Smt Ningamma Patil W/O Late Kuberagowda ... vs The State Of Karnataka on 1 July, 2009

[Cites 1, Cited by 2]

Karnataka High Court

Smt Ningamma Patil W/O Late Kuberagowda ... vs The State Of Karnataka on 1 July, 2009

Bench: D.V.Shylendra Kumar

 

V

IN THE HIGH com? or i 
cmcvrr BENCH AT nnnawan = T  

DATED THIS THE 1s'r DAY.  
PRE9ENix 'l .    A
THE HON'BLE MR.JUs'f1¢a:D V  RUMAR
THE HON'BLE  _.1:\:I vKE,'SI%IAVANARAYANA
 14 ,k%;2bc%)8(LA-RES;

1.

sMTNi%N'G§A%MrQi;A%p_m%L W/OQLATE. Ktrjasmeoaé/DA PATIL AGE: 2'31 YEARS * A R/A STATIGN RQA,D;~~~AMARAGOL HU¢BL1_TALu}K% % D._FIj+?;RWA_D DIS'Tf2}CT % SNETTASHOBAVPATIL W'",-'.Q NL¢K'LLI'K",ARJUNA GOWDA AGE: 48. YEARS L R/AHULLUR, TQRON =._GADA<3_ DIST.

"=sMTfsARoJA DEVI PATIL W/O HANUMANTA GOWDA 44 YEARS R/A PANCHAKSHARI NAGAR Ex} N;31'v'ANAGAR, TQ.HUBLE DHARWAD DI ST,'

4. gm SHEVAMEJIA sH:'szALIm Mugml w/cs 5AsAvANAG<>wm. i\;iULKi P.A'."¥3{i;., % % AGE}: 4: YEARS R/A E§\}'GALAIZ}}Z, KUNDAGQL mg; QHARWAD ms? % 3 SM'? SUMANGALA HOSSR % W/O SEE K£xLLANAGQW1;'}A. AGE:39 YEARSW-..

E2/A MUGALAKQD AMARGOL, 'I'Q*£~1L¥BL1 __ L A mmwaasnxsv ...APPELLAN'FS [BY sm2x;g,p3§i3jD«k%%é%;é;a .éfm;_;%; MD: % A % j :. 6:33 3':14£Ek {)F"'-Kﬁ§RN!Y}f'AE<A %%%%L%3%8Y%%:'§ks SE'i:§?.Ef.T'AR':' TO "é%€;'i'é¥$5E~?§=?: Am URBAN EEVELGPMEN? % *'V§EZ41?z%:vRTE¥§ENT M%3'k~B :;k:L;,k:>1NG, miéeaaagﬁ k % Lk 2' "";{§é§fB}Li';BE~£ARWA£) iggamsz €3§S§}'ELGPMENT AE§"§'HGRE'FY " ._N.ﬁ;2?AN,£&GAR, TQ.H{§EIL§

- _f§;'3E--L%R'WAD ms'):

8%' ETS CGMEVEESSEGNEE 3; THE $PECIAL LAND ACQiL§iSE'i'EC)'N QFFECER HU'BLI~DHARWA3 URBAN mvgmpmasgwjj AUTHQFEEITY, Nﬁ5JANAG.AR, H¥JBLE-25 % §H.ARWAD $131'. % .

._. RESPC? ::w?5:%N'%3 ' {BY SR: K B ,:mHYAmK, ASK'; §'C)'E2 &R;:;,j' kﬂ SR1 BASAVARAJ M MEKKI, AQ&:.§%%m*2 92,52 TEES way? APPEAL Ei'> F1LE§'?£§_1'€¥;3}:?3R'*SE'CTIQ%'$ % 4 0'? THE KARNA'§'AKA H§.§}';%~§_ ::;.Q:5 R'f:"'~ ACT 1?RAm~;G m SE'? ASIDE *"f"§{_E _<C:R'L}ER '-. DATE3D 3.72008 PASSED IN "WP.N0):O--S8§}}.200*?';{LA*~RES).

was A41?-¥'$AL;_'CGh;«£i3{G..'v£}_E€ miz omgrzg THIS ma smL§;:a;1>:2A& §{_U'M£§.R "'.}.;}'*~~~VBEL1'xfERED THE §'oL%;diw§€3;: $ _ V G M E R T 'V 'y7\:*'r*i*tV.>;z-;*};:>1:'ss:*aI bf; ggersans Whﬁ claim ':0 'Se ewnerg . "u_i;*1 é¥;1I"V&_'§E"/Blﬁck Nazssfiéi and 145 extent of 1 acre 28 guntas: anci 1 acre respectively 0f Amargai asiﬁage in Hubéi "}J'%ai;z1;af ﬁharwaé; ﬁistrict. ¢/

2. 5-ippeﬁants are aggrieved that mounted bf; them to the scheme far laid by the 2&5 raspondent, Beveiapmeni: Auth9r*ityV»Ta':nd "23,;:§%1isi€ji<3'V-'arT2..:0? §';:}".1 .€:3'.r"'~ iands far implementation u€i'§_'Su_g:h igot Iegai has been rejecteé b-yz:.3_1é2_am_1é'é*--».:3vif1g§§3 Judge af' this Ccaurt by dismissing-"t}":»eir a::g:%p;;:i:£%cn;

3' contended that the ai;1%:}:0_fiij;%--vvhV;a§£:,3.<3§é:i_ in _'a partisan manner in 310':

acqi1£{*i:'1g= Eh-av":é_i~:.€§:*€§ "»a:::'ié1":% pmpcaseé under $13 Se;:hem&, ~b; I.;%: V?:3;sAA._;*p?e:«1€§Lé:>&£::a}E}? giver: up shanks 9%' §a.f;%§€§ };j"cv§aseéi*'v§i:x.r«'aczquisitierz under the Scéxeme; » f$:§_*'2'ﬁ'i5; ?§§'i'~:'r;L':§h ihe appeiiants szmuéﬂ var}: much Eiké is H *%:é*'éa€2':1a:*1t, they faziiazi aﬁﬁ such mthar' gyammﬁs fééir? Saak feiief £23 'aim writ geiitéem which éié ﬁe': ggragve to be af any szmmasg its them for iiha %~€::a$of;"fhai the Eearnsé Sfngie Judge wha examined their case in Wm Petitrian Ne.:0sa[4;%ﬁg::§? éismissed the petition as per the ' .

3.7.2GG8 being of the View th.§:;'t"ﬁ:1e ja_Lt vary belatad stage; that:

ahead with the aCCi'uisi§iC5E;:}3i'a<£et3;§:'ig§= the scheme; that haé appraached i'}: i$ Co;;V:f_1: '%§§:}?' for the very the petitianergn 1,1? with a repeat §ret§t;§€>'§1; any bona. fides and tI"°:e:fef0z:*é';. _ i:oV UVfi3cia3.1.n«§;:eé %y their faﬁure, aggeiiazits in this apgmai and timmgh an apgeai :1-zfé this .:':%%ciyf$a;:re geédarr: raaeivgs much af::'{eI1i§.m'1 arm vary .:jf:-Qtreiy meats with 2.115,; &egree af success, as W. :z:r:«i:*a and mare facts ané ﬁeveiapmerzts were made .-- 1<:nawn to the Cam": ﬁurirzg the sourge mi" the hearing V in the last 3 to 4 o::c:asi.0ns, we have this is, a classic case of gross abuse of of the State to acquire 1EL}:I.tJ(":"V under compulsion and :'cQ' CCV}«4fQi"1'3};§'t':%E..11'1C1V..'~'1'"§--}?tV'..8V':

seheme which had beeI'i'VL'L'%i;':3jg;f<3s§.=}(}V. ré§'§*:p;.:ndent Na .2 ~Deve}0pmen%. _..}§§1 ~._ % _nsuff:#1§vd_ several mutiiations, 5.=_1;1rge;*i£%.:~'; in a truncated fﬂﬁlih efficacy af iflip1,€E'11'1{=€.'ﬁ.'C7e§it}:(iii?3;A. .{)f"€t}}'1'e Sc"r::em'é and as to whether, it real}.§;*_ éegn' séfim "public gomd at the {zest of consiﬁeréftéie .p3f-iVai;1:eV ' misery. A. Wéfiaﬁe aise ncticeé that {he Siam in tha initiai gtages 321$ Eater the a;:::;f;h{:z"itj;f~~' étseif, have acted in an uﬂfeﬁﬁﬁﬁﬁblef .. ga%}12Zr?::<.~§E.caE, arbitrazjfg manner Systematicaﬁgs I. vé§{f::;Zuci£ng chunks esf land fram the scape of 'Ehe " scheme and the scape sf acquisition, $/ netwithstandéng tha Ieazrrzeé counsel appeg;*:i§g..V'f0r the authority chiming that the conciudirzg stage and then;»AAaj;;th<:frit}s;4--:.:"§%é;g1:';: distribute sites {ram out of;

thousands of eager a.spifi::{g~V..a.ppii'ca;'1:tg! - é. '§'he ~--._ Deveiapment Authority, it Aappears::,:._}<:a:.;i_ a scheme to develop Village Scheme, :1 Vilﬁage _Al1G§;:':;3V'¥Z_E§§tA.A'11i4 iI:, V:b$'§ZW&(3?"1 Hubii~Dha1wad cities, which ._ijs. e<;fi:d'e';%:1::é>"dLV"4".'?m;§: 3 notiﬁcation &a':eﬁ ég/_§§§*Q§§.§"%.§t.i§§§§§1&d by the autherit}? uzfgﬁer 3f the Karnataka iirbara Beveiapmenit '§5i:.; {§%§E§c$%*€§,t1afte%* refermé is as 'the _§.c';:'§. Tha scizéixfia pfapﬁgad was cmzéiéafzg an axtﬁnt 9? 88 acrgs A C" ggaznéag.

T9'. The at: tiwriéy, 91": receiving :*ep:*esenm€:im':_s in respect cf this guﬁicatéan, was af the ﬁexv that an axtent sf 9 acres 35 guntas ghauid 'be excludeé from 'these scape of and therefﬁre} after e;9<:c1uc1§.1i}g""'?f;*::3;$" forwaréed a pmp::::$a.1 ten the approva} {pf the scheme extent 3'? "F? aCI'8S':3:2'_ égivisaged under Section 18 of of the Act reads as """ H 2: (C?) After qscjﬁeme and service of r%o£fice.é in Secficn 2?' azwi after _ _{:0n;§i£3§r£z,€i{}riA"V_»:§j"'»LV represeﬁfatiangﬁ if any, ~ fj;€;?f:?{37£Tl£é«'&AA "'i:*>.. .... respect Zhereaaf. the &H;i°§'2S?"':':'€§ 3APa.%*E4, "::;;bmi€ the scﬁtema making such éfzéréém as it may fkinfi ﬁé fa;

€f§§:'3é}er?2m,9r:§fe? gamma, ﬁgmishsigrzgn A' {Q} a £835?-ipiéarz, wiﬂz ﬁzié paﬁizmiafs Qf ﬂag sajheme s§:":,c§2,;c€'ir:§ {Em wagons fa?' gay maﬁgﬁcgfiaﬁ §/ éngarfeé fhereim,"

.,i ' 1' E'-3.?

fbjcsmﬁafe pians azzd estimates ifzg cast': sf executirig 'éhe 3che22§j:£é;";.'.,: {:3} any rapreseratafimrn :~"Qce"£v'e{if,'v:é;s;zi;;c2éz§f % subwsectian {2} 9}' fdia $checiuE£? {?3.: 3i§2b§e"

value as enfe-§2'éi»inA.%§2.e assesggzent an :§,e« « zﬁégfztgyvfi sf fha pi1;E> 1};c(;i':}91rs;' inf ' ~ r;,otijic:at11on ?e3afiz*:§...t::§ : Sectien " or Aiégégasément af aif.

the stciternerri " - '; u§i:%:g',er "a:'Z»a-12:33 "Q3; Bind ' 4" pgﬁrticuiars, if any, {:3 * _ f%"a3f9F.VA}b8'::§éé$crébe&.

'V ';%:"5§:_}efé V' afay deveiapmeni scheme ..§rav€§é5$V far the mnsfmcézbn sf hauseg, auiharity sﬁzaii also submit is the A ﬁbvemmeni gfans arﬁ esfémafes fa? $23 5% CG?'¥Sf?';éC"§'i0?i, 9f the hezgseg. Aﬁer €316 pmpasai suérméﬁiéd ta :2? €53 Svazzemmenf may; %g cerzsidersing arﬁer, give ganciiem "$9 the scheme.

41/ ii}

8. Naw, it was the %urn cf the State G-cvemment is act for &e}&'i:i<3r;. State C§QVer:"3';:ff;¢I°1':, purpartirzg ta exercise its power' under S;L'2":;;s-.:»s-e2%_{:'€:1':';_:2I'z« (3) of Section E8, iI';:s't:e3.~dm Qf disapproving the scheme 35 autharéty by itself deie€_e_tE~._ <:01*"is§de;z'a3i§3.VéA'{$x?;erft <*3f-

Eand measmting 22 ,.acresvAV2----5 g1ii:.taa ffcm. tﬁe ambit of the propased sch éJ:1*_1*e: the scheme 3:513}? if} resp.e:éi 'cf forgetting that the ighenaé ﬁie Sevelopmeni ﬁutharity and i"1et"<'::._f Vt}f:evVVC}€i£x%ei't§;_i:1ier1t.

"9, ;1'}1§_§v.f{'5a§£§iapmant wok piace as per the 'g;;.::f!::*%:z,~2'~2._;i'e'a,V';§fi";*-.2;gf§ sf the State Government ﬁateé H V V ﬁcgemmeni Qréer 333* NAB 299% Bangalcre, éspjg §E"$d'§,1~';':&d as A ;%.ﬁri't2,ex§;re-G '$29 the vwii: petiﬁiﬁn 211$ aisa as }i3s.:":r:&%xL:r$-E.§ is the afﬁdavit 05 Sf}: Ravirzdra? 1} Cammissiorz er' of H ufbiiw Sharwad Q Seveécpment Authoﬁtg, péaced before . this dag; and sworn to on 3Q&6.2.{:}Q§.A

18. A sahame as arifg§r;Va3§;'* an extent sf 88 acresﬁ itiggmt the med 0f the Gevemméﬁgég' ta an area, covering an §;e:x:fie:::f ' and thig h:3»?F*&ne& ::' ' Th%z'é%{?§%',' was the tam «:3? Size §ev$,§a}:gme§:i. AuVt}:sﬁtg?'.ta get agc:'§£*§v'e ta tieiete further « a::s;€é.*f§§:,,,§~;;§:;.'_§he égtﬁpe sf tha schema, acting at the %"":3_aET*:_a$'i'v:9§§'.,§e:{f;'§:;f§ﬁs ixsha avinced irzterest £21 ﬁne Eanés p:'§§:§@s=§«::§ "5351" aequésitien Lzméﬁr ':§1e Sakeme. Thég is g.,a*'5~.;.§_:¢;';,€§3f fmm {hes graceeciingfg Sf 'she auikgﬁig éateé sap}; §mé1:.c:eé as 1%nne3i:':::"@-§.2 ﬁg {he Héfﬁﬁavit ﬁatiad 3§'$ﬁ.2G§@ under whisk, "(ha ¢/ E2 autheﬁty, in its maating af the ever} date, exciude 23. further extent 0f 8 acres 28 guzﬁqéxs. j?a§i*L' reason that same :.1r1:.=a.':.1"i:3°m1":jiéé€i '3ti*§1€EiLE.ﬁf.'V€«SV ._?::V3.<:1 F crapped up in that area.

32. This was f€)D.€3i'§.éd "~.._b:;%" '"€"_Wc».--': mere resahztiens passed afif§.§»rh~£}ch were gigs for further §7Z%é'.'Z; _'L»h§ féseiuiian éated 29.10.2353, to 'aha afﬁdaviit 311$ a;}:"1»ii}ihﬁ i{"' vTff'.=:$§3§.}.17§:Z3.§§*£";___{Bf _'.:h€: same date, copy at §::':nex1: 1'i:--:R43' 8.; 0f 16 gunias it": Biock ?éa,1_§'3V8Land 5E"5~~éc:}i§esV:'29 guntas in Block §*Jc.i§'8 was »€:3eI1v:.;é;e:E.%fr¢'I:3__ the purview 9f the sahema. . §5"EA3ie Csmvarnmani either beﬁrzg £gnora.:"3f:

,g:}1$'"':;$S@E1:ti®:1$ sf $19 auihezfiiies rasuitirzg in "_.'§é:.Vﬁ;'.3<:Ei;.ic:¥i:2g further chunks af the iarzﬁ frcm 'aha w§e's;e}opm&:'1taZ Scheme as per the §'e$$£a.:$im:3 z5§I'1E1$}§T.'E3E'€$-R.2,. R3 arzﬁ §.%~ Q?' fégnérirzg the raavsalutéans, nevertheiess wersf. ahead ﬁeclaratima under Sectéan EQLE} :31" the géésyeht' Sf the '.§eI'};" 3'? acres 7 gum;aé«__ had appraved Sanctian i3f1<fax_gf0u1* ﬁf {ha a:1§:é;§f:e.r§tj;_f3 M». Then falkgwed ¢;:;;«:3;Vé?f"s*e;c'~'::i_f:.,>'e &Cf;i,'Qi{°'iJ§b}f' tha State Gevemmemt €3 §;§s;ue'_r;ﬁt;£ﬁ€:g:4§t§§A:':s either unéar Section 1§{'?Q}4s:ifv.:he;:}%é§£ §.:':§§':;E.g:?'S;;;'~§}§Léi:io:": 48 of the :*ese£1if:§.m*:=s .Véf'f-'§:;§:is:% 'a§ii.h'csri€y arid purparting is exciuée Efeﬁ? e';~;'£ezf;§'€; 3? land from the scheme £1": te:f:f:%:gV§f§° §haV %i'afiﬁ_¢at§.0ns éajteé "iQ,E7i.2OQ4 for 16 in Eiock R3138 331$ ﬂared.

Fin respect 3? 3 asreg 52% gumfas in }@c§<i§.5S1a:"v$§.=* ?'*«§a,"i'";78 asaﬁ the naiificatian &3f:a& ._§E,.$A.--.'2§§§ CGrV€§'§I1g an ﬁxtﬁnf sf (3 acres 28 guntaa .,_§.:E: SL2We};,f8iew:.:k fﬁag 3&4, 14

15. 55:3 a resuii, the extent of laﬂd in4.::e'»s'_f)e_cf af which the scheme comic? be reduced to 47 acre$ 22 guntas, 16' The star}: of de1et§onVi3:"'<'i%d 1516?, 'i'he2'*e were several writ the ac:quisi_tior2 proceeﬁgiégfgsi 331 cf them sxsezre ﬁ£smissed, the" to give effect ta §t:=3f'1tuai5:§ :__--;f2b3¢:f§?z§!:§Qné;Vmaﬁa by this Ccmrt whim:}§iisp'_¢.és§j:;gAVV§;fV<¥%'.§it«'.'?eti':i§§1 am. 2 5495/geaa C/W Vm: Fietiticrgn"1:#»ié.£ '*3'%éii{}"?/QSE4 as per the away 8.3.,4f§.%i3@'j7, ieaG;:.¥:§;:ﬁ"§<:ev{§ zgpcm deiatian cf a further A$}iiéii'Ei £33' acres {ram Su§'Vza}r Na, 16} I 3 ané 3 ":§¢:é%*s:%%Ee}g:)}1:é'§:zziT:;§f" tkis _z1a*?im*e has iakan @3363 ii': 'germs?

g 9:' %§?.}8v."-'V?§:5G;£§ﬁC5,{§.G§} af 'iéae Siam Gmsarrsmeni: '£2':

%%k.§%jk»?€¢..:§.g§%55 BEMAPQA 2953 ﬁaiﬁﬁ 22.§.2§§§, sags}? which is piaagd befare 316 Cami': E35; Siié Véﬁaﬁ Pmsaé, Eeztmzeé cczunsei far the appeilaﬁts shag @/ E5 with 3.. meme, xaflrxich indicateg tha': an exta«::'ﬁ:. 'Q»f acres has been given up {mm the acquisitian by the Gevemmgiéf '?1TE':'_ powers; Lmder Sectiota n Section 48(1) 9f the Land 15; <:<;iiiisitief':. 3

17. It is :hia%' "a%exze1§;§mﬂ;9ﬁ:%%.kL which virtu3.ﬁj;* startled us is ﬁatre sa:§¢_§rndVAi<$¢:.i§ the mariner in wh£ch riﬂe: _;§50_£i:9é'r .éfffj.§':';%£§;1é13j;:=-Vdomasin has bee};

e:<:erc§§:_sed-- E:s§..«(--~.__»"thé«vV._é""a:;-thmzity and the State SG'i:'&f'"E'1IfuI'":@f'1'fTv, 'fQ§fA Ei§§£§§ti§I'iI'ig private iané under €:a=:§;p::'i3i0:1€1::.¢:he',na:ne 0%' daveispmentak activity ' :a:.f;.giV£§: i',}2:£z.V«f:va::§e Sf pubiic purpose. $83.-.«:"'E¥@ area quite ccmgsigus sf tha scape af *53;:_;ar:2§,§}a£im'2 if: Writ juraéséictian whezi 3 shaliemgﬁ is is the pmzsaz" Qf aaquisitéen tsf &pr§3:'a€*:e 'éanésfprepefties in teams af his iegaﬁ pasiiian as at"

mm? 332% 313% éismissaiﬁ of sash writ gxetitians is the W"

E6 "E2113 and? interference is an excteptian. We _i_r1 any deubt that the State Gevemment . its pares of the eminem:

private lands cczmpulsoriijs osf2 compensatian fem: a in "

accoréance with i:1?~'»"£:':..V_"si:ai'#;i'*1cc':.*,«nz_f'fs_,; }:21j9vi$id:1:=*.';' § There can be no two always outweighs but even the State autﬁcrify, an "'$'§a£e, are al} baund by the §I'f.'3'i¥'I?$'§'4ﬂ1'V§;[8._4;(§'§'~'. the CQi:$€.§.tuti&n and the Eaws amé any pr;§%i=:e:._}i;§°1§.t is te;-..Tt::e'exerciseﬁ has 'ts be exereiseé in _ 3. f;2*.:7:4':;;-v.,_j§§f 'sp e:*.,,. law canfcrming, amﬁ c0nst£i:'utim':af§ €A£Z?f§'§fﬁ?'§""Ev..'.é3'3'Egg"V§i'3a83."1i"E$E' aﬁﬁ Withmri bias, Witheuf arajgz ;3re§'aég:i§£:e at witﬁsat ﬁeing mmivamd: by favemﬁtism. §' 7:? As sf new, a seheme izlifiaiiy fa-rﬁmiateé as; the Seveiopmeni Authgzity Em" deveicsping an M 1?

extent Of 88 acres 6 gunfzas ef Iané, has reéuced ta a scheme whish can be an extent 9f 45 acres; 22 the ofigina} extent cf Eand scheme. it is this u\, to 1001: into the In-:::;.1narV"i:V'; _ﬁ§&?§is";}.*1 ¥{Iiié£2;""aI3V:£:herities acting in the r1aIr3'!éVM " aperation a purposeg have been exeircis-iiagy anﬁefratic manner. '?he deve1£:23;>rn§er;€:$'$$.z}:~:;i4§ce:§, Vfsﬂhave and a further insright into *%:h.e :f;*:.a1*::*;, @:i 17%; x§*~~_?3Ech these cievelopments task pizéée ;_;;znd. Aa.bou'?t""u;}ﬁich, we becama aware cf, as the §*z:$7ei:.§ii_§::§ the Gavemmeni mﬁers leading ta sigh ésgzigiﬁi-a_:;:':s ware maﬁa avaiiabie, ﬁ§1E}7' 3:3 inﬁicate £323? {£"°;.4s:§' :.¥m~k3'm'E§t;: af tiae scheme is £31 Earger puhriic " =.§§'3.€@i*e3t, but it ﬁg ihe private interest which 4' _,,.;-f;0§iV8.iBd action far éeletien at every stage. 18 2C}. Even Whﬂe safeguarﬁing p:*:E.va't& them is 13:; Lmifcerm pattern applied Gﬁvemmeni er by the autheﬁg-t,_§:;§_1t_--1i\.£_§/::'§>4ég1S/g .,.. pick and shoose, as persogig impress upon the teslget '' their lands exciude<i.,.fF0InV"'iE:§vé' 1' .éVﬁ':a1§e' §f"acq;:isitien whereas? helpless, pf'0ru.fA,vi:3§,;f{5_.0ns iike the appellants g:;ﬂ8;;. %3thé_rs: e::~=-(;1;*@"'V3.Ae§ff::."'§®.gui$1*1£.§1g in the name,2}?-fiffé;é.£it}:.:r3:*itf§g'--.§c;;i:1g...3t§rne publiég good and in %he ':12{rﬁ1ef a}f'i%i§:.é bf eminent ciamain sf t3i'f;e State ':5: 3'$C'C;;{1V}::'§€:}}I'§¥T_éf€3;}aI1€?{ fer pzfbiie parpeses' 7 A p'é:>va':' e:e;.e:'ci.3ed in an 3r%:itr3;3:$,,g, ,,"i§9%§,"_3:f1}=§:i"Qk8.§'v ':*:§.a§j::'*§.m; a p$w&3" exarségeé far favamzézzg gﬁiﬁﬁ far ég::3cs:§2":g aﬁﬁerg, ever; whaz': the "*$AXez"¢£$va"s€ iﬁa pGi'£€§" £3 qz.;es€i§1;:&& ﬁefsm fine Smgzi T. ' iha instance af aggiaveé yaraans, carzznat, "}"3$1ss muswr befare the Cour? an the mazchstana 5%' 19 Article 14 of the CGr1sti,'€.utimt: :3? Endia. Wéghava ﬁaticed 31} 'these davaicspments, as we entire scheme is new ﬂawed. it i$_-:':'a-f :'3r:'e.: zxzhigh car; he worked is the remaining Persons '«-%zIr1ei'2*§21s'»£5'>,Vg .1;§fri.:f> {ha scheme starzﬁ gram'.

advantage, Such af exercise af power by $3"!i£I'iS§I'1:i%EI3§iffi.'5T.Ei3iV'E:j?€ '_§:'i_f the: State Auihoritj; ané the i§{2:f;'e "i3':1_t§*a:_erﬁpuisi0n on tha §ar'£ sf the &&V@E<:$g§i:r;;e£:":vi in prcpoga 31:1,}; asﬁﬁ eazergs sci?-'ielfiie anc3""«ff.__<_3;:___€mp§ement a Scheme hcwever v.t3*:;2.::cg'€:*§¢é~.AV.'C:r mﬁaécgd iii its Qrigina} size; ﬂags' 333 a vasczréqagie achame and Shszﬁé be f::§f*_'E;he large? pubiéc gaaﬁ.

23. *;*heugh Sré Mekki, ieamea aaumsei far E329 auﬂhariiy has submitted Ehat the authority has %/ I 2:1;

received ihausands Qf appiicatisns frcam *g;2'{:;:*:és;}:13 aspiring far aﬁatment of sites and remaining extent sf about _¥§s:5}_'4a"cr'e'S';" "

pcsssibility of the authority :f'c7:T;§iI*1:Vg about 400 sites being Egze a emzsideraiian wI'2.i¢h thé' '3.1"-'c3ii:;'3ry and maia ﬁée eX@rc§se -Sf name: Qf i:np1em3nt£;ag '§§'«3 '»'¥;§iiif?:;1:1V:V,é§%:erc:isc3 sf pews? is ta be zj<:":1:s7"'z0u '2j1'£}s to a faikzre on the part this has 3. canstitutianal duty :33: §":'*:§j;+=' f£r;>% $afag'i:~:a%'i:§«"bLVthe inigrest Qf a ciiézen, izsiit '¥:sf_3. se:ef thé.i'"f;}3e Siam dﬁéﬁ ﬁat crass its Eimita és;3;geFa-- i?é";;:«.§_a i:e$ S'i3§§.,,E§GI"}-' ﬁfﬁifiﬁiﬁfiﬁ ané fL§I}C"ZiC:I':S wiiézigs ;':'§%.;<:§j'.s..:Am*;$i§I€:2.:€:fa1:a.E iimitatiméa. 152?; We have :19 ﬁambt its mgr miné that tha W:ff':::2<3ner in which the p0We*:' is exersiseﬁ fer' the "~»v-pizzwpase sf thg seheme anci cﬁnsequantiyf EV acquisition of land by compulsion is flawed the arbitrary exercise of power and is hit 'I4 and therefore, we are left with no"ch.ojic:e'~::'but quash the entire developmental notiﬁcation dated 14.} Sectionii' 17(1) of the Act. i"f1irther~v..Apr§§3ceedings including the notiﬁcations. of the State Government'«..gjamd§;i_ iijoassed by the authoritiiiesri it "a. of certiorari. . is directed to restore all the lecéids. to "its_Viiiorig'2;inal owners, which have been the proposed Amargol village "Ade-Veioijijnental scheme in exercise of the statutory powerstinder the Act.

26- It is open to any of the owners to it voluntarily surrender lands in favour of the authority, which the authority can accept on Eu.) Ex) pa}.;*me:'1<: sf price etc, which 5:331:10': be aiihgject maiter Gf acquisitimz proceadingg 311$ tfm scapa of scrutiny by this Ceurt.

27. Writ appea} is aiimuzeri} learned Single Jucige avﬁi-£3é_ aliaweﬁu 1% wzié: afcerfjoVr_3£i*é._isws;_ueé' zjfiie made absolute. ' FUDGE ' 5é ?<%?

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Karnataka High Court