Karnataka High Court
Venkatappa vs State Of Karnataka on 27 May, 2011
Author: B.V.Nagarathna
Bench: B.V.Nagarathna
4"
IN THE HIGH COURT OF KARNATAKA AT BANGALQRE
DATED THES THE 27% DAY OF MAY, 291;
: BEFORE :
THE: HCDNBLEE MRS. JUSTICE B.v.NA:;;§"R;AT:g:&g_ T'
W.P.N0s. 18191-192 i' ':Lg§:.BmA~fl_': =
BETWEEN :
E.
{§§f;,J Si"? E3} V £'fIE;"aE'~§E}E€:%Si"i%:%§z%R§ z'%i}'f E
VENKATAPPA
:3/0 LATE: MUN1£~:A:\su:v:A:A§1*
AGED ABOUT 53*--YI§+'.AR;S - " '
R/O MUDDANAPALYA A :
YESHWANf[fHAPUAI?,A,HOBL£ ' "
v:sHWA:\I33E:)A1\«:; POST? " "
s,,z@T.:_,A"~:fE: 1\21'z_,n.\:1 HANUw;1_AH'
AGED 'A130: r;i44»>::. .Y'_E:A,R§_-3 --
,5¢>~. rv1L:D1:rANA.*:%ALyA- '
YEsHxAJANT}L§;?IJRA"s£@BL1
VISHWANEEDAM" PQST
V .BANGAL(3PxEe--56'QO9'1
".3'R;gN<3%;AVs\mM&""s:NcE DECEASED BY HIS ms
SEVIT. JAYALAKSHMI, AGED ABOUT 27 YEARS
fx>i2';',:j> RANGASWAMY
R'ES'IE}h':?§i3 'AT MUDDANAPALYA YESHWANTHAPURA
A V ' HQBL-L_ VISHWANBEDAM P053'?
8:%.NG;£LORE
HPg€§§UMANTHARAYAPPA
'T AGED ABQUT 42 YEARS
as/::> LATE: RANGADASAPPA
RESEDiN$ AT MU§}DANAPA,£§:'A YES}i§r§';'*£'€'f'E£APURA
EEGBLI, V§S§'fi/V§\.NE»EB,3'§§'v'§ E388'?
BZ3;§§G:/%LQ §€E~§6G€}9 3
PEilT§'7i'§QE'*«§E%2E€$
E";
AND
1. STATE OF RRRNATAEA
REPRESENTED BY ITS PRENCIPAL sECRE,TARy_' ~ O "
DEPARTMENT OF URBAN DEKx'ELOPMEE\f§--'Y. '
VIKASA EOUDRA
OR AMBEDKAR RORE
BANGALORE560 O0:
Ev
BANGALORE DEVELOPMENT'«RUTHORITE " - =
KUMARA PARK WEST ERTN V "
EANGALOREEEO 020
REPRESENTED BY ITS CC:=MMI_SS£ONF:R'
3. THE SPECIAL DEPUTY' .COVMr¢E$s_TONER
(LAND AOQUISITIORT '-- _
BANGALORE DEVE2LO.FI\'£E1NT AE:TR.'O.RITT
KUMARA RRRK WEST v5';:~<TR_'=--_ « "
EANOALORE;T5EO=._o2:O = _
' ' 1' ' ' ' RESPONDENTS
(By srT'.'K;'sMfALLif€;ER;iOTKIALAR;'HOOP. FOR R1 SR1. :'B,V'_7SA,B;x-1}?A_£>',T R2 8: R3} _THESI-S W95. AERE"' F'ILED UNDER ARTICLES 226 & 227; OR THE -._OONsT1TUTTOR OF' INDIA PRAYING TO * _ RES 'FR;AIN' A THE "RESRORDENTS FROM PROOEEOINO , EUiRTHEwR IN'-1?\NY MANNER WITH THE LAND IN QUESTION _ 'i'IL_L'Z?'HE; 'OtE1?Q.SAL OF' THEIR REPRESENTATION AT ANN» Q': 'R.VTOORT':?§XTN'O WETH TEE EARLIER ORDERS AT ANNE. DERECT ATRESPQNDENTS TO EXCLUDE / DELETE: THE:
PETi'H{};'\§ERS LAND FROM THE ACQUISITION
- RROOEEOTNOS.
3 x _ These pzatitioris Oeming On for E:*E£§r1Tir:RTy hearing this O":R}7a The CQLEFE TRRETO {RE faiiowing:
O R B E R "fhsgzzgh ihésss wrié; §}Ef;§§;iO:TE RTE §}0Si€€§ i%:=:* £'}f'€§€§'53, WET: €335? {f%O2Ts;Eni; Of :?:OmTssé3% O31 §}{}§i"1 séiksvg §:hE§«* 22:6 h€:?2iiE':Z'§ iéaaiiga £6 "
-5- are considered by the respondemyaui;ho:*i:;ie5, then the action as envisaged unaier law weuld fbflow.
?. Having regard to the submiesierxs made t;he ce<§i:néeI"'. and on perusai of the material an _reer3r'd, iféf is iicyficeei ihffitvfll w*.r>.Nos. 48686/2003 and \x;.P,N*:q.3€3'5ee/2004 petitioners herein, certain" _di--}tectioi1vs were 'while V disposing off the writ'peiieti0;f:_eVV':*.rfi_§ie__vordef'*Ade;_*§eeifi§6.6.2OO6. The petitioners have 19 the second and third resp0nden£_s~autheri£ie.s." V. representations according considered in accordance dated 8.10.290?' was iessueciiyé """ _ _'e£%aI1efi§ed by 'Lhezn in "ihis Court by order dated 4,12 .2009 4T§3,h_:aiie§vin?g writ petiiien has issued certain di1"eetié2Ar:.s with 'fvegérd to the manner in which {he _ 1*e;jfese:::VézLie'éne"iv made by the petitioners have is be CQflE§d€E€§." '1V_E'{'aving regard is the grievance 0f the peiiiienere éhaé *~s§.fi':::e {here has been no intimation about {he i:§>fLi'$?is:ier22§i012 cf the representeaziion made by the peéiiieners, {me F€SpSf:{§€f§1EF~2iu§§3{)!'§§i€S eanne: enier inéo ihe pei;ii.i<?mers' §:;L:i<:£ er §I"'j£ iii'; disi;u:*b {heir gesseegiezz. §"§;lii»'iI1g§ Efigaffl K} {be earéies" G1'{§€I'S §2£'L§r'3Si:"t{,§ by this»; {?{'}§.%2"§;, 9.1 C§§,£'€{?'§,"§i'[}{E hag is emsue 1:0 '(he :"es3§;<i>:':{§eI:ie fie <'{;:::::s'i{%e:* the :*e3ip:"ese::i;2i:ié::::s; Izzgixje by 5 § W the p€U'ii€}I}€I'S which area ai An:1e>«:ur€-C and edge Qtissr representations made by them in accordance with 1.:;:;_v§r_ made cigar that the respondent au.thorities {TE1I};I{TI!'¢Z}'[..'%;,7('}:"' {o-- take zany plejudicial action aggiiiilsfi . i;':'1..€ ,péiA-ii;§i';11e:?1~3' pozssesssion so {orig as their 1'ep1*eseni:;{§;i0i*:s'are fiQ'€; 'digpéfiéd of. With U16 aferesaid obsérvztiwrzs antiV__dV:§e:c1.§0f:é;"'fixése writ petitions am diSE"x»0é€':1.§>f. ' .gxk%L= I§UDGE