Karnataka High Court
Puttaswamachari vs The Mysore Urban Development Authority on 5 January, 2012
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH CGURT GS' KARNMAKA M 5A:é~sé}é:}';'55.é2;%E._f' _
sman THES "ms 5*' mo; 85 3.;i\»§§uA;é:#j,"2é::2""'~.
BEFQRE
THE i~:C?E\§"BLE MR. 3usTiCE'm=§. :.:Et§::..:,z'i<5«:3;:»*;:;g;;::'VV.:;;wssi:é;a %
WRIT ;F>E'%'"iT1§§\§ NG'3§Q§.?.:2®.§3 Lawfig
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"§§3e §*<§§§§:;2fé Urban §$:s~%:a";3meni fiuiheréiy, .. ,.ij%j':anf33',I éakshmé Ea; maé, " _ fvigzsaye, by $33 €G§'"i"i§Té§$S§%3F'!8§2 ; "fie Sgecéaé Land f fi%£q:s§s§t%e:*: Sfficerg, %'='§y$@:s?: ijrbafi §ev@i9§men': é§.j%%§fif.§ti§!; Eiggagxg Lakshmi Ea; raaég ?¢§y3es*e.
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3. The State ef Kemeteka! Revenue Deeertmenig E'/LS, Buiidéngg Br. B'R.Ambedé<ar reed, Barzgaiereg by its Secretary.
{By 'Sr; "i'1'P.\:'ive%<er:er:e'a, Adv') RE-$90 2 "
Th§3 writ petitien is mes uncie': Ar§:§{:£ej,s'''22'S''a--§::§--.V2..;3%,?j.§2f 1} the Constitution of India praying ti;%>_ "deCE:s:-r_e'..:hat:v "t.he--.. acquisition émtiated by the' _ respCmd'ents e.;;?ur.S::e7nt:': fie Annexuresfi 8; E are iapsed §:: "::.Ve fakes Vi: fe§e"§:.efs=~te"'the * V petitioners are cencem because'r:h'e res;5e.r}C§e:*e-its have not implementee the scheme as per_A':';i_ec:;.2? of"::.h,e Karnataka Urban Qeveiopment Au§%"}er§tie:;' Act;
Thie eetétion coming 'oer: hearing in *8?
group this day, the _Ceur§:"'m'a--de t%*';e."~fQ!§ow§§11;;;.v:' Liaeg %3eVerii9<:;§;_ VSg$_;'~ measurérzg :1 gzmtas and 1};-{V2 mVee'se:»§'"ng»j'2e._ie'<::;fe-3fared 38 gzmtes, situated at Seeavaneiaelzeé 'x!iE'%a§'e' ::§§""~-.§?i'3}scxre TaE:,:i<; and Béséréet was réeigffieé fer th'e..V_V§}éj'ayaV;nagar ex Siege sdzeme by me :33 ',%ee_§1en§e::i.:e«::v 23.12g:§§§, by issue ef netiféeaiéer: eeeer l"E">_§: T;%'{.iE;" 5'_?.,_:%::e"'§'<arna:eke Lireen E3€"v'€§{}f3I"f'§§§"%?f Auiheréiéee £%et""--{§e--.;9.3?%er:,¢ gthe ,&ci"'}§ The seée Neiifieeiiee was ,.»V:;;:%§:3__§§ehe'e Er: ihe Kereateke Gazette er: {:%2.§1,1§92, 3"
é:ie§;§,sén{fe;:% Ezteeeee €323? ?%et%f%ee%:%e:: eeées' S,:§.§:;}f; ef the "'--;%é:§ er: :§«{:§:E»£?L;E@g2»g w§*:%s:h was eueiéehed gr: me %::e:ea%:e:<e 3% 3 Gazette or: 31.;:2.:9§2, The Award was gassed an :%.fi?é:§94. "Wis ;:>e':%%:§::>ne:'s aiang with §?.E'"1€£"S q:.:§si;,i:i'9£"€e§ ma saié ?"i{:%{ifiC3iiGf?S £51 '::'%!.?.N0:»;~3§E>48-éSCI/1§§'S'§= 'V1'L'-§":§:€.___V". grayer for quaghirsg cf the Nstifisaiifins z::;.3$"r-é}§'_s?:i':?;:§;;_a3'4 $8? the ercfier skated ®4.03§19§8;
2, This writ gjetitien §iué:é'~+f£ieCiVh <>rfj to 'V deciare that the a<:qu:2.s':~t§0n .;i:'%*é€;:'=§ §:iVV%'Vf'Lu~gj_s m§'tiVa'%;e§V by the respandents gursuan: tQ'VtTE91'e'$::ui<§" §'§.¢.%t'éfA:_';£.a;;"t'§_{>ns as having lagged in fas ifihg ' Q€'(I§'EiOi'3EE'fS are cencerneéi54<:»;*§»_"----.a'%i'ér:;é:=.;.::"':ii--.jjj€}f"--.;:E:zé?§m.;3'§emerztatiorz sf the scheme é§T'ge;'iiS§2A?'?~: {sf €i':,e''-A<:t :
32 'A =.. S:<§ ' 'VV.'?";'§;;Eié%'--:;}i:'§aéahi Eeameé édxzecate a§§$g:'ri':2g fcsé ":%"{ef"1§et§'?:§e:3ers cantergdsd that thaugh the smder §,Z'a§§E} {:5 the Ac: wag igszgéé 3::
A"':.$';-12;'::;€§§«ZZ _::.%%v'é*:"wa§ ps.,ai:~§§3heé in thg §<a§°naia§»<a Gazefie 3%: ';:7i'a.3.;i..__;'£'.'1~§§2, ting regzzéred giegg far %m§§e:":':€n:a:é€::% 5:2? E h "%.;*'..:e_3«::,'*E:&~:*:*'5':e éwaxzigzg mi: gear} iakerz; the §£?E€fT":€ Er: 3:) far as " . '$1559 ggeiitémers' §?'®§€§"§%€E% ara €S%';C€%'T§f3§ hag iazgsagfi 3:25;? Wm"
image; the respandents be restramed fram ia§<_§r2§'~.44§s"3_y' aitém in ragged G5 the §eti§:<::ne;*g* ;:>r3pertée3a » 4, Sri T.P.'a;'ive%:ar':anGa, iearaaé.,._ '~.;5éé:%QCa:é" appearing fer the regmndents referring is me stateme;i1t:_4 sf --©_E:§jVéctéQ;>s--A..A. :8:;G,2§Q€>;. Centendeé that 635?'. ;:xV.駧tét§VVsners that the scheme has iéfigjvseci i::'V§;Aiéi5§ Q? the finééngs recordedin the passed in w.9.Ne,159S45'2;;§g._ V:-'submitted that Q-EFSQHS V.-péetétianers had fiieé 'E_é'é'Sé}(3 sémfiar {iG£"}t€F}f§E}E3 of the firnhpiementefi and tha scheme aiiegedigs Vééggséfi'.'fleamed CGLE§'sS€§ submiiteé that; thev_»*§i3£:§n' and 'fEg':..s,:ieg3;.vwi%%*: regaré is émgiemeaiaiim éf :v"3%:f)':?E§'%:'";"'-._'§"~:'sEi$2€;i§3§'!f%§S§1€i35 to this Cams: by way Q? an affésiaazét §:2:i :;;'i3a:'*s' :5'::;:"i§[%=fiera:EQ:: ef the §3§'°§':€, %i was heié {fiat éheré 'V 5 :'s%."§=i'é..s*ij;:~:g;'*;i.:é'§% %£'{駧€3§"€§£~E§'%iai§<Z}fl ef the gamma and the? V' "gL».::::i>;"':i:--é,>;n:'*:f£:é:*; was izegaiévea Learneé aaaéésef submiiieé :u§'*§ég s%§2::e i§"Z€?'€ :5; gabgiaéziiai §§'%"E$§E%"3'"?'S§'E§§'i§€}%"§ 5% the fiiéé €52:
scheme withée the five years' pertedg She _es--r»éi:.j'§3'»f3E'éii§e«e fey me': memteieeeéeg
5. Keeemg ie view tee ria,%e.§ €'§;7*.T_ZIV§.T¥.iEE"Ei.§'%;*.{'¥S».a:*"§§g'f§*§§"~ recere of the ease, the mint 'f'e':*-.:§e:err:fV.i:ee.§§e.e " Whether f:£*':eVeCE1:"e.{:.':e .
6. Sri Karumbe"i'e§j-deevsif.V;f.:<:;E"'e':§3j§:3.t_e ihe feet that the Qétiticmeré 3;¥:.:--r?_9 vai::'fi"0i5:§\E§"f§.§e:f§ 3'?'\'RN35.:S548~ 550/19% and .eeeVV:jzj'§Veition Notificatéens was neg__a_';igVze.:§V{:'aVs§.;_;:ge'£ 8433,1998; as at .9\§'3f'°i€)<L §"€3~E. "7['_ .4 .
?;..A : 5,2?'f§f§?,_'ii'§":ee";9g<:i;-- ettguiates ihei: the eetheyéty eheeéd e><e'ic;::':evvtEie_:'${é:§93e§i1:9i'§:> évitéfiin S yeare §€§"§SC§ {mm the ee§e._§{f§f'V ;:::b%§<:e"i'ie_sii: ef the eecéaretéee Lmdez 3§i§{1) ef' the :§.§e«.e_§f':*e_:Va% Gazette and Er: Case of failure 5:0 exeeute eeeeetaetéaiiyf wfii éeeee em the eeevésieee sf $.3§:Ea.4__ehe.%-;~%:{e4j:~:eme inegaerafivee 8,.___ 1~ Er: :fié;?¢§\ie.1€5€3S4§2QC2é?g; the very eeme eeheme "--:_»§ses_ e:{e§eei meteer ef eensééeretéee eee iee eeeteeiion gxétferee wees; em ee eceeeeé (3% {he ear': §:*eg:§eeéeeieiiee ef
5) the scheme withén 5 years; geriaé from thé <:ia'_:___e sf gubiécatian of fénaE éistéfésaéisnf the S€§"}€¥"E"'t€ ia§$e:§=.._'**§'»"_§%_?e'~;>.._T:V.SVf:
regponéeni haé csmiendgé tézai, 2:': the .
sf various fii§'T't£Z*E":§§0f"§S were ffirmafl,_and_~'駧§"::if:'3%i'§ ::.-gas made ts eéigibie gergens and that :::_hT@§'€"i$"~s:_{ii:3S%;é'L:*:.t%'§%T_:
impiemeniatien cf the s:h€[=fi_f:'e._ "§"av!<§:ng._;*:§{;駫--...QVf.3thé Statements made in :__§3e ceu_{}_fer__:3{}d .*:¥*:a:«_:ph9vVt§?Gg;'ap%'1s greéuced, this Cmzri ?i"a;;'[re-r:ez{:§:3c§"*.tvhé"finding that the scheme has i::e§2:- §ub3t'aro'i:%é3'§:£\; am it is net: §I"O_§3€I' am; the acquésiticn prQceeé_E__n_gsVf ;f"he f§!'%d§i'1§S yeccsrded in the by 35% Karumbaiah, The ::e:,2:":te:':'§§£c'r:V--L:;':>%*~ ES {fiat the prgperiy as' 333 pet§":§;f§§5Ars §1a§;'A.:i_§%':9éa§:§'s:=§ with the mtétioners afié that as az:;¥::fv?:t;;Q:f aéshaisgever mature :3 Emgiemeniz €313 xheme an "Li:é::% §§éi§%:§i;sf£_e5%?=§repe:'::z was taken 132; 'mg 135 §'§S§}{)§'z§€§"2§ {§3i;%%%r2~=;;° §::.§;'i":§ schemg S8 fa: 33 3:73 $€§§§%G?'§€§'3 gjrageriy is _ '<:i:;::;e:'ri§§ 53 fiavizzg Eaggedg '; £3 :33': féné merit 1:2 'ahg _' 'é:t:*;fi':£>,%é':*::s:*:, fire %:2*:§%em&r:i§%:%$§2 9% ms :~;::%*2em§5 zgsznaé 2% "'€%f'E Zmdéasisazaé ;3§s::§e:"*§3z égsigg 333 émgigmeataiéafi :3? %;%":§ K' ( 7 seheme is with refererxee te the entire acquired exieet 9% the pmeertiee. Gr: acceeni ef Eiitégetien er eiher_4veejesjes, the émpéeeemema./deveieemefit egtg may mt te--§<_e'§E';:%.§;'e,€%:..._V" . certain ereee/extertt ef the iaye:;t,V'AmT§1e sa':*:ie--.:<;e:i:2.0t.Vbe the basis ':0 23 Certain 3:;bsterziiei'-,%m:;3'Eer:ne":eite*:i€j:'nE:{§'*---..§£'t:i%e_' scheme :3»; the eutheréty, Q. S27' cm' the fact E5 me eubstantiai compfiance the scheme:
In the instant Ceee, thefeee. of 1801 acres ef giifee dimensians were farmed esfgfj e.iVi§:tn':_en€-- ii} e§%g%l::2Ee appééeentsg which e_s1:a__b.'ieéies-«.:Vi%et":.E§&e.,._§c--%:eme hag been substentieE§y e><e<:u:ed .a. En' <:%'§*ee,}':*;"9i'e*:anees§. the eieim sis? the eetiiiierieers Ehe"i..§h'e're vise rze subsieetéei émpiemenieiéen :3?" "er: eceeem: ef whéch E: hes Eepeed ie deveie ef Ae"m_e-26;; "*fI%;~,:»§'_ ss':e:;" ea' iae $5'; 'ihe ease ea' sefeeeeeegee ea ee;:«4eeeEeee'?r% Cezvgmzesieeee, reeeriefi En eeee {5} see i Q 31-'eeeereéy eemiee. Ci3E'ES€%§%i€§"§§§'»;', me mam ereyer . em: eeiétéen e;%%:%: eegeie ie ieeee ef ecfieme is ~~e:;:e"z£eme<j ie zmienebieg