Nallappa vs The Principal Secretary To on 6 July, 2011

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Karnataka High Court

Nallappa vs The Principal Secretary To on 6 July, 2011

Bench: B.V.Nagarathna

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IN THE HIGH COURT OF KARNATAKA AT BANGALC RE

DATED THIS THE GT! DAY OF JULY 20it

THE HOW'BLE MRS, JUSTICE 5.V. NAGARATHNA *.

RIT PETITION NOs:9673-675/.2011 & 294571 2011

S/O LATE Y MUNIPILLAPPA
AGED 65 YEARS
2ES0 DEVINAGAR, 83RD CROSS
LAYOUT,

; SESING Ag 19-104): 2

prree "Vv a STAGE,
BANGALORE-94

YNAGAR POST

4 Y LAKSHMIKANTH
&/O LATE YELLAPPA

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MEER MP RARNALARA NIGH COURT OF KARNATAKA HIGH COURT OF RARNATAKA MIGH COURT OF KARNATAKA HIGH

7 B. oY iy W STAGE, S SARNIA
BANGALORE- o4

AGED 45 YEARS

SE SIDING G AT KO. 1 | 1 49,
NAGASHE TTYHE

{ GOPAI,

MGOPAL LLAPPA
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| TEMPLE ROAD
NAGAR POST

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WANES EORINEAS CEGEEY Nek SLE EME MARIA LAI MEG COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HM [aM es

RMV rit STAGE, |
BANGALORE-o4

ee KANT JRAMMA TRMPLE
R. MV a er AGE, GANJAYRAGAR F OST

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HEE NRE EEE EMER MEE BARB ATARS HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA MGI ¢

14%

BANGALORE-94 | -

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_ RESIDING AT D
i _ 1ST CROSS,

R.M.V If STAGE, SANJAYNAGAR POST
BANGALORE-O4

Rug? et BRR ye

HERE ENE ERE ES EEE NA BIBS, AEE BRERA, PGT GOURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO URT OF KARNATAKA HIGH COI

18 MLOKESH

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BANGALORE-04

. POST

BSE ORNER TREES SAE METS EGP RARE ARS AMGr COURT OF KARMATAIA HIGH COURT GE KARNATAKA HIGH COURT OF KARNATAKA BHda ht ¢

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AGRE 0 ABOUT 56 YEARS
- RESIDING AT DEVINAG

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28 PVENKATESH

KANRURAMMA TEMELE ROAD
cary GE. QAMT AYA SAR POST
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. < PETITIONERS

(BY SRI. HS gi VAS ii Y, ADV.,)

a THY OVER DEPAR
Ate BULDING ..

ie -

LOWEES HOUSING
PETS TO O M/S g NATIONAL
. ICAL IN STITUTE HOUSING

£ : 4
bey

6 COURT OF KARNATAKA HIGH COURT OF KARNATAKA RINGR 4

SOME EER EEE INCAS LALO, PUPS ASE WP RAR MA TAIGA HIGH COURT OF KARNATAKA HI

HESE WRIT PETITIONS. ARE FILED UNDER
ARTICLES 226 & 227 OF THE CONSTTUTION OF
OIA G TO. QUASH THE. PRE
NOTIFICATION ISSUED UNDER SECTION 41)
ID > ACQUISITION ACT DATED NIL, PUBLISHED IN
ETTE OW 4.1.1985

PETITIONS CO

iner awerd dated 31, OL.1989 |
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JF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO!

absobite. owners of = = S ee ee 2 ove Se <4 pa $e eat a ae bead ae fy taf es Le = £33 ta need ohne < ye Ea "a me x < 2 ee i se s "% Pan 2 a a Eay 2 Se s a 2 ?

2 a. 1 to 14 are abeolshe ion of the agricultural les ada i petitioner Roe. 15 & s A aon of Honmoorapy No. 63/1A {pe F RARNATAR A SERRE NAEEIEENSESISBES FURIE NAIA GEE AR SUATARUS HG COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT 218 gunt Yelahanke Hobhi, ! SBE for' initiating the aoqu for the i of thee fourtl wher of Vil or Part = VE of quisition Act ia applheable ard unde id provisions have dy the ecyiueinon we the State Ge COURT OF KARNATAKA HIGH COI ; af the: Act. The Sta (SLCC) on, 25.05. SEEN SERS TSE EESIRESIS LAAT ET WH ESL GIP AREA LAIR MHGM COURT OF KARNATAKA MIGH COURT OF KARNATAKA HIGI ii e of there being * ciety. It ie also o Member Committee wes State Government to lok into the wor erative Soclatios. In th the report of th ent issu a € JURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIG TRE Se SL SS RI TEM LOWE Gk KARMATAICA HIGH . tbe society © ent appointed Mr. GV... Meaeures, ava Chios Man © om ties 'by. the founder ae Oe welent wher he acquisition proceed of middie men for acquisition ® correlation act a:

category, that the award haa not £.

BO, ff JRT OF KARNATAKA HIGH COH é MiGH COURT OF KARMATAKA HIGH CO 3 2 } * the very initiation of acc the benefit of d OEP TTY Sot VP KARNAGE, HIGH COURT OF KARMATAKA > With Section 11-A of the Act and. sation has rot beer: made. we there fh é of power in the initiation. of Ce there is fraud and colourable exercise of power in tiere bewe fact the acclety er m to influence State gover gociety, the jue Court i tter af KARNATAKA HIGH € oe "id PENA SOMERS NGS BASINS ARI PS IT WARE GP RARNLOATAIGA HIGH COURT OF MARNATAMA MIGH COURT OF KARNATAKA HIGH COURT OF | it pe = it jorere "ig eur, that the State Coverninsist * t the soulnty and. save the from eco eiettion and the same hot having 'been ihe petitioners have now BD pig fread in the acy R2010 dated 10.11.2010 BEN, MOWURT OF KARNATAKA MES BAPE See PSE SEY ERIN ERR EGE GOMES QP KUNKIURTAIGS HIGH COURT OF KARNATAKA HIGH COURT QF KARNATAKA HIGH the out aet, dated 26.01.15 s point of is stated. in paz ition winkch 99 of . is | subim:

He sh URT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA Hid 2 c Wah saad & OF "ee LE EE TEE PERPE GUIN § Ub ARN ATAR A fj be wilt 16 the '

-

¢ oF 2007 SC 32181, Horn'tie 1 MEREREIRS OS IRESOSONUSEES SASEREBT, SBP RGIS LABOR MIVGIN COOLEY OP KARNMATAIA MIGH COURT Of KARNATAKA HIGH COURT OF KARMATAICA HIGH 4¢ GH TENSE REISS SEE URCESSATAGES PUGET LAGU E WP RARNATAIA RIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIG s : exercining,

- Constitution of ' a 'the Apex ( Court in s e Court of equity le 226 of the me sO whe approach 3 URT OF KARNATAKA HIGH COE ca wh 3 ¢ JOURT OF KARNATAICA HIGH C ua a sbi € T OF KARNATAKA Hi < oy % BAe a a eS OR PCTS LG CAEL EEE AGCE 1 LOK ATAM A MEG CCH LE ; acti on ata is consideration af an o @ itor could be insane 5 at the at lay sti jackes. "Tn feet, » Apex Court at para BS hee vant considerations, in dete 2 ay. ral ae * ae 2 HOIH WONIVNUYA JO INOS HOI WvEvENyD dO LINO HOIn WivieNyw ae undo HOId Mmieeew 'aa 2 BAER ESAS OB WE ai win Ndi "a aygoa'n TE IEEE NEE IRSEREPLSSIERESSIOS SISAL, ARE RARE. AGRE COURT OF KARMATAIA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA MESH COL al wwhes athe ned by the authorities in a subsequent he ef?

ENENENES SRE EES SO ERER TE SIE GRIN ATEIRA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Court in 20104) SOC. hing of the notification ; hewe to be. dien rl oe ig as follows:

NEA NEE NELLEPSEELESEES NADIE. AE RBI UEBIRES ISG COURT OF KARNATAIA FIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ¢ under Section 11 of t MH COURT OF KARNATAKA HIGH C ag a TENET AERIS MAE OMAIISEMARE SUBGTE WAU GP RARNATARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA Hie 2% at the wit petines hb en over and the award order ofthe © petition was corm 2 ET ita ee "e

-OURT OF KARNATAKA MIGH COURT OF KARNATAIA HIGH COURT OF KARNATAKA HIGH COL ah t VEE Sek Gd TL A SET AL ILIEES | USAT ERIE GEE Rb OWN AT AR A Hit Constitution of ind

- apolicatie to the facts of Oo flea of this " aoquisition has purpose of public purpose.

have consistently held that the delay in filing the ~ writ petition ehould be ed seriously, if the petitioner ©. er plausible explanation for the del: y. 7 Csuet cautioned the Hy s Writ petilions wheres there is inordinate delay w qurssdiction 1 10, The a 12.3,2010 yess thee convherte URT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGM ¢ A c BD Med BOR Aine hat WEL E Set PVM EAD TELE LOUIE Cb ARMATAI A MEH ae au petiionere herein have bean answered against te ant se Pete { ae. Even the Spec awn. Sead ovdes it i a ofder Wea will ron @ reference mata b by a learned § Bi Judge of this Court, the very. same contentions 7 eSLTT have 'bee c consider by the petitioners i by order dated 21. 4: 2010 by this. Court. WLP.

-- sive alac Sead latches, 'oe CaMteritions raised by the mot 'call fer any consideration over. twenty Eve years notion tis rie te

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