T Venkatesh Reddy vs The State Of Karnataka on 12 October, 2011

[Cites 5, Cited by 1]

Karnataka High Court

T Venkatesh Reddy vs The State Of Karnataka on 12 October, 2011

Equivalent citations: 2012 (1) AIR KAR R 590, AIR 2012 (NOC) (SUPP) 1295 (KAR.), (2011) 6 KANT LJ 536, AIR 2012 (NOC) (SUPP) 1099 (KAR)

Bench: Manjula Chellur, S.N.Satyanarayana

 

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_ AGED Afjgk-,1fr , '*3;/'0% V'ENKF{1'Fi$H.__¥'Lfi NO,_.1b.. 14?" A_CP.Q.SS, SE-IESHADRI ROAD BENSON *r<'::w:~;% POST V "BANGALORE: 5550 G46' K ?U'§"'HRAE\?

;:x<';z:.:;>v ABQU" E31 YEARS, _ ».R,»za;:>. :,:j2<.HA*_:* NIE{E'I';3J'€ ' «,r':§_:§<:%;<:2x.€;<}B, KER. CGELEQEEL _ E31»%.§'§Ef_}AL-ORE' €3H;'%NASHYzi§MDAS S§N{'}}~§A J- " _ _ §x::;z::> E-%.B{}U'§' 4:: ma " E558 E%Z{}E3E"£;":;"~.E SEN{}§'EAIJ Rfﬁ} N0 583. E2?" 1'v'L=3ziE"€ 2*" CROSS, ?§{}R;'§£'vL%_E'§'GA§,¢% BAE'~§G.E§LGRE ~§6G 9351».

R SATHESHA §{UE\a'EA_R SENGE*L/XL AGED ABOUT 32 YRS, R/{O RQSH1%£\§LA§. SENGHAL

47. 48*

49.

50. -23- R/AT NO583 12"' MAEN, 2?"--3 CROSS §{ORA?v'i:X'€GALA, '--'i€"* BLOCK BANCEALORE ~56O O34.

JANSI RAN! WAS%§IE\E(3f1'ON W/O S. IGNATIUS WASHENC§T1'G1'E._ 4 AGED ABOU'1'4O YEARS ' "

4 2, RC. STREZET. 9AmN<;ANA'1'r:2x2e* IVEADURAL 825 003 I USHA GAUR AGES ABOUT 54 YRS . .

W/O SHALLENDRA GAY.-3%"... " _ R/O NO 242. gsajwc MA11xI.V6r:-§ BLOK KORAMANGALA * ' 1 ESANGALORE. '-

NAN1}1=a':&_:$}J.0i113 V SE0 V AGED }'\i§s.QU7I" 4;? Ymgg. ' " ,=Q SING"FiAi\§IA.Ti'}}3E,S"CC)f;1PORA'1'§ON 1?r3/E;;.":\;€;.;_w4.A1,I;.:V Raw; RAG LANE BANG-AI;QR«E e56'e._oL:_2.

1\..»'IR.E» R.RA'1}{m\E 13 10 'F RAMAC?I~1£\.E\§DRzX L 1555 ;8'mCRQ-SS " 3V1.C.LA'i:-'£'f}U"£', §fIJA'{E'€AG£%..R . A ~ B;?gNGAI.ORE $50 040.

' S1,, " '...§EX»:='EE<';A ~€;r;Ef }§AMg%Ci-EANDRA A 2'1va15:*;;~;;1"za'n--2 $22955-2 . .§'v"L C; T §,z%":"{}E§ §&AY?€A{§;'-'LR B;'§§';?{}§%EJ{}R?*:3 --55::} $43, "' V __ 3 §r=;"«2;a:ss:::,A E)Ei"%-='i §%?{{}"§'E'§r{P:

ﬁa{}§~Z§§ Aggaézﬁ" 38 Y§r'%§{S M1232' ,/ O LAL§',?' KLEEEAR Hg' 0 PAD?»-'EA §¥f§Ai\3SI{}§'€ 2 FLOOR 1688[23E EAST END A MAIN ROAD 41 CROSS. JAYANAGAR, 9'" BLOCK BANQEAL-ORE.

54.

54'

56.

57. -24- s1JRM;x AC EAR.

AGED ABOUT 35 YEARS.

NO. 15, GAYA'I'HRE PARK I;X.'I'N., 16'?" CRQSS, 'VYAIJIKAVAL, BANGALORE ---- 568 078.

Rgmia RAJ VEMALA V No.3? 2?, LIC HOUSING: COLVQ1\§Yb 25'1'"I\fEAIN,J.P. NAGAR. 1 PH2i':SEi~__ " "

BA\.€GA1,0RE -M580 0'95; _ CHANDRU '1'. BUTANI V' AGEL'vABOL?'1"8?'Y1i?ARS____ S/O IA",1'E '11:,Q05.{:As1;H.BL:f:'AN;:=... NO.18,DIXON EAST HONNAVAR Nil. ' INDRU4i3'1'.v..BHU'§'ANI'~ _ _ _ AGE1Ei'A§51QU'I'7:-ET Y"=.EARS" A' ' S /53' T:.1,0Q3g:A1,. H, ~1;31f;'12<\; 'A R;A'1f '£0,530, AIL'ffjURA-.P_-- * FRz?,1¥*ILt:s:$I<r_vCA I '~_U's_A.' _ _ SN}3:1«:g§1., "'rx§iA N,4\ F_i:NFA AGED AE3{}--U'I"=_4? YEARSE ' ' u.R/A'1"'z~:<3= :?3:a, 133?-E CROSS. , V JA,§:'AI\EA{}2%£%--?\"§§"{ BLOCK. " j i%A1\E§_}ALOR§, .j3 §:?;?é_%,€I_E'i:;:;5's GUP'E1<'>a ' »£~7;<:--_E;::§ A§:3©U'§f 4.8 Y;§';ARSn, _ w;;i.g::»T'§v1 R, RAKESEAE {;*;;'P'm E~€;:';':'3£i? 320% 231 §.5"1'H EVIAEN, .. g_2«2;§'::»§ CR{}EB$€ ' .-- £%Ams'%$§'iA?€E<;%§¥iE 2: S'.E'A{}E3 E.%2'%I'€€},f%LQRE méil QRK, MA§€;%§,AKSE§ME AGEZQ 5'-"s.'S{}I.}'§' 53 ':'RS 'Wj C} 355.1% HS A?&£AR;"€':'3{i"§§ NO 24, END A CROSS ZZND MAIN, 3RD PHASE J .P. NAGAR BANGALGRFE -5368 £3378. 60'

61.

62. AND} .

:.

BANGMRE W560 u% % M.K.AGARwA:, AGED ABOUT 68 YEARS S/O LATE SHYAMALAL Acaarayggxx.

C/O VEJAYA AND cc), ' '.

NO. 79. NITHAJE SUBASH RQA1>_._ A f:

CALCU'n'A -700 001. 1 ' M R. DEEPAK GUP*§A'T AGED ABOUE' 47 YEARS, Sf()M.R.K.GUP'i'A ' . .

NO .3 E 3, 6%-2 BLOCK, 9iw~--1qA;'N."*~-._ }{ORAMAN(3A1.'A_, 5 , BANGALORE m56<)09..3.' _ ; " ' M .R.SANJEEV Q.I.3_'E?"i'A AGED ABQU'1' YEARS, IVER R';K.C3I;5P'§:A'3--. ' ' "

New 34 $3 :r'.B1;t:>_'<:1<;'. .. n1 9* '-Z" M;>.:N,. ' V APPELLAs\E'I'S {By xj. i;,AKs_§&~MINARAYANA, ADV.) STITKFE ($9 K2\'RE£$f;?AKA REP 33:" ETS S1:1CR"E:TARY ' D:«:Pf'@.:f HOZJ"§3.ING AND EJRBAN _ I;}EZ¥'EI,-QPEvEEN'§', M.s.BU1:,mN's::

' _LzA§=sz§;AI.,0RE _ 568001.

._f§':§E;a§2QMM§SSEONER 'V « }3,ék?€G:§L-ORE SE'JE1;O??~.§E;\E'§' ,_s1U'§'HGRE'I"¥' EZEHQGWDAEAH RQAEE ' ':~§.T,s':vL:%.RA ?AR§§ W'ES'§"

BANGALORE W569 (E28.

V " EE-iii s'a§'}§}§'§"I{>E'€AI., §J,.+"%.E"§'.{} 2'-§iCf§§Ui'§3E'§"E{}':'\§ {}%'§'i{iEE1"§7{ B§':E"x?' {3} {iii} E?iE£ E} E1-i7Ei§-{Z}Z§}E'a£§ §§?'<>E"E.' .£%E§'E"H {I5 FEETY' "E2 C§*§{3's53'E};%.E:%.%i E{{}z'1.i3'n.

KUMAR13; Pf~'aR§§ V'£'ES"E' B;a1"=$GrAi,GR§j W568 628; RECSP{}l"€§}E'§'€"E'E% {By Sri.BASAVAR;'%J KAREDDY, PREAEEA FOR R1 SR§wNAE\€JUN§}A REDDY SR.€GU';'.\3SEL 8:

SR§.E?;:'XV§.G SASHA}-§§'E'§ ADV" ?C}R R2 832 R3} / v,,h'3.4,,/'¢y WRIT APPEAIJ N(}S.4?"72--48I 212003 ARE 9:L:5L3~ §:>Ai«>. Ti-IE KARNA'I'AKA HEG-H COURT ACT' PRAYING 33;' -AS191: THE ORBER 93555:; {N THE WRIT P9:rmo;*«.1: ;%~3_o~.440:5:3«v 15?/2002 AND 41.:r?1--792 /2002 1:~;x;1'g.:3V 10/o4:f2G'@3',';. ' WRIT' APPEAL Nos, 2E$3,f2OO8 :& 51-37397723103.'1"-}:*£'1;ié;Q 4 OF THE KARNATAKA HIGH COUFZT ;>3._C'1" PRE'«.YTi\3f,} 2 'SE'i'~ ASIDE THE ORDER PASSED' IN 'UTYFIF? V3Ri'if .V PIEZT_3§'E'ION_ NO. 23474/2005 DATED BSXOQ/9-:Q Q3f.

TH ESE APPEALS I5iAV'I.N'G_ ' §:;Emb" ;fx1\F_};) REESERVED FOR JUDGMENT', .'m.:_s DAY» 1' S."NfTSA'§YANARAYANA.-J., PRONOUNCED ':*mi«: FOLI;-QAWINE3: ; 3 ~ Theseﬁjtfo apﬁegiisx éfé ﬁled by two sets of persons"'cha}Ejz3:1giif3;_g;« t"h.<§2"--.21cqiiisi--i:iV0n of approximately an (~:xtentV. of'-- ab.0i:'i, "€~.CA »a€:"1ir:'S"-- Of" lamd under Various survsy nurnbers V':3i_t:;1ai;eiii _iri;.D"efy*égrac}1ikkar:aha1ii and Bxilekanahaili '\z'i1.1a;g<-:3 Bz:}1g:1iQ'.I'é Sf;=uf,h 'I'a§'L1k5 Eﬁangaioré Dis1;:'r;:::i.. The V. - 3&pVp~é:1.ia3f1':.s ..1§n W;;§'¥HMQS.4?72w80g / 201 1 were p6ti$;i0n.«:rs ?5g¢_g.':;%;;;-Q» ', :§;;;% iéééig.-_;:{¢d Single Juége in "Q'v'.E*.F\zf"3s.4GE5{}~§.6?f;2é302 "%J&?'.v}'..';"*~»l:§s*;'.T::<'g«§'?'?§»3?92f2O92' Thejg; EH6 éazzd GWI1%3i"S sf %ra:"ias;fz:%~:§W. sugsvazgx mzgzébsrs :35 §}e%::«;:m{*.hi§«:'§<:2m;«:h22$EE ami " E3ii@ia2méi}12i§§§ viiiags. Th€~.3=-* iéifaegi 2:f:3:*s:«:.:s2v;d %'§'§"§ pﬁiiierrzs "'£.E£i*<)éi:gfh iheiz' Czenerai Paws? GfAii{3'rr1&§,7 Haida}: narzieiyz Ehﬁ * -»v.€§'Eanaging Directs: and Eixemmve Direeier of M,/55. Addi H<3LzS£.n§ and §?Z§§U;SElf'§€S E3:'1?vaE'€ E,,§m.iEeé§ 'a7=,»*h{} had

-37.

subsequemiy acquired irsteresi in the said pemions in w.p.Nos.40:.50»~157/2002 and 792,/2002 were dissposed off by c:0r11me:;r1~.-- V 18.4.2003. The said comn:1or1 c},rd<::-If-..Was':a§s§:~'*-p'a:%Sr;d23:1 respeci: of a.r1c)ther set of w;rii.4_;)etit.i'{ms" in W.'?';VNQs.3§;72€~_ x 72'?/2002. Hmvevezr, pet:it.ionévfsV.¢_it': the have not <:haiien.ged the order "pCti'{iO¥}.Aé.H

2. So far app-sj11'a1iié:"i:é and 5137- 51.97,' 201 1 of sites formed in a.fbres:.aid 'S:A1Li1;i.3:{7}':V'i1U}17l}j'€1f.S bi: :\'§/ Addi H0uSi.}:1g and Endustfiai L§mii:e.(i«"E3f;k'--s€4(:--1..;'i'1r'ig Pexvez' 0fAt'tomey through the 13~'nci.--0\x?ne1ﬂi*éﬁ th}: appeliants in the oiher batch of V' gpi'pé5a}S";: §"§3.."bQEh E):é{ifh of writ peiitéiens the cizaiieszzge is to §3';'::1i't:1§_f;;?~;_:*y " ﬁuai :f1.G§.i.fiC22.i.i(3§::-=3 .1'€S@€{i'{.E""&'€§:gf d':5:1.ed 3,.1.2.i£99C% far zzaizgzgisiiiazz 95 {he Eazads in ' V ::§L:6si'.i:}§éi;

3', "$29 %f'a<;t£, $221? 23. §_EiE";:_f§€ 3X"E.€§":E'. 5;? E.2m.{'§. 'ﬁfiifé E'E£1=§ifi€3{§ .. imdsi" Sﬁﬁiiﬁil 1'? G? the EDA AC1. 'aide §reﬁn'3;§:'1a;<"'3r §Z0T;i§{ZE§1'.iGH dated 6.81988 Gazetisd on }5.£.2..'£988 in yespeci of ianés simaisﬁ in E}eva:°ae::%:%§<ka:1z1h21Eii gzgzé E3iEe3i~:a.:1a.E.1;aﬁi asiﬁizgges

-28..

for fbrrnaiion Gf BTM EV siagté layout: {sf in dispute. I1 is also not in dispute that notiﬁcation was issued to :1 @3561" uo'n V 3.11.1990 which. was Gazetted possession :31" said lands w¢;"e'_§ake«ﬁ._£%Gm =:izr§:1§§l the relevant provisiens of AC1; dispute.

1': is further not in di§;'}I31e issuance of final notification. ﬁolders of appellants/1a:;s3:V j'ionfas. gnamely;'-1."-:w_z_sT.'Add1 Housing and Endust:"i'a1. éif;*:':'Li i.'t's,&VDirer:i'{:fS entered into an agreement' with Vihé' 1and_o\*;%i1Lers..fdr pggrchase of neariy an extent of 60 acres cf 1a{1dv.whi(;h'=2ver'e L1nder acquisition ibr formation of 3. ;j':'§'2gTaf;§ .Ea,y0uﬁ""éhﬁ%_:f.mI:. in that behaiﬂ {hey gectureci the ' V. Se;;:c;j;ii~APe7v§'er' o.f'At§0rz1ey from said iand ownera <:iuri..11g {he "p<':*rfE<}(f§ ' $52., $::E:>>sequ€.121. $0 §re§i::1in3;1"}; amd fizzai :3{$'t§£.§{€'a::;§<§I1s being égsued 31;}? ;?zs:3qaz:?s=:§.i,§.0:1 of {he Eanés in AA :.'gv,_€5%.§:}§1.

4, Th.ereai'i.e1g it is siafmcé '§E'1r.:z§ :3i2:>:'e$ai§ wmpany formed 3. iayout ihereona It also fermuiated a sschems: for 831:: Sf S§'i€'S femaed on the a.E7{>re$aid iamis M3,, by :°egis{€m'x':_g W2 ~39- p:'c:spective p:_:reh3se1's as members of the said company and by receiving the vaiue of the site from each one of thenj in 30 ir1$t.a11.r:1.en'{s at Rs.5,000/~ p.m., said the site_ev~._:i2:s1en<:§:d therein to the appeiiants in the second baizeh of . and others.

5. It is -Ihrther not in cfieepzzieﬁhétt. et;ij1;e_a;1;ﬂ namely, M/S. Add: Housing grid h1_(:1i,;stri:3.i"'V'igiz§1;ted_:§was_ *. aware of the acquisition procee'-e¥ia2:;g';':; pf *t.].*"1_e':---I.e1:r1'c':¥e question anei prelimirlary and :1e€ieif'Ee.aA£i:é:;Vlgéeing issued way back in 1988 and E990 i.tse_If. ' £1.30 disciose that severai atieI1a'p1',eg_3;vere"._made T:'$'y_.t}ier:1._...'£)y approaching the Goverrgmezai, §o"see}{'er§e:a.Q%.i{iea_iioz1 of the aferesaiel Eands. it is aiso n<')<{'i'r1 diéguzfee'théiseveral orders were aise passed by CE1§ef'E\f{inistef':;.._ei%" varieaus Gevemme':1::e at ﬁifferem. paint GE' "i.2'm'e '%e«:.<3;ri1:jae11:§§::g eienoéifieaziion ef aferesaiqi made, .Ei:é_faae¥e'%';*«._f:;hei's::r§1e has zaei: fme'£:?.§ied in paesimg an eréer de':'7.:>*££ff3%'i§;;;;f«the Saki }E3.§":{§S.( E~"I2:v.%.n.§.§ §23§§eé E3": 'i'§Té€3§.§' a_ii.empé. 'éhe "' .ADeveEepe§r :3? the a§.'ez'eeaiei izmde m'm.1e-.§;g, §'vE,f Easéeii. E-'iezzeézig ' é:::e:"5;.A'Emé:;e€.a*iz:,.1 §;%.r2"::%:eeE i:<§%.§2s%ie{§ Eéze §',}§"{){":¥f3€E{§iT1.§,{.§§3 <rE:2%.§Ees"2gi;':g ihe EiCQ§EI§§3E:§§G§E sf Earzeie in ciéepazie by Eikizigigg severaé baieézee of xzyé X4:

\<\'.:'."-

-39- writ peiﬁiosxs in ihe year 2002. '}?'§:1<«: saié writ pe{i{i.(im_$'Tx>_g*e;*€: ﬂied by them in the name of and owners V5?'§~.}u?'A Haida" in W.P.N0s.371276-1.2? <;0150u167V..a_i§a.VV ;;::;f:«""2f1fr92,V""' Of 2002.

Writ pautiions when came up ~b éi?):°e t}f£€:.§ea1jn(ad 'Siﬁ';g1e'VJ'L1dg€' of this Court: on 10.4.2003, {he uiA:éar'z{:+3:cE Si'rig1e_Ju..«;§ge noticed that initially said xv1'i{."2;.c1'r::_1itted and interim 0rde1?'"v¢21s[. i1'_'1'~.fé1-,,rour'"'"ui"*'V etiéioners on the premise that. in at}; ideriti§:'a11V{a.a.{c:ij;"0f\;Vrit peutioris in W.P..N0s.1'?935« 39/2002, arisiiig 62:1 .--Qi"'~s3§m€ n01;'ificat'ion, inter;i11'; order was ail";-jady graim;'ed'u?herein the a£%qu§$i1:ic;n of Sands under' same A ;';c;iii'i%:at:i€;'x: wasvﬂmiifxder C:ha11e'ng€:. S::'ose:-zquemﬁy, &fi';er V {§9n}%§:gf§«::3;§sx¥ aha: ihﬁ afaregaid 'math (3? wrii §3et%?;i0:'1:-3 " .w'é:Ai"e ii": ':'§:=':.§§:%:é<:t. of 11o:§_§'i.c.ati{}r: iSS{§{%& for aiiquisiiiersn af Eanég ﬁt' §'35'§:::é:§§}:; 52$ I"-§'B§"{ BE Stgaggis amzzjé not; E'-5:2?' f{;=:f:":";aiéa:3r1 GS E3'§.'E'»/E V A. E? ihs: imerirgi eréer gz"an€§3{§ W213 sszmfghi, :0 be asacated. Earned Singie Judge insieaéi of vzlcaténg {he imierim arder £091: U_§ the Same for 531113,} heazﬁxg; and 8.fE€E" hﬁaring 24%,?

6. It is further not in dis:i:;i.é '_thﬁ1t, ﬁrs:

- 3; -

both partiﬁs di.sposed aff the firsz batch of writ, peti?f:i:5£';';:§[ﬁlii_}ed by Eand owners holding that they do noi consideration. The learned Single Judge: whii€:_:t'zius§ps3L$ing the, aforesaid petritions Obserwci Challenge in {ha present. 5611 Q? \'J"E;1:'i. ﬁ§t?tii.iOﬁ£3;'- subject maier sf writ petitic)"1;is: V'i.:: QOOOV '~Vh3Ch 'Wit ?'53ﬂu91T% *¥'?'€F€ ii1V€§1._' t§}t'"'3H gVIA'x()L1I}d that substamial implenlenigfziﬁﬁ has not taken place as ct0r;tC.%f;1 1§1até=d of the EDA Act, th€1'€tiOf"é,'T§I.< f: $c*:H:e'1né'*.tbr xvhiCE1" {he lands are acquired has lapsed and'c0f1s'er;Lue1fit£y,"_g10t'iﬁ<:ations are required to be quasheci .V M *

5.-.7. n It is """ "seﬁzn 'ihai Saki Writ peiitiong in A1: 2'7f?28;/2£}9O were z'"e€erm<i ta Di:--*is§_U;:: Bctnch sf 'ihis C.r1:,:3*'i.V_ aizici the §}iv'i.si9n Bench §;1§§.fj"E' hearing ﬁiié S2m':=:: :%i$;>f)$£':,& €;f:~s21é:i Wr§'¥[. pe1'.§.E';7;0ns by 1&3 (Ede: ziaied 'E3,3;2€)G3k " _ a§§3h<>§giing aims: ::<3é'.§fi::9.§§s;;:1 {ig»:'§,e{§ §..8{iQ88 {;:3:'eEi::@£r1a§j; n@t31f:Caf;'ion} and 3' .1 L; 399(3) {ﬁrizgai z:0i:iE'§{:a1§{>'r:} f(}'i' a<:qu.:is§':ion of Eands in Devarachikkanahaiii and Biiekazzahaiii for f10m1a':io1i": af BTM EV Staged Tbs saizi eréez 3% dissmissai §<"x,/*":

passed in W.P.[\E0s.11.12'?«28/2000 by the {Division Sf this Ceurt was not Challenged by the 'i'h€:refore. the order rendered by_,i1<;e__£4)ixri_siV<')Eé" 1l{1_ié" » 1 Court on 13.3.2002 so far as i1:"pei:iﬂai~z'is :'t:a_ 'thjé xré:9y--..«é§E:rj1e notiﬁeraiiien dated 6.8.198sT_;im;1 3.1-1.:99QT"§~§:::¢1:.eg1 ;mm;» as ii; remained unch_a11enge;1,__VV"En{hat of iihe rnatterg referring to the relevénéi .;)Grfi.'iéjn <uj'f. 1:h:é"Qrder which upheid the aforesaid 11.r:vtifica.t'i'¢51'»1s*{:,'Vthe'1¢2i;'fx§:d""S1iig1e Judge of this Court pifoccedéfd gto. i:1«is1m_iss_..'J13 of Wm; petitions in w.P;;\1ds..'3?':;;2s"i¢::.;2r? "c,--,2fw '4«O«1':3'8----'.E§67 and 41771-792 of 2002 by dbnliﬁon 'lf;).?L.2003. The petitioners in the Said batch' Voii petitions [€XC€pT, peutioners in ..'\Lr?_§:.E3'§:E_'_}%~Ai_.€:»:~:VV,_1?;'?12'€3~E_.2?/2002} have 9,011.16 up in W,A.';\Eos.4»?71» ' V. V' 1:3 1};;§2;@Q3.""v ..

8., It is Sewn ma'; 3uba<::q:,:€§':§. is digmisésai 0? avrié AA j;:€i:'*;:'§.:§»:1$ ﬂied in iihe nzzme 03' Eamd awmzgg by the iané W.§3£%:=vei{3§;€=:" 3=?v'§j$.Fa£E:%i §{<m_s5::'1_;g:; azzai E§":{§:.zs5ﬂ;.:'§.2i§. Liéiu %2'.§:€ g>:1rc?::21se:§$ 9%' Sims {mm the :'=sai{§ Dex-'e.k>§>€r <:a.m€ up in W§P.N0,}34?4/2005. Incideniaily, said writ petéiion was am,"/i/E _ 33 -

filed neariy after twa yeeirs 11311: the 'LE1'3'1e '£1.16 ;;:sei.if;§o'r1s ﬂied by the izmdowners were disriiisseci.

9. On going t.h2"0ugh the gr0L1:1d:3 Lxrgjed inihéé writ. petitiora and edge the ezxriiervix-iiL:i--1A:)i"~fwri_t= fjefji'.i€>'£:sj.i'iIed ' by the land G'WI1{i'.§'S ii: is 0bv;1oL1s°1':h2ii.. é£:c<>f1'<'1_ .E3:;u'.(:1.1." _f.%;-':?i.'i. pe1.i.ti0n filed by ssubs-xeqzient -pV{1'1fcha1s€ir$_ uE." air the i.nstanCe of its, . Deve]VG;~3€;.r--. s.A<itii -_§-Ioixsing and Industrial Liiniied w}1r;$'§1avii3.g f§;7af%.1c3c'1'--i::';,it$_a1;'t.<:mpi to secure quashing of 1'.lf1_é' pr€1ir1iVi'1ia3~3{ cud-:1.V:'fi_r1e11V.I1{jf~iJ:'ic:aEi0n of lands in ques§tior1. . t.h.}?:5V1:g1*1«.A 1[h.<:"'-E._;1n.d_' ewneaxs have set up these, pI.£I'CfhE'iE~3,_@}'"S 1.0 xi:0r'n.;';:'::,s'?€-:~._§i'.1sV'fight. against 21c:q_11:.siti0n Ehrough pr<;>X3:._ 111ﬁ:id§3i'1'i.2§.i1y§' Second batch of writ pet,iiic>z'}. filed by V' .VsVi:bs€:hqL1é'1'2:_ pL1:"<:haS€rs 0? si':.<2:=e; sﬁso C3.E1'}.f:3 aip §3(i'fQ§'€ {ha

-:?;;i2.1:%":§:3.VV'"b€~é;':;€i;'sV ~w'§:i::h. 52.iS3§}{}€=?5€€§ sf aha first balicth {sf writ p.§%1:§§.i_c:f;;;~:e'g A_§§§.1%.é{§ 23}; Eéee Eami {}ii?§E€}"S. "§"i:€ §€;'.E?:.£°§§€fd Sizagéa &z:d,g§e: aE%;.:§:'v.f§::fem"i:1§_§ the §§{;%§,i§'..*i.{>m:*:':$ zmii aism an ggsmzgg; E,h:"'<'§L:;fr: 1112:: 'gggj.:f<:51.::z{i:=3 'a.:.'§f§§€::% in 'i.'m*: :wi'§. §,2§:'£.i§.§<:~:'": {";§}§'=3%?i"i-'§'7£§ iézaé. she 3 §1<3{'.ifi«;:21tic2:1 :2:':{ie:* €":§32l§€1'£§{E% W215; aizrezldjz deécﬁizied E33: me D;Ivisi0:}. Bench of this Court in \7xf.P.E'\E0$'E 1 127-28/'2G0€} and §0i1<>\2ving>; w%1ic.hjz,:d;g;:21€né. i.':2.<=: W.§'i.'E §:xei:it§{::n$ Eiieé by me Eami '-31% * 34 - H owners being dissmissed en 1.0.4.2093 the writ ;1.3eT.jiV.tV.:;'e'_'>'.,"'1'.£.V".*i1e<i by subsequent pL1rehasers/site owners does consideraiion. Whiie disposing of said no!"

petitions the learned Single Jxxdge also?eb:éen}ed'«.1haiv..jn«yjefxr ef the decision rendered bgzjihe Apex 'C--3C)'LE1'1'.,?'.1°.{'. 1.he"n1éi.tt:er Of. Union 0'1' india ~vs~ Shiva Kzfenlar Bhargavz-i and Others, wherein it 13 held as va:__Iid_er:

"A. person whe p:[z1*ehéi:-ieés 1:;1.:zt1:jeas,:hseq_ue:3£ {.0 the n§}i.i[iez--1tiozf§. niay ..he"--.._e11tih£:led to claim c0rnpe1asaiie:1v:}:t;u.e pf saie made in his 1*igh{V,"VtiiIe and interest the VVV'prec}eeesecTf'-had. he cannot be said to be the ovi-me? fo13':_11'iVuin2en1. 'since the right of ownership ~..a;ou1%¢1~bA¢"d¥.:y:.ef.:m;5ed with reiereriee 'to the date i_e.n ma-*h'ieh'ﬁ'01;iVfi<:e1t;io1'1 under Seetien 4&3 W213 'F¥:1is wag the View ef {his Cfouri in whiie eer1$idering__é; ihe E?"u}.I Bench V__§'z;<.§gf;ziez:i {sf {he Deihi Higgh Cozart, Undei" éfiheee * _ t:':re:'1.:":1:-séiargees. the appeal: is aliewesi. Ehe Nree;L>ene§e1'1£. :::a:':ne§.: he een.si{£e':"e{i ﬁe be the ew:*;e:* ate; en the daite ei' n:'3E.i§ieaE.%en u..:'2.<:§e:* S:::<:*fLi<.s:"; 5:52} pasbiiehed in the €ra2:tei.tef"' the ieameé Singie Judge' -35- V»-*h1'(:h was subs<-:quent}3,-* foiiowed by Fzali Bencth G§'i.h:i$ C_Q'uri in P0o;"r1ap:*ajna House Building CoeperativefS'@t:;ie.§y55:3.- Bailamrna, retparted in ILR 1998(2) KAR 1_<.l.4: :"'?1,¢i€1:'ii3a:3 'petii.ieners even otherwise dQes[1r1o'£_1d2;v"e 1*<§Ct1S"-3i';;{ri'ciAi_T1'.o Chailengcé {he said acq11isiii<;e;n_ 2:r1d«ac<fc4:*ding_§}§;*.A, .$é:id bétfih £33 Writ petition was aiso dismis$f"ed:VV:"VBeing'agg:":;§9<ze:ff;byWtE1e said' order the petitioners. éizeérein'V}i'éri;ré §Qﬁ1-6;' up 'bééfcfé this Court in W.A.N0s.263/2008 am 5 1 9.7-{Q9 3. '10. §;'31fzg;§.thé=$e ixaﬁi }3"8.1:;.C',h.V'(*:Sv"£')IVf'VVFi'£ appeals pertain to the chLa1i€:<r;geV_ £'£*.g8;1fg1i'nsg €;h_'r: same r10{:.ificati011s issued for acquisit;e§i'1AM 'c>.t_ '» ie.nti«s 'in Devaraelﬁkkanahaiii and Bi'£;:--,E£anahuéii1§VAfOr 'fori§.1a'{1.0n of BTM IV Stages thesse t-we batch = A 5%' v€rii'A3g:%p.ea1$ azéiaken up mgethar "fear c0n$id&:'aii0;:1. 1 .T'E»:i33'a:":i 'aha ceunsei fbr ap§e}Ea:~:%_:=3; and :'€:s'pQj:v'iCE::::§~£-S' "§,2o §§EfE).,{Ii, the g§r<;:,:'r::%:§ %;:r§;,2;:~:r§ in §§E€5':'3{f €i§}§}€21}$ am? V diE'f6ren'i' 5:12:11 the 0116 av§%:i{:E1 wears: urgsci and d€{7§&€d by They are; the: scheme is not su'bsta:1tia.1_1y :1m_p£e.mer1'i:ec§ within five years {mm the ﬁate sf ..3{,..

publieatien of declaration 3;" scheme under SeeE,i.Qti»._'§'i'E3{13 as contemplated under Section 2'?' of the EDA is abandoned and has become infructur3u.s;_ "f:,he--3:e'fe;"e,'ih.e principle laid dawn in Bandu :Razna,sw'a£113f"s'e;3.se'-.2;pp}yft.o"

the faeis of the ease rendeajing the e-ehertreZ:?:ee0:ni;t1g"nC:'::

existent due to deletion ' 1Gf :r;ost *ai' " ifze from acquisition: that the of 1.£ ﬁ:--j u1'1de}} fee Aeiu is only when r101:if1Ca't10n under'T-Seeiiieri ﬁne Act is published. when }C)0SS~CS:"£<i(3 'E~1 is de1ixfered"'vaend_ efompensauon is paid. Si.nc:'e"'f1'1ezfé:i.§s i3?;:i"1*e"(2Qfds '¢(§"S'hbw that the award has been appajoved 'eyikie C»<:;ver: I1men.-1. w.i.thin five years from the date of seherfle, the Vse't*1e1i':«£: lapsed in View of the Fuil Bench de.eisi.ezr; o{_ €,b.iS'-- C:;_u§4t."i1: ELR 1.998 KAR 2959 (F8; That V_"€.§':ge'1jeA' ie meé"iif3',Q_a:ien of the Scheme as drafted by the 'v.'.Ge';e;n:::1e::i:.. The said ::1edifiea1:ie:i Es: ﬁene by {he BSA V;-:x;§.[i,h;e"::f:," e}:§.y.v~;§0wer 'ﬁe Egaedif}; the game emci siriee it is §'E(}'§'. __e:.2bje::i'; "égrgéhe :«;afé'§$§°za;{":'{.iee ef ééfze G{:>%:em'§":3:e::§: amt? '=5;-'§E.'i:"z€;'s.:.%.. '{he1'e«..being cause :10 maige 55u;E3S%,e.:':§ie3 medificaiieii in {he A '"{-;ppfe'2:ed ileveiepment pian. "i7'he;'ei'ore? it is; hit by the raiio VV 'lziid down by {he Apex Ceurt. in the judggment :'e;)or':eci 31:3. AER.

""v'L'§

- 3'? ~ ._ £972 SC 182. in suppert' of their cemention the V.a£;3_}3e.11e1z1{.s have relied upon the f0110wi.ngjL1dgn1em';s:

1. In the maitea' of Zahira Emlabibz./1IE;Aijf'x.;E'$'r1::é:i§<h 3 (5) and another V53' State:>0Vf».{3z,:3rai V&'CJ'$-hr;%rs:;_ Reported in (2006) 3 SCC ii» " '~ V. 20 In the Matter _ of 1é;:.g,f:da Dg3<;aa1';3'p:ne::i"'v 0 Authority Banda Vs; Exiiegi Lea 'Aga:fwa1._&VV..Qt:h¢rs.

Reperted in [2011) 5 S€.C'*39i3~ Pa';".a_ it} 7.

3. In the ,1%:2gf;i€:1'."6H1" Rama{S&V.é1my SK Others Vs. BDA.'3I_O_th13§i'C€. Re'p§>:*t¢d in (2011) 5 SCC 394 para 8 8217. V *

4. §1:f:t,}7_e r1€jatt;é1f'V.«¢0i'-_(;ﬁ*:;ar.'Fraf1e1*s Vs. State of M%1ha:;*'asi1t.Vr3.. Others 'repwfted in (2004) 8 s<?;C :$Q5';w-v-

' 'I':1é;t1.<:3':1'f_.o£". Gimar Traders Vs. State:

of NjEaha1"a"s{1'i1fa"«-&'Others reporied in (2007) '? SOC ' V If§'«f.h§.vmatt€§" of Girnar Traciersiiﬁi 'J5. '=f*sta1:.¢ of Maharashtra. 8: {Bikers re_1_::0r'L€é in "E20; 1.13 SEC 1.

= 01}: 0:26 mai;.§;é:§' of K.E{.§30o:1acha Vs. Stem: of .~ K2s§i:~z:a§.z>&:a $1 Qthers réspwtésci in (2010; Q SCC 06?} Pam-13 & 40.

8' "E2: %;.,Ei:€ Eliaiiiéff :3? Q§fS?§Q§"€*. :*Eah:§§:2;3;$ ';%*'€., §j:s::§,? Vs. Ei§Z'A.f%., 5: QE§§€E'S rcp:":é2':4s3<:E 3:": £20112} 3 SCQ E30 E3a:'a«34§56.5'?",

9. in the mailer sf The Azrzritsay' improvement Trust; etc"; vs. Baldev Cinder Singh & Others etc" repctrteé in AIR 1.9'?'2 SC 182, *+.«.xLE .33-

10. in the xnatter of State of Karnataka. 'ar_§;a.

Gokuia Education Foundation, Bangalore others reporﬁeci in 2005(6) Eiarl.-.J 42;9'"Pa~::.a~« _.__ ZOEDIB} I 1. In the matter of Khu.¥a~Chan.dI State of Rajasthan <8: Others" ft:;3bx_rted'v._iﬁ,,='%JR 198'? SC 1074.

12. in the matt.e:"[__f3fI.. E3ah'1::1a1 Varma vs. $urat. M'u_ri'iCipa1 "Cofpo-ra{;'i~f)n <3:

Others reported in 2919'

13. in the '::r%};:t:e;_~% 1:931'; '4K%ﬂ1"::f11a1.an1'urthy Va, Bangalore Beve1o-prziefm ¥AL1.ij_hﬁ\:.if,y"_V__reported in {LR 1.996. KARV.1v258::'Pa£*a--=4.-_. ' ~ "

1!-1a._ .;;3x.9.t§i;r_ai9. 0_'f_ M,'B'.V¥{2iri:1.acha1a1d1'ar1 Vs. VS1a1ié7i.0i iK;a.rn'a£;a};a fé'p0'1*{<ed in [LR 1992 KAR 17.4 §'a'{a7.V_2?;3 .195.

, Iﬁ._ 01" Bangalore Develepment Auia_h0r'ity-_Vs., ir¥.,ES.Ha:1uma.nthap;)a reported in * » _ ELRE-9£36'KAR 641 Parawlil . In E.§§'é'«h1atter QfS1at<=.2 95 Gugmé". 8: Others if "Pa1"sh0t:hamdaS Ramdas E3'at:eE & Others * ,_ 'v}'_'§E})f):'::~'*,i.v(vi§;§ in {$988} E SEC 132 para M9 V~ E AT 3:": {E36 i3'};a§§.'§[{f1" GE' Bhavnaggar U§§21v€1':3§iE'_§* "~55, "g'Pai§ii.a1'2a Sugar Mi}? {P} £,,:.d,3 <3: Gi:§1ers»;x,,, reparéed " 32:: {2$€}3} 2 SCC E E E para~/$26

28. ii: i',§;'.§£;*. :'m§:§:E:é3z" sf {'.ha,§rz':.2a.';'":, Ez1::*é{:3"é3 'sféigeia PE"E1{§§}i}{.EiE"a1"1 E3ii1"€f Enciutriai Cake 8&1 Chemicairs L'£'d., &: O€he:":3., :'°€p0r§.ed ﬁr; £20017} 8 SCC 'E"O5 Pa:'aw8§.

-39.

19. in the matzter of Padma SL1ndE1'f21VV.}Vi?3£{§'._V {Dead} & Others Vs. State of '1'.N. 8: O1'.h'efs_ reported in (2002) 3 SCC. 533 Para~16.

20. in the matter of Hat": Ram 8; Z State of Haxyana 6: Oih€1'.'3';';'»1'CpOIi'£€C1v'iii-_Vf2O'1.Q}j AIR. sew 1."£'26 Para 24 & :;.5. T' j;

21. In the matter 03;' }B.E.Ni;L"E3mp1Qye.'ee: 'P§'{)=.2é.e '< Bui£d.ing Ce. Operative"E§oeiety- 1.-id... Vs. :31' karnataka & Others 'reported 1':';._A1;:2'.=201Q4 SC 5054Pa1"a~7. _

22. In the ﬁ's«a%_:;;es; 'sf ;.{\;;#.2if1£ivSi;1,gh <3: Another Vs. State ef Uttar-e.P'ra.'deS'i1 é_§:..LTOther§:; reported in JT 2010(8) SCv.1'5=Pé}}IZ'2i V "

23;, '::{.,~E;'.i'h€" Vs. State of e1<;-0.:~.r::;t.a1»;3:.; "& "'Q€ners Ea-'po:~ted in (2007) :3 AIR KAR &3v:<,j3._}.\/{'un'1j,I_2}.in_§1;a's ease. , Iﬁ. of Pandavapura. Sahakara Szxigkare -Kh'L1k1'«kiiane Ltd.. Vs. The Presiding ; ' 'V _ Officer", Addi1.,i'o11a1 f...T. Bangalore reported in HR ' 1996 KA}R.._2_Q59 Pa1"a~l2.. :15 3: 19:"FB). in the m3.!;.i:.e1" of §}e::-Yender Singh £1 Qéhers ' ._'-VS. Siaie ei*'PL1njab & Others reparteei in £2808} V ':".'»SCfg<:' 272$ parea~33.

in the m.a?..f;'e:' {if E'§.a:w<.-*e1:' Péatﬁzsar Singgh $5. ' ~~Di:'eete:' ef .iEZ.1:wi;°<'s1'1:";*1e:":*{ SE Aneiher 2i'epm"i;es:§ in EQQEGE .£'%.§R SCW @422? §}8.'§'23: ~32.

27. In éhe 1'::a:¥;e:' ex?' S::"a'{.Sema*a,?2;.:*.a:.;; Siﬁeye V3. "Ehe Stage 0? Pamjab £2: Qiihem :"e;:><.';:"3;ec§ in AER E963 SC E351 para 28 8: 2?.

28. in {he matter' of Aika G-upﬁa Vs. Narender Kztmar Gupta reperted in £2810} I10 SCC 141. ~40-

29. In the matter of S.N.Chandra§'r1¢kéif' & 3 Another Vs. State of Kam.atak.a &'AT--Q1.he.1i_s&V reperted in {Z006} 3 SCC 2-f.08 ' "

30. In the matter .r._:f Re1i3.--.=:{<':'e. I£ne:fg3;.'A'L"id., Anot':he:' vs. M2£h.a--::g1sh.ira .St.aie x ~--vR§:):.:d Dmrelopmenii Corp<3:*:a1;.i0:1 Ltd._,_ ri.!i.= Q£:hers ;'e:p0r"t.ed in (200?) 8 SQC"1V_pa;fa.»39.'~«

31. In the ma_£ife;~A gr Jain vs. Stats 0f.'1\»f{aha;:ashtra 8: Otjhérss 1fs;p'cu_'tr:d»__in (W93) 3 sec 634. Paraf.-'-3~G.v. f _

32." In}: 's::12j§.t{%:1' _ 5; V"'s':::'r.';C.v.shan1ha & O%j.he1'::--, S71fa.té'*.._df 'K2:.r1'1at,aka 81 Others rep-Qri»edf.in [2006x3 _5

33. ri14:;1fi's_r Off S1fi.G.T.SelVar1 81 Another StaVtc"of'T'Kzirnéﬁaka & Others reported in w.9..N0:V.1 '1'-127f»*2~8j"2000 DD. 13.03.2004. 3«ii:= 'i13the --::1é.*£i,er of The Cm:1rnisS:0ne:r, EDA 'V zVs.. Charzrashekeir 8»: Others rep0'r't<=:d in _W.,_A.NQ. E4--9--?X2004 §D.1G.G€~I«.2GC}4. :,2r:<.=~ matier sf Eihikzzbhzu Uithiabhai : '»--..§e1?:%:i._£$;_:.1::i 0t.E1€rS Vs. Staia of Gzzjezrat 3: An<>'€he.r ' 's<%::::s;:a'ed ii": {£00834 SCC :44. fjééf in éfhét §I123.':I,€3: Q§AIR EQQ4 SC EQE8 Para + }_$.'?:'&3 3: §'Z?4z E""€3'§){}§°'i'.€':sT§ in S.E%?..E3{:»z::::2:":;1:i «£2 SE:'3:':€:'5;

--' ~%3'§:<=.. Ejzfiim GE Egadizs 5;: {3'?;h<*::"$; €:?;.<i=.. 3?". in {he ma.i'£;er af 1';/i;'3,€ia'bE€ COF§}OE"El*:'.iOI'1 £;§ Iadia L'L::i., V53, A€id1'.ti01":a1 Commissiener of Labouu' & Others reported in 2008 AIR. SCW 3953 Pafasﬂ? to 20.

-41»

38. In E216 matter of Ca1.'{31"1E1 Ltd, Vs. Pa:r"vg;.t:iT';j,% ._ Swaminathan 8: Sons reported In (200?) 8 559 Para27 & 28. « .' L"

39. In the matter oi'Suni1 Panr1a1z»1_}.. Ba§I:%.i}.1V:«:'& Others vs. City 8: Irzcitzsmiagl §)eV*e10;_$1":1é11t_'VV Corporation of Ma.harashtra Lt:{:i;;, &' A1:1_G'E--h'€:_r VV_ ' rep0rteéin{2007) 10 sec ' 40, In the matter 0'i'V_E§;¢;jr22n'g§1v:e.1V' E":-hia*';ég¢1};f2;1:vdre_i; Ruia Vs' Shahikant R1113' <3: Oihe:s_.,"reportv.f:d in (2004) 5 53cc 272 pa_ra--_f:_3'.-.__ ' 5

41. En the ii' F§a.§ ﬁarj§ﬁir1t§ra Murariial Bhattad & O'sh<:rs.;vs. "'S>{.£'C£€_QVf',1Vi§3§'if11'&1Sh€I'a ('S1 Others reported' in .{2:{)O'?'.} A 2 SCC 588 'pa.ra»47.

42. 0f":_4VRé1':'ff"P1"1a} Kundu Vs. S1¥;'é:mqa'3-..V:e.po-§-téwavﬁ (2004) 2 sec -'?59 para 1k2;v3:;;

4' J1: Pzzshpa Devi Bhagat, ciead thmxggh 1131'. 7Sadhnma Ra: (Sm?) Vs. 'Rajinder

-- .. Singh 8: Oiihersx in E§§+é"'t%§,v1:ier 0%" Pa:1c:'nam Chanci $2 G"i:h<>:;:$ _V g_S='EI;_1te ca? Himachai Pméesh & Others __"1'£j;3a:¥:'é:,s§{i_',.i:1 E2808} EXEEQ SCVJ 2.13.} ;>:::.:'a--§§.,.E'? 5»:

£.'s €§_a:ii1e §::ie:1e:'«;é;ing ht; 2331.9 Ehzzi: in adtcéiiiorz ':0 Lgzgéizg * fhgéz :§{:'E3§§£'.a2,nt§z:§ agzzsiiéiiiézié; <2? 3213;; éhsi Essa-':.:"::':9::§ €<::12.:":5@E E275' éhé ézpgéeﬁazzi 21333 :.>'entu2"@:§ its gaeint Gui. £10 :.}1§$ Cam": by referzing t0 the decisien rendered by {he Apex C0'L'1:"?; in {he mafia? mi' Zahim Eiabibuéiah Scheikh ~«::$~ Siaie sf Gu;jara:h, 7

- 42 - ._ reparted in (2006) 3 SCC 3374, wherein {we starlzazﬁruf 8"' Chapter of Manu Samhitha was referred. It wili overcome Adharma anti Truth i,riun'1ph59..§§9§ft:>1j Vti.r:i§o_L1nbd{':,:iVV fa1seh00d". The Judges who are :part_oiT c*§€€:isi0E:

process will be sh0'L1Ide1*ing.§_ 1/ 4"" Q13 theTsi:.1A "a3'0r1'g§ "with perpetrator of sin. Wiurzess a.'1';.d"th€ i'1)!f€3If.'V"'T§"1<3'::a?§aid stanza reads as LiI1Ci€1"_'2~ "Jatro dharr:i'o._hy€1dha1":11<é11.é1 ._ Satyam j:1'€féih:1;3".er;2§cha 3 .

Haijyate j3_re3»;s1iyé;ma13.%1n21ni V "}v§a'%.3;;_p~;a_frai:a; salqha-satiah .

V Pad3_dhafmé1':3ya ka-rtamm Pad'a1'1 .Sa%;Shin§3m.ruehhat.i.

~ Paéah' sabfiasadah sarban Fade' ._ raj 3.1111': rL1Chhat,i , "

1.'?si '*~%f€'«24;:e_&.=anable 2:0 une:€ersstan{§ why the £'€1i8.};1CE3 . '<3n :ir:§e?ssé:":.§>a}{:__s{ar:zas was gﬁaced §;=§; 'ﬁne ieamed {fﬁziilﬁﬂ far '--é.i:;€:' a'§§;37§:E.12i':j:éi,5 in :3%.1p§C:;'?; <3? his cage. E: :3 mare m the r:::€.:;é":%j {;i' 2:%.E.z"i%3':.,z%:mg_,: {fX€f2'"{f§SE* ::3§"°;'%..=;"§Eri.2:1r":;rf:a.' bf; Eh§;€s {T{::1.r'§.. if ii:

'*;T;-3:118 $.51: p{§si"%,iv€%3? csnsiaiei' '%;hé:< g§:=sm:a:is Lzyggeai by tbs "a'.piﬁei§az:is in its faveurﬂ E}ni'0r::;nat<-ziy. the fascia arsé -43- Circumstances in these appeals are not supported by any cf the 44 jL1dgn1e11t.s referred E0 by the courage} for aippcilaints.

14. Out. of the 3.fc);:esa.id 44 Banda Deveiopment Authority Banda, « Others, Gimar Traders (1. 2 am-,E"3ﬁxidgfrientéé'~:*§;31£i'efc:d ~§nb 2004, 2007 and 2011), K.;<.poon:ieh;:.A_A;:§ﬁc: é'ﬁ3§:«x.are.

Pvt Ltd._. are the importaht.,ji;1cjgz11éia$59'an ".wV¥;-iéVh"';'é1'ianCé was sought to be piacﬁcl by the Eéarfied couﬁsei. agipearing for the land owners t4hr<'§1;'ghA Ai:t©rr1.€y Holéer, M/ I'izdi;Siries }?1'i\s-'ate Limited, and aiso the awn:-;§s% of s1'._1 {'§s . ;s2,1 :%phased through 111$ aforesaid M/S. Arijgiéiv }'i«:msEn}g; 'e.§1;c§ Ez2<f1uS?;1'ies ?:'iva'§.:e Li:niE.t:§.. Ti; *.__N<>w {taming £110 firs: {sf thsmg §.E',, B£%.§"i§E'L . 'E}e:;-'é3§Q§§--ﬁ:e;?:?."' é;;:z§.§19r§éj;, Banéa, xsrherein 'i&%gi:1g; sf ;3@$s5«3Ss§i<:>n .r\ {"};;~.. %3.,,_:1%€§ . ii}; Bzzrida E*}€v€>§<>§3::':<??:"s§. ;'~x2§ﬁ"2<3:'§€}n Eﬁzazzcigi? in M' .

AA gj%i§g%.§1':ct:=E_'éaaf§ b§[.ai:é:= 'ax-'2":;<:=; <?h;=2;§Er;%:2gé:%a% '€25; Z.§§{'? §22,:1«:§ {':'ai:§'§§%1'§%s 53:} 3.22%:

' "gmiirzd that ne§'£.h<?;' §':"E€" §}§1jE-SE63}; §}zf}SS€f%S§{)'E": Q? 2:226 Ezmgi was taksn mgr {he award was passed xvithizz {avg yaars as per {ha zzéamdeziﬁ of the §'€§€VE1§1'E skit} V%fE'2erein E?i«-*§"§§§€% S€{'é.'§§"l§§ zmide ihe §»~¢i/;

-44- JL:.d,§,r11e'n1". of the Allahabad lligkl C()ur't, 'the Suprermz C(>m'I;. allowed ihe: appeal filed by Bzmda iT)<:veE0prI1:%:1t. A:.2i.h<>3*i.t__,y. in The said ruling Apex Court. c::bse'rVec;l the moaie in whi§§Jii1 t.he pssgession is 1"€qu.ired (10 be fakién and how 3. }j.S1{_ff,'i.Cf3.i1;i'é'i'._jéljéiii' w<:sL1ld constitute taking 13e$Ses5$i{>riv<}§lith€ lanfj' '"a£%3;{:V'd.ealVt at length. The appellams M land £>_w11;:::*.<;f 211*:.d -Site througll lvl/' Addi lr*l<)1:1s§ng .::-1:n:f_i_ l'r1di1$;_lfi<=s P.ri'\'?:§,:l',€:?4_Vl,iI13:§i=;.éf§, tried {.0 rely upen the €)bservat.id11$made? bj,'._$:hé C0:,13"t in {he afgfesaid J'-L-1dg§1T}¢3_1j'=Mi,.' as ti')-d: xSa,_§11_e'"would apply to {he facts and c:ircL:m.st.21nCe.§s_V_:§fV.1l-15$ c.:as«é"~wiEhV..ré3gard L0 taking possession, s:l"r1::é;BDA:--.having nQtV'4"--f.'j21l':.r.>..z*: possessioaa of the land Egél031gi':3§:~ 1.0 {he E.;ii1g§ own.ers which is being developed by M/S,vAdCl§ 1"¥QL:'Af§1'i1g"--5--1i§d4h'1Cl{:sSf'§'i€S P1*§va1t.e Lir11il.eCL and the Vs;ame L€enfi:a.uE':s "£;c> E36 in tine pessessien of {he land 01$-'Ii1é'i'$.A'-~VA3i'E~d th€:i§*""'F'OWe1* 0% Aé.m:'r3e_§,-* Hsldezx Mg' éiddl _ §""§Q§§:5§.§§'g=_;§_iélﬁfi.,lf1'C§.i.iSi.l'i€S Private Limited. E6» 4f..i;'l<}:1::ing is t:E":e :":e>:'t }%.,zdgme11'i., Bantla R2iEEEE7{&3i§'%:iEEE}"; ?;3':%.éés wi,-::~é; relied £2}? ¥;.§":€ r5:2:s{m, %"§":ai' in Bamiia _ E%«31_2;::*z""i:A.:%.s-',;'a,»*s,.»'3.:'z"z:,.-?',%:~a <:;3_s.:;-3 $25 a:tq:.;é::'=sE:.3;e:3§'1 333225-.3 z':~::::£ia'é1"€3§ ii:1f;°uci.u.aus CEEEQ". in §€;".§€i§OE"£ of §?najm*é.Ey sf §.£1§EdS §;:a:1: Eliza -45- proposed £1Ctqui.Sii.i(}§1. in that View 0%' the rraaﬂex'. the pz"c:rjeC?;. 0'1' i'.h€i scheme: {?€€LS€'d 'to exist. in 51.101} (.'aS€S, 1'<31.iefwi1£___hav€ to be gran.ted '£,1'1<3:.:gh not 011 the gromad of di:scé1'et.ioI,1;'.E§t1t {:a:1 the g.r0L1a':<d that the SCh€'I'}'1€ has; becmme 113$} Accordizag £0 appellants, siniilarly 'iVI;M{,he i.nSfai1§:'_'C,2iS@ also. though the acquisiticm is initially 1'51' a:_i"ir::fdE511t 'Qf'"39'?:"3_cri:V$' 34 guraias under ';3re1.i1I1§'ria§:y 1'10-!;iiaiCE1i.i(»?§1V," iitjf: jfmai neiiﬁcation was only in gﬂift'1tas and again subsequently déicééeei from acquisitiozl (H1 'L.h_t: in Ethai.

View of the is pressed inio servi(:e§ """ H " So jﬁdgﬁlexai in Gimar Tradera 1, 2 ar1.d3.ar€ c{jn.g{em.€1--d, ihzii, was with reiérezrace 'ta chaiienge in Se'-dziarig'->V.1E~--gA of t'."r1'é3 Land Acq'uis§i,i0r1 ACE, visa-éwzis ihe f3;"{_".ﬁJ£$iV:V}«:}S ~'/ifA.IV§'E;§'}a.i°£1SI'}.'D.'&1 §3Z€5§_'_{1§<}:}aE 3:235? T<;1>x.-*2': Pizinrtainggg 1%<:€., %2%;;..:TV:21a:§. whiiiih Si:1":§i21z' ta"; Bil'-'i Azéi. wiiifz §'43§_§EiI'(i $0 2?:{t:;:.::'5s§::§';):: GE Eandss §°{:»':" de.%;&E.<:~g:}m.€:1E..isg w§':<%:'€:§:': pr:}§3{;§s'§'{.ic:>§1 :?§:*ﬁi'icfE": 2152155 §°ei"6:*r&d $.15} '::h=:% E,a;<°g€é§: §"§€"ﬁEZT:§'i§ 'xvaés E1€:§.{E 2:59 ugzéézx":

M-.u.;\.

.:-'.:g:s .45"

''1.9L Having said 80, now we proceV¢&.._:lC;._V record our answer to ihe: proposition. .re_fe1i:'ecI."'m;. the larger Bench as follows:

For the reasghlél 'S'%;3,t«_el"l in ' A }'udgn'1en1'., we hold MRTF' _E'§c.t.

is a self~C0r1tai§1e_c;l €o<:i£:.._ "E'L1rt}tléi',jg*.a!e hold that proviSi't3(is.'in.tr0d'u_<;éd in the Land Acq;1isitiQn----Alff{--F I894 b3}'C:a:1tr§1l Act 68 of. l:I.98«l}. l2.jL>1*;7.ii'e:é1jl:<§~'i;»he extent of acquigiﬁsn flar£dQ'}§l>_'g;};'éner;t, of

-2'ajmpen:i3atip:f§j ar1d'~."1_3(;d'ui'se to legal ;'eiiE}£:'di€l34_';3_r{;x{id€:d [under tbs said Act, l"'v::;a.r.} '.be:*.._i*e3.d. .&.n£'.0 an acquisitiorx the pmvisiens af M "CV1"1E}'?1':.C_:1':?§r;.j'ILVOf iihe MRTP Act but with V ape:-cific: exmptien that the gyreﬁéldns of the Land Ac:gz:i.s§{i.0z'3. Pxctl §r;s0far ass "€.h€}=' pz*:::v'ided diffszrem.

li1':1<::~fram€s and {?{)I]S€q?.l€l1{';€iS of defaulé lhﬁreef including la§3s.i1"1gf of excquésitian praceedingg canzéoi. be maeré §n'l<> 333%' ':3./§§7{'E'§3 zi':a::§. xeziiiixezz E E.«1% {:5 {he Lanai Acquisiiieil gas: 'being om:

sf such }"JI"GViSiGE'3.S Camiei. be ap§}l§€iCl to the attquisitions antler Chapéer Vll al' this MRI"? AC3".

§.

mi»;

-47- The cIisc'uss:i0r1s and the fir1r:{ings of the Ap§§§:.CoL1I*t with I'€f€3'E3I'1C€ to cornyarative state of both t11e«~aCf:,é; r1{i i1":..<%:ir appkicatien were sought :0 be made use.V_Q'E"~.3eeki'ng 1:6'-.§_et aside th<':* acquisition proceeéingﬁé in >fh€:.iﬁzstaii-€_ba5e_.V 'V

18. So far as K.K,PQ0naci'3;_{'and Offshéré 1¥I301'dir1'g:3 Pvii. Ltd., were aiso relied upﬁin,V"particiiE~a,fIyT *§iri%,}i;:re§erence to Section 11% o1'thevLa;Qd ;;cqLa5a;;og:%m, vis"-alvis. Sections 27, 36 and 37 of the Aé't1: : Ef:'Vt'.§;§5,3'.T€1'1C(3 to default in V€3Sf;'i'I'1'g'O{fA1'8I1d'§fi.§3 th-£3» G'crv<%fI'1r:1é:ni. and tretnsfer thereafter to 1:116 :ti_eV*ei0g>n:"1é§;i'La:1A "SQfa1;A*§1bSV'~iI:1e j'udgn1em's 01:66} at SE.N0s'9 to 44 {:_Qr;s:_e1"r1€€§;'{:hs3§¢' are with reference to the ﬁght: sf EDA to V x ':m_}<3Ei.i:,---'~ Sithénze. Regayding Ves'£'.':'r1g:;; {Bf mzid with ihe {1':ove.rt'z::%;._5-tm. and {?:£}§1S€;fqi,1€1"ﬁ. ¥:ra.:1s§'ér is BSA, {KER i1z;pEe:::€§";°;',a:.io:1 of scézezzze withizz fiﬁ.«'€ years f;:z:>m. {he {§af;£3: of A'TL:::;7}€j:1g §L}{?r..',-'s5~3{',§:':'E3§{')I':_. z?;m c§§&;aé1.::§&22::{i in ju5ig':z1€:13::§§ Reiiancs were ylased an Y;IY1€S€ 3'ud.gm€1:11§,.i%: E0 iahew E.ha'fi {E16 scheme is not irr1p1enT1ented Within the period of five years {mm 'thé éats af 2":cquisi"Ei0{: 9:" mad and thai the EE%§é§ which _ 43 -

is a,<:q_'L1i:"ed was; 119%; Vested in Cxiﬁ,-'t'_'.I'[1I}'1€':1"£?;'. and £_'.011s@qL1€1:1t1y not": %:rar1s{e:1'r(~3d to the aL1.t.hm"it;3.-*' in the 11"1am"1ez° 1'eq'_:;ir<;':d undezr law. as ssuch the EDA does not. right to f'o1*§;iv1.:§1j3.r'{3'I;:fL t.her'ein, that there is I11odi£':i<:at.i<m cf the ssche111€:'Ei.~y wiihout prior appmv211 by the G-0v_e1:nr_z1eni,_.7M'I'E':%§':*ef'£3rc"ihev scheme also lapses an that ac:<::>'L1ht,§~_

20. In the m:t.shei§., by'r§I3ting 13pf)r1' 44 'V judgn1er1t,s§ the zxppellantg, own'r:1'3"_c--f' "E11: 12:nt1'v£v.hr0L:1gh their Power 0f,A1",t'.0mey Holdef', / E;-I€$:_L1$§ir'1§:{ and §I1dL1SL3"i{;':S Private Limi1.ed.4,_:Va;1d aj3'm\$§¥e11~:a.sj"€he_.p*qirc;hVasers of tha sites formed '£k1@;#vi:'L.i'1'1<_:i€§::i...f}'o'm_: M"/53. 2"&d{ii. E--iousing and industries Private, L1".'1"E'1i'{f*3Cv1'.';':V:'I'13V!f3 to draw St.f€1h1§gth from the aforesaid V}:;dg111éi1:1.s;..seélfzing quashing of the p;"e1imiI1ary aziziﬁfiriai :'1<3i,i'€it:2:.I%;i(}z:s,, acquiring the ianziss beicmgéizg E0 the » eﬁ;v>r;er:'~5 h-g.w=;ihV fer £02'mai,ie1"; GE' §:;«1y<>ut by BEEAH aéieasé. to "she a:§éi'e::1::{%i'i;§3.:é§.§;.E:§hcE in the ai'<>;'e&:z:id :"e;<:,hem«s:

x V Prahzabéy 22325362" <i§'§'fe:":3:m ':j~;€§, {>5 iéeziés amﬁ V. §i'i§f§'§f§.i!:3_§?;T:é_§1_.€i};}.{?€5$ ééf §,h.@ <:E9af5e:~; ii; zizigiéé. h:%v'::%. <é.n:§2'é:{33 3:3: éhéfii"

b€§I1€§.'(,' hut :10: in 'zhgsr §§"2E-':3L,2E,f"ﬂ. C:3.fé§i"f far '§.i'E{3 E'z§§};.aw§::g i"€8.Sii}E1Si . 49 -

Firstly. the preliminary' not.i.fi<:ati0'n :~1VrV1'a1_'T~.V_finai notification for acquisitien of the Iands.V.V_'C;v5€&Vt7_iC;1 chaliengeci in these proceedings are of 1:hc»..§}:§;;af'--~:i9«é38 "E990. The records Clearly C1iSC":}.A'{)'.S{'/:..1£,,I"'A1§'»¢i'."';',~2>LS.: ¢1'i- pre1imi.r12u.'y and fined nOi1ifi €'E&i:.i()I1SVih€'f'€3 wa:;"1 1Q ;1eve1£);}rI:s§f1'i. activity on the lands in qzieéiigjri, no ihirdVVAp9;rt3}';Erights were created. It is only t§x?G._ye&_:%s final iﬁdiification the land owners and M/ s.AC1c,jii .I9fIcVy{_ising.'2iij.;i_'.V--i'ndus1;ria1 Limited with full ;E<h:>}§f?edg§§ 91'-~~'th'e s~éi'bj_<:{:i.A ianci being under a%cq:.:_'1siiio.n T;»hai/*6: vé'nf{t1rec¥,_"entering into an agreement C()I1TL:1"'.8.fI'j',"t{ia' %;he:"pro¥.:isé1':)z§is_oi" Eaw and prcmeeded to form 21 iayout Villa111t(3I; '.Ifi¢§E3Ii{)'1;i.'~Of me law governing the acquisition ofglands. "F'E'1-<:VV1Vai1d éawners and Dexreleper wars fully E§."~.--'~f'a1"€',' .V 'Ei§'121?::"~%§1'1<:ué3A~.:h<3 acqazisition pmceedingg are miucegted there is _§3é':}E';ﬁ;si:§iz:::A-.§':§§;,% aiicinaiian of said Eané, ii; is» aiss seaeern fram. E892 §3i'€iQ2 saevarzxi a€1§3m§";{.$ 'W€'f€'. Hzaés by {E16122 .21p§>ré::g<ﬁE:é2:g €§ii'f€2"€:§:§ {}<:ﬁ:€%:*:*::::€:§'E;:s 3:3, {§Ef§€%E"§?§1E. §}<:::in'%; af ':.:'.1:;§1.€ ' ::+3€:€iE~:§Eé.g {ie;:0*L.ii5i{:a:.§<>:: of aaisi fxcmds {mm £%<%<:;:.,;i.$i{i0:1. FL i.§ '<;'}}.'"£§}7 afzez" haviilg faiied in an {heir atie:a:1p{s they have COIIEE E "E0 this Cam": as 21 East resort Ehrmzgh first batch of 'e,-vrii,

331.? .« of ' '*7

-59"

petitions in 2002. When the appeﬁants then1seVlv_es.__haVe committed an ermr in erltering mm agreeme:1;i"§'e::' p1_}f{:_haee of land under acquisition the question 3t'h.ei1' eonizention to quash the notifieaiion gr}. fhe aﬁ§'o'reS'aid._L refr;$Q1}S 7 does nei ariee.

22. Incidentaily, theV"e4E"a.{:'.'s and"I:i1*Léui-311Siia.n.ceEs under which the aforesaid. ii-4' jL1dgﬁ"1€f1i$ héuie e0n1e ir1"1i0 péace have no nexus to the facts and ei're:u:f11s.t:i1--3.A¢eVs* ':31' this Case. Whﬂe said 'ratio eaf.r;nQ1Z=be'«!i:aike_1':--out xxrithotzt. reference to {he facts and c':«z_>1_441'cie:1eE:=bVe'~éppﬁ'eei4'ﬁe 21 case where on facts the parties t4c§';'iiii§§a:ie1"r-»8,§'e' éit {%¢m{1g. E1"; the instam: case if the aferesaid ' . 'urged zzppeiiants is accepted reiying "upon the then it wcmid resuit". in wrong app1iea'U.en iaid dawn by {he Apex Ceuft. to a sitzéaiien j gaemang Seeking jL1.s3E.i€:e 81' {he handg G? ihis C0u:;:'§. azre * , _ §._héé':'z§s;e§ves§ 33: V-f§"'§3§§§;:.

23. Seeeendly, 3: is Wei} Seitied that whenever 2:

property which ie subject', to lés er subject to neteifieaéien fez"

.5}-

acquisition. is acquirer}, the purchase-r weuidw bf: expected to seek cempensmion by viriue of ira_1§iSii3rVV'r:1l:3ieii§:'i::1 hi3 fewour subject to the right, title _an;¢i_j"w..i:éi§jre.si T' 11:9, p1'er:iectess0r' had. over such propcrty_bt1i; he ':CfE1§T3_fiC\fL'u;~}a:i'Ci it) be the oxvmer for other I"f3'E>1',"';*'.3:'E'» as "fi(A31'd~-33}! t.h,e".i.A;gje.s§ Ciéaiifi.

the matter of Union Of illdizi Shi'vi{z1I¥'i'€::;V-I Va and

013., which is beingvf0}~£Q1are_~i{"E3§? F1'xf{1; B.€nch if this Court in the matter of Poar:iapri1A3jr;'>i"'i%bu.gg§" Cooperative Society wvs~:B4a::.;»"_mni;§, r¢pj'c;r:e¢i"2i£i_'~::,iR f::99s(2) KAR 1441.

24.. 'i"<'i'i_i.::g_:iiy, 'the-..__\:*ery notification which is under ChaiEer1ge" in ' f;his{"pi'c.r;éed'ings is already upheld by the Division §c3:é::ch_zj;.f i,1iiS'"'CoL1rif: in an urireporied clﬁcision in ':V?'¥':§'}?.}'§»i_;§3'::.Vvi1iE2"?v-ZZSEQVGOQ betweezi G.'i'.Seiva:"i & £mr., -vs- ' ;'$i:.a:e._§:'j':§_ém_a:aka £5 QFS- by an aréer daiad #:3932903 ._ V%;%}_§ii<3i*: i§fi2i{';Eie{i fi;i::iiii.y arid {ha same "being Liziaéiiziiierigaé §:;-53 this Eziiité awziersi if; is iieai app'i'<3§§:r'iaie £0? ihis Cﬂééffi is ziififérv 2éé%.%;.§:. iéif f:%E1§{i fizicéizzgg afi:€r a éagiast 5;? iiszazéfg eighiz §,='€;':<§i"S * Vffagii {he éaia ai' ihe ggzid jiidgmezéiii.

-52- __

25. Or; going thr<>L1gh the <>1*d€tr ir11p;:§,§f1--€§_§'1[~.V\it is cfeariy seen that the f(:'.EiI'I1€3d Smgie f.-_i'.IV:N;_O ctonsidczraiiora EELEE these aspects and 9.§'3:5.__ig§V§fz1g«. c:a;'é1°u.§ conside1'211ion to a}! the g;*(>L1nc1_s r¢f'e1*_i*e:%._{l0 £he1=r:in which ' were urged by the z1ppe1i:é:3§s; ve*«I*ia_ v;'€re said batch of Writ. Vﬂthai: the I'10i'.ifiC&.'i,i()I3S .x,.f.vVLAcl~..s.1.c:1'1e<:i vvf:iA;1:v:'A1vV1it:y and that in the Eighi <)i Ehe of BDA before this Court*'wé:3z "bac}; in *;'?V1€.'}7€.E1ITV.'2.Q'Q.i3 itseif, it. is observed thaif'i,V1ife'Ae:§.fL.i:*e E€é1?éh2.¢"'is i§ﬁp'§'€;%rhenied vveii Within the time. Themfbrée. the g,£"'9fL1:E1.(i.§"-Jzlfgﬁd by the appeflarus regarding the sChem(:é"--.béing 1*igh1,i.y rejected and the learned :.}:"'L1d§f';é "E2a.s=_'§___a1§s<3 rej€{*.{€€§ varioL1s eihszr gmmzds :.;rg;;<3ci V' "£3;:»g.1,}§);7§>3%{"ihereaf' On re:£:;";p:'<3(:iai.i(>§1 of iiha Qrciezr il'§':§)U§_:1"1€ﬁ * ?;.E"1:;1?2. 'E E1<?:=r<: is szeiiiaei' é§§€ga.E.i.i§_; 2131*' i.§.°1'egu.E.3.:°'i E1; c:§:"x<:k-31' i1':':;:»z.1g;j:1ed if: 21;>1.};"&<?é.a:.%:£§'z§§ {E28 g§r<}uz1<§$ ut"§._§:':<:E 23::

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Karnataka High Court