H A Balaji S/O K M Chetty vs The State Of Karnataka on 4 March, 2011

[Cites 17, Cited by 2]

Karnataka High Court

H A Balaji S/O K M Chetty vs The State Of Karnataka on 4 March, 2011

Equivalent citations: 2011 (4) AIR KAR R 158

Bench: B.V.Nagarathna

39

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B E F0 R {*3

"ma": I-i<:)N*B1,:«: I\zIRS.JUSTICE    

WR1"I' PETITION NOs.32.652/2010 at/xv'2E58>i£3,f;?.f01'O,.

26850/2010, 30279/201.0 and I"3695:9.6f2GG9V__{L.é;+f3,DA}

WRIT PETITION No.32652/2o1oA7__  '
BETWEEN: '

H.A.BALAJI'
S/O K M C}-£}33TI'Y   ;
AGED ABOUT 28 YEARS 
R/ATNO31/16, ICROASS'  _  V
MAHANTA LAY<fJUf1f. Kg"; NA'{3AR"~{"--.._ .
BANGAI,oRE:"55§3,.»-019'-      
   '      PETITIONER
{By Sri: T.S,AMAR KUMAR, ADV') 

AND: 1

E. 'IHE :sf_rAfI'E OF 'EUXRNATAKA
. BY £Ts'$.;:CR3'«;:TARY TO GOVERNMENT
» « HOUSING ' A:\I::_»juRE3A:\z DE2'\fEL'1.0PM ENT
1j»I';:3A'r2TMENT. DR AMBEZDKAR VEZEDHE

' * --»  £3AI'JGAf;QREv56O 001

J

H  -.,'*14j}:£i."BA'Is%C§AL0R§; m::v'£«:1.QPME;NT AUTHORITY

 KU;viA;::A PARK WES1', BANGALORE
" B'Y 1TS c0MM1ss1oM:R

* 4_ THE SPECIAL LANE) ACQUISITION OFFICER
IBAN GALG RE D EVELOPMENT AUTHORIT'{
N KUMAIQA PARK WEST. BANGALORE
 RESPONDENTS

, in {.53} iféré: §'€..¢E%nE'§7§.£E§.§.;§E£,é.£'%:V}LE§"£f§';§t[i§"§., E§{"fi3.-E3} E'-"QR E"? E'. EA}..{f<{§.CiiCE*i£.E'J37i§'¢iA'.E'E-"EQ AE3'v". §9{}}{ R2 & R3} 5;' .-3",/, «' Lu 'i'E~I1S WZP 1% F1LI=2§} U.E\EE'.')I3ZiR ?s..R'.1'1CL£§S 226 A_IxI:) 22? 021* 'Fi~iI:', COE\IS'I'i'I'U'£'1QN OF INDIA PRAYING TO EEZCLARE THAT THE; §\§OT1FICA'I'IOE\I ISSUEI) UNI)£§E«Z sI3cT:0:I--xI ,1?' II.) ISSUEZD ON 15/12/£984 Am) GAZ,E'l"}'E2D 1=?"TH JANUARY, 1985 AS PER ANNEXURI3 F_.....1_'-XNI )' L. ';~*I*IeIj.II:

NO'i'II-?'IC.A'}f'IO1\E UNDECR SECTION 19 OF 'IRE: 5:.;::I,II>AA$f'I>.wAS--_ ISSUED ON 28/11/1986 AND GAZE3TI'}:";D_HQI\I~--..2;'i--,{:12g'19'€36x AS PER ANNEXURE G S".I'A1\3'1') _.V3'IT1.A'i'E1[) £3335: *jI'QAV,"I"IaIVI«: I INORDINATFE DELAY IN COMP1;E3'I'ING- jjf1'EIE:'1',A<:QI.5IsIf§:IQA::.~I PROCEEDINGS IN SO FAR AS T}*3E P.E§"I"i'[GNvE;E.~?g'v§3_ I;n§II.I)i" ES:

COIXICERNEBZEI WRIT PETITION NO. 26849/Vfmihiﬂ _ BETWEEN: ' M. I i. B BYRAPPA S/O LA'fI:',_ BASI-'XPPA AG ED AB{;~I;_T 6C~"Y};'ARS " ' R/AT N;0;22'7 ._ ._ ' "

ROYAL. =31:-1 f:<;:I,ﬁ7'E~R:~: _ DEVI'-\RA5"1iI1KKANAf§3 "I;L.1:\fTLI;AIGE1 ,1 IM B}§NG.$KL{jRE~5v€5VCv 0'76 KO I:>,¢<sII\I.I:a'IiIRIé;I§2II?5;I' A<}1::I:I Azsom" YEARS _ s/0 1,;2'I'1f]?)v131'\SAPP}'I av RANIESH REDIIY _ Ac-13:9 ABOUT 38 YEARS * I. 3/._Q BASAPPA ' PE§TiTlJ_0NEI{ NOS. 2 AND 3

- E2./AT138 / I , I315 CROSS. RU'I"~"E~ZNA AGI~{AHARA NGR L-AYOEI1', BASAP§'AREDDY CIRCLE NIADIVALA POST £3ANGA.LOI~{E:wE§6O 068 " IBEENEIWFS OF SENIOR CETIZENSHEE3 NOT CEIAEEVEEZID) , ,. E3 E§'I'§Ti'ON ESRS €551? ;?%;'*i: .f§.;":E'i/'i'£:EZ §'§"'L}?4E5%,.E§I I--'%.§'}'*~,f',} 483133..

AND:

_§., "FHE S'FA'.I".E OF' KARNA'i'A}{A BY ITS SECRETARY TO GOVERNMENT HOUSING AND URBAN DEVELOPMENT I)f£PART1\/II3E\§T, DR AMEBEDKAR VEEDI-{I B-ANGA.LOREZ--56O O01 xv THEE BANGALORE? DE<:VE;LOPE\«1§~f3N"F AE.f"i'i--:iv(:i:RIfi*Y: ~ _ 1' KUMARA PARK WEST, £3ANQA1,D}2.S _:.

BYITS COMMISSIONER

3. TI:-IE SPECEAL LAND ACQ-UESITI'QN"O'FI~'§€j£ZfR.__ _ BANGALORE :>EvSLoPM_E:NT AU"r1:1CIg1.f1*Y' ' KUMARA PARK WEST, BAI'€.GALORE:"-- «_ . ...'RES'P0NDENTS {By Sri: KS.MALL1KARJDNAiAL§;}_~1C'S.iéu§0N R1, SR1. BASAVARAJ .V.SABARAD, . ADV. -'FOR. & R3} T}{IS,«"W'_..P ijNDE}{ ARTICLES 226 AND 227 OF THE TCSNS1'ITfS'rIo*N.«"0F 1NDLA PRAYING TO DECLARE THATi.TH.H; N0'f'EF'..{CATI'QN-.ISSUEI) UNDER SEZCTION 17(1) ISSUED' ON ' ;5,.f:2.'1'9«84. AND GAZE'}"I'ED ON 17m JANUARYS,.._' " 1,985. 'AS. }PE3R ANNEXUREB AND THE) NO'f£§<'ICATiO.N UN'DE-R SECTION 19 OF THE SAID ACT WAS 1SS3i;f£§I )'QN 28."1.1,___1__9§38 AND GAZEZTTED ON 25.12.1285 AS DER :A}"5Nf2XUREvC STAND VITIATED DUE TO THE ' .V1NO.RD_1Nz\"i»'}§ DELAY IN COMPL1EYI'ING Tm: ACQUISYFION .PRQC'EZF;*Q_H\I.{}Sf WRIT FE'Ii'FION N0. 26850/2010 AASTETWESN:

Vin». M NAGABH'USE-AEAN REDEDY S/O NMUNI REDDY AGEZI} A£3Q.U'i' 52 YEARS R5':-"{E" 329.5%; 'F§"§£RU?2-'E£%E.,z'3§ E§OM§5§;»§.3 i3E~E}I} CFSGSES E'~ZE..E§3§i?*=Ez'a Kai} E{z'-%§--§z':§%.E': "=.£§E,§.,§-'%{D2E%Z BANGALO RE-- 68 . A 5 Xx' v»_w-

12 M . SE'~L?*1NKAE'{A REID DY S1/O NMUNI REIDDY AGEED ABOUT 54 '{EiARS R/AT N08, THIRUMALA PIOMES I SRD CROSS, RUPENA AGRAHARA VILLAGE T BANGALO R£3--68 .

[By Sri: T.S.AE\/EAR KUMAR, ADV.) V AND: V

1. 'I'I~1E STATE: 01:' 1<ARNATA1:A _ -

BY ITS SECRETARY TO S_c1v1::R1\111r1__E:1\1<1:f "

HOUSING AND URBAN DEVELOP'MEN_T 1>13:1>A12:'1'1\1i1'13*,1~1*1* DR. AMBEDKARFZEEDH-i"' --

BA1'\§GALORE--560,_ Q0 1 :1. THE) BANGALORE;HQ}*£,\[E1,O1911/1'1«11§1*14~7.A1:._%--%1"I+1013112 KUMARA .P.AR_K \§r1';S"1*.~ ;1§3.A1\%(3A11ORE'. * BYITS C<:1:}1i£1'v1:SS.:0:\;1i:R "

3. f"'['HE 'S1§f'1.=;c1.A1;"LA111.1j1-Ac:QU':S"1_:1'1oN OFFICER BAN GALc;Rg_:' 9 EVEILQPM ENT AUTHORITY 1s:1;1v1ARA. PARK 211JE::.-:fr,V...BANG-ALORE:

. _ ' ...RESPONDEN'FS (Bj,=jS'1r11: K.S.1vzA1;L1KARJUNA1A11. HCGP FOR R1.

- E3..ij_{i«:,B./¥1S1'\J§fAE{A;i;\[_.S.f1.BARAD. ADV. FOR R2 81 113} V§<°f<*=?==i=* A 151*1n1'$'-:;_ $11.13 IS FILED UNDER ARTICLES 226 AND 227 091? '1*1:__1?12: f',=ONST1TU'FION 01? 11\1U1A PRAYING TO DECLARE THAT "J?_'%~£I:'} NO"I'IF'}ZCATION ISSUED UNDER SECTION 1711) n1.SSU1::13 ON 15.12.1984 AND SAzE'm«:1:> ON 17111 .U§A1"fUARY. 1985 AS PER A.NN'EXURE~C AND THE "v.1~1'<:'1*1'11<"1cA'1'1c31x1 UNDER. SECTEON 19 OF THE SAID ACT WAS __?1SSL"£ZD ON 28.11.1986 A1111 GAZIZTTEI) 011 25.12.1986 AS PER _1%1_§'~§1'*£Es3}{E,,E§'%E2~1E'} ST,/93$} 'J 17{'1.£31TEZD DEE: T0 THE E?%{}'E{.§}§E"~3';"1"§E§- E'}§{'1L,--'1*' EEEE Ci.)§'a'E.?E..1E§'.E7EE'§{§ '"E"§S§E€;- §':€QU£SE'§'EQE'§ PREQCEEDENGS ZN SO ?AR AS TE"-IE EJETITEONEZRS LAND ES C 319 C E-f;R'N E11}.

. .. .1 132311119151' _ WRIT PETITION N63 30279/' 20 10 BETWEEN:

i.

I--> R M 5 KAN NAPPAN S/O R M SREIZNIVASAGAM AGED ABOUT 82 YEARS R//YE' NO 6, SAROJINI S'FREET CE-IINNA C}-{OCKKIKULAM I\/§AI)URAI 625 002 ._ MANOMANI W/O R.E\/LS. OHOCKALINOAM cm:'r1"1A:§_"_; " ' V AGED ABOUT' 67 ~ . ._ R/AT NO 304, OcEANUS*vM'ONAR£3A_ KASAVANA1-{ALL} MAIN ROAD _, ' BANGA1,ORE 560035 * THE BENEFIT O1»-SEN1ORs.;cmzE:NsH:P NOT CLAIMED A . = sIz1N1VAs.*-AN':-cbicjc V' V ' S/O I2_.M.S;'=C1:iQCKLAING_AM CHETTIAR AGED Assam'-'.;35 _ " ' R/AT. 1§?(5v.'f3Q,§i:;'MONARDA }{A_SAVANAi"rIAI,I;I. A/1A1;wf.. ROAD BAN_(}A.LO§2.E "5511 0-35' ; 'A13;NA15O.QRAi\:1 ' D,/O_ R,M.S; C:Ir1OCKALINGAM CHETFIAR A€}ED*AI3OUT 40 YEARS " " T £1/VP{Iv"<NAO..3O4, OCEANUS MONARDA ';:§A€sAVA:NAH_A1,1,1 MAIN ROAD O' I3A.N§'3jAI;ORE 560 035, REP. BY GPA E-{OLDER €53.

AN D. Ni'OTE1E;R PE,-TITIONER N02 T "'m7:A'ARAGATHAM ' W/O LATE S '1'H1AGARAJAN AGED ABOUT 78 YEARS R/AT NO 10, BIG STREET KILPAUK GARDEN STREET K1E,£5'A.E,§K. C}-fE.3NN!--\,I £3300 O10 §::§EC§*5§i':'='i'I' 5}?' SE{i§\§§{}R CE'?§Z;E3NSE--§.E'E-3 NS'? Cijaiiix/iiiiﬁ 'J AONNAMAYEL "W/"G PL. 'vi!XfR:'\f\z"A.I'~I AGEQD A}3GUT 50 YEARS {THO S 'E"1"''§EEE{}£XI:'€j--'xf;'§N ,, ww wﬁg R/AT OLD I"€0 E', NEW 350 E3 TI'HE*{U's7f\LLU\r'AR STRE ET RAJARAM MEHTA NAGAR NELSON MANICKX-\.M. ROAD, CHENNAE 800 A'

7. M MALLIKA [)/O S 71.'?-EIAGAIQXJAN AGED ABOUT 49 YEARS W/O A MUTHAIAH f R/AT NO 102. EVIATI-IYOO IRI*3='SEI)1EE\}'CY"«_ .

Z384 BERLIE S"I"REET. LANGF('),RD,"Ij°(3\J\7?%}._ _ ' BANGALORE .360 025 T. ' .

(By an: 'l".S.AMAR KUMAR.

AND: . L'

2. THE s'rAf1'£f._oF KAE2:\iAf1>A'KA:.,% = BY ITS S_.}?3C,R'z'E§TARY fi'Q.«:@Qv~}3':B_N:&aE;:\'r1f I--EOUSING AND URBAN D1:;v:'«:VLo12m'ENT DEPARTMENT DR. A-1x/::3";:'«;I,)";-<:A';;2 1 BANGALQ_R'§:--560 om) ._

2. THP:__E3/{1\%{:;AI_gC>vRE;«.1j'1aV}:.L0PMI::N1' AU'i'I-{ORITY KUMARA PARK. xvrgstij, ;3ANGAL0R5, BY HS COMM'}S'$»1ON_ER 3; ; 'H13 SPE-C_1A"L LAND ACQUISITION OFFICER 3 '~"~:.r3ANQALoI§E. .1) E:.vE1.0 PM ENT AUTHORITY " K'ujMA;2A PARK wrssfii BANGALORE ._ R'EiS'PONDEN'I'S {B.y'-'-Sr: K--f;s;---. N§;ALL1KA1%JUN'A1A1«a, HCGP FOR RL SR-E,I.CgKEACVHCZ-ifNAMAT'I*i, ADV. FOR R2 81 R3] $$*$$$** V' THIS WP IS F.I.LI:1D UNDER AI"{'§'IC£,ES 226 AND 22'? Q?' TI-"IE3 CO.NE3"I'lTU'£'iON OF ENDIA PRAYING TO QUASH = ...--'-'?I'"iP3 i\E€}'E'1'FI(lA'I'1C)1\éE '[.I'Nf7)FLR S§{€1C'E'IQN' }7(1} ESSUEZD ON E5. E 2, §.§?§*§:%L"i 11.T.'€E} {3s;'--E}*Z§.§-"§'i".i%";£1} {}f\E i.'?'§'E'--i &Af\;' U§:E%?;"§" i§85 AS §;3§;§§%i ;"'ﬁ'\H'\3§§XEJ§{E£~--I:% f%..F'5E} '§7fE"§'.E*§ 'V0'i7E.E*"E'Cf{.E7.fGN U'Ni)i§}?7€ SEECTEON £9 0? 'FH§%Z SAID ACT WAS ISSLEEZZ} SN .":s3I:*:f;'i91'ONE,Rs V V 28.1E.iQ86 AMI) G-2'»':ZET'FED 0133 25.12.1988 AS PEER ANNE}iURE--C. WRIT PETITION NO§:3695--96/2009 BE'I'W"EEN:

:. CHINNAMMA W/O.LATE1KRISHNAP.PA .

AGED ABOU1' 70 YEARS _ "

R/AT NO 1:33? RUPENA AGRAI-1ARA~ ' MADIVALA "POST , BANGALORE 560 068 "

ARASAPPA S / 0 LATE NA_RA$,1:\«i1:;A1A:?i A iv.

AGED AB0m*-72'Y..£:ARs" V " "

R/AT NO. 54, RUIJEEFSAA AQL?:A;}IA MAIZHVALA P0811 BANGALORE 5601368' ' * v PETITIONERS (By Sri: 2:_U.MA.R, A.D_V.3'.v ' AND:,' """ H

1. "rm: S"1"A'['E3'O_F._K;A.RNAfi'AKA BY ms AsEc*RE';'A.RY=~ TO G-OVERNMENT HOUSING ANI) L_zRr3AN DEVELOPMENT DEPARTMENT _; DR. AMBEDKAR VERDE-1.1 BAN (Z}ALORE»56'0 001 :3f.f _"{"1-{E BANGALORE DEVELOPMENT AUTIWIORITY _ A. Ku3:i,A;::A-;3ARK WEST; BANGALORE ' By COMMISSIONER :3. imﬁ; SI9r::c:A1,1,AN:) ACQUISITION OFi+'IC}}:R n 'T KU MARA PARK WEST, BANGALORE BANGALORE DEVELOPMENT AUTHORI'1Y .. . REZSIPQND E;-N'E'S V. _ Sri: K.S.§\/IALLIKARJUNAIAI-i, HCGP §*-'OR R1, SR§.}E*'§,V'IE*3ﬁE*Z£'{§"E%ZSE"'iz'a {}{}L"5E}ERE, ;*'aT§_}V( FOR R2 R3} 5':

>z«a<>3e:s:1u:c:c:>:c 3:-f' 6 yr 'm 19:35: Wm ARE :>:1,£«:':) UNDER AR'F1CL{£S 225 AI;\5E'I) 227 OF' "I":-ﬁ«: CO1'€S'F1'£'U'1'IOi\E 0? INDLA. PRAYENG TO DEZCLARE -'rMA'1' ":5;-:1'1:«*; ACQUISITION §>R0eEI§:}:>INGe..-.1~iA\.rE;

LAPSEEI3 1313113: ":0 ABAN130N:v1£«;NT OF '.I'7i--{E $Ci;::%::\g:"e_V IN RESPECT OF THE LANDS BEARING SYNC). »' "-4};/'«;A MEASURING 23 GUNTAS SITUATED IN £3013/§'jVIANf§;EifXe{~,i_;l' VILLAGE, BEGUR HOBLL BANGALORE SOUTE~L..'I'ALUK MOREFULLY 11330121320 1N 'r1w£§_s'e1~1D:3','I)u~Lie.':"<3'wR1f1*"" 'V PET1'.I'I.OiN, THESE. PE".i'I'1'101\s'S Cilé}/£INC}7'g_(§i\E FQRI .t§1_C':'A;19iN:§'Vw_ ORDERS THIS DAY, COURT *r§{VE'I#O:v#1,QW':f:\f(:'5w' 0 RV1§;)_-Q11 " :

Since common and i_€1e1:ii.:§ai p_1.f3;y'e:s"ha.ve been sought in these writ_;:.ej'.ii;i_0ns._', they; i1..;we"--been";«.h'eard together and are dfspoeed ef'byf_ii2is"eeinnaon order.

2. "I1"_1 "tI1veSe_W.1ti.t"pepitiorls, the pe1,i1.i0ne1's have sought a de§:Ev211*:2t.ion V':t"41'1at'vthe'E\101.ifica1;io'11 issued under Secztion 17(1) .A _V £heVA..MBvei1~1gai0re Development Ailthﬁliiy Act, 1976 ~{}iTe;ieiiiafi:e.:,1i:;e1rer:'edto the "EDA Act") dated 15/12/1984 arid §\J'o'f,ii'icatio:1 issued under Section 19 of the said Act nd.;1_.Led '2.8/'11/1986, s-«stand vitimed due to f.1i1.e imjrelinate "'.,d'eiay in eompienng the 21equ'is:'_{.i0n pmeeedings, in so far as *'t:E:e pe3_.i§..'ie;3e:'$' izmzisg are c?0m':e§'r1edx "ﬁle ;>=:~21j.E;'§0ne:"5a ha:-'e aﬁse sezzghi. 21 {iee1;1:*21Ii;i01': {.0 the effed, élmi'. the 21(TC1Lii&§§3Li.(}£1 :2'?

pz":::»€;:€-;':€~:<1I':*;g=s~:~ h:--,1.ve::% lapsed {>11 21cc<}u:'1%;. of 'the abzmcimmzsiné. $5 the scherne in respecﬁ, of the §3ei:i1.i0:'1ers 1&1.-}'1{j$A 3' 'Fhe= pe{.it.io:11e1' 1.171 W.P.No.32652/2010 be the owner of the land bearing House LES:

{Old} and New Khata No.80/1 ca:'\"fe'3-ci-.ouf'_" Sj§i{"~IL§L:'3f3',/SA, VV m€sa.sL1r1'ng 8300 Sq. ft. si1,L1at.€d 2:1, '.T3()iI1113ei}:3g1'};.;1V1iE. \'_':§«E.g1;:§e; Begur Hobhi, Bangalore S0ut'Vi§-_ffaJ:171k.

4., The petitioner' 11:1 C§}"EiiII1S to be the owner and land bearing Sy.N0.52/SA', situated ai Bangalore South Taiulsg Ba:r1ga>'v,»'1U;"€%.«'. V V V' M ' h K _ 5. Tfgé }_):étii'i.C)11é'L'sVA§{}{§. W.P.No.26850/2010 claims to be the c?o:0\m3ers «d£""'indL1.siria£1y converted land bearing 33fa.,_:' .n1ea,su;"i1'3g £1,560 Sq. ft. 5si*:'u.21te{% at ;f;3!,)'.:I"f'1IZ1'cU".1"c}'.:"1:.:V;a'..11':i:1 Viiiageg Beggar I-{obi}, Bangalore South Taluk, ' B3.ng*:/ﬂcjjre.

£21 "£316 pet,'iiio12e1's in W.P.No.30279/ 2010 cielirn to be i'.}'iF«,---'ET"§.{:"i."&?,= «ff:,§" Egmzé. §*3€?:P::°;?.:1g §;~§»'.N'G,5?;/4<$ :mt2:s:«:.2:"§z1.g;f Ezﬁsé. K} Wes: 256 ft. 3 inchesg 1\E0rt§:; {.9 Sauth on the Eiasisgjrn siée 295 {L '1? E.£'1Ch.f;'§:§£ an the W&:$i.€:*:: ssidge 292 fa 5 £'nC.'z":€s=,:§ miizzﬁy 3%"/: ¥ gazrzeﬁcd on 2:3/i.;2/Q86: i.f12?1t: in re:%sp€cé, of Ilhfi' Iélflfifﬁ actquireci, aw.:»1.r<:1s E13526 b(i'.€-3:1 pas»:-sec} in the yezar .£.98__6»8?, But in S0 far as the pei,i1.,io11er"s lands 211:3 c0z1c::;if:'¢{Ci., "no awards have been passed. C0:n3<-:q'L1e1'1i.1y_. ;3ossgé3si_c;f1.vvdI*~ tff1*'e ' iands aisc) vest with the pet.i1.ione_rs.a::d the ":*e:sV;p0t*1;i§:nt:'L-5 VV aLzih()1"it'ies have not i.ake11 pogsessian 1:.f'1_'-'on: the p'<_»_f:i'iid11é'§5I

9. ii. is their casé if1 ' 1_.<__31"m.uSV "jLand Acquisition Act: [h.e1'ein_aﬁer, 51% 't'i1e._"A«Lé1i.")§ if an award is not passed the date: of pubiication of 1 "LA of the Act, a(?q'L1iﬁ.I'1'~i(§'}U . 1_'v,:'1Vd j§1'*" Act. It is the case 0:f__t.h<%: Section 11--A of the Land Acquis.it'iA0~n appiicabie to the Bangalore Devg:;jI0"prnent: ',A1_ithb1'it:§r Act; the inordinate delay' in not 'V 'award for over 21/2 decades would imply that the 1fe$_';:Qﬁde':§.1}«a:,iE.h'or§{ies h.ave no iE1i2€iE1f;iO'I'1 of making L186 of the"«§3eti_ti0:2eé*s' iarzds for the pLn'p0se Gfthe iayoui. and under the Ci:-c:2.:f:1$i,a11c:es, they have sought the aforesaid reiiefa ' 10. In z'espor1s<'3.,, fhff E3anga1ore Dexrelopxnczm Auth0riE:y ' " -~--§f::ere:§nz§.£'i:.s:;°§ §'£*.f€*£'1'f3{_"l is 3:; 'E1359; hate; ﬂied s;t.ai:em€z2.E 0:"

{}bj€£3§.iOI1S in W'.£J,N0s.32652/10, 33.856)/1.0 and 3695» 3596/09' in the :+;i.z11ie{1'2e:1i. af (>bj&:c3i,i<):'1s {ﬂed by 13:26 EBEBJX it 8, %'¥'Z>2\<-

is <:0m:e:1ded 'LE":a§: the peI.£E,i0r1ers in \7\F'.'FRN0s.32652/10 arxd 26859/19 are the subseq_'uem pu;'ehase'1*s 'Jv'h€}'.._ had pu1"ei*;ased the property s1.1bsequen*:, is the issazahere-.L§{Vi'he pre}imi;:1a:"y 'I'iOtifiCElU.O1'1 and 1,here.f0z'e. they 1*: aire 'Antis-'I'oei_:1's stzmdi ts fiie these writ petitions,-I ii. «also eoﬁﬁ-e4nded:'J;.Ha,t the writ petitiorzs are belated a7;1d"._t'.1ierefe--'re'--.I'}£%; gnineiples of delay and 121ehes "in21s1I1itchas 'ihe..1';je%iLE'0ners~' have approached this,c0urt_a§1'er~_1ieariy 21,%z..¢:iec'21des have lapsed since the iSSLE£ii1'Cf3A ﬁotifieations and at this belated point o_fii1f11e. iﬁey'ee.r1f1Qi.e..;:ha31e1;1gje the n0':eiﬁeati0:1s of aequisi_fei--o:2uiit1Cli1feetiyf se'eE§i11g a declaration that the acqu1jsiiie'r1eA has ieif%,jsee1'~ifis0£as5"VasVtheir Eands are concerned"

It is 2530' e0Vnte11'd"e<d >Tiv1r1..2£'i=,-,,'t}V.2.ere is no specific time fixed for passing 0Lfr.f.11e award L1:-ide1* the BDA Act. The acquisition in t:e"r'ms..«:21'"See"ai<)r1 36 of the Act. 11;. is aiso stated V .=f_3daf,_st.eps 'hgiV--e been taken for the passing of the award and '£he.fefere;:'fthe reliefs claimed by the petiti<me1*s cannot. be g;ra1*..teCE«._§:1 these writ petitions and hence. they have sought. dismissal ef the same.

"E L 1 have heard the ieamed eeunsei for the peiitiorlers :f.:.:§.5.£ :=es=a;;<>§'2a::§::::§~?3EfEzE as-3 weii as Eiie Leglrm-.%d {T2-€>ve:°:"m2<::1i'. Piegacieg' wile has represeriied Ehe siaiei ééi '

12. '1,e2m'1ed Couzzsei fog" Ehe pei:§i.1o:2e:'s has $ubn11t:E:ed 1.1131; the pre1imi.I1.ar'y :3e1ifiC:a1'.io'r1 under Section 17 of {he BDA Act was issued as eaﬂy as on 15.12.1984 I'o11ow:eci_V by the firm} 'r1oiifieation issued under Seeiion 19 on 28.11.1986. Thai; for the last 2% s hagve been passed insofar as the ;}et;:.ti'oTn.ej:s.__ 1'iE,]1.C11S',V:§11'Aé3 COI1C€31'l1€C1. Aiiihough the Apex' Coufi viﬁe cf;fa.:.3'e~ 5':-'=_ Munithimmaiah V/s, Bangalo'fe..:Deve1o}§'meﬁi--VA1.11fj1or1ty {AIR 2002 so .1574} that sef:c1.:¢on 1113A 5:: AC1 xséﬁoi' appiicable to the provisions of the I31"-)Aj_--'1 E.1"1ai;, within the 1'eaSonab1e'««.t1#'ne 5a\N:_.1r.r:'{s 'hé;Ve"--.io be passed. that on accou1ri1W1o'i'e. lorig {:1e1aa'y' irfthve making of the award it wou1cfv--.mip'1y' *t.he.va"c:qi1*i§iiion in so as petitioners' Ezmds are eoneerriecl Vhaxfie '}.>3.1:i3$€C1. He has referred to certain deC;1sio:1e of Court in support of his submission. .W1E1i¥.eE""'eia15o;faiing the aforesaid eomention, he submitied 'x1hE'ii= §,i¢1r1_e1:v1' ;1o"_.e1\v211°ds Iixawe been passed; it would imply "posSesSioV.€?;'* of pet;'.1.ioners' lands llave also not been taken by ighhe date but in View of the enlbargo of the 1 ..2z.equ.is§;1fion ne:}¥:.1fieai1or1e no third party r'igh1.s have been 1' , '<::fee;1:e%d 221%. '£133: in the eiiaiiemeizi: of oi:}_§e(:i;2'om$ fiied by the ft"e$po'nc1eni,s. "shew:-3 ie no exp1ana1i:ion whaisoever to explain the {1<;'.iEJ;:§;" in p22.ssing.g§ o1':E1e &1WE1§"CE. in the zzbeeerzcfe o§'i,1'2.ez'e r £3 // "' ziiy L» being any' <:Xp1zm;1i.i0:1 ta t.11a."{. €ffe(:t..3 this Apex Court: has-3 heid in cartztirs d€'CiE§iOnS that the acqtais-3it.ion it.5s<':Ei' WQt11d._E.apse and the pet;iti(mers wottld have to be granted the fr-:1Ti:..§':*f_.T support 01' 1115 st1b311;'.Ssi0n he had reiied upon tj1hi~3 * t:he: Apex Court in the case o1"Ra.njtch,.a_r;d V_--/ 75;." U¥':?:'t:OI;t'.'1€3_f'If't(ﬁ.ivCl" "

(19940) scc 44 and I).X/.I,ctlcsPt_n1a;ft.'h E:€a5>. 't//té'; Kamaftaka {IL}? 2001 Kart638}_ COIif.CFttiif1g .It:11ehset :> decisions bath. the Apex. Chi}-rt arid ."'th.i_S czdtirt have considered the aspectOi?}*;3hg._d6;§ayEr1'péts»sing of the awards and have grarlt-.ed th.63A,1f*3E»i_e'f7. ciesptté'"thé'=.sti9ict provision of Section 11-35:3__.i1dt;~tb'§*c;'t*g1}5pﬁCa'£§V§€_.V "'.Rti"e'rri.n.g to the case of I:'.V."LLf£f~fS'}ViI}"l(1v.I:'{ "it "is.«vVS-:1br:1'.it't'etf1 that the said case arose un.de;<' p;oV1':§i't9I1és.._.d£, the Kamataka Industa-12:1 Area Development Act which"t..3V an extent is in pari matﬁzria with t.h.:'::"3*?n:°c:13:§i:si,,(_)11s B.I).A;Act'. and even though Section 11--~A of ' La'Eté"At7.(éiLtiSiiiOn Act does not apply nsvertheless, this :C:fJ.Ltf"t'. g14a%étf£{e{1K1'VVre11eI' by Iollewmg the decisaion of the Apex Cottft €31' Rttrrt(%i1o:r1d's case. He t.he:"ef0re, submitted that he 2 V. :pf:t3{e1':sH1na1de by the petjgttoraerss ought to be g.1;"aI1te<:1 in theae 't§v:"it. petitinims.

E55, tZ?<,3t::':t€:'t:1g.§ 33%;'. €.=J'§§;tt:11é3.1"1i, {sf :':hs:*. ;3e:',.i't.io:':5~2"5, COuZ":S€'.§ fer the B139: s;t1hmit:i:.ed that §ET:E%t'}f£1}" 2153 Vt»'tE3..I\.?0:<5. '£9'/Ix";

kg' 32852,f§G$ 31.850/.10 and 38§5e3696,/O9 are eeneernedg the pe'£.iI1iene1':~3 have no Seems 3"-;tar1cIi {.0 the w:"'i.1?; _petiii0:1s eince they are the subsequent purchasers; who have p11reI:;21::etf';.V_the lande Subsequent", to the issLta.n<:e of the pre§:;::im,;~y%_ noi.i.fiea1.ieI1s and therefore. when the earlier~1<:.}i'a1.eC1a1*s £1;_,1'cf» not challenged the acquisition, they :ea.;ivn.t;i. be'iri"V§:;'~.-bei%;ef position to seek any relief by'f1'1i11.g thejse writ;'15e'§ii'joz1s{§ If is aiso submitted that ins0i'2'ii"VV._V'»AasV [10 is concerned, award 12.5.2010 and possession has also the petitioner in the said xw'1i,";'3Veei,itie01\_ c2im;1iet'"beV any relief. Insofar as the'e{h'eerViwrit, areffovncerned, it was submitted that ielﬁe d_r2ii'L é1xxi2arC152._.i*;;a.\/'<;_. been made and it is pending approval Lfr.()m {he 's:.a:;e' Government and therefore, the €£.'.»fI'1':'t€r3.tﬁi:0I1__ Of "1'.Ir1e .... eeunsel for the petitioraer that the ' ,VaeqL11s;iV1jie1i~e.iei'iapsed on account of the award is not being 'paesed 'cm 310 ionger be Sustained. In support 01' his cofi1e:rii§.e§i 'he has rehled upon AIR 2000 SC 1574, ILR 2009 " ':««:a::: 446, ILR 1998 Kar.}44I and the latest ciecision of the '-5S:e1}§rer:1e Ceurt. in the ease of Qfjshore Holdings Pvt; Ltd. Vjs. §3£::z;(g:2iare I)e;>e£opmen.§e Az.é£§";o.r'i£:;; 8; Mixers (Casi: Appeal F\FO.I/"E I,f:20}' E}. ' 1.4. Reiying on the §):fe1in1inzu"y' obje,ei1i0::s raiseezi by the r:'esp(mden.I;--E3D_z'~\ that 'the s§a,1¥;)eeq_1,:e::i. purchasers; can have no ﬁght: to file the wril. petitions and that been 3. deiay on the part of the petitioners in."£;;)})fO*z§ehi.fig§' this e0:,1.1't it ie contended i'.1"1ai,, {,he__xvri_t peij'it:.Vibt'1'se'_ha§f'eVie be dismiseed in Eimine. A.1t.ernati\re1y, Zhe <:':)i:~*;ee11:cis:c1'~f;_}?:.21i.,uif':sf£.":::i_l this court Comes to a eollctlusionetihaé 1",}-1e'reV haé; b«ee«:a..;; de1ay--. L in passing of the award, then _i_r_1'that._»ease; ~*3evtiii.0i?1ers neeci not seek a declaration t.i1.a_<L the ac.:qvt1isi.ti0;ihas lapsed insofar as the lands are (',OI1C€'I'J"i€d::," there éfe 'c$'i.he'r compensafiory reliefs which L:0L1iEd' be...ci'onS;idered:»bjf f1i'1"s" court. However he sL:br:1i.if',ee1V x1f?1*i»1;: petiiiéjide have to be dismissed. Counseéfdr 1-'es;.;av5:§'ee.e::;,a.:§e:)Ae..1n W.A.Nos. 369543696/09 has also sL1b111ii'ted' {The Vai?&a1rd has been passed on 7.1.2009 an§:_1,*e1;'Qse::1L1e11t'1y,vqeessession has been takeﬂ on 5.212009 L' aridV{,hafih'e: w1'it peifitiion has been filed subsequently and *;.he'1"efore..' 'e§_s1i§*11ed by the petitioners in the said writ. petitions eann citizze g1'z~},I1't€:d.

E5. in reply emmsei for the pet'.ié,'ioner5s stated ézhat V' " fhe E",)ivEsio1'1. Eﬁemzh 01" this court: in the ease of Smi. Nagubai. £5225; ezfzerg E/j_.fs, $!.'>i2:e Q5 .§{:::r:':szf.c2§<:a. {£s1f€ ;3€fL3€}f Km". I :59; E213 eateg,§eri<:aHy heid, iihai. me :sL.ﬁ3:'-3ecy_:en£, vendees i.'E1m.1gh may 23.9%: he em.§§E<;t{'§ 2:; e';§a.1}e:3'1.ge ihe 2:a":qz.z§ei:.:;e1: ;3:*<)<?:%e{Ein;g;-yge can 5%; 9= gr /7,.

firm Sri. i?21Eai'1iappa. T1"'E1HE-}p(}1"i. C(§IE1{)'c1I1}--', the zissseie Of {he firm were divideci beixx-e'eer1 ihree pairiiiere by 21 disse1L1i.ioh deed deﬁed. 23.'i'.2{)}1 and urider {he said diVj.e.ie'1i_ﬂ..1:he peiitioiiersi became the owners of their respec:tij;e p'<3i*i;Vie1is;'-'. the land and hence, it cannot he said:"i1'iv'aij~';,h'ey"--haye"= ziequired iitle 10 the property SL1bS~1Cq1;!"£:3'n;.1:'i.i§'--.1.h:f3V:i'SS'{i.V%i:}Ct3jvikix the pre1in'1i-nary i10iifiea.iion.,7 -it is 't::_ 'be r1;::i,ex:i_' that elwhenhh. {here is; 3 dissolutioia of 8. pa1'h;2.e1'ehip j(.}'i'11'_iU'iI"1i€31*f3'S1 in the partnership would ad-ividiedebeiweveii, the paiiners and i;herefo1'e, it is ana10gO.L1hs».VVtoV._ of joint. family property xvhei*eii§;.*Lhe1'e. isfrib tfa.ris'i;e'r--.0f interest and in the CifCUﬁi5{<iiI'1€.§}?. iiiﬁs' th-ai_"'1r1eVeié1.1' as the petitioners in W.P.N1o.3()27.E}eiieeeehheriied, they cannot be held to be subseqi.ie.1fit far as the petitioners in other 'iwej. --;>.et1itieiie..:V;1reV .v'coii-eeifhed relying on the decision of the Diizieicgn, Bench ef'i"1.'i'i':§ Court in the ease of Smtﬂagu Bat' and ' ;;oii.'3i.ers.V_X/We Qf Ke::u'riai.c1ka {ILR 2001 Kati 159) which is .i17i5..derVV'£h'e.__p:revisi0ns of the Karnata}<;a Urban Development. A'u.i;_,ho1fiIie.e}' Act, 1987 it is held that the subsequent p'urei*;§aS:ers iiheiigh are net: entitied £0 challenge the ai{%<";;iii;<aif'i0ii 3§i"'{}{'.f;'f€diﬂ§?;:E§ are hewevezx emiiied in get; 21 "~z;ieeAia::aiie:*i ihai, aequisii:ien pronzeedirigge have Iapseé amd"

Vheeame mciiei in Si eaee where ihe ziwzmi is 1:01.. mzieie in Lime, hi me said case, it was held zhaf: sinzre. the award was :20? made within two years E°r{>m the eiate of §)L1b1iCE§EﬁO¥"i of the r10i;ifieati{m, the pet.i1.ieners therein were eht.ii_1ed "raise such a e01:1E'.e11':.io;1 in the writ, pet.itioms. 'Ih:e:*e.i:L)re; prelinainary objection raised by the eourisel fer. _{.h.e E3A;i:1ga1b1'e_A b Deveiopmenti Aut.heriLy that these §:>ei.i1._ien«efs a*z*e ;§0t:VVeh'fit:1e{€ ts mai'r1tain the writ peii1.iens,;~1_re 1*eje<:E;ed.

17. The undisputed :_n=.,_t;11ese "e,asAes,vVi5except. in the ease of the petiti{'>'"1*1e«,'rT--.i1'"1LWLP.'N'ee,'?{A6&C%49/10, where the "final award hasbeen passéfd a'1:1d possession ahs been _o_n.= ':'221.'*.'*'_V..2()._10f&* Va¥.1:V(::1Wihere3.i't.er. the Writ petitieils._1'1ae\}e""?:3'e.ehe that the awards have not yet been passed and 'the pchfsseshsion of the lands been not. taken f1*Q;_{Ii ﬁtze petiiiQf£ei"sy §r1 order to appreciate the contention of 'the pepmicariegfs that in the absence of Lhe award being passed ._\ise%.Lhiﬁ? éi:'..1fezLse1'1z1b1e éime and taking -mm c_:onside1'at:i0n the pe*eu}i,.g3L1' i7:z«éts of this case where for neaﬂy 2 1/2 decades. the V ..auihO1*ities have not passed awards, the aeqmsitien wouid V}'a.;e;se, if weuid be c}i"re1eva11ee to refer to the pesii.i«:>:1 of 'iaw

-as envisaged under the prcwisions sf Land Aeqv..i.s§i'.i0r; Act zmaiezf Sezéieyz §§.--£'2 5:? éhe said _i«'x_s:i°:, s%.'ms:_:e {he ;_}e€iEiez':e:fs (haw s:,2s%;.ei'2aI:3.ee. {mm the said p.:"m.-*is%{;sm "thmzgh. neé. fir:

"éemzs 5:" {he sériei. §.ime..é1:"ar:1e fg§1f<:2::{§e(,§ E,he:"ei:m. in erdez" 25.0 %.f;% ' / 'ifs 6% eo111:e:1{1 i:%":ai aec}L1is§i.io:: of their {ands} heare 1é3:.p$5<3€§. Section I 1 MA of the L21:r1d Aez:p.1iSit'£or1 Act reads as foiiowss: "[11.-4... Period within which an award shall be made. »- (1) The Collector shall mak_e..an.._ 7.._ award under section 11 witzhin. a period_;Vo_'f'-- years from the date of the publ.ieat:ior:'.__"oj7f:E§.e declaration and {f no C£LUCLTd.:§S' r?1adc%'t}iai'_'_:V&V period. the entire proceedings fora ﬁne"--£'Lcqu;isiiEio'i=:.__ of the land shall lapse; _ Provided that in a a:r'1ere,_ x;-:1¢"'~.:';:a:a' declaration has been_____up';:,bif;9__hed.' beﬁforevfi the commencement' of ihe ~«..L:.1,_Ar'1'<,?!.A Acquisiiion {ArnendInen1}Act, I9534.':E'ie'aa2ar?i»sh'aIl be made within ;_;'1" .peric)aV'V'of¥ _gears7' from such con1rne1i::e.r_nent.' < -

E.xpl--ar1a'i'io.n.':_j'es »f:.1 'eor'np21::i.r1_g the period of {too years r'eferrea'.{o ';?a7this section. the period during Vmhich "any action or proceeding to be taken in fiurérzzance of the said declaration is siayed by an 3 T. 'o1faer Court shall be excluded.] The 'said Section was inserted by way of an Amencin1e'r1t Act

18. .. " €58_ofV1V:984 web effect. from 24.9.1984. In the case of Ramehand V/5;. Union. of India e2.:;}':*:.-if {he objeeé of inse:"€.i.e:': of Secéion 3 §.-A <3? "me Am hag 5?

been séelied ass f0H€}\§-"8: :2 Wm "I443 The Pciriiameni. has ?"€{,'()f,}F"i.iS€;'d and taken. note of the iriaction and nomexereilse cgf {he si:'ai1.itorg.; power on the pom'. of the di.z.i:horiIies._.-'--.__ erijoined by {he provisions of the AC!" to corrip_3,e?'e'««,_h'~ the acquisiiioii proceedings i.uit'hin a reaso"r'i'ab£e.._: iime and because of that now 0: Il'I'f2t':'~lI..'f';-'...lit'f' i" h beerifixedjor Inaking of the award? yfkihiliriycfh v ifhe eniire proceeding for accgiiisi:§'iei1.:' s.h(ill".icipse.::"io--- But. can ii. be said ih.ai£:>ejore i:he"iniirodai*ci=ioi2 bf the dforesciid €1,ITi€I1dITEu'3_:.Ti'Ev~.b in the auihoniies were __ai: Iiber!.'yx:A'io_ proceed" L!}.l_'ff1_.'§f'h€ acquisition pz'oce*ed--ings, of any schedule or i'ime;frdn'ieV'o.?ddVb fo the same as and i_vhen.. eeiiied that in a statute. iehe}?e.jor jexercise_«--.poL,uer no i'ime~limiI.' Esfixedi Vii..hds3.<io exercieed within (1 time which cézn be held'iobe¢jedsonabZe. This aspect of the rnd(.'ie:jhc:1ri'b_e 'exeihiried in the light' of second ; 'proviso i*o,Afticle --A of the Consi.ii'u.iion, which C'ir1,"ele(:af and uiidinbigiioiis terms prohibits making iQ'ff,iTiIY.g;}"~l(A3iL€-?. which does not contain a provision for p}:i;i;§'n,-2:1':-:;'oj' Compensation at C: mite. which shaii 119;' 'I:>.e.3'£e.ss ihciri the market vaiiie ihereof. The 2". efiis consrfsierii; wiirh the second proviso to Ariicie because it provides for pdyrneni Qf "jeompensdiion at the market value of the land acquired, Biii". whether the eonsi'ii:u:ioru:ii and e:e:iz.:.i.e;(:; r'eq:4:i:*e:m=;>r':£ ef ihe §3'€E§j?'?%€-ffii. :35' {he market?' vaiiie ii} the persons, wfiose icinds have been eempi:Eser°i.ii; aecgiiired, is rial? being <.%iri7iz,n2i:er2zed arid z,:ie£a:':ed bi; keeping; ihe Eozed ffw aCQit.tiSZi.'i€)fI pr"oeee(iitIgs _pen.dtn_q for more than a decade and hatf. z_t:tt.hou: making the awards and paging the eompensaf,i.or1., which has been peggedta to the dates of not1'fI'eatt0n.s under s1.1b--seet;tor:.V{'t '' QfSeet.ion 4 of the Act, which in the presehit had been issued 14 to 2ImMyears_--'i:re,.ore»'"the--A making of the 3 wards. dﬂhpersor-"LAp.aid"; Comperzsation in the year 1 ht market rate, preva.ittng_t"uzer1tyyears bejor=e;--v:.o;1'I1: that be compliance oj'R°t:t_te _eon.stétuﬁtior:1at:V:§and st.at.utory mar1d.dtef.? Ignohririgihtheescatatiorl the market value Qfu;'1J,Vf1.6" za;;;§;f.5i;. ehsfjieeiialty near the urban CLQ§flOﬁ16FQ§ii01.'.l:"'0r cities, will amottm'. 'i.o':;rj£tjrtori.ng art"ed'r=thq=aake}aI1d courts can Ce rt;:itVniV;':--. V:-tee: _j ad-1' §:i_aE~~ no": ice: o f. the said ' f act. The the:'soI'attun't.VVVVtot1tct1 have to be paid "'1tnder'fi'11é~f}:fQuistOf1$"QI' the Act. are iinked with the;ntarket' {and with rejerenee to the state of.'Athedrtotﬂtcariorl under sub~sec'tion {1} of zﬁeczrton, 4 'a}"'t*t1e Act if a decision had been taken 'e:zarly_ as in the year 1966 by issuance of {\ '''dee,taz'attons under Section o. that the tends haétorftging to the dtfferent cultfoators, who heid ~ those {ands within the eeiting ltrrzitjoz' cuitioat'to.IL ioere needed for public purpose, respondents shouid have taken steps for cempteztorz of the deqttfsiijiorz proceedings and payment of eempensattorz at an eariy daze.

'J,f';-

19. Uncles' the EDA Aei, the reﬁerenee éio {he Land Aequi.sii.io:'1 Act, is fouad £11 Seeiiorl 36 and the sazlle is extracted as follows:

{2} (3) the Lane} Aequ.isi'E1io§1 Act, {he Agsex Cour': in {he ease of 5':

"36. Provisions applicable to the l"

of {and otherwise than by agreeme1'1:f...V§--4'--l.l:1}._A The (1CC1ll,lSl'lfl'Ofl of land 1lrIclerMtlifz's' man bg agreement ll3i.Ih1l:l'1V I £,lJl;l'?'7,.(v")'l1L~lI. Bangalore ll/1etoropolii:'a:'l_;Area shall beoV'feg;uEf1£'ed..3 by the provisions, SO'/\CIl°_l:flF3l;j a1;e*aop§ieab€e, of the Land, Acqutséllfon AC{l,'""1x"n._.' ' A ' ' V' For the purpose of 'S_eeti.on 50 of the Lar1dV.AcqLllsi£io_I"l» Act, 1894',' ;:«.e aurzhority shall 2: :5' Authorzly cor1c:ef:éeaL"'~v'71;_ V ,VAfle"r' land in the Government under VlSeeij_ion l1l6~:o;'T Acquisition Act; 1894, the .De]3ul1_,-VCo':nr§zissioi_;.er shall, upon payment' of the eosl VQj"'-.lih.é':(1Cej1J.iSil'iOn, and upon the authority aagreeirlg anyfurlher costs which may be

--v.lﬁeLl'm;er:l.._on account; of the acquisition, Iiransi/'er' to the aui'hori.i'y. and the land shall V_i%le;feillp(§r1 vest in the ClLlUlOTlly.

.. 20. While intlerpreting ihe said provisions and pea:t;§e1il2i'rIy while eonside}:'m.g the eonte:1l.i.o;:3 as to whether "gang! eequieitioga made wide? the p1"ovis'i.o:1s of the BDA Act E2;-we '%;e :"*<;:§';':;:Ej; %s«;§%;.%': Elie je:"«:::2"§e*;<s::s széf 3?}-§eelo.§.e:2 § 36*:

' e /' _¢ X f¥»:far2.iisf":Emmaiah 'E/ﬂ;'s. Sfjafie (gj'Kam.a:.a§ca {AIR 2902 SC .%'5?4} has stated in paraigmpfi E5 as follawsz Sofar as the B..D.A. Act is concerned, it not an Ae{;_jTor mere acquisiiiarl of iand bat. aft {.0 prouidefor the esf.ablishment, of a ' Aujghority to facilities and Vef;.sure a" « grawih and deveeiopmenf Qf 3af_jBangaio;-.e:"V and areas adjacent. thereto a a_acE_Vacqais.£AiicI.1 lands. gfany, therefor isfjiefeiy if:-.CiF\ie71_ia!.Vf}he:ce.tQ. In pith. and sztbﬁtance o"r:'e :L:aT1':l'Ch f§iJ)iU squarely fall c_£rid_ V1:uf;C1(:€(1b[Q'\/rf\-Q. {he powers of the arf;d.e;<VEntry E3 of List: H <>.f';th¢ VII§'?1"'S?ii';eaz.;£e_ ;;;r}.:z;}'ic.»':."'a {aw _fi:)r acqLtisi?.'i.oa:;ii.QfV iaﬁd iike {fie,Lafid----AcqaisiEion Act, 1"'8'94s.:§-%}a¢eﬁi?;zg~ 212" List III of the VIIi'h °scheczm;é'z:Eg' -»£f:eL.,Coasi'itL1iion of India thefield in respect of aireaciy occupied by the C2enr}9aI..:VE2nac£'r%*;eai: Qf 1894, as amended from to -------- 4} at all, the B.D.A. Act. sofar as ..acqL.u.si~:iQn of iandfor its develogifmenlzal actiuiﬁes 1 car:eez*nec1, in subszance and effect: will a special law providing for accguisiiion ' .. {he special purpose Qf the B.D.A. and the same was not also considered. to be part of {he Land. Acquisition Aci. £894. II; coaia no: aiso be Eegitiimaieiy siareci. On a reading af Seciion 36 Qf she I3.§;L»~"L A{tE' Ihrjﬁ. ﬁle Kama.z.a.3ca iegisiaiure é.:2§'e:'2.efe{.§ §.§2,é??"t'§}§; :".::> E';:'§'zr:£ §j§'?;é3.??'i.1-§{3§E}<E?:'£ ale: a.:;;.;j'g,:£.zz.?e cza.d££.iarczs or ameaamemgs, a.-=E2i.céE2. m:'g?1:: be made by ai£'0;:;e§.he§° a c§.§.]j'er°er1£. §egisEai.m"e, be :3. {he 5 as 5 I Parttament to the Land ACqutsi.t;:'on Actt. E894.

't"t1e procedi.i.refor acqiiisitzion Eiﬂdet" the £-3.I),A. A<ri:"--~. vts»a«vts the Central Act: has been aI1.alt;--se€tf"--«_V."*. elaborately by the Division Bench as supra, and in our view. very riq_ti_t,i;1.

eonsiciered to constitutze 'sper:ial*'_4 a;2.dj's'l.si;ij:s._". contained code Qf its own anti t:'tie"B;iI).}ii_Ae:t:'ati.af"-- Central Act" cannot" V.§;'e_ said 'to Aei'.Vth.er siipptenlental to each or "-patio j"'m¢i::¢r:Ei legislations. That .apart;: 7- Act: ' Could. ﬁnot be said to be '«._iu};o!iy*--V._i'ir'ia:o:'lcable and ineffectual U" the a.~mer'i;Et*mé~nts to the Central _ V'ii2A1;aort;ed into consid<e:;:atii§ﬁ{.'v' Cttt _Vooe;~'aI_i .eoastolerati.on of the erzttre,siiléiai&tiori' eoitid riotiieitstier possibly or the subsequent a'zjiei1_drnetit:;I'VCeinttal Act get: attracted or apptied £?vi.{"hC3_F'VC1'lié?.'L:'('_)' any express provision or by "zt:ecessary 'tnien<:iment or implication to cicguisnmoris"iinbter the B.D./L Act. when the Rot", expressly provides by specificaily « e'rz.§_i:.!Lt.rig,{.the Cir'cumst'anCes under which and the p_ert.ooZ~w' of time on the expiry of which alone the '}Qf€3C€€di?1gS initicitjed there under shalt Eapse due A to any defaiitt.. the diﬂerent. cirCum<;t:ar1ces and ' period of Zimitmliori envisaged under the Cerztjrai Act. 1894, as amended by the amending Act; of 533355? for r::z>:'t'2g3Eet'.zi:'ig the ;2:"oeeed.iags er: §_'}:SEf."?, of iet:£:ir'z_a tzttem Zapseforeiaer. Carinoi: be imported into «:7orisz'(,ierat.ton for purposes Qf .E;»I}..<£§.. Act: ii}iI?'E€)7t.£f' aoitig z.>:'.oZer1.{:e to the ia.r1gz.i.age or ::Eest:'r{>g;zin;q and 'fr' ,6 L1,, /-\_ _,« A d.ejfee:L£'mg the very i.z'2E.er'1dmeI2.Z Qf {he Slaie Lxz-zgislafure expressecl by {he ena.e€.mer1£. of 11$ own special provisions in a special law jallingﬁ under a topic of legislation exclusively ean71a.rij<Ee!:l"--«. 'for the State Legislature. A scheme&fon1j12§'llai,e?i;--I:ll ' .SCU1Cl'lO}'I£3Cl and setfor i7T1;Z)l€T71(3I1lCIliOIflNllliéigﬁi' ifhellé B._D.Al Act. cannot: be st'tg;it'fffed of ;:gé;{4:;:z2:¢;czV..1'.V :'.neﬂecI.ive and un.ergforceabl'e pfo_of:~:ioz1 in the Central Act, particlzlarly l'oj"}'if1e lqfig Sections 6 and 1 I "A whichcarlnoi" also' force have any application l;ov--cLc'f:1'ons Iaicen. ufxder the B.D,_A., Act. Cfo.rli3eqL;en.j;"iy," no ir;firn1i!;y whatsoever in the of-'the' Bench of r.he.. «Ka_rr1a(:aka Sin Khoday Dis1i:I!<::9iesi'AlfVé1,:: {.-9u,?7'ra} to exclude the Seciilosvos ﬁuarvzd 1 LA as amended Cierhztcral Amendment. Act of l98:£_4toVvpfocee%air1iQ'$ ﬁnder the B.D.A. Act. The ' *3abmfSs.foVh's'l' to" the contra on behalf of the V appellanl" l1a;"S'""no merit whatsoever and do not coriafizeficljor' our acceptance."

"T'riereio1*e, it is clear that Section 114% of the Land Aeqyiglisitiorl. ACE is; hm applicabke to lhc pfGV§SiOI1S of the BBA {fact F'L1r"i;her from 8,. reading of the }'udg111ent of the Apex {§e:.m'.. in I'yf§a.§!2{E.'?:.:.:'?zz;':r,a{{;:?2.'S cage:-51. "£3, E3e<:éomes; <;:i.ez-13" i.I?}e;:. 2:: the said judgmem: {K} where has it. been emailed thai, While See'éionl "E ~15: of the Act is; not 2*lp§Z>li{3E3:bEt';', in E3I}A Ae::L urzder xi 'ﬁx *5",/3, the ia.i.i.e1" ski emrzardss e:'):3':d be pa:-zaised a.§'1.er 22:13? Eengéh of time 01" 1'10 1..i:"1'1e:-: £':'21:11e i5 em-'is21.ged :,:nder the provis;:im1s ef the E3I)!«\..,./M31. foi' passing 21 Yards.

21. in this context it would be of I'€1€V'€1I'}V[C.¢' tr; r'efef"*.p decision of this eourt in I).V.Laicsim1an Ra0"s §v~her£:ie11_":1 Eearned Singgle Judge of this Ce'£1'§i:"V&'hA:1;3 (t.QﬁS$i3.¢ri:1g«' tﬁf:

provisiens ef the .I§{ar.r§at:;1ka I11d1,1;St_;rfa1e_1.Arezié3., [)eve1e;if13ei.1¥e_V Act in the (:01-1teXt of Seetiofi of the Ac: thai ' in the ease of Saieerldm. Prasczd S» St'at.e U.P. {AIR 2005 257; anci Pratap S:-_q}§é:29;:"}:$.§;;a§;'s;-Jégazz {AIR 1996 SC 12-96L the Apeg<V'Cour§;'Vhé1s':heE{:iv.§h.§1t.vSe:efien ILA will have no app1iC21E:ie:i~.'1vhe.¢:e 1Lh_é 'Ea1'.xd Vests with the Govt. absoluteiy in ;.>'L1rSa,.:V_a1i"1ee cf 2:1e'c1--£»Lii'¢é'i£eior1 and theye is no provision under ihe AL}? af0:""'di\}est:i11g the '(ﬁle which. has so vested in GLﬁ're'1*i*1z:1e'r1t'. and "therefore, under the p1*0viSi01'1S of the " sstateci that. Serrticm ':1-A esi'1f:he Act has {IE} $33.9}?C§1,i,iQ1;1:'.."E}1EiJ{, See1;1ior1 E 1-A ef the Act has no a;;>pIiea1:ior1, But ivhiie hoiding 50, ii was Observed that' thowgh Section Q1 of the Act may not be appiieabie ii: werulfi 110$: foilow that Ehe passing 0f the aw211'd cam be unehlly deiayed. 22' in the said ease, :"efe1"em:te was made to "me {§€{',§E'5iGiE 0? téée xkpezx Ceuﬁ. in me e::.a1ae ef E%«2z::m C?2amff.'s case, 9 F» §'::*> ' .S'L{'ﬁDS€C';L:lE?£f£'i:1}f'p I supra, 50 heici 'LE1:-1:. i.f?'i,he1.'e its any i.r1{'>:"£§§naE:e {iG§£1:,' in z'1';a.k§::g.;; 'éhe awz~:1*«:i, if ssueh deiay is; not $21i.i£3£%.1<:{.<>1':i1y ex;3§a.i11e.§1. the Comft may eit'.1f1e1" quaeh the acquisiiion '§)I'0()€'€C'1iI1g;'-3'~£):§'~.g1.'3§I1[ gtompensatozjy" relief. In the said Case, h.aving_-';::egai'd[:"i:Q fae'i, 1.haI, 21 large area was acquired for airpa-:»:f1,_':"pr'OjeeE., 'J;1.i.s« .. Court g1'am.ed 21ddi1.i<}11aE an'10u;I'=I; of e0:11pe:3.s2Lfe,iO~nu,f€5i" i.1'iVe deiay in pzxsginggg the award by g1*zir1_£.if:--g ini:e'r€:--st'*at, two years from we date of f;i;<}'aiI=.1j10ti£'1.CEa.tionu I§5veiri'g"p't:Vb'i:ishec¥'V V til} the date o£'m:';1king;_.the 'a_I1d--~..it waé'a}.s0_:9r1a1de dear ihai the additionai Va';1{r§):;;1'i_ '"'nOet' 'tQ be 'taken in to Consideration for the purpose Lé)'f SeC_'c:iQ 1'; of the Act. '.23, . iigie .r_1eees:3.g1i'3t._i.o. observe that this court foliowed the cieeis:i0i;.ei'r1 ;?aI?1ACI1£iz1d's"' ease. in order {:0 come to such a e0n;¢i:,:si0n,V V-as " the V' éecisien in Mu11it'h.imrnaiah,. came ._K 1 -f?,,-{+.. 5&5.-vz111'e;1dy statedé in Mu.-ni.ihfrn:naiah.'s case. the Apex v_€';e'I,1L:1?~1AT.i'1eId that Section 11%. of the Act is net A21.-p;,31ix(:v:;1_Eéie to the BDA Act but the said decision has not " aniyihing about the éime when "§'.h€ award has to be jaasssezi 2.mc;Ier the pI"°{§ViSi(}§'1:'-3 of the Ad. In £.'i':i:=s <:0:1:exi.. 'she qazesaiimi is as in wE1e'ihe:' the {EDA is ezziitieei '£10 pass an zzwzzzxi E32 §'€.§§pE*,C,"il of the Ezmds a<:::g:2ir<:*:d 95%. gig peém ef i.ime in gay, {he E;1bE~'5€":1i"i(.',€ <2?' i'.E1€::'e '%3e§'§:g_2; am}; ¥Z'.i1'£'1€: fixed uridesg' the s~3ai.r:§ A<*.':.

"I'i":s:;'<:f::>z*'e, while S{'.1'iCf.. cainpiiance with S€<:£'.i0:§_ 1'1.--A__._of the Act. is not :11anda':.€d.; nevertheless, ii. is E1€CfE3SS££1}j,'f*ii)"-._fiQ1d r "{.h€t{. awards shoukd be passed within a re21$c}r;ab}e i1Ari1s§";' ~-- ~ question whsicth th6:r1 arises. is a.9miQ_'whjat. {X2-e3;:11Ci V'b t*.ih€ V' reas-sonabie ijrne for making an axvalrd i.i_i1é'.;E:1' the"*1):*<;\;*isiC.n§Q1' {he EDA Act,' Emiax»-i11g regard»?t'{3~'/Lbs 1.'a'c:1; jtizat 1if]}1 efg_11«a.i11 §>bjéci--.. ' of BDA Act is for the £)t11"}){}E':(i_'__€_)*VVi_" »3;_1_1.e:._p121r£i1in_g_of fihe city of Bangalore and acq1:isitir§r1_A0{Lt1?3b€:~' ._on1y incidental to the pianning ofthe i§'I'etmpc)IEi:an_ Bangalore, strict COI]1p1ianC,'C..\:5Jith::E:'S.§;Ciif)'f1121:1 is not mandated under"'t19ié"p1%i)visi'E?;1is "7o{ ta-he B1ﬁJ1"\. AC'[. Nevertheless, awards \.\.rou1dV°hav_e io. t2;1.ad§;'T'vqiﬂ:.in. a reasonable peried. so as to Compiettt the 'p:oc:._erss_ 017...:-mquisition in order E10 iI1'1p1.emer1t a p.3§j"'t£c};iar__Schef1'1€within a reasonable time. T' n }OIf£~~ the q_u.e:st.i0n as 110 X2;-*hat. is wzasonable, it \?&"QL1.Ed'.5[3€':*Z}:~ :'ei.£2\-21:10:23 to refer to a decision 01' the Apex xCao111.9t;.___t' In Gqjarai Wgﬁier Supply & Sewerage Board Au.- 'vLZr1f.»;;LLe Erecmrs {Gz.gjara1f') {P} LI.d., ar1d.Xi'mot:h.er AIR 3989 SC _§9?'3. whiie aciverting to 1,1316 meanixlg of the word "":.'é;%za_.s;r>::ab£:%"; €'.E.':.t=, f§§>c*::<; Cmzri, aaiﬁ that {he v«ac3:°s:; ":'€:21s0::abk§' has in iaw pssima. ﬁacie zzaeanimg af masczsrnzxbie in regard ta 39 5%;//g ihose ei:"{éuziist'ariees of which the £TE{'i€,()1".,, aiaiiieci upon {,0 ziei:

r'ea.so1"1ab1y, knows Oi" ouglii. to kiiow.

26. in the Context of BDA Act. in order what is reasonabie time within which an eixvziijéi .'-:i.a.VsV"'£e 'V made subsequent. io issuance oft:1jie"é1€:c:;i,1is'iiio_n _iiot;:f'ieaiIioris the Act, under Seeiﬂion 27' of the s.:-{id céaiihe '2ieVei2re'i"iiedvbVt'ai._ wherein, it is stated that \K7h€I'£f'hV'JiLhii1v. peifiod of"i.iv6:"y*ears"

from the date of pL1b1=iCf1iiO1}"iii:ﬁ§éVV"QfiTiCii:'ei' 'Gasze-he of the declamiion uiider the Authority fails to exeeL1ie.ih£e_ scheme would lapse 36 would become iBO'[)E'.:1:'§1§'.):\{'E';.'A ificurnbeni: upon. the BDA to execute' Within 21 period of five years-.ff0n1 "T::,i1§3v daiie of deeiai*ai,ion under Section 19(1) of the V' Ai;:i:,. In vie\:v""o1i"Vt:he said restriction placed. on BDA, it V :<':é;i*i. :S€Lfi€fE:g.':v":Cé¢.'Coilciiidéfd that a period of five years woiild be "i<e:isonab'i5é'; period within which awards have to be passed whe'i1eirer the acquisition notifications are issued in terms of AASe"ei;«io:i 17. and E9 of the EDA Aei. and that Within 2: period A7-of "five years from the date of issuance of {he final V::ie{~,iz::*2:iEism, Size 22iwz'z:*:is iiave is he I§"i.Ei.{fi!'.3i $7 ,/ Q 2?. 0:1 appt*e(:§a1i.E«:m of 'ihe §:r3.<:Euz-":1 p0:'-si'i'.E0n in the i.1:1s5tam. (raise, ii ES \r<31'y <:1«:>,21r {hat e\«-'€11 afici' F;.w0 Cie{:a=1C*§Q.é§gt.}:1(;:

awzwtztis have 1101'. E36621 made: in thesse £.'.éELSE3S_ t:_}ie question that would arise for c:0nside1'a1.iQ11 to {iris ' nature of the 1'r31:ieE' that the petitioﬁers ¢§'nti'1f}ed_.: {Q 'V

28. In this <:o:1"u:.><;.'t, .'i;{','Xf\7OLl1C§'.bé r<-:Ee2::£i1é'}:; Egg: reV:{'e1' ir;_ 'L. Lhe latest decision of the A13g§< CJo'_1.i1rt Qjjéhore Holdings Pvt. Ltd. xéﬁztiiority 0:15., disposed Qfon 13/,_1:'/goﬁg :§,;ég_:§§f1A"é';=;VV;g'u~h;udgn1em- ofthe Cons'tit'L1t:io11 under the provisions; Q1.'-:i_.1u'ie as-weiii as Lamd ACquisi.ti0n Act.

Though 2: w'21_§-..z;13o.'n1ade to the question as E0 whethei*.;1Ii the =;<[:sﬁ'(";xQ-f'i':3.ib_ci1n,-.33,"'OI; the Land Actquisifion Act could be read intﬁ f3fOV'i .':1iO'IT1:tS of Chaptar VU of thﬁ Ma1ha1'ash'tra V' A Regi017;9.AI amd T0w.t1"}?i'é1n:1i11g Act, 1968, in the said C886 after 2013111:ig_éi.::f%;a:}i*:i::.e refe1.'e1r1.s;3eS to the decisions }'{:3I"3d€'.1'€'.d Lmder 2Xr;:£;T:'Eh.ei1' Lard-ships said that the primazfy object of t.h{§ fxci, was E0 provide .1'.'o3: establishmem. of the a?'}£jx?e1O;31I1e:1t: AL1ﬁ,hor§i,y for den-*e1c)[):1'1em. of the criiy of . B;m';_.§a10re arld 3.11535 a<:ija(:cn£, t.h€:°et0 and for the mat:i;<--::*ss __%:=<..m§f:«:*>{éé'<:{:§; §.E'1EfE'E?*ﬁfiT,1*"i. Whikt 2*¢i.w*.:"Ei:1g ":0 S§=.<:é:i<>'§'1 2? of §f%":€ E'a.Ci:. if. is 59:21:25? 'z,}"1a-1%, :1. piacesrs an <>§:2§§,g§21i.:0n z:.p3:': 'i'.h<':

z'Xu'£,1':0:"§1.3; 13.0 {'I{}§H§}§{?f.€'? ihé-3 $<_:h_eme W§E2:'i":i3'"; ax p€§°i£T}€§ 0? fivéé f5 ;> r H"

:€'C3£1E'5-E anéi if The sithcmc is 110%. su"bsi.ani.ia}3y carried e:}ui: within ihait: pcrioci, it siiaii iapsc and the p:'ovisi_ons of Section 36 shall become i:o.ope.rativc. Scci.'i()ri'vV~2f7«._4 a provision which provides for serious CO1'1S€qL.'.=.f3_}1C'éS..:._i'1'ZL' 'the, event. requisite steps are not ia11{c11jqVii.hiI1 .'ihc"sfjccificC1_i.inié "

by the EDA to sLzbsta.i1tial1y iI1'1p1::(§f.'4IT}.('3:'['1'i... holding so? it was cIarificV(i'«.__.iha1"milic Vint.vcIi:.1::ionV oil"

Legislature is to 'take recourse provisioins ofﬁthe Act. to the iiniitcd extent aiici"fsL1bjcci;V V1io--.__ih'.é~isupremacy of the ) provisions of the (Si.ai;c it was hence.

reiterated of 'Act docs not: admit any 116C€SSi'fj/i7V"iIhJé' provis'i'ons of Section 1}«A of the Act part aiiCi':}:aV1'cciV'of'ttichBDA Act: for aiiaining of the aforcsaic:Ix"o_bjc.ci..x' .In?ihc.:_uC;'ont.ext of Section 36, it was stated i;hag;'§)rovisions_of Section 27 have a direct ncxus with the . p1'*o\}isi_Cms"--o'f Scc{i.oii°36 which provide that the provisions of ' ,f;V1'1"c. .La:icii}§cC:ﬁ;:isiiion Act, so far as they are appiicablc to the H .3333. Acaffﬂ;-..sE'1aii. govern the cases of acquisition oihcnvisc 'z.}ia_n. b§;'.2_1g'_1,*écmcnt. The Apex court has further hcid thai a;c:qi,1isi.iio.n stands on a completely distinct footing from the nscE*:z;%:i1c fo:'irnii;a1,€:d vvhicrh is the siibgcci: Ina.':ic:' of c:<;cc:;i'.ion "antic: inc pfovisions of the Beingaiorc Dcvcioprncni, "E"-'mi.iioi"ié§,=r .;'?'»i<':i. 0:1 a c.~:}:2jz.:nc'E. reading of inc provisions of X «-

A).

Seei'.t<>ns 2?' of BDA Act and 36 of the t-XCL ii. is tield that. xxzhere .21 schenle Iapses the a.<;tq:.2isi'£.i.or1 n1ay not arlci t'he.t is of course, wit} depend upon the facts and ct1*c:iiH1sta,:1.c_,e':?g 2':

given C&1S€K Where; upon. compleﬁori of U"tI';3ﬁ a1tt'qiii's-iti"u.;tj1' ~ proceedings. the Land has Vested in St.a.t4éE"C3o§J'_eri*im€a:3t' i.n'"' terms of Seei'.ion E8 of the Land Jr""J3t'é1L1i'E3.i1';i{)t.i' 'the accmisition would not 1£1pS€'VQ'f teramiriate L-1V.§'A.,§1'.',IjCS1=ltIf. 05 L Iapsing of the scheme under Se>(:«f;ioo_VV27 of the" Act. It was further held as .1bito3§if';>:--

"Both __t'hes'e _ do'g_not' 'xcontctin any provision of 'wI1icfi;,pro'p'ert'y once and Cii5S'OiE,1t.£é:f,'y, can be reverted to the OLL2;1er'V'of:1..gﬁtyéécotiditiori. There is no reversal ofiitieéitittei of the State. However. i.t'..f'ti's rrtt1«it:VFiot..'*be"'--iri«L"e in cases where aCqu.isi'.t'i'on '"3'«:.P?'§?f.rc)edt.ri§fs' a3.*.e.«st.i1l pending and land has not oesf,ed in the Government in terms of Section ihie-Ltsznd Acqw'si't'ton Act; What.' is meant by the of Section 27 of the BDA Act.

ff;5i'oiJisfons of Section 36 shalt become inopierative", is that. if the acquisition proceedings care pending and where the scheme has lapsed, further proceedings in terms; of Section 36(3) of the BIJA ACE, tie gait}: rejlerence tze proeeeetings igrefer {§'z<';' iii? 2'at:r:,;it.£5::it2'on Aer: stiatt become inoperative' Once the tarzd i.z;tiit7ti., u.pon its a<:q:tt:;it.ic}tL Em}; U85-?Z"E,'Cf in the Siotte and thereagftter if is .

/. IV' W ;.;.L vested in me Az,::.imriI_:; in terms Qj" Section 3653}: such vesfmg is £.m:?apai:2ie Qf being disturbed exeepz':' in the case where the Government issues.[d~--. not;'f1'ca£ion,f()r f'€:'~U(fSi'fT1g the land in itself} of Corporation. or a locai Authority in cczsee -1- ihe {and is not': required by the AlLI.}1QFi{iQ"~.;L?'ed(:'I' ' the pmvisiorts of Section 3 213)' Q'f7Ehe f3;a.fig:i£§)fe*--:V«' Developrneni: Aufhoriiy '[Tf)eir1ﬁ : scheme Q)" the acq1Lisit'idra- .._L_L:itI1.i}i .t_he ',1-}~am;§::;o§::c of the State Act, read with'fhefelevafii:Lxgfoﬁsieévgs the Central Act} iﬁwiil mi' p'e'm.u'ssi2§ie'--m.E):ring the concept of 'iap§E.n.g 'Qf stated in (he pr"ovis_ioz1s the Land.

Acq1Liszj£iC§1j_V iintoi Cifiaptefe '.;z'_"'i/TV kffle Bangalore Dev;-,' .2-ﬂ£1I[hQ.fﬁ:1}j_AC'i'. '~'. V ' it that 0;/ﬂy in regard to the matters {>Gh_ie'n_ afc_ 1:i0.t';~;.p:t:ieeific2,111y ciea1't,wi.th in the Bangalore D€:"j\§:€e1(v)}')I11€1'11V ALE{;hO1"§f",y Act. rei'e1"e1"1c:e to Lanai Acqui.s1'tio11 . ifxci, §I1'1}€iT;f1'S of Section 36, has; been made, for example zd t.e1*Iii1r):e;:fe;0e:feir1d payment'. of Co111peneaT;'E<3n. The reason. for heitiingg t1"'g€i the concept 01" iapee of 3.CqL1iS1'£1OI'1 as envisaged V 41er1;cier ii'.he AC1, cannot. be read into 'the provisions ef the BDA '_}X'c:t7 was €1hai,, one of the apparent. and ur1av(>ida.b1e ~eer1e<:{;ue'n«:7ee ei" readimzg ihe ;}z"e::'£s§<:2z2e (sf Se{:é..1e:': E Ma ef éjhsz: Centre} Act: i.n'1.0 the BIDA Aeé. weuid be ihzxt ii. is bmmd is X/,3 2v'-

adversely a.§fee?;. the 'ciexﬁelegémené. :«'5-(theme? Lmder {he BDA A91. and may even fr':.1.:-stgaie the same. i

30. Hence, whﬂe considering the s;<:I1€:M1f:_1'ee 0fKiw0 Acts, {the Apex Court" conc:£ud.ed thai, they ﬁfaﬁebfe and applied h21rn10n:;0L1s1y E10 achieife the'cbjfiefT0f_1he--fBDA. ;':(:t and it is not the requirement <>f1.._h.e--_sa;11e i.h3.1~_pr0i~i_é;ir; ris'._ 0'1" Section 11A of the Ce11ira'kv._};L:: she>u._1d ihe"

BDA Act. Thus, these" gbse1i.>a'iie{§1s h:a;ye bee11..rnv£;de in the context of applicabilityijﬁ BDA Act. What.

becomes t-'hat said CC)I1[€.11'EiO1.'1, the Apex thewconcept of lapse 01' aCqL1.i:V:S_'itiQ1'17A into Chapter IV of the BDA Act. While reiying upon the earlier deegisions nam.r:_1}V,%.V Lafzd Acquisition Officer, City Improvement v. H.Narayanaiah [ {19?6) 4 SCC 9].

._l'vf;:?iiz?§ii%':1§§1aA§'§1%'={' 2;. Slate Qf Kczmalwca [ (.2002) 4 SCC 326], B'<'mdz;_" Ras}'nas:L%azny u. Bangalore I)evelopmeni' Au!'horiI'.y I .. (e2010}-- ?" SCC I29], K.K. Poonczcha 2). State Q/" Kamataka '~_ §{2.§«10} 9 SCC 67f], held that the provis:10I1ss reiaitixlg tea aiequisiiion like pas.<sin.g an awamh pé-1'j,fI11E)I"3{. of compensation ;~m.€§ me is;-:*;:;e.E :'e:':1€E<'.§i(:':s~§ ;a:.ar2:a_i7i;?=,§:a§e miciei" Eiemré-{E Cz0ver:1r:'1.e::i, vazmxid have in be applied {,0 the ezcteﬁisiiiezzs u_..¥.2<§e§' iése Eﬁikﬁa .;~"ie%?;'. but the: $331? {:<3:1i.ained in S€€_T?;i{iI").S 8 and of?

HA of the Lzinti Aec]ui$i'i'j0:: AC': iféllllltﬁi be marrie 21:3 iI1{L".§.L§E"2'lE graft". of {he BDA Act. as; the EDA Act itself has provided specific: time--fr'ameS under its various provisicms _ae;_Tw_e1Z_ 213 ezynseqsgenees ofdei'au1t'. thereto. The scheme, admit such incorporation. Theref01'e. Si11(T(f'CO"4_1I"i'f'~ has made a t"efez'enee to S€Cii.C)ﬁ'._'27;'0f::'i,ht?, }:3.1')LP:. wgiiia regard {:0 the ti11'}.€~f1"8.i11(-T tilsti:-ijsas Eieezi" fixeci"'t1:;de: tfie 2X«:~t K for the execuimrz of the seher11e'»«_ih sjL1bstan_tia1 tefgns failing which such a se11en:.e"wc:u'ld:Eaij:3.e;._:i't«.wou}d be usefu} to draw sL1stenanc.e :{"ron1 t:he.'s;a_1idV__secti*'en ité'.elE"t.0 e0nc:1L1.de thai. what, is 1'ee1sC:'I1421«bJ.€;'in :1'-ermS"'c>'IT.'B'DA" "/»v'..r:i:,§, would be five years for the 'giéssigﬁg of a"wg':~d.

~ Ti'--e_ 't:1"1a't would arise for my eor1sieiera{i"e31 ' is Lhe"v_r1 a'iure of relief that the petitioners ent1i1ed'"'Lo--A1Vn these cases, As already stated, the V veouraeep-1;.»«t;~ff"lzgpee of aequisitio-n Camwi. be imported into the .};;1j<§'v«isioi1:;feiieilthe BDA Act 'ﬁ1e::e£f0re, the relief sought: by the pe{i.';_ic)r1ers seeking a declaration 111211: the acquisition has iajjeed in so far as; their Iandss are ceneemed eannai. be ;granted hz-Lxring regard to the ra.t'.ie oi' the Apex CoLm:.'s _§:..:c§;§;me:::':.£éa Ti71a3..19. 25,->'z':::.§{"¢'§ hewitvéitr 119%; 'i"§1€?f£:1 t:ha'i. {he pe£.i1;i<m.er$ wcmid met be em.i¥..E;eci. :0 any aihez' reiief. Er: this {:er1£,exL ii" :e<3:.:£d be of relevelrzgre fa 1:fe.Ee.r ¥;'.<:s E'.1m:* cie{.:issi<m 0? £11 =/'y the Apex. Court in Ram Cfzamtiiv: C.';'?.S£': Where {he Apex Ceurf; ieekz :(1eé,i(:e of the {act than in the s-said ease, 14 years had Lapsed and :10 awards had been made. Though. pevsSe..esi.0n of the lands had also not been ialcen by the a1m§:Ii1erit;§'ee,_T . Apex Com': aiso took note of the Hf;1e:t t.ha"t."'t.?iere"*x;vae me explarxatiem given by the a:.1t.horitie,s fori:131eé:1e.le1y"-£11' "'.fi1gki.:}g of The awards. It, was i:11e;'efQre €;I1ai;Xi:'hj_e..;;c:qq§eirii*1g_VV"; authorities had failed to perI'o141E1V._{:{he1i1" st42eit'::i:0i*fér degty within 21 time frame which e0i;i&i«. be.'_VAhe1.r}:VL't0V"reasonable Having regard to the fact that :(»Z0*;i.';f'ezé;s--V"(:0nsidering the aequ.isition pr'iez*;te' iné-eriiioﬁ of Seetionu 1 1~A, a reasonable time 1f(JfV'fi1a}<ei}3g "a\-x?a-$6 w2:é_"Vé§'{.:1t:ed to be two years from the said d'ate'0f'e25C1Ae1*11;5i:{)viti§ng the validiiy of aequisit.i0}:1 by the Ape;><"*COLnf'{ V'a1.1c2i;tilagigbeyoncﬁ two years from the said 1f)€T"ilffJC1" _"WElSV V-s21V1'ci" :0' be unreasotlabie. 'T{'aki'ng into V' eonsi'dc:mt1'o;a f.heV'"m'terest of the Cultivators and pubiie ' £.n«te':<es"i.._i'.i:;5%Vteed--~of quashir1g the actquisition. the land owners were?11efd."."i.oV'be erxtitled to adciitionai compensation to be eaEei21.at.Ve;i.':iii. the rate of 12% p.21. after the expiry of two ' gxeagre frefn 23/8,2' 1974 Le», the date of the judgment: of the " --,.2X;3e?%x:A"C0z:.z't, in /%ﬂe;z.een's ease, §*eEa'é:i:1g to the ehgzllengge made VA u if,» the 2=::.eq'uissitéen( The said pri.ne.ip1e haze aieo been fbilewed hy Ehizs Ceuré. in B. VxL€£§CSI¥1F?'l{£I'"£ {~'€a0'5s case 2111:? E§;eL1g;h in givj 3 Elie said ease, the {§ispL1.£;e was with regard ée ae<:;i.xisiiiei'i 95 land for selling up of an i'I1l,€I."E121'{.i(}I}E1l Airport, Adéi_fig_nal COl"i1p€I'3SEii',iOI1 wrsis granted 31 the rate of 6% fi:'_(_:=§V1'i'1'8!_'€:'~----,+."_l _ the expiry of two yeais from the date of f1"E3§1.l.:"i10'i'.iﬁ{3Ei.UQ_I}Q' ~ Since it has already been rmtieeélb '{ha,i', ifh.e--iid.e.e'i?s-idnl"ef CeL1ri'. in D-V.Lalcshman Rao's: case 113 .p1*i0r to, elecisigonlof the Apex Court in A/.1-Urlft'f1in:i}§n3£il:L7,h£3 :<':2iseu;l'liovi~gever, the nature of relief grantedi Roﬁii tlheugh under the provisions of the Land Cannot be lost sight of.

32. E:9£a:\riif1g perxueeﬁliiieiivstaienieni. of objections filed by the1'espoiieie;i"1«1,$"'in'these cases. I find that there is no explanatiuii 'whai;s0e"v.ei",.give1*a as to why there was a delay in 111aki_;;;g of the 2=.wé;1'6s in so far as the petitioners herein. are fact that the awarcis have not been finalised iii eanneiz be lost sight of. Under the ct.i1'eii__111sianees, the petitioners would be emitled to

-'~.__V"'e1ddii,i0i"1::1l:Compensation. Since it is held. that having' regard object. of Secrtien :21'? of the EDA Act in my view, ﬁve u yeiirs weuld be a 1"(i'£3lS£)I1&1b1f3 peifiod Within. which all awards V' eiezziszi lzesve ':10 be m2?icEe3 "e-=E:i.en '§..?::.e eehitzééfr §,~§»%.'?.§\}f'%'§'a4£§§.E'.'E.§§¢'¥.§aE_'}-"

impiemenieci. 'I'l3e2"eibi"ei it 1353 jusi. mat. the ;3et.I'E':i(mers be gii-'€EE 21clcii£ie:3n2-"ii {'.€}Z"l1§3{'.'fl§%€1§.§{)§1¢ 'l'l':e 5~;23;i::'£ 2;:{i::li'a.i»:m22.l E7?

9' ii V comper}:«32.1i;i0r:a xvii} be by way of paynlem. of ezddiiionai 2-zzlzouni. at !;.h<--3 ra1;,:': of 12% 13.21. on the market. v21I:.zc-.p»i7.V_t.he iandg afier the expiry of five years from the da1I'.<§% €)'f "iv¢_§:3*--1.,1_'é1f?§T"€ . of the final n0t'iI'icat'i0r1. '1'herefore, the peti€:i~0nf§x".sb "(»':v7:%:)t1}C_i ~ entitfled to the said adc1i'i;io.na.;1 co1i:;pe1jseA;i§ﬁc§4t2T»6i7, Z'2%~Vg>,;1;:.g:1 the mar.1<:ef': Vélhlﬁ w.e.f. 255 1986".t:iH the ;i'§i!€;f_:

of the award. Tine said is g:;é.'mf éd' ex.-ﬁn to the petitioners in W. P. . mad N0s.3695~ 96/2009. % V' V '

33. A ;§'ex,::ao_x1e:-in v§Xp.No.3o279 /2010 is concerned, ci~+3.S}:ii;{3,,Vthc1f_é' being ._'{1VO aﬁward passed and neither pOSS€S'rSiO1T.1«hé\3i;3'g_V h€'€ﬁ i'ak€%I1, the respondent W BDA nevertheiess Vwertt éi}iez1d""-azécl demolished the Construction put gzp' on I;he'M'?s_a'1iVd' pfoperty and the same is evident; from which is a press reiease dated 25/8/2010 A'--\2vI*:.er<::i;1- f:§. iséj'-.s¢'{a!'.ed that 8 Shecis, 5 Gociowns and 21 COIT1-}}Ou}'1Ci vial} in varieus survey numbers incfuding 52/4 ' '--. "Wnhi(fh ..b5:}:'0ng to the peiitiolaers at Bommanahalli Viilagusg A Hobli, Bangaiore South Flﬁélftﬁkg Ei&1}1g&1I0}"€, have been _,d§?3t1101i5shed and that the land had been r"ec.0ve.red. The high~ V E'}:z:'1£'§a::§ :":'22::'z.:'1e%§ in w'§'%%{_rE'; ;F§§},.£1 b.:;:5~; §:s:"<>z:@€%§i;":§:% in §:%':§$s cage 3% <:i€:p.reCz1i'.ed. Tbs: right: 0? éhez EDA ta ae".q'uiI*e {ks p.1'<3pr:é;""i.y is Gzzéy uzadm.' :21 $1;,2':i.u£.&a ezznd 2353 in éha .:'é3aE:z2 <3? c%§":'2§:;s;?§3:. 5 £9» 2/Ki ' (Ls. i ! . 4 \./ domz1ini Fiven when the si,ai',e exe,:'eises-3 ziis power' ass 21 Eight, of eminent". ciomain the fact £,h.ai'. the {}'Wi1(i'I'E-3 of izmgis are p1"oteCi'ed by Article 300-A of' the C01'1Sii{EEiiO1"i,.'".21:iid_V"'ih€ provisions of the Land Acquisition Act cannot-'ine s.1'gi1't of. Any a(:quisitior1 which has to beﬁsmacie has to" "

be made soiely in eicroordancte with law... The 'RDA ' :§C:a.n"iiVo'i claim. to have recovered p:*dp'ei°ty when po.sse$:e'ivo{iVVVo3f thee' property does not vest in the State.uGovei**mneni. isancier the aequisitiori pro(:eediog--s_.'V:A'* In the 'absehee of making any award. BDA cannot €1"11f3.YI_i.'fiT..OV<3I1jf p}fo.pei--'éy'he1.onging to the Land owner. {in '6:?I".':1.;i':i'§1S€".:_8.!VE;fI1 _io._a"c~jj:;':'i1*e property and form layouisf fact that it. has to act wit.hinV'1_h.e- _foi:1"VVc:o1=:1e1<sV'i'of"ihe siaitiie. The action of the 1"€3Sp0I1§€IV1'ii"".,'~ * BDAA'~ioV'~.fien1oiish_ing the strudures and buV_ii(11.inge on the..._..p.eiitio11ers property is indeed 'to be 'eofideoirieci';.§.>L*iae:i on the one hand, BDA is unabie to ecaoégjlete e§:;'ec:i:t.io11 of its vazious schemes on time it cannot rest. oofalse iaureis by claiming to have recovered property 2 beiiiongirig to it when that is not the truth' The pubiicity by the EDA in this case by issuing a Whoﬂy or1tru.e éznd faise grease reieasse ii: also giegxeeoiiecii 34', }"ei,ii.io:sierS in W129. No-s.302?9 /20 E O are iEie:*eio:e e:}i,iiie;ci to z?:s:idii.i.e:>':1a:i e«:3oipeiisai:io:i :;%.o2;-Mi" froiii iiie fi eo't21'per1sat'E011 which has already been ggranied in the

8.fO1"€S&1id 'terms. E-Eowever the mcmtaiities in which E,he_ said eonlpensaiiioh can be eiaimed by the pet.iti0I1etfs-eéinrithe nlanrler it should be considered and pa1idepe:h"

having regaud to the fact. that thisjL§6u:*'t.sit}i,i.r1g 1¥1';t;iei-e 226 Bf-'(.116 Corlstitutioh CBIEIIO1 hit.1_}}¥grit1§/,y facts and the ciaim which \vo';.1ui'ei~~._be rh'etde'hyV 'the~--.jje£,'itieners" V whiie seeking such. at holding that the petition_ers in entitled to seek additional eozvriperasatjehhh§h:::es:pe'et¥ tiemolitioh which has taken€.;31eivete the relief as stated in para' +31'. petitioraers to seek such e0mpe'I_1Asé.t_1'o:1 _;w.ith law' the writ petitions are allowed in Respofidems are directed to pass the final awards in A «these""e:2:ses,_where the awards have not been passed. as possible. From 25 12 1991 (ﬁve years §1"Qit1 the"ti§;ite of issuance of the final 110£.i.{'icati0r1 date of 25',(".1..g;1{_a1S.3.f36 UH the date of passi11g, gwards. the peéﬁzioners Aa'1"euehtitied to ad<:1itiona1. e0mpe1'1sa,ti0n at the rate 0f 12% g§';;.:;" er": the .2't*;srEset'. vstE.e.::é wh:i{:E'2 is cieée§°:'1':3*1:1e{:1. The same Jhewever esmnet he t.ak;en. into e:>r1sic':erat.i<>n for the §}%_iII'"p{)S€ of Sv';',€2i,i(1>E.'1 285% {ii the: Anti. \P,»'"'«=»

36. The. }.")éf?'i,H1i{}I"1f3f§S'3 in W,E3.1'\f<3.3G2'?9/2018 are exiiﬂleci to sszéek, ac§dit.i{§n;1I c0:11pen$aiio'n in 1"espe':C§.'.':'--.Qf {ha deme1it.im1 that has taken piace arrlci as is ev1"r3(é1.:.1""*.1.'f0n1 An.1'1eXu.1"e to the writ: petitions. The rzleclaiiiyv0fS{%éi<.i§*ig ~ such c0mpen.:'-sation is left" open.

Parties to bear tihsir own costs. T ' ' *nr1vs ' . V'

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