Karnataka High Court
Sri Mudalappa vs The State Of Karnataka on 16 November, 2010
Author: N.Kumar
Bench: N.Kumar
8.
AGED ABOUT 50 YEARS
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4TH BLOCK, JAYANAGAR-------- _ "
BANGALORE 560 {}'H 5
GOVINDA REDDY ._ i A
S /O LATE f:i*VENFi!5L'I1BD'?;EfvDL)Y._
AGED Agozfifi 65 YEARS " ' "
MALLA R1:-"§éDi§Y *---- .
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BAsA\;:ANAGL:pI~--, ' '
.., PETITIONERS
{BY SR1 REBADRINATH, ADV FOR
' _p2§j~'::'§D'N«ER N031 TO 7: 11 TO 17 AND 19 TO 21,
. S'RI~R V SRINIVASA REDDY, ADV FOR
g_ E3E'FITI<Z)NER N088 TO 10 AND 18)
"E'Ef{EZ. STATE OF KARNATAKA
n ; RE'? BY ITS SECRETARY
"}i}EZPA'E{'FEXs'IP2N'I' OF HQEJSING AND
" URBAN i)E'fEiLQE'M T
'v"§§{ASz": SQMLKEEEEX 2,
AMBEDKAR \:'EE',DHL
BANGALORE:
5 \J
BANGALORE DE\/'E3LOPMENT AO'rROR:'_:Y' ' '
SANKEY ROAD, KUMARA pAR;E..;w_ES7f--' * '
BANGALORE 560 020 : * '. -1'
RARNATAKA STATE .
REP BY ITS COMMISSIONER '
THE VISHWABHARATHI ._
BUILDING CO~OPERATIVE SC)C--H_E:TY LEO ii
N035, RATRNAv;L_AS ROAD
BASAVANAOUDL _ ._
BANGALORE » 550 004
REP BY I'TS.PRE1SII)ENT '
SR1 B.KRI.'E:'»HNA BRAT
LO
4. THE "
4TH RRA:3E;»;. SITE O ATRERS ASSOCIATION (REG)
N,G.A89A1,*2NI5iI{§VR0SS--, MANJUNATH TEMPLE
S:.TREE'1",'IGIRINAGAR, IV PHASE,
EANOALORE;'A45SO"O5'O '
RER BY ITS PRESIDENT SR1
RAVI"S4UBRAMANY'A.{j RESPONDENTS
(BY Smf SHEELA KRISHNA, ASA FOR R1,
. . ..SR1\a'E';'SHIvAROAMR, ADV FOR 42,
r , _ SR1 'OR NANJUNDA REDDY. SR. COUNSEL FOR
" -- % L' SR: BLLSANJEEV FOR R4)
'FIrE1S }?=;'v{I). ES FILED UNDER ARTICLES 226 OE THE
CQR;"f3TiTU'i"ION OF INDIA PRAYING TO OOASR THE: ORDER
O1". 4.v3,,0L20G7 PASSED BY THE 1ST REZSPONDEZNT VIBE
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Writ Petition No.6945 2008
BEZTWEEN
2, VISHWAEHARATHI HOUSE "EL;1LmN<;:; S
CO~OPERATI\?E3 SOCIETY m»5:1":.ED, '
No.35, RATHNAVILASA " .
BASAVANAGUDL BANGALQRE' ' 560 004
REPRESENTED BY ITS PR.E:S1DENT».S. " .
EKRISHNA ,
S/Q B. NARAYANA BHATI _ - PETITIONER
(BY SEi1..qA§%;x;<u&1AR_'S P_AT1I, ., SECCQUNSEL FOR
: _.SR1' YA.SU'DAHAE§AR._BAE-U, ADV}
L THE _BAN'GA.L_ORE' :)'Ey'E.LOPMENT AUTHORITY,
T."'AcHQw'SALe;H, Rom) KUMARAPARK WEST,
BAN{_}ALORE: -:~5SQ"a_2'0.'
REPRESENTED BY*I.TE'S COMMISSIONER.
. STATELQF KARNATAKA
- 'RE-ERESENTE:3"'EY ITS SECRETARY,
., URBAN E,EVELoPMEN'r DEPARTMENT,
_ " 'VID._E£ANA SQUDHA,
._ ;DR.« %xME3;E:i)i{AR VEEDHL
' 'EANGSE0RE W 560 00:
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RESPONDENTS
{BY SRI V,B.SI~HVAKUMAR, ADV FOR R1)
AA ' '---._*m:S WP. FILED UNDER ARTICLES 226 AND 227 SE
V cQNS*rm'm'10N OF INDIA PRAYING Ti} DEREICT THE:
" §:ANSEL<3E1:e: E)E\fE:LOPM EENT AU'}i'H<3R;{'EY TO FQRTE%'\A?E?E*§
ii;/"
COMMUNICATE THE PETITEONER SOOIEIV...f:{E;'5fRA':E_"'OF»
BEELK ALLOTMENT OF THE: LANDS ':'N'*QOE5T1_O_Nv*:fOV 3.5: PA113 : '
'ml
BY THE SOCIETY TO THE; BOA.
Writ Petition NO.103'?"? 2008_. _
BEZTWEEN
I.
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SR1 GANGADHARA --
S/O LATE SR1 GOWDAIAH *
AGED ABOUT 46 YRf;5_ I '
NO301, 2ND CROSS
C}ERINAGAR.I PHASE». _ '
BANGALOAE:-85 I
sR1ARMR;;n'H&i:NJAYA _ '
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S/Q K LAKSHMINARAYANAIEAH
AGED 42 YRS
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330.358, 2ND A MN,
7TH CORSS, SRINIVASANAGAR... _
BANGALORE: » 50 "
SMT AMARAVATHI .
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AGED ABOUT :50 YRS '
NO.6?4/R BSK 1 STAGE
B13d'JGALORE-50 V
SMT B USHA CHANDRASHEZKAR "
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No.21, so 1231139.. BS3-2:111 STAGF:
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BANGALCQIREESS '
EMT SU"Ni:§1ETI3iA '
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URBAN DEVELOPMENT DEEPER"? D
M S BLDNG, DR AMBEDKAR VEEDHI
BANGALOREMSBO 001 D '
THE: BANGALORE: DEVEELCJPMENT AQTHQRII3'
CHOWDALAH RD, KUMARA PARKWEST --
BANGALORE W 560620 _,
BY ITS COMMISSICENER L
3. VISWABHARATHI H-QIJSEV BLVDNG. " '
(:00? S()CuIEiTY 1:;rD_, '
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\--7.B.$HIVAKUMAR, ADV FOR RX
D D'-.,='NO'I'£CE.2 NOT ISSUED TO R3}
VD '£'ii£ES_ IS FILED UNDER ARTICLES 226 AND 227 C)?'
THE CD.NS'TITUTION OF INDIA PRAYING TO PRDHIBET THE)
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' 'WALLS PUT up BY 'mg: PE'FI'f£QNERS AROUND THEIR
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IN THE SCHEDULE. TO THE: WRIT PF;'I'I'I'IC}N. V
Writ Petition NO.10?»43 2008
BETWEEN
L
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SM'? H N BINDU
D/Q H.S.NARASIMHA MU
AGED ABOUT 26. YEARS';'
NO.3<:>4. 3RD CROSS', _ '-
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BANGALORE 35;
SMTO4'3,a'vNAYANA._; "
W/O RAMDAS P sH£Ljr « = ,
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- ABOUT"'4'o' YEARS
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IIMVBIIIQCIQ Q I S_"I'AGE.;
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S -FOR SR1 R..EIIEEI\I JACOB, ADVS)
" SWXTE OI5I<;ARI\IATAI<ps
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' EEVELOPMENT DEPARTMENT.
«A W.'M.S.B£.H£;;DINC§, BR.APv'[BE,DKAR VEEBHI
BANGALORE 2.
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'E' BANGALORE DEVELOPMENT AUTHGRITY
CH'O\-VDAIAH ROAD, KUMAIRA PARK 'NEST
n 'T BANGALORE: 560 O20
-VB'? ITS cORIMISSIONI:R
13
VISWABHAEATHI HQUSE BUILDENG
i3€3~OPERATI\/'E SOCIETY LTB.
No.33 RATHNAVILAS ROAD,
BASAVANAGUDI, BANGALOREZH4 4
REPRESENTED BY ITS RRESi=;BENT' "
SR1 B.KRISHN.A BHAT " '
THE COMMISSIONER,
BRUHATH BANGALORE \z:AHANAc;ARA._RALi~::E';
NRSQUATE, _
BANGALORE. REZSPONDENTS
[BY SR1 VSHIN/'A.I<{U'MJ§I1{>AE~'O\R R2
SR1 B V MURAHBHAR, _A_D'J;FQ'R R4)
THIS WP--.E'iLED§; uN1:f}_ER._ART1Vc'LES 225 AND 227 OF
THE CONSTITUTEGN OF 1"ND1A_RRAYI'Nc; TO DIRECT THE R2
FROM BEM'o1',1_SHvE\f_B .c©M~R'01_:NB WALLS BUT up BY
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WHICH, IS NEORELFEJLLY"DEESCRIBED IN THE SCHEDULE To
THE VVRET PETITION'. "
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AA ' BANGALORE »(}9
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8/ O. K RAI\:LfXI\!IURTI*'IIY'
AGED ABOUT 32 YEARS
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BSK I STAGE, 2ND BLOCK 1
BANGALORE
SMT ASHA SHRIDHARA7
W/O. SR1 K V SHRIORARA
AGED ABOUT 40 YEARS " _ I
No.25, DATTATREYTA NAOAR _
HOSAKEREHALL1;..Bi3K in STA'O_A._ _
BANGALORE - 56008.5; ' '
4. SR1KSUBRA,MANY'A"-V."' _ . ..
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AOEO_IA.1+3OI1:f_--54vxi1::AI;S
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_ NO.3?9, PIPII.TiNE;- MAIN ROAD
.«.{BSIi I STAOR, 2ND BLOCK
" BA9NG'ALQ§{El».. _____ I PEZTITIONERS
'f(SY"SR1 :fj'..Ifi'.':\IANJUNDA REOOY, SENIOR COUNSEL FOR
. ' " SRIBLSANJEE\f,AD"v')
1.»)
AND .. g
f I THE STATE: 0? KARNATAKAR
..=RRp BY OS PRINCIPAL SECRETARY
IERBAN DILIJPZIIOPM EN?' DEPAR"I"}.'v'I EZI\I'I'
15
E\/LS. BUEDING
DR AMBEIDKAR VEEDHI
BANGALORE -- 580881.
N
THE BANGALORE D}3vE:L0PM::N*1fi A;UT:w1C1_R1?1:f:=_ "
CHOWDAIAH ROAD
PARK WEZST " "
BANGALORE ~ 550020.
BY 11:3 c:o1v1M1ss1o.NER._...---- _
VISWABHARATHI HQUSE3 B;:11L1>_1»N_
co OPEIRATIVE SO(:IE§"FY1-E31) _ 1 * "
No.35, RATHNAVILAS ROAD "
BASA\7A1'\IAGUDI ' _
REP B~':'"I'"FS '11R1;s'1D_1§.NT_ " ,_ ,_
SRIBV{§§Ri{_S1:INA"B}{A<;j~1'. " ' RESPONDENTS
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SR1 V,B'.'s1111\IAKU'M21R, -ADV FOR R2, R3~SERVED}
T*F~IISV\f.P.' 1?-:A1,E1i>' RRAYING TO UNDER ARTICLES 226
AND 22:10:: CEQNSTITUTION OF INDIA PRAYING TO
QUASH PUBL_IC7,NO--'1'ICE3 DT. 11.7.2008 PUBLISHED IN
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16
4TH {EROS CH;~'\MARAJPE'I'
BANGALORE ~ 18
SM'? SHARADAMMA
W/O. D M CHADNRASHEKAR; _
AGED ABOUT 50 YEARS ' "
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AGED ABOUT 43 YEARS " - ~
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BANGALORE ~ 85
SRI sATy'ANARAxiAr:sA JOSH: .. ._ , L' ' ~.
S/O. MANGILAL JOSH! t_ i
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11 BLocE,'}3A}JGAI,0RE~"- 50 " V.
SR1 HAR:_NAE;m%ANAE'j'BAEp. S
AGED ABQET 45 _YEAR:3'~ . __
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PETITIONEZRS
{BY SKI D.N.NANJUNDA REDDY, SENIOR COUNSEL FOR
SR1 E} L SANJEEV, ADV)
AN D
so
18
THE S'I'ATE OF KARNA'FAKA
REP BY ITS PRINCIPAL SL:cR-ELARY 1' .. ,
URBAN 'DEVELOPMEN'I' 1:>EpAR*:f.MEN1*.LL " '
NLS. BUILDING " '
BR AMBEDKAR VEEBLE _ '
BANGALORE ~ 550001. . "
THE BANGALORE DEVELQPMENT AU'fHQRI'_FY
CHOWDAIAH ROM)', ' " A. ' " " "
KU MARA PARK VVEST
BANGALORE 4 56002-1)
BY ITS c:OMMISS:ON.ER. *-
VISWABBAR A'1'HI".H©U'€§E 'BLH;L;B:NO
CO OBERATM3: BO:;1ETY--.L'r.1;>
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BRAHAPURAM, --- V "
BANGALORE; 32;,
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102:, .' '
37
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SR1. SAIKUMAR.
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NO. 38, u'rrA1?\AD:H1M'x;:1"1i'LA:\:1:.' '
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CENTRAL. {§zC}'a7E§R:\E1\:'£§*ZE\£'E' STAFF
105.
E06.
38
QUARTERS
JAYAivLA}iAL
BANGALORB46.
K. ASWATHANARAYANA GUPTHA,
SON OF LATE: K.KRISHNASETTY, « «_
AGED ABOUT YEARS, ' .
RESIDING AT No.32, V
MALLIKARJUNA TEMPLE 53j_TREET_, '
#2 221/3, BASAVANAGUD12, V
BANGALORE.
SMT. SUSHEELA, 5
WIFE: OF RV. suRYA:qAE<.A§*g;NA§
AGED ABOUT 63 * w.
R/O NO. _4 1 gm ;_MAIN',.: BDA 'LAYOU'I',
AvALAH;ALY;;;{vL»BsK'1«s€rAGE:;'
BAN(;.ALé>RI::.»-:;--35 RE_Z__P'RESEN"TE_I3 BY
HER AITQRNEY * , «_ '
H» LDER%.SR1.::;_I~.«1,v,ésU'RvANAF<AYANA SETTY,
SON OF' {;ATE?,H. VENKATARANGA SETFY,
AGEE)'ABOU'T_70,YEARS '
SMTI' ANAsr',m2.§:.:=EvI,
_ WIFE <*;r:?_'c:.;s.:--sH1vAsHAN:é<:AR,
«.{:AC?E..D ABOUI' 55 YEARS.
RE-s1D1.NG ATNO. 36,
:I1,1»:A1N;~--~CH1NNTYAPPA GARDEN
" ' Tg§X'5ARAI_iERE§ BANGALORE81 e
$33.' ':'."§. SRINW;-xsAR;x0.
$833? OF LATE T. SITHARAMARAOg
AGED ABOUT 56 YEARS,
V "~ .RESEDING A51' NO. 13/1? KEZSHAVA;
W MAENI gm CROSS, CQLGNY,
8é'xI\5GALQR§§ M 1%.
WW M
xx
\\
E08,
I09.
39
B. JAVARAIAH,
SON DE LATE BASAKFALAH, ._
AGED AEDUT 52 YEARS, '
RESIDENG AT NO. 970/38,
11% MAIN ROAD, 18?' CRQSS,
RAGHAVENDRA BLOCK; BA§'§GAL®REA.~E">G.V A
SR1. UMAMARESWARA,
SON OF SR1. BASAPPA,
AGED ABOUT 42 V¥E§2é\RS; R.§:?SID._IN_GvAT
AKSHAYA NURSING 'ARD'S,%xRDER..'*».. .
5TH CROSS, 181' BLQQK;--.JAY£;NAGARA;--
EANGALQR)3:11;_' ' - *
SR1. S. RAM'ESR.A,'--. D -
SON QE R;4_.S':IRYjA.__NARAY aRA,_ »
AGED'AAB--DI;;fr 5:2 Y_E'A'RS;"-~' " '
RE--S--1D_IN£} A*E;\I.Q.-..s9.S', '
Sim CROSS, ASRDKRAGARA,
EEK E STAGE';-~BANCZALQRE-50.
SR1; EH43. }?Ai,A}{SHA; ' '
AGED "ABOUT SBYIEARS,
;;$;'2'L'N OE EIDDALINGEGDWDA,
' "?:RE,__SiE'}ING A1'? 54/001 ,
V" RATVIANESARGA
.. .29'_?"~C'R(§SS, BALAJI EAYDUI1
RA,C;DADARARURA, CV. RAMANAGAR
"'VASAN<:§AL§3RE--93,
SEER NA<:;ARATHNA,
E' C} SHI\7ALlNGAIAH,.
A. AGED ABOUT 49 YEARS
"=_RE,SiDiNG AT NO. 1059/ES
--*5'm BLOCK, 18'?" B MAEN,
fr
40
653" CROSS,
RAJAJ INAGAR, BAN GALORE -- Ii 0.
:13. SR1 TM. SURYANARAYANA, ..
90:9 OF MANJAIAH, I
AGED ABOUT 58 YEARS.
RESIDENCE AT NO. 1325., _
4:91 MAIN, V STAGE. ' _ "
BEML LAYOUT,
RAJARAJEZSWARI NAGAR._____ --
DANDALDREA99./' " .9 V
:14. SR1. GANAPATHI vE;DA1AN}.~:A.R. ' f_ .
AGED ABOUT 59 YEARS. j 'A
SON OF $DBRAYA;vAYA1:,
RESIDINC3 Air.-N0.'=.1695;~' A ' 'V
2191' N£AIi\J',"{iH cRQ'::$..
HS_R_.LA'{.Q U"1Z,_SE:£§'F()R 1, « ._
BANGALDRE 590-302.
1 15. SMT. 'sA:'~:DHs{A M,UP£.UN__Ij).
VVIFE OF S.-Mm<:U_N=--D;"< "
AGED ~ABOU'£7_ 54 YTEARS.
;REfSiDIN«$gAT'i\IQ.' 29:3, 39 A 2:90:35.
_~ 5% MAIN,' "9i%'.%Aé1HB.LDcK,
JAw':'ANA.DAR. BANGALORE A 69.
1': 'SM': 'E":.\f._ :5..HARADA.
~. ' 1....D/'<>..";~<.vi..'V9N1<ATA9wArAY NAIDU,
' RE.9:D'i~.:\"<:; AT NO. 229.
" 2299 MAIN 2&9 CROSS,
NCEEF EAST.
A s BANGALORE ~ 99.
' 33:9. RAJ9:swA§z:, 113,29. (3, Xéi5\RADAEA.E£.
: EEEZSEDENG AT NO. 29 5a 2:.
41
(2/0. NEELAKANTA, 47" CROSS,
MANJUNATHANAGAR, " '4. *
RAGUVANAHALLY, DQDDé\KALSANDRA,.._, _ {3}
KANAKAPURA MAJN ROAD, . I " ~
BANGALORE. 1
H SMT. M.J. NIRAMALA
WIFE) OF DR. A JAYAKUEVIAR.
RESIDING AT NO. 3441, ' "
4TH CROSS, 10'?" MAIN,
INDIRANGAR H STAGE,
BANGALORE38. ' '
SRI.V.LAKSHMAN SI3:TFY';"
IE9 SON OF vE$xIKATA}£R:.s:iN'A1\/{U (THY; '*
AGED AB.OUT'70',§'EARS;, '
NO. 166;.2O'%%'1\z1z~x1N, _ '
NEARi3"?.€RO'5s, .;1.,j9_., 'r~.:AG_A:§, '
H PHASE},"~-B5§NGALQRE§ 7 70.
SR1, Ks; V IK.R1sHNAM~ORTHy,
120. SON 'OF' sR:N.j'1x.3AsA1A_H~, '
NO'; 1992, A.(;;1::>-- ABOUT' 73 YEARS,
RESIDING A*1'.Op,OU;\:O'O FLOOR,
,:3RD CRCSS,' 2:10?" MAIN,
.. 4.gj.pO;~ NAOAR, 2&0 PHASE,
- Bzi\,NGALORE +78. PETITIONERS
3 " ' O.Ij.NANJUNDA REDDYZ SENIOR COUNSEL
" « "_~A_P:3;EzxR:NO FOR SR1 B L SANJEEEE', ADV}
EA ; THE STATE: OF KARNATAKA
.' O BY FPS PRINCIPAL SECRETARY
'AEERBAN DEIVELOPMENT £}EZP.f:RTMENT
/"
!\~>
SA;§I<:ALoRE:~56Q 004.
42
M.S.BLEILDING, DR. AMBEDKAR VEEDH1 .
BANSALORSSSQ 00: ,
THE BANGALORE :>Eve::,0P2x2:&:Nf:f.A1:?T HGRIW _ S j
CHQWDALAH ROAD, KUMARA'PAR_K" wgsuf' ._
BANGALORE~560 020 _
BY ITS COMMISSIONER '-
v1SwABHARA'm1 HoUSB_13:J1:w1,NG co -.Qp131é:AT1VE:
SOCIETY LTD, S " "
N035. RATHNAv:1';AS.R--_AD", S
BASAVANAGUDL BANGAL'OFiE~_4~_ * .
REP.BYITS'--PRES1DENf1"' ' ' *
SRL B KREESHNA BHAJ' _
THE cc»/:MISS'i0'N.E;}3" V »
BRUHAT SA;NSA1;QR§;.MAHANAGAR PALIKEZ
BANGALORI¥§1:;.._ , ' ' '
S{vTT.A;S.VI\IAGANI.l%NlV' _
A'~:3Er_> .A;3'o:;<; L38 .
W/O
NO.34, EAST Am TEMPLE
STREET, BASAVANAGUDI
¢ ;jBA§1GAL®?,E'»'560' 004.
SMT.A',M.JAYASHREE RANI
" ~ _ vA<:J:::>-- ABOUT 40 YEARS
i2'.'7,['€>_ Ax»: MSADHU
ELAST ANJ EENAYA TEMPLE
STR}<3Ef§'§ BASAVANAGUD1
RESPONDENTS
{BY SMT SHEZELA KRISHNA, AGA FGR R1,
SR1 V.B$SI"HVAKU MAR, ADV FOR R2,
SR1 B35, MURALEDHAR. ADV FQR R4,
43
SRI G.S.SRIKAN'I'EZSHWARAN, ADV FDR' ' ;;{: _
IMRLI:ADINO RRRI,IcRNISI ' * '
THIS WP IS FILED UNDER AR"£'I'€LE1E'; :_>1.f;:.7"OEf« '
THE: OONSTITUITIOR OF INDIA RRAYI.RO:. TO 'RROII»IRIT
R2, FROM DEMOLISHINO THE COMPOUND '2III;d;L$ Tt"_UT'£ZsP
BY THE PETITIONERS AROIJRD RESPE3CTIVE:";8ITES,
SITUATED AT 4TH PHASE}, "'dfISV&'ABH;XRATH'E:""i--{CiUSINC}
COMPLEX LAYOUT, OIRINAOAR,EANOAL-ORE:S5;,WHICH IS
MOREFULLY DESCRIBED IN AT-HE"8C--HE1DULE.._OE"'I'HE WRIT
PETITION. " .. .
Writ Petition NosI.'19yO26:'I9OS'7~2OI .
BETVVEEN H ;:1:,..I 'V x 2:. ~ ._
1. SRI L:SA'IfI"SH""-'--I__ I "V. " '
AGED ABOLET 45 YEARS I
S 5 C)"."(;}- "LAKS?IIMI'I~IA*RA*IfAIxIzéI' '
NvO.9_s:u 1iz'LTH..V_MAIN.IAVI\»1.C LAYOUT
VIJ_AYAN'AGAR;. .BIANGA"L_O RE» 40
2. SRI .-- " 4
AOE:5OYEARS _
_ ;fS",/OSRI NAOESII
- ' =1 Z9,'..A, 6TH' GROSS, ASHOKNAGAR
BSKI,ST:AGE,
'V VBRNORII ;ORE~5O
L+)~
SMT -R ~5IiTII MA RAMAKRISHNA
AC}7I:;;38;' YEARS
'Ev'/O.K RAMAKRISHNA
NQ37/B, AZADNAGAR
' ' =- _ <3 HAMARAJPEZT
g8ANGALORE&8
'NJ
44
SR1 B A NAGAPPA
AGED ABOLVF 56 YEARS
S/O. AETHAPPA POQJARI
960.82' 5TH CROSS, BRINDAVAN 1,1AYO§J'_I'}"'-..:: "
SUBRAMANYANAOAR.
BANGALORE61 T ~
SR: 3 V RAVINDRA V
AGED ABOUT 4:3 YEARS
8/0. S s \?ISHWESWARA1AH
NO.3'?, {ST CROSS, 5TH MAIN .
SM2VABHAUMANA.:'}AR "
BANCEALORBBI -
SR1 V KUNIARI .. .'
AGED ABQ-LjT--.4O YEARS
S/O.\I1T?fAL;1§';AO. _ "
No.4 1;, "1 MA1'N--'COLLV~EG~F2V 's'E;A.,OH_ERs' LAYOUT
BsK11:.,Vs';fA€=>E " ' ' '
B£&N~GAL{)RE4I85 -A
SR1? '
AG:"D"ABOUT' .48 Y"E;A1'%.S
W/OiS_RIDHARAN" .
_1\lQ.'.78ۤ', BS1'; siI;:.AG'E
.. .;1O':'~£=1 MAIN»-.. _
" BAROALORE~50'
" ' RAOARAJA GUPTA
' -._AGE.'D._ABGUT 56 YEARS
S/L21'{F'El B SE3THU'v"AIAH SETTY
NO. 1957, 14TH B MAEN
PEAK U MANTHANAGAR
A BANGALORE49
"SA/yr K S RLEKMINE
33331} ABOUT 49 YEARS
ii}.
45
W/OB B SATYANARAYANA
NO. 1, 1: CEZRQSS, GANESHA BLOCK
NANDINI LAYOUT POST «
BANOALORBBB
SMT KOMALA ,
AGED ABOUT 45 YEARS _
W/O.E:BBOOWOA
NO.379/14, 5TH MAIN,
BSK 1 STAOB, BAA: LIMAN'fHAN,E.éAR
BANGALORE~5O
SR1 NARASIAMHA AITHAL '
AOBD ABVO.m*..43 ';:"BABB _ ., ..
S/OH Ai?xIA'fiBAA1THfi\L" "
»
OBAA4ABAJF--BJ: BAmOALO--BB1OB
BAPU PBA;BAB_ _-
AOBB ABOUT A52»-YE1~ARS_
S /O.._SB1_ B' B,R1Nr-VABA' MURTHY
NO.1':3_5,.1BTH CRQSS.
.BsK H 5:?/AOBv"
_~ '5.,B£§.Nf§ALO§{'E;@_7__Q_A ,
BAEAU PRASAD
* .. ,AO;BB' ABOUT 52 YEARS
S ,4 ESRIN IVASA MURTHY
'=*NO.'1--::_BB;:= :BTB OBOBBO
BSA: B BTAOB
BABOALOBB70
Sm' A S BBBBBiBBBBA
"»_A<:;BD ABOUT 55 YEARS
"W/GA N SUE3BARA'r'A SF:T"E"i'
NQ.494, SETH B CROSS»,
E6.
17.
46
7TH MAIN, RPC LAYOUT
BANC§ALORE-4{}
SR1 L A CHANDRASHEIKAR ._
AGED ABOUT 52 YEARS
S/O.L V ANANTHA RAMAIAH
NO.380, IA MAIN,
GERINAGAR
BANGALOREPSE
SMT SHEELA cHA,NDRA$E1iH;\R-~-._
AGED ABOUT 47'zEARs.'
W/O.L A CHANDRASEKHAR»
NO.380,IAMAIN, V '
GIRINAGAR .__
SMT NANDITHA-.G .--
AGED ABGUT 45 Y'EAP.S
DV/0.1¢'<}ftIRU1'\i=:ATH'~.4V"-
N"o.2_8o. 'MA"iN -- '
BSK I ..
BANGALORE ' "
R.Au:i/1A.' 1\!1'V£;<LUI;E<_/%;.ifi\1I
_~ ' f~.,gx<3_E;DV ABQ1i5T 'r'EARS
S/-<;:,M;x;NoHAR RAO KULMRNI
" ~ _ VN<:>.'95.3_, 33:) MAIN, AEZCS LAYOUT
E{ijE"~--J.D;ALAH}ALLI
'--..%BANi";ALQV'REw37
19.
SM? s;;iNDHYA RAW: KULKARNI
AGETIJ ABOUT 50 YEARS
'W KO . RAMA NI KU LKARN I
'* NO.953$ 3RD MAIN, AECS LAYC)U'i'
ix)
Ex)
47
KUNEBALAHZALLE
BANGALORE87
SR1 S R SATYANARAYANA
AGED ABOUT 48 YEARS
s/0.5 NARAYANA MURTHY
N081 /2. GOVINDAPPA :>:.Q;x3:u
BASAVANAGUDI
BANGALOREL4
SMT H GANGARAJ;/Qgfh/Lfl--;A 1 ,
AGED ABOUT 45 YE3A_R:3
W/OS V THAMMANNA vG<3w='_ A'*~. ' 1, ..
Nc>,37/B,.V':f1fr:_c:R§:>ss,' _ _
AZAD NA:GA:;;.- <:31;;.:»xL.23RAJPET'--- *
' ' »
sMTARuL>HI;3TH1T 5:. «. A'
AGED *A§3jQUTfiA:«:i8 YEARS "
D'/O.SUBP:zf\.YA<HE€3b_E: . _'
NC1615, '12'1~Hf " _
27TH MAIN 'HSR Lgxasfo UT
BANGEELORE -_ L'
V 4-§--.§RI*";fENr§A::A§§;gMANA BHAT
A(§ED"ABOUT 48 YEARS
" ~ _ S,ZVO«..$'RI"GANAPATHi
24,
'N<3f;».3_4"/1;._;:j: Mama R COLONY
'.,BAN:3j;ALQRE~a;o
Skfif C KANAKA SABHE-XPATHE
EXCEED ABOUT 54 YEARS
VV;"O.V GQPALA KRISHNAN
V '-N0. :0, PARAS MARKET
48
C T STREET,
BANGALORE _
SR1 JAYARAM V
AGED ABOUT 48 YEARS
S / C).VENKATAPPA V
N045, H CROSS,
SRIN IVASNACEAR
BANGALORE85
SMT GEETHA BABE» - 3 _
AGED ABOUT 54 YEARS ' .-
W/O.A BALASUB1R?1'{1ViAI;\FYA1\x1"»E,_
NG941, 10'THf.'<:Rc)_sS, ' "
SRINAG/QQ, '
BANGj5xLQR.E-50.. G _
SMT SARASi?§?ATI4AMI\/{A A 1_
AGEi)'A13OUT?-58 Yams
WijO..LAT}:15'S~«vB'OREvGC%WDA
TEJASWI GARDEN. _. '
18TH. K M TUMKfUR"EoAD,
BANGALORE--i?,37, '
EMT H N SHAS__Ifi1.KALA
_ ' ,AG»'ED';*xEGUT 43 YEARS
" » .VVw./G.%sEi~«1\[<: D DIVAKAR
:\:«:)f;E_9'; BENNY LAYQUT, H STAGE
*--..E'v:.JA':%ENAGAR.
' BANf}z9'§;LGRE»4G
29.
D S RUPA
AGED ABOUT 40 YEARS
_ V "fW'/O.£~i C KIRSHORECHANDRA
'- --'HOUSE N04, RENAISSANCE PRGSPERO
GL1} BELLARY ROAD
30¢
49
BYATARAYANAPU RA
BAN GALO RE--92
SR1 K EADANANDA
AGED ABOUT 54 YEARS
S/C).K KRISHNAPPA V
D/N04}. VALEUMI ROAD,-..,.
V V MORALLA
MYSORE2
E S PAVAN V
AGED ABOUT 35 VEARS-_ _ .
S/O.KA sATYANARAEfANA..i" _
FLAT NO.O1A§ E1NDu;ARrs.. " V.
N085. SUB.' AMA:$JYApL;RA'rviA.1_N RQAD
1'
SMT Ks BHAVYA, ijj
AGED AEOUF: 25 YEARS
WV/'OLDER:]:v1AN;JUNA1fHA A/1"N'"
N02, 80 F£:E_'_f'R.OAD;.,.._ -- J
J P. ROAD. _ GiRi«NA€}AR 1;. PHASE
EANOALOOREWSA' _ " '
ER: R s"'DA3'RYAN'ARAYAAIA
g A?-AD ABOUT. 5&8 YEARS,
- A S/'O LATE K5 SHIVARAMAIAH
' --» _ '8Q"F_EET ROAD, JP ROAD.
(3IR£.NAGAR.; II PHASE.
-.EANi::ALDRE
SR: O' K RAMESRA
AOED ABOUT 52 YEARS,
S/O LATE G V KESHAVALU NAIDU
"§\?O.38'7,fA, 8TH MAIN, HANUMANTHANAGAR,
~ EAR OAEORE 19
Lu
" It
36;
37.
38.
50
SMT R VINEETHAN
AGED ABOUT 413 YEARS
"W/C) B L VLJAYAKUMAR REDDY
PLOT N614, D§\?'{A ENCLAVE
GERINAGAR H PHASE, -
BANGALORE85 I
B JAYASHEKARASWAMY;
AGED ABOUT 55 YEARS,
S/O LATE V BOGAYYA "
NO.188§ KHB COLONY
5TH CROSS BASA'iFESH'~£'4/ARAN;\.fi§AR,
B./5fl'JGALORE~ 79
SM')? 8 VEEZNA
AGED A_B.C>'U'T"46 YEARS,
13/0 «:3
NQ.14;6, 5:TH"'-IVLAIN';-.,:--£.PHgs;sE:~,._: '
BSK
BJaNLG;AT;QRE:£25 "
AGED ABOUT -58 mans,
W/O SLIBP{ANEANIA1\d
No.82, CROSS, SBM COLQNY
V ~ 4 QBAN €§AL0I'~%E..»,5H{}_' A .
_ V [x4T\fi/{P;RA\7ATHY
AB_O_UT 52 YEARS§
"'.1'.,%xv/03:': CHANDRAPPA
" 53$}; L ..
NQ. .63'§f.£fB, BSK I STAGE
Bz--"~;-,NC1ALORE~5O
SR: K T THIMMAIAH
'";AGE:£:> ABOUT 58 YEARS,
"S,z'<:> YEZLAKKE TEIEMMAEAH
2.9 E {'89, T R SE"iAMNNz'iNAGAR.
46.
47!
48.
49
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52
SM? MALATH1 P KUMAR
AGED ABOUT 38 YEARS.
D/O A N RRAEEER KUMAR J _
No.90 BULL TEMPLE RGAE,
GAVIRURAM EXTENSION '
EARGALGRE-19
SR1 K JANAKIRAM
AGED ABOUT 46 YEARS, S ..
S/O KRISHNAIAH ANA1DU_.-----« '
R0552, 1 CROSS; Em MAIN, ,
HANUMANTHANAGAR,-. ' I '
BANGMORE-19 '
SRAVINDRA,_VBABY_ I ~
AGED A.EQu?i;4S.YEARS,
S /G R'SAj'EANA.RA*x:ANA.__ " _ ,
NO.5O/"V}VO';---11'9?TH MA1'RJESK 1 STAGE.
EAN'G1ALQRE%':%G " "
SRIV, SR1D.s{ARg ' ., -
S/O SRI S .M'A.fL1A*{. CHANDRA
AGED ABOUT 42' YEARS
NO.858}/1'; 6TH C--RG~SS.
ESE: I STAGE} BANGALORESO
SNIT K NAGARATHNA
' " E. .W~,{CJ~ N<vS'mGR1 GOWDA
ACEEZEQ 'AEGIS'? 42 YEARS
"'VANO.'1*?;--1A§3THMAIN, 1 BLOCK?
A SRENAGAR, BANC3AL()RE«E:"iO
SM'? 8 R LAKSi--iMI DEVI
', D/C) G V SHANKAR ROAD
'~AGE:> ABOUT 46 YEARS
"NGe§€§}§ ASRGRNAGAR
'<,3§%'
52.
53.
53
BANAS HAN KARE I STAG E
BANGALQ RE» '30
SR1 A JOESPH HIERONYMUS
S/O LATE J ARULDAS
AGED ABOUT 53 YEARS . ~ «_ »
NO.4?, D STREET, KU\fEMPUf=§AG_AR
MYSORE ROAD V
BANGALORB26 * - A
SRE M R KEZSHAVAMURTHY V'
S/{) M RADHAVENORA R,AO--.
AGED ABOUT 55 VY-EZ§:RS*_ .
NQ198, OLD POLICE ;STAT.IQN ROAD .
THYGARAJANAGAR. v " ._
BANGALQREZQS " "~
SR1 B ;\%""I?'2\.J}'x. " -- A
8/0 D 3/E::\u§:ABA RAOj- «_ *
AG ED ABAOUHOSS 'KELARS .
B:,NO.97'4;ANN;AM.sR1Nn/As RESIDENCY
8TH MAIN,' Oji-R1N.OA.R,"'z1'PHAsE
BAN(}ALORE¥8.5»_ '
EMT O"'s:éMA.
.. «.%.}V/() N SURESH BABU
'- A<3E.D'v%ABOUT '33 YEARS
1'*$O.f.?fE'--4 /Y 1 MAIN 7TH CROSS
_ T_ " 'BSK_ H»: ;'3Z_1_'A_GE
- ..V%BANO;:;LORE-85
SW24 3 '$UJATHA.
W/O M S SURESH BABU
A. AGED ABOUT 45 YEARS
"f\$C).50/ 1, I BLOCK EAST
=MA1NTA1N S'E"'REE"£'
~
39.
50.
54
MADAVAN APARK
J AYANAGAR
BAN €}ALORE~ 9 E
SR1 SAMPIGE1 NARAYAXNA SWAMY
S/C) LATE: S V SRINIVASA 'MU?32TI~{Y< A
AGED ABOUT 55 YEARS ' .
NQ593, 4TH CROSS
BSK 1 STAGE
BANGALORESO
SMT MEENA KUMAR1 B
W/C) SR1 PUTTASWAMY T 13, . " "
AGED ABOUT 40 YEARS} A
NC) 3?/B. 7TH CRQSS;AZAD?{IAC§AR'if
cHA1\/LARAJRET ' , Z
BAN<3ALé_)Rr:e1g _ "
SMT SARf\;S§;VATE{I._B"}¥Ti- A *
W§f--O--RA};}7.A RAgi1_B--»V '
ACEED ARQ,UT"50 YE;A_Rs
NC).9'74, ANNAMA SRINEVAS RESIDENCY
8TH MAIN «i;_1R1jN,A<;AR« IT PHASE
BANC}ALQRE»»A_85.. T' "
ESTVTT T s
'- \'2vm 5: SURESH
A(_3E.I)- ABOUT R43 YEARS
3 " 'Ro';2;s-,/2..,_ 6TH CROSS.
RE'TA'RI;<3~{}WDARTAGAR
' ' 'BAA:GA~;§,oRE~ 2 9
'=._A:.
33%': R SWARNA
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THE CONSTITUTION OF INDIA FRAIIINO TO >I:IIRI'«:<:T "R2xTO.
REGULARIZE THE OCcUI3A"I*IO'N._AND'I-FO$sE:SsIiON.OF
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SR1 B N RAJU
S/O SRI B C NANJAPPA CEOVEDA
AGED ABOUT 52 YEARS _-- ~ --
7' 1 /2, K R ROAD, BAS§»€V*ANAGV-UDE'-. '
BANGALQRE--O4 7
SANDEZEP B R
8/0 E N RAJU A _
AGED ABOUT 38 YEARS " ~
'?1/2,K R ROAD, BASAVANAGUDL
BANGALoRE--<:>4 , - *1.'
SMTP S LAKSHMI * T ,. .
W/() P SATYANARAYANA J '
AGED ABomi_4o . »
N055?'/D 2 <:'Ross~.f-- V.
HANUIyL%1'fiTHANAGE,R "BAE\I_€jrAjLvORE~ 1 8
SMT K s3:URy'AKU:v:AR1-' ~ _
WJO'"K.JA:;AN§i:MOH,AN '
AGED ABOUT,_ 57 YEARS . j
NC)*._834, H _B'CvRo$s,'A'8j*:§ E MAIN
KALYANANAGARL BANGALORE
31%: N 3' ";:2AJ11.f?
. «:3/O*N R BI4h?\aL{XCEL'%R
-A<:;.1::v:: ABOUT 4'5"YEARs
. _VNQ.:«.:?s';f-A, 7TH CROSS? H PHASE
" V , C3YRINAff§AR_j.BANGALORE--85
_ SM'1_' .N'A:§$U:NI"£'HA RAJ
/<3 N«:;3@v1N3AR¢A0
AGEE) ABC}UT 40 YEARS
--- A. N930/B NEHRU ROAD
" _ "€3iRI:'~§AGAR ; PHASE: BANGALC3RE~85
62.
64.
63.
I35; ,
'73
SMT VANAJA
W'/O SRI I{ R RAMAMU'I'IIY
AGED ABOUT 45 YEARS
NO.3Z7§}, PIPELINE MAIN ROAD: ~
BSK I STAGE, BAI\IGALORE«5{_}
SR1 R KARTHIK _
S/O K R RAMAMLIRTIIY' .
AGED ABOUT 36 YEZARS "
No.37/9, PIPELINE MAIN RQAI3 '
BSK I STAGE. B;\n:t3A_L0:<IE-50 j'
SR1 BASAVARAJU I\?I' 'I _I - '
S/O MADAIAH ' ._
AGED ABOU'f..37 YfI§AR:t~:»[;
NQ726, €_5TII';fZROS'--.S, BSK I"sfI"A'GI.3,._f
SRINAQAR,__ Ei;A.IxjC;;;.;QI<I;;5--o H .
SMT K - I
KwO"'cHII+;I<:AIé§I;IT1*I:G©\III:izIW "
AGED ABO.UT_ 4a YEARS. ;
N<:I,I28, I\>jI:>AI7_ "
I3AN«:g_AL0RE.»2:é'- _
SR1 I: sI"I::I§;\./'::;\Iv:IR}x I
.. /06: I'; sAI:zII?ATI¢I
I AG»-ED ABOUT XISYEZARS
. f .. 3R'I:> (moss, KATTRIGUPPA MAIN ROAD
' , I:Is_'I<;:.IIIIv STAQE, BANGALORE-85
HISRI R5 'I:i;_a<I2UvAIAII NAIDU
'=5/<::> LATE IVE KRISHNAMA NAIDU
AGED ABOUT 60 YEARS
'. I\IO;'282, 4'IH MAIN, 7TH CROSS,
_ I "';i$;I1II\II12AsNAGAI<
' - ~I3§XI\EGAL{}RE1--5O
.,. ?E'I'ITIGI\'EZRS
{BY SR1 K MARUTHL ADV}
AND
E' THE STATE OF IIARNATAIIA I _ ,
REP BY ITS PRINCIPAL SECREZfjAF~Z_Y ~ '
URBAN DEVEZLQPMENT I:>EI>AR'ItIvIENI' _ ._ _
M S BUILDING DR AIvI1SED'IIAR VELEDHI ' ,_
E3ANGALORE--560001 --- .__ "
2. THE: BANGALORE I)EIIEIIOEIIIIENTI.AI,I'III<i>RI'I°x}*
CHOWDAIAH ROAD, jI--:III\rIA SA FA_172K'X2VEST
BANGALORESSOOZO ' =
BYITS COMII/IISSIQN,ER--., I L
3. \?ISEVABE§AR'§x.'fHI IPIOIISE S"IIIL:If>II\IC;5t:omoI3ERATIvE
* .
No.35; RA;I*IINA'vI.I,AS'jROAD
BAS.AVANAG'tTgDI, SANSAI,.QI3_E:«:I
REP BY I>RiESII)'EI\IT RESPONDENTS
II3Y'SI_vIIIi'S.HEVEI;A I~:_RISIINA, AGA FQR R1,
' SR1'-J.B';SHIV7AK'UMAR, ADV FOR R2,
SR1"-.§AYAKUMARSPATIL, SR. COUNSEL FOR
' » _ SR: =Y".A;SUD'HAK,AR BABU, ADV FOR RSI
- A"'II-ISS£I%"'I7s7§I UNDER ARTICLE 226 SE THE
»S;:»I>~IS'I'IfI'ufI"I.<_3"III__ OF INDIA PRAYING TO CALL FOR THE
*.REQSI:I:;«..IQRIAS.I=I THE RESOLUTION DATED 9,4.2oIo IN
SUB;EEC'i"N{}.i38;'1G PASSED BY THE SECOND
RESPSI\I,I;>EI3:fI* '\§ID}3; ANNEXURE-J AND ETC.
PETITIONS COMING ON FOR PRELIMINARY
._"IIEARII\IL:I THIS DAY. N. KUMAR J., DEZLEVERED THE
'~~."I>:>I,I;SIAIII~IcI:
The kzarned singlé Judge .r3»§i. £13533 fibfliiii
75
ORDER
hearing (hf: parties in 3.11 ih€3S€ 'v'V:i":it P_{3ii{ioris-- on 163.2009 as under : ~ " V Th ziehfbi maiiesrs arts ':0 be placed before the Division Benfiirh. f_i'F:a€;<"is haw the maitrsr is befere: us.
"Since the matter Vi.f'_i}_i?V:C>§,_Lf€;i$.,_vSL£?3$§T€ZFZEff§Zl{A..ti?L£€SZ'iOfl Qf law anci;__g:i)n2pZ.§:c*a§ec,%i' aileging illegality in making 'l$3:.:_zik 'L-ytiiavtnz-s,f_fzzj j.fi(j_n--paymenE of ::ccqu:s::Vzon:-¢iifi:l* :§:3Z:eL>'é:*i<§pmén:;fiiarges and also v'"£fuz""'€iElo:Vment by the 4so_:":'(a£L';V.Earzdééinéédtscfzhzs Zitégaiffon has got (1 V g§;'1ge'§ if apprapriate to place {fie H0n'b£e Chief Justicejbr =_p0sti;1;grV:ngf:'zf'é€'f bejbre the Division Bench or V' Qther apprépriaée Bench.
.ef Chief Justice, by order dated 3-~I2~2009 has Ba:1g'aiere Beveiepmené; fméheriijg Act; Li§76 iheremafiier 'N3 'N1 103/1, 10:3/2, 104/1? 104/2. :05 and me 0fE{:ese1_lx--efeha1}ie \?:Bag'ee in 31} rlleaeuring about 88 acres 13 g;'Li'nta,s:,' "i'e'1" _Si1e'1f§ hereinafter referred {/0 as the "Sehe_d.2:}.e 41aI1_d'.s"».: "
3. It is the case of"flj'e..V$ec;ei;%V:ti1.at IV9'}'5, the Society obtained the {;I."{3i%1:v1;'fLASVAv{;X?&;'1"1€FS, after paying beige advance {Q several creres of rupees.' S.eetion .79:{.B} Land Reforms Act, 1961, ff::vh'e'VV(}:'d¥:0perat;iVfe Societies to purchase for its deveiopment projee:r,_e'."VV et"_'v.#r;:Veirnataka has passed erders settingVV"e1get' {he the Cmoperative Societies to obtain, lands" fer'~fl*.eif- deveiepmeni pI'Oj€CI:S, Insofar as the '--v.A1ar:ei§' 1':i:~.q::esti0n;VVefi«Vthe date of the Government Order, the bvééfireedy initiated and carried out acquisition pfeceedin§s:'1..V;;'ed ihe same was unsuceessfuiig ehailengeci by 'r__the Serevi'e:y before ihe Karnaiaka High Court and the Her:'bIe V~:}:"S2vi}j'feme C0L:r::. B32 introduciiien ef Section 3&3 of the 2 re; / ' 78 referred to as the 'Act' for brevity}, thé EDA was e--:_fip§fi"w§;f.¢d i0 effeci buik aliotmenii of iaridsg in favour of i:h_:f;' "':'i'"f;r;§ Society applied 1:0 i;h€ Gove1*nH1€r_if;...a:1_g:1 riiékiiig aiioinieni of lands in quesiiioriiz iI11'_"1t~:§ féWC$'L1_r' t:é1i{i'r1§i7.iniQ ' ccsrisideration the legal batt1crs__V'i--}1.¢ Siiéjiéiy nsfziriy decades and alse taking into Society had invested several c:'oreS''<--rii'' 31'? 133' 01133 0" 313 Schedule 1arids.,_Wh€r1: afiotrnenii was not acceded to4_VE3L§r7' :'Si::)Ciety initiated second round of A Division Bench of this £3940/2002 by its order dated connected mat:i;ers, dirsrcted the Gave:-rnmené' Sf iiezrnaiiaiéa i<:z szonsidei' bulk aiiotmeni of Lands ir1V"qi1ei~§ti{>r':..in fav*0Ejr of the Sociaty. Thereafter, in pursuance issued by this Court and after taking into C:;r}éi€ievr?rii'<§_n'iV aii 'aha reiévarii facis, the Govermnent Cif Karna:ai3a,a by its cxrdar dated 04.iG.2OC>?' passed an order of aiioinisiii af Iairiris in quegtirm in iliweur of {$36 p€tiiie:>ner~ Eégziieiiy as a speitiai cage or: {he ierrns arié Coriditiaris whiith are ..
we titttmate the saziie, Se that they eeutd make payment; and E /// 3; / 79 stipulated in the said order. Inepite Of ef" th»e"__ Gevernnzentt the BDA has not bf 2 taking into eensicieration the C'/0S[t'-.iI"t€t.L1I'1'€Ct'.3)}«f{H6 'SBA by acquisition of the lands in queéstien.
4. This 20{t6 Hvby its Order dated 11.10.2OQ'7 direeteei Vituhéptvement the order of the GoVernn?:'eht:A;'tiétteei.'O35'. three months from the date v'tIt'1eV"»,:vT,)Vi'v'isiort Bench of this Court in oreéftyaeted 22.10.2007 directed the Soetetfifte filth, garbage and other waste mate1'_ia1se'te.ekedV 'éehedule Iandsg ffhe gfie*§9a.nee of the petitioner is inspite of such
-eyders passed by this Ceurt, the BDA has, so far t:«::t.wfi;=,:e§i'ezt5t.dTV:ctemmunieatted the rate at bulk aliotment te the Ses<::etj;Q'1. The Society issued 3 legal notice dated 24.03.2808 upon the BEDA te fix the rate of butk afletment and a,/ 80 thereafter bulk aiiotment Could be made, netiee was served, they have neither sent".;tn§{*=:rep{y-nei-, complied with the demand n1a§ieWVt'f1erei'.t1. .;« tfrssei'. eircumstanees, this writ petition eainelte be fled." . 2 VV '
6. The pet;it.i0ne1fs""uV:.. _:i--rt"-»_. Vt}.i5.'F--E@s.,vv£O343/2008. 9832/2008, 10377/206$,'-1i--1T_f2'?;'.é&)e$..'§ua«: 2182/2008 Claim that they are V_.0wrte'i*é*3"e:f¥ Viswabharathi Housing Bangalore-560 O85 They have also set Qut j which are set abeve. These pet1t10ne§_s eQritenVei«v.tha't'atfie" Society has allotted sites in their favegur in the §'\_fV;:)E§ase. They have ebtained sanetien frem the 'V " CV0'fi:{eete'netVVA'at;thority. They are constructing residentta} houses. I Sf;-{fie put: up compound walls and some of them Maxie put :::ipATVree1denttia1 eortstrueiéens, When that being the ease," 05.87.2008 the BBA effieteds visited the layout along their Ctffieers ané threatened to ciemeiish the eztzmpeund tiazaiis put up by the petétieneys aretmfi the x'eepeett:ve Sites age? ='%~M 81 3139 wanted {he site owners not to pui: up any around their respective sites. Therefore, their when aiready the Government hafsfei aH0m1ent and the Society is 1'e21:eE'y x,x;::(Iii.,Ar ig}..Vfeq>V necessary Charges fer suefi»--¥[3_:ixV£};< a1Ai0é.:j11er7;fLVb'-.§fifl"iv}1en the Society has allotted them the @513. Qfiiwhieh they have obtained sa.neti'?;3:i1«ed are putting up constructions a4r_:d V}vher:"'fr1e:j;f: gent up compound wall, the s;'ec1uc:i'e;Liruetures. Because of the threat file these writ petitions seeking; second responcient from demolisviiigg' the put up by the petitioners aqreunfi :§'sp¢:%;::;§2e and to grant other eonsequeniiai a1},A.&theeeViiffi'f petréions, this Cam': after enteriaining has granted inierim stay of the demolitien, In W.P.N0.9990/2008 after the passing of the »fj~;:{;:f;:%'rm: oréer in me aferesaid eases, the SBA ieeued a pubhe zéggiizée géazed E i.{)?.2fiO8 pubéiehegi in eeveraé tiaéiy §":€'¥.?v'S§33.gZ=€1'S /\/7 82 en l€:3.Q7.2QQ8 directing the alloitees of sites ef Vishxa/?abhe1raihi Layout who are the ;_:leiitie{fiei*s 1:1' \7g?,P,Ne.l2238/2006 and c0nneete'd'"e3eee fie efviirej' documents pertaining {es their sieee alé'o_VAAAil7s.'e plans E0 the BDA V§r'itlT1l'I"lV $'§'J§fl 'elate publication ef the said ale;e"r:3l:;§ie,Vielear if they proceed with the .fu1*nishing the said details, they thfi3Elt€I1€;(i" constructions, treating petitioners in \V,P.No:Ql9EEl-Q VV"5alCl rmtifieatiion issued by the xx/_fcilH petition seeking quashing of the pfihllel miL§eleA:--l:e'Adelfe.el:"l.l.O7.2OO8 published in several newsp-apere.' 'l'8';O'?.'l.-26:08 issued by the BDA vide Annexure 'l5l"1"§s "Court eélille entertaining the writ petition granted elf said nstifieation.
zfizppiicatien far réggisiraiiiezz if s><%:Cupanc:; rights. Their 84 Ciemoiition, if {7OF1S{L1'uC!iOI1S am put up 11I1aL},ih{}1'.iS:3Ci'I:.;' :i¥i"U16 remaining extzem of land, filmy r€c0mm'e;j1d6é§:EV. ntrz' -ihé {}0vern:tr1er1'L to withdraw the 0r£f1JéAf «':"i23;*,'§::§« "'On conling to know of such a w.P.Nos. l6108»161 12/2010;» 1.3§':._§3%1 0 ané W.PwN0s.1902£3~1908'?[2()1O Vh.9g'£é"Lv.pf€.f¢rr<;:§i"'Ehg: }fa:}i*; petitions making for quashing §;?{:{.c<':>.iif;':f;1;:»§V:r1ti;;1ti0n.
9. 2007 numbering twenty petition for quashing of the C?§1ve_:':1T IIViT;€':*at-«.._ 04.10.2007, whereunder the G0vernAfi1§;r4:tAafitegfiffififdb :_§-egfiiiésion to make bulk ailammnts to the i'2,1vv<§Vu:* of S<3ciet_y. it is contended that thess péti{i0i<iLerS'A'..«and ffiéix" forefathers have been in peaceful v§Q.S$€S.;$i-Qt: €)iT_':he iands 21$ $688668; The authczrities under the §'€'i3§:s0reV.Tef::;:&1cy Act had mach: s:>rd€rs protecting ihé p€{if;ion€rs passésvsffml in I'€iSp€Ci of {he iands in question. After coming i.:;t"é"A_«£h€ farce Qf Kzirnaéaka Land R€fC:rm$ 2&0; {he}; made an 1 V:
git/_/"
85
application Came to be rejected by the Land The appeiiate Authority set; aside the order Tribunal and granted occupaI1e}r:v'figf1¥;s' ..in'._t.hei--r_ fa_\§onri V'}"«'heT.__ said C>i'd€1" was challenged byone Revision Petition No.2646/ <anc:i iséfere tins Court. The order of :he.V.App«eiiaee_:;§\n'thorit§,}ixgasset aside and the matter was ren1anc":4i'e}:'1_e_'ba'oki"Lo to decide the question of tenaney u;1a"er- Mysore Tenancy Act. Against Eene a Special Leave }3etition_ granted special leave and nnxv in Civil Appeal Nos. 1523, 1524 and order of injunction directing Kurgnaiah .8.I1'€i_ {3Vfh€i"'S who were respondents in the said " from ev§5fe«eting any transfer of the disputed property ozjfoi construction thereon, until the acquisition pAroeee_d.~ing's..~in respect of the disputed land is finaiised. The petitioners also ehaiienged the acquisition proceedings initiated fine EDA in respect of these lands; The said writ petition earne to be dismissed' égggrieved by {he they apgsroafigeei V' ___"":ipg;§}ieaiio:ie are not éipgosed and as their pireeenee is necessery the bulk €1HQ{',I"i}€nI, in ileiizour of the Socieiiy the be allotted on the basis of seniority airifi now by"Vii*i.igee-uofi.fhefi ciireeiions issued by this Court in se_ve:*.fii n1:iit;efS;'o-i;r1eVqi_iesiion ' of seniority is io be decided by the Re_gisi:i'3;f~.o'i'.Co¢opieré1iiia;e Societies. in the meanwhile," ii"'-atrzy order is i'pvasee'd~.in" these V proceeiiirigs affeciirig their ir1iei"_eé.:i;.:_ii'i.ey xvouioi:_he_i5rejudieed. Therefore they have I'i1eo"«--ihisA iinpleadment along with the COPY Of: the in their favour showing theiif they do not oppose the ivheVV'BDA to receive charges for deciding, who is senior, genuine ficase shouid be heard, their doeunieni she'-slid iookefi iiiio and appropriate orders are to 'V V' 'be '.3Hi'»ii therei'oi*e«{he}; submit they are necessary parties Vfio 'these proeeediiigsi iii One more zippiieatiozii is filed by two appiieante in sseeme wrii peiiiiion for the very same reiiefs, As iihese 88 for deciding the Controversy between the parties anti giéijtitiieate the rights of the parties, those .':1ppHCatiOU'S!:&'U."€,: Aecerdihggly, I,A.Nos.1/O8 and 2/Q8:2:1'e-.a11o?g§edv," :'tP;étitto1iere"Vto V T amend the eaui~:e~ttt;1e in W'.P§No.9:83i2:<52OVO8."~Aeee1*;iif;§t;,iAVbVthe petition is amended.
12. T he State hot ftleifit in any of these writ petitions. Hewever,-'the. fee'po.h'dent~BDA has filed its counter contends that the Society has fitted«2t"e%1*it;:jjetition in W.P.No.6945/2008 [or a dh;'eetiot3"'tt:;3 'tohreceive the necessary Charges and make bath e.1:Iot1:1eh--tfs--.:_4"'*1%he};efore the site owners Cannot maintain theSe._petfi:'ort1':a. in pursuance of the order of the xV"C§ove":ih:me'ht "for bulleetltotment, the Society has to provide a "'se:'§iVo_:?i't3'_Iisgt ofthehtbers, They have, set out the events which ted'te= the the Government directing the B955: {:3 make "b_htk aliethiexzt in favour of the Society. They do not dispwte _ erder of' the G€)V€Z"Hf'£'1€3{1L it ie their epeeifie ease then: eatied upon the E3o<::1'et;y zzhd atsse it-Bfitiéiji ptzhiiatz hotiee in ah x 2/ 'S:5
i; , _. reavai. The Government is yet to send a re ha , ,V ' W .» A 89 the newspapers notifying the general pubiic of7Wtt1<:.e'--tT..1:¢:1k aflotrnent made, The Seciety required to' prov-i'drer. "'aH7' necessary documents to the Bl){--§.__fer.' the"-u;cmrpr>_s«e 7,of' consideration ef the process of cornp1e--.tion oi'~.b%1I}§ The Society and its n1embe':*s"'--after Asncn. _noVtif}ca'ti<;-11" have' approached this Court. They has not complied with any of the allotment. That apart. the Societyhas provisions of the Town tandgthe provisions of the Bangalore The authority in its rec o~r.n__rner_;cted to consider the rate for payment eharges as- for allotment of lands to the Secret}; by way of bulk aitotrnent. Considering the reasonable V"payn1enti..j'ewit;h eomfiaritson to other layouts especialiy the 'J__ui:i:g:iat _xr{i}1ere Rs.2,100/~ per sq. rntrs. has been fixed anci"t',§_1;§crrnission by its ietter dated 25.03.2008 for :'?«zW/ V' miées aiiei regiiisiiiegis.
90
13. in SL'1bSfé1I1C€, their defence is though c:}i*der of buik afleiniemi. issueci by the Gsx*e1'nnie'iif, :;e.:fcuz=i' bulk allotniem is actually made by the BDA.7_"i;he b eernply with severai terms and regulations which they haxre'V_1fii:I;.V_ dO.IA1 €_V:.' £0 pay' eharges which they haife not '~'.{f1z"1eyi'ha\.zeA submit a senioriity list which thefiiaire the question of seniority is to be of Cooperative Societies, by this Court. in the meanwhile ihte «iiiécieiiiiisiiiiotments. Allottees are trying It is in this process they were unable tsigufifeséefieef passed by the Government. Fine.Hy- .. they ..say {fiat they have aiready made 21 v i"*S:CQfi?,I'fi€5}5i$E1i'i§)'1"1 is Governments fer appmvai ef the rate 4vVVE:e"_:..eeHee:ed by the Society and srice the GOVé3I_"£"IIi1€f:.'ii gycinis permission, they wsuici be eeiieeiing the "3i"I10ur?iS Vaiiiid making the buik alioitmenis subject; to the terms ._ "afi£'}vCC$if1€fi£iGr1S si.ipL:Iai,ed in {he Gevermiient erder as Weii as %v / r // i./ 92 Court by way of Various orders has already held i'he'-irrrer. se ser1ioriiy' between the members of the Society --=:;a'hno:"'heh gohe' into in the writ proceedings nor car1..r¢r':,>.e' gone mtc--.1~;y ii1e's.BVD.A, ' It is a dispute to be resolved under $eCi§_o[r1'T7O1'Aihe Ei3'fr1«a_:t'érka Comoperative Societies Act before-._:the RegistrarV-vof"'{:o'=op'eratiVe Societies and therefore e111'eadyp_rriV:}h3g' these: --pef,i§i,ioners have approached the Reg1'strva'r.zsr1c1 pending. Once the bulk aHotn1em; is rnade to be rendered in those S€Hi0I'itY and 313 genuiness process can begin.
All the jwillirig to pay and contribute the amoorfir payable' as per the directions of this Court, They xi/'oi}i'i:1g"'to..'pay to the Society or directly to the h V' "BEAahei,'appziopriaieu'directions may be issued in this regard. Counsel appearing for the other 'p»et£rior:e:fs'i~\x!ho are site holders or allottees adopted the said 'V V' "z<'£r;;§u1"h'er:ts.
if the SO€i§€{i}? eeznplies with the terms and eenditiens 94 ineomfenienee caused to those petsens who héx,?e'--e::tl:9eady Constructed the buildings. the Government hase ojrd.efed allotment of the land in question. Gncte the Syeleileétylleein1dl--teSl T l with the terms and conditions mentionedl'thetein,-the ta handover the said land to tl1.e"';'3.§>eietjf fermetliy zind'"thereaftefl it is open to the Society to ptf_Q.eeed in the "rn:aetter:.§ She also submitted that there ie cyfthle BDA to recall this order to the extent '.l3l}g.t:t)lnstruett0ns which are already plan and Where this Court has subsequently the BDA has pa_ll3sedl_A_' keeping the same in abeyanee awaiting'theldecisienlefl in these proceedings. In that View ef--.t;he nilat,tei*"thle ljudtgment to be rendered by this Court . ""Jxx'Q1i§tll.tEifl{€ etare <:>t'th'ellg1*ievanees of all the petitioners. \?ZB.Shival{u1nar, the learned Ceunsel .«J'V:;ppearihg'1~l'e1* the BDA submitted the order of bulk allotment 'd_ewt:ed""A_94tlO.2QC>? has C0fl1f: te satay, it can be given effect to 96 submits the Court ':0 issue appropriate diF€CUOI1S~ in mind the interest of the genuine mernbers, the public at large. ~
20. In the light affi)f'es»_aidVV rixzjaf' Contentions, the points that arise (mgr eonézideraiifion in these batch of writ petitions are éiseundféerivt ' 1') ii} % A 'iii/V.' , 1 '§ a c;i_ireeti<5fn Aio.ji9e'_z'§Sued :0 the Bangalore _Béarggéiipmefz:.A_t£z§'1or'iiy'--«t0 Qbey the government order ancl. :'2Vjnak'e5 'aZZ'c:¥.f;m7:_iizi sites on receipt Qf the 'C0zfisideéV'iai:£Q;i payczblefbr such allotment? Hon} Of germme members, who had made. qpplicafibils jbr alloimeni Qf sizes eaflier, are to bépro_:ef*_c.€ed in the magter Qfailoinieni? " fzhe persons who have Z£TlCZL£{'hOI'iS€dEy occupied 'V ."_"<--':_z2V§;.jfiorieeion of Earzd, are {:0 be deaili with? B/'ha: is the right Qfc£a:'n"2ar2z;s fer oeezzpancy right, to Challenge bulk: aiioémeniy in_fe:1vour Qf the Society?' 3 %/ ... "0£' éihig §§ffiC1,iE'é,fy?2 {he G€}'i'GI":1E"fi€?I§E eaf E{;?::*:za€ai»§21 ssubseqziezltég/* 97 POINT NO. 1: BULK ALLOTMENT
21. The subject; matter of.-eihese p'_rOeee{:ium_ge 1;'§~:(1d'i' bearing Sy, Nos. 18. 17, 18 and 19'b'1Qi'_:Vi1lVage"
Nos. 101, 103/1, 103/2 andJ__::i*:4x/1, A'IOé_L/V2311QE3..;V:ii'rd"1106 :31' Hosakerehafli Village, bpth sit};a:1ged.it1--._VBahg'é1iore bharth Taluk, in all measuring 80 }:IVh'e_Vpetitioner society which came into.v.existez'Ice.--if: I into agreements with the ewnefie §'e:'9VVV;'3urchase of the same for the layout. The society after 'hii%fQ_fie;'1c'h.. jE:.g;fe.emenis teak possession of the lands fr<:Ai:21__ the a Iayoui and in fact also afletiezi. 'ihf3.VZ~3,ii€VS"1§.€)v' its members who have put up V. "eQr1S"arCL:c?--iji'<:xri'S;..«thereevh: However, they eouki not complete the saViee.ifa:1:?saje:§e'n..sjheeause of the amendment to the provisions of A Ka:*naf;9J~:a Land Reforms 'A<:eE, as "3eeii0n 798 of {he said Act prohibited 3. eeoperative V"S'e<:ietj%_«pur=::has£ng and hoiding &1gI"i{E?.lEiLI,I'"3.} Earids. Taking sate E / 6:}: order :1? 1116 Eeamegi sizzgie étxclge and a1ph=:)1ding the 98 has passed an order semngg' out the 111odaIi.€j1es f;:§V:*vv..'i::"1'«3§}:<:£r1;.<.;§, avaiiable the lands to the <:o0pe1'ai;1fv.e. §_<3cie*£;ies'V'1"(:»if{he Ijurpgase' . ' of forming layouts by Way of aCqL1ieiiI;j01:3'_.' £111.16 aforesaid lands were n0I;ifie<:i"Q1'-._§ict<?{'e;i$ieiof1_f€3?i¥ t.'tifi§t"vE31.1"'ii30ee ' fornlation of Banashankari HI Bangalore Deveiepmem Authority.A~--..._..V?The'«.fip1'¢§§i.eiinaLe§?~gxotification Came to be issued on 9.5.I968'Aa.nf§1:--.tHe.V Came to be issued on 28. _::I'I1eyeeLft'ef,A.:ee;ezi1'were passed and the lands were {he «Engineering Section of the Banga1VefeVije'»;e}.op;§enfi.::A;§'§hQ1~§.§?VV'en 17.6.1977, 9.1.1978 and 7.1<:).19V.95V.' - A Secfion 16{2) of the Land AC€1U?Siti0n ACi'a1SO.'~caivne"'Eb be issued. VTh.e challenged the said acquisition .pfec.;eee*d.i h--gs" this Court WP. No. 11973/1983 which Came to :11-1i>wed quashing the acquisitiozl preeeedinge. The WBDA piefewed an appeai to {he Division Bench 0? this Cour': in 13681/IQQE which came {.0 be aflowed seiiirzg aside L. 100 Or The Govemment to C0n_si»:Iezf {he alloiment; of acquired land to ::'he Society by wczyudqf" ' H bulk allotmenzf by Consic:Zering"-§hiS;'(:z:: 'ea Sp_eeiaZ case,' 7? ' cmdd by fixing the proper rate and b;;'..impe$:in9§ "
certain condiziions as pee.-'_r:::1e. ' * The said resolution urg.5...§ub1hiiiied:"tdfhe Gei/Ve'r'n'h1ent by the BDA on 25.10.1999. ffiedivernmexlt issued a Sh0W cause f1u()ii:ef:"z. to fghed:bB;.:;.z$L';~:,d';1.1f1d'er»éeetion 55{2) of the EDA Act or}. h2QOG«.§,-<;:1_i£ing'=i1}f§'<j13_them to Show cause why the said.resAe'idfiei'i::;:_s.hodid_Ihet~be._C'eu'1ee11ed' in View of the fact that the been acquired by the EDA.
Subsequefztbyg "féS;*Oiu{iOn dated 18.11.2000 withdrew the"._§1fe'S<3}utionn' 21.7.1999. Being aggrieved by the :&w"it,h'dred:eai}.:é{V the resolution dated 21.'?.l999, the society 328/2001. The members of the society who had! beef} -.eiIIo'Lted ssites, who had put up eonsiruetiohs :"p;-eferfee "vviP,Nos. 3229532299/1999 and VJ.P.NOS. 35720 d' 2801 for regularization ef their allotments. The learned eihgie Judge heard these '\;Vr2'{ Pe§;i:,::>r1:~3 tegeihez' and gaaesed 3. L §/ 101 common order dated 21.6.2002. ll: was held that.lelie:lfesQllé;1tie11 passed an 21.7.1999 eeuld not be recalled by::ll1e».lfeaseizf_heh dated l8.ll;i200{l merely on the .g:'eun«d f notice had been issued by the resolution Shqjjld not be caheeelled 'fill' showing Cause to the nfotice was jtlstllled' eahcelling the earlier resolution of lands in favour of the society and, 'dated l8,ll.:2000 was set aside: Judge held that it is open to {he the materials and pass appr0p.l;§atel_A with law. This erder was ehallenge'd__l:ioth well as the society by preferring 'Jv'.A.l';fe«s. 393i:40;'200:/F; and Connected matters. The Division lvegmeli its lllmdrlder dated 2459,2004 held the .:jeee.mm_e:izda€ilehe/suggestions made by the BDA as per its :*eso_lhtion.l:d;liled 21.7.1999 earl be eehsidered by :he *.C:o\zerr:'n3Ve'311t aleng with the order in WP. No. 3353/1990 and 1/ of the said Writ, Appeals, 103 order passed by the Eeamed Single V§'zf':.:? call'/Cor inzezfference in this appeal ' " " = Accerdirlgly :he_ wrij V dismissed, In view cgfdfhe diszmlssczfi -of writ V appeal. IA 1/ 2007'-._ {O:""if'ii{Ti;:iZ:€3"' _cozzV£er:.1}:V?z?1vT.:
proceedings on the grozmd 'Qf abuse: g:3f*p'roc'es'sc of this court: ancf EA 2 /20.08 _fbr*'exésen«S.iQn1 of interizn order does' 'iQ§C'}V"£'-'SLLFUl'L'éE' f<::'r=. ccvnsfderaéion and they are disposedqf}Vaccortiingly F
25. Thereafliezz. the G'o&}e1fn1ne't;f;:'V_~.egéldressed a letter dated 19.4.2o:Q:é*«;;::d s£;ug;vf..an'4<¢;3)i':::.:u§@3'£ the EDA. The EDA in turn érs'jufid_e :'s:
'%;;s"se:c ::'apn L§i¢s:'e{ic;_'q;' @5214 AC2': provides for buik cz.§i0{sz':'zenVi also and the resoiution:
daiecié' .2Z.'7.V.}«9Q9 :§jf'7«..Z:i?ice'.Awfilority is in accordance puith fiz:e sa{d*. pfQL>fsfor2 and {here is also direcziien ~5,:f?fojf:z the 'Pi'o:15Z;2l_e.vHig;h Court :0 {he Govemzneni £0 said resoluficicn in accordance with Zczwg f Q;,€'_v:'_epir2iozIc t:hc.:z': the {Government is fuiiy ""V'en2;§<jV*;;£§_§?I.9é3<:i to approve the said resoiuzion dated }'§99 passed by {he Aaszlizoriéy makizzg bulk a.£'Ec--si':merzZs sf lands in favour Q)' the said sociefj, "_whic!2 was dcme as per {he direcisienc of {he 5 Gcrvez*rm2e?'2::.
o<>r:si'€iersbie iime, céohsidering E: as problem affe<:iir:g éhe 104 §\;pu:i me Gouemmenf has {o 0:23;; i Auzghorizy to iznplemeru the r§>soiZu'£;z'o:z ;f;ia::§a:iqAi}2,.I_.?.9:Q' by making bL£UC aiioiimenéi of the Zfiifzcéis in.qi1es£ionui_ii*o.is the society." V' i i
26. The Government aisosjtook more of 'ijhevfact that for bulk allotment, the Ian£is"v~:11us_;i; be Though the lands in question are in possession th'eV;"iut.hofi*.§é. since unauthorised construction have up ".?{)'f3./<5--:ii1oih§e said lands, it is not possible to oui':_1antis under the above said Rules, ~'oes'icieVs§.it is hoit~.1o'ossihie""uhder iaw to regularise the unauthorised'::ofi~sii¢uCt.i_oh_. hr. the iand in question. in this backgrounfig, takingA'._Viii11~o consideration the acquisition proeépedifigs iniii's.i:e_§1__¢.§or acquiring the land, the resolution ~p;as»soeciqthe""BDA on 2157211999 to consider the ease for bulk.
egiiqotmevhiiu%1mei'q::.Véiiso the fact, that the Society had formed a prixrsie 'i:;::yoiii and allotted {he sites to its members, who in " ._t1";2<;1,: héive poi; up eonsiimotioh and are living there for «$3 I05 general public, the Govemmemi Heated it as spe€:i'«1I'e§z'se"A.and passed an order on 4.10.200? issuing {he f"o1IoV=e%if:g'V€£ei§'e'ei1efis:h' I} 3} The BDA shall impose neCesse:z%'y 'C_o:'z.di€;é0..z?:_ 0.::I;f1e ' Society witih regard to i:}2.e siges &]b.r _~;;2fz'éeE~z already made/ aZZ§_ih1en£ ye: V-mé:.{:Ze"'in"':respec:f Qf remaining sizes in z7.r'zi;3<:>L £he fienzzineness and the ffi;c:>¢r.mbersV"A<1z9A1V<:Z C0 impase such e0nditi}:'>h_ein iisvzcziitefef'allotment so as {:0 aehiezse £he:.aj'(;:*esaiCZQbjeet; z ' }£.'V'fL'.§'--_i'V(";£3s:fé ,z'zV"iéQ veensideratiotle the Cost: for Zanfi :c:q:_qV;1,tsiji£Q;i, €1c.£'i,Lql5VC0s:jbr development of the _E}:i§20:;:__a;'2dj?,j€3;£che czmeuniq and {hen aléoé the Eand. V ..{sVsueefirergiieazf to Bruhaz Bangalore Mahanagara Paiifiefo eeilecé requisite development Charges and V'V'€...here(1'f':eé9Mr7:ai<e Quzl kaiha and sanctiiors plans. ' --T&i}'[:.%iVzV7'1;:><::rse such eondiéiorz :0 the Auf,i2oriz:yjE3r praper ' -.{3i:Cii'?'Zf3"éZ€S{II"é'1,fIiOFY in respect Qfifze Zane! in quesiion, mzfimber sf ;2e:"s:3ns.; whg have been aiioiiied sizes by ?;he Seiiiet, in fee: prior to the psassing :12" the aforesaid oreier. 106 and have pm: up ctanstrxlciion On such sites, were bef§;:e'v..this Court e0111p1aining' of injustice dame to them by-'.f:heBD"A 'asV_ii¢e2'E as the Society. After the passing of the. order j the same was produced "befb__1*e"[ ms *;",<:sv_ii*f_ V"..in \?\,7,P,N0.1.2236/2006 and c:3theTr_v'€:»:gnneeie<j1_ 1:1e;fivers:¢_ "®11'hearihg all the parties to the said____EjrQCeedin.gs','Jghisii Court on I 1.10.2007 passed the ibliiewing "The G<):1;'e'=;zeLr*{2er1t:;A_h.a§ directing the BangaEe':*e_ '~AL€:_i:Qrr€tg to make buik alZotr%zsent§:..§:e_ society, Vishwabarathi H A. ' ' ' Sacielly Limited.
to the conditions me'n{eiQre2ecl is dear from the order, the eieeitisiori iezkerl by {he Government not fi:~ZQ_Q§Cz;2g ir1xie""**:%':e society but looking into the ' " » ;3e£*é:{oI:Ve2*s_'wh0 are before thzis Court wha have been :s§:::Tes by me soeéeiiy where the peiiiiiorzers A up CO?2,S€T{.£CiifQ':'ZS and are Ewing with {heir ' faizeiigjf members, Therejbre, if is éreaéed as a special V " s 4_ The peéiéiorzers apprehend in spite Qf {he said _.uA'«c£ireef;ei0r: from {fie Gevemmensfse, {he EDA may ?'E{")§ give efj'ee: 50 the <)Z'C§:33" sf {fie Goverzmzeng, 5;» V.f'e0né§2<i.ianee ef the said request. an aeiiien weuid be taken far 1;" M 108 weeks from the date cf the order. it is net in c1is1:'2§,iiee:":,Ir§::v:' the said erder has attained fi}"Ia1ii:g' and me {me :'eha_1V1eziged"'*{he' said order. ._
29. When there was of the to prevent constructions in theEe:éi(§_'£ajgou§e.az§<:iV._fi0Vei§em0Ii$h the constructions, which V _a1ffi*ea;gi§%'. a series of writ petitions Came tqbe filed. An mterirn order 0f stay of Court. By Virtue of the said was prevented from dem01i;$V}fieVg'e' H-"VvVe/enstruetion. In those eircumetaeeee, a notification dated 11.7.2008 ealiing uporif {_he:_g>eréené, who have been afloiieei sites in fghe 'So'e:'e'iy fie produce before the BDA .31} the <;£er::u"1:e1_eV:°;.1§jS p'e:t3;i;1ing to their sites and also if sanction plan is ebéaihed ffe§r.;'1eAe"the COHC€i'H€'d Auihofityg the same may be 'v pI'OdL1<;~€e§Lj_ if was made elear thai in the even': ef new Lg":
ix} sites from this irzglxifizgrr. A7-'he .cz_d1L~vert£._s:*eme;i£ published by the Soeieig; is puz"eZy"*z:2z*sZe:;ding. It is here'by_ injorrziesi Vaffzat' people who CO?"ZSZ'I'uC{[ housjes in ?.}'f[}1'iv1':,S."'l.¢::1.'ynC'>.liT1 or buy sizes withoui; proper.) Sam:éf:ioI1 the Authority will be responsible*-- jor all ffzve rights and cor: seq':-sencies zf;h.efe<2[. 'j u .Th¢s§.'1i3{L:A.1r;.'.§:--s'rg:e'e'::wn§ held on 18.12.2007 after taking note ofthe' 'EV3;fQI*'f:'--SvEiV1"'d_Ef-?V€.1OpII1€f1t resolved as under:
£3
32.
£5 ._requ'esi°- Iffie Cooperative Department of the governmeni. to enquire info the gerzuineness of {he 'members of the Society;
Tfzég Society shall submi: a Zayoué pian showing civic " « "_'v_v.o:meni{'ies 3i{e em, within 15 daysfor approval; . Trzey shall obtain no objection Certificate from the Bengaiuru Electricity Supply Company and Bengaluru Water Suppiy Sewerage Board;
Chargesjor supervisory and beééermené to be made to the Bengcduru Bruhair Mahcmagara Palike:
In pursuance to the same, the BDA addressed a letter to {he Regisimr of Co--(>pe1*ai,§ve S(}Ci¢:"{Li€S to look into the genuine members of {he So¢:tiei.yr and {:3 prepare 21 HS: of :3a:<::h i 113 effective alternative remedy before the Registr21:*__é§f'Ce§e--p_e:i;3:t:x{e Societies as he can enquire into the dispL;i2e--»z1e{n}eiy wheth*e.1f the allotment has been made 21c:e_Qfci_éfi'g A' of membership as per the Go\7€f11:11eniAGfQfe3' eiat.eC1'V--C4~..-:1 afrd. therefore, they Could not di1'eeE1:€'appre:i1eh't}'iisfllégourt under jurisdiction under Artvieiefl iCQr1stif:uV'£'iAo:in. Therefere, he dismissed the said xver-Tit: the ground of alternative re:Hi§.g1Y:._bei;§1g ;~.»%:::1ab i'e on the ground of delay. %[}"'l'€f:::'-..'§f3Vz1X1'(%',V_ Writ-- Appeals Nos.145-4/2008 and were fi1e'(};'* In the writ appeals, after hearingail éihe :"'Li_'vi.sien Bench of this Court passed the f0110xVvf:1gAMordere.:_ A V V "f.2'."--N}.{e___32ezve giver: earefui consideration to the e'i;fi£:e4:iéiens Qf the learned counsel appearingfor the V' ' scruéinised the material on reeoz'e:Z. f_ E3. The znaiieriai an record wouioi clearly shew i::=%.;z{'§,? 4Le appellanis do not dispute that'; buik aéloiimeni <:_»}'7 "land has been made in f»:7.vez,:r of the Seeieiy 'fer H aiEo:.znerz§, 50 {he members 23;; arder daigeeé €ZL§.E0.2GQ7 {Kid 2': is erzigg on eeihe basis: eff' {he said aiiezmerzé //"
114
peiiiioners are seeking for allotment and pos';se::cS"ioz.i, of the site. The dispiiie is among {the p€2iiZlfOFl€3?'"S emd the Society oboui arid hcmding over possession 0'jT.:i:ii€>"'Si:'€i€S' i;eeo'rciirig'~éo ' seniority of membership -rind1 "geni£i'niiy_I of W_i'h.ei"i- membership as per £he- 4__.Gove1?iiff:eni :o'r"dVer__V_Vda_iedVA 410.2007 by the Socieiy'.""o«i.iT?.'erusal doted 4.10.2007 wouldqlso 3hOLii '$Hd£'cA.BD2'1fi'fails Vidjirecieci the society that ii? make olloinieni according to sez1ioVri'iiyVV and qflfer making e--Iiqu_irg '_j'v~ge.nz§-'fiiieness of the €l}3pii(:(Z~f'i0(1.5:A:g1§? :L7;f1i€I"Li:Z'iOi'I7l€I"Ll of bulk sites in f}:ivoiir._.ov;'7:__t7?i;e no role to piety or g'ioM§'<. .,;Zi}ig2ciioifis iaooui genuineness of the cipplicotiori of 'membership and therefore. there is no" ni"e.i*ii.-- Vi:f"i._ the coziiieniiori of {he learned _ eourisei Cippearinigfifor the appeiianis that the dispute fiacioes {iOI/ffC'llxiV to-iihifzi the ambit; of the ACE; as the dispute _ £12/1(1E.'Ci,r'v{'é€S for ofeierminatioii in {he present cases is '§3€§'I;L3g3g/?!?.AV.7"Eight? members and {he Society regarding '' waZio?;I'fie--;';i{V' of siie anci Soeieiy and ihere is effective ozliemoiicive remedy under {he Aei wherein ihe Regisircir of Co~operaiiee Socieiies can eorzduci; _,eriqi,iiz*g iriio iiie mciiiier and pass apgjropriaie csrders cizid {this eoiiri eazmoi, go inio {he ciisgsziiieci qL€£3S§'i0?'E of 115 fact in exercise Qf wrizl 'jurisdictions Qf V Having regard to the abeve said I?1t1£IE3I'i{2§":<3Tl ' this eauri has already eor;f'irn}ed the--eomrr.:Qri'*t)rderis_it passed by the teamed Sizigjie _j (:3?
dated 4.08.2008 impugned iriftrhiese appe.als.i:a Nos. 14324433/2009 o'Tn'2;;.o4.2oQei. _ 1 4. Having . regar(i--«-ta,' " the rabavefl 'said mrtaterial on record, it is eieai' _that "_;Tii'ia.t?~:g of the learned Single Judge that ithereitisfbartgjjrgctive alternative available.-ta the ":t.'ie Act and writ petttiazverseappeZiants= _V.he.§<e:'r:. work out their remeégii; ;»res'a';'f,iri§:~'tQ ¢tPie'sai;:ZVV'aliernative remedy is §jtiSViV1j"ie(jii.asq" iiéfitie "r'e§nedy"'%'inai; is sought for by the petitionersLagppeilbarzis""----hereiri invalves investigation into__ the atsp'u tea7"ailesiioni of fact which can be V_praperEyV_V'g0iie z%i:o*i};,« the Authority under the Act. Hawever. A' force in the Contention Qf the Zear;:eéi«.._Seniar Counsel appearing fer the appeilants Z452/2008 that the Registrar qr Ca ape:'atii;2e Saeieiies shalt be directiea to Consider the dispttie iacieperiaezitly wfilizozigi being irgfiueneea' by any eitreeiions that have been issueai by this Court: in H WP Z\ie, i2236;'2006 and eonneetied matters er any other writ peatziaa and the Registirrar Q)" C'aaperatiive %' V Societies shall consider {The diispide iiidepéfldifililléfr.:lIC__ implemerii the Goeernrneni order regarding alloiimierii Qf site ie the r7iemlgers~--.t«;1ceerdiiz:g:fi io seniority Qf registjratieh' ""i:3f~ i:r23eizr2£:>_ers'hi;':* ll C1l'tClH"~ gehtziriess of the applicants arid i'i§ier~:;{fbre§ five"
clear that the R€giSllI'a1f5(;_'f:CO~Clj3.€I'Ctf1'lZ,?€ s3o"cieiies Ll}hOl' shall decide the dispute dbiiuil the dllc_5_ti71ei.ii by the Society in atecorddneefi"wiih_ the fiCen.ditien laid down in the GOil»'(i".'Tl;:!.,'L'71er":,_f 4.10.2007 that allotment: shall be seniority and g€'r'£L£if'til.yQ1"[hell'Clpi:lll§E'Cll€i;(§rt.l'lag ihel members shall decide wiihoui being iinjluehcedl laiiylldfleciitinsllgthat have been issued :l5*l;WlTll€A. Jiidgellqf this court in WP No. lceririeeied matters or any other writ peiiijieri arid . direetions issued in the said writ
-- petitiorisy 'ddi:ed- l}.iO.2007 is eschewed and Registrar i>f'vCe4Operaiive Societies shall decide the E}1Ct{'i€?fri!i(ié3p€IlCl€?1lly without being irifliierieed by art};._el2.sVer'i>::ii;ioris made by {he learned Single Judge Qf .El?;l':;f?§':C(}t£2"l' iii the said writ peiiticms (WP. No. ,. l2.;236,r'2006 & connected mcit;ers} and accordingly, iiie pass thefolloiizihg order:
_ efiaflenged sue}: se:n<>ri:'.y and {hen £r1§ie§>en=:£e:'3:Ey 3 cieiéieien 119 ordez' Qf' She Govemmeniy. There:
request {he Cami {oft}: zimze {Emit w.z'%_f2inf'zefziieiéi. ' . the Governmem' erder is ir71plenzen_:'e€2£.f' ' This ebservatsen gives an inipressien fine» peti'unner.$ ineeéhe said wrii petitiens are ge:1uVine'_ nsenibeiix they '§:aye syeniorietfy» and under no e11'eun1si;3nces.,.e V'R_eg1'$ir'ari_ 'of Cfioeperative Societies can deny 3i_'ie;M_'VA'@%}n§Ie?A'passing'Aine Order, the {earned Single Judge die; before him. In Vi€'W of the?» .I.)iT§ision Bench those Rveei'gntage or priority to the petitionerge. and the same has to be esehewe-CI {rem cdrxxéideiautiegi.
VTherefor..e,...:n View of the aferesaid Division Bench eijeiexf, i-:_ 'uei*},«'.._eIear that genuineness ef the nlernbers anci sennierityv e:4V."f{heei=n1en1bers has is be deeideei by {he Registrar of
-- C0~:>f:=eré;€;§ve Society strictly by ioekirlg zinéo the niaterial 'L0 be befere him by ihe sseeieliy, rnernbers and persens who 121 «<L1€3.2€}O7, On géztiing the knewledge 05 the sa_1'.d__' :'aé§:;;i'§izii0;1. {ha S(}CtiE3'{y offered to pay a sum cf :"€qu6s*L€<:1 the BDA to withdrawj; {hE%* b Th€I'E'/3f{'.€'I' again the EDA hefid 21 took a note of the said f'aCiSV>aH%.§{'*.!:i€CiAC.i.€C1, <51'. the Ceurti in the matter, pendi§1g. ?):évi'ofc?.._pr§<fé«:<:¥.i1i1§g;,.further. In fact, the Socieiy has?' 'aisé. pay 21 sum of Rs.37'50§OO,201 ,"> _fg0w9;r¥:i'Si' :'é}:1arg€s apart from amenities sites in ail a fact, thé Society has airsadjz p1iepe11*e.r'iV-«av"'ia}?Q;{t-..._pi:1n and subxnit/ted the same for approval '1/Q 'Lhée BEA"; w§1it':--?:1_i"s. pending' consideratiene Sri1"1i;/9'a'>;«s21 Rag, 0116 of the petitioners in the sf writ petitians, in1'.':iat;ed centempt précéedizzggs';..be£m~e this Caurt and co: {cm}; N0488/2609
-'~__ "»<:0mp1é1:fii'n§;' that we order dated 1140-2097 and 6~3-2008 _g:s;1_éssé:::i in 'E1116 ;1£'<3:*e:3z1ie:1 E::2>:::ch Q1" wrié p:3{Ai':i<:>n3 has not; bean V' V Cfifietyité. Ncatfice 'W355 <:2:'CEs3:"<::€i. Er; ihé? §f".§}éi§'8€f <12? ihe pE"'E){)€€'3€§iIE§§S, 122 BDA painted out {hate their role w<>uh:i ariee 0n1}?V.';»:fi'e:*"..:he society submit,s the list ef members 21e:i0r§i11g----,i£§ se::'ie%it§; "feta afiotment, As the said list is hot»fu:*:1:jsheei. eé1m'_If1_0th'._he'e. ' found fault with, It appears, in thee111:e_eLhwhiI:e;'e}eefL:c:='f1:sKietsk piaee to the society and there x{v'a~s chahge of 0iTfiC'eV'bea/rers. the meanwhile, in the af0reSaid.. ¢'<:.r_1tTe.mpt pi'ec:eed_ihgs, Orders were passed on 4~3~2O 1xC""a'E}(i"- appearance of the President of '[l'1f3"'S'(.)Ci€T:.:».?""ii?~ cause as to why seniority society. In that baekgrQ__u_he{;~.xveisxffled for review and reeafl the oriiver 1'5~3-2010. The said application came t0'«%:;ej dis'p§v«.5Ve%<t.iVA' order dated 16~'7--201{) which reaqg a3.un.gi€1{.4vVV ._ V eebéié ON MESC. W. 4099 2020
-V: _ rragiegvzeur' Aj\TD RECALL OF THE GRDER ' 1: DATED 4.32020 AND 15.3.2OI<i}' T}1OE,1.g?"l,, aeecxding :0 {he roasieer as on éoday. V " {his {ICC is :20: assignede to {his Bench. beeause an appiieaféerze {MISC.W.4€>9§?;"2{}Zf3} isféiecie to review § /'"
E J;/' 123 and to ?€CCiU £h6 arders :
153.2030. :,uhz'c}*2 were.:§=;:.sfsed by 552275 Béié::Sz..<_V£:hisV§ maiizfer is iiszed bsgfore u3;'<jE)r <:>r::Zéz'3_€:in £he7_said Misc. W'. 4O9§/20.12
2. We have fZV€§1.?':9:_{§!f2V(3 Zégamed'Cgzzfzseiifbr the partie2s. _ fihis .,p'e:>éi'Lz'QnV, _£[f*§3Vres;fiiénCZents I & 2 are Sé€:{3}CifiQ:,~ Rébiez;§'%;nCZ":*e€aEi5 (if the orders dated 4vV;3;'2O1Cj;ar1éiffi.;}'5,3--..201O in these Contempt:
§'r0c<aediri§}s"'V<:;fzd_ '£fo_ c'iz'sm:7ss {he Compéami as RGZ rn<:iz;£éaEnabVZe: 'q]:jaVarisdiciVion.
- VC_Cc:_ 35.468/2009 {Civil} is fiieci '<:'"ompEainVé"ng:_,V:ihaf the order dated 21.26.2007 and '6j=3:2a@§ passéé in Writ' Peiizfzion _1'\!'o.I2236/2006 3 Cormected matters is not Qbeyed, Or:
é2:=.i§?§e'fbZVZo:ving order came to be passed: "The scrciezy is direc:';ed :0 grrociuce b2;j'fOI'€ the ::<:>u2"::, {he {£55 Qf {is nuzznigers and 5:328 3:35 Qf mgmzbers who have: Cégqpiied far sizes gm':/zg {fie €352:/9 53;' £;h<;>zTr membership. {he {£356 0:: :zaF2z'é?§'2 ifzegg maids; izziifai €Z€p{}Si§i 124 for ailoémeni Qf siie by Monday;'.. .i}e1:e-ATS55' March 20 E O. "
5. Though I';heV maeifer izstleci *oVz2w.' " 8.3.2OIO. the CL{}}:)ZiCafVi>€)T7:£V"";jf:l'{€CZe fb,?: was rejected and the was 30 10.3.2010, from Lefzich adjeagrried to 25.032810. On _}'7éZZewiz1g order came to be passed."" --
- s _ 'Acezzéeti i2() fH:V,;;"',¥T€S€f1i§ bejbre produced list of ____ H sefizioriiy as direcéed in _8.-3512020. The counselfer éii that yesterday, {here Meeting. Accused did 'V21-e§_V "':'§aré:i:£paE,e in {he General Body A. ;\4'eef;if{g;"'VThey seek a week {ime to piece record the s2':a:e Qfcgfifliairs.
Call nexze wee3«:.
Accused N612 :0 be preseni in the court:
in {IE5 iieearing daées :miiEfuri;her arders. "
éfe,/"'V¢ V 125
6. Amused No.3 refezfed to 2'herei'n_ isjfSré' Krisima Bhaz: u>h(:r was {he P'rces{~c;'.mti: off' she' :3'oCieEg_':'&. in queszniozez. Now. if. is to recall fizesie ':':o0..oé"-de"ré:;e.,__ the preseni applicazion i$.j_"iled, 'One of §:i:og.".j:'e.as€)nS1*. . given for reoaliing the is éhezie 'éf3e"v:Dioi§§'ion'V Bench of this Court' is WrnC__}%ppe.c_:_Z No.' /$008 and other coz'":nee£ed'_VA has 'A éosueof mandaiiory directioné nine Q?' Cor operative _:5ozf:ietie§ off ;:he dispute pending "Qmjfépengie:-'zz'zg on men'és Levithoifiiz fine orders of the fiT?zere;'"ore* the said orders n1_c:de-- :32'{:13_V"V/azzfzzoéergzsori No. 3236/2006 and CoAnneCz'ned' on 113 30.200? and _6.3.2G'€}8'v.hoz3._ beoomie nuiiity and unenforceable. There 'ore'. " {he Contfempi petition Complaining dis~ oiiéciierzgfe of the said orders is not znainiiainabie. »'Z7f. ' .._Seoon<:iZyg it was oonntenoied z:ho;£ an V«e:§eoifionn'~.{o" She of/%'n<:e bearers; of one Soeieégg has ::e::_Zce-7'; gééaee. New monagemené 325:3 iaken over. AEE £~f1e';. books are nonncéecé over to the new ' mariageznem, And therefore. {he accused Sn 3. Kn'snns:: ffinoii 5:5; unztibie {go prodzzee any of size books as ciirezrzeoi 3);; this Cozgni 'f'E2_ere}2:2rez she accused ,,,, :z,/ 126 No.1. ii2ias_Vf"z'ied ihis (IppliCCiE,i{}I? S(3€?€f?"ig f€CQ.3.§iIii§,:Qf~!'V:' both {he arders an the Cifbresaici Q'?'Ol.£f/ICES.
8. If is noi in dispiiie i:§ji<:1i qgaisiéii the vgfcigrsiii Ciaieci 12,10,200? 6i3.2{)O8pi:é3séd .iI1iVxififi-iiPe3.ii;€'i€§z'i ' V N0.I2;236/2006? no apjgéal is j-f'z'leci.._ orders are noi set ClSiCi',€".'Vl '.._. C'}:"?,_Vifht?" jihey have become fzhifzii. ."VA"i'i' the cozineciecii proceedii 'gs ' 'azfciers woiiid not make i:h_ai: orde:+s.,.a:'milliiy df'>".'i'3tv3"I;i.i;.f<€IiCi€€ii by the {earned 3cO{i§1i§?.€Z'fi)r {fie order passed by :ih;a"i--?;gii7v.<<:;9;u{2-:z,.I_;.§?iici2"-"h:is Qiff;Ciined finality, is ,:§:ClCCL£.S8CZ in ihis Case cinid Z'?;Ai<KA?'I".:'§.§f:C>?"'§'.:VA:~ 4iiie.:g:§r'e}senii.--CCC filed agciinsi: him is piérjéciiy i7f1VVC€'E::.?.:{'E£IVZ':fi{/'i:l'Z:>'i(?"Qnd ithe said order is not (1 niiiliigi _ ihe first conieniiori is ; 'T'€§j§Ci€Ci: AA Vi " V in so far as the second coriieziiion is {he fiCCEi,S{'3& has :0 be {he A i3§c:%s?5iAénii; Qf {he Sacieiy and new znciziaggeiizeni has i;riP:ls:;?ri caper {the SC*Ci€3{i§; and {lie dociimems are is be ' Sl£,i:F"é7i1{}fZ,€?€23,\f?'OfTZ ifiemi. On befzagi/" Of the Society, ii ~;§,i?«:ES s:iiE:>miif,ez:Zi {hail no recsrds are hcizideii aver is i%2e3m_. ??'l{,£€}E {ass She ?'€3Cl'{}?'dS 5:/fiiidezzciiizg {he s :2, E/, ficfess Bezzee. applieeaésfen is rejeeéed, E27 seniority Ziszg sf {he members and the daiee :;}.,fT_§':'::§£'.i':2£";~ "' deposizfor size; It is obvious that: {the aecgiseeie. . ne respeczjbr the orders Qf ihisHC0ur£:.: Presidené on {he day, the said orciefsv L"v_er'e He was {he person in possessiesnelqf all i?:e.rec:<3rCEs;_ "
He is the person who is"~:3§u£y AZ:::>ur;d_ before the Court the ser1ic)z;Li'iy_ Eis_ZV:. the"pe§fiieLL£cigrs of the amountis in ":iep0si1'.'W tl1e'vVcQ'%:>VArflesc1id orders in Writ "Pe:}itioi:___i;\{§3. 2006, {he ailotmentg Qf sites purely on seniority aiid ivas':.if:e....sfftuatiQn an {he day <:;bL%¢;:r{:~;:e;»'§,;: and on the basis of L;:_Z1;j(;h,"'~.2§F£e::«%:i§Q;zr fiirections. It is £00 {sate j}:>:".ééhevgecused to ecrntend {hat he is more :;:»§e«'}f{;»:;;szd}é<;;:~; ;he is not in possession of the uE'70_oAIis a, m_i he Cannoi be compelled to "t')2"»:>.G£z/Lee same. It is only get anoiher aiiempi on the. part Qf' ifie"'eLceused to over reach this Court 1 Airea/eigsA.'I1e 'facing eeniiempt. He is Erjgizig :0 dis "'..__«ebegfi__£:?ze"'V.erders ef {his Cami passed in {The eszziicénépi proceedings. He is puiéizigfortiz ebsraeies :7: A'gezf:ing as {he f'T'Z,£ffh and deserving perssns A 'T gef/sting relief in pursuanz', {,0 the orders Qf ibis Ceuri as {veil as {he Geeerzzmenég 'There are :20 bane. 128 Against the said ::>rder, Sn' B Krishna Bhat Special Leave fie Appeal {Civil} No.2_l.2€}_/ to be; dismissed by the Apex Cesar! byvzjts Thereafter, on 19~1(}w201O th'i s"C§eL1r{ said Sri Krishna Bhat to thin: and the submission of his eoufaaeef' };V':_bevVL'.'.x§l":--3_1;fl cjL:i"prpduce the seniority list in temls of the iflourt on 4~3~201O is recorded. seniority list has not seen the 'p1:(:§>cfV:'.1eeci before the contempt Court.
37. Frogge Ilhe aferesaid fade and the erciers passed by 'V V' _§;hi8'.._CC't§§.f[, 1:2 Ax7arioi:Vé"W:it petitions which have reached finality? _oT~. _ihe""C{o'x§ern1i1ent order and from the Conduct ef the Ea .t:Eeia:'51:haia the society had eniiefed Ema an agreement 'Veto puréshase the eeheduie }and in dispute from its previous f_é::wrie:<.s. They hzwe farmed a Eayeui. aiiatteei sites is its ' members whe appear ie have pui; up COf}S{.i'El{T?'£§GI"i:'§ if}, ihasae $3 / fig//"
/,,,r 'gm ":llspi;l;;e and allaw its rhembere to live in peace:
l3!:} is here, EDA is ye: to iesue a demarzd to the secfle{§f'<.e"alling upen them to pay neeessairy charges. .'--l"hou,ghn."seiferal guidelines have been issueel how; ».£o.__ealc:i1laleAefjhe" ;3_§_1h0i:::1t,' . amount is not Calculated by the to Show their bonaficles, l'1ElV€'>KI'l'l'.E3_§C.iEf their c:aelc:llat:駧1'1s..a:i<:l have' in fact made an offer fie BDAV_:_elV':reeei§Ie and make a bulk allOUH€I1lI ei'§j3hGl:l»l ihe bull: allotment as Qrclered by the_C0ur:,~- {he society has made W'hiCl'l the BDA§ discloses that a ~ payable towards bulk R:~;.6,8l,85,000/~ payable tmvardeh amenity sites and in all, 44«§3l.,85§20l;'; 1.3 Télhe 15:93 amount pavable, They heve '~v.Aadcl:ress,.e€l aA.leti.el1;d;::l;ed 3--8~.'20lO giving {he ealeulatiens and __they" at llgures on lhe total area which is tea be hemfled _Qé%eij_ 'lo {hem and ihey have made 3. request; fer l'._»reeeivihgA';.the said ameuni and lie resolve a long standing 131
38. in the CiI"CU.I1'}S'€&1f1C€S narraiied above'; --no, option except to receive the ai'oi*esa:ri_ anijouni 2in§I'VVosi;hei*'i. amount due "Lo ii as per ca1eu1a£ion:":anc:i'in;1ke'at 'ff}{;I:1ei::».V'C'?Cfx'Zi€:¥.': of bulk ailoimeni and forniailyiiingxndinig'moi/'ext of the' land in question though the _niern}:>ers are in physical possession of 'qi_;iesi:ion. Therefore, it is necessary to issue appropriate BDA to oaicuiate the amounts to the society giving theriiu ifvrneike the said payment. Thereazvjfieioiiv a formal order of bulk aiioinient possession of the schedule ianci f£O_ the Soe_iei;f/L 'V V' porixfi' sENioRiTY 82, GENUINENESS OF MEMBERS rfih--€" :..O£'Ci€I" passed by ihe Government is a eon§:1iiion_3.i siie. It is made keeping in mind the interest of geriuinonfienibers of the society who had applied for sites at, the "«_'e3:1ie'sii point; of time. 'i'hei'efore, ii. is made very <:Eea2" ins': EDA ' siioziiei fj'{1E%'U.i'€? iinsi {fie bilfii siioiifneni sf isnfi made is the %L,»*"/// 133 ii is already there, if noise aiier Creating a ';'c'€i§f;:.S"I;'¥i'6'«>.,VI:'~¢3-I} §£.;iEJ'1iC infcsrmatisii. if a dispute arises regarding .gjei'aiine'n.ess "the membership regarding seniority offihe _11iei.nhef'ship,'a.é5..e;:1i1:eCieci ' by this Court in the earlier pr-:3eeedirig.fs,":1H s1.3eié Advisputjéesivshail be decided by the Registrar ofVi'i{:?'oi:»0peraiiiveu';3éeie':ies and his decision is aiways subje'ei_ is _«appea}:4.ariCi.¢0ther I:€i"i1€di€S which are available to the said pa-iriiesV;' 'ii I 4.0. g::§f"e§ii1e"':ist of members on the basis of sites is made solely on that basis sites are to be ailotied E0 genuine"@e'mhers_.?aii'Ai»h'e..1§a'sis of senierityi In this eentexti the hardA,-realities ._ea::n10i"-be.' brushed aside. if ihumb ruie is v<;rQiii::i i¢:i':i'i;:. injustice. Among the members whose __'na in the list is be prepared all cannot be placed on __i'he S_»'iI1'1"f:';. feoiingi Firstly, there are genuine persaiis who "._b€C3§i.T€E A'iZ"1€II'1b€ii'S ai ihe eariiesi gsoini ef time after ihe "'.V'i7{}Vi'1"¥.1'E}'i."i{)i€} ei" society who raise made an appiieaiien for aiieiiaeiii, ea? siies and paid ihe iiiiipiai ciepesiii i'iG'1V€;';"J€§'i ii {hey iisi, ii ii/W,, '*l."'b.ttll;t"'_«allet2nentl srder to be znaele in fsvsur of the sneiety, En E39 POINT NO.3: UNAUTHORISED OCCUPANTS 5313. As is clear from the aferesaicl facts set;-exit "ah_é've;» 4_ the scheeltule land has been the subjeet. n1s_tte_rV' u<5lfV:.I:tllgae.tliori'£019 j more than four decades. Various various Courts. Various or;1'e-;~§§__ are passed. Taking advantage G:f_:le;f§';flll3.§ArsAens who are not entitled to site, ;§el~§;mAs'l--_§w1§;o;'. right to the site, persons who have enereaehell entered upon schedule the schedule landsl certainly the allotment of sites either :vthe'«f:{st(ernn:elnt Order or by Virtue of this order. of such sites have to be taken ever Ah}? the 8.0.3-'1 in éteeevrdanee with law and after Clearing such ll"-e'net*séeh«ers,..the selltllllaltd is to he handed over tn the seeiety ._.t't31j. Vbeing " £jist_1}.:;buted tn the genuine senior members, 'l'he_;;elt:re.sit. the responsibility of the BBA to initiate V._appre;:rfie;te aetien against such persons and in terms of the *2, #'// E//"
'V " fQI1'CiV.s57iIiA§§" Qxfler:
141
Court. They are entiiled fie eempensation payahie: Said iahd vis~é:~vis persons who are eiaimihg {G be th'e__ian&10n:dse'W'h0' are denying their right. The pet,iiie.'h§ 'pex1eEi.hg_;beierje Apex» T. x Ceurt regarding {enaney rights, wifl fiei Corrie, ::1.::1'e.,£x~;..ay'._e:' irnplementihg the Goxrerhmeixf"~~Qrde:9" er' --:nip1e~--:.hefitihg the orders passed by the Qourt saé /ti'1*I«ie:;v.,.0rf--'§f0r making bulk allotment to the s¢'e:e§3,/2 would afiet the sites to its n1en1bers. '£fneey have' the order of the G0vernn1er;_t;...tei:.:r Society; Therefore, we do these writ petitions.
ACCOF€i1iHg}_Q}.., theyfheure :':<_3'1ne1*i.t.' and are liable to be dismissed. fiéé. ef what is stated above, we pass the ~ 4*§Vj3e:'_:BDA is directed to Calculate the total ameuni tpairable by the society for buik aflotmem in terms ef the {krvernment Order dated 4~10--2G(}? passed by ihe Gevernnient and {hereafter inferm the SG{5}:{?fEf,F in writing eaiEing upeh them ie pay the said iii/X,»~-.
142 anlonni; within 90 days {mm the date --C_!f of the said notice.
Though the land in in pe$e:eev§ieen'Ve§'Vihe T. society and some 0f1'tsV__rn'en1bers_';:nd :>th'eré, the BDA shall f'orn1a113jfiifnbandover 'paégseésion of the land in queegion enmreeeipfe-sf the pétyrnent referred to clause (a}''.' VA $1/1':i1I the list nf genuine 1 ;ne:1;n'c_)ersf"andifize n'1ern%3ers who had applied for a 'SitTe.VaeciAQrdén'g..te the seniority and submit the same "to 7 id)?» In nine seniority list prepared, membership number, .;ia.i;e of rnembership, the date on which application A for aiieinzent of site, the dates on which . v:/:"'n1<3nnts were paid by the society shed} be dearly mentioned;
143
{6} In ihe even': of non availabiiity of the seeieiiy shaii give paper ;3L1b1i:i§f¢7:"Li::71{ Kannada and ':.--iIr1 Ioe_a.1 ;
South Indian editions the society to the date en the site,
paymentsvriaade 'éififaiespect of the said site 31033 With, acknowledgments of the same Within a E {he date of publication 0f _' 2 seciety shall prepare:
(i) ":{ih_e_&«aeni0rity list 0f genuine members in terms of para 39 of the Judgment.
3 Eisi sf members who are eiigibie for aiiaiment ef site in aeeerdance with paras 48 2 , and 41 0f thejudgmeni. %// }44
(iii) Thereafter. they shafl publish in their office, in the tf:'é:\vspé.p €r handover copies .Q.§_:;he ssésifiié t'h'e _'BVD'Au 1 x Vs/'EH as to ihé;'R¢;'gi$::r2fi'»._'Q3"
Secieties. ' V M ' V The society shali host ail these 'site for informatian of the members public 1::«ii=§g<:~;"
5- 'Ali xl€rh'«;7_h;1:re any objection fer such
- s<3,n:ic:>;_rit3}'iis.tS'°are at liberty to approach : 'thé"7:f?;3gi.stfair""~-- Cf Ca-operative Societies for ad_iu<V:?ic3':i011'<§_;E their seniority. ffha 'fiégisvtrar of Cc:>~opera£ive Societies while 'A . L:1d_jugiicating genuine and seniority 0f members, '$521.31 B6211' the society as WEB as tbs BDA and aisa {aka into consideratisn the obsérvaiions made: in this Gréer as we}! as the O1'd€1" made in Wrii Appeal E\?e:>.i45a'% of 2908 22? para 14» azzd sisshsw the (In) 147 possession by vlrilue of such alloime::i:"--«;:fipAsale deeds, appreprialie procreedixlgs h.3gge--~ iloAAl5el:'i:3l§,.i'af:ed against them in 9_,<:<i:Q_rdan_*Ce 'viiijth Vl_awfé>1i. Cancellation of their 2ill0t;f1"1eAr1l é.nCl* Saleu <leeEl7.ar;cl for recovery of poeseesion;-..
Till this praejess is"é0:£ipleie§l, B;DA'a:1'd the society are directeel fto l.sv{e¢us quo and no d¢nlj§51:.:;:on;:'¢f étgglczrgré"sha11":;a'ke place.
2: dhe who is a party to these any construefion in the 4. "after pronouncement of this order.
§lflj,'.,e5;"f;'if;'3.";11l1L"*.l'i'.VlS made is pul up any eo1"1s{1"u'e'Li0:'1, zgplzgllié "" liberty to take immediate steps to 'A . "deni*;}lish such ctoristntction.
any person hag put up eenstiruetiion after GoVe:*nn1enl Order {ill today under the Cover csl' any izrzieriml erders granied by this C';<:sur'i, Er: varieus L"
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(p) 148 petitions, such per*s<:>r1s cannot p}eea<iV"--equi%},.{ in their favour and the Vaiidiiy of 31;:-eh eQi"r::.*i1"'u,e'éi0A13 depends upon their eIigjibiI,iLy L. 2 based on their se'L1i0i:'ify~.'TV Constructions are _1iab1e to"be dem°Q1iAs%;Veei.
It is oniy eifitger S:%.tiféfied thaftfie sites have been allotted ta? Agermjirie and aecarding to ;3Dz§/BBMP'.%"_js_r;;:11}~Ifiake out khata in "ti{é*:_:' _n'%;rr;¢s.V. and BEA/BBMP shall . .the. p12'Ln'. ' V The' pfoeessé "bzilk aflotment by the BDA shall be 'eo::i1pEe1L'ed '-xxffihin a period of five months mom 've-goday ifpé§}ment is made by the society.
" '_'=..iFEE:€ R€g"iSif'E1I' of C0-operaiive Society shafi ensure . 'vihat, these disputes regarding genumeness 0f the membership or the seniogfity of such members for a}1e£fne:'1: sf site. if necessary? be emru:~3t:ed :0 (me Egg//~ s ;;;;'B:§;m,zJ:, 149 Official who shall také up these: II1a£'t€r.'.Ei "e.I:i-4d'é:y--::o~ day basis and 1:3,: to digposé it of some of them have already inv_eé'Léc1--.Th::ge am<:;ur1V'£~ _ for acquiring site, put-._upf<:o:istiuCtiQn amid' with that fan1i1yV'2i:r;«::i_ alsd-in' otde':5 f,{:.: gi.xI§ effect the Government "'.Qrd_er w«h:é1;€ the only consideratie.1_1.'fivas_ th;:s hu--::'xaf1~suffering. Vvfit. jPe.:_1:1o;aVVN§'. _ 2007 is dismissed. 2: disposed of in the above "te§i;ms.
Sé/w TEEEGE Sd/vé FUDGE