Karnataka High Court
Mr.M. Ramakrishna Reddy vs The State Of Karnataka on 1 December, 2011
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
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THE EEQNBLE Em JUsT:éB--.;é;;a»9:oi§
um? PETITION N0s,¢§354«¢§§iS%§ 20:' g._ ,:g§~BQA
BEFWEEN: -
Mr,?v'I.Ramai<;1'ishnAg: Raddy; *
3/9 8 Munis%7a:r{;~R%;d«:ijgé, "
Aged about 5}.ycafS', ' _
Prep of M/s ?Baiaj'i E1?:b€:rpf'iSeg;* '
R/ai N0.66'"?, :zV2.'w% ;»:_Ma.:n';w «-
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Bangalofe -----_ 580' !f}:.;,'*, . j Psiitiorzer
{By ';E'%:31 4Ea_}%a§{:=;::'sgf'f$'.Paiii, Senéar Ccszlnsei fer
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E3:2::'::§;{2:i{;:*€: -- 5§{'% €328! §~?fi_§s;:%<}§:V<§e:"2?;s
{By Sri K¢$Ma1i;ka:juna;ah§ asap f:.:a~,.1.:>;i % NV
82% B3? .Sha:'1§»§aran3.raya:":a Rag fidvocate ~
§3'E€S€ W23? petmerzs are ffiQ'§_:;:1c%e:*"§3;:'€:;i§§§¥:'é 2;'?i§
227 %f 1Eé':€ C30::$¥:ii:::*{:::::: sf E::d§:i, gfaygirzg i:<; q'f:::_::.3h""{1*:€«
preiéminary netificaiien dated E5'-j."1i'§¥SZi~ ::;1'iis:Ei3 71$
proaiuced as E3x}1I}6X{lI"€~z3;, . aad fi:";a1.f1;néii'fiC::£i£0fiF.L
dated. 28111986 Whieirh' pr0i:§1;::<;é 'vlf:e';:j£:*s:€:1:1'"1j as'
fimnexurewfi, sa far as if; fflgites ::3"~%"hé-Earizi sf the
pstiiiegsr, issuefi by :§sp0n§i€--nf€'v2Z 5&1 eté; '
These Writ petiti<:::;1$., hearing? this
day? the Court made ttljg 'f(}VHC'¥\?Ji?i1gZ"'~.V _
'i;£'h€ _T§Jéf;iV:§Q:3,e:*, "~§.$ '$i:eking§ 31:32:91" ahag the
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21b3;::d.Qned;f 3% Eé:-::§i§"$§ measuring 29 3/2 gufiias at
' "'--.S:,rV;':§\§%§E;E/'Z._®f Agfahara 'ifiiizlge, Begar Hoblé,
nsiifisd fer aéquisitian en 15¢E2.l§S4
f'e';i__{§:e ;f_ééf§§§_::'§i3n 3% E§.S.R'Laye;;':. This 133133 aotificatiag
",_aa2'a3 i$§sF:::f5{i an 28.1 §.E98§. 'E"he §t3'i§§§,@3§€f paychaged iihfi
V' gzsfiéiiiagfig fmm their arieiwhils GVif}3€§'S by registfiifsti Saie
' fiesés daifié Eéafig. EQQ9
W3-
infs z:@r:»agr§cu1t.uraE Lands. The §€fi'EiC)§€I' paigi ihe
béiiérmaxt chargss 213$ suiaxzzitteii "sine 'bz:£§diI:g~
tbs: rsspfifideiié N52. "$13 pizza wag §21:}c{£;;é§:€.£i. §;? V'
respoizdsni N02 Gr; S3.G7.2833"'{§X,§::&§§§u:%§%'i§;'§E:' j'FEie u
ragpendgni Nai issued the <:G:rI§m§r:(E€mé:?_§;.. ::?§:i:if:§a;i%:';._
éatsci 99.05.2093 {Annexu%e::$:*;%%%%3*hé' pe:=;::+¢:;e'%-i}:1%2;:::§s :9 A
have cesnsfirucied mgasuring
8330 sqjneters. 01:1 §:€}I1Si1"EjC'£iOf1 is
in keeping ths regpondent
N02 has; Cerfifisate, dated
07691Z)v~2'Gé;:>V."{g;§§£§é§::ure-!.i1§}%.' A' I
Ceuzzsei Sri &ayak:;:::ar
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:<:<A;>:2»§§'éSTé3riVp>:§o::1 ef éhe §€§'§£}€i sf lizzgiiafiiiarg
_*&_;.:3 award; has {:12 'as paggeé, Carszzaé justify
"5iih€_ §{}E}§;.éii,-'8¥3iiCIf3 an the par'; 8f the 3.?_§5§h€3§iUL€Sg He
-»E3:€§:g>ia:__é' my natéfis iiha A§e;x: Ceuri jzzégfizeni Er: Q38 €3,$€
§§._.§Q?'I'2£§ifiE3§ :33, Efzziazz af Eszéia &; $33 §'€§Q?°'i'€§ in
K:*}..
and Courts can ceriainig §ak:€judi<:£a2 neiice of
the saicijbvci, ..................... ..
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us, ihé queszian Gffieiagg in ézzvskirig gizé
jiéE"§:SdiCZ'iG§'2. of {he High C%j'Z'»E£Z"?'._ ::;rzjc'£.$;?'29
226 5:3" {his Cour? er unde:r._ ér:Aé§{é 'A
be CQI2Si£i€?}"€€§ aéong g;s;:?2 €?;:éL*._if?{1CEi§fi"V*Mf3I1V 3163.2?
par: 0f the o:uthoriii€S',*«,
their statuiozjg ejiuiies.-~--~~ 'C'a}:-, :he " Siai1..:,fary
auihariiy take $33.3 has net
gjezjarmed its d;:.zfy ' ;;:g:i :.§; :52 "§*i€.e'3z;s'£§;§*1c;tE:>Ee ziime,
ba: 1': ;~'z,s§'3.;¢f {:e::§§iséq%,£éftGé_._éecause the
er deprived Cf
in,z§Qlr£€d Ehejurisdiciierz
lfsj' _:T?iéfVe:".' Qf this Saar: far 0:
sfiffaiie ':;§§*'2Z§ {>§'*z§£f'€:§tVi0n to gz2:mi the reiief
_ c§nsi%cEefed§3,pprép%ia:e in {he Circurrzsianees?
QléZ;?;Q?'«if§I_:§?S; are ergfaineci by 5313 siaiuie
:;*:2::s::2é*:2.;€ci {§ gegfarm their éwgieg within 5:
:=ef?f<;s:;5£3:1%:;§3--E2se {Ema {ZUQOE $5 such {hey are
&,::3'::*';§?;fi;%*4E€ :5 {fie Cflléfi why sash ciasiies
..?i{:;§:é rzai been pégfernied fig {hem wfiich has
A' 4_ (f§ééS€é £?3j::r*g ikifi Ciaziiéianzs.
~ 6 w
3. The isarnfid Sszzicsr Caunssi also ${}L:gh:§é§._:§:faw
supper': fmm ihis Comfs §e::§si9:i in Smt.A:v'i:§£:§a:ié%;§.f&
:53. Same sf Karnataka 82. firs. repsrted i-25:' £42..
KCCR 2351. Tbs rsievazzi gas :;:g: ¢;_§
ara extracted hereirgbeiew: _ V4 .' n .« V'
"I I. Z'"?1eféna£ natgffiiéaziionvh in .:'"ra3 S
hand daied 28,9;E§65--.----r;}?zefe:?;:s, ':}iev..gz;g,.~:§1rd
passed by the' has
been approved fine Cfcjfzimissioner
er: $0 30 years
j%0::;- :;;2':_V-§V£:é$Sis'zgA:«'V_'€'l*;§?» award, Even
the Act is I20: in
Stgzéé Governmgni' which
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:hexc2:.::£:c1rdV :_;z2i:?_2.i:':.._u~é'?:e reasorzabie zime. if the
Gafiernfififi fafés :53 §ass an ::LLv-ami for ea
. €§:§§;s:'i:igrab£é""'€éngih af iéem, may {mid swag?
1 beéieve ifzai the Govemmerzi
ziiéfféresigci in agquizzhg {Sis iaflé Q3 {he
ma: reqagérésé jér the purpagejér which,
aaégfieévfér C§,€:q£é§3§{i£Z}§'Z. "§"?zerejT£:>r€, E am
Q!' {he agnsicierad view 3325;: if 22$ award has
Eéefi passed :,z;§:§1:':: Ci r€[email protected]*3§§:%§€ :'2Z::":€,, 2': £5
~ I? ~ 7 7
jusé and preper jbr the Cam: :0 deciaré
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Z316 corzcéusé «sf She acquiring auifzariégg. V_§'*Z:g%:é;«:f'.:é, ._
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4. F01' ciriving éijgaii x%?§ie1% there is
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reasonablé: fsiimving éecisiorzs:
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respcmdentg teak 24 award.
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and fast reasenabie periofig
as :hev'f3.€'Vt§s and circumstances sf
33$}: céntexi sf fiat: camgauisery
a€:qui$iti Q:a o§ bensfit ef BEA, the passing
eff _:3'sK{;ifd'§S;E'3fiC}E,'b€ beysnd 5 years frsm ihe date sf
' 1's§sé;;:Va;:§é":2.__§§" Ehe finai natificaiiezz, bacause ihfi
~ré:.~:«;:@£i'd:é';3: is 'iifififi? {E13 Siaéumrjg §b§igg:ii@n 'iii
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iigfiéf Shall iapse maifiizg $323 §§C:'~;'§8§GfiS <35
Secééen 36 of the said 33:21: ineperative. gs €h;é_
itseif 113$ iapsed, tbs acquisitiezz has E05: --
1 Sr: Shaniiaranaragraaa §:i.é:;7V§','*?f£"1€"_E€§_Y§"§!:v{;§_ €iV{:}"£§:§3:§v€-E'
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ass iiable :3 bé r€j€:(:I:§;d, «f§'§3;:."f3.Cqs;_isitiéf:v-:mi:ifica€iQ:'1s
are chafienged afier it':-_eir issuancee
8.; Th6 s§: <:<>__z1d raiseci by Sri
is patitioner has
subsequent $3 the
§:~3s:;$;::,<:€ §hf)§ifiC8.tit:):'}S, he dees net
ham 3' f~i§h€Vvt6' accguisitiem procéadingg. E6
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'if_{§é.:ri' 33:1 _fPes9m.a§rajna Hausa Building Ce-aperative
.S;:;<:ieL~£:i;--«.,v;:3s.;. -Eailamma @ Eadéa Baiiamma 85. Gas;
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gaiégréph 0:" S33 Saifi judgmefii is axéraated
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flied bg {he purdzasers Qf the Eands
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Gf {hag 525:. f\.%'aw ii is Q welE ;§é:iE;e::i4 g3ra;3§é:SV£€.i::§:2'--.A'~
Of law that a perssrz 595:0 iv"
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to be {he Gwne:*';~..V_Suc~§i"%:i' :19
right :0 chalZe}:g§" itsefi
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by vér£'é_§é '_s(;i:£2¢ 'I';§'iS'-;f::2:;Qur 526., af
rz§hi., :i:5éi';fé%'%i;fi;3.'i'V~ predesesssr.
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1:532 Efrziazz af India vs. Sn'
;'35h'ii}§€fli.E?1€Zj§'. B'?:a:jg?éz3g ai 8:, Ors.
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if} fhss S335 dead €}{€i3'i3f,€{i :2:
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ef Smt.Kanthamma vs;,"VStaté*-- ._ af Kégmafaka
reparted in ILR 1954_(2) §;arf1j'§éé4_wh§:e:;n~':£ i$ had
that faflure ta executieér' iIfi:k:~: mere dalay in
execution G? af statufiory
duties What ameunts £0
subsia.ntia1T'~V€%§<€;'i::;j.i:jo:"f.' 0:; the magnitude crf
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€Z>{€*C¥.fi§€d; '
.12. }€:%§::é'e:': gazszzsei brings if} my nasiice the
Eaéaiééé :,§a;€i;s3;:I:e::§""'5§' 'the Age}: Ce'/u:*1'; in 'she sage Of
».44§§:;{Et§£:zgs Private Limited :25. Bangaiere
,;§*s:3§§éi0p§iig3;é:§T::4§.::f§:eri:y & $rs. reygréed €32 {Z313} :3 S36
£39 *~'§};€ rélsvaztzi parag'1"a§hs Sf the Said judgméfii ass
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{E19 s€zédVAu:I1o2°i:y issued :13": €?"EdC}?"S€'{?"£€3"Zi
213399} in fazéozgr 9}' ::'3?"':€ Sf {he
231$ iarzé izgférming him éha: by z2ir€:;€%..':jéj'vi?§.£e"L-"
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the said Eand by iT£€€{'KlTS"'*~,Gj? se2;§r:VV.
gaze cieéds executed Vf§;:e"'s;z£d éismergi in
favour 9f the p}"é*s;;?*n: 'azpglevliéxziji; is a::erre::i
ihaé permission uéhariziy
:9 ihgc construe:
C££EL?€f?;VZf,;gVb:f;?.{"E;j.§1€,f_ :"h§>" S'f§§3rfm waiter drain
egzirzatiii '£3:-;»3;'_zj "£}'a%;;';j CGSL
;:Q;§:;Rc§iUg__;ec:ding of ihe §?F'0UiSi(§?"?;S
of £§€"s':i7{O'2'$.:f. "35 9f {he Séaie Ad', 1': is
_deaf"<. ihaé ::}§3_.€f€"V Ci scheme Eapges; the
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§die;;f;:?;'%x;€_VL:iz9Gn ihefacis mid sirczzmsiancss gf <2:
;é:2:,:s:a 2%/Ezgre, zspezz Cgsrngaieziezi of {he
€::q€,:<§§::i'i§n praéeedings, She Eazzd has i?€Si€&
..:'%ég_:%ies-2 Séaie G{}L?8?'fZ?%'$E3FE€ in ierms if Secéign
cf {he Land ;%<:q::;Z3i§i0r: zici, ihe agquiséiierz
" weazifi 32$: Eapgs é?" éemzizzaig {ES :1 :*€s:,:§:' sf
igzggiirzg $425" ffzg safzeme zzzzfier S6::{z':3zz 2? £55 £326
_ 13 -
BB}: AC: An argument :0 {he eenfrarg; canzzeze
be eccepéedjbr the reesen E3151: on meeting. {he
{and stands irexzsjerred and vested
S:a:e;'Auiheriiy free fiem elf er:ea»:rn2:.¥::':i<';e:eeSe-"' H
arid eueh status ef {he pregaegjiy {s:'.i§ie'ef.iree'Eev"A.
ofbeing eléered by ficéien i::--,:u:A.é:i:§?e'}*...:E};; AA
Stage Aci er by :he VCe:2:2'c;i£---- Beiéé .'f?:eee'3': .
Aczs do net ccmiain any» :ereeis£e~r1V{;<:e§er:f?s"ef
whit}: preperiy enee VA V -ci£2~.S_eEu:eZ"g§ . _ pee ted
in the State ecvm-.§:§e_ ithe ewner on
any eeraelilfiiern reyérée; {he title
and pes;l:iee'eior:z__ of fee "S:i:'i-tee,_.___fffeweeer, this
may LL'5"Z€?'€ acquisition
f,e.rocéee§'i:1fg;<.:§__ere"eiizl' p_e§;ci§ing and {and hes
fie: §:>eee;ees<:eeZ' .391"-ihe €;}oeermnené' Er: ierms ef
Seeikbn E Aequisieien Aeie.
_E5Z?1e?': €e--"xmee,n{ by ihe ianguage ef
iSgee:ien'2'?.gf_&:?2e BB2: Ac: ie, "preeisiene of
_Se;:§eie*e,3§ she?/E beeeme énepereiiee", is ihei' gf
"::5i€;§{::t£siiierz proeeedzirzge are pending grief
{he scheme has iapseei, fzeifzer
' .. eéeeeeeiezge in ierms efSee:1'e:1 3553} Qf {he
89% géei flee wiéh reference ée {he Eeezd :e:'*zic§1,
eeen iée &{:$€%?E/£iSi§:§'/i};/2"; hes Eéeeied if': {he Eiiaie
5:2,:/'afi :;?:ere§g§%e§* eeeied is: She 51:;s:?ze§*:'e§'§:; in
~ 14% T.
terms af Seciiorz 3653}; such yesiizzg~ 'is~; '--«._'*._
izzsapable of being disiurbed 'V'
sage wheré {ha C§Qz2er':2§21e>;":i .
ngiijicaiisrzjbr ?"€Z}€S§'f3'1Q :'§"2§§
carpsaraiiarz, Sr (1 55:'/'(:25 ii';
:,a>he:*e £116 Sand
Au:E1§z":'€g; unéer {he 'Seévégisn
:37{3}of:'he 39A§w:::.~/'%%Mj_- ;
£2. T:§.VI€*':.':Vl:¢E1FFiéC}'VOI1 the H<:>1:1'b1e
Supreme --.in:f.':1j«: '§Vase Gf Bangalore
vs. R.H(muma£cz.h 82,
Grs. ,rep¢:::;té £:€"i;i'ILR:"2.005 Kar,5533 for coniending
that f:h{éI'=:3:'c:.>:::'ri<1*£ .iai%:}; e:stQpp€§ against the operation
sf :36" $3.ta¥::L:':€,A:vZ;1er; the EDA hgs psrmiéted the
" gagéviiifiaiégfi' Vi:a:y_ée:?€1 éfi '£116 iand§ it sauna: Came in the way
@f..Tc{3f:2;§E«:%f{:§:g~$13 acquisitien pmeeefiingg. As there is as
pr€9g:§s§§}:: éi_§:':f the yestcraiiogz <32" :'€»$0m.re§;a§:€% sf ihé
iggzd .'E::}_ "th:e §€'ii*{§<:;r:&:: the §e';i::<):3;e:' is :30: saiiflafi to
--,A§£:;y_'A.«:*€1i€f. '$26 sanatéégnizig 9? {ha bigiiéing plan §§€S 13:33:
___§:*€:::i:,:d$ {ha §"€E§§}Of1§.€:3{:'§ £3332: {E§%.I:I'i§§€%i§i'i.g 33$
» i5 $«
zzgéquisitian prgcaedings. Or: {he grauné
unjustified cenduci of gems sf the @ffi:_:ei1's<\.A V';:a{:
res arzéems, 31:3 :*€E§€'§ 22:12 'E36 'Sivan :9 $136. ~*'>3{ii§,V{;:2::1r;_
13. Sr: K.s.Ma11:ka:~;:;;:a;ah,f: ':,:h.eI
Gevernmeni FI€3:.:E€:r appeafmg fb:9t_h}3 res;Vp{:'::;c§§_:1t _No.ji. »
re--«§'£€1:'a':e$ the submissiens Shafikérafiarayana
Rae' " _ _ A
14. in the ceursékjf 1fiis.j'i":?:jo:i'::§;i;%:L";' «Sr: Jayakumar
S.PatiL {he Egazffied to my ngtice
ihe noting'$"féfg:;{§i::"'5:;}? 9? tbs BDA {Nate 32},
dated it reads as follows:
A " T328 {and is being
338253.32}?VF&b%:IL€';fi'i?éf£ industry and aémost 3/é 9f
1: ' the i<,:a2V'1éZ..zi_.§V§'a::r:,2:e3::"e:3Z with irzdusiriai shed. The
é2*i:':'§réé..«Z_c:z2ci'V§é' sum:>:::zde:i §g {fie c0mpau,:zd
_ .,%f,?i;.sL:r main read yasses ihraugh {he
szfie af 532$ prfiperzy azzgi £18
rsééaiiéing 3 32565 are fizilg saverecé wiiéi my
..aa:§i!*:0r:sed C@;":st2"z::a:::0n$g fife C§lF"2,?%Q§ {kink cf
H a€q::i:'i:":g {his 2% gzsszias :5" Earzd CZ€Z?3G§iS§7ii}"l§
23:6 sheaf iliféd j%°az?v {fig Efigjééilii as :;%:s3
i
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suirrauzzdiizg area is covered a; =i:§a..4_' T ~
urzauthariszed COflS{'I'EiCi"i{)?1S, In 5 _._ é
E*€o.584,:'85~8? the {hen Land E§Cq i:._:;si£*f{;r€' 'M
Qfiieér had inspecied {he £(::':{;i':-er; 258, E
and c:'}§3S€'2"U€§ as "Ms usefiii
served by acquiring :§":is..__Ear:;:i°2.V_
15. The: same
based on What fths: said on
inspecting
36. "i§3arn€»:i Ceunsei havé
1'€C€iRféé"vfI}§? :ihfifigfifit;3L:'COn;&;i{iVéi;;€tiiGI1. The Fufl Bench
décisifig i£:évVv'1%§gfrftaprajna (supra; dgsas E1015:
Cemé €23 'the-fires-%:1ii; b the E'€Sp€)fi€if3I'1fS in any 1?\?8.}7;
be;:::§;§;$$ §h€ 1'€3S.§2{.¥:1d€fi§ 1.\E{).2 has rscognisaé ths
' peiiticszégég ::3,s €h€ rsceydafi G'§F$fiti":" 9f the prape:":§<§s svéiiie
é3:i:ii§§i%§.§;§ V 'fies 'buildirig glans, égsuing {E15
€§::::::é':acém€§';': ceziificaiee s3:3:;':;§s.:3r:j5; iffiffifififiifi, sic.
'EE:s:._Apie:%g éloarl: :3 81% case Bangaigre Eeveiapmeni
";'~;i.¥:;:t'?:wz'§iy fsazpraj alga dises Ema: 3131123 the BDAE
ME?"
msisiance tezzabie, 'sfflzat is 1:0 be €;x:a:E:i':;':'é2§.. 'is_i ':1'}._QE«
xs:h«3{1:€:' the d€3C1:Fi1"i€ of €st:3p;3<E:i is fhé
fastg and C§}"C1}fIiSf3:'"iC€fS csf $33.5 =;:&$€_f?:;:: "§§?:é £}':h§;*w;f:'3;::gi1:'
what is 'ca bra examinsd is whaihér {E-fie :°€$};:2':3f:{§a'nt'=-P§§<;.2§'-..
E335 arouged tbs: iegiéinxaté é;*:jg§é:r:tati0:1_O§ffE1e'ggxefitioner
by sanctioning the p1:9.:1_'a:1<iV'iSs§§i§n,fig' -§_Ij1e cfiffiméfisenzemt
and Uccupancy ceriifi<;a;:é$."s0 and having
permitted %hs cammersial
cempiex the respondent
No.2 <:a:"1'n:§}§ difieisfiion and action; It ig all the §ii.:3re ptgfiitiener has aetsd on the c}eararz<':é--L<_'_'ay;L§"-- Jgraxzteé by the BBA and matgifiriaiiy aliéssgd hiss positisrz by irzvesting SEIOFEBGLES "3uVf:":s tféggzéjsga The rsspmzdent N03. 2 arid 3 (tango:
A§':i'g§'*'f£Q1"8i1C€ sf iha §ev6E0p::1e::': {}f 313 33nd 33$-%._ peg Apfiiiiiiiéfifif aiawfi ':3 E§8«=iL markst 12312153. 'Es §j;:}rr@w..::h& €X§}1'€SSiG}f} {ram {E13 Apex Csuri jizfigmegi 1::
A' -,§§"i--€ siase of Ramehané fsszgraj igngréng the €3{:a§8§,§§:: .. m,a:"E<:€"i, a?2;:h.:€ Sf 133:6 Eazgéig mpeatiaiiy mssszr {E36 %§:%)a.:": Wig"
aggiomaatien 0: :*:1s*':rap@h'.ian €i'{i€S§ W111 in iggering eariiaquake and Csurts car: {:é1*'::a§zj;'E3.: " i:3::E»_§ V' judicial neéics sf 'aha Saéé {acid 2?. My pérusal sf thgs 3.€VaI:d A;Af1:1€Xii.f€}:¥?' $te:?:em€r:1: 0? Qbjectiens do sheiXI'~._2§%i;y : széfijisfactary teaser: far 24 long 1:56: award.
Unless the behgxif 2:25 the r$spenden';;si_,': statutory power 0f 11 has been §x€rc:?lsed_! fram the dais 0f the finai :1Aé"L1_ficat:'0:{.VCQurt in the said case, whiie eXa'::1in§ng,j t%:%§ 'ques¥:i0:: af d618,}? in invoking a writ j3}_Q::'i:?dii"<'.:':;§':ifg::é«,.§}.¥3ads3I° Afiigie 226 anfi of the Supremfi §1:::r: has ta bé Cansidsred aicsrgg with {ha i:::'3.€--:.*:'§£:::_'f: {be part, 9:' tha auiharities who E136; "£0 '}3$§fOI'§fiE $1612" s§a'{,z1i:§:'_gr duéiesfi "SE18 aufi':<3~rié;;Z€$ are "'V.éf:}%:A§%::ed Mb}: E226 gtaéaia sgncsrnsd :3 gsrfarm {hair V '"'r:f"§::§§.es §9%f§§1§:} a "f€2L&1G§'§3,§§€ iimax $2 3336 C386 of Smifiaéalamma égzgyraj éhés: éjauri fiag éiaééerz the ~2{}~
18. This Cour: in the saga sf V€flkdt$gi';7£§f$é}}}fi§§€§ {supra} quashed {ha rev-'i3iV:1g' au'{ho:*ity'S Q:'<:§«;--*:_:* pagééfi V' E992 Ca§'}C€Hi1'ig ihs gra:7.t maéé
19. The decésien rsiisd ufiog siée in Ofishare PrivaVt§'L:'~»,';,td..;. »_($u3:§§§a}'~.. }i§SVj :10 9,pp%icati<)11 far the faesis of i.£*:'i'S'A:§_}é::sé;L.}.3eCaz:$s: iii the said cage the award was paé_:;:':'ci;-.,;§'c;ss::'s;:s.:::::i' sf ihe land was iaken and thé' 1an(3_"hV5sL<E:: :::§:2é;e_ iii; veated in the G0Vernm§n:;5 I prescrib€d €01' passiifig «'iG_'<3:«V:m net confer upon the Gaxrerz/$f3:,§i;%V b9;if1«-.:§;i:£'f;€ttered discreiien :9 pass éihé awagti fifhefiisz-xr'§s'r'fhej'g' afe pleased :9 do 39; if the award is 3263!: withitz a f€$.S€%iE":3b1€ éima the aitquégition 1 '§1;f§"'T§5f3.:€iR? sf $16 S€C{}i'1C§. rsggandani that it Caz:
$8:-€35 ihe gégxifiaré whenezrfi" E': wams is :39? ascsgéabie, 'Q16 éxficiss Gf gjewsr Wéihirz sfiaseaabié Eiméi £53 ifihfifiifii A' -.@:i':€j:f%.4:~§:':. E16 ascfigigfiats of any {:@§:z§;ra:"y View 2229323' 23% {Hi}? ti} azgtfsz" a'Gs:2§sj3i%:j; éaé; gigs'; $5 :2":e::::i'f&:~:fs H2}-
ingustice, If the ai,E?;.hO1'i'§i€i'S think that tbs}; award any iime, it amounts is their i:,aki:":g*fi_h$ j'€::>.<f:'én:§% V' gssitéers {hag Ehe}; 1321356 noCi:::i€%~E'}éi;:1:};. é::i?;fé5" ii}. garfarm, 2}. The right to prdpefi;3; is .h:'.)__\V g e'::Si{ié':'&::i: :10t only ':3 be 3 iegai arigcfia <:0'7:1:§;1;;Aii 1::..ti{:1i1.a§ {fgi:1:.; 2113:: 3 human right. The: acfé and BSA are ti} 136 in Weifare and COfiV€fii€n;§_€:.»V . Q V VEv}?} ::-fl1§;_<§'/ if:§i.§aT:"if. «. the BDA has shown pesiiiérs _'3VIVima.c*:i9n (1063 :10': and with the 30%: feet 24» f;,«'€Ei§'S. At: the risk sf like _r€pié*::-ii§<:£:*; aiéaiit is to '$3 saifi that EDA has §:§ 3;§"'i'f,Li.'{§E%*I';"*.f逧.'~." Shh: """ 'auildmg plans, i:3s:,:e§ tha s€:::::*::éfi':::§é;3éf':~E::*: c€.1":if:':Ca%:e and 8C€f:'L3§3.f3;€3}£ Qériifiéate :0 {he peggtscéfizér *ae:men 299 2 42935.
Far 331 ihs af0:'€$a§é E"%i'8;8{}?{1S§ iE'}§S Csuri A' -- ::a.n;n:':<:£, bu? haié ané dséiara éhai ihfi sicquigiiésm __§:*<}a:%e€:&§ng.§3 have Eagggssfi. Efisdéégg abgsrafs ihai ii is 3 5,5 &?2% always spent :3 the resgomdents ta rssori ti)---.9 the initiaiicxrz {>5 frésh aCqL:isiI;i{;>:2 pr0::*:%3€di:3gs§ :;f:7..f'§E1@ §.2§;::i}€s am :"r~:q:,1::'€'é fer' any ggzbiic }}§ii"§GS€. As I V' thfi acquisiiian :3fG€€€dif}g$ haf:ié"'£a;3s€':L ,c:ii:1vS¢qu--c3'§1t1§~% ihe awaré 3:16. any furthér p1'0 C.¢éi:i:ngs §£1é1e'1'"€':::> quashed in so far as it perta;i§} ';V--:0 €}£e'.;}é':§:i:i§I3Té:%;é Eainds. 'V 243 Thesti pefiéiigns 3.1%' -.;w*'{icr:':Vj':*<;':i:2g}«§*a}&@'i%;ed. N5 arder as to 503:3, Cm/~