Sri.S.M.Kannaiah vs The State Of Karnataka on 14 February, 2011

[Cites 4, Cited by 7]

Karnataka High Court

Sri.S.M.Kannaiah vs The State Of Karnataka on 14 February, 2011

Equivalent citations: AIR 2011 KARNATAKA 93, 2011 (2) AIR KANT HCR 442, (2011) 4 ICC 88, (2011) 4 KANT LJ 294, (2011) 2 KCCR 1021, (2011) 4 CIVLJ 536, 2011 (105) AIC (SOC) 19 (KAR)

Bench: A.S.Bopanna

IN '.1'I"i E3 HICEI-'I C (DURT OF KE\RNA'E'AKz'\. I:3A.NC:ALORI93
.[f)ATEI7) THES 'I'I~i.££ I41-E3 F)z'~\Y" C31'? Fi',iF3RUARY. 201 I

PREESILN1'

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AND   . _ 
THE ;»1c>1\.éws31,£:: MR. JUS"1'I§j:E  %'13c§£éA.NMA.}%M' ' _ T

W13 H0N*BL,E MR. Jrv1js'1'1cE: £3.._v.T §>1:§§:t'<3"'
w.1:>. NO. V ;;17O9."O'F"2OOV§'-{LA--~B'IE3A}"V

Be1.wee11:  ' ' "  V   

Sri S  K21;'1r1z1i:_1i1   H  _   

Agtid 21bouE' 7:7 3--v'A"'71':'i1';c;a  =i   _  

S/0 I\/I:,11,hL__r .:va:4k::;~,__--;'_ '    " "

R/211 No. 5; 8"}  .

E\/1E1§§E1(ivi"R§)£iufj}.V'   'V  '  ' 

.I'.3e11"1g_ga'I()1'e 4» O23' _  _ ..,I5'e'{.it.E{)'ner

{By Sr§"..F{ E34u1i':a11,';!X:CE§?f}'«. * 

 '~  1   '§'.hc-, f,j3f:z1t:(> E31";K;s'a;*:'2.z:1t.z-aka

Eiy its" Scécrrct £.z11'y
- U1"t3:71'r1 IT)s:ve.]op1'1'1.e1'1'{. Depa1:'t1'1'1er:£:
"  C3c>\.-'c*.:z'1.1.IneI1t' SeCr€{:2=u'i21E
' IVA F-§Q();?1; \-'i]{asz?1 E3(.>'1:1ctE.ha
§3321t1ggé:1()re

' 2 . "E'1j1"e2 (:(}IIiI1]iSSi()11{';?F

--- B:::1'1g21}{)1~ee Elleztvc-1}();:)1'};1€1'1.1' Ami1'1(')2*i'i'.y
 IT-i'w2111'3,T<.;§a-1I(.>1'c:*.

VM  V 5% "i'I'1eas 8p1:%:~1T2T1§ Lzxzzgi ../E(.E(}i.§iS§'§'.iL)I'1 C'f§i(?é:'.i'

I132'-i.I1§§8J€')l"{". §,}t?'\:'ﬂii{}§'.)I'E'1€3§.}E z%u%.I.'1.<:':'ity
E32213 ;._.§2,1§{:1"<:;? V . °E.%.c:'--:;;'3<>:.:.:Em 5%





'  Stféxgé. ' 1. 4§i3rg}1;{iL «.

[By Sri K M N2-u211'aj, Excidl. .é'\<:iv<:3{:aie Céérntarzii a/W
Sri B Wserappa. AGA. for R1
Sri Udéi}-1%. Ekalla Sr.Ac§V. 21;' W
Sri G Sh£1E"}§i£-11' G«:>L1{i._ Aciv. ibi' R2 8: 3]

This Wri't. ¥'eé;'.i't..i<>11 X-V8.-S refe1"1'ed to :1 Iargcr I3€z§r:::E1 13}: the
I('3EE.I.'2'1€Td Sizigle Jziclge Vi.ICI€ mcier d2?.1.e-rd 1.2.03,201G. "

This; pe%tii.§or1 11:-'wézzg tween heard zmd r€:Sez"ve:«§~..}:f<).I§"1'i3i3g§  _
cm {Or p1'€}Z1{)LI}'}{f€f1'I](;?I}i. {if orders 0:1 r€i'(;%;'t:I3<:(3~'l£3"2is5'* »§']}"'c1§v'!§.'._ V-

A. S. Bopanna J., pz'(m.0uI1«::ed the folkywirlgz

0RDER 

\J'4r'\

'.E'1.1e: brief E'ac:'{:s leeiding _€:(> i:h=§s ":a'ei°er(%:'--i(:<:3 eire°':21%s%
follows:
The Be11"1g'211c;3'<--: I}<a3_.:"£:.I();f3-.Ea"1r:pif" A_u1_hQ:rity (}1ere:~.ir1after

refermd 110 as the 'B{)Aﬂ,{Q r V.,;-:.31V(_)ri»,) i'iaVd":éi,g:t-.q11irec} (Ef;'.1'tE1iE}

E_ar1cIs by"i'§<_ésu§§i:o:f vﬁ'"if%;)'z:iﬁt;e?gi::0I1_5§"i:'1f1tfie1~ Se(:'r,i0I1:s 173(1) and
19 of tfric-2 f3;11'jg21i£;i'§:V I)<:f;i*e.1@f):;3m<;é11t. Authority Act, 1976

{he:'rei;I:_1at'terL°'3"c_£E:r'1ié~d £118 'EDA Act,' for ~shm't) for

 "f€)1TI1'1E1€,iG.fZ; of Ag}. hoi1's'i'I1g layout. known as Naggarbhavi 11

Lbs lands H1e.21sL11'iI3g' 3 acres 34 gu11ta.s

r':"'_<

(i1'1(:}.1%ﬁ1i11Vg.'2:},g1.z1'1t,21.s of kharab land) in SyKN0.55/2 of

" "~__ BfIa11e1gzii1,;1 Village, YGSh'W&1I'1i1hpt1Ta Hobii, f32mga101*e:
 j '§"§f{,}{TUT;u.-'T211{.134: <;>wi'1{?ci by {hue p€%tii'.§(m€:s" was 2331) §n{:Iu<:i£3(i

 .V _j;'1 t..i":é°f 552£ii.ci p:'<:2<:€:-*..<..--3s of23.r;?q:,1.i5eiE:i:";1i':. T 116 £:i1211.i{3:'1g<:z mzaciﬁt





to $.}'1c'-? said 21(tquisii;i<;1'3 by 11118 pei:it4ic3ner, 'th1'o:..1g'It1 his
pe:I':.1'{':i<:m in WgP.No.2272/198'? was ci.i$m'isse{i.
N<:3t.w1"E'i1s5t:amii1'1g ihe $211116. {.2153 pem:i<)11e:%r moveci t:.hr:

Sléﬁlﬁf C}<3ve1*1'1.I11c=>;1.t: anti an a<:(é<:{ii1'1g§ to tihze 1*eq1.1r3.si: V. (5f t'.11_:=:

p6:I':izt.i0m*::', £119 said. 1.2-mcis we1'€ \>=sit.}'adra3§,i%'fa' '' .Vf":.':(__>";.7;.-:V___  _
ac:q'L1isit;io1'1 by i$E§L'1<': of 1'1(>i'.Ei"ic:a£ic;;j1 d21t,«:A(3""(3'Ej;1G';.2Q{)?_ 

1,1l"1d€'.",I.' Senior} 48(1) of the I;.,.a1*;;':'t'T ..A(:tg§1i's;.i:fir)f': : '=.A€fta';_'

(i'1e1'ei:1afiier re:.ferrec1 to   
However, the State §_}".f~'.)".x*"€'f1'Ij:'F.Vii',I_,}':.€:'A-1'1»t'._,  .:,.sjg1.b:€3eéq1,1e11i:
m>tifiC21i:1'or1 dated   its eariier
r1ot,i.fi.catio11   that: 1.116:
  c:;;1::'§é'sf:~i'(;;1 had beerl takein on
18.02.iOO:iZ.'_ axﬂ: ::c':i:§:.#1c.)t.ii'i<:e11iot'1 w'a.s3 c:(31'1t;;'a:1y ((3
law. V_ V % '

--._':}"h._<;2 af(Vj'i*t3:-at-:3.'Vé,s2ci ;1.c>¥_iﬁc:at:ior'1 ciatecl 23.03.2009

 _h.'e1S_ "'l3'£f;','€'§'i"}' E:L,§E3.§iif§€I by the p:3tiE:i()n<3.1* t;h_1*o1.1gh the i.1'1s't:ani:

m:'i?1_} Vpeti_t".1"Q1iV_.  O1'1c~: 21n'1();1g the :~3ev<;?re.1i c(>111',e'rati<:n'1$ :.z.;*g;<:éci_

"-by E,Ir'ic:_ 1~p<:2t.ii'i.c3:'1er {:0 aessail tihe-2 :'1of.iﬁc:21t:ic)11 datied
 at-mgi £'1'1c:*:1':::by s91.1st42ai2'1 1";I.'1€: ea:'£ié51' z1oi:if3cai:.i<.m

  u . :;jij§1i?::;:r:;E {E331 €},2{}{3='}' is; t';.h21"'£' Em': §.}{'}S$€ESS§{.}I'1 Sf i'.§':€: E2-mtis in

E; 
'2
3
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q1.:est.i{n'1 had not be<:=.n £:'ake11 in ac<:orda;1(":€. with Law.
'1"'E'az:r 1"€~rs5j;)<>r3cie.:'1i'--E3Ii)A hC3Vv*€'\:'€1' r'e3i_ied on 1:}: er 11:121.ha;:.a:'

::m(§_ pos3s3essi()1'3 cer1':iiE::a.'te;% cizaézeti 12.07.2002 to cm':ij'i.ii=':n<:§

131211: g3s:)ss€+ss1'<.>r"1 haci be::t::n 1.2-1}<;e:11. The c%c>:'1i_?g:iI:--'£:_iA{}1':1_  é?:z_._1  
i<3c=ha1{" of {he pcatitioaael' was; $1211: thee 2.11I_4:=.g.;,§e:c_::{'V.;711:a}1e1:zau15 "

c1r21w11 and p(>ssv@ssior1 taken by 7tj.he:-R§§3ac€'m:€  'i--z1é3;;'j':=:§:tc::f .'

c.ar1n<)i:. be rectcygnised in Eauf 
LA Act pmvides that   sshouid
iiaktat p()SS€SSi()11. hi "53;.i}3pL:11ft"4'ssajd C0m'.e'r1t.i.on,
r::%1i.a1'1Ce was p1;§:c.;<:§1 '::§.};)'.iw*iSi<>r: Bench
of this C<n:;r't '%:j;    (WA
No.93 " 1    . 2008) wherein it was
heici 1:}:Vi.€a.f,"   r£*.Ve:1'u1e iemd, the Deputy

C<)mmis;sioi1P::"' sI:1Q111d 'take possession and ht?) ciamxmti

V' ,i";'§:':; p()\,ife':*----~~*(,'t> 21:1}! 0i:h€:1' Offgicer. 'Ti'h.<-.-2 Iear11(-ad

   BDA 1'1{;w<~:vc:1' p()ir1t',e::ci out b(3f()1*<~3. the

le2}1;j;'1_e(i,S§ng1cé Jucige that zmoiiher I"}iVissi(m B€'f1"£(.',h of

 ~»1':.his CQ_1i~rt by its; s1,1bs<équ<:~.1'1i: de<:isi_o1'1 in the rsase of
" .M.1${aridev and Others --vs-- State of Kamataka and

  . __C}thers (WA NO.19'79/2907' disposed on 25.95.2009)

haiéa 2-.1:*.:.*§'az:é:i £231 2-: :;:%:>:':i:§*2?z.ry {.ie:_%i:-s£:>z':. 'E5119 §921:*.z'1§i<i Eﬁirzgiizs:

?;§~";1iE3'I'"'"""""'«



Judgrs. can rieiiirziting the: said ctonfiimg, of opinion. and aiso
bf; 1.'€f€Z'i'iI1g to .21z1<>t:hei' ci£2<:is;:'<01"i of the II)'ivi.:isi<):1 Bench 01'
this C::m.1"t, ass 'c1iE3(} the Ci€CiSi(}I3S Qf i::h€ Hc):i1."b1e:~: SL1}31'€1n€

C0'uri'., had CiiI"€€Tf'£',£?d the Registry 1:0 piace t;h<3--. v1j1i;';-;i'ft;:§r

befezire H<.m'b1<--: thrs, Chief J1.1st'.i<':z3 so 21:; to p}.ac_:rféI"béi'{>.ifé52; 

iaargei' Bench in 0rcic:tif to rescilvez <:'o.::11'3.i;:i:.__" 

Acz:iord'mg1y. the rr1a't:ter is bef<)re'».__1,1s:._'-'TThe.;f1a'1'i'aéi?i:f;_ 

the sequenttra weuld ir1cii<?e11.V;§'<--..1V:z1'121'{V  
wouid arisse for   
hr:*,rr:+u;:1der: ' .
i) X7\f'irir;i{rae:_:f tigé land to be
 """   setttiorz 16(1) of
: i_;?r1'<:  be takeri by the Deputy
himself or cauld ii: be taken
..?Qy 'A:--->sist.2>.iat. Commissioner in (thélfgfi ei'
 :::E:§*g.b--{)ixrisio'z'a of 3. district: or any Officer
.':v$}3.é<:i2i1}y* 21}')p0i.m:er:1_ by the 23.p;31'opa'ia.t.e2
C?-ov'r3rn£"m3r1t. to pafornz 'the func:ti()ns of 21
D€pL.i'éfy C0mmi53ssie:3;1<;%1* '.9'
ii} \,?v'1"1<;%i,.Eze:i~ i:i::a::-3. EZ)(iS:'éS§§€:Sfé§i€}i'1 t.a}«::::'i1 by 22:21.}; {)£'fic:e::"

"win: £35 ;<~;:.21::»<:;:*{i§:':2:t,:: anti mix? {§£?S{':I"i§."}i;'E<i in

m.M»-~""'§

3::



6

Scct:io11 16(1) of '£1116 L5'-'x Act, but  aL:1t:h()rised

E33; the-.*. a{'(31'est,21i'.eci cie,sigr'1z1t,ed Of£"1<'.€rss wouid

Sznisfig U16 r&?qLti;*en1e.:'1t of Se3ci.i0.n 1§{E_)*Qf

LA. A(?'{', 950 as to z*e(:(}gz'1.isse. $1115:  

ta1«;e1'1 to be? valici in lziuéj? 9

3. in the ba.(:}~:c1mjp ()f,the 2iE)<)'<;'é:. we  ii'j;.';ive *hc:.fa;'1*=:i"

SYLK. Suman, 1e.a:"'11c3<;"I C(3Lz1i'é:&£i."f0;"  éri.
Uciaya Holla. T1ee1r'ne.d' Vxﬁéitjliv Sri. C}.
Siazazakezr Gs()Ll(i,AV'1f3£1I"f1€'3'(H}_V_  Na.t,a1'aj.
iea1"'ned   the respective:

respc)1'1de11t.:3. 7.. 

4?}_Ir'1_t.h~3,1ig}j:1; 1jef'erem:c made 011 the abm-'(=3

qL;1<:stic)1'1s%"at1t:i Vi,]f}.f3. &i:o'n.--t:{:z'1€',i0I1ss putforth, ii: would be

«for u"s'"--a-'--;«Kt.i1e outsczt. to n0t.3'(:€: t;1"1.e 1'€',l€V'€1I1t

'  _p1foV$'isi(1«:jS-t5'f,_thf2 LA. Act.

--ffSec:tion 3(c) : '1'he ::xpressi0r1 "C01ie<:i'o1"'

'"'m<-tans; the C()i1e{:tm* of 21 distrititt. and
i1"1(*,i1.1.c1_<*;2-s 21 I)ep11t:y Cormnissionetz' and 211132
()ffi<;ter se*pe<:i;11'iy 21ppoim:<;éc1 by the
[z1ppm'priai"<;é G0ve:'mr1'1e1'1f:} to perrfbrm ihria
t"u1'1c:i:i<7n'1s%s <3? 21 CT,0iie<:t()1' z.1.n.<:1e;"' this; A(t"t.I"

S51

A

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W!

"Sec.16: Power to take possession: \Vl'.1(;'.I'}
me C011ecT;_m* has; Ifliiiﬁifi an em-'21rc1 umlear
S€C'.i',i('§}'l 11. be 111213' iieake po$s5e.ssi_<>':'1 of the
L213"1v:i, whicth shziii ¥:.he1'm1pc>1': [\;€:&sf. aE35(>iL1iiei'§;
in the (G-c:>verr3r11e:o1i}I free :f.'rom 21%.}
 I30. {I 1TEb1'3I'§ (7 . 

I,-By I:.hc-=3 Lemci z'\c':qL1isiI:i<)1'1 (K21.ma€:e1kz1 Ext,e':1$ir.}¥;"3' «.§-'zI.:3;i;*1_
:'\.1iz1e1'1dmeI1'£':) Adi. 1981. hore_i:121.i'i",e'r 1*efer:féd ._t:u()'v : '
Karlaafaka AmcI1£imem (V 3:10 My3'():'e.A(:--{.. 17'" 1.9-vE_3fI_.},'L'v.V

relevant ame'r:dr:.1e:1ts Vv"('3i{"€ ;m"'23_df::. "whi'(;:§1  » ..f<1rC" 

hereunder:

"4. Substitution...' of "e:i;p1'*ession  "Deputy
Commissioner", or .the 3§§};ZpfE§SSi0.ﬁ Collector in
the Central Act I of 1894.-- T.I3e_'_}3ri11c:ip21l Act',
for the wo_:'d_ "Co-}'"i'é(ét4€.i1"" "u{f::fr1oe€t\z.£;Vf'»'it occurs, the

wtirdS§'' . C(;1Iiffi.issi()n<:r'" shed} be
stabst.i£,u_i.€:«:i.'''-._'* '  ' ~

"6.  section 3 of Central Act I
of 1894.; I:1.si;ea;¥i,i<)r"1 3 of Eh:-3 principal Act,»

{-1 } xxxxétéiﬁgxxx xxX'xxxxX'x'XX:x;x :><xXxxxx

 '   _}~i1'1 c_:i21.1Js<?. (C) for the words "Deputy

A "-.C<)m:dr;_issié)z'.1er" 1:118 wc)r<:is "an Assistzz-ml:

Com,mj':3Si<)m>,1' iz1~<':harg;e: of .21. su':::~clivis.ior1 of 21
'(i.i:é%:";*i<it." sshail be s11bsiit;1o1i,eci."

A ._f'18. Amendment of Section 16 of Cent:ra1Act I
of 1894~.--~ Sr;=:ct:i::':r1 IE3 of'1;:.hc:: prirurtipal Ad. shail be
rc:~1"21.:n1't3e1"c:<1  S}{lb~SE?(1'§.§(3I'} {1} of E:11a't: §%i&?Ci'..i()I'}.,
a..r2«:iI zzfitzr ihc -s:s1.:b--s%e<:i.is:m  sac': r£jf--E'1§.1I31b€F€fd, the
%1':E1<3w.i:o:;;; s';:..2E:3~§.-:;::*<é:'.i<>:'1 :sE'1z;:..IE E36 ;1e:i::;':e<% :"1z;:n'3€13;:-~





(2) The fact of -such taking passessian may be
Imtified by ihe iliepuiiy Cammissianer in the
Gfficiai Gazette, and such Iiétéﬁcatian shali be
evidctzrzce Of such facrtf' 

The pravisians Contained in EDA Act fabled up.€n<:f" 

learned Caungel far the petitioner' rﬁacig as  T

"Section 36. Provisions? aﬁpiiﬁabiﬁ' 
acquisitima. of land ofl;er<a?ise  fthazg. " 

agreement:
(1) X}Q{'&& 

[8] After the 1andAA.:.ze$is in .:h:é"'GG%§%c:r':1meni under
Se::tiQ;:=.--_1E§_ ofﬁzthe _'i£.>and~..°£icqui:>3iiion Act, 1894,
the  CQmf3issiQVner' éi*1'a}.1, upon payment
of ::'th<§_"---fcé)S't3I.__ 0i"'-3;-Iixxér,§1i:qi;;_isiVti01'1, and upcan the

 Auiimrjty 7'fV3;gre'e.§i1g to Wipay any further costs
 whi€:h"::f1ay% ,_b 'e._ i':1Cu;I're3Ci on accouni of the
"aCquisit:fO11}'i:ra1iSfe~1" the iand to the Authorﬁy;
afxri" the _!a3f1d, 'g§.ha11 thereupon vest in the
 AuthQri'é:y.v" ' 

'  '\   S€Qti0nAVi'6A(1) of LA. Act provides that when

 C'QfF£IﬁiSSiOﬂ€r has made an award undar

Sef:i;*;<:111V___v1'E.,VL'.:'h{=: may take passessien of the lama which

 'sha.1I ighsfeupom vest absolutely with the Government,

" . flffééi' fmm 2113 en£:umbran.z::6. T0 iihﬁf said extent; there is

 ﬁt} aﬁzmguityr, H{§1»i?€"§.-"€31 before :,1nd€':*°$'iaIa.d;iI1g the



'ii?



mmpre11e:T1sive pE,1.rpf}1'I"i 0? Sect:i03'1 16(3) of thxia LA Act,
Eh? f0reI11est_. isssm' to be c0n.<--3ic:iereci E33.-*   as '$0
w§"1et.I';m' S€t<"*i.i.cm 3[<':} c0'L:}.c.i be read aiongg wiﬂgl S<:.=<:i.i<)12

16(1) E-3(1) ass to i:'"zQ§u{ie {The ;»'Xsss1's*'{.an't'. C0mI11i:-:»é3iQ;1'<:r =o1'

the ()§'f1'cer s})ecr.iz'1.11y 21pp(>i1'1t".ecE w1'E:hir1 its; E5(.§_(§.}5'<i?'.--«» 
wi¥;,h $1119 €::Xp'I'€SSi01"£ "E.)epL;t,y Com;11issi:):i1c:~;'?'..':s2.i1'ic:¢«t._}_1::" 

Divis-sion. I:3(:r1ch in ihe case of BEA;-~--~;is--"TTT£§it£riiy£ifR§?t'aA

(W.A. No.936/2007) i".1£1(iv"v1"t':-_]_§-V;f(,7T.€V€i-,_ i:V1*;r:V  
BDA to that e:ffe(::t': by  if".»SL;ﬁEh'.qq:(?é%"1'f,E%}i"1iLi()11 is
21cC@pi'.c<:i, Section    {2 } _ "'s:1»-"()*a:1}::fi be€0'm€
1'edunciz.mi'.   gi§;'(>;r1  @129 V' " €:0'11sidc1'a1t.i011§

we are~u.1'€z1'é31é:'t:0"é§;:g§reE:--.xisit.h {.f"1'i%";S;E1i£i View <:xp1'ess<:ci by
the I).'nf_i;siO:i1 }3r3,.m:I*'1~.f(>r_.ﬁqgjtge {Than (me }f(-32'1S()11. Firstly,

beCa'u_se. Si:-s:ti'oI'2V ' .3(t:) "3:~:3' 1:316: pmvision to define me

 ~.:%xp~ii._éL~"ss:j<>n VvV.'Co11<éVC£:'(11"'"wherever it appea.:rs as iI1C1uding

 _{,)"c;p£11'i:y;"'4._(i<5i.3<1n'1:ssio11e1' and any 0f.f'ice1' specially

e2tpp.Qini:£::.d by 'the. z1ppt*:)})ri23.1'e ggc>\r€:1'2'1112e1'1t to ;_:ae1'f'0rm E',h.k';i

V'-»a"1.111£:i:i<'3;1i1__$'%3' of £1 C?(3E1e(:i:0r L.EI'1d(31' the Act. St-3c:om1.1y'. '€,h.(;',

"E§i;:::i1'1_},--Li;21k21 a.:11encime1'3t has s'~s::11"3s5i:ii;1,1t;s;:ci {the words

 '__}¥::p1,zt.}; C.<:'>mI'r":isssssimtm" in f:3é3:<itt"_i<:z:'1 ;'3{<?:-) wiih i':h€: 'W(")E"dS
"gm ;'~'x:s;s'a;i;$i;"':g'z.:'?:i: C{.}§"i":§"E"1§§~5Si{)E'1€3§' in {?§'1é9;E"§§€i {>521 :~;~:t:.2':.>---<Tii*s',.=*.2;.«:s£<'>:'1

E"

sé;



H}

of 21 c1is€.z'i(tt'. H<:-tum. ::hc"~: e:~:p1't3ssi<)n "C(>1'Eectto1"°
ap;3e:a_1'i'1":g; in {the Ce1'1'iraE Adi, in so :f'a1.' ass tiiae Kz:11'I'121t'a.Iia
Act Wcmld in_<:E1:r:1er the I')r:p1.1iy C()I"11I1'iiSSi{'}I"§€F. As.<s.ist,21:1t,

COI331'1'1iE3Si(3}f1CEI' in (fhé-iI"g£3. of 21 ss1.1.b--tiivisi:011 of 221 cijS:t.fi<i;$,

zmasi 2113: 0ff'i<:<?r spec:-a"E1y £:ip}'J(')iI1i'.€d by the:: 21_;};§f(3"r'é§3_'i=--E_:21t;€;__ 
g<)ve:'1'1:11e:11t'. '£'hi1:'d1y. the }7)eput:y C:'<.);'}1--§f'1i$§i.{)I?:C1  

Assi.sta1%1t, C()I11I1'1iSSiOI'1CI' and 'tlrxepT£?'£T'i(:er-. 

21pp<,)i:'ai:ed are in<:Euded in théf'i.:1V¢a1;'J;ii:.gV:of'V
"C0i1<;3c.tor" wide S€c:ti(>I} 3(9)    24:0, to
e1"1a'b1c them, "...tov  of a
Collector undeéri'-this  if
the  "'S'eV<:iii<):1s 4 and 6 (2) of
Ke11'1'1.a1:..:;ik;i'   are i11c0rpc)ra"iied and

Se<:i:i01'1 3 [<%'}..is";:1e1'1,1scd'ti'ieI'c:-aﬁ,er, the .=3an1e: wouid read

   ----------

"<§xpressi01'1 'Cc31.I.eet0r' m<:%2ms tihe H"'=IT)e*:V1j{;§--i%ji3§ *Cc>1m"n.issi01'1.e'1* of 3. 'I')i$t;rict, and iI'1e?.:1{1(1€§s an 13s.SSiSTiE1I1I'. Corn111isssi.<)ner in- c>..I%":5:i"ge of .221 5-:ub-«:iivisi<):'3 of 21 distric:t am:.i any : }:)ffice1* 5;-pe<:i2;11.1y 2.~1p}:;a()i3'1t.e(.€ by the ap;')rc>p1"iz.1t,c% Cr€T}V¢i?FI'EI3'1€i?i'1ii to pe':7:"fc::'m E;i3<:- £'1m<';i.ic3r':s; of 21 E]f)<:pL.:':..3; C{'JI"I"1I."1'1i$Si(§I'1£?£' :1 miet-.r ihiss; s'3s.czf'.. 11

8. 1.fE:he fact that. the Ass.ist.211'1i, Commissioner and C)fficer s;;:»e(:ie1.}1y :e1p'pc_)i:'1{.ed are 211250 iz1c1uciec1 in ihz? (is-.*E'i.nit:i{)3'1 of the exprczzssiszarz "{)c§::uiy Co111.rI1.i:3ssi0;1€:"' :30 as to E-?na.bl€: t1'1_t':In to perform the fmacriiicms VoVt°_ t.he I)€p:1f;y C():11:1"1isss3_iom:.;' mltier me Act'; 1{e'_Nt':iii"'i:51V"~ and Semiorl E6 perused, t:here (:()111ci_i*z2:;rcii§z «zmy €£(:2ubf:. that: {:aIki1'1g,>; p()ssesssioI1 of vi'.he;-1ap7d'i5' 3.15:) '(Jim tihc fm1(:t.i<ms of the C()11eci;cf 21.3 pr()'v.i=cixe:dV 1,1;'1Ei<é:;'v.'a:.,}_jVaté Act. if Eihzit be so, the (:',XpI'€SSi()E1H__u"C_()}1§3f3i.{)i'"~ .€_1p]I}€*!2§i1I'iI'}§.f; in Section 16 of the C'E3ﬁf.F;:1"i A{:f;. ._t_1'}£3 e,X.p1'es5si0n "Dep1,:€'.y C(>rnmi-:55-3.-i0m:;""' '"z1.;§pea.rfi*;_1g i;:1 "Sé(=.t.i<)n 16(1) of the KamV:i'i.;1kA:é'-: 21r£1§:'::1'scii'm¢%':?3t vLi'()'1:13Ci incluetle 'the Assistant Cc)1n:1'1i%5sit)1jaer _if3ftf:hei1fgtETA--.'(§£:_.a subédivision of a ciistrici:

and any Oi:'iiéc£;:;ﬂ§spe(:i_e1iij,?Vappoimeci by the z1p'p:~()priat.<2 "-v.C}()*€¢i'11me11_t 23.}sc5"i:;0~«bt: empowered for t,h<~3 ptupose 0f L_t.z§1§:ii.;1 'vpqérs Ck ~si"Q1'1. 'We 21:6 3.1530 fortificrd in taking such \;*fi€rzyVb3;* Va. :I'(;:,:i[Vsi01'1 0f the H01'1'b1E: Supreme Corxrt: in the "-.r:21:»:-ye c5:' State of Mysore and cars :15. Hutchappa and V."V'gI:1;3.ji§'§1er [(197732 SOC 517] \:s:1'1er£5in_ ii; 11¢-*».}c.i. as .V WE'1:i?1'€i'E1.i'1£'§€ii"i 12 '"2. (3<::r't:ai:'1 Eand 21cquisiti.(311 was $i.art.eci by t':.h.e Stai;<:é for the ptnpoxser {sf cc32.'1.:-;i,r1.:.c:tEng a, H2211"i_jan colony ~ 21. 1a1,.:d21I:)1<:% object i:i1cieed. In 'mat'. E3eha.1f, the Assisitant, Cic}mmiss3,i.(3m=?'1* in (:E1a.1"g;c=: of the E3a:zga10r€: Circle (2-1. c'1ist:ric:t:} took ac:t:io'I1.__._"37h<2 High Cigzztzrt. q:,13.s1"1ed the 2u:c;L:i;s_ii:'iQn pro(:€e(iin§,;s on {"1116 g1'{}L.i¥1d that e1(:(:c)';*d'i--:1_"g.Vfa; its c.:onstru<::i:i<'3I1 of the dé'/ﬁI7.iti(3I"1'§:jf"S§§E£?'_iiC3'{f§ 3(9) of {the Act, the Assistmn. C0.£33'm:iSSi'€§1'1<~:1*"1 "

C(>u1.c1 'pc:1'ibr:n >::he*: fL.ii'1(.'.ii{)}i"1s ~~C»f_ 'f?):épui:y° Commi-ssi(>1'aer only V-if" '},1r=:. *-,7ae,'1feé ~s'pé<:ia;11§}'~.. xzestcci with such ;)c3-W911-..3f)}? 'r1,§)t-ificéificuz.T .' The reistﬂt was '$121.? t_1'1b_ .1E1ﬂd ..£1(':C§L}.iSi-ﬁﬁlri' proceedizaggs .xxrereVAr_.:;g:2iSE1€dL.

3. \'\e'é; 5 no V ft,}«{_'v(3(;" '.5.f1 t..he=. argumer1t. which has 3;ppc211»3_<t§':'»t:() tiilfj Court.

eassv to seeA__kfr t>m ?3ar'ea.vr:§2;1d%i*n;: of Section 3{c) ' v..i:}1a:{' iih€?4 '«.f-.ex1:m=:s¢:Vsi0:r.': 'Deputv beei'1~--<~3xp1'ess1v made '£0 3:-i'i'1:'~'ji«M'.1.»g,:::'1Vs:--':--V 2m_ _7:'xSSi'§m§§1§'1fl V C0n'1missi0:1€:r' in c:h2im_c2 of 21..,Su'Lb¢CiiVVisi€m; onlv other officers """ .211? rémxired be"':ap.£i:ia3"iV appoirﬁied by the __(",{€)v?;:::;f;j1V1r1%céx1:"tr; D{3I'f()I"Iﬁ the fa ﬂ('.11i(_)1'1S of a _ " I)epLi'a§?' COm;3:ii_ssic>t3e1'. The Assistelnt C0mmg§;S'1o»1i'e.r""' does not. require: such "'s.Vepa1fat€: CI113'f3G\?v'€I'I11(31"ﬂ1 or autllorisation. '.£'h"e._ "I*{igi': Courii ihus erred in its ,_€:0r1sffru--ci;ic)11 of S<3c:i'.ic)':'1_ 3(0) of the Act. We _ sk':.~f:: aside the order (if we Higgh (f30u.r'{. 3.1_':d " , é:.l.1jtV.)W iihe appeaieésf' {e1"£1p1'1.':'.iSi.S suppiieci) '1°'h3 1riQi': i131V<;*, Supreme: C01,: rt". in the: E'1bC)X?"€'. 11.(:}i:e<*1 dccis10:'1. ffr=::;5;V;j§*--:;:ss€:ci 't..m=.: said opinicm. in 21 case where the £~S.ssi$t.a_11t, C{}IRI§'2iS§%i.{Z)1.'1tEI' had })c:1"Ek)r.rm?:c1 {he f1,mc.i:i<_)n X?»-=3Yi§{,TE'E £:i.t'. 2:1 }"T"1§.I{'fE'T:; a>.z?z;r*E:'.<2§° 5-s1*22Tgg§3 in i"_E'1«:% ;3:"a::<'7{':$s4; mi'

21.Cc;ui5i€..i<):1. w'1:1i.EC in. the in-si2m.t. CE;1S$€'.. \,\-ma am (?XE1i}].iI'1.i1'1§._»§ 21 Si"é:1.H«;1i'i01'1 whe1'c': i;i*1e F1.mCt".i0n of f..a.}{1'ng p()ssé2Ssi()I"t is bei1'1_gg; pe1'2"'o1.'n.1c;t(i 21$ aimost, the <%<)1'zc:i1.z<.1i11g" part of 111113 2:1:'?.qu.i:<:-3:i.£:;i<t;1"; jp1"ocxrr~.3s. If $1211": Ex: E1319 pc)Sit.ic)1'1. T'}1€',TCV.{i.()L'1/§Ci be no rc:rpug11en'1c:3»' ass st:.22u"eci by "the £I)iV"Es_ic)';1__;'§t§€2ii::}-1: ix; W.A.N0.93€i/200?. in such Circ1.11nst.an<:(»3;'""£,,'r":%:~.,r€€1ia:'1cc:__u platted on Sectiorm 38(3) of the E3f}x'\ A::f3 '{'4)'f*y'. 'T.}-'3'(:,:";"

counssel for the petiticum-31' i,<:»'§::(3.r_.1t,er1i:§-._i.f1:1t iE'vvf§'h§i1.1_HIT}€§aI3' Deputy COI'HI11iSSi()Z"1€'I' alone c:ari'nQ2.--1_)e aC(:e.pt:ec1.f% In any Qaiﬁﬁg ii: is not d.ispui:eCi-- {1'1a.i.--. 1r;j.$of1'tf;"2§$'~ 1:119 E1(3qi,'I.iSi{ii()I{1 process, mm} the I'c111dA"VL':»§3f; f-3 \x;'it1<;_ tzhkjz aG0¥'erz1n2en.t,, the procc(1111'"é"' -.pAi*r':sc:fi;ij>:>ci."'-.»t:--11cie%i*""VVL}X Act would apply. 'I'I"1L"I'€éf'()}*r¢;3§ " _ <3'\:.'::_n A.1'jh1>.'L1g11" _t1"1e exp1'essim'1 "Deputy C:()II11"I1iSf5i()I*1':31'"" is e<n1}::i(;'y.--éd in S1,1b--secti(m (3) of Secztion ..:{ti:."£*J.€',5..ASEiIf_}T1f;'. Céi_r1:;--1--ei3' be irr1p0ri:ed to 11nde1*stemd the 11'1Vez§1"1i11'gv._0§. E3hTe*expI"e$si0n (I()I]..f.é1iI1€3d in LA Act. when it I*12:1.s:»_ r§er3.1jy Q Like;-f';{:r1c%c1 in LA Act i't:.~se1f. '11"; at apa;13'i:, the *.,<j:m1i:e1'1"*::__iA1':; Secti01'z 38(3) of EDA Act is in mspetct: of the V.'~;$i}tEfIi_{C}i;'}.'jT,i p.2:1ri,§ na:'1:a<:.Ey the i,r;1r1-sfiét' from the C}:)verI1me311t:

u 131:5 thczi 21-1 14:i.h<:r:*§1.;_;. by whicii t'.i_;:r1»:-':z 'i',}'1<::=. }Ei'I"Ei,§ wéjzuki %12.w<2 V' EE§.'i'L'?&l{§}?' v:?:&=;I'.e<:i w§i'iE.'1 §_E'";c3 {'3:<:>x»-'<;%:"t'2:1"::::'z2_. ~. 'Y! a 14

7. E'Ez1vi1'1g; e:<i>1':<:E1.zde<'i i:i"1.us 0'1"} t:I:1e z1b<3Ve s.stat'ed £1Sp€{T1iS G1" the 2na'{.i:er and before co1'1si(£eri1'1g 1111:: issssue as to wh<3the:1' the ()fﬁ<?:e:érs's S'€,£:EI.€d 22i'r3<we who are emptaweimd uluiez' Sect:i<::i1 16('E} of the LA AC3: .sI'3aji:1-1:%§:i--«.V'{3'€ ' pres3<)1'1i'. in pe1*s5sor1 to E',:'-1.I<:e p(.>s$e:ss+;ic>1'1, the zasprgéitt; ZT(fivV1'£i¥7'["1"l"1(§:,f"', ' to 'rh.e n.at:t'1:re and rr1.c>de of i:ai«:ir2g"pa)ss<§_s$i()ﬁ-I.r'<;éqi.1i_r§:S%'v., c<)I'1s.idc:rz-H1011. "H10 learned <:(>z1fi5;«:E'--. E231' t:h'£:: _p§2t1ti'0:f1{:i"V relied on {the decision of the 'i:IL3*:1'ble V.£12,:p:'::1i1e *C6{irf in the cualgse of Balwaﬁt '..1'<i't:1*§2yuc&:; Bhagdé mus» M.D.Bhagwat (AIR a_:o:nt<;:nd that pc:sssc:ss:i(m s11_m:--].d'*-Eye }§;}1ysi_§?£:1E;._é;'n3.f1_;':0€=synab(>1ic and as s11t:h_ ifhre _I7.1eAV;ji;L'{j.}z.V_ (3(:r:'1.:ﬁis5s,§.<)1':e3r sEm1.'1id be p'hyssi<:a1Ey prese'1f1t. i?s»'héi'£.} isé to be noticed is that the H()I1!i.§fé S11prer11§?'C0L1':."t. in its subsequerrt: (i(;ér::issi(_)n in t;'he. ca§=sé.A _<5iT._ Tamil Nadu Housing Board ~123-

by ms [AIR 1996 SC 3377} z-i..f{.er . 1*e:i'"<=:*f1"i.z1gf.;':t:.c)'Balwcmt Narayan. Bhagde'$ case has; held. 1Te£3_rez.:i'1c1er:

It. s;<;=i;:i_.1e{i lzimz-* by s~;<:=::"ie2s:; :'3§"_§1.:dgrnci':i.:~s of f,i:"1_is Cr:>:.;:r*i.. i:}:L2.:.t; (333 of the E}1{?{'Z€.*}'}f1f£i{§ :z1<:>{;':§-:«:=3 Sf taE£%:':;.;{ §><":&+:s:%ssss§£_3'1'1 of £E'1<:%: a<:>:;'1..::;z*€:c,i E.2;m<:§ is; 5 2 3 .9' E5 E':-:.(:c31'cling of a m<3:m<)1*a:'1.cl1.1m or P:51I1(th2?iI'12;1I11€i lay the LAO in t,l'1<.-3 prv3se11c:e of witnesses sigzmcl by l1.im/tliem and thai; woulci n()11sti£'1,1i:e talszing pOS$£?SSi()I1 (pf the land as ii:

woz.1ld be impossible to f.-42iE'{{E,% physical p()SS€-:7-3S%()1'1 sf t:l1e:~ 2:1t:qL1ire..ci l1£'iI"}.{1d I1; is <:(}n1m<m k_2:aoxxrlm:ige: that: in $01736: (':.:11Sf3Ss', {E19 ()'»¥}1€1',/i1'lf.€?I'€Sl'££Cl pex.'s(.3n Hiéiy' not {',()~i'i'v)§3é*i£:"E1{'."t:E.VA in E,21l<i1'1.g§ p0$s€ssi(m of the la.:1d."

Furtheaar {E363 H0n'l:>1e Suprem.e.. Court of."

Balmokcmd Khatri Educatioktxall'-.. ll .l Trust, Amritsar ---vs-- State.bf.I_~'unjab"'and 1996 SC 1239) has observetd I' "4. It is st>,e:11:l"t._h.a_t, ganzui; of the ac:qu1'sit.§0n p1*:)(§es2Lli:'1gs__.sli:(5§.si§ll ':_._é0mplei*,€d by April .17, 19333. Wifgy V\?».?l"zi_g:'a1 'possession 01' i4h§=.v'l:1_11'_d h§ad€h¢3€.11..ll.a}ir;:1.:f' No cimzbii. Sn' _ PalIh%.*l:l3V_ l":_r:;.s 'fliii-1_§1CI1£_'1€d that th<-3 appellant. still . "r_'eti2'1.i_n' ~tihE:.i'I*.pGss§n;ssic3'1"1. It is now well se':l'.i;leci legal "'.13<3si'"i:i..c5i2. V 4'tl1ai: if; is difficult to take l];g]3\/si;::;;l l':)(§s-session of the land under CO'fi"i§3lllE3~()1'\}' aC<;uisita'01'1. The n<:)1"mal mode of 3;.a1.k§n,éi'1:a--@--sS£3sssion is draftir1,22: the Pazlcthzmma A i1i'«.._Vt,h€3 prtzsence of Pamchas and t.ak§:<1;1 ;i(:.ss'e1ssic)11 and ,<13'vi11;i delivery! to the «°_~.§:)c::je:fi.{:i.21.rie:s is tlze ac:c:e;)t.ed mode of t:.21l<:.in2;

. ';;4.{_3:§session cf the land. Subsczquent. themtc), 'i:l1€ 1'€l'.€fI'1ti0I}. of 1:>0s5sessi()n 'W()L1lCi t.a1'1ta.n1()L1:1t only to illegzal or uniawfL1l 0-:asscssi()r1."

(e1"1'3ph21:~3is f~3"L.Eppl1it?Cl} it as;:>1.1l+:i also lr):::'- ufssﬂtil tic) mfsﬂz' ta} yet: a:r1<}E.l*1<=;=r 'A ~ .. <l:;:v;:i55§:.:»:'2 <3? {E19 E-*{:':m'l3le S:,.2;::rez°:1{¢ C{'}'LEI"l,' in '§'§'1{E <_?:£:1ESEf' <3? gy-

E 2;} xii;

J» .1. '?

That apart. a Fuii Bench Gf thiig Caurt in the case of ITI Empioyees Housing C0-Operative Society Ltd --»vs-

Venkatappa (W.A.Na.1485/2003 and connected case disposed cf an 23.12.2065) had the c>:::<::3.sViV«.:3':9:;_"".1f,;@ answer the I'E3f€3"1"€f1C€'3 reiaiing 'E0 the Ff_1§};3;'£I1€€£'--.._: 7:25 4 p<3s$eSsi0n to be taken. The reference \va:§V--a.Iifsx5?er§<éd. 353' u follows:

"IQ. Far x2estirzgw 0f_ land,3Li:tsCs1;1"t%:'E'y....i3'i me State Gavernmeﬁt-A, free V _3fr0£'r1 all encumbrances 11I1C3€i'-S€:f3_TZiGI} l§_Of the Land ACquisiti0n.";A,<:t, itfié" F}-etgétityr Coirilriisgioner mus': take "'-aﬁtiial ggiességzgicn of the land since ail interests if: 1Lhe._I'af;d are sought to be aec;uiregi"'b_§;-.it. 'nSiuch'_pé3;~:~3'?sessi0n would ha§.:"é't_Q.' be *§a1~_;£:-Iii as Qggiture 0f the iand ~3._d.i'fg1ité f:+;"5f. "'-Th€re"'C:3.V11 be no hard and fast rxilcés .1.;1iy.iM3f1.g_ ?;i.r._)_wi=:1_' that what act would be A_ "$uffiCie:&t. f;{:r :3.r_:.>ri$tit11te taking possesgion of the 1a.n<:L ' the Act contemplates as a.

L13ecesvsary'..cG,mi£itioI1 of vesting of land in the State.' Gevemment uzzder section 16 of the $3.01 iS"0I13}.,r<the taking of actuai pessession cf _i:]f':f: land and Such pOSS€SSi01'1 wouid have 'E0 b'e'ta.ken as the nature {if the mud admits of. ..fI'3;¥c§*vV:'i1anI1er of actual taking 9f pessessien of "lémtl. is not pZ*E:SCrib€:d under the Act. One of ' '?.i'iE: accepted medes ef taking p€:)SSESSiOI'1 of {huff acquired land 13 recording 0f a rrxemoraxzdum {If a panchariama by the Deputy {:OI111'T{1i$Si()1'1€1' [817 the LAO} in the pregence 0f °'W"§.'{Ii€S-536$ Signgd 16:)? ftihem and that weuid crmsstitute taking pwgeagirsn 5f the iazati as ii: ig inzpgssibie ta take pihysicai §{38S€?S53:§ﬁ1'}. sf Elm a{:qu.i:"e& 23:36.. Thﬁ :\ ...

wit:.1'1e,sses which vmuici be cgxonciusive proof for taking 1;}{}SS€SSi(}I"i as rrzquimd under Sem'i<m §6{1) of LA 3~\(:t. C)1'1(te it ii-3 e:stab3i:e";he.d that {E19 p{)SS€SSi{)I} has beer:

taken in 21<::::::)rr:.1;u'1(:e with law, E}i'1Ch <:1at:.e br3,c0_I1?1s:s 1'€1€\.»'a1'1i; for ail pu1'p«:)s€S and the €rsf.whi1c 12_1;:1'(i4..t}wj1é:j céazlrlot claim to have r;:0'1";t:;i:"3.L'1r;éc3 in p<Jsse;<:3i3.1ji:;~_:e1:~s:~,:$11cthV "

possession cannot be reC()gni3ed in 13w, 3

9. In t.}f1e. above be1c:kcir().:p","~ihe (_i};"=1{:i_a_1 asp'-i-,:t:"t.«t0" be determined by us is}, as 4:9_ 'wh-:3jt.he1*"{1.1;: _.'{)epuiy Commissioner/Assistarii.'MCCs1*;1:f:»i§;sii;%riexj in charge of a sub--div§si()n of 3;Vtii.st.ri;:Et/éirigé Qfficrégr spﬁzciialiy appcninted by U16; Vappf'€}Pjif_i21'£.(§I.4CzQ§é'€3;I11'1'1€I'1T,, 215 the case may be, shouid ht; "pers()131ea;E1y"~p1*t:S€3nt at the location while":

dr2n»viA::;_i2j upa .,thr3: _n1t1}1é1z21r/ paI1(:haI1ama'? In 't:h:i &1iii,:3V'1r"i')21t.Ei-§;?'{3, gwhether the d1'E1"».ViI1g up of the Am;=12r1.:a_Zarf§}zi:1i'si:h:::.nam_21 and the act of taking posssessicm _;}erf@rm<;é:i 21 s32.1b~0rc1iz1ai:€ Officer' (iuiy auitharised ' Vﬁ-"f}1,1Ai{1 ﬂue compEiar1(:€ of the .r€qL1irr31nex1t: of law'? ' "IE1 In tghai'. r€ga11*ci 2:zpz1r't, fmm (:.0:1€:<:é:'1t:ii:1§2; ab(:«:.1ii', " hiiféﬁs :*ig'%1:: gg':.::a2:r21:'1i.é%<-;?ci E,E.I}d€3£' g5x:r'ti<:*k"~: 3€}{};'%. GE' 3:31:43 f.

i i ii 23 Cisnstitution {if India, it was aise cantended by the warned counsai for patiiiener that thﬁ HO1ii"D};€ Supmme Court in €133 2353 sf Baht: Vergheme and Gth;3.r$?'-,~E--i:s~ Bar' Cauncil of Kerala [AIR 1999 SC 1281} §5i3i;%5--'.13}§;€§ﬁi€§._. _ that where a power is givan to dQ..,.a.__Cert.'3§if1" in <:.er:t"1:aiI1 way, the thing must be db.ne:;'_'i:1':'th'a£ '%3§*'LL'--:1.6tT_:

at ail. It is H!) clrmbt true i:¥ié;i'f"a_per%30§1 c3.:i'.:fi:i3'é{_§ix*:;)ri€red r L' 0f his property only by a.t,1VtV}1..5ifitjs7 1.é,i's3;"'%i.I1(Z}A..i§iI'i this regard, the same by initiating pmceedings 8f$.g3;f:31?idtf:;ﬁi in dispute.

Further    Verghese does
net    cannot be -::0n.sidered
33 a  under consideration.

Insofar as ":.hé a5cvqtji. é'iEi-ﬁn of property, the pmcess of «--._tak{ﬁ.g ;gﬁ)ssessi§§1ﬁ'is----«th€ 13$": Stage after f0110W:i.I1g all the L__e33f'£i<:-tr'Vp;'€:é'£&3S"-'starting fmm the stage 0f Sectian 4 of ,'§;(,:'*{i»L:«.?:§_r1T:s26.?'3.1"<:1$. Further Sae<:':.i:;10n 18 of th€ Act doeg Knot pi'<3:$£:ribe that the gwsession shauid has taken in ,,, :a;i3_y jf;;a'rt:iCular manner, 1:0 say that any Ofhﬁf methed is VM __::j5:;:1t:°ar§.2' '£0 what has been spﬂt cut in *{h€i pmvigigzz. 21 H. In iihe above: C.c3'n.t.exi:, it wmlld be useful to refer in {me of i:1'1e earliessst. dec:isicms; of 21 f)3'vis5io1'1 Be-:m:h of tzhiss Court, on the -ssubjec:'i'.,_ in the ($2.239 af M/s Hunnikeri Brothers ~--vs- Assistant Commissicvﬂer, Dhcznvad Division and Another [AIR 1962 m«g;T%%%;e;g; w'k1@:rei:'1 it was held ass h<3'ret.1:i1der:

"9. Ef, 1:.herefore, it is '11:}: p{3$T.sjiivb1Ae, to 1'1o1ci"'£}:121V%"';; A there was no award 11'1aL1e 'lay the C(31:Em:t.0;: in ' this Case, it: was p:<;ér.missib1<é'f0r ti'1'éf..C£31V1ec:'i.o1*M under Section 1ES"v..,Qf'«%,{.he §;£1IjiZE;._ _}_Xc':q1.1is'ii,ion Act, to take possesssiim of the ';;r()p(%r1:§r. But, it is L1rg€d ,€;'}?..ai: t.hé"Ci.i;y Survey Offiiier who called upoia. {,h§'i {_}')'vF3t'4.i"LiVi €?IAA1'€"33fS to ci<~:11've.r' p<)ssess:i0I1 of {"116 ;3'r«;) pe1't-yjv '::2j,Apri1 25, 1961, is not. a C01Ee:3i()r "w"i,t.hii1 ﬂit-3 1T1ear'1ir1g of Se3C~*ti'G:1 _"x6 Eiﬂdg t-i<£c21'ef't§1' r;'.-- inC:0mpete11t to ta..kt> pig3_s_.;-scr:sS_?ot:_V.\>v3ji{§11 the C<311cc:'t0:f alone E2111 _;f.a_.k€ i'1r:c1"é:-»if'jSéct:1(3'n=_ 16.

{CL .Thé_ answer to this argLm1er1i: is i'.1'1ua£-, SC('i'i§?I1 I6 does mm: require the CCBH€C"{03i....I)«i:'I'S()11aHV to go to the land and W-sizand iihere. and than proclaim txllat he has DOSSf;'SSiOI1, and that it is ezrmugh if he T'-«.;iu1i11r3"rises isomeone whom he wishes T10 take 'ﬁgjiirenr of possession. to 510 there and take ' ;ujss_e:ssi.0:1. It has been pointed (ml: {(3 11.53 by P»/I1".G<)v<3;'1"11I1f2r:1i Pieacler that: by a E<~:1:ter addressed to the. City :~3urvey O'fi'ice;r and 'I'ahsi1da.r on March 21, "1961, by the C€')E1€i'.C1'.(}I' in this (ZEISC, who was 1:h<:: L-and Ac::qui$i'£'.i<)n C}ffi<;:e1', the T2?1hSi1da1' was 21.14:i.E'1<)ri.s;e{1 by him it} *¢:e':k<3 p<}Sse.s;$1':):1 af 'she:

izmci znzai it ﬁisz" iihisss z°s:a:5;<}:2 i:§';;--:E'. ma». Ci?;':§:-* {V § $5» ya Sz,1wey ()ffi.<:e:.1f {'i"ah:e;ildz;1:') (:a}.!er:i upon. by means of his ::3<)i:i("::~r:s whitth he issued on %\x12;.1*<::}:1 22, 1961. '£.h€?f p<~}tit:.i01'1c:tr's to de}Eve.1* ;3()ss€ssi_(3:'1. of the lam} on Aprii 25, 1961.. T119 ar;:L1n1e:'1i. ihai. $()I}1<"30I1(2 other than the C';0]I<:<::i:<)r h.a.s been t.1'v.im_i to d1'st1,11"b, The }f3()S§."~:»C?SS£O1'1 of the }§)("3i'..i'{Zi()1'i(3I'S* x>'.>'i't'.I"1<_>u.§; E1E.1{'.}1i'}I'ifV oflziw. rrmst i'.11<-trefore faii." {c:=.111p}m$i:.~; S;z.§pp}iCd)

12. We see: no reason to ciE:f_'iE:?i' '1'"r:>m' th§2 $$'iCx;x* Vt.2'1k«<;tn";

by the If.):i_v.isio1'1 Beach in the (?Ei:%C:"i_)_f M/$v_-v_%EIun'~ni?(éri"~ Brothers since we are of t.h"e, E)1pinior1'----t.:h'-at _ _2'.aI?<.§ngV over p()sse§sSi0n (me of1:'17"e..§'L11'1c:'éi6r1r§j;r1 ':;he 5-secgﬁerivbe of the d.ifferem p1'c>(:cedi1'1gs in the L'a;(}bqi:£;si_€:i@'1j'1. p_1ro(::es-S and is CEOIISCQLlC1'1':?i§ﬁ;:£1I"1'€}fi.:I1- fL'1--11Cé1:.io:i "whiitla is not in the 11a1t:'u..re of perfc1'Ii*;i11_g a ~.'g:;a1~.5:;j?ja.;<ii§_r;ti.a} function or an actic'm C211_Iir1g f()1" 6X('3E'f.TiSC_ of ci'i.sbret:i0:1 since: by such time 21!}. .,v$1.1(:[b.""'ie1<;ts vs-'hi(",}1 I'e--q--u'ire dee};)e1* a"~1ppIi(:ati<)n of mind will _a.E'rc};'1dyV'--bé r7'o:_n_3>.}€:i:eci and 21 decision to acquire {he 1:-md x.vc):;__I{i 2?£_1...E;€';f'2':?.V_Cij.? be in placte. 'I'hc1"<--3f0:.'c3, the power' "..:;;w21ii21?r}3,{;é 1~ to the IT)ep1?:'£y C<3mm£ssi()1'1er/ Assist,e1n£'. 3 ' * C;0§1_1:i1issi<):'1e1° in (::1121.rg€~: of 2: s1..: }.3-ciivisi:,)n cf 21 VA u {i_§i::t'.:"i<7t:,f:1z'1}f {)'f'£"i<':<;?z" sp<:%<:§aI.§:,-* ;;:;>p<)énE:ée:} E33,--* Elhﬁf V zz;_3};3:zf:}p:'ie-%;i.<:2 {}:.3vc?:*'1'::::':£2213? :..H'1{'i€:' $<r<::E.i<:r:f: Eéﬁé E1 {sf ELEM; I33 3 "§%""""~ 23 Act cée1111'30t' be cons't__1"ur:d in mean 'é.i'12:t. :;;u(:11 power sh<:)u.1d be €X€I'(1?iS€?Cf by his pe1'son2.11 1;)res;c2:1<_tc: at': €:i"1.e. spot:

or }_0oat:i03'1 wh.c'=:rc-r the actquired ;>mpe1'*éy is :5i'mate. it is $1.1§fi(Ti€i'1i, if"t'}"1c=t*. ssaiezi p{i}'W'f:31' :1r1.<:ieI"' Sc=2C:t:i<)z'1 16(1) of Ii,;§'Sg:i'§.c:'t. €'.X€f£"(3iS€EC1 by that said per$<_ms by i1'1:if:i3.t.i:'1g i i"1'&:'«}.';'«jV1.'~<.>__<§:e;?. for takiI::_.F :ac3s.sessi0:1 by re ui1'i.m0' thtr.~'s,.'Li'%3V-bzfdine1i:é' 0_ffi<:ers izicluding the Rex.--*e.11uc If;spej<.:tj,c>fj:' 0r.'S'L1--r1%e;yvQ_r \:is.it (ht: spot and take poss.e::e'i():1.v"..Ii"su(:h."subQr<ii:::21t:C Oificer {xcsnlpletes thrsr process"=0_f 1:§1kin§._'; ptissesgsion as per pr()(:edu.rr: laid ciL>wfI1, it (:;_;a11"1:':r_)i'.% ba'~2_ (1()I}SidE-3I'(-Ed as deE<3ga.tii0n of pO}_;V£;'.f i1'1A..«e>i;ri:«;2.t: smalsgw .'$()A"a;s"i.0 atiiack iihcs:

same asV'imp£i:'n1i'$é§:;ibit» it; is an auth(31'isati011 03" £1 (:1 i1fe€:t'i0'n_ V(":~1'l"V"'$113._ s1;p§21'ior Officer to enable: the (2()mp1et§or1":1fthe prc)c:es::§Vby utjIisiI1g the S€I'ViC€S of the ..Vst1b'5.j§$rdi_r1ati_e ()i'Eh--::--€.«a"s who 21130 have, s:.1fficiem;. kr'zr.'3W1§z€i~<{:%' .<3'f.. ﬁle izmd .reve1'111c: rcxtess. H0\V("3V€'.I', on t.a1<;:'_r1g 13os'SLé§:5§i():1. the Offi()€31' éenipowereci u11<::1€r Sec:ti.ion *.,16(1] "1§z(_51~;;11.e:i haw,-'6. to 21(:c:it<;épt iihﬁé rczpoﬁ of i'aki1'1g V '--§;w(:.s3»sé';:;::si()r1.

13. Eﬂ{{-1'-\:§.i{-:€.:Ee_ in '{}"m ;>r0<'::t:e;;s; <>f"j1,2<iic:éa13 ':'s:tv.i<3w1 ail ' tghzié. is; {:3 Ex: €;E;X1£:':..I"§}.iI'?.€£?{,i 2mz:.i €::'1.ss-;L:r:::»:.i is. its .232${:c:"t,::1é:::': f:E*1a§:

ii ye 24 possssession has; {men t:z:1ke1'1 by i3:'1i1:iai:io11 of me pmmzss by ihe? C)i'fi(':m" C1"1:3_pGw<3.1'c3d 1m.<:ie%r S<::C':.i01'1 i.6{1) of tfhés: LA E\.(_:t: z'1ame}y if)<*:;3z.13;y Commi::;si<31':1_e1'/Assistamt. Commissic)£1e::r in (:E'1:a13'gge. of 21 SL£bMdiViSi("}1'1 (sf 2;: d1'.<st,_,:"*':*:.:t:/' any C)ffi(:c~*.~1* specially app()1'm;cd by the z_1;p'pri)'_p.1f'i$i;:e G0ver;1_n1ent. as d<:%tetr:ni_:'ae(i E}.b()V€;"'3 and sL1¥':1%"

{:>1fdim'1t.e Offi<,rer t:11oL;g11 not 111<3:11i;§()z'1r:%cj1Ai1'17S€+ci'.i'0n'~1'6 {4} .A has taken possession b21sedT'mu1 sL1{ih_ 2}":zt',h:;:4i's:§11;iV()n _:j«mCt in iihe maraner presc.ribec1 by }aw ar1d "i.hc em}§90we:'ed off1'<;:e1' has a.(:(:c:pted t.11.r;;§f'rep.o1'1;_t:>f"§:é1§<:ii"ig possess1'or1 by a<;t1:i;:1g upon the '53-'L1"::;_h' _:e1;viiL.'}é€)1'1'satTi0:1 and report_i11g--"baﬁ%};: 1"£é;i?:ci. n01'.'----be ii1=a:1:y partiicuiar format. or m211m€j"'._af1(i it c£1~.i'7£:1.{>i»,b€...;5u_€: in a .s:'u'.21i{', jac:ke1:, but, the 1'€COI'CiS siioaaid Ci§S_C].€;\VS€'~i §1C 55213116: to the sai;isfactt.1'0n of .__t:1':e,..f Ci~>u,1:1', Uvf1'1€:'.I"1 {he-dtéSput.e3 re-:ia"[.i11g to possession 'guises L11 ";3ei.:=.1;it::1 i'}:1;*"case zmci if that (tails for e1djuc1i(:.at.i0:n. N e'cd'ie%ss_ t O~ iir:ém:ic>1'1 1:.11at'. in 21 pa1*T..ic1.zIa.r case. if the €23,011 *..<;>f i::;1kii'1,g;A'ipossession :1e:3tifie{t1 in ternas of Sectiorl 263(2) V"-< )f.t_}1éé}LA Act, Ighss same wouid be <;":x«*i(ien<:cé of i1h:;"~é £"a<',t. 'ii

14. In View cJf1'.he ezzbcyxze diS(3L1SSi(T}ﬁ, 1.116 a11sWr3r 120 the :::;uesii<):'1s rzelizseci on I"€f(;}1'f;'.i'}.(ifC £'1.}'E? as I1eI't?1,111de1': 1'] The pxtjawer to be exer(:és<3.d for t"aki:1g p<3ssess:i()11 of 1':1'1e 2'-zcquired ;3roperi.y,_ c:<>1'1f,e11'1p%at.e<i ur1de:r S€--(:t:i0:n 16(1) of not bff'. t:ake:'1 by the If)ep1.1i':y Cc)3I1:I}is9i<}n ¢i*aj }'1~§:{11se1.f. Since 1319 expression "If)e.p:1_3t,y:-Ccirrimis,.s'i--oi1<:5I*7f__ a.é3 appearing in S<:<:1;:icm .1T'8E__i_} i112c:]_L1"d£>.s ié}:'1'£:]j%s§sis{§21'nf; Commissioner in (:i1e11'gé'.Qf g1. s1::'E3¢d£Visi_ia'n of 22. clistrict or any G«fi§L2€!1"' Spﬁrﬁfiéiiiy é1p_p<_>i:r1t:eci by the app'1'opriat:e. GO'J(3i"i2N1 €I1f.*'}5:'Q';;i'£i€d in Sectiora 3_(c} F11 r1ctio:1s of 2.1 I)s3pu.ty C0ii:1:iissi0':<1«éi; ' the Aczii, they can also ééX&%;"(:is;e "E'.§i1'V€'.fH£V'J'()\-'»"V:f21' ;L,1:'1de.1." Section 16(1) 0f the Act. pOSSEE55Si0I1 t".ak:;*11 by t:1'1.e s'L,1b~o1"cii:'1ate c:0r:'1p}yin;g; with tihe prc)(:eciures would 'z.3e"<'--- yf.a':1'Ei:'.<V'i in law, 2'fsL.aci1 posse5si<)r1 is iiaken basseci A . the e1ui':11orisaii011 is:es51,1::?c1 by the (")ffic::ers M;£i€?fSi§.'§i'1Z:3§,.€§{'E 'z1'n<.§i?r E5<:é<7:%.i::sr: §_i3('_i.) of i?.}'1<:'-é z?a=::1:. "%%fE'::-??:'i":m* --s~;;1:<_é§'1 s:9:,:b--<3;'<i§:"1;;:.t;:: €}ffi<T:é:r Eizziss %:;€=€*.:'1 2% 22% 'ﬁr 25 aut'.E'2<)1'ise'-rd iii.) pe1'2'::2rn1 I'I'12~1*E: functiion by the cie.s5ig:1'12.m2d (_)f:fi<*.€:1' or not xx-'(31.1l_ci a1'is3e for fa<:ma.i defem.1%.1'1at:ie.:)1'1.. if {hrs same s'spe(:ific*aIiy ciz'sp1.'1_'{:ec1 in an 1'1'1cijviciu2»11 (T213562. In 55$t.1(ﬁ'.h (f.'E1SE?€>. it wc>t,z,}&i be 1'r'1<?'u:rn.bent 01'; ihc:-7 z.1(7c:1uiri11g aut1'1().1"it.y t":§3"'t:$.te2.IjEi7:~;}1 be3i'o1"<3 '£:I:1:-2 C011'rT: '{,1'1a.t. {The p()sss€ssi01:1~--¥.1f;§Sxcibiaiizlcd"

by S1,I(Th S'L1b()I"CﬁI}'c3i1C O_fficcE;1* w3'.1;I%"; fi.1is:§ .'c.cj:";<:i1v:*rr:_ne?§: .A of the C)i'f1c:<':r c1esign.'at;_cc1 i:.0._ f):2I"'f(>::h: _s'isaid fu1r1c:t1'on of taking L1I1CE.€31"..'S€':3(3T.1l€;:>I1 16(1) of the LA. '.;f;_'}'1.«::i*V'hT>,'1"a>;fe<~~_' the Deputy Commissi0;_1er/As»ssi:3i:;u1t.*-- (j.Q1i11éf1iS';svii)'11er in chmge <)f~"z's:~ ..st;;b~di'$;'isi(1;1'1"--in 'é1':'V"cfist;1*ic:f: or £116 Off'ic£:1' s;5r.;2c?ia,_I}y by the 21pp1'opriat:e G()v<:1*1'*;.m'cni;.' ._ 2:15: i:5E~1"e case may be, need not be . :'x'pE§_fS()I1&111y }jI'CStiTV}"}'{i at the spot. or £o(:a{'.ioI1 cf the " '.22..(i'c;_1'.ii1fé:<i:_vEiagndg It Wouid be st,1ffi(:i<:nt, if the said V()f'f1r:<:ir'$.; £:1L11i}'1()i§'i:"r':{':': any other' 0ff:icez' and. if sucrh c>"£'iij"i.6i~a:ér wilt?) $12313 b<;*e,1'1 au'::ho1*is.~3ed takes 1:>0sse::=ssi().11 "grad 1"€:p<';ri;s bzitck 11.0 the C.)f'fi::¢:r$ etrtxpzaxx.»-*ercrci :.md<;2r Se<:£1'oz'1 }.5[ E} of the Ac;':i: zmczi s:.1<;:h_ (3f:fi:;:er zszcctz:-:ptCs,; {the rx:*;:>{)r¥:' sf t:2«1ki:':g.; ;3::sss'«:€=se;ss;i<'> 2'1 }Z¥}-' z:.::%'..1:'1;_gf 1.2;_:v<'3;".: Th 9 <3;

ix:

KI $211110. Suciia auih():risat:i<31': z3.1'1.<:f. repoxting Ioack m'3<2d not be in any pa_rt.i('::.1Ear f{):{"ma{: or mz1'1mer to put. it in a s3h'21ig'If1t"_§a.cl<.eL but the reC()r(is:s sshcmld disciose i'}'1.€: same to £110 sa{'.isf21{*.t'.i031 ()f 'the Cc,§:Li';*t:. Sincte we ilave .Ei.I'1$'W€?I'€?(,"1 U16 q1.:esf.i()ns 11.<:.~f?3.':jir€:_d i':>_I* our c.>pi1':i<m in the ma1':11"1_err S'i'.£ii€d abet»-*€.....,Vfi1e. V shail now piace the writ. pc-:t:it1';Qn »_i:A>T<{%E:i)ixj~: '9§h€_ 4:1<:?£11fIV1€§;(Ci, f Sing:-§3<~:: J1.3dge so as to <:112;:h>~}€; t:I:1e"'ci:is;)osa1"'{:Vi7 the ?;,xJrii pa-.{',ii:i01'1 on itss merits: kecép.ii%1g' in xriém§" t,'E'1e3 'gopim'on expressed in 1'eSp0I7:sé::--.._fC; {E1-C p~3iVf1'{~«S'»3féi~-Stfd in zsefc-31*ence. Orciered 3C.(:c)rdi;3g1y.

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