Bolts Indian Condiments Pvt Ltd Factory vs State Of Karnataka on 12 October, 2011

[Cites 5, Cited by 0]

Karnataka High Court

Bolts Indian Condiments Pvt Ltd Factory vs State Of Karnataka on 12 October, 2011

Bench: Ashok B.Hinchigeri

IN THE HIGH CQURT GF :<AE;x:ATA{%i;éé§: 'BANSAL.§R_5._:" __ 

QATED THIS THE :2" SAY. GE @fCi1'{:':E.§EEf E:;::.'':- * F' "
EEEGEE   V    

THE HONBLE MR. JUSTICE ASHf.i)K B, H'}§'_\§_C:'E~iIsf_3E'fF§i

WRIT PETITION NoE.36459w_E20;;m ='=iL_A~r<1A«DE; 

AND WRIT PETITIQN Nc:'s.36E33_3_--3.S 2010
BETWEEN:  " "  E  'E 

Baits Indian Condimentswt ¥.~.'t'cI'.",' 

Factory: 1041 Kms," %*s:1:§'s:aneha3s:-;' A _
Kanakapura R0ad.,.--VB:a<4ng;lfa_i_orE :5' __S€z§} €1._<:'>2;v .
BY its Managing DEre.¥iii"_3~T,«     
T.G.Mathew, V ____    _   
Aged about ?*4 yeiaré.» _   _  Petitioner

 {By --Sﬁ~ '$'z'~,.V.'G_:mja~E; Advecate}
D' state .:::,_f i<Eri";3:'a1<a;'--
 Rep.,.E}y its Secreiaryf V
' -CErr:.me.:'-EE  EnduSi:":*:'E's Department;
 .!'ei';$;8u§§d§.ng;"BangaE0rE - 568 083;.
2..  _S%:a:?E= £:f'v«Ka;<§:3E_EE~§;<a,
Re'5;:.£;>«y '3"::+i"_~E§;;e<::fEta rag,
Ur%:3:__an Q€:iE'§€_1§m€ﬁi Separtmentg
_ V§sh's:Es%3va'r'a"ya Mini TGWEE',
'V._E'%.§.Ba:§v§dA'§ng; BEr:ga§9:°E --~ S68 S81,

  "«. 's:a;"%§'2;%::a%<E lndusiriaé EEEEE

_  iieéiefagment Beam,

 " Rezggby EES Chief Execuiéve GfficEr;'

 "'E'xE:1,::ivE Member; 2" Eims',

 Ragfzimtharza ?a:'§shath Easéféingg

§é,i'3;'a, Nrzggaihumga Read;
§§§3:§a§Q?€ - 55:? GS}?



EN.)

4. Bangaﬁere Metre Rail Cerpeyatien Ltd?
Rep, by its Managing Directs?!  
BMTC Cempiexg iv<.H,Road;

Bangaéere - See me. %  "J 

{By Sri KS.MaEE§l<arjunaiah,HCGP fer  
Sri Ashok N.Nayak! Adve"cate,Vf0r R"->3'; 

Sr: Harishg Advocate f0,:""i*<fi_;'s, A3Ee*e.)§SsQ:iates'z"er~?§.-4)

These writ petitions are 'féted sJ':§<E3ér Aft-§:§Ves's2Z6 and 22? cf
the Censtétution ef India praj,«"E':":g. is qggaeysh k-"gn'r"x'ex::re»F issues by
KIADB for benefit3~ve'f«.[__§Ese =_besﬁ2ef§'<:iazfy"v _f39/1R{§;L, viz notificatiers
under sectien 28{.-43: e'jatea~v1«5t ;*anu2;:'yi231'O aside Anne><ure~G,

2803} dated 12':.2C,}.i*OV 333%;E<ii'=i}§}d€F '3€'C528 51(6) of KIAD Act and
ArmexLzre~H n_Qtice..d'e'E'ee 28_.»8.2©i--O_issuVed section 29(2) of KIAD
Act and ::or7'seqTiJ'e&:1Vt§ai <3%tiers.'i'n se'fa'r"as petitioners ereperties
are Concemed ._a1-nd':3.:e_ 'aV:f:q'u§s':tI_0n [of sech properties which, if
acquired affects the D€'§;i"C'ie«Oﬁ'€f i'ig"?}_?:S and etc:.,

These wrif'~Vpet§t§e~ns7._cdi*r{img on for orders this day, the
Ccgurt magie the f0lE('";w__iVng:

 The%eeé{fi'§e_neT:fv»%*é'as made the feimwing erayers:

 '§-Y}  Annexzsre F e issues' by KIADB fer benefz':
"  the benez"ic:'ary BMRCL, vi2., neéiﬁgafgen sneer
Sectien 28%} bearzleg iXie.CI33S SQQ 25399
Essﬁgafefe aeiee' £5: Januery ZGEQ, eenexere G
285$} Ne, KZA§8;'LAQ/Meérexi 2854./2§§§~2§2 5}
ﬁeiee ssmsese §SSUE§ ueeer Sec.28 n{§} sf
Kélszﬁ sci ans' énnexere es Neéice I259. Kfssﬁﬁ/LAQ
?v?e:re,':E4§f2§EQ-2&2: gfefee' 28,8;'.§§,Z§ issues'
Sectéar; ;%'§ {2} 3? ;«:';.se A5: end ee;?seque:?;f!a§
Qmfersg in se far as eesféiezsers greeeriées ere
eemtereed am? See §€§L§iS{f§8?? 9:' secs gsreeerifes


sf 



5;

{if} Pass euee eifzer erder er dzreeéiee  £1353. 

%~£e;?'efe Cour: deems ,5: fr': irg ..:2'2,_e_ efrc:if%i$iee;;:eé' 

ez' she Cese ineieeing ene ef evgferei eﬁeeets   f

these Peeffeeers;

2. Thus the petitioner's grie::en.ee is 'eve;hthe e.fcqL:.§.s§'t§on * '

eroceedings %n respect ef its §andV_..e§ease.§éng.'6;,?,1A5_feq.mt:s5
acquired for the benefit ef the"*res.pd.nd?e'rfit"iv-e";«§'fer the Metro Raii

Preject. The petitéonervis 5.2":"e>€e0Vrtf:C2er§e§ite.e"feed precessing
company,        
3. Sr? V.V,L3:§»njaL,__the

ii.'-_3_AaL";'..r..1e  <::50unse'§VV fer the petitioner

submits thatvVV__t_he the petitioner's
property on €-he  -szgbmits that the setitioner is
effe-ring the preper't3{'E3z§«ee..VA'e:e:"'*¥;:fi'eV.'.southern side of the fectery
buféding.  acqLu;uis'if:.ieVe"'ofEhevéend ee per the final netifieation,
 '~fe_r :he"'%;ecvement ef §§'{ji:§<$a He submits that

ee e A:'ee'§terAT'ovf, fEee.; reeeeedenfze hae agreed ta redesége the

T'v.:AA:prejeei egg-zj pfev$jeA[:he eetitéeeer with éegrees erse egresse He

 tézef ve§§':hoet effecting the reiiwey Eéne and the iaééwey

?., 'e§:eé': e*eAA é:'3_e:i:'a3.: weeg. ét is eeesieée fer iee reeeeeeerzie Se eeecede

.  gee: eemends of ewe eetitieeer, He submits the: the em

 ee eeeeiree ee ee te eximgeish the eeeiieeefs

 .eVeeemes*e:e :5; egee.

 

W,»
E}



4, tie eubteits that the Seetiei Land eeqeésitiee Qfftter

(hereinafter referred te es " the SLAGE fer ehert) hes eetvppeetepéeéed

his mine He has ehiy gone by the stated requ%rerej_e'é1't'e.t'_~e't:

proponent; nameiy; the respendeht No.43" He  ef  

the tack of hearing epportunétyt

5. In respect ef the alterhet~E.;ze pte\,fe:,_ 

submits that the fourth respehdentfs_._te:te;i_e6.§Aﬁe t;'t\.«;§:<;,>iaj;VVgVfJ3n of the
Cemprehehsive deveiopmehttitttziethfpf{--1 that the
respondents are net:j:;_etéfE:ed'"it{¥ petitioner te

accept the offer ef' 6! the phetegrephe at Aheexutee te: contending that net Zeavihg ent:_2g;ghVVV'%3'p.ag:e 'the heee mevement ef the Eerries te the §3f'etEt§_ehe'Etfie ruin the petétieeefe industry. Stet:§tt:r§'_§'§:;t. :§}'e.tit':--eeer is teqeitee te earmark eetteih seaee the*,_teeve:fr:e.et:: et the éerties em etee fet eeeutteg the ..t.t.t'_;':t3«§§tg1%ehet t~§e";eebte§te that if the effet et the tespeeeente ﬁe "~._:"e«::C'efe_te;dfthe eetittenet ezeuéd eet ee it: e eeeittee te eeeeet tte . ebéégatienet He submits that the teseeeeeete hee egteee te teeeede te the teeseeehle teqeeet ef the ' ," iée eetitieeer, which hee net ebgeeted te the eeqeisitéee ee sueé': in pubiic énierestg 71 Sri Herishg the ieamed eouneei fer the §'€SL'§A.¥':.);.:i;'¥§,E~;r%§:*£';V:E§'€..:;é5}_4"e "

eubmits that in a ereactive spirit thfﬁWi'€S§3€;)f"1§j€_f1{C:z'V:%"§g:'.V%'{»'~.:§7!aVS--~' aiready agreed ':0 eccemmedate the»:;:»e£ité0ﬁe,f'~.wheﬁe*eer'~._ possibiee He submits the': the petitiv-eﬁ'er'e rep.re$ee'§aEisjH,"'dated 'V 4.11,Z{)1O is Considered th.e'"' in ite perspective and that before V";%ri'r:'exure-R3 Could be eommunicateci te this Court.

He read eut g:>a.='*a'" statement of obj eeti 0 ns, \{;i!*'1i"<i'n Eibei':

20; Witfzeut ;:?ej§}'a:€S:e..gf:deA--§f}fe_.sea/eref eonéentions raised 53; this Ste':*e;?:=en§VV'efaE3ejeei_Eofzs, it is submffteef 555252;" the ma£'E;e?r* :15? the Vefereéeie' regresenietien deﬁed 4._Z1,2@.:$ ;eX.;3--:7'2i;:.¢g:g e;,;"f8;'»?;§«?Cé. end is egreeaefe is erevide ey A ' e;'--.eCee::e"e__§efe ef 22m. w!e?£:!'; at {he giaee merkea? ;i*§<3§V;ii'§er:erA ﬁe access éfze fiieéferiei efégbwey :fé;<::;:V:§§7 earmerkee' fer me two weeeier eey, Te _ H fec§§§"&3;:eA.V.:ié§s, es'? area ef 4: eqmér in See fem'; e :A'ea::eeg}§e.meesaréeg eL.:2m X 5.733 re at tee efece merkee' She eketcﬁ eraéeeed herewith es ,4;;'a.?fzfEX£!R'E~R4i eff? ﬁe eeiefee free? fee eceee es' eceuiesféen, 'me eeze are u ""é;ex?e::Ia:t,! meesere 5,3293. efeeg eve eeéfsnei egghwey ens' eee me: eereesejéeeier Se éfée nafieeef hégeweyz This eree eee be esee' fer ﬂeeing as': eecees :0 See gﬁeiéééeneris ié gysgeriy far mavemsni' 3;' met; maéerisis am' tracks wiif? csntafners. If is submittes' 5.373: the sxisiisg ga:'e;'"---- gravidfng access {*0 She Petitieners grsperty frsm rzaifenas' highway measasres <§,80'mtr; widéh Qniyz _i_~€é}**::;é..;_' prqaossd gage with a width of 5112 mtr afong.v;'fé'e:*._VVm.=}}n L" 'A mad shouicf be aﬁequate fer safe ans' sissy' m--§2veg392é2§:2ij sf trucks wititz centaxlsers.

8s Sri Harish a§so has ra%sed th7'e.._thrés'§sQ§c§ _@bjeci:ji'<m....t:5 the = L' very mamtainabéiity sf these...petitAisss":vomthe.'g'rs.:.;,ﬁd..Ethat the petitiener has med the aff:¢1'a§};_:A {~Ari':i§:§L;s§~é«:':R}:»s}sVon 23.352010, Wh€¥'€3="¥ "'19 $€ﬁtiO§f?e§f has and has 5550 e><pressge't1 i;é,; the possession of the Eands in .q'u--evst_§"s:.'L ° 9; The'igémed-ﬁsiiir;sVé§--._:s'uE3'm%ts that the peiitisner is net heirsg CQt'?fslp'sE.?E_§e§ t:;,~.. '3a'Ca:°ep*c "ih.'ie sffer sf Csmpensatien made at }§.rfgﬁ'é><s;;"é'3f\:,,,'*£§' i:;he__ sffessisénet acceptabie is she getitisnerg. the awarii é«;rf':_ f'.s'§f':§*:e Eanés in saestéen wsuié se passed in éé::§:Gs'éar'*s:':e xégitéivésectisn 296) sf she Karrsataka Ezwsassmai grass :'§§'ea{é§i>§meS:'%:--~,$iCt, 1966 {hersénafier rsferres is as 'the KEAQ ACE r"s§f.s%%_:i{*s}--;*'«f'sr mskiag this S§i5I"§"'§§SS§0¥} he sszsghi is dzaw szgspsri sf':§s Cszgrfs arses, sates 12.23:: gassed in T?"s«.,§s';ésmsssggzsi2A ii the exietenee ef eétemefe eeereece mseeief exfingeisf? zhe rigfsé ef" eesemeeé of eeeessite es efefmee' by tf:e""---- eeéiéienersg A2; the eeezxe Sega' euestiees can oefy' eeierminee an She beefs of eref as wet! as e'eCume?§€e%yf :_. evidence since e dfspute has been raises' en these 'esperjte L"

by the firsé respondent ene' such dfseeéea' Q--'§.f€.SV{;fi'u(:)'*I'§§ fee: ceenet ee eecfdee' in e writ ee:itie;:e,..-L' fheif-..__ eoeteezziens en these eseecte ere «'§--ef:=. ope;j;.."::e " 5e . considered 5}'? er: epprepriete ;ere_eeedi,ege,w._!f':*§3e',;3é':%§ee' S eheose te reseré ie the seme." '

12. Sr: Ashek §§1_e':: ¥e'e:'r'e:e:e{'eeunse! fer the respeedent No.3 eebejéts he pmcedure! iepses whatsoever He submits that no s;3e.ei--f~':::~~3.S 'eeeaesertion is made in the memorendue: sf; "fine petitioner has not been given the epeVer§un%tg??2»e_e'r§4ng in the preceediege eeder ﬁieetéee ihe""§<§A_QVA€E. He sehmiits that there ere ee e»;%e;mee':.sTe;'e§e_ 'er.:e eeiitéerg that the ebjectiens ﬁiee under :' 'e.__.§eCiief's. .28'(2}efej-f:%%eV'§<EeS AC: eeve nee been Ceesieeree by sine He feﬁhee eebeete thee, were: ef eE§ there és ee eeeiierége ::e:eie:;2e(e} eeder".

Se eshek Naeéeyek eebmite that the eetieeeefe LL"'«.V:}ii5ee§ieeee ie tee eetiee eeeez Seeifee 2e:;2} :3? tee éiieﬁ ee ée E?

eevetd at any eeeaéderatien. because %t Ea eniy a eetéce. It enty gives an epeertueéty ta the petitioner te get inte an agteee*ie\nt and receive the cemeeesatiee ametmt as per the agte'ee3'_et§t5.;_.§t'~« any. If me agreement is arrived at. the Seputy,-rt-C<§tem'Eee§«er;eL't' ehaéi pass the award in accordance with KIAB Act. if the award er any potté-aha theteef is :;'eVt'VVat;c.ept;aeite te the eetitéener. it can venti£ate%4t""Et:e .garie§.%a:':ce" beffere the Reference Court inveking Secttteni 18 ::;t'.ttf:--e"L'a'ecl Acquisition Act. 1894. .. V,wa§» V

14. He aﬁeaeaeaatthekmeeéeaatatthetanaisteken tram the tnat the same is handed ever to the the same day. As the eeasesséee is ta}<;eVn...ttte.t.etVt'%_$" auestiee of deieting any parties ef'vtt1'e e_ueet'iee.VV___§tea': the acquisition preceeeings. tie eehbmite'"t§2at.__ae:'et"vaew the matter is eetweet: the respeedeat *'n,__jt§ie.e a'ee"'s.he eevtttéeewer.

V. §<'S.§V!a§i§%:arj;maiah. the teamed t-ttgtw ﬁeert VHV'-.V_"{.7=e5§aettt%t:et:t Pteaeer apeeatmg tee the teaeeadeet téeei aea 2 at V ttea"t<eetsebm§aeiee akin ta these at Sré eehek ei.t\ia'«;aE<. E4 ebseieteiy it: the State Geeermeeet freefree;fiette.neu~ret;éje_:fte~ee.' {Sectmn 28(5) of the KIAD Act},

18. As fat es praveezr H1,V-is.'"L_t:e§tr:ernee','V-thej Deputy Commissioner is bound to peée"tt1e_i:a}§vatd?_ the petitioner indicates its nenj,eeee-;3tat§::'ee';'et made by the respendents.

19; fat etevyere are concerned, they flertain to the V£6nsti'te_tie:e'»e'f~~e:t'ti'e"'.Va!uatien Committee and the determEne3tiee..et tVheV'Aee':t1peV§1setion. The Ceurte consideration of :p;<3ﬁyereVV"'%'eé«the same as said in the preceding £3era§¥'.'_3'tL*'.'fjt.tA "

28, wﬁttettxer any alignment of the taitway ﬁne is eessibfeg '1._'_'v"e.Am;?fe:<te%tt ef the Eeed eat: be Eeft t0 the petitieeeee use; ett, are V. V5f*e_§EV"the;eeestieee te be decédee by the experts in the ﬁ%§dE The ' '..C4G;Ei§"E ceeeet give eey ﬂeeing ee Seth eiee, te teideg this etew; em tettttted by the jeeement ef the Hetfete Septeme Ceutt its the ease C2? SQSHASEGER KESSHALQIR SQSAEE Aﬁﬁ QTHER VB SPECIAL. EJXEQD ACQGESITZGE QFFICER ewe 316% 1:-

21. The epex Court in the case 0? STATE 0? PUNJAB AND ANGTHER V. GURDIAL SINGS-'E AND OTHERS E€?§§"e§:e'€i.\V%n (1989) 2 SCC 471 has taken the Censidered Court cannot interfere with the Choice 91' Lfje iand~Vt-e..'.:b:e fer the stated purpese unless it is si;z§::wr':AAe1A;€$ ubei4.;fﬁ'eI4efiee'e;*.' otherwise voidg Gtherwise aiso v\:f1e.r3 theliafge c:§':'£3'n;\%éS._€>f_:iaré(§ are acquired for the pubiic pmrpose§e'ef.xfja.yVin§'irﬁeeto raia, if email chunks of Eand are it would scuttie the whole project, :vvvhée_h:= interest, in taking this view in the case of OM PRAKASI-_I :v sfA*rE or U.P. AND OTHERS re;§V1ertedA and THIMMAPPA AND ANOTHER v. eT:AT;E ¢:=ee:;.4;¢:s;e;mxA AND omens reeerted §n1V;2oo3(§j) "KanL;3'; V"

_ 2'2;."«f:h%e dees not mean that he reiéef can be ' 5....§Viven teﬂhe ieeieEé:_:~:§ner. While eegetixeeg the ereyere made Ea

-.%.?fj%;.?eue'.,meme:*eeeum ef writ eetétéee, E have ﬁe eddreee the 4'~.: :{Z€¥§"§'t:és"?T3}§ {}f ihe eeiéiieeereg ﬁne §e%:§i§ez'1e;"e eereiee is ihee its . 'E-ee §ne':;e weeid be reﬁnes; if eeytein eeriéen ef the ecqeéred éem' Z7 award The Deputy Csmmissisner shaii sass s Ccmsreherzsixze swars taking mite accszmi: the provisions Contamed igxs-e_ C*:.i_0::

Z3{1j: Feurthiy and Fifthfy' sf the Land Acquisitien . 24; At this juncture; Sri Nayak:-si3'b'mi.ts kkpépu&;; V' Semmissiener would pass the award gsside?-.SectEé'r:._;2:§.if3} KIAD AC1: within Ewe months fromVt:s_:ef'<jate E)?'.t.he.,Ae:gr;%"si5{{i's':eétien"' ef the Qetitioneﬁs éetter vef.'non--'acVseei:Ve-~n_se sf"'sheV§ effer sf Compensatien at sme><ure'¥T,_"?sr%h:er;:sy'V:tV%_:ev"'fiberty §s aiso reserved is the ef the Campensation 18 of the Land Acquisition Act'; 4' V « '

25. ss;!§ﬁt§wV and obserxzatisnsg these petitions are disp}§s.ea" sf. §\ii:> <5}der as is CQSESE fiﬁfs--%:Vt%1e main matter éiseif is éisssses sf; meshing sasrv§::.esL'.§g;TAr"s§%g,<,V_'es'§2s'§derasisn sf ii§isCﬁ§\i.8§89§Z§:1 fer vacating she inteéém s%sf'e"r'. Es Es therefsre sésmisseé as having became izecessa W3 'Mm es was

Unlock Advanced Research with PRISMAI

Karnataka High Court