Karnataka High Court
Sri Y B Shivashankar Reddy vs State Of Karnataka on 27 June, 2008
Author: Ravi Malimath
Bench: Ravi Malimath
EN THE HIGH COURT are KARNATAKA AT BAN'G}f§l.%(}RE
DATED THIS THE 27" SAY 01%' {IUI_$J~E3'i.'.M,n'2:{3:{f}'j8..f
BEFoR§_
'THE I-ION'BL};?3 MR.JUSTI¢E R;A"¢I
WRIT' ?E'FI'l'ION N0.14'§{}8:3 O§«"'?{:)C6_VL§:V'
BETWEEN :
Sri. Y.B . Slxivashankaf' C133, V A} u V A
Aged about 5'? years, " L '
S/0 Late K.Bh:;c1ra1a1m;Rec1c1y,_' .
R6sidingat?fax=3rac%Vi11z1ge,
Sarjaptua «E !'c;~b1il,_ ..A.fl6Kg:3}._ "'I»'...'_«:1lu"l«;t; V ' »
Baflgaiorfié ' V
%%%% L' ' M A ....I~7§J'?.?TIO.NER
(BY SRI§Q.ES§2iN§3kASAN, C.S.HASHI1V£ SAEED,
* " AQVOCATES.)
mg; g
»A _S£;a'te:2. Viéianiataka,
" [}e,1§s3_rtzn§3::}t0f Industries 65 Commerce,
-A '--3fi§h£:'iI'"}.& fiouciha, Bangalore-560 O01.
._ F3€p'{'fit$€:iT1t6d by its Principal Secreimy.
2. Deputy Commissioner,
A I{.I.A.D.B. No.1, Midford House,
H * Midford G-arden, M.C}':.Roac1,
Bangalore-560 O0 1.
x :3. The Special Land Acquisition
Gfficer, Karnataka Industrial
ma/w
Areas Deveiopment Board,
Imzérrlational Airport,
Zonal Office, Plat NQ488/B,
14¢? Cross, K.I.A.D.B., _
M.S.Bui1ding, 111 Block, 431 }3ivisi011, I
P<2e11ya Inciustxial Area, 1 A
Bangaiore-560 058.
4. Karnataka Industrial Ar<:;:»1:§";iZ)eveIop111r::1';
Board , No. 14 / 3, Rashtrotliana _PariSi1z--_1t ' '
Building, II Floor, Nrupa:i1u:r"i_ga" Road,
I33a11ga}0re--56O 0G79.__, §3y its §3~¢?:C:*g:'{i:;1i*3r._
5. M} 3 Sapphire Inf1'as3tructur6.,Lbééimlésgmient
Pvt.Ltd., Reg;:1.=- _Offi(:c ,at,<No_[§«)~'?'_B, '
I Floor, 6%} B§5:3C§}1,.vKofama1).ga1a,'
' _
a . . . . RESPONDENTS
. _ .{BY-SRIV;R.§§;,HA'?¥'§, HCGP FOR 13.1.
SR1.8;fiS;§VARAn¥""V>'i3A:£l.fiE»AD, ADVOCATE FOR 153.2-'57!.
SRI.RAJESHVNAR"'& ADVOCATES FOR R5.)
1!'*I:11"k
Wrif"VPt:ti'tion is filed under Article 226 of the
._ C<)11::3ti1,11.'z:i(')A'1'1..V0f India praying to quash Ammxure-C the
»I'~3V'<2:ifi..c:ati011 in N0.CI:3 15:SPQ:2006 datttd
~31-«.$«.2'(}{5_é.,_ ';_iS'sue<:1 under Section 3(1) of the Act
cicg;1a1*i;1g' iagids menfioned therein and referred to in the
Sched'u1e"'A' and 'B' as opposed to statutory p<:>\.ve1's,
arbitiaxfy, unconstitmtiozial and violative of principles cf
, 31ai:};£1*a1 justice and etc.
This petitiora comirlg on for hearing, having beam
V' W hear<:1 anti reserved. for orders, this ciay the Court:
pronounced the fo1}oWing;~
<:>£L--"'
ORDER
The petitioner is 'the: owner of Rand mega"-&;I1§iz1g'--VV1 acre 21 gtmtas out of Sy.N<>.i"38/ P Eliflid 1 ac;sj{2;*--3414¥:A[ ' Gui: of Sy+.No.61/P situated at Ye},:1;*ear::; Hobli, Anekai Taluk, £aanga1o:~e%«R:V:ra1T zfiisrgigt, iiiT1h(Ei;I'i.tfE:é thri: same from hm za§£':a:cst0i*s.__ {i>;r3,A 1f*.s€j;c£-2-i'f:i:"<>f twcy I'1()§Zi(fIfiS dated 4.932006; vid£:V--A:ii};'1e§§m_'es "A"~-a3.1££ 'B'; the péztiiiionel' was 1"1"1€id€ 'VI-¢;i1"1€;$ian§' of ' -fact that the responciem; hgaiifia-s'u€;(i sag 't}§)tj,fiAC§a3tiofi 'u2i€1e1" Sectior1 3(1) of tihef Areas Development Am;
1966 ('A;{:'t."'fc;1* V__:p1Lii*;3t§rt.i11g to dezolare an c:x'tt:_11't. of 2% $fi€1'€';'§S .333 "gL1.rii'aS of Yaxnlae viiiage in Saxjapur "E~:is:$:t*2};i;, Ericka} 'I'a~::fl11§.i{',; Bangalnra 1")ist1*ic:t; as an i1'1d+11st;ria1 '---a1*<i§z,a. A day, anether 110tificatioI1 was issuészcl z;1I1£;i&:r' ,._§§5{:<:ffii'c§x1 .}.(.3) of tltae Act, specifying the area to zvhitfifi '€1?}1a1'pter--V1I of the Act.W'-.:m1& apply. On the same %dfa:e,' a third notification urlder Sect.ia11 28(1) of €116: AC1:
-~-was issauecl decizariiag the inte:z'1ti.<311 {.9 emquire t'.}.1<-3 said cam iands. Theréifora, the present pe't.itio11 is filed $e<z:'ki_§;g t.Q quash them: three netificatians.
2. The learrmd counsefil the 'A 'pefi.jfjg§'ii@1i SI'i.C.B.S1*i;{'1iv%asan, submitteri t;11zaé.':;=.--A th€:1*e: iaclé; bf juri$(ii.<:ti011 to initiate the ac{{i;£i$itj.g1'1 '§j}1€: ';§a1ne is not €01: the purposes benefit of the fifth I'6S}."}Oj:f)§C}€:I'1t; §IfL§i_£_iéaé acq11i:~"sit.ion Act; tI1a'£ Thai: _ " 'is"'iAto p1'0:;;1ot45: the estab1i$I'}1n€;1i1§ §i 64§#'Ci:§)iZ$II1CI1€ of iI1C1ust.I'i(2s and Vémder the: Act; is maly i:"1c;i<:ie:1't4'fii;.V_ L"'é,1"1a§t'V...&1V:.:i;3:Ac= »:_4é1{§:c:';7Li.isiti.on of lagmis are not c:c:ni:igLm11s a1':-Ci' V' ijhér érzcquisiticrn baing in paiiithcts, is the laxiids sought '£10 be acq1;1;i;z'€d uuclctr' fi1€E';€l 1:1(f3§1iI7l(;&{§:i(}iiS is {uni}? a };:«a;t't of the area cicrcrléamail as _ an i5i"1z€1'usii'i;:2:i" eafiza and theittfcyre the acqL1is;itio11 vi' the .;5e.1".i3:i.o11éI"s iarxci is bad; that the acquisiti011 is i1"1tendeci ~__fd:r?V €i"1é S0163 }TL1;i'})()S€S to bc~::m=:fit the fifth respondent and » "fie-'mate the same amczums to grant of iargessf m!i,<---
.. 5 ..
Ciourt. Th¢:1*e;fore, the peiition is p1'€:11'1at.u:*e 2":iI1€1 the same shank} be rejecteci; tllat 1:116 jproposed aoquisfitiozl is for the purposes of the Act since the lanai i$ ':?éiCp.}i'i"1j9é:'<;l for tha Coznpletca dc:ve1ojp11'1<'::1'1t. of the gprojectg has beer; cleared. by the Ij*'£igh'Le_v':~:} Cfifililiittéé <33'. the Siam and 'they having V:::0n.$i'c}§:i'e:~:§1 'tl1t*:'v_--vsai;:1e?:, V Eijécve"
proposed to acquire the 1a11€1%$V:,'*¢11at tlhéére jéa-1;rt::" 11()W Inala fie:1c':s in the a(:q'uissiVt;i01*1;.__az1d;'6151; *£I;t:'»'C--§}I1tra1'j;*'; the said. iand is rant acquired, the €'V3vIb':"'{i1'J'--C*'«i._i 1E§:{'Qi'€fiCf, C8;{"iI}(j)?;? be iII1p1e1:1£:i1i.e;i{:§:r;é§.3L1p1§§(%:.1fi¢- ':;L1b1niSs:ic>11s, he piacecl rcaiiande my; réported in AIR 200? SCEW 1()E">8 (m\;;fr ::1**'I::».._ 'BY FPS DEPUTY GEJNERAL MA}xfA(3ER {}»1::~2§gi) & MR. Vs. MU}Z)APP"A 35 0ré::~;~;.}; AIR ':%1<:13"5 4141-5 R 54 (RLAXMINARAYANA vs. STATE 01%' A"-RAE?N:_A*i7F1}§;P;.A:- ;;N1*3 <:>'PI~IERS}; 2006: AIR zsczw 41.32 (P;§*§;§I2{\.;'f§;'ES;'AP}'A :35 ANR. Vs. STATE'. Of? .KARNATA}?'~iA as C3RS.}; :_.199'?{7) KIA} 410 (N.SC"}2VEAASI-'~£E*3i{Af€ AND Cf":fn);{I'I%{¥_37£2S vs. STATE) 01%' KARNATAKA ANIZ3 O'I'}"~IERS), csé/<-~»
4. SI*.i.1~"€ajc:shWar, learned c{::unse1 ap13eari1'1g5»fc'>z'_V the fifth §'€SpOIf1df:}'1t submitted that before iss;'é;i'é;11§i£:iié::- _ the _f:'11::a} nefification under Sectkm 38(4) <)f"Li1<§.::j2f&cf.;::ti*1§: '4 State has to be satisfied with regaipi to if cf the land. Since the acq:.1i3iii0f{_1 p1*§c.eéc1i1'1g$"ié.awi:Hn.§3t 1'eac:.I"1€:d fllfi Stage, the writ gum the 23311116: siaouid hrs: _'§iiL.(::%.:_f*::VL"'{;1;i";§.'i1§r;.1.?: '§su1)1I1itt.€:d 'fllaf.
the prcrgeci; _projpe:2§3a} him cm 29.6.2095. {fig Cc,m.3;*t the proposal gen) :§w}1i<:.h i1'1C11.1d€S the Pmjcect €55 AI'iTiCl€S of ASSOCiatiO11 0f the G01:I1.pa;;;3_y' _ 'further submitted that _.:10tWitE'i§"fi2a3aciingV" "'z:h€;_ ____ __13_.a311--fi1i3:1g of the statement of "<)bj€§Ct'io.I1$,'}1t:«.;éi(ic:;pts the argtm1€I1t$ as adva1"1c:e::i by thc-2 the KI'A}T)E3.
AA T5. v}E'{2a.vi1"1g hczard the 0011115613, 1' am of the View 311:1 pugned Imtifications cietsarve {.0 he qua:-3}%1a=;c% fear. 1:316 foliowing I'6£3.SQ171S3 GEL"
mg...
mat the a1cq%uisii;§<:n is corxxpietxz. Howevezr, it is; to be seen that, ::--1ft§:r hearirxg the resp0ndent3* <::o1ms€:i., this; Cmmzrt. %by a detailed ()I'dtEZi' 011 5. 12.12006 after c0r1si(ic3:*i11g the fact "that. thc: procaedings are stiii at. a rmscqzjt V and that th<=-3 Qbjtficfiifilifi are yfist {.0 be flies}, tzlicfi H was; asked to fiic: his object.i0Ii$V1ici« rim:-:2 -;;:r§§1i.:;2_':fi}ar1"y nofificatioxa and that. the film}, r19tifi~::a fi01"1 L1I»'1€_§;(fii"'5-ff:C*£4i£§f.l V _ 228(4) of the Act in mspect of not.
be puftaiished. It was fffnat. on V{I71éxfi}%1%%ig of the :_a%ta§t€:iiiic*:r1.t:iV5.;3f £5§bj:2;:'t%.§)'11s, pmcesss can C()I"1'{iI"11}.€ arxd t1i:e sa:id ir:t(:3:=fi_::1._'T{>17g§{7€;»:i .w.i.1} not (::(::11'1€=: in the way oii"
the r¢spo11fi'€:;="j?tsw .,i+;i"-z ;i'z'°c)€i£%ediz1g with "the aoqu-i.siti0I"1 in ""ms}:;sa€:t i.<;';f ting: ot}1£ii'Ié.mcis. TherefoI'<:e it can has seen that r~:."i;V?«:=.:;{.3. * the preiizninary "E"1C1'ti{3.Cé3Ei0I1 was aha?-..1je13g;{:d,L'fsthc: same was ccmsiziered by this (jiourt K V"W}.1j1c passing the order.
The Iearm"-'rd counsel for £116: [J€'£ifi€)I'1("':1"' c:(>::'::t.e:1"1(is V' 'mat the present writ p€'Eit,i£:>I'1 has baen fzleci at me stage @.a----*' "lg...
of issualimti of the: pre}:imi1"1a1'y Ilotificatimri, since thmc: is an i1'1h€i'I'(':I}."{. lack of jm*isdiici:i0r1 in pmpesixng to a.<;q--1, 1ire:
the said ianciss, the: 331116: '0€~:i1"::g mafia fi(3..r:":_ caicmrabie exercisse of power. Eria s1"113I}:1i:_I;§é:d._ I:}.i:+3.t." t_i"1<=: _é ' object of the Act is not to 'b€flefi'ig": 21 "but ':0 }:~1"0111<>?;:a and ¢:si;;=1§::}i§s;h._aI1 €53i';ié'::%'.1j;;' d<j:3.?é:%:};<.)pI«fx'1€:i{j:1'."mi' ir1<ms.;'%:£"iese:.. The sazm: ES ""1';;:;§ti _i:1::<:" ix; Em-:sc: a(:qf:.1.isii:iam. The I'e;é:~si{Jzf21'}"€%€:1"1%'§ hg.=1:~?§' i«1§;.§;i'11:c1"1ti<;*s1"1 1:0 Ciev€:}0};:« e%1}.'"}§/" i1'1€11T1:3'E;:*ia}__a1'3a 1£h<::.._ 2§,cqi1iSit;i::;t'i Enut. only '£20 s:i£:(j;'ui.m thc; iaifieziss .fGr €1i33..€ S<:)}é~': ' V' i;:<~?;i'1ef1t of H16: :€:'i.fi;'E"1 :"t2sp<:>;;"ix{i<:%11'5t.. V it E::»;1jf1 be sa;{:e:*:3:j1" ad11"1:itte<:i1y rim acq1_1is:it'.i0n it?» f0:f"__ §ov€:;'3ef"i't" "r:3f...ti1tE; fifth 1'(3f5p()1"}€ii-$173.12.. 'W16: <;:0"un8eT:.i for ' ihé; j'1'i3fS"1;:<j§1*:cf{(axf1't; :~3L1b1"11it;t:ed 'that. t:h<~i: acquisition ifntéfided Q16 s:<>111pk::t:e d€:vc:1<:>pI11e;;"1t. of fin: project: a::"1(i .. x}£i_tf£0ut the 1a.1;'1ds, thfi project camacti bf?) " i;mj¢31::I1:1{:n't€:ci. As $0153.61 be $€:<«:r1, 'ti'1er<-*3 is no p1'<)j<*:ct; or ' $2Ch<f3}I'I}€3 envmagafird by the: Baard. '}."h.<:t 1:r1'c)}¢m'; 31$ Sflflh is; 2. §1*0j€<:"§:, 01' mt: fifth I'e:S;30I1c:1e1'1t. T§1e acquisiiizara is far 0%/tr' .... ...
their bfiflfifit orfiy. 'j{'herefo're, h¢=:aring of £1363: 0bje(:'ti<>I1:3 is going to be a mere foI'maiity bfif{.")I'€ the isssuance of 'flat: fitnai 1'101:;ificatio11. The iI}3;€1'ltiOI3. of the res}30r;{i.::§i::t.. is quite clear in as much as they def<:::'11d the acg:_ui&:§£iQ_iI':1' gun.
{lite gmund that tha sa.rm°: }:3.a$ been ' Lave} ffilanlxnittea co1"1sis't,ing of :=:11e:-Aiizh-iei,€ ,.1vi.ii&xi:§t:a%:>L.___21~3:;<:ié c>'i:1"1<::r Ofi'1(:m's. '}Z'his being tfi{:,~..g:a.s<:, t11%: comiéz::tiQ;:1 Q3?' t}t1{:_ > }"€iS§}01"1d€i':1"l'£ ijlaat the writ petii:i:ia11--i.s A{)I.'{':'iI3£12_'§il'1Ii.'E'i?§i, has 11:23 fi;r(:e and deserves; t.€;~_E:Ie issuance: :3? 1:11:16 1i'1}:}ai nof;i;ficati0:1 b€ii'§§§"é"z .i:11e:"a:_f:;1;1ii1;a;1itfe:";' the pettitirmer is elltitleci "to 'q'u:f:sftj01ji"At}1it:..same at ths:: stage cf i:~3s1.1ami:é: of the pr€}i:né1f1zaii'y ixgtgififlratioii.
(C) 'I'1"1e ' in its statement of <:>"&::ajc:{:ti<:2I1:3 at ' §;é1:*a.gr;3pi";'««: 6_._hav€ statczd as follows:
V' f_ In re paragrcgphs 4 and 5;
Afifzémres A, B, C and D are matters of x iécord, However, the inferences drawn and cziiegations rrzczde are hereby denied as f:1$e, The Company referred in by the Petitioner is implementing an I?' park and Q6//<-W M13- service apartments project in an extent of V _p 158 a.cre:$ ofland. An extent of}29 acres are already azzaiiable with the Z compcmy and what is required ' I extent of land now r¢<:f't§f?éti€« -:
p?.£?'pOS8 of achieving com"'paé:mé$3 _ "
contiguity and c:ac3c:é$.'s---._. to Ai??(v:)c:;xc2._ sketch showing the '0*ugnec2:$'*E2V, y ' iheyy} said company/' §§i£rect€}V7.'§_ :4 .. A¢om;§¢¢nyV% arid the area. soz@ht' t"¢§~-;1,*}:1"e';:'c1Q:§]'t%i%f*£a§Vz':i*2_!,e,7zder the imp;;g2;ed V. «.:..}.i;ér"ewith prodggégd gixizgi maficéd a3s:Aim:ie":éure»R1. "
:§e;afii3i', t}1 €i""'a"cquisifiM0n is inter.1de:d. p1%1:r:-?:1y"to"c1'1Su'1*€:'i;=;:;t1:..1;§*is3::4jggroject of the fifth msyaozaderzt is su¢ce$$i'111;' t;3V:V1'.j-1t %:;11E:': " a(:c}%uisitic)11 is beirig rrxacie -in " _'ortiéi* 'gt-.1 achiavé' compactness mlzi ::z}:1tigu'it,y anti "(pf thc-3 p1?o3'c:ct; of the fifth }:'f:':SpO1'1(:1<f:'11'E;. This rgiit 'i".1 1i.§ 'c'>}:gj§~,~<:t; 't.}.I",i('}(31" the Act. The object: 1.3.1"}.c1<~:x° the mt is to fiixftiénote amci e3t'ab1ish111e11't. (if i1"1ciusi:1"ia1 :;--u'eza.$. Thtar V" p1;;'rj§fl::>:5e of tiim EfiCqL1iSi'tiOII'1 is <:1eaI'EyA spelt; 011:: by t:.}i3.e '% r§~3spaI1deI'1ts 1:heI1}$e1V<3s. 'Nae acrquitsiticn, t;'E"2€1"€:f<>r*€:, is <>€L~----
...3_3...
1113113. fide, a1"'bitra1'y anal a cxokmrable exercimr: of pawer. Tha 1a:t1ds of the: petitioliex' £3 bezing acquircadé,..E§y._ i;1"1€: State: to satisfy the ciesim of 1:116 fifth .
State: carlxmti grant largess to t11e_f1.ft_h 2'€:-$j:5(3'11<:i:3Iii'~ in an arbitrary and <:ap1'icioL1s 13:1a3.mT1e3:i 'flit: As;s:cf'uj§::if?i{;:n" fgfiiiftri land 1:0 benefit a parfisiiliétlj i11dvivid:.1_ai'._V bf: 3u$%t';3;iI1ed in the was Qf law.
((1) It $L1bI11if'i;<:§i- _ ..1;.1'1'af; so far as firm: ot.h<~t:r ia:2r1d ow1j._térs§ 1_1I1:déi" 'ask;-uiaitignfii are c:o:m:e1'1"1ed, tlrxtair (3'bjéc'té£i£1s cifiifisiderail and noi;ificat;i<;m under S+:=:ct;.iofl i2V8'(%}'} 'Act has been issued. '§'1"1i:-r. fact: cIe~:ar1}:f esté;ib1jV$}3§:s t}'1e 't§ase put«fort;{1 1)}: the: pet.it.io1'.1c::r ., _}"1t31"'&'{;{*1.i,"The. 0'f)_jetitii(j1is raised have not beten coilsidareezi ._.fé§;3zc>'i.1::'3;";3.1Ay" %§I:r§2j..the fiiml 1"z0t;i..£'1ca.t;ic>I1s have. already been isS11e<1..~+'F1i§%r€:fure, tmzre: is no }."'€€~l$O1'1 as to why 't:he "~(A)'bj€":C'{:.1i;sC)_i1'V3S of the pet;i.°t:i<>ner weujid be Considziwzei in a fair " ,a1'1€i_ 5j1;iST. :'1"1a.1imm' when the, firxal 1:1{>t,ificai:;i01'1s I"l£:iV€) V...,_£§11*€a.d3* been issued \«VTiI;17i i'fi8p€('21i to the smear laud «:3@~._._ M 14 ..
()Wfl€iI'$. "}"i(3I'fif(>1"f:Z, the crhallenge: in this petit.i<:m at: tile p:r'::I;i3.n;ina1'y stage Cieseives to be f3I1tE31"t€1i1"1€;id. (6) The lezarrzeci c:m1r1se1 for the f:':'ft;'E"1 wzspezjxgient S'UJbIn:it1:e=.<:1 that 'the: proposal inada by it, c01%2t:s:i"11$§'fiiiéi app}i<:a'i;io1'1 fomn, }:31"Q"}e(:#;. profik: c=:t<:. Th:-3 exf§t€i:'acVt_:();§-' '*T V' ficttttztr dated. '29.E3.'200f3 is as f011owS:" A ' "In our earitler pr0po33aZ"--._ik}e '§*2::¢é.2sz: «. "
indicated the Za72d;9;.__ "'1;;hicf1~ wa afready pumhased staiiafliizguin irifinmfg sf our 1Direc:tcr§*.s:~..&_ ar;ti 'm 2':7he _ C ibmpa:'zy . £r1- . Irflifiéé map. Wwreby £a;?1c?,$ be scattered and not Co}t£i§*ua:@s,_ '.lV'N«.:."~~'BETWEEN mm is underV'ac¥.i:¢1IzQe::d stage of acquisition for we require your humble:
-- assistance and the same marked in our present proposczi} z '}:;a;R:irtg the lands at new-scattered one in ":f'ic§£c.
Upon the compéetion of acquisition of €374? IN BETWEEN IANDS to the extent of 30 Acres requirezi for our project amt cf c>€',<r~ .. 15 A...
rim tom! externt of I 58 Acres, the same will become Contiguous in a separate Bionic instead of a Scattered one. "
In the projmt s11aps11ot which fo1*;1:$~._332:;if1:V.<§i' 'iflixséu pmj<~':c:t propma}, the fifth rézspmgidefitl 'a:.1j3;?a';_<&.':~3:'as3_.' 11:1§ig;iw'i§:
xx xx xx xx 'In order to ghe aspiicztibgzg of the three promQterS»._ "to hoim<2._ cambined 'g;::ir"q;'ec:f Ve1wLssaQ'i?*1g fatal dezuelopmerntg' 'Sa:*..;;:'_;_;2_h'i.rjé3 fnjiyzzstructure _.Dez2eZo§pme;nt v_}7"z.*.iVm::.v_te; iimiteéd was flcczttemi' anal 3C1fi.d$A"..iid8?Lf§'-fiéd and puréhdgsed «(I5{)t') 'acre§;.._...~--far the ;;$i,z4xf;:&§>L6seV14:3c1;:=:_'_g::9:2led into me ¢<???1°~;I=*.a:rty» " -
- xx it i:s._V<:i§:%;1;.*';."~~'L'that tine pI'Op(}$-£3.11 of the fxfth A_ refijivfllgfient Wfis«tQ.\.1'*1ave mesa 181"1t'J1S for the 'benefit. of ' -:1é'»*::_Tic;pi;11cf§£a.'*Atf'cf fllifiii' own proj€3(:'i:. It is for this pmfjpofie, f~hé"%px*<>;{):éé3aE:' was made to the: Gove;:*m:;1:-3m; to acqz.zim the :~A:a'i(*§ lailcis :3n"1d _fai_1ur<2 of t1"1e m5spo:%1dttI":t;. in " §)t1i"€f}1aSiI1g 'iihe lands in me open maI'ke;t h:s&.S 't;s€€:n m.Ii11'pei1ing i'aC'E.o1.' fear the State to aeqtxirér the: saici 06%"
W16- landa axici hand it ovm' to t;hc::z:1'1. Themfore, in Viaw {Ff 11116 prt:>posal 1:11ad€: by the fifth 1'esp0;'1ci€:11'E. itseif, it can be":
seen ithaf: the ;')roviz-3101113 :31? the WASTES Act ha£g':'i3::@11 ggrossiy n1i$us@e:i. zmd i$ an abu:'~rse-2 of t:}:1<=:
'The: a{:'i;im'1 of thci r<:sp011cie3:1t3 is I1'i%,1§éi"'~.VVTf'i'€J§:€T1 ._ z~.i;"1(i ' co1o1;1mb1t~: ('":X8}'CiS€ of p{3W€;'i)f', _Wh;%ch' A¢za1'i1:1ovtL_V..fk;>;=% sxzstainacl .
6. For the aimresajci I*c§é:sd23.$, I p.:a:~f.;z$§' tides: fQ}l0wing:
Tbs: 1'1ot;ifi.catioI1~1:;r€?arii::g ;f:€5."éZ2§:v3"1~E$»>:SPQ:2006 Vida A1'm€x:;1r€:~ --«~._t_v'1"t1::-a "«._ ";r1otificati0:1 bé:aI*i1':;.g No. (31:.315:S.}?Q:*20()'€:s i2'§é1<:V}-'x:1:1€:xure-I) and the 110ti'fi(:a1:ic::11 beaI}i'1:ig?AN0. (?§i:A£'V; i;{f'">:Er§§'(;}:i2(')()t'5 Vida A1111eX'ura~E, aii dated
3 :1 . quashfli.
H ~. 1'§f'é;Vi:z>gié:;3"%1s to costs.
Sd/-~ Judge