Ozone Urbana Infra Developers Private ... vs The State Of Karnataka on 24 June, 2011

[Cites 0, Cited by 3]
Karnataka High Court

Ozone Urbana Infra Developers Private ... vs The State Of Karnataka on 24 June, 2011

Author: H.G.Ramesh

Bench: H.G.Ramesh

..L~.\'"""~ '.""-

3

A Company regiszemd under the
Campanies Acij, hzwing its

Regismireci {}ffE<:e Fa': Ni} 38, {}Esr:3<:r Road;
Beingaicyre 42

Répresézntgd by its Si:"r2<:*:{>:' S 'kfassucievari.

_ :2:
("By Sri. Sharaih. Javali, Sr. Czmnssssi ané ' " -    
Sri.'v".fé; RG12, Aciv. fer M53. Lexpksxus éia

Sr'i.C M P(>::>1":a<:§"1a., Adv$.,§   

And :

L The Siam Of Karnatzakéi _ .
Reg ivy its Pri.m:§;::va1 S€«creta':»j§r
I:Vf3p&1I'{IZ1€£§.?; Gf Revszaue "
M 8 Building, V J 
Br Ambedkar Veczidhi _
Banggaiorés E368 QQE. 

2. The Assisiaatsytz 'C<:rr§;r:;Zs:3iG'ne:r  ' 
§ed.dabaZ1ap§é§}  Lab .§é;Vis3fQ:7_ 
§Qd€§E:bai}§:p1}£§"':'..__   _  V
Banga§c;re'v..;:?;%;;;;a: 'sj=:a:t;":»:~;;$ 

  -- f  Rs:s§:x;nd<:*nis

{By $1'i.' S 'f&{§+;'%§V 

'§':»;.:;;s¥'=:;%»?r::- Appmn' "ﬁled 1:,/'S <2: 3:' {he iiarzzataka 'High
Ceurf ACE pZ%é?,,§-'i§E§§v"iG 78:53; asida the <>rcE€:" pa:~;:~3::d :3: {ha Writ

\V _  1%&2%é"%{%1v___;32g§a§::3&§§ [C2 3 gm: 3  

85:43  ;, -

 E}.:f'§2g%.11;;:_:'infm D::"==.-T"'s:§:3;3<3:*s:; Privsazie E,»'::€:.%.

{§é.*:::°:f:€z*E§,r §«i:i:>a:€€%: as Rifzzx" E.::.f3"zas;§n2<:'¥;;ure
§€i"s}'€§C}f_:J=jf';.*1ir:E'1'£"'?*¢'EI, Ltd" zmii €}z<>::€ 'i}':rb;3:n22
Lang: E;>{§=:.:2E<>'§»f:*.;<iz3.': §'r2l:a:2;%'::2 Ltsi}

__  Q::3mp?:.i*r;»-* rsggéstsred under iihﬁ:
..{ﬁ<:':t:.;/gzzriééia z%.z:i1§ %:zz<zi=;1§;; its
' --§§'::;§d,{L§§§E<'::: £3: F'§£'2 35:1 §,?'::;<;z'2:* §E{,§22a£§,

 

§}§§£i§€}'£'¥ =32

.V _'vEW.j:§'.=3?_§§"{f5§§fE"E§:ff{§ '%::j; ma ?;i§"a';?{';'€Z::'}E'  Ear-"i'&:';Es'.'LZzi."'§{?"'=,---'§;i.§';=

{$32  E?;Zf":2:m2:?;:E": ;§.22:%:z1E§§ §':}E', {,i<;=L:::'2i:;aéE émaé
E:§:";%. Zrﬁé. §5<3<'m;, fzzéés, §?:.i%:" M i,:%%x§3§<itzm--:; 

 {i E'? E%:';:>z"s:::<':%3s22? ;52::§\;§;.,'}

 



 E ' "figxkﬁﬁjga

xz
=<

 

ii)

thereof} $0 as :19 enabie hérn, ta use it fer nQ;nwagri<:uI.tu:ra1
purpase. ﬁnder Se<:*:_i<m 96 of the Karnataka L-and Eeverme
Asa 1954», the State Legislamré has inter/aiia é;g.:?fé§§;e§ the

use {G which ag.r*icuEi2;:rai Zazzd can be pus, Sc%§C{i<;}f1:'--~§§f3f.;:§;§:~3O

iajgs §.ow:'1 the procadure which is §iabEe.'t3'=E;§§.féf:ﬁ<3<5;fe::§§'or 

€ii}Y1'&--'€I'Si(}IT'£ 0f agricultural land, SeC¥;i€<t§€ 9;? aAfG7z"8t§:§nti»:;::€d .

is being exiracied 1":e3:eur:de:*;_ 

95. Uses of agri¢uItura£_.Ian&~.gnd tizigprgtécecfure for
use of agriculfliayal _«1an<i~- _4f:3rL'-..ot11er "p"11rpose.-u{ 1}
Subject to anyV?_av.? *.foi§, ,tIE:'c:{"A ﬁitne being in farce
§'ega:"d1Tr';g erectiarz "of ".b'uiEdinvgs-.:'V~s,_t.- Construction of
weﬁs Gr 'Eé"£1'13;<:S, <'%fi"i}Cvf§'E¥}5a3;"i€_ «3f'.1a;:%}id assesaed gr hem
fer tbs ;pu':§nbse§0f;ag:t*iCuA§1E:2§*<:>V_§_$f erztitied by himss-if,
his s.*3:'.ya_:;';s'_.. = §:E:§1:3._r1'::~3__;  agents, 0:" ether Eegai
repre§3e::.§:'5a3m;vé:=:, ﬁsti'.--.,e':'€;c_i: f§3L'i"I1 buildings, construcé:
we_f;_1_s "a;""'t&:3f1E<&,_."of::::.aj;}<:€ faéijg whet' imgrcrezzsmenta
the§é{2:'3f'f0r  "E:.§'{*e':er Céiitivatian 0f the iand 0:" its
ﬁ:1_GI'f_': c:Q:;'§*.cz2_iéf:i'2.:é€--.__fm'-the purpasa aferegaid.

 {2} if a§i}1'v..QCC12p3.1'1§ of§3.I:1d azssssseé {:17 heiﬁ far the
 a'p'é.;é;;<°'p«:3s5;e af agficuliure '£1-"§Sh€S is éivéirt Such Eané 0:"
_ agE}',}<"§$;1".'%: ihersaf E0 any ether purpase} he shaé}
_.V'E?7}:€}»if§%"i§§:.$i;1.?1diﬂg anything Carztaéneé in any iaw far
'----.,"i:h5 '.{'i-méébeizgg ii"; force} appiji far pﬁrméssien 'at; {£26
.4 §:§€~;;*2,_"§'§Ei};"A Csmmisgéensr whe rxizaja, -$"EfQj€C'€ is the
' §Q:*':i>3:1;I;<:<si€:;'1$ :3? {$733 Sectiea 312$ she $23233 made mnéér
éiﬁié ﬁat, l"€§§.3iS€ gsérmésgéeia er gran: ii: on gush
A  Cazzéitians as Em rnaj; iéaimiq fit.

§?:*{::v§éeé *:Z%1.z%.f: aha Esguig {3{}:§:mi.sg§{::15:° shag mi}:
zvsfzgzgé: yarméssémz €03" é:?.<:€:"§--;3Z{}::'2 :2»? :«':.':;_e:§'a §:»::r:&. 3§nc§:,:e:§€ﬁ"
 the giésiaseisé ﬂan; ;3%..ﬁ3§é:aE*z£<:% Uf{':€§{:'Tf' E135: éiarizaéaégaa
'E'z3%s::': ems)? %::{}§2'E'§§'.§:j£ ?E;m:"::§§:g ﬁsiﬁ Eﬁfzff; §.E2i;a..:'::ai2*s..é{a as:
22 G1?' 7,§3§=*?:£%}, if i§'3.,§,§:?E {j§v::=?s;§<m £3 £5": §is:£:<3:"{§22;:3{:€f 2I;"§'€%z
232$ p:§'%:"§;;%{}$€ 3? Ezasmi 2:353 :a§<§<:§§%.:€::E :3"; ::*<:'::§p€s::€; <35 232:5:
iézttié in :s=,;%;§::7%: g::§22:."2:'§

 



»IW-W"'<w~...m!r

"E  mima¢vaJZ;

 

ii

{Pre:3vided further thai} in Dakshina Kmfxnaﬁa Districi,
subject is any law fer the time being in farce
rsgardimg careciiozx of buildings GI' the €Q§1SEf"£.}§§€i€)I'§ sf
1%-*€E15 61" tanks, an Qccupam cf [airy {*pz,§nja}u fETa;*1dV, wet
{and 0:' garden iand} wha 13 n0!;.-- "   

{3} 8. person registereé or liabfie Etc:  
eccuparzi: sf gush land u;<1.d£~::j s€'ctia;5:'~.'js?»8?.,__§§f£116 .
E-<Za.rr1ata}<:a Land Refermg A<j:§; 395 "§Eji€gfna;,taVi;.g A§t 1G V

cf Q52); 0:"

({3} a gramtef: Gf such lafidﬁgmder S€§_Cfi'i3,?*: ?';§7f of thﬁ said
Act, may; without 0bta1_'_2j1;%f1:1g 223$ pé:*m§_sSi§é:1_ required
unéer this su'b~.:3'éc.:i0z1."Van7G';L--~1f;::§:w:*§thst8.ridiA:1.g anything
contaérzeé thereiﬁ'; ~d§vé:.rt {:§'g1c}*:§:i1:ij<fi or part Ehégreof iii}
any othar purpase aLft_er Sehd:§r1g'égptior notice: in that
behaif, in 'me préSt:1":EVEj;rs:<iizf<:_r':I1'.:.:>7'the Tahsildar and
pa:»_-ring  prt+:sc=ribied7"'rIéai1::3.€r:, the fine prescribed
U,3;'i§.E3:fgT«t2§"£';§.'.'r§3¢--i§:§V_<3§_ff.Eii¥:';E_'1:   V

E{Zi'%;5§}"'%?1,!fif:6:ré3jén§'~.:§t:»:::..:9.a%'i% 9? {and assessed 9}" held
fzéfr me }fJ'Li?T§ﬁ'1'}V$'s'f §'f_éL§E'i?::?;§E'ii£T€ hag ééwrted such mg
Gr'-. part -t}:sé:_:=s3_é3tf..__VTAto4  residential purpose withaut
Gb:ainér:g the"AAp€:f;;.issi0;1 of Depuiy Cammissioner

j_:2_::der":*;;;'b--sé:--cti:3n"{2}; prior ta 3:3'? d_a§; af December,
,_%_2G€§8 azicé éesjirous
 E625-',;m.E:5;If£sed, §S7E*:3EL apply within {he peried Qf *:2'E'i.€ year
_:"r_;e::9g€E:7.<i:_&a:¢ of cammencement 0%" tbs Karnataka
 E;.a::1--gjE " E=;=§.%¢n:.2e {Secané Rmendment} 539:; 26%? it:
 =..%*s119<:'E**:"_"§'0:*':=f:; alangwith such fee and perzaitgg, as I'E1é3;§_£' Eve
 pre-,3r:_:€§3Aed, :9 tbs Seprziy' Cammxissiorzszz Gm. raceipt
':t§f""$ :,::E": appiicaiien, {ha E€§2£E}s' Cammisgianer may

to get sucéz di'¥€1"Si{3§'l be

newsithsiandéng anj_s%':?:i:1g cemiaineé; 11:2. this Act, bu':

A ' ~._3U.E:jec:'i: £6 ti/25 proviségns 6? any aéheér 132%: far the zémg
..b€%ng in ﬁbres arzﬁ $:,1;b§s£'a; 'Ea sue}: wnéiiissms and in

Such manzzér as may Em préaczébaé, an pfiﬁéiiﬁiiﬁﬁ sf'
such eszééenae as ha may ;:'ecg:2éTr& it {:32 "$8 §1€{"iﬁi3S3§':«,«"
Eiﬁéd. ajfégez" ax"; €3'§EQ1J;3?E":_y-'g :'eg:.2E.2§:*:?:*§€ :32"  Ea reg1.;.§a3€za
EfX<:i3§}'§; :%2Ei:.€3.f£§ 3325?: Ea:f2d.,--

{E} Eirés £3': %L'Z%.'":€:*  5}? §'3.£i"§":,§"fE3§ {§:';~é_%::.:2. <3 §t{;='L:_z";%s:§ 35
'::a.EE6j;;;

{:5} 'b{::E{::';g$ 35> 2.21%: S€.'2s,%:<:;': ':11-'é-{;=~i.-*$z'.;r."::::"z{;*§": S. :32"  é%'Li,%§"3{}§"§i'f;£
i>:a2::e{§ <31" <:<3:":%::s*z::EEe3§; %j;;:  $i:'»sﬂ:':'% {E{}z:<5::*ré:n<:::E 5}?
22:3}?  ;%§,éE.hi}"§'i§f;»";



 

 

.12

(iii) Coming in the way Of existing 01" prapcrseﬁ wads,
inner er auteur ring roads}, ;1a1:1'0':1a.1 high ways, by
pasg ever ring mada including $1936 propaged
far wiéening and railway lines, tram 1¥a.j§*$,j mass
rapié transit system prejects, camrx'-:e2:ii«€5;i:vi@ns
and 012118? civic facilities 91" pubiic L1i::'l_i4'é;:Ls:S;  

{inf} is a farest Ezazizd;  " 

{V} belanging is another pefsen wQ %?L?1f  'iiﬁié

appiicam: has :16 title;  ,

{vi} is reserva-:1 for parks, Ijcalay' 'gq:§s}'t«1r:ds,._ 9g3;:31j:'ﬁiaéeg I

91" for providing any e::i'%:.i<: arr:«éér:i*£§esf;.. ¢ . «.
{vii} or bL1i.1d§r1g ﬁg abuffting it3Ar:€ighbTai*:ri§ig' p;¥:;>§m_'x;,,
atarm water drai:"J._s;'- .x:ar:1< Eired areaS';~._:*i'=;7&:""'c0':1:"é3::::
er bsds and <:a:13.V1L::._ 9:' beicm: fiié high tensian
electric §ir':eV_: .     
{viii} use is agaéﬁst height -,:*:%:S'1:Ific§%0n3 gpecifieﬁ in
zaning reg1i1até~0r:_s 'f70rV"».1f1€:Vr£»tg:ge monuments,
aeredromes ;a;;*:'d..Q9561}ce"'Reg§;;1.ations;
(ix) net: _Co;nfe1<r:*;.s ":};~  C16;-Z:-3.:*ar1ce frem h2igh-
fe:€:'si<§2a- fiinéﬁ; or 'fire "p.1fcé*:'E:"e*:~*:.i.c>r1 measures;
{X} is' $31   a;IL"§3_EVi'v.._CC3§f€E-?f€'f;3;_'E3:y' the Caastai Zone
7R€gf1_.;};ati.r:)E:s._ £\/Ijﬁnistr}-3 Envimnment and
 ....  FOISSE'; i:;§}Qv£'1'11_3I1€YE'Zv.€1{"EI'}d.ia;
éj:>»,;i} régi;;.Eari'$a2éof;.A;3§ vioiaticm in respect cf change sf
1 '-§'az1d'*{:"se  sE§'a_ﬂ""--F':§e mad& as fag" as may be in
V acc0'r§é1:§<::3VK;v_i5EE3"Se€¥;i@I1 14--~A Gf the Karnataka
h§iTO"V;?Vf1 5:::é;'£A.Ce1:i:1tr}f ﬂanning Act, 3961;

f:§<.§§} 0.1' ._€im7€E®§mé:':t in fespeci Of any buiidimg

§1av%1'I'g.§;:_gr.$ 'imam twé; {mars Shaﬁ be regéglarised
é;;:..rj:§€S3.--

fr._{a}.T'a;--*'ce2**;i;f£<:a:e {mm a Struc§m'aE §;::gi.nee:* is
'j_ ffpmdmtaﬁ rsgazdéng the gtructurai siabélitjjg Qf
' gush bmliéingg
{'§} a N9 @'@jecti@:3 Certificate is abtaéneé {mm
ihe Fire Faréta Sapaytmerzt.

'"'~{:s:1*§i§ 3:' unaéﬁharigesi éevﬁéapmezié G3" cansirucéien

maﬁa in ag2:'°i.::z;.§t;:1_:*ai game sf gippramd Eﬁasisr
?':a;:": :3? gréeza Eseét aarsa aiegiareii undsr
E~<1ar::a€aE<:'a; L-331$ R€§'"€E"E1;£€ 23.5%.? §.§§«-Q»; and
{:z:2'z{; E2 é3{}if€'§"€{§ Lgzaée? gm}; :}*:h.e:* pz°s?:i%3§.t'§.<;.:: as zzsajg"
$5 §}f€:S{3fib€{§
{i2«A_5%§; §:_:r€§,e:::z €35 :§§'i§E=""§':{%;§ %:.."§"1at ?':§':«:~: £%.f§v€:":»;2':'::z;s s::::° cifzgizige
<3?' §a.:":e.:§ 2;,::;:s: a:a:2:m3 3';"'sE'i€f§€r fer raéﬁséﬁirzéiaii pz._zm::"s3::% pr:-'=::;* iii;
  sf .E:?f'f{1éiE"E§§I}€%§'°_§ :2{}{}%% 333.2%} §€€:i*. am '%::§f:s;% ;e;_§:;j;'>'Eiat£s,:f;2:
a>s;?'.E:e:  2*'-<:5:;:c:;;:,2E.,:»:%;.§"é:»*.§>,2x:'2f:}:*: G? s§:;i.{:'_?"2 'L2i?"EE§TL'§§u'.:'E{}'§"'§:?§ﬁ'f€LE?.
aii§..%§*=;€::"a;:'a}:?2 <55 ::E:23.:3§_§<=: :3? 321%.? i.§.fr§§':'.



 

{2~Aé'&A} All such dim-'ersi0:1s 8:" change sf Iané use
which are not reguiarised or 'Wb€1'€ apglicamt deeg 2:16':
apply' within tha iime specifieé in szs.b~sec:i:_i_Q§1 (2--A}
shad}. be iiablse to be demahshed G1" breughtirack is
their eariier use and expenses ;1r1cur1*€ci t§1é:"£:§;«n"*sha1i
'9e: CGHﬁCt€d from such pergan as ar:**e'a:fg..__t:f'ﬁaﬁci
revenue}    

{3} Psrméssiarz 5:: diver§"f:ia5*«&b:;§ ;'e§§E;:vS;3d§'----?:wy  =1:hé:j'
Uepuiy Cemmissioner 0:': ii?-":-:<..?'gz*§s.21"':€i "[*#,§*fs._;_8.f;=»:;T4;,';3e"'

diversion is iikqeljg to defeai €Ij1é'~_pr0\7iSi«Qf1S afvatzyiaxv
for {he time being in faTr<:.r_=:_ or that it isTv'1€I1{.e:;;~13i_Vt0 ,r§.:aL3se a
pubiic nuigarzcé} or that is 21$-«i: in[ _E:he':,;Ln'terests 50f
ihe general pubiic 01* '{I'}Ev£Vd'f;.,ﬂ:iZif occupant is unahle GI'
zzzrmzillirzg ta ezenégbz wviV':E9i the {:::>.néiti0%i':s; "that may be
imposed under :;;':;-,1.'i?;~se':_:f:1'e:j;:"2V {¥3x)}'  _

{4} Cgnﬁiﬁong may  m:pc::V_::;€:ei mi diversrierz in order
ta secufe  hé~.ait3%:1;"safety'-3;1:£€--c«3r1"v@r";ier2ce? and in
€136 <:.a"sé' .<_:>f1"-1:1-'i_V*.sC'11  LS 21:5)' be used as building sites,
in gfd¢r*i:__{§) Sét";U._1."é* §.ﬂ V"a'C1<:1i3*.io ;': that the éimerzsians,
ar:'aT:1gAe*'::":€i'i1$:3  a'ﬁd--._ ar:c--e$.3;Ebi1ity of tha Sites are
£7;,é€C§TE_,EaT1;L€'_~fQif"§h€,§iE3aEf_§'1._' arid canvemence ef Gccupéarg
31*. are SI,1iiE§§i3§€"»E{§"'--?j},;£'€_ iocalitjg and do not cerztraverze
thé .Vpi'a%vis:'~o;%1:%   'law relating '£0 tmvrz ané csuniry

pEaﬁ:1.éﬁg; or =f:§"1%;'v{--:"s<.:>43tion of buﬂdings,

{5'}.A'%Z§5}%@.:re 'E316 Dapuzy Cemmisséaner faéig ta mfarm

  _:'£*1ve«V'Le;.3:E::pT_iV§::.;a1'1i 9:" his deciséorz an the appﬁcaiémi maﬁa
" ~._«'Elf'.§d§_€§ s:'§;z.'*:§~s€c:§s:': {2} within 3 periad sf four manthsg

.fmt2:: 7 _:"§:1e daie Gf receipt 3f the aggﬁazaiiésﬁg iha
p+::'1'::i.?s$éGn agapiéed €92" shai': be dsemeé ':0 have been
graiataé.

{ﬁé L,?r1E_e$s %;':":_r5~: §e§L:i}»-* Cammisgimmz" ghaéi, in 331:;

§3;:"*£i:3T:,{:a;' instaﬁce Gth€:""%5£§:=3€' dérﬁst, IE9 ap§E%C::":i:'§:r:
uiiéar SL2.b~S@€;'E§C§%:E {2} 3333.21 bés r€c@g.:'::§8e::% aznéﬁgs ii fig
nzasie 'i:;j=; 'Q15 :}€i%'3§£3%3:':§

ggéféa} 2:: §§21E«;:§%3éz:a Kamézidzs §*§5=3%:ré,€:%';5 Eiaégggzi §Z?i;:-é':';;*:L'*?:.3
émzfé '%£@§§6§2"£ '?'2';:.1:,:.§<: {sf  SEE:-zifiati veshem 23:13" 33.11253
 :33" §*':<;%E<i"E §1:::v:" §§::'r§:%::w;-:23; <3? 2;2g3;:"§{::;:§tz:r€ 3é":.::.2sa ?}:':'§"::';
::§éw:zw:s:<:£ 0: i§E§$.{§ Elm" £%'E'E§;" e:::'i:§"":e:3r 'g:s'L::°;3{}§;%3:=:2g §i>:3f<>:'§:: ?::§':£>
 £3'? ${:m_:3f:.é3s:{:s%m.&::§. 2}? £325: E?{21:':'::s:,%;z?:Eg:'2'g Lzzzziﬁ;



x

WEE

 

14

Revenzsze {Amendment} Act; E981, the ézanci so used
tczgeaiher with U38 Earzé appurtenant to am; buiiding
(father than a farm house} therein, net Exceeding thme
times tbf: built area of such buildirzg, Shah with affeci
from such data be éee1f1'::":*& ':0 have been permitted is
be useé for purpessg ether than. agr:i<:uIi2,3re,}

W") When any iaad assesseci C3? heéd fC}.1f:""'if§%l'V€""4.:' 'Qi"?~V.'§§'f<'}'Z}(}S€
of agriculture is permitted under sub<;<3;€<iti«f3'n.. {;E-}____;E§0r
is divefted under the fprevﬁsos} '£o5"«.__:1';e3~..s2;§e';T»._suli;.;

seciierzﬁ BI' is deemed to have becn"'p<:§r<ni%tted :_;n"<:i€:'r"g

subﬁsecticsrz {5} or subM$€c'é:'§éf§"{é§a};' Eagbé" %,1_s;:3'cEvv«f0f".a:2§;'

p'L1}"pGSi3 Lmconnected with :;;:.g::?I;Tc3.,:'1:i:*:,1'1?e",' 1:§:;éL---..«I:i1»:_pu:§;?"'~. "

Ccmmissioner may, S%..1bj€Ct__tG,_Such _:i:.;LE€s' as.' txzajpbe
made by the Siam C%%§_V'€:.1fnme'1'1t ii'; t1*:i_S 3'3€:«?1.£1L}f; reqliife
the payment of a fine. "E'€.c§"a.ssesSr:1ér1%:'.=sh%;1i be leviable
on such and {h.ereaft¢_:"Cx<::zpt Lmdezf su.b--s€<:E:i0n {2}
0f sectien 83.        
EZxp}ar:at§or;,-~F'og* gt}1¢f':. g31.:'r3;§e,se~_ Qf this secéiom
"'£><:<:1,:.par::"" ir:c§ude"s. a 3f:_E1£'iL}.g(?§'i71§"'C€u§'1"E.E£i"1§Z OI" a permanent
'Eer1ar1i:yI3>.AV'     7 'V 

It is .s::o':;'a"'_z::%5cI::E:§;r   _€':"1a;t the appiicaétieri for

cer:2r€.;Vtsi':§:3_ fnadféﬁ %3};r'*S§1aj: B'2"':';§jy' «.}Cé}'}I': zzrzﬁer Sectiazz Q5 9}?

'£:§*:§§'i<e.:natVaé<:aV_V§;$r2C?' Revenue Act, 3964, was acsseptsd ':33;

A ﬂrgé (:9'":"::zf§2;<E'i'i:"::*.;%'1€ a2,:s:he:*1?.i}-', <32: Q5i.@§':2{3ﬁ?'. In ether wardgg in

.'{t§'15é:'V.Aji;é§:i:,_ §§G{§'?, {he ¢g:>zr:.pef:e::i autharitjg under' {he

E{3V§f:*§1a%;é§«:':;"'V' Lamé Rsvenzzé 23:62; 2.965%», after feiicswmg ﬁhﬁ

 A€=ETa,b9:*é.i:e pmcaégsgra §;"eS:::'§1be& therein? au§%1;0§€s€d Shag:

' .§é;?31Aj¥ Lfeéiéz :9 use the Eaiizé far r::;;':Ae;g:"Ecu§%:ura.E. gurgagagi

 E¥§a2-éag g:va,:4:*::f%*:2:s;{-":{§ '€E"::': E23357 zfzifarreé :9 Ewre%r:--
2§;bs::%;':3, 215; :i='§${;g <2§:§":a:zr i2:.n{§:9;? 232:: .23;'g;»§5:§E.;:z.:;%c {>§::::>2:.e3 Usﬁazzzzi
§;*1f':22 §§a:%i;%:§{3'§3a:;%z°§§ §7z='éa:2ia.:i:<? "§J%.:?:"7:§.?;:53%:.§ r":3a€.Es;%  :"é5§}:'a::§_:€5%:3iaéi{:::: 

   3:3  :.,§§} é";§,E"Z. §::%;§;_«:m.?.,<:':§



16

Member

15. The C0mm:%ssi<>:r:é:: for T{",'aL1f"iS{"I1

Member

7:62. Théz CECE 92, EM, KEADB

Member

Y2'. "E'§'1<':: C£}I1'1§"E1i$$§{3I1f3f for C<::2mm€:'r:ia}. Taxes

Member

1%, The Siresmér éf Féscéasréea =85 B:::>%E<irs--§

Member .»   
39. The §§Z"E3{":'{.€}f '§"<3a:thr1:§caE Ceﬁ, Qammerce 8:5 E1"1:_ij{i'$€::f:fc%-:=s__£?»:.pi;«
Member  "    
2:1}. The Deputy Secretary ta 'C§{}-V§'.., irriga1ti:>:3_.;{),§;p€.._ 
Member    I M  

21, The §V§ar1agir1g Di1"€':CE()§, Eiarneztgzka _Ué§,io§_>; E\%E it§.2»_:  
Sviember"   'T  A'

The State High Level C1eafé:T:_:ji::::%V Cc>f:";nf;1:t_eé»».VE:?5§._%'£ngw &L<:<:ep:<§&

    

 " tbs request maﬁa bjﬁfhﬁ ap.p:=v:iﬁa,:ii--;_V paSs7e:i,a:3.'§o:ré;er dated
«as: '  .   
 E 1§.§1.2Q®8, gramiing pé§mi*ssj:r3:r1 §.r{3Ljv:§:§"»appe1§ant3 is set up

5.1": EntegyateééEawngfiié'?{:':>j'e<f:--,__ <:a:i1.g?§:=3 appeiﬁanﬁs Eand,
which aésgj' %;:7;:ff§§1i4--§s.€d§_--.,.§§i7._ih--§ '*:;EiI§f3§, which is {he subjeei

Q mgaﬁ-«{£sV»

matte:--G-E.<:§$:<:_§'i&€:;fa,€:@§f:éxﬁ :h'e.%.t1;~§.tant Wrii appeai,

.......m.a..n

  é.§'1;€?xC@i::§"S5€ :3? hearing 9%' $16 instant writ

'  cr:2u;.r:se.£ €01' ﬁe appeiiam in the insiani axirét
 in thra Cﬂﬂfiefiiﬁd xwéz ap§eaEs} as 3333, an
325% i:;:?¢;;§:;§gg cantaimaé; in ii}? ';F'*«[email protected]é;'28§;E {as am,
  %@ZE§3€CY€§i a§::"§'¥[ geiétéans} Carstemdggiizaf; as 95 aaym ﬁiéa
Aé:§:s;§§:€§EanJ: hag i::{:':;r:"€§§ ssxgenses {:22 $36 mrze arr? Qsgéﬁﬁ

{3§'{I3§'°€i'S, an yaégézag E326: Eyziagraisai "§'<;saa=*:":3E'x;§'g: §3;'a}}+*::::€:* '§'h:i$

om-«vs?

z:::4%;1;::;2;E gzzsséiéam  21%}: ":::%::i::".: éiayziisgé in zhsé 'pE€3;§E*;':*1_§;3 féfgéfi

:::s:§: ésrséiaié" {>5 {he §"€EE:§§{}§."%,{§€?§E"§i&§.



£3"?

'iﬂ./' /a
3* *%

13%

K3 

w..«.-..~,.

1'?

4, Stated in nutshell, 1": is 'aha contention 0f the
learned cszmael for the appssiiamg that when the appellant
puzchaged. the land in questian; the instant iand was mat
agricuiturai Eandﬁ inasmuch as, {he vendor cf t.h¢'%:i;§e1_1ani,

Shagi Bab}; Jehrz had Scmght is C{}}'1'\f€'_If'S§{'}'17 V"~. f}{#f;_.v§"I'}€?§°l~

agricuiturai §L1rp0sr5:§» it is su_bmitte<:L t_h::-.é:,. Ciiaim gﬁi'

appeléam far setting up an Ir1tegfat¢,d.',.'T'<:§agr3:éshégé' '1'3:fQ:jeV:::.'ax:aé'*~.A I

examined by State High' -.__.L€'V€:?  €Z§;r2ar;3.r1V'C;*.:4_v_C0;f§z1r§1i%ﬁéLe,
camprisimg Gf members of é§iV«.f3c.part:f§;3%i%$, ifacluding the
Eepartment of Re3areV11.1.:i§;*. {~53 ;:vff>L'.n"£::'_.'d.%e :'M~zaAf¥;i0r:} the said claim

was favourably apprexfd.  £xn   E: :13 also

submiitﬁai-,_ﬁj1a{V'§%:2aré'~:E1:a;rz F{s;'c§{3Q cmres hag? already been

spentvviay "é:he' a;§fp:§éi%§.é;i:: :;:: ':;?:e prqject in questéan, before 'iha

imiiaiian Lit:-3" ac::ig.n'~s;t"%1?1e handa Gf the respandenis, wide

   5:;?.::s!€;f:"'**tf§::4€ ﬁated 20. 22,2019 {Ar:neXu:"€--A}, viﬁa

§l'%;"VE':i.iiZE"Za:V"'§£_§j§.€gV";7%ﬁ§'ﬁiC§'l&S$ mags "by Shaji Baby Jam: £6, '€329

§.%a33§@:*f_<:::;§ agpeiiamt E::3z"e§.:: an 2'::EO°2€%€§2S, wag saugéat

 :3 'B6 Qjzgésgiignﬁé. T5}-7 iiha réspanéants.

'WW

2;; £3: £3 3u.'b:::2.iﬁs:ﬁ:, éhai éhﬁ 8;f{}}'.'"s:i'S%;i5; 3%1{::w ﬁ§;L§E§§ gmiéasz

" éiiazﬁd '2{},E.;Zf:,2€Z}E{} aéaézéri}? ézziéésczziegﬁ iézaé: the :n§::.'z.:m§

{iéL"%§§§§%3°{§_E3;€§'"£{f%EI? 52'? §;.hz:--' {:§.€«§E:£>r§';*:§?é21§'é<:>:2  §:':'é%*;2:;;:5 $51.33;: a§§§%§_:'3

w::éz:.E§% 33.55:, %§";.{;* §'°{:;2*§?2é$::,.'s:":? af 2:326 '§;;a:'m 3'3: §"a2;;>:,a.:* 5;? {ms E}§i22:':.:=:

g<}2;<§z"§2::°.:e'§:?; ii:  22a::<;:{}r:E%:1.gg;§j3: :ti}:é,?;::%:§.{Ea3£§, §.E::a£,. {E262



6%

9|



33;?

 

gabaxrai, :E"*:a% %§'§€ 22§;eE.Ea::'2€: Essa :;:;§§::§{:sa§%h€=é. :E";:§3 {Z:;%2,§.:f?.; 

18

afaiﬁsaié Show cause notice dated 20.12.:201_G weuiﬂ zgniy
affect the Civii réghis of {he appeliana énasmmsh as, the

wander" Baby John having accepted the sale

Shagi
consideratien {mm the apipsiiant herein, §%1e'3 i§»T.v&st&c§

ph§;si<.::a.E pessessian sf 5 acms of land in $ur*<§é_a;..:f:a.1_§I£§;§ér.9€3

grzew number I51}, fuiiy s::ies:::<'i§3e& Ii':e3:vs;%"§.:?ga_ef::'£:%Q€,?:é:; wi§f?1"*:%1é€'~.,

appellant as far back as on Q3.  

6% Ta prevent 3:6 3:1aTi:-ufrai Véi:é;vastaé.iﬁgV&AVeffecﬁ. 0 'f jibe

afaresaéd s%'1m=.,§_ca.us:,.. cm '.5.'iS€§f,
the appeilfafgﬁ":.1'é§;3f%§a<}h'{é§ °'€:e urt} bf; fiiing 1-3:'?
Ne.2.':86  Wm: pﬁtitiansy The
   ccrngieiered by 5; Eearneé
Singie  €A;='}<§b":'.?f§}"é:*2': 'éf;§e;" dateé EKG} Q81 1, dismissed

"Eh€_f&£'f1'"'§§ pe3té?i:'i:;_:i:s§.  was saught {G be canséudeé. $5; the

fa;<5fé1::%$€€;*§i'L" Sizggie  {hat the appﬁiéant vseuéé he

pggﬁaggzaé; mésjzs, émgfiéaésé befgre ms auihariijy 2;afEf:i{:§*: ma

£s:.;~3:;1z&d §§"lié:S--§'3.Q'%.--£r" gauge netécaﬁ and wauié be granieé an

@pp:%:;::f%:,é;:;f:.§€:;% is éafﬁmd itgaéfg Qjiid 9:333' ':h@:*e'u;pez:§ the ﬁrm}

H   ﬁréier I;-'£--a::'i,§§§ E36 pasaed,

§s-oa

? E: is £262. iihié %'22z::§:,::5: baskgraunﬁ n<>'ii<;*€<:3 he-:*e:§z"z«

4

§2E'§§::;;: i::h::%  w§"§%' z3§_3;:>i%aE,  222.3»:   %:.§i:::% a;2§'a:§:::*

gézzggeé.  "§,'§Z€:': Eaexméi-=.::E E§:%z.3g§& :§L%{i§::{:? <52': 2'T"'L{f}§ .2??? '%;{



2%

'*~«ﬁM§w»::e,..}§ra§é:i*«{»a%M,.~@;,.{L?~%'; mi

20

impugned Show cause netice datéd 2:€3,1i2,2Q1G arc: aiscz

being extracted herézzndﬁrg

"Restrictions an
agricultural lands 
[79A. Acquisition of Eand by certai1j2. ._pe_;rsons
pr0}1ibite(i.-w(I:} Gr; and {mm the z:0rr3:':1{.*.r:L:é::1':1r;3371t 0f
the [the Karnataka Land Reforms (}3_EY3;:€€'.f§(i§i}f'§I}t;':v"}3siCt}
1995], 1'10 p€I'S8E1 what Gr 61 family O:'i a_j'Q.ii'1'f  

[holding mt] transfer sf

which has an assured annual i12c:0_r*::":;v--r:§f~.:1{§~tVI¢ss__tha::*--

rupees {tum Iakhs] fr{;e::'z*i'"*sG:;.r<:&s_ *ﬁber': %;§;i:a;€i_.

L

agricuitural Earzds shail be €:'r:tj3i:1é':31; V i.€3"'a'(L!:':{"i.;§1"'%;i?,  any"

lané whether as éand O1X?f],ii*:i'_,V landivord, 2 tE;£ia1i1f_VVor
nmrtgagee with pass-24%-"+.15._r::2r': £3'; Gti:e1<:;§:is:.¢av..::§2' ;.":art1}' fn
aria capacity and pa§{13;"-__if;V-%anetmegr.   '

{2} F01' p11_§"§ose§:=.--v;>.f_$ub+seé:<:{ién '("};l}'-»¥
(£3, ihe'--~aggrega,f§ :"1<;C'c:¥t_;;_eu éfvaii 'she members 9f 5:
 ;c31°,a.jé=:nt family §f'€5%%n seurces ether' than
'4ag1'~i.ci;:'I'iimfai.jT'§-33":-ci_ ";;}:'a§i1V.--Eje deemed 1:9 be inceme
"{?f 'ﬂ":1:,'C"?3" fa1r_;i'i;g"o'r'--j,G_Vint _fafﬂE:1}-Q as the case may be?
' *  s§*;3;cE1 ';§Q7v.rce"ST§"" V
_    ':;:~__  famiiy Gr 3. join? family shaﬁ be
. .deezrie;%7¢i. t'<>«.._i"i-.:%.:?r: an assured amnuai magma sf
 z*:x:}t"i€Sé: thé:?:: rupees {W20 §akh$] fmm saurces
"0thi3¢: :h3;v:3. égriculiurai Eamd on any day if Such
p<"§::'s_Q1:": <2: famiiy or join: f8,:!I"1ﬁy had an avérage
 ;a:2nua}£""'if1c0me af mat Essa than rupees {mo
_ - §€;3.E<;hS} {rem such SQEJECGS éuzing a peried gf five
" €;=3_f;;§ecui:éve yeara p:'€CEdi1'lg saith day;

E:§:g:§Ea%.:%;a%i:§:§::mm% p€E"'SG1'1 whg er a famﬂjg car a jaim
famiig? which has 'men assesgeﬁ ﬁg insema tax urséez

"ﬁ".E€? {magma '§'a:§ ;%<:.£:_,. Egél {Csmrai fact 43 G? 7£@5E.} 32::

an yeaﬁjs "Leta: isrzcama of 225:'; E538 tharti rupeeg {$2229

 Eakﬁsﬁ far five C€i1"°:3€éi:'¥..I§:TE"s;'€ jgsarg $1133 be deamgé is

have 2:31 average gamma? im:Gme 5:? ma: Eesg than
r':;:_;@€e.:% §f§i>§»='Q Eakksé imm. S~3r:}UE'C'€§~§ zsﬁseag' mar":

ag:*icT:,:§i;::ra§ igsyzcés,

{3}  :»2::<:;u:?$é:t:?_a:é:*2 £3? §33":.a»:E <3iE2:;>:"v;é:~s§3  'ajag  
é:°:3§f:s3:ré§a:r;:":-5: ax" iwcgaéegai E22 ztez§E:*aw,=.:*:£§Qz: <::f {*".::'§; s§>{%i?:€s::_
ghzzii ':35: rsasii amé :;s2€s::2L

{LEE '€11-"§*"::3:€:  :;:r{3:%"s;~;é::=:'s. &%..€jiI§_'L'§§§"€E§ Eazégé 23:': {':{}§E§;fEii;'f3:?'E°C'§§§E :3?
:§::'%Ms';<=::*;"*:':3e::s*:*:. {E} :52" z:<::a;:.:é:*s;>:§; éé. 3:23; §:;}~if=:"§L§€:':i%"€. <35"





   
x ' W«» 'L

22

(ii) who being an agricu_IEL£ri$i: 'maids as owner or
ieriam GI' partly as owner and partly as tenan:
and which exceeds {he iimits specified in
sﬁction 63 Gr 64; or

[(ié1') who is not an agricuitural Iabaurér; or
{iv} who 13 éisentitied Lmdar Se:c¥.:i0:i *--f?9ﬁs. G1"
sectian ?9B {G acquire 0:' haioi any Ea.:a.d;"':-E 

Praviéeé that the ;'%ssista.nt Cem:ni;e:§Vsi£ﬁfi'é:f"

juri-sdictien O'€£'€3'I" the area :31" any GffiﬁéiéiT1iTf%f'}3*«.'31£§¥;£?« fiéze
rank Gf an Asséstam C9m:1__13LsS_i_0z-13;: a1:'i:h':Qri'se_g b;5 thcé: _
Staés: G«;*:verr3.1":1e:1t in thig i)ehaI§;::1 "1fesp*e:::- Q? _a;n§-f 3,:rea___ *

r:":ay grant permission for S.fi*.<,'1CE?'.£'"S'{i1€;'g;i'ff., £3T eXc}9ia:1ge,
[E0 enable a. person c:nﬁh_er thank; perj:=s:émA t£i3s€:i.§i7tE:=:d"wtG
aezcguire <31" hoid 1a11ti._1§.:;.:;d6r ';5;e;ci€_ar':;?"£3R'~@:" sectiﬁrz
793] who bona fide intzaﬁﬁ. tak17.1é;g"u-'p agricuimre "£9
acq't;e.=;1fe lanai or;__suc:h c.cxndi.tiC--1:1s as "x';1.aj_y-* jiztré prescribed
in addiiisn ta :%%:_é"V§0I1C§wi:1:g"cpriﬁ-itionsg I1aE'.f1E:1}-"2---
(i) that Ehé _Ii;réz>{1.53;f@re€=v.A_ Ataiies up agriculture
within Qz1e_._}?éa.r frog: "Eihe «;"3[i;j.----?:':'i': 0f acquisition of
23.21.31,; srlnéf ' _ "  '  '
(1%) t}ET1;i;1_f: if"-'tlfzé 1':r4aVr1.sf'é3ﬁ*:"r::"" gives up agricuiture
 "é>v§fsh§;:1"f;ye'3z€._a.f*s; %§r1é:_:1a1':d shad} vest in the Siam
--.{3 {;.v£;rmme:<1'z:""é+';1.',:bjé<:':fie paymem ":0 him sf an
"~.,A8A~}j}L'}E}1.i3::§:.f/E' é'::;;_iaV1 tdkzéght timeg the met annzgai
  .ié"i'é:°.'oI%::é<.0fi'«§;E'€e..kind at where ihe land has beer:
 }3"él§"{:§'3§E1--S€'£'§,',' 'T'E.h $.'.prie€ paid far {he Earzéf if such
_ g:;ri<:'e=. é'$"§€3 s£'$._ '£i%1a:1 eighi times éhe net armuai
°=§1":<';:z:a:'1;",a.'e G35 'E%"§.»:': iarzd,

3   :.4§'§'i"ftE:'2..1§zf;g £21 subwsectian {E} shail. appéy Ea ianés

« g3:é§:;::e<:~§"'z;i;né;er ssciicn 'E'"?'.j'""

E': i~:--;_ ap;;3;2:f'éA:"ét from a pez':,':Sa_§ Sf S€C%{:§@:':$ '"E'"9«E: 332% 8G, aka:

 £216 Sgt:-§;';é:Q gegéiuiaée tints S'E8;'§";u€G1'}£ csneiitéarzs £3? §E%§;ibé'§i€_§2g an
 *;§:3fT€'«, fzﬁfééimazzi W§E{i'ff.'ﬁ*{}f an ém,%ixs'§<i'L;_2s.E car: E.&g£:im5:%:.€E}r
";;:f':;2:*€:f:':a.ss: 2:agr§c':,:'Ei.:1:°z3:E §.a.2'*:;&. En £23365? am i:*:<':§§2-=é&':.,:;a"2_§; :15; :23:

 =  3:'; §3:;2;"a:§:22.:~:;§: ;ig2~'é<:z:E:a:":,21 éaméa 2%:;Z:..E":§.:f2 Sims: ?:*a::;£==§;<>rE:§'

9%" ::%::<% _'§§?{}'%f§ET;%€}§1E% §:%:i:"2:{?i'e§§. a2.§3{:a:<% 133:? :i«;z?::§s:E :;':s'a.:r:t§"a.:%:_:e;e  RG3'.

:::{}1":$%§{E€:.2:eai. §afs.}»;§:,::§  ﬁg :§:%:§e3;"§:::;"c,%2ea:§a%  in a?€{.:§s:§;i::.:=:E {>5



:§jE:>zw-

Lkgwé

C}:

'M

???f«%x€~/ri,»'2f$»€£_;- 53%

23

the aferesaéé gxravisian, is in sum and smoatance vaici,
Based *§:§*1er€a:1, the gurchase made an 21'1.0.20@5 a: the
Ezanés sf Shajé Baby John is Siatﬁd :9 b3 ve::»ié, as accarding
$0 the Qffieial resperzdents, the same has be€§;'%§:a §i€ in

xzieiaticré 0%' the rrzandafze 0f the proviaigns;"t:c1?;'2:9;§ri¢_d'~.in

Seciians ?9~«,;'% arid SS 0f the Karnataka 

E96}.

Q' It is the submissieﬁ sf 'zlrifzz§€ar§1ed_.}i;§1:1i'seT.{Gr ':E§e

appeﬂazmt, :h3f£ §"1e _i_1"2.'»vS4;':_§;,§f;1;.'§  matte? must 1:36
daemed ta bg" 139011 the passing of
ihe eréer  V'i.'QG0'1?I with effect {mm
 gférence C8;E1r10'€ be {mated as
agrécégiﬁggaéiaiﬁ;A§§;:#§9"§§";'ii£h; it @063 rm: remain Gpﬁfi fer

the5a:-<:'e§f:1§e5:{~;r::"'a;:1€P;efi:y '§;EF1d€E' {E26 prgvégéarzs of thé

« "§{Vs.v':7"L":*:,3.*£E'é*%§~:8.VvA'Larzd fgéferms ﬁat, 1967;, {G iztziiziaié actizmg

L'---gariéich  wsum have the effect of fsrfeimre 9:5 Eaad

p§'€'S;E?1§'Ej§'  {E16 hands sf the agpeiiarzt. Erzsﬁfar ag {ha

  i.j?.1Si;8J1i"'8Sp€C§ ééf' me mattsz' is Csncerzzeéﬁ GUI" atieeritésn has
 'Saar: dzawiz Us Ssciéan <55 :3?' ﬁhﬁ Karziaéafka Lané

" ~--E?€e<::2nu€ EEQE, Ei3}§5§;§ a,.:f:.{% the ﬁiabgzrzziﬁ §r§2{:$§é;;:_:*@ §§.'"€3S€£.""§.bi";ﬁ

:Ei'1<~:*§€;*sl":r:.:, far %:i€;3":'i'i.--«-'"€§."':"«';?é:i.'}E"§ :3?'  fez' §":a:::':w2>:;§ri2::2;E§':s::§:E_

p':':;"*§,§§&;{:=:»--;e '§"f§:§.i-.2 :§:t2.%":::%:11cs:, za€{%$z°§§§.:7;§; is '§§"§{'? f%r"::;::r'::':z":~::9§

2:<;:sz,sz':3s::'E  éiéitse 2:2'_;1:%"§:"§s:§.E:s5":t $3;   é;.§:s_»:=: <";::"{?§£:2" {>5



24

ca:*1vez*sio:'1;'change of lané use is stiil intact and has not

beea revaked.

1:0. in ads: is substantiate {he <:0nteni:i»:3r1__s ngziced
abmze, it was alse submitted. by the learned e@'z,_'1h$§:.§ 'f<i:>;* the

appeliarzg that 3 perugai ef the definsltien cf 

Carztaénsd ix": Sectierz 2&8} :3? thewi£;:na'._iak'$£"T£;3_r§d._'Reﬁ:}1"fi*1;"s "

Act, 3961, revaaais, that the s:§L'H1e7..'_'h'&;s    sf 'A I

ag:"§cu1tura1 Eand, with effeC£.,_fh3_m Q'5,fI');§,'.f?.V;A15itC?§"?":'_;'~ é1f;}.'ci 'as am,
thé proceedings urzciér refe1":::?é_'céV"'-»c'a2;1d":;aaE~ §3e izzitiaéecé

against the appe11am1  §8}_3.'séd i>f:  ;:fe:?1ir:sa27d canzentian it

is sought 1:9 E:§.e;*';ass?>r<:--éé';L.' t.h 3;'t the exercise irsiiiated by the
autEm*§:éti.es x%.S .'v::$€'Z§a'-3s'3.._ 7:«'1-:;':.;:':« ...;,1tiE«::g since the 3316 made 51.1"
favmzr <:$§._thz=: appéiéaﬁatﬂgiii remain §.,EY1aff€€f€Ci, there W0'u§d

be '§'i::s j.:.:sti;fiab§é é"$a§;0n ta ézzitiaw the pmceedirigs against

 ::%:.;<':6 a}3§<-:'§E9,ﬁ:.'Vs vezzdazﬁ.

 éémjumciiiarz wiih ﬁle §ubmi3$i@n aévansrzedi by

*..fI:he fie':»;:,r_ﬁré€d zsezmsaé far the &p;I3f3B£:.E.'}.E§ 3% has beam rscaréeé
 isikssgaéng paragraphs, éfi, v;3L:EcE_ 33.35:: be p€?§Z§£'353:1§ ':5

VA  u W:f§z>i5 ansihsr <j~i}.I"2€=:EE:E§€}?E iaéggd 3:: aim': handg 0? '£18 Eearzaéé

€3{}1.1fE;"~;€i:i €232" {ﬁe :~F§§Z§§€*:§§€:"i'§';'i'., ',§é;:s:é::d {EEE §§€{3'E§(}E§ @i3T{:'§} Q5 ﬁe
%<Z2zr::2%?'3:_%<:':% Léﬁfiii Rssasaztrzzze ;%<?:, .§€«E€;»4§ 'i?¥}EifE'{f"§.if1 §.'§2<=r C§:E%.T§§}.'E. €;:~'§"

293:3. 2i§}§}§.:af2?5:'3§. far c%":z2:':'":§;:s::: 0? §.ga:1.":§% 225% EX;-3&5: Eiaéﬁis: 35:; §"=.:awa Egxrism.

€a::::"2.%;3faE:%:*:';=:d 2:.m:E <§_<»:=<;:é€Eé:{§ :37: Eééig ;§';:«;a=':3:,::°_,, éifiéfi" ':'§";§: :;?=xj:3'é:*'j¢; 2:}? 





'Q3 £Z¥mr;%,n.g':_-L/zV,«ﬁ§;,u¢4:':.


:§
9; 3 E
.13

26

1 1. The questtian mat arisag whether the
Commissianer can §"€i'V§S€ an erder made under
Ssctierz 65 at any time, It is tr"u.e that them is no
periaé of limitafzien prescribed undesr Sectien 2} E, but
it seems ta 11$ ﬂan. that 'i{1f:is pawer mus: be axemised
in ':"ea5~;«:>z1ab§e time and the Eétzgth «:3? §"€a$0z2a;E>1e time
mug: be determinﬁd sf the facts 0f the ca;s{i 2:1f':d {E36
namzre cf the Qrder which is; éaeing revised.-f"~. '~._

32. it seems 1:0 mg that Sectien 65 itsi+ 1_f §f'1'<Z${f'€,'%$C";'_""{I;§V'a§?_V
Eéagth Qf {he reasomablé time _v~;%:"e:hi::;  'w.h'E§}; the 

Cammissianer must é«;<;t'~»:L_1nde"r .Sc:r:i:i<:{1'1V"'~~24'£'E"' 'V Under
Section $6 of the Code  _(3o1Ie'¢c-*g5rdoe's;; not irxfmm
this appiicam: eihés da<:;l;sL.£:§:*: éﬁ Iihé apvglieation vmzhiix

a period. 9? f:hrt3.¢""mo1--:th:sv'ti";§,§'<:%z:'1*:'1issio:'1 apphed for
aha}? be deemed tié _Thav.e.7'bg3€n' 'g:'1a.:ﬁ£ted.« This section
ShC}VVS 313,3}: a §)€I'I'.j{Z') :C71~.,f.3¥f, tizréé. ff:-:>3,i2'i.hS is censidersd
ampie f01< Lhe {f'3G1fze}<:_?:o:f4A't~%5_-..r:1;a1a:r3'up his miné 331$
br3yQné?_ _ﬂ1,e"§eg_i_5s§at;:::*e~"£;1*:i:1£{s {hat {he matter is

80 :.;;'r"gi&%'_:«f %;~E1:e;ft p-e}j;:t.r_zi;'ig_s"'i§;;f;.: zziiaﬁ be deemad to have
bﬁﬁfl §;:1ja'3:2:"g:' 'R.eé;=:¥'§ng:'A SE>¢t:i:>r:s 21?': and 65 togethar
3:'£"'S€C-Erlafj :0'"fi;z's 3ti'.h,eit t%1é"C'0"mmissioner must exercésa
his ?€ViS§i2YE.a§'§3G':§?'§f.S zsféihirz :9; few marzth-:5 sf {E29 @366:
géfihs {Z:3iIeb€:Qf:.._. '--,T§?:is £3 reasonable time because
af';:e': *ihe*- g%':3:;..t  tide permission far buﬂdéng
_pu§pG'.<:-es  %3--.{:éi.:{pa"n?t is §ii<:eEy to Spend m.0§'2e§; an

_{ $?'ta,?{§ng"'b_;,1§}d.in9g apasrafziens at £63.31 uréthérz a faw
 :'1'.f?;£W::"'1£1§"1S fr©:r;""i§T'i e dais as' tha permisséam Er: this case
 ?£}"i€'.&:5§.£i3.VE'E1.§SS§(}l'§€Z' 36%; aside the aréezi sf ﬂag Qaﬂectar
 "--sf}vV£'Vi<._vi:'\}{';'V?C~3\§i):§<"L'.f_%T" E12, "E952, Le. mam than. a jgeaz aftar the
 -._«a3%'<ié:2r,__ aﬁti :1: Seems is us aha? ibis Grdar 23.533 §asS8d

'_ "mi? .TEé?;'E*f€JL"

§'ar.>:9'$'arz:e cauge 332$? effect; Eearnsé Cauaséi far i:E1€e:

. 4"-. ":{:.pp€E§a':";';{ 33352 piacsié yeziiazzzzge gm an.:}§%:€;r" siecisima rzamsijgg
 _ §§§éz%§s;iim:&E Fares? §ffi;€e§° mad gfﬁers szgu ﬁfgﬁamaiiﬁga

V. ...§':;«e%&'§3g; {§§€3?;§ Sﬁﬁ 235% "ii is; 21:23  35> :»xim<:%:

:.§.'.;<% ':'<%3ié;*r:»~'a2.2";€;: {E31}E$€?§°%'éE?'i'££§E'5:.E§ £23" 333:? .z%§:3{~3X €::::u:f:i in 

s;2.§f;: :%.g§':"n<'::z'2:. E: 2%'; :'z:5§;i:;.: is-:1} :;:a'>::.{:};':,:,z:§<: $123322 $22'?

 as::?g§*:z:£é:.2:;§;, ?;E*";.:c':~y:. {E3223 {T-::':%E";'*1.§f;i'%%',§":€i ;:a':s=£:°§?::>rééi:;' %:.;«'a_:":





lg 5%-mm-xx £9'
 '&

w
um '..--I'
y

H   :&§;*§s=*,4§Ea%:':'S

.   .

28

whether a purchaser of agricultural {and satisfied the

conﬁiiions depicted in Seciiens '"?'9~;-$3'; and 80 Q? {ﬁe

Karrzataka E,,a.r:d Referms ﬁat, 196% (b€SviV}G€*:E":_'éL._V athaer
éonéitians stsipuiaieé therein}. E': is, "-the
csntentégrz cf the learned counsel fer thﬁ"}:'3»5-?;§>'€}ﬁC3;€f§.?lS,,_: u'L"£*1§,1: 'r

rathe: than initiating action agai:-<1.s{:3 t'_§?,.€' A..1«*7&:1:i§§:%.__ <:»f €t%1e 

appellant Le. Shaji Babj:.»Jc:_}:}n§AV'th'c5 rgzs-£%;§V}<j?::.§2':;%.z_.:;L§s.i'§Qieiﬁti
have mitigteé cE€partmentaE,'W§§',v:a1:3:Q, "~:;i*1'z--%;'i:;'?:c'f.:~.2.iVA:vv:1':3z*@<:ec'3dings
a§8.i.I'iS¥: the afficers v0;f .'ii1¢ iét?3?€:§%1';{:;g'§;f'vvv":§§&:3::}§1?,"'{}1"1€1'it, whz) haé
au€:hor1?$e& the Sale /'  \;,>s;;*§/i;€I'€§C,15i..»'
Shaji §};é'{;Ey1jV.€31"3g.<L'*%E3;}:*:i£;ﬁ.V:5.:/)y"':Ei;;C1"€3S Of iazzé, which

ex?en:ua§§g   to .:i:};.V§ §é1pp€i.1ant on @3.10§2GC}'?.

E3. --:@r;« the ;7s1'-;;":»§~€: '«:>'§7._k:~g:.";;'i rnaiice and prajudicey it is 8353

{E36 c:;::'::;.~:"§::'1t_ié:{1» §_vf€:Z§1a I?3a,m€d counsei far $31.6 agpeliant, {hat

éiée rségjgﬁﬁanés ha:/>'6 fauné zzrsthing a>L-rang with £339

L{:"-e3nT'%._»>_f«:j*:"=§ivé:§3,§:*é§e:% daieé; G5.GET..2G£3'?", wh€::s3b}r ths raquési Eb?

a7<}:1ié?'rs£.§a2:'v"':>_f ag%r'ic:,:};:'L1:ra}; Eand a: {he Eéerzzrzés 0? the
veném" had béfffé a€€1'§C§€§ {G  {£118 casmgsieai:

'§'%:a: haézzg ﬂag: pesitiﬁm if; was 'ﬁe {::>:2i«s::{1.*::'9:1 af

 'éihé Eééarzmd s::@un.3::§ fer Ehﬁ 3.§§€?§§3.."i"3§", aha: étfzéa agpaiéarzz

:';<}:;.§a€ :39: '$6 ;3'z"::;§z;é:§é:;€::E $5 'E:';r:e €3a:2*§_i::=:* a:a:%;.i{m$ {£7 {he *-;€:z":{§::>::,,

an 2a;::%:::3u:'::' :35 :;":%3 2:.§E$:;_:;;{é:§ LEE"§:é'z%,:?LET:{}§"1§${-iii §}'%.§§'e::§E::§E;tif ssizgeégéizs ':3;

 3 25:3; €323" %::23c§.<' gig 5:23': 2E.f§2.;.2€Z?%{§ii-EE s§§§<3z::%aE.§};: §';€%{_t;5:u§;a i:':2{:



 §;%§

%q«..6*;»Lv4g,;$»»§jZ:l: Q-E§'"i¢'"'v"'«
:2

5. 
ﬂfg'
k

K}

38

it is the cententian of the learned munsei for the appeliant,
that the grant: 0f permimien is: {he appeliant an 19112008
in respecii 0'? the Ianti imciudéng 6 Ei1C§'f;"S cf Iarzd (wfgiah is the
Subject matter 01'? censéderaiian in {he Show §::%%;;.-I¢$g:%?§'~,'l:i§{}tiC{3

ciated ;20.22.2@m) woulcl impliciiiy ha:.rc--fézgé.',;jg§£ieeias

negaiérig the azitharit-3: gf the 13.9%»/'_€i'}.'1{3.'F:'mE)'&}75'$J"ffi'}'1vé§71tv fi{:C!;:T§; ..

fsrfeiting {E19 iand in the hands Raf 'apf3e1'1:n5f:t'bfi_L''~$;¥§LéQunt''''* "

Qf§a§S€S, if any, af Shaji E;'§ﬁE3:;..J:3}'2Ar:,V: .

15. It is the Aaf;0.'r8VS::1i_d:VbS%i9t:1uErf1§>::3 sf factsg which
seafront usi; 1§j;fiQ§;2.J.£'-A é:1'dea_é----x3_u:"""La"' resahze the pmsent

c:3r1'{:*0ver s;;i, 7] 

§_nV:"IEvS,§f§V?}¥?éSG4_:V*€<:-"§i§1€ avarments made an béhaif ef

the a§§£::'e.1§avn:%  A'£%';i:"§;~E:§.¥£eer3.ppa, Eearrzed Adéitionai

 G0?§€:r::.n::§.nt Aé='m--sa€:e with aqua? vehemerzce reijgmg rm":

 ' §§:1"§y.j£;::v'*tE;<e '§1.1dgmem€ :*en&€r€d E35; the Biviméerl Bench af

£bi53.'C{}"L'é.%*:._ ggzéhich was aéae yeiied upm'; by {he Eeazrtéeé

Sifigie °;}:'é,z.<;§§e in 'size ifilpiigﬁﬁd €5rd€r diateé EEJGE .28? E} but

 gsésgg 51*: %",§f:e juégmenis :"er:de:*ed in ﬁﬂfs,TriZak Sirzgk mzﬁ

A' 23$. ﬁistricé 2i§"&§i3%:*ai'e, Eeueécrww anﬁ e$§zers3 $.33

   .,_._§§?é SS .E§3$, Spesfaz Eireaifar aaé' arwtiwr 223$ Eéfakée

§§:€:gEam §?§§§z§s§ gag armﬁizggg Eﬁﬁé ﬁéiﬁ S€§§' éﬁé,

,§§a:"*:§&$a:;%§ Sﬁié §?z§§.s§§?:"é3 ﬁﬁfﬁﬁfﬂigﬁﬁ §;€§?:§i%§§§

§&?E§§§§?'€ 32$, §i§§;§§3"§§§§§"§§§ §§sf§g;*€§z§§ §§§}'?§{§§ Eiiig 3&3;



Q???

?
'%

-tow-a--n--wm

«ma 
5

J

x}  

 u e:;g.%7 a;;§:ré::%,,2E§:i:'z:§ §a.:*;s:§ E23;

3§
Bivisianai Farest Officer and ether-s vs, Itiﬂamalinga
Raddy, 2007(9) SCC' 286; cozziendsf that {ha appaiianéz hag
pr€matu_re£y a§pr:;>a{:h€d {his Caurih it is {he camemtion

9?" {he Essarxaed ﬁ,dd;':t:2'..0:'1a1. Cz€3V$I'f1rI':€§1§ ﬁ&:ivo<:ate,'[ f'ii;a.t the

Ieameci Singlé :.}:,zd.g;e has permitted the app€E:%2m'tVV'tué§' :IV;_Q§;~:=:a:"

befzzare {he F'xI:§SiSiZEL'I"1i Caznmésszirarzer, angi ,$'*u\§:'}*;-,1'w%1até=.ze:9'--.,

be the piea that appellant dé:'$ir¢.3 :o --_ré§§${a< b€:f§$%€§ :he'*~.,

A$s:Esta.m Commissioner, it is ogﬁeté' ta ?Eié:»'V 3;,_ppe§;1af1:_é«a

pmject the Same, b€fOE"€ the: eVfi3r;:ép<_:jvten9£"aLﬁ:ﬁori§;3', and may

in cage an adf2::~f::*se_ Gr:-::i§er'iss;g:a~S«$VYs--d agzaiﬁsi the appeliant, it

fZ:?5 _'§7_1":3r3" s;&3:<:_i§:edzVé'«<;{*:'rs§;€::r1€£0:f; a<§.Va:':{:e{E at %,he hEi_1"§dS: ::>f
ihe E€a:":1:3 <:"i. cG'u_r::Sc5'E _%'i:=.rj' E' h5 ?€S'p{)t1d€1'E€S was, {hat €136

a;:3p§j'Lia.::::'s %e':"2;;<;3_i{:é;*' ié; Shajé Eab}; John 22:53.3 Ehe recipient 3%"

%%:::g%%%'i:n%§%§;;g_{%;e:§V Shea-is c2:au$€ zmiice dated 2s¢:2.2m@, me

Baby Jab:/1 éaad éuigr" a;op<~3a,:fe& befsre aha

Rgsigéiaant'éfi.<::'i?1z1"2i$s£c2:2§3:". Razzing Ciezze as he had; fiéad 22:3

 repéjg...  jE'?€ :3 acc<mt§1T:3gE§; c:m.t@n:§€:d, ihaé the app€Ha1':t'3
._ve:;z;§@:rV"E§?1a§i. Eabg-' aéshm had :0'; {§§S§':§"§L'€€§ 'aim a.:~§s€:"i,§$2';g

'  in ?,§."§{: -f~:E'Ea?">s£2-' iiéiiiﬁéﬂ :*za:;>'::<:€§ ?fEEi.§'§'E%fi§.f;§ {hag 'ﬁgs: ;::2r<:3;':a$st

 sm i;§'§.{}.2€}{}§  in <:é€;::*

s;:%<>§2s:'z:§<;§: as? am. ;m*<w'§§;§{:2;7.:; <3? E%§:;%:;%%.E<:m;:i§  2:23:33 8%} £3?" 531:3

%€.a22:':i:2.::i'2i_E««:2;z. §,;€:§EE£'§ '§%<'%§a'}'m*2.:2;  '%?~§:€éE. E1. '£3; g:{':;:<3§"{§:§':"2.§§E}?





}
"E

:3



 éiémrm

3?.-

saught ta be asserted, 'aha: the V€I"§dOI' could have any
passed t0 the appeliant, whatever was iegitimateiy vested in
him; arzé :10 more» Accerdinglyg it :3 saught :0 be
canvassed} that the Vegas? having impliedly aslggiéi-:§.¢dgeé,

'£133: the purchaae made by him an as-fag

iilegéaimateﬁ the censequeniiai safe ma€3,--::*..  :9' '%.hé=--_V

appeliant cm Ci3,10.;2GG7 was eq5=,13.11fg,-? f}Ieg:ii;f:iiiet€é; .w,,H

18. Last, but not t1j_é"---...1easé_; §.sarf§;§d'*:._;C'£:u:§se_1 has

placed reliancg' on   depicted in the
statement  of the rsgporzéemis
{before   Insofar as the instant
aSpeC?€:    ce.:*:%s2d, any attasntian was d.rawr:
is paraggfgiphs' Jighe siatemem: sf objections {ﬂed

an f3eE;ua;§f éf" ?f§"1 $  revégpondents, befere the Eearnsd Single

 J1:;5;g€.'i 

 V. "';":'i, 'E.:_ 'E'-$"§ubrnii:ted ihai the Rﬁgienaf €<}mm:£ss:£:mez;
V Ba;zj:j5g':§_E;:%:/"6 Division; Barzgaiore, in his B,G,.LeiEe:*
E*»§=::jz[E3S'.'i' £f€e:)m§.} CRBRE E 5'.?,i'2QG§» 1 Q datiéeé
"Z811-'"%['.2i}7§®;, has bmught :0 the rrioftése sf thﬁ Assiatani
 Cémméﬁsiaﬁer, ﬁaééabaﬁapur S2.,1%3»Biv:1,§ that in ag
many as 14% caseg in §'€S§€§3€ Sf gaafefai Earzés in
A diffsrem ?§L§§'"'£€}' Féumbars af Kanrzamangaia 'Jiéiage,
Kasaba Eéabii, Beaaznahaéési "f.3l':.§§{ E';a*a;e been aéierzaisaf
in aféaéafiégn 95 %%:s §:}§'G'%"§S§Gi"ES $5 Seetéang '?§A ané 8G
5;? £1326 .E~ia:'r:e;':a1<;;2 Lamé Rsfsyma ﬁat; '§.%?%€:§ in f:§iar@u_:* aef
Sm-vsfai §*3E'S{}E'1r3 a:';:<:% 2123:: €%.:ez':":%1::%§':=:§ ii; 313% I":§*{3ifSS§iE"§9' is
é':::_ii:a:e {ha §*:s;}:::€:"~:dé:1g;$ 'uzezéar §:§€'€:'§}:{,1.'§'§ 833 {sf zE*':a:':
?»{i&éz.2";iL2";.:.;:§§=a:é3; igzné E%€§e:}:':"m:§ £52'; 19% 3., E: :3 §:3:"'§E":<32"=
 ¥:.fr:a2i. €323 {Ii{;:z":s1i2§'%.é§&:: E:ma;:"§€=,:§ E123; E§"£§
!§€E<§_§€%$'n2aE Qagémagzi {3<§:z§::z%.$;s;é::q§.€%:3 hazg €€3§"3.§'L3§:"E€3*€:§. 221:":

EiZf§.{§'ij;§';{'}" arzxé :§E,E§§}EZ?E'§"é.'€Z§i'.{§. 2:': ET°§'.§",%sf}§'§' 'ée::a i:3r'::;:- Eaéggéaszizii



[WsV@

éi

;7m'3w

V....mw...m

'J aw %.,gj:i,{/rgh

33

Cemmissiener, Et was alsua pointed out that several
persena aiienated the Government Eands wéthaut any
right and {ﬁle ever the same :9 the iihird parties» In
fact, thé Iancé in S3»-'.NQ.90 of Kar1r1a}rr1a.:1ga1a,;'"'e5i1iag% is
0rigi:1a.i§y a Goveymment iargd.  

4. it is respectf1,:H§,? submitied that --'~~,'§€;'_i:*';:;ifce
Committee far grotecticn af GC:V€I"Z'1§:'J_;€E'13: "1.E{r}@k;'S;~. €:1§S{§

pointed eat that in its zfepcrt éated24;-5;iZC}'1Q"th:at 't1i'1<~:?',

Government iands in S§?fN'0""C¥€}'--.«<3f;« §<iar;J:a'man'ga1é;

Village, iéasaba Eiobii, E)é:§vam1h1a§1'i..Tai;L1§<i'':i1.a§'::Vbeen"''~. *:

grabbed. by $erve:ra_1 V ir1éiz}'i§,1{;:a§s a:f;~_ﬁ ' a_i~iez'3.4a'1::éd*, in
contravention of the V;'3re.x_{isét>r1-s of thc*3 _ K:§rm.Va:a1ka Larid
Gyamt Rules, E969 as, {$5511 aSV"i_§'1€A,_37';ELf;?f}8.tEi1{3. Lané
Refarms Act? E9613' u ' ~ 7

Based on the aforesa;i'd:"fac'é:ue§..1' ;:>ucis:§f§vti'o"1M";-,. it is the contention
{:5 the 1earnevd.:é9_1;ms:é:ivfé1"~V::1h:é*f@gpérgéénts, thas the entire

effari of £1126'5%;;:t}';.r:';-f_i{§§é:'$ >;%%a31:?) p;h3;s_e;*ve gsvermmerzt land.

1.19. ;B5éf3:*eAV Wes 6_e:i"~::¢ 531:0 the 1?.s::12.6s canvassed at the
hands éffhe iéa%r1«éA':E>_é::s1if:$e1 for the appeféam, we consider

it jgst and .é:§:.-L>§::~:':$EV'¢{Vj§:£)1p§~é.-§,;€§ :0 deg: with the issues raised a*{ the

 %2v3»%:::iS;'€%§° :_§}:'a_2ear:':eeE caunsei far the mspendemtg.

«2:'}:"_~»5§'Er:§" ﬁr$t '£2290 8bj€Cﬁ§i"}S raisaci by 'zfnﬁ Eeafneé

ztezéizzaeé f9*:* §E1e 1*e$§3:3d€mi:3 aged 35: suﬁight rejeciisma In

  :Z':é~;.3_ béhaii it 2m'uEd be pertinent is méntieng that ii: is the
":::V2.:5bézz§$$§a:*; 9:? $628 §€EQ£"'§'fz€{j§ i:G?.i1'1":§E§. far the §§3E":§§§IEd€'E"§§S§ 'shat

"SE13;jé B53}; e,§{:?:z'1 @1236 22$: €{'}E3'¥;j€3E-}'§€{'3E. €325 vaiiéiéijg £3? big

:;£§€;§€§i.§'_§: 'a;::aL:.Eh::m?s.~;€€§ :§3i,§.?;"€3§&S€f §€§{}E°€f' é:E::3 ;'%$$;1$Ea.:":§:

 5:": €}'€}E.{?§" 1';-'G'Ef'tI§E§, £;%{;?€:{f:--'£"{§i§"i§§ :15; 321% §<%z2z*:'::';%:'§.

 Eésez"  :*:=:s>:pe-:;::*;<"3é{:;r'2';5;:, E*§§."§2ii_§§ §§a,'%:;g: §.J3€_'}3:'2..2"': 3 :?§%:":.::§:::;:" sf}?



mm%&,

RE 4&1  ;

'''ééa:~:§:w§ 3;? s;§,2b55e{;_a;;<:::i   a:é<:<}:*{§;'§:g;; ﬁzz}

34

{hrs appeliami herein 3330': purchased ihe agricuitural Sand
on 21K1.{).2OO5, in clear vialatican cf the manéaie C<mta.ined
in Seciiang ?9~A and S8 of Karnataka Land Reforms Act,
1962. That being 33, the determinatisn at tha ha;j:*;dTs 9:?" the

Assistant Csmrnissioner is a faregone CGI':C§L'i'SjV€)'f?.:'.'~--.  The

efforts; initiated a: the hands of {B16 1"€:3p0r:d§:%:;t:~: '<:.c}i*;:$.e~:1,;:Lz6i*,z--i:,

upon the issuance ef the gihoéé':cé1use. i:§e;s*;ivCe" d'at€:§i,_ L

20' 32 .20 2 9 being 3. jazz caz:c;OfnpZi;"w.ift"L i~SA. *'xx-'}1E{1.i';;.='A
for the appellant herein tO"R£;§--;€€V5StiOIVL}  gfhe vér3*
basis of the assertioﬁ':i:j1ad_é'"'i§§, .:ff;gf i'eA;§.rr1éﬁiv"C€§Vi;zr':seI fer the
respondems {that   is a foregaing

c0nc1:.:gsi't:»:1, V"ar1é1':;'§:.Qr faif Qccsriipiij, is sufficéem is rzegate
the f1;£V'Vi*'1S'f'_'C"WG_VV:3;§;i§§?:,§$S§,§§!i§_.S iadvamceé 02?: behaif ef the

§eSp0nc'£é'm:S}.'v  30, ii is neither passébia far as to

  &a%;%iap§§.LV:ti.:.a.t {hé 'ant:-iécn of the appeiiant in approaching this
' }C'G"?J§ff~ §$~'§fEf;é1I§'&tiEI'€; may ta accept, that it :13 super: :3 the

 .+_53§:§;'7».pv{i§vv'ia'é'§;§3:;'v..:G'~::fS$;€'E:£ his E'€ﬁ;":€§jJ 132:: {he pmceeﬁéngs 'aefare the

As':s_§$i§:;r::.viiammésaieﬁe? {ta cszrmiai; aha bagis af Ehe Sizew

 ca'L:3£:V::23t§<":€ Qiaieci 2QK£2:2€§E.§}; As sf ::m::, the appaéiam
 is: %*::::§ E:f%'§I€§ﬁSE€éI§, £3: §i'§E.€ é5::?e:i1.:€ ziza-1%; 32353; 53:: 'EET:§_:£ gm: bet:

£§s:és.e:;"§. by Eéhgajé ﬁabjg LE-{}§'1r§..{ ﬁle ciaézra :3?' $36 appéiiazmi is

4

géée
é§.;3§{%§§2?~%.§'}'i"i  '~,:'<:'3;','§?i1é':{§ ;t%.:-E1 §."'§.§:'".'§.'§'.E?; in ?;§2£°. :;2;3;"sz3%§_§5::*:i:, :a:%"2.:L:%E2

::2a__::":2'za>€;;. "Ex? <3:e3§'?e:a€;§:<::f§ an ziiifiiééiifffi gr? :'ef§§:;:;:. -«:2? é:é:ms;:. W {i 



5;  IQ:
.3" "$1 V

. ,3

35
mtisfied, that it £3 only the agpeilant, who has to 'gear the

consequences of the impugnéﬁ Show <:a'L:1.s€ noticew Se far'
as Shaji Sab}; Jshn is c<::§r1=::é:rin.@§, he hag receix-fed valuabié

cerzsideratiers. for the Ea:/zé in questian. S.haji.  Jaizzz

 

hats also ha.m:ie<:i CW6!' pessessian 9f the 1a§.1@j'IK'§:'«QV'L1.$'S'.;_{ﬁ}'1 to

the appailamt herein; The read. effect 03?  

in the impugned shew cauge n0::ice,.wiifi };,a.€-'z:  t=aE;>e.. sL;§Fe§*ed'--~_

by the appeiiarzt hﬁfﬁifi. T}f:c.4__ap;3é'E1g'1*;t pL:T.1*ﬁVi1a.;s4_:ed §£:i§E1e 1:9;::iLd
an C?3.."i.G.2QG?@ and than Gbt::é§:Z:i*{;ée"i_VVa§1 fe'cy.§:{:;ed V:S€I"T'i'iiSSi0Z'lS
is set up an EntﬁgratédfE'cA§vr;~319ii'p,'?foj;3ct} ané thereaftéz",

an iiiai; pmjéé?:'ij}_*  §:é"«%?§':@._g%;f<_§ms;:;:é<§ v_é.€:2:a if that maize? it $3 320?;
pQssi7a1é'f;_a:4° as $23") *~{jc£:§5$._f;}1'1e first ix-=99 canientéeng ads-ranceci

at "ah;é"§":;mdS r::ff,° :IE':' e iearned counsei fer' the respgndents. it

 ;éEé€f'<3§"£>:'€";._._t%1at véxa am Safisfieé, {hat the <:a1r':'{:°z)x--'e:"s§-[" 9::

""::§:é3ifj%%.s3"§*z;sé;'s:::3.T'VV'%é 3€¥:t.§e<§ '$3.: this Seart, in €u:":%:eraz:.<:€ 35 the

§E'{?¥f:'53éE£7iE:'£'.§§;:'§Viﬁiiéaiéfé by $33 a.j§;sp§£Ea:':t.

'  2?, §€f@f'€f &é:aE§z1g miéth Ehﬁ £:;su_+.:es3 aévazzcsﬁ ai éhe

TE:-;3:":s:9Zs; {sf ihés Eaizzrziaai €3(}'LE§"§S€§ fiéi"  gagpeiiarzi am E?E€fE'€§S3

"éé-=6 Wigiz E18 §"€C€;",%'§"£§ :::'1_'2r §€E':%1£§E'E<';"%.§ E:'*X§3€'§"§€Ef'£C€ <12? gm--'szmmszrazai

:3,e;f§'§{}'Z"s. 1%}: hziwaz :a:s:':~:;=:~:*; in.  §g:§';ge;:% :":_:,:;r3':?35::%" {sf ifzéﬁiiﬁ, §:§€{}E."€'.S :33"
   0%.'    

 <;>:2:.im<°a :;€:'~s'z:é:":_g :2';Tg_%'s:,m5:";§:§  in ;}:':%:';:4a":e:



*~::?;5«/?%»«w<fxa«";;w§} § 533m
'in;

f

 '% §

36
individuais. Years later, the said. arders am set aside:
alieging vioiaéiorz Uf statutciry prm:'i$i{)r:S ar;c:1/ er

gm~s:m.ms1'2ta§ aréers. UI"£dO¥.EbTZ€d1}£, it is open to the State
gevernmem to enforcs the letier and spirit of Eaw.. "I.:r: case a

private iziéivédual has been L1.r':&uE},-* favGL1:*€:<:1_..i._::' viii;-1'at§'::*gn Qf

stamtary provigierzs, it is f1€C€SSa1':y" to :'e:f'a§:e i;tj%1{:$s:e}s;te_:p's-,

so that the majesty 0f iaw is r§iaiIif'ai.néd«'i' v'£_1:rié:j;j_,  

aim imgerative for the St;;1.t§:§ goV{}e31;* 19i*;<r1er*:tV,'i:'é;.'i;*1;Z'Eié&i;é 'a%§*§ﬁiQ1";
against its own officers, 2x7h<§ "L'ri:§;3:e;1teciE§%V_¢§%;ﬁghc§i9ifzéVw*6¢stiz1gV of
rights in viaiatien  While:
dc:-aiing with {hrs iE'1St3.1ﬁ}':':{EV.iL§%;ﬁ}:'ﬁ-.'?i':%V::)Q-gig"%i;i:%§f%>_'$é'{:}f1S:§.d.€E" it just and
appropriate   gﬁ§}ernment3 ta initiate
departmei.3.%§a% ;¢;%;iVé "v':-gagéﬁsééution against ail such

{::fféce:f$, w.E'i<::?.pas$7.fa:rc§'a;:ra'n2€-- erders in compiate viaiatian of

 sE:%;!:"1e;2;t;c::_;:};.__}::eravésie2<:--3and/gr governmental Grders. The

 L'   shaii gimuitaneousﬁy be taken agairmt the

§::%§§é¥er .<;éx§i.§':§§;":eég it géxaﬂ be imperative fair {he Siaia

 gm?e':'::nﬁ$:'s.i: ta &@€;e2*°:ini:'1e £21 aii casesﬁ whether the

iifi_c<%';_=re$i Gréar came E3 :36? gaaseég a3 a «c€>r1s&§'E.,,:€r:::e eff a

   's5i="r0::gf:,2E §3"'§j€C"?;'§{}f'§, at the Erzamég <3? E:.':*:§: grévate §1'}.€§§ii'}':§:"%.E8.ES

's€::e§:f:in_g iharefrezzzg £22' £3: v§e:%.;f as? @323 §;€§§§1£§i;i€Z1€_'}7 ﬁr:

€§s=:f;'§'"if§?3--.€€ <35 :52-.:;;%E":::';:"*§',é':%,-I 2:15:  Ezzznaig <22? iéza Stzaia

u

f2,:m'_:é".é{>m2:f§é:s;, :a?§':<,a {.:w:::€z::s:2E{§sd. 213:5: E€:%%:e:' éf§,'I25§ &§§;§§3*'§%;. 2;? $33.25;, as





3'?

also? governmantal erders, while bestowing benefits on

privaie iridéviduals.

22. New we ghali déai with 'the zn@riis.¢.9f_:I%§¢ §::f€;semi

C&8€.

2:3. The factual pasitionzvhthafﬁ'C§:3Sv%;':r'x,;?¢5*,._.:t%::1.VV'};i:sﬁ"i*;Qiﬂé'Ceci.__ 

in the gsreserzt case is, that {§":é*-f§éné0r c§-¥" fhé 3'§§3.;i5'<:iV1:éa:.::t
herein 1.6. Shaji Baby  pii1"z:1%ia:§ed.':':§the Land in

question as far back: §s._0n Itgséhe aforesaid
gsurchase madegat   John, which is
seughi to  :1'_£§<j%:,:g:.f::é  's:11'{;\,v cause natice dated
20.:2.2m}'3%:V   73:C7t:ié::1f:;x§1s 'based. an the fact that
the '§;:i€>'EaVfV:V.'io:': sf Ssctians ?9»A and 8%}
if the EA{ a.;§i3i:a.I<:'aﬁ Act, E963 AS of new, '§?€z'€

are4;3'a'i£L$fie§,"'§.Ej§§'§' tin}-3 afsresaid Shaji Baby Jehn Wiﬂ mat

'S«:,;f§&;:*  ';:;rejudi<::e Wh&ESO€V€f, .i.:":asm'u<':h ag, he has

"':~:._Eff?7_g.d3;»*  ihe Sale censééemtiem. fa? the Eaind. The

3.§aé%?sa£:§ *:;é:1S;{de.raii0:1 had bear: passeé ti; him GTE

.  . ::é"}3:.,.§_§¢2®G'? by {ha appeiiant. We are: af tbs 'aziﬁw, that it ES

%;z:>;§' 234.25 in $31.3 dag; £23? $12.6 Siaiaé gg:.«*er:'3.m€:_":%i as prejzzééce ﬁrzss

V'7r'ig.htg :32?' 326 app6§§a.:1'{, basszfé {rm 9: Egaizgaétzéaiszé, izsifgésh is

a§§s3.§_§:23«tE is} 1355 z§.%:ea.'z2°':Zr:{>:".§s<».§;§:": {E253 f%122.n<Es {sf Shag 3:522:23? $93222'
ﬁg}: {};'":E.:§,r"  $35  ?ZE"E'iE"ZS&"é€'§'.Z€}ZTi 5ia_'i::%:§ 23. §.€;ii2{§{}.E§ £fE§E"E°_7;f5{§

53:2? %,§IE"EéCi€;i'.'§'" E2355: :=;';2§:s<3§_*z='é3::::": 2m<§_ a:-<';::?:'.:°<;}E 32:"  §%{%ar€:é:1§a.



  '


38

Department, in as much as, the concerned Qfficiais ef the
I-"€;$~::'€r:u€ :i€pa.:"i:rI:ez:.t are requifreé under the manﬁaze af
si:ai':.£'{0rj; praafisiorzs azzd. gm-*e:r1'1m€::1E Qrdersf :9 .V;€'E"'§>i:_;='_V and

ascartain that e}igibﬂit§;" sf 23. vsrzdee, befers %1_é_ f'$'a£§~av§:z:«:j"'€%c:

purchase agficuiturai lanai Aftc:g:jti*1€ §;'u':'c19{aSé'~.:'b:,.r_  

.Ba':3§: Jahrz, his (Shaji Bab}; Jsh:1}'»A:4s0:;;%g§"§*£ §€_:fmi'ssi'§%.:---..ieiiagu$6 .

   $3.13 

the iarmi far r:@n«agricu§:i;;vf'a§V p"u;'§r::S€:sT' :v"
gourchaseci was agri<:'§1E:m"a.§_.i§1=}§}';__   the
competent authority  Lané Revenue
Act, £964, gram.ﬁ¢d,_ hgﬁ The Grder came
m be   Q§ th€ Karmataéia Land
Részanzge 'F}i'fge--: a§';§%:3's»a.i§d pmvisien posmiatgs an

8.1"d§ZQ'L€§~3"§*E+_€3C€5L§;§€.,;'  b€f€)§'€ {ha Changa sf Eané

use is a§.Ee$£::ed';  z5v:t z7E_i'i7::.~.-":Vs1:age aiss {when Shajri Baby Jahn.

 g;,?:an g:é"v~----:::--f" Eanﬁ use}, the Eegaﬁitjg 0? the

_'{i"é'E€:f"§3§i?I7';§§"i.§E'3;§§'"JGE Shaji Babjg $0232: mus': be éeemeci ':9

315;';-r"_;€V b$;€':é _ 'ésrifieﬂ and. a.pp:"m-"eCE, Gzziy '{§':er€a§§:€:3

"-.,;3ez%m§§3§é:'1 couéé hams been granéiecé Ea brim. Even. €t._'£':z&

V."V';§;31§_:»fé.:':E",;&S€ maezis 33:; the appaiiani hemizz. an 35$? ,2GG'?' was

aéjzljeciezi is} 3:6  §E'{}C€S$ 43%" $<:z*':z%:£.:i*:};. 3%: aha: Siszgés

55:32:23 {E23 2-tazéédéijg 9%" 9:333 1»-*§;*.:z£§:",::f$ iéiise ii} make 2: *-;&§1E::§ 29:25';
Esstgzisi §:'§{:"iE.€3' %:5.::«3:% '%§:::»::§2,{§. 'ii? §":s:v:%  gzsgagzéaaézagszé. {:§Z'§.§f§
i?:<».=:*<»3:»r:[§%.z«:z";, ?:f:?:<': 2?:j;3fg}a«3§§:%2.:"s.::' <:<;2'z:E<§ hzggizéé §'3§':'5;',§"§ a§§{:2i?==:€:{1 'ix:
'S

p'ts_:"{:E';a:§:i;*: %E"::~:: Ezmaée E: {§;<:::::~: 'E"§€}'§i ﬁzz? £3"; 'é;§":.{:% 2"w:2'a,':§%2 s::z'§." ?.%:;<§



 -5«:"vm%/gm?

RWEVQE?/%«ﬁ#{J{{rxﬁ
Ex';

42

appeiiant, {G S1lpp{):"€ his prayer an the basis cf the
aforesaéﬁ judgmefits. The Submissiang recoréeé abcrva
based 921 the a.f@reSaicE judgments? have me r0_Q.r§f:'-$3: any

dgubt ﬁn. cur mind, that actigrz against é§{7::}f;$"1

was §e2"missf*::1e within a 3"€3SC*1'}§,'{;)1€ ti:%i§ e" '--QV7f,§i'i3 "havxrif1'g "

purchased £1616 Earzé in q1,1€S'EiOI§~, 

within a reasosizabie time 3.i3.."(V§';'if"-~.V.§i'V1<i-E  p;e:I'%§v;i9:9Q§ci....(;}~1.é.ngewagef
Eand use {an G5.Gi.2Q_G?}a  .2;§':f1Ze '\.">.f::81;'g*N1,/:3"%~;.§::1V~A_»V;';;:? §5)1"C¥Vi.SiG}fES
naticéd above, permgsgﬁn.  non--agri<:uEtura1
purposﬁ is é;ecf:1:1j1'<+:r§ :0 iﬁéve1:1;;é¢1z.V: g_:fa;§.t%§""fggereiy by effiux af
{Ema (if ma gar'E4;.';*{'§i'it;*':.§§;%g£Ew'£:*Va;;t*:§v*iwié_§%é'sed) after a pezéaci sf
four '€I1i5I:Y}'i§1--%: "Eé'gitir£':ate time :9 take action 39
as {Q §€_§*éi§_e'§§é:V:'§;i;:*a:é§a.%§Arsiade bj; Shaji Rab}; Jahn. {en

2E.E8_,2;Q€II:5'}..;a::ei§Qr :{§'r%évQ§<e the crréer permitting change

"'«--._;0f %E~";c'§_.. %.:s_€ {':3f£":'j%~:*"Zs;€C>i,2GC}?'} ceuld have bﬁﬁfé. withiri .3

 'si::1?':%Ea§i._p1s3ré:§év sf time Buzéng the peréed af fan: meniﬁs,

 :3£i§::;::   §*;;ai*<Je iegétimaieijs 'men éniiiateﬁ iaa is

c<)§:'"{a:=::r:'g§Ear:*=*'ei thmugh 2&8 imyugned sham; gauge neiége

 2€.fLE;?;.2GZ.S}' Eéawevez", :19 such azziféari was im?.tia*::€é;

  "€316 21z::E:{}€é*::Z@;<; awzzfz a.f*;:€:* éhe expiitjg sf ﬁizzzbia the

 '"§§:>§*:a;:fia;%:€:::i étérm-": iii, w§'=%:%1é:": 2:: §s:3:"£€_:§; 53:?' sigh' zzmzzihs. éaiign

33.213 %3e£*:': é:a§«:.£--'§2 a:':§; 'ﬁiii' expiry :3'? Easzzg :'1::w:';f:%€:t' sf  £3:

 ':t2~Z-£*1%E{}e '"§"§*:é;% %:"::e:é;z%..:"2§: i:3§"i§a'{%.{::s.2 -::2>'° aéztééiézé   §"'ié;%§"i€§E§ {sf

':'Eé3@ a1:.2:.E.";::e:*:§?;;é€:s.; zaiggggaizégi: f:"§§§aji 'ﬁzﬁzyjgr ,.,§::§r::':5 '2,a»=*§:§é::':?; aa<:§'a:£a_E.E.j§; .3335»:



WWW 

"ac;/i.«"hi§»@/ﬂgﬁ

 

R;

:16
cancerned. The third ceniention advanceci by tﬁe iearrzéé
Counsrsﬁ far {he respgnderzts is, therefere, E3516 :0 be
rejected Summasily. A,dd.§tionaE§y, it Eifﬂiild be relevant ta

notice, that {ha factuai positiazz. canvasseﬁ at ':11: :'.1_é;R_€§S ex'?

'aha lesamad; CSLETESEE far the respondents {__;'é'3<--.'1%j;_;:3.__is 5. §:§é1*r1
.55' extracted in paragraph 3 anﬁ 4» of :}';~e.-..'§;«'¥:a*I:f::::":3.¢::*%;" Bf abjectiems filed 0:: behaéf 32° the 1;:esp§3:3g?3efi{tS;§;, %E*:é'*é}«:*..;f:1€j:;r€ "
not avaiiabie to the resp0n:'ife':-ﬁgs, :éLgains}ﬁ herein, €01" the °*i.-"€§""j_v" sage reas_<fQfi:3%_'a3.V§r:éé%eA--i1¢%nA:ﬁ?ec0:'ded by us in paragraphs 23 §:{'; x26A 'Thus, xriewaé, 'W6 firzé rm merit ef<x_r:33*3._. 311': advanced as ths hands 5:? "$12.3 '§;:ﬁ:a_ri*§¥::é $9unse1"f@:'-fhe respcmderats, 249: néeeﬁ _éi'e ":'éc0z'ded, that variamg Statutory p:'@vj,é;S3;1:;:<:n.-S 1.-v'e:§"V;>,;V_1*7eE§e.€{:§ uparz by 'aha learned <:ezm.seE fer 'ihs "2;%pp":€'{{§ai:§{§:'. 'i;;3 .s,1i§§£1 *'1'; the appeiiantg u§':§.maEe grayerﬁ &é,.s.:f_§.:*;;§f »:i§r:,§f;:;e GE hearémg sf the inaitani writ appegian A3} %,E:3"'*j_sraé%:év:%:gé:rs%iS rﬁéésd upezg have been Tﬁfﬁffﬁé :9 %:eré£::a':émi:é'; wélﬂe éaaéirzg with ?:?:_e aantszaiiarxs ad'a?a:':$ed _ "§§, {he Eiaﬁﬁs :35 $25 §€&§"E":€§ sauagsé 50:' {E26 agpsﬂanié Sines chsgga 29:, Ea :'§3<:<2§*€% finding cm the ésgaé ' ggijazéa-*é3§{§na '§§:"m,2gEf:: tas {:?L':E" irzaiigs, ﬁis: £§:f:s§;'2$é~f;:'2s é:°awz::
V '":%'2:}a:*€> 23%: ms': E2"§::'si€::§ 23.5; {£'§§°§_§E'€fE<§E§§.{E'§"?z. <3?" 53?}? @';Y.é1{,f'%§;::S3 an é:_%2€ "_§m2s::::m*::=§ "zwi: awzzéi, i§~'"'1E§'§ swig s»£w¢»§5r3 if./-*"%-*::=' U'»-%»:; K V ;- "'""é"" .;«~ ' *6.
3 , 3': - . * '§ : 2 4 30: The instant writ appaai is; accordingly digposed of M} in the terms expresgeé in payagyaphs 21 and 2'? herein abeve.
31. in View of the disposai 9? the main wzfii _:a1;$p.eaEs, §¥1§SclzV,241.8j?;O§} in \3'€A E\E<::.?78/;2é'§'}"i-;..'_ ~..:_ .k'§jii:;r;.
w,241é;20:2 in \?€'.i%3"€g.??9;'20EE} }af'§.3:Sa"Li.~~"3'f7,."::/:."':§f:?%:g?_®§'i" :2:
WA.N0.78£/281}, ivuscﬁ '\?s£'.A.No.'i322;'2GE1, Misg, _ vQ';3é3?;2a;%:'.A2%&'%' ';;;3» ~. <x*--A Na, 132320: 3} Misc.1M.3448;L:ffG%1T: :5-1%gi;za.v%%':::5;'§é2*4§;231:1, I\fEisc.W,3449/;2SETET g"V1§_§r3. w w¢s45®;2m1 in §&?&A;%:<-«sag:§;>€§3;g<;¥ §'%:f,« ::v§g.$cb w934$4;:2@1:
in 'Jsf"}3§;'?f-1);:3j;§i:}'i;%'E3G'i §, ;gm;..V"§ MiS(:.W.3452/QGEE in WA.j;V2QViE.':§::S}_ﬁ"'éfiV€ fgi" censideraiion ané. are accapéir:g§f'~:'i£s'p§sv3é ~<_3uf_f « Siigéaé §'::;§§,:§:.,:§ ax?
§«::3w2s "mm 3% 3 '3» . __ rm;
' = ,5': 2 {L§£_'%J:.':
Legal Document View

Unlock Advanced Research with PRISMAI

Karnataka High Court

Ozone Urbana Infra Developers Private ... vs The State Of Karnataka on 24 June, 2011

Author: H.G.Ramesh

Bench: H.G.Ramesh
