ne ee aD no ; a rad an we Ww _° ago" 3 cae) oul
- Oo OG. me Sh = ~ © Son A en i c oS a a ~ pe Be BO ne eo (ok @ oOo = 3s £& fe oo Jown . ney Co . sce a -- I tee ey Swe im = ame aord 7 fe . ie £3 fos oe a hol no : {3 ee "5 5 By 8 8 FE Be &§ 3B. c 3B e 3
4 a? wd, . ng j = wd we s a 5 . . Fea re = ae: a ts 2 a = & i tO so 9 a Ie a a _ - ms : i oe Sp "oe uf 5 shou x ra) ra co > KS . a O : a = = . i. Nabe ais) Wy AO oe ti ch tL mo "3 = wong at ud wh "a wowed POMPE: ay F Lew oe ie ae a ag ~ £ 3S Q Oo oe ze 2 - Fz e 5 . bh = = = Be poe fy a Oo 6 & Co. "<a my a rowan "ty Pro ariel a "dnd En a an) w = "a ai ce mS we on oe ed ae ai eo ol stoned nO ch To per Ae hy ce "ne fae ts boat o non "
ta " we . a we kd i. * ay 6 S ca . w 4) o " : m cn ck 28 - x & o. o at se an mm Rib "ry ee can aad I a fa cc al cae: a oi on = o oj spy feo ES : Sey mm a a = ; oS « Ne oo oa a) Q & 2 ty © c wa = Oe A 2 '. ; (o - can az S oO Me ay . on ra eL) -- 5 : a 7 Q " = her * xn 3 a if or es ? f i) os et oS 6 or ef S&S ¢ & ie ie 3 2 yo. Bae &¢@s 2¢ 38 a 2£ 5 € cs ra Ss oy BA e g & ~ & A © ge e F 9 & e Bf ct Sc ¢f j oa ay wa Fe 3 wt uw x om o pes a = bees ce3 ao oe ip am ne Te: wT aie re Go \ woe . ed oe Es J > 2 = a a ory @ o &§& so = § G Ee a 2 & ine go fe a : shod whew ted . rs . bs ra] when iF on i ; 3 th tn oan as a3 ms 2 oAbnoad uD os fea a3 ice) pum "f : iT. ' Babe ey sy re Me eos - Wy me GQ mn 2 & ms _ . c a me RR oD
-- a2 or -- ery & ie Prt "ns Ant grea ; foe ; ~ Ty. ef "ey ate = a Lee a o ai mS. . a BOe Bos if ay v Gg cl e =m e i on eed os : wy Y c c O @ W) eo oe rat A fa cen ion a fj ca i ed awe Liat :
* = aboot a fe, i "hot a em oe re a wa . 2 @ 8 So & 8 é& c faye Ne at o we ae i me rE od au a Py Ly wy rc a ooh. wheod ey uh = eo eh ~~ ; ei, . cs a3 : stapes Eon a & a aS oo & sa yo SoS se? i. o oe Sf & <8 a seg AD ty os a oS i n © shen WD ors Jew if oe 8 2 2 8-2 & ¢ oS. 8 oa : a ir -
e @ Bo Bos See oy olen ven "en.
a i ervuions of the NGE .
arnata K oF roper.
vin que F a ca
3. As aforementioned, the petitioner and her father:
had made representations to the State Government. for"
restoration of possession of the land, immediately after the possession has been taken. | However ha action relating to restoration of POSSESSIEN "was. taken 'Dy the State Government, inasmur che az the, mather was pending before aS the Company Court i lating to the fiquidation of the NGEF company. The petitioner filed W MP. No.49214/2003 before crus Court praying for a direction to consider the representation vor returning the property in nis he-said writ pelition came to be disposed of on 18.11.2003 "as per the. erder Annexure-F directing the State "ee bine pi ge £ £ Bey, sie ge ay £ nt bob oy os, E £ wey ey Pe es aier onthe petitioner and the petitioner dated 10.10.2000 ie considered and the same came to be rejected on 18.9.2008 as per the Endorsement Annexure-H on tne ground thar the and the properties were -scid In -auction-and the aucticn Annexure-J was" filed. by"the "petitioner on 12.11.2008 a "t praying for retur ne of the property in question in her favour as tne sala property is the only property which remained with her. But no action js taken on the said representation owner for G Acras 2&8 Guntas of land in Z S O tea fil reer.
Ais co gitioner. Noi.
Past @ peutior Cf' the award & ae tt ry cn pet hor the A a Ree i g nto the é he compensation ¢ b ag go 4 & as a iO B en € de i.
a ' le sed by the Land Acqui | 8 a d e es fr aa %, eee eS os a ¥ ra S , the fr c Acres 28 to pay | s a i Bangalore"
i:
pay ary t es © aw «S % 3 = en = = : on c. aa om ome Oe cm m 2 Oo FO Bo gy T " My . . a wheal . be ne , ooo ' JS . at . ie .
Ree x e i a fy v "abov c _ ce angi t the .
Or a re ee raldka:
Fie Lo s cP
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moany t iy ak a i .
ro _ f na ri ii ' oH i ia iL = far ion of N iE De y ne' a] Pere. £ i} f tof Kai | a e Pies Ss Poe = burr ip ay Oo r Fy cae 2 c mu "ss by NGEF r A Sl ICA for re é tne land was not <EeNs © "EEE EF ro 7 a oner submits A 7 MUCH iy e 1et worth of! g A OYernrmnen t 8A cl for ex ACane Ti cgoner £ cag v a f G te _ con i 4 Bon 7 i ty , A % e $ et e@ m ie body y a f r B = ov 'ig clear.
a r an ee e G at if the a $e a R f Oo cy by any c if rhougr acguir rr o t back request of the o i omsiders rhe mand, the & mM j actor :
re eroded i p S ui Py a e fe a po ace tad from Pad referred the matter to Company Court fo r winding up oF the: company; since the property is not utilised for tse purpose» for which it is acquired, the same should revert pack to the petitioner inasmuch 4s me petitioner is not paid the as lost more than 100 acres under the different acquisitions .and™. the. only 'property 1 remained with the petitioner is-the property in-au jestion and that the petitioner and her family mémbers. are completely depending on the sald. property... * It is.further submitted that the Official go, aE BS, LIMITED -vs- G. JAVARAMA REDDY reported in 2012 AIR SCW 6081 in support of the aforementioned contentions. .
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a) ¥ cs i week geeks mt Cu ~ in oy nna a oe aa fk,
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3.
oe z a possession is already taken by issuing' notification: u ader Section 16(2) of the Land Acquis ith Act j in the year 1983 itself anc therefore it is ne rot open for the. petitioner te contend that he is antitled to get back possession of the property. Since the NGEF IS ihe owner of the property question after the acquisition of the property for the purpose of NGEF, the. petitioner carinet claim ownership over the said property and consequently ¢ cannot ever claim compens sation . in-respect of the property acquired ¥ £2 Ras Le eo ed :
2 On eS oS 2 Cc oS oF sn of the pro:
r ossession a & i sessl un "a a lbs ~ :
vm ct hn .
' _ ; = oe ts 7 ~ > Oe sO y the property whi f kal Q & DB aed wl. 2 A Gee ESD rs a o rs en: ) Fy & eB w) 8 Se f wv Bg Oo Bee SB Perused the records and heard the ar c 7 the State
a) 4 a tA of re = wv 'et :
< ees ah ps he a Pr - 5 OG oS tye r SICA for revival of the col moany io approacned the BIFR unce the company had eroded. However BIFR havir g satisfied | ie a ae a uel Company Court for winding up of the company itsel Court in Company Petition No.154/2002 orderéd for, winding up of the NGEF company on°3,8. 200d and consequently the company was wi ound UD.» as @ the = Company Court permitted the Offic ial Liquidator to-sell ch property of NGEF as periaw. The property was s nd by the Official Liquidator in auction. « However the sale was not confirmed by this bey oy eb my ge # 7 os ey og ok eit Beppe F omy do ty 7 & esmuch.: as no sale if made til this cate. in the 3 a do byreege OID _-- . solid! vy pie = ay meanwhile, about 53 acres inciuding the property in fronts on question is acquired by the Land Acquisition Officer. for public purpose |e fer [he purpose of BMRCL and KSRTC.
Thus it is clear that all through the property i9 1 duestion emained unufilzed by NGEF for its extension rhe the year 1990. However the petitioner was ° forcibly che possession was. handed. over tO Sick industry. AS seremeniones, Sea? co ule 'not uti lize. the land inasmuch as if nad beconiie "sick and. ultimately WOUnd UD. TRIS property i is AoW being acqui ives for BMERCL on the year 2008. Had the land not been ecuuired by BMRCL, the petitioner LC DEEN ECy PRA ustified-in asking the Court to return the ublic interest and as the work of metro rail project is in ae) Fast progress, this Court refuses to order property in favour of the petitione acts mentioned supra; itis clear that though the final acquisition notification was iss sued acquiring gorge he petition property on 30.1.1965 and. thought the award came to be passed on 21.12: 196 6, the award amount was not deposited in the.Civil Court thereafter According to the petitioner's | counsel, the "award 'amount is still not deposited as 'on this date. Whe reas tne Government Advocate based on .the records maintained by the State Government. submits that the award amount af Po2,78,084=85 was sent to the Pri. City Civili Judge, frrvols Oo Bangalore is found, rhe sai letter reveals [hat a4 revalidated cheque bearing No.B 401500 dated 9.7.1986-for Since there were contr tradictory ; onte nitions on the eh "te oe o ot ca poe ety fk a question as fo whetner the award armouint was the Civil Court or not, this. conn ec the Registrar whether the award amount actually was deposited in the City ivi Court or not. The report of the Recistrar wrt Admini sty ation) of this Court coupled with the report of the under Cheque No, B 401500 dated 9.7.1986 has not been Syety hy ote a a * % ae r a & wi yo ve deposited in the Clty Civil Coure he report of Registrar = shel ov @ = a shel ;
- oc 8B £¢ 5 5S £ 8 € & : , Aeon? aban me C3 thou? n adheast ry oe AD "ha cn ou ae, he cet eg it ded wy rs c » & "sl bs <_ OS < O00 = a4 speed Ld soot on s Org Jon . : = @ wv SF MOU eR oy Py an oa FeO _ Ll he amount UNE.
ar ril aa dae f ste Fe an AD as receis par ont A e& es = a i O n d ysits acc:
¥ d 85 a o c ae o eae L 7 ni é il ag4 e T Ci a ear Court :
Paar wt oO ee hod oe hee ie . : * we th Ae =n ee sme oy eT | oe oe baud a «1 © Fe oY 6 NE ee a e OF : wo a a INES ss a oe a oom Wa B oe h & SoBe es ap & ve : oa cen aA 4 5 .
we = i 20S oe oe Oe ay me -- ae x = S © eo 5 fo oy a en ied OO +? <p a ae , rs a ae eo ; -- ae: os © S54 § 8 eo Oe BR Og, oe Qt > ec " Soom 8 ORS ed To of) oN 2 i, ia du an Sm ta Ph wv Ce a vhost wm ed he los -«) OO x _ om i3 : ; L 5 - i u ra my 8 "I #3 ial o Su ™ ™ ae ay one re _ a Ps C3 re a sii "hat oO ef a ee - . me aa co & a i 5 t o o) - ac a a a2 4 ss i eo oe a we a LP Mba Oo we 2 © me Se i. ie Sg '8 So © SS om oO foe cen mae ur ivi expiry 2 oe Be that as it may, the fact remains that the amount awarded in respect of acquisition of land in ques stion fo Or extension of NGEF factory was and is not in deposit: bef the City Civil Court and consequently the same' was and is:
not available for land owner to withdraw the c mipe nsa tor. Til this date, the compensation is-not deposited in. respect of acquisition of the property in question By the State overnment for extension of } NGEF factor ie NGEF was under loss during relevant time. Thus this Court concludes till this date, award umount is not deposited in the Civil oot o =) an ~y wee (oh ee che poe the iand owner. is-not paid compensatio Ca = o.
SS.2
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AG oh = oe rer oo op a ee ly ch a:
= of} mu me ee Oy mg Qf iff ae Oe mo Cy ae ih oot soot, a din ourt as require ipensation.
Pert F intained a The records m reyeg) oF compensation.
urn of the said land ' entation for ret S erepre:
o mad sais Bod Baud ome two years from the date of publication of the final declaration under Section 6(1) made within that period, tne the landloser immediately: after. passin 1g. OF the awerd, In the matter on aand, thougrr the | award was "made as back as On 21.12.1966, tH this date, the compensation is not Said that tne award was nominally macé on 21.12.1966, which was not intended to be practically.acted upon. Such an award which does nor "Fas ulin actual. payment of compensation within a reasoria ble period, from the date of the award, is only an Sop we lug buen & = 4 on aaeey eed if 2X any oy E by op ligase at only be termed as a "nominal award" or "make believe JOCUITIEDE' issued oy Ene State Government Such an oe shed en a nace aker ~NG,38548 © or redunca age o 5 i o ae Fut Db u aaa 2002, DY OoServing thus:
é 1 the pas t with regard to apportionment or cla a aod w) = i wc . "
so 'ion ee' 7 mw ; en ag ul on ef' eee) 5 ras shen! _ re ede: hae os # a RY ee AP sh By oS 8 eo ® S 2 8 the cout Wt a toate ws 7 oe Ws a © S & & od a Yo 8 o os S i. si : = in = we A: & uw. = 6B ee had ta) a a) om r ny ny co Be oo a mS sm bad ae - \O to ce oe of S MS <1 = Q. on So 2 5 a rem np . ; mie: saws ey thal? cee Co on i ali t S payment of compensation is made within reasonat award cC A 8 only | vard ot B f Gans, ¥ % WO Y Lang A za Nace an hak on maki r L ae aie reasor rne H E z ly y t q e " a : : c a re a3 Bbwen a a Cy "wD ng 3 7 1. cif ® A SoBe Oe ute <= FF OP Ss « oO x S £6 & 8 tee abe ee eA shot ah a a :
i i A ct ee a coke nn = "yy sw , = al ae mm ae oA 2 boone ree) '3 - soot a oo Ae eat shed & Rr eo re c Soe a £ & « # .- £© 6s © % £ cna 2°70. 3 et CEG Lo FF Hp YS © ce cn a omit " . = oy a whens had safc ion a3 fs "me oh Wh) -
oo Shad payers Se rs BE ax be compensated + va n 8 ie . . on . oe 4 A co i-) end c n . uM be GS - ow & . 8 8 fa = Go = 6 O qi Cc ¢ @ DP ae. & QT sm : o + can oa oom feo NR gat oO eG op OO SS wk ra on _ bw 3 a are woo US = cy OO y mM ea shed ? de Boe . a co a im om 2 lawn '2 a) wo a a ay » Jane e shove! Ee - Sa, ren i = ss Jews > cm Sion ms ae aa! ry as 'ee rOr s cat Pe g ? "
@2Hyypf>S 5 x eee eas ow sea. . to tenes - ne ~ ~ ee neo who' vet 0, ia) mo Oo ove C3 oo. "fy aS a2 cS abe fa to ral Me Cc > © f = F . w = Sed i? an ce ~~ © SF wo " co oh Se es ai) are ee me a ey ee Fonte a ica a re ay ne nt i. ee Pe hes ! ven ioe a) = o Oo a =~ c¢ £2 «4 fa So oo! am OR a w » ££ g @ 8 & EF . oe Be Bop. > v7 yg 2 ee fee 2B ab . mg a ; § v & co 5 ® % O 2 om OE OG zt A p> S ae) ce mM "py Gi} Shem feel re) ee A ' ve a -- "he oo ' 5 5 foe MI gel ~ 9 : . a , A 2 s if "
ae 26 He ' a ~~ compensation is not paia. As the award of 1970°- was never acted upon and no compensati . paid til money, visually there is no award ja thee aw, in the matter. Hen: | :
acquisition of tne sites in quesii ion, i$ bed and is. liable to be quashed. But. as the possession Q out.44 years. prior to returned to them. Therefore uncer the peculiar facts and Guten of fhis-Case, this Court ed er the respondents will be directed fo allot 4 site measuring. 40 feet x 60 feet in any lay-out of Mysore. subject to payment of sital value fixed by So the MUDA.
i om il. In the matter on hand also, the compensation is NOt paid in favour of fhe land owner under the revisions: of, the Lang Acquisition Act. The cand is also -not really acquired for the Section cf metro. ral project. Thus the lands sho d have. reve ited back -to.the land owner in the case, this Court could Nave directed the respondents to aa a a an en ih eer a Co I rp ad oe ian me 7
--
= pea) ie os rat op Se Ofeturn the pre eperty | "been acquired for the purpose of BMRCL. Aamittedly, NGGEP has been trying to sell all its properties including the taking advantage of the petitioner's helo! Such an event cannot be permitted to happen under, any
10. In the lignt of the facts: and circum iStances as aforementioned, normally the land: should revert back to the erstwhile land owner ie. the petitioner. In this context, ib is relevant to no% '6 the obse PVAaE ONS of the Apex Court in the case of M/S ROYAL ORCHID HOTELS LIMITED -vs- G. if CW 6081, which Corporation nac made a false projection to the "State Government that land was needed for ces finance the
-
fila:
ote Pee Ba ut re rc 2% i cite eat sign of the officers ic to provide.
eS Ra pai :
'= § e _ After nad already r is p not nave the reou y WhO é a land, w
7.
i ek Pal of sé orporation a under purch fs i AZ "eat ie ca ire Ju ae overnment to
--
Mo ate then a rsuac nav Court t Naa ne :
re maior oo d L2 ferre toe ty x aor ad Le tran sections 4(1) anc 6 in their entirety and that. judgment has become final." | (emphasis supplied) similar to the circumstances found in the- Judgment ofthe Apex Court. The NGEF did fot have funds: tO pay compensation at the time of talday. possession of the property from the petitioner in. the year 1996. NGEF itself company was ordered to be wound up. In addition to the eos Z above, the Chsirman-af the NGEF Limited himself has
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tee "23,10.2003 that he has no objection from his end for return Or tne pi roperty in favour of the petitioner inasmuch as the propertyin question is lying vacant tl this date and is not E that Ourt r a Py r os i Fagot Aained ene the pro C U ry v . turn d S n aed ey re a tT Ss o nis to return th:
pe n at Py 1€ nts to gui Hsn We aid Pad O C 0 On C n petitioner is entice ry Mwy By Q i early amounted to fraud rty | é r rc #) i é t the respor etitioners" any ay ri a w 4 ge .
ke fe fan 4
4 G : e 'A not dire:
Wil A Hf Le the my c
-2
2s 2 A in view of the ab A é favour of the o r = cour | eyiile & i = Wi re th a P BP 6s 7 = A, date.
poly, fet Ugestory Inasmu mn eS.
to note the ero.
& Em evan! age, it is re a a.
At this st che Pao a . Payment of compensa psoed i Same ii (1) Court: -
Fad On making. an awar:
Bret H E Wende ath OY _ 'more.of the nye ye : 2M fad Py compensation in the Court to which a.
Bes reference under Section 18 would ba.
Provided thet any person admitted to may receive such payment. --
oO that.ne. person who has uml otherwise than under compensation awarced under this Act, to pay the same to the person Cpa "lawfully entitied thereto.
Ae AS % MERE Wen the armount of sucn cormmpensetion is palg oF on or before taking 36 oe s cD a = on possession is taken, interest atthe rate of fifteen per centum per annum shali be payable from ¢ the amount of compensation on part the a Loin at e the acquiring. authority, on making an award und ii oF the Ladd Acquisitio n Act shail tender paymen COIPENSAtION awarded to the landicser entitled ount awarded with interest thereon at fhe ON be, werusal of Gectian-24 makac it elaac
3.°A Dare perusal of Section-31 makes it clear that host ual LA th Cy poe i woo { tad own.
fet very +) co "
mo sm cone mn B a ol =.
an ioe ees "| ith aes oO Fa ae ey ee mt tft a um _ ov a oy et ee Rte es ey eh ee gh oa EE bbe om a Bea 3 PO pg greg ieee Lege hs £ receive compensation, the Deputy Commissioner. shall deposit the amount of compensation in th mater on hand, the Deputy «Commissioner Aas "not :
tendered payment of the CO; mpensetion ro the petiti ioner's father or to the petitioner. immediately after making the award. There was. "no dispi ute with. regard to title of the land. Consequentr: f 'there WAS. iss ho dispute with regard fO persons entitled to-receive the compensation Thus 73 e g ee a os ee. fa on cn ; cal x a there was no. hurcie for the Deputy Commissioner te tender hs = wht wt 'i Cr '} cp "tu Uy fy a 2 can pone = ou os pote a ae 2 > CY if oo ~ a gue ar ve) or me ~ pep = ci _compensation- or if the landloser had refused to receive the
- ay Cal Oo A = od Cok G Z fa ont Ah che ey aa ' me = a sas ee ent oo a mn ue natin me oe eet a cng aia a 7 oo > * wen tf representations for deletion of fand from "acquisition:
secondly the records reveal thatthe Sfate Government has repeatedly directed the beneficiary y under the acquisition i.e, NGEF to deposit the amount of carapensation, inspite of cone ow a me wig"
C = ake cB "he q ~_ ae tne same, the NGEF-nas not-chaser. amount of cornpensation.. . Finally. the amount of though the final notification was passed on 30.21.1965 ana tne award came to be passed on 21.12.1966, which means that the acquiring authority and the beneficiary under the acquisition tried-ta. deposit the compensation after the long lapse oF 20 years in the Court. However the cheque carougn which the compensation was intended ta be ch oe sy' tek & Be oy ro ee cepositec- was not encashed by the Court obviously for the reasor that the Court must have found that such cheaue wee OM OO te ~ coe 8S e #8 6 2 & §& 2 2 2 6 g v eo AS 2 cm -- f oO " ? co "Cj me Se a 3 ° i a ra = be eh 0 o ° aii . as : Pol o = a3 a on ae Sy oe a chi = a ° ey & ra Se Po o = a oa O a wh oS a. "
vard or in any { a AT E £ i r co A @ fF tme as per its waims and ry Wy " ry ah . r ce eo? a3 ¢ Yoane ch 3 thet weed OE Bunt - vy La a thom Ch. OU A yee i are fe = © os co c a a SE eG ow ape ee ao "8 S , ~ & @ es 98 SB BBLS Boe B fF 5 B EB. ik Go i s) = 7 ee Ce ge ~ Gc o a ; " 4 ao fc of be OA gt a a w "yy " we she? Cj ne rato au Cy 5 : cn . ste af, tla ee oat a ae a3 Be Go = au - en eee ee Wo SS tr A oO Be oF the Land Acquisition Act. Section 32> contemplates that on making of an award under - - section 11 the Collector shall tender amount 6 aoa compensation awarded by im to the person - interested and entitied thereto according tothe. rd and shall pay to them unless prevented mentioned in the subseque snk clauses. those contingencies erase. in the. present case, Thus, once the amount was. tendered-and paid the acquisition: _ DFOe CESS: "was complete, After making tha ward under Section Li the Collector can take possess OD of the land under Section 16 which » sha thereupon' vest absolutely in the Government fr ee fromvall e 'encu morances. In the instant casé, ares - making the peyrnent in terms £ OF "the. award, "possession was taken. The subsequent development will not alter the fact ct that the | ac "quisition was complete a Ag g Beniganahalli village, Bangalore » East taluk shall not revert back to the petiti oner and 3 cr "st ey .
g oe ee wo the acquisition for BMRC cL under: the final: HOUT dated 19.9.2008 stands. :
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