H A Virendra Singh vs The Commissioner Karnataka Housing ... on 11 November, 2011

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Karnataka High Court

H A Virendra Singh vs The Commissioner Karnataka Housing ... on 11 November, 2011

Bench: Ashok B.Hinchigeri

IN THE HIGH CQURT' OF KARI'«§A'f'AKA AT BANGALORE

1::;:;1':&:-13 'rms THE 1m my GP' NOVﬁMBE3R'_ 

BEFORE

THE HON-BLE MR. JUSTICE ASHOK B; zsixzxiigisiigéjggtzrgi T _: " u 2 

W.P.NO.I69'? OF 2019 [LM;§iH}31  '
AND    » 1
W.p.N0s.1758~<'1?Ls2 (:33 2:310   

_Bi7£l\'E_._.§1§

1. £I.A.WRED.NRAs:N{§H _ 3' .   
S/0 LATE: H.R.ANAN'1f:'~£R'A,  ::sI1~§{;+Hg. " .
AGED ABOLET 45  ' ' "  

2.. H.A.NAN:DAi2A_M 

S {O L:;s:1'F;44H;--R;"--_V__NANf§'HRAM 
AGED AB-QIEJT 3&3 'Y_EAf_RfE_'> "  '

3.  . .
Sm LATE1H;R;LGA,rs§12SIi,.s;NGH
AGE?) ABOUT  YEARS

4. ;m3.AN;A1~m'SiNC§H 
 '-2.3,:/_0* I.g%TE §%£,R..%.BAV.;LAJI SZNGH
 AGED 'mew? 38 YEARS

 T15?  VV}T;..f3;.;é:~:§:§,r§:$31:~sG;%:

. "TS/O  -Ef;f¥~.'f£i'; H,R.§&;,Ag: sway:
 £C§E:'"); EYEBQUT 34 YEARE

  '-5' ?5«E!%.i\llE'{EﬁA'E'Ei SENSE

., A ' ._Sg'{} ?§»R,SA'?€?§YA?%2'§RAYAZVZ% SEES-Ei
* . _ --:'%$§E} ABC??? 25 ';'E3%.RS

 :  _,g:,.L ARE RESEQENQ AT
 '3RAJ?U':"pE':: HQSKQTE 55213.4
' BANGALQRE RURAL DISTRICT?  PETETEGNERS

{BY SRE:K.H.SORiAS§§EK£%R£%g 2%S'\i'.§E



ianﬁ out of the said land. The preliminary riotificatian

issued in the year 1983 311d the final notiﬁcation iséueci

in the year 1985 were Chailenged by the  

petitioners, but not with any rate of succeg,,5~;,_ '~..V  V  L"

3. On the allotment of    

acquirad fmm the petiti0ﬁér:§"~V.._faﬂi.ér,__ 'L"Ir;eT§'-.:pV¥3ii:i"£:i.£:>;:é;j€1"s " V

submitted a representation f01""*;:--ﬁ_e f€::§:onx}e3ranQé of the
I'€'1'I1E:li1'IiI1g portion of t?r1'é% 131$... §I}n_' t}:€..LSan1e not being

granted, these.,1:s-é;fsit,10n.§$A :a.x_fé:_:'Vf11e.§i';~.».L' '  I

4.» """  '£{; E;.S0ni»ashéka:*a;V§ the learned counsel
fer  fhat thsr area measuring

2562.50   14 guntas is allotted to Sri

 ._§,ai~:,§}::rI;i :'i3"$1"1k3;{és}1Wara Trugt Witheut considering Ehﬁ

éasfiiar apgiigaiiong dated 20.11.2603

€.é::;f'§éxu:;eL;{:_%=§ay the 1"e~C{}mz€§zam':€ sf the }.and.

 Sr: Egagizaazeizdra 33;, E{23.,§§a_m;§§ €216 E€8}"3fIEﬁ

"'L:V{:€%i:,ﬁé§éAe§ agpearmg far the yeaganzienig §u%mE::3 that

  Eﬁsxfing ﬂied the mrrit geiitions chaiiengmg the

 acquiﬁtion §:*0<ceedi:1.gs and gat them dismissed, the

 



4

peiitieners have :10 legaﬂy Vested right to demand tha

rawcsnveyance of the lands. He submits that the gt-award

is already pas$€d by the respondent

No.7/ 1989 and the petitioners have 3,159 {Ext-:T _ award amounts. He further su1:_>:£*1:1i1;;s*;.A4jti_f:ﬁ*i:T taking possession is n0tV.T'd:spuAta}:'ﬁ(2 zofz'; notiﬁcation issued under' Svéciion I €${.'?;')V Tn§:f Land Acquisition Act. E~ie'i_ﬁ,iso thé femaining extent of the acquiregi aIrééii»iyf..'--§1110ited to the third p3,rtie:?{ tﬁg.....€1Cquir€d Ends £5 \_raC3:1'13Z""Ei1'1d"j;aV&éi}a,bI€.»"E0? bC}2Iig rewcomzeyed t0 the p<«:titioi1efs_. '

6. '---.'_1'he Vsu'm*;;§s$i?0r:as of the learned counsei have regéivéé ,:z1yA'i"E1ve."a:;.ghtfuE cemsideratien. Once the p:éj§s*$esvza§f§;§:'f:"~ the Eand is taken.) the questian Sf {Ar:¢:'Ei:draé§€V§€.gAT:; the Same {mm £316 &Cquis:iti9:1 under S€<:€:zZ{;\;%;vé[':.§;8{2j; gf €136 Lané §§Cqig;Z$if:§.i::1; Am 'i?:?'QU3§é E19? .::=a.:f3i§é_* a': 3}}. As the iands its quesﬁezi are ataﬁtaé ta §:1a.v€ V' Esegn aﬁatteci to the fthirti partiés, there is: :10 Q'i,1€S'€iOE} sf re--€0mJ'€§ring the sam@ is the p«€i§'€§0B€§"'S; But what cannot receive, the approval of the Court is that the petitieners' representation, dated 20.11.2903 is pemiing without being <:onsi_de,red. The resp0::§:<ﬁ1éf11t'_*EV?§:0 1; L _ allots the land to Sri Lakshmi 3f§nkate_si1;x7é§:'.ﬁ .4 From the statemgnt of objectianégg it..;:1ét.ft32fiI3£:{3*{:a}1ri§ as to whether any natiﬁcaticag 01* *aCix*s:rti.#j§é1éf1£:21i;VV Waé issues} csaliing for the;__app1ic§;1:i§':§§'~fpr _;%1;Q§§ment of lands, whether the c$1*i$;;7f1.;2yI'~..i;§§£*0\{ic1es far such allotment, haw : re<:e'ived and how the ijiﬁ' application of Sri Considering these:

facts case, the ends of justice wouid be by :rn3f';jé1.'s§§ing the following orderv " =.-(i} zreq1::és'*t'**"Vaf the petitisnars for the jr"aV§€:a§:*m%é;za.nce 0f 14 guniias 0% mud in that fé€s' 5§:%:' '};§%i0i aiiawabie.

(ii; " .Ti3§e hvgéiiiianafs ghaii make an agplicatiem far " Eiée aiiaimargi 8%' 3§'i€I"§'i8i§"%§'€ Eargdg aariiéxin ssgze month {mm iseéay.

Vwéiii} Other things remaining the Same, the respandenit Nei shaii consgiﬁer 'ihe @etiii0n€r3' 6 appiicatieri an priority basis. On the petitionem meeting the: eligibility criteria? "aha respancieilfig. N31 shali aiiot sites to the petitioners current price.

(iv) The patitioners are net J reiaxation or concassion in the 7si_té& va'1La,e;~ . 2 n '

7. With these. dire;cr€:ir;ii';:s"' 7r;;".:?s.\»5€:'3t?"§z'3;i::i<:>}.'::s, these petitions are dispbseci Crf, didsljéas to costs. VGR

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