Karnataka High Court
Sri R Selvaraj vs State Of Karnataka on 22 May, 2012
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
._ in
5 .
IN THE HIGH; COIERT OF I§NfiT.£31I{A AT BANGALQRE
THE I-ION'BLE MR. JUSTICE n.v§ sHYLENmé:A':: fi.i9I.Ai2--.-- ~
DATED THIS THE 22"" DAY QB' MAY? 2012
BEFORE:
Writ Petitian Eva' Z 3581' 0f_2{3Q_8
BETWEEN:
E,
'1
«V mag'
SR1 R SELVARAJ .
s,/0 SR1 M RAMASWAMY --
AGED ABOUT 45 YEARS _
R/AT NO :3/1% R.KNAc+AR,._.._
OPP: RAILWAY sTATI<:n\_L ~ .,
DENKINAKOTE MAIN' -F:O.ALé, if 1
HOSUR TOWN AND TAL-UK "
KRlSHNAGIR1.DISTRl€'P . '
NOW AT B.ANGALOFtE I
SR1 M sE:L\,~cARAJ--_V ' ._
S/O SRIVVCS MARUTHAC:HALAM '
AGED-AB'QUT'£E~;8,.YEARS ' 1'
R;A'1* N().=.:3.3/1C:1§ . ' A" .
VE.1\IKAT'A.SW':'{'MY' Rc>;:\.I;:. .. .. '
ME'ETURPAl,YAN'Lg '
COIMBATORE'- B':Si'R:i:f{*»64 :39:
NOW A"£~'.,BANG§X_L€3RE;' ~'
::{E:?RESEre:'1fE:I>'. BY" EH8 PQWER
":::2Ej ;'~'i'§"FQRE\"E":'« E%.C2.mER
* = E is"? .;::{ErmGN€R HEREIX
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PETTTEGNERS
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STATE? C3? EiARN3':'§P;K§':
REEF', BY SECR§T}'='xRY Tif} G93? §R;\1':'%'§Ei'\§'E7'
RE'§:'E;'€E§EZ DEPs%R'§'E'viBN'Y
M5: BUILDING
BRO AMBEDKAR RQAD
BANGALORE} « 586 80}
SPECIAL DEPUTY COMMISSEGNER
BANGALORE DISTRICT
CIVIL COURT COMPLEX, ..
' ENG' ROAD, BANGALORE
THE ASST. COMMISSIONER __
BANGALORE; SOUTH SUB«?31i5ISiON' - ..
MAHAVEER CQMPLEX, ' V
KO. ROAD
BANGALORE
THE SPECIAL TAHSILBAF: *_ .
BANGALORE SOUTH TAL:_J1~:."' 1
MAHAVEER «::OMpLg><;;'*--.." " "
KEG. ROA1;>W, '_'-
BANGALORE: '
SMT 1 A: '..;T:3A:mM;é ' . " '
D/C3O'LATEj,ABB;>?;b?xH" REDDY
AGED ABO UT 59. YEARS
R/AT E)(3vDD£«;'{"EJ.OGUR_ViLLAGE%
BEt'3UR--HOBLI" ' ._
BANGALORE ;s:O:':im ;T;z:.:;,OK
BANGALQRE. _ RESPONOENQE
553:5 $m'iL z5:I§kvam*ahaéexri, GOV: Ada'; for R1 '£0 R5;
" A G ShiVa:ma§ Adar. fO: R6 w Absemi
$8 $2.53 i}';\;'E3€R gRv:%OLa$ 226 A*€S 22? O?
3:'»~:E.441{:O:%s§31j1"':t:j*:'§O2%~2 {}F' §3N§£;§, ?R§f:'E§§'G KO gO§.$:--: THE QRIQER
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= §\€}:§EZ THE E'{3L§,GK3s?E§\§{%:~
3
0 R D E R
Writ pséitianerg claiming? iI1§€3§€S?. ii} an axis-:3: 9:" 3
a(3i"'€S sf F€V€I1Z1€ {anti iecatsd in Syn N958 of Sifir§g'a.%§a%:vdra
Village? Begur Hobli, Bangalore Sauth
appears originally measured 3:':{éfe::« «IQ gui1"':a:3 'ai'1d";is T
I'€dUC€d to 3 acres after 1Q gun{a__s 0f. 1an§:1_*v_ W'as'~
far Widening Qf thé National 'h§V<:' tfié
preceedings Of :h,;_,*::4~,,,.SpeC'ié_1'VA 'A 'Cofiifiiigsioner,
Bangalore Distrgct, in 200708 [copy
at AnneXur€~s_A]'fififgegiil-.5}»:;e;e%*Ving an extent of
20 gunta.s€.{:V)Vf Vfiia-lliijose €51" construction of
20 guntas of land for
{he pur:p <}sé,ef°' fiitjag Paiige Statisn and on {he
pr€::giS€,:héf:'=:§f;i3{:gfi sgbjeszi iand whish wag a gundu,
iiéizégféa: }:::3;::i_ 'E3_§€:': fisiified fa}: being regervsfi far saith
";::::'?;_9;;:2$5:£r§ ':*:%__0 'a;%:*§¥€ has {}b§€x'3?:€{§; $9 ihs aégé §'{hf.3f"€:fQ'E'€
':i"1é2"'s::E3.jé:;'i: Eanfi is éixemg SQ i'€:"~3€§,'¥'€§ fa: 'the zzaiéfiéd
p'a1:*g}<:>$<§" WEE}: {E26 p1*§(>r afiprevai 3? 3:326 Biggie G{2%fe:'§1§::§z1i;.
% Thfi gsracsééiagg 535: q*:,:es"é.1Z0§t:e{§ an iwg gmuzidg, 9:253
V' is Ekat the s;;1'§j§§::t Eargté uzhiah hgé; baem gramaé if}; fa:2*<;uz"
Q
ef ve1':de:r* of the preéeeeesere of the wrii peiiiiefiers arid as
amarayi imam Eand in favezir of ene Parappa Whig tum:
had said the same in favour ef the
petitioners as per registered sale deed
and the petitioners have e0;it'iA'f1*:1eriv
therefore have acquired right,
reservatien ignoring such'"'~e:.V:§i'ex'e1epi:n,ef1t§ eat
aeeerdanee with law.» ._
3! More irep;§1't_ant writ petition is
that the :1;eVe':tter of proceedings
before the» 2006 before the City
Civil {hat the suit though was one
for deeiaratierz and'-fer.-"Lperma:1e:1t injunetien hag been
pa:4é'g*re:é::ing reiief ef §IZj'a3:f:C"§iOfL bui nee
"'Aee?'eeE§:a:a"et§§§:;.age. eey éthe Jaégmefié 3,115? éeeree defied
'§,_;2VG§;8;; iheegh {he Siaiie Geve:cm::e::': is a earty its
Wéége e7'*e,:;'_%§?; the ezfiey §:>&eee§ :6}? the Sgseeiei Sepuiy
" {:'e_:1*:§;;1i$e§e::er 31*: igeesefaee ef fahe {}1:§Z{?Gf§1€ sf 'flee 312$: 23
.. _,y%%1_%'l:'1;ai§j; 3 maéafide exercise ef geezer; that the (§€C§''a'E'.€
:
f/
5
paeeefi by the eivii eeurt bmde the reependeet - State and
theretere edge the eréer fie bad in Law etc.
5;, Writ petition had been admitted;
effieials - respondents 1 to 5 areell rep1'eseti'teCi":by_ .
Aldiamahadevi, learned Govern'::1e1:1'te..--P1ea::1eIf° eizfgt./..'f12.2ne appears for respondent N0.G_tt1Qugh'v-is repi'eee{1j1ted by Sxif A G Shivannae Advoeztte andV_.t}uijere"i.$ nest eppAQs"iti0n to the writ petition.
5. Submis;~$ie'f;,.t-Qf Srntfi F'rafr1i_Ia--x'Neewargi, learned senior eounsel fietitioners is that the petitioners_Atf1t5'.tIagtA5.hadV"fi1eri fa detailed objections to the prepeseti étgetiiieettiert'"*--t%effe:':'ed te under zéllil/i€:'4:1§rE"",;5; ereeee'cE3isj1gstV Vet" xizhteh Ee predueed; eieng with the Writ §¥t'3v?:§f:'i{)1'1t":.5L':<i.§'<E'iZ:' §meeXt:re~Z: that eeeeing an eejet' as pet }%..t::":e§;::'::*e'sg.3;_ §:'§i§i3QY&fi$€ ef the éetetieé etzjeetierie ftieté "ey . the .'}:2etétte::'ere is eethittg but zeieeee ene; ebetse ef the .keeese:e:V'theE: it irtee ¥;%t*t:,1e§£i}9' éeerived §I'£.'}§€E' $§§Q£'"'i"é.,EI1Z'§1:}f ef
-- thtgetteepreeeetatéee te tee eetitieeere etet 6
6.. Smii. AkkaVme1%:a.de:r;; §ear:1&>d G{}'v'€?E'I{}1T§€§i§ Pifiader S€€kS {<3 defend the ordasrs by peiniing €212': ihai tbs.--subjeei Eand 13 a gzzndzé ifzapu -- a GO\"€E'fifI1€i"i§ fans': a§':€19i'1-i€:zfé'§'E:)r€ it is the prerogativa 0f the Governmant r§sVr§r'§éT» Government land for any public ;§1i"19pQs§:'an{3: is r;i:ét 'op'<:7n 7 to the petitioners to questign such proceedings 'reasefzrihg the subject land for as fof Canstruction of Ternpié ' arld _P01_ii::e: j.St}5itiQn.
7'. It 13 along with the sixth::- plaintiffs in OS N0.'?.36f3 in getting a declaration in fihe Gavernmeni; is freé '£0 use {he iaritfi fGf'<.aEE§7Vpi._1bli;CV§'{§1:'p{}S€ :31" F686??? if/ha iand fer any ' '«--.__p23;%.%_':_':"i: gfgégzggess @s------;3«e:mi'£t€d urziifir {ha §}E"Q\;'?:S§O§§S 9f the R€'i:"€§£ii€ fish E954 arzd £16 psiiiiianérs cangisi V.€:.33§.5f--:'?V azéy £3'/f§{i€§'E§(}§} :9 the: g:::*9§€€»:§§§;g$ 3%
-».53g223vE>§':::fé:»5% 1:91' C31} 56:3}: fer gzjashizég {Ff '£23 @3315, 8;: HG"=£i?$V€§'Z, Sm: Pmmééa Efissargé, Eezsgrrzsgi S€§}§,GT Escaagzssi a;:§f3a:'€:%:g §<::2;" ihse §€'{i§§Gf3€Y$ suémiiis éhai file 8 preeeedinge in igneranee ef 'ihe deveiepmenie. and the partial fieeree paseeci by the eivil eeurt.
12. Under the notification though the reeervatien had been made in theAA9Vyear 2'C3G'-.?:f§.be';V§. before the civil Court passed the dev€:ree1';'e..}51ii:»._'bf,f"' preeeedings eulminated in' 1:h.e order' 'ate }'Qfl1ine2:11re~B;..L' decree of the civil Court was_xie:iy_In_u<:h'p1<eee1f;5i and the Special Deputy Cor:1rnié;~:i':3i3e:j_§i%¢3.s 2§}iai'e:3% :0 the euit and decree binds him 'also.
18. With {he p'3'e ferrede any appeal and an the: othei' enly the petitioners who had preferred a:,3peei"fef"--..':§éfi§reving their fortunes in 'the eggeegglj ihe Spee_Vi;aE Depuey Cemmieeiener eeuid me: have "eieeeiegerneni ane saying that me eejeeeieae hesife._i<;2ee:f{'_*v:%eee§i}9efi ever; w%:e:: 'See ggeéieéeeere eeseri tee:
--V ?:}:e}?.4'E?,ee<§V ie7'f:a.e%: filed éheir ebjeetiene ae per Aemexureflz is "_'e::ee:1i;-ieeeg eheri ef refifiering Am:::e;><:1::e--A gemeeeéiezgs e §a:*ee argé igxzering ezzeéeriaj er: §€{E{}Y&» E1": eue}: a eééueiiei: She 2% J 9 €X€i'C§S€ ef paws: and in {his manner is; figthing Shari sf 3 maiafide eitxercise of pawai E4. Viewezd from any angie: the Annexur€:wA is not sustainable andmth€refQfé' v'it.:';s quashed"
by issue of 21 writ of certierari.
15. However, it is made cieéffhat it tc}' thH<é State V Government and 'fig <:'<:V>fidVix1<:t such proceedings and 'pass with law and Within <:01:1sonar1<:e with any decree £0 which the State is a party amid Vfioxver in a. proper and fair manager, A {G é11::--n----«§é§3ert§7, ibis wrii peiiitiefl is allawséf ' "Ejiui§x3 mags' :.;'€€@ 9 {fa m§$?% E Q we V' ~. _ .'A:~»s,,i~