M/S Hari Developers (R) vs The State Of Karnataka on 13 July, 2009

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Karnataka High Court

M/S Hari Developers (R) vs The State Of Karnataka on 13 July, 2009

Bench: V.G.Sabhahit

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IN THE .HIGH COURT 0F KAaNAmxAfAfz;% jg %
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DATED THIS THE 13?" pa? oﬂfuiiy 2369 _ V %  

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Bmxrmwm Nam; Bazgalom

 PETTFIQNERS
{By Sri MR. R§3g°P31, Advnw)



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29. Pwnini Raxnesh WIS M.V.Rmnesh N012, Ia Mm Road, Kanhrigwpa East, B33: Iii Smgc, Bmalare-8;S_ B.V.I:1diraW!OB.Pramh'-, ' Ne.438, Qthhiain, T. ' Nru1mhzmaN$m', "

Ngef Layout, _ Baxlgalccm-560Q?9 * F Sujaha Vmedkmna W30 Vinddmma No.162, My G¢I1m§é'vRdé.;i,"' V ' Magacziaoiaa, aqamsao 079 am sac' haénaﬁsiafhaze Gmgaiah N635, 6th Atﬂlock, Magadi Road, » Eaa;ga1<>%:*v;a.5..i5.ﬁ.{379 A fza.

_ SIC) Y.K.K.t.mpeg0m1a %2g*ef333A.,%%2nacmss, 29111 Main, Bsitxzicﬁhwm ''1' Block, Bm~;g'a1u:e--s5o ass

32. v'§ 6 am 320 we Ggmaama " Nc.9é:'A, 2116 Crow, 6th Main, 4th Block, Thymmgimzam', Bmxgalore R H BM SIO Late Hanzmnaunhﬂﬁxa No.3, Brindm Is I) Mm Cmvery Layeat, Vijaymmm; B mgalarc-566949 wwwm we: uwwmewmémnh. waww 's.vwﬂ.ﬁ,_.w§w" wmuwsmamwva wwwm mwmm ma" %'<'z.#M%'.iWi§%ﬁ#%ﬂ& mﬁwsm ﬁwwwm WE" ﬁmwémmmwmmim. WWW mwmw KM' mmmM'§mm WWW-% €;Z€.TMﬁm

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35. G.Rakha G Rm} 'W10 G Ran Fﬁ suraksha Apamnmts, Ns::.42, 19: Mm Road, zm Crass, Griha Lakshmi Layaut, End ﬁgs, S. WK) Lac Nsmesh N918, I-Icauxmw Gaﬂi. ' _ Siddmma Lme. B&IIg.81£3I'£!~559 G02 SIC: La: Krislmmnurtlhy Rae " * No.16, 11:113. cmss, "Pw1 S.Ram¢sLh 310 me :a.,sma Raga L No.38, 3:5 Cmss,V..Vim§gaksJ1ia3au1a5, A Telecotrn BZH '.1"t'-;:V"=j':3ﬁs""e*.'iI1age; V ' V

37. R;vm1ka:es1wG. Arm Gewda A. . Na.2'.'?3{, .. Bmalore-'?8 % *.Em51ga13m-560003 ' 33,' we Pﬁachw Nak N<§.ﬁ(;4,?'M.S.E1:i1@, 19th Cram, ~~ _ Magaﬁ Chard Rmd, Vijaymmw, Ba:ga1£3re~--§6G 040 39'; The C ORﬁ E Bmagalem Ilievsloﬁ Authozity K..P.W¢st, Bmgalemc Vgjaymaw, Bmgdora»-566 640 %%Wa%% ﬁiﬁﬁjﬁ?

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40. The Special Bcputy Cwmﬁmmm (Reve11ue)' Bangalme Urbm mat. é ._ 5 _.__ é Bmtgaleprc Vijaym12.gm', Bangalare-S66 £340 _ ~ .. 4. _ " *~ V' (by Sri B. Veerappa A.G.A. fca*R.1to:_-ﬁt???

by Szi CR. G41:-pdﬁy, Advacsﬁc fix; R39 40) = These petitions are of Distzziet Redrﬁ Forum, B_an§a1_t:si"a_j in Cmﬁplﬁlﬁ N0. 2930£'2§3'Q.2 19.11.2003 and e2.e1.m4, etc. Y A This ' ' 11%" on this day, ., _fr31}¢)'ia*i11gj:"

This Wm 1192,2909 under A1-£131' e 225 am 227 of India seeking far the

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nature afmtigrmi to quash the artist cf Radrcssal Fannn, Bmgalore D3.§.n.c' "' ' z,j in ccmplani 119. zsacszeaz and zmsmss am: 1s.11.2m3 am 02.61.2694 and to the midst 6f the Std: C Emma' Cemn1im'on dated 15.e2,m5 in Appwl Na. L %%11sr2oo4 and also aeztaﬁ we issued me: an sigxmue ofremdnnf. 231:}. 4, in Ex, Ne, 9?/2066 and 98f2{}66 aid. \/' E 3 3 Q 3 @ E § ﬂies G E 3 $ Q § x ﬂﬁﬁw 0% mm also demmd under notice in Forum No. 3?; 3"

raspondcnt daed 26.95.2996; % j % % "

1:. {same Writ in the rsmtre afwdatnvﬁ. madam Tahm'-nldm' ta tt.m1srn1V a;h§:.{¢féofx;V'ﬁ}§d"'by the pcﬁﬁonecr med a:.es;3e95 District Forum to adjzndicge c. Pm such ﬁt mid .w.--.v- urwviivnlyxifl rwuniwmlmﬂﬂ WKKWW ﬁwwﬂi WW gﬁﬁwwﬁﬁﬂﬁﬂ pmper in the afthe case. '.11: min Peﬁtiazwr 2 . 'ares have com: on Iecard by 2§.ti5,2a§~9;%%% £: .

Iiiis of the mixiom mm second Davclopmcat Amrmmy issusd a. 'V dated 14.12.2901 md ﬁnal noﬁﬁcatian 31.1c.29o2. 1: is mm: m the petititzxrm is cf mans ' lmds amzudzmg the 1mm sy. No. 26, N9. 144, m. 145 am No. 145 at' max yeshwmmpm' Hahn, Bmalan-. math Tairuk. The vast K_,»3 51 m..:.'?2.sI\....wu<w.n (v.»n. I3 takm a. decision to Iegulmzize all such. umamzed mad mﬁeaed bcttermmt charges sac: ::x¢:rcﬁs¢ of Swtwn' 2E) Of the Bangalerc Bev¢Iép:aag:£'..'AA;3#{hom' ' j lam fanned by the WWW érrérwed Bangalcre Eevelopment and mag of the lands have ml haamded 5:0 33. But they haw: mt In the We prclixttinmy noﬁﬁcatians V respectively issued 'Bmxgaloxe Development Amlwxity Act acquire the land for the pnspose mlied sam Vishvashwariaha La,y~aua a:..a gm have aim insludsd the lands in pmaom. The pm' "am: ﬁled daze.-.1' ed.

-- tor" ﬁt}. pxopmd md requested the 'V oak 7 drap mquiﬁcn procﬁg 5 se fa % Sh: Imds in arc ccmscnmd an the. gmumi ma aﬁ mas: lands are the was have mm bean fammd am rm.-mam cf L3ycu£m1d%a>dm?csat'¢'.-sold m ym vmiaus mwunc NJ? l£\.I~Kﬂl'Ud'\IiIHl\J"\ I"HWfif"'iE wwuma ,i"x.¢-W"" 3'U'~4kK¥W$%!U'ﬁWU"h "WWW nwwma WI" WMNWWHEMRM WEWW kwuma LN' RMKNHIHKR WIWW uwwm WV %MRNW@M%% immw nuwma '\.,-J " WW7 vi Mwwmmmw 'wwm W mmmmm mam": mm: W mmmwam MEGM WWI? W mmmmwa. WW mam' persons ﬁld these sites are also sought to be purpasc of consmzcting the heuscs. Inspite ﬁled by the pcu'ttcncr' , Bmga1(:ri:"*DcfI:%1op1nm1$'A f subnm im nepoxt to the_ acquzisiticn md ' was pnbﬁshed on 31.1o.2a;s~2, «ﬁnd of the said Wm 4557o.77z2ae2 and WP. cmmcctsd maxim. Gmmmm: has also takm a lay outs farmed in revanue sites 9130 but: enacted but rules as yet to ba ' ;.Vi'i*mt;;.*:: 1"i¢3§V'*:.Ii§:"at.._effavc£. R 4 is 38 herein %achr:.d " in compisanz No. 2339:2092 ma 194912993 in wlﬁcvh:_Ai31§ mmndm alleged that the petitioner w £3"WI£§I <31' A _ A have coﬁected the money md not allotted the sites and % fhc is guilty at' an-,mmcy' cf mm' . '21:: wﬁ campxm W oppomby the WrﬁPa5t'wnar. The Dim': Femm allowed the complaint as part order dﬂed. 13.112063 and €32.ﬁ1.%ﬁ<4 and \/' 12 directed the petitiuner to remix the amcrant recvﬁved Ame mspondams 4 to 38 md bcing Qgieved pmionc: ﬁled appeal befcra: tho j u No. 11s.r2oo4 which 'aw 15.92.2005. I: is ﬁuthez an have am Exacmien aznmmt awamd by the is cmzﬁnaaeti in Dime: Fomza % ﬁled seehng' for

3. Lmzgdnaiimx rm ﬂu: has ﬁled a Ao1$Li3;:;::?.2cp9 mam was mm up far ﬁnal in respect of mmers pc:nd1'a1g bcfare D:m1° '"63 A ' 'one: was d' to bring subsaqizam ' Dime: Fantm "m the pmding pmcwdﬁigs may be disposed of in tsnns sf mm mzd fm Samm 'V_"§arre::4l:11c:ss of the erﬁcvs mssed by the Stag Comm. ' sign it:

wwmmw um m-smmmumwm amww mwwmyw-.4.r WMNEWWKMWM WEWW LUUKE U3" mmmmwaaﬁma WEWW awwm U?' mmmwmmam mum MUMEQE U?" ﬁﬁﬁmﬁﬂﬁiﬁﬁ Wﬁﬁsﬂ KSWEERX \/> Appeal Ne. 113/2094 dated 15.32.2006 wherein tha bythcpatitionnrhasbeendismisscd.

4. We have haard 1wnad:=.;:ou;1s§?; md lwned Gevmnmgnt I to}.

5. Lcmted _ 'A *ii¢t1$1811m" ' Subnut" ted that midst {sf the «order of the Eimict ?"1"i5 amide. Lemned cmmsel wprrmg' Aron: % ;39 §:a4a mama.-,4: Gavcmment ..... Ofﬁm ﬁn? in the Wm M*1ﬁa""éw%0""'€6 WWWNM W mmmmm WW WW: W mmmmm WW azxmw W mmwmm WW. mm"; me C ' .

. 'ﬁfe caeful consI.5d.eraim'i tea Eh: cexniezxﬁon of ' comma! ' fer the mass' md scrutimz' ea tile

7. The mawiaxs an rworé wmzlé may show am even accmdﬁig tn the awmnmu made in the Writ Petition itself} K» 14 Iayorm fanned by the wtitiontzr Ww not Wm land 3., We 1» ~ M mm' '03:: hm caﬂwted aneum ' towards Manbership and mmﬁgm mm. m} beeii taken by the over ' of gag,» msL;o% 33 md zhemrare Consumm: Disputes Fomm. having *rScm5ved mount fwm respndents 4 to and mm aver an ontmd um um petitioner- a% ¢n£sV""4.$;rv38}§£.re1:1«::"'._a'c mahtl' edit) the amunxpam along %wsmm " E?.g§ §.évVﬁ0m the we uf payment by each car A me mum hamm 0.9. mm the md 3130 ix: pay Ra 1,90% to each of thy:

1/ 'by the Emma Fcrrum dated a2m.2oe4 th:

WWWWK W,.&'"%%!é"ﬂM§i%ﬁKt§"-'& swwm WWWWE Wﬁﬂwﬁiﬁﬁm WQWW RWWWW WW %»§%W§Wa9%%&WWﬁ'§ W"$5'9-u'¥ﬁ°°'3 %@ﬁWW% WT Wﬂﬂﬂﬁﬁﬁﬁﬂm WEWW wwwma WW ¥£%&%E'%.&'%5$&%!éWh%*1aW&, ||°'"H'%WE"'3 Mﬂﬂwﬁﬁﬁ Apm N3. zzsizma mmm me Comnzissicm.

\,} 15 The Sim Comxnimozz site! hmﬁzg the lemietd § @ ® £3 £9 i?

E a?' K E 3&9 § Ew-

E :3 a £93 X § £ :§ § 3 before the manic: c$gnR§c¢¢d from the Wm mmﬁcd' ' ;:v:i41":'{:.%:'.*;1'(?.a:?r13:. Hg with mtara" 3 at 12% pa. ef realisdicri.

The Stu: that mater ha beer: zaefmed to ' to allot aﬁerxmve site bgram :%2{a2.2km6 wed in do at: and memfm order is jumiﬁwd md acmcxamgly apmt commimm is ﬁmxissed. Bang ~w-mw-ww~m ¥£|5€||i%:»5W£%ﬁ mwrwmeﬁ WW mmmmwﬁmﬁm ¥"'§§§néW"'ﬁ W ' §r§;%§;=aam is ﬁled.

s%. : othm' pram mac in me was: Petitimz docs net. survivs fm mdm was at: {sea emu: be urged MferetheDimctFesrmwhe1azBthemmerispendi11g \_,)-

' far the %11mt and lam-md. ceutiasasf " rsaspondcnts held {ha ﬁrs:

fcmzﬁon of the layout $V the . W&§«§ amgm Ié consideration in Execution and aha: pmceedings ﬁlsd by the xmga caunsﬁl Siipwiﬂg re: :1»: Wmmr' " A = 9- In View ofth: ahwe 7retG:3x_;§Z.3_}t-

though the Writ Faun' "am he gamed respendem 4 to 33,11: cauxam mamm ordcr afthc District Forum jamaom pm by its respective ﬁmrm the dam of paymmit and also awmled bf :0 mo}: of the ccmpldnmﬁ by the Sta: made in the Writ peaxioncrhas not fanned layer}:

in am-asa¢e :s;g:d%% . ' of the State Canmizaﬁon canﬁmxing the Q E E 3 § L;

X § § § Q E E & § § § 3 £ a § E § x a 3% § 3 Q § 3 g z 2 § § § i i E3 E

3. ., by the Dim-s Fem. mm' 3 Isﬁmd 0f the % men" as tecach omecenzpimm is gm 'ﬁnd ma § .

E not suﬁer fnem any etroer er ' ' as in caﬂ far m'Oll"'h in exerncisc aof Writ juxisxtﬁdinn er ms Com. umm '¢am'''vu:avr'va \} § :3: § as 3 § 3 E 3 % Q Eéa § § :3 Q?

Q 3%";

;§ :

@ § 3 § §& § § § ﬁg B3 3 E 3 § i E E E E § % 5 .u.. mm wmm» macmmrat Accordingly we hold thm there is no nmit in mdpwﬂltc faﬂowﬁlg ezticr. 3 K 2 The praycx 9f the mi: :§%%g,g;ash'% pm by the State W 1 ig/2694 ma 15.02.2066 order cf the District Forum is rqgaagd pmmma to take an the Fmm whm-;in the grroceedings an pending mt sought for in the Writ Penm: am ﬁled by the wxi: Petitictner.

sd/4 Chigi Iustice sd/-3 jUDGE Index: Yaslﬁa)/"' 'Nib H531' 1 Vﬁ I Nﬁ Vtrwgaia

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