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[Cites 2, Cited by 0]

Karnataka High Court

K R Govindaraju S/O K V ... vs State Of Karnataka on 20 July, 2010

Bench: N.K.Patil, A.S.Bopanna

1

IN THE HIGH comzzr or KARNATAKA AT 
DATED THIS THE 20TH DAY 05' JULY, 201"0:,,'f"~«__'

: PRESENT :

THE I-ION'BLE MR. JUSTICE N;I§,f'A;§*_iI. "   

AND  _
THE HONBLE MR. J Us_fr1cE-V. As, B'{§P;§gfiTNA 

Writ Petition No.9128 1-on {GM;K:ADBvvf:P1L}

Between:

K. R. G0vivndaraju,.,._,..   «

S/0. K.V,.:Rarnaehar1d'rarrju~rthy,V"  I
66 years, jggfieuiturgst,   " 
R/0,. *x'e'deI13,11--_i. N«e_i2;_ni.angaIa'Ta1uk,

Ban'ga1ci_I'e_.vRurai  ,_ " 

,VGang'app_a,  _  --

IS/o_. Late Bhadrayya; .. '

Age '22 years,uAgri.ei;1lt1.:~1'ist,
R/oYedeh"alli",1  . V 
Nelaillangala Ta1_uk"fBar1ga1ore Rural Dist.

'  ' . . . . . .. 'V

W:/o. .'E3i.C1cIa,ppa,

« V' "  Agé:*'Z0 years, Agriculturist,

T' R/'D, Dcjfbbspet,

«. "  Nelaiigazigaia Taluk, Bangalore Rural Dist.

 

S/D. Shivarudraiah,

A'  Age 68 years,

 riculturist,
R 0. Dobbspeiz, Neiamaragala Taluk,



Bangalore Rural Dist.

Nagaraju,

S/o. Late Bhadraiah,

Age 70 years. Agriculturist,
R/o. Dobbspet.

Nelamangala Taluk, Bangalore._Rural.lI5isfil.fv» ll

Sicldappa,

S/o. Hutchappa,

Age 65 years. * 
R/o. Yedehalli,  

Nelamangala Taluk, Banug"a.,l:o1*e_vRurallfilst. 

Bhagyamma, V  VA 1

W/0. Lt Khodyappa,"

Age 75 years,   _  '
Agriculturist,  V     
R/oYi5d63La11i.  1  W " 

Ne1an:ang'e.la~'VTa}u1£_.'ifiangalore Rural Dist.

 W/o."{<emp21iai1.<' 
 80   

AgI'1"£tultL1;'iSii_.;' g V' _
R/o. Yedehalli. "

_ _ Nelarnangala Taluks, Bangalore Rural Dist.

V  'Jenkatacllalapathy,

S,/C, Rarnalirishna Murthy,

  _ "Age .6l5__years, Agriculturist,

 10.'

. "I2/L:-.,_ Dobbspet.
N_eIa:i;a'r1gala Taluk, Bangalore Rural Dist.

.. silamma,

D/o. Melagaiah,

AA  Aged 60 years.
' Agrkrulturist.

Gowrarnma,



 

12.

13.

14.

15,.

W/0. Channagowda.
Aged 75 Years,
Agriculturist.

Mariswamaiah,

8/ 0. Jayaramaiah,

Aged 66 years,   
Agriculturist. : A
R/0 Yeclehalli Village. é ., A ~ '
Sompura Hobli, NeIarnangala7Tal'uk,
Bangaiore Rural Disf1iAct.--.._V 
Sarojamma,

W/0. Shivanna,'   "  ' 
Aged 66 years, Agif1cLd'tur§_st,, =  _
R/0. Yedehalli v111age, so-znipura'-I<i_L.~b1i;V_

N elamangala Ta1u1.r., 'fiangalpre  Dist.

Goviniila      A' 
S/0;; '     
Aged' 58 years'; P.g1'i~ci_u1'turist,";
_R,z.o'Yedeh'a1A1:V_vi11age. 
 Sompura Hci33l1,._' _ '
':,NeI«a'n1an'g:§i1.-a_ 'Ta.l1iis;.  =
£5'-angalorew Ru_jjrVaIV'i*)¢_i'S"'u 

_V Basé§wa_i'aj1,1;'--
S] 0. Meiagaiah,

A  Aged. 52 yeé1fs';"'

Agriculturist,

  _ _/.0... Ysgdehalli Village.

. "_<3s§rnpu:%a"'Hob11.

Neldafiiahgala Taluk.

 fjangalore Rural Dist.

 ..15.

Vffidddahanumaiah.

" Rep by his Lrs,

{A} ormappa.



    A.C. Balaraj, Advocate)

Aged 78 years, Agficultufist,
R/0. Yeclehalli Village, Sornpura Hobli,

Nelamangala Taluk, Bangalore Rural Dist. 'IV  "

16{B) Hanumanthaiah,
Aged 75 years, Agrieulturist,   _  *
R/0. Yedehalli Village, Somp.u.ra'Hol)li, 2 ,
Nelarnangala Taluk, Bangalore Rural;Dist.-__ ''

16(0) Honnagangalah, _  --
Aged 70 years, Agriculturist. A'

R/ o. Yedehalli VilIage,V,V "
Sompura Hobli.     
Nelamangala Taiulc, Banga1,ol'eyR-ugral Dist} V

17. Mariswamalah,  A   

By his LR Shanl£af.aPPa~, A  ' _ A
Aged 45.yea.rs, xf&g1'ige1}iltu-r;is't',:j-.,y V
R/0 Yedelialli Village, ' "" "
Sornpura Flo-.?;;_V1i,V   _
Nelamaijgala '1'-:'1lL_:V1l'{~,."_' ._ 2 
galore 'Ru:,'ai'-- Dist.

18. '»._Garud.ai'ah';'-~ " .  =
S,/o Late' Ee1"aia.h',*~  
Aged 70 ye:a.rs,.Agriif:ultu1°ist,
_ _R/ at "B.ln_arathip'ura,
_{ lsompura'-Hobli, Bangalore Rural Dist.

. 3 All arerepresented by
'* _ Srgt B S'."N_. Vjshwanath,
 , Agedaboat 54 years,
'A S / ol.'  Nagaraja Setty,
 1?,/a -Flat No.B--2, Adarsh Garadi,
..Re:;=idency Apartment, New High School Road,
VHV Purarn, Bangalore.
 Petitioners

;"/



  _ "{ByASri.lABasavaraj Kareddy, Prl.GA for R1)

1 State of Karnataka,
By its Secretary to Govemment,
Dept. of Industries and Commerce,  '  
M. S. Buildings, Dr. Ambedkar Veedh.i_,__   V'
Bangal0re»560001.   ._ I 2 V

2 Karnataka Industrial Areas:'~Dev'_el0 ' Bl0a«rq':"».0., , .  ii' i A

Rashtrothana Building, Nrupathunga Read; '  3
Banga10re-560O01, * _   V    
By its Executive Engineer."-.

3 The Special Deputy 

KIADB. Rashtroi.hé;na 'Buiidiiigg A' '0 

Nrupathunga Road '
Banga10ref~56OOO..1,., _  V
4 Managi"ng:;D'1rect0r,1A V 
BPL--E;ir'n.ite--d~,--':-_V   _
BPL 0ro:__u'p co:zsQr":;:um';"" _'
VDy.nafne1'_c I41'0g1se"E\lo;64,  
fchurchjstreet,  _ _ *
V'Bangal.0re{56OOO1--.__  * '

5 K. V1'shwanath,_  " . ..
GM Corporate. Affairs , 
3 1:_3PL Limited;  A ,
._ ~ .rDyn'a.mivcA H0use"E\i"0.64,
V ' V. 3 Chumfia. Street.
 T Bangal0re:_56O0O 1.

6 in .Managi1ig Director,
Maruthiv 'Suzuki India Ltd..
No». 1,'jNels01"1 Mandela Road,
.0 cLVasé1v;r2t Kunj,
' New Delhi~110070.
' "  Respondents

**$*#=!=* / This W.P. is filed under Articles 226 & 22-? of the Constitution of India, praying to call for records pertaining to allotment of lands by the 2nd Respondent made in =fa'veo"u_r of Respondent-- 4 and to declare the said ;"allot~m'er-;_t "of lands/schedule property mentioned belovlmjas i.llegal,and»y_ consequently, set aside the Sale Deed dated._2}8th»Noyerriber 2006 executed by KLADB ln favoufr..of_BPL: Ltd.","a;nd"setaside' ~ the Sale Deed dated ltlth October 20Ov9'«'eXecu_te--d'.__by_BPL '* Ltd., in favour of Maruti Suzuktlzylndia~LtdI;_Vide Anvnextires C And D by issuing a Writ of Certiorari and to .direct the 255' respondent to take recover'p'e.ssessi'on of the entire. allotted land of BPL Ltd., and restorefthe same_ t'o.the7_farmers or alternatively to enhance the cornpvensation of fanuers. This WP. coming Hearing, this day, N.K.PATIL J., made thV¢y'foir1.Ov/ina'§: .. The peitiltilon have sought for a deciflyitatiolntlll.j',1l3OE'«VV.l the allotment of landsl/'schedule below in favour of 4"' respondenthasv illegal."-and consequently, set aside the Sale Dated' d-ateidx 28thV"Noyember 2006 executed by KIADB In pl fayouAr"'o_fli:3PL, "td., and set aside the Sale Deed dated 14th executed by BPL Ltd., in favour of Maruti Suzuitilliridia Ltd.. vide Annexures C And D. Further, A peltitioners have sought to direct the 2*" respondent to recover possession of the entire allotted land of BPL Ltd, / and restore the same to the farmers or aitematively to enhance the compensation of farmers.

2. We have heard Eearned counsel for Sri. A.C.Ba1araj for some time. During the arguments. he submitted that, 'insta:nt_,V.2\§rr€i't petition V may be dismissed as urithdrawn;'2W:serving" ]_iber'i:y petitioners to redress their grieva11ce'_:before the appropriate Legal Forum asripeiiiiispsible und'e1"'1aw.

3. Placing the by learned counsel for Etfiepja-etitzjoners on""riecQ_rVCE', the instant Writ petitionisppdi.smis3sed*-.as_ twitiuirawn, reserving liberty to the petitioners ftop redretss their grievance before the appropriat--eLegVa1_ F' as permissible under law, if so .. .. adixfrsedp or if need---arises. it it _ accorciingiy.

JUDGE Sd/J JUDGE V' fsnf'