Karnataka High Court
The City Municipal Council, vs Smt Nagubai W/O Late Anandarao, on 1 February, 2011
Bench: V.G.Sabhahit, B.Manohar
-:1:'-7
IN THE HIGH COURT OF §<ARNATfi.KA, BAf\§(3ALQ§f?.~-E__
DATED THIS THE 157 my OF FEBRUARY 2:i:f::.f'[j--_ "-.'
WRESENT
THE HQN*Bi_E MR. JUSTICE: ~'~;;».'$,$;c{5%«~§V,%fi§*é-.*;»T_
AND
THE HCWBLE MR.3tjs§j"2.<.(:E 3]' :v21A£~J.{j'HgA§z. """'
WRIT APPEAL. NO. 2¢zS:.?3Lvr:}F-~..2910"({3}
V A,f_W V --« V.
MISC. W. §\lc2s;'SG14._81» ;+o::':_ ~*:}r4= 2910
BETWEEN: , *3: ,..';'. ' %
mg emf MU?-£]ECIP,éi,L gaumm,
REP. 8*ii.A:"I*:~5'C.a::=L3§%s§i£fAf.=:':;.[. ' '
SHIMOGA. - ~ " "
"APPELLANT
V' %{3':5S'iiR:;,,y'i2, 3; ma Eixifaii, Am.)
sMT_§AGU5A;
* ragga. LATE ANANMRAG,
V. _A§2:E9 ABQUT 89 wags,
£30; SHIMQQE;
E\E$W TEMPORQRILY QESEEENQ
' £3" 34%; fig-ZEZQ, ASVGQQYE
L?§§§{S?"§?"'%§§§'é,$.{{3GVi\§§;&s gifiéwfiifiéfii
%"§§§£§'%'§;~5«£'éE E}<?"E§'«§S§§E'é;.
42:"
CHIKKAMAGALUR
2, THE DEWJTY COI'V'§§'v3IS$EGNER,
$H1MQC3A GISTRICT,
SH§¥~"i${3A.
3. THE STATE SF KARNATAKA
RE?" 8%' ITS SECRETARY!
QEPARTMENT OF URBAN DEVP.
VIDHANA SOLFDHA,
BANGALORE «~ 563 081,
«
W13 WRIT APPEAL ':'::~.: "'~~:?:LE§ ».;.i;/'Sj'v_4V'°=§"F"' 'EHE 1'
KARNATAKA HIGH COERT Ac:":"' -%5%R,/W-:.r$;G fa)?"-$&"{" ASIDE
WE oRD5%'§;"mé§,s§§'§,"'V' T_E1'§w WRIT PETZTION
No.1 1 04 ",?/206?' m?E:a ' ':I.{;s,.1f §'2=,z':2acs'1;'0.
§vi£S'C§, \Af Ne, ;*:.i:> 1V_g},;_f:':.@ 15 FELEE W3 5 0%" THE
L:?v::T»Af:"'£--r:~;t3z' fifCf';F§Rf:Y§NG "m CQNBQNE THE QELAY GE" ":3
aA\z§':~:~é '§"--*£%§°:VV:§:§."f;"_:~a'é'§{.p?£,%
"»-w___ -».E'v'EESCi".Ef§'* E'é@.391§/Z8 ES Fms 235$ :52 0? CPC
K,4"~--.§éa--g%'~:':3§':§»_if':3 gm? WE €iF'ERfiJ?£®§\é GE' TE-§E QRSER §m"E£3
':i':":.,?V{§;5f.2i@:«:3 paggaz: Es: aasm" :w§'§:"s":@§x: N9' ::a4?;2@a":'
is»: THE Eé'%éT§RES"E"" $3? 3;.:3?§:{:§ mg EQ?:.§ET';*',
--:3:--
THIS WRIT APQEAL A/W MI$C.WSt COMING O!'_~!, FQR
PRELEMENARY HEARING "mzg DAY, sA3HA:_mf'j<«--._ 3--._,'
DELIVERED THE FGLLOWING:
Thés appeai is filed b\f L'L>::e:$;)QrsCiéér:¥: "E\i--{§.1. 2Ein WP.
130.3104?/2007 beingf _'a.ggr_;'év¢§'- ?4.1:_:.§j"~--.:%he o rfiér dated
15.32.2010, wherein they-a.:n¢s;}"%,f;ng»:é'§:g;i%_:;--e sf this Court:
hag set aSii'\i e' :::~\£h€ "'p§'sS}au:§___...f'by the Deputy
CommiVé$§'§r;érg,5*V_Sh.Vi3:%a2g§é',..:'_'Qresfflééent No.2 in the writ
Qetitionjiag'-;:;er'Aa9%';'*£L}§é>s{L:':=:§ '*«F~" to the writ: getition and has
5s.;s9en.,ded §H€V_:fe's:$Eu£i':-HfEateé 22.052002 (Annexure WC'
-;.¢;'a'rit'~--petiti'§fi'j""'pVassed by the agpeiiant herein and
"--.i:'..;€:ff3U'iZ'§f Cgmmisgioner ta: farmyard E0 the
G0Av_,ei%nm.:«2ééf:'.,.'fané E3 the Séreétar cf Munécégaé
"-~.__ '-Afi?:"§Er1E:::_§4at§0r: and to the Msmécigai Ccmncéé, a cam; 02' the
"--};g*::1_é':jf"A.'date§ 3é.G2$2€%:Q ag ¥'E€§i3§?€§ asnzier Si.§§*"S@Ci§Gi"'§ (2)
w§f§SectE@2*: 3&6 0? Em i%=:':; "fie éearneé gingie Euége further
V' C§§3"E£?Zrfffi Em Swgrmmgrzt is ac? gr: she gréer Er:
«:4:»«
aacorfiance with éaw in the fight 91' the abservatéons _::ir_}ade
therein within three menths from the date 9%' receigét' --¥,.>_'t"'--4.1,fi**:g
arder fmm the Seguty Csmmissicmerfi
2. The first responéent \_/\:.T»DV;"
I\Eo.:1Or=é"I7/2007' aileging that thetieppgaiiant-.{{»hé§e.i:4:--..»-vv..L:_?::Va.;::¢':'
Mmicégai Count}; (hereinafbar.¢_refe}*r'+s:;fif"*ta g»)!
Shimoga, passed a regoéution e31 %'i'x::t;:'i:'i:~:_g sifé~NA_éT.'338:,;:§I stage;
Thaiiahaili Viiiage, Vi;":'<;{t_j'E':.a r\.I_;3g:_é::f} :«$hf n1.Qga, if': Vfaveur of
the petitioner and forwaAfci{§é.V¢*I:héV f:es--t:*E.;§ti»%5;j..'-for apprcwai cf
{the State (3c)v«=.._<:'r4r'1'rj;;f2,é:,*':f:i:f "=;zg%1i;:§'?:w'a'3::a'};$'pms§éQi by order dated
G4,O2,i;9"?£é'§;:§§a:i;".:. :t::. §%a§;f'mér1*:: of upset price. However,
despiite i:h?é-;:.__r€::pééte'Ei'. re3sfi:_Ls'ests of the writ getitimzer, the
erde:zi:;%.ra~s r2ofE"é.m ;:;s'i_§;?1e:'2tect by the fiat FBSQORGQFEE M
»Cl';VM-V .§<§¥'逧'«f%G7'.S&§E deed was exequteé and the appefiant
x':f:*'fi% r"::-x':f%'év$por:de§zt ér: the writ patétien) Qagseé
--V ana§ia:r"'--'gjeséiutésn an 22.,Q5.2GG2 requestmg ting State
»Sove_;'n§;%§e{:t ta qancei its ercier éatad Q4.S2.191?'5 am
. ég§%§e'a:e the aiizjitmenz a? the gig :53: Vékas T{"i§S*:. 1: is
'7§€$as*reé in the zasréi geéétéan éhat wfien the sééia haé a§§*€saé*~;
meg": aiisstéefi is '£29 awéi §$i§t%i'3f'EE§'° iféfififiiééfiféé fxiai
w:5:~
herein) it': the year' 19"?'S, the same Cauid net have-~b_een
aifetted in faveur 91' Vikas Trust and the
Csmmissiarger was F1GTZj¥_,§Sti§fi€fl is aiismissirag t-5f::a:e:'»' ajgfiV1'€:L§éiA tit: "
the writ petitianey by méer dated: V'
to have directed the first respo:3é. E§f;t ?~
the saée deed in faveur of thé»vfifitv';3eEiAfEc>1je':n_:
3. The iearstefik' hearing the
ccunsei For thg 4,::{{ai.".:_ies.,:_"EéEci::V:::tf_;§t..V:$:~g1;;gé-Vh '3f:I;".xé'W§'Eii petitioner
(regpandenf. «f*~.?§€;..4_'__1_V £3"eéé'§'; 'aV;_I%V§iV:V1;:'4;-cf site as per the
res<3Iuti_on..., t respondent --~ C.M.,C
(appeiifini ._ "was agproved by the G<>vernmeE1t_u6r':.VCi€i,_G42.:_§."€?f5, the first respondent couid not haw:4.§g;;$s?&s:=:d ar:{<;§'E§.v-::Vgf___;fe3eE::ti3r: in the year 2032 é.e., after Q "I Ea-5356.,cf«.2i? 3s.e3_ar5, racguesting the Government te Cancei : 0.v::cié%' '5:3;f:.ei:§;;.V'$fié».O2.1§?S alietténg the gite Er; favour :3?"
--V 339 '.iéé;r§i"' .;Qé:§;{£@net" and CG agpreve the aiéotment af {ha " ;.§a;:=za_ svivfe in fawn: <3? Vékas Trust anti the Qemzty
-.T".-€_,';fA:;:=;'s'"'*:':*:1*3_f§ss&@§**:a:r' undar $§ciie:": 336 sf {E38 Kamataiqa 'f'%?%i.§né§%9a%§%:ée3 fiat; 33$-ii ihgseénafiar refarrad is 53 'the Aaizfi} sgfuéé haw mi? $é.iS;Q€§'Efié§ i:§:§ reméuiiazz am refar M361- ihe matter to the Government for taking apprQra.r_iate decision and accordingiy, get aside the order sf Cemmigsiener éatefl 18.01.2032' and sus--,:{é'r*;<,fS@:§V::i".r:"'it3"2§f "
resoiuticrr of the first re$por;§e':2»t--.&w-'_4' x:§va'i'ce§-.A 22.052602 and directed the forward the said order tdi-.,i;:F:re% Dir'e<:t0r.u 0fV'''~--i§7i':;i':*:icijipai '' Administration and this" Murriicrfiéui. '€r;ur2fi:éi"ra.ndv~'§ further directed the Governn'i'err§'~ rhe Same irz accordance wi?§).:F3W 8%' observations rriaée in the writ ;3ei:itiorr._.. this appeai is flied by the rr.rst:=r'esg§5m::e§ii:.iiiVr:i'--::§e mg: petition - C.¥'«'£.C, 1f\.feV"§éaxr;e_.___if}g:aré the ieamed Cozrnsei apgearing frarflsigfa _§;;g:)e:i§,AEra"--:ii; am the iearfied Additianai Qaverrément §s;f>»r"€}r;:§'E:e3,'«§};;»§2e'T;§é' directeé to take mtice for responmrzifi 2
-V arm The Eearriefi Cmmsefi appegrirrg far 33% '3}p3;re§§arr§ sasbméitéé ma Eirza rrraizer that wag §3€§"§§§§'i:§ bafera tire fiegazicgr Crrrrzrrriggirzrrér rrzzas rim: azrzréer Séaiieg ~:7:--
EG6 0f the Act and wherefere, the pmvésiong cf Sefition 306 of the A0; ara mt appéicabie to the éfifitafit Case' Since the matter was gendirgg befare the Goasemment raq:{..r_:c':'i'§;fs_§ the apgsrovai 3?' the resoiutien, the Deputy C{;rJfi%Tr§--;'=,':;-i:§§;é.2~:.rE_ had rightéy regected the appficatioa «>».5::°i§"
petitioner (respondant No.3 herééfi) uw»Hé_r'efé re%;~.-, _fh»g:[.' learned gingie J'udg@ ought,»'w___ hax}é:A.v Cf'ismis&;;~%3€§«A EiN§;it petition.
6. The Egamed__A;§i_&.iVta;:§.ha§_E {'§'c>,i:'e:EE,j:--r:V'1er:t Advocate appearing fér"{'i;駧f$E'i1C71é:i7'i'ES€1_Z aI;§{}. 3" SE.:*Et;!"2ifiZ€d that under §€3C'{iG§': :,3QE§ ':1-gfV§Eééf'A§i'i:f 4iii*:§""E'>eg:iL:t*,? Cemmissiener' can Gnfy suspené tf'E:;e;" ffeéijfLj}'Z§;{.§f3,:g?,1l'TCj refer the matter to {he $av:=::{:*:s9*:'*a'e«::';t aréfiv-E.'¥;*éV§V__s_:,____:1';::s" the Geversamerrt is take action in 5:C:::',:{::rf§a:i:<:e w i't%3_'§aw, E:'{.?é have géazezz casefui fifififiifiéffiiéfifl m the ""V.VL.r;Gma=«4_sf1ti5'é*":s cf the ieamed teamsei aggearmg fa? the @'a;*t§e}A§ and garaziénézeefi ma maieréai as m::e:*é¢ 48:-
8. The materiai or: record wauid Cieariy Show---_that the fact that Site 510,338, E Stage, Thaiiahaiié":t.?i'2:hifégié,.. Vimba Nagar; Stzimaga, had been aiiatted in "
writ petiticner (respondent §\J::>.1 herei»r1}é by itt_,1V'éi:;:e«=5*4:"'.:tiV'i:§-'i:ii'.v;'2:'"é'3 cf the first regpcandent (appeiiat2t"':'he}:;eiéhi) was apgroved by the 'dated 0432,1975 is not in éi;$_p:ute3V---~i*tVt:5§»<.e'\;r~:arf, §t:tio';*din§ to the writ petitioner, ¥'E§SO3Li"t:.Et3tF.j§" iv;_a§§3V:? ,.by the first respondent my ttatguestiflg the Gevernment. :€'i'%t,O2.19?S aiietténg the sit.r=3:i...- it petitioner and rec:@r"i'2:'ti9£'é3%"':t3a't;V<;ViV:;%:'V'véégs3fié'<:i§"f'r§'r' "aiE£>tme:*:t ef the same Site to Vikas tri;'s:-;{t;i .V\i'»th_e't2'.'ti*:5§::_".isvrit petétianer, being aggrieveé by the gaiéd res1e"iut§g:_;_Arecommending aiiatment 9? Site ii':
A"v__Vf;::\}ft:--szu§ __Tmst, matte an agpiicatiars before the $He:.i:j§t:t%g "{Z<§.t'r*i.r%1'§§$i@r:er, wager €OLfE'S8 far 'aha Qeauty C(}?3"i?."":""'i§$S;i:V«%f,,%VE"iét: was ts susgené the reseiutian at the first ""'V.V:fes;:;e.;7dett%t »- €.é»'E.C, am refer the matter t9 the ...i".-G't;--3zieIt§r;m":erit, in my viaw at the matter; ttm erfier at the "--«:i$'§5;et:ty Cfimméggéazser '%f«i$%;.§§§ 355$ §?'2{:fi§'==§ that the Fflaiifi? as-':33 gsarzfiétzg Saftére ttzs i:§€}%'Ef"%":§"'§'§&s'"1:€ §'8§3§"§i?%§ the h'g'--
. .
approvai of the resoéuticzn passed by the firm: re$$<>_m___de:'at (fagpeilant herein) and wherefore, it ig ciear that $51 the provisic>n$ 9f Sectian 386 (sf the Act, "
Commissioner can oniy suspend the' resei-gxtigéh'giaséetrif,by the first reSDOndez":t: M mac. ar2d.b'1'rVef:§f§Af"ffhe F¥?A§{:fi€Ii Government fer c:<>nsideratioV:£-.,féVg_ardffig.__trw:_?v-ali'd§Vt'y"U? the "
reseiuticm. There is mgr}... l'3'iEZ'EAfit"'{f"5 '.t'?i'53,_ c:0'r€fevmtioV:\':§ of the beamed counsel for théé observations made by the l¢aifhe?:.c}i s%:1,_'":'§lég§€;:c§§e.V:';§:§ja%V§-d'wéfiéjudige the case of the appf24i'i.:é3'nfi as the Eearned singie 3_t:.s:§.ge_ 'n.§§ 't:f:":2Vs=,é._S§Vtate Government wouid act in fivcgerfi&§.?é'§e':':;~;§ité1,'VE4a:;{,;:;"'-~m{é1§'r:h woufé ciearfy mean that the 0rdeé*"L.__S"'r:al§ " influenced by any of the 0bse:«:§3;#t§cn§ n:§3é--é2___;b y_the ieameé singie Euége on meritfi »:}f'i:h_e c§sa.'44,A}fic:@rdingEy; we how that the a;:>péaE E5 devoié <5? ff;-er§E'aifé'{§-._§5;2§S the foiiewérsg arée:':~» " Writ éixpgeai fig éégsosefi 9? with 'mg abava saifi éégsieézatécns, §§n::e tha writ amtreaé £5 éifimiggéd, it £3 "s;:1§*:;z§£a§§§r%g 'K: cangééar iha $§§7§E€§3f;§€}?':§: E"-«figs. W, w:lO:-
Nc>.5014;'201O for conéorzatécn af deiay of 'F3 days igimfiting the appeai and Mfsc. W. §\3o.§G15f201C} fgr" gtay' é':*::§¥jj-fF;Ve same are diS{}{}$€fi Qf as such.
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