Sri Poojari Pedanna S/O Rama Bovi vs The State Of Karnataka Rep By Its ... on 9 April, 2009

[Cites 9, Cited by 3]

Karnataka High Court

Sri Poojari Pedanna S/O Rama Bovi vs The State Of Karnataka Rep By Its ... on 9 April, 2009

Bench: Ashok B.Hinchigeri

 AND X  V

 

34 M HIGH COURT as KARNATAKA AT BANG£sLTOR.fE:      

DATE THIS THE 9?" DAY OF ;3;¥?'i=EIl., u   i  
ms HOMBLE MR. xusrzce  a;%Hx_:9c§3::;E¥z:'%kk 
wan 31% Ng,V.1 'BQ"'*~-.1   A 

    

BETWEEN    %
sax PGOEARI PEQAMNA 

5/9 RAMA 3ev1%"T - . x 1; _  
AGED ABf)UT*_?5 xfearza;     M .
R,/AT KADUBISANGAHALLE " 
VARTUR HGBLI', 'A   
BANGALORE EASTTALUK .
agracsnmas mam '.31s'*:"~ 

% _  %%%%%   PETITIGNER
     (w_s:21 H mum KUMAR, AIDVGCATE)

  THAE"«STAv'._FE  KARNATAKA

 REP B'i'..I"TS SECRETARY
"'DEPARTM.ENT OF INDUSTRIES AND COMMERCE

& V % .i(}iRHATAi(A GOVERNMENT secnsramr

 ' !:V¥;~Se31~3ILDING, ma AMBEDKAR VEEDHI
   BANGALORE --~ 560 001

  2 we KARNATAKA INQUSTRIAL AREA

 DEVELQPMEPQT BGARD

14/3, I FLOOR, RASTR€)TﬂANA PARISHAT BLDG
NRUPATHUNGA ROM)

BANGALORE



3 W5 xew HORIZON AND EDUCATION TRUST     "
:90 FEET ROAD, momamcaaa % "
aamcmone
REP. av :73 MANAGING musnse

SR1 MGHAN MUNGANI
AGED ABOUT 50 YEARS.

(av sax asvoas, AQA-:=~oR_R1, % *  
SR1 BASAVARA3 V SABRJRD, -{FOR R2 AND
SRI s SHEKAR sHETfr?;','A;3vr;<:%AT§LjV:=QR.,c/R3)

THIS wan PETITION 15 511,53.' UNDER"AR1'I{;U:'S 226 AND 227
OF THE c0Ns11TtITm:__ 09* INBLA % Paaymeg. T0 QUASH THE
NOTIFIC'A"¥'ION DT.295'.2QQ6 F¥%JBLI:'§'HEi'3_Ii'\!"'T.H.'E GAZETTE UNDER
secnow 3(1) Am3.3+3(1};<;>E T.-*£'E._A{;fT ANQALSU THE NOTIFICATIGN
PUBLISHED UNDER :§E(ITION. 2a;(4)'----c:F "THE ACT DT. 16.3.2006
!SSUE£) av me a1%VA1'*-Aa;p4E;:un£'c,~ E)___ANI3 E RESPECTIVELY IN so
FAR rr REiATE$"'£"Q"j;LANI1}S* IN~.éS-Y.NO.¥£"'T0 'me EXTENT or 1-35
GUNTAS OF 1<ADu3%1sAVi~:A;L;%%vIs.fi;A<3E, VARTHUR HOBLI, BANGALORE
EAST.  * V    Q

BETWEEN . "  V
Mr': \2Er:RA"(;A:¢1::'HAia~ BRAMHAIA§~£

S!G*VENAKTA$~\»§1ARA RAD
AGED AB<3w52' ""fEi1R;53. 

 . R/A snnrswx 'NAGAR. (VILLAGE)
 V f1~.'CHINTA€i§}NTA. (P{:§':$17
 ARLAGADDA DGRNIPADU (MANQAL)
_ KL;g:i:)oL DIST, I3.NDi*iRA PRADESH,

THR£3LiG~H.THIS i3UE_Y CONS ll EU I ED

 'PGWER or Anoausv
 ._8'.SUMA-NTH -KUMAR REDDY,
'- s;o%a=. xwaaswmv assay,

     sagzaz TOWN, BANGALORE 550 305

0¥)I",vLE-r?VR0MENADE, 39, PROMENADE YGWN
 PETITIGNER
(BY SR1 NAVKESH BATRA FOR HIS. NANDI LAW CHAMﬁ-ERS)

   RJE$?{)'?4mjfNTS  %



AND

STATE or-' KARNATAKA   
REP BY PRINCIPAL SECRETARY 

{DEPARTMENT cw INDUSTRIES Am cc2M£e€]E;zc£LJJ"%  »   " A

VISHANA souomx, i)R.AMBED!G9_sR VEEE)HI~
BANGALORE 560 001 '    V
THE mos  
A STATUTORY BOBY INcc.£;90RATED%.. j V
UNDER THE 1966 ACT  ~ %  %

HAVING rrs omcs AT 14/3,2"'°rL¢:o%r§_}':%%  

RASTROTHAINEA PAa1sHAT,su1a.u:wG.%b% ' %
NRUPATHUNGA Ema, B.€&r4GAi;::-R§"«5t3--<3 (:02
REPRESENTEDBY ?;.,r¢AGAR;:1   
ASSISTANT S.E€RETAF§_Y" _;  '    »

M/S NEW %ﬂOR1Zt3ié.;_EDUf' 'HON A.N£2.»*
cULmRAL"1*Ru,<;;T, 2-: "  '- _
HAVIND ITS 0F!-ItE,_Ar No.5'.-2.__;.Nt':2 2

AT OUTER RING  KA£)';!s§E¥ESANA£riALLI
VARTHUR 'H_08»LI, BAN'€3ﬁ.L0'RE '

ALSO AT 1em_=&.-':?"T R£')A£?, IMJIRANAGAR,
REPRESENTED ml ITS TRUSTEE,

 _ SMT,;R,,ENU~KA MANawg§:

 VkA:2.1§A?§a:A ubvoe MITRA
 3*" Rana, KHANIJA BHAVA (scum WING)

r:o;4%_9,. Racacogsass ROAD
BANGALORE 5'e';.r; 001
REP."-ssv ITS MANAGING DIRECYOR, KUM,

35:49 M£.MaER SECRETARY
  :e.;..T SHIVANANDA '

 
 .  LATE RAMA saw}
   AGED AEOU1" 55 YEARS

 °=R CHINNASWAMY
" 510 LATE RAMA snow

AGED ABOUT 52 YEARS
l\¥{).525,. BOVIHATTI COLONY
KADUBISAJNMHALLI



SECTION 28(1) 0F4THE_ _, 'iQ6:6 VIBE ANN!-3X.N.

 ~  3,10 m"n=, \}'ENKA?E€jSHF;,
 'wm SR1NNAS,,-R395? 10"" caoss,
<:_mMAMuRmY MAGAR
~ ~ ..{;§£1!4i'BEQKARN.9.f3AR)
 _ _DFPRAV;\f~1§)MAGAR POST,
 %.B;'eNGA_L<'3_RE"_~ 550 015.

A  T] -(BXESRI K SUBRAMANYAM, mt. VENKAT REDDY, Aavocms)
 * .L.«Ar4:i"
 17 ms s'm'E or KARNATAKA

VARTHUR HOBLI
BANGALORE EAST TALUK

(AMENM9 AS PER COURT ORDER DATED 8.12.06};-..:<     %

;.';"RE$_?O'N.DE.N'fS " ~ 2

(BY sax DEVDAS,V'AGA FOR' R1',   

SR! BASAVARA} V SABRAD;v--ABVOCATE .Fo.R§12  'V  3
SR! 5 snemasnem, ADVOCATE ma R3 A

M/S. LexPLExus%F:;R&R:4;%.% 1 
SR} T.I..ABDULLA,  F'.  }M\_lD R5)

THIS WRIT PETITION IS FILED UNDER-"#zR'ﬁVC3wES 226 AM) 227
GF THE CONSTTTUTIQH OF;'"INDI}5. 'PRA'ﬂ!4EG._ T0 QUASH THE
DECLARATION UNDER 'SECTIOSEI 3{3.»}' OF .l(I£\DB ACT, 1996 DT.
2.6.2006 VIDE ANhEEX.lV§j.} ._DECiARATT§3i'{'UNE)ER SECTION 1(3) 0?
THE IGADB ACT, 1996;f'DT;" £530. C1214-4:SPQ:2€#(}6,
THAT CHAPTER VI1--V..(A~C€}UIS1"FiON'v A«ND DIEPOSAL OF LAND) SHALL
BE APPi..ICAB&"'"i3\l_ RESP{ECT  THE"3CHE{)ULE PROPERTY VIDE
ANNEX,M., l.'RELIE4Ii'#_'aR§{ ".VN€;3f!TFICA_Ti0N DT, 2.6.2906 UNDER

  A.  ..... 

SMVT; s:-§AsH1K.aLA;'  if 
AGED %Am:;uT 4-S"¥.EARS,--~"

 NETITIONER

REPRESENTED BY ITS SECRETARY



3.4

PTCL Act. when the PTCL preceedings wer'_éH:§ltllin

the knowledge of the respondent No.1----.4':én¢:iuA:';.z":.,r:"'

nonwissuance of mtlce to the~orlglna_l g_ré'ti~ie$;'t_lf:.eli%.. V' legal representatives is ;'l'at&l'_l"

proceedings under ' (lx)(a) The application for allotrs*s.§'rrtVVorf land; 'by the third respondent is lnc£rﬁ§_nlm{§. colurnrls, only 4 are filled up. rrlvlgﬁfnent also, the projecr alas this regard, he r:'orii§ehfs of para 20 of the '55" September, 2006 (ﬁllrwrextlre "reads as follows:

« .. L to furnish brief pmject ~..(;g)'{--lger%§§'hging'Vtliéféctual posititm, the respondent No.1 not have resorted ta acquiring the land L' .rll%:1'%:n1q§e :til§n and allotting it to the third respondent. 1'l3g§'3~R.eaulation 4(a) of KIAD Regulations, 1969 r 2 filﬁlé (hereinafter called 'the said Reguiationsf;"fuz?..'.Vslts?5iVf'*3§:4r"' . The Regulation 4(c) reads as foiiews; V .

"4. Form of application:

(3) xxx xxx

(b) xxxm t t it

(c) Applications which a're._V'¢§ther incrqfnpietétg er not accompanied £2y"'tiiié.-fje.?ii22§ae:;t mti!iey'Vfee of 125.109 shééfiiit:-£"f

(ix)(t:) In View of am Re_g.Vs;ié.ti;>i§"".1v,.'ahd the third (X) respondﬁnt:§t'i' ::;_:m:i:i'iicei:ti_:ii.:n __ it imfomgaiete, the very c0nsitierétiQ_n iiif nittgitieniy premature but is aise Vie}-3t_i_Vti«n of:_tiig_ Rea uiaticm.

sri' sétra 1stii'Vri$:';.2:.§c§"'~i'iVisféubmisstens stating the third _;'respentient'aippttiaﬁhed the respondent Na.1 and 2 cry "I am stuck, bail me out." The Vi"-'___tr:§£S"§sr:{_r3ciﬂ£3z2it $10.3 entered inta an agreement of sale wi__t'h -iiééjari Peddanna, Rajanna and Chinnaswamy. .. itiias already paid an advance sale consideration of «f"Rs.S5,85,0Q0/- (Rupees ﬁfty ﬁve iakh eighty five thousand). Having paid an advance sate consideration, but not getting the non-agricuiturasi REM.

provisions of PTCL Act, the respondent 5195.4 to 6 have _entefed into an agreement of saie with the reepondent Ne.3 its the property in qumtion, He also stateg that tie' '* submissions urged by Sri Batra.

5. Sri Baeavaraj Saberad, the learned :ouVo$e§V"for second respondent - Kamataka Inoésetﬁal Area_s"'*x'i§eve§§opt'nent Board has made his sohmissie'foe_as

(i) The petitioner in ifgas no locus.

stand} to « t proceedings.

Admttteoty, .:!e§gje.l:.A"'he§:§fs::"vof...the original grantee soi'd'"the; otéeéri Sentesh Kumar Gare v§:i't_hoo_t of the Government ondeﬂothvehoroxrjeiottie of PTCL Act. when the ..f '§'«:e!§>_et2et§oo' "oi~t.he«vgranted lane in fatten: of ﬁantosh was void, the question of Gare any rights te the petitioner by the exeeotton of sale deed does not arise at an. He AA '"~.,ofu29ti1er submits that the petitioner in HW.tP.Ne.1S628!@5 has given his consent to the QBH;

on _

(iii)

(iv) 19 acquisition and that therefore he is challenging the acquisition proceedlngss.--~» ff. « The preposals submitted thel..fthi'r¢l: :lepo*nnlgl--l:e' were not rejected by thte'«.$tate*Le"vel Clearance Committee l_ He denies the alleealtienls-er The leé:all}fet:inl:en€;__t§ont7alned"""i'n the letter at Anne$§ttre"~}-kg the tendered based on the livlforrréeltien..g:li«lled..:V6tlvt frem the file, which was sent witls.. the ' s.e%ceArlrl:"'*«res;5ondent's letter, dated 16"' :"'el;.ruaury*-,v 3086 eeelclnq legal opinion. consent ef the owners, since the third efternlsitiehlllef the land is of a small area and is reepenieent was already holding agreements from he theowners of the land.

"The pendency ef the preceedlnes under the PTCL Act is net reflected in the revenue records. The name ef the petitlener does not appear in the revenue HRH.

(i§c)* The Research institutidn is an amenity as per the 2G retards. He further submits that Spec§alV.V'§:§'s3d Acquisitidn Qfflcer is net obliged ta: held _ enquiry fear collecting everf bit regarding who are all the inilfgrefliéd land in Questicm. He furthgr slj'h§é1'ltsV thaii abundant caution, noti§é::d.xtv§cnV iv'.-:§"'--l§$!t'.1V'::a¢:l.':Vf§lr2 the Kannada Daily, 'i'%§lsga<;l:d §;E?Aré2§2llfé:"'«is_suelu"ddVted 24"' June, 2036 A calling 1ebjdd:i9n'43;» ' ' 1" ..

(vii) As tug '*&,3gg;i'}*.VliV:_..'1t;*--.f1<§1,-j_;_V1<;_:;és._ r:-d'§if,'v_fl'ive1d"'VVl:he cbjections in re$pd:}:$eel_v'tdb'*l:§1e p§fellmindry_.§lotlﬁcatlen published in tlée newstiasfvdlﬁl vested right ta challenge the £55;-anclfd rsetificatlon, I-f'"v--{4vll'l'§."':'T¥a_a K¥3ateda'r$"'7and Anubhavadars cf the land in l 3 'lgamely, Peejarl Peddanna, Rajappa and '' Chvlnﬁlgsaééamy have voluntarily surrendered the :;d_sZ'é3er.-:.sidr*: ef land $9 the acquiring authority, deﬁnitlen cdntalned in 2(1) of KIAD Act. The £3}:

Government has aiready issued a 38"' March, 1991 in this re9_-'vii?-»._ _ _ V

6. Sri Shekar Shatty, the ieE:ii_'ne:f.'3~ . "f{:¥V§~v.,/,. "ﬁ,'.-I',:a':' respondent No.3 has mada his repivwsigibrriissiiéns a:a:'v:f1e;~'.i4ji:':§\zs.:i§§V: .

(i)(a) The petitioner in writ peiiitiiin NVo.iS?fif6_/"f20ﬁ§ has no iocusmstandi to land in question was gra i§:t§§i__ and on his demisg, if1'ai::}iii£é.iiy;Ji5oojari Peddanna, Rajapﬁg hécame its ewners.

§l'§'ii'HiiL')Vi3S permission of the it to Santhosh Kumar Gare.

_T..he séilez fiairciiivr éiiﬁanthesh Kumar Garg is void ab .f[j5°initi:e,'v--a§ t?i'éV§"ai'he is in violation ef Section 4(2) cf V " readg as foiiews :

" No pemon shali, after die 'V " coinméhcamant of thIS Act, transfer or acquire by .. , trazzéfer any granted land wiahout the previous V' a _ _ :'penn12asi*vn of the Government."

HEN.

(V) 25 land for research purpose. In the pas§__a5:I$:¢,'théiiﬁn:i'--.' was acquired under KIAI5 number cf educational _instifuti£zn's. 'h2':sn relied on a judgment of"tri:e.Horr'b*:é1Sujiprérsréwduurt in the case of Stétg arr£iV'A!i§§thar 'll'. All India m.gsm..m _.--'r:_ €V';3=':$."g1é_'t_misation and Others rs.$:£pk:;rte¢s L zaéti' st: 1846 and conteir:'rfi:'eT::3*--._Vit h"é::t.. cf iand for the main ma; §:e:rrri_rn'u'rrity hall, township and vrveekénd Lrpheld.

Tha"v.rg$pon'deﬁt' M§';.3 is directed to pay the entire cbgt of.Vat.q;V;i::=;'itiors indepencéenﬂy cf the amounts paié respondent Ne.3 to Snyuths Poojari V "-'__.Peri'ﬁ2iv_r}ri.§v,5"Rajappa and Chinnaswarny. There was nce_"ba.r"'to enter into an agreement cf purchase. In A. t:.?1'i'$..regard, he has raked an a judgment of the ~EHon'bia Suprema Court in the case of M13. Murudeshwara C m Limited and Another V. H. 26 State of Kamataka and Others reported in ILR 2902 KAR 273.

(v§)(a) Issuance sf individual netices is not mandatgry bgt anly directory. In support at' his arg_e;:r:*;é:.r;§§.§__j:";'S¢g}:i' Shekar Shetty relied on a judgment _nf..f§1:§s > the case of Malik L. Karnataka and 0tham_4_repr§rt_éd In

550. The relevant "V"L'pjz§'ragra:5h~.. Extracted hereinbelowt K "

"14 ....... ~19 Sectm %4{1-1A),fA tkezjé' Sis; fﬁzthing to Show tha_tsefv§ceC§findi§{5ée:ai~~§1et§c2e 1.35 irnandatory. It onIy...s§--:a;té§: .EThe:fj_'r3értific.a__£.é;j;:. 'uiitiéf sub-section (1) of Sgecfian the date on or before» _ 'ani:r'»_'i:z*:e 'masyher in which we éizjeciios V 'i*a'jV- acquisitéon may be madgg' In "hand $uch a speciﬁca' tﬁon is madezvs ":19 §+;ide_nt'f:"om the noﬁficatian fzisued .. 4§{u§2a'~2r $eétie.n_4(1} (A:2nex:1:7e--E). In View of the . ééhiicétéqn 0!' tbénotiﬁcation in the Oﬁﬁcial Gazette f% k 'a£:vs:!_}:i:ub!i§éa{&0n of the substance of me mziﬁcation *--..%invV'tf§é_v'Lco:2é%émed Imaiity, the petitiener could have meg aﬁjéctions an ar beforne tbs-. date specified in t£1e"::a:'d mtiﬁcatéan. we do not think that in the am, absence ofse-{vice of individua! notice, Sectibaf 453+ % A) cannot be worked out and.t!2a.t_ éf _ isdividua! notice is the only pt;>ceQ'L!{érl %safeg::;=ra'.t pubtication afnotiﬁcationVt:1{:der';§ett§on 4(1).'_fh we Official Gazette and pubiwavtiog of tf;:.3_ 5t!£3Sta%3Ii£.~'«§C¥f' the notiﬁcation in the concern:-ci--l;:acaiity'«.ct§:§stitute suﬁicient procedzz}'atA_ the v'Ao§~}ner whose land is soct§é§t'tc.i' , Once we have neacbed v~£§t3t?C!t£$§G1? " '"thaf« 'géwgce cf individua} is t not --1.'mat2t%'ato:y non--

cansicfazétigitt. 'th¢--..___é:€Fect"_of; .S§*:i:tion 45 in the decisions'7:m~é:gﬁé:3¢e' of reference do gét%"V?:ax.:gv_;;e.§:rihg. t>t§_' the. ﬁiiestion whether the sé~r_vi::.¢¥- of ' " tmhatice :3 directnry or mahdaftory, "'--inéts§frn:,4}%:t:. és if at all service of _ .int£ividij3I_'h<;;t;i§e 1% a"}}2t;st than how such notice is 'itcf gervéd i.::...,z2.:m1'it;ed under Section 4.5 of the Igtmgb-section (1) of Section 4 of the Act with the publication of the notiﬁcatﬁcm in 'meA mega; Gazette and the pubiscazien of the sabétaabe of the notiﬁcatﬁan in the ccmcemed Iécatity the word 'shall' is used and in the latter 'T '-part of it the wow? 'may' is used as ta causing cf a ' "copy of such a notiﬁcation ta be sewed on me owner or the occupier :32' the land, This aspect alse supports the View that the service of indfvidual notice on the Iand owner or accupier is only directory".

Egg

(vi)(b) Non-service of natice, is no ground ta a!"VtV!:'V!i;i :'--1.;:?.V"I& notiﬁcation. To substantiate this IA! shetty read out Head hioteA;f'tim.

in the case of Bhoie and Another vs. Stat};V_Kafiiata§tgV»vQIi§"i§€:h'iars, " ' reported in 19B7(..2) T!3_e sérf1ev.i.s..£-Extracted herein beiowt " ' V. V "(A) LA{€B.__ACQUIS3'i{f}N:"A ?} M --s.4(1) ._ ReQUfF¢R3f3ﬁi}I'0§. SFWE 195%?' 9f?" -'3" ewﬁwner of land not :21i'a:2d;§£Q?3é?"%. N}f>.1'ﬁfsén.r£c.e 'of the notice cannot ﬁfiiignd c::2hQ=a:--!he'vNotificat.ion". (v§)(c) 1Pgr§sef_zn'a5: of acquiring the iand ar 1pass§:1g%%awa:r;1 iAs.,_ho?§"L'an absoiute requirement of iaw. this point, he reiied on a Judgment

---9fv.,t_he§'*F§ii--«.Banch of Punjab High Court in the case 91' AA%%s.at.e,;:p....aab vs. auraian Sing}: nd another :e§:;;r£?ed in AIR 1934 Punjab And Haryana 1. : '(vi)(_d) Hcitice has to be issued ta a person, whase name figures in the revenue retards. In this regard, he 83% also brings to my netice the Horfble Suereme Ce_urt's judgment in the case of commissiener, Development Authority v.

repertee in (zone) 3 sec 3.3'ﬁ\:g-.'xAS-"'§h.Vé!tVb':".V;b.V:iV' t?ie4_'_f'-fu¥'E.,, "

Bench of Madras High Cent"; ¥:§§t'tthe'tt'-:rese'yv Thanikavekr vs. " ﬁaileetor " L' fer Land Acq:;i;siti<:;g,_..u:Eﬁadg#;as htantvrl ehother, reported in AIR Bench);

individual ' ;fs'et_1ce te vc':g..'i.1:%jr".these persona ' 'fevenue retards or _ as persens interested dz} lnfeA§é'fi'é.~t§:e_::%3"receiﬁéved' t-'hreuah reliabie source. 511 ﬁhetty? centetide the petitioner's name dees "._i eet. appeeéitltn the revenue records and as the has not responded to the Netiﬁcation the Gazette and newspaper, the qu.feet;e'h ef considering his ebjectiens to the AA aéeeisition dees-not arise at an.

3337', (38?) As per Sectian 6(2) 91' the Karnataka (Facilitation) Act, 2092, the Single Windqgf cie:a:1r3;+1«:%«;-;+%'T Committee is required ta ccsnéider we p§'é}5:!$~é§~v|s--1';'o§""A putting up fresh projects' 'feé:--{ thTé"~. expansicn of the exiéti-:i§~~..%proj éct,g 5irigIvé:.v "\?i¥Ensdow 'V Ctearanca Cemméttge haS"i'&t5 a:Jtb9rItyA' tQ'*con§ider.

(viii) The petiticmer hag @é'é':§l,';:ci~%e this Honiaie court to;_"Cé§i§nué=._tha §.fite"r5ff:'*:s7erd.e.?A after 09.95.2003 in wjig Mg;g§é$a41:€§[e§§:(ks%c»ésfr)k.A

(ix)(a) $t_a§§;i cured by the caperation ofASeV3:ti9n' which reads as. falhzwsz 1 * ~ f'1,2! galidity of proceedings; No giosre or 'praaeedings itaken tiﬂdef this Act size};

'A ' = .. _ merely an the gmund;

vacancy or defect 5!? {he mnstitazian " ' -Gf the ﬁﬂafd or of any committee tizereori: or * 4_ of any defemf or irregularity in such act or preceeding no: affecting the merits cf the C353", 33%.

(§§<)(¥3) The learned ceunsei reiied can the judgment at this Cam': in the Case of V and others V. The Belgaum Sub-Divisitxn;'~v..ﬁelﬁagim.'éfntti"utiiers " L' reported in 11.5! 3,916 whéz*e§n is heid that net mentinnihgtt_rca'rt§irriv in the notice under Sectimg 28:=_(2')' ¥§§:a_:'m:erg Viv-rrégiriarity cured by the af3r*:'a~.r_eiEt.ra§Vct».a¥§3 ..;_§r--<)_vI:~:'§o§r;*.r.V_ . ?. _s.§§vbVrﬁissions in w.P. No, 15628f2£3G6 (E) ..«.{:.'Th'e petiti'e.ﬁfr____h:as rte Iacus-stand! to file this writ A p.§tAit%ia-r1;~--. _He and his two brothers have entered late é.'gLre'e§ﬁi...ent w¥th the third respondent fer the saie 9f~--Vtt1'e";property,. Further, they have aise given their V' " céhsent to the acquisitien at an stages cf the V' preceedings.

The petiticner and his twe brothers have received a sum cf Rs.55,8S,0(}0/- (Rs. Fifty five iakh etehty ﬁve thousand only) pursuant tea the sale agreement, dated 23.06.2095 (Annexure-R1). The ﬁﬁﬁf petitioner himseif has received Rs.?,45,t3£30/-. Sr:

shekar Shetty brings ta my notice the ccnsent letter, dated 14.95.2095 (Annexm-e» R3) submit§gé'L:§"%%%t§i%e. Special Land Acquisitian Dfﬁcer af reapondent -- KIADB indicat-i:1"g"*~!<!is; t.hé-, V acquisition ef the land for res;2<§r1d.en§:;'L.L;:"'ieié1._ further submits that th:§'~~..petii§ic2r3.er--,_§';;d"'~-ﬁg' Ewe " V bmtherg have de}iver ed** i..t__h.e '"-»pessés$i--a«n.~'§ of the eroperty in questiﬁn'_te"'t.bé:i5§§é:Iia»! Land Acquisition Qfficer, ;s.j:i'sv.,_eviej:i'o'.5v~.¥:§i:'f2'orf:'«.ims$es$§$n fetter, dated Nil

(ii) sr: shekar :':§hetty«..$u.bmiLts that ance the csaim for c;§mpeéhéf2§iti9.r;_Vn:'<is .0: accepted by a party, he iodsagthe'régh§ ':.:f_f$'Isfing the acquisitien of iands.

8. $21. Sh"e"$;a r'V.iS!1e%:ty'é suhmissiens in WP. No. are a§_f<3!l-:>'§.lsAtV:'.V=}":i" Av {:3 "'$:fi«..Siéék af_.Shetty denias that the petitioner is the " .._'4"V%da1;.gh {§.';e;*T:; sf Venkatesh. when she is not the 33 daughter of Venkatesh, who is the son of the ariginal grantee --- Rama Bhovi, she has no legal r§aht_,___titIe and interest in the land in questican. He.jftj';tb!1evr draws to my natice the averments conta_§~:'é.e;d'_ 2 of the niaint, which reads a$..to3?°W$t'"""'CY . ' "The deceased Venkfﬁtesb At 'fart? t' ' ~ it Ramaiah alias Rama '.£3!7'm{i) was: ma;~irvied._'v«--toVV Ctbinnamma and t!2roug1i" he '- tare daughters by na:z;e=.g:ino{e';tiiai:;tiﬁ§e._n2 and 3 who are reptmnted by"--rzbe. ';vIa'i:2tt;ff who is their senior Aunt, An AAind£:per2de.&;t *';3ppiét+a2t£on under Older .1 &5-,2 1c>£',.{;'odé'~v:3;F'P:ucedu:e is also 1':'§ed"a;_': zyegarr qrﬁntggtorepiainziits 1 and 2".

9. Sr! P;e9Jna<:.tia,:".;_tt3e' See-afr§--ed:'_:§'eut§1sei for the respendent Lidyega M§tre_su12rfiit€s.'vth_a_:t.th'etV'_ijd.yeg.e Mitre hat not rejected the third rwpondehtﬁ pret:a?.s"a.!:.' advised the ympendent No.3 to_vappree§;:h" the éeyemje tvbetpartment for permissiom to the ﬂLirfg_tjer Settion 109 of Karnataka Land Reforms ACt.VAtt!e'_"fHftt5't2f_ Vsftiﬁmits that the Single Window Clearance "'.;--i§§:3mmittée wiii into picture cmly in respect of the projects, are tt>"be set up with an investment of more than Rs.3 ﬁﬁﬁ.

Venkatesh died leaving behind him two daughters, the petitioner and her younger sister Lakshmi (deceased). They all constituted Hindu undivided Farniiy.

(b) O.S.Ne.831/G3 is filed by the petitioner an}:

nieces seeking the partition of the three "items; ef inciuding the {and in questien, and for':'the--eiiotrreent».of share therein and for the reiief ef'Qeeeearather..poeeeeei'en"§'" The 'V relationship between the p--Iazintif£.r"'eerj': ti:e_ defeedents (the petitioner and the resporrdeet 6 herein respectively) is admittggtg ex Therefore the thtrd respendentﬁz. the petitioner is not the daughter' "!s"'~everru|ed. On a stray ambiguous the petitiener cannot be denied the vaiuebieinnVeritenCe':_rieht in the immovable preperty. eireVedy__A.rnede out the prima facie case in G.:S;.t§e.V831/03,'A.eie.i'is ._evIdent frem the granting cf the interim __erder ei' she were not the daughter of Venkatesh viendgthe e4rené§.'Vdenehter of Ramaieh, it weuid not have been HEM their rights are determined in W.P.i\ies,15342/07 and oniy thereafter cheiienge the ecquieitien»--preceeiiihji;§e',_ '.iIe4.'_the,A K V' event ef their succeeding in the said we: :::§A.etiiiee::_V '7efif,e:fVV years and thereafter fiiing the w?i£..:ii:jp'§§itiee3.__te.V_¢ii'§a{'ieﬁge"fhe " L' acquisition preceedinas, they,ygreule,-be.."eeiifrpnteewithviithe fait accempii -~ an actien which the persens affected by it are in_ ej;':;ee¥ti;ee':te:;;qiie«r§r--'.Vei'vV- it. If the parties are meeegei1s.feviii:i:¢__ei;'e_i.i.eege=.th:e_veeeiiiieition ereceedings 2:12 £heir rigigtsieage ii:£§sia:iizeéii;% igiyaiéia have the effect of rendering them = the acquisition ereceedinos are cempieteeierigl the is deveioped, the deck Cafiilﬁt be beck qeeeiiing the acquisitioe proceedings.

"'(e)V"*Thti-S; téethe petitioners in w.P.!\ies.1,5716/96 and 395Cieji3'2-ueref't.ifive' pei?e.ons interested in the land, I hold that have tiie~"_i§r::iV's-sterzdi to me and meintase these writ ' " ~.eie[titi'eriAei A Re Question Nmz - (e) The eetitiener, Peejari 'i;*e{§Vdave.ea has given his consent te the Speciai Land Acquisition ef the second respondent KIADB. The same is evident £3}! (C) It is trite position in Law that ence the ctaim Es made by a party either far the determination of the market value at for the enhancement, he cannot chaitenoa the acquisiticm per"t§é';«.:T'En this regard, it is prcfitabte to refer to the judgment of this Court in the case of ' State af Kamataka reported in Ink reievant pertion of the $aid Judgmettt"i~sV_extra-stat! _hété5i«é§tse!.axAt:

"Mi There is one other aspectwwtzich haé' 3 taeagiég. Admittedly; the petitioné,_r$_={"j%fEiet--?A thge Vt':-fain§"'statement on 31.3.1933 and the Writ Petizscg 'wasfiiedtto;;tv .1t9;_22.1933, We have heft? in' §ri«'r;'_t Appééi'.§§¢.?8.z}'§9 of on 5"' Navember "This at ~ kﬁichiiiwrit Petition méiétathaﬁie admittedly hit had' iitégplicatﬁon claiming cozrétzetrsaticia t!2§é"*!ahd in auesﬁon. It is _well setttﬁg-fa Viatv t§2a{"§vhere 3 pasta» asked he cannot maintain .3 Writ P:§tft§z3:;"£::;der Article 226 of the Ccnstitution t tssttzgdséttttttyme 70 Cafcutta Weekly mes, ""'pag'e'v71"1{?t?. Thextafare, we ages with the vietk taken by the teamed aingie Judge and n T drsrtiiss the Writ Appeal."

.. FIE!-l.

'A f' Iﬁdusviai estate" any site salected by the State " fog' use by any indzstniw or class cf indwtﬁﬁ; : ES.2(7)(a) "lndusmfal infrastructuta! faci!ities" means said with certainty is that the land can be purpase of industriai deveiepment. tan' bghH§i:j§ir§:éd'.'.1'feiV..'V' establishing the indu-stria§ area, indu§t;*iés'§A.A_T'éstéta; infrastructural facilities and for crea'b*i:--é.::j'q~.V;;ivi<i.V'amenV§iivgs';':~. '"

(b) The statutory pra"§i $i%nns'_'AVcgﬁt'é«i.§sV%.ﬁc«.%the éefinition of these termg are extracted herginibeithééf ' _ ' 52(1) Amenity'? rpaé, water: or elactnicrity, 'Stw;-t"-V' '7'..;'i§tht;_'ga_g;~. "*';irafna3e. sewerage, consewancy. 'agéd cunggiience, as the State Govemghent ;.. t;y'A?:;a£!t";ira;fo:: to be an amenity for the of 82(6) 'f .I;2dusir:'.3[:Va:'.¢:.§--" meéhé any area declared to be an V. ind:,;si*riaI_ ar¢a b;?"'t!:£2___.5fate Gevemment by notiﬁcation V ]w:::¢h zxexzeveioped and where industries ans tn be a¢c:g:::m§e3:é§%vTa;2d industriai inftastmctutal racmties and amenitéasaa at» be pmviaed and includes, an industrial _ estate; ' "

. iﬁévaahment where factories and other baiidfngs are built facﬂitim which contribute ta the deveiopment 03' industries aetablished in fndustriai area suacrh as reaearch A' ' yaiuabie important tight and having regard to the . materials should be such which are 'to collected by the authonrm snagged the;'ea-far7.jj~VTiie: i _ aumoﬁtim must act within mfweffouif mmers' offhgz. "

statzite. An opinirm formed eve}; oiixmtfié ofain " 1 advice by an autharity wizizfii is hot under the statute iBﬂ£}'el'S 'decisiciii~.b}éd--Vin A statutory authority is 'bﬁu.~i§_2i-- .by»._the iénzcedtire fend down in the V$ta}fu£e'--.an4gi within the fourcomeis thereof." ._ "i 'V 'i h' 'V In the case of Hiaﬁusﬁbh ' gigifporatbn Ltd. 1:. Karma (2065) 7 sec 52.7, It_Es..heIt§..§s;bi~3:§£.¢w$.: ' *9.' It"is'j'£:}ite,_'ti2.¢§tv**hssairing given ta 3 person muf..~:£_be%a:é "and not a mere formality, Eorm3ifon"af_o_9inipn'~35 regards the pubiic purpose , .{_as me gistaitxiiity thereof must be preceded by apgsmagn of mind as regards consideration of faajtois and rejection of irreievaiit onm. '~--.i'Ti§£:' Vii: its decision-making pnocﬁs must not cogmriifany misdirection in law. It is aiso not in dispute that Section 5-A of the Act confers a

--*provisions contained in Arricie 300-«A of the Constitution it has been heid to be akin to a fcmdamen ta! High 3:

33,34,

19. Furthermore, the State is required to app-tyi its mind mt onty an the objections filed owner of the land but also on the report V A submitted by the Celia-ctar u;;:o(_7,.;f;3;fs_1<i:3gf.'ei>tr':e:3'_g31§€iV _ further enqzﬁries thetefori as' ; 313:1' recemmendations made 5? him }1'?__ tit??? beh3i'f* "me "

.State Government may"tfL)rt;f2er i§?Q£.I§{.€ matter, if any cam is cut Vtfztetféfzir, for arriving as its own:*'s§tisfa5'titmnt_;a';étit is néceasitzy to deprive a cit£zen"eft'hS:?'g.§t:. It is in that situation tt2atAVp_:fo_d;:c-tténi by the 5tateisf?ec?SS8ry.1: { ' ' 23; Alttétééggh 2ésv*5."--J:§:§.?s?é3t:t't'ofv';§eé§sons is that part os€p;1mf:;¢1«es 'néfufai mtg; necessity thereof zﬁvay ix': takérf'-away statute either exprexly or by 'i::§p!i¢3t._1'§i;;" A decfaratian contained V51; at zédtificeticin under Section 6 of the Act not énntatﬁatcry season but such a notification _ mtg: the decision of the appmmaze " 'ﬁéitétyéhtefntt when a decfsiogz is required to be giving an opportunity of hearing to a pegistzrﬁwha may suffer civil or evil consequences 5;; ﬁreason tfrereof, the same wouﬁd mean an At 'T L" 4., gefféctive hearing. "

('d;)"I'ri the light of the afore«-extracted judgments and in 'V..__Vthé{hght of there being :19 materiai whatsoever on tha recerd of 53%.

required to hold the roving enquiry for the purpose of c9§té.§tin_g the infarmatien as to who are an the persons interestéé-«'.,i'n..J: _ iand. In the instant case, the rapondent warn; «. aware ef the fact that the tend in questtnin af the pendency at the PTCL proceedinaS".t;'éfore Commisséoner and the Deputy Cnrnrni$$iénet_;: that the respondent N953. and 2 _thevunrnceedinas under the PT CL Act is (e_vident_.fr§S_m Mute (Annexure

1.) to Writ petitienﬂN§:'.VttS?.3:5/2Q'ti:6..:_"ttntngratnh 5 cf the said agenda nete read€s_VV.a5zﬁ__fe;g§i9t#&3:_:"5ff_- ' "ﬁt (gin v§:~:$f5c$:«zﬁ£<1:_?;'caf£he§"p.tnpa$al :21' M3; New Horiznn Educationai Trnst, that the Iand in 5y.No.41 measuring éaadre .ganVté3._Lif Kadubeesanahaili village :3 V' anafvthﬁenzre the' Re-mtcitiéf 'Depadmant is not in position to aiaké 52.:-r::2i$T§:3-If" 'far sank under Section 189 of KLR Act in «t"'f7t:":'_ Suva." E 12 ' lied ic')Vvihgntfe.}r;recee(t1{:3':§sag:éI%wv'?zithi{1 the knawledge of _ _t_'%_:!.'g»:-',3'a§;thor§tie§;;_the minimum that is expected of the 513:. Land 'i.gis¢§n2:itsttién'~..tofficer is ta get tha addresses' of the persons ".'i~nt¢-festaad' in the iand from the office of the Assistant 33%.

Cemmissioner or the Deputy Commissioner. Gettivn'c'..:""the information based egg? records dees not amount te__§§'oi¢!.iV;f:e;jj: _ roving enquiry. . «Tﬁe service of notice on _ev!--!.v.uteeV9;§§ersohe"

interwted in the land is a mandatory én'e..:tftevveeni-v':' cempliance thereof would render funfrer V e bad. In taking this view, I am fofiiﬁee the '«_i'.'1IixViisi2e§1 Bench judgment of this Court in liekhri v.

State of Kamataka A;feporte;1V_V:i'v_'eA..V':£L£;_§ 3203. The re¥evant portion of herembelew:

'*7 ..... .. It€%&_Vfa£¥:_'4_}?g:_Jet" as e1!j":i5if!iee'!t.e'fof»§t?1e respondents to ascertain' "'t{2e:"3ari§e::'- ti? the gjetiiﬁiners because the pmceec:£§ng._weSV§'e:'egf'en' the petitioners and the appiicanesr )3?"I,A.3¥§;§LI:.:£é!idef t§?e Kamataka Land Reforms Act for great.' of e;eupa§2cy7i2'ght. There-fbte, it is not pessiéne to acce'.'et._die centention of the respondents and g};e§--."ape§£:jants i}iW?.A.Ne.I that in the event of the 5'e§a:t:': 'eﬁreer of the fend pnoposed to be acquired me; the names of the heirs «of the deceased owner are' 9.: entered in the nevenue seconds it is not incumeeet upon the State Government and the Special K 'V V' .:L'ei::d4_.'AcQ£:isi1iee Oﬁicer exemfsing the power under the Aetei ascertain the names of the heirs and eerve eetﬁce . upon them merely on the ground that the namm of the "~, bei:7s cf the deceased owner are not entered in the relevant revenue records. By the acquisition piivatg property of an individual is taken away. A pmpeny of an individual cannot be taken awéy '-ii acquired except in accordance with _Jiaw.__ As' "pa;-1L_<..f::§%'V . V section (2) of section 23 of the Act it wasL'::acu_mbent'ta. _ii ' T T serve notice upon the pet:itione:s...,.,.§. "':__

(d) The Horvble Supreme Coukfi*L»%,ir}"ithe ca"sé_ 'af:'V?4}$:.'VV.§hs:ja V Industries Limited V. Stat§'~~anf ﬁnd (AIR 2063 so 3519) hag held as folléwéiii?"*;'he~«zfiié.i:t§:3'.\of ncm-service cf notice in the cent;ax':g§fia;{d a£¢'iiis'iti§'§§i:-- ..

"13. It above order that service cafi«no£$iteE3'.oii*1;3f. ;Jaﬂ§f:::1_Vshosvn..aé owner or occupier in the iiecorcl Abf'vﬁg!2§§5%i:E<.S£If!ici¢.-nt even though we said person ixaci « aifE'§djéA:_j land prior to the said notificatiotiii' ugigss it is Q eid mt abiiged ta make roving enquiry abégt the owiaeiship cf the land ..... _. " (emphasis supplied) '<._(e) while the right to property has ceased to be a '._'_§mdiéi'§;1e{fit;3i righgit ccntinues to be a legal right. It has naw V~'iTt:e_é§6maié; a constitutiareal and a human right too. The land ﬁﬁﬂ;

V'fiV4j_"Aa.§§.r2isition law is an exprepriatory legislation; the pmvision of and acquisitien statute sheulé be striciziy cn.r:strued,___as it degrwes a persen cf his and withcut his cunsent. In tavk§:j§fi:hv§s View I am fortiﬁed by the judgment Qf the Henfb-§V§é§"S;ﬁ§§'s?ért::é", Court in the case cf Hindustan "' Limited (mpra).

(f) It is aiso proﬁtabie ta refer A!.§.¥*:.,e: Har.; ':i:s%:Asl'v$L2§3?;f.é2'z9§é'«.VL Cezurfs judgmant in the case at ntaﬁgindervh Sizfgh The V' Horfbie Supreme Ceurt haL"~.;.V_A'thisV'"i:§ . g:a§§"-,¥'n ;2Aa ré cf its judgment.

"55; Tbe4~a p§r<i%_§r;b mgye {gm Quit. is; this bezzazc is:

$1.1!' apiniea; is $93.31!)! 'érzméééﬁas; mékision sf a statute is airhfsf %f::3:24:?ata:§'7f§r :b7§;j¢§c*to:§?{""'Eiren if a nmvisinn is din-:~c£oE;s?.;/g me saga: -s§'2c2;iI'a?.1 2t:----sL:£2stant:22rlA/ compiied with; It ca:m+§i'.._b}3. ig71':'::£23:i'* én£é;ety onfy iwcause the grevfsipn 7:s "'!3eV§d .tc;;. dﬁréctoty and not an imperative (g_) If 'ngzn-ascertaining of the names cf the !ega¥ rep%ése§ét;£iv{é}s;,, _csf'V:'Ehe orig§na¥ grantee, even when the V".;-- "f'espenc§ént !¥E_i:iss.-:IA.:"'asAnd 2 were aware of the pendency «cf the PTCL 3%.

not fee§ the need ta fermutate the questior:s "

submissicms.

19. In the result, I abilayv w.P.No.19504/07 by quashina impVt£n3n§d*v': aﬁquisitien netificatians and all furthe:;4_._"proc--ée<;£i§§g's_'ihenfeto. I dismiss w.P.No.15628/Q6. Noprder Aa_s..§<;:'--.c§'.*§VtAs;_ V '

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