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Karnataka High Court

Sri P M Nagaraj vs The Special Land Acquisition Officer on 3 December, 2010

Author: D.V.Shylendra Kumar

Bench: D.V.Shylendra Kumar

'A  z;.2m?:;;xJ:;e;1_1%:«:--5@e 058,

A J}:  ' '*:';HE: SPECEAL LAND ;xCgu:sr':':0N 014*-'FEC§§.E'~2

IN THE mm; comm' arr Ir§ARNA'1.'A1%§A M' r3AN<;;a:_;Q§§;: " 
1:m'E_«:r:» '13--1.15 "£'H}%: 3% 1329:' 0}? I:>;3c:%:M£3I§§%~«..2<:=§1Q  T

13121901214; 

1';-11%: I»-10N*BLL: MR, JUS'1"'ICE_IL).,V.SH§}LENI)RAAK'{JMAR"» "

W.P.N0.7423 of 20':L.é"'(LA--K1;m'_Is}J 

    
W. RN05. 7429. $3 .7482' or 20  (JV "[1 ,A~KIADB§"

In W.}?.No.'7423 of 2010 ' '% 

BE'I'°\?VF:};2N:
E. SRIP :\sa"tx§;?sg:3§r§;;t2;iq   _  
AGED 1:-L{3©.:J'iiT 48 "fRS'~f  ..  

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Sm? M :3f:i"v'§:-Ij:v:.AR.__'---- '
AG-ED Ataouir agwytias  
S/O 1;/§;4*:*m> €:_ M'IjN1'C;§--IIKKANNA

W

,, .;;13'<'j'1'*::-i ARE; ;2_/M N:Oxri»6] _.
~__11~ B_Lo«:h:, E S"? 'STAG 14:, I>:<:x:NYA

 PE~TI'I'EO['£ERS

{£?3;,=~ V535. M :3f 'vi5§jf€USE-iO'EE-{jam RAO. zmv, E}

V  DJIEZTEQO R££.E1,- PRCEJ 15.-CE'
K E A E} R KHEENY E:3U§.LI.}11\3(}
BE§.1HI'P€I3 TRIE-3}-£'UVA?%] 'I'ALKEE§S
C}-AN D§'"EINAC§-.:.'°U£€. BANGALO I§i3fi~ 560 069

 



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E'EEI?f§YA',v E*3'A_E\§ XLOR1"i--56G 058

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 _ E7~'{C}R M E>U"RUSHO'£'}iAI\iIA RAG, AIDVI I;

2.
2. THE' SECREZTARY To GOVE€RI\IMP3N'I'

{iNE)US'i'R§AL DE£VE3LOPII;IF1N'i'}

DEP1.' OF 1I\II;>IIsTR: ES &_ COMMERC E

(1~OV"i' OF I_<_ARI\ImfAI<:A

E{ARl'€A'1"AK1'\ <3o\I'_1' SE3CR}":ZTARIA'I' .. V    ~.
VIDHANA SOUDHA, BANGA1,0RE€.~560 009  4 ' '

3. THE MANAGING DIRECTOR  
BANGALORE METRO RAIL C0RI?Q.RAT1o'N':;TI>.  '
BMTC COEVIPLEX, SHAN'HINAGAR  I  -:4  I.
BANGALORESGO 027     '  

 .'.-  IIIISIJQNLWNTI-S  _ 2

{By Sr: RV.CI~iANDRASHEKI<3R, I'<.:IIsz-.R1». ';: V' 
SR: E-I.VE3NKATES}~1 DODDERE, Am FDR my

T1-IIS WP. 155 E~"IL}';+;;D_iUNI:}E1I;1Ai~€;TI~CLE3S 226 Is: 227 OF
THE CONSTITUTION OF INI3':A'I>.Ié;A;YING. To' CALL FOR THE
RECORDS PERTAINING T0,ACg;1IIsIT'*I0N~-QT?" CTS NOJ244
OF PEENYA V_I.I..LA£?_:E As N'Q'TI4FI.Is;'~I:_s I_N:x,;NNExU£2Ia»c IN
THIS PETITEON. FLERSUE SIRE 'SA1\xrE;v...,z>T=ND ALLOW THIS

WRIT _£>I:TITI-ON AN1)-__" 

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AG-Iii} ABOLVI" :50 I%I:.".--ARI:~3

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NESAR I>I«:I«:T«I.Y;A..Bus S'_Z'G§>

 I'3'E§'i'I'FI<C}?~§ER

 



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AN 1)

I. 'I'I~II3 SI'IZCI'AL LANIfi) ACQUISITION OFFICE*I-R
I\/IETRO RAIL PROJIf1lC'F. KIADI-3,
KIIECNY BUILDING, BEHIND TRIEBHUVAN

'I'AI.KIIas, GAI\II'):--_I_II\3'AG-AR, E3ANGALORE~56O 'VQQ79.    I I .

Iv

Tm: SECRE§TAR'r' TO GOVEJRNMEZNT
{IN'DUSTRIAL I)I,+3VFZLOPMENT} ;

DEW'. OF1NI)US'1'RI}?3S & c0I\21IIxI'I:I<c.I:; 

GOVT OF KARNA'I'AKA   Z .1   '-
KARNATAKA GOVERNMENT SEC';RETARIAT., - I  
VIDHANA SOUDHA, BI{XNGi3xI,_.ORE:-'$60 00   

3. THE MANAGING DIREC'I'OI~€I"».._I' _ I   '  
BANGALORE?) M£B"I'R,Q RAII,I-CQRPO'RA3'ION' LTD

BMTC COMPLEX, SI?IAI§:*1"II-J;é{®s.ri"'   
IBANGALOREZV-E380 027",'   'V  .,
 ._     EEJSPONDENTS

[By Sri I~II.VEN?§';\ITf£?':SI;5I 13fjE)fJ--.E I; AQA 195R RI,
SR1 RV.C_HA:NDE{AS'{'~iEimR;*AD'\/g, FOR R2)

vI:jRIfI' I>'I"~;iI°I.fI'IG:\I :'s"E_'ILED. UNDER AR"_['}CLP;S 225 &
22? OF *'rI»II«.:'C0Nf3*I*I.fI'm'IQI\E'OI?' INDIA WITH A PRAYER TO
CALL }'a'OR,_'.I.'"%-IE ':2B:e:.(:>RI:e1:?;"I*Ii:Iz'I:axIIIINc; TO ACQUI'SITIC)N
oz? CTS 'I\'§O:..1i.7Z£ oI4**.';rJ"I~:I:&i:~:WA VILLAGE AS NO'l'EF'Ii+3I} IN
AI\II\IIa;><.I',I.I:2..I~:.~I3 II'? 'm'Is. I?'E'I'ITEON. PURSUE; TE-{EC SAME AND

 = ..,r{%I_L3".,vE'§'i2'-.1' 'ffT§j7E£,'3;_ *I>v*I€2II*1*'I»>I-:<I.'II*I"I0I*'I AMI} {+3-'I"c.,

 InvvIIK7'IvPI_I_"§§j;'I'?4Ié2--_of 2310

§§FWEEEflf 5I

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-~ I LACSESD II'-xa.«:)LI'I' 53 Y'P;ARS
 ' ..j:~3;oII*:._,,m*Ia IvIUI'€I"'fIAI'I3A
 _ I13,/;£'Ci"_.§?xEG,2E3"i"I ANE'\3A£'LJRN'A E'é'iI;z"x':'.?x

 



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 f OF }}:'1?}.¥:3Nf:'£3;. AS I\EO'1'I.I7I}3_1If} 13$ ANNE§XURI3--B IN Tf"£IS
' '  ' -- __ ?I§1'If I'.I'IC¥i\I. }'kN'{.) ESTC, ,

IST ESLOCK. aim MAIN

IE1 CROSS, 1"3iZEI\EYA.

£%AE\EG;X1,0E2 3-560 058 _
._. PE:'1'm(:a N ER  "

U3}? Sri M.N.RAVISi~IANKAR. ADV..
FOR, M.S. PURUSHO'1'HAi\r§;'-X RAD, AD'.-'..)

:. THE SPECIAL LAND ACQU1SE'Flf£)'N' :o:«i:%'IcT§2;rzA. 
METRO RAILPROJEC'F, KIADB  1 _  -. «.
KHENY BUILDING. BEE-{IP33..fI'RiB}{-EVAN   
TALKIES, GANDHINAGAR    
BANGALORE-580 009 "

[xi

THE SECRETARY To "L1o\»iER:\.3M';arsfr"«,
(INDUSTRIAL DE\'EI;OP'PvEE1_\ET]:»' ' _ .V  .
DEPT OF INDVUSTREESV8:-.CQ_N1NIERCVB~. v .. 
G-OW 01+" KAR;xIA".m;.KA"'~ _  -  "
KARNATAKA :j;;%ovE'RNz2z1';::;N"1"'s§;C RETARIAT
VIDEIA;E§EA ;<3QU.I31>1A, jBAVN.(_3A.LO'RE-560 001

3. TH_[+',. M..ANAGI?€y:} ,D11'RE::;:*r0'R. .  .
BANGAIQRI5: :Mv:§;'1_%'R.o' «RAIL CORPORATION LTD
BMTC ~.c0M'P:' 5HAm'I?€AGAR
lE3ANGAE;.ORF,;56_G. 02:?  ~ . 
 - " F »  ...§{ZESI'O1'~lI)§:ZIx3'_FS

{By s:5z_;§1':{~;:=J£::NKA*:fEiSI»1 I30I3:)£2RI. AGA FOR R2

 "  "-"irfigigiv§';';::: 1;; Fiii,-1{+";';EI3 UNI}IE:R AE%¥;'I'iCZ,ES 22:5 & 227 0;?
'rm: <;:0N$'1iiz':_fU;I*:0N err ENDIA PRAYI1\i'G TO CALL my: '1"HE
REC-CIRIBS~E?E;§E{'FAENING T0 ACQLEESITIGN cm' CTS 1330,1122

    

9 § 'E'  "\

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5
TE-{.ESE€} XVRYI' I-'ET}IT'IO1\¥S COMING ON FOR PRLY.
H}E3AR§NG EN '8' GRGUP TI--{ES SAY, T1-*iE<3 COLFRT I?v'IA.D E3 THEE
P'OLLOW'ENG:
0 R D E R

Re: VVP No. 7423 of2010

Pe1;it.i0r1e1*s claiming to be :.}»1e_ S()11--SW{)"f --. _(3i£.1 é= 12110. 

P.C.Munichikkanna and said to be i;:'f1"t}'1e10w1*1§éf:'shifi;..«diV.i

land comprising (ITS N0.  
North Taluk, have 3    fake of
repeated actquisition  1'11 respect
of their land, jyfizilt;   of the land
had b€en   Authority,
yet A' is s0L1ght to be
aCquire: Ci,_by" under the: provisicms

of KJADB  '1::>_"€1"1€fit of the 33*-3 respondent»

 «'B;1:~;g;-::1:};:e ?*v;i<-_éE:z*<§ '§€:2;2.i_E__C<:s;"g3:);"21i':i.<>:1 i,.=1'.::i,, B121; eivctn whiifit

di>ifig.$0vflV4'ff;é-.312-£;h<:rities have not, 1;:-:a._k.e11 came to measure

'i:I:1:£:A éxit3mE'€3{ iéjtrxci {that is 21<:1;uaI1y bearing takten over by

 jt_h€: a.Cq;ii§Eng authority or the exteifii. of land b€3}.<::»ngin_g

' .'Ei'::-.V  p<::i:ii'.i{>':1er8 'that is g<:fi£:ing a£f£:::t£2:d by the

4'
E?


3;

  

 



the 13*" respondent,--b<;3:1efi<::iary EBMRC) is r€%p1"cts@;1i.§%ci}:sy

N18 S11 marl Baiiga.

3. M55 Suman Baliga. ie213?ih1»é»d'(:ou1§s€:E .f§)"1'«_the'--31'<1 

1'63sp01'1Ci€r1t~Rai1.\,  C()rp()r;;1t.i011 V' ' V __S1:.i3;_)II1ii1S.L  f£ha*&, n  ''

prayer in the writ petition to hisastxsz a w1'i'_: of _t.n2i13damus

as sought for cannot  Q'j4§Eh;it..'pef.iAt:iVb'n  such
purpose camaot be and  't:Af1jVf::'¢z§f.tained.

4. Sr?"  2  counsei for
the Board   the petitioners to
take    the services of the
atxihorifiicrg who  to Conduct survey to take
m€a$}.:re:§1eh.i,3:V§;I1:'1." £:1}.£'§£)V{'..(..7 provide a report et:::.,

   Xferzfliéittia-:11 £)0Cide:'L iearm-ad AGA also

"5a:,:E§t;1i9£,ss'v %i'?:1xé:'L.t:'i.. not the fu.nz;?iiim1 of 21 'J'siri'{. Caurf; E0

 jtempcéi Vsuch. actimas tihrough a vs.-*r;'.'{: of mandamus,

eiihé:-r i:is3'aés:1~:"»'dire::?ti<}3r1s to ::e.:>:1d:;x<7:t. mea$urem<»3;f1i= er {.0

 



6. Objections on beha1i"0f1;h€ 1"esp0nde1i1£S_"'?tg§

{he prayer s<>ug>;ht for in the writ: p€;:E:i'i.i<::x11 is; \x?{;:}Ir'i42i}riwVé3:I~1.._ A:  _

writ. of mazzdamxls daeg not: Iie:* f()1' a.11"21r1{jubé'u13'dry__ 

purposes. At, any rate, no iegai'-rig}11t 

indicateci in the petit.ioI1 xx:-*}ii_c'Vi1<;__ e1'1v1",1Ar.<-: : in 'fE1fi7'CiAi.:j.:1:'«~..VQVVf 
petitioners nor my T_ §§;§1f.ut.ory
pmvisioza which  on any of
the public aL1t}f;0r_ity iv¢?h'0  perform the
statutory   rights.
In thfi   2&1   the absence of a
 on the part 01' the pubiic

authority. V":.h€;% is 7:_1bv,_$c:ope for issue of a writ of

II1'¢13f_"1'(""i"«:T.r3_I:}f_1_A1.1wf_-"ax a1Ajti«.V..i1.1T1téref"(3re, this writ petitiora is

    ..

B;.§§';2k"1?5's4 £43 3:, ?482 :}f 2910 E»0th Sri M.N«RaVi.sha11ka:", 1€:ar11<:>ci céezznsei for A "{h€,_fj§;::%i.ii:i0:1§2rs and Sr": H4Vena.ki'.eé$h Iladderi, Eearned ., Slibiliii. i:.hat "Chi? fEfi_{"ii',£°_"a' ;i:r": £he:~,;@ p€:'£:i't:.i<3:{1$ 311:': 9

idermctal to the facts in W.P.No.7=<1~23/2010, dismissed in terms of f:.h<;% a'z:)0ve order, and t.herefbre for t:he.j'{rery reasons mez1t.i<)n.ed '{.here1'11, these pf3f.iif.ic)r1sx dismissed.
TI'