Karnataka High Court
Kurilingappa vs The Bangalore Development Authority on 8 March, 2012
Equivalent citations: 2012 AIR CC 1725 (KAR), 2012 (2) AIR KAR R 650
Bench: Chief Justice, B.V.Nagarathna
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5. 3:6" Law 'GEE, _V1':'h'is aspecE has bean aéucidaieé '$3; éihs CQa"§$:iti;:§i%€2:;}" Gffshsrg Haiéings ?:'évat€ Limitad -'\§s~ ':A"Ba:*:ga}§§"e Auihsriiy {ESE}; 3 SLE§f€i'E§.€ Cam": C3363
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"B: is ciear thais whéra 21 Setiflsmé ia§s€s,QV...'§:;::., -. acquisitieiz may :13': ..... .. Where? upon c0mp§€§§jé:1V-:3:§'%:''' .. the acquisition pmceadings, the lané ..has_'%$ié'Sli{;§}:i. ihfi State Gevernmsrzig in terms @fv'».Se€,_i*;:).%?1 .« Land Asqmsitian Astg the acq1:is§:i9fiV'w§§f:21d r:{{;€ iapés . GI" 'terminate as a result sf }ép§:'1<3g sf S under Secti@:1~2? sf :h$?%7;1§A A§:i';"---- V' Their Lordships extergswcly ;ir:a;E§1'::€é:i3'*«éb.§: prééliious desiséofi in Munithimmaiah a~Vs;;' §{e:;%:a:aké§'V_'{2{§0fi) 4 Supreme CGE;l1"§ Casgs 326 asy"i%ecTi 'j;»a§:f:.;Bgfifiu.' «fiamaéwamy »~--\/'s- Bangalgre §€¥€}GpT'1'i€1'§.'t Az_v,§:1::€;2_it§«' (lows: Cases 1:29, which have beer; aff§r§::eL§;~. in cf K.§<Z.?aeI:s;Cha. :33' Stats cf Kasiéiaka €f;§:%3:§.A:J6rs;.?A.{2GV'§; {f;?§'§'VSC£ 2?'? W6 can $0 115: beiier Eharg 'rest @L§;:.i_ €r:§&éz:-- ;:€,.§':s_é.~':9é't:*a_Qenstiiuiiarz 85:13}: :5: Qffsimre E§§3§i:?;gs$ '::.i§:i'%:'£t 3;,3;';:.,«--* §%.:..:f'£h§3? .%f}_,§'a';:::':*a:%@:: weuéé 011%}; 3.33:2 i§ gméixééy 0:: am" garé; I §;» AA '§i:,s:a:*;§°:ed mutagei {st ihs :3.;Q§eHa:':t3 "WS'i,E;§(§ has as w~. d§.§3r_§"g%a:§gi%:s cgnaige absgrvaisiens mafia iii': Qffshare Eaiéigigs 3:: ' :i%':s:_gé-':3u::é 5:33': ilqay am abéier éicia. We erfi 32$: §$':"SL?i3.€§€{§ in the K Evay: éasiésr thereisfi if} Gevérgmsffi sf ;5;§':é:%"1E'& ?§'8;§€Sh
-V3» Syafi ékbaffi 53:3? 2885 Saprerne Cauré: %92§ ihs S1;%%§:¢§3m€ Csufi had made {he foligwing ariaiysig Sf iaw: ":2. Yet in another E'€C€':'1i d€C§§i§fi§7§h§g§ V in Northern Enciiarz Giass E:1dusiiiieé__V§ .§TTs::$é.$;g':a.i::tA Singh $5 Gthers QQQ3} 1 3325}. f<:€€r:*i;iig¢:vt.QVV the Case of Chand:agaud:é=_V Rf3;r:g§§i:<{_é Péfiiii (Su§3:a} and ether <':é;S'x;'?_s ihgiafiié was not used fer the ;:'fc:1E ii: was acquired, it wag Qpe§j, §éV'i} i§': Sta::$V. (§0x{é%"fim€n: :9 take aC€iG§1.. j§;;1t%{j:fi:E:_a:. §o:_.'..<:,'§;r§§§:Vi:f"esii137 sigh': an the fesp§11.;ié.:€ijs ifiis' ;f'G':" rérfisiitutéen 0f the Ea:1d": éffhé aaid Qiudgmeni read €hué:_ 9 V. "1:€3_§} 'V in Ché;;fi;§§LfV'auga§»2da Eamgcmda Pati iii Siate ,g§'%"s.%:a;:§arj§a.»s}:zra"{i§%; 5 SCC 433,, it is staiéé ':;;;$.:-- :§é§'§i"_§§efi iand rsmainiag unvéiilézsd was :~">_<§";s.; 3Zi:f:i:e'.é::!L_'§f%{"§; :0 3% restiézlteé ta ihe €i"SiZ"Eaf}1§€ g2é%:3§:*'v.';G 2%;?':a.s::: afieaggsais :::@:":";§€3:1$a::iaz': Wag gafad 'A i?3.€Z§{)QI'§fi§"ig fig {firm marks': vaégs 33 9:1 éihs dais fif ' V V ':::é.%::§€3::iG:':.
SE. 'Ye: again iii'; {1 ¥afima E2'. §$§£fE}§ Sscretary ta thus €3®2z€:'nm€€:f: 3f Tgméi Nafiég {é@§?} 2 SCC $22'). it is ';':§E.€§ £318.: a:::a::;:2*;;:"€d Eazéd §"§_§,'iiiE:§g vrsgéeé 113:: thfi Stairs arzfi the: :::e:;:r::§e:1sai:§@:": haviifig been paié; is the ciaimana ha was Eliii eniiiieé t3 §'€S§§fii"L§'fiQf1 af gegssssien mi: $216 gmunci that eiéhey oréginai gubik: purpess has waged; {G sgreration or '$26 Eand cfiuié 1:9: ha useé, fflf.-§5§§Y1€'_}E ' puzpgsef' ' V. Xxx E3' Ekam 3:6 §s$%€.ien of iraiagaj Q1€38.f' -
afayemsniiamed dacisiensfi it §é'i3:Té:::S '%:h:a.:V_ {;§Hc't"é=;:' S€€:§§€}fi E5 sf ihe §.,a.:;€E. _Agqf=;iisi{§Gfi'-»L.Aci:§A"€;E*:€.~iand acquired vests iii': the > {€36 {mm all éncumbrances; 1:2} iths-é;3.:1.d'-::s;@§g$§:L':%:i'*-- 3{G':* 5. public purpase cguid brfz' §:»:€:d"--_f0: s;§1}?"'C:fE}:ér..:Q;I.;ibi§c §L;%I"pC!S€; ans? {3} ihe is xzssiteé in the {}0ve:°nm€ni----V§?f§§_fféiajg .331 .:r:§V:1i.rmb:_s::}1ceS canne: be F6- assigned, r§:g:<§:f1 iL*~:3:§:iVa';% erigizlai swaer mersiy 9:: V {E23 basis 95 'e3..::\:?:Xe::1_;:*:i-:26 éi-fié::"'é % ' A = Thamgiia *:§:'::esea{: §$§;:'«1%;3:'E?'3f;':{3'?.(TijS arg: ta Ems: cantaxfé ef Lami §§C§L£§S§i§§E} Rat} é:¢:"r:.:é:};2,;5:;§€Ey apyéigabie is '£318 acqaisitisfi made éliiffiaffiiii" B5135';-.%AcV:' %:;:é§:a§:: saatféeng 9% %;he Lani A:;9§,1i§i§§en £93? gséfciicaflarégs §:i€:=a'i':i<3:': 16 apfiiss Ea aC£§§lE{§E:§;§GfZ mgfizs under 336 'E*§3;vifig E'$§8§'{fE is Seciéezz 3% 9%?' 231% iaiisr Asia En, fag? 39 9f fiffsimre fiaiéizzgg is 3. Q1583 §3ii':SW€f :9 'e:.§§f3'§.'?.€§é;?fE'i§3 CO§E'E'SE':€§{}§"i.§ 2%;%1§.c1%: reads as ':.1::1:'%;$§°: wt) yrsceeciirzgs are §er2,§;:§:1g a:/mi Wham iha scheme has lapsed} farther §mce5c3:§::gs in éerms af fieciiezz 366} :3? $13 832% AC': 51.6; xxzith i'€f€?1"€E'1C€ Ea §r:3<,:e$éirsgs .
zmdsr 'aha Sand Acquisiéiog £51': 33131} 'V inoperativs. Once the iané E>i7hi{3h} upo:: §§.s- acquisiiion, has vested in the State»~a:1,;d t7§i:ef§é:af&i:?r."' wasted in thé Auihofity in terms S_V€$:;ZGf; 3-%§V{i3};"' ' such vesting is incapabie sf bei::;g4__dist§§:'§'§€d exgéggi {E16 sass where the GOV€rfiH1€fit i'$;§1§6S a. :':;$_tif§§%.afii'QI€ fer r€Ve$ti:1g tbs Eand i:1§*f;.s_eif, §;[r>f"p;<}ra:§?:1ér;v,--..£21533 Ema} authority in caséé" whéfe is :10:
required; by 'ihe A1:;th0ri:y....2;1:zde§j i€;h§é""pjf::§:g'i:§ia::s of Secticsn 37(3) o£thé'§j3mgxc:;L %%
8. 1:1 bean held that the Schema stged " We affirm {big view. it else appears ':9 us " feagen £93' 128 t@ harbauz' iihe S13~S§v§C§'13.§§ _pr%§A'":2"€..._.a.€:%:ga;§xs:§ti$i: teak 2K;§:}1i:1 is swag; ':ar:&S :5J§:i£}2;'--~f3*:2:"§3" *a;.3':gé..§'€;2:':;iz*:€V,.§".,:*4i:iG1'1 (3? the Schame were :39': iE}i$fi§€& :9 '$6 :iL:€i3.:Z;ze§; f3fA:§:'<% Eéagééafiégbéiavi Iaggeui. E13 Girrzaér '§?aé€:*3 «~'ifs~ Siam _.::>§.?.T'_I%§«§i"':3rashi§av'EZEGE;1;} 3 §'iZ.§31"$E:1€ Ceufi Casag 35, it has been V "--«. '.j§i§§ :§§§J '§3é.é%1_':$§;?. Gut ihat:
"if this firrtéra piaimsd dsa:'€Ee§:§:e:':i: Wizish £3 a r§2:s3§v£ piajsai £3 pe:*mi%:%:s§ {Q iapge 9:: {ha a§§32f§:::at:s:m Secfiazz §%?,»;% 22% €333 €Z':&:::':3:3;§ fiat; :1: M will E13226 the 656$': af fezzéefing SE----'€1"f;' §3T'©j€€§ Cf planned d;§%2?e3i:':>§:':1€:2i: frugiraied, it can Eaaréiy %e as argumerii: that {he Gsazernmem gar:
always isszga frash dsgéagatiarz £21 terms Séctien 6 of 31% Land' Acquisitien Act and t:;:}§:e furiher pr0<:eee:iing3. Rec0::1:_:1§r;§:em;3:':'t" = , acquisitisn praceedizigs at differégzt i€F4z e§:s §f 4' hierarchy af €116 Stais andPianfiE:::g'~§:uth%§:'jit§" "
itself takas carzsiderabk :§:;eM?®:é, ihus; be difficult :9 achieve: :heA%rMgfg::*VwL.gf p §anf{'_i €C1 ?
developmenfi 9 it is for foufid aurseéves taitally ggréffered on behaif cf the g-Xpgzsflants, the epinign that the Scheme has '?'h:=: Stazuts deaa amt §Q$El;§aE€ §Ef§f§§7£);3;9%1:%r:%5"., V_§Q *:'1::G;§ip.iE€ie utiiizatioiz ané Eh€?€f®f€? what {Em i:3?:ai$5'.jG5!@%:€7::::::$'1';.: WEE have ta €§:SU;Tf*€ is zhai the remaizzfiaz"
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