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Karnataka High Court

Sri Raju Thomas vs The State Of Karnataka on 11 March, 2011

Author: B.V.Nagarathna

Bench: B.V.Nagarathna

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IN THE HIGH COURT OF KARNATAKA AT BANG. LORE .

ms Po MITER Tare f 9TH reat oy fe a4
LAN Le Peli DRE LIS TAY OF MARCH, 2014.

PSZUIBS 2010

Woe Noe 2 1d (aed JZ.

lL. BRLRAJU THOMAS =. -  . ve
a/O CHOSATHIL. VARGHESE THOMAS,
AGED ABO TSO YRARB, 0."

R/AT CHORATHIL HOUSE,"
YTHIRUVANCHOOR,
NANCADU VILLAGE,

KOTTAYAM DISTRICT.
a KERALA STATE Ss :

_

aM PLBEE AMMA ARAIU
© RATU THOMAS,
ABOUT 58 VEARS,

Bagh Fan!

ay At  CHORAT SEL HOUBE,

-_ THIRUVANCHOOR,

~~. MANARCADU WILLAGE,
: _ROTTAY VAM DISTRICT,
RERALA LL STATE.

; REPTD B Yah! PRETTTIONER
AS THE GPA HOLI DER ¢ OF

re arr Tae A EQS ROP: oy Eee Pye
. PEPTIPIQRER NG. 1 . PETTCROS TRS


OF KARNATAKA HIGH Cou

SPRUE AB Aye th,

_ Same carnot-and do not bind the petitioners in any
a Wier, erie,

I. THE STATE OF KARNATAKA
REVENUE DLPARTMENT,
MS BUILDINGS,
REPTD. BY ITS
PRONCIPAL SECRETARY. a

GALORE DEVEI LOPMENT ATH! uTY, ;
PIGALORE,

. THE SPECIAL LAND ACQUISITION OFFICER
© BANGALORE DEVELOPMENT AUTHOR,
BANGALORE. ae RESPONDENTS

PAGAL Te coy POR. RESPONDENT BG.
RANARAVANMA BAG 1, ALY (OGATE FOR
RESPO DENTS 2 AD: ade

These Writ Potitions " filed wunider Articles 226 arul 227
of the Constitution of India, praying to hoki that the entire
acquisition proceedings initiated under the preliminary
notfication dated 23.3.1988 which & marked as / cure
BN ar the finel notification dated 77.10.1999 and pubdshec
in the gaeetios detwd 11.10.1909 which is marked es
Atonieanure, 0 3 amd-the award notice dated 17.2.9010 ieued
urmler Secthor. me of the LA Act which iz marked as
catliresP it if: reapect of the schedule dite, have rendered
ves: infruc Hous ard imperative ve under lew ard the

a

1, SELLE. OWARAKANATH

8/0 SRL SBR, SASTRY,
AGED ABOUT 59 YEARS,
R/AT NO.6S, 4am MAIN,

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LES CROSS, MALLESVAR
HANGALORE - 560 085.

SRLM.S. SRINIVASA SASTRY
@/O LATE M.SURYANARAVANA SASTRY,
AGED ABOUT 76 YEARS,

R/AT NO.441, 11L-B CROaS,

28 WAIN, I PHASE, J.P. NAGAR,
BANGALORE ~ $60 078

W/O RC, YANA REDDY,

AGED ABOUT 67 YEARS, . ce
R/ATGULOCK NO.31, FLAT NO.SS6, --~
JEEVAN 8 SURABHI COLONY, OS
16" B CROSS, 257 MAIN, ~
J.P.NAGAR, BANGALORE ~ BED oon... .

. W.C.NARAYANA RED ey oo

&/O LATE LARSHMI REDDY,

AGED ABOUT 73 YEARB.
R/AT BLOCK NO. 41, PLAT BO. 396, -
JEEVAN BURABBT COLONY, | ,
1O™ B CROSS, 287! MAIN, eee
J.PL.NAGAR, BANGALORE - S60 O76.

K.SRINTYABA REDDY
8/6 SHIVASAKAR REDTY:,
AGED ABOUT 3 3? YEAR
B/AT MIPTAPALL! VILLAGE,
BANCGARUPALLI MANDAL,
ANDHRA PRADESH,
PRESENTLY RESIDING AT
C/O WGURVA SAR,

Do 80.449, (I™ Be CROSS,

- a5 MAIN, 15

JPAB SAGAR, GALORE ~ Fé.

By BRL PRRISHNAPPA, ADVOCATE)


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PAF RARMS

CPL OF ARMATAMA MEGbE ¢

- RAT VOSS, | MAIN ROAD,

EESEER BALE EK Eee

l, Tail STATE OF RABRNATARA
REWETIE OEPARTMENT.
MUS DU TLDINGS,
PRIECIPAL SECRETARY, --

2. THE COMMISSIONER er
NOALORE DEVELOPMENT AUTHOR Ty
3. THE SPECIAL LAND ACQUISITI ION OPFICER |
LORE DEVELO SEMEN AUTHORITY, oe
BANGALORE. Os Sy RESPONDENTS
(SRLK.S. MALLIKARJURAIAN, HOOP Bt on nile PONDENT HO.1

a PEO
SELG.S. RANNITE, ADYOG tATE F OR: RES POND ENTS 2 2 ANT &)

These Writ 2 etitions 'filed: under | é Articles 226 and aa?
of the Conetitutiog of Sedin. praying. te hold thet the entire
acquisitiarn Proceadinge. uuhated uredler the preliminary
notification vide Annesure-J aru! tie final notifications and
published iri the wageties dated 11.10.1999 vide Annesure-
Be aru the awird notice dated 17.29.2010 weusd under
Section 12(2) of the LA Act vide Annexure-L in reapect of
ahi achedule giles, have rendered themacives infructuous
and iw iperative under | law ana the aare cannot aryl do not
bind the petitions sere in any manger, etic.

OUT 46 ¥ VEARS,

bie OSEFH { COLLEGE - POST,
ore vHASS 5 PNA GAR.
BANGALORE ~ 560 674.

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BRL. PAVADAAN UL

S/O LATE S.LAKSHMI NARASAPPA,

AGED ABOUT 44 VEARS,
RPAS ReaD. 2 mat) WAIN,
27 CROSS, HSK LW STACE,

BANGALORE ~ 70.

SET. CAMALA NATE

D/O RANAKRISHNA NAIK,
AQED ABOU UT 36 YEARS,
Ri AT NO.OT?, 7! CROSS,
245 MAIN, GT! PHARE.

WP NAGAR, BANGALORE ~ b= B60 0

L285 BA PGADE

AGED ABRGUT B7 Wie URS,
RY AT NG.E- 101, 18 o MAIN,
BANGALORE - AD.

cH DRASH ZBKAR
S/O LATE.C.V. BATE Ald,
AGED ABOUT 46 YEARS

R/AT NO. 1

BAS BGA. ORE ~ 7S;

JK KCURUVA, RAIL

iy DLATE oc TI CRA BLATT
ces ABO suT 33 VARS.
Wo. ' MAIN ROAD,

OTE HANUY : EINNE,
PR PEAS SE J.P NAGAR,

"BANGALORE - 560 078.

"KC, RACHA SAVENDRA RAJU
8/0 K.GURUVA RAJU,

AGED ABOUT 21 YEARS,
'R/AT NO.35, | MAIN ROAD,
BOT HANUR DINNE,
"Tee EF

EB ' wae NAGAR,

Fon

8/0 LATE U.RAGHAVENDRA HEGADE

3, BWS, KHB COLON
ff STAGE, BASAVESHWAPNA GAR,

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2 ae < ae the G at foe = "a, is Be a Lees GLRaL2 Ie E &. KG. MOHAN BINDU D/O EGUBUYVA RAJU, AGED ABOUT 25 VEARS, HO.A5, | MAIN ROAD, a? JOSEPH COLLEGE post KOTHANUR DINER, 7! PHASE, .PNACAR, BANGALORE ~ 566 O78. e .s

9. M.SUBRAMA! 8/0 RANGARAJU, AGED ABOUT 50 VEARS, R/AT NO.568, 27° CROSSE, 5TH MAIN, @RINTVASRAGAR, 28D STAGE, BANGALORE - 50. n Sh cd ° t VLIAY MITTAL 8/0 LATS SUBRASS MITTAL, AGED ANOUT 31 YEARS R/AT NO.706, 149 C3 248 MAIN, ge :

BANGALORE ~ i HAIS.ANAS WDA af .TE D.SUBRA! MANYA REY AGED ABOUT 36 i BARS

- E LR. YALA _KS MI PO SS HAt RDA.

AGE he DARK QUT S 5 YEA Se BAR aL ORE 84.

a 12. P.SEITY [ASHANMUGA iA

8) O G.P PALAMALAT, AGED ABOUT 50 oe ona _E/AT RARU ME snd VEEDE, 'MADULIARPE?T ', PONY + 4 PALA Mare © se gh Z a a tae Sot REE, § 38 ef ae LS. a DHARA Brust BPO ED B_LAPPALA E AGE D D ABOUT SF YEARS, R/AT NO.S74, KLR.LAYOOT, JLPNAGAR G™ PHAEE, BANGALORE - S00 O78.

peent be we iy PAKAR REDDY AMACHANDEA REDDY, AGED AB OUT 38 YEARS, B/ AT NO.38-25, NEW COLONY, PARALA VILLAGE o& MANDAL, CHITOOR DISTRICT, ANDHRA DESH.

AND PRESENT HE S RESID NC AT ; . LOSANGLES, CALLIPORNIA, USA. | REPTD. BY HIS GPA HOLDER, D.RAJENDRA REDDY, - AGED ABOUT 58 YEARS. NO. 10-33, GANDHI ROALD EXT Ms ; CHI? OOR Site AM DHEA F TRADES

15.M. RAVITHA ~ Wy O BL BATHY! ANARAYANA, . AGED ABOUT 44 YEARS, | ~RIAT NO.594, 38 CHoRgs, 4 MAIN, HARUE

-_ (BY SREP. RRISHNAPPA, ADVOCATE} RA ATABA & oe Peey ae 62 BES EY Ls SCRETARY. p Ro . THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY, EA FUGA ASE.

cat THE SPECIAL LAND ACOUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY, Be BAR GALORED. rr RE "SPORT PTS (SRLK.S, MALLIKARJUNAIAN, HCGP FOR RESPONDENT RO. SRLBIPIN HEGDE, ADVOCATE FOR RESPONDENTS 2 AND 3) ThesWrit Petitions filed under Articles 226. and 227 af the Constitution of india, praying to hold that the er:tire acquisition proceadi ed curder the ery notification dated ; wii , Annemiire-& and th notification dated 7.101999 and: published: sal the ef gome dated 11.10.1999 which moar 1 on Axmescure-T ane the award novtice dated 17 2.0010 weued imier Section 12(2) of the LA Act which ia marked aa Annexure-V im | rea pect of tee achedule silos. Neve rey saared: thetiweives infructuous ark mmperative under ie. ski the beacuse carnet arel da not bined the petitioners itt any E rarer, et tan WLP, Now.) 0677+ 10683/ 2010 BETWEEN: |. | (ARLE RBSAT HYARARAYANA SETT aPO LATE lW.H ABE EMAIAH ---- AGEN ABOUT 36 YEARS 2 5 MIT.K_8. VUIAVALAKSHMI HOT K.B.SATHYANARAYANA SE7TTY, QED ABOUT 52 YEARS ee: SRI. KA 8. VENKATESH 1 .. §/O KA SATHVANARES _ AGED ABOUT 46 ¥1 EPR aMT.K K.VABHA DEVI WOES. VENKATESH BABU ALGER £ Pee se ah FES es g LE.BRLE.S. PAMABAS 8/0 LLASATAYA BAG RAYANA SETTY AGED ABOUT 44 VEARS iF SRE. g. RALVAIIA a AGED ABOUT ay YEARS ALL ARE R/AT HO. 107, 8/O LATE V.L. AGED ABOUT 87 YEARS, R/AT NO.7S, GITHATJALY, 38D CROSS ROAD, | GAVIPURAM EXTENSION, BANGALORE ~ 560 019 WO © RY GANGADE RAR RAJU, AGED ABOUT 40 VEARB, 0. Rs AT NO.2- 142) 6, 4a? § By LOOR, 38° CROSS, MAYODAYA NAGAR, JPNACGAR, 7™ PHASE, "BANG GALORE ~ 560 O78. M.VASARTH KUMAR S703 BVMALLAJI RAS, AGED ABOUT S2 ¥ ves B/AT NO.4@9, 178 CRO 26m! MAIN, J P RAGAR 6™ PHASE, 2 BA NGALORE - 560 078. BY SR PER AISHRAPPA, ADVOCATE) TTT PE "S ie?

RERS ot oS o aa C aa MLS. BULLDINGS REP?TD, BY ITS PRINCIPAL SECRET. G 2. THE COMMISSIONER 5 (GALORE DEVELOPMENT AUTHORITY, = BANGATOVRE, 2 2 0 0

3. THE SPECIAL LAND ACQUISINION OFFICER BARGALORE DEVELOPMENT A THOR RI. : we :

BANGALORE. -- a RESPONDENTS (SELES. LIKARJUNAIAH, HOOD BY sk RESPONDENT NO. L Sa. ELARTSENA, ADVOCATE POR RESPONDENTS 2AND 2 TheseWrit Petitiong fled under Articles 226 ari 227 of the Constitution of 7 baci, praying to hold that the entire acguisition procesdiny 4 initieted uxler the pre notification dated {23,3.1968 which ia marked as Arm K areal the inal notfoation: dated 7.10.1999 ari published in the ties dated 11.10.1909 which is marled ae Annesure-L and the eward notices dated 17.2.2010 issued urmder Sectiori 12/2) of the' LA Act which ia eer Acreage MM in seepect of che schedule cites, have remiered themselves infructious and imperative \ urier law ard the gatie caZLnot and do net bind the petitic im ariy rignnet, etc. me "J-CHETAN ;

S/O §.JIAYARAMU, Oe ED ABOUT 36 VEARS, RIAT NOS77, 17! Choss, . 247 MATS, 6™ PHASE, LE SAGAR, BANGALORE -~ O60 Oe. UE. MALLIKARJUE AS. 8/0 ANWADANAPPA syd sa rill A. a «il.

= is 4& YEARS, R/AT NO.116, 67S BW CROSS, gSF° MAI R.K.COLONY, 28° FHASE, LPNAGAR, BANGALORE ~ S60 078. # K.V.JAGADEESH WARA RAO 8/0 LATE K.H.VISHWANATHA RAO, AGED ABOUT 49 YEARS, R/AT NO.9, GROUND FLOOR, te ROAD, MAREN JPNAGAR I PHASE, BANGALORE - 566 O78. Gu 212 &, E.G.DIVYA D/O GURUVARAJU, AGED ABOUT 22 YEARS, R/AT NO.35, 187 BOAT ROAR, et JOSEPHS COLLEGS POST r, ROTHNUE DINE, UPTARABALLI HOBLI, BANGALORE ~ 560083. ah, o. BLVAS SANTH BOUMAR Bi MALLOU RAO, AGED ABOUT 53 YEARS. R/AT NO.47, 177" CROSS . Ze MAIN, "R.LAYOUT,

- PPBAGAR GS. PHASE; BAR: GALORE ~ BAG O76. = B.BEANU PRA at BaP LEE RAPBA REDDY, AGED A ABOUT. 44 YEARS, . B/AP LGT, 27es CROSS QEte MAIN BROAD, 9T™ BLOCK, 42 RANGALA ORE - 69. PETITIONERS {BY SELP. KRIGHNAPPA, ADVOCATE)

-- ax ~ "t iP RAR NA EAR. MHAg PE LAei roiGa ht ALPINE BAILS, fe ty ae Eben Seat 8 forest ® ReEPTD. BY ITS PRINCIPAL SECRETARY.

2. THE COMMISSION EE BAMGALORE DEVELOPMENT Al STHORITY v BANGALORE.

3. THE SPECIAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY, GALORE. a RESPONDERS AH, HOGP POR RESPORDERT & LK. KRISHNA, ADVOCATE SOR RESPONDE ENTS 3 AND 3 gor ripe These Writ Petitions fled underA viicles : 226 ard 227 of the Constitution of iedia, praying to hoiithat the entire acquis tori proceed ngs initieted cunmder the preliminary agiticaton cated 25.5. 19088. wirich Bs marked as Armexure-

L arei the final nofSeavion dated 710.1999 end oublshed aa the he Ganettoe dated "11,10,199¢ wat i Taree a8 Annexure-M and the award notice dated 17.2.2010 iseued under & Section L202) ef "the LA Act winch is meer aa anenure-N mm reapect oF 'the ochedule sites, have renders' ummelves infructicus and imperative under law and ¢ same cannot and do nwt bird the petitionere im any "SEP, Bos 1435- 1 414397 20 Lo db GOR 1ANDRA PR AKASH @ CHANDAN gs oe : _ pee Gu ae J u, AST ABOUT 45 VEARS, . R/ATAADARSH GARDEN, Bea, 47% CRORE, 8™ BLOCK, JAVYANAGAR, BANGALORE ~ 22.

eet ee AS, rgike Ps 4 feo aad % ef aay @. RB WARIA LATHA W/O RAV! RAJU, AGED ABOUT 41 YEARS, R/AT WO.873, 1778 CROSS, QT PHASE, J.P.NAGAR, HGALORE ~ 78.

&. MMAR EGH Binley 3/ oO Mi. PATTABIEG REDDY, RIA ") TNO. i 316/F, gm CO JLPNAGAR I PHRASE, BANGALORE ~ S60 076. ae 4& BAM BAT OR 8/0 E.CHINNABBA EAS AGED ABOUT 41 YEARS 4B. E. SWARNA LATIEA _ C) RAVI RAG ~~ nor i ABOUT Poh YES Lee BOTH ARE RAT ne $78, . Lyte CRORE. Om PE TARE = me Be ae amt A. Bi pb EA NGALO a PJANARDHANA RE DDY 8/0 PRAM REDDY, ° AGED ABOU 1 61-YEARS, RAT WO. 1816/1, 9! CROSE, JPNAGAR I PHA ASE, BANGA. LORE ~ B60 078. a BY RIP. BE 8H INAPPA, AD VOCATE! i. aE STATE OF KARRATABA BEYENUE DEPARTMENT', BE, is anil REPTO. BY FT send nt! VEER ITA T RT oe eee RING! de EPS Ee Bees fe eee ° = 3 2 2 i

-

= 3 = £ os "iy oa = bes ag ei "E S ibe

2. THE Sennen:

BANGAL ORE DEVELOPMENT AUTAORDTY, a. THE eres LASTS ene Orr ees NGALORE. re RESPORDENTE | (SRLE.S.MALLICARSUNAIAN, NOGP POR RESPOND wT BOL} SRL E.RRIBSHNA, ADVOCATE FOR RE POR KDENTS 2 ND 3} Pere These Writ Petitions filed under Articles. 2S and 227 of the Constitution of India, preyimg to hoki that the entire acai wisiGen proceeding 1s initiates under. the preliminary tification dated 22.3.1988 which is is marked as Annexure:

af tT axel the final netification dated 7 10.1000 ered publiahed aa the tiee dated 11.10.1209 pebich iB soa as Aomexure-K and the ward notioe dated 17.2 > igeued under Section 1a(2) ef the LA. Act which is mnarieed ag Annexure-L in respect of the 'u¢hedule ettee, heve revic ned thermeclves infructioua er. ianperatine under law and the amine carrot acd de riot b birect e petitionere in any mnerer, eho.

- "= te gi ee BE bE Po WP Boe. 31480-31451 / 2040 SRLAZGHAR AHAMED >. S/O HAJPE BASHA | AGED ABOUT 33 YEARS SI "BOTH ARE R/AT NO.8S, . Tt CROSS, PUTTENABALLI . ROAD, KRLAYOUT, "ELP.NAGAR 67 PHASE, BANGALORE - 560 078. .. PETITIONERS (BY SRLP.ARIGHNAPPA, ADVOCATE) £ Cie CMe RUM ARAL A ANDY STATE OF KRARNATARA SEVENUE DEPARTMENT, _ ATLAS SS, REPTD. BY ITS PRINCIPAL SECRETARY. we fot 7"

bot ff Be Vn Bat ae & fos BANGA ChE

3. THE SPECIAL LAND ACQUISITION OF EF -- BANGALORE DEVELOPMENT AU THK SRITY, BANGALORE. St RES 'PORDENTS (SELES. MALLIRABIG THAIAN, Bea? FOR REL ancy LENT WO. | SELLE. V.SHANKARANAR: AVANA © 'AO, AD TVOCATE POR RESP Reig? ENTS 2 Be ABD ay a "Tnese eWe Ait "Petido "Sled ander Articles 2aG anc 227 of the Conathution of indie, preying to hold that the entire acquisitor proceedings "initated urder the prelimmary nohlication dated 23.32.1988 winch ig marked as Anrencure- ' and the final notification dated 7.10.1999 and published i the garetts. dated. 11.1 10.1999 which is marked BB Arwaion el ere A the eward votice dated 17.25.2010 iseued upcer Section 122) tof the LA Act which i wre es Annerure Mi 'Ger especto ofthe echedule sites, Mave remdere. there eves infre otibue amd imperative urder law and the game canmet ercl do mot biel the petitioner im any _ SABI Her, GUS.

| Thete Petitions comme on for Orders thie day, te "curt made the following: go ¢ JP BUPA Re AP a A a a bee fash Weaker Hish Though these writ petitions are posted for oriers,. with the consent of berned counsel on both sides, in yar = heard Grelhy.

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ta z the goq ui tiorl proceedings. initiated. | Bangalore Development Authority ¢ ner "BDA by challenging the prolimina i yetifiestion datea aware netics de ated A? 7.2. 20.0 which ere produced as x arinescures in the writ pe tie Lome eR one ¥ et z BITUCTISS PUL UD A Cre po yetioners on ine acnecdule sites 2 : a by ncngpeien 'he réquinite fee and mot to demolh the # =. existing os onatruc tion Ul the corgideraten @ mmde jor ® ea ar ular Pee ation woof the coreteucier.

PERCE ESAS PERRET as MARE ae P PE Ae aa ae we ag So 2 . 1G? 1907 and that there « & poo "ol t EP guntas situated at Kothanur village, Utterahnalli Hola, Bangalore South Taluk is a developed area with a | construction aril out of that 13 acres ZO ¢ tihae have : been demmtified from: acquisition ana taat another corte it: | of 2 acres has been left out and that the petitions | ers' poperties| are withim an extent of 2 ? acres JC guntae ia the said gurvey munmioer.

gubmit that im \survey Woor they Have purchased a residential house beering Ne.iS0, mathe Ne.Sol, asgensmerit Ne? of Kothenur Gramtana, Utterahalli 4 galore Sou ith T Telok, measuring Beet to Weet BO Re, and 'North LtoS uth 6O ) by # registered eale dead dated ._ properties inthe petitioners' family anc as per the partition deed. dated 29.1.Q000 petitioner No.l hes a share to an extent of 2400 eq. --. with cometructiom anc olner onic arcerities arel that petitioner Ne.2 bas azo a ahare to an a _ é ' ae . Mp, ey Be i : & oy g Boe nee % gee s Se were gary. 7% Mai, ue i Ege ye phn deh, ae re gt ee Pee Ph ge egteril of S448) @0. 2, QELS GOD LOUCUOn ee CRS a f 3 3 2 2 ¢ 4 & i ¥ Bs 2 a Le é TREE She SA PY IS, Aa PS BR, 8 Aer 's mba te * 3 "3 ot teen a 2 ee easnae, 4 ELSE oe "ese ee pe 8 Le ap oved and endorsed by Gottigere Village Pane neyant arnerities: that the oreperty im question carne within the uireciction of Bomar: i CMC arel the petitioners have. been paying taxes to the said authority and thereafter the property hae come within the ire. diction ef Bhruhat Bangalore Maha: ra, Palike (BEN P) and they hh have been peyityg teocee to the sail authority. S. [tie aleo the case of the , petitioners if "WP Nos.22117- 22116/ 2010 that i int Si 1a y No. 97 7 they bev purchased site bearmyg No.4, kathe 0.900, assessment No.9? of Kotheur Gramtana, Utteranslli - Hob, Baer ngalor South Taluk, reas ring East t te West a fe and North to South 40 f. by istered! aale deed dated 22.10.1997 and that therealter the feriily entered inte oral partition and whereas the khata a thee, aroperty stood i in the meme of the vendors duly % yath by b4 @eeugrne katha 8o.900, Assesement Noo?) that the . property in question came within the jurisdiction of a Bommanahaili CMC and the petitioners have been paying : 4 on bad paces sac amidene onaagh ' ore -operty tewes to the said authority and thereafter L & SAME B = et eh PRE Red FUSE E Note Gok Stee Meet BEE Aye ara SMALGSR A Matt AIM E qer Pgh els § 2 : thereon iy a 'veqgistered eale deed 24 property haa come within the jurisdiction of Bhrubat ore Mahanagere Palike (EMP) amd they have "beer. paving the taxes to the eal: authority. 6 The petitionera in W. P.Wos.& STE 674) 2000 have' atated that in survey MoO? of Kothares Village, 'the first petitioner has purchased a house prot measuring GO x 40 & by a4. rogjatered gale. dead dated A the pro perty tee "to the BEMP; es purchased @ wowide wtiel house property bearing No.46, 'mens uring eaat to weet 60 8. and north to south 49 feet with, comtruction thereon by 4 cegistered 'aie d deed 13.4.1998 ari be hes paki property tax to the BMP; that third petitioner has purchesed Hal house property bearing No.30, measuring east to weet GO Te and north te south 40 feet with corset fe Sool m& Bi Ba @ fog i f id prop erty tax to the BBMP, that fourth petitioner has a & a miarchased residential house property bearmg 80.21, "sa vg oe 4h cate ti ak 3 _-- . ie . utensil, ton tmerh es fs Boat measuring east to west GO f. armel north to south 40 leet Ey We FL ES Bs, go BES eh EB ap bod eR bit Ho OR Bow 7 ech oh ef aa 2 :

Yo KR ANDELS C4 Pg rt LASSE P APE BUG eek PORN PERLE ALIN 2 80 AMP IN ERA SAi See Eb E weeny rh with construction thereen by 34 19,1907 and be hes paid property tex to tie BEMP cher.

fh petitioner hee purchased resideritial house property x a 4 ns EY BGrin To bearing No.29, measures south 40 feet with construction theréon by 6 registered el sale he veo purchased pe

7. Simvlerk, the pois "rt iW. P. Nos. Po 300-7314) 2010 and T4B6-749 OLY: 2010 submit aa ' ates 3 & oe oes. 3 aril north to.eouth: SO & by registered sale deed dated 2 5 2 =e 34.12.1907 and hus alac purchased site No. 226 measuring arc gerth i south 160 ©. end another ae oe 4 ee se ane x ast ites wes eevee ee ELE FE gg oy ged | gite heartig No. i179 measuring cast to west SO Nh. and north and that petitioner No.1 has been recognised as a kathedar + bermer i respect of atte Fa. "0 and BYOA soe meu toe rt Bah a had ORM & BR BoP NT Pate FG EEG, do 2d Sac Hel Beal PLERA IE PE AA RIS Be & tao joel # No.122 to pay subscribed fee for regulsrigation and she has eid the zame to BDA; that one M Nerayana Raju hes, purchased residertial house property bearing. We. Lys uring east to weet 56 ft. and north ty south "4S fe lying in Gottigere Group Village Pancha a th by a . registered eale deed dated 24.86.1998 ard> "conatrtic cats "building thereon; that one Qf. K.Hemac! nandra "has purchased reuxlential house property | being. the". western portion bearing No.228, méaadiring cast ® west 85 fe and north to aouth 1660 f. by the regiatered sale ded dated 27.7 1908; ol "That patitioner N He 2 bins purchased gite bEarnng No.1BsS, my casuring east '6 west 60 f. end north to south aE 40 ft. toy nantered seals deed dated 14.90.2000 and be hae & ea beer. recon weed aa Rathedar- owner by the Kethour Gram Panchayat "and he hee paid property tex to Zilla Panchayath, thereafter the property hae come within tse Gurieciction of BEMP arc he has beer paying the teocee to < ®

a) Bhat é sapeiiing, £ aie That third petitioner has purchased site bearing a EO BS ES, Se RBH TR Sage IF it aoe hee? aE No.116, measuring east to weet GO ft. and morth to eouth. we Ee 50 ft. by registered sale deed dated 25.9. 1997" and or & regularizirg site No.116 and ehe hes Deets res ognized aa the ke trecar-owner.

# 2 * ee a ran Re ca oe San be be ea "A, ye es x "

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(d) The fourth petitioner has. murchaved site bearing No.174, messurig, cast tof weat 80, fevered 'orth to south SO 8 er registered oale den dated 79.10.2006 ard he & mee coogitia : fag | ratheder - owner of the said site by ASME a E ve Pia KARINA C i a oh a7 a:

Be i te co e mS oe Gt e.

rye % property j has come wi thin: the juris OUOTL Bp Lee & bbe beer. sai the taxes to the sax! authority. le) That: the f Ath petitioner has purchased the site _ bearing No.1G4, measuring east to weet GO fh. ana north to south 40 ft. with construction thereori urcier registered sele Gat. o dated I 14.92.2002 arwi he has peid the property tex and oe he. hes heer recogries! as the kethedar - owner by the Ax oA te te tet! isch al & od iLee Af eed fs ; es / , , P :

bel ee co i ov | ah you] in , ; ¥ = 2 @ "gs o a e a > gil ant as -] me by by £ Sh g 4 i F ee Ley

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a t oo aes Te ed 2 eet © Fe faT TES Ly at BiPbast & ms, se a dy - hs : C a - paid "a bag ce | ods " " nd wf ee ae ba ot es woo gee & a oI * "| a . " ste! : i] per ae ean om" eS ic g ee . & co agok ied ™ oa we a apne = ee £ he mn Sho e a ne a R he 5 . € oS of. i " eo Bo a Oe @ 8 oom mm OR : rs os 'ok sede : pollens s @ Be ON ge Bg 57 bf 8 ae : a ae a a Sar, tl ~-- nd mee - oI ss e vf a oo Be ey ; e Pan * hy "se Che i . <f wort abel the oy "fs . : 3 i . we ac nr oe : 1 : / Bed Oy = Saag ® , : cf. sh eo baal 8 r _ yes] es a vf ees? . : fy . Pa ra 3 me asd * mag 4 x . - a . ® os S -- = a, om * ~ ce om re . 3 a a ae BO OE ee og Qg go ay g : oo. 06M OU Og eR BR 5s = : is Se a vy & oo eam * a Se oa vo : ene ee eg i . » & A 2 Re eo a " 5 : : o a . ° xX os "aes? 'od went no . oe ee ot et wv et: A 6 om QO oC oS go ee :

4 Ry ah z & " ae ae: we ", = q wi :] & 3 4 "Fe vad a ae = ¢ ae a ee S rf H Hl " 2 4 E oa ae = 48 v0 » 7 oy thes * we ° & = Fa ok 3 oe . _ 3 wd Py as , © * + a re a aed es ca " aa Boge - --

a eB of ie a Gt ee: : mB oS @ a a wo S ood ~ a en: 5s 28 ¢ Bo Mm , & 8 g¢ 4 2 @ & | # Ep ane = = 7 a : agen a ¢ van ae Tol B + open, , 2 a ie bad or 28 »«# ¢ ® » ~ &§ S BEE BS | a 8 i ed a g oy you] § ; " s i ij . > J "a a oe é ve F - hae i, oe & © 2 GS &£ 6 & @ aan: fof ee ira spl lag wy what es oy a bot Fo Sed. fet ee Sy LEIA YP Sey PSP REY ON RM PEP HOSE 'S84 ty, CF AE USE EY De aa ir RAK MG PAR Pio rh RAMEY E Bcd oh a te weet GON76/2 ac i gon os a ie p efitial cormiructior Phat the father of petitioner AS BO lec Giirenesed. Measuring cast weat 30 ft and orth | to we uth SO f. by tere sale deeds dave 3.9.1 237 vd thet the versiore of the properties were recognized at sathedars ~ owners by the Gottgere Group vilege Panchayath 2 sey 4 & Ce That. petitioners 14a) amd Lifb) have purchased at residential house property bearing No. 206 meesuring east (to weet 88.5%, vend nerth to south 30%. urder the reais istered vale deed : G.Gheryelaray va Reddy and they heave paid the property tax 7 as ee ae net . 82. oe § é Bed ceaptynty Bon () Theat petitioner No.12 hae purchased residential Wr BOANMMLALARA PLE Ja. ROUEN. § $48 re M CSRUIM) OF RAMNALGEA Mie NATAL ME A MAE

--north to-south SO ft. by the r « 28 BO+85/2 fi. aml north te south SO fi. by the sale deed dated 20.5.1908 and be hee paid property tax to BRMP in. ~ the veer 2OLO.

ca Gn) That petitioner No.13 hes purchased the atte"

bearing No.214 messurug east to weet G400/2 ff. mul north to south 40 ff with construction thereon hy regimtered eale < 4 dated 16.5.1995 end be bes paid the taxes to the Bormnenahall CMC; thereafter the property cA has come within the fuedictien of BHMP arcd he hes been es wed ease 4 Be cis wags eon, ae a ack ianié cee. a paying Une Wises to Che Gan! BULnOn ty. (nt That petitioners Nu.i4 has purchased site bearmg No.110, rieasaring east to weet SO %. and north to south SO-ft. from one Arend by the eale deed dated §.4.2002 and 2 has paid the creperty tex and that petitioner Ne.1S hee purchased alte No.54 measuring east to west 80 & and tere eale deed dated a 25.6, 2003 and she is has been paying taxes to the BBMP. {-

a B In so far as the petitionere in W.P.Nos.10677- Sb CP RUA Mek 2 PAE Balke t E 10 is concerned they comberxi that the. fest CUTLASS, Mert Ake property tax to the BBMP; ? purchased the sites bea: rh = assessment No.O7, rene ning cast tn west 80 f. ard north NK. Mohana, Murat vunvier crete sale deed dated OP BOE SDS Ss 2G PES IL: that petitioner Naw 3 has purchased site bearing No.102, reasuring east wast 80 &. aexi nerth w south SO Bi mh writ construction thereon, from one E.R Kenekelake hor os by registered { gale deed dated O.S.2007 and she bas been paying property tax to the BEMP, that one K.Guruvaraju we executed fall settlerment deed with : and, four' atl os poanession ev, 3.11.2008 in fevour of fourth petitioner anc oe that fourth petitioner hes purchased property bearing e % socrus be Boxe 4 ee pan on aa pecletage tadty th , #athe No.G0l, assessment No.O/, measuring éaat g:

Shay SIA Hilo Lo as & wag' Ze ts west 100 %. and north to south 61 © with construction thereon, under tered sale deed dated 26.11.2002 arc -- = he hes purchased the aite property bearing Nella, athe No.OO0, aseesermpent No.7 measuring - sant te west 6405 12 ; are' north to south 30 ff. from: D.§ Sulochas under the sale deed dated 2.6.2004. 9 ct @ the case, of of petitioners ig : WE. Bow, 10669-

10675/ 2010 thet the fret pet titioner aaa b urohased the aite 6.156 Measuring cast to went 8 RS &. and north to ecuth SO f. umier registe red #2 ale deed dated 17.16.1997 and he has peld property tax tw Bommianahalt SMC, therectber the property bas come within the jurisdiction of BRMP and he herve been paying the taxes te the said authority and he has a

-- @leo talsen telephone ere electricity cormmection to the & house constr: rte; that secom! petitioner has purchased ring Wo.149 measuring east to west 60 ff. and north "to south 50 ft, with construction thereon under regintered gale deed Gated 96.11.0000 fromm one Sr. Ourovwerea, the : g . EPA Holder of Sri Ved Prakeeh Araya and he hee pai tax é Li MAR INA EAS PRE OAL ALPE G SESE iter BO & oe assesament o.8 OF of Kothrnur Village by the registered sale « Ae to Bommanahalli CMC; that cetitioner No.3 has purchased & ', a £2.

eite No.i65 measuring east to weet 60 f&. and nerth to: -

sale deed dated 26.8.2002 and he has paid the property tax to BBMP and he n slectricity connection. for the building: that fourth 1 petitioner has purchased site asuring eaut to es 4. ered north te south SO ft. urder pegisterest sale dem "dated 24.12.1997 R. Ramesh and aaa pet pio oparty tax to Bommernshalli i he has pat up onstruction over (he alc prope im gt tins ag as thiat petitioner No is algo the owr possession act enjoyment of aite No.139, kethe Bo.S0l, & ~ : it ad "deed date 26.11.2002 and he has beer paying the oF puperty - tax; that petitioner No.G hee purchased the Ez egamernt No 7 . Aahetni Kumer J ard SmtA.Telarekhe. Ooo PIROM ws.

ane te es air oy a sy 2 a es 10, Likewise the petitioners in W.P.Nos. 11490:

1449/2010 contend thet petitioner No.l has purchased : site No.53, katha No.900, asseaement No.97 measuring -- construction thereon under the registered sale dexd dated 19.11.1997 and that the property i question. came within the jurisdiction of Bosr ° as Bey?

@ to the sald author rit ty and: thereafter the property has come witha iin the jpitindiots fer of "BBMP and he hue vayings, fel, tase in. the said autherity; tat second petitioner has puroliaded site bearing No.65, katha No.GOl, asesserment foe ninasuri emst te weet Fg - z;

ari morth to south 30 a under the registered eale deed a oy Ba & ie. PP ct. = 7 oe 2 weg oa nS dated 14.5.2004 from one K.Subramenyarm Neidu ana sine purchase ech site bearing No.G7, athe No.901, assesemerit ro 9 OP m measuring east to weet BO ©. aryl north to south & ¥

-- Ao from one K.Subramenyarn Naklu arel petitioner No.o has y 2 2 ; ds 3 , - itn Ph se, ones om, vat atte: Bee we aoen, oath eid property tax to Bommnanahalll Vilage Panchayath ane . | t AUK) RP RAR ATO Bk MGard LABS KAR ALATA Pile (i.

hs ae a ag 2S owe, aah were sought & wo be acquired by the B subsequently to BEMP; that petitioners 4{a) and 4(5) have pur : eel 212 bearing Wo S3-CMC We.@a/97-SL Bo. a 298 ~ - ; wetne No .O?, rues suring east to weet 6O ff. and sorth te . south SO Fe. wrder setered sale dood dated 13. 4.2008 ; from one Ramesh R.Hegade arc. they have Dest "paying texes to BEMP: that petitioner Nos hea a site Hoe.Q7, meaning ¢ Seat to weet BO ft. 13.4,2005 from one Janard dhan Reddy and he See beer recogrived an kathedar by Boxonnahall CMC are he hes peid tax to Bo imarahalll OMC and thereafter the property hes core within the juriediotion of BEM? enc he bee beer paying tax to BEMB.. o 21. it ie further sibmitted by the petitioners im all the cence that certain extents of land including survey No.97 Poh.

A for the lorrmahon of IP Nagar m: Phese Stage by leuance of preliminary muitification ureler Gection 17 of the Act detec 25.6, 1986 2 aad & Perel ASL I Pe RAR IN AT ABS oo. pert thet the petitioners are not entitled to any relief which they # oad uel a dated 7.10.1909 arvl §.4.1999; that though the acquisition ® notifications were meued long back mm respect of cevtain:

portions of survey No.97 in which the petitioners have Save: pobnerd hee - i, that im Bo tar ae the 'petitio SRers properties are comcermad, mo award wat pated for several years aral that the petitioners has ve, ) been Wh conthmnuwue posaesaion and enjoyme ent « of the: properttice, Under the CHCLUTBIATIO€NS , the pet toners: . have acquisition and else: shave sought regularisation of thei "a inese writ fae

12. Leert ened course 1 for the BDA appearing in 2 om ties Hind their statement of ohyections cortercding ad have sought im these writ petitions; that the peltionere : hae ell purchased the properties subsequent to the we isecmrice © ofthe prelunimery notihestion arcl that they have (to right te challenge the acquisition proceecings at Uns ee eee EDT Yew Pd Pes NW aS a 2 4 Se ee Pat ae Eig Pee Ry issueXl as € 'aS Meu?

e ee CHT ea En novice £ Ary p 2 5 sey Shed a?

gow Ee BF 222 BCS uk owners the (az .

ES there wae an embargo or oerty Bs % LE A 4a anc the PMT Be mir? Oh Ls 4 7 2 thereiore ie ee acy a aor Lee a io 3 ~ epety 2 fe es 2 ah BS, 'he gwerde sre © 4 het aa:

& re = aA .

4 ithe a TAS * ae ee £ Pee gt a a ga ra es Saw a BLAST ALE SSK provisions of the Karnataka Regulerization of formed Jayaprakash Narayana Naeger 8% Stage Layout which je a fully developed area end at the length of con the petitioners cannet challenge the acquisition: bot eck . any prayer of reqularisation of the construction which they :

have put up, im ae much as the purche ase of properties which have been made by the petitioners have: "0 valicvty in the eye of law. It @ alse. stated that as vand when the awards have been mace, ponsecasisn ¢ of th he been taken and the setae vest with . SS BDA ard therefore the claim of the petitinners thot. they are ii possession of the achedule | properties =" _ Hiporrest. Under tne circurmsteances ,- the ronpondents "have contended that the petitioners, are subsequent purchasers in as uch as toey ev He - purchased the « a schedule properties afler the issuance oe of the prel siminary notification, they heave no locus starli to . seek the : aforementioned relief. As far as the relief regarding. the regularization of the possession ard

-eopstruction ia concerned if ia contended that ins = a rh ee me - se, SBeansore 1 cogebinlh am, a vz 1enr S ak us dag cage gor, E cat ak oe Censtructon im Urban Arsae Act, 1VVl ia Dimdé appucmoe ee ee ee ee ee ek e 3 » ey 2 z va of er Ese te RDA alao, but the case of the petlionera cannot .¢ cormidered under the said Act. Havmg regard, fothe. -- rious conditiene which are mentioned the coin 1G direction for consideration of thecr cane cam be ives: by thes Court. Urler the circumetences, the reapondent. - BDA hes sought dismiseal of the writ petitions. onuris sel. fe n r the petitioners arm learned counael for apa d dy the vai - varict we -casea and also learned Government Pleador fort the Ste tes, e is. ks contended that on 'yehalt of the petitioners that the prelirainary notification wae issued mi the year 1 eorich the finial ne tification of acquisition wag issued m the year 1999, in most 'af the cases, the awards have not been Q Sat wa t "< pat ened yet and | further the petitioners properties have 1 =. beert utilized | for the formation of the layout. Therefore, im " as the petitioners properties: are concerned, | a . goguimition hes lapeed and under the chumetarce:, Lee

----

"spate d deaee, are anesiics eh . ee ee ace Gg 2 eh ete pia is e287 S anougn age @Upeequer DUPOnescare are é Jee BSc OF PRP EE Sey Sy e z Ed < Was eed tind ES Mat B FARIS EIA AR PSA eS Pile LASLIM © Gar & oo aepel ications for corwideration of their entitled to seek a declaration to that efeet. i ta unger those circumstances that challenge has beer monde, te 'the: acquisition notifications. He would further submit 'that in respect of le the FIDA has not utiieed the Bei. Areas for. the ¢ pur spose of execution of the echeme, applications, s made by the pre perty ae a 'e B Be = E owners /land owners have been consider dl if, gormne respects recommendation hee beer denotification which Have also been dome by the State Government on. ta various other land owners and property owne é ha fe 2 made. represe fietions to the GDA to sree the construct 'iors up » put by them ersi BDA has passed orders under" the provisions of the Karnataka 4 Regulairinatic on of t Jnauthorised © natruction ar therefore oe euch of those Mande and properties have virtually been . petitions aed in these cases, are similarly placed to the land and the property owners who have made e Act and hence a direction must ensué to Une reaporment ~ provisions Paes Laedhs Wades 4 womag ae Py Pose e es) ntra, a3 eT) 4 a?

By CAPER Se ee eS E = Ed 4 so 4 :

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rage =.

£ gh th a talker pos oa corer ec.

6 %

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e 4 Me ¥ 7 2, 3 oe Aa ee %% ' i z, z cae < (Aeen 2B pt ages g te wes de ee 2 4 ue ve.

Mgt acd BMRB I 8 Se A MR ae UL ih ye ome lh Piha rt AAPL F LM PAGS EC ESR EA PEPE Sth td oH F SR oi & a oo

- 38- wherein even when the petitioners had mot given aciy application for regularisation of their properties, thet they ehould do ao within: the pericd of time anki dire iOrk waa accordance with law. He has reled upon 8 the 2 ontor dated"

17.2.2011 paseed in W. PNos.1 2880 263/ 2010. ° In, thet regard, he contends that in the said 'soae the petiieners were given liberty to n regporment - BDA fos regu seen of the construction made by them and a directuon: @ as given to to the reeporcent to corssder', the application ne im accordance with law. Therefore, in these cases alec, eimilar orders may be a iS. Have regard eo the cententiom: of the learned counsel on beth heides and on perusal of the material on ecard what becomes apparent is that the petitioners m all these oases are subsequent purchases, in as couch as Cher oe hwe purchased their respective properties subsequent to the geuames of prelmninacy netification, when infact they Be £.

a PRES ORE Se Pi, % g ker woe Sd GER G rehaar & PE BO eg wt Jha t a PUMSI SA ye * Act and the embargo of regularisation with regard te the hed no authority to do ac. However, the fact remains thet dearite the awards beiru: cessed in so far as the properties. belonging to the petitioners herein are concerried, {ne Same 7 claim of the petitioners that in so far aa the progerti¢e of contizue to be in possession of the same and taken for implementation of the project. No material is placed on record ky the BDA ea to whether posacseion of the property mo questinn hive. bean . taken in aceordance with law. [tis else | notined 'thet, under the proviewne of 1991 Act, whier we applicable to the' BDA avo, Unauthorwed Construchon' defined under Ssb-eection 7 of the Section ard to regularization with regard to unauthdriaed construction is stated under Section 3 of the #8 unauthorised coretruction is given under Section 4 af the The other provisione of the Act mandate the s DIOVIG IGT Pega rains, Pee Le Ge Teor. ie ESS CCP T MAI TRO Eat Bb