K Karehanumaiah vs Government Of Karnataka on 11 February, 2010

[Cites 8, Cited by 1]

Karnataka High Court

K Karehanumaiah vs Government Of Karnataka on 11 February, 2010

Bench: B.S.Patil

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED TI-HS THE 1 11" DAY OF FEBRUARY. 20v1o',_'_"g

BEFORE

THE HONBLE MRJUSTICE f3.S.PATv1_I;V..  
W.P.Nos.13813-817/2009 {LA-;:LAD2'B}.___ '-
W.P.Nos.2l427-431./2009'ILA+KIADB,}..A " '
W.P.Nos. 1 1227-228/2.009   --
W.P.Nos.27565-569/ZOGQ (LAO-KIAIBB). 
w.P.Nos.266o5-606/2009 (LA-KIA1)B), 
W.P.Nos.265907604/200.9 [ILA-KIADB'), 
W.P.No. 15'-1.5'5/zgggs {LA.'-j;5;12aI)B)

IN w.P.Nos.13s13-317/20-09  '

BETWEEN :

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s /0 £.A'E'E1_'%'HAIv'E'MAYA,NNA," - ..._ _ .
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s /0 Vi. [ATE THAMMAYANNA.
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/I-.;<31<:;) 56 YEARS.

 '"A1.1, ARE: RESIDING AT

N058. AVALAHAI.I.I MYSORE ROAD,
BA.NGALOR}3 ---- 560 026.  PETITIONERS



[BY SR1 S.S.NAGANA§\E'D. ADV. SR. (?()U§\ES[CI.. FOR

EVI / SJ LIST L.:'\W . ADV)

AND:

I .

.

GOVJ3RNMEE\ET OF KARNATAKA, IN D U STRI ES AN I) COMM ERG E D E PARTM EN'! '. ' . __ M.S.BUILDING. DR. AMBIEDKAR ROAD, BANGALORE ~« 1. ~ REP. BY ms PRINCIPAL SECRETARYL, CHIEF' SEICREIFARY, .

PUBLIC WORKS DEPAR'I'%.'\/IEN'I:.' _ .V VIDI-JANA SOUDE-IA.

BA:\E(3AE.C)RE W 1.

KARNATAKA I.ND{}S'l'RiAL_ AR1~:.n--.:

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EBMIC P." :3,/'2. E{IE\31-- BUILDING, A JW5'_CR0SS(.VGA,NvD'I>i1NA(}AR, £3AN:;A.1,<)R£%;;_ W. 9560 009.

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.. ....MIDFORD GARDENS.

OFF. M.G.R()AD.

BANGA.I,()RE ---- 58() 00.1.

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MIDFORD GARDEN, OFF. M.G.R0AD..

B/-\.NGAL()RE~5é30()Oi. 4 BS7118 AU'I'HORISE:D SIGNATORY. _ 1z'5:sPo.N:DEN{rs [AMENDED VIBE COURT ORDER IDATED 23 . O7 . 2009} {BY SR1 ASHOK 1~~IARNA.I~1A1.L1. AG 1s"--(;_)I'<~..[;2/ I. 2" 4: ._ SR1 'BASAVARAJ VSABARAD. Alix: FOR R~:3~& 5: "

SR1 I)us1"»IYAN'1'1-41 ADAVE. SR. C1_QLJ'NSE3I.1ALON'(;1-- WI'I'I;f SR1 JAYAKUMAR S.PA'I."Q,..V_SR. (:0UEx;S;:.I, FOR " "

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IN W.P.Nos.21427"r'473'_1!.i909 ..

BETWEEN:

G.SRINIVA_S. V AGED ABOiE"I'4.3 Y'EA.E{S ;~. ' _ s/0 LATE <}c3X/1NIJAPPA;".' _ ' RESEDING AT: I'}O(3R No. £23,, ' Cr-1IK1<A;'1'HQGURu-.\;11;1;A(;I:.

~ v.BI£(}UR-'If-I0131-1, . .

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V' '*1': .. S'I'A'IfE3 c)"1-' KARNA'}'A¥i/X. " ."\r'{D_HANA SOU DNA.

EEANGALORIY. ---- 560 001.

REI-'RESEE\E"1'I£D BYITS CHIEF SE(lRE'I"A'RY <31 ' V' ""CE-IAIRMAN. I:IE\/EPOWE3REIf) CO§V%,\/EI'I'['I?JI?I (BMICP}. [)I§E7'AR'1'MEN'I' 01? C()MMER(}?E 632. INIf)L¥S'l'R}E-S. C} (.)VERN MEN'? O F K1\I{NA'E'AKA.

3.

I' " C (7) i'=f'I"R{-,3 (,}_/XE? D} VIKAS SOUDHA. E3ANAII,ORI:Z - 580 00 I .

R1E€PRESEN'I'EI3 BY ITS PRINCIPAL SECRETARY.

KARNATAKA INDU STRIAI, AREAS D EVEI,{) PMIENT BOARD, BMICP. 3/2 KHENY BUELDINCY. 1-'W CROSS, GANDHINAGAR. BANGAIIORE Y 560 009, I _~ REPRESI?3N'I'i%3D BY ITS CHIEF ExEc:ImvI:: c)I«*I2'Ict£cIg. I I)EPAR"I'MENT OI' PIJIBLIC WORKS.

CEOVERNR/II£N'I' OF KARNATAKA, _ VIKAS SOUDHA, BANGALORE -- 560 O0} , A' REPRESENTED BY US PRINCIPA1. SECP_E3'I"ARY. . A' " I' DI§3PAR'I'MEN'I" OF HOUSING AND';

URBAN DE-VELOPMBNT, --

GOVERN.MEN'I' OF I<ARI\I<IA..iI'AI<AA,AI""' - VIKAS SOUDHA. BANGAI.._0';'1I9: 560 0c;~--.I_;»._ _ REPRLESPJNTED BY ITS PRII\I;:I.DI-IE,.'£s§:C ¥_%E'.1'ARY-.. DEPAR'I'.MEN'I' RI_:vENUE; I GOVERNII/£I3N'IfoF..I§ARN;A'I'AI§A, A ._ VIKAS SOUD.H'!.\. I3-§0INQAI4OR'E, M 550.90 I ,, REPREsI«:NéI'EII.I3Y "I"'I"s_ PI€INCII¥5I1I~SEC m:'I"ARY_ IvIII.\IIs'rI2.Y OF' I:I\IVIR'0.I\I'I»II;«:I\*<ir,f AN[)FORE;_S'I'S, _ ' <_;(')v"I::RNI\/IIe:--NfI' OF" INDIA. 'I'.AI'-QYAXFAJQAN BIIYIAVAN. (':<30. C( )MI3I..E}£, I,'I'>Iv3I--II ROAIZ). NI5w;I3I3I;I«II ~ I IOYQQB, , I I' . RI«::>.R'I5as'I:N'Ira;D BY I'I*S"sI<:<:RIY:'I'ARY. }£IX}€NA"IvTAK¢§ sf'IYYII3: POI,,I.,U'I'I(')N IJAI%'<'I{-SARA --£%jI§IA;YAN .

(;tI-I-LI_I2<:tI_~.I S'_I'R'E£'I'.

E3AE\%GAI:QRE; " 560 001.

REIJRESE-N'I'PZD BY CI~IAIRIVEAI\I. '» IYANIQI I§\EFRAS'I'RU(3'I'URE3 CORRIDOR ' -.AEI'éTI"Ii'I'{P'RISE.ZS IJFD.

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" '"'E3AN(£AI.,C)R.ES.

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10. NAN DI IECONOIVEIC CORRI DOR TERPRISES L'I_'I'). .

1. MIDFORD GARDENS.

OFF M.G.ROAD, BANGALORE.

REPRESE-N'I"E[)BYf'1"S R. Pa/I.ANA{}IN(3 I'_)IREC'1'OR. RESP(L'3'fIDE_NTS "

(BY SR1 ASI""I()K i~IARA.NAHAI,I..I. ADV. (}i§F€'EiEQAi, " " S V FOR R-- I, 2. 4'10 6. SR} M.i\/{ADE-{VA CHAR. A;3v.; RQR R7. ' SR} DUSHYAN'I'H A.DAvE, SR. c:0tJNSIs:;:.A/wg ~' "

SR1 JAYAKUMAR S.PA'1' ,. SR. COUNSEL I*'OR'._ M/SKING & PARTRIDGE, ADV. mR'R~9_ ' SR1 ANANTR MANDGL SR. CC)UNSF:';l,_ FQR '1'. NARAYANASWAMY. ADV. FOR R-10' _ R-3 82 RS ARE SERVED & 1,1.NREPRES_R,N*1'E'i)] IN W.P.Nos.11227-228/2009':_ 'V BETWEEN:

1 . SMT. NA_GARA'1'HNA'B.z£M'A;'-- . .

D /0 I..A'l'E- H .S\2';S1i:ANc;i.A19RA; «. _ AG 1911) ABGUI' .5 2' 'v'fr::.A.RS, R/A"I' N0:Go1,1.z\RAPA_i..,YA;. " .

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V2. SM'r';3'RENUKAMMA;. ..... .. «

- D /0 1,A*=R«: Hgv. RANGAPPA, »A(}-P11) A1=3c;)%L:f1f YEARS.

R'/A1" (:():.,LA 1'{A_P/5,LAYA. Rc>SA1aAI_,u, 'YESiL€AViAN'5_fH;ARURA HOBLI.

BAN(}ALQRE.. 1\'OR'I'I~I "FALUK. PETITIONERS {BY S1\/I'I_;.N}\;'I;«1NfV CHIDAMBARAM. SR. COUNSEL FOR ' ' A 1 ' ~ SR1 RAJ U . 8.3}? K C. . ADV.) V' '--.A;Afp:~.

V' 'L T151 E1 S'i'A'I'E or? KARNA'I.'AKA.

.._ " -~--RIe:1'>. BY YES CHIEF SECERISTARY.

'JEI}I-{ANA SOU Di EA...

}'3ANGAI.ORE ---- 560 001 .

2. TI--IE PRINCIPAI... SECRETARY.

GOVERNMENT OF KARNA'.l'AKA.

DEPARTMEN1' OF INDUSTRIES 82 COMMERCE, VIDHANA SOUDHA.

BA.E\FGAE.(.)RE?Z -- :'3€*3{) O01 .

:3. *I'I~iI«:(.:1--Jim' EX1~";(':I__1'I"1V£:c)1<'F:c1-BR. KAR.NA'I'AKA ENDISTRiAL AREA DEv&:1.0PME:Nf:""' = -. g ' » O "

BOARD {KIAOB}.     .. 
NRU"PA'I'HUNGA ROAD. :

BANGALORE -- 560 001.

4. NANDHI INFRAS'1'RUCTURE CORR?-I.)OR I:'Ni1'1a:RpI'<;S£L'S"Iain:-E). A COMPANY INCORPORATED uNOgR'r:~~1E " _ PROVISIONS OF THE COMPANY ACTS 1956 HAV3_NG ITS REGISTERED OFF1cE.A'I' (1.}.'Mr:)__;':«'O'£«1I.) HOUSE. MEILGARDEN. M.G.ROAD_. 'fOAN--OA__!,ORE_ 001. REP. BY MS MANAGING DiREC"I'()R.:»' A 'A " .

5. NANO1 EC()N()M_§(;' (3OR¥{E[)C)'R:E,N*1'ER_I3RISES7'LTD.. NO.1..MED--FORD'E:{OUSE1.

MED-F()RD O._ARD1':ijNs_. OFFl(3E A?» if .

M . G. ROAI3.:'BAN'OA'é.;c>.§aE Q01 . ' I-z1;«:P. BY 1'18 --MANAOINO D.1:~2v::<..:.'r()'R RESPONBENTS (BY SR1 As"HO'£<._ }-:'ARAN,A::A1.A:..1_._.1';--.$3. COUNSEL FOR R1 81 2 SR! BAsAvA£§AJ..V.sABARA:;>:A--AOv. FORR«»1'3 SR1 OUsHYAN<r.1;~1 A.DA\_/'E'.._Sf'., .=c:OuNs1~::, A/W SR1 JAYAKU'§\/{AR s.PA'11I... SR. COUNSEL FOR M /s.1'.<.:.1.:N£.'; .5: PAR'1"RE--D.GEJ. AOV. FOR R-4. ANANTH MANDGI. COUNSEL FOR SR1' 'I'_,NARAY.ANA'SVWAMY. ADV. FOR R5} IN'W;.I?.No-:§I27ﬁ65§'569/2009 ' BETW;T_EN:.,_"' _ . jv ' ~ _ __1 '. SR1 H .}«-1.AN1.JMA1~>:=>A. V A, S/*C,3,_I.A'I'E A.L.HANUMAN'l'I--§APPA. _r';.{}I}I§;_' ABOUT 61 YEARS.

"RESEADING AT NO. 1 I 14, A A%VALAHAl.LE MAIN ROAD.

' = ....i'dI'YS()R{E RCJAD.

{BANGALORE --« 560 026.

SR} SANJAY ETSOUZA.

S/O A B DDOUZA.

AGED ABOUT 43 YEARS.

RESIDING I-\"I" NO. I .

EISOUZA LAYOUT.

H OSAKERE HALLI .

BANASHANKARI III STAGE.

BANGALORE ~ 560 085.

SR1 B.S.PRASANNA KUMAR.

S/0 SE-IIVARJ-\E\/E. AGED ABOUT 34 YEARS, RESIDING AT NO.185, » 7T" CROSS ROAD. BAPUJI E,AYOU.T._"a__ ' VIJAYANAGAR. BANGAI,O£?,E __ 560 0404. V SR1 PAPAEAPE, S/O LATE APPAIAH, _ EVIUNEYAPE3A._ _ _ AGED AB()U'f'{75 e'g;:r,ARs,'~. "

RESIIXNG C;'A_'1'*'IiI.C};T£RE:'J ".«L.AGE,-. V HALAGEVODEE§iA_}_§AI,I:E» DAKHAi__,§:_,[ KI«:.NC;E§;:1_ H0-,1_31_1_," "

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._ . BSK 111_ s<1*A{:,r;--;.v _ BANG.A£.;QRF.">356.0 O85.

Six/:'i'";i~1 st3'Ci'i;:N}'x.

w/*0 K.'j;;NA_1=zAYA.NAswAMY, A(u313..A'£-3.(.>'z.;"1' 45 YIBZARS.

RE'~3SIEJ}N__C} A'1'NO.28/E 16.

V, 4'm».c_:Ross. am MAIN, _CTAUVERY NAGAR MAIN ROAD.

"£3314 {II s'rAG_:::.

EjiiANGAI.()RE -- 560 085. PETITIONERS V _ {.BY 55%: V.I,J~\KE5I"IME NARAYANA, ADV.) AND:

. S'I'A'I'I£ OI" K_ARN.A'I'A§{A. R£II'Ri*ISEN'1"IEII) E3? ITS (.IHII£l" SI3CI1RI*I'I'AR'Y'. V1131--iA.NA SOU{)£~~1A.

EVI.S.BUII.DiNG.

DR.A.MBEDKAR ROAD, }3ANGALOR.E M 560 001.

S'I"A'I'I3 ox? KARNA"l'A.I.{A. I m«:PRL=:s1a:N'1":§I) BY 'I'I~lE3 S£~1CRE"1'ARY' TO INIDUSTRIES AND COE\/i§\/11*3R(2E ' DEPAR'l'E\/IENT, VIDHANA SOLEDHA4 M.S.Bu11.D1NG. DRAMBEDKAR RC-AD' BANGALORE » 560 001.

STATE 01:' KARNATAKA, REPRESEN'1'ED BYTE?) .

PRINCIPAL SECRETARY TO _A "

REX/I3NUE:'. DEpARi1'ME:N'1',__ ' VIDHANA s0ur3HA.._ ' "

M.S,BUIl-[)iNCsI DR.A:\/11:3E:D1g<A1~2 ~ f_ BAN(;A1.0R=ii?, « 5&3 00»; ., _ * DEVELOPMEN'i"--BG.AD. " .

RE£PR.E:SE:N'1'EI;) BY~.;*1:Ss * __ (3 H1531? £<:X1a:c.:r_;'1w::: (>:r'2'I.(,i'1:__;2'.'« "

I3?.\/IICP, 3 /2, K1 [ENE/. I-3UII°.D._I.l'\I(}. 1~'-5'? <;ss2<:>S:3, c§A:§:r)m'*NAc;AR.

I3/-\.1\I1£}AI;E)I{E « 55.0 009, KA RNA"I*A:¥{A A11\'?13L:S*°E'}'£%1.A'i; ~A'R¥:As"_"V ' V V '1'::1i%§ :?F'i:';ﬁ?iiAIL'E)IEF'U'EY COMMISSIONER (V: .A1\IU A...cQms1*;*1.()N}.

KARNA'§7A'i{/X INDUS'l'RIAI. AREAS 1:>.I::V'i;I_,(A)IDM::N'A:' §1~%(.)A.R§.), $33!}-[_(f11?', _;.a / 2. _:r<1»iI=:N'Y I33L.§1I,I'>1Nc';. 15'!' c:Rc'>'£'~:.As' GANDHI NAGAR.

:3.ANc3A;,QR1a A 560 009.

'I'};i "T'AI"I S1 LEDAR.

If3AN('.éA1.,()Ri3 s<>u*n~1 'I'ALUK.

KI?) M P EC: OVVIBA ROAD.

KIEDS KE1\/KP BUiLDING.

BANGALORE -- 560 009.

M/ NANDI IN FRASTRU CZTU RE CT(L)RR.I{)('}R I33§\3"I'¥?lI"\'PT"\'IS}Z£S E,IEVlI'I'¥$I ). RI§§3'RI§SIi-N'I'I.£i;) BY ITS M.r'\N1'\(j3lN(} IS)1RIi(3'l'0R. NO. 11 E\/IIDFORI) (,}ARi)ENS.

OFF iV§.G.ROAD.

BANGALORE ~ 560 001.

8. M/SNANDI ECONOMIC C.(')RI-{IDOR EN'l"ERPRIS{2S 1,IMI"I'ED, R.I£PR1§SE'.N'I'ED BY 11S MANAGING 1i)1R.1~:<:f1'0R,_--' ' No.1,. MIDFORD GARDENS. 7 .

om? M.G.ROAD.

BANGALORE A 560 001. V RESFSNDERi*$'~..

[BY SR1 ASHOK HARA_1\1A1~1A1.1,1, SR. --<_:(R;1\1S1:1', 1«i0R,R1.._*ro.v S SR1 BASAVARAJ v.SABARA1). AQV. FQI~'i'R~:1~ 51 * ~ -' SR1 DUSHYANTH A.DAv1::._ SR. couVN.S1i;1.,._A;4.w "

SR; JAYAKUMAR S.PA'I'IL. tCOI_;INSEI;; _}?QR- M/S.KING & PARTRIDGE.ADV1'..F{).RRl?', j S '1 SR1 A1\2AN'1'R MANDGI. SR. CO[.JINSE3I;'F-:;)R_.,. ' SR1 '1'.NARAYAE\EASWA_MY, A1.,w....1I'<)1'-1 R-R) ' 'V IN w.P.Nos.266O5¥€¥{i51/2009 _ BETWEEN1

1. RAJ/~\ JVAYAS1*«1A1\1KAR;;.V _ S /0 I,A'I'E:*.RAJA S'REEKA,N".%?I,A}--I SI«:'I'l"Y. AGED 65 Y1€ARS:V

-- ,2. R11 ;S1~IAN'1'A.

--. w/<1 'SR'1v.1'2A11A J'AYAS'1?'1ANKAR, . X-\'G,E_1I) SS.f:'1iA'12S;

" I30'_1.'H §{1:')E~3.1l_')IE\I_G"}'-1'1' :\1<>.3, :%Sn ?'CR()SS. 8'?" 131.0011.

.JA"1TAE\EA.C}':'1,V BAN'€'vAI;(}}2£€. PETITIONERS '- "1SY*A:3R.1 1115AYA1RRR1()1,1.1A, SR. COUNSEL FOR "€s1{1VAS'W1N 1>RA.£3H1.;, ADV.) u . ' S'I'A'I'E OF IQARNATAKA.

VIEDI-{ANA SOUDHA.

BANGALORE) ---- 560 001.

10 R.{iPRICSEN'I'iCE) BY 1'13 CI"III*I-F SE(.".RB'1'ARY 8:

CHAIRMAN, EMPOVVEREID COM,\/II'I'1'EE [BMICP]. I)EPAR'E'MEN'F OF COMMERCE & INDUSTRIEZS.

G()VEZRNMEE\E'I" O F KARNATAKA.

VIKAS SOUDHA. BANGALORE -- 560 001.

REPRESE3N'I'I_CD BY ITS PRINCIPAL SEC.R¥37l'ARY'_. . KARNATAKA INDUSTRIAI, AREAS DE\/ELOP:\/IEN'I" BOARD, BMICP. 3/2, KHENY B[II1.DIN( },.A'I.5éT CROSS." V GA.NDHI':\'AC'rAR. BANGALORE » .":3_6C}..()OE3, " V V _ R§:PRESEN'rI«?:D BY Us CHIEEF PJXF3{?I.3""}'1VE2 o'1='.r_~--"1(::A:A:R. D1«:PAR'rM Em' OF f3UE3£,I£f.W()I{I£S'; --.

C}OVERNMEN'£'C)F KAE2N.A'£"AKA.I " , VIKAS SOUDHA, BANGAIQOREZ---'5_6fO ooégj * _ REPRESENTPZD BY ms PR1N(:1;>::',I; s::(:m:'1'z\,.If.<'\i..'.~ DI2PAR'I'MEN'F 0:3 'HOUSING Aw: HRBAN - ~ DIEVELOPMENE', =: * _ (;()v1<:RNMe::\r'I*~Qr«'..KA;RNA*:fA£;A, VI mswsdu 91-1?; a3AE§(:,A'1';<3A;'<£«: -» 5¥30"001. RE13REr.sE::\__:'1f1::1) v3Y,_:f1'€'s PR%1:\'2C_:_;<*_.A:'.. SE(3RE'E'ARY. DF3§'AR"I'1'.1_E3N'1'OF_REZVRN'{J__E§' "

GOVERNMEWI' OF ImR§\:A*1:jAKA.

VIKAS-.SO{JE)HA, BANCEA-I..ORE on 550 001. RE+2I'1{{I€SIEE\§'I'1*1I) :~3y1"1s I?R1'z\§c:::zsAI. S£C(3RE'£'ARY. .,' MINI ss'1'fok 0415' ~I:1%\?\»"ER(i)NI\/iI331\1'i' am) A I:"C}-R£1S'Ii'S, ' ~ (3@fv:3;I{1\I.M.1::N':1f -<31'? INDIA, PARYAVARAN BHAVAN, CGOA <:<)1.\/1r>'1i;j_I«:>i';. 1,00}-11 ROAD, E\EI$W 13};a:1.~1A:1v 110 00:3, 1u+:;>mj;s}r;jz\z"1'I::13 BY ms S¥:?(.ZRI£'I'AI~1Y'.

KA§;NA'3*AKA S"l'A"1'E 1><;>1,LLm ON <:c_i);\.%i_r«"Rc>1, BOARD.

VPARISARA £3}~IAVAN.

(3 H URC H S'FREE'1'.

~ ~.--I-3AN(_}AI,()RI£ A 560 00:.

REPRES ENTEE) BY CHAI RMAN.

NAN D] I NI? RAS'I'R{,'= CTLE RE (.10 RRI DOR 1'IN'1'I{§RPRIS1'*3S LTD.

H I, IVIIDFORD GARDENS.

OFF. MI}. ROAD, BANGALORE.

REI3RESEN'I'{*ZIi) BY I'I':'5 MANA(,}ING I)IRI€C"I.'OR. IONANDI ECONOMIC CORRIDOR l. 1..

ENTEIRPRISES I.'I'D..

I, MIDFORD C}A.RDE§\IS.

OFF 1'\/E.G.RC)AD.

BANGALORE.

RI€PRESEN'I'EE) BY ITS MANAGING DIRECTOR.

S'I'A'I'"iON HOUSE OFFICER.

POLICE: S'i'A"I'§C)N. . ' BANNI;RGHA'r1'A. }3ANGAI.C}R_E3'._ . " v.C_f.'_'/RESPONDENTS (BY SR1 ASHOK I-IARADEAI-1AIJI...F.,,AD.V; .G1;N:«:R4\L FOR RM 1, 2. 4 '10 6 .3; 11. SE} BASAVAR;AJ--V.SAI3ARAD. ADV. FOR R3. sR1s_'E.§:j,.,:3'nvAKAR, FOR' R8; SR1 I)LJSHYAN"IT}~i A,1:myE. SR) ._c'<;:gUN.s:_«;1,vA/W. SR1 JAYAKUMI-.R_ I¥'A'I'II;;'- ERIC{)1}?-§SE"ig*.F()R M/SKENG (3;__:;>ARitfR:L:~:~:.';E, A_D"/', F011 SR1 ANANTH i\/iAN}Cj)GI, COUNSEI. FCJR '1'. NARAYANASWACNPK, --ADv. I~*'QR..R-- .10' R37 IS SERVED &' U_NRE;A:?RE:sEN'I"L?_.I)) IN w.P.Nos.2545I9o§6o%ijg_gQg _ I L3:s:'Iwp:§3;:\%:

* W/0 K;'P.(}(_)PAI.-EQEDDY.

s_AfiAsii;'.§x*';'2§£A.M MA, A Aagzrjj AE30111'.IE}€)~"{lE£ARS:

K;C?g._MACI\IJII i\;A"1'1¢L S /0 Ii.I?=,GOPAI, REDDY.

I AC}I13I)"A§3'I()U'I' 88 YEARS:

" r:.I(§'.'RAv1 KUMAR.

'~S/'0-.K.P.(i}C)I9./XI. RISDDY.

}§(}E:§f) ABOU1' :35 YEARS:

'K. C; JJAYACIE--IAN 13 RA RECDDY.

S/O §'{.I'.C}{)PAL RI7~3DI§)Y, A(.}E§.I) A130 III' -'44 'x"IE;'\I%f%3: ' " /I(,')"AL1'--YI*E A.C}-U RAPIDA REDI3Y.. 12 C II I K}{A'I'I-EAYAEVI ZVEA.

W'/O I,A'I'I€ IBAS2'-\VA I'{E?ZDI')Y. AGED ABCJUT 60 YEARS;

ALI. RESIDING AT:

KO N NAP PANA AG IV-\.H.AR2'-X4 BIEGUR HOBLI. ELECTRONIC CITY If'C")S'I'. " « EBANGALORE --m 560 I00.

NIRMALA DEVI.

D/O SRINIVAS RIEDDY.

RESIDING AT KO N E\EAI'I-"A NA AG RAHA BEGUR HOBLI. EI.Ec'1'ROmc cm? Pt:§$f1'.:"' BANGALORE H 560 100.

KRISHNA REDDY.__ ..

S / 0 ABBAIAH R§§DkZ)Y. RESIDING AT : --.

K0NNAi3PA1__\.:A ;a2QF£A.&II..ARag, " BEZG UR IIOBLI ,.jF.1_,.EC'I'E{{)NI.C .c":'1"'--ry~ 1>€;;s'I*, BANGAI,QRE'"-1560.::§QO. _ * "

K.(}.GOPAIJRE[3-£)¥._ _ --

S/O 1.A"}i1~: G1JE<A_PPA"--R.1%:m)*{., ' _ AGIEIT) AI-3QL§'§'_6«-1 \_z_'£~:A.R':a;._ " " " 1-a;2s:1:>IN(.;Af.1" . ' I{()N?JAP}'AI\EA Ac;RAI~1A§eA.

\' I BI*L{}§§}R I*§OBI,I, IiIL.EC'I'I{(_)NIC CITY POST. . BANGAI.;ORI§5 560 IOU} I I ﬁ:r:AN--;jr'<§."12:«:DI)Y, S/G' I...Ic\"":*r::~«,4-3.CEVLJRAIJPA RED1)Y. A:;E;r> AE3(i'L}f}' .40 YEARS.

KO'é\§NAPPE»_NA AGRAI»IAI2A.

BE(}{fR"I7I(')BI.I. .{€III£CITR()NI(L? CITY E4'C)S'I'. BAN(}}\L,__OR.E3 ~ 560 m0.

G ._N3§(:;A.r'</An; .

z'--\iGEI) ABOU'§' 40 YEARS, = ~~I{ON1\EAPI'A.NA A(:RA.I~1ARA, IBISCTEIIR z---§c:>£«31.1. £3I,}j13('.?'I.'RONI('2 crrv 905*}: I*3AN(Li\%,(')RE:I ---- 560 I05}.

13 I 1 .1.\/LC}/~\Y ATRI.

W'/O LATE Cr-.VENKATESH REIDDY.

AGED ABOUT 45 YEARS.

RESIDING AT KON§\3APPANA AG RAHARA.

BEGUR HOE-314.1. EI,ECTRONIC CIYIY POST, BANGALORE ~ 560 100.

12. SAM PANG I RAMAYYA, S/0 LATE \r'A'I'I'AP'£-'A. AGI::I> ABOUI' 63 YEARS.

RESIDING AT ;

KONNAPPANA AGRAHARA. _ BEZGUR 1~1013L1. ELEC'1'ROE\EIC CI'_ "--~1§os'1'.*- BA.NGA.1,0Ri~: -- 560 100. '

1. :3. SAMPAN NAM s/0 LATE VA'I'1'APPA. _ $ AGED ABOUT 50 YEARS.

RESIDINGA1': V H KONNAPPANA AQRA__HAR:A. 1 -

BEGUR HOBLL: E;i';F,C'i'R0_NIC C'I'I'Y*POS"'£7...._...V:

BANGA1.0RE...:~.56@;j100.» » I4.RAVI}'1r,U\SAD R'E.'--'i.')T_3.)_Y'.j A('3»ICI4) AAE3C)'{}"'E"'48 Y~E:;A.,{zEs... __ 5/0 I,A'1'{£.VAP'I'ANNA ms-r)1)--Y_. "

es 1. 2. K()NNAPA}\IA AC} RA141A1a3A.

EI.EC'71TRONICC% _C1'I'.YfPOS'I'. "

E3A1\Ig:;AI.,0m:. ' V" 1 r<:_\XKI42i"si;iNA«REDDY.

. ;:.G1::I'>_ A3E3(}1f,j""i' f7':U{1=:A;as.

S/:0 VANA-51%} RfAP?A REDIDY.

1%<()Na\:APA:~2':;¢ AGRAHARA.

b:1J;_c'I*Iz(}~N_1(j':--s cm' P(;)S'I', BAN'GAI;OR];+3. PETITIGNERS " ' '{;3*r x 8.121 Uij'/iwA I-101.1 A. SR. COUNSEL FOR " "SRI.AS'\?'_JEN PRABHU, ADV.) '4 $"'I'A'I"££ O19" KARNA'l"AKA.

V1131--LANA SO{.II.)I"{A. BAE\?(.':AI,ORE -- 560 001, 14 R.f.£PRESEN'I"EI) BY ITS CHIEF SECRISTARY {$1 CHAIRMAN. EMPOWERED CC)MMI'I"I'I3E [BMICII3'). D EPAI-{TM ENT 0}' C O ERG I3 81 INDUS"1'REES.

G(Q)'v"ER.NMEN'I' OF KARNATAKA, VIKAS SOU-D}-IA. BANGALORE - 560 _(3{.).§ _ = R.I3PRESEN'i'ED BY I;'R.INC{PAi. E3E£CRIi'i}".R'¥7. -1' KARNATAKA INIDUSTRIAL AREAS DE\/'E1.()PMEN'I' BOARD. . ' BMICP. 3/2. KHENY BU1LD:N(;-.--..1S'r'~. _(j:Ross,.__ GANDHINAGAR, BANGALORE W 560 009.

REPRESENTED BY Us C__HIEI~' EX.EE(_iU'_TI"i!_Ij1 c>FF'1CER._:§ DEPAR'I'MEN'1I"OF I>1JB1;£'c: §;'\/{)I'\=1»<s%.;_' ; "

<;0va~:RNMI~;N'1'oFKAR.NA*.1'm<A.*-* VIKAS SOUDHA. BANGAL/C)RI_S--~e 5(:so.,o01;q % REPRESENTED BY Us E'_R¥NCI E'A{< '1'xI"< Y. DEPARTIVI £:;_M*I*' 'QF5} i.QEJSI:1§§Q 'A.ND.:'u DEVEI,OPIVfI£N'_:'." , (:<)vI«:1g:x:%M.EN'zf_ (i)E*1--12§A.R;m'-1::A}<.A; «- . WKAS: S()U{)'I=!.;=g2 r3A;mA;.(::>§"_<_1'?; -- 550 001 , REPR.IE$Ei\_1'i'{3i) 'r::=fm'_Is _I?I'<'l§\E('fZII5AI. SE(TIRI£'I'ARY. Ij)EPA.R'rM_ENfr 01'-7. R1"§VL'¢N[tEE"

G()\x'ERI\21\/iEN'I' mr H_ARNA'::r».I<A. VIKAE3 »SOUDHA._ BA:'\I(3A.I,()RI«: T-- 560 001, RE3PRI<2SEN'I'EI) I3"? .£'fL_$_'I>R1N(':I;T*A1. SECREETARY. MI o:m:vNvIs2oNMEN*r A1\Ii)VE'Cj>RES'I"S. A <3<3f»*I»:I<N§v:g:N'1'f'cu? INDIA. PARYAVARAN BHAVAN, (T:i;;0~%(:c>M£2i;~;~:2€, I,C){)HI ROAI').

Nkawf 1')1«';..~.1-51' ..~= 1 10 003, R;«:r>R.r_j;s*£«;;\s'1'p:1) BY ITS SI£(Z?E'{££'I'AI{Y', r<AR_NA'jV'AKA STATIS P(I)I.,I,U'§'IC)N (':()N"i§R(3I, BOARD, '~12?AR;:~3A1»aA BHAVAN.

CQFI U RC H STREC E' 1".

..._£3A.N{}AI,ORI£ »~ 560 001.

I'{f*-3I3RE3$E3,E\E'I'ED BY CHAERMAN .

. NANIDI INi*'RAS'I'RUC'I.*URE (EORRIIXJR ICN'§'ERF'RISE£S IfI'I§>.

'BE'rW}a:§'N£»~."R'A 15 E . MIDFORD GARDENS.

OFF. M.G. ROAD, I-BANGAIIDRE.

REI-T'RESEN'I'fSD BY ITS M.ANA(}IN("3 D1RE(,'.'1'()R.

1. O.NAE\E{)I ECONOMIC C()RRI£.')OR ENTERPRISES I.fFD.. -

1., MIDF()RD GARDENS. 1 OFF M.(}.ROAD< BANGAI..,ORE.

REPRESENTED BY PIS MANAGING DE RECTOR.

1 I.S'I'A'I'ION HOUSE OFFICEER, POLECE S'.I'A'E'ION, _ _ BANNERGHATIA. BANGA}..{)RE3g ; VRIESPONDENTS {BY SR1 ASHOK HARANAHAI.-LI-,.ADV. ~-QENF,RAIj"' "

FOR R1. 22. 4'10 6 2-1, SR1 r3As;»;.\«'A1-2A;;~..V.SA5ARAD. ADV. FOR R3. SR1" E. R..m.vA;KAR."ADV. .;«'('>.R" R53:

SR1 DUSHYAN'_I'h' P: ,4I)i~\,_\/7E. SR. .__C(3.UNSEI,' A/W. SR1 JAYAKUMAR 3,-.§~*._{yrrI,".*-- SR."COUNE5'EI.7FOR M/SKENG & PAR1*R-IDQE. A_}3'.f, F<:>:2.___R--9..»' SR1 ANANm"MA.N13GI. C01;-NsEI,'1L'(>R 'I'.NARAYANASWAM'.Y. ADV. F0 R _ R .1 0 R7 18 SERVED ea' UN'R}£1??R£7s'b:.N'1'-E1)) IN W.P.;No.1515e._/A2065 SR1 '§~<A;JA f)';=,.fj*; 5L%MA.R. / 0 _ RA,;.A ;}'AYAssiANKAR.

AG E1} AB(>:.;_'1f :55 YEARS.

V '' N<;>.3. :3~é3'm ,cr:::<>59;'s.

8'?" BLOCK. ¢§.AYANA(}AR.

~ « 1 ' * .1j3AN (1;A.I..() RE: 5 PETITIONER (i~3~i% SR1 "\;'1v1a:R SREDDY, ADV} V '= A u " . C}C)'JER.I\J}\.'fii NT (1);? RAr2NA.*rA.RA. VI D HAN A \»'EEI')}*'I I. V-"iI)f*I..A.NA SOU E)?-EA.

BANGALO RE.

U1 REP. BY {TS CI"II':33F SECRETARY iNDUS'I'RfI?.S 82 C()MMs¥ZRCI*L' I)I€PAR'I."';\/E ISN'T. . STATE OF K/ﬁ\RNA'{'AKA.

RE-PRESENTED BY ITS SECERETARY.

DEP.AR'{'MEN'l" OF" PUBLIC WORKS.

VIDHANA SO LEDHA, BANC3ALC)RE.

KARi'\§A'1"AK!--\ IND USTRIAL ARE-AS D EVE] ,OI3'M ENT BOARD.

RASI"ITR(')']'}-'IANA B I LD I N G. NR1} PA'I'I*"I U N GA ROAD.

BANGALORE. ' RI:3PRESEN'I'E{) BY 1'18 E><I::c:U'1'1\}I~:. _i)'IR:::C'1'-'()1'»:a.A_u ' BANGALORE 1)r:vz::1_,0 P1VEEN'I' A.U'r*I«f (>if<:'1fi?;. ._ RAMANAMAHARISHIROADL 3 13ANc3Ar,oRr::.

REPRESENTED By rrs cQM;v11ssr.oN}i~:1'e."'. ' '1"H1«: I3ANGAL.c:~REMZYSORI: _:NI512As'i'Rt;;=<:f1fL§.§Eé1:: CORRIDOR ARICA i?I',ANN{N_(;1-AU'T1#§a--;(jAi21'.1'Y, REPR{<3SEN'=iI'EI).BY 1"} P1;za';$e1\;I'rJ_GA_VM1:M£s£«:R. THE 1.,AvNr3._ A(3QU1.S}TION oF'1«*1.c'aR, KIADB. BANGA1.,0R~EgMY$Q.R1%;.:---NFRAs'1:RL;(:'1"URE c:0RR113()i2_. r«:Hra:3W B':J'1L§JI':\3G. c:.AN1,>1T[11.:\1.:xc.:AR;v BAP.-_T(}}~.--.§,(:)RIC. s.(;;r,iNi>ANNA, '-

. S/<3. sA£v1.PL:N.G1 RAMAsHAs'1'RI.

V ACz_E1)<MAJOR.~._ 2,/Am 15 c0'1*I'I<3 ERR VILLAG E. A %3A.NC}A'i',C)'R_IrZ sj(_>I.;2"'1'H TALUK. PA':_fi*AB%;11.IéA§/IAN.C. H . K. ..

S/O'?-1.B.KRfSE«ENAMUR'FHY.

' V AGE:D;~~ MAJ()R. R/,A'1'; SUNNY FARMS. No.64.

~ ff ~ <,;€.)'I' *--z:1c}ERIa: vz1.1.AGE. £3/'xNGAi,OR§£ s()L;'1':~r'1"AI,w<. NAND} IN I7 RAS'I'RI,IC'1'U RB C(')RRID() R V' ""i*IN'I'fZRPR.ISE3 E,IEVlI'§':"3D. NO. I . i\!E§.DF(',)RD HOUSE.

M}DFC)R{f) GARDISN.

(_)]<'"}*'. i'\/'f.G.RC_)AD, §3ANGAl_.,()REI«()]. 19 claims to be an agriouiiurist and is the absolute owner oi'-'-Iaxlds bealing Sy. N0s.6/2, 10/4. :0/5, 10/0 8»: 04 or Chi1<1;';1§1{{sLg,gi'1:;,1 village. Ba'11g:;:.1o1'e South Téthlk. The not.ifi(:aI.i.o1'1 ':§I1"Cl(f'.IT_VS£f0'l,i§3fi 0' 28(1) was issued on 02.06.1999 07290.1.20'03,i'wi%1¢1?é.;.;§.;.t_1i:: 0 11o1iE'icatio1'1 L1I1d(;'I' Section 28(4) (§'a1'11é__9A'EJ() Tbs' 08.04.2003 and 05.07.2003. no{'-in .d:g~§E;;0::{:,_"'-v:..I<;:.u: mew."

challesrlge made to ihe acqo isition.o.[':1'a11ds by t1"1<:--.pAfe";jV1;Eior1t:r has been dismissed on 28.02".*2005'.--_ f-,'1'11é"'--A;3:éx.,Court. has also confirmed the o1'de;"o{ the.APIigh..C00x.f{;s,;1s the acquisition of land. In I'c1g_:t. pe-3t'11'.1'ons filed by the pe'1.i1.io11e1' "£-1.s""\%Lz§3'1l os'=()f.1-710-:'_'land ow'ne1's on 20.04.2006 1,a13h()1di11g t.hr_:. --1:1Vrid.;-:'::guis'x é..i_on...__ ~

2. In petii1'one1*s aro the joint

-'v.o\v11€rs5'..§>I'v {and beé:':--*in_g___§y. No.20 of Pamarapalya measuring 4 ':g.c1'g:s"iVg;.1:1La.;'.._T'13.{: land was proposed to be acquired as per the 1101.1"-.f:fi0.(7;at'.iof1'dVE;'t'.éd"29.0}.2003 issued Lmder S€(Ti.i()I1 28(1). 'E'h1's yvas I'0'1.J()\éVod"0}I Section 28(4) noE'ifioaE..ion dated 05.07.2003.

"'V.is'.t1c'*, 1j>s_1,iiiohe1*s herein had earlier fiiod W.P.Nos.34725+30/2003

-..9«(f311'a11o1igi1s1g the a(:q1,1isiI;io1'} of the land in quesi1'o1'1 z11pa1'1. §"1*om 'a_VoE.h'er lands. The writ petition came to be disposed on 9 28.02.2005. The writ. appczai fiied in W.A.No.659/2004 was %/ 20 diS111iSS('?d on 28.02.2005. Civil Appea.1 No.3853/2005 c()n11e(:%'c-rd wiizh C.A.N0.38-492-54/2005 also Ca:11e 1:0 be dislnissed on 20.04.2006. Review Pet.iE'.i01'1 N0."767/2006..V0£.%t§~.Vby the ;)L=.tit.i(31m~r:3 was also cIis111iss;ed on 02.1 '1 .2006.

3. In w.P.No.112,27-228/2009. peg-::;z'i::1ue1:s 20-_14.}'(E'_.v'L0'1"j10'6':0:v'r4%,'x1\0.7001'1'€0.¥:';S &,~,:j 0 land bearing Sy. No.24/1 and Hosahalli, YeshWa:1t1"1a1pL:re1, f3a11gg.gi1ere Nd1"t.lj1 '$1131<g"'..;1i'(easL:ring0'V 1 acre 24 guntas and 1 acre 14xgu_::itas0"zi¢speci.ivve:1y,_.The land was proposed to be a1cqLi'i£'£f{i *a._sf';*.pe1' "n.ot.iE'i(:aE.i(m ciated 29.0% .2003 issued_:u:}c1e1*:Sét§E;i:Q1a 'was I"<)11<)\rued by Section 2;8fZi0}0'z"1a£i?£'icrai0§'§012 §fiz1.§é'd 0050.{07.'2003.

4. In w'.«zé.Ng.2'7516;§;569,{2'00'9. peE.iI.io:1e:' N05,} & 2 the 0vmers,:)f 12,11"1c100"§3:::va1I'i>:1.'g Sy. 70 {$2. 71/ }. of Hose1ke1'eha}Ii .\iii.I.agJ:---,-- {f3a9r;.gair)71"e S0L1f1i'I'a1uk and ;3ei"iti0ner N033 to 6 are the }';)%¥;1':C}'1Ei;$Qr1f:S».'VX'V1i0_ ugzre in possession and enjoylamné oi' the pr0p::1"£._v. v'.7.'.1'1é----fs'2011'c1 lands were p1'0p0se.d to be E3.C{{L1i1'E'.d as per the 11c)t,i_fi(ja':':i<)r1 dazed 29.01.2003 issued :,11'1de1" Sec1'.i<>1'1 28(1). 'This 'W9.s followed })}-' Sc:('*.¥;:ic)1'1 28%} :10t.i.ficta.t.0i01'1 daérzrci .1__"V"O5.©?*.20o3.

5. In W.F'.N0.26605~606/2009, pet'.i1.i01'1e1' the <)\x7.:"it§1' 01' land bearing Sy. N0.114 of G0'11ige1'e village. Ut.1.a1'21}'1a{1ii"-iiiobii. It3angal01*e Sc)1.1t.h '£'a1uk. 1z'1e£.1sL11'i1'1g 2 2i(.'.1'EtS 35 g'L111-:.'2_1s. Vi"17.1j"e FE.lI1V't'.i' 0' was proposed {'0 be acqL1i1'€<:i as pr-:1'""i'§1t_i i'{_4<)1iiV'i(.*'é1':.i'cnV vd?a,.'Léd 29.01.2003 issued Llﬂdﬂi" Section 28{0i'}.

Section 28(4) n0t'.ifica1.i0n datei:0i-_V:0'5.07.200_S.' had" 0 CEl.'{1i€.'{ pi*ei'er'rec§ W.P.No;_.}546E§»/.2605Wgind 0 'U'1€;'._ szinieé was dismissed on 18.1 1.2005.

6. In }f).vr.:§E.iV1.i<)v11<::r::§ Ciaim to be the owners of laij-i"c'!.-3" «,i1i"~.v-".~f'i:'<_JI'.i{')i_1"'3.:_it sui'a%eyV'11umbe1*s of Konapamia Agrahayai'0iriiléigef7i'he'01:'s'é1ic!"igiiids \_ﬁ?éi*é proposed 10 be acquired as p61' 1.110~1'1O!.iﬁVC61[iO1i'di1{;(;fiT-.25}~.OI.2003 issued :..:1i1der Se(:i.i(m 28(1). This Section 28(4) no1i'E"ica1€.i0r1 dated pet:ii'.i011€1' is the 0'W.'{1€I' of lewd 10ezI11*i1,1__g.0_{V0 Sy_..0Nur.j;.'i:04/E of Gouigere viiiaggea Utiarahaﬂi Hobii, i3.g11'1ga1.01"~:=.j S:.:JL1I.h 'FaiL1§<;. 1'1'1e21s:.11'i1'1g 2 acms 6 gz.11'1la1s. The land '\'»...r:1;'s.V pi*'<>1:)<>s<:d to be .21Cq::ir<3d as P631' the m)i:ificaii011 daiscé ..__"'29.01.2003 issued LE1'1dE3'I' Section 28(1). This was followed by 0' u"Se(:I.i01'1 28(4) n0'i.ii"ic:aii0:a cia;11,ed 05.07.2003. 36/ 22

8. The presmit writ p{':EH.l()l}S are filed alleging ihai {.136 Project is required to be execiznecl SE.I"i(Tlly in 21cc()i'da_i;iE:'e;with 5*;lj1ex PI'0j€C.1. Techuicral Report ('I'"l"R'. for 51101-1.) and Woili Agi'eeI11ei'i1, {'FWA', for short) and U161:G()V_él1;1'£I"{l€§11ll' 20.1 1.1.995. If it is done so, ihe_.!z,_ii1ds 'of like pE'.'E7.i:'l.i§}I'f1E:i'"\'\iii~} fi0;E'2 at all be required for the BM1C'f?l'}:.E1nd t1:ic:;'.e£i3x§§:_}_; ll}:-¢lllai'Eille11i1}3lll made by the F€SpOnd€11lS:~'ll§) Lii':il.iz"e --.1lja=: Vllii/I1ClS ol"'the/pei.it.ioi1er which are not at all 1*cqul1*ed lei' t'.l1.<:,lp;*'()jet:tl_ is' ill.§:g2il. Pel1'1.i0m?i*s allege: that the 1'€Sp.Qi'i'd€I1[S l"1avC: cQlr':1ifi--1.i¢_uecVd'izﬁiiud on this Cozm. as well as on ;1hé"A1S~--3;e:';V--_C'O1ir§ supfpressirig several i}'I1pO1'[a11l. docitiiieénjs \;Vh'iCl5_ c7l{~35.'};ii'lyll'cléii1()i"1Si.'i'2ét<?d that the pe1'1l.i0i'1<~:1"s lands xxreréé-116$. 2'-ft. the BNIICP as they did not. fall within the aligiiniez1l.V';1ré:'a_ out in the PTR. It is the fL1ri,h€i* J"oé1_se 'the *3_e:i,i1.i0ﬁ€r--------il1at in the eai*iic:r wrii )e1.il.io11s. the A ._ A i A I V'1".(;f4'Sp"):1'1"tZl€I'l1'lT.S,i '_l.(l'fal}y suppressed. the fact that Nandi h1fI';c'fl'St'I "1.lCl.1I1:53-:'C(j:l"rid()I' Er1t.e1'pri$es Li1".;1it,e(l [l'ie1'eir1a§'l,er 1'efer1*ecl _ lo as 'NlClEi3I_j, for Sl1()I"l.] # r<3sp()z'1{1enE' No.9 heifeiri. crhaiigecl the <'{l§'l'ig:1"L;11h'1'&','11l. contrary to the PTR and the FWA wiihoui. €V(i'.I1 "'«c)bil:;i11ingt,he C()US€E1l' of the Gm.-'emmem.. 11 i5; next. (20m.<:I1dt'3d l'*.l:)yl the ].")€t'.ll.i()I1t?I' that subseqlmnt. 1,0 tlie _}iiclgii1emS/orders [E215-3S€('."l by this Court. in W.P.No.4533-ii/2004 and COI'31'1(.'.Cl,€d 23 1',)f;':'.l'.ﬁi()E'1S as well as by the Apex Court. the 1'esp01'1dems ought to have cleleied the lands of the ;)et'i1'i0ner .eu'1d (Right 'L0-~-__have di1°eeted denotiﬁc:at.io11 oi" the lands of {he peLiE1'(m€1' £b11(i{xriﬁgV[f'i1Ae ciire.c1,ions issued by the Court. signing that 1'.hcfjj)1f()j.ee"&-2'W213 rec;L.':i1'ed to be e.u1'11p1eteCE in terms of 1.11e"'}W\JlA and .l_lfc1hcE':;-3 would be required as long as Ihey arose&t'r'e_ne1"*t.}1ell

9. The most. imp()rtant. (t()r11.ei1-!.,j{i:ea, [haf.'----t..11Ve.~. §e21}'i":ed "Senior Counsel Sri Uday El0llaV;£1:1xé S1=i""N'alVga1lfa:11d heiV'e'Aer1T1phe1si2ed with all force throughout the .e_e'ot;ﬁ"-sle ;O.1'__il.hefi::.éxzgurnents is that this Court: and 3,159' the lggpex _C:()L;;'i§~..h21d'ciz1eg0}'.ie.e1lly directed the resp(jhelei1"i*s f'E.() e'é?l§elC!1ie»AVlt'he gnhldjlecti, as conceived origjriallly and as L1.plheid_ by1h1s"~Cr5u_r{j'---i,11,.H.T.Somashekhar Reddys ease and in1i>_1e1'11e1'1ij' -.t.h(-:: 55§\1.n1€A'§1'EV'E€'l'I11S of the FWA. which 111eeu11' the-it llthe [3ﬁQ'je(:1._eVl1ca,_d to bC*"~{:'~}';(é(?Lll't3€1 siricily in acC01'dane.e with 'the 'E?'l'l31V éinrl "i'=:.he:;1'lig'111'ner1E set out the1'e1'r1 and the aeqL1isiti(')n of larlcés llmlsl 'cj§t.}_:1f7i1'1e ilselé' only to 'those Wlnch fall w1't.hin {he 'aIignz11e'n.1.lK. 11 is their contention thaé. the lands of {he {j"e.i;.it.i<j'n.se1's do not at all find a memion in the corresponclenee '~«€:X(tha1'1ged between {lie Se(:1'e:.'c1ry to Gove1':1:'11er1t.. Public Works ll".§3lepa1"tn1e11t4. and the Pmm01e:1' of the pmje(:t,. '1h:.«.U;. the exmmwered (j',O1'l1I]'1i11€€'3 had no righ1 whzH:s0eve.1' to vi<)la?i'e the %/ 24 di1'ec'{.i0ns of the Court 21nd the Gove1'1'1me111 O1'cicr iSS1l(?Cf1 approvirlg the c113.11ged a}igm11eI1i. am0u1'1ts to gross Violation of the order of 1.116: Covxt. In this co1mect.i0n, .';1iI€',1"1[i()Ix1 Qf'j{.}1E? Cour!" is drz:1w11 to 1'mn'1be1' of c01"resp011de11(tes i1_1jC'fE't.rdi1'1gj 5 _1_.1e:~. 1'ep1'esen{atior1s and legal 1101i(T.€*. issued by the psi1{.io;ie--1f:'(:2311iiIig upon the I'€Sp()I1d€31T{S {0 drop the ;)1'Q(:csbs_<5f. 211)qi.iA:s'ii.i'0-2:1' v.._(L;>f«t;A1T_1j<:§' lzmcls of the peti1.i01'1er.

10. Sri H0113. takes me th'ro'ugh Caxlﬁerlciiés that. {he same indicates specifically".1313: 'ihej_b'OLi"ir§1= :PC1fif{)h631"c11 Road win ru 11 south of "V.E'f1a12iga!ft;ap.u121: v_ & 3.SCs1I1adevar1a11a11i, Betzadasq.-it1apt:i<3§§. K¢'£};;:ppa1j_a Agfﬁliara vi.11ages and $1.121': the location of-1.he_ i11Leé1'cha.:1g§<3s1:1-:3...also im:ii<:a1Ted in the said PTR. which d_€I'I1OI'I§L~J'E1V[CSVLh€ 'a1igf11]1C11't_ of the road and spe.cifica.11y 'VV'9?;';1t.eS:.i'%1a1LVthe saI1'iE?~i€,---«l')£1sed upon s1,1I'v<:yed co0rdina1'esA Ht'. 'f'7.11'I't11t:".".1'~p('}i41'ﬁ'S "O1:EV1,'~.{.1"1E11 i.he1'c' is 110 1'ei'e1'e11(tc to (21'1ikka!.}"1ogL11'1.1 vi11£ige ' in iji;::(;§.5'<-3r11;'i1'<3 a1ign1'1'1emL on 20.E1.1995 whe-an '{:rOV'€1'I1I711€ I 11_, of Ka1'r1ata}<;a z«1c(:t3ptt;'.ci the PTR. it is (:<)nter1c}ec1 v1;:}_"'1:«11.V:9i'<i)_1'1'10difi(:a1.io1'1 of the z1.1igr1.n'1en1, of the pe1"iphc1'a1 road is "'T«.i'r1di§(?at'eci. He subn1i{..s that on 03.04.1997 the 1-WNA was e111'.e1.'eci <_in1:o by and betwecrl the Gov'e1'r1n1e:r11 of Kar11at:aka and NICEL. in the 1*'\7W\ xnumal 1'i.g§11ts zmd c>§31igg1t'i()1'1s of §.1'1c:: §T)23.1'I1':'=...<; i'":'c1\='@ % 25 b€'.L":'1'1 set out amid there 21 S{'i1I)LI1aii()11 that' the prqgect 1"121§;'-.t'o be (':011siI'L1C.i€d in accordaiice with tile PTR which (?()111"i1"VI'1'if.-','»:d_V'Ft)T_3-' Iht'? G0\Ie1'1i11'i€I'1{. vidt? Order d2.ai.€*c1 20.1 1.1995.

11. The ihrusi of the mgunienis b'a:~:-ca, 0351 aliégenci. i'1*9.udLz1en1 change of a1ig'r"11ne1'1t 1'cs0i't'eCi.__t.b';.'by 1.ak'i_-rag £14(i\F£Li'}ifZl,§§C3~_ of the d(;'.CiSi011 i.a1E<e.1'i on 29.O7.'i'-9927» by 1116 i'~l'AEV':~:'.»'§§4 iE3:111\p'bw&rredV Committee set up under i1"ir; FWg?1"i.'u'Ar:no1ii1o1" iiiieprojvéci and to ci1'Cuiat.e the survey .numbei'é: giiid>?ﬁe"exie'ni;Qi' iand required for the road a1ignn1e.11,ii-iand iiic. 1>(i\Xf.11s.i1AI"piS- ,_'o1'1c'<;:« agaiii'. Ac(*.oi'ding 10 him, the Ci1'tELi"iai;it3111.0 bc.__d*@_ne-4'Ontteagain oriiy rueam that wiaaieveij" iI'1Vik(')I'l'liE1'{,i().Ivi \=_vi1s:" ci1'c:_i,i1éii€d ea-u'1ie-.1' had 1.0 be 1*e(:i1'c:L1121'1.éd and iiisléaci'v«Qi'-.,c§<)-iiag so. new sunrey numbers. vi1E.21ges_a1'id. "€,~)(tt:?1'i,i'.v'v{)i' ~.1£1i"i~dS (:an1<--: {Q be (',i1'(TL,)1&ECC1. The 'VV.d3§Al.11-;(EVJ%¥'E.i{}1-Qmg)'. .1_hc' 1)é'i'.'i'i:i-eiitra' 11121: in I";-mt. 1.7 ncrw Villages caine V'i-2.0' bré The zillezgatioris made by the pe¥;it,i011e1' £l1'€.'£,h:éii:. i.1ie'Vitff_i1i;inged alignment. was SL1bI'l"1iU'.('3C§ by that Pi'o_;'eci. 'Ej)i1'e(:1.01'..iii?' NIGEL. Sr)'. Maj()1' Rainesii who 'W353 the PWD Se<t;'L%é':f2i.ify* e;;11'1ie1' and 1L'1'i,E3l' b€Cd.1}.1€. the i7'1'0jcc1. Dirccrioi' of ?.\}iCi€L. "«i5ii'hiVé;§ clianged alignment was approved by the EBMECAPA on '°<_E2.02.2004 by peissiiig a new C}o\ze1'nn1em Ordcéi'. 'Ric: <'_tiia1'1gec,i a2:1ig1111'1c*11t 21pp1'<)\:'es:i by i.}'1(: PWD on 20.07.2002 (.rc)1'1i.1'2=.i1"y to % 27 lzmds of the 1.)e1.ii.io1[1<e1*s 21113 ovm" 2 Kms axvay {r0111 the a1ig.:':1jne111 and therefore. they carmm be acqu1'red and ()ug3"11 danoﬁﬁed.

13. Sri H03121 and Sri Naga1'1a11d j1*1'éiVvE>* .p}a; (*€d« _i*'v:v:§.i_a1_1'1L':€T 01"; several judg1n(--:ms c0n'tendir1g that t.Hr:_ }a_1dgn1ei'1I'A 211,16 'VC'.~:.é.'('i.I'v6;"('T._ obtained by fraud have to be as V.a1.v._nu-].1i:fL3_: 'C931 quest.i0I1ed in (:oilat'e1"21l p1f--<1ceedin'gs.-.. 'VL_';'-\f.xue_1.1t,i{)11" 'i;s;-d1".a{v11 to ihc judgmants in the case of s.ii.'c§iE1aI(§A;.vA}iAx{A» NAIDU {DEAD} BY LRS. vs. JAGANNA3fHunnggbj"B;ﬁLRs',fA;vDloqfséiians (199-4(1) sec

1); GRAM PANCBA?}i_T'_ __v1_1,LA._GE . vs. UJAGAR SENGH Arm%'o'r§i1;Rs":{{.::oooib?.SCC"Maj; HAMZA HAJI vs. STATE OF .aN3;*f-~ ' ((200617 sec 416]; AND COMMISSIONER 914*' _<3"iJ.'s'1"(§i'y;s', KANDLA vs. ESSAR OIL AND u{{?.004}i'iA $364} in this (t0m1eC.'Li()n. They also "~.(:or1'i,e_nd thai 21 judgn1en1. and ciecree obtained by fraud no res j1.1"c1.i_c'a tz>_. é1v:1€i~v,,_p1V2:i c:<%'S 1"eIiar1(:t? on {he judgment in 1,h<-3 case of V V _ASHA'R-F1 EVS. KOILI {[1995}4 SCC 163]. They assert, that .,/..A"'---1.ht.;..:.1_,{_§h seI\re1'al hands belomging to sémilarly pia<:ec§ perssrms have

--}3(§-1*§'i:1"- -::'x('1ud{e(§ fronl the 1"10'tificai.ic)1'1 by c1e1'1c)11'i'yi1'1;g. the "~p('?I~i:ii()I'lt?]'S' lzzmcl is not den0t'ii'ied 1,I10L:g'n he is sim.i1a1"ly ;)la1(7<:?cI, " wh.iC.}1 am0L:111'.s 1:0 disC2'i111ina1':01"y i.1'e:z1t1"n€nE': zmd 1,hL'~21"ef'01*€. ihe I1(')i.ifiC£1Ii01"l ¥.1I'1c.}er SeC1'.i01'1 2E3(.I.} of the AC1, it.se1f'dese1*aes 11.0 be 9/ 29 and 1111211 of the SLipI'CT1'1€ Cou1'E,._ Claims cl" i1'Idivi(iu21ls 01' gmiips of individuals were 1101 examiried. He fu1'i.her C(.)I'1i.€11d+3' 'i:h:éI.1_ {ha lzmd of t'.h€ ].)t.'li[i()11t.'1'S is 110% i'L.'q1.iire(.l 1131' i'o1'1I12;IIiQrI3.(')§" I:'(v}a';"l._:{';"]1~.'l'J'.'L.'.I.-l_:. I. the 1'esp01Ident.s say that 1,116}; 1'€{§Ui1'§:'....l'l_ for 'f'(3V1"'l"15}a1:I'f)1'lV'ﬁll,li}1.li road. He 1'efe1's to the 1101.0 slieei (Ill i,lije"Pi'irI(?i_13'ail l'Se'(?f'e1.aii5y_; P.V\/.If.).. G0ve1'I1ri'ien1. of KI11'II21i':akzI. 1.()A%.('.OI'.-lV€I'l'dv li.ha.1_ 21:15 0I1. }4.05.2008. no alignment was p':1'uC;ClvLl£IV(_€Cl. to 1,119 21llegai'.i01'is ()i'i'1'aLId. he l1a1s4._i{€liec1_£>II_1.11évjuclgziieriti in the case of ms. BEHROZE ,RAMYAR..:._ '~BA'I'IiI!?I SPECIAL LAND ACQUISITION o1r;3*IC§+:I{V{II§iI I=99'I He also comends that the jLI(il&£;.4{lI1'.V1V.€:'.1'll:_l."V;i.'1~/1 dz};--ed 19.032009 of izhe Divié.i0n_ ~l'3€',V1l"1('.,lV1.__f€lE1ll3(l'...L)11ly in Gotigere '{'.zmk and the peiiLi0m3I' iS._1i0I'. 21 "pai"~iy _iil(.)"*-._%t.l'I'é sarne. '1"'herei'om. it. does I101'. operai cf _j L1 cli It at 21.

";1E=. ' *.._S1"i _I'"IC'.l,18.'v 11-213 also CC)I}'{€I1Cl€Cl 1.112-It both original well as (?h.aI1ig3Vd and also the G0ve.1'I'1men1. Order c.§a1,€Cl V .20.1'2m'E:i }2.02.200él \-\='C1'('? p1'0c.1L,i(éed before Itlie .i..)iv%.si0rI lI.l'1iS C()I.:1'i in VV.P.N().45386/2004. W'i1I'1 full _l 'l'{l'}"'-".)'l\-'\'f'lCClgE3 of the seame. this Couriﬂ di1*e(:t.eC§ the iI}'1pl€1'}1€'I1l'2}.1.iOE'1 ,l '()'l"'--"'ll1C' p1'()j€(Tl ass ()I'lgi1'"i'<.llly I"011I':eiveci anti I.ipl'1e}c.i in V '"S0II"Iaslie3<.l1arz1 Reddys (E2186. he3III:e the implicaiioii is ilaai, 11163 § 30 £;iligi'ir11e1i1 as ii1C!ic2i1,ed in ihe I--"'i"R and FWA alone i*equi.reci 110 be ii'1'iple11'iem'.ed and CO1']S€q'L£.(;'1'1lily'. the laiicis of '(.110 pe._Li_ti0ner which do 1101, feiii within ihe aiignnieni indicated in FWA are 1101": required. Othei" l€d1'11€'.Cl Counsel liéiive ifeii,ei*:i.ie:.i "

{he same confieiiiions. ._

16. Respondent No.9 has filed st.aie.rne-Kai of:¢:'ej¢::::(m;:3,"'. pi*elim.inary objection is raised i'0r*i,h"ei.n'1airitai_riiéiAbii=ii3¥70i' the writ petition contending that v.:'hs.i, is .chlalleiiged,_ in stihstéiiiere, is the eicquisiiion OE" land per the:_i'i01l.i'i7ica'i'i0i;illdéited102.06. E 999 and 29.01.2003 issdeci.i.11~1idei'§:AASeci_i'§g~ns_x2b§3j{~l) 'am! 28{4) of the A01, which was lAe*ai'1_ie'r7'1_n1alCie_' by. the very peiitioriers in W.F'.N0.459.32'«33/200$'.éii'i.d"~0ijl1c3i* cases on almosi similar grounds i1rgii'igi.l_'iVa1i llie laiids were 1101. required for BMiCP and li'.h._at' 'c1'€qulSil,i()11 lp'r'0ceedi1'igs were the result. of colourable exei'(.'iTs"(; _()'l7ps'afeii_. " -'.1'he Ii'1Ei'i.l.€il' was p1'0seci.1i.ed l3y the peiiiioiiei' 21l<)r1g\X»'iI.li ('}l.'ll1y;"15 laiid 0w1'1e1's upio U10 Apex Couri in SL1' N0. 18143-214/2005 and the said SL173 along with other petitions ' i=e_la i,i.1i§g;..1c the same aicquisi1i01'1 of dii'fe1'e1'11. peircels of lzmcl c2u1'1e dismissed by t.l"1ejudgri'1en1: dated 20.04.2006 passed in .4" Appeal l\l0.3é.i~92~94/2006 and connected appeals. As such principles of res judi(.:ai..zi arid c0nsE1'i.ici'ive res jiidimita (.)p€I'E:1l.(:' «% 31 as bar 10 1'eagii.21!c;* the SEIHIC qL1<'ist.i01'1 yet again. lt isvT'l'"n'r.7'1.lici1' Contencled by the respolident ihai venious qL1esI'i0ns='..praiselclliy the petitioner in the p1'€S€I1l petition have. beéi1._rziiseEi e-in.ri '' (.(mSide1.Cd in W_}.:7_N().<5l5386/2O()4 V~i"ii(»c§_ l3<l§§i)1j,§?ll .'(':f")Ll':"~.l. purportedly in public iI'llI€l'€Sl' by 0ne'~Sri :{J.pC-l;iVE::dl11,1S=ivéin'i3{ .'£uj1_d two Ol.h€:'I'S, Challenging the legvanlily and._V.é{lidityip'l"iliC. The ques1'.i0n regardiiig the a1<:qii'nisiilir)r1 of" 6:xl<j?'eS-S léa,nd. away from the alignnient. of thefwpiad .01' the VBMICP. so as 1.0 carry on real estate bL1S'l'1l€,SS la_nVE:l Caiigiiment of road was being illegally r:_l1a11g(:ri--'1*:iSL1ll..i1'1g.ipiri £r_n\§i17.Gi1111e111,z;:l damage was specificaliyill in lv}i"i'é;*pel'.ition. But tlie ai'orcsaid7..w1?it .péEtn:fiQ11"._wa$"wdlismissed by this Court. vide jucigmem the appeals filed by the l1I'1SL1(.', .35-sfiui pé'i:i1.iO1"ié1*s liieibife the Apex Court' were dismissed l"by_ fill;lljttﬁglilifllll, CllE1l,E'(l"'l20.04.2006 arid 1,herefo1'e, petiitionm lc,2i1*;1.1ldi,=.r&2igiii.§i'i,¢l'tl1e said I1'i'c1ll€1.". 11 is alsc) s'l1at:ed in the C".l"l_.!""~§)lJ"7}'.(l"3llli()I1S that W.P.N0.57'3/2009 filed in Elm p1.11"pdr'1.ed .._pi,1bl*i{t interest. by Dalita Szmga11'si1a Samiii also canie CliSl'1'1,l,E;S€Cl by _j1idg171er11 dated 02.02.2009. wherein also it w.2is.Vc0'r';«teI1ded that. the aligmneni of the road eoniponerai, of l:1ad been illegally 21l1..e1'ecI and tzlierefore. {he said (30n'Ee111'i01i <?z1.m1()1.. be 'i.1Ijge(l yet zigzlizi. Resp<)1'1c§e11t:s have 32 §'u1*t:he1' highlighied the fact '£.h:;1t the present w1'ii. §)et'j't.§of:s are filed more than three years afier 1".he_judgmen1 re11&dE:_1"ed"oy=~ the. Apex' Court. 11;:>}'1o1c§ing the 1-;1equi.<3iI'.io1e1 and almostjlaf"t'.eI"=.2{1VCpe1*iod V' of nearly 6 to 10 years after the~c%'21te_c)f5_ is;3.1.1'éi'1?3L:r:C of; the r1otj.ficati()n, Without explaining the eIi'01'n§oi:és delay allagi 1»§i'¢1ki}i_g' only untenable and baseless 2111egéz--i1()1'1s. AI1e11ee (ﬁe :s.::.}1n<1.eH<"--.21nnoi;.. ' be entertained. it is stated tha{"'r1jCo;31V of .'{.1"1E3:'d'O(?1.v1f;1'I1(31'k1S on which the petit.ioner has" y5A1ied."Cfe1é11.e' 1_oe'~.periodS'"pAfio:' to the judgmené of lhis Court. ci21':".e(i_"21C;G':Q;V1,ei~::;Ei'V__O3.O5.f2,OO5 and therefore. they camio1:_ be z1g'21"i'n»l5oo_ke§i~in'i.o.

17. Lea;.V1'11edASe.I1ior '"Coun's~e_'l Sn' --DL1shy.2mt Dave appearing' for 1'esponder1A1>No-.9 Iiaysé':si'imi1g1y"«rei'*L:1.ed the (.'.O1"1[.f3l1{.iOI1S urged by the peE;V_i1.iVo11er.a"" yI?Ie..1%:as"v.coii.te11ded that the petitioners have C V'ab.use£'.¥ ':*;'h:;3e.yp1"oeess of Court by 1*eagitat.ing the 1nai'1'.e1* filing W1_'i1'I' pye"ti!ei'or1;.5M a§'i,s:1*"',y1*ile pet.i1,io.:1s. He has drawn the at.1'e111,i.o.n of the 'C'o"iLi1'i. ':go'i;hVeAC:j1:dgn1ent. of the Division Bench of this Court, 'd.e_;1.e.d O2.C2.2009 passed in W.P.No.5?8/2009. One of the _ 1'*eIi'3i7ss 3s=(.)L,1gh1. in the said w1'i'£: petiiion is to. "de<;%1£~11'e 1.11211"; the V"-___"'r'oad; now <:ons'é'ru<:1ed by the :3"? and 41" respo11de1"11.s as "}3e1'iphe1'a1 and link road of BMICPA 2.155 not at nazzci e,<')n,s'sI.':.'1_1(tied as originally conceived and upheld in Son'1ashekha1'a. Reddys %"

Case and as 8. road which is not in Conf01'mi1'.y with l,hfeW.Vi'I{."

Iiwitiing 11'1<-? a1,{.<311'{i01'1 of 1411:? C()E,I.1'1 to ;.)a.1*z1gg1*£»1;)1j1_FE V'()i3.:"».Il'I'V'1'.T'E"v' jL1cfgn1en1. it is poi1'1i',ed out that ever) in this case --';jh'e CfC),V1"1T.€:1"1'i.,T:V(:5i*1 was raised by {he writ. petiti01'1e1* si.21t.i11gVt.}1a1 t.héis"0 .:F_esVp'<)I1'de11.ts" "

have ('.0I]i.iI1iltZTC1 to form the ;.)<:~1'ipI";_e1'a11...1'(§aci:_an'd*- I'i'r1Vi+;~hA_ 1'a;1c£ Comrary to the FWA and that thxj 0L1te'1"----Aphériphera}. .ﬁo'ad £'tJ.1*i"i'1:2cI by NIGEL. is not the one as e11ﬁs.21ged in na0V1"Vi"he OI'l€VV defined as such in the FWA. OnJ'i.'he VL_b>1S'i~s_ of s5L1('.'i1~(r0i1t'.€11{.i()11s. the 1'1'1e1t.'{:eI' was c:()1h1side1'ed"eaaid tfilisi,C.Dii'1?C "h.e%id that 1'1 Ca1n1'1ot gﬁ) into the d1'sp1,1te.d qu_(~:sti011sVV-cf _f'§1(:{V.= He 't.11"e1*eI*0,.1"e submits that in the wake of the ;;i:'c'i';};r1:ﬁe:1t'"0I'zhexDivi§éi'(5n..F3:§nC11, this Court will not per111'1?f:'Athe' p<:tii,i6'2-161'.td'--17§:E:git2i'Le the' same nlatiier yet again. Referring to i'h_c 1vd§'17._1'é11:1. 1'}i1r'"'1_..'§'1(% case of ISHWAR DUTT VS. LAND _vVAcQU1sf{:'1*1r3aN co"LLE:c'ro1:: AND ANOTHER ((200537 sec 190}. A'~.1€a1'1:.::d S_e11i.0:f C~r)L1.nsel points out that once the pC't'.1'1.1'0h€1' has cha,11éi1g§ed' «hath;-r '.[.:j€é."1idit.y of the no'L.i£"i(*.at':i0ns in the emlier _p1'()cr£r€"(§iI1g_S. 'I1? ought. to 1'12-1\-'62 I'£1iS3L"(§ aié 1)I:1<:= g1'('>:.z11ds whi(.:h '""v.u'<?§Ji1.}d,_ham? been raiser} in impugrling the vzllidity of the ' :10ti_fi(3a*{ic311 and if they had fzliied to raise a ground in the earlier ';'3::>.t.i-tic)11, they CdI'11'10'L sfaiscz fhc .$a1'1'1té now in the §31'(;'.Sﬁ.'1'11'. jﬁoceedirlgs. Reiyihg on the deczision in the CEISC of M/S.KESHO RAM AND CO. AND OTHERS ETC. VS. UNION' OF INDIA AND 34 OTHERS {(198913 SCC 3.53.) {pe's1'21g1*:i1,)h IO}. be 3ubmii__s iheii. finality in litigation and public" poiiey both I'CC{L.1i1'G.U"Lh£€iI1:K.'¥i"}.€ iiiigam should. not be permitted to cliiaiienge Lh€1:'}"-lei' ~ p£'O\/'iSi0l'1S of the Act or nc)tii'ic:at.i()1'i,. ai di.i'i"e1'e'ie1i'{_".ii'm€$ on"

dii'fe1'e11i g1"oL1nds. He has c:()11E.e1'1C£_e.d :_'ti1.e;i. "p.1"ir1ei'pIe judicaia is a species of the pfiiieipie 2 of 'est013';5e1_: and _.'wheI:. :> proceedings based on a pE11"U-CTL1iéllgﬁfifgltiiSQ.'Of aﬂained i'ir1aii1,y. the pi-inoipie 01' Vi'$:i2.z?Li.iA."i'iiI_'ly appiy. He has fL'11'U'1(i'.I' pointed _0ui'.Ai_hai. 0ﬂ,E?.€i%'€ is issued. ii. is required 10 be is overruled or a iegisiaitiozi by brought in force.

18. He on me judgniem of the Apex Court in _1;he ¢£1=:a§' oi'_i3Ei'rILVAL MONI VS SALES TAX OFFICER 3:

[;fjHR V-1.965 '$C""3;'3;50) to contend that if constructive res j"il_(f]i'(',I:17'{"E?t {O p['()C€|f.'.dil"igS. £1 pEL1"[.y CEM1 ﬂit", E18 1'l'iE:'LI1}-' V»-"I'I'1.' p'€'E"1'i.i()1'}S'éi.E§'i"1€ likes; and 1'.z1E{e one or i\.v0 points 1'.ime. Wiiicli Ltleariy opposed to considerations of public policy on ' 'wi':i.(;b "res judicma is basecl and would mean lia1*a.ss:1'1e111. and "'}ia1*€.iship {O the <>pp011<-3111:. Besides. if SL1€;'.I"1 a (7oL1:fse is allowed 7E':o adopted. the docririne OffiI'1&1ii1Iy oi" judgments pronounced by the Court would also be ma1,e1'iaI1y a.ffecr1.ed. §* 35

19. The questions {hat arise For c0nsidera!.i0n in the lighi of the pleadings and the eontenuolls are,

(i) WheII'1er' the direcI'io:1 issued by {his Cibimf _:_':i'ie:». Apex Court' to execute the Prqjecl i:i."'-.Z§err:f'Is. Q," me 7 Frame Work Agreement amctéthe.' Prqjécwi' Téchniéﬁtl Reporr has to be c()nsLrVr,ged:-ase3n«GL. 'appro'vfr;g change Q1' alignmenlf»?

(ii) Whether the present, LL;i"i3'_'Vpe_liI.ior'is fbarvijed by- the principles Of r'és.."fL1dicfCift1iP' ' " 2

20. Both these ques'LioI}_s_"are.. ¢cir1s-Edefetjiv..-fogether. R is r1ecessa.r}'"tb"' '11Q'tie héie 1h.;;;1':- 1e1pdi'1""the commencement of the 21€:C1uisi{iOz1 p1*(JeeedE'ii-gJSM »f()4V1'».__1"}:"1'-5*.'BMICP. large number of wrii petitions cthz--;>dL1engi11g the 21c3'quisi'{'i0ns came to be filed and the learned, Single JL1,dgC~ bf t}msTCoL1rt. allowed the Writ petilicms in ' 'p:r_u'i'. }'1:().'1':diZj}--g that a1(7q'(1i':5it.i(:n1 ':0 {he extent: of 60% meant for the .'rjoacf'C:mn'1p§i1e1e111"0l.'_£l1e pr()je(:t alone was valid azzci quashed the re1§1z1i':1i11g?3f}% '()3- 'E_]'1€ acquisiuon. Writ appeals against this _o1"dcé:"".{i«e1'c>V:filekfi by' respor1den.E ?.\I0.Q, fhe KIADI53 and Stale of " ''Ké1rn:31_ta1<21;----ehallenging 'the order to the exient the aCqL1is1'11io:1 ' x3m:sV.qp1éi.s.hec1. Cross Appeaks were also filed by the land owners K O the ex'temi the aCquiSi'{.i01'1 had been 1.1 pheld. 2%. it is aiso relevant to notice here that 21 note po.i'11.t.Vi:'1'1gbut seriotls a11egat:ior1s ifegaltiing eiicquissitioxl of EXCECSS.:'}E11'1('§::i'€11fx 1.-!_1__é _ BMICP a1.1egi1'1g that the 1'esp():'1dem. No.9 xx-'a1s_ ..r?;;1V_1fi*yVi1:1'gg11):} :'e2'1l._ 1 estate business in the guise of execzxtitrlg an ~:iI1if13£L-st1jé1'etu14é project was made by the Minister 1;} 1'-»:ji'i211'ge.'<)£'~ 1-'1\7.\«'{J_1~~.._,vI11._ i'u1'theran(:e of this. by order -_§1'es1.I._t*.cE 1'eview"

Committee was (TOI1SU1'.LE1,€C1 by the "L3.ov-e1_~1»1n1e'm;. to iIiqL1ire into these aflegations. This ._C'o.a111-.;it.t.c:r2V9"was'"r.e1'1ar:'1ed as Expert Cammittee by order éateci V 1"./f".'.1i/..2_e'~.1._(v)4v..'.:'~._'_i.At this stage. app1*ehe1'1ding 1133111. _prc{ject...de1a';.fe1:1 by these actions of the Stgite .;j;"a.xt_'réi. _pet.1ticm in W.P.No.45334/2004 cztme to filed 1\/Ia1'1u11--1etu1'e1"s' Org'anisati0n seekmg several d§:'e<':ti()i~3s$2311' impkementat:ion of the project.

--~T1'}:1e 1'eii'.e1'vSA0'.1g}"1t' tn"E"111_e__yw1'ii. §)etiti01'1 wass for 211 di1'e(:ti0t1 10 the A'.V1'espa1j1der1t:&5t'.g1t'e_Vand its iz1st.rL1n'1enta%ity to forthwith exe(:ut.e t':hE:.._ eritirety as held by this Court in \'\f.113.E.\1=@__.29_.'3':?; E,/1997 zmcf e1'1vi.sa1ged zmd 21ppmved by t11e of ¥§2;1__fi'121f.211«;21 on 20.11.1995 21:16} as upheld by this Court Apex Court on 21.09.1998 and 26.03.1999.

"':'es_g§e(?t.ixFt%Iy*. A110t.I:1er writ petition in ;:)1_.1.b1.£c izlterest bearing 'as.

V 1 /2004 was exist) filecl sL1pp<)1*ti1'1g tht;-' pr0_jeL.:t by one 3 '7 Sri I)akshina Murthy S("2(3ki1'}g almost similar reliefs. Yet :';:1.i'iQth(;'1' writ petition in W.P.N0.45386/2004 \.vas also i'i1e.d__ 'ii'1t'p{;?;JVi'ig:

interest by one Sri J.C.MadhL1swamy. 21 NIIG-iIi'bt1i',_ (v.i§""E116 Legisiat.ive Assembly and two (_)_thve.:'_s. _'a11eVgi-ﬁg °v,a':?iot.1_sV ir1'egL11a1*ii.ies in the BMECP ii1(',1LldiI'1g the :_;-tie}<32g2;1€ieic)1'1's '%'h.21"t land was being acquired for i':]1ep1'9_je(:t,. CB1 iI?eVves;Vi:ig';1i:ioifi iiiiq V' ; the matter was also sought. \"?Ve11nei1~"2 all ti~1e:~§'(:=-- 'i1'1E1tt€1'S were pending before this C0t1ii€.<;.j[he [+}X';5e1"i_:."Cd'in_n1iti'eeV"Su'§f)n'1it,ted an interim report dated 22.12;'2UO~'i."3zg}¢:iiAﬁ:h e0:i£»t'.e§i'11ed a finding that excess Iarid had been acq_:;a'i1'ed:." T}3_€=_fii1E1'_i ¢i;e'}:$(')1'i: of the Expert Committee CO}}.Ei1"I'i"1:i::1"i'g its' i"i_nV.dings. i'eg'2£'i"'tii1ig aeqiiisition 01' excess IaindV"VsLibAiiiiI:tee:1e:h"On 06.04.2005. The three writ peti.tioI1s fi1e'de'_i1*1 }i)1ib1i('FAi1'1te'i'_.esi: were heard by this C0L11'E':. By _ V_j"i.1(i\£:{1'lif.'i*_§:11"i:v dated this Court l'1£1S held tha-IE. 110 land in ﬂexeese of ihe_é1'e_tL1a1 reqL1ii.'en'1e11t was being acquired for the E3i\?1ICif'__ ;11iL£.'a'i.~!.1z1i;..}}i'e judgment of this Court in Somasiiekhzira _Rec.1ciy'"s easée "had finally decided the issue of exeess and that it .u"BJn\'/.{ICP w23;s* public i1'1terest. writ. petitiiiiii filed by J.C.i\/iadhuswzmiy aznci others in it:W;i3{N0.45386/2004 was dismissed with costs of Rs.50,000/~. it 'Writ' Petitioiis Nos.45334 and 48981 /2004 seeking W 38 impleme11t.ati01'1 of the proieei were allowed di1'ee£ing the ~St'e1t.e of Kariiataka and all its inst1'L1mentalii.ies to execute th.e__p1'Qj'efj;i' conceived oiigiiialiy and upheld in SO1I1ashel{he1rai"-Redidgfs 0,213.6 d' ancl implement' the FVVA in lettei: a1'1;.l spi'1'i%,_ l-The. .G"c;v_e1*ii'1i'1eIi"1 Order dated 04.} l.2004 and V Review Committee and Expert C'en'imii.is,ee The' reports suljmitted by the :said Ce'1'i'iii1li[:-teles_ in pulfstlalllcfﬂ to the said orders and all e011seque:7:f:' aetiezls _fal£en"ir1eidental 'thereto were also quasheclg l

23. T he State l_0----€'.'§<.él{1iatailggi'rg.fld"?_K£AI)B preferred appeals against this to C0L.1.rtl.H It is also relevant to point out here that'? El"if:§V.'\tZll\ll.Vl"t1b}')t'3£1lS Filed by the land owners ctiiallei-igiiag the' :-1eqI.1.i$;i1iG1i $ife1'cr also dismissed and against" the ;_A--.Qf iAfr1'i',""'éippeals, the land owners, State of .E§'£;°--gI)B filed appeals (1l1dllCI3gi1'1g the judgrneni €l&'1lt:'l.L'l>ll2¢0.(3'E_3'..'I"¢.ll.~:'3_'5i':;3 passed in W.A.N0.72/2004 and CfOI]1']C3Cl,<':'.Cl _ eases upholding the aeqt,:isition.

, 'The Apex Court. by its common judgrneht and order ..__llpa1ss2ed in All India Ma1mfaet.urers' Organisai,i011, dismissed all , lilie appeals before it and 21l"§'"i1'1'i'aecl both. the judgments of the Division Bench of this Court l":c?nIdia'1g that" the State G<)ve1'nmeIea!: 39

had acted with iitaleﬁides and only to scL.it.t1o the BB/IECI? and that no land in excess ofwhat was requii'ed W:-is beiiigg-«jaiUC§'t;i_ii'{:d. The State Govem.n1e.1'1t pre;t'e1'red I52evi<-;'vv E5'et.it.1'on 1 * against. this judgment dated 20.04_20,Q6. "0.;t:'EiC"=0.0:;-SEi'ii'1:;§':'V dismissed by the Apex Court. by (J1'd(:1'7--.de1t.t4ciA.02.1}L?-006. the 1'11:-1t.t6r attaitieol finality.

25. It is now subniitted thai.00:'-}X11"'-Jﬂdiét'CNE§ll1A1.1§f?1LTtU.1'€I'S' Organisatiori has filed W.P'.Nao..].E340--3;.' the State of Karnataka and 1*€spoi1den't:"No--.Q itéi:§:'in implementation of BMICP. A.Co:;1teﬁip--.t. péfutiogfi bgajiging :CfC.c.No.i44/2006 is also E"i1c:clV0by HS'1'i~ .CVi)_;11<;%Vftii112;"§.{f_t.1rti1y.VWA1'2ot.he1* Cor1t.em1;)t pet.it,i.()n l3earii'1g ,:at2.1ted to have beet) filed by responderit heiieiﬁ, "a.1.]égir1g noii--impIementation of the _VVjL1dg11-19311.00 and O1:Ci"Gf:()1'i'1'II'S Court 2-trict the Apex Court. dated §00'.0{i..V200EE§ are novv pencling before the Apex Court. It: is Cit'; 25 of the st;a1t€:i'ne'r1t oi' Obj€C1i()1'1.S fi}/ed by 1'€S1I)'01'i.(':i€r1t. that. the St:at'e GOV€I'i]IT1E'.17I has gi.ve11 an t.11'ide1"t.2t}gii'i_,§; to the Apex Court on 04.02.2009 in 00"'i4'C.,C;C.N().0'6/2007 E"iSSLI1'i11g to i1i11:)}e11'1ent. the jttdgiiieiits "1foii;fe~r--.,ci by the Apex Court. The 1'es3p<)i1d€I1t. No.9 lmo asso1't.eci 0 ii$1r;1gr.21})l'1 26 of the stat.e;1'1'1(:11t. of objections 'ihiiit in View of 40 the nlagilifllde of the BMICP, the SflE1'{'.€ Government. by notification dated 13.0"/'.i999 C(J1'1sii11.1E.ed 21 sepelreue p.Ején_I1i1'1g area known as the 1':'3angaI()re Mysore i1'1fI'2'.1S[.I'L.ICflL1}fC' .C():.'1*id'e1f Area and e0ns11im1,ed what. is lmown as i"3211'1g;$;<:3,_i01re'nu.IV1ySc;1'_é 0' Enfrasl1'uet.L11'e Corr1'c§01' Area E"Ie1111n1i11;;ﬁ "]\t.1t.'i1()1"§.;'.y .;{§301\/EECAPAJ 2-1:?

the planning authority to the said 1'-1)1.aI11.1f1'1.g'*s1reei--;_"'\:iCi'e~_V Government Order dated 05. I 0..E Aeeordi'11gf&.jJ (>100 respondent No.9. the I'1_.:I.1I1iI1g:='b31:1'i1CféL1jies e'I'~-BMECP were rec:0ns1.i1.u1ed, in superse§sSie'r'1 "~:)_ff:'»1fae"é:fe1*0es_e).id Govern1ne1'11' Order dated 13.07_.'l'Q__99 c:nV'20f;' lI~:._fs further asserted "£11211 GDP for__the~pPé;11i1ir1g' .e;'11*'e..;-1 V1/'a1:;%ﬂ}')z'e.§)e1red by BMICAPA in aeeo1'danee with -»_p&'oVi£;i(5'n.s' Of {he Karnataka Town and C0L1nE"ry I'121n';1_ir01g_ACi{, V0i'9¢:S'£0é};1"1Ci the same was approved by the _. VSt:al.e (Sex/'Vetrr1111c:1n1Vi: v--I'..C§e iisoxfder c§211.ed 12.02.2004. ' isv0A2{ss--efr'ted in the statemerﬂ: of objections at paragraph piaeed before t,hz'.s Cc)ua1't in {he pu'o11'c .i.r1t.ere:§'i' 1i'i.iga1'ii'eI1s and a s1:)ec:;Lfi(: prayer had been n'zac§e in 0 '0.'.""x'y%:f3.N0.453$6/2004 to quash iihe e01'1s{itut'1'on ()f1,I'1e BMECAEDA 0anC1_0fis~7a(tt.i<)11s. I: is urgeci that the said prayer lmving been :'_'1*e3'eeled. {he ques1:.i011 of validixy of the a1igfnmen1'. of the """pe1'ip11e1'e1} road as contained in ODE" is also no I0ng;er res V 4:1 imeg1'21. It is ave1're(i 1h:»;~3.1' I.hc-3 j1.:dgI11em. oi" this C0L.n'1 1'eje('.1ing the prayer [.0 set. asicie the OIDP h.22.s been upheld by the.._Apex Court in iis judgment; dated 20.04.2006. In this contended by the 1'esp01'1dents that i11i,erpre1.e11'.i011 V:::()}ig;}"10ie. be placed upon the di1'ections of t:E1iS~--Ct'1u1jt ii} E.114e"0_1fdeV1*vdated 03.05.2005 as affirllied by the Apex p1'0_je(:1. has been directed to beVi.ni}3.}Vc:111e1'1'£ed Qllly ii'1__V"I'e3pe(%t hi"

the lands as f01'n'1ing pa1*t__0f theV.0.rigina'1--._Valigmhe.:1fL ahd by not changing the aiignmem in Janyh'.n1é.i";t.11e'1f"is»"toially against the intent and pu1'po1'E.'-L111derEy'it'}g:"1-eI1'e._j1_1dgjV1'11eh"E." rendered in 'i.he above 111211.{eers.'_.E:*1 is§f}1.eret"cre '-%:L.1b1.1]i:1}'U3CE' bjfthe respondent than the 112u:ui*e of'di1*eeu"'i0h"to'"*i11i'p.ieme:1t' the project conceived m"ig1'I1a1Iy {;ta1'1e;*eeIa1.e'01ﬁ yf ff), j'.');:'c:\!e11t. the E:'t[1.€I1']p{. rnade to 1'ed1.:.(:e __ihe q;:.2_€j111iu.rn of 0.1-.'-m(V:1 reqJL:i1'ed for the project and seutiie the .'~,];)If0j(~:.(,';I' 0:.1;:;;50intiI1g a Rev1'ew/ Expert Committee afllel' the Ch'D_.I_1Vg§.t:' i11V"'l.h"e,_(}v:§fv"Eé§:111'11c31'}E and the <:]i1'ec:§"i()11 not 1'e}a1a':)1e L0 _{lh€ qi:est..ibi1'.'(3I' a1igmne1'1t or situation 0%' the land Lmcier f"a;%:;;.::snmn----<§r to zmy other aspect" of the 'EBMICP. "The respcmdellt. has furtiher poirxted out in pe11'ag1'21p}1 45

--4.4et""'{hc2 statemem, of objections tliai, in the staizemem. of 0' ebje,C[i011S fiieci bei'01'e this Couri. in the pubhe iI1Le1'es1 i.iE.ig21E'.i()1'1 42 fiied by J.C.1\/IadI'1s.:swaI11y. it was specifictally a\~'<:1'.:'§*.{.1 by respondeni No.9. b.:'in.ging 1,0 the xloﬁﬂive of the Court 1E1§;:'~:t:FI:-1_Idi~ges that had been I'1€(?€SSiL':1'£('Z'd in the BIVHCP ciurst . developrnelits and that ihis Couri V1;1pE4ice-(ti .'th'c-*-- .:S_a11iL=> "w11§dIe~"

d,EreC1'.ing implemen1da1.i011 of t1'1<~: project. :_'Thé3 CCnt'&1i'tiOf'1 "the respondent is Ehett. if this C01i1"t'.__had'A.diVs:&1p});V'(3'i*éd~__{Vh.e_}seiédf» Changes in the alignment, ﬁt W(ju}d 11e£ve'd'éXp1'§33ssed its dﬁsapproval and Conseqdas.cii«-tial-'_ d.§~F6'.C?'i§,Ol1".L9.".'WOLl1Ci have E36611 issued {.0 reverse. suckl. (.?h.e11'1V;;{§§S.».VV

28. It is alsq Hf.$f',V1".'_',v(""."'£)v1"Wﬂ'1iS Court that the responde>,E11,«S'Lé11'ef~has:VAi.'gi*.z¢i1~.A@121 1.1nderta1<ir1g before ihe Apex Court: 1.0 i*n1p'1e11'1e:'}iY{bed"j;idg::11e1'114s. Respondent. No.9 has produceda _VV0rde";r the Apex Court passed in 'VVC.._C.C-NCO.;§.-41g4,4_2OO6'Hd'1'1'1'"'VC.A.N0.3492«94/2005. wherein the 'by the S'Ldt',e. to the effect ?.'.h'c11 ii has dt~:c:1'.ded 1,0 i1.*n3.3'E'£é111e::'3if 'xf,h'e;:jL1dg11}en1'. of this Courl as upheld by the Apex ' Couﬂ. 2-111.d"'i3_I1a1t: the State needed s()n"1e time '[10 inlpiement. 't.he ' c.{é»('EVsit)';<3.$' Es 1'ec.0x.'ded. 'The said order is produced a1LA:1r1ex'L11*e~ __ égiong with the s1iaten1eI1{'. of 0bj€(3T.iO11S. A " ~ 11, is 1'€1€\-'£i11T.'I 110 point out that the judgment rer1c:l€1'€d by {he Apex Court: in the case of State of Karnataka 8: Others Vs. A11 4/ 43 India Manufacturers Organisation (2006)-4 SCC 683, \-Vl.1€]"'_;i'i'1"L_}'.1. is (.'i€£;1]'ij._--' held i:iizi'l. ifp1'evi0us ii'iigz1ti()1:i Vv"E1E>' in 1'espeCt of"-iii public i1'1Ef3,'1"C"S1 and was bonafide, it would be 21 jL1dgi'1'1ei€E.' V- and would bar the aibsequeni PIL I'a_i_:-:~ing_ sanie 'iS'S~3.:1':CS.x£iE5"\N7€'ifE' V' raised in the previous Ii1:igai.i0i1 or <t0i':i'1.e(§iied' isS1:1es_bj/ u}:;.éi::s5E3?:1S interested in such right. if the reiiei' soiigiiii' i I} t.i7¢'e"p_1'eyi0u_§§s £1V1"}d VL subsequent proceedings are subsiﬁiitially"'1:he'*siliiiég and the Cause of action in both i'h-ifp:'0C€e('1i1ig<; se11'1:1e'.'~'i.he previoL1.s decision would operate asi"res-ju-:Eié:1i.a..i*:In_ihi_s (_'.'c1SE?. the Apex Court has clearly held at pa1ij;1.gra;;vh~E§1 ;*.hat'~~._'j» .. Q]. {he High. Court cofisiciered _fI1§g' very Carefully and recordcegf" " all i.h.c,> issues against:

5118 MadIiia.sj1bainy 'VL'1T1.(.17. orhc-zr-3. In our view. permtiitng

-:._i}'1e;5_A..ig;rgir.irrzenii 'o'n"'ciéxcc3ss land to be heard again to ..sm_..L._TL"t<;% 'caiiprqject of this ?T1CigI'1fIud(-?fO?' public benc;ii'.I _c:rV1V:c:0i1rage d1'.sh()nesI ;:)0IiI"i.cai.Iy I'7"i()IilJ(1If€;'d A ._'Zif,1'gc1E;z'f)ii..-bind permn z"'I'1e_ ]'uciL'(:z'.(1I ,DrOCe53S L0 be abused for p<}iiI'ic7a£ ends. "

'ii; pi1i'a1g1*a1ph~32. the Apex Court: held that the main C§?»Lii'p0se oi' the doctrine [res j1,1cEica1,a) that once a matter has "--.beeii1 det,e1.'mi.ned In 21 f'()i'me1- proceeding, it should 1101: be c)13t:r1'1 %/ 44 to pa1"£ies 1,0 1'e21gi{ate the 1'1:1a'L.i.e1' £1géii1'1 and again. SeCi't(;1} 1} CPC recrogxlises this prmciple and forbids .21 c.0a,:1*'t'_..i."r_.*_01:rf;"£f'yrii"1g any suit: or issue. which is res judicata. 1*e(3og11isi1i'g_'both. "Lt21:;:s.e W of action estoppel" and "issue esteoppel". V in ~p_a;sjagra.1jI*1e3982.'40; the Apex Court referring to ih€V}LEdgI:1'1.f§'I';'E,,V'i.I} MALLARD and STATE OF U.P. HUSSAIN VVé1--.ﬁué"aé alsodd the c!e(ti.s1'0n. of the C()11$'£:i.t. L1'zi(J1'1T'T3eijC'l{"'£}f *il1(:"'."'Af3€XV§C()LI:'1. in DIRECT RECRUIT OFFICERS ASSOCIATION V54s'mTE:"'bF"S{n§1}1ATs:EsﬁT§}§'expounded the prirlciple iaid CONVETEEETION COMPANY vs. {§éa3;(;1:_..)j'{3.:936} 100 as under: "An ad_iLa.diem":iQ%i«isv::§m£:lusi:;e and final not only as to t}1eVx'ac'1u.al: but as to every other r71at:(.eru"- _,fVhi<:}1V' {_hez_ pc1f~i'ie.s might, and ought. 1:0 have Vyiljifguaezed arid {sic} decided as incidental to or V"e:A~§sei1z"idlZ.y& (rorﬁfeetied u,:iI.h (sic) sub_jeCt:'-rr1at:(er' Qf the _' * every rnatgter coming into Ihe iegit'1':'n.at.e H = original act'.i.or1 both in resspecl Qf the '"r'r1ai'!;jefs-.§'§j' claim and defence. Thus. the principle Qf c:()r"2$I_'_'A:*3-uc?{z've res _ju.di.craf:a underlying filvpianatjion IV Qf AA 'S(;'ClfOIl I I of the Code Qf Civil Proc:ed.1.u'e was applied E0 "writ case. We. accordingly hold that {he writ case isfii to V. dismissed. on the ground Q]"resjudicafa. " 45

31. In pa1'agra.ph-49. the Apex Court. goes on 1.0 ()bsei*1re as under: A "In tiheface Qfsuch. afinding by the Hig_fjz"Co.t.ir't.,_:' . Explanation IV to Section I I squarely adnmtedly. the litigation in .f}er.n.ast1et.{"a'r"

exhausted all possible c?}'1aiieenc;.es At.:'e1.e'i>a'l1;d'itVa° A' the F1/VA. UICl£.idiI'1g the issue Q1' e,tcee3S=s tariaif . because the present peiiti6ne:'s V'dra'w_j ":_;e}r%aiiticV' distinctions and clairn that iaria' «:1o_t tiatving been identifiect at :~'_ta_,§e lit'igat:t.on in Somashekar Ready, reviewed the issue doesi riot: cea;§¢ b.e'«res$jiidi::a'ta or covered by principies _Tt.he::etfo,"' were to re-

g)_c_atr7'tit5leAc.If1§e iiati.""i5eer1 raised/ouaht to I-tatﬁe bee:1VVrc=is.efci ,_ir1'._S0ma3hekar Reddu it would.

singptq. of the court, which we car'1.rtat, allow; " (i*:_nci'eriL inc SH J lied] W J J I Writ;"Appea}tHNai72/2004 and connected cases where L2i1§::' 1c'1CVCt'c1i$'i»1:iMc)'*.1_\ ",t_)f :..1€i.l'1C1 was c:ha.11cnged by the 0Wr1e1'S., the I)iviSiQr: Bem:hj,!1'as observed at: para 30 as urlderz ....... ..That: apart; it is for the State " it G.eOuernmeni to decide whether the lands are "resqtared for the establtst-1.rn.ent. and deueloprnerit Qf I ind.ust'riat area and the State Gouern.men.t' w-hich was fully satisfied has made a. declaration. It. is to be %\ heioi t.herefOI"e that: the notifications issued by the 4+6 Si'ai.e Government under Section 28 of the Ac!"

valid and cannot. be impinged on the ground they are not issued for any public purpose. L-';lhe4ri"il'L:'*--.« V isfounci that whai: the Government' is Sali,'.~}f.f(gel"rr;l)t?i:iI ._ is a public purpose' the CI(TllC)l?,"lQfl'l'lI'€'_ LT}()ueifni.'ieni"V" ' cannot be colourable as not being1'_reiai-able"to power conferred upon ii the "ACE i.'anxd.__Viis d.eClaraiion will not be i'iiilliij;;.:r'il'Jo eonereliie ..i-haierial had been placed on record Vi:th'ai:'.. 'ii1el'e»xercLs«'e'oJfT mim- by ihe Government; xeolAo'urab'le sense. The Stale Gouernmeni has issue noiificatiorl. for the p_i1.r5§ose efsi:¢Iblisl1{li*ig_VV are developing ir1dusl'riai aria" as we have already: siaiieii ..rioiifi'eaiions were issued or; a Altibfiic 93141' there is no uesiion 0 ' Coloi;iI«'ab._lel power. The facts here woiilds_hc,>w xl'iI_1ai4.: Cleoelopmeni is i.n sg:»uer'al 1;=fia::es ahd» developrneni. of ihe ind.usi:rieS girowing cilieswiilce Bangalore and Mysore was l€6,'7p'i._:if'i~ :i';v1i:ru:!_u=l1i.le acquiring these lands. Ii. is not".

l'h,isﬂ.Co;ii'ril to sag lhai: ijhere is no need (:0 acquire '--~ihe ir1r*2ris.r'Ql" certain land owhersfor the purposes of estiabiishirig and developing i.r1dusi:rial area by the A 'B_oara and ihai only cericiiin. percentage of lands ll "aequired is sufficient. {fsiich a (,'(')T1l,(3I'1l.l()I'L were to be a.cCepl'ea'., each of the owners could equally aa'.i:anCe such argumer1.is n'ial~Cz'ng the sel'1eme wholly l.li1!.l,'OI'lCCibl(;'. We lmwe i'l'1ere_fore no dlﬂl(Il.ill._i,j in rejecting ihe contentions CICl.UCii'1C('.'Cl on behalf of the ﬁg, 47 appellants -- land owners. Just because the owner of a parcel of land, which is riotified. for CIC(}Lll'St'll'-'t'>(l)"1'i-ll:'._V' has in his mind. a certain use for the lctnu:i3.iS reason for the comp-et:'erzt' authority to r:es:.e"ssari.li;.. delete the said. land. It is indeed not urilcori-iiirciorrﬁirl"' owners of lands to have ider'z.ti[l'i::d 7i_l7iel iisezﬁfcirf the "

same according to their own'requirements ancf..plr.1_ns for t.hefut'.ure. Such prc)p()selclilc»1_is'tr=s and ~:fea'Liirer3ier1ts of the owner car1no:i'._oiitwe'i'gr'l~ ll._l:ltel"ri_ghi; ofemi'nerz.t' domain. which the lSfiai.e -acliieuirig a public purpose. It isp.1'1ot'_' 'C15'lil'1dt.tglll".Olt'lQ_":§.ttCl'1 lands can be ac?q1tire.dV:'as do r:o1...'l1ai.:e"'clftyVueejbr the land ouaners.::- the 'i«St:ai'e decides in its wisdoin to area for u.ahich ii 1'iet:'t1§ _wit'liir1 such CIFGCL it is er'it.'il-l_ed to do §{(')r«.noi'_u::T.ij.lil:§_.tanding the fact" that the land oiuner_l'1a::_ a spec_if'ic usefor {lie said tar 'l'l1ereAAi3~;"rio $'ubsI:ar'ic?e in the sulgzmission that i:iec()ur1t" Q/H'lt5(')fripi.tlsc)ri; acqz.iisit:iort. the owners of their livelihood. It is fairly well l"l.set.tled'_*bg decision of the Honble Supreme Court l*~in Singh and others Vs. State of Uttar_ Pradesh and another reported in (.1996)? SCC Page ' 5349 that. in every acquisitionfor public purpose by its it "very compulsory nature. the owner may be deprived. of the land. the means of fits lit)8lilIO(}d.. But: SO long as the ex.erc:rz'se of the poi..i.:er for a public purpo.s'e. the indii:idu.al's right' of C)t..L?l'1€.'i"Sltip must yield place to the larger public purpose. Such a deprauairion Q./.

would :10! therefore amount. to a depravaiiorz of the ri. hi to livelihood, ariiciilarli. i.i,=i'ien the owrt.er 9 J . s l aid com ensaigiori or the land acci.i.ired_-'at' im54"~--. P . I _ _ .

prices prevailing on. the dale o_fI.l'1e pilbllI.*(1l~i(1I_i"Qflighe ._ preliminary rloiificalgion besides .sola.li}iim._2.3,...-;;...,_;' ._ «

33. In pa1'ag1'aph 31 of the }iidg11'1e}i_i, ..I)ivii=sion_ 'Beie;..C";hg Ii:-is ObS€I'V€d8.SL11'kCl€i'2 go _ l A l _ l ' ll '' l " ....... ..The len rh o "l €l1e'~ex' res*:=wau avrldlmlier peripheral. road, link seriéice roads, inierchariges and V lira-{nps_'Al is': "appro.x.:i:naielg I 64 kilometers and cost: oj lcilomerer' is approxirnaie-~19 " 1_Jieli.: o;f'»a':llie_fac:ie Igliai the Slate ?__.lGo;i.xeriIrrienif irl1i.er_ild.ed' Tire" area. failing ltflfiljllll __ Sl1ori.ld--be developed in orderlg and vdizscipliriedll'V_llrrialﬁner, it. was considered r'iecessaiyl ihai a planning area comprisin.g wholes'ol'li:he:area_jallir1g in the profeci io be Vl'declai'ecl' as a plllalrinirig area under the Kamaiaka llTa'J.ii3r1_l(.1r"lIlCl..CO~i:.iI'll:I'y Planning Acid, 196.1. Accordingly, ll '~r'(--,\rl1'. the State Goverrirrierii, issued a h..oii].fiCaiioh under Seciion 414(1) of the said Act deélarimg Bangalore «M Mysore Ir}/'rasiructare Corridor A lPiar2r1.ir1g Area {BMICPA} Comprising whole of Iilie V l'a'.r:ea__/'a.liing I.Ulll1ll'l illejiirisdiciion ofI.'l'1e pr'Qj(3C'i.. Tile Slate Govermneni. C,'(.)RSl.l.l.i.il.(3d a separate planrzing aLiil'iorii1g for i:l'2.e Bil/IICPA called. the Bangalore - Mysore Infrasz.ri.ieiiu*e Corridor Area Planning %/ 50 and deuel.opt'ng ind.usz':rt'ai area by the KI/-XI) £3oard;"' whleh substantially compiles with. the req1,Lirente:%.i.:of:_ Sec?!:1'on 28(1) and hence they Cannot be hel Ci ('.0 ~- _ trwalid ............ .. "

34. Thus. it is sigttifieant. to note that bthej;.j;he; OD? for the whole of the pIaJ:11_'1i1'1g é;o:ea:-- c3o1'1'ti::ig. vL1r.1cie:j§ .t"he"x project and its approval by the e}§11o:\y'nVVVt.o this Court and the Court had 'c11'1tCiA deal with the same. Likewise. the }'3t'e,-o_a1;;é1'{t'o:£v'1 a:2:t_fV"tvh'g:.xC__éj..ligtmnent of the expressway, pet'i'phe:1*al service roads.

interchanges was also brought". to the notice (){'7t111e_ DiAV'\V"h';"-"LVVF)«E.V_1V"B(?ﬁ{jh'.Q.{'-{hi5 Court. It crarmot be said that the te}31"e'";3etr"e.Ci _ afignment. made was not b}'()t1ghT§;"i()_A{,11€ .t1ot_i(V:e"of' the Court. The jucigment as extracted 21'be.vVe'""itse-lul' 1'e'v.ea11s that the Court. was fully aware of this. 'I'h.e1'e_i7ore.».i:ju.esf,io11~'of 111isrep1'esem;aLion, S1.lppI"€SSi()}"} or fralud in £.11is._reg211'd _b}:fc)re this Court': in the said case does not arise, " _ _In the rejoinder filed by the pet'.1'tioner to the st'.at'.eme1"1E of ot:;§ct;:s:§ ﬂied by respondent, No.9 in w.p.No.21427--431/2009 'at...--;3a1'a.g1'a1:>h~46 ii. is stated that 'the allegmion made in C"~_A'"ﬂ:y,\g1'2=.1.3h-33 of the stat,eme1'1t of ob_jeet.io1'1s that. the GDP was 51 placed before this Court in W.P.No.45386/2004 may behifrue'. Despite the ODP 'being piaeed before this Court. it is._t:nfVged;stia(% said writ. petition was disposed of aioil 'V " "t*,ii"t'l<1 ' W.P.No.45334/2004 giving a di1'e(:tior_1_i;§)b_€_he "

and its instrurrientaiities to in1pEemei;t' the Pvrojteet:_a's or'ig_inaallj,:

concei.ved and up held in Somashekai'a7Reddy's case'an'd as"per'~.. the Government; Order dated . tot' the petitioner amounts to a (:1e21rAV1fejie(:t;io':-1Lof OI)P.byA.ifhis Court': and that a direction to "i--TﬁA'P.1.'51'Iie1::}Ij i3,4i'2'5:': OJECI, as o1'i§§ina11}' Coiiceived is an omnibus _a*£1 enctonitiassing one and would mean that the P2'oje?;§t',i-has set £'.)L11.x Governrnentz Order dated required to be implemented with the alignment. indicatiedﬁthereiii. Such inference is sought": __to be,,d"1'aWn £"1'orn'=--t'.he order passed without there being any '~.discussion,a.i}nd*ings or reasons in the order. It is well esta_b'iis}aeVd :"f'h£}f.'~K.ei':iL1dg1'I}.€I1'[ has to be uncierstood for what" it lays dihowiiv-._ioy'vl'ooki1'1g into the {acts involved and the questiozzs "iv.44'present.edV'for consideration and not for what: aii logically follows ' ther_efi'on1_ in this connectlion itself. it is relevant to notice one of the "arguments that was canvassed before the Apex Court in the %/ 52 Case wiill regard to the r1ai.L1re of the re1ie1'gram.eci by t}1iS"'.E-{igh Court to iII1p1€II1€,'I'1Ii the FWA in letter and spirit by A-zieitieé the Government. Orders dated 04.11.2004 V' cons1'itu1.ing the Review CO1TiI1'1iU.€<'.'. and the i_Expert. _C;oinrni':'tee'.

11. was urged that the relief grantedV4'w2i's_iwhoiiyf jurisdiction of the High COuriI'~.__rL't'27ld€i"V. Ari.ic:1e_"'_= ihei Constitution as it would a.m.ou111..='Lo' '¥r_Vai1i'"1";.1_f a deCree"of S eeifie A . . 5 . -

periornlance in writ jur'isdi'c:Vti1oi'1.'o-The Apex..Co.uri rejected this Contention and obs;ei'v.eci in p21rag1'a1jh°--'59 thins -- 'the Higgjvhu ijthcit is no scope for raif;ingi;}'rioo£oLi.§fV(i:7d ' rriala ' /id'é"oVl:3jectior1s _ for ulterior ptirposes. A 'Ii'1Y'I'_Q'.'v}.'£" Court" was fully entitled to do. 1:riie"v.le1Li%'ihdi--. one of the Contracting porjI:ies the meanirig of Article 12 of ECone1it:uifor:.......iI«Adoes not cease the obligations A .f.J1cr.i:A ':'i.Sé--q:.I.)r3..'V' has under the Coristituliorz. When thze 3 omission. or Commission are Ifainied A ioiijfz arbir:rariness and with malafides. it is eer.ft'o.i;'il;g"sulqjecf to irztetference by the cor'rsI.'i.z'u.z"ional V A. , ._c?c)urr.'s in this Co1.Lntry'.

R efe1'ring; to GUJARAT STATE FINANCIAL CORPORATION A LOTUS HOTELS (P) L'I'D.{I983} 3 sec 379, the Apex Court"

observed that no exception could be 1.ak.en 'Lo the reliefs granted 53 in the judgment. of Elie l'"ll§;_Zl1 Court issL.1i11g" 21 dl1'€{ﬁTif'('31_'1 to implement. t.he project. This is fsaid in the Context&...o.i"" a.1lc:1:;§1s made to scuttle or delay the project.

38. Thus what emerges is that [the _l'2iet alignment. made was the su'ojeet_b1'ought:ll'Eo thefixoticre of Court in the previous round of the Apex Court. is borne out. placed 1:>ei'ore this Court: is also and the Division Bench of the lands acquired were? to disapprove the deviationglniadlexdrigﬁldl alignment. then the Court would have Inadeito '(%leai'.Vtlié§1.».sur;h'ed'eviat.ion was impermissible. 11' there was any 'ClE§IT1CI1vl', o.i".lir2'iL1d in Inaking such deviation or in llplacing lbeif-ore'vr--the Couiiflehanged alignment. including different. or_e5gC:e$s :l'211;1C1»vs"o.:' by producing an illegally' prepared ODE', such. cloctun'1e1'1ls.alleg;;edly prepared l'raudul.ent.ly could not heiwe been igriorecl by this Court. and the reliefs sought. by Madhuswamy not have been I'ejeet.e€l. if the contention of the pE?l.ll.lOr1€1' eorre(:t.. then this Court would have Certainly Come dowra "heavily and (iisa1.;)p1'oved the aetion of the State and its a11t.horities in that regard. The fact that'; not':hing.{ 'c}tdVfi'.1'S€: is «V slated about the said C10(',UI1]E'.1'1{S relied upoii by the I'(:'.E-§p'()'I"1C1€'I'11 and on the cont:-ai'y, the petitions filed impienieniatiori of the project were rejected by i1:1"ipO&3'iVA1'i~§_{'. costs and the petitions filed for iiriplenieiisiatidii' «Qffthe p_m;¢.;'-1"-were allowed by issuing specific direciiioris1e1:e::ir1y sh_e\iisv Co:isii'u.etioi'i now Sought. to be pt1'iV""Q~i;£"->t.h€ nature. 'the diremion V issued stating that this Cv0'z,1.ijt ini.e"1i'u'e§i: no could be permitted in the FWA arieli the and that ;.he project. is basis of we original "'c'3V.Viig'I1l'1'1€I'}i cariiioi be permitted»,-t;e. Tri'('i:v....jE£§dgIT1€£1fS reiied by the I'CS1D()11d€:t:1».i,.S of bar of res judi(:at.a are very much Case.

"i'u1it:}f1«::'r rightly brought to the notice of this :--11i by the Apex Court. in Ccmiemptl Pet.i.t.ioi'i Appeal. N0.3492--94/2005, wherein it is rqiireeied ai"i'.erV1'eeordii1g the submissions made by the Iezimed Gs€11t'3I.'8.1 of the State ihai ail possible steps have been ._lf.'-_.=11<:e1ii'i.'ti implement the project and to act in coriipiiantze with '«..:t}i'é:'judgment of this Court and that ihe State C§.O'v'=';'1'E'}EIE€1'11'. shaii t4it.uie 21 Committee to be headed by ihe Chief' Minisier of the 55 State of Kar1'1e1'£.a}:a for the pL1I'p0S(i' of 1111131811'1em.at.io1'1fVof the project in question which will submit 21 report' by 10 allotment' and possession of lands for c:0II1pjI'éti{).::V"0'? 1.159 "

project and such steps can be taken xvithijl 1.126'f,iﬁ1e--.ﬁE1ai'=rIi21y bveu 0' I11(;'1}1,i()I}€d in 1116: report" and p1'ojeé,=L S1"lE1,u:'b't'3> 1a.11Owéd"'-1_._0 Completed as per the a1ig11mer_1t s1j'(2cii*i..ed in.It_1.1'e«'Ot.1t.1n1éW Developmem. Plan cfaled per the Town and C0L1ntry;__PEa1111ing Ac:4."'~»Based"01'1_1:h.ié order, it is ctomendeci by the Iea1*11é'c§* San-iorf-,Co{i;éVs:a»1'Sari Dave that this Court cannot now exa1I1ine,.wh_e--t.her the"j;5'rojE:cii;':sI1a11 be allowed ;_;,s:V;}'the._a1ign:§1éritbfiecifitibd in the ODP dated to be completed 2.180' 12.02.2004. 'Thiw:-3 'Ci§:t:.1jVt'L,».<;é11fiC1,; by L1nde:*taki:'1g an exercise of examining \>\uI11¢i;bh§:rV'the'r.e" deviation in a1ig11111em, and the ,VCi1'CU1'11é}.£1I1C'f3S SLl'1"I"QL'I1'idiI'ag it go againstb the di:'eC1.ions issued {E16, Z\1)§:§<v.CQ1ii1=1: 1'ega1*di11g the CTXCCLIUOTI of the p1'0j€(:t.

40.". Th'€;' Apéz; Court in the Case of All India Mariufacixlmrs' Organisatibxg has while coxwsiderixlg 'I1I'1.e contention urged on b'e.11é1i'f land owners Lhai. ihe lands were no!' being required

--.f:=)r .pE,E¥Z)'1Ai(? purpose and that land in excess of what". was required "--.VLV1r"1"(f(:-.1- the FWA had b('€.i'£ 21c.'{;I.:i1'(:?d 01' that land féu' away from the actual axligxixnelzt: of 1:118 road 'anti pe1*iphe1'y had been 56 acquired and t;he1*efo1*e €V€1'1 if the impIe1ne11t.a1,io1'1 of th€:':}517()je(1t. is assumed to be For public pm'pos<-3. acqL:.isiti0z'1_.o_l" .1fa11Ci~ awe1y there from would not amount to a public-:..'_ pL1V1';3oVs:=.l" 1TTIl')'I"' would it be covered by the provisio11s:»AA»o1f_1,heflAet; 'in u pa1'ag1'aphA77 as under: .

"In our view. this was (Ill ernltltrelg. misoo"noet'l:ed argument'. As we have }{)OVlI'tl;(:,:"~€'i~..'()l,Il.' trz the of our _jud.grnerlt:_. the Pr_qj_et:1_ art "iI1vl_€gI'xCilI€d lrgfrasrructttre develo_.3oh'?er11f_xprQlec:t::_arid.not merely a highway project. Tl1el[?_rojecV::'llaS styled. conceived a:f1dV__ lmgltétmizgd 3 Bangalore Mysore _Vli_r;_/rcI§s'lr;.1ctttr*ei, lcorrtdolr l"Projec1', wllzfch cor:rt'ehl't>e(Jlii,r)f' of roads between BarlgraloreVarld:§'l{lQsore;_jbr: which there were several tnI'er(l:har1ges in arla'. the periphery of the city (g'['.I3ar1gall):j:¢, ':ogethte:'llttittll. rlumerous deueloprnental ..':';§f'V§L$.lI'!,:l:C'lltrtex"CtCl.l.I)llff€S alortg with the h1'gh.way at '=..s_;Vet>e'rc2l -pxt)tn_t.$. As an integrated. project. 1'1 mag; llnireaalrfe_l:he'aacquisttton and trangfer of lands even ' _alLt,ratJ{']'rorr;the main altgmnent. of the road. "

. AA jln l3a,_rlE1g1*21pl1-79. the Apex Court has observed as under':

"The learned Single Judge erred in assurning that the lands acquired from places away from the main aligmnertr Qf the road. !..U€i"(3 not a part of the Project and that is the reason he was persuaded to hold 57 that. only 60% of the land. aCquisln'on was _j11sI;'fle"d because it pertained to the land clcfqllired mc:u'r1 alignmenl. Qf the lu'ghwa_L,r. "l'lu's, in I,'le1c%.'1§.le1,lA..>:' l"

the Divlsiorl Bench, and in our view, Ll?(}f)..

erroneous. "

42. Ultimately. in p211'e1.graph~8:.}_. the Apex C()t1,Vf'{l--l1}?}l'$ ()bSﬂ'c3I'\vl€Cl"'-' as under:

"in 31 UTI1"?'lC1 ry. le1au:'hg~V. ¢_ l.lj_:ei Z Lx2ell~(:orl$"idvered judgmem, of the Dibl§~1lOr'1l'L-flerlclll is under appeal in Irheelrigvhl Q['ifl"lE' --ebr1l.enl:iQrleV '.acli)zflrl1cecl at the Bar, we lhal £he.f§u:"qa'Lisi£ions were, in any I.h()4"'bfe.eAl}e'zI.ef/efedv'with by rhe High CoLL:*'I:';--~eble'n"l 3f:l'he by the learned Single _vl/L*(;j"aQl}'ee wllh the decision of the I)lmlS'iQh"£3enel1_«that, iii---.e:.&A;(:E;uisir'.lon of the €I1lI'lI'€ land .l'br the lp.v.:c-gjecil was-._ (rl(2z~.;9f1'e(1 OUI, in C()I'L<;0nan(:e w1'(.l'1 p"J"()L}I'Sl'dl'1:S..Q[ the KL/~\D Act for Cl public: prqjecf Qf , fir71}:)c>&_f_la21cej'br the develo_prnen,I of the Sxare Qf' V 'bl/Ve do not think that a prqjecr Q1' this " A hmaghiz'1:lf(>lelA'e1'vdnd urgency can be held up by "l*1"'l.Cl.ll:1l:Cll,lClll'§ ra1':;1'ng friuc)lous and unienable obfezgtiorels thereto. "

'43;~Vl"~-I1,"is :.111l'<)rt:L1r12:te that despite sucth long clrawn 11'1iga1.ion '::e21c:l*1in.g finalhy below. the Apex Court: zzmci despite the {:haI1e:1gc% made to 1..h<=r very acquisifgioll of lands of most, of the 58 petitioners herein l1a.ving been rejected and the Ape:<fCoL1ri:

corifirmihg the jtidgmeiii: of the Division Bench of....i;l"iisl:'Cei,.irt directing t:o ih1plen"ient the project. these pet.it.ior1ei.;sl' approached this Court seeking virtt1al.ly'"the« salurriewreiief. it lifthlis is permitted a party can file as 1na1'1y"':w.i'il.;A].3et,itiO_n'$ _é1::

and urge one 01' other point every -tiiiie \i?t.i:_i(§l1 is :::'E'e"2,ii'l}{V opposed, to public policy on which the princi'pl e of res' 'j1.iid.ica1tajis based. '1' hei'e.fore._ the co11le1it,iohS__ 't::.I'ge«_;l 'ih._e.petiti0i'iei's cannot be accepted. Such coiiteiitioiisl ii' l'vaceep__t:elcl'.x_'w.illir__ tahtamouiit to allowing the pet;itioiie1:*s tO:;1'I1iSt'l:Sg€ tlileifproceszs of this Court.

44. Lceirnecl_lCoiiueeil.VSri{Lelﬁshrninarayaria appearing for the p€l.ltiOI1€3I'$'gll"12W'.-.P.l'léS,2:?.5V65}569/2009 submits that these petitioners hacl not (:hai.leiig.ged the acquisition proceediiigs on ._the €E..'.'i,§7':llL:'1'x'OC(iaS'l(}'EI'1' and that they have now requestecl the

7.vautl'io_rities§ .At.o_e2;cliid.e their lands i'roi'ri the acquisition for valid reaSoi.1S.' _'.lVhe"el{1'i'_ii'_(;: aicqtiisitiori is upheld in the previous rotirici of liti,gé;itiOri, 'L3?§)_iii}'1;. in the p1'i\.-"ate and public ihi.c1'est litigation.

4'il.Tl1€£'Cl'O1't3,"*.ll1€ grievaiiee of these petitioners ca1ii'1ot be l.'L(),I'1AA§l'Cl-f;"I'(3ClH afressh. Howeve'r, this olrier will not come in the way l iol"ijl'ie* .:iui.horities excriuding their lazids or the l'«_'1l'1ClE5 {}fll1(' r.)iher . pe _ii.ioi1ers from E1CC}L1iSlllOI1.

45. These writ. pet:i':.1'0ns being devoid of 1'11e1'if, are Lh_<:='..1__'ef0re dismissed. No costs.

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