Karnataka High Court
Sri D Lakkanna vs The Government Of Karnataka on 18 April, 2012
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
SMM RE OWE MARITALARA THT GWU RE WP RARNAIAKA MIG GUURT OF KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR .
elon BETWEEN:
i SRLD. LAKE | | Son OF LATE. 'DURGAPPA :
AGED ABOUT 62 YEARS Tot AUS ROTA BANGALORE 56009 me MAKUTHI P A PAR re . NG. YT, 13 StH i BLOCK, KORA BANGA \LORE-560095. PRESENTED BY 1ST PETITIO PIS Sreeoror (@Y SRI. SRIVATSA, SENIOR ADV.,) EEE Pe POE BERL BE CRE 4S 1 THE GOVERNMENT OF . , & WW : a % _ 326 AND. '227 4OFR T eis COR Le is L ~. FOR FOR ON
- Ea SY.NO. 26/2 MEASURING 1 ACRE 18.08 Gu INTAS {b) EINE SEE EMRURIUR EER ITHESSETE Sond GPE A EAI Moi LUKE OF MAKNALAKA MIGrh COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT URBAN DEVE MULTI-STORIED B BANGALORE-560001. 2 THE C -OMMISSIONER BANGALORE DEVELOPMENT .CHOWD AIAH ROAD BANGALORE-360003, | 3 KARNAT UDYOGA MITRA A GOVERNMENT OF KARNES: TON 3Ro FLOOR, KHANLIA BHAVAD (SOUTH WING) NO.49, RACE COURSE ROAD BANGALORE-560001, REPRESENTED BY ITS:
MANAGING DIRE 'CTOR AND MEMBER SECRETARY, STATE. LEVEL SIRGLE WIND : RUKRISHANA, / AGA FOR R1 _B. 'V.SHANE KARA NARAYAN BAO, ADV., (2 tte an ne a TO SET ASIDE THE ENDORSEMENT THE R2..AS PER ANN-K AS T UNJUSTIFIED, DIRECT THE R21 TO "TK TION OF RESIDENTIAL LAY OUT {/2 MEASURING 0-10 GUNTAS { }2 NG 0.32.08GUNTAS (d) SY.NO.27/ 2B MEASURING 028-08 GUNTAS (e} SY.NO.27/2A MEASURING 1.11.00 "GUNTAS (f) SY.NO.33/2 MEASURING 2 ACRES 1 7 GUNTAS a OF DODDAKANNENELLI VILLAGE, VAI RTHU BANGALORE EAST TQ. & LANDS IN (f@ ed & 4 1 u a & @uritas ba u < wu SS be & 'q a & % fh 4 a . Re ' 4 gs . 2 os = abe wad a eo ra a rs) a a - ee » cl ped | oan "ep .
G 8 . i ~ iy og 4 et + gd 2B : oe bak a ta one wal a. : x tel a ws 4 S can 9 o oe $ ole, esa} tf xs wt 2 8 } § & al ape yo _ + Sogo ane a | S vey hes ' mm be ul ah = aed . be o. oo en q) e. Pag ho sol ce powd °9 is z = Be ' | 2 E au ON oe a aie i 8 iy v2 we oe ral q Tua UUe ic 18 g /2 measu 2A tf They have 6 E .27]2 ms ett 2 i Cy ud © i ss o fa aie he vy Sy .No.27/ 2B is é ee Bs 2 oe Sy.
b.. Sv.No. HE MIN OWING ay Lo mexure-K}. n a7, "Se F fad o a & f oO fl if TOTALLY MEASURING THESE WRIT . NG:-
peti responder respondent to-sariction'! VILLAGE, RE oe P I 30 ?8
ad YNOS HOI VWIVLVNYV) dO LYNOD HOIH VIVLVYNYW) JO LYNOD HOI VIIVIVNNWH 40 DINAS Wal wwe. an KUAAA timid eniiiennens ce nese on | circumetances enumerated in sub-sec . 32 of the Be MEINE MP IMATINAALAIMATHGOIT GAMUT WS RAKNAIAKRA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT qa
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be 1. Sy.No.33/1 measuring 2 acres ¢ 3 chikkannelli village, V. ig East Taluk, totally no néres 46 gurntas
2. Sri Srivatea, Sr. Advocate for the petitioners submits that he lands are from rr icultural inte the' residential lands. He subrnite that the lan: a in que zation: are not th acquisition notificat % oni; ior are they desygnated for any the omy 4s "8 tr the enmetae wilnew SPOCcLic pl urpose ind é master p IAN. if] Une Mester plan, a o 8 2
- and -larids are- shown 48 constituting the residential "gone, P%, ne & He fi further submits that the 20 res:
refuse | 'to sanction for layout only under the five alore Development Authority Act, 1976. acquired Jor the purpose the which a notij n under sub-section (3) of SS SE NINENESEINES CUMGEE GMMR ME MARNALARA FGM GUURT OF KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR eu with any arrangements made or which in the opir likely to be made for carrey of sired? img pre vemer schemes sof development or the authority; or
a) if the proposed. street does not conform te the provisio ns of the Act, rules and bye-teaws rejerrec 4G in sub-se ction (4); or kee < : (iii) oo the" propose ed street is a asin od So as to connect at one end with " stre ett which i is already open; or (iii 0d i if the proposed ext ig. OF: the scheme un EEE SENN EL ELELEEON CBIR NTS BAIN AIABA FIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT authority cannot be fitted w ' wf . os ee ee ofthe authority
4. He submite that the orie ar by the respondent No.2 for turning dec quest for the layout, in the inpugned endorzement, is that the lands fall in the proposed As the Government hae aleady accorded approval for be turned down. >
3. The learried counsel sub:
* 4 notification under Section 17 of the BI ge da nS ne " 4 af at ao 4 4.. ecuse nth _@f the development scheme of the KC Reddy Layout.
Therefore, the reapondent No.2 is not justified in ising the sanction. He sought to draw support from the Apex Court judgment in the case of reg a @ " 8 yo @ ~ "s .
g Sod i 3S 2 & Y gs 8 " Reta : pt a feaong a Seed fadkog Sie ot x A & % es g a . & a 5 8 = ty, . - "je ra ig Sohy | ay at ee hog o _ -
he * bs soeed | Fe "bo sen Prot lst i) a ° a & Le ya ole on o eS yey i a g adhd "be a iy " es .
: - a _ Ra vol noel (poe , pes fa ree : ey | « oS & . os $ & F sf 'a 68 ae S : é ma : ~ i me nf - by 3s oo ee s 0 6f ' . . Band ded! gay egg be SG ee a " fo 8 & § g 3 ¢ 8 § * & => a a Wo Be | Ss # " 4 . -- ' . : woe 2 ey . a sa ah ps ay ss 8 £4 "bed a an : --) i beg 'al - x. ee & o q _-- Be 8 a ~ Ol ' - a 3 Ge ye & "hy abel F . .. ey? ' i fst wh q.6hClU*S bo . 6 Rat 'es 8 E :
4 a ne e ll , a ° 5 7 u | he 6 a = hea ; on 4 ' ct oe a 4 a u ~ a _ :
Pog eq ge Sag hg gk es EF 2 . uy oe re an" = 4 § 8 gg €o§ SSS o © ¢ 8 & : 3 a .-1 2 og & S22 *~ | & & & 2 8 . i i: o q a . = it g 3 1 @ $s 8 BoB A. £ 2 4 'ol a Ce te : ee ce oo) | . eo So am g oe & g F 6 Bp RB zs: a a bes vp F <r os a po = :
¥ § : ° a es | Gwe A & a <r © & iH E layout hu aigo 8 the the a he gu : welect F nic YNOD HOIH VAVLVNUVY dO LYNOD HOIH VAVLVNUVN dO LUNOD HDIH WWLVNAV 40 DNA Let ener an PAAR tints Unni ce teen en the gro:
'devélopment scheme in respect of tl My answer is emphatic 'no' for the follow MNS MAE MARINATARATINGTE GVWR E Wi MAKRNALIARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT oy Government to issue the necesss emphatically contemd that there committed by the respondent No.2 in petitioners' applications. Acco circumstances contained m- Act, 1976.
Sri -K. 'Krighnia, learned Addl. Government Advocate for respondent No.l argues in support of the Re case of BDA.
2 | LEIS OOPS PAE EIB = RES (OMe [68rre Course, cove i. The submissions of ¢ ny thoughtful consideration. The ques 'that fells for my consideration i whether the permission for development of land i of the approval granted for the propose Tig TeaBOTE | EA CMR GE RARNALARA THM UWUKE GF KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR acquisition or it is purpose in the master the respondent No.2 cannot refuse.
sanction.
Section .17(3). of Section 32 is attracted to the petitioners' case does not commend itself te me, mp ya te Gopes 4 ge bt aa se Pes i MOO, & co oo Ge bas! Bee:
von enw :
@ messuring % &, & .
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ge a1 of
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hr ALG lin the righ:
ry intermedd| a ling. Su a2 ied ques.
g to di tricte phis < is s gulating atatuts < yala conpidered view & T. Vija:
the a +} & 2 z3 n of the layout in respect Fer a. Sy.No.26/2 o d 4 'Sere.
er dire age "sanctio LUNGS HOIH WIVLVNYVH JO LYNOD HOIH VIVLVNYV JO LUNOD HOIH WIVLVYNYVN JO LYNOD HOI wrerwnorew SA "arn Lieu beee le bee _ At the rick of repetic .. for KC Reddy Layout. It is open t SEEING OENLERLER ERE NAPE EST RARN ALARA FEGh COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR' 4% c, Sy.No.27/2A measuring C wy d. Sy.No.27/28 measuring 0.28-08 e. Sy.No.27/2A measuring 1.11.00 f. Sy.No.27/2B measuring g. Sy.No.33/2 maasuring 2 acres 17 guntas a a re 2a tae sees 2% os cose 5 GG... sey. idteauy EMG@S Ue 2.2 BOOS ou "Ee guntas, in accordance with law. nn BOB cee Ewe ; . # i ae ge aged: daw ag 7 eb es consideration has to be independently of the a granted by the Government for its thine whether the petitioners are : tle theese Kase veemened fae oo t get sanction that they have prayed for. The reapondent No.2 shall take a ry i :
Od be :
BO ed a ' oe A ic Fe ation ahet sa * Bor. py of g thin two mort a Under « No order as WI ce LUNOD HOIH WIVIVNUVY JO LYNOD HDIH VWIVLVNUV JO .LUNOD HOIH VVLVNYVY 4O DINO HOM weereaniws a0 MAAS Lintinniieannn ia a