Steel Authority Of India Limited vs State Of Karnataka on 8 June, 2010

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Karnataka High Court

Steel Authority Of India Limited vs State Of Karnataka on 8 June, 2010

Bench: Anand Byrareddy

IN 'I'1~¥E HIGI-i coma" ' OF KARNATAKA AT BANGALORE
I;)1\'i'ii31) Ti--IIS W111: 8'?" DAY OF JUNE: 2010". 
BEFORE

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133; SH 13 I3 iE3a}'en.t1'i, Advocate for i'es'p0ri:1€i'r1t. no.2} -. _

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C('ms1iI'1.11i(.)1'1 01' India p1'2':ying V"iQ 'c}uash' '~1;I1K>:' ':Oi"d{::I' dated
17.53.2007 vidc Ani1ex1.11f¢ A issL1r:d i:~y 'U36 first' :'e$pp'i'1deni as
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T1115 writ. pci:ii'i0n CO1"i1iUg.,Oi1:ib1i~"fii*1'Ei:i~hifﬁariﬂg this day.
the court. nmdc: the' i'(iII0w"§'ﬁg--:.." ' " ' 

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H£;','c,1l*Ci thé'iéI§a.,1fi*1edi'--<:_g5uI'"1Se1 for U16 petii;i()ner.

2. "'~.Ressp()i'1de1"1i«...7 no. 1. i"ep1'esent:e<:i by the

  G<)'i;*:§é'£<i":mien} Aci'Vc>a:--at,e) has not Chosen to file any

 si>2.iiicsnit'-mi"A ,c4)"£"_0".:3je.c.%tions. The courisei for respondent

1"1(5'.§Z' i'c-:1ji1.§2:1'i£.i;s{ aiascntt. A 11-:qL1esi. is 111-aC1e for an 'Vfldj()L1i'1"1ITi"i€11ti on his behalf. IiIowevc'-21', no st,at'ement of V.'~&:)Qj_ﬁ)(iU()I"1S 2111-: filed by the 1'c:sp0m:1ent.s. }~I.ez'1ce, the u }:>c§iit'.i()ri is no! (I(.)I1tC?S1L'Ci.

Z 4 NI€i11C)1'E1.i1d1.£I"J1 oi' U11dert:a1_1<.ii"1;___{, dated 10.08.1989, b€T\-V'C.Ci'} the CrOVE'.r'1'1I1'1(3I1{', of India, the Governrrieni. of K;iri'1aiai<;i and 1.11:? Sim} At.1ll"1oi'iiy of India [.«iI]'lViV.{'(V"','»d:".".t_'V,}1iS was iiliiiziily made a SLEbSiCliEil'y of Steel _.z'§'{.i'tJhOv1*it.yi.;_of_ inciia Limited by an order of the CIO'v'CI'I'1'i'H-f:3:I'}1: of iiidi;-,1,""

UICFI ii bCCE1l'11C 21 Liam: o'l'St.eo1 A1_lt:E1_0rit,'y ('if 1'ff1d'ii:i'V'[:.:i'i711i':ilu;'Z_Ci and izliier on (.'.E1lTlE', to be*k.i1.Qwr1 S{(i',<S1_ P£.Livt--.i1Qr.ity Of"

India. Limited, Bha1dr_avathi._____VTi'2§:io1g:nta.i'iy«,_Va vféist extent of land was Z:1L'.qLli1'CCl the -,o_f' Mysore for the purpo.<sc~, OfEs-;féib1.iSh1ﬁ(3VI'1fV:Ofthe fz:cJj.o'i4y and township <.:(J:'isié$iii'1§,{'O17lé:"1i.i'a1E q1,1aii'i:érs for its employees and other "rtiv--irt 'ei;'i'iei'iii.i'esf{}~. Tliese are formed and iiiz1i.s1t'.2ii1'aeti" by=t::i'1e.3961}iioner/compaiiy in its township x=x.»?1"1'ioli?"i'aia Eéinciwn a'é"VISL Township and is i'eferred to as SL'i(?h v.ii"i'~.i1n,hiSi~.1§:3i_ii.ion. It was 21 notified area under the i\A/I1-i._:'1ic_ipa.l;i.fios A(:1;._ £964. In aiziout. 1.980, the: Notified ° ./\1'ca ('3-o"i111i1ii'.i.<';>.c:. B1'ia-icirzivathi had d€I11€ti'}C1(:'.d a sum of 1:11:11 fiom the pot.ii':i()nc:r towards o(:i'1'oi "'(".I€-li!1'1i11'_*__-4,3; the setiinc to be due for the period 1975 to 6 amount: and pay an amount of R.s.15,00 [Rupees 'Fil'tec:i'1 lakhs) 1.0 Notified Area ._ C<')1nmii.i.ec' in full and final set1le11'1ent of its c*.l¢1in'1 for octi-oi clues.

{iii} Out of the balaintte 21n1'o_ill1ntf,..lli' ll Vislivez-zxvariali lron and S1:eeE...Lirrsii"e(lf iiiillll' be lice to 21ppr0p1'iai;e il'1C:-§§Ol7i'Cl'll)Lll;l()HS."Dlmv "

o11e--thirc1 expcnditurer wliicli' ._sh0Lild»"3li:»1\?e ()l'l'1€1'\ViSC l3ec:1'1 forth cfmjriiizig l'r()'r1_1 'l\?rJItil"lL3d An-':a C()I1'1lTl-"ll:.tf3€ tlije implemer11.ati011 - watm' supply E1Ll'g§l'11:é)lT{IE'£l'.l(fi.lh'1 V"'lv-.I.?V'-stzhenle. ViShVC?S?-Kféill',§l:lE:1l1 ;i_IrQ1:': ai13§l~:."'S1l_e.r.§:ll Liiilited sli'c)'t,:vl£;lT.: Liiiicilét'i*'t::':--l<;Vlt to lI'I1pl€IH€1'}lC

--. (':(l)mpleti1'1g all the i'i<tCe;s$z'-11~y 'vf()1"i'i'ia.lii;i.Q'SV. early as possible _a.1'1(:l sliiipgvyly.V;-1dﬁlii.ib1ml qu2mt.it:ic-:s of water ._':"7i~c;qi.1-i1:ecl lay' 1:1':-5:-«l\Ic)t;il'iecl area Comrnittee. The balance of the d<~3p0si1:

'c'1ll:I"1{ll'tl.1_"l'{'.l'Y§Vl.ll1ClJ'E1'W'1] will go to {lie account of Vis.~l'iv(.:35\,\r2ii'21ial'1 Iron and Steel Limited l.'(\v§'\ll~11'(lS its claim for rcimbLarseiiieiit, of all 'l"~.pz;zsi:. crxpeiiditiirc hii,hcrt.0 il'1(.'.Ui"l'€('l by it, "wlai(:l'i it ctlaiinsa should have otherwise been il'J(?1.11'l'(.*.(.l by l\l0i:ific:cl Ame:-1 C(m'imitteC. This 7>

(vii) N(.)E:i.i'icd Area C(:)1n1nii',t,ee on its part" will also hzxx.-'e no ctlaini and ::.1.gr<:=.e to raise 1'10 S1,.1(['}'1 bills for p:51ymc1'1i:

cicrve10p11'1c1'1112:1} zamd Ieiyoui. Charges, ;=;1:"1c.l Ta-ixes on p1'0pcrE.icés withi1'"1i' VEsI'1vcswa:'21ia1i'1 111311 andv---""' {eel i.i_1I1iie'i:i V v ' i()\-\.I11Ship so iong as \/iS}1iV3€S\gif'¢7.I"é1iE'1:h"ifbiiu and Steei Limited Coi'=1'tiiﬁ_1ues *.:Q "i11c1,.;.1""f;hi§s_

t)X})Cl'1dHZL.i}"€ within its i.OW.§is11ip \v'ith_c3'L1i: afiy claim for reimb1,1"1vs5e13'1ei1i7of'i'liC_s21rI1é"ﬁ"0h1 Nmifimi Area C()1ﬁi'nitt€c_, } , .

[viii] File v.g:ru11cii:;:1{;-- _(';_i {:hai*g€s now (')3.l':11...'f5}"liA1dii':';§g 'Vfl'()i'i"l '"I'\Y:*.:--ifieci Area ('.7.(;.>--1'mT.1iiftcgx ;;;;:(3. ".{is}1\IeS'\Va.1'éiiah Iron and f5i__Cc.i_ i,i:)V1'i"t.c-'d_ai'11'('i1:iri--§ingg E10 R34 Lakhs will be ia_k'ex'1 £153. i1';=1ﬁJi:»1'g~._beé1_1 adjustied out ()i"t,I1(-3 Vn;>.ti1_'oi "c'ir:pc;:::s.i'tj;. as éiﬁiei" receiving payment of 5,I:s.1kh$'<--m.1y from Vishveswaraiah ii-on . €>'.i.,VE31j.C:',§Vi""Liii. NoE.ii'ied Area Ccm"1n1iiii:eC will l'12'IvEt.vV,_1'"1:V{x'fitr:t:l'iei' claim on Vishv(-:swa1'aiah A I1'0.::i~ &4j'..St:eci L.i.ci.. \.vi1at:s('>e\rc1'. Notified Area C <v.>:'1':11'1it izec. ho\2ve\-'er. L'1i'1d€l"{.'c1KCS A ViL"«,i'ces}')()1'i:~;Ebéiiiy 1"'<:) maiic pl'O1"I1})I'. paynie-:i'1t to °\/§si':\rc:s\v21:':1iai'"1 Iron 8: Steel I_.,ir11ii'<-zed in rcspc(*t. of aii i':1i,L11'c waici' ci'121rges biiis. 3 10 ci1'(:un1e3i.z11'1ce on 20.08.2007 when responclerii no.1 issued the irnpugned order purp01'1':ing to \vit.hdra.32\r»-.t1*re 1.1'i;)211'1i1.e ag1'een'1en1. clzited 14.02.1985 wii.hoL_:.€30__210ff(}r:i--i1jg'.___ an ()pp()1'1ii31'1ity of either 1'10tice.....o_1f hc_;'2i'rii1g'_'v.tO'V 'the. pei.it:ioner and it is in this be1c:kg19()ur;'diir1ait:._i:1'1e"pre~.§§erii§,i_' peT.it:ion is filed Challerigiiig r.1iVe"~i.ega1it-yof the i15ri'p-ugfgiied c..)1'der.

E3. in {;i3«::--.j"a---<te Q1' 1.iie..:t,1r4ipairt_ite 'agreeinent under whieli the =i'1jei.i.ii--i(i1'ie'ij Dxv-aj.~i:__ "eX_e"rr1}'>i:cgi' from paying taxes and (>iV§*1_ei*"Léh.§'£1'§§e§1: 'an"d.&i'n t.}ie"absence of any material placed 0'-.()n. re.eor{ig"e.i_ih~er_. by respondent no.1 or 1'esp(1m_cle1*1i,°'V316.2';.t1i2it.V"*Ei'1e petitioner was placed on .'--u(')1"is:e 011'. the i111pii'g'1'1'ec1 pmceedings. ieacling up to the 0' ~-.i}V"i.1'}_3L.1VgI.i'(';'{1' 0rc;§_ei_., and in the abseiice of any materiai of tI'1e:--~.._pet:_i.ii~0_r1jer having been aff(')rdec1 of right of hearing, 0'"i}'1e i1'1'1;>..iig,1'1c%cl order' is bad in }a.w for being in violation 0Q1"»p.rir1(#ipie$ of 1'1aE:ur'c1I jusi:i(:e. Accordingly, the writ ' u ....pC'{:i'[.i0l] is; ailoweci. The impugned order is quashed, 3 I} while it is <')pc1'1 to '£119 1'csp(j)11de1'1ts to talic fresh action e1f'E:o1* e1£'£'()rc'lia1;,g c)pp<)1'1;1.mit:y of lazaelrirlg to the p<3tit:i01f1éI.f in act<'()1'('¥ ance with iaw.

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