S H Manjunath vs The State Of Karnataka on 9 March, 2011

[Cites 16, Cited by 5]

Karnataka High Court

S H Manjunath vs The State Of Karnataka on 9 March, 2011

Bench: B.V.Nagarathna


IN THE HIGH COURT OF KARNATAKA AT BANGALQR

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RECORDS RELATENG TO THE CASE: OF THE} PETITIQNER
FRQM THE) RESPONDENT. '

'§ViISC.W.NQ.965 /201 : FOR VACATING _ _ ORD'ER'S ADVOCATE FGR R4 HAS FILED AN.vigg'p:3:;:vO_;;f;Or§'~ 'A PRAYING TO '\fACA'£'E: THE: ENTERVIM' ORDER V' THE: ABOVE: WP. FOR THE REASONS S'}fAT?:S3I:§'OOTf{§?OREE}i':\./..A MISC.W.NO.}848/H VA"€:A7.i'I1\lC{'_; ORDERS ADVOCATE: EOR R:..._V'TO_ >133 éms.,1AF::,7EO AN APPLICATION PRAYING ' ~vAf;jAj§:3:' " :.NfrER1M ORDER, FOR THE REASONS sTATEI3'*r1%LE;£é:%i1:\:O._:T"- V' IN w.P.No.4oos§;{--gO1 0"--A/W' 13/z1's(fi:;\i%'.1~2fc>.§ 41578/201 1 _ B sH:vAMU_RTHY'.."'w-_, " _ AGED 55'YEARS--

S /O I\«LANM2éN'THAPPA. BA,NTHER R/O DQDDAKEREV j "

SHIKARIPEJRA TOWN = ..SHIK:ARIOP.URA TALUK ---- ~ *

2 V s':~NMOOA,'O1sTRIcT PEZTITIONEZR {By 'S;*3': ABEL} jL 'W3. ES FILED UNDER ARTECLES 226 AND 227 . CQNSTITLVFION O3?' INOIA PRA'):'£NG 'SQ CALL FQR % -If.-'m:~: E€E:';COE{§£-:~ R§«::.,AT:x2G TO "Ewe: OASE: 0;?' 'mg:

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_ ":T'.,.PETITIONER (By Sri:

THIS x§xz...1'>.'1i..1%:g_EE;EE> iiND:ERARTICLES 226 AND 227 DE INDLAPRAYING TO CALL FOR RECORDS CASE OF THE PETITIONER ERDM J V_""1X4I:E?{C§'€§f.N0'; ':'E.74.;<2o:1 FOR VACATING STAY. ADV_,OC.Aﬁ'E ED-R R4 HAS FILED AN APPLICATION PRAYING 'ED' .._vAC.A'2iE" INTERIM DRDER GRANTED IN THE AEDEE WE; THE REASDNS STATED THEREIN, W',V.I5;N0S.36854 2010 81: 3'?212 2010 A W " " p ;VIISC_.V€?'.f€O. 160'?/201 1 A._§;Ei"EfEEN:

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A:1:sc.W.N0.15?5/201: FOR VACATING ~ ADVOCATE FOR R4 HAS FILED AN ;APpL1CA:f:Q'3; P'R_AY1{NG'--« _ TO vAc::AT}: THE INTERIM ORDER bGR;\;N'i'EiE}.A'_"1N"'Vfff'§iE;. ' ABOVE? WP. FOR THE REASONS sTATE:§'m35:RE;IN_._': « IN W.P.N0.36860/2010 A/W ,ﬁ¢f:x1 ;r. "

BETWEEN: V V :. SR1 KOTOJI AGED 28 YEARS S/O SAMBAJI RAD iv GOPAL V S/O 1' AGED V ' » BofrH..R._ GRAAxLA:I:H;ANA BHADRAPUVRA r>.o:i:fr'=.,_ 121/ s1.11r§AR::->fLfR;Aﬁ£*c:xx¢*N' ' SHIKARIPURA *rA;,U;<:__ " ~ 4.

SHIMOGA ;D1s'.T_R1:::'r _ ' -- PETITIONERS E, A S'E}§.';'}§ OF KARNATAKA "AEP.,_'BY SEZCRETARY TC) GOVERNMENT RA:vE;«:x2UE: DEPARTMENT " .. _(LAND ACQUISI"f'EON~I£} V VIKAS SOUDHA, '-§;rR,AMBEDKA§2 ROAD BA;"\§GALC>RF;~58{) $0:

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3. THE ASSISTANT COMMISSIONER SAGAR SUB DIVISION SHIMOGA DISTRICT

4. THE TOEVN MUNICIPAL COUNCIL SHIKISJQPURA, SEIIKARIPUIFQKK TOWN $HIMOGA DISTRICT, REP BY "

COMMISSIONER 7 ._ 1.]: DNIS I "

I '.m(C:_tC>IIY1II'II.(i'rI1_ in .311: fII'I'eI 4\'XII"i§I I'p_§:ti€I_0Ds &- :I\gfI'Is<:I Writs) {By Sri: s.IvLAHEs.I~I, FOR. SR1 K.MIN'ATARAJ, ADDL. AD. APPEZARED I:'::II<,sIII_ E..S3.IN';§IRESH, HCGP FOR RITO R3) I THIS \?§ﬂP._::I';S.II3;II;R1§'"I;IE£II}E§I{ ARTICLES 226 AND 227 OF' THE.» PRAYING I TOWQUASH THE IIx«?IiIéUr:;I\II?:Ij2'., NOTIFICATION DATED 29.05.2oIAI>,VV_GAzE:<rI*EgiD. ;~t;-:x}':"D2I.o6.20I0 ISSUED BY 2ND REsI3DI_\IDE:N*I*.. *I:ID_E ANNEXURE K AND FINAL _ NOTI.FI§A'I'IOI\I I 'I:I;::IfI_"_g;_D 25.Io.20IoI GAZETTED ON ;I':'7,«ii_(_)I.'i_'(T)If:)1 ISSUED BY IST RESPONDENT VIBE SECTIONS 4(1) 3: 5(1) R/W SECTION I?"D'F°LAIxIDj';ACDDIsITIDN ACT ISQ4 AS AMENDED IN _ I . I§8zI{"'II-I AS PE"I'I'i'I€)NE1R'S SCHEDULE LAND AS I'If._I'LI£;DAI,}vI.?;£rITIIDDI' AUTHORITY CJF LAW AND CONTRARY I'\/IIS€,IIv7's'?,I'~I{:3. I537?'/2C3I I FQR VACEETINC: STAE', _ uu'.'é'IE'€VQC.?I"i"E*Z FGR 3% HAS E'iLIiE} z5'~.§'~I AIWLICATIQFQ PRIEEIING "IE? I/'A€g%.'I'I3 TIIEZ II'*€I'EI€I§:«I QRIEIEEE GRAEVTEIE IN 'IEIIILZ z1E3{}'§I*Z '2¢'¢'I% %'§I€ 'I'I-IIIII I7%iI?;ASGI\§S S'IYi'§gE§I} 'I'I~I'E§I2I*Z§I"*§ . := __ .» v :"::;,/i// ?HEsE PETﬂ%3NS AND k§scA¥R£§;<:%ﬁ§a3 hmf_ R3RZXCT§§NG ORBERS"EﬁS BAY c0UR$@%A§§fﬁﬁ§uV* E'CiLLG¥ViE'€G: ~ 0353321' In thése writ peiiiions; ti1'-3;é"'»}~:)*8ti'{i{VZi1"1_€'f"i'§~.1:1a'§¢ saught quashmg of acquisition nofifiéatiﬁn dated 29/5/2010 gazetted 0:'1 2».'£',"V netificaticn ﬂanxi25/10/3Q}§5whh§;gg§£x§ﬁ@§g$ﬁgﬁ<n:2?/10/2810 issued by are produced 23.:

Annexuregv'3f{f'~;$§{r;EiiI;5"V?J" "--;j'§:s;..;:4§eA€'fi'»*el*V?1§ The said natifications have 4(1) and Section 6(1) r/W Sectian 17:' Qf '§,'if1 Lziizd" géﬁquisition Act, 1894 (hereinafter, __ :e&m@xiu3asthefé@€j ._ Since the 'p--r--:::yers made in these writ petitiorm are {:<;>n1"mz:T;:*:v,..¢ pei:ii:i<>z1s have been taken up for hearing tciigfetiiér. necessary ':3 meta that these writ petitions 'fevers x;:§S:i$d.vbef0re this cozzri an an appiicaiion made by the :frés§Js:23f1:ie%11: - State far vacaiirzg the iriterim Grder granted in

-- i:Z%';g3;é,'é°AiR?rii Pstitiams, ﬁg: ihai siagsg thezse iziﬁii peiitiens have "iaéézl hearé finaiiigz.

eoriteritieris, the petitioners have referred to varieue i'e-.-.r:_tt.iai aspects with 1~egard to the feasibility of the i0eat;io'ri"--e§*«.t:fie Sewage Treatment Piaﬁt, ihereiriaiter, referred z1sju"'S"FP:;'}'--i ' arid have aise submitted that iihe;»iAmp'ugiiied V'i"1'et;ifieat_iens._V have been issued ier the second t::I1e;"'irLVasvrritiei:

ridtifieatiens for E1CqL1iSit.i0i'fK 'e_arIier-_ issued 'l}:t\Ia.Vrr1ataka , * Housing Board under pi' vifinvokirig Section i?' of the Act in ifedspeeiﬁ end invoking the said provisiori in respeet iarids were questieried I 30» 1 5 1 33/2009 and this Kiel /;£i/ 2010 quashed the aequisiitieritv 'ddftiereetfter, the Housing Commisvsiorierd0f'V:tti»e:~Karriateika Housing Board, Bangalore, issued _ a letter' r1_2';ted*._ 3/2010 to the Commissioner, Adn1inis'tratien, who in turn addressed a ietter dated.j3..1V,f'3;;'v2'Cii.{} to the 4131 respondent and thereafter, also addressed letters dated 23,/4/2010

--V and 44'3/5}{2OiO arid in a hurried rnaririer, the aequisﬁien «.r>t'seeediViigs have been initiated triveking Section t?'{i} and .' {E-Lid Act, i--vit:tietit there being 311337 reaseri fer the S8.f'Ft€. it " else eeritertded that the hurried riiarieer in wiiieh the isregeei is féiiitightl te ii'§}}'}t€§"t'1€f'i"§§t,{3Ci€ in the eJi}eer.:(_:e eff' 3135; E3{T'§"i€%iE'£€', §:ie:%r:g ;:;re;:>ere<i e}; the tftrirteerrtett et:t%2t:«:*tt;iee by z-"

X invocation of Seetiesn 1'? 0f the Act, :53 arbitrary and wifzhout appiieaiien of mind. Under the eirr:tL:ms{21neee, ii:e3§"-.I;1;:a¢e Challenged the acéquisitiezi netifieations.

5. in response to these writ?'j5etit,i.Qr1"":§.

filed istatemerii of eb}ec::ti:ms cm behisii" fespe11eie:1i;s by eentending that the netif'1e;;f;t'is}13s by "

invoking' section 17 of f;1".1z€ "L'*x<ie'xarLA'of"."&'ievfaciiithat the scheme is a time~beun«§'Veiheiéptejeet has to be completed __a in order £0 Complete p:*0jee_'_Lja_:§;d the rainy season and to Vhaqyfe Government has given by invoking urgency clause under Sect,ien and accordingly, netiee was issueeE"<;r; 24V/$3,? ifzvoking the urgency clause. It is aiso Rmere tﬁéﬁéeoo/a Of the work has been completed

-__a.Vf:§i '--20%V"eif_§he WOYK has to be achieved befcsre the rainy seaeen ;;n<_if..--1.Ahai, the :mp1emer:i;atien <::-f the project; is in ~.§_:)Li§Z)§i_Cz §fi§'i€F€Sf. in as much as the p1°<:»vision ef Lmeiergreund ﬁifaiﬁage sysséem zmé STE?' weuid enable {he sewage waste {:3 éreaied and 'ihe:*e:3fi,er. {:3 be left, irate {he river: that ihe ;}:*<:>;'e~ei; ﬁe '§é%§§€'ii1 13;} ':.i§EC§€§"" ééfae ijrEf;2>::: §:'1§raei;:'z::::=éL:re £§s::?e§<3 }H'1{-EE':'i; Sehe:%;rze §{:s:* §:'n:a[i% 21:25 ?%»€€€,J:i'ii§1E '?ew:1s; E {UE§)SS?v§'1'}§ wiziitii Ems E:ae/en §::§§;%2:2E/es: by %;he {leg/:é:"23,E 5/ Government; that the pr<:sje<i:t has been held sewage pipes have been laid but Construdion _:::>'i7t1*seV'Sf1'P yet to be taken up and in 0rder__1:.o ._e0mpI.eie"é7fE:1e p:'Cjee.i; within 21 peried of ihree months fi:Qr11f':he C19.i,€'~ ei"

over the same to Karnataka" H.<::;using;;. Boarcif iEA1ev...1;;f§2T.=ency, L clause was inveked, keeping in rainy season and that the weuld be put;

to hardship if thexfe the project.

Hence, the interim order and also fof eiieéﬁiléssai' e:ff_the-vﬁi*Lt'pe;i§itien. ~}n_*TJ:e s£:ﬁ;§.emer)t--.QI" 0'bjve<i*.ti0ns, it is also coniended that the, extemv -1}/\;:re:s 29 k,/é Guntas of lands in ,ra,bb1.1ru village, Kasaba HGbii;V'3hi'%_ai*fipur Taluk, Shimoga Dist, was sang}/it" {Q be acquired" under a scheme prepared and the accorded sanction an 17/I/20017.

AL'-.PeVrmise.iG;1. "»aiA'e_£=*exrised for the purpese of Implementation 0f :he~.4pr0j_ee?;'_ "{4:1i"1A.K 25/ 2/' 2009 and iechnicak eanetien has been "»£1C(fO:'C§C§§: 10:1 30/3/2009; {hate ihe 1<3ea':;iGn of {he 8?? is on ef the 'aeehnicai reperi; eubzniiied by M/sjxbie ' E§:1§;i§eeri::g C{)f1Si,§}§i,23J1i',S§ k€>€§}i:E§§ in I::1in=:i §'fh£},§, Kumzgdwaéhi maze: ﬁe jazei; kme zmraigg 3122:} {he w2*sie:* aezzfsii be 1/:*e.e§{:2ci; am: 'gei; iriige the :*is.=e:*. ii: aéecs E"£;'H',€fE'£'i§,€fC§ in {he f'§§E'ii,%3E}'1f:§I1§ 0? {§§3"§e§:i2'<'}::$ éiiaé ﬂéei zeezﬁi §:ae:*ei;aiae::;:e:§_;§ :0 éiéze, e' ,/(M i e/,/ setimg up of ST? has is he eompieted hef0_1=e.. :he'.i':a:r-:;,:_T' seasen and Censidering the impertahgte ahe';":i:'g§ef;~:::,?'v.iIi.:he ma£i;e:*, the State Govemrnehi i11xre£€:.ed Fﬁezriieh, ii? sf that the said project is urrdezj theA.ﬁjentrai"C%C:Verr::3L1er:t Scheme whereby, 80% of {he the'~;;»V:1*(§j'eetV}is being funded by the Centre} C{h.:;_>%er1"11.';:1e:1feVé~:1§i,ii"O9'<3 of the Cost is by the State €3everh::1er1t fe>V,2:11;:1nee-.f's'»~ee.h*:rihL1ted by the local muhicipegiiiye; h-ihat:3._the 'B'Voe{r<i Vis'=':he: bee} agency, who has exteﬁ;.de{:'4""_». . 'assistance fer the implemehiatigfa» of seheme. V' 77:. It is VagaiVn"4rei{.er'aj;ed. that the urgency clause has been Inwréjlgeﬁi_d1ieV._tb'--«.t}~:e "ra:"r;;;% season as men and materials are fie.-<g.e';y 'fe:<.,VAe0rhp1.etieh of the project. Under the ""ei«re'L:§hs%fanée.s, the respondent ~-- State has seught dismissal .__ef the 2é{1f'i€:e_p'e'i1::ic§hs.

'Resjpendeht No.4, whe is the Tewh Munieipai Cezzhheil else filed the staterheht of ebjeetieh eeniehdihg' ._ma;;e__':he?e scheme fer previdihg of 'llf1é€I'g'I'<Z3uf1C1 drainage s;;si;e'f§ in; Shikaripur Tewn was prepared in {he year 2086 " hiseif erzé 'aha: m<:s:*e {E1331 §%§%«%> :3? She scheme has been eemg}Eei,e:iE: éhat; the peéhzéieyz <i:ez1%reE §3e::a2m:i ésseeii sh€;eJ~ ezmse heiéee in the }i€:E}.:° :Z€§{}£?} {:3 ihe ;°e:e§g:%<}12ee+:*z'§; E'%<},4 gzzzeieze § 5?, , «'.L»",.x 'r/via} U1 the provisions of the Water {Prevention and Control of Poiiution} Act, whieh was brought to the I1GfiC('§v..§:)'f,">t11'€ CI(}Y€Y1'1I'I"1€I"It,I that in the meanwhile, the Karhata.i§§a"Hot:--e_£:tg__ _ Board requested the State Government to take"t%;i§'~th'e~.:t;t1;:ietf"

ground drainage work for the toxijn of.eShiEs:aftpo.1*"amj to .« hand over the project to the Board: «th_at'*tr1 crinltnal proceedings were the ﬂogffteer of respondent No.4-, whiehithoas by this Court: that the scheme by'~:.t:hve.:'V":'§.o\?er11ment and the sanction It is also contended are for the benefit of the the project has been irnplenlhenteelh' Housing Board as the imp1en1ent,ihg agertex/.Aiy1%:V;e 1""1 has prepared all the plans and undefitaken su1*'\i€:fSV__I}<3§Cr€ executing the project; that the 1oeat_iVon_:o:f has been identiﬁed; that the sewage tx2:?:sé"tet'is'V1:'?3fw ﬂowing into the rivet: which ts polluting the 1'ive:*"an<itfthe project is i1F1}§Zi1€31'11€f1"i'L€i'(i§ the sewage Waete wilt . first, tteateci in the ST? and after treating the same, the h' v ¥3;",§v)tf€:":V1?i3t:§§ be Itet out to the river, Hottrevetz on the report ' " -»:;2;:t%:3et:tit/t,ee1 hy the tiarhataka §"tsZ}ti8§§':§j ftﬁoard, the C:ovez*:treeht, hag eet:*uat,ed the projeet to the eaitt tﬁoatd aha hence, to , «V as 3% ~: 1,"? :~ therefore, the only eeurse open :0 the auih0r_i.§.ie's is V. esfiabiishing the ST? away from the 1"i\?€1', so as prnf£eeLi Ihef larger interest; of the public as welies {he ;'ii;5e1*.;":7s.e§ifer_§ V\x%1":Vieh"1 Es being used fer drinking and for 0i:}.1_e3:".eienxesigic"pu=r;jeses."~ Hence, the petitioners have soughixi'0r g".ran:tV e.§§;;r2i§%efs"Inade in the Writ petitien, V z &. _

10. I have he's.n'iﬁne2.j_'§es2:n'e<;{Veeunse1 fer the petitioners, learned Add1.;..;A§dxzoeabe C?enefé1---i'er respondents 1 to 3 and the3._ie2n}:1'ed eeun sel f0 1* resfie*nﬁent No.4.

11. Eff _0n__E5eha:If.Vof the petitioners that the 1and's"ix'hn:j¥3 s0u§{h{e'te 'beveaevquired are fertiie garden lands eendfhe' fiery close to the Knrnudwathi river, whieVn,_iVs..be'ing7p1se;;i"for drinking and ether domestic purp-nses: thaf garden lands belonging to {he ~p:e'L--i:iV0ners.veeinnet be subject matter of acquisition, That in the ease, acquisition has been initiated fer the seeeanei "%in1e' u:"1de:' the previsiens 05 the Act. in the absenee sf :a__ scheme being in place, the State Gevernnient could not "ize3§e'Aéni£eiat:ed the 21<:qL:isiii<>n. P; is else eenieended ihsi; {he " "-saéﬁ 5-3.5: inséies pzevisien éor aitquisiiien :,:ne§e2* ihe Land Aegguésééierx 'amt; éhe lanai €?i:'iE"§ be a~:<':qu§:'es:% eniy fer éne ;n;::*§?>:::se es? §:s1§:1e:':/sen%es3;é<>n sf any saiteeeee a<'r::;:zi:eei ey fee /» ;' §jm.m?:» K."

Board. £)r;;uvi:1g my attemicm {:3 Section 19 to Seeti0n_.28 of the ,.«'3\_ei;, learned eeunsei fer the peiitioners SL1bI13i'iﬁ€£3:.:"€h'&,i the respondents have not placed any reeorei ei"__a;é1y ~ which has been prepared L1f1Ci€E';.I/jrlﬁf pr_<3{riS'1:>f_1j;: "'<}f"i;heV Karnataka Urban Water supply and"A;D1'2gi'1w§ge'B0'afd therefore the proposed acquisitiep in the :3;f_,sWL1eh a , L scheme is not permissible in law.

12. It is also eeeasion, aequisitien we».;~e'; ise'1J:.:eC'1--V.'fepsezequiring the very same iande; i;1jf1f0'ugh the Karnataka H0usin:§§"3ezire§»v nothing to do with the pr0p0sev{i--.p"mjeeE. ¢ r10i;ifieati0n dated 31/5/2007 and the finé{I~V riof.ifieafi'r_3ri"~'iiated 9/3/2009 were questioned .CeL:1;'ein------W.P,Nos,18130-33/2009 and the said wfii = Vpe:.i'E2ie§i':::2were allowed by erder dated 1 1/3/2010 uéizefein, i;he:'jf3€.:1qL1:siiioI1 notifications were quashed reserving iib€%rt}f..%;eeA£.he F€iSp€)fid€YEiS to acquire the izmds in aeeerdanee

1.:">with"...}aw. "Phat despite the OI"'d€E"S passed by this Ceuri, * w',?.fLhE:1 3. few iiajga once aggain éhe Ce+mmise:ener ef {he W§{2::*:1a%1ai»:;1 H{}'§_§SiI}g§ Eisisemii by Eet;%;:e:* gieéeci 215;' 3/ 233% is the Eéiseatier ei' ihe Eafizxzéieigyzgi Aé:1z§:1is1;:aéien 323259; etzzzeeé éhzisé {he Eif;7Qil§§i3;§GE/E, i:2%§.§a§e:£ ':33: 'séze/gilﬁcgzzré have £'_/ /, +~ eniy under the Land Aequisi't;1e:1 Act and he §heI'efe1'e submitted that when aequisitiorz proceedings under the provisions of the Land ACqL1f,Si'{i0.E§:'..'~A§h§3"

preparaiien of 9. Scheme 0:' approvzﬂet" 21-..se_?71ei1:ﬁ1e .b}?-the"S_t.a%e;eA Ge\r'er11mer1t under the provisions ofihe Ka1*::'éifj&ka Uijbah Water suppiy and Drainage B<3e.R:'d:_"i's, 130:, Hence, he eentended that there:_iS~,_no the veerijgention of the petitioners eeunsel that-[ﬁg ihere being any scheme being. by the State proje<:t namely un<:ierg1'vo:1I';<ii: establishment of ST?

xx/vasi11e:g'a1." ' & .

14.' .__As_farV.as'--.the_ 'é,~.f;_I'i'e;* eontentien is concerned, with regard to the"invOe3'tiof; of the urgency clause under Section "Land Aeijxiisitien Act; learned Add}. Advocate {hat the project which has been under i/alien Snikaripur 'own is with regard is {he ',_esiab1:'3hfnent of an underground drainage $3281/em arm} also "«l '::e:V'si":*:;:§ Lip eef STP, whieh is a projecti, un<:ie;*iaken in pubiie ' ireteresi, and t,ha's; 89% of the pzwrgeei has; sﬂready been <:7{3z*:":§;Ee'i,ee:§ zmd 'shat {he baE.:2;i*:ee W{}:'§«: ef C{3:"iS'i,§'L1{ii§,i<}f1 ef éhe STE? amei {he igiying {}§Ci,f§:ii':123.§{€ pigse/3 $5 :*::=qz1§re<§ "7{,{) be desze:

'£;,hé?:'{; {Abe w{;>:*E«; ézzze beep: enérzesei/eaé ":<.:s the Ké:E3"§E:?3_;3,k€i E-'L:;:;e§eeg '5 E at 9' 50 U} 1 Board. Considering the fact iha: the projecét has c0r11p1€t€d in a i;ime~baund manner under C.ér-zfirziiu Gevemmsm; Sc/herxzs, "{',h€1"€f0I'€t, the L1rgenCy""-iﬁiazgss iI'1\?Ok€d. Be thsreifore submitéed '{}f,'é1>T;>VfhQ. pc::itsi;a:1x§3:;s_%:aﬁ§':o;£".

find fauit with fhﬁ' invacation of Sectf0r__1 "';'V7A. of «.

15. In support of his upon a decision ef the Apex of l$iV';'A's.éheikhar Hotels Gulmohar Enclave;_'&'Aiirj; U.P. & Ors [AIR 2008 SQ 2254], Clause was invoked on Qif' M; traffic congestion and in business, which was a S€)11T€3§': of 'iraffé-.:"*--:05:gé's§i(3n.' "He: also submitted that the facts of 68.811 oas<é"wi'1"1:}1a$}&é ._t€3 be taken into consideration in srdergtsﬁ a':Qm<3 tc.A8VtVCOnc1,1sion as is whether the invocation of "Section is~:'.:_1 accordance with law or not He alss contend

-ihéai {shesIseeps"<3f_:;;r1:erf<C:r€:nc€ by the Court in such matters is iirziiéscﬁ Atherefsres {the writ petitions have to be V'-.dismiss5:d'£

16. Ccszmsel for respandsnt Nz::.4 whils referring to {he " "s'::s§€::2é:§1{ sf::sbjs<::i::2:1s fﬁsd by re3sp{>:r1§er:t Nani €1€,}1£"k€€§}"i§€Ci iiéai; 13:9 saéizssms {if the Csnérai €}<>v€:*:":::%1<":r:?; has E36631:

é,s:2§>§<%ms>:':E;€s:i 2232:"? {E12331 'Jag? §*Z:;:r:12":3:,z1%<;:1 E}:'E:::2,:2., '%%'2§:sa3:* s::p;3£32 was 2 2» /' V I fxf) ML and Drainage Board has no role to play impienlemmion of the said scheme; that the .

being made under the previsions of Laer1d.;i§Ct;Li:i;:i.iie.r1339%.:

Whiie adopting the Contentions of the 1ea:mj1:3d«':%eidI§*Ad€fe.eaie A General, he has submitted thVa€:.__f0r 511$'V'iT1\»"O{;.:éifi§}f1'_ V ef_Et1'ie urgeney Clause what is xxeeessaey seen. 'tv':i*1e i§r1ter1i;i€>n of the Government a1ndi ﬁ?1e regard has been placed er; invecation 0f the urgency e1;:u}3e_ is and hence, he submitted théxt be dismissed.

12?, gr:"1%e1:iiy;.;g;Qu:1_Se1 for me petitiorlers stated that the <=r*heme- is 1r;-:>t; Gexrernment scheme 13211 only up; L.\./L1. »«v budget;a1*§,fs1ippo 'fr is""lj4eif.1""g,e§iei.ren by the Central GOV€I'f1I1ﬂ€1"'£i and ;fha':_g1nieiVE Viirxiess the scheme is prepared under the :;f*.§he Act the acquisition would not be for the ~:.§.i1de1' Seeiion 3{£) of ihe Land Aequisitiesn Act anti-.fﬁ;he:e§3_:;§%.; {he iniiiaiion of ihe acquisition iiseif is bad in '~3,avxA has 3330 drawn my aitemiem to the fact that 'the V e;:<:q;:"i'L$3i'g:e:: nc>i:ifiea:;i0ns have been staged by this Court and i%?£2:t; the peseessierz ef ihe ;::e2:§?;ierr1e:"$ Ezmcis heave iﬂiixi been éaiieré zznd E33211; ihere hag been me {E91131}/}€E':{:€f1'2€Z1? of the w<>:*%s: ziriéié §'eg§2?::'d 3:'; ihe ii%:3'i;5sbIi§ss;E3;";'2é:;";i, 0? the 3'??? He E1215; :*e%€}ee:*.aé<3::E 'zfhzsé the €3f:§7L.§i'i}§.if%§"11/E}f3§'1§, $2? the 33""? E31 wigiiifz :5 V€E'}«' M Section 17(1) and (4) of the Act has been sanctioned and that the procedure under Section 5A of the Act has dispensed with. Tltereafter, the Deputy Con1::1is~siof;e'_;9_t"fia:sé passed an order dated 29/5/2010 whereby, _ ll the acquisition would be made unglex" tl'1'::.. ;:s3jovlsioi1--s .of"the°« l,an{:l Acquisition Act, involiing the urgency cla:tse~ :'1amelyg* Section l7' of the Act. S1ib.sfeque11.tly,_V V notification under Seetfeoé 4(:;;'":::*."l:':;§"'A¢t hﬂats"'beev'I1 issued under which only l? was also invoked on 20/E3/2010 and it has of hearing to be given" tm~<ier'éSectlon 5~A of the Act is dispensed " ootificatlon is followed by deelaratiouf1e.._< lmacle_ Section 6(1) of the Act by r1ott.i£.tg:2vttion dated. .5/20 10 wherein for the first time? it is »sta1;ed_tk1at-Section l7(l} and (4) of the Act, are also being i:1\§%o.l<;eci'V.' * "2vCi;1. In the light of the sforesalcl undisputed facts? the :tval"_.eonte11tio11s of the <::otmsel for the parties will now be séensiéeredt 2}. it is ::ot::Zee=:7t tthazt; mitészlly. zieqtzistttéoa seats itzﬁtatetl in :*es§;eei of <.:e2'y lgmais b3; the §"§2t§":E£it,&E§§a l"l!i'§t'iS%§":§;§ :/.

_,. 2g ._ Board, which 13 an authoriiy ef which had no eoriiieeiien whatseever with the purpdse for which the aequi§iV{r:3ri--V[e{ iahd was sought hameiy, fer establishing an i.i_'i;{".£'Ci€3Tg'Vi'f"(]!"'L1'ff}.,§.'j"'"', drairiage system and setting out S'_I_*PA~Vfor SE'iik2rri;3:ur"TQv;r1:x_V Under the Ci1"CL1II'iS{3f}C'.€S, the said 'h0ti'fiee§iier1.s which questioned before this Court i;'{W_ xrzere set aside. The acquisition netifie'ai;ieh_e whichiiiiverelvguashed in the said Writ petitidrie were: iihder the provisions of the hand ';h_ev..e'entention with regard re the pegxver«:dr:.i,'1ie._.Kerhataka Hdusing Board to avii:h'«":regerd to the proposed project ereddisitioh was quashed. In these ,5: .CO1_"1€€f1UOI1 has been raised that unless the aequ._isi1.iot;..-- preceded by a scheme prepared ¢_ uhdlerzthe' pr0Visiens....Qfvthe said Aer, which is sahctieried by the" Si2:i_e'~iG«eifernmeni. no acquisition can be initiated. Tizehugh vi1he"_"%grd:rrieiens of 'she Karriataka Urban Waiier suppiy

-- and Board Act give various aspeeis of the scheme «is 3;>e_ prepared far {he purpose of implementing the water . :?g;.1;;i5§:i'j§} er 2: drainage prhjee: in resspecr; <35 the varieue Towrie " ":;*:'1'é;he Séaie ef K§:3§'I19;%2:'£Rf:'2§ {he rieeeesiiy :3? hzwirigg 2: eeherrie prier re ihe §£1§§§:2iE§§{}§§ (if 'e%€7€Z}i41iSii§{}§E arrsder :g3ro:s'ieis:;r:e ef éhe Lszzieé §ii§fi€§§,§i$§§,§{}§'} Agji ie :'i<:r§ e:'2vie2ig:;e£§ 21$}; er éhe swjjxw <n\/,3\'(C provisions of the Land Aequieition Act and neither is {here a bar under {he previsiens of the said Act to the E.{'£"'§/'V{/V':%'..<'t:'i./Ll.é,3.t¢g unless and untii a scheme has been prepared e1:1s5{_ *é{Ihi?:V}1.. _ been sanetioneci by the State (}0ver11n1e'n'i:,»- .. iaeqczigitiop earmet be iniiiated Lmﬁer the Vproxs-isie7nS:, 95:' Ac uisitien Act. 011 a eons eetus 1'€2idifi'5j of the' :1.b'eetajari:3 purpose of the two enactmen{§'v...:f1 aIy;e13}" Urban Water supply and Drairieige Aequisition Act as well as the to acquisition the enly c0r1e1§;1si':j.r1:'Lha:é;_ that acquisition of iand uncfee Acquisition Act for the pu}."§$éee' drinking water supply p1*oje<:t; '0&r";:':eed not be preceded by any scheme pre'paAredV iizirnataka Urban Water supply and Df§i§s.9§é B.._<3aI'd' Hence, the said contention of the 7 ' p,€i'it.ieor:e1*:~3e zﬁeeted.

this eesntexi, rehanee eouié be placed an the 'W.,deeei.s.3'.er1"' 0:" the Divisier: Bench of this Court in '"?§f;33x.'f\§0e,2856439/268% and eonneeieci writ appeaisg "-~--:'ﬁs§e:::sed <35 on E8/}E;'2C%G§ wherein, i':: has been e.:':':ege:*i:7;31i§y heké ihai, i::§'£ia_éie:1 of a{:::;ui5;i1:ée:f: '::;:2=:§e:" éhe ;3:"<:vi:~f;i:3r2s§ £3? éhe Laézzgé fi{:<;gu§s§?;§e;>§: §a,{:?:e§ {%eS§§§e: £;?::e:*e §3e§:".:g' 2':

E;

3;':

E % speciai enactmeni: nantze/Ey, the State High Ways Aci- .wa4s:1_ot bad in law and the Land Acquis:i':,ion Act "age-I1_e;?.a_i"' enactment: and so Kong as {here is a pLiI:_>1ie»..p:u;*pose«. the acquisition can be made for aaL;t;ain.i,ngfj. 2:135 _said'V.'p_u¥3}eic purpose.

23. The furtahevrgicontennon'ioji counsel for the petitioners that in of:ne.'ba§:qL1isition being preceded by pfOViSiC}I'1S of the Karnataka 'Drainage Board Act, acquisition Land Acquisition Act, wou1d noi"oe cannot be accepted. It is for the State acquisition either under the proﬁsions of the"--Vge_ner.a1 enactment or under the provisions »of~i_Vhc, sggeeia} enactment and when the acquisition is 'ir_1ii;7as";esV:'i « 'n»ncief'V a general enactment; namely, the Land Aco;i:isi:.ionv"}5xct, the condition precedent of ioliowing {he .L.g:>roeVisio:1s of a special enacnnen': would not be necessary.

'Therefore, Point: No} is answered against the petitioners.

24. As far as the other contention raised by {he §:e*;étéo:1e:"s is e:7on,ee:¢neeL {heir §§§'§€V2'i,¥1§7:€;3 {.325}? {he

2.s:oza:§sn§on is véééaéeii E-'§§Z§{'.€ 2: is onee ;€}.§§:_'c1i§"E ﬁne ifioznanasissionex oi' Eianczaiaazzzkzx E*'%§>:2si1y5s; E-Soanii zvézis has issues e e 'hi;

eommuiiieaiieri to Deputy Cormnissierier Shimega ariti.._0't§_1er atitheirities to initiate aequisiiieri, when the s.eii;'é:i"'aiith:eri_ty*~. had RC: jurisdiction te tie se. Aise aequi_siir.iVeii.Vii::is beeri iiiitiaied invoking the urgency eietise iirieier F:3eeii'0r_i"ii§'..e'f'tifie' Land Acquisition Act. and i;ha.i;: the sa'me"is net,i--ri.aeeeriiariiee"u with iaw. The grievance of' pet.it.ii:..r_ieii'e."7 that eppertunity to file "oi; the Act, was dispensed with ariei were not in 3.

position to the authorities e0neerned,i'i$;r;\;[';V1"i.regs_rifx of the acquisition ef their iiieletterij matters, takiriéi into eonsideratien' P is to be located Very close to the is a seurce of drinking Water antiigiise useei "i"er_ei,her domestic purposes. Therefore, the » e'ori_tentieri-.ei"~ti1e petitioners in this regard is Considered, " ::'$i'ij__'{.i1€ outset, it Wouid be of relevance is riete their in isras the acquisition proceedings iiiitiated eariier iii e:ri"e_s'r;:t ei' Ii€3i',ifiCEiEiOI'i issued under section 4 sf the Act there was no iiiveeatieri of tii'g;eiiey clause ie, in the iiiei;ii'it:siier: tiaiied 3i;'5,/2f}i37' arid the petiitieriers were iieriiiiiteri ire iiie their eisjeeiiieiis sriri eii eriqeiiij; '%,ii'i{"§{i'i"

$eet,i0:'i i"§~§'i. ei" the Eiiiti '$92133 iietiiti vaiiiritii Vises ieiieweri ':33' fiiiei i'iéi}5.'.ii§,/"'3z{i2"§t?;,'Ei",}i"i tistieei £¥;"iZ§;'2G€f§'£3. i""§{f}":¥€E7€3i'i ii': s.i£eiiier set eé fa ~% notifieattien issued under .SeCti<:>n 4(1) 0%' tne 11/ 1 1/2008, the urgency clause was invoked V' 17(1) er {4} 05 the Act and these j.x.;e:*e'_:V&n(jt; V permitted te file their o't:>jeet;i0n$ and a final notification was 'Esé'u.ed utndere.Seetio«n'~§...e-f ther ' Act, an 2/2/2010; Therefore,tn'-teepeetteiwtne atzquisition initiated in the earlierv of land owners were given oppertunity At_Qv:t'fi1e and SOUR? of the petiti0ner_S4"?'f37f.efe opportunity in another set. were not given the Wtne said notifications were quasheti en the Karnataka Hanging Board had no authority action. Nevertheless, the fact reniétins__jV. t111_at in'~res.§5eet of the Very same project, the 'zieep0nd_ent;:'=»: étuthorittes have invoked the urgency clause in feshpetet, of the iand owners but had not invoked the eaidtttftzitntset respesitt of another set of Land ewnere. White censidering the eententions ef the " _p'et_titi.;,>ners. it wouid be ef reievanee te consider decisions VV 3:31:12 regerii tn the agspreach of ctotsrts in zenith n1atte:'et In the ease ei' Thandrala Narsaziaft and ethers vs Fastagzirapzg Bhaéraiaﬁané éthers {$13 132*} AP '?5} EXT;/3€f§'{?é:FE§ it sttateii thatt the ex.e<_:::t.ive% :>?i.iiTf§§GE1 ngteeé en . K,' I (M U} I stlbjective opinion or satisfactiort can judicially be firstly to find out the existence of facts or circo.--:":1st2ir':ees err the basis of which the CrOV€}:'ITtI11€I1fL VisM2:Hege:;t"to'*1?§l%We"'fo§'r:1eci the opinion. Secondly, the Cot1ert'».1c:ar;"'it}-quire'-u?t':et1§er the facts and circurostances so four-1__d to exist have'é;_';*easor:abIe nexus with the Purpose for }'§:()i;*\\;§er'ﬂ§is to be exercised. In other we~:~}§_;<:«,_ if does not logicaily accord with Courts can interfere t1'eat:*og 't'hird1;r, the Court can interfereh s'tettutO1'y term essential for thevt'e§ie;°ctsie' either been rnisappiied or misinte'r_pre:teci.: hpermissible to interfere in 31 case Wherehthe power i's...~'exercised for improper purposes. " u '_ Fiftri§y,:gro§1ndsAWh.iC_h.'are relevant for the purpose for which ' the no-veer .__be exercised have not been considered or grounds 'cx.2?."i:--tc't2 are not reievant and yet are considereci and an order is based on such grounds? then the order can be as i:1v:3.Iici amﬁ mega}.

r __ 2?. In Case of Ramrziklal N.Bhutta and ginother 3.. h State of Maharashtra and Qthers reported in {Q 99?} 1 SCC E34}, it has been stated thzgtt; the Courts have to keegi; tr:

;rr:ia:::::' tsrgger gétihéis': interest; wirréle exereésrirég ;>r3ese;"s terrier rtécéte 2262 33:5/11C}ti§§§"i, the szésiri ;}{>we:* is {iif:§£L'§'{3E.§{}ZE21§"}/ amt J that in the xnaliter of land a€:quisiti::>n for public: p:.,;:~p§§s.¢s, the inieregts of justice and the public: interest __ég:.:§l" _ but L1l'£lIl"lal€l}?. there has to be balancin_g~»0'f~.V:rd:f1;3.et;i;3g2 lI1t€'I'€StS ancl that the: Courts &<::3"E1llflf:5§,A.'l'v'l;'{'l5l> .C.hallérigi§:_sVV:,§0l acquisition proceedings wou'lcl_ hax?i--:_ to be,»"{t<:»nsCioLi;s maintaining the said balance. _ _ & 5

28. Learned coun:~;.€:l for"thé_'peii-tloners lllasvézlsa relied upon a decision of Ltjlzg C3863 of Babu Verghese and Qthes :l::l_f':..I:§Tlk33l':r-'ctla and Others [AIR it is the basic pfiﬂClpl.€---~Ol"ll.l£ll?V th€ manner of doing a partiéi:.lar. ..11'r:ﬂer any statute, the act must be danélih at all. The: origin of thig rule is lg::;}alc§ea.l3le id l:l::1}:§llc:lec:is;:::>11 in Taylor aﬂiczyior. {I875} I Ch 9 "was followed by Lord Roche in lvazir Ahmad 1;.

A Ind App 3?23: AIR 3936 PC 253, who stated aS»_;g11ﬁ€~:*: --. L' A "'Wh.«:/:rc>: «:4 pawer is given :0 do :5: aeréain AA ihérsg in :2 cericzin usczyl the thing must' be done in ' ma: 22251;; G!' :10: as all?

2%? léaving :'eg§an:l is; the ::§§'£>:*ss;:s22:T.a:§ §:a1"€<:<:é€:1t,s¢ {ha legaliily ::>§"il1€~ 1:/':lli22;ii<;:1 :35 at>::§:2.is;:;éli{';:3 glailtéféczzéézézxs Eiflil €319 / Deputy Commissioner, the relexséixxt.'"p«s:3_z*'£§&c:rz;< of «which Is identicai to what is extractted above.':__ Subsequem1§,x the As$isi.éi'mf/b Cgglzniissédzier Vfaddrssses 21 Iéiiﬁf to {ha Dsputy C.Q.fr.n1i--§si{}:1V€%:"~.g:»3_ fi:l1_<)ws:

"€I\)$c3273'Z-)i'V?§'35?7V§?'§3 zs:>_<:&3:s2s'eQb, §fazrﬁ7'z.§,'"

2334,2013 23e5§§,:a%:ya%93;;a§;"§:%i Q, V _ V ' ~ ggaag-\ 3'e>®,:§;g::e§' gagséjam, 1-<' ztﬁ mic:-.1/'1 K2238 3:29 #2 ;..w um :@,53ea&3?§;%§Je $L>&3:a<,1> '%[f;:" ?5sG.®fE§'55}J3,¢:«:€:°C?5', 24?/09--= M. :2} V 3623333? z>3i*";a.;a>s::@5V.i3!22, N3 %3;$z:g.2m9 m_u§;a:.0:f20'Gw2i 393::

.2$€%§ » irarar f , /.

<ﬁ:«s<:::;o:§ m33e:a:%;ris°§gr;<2&3%' aim; §§-:33? 853; §ﬁ€:~\>§;s;a§<3:& aaqxgwzaéaf \3i3.;\:'3{E:x: i3::?<:*s~§<<5 C1

1.; agpoagegv, 3 43:? afoaﬁa, .... zjajari c .

2; mam zﬁaziéﬁ a5o'a%o;%/earizsg @536 the arcler dated 20 If 5/ 2010 passed by the Staée §}Qi%€;'n%£1€n€/ stating that éhe a<:quis:':,i0n has is b6 made by 'AAi;§1%§0'i«A:i:1§§ $€%Cti<:::n "'i?"{ E} and (5%) ef the Act by ciispensing with gjfaciédizrs {7ti3n:6:"I:s§;Ea{€€E :;:1<:%€§ $€:éE£<m 575; 95 ':1Ii":€ fact; ;:7ef¥5:*em<:€ maagie {<2 3. IetE;:>§* §"§é>.2<1?/2$€§9~E£i Clairiid 23;*:§~g'2G£Vﬁ a/%:»:%:*<'~:i:1, it E1228 bi?/CE': 3*i,ai"e3(:E 33:22:; 'ihf: a{:q::§s%ié::>r:

/% K; 9 such awarde 32:33 been made, mag, ' expiraiion Qf'/A"§j'Zeer1 days from {he pz1_I;3Zie€z-:'ieneA_:c;f"_ the m:1i;i::?e memfio2":ed in seefz}:;z'{S3'; 4Sze:l§;se_§::fe;é._{Z [take pessessian Qf any Zarzd":.rzeee{feii'fE:r_ CZ' purpose}. Such lam} esizaii" ._f,h"8Z'€3LI}?f:3"I '. yes:

absolutely in {he fGo~:;er:nz71e:1ii],_jkfee from encumbrances.

{2} WfzerzeL>er, owing fieahy.~'5;ﬁcé<ien.7~ei2ange in the chegr7,.ﬁeZ--._Qf any "..nc:;;:igk:'_tb_le' fiver or ether unforfe.§een§':émgrg{e2fzc:;;., if:.'«-beeonaes necessary for any 1 _Ra}:'i:eay Ag2Vfri:n£:S"z7"aziie§1VV' to acquire {he }%?O3Sese'i0n uéj'""Vang Zand fer the inainte=n,cir:ee-»cf.::Z9te.§rV"'§rCgf}'ie or'/br {he purpese of making zhereoeri' 5; .f'ézge'f--side or ghai station, or Qf . pr0vi::img? e0f:;vei'zierit Connection with or access to SuCh.'S'€€Zf_EQfZ', for the appropriate Governmeni eestséders it necessary to acquire the immediate gi€ >e.Seés~iozé Qf any {and for the purpose of maif:e{%;ifu'ng any structure or system pertaining to .i%r1fg::£:ien, water supply, drainage, road Cezéimzzenieatione or elecirieiérggj {he Coiieezar may, §mn'2edia:eZy cgfzfer the pzzblicalierz Qf {The notice meniiezzed in sub--see£'z'<:"m {E} and wiéh the pr'evious saneieierz Qf the ;'appz'9priezée G::3:,ae:*z':rz2e?22':,?. enfier uper: and Sake possessiozz ef sue}: Easzeie wfsieiz efzaii §e?2ees'eze;;:%e:z Eeeeéy aebsoizzéeéy in She fiéevemmen§§§~f%*eej%"€:m 5:535 ez2e:e:e;:2§3:"c:nees, §?';*<:;ez'e:§s;>5£ 5325:: {he Seiieezer 5;§':::::§E {E05, 55:}??? p<:2seee.e€<2:: esf 6:22;; zz;?{,i,§'Ei€3.f?1§:§ er ggczﬁ; 3;" oz §}zsfE{'fei::§;s urzgéer §?':z's; sa:;€::--::;ee§i:3:e2 z.z:i:"eEe:se<,:e:z§e §;fe2'2":g Se Size » M *2":

//g 3 mm W I and wluiere the COZle<:2:z:3z' is 30 prevenied, {fig provisions Qf secigiazz 31, sazbwsection {:13} [<3.>ccep:*:.' I. {he second promise z}'1ere{<3}. shail appiy appiy :10 zihg payment Qfc:ompensa£:'an s:>cz;ioz2. X [(38) The €1TI?OL£fliv;i?Cl{s:Z ?){' Eiefaositégf subsection {BA}, shali V " .f;§:ken " "£r;::o V :2j<::cQ:i'z3;ii"f<;r deiermmzng the amauné Qf'::.Qbn:;;§€ns<:iti:m Qfequﬁred {G be tendereci z.;;?zC-Ea" séé'ii€irL2 8 l ;"~and LL?vhé'I'Vt'A£x the amount' so paid' VA gr geicceeds {he cannperzsaiion c1u,>ard.e2}d b;gC5i;éCI:or under S€CZ'l'OTl2"}4 the ",e2a-:?e:'s§S uniess rafunded withiﬁ " ('Ii-2* daie of Collectarfs c;_z_uV__g1rci;',V._ 'i)é1.::__r§3c:;¢&:>;féz,i" (in arrear Qf land areveni:e .5;£_--v {(42 In:_£?{é_ any land :0 which, in the ' 'égginion the ' [appropriate Gouemmeni}, the prxavisjsns Qfvéiéb-S€C€iOﬂ {I} O?" sub-secticim {2} are the [appropriate Gevemmentf may « 33:22; the §z'0v:'si0ns Qf section 5:5: shali 3106; c§g:;;3?y}'and, if if 513093 50 di2"eC€; :1 deciaraiiorz may *~5 9e":.made under sesctierz 6 in respect of ihe land at afig éznzre {aﬂer the dais cgf {he pazbiéccmon 53/' {he " z1<:»~2f§fi<:a:;Vi:3nf :m»:§;:>*r s:s2C:;£an 4, su:b--se<::£ia?2 {Eff iifik §1::s§§<>w:3 : »~ Se{;:é:i{}:: 5&2. sf Ehe §..an{1E :~'§e::€§:2isiti::>:'1 21:12 rezzcis 35 xaim ":'5A, Hearing of oI:3;'eei'éons.~ {2} Any person. interested in any {arid which has been no{{}'ie;{ "»e under seeition sui3~seeiz'on { 1}. as being or Ziiceiy Io be rzeededfor a pubiic ;?z:rpose.A'é}:jfi'§,%fVV<.:.o:"* '7' CO?7'E}3C€ﬂ,y' may. [wiihin ijhirzoy ciogs « of the publication of the no£o§fV§e»oVt{of1;',..vo%:jee:i-- Eo'f;z'}e: acquisition of {he {and or any' loJi:E__€'n_ bv ioealzity, as the case may be: V _ .

{2} Every objection un'<Viioe_.r.V'VsL§l:>wsee*:io%:e '2) oftall be made eio the-V" .QoZieci'o'r* o:1oZ" Zhe Collector shali gioe ihe opportunity of being heard fin... or person authorised by pieoder and €sh§:iZl_o,V ':*:ZZ:« sug:?z objections and after inoéicihggg such fleféoheef irzoguiry, if any, as he ,i'hinI»cS" 'iéeoessiiargg, feﬁher make C: report in respect of the land u}?aio'?:.hc:$ Egeen notified under section 4, SE.;'E3'4:?<f3(:;ii(1_)f'l4V'.I}2},,'2§=I' make different" reports in 'respeei Vdgfferent parceis of such icmd, to {he <:;_p.pr'opr£ate ' " "" "Government, containing his sreeooztoiendoééons on me objections, together wiéh {he proceedings heid by him, for {he of that €}ooemmenZ,I, The oieeésion of the ..fop;oroprioie Government] on the obgeezions shall befinai.

{3} For {he po;z'g:zoses of this S{?€E"£0?/if ca persosz sézofé be deemeé {o be mzereséieoi 2}: Eoooi who 3/eozzio? be 6f2§ff{i§€d Io efaim om irzéeresf; :12": e{:rmg3e:2oea:2zois;z1 if {he Eonéi were aeozzired zoozdeer ffzfe géétii. ﬁg' ,/ * (N {)7 S In the cage ef FIRST LAND ACQLHSITION COLLECTGR vs NIRODHI PRAKZASH GANGOLI 2002(4) SOC 160 it has been hetd that eXisteh--:§eHtit" under Section 1?'{1} and {sit} ef the Aet."'i'S"b1tta..ttteVr " stihstahtive sat:ie.faetier1 of the G0\':e1'11z'r:er9;t and. t51'd'i'I'¥.:ZL3f_i1:y?jv'i'§; is not open the the Ccmrt {Q rrtake seeu.tihj; of p:feprt_§3tyef that satisfaction on an objeetixretagebpraisat Cf faeits.

43. In the easeet: Qthers 05:

Mukesh :18 Court had an eeeasteh pfevisions ef the Land Aequifsitieri' Qthvoeatien ef the urgency eiausexuhdtert thterpretation of Section 17(4) of the ziteﬂahd -__thes p.e0eedure to be followed by the ¢_ appﬁzgpeiaiie Geiéernment While dispensing with enquiry ' ee»'e.tet:1_p§at'e$t' under Section 54%. fe-E1 far consideration in this H :>eLs--e; case? at para 32, the Agex Ceurt; has ep:iheCE"*--2:s ':2:§i10ws: ~ A Carefué perzzsai egf this provision whieit is an excepzgiezt to the nermczt mode cgj' €1€€f§£fSifiGf:

eezztempiaiied msclez' the ACE; $319253 that mere exzsfeszee Qf ztargeztegg 02* z:t;§}%;reseez2 €§?I€§'§€?"£C§;' §t§2e::zig;ht is :1 eezteiiétetz §"}?'£CE3€§€fZ§[ _j%:;::* i:ze<3l<:§:t§ E3€{?f[§ff}i'E 3 F543; zttiistezté 59;; if;3e;>§§' me): s::;t,§}'§;:%iem': Se céireaté the d§s;2e:zs:tztz'<'>:'2t Qf the Seztzrfezz 54%, £»f'E¥jZzi§§":§§; 5 .t,e:i1/Tﬂ« / K A 1?: requires an opineione :0 be fennede bg the Gouernnienie eeneemed éhai along with {he- eXz'si'enCe Qf such urgency or u.nf%3resee_n'<«.._ ' emergency {there is 51539 :3: need jbr zL.>£:'h Section 5-A inquiry which éndicaies "ih.;:zzi" ﬁze legislature iniended the app.n}p:*ia:e : 3:3z;ef§:Vn':en£v to apply its mind before dispeiqsingeeitninn A inquiry. It also indicaies that mere e.xé§s5i%:A:2.;ée'<::f' an urgency under Sectnie.n""--1 772 '.3119 emergencg under ;S€'C{fiOI'§_ wmzld 'no: . by Viiiseif be snffieien: fof " _Secziion 5»A inquiry. K that w<:$:s_ n:)'t Qf {he Zegisiaiztferfnen ;;§Ciz§i'_a)j' suhveecteion {4} Qf Section 317 net__;'La.p:e:jEiteenmnecessary and {he legeﬁsinuzflxre ?( 2}) nnd {.22 itself eouid hiiiié such situation Qf exisi:ence ' -».A::rge'f:e_z,}"-- or unforeseen emergency czuiemcnicaiiy Section 5-A inquiry wiil be _ dispenseei "'B:n'::. then that is not {he language Qf_ 2f?7e seciicen....r_;,:nieh in our opinion requires the qpgzregéréate Goeernzneni; :0 further consider {he neeei f:§r'-riiispensing with Section 5A inquizy in spite the existence eff unjirreseen emergency, jTn.is iandersianaiing Qj' our as to {he reqzziremeni Qf an-A applieaéiarz of mind. by {he appropriaée Gevernztneni zeniie eiispensirzg zen}: Seeiien Se': inqznrgg cﬁees ne: mean Shes: in eaen and every ease ween E}1e;'e is an 'azsgzenegg eeniiempéaiieei? Leader Seejfen E?'{'§j :::n::E ze:n,jE:=3¢esee:2e emergency €f{}}*"£§8?}'?.}:3€{iEL€?§i :znde:" Segéfgiezez E2732} exésés $5/253,5' egg §§;;se§;" :;>5::ssis:"§ neg e<;:n§:aez';n ﬁne need jg)?' €§,§S§C?€?2,S§F1g X words "may direct" in Seeiie:1 179(4) of the Act and that a diseretien is giver: te the Gevemment is page a:14v<}r:.:{e:*.._te that effeei a,r1<:i if an erder is passes} under _ then there is applieatierz of mind. sf W reasoning, the Apex Cour: relied :i=pe:1:.aenfives;:1ie:4 '*c§e'<:V§s'ier1w. the ease Qf NANi3ESHW;51R.* }?RAS«;§D "'2:s reporteei in AIR 1964 SC 121;?"e'a:g§}*1e:einV"iE. been states} that there has to be apAi.4:§iieati.t3Vf1 to the 'Afaets of ease with reference to dispensation (Sf Seetief15_'--A erzquiry. 4:2. a,r1?;§__i1::f;..p<>tji2::ij;z:e cﬁfgeeiion E3-«A inquiry has bee_1f;__Vn<§a?.i.e:e:1"V«:_§:?V_3IV decision in the case of Munshi _:Unio~n '<;5fIndia, reported in (1 9123,22 sec 337, \xrhe1?gi'rxeit'hae as follows:

SecfiOn.....%5.~A embodies Ci very just and prineipie iha: <1 persen whose being or is intended :0 be acquired ?*:;:z.ve «:1 preper and reasorzabée opperiurzity 4' gtj' pefsuading {ﬁe aufhariiies Cerzcerrzeﬁ thee: afztgeisiiiorz of {he preperty beionging {G that pereerz sheuicé 219:': be made, The iegisiaiure Ems, ziherefare, maﬁa? eempieie prezszisieras fer {he gjereerz inéereséed ﬁe: fiie ebjeeiiezzs ageing: ifze pmgjesed aequieiéien and fer the diepesai of ffseir eejeeiiezzs. $2': is 9:25;; is": eezses ef eegerzey iizezi epeeéai §:%{}i£}€3'?"§ fsezee Sieee {?Q?"§;5é3%7'e*»;'§i 53?: {fie 5,, 3, , 02%; i;?.p " .

K < n XE) J approprioie Goveromeni; to dispense Liﬁiffh, provisions of Seciion 5~A, "

43, Hence, the right of I'€pI'€S€EI1i8J£ii3i'1'"£3.63-yifzg' eoniemplated under Section 54% of ihe AC: 253 izery v'a}*o..ab:}eA right of a person whose prop»e1'-{gr is Sought to'"'oe.oeqL§jired and he shooio have :'easonab1e 'VoopoVrtz:o1-{yetof pefgsuading the authorities Concerne;o"'§;hat.'P§oe of; property belonging to that person Hermes before a State Gox7er§i:ii7e;{1:i,' or decides to take contemplated under Sectio:jf5;A,"'i€; rﬁ.%§'te:%i;a1s before it on the basis of xxfhicﬁiiiere' application of mind. In the ease the Apex Court found that the of Seetion___,1'F(4) was not it: accordance with iaw 'i:;:é.Sfn§F%ii~a:vs':vA.o'«;:'f1e_reievanf; materiai did not ciiseiose that there invoking Section 1715;) of the Act and, .« Apex Court, while uphoidiog the finoiing of "the <:';:':§.m heid that the ﬁiggxeosatioo of inquiry under ' ';<;éc':.:§n 5~A of the ACE suffereci from oor1~aopii<:at.ion of mino. 4%. in she ease of Essco Fabs {P} Lté, Vs; State of ffaryarza, :*epo3"€e<:§ in {$30992 SEC 37?, 2253161: ihe Siaée of §"§£1'§."}«'€iZf1$33. imoegzzieé éo aetqoiie Egfze, Eaoé for §}'§E§f3§§:i? §}o:*p<:ss;e for :'eei::§em:i2:ii, (7':€T3§1EiE1€I"{i'E23E :>:1:{i izadzgsi/§o§211 2;:'§,iE§;::(<z%é::>::e zzofé éhe urgencty Clause under Section 1?/'{1} and {2} was applied and an c:m:i€1* wag passed {,0 taks away the vaiuabie right 'tgrider Séction 5~A and when {he sarné 561% for «::o:1sid€:*af;i~e:1_' {he Apes}; Court after rszferrirzg to the deCisi01;$»"i33_t,}§é'~:::;::::és sf Nandeshwar Prczsad and é,§4L£f:C€S1#L Hf:;:i::..: '=éhei'z'£§Ve}:VV apined as follaws:

"53. Section 17, 'no d&L;Z;§:i;"-..§jie--:;£s :.v§;:>e<:§£ai situations and e,scC%§;5iVionc.il c§r&;i:r§;::,§Et:1ces coﬁéfing cases Qf "urgency" 'aVu2 d V.§}1':{2rgenCg;", In {he case iéju "urQéiiég ;"<z'i'ii:,i:'g_ Vazrideef ubsection {1} Qf E Z?.' o.r . emergency"

coueréri I '2', speciai V '$5 be by appropriate CiQve_; a z':hree~Judge Bench deéigién beféfé. than four decades in }\_?a:1dé'e:h:L:arV "V-Pf<:s<:*£i V {Nandeshwar Prasad Vs. »'3.:.s:a:»e qr «ggzfs 2964 SC 22; 23> and reiterated _' ':hreeJudge Bench decisiarz in Mukesh Qf Inciia Vs. Muicesh Hans ~ :_'2C*C}4}8 " in such C/'C1585, inquiry and hearing Ojjl}' Q§;I€§E?€"iGf"£S under Secéiozz 5AA Cannaé ipsofczcis "<>3éspensed with uniess a nVoé"§fic(::'ion under ' ;sub~see:€'£or2A{3j Qf Se::::i::}n 1? 0f {he AC3'; :23: issued. The Essgfsiaéive Scizemé is :>;mpE;; dear wizich rm32"e2g; ereiaijiés £1526 €:g:'g§3I"{}p3"£:::f[e? ::§««:>:;er:m:e::§; is 2753226 3:233}, n:2§;§§¥§:a!¢Vi:>:2 zzzzcfer $z:b»ss>r:i£0::¢ {Z3} zzjég"

S€s:?::z7:3:2 5?' 53;" £359 525:3: :€is;3en3'z'z:g zz%§§;?2V iizgzsirjig £,i§E,{1§€§' S.:>x:;*z:§::2:'2 f§»~5*§ 3? :';?':€ G<:3:>e%m;ns>:%V§; ir'::;$%2{is {:3 5% Egg, 4» exewcise the said payer. Thzz use Qf the expreassian "may" in subseciien {4} Q1" Section {eaves no roam of doub: zfhczé if is a cZVés<::'e:*2f;i<',_~.r;"'c'e:¢Trrg pewer Qf the Gavernnzeni to direct: €VhC£':'; ' prouisiarzs Qf S€Ci'i.O!'I, 545: weuldg n0?:_app.l{é} cases covered by szlzhsecrgians } <:::+- <§f S<:»:£:'£zr>'rt'V 17 of {he AC2'; ' V' ' '.

En tha said C3.S€ 21130, the C0niVeriti»Q.f:*~1;hat whén.«:3:i_:cé'1:HéVCase is Covered under 3€CtiOEi~.}'7{1}" (')Hf 1'?a{2)"'of"£he Act? Section £714) would autrgfﬁaiiicﬁllyi'@p1%i§5 Vf'§f.$-réipelied. The facts of the said cagse _\nr0§:1iV'ciV' Considering the facts of .;;n:+}* are 1:1arratee::1. In the saidvgv__Cavsé';».ﬁ*1é«:.; of land was taken eaxigi Va;=."i:1 'i»9&'3a._'2."?a_u: {he proceedings iapssird. in 1991, the' ap'pVe11aﬁ€ ﬁ',V§L".¢."3.:i.'fi._Mf1"1V;El(:1€ an application praying for change us€:r'Qf"1and,' which was rejected on tha ground Iikézly :0 be required for public purpose:

E"3othing';vifiQf+,vei§@r';' wag done for about a decade. Ii; is enly in éhe 'y:3ar,__2C{'} 2: noﬁification under Sectigrx 4 was issued and V'"::}rger1cy'~..:iEaL1s<: was appiied. Qn {has said faci:;s, the Apex «'€3Gu,:%t "heid thaé 11:) urgenity CE:«:u3s: Cvauid have beer: invoked .. _}_:2;§ gm: r€s~;;3o:1CE€r1iA:s zmd inquiry and §:eaV:*i:3,g§ <2? ebjsctians ggrisirédgéd ::r1s:i€::* S<5<:i,:i:m. 3.5"}: 9? £56: Ac: {fi'}'LI.3d I"£f,}§. '$12536 bear: §:i5~3p€nSe{§ w§:,h azzé %;ha:": £i€IE§§%i§'§":$ :3? iésssuzmitte caf :,::"§;£::1<':}; ¢::Eaa2s<i éa under Section 17{z:1}§ dispensing with the i1"1qu"fj:T 'i;.§ifK1€i€f Section E3--A and issuance of final notification u--:~1de'r' . 8(1) were quashed.

«:15. in the ease of Mahenderj P.-:1 Haryana, reported in 2009 AIR that arose for consideration the"Apex_ to . L' whether on the facts J_8..}'1Ci C§re1:{§n.sta;:Aees' s«§7::heV,i§ease, the emergency powers 27. of the Act could have been resoftegﬁ tofijy VSte£:e; Said Case' the acquisiiioxj read with Section 17(4) of a declaration under Seetide .¥fc>1'* the land for ggubhe purpese vi:a:., i'0:; f}.1é' C1e\%e'E.{:;ﬁ3:'+9V.rAier:_1"§--.'_%:}}j';i"'.utilizatisn sf land for eater ring roacgi; ~;;:€1f€{3I}.Vb€£1fi;V{31*'i bethwside, Paiaudi Road to Jhajjar Road ' i1Vr§ tEs.e Ezireaf xriHa§'e"€&}0ka1garh, District Rewari. In the said C?:.eeisIi:r.'f1--,«._¢ ii, was; found that an opinion of the Govemment xA%ii§1 rega:f§i-- E0 inveeation of Section EH4} of the Act is requi':'e§it~ to be formed if there exists an emergency. §ij}:is_fe:1ee ef the §3:su;:1:ia§iQnaE fact fer izwoking the :§ﬁ3:}rer::e:'1é§ene{E §}§{}"JiS§€}'{} is? §§":e;i:e§'u:*e, 22 sine gas nor; 50:"

si%>:*ma.1:;i:>z*: sf €}§}§I'Ei{E§"i. Such an sL1'{)je<;t:ivz<:: E:EE1'{,§EéfEi.%:Ti_§z{1%I"§ §Eéi1S§ 'ae bzzsezé {)3 gm {§§3j€3{?iL§'»7f;? :?:'i%Lee:'i22h Igse <§§:<:§:: en ihe ;321r:; cf the Eéézmt wszzéai Si}? ss:%:'véee ihe §:>u:*;}§>se. C{}:2s§<§e1*§§2§3; ﬁle , Jug x CW ' A) ) facts in the said C336, the public purpose for wh'ié1*2 i59.::1d« was :0 be acquired vi;:., fer L.:}'i1'1g dcmm a....rrQ_}adv,V':--1 1'1d_ aist», ' taking inf/9 aC<:oL1nt the fa<:t that the r_<;>éu:"§_ é::2ri:f:€:e:i(;:;v.V_isL«g:;§:

C}? public purpose: n1er1iio:1<3;i:i_1f1 Scééivihahhiz }?'{2}T7:::f: ithe regpeci ofwhich Secttion 1"?(a1»)"{&rhTjL1'id'ap;j1;%; the Apex Court held than: *2); rhaiii %:Exe:v)r2ne:c*:,ic::r1§ irrespective of the roachihh Section 1'?{~€}} Cannot be VV V_ V 4-6; Vacivéfting to the right of a citizen vis~a.:V{:i-s held that it is a well» settled - carved out from the main pfeg-yision as :2 1'i:_s'(:.l1£"u{rhe:*e0f a citizen of India may be depyiwsd of _pI'0hefty ﬁarticularly having regard to the fact ihéiéhh 1311 VVis#««_C:or1siH€i'£é«red to be a human right, procedural :é;:a_;.f§ég:1§éfL:#.§iS laid dawn which must he scrupulausiy and that {ha Land Acquihsitioh Aci, being an sxprejpriiatory iegiaiaiiem d€S€I'V€S strict <:or:s'i:ru<:ti{>r2 and Vf':;1;€}_1€r heici that the High Court was not right; in disrnissing hihe writ. petitionse Chaﬂénging ihs a«:>qL:is;it:<:sn and acsgrdingly mmzmsziizﬁ i/he :*;:21i;?:h€:* is ihs: E-iigh Courf. E2': i;h§§~; Cghzathsxih. :1; wguiﬁ he ::"€E€2fz;2:1t; aisa the r$i'€;" i/<2 2m§>§;hé32:' <f§<3:f:%s:?.::>:': :::«f iihe §¥.§)€3X §:{}if§"{ :*6:2::%€r::€§ in $336 {,'2'iS>*f:" s:}§ /r Union of India Vs. Krishan Lal Ameja, reporioeo in (200418 sec 453% wherein the eXot;raordi11aryw Section 1?' vesied with the Staie GO\?€I'I1HT?._fi{ invocation of the said power has-"b'een_ :éons,i.de:=eCi Vi:af,t.Eie:

following words:

"I 6. Section 17 confers ve£:_§aordsinVo:-jg on the authorities Lgrider urhieh dispefiseiuiih the normal proceoIia*e' {aid Sectison 5A of the Acéxvin exeepiioﬁal' case" Such powers" be to except in case" cVgj' :ﬁ:3c:i£' the Government to VV§ooeke_Ai%njrﬁeéf§gV:e the land proposed Iio e;<?:zr.,L_if<ad 'foripulzflic purpose. A public 1o';o""osVe,* it mag he; lay isisegf is no:€v's.:§Vj;}"icier:: {Lo aid of Section 17 to use this 'V '?f{f?aOT(;iiQ:(ify goower as use of such power o'}egoi'iz2es a owner of his right in reiaiion to 3 _ "m§r;:5a~§::z§ze property to féie objections jlor the acquisition and if also dispenses with {hoe-. ihqaziry under Section 5A of {he Aeig, The " izihoriiy must. have subjjeoéive S(liiSfC£C{CiGI'E of {he need for irzsvolcing urgency eéause under Seeiion I 7 keeping in mind the nature of {he pubiie gﬂujoose, reoi usjgenegg {Rois {the siézzaiiion eéemojzdss end {he §;:7:22efe:aef:o:' zie. uifzsefther Esosﬁeing possessioo of the property eeoz moi: for is mizzzimzzoz ggegfoof aoé:%zéo:1 zo%2:'<f§"; {fie o?;;g'ec*E;ior:s eooézii Se §'53€?€'§i3£?€§ j':'<3m ffzoe §::i:,F"§,€!§, a':::o;/:,er"s {ma ii§'2e §:%ss;::érg; zgmier ii ,2, y X' "See:;;i{:s:'1 4 0? the Eéeé; isseuecé.

Seefiezz 5A tiff the Ac: could be campieéted. In other words' éfpower under Seeéréon 17 is net') e.xereisve:3,_h""'r the very purpose for urhich the land :'s acquired urgently wouid be jrzzsirrcgéired defeaiteci. Norrnaliy urgerzcg to acquir_e"z:e ﬁ§r«. pubiie purpose dees not' ouemfghfi but sometimes sueri.;zr'geriey une,>cpecieeclZg, exeeptienﬁzlly or» e,;<£rabVréi€rIa»tiZVy depending on si£§uai:ioris.._ 's_uCh " to earthqualce, jZoo%;Z~.__or ®s:Ag\9Vee;'fic :irrée~b'§und prcyeez" where the' _render the Purpose nfugairéféf iF'fPizeii£ouV$:. ci£;i2:ez1's property be ;i'Z£q§L£réF'e'Ci."£I7; CiCCOfQt'ilﬁC€ with Zaw but gerzuine urgency, it meg 'r:.Qi"'iﬁieapprogjrtdiefor deprive an aggrieved :._par:;gTA .;;"m:: juss" opportuniéy Qf putting jL>«rt'h_ its .éE:;jeetiovr1S'r';,fg§{i. due Consideratien Qf the aecfugrizzg Whiie appiying the urgency ' "c£e.L:se, "EheVS':a€e should indeed act with due care Aresponfs"i'biZii'y. Invoking urgency Clause 'Cs;irzr':e.:'«""E?e <2 subsZ'£fu:'e or support flar the iwsity. Eaek Qf Care an the par: Qf {he State Acz"r21i%s f.3£rs:zr:z5cm.

As per Seetien 54% of !:he Act, zmy perscm interested is .j»:r:£3iir§e€§ ie be heard after issuamte of a Z}{}§}:fi€7§:1JE,i(}I§. Qfidﬁf e>;eep'a§é.>r: $6; éééis; m'ié:r vfrzere ihe C%{3¥€'1':':3"11€;%:':€ 12:35,: <:ie<:E27::'e zhzzzif Ss::<i:£é::sn, 54% fshéiﬁ me'; :;~:;::p%y: E: £12223; {i§Z,"€',{f?§, 21 {i<;%:é§2::'.zz:::§<}:1 _;

- :5 J Se£:*ii:3:; E754} ;;>rc:s2;iC§e$ an the Gevernnzent as to urgency. But; nevertheiessﬁ it is, Gpen fer the Court; to consider whether th<~:~r<:: was any r:":a't:%_ifi-:11"-at .211} to reach such satisfactiezi Gr Whéther ii3e."'G01§€§:' f::'§3é:§--%; V- appiha-6 its mind and saiisfaciien 1'e:a<;hed by t1"ié"Gf:;»Vérri:;1€:3€ 'V was based on I'€1€Va}1f; <éor1side:1*:>:ti<:i:'§.*~ 'U*:1d's:*f' 1écasE";--..¢'€E:_e' Governmeni must take a ::ié_C'£'::.:Qn to issue' _a u:1a.t;i§icati0n.V L antler Section 4 and than tz»1_}gé".2;na§;her d«e(:§si01§? to issue directions under Secﬁiaxgi' E1?(<iL};_ gf'"Vt1f;er'Act. In the said notifiCati<:>r1$ it must al,-S'G»b € S'ta.E¢d'«'fVh2i"E1_tfie right of land 0wnerS to bgg _:1I1.d'er :':5€uiVCii'Qﬁ~.5:;"; isfiispensed with:

, sttr0-ngvbbservati0ns made by the Apex Court Cd"r;t; éXi'.' cf invocation of 'aha urgency Clause, tﬁe_Case '%w_:1i'1;a»:é'_,~:.o be censidered in the light of the docignxénts piérced on record.

V , -- - in a recent decision of the Apex Court in 'i1z§: Vcas§> C'V§_. Ziiev Sharan and Others «vs.» State of Uttar Praciesﬁ and others {Mann/SC/91?'8/201i], Wh€1'€ a .:f::o:t1i'§'iCat4i0:1 was iggusd under Section 4(1) 9.11:? 1? on }2.1;'8/2£3i:18 and $16 p:*::::vis;§{.ms; of Sﬁiii/10?} .§~.A enquiry €521:/2.5:; iiisgpeszzsééé 'a:ii,h er: :;s£::::<'s::1"1i sf {E5123 ufgéfiiiﬁg' :2": ibis m2:§*;s:* gf <i(>r:$%r:§»3:*2:*§[V2:<:s:§1 sflﬁgziia am: %;;§:¢33*€%zx§:z3:: S€€fE§{}§} 8i i} §E£§§i§i{?21i,§{}'i'§ zasassg §s;s;:,:§%:i~ ii *a2;2a,s E}:/zégi i;§3:;1£ {';:':<:::-3 2; 32259 is; i><:~e:r<2ré3::% 2.,:ié::€:3:* if/,3 ﬁe C}?

50. That, ziparé, it is aiso :1eeessary to keep irs.-=.__mi1":d that seeti<:::n1'?"[2v} ef the Act states or elaborsltee"ee'2i'§e;v§,n eczniingerzeies which wiii have £0 be Considereé as' :~s:a,so%;s fest "

the inveeatien of the argencty <::1au's;e~.--- «Ne: dQ4'L'1'§§5§." I}*:.e._fsai:i subsection Cannot be Censiderebée ie_T'be Te.3:}ia.us:ix>§§*~..}j'::: nevertheless in the matter ei» dffaiflageh :~:'§"£ated'= is that if kind is requireei for §heeVVV:p;1_rpQee "1'11:2;AiAr1Vt;;/'iining any drainagee then in thaie can be invoked.

In the instant it .t;7e of maintenarxee but for é1 m5Qrainage system the sectior1__1f_1_a.s "be'e::'.:§ nvo Pged, --' * 1: ' ihe"'is3.é{'L-a'r;'i ease, section 4(1) notification does n0tVin_ake dny 4i*efere"{:ee to either Section 1'Z{1} or 17(2). On«.ﬂ{e }Gih€1'V }:"i?.}"1vé, the noiifieaiion is issued under Section . L?(_ } _fg'w--Se.r:ti0n 4(1)}. Seeiiem. 6(1) netifieatien however .re?§§f5 17(1) and (4) and aise declares thai Section has been diepenseé Wiih. Therefore when V ~+*=,ee«;:ti0: 1"' 4(1) nezifiezxtion was issued there has been neither '._iV:'1"az:§::a'{:0z1 ef seeiien 1'?{1} er {2} ihereef. 5.2. Gm Fae basis :35 the reqmeeé'; made in Eeiieg' ﬁeied 28/4/'2€}Tii*).e iéze $i::i;e €3eve:*§':::;em[ egxieeegi 3:}. career Cfaéeﬁ 173:5}/5;'2G§G ézlvéﬁéiiigi me: i>::Ey fSeeii<>;'1 éZ?'{E} ':3:/aie 3:153 $€'f€_TiiL§f.}§"} as X 17(4) of the Act. There was no rnateriai what.see\:er___hefe1*e the State Government ea as tn invoke Section "the Act. Therefore, the hinvneaiion of Section dispensing with the provisions Bf Section .:3«'A"'--af_Tthe Act _.is"' not in accordance with law' 'M0ree_Vver:_'eth.e' Sf;ate..C}0Ve3f:3.;"ne::1t ought to have passed an inde'pendeni;._0fder invekivng Sé;<:'ticsn" , 17(4) of the Act, if it thought relevant material, when a requeét_ "?".lC(11li'1;€'?AA Land 03 the basis 9:" Section there being no material plaeedhifné' 1'? Or Section 17(1) of mg View, the order dated 20/5,:/'ZONES ':'§'»'.t_'ateV'v§(}0vernrnent both under Section_«1"7'{1} 1704) of the Act is not in aCe0rdanee--«.Vxx!if/h -law». is clearly an instance of nan ap'p'h'.eaf;ien of the invecation of Seeuen }7{4} of the ' by with Section 5A enquiry.

in View 9? the faei; that Eihe preiinizinary "::eEhh:fiea'i.:en iiself refers to Sec/{ion 17(4) of the Act and 7i,he:'eb§;, siaies {that Seeéiene 5%; preeedure is ehegensed with ' * "an iniaeyferenee hf; this €02,233 ﬁe qnaeh {he eaiei 11o€§:§"iea:;ien is {7£';.,§€CE £'1:>§. Fax"?/i<:hé,e:Ea:"1§ when Seeéinn 48} E:s:}§,i§($:iii{}§1 eiieee i"if§}§ :nai<_<: a :'e>fez"en{:e ::::> eii,he:° Eesééiizrn ?{1} G3" '?'{2} 5}? A(":'{. 3 y// yr

54. Based on the Cxovt. Order dated 20/5/28--V1:O,:.ih;e seecmd respendent - Deputy CZ0n1mis.sie:1er issﬁed +- dated 29/5/2010 stating that Seeiien 1} ;::<3i:e:":'e}:_::{$:2 fias t;ve:3" "

be issued beth under Section 1?'{},) ';;§;¢ Act. Though there was no eriaierial be'fe3je..£uhe Governnient fer the inxroeatieon {ﬁe Act, the same is sought to be sfLéi:;e1j11enteAAoiV; objeetiens filed by respondents NQAL The aid exp1anati0n'Vif1"i'Tg1":e "Vst_e{£;erf1:e"IVi:t eff cannot be taken into xee§sVV'e.bs0Iute1y H0 material bef0re§:Vv'*L',V1;ie'...fﬁ$Viev'the invocatian of Section 17(4) cf the Ae{f. % ' 5Eii,_ ' E'urihe1=.A'£kjOi21'i}ie materiai on record no reason is f{:a;theoming.f, as"'te -the nature 0? urgency or the urgent . A :e'aéeri--."f0rV'e;hich fﬁeiexnds have to be acquired by dispensing enquiry. Pram the statement of ebjeeﬁons fiieﬁé b§;.§.§ie'E-.V:'3*;2:{e as Wei} as respondent N0.4§ whiie the State G0vei',:;:Lent has eerztended that the urgeney eéause is an aeeQgL:n: of the ensuing rainy season anei éherefere, :he said eimzse was inareiied me eueh :"e*Eeren<:e has been made in the st,a%;e§1}s:%:ni; ef f}bj€{"ff§i{}E'}S by res;p<::i1§iee§ i"«;?e,4, Reepemiem; Exéexi EVEES iieeaterzzeii zareiih E/he fasiti; %;E'::«::{ ieere were {;<ri;r21§n.e§ §:«:"{}€.:ee:§i;:":g:;sa ier1§§§aei,eé ':33: :3r3E§:.;=;;ie:_;n eeséireé {he Eﬁearei .:;m:;% ga ./ I «J U) I iherefore, under those eireumsi;an<:es, eenipieiien of the project was in the best interest of respondent Ne.=ﬁg..Ve'.__;i'h_ere are Contrary reasons which have been gi;fe:;«..'VVb._yi 5 authoziiies te expiam {he inveeatien ef the ..1.:,:ge:1ej;{'eEause§.,V But from the records there is] me feae;z;>1r} 'e_1_*"--:nezie;'j1a§ fortheeming fer the invoeatiorg ef thesaid e1ause,.. "

58, The Aguexviiiegrt I'J*e1§ SIiezran and Ors. referred to supra, Validity of the invocation sf the context of acquisitiori ehifting of prisons on a prierifgy' of public purpose and the affiigii right to exanline the scope of a pefsafxs. Section 5A of the Act and ee11~?;Iu,_dxedV th2{{"sir;ee¢vche deciaration made under S-eetien 6 ~ _:heVv13u:i._vi7--aee almost one year after the issuance of the H *;,3AVi*e§.§::§§.i§r1e:'}; t;s5'L§.£'ieai,i0n under Seetien 4&1} ané Section E? of :55" Aei: .¥;he;Apex Ceurt held as fe'1ie:>w$:« "This Siam pace ai which {he governmenf;

maehfzteijgg Eiaci funefgierzeei in proeesrsing {he egeqzegeigiiiiezze z::r§e{1r£y €€Zﬁf}T,C€S zizaig {here was no asrggeszecgg féﬁf aecgzezimzg She izzzuj Se ass; {5} zeamsmi invefaiing Seezeeiee 3 ?'§z§§ (}f§l?18 V?/, 3 @ Under the circumstances, the Apex Ceurt he1dV.t11_2{1:.§he State Government was not justified in inveking ;'i'Iie..>:;;1fgL:;"e't:_.cé}.?« prevision under Sub~see'i"i<:>n {4} Di' Section a11 :'1., that the valuable rig;ht of the ianci]>owrb1_efs:, Li:}d'e;~' Seiéiiefi ef the Act moi only ﬂattened and «st_e'é:n1re11ed--A. {he} '§'péi"g dixit' 0f the executive authori{y;:VV:.V'A~f)n :he._'s5;gi-= {he notification under Secii::O:.1@1~ Act as they related to the appeiianeeé fg;1'éL$hed and it was also held 'jevnci could not be interfered €;xfitFi_'<e,:€'e'ef;__t Vin-eeéetjdigfiee with Law.

57. t'i3i§_Veonte:<t;"vii «W-'eu1d'§be relevant ta refer {O the decisive of {fie A;:e2<:--. rt; in Case of Cemmissianer 0f Police;'Bo'mbag;[;;§$;.-»"*.£§6r:ihandas Bhanji [AIR I952 SC 167,, x;.;here'i'f1 hae b.eef1. stated that "pubiic orders, pubiiciy _ made' 2,37: exercise kiséaiuéory authority Cannot be earzsirued 'ir;,{The é_.}.«:plc;nai'i0ns subsequently given by the Qfficer ;"r1<f_2E<:fr*:gV.:.:'"te*--;m:ies' Qf whaé he mean: or whai was in his mind er wF::;:i'i~ he énéerzdeci E0 0&0. Pubiie orders made by publie r:;LZ?';!)rii:ies are meani' ﬁe Ezeave pzzbiie ejfeei' and are iraiended £0 ';i*g;ffee§;e {the aeéénggs 5:952 eonds;::§e =::3f {Jesse :0 2/:>.é'z:::s::r2 :'§1e§_; are {i€§<'J§?'{3SS€f§, azzeé ???2i£§§f be C€f)fE$§,?"i£,£'3:f§ r:}E:g;'eeéfee§g; w:'£§2 :v;j}1e;:'ez2Ce 50 she E{ZZ';"Z:i";E,E,€Z§",§£3 :,i,:'=3§3'€§, in 532:3 erdéér fl .§ v v

- J ()7 §

58. Having regard to the fact that there has material before the e<::nce1*ned auiheﬁties for.--§::1veé::';:éefii--ai1§-'.of powers under Seetien 1'? of the Act, any e_:s;'p}a..tiat,§'en wh§eh"vV has been given subsequenﬁy in the :<3iee2:Ad5e:i:e1it. Of ebjeeetifgen Cannot be taken into e(>r1sidera-:__ier1.

59. Even otherxxrieee explaeeftiens ﬁrihieh have been effered Cannot :;'vn'i;'§eV,teefisideration for the purpose of inve_ea§i0n sf" Section 17. It is also the petitioners for ptitting an enquiry under Seetien 5-A V0f_--*:.he.Ae1; been taken away even when See:ien4_{?}e ,r1o%;i-iC:>a,t:r}1?i«--.?2i+§. been icmaeri I:1fa<:¥;. the said dispensatien =e,eVu'I'ci héwe been made oniy after issuance of ' iﬁe ne{i;fieat,ieeme1s stated in subsection 4 cf Section 1?' 4 ?e%:1e;ef0re, there has been no application ef mind iiythai; _regémi also. Under the eireumstancese inveeauon of {he tnfgétney clause is net in aeemiiianee with iaw anci the .eeeir:_e is illegal and hence, aequisitieri imtiated invekmg the ;;:"gen<:y ctlemse £55 bad in law.

6%. Having; said ihziig ihe q:.1es{,ie:: ééiaé, :'e:11aiz:ss is ﬁe zmewered uzirzzzé; ﬁe éhe nzzimre ex? 'she seﬁefe ii'; be givee tie the pe%;i.:é{me?is ci:e:§s;i{%e:"§:1g§; ihe ilaeé *{[%'::_::;e the ;>ei.i€,§{>::e?:e have / .21 funciazneniai right itseif is SL1ffi€ti€I1'€, to indicate the: great care had ie be taken by the authoritiee 'tsefore :~e_so_:f1:ing_ to Section {H4} of the LA Act, and that they themsehree that there was an urgency of niéxfmre Veie-«.. 'V indicated in Section 1'?(2} of the éaet, deiay whatsoever. Having v:*'eg_ard to_ 'the £'aee~ieA .of' 'the; ease, the Apex Court diree'oe'd.V:..V'hth:;t 5%. enquiry should be heid and 'Lhe:re.1fore_;'A }'oWnerevVn11iVet be given an opportunity to file the proposed acquisition were at liberty to take stepeéﬂ the same. Under the eireunxstaneefg: the quashing of the aeqniséﬁon notifieewfjio'11sVby' "the High Court. P1ae'i1~:gv__:je}§anee on the said decisions and taking ~ :fVn--ioV eonsidefzzﬁion of the feet that eontrary to the provisions:

H of Seeﬁon E'? of the Act, dispensation of 5-A enéjzzirjg has been znaﬁe even at éhe time of issuance of V 'Seetionf 2-/M1} notification and {here has been no invocation of "'.Se::iien £7{fi§ or {2} of the Pgete in Eﬁhe said nmifiezztion and

-Vsiezkéngg zlnize itozzsieierznion the feet {hex 1;he:*e 29213 no £1"2&iLeI'§.';'%l piéltteﬁi he§o:*e the Siaée €}€3¥e:"§:sne%n%1, for rzizniézag am ereiez" airs? (§ie§>eo,e2iiéi3n :3? en<;:,2ie:*§; onéier §§e:::%é:§on 54%. o? :*;:i;he:: éhere if?

I

-W' € )3 was no appiiciation of niinci far invecatien of t§ie"ti,fr'geru._:ry eiatise, the:'ei'ere the invocation of tiI'§§€1"iC}<'~~(?13i;1S€"~.§E1«.ETC"

instant case is iiiegai anti arbitrary L;tneibri,sT ttenee qnasheﬁ. f

62. Having regard to the {set tljzztt the dispenstttiienr. of enquiry has to be made eriiyr-v_g{f't;er the i__SSti!fe11'ivC€xV'f)'f "Sedition '' 4(1) netﬁieation, the factthat.As-tienuea'ii-iespeiiséttinnﬂitas been made while issuing Seetien: xii itself is also bad in iaw and e\7en_:VC>t1'ier\t§iVseV' Therefore, though the respondent -

authorit_ie_svVte2§;§t%é::__E'% the petitioners to file their acquisition and in that regard cnttiéiehave i;";tI3S'.F"i-€?t1"V.OT11}7 the final declaration. but having' regards-.t;_oV'ttie fact that the initiation of acquisition the of this court in W.P.Ne.i5130--

i I /3/ 10 is quashed and following the decisions. inffﬁev Sftarazfs ease, both section 4 as welt as section Netifieattinn are quasheei. Liberty is h€>W€\7€i' V"-V'_:'esersted to the respsndent: to initittt,e fresh aequisitien by giving an epperttinity tea the iatnd otvners under Seetttan 5A of the Act, 53; En tile i'€'.S'ti§'£L.. these 'J%f§'f§'i', ;E}€';'E[§§§{}.i'iE§ are aiitétaseti. §}§:'i3i"{,if;'E,3 is 'tgezgtr tfiteir agate: C?{}§§§§,E§. e:«/F In Vi€\V of the dispesai of these Writ application for Vacating the irzierim erder vs:'<jtjE'd.::2Qf'=surv1:{e "

fer eQ:1sidera*:;i<:m.

BVNJ:

2 1~04~20 ii ORDER ONV ;*.fbR '1:*1r)'V' Learned Addl. relied upon a decision of" of H.M.T. Ltd., Representegi J "ﬁcianager (HRM) And """t'}tIJ1ers [(200?'} 9 SCC 768], to ei>1 j.¢,j)er1:i under Article 226 of the Congtiiuticrg 2»? India. qwmeh anti i::31im"t issued $33 u::'€{e;r :See'L_i0n i5i{'I}.,Qf'i1}1€ Act. He therefore submitted that in ' :he._i1rstané._ease' Section 4(1) netifieation Could not have D_1;rier:_;§ the eaurse ef the order daied. 9/3/201 1, rease~r:s'g_ have been assigned as 'Les why Seetien 4»{}} nef,iffie21ti0n is also quashed. Rehanee is ales placed an the ,§.2:éesie deeisien 95 {he Apex Cozgri, in the Case of £3622: Shararz Wand Gthers ~=-vs,' State sf Utter Praciesh and ethers {I§1a!1ufSC!§1'?8[281.§}. in iézia iieiiisierg :*eIfic3e:§ :,1§><;:-2:1 "ihe $3}:

the éiiiiii. z%s:;1:r{::::i::;:f{.<: iﬁezgsrzzi, ('f'1:"§Z1§€?i§§:f: was mzzaie {:3 as 5/ notiﬁcation under Section :318(1} of the Karnziteakga':--yi;i-oeeifial Area Development Act, 1965: that ever: befo:'e'3:a' d,ec.§:a1:atioiu:1 was made, the fame': owners E;:a':i*--.eha1§eo;;et§." Sue}:

notification. A contention with reg'a1'C'.._ to n1é1ioia1i:1ab'iIf€§{ "of the writ petition was raised 'this Centre had the: V V notification issued under SecfLi.oo:A"%§--f_1J}'~~of tI*.:e"Ae_i;A. is under those circumstances, held that this Court would not have.'e11ee:i':taine'<:i_ and quashed preliminary...1o:o'ti;5ica;_tioo.; founded objection as to raised by the Siate.

The and the facts in the decision relied Lzpori are quite"diét--i_:i{:i. Having vregard'._Vtoagé:'he reasons assigned during the cofeﬁzse the ofd«er_____a:v1d the decisions of the Apex Court in ' ,:'e:2VS§;a2Ta:2.ﬁ;é"v case, were in the context of Section 1'? of the quashed the notification boih under sé'a:aa'}: 6 of the Act Hence, I do not fioo any reason . Af'eeo1oe1i'f3¢: the order dated 9/3/23} 1. 3&5;

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