Sri B K Nanjundaiah S/O Late B Kamaiah vs The Commissioner Bangalore ... on 3 June, 2008

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Karnataka High Court

Sri B K Nanjundaiah S/O Late B Kamaiah vs The Commissioner Bangalore ... on 3 June, 2008

Bench: V.G.Sabhahit

i

3NTHE%HGHCOURTOFKARKXﬂ%g3MW%$§RE

mam.) T!-H8 or; 3'!-EE 3% "my 0:? ..:z3r:£. .,

PRESENT

THE i-IOITBLE MR. .::3<a*§*:r*Ic§'*A*~=.;x'1.§.s.-4%§¢§§;3§:*r'"  

AND
THE i-{{)?€'ﬁLE am. Jﬁsﬁtrzz A.$.?A;:.;§§i,aié§3':2*.E 

wag? Ayygap 2\3«a.1:a1--*%'i20*a:zf: g1,;a;a§:+A;, 

BETWEEN

1

sm 3 'K PE£5.1*I.3U!§EiZ?;i'e;!,:§;fE-I -  _ a
sit)      .,
:'i.€¥ED;.£§a.Bi'Z.5i3'E' wsﬁmaas.  
Rfyr NC!-*.. j!7iL'i;wf213f--¥;;_1'3fI'ii 'amass,

gs'? 3L£2gf:x,v':,a;1J:wzHaGAa,
BAEGALGEE : .1G._ﬁ1§'.¥'RE8ENTEB
31? ms PQWEER ex-*'Az*ToRr§Ev Hmnsa,
sax sﬁwiaauknaga 'mam'
_ 15,10 '3 :3: H.aHJ1'_:zm-Am

 AEQI3 A3591}? 49 YEARE

gig: }3 ﬂAGI-IIEHATH RI-I:Q§Y

 T. 3:23:32?' A390': :37 'S?E$AR.S§
« Sgt; 3.12% B.3{.BHﬁ$I»{.é.RA asrsmr

Rf.A'T _HG.2, 5TH cacaas,
{?AP':'5;REDD'£' m:;¥A,

"§&GN&ﬂHﬂﬂﬂ2§98TAGE,

garagmawag 55:3 avg,

 am 3 Hmmexgxnm

AGEDA£QﬂT33¥EAR&
8H3LATE3j£3K$SKAR§REEﬁ?
!UATNO2L5ﬁH€ROS&
PAPAREDDYP%LYA,
§AGAR$BﬁAY}2§D8TAGE,

B&HGAUmHE56DGT&
u.APPELLANTS.



 

' * 1. _ iB,VA.ni€§g;LpR.E-1

2.

£3}? Mia, ; E! P E.;EF:LA.D}'L§.R 8; C3"; &D'5.S"§.; 

1 THE COM2t!iS8§(}NER,¢   _
E&KG&.LCiRE §3EVEL3?1'bIEH'F'ﬁUTHGRiT"'3., "  

2 mm swag; mun Acgu2s§:rtL'5§s~ i>,Fi:*:¢1s«:{:';;   
ameuoaa 3EVEL{}?ﬁ_iEI*€'£'---$.§3*I'1-i{}R1Ifi'*x"v' 1  '

KHMARA PARK WEST, 
B§s.LL1'é'.RY Raw,  
{'r.cHowI>A1a.1-1 _R.OA.D,_§_____  
saga-51.935 56$' '

3 tag aim'; §:a»z9Lo§g3;%*§;'§::é~;ca§'.;.'.;§§_z:sz1\sa*3
$03311"; :..1fD.., I~i2i'§'!§§G ':';f*s'1a¥';*:§;':E AT

;n1o.9,_,V;nzr_4i;§s§*_ COR.PGE;tTi'0N xwxnmnm,
§§¥EvAR'RA§iga.KKi.;8%1§:!?;§EK: 3:233? mus;
:aGRA1i.a,:z;:§re*i .m?:gm'3, B;A§GAL{)RE-23

EEIEBY .,mms:;§mz'r, <2 KA:sqALAr€m~H.;m,
sumac A338?' '29' "$339.23,

4 _ -- frag ﬂS2§:1am';aiex"' 
..  vazsw naxzszmvmmmr nEPaR*raam§T,
' i%§;.S.3 :;1Lm:e:§','
 amsmrmsms

§£._s; $::;. 3'  ;§§§A:zz:AR_A_3aAmw;x.:~z.a mag, ADE-, 2'41»: 12.3.

~ .. _f .  '  Sri R." Sridhar Hireatathg 34621., for R4
 " H érzi Riijesh, A€lv., for R3 3

 AP§'EAL IS FILE-§ {$.35 45: Q? T?!

E
3~f.AR.KATAKA HIGE {"3G?3RT .&x".3"I' ?RA'i"iFi'i'3'r '$6 SE'?

 '",£&}SIDE THE GREEK PASSED 1%? THE WRIT ?E'§'§TZGN

!\fG,253-38!1993 B_1§TED 3i'J!9.1Ei3i..34.

 



5

'!'hi5 Wait Appeal gaming :33 for preiim-Ezgary
he-migg this day, Sabhahit «L, delivereé the ft:§3¢:2a9;*%i_ 'u,§g,f:4V.Vv

J1} DGEERX EXT

'§'his appeaj, by the '::¥1'§§i:MA'V;:«'e1:i.Ai:i'<3n::9;*% '

l'€o;§3'3'£'.3!3GQ'? sg ﬂied being  iggima 

passed by the learned Qitgdgééh aziazi:::;i::"_1s§%;;§:§éi€;".?:§2&£"B?\, 'V

wherein, the writ pertitioa  amfgré'~;2.i'§:-'_':_~a"i: \5 herein

has bean dismisseda

 .'iAV}§§';=é'E§;sz1t.5--'.Vﬁ--éra§i:1"'V§3,}§§:-4 mp, §3s:z,a§.i3-'?{?i3é}G?
seeﬂﬁtg fat  the acqtgisitiag, yrcceediggg
in res§eé.'~!t:.._ V9! 5315  af Maiagala viiﬁage measuring

5 . VA;;~:x.e:s §aiu5;;_ggt ta ta: ya-eiimigary natifizmtion

»A iiatjgé ' 15.,:€!~'.7,_1982 and ﬁn-:12 gctiﬁcation éatatﬁ

   lapsed in View of thizé fact that the

V.  {§'..'.f-if séziﬁ kind and far fmthe: dimetism tﬁat me

§RGfQent made by the {int respandent ii; {avatar of the

  ~~-tihiyd reapanéent in the writ petitian is iiiagai am! tea

direct the fotzrtk respmzdernt to wittdraw the said 335%

bemiag $3': I*lo.16 meastzring 5% Asses fa-23:23; the

\SbJ*



4
preliminary aotiﬁcaticm, it is the ccnteatiea :31' the
writ: yetitionexs that Bgﬁamaiahg who wags the father of

the figst writ perisitizzaner and grand father 

petititmer H933 and 3 was the swag:  _

bearing Sy, iiluglé maamazing 5 V2    

Pagazeééy Palya of Maiagala   

hoblig Bangalcre Earth Tainig,  ﬁtge 

saw: under the zegstereﬁ $§§i;:._xii«eed   :§.:1§CL19-S3.
B. Kamaiah died  hiét Hchiiéren
namely' 3.3. BEanj1znégg§gé.h_VV a'£wvfit'»~:V._§;§éﬁZi:ia:aer§; 

Bhaslsfara _l§.é's§ 1§.y_,a  Raddy, maccerzrdeaeﬁ 29 the
é:sta.te,  u'!'hi:'d  Kamaiaﬁ ﬁled 311:1; Q,-3.

3193232!  agﬁinét. Ehe ﬁmt writ petitioner £13:

  pa.§1£iti€;'n agd seﬁééiﬁte possesaian of the jaaint famiiy

/' L9" cam amiss: wag eatﬁred izzta iﬂ the
..I~"7_ :3  _ A  91'

:§a¢i§_:{ s2:it.--£1::'i;£§T:;ha2f portion in $37, Haznlé was aiietteé €113

 the 311323 :3!' the first gasstitioner and remaiging haif

gaazérficn wags ailgtted ta the abate 2)? petitianér ?;§'css."£

   13 as per the comgxromises decree dated 13.6-6,198£'_§.

St. is the ﬂgrther case of the writ getiticenezs that the
mvemze entries ¢:2ntinued in the game 91' Kamaiah am!

alike: partititsn; the third resprendent - Srgciety

\9w,>.



5

in the iand fer detreiapmem inta sites and 

to give 36.1% ef the developed area.    

petitionazzra and theiz signatzzreg'  !::.?_;kt3e_1:I  set.'*été.i--;

stamp papers ta éea! with th»€:.V  :3'

regard, it is the fuzthex  Ii>§ {kc  ;'§a:fit§'oﬁe:s 'V

that the writ petitiexggm cq1_:t.i:§TLtaéii-. to béia:-..p«:a'Esses3icxa
of 11%: respective pox-t"i":t:J.ég'£-'r_'>'S.77._!::f§ﬁ§:é  tkezvy gm': 3.2%.
per the éecre¢_'ia'_ <:2.:s;"r;o',ggg';;_jgg<:'. gags: 15912.69 me mtg

re.::.sg3ondezgt~  ':1..'-3!._;.':*;?'.%!l€§I!.f.'.'~;':'T'.§h'  them by

makizﬁg z1I_11i}'€:;:§_3.e:;1§ iﬁ.;is,zﬁ¢1;r_'at its m=am§:&_*.-rs, the writ
petitioiiem  "izhat acqtzisitian gyraceedigg

we:-gt .initi§t-xii ia 'reépé}_;t: 9f 53'; 959.16 measuring 5 1%

   ¥€£1ad"%~3;:e1imi n}f§}:i'Vy natiﬁcation $513} 12139:; gazagseri <31:

    lanés were saught ts be acqttixeé. fm:

'Ifh§ %f¢r:n§§t'§.s;s'$ of ilagazabhavi laymst 11 stage anti ﬁnai

 natiﬁcgfign had been passed on {}5.i'}8.1§8ﬁ agé

£:héi'eafl:.er; a cmrigendnm had been iassued the cazamrrst

  the extent 9!' land E.'-mm {.32 Acres tag: (39 Acrea: €32 Gtmtas

as per the attic: dated. ?.1,1T£=?.§3iE? 211311 tﬁat awaré §;=..a<1
been passed by tixg Land gcquisitian cﬁicez an

1942,1986 and thereaftez, a Znzliz allotment: had beer;

 



"7
33 We have ﬁaaxd the lean-ned ceggmanei

appearing far the appellants and the 1t:~az':aea:£..:i::r§:';;..#g:§ii

aygezzziszg for the gespqndents 1 ané 2,

4. Lessgned ceunsel  a§=_p:2:.u:i§g  frag" 

appellants submitted th.a1:"i'._h=e.__ Iapﬁa €323'  gifil this  1

writ gzetitianers ix; ap§roa¢h__i_§ig:_tE;j2s ch§%.l§eng1Tng
acqttisition and b11VI§s %"a3.Al§_tm_¢§§t'=._'§;2r§}21e3.ag by the first
respondent in £avou:'9£--'  is due ta

non-serviceg iiiaf 'p-eltititaners mad the delayiin C-tgzzrt baa: iseeg exgyiaiaesé by showi§gVVvsi:§ic§§é:1ﬁ"§§§i4$é* its the writ petiticmars wage zmtA.-segvefi' .ivg.'Vﬁvhe."-atfﬁnisitian praceeding am}; the cénieziia hf wmﬁé show that the Land was aware of the decree passed ia ﬂe,322!19$£3, Learned ccztmaei ftirthtzz :;::1';::r1'§tf.?i::.i; that the Land Acqrziaiticg Qflésezu whc was ef the decree passed is: the ccmpramise petitirm $.31 (L3, 1\laa222!3;98Q am-nag the writ petitiguersi ¥;'as am: jzzstiﬁed Ea not preceediag further withasat isstaigg natice ts: thé mit pagiticners aad further, the hgiiz ailotmeat made in faxgmxs of the thin}; r£=:5§_sz3!a:§@:§t§ \_y§x S which ig a defuanct society is illegal, Learszsed ceaggz-ei hag reiied {wen the cieciaion of this {Smart VYALIKAVAL E-IGUSE nuznmye ce+_;;:éanvE'$;§a1%;*:éé':-2 '- sacmw, BANGALDRE vs. '95 .... .. ,;;;~:.§.:§é:é.:?;iéV;»é;" "

2/» mams a;2r.>02g4; K:_:x.L=J, 13$; ¥,t: ha*:2';*a?:§A§._' 1343331311 :31' this Cxgtzri: has which is. beneﬁciary zznéi-;r____L:és:§;:.t§§ii:i:_§§;;-- _i§ bazsgus ﬁeciety, it was not ailatmenl: and laad acquisitigg for _ vf¢i'i:.§;;-;ié~d. Legrznad cetmsei has :%_iL!.¢,=.=c{;1iT:'a5:_,?.§.<;§1':.t§,'g¢'>lJn tiaéljiagieza cf the §€<>s3.'?;-3::

$119:-a,._:me 1g_§;.,§¥;%;§;I_§;Ta\?AL "gamma BU§L.1Z§'iNﬁ ce- oy. socggm \:;'..,._._ i.';?'.- éagmaagyva Am .02':-EERS gage? Aiﬁgﬂliﬂ the order passes} by this court :,.1?.G.L.200{!""'§ﬁv 'W31', 2519,2394 of 1999 has beam V' _ the cthex hand, the iearned. r.:o1mg.=e§ gsgpfearvinig for respondents 1 am! Q axgigeé ix: szapgzrzsrt of érder and submitted that there is ina3.'dina_i:.e delay

-~.§:}n the part sznf the writ petiticnerzs in appraaehing this Cmtrt and the enizxies ia the zevemw reemzaiias @9323 get :5 the game af the writ petitioners on the date 4.2:" the \§U'§.

',1 preliminary aatificatian aad acqlzisitiqn procégdiag have been eompieted and award has been 19,§Q,1936 by the Land Acqzzizitian ~ zegard to the ccntentg :3!' t.}_1;g»__x1ec:2*iéi5;.. ' Acqtzisitign Diiicer has deposifsegd aimémﬁt civil Gourt so that the -;':5 a1-*..!:_§ea are' 'ié:;t£2;§¢>r§§ ti: cempengatian weuzld, gt:-gt. .'£ai£§;§g.1§~rt!:v§;%::ed in acccrtiance with an-:3; 31£2§ :33' Haxnataka Lans1._Acq1:v1:$iti§;1 referred ts: as the 'Acjtj '_:{§;§--.s.rr=ei13i-V}ré.:=:, §:§%.f 'x§m;:e§1gneﬁ eras: daess net #331! fax 1i1;ii--:¢:A£:=§z'Vene::é*«§_§ this ap;3eai= _ $5, 33¢ haVveA'gi§'aéh anxious caasitiegatian tn the c¢;..Q;i::ie*a*gr:;1:§a-£115 ofxtfha--«iearged eegsngei zzgvpeazing $9: $49 ' the leaxaed caamsel apyeaxiag fez tbe §:s2s§:§ndér2§t';§.émc£ censidered the mateziai an record :3 £12424" 5!' the principles iaiest down by the !r.i.'@n'§ie V' guipzeme Com.-t ané the division beach of this cmirt 29 'ﬁecisigns cited by the learneé cot:n§e3'§ agsearixzg $122: V' Wfhz: apgzellanta.

Ii notiﬁed about the acquisition not disputed that subsequent to passing of 0.3. No.222l1980, no entries rrei'e"2:::n_de in _rei*enne records and as on the date of the names of the writ petitioners seere. mi: revenue records and ;_1rhere!or'e;'p_:there is ;:am-ﬁt in the contention of the iearned* for the appellants - urrit__ irlrrit petitioners ought to_ the acquisition 1' 12.05.1930 in (3.3.

No.22?! _ earlier to the preliminary notiﬁcntiondatfed and in the absence of any material. to entry is made showing the names . i 'of the irritjvhpetitieners in the revenue records, it is clear of issuing notice to the writ pet*itionersViAfwAeuld not arise. There is no merit in the ii."~'«,__e-eontentioin of the learned counsel appearing for the pV":Vé;ppei'iants that the Land Acquisition Officer. who eras irﬁare of the judgement and decree passed in 0,8. No.222!1980, ought to have notiﬁed the writ petitioners of the acquisition proceedings, as it is clear from a perusal of the judgement and award passed by \s>\/'Se the it '12 the Land Acquisitism Qfﬁcer that the Land Gfﬁcer has referred 1:9 the said. jzzdgemezsg 0,3. !1I9=Q22.! 3.9813 ix: the 2mra_rd :am2-- in jgadgemegt, ﬁzz; directed tﬁéit awarded is: respect sf ﬁﬁajl '~:,'i;as,-VV'f;2-.§<;.§éi'!i:a=:éV:::.'! in 'V V the civil Cmsrt as .ar..f_:.1t1-i.a.es.v.r+V .!I.arVVaVé.§'r§:%':_ "$2.9 t aﬁia§.1ab!a§ in the resort! 9!' rights '~t_.;rhc_: wegstziri be entitled to {sf the said lands and_ 1:9 ascertain under: V the _!;<:;t:.5 aheut the persoig é2ompez;sat.io.t:, Tigmzgh in the jthsziz' Land Acqtuiaition Qﬁicer on !:;9;1_12.1§35,_' t.1ﬁer§é is a reference to the judgement _ Noéézf 3,980; the contents of the awmd. we said jizdgemeair and degree ia {L3, PI:é:Q 22{~1£!? f!§&3 was predtzced by rmponéent H¢:a.:3 -- "-=._ '-».;39ciefy.._. ' ¥.!.r..I.der the airczimstancea. the leamed singles having cansides.-ed in detail the azzszsntents «of the and the greliminary agtiﬁcatirm am: the $331452! netiﬁcation, hag rightly held that there is no merit in their cent-gntiag of the writ petitixmem 4:§=:=x;*!: tﬁe mi: petitioners were emzitled ta notitze sander the \9»?> 13 acqaisition proceeding in View :22!' the sieczee pasxsedén

93. 139.222! 1989, Having regard tea the the award and the fact that names V' petitioners have met been 'inﬂ rewards eveen aﬁer expiry cf six gassing the decree zmzzzlxego, we ha-1:; tha;%.--£i;';;>_ ggd .ﬁ3xidiag.E:*3f the iearned 313$-Le Jaidgeg maizeriai rm regard wmzitiv 'ﬁis akeaéy 3:

aotzlﬁcatiogt»'§§:§§\s:§§;1*;'_:3.:2§:§gf'geetiaﬁu ' 0!' the ﬁct; mad the 13:34 the Bi'-5A,, puxguant tn» the notificﬁtisgﬁ datsaé and acgazéing 1:9 the gait} noti$ieaf,i-an'; ié gfbduced as Annexure 3*' to the . cf the lami iﬁ 53', £0.16 has {,1.§eg:é' h'y §3.B.A., on 2932,1986: it is @913 '$1231 séttéied gagging of the awaxd, the acqtziazittiagn ~».proc¢:é;=.¢1 i_§.:gs caanat he chalienged in the writ petitium the instant case, the writ gzetitianers have faiiesei stzbstantiam the cents.-gating that they were eatitaeaﬁ:

to mzrtice in the acqaisitiag yroceedinga even in the absence 9!' entry 41:!" their names £3 the revezawee recazrig and in View of the kncwiedge «m the 93:1: :3? the \31«f'= Id re.-spezsderatgw a; an the siate of the gsreiimimazy natifieation ahmgt. the jaﬂgement gagged in ' s";3!.§i. K932311930. There is also no merit in the 9f the learned cottage! agpeaxing for that u the alletment made by 8,9,3"; §'.'.hAé 'fizst'-,reg;a.§j§§§eie:;:t:33.H favour of the third respomiemt ':%~'.__;5£'£:r':2.«':_*.A.iety» ;z'a.A"mas: VV petitﬁon is illegal as bulk a1'§'-3§E:§2.ent Vﬁag' by the first reapcmient in§avo;ar"'t*§:?3§Vé'*';h31"5iA3'¢3E*'5ﬁ'§*?ﬁi'- * Saciety though land " Hagaxabhavi iayout I! stageatfey ArV:é;si4:£én'§:§xés§ sites tea the pzzblic; _§2,!.1 t;h:aié:"-.n__cti£ic;§tioz1 imstaed. by !3=.i3,:L, under sésgtian dated !}A5,1Q=19S'?3 it is cieaaf 'that thaw-.1Aa§nei5 ir§'s3:v"., E9315 vested with tke 3,3J.A,§ . "'3jt%é°réV.pé'Ls}e.:é?$s_io;m Iané was taken on 23.13.1986 ' pmvisian under the Bangaiere I}é'sf;:;29;3:z1e:,fn;E£ QQ.:zt§9rity Act; 19$}, for bulk alietment cf

--the Ia_'ﬁ.¢,i *;md the said allotment. wemid get in agar way the azzqtxigititm ggroczaeding and the writ Wgtietitiaaners ctzase. to havg any intexest after the kind is acquired and when challeagee (:9 the acquigsitixzn proceeding; ha; been negativexi, it is ciezax that. the unit getitionerg have no locus stand: to chaiicmge the \9& iii staga-. by the B.Q,A, and it canaat he aiigpateed that fasrmatitsn 131' residential iaysut by 3,9,3", is :3. ;p'"1;,l3ii:_~, purpose, it iﬁ szibmittezl by the K agpeating for thg apgeiianta that lands tmiy at 1:33.: reqaegt cf the thia-ad '§eés§2§:1:sée:;«t T -" ﬂaere is 21.9 magi! in thiz CO$1tE!!1tai€!2!1 -31$: it i§s.}¢;lAe%;r_r ~. pang-al at the prelim§i$,'§it'y !i:<2i:ji£'i=::2:t1i;fi<_;:;vV 'V"i.i§;;ted 'V 1§§'Q"!;1§8Q as per Amzg::aurg:"':$ _:1'§VV ":33: w'a1"it'*a;:r§é:ea! that beta! esztegt <3!' 1210 4:593; Q35 was aeqtlired for fo:mati9_n. "¢3s.f 1! stage am}.

'w'h£';!!'£;'._:flI>!j€.!;, VgZ9t',§?§E_ 1:4: tan: writ petitiagexs to centezﬁd __t.Ii:.;t th_ é agquirad at the iastance <31' theythigd iéggzgaéeﬁt -'Society. Further, the material . g§;"I:'éé§rd"' A!t;J;r:;)11.lt:l'.v"é;lL:§t:x shew that the writ petitioners §:.:;:g,V'«§'i:.§;_é§:4:-:d the third respeadeat fer Q! the lanfi :9 ~§@'a§le ﬁsh: Society tr: develep the isms}. ixgm sites; .Vf__¥%1erefor£3. theta is no merit in the eantentiarn {sf ﬁ:1_3,§:.iva:a:;':1..'~:.-1.'; cartmael appearing £422; the agapeliantaa that fihe asqtzisition was for ailatting tke land to the third reapsndent « Society. Accordiagly, we held tﬁai: the impngmsxd rude: passed by the ieazneé asingie «,Imi;g, $.25 1'?

justified and sings not antic: from any extra" 9: as ta 132.211 fer interference in this intmncamt.":é:.2§s#§é:§Q f" ~ Accordinw: the writ appasﬁ iéé%'_'€ii$m:i<.5»sl¢?'§:#' 'ludrﬁ

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