Smt A Hemaganga vs The Commissioner on 8 August, 2011

[Cites 13, Cited by 0]

Karnataka High Court

Smt A Hemaganga vs The Commissioner on 8 August, 2011

Bench: B.V.Nagarathna

 

EN THE HIGH COURT OF ¥<ﬁxRNATAKi3x AT BANGALORE
E9 ET 
DATED THIS THE§ E»? am 0'? AUGUST, 2011  »
BEFORE

THE HOf\§'BLE E'-'¥RS.}USTICE a.v.r\zAc;ARg:=gTé"--:i§JAv   %

WRIT PETITION Nos.41455/20:10   2.v48jATS'+é?a_2Z2eA'1i;'~;
36468/20103»?E3418--2,'5i201i, 4:44':*;4/2o'A:;{:r.f' 782E:s33;'»:;:;j;;.:
41442f2G10.§/7387--7394f2G11;' .<T1443;;G'1o§« ET'E§"iV1f58/ZDEZ, 

41444/2o1eﬁ~737985/202.1, 4:.4ésx2o1U§;'78?'5«?'38'E2'z2o11.,
41446/20103? 786?--?4/2011, AEe;g{;g;4?iv2»a1e,£;:«»~f2§;§525g;g11E
41448/2010.3/' 7834-4:/2é'j.+1i  4j:449;_2ﬁ1«0£y/' ?371~78/28111
41450/2910? 7809-W201,-1'.g_+%'V4'iaé51.x2eE':EQ,§§+_< 78S9~66;'2011,
41452;2o1o,»§/73_§3:7o/;d'ii;~7; .'4«1"2:.54f2e;ZG§:;*'T883420/2011,

4145352010  4.9 . ;;;1;_;{é;s%_{'v.?§§a} " 

 

w.F-.NQ§_.u4_1'4.$'$ (E015. §¢___ V243s_é{92Vz§2o11

   

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W/C).S_RI.8,S;SRIDVHV!«\R*--._
AGES ABCBUT 4-9..TE,aR5

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MYSORE-S70 001

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SPECLQL LAND ACQUESETEON GFFICER
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REP"¥"i3. av 17$ SECRETARY  '

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ACQUISITION ACT IN LAC CASE W08. 422/§,9'§98g 423,/1998 AND
424/1998 AS NULL AND X;/OED.

W.P.NOs.36468f2010 8:. 6418-25/2011
BETWEEN:

PRABHAKAR

AGED ABOUT 32 YEARS

S/O GURUSIDDAPPA

RKAT §OOR NO. EWS-412   *
LAKSHMEKANTHANAGAR, 1ST STAGE
DEVARAJA MORALLA, HEBBAL "
M'¥'SORE- 570 016

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ASSOCIATES)    

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MYSOR& -'5.70~--.e0--_; "  

:2. THE DEPUTY CQM_MI--~SS1«O~NER
JHANSI ALAKSHMZA BAIROAD
MYSORE DIS?;. Q "

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   :--\f?5'sT. COMMESSIONER AND

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5) SM? SHIVAMMA 'T '

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NOS294, 293 AND 295 OF '2{_10.'§B\T/ TH.E"L.EA.R_%.=JED ADDITIONAL
CIVIL JUDGE {S'R.,DIVN'.'§WA§'d.ﬁ) CHf:1IE_F I'ODI::IAL MAGISTRATE,
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JHANSE LAKSHMI BM ROA9
MYSORE-S7G Oﬂl

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THE $EPUT"':" COMMISSIONER
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18(1) OF THE LA§\%D ACQUISITION ACT IN LAC A:OS.422/I998,
A23/1998 AND 424/1998 AS NULL AM) \/OED. I 

W.P.NOS.41442[ 2030 81 7387-7394/,__'Z011
BETW'EEN:

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FOUNDATION, 2ST MAIN ROAD  _
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ASSOCIATES, ADV.)    .  =

AND:

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AGED ABOUT 70 VEARS

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D/O LATE NANJAPPA
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BOTH ARE RESIDING A"?
SATHAGALLI VILLAGE A'
KASABA HOBLI

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THE COMMISSIONER

THE MYSORE URBAN DEVELOPMENT AUTHGRIW
EHANSI LAKSHMI BAI ROAB

MYSORE«~57{) 801

THE DEPUTY COMMISSIONER
EHANSI LAKSHMI BAI RQAD
MYSORE DISTRICT
MYS{}RE~57O 001

THE ASST. COMMISSIONER A!\%Dt__ " _
SPECIAL LAND ACQUISITION. OF2'-"ECER
ATTARA KACHERI, 3HANsI'L,_A"+<.sHM1
B/-\I ROAB, W50:-@570 001*», '

MADHUVAN HousE_EsuzL£>1Nc;    
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RE ?TD,.. BY ITS EC}? ET-.1'-\RY._» 3 .

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(ii), 8: R? (I) TO {Ex}, SRI,R.SuSRA;RRRYA JOIS, SR.COO_NSEL,
ADV, FOR R4) 

THESE wps ARE FILED PRAYIRO TO QUASHfF§--i.EVvE§_¥f&T'I§AE.¢
RROCEEDIRGS AND ORDER DATED 39.32005 vID4'E'*--R§II;;'ERx'ORE----« 
M, ORDER DATED 8.12.2904 'JEDE ANNEXUREEN,_:&é:.V?;--.VPASSE"E;., 

BY THE LEARNED CIVIL JUDGE (S:Er»R;ORC D:{vISIOrI}_ M'1'.S',0RE'
ORDER SECTION 18(3)(b) DIRECTIIRQG T.REfiv3'RD' ..RE-SPO:NDE.§§§IT

TO SERD REEERERCE TO THE CI\/1L'.CC=L,_%RT LRIDER SE&":T~I.Qf\§._x
18(1) OF THE LAND ACQDISITIO-my ACT-IN I_AC='I§IO..S;.<;2;/_::99S,.Vg

423/1998 RND 424/1998 AS NUEELVVRSID vO'I=:)_,  

w.P.Nos.41444/2g1Ii &I.73:i9-36-..€._;_;,;§i'j;3,.
BETWEEN: H " '   * '

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S/O LATE O V:ENi<i}ATA RAMANRIAH _  
AGED ABOUT'?,Z_ V<E.RiRS .j  O'   »
R/RT DOOR NO; 'II3;{; ST'H.':MAi*--E\&.I'
VIVEKA§\1AND,{-\ 'ruR.«:;AR  * _ * "
MYSORE--570"{323  4'  .
 a ' .  *    ' -  PETITEONER
{By Sm-E: VANITAX/__R.._, Is-I.D%I;<...4,c;PPE/ARED FOR M/S SIVRN S SIVA

ASSOCIATES, ADV') , .-

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THE ﬂSST. COi'v'%I'*!§IS§IG!\§ER RNQ
§F'ECLi?=s.L LAND ACQUISETEQFKE CEFFECER
ATTARA KACHERI, JHANSI LAKSHMI
BAI ROAD; MYSORE-570 001

4C IRRDRULIRN HOLESE BUILDENG
COORERRTIVE $OCEE"T"2"
NOSIBA, AND S, 3RD CROSS



 

MANASARA RQAD, INDIRA NAGAR
MYSQRE-E376 G16
REPTD. BY' ITS SECRETARY

SRI.B.MAH/QDEVAPPA
S;'O BIXSAPPEK
AGED ABOUT 65 YEARS

R,/AT SATHAGALLI \./ELLAGE, xAsA»a.:-.\¢~ao.a.L':' " " 
M'/SORE TALUK AND DISTRICT]  ' 3  -I'

SRINANJAPPA 
SENCE DEAD av HIS was' _

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 EXGED ABOUT 51 YEARS

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AGED ASOUT 47 YE¥%R§

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S/€13 LATE ?v'fﬁ,Li_EK§aR3U§\L=%PP§x

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AGES ABGUT 39 YEARS

(vi) SR1 SHARKARA
S,/O LA"%"E MALLIKARAJNARPA
AGED ABOUT 35 YEARS

(vii) SR: MURTHY
S/O LATE MALLI%<APJU.Nﬁx€>»PA
AGEO ABOUT 33 YEARS '

(viii) SMT MAHADEVAMMA . ..
S/O LATE MALLI':<AR,jUNAPPA
AGED ABOUT 31 '~r"EA'Rs '

(ix) SMT RO"§iTAA§jHAY'2A''''' -- 
D,/O LATEMALL§'F<AE§3¥JN~1§'P.P!¥\.A _
AGED ABOUT27 'EEARS _  

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3 sAi:OHAr3A*-.._LI MLLAOE  '= 
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' _ .mf,sOR-E.TAE.u.:<'AAzO DISTRICT
. . . E . _,  '  :':Z;\/_. 'V ._ ' "    
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SRIMENi</i?i'§'§S%-EH-~.,ADOED'DE?{I,' ' AGA FOR R2 & R3,
SRI,M.E$.}\IA'aiRACS%J_FéE;{'&"E3.QI\E«ﬁ"{ VAKKUND, ADV' FOR R5, R60),
(ii), 8: R743) fro .(ix';;.,'s.R1'.HksOaRAMA:wA JOIS, SR.COUNSEL
EOsj<'A:4_)  "

""fE:E%'SE._w,Rs ARE FELED PRAYWG TO QUASH THE ENTERE

  R'RO.:'E.r;V{3:A§::r§$'*«ANO OROER DATED 19.132005 VEDE AAiA:E><uRE-
. :&:--,1VROROEvR__O;'A*:'EO 8.12.2394 v:OE ANAEXORE-A: & P; RAEEEO
'ssjiv THE. :;5:_.ARAsE¥:: C1:/A, JUDGE {SEHEOR OMEEOR; MYEQRE

U%§15:§EE,S::é'CT:OA4 18{3){b} OIRECTRAG THE BRO RE§PUN§ENT

 AA TO sE__:~;§O REEERERQE TD THE CEVEL CQUR? OROER §Ei.";"?E@E'°é

Vi«:'"3.;é:_Z';} QF 7;°§"%E §J3»€°>é§ZZ> §ACQi.3I$}§E'EQ?*§ 51$"? L'-3 é..fAC E"'éQ5.4»2.2;'1998§

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BETWEEN:

SMT,K.f~?;'é3E$Wf%RI
AGES AEOEST 48 YEARS
WES B R %'~ié%Gf3:8HUSi~§A¥\3

22.



 

R/VET DOOR if 9, BLOCK 25
881*'? COLONY, SRIRAMPURA

2ND STAGE, MYSORE-S70 G23

{By Smt: VANI'§'A.K.R., ﬁiD\f. APPEAREC3 FOR $11/S'_S:I'JA§'d'~.g€._/,€§IE§,@ 

1 ._.....?.OE*E".IO:'T'I4Q?\JVVER

ASSOCIATES, ADV.)

AND:   "

1.

THE COMMISSIONER    -. «. 
THE M'/SORE URBAN DE\!Ei,.OP¥'4E'i\£_T'§'aL§TF~%{3Fif§7'{ ;
JHANSI LAKSHMI BM ROAD '- V -   "

M':'SORE~57G G01

THE DEPUTY coM:v1z:s_sIoNETz'*  j'
EHANSI LAKSHMZ E5'AI,T"ROA"aD 1;':
MYSORE DISTRICT ._ '  " r
§VIYSORE-57Q 00:  _  '

THE ASST. ::';3.TTs4ra1§.s1€}N'ER Ame" 
S PEC§_,'\"L. 'LAN9 P»CQ«L}I.TS"1*T_IO'-N OF FZCER
ATTA1::_A ;<;;3;z:,T-TEri-1,» O}H;:ms1"- LAKE?-§MI
BA_I%1_Ro';:p;' :~>~.1t:.;g_o;~:.E¥5_7t; 03.1% 

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Nos.a3,4, AND S",13R9"CROSS
MANASé\R'»'~\ ROAD; ZN»-{NRA NAGAR

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.. «i_REPTa. av 2TS.._S.EiZRETAR":'

$P{I'.«B.'€'%{T¥R--H;ﬁ.DEVAP?A

V  " ' sg:@.'V'=5;~zS::_P'§:A
* .__«As£:;svT.z;TBo'uT 65 YEARS

Rfﬁfﬂ" SKETOHAOALLI VEL§,_é'is;'3E, !'<f3xS.»='3gB§3. HOBLI

 :v:~;:j'S<;:-:?«a"£ TALUK ANB 9233215?

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Q} $EvTT fPU?TAN;'%N3ﬁMPv%,&.

W/O L.s'3'«.TE §'\i;5'af¥f3z'3a?§3§%
AGED ABOUT 370 YEﬁxR$

ii} SM"? Pﬁ\RVATHAMM/-"R
D/"O LATE NANJAPPA
EEGED ABOBT 38 YEARS

2,."

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BOTH ARE RESIDIREGT TCXT
SATHAGALLI VILLAGE
KASABA HOBLI

MYSORE "§TQLUK &ND DISTRECT

SR1 MALLIKAR3UNAPPﬁs
SINCE EEECEASED BY HIS LRS

?}

SMT SHI\fﬁsM¥VlA

W/'G LATE MALLEKAREUNAPPA'

AGED ABOGT 63. YEARS 

SRE BASAVARAJU

5,10 LATE MALLIK;-:§3«u_VNAPb;:.. 2

AGED ABOUT 37 YEF«RVS"=.

SRI SWAMY .

S/O LATE M,'%L¥.:-IKA«T§.'2L:!Fs1X3~F'~--!?_fA..VA  A . '

AGED ABOUT'¢§S'YE'A.R:S:»'

SRE W3-HADEVAV' '  1' 

s,i0 ';;;/via MALLI§<':"iTRJ'UNi\'F5P#\.
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.5/O. LATE. VMm..L'ié<ARJuNAPPA

T'  'Ac;ED'v.AB'ouT '39 YEARS

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sic} 1;AIE.._MALL1;<AR3u:x:AP;m
"M35-:9 ABOUT 35 yams

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' ' ."_~--.Sf®':A?E MALLIKARJUNMDQA

. ".5§,2;'3EQ ABOUT 33 ':'§!3a§:§

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Q50 L/{RTE MA;LEKAR3U§€ﬁEPf5,éR
AGED ABGUT 2? YEARS

ALL ARE RESEDENG ,5)?"
SATHAGALLE 'JELLAGE
KQSASA HG§'L,§

MYSURE TAEUK AND DESTRECT

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THE ASST' COMMISSIOi\£EFi. AND
SPECIAL UXND ACCQUESITION OFFICER
AWARA XACHERI, JHQNSI LAKSHME
BAI ROAD, MYSGRE-570 USE

MADHUVAN HOUSE BUILQING
CC)-OPERATEVE SOCEETY

NOs.3,4, AND 5, 3RD CROSS  - . 
MANASARA ROAD, INDIRA NAGAR  f;
MYSORE~5'7O 010   '

REPTD. BY ETS SECRETARY _'

SRZ,B.§VIAHADEVi-KPPA
5,10 BASAPPA

AGED ABOUT 65 YE;z:.;_<s  u V 

R,/AT SATHAGALLE \ﬁI;f;_}_?xG.E, f»$;#.Sﬂx5Z3a AHGSLI
MYSORE TA§_U§< AND DiSTF2;IC?' ' " =

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smca o&'A.::x;;:3.>m:§4:_r:as"' "  " 

s) ism 'P1!JWArx:ANE§'iAMw{'
____ H V'ii,'.O"£_}'Q|fEV :x1AN3_;x'pPA....,VVVV_.
AGED AEi';§o'uT':=:Q' YEARS
ii)'; SMT.PARV'ATi~%..»3§¥»€.Mfx
 D/O L;:."rE'vNA=.N3'AP'9A
AQEVD 'A300,? 50 YEARS

 Bom','A;R.F.._.R.Es:cs1s*~\2<3 AT

A'  §;¥?"HAGALL1 VILLAGE

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§<«'.v:=',.z3§gE TALLEK mass DESTRECT

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 szmggwagcsgzsar: BY H13 ms

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EEGEQ £893? 63 ":"E.3'a§.$

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S/G LATE Pvi/3zLL§Kz53xF{3Uf%§ﬁ\PPA
AGED ABOUT 47' YEARS

iii) 8R1 SWAMY
S/C? LATE §'«'§ALL§Kfi@§}NﬁxPP!3x
,2'

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18(1) OF THE LAND ACQUISETEEEN AC3" IN LEXC NOSAZ2/3.998,
423/1998 AND 424/E998 AS NULL AND VOID.

VV.P.NOS.41447fZ__;___I1O 81 7818~2S,{ 2011
BETWEEN:

SRI.S.SHASi-HDHAR

S/O LATE SKSHIVAMURTHY
AGED ABOUT 61 YEARS,
R/A DOOR A 16, 4TH MAIN,
9TH CROSS, JAYANAGAR,

MYSORE-570 O 14

{By Smt: \/ANITA.+<.R,, ADV. APP'i-"'"f)1.F%;E£3_FC)l3Vl" M;SSS:IvA'm & SIVA
ASSOCIATES, ADV.)    

AND:

1.



THE coMM1SvS1oNERV--»--E._if '  v_ «V 
THE MYSQREVU:-RBALN D§Exg,ELemE_VA:j;" AUTHORITY

JE:.ANS1  kS'F;I€:_A.I. E5';'\.tI RCA D"  A  
MvvSoRE>S7{0_AQo'1 . ' _--
'{§~ExE« DE?LJT"{SVCC{f~>1I'~§7i1'£3.§1"Gi?dER
3HAN'S1_ LAVKS'H_MI;BA1A ROAD
MYSORE 9ISTR:ICT';

"4_;jMVAS.©EE~S'7A0_VoQ: V

 T;--%"'r'.'§:'4ASS*If. CGMMISSIGNER AND
" --..S:3E<:zAE LANE ACQLEISETIGN GFFICER

A?'T£'x--RA s<A,cHER:,¢ 3HAA:S: LAKSHM1

 'V8;'»'aE '::<::jA§;; MYSQAE-S20 om,

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if£?a®PERA?Z'JE ESQCEETY

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'EAAAAASARA ESAS, :A:mE<_A :"=§§?2§;11.R
"E*ff'*r'§3RE~§?§ 815::

REPTDX 83*' IT§ $ECRE"E"ﬁ§R"r'

SRI.B.MAHﬁxDEVilPPik
S/O BASAPPA

AGED ABGBT 55 YEARS
REA?" S;5'ATHAG;'1'aLL§ E:'I§_L;5iGE, K11?'aSAE%.& HGBLE
M':'§GRE T;-'ALiJ??< ANS} DESTRECT

/.,

E, '§'Ef{_§TEC:)f\§ER  v



 

SRE.§\JA¥\33APPA
SINCE DEAD BY HIS LRS

i) SMT PUWANANEAMFQA
W/O LATE F\iA¥'J3APP/53'
AGED ASOUT 70 YEARS

so SMT PARVATHAMMA
D/O LATE NANJAPPA
AGED ABOUT 50 YEARS 
BOTH ARE RESEDING AT,
SATHAGALLE VELLAGE '
KASABA HOBLI '

MYSORE TALDK AVF\IE3._"E)*~IST%%I.VCZ"?.. ' --

SRIMALLIKARJUNAQPA VA _ 1.
SINCE DECEASED 'SY"'~HIS .':_s::>.S'  ..

i) SMT SHIVAMMA   Z A'

W/O iﬁa-TE MAL;L1i«<,AjFzuTL}T:A.E_EAV1 " 

AGEvD'AB1OUT=:6:fr'E.ARS   ..

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 _ S/Q'-:..A.«T_VE'vMAE.EIT<.AE.3uI\:AEPA
AGED A§3Qu*T,.4'7.,$rE.ARS

an) V5.VR1vvSv§'AM*\r.,"

SIC). §,A'T"E rAx:am:<ARJu:TAPEA
uAGED""AF5_QiJ'? 4S YEARS

 __w.)_  'SET MAHADEVA

   i_;ATE TAAEETKARJDNAEEA
' A _f~A,<3TE'D ASDUT 43 YEARS

  ' ={;4;"1RE S?~§I'wi;P§1i

SEQ LIGKE M_»9%LL§K§XR}§_§N§3§P§3;@
§'£§"--,ﬁ§$ 2':'%E@L.§T 3% '€§§3L?9;$

M} SE: STTAETKARA

357;} MATE §Vi:&:LL§§<;EﬁRJU?é:£;§}P?f%
AGED f§\§{}UT 3?} YEEARS

vii) SR: MURTHY
S/0 LATE AAALETKARJUATAEEA
AGED ASODT 33 YEARS

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THE COMMISSIONER

THE MYSORE URBAN DEVELOPMENT AUTHORITY
JHANSI LAKSHMI BAI ROAD

I'/§':'SOREﬁS7G 801

THE DEPUTY COMMISSIONER
J?-{ANSI LAKSHMI BAI ROAD
MYSORE DISTRICT
MYSORE--57O 001

THE ASST. COMMISSIONER AND ._
SPECIAL LAND ACQUISITION '€'.F§ICEVR.§_ '

ATTARA KACHERI, JHANSI LAQKSHMI

am ROAD, MYSOREjS7O 001....  '

MADHUVAN HOUSE '&:I.J1LD:--NG%.j_' ;
COOPERATIVE SOCIETI.' ' ' '
NOs.3,4,AND.5,3RD~--CR.Q'SS=_ _ A 
MANASARA ROAD, 2:reD1RA«:NAG:\R-.VV 
MYSOREwS70fJ1O _  _  ' 
REPTD.; B?'ITS'v.s'ECRE_VrAR~¥V '  '

S R1. B ,_MAi-TAT} EVAPPAI. _ 
S/CLBASAPPA      
AGEDAE5C}UT*6S'"'YEAFiS_ '

R/AT STA-THA.GALLZ'~VIL!.;AGE, KASABA :-;oa:_1

svzx/SL0 RE mL,:1'r<."AM> DISTRICT

._vL"§REA:C%&§,_§\:};ﬁ\ppA  _____ 
 _V$:N_c:«:.=;% :?.:2,E;&z:_ av HIS IRE

« M"if 1§>{J*§"T;: N A NJ a M M A
V. .w;~-.:.:;' LATE .¥'xJ.Ai"~si}A§P@A
 ;>;c~;ED ABGUT fie 'YEARS

SFET PARVAT%%A?v'§Pv'§A,
BED LATE §'<=iA§'*é"JAsR§3A
AQED AEOEIT 55} YEARS

EOTH ARE RESICBENG AT

SATHAGALLI VILLAGE

KASAESA HOBLI

PJEVSORE TALUK AND DISTRICT
ﬁg".

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{gar

$ré;
SRIL\fEE'*EKATE$H=PT€LDQ9EERI,

SR1 MALLIK/5aRJ.Uf\JAP?A A
S§E'~§CE DECEASED BY HIS LRS

%)

'vé.)t5T
-- '*¥.*S[C;LA'TE"M_A*LLI;<ARJUNAPPA
. AGEVD'  35 YEARS

V] i ) "

SMT SHIVAMMA
W/C'! LATE §T'1ALLEKAR3UNAPPA
AGED ABOUT 61 YEARS

SRI BASAVARAJU  "  
S/O LATE MAi_i_IKAR3UNAPPAH__ _  A A
AGED ABOUT 47 \'EA.RS_ V"

SR1 SWAMY     _ 
S/O LATE M£\L,L§Ki3zR;J__L}N.APPA  A ' - =
AGED AB0m*45_YEARs_ * ' '

SRI MAHADEV/T-._V"A' _  
S/D LATE MAL;LI!<.A'P3UNAPPA '
AGED ABOUT 43. yE;<'=.~__PxS_"*«.%

sR1sH1w§PPg'."_" f' , 
"S/O LATE'?»'!.Ai..L1KA.RJUNAPPA

"'«AC3ED ABCJLJT 3'9 AY'E/_4\--RD5._f

SEQ" 5 RA A  A

V SR1 A M LJ'R;.T*é»~«:Y
$10 LATE MALLIKAREUNAPPSS.

" *A.r.:;.E.zma0uT 33 YEARS

SMT MAHADEVAMMA

 ES/G LATE MALL§§<ARJL§F€A?PA

AQSED AﬁQ§.}? 32 YEARS

SM?" ?UTTA"§"E-iAYI
SJG LATE {'~"fALL§E<;7%RJ€}?~§A?P,5§
AGES £%§GL§T 2?' 'r'EAR$

ALL ARE ?<'.ESZB§§'a£{_§ 51.?
SATHAGALLE 'JZLLAGE
KASABA HO§i.,I
MYSORE TALUK A?'=JD_ DESTRECT
 RESPONDENTS
P.SRMAf\£JL}§\§AfTH,

Aiﬁif. FOR 9;:

E-'vii-SA FGR R2 31 R3,
Elm

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SR§.M.B.NARAGUND & SDNA VAKKUND, ADV. FOR R3, R56},

{ii}, 8: R7 (E) 70 (ix), SRI,H.SUBRAMA¥\3YA 301$, SRTCOUNSEL.
A,/W SRI.K.SF%.INI"v'ASA GOWDSX, ADV' FOR R-4»)

THESE W95 ARE FILED PRAYING TD QUASH THEi'ET=.ﬁf1VE§'E_'
PROCEEDINGS AND ORDER DATED 19.1.2Dos weEms::\s--E.>;«L.;_§"5:E_~;__' _
M, ORDER DATED 8.12.2004 VIDE Al'~J¥\JEXURE~N T3-._ 'E,.T>,ASsED._¢'E

BY THE LEARNED CIVIL JUDGE {SENVTQR DI\£iS'§'O-¥§{1}vbf47iYS'QRE.

UNDER SECTEON 18(3){b) DIRECTM3' THE 3RD .REs"E<3NVD'Ea\:T"'T
To SEND REFERENCE TO THE C§VIL:'A:4COLJ'¥E}"'V u'H.DER;'sEc".=1QT::E_:

18(1) OF THE LAND Ac:Qu1s:T1oT§4 AcTV..;N'--LAc §T»o'.3,A4'22/lags'
423/1998 AND 424/1998 AS rsTu;_L_';»a..;~qD V0'-ID. . ' '  

w.P.Nos.41449 2019 
BETWEEN:   7 -- "  - 
SMT.M.PTJAYASHREE

AGED ABOUT 73 §<'E'A.RS _  _  - 
W/O M R PADM;:\r~éAE.+1'AIA3H   " _  

R/AT DQv<?aR¢:1'E.  _ .   
BLOCK :10, MAD.E:'1J\gA£\:A LA'-;<QuT -
SRIRAM3'?URA 2V¥'JD"S:"z7AGE   '
MYSORE--37f:*Q23 _ " ' "

 PETITIONER

(By 's_hét: uT;AN:T}z»,.:§fR., ADE: APPEARED FOR M/'S SWAN E SEXJA

 .T,1éTSsQcIgJE3T_, ADv.)'~~ ---------- 

:2. "THE T;:<;'1jT'f*/%?t«%IsST:{;3§T.1EE;
'~-..__THE'%ﬁ".T';'§'QP;E LEREAET DETEEEDEETEHT ;%i§"?%%G?;ETT'
3E~é§.'?a£jSI L;%K$H?4I 3% Ram:
ET/'i':'7S?.ff;}RE»§}"Q GS:

 ";:;. _ 'EETE DEEDTT CDTEMTEEEDETEE

'EHTQNSI LQKSHME 8% Egﬁﬁiﬁ
MYSQRE DESTRICT
M'{SC)RE~S7C} G01

33 THE ASST' COMMISSIONER AND
S?ECEAL L;5x§\1D ACQL§IS§"§'§O¥'§ OFFICER
.»3zTT:'~\R;3% KACHEREF EHANSI i_!~'\.K§%%i'\*%I
BAX ROEED, f'v'%'{SC}RE""5?Q CIG1

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MADHUVAN HOUSE BUILDING
CO-OPERAFIVE SOCIETY

F'%O5.3,4, i'-\I\$D 5, 3RD CROSS
MANASARA RGAD, INDIRA NAGAR
MYSORE-579 810

REPTD. BY ITS SECRETARY

SRI.B.Mf--\HADEVAPPA
S/O BAS/-WPA
AGED ABOUT 65 YEARS

R,/M SATHAGALLI VILLAGE, ms::ABA"Ho5L,I .; 

MYSGRE TALUK AND DISTRICT   A.

SRIINANJAPPA
SINCE DEAD BY HIS LRS

%) SMT PuTrANA;\§3AMMA...  '
W/O LATE NAF\J;|}'+.PPA _ .,
AGED ABOUT 70 YE.ARS 1. ;

11) SMT P,2;RvATH-wzxajgvx I  
D/OLATE.NA:NJA:PPfa  __  j
A_<3i5_D eIBQUT"5a'>/EARS  ' 

._ 30% I ARE I RE*S_jI'D;TI\zG -AT
, _sA's'HAGA:,LI»\;ILLA.GE
 L KASAB-A Hoaw  '
'F~'1YSORE._?"Ai_Ui<"AND DIS3'E'RIC'E'

 . 3SR:__Tr%»:,*:x;,L1Kré»,'R3:£.:W~>P;:x
" _ "".'S§I\'$CE DECEASED Bx' HIS LRS

  I§:,r  '.~:é=«%?? Is~;%~»:zv£ar~«zr=»z;:a

' ."_v»--wg'::3" LATE MALL:mR3Ummaa
. ;;:.<.3E§ A3015'? $1 vgggg

my  gm aasgzrgmju
 SZG LATE s2»2.&,:L§;<AR3a;w;a¢:Dg;I
,-arasga £53337' as ygagg

iii} §RI $VW3;€V§":'

SEQ LAIE ?~'IALLIKf~'=.R3U§\iAP?ﬁi
AGED ABOUT 45 YEARS

Ev) SRE M!3'«HADE'v'ﬂx
SEQ LATE §"~"l£iLLI§<A@UNi5sP§i3;
2'-RGED ABQUT 43 YEARS

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V) SRE SHIVAPPA g
5/0 LATE ¥V1ALLIKARJUf\§A9PA
AGED ABOUT 39 YEARS

vi) SR1 SHANKARA
S/O LATE MALLIKARJUNAPWEL
AGED ABOU3' 35 YEARS

vii) SRI MURTHY
S/O LATE MALLn<AR3UNA99,A... ..
AGED ABOLET 33 YEARS

viii} SMT MAHADEVAMMA _ ..
S/O LATE MA¥_L§KAFL'-'L§F€,.l§PPA A
AGED ABOUT 31 YEARS.) 

ix) SM"? r>uTTATHA)fI  -.  -- 
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AGED ABOUT 27' Y_LEA§<SV  '

ALL A_RL=,__REsxAD'I'NGi'AT_" 
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 . --     ' -  RESPQNSETATS

{By _srT;V_'T,P,:r1)2EKA':i:AN9A, ADV', FOR R1,
SRI,'v'€<N§<£)TES§*éLH'Lv-DQDQESRE, AQA ma R2 & R3,

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*_sax;T~4_,.sL:§)zA';a_A*T4$;A 3013,, SR.CC}L}I'~§SEL AAA; 3Rz.;<.sR1:A:1\;AsA
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 :8§3}{b} DERECTING THE R3 'T"{) game R§F§REE\i€E 0"?" THE
 CIVEL comm" UNDER SECTION 18(1) arr THE LAND
.fAc:Qu1smoN ACT IN LAC Nos.A22,r1998, 423/1998 Am

424,/E998 AS NULL ANS V0196



 

'3 r''-.

W.?.NOs.4145G[ 2010 8: 7§09--16Z2011
BETWEEN:

SMTDURGA RAMASWAMY

WXO LATE SRAMASWAMY

AGED ABOUT 68 YEARS

R/'AT DOOR # 63, CG GURUKRUPA RESEDEFQCY
GURLERAJA LAYOUT, 9TH MAIN

B S K STAGE, BANGALORE-560 O85

_ , . .~.;éT2TT.TStVV:c5;¥i 1 A'

(By Smt: \fANITA.K.R., ADV. AP9EARED T~'oR4M/Sf' SI§iAT¥§'& Smx 

ASSOCIATES, ADV') 
AND:

1' THE COMMISSIONER    ._  
THE MYSORE URBAN DE\;'ELOP¥*?1¥,l'«éF..AUTHO«-RITY ii
JHANSI LAKSHMI BAI*'ROAD,<"" -    
MYSORE--57O 001 " « 

2. THE DEPUTY cVOMMISS_IVgj'N--Er\\////   A

J:~:Avra2S'Iv L.g5\:§<SH'r%?E;T; 'BAT-ROAD  
MY:SoRE_DTsTRa1cT% " *
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3, THE ASST; 'I.ZOMMISS'iQ|'S:"ER AND
SPECIAL £"_A_NDACQUESiTION OH-"KER
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_. €__f3 = 'V

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AGES ABOUT 65 YEARS
R/AT SATHAGALLI VELLAGEE KAEABA HSBEJ
MYSOQE TALUK ANS DESTRECT

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$ENCE QEA3 E'? HIS LES

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if; 'V

i) SMT PUTTANANJAMMA
W',/C} LATE NANJAPPA
AGED ABOUT 78 YEARS
ii) SM"? PARVATHAMMA

B,/O LATE NAMJAPPA
AGED ABOUT 50 YEARS

BOTH ARE RESIDING AT
SATHAGALLI VILLAGE
KASABA HOBLE

MYSORE TALUK AND DISTQEIACT

SR1 MALLIKARBUNAPPA

SI§\iCE DECEASED av HIS LRS

i) SMT SHIVAMMA A  
W/O LATE MALL§KARJLfN.A§3PA
AGED ABOUT 51 YEARS.  

SRI BAsA\/ARAJD7' - 7

AGED ADOLJT <1;.7"'1'vE.A:RS'~ 

 SR1 SQMMEEVDVA   .. ~ A
 S/O LATE'.M'AL'LI..§<A7RJV.'J NAPEA
AGED ABOUT ~1.5"A:,EA RS

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 "AGE'..__9 ABOUT 43 YEARS

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V. A£§£§:§i3 ADDED" 39 YEARS

V fgﬁgi SHANKARA
 DID LATE EAALLEKAEJDEAEEA
ADED AEGUT 33 'EEARS

vi)"

SRE §'v'?UP;TH'%'
SEC'? EMATE §"v'¥ALLi§<AR3U§'\3A??A
AGED ABCUT 33 YEARS

SMT MAHADE\;"Al'«'§MA
S/O LATE MALLI§<AR3U§\3AP.$A
AGES A303?" 31 YEARS

é,

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véié)

S/D LATE MALLIKARJU NAAAPEA 



 

. 5 

ix) SMT PUTTATHAYI
D/O LATE ¥V'U--\L§_IK.AR3UNAPPA
AGED ABOUT 27 YEARS

ALL ARE RESIDING AT
SATHAGALLI VILLAGE
KASABA HGELE

MYSORE TALUK AND DIS'TR'I'CT--.

 T' ; , ;*.,R§SPDN--D'E_,NTS,_ , T

(By SH: H.C.SH§VARAML','_   " "R1",

SRI.VEl\%KATESH.H.DODDERI, A.§A.,_ EOE, 'SR2,  "R3,
SRI.f*»§,B.!\§ARAGi.JN§ IA SONA \ZAKi{L}_f\iLI,_ ADV'; EDA RS, R6(ij,
(ii), & R7 (i) TO (ix), SR_I,.H.SuEET<AN'A--N%'A_IoIS,"SEa.S<:'ouNSEL
A/W SRE.K.SRIF~éI\/ASA GO'¢'x{¢'A_, ADI; Eo~--R'»R<i*}_

THESE w.Ps.ARE FELED» .L§;s,AYI.N.:3 TC: Q_D,,ASH THE El\3"¥"§RE
PROCEEDINGS A~A:D«..,Q'RDE¥R D_AT~ED"«1E'~3'.3;'.--2G_QS \/'IDE ANNE><LJRE-
M, ORDER D_A.TE».D 8?_1_2.20:C4 "\{:DE" XXI'-J¥\!EXURE~N S 9, PASSED
BY THE z_EA:2,NE_D";CIvI*L»IU~:5GE'«--{.SEN.IC:EI DIVISION) MYSORE
UNDER ::EcT_IC~N_"1'S«:,3,)_(:.>.:a_"D_INE<:TIN_<; THE 3RD RESPONDENT
To SEND REESE-?E..NcEI,,TD.4I=VHE CIVIL COURT UNDER SECTION
18(1) DETHE EAN'Dfj';ACQLI'ISITIQN ACT IN LAC §\JOS.422/1998,
A23/1S98QA.,N§ ,A2'4,:_19--9A&s A"S«.._I$éL3'§,;L AND VOID,

 

w.P,Nt)sI4145:,zgo'io 5. 7859-6652011

ET, £EvN.:% . 

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 DTEILS, SEIAEADA BEKEI NASAE

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   Hgeiy Smt; 'I.!}&.E'x§I"§";3I,'I<,§'~2,,, Ami, AEEEARED EDS W3 SIVAN & SEVA
 ASSOCIATES, ADE}

AND:

3., THE COMMISSEQNER
THE FfE'Y$§RE UREAN DE'v'E%.,C1F?'?V'§E!'iT AEUTTTQRETY



 

3H/QNSE LAKSHMI BAE ROAD
MYSORE-570 C761

THE DEPUTY COMMISSIONER

SH-{ANSI LAKSHM: BAI ROAD

MYSORE DISTR:c:T

;vwSDAE~570 091

THE ASST. CDMMISSIDNER AND  
SPECIAL LAND ACQUISITION OFFICER"; '
ATIAAA KACHERI, JHANSI LAKSHMI '
SAI RDAD, lV¥YSORE~S7G G01 ' "

W-\DHUVA¥\J HOUSE SDILDING
CO~OPERATI\!E SDCIEIY  
NDs,3,4, AND 5, 3RD CRBSS _ ._  .
MANASARA RDAD, INDIRA N3-_\GA§'{.5' 
MYSORE--57'0 G10 _  _   .,
REPTD. BY ITS SE.C§«'iETAFf;Y *
SRIS.MAHA:DE\r.AP?A.';'« "
S,/D BASAPPA I   » ¢  
AGED AI3_O_LJT"'e.5"'sE.A_RS  *  ~ ~ 
R/AT SA"'rHA<3ALIi";I 'IKILLAGE, KASASA HOBLI
MYs:;DR_E--TA'LLI:<VV.ANID 'DIST.RIr:I'

SRIIN'A.AIjAIPPA'v.  .. 
SINCE DEADV BY"E_-1IS,LR~S

 1 SW @{I"I"I..A.N_AvIxI3AMAAA
  Aw/oI'LATE AIAADAPPA
 'A:;«E_Di"vA_BDuT 721:» YEARS

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 AGED ASDDT SQ I/SARS

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S§THA1..@§%§.i,.E R:"EE..I¥..I-EIGE
§<,i3.§,$a8§1 Hﬁgij
§'*'%'I'S£3F€E TALUK £2563 $§$TRECT

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$§NCE DECEASED BY HIS LRS

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If
'E?/... 5



 

Q A
,2 "E

W/O LATE MALLIKAREUNKXPPA
AGED A8OUT 61 YEARS

EE) SR1 QASAVARAJU
S/O {ATE MALLIKAREUNAXPPA
AGED ﬁ.BOUT 47 YEARS

iii) SRI SW/AMY
S/O LATE MALLIKAR3UNAP?&
AGED ABOUT 45 YEARS

iv) SRE MAHADEVA
S/O LATE MIQLLIKARJUNAPQA
AGED ABOUT 43 YEARS

V) SRI SHIVAPPA _ 
s/0 LATE MAL§_IKAR3iJ§$JAF?$PA
AGED ABOUT 39 YEARS *

vi) SR1 SHA1\3+<ARA'"   . fj' V 
S/O LATE MALL1~:<AR.Ju_:$4AVjP9A  
AGED ABOUT 35 YE=ARsy' 

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 §%§§§@§"'-~:§$EE'-3"%"'E1,"~:

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'gSA1,\:EAn<A?EsH.H.ooDDER:, AGA FOR R2 & R3,

SR1,M.B.NARAGL%!\§D & sow. VAKKUNQ, Aw. FOR RE, R6{;};
{Q}; 8: R? {2} Ti} (fix); $RE=E-iySi}§R;$'MA?AJYA 301$, SRSCQUNSEL
fAf'v"2f S;RI=§<.SRE§\1EEfASi% GCAAIEA, Aw. FGR R4)

5/.

9/



 

TPIESE \Az.Ps ARE FILED E§'PiA§*I'NO TO OUASH THE ENTIRE
PROCEEDINGS AND ORDER DATED 19.1.2005 VIDE ANf'éE>(URE~«
M, ORDER DATED 8.I2.2OOA VIDE ANNEXURE-N S P, PASSED
BY THE LEARNED CIVIL JUDGE (SENIOR DEVISEON) MYSORE
UNDER SECTION 18(3)(b) DIRECTING THE 3RD RESPONDENT
TO SEND REFERENCE TO THE CIVIL COURT DNDER SECTION
18(1) OF THE LAND ACQUESITION ACT IN LAC NOS,422/IRON,

423/1.998 AND 424/1998 AS NULL AND VOID.    -

W.P.NOS.41452[ 2010 8:. 7363-70 Z 2011

BETWEEN:

SRLHARISH TANTRY

S/O.LATE KPADMANABHA "'E"'A!\iTR.Y
AGED ABOUT 48 VEARS  
R/AT D |\iO.3312,"'SAI\éNIDHI", 2ND'STAS_E
VIJAYANAGAR, HINRAL POST  
MYSORE--S'/'O 017 V __ 

  PETITIONER

{By SrN::,\zANIT'ATv;s¢<V.R.}.AD~\I_g;"APPEA*RED FOR PI/S SI\,/AN & SI'L/'A
ASSOCIATES', ADX/_,)'   _  "

AND:

 I, ,.I"NE OONRI'SS.IDNERv

._ "TH ELNIYS-QRE ORDAN OEVELORMENT ADI'NOR.II'v
. *..,INA_NSI I,AI<SHNI SA: ROAD
 _P'é!'a"{S1t'}R'&7.~'§SZ?f{3" {I01

25   T'?'§E DEROTR COMMISSIONER
'-:I..I~IAN'S?I.L--A:<S;--~Ir~«:I RA: ROAD
I~RiSO.RE BESTRECT

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A   * ..5f%'IE R§S""§"1 DOROAISSIOAIER AND

1

$?ECEz3IL i..,€i§'~iD RCQUESETEOH Q?F§€E§3~i
ATTARA i</RCHERL 3%'"§;'53\§'I§S1 LAKSHEI/'IE
BA! RG/$8, §'~'¥\"§0RE-57$} G31

" 4. MRDHUVAN RODSE BUILDING

CQ-GPERIR"§I'x.fE SOCIETY
NOs.3,:rL AND 5, 3RD CROSS

ﬁll.

{ﬂy/,



 

MANASARA ROAS, :m§iRA"A1A'é'AR
MYSORE--S7G G18
REPTD. av :Ts SECRETARY

SR}§.8.MAHADE\fAPPA

S/O BASAPPA

AGED ABOUT 65 YEARS

R./AT SATHAGALLI VILLAGE, KASABA IWEOBLE
MYSORE TALUK AND DISTRICT

SRINANJAPPA
SENCE DEAD BY HIS LRS

i) SMT PUTTANANEAMMA   >-
W/O LATE NANJAPPA A
AGED ABOUT 70 YEARS

ii) SMTPARVATHAMMA'E__"'*~
D/O LATE NANJAPPA ' V'
AGED ABGDT SQ YEARS_3____  --

BO'%"§~§ ARE RE§ibI_Am;_ A?    
SATHAGALLI VILl.;_AGE-.5 

EEEE H VKASf'.ABA "DO BALE  _
._ ?v*9<'SOR'E. _VTA.Eu«vKJ AA; D DISTRICT

7. A E R1 A¥TA.LL';vi<ARj"u,r§éA'§:>PA

SINCZEV D-ECEASED BY HIS LRS

3:; ""'S«M.T...3~'riIVA?J¥MA

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 __ AGED ABOUT 61 'T'EAR$

  "DEER: BA§AVARA3U
A--- * $30 LA"%"E MALE§%<AQ3%j%\éA?9A
AGED ABQU? 4"? YEARS

5%} 3&1 $'A«"A?v'§¥
$55} LAYE WEALLEKAT 3i.,3§'--§A?5?§9A
AQED A803"? 43% '2"'EAR$

EV} §RE MAHADEVA
SEC} LATE 3'/IAL§_§?<AF?3UNAP§3"A
AGED ABOU"? 43 YEARS

Hf} $173 $HE'»*'APE3A
S/'{} LATE MAL§,£KA@U§\§AP?A

3
2/
/



 

AGED A@GUT 44 YEARS
R,/A DOOR # 1372
MIG, EST STAGE

6TH P~*1/5\I§'\i, HESBAL
MYSORE-S70 016

{By smt: \fAN§TA.&<IR., ADV. APPEARED FOR MES SWAN 

 PETETIONER

ASSSCIATES, ADV.)

AND:

1.

THE COMMESSEONER    I 
THE MYSORE URBAN DEVELOPMENT AgITrI<:s«III*:'v*  '-
JHANSI LAKSHMI BAI ROAD "    
MYSOR.E--57{3 001

THE DEPUTY coIrIMIssIoNE::{y 
IEHANSI LAKSHMI BAI ROAD 
MYSORE DISTRICT  
MYSORE-S7G 001

TH E4ASST";.VCOM££1§SS,l'O§}1'EF{ AI}: D 
SPECIAL' LA-'Ix: D Ai§:Qu_:$IT'IoI~I _C}?FICER
ATTARII --:<AC'i4.EgI;«IJH;:I_NsI_ LAé<S%~§MI
BA1 ROAD; r~IYs«D'sIE'>5_7ID.,Do%;.s.:

MADHD\;2ANvvHDu_sE.,E3DILDING
CU+OPER,£x?¥3/E' SOCEETY

':«:Iog_._3,é, ,5IND"'S,._3_R§J CROSS
_ ""MAN?ixSx3é,R;iI ROAQ, INDIRA NAGAR
  .I~gws_C:I~II:;S'?Q G10

 RE?}'§'g. "a\s<~I"'Ifs SECRETARY

' ._SRI,ET...'r;I';éIIII}éIDEII;aI9PA
'$jG--- D,a:'s';2;I>9A

§Ex(:E:§ AEQUT 53 TEARS

I  R,f:5%'"i" $,ﬁ;"§"r~§s"-'%G;*3'>«I%..L',Z 'v'EL§.f5x£3§§ ':<.§5'a§é'l'xB:"»«% §-%Q§L3§
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S?iE.§'~U»':E\i3!%PPf--\.

SINCE DEAD 3%' RES LR§

E) SMT PUTTANANJAMMA
W/'C»' LATE NAMJAPPA
AGED FRSOU"? ?G YEﬁIRS

I'

'''r . K
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-W



 

ii) SMT PARVATHAMMA
D/O LATE ?'»lANJAP?A
AGED ABOUT 56 YEARS

BOTH ARE RESIDING AT
SATHAGALLI VILLAGE

KASABA §~§OBLI

MYSORE TALUK AND DISTRICT

7. SR1 MALLIKAR3UNAPPA
SINCE DECEASED BY HIS LRS

'1) SMT SHIVAMMA   -

W/O LATE MALLIKAR3i.JNA:i?PA A

AGED ABOUT 61 YEARS

ii) SR1 BASAVARAJU R_ 
s/0 LATE MALLIKARJDNTAPPA
AGED ABOUT 47 YEARS_____  -

iii) SR1 SWAMY  

S/O LATE MALLEKARjUFéA'PPA_TRT'A  '

AGED ABOUT 4ES.'!,EAARS-.A  "

:v)'--.__ Em VVr%éT;A..E:;A_»DEvA~T._   .
 s/0 L.4'ATE.F-1ALL1§<'AR;}_!JNAPPA
AGED ABOUT -é%3"Y_EARS

D; - _ SRT £3?-§I\;fAPPA
~  __' Ego LATE..rs1ALL1;<AR.3D:~TAr>EA
  Ac;..E_D ABOUT 39 YEARS

  T253 Lff»--.,1AS'é;i "$E§.ANKARA
 A i?:;'_;Gf§;_A"§"E %'4AL%.j§<AR}iiNAPPA
. .A{-:.§:,"j'§ ABSLE"? 38 YEARS

 ERE MURTHY
SEQ LATE ?'4%AﬁEL§KAR3U?=éA??ﬁw
A@E§ ADDDT 33 °':'§A§:15»

vi E"

'~».nv'

WEE} SM"? MAHADEVAMMA
SK} LATE ¥'v%A%.J,_§§<AR3L}E'éA?PA
AGED ABOUT 31 YEARS

ix} SMT PUTTATHAY1
@;'0 LATE MALLEKARJLENARPA
AGED ABGEJT 27 YEARS

A:/_
2/ K



 

MYSORE DESTRICT
M'r'$C)F{E-S373 001

THE ASST. COMMESSEONER AND
SPECIAL LAND ACQUISETION OFFECER
ﬁsTTAF<iA KACHER1, JHANSI LAKSHME
BM ROAD, MYSQRE-5170 O83.

MASHUWXN HOUSE BUILDERS
CO--OPERATi\/E SOCEETY

FsiGs.3,.4, Ama §, 3R9 CROSS
MANASARA ROAD, INDERA NAGAR
MvsaRE~57o {>10

REPT9. av ETS SECRETARY

SRI.B.¥V1AHADE\fAPPA
S/O BASAPFA  
AGES ABQUT 65 YEARS  

R/AT SATHAGALLI VELLAGE, KAs_AE:A Hoéu  

MYSQRE TALUK AND QESTRECT...  'V

SRI.NA¥\|3APPA  _  ;_ ;
SINCE DEAD BY H25 LRS  V  A

i)  SN-T P'L;'aTAi\z',A;*~:5vA:i%A«vr~*:A 5
 vwo LATE ':i*«J;4\i\éJ.A'P..?/%--~
A659 A'BO£;'.T ?Q"-YEARS

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"  I  D30 LATE A A:.A_AL;;A9PA
 fA@'EQ_ ABOUT 5@ YEARS

._ =._¢8'£Z'é"'E""rE ARE Agsmmzs AT
' ISATAAGALLI v::_L.AGE
V. . s»<TA,s*A§A §~§G8L§
 Ewgeae *:"Aws< Ame SISTRECT

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E} SM? SH§"~ffAM?v'1;i'a
WES MATE E"v1ALLI¥<ﬁ:R3U§"£ﬁ1P'?A
AGED ABOUT 6i YEARS

EE) SRE 8A$A':.fAR;'-"AJU
S3/O 'LATE M£iLLI%<AR3U§'%£&PPA
»'3a§ED IEBQUY 4?? YEARS

27
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18(1) OF we LAND AcQu§s§iT5i53rq',&;ct Ité LAC h§£}S.422/i9§8,
423/199$ AND 424/wee AS NULL Awe x/em,

THESE PETITIONS COMING ON FOR DICTATI.I'fEG

ORDERS THES DAY, CGURT MASE THE FOLLOWING:~§g. "~._ 

ORDER

The petitioners in these writ _p.etitiens--,}W'h'e::'je,ité= tine aiiottees of sites by the 4:" rest:-.onei_ers't--sbciet:§*, it:~iiia-geese assaiied the order dated 8.12.2004 passed amdet sectigiﬁi1etgsj)(bj' "of__'Ath_e§ Land Acquisition Act, 1894 (héteiéhafterf.»¥ef4é'%f'eti'to as 'the Act') in tAc.i\sos.422/98, 423/,9'8"»af1"dV4=41i24_/§t§'_esirbeing huh and void. The 'petitiehe-ssh hie"v.e""*ai's0 sought quashing of the proceedings"».__ i:*a, s.sAC%.i\e};t'.293/2095, 294/2005 and tEtie'§'uci_g_{:1entaward datetf 28.11.,2§{)8. The V':_VpetVi'té»Q;fae.:s'«.the§i2e___ aiso sought a deciaration that the Ej§<e;tt:ti§'ohV't:.:¢:ses::.é%S0s.2S§f2OQ9, 2ee;2ee9 are 2s":/2909 'mitiatetij. the teseendentweiaémaets b€§O§'E3 the 15: Addi. Mm, ' V' '..a;...sxé?:E'ii;'E._;,seg§'e (Sr: §:mf,: eiyseze eye vets? §E'§€Z€€dii'3§$, The

-.iii'.-eetgétiiieiners have a§se seeght e tiérectéoe te E"&SpC}i""Iﬁ€i"i§ 5%.:

register the khatha ef the respective sites aiéotteci to them in the name 0? the petitioeers. Since eii the petitieners in these writ petétéons have sotight Ecientécei 5' €W K', reiiefs, these writ petitions have been dubbed and were heard tegether and are disposed of by this Common or<;£e__:f.

2. Fer the sake of convenience, the [email protected],in§1's'4':i~nV'VV.

W.P.I'\ios.36468/10 and 6418~25;'2011 shaii be'.._:aci?g'zettedi'V.$.f A' since the respondent--c§aiiTiants ha-Vieiﬂied'--«isteteﬁient"'ef objections in the said writ ;3etitto_ris.

3. The petitioners ere aiiottees of the respec;tive 4"'tV'k'esAf§Voiident house buiidiﬁg C0'0D€Fati:§.z'eAV_Vso'eiei:y.--~«:etvAA.'.j'fse"{_agaiii Viilage Layout in Mysore';.fo*rme_d 72 acres 7 games "i._if'i --varioL}:a':'~-.suir\2e§{:i"'nu'iwibers of Satagalii viiiage, Mysore Ta'i';;__1<; vvitiatiéiiV.t?t\§.i_,,",geid lands were acquired by issuatieie 'ef preniiiniiinarigi eotificatioe ueeei" Seetieri 4(1) cf AV__Vtt1e«A_{:t ori«.2~4;i.'2.199O and ﬂea! notification 4.3.1991 issued §¥e'i5ftv%z}ii~i;;"§ of the Act wnicéi are ereeisceﬁ es .V,ei"ine':$<zsres.«}¥'.V and 8 reseeetiveiy. That the tiiird '"}%e'sgye4_nee'titwSeeeiai Lane E-ieeuisitieii Qffieei' {:§'i€%"EiE"i3§'{€§"'

--'i"'e-fv";é§i'§"'éid te as 'tiie Spit LAG") easseé award eetee '8;'e,1993, a copy ef 'v"v'?i§C§"2 ties been produced as Ani*ie><:ure»R,i Petitioners have stated that the aware §"'a0t§C€ datee 238.19% issued eeeer Seetieii 32(2) ei the Act was éa, '.

served on the 5"' respondent on 8.9.1995 by the concerned Revenue Inspector. The said documents."ere aenexed as Annexures D and E. The 5"' res ond.e_nt,f%ied W.P.Nos."?223--7226/1996 before this court aséa}Ianjgw..%Ei:'éet."f At acquisition proceedings as wet! as thetteward 'where:i'n.§t_h'aVs been admitted that the RTC of the'.__iexe_es in.>'V_-;&{hi.ch private respondents have a she.ifet.was name of the 5"' respondent anVd""a':.'§VothVer.._person"by': name Pettamaéaiah {ciaimantsi t were, however, dism§i.sseot_~. or; the ciaimants received cosnpe_'eséItéo._n>'of iands bearing sy.Nos.:i-o, ._11.,"V2:s_,{:t2s/2 of satagam Village (hereinafteﬁ___refVeff'e_d"'A.'to.:""'_.»as iands in question) and thereefE:er_;.an axp'pwi_§;:.atior1 seeking reference under Section was filed by respoeadeet Nos. 5 to ?

(%€e_:"e.§.{:afie§*_"_».;"efe'n'ed to as 'respeeeezztwcieimentsﬁ en V .1§.7.'§"99E§:o::'"the §E"8§'¥"':§S€ that their eppééeetiee fiéee eeeei"

i'I8{2} ef the size? eefere the Se%.§,.;'%Q nae he:

_'_jé'_re'"e.ei%xeA.e eey eenséeeretiee. The eepéicetéees ﬂied befere Spi. LAG is eated 19.6.1??? whieh have Eoeee made "subsequent to the receipt ef the eempeeeation 02': 28.4.1997. i V, w

4. It is the further case ef the petitioners that the concerned Additioeai District Government Pieader (ADE-3__P) iii coiiuséor: with the ciaimarits filed LAC.i\i0.422/98. 423/98 and 424/98 stating-'fﬁthatiiei".t'he::_"'_4'e ' application seeking reference was:~<fiied«.ie5_4 the ciaimants after service of notice under Sect'ioré"i2'{2.) Act eh 8.9.1995. copies ef-.:vt:'L:Wh»ichA.V'are 'es Aiirie><ures--J, K and L £6696Ct§'3'I-E;'%*-'t'VL':"-fhaﬁ oh"t'he .t;asis of the said memos, theta' eiiowed the appiications fiied.[tindergjéegctiieii.::ViQ{:3)tV'b);.«xcit the Act and directed for the purpose {if cohsicieriiigi"enhancement of compensation by order dated f19'.'1_..'2QG§;--$4.':2.2094 which are produced at Ai:2.i_%;e§<zi.res~M';'-ti:end: P respectiveiy. Accerding to the gjietiﬁdiiei?,:.ae;e*eif the checklist submitted by the Seiiijxﬁ te ti9ieV"%.e_feVV:*e?é_ce; V;_".,5€I}i}i'iC eersueiit to the diiectiee ieeeeci te . mei<e"e i"eie':'e:hce, it ie cieariy meetieaee that the hetéce ef the iceezeréé was served an cieirrieete en 8,§;i§;'32§ end ceeiee .'j_.ei'i--jti*i'e":se%d checkiiet ere ereeuced es »'3ieee:<><ureswQ, Q1 eee T Q2! Gr: the said reference being made by the Spi,LﬁG ii'; i. LAC.i\ie,2'~'33/'O5, 2%;/O5 and 295/OS, cemeerieatéee has been eréhehcee ée favour 0? reeeerident Piesﬁ te '? at the / "rm.

«G; N 5.3;' rate of Rs.6,09,840/~ per acre ateng with statutery benefits by common award dated 20.§.1,2€I)O8, a Copy of which is preaueed as Ahnexure~H. The petitioners Eiave aiso stated that the 4"' respohaeht--se<:iety possession of the lands in question aiong withet--he'r:.A.i.{ar§_dsii and the respondent ~ society formed aiigigayopt*ea3.E.:ed;E§TS__ii' Rae Nagar after" obtaining theﬁ ap§}ro£2'ed p_ia--':%i.':ah'd "ioiiiw completion of layout, various s'i'tes"haveV"b.ee'r'i.--V-Zallotted to the petitioners for valaatiie arid they have been put in possession o_f_i:h_e s'it:'esi.fe._h.'--~the basis of registered saie:_"d4eeo.s e>:<t-ecegtesci 'by::Vthe..sec§etyt Copies of the saieiloeeds are. ,ga'hh'e><e'd -to the writ petitions' "Fhat*t_he_pVetit'ior:»-efs-.'intended te get the katha ehanogeeu ﬁe thei"r'AeaIv'nes: aea aise obtained eiiiidieg iieehce a'et§«.,sa.ri;etipegeeV'plan from the cempeteht atitherity for p'utt'ii7'ig r'eS'i'aehtiai Cohstreetieh. at that stage; first V «V respieede-Vi€1t~'i«'§';;;ses'e tirbae Seveieeieeht Authetity eeuea) u as eiieaisemeiit eatea 4.112618 ta the effect that .'oig'_.tiie"'s?ites eaaie pet ee changed in the eaiee ei tee petitieeers, because there was a directiee that the katha shaaid not be changed in the names of the aiiottees of the 4"' respehdeht sieee the 4*' respeheeet~--ser:ieta; had eet ../ paid the enhanced compensation amount to the land owners viz., respondent f\Eos.S to 7 herein. A copy of_.t__he endorsement dated 4.11.2010 is produced as Aone>¢t:"re'¥'LDT."'_ The petitioner wrote 3 letter dated 4.11.2(}10.;to respondent seeking clarification eboL.:tt~tEn.eer.1dorsetneo"tv_es per Aooe><ure--E. That the 4"' resporéde:n_At~4':§oeie--tf host fu rnished a Copy of the ietter Planning Member of the firstx..-resp«ondenteMUvDA'to the society dated 14.8.2009'e:V:1ta_ch';s_égi:ett§§§..gen.t by the third respondent to §h'e:..fi_fst of which are produced as Subsequent to the r'eceiptAVVo"f'..th_e's}a'§.d':'vE~ette'rs, the petitioners learnt about the eortuhoo"--ae;ie'rd 20.11.2608 passed by the Iearoedté-trii 3od"geV_VV{S§r.D:.1.}, Mysore, as oer Aonexore~H. ' 5... ease of the petétioners that sirtece the reepo.o'oeot¢'o§e_é:tnants have not {tied their aopiseetion ooder ht'-«.._.a"E%'jeetiot't ~~§S{:) of the Act Withtﬂ a period of 99 deye from "t.?%e.o7af"t_e ef sertttte of eeretd rzottee tmdes" ﬁeetéoe 12%} of eet requesting for making e reference to the Cm: Coett _u"'.'fot enhancement of compensation, the respondents' right to seek eotzeeoeezeot has ceased eoe therefore, the Leno Aceoisétéoo Qffteer as weﬁi es the Cont Coett come not eove £2 E' cohsidered the subsequent reference which had been made pursuant to an order passed under Sectéen 18(3) (b) of the Act. They have stated that the application under Section 18(1) of the Act was filed on 19.6.1997 after a Ea_4p.é_e~.._4o~E_ one year six months from the date of ServECe.«3:o.f'fa'o,§'§--.g§-'...._x'. under Section 12(2) of the Act whVE<»:h was"r'h1bpe'i'essEVy barree by time and therefore, t:he:'».e4thi{or was not under any ebligetEon7te.._Vrefer~..theVme:tte§rxt_oWtheA Civil Court. But the reference §3;_iau'e..:h:--e_»de ber.so.ahtVf?to the erder made by the referee-';':e' C_0u2.;rtvVié'ir--.evvr broceeding under Section i8(3)(b) of the Act-§rx{hEC§1_Ao'rd'e:r_ 'Jrnade on the basis ofe fre~uoIV"g§éa"/ted_oe.:ti'ae'Court by fiiéng of memos at £3xnnexuresé~3,4_5< an'd.1:§'AVby etaétihng that the reference under Sect§oe 1e8(1) efA.__the Act was in time' Theeefore, the i?SSi§JIéCiV by the reference Ceeri under Sectien :'?e.{37:_:f«b}":«§_~;:ae;§','e'%:e eeid. e:"E'hey have eéso seeiee that the eeoceeeéeg "eV';z:ie§"'A_rSeeiien 18{3§{bf;s wee eeheéeg fer' ever five yeees the memes were fiied E3'; the then Adeé. Goeeeereeht uifekeader on that basis of LACXNQBQE2/98 aee ether cases were diseesecﬁ ﬂfl That there is e CG§§EJ$EC%§'3 between the re<sg3oedeet~<:Ee§meets and the Government Pieaeer in f 53:' -

../' \/ obtaining orders under Section 18(3){b) of the Act. Under the circumstances, the subsequent reference made to the reference Court are also rtuif and void Eiﬁd therefere, the common award enhancing the compensation to 840/--~ per acre with statutory benefits is iilegal. ~ reiterated that there has been freed orchestrated by respondent I\¥os.S te'-f? Er*_ree'EIL.tsr_t)h §}é:it'hV:the't'T1.r.A concerned Addi. Government Pteezqer, rthe haststjritpressed % vitai facts and the reference coeirt-..:hass\_ passertorders on the basis of the memes'«-.ti":ed'é-_byip't.he.'jAtid|,,. Government Pleader and that the said-"'ovrders'~atre the eye of law. S1:-{ace'the"'Ter1hah'Cerrren't-'of compensation in the subsequent'*--prtoceVedErr{js»-here' aise hull and void, the _VVpetEtie4n_§je'rsr. hat/"e~~.._;ecV>ete:eded that the Exeeetéee Case gees/09 and 2637/09 pehciieg cm the ere of the §§tr::ttA_ttAeEL'7§éarE§'V~t.:;'3'r;rege {Sr,Brr,';, tftyeere, are arse rltegat. V .Ur:§er""the':er'r"eVt1meteeees; the petitieeers have rjrreiéehged K gtrteceveetrrgs ef reference as weéé ee the erdere peesee .'_Qr«~1et"'rt25:e':stages before the reference eerrrt ee arxreéé as the T --«'.4:"p'r'eeeee§eg$ of the exeeutéee tteurt by seeking the '4 A aforesaid prayers; / 2'?

it.' ii', In response to the writ petitions, respoeéeet No.4-society has filed statement of objectEorts___in W.P.No.41455,f1G and couhsei for respondent stated during the ceurse of submission statement of objectiens may be tai<e_n...§rfgto ct}hs'i'é3'e':fat'iE3n4_'§.;3 respect of the writ petitions also. Re'spc[hdt~eht'tti¥JO';4{'%seVc:§'et3}:'*Vt_1 at the outset has stated that"tE_t"'-has no ebjeCt.£Ve§~;i._:'fe»r..the prayers made by the petitioners____i§:evi.;fsgVw__grahted..,_ that the awards passed by the ""re'feerer3<:ef e€3iij't'>«'tare veid since respondent--ciaEmar.tVs he.v'e* --saz9:*ept_é_t'éet:saisfgu ttclandestinely and collusivei;/'--Qbtate_ee sam--eifbj/t pitaﬁéing fraud on the court 02' 1'-t_he._1eatté'e;;§.._VC'ix{§'l"'§t1'dge,-'Mysore, (reference court) and also '<.:>":--'a__' 2 and 3 as wen as the society.' '' That t'he_VVsVaia awards are tainted by frame and ILe'ceiiastéten_s'a.hd_za.re unenforceable aee that the ciaimants ea:%._t€e.§«Ah'a%§eV.__a:s3:"".beeef%t under the said as-sates, White V _makth'g av"-.':rei*e%}'ehce te w.e.NagJ223 to 722e;:sss was :f_§4§eeV"b§.I tespeeeeet 530$ etaimeet besfere this eeutt '.'_«1~fwt;vEt:'t'1"seas eésmésseeg. wherem it has beer: edmittee that t --«'.4:"t'§':'et aware was passed on 8.4.19% and the same was V' aispatched an zstetzsss, it is contended that the saie writ petitéens were dismissed as :2§2,:§% as eemg hit by

9.-' xxx {inn-vw this objections in respect of the writ petitions also. Respondent--claimam:s have stated that the petitioners are not entitled to seek any relief at the hands of this coert under Articles 226 and 227' of the Constitution of aliegirzg fraud en the part of the Spl. LAO Gevemmetat Pleader. That the responddeht-_~elaé"r'ha;vat's'~are land owners and ehtitied for just Co:mpe_ht5atic§n_."~ :tthe"*1If petitioners have also to be dis'tt:'l'*e.sed as not h'é_aAie_ta..§.,nVatJle on ground that petitioners h_a_\}:e.__Po %o.Cue__stahdE to chaliehge the judgment a'eda,w.arde; is delay and latches in filing these v;u"'§t'~. these writ petit§ons~.,_are 'alsothiitt,ibyl'pVtd§::h'c.iples of res judicata and that the petEtion'e:f_slll1va{é'e_"sdp*ptessed the material facts before ' 9: 'vv.,4:"tfi;'h§.Ee~-.traversing vatioue avetmeets made by theAeetitiehe':%§;_,V..5'reepehdeht-tetaiteahte have etated that the the-.._'__'seetitéetrgeée; eaehot eheiéenge the etder eessed under §8{3){'e} et tee est aéeee that wee §"E'E€§"E§'§! ee .___""."apVpEEeetiot: fiiee te seek a reference. "that the tighte ef the llapetitiehets have not been erystailized and that the petitéohete have eeme into picture eniy en the eaeée at the abeeiute sate deed exeeetee in thee" f8'».iQ"i_,£E'1 That at the *2».

£1. .-

stage of seeking reference for enhancement ef compensation, the beneficiary is not taken irite consideration. However, the 4"' respendent--soci__ety participated ie the subsequent proceedings before the court with regard to the determinatioii"fetish"";§'£:--stt"'v..-_V.'~ compensation. That as per ctause 7_efi:he reg'iste'_r'ed"'»se§.e deeds executed in faveer of the V;p.etiLj§_'eh:erst,._?they undertaken to pay aii the adciitiersai chargesVari'd'the;<efer3e, % at this stage, they are estoppedV_frdm'c.h_aiie.rig«i«n:g grant of enhanced c:ompensatEVdr:.:" That2.i:ije4"eVr'de'ri's passed under Section 18(3)(b) of the.r'"A'et::'as"i§i»eii'H..as;it:he subsequent award eVi'i._ha--:'rcirzVg""ih-eii'cQ'rh.g;§e:3s'ati0h cannot be assaiied at this point ef__tirhe',' _s'i"e<:eV:'t'_'ae said awards have attained féeaiityé 'V"§'herefe7're.tVV:the twrtt eetitiehs have te be dismissed gi're.u.r°rd--..Vef deiay aed iatehes, Thai: reseendeet i~$e.s_4';1.s;eAe"i'eta§;_V.__he}s'"eeen e earty te the ereceedrngs with . regard tev--..'eeheheemeet e? eempensatéerz aed therefere; the 4"'eer%:it§tehers ezhe are the eiiettees erg reseeeeeet §'»§e,e»- _'_'r~_seé::Vé!e1't<;: eaehet eheiéehge the ewerd eeeeheéhg the vt:'_4:"C::}§'§r'i§€f1Sat§=:}§'%. Further the seeiety itseif eas féiee " wre.eesi153--1s5/2010 befere this ceurt assaiiéhg the awards passed by the refereeee eeert eeheherng the (1 cdmpensation. The said writ petitions were withdrawn as not eressed an 4.11.2010. 'fherefote, the principie of res judicata is appiicable ts the case of the petitishers. That W.P.Nds.25480~»-482/2809 was filed by the respor§de§§.t¥~'--VV society assaiiing the judgment and award LAC.Nes.379/98, 381/98 and 382/sat. That st'§1t:'s'a--%;4_¢,a":>:: by drder dated 22.11.2005} dismissed the vir:r_it"'ﬁ§'eti:tad_i*2su'Y_t as per Anne><ure--R4, That evedE'e._W.?;'Nds.1_53.:f'iA'S_5y'-2{}iO the society had seught to__ raise a_d_d:1ti_Q:':a% grd:md_s, VAttut the said writ petitions were withtdraw;":i~;.,' ; d V se. thaiienged the judgment and awatd. to 295/2005 dated 20.11.2008 Vsame was dismissed in

-'7:"i'sFA-%'is<5sk3-s14®;f09 1€o""da'142/09' The said appeass were dated 1,.?'.2®3.3_ which is produced at se:fg4'§*§e><z;re'+'§E"?;t5f. That the 4"' respdsdent-secéety had

-..d.d'_:':..«.."_§s,§tEai§y féiedd Céséi Petitten E"%éess25;"'G9,. 2?;"f3§ and 2$,»*'8§ t-séttz %eigs_sfd"'A_:e the segment st seas': fee is see ssseaés ts se xx"--afiieti by them asssééing award dated 2§511,2§G8. _.4:.SuE3sequently, the sdciety agreed to pay the court fee and E'v'EFA.¥\§0s.14~82,/0% to §,s~84/S9 were ﬁied, but § 'M' v , with regard to impugned award whiie centending that the enhancement 01' Compensation is just and proper. The respondent-ctaimants have sought dismissal ef sgvrit petitions with cost.

10. The respondent~authorities have "

statement of objections, but ti":e""i'earnedA (§.efve't_nnaeit3t't'».. Advocate appearing for respondent 3 produced the eriginal recotds pe-rtawEtnidg"td.t§1eT prddcevedietgs ef the award and payment_of cse'rﬁpet:sVa't.i_en. ' :1. I have heard Shit. counsel for the peti,ttoners;":3'r.i_».:"'Pj.'S,:'T4_anj~dnath teamed counset for respondent'-__No.V1"'an'd:' 1.earjned Government Advocate fer tesp,,e.ttdetet NVes._,V2V add 3, learned Senier Ceusset S?i';S_ubratt:ae;:..s Epis for Sraﬁreenivase Gewda fer tttesp-dssdVep}tv_...{x1e:;4';Secéety as wed as Sr§,Ms§,t4sra§und fer

-V :esppdd'e:tét'~§§a%masts E\ies.5 ts ?. V' it is sesteeded ed sehaif at the settttdsets that there is no dispete asset the issuance ef the pteiémmaty and final edtificatiens for aequisitien of the ﬁends in question amoegst ether Eases fer the benefit ef the 4"' respdndentwsecietyt That eemmen award was passed an «,7, / the said appéicatéons. However, contents of the meme are contrary to the pi'0\iES§0ﬁS of the Act and the concessien made by the Gevernmerat Pleader when the preCeed:i'e_:Qs_ were pending adjudicatien for over five yeets"'ifV:-«an:--.____"'_ instance of frauduient misrepresentation the, reference court. She also submitted that-n'th'ne._sAaE'd n'::enjd::Vr_A was filed at the instance c't_'the eiaihrzantér:fes.§3o.:t*;dVe.:31tS% which is a clear case _where__ther_e-.._»has.b--eeVra Celiusion between the claiman't~«é*esp_ohftiehétej ;'an_d the third respondeet and th-evrefor.e',"thTe Sai'd»t.'rr:e'm§5Sv,v'vi)ere fiied. No materiai _%3e~ft>:{e1the r.efereh:(:e'V'c0urt with regard to the <3;-1te_ofVéertvieerQt?"-ek:)vti_ce-'under Section 12(2) of the Act. Under the°'ctri:t:rh'e'tentes, she submitted that the erdergpvassed reference Court in the first éesteece is i'nf:t«i.e':Vt:\\\fj:v..,4'A,:e:'«--..taEnted by fraud ahe Coﬁusieh and %e.ié'tepteee'etet:§eh, Therefere, the sate erders have eeerz «V asee"é"iee"---Er:"these writ eetitéohs. According te her, it the '""f,er"ttegfe ef the tefeteeee eeert at the feet éeeteeee ere .' §"§~té§a'I%; there the eeeeeeeent ereceediege eefete the 'r?efe:*ence Court are aise euéi and void ﬁe view ef the feet that he direetéoe couid be issued te the Sp}. LAO to make a reference: Under the cireemsteeees, the enhancement et :5 ea pt statement of objections has supported the submission of the Eearried couiisei for the oetitioriers by COiEtEEi'idET_iv*£_.3VV_iii.'f]_rEi':_ the cause of action for the petitioners to court is the endorsement/letter Jwritteo.i'b'y~i:th»e'~~::firstL' respondent--MUDA declining to regi's;ter:"'tti3e Qnazmtee 'off-it_he::virA petitioners in the katha regis'ter.._Vand"'t.hetVthev:"'p.etitVioii_ere being eliottees from thesociety_j4_h'e.ire-.,esse'i'i'eti_theewards. He oarticuiarly stated Vt~~;=iue"c_w«.hei:::}':Vti3..e~jvv.i%§A:ro<;eedihoe. before the reference coigrt' in pending for nearly Six concerned Addi.

Governhjeiit"~59E1ee1e;e'rV"V"ii'i»eri'V:'.:iiEiethos'before the Registrar of the 'oasis of which the reference court wasmade to_5'eAEie\:re..»i.th.at the applications for seeking refereevce undei'r~~.S;es::tioifi 18(2) of the east were within time »a:rid_ i..tiie*-~.,easis of the zoncessioe made by the .t"=2o7v-errivriiie-é'i=i.t iiieveéeiﬁ, the refereiiee eoett aiiowee the said .V aeoiiteiisviiotisihxarid ciisooeed of the oreeeeeing iioeet Seetioii t${..3}{e} oi' the eat? tie eteted et that stage, eeitiier tirie teeooridetiteeeiety riot the eetitiooets were oeitiee aiiﬁ "the eeie order has been made oeiiitie the back at the et"

reseooeeotwsocietyr, which is; the beneficiary of the eeeiiisitiori anti therefore, at that stege, the fit" reepeeeeot xi: , K A:

it t,2 first respondent cannot be fanited. rte nas afso stated that there has been no chailenge to the eridorsetnent issued tea the first respontient, but eniy a eirectieri has been sought by the petitienets to register the katna of their resVpeaet§.3;e sites in the names of the petitioners. Howevenguby'Way eff" . asséstarice, learned ceunsei for thefirst.'i"es'pt:'_nd'e»nt*nae V submitted the extract of the défilfiitifﬁﬁ"tfiﬁﬁvfiéf8'i§'d:"f"§Ff§fTi"

Blacks Law Dictionary. tie;-.._Vtneref.ore,.V s=s3;'ba5t;:itt_eVti_.'3tnVat,V:* appropriate erders may be eas_s'ed:_in.._these petitions,

16. Learned G'e«\}ernm_e:jt; appearing for respenveent=:Ntes.2':%:'nd:f:3».a't the_'etttset furnished the orégtnai records»p'e«ttairr§VVri(;f'j_ijte"tnVe»..ts.:'eceedings fer computation of cemV_nensat'E'cn_V'anti'-- di';~;_bLj"r'sernent of the same and has atso stat$ed:,.;tVha'tA.tne"ati;z'a'rd passeti by the reference Cetnt was 'a:esa:stiej'at_:V:bfeaete, tnie Cotétt in EVEFA,E'ée,314G/Q9 and ether n1a:ttere,."i:'§f.fti§at by jttﬁgttiettt eatee 1J?,2ﬁ1§_, the gate awartietttete tseneéd. Tnat tt ts the euty nt tne eenefieiary te» ettneeigs by tnaktng the teetneéte eeeesit et' eetnneneatéee Eneetar as engénai the detenninatien of cemeeneatien as wet! as enhanced cornpensatinn is concerned. tie has aiso stated that the engine: teeetes at tine thee tespnndent £'§'\ .§?$«..x He aﬁse stated that the 4"' respoedent--sec:iety hm filed W.P.No.1S3/10 and connected matters facir2g_4v€:h:e.._§e.:ry same contentions and prayers. That the said__~:}.t§t'petjt.i:eh_s"

were abruptfy withdrawn by th.e__soc~E'et<,/"-.::er1'ti'V:these"

petétioners who are ailottees of the s'Gx:.i'ety*.have b'e:e':} "set up to file these writ pet§tiohs_'efter 'w~ithdrawei f._ef...tVhe w%r2t:* petition ﬂied by the ;_s.0ciety,_._ﬂ'A"Eh_at_»_»in ..re<.3:§3:e:';t_:E)f certain other awards passe-t';..b'§a.' V{,the"'-Vftefesrehce court in WP.Nos.2548Q:4*4V82f3-GU'?I1 by the 4"

respondeht».;:,.gf;t§;y_, yeﬁttttgzteittitttitons were dismissed by a That the said order is apipiicabéevtttofth:ese"eeietjtiohers 23530 on the basis of the principlteptwof He also submitted that the aw.éeres~ passeetby the reference court éesefar as the » 1'respeee.e~nte::E_aiments ere cehcemee were asseﬁed by the t."-:§.tate"'t§_:_*:r§ saiaj eeeeeés have been eésreéssee eee the:efere,".Vthe awards have attained ﬁeeéitigt Re has eise " Zsaieeegfht te my hetice the? three eeeeeés have eeee ﬁiee ea; secéety esseitieg the very ewerdisl, eat :3? zeeéeés ehe ' appeai has been eésmissee for nezeproseeetiee and he faveurabie ereers have been passed in the other two appeais which are eeedéeg ceeséderetéeet £ %,,,w/, '

18. The 4"' respondent society instead of makiag goed the awards passed by the Special Land Acquisition Officer, has been dragging on the praceedings by filing several objections with regard to the payment of Cora.4rt.fee and subsequently, Ceurt fee has been paid and Miscellaneous First Appeals have beeh.§Vastittlted where-«.. there are no orders in favour of:=,the,.saociety:4._T.horighthe petitioners were aware ofvthe pio_<:'eedirigsd'jtievfareg tVh€_'VVy Reference Court as well as fiEii:i'g.V't>'f the executfiehvfgpetitions, they have remainedA--.._._"s--%Eer-'_t only when the Execution Cotrrthas passied,"i}vitVh~:V..'re<;iard to recovery of cd¥?ftDei'isat'i'c:if:-,.T'the=.§je.titiohers have ai3l3¥'0?3Ch€d this Court. Ttrierevvis' and laches in filing these writ petitions Whilchdhavei ta be désttiissee in iémiriée. Sh the .A :a«foressaidM -.bTa~si_s_, it is stated that the writ petitiens have _§¢lie_in dii.§t's_e.é_'ss§ed"..ee the ground at maéntaieabiiétyx z 'ia§,.'4'.VThe secaad Eémb ef the atgumeet at the 2 Aiéealeeeei eeaesei is that ttteegh tee sesaeedeatsfeiaémaets tight, tétie and interest in reseeet at the iaaas in lllquestiea, notice issued under Section 12(2) of the Act had net been serzzee eh am! of them. that the 3*" resaeriderit atsbersed the Comeensatien an the basis at their indtvtdeat rights in the lands in question and they receéveti the compehsatien and from the date of recetet cf the compensation, are apesication filed under Sectieh 18(2) of the Act is within the statutory peried presc:"'i:b:ed:;*.c:'Vt?~%.e contends that the meme ﬂied by Cettcertrzrect Government Pleader is in he jwéy'*«coe'tra_r§;f'tQ Vfectuvet position. Therefore, he fraud or ce':«{ué~é--_oh cah' .attr'it§ut ed._V either to the petitieners of hftiietg Consequentiy, the erdetj pas&seC3--..by 'the Reteteeee Court in the first instance direct§'h+g_'th'e-épié,Lééﬁﬁ 'make a reference in the cases 'of-tithe re::Spc_§té_tj::en4t§f.cEa§rtaarxts was itlegai and "Gt i:'|'7._' €%CC0v?"dV5'*7--"--:'3't statute. Accordingiy; the SpE.t_AO 'm__adev to the Reference Court in which ereeeedteg, reseendent ﬁociety theuge .' ;;ertscE:Aeeted:;"~«,h0 oejectiorte tc» the vattdity cf the reference H ~ttia1::;_beeh_"_vtes's;e'eé eefete the enheeeemeht ef eempeesetéeet "the e'ecietFt: hag tetseé eit kénee ef centeettetze and "the;'eeftet; hexane eet eeee gttccesettzi tr": the estét eettttee Vtéteﬂt by the eecéety has withdrawn the same arse ttes eet ate V' "the aiéettees, whe ate the petttéehets ﬁe these writ czetttteee; te seek very game ereyeret He has emeethettceiiy euerrttttee that ttzete is no eeiieeieh between the eartiee. ﬁt y Neither there has been any mierepresentation nor it can be stated that the direction issued by the Reference Court in the first instance is tainted with fraud.

20. Even otherwise, he stated that in a p:"Qt;eed.E.ng under Artiste 226 of the Constitution of EndEa;"'t~§5:is.'__Q§e_ft~. cannot: go into the question ef facts and g_Ex.«e_u:a.VcVeAi7§cius§e"rn ., as to whether there has been freed erp[e<j;siE"t;$§':e;ﬁ'--.:

4"' respondent society has eheady filed" mésee'%V~5e..ri:eeué'; ffrstj', appeals assaéiihg the awards'VL't'afM' the feférenice Court enhancing the comp.ehsat2.'_eh:.,A;:i'a"atj».Vviti'2.ereftsre eii these contegivttiefaste..et>_;:Iti:7'fVb'e:"rej:eed said appeais. Piecing reliarzee. CeVver'i'eps2'~d_:eci.e.§«ens of the Apex Ceurtg he e0ntendedL4"'thV_etunless'there are pleadings with regard to th'-ejiifre-ue,V~t.this V'?Ce'u':"t'cannet greet any reiéef to a eerscm ':--a¥§e';eg%i§§._:t:;.e'i;.<;j,§;'ffhete has; ta he a higher degree of proof whee it .Ce%}:'e$ te en ehegetéeh tegereéeg frame eh éjourt er feeisdeieet eteere eetaieee fzem e Ceett. 213 3:: the meets of tee eeee, he eeeeéittee that __:i.;%:'*:<:e servﬁce 0%' notice meet Section 12(2) of the Act is e mahdatery requirement and as ieng as he notice ees been eervee Ge ihe respemdehte;'<:%e§meets, the periee 9%' $1 /«I ./' 1"-

O A} iimttatieh wound hot begin to run and hence, the filing of the apeiications under Section 18(1) of the Act is within a period of 90 days fi'OfT'i the date of receipt c_:>,f_ the compensation amount which has to be construed within time. He therefore submitted that have to be dismissed.

22. In reply, learned After placed reiiance on Ciause 7¢ef.,t:'th,e abﬁeitzte_ea:Ie'''~--ag''reernent'' ' registered by the se.eiety_,-in--..'fax?'t;-u.r o€"the..--'3ai§ottees/ petitioners urtdertakind ii;¢,.~Dax,rV e'r€hv*a;et:ed compensation wouid'hV'e!ie'ari:'{;_V En"tiiVcate»rVV.:'that"the payment of additional ameunts wdu~ldVairfétsier.._:e'n.hr«~ when the said amounts are tegaiiy pai~§ahVEe,.E%ut;*v_i.:i.it'{eh the eorhpeesatiorr ameent has been ;{jeterreined""i':":'"a fraudulent manner; the petitieeers "'x§rh'ea.ifajre"ﬂteseensibie for paying the aeditteeaé Ce4rrrpeVe;ea't§7.ein have every right te aeeait the said et°ec?ee__ti§r:es and that the hang ef these ereeeedéege endet xett§_::§e 22:33 ef the ﬁeeetttetiee et Eeete te guet end eteeer; aieéeee the eetitiehere were met earttes te the aezatde er the orders eassed by the Reference Court either at the first irtetanee or in the subsequeet stage: Théfﬁfﬂtﬁ, this €etsrt is erneewered te gt) into the eeeetieh as te mshethet there xi' ,-

/ /u has been fraud in theee proceedings. Therefore on the question of locus starrdi, the corateetiee of the cetrrtsel for the respondent nos.4 and 5 is without merit. She alee submitted that when there is an allegation ef f';-.aVL_1r€;l~t_l1e principle of res jtrdlceta, delay and latches as fraud unravels everything and t§":e'refere,'"*re;.aarsc;e'= 'V placed an the said erlrrcrples for dl:;:er:'ri:ss«e.l._.'df"'i:h'e§e__ petitions is misplaced. V

23. Repelllng the A<j:e.rVV1it*e.ntls:>Lns.ef__thAe§ learned counsel for the res;3or§'dentS'~yvVift'h r'e'a';c:.rAd --.t_e there being no challedeﬁe ":eadve date"d'll"1"4l.8.2O£)9, eeurasel for the gaetltlersers the sald letter is an inter dep_artmeritaV_lV' ear:-1rﬁ'aréi'e'atlen between the 3"' respondent a'r1.t:§:'t2lA*:re reeeo'r*'r*r§'errt; the same has beer: ereeuced te "r§e'r:"rr:§rrs;tr»a§'teVtrite basis fer iesuarree ef the erreereemeht te trred 49. .ret:g:re1rrdeetwseeret\; and Err serrre easee green te the gaetltigmers ates. that rrherr e elreetlerr has been eezrgrrt te V' .trre_«t3" reeeeederrt te regreter titre rrerrse er the eerrtierrer srz 'tithe kheta extract; it weuid errry rrreer: that sueh e drreetrerr cduld be given (rely in regard te Anhexure V and W. Therefere; it is for trzls Ceurt re eeeeider the eerlterrtlerrs er , /"

3) Whether these writ petitions have to be dismissed on the ground of res judicata, and latches? A d

4) Whether the petitioners are ent§tied:_:"te:taey;"% consequentiei retief? 4'

5) What order? I The aforesaid points woe..t__d be"c.<;ﬁsiderr.e'e 'si;n,4seri_e'3tisﬁ.

25. The admvititeid .vt'a:'s»Es";§'t:a>t sudtaseqeent to issuance of prei_imina;fy...ﬁQtit'E'eet§oﬁ"'.ee't!i,»V----§V§na! notification dated Act, proceedings were ewards on 8.4.1993 in Case evetavrds were passed, "There has _ of compensation tie the respementdsjeieémentys en 28t4w}997' Aftget receéet of the gsaid Veetftxpensatienﬂgmen 19t6.1§97 the respeeeeet eéaiments tited&t'et5§3.§§vtet.:e:e under Section 18(1) at the {Keteetake AAe--t.eed__e"§e.t§.t}Ad eat. Since the Speeiai Lend Aeeutsitien iﬂffteervfeie eet eet en the gate eeeiéeetéeee seeking A' -..ee.;t%.eeeemeet et ceteeeesettett meet Seettee 3&2} e? the V. .._.,eet, the teeeeedentsfeteéments ﬂied eeetteetéees under Sectien 18(3)(b) ef the Act before the Refereece Ceurt in LAC §'~ie.-42251998 ertd ceeeeeted matters. The said ,/ proceedings were pending consideration. On 24.11.2004? counsel fer the Special Lend Acquisitien Officer/concerned Government Pieader med a memo En tne Registrx/___ef the reference Court. On the said date, the matters w.ere'~§nfect posted for recerdtng evidence. On the basie-.ef4A:tTt§.§"e'----:ts{e~-Edg meme, the Reference Court aitowe.d4 the.V'e"p'pi.iVcet§:>ns order dated 19.1.2005 in LACFNo:§;t2r2/ieeej"arr't;tr* .p£c:ee;r dated 8.12.2004 in t.A.c.m5,s';4V23/:'9§e.an§:,%4.;are,a1.9--e8. rt-C is aiso undisputed fact thatAbetta..th'eV petitEc--ner$V,:§as wet! as the respondent--secEet'y'r«'w.e're_ as parties in the said proc4e'ed__inge.""S"eEj'§et3ue.nth?; the directions of the teeter-erieéteetiurt,'f§.rAe,c,.a&aes.293/2905, 294/2005 and 295/2OAG--S_' were Jby the Specie? Land Acquisition Oftitcezrr. :'T"E§iV<-'g§':"§-'.g::Vﬁ"-Bf-:§.E;'eE'}{:eS'£ in the sate ereceedrngs, .' "reSpQ»nde.nVt«-..ne.»4 was arraigned as a party. After reeorerng " .e£:redent§e;___tt§'e".'pr0ceee§nge were ceirntneteé in e eornrrren jti'i:?gn*i:en't"'V' arse aware dated 2§.1:t2GQ8. Seesequentigr, * reeeeneerrtefcéernzente nave nee exeetrtéen petitrerr fer reeevery of the ennencee tterneeneatien te en extent er 'T Re.6,G9,84§,r3~ per acre neeee in tne saée awards. 26% it re etse net in déseute that tne petrtéenere nereén have been aéietted tneir respective sites by ttre 4"

respcmdeht--socéety by various registered iestruments which contains a Clause namety; Clause no.7 making it obiégatory on the part of the petitioners to pay an additienai amounts in respect of their sites ..'int:C%«e.;iti-iyng payment of additional C0mp€*i'3S3tiOﬁ. The so_;f.'i;ety4A:h'es§:..:e'i'et$ ﬂied W.P.3\io.153 and 155/2013 before tifsie"COte';;'»tV'é'S,$aViiéng"

the order dated 31.10.2009 passed 'tihe'iie>t'ee{it%:ei§f{:e§'é§es fiied by the respondents/Céiaviiments}'-vtihi.c_hi'».ietenwerderdct' attachment against the 3*" :fese"c»vz3d*&?e_3jt arid' -a._Adiijection was aEso sought to censid'er't"the'--tetéjsactitﬁisei'ﬁled by the society in the exeC;;:tiQ_n ctatsegf: iaitit petition was withdraws'. 4.11,201£} on the basis of a memo fi'-ted since the society sought iiberty teﬁeise theV"Ce.t:1tent:iees in the misceiia-memes aepeei fiied .A itgfheteepen, on 6.11.2018, a few petttieeere received ~. Vf<ie.eeteeVe_véeet;Eeé:2 free": the seeiety etatéeg that en eaymeet e'§"'theV:e:e%Venced amount the eiéettees teetd get the tttzetee "reg§st'5ered it: their eeteee. 6:: teeeéet e? the ieeteteunéeetéee, the eetétéenets have eeereeetzed this Ceett it asseiéing the ereteediee with regetd to the eeheecemeet of cempensetien es weii as the execution ereeeedingst at J,..- 5 Regarding iﬁoint ¥\£o.1:-

27. At the outset it wouid be necessary to extract Ctause -Z? of the abseitste saie deed executed by the 4"' respendertt-- society in favour of the atiottees,_x::o:m#_e~~._of whom are petitioners herein. Annexute~'S' %s__e:-.co4;jy;V1'oft' sale deed dated 18.2.2086 whe;-eténee4c:a'eseo2?'.'Eeees foitowsz "EU The Vendor' ' jbtexiebyt deelareS».:tht(ﬁ ,.§h.e= sale of the schedule tvtébrxoperty 2 in terms of thesev,{§>resen«t§"'s2f2e?[ t§e..§ubjeet to the condition, that n-;tz'n,_et tfeedor befng called upon__ to pay» e}:;}2."ctj'a_reeseny elaims {of marge already paid, Vxwfta'tsoe'\zer.»':_:netzfte,.'rte any authorities like meg, :<.mst.t KPTCL subse4quent to the ' tveyrectztfontoyf thfs deed, the Purefxaser shat! gay '~.{e»imt3et5e the Vendor er'; amount to the scheduie gzrroeerty eporz tee'-V'tt§e.§?Voter eotifyfng the eurcheser of eey each efertzenotst "

Tee eete Cieeee eéeerttf etetee an eetégetéee en the Vgeéiotteee te pay ett ehatges eee eteites et eeceietiee at whatsoever eatete subsequeet to the exeeetien of the saie eeed Qtoeertéonate to the measurezraent et the setteoute property eeen the society notifying the eéiottee, "§"ttete'{ote, fie» .w',, the society who is the beneficiary ef the acduisitien has transferred its obﬁigatéons for payment of the cost of acquisition inctudéng the enhanced compensation en the aitottees by virtue of the said Ctause. The a§£at'tefe5:"ayre therefore, under an obtigation to make the said g§:ay:'rne'é'1--t,* subject ta cenditiens that the said» payment.'"i':t.'jte'rnat;ded'd in accordance with Eaw or in "oythe_rtw"erc¥e._._"'Et" Es' ettegém payabte. The pettttorters ha»=t:e"'~advert'ed at there' sate deed to coratea*ad;__that the-.aAb$,dEute deed Casts duty on the aiietteee:,nd'a--i{e.::§eQd the enhanced compensation_r'a:f}d ti'3'a"t'iitheyjfvarev'. to pay the escaiation ofVariéf-cyh'a;fg'es§'"i-nclttding compensation; Provided the said"t4pay;'nVent'xts"tega! and in accordance with Saw. Tiéeteftgsrey ifV"aV.demaVnd fer enhanced cerneensatédn is set .A :Eeg_a§!_y Vtenyabie, they are not batted to meet such an iilegai H~.d'e-maVséd'}"_~--__ Efddyee the 19": teseeadent ae weéé ea tee 3"

ree;2eae.e:it state teat ttze ithata wetﬂd net ee made in the " " é'*::3§'¥"':€H;@f ttte eetéttaeete aae £$§"'§S€§=t£§E"§'§Z§'t;'y ea aarzetiee 0?' A"--Vié'eeAaee weutd ee granted te them ta eat egg eeaettectiee, they are eereaes aggtieyed eet ante by the aatd comreunicatidn tesued by the resedddent: authorities, but at-ea by the demand made tar payment ef the ettttaneed S. P,-', compensatien and therefore they have a tight to assait the proceedings by vértee of which the determinetien of enhanced compensatierz has been made.

28. In the context of focus standé of a ~pe:'_S"en"*..to approach the High Court by fiting a writ Article 226 of the Constitution:*ef._1nd§_eVMoe'?-§:';tj'§a§f;;s certieraré proceedings, the ;:3e.S$«¥tid:?§"'of1":-aV§A;..'t~;a:€_d:"'«.\,?§¥'eE§ estabtished way back in the'/n'e~aV_r 19}'5o._._ nx;édetApis:'xhveeom met' the case of A.K..Gq.palan:e.v..V:."'v--_The Sféfe...Of§ Madras, Union of India in has observed that except irév the»easléiofjateroceeddwihrég for a habeas corpus, no person7.ca«n appfeia~ch"--th'e.._epex Court under Article 32 of the.ConSt'Et::zVtiien':--ot'=_Eh'dial, unfess his rights have beet:

afﬁeicte-ct". 'vfherefeteje 'person aggrieved' by an order is e:e';:;i\gz Ir': otherweree, the erder eeee net be 'ex'4;e:resV$i§?'edt:er$e te the eersee who eeeroeehee the Seer':

in eideé te make him an 'aggrieved' eersen e: e eersoe v?§_§§;r§e'eee'5 The eeex Ceutt 5;': eeeeee eeeéeieee hes U __?ent:§2e§ated the Cehcept of 'aggrieved peesee' by oeeetvéng that it cannot: be confined within the bounds of a rigid exact ehe cemereheneive &€f.§E";%E%®r'§% its seoee and meaning deeends oh eiveree etreemeteneee éheiedmg the eé ,»>''' J' context ef the statute and variees proeesitions have been arrived at.

29. in reiatien to remediai statues fog the protection of private rights, a restricted meaning-'fE's-~:.§'i.xre.rr, so that orziy a person whose iegai rights hav€:'::t)eer{V' or invaded 55 regarded as a.-*p'ersQn--'_4 agj_§riVe3ret§v,_'_j'.BetV ereiargemerzt of the rights wouid té-3V<e7.."pt1evcetttwifﬁe-re _ Segaily interested wouid beVt:--rej'e_Giced,.th'agt{;h rtott be a Case of denial ofeny iega-Ei.r'§vgh't~-.even"theug~!'t he has no proprietary or eveee ixrtterrestand even that a perseh tttt wtjtiﬂét not be party to the proceedirmg in is made. A reference care be magie to tthewtcese ﬁt J;"M.Desai v. Roshan Kumar, Haji Av!1nmeeV"a'rrd Others repertee in AIR 1976 SC the Apex Court has eategerized eersoee agptgaaeh eeeer Artécie 226 ef the CQRSi§iLitEOE'% of India §r:te"':i"f§_%'iee Categories ; i} eersen eggriearee it} streege? iii} V.e1_:.:43$}_;: eeey er meeeéeeeree eeerieeer, Ewtzerefere; it %§Eee;e __?thet a eereen teeuid have ee ieces stereeé te etaetieege ae order which would not affect his interest, Hence a private eétézert wee is affecteé by e reasened jeegmeet er ereer er a Corset in exercise er its juréeeétitien thgge met a eerty to xﬁﬂ the ereceedthg can draw the attention of seeerier Ceurt.

"Fherefereg the order passed by the said Court er Tribi,m..._ai which is manifestly itiegei is iiabie to he quashed. Ceurt has further stated that the distinction u made between a Case wherein ae e'p";iai'i'e«etiC..n is rnade stranger and a case where by an eAfg«13fié"c=atit:t1 i§';.,V.med.e"

the party 'aggrieved'. in that cVcir:vt::ex.t, it "has beeh 'that if the Ceurt is moved by :e...rnembes;..'§'f tiiez pLit:ii'it;'-having no personal or partécuiar Enterest the subject matter, the gra:nti.§€g.:__gf within the discretion of' case, the Apex Court t_i'iettVt'i':Ve:v..e:xpafesésteh*aggrieved person denotes an elastic and to en extent, an eiusive concept. Its scape and tnﬁeehirig dep~-ehids eve diverse vatéabte teeters such as ieteet of the statute of which Ceht'tafs~*eVntE«'e'_e__ i's;""e'..iieged, the specific eéreemsteeee ef the . easeithe"--«Vn.at:3'V1re and exteet ef the D€iZ§t§€)§"'2&§"'S intetest eee tithe :e.,ete§"e eee' extent at the etejgudtee er Engage; eettetee i.tsitteg.¢e';'m'}

38. in the said case whiie iitustratirtg the concept at ieeus standi ta appiy fer e writ at eettiereré, er:

eeeéieaht tee}! etdteetiiy teié it: any of these eetegeriesg {E} is V/'z' with the rest of the pubfic? Was he entitled to___ abject and be heard by the authority before took the imeugned action? If so, prejudieiaify affected in the exercise right by the act of usurpet:'Qe..efjur:édft't§t:Vn'V'trn'_' the part of the authority? Ie th:etstatt4te,' context of which the seep-ethof V' "person aggrieved" wssstreinghv. ee:2s{tiefeti;"""a"':

socia! welfare :;7easute....ttee_ig~eed .to'~!e_y Vdbwe ethical or ,9rofe:5;stf(:--:7a;;_V_stentfe.r'de"'ef Conduct for the communityf-?VQt' his st~a.té;te~.»t_iea!ing with private of pe»tt£.t:u!aAt~»§;f;.:jij.?id§ueis? " said tests, the Apex Court in thet the petitioner therein was not esﬁﬁtled tee was not a person aggrieved, ee:§:'ett.heieVs3»v.e"p'e'¥yih'g each tests in the instant Case, it is évvehetitionets herein are ieéeed 'persons they have teams steeei te ctgeitenge these test: .;_:'et%ti3ees. The petitéeeets herein meted tenterze that .. Vtéjethté-eegei ttgtsts have been éettéeged, They gtete ttzet they eetfetee e Eegei W§"'G§'"':§ er injury that they ete the persons egeiest whee': deciséeee have eeee preeetmeeé which would wrongly eeertvect them ef their right to the tespeetive sttee white they have been eétetted by the em 6' gr» m 7» _,: ,.

H C'-

geneaiogéczﬁ tree which has been submitted by the respendeets/cieimante to the Seeciai Land Acquisition Gffieer, wherein it is seen ail children of Puttamadaiah elder to Mahadevaiah are deceased and respontieVet_:'§'=i.Vo.5 Mahadevaéatz, who was the eidest has been notified khatedar" in the preiiminety noti_fieev-tji}§:'_::',"stieee that point ef time, the famiiy:=.._we_:~;a3:oiht..1AE¥;;*e'h"':'ir} absence of there beiegV'i'a.r;y f1a_rtitiQnﬂbetxzveerfil respondents/claimants, the x"'eOsnVpens'at.ie_h. has been reieased in terms cjf-..t'i1cA'.apporti--ohrfieet that has been sought. .K iw~e'=' 'tit the eriginai recerde reveals the facethait at-E_ the'«...three resgaendents,/ciaimants have a..t3'§3*eitt:e'd,v%_ the""«vservtce of netice purseaei: te the ' .'vVd'e»ter'miiiiett:e'e-_ef compensation and they hease etatee that eettziejeetésettee may ee eeeettiened eetegeeh ttze three teee.ee§iehteg'€;§eie':ehtS and they have atse executed Viegéz-§.ee*2e%t%; eeeee etetttsg that they weuée tefeee any Vfemeeet which they are net eetttiee tei Ge the eeeés at the ciaire made by the respendents/ciaimants in their ieeivietsai eeeaeities after aemtttmg the service :3? notice, cemeensetterz has been eepertéeeee eetweeh three It/-.

/' c.

brothers -~« respondents 5 to 7 herein on their execution of indemnity' bonds. In fact, as aiready stated, in soifar as respondent No.5 -Wiahadevaiah is concerne_d,__":th'et%e.VVis actual service of notice under Section 12(2) far as resoondents 6 and 7 are c;onVcerntedé, '::_o:t"bVein'g the notified khatedars, obviously th_e»f'eV_A.is no'_;--_:ctua*i se'wii:ce.VV of notice on them. However,'*i-n"'t-heir comn:.a;1':_;icatioVn'to the Species Land Acquisition' Offiéc'e"r,'iifesVo'o.ndents"Ei and 7 have admitted that there hasbeen;'seio;k-ic'e_'"o_f notice of the award on *_-The adn'{ifs~siVo'n"§'vi}ooid have to be constnied€esVvcodstitticti-x3T'eﬁ3*:-oti'ce'of the award on them. = In sodied?"-~ais'»«.respondent no.6 is concerned, parses 1193;-*-i_}V 3.6.; and 23 of the records would reveai h?.ev.has¢adrnitte'dV on bath the service of notice by way 'of. an iiafifiddéiaritiand it is pursuant to that the ciaini has been ntade an'di'j§;cdm;oensation has been disbursed to the iegai teoresjeiitatives of itatéiaopa after intimation dated '§tbf_§;%Z~ci§§? end on 28.4,§9§?i its fat at tesnondent not? is U ___i:oncerned, at sages :36 to 127' and :33 and 134 of the records, it becomes ciear that there is a ciear admission of teceiot of notice, the ciaini made for disborsetnent of compensation and an indemnity bond given by him {by way of affidavit). As far as i'eSpC}i'":d€ﬁt N93 - Mehacievaiah is concerned, as already stated there has beer:-ecttsas service of notice. He has aisd admitted serviceHe_f--h§;t'ifee"vat pages 63 and 65 of the records; in his eiaém wet{ the indemnity bond which he has e>'<et:'u'ted.".4'TheEefr;re};--ff'z'd'rh the original records, it becomes cAi'eeE'-that thereSpd":éd'eE§te_VV had notice of the award anti'-iﬂfect hhaage'me'dea"am%:§'aEVm ferd' appdrtéonment of gthe §;tef'h"st;§_es€i=;'a.t.ien they Vtexecuting indemnity bonds. Therefe_'re,"'th1e::t:e.hte'h.tE'e--h of respondents 5 to 7 that _the:;te-.wai$: netéce under Section

3. 2(2) of the Act "sstt":t;¢gats_t;2ed_, V 7:37;' 4' Das & another V/s.

State o%a1Vi~i'a:fd:=fagi"es'ti 3. others (.2010 sec 545) the ,£?x§;:'€a«:>< :Cf'<:::_rt heEd«.t.t3.;a'; actual car constructive kntrwtedge ef ' V..es:;ers»t§e~Et §:d%:'tents ef the award ceuid be ptexred whet: by "the ees'titjen't1'Eetetested had %'€C€*3%'s2'Ed er etawe the C0tepee_eet%ee emotmt fer the eedeéred tenet ?heref'ere3, ie xt%':'e.t«§netent ease whet: tee teeeeedeete eéeé arse 3? have A"§edhnitted eeeet the eewéee at netéce theugh tee same were not ectuatly served on them, it weuid be constructive knewéedge of the cements ef the award which can be attréeuted ae fat as reeeendentweiaimaets are ceecerhed, {/ /'

38. In Special Land Acquisition Officer V/s. Fakirappa Yailappa Pujari (ILR 1996 Kamataka 951) ét has been held that giving of notice under Sectlen 12(2) of the Act is sine qua non for computation of the.pVe_rlo.(J of limitation and if notice under 12(2) is served_§'_:of'een_t__,:

period of notification would not commence"or.':t~he"~rjauAse:=__of».9 action for filing the epelicatlon e.nde_r~aSeetaEon..'i'8<('ijlifaofwtvine Act would not arise. The dejteof tl'le_ awardfiéijVnotHmatena_l:"u unless there is knowledge efl"'t.Iile .award' ..and its contents and the date of lSs1_§e_o'?_ n_ot.iCe_*._l'éMsine qua non for computation of.period»-of'_ljErnit.a't:%or'é.§"'.Tlneéald observations are ac'col9Cl'aéf;:-<:ely§!i't:.El"'t.he"stipulations contained in the Karnatake' "mjne'n.d4tn.e'n.t«"'_;3f Section 18. In the instant case a.<;§%aEre~acfy ste*i.:eo_, there has been eartltion of the lands in V :V'c;oe::tVEo«n--ee--tl:3:een the responeenbclaimants. Reseondent H =tétogzvv'Ee".t§"2e'T;;éen§et'_rneet member of the fernééy was sheen ale' t.neléVnetV§féed ketneder, Yhete has been eewéce ef eetiee 2 " en.' Extent, Tee game nee been eeknéttee be: the ether Qeeeeneen: cﬁaérnentet §mh@?@§0F€; they nee enewteege ef ' the award' Under tee clreemstancess, they nee te flie the apolicatioes under Section 3.8 within the preecrlbeo period 0? Eémitatien, »» W

39. In AIR (2004) 4 SC 390 in the case of Orissa Industriai Infrastructure Development Corporation -- Vs- Supai Manda and Others;

netice was issued has net been duty served.__:ehjVt.;he 'iantd '' owner. In the said case, the A:_ieSt'Ceur--:1: r;ote'd«._the-t«'th'e notice was sent en 27.7.1992 4a1__nd*.V_§t wage fettrrhedd-~.%oh.VV 29.7.1992 after proper serviceihtidﬁut the, gdv'%vdé.:"1ee.»'eVh' tecordd showed that the signettgre at"the:':tih*ie._ of hoti'<:e*"ter having received the notice waédeot 'that?ef_..tdh.e_'.V»res~pohdent therein. In fact, the:..re5:p';ehde_rzt€had 'dAéhijedV"tf';'at he had received the hotiCe.4"Et,."i"s:'£;:":*€€ier"t.h-eS'e._o§;"<f'Li»mstances, the Apex Court heIdVV:tha--t' thvehvréf-»hias':"tno'"~ser'vice of notice under Section 12(2) ofthe hot on the land owner and the Eahd ew.her99iherei'h"---heaVd___h0i been served. the sad eecisieh is ' !vV!"1"'J5; a.g;::!ic«aVh'§ve_ to the present case. e§£;'r.V;V'ti'j_ 9.95%' %e after the :"ece§et at the eemoensatieh that e §:e.n€efsdhieet§eh Es eddressed ha! each es' ihe eieémehts eh .,- J-;

i§99.t;et§t9??V§%et%hg that eemeeheetéeh eeterrhéhee ée Vfmeegee and theeefore the same may be eehaheee, 'She:

the said communication car; be construed ae one seeking a eefetehce, The qeestéen that weuéd asése Es ae te whether the same was within the prescribed peried ef 5 e», » é iimitatiorz, This has to be censidered almg with the questions as ta whether the Reference Court in.j""L'.jA.C. $193,422/98, 4231998, 4-24/1998 couid have V"c'i"1§3 3"" respondent «speciat Land Acquisition Offi'Cé{r reference exercising powers un6a~'3%M"S'écti_o':i: 1.;8{T3'){i3}v'0 f' the Act. Before deaiéng with the said:'p_oi n:; it v§{ o_¢L1i'<::'v be"

to extract Section 12 and se~:§t':'--an is oft}1é'_=AV€t:; EG£h me"

centrai enactment as iA:.;§:£3 asfhe V%.;{4aV£f'%:~3_taka& A'rrae:idment.

12. Award of Coi!ec'i'cV>;?"Vs/v.H'g~:*;':§ - (1) Such award shaI:' 'b.e_ ﬁ.f_évtf' ir;V::€fj'e..4i€g3fféC{r§}"S office and shail, excf--sapt§iés_ l:.é:;ref;'2§§Vfte_.rV ;:;r'bx/ui:cj'éd , be final and C{)::*1'(f7£}3£Lf.€7' e\a2:ii;{e.":{:e,éV'."as bétwéen the Coiiector and the, '--p'er§cV}viz.§f- _ fnféré§§tej"u',; whether they have resgferfiveiy"'--é;§ﬁ?V€-a2}é--d»4'ﬁefore the Coiiecfor Or" not, sf. if/7e"4fra§ve'a}"ea"'-afiéi vaius <32' the Iemd, and the V-1é?i?§£§fi"iQnr?'§ér??i*----------s'F the compensation among the A " ~ _ §3E¥.£fS0!?5JfI?if<8f@Sf€?(7;.

§ff.?1)}..T:'?he Coiiegrmr shag? gzve émmecfiafe neiaéce "f:;'s.'éward fa sash 9;' the gergong énmresfed as A. <3:"§'~ mi" greseni pe;**sm"s3if;r 9;' by ffzeir '~ ._ :%'e§s*"e§erz€§€32,r5§; wﬁem £523 wzarﬁ ES maﬁa §ec:':ien :2 of Karzzataka Amenémegzt Actw (1) in sub~section {I}, after the vwrds arse? shaif, mseré the words "subject {"0 me prav;"s;'<3r:$ 3;' secticn 23A, and"; 5, /' e <2'?

,/ ¢,, (.2)for sub--se<':tien (2), substitute the foliewing subsection, namely.'-

"(.2) The Deputy Commissioner sheii_4vg§veh'-._ immediate notice of his award, or the emez?'dn?3Ve.r3{:tV5 thereof made under section 12A, to ' interested. " .

[K/Ede Mysore Act 1? 1§}_6'1,.:' $'ec;fiA.SV"'g'y?J.Ve';e!f. 24/8/1961] _ _ A t (3) far the We'~(:ezeeo;ee*;,tt stages-zfiteérehrre-Vt*~12£e words "De;:2uty Cer:7missior:_e'rf',_ [1/ide Mysore' 1}? off 1§35_.I;'~--.'3eCtfon M4" (weﬁ 24/8/1961] " " 7 'A

18..-Age-ferehcehhtga Cdtj}j'ft_V--' {{1} Any person inte:'es=ter;'v yva5t2.'haS:_t?_Qt .ecc_epfted the award may, by Che'/Hiector, require that the met_te'r._ be the Collector for the deterr::2iha.tieh._ef._t:'?e\."'Ceurt, whether his objection tie £'hVe"m_:ea:surement of the tend, the errreurst of ceefzpehsehhtieh, the persons ﬁe where if is V * "ee'y2eb$et' {he epeortionment of the eemeeesetéen ' "--.eme:§j;: eersens reteresteei {;§?"=.{'he eeeiieetien shat! eiefe the greeees er: ween '' aeefheeiier? ﬁe the ewerﬁ is teiéerz:

V' " emeeee éhet e:z'er§r eeee eeeireeéﬁee eher'! ee reeee (3) if the persen making it was present or represented eefere the Ceﬂecter et the time when he eieeﬂe his ewerei, within six weeks siren':

the date of the C::n'iec£*er's ewerd: E;

fa"

(E3) in other cases, within six weeks 6:' the receipt of the notice from the Collector under Section 12, sub-seCt:'on(2), or within six months from..VVtrh:é._V_ date of the CO/i€3Ct{3f'S award, wh!chevet~~--p§etl;f;e::'fj' shall first expire. "

Section 18 of Karnataka Amendnj;ent::ALt:"'«__ '7 ' (1) (2) after the word "award'f,__ where iteccsurs fe't~the._V first time, inserttllex worlds "or ee?e'.?jzjcl;*2*:e.'--'§t thereof" and afterulthe ;a(ord,'e:eet ", wherever it eccursvt:herea_t"'te1j,t iré_§;et"t'~.the wett!eV" or the amendment?" h V ht " l' in _sz'Jt_3--ser:tibr': )} the gjfeviso substitute H ifhe}5felle1r~h'n§ t._t5§ro\._/_iSe, '"hamely.' «~ ~ . "j';l>'r.c5:':~.}i;€ded-tl'7a't everyeuch application shall be 'w,~€tl7ti.r:2:"e.ine'ty days from the date of 4' .se:<w'CeA'of'the"eotice from the Deputy " Cem.{r.niss:'o?'2er under sub-sec:tion ( 2 ) for section 12'**:-- ..... <4 -

"after subsectfen (2), acid the feiowieg sz..nf2~ .ﬁ~,:e*<:t§er':, namely: »»

3) {a} ?he Deputy Cemmieefeeet deee eat make e tefereeee te the Ceett wfthie a eeried' es' en eeeiieetéee meet eeeweeetéee {E}, e':ef<e a tefeteece te tee ﬁeertg (5) if the Seeuty Cemmissieeer deee eat meke a reference to the C{)»:I!'£" within a period of ninety days frem the date of receipt 0:' the eeplieetien, the epplieeet may eeety ft} the Ceert ta efiteet the ﬁepety ifemmissieeer te ii,"

:1 A make the reference, and the court may direct the Deputy Commissioner to make the reference within such time as the Cee:jt"1.rpay I)' ﬁx.

[Vide Mysore Act 1 7 of 1 951, $615.20 {w;'e,1'. 24}f8,?1'aa1"); " 2 (4) for the word "C0/ieetotff, ;gvne::evev;~oa:1;;:;;, substitute the words]"DepL1ty CoE%7r21.iSs1o:1etf T f [Vide Mysore est 1 7 at 1 96-,-'1__, $34.4 (wfef. '24,x'e/1e6--;z}'

41. Sub section (2)""etV:."Sectiof;._V1';21fefCeritral Act states that the CeiEe§:'L~ar sr'iee_l'tit-:';g._%x1.e-immetihihate notice of these awards, ta such »A:§.»:f1~tn_e";I:eS'CEC§ as are not ;3ersona|Ey pree.eht eorg r-e:pr'eS:e1it'ed.__.t§«£rhen the award is made." tl*i1o.v1§féf§et:,': 3ith--e %{a'rriata'k'a11-Atnendment states that the Deputy " give immediate notice of award er"---._ %ame':':~dr%;e"r:t..."~~'made under Sectien 12(2) to the ;§e§«:sqtj's; u§etete$te.e_...v Qt ceurse; powers 0:' the Beauty ' .:.VCerhe3iVss§'e.e'er_ ate deiegateci in the State ef Karnataka te "ttéeh A555-§f$_te?t1t ﬁereméeeéenet whe acts as the Leee ,fxe'Q:s§;*se§.i;§e11 Gttieer, te eetermme the eemeeeeatéen, ﬁe tar AV ate-..i;§1e Kernatake Ateeeeeaeet ﬁe eeeeereee, étteeeeetéee ef V'q.e§§ether the eeteee Eeteteetee eeteenaiiy ie the eeteee at the time ef making the award at eat, the rzetéce ef the aware teas to be served. "therefezeg servéce at netéce ie a mendatery requirement which becemee deer free': a 5 £3'; E reading of Section 18 ef the Karnateka Amendment and it Es oniy within a period of 90 days from the date of,-service of notice that an appiication under Seetien Act has to be made seeking eehahtjhcemeyoﬂthh compensation. The period presc-ta"bAAee:tt'fo_r'eeei<§_tt§'«_£fefe-%enC'e is 90 days from the date of sertki.c;e'-_oA.f oo»t'i;:je;'».The:--'efete;.u the period af limitation wo'etd"v-tbegivhate't»C¢Mth»e'h'te oniyh from the date of the=:::ervicee'"of.nt_h:o'tVice. SLa1'b"s'ec:'t:Eor: (2) of Section 3.8 of the Act ) states that within a per:i.0tt_Q'§'. of receipt of an appticatioshw (.1) of Section 18, a the COi.§é't. if the concerned officertfoes; rjot' to the Court within a petﬁftohé of 9V'{}'~..dt:eyslFree": the date of teceiot of such an . 'e;:_pii<;eté.o--n;"'~--the applicant can himseif seek "a reference ~.e't§.tjet'§e'et§et§§i"i8{3} {e} e? the Act and the Court tee direct thet e§:t'ef"ereeee ehotste be made: Ttteretote, tttete ﬁe *e?.:$.ott§ettoo et time eteeetéeed en the ceeeemee ottteer te ﬂttéeiAE'<e e reference Le, wéthte % eetre from the date ef 'teceiot et tee aepiicetéoo tmder subsection (1) of Section 18 of the Act and in the absence of there being any action initiated in teat reeetd, the eteémeht ie etttpeweree te eeek {M ,./ > a ditectlen from the Reference Court. Therefore, the concerned officer is ender an obligation to make a reference within the petéed of 90 days frem the date of receipt of application. The said application isvV.i':'{3:'i;«;ever subject to the reference sought in accerdanc_e;"'wi'tn~ ..jE_J§e1;_.. 'It is not as if an application made under Seet.i0.An':'v18'{i.::)._efthe.V Act has ':0 be acted upon by tile cQ.n'cer"n_eéd.A.'o~f:ficeailaiede reference has to necesserie?-,z'_ be made tegtfrlveeiFiefé;rer.<te", Court for enhancement of tneéiﬂirnpenea-tibin'Virreepectéve of the date of seeking ;._4refere§r2ce.AVLl*nVder"«.SectioAn 18(1). The application filed underVV_Se_ct%o.e: Act wouid have to be.,_'e><a'."r1in'en'f-inorder-«--to' determine its validity in terms of the S'ta_tute 'and'eVtri~e:é*e.a4fter, the Spl. LAO would have to meééke are fete':-enAce tie the concerned Reference Coert. On .A 1«:nVn3i_eere::Eb~.n_of the aeplicatéen flied by the cieimant %.%§'%ﬁE.'§' ._ e'eetele§£"i'e:legni}nlee the Ace :5 it Ee belated er e ﬁe filed beyeee e':?§e.e:;€ieee eenee ef ee eeyeg then an Seen 3: eaee, tne ' * Lee4_eeV'ncqeieé%ien Gffécer ﬁe eat eeene ie refet the matter at '7--:eEi';: A5 elreedy stated; §§'5%'l"ia feeéeg the eeeiécetéen under "Sectlen 18(1) 0? tne eat seeking enhancement ef the compensating": has te be in accerdance wétn the stépilietien ef time ereecréeee meet Sectien 18 e? the Act {Ketnetake M' *2"

ex"

\}./ ./«' Amendment). What foilews is that if the application is belated, in the sense it is filed beyond 90 days from the date ef award notice, then the claimant woeld:V:he'%;'=e."'nd right te approach the reference Ceert to seei<i.':a' the Land Acquisition Officer to rfaake-«a'referenee_ EVni--terr'ns ' of Clause «-- (b) of the subsectEori'«V(3i'}_ioi' Set:tAie~n, 3.8' Kamataka Amendment.

42. The objectef stiV.;:ieiati--ng-~.i;ime Fravmeﬁfgor making a reference by the iseo'o_5Ederatien of the Same by the C053-Cerhgediio'1'i§Ler"§.s'-.hax%Erle° regard to the fact that :vtheVi{:'laAérh_s an early date and so also te eriseére excheéttiet is not ieoﬁerdized si:4C.6. t§1ed"S_t'ate,'.3sA'wei'f' as the beneficiaries are bound to pay Eigterest dré't'i"ieVeompeesatiee deterrnieed. Therefore, prescribing or stieeiatieg time frame for seei<lng."egziheneeerzerzt of eemeeesetéee as eise fer c:er:s:d_eretéee ef such en aseiécetiora es; the eeneereed ef§§§';:er is e teettes; ezhéeiz has tzeee eeeét with ee tee ﬁeeisieture which in its wisdom tees §i'8SC§"%b€§ so days as the reasonable time for seeking a ¥'€fEi'¥'€!"'lC€i. The said 98 days es eiteedy statee is from the date ef service of netiee, A reading ef tee seid etdviséen weuid also indicate that the g,

9)" .9 appiicability sf tee Limitation Act to any belated appﬁcatiens seeking a reference is conspicuous'.-~--_b_y its absence.

43. Ia": fact the said provisions-xj::"ha~.§e".:\"i3een"< interpreted by the Apex CourtvE<:1""va.:fEo£§'5 regard to the period within which".the 3§f>p%i::3_€tierﬁ filed for enhancement of-.t:e{;.mpe§€'se_tEe:},:'-.:ti*i'e"'f*0ii:ewing'V decisions can be referred t0;«~~ _

a) State of I(éu*tt3afa.kiérV'ivv;"'V£;.a§§£:man [(2005) 8 sec 709 J and .t_Bha§w.efg page 0.53% V. State of um. and:v'"b}$;' -A,f21Oi'?34"'AfR,';"scW'1'e29]. In the first of the cases}. the' Ke:*€etéka:VT"'amendment Act has aiso been cens_Edere4&. At .§.aré'~._8V,""it is; stated as feilewsw A A. "8. 'SeCVt:'o:': I8 6?' tee {and Acquisitfee A ('for Shﬂff "the zfzezfi} as amended by em' 3984 ,es'ew'dee' teeé 3 eerser:

,.__vE:%:"e,?'eSfee' in send eeqeiree' em' wee has mi"

" _Ve1g:eeetec.>' the aware? ef eoeweegetéex'; ey éfze C§§?€£I£'Q§; eeefe' eeeﬁy ea fee €o§Ee::€er fer e referersce 0? ﬁfe efeim wgzem eix weeks 9? me date cf fee aware' if fie W§S preeeef 3% the {free of making of the award and within six weeks 0!' the Home frem the €'eiie<:€er' weer Seetéen 22(2) ef the eat if ?:e was met ee ereseee, In 53 i if' V .--. .-x ' 'x case that may not be covered by either of the above situations, the claimant has to make hi; application within six months of the date at award of the coilection. The State Legiisia4t_oi?ep:4"V;~ by an amendment brought to Section 3 Act substituted the prOViSO__i"Q V replacing the period of six Q;/eei<séA.b;i'-a. b j 90 daye and making the 'be-ta?'-ti'ng pbomtg the ' date of service of V r;-obtice from.

Commissioner tinder Se¢t£on'2(2' "of_t'hef§A(:t. Sub»~se<:tion (33-..._.'\2r~'as«b_Vad;o7e'd~«..g§iteeting that the Deputy Commissiopei' 1» . make the :*eferehc:e' to tiiyé period of 90 days-V§%rorrif:'tt;e'vdate1- of receipt the application gtLL94:de;iih;;;bA§§éc:§o;<§j'$o(1) éfsécrion 18 of the Act. Within the period of 90 day; the patty given right under Section Z.8(.35)g'b'A)V:'ot" the that to appfy to the court {*9 agdireigt thebﬁeputy Commissioner to make the qfeferekzee and the court was conferred the ofirect the Deputy Commiessierier to ,__mei7<feA the refereece Wii"f?f!? sixth perioe ae may " ﬁxed by the eetirt. "

Emfeet, et baioaﬁg the iieert goee an tie eiete that oiéer to awake er: appiicatéee eeéer Section 18{3}{b} ef the Act (Kamataka Amendment); {:0 time has been féxeo by the etatetget but eieee the eepéication %e to ehe {::$i.EE't«); though under a special enactment, Article 137, the resiéuaty article of the Lémitatien Act, 1963, we-'u_!d be attracted and the appiication has to be made §gf\:i'tE}'1a'r3."t:'i:t:ti:*ee years of the appiécation, for making a expiry of 90 days after the appEi{,ati0ntur1'_;teIjV.§t€§C.t%t§r1~'.i~8{1')V' of th@ Act. The same is elaboratezj *'éara';'1_i,-~ .12. The scheme under the §<arVr1e':Vt'§é"'r:a Act is.Ca.:it1'péV%*é4d"wi'Vth ttaé' scheme under the Cerjtrai '£'st:t,:.'by'Vbtb.ser\}i'n'gAAthét right to appiy for the (Karnataka Amendment} VVtvt1r:4af«V'*i'x;"t.=,nta*aE Act.

At E3E3't}3_;..1 as Httnder: ~ A .V".2'3';V- .. the -'Ka ma taka scheme, the fsaricd Cﬁ application for reference _ _ f7a$abe_:'er: .énha=.nééd from six weeks is 90 days _;§1';:rj_ theA'term.:'.r;us a qua is the receipt: of notice Coilecrtor under Secticn 12(2) of the section grocasﬁs further arm? émpaseg 3;: the ﬂemsty C0mmi5si5r3e:" is make . E529' rgference 80 the Cﬁtfff w!€'!7:';? 90 éayg fmm Vffta gate 3?" receégt 0? the asgfigatim :,;:::a'$:* §&:'té9t3 38%} of the £55, "ffzetsgft it mgy 273%"

be mnaiuséva, Wm: {me has ts actice is that the expression used is "Sheff" and act "may"; The scheme does Eontempfaie 5 situation where the ﬁeguty Csmmissﬁmer 5;: spite 32' the peremptory Harare Qf the dzjty C3523 an ;"2;'m,, £/ ,»/"

incongruous to hofd that the Deputy Commissioner Cari stifi make a reference, at any time even after decades}"'-~.'F. "'..A The Apex Court afso held that take is, just as the party Eases the ri:c;;:h't:,to.tTth4e' t.e'fer'*eht:e_ti4:F' no appfication is made wEthv»in__9O d'eye'~--ih teVrrhe..V'ofA' Se;Ct'i'on:'g 18(2), the party, who had an afo;3ii;cu::e;£.§§o:"z.'1':§:vith§n 90 days, ioses the right he faiis to make an application the expiry of 90 days appficatioe and co nseq ue:*.tty * Lity Com reissi e I'1€f'/ La hd Acqeij;;Vitieré'*e'jrVffEc'e:r:'f.4VVVto:':;r;=téi<e'reference comes to an end. The that extinguishment of a right._cantabefe><;;i'ree':sl3r"'..;3rovicfed for or it can arise by Err;et'i'¢e:'tE.orzr-- §:om"t'he"'SVtateteﬁ Section §;8(3){a) aee Section ij8:'_('3}fE;«}L%ee.e"_}.ie harmony; east en eeéigetiee oh the e£e§rVeerte.t'eE-.e'hfer<:e hie eieére zeiteée the peréee eeeéieeie fer it;

x "§"%":e;re§o§e_,, it feifeese tee': when the right §§ eet gnforceof 'witeén tee ogreserieee time; the Seeeizy Commissioner/LAO would cease is have the power to make a refereeee oe e heiated eeoéicetéee and whee eo stzeh reference is zeeee ey tee cencemee officer, the right x. M ef the cfaiment to meve the Ceurt fer cempe!-§.i.ﬁ*9 a reference also stands extinguished. The right ite'e:E'f'..i'e-gees its enforceability and even comes to an en-j:"asa:' The Apex Court has approved the.:pTr*'escgr§p-'tieng ;§.et»riéd TV for enforcing a reference for eehéteceeteettwéyttsin a of 90 days by stating that eased pihajubiécht DOHCY and that a rEgh?.Shoe§d~~~~d»b%3.b'c3__afiev§z'ed-..tovvjremam a right indefénéefy to be at the wit} and pleasure of the" bx;/"'a'ppreachEng the court whetéexgwﬂﬂ 'ﬁe Thus, the loss of right to__aagiiefttiitegcehetttt' person from seeking a remedy of Section 18 of the Act.

This loss puts an end to the right of thetgieirtwaet teseek an enhancement of eetepeesatfen; To __Deputy Cemmissioeerfteﬁ ean make a ;re'§e.:eEé'Ce"_"_eiaze§%"é'setter the right ﬁe that beheéf is test te tee e§a'§.E*'e':e:";-{:9 "e.é'eu§d be Enceegreeest Snee the right of the 'A e:§e%sfjeee't te eefetee his eieite éteeéf Te Zest en the seheeee ef "'£§Ve3{::t%ee :8 ef the eat, there is he euestiee ef the Degeety '"Cemm%ss§ener/LAO reviving the ﬁght ef the etaémant by making a refeteece at hés eweet wéit eee eieesere, whatever ee the ieeucemeet er eeeaeiee fer eeirzg se. it xi» 4%;

would become unenforceable due to iapse of time for norrdliigence on the part of the Claimant. "thus, when the claim for enhancement has come to an end, the that behalf also becomes barred according M Court.

(2) In the second case also, the ii-3<:j;%ve'te{;erdih§"wd_eiey.' in filing the application undes' S._e<:tloﬁ.18(1) ahd as to whether the said delHey.';'couuld"'L>e%VV:lCfohofohed by invoking Section 5 oftheit'-LEW-i_VEta§:l.o%1'~-AClf§>1_9E»3, came up for consideration. Placing :e.li:ehceV._o§f} e'evrli'e%f.'Vdecisions, in the case of Duty (Land Acquisition) v.

Shah Man4ila1VCi2e};oulé:f(1996) 9 sec 414], the Apex C<::,ll_§:t'V%'§tele tﬁ'at_,V:éh ptoceedihgs under gpeclal enactment .A as'sVA..%La}'::i_ Aequésiticm Act Seatéen 2§(2'/3 as weél as $é::2e":'~e7¢;._:e,'2';4 of the Limitation em 1953, Weazlé {tot be ave"§§ab~«Ee 'e;EVlt%; regard to the aeplicetéoee wee? ﬁectéon ':§z:3.}VV'ef the eat, Yhﬁfﬁfﬁfﬁg eerséenéhg the eetey is':

'A'vfhtei5<:ing en aeeéécetioe meet Settlers :':8{;E} of the get; urge V' "er Section 3 cf the Limitation Act weuécl not also arise i.

K. = cf) in case of Parsottambhai Maganbhai Pa.-tei & Ors, V. State of Gujarat through Dy. Collector' & Am'. [2005 (7) SCC 431], the Apex clarified that if a persen faits VtO""maE<e,4 a_;i"t;ég;§3'§'iz:§_3jtiOt'a<1 V seeking reference within the time'°pre:a_{i:'i'tbed'~i$' remedy. It woutd be eperi .te,_fi'Ee an"'eV:§'pHCetion"'V Under Sﬁrtitéoﬁ 28-A Qf:--'t}'3€ AACt"'ciﬁ_:'th'e»t.bests}'cf-..an:§award ef the Court in respect by the same aCqui$,it§.g§A:ﬁ':-_ an increase.

Therefore; has been made to fife appiieeti.c_;nj L2=}'d'e§"'Se'ction 18(1) of the Act, in that event, rémftetciy 'Se'_C~ti40n 28~A is avaiiable. Therefere, t%t,e.iz9e%';~ef i3V"n--r:>it axzaitabﬁe to e eereae who makes an » Lagépt§cetEQr1:b~e1_ated§y undet Sectieiz 18(1) ef the Act:

view ﬁe ratesated E5: Steef Aytkorfty af ~ 513$} "Sec .2], 1"§§§£a"'-V§f.f.§§§é§i'eaf 1!; S; if; ?1£\£§§, Sarisgam ans? ethers {2§§§ rim

44. Having regere to the aforesaid dietaf'*Vrj§«.._tthVe Apex Court and having regard to the factual p_e's--iti'e:ﬁ--.§'f: ~ present case, had the preceedi{3gs.__bee_;'{ttteiéegﬁaV'"tr3'_F.th'e_ Eogicat conciusien by recordingWef1' ev%detnce,.,'.

position in the present caset._§{N~:}etd hv-ave.se§:':feA'C.ed«...es3 the» L' appiicatéons were made endVe_:fhVSveci'5.eLAn t8'(«1:)._"Qfﬁ§the Act, when the same is Vb"e'a:.;§-"e,~c.ii<E?_y§.'&ehﬁ'ef_étsti_Vtherefore, the Ciairhahts haci'_:'i-Q_st tAE*1'e':':h'-- enhancement. Possibly ngtira may have been fiied oh expressty conceding t0 the med meet Sectien 18(3)(b) by Egno:tE£*:g;:_'_4the of the notice ijndﬁf Section "of. the Therefore; it weuid be eiffécuit te given L:e»eefit4vne*f,3deubt to the A96? appeating fer tee Specéei "it'éV'{§vtQe':*s,"e'.et eeeeer that the eeneemee eetsesei was Ege'eraa'ét.e':""%ees, En aii erebaeiéity, the memes were fiéee se :;~.:s..t4_e get ever the Eeetme in the eases since the ?"§fE¥"€f'E{:€ °CVieu§'%t eeete net have ésseee e eéreetéen te the §eee§eE Leﬁ V' "te make a reference exereéséeg eewer tméer Sectieh 18{3)(b} ef the Act. (5 9 C} \> Date: 24-1 1-04 Advocate for resgdneeet.

47. On a perusal of the order thoxse cases, produced as Arsnexure 'M';;»A'N':.aﬁjc1""?';e_§t'-._iS'~r;st;ftit:.edA' that the said petitions fited 1..m.c_:1er $Ve¢ t':on Act, were pending sénce the veere at the stage of re<::c;rdine:4_._'tf,f the be eis ef the memo dated 2~"fV1:;/2AQQVf3},V.,V i-;*1*~:VV.i:Ae:¥'*~'I.,»-.Eegistry of the concerned ere.er*e-»:VVfAwere passed on 8/12/2004: 3;: 424/98 to the foiiowing effectié --

' v, _ "Heard bgtfa eic/es.

. » L }'V..l?ave perused the records, This is e peteitien fffe(i___;;/3,I8(3)(b) of i..;i\.z-'i::€ seeking a ézfkireéteiers to the respcmdent to make reference _ --,f:_o*~a'fse "€:f__\.{ii Court for adjudication regarding the ' ve;ef?e;*%§:e:27eni ef cempensetioe.

' ' ﬁve ieemee' .»€3%BGP has ﬂied fee Meme in ;m':_fef:* he has séeéee' the: See cieimemf bee Z feeeevivee' the ewem' er; 28/4/I §97 and the veefﬁéieeer hes ﬁfee' the reference eeefieeﬁee es':

E9/'6,fE§§I'?1 He ﬂee fseiféer eéeeee' in fee Meme me: me gzeeeent eeiiéréee 3'5 5:? iéeze, It may be seated thee there se me meeeriei on recem' ﬁe ehew as $9 whee the :""3C}§;"§C$ we 12(2) of Lee. Act was served upon the petitioner. Only I ﬁnd the fact as to when the eetitioner has received {be aware' amewziz Ybés apart, the Eeemee' A£;>$P bee eieeriy eeeéee' in the Meme eetee' 24/: 532304 that ihe eezfitfon 35 in rfme, g M» .» Hence, in View of my findings given supra and having regard to the memo dated'"'*---, 24/11/2004 filed by the {earned ADGP, the"-.._ '~._ petition on hand is hereby aiiowed dire<.i£ing"e."e. the respondent to submit the reference_«-:r;ritfé':'n§'j 'V' 60 days from the date of this order. V' _ V. ..

The learned ADGR, {s....prese;1%"'e*ne', he has taken notice of this order. " ~ . " < ' (Dieteted in the open Court} A. ? vif.JedgeVVA )V /}*7ysore5_f"' '

48. On a pereSe1_"e'fe..t§?*1Ve it becomes apparent that laesed behah' of the Speciat ip_etitie"ﬁs/apgzsiécations were aitowed,"vd.i1qfée£éH§;:.: to submit a reference withiﬁ-.56 of records of the said order.

A readEr1§--..Q f juxtaposition with the order of tEfsje3'«:.refe1'eA_nce 'AC'-ee_.r.i:e.wou§d make it apparent that the date ' Lee?'-.re::eipt:'zf§f"vt.£f1e award amount by the eéaimaete ﬁes been "s*e::e%<er'i5ee7ej-:_ the eereose ef eeiceéatéeg tee Eémétetéen eeiréed?'A.e'? i§?G deye es ereseribeé zmeer Semen 18 0? the " .es.*:;?:A(%<::"err*§ei:e§<e ﬁeeendreeei} em 3: has eeen heie the? the '§g3'e§:itEee is 3:": time, Theegh in we ex' tee eeees the reference Ceurt categoricaiky recerds ihet there is ea meteriaé forthcoming with regard to the S€%"~!E£@ ef eetice under Sectiee 12(2) 3? the Act am that the date ef reeeipt in the memo that the petition is within time" and further states "hence, in View of the memo dated 24/11/200.4,--.;ﬁt is ordered that the petition is hereby allowed". dated 8/12/2064, the reference Court has 'tthvef learned ADGP has filed the memo; }'h'm'hfc'h §ftoted". that the claimant has receiaged eugerd to;-af A28/'~4/ and the petitioner has filed aphfieatioh 'oh :.9}fe,?zh§'9t:«*.'% He A has further recorded E%;~"..,.'._'{'t ma)? stated that' there is no material on record to notice under Section 12(2 has served upon the petitioioeﬂt':»""U't?.h} fact as to when the petitio:o@r._ 'award amount. This apart, /earned the memo dated .24/11/2004, the,,t_%jthet*;3etit!or.r "

Therefore, the referenee Court or': the basis of heie that the eeeiieetioe ezee megs Setf'-';:éer;--__':.§;8"; of the eo; eeekiee enhancement of ' eeseéeetieetéoe was in teee eee es": the eeeée of the meme "'f_%jEeo*"on hem of {he Seeeiet LAO ey the gee?! the

-~-petitions; have been ailowed. Therefore, the question that erﬁsee for my consideration is ee to wheteer the reference Court has been %ead to oeiéeve that the eeetéeetéone under a /" » Section 18(1) of the Act are in order é.e., they are ﬂied within the prescribed period of Eimitatéoe and therefore;-.»the petzétion féted by the respondents -- <:Eaimaets allowed.

50. Learned coonsei for :pe'tEtie.nAe*rA reiéance on the contents of the Aboetrinos a»s1'..>.}ve.l§«.a's,p"th»Ve'._ consequentiai orders of the '-referencve~..Co--a.,;ri:~_; t't~:TCo'n'teod 'V that but for the memo$..beEngr-'f'i§e'd',-- the proé7Ce'edi»nt;s under Section 18(3)(b) wouid Edie;ha;z,é*gorgiﬁi-@555 3:3 faveur of the respondent ~»~ ;:t€§:j'ra*a_ant:§', siintie t4h'e».t"e.3atte:r was at the stage of evizdenhcen;~3_VSh.e.:V'Lher«e_fore eentended that this is an iosten<:ze«Qtfraed"o_%f'~.n1i--5rep:'eseetation and therefere, the order._pessed_:Virﬁrthe. seid proceedings as wet; as ail .---.or.,<tAon:sequ'heni--§e;§ er"oé<V:e'ed§r:gs wouid have to be quashed' In the said contention, it wouid be esefeé te ..referV.i"ot'§;E:te meeeirzg of freed as giver: in §§e<:%<:"s Lew Diet§e%g.e__€y {Eigeth Editioe}, which ﬁes eeer': referree by the 7figtstfeeeeodergt, Freee? ée eeféeee es e:*2ee%:~ '*2; e {mowing m:"5repre.se,rme$§en es' the truth or concealment of a matene! feet to éndece another {:0 act {"0 his er her detrimeeé, 2:' *3...»-

.2) A misrepresentation made recklessly without belief if in its truth to induce another__.__ person to act. V

3) Umtonscionabie dealing. "

"Actuat fraud" has beerxm defineti»»~.:f:to"'~»:meatt concealment, representation thvnaug-hsA.f1'a"ss,$tater343'eV{i-t___ "ere conduct that Engures anothert'v..zE_1e relies on E.t"'€z;:$'1iV¥eV atitihg on it. "Constructive fraud" meVet:r'r«s:t;nVi\ntetz't§t§:j§eI clepression or misrepresentation to anether aise termed legat fraud; :,_'c5t:.ter:;{i'pi'Vétion of taw; equitabte equity, the term fraud ail acts, omissions, or concealmer:t's person obtains an aévantage agairjrst ane't'heVr,' at xéiiaiefé. in equity or pubéic policy forbids "V"«.,ag.,'é;§ei:<:,§'. tee.&an0th'eé"'slVgrejudéee; acts in vielatien sf trust t._.af7:izQd"{:t{§f§'f.%V§eéé<:e;¢jt. This is often Ceiéeé CO¥'ESti'%.§Cii'v'&, iegal er esqftgétabéve. er fraagﬁ in eetsétgzz Q' The ages Csutt as e reeeet éeeiséen ii'? case 9:5 Vt"?-Megﬁramaia 8: ﬁrs V. aii€a2"a.sf:::ha ﬁecfﬁy & Grsg {AER sew 5231}, has eiueiéateé the Coneeet sf frame, by statieg that it is settled erepesftiezz ef Eaw that whete an eeeiicaﬁt gets an 02'°der;"0ff%ee by making §"§%ES§'€§E'€S&?°%ifafi§Q¥'% ,«§;«,.

,,»' 9 the Court. Every court has an inherent power to recall its own order obtained by fraud as the__.__ order 30 obtained is non est. "'

a) In S.P.ChengaIvaraya Naidu ~ [AIR 1994 sc 853], it has be@n_h.e,I_d' that""'f':':§§.g;.ct'a\2'0id5_ "

an judicial acts ec<:§esiast§::ai GI' ter%1p0:.;*_"ahé5"§ ihht..is:*t.heAV$<§t--t{uéht.ij proposition of Eaw that a juc:'r:3_h".§;r":t ﬁr Cv:f€:1TE"€€f.:v"{)A'§::)._'§'5§.¥'?{.€';'£ji by r L' ptaying fraud on the chart is V_a..wVim_1_!i'ty an.d":*:c;_;§ in the eyes of iaw.

b) In Smt.Shris!it M/s.Shaw Brothers'h'[4§If§.«::i§:§}$J2--.V'S€f '15;"$'5j, the Apex Court has stated h .

VtL'-7iFraut:i-v.isApfoaféh when it is shown that a ..§gf3fs=.<3 fc5;5;i>;7é'%':S:§?h{?'t£ifiO£? has been made (I) .i<}§h::§w}'r;g;iy, or (.2) withhut heifer' in its truth, Gr 'V'-{§}..t:'t§§£t§:t'g.é:;*$:'y, :::a:'eiess whether it he true at fa!.§.e;7.f'j A 'Vin Gayartri Devi aha? ﬁrs, an Sfgagfn? 93;' "..fjS?fi§3g,if3 §V"i2$€}§' {5} Sift' 52?}, the §%_§§§"&§"'E"E€ Céiéﬁ'; hag heié Afégiahthhmere making of aiﬁegatéhns 3?" ftaué is 29% sufficient ':9 Hucjet an order or decree undone the same weuid have to be . f £«/f.

,/ V proved and the decree of proef in such matters is aiso higher than proof that is n02'me§Iy expected.

52. COLEFESGE for the petitioner has the decision of State of Orissa and _ V' Mamata Mohanty in 2011 AIR;;§C5_W it?

has been stated that if an order éétbed. in it_'s.'1;:r{<:'eeti€;--.:'é',"«it'2.L does not get sanctified at sta'ge.""-$3 sﬁvbeequeht action/deve§opment c3:r1~::1t_0t actieht which was not Eawfui at its inceptéon,'T~fer L',t'h;e'Vrea.e'eAAE?};.»thet the iiiegaiéty strikes at the 'rt-e:Q:t* ofigthe V.\,r§_eVi§!d be beyond the c0mpe'tenWCe*_Van;%.4VVau_t"f':c§'iéty _tewixalidate such an order. It wouid be ir0r1ic:_tfo';_tjp.e'rmtt"«aV~"person te rely aspen a iaw, in vieizgﬁoe otawtxvéch..heA"ha§.ebtaihe€f the beneféte. if an order §'3'I;:'-':,.."tS.f'1€f}.""'.i{T§'€§E3E gage' is bad in iaw, then aii further ~::.e§j.:sequent herete wiié be non est and have te be..44heeeeee¥*;i'E;; set aside. A right in tee; exiete eeiy and eeéy «ie§~;%;~m Et hag e Eawfui erégént '« E3, Leareee eeuneeﬁ eeeeeréng fer reepeeeeet Nee 'V «has citee a decésﬁee in Kirasr Singh 8: others V,/5. (Shaman Paswan 8: others {AIR 1954 SC 340) ta eehteee that a eeeree eeesee by e eeert without ..w'/ M jurisdiction is a nuliity and that its ievaiéd ceuid be set up whenever and wherever it is sought to be reiéedespon, ever; at the stage ef execution and even in cotiaterai proceedings. A defect efjurisdiction,<ﬁ'hete!'te%"Ei::%V%;={ H pecunéary or territoriai, or whet§:e'r""§t'*ésAé:'3 re~3§3'eC_t Vofftheg subjeebmatter of the actiom striktaes of the court to pass any decre.e;'~..end such --a_e_;e%ee"t"'ea}anot be cured even by Conseznt of..tp'ae<ti:esf-»t.§f1e stijbmitsjthat the said principte is squar*e§§r; aq§g3.étCz§bt_e't:te..Lt§2e present case atso.

R;'§,fige"né§'yake'}ﬁ'ma V/s. K.S.Prakash (AIR 2065 VK'aV;9rfVé§teik'--~.:?i2'£§'), the Qivision Bench 01' this ceurjt heid étthast ..the".at:5"s;ence cf eteadings and substantial iAer;,}§i' eixzideeee édéstabsgsh fraud, it weeid not be eessébie fE4Vf*§':.§:EV§"f';.§ en fraud. In the §ns§ent ease, freze the ee.ff§c§ent':t§§§eee§egs in the Wit eetitéeee awe eise iegeé exzéﬁeeee in tee teen ef éoeemeets aenexee te the writ ee_%:§t'§eee eed aéee the erégéeeé reeemieg es'e%{:e have eeee ___§naee ax/eéiebéet Heme, it $3 en the baeée ef the see documents, a finding an the issue sf fraud ean be given in these cases, made an 19/6/1997 by an the three daimants is aiso not in dispute. A copy of one such appiicatien is ext.r'a.oteVd supra. The fact that the Specie! LAO did said appiicetior: is also Lmdésputed_,e.e,d4it is'Vbecet2.sVe'roithve said fact that the respondents.'-~1'_'_'c%éaEn5'ants:"

apelicatien under Section of-the.ACt:v'eA:é._dr~vthe--~3saidwit' proceedings were pencﬁhg siecettjtvhe'vyvear.hi99:8Attltithe year 2004. It Es onty on were ﬂied in the three p?O:C€_Edirégtstsiéigh'E:rCl':'Vr.._V.tt;r}'. Advocate for respondents igjesttgjeetion of the said advoce.¥:e.,V in the registry and not iegth'e' the basis ef the said memo, petition«s"'~s;;§re,V a dérection is issued to the refecrentce Coe'rt.fo2* enhaeeement ef Compensation, The » vim-.evrr:£%f$"?a*e.V%%e--.:j:et fiied in the opee Court as netmeiiy done; H *f{Ae.§e::tV;.' ef the erder sheet: woeée eise retreat that was eosted en 27:4/293% fer reeerdéee 2 t'et2;<.%._der'§%;e eeE'§i1;"2§QE, Theretete, the ceee eras §§j%¥.éE"E"%€d Vféotse 2:r;e/eoee te 1s;:e'2ees. Er: the éeterregeum, the meme is ﬂied er: 24/11/28%' end en 19:':/ZGQS weee the matter was at the stage of retozrdﬁeg evidence; tee preceedmg Es eiesed on the basis df the meme; Ir":

er 31¢"

',.

,..S LACA23/98, the case was peeted for recording evidence en 17/11,/2004 arid eejeurned te 8/12/2004 sir2ce--..gthe memo was filed or": 24/11/2094 in the office/reggietrﬁgr on 8/12/2004 the proceeding is closed petition. So also in LACA24/98Jthieczafse,w.asAiV'pe:tec£'.wfo3<, recording of evidence on lg?/11/:2.O(»34V_A.andV.'Vad§eu.rned~./Vto._V 8/12,/2004. Since the meme'-ﬂeas fiied---'on. irtii the office, or: 8/12/2Of)«'iV_gthexerocieedihg is ci<§S'ed";V4

57. It may be"'that"s_th=ei~ ccie{_ris;e'i.V who fiied the memos assumi:r1g.._he;_'EVsV'Vt'he 3-ntf§cV'V"not anybody eise was riot aware'-:jf..A'tii;epositiee of iaw. However, when the matter v{r'ai_s"posiie_d"fo:' recording of evidence as to whether eia«i.%jear:~ts we're...Vevet%tg§:ed to seek a eireettoe te the Speeiei » §or«m.z;éi<~§,h_g a refereece fer eomggieesetierz based en the H ~.ei{.;;:reVssx"'_sr.ete'r%§ent rrzeee in the meme teat the eeeticettee seei><§s"2-Vg retereeee was in téme and that the eetttieee eeeid ' ee4_e§Eee.;ed that the eeferenee Ceere ereeeedee te eéiew the '7-Veetditierie. the reeserte for making seetr e statement 'centrary to record are net ferthcemmgt infect, memes filed by the reeeerident te eitow tee getittens He favour ef the eetitéerzers is éeeeed strange. Nerrrteiiy, it wetaid be the petitioners whe weuid seek aiiowiiig their petitions. in the instant Case, however the filing ef the memos E_fF..\,'r"~ th€ respondent's counsel to aiiow the petitieris coetre_if',:qtte:the3 factuai position and contrary t0 the recoroé:

strange. The matter does not rest itheie, 7,Cin;iaAiV:i3ie;*aiseV§' of':

the originai iecores submitted by i1e.a_zrned.'GAoVt. Page.14S, an opinion tendereti--vi.hy=.the .G'E)Rf€i?{i_iTiéVfttV'VtZVC§Ei{E381 V that there is no requiaerneet"'fe'i7jfi!ti;¥@._an aopeai against the order passed in L.i~\C.No.?i:'2i/'98..:enci».other cases. No doubt, the opiri.io_i'i isitcons:i'.ste«nAt'*vi'vii-i.th. the contents of the memos. however remains to be answeiied-.is as"'Vti'::"-ieétiethe:r'"t.he ieference Court was mislead in aiiowin'g.__theV oeti.tio:as:"'t;in4 the basis of the meme fiied by thQ._§%/'3.iD*§P, ";§'ii€iV:vViSSi:i:E is eat as te whether there was »(':I{i§.ii:3f:éi{)vA§'i'."|'L}§V';"'{:§'.'J§eii tespoeeeets S to 7 herein aee the the A§GP. trteseetztive ef em; suit: e eei'i:;;s§o'?--Vn£, 'i:'iie feet remains tiiet the reference Qeurt hes 2 §;=ti*'=?i'i"i itiisieee te 5i§t}i£if eetitioes '=;*£i':iC§'t iefeet were net e'i:e3i'i"iteii'i;eeie iii the titst éesteeee etie eesereee te be it "ifiisi*i'°iissed. that is sufficient fer titis Cetstt te come ':10 e ceoncitisiori that there has been misrepreseetatien witich has ieae the ieferenee Cotet to eiieie the petitions tiied § iv' ,...w'"' :4 and 19/1/2005 wottid aiso have no validity in the eye of taw.

60. In this context, the petitioners':..n'aA\Q'e.i'L:'~-aiétoi'.

chaiienged the said orders as we_El....as4 ti3§3'Vo'r'oti'+aeti':~r;§;.s iarj' '* Execution Case r~:os.259/2009, 2a«o/t:oo'9'tna:$d :'Z'6'7v,':':2Q.U'3_.:« When one it is helé that the't;E.i'rectionv~to A'a_'vrvefver3enoe-.V:t' Etself is void and non~est,_..._VVeo.nse_ouent'iai: _pfjtéceedings enhancing the compeéiewation_jg'Aa1'é§oVfa: ';tgtility. The order dated 20/11v/'Z008 be quashed.

Consequenthy,t4_' in the execution proceed.ing"§,~.,f"'st§.a}<,Ena_j'.' of the amount i.e., enha:n,c:em'ettt'V"V£~f:'-~:§0tn'D.'én'$a'tEon are also held to be not maintai'n'a.ole,V xT'h_e" the order sheet maintained in thaishaéo oroC'e'e{§:EVhgsA:are at Annexure '><-1.' ana '><--2£ at ~fn_j.A.V.Papayya Sastry & others Vfs. Govt. a£:A,at.§g;a? others (290274) so 22.2} at paragtaah 2:

ohw'a.:j§}$ etaoorate aéoettsston has oeen made on the statue 'tetla §tid§t"s'"t$;¥"'2'§ ohtatneé by fraud at referring to tsatéotze Engiéah éectatons of the hoax Court, The observations of the Apex Court in the said Case ate squareiy applicable to the present case aisgot {,

-a m_ /» ' / >2 .t-- £4 =~J

62. However, the cententiens raised by the teamed cottage? for respondents -~ ctairnants in the centex-tp of maintainabﬂity of theee petitions wouid answered at this stage in the context of res 'jt;'dit:jatét'}érud'_"t M deiay and Iatchegdéite' »e"§=1§e5~- ._

63. Learned counsel' -fer t'e.s_;p'o.r3det»ntE;};v.S_ V7 submitted that these writ petitidnettaaeve tdbetdisrnissed oh the ground of res jucfi:;:iata,"._deiat,/"-apd'~tl_atches. In this context, submission wa:'.:._tha't._tije'.A"'pet'it.E"o:ners are ohty venting out 'the §r'it'e_::aVn*ce€o'f. the }re'sp'o'r'1dent -~ society that the 4--"TV'VVtet§Vpt§ndvenptﬁhed.::a§Vt_eady."tiV¥ed writ petitions and they had szviv'th;d:*~aAvV\:t"s petitions after fiiéng an app§i_e:a.tEoh a'f't1:7_:'vaeatifu-gtétay. The withdrawai of the writ ~ ~..d.,petttiécr:f€iEe'<iby théeeciety wputd act as e CC¥i'"§Sti'¥.iCt§\.fE 5'85' t,_j€1:jiE:3t,e.f,_A%§'het:_§e.: as these writ petétiene ere cenceteee, eésiee ét.-§.e'_ﬂenVty e tee: deye eftet the withdreweé ef the t'»--.__'-».w,e.tx.a"es_A'1153 te 1§5;'2Q1€} ee 451;/eete; that these teiE'§?.Z _petit'E--;::;t':e have been '§§:§§@{§i 56;. it is age ceetended that the erderss under Chaiienge in these preceedéhgs are ef the year EOQ4, 2385 and 2008 but the writ petéttees are ﬁiee tn the year 2&9 3?"

ebtaéned by a reasen ef eernmlsslen ef fraud, ever} the principles of natural justice are net required to be Cer:frp_llievd with for setting aside the same.

d) In Raju Ramsing Vasevehv;«.V)§!aheSlf1l'--¢2e6rec§'« Bhivapurkar 8: Ors. [JT (2008) 44$]; .i't"hes held that non disclosure of relevant rrsateréerl decdments V with a View to obtain' tolvfratjéyd and tide principles of finality pressed to the extent of sL;'Ch"jt;erlV or a decree obtained is e nullity and non-

est lréhtheyd [eyes 0'}5_lew§'«..e'_' 6Su.'*.__4 Itls"3l§n.if'ie'é_.et to notice that documents which haﬁevbleee ;3rdd.d§'ed«.aleng with the writ eetitlens were all ' ;e>:Ef1Vii3.§V§t_s~.s.zx;ldV§'t:VE'*;_ were marked in LAC.E\ies.294/2395: In tine '-seid' prfer;e..e:§:;%'r€g, Z4 deeemeets were marked ee eehelt of the ..re.speredents -~ eéeérrrents and 15 decdments were 2 AA rrg-e_rkes§ er: eeeatr er? the ﬁeeeéei EAQ ease the reseeedere:

h"§?{3'eA.A4 -- seeiety,

66. Or: behalf ef the respendent ~ eleirrrarits, the feet that they were not served with the netéee under Seetiee 12(2) of the Act was net raised. Eftse evidenee tet ex.

therein are correct. Whether he had filed an application under Subsection (1) of Section_...__ 18 within the period of limitation and to necessary objections and praduce all evidence before the Court. Objejictitm.

statement indicating all relevant'deétai/a"'e;iha.if be filed in such a case.

Note:- Instances have ::_ome'te'the r}et:'ce' {if u the Government where--"'*ve.t, "*~. ._ .

(i) forget; ant5tf;3ted..LA er""vv..b£3.g:9§*£1s refetehV£'e' 'A-.;ir:jde::*"V-.'§5.e'ction 18(1) __heve rj'r.V.'s'e._'r;:Vt'-V"to Court .-,aaj__}c:'Vi_'.«'Jeg::;__ng€ sent in Vta" éff'I€__dif'€CtfOf7 of the .. Wt:a'urtv"«vt}{}de;*Vuéection 18(3) even V fact there is no such 'V by the Court, (iE}..V_V_V"Cep}'es ef :3en-eXistant, baggie or hfetgjed apefieatfons said te have been made to the Land ﬁiceuisétfae Sfﬁeez" have aeer: fifed tn tee {Ieert aierrg math epefieatiee wider Seetien 15853}, g':';;{} Eeges er fergee §'"8£8§§§"§Ei gaéef is have been giver? by the terse' Aequisitien Ofﬁeer fer havérag received appiication under Sectien 38(3) have been fifetf 5059 the Ceerz:

-3 5, x ,-,,>

(iv) False allegation of filing application under Section 18(1) before the_...__ Land Acquisition Officer and Land Acquisition Officer makii-'zg reference under Section have been made..in the under Section 1£i(3)i"'i..:' A it it, A

(c) Where appiica_tions"._ti'nder 18(3) have been made'--~i.either"withbtit_= it being valid app.licationt.«««--tb"Lv--Land Accr..iisit:'§on Officer under Sec=tirJn_ cif.ft,h:ei Act it shall be the duty of the Lvantci ti'"iev.'L'a_'ijfut'.':3fficer to bring all of the court. ".i"'".':z__e7L,.«.:'«.'--,_V*ic'3" Acgiaisi;:ionviOVfﬁicer shall assist the invgall -tesﬂbects give effect to the circtilarh High Court which is enclosed. tel these~t};ies as Annexure. The Law __§"€)2'?ficer sbailvhinstst the C€)I,ii"€° te take action as ' intiicated in that circular."

,A7i'2:.'~.._""i*t§'e?e§ei*e; under eara,Z ei the said circeiarg it is 'Tr:--e{:e.%:éS*as'3;? for the regéetry ef the cencerneé reference V ceii%;.:"£:e pei: ee the ereeie ef the ceuree eaeeee eneei ""$Vec;;§en :8('3}{b} ef tee ac: and tee eaine bees eei: aepeai

-*'-to have made in the instant case, ?3. The Regésttaieﬁeeéciai, High Ceugrt ef Karnataka ée directee te bring te the notice ef eié tee ea. District

5.,

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