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Karnataka High Court

Sri S A Ramalingam vs The Joint Director on 8 April, 2011

Author: B.V.Nagarathna

Bench: B.V.Nagarathna

V E _
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This ;}<:=.¥.,i1'i<;1'1 ::r3I11i::"1§;; an fez" §+"u:*tI1<:1" {31'cie:"s..~«~i.31'i_§%V._{i%22j;; '' 

the £:<:}2.2.1"':'. made the ibiiowirig:
O R I) E R

TE:<mgh this wyit §3r3'i.it.Ee:>z': is; pi;S1,i~3.::i_f{;§j:s" "im.§7_E.'1;v?.i_§"}'t';'.-.'{_"{§I"CiAf3§;:%A.,7 A'

with the cansezfl, <}f(:oz;..11se1 0nVb€3_1.h sides-'is i1e21rc{--A. fiA1fi3ii.y.':':
2. In this Writ pet.ii;io11., the §)€fi'ti(31EC£" h.a1S--c}::iEien7ged the

Offiifféi' mrder dat.r::~d   the ascend

respondent~Cen1missi0ne1j_ V_[.AnVneVxu;re~'D} "3._:j;gj..~ the demand

notice dated."?'?'.;5}_.207'i I _\V11nif:.h w15r0duc.ed as £«\nnexur£3~I<' ixasofar asihes den}é1:i:_t}._fo:z:__éi»s,1.>:II1 of Rs.61.92.,500/~ is made in lieu of S3.11.'a?§'«i'3'i d(:?TTV éaf zireéi' 1:0 be reserved for par}: and open §'::2:..§.}'e._}is:;%;~:f§V§_:~~'i§'3<3 learnt;-°:d £:m::1.<.»as:§ for the §>:at.i£:i0r1e1* and tbs: i--E:__a1:"r:<~::{i g:§(j1.':,2§r1s~b;eE for ihfi resp{mde31"1t.:~3, ' é x T §)11::':--:ég {he murfsse <>f %;::E>m§ss:i«:;z:§ <:0:,z11se1 (>2; E9::;i:'h sides " _ £':.3i:={::: .?j1"{3L1g'{;i 14:3 mg; :'1<f>t§<:€: €.h.z-:1. i.E1s=: if:'35:§i.?:&', :"ais:~;<:<d in mi:-3 wrii. V. .;}<%i:§§'.i<>n has better} {?:<>:2s;§{ie2*e{i by :1 E.:22m1r3d single jzxciggzz of é.§:2':~;; :::m.mL 3:": "€vIE>,N<.>.2:'3?22E 2' E8 2113:? ::":{';:'";:'1s::<:é5{i :2'121i,'i§::*s anszé E22153; g§:'2a;:";*£.€~s:i :'e3§§€§" 1.2:.) §>s:%:':=5€m:~3e ;<~§§::':.i':;::'13r g$;i§ilE:'i'i'fi{'§ 22,52»; €.?:"m=, §3s%;.ii.i<}:'2€:'s3~s Eff' I ' ' "f0«ii0i'wé;: V. "3, in thase @3863 by arcier d.at{~:d 21.12011 in Ehfif C2186 of M/swarattukuiam Iqfrasctmcture 4922:. Ltd,, & Brulzat Bengafium fiiahanagara Pcziiice & etherg. The saié Si::bI'I1iSSiCsT1 is piacefi 0:: recard.

5. in ms arcifir' F€f€E'fEé £0 $upra, the owners .

deveiapers haé challenged the zriemargé mad€"Er5;--:"

for surrender of NW9 cf the area §;pwa.-rdgiv ;>a;:.§:s:. ani<:i'VVape:: .« Space an payment 9f the niarliei-._$_JaEue Ai1f1 hAeu "E::hE.sA mart considered the questionHL'a;'S' to firfxefihef {E316 gaid demamfi made by BBTv'i1 Qj "was.'_;xviThi11_V_ :.t_}.=;"«_§u:isdicti0n. This court in the said case :bth:>;"a.VV.'ti§g4:fv had no jurisdicflon {C}'f"I}.8_1f;€:~'SL1-f3ii"..j&1 demand and a<:c:0rdi'ng£y, has quashed 't};e"r31f£'iCs:V.t3:'f§:iV:>;T§*"détetzi 9.62010 impugned In these writ p_ei<it10r1s "at_1 ct iii-'3 o'pe19é:t§.ve portien of the order reads as 2 {he cgiicxresaid reasang, I haid {hat the dernand; raised by the BBMP for the gaymétfi sf {he markei asaiue af {he 39% of ihe AA piézt. area is absoiuieéy unsupportabie and t;;z.nsL:s€ai.r1aE2£eg Th8?"e.ff'f':Gi'"€; {he said demand is quashed' 4?}, E29 argzamesnis z;::?aa£s{2ez2.t:2r are afiaanceé in respeci ff {I153 demand ?2f1c;'I£d€3' fig; ihe 2%?
$3.5M _4_ £'3Z31'%»fP §:<.:~:.:2<;rc§s.; {he «::2£,'F'2.a>r f'2.ecm?,s;'z'i§;:':2s;. '§'?'2.e:"q,i?:;r£3¥ H0 <;;:>im'(m need be »3;=.;r;z°<=353se{§ rf}?'"£ Z"§l.83"fL 50, 'E'he derinanci for the pagrrzer:{:' <3f"Mf:i'é:e9 '* am0z.m:.s in <;;:.aesi:'i{>n was siaggeéfi c::>r1€Ii{i<2fr€a§Z§;A." ~ 1'"}'2e pe{;iI.z'<>rzerss an-er«:> c;§irz9c:I.<3€i :10 pay ;2.f~Z'%E;» Cfernarzcied amzour'zI.s. In s;i6wjQf £516 .;::.{i:_3w'mg.V 5:33; " V 2':'?1.ese pez':1'£'€.0n:<;, zizhe BBMP is d.ir'€}s.§i,é;?£_T§:t§ r+;j_f"i.:r_;§:i.--.€;E1.a "

said amoumls :.:Jf14erev:>.z""---.f:2Ceiv::>d. j}"0%71A L'?:.e?3_ pet:i{.i0r1.ers? 1.:,:if:h:n. six :4u£-2ek£;'.~.._ %' 5} . Need.leSs«._I;}) _oi:15e2;f_i:s2 "i=31'caf,"E~:_i3 always open. to {he plarlnmg fiz4_i:f1(5f1'VIT§} {f3Q,}"i,j.:V'i';Q ?~°C1iSt? 2'h<-2 simiiar d.(3z31qn-(is, -.f::'2.s rdflsecié bg}'_--i:he' ,E;.%£3M'l9. whiciz is f1eid.--»i;z>" __in. .._~~ih?j;se gjfbceedirlgs or BBMP _Az'Ti';<;T:3ij" _;1i$L;; ("he demand on the valid dezieg'CLiiOria. V('g}°'%<.V;j0;L§e3r," _if conferred by the GoueVfz1_ni€:1.£;,V' hing fi.:~3"..';jk1uoL1r, if the planning _;a:;r.f1ori.I'y ftaises the demand or {f .BB1\/IF' ViI.5si<3U' "raise23 fhi-3 der71ar1.dg bui qfrier the valid Qf' power in its {BBMFS} fc:zv(:.»ur, (ha:

" ~,,_O{j1€g »§§?'€§§.,i?%iC§S raised 29;; ihf,' pe{i§z'.c>r';ers can be ._ E<;{;~v§'<::3::£: .f:'n 210.
V A 52;" 1%. is made cigar {h.ai:' i:-$42.9 cziizyuflag Q)" {@936 _g:>e3:.iE,i<}z'2:é;' wouid 120?." €Lz,z§0r11:::.zi:x::fi_:; e?'1§Z2i£Tie zlhe pa-2:"i:"i<:sr2e:"s 2.0 gs: the .;<;a21:':€i{)ne(§ gyiarz, m:)d;'fEe€i péam <r{3rnzm>n<:es?2enZ :>cr§.§'j'z'ca:£:z-3 ermd 0ccz.:p::sz":{7;; {:ez'f.§f£.(?£££.£, as; 3152 <?e:z:5g> 2219;; Egg, 2'? is caper: £5'; aim? E3533]??? :0 <z,s:£:;:72z}~'zs: {he r;>::z':i£:'Z€:;:':ez2§ 53;" §.'%w $2:/: f ; av' 3 ;)e>2"':'E€0:':a?:"$ fa i'f2.e.> 5%/zi.{3: <:z:3:°z;'j"i<?<:.z'{«;>s;' €é3"EC§, a;3;>r'<>z,:cz§.s in {3.{7£?(}?'{iCI,f'{{7£? 1.55532 ia2.::>. Z:3u£. mz'.z"'?2&a.»:{i z'nsz'5E,:'r'2_c;s f{;22j.~--- £1319 paggmerlf Qf I1?'1.<3 ::'1',2'¥1€}:.£?'Z£S §.<}z;.z,%arci5; {he E_§€IE{.i8 Q3'? £6}?-%é-s 9;" pic): an-2a.
53. "I'?*:s:55e peiiiians; are a<:r.%r3ric_§.'i;:?;gEgg? aiioazseci E\'@ order as to c(3S£.3."

8. €e:;::sid<:1'i:1g the facti i..h;a;'Li i'}:é:'.__15e*§,i.ei'° $zét;g{hi;. $31? » :iEa§: ' p:::i,i'Li01"1er in thiss {@2156 are ;iCi€:rV;'E.i(:%f;:fi"?..1,he bf; {his {::£'5:.'11'i 0:1 21.120331 :"ef¥:;":.'s:§d .s§c;ua£i'€*§'_§-IA ;%gi;j;>1ic?able is the facts of this ('.'&1b"'a€#'V' -§:ir(:s.z1nSta:1ces.

Resp0:1den.'t I\EQ§~s.1 a}'1 3:0 make such a demand. Vi_T,*';$1ak€s demand for gjaynaezij: of . R3;--€-I«.,92M,5007:; is.' quashed and Annexuremb wh_ich. is the affice €}i'd C.Tf "impi1gr1ed is aiso qmvsheci. in 'the f€SL1§i;L w;"ii 136%';-'iQf1"§;s§ a11'r}we.c§..

1?; _V E?.esp{sr;de1:1 N031 and 2 EIFQ diI"(fC:it'3<;i 11:} process and i$E~3?;§.r'i?_'EEC"1"_'£éé_;13'::${§iiViOir1{iii plan ;a1:1é bL1i.Icii:1g§ 1ic¢:.§1<:<3: E0 the pe:.§§ica::e§s '2%i1:E1{>L:t. i:1sis?;,iI1g for p8.y'I1'3€I"1f', of Rs1€Si,92,5OC3/ -

" «.é:':f~:~=3_§2uf 51$ it i"€'§21E,€':3 E0 qzxashizzg {)fA'fi11f§XLI§"€-F. Cez:'§'"1:-sseé for Eliza g>«:<E':.s;t'§{>z1<:&i's :2-»;u§3mi1.s; mat. ijy i:":é,e2'im. e:;3"d:-5:' {§B.'§'.€t£f 2}.Ki..2{3Ei E,i*1is-3 <?{}L1":"E. ham di1"<:e:%{.€:{i {E1213 25% 0? R:e;,8srL92;:"§~8G,..f« E39 {i?i',§§i'_IiE5T€€fTC§ b€:f<>:'€ {$2.3 E%E31'*»a§?, fizz:
r€f$g:é::;::{§é:::':.§--§-%E3€'~JE§53 is; eiiri-:{::i.:é::§ 1;} ;'§:%fi.:n<§ ifiééar ..<5as.i<§ 21m::zz.z:::é E'? f 3 /-5"' av -55- 2::'::"£r:.1{%§»' {§€2;§c}&sit&%<7. $.33; \~*i:'L"*z.§«r;: {Bf 'EE"i.€.E '§::'1£m";:':': 0:"(:§e=; §}a:~1~s5;r3{i in é.§':a%s.--3:=: £':21&3;<'%:%a WiE'.§'t2.§.n 21 §:3<;3r'§e)<i {sf éséx W{;?ffkS €§':'3:"11 {he e:§;.i§{a:§a:3i' 1'ec:eipi. ::);§ t"'E1<:: ::e3r'i.ified rsopy of thisa €}I"{§t',§'. _m_'{}if;€§'€E§"{i€§"V aa:t=.{:<>1'cEimg1y.
Q, C<>u:1se1 37:32:" me :*€s3p<md&>,r:ts 31:6. ;;:g'<:::*;.'.i§';i§,{;s:%.{'i -:'.<§'- fiiic-:9 pswer wiéhm 2.1 pfiriod of £0 L12' we<3E<::3; £';'{§::_'; i:<><:i21y.'if'ij;=;f>fL_a':ré3§2:d§' filed.
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