G.Basavaraj vs State Of Karnataka on 13 April, 2010

[Cites 3, Cited by 0]

Karnataka High Court

G.Basavaraj vs State Of Karnataka on 13 April, 2010

Bench: S.Abdul Nazeer

DJ

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Occ: Ag1'icL:l[LI1'c
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District: E3cI]:n'_y

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S/o. I~{:umrnzmiappu
Agccl about 413 years
Occ: ,»'\g1'icu][z,:rc

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District Bcllzwy

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13

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14

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I. The State of K;1rn;1l;1k;1    .
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Vidhunu Soucfha   A'
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'  I;2_§p. __l)y its '(3c:.v«.~*.-e--:«';tl ivlzmagcr
_ "§";iiLtl_\' 'I£._;_111cILI1'
''  _ 'i)4i §t:',i4C~:AVI.3c.llury  RCS]I)()E1dCI1[S.
"    {cmmnon in all the petitions")

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Sri. 1\j}Jl1a'1r1%csl1 C. K(){[LIl'.*;hCi%ilI'
 S ml. V. \/id_\_-':1. /\d\4-as'. for R-2 ;111c§ R-3
_ .S«;ri. D.[...%\7. Ram. 31'. C0L111.\cl. for
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E5

These \Vr'tt Petitions ttre filed under Art.:'eles 226 &

227 of the C('.m.stitt£t'iun 0'!" lnelizt. ].'£1ytE1§_1 to (.}UtESh thr-.*..___
p1'elimi:t21t*y n0tit"it:t1ti<m dated 3{).l.2()()8 at Atmexttre  tit *

so far as it t'e.Eattes E0 the pctiti()t1et"s. etc.

These Writ Petitions having been heard :tt1d"..t'eseVt'-vedt-

for Orders. this day the Court pronounced the t'()i1ta'»:»1i.«t1;{1j:.. 

ORDER

Since common qttestions.'i)i'.._ft1et zinc! tttw ::u'!3V'hiV"(ﬂ_VYCCi in all thetse writ petitions, they tt1fe'::!u'obed ttigettter, h}ea1'd and disposed 01" by this eomtttott t)1'ds':;t'.v "

1.2. The"1:i:;'.i.t%Qttet'setmtend that they are the owners of ag1*ieuItLtt':tl iatndté ¥)ettt:i't't-g d't-f_t"e';*:L't3t survey numbers sitttztted in S..B2}Sit»pttt' viitttge of'Sttttdu1'.TaIuk, Beilttry District. The State 'V ' G<3'\>'r:tf:1:ﬁ1'ent" '§,$fSLE€d a iT1()t.ifiCEE{i()n under Section 28(1) of the Vféaltrtttiaettm..t.i.td§t:';.t:9iztE Area Development Aet, 1966 ("Act for shtnft) t'Qt't:c;(.fuisitit)1t of total extent of 849.48 acres of izmd at AS.7B£tS2tp!,1::'a \'iHEigC. Torangalltt Hobli. Sandtttf Tztiuk. Beilary ' D't§;1l"tC1, for t3SI't1§)!§ShIT'tCi1l of am §ttdLE$iLl'y by M/s .I.S.W. Steel. Ki' 16 .1 - Y » -.

the 4" :'esp<')iitietit harem. I\2o11ee.~; were rsstied in the iu1ic{ow1ie1's under .'x'ub+;eeti<_)ii ('2) of Section 28 of the If-i\'\1(«-:i::i."<.' cailing upon them to Hie their ob_je<:ti0n.~;. In :'espti1'1s;2.*tL') 1hC- said notice. the petitioners have filed iiiejif oh_je-c'tii'§i1;»x'_"Th.e l.z1nd Acquisition ()ffieet' has heid aiii7,eriq'iiirry ttir1.Cie'i'_.St:bi- section (3) of Section 2.8 of the" The"-peti:ion1e._1's granted opportunity of bi-:i_ng hﬂillfd...VTi1t3"LEi!1d Aetgttisiiftiii Offiee.1' has 0verruIe.d the"--<ib_ieetiet.>ri-F4 } b$i'*t:ifii.s;.x._i1_'cier timed 1.7.2008. :1 copy o.V'-which;is"pt'£§tIueed*.z1i A.ti13e§;t11'e "C" (in W.P.N05,.6¢i'L)6(jj46.4(}7'fi:{2(}(_)'9').*-.Tiiifiwziis followed by at dee.IarzttiC--n air; 'per Ai;.ij"u.g<'1:n;_I C1§_l[CLi 25.! I.2(')(')8 under stir)» St3t;'Et.£)ﬂ (4) of-..Seet,it)ri~_28._O!'«..I_~iie Act. There-3.fut'e. petitioiiers ~ V. ' IiaveV_"i"i3'1cd {hesje writ"pet..i_1.i_m1's seeking the foliovving reliefs:

'*--."_V(__i} M Il"iS'Ut',_ "'£v! __ writ of eei'iiora1'i quashirig the

-Iprctimimy V . hot ificatiuii No.CI _ 822 . SPQ. 2007 A Bangst;eifegtéitecl 30. I .2008 {Li Annexure A in so far as it i'ei;.:1tex to the lands 0i'petit'ionre.~;.

k s 17

(ii) l.SSttC a writ 01' ce1"ti0:'ari qL:2t.x"hi11g the final notification N().Cl.¢i9)7.SPQ.'2(}(}8 Bz1ng._af01'e LEat:.ejdm"

25.1 l.2()(.)8 at Atmexure D in 50 F211" :15 it 1'cIa1.te:~;'E<.). the Ia111Cls of petitioners:

(iii) To pass such other ()I'(1'3:1"£'1_b' deefnedtt 'fit 'E1é[VI!hL'_:

interest ofjustiee and equity."

'.2. The 4"' respondent hate {fitted:'s:ta1tc_11jieti'tVtit'v_ob_jeeti0ns eontencling that ,!.h'e_ 211-c':q1.:i§5iii0_,n_:0f" '«l.V'.-t'I"1'{'1'.:'~.'-.'(V)l'. purpose of establishing :2." Tam-:1S'f:"1';i.__Es \?'-e=..j1*y_ i'1--'..s1e'h \}v--itI:in the scope of the KEADEBVVV/Xet;' TxE1ei,4"' 'tit-3,:.s"ff:0t:tL*{.e:'}{ tm§1'tic:e'n allotted 7,778 acres of land \é{/!1e're,i:.17it.h:;1:-:'7 ':.'%i3[:'L}Q7V'thC- it-11'gCS[ state of the art steel pfzmt with Iate';s~t' teehn'oEdg_vy.VT'he Land Acquisition Officer in "'~.11is '(:t.r.(:ic17,,.\~t:1;Miet' Seeti0'1*:""§8tj3'} of the Act has taken all the _0tijeeetioris-jzitzj"eor1*:gicEe:'z1tion and having found that none of them__ ha\~'iv:1g'72'n_1.3i force' has rejected the same. "it is t'L1rt'her V'-.€0ntend"ed ttinat ne.arfy' 98% of the fztmifies who lost their' Eamds "inV.:,he'}3a1rIie1' ztequisitions. are given empfoyment by it. The Hiégtt Level Committee oft e State Government after looking 18 into the expz111siu11 p1'ujcc1 11:33 ;1c<:01"ded a11)p1'0\:;11 for £ECL.]L1iSil§()l1 of the lzmals 11):' p1'0\r%a1%11_g' l10u.sing i'a1cili1ics;. The K:1t"11z1iz:k;1 Slélil.' Polltlléoll C(}I1[l"(}l B0;.11'd. the Mi11is;1ry l-§31'1\«=i1'01m1c111 and I~'01'cs1, C}ovC1'1'1m<':11I 01' india. [ms als0_~g.i\»*e1i V their clcu "a1m':e_~; $111" cxp21nsin11 oi" the 81%;}_iI]dL1§;[i;iC§;I=,;Ij11C " c(:1npc.1m=1tiorz that is 1:><:i11g providccl is: 11'1: L'ich° z1Fm_\="c_t:1'1::V market vahlc of the land of that ;11;r::'i;'*~Tfhc L0'wnsh.ip T"»<..«"11l"«..1_1'<:;:tV {'.'.'dL13~;C' any cn\-'inm1ncn1 p<_)_lluLi0n 3'15 2'1.1leg.;fd iE1"'L}-1(3_\'V\{,"Ei[ hctiti<)11s.'..lt 11115 Lfc1Viic"'G'-»1,}';11,thzi13m]3:}seLl zlctitlisétiozl of lzmds is a11"biL1'z11'y z§'n.;'§ "'\-'..j%tl1VL.:L_1L ;}u71:'isd'_!'Lc1:i011 and is violalivc 0!' the ]a1"i11ci.p1cs "of" m1[L1r"z-x-1«_i}1s1ic:c. it has L1t'I1it'.Ll all thc (!1h'L'I' 1_:1»v'c1*m¢nt5/zIElcg;1t'i'o1_1s 1'n;1L'lc. in Llmsc writ pclitiom. 3 ..1 hg1\«-'C heard the lcztmcd C0L::'1scl {or the parties.

K n.

5. On the other hand. lt'd1"HC.Cl Atlvoeztte z'tppeai'ing for the 4"' respondent wotild contend that the pi'elimint«1ry notifiezttion at Annex:,ti"e 'A' states the ptiipose for which are being aequirecl. The petitioners have been issued ' under sub~seetion (2) of Section 28 .<)l:»Vtlie petitioners have filed their objections. lzxii held by the Land Acquisition ()ffi.eei'.e.z11ad an enter 'h_21$iwv.ber.:nm patssecl on 1.7.2('}(}8 ovei*rul_ing the V_is.'.'c..ii"c't~,oh_}eetionS_=«ltis only therez1i"'tei'._ the cleclaiftition lilzlﬂllectt #1::-er Annexure 'D'. H.€:'v~_l:Ll1"l.ll€i'~ siihinits _th'a.i_A.t'i}e'4"' respondent has already invested 21 l[~;ea1_th ofl'Rs.l.8.'F:(:)Q* (.'1'01'€S in the eteel plant and «_ (.-)X_Y-3:,/.,L€§',A:I.] plant and 'Rs.-:..3__,_l_(){} erore in power plant. The present 'e21p'e;eity,_oi7th.el"ivn_tegi'ated steel plant is 7 million tonnes per ;ii~.m'im tti1d*i'tf*--§i;:t1Ll ztmiiigement to increase the capacity to 1.0 million tonnes per annum by ?_()l(.). Besides the 4"" FCSp0I1.(lC1]l " 11:13 filed an application with the Government of §<.arnata.ka for tippi'ovzi.l to enhztnee the ea-113z1emt:' from 10.00 MT?/~\ to l6.(.l 21 l\«'lTPA with :1 proposed in\-'estn'1ent of Rs. 15000 erorcs. 4"' respondent is g(')lIlg to expztntl its power gulzmt C2-11)21L'¥i_tjy"tufgg~ ._ 5 . total of 1690 3.\/IW by 2010 and it will invest 211}~z:;€<li:tl()V1i:§l:

sum of Rs. l.«'1,000 erores towarcls the exlpansioeal. loll plztrlf and power plant by 2010. Thev4"'..__tfespol11d'll1t' Vl1zt;s'v0l2l]&g:'t)ss turnover of Rs. 15,179 erores and ;32t)0_ll_s0l"t<v>:_tlze_ Cel"ltr;10l: State Exchequer a sum 01' Rs.0l",'--30't").eliorels' In all its plants and pro_}eCtsAt<,>get.l1ee"'£1"Lotétl iv/orkers are worl<in_g__ as well as indirectJWe.sft1pl.A(53itli'eil1:i::A_T_lle,_jvxolllt sﬁetlgtll will go up to 50.000l'...pe1".so1ts-0 as well as out source cn1p1()yIn.e1ln).l7<~Tvhelllgjlltlallt almost 35 kms. from_ 'Bell:f1;y towra. Pfe's--ently. the company luts built its own self-

'e.o'rxE;tined;'~well¥pl21nne(l modern industrial Townships ltaving l*f)(l07l1oiise's--. tin-it was earliet' allotted. This extent is not sulf"i"tcE§:r01"E,t(.>0eater to the present needs itself and cannot take inlthe housing fa1eilit'y pursuant to expansion. Though efl;'orts have been mucle to proviclmotlter amenities like schools, 22 lioxpituls, pl£1yg:'t,)L1:1ds within the area .1-iilotteti. the existing,-. fziciiitiesg are not stifﬁeierit to cater to the needs of the €Xi5i'i]3.E§-.''''~ . employees. At present, the township is not .<;ufi'icient*..'t(:5 take i the expztiasitm <_'.3.p21ei£y. it is kcepiiig t1§3"th1s=ftii \:1iewj.i. the'.4""

respondent thought it fit to seek fotj lzindsviin l:h_(V3..\-'it",'.'iE'1.i'f}v,/,' otfthen piant to provide housing fziciiities 'E"o.i'"thbe. udd.itiQn2i.1egatpzteitﬂ/L"

Therefore. the «'.1d(§iUt)I3El}v}"Ei'Y}_(iS setigli't it) h'e_aeqt:i:9cd' under the impugned netificutioiis is jest a1n'ci'n:eec:sesi:ti7iy..V'

6. E have ;;_:ii'e__l:'u11yveditsi.fje1'e.ci.:'the LtI'f§t,1t§}CF1ES 01' the le21rned7._(jo:-msetk Vi9n;ttte"z:i:[ t'i2.e'B_:1i" and perused the materials placed on :'ee4_()1'd.V _V '«A':~: "has been stated t-1b('_)V'C, the preliminary 1101'}:7ie21tii5ii."_';;: }'?:n:iexu:'e dated 3f).I.2.(}()8 was isstteci by the S1.j.'1t'eV Government i"<')r ztcquisititiii of the ﬁends 1'01' esttibﬁishinem. of an industry by the 4m :'eS§3()ndent. Notices h§,1\-'C been issuetf to the petitioners and they have filed their it \ 23 obfeciionﬁ. A'§"tc1' 1-11'forcl'ing an nppmtrrnity of being llcnrd in the pct':tioncrs._ the Land Acqtzisition OfE'iccr has pazsseci anv, "

order as per Annexure "C' on i .7.2€){}8. A pc.ru.'su1 of t11_c:§f6rder'*- ' shows that the Land Acquisitson OfE'iccr has ct>11si(ie11'vedf2;1'C.hV = of the objectiom; raised by the ;)etiti<):1er.§. F:';"(TriI}:V[h(::..iI1L1té1'%&1'E'i$ on record, it is cziear that out of 33} "qvx-*:1e1"s'-01' the Izsnds..;v.«-rzre included in the impugned HOUl.iCEl.['iQ_§]VS',.V2 Eand('wv1_n:1's have consented for azcquisition 61' «the 'é..=:111d$.j "'F"oI.f¢:tE AA nLi_:nhc1* of un- consented Eandowncrs are,1'"l'2'.- Out 't>.E"=wE1n1'§.1, 7355 owners are objecting to _riIar9"~L;1:1'd__at;q'ui5i_ti(>n.. P~_C'fLA1:ts£lE ()j£" the ortier would izidiczrteftha; ti1é"i§z1.ntit _A'c:qLi'i*:;i1'Ec>11 Officc.1' has taken into account th(Vf7()hj<3_L'ti(V'3:1_$Vitiltiihiyy the ]21nti0wn<-31's. The reasons assight-1d by the I,.I'ai--:1r£ Acguisii'i<>1a Officer" in his; order passed nn'd€;1f SV¢c:tic:n ""28(3:) is just and proper. The.rca.ftc:', ﬁnal 1:1':)t§E'7i.tC£l[i(_it';-2.V'9'%r'2kVSi= iVs~;:'sued on 25.1 L2008 under strb-scctmrn (4) of s¢c;1¢n'2$ of the Aci. It is aiso clear Erorn the mat<-:1"iaEs on 1'cC0:;d that it is; oniy aE't<-3r careful examination of the records. the State Government has grassed an order for ac:quiring the Q 25 p{~::'sc)ns interested in fifing 0bje.ctior1:~; or even if ihc k.nowfcLfgc of its exist<:n<':c on me par: of the ap[.)eEfz.1n1:s_'h;1_d.._ been saLési"acL01'ify proved the posiéion may f1z1_\.<;,-&>__ E5£3e.'a1"'----.h cfiffcrent. In Ihau .~;i1uz1i.ion. the a1ppcIIa11:.sg:;):11d :1.(ii"C'Ia*.--ih1,that they were unahic. 10 file (_>Djt'-L'.1i0ns c)vV:'i41'1,§;"~11:i')h.[§1c 'fa1P'h~ of indication in the I1()[ifiC£11i()11 uncEb:"'S_cction-.4 of{he'V;1z1%é..:'m...Qf devcI0p1m=:n1' for which the :u'e2>. w;_1_$"h:2_i11g requis'§«1iQhccIw_.?On hchalf of the State. £1 \2.«=21s"pr5'::1[cd031iihirt:t'hc'a-ppcllemxs had the-zmscfvcs ﬂied Aer copyr"()'I'»--1_.he P»/l&é:%stc:'v'.P1z;'1':"which was smnctionccl oh.Ss:p[efih_hex:v4; _E*:'(72 :-1hdj:f1z.:1,il was 21 matter of L'n1n1'1'10"n k:}()\vICd'§f(3».ALVth21E'»._thehMaster Pfan was under

prepa1'atioriZh..Thc.v c1cLaiIsA.1"éEah'11g [0 {he Mas;c:' Plan and the PI21E;1'5h[SCH':§1€td bcén pp;_hhs;I1cd in ihe Eocaf ncw.spupers and the 'aV;3}3:EVf21;-us<r,:o1;f'€iv _have easily discovcmd what the p1"0p0.s'<:d sirhcme w2e,.éfuIi£=h 1'cgd1'd to the dcvefopmcm oi' the area in which were interested. Rejeciing the case put forth by ..f»Ihch"«..S12ue, the Court L;uasl"1c:.d {he entire acqL1i:~;i£i0h pmceecfin homing, as unzﬂgrz

-

26 "in the absence of such s'pecific or p2i1'ticu1:1a*__;"""

purpose. being slated the oi)_§ect0i' czmnot_f'i_}'é'r, any proper 01,' cogeril 0bjecti(>nx§'ii%id'<:2= .Sei:'ti()_;'1ii 521 which he has 21 right in bio i§iiLi~éi1" itimiti"

p1'()visi()n. We would zic'Li0';?£iia1giQVi'-.]i6}dV tligitii' owing; to x~'agucaic:ss and i1idC.fi'iiit¢nesS" ~;»_i""t1;é public purpose stzitc"d..Vi&1i [Elﬁn'ii(§li.f!:i'Lii§()§]S La1'iLit:'r"

Section 4(1) and iI]""[i'1t.3"Eli71$ﬁ2;3i{}3 iii':.V:é_iz1§;,? '~;);'oot' that the z1ppc*.--l;1:'1ts \}.'C':'L« pj':hC1* shown iiie. Llivg. Piain. ..i « inspect of {hit 1.3L".-'1"'1".'>iié.('i:"'..dCif(3é,Ei)ﬁi'E}ﬁ1iﬁl me area in ;;1'u'c;<iL1oi§"j;he ;;zi}313t:i.E;1iiIs; V wiiii Hy u 11 abte to Gvlaﬁicert' ci'Eic§czi3;'r::iy »;iiiai_:C';s;.c:a'ciﬁc. their right under S . 2:01' the A.cqu iisiI;_iiii1 _ in "P,NA1eA'YANAP1z4 &. ANO'I'HI:'R vs. STA TE big; AND OTHERS -- AIR 2006 SC 3001_, the Apex Ciizlrtﬁwaas considering the vakédity of :1 simikaa"

" _ra<)ti['ic'.1'v'.'.§.ii11 issued under the pa'()vi5si0i1s of the KIADB Act. ii VrVn'{~£'..l'3€"ICiSi(,)'11 in MUNSHI SINGH's case (SLl[J!'2l) also feli for i 27 consideration in the said ease. Ii is held that MUNSHI SINGH's czise can he 0!" no assislziiicc for the reason Ih£_;Ei'~.E_]VO~_' '~ detaiis or p£1l'EiC{Ei£iI'S of the {and like khatha 1]1}I_11f.!.€3f'ii1ii\£:i:"'- V ioeaiiiy had iiiecii mentioiied and the _w()i'd "i'e'Si3e'ii1=i.ii:}7' itlzyie ilseif did :10: show that {he acquisiti(>:i":.w;-1i;_'"be'ing"made'£':_)i9 public put'§m.'~;e. which is e.s'seiiL_i.a'i~._foi' a"-vahd ri(.)v£il'iC21.ii£)n under Se<:£ioii 4 of the Aei, 11 has b_§;'.(3i:1"'f.1'}I"E'h_vC1' Eield'as_;:i1p!é1':

"I: is iieeessziry ,:c)"'~eri'ipE1asi'z,e th211:.'aI.E_ the deeisioi§S cfiijieti I.ea"rir1e(l_iV Cciuﬁs'c}"' for the {.h:e'~«'i}_0tE_!'ig:2iiion issued under th.r1.' '[_4::1E].Li and as demon strated e21i'Eie:i._Vii LhC" 3cIi*G,1iée...:~5i)i' Lhc Act under our i eiir:1siciei*;:i'1iegii dii'i'erenE. Even on the prindple i C'1:v'(.'a"'..1{.I1 in [hemaL1[h(ﬁ)1"ili.C$ which were cited by e. Counsel for the parties and which i i1£:lI\i/'C':V'Vi__'1_'..€-?V(A:Z=::I]V diSCL1SS<3d above, it eazinoi be held 1l"'iVaEi the impugned notificatioiis are vague and e':=3/iatic or that {hey suI.'fer from any infirinity. The Chalienge. raised 10 the noE.iiieatioi1.~; on the af0i'esaid gmuiids Umﬁi faii."

c 28

9. In P.R/LIAPPA ('2? B.P.RAJAPPA & 0TH1§g.§"v*s;V1s~.fi f z.- THE STA TE or KARNA TAKA --. I1,R,2Q04 KA'Rv'i?:9g€9,"i:

Divisiost Bench of this Court was fc.():.isi_tj1ei'«in"g_ ti' si.1_fnii1;:1:i__ iiotifications issueci under the K1/-XDB 'i3s.VCli:-.I1A.1]£1S >{"'Iw';'.:'C;I'1~ hifgitf ii that the appellants therein e:1rin_o'£~...t21ke Aa<1\t2-tntagé: e}"«--:.he decision in MUNSHI SINGH's case;._as in £!1e.'s:1i¢di'c21se}ti1c appellants were whoily 1.iii:;-zbic t<«3i'()bj'e<'f1' e{:'e_c£iveiyiWhereas in the instant case, objectitinis fi1ed._ ihy.i;'.tVhe'_. .appei.i.a1its which eOi'isidet*e:{.i.s arizi i1'e._§ec I . .

1.0. 1":"E"~.4l_'V1'1tv. pi'esei1I_' it C'dDE.}(){ he said that the L, p1"(j}'ii'::'«.'f.]i1]'£'1.l.')'vl1()[ii"_i'C£lLi§_)I1.V is vavue or sL1E:'E:'er.s' front any ' i,:n'f'ii?!11.if'}J_.i'Thk2 'i)C<Liti()ne'I"S have filed ubjeuions to the notice isstieid u1iciei?'j_Secti01i 28(2) of the Act. The oiijections have been .;:onsi.dered in 2}.L'L'()i'd2lI1CC with law and the same has beeh~,ovei'1'u1ed. Thereafteif, declarzttion has been issued. The is 29 d€CiSt()t1 in MUNSHI SINGH case has no ;-sppl.iea1t§.m1 to the;'"--.

f21et..'s' 01' this Case.

11. The Apex Court has 1'e;3e:r=t.eti1y"he.1d"._tl1a'1.--§§%i:.iie_V"h' considering the vahdity of the not':fieat§.01'u--s 11;:-V1" e1eL;ui,s"iAtAi€11': or "

the izmds for public purp()s;es._ t11eVL'*Cb111"ts sh't>s.tld'e}iee;:5[the large public interest in The C:eu::7t5..'}§E1--<;')L11d the public i11£e1'e>.;t vi.>'.;A-}Z_1w\/'12'; thepf}v;steV__Vt1'iVte1*e's.tv.'xtahilze-~exercising the power unge_}~ 4Ah:[3tt.i'e_1<: i }.a"'RA'M}N'iKL:tAt§; N. BHUTTA & AN0TH:::1e'iC._ Q OF fa4A_HARAsH1'RA & 0I'HERS the Apex Court has taken note of thVee..l':ie1,'Vti1L1t in <::'::'.d"c_-..:=.' to attain the pace of progress z1evh'F:@\-'ed'by s0m"e~Qf the Asizm C()L1H[L'i<3S._ it is 11ecessas:'y to ' ,1'1t1'fV.g-3' i.nf1:s$t.1jLiL;!'t:re, which calls; for acquisition of lzmtis .:w'i'['h(')L1Et}€.1V}ﬁa'};'tA.,§l'Vh21S been held thus:

"Our country is now lzsuncheci upon an ambitious programme 0'!" 2-lH--1'0L1I}d economic :;sdvzmc:emen1 it 0 31 public intei'e.s:t in mind while exercising their power of granting stuy/iii_§tinetit)n. The power under Article 226 is dist:.1'etit_)1'i21i'y. It will be exercised only in ftirtheittnee _(j)»l'7». ,i_hte1'e_sti"(j:*i:'~ justice and not merely on the l't'1't1i§{:.1i]g: -o1.iAt}zti'l,egill' point. And in the matter of ltind 'clL'-t_:]Li1i'iSll't()ﬂ(i"(iS;" :"

public purposes. the iiitei"ests:iT>%7b_§ustiice.. 'c1V1"l{,',lA:lii'»l:Q.VV".,,i public interest coalesce" oE.'tje_i1 one and the siamie. £2»-i%::i_ a. f:.':lv'ii'lil"~.Stt"1i[ii,'gfilllllllg of iiijttnetion or --"t11;{iei1fs._ _'.moi'e partieu! :1. my ' an iijte1"l(>e.t1tt.)i7ji:t_ttii'e. 5 equally disci'§:tit>iii_iii'}:*;-~ <.:_i':__t_.):.il'v1T{S to Wxiveigh the ;?:Lstl')l»ic:Tii:'itieresit;_\:is-its the interest while it=::xcte'isiViitg.the ip()>\'l/'t3:VlfiVi'l.'i.E.]"(iCl' _'A1'tiele 226 ~-- indeed an )5 of ttheiizddi retit).nit'ry*'p()wet's."

1.!"?.. git 01\lI'R'AKASH AND ANOTHER VS. STATE .

:i()_FiE'fTAI§At.PI:Al)I5SH AND ()TH1i'RS - (19.98) 6 SCC 1. the' Apex Co=tii't Wd}; e()iiside1'irig: the validity of a iiotilication niSSuC:(i.V__=;il1tl€t' the provisions of the Land Acquisition Act "wherein the right of the lahdowhei' was 1/Om of lands was sought to he. aeqiaired. It has heen held as tinder:

Q".

32

"11 \\'L1.\f no: the ;1ppeH;11'1['ss contention that the proposed &lL'QE1i.\"iii()I1 was 1101 for puhhe pL11'p0se_§"""

nor any [hula fides were ulieged to be behind'-._ such uec;uisi:im1. In the. ei:'eu111:;[':1't1<:e.3 (3%: {he ' case it is neirhea." aclvisabie 110:!' f'L§i1;sA%{>Ee'ee»3,0"

interfere with the. z1eqL1isi1i(1'h <11' sL1ehWI.;11'i_;:3 [1'21<:i's" ' of Izmds when the <':eeL113z111i}'9._<.i'1"» 'J/§(}"V" r.e)1""th.--'.'V'-5 uequi1"e.(i lz1:e1cE.~; E1z1*:e. not,"['Emu_g!'1l"n.i.1 fit 'time ehz111e11ge these £1equ'is':e[i[<m ';)1'<%§,§e.eLi'i'ng:-;.A »z'11:..d the oeeupzmts olfonly 1/V!.£)3E'_ of 'I3,1A1.dLs txfe 2ig;;§L-;;[§n'g their g1'ie'.€21':1€'e; V-.:.éinee._ 11"101'c"'Lh;i'r1As;'i><."jv'c-?:i1If$ fi11s.'tly_ bel'n1.'e'='.h;", C"(21;:1"1 a-111d""t']'1e1'1 before the Si1.p1'c'-:m.eV(;'('iij1f1-~_.,,4;h. 11' on this point, the '*--110tifieé{1i<.)iis .-gife. quashed for non :*C'O1IA1]3HtlhU-13'()i7'S€C[V§{)I1 5-/\, that wwicl open as 'a:m,Lk7:v:;,1k h<)X'"':-11'1'dV those (}cCupzmi.~; who are upyih how --.~;_i[[i:1g on the fence may also get 2:1 '' - ghihi' t'_('_:»._£"1k;'_ 'l':1:1'%'}1e1' p1'<)eee(1iI'1g__.~: on the ground of LEis_;_'C1'ix-n«i"i1ul.01'y 1re.a1me.n1 by the State A.I71_[E;1()1"i[i€s."

33

13. m STA 'r1«: 01+' KARNA TAKA AN!) AN0T1é1V1s:'1Ve."_:'>.._ vs. ALL INDIA MANUI4'A CTURERS ()R(;A;V1sg;~7*1(3N_'__1- "

AND OTHERS -- {.2006 (4) SCC 683} and in "

INVESTMENT PR1 VA TE I,IMITI§I):-AIVIJ.A:\'TOIiE'R'VS; & STA TE OF KARNA TAKA AND OTH1§R£$f"+w§'2(}'l'}8 :3 ' 53}, the Apex Court has I1Chr:§' that l1§"m;g;:1: 1heTV»'1'v'E£g;}1I:$v 'of 3 individual whose property is by ':1111J£:$;§1 be :s:;crLIPu]ou.~:I)' resi3Cc'u:d,V bc :A1ci;it of pubfic at large is n0L beA_E._iVgf1*;tfVy L.v{ﬁ;_VL§b:;-:":sh<--:'('i- iﬁﬁ§ij_éi<1raordinary 1'e.as011s 1¥1LlSLH€:?'%i:'%'l' :E1:>:.19'Vcfc)vi:i*1.Eg I 'V '-.;_A4. ._ --P1eA1'A1) REI)l)Y AND 0THl£1§S"~- msfRiCf'§tbi;1.EcT01e, RANGA REIJDY D1,s;;fR1CT ANLr 0j9H1;Rs - [2008 (9) sec 552], the Apex . 'C:,.)urt _w=:1s--.p0nsideI'i11g the atcquisition for i11Lc§gmEcd and ~iriciivi:-;i'[)£<§"_;jg>i'rs;i'"Venture mechanism to tap the r<3s0u1"ces of priikue "--:gec'1'a$1' for inf1'asir1,:c1uraf development for f'uEf'iE1menL "~:>?:"p_uhEViV¢ purpose. It has QCCE1 lucid thus: 34

"In case 0]' intcgratcd and indivisiblc project, project has to be taken as :1 whoic. and i'ﬂVl.1'$[i'if3Ci judged whcthcr it is in the 1a:1'gc:'mpLihiic 'i.;1l.c.;*csti." . It cannot be xpiit into difl'crem damp}-_)rici1ts ii;1';1c_i"m con.~;idcr whether each ziiid 'c--x»fcry coiiipoticnifvwi.1i~_.._ serve public good. A holistic.gipproacli'hziéi 10' be} azdopmd in such 11.1i1r:.¢.:'s. :'s:E" {h'Q'~._E"i):1'f,)_jé)i"\;'.E tzikciiiis £1"

whole is an aticanptin"éiic._d'i1j§3c1ii0czi_AQ'Ei'""i1ri11gi;1g foreign ::::changc;" -§;cne1'a;'in_g CVI'ilVi1]f)ii{i)yl'I1€1'1[ opportmiiLicS~'£1nd is;cci1_rii1g cic.<)1i0im'.ic--benefits to the Eitatc-iasnd the i§5£i'.i:il,iic~..:;.Li~ indigo', it wiii serve V'pL:ii1i'ccA;js;;a*p()r§?;." Thcjcviiat vcﬁtui*c mechanism for ii111p'}c:iica1ti"11§g~,lhcVimiicy, cxccuting the project a11d'--£ici1icvi'1:g ii;1w!'ui""pL1k)1ic purpose for rcalisiaig "the g()ai.A()i!""i;1rgc.1' pubiic good wouid neither :K'i€"f.S[rV:)'.}'J ti1ci'0"i')'_'jcc1 nor vitiutc the exercise of bﬁ public purpose for dmelopincnt 0!.' iii'i'i'i?a_i$ta'ti;ctiire. The concept 0E"jo'an1 vcmurc to tap lfc.-S()-I:1&.'COS of private sector for inf1'ast1'ucLura1 " dc3vc1.();)111.ent for l"u1l"i1lmcnt 0|" pubiic purpose has been i'ec0gnisc.d in foreign countries as also in India in several decision 0'!" the Supreme court ii 35 and in such imegi'z;:1c.Ll iiil'rast:'u<:%.Lia'e (levelopinenl pr0_}eets acquisition 01' land and giving it to Ehe....._' Company are legal and lawiiil and does not sui'i7::f from niala tides." ._

15. hi MANGA L DRAM &ii_0--IfHEl?3 ORISSA AND AN()THIi'_:_R -- scc '4'rr:gi:i1e Aim Cour; was umsidering theeiiir:.sliii13f_i'elii'iiiig:m_ use of land which were z1cqLi_ii'e(l liorftilie';5i:t'p0se_0E'i'esV{iibilishing steel plant and an_.«;il1_£i1t'y i3i1;;lfas{a'ie.;~':_ 115.1: l)e,i"n:_§j used iié civil township. it is held airs. ;iiiL~lr_:i': 'V "ll iheii..zLIigLi_celA:h"y»li:iVl1'.G()i3inLl Dug that part of .<_i':'[l'lC".lil11('§SVii/xfllllgll were £lL'.qLlll'L'.(l for the purp<'i.~;e of 1i1.a.i_1t unclhiiiei,llai'y industries are being used ~.*T_i:l": .t()W'I1Shlp. it is coniencfed iliat the ii "izicquiiifggiilaiicl could only he uxcnl for {he steel plant .e11i*i;la .£lllClll'dE"y industries and not fol' :1 civil £O'w'hship. This conﬁenkion is equally devoid of ibree. The e.su.1hlisl1i'nent of :1 steel plum L1L'CCSSé;'11'l.b[ 'DOS[L1l£li'L3S the eonstrueticm of residcnual quarLer..<. ll 38 for the w0:'§m'1er1 lo be emploved in the plant. In addition to that. lands would be needed for sl1<)g):)im_'z meals. for s_eh()0ls for the children of emplovees. for plzwwwroutads. for h()xi)itals 2t:3<i,:lfj__0fV V re:~;iden1k.al. czuzulers of persons (l1);:3;I3Hl'IV1i£-i"'Ll7('3'li~7 i-§§l'(3',3:5j.V b« Caterina £0 the needs of the enipkf-:,<ee§i."t>l'°:tl1e plant. Lzmds would likewise"-be for offices, lmnks, clubs. 5321113, i'()zi<;§.~',.. ..sla1li()n.~; as also for 'HC~lf¢IT1£l1i'l(.)H1'1' "a1£i§l liuriui ()f;Hl'l](3JV dead. Land would al.§i0' ri'eecii~eei ii(:5':*ia=li#zi:'icI\/ of other pii1'p0ses- and cvi.*s',5'i£;""¢"l-.E':}:'l't;',1]_l'__":3?._ A Viv0yv'i1;:~;'laip is 21 necessary3_'£1d]"Lie:3'e; :.i19i'::l eoiieL>:?i.itaii't'O1?-:1 big: steel pl;:ml*;-vThVci. l'2£eE;;,3 =Lhe':te.1'o_re. 'ti'1~aI.... giari of the land xvl1_é<:h._ iw;1S°~:iequiaje(i»_alias ' been used for civil 1c>wh;sl_1i';3i w'ois1ld'fn<>L."xiii"bur opinion. affeci the Lalidiiy Ville .gcqui:;1ii'oii of lhe land."

(Vé1'i'v.;3.lT1.:.1.«fsis supplied by me) 2 above diseussi<)n._ it is clear that though thei.44i'igEi"te«V.iiigziii inclividuul wliose P¥*0perl)/' is souglﬂ to be i1eqi1_§ reiliii1nL:s1 be scrupulously respected. and acquisilicm for iieiieﬁl of public at larE'; is 1101 10 be lighily quashed and 37 cxt1'z'i()rdina1'y 1*cz;as<)n.s' must GXESI for doing so. The Courts should keep the li'l§'_E_it'.' public interest in miaicﬁ while exercising"-.i'_ii~. their power under Article 226. In the case of am i11_tég1.'at'cd»:~...._" ' indivisible p1*0_jccL._ the project liens to he Vt;-ttkisrt as ;-tWE'1(:>l'_c iiirtil :-

must be _jLu;lged whether it is in the lz1i=gc.i' zptﬂslicitéiltétwist, cannot be split into dil'f'e1'cn1'i t."("rl']fip()flCA}'t-'S tmcli'iv_Ct)iiS'i«-d.CVtf whethe1'each and every C0'l']1}30tlCnE"Wil'ivi'SC{YC pL:blit:_g(>Qd?. A holistic approach has [0 b6 zid<t>;jt--€:d{.§'n hit-ttte1"S. Part 0]' the land acquirccl _'l't>r_ steel"bl::111ii'«;1ntiA.§inci31:12"): industries can he used as it _.r:«ivi~l441'(>*;iyn$l1ip..' ._ :17. C(_):Iiii\..:;g_ tgftltir l':1_Cf$;_(__)it'tl1_'-Ci present case, the lands in qL1c.s'ti0n tare' ,hei1'1Vg 'L!Ct;{§li.l"€_Cii'lit)!' the benefit of the aim respondent. Th:-:"~»:'lAiii'iréspoitclcnt has alrcatcly invested ii sum of Rsj.li8:6{}(.} !t_:'(}li¢$ in the steel plant and oxygefl plant and RS';i3,li()'G :iCV3'.*.('i)'1"t':vV.:i'}2""pt)\7\/Cs' plant. The present capacity of the i£1[t§f;iTEiiG.(i 'steel plant is 7 million tonnes per unnum and it had a1'1:3ngcf1'1'c3nt to ':nc1"ea.~;e the capacity to 10 million ttmnes per ll 38 anntim by 2.()l(_). Besides the 4"' respondent has filed an application with the (lovemiiient of K:il'Il£l{'clkE} 170:" approval to eiihance the etllbaeity' from l(').(')(') MTPA to l6.0 MTPA with El' proposed investment of Rs. l5,()()O ei'0i*cs. The 4"' ' is going to expand its power plant capaieity to L1 total '(':l_'u 16596) L"

MW by ?,(..)l(.) and it has to inve.st anti 2icl.tli':i_t')i*i.aE -Isilljl.Wt_'r§f_V'"'V Rs.l4,(')()() creres towards the CX{.M.lI}Sl()ll'..()l""S1CCl p>l,£fl.§1/lyitilzd power plant by 2()E(). In all its t3ltiii'tsjzind prt)j€c_t_s'"te§etlii;:i' total strength of 3(),(_)O(')v f\M.',)"I'l\'CI'_?'s:[. are in "xi/iaiiious positions 'l.§'Fl--d§3l;'ﬂll'€é:i:1:_f!~S w-ellvas iiiclirect' employment. It will go go tip. to' 5U;0()(i} plant is situated about 35 kms. froiii B.ell.2u"y l_t>w.'_1.i has its own selllwiittiiried, p_ incl1V;"sf3:ii2tl__T()wnsliip's«l1:f:.V.ii'1g l.(.)(_.)(..) houses, which has atllfcztdy tmeii *:tl[l(;3.tetl i.t;s---i:3nipl0y<:cs. This is not sufficieiit to cater to the p;*esei1t"*ii§::3.tis. It has to provide them amenities like 'g_.'~;Ch()()lS~, liespitails. pltiygmtinds within the £'tl"C{:i allotted as the ".i:L'XiS[i'l'1«}._: l"z1eil.ities are not stiffieient to cater to the needs of the existing" em lovecs. Keeoim all this in view, the 4 7 L.» a C' iii {h

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