Karnataka High Court
Ruksana Parveen vs State Of Karnataka on 24 October, 2011
Bench: Manjula Chellur, S.N.Satyanarayana
EN THE HIGH CC)UR'I' OF KARNA"E'A§{A, BA.NGAI..ORE:
I)A'FEE"f)"FE-iIS'1'}*IE 241%: mg? ()1? O€Z'£'OBER, 2<A).1%1»._ 'T...%
PRESENT
'm:'1:«: 1~~EON'BI,.E JUSTICE Ixj1AN3J13l.{x' 'L:v'i-ii£:1;§;;£;E>._ _: "
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Tm; HC)E\E'BLE3 MR. Jus*'1'1{::«;"-s.,,V N.' 's.:§':&'A1a§é;1i2ga¥.Ab:;q %
WRIT APPEAL N0.V10uig4._O£fA 2dGs-&
WRIT APPEAL NOS.2'3%§:7;{§$ "2._orj8% (LA-RES) C/W
WRIT APPEAL 120 .71f4;'2 1"'(51<".i'2.f%(§--i)3,
w1?.x'r«._Aa=P1§A1, , 2008
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I. St.2-me? of K21rna1,a.kz1
Represe:r1teci by its
Prin<:i.pa.1. Sezrmfary
to Revemm Depart,meni'.
M. S. Building
B3..nga.Ic}1*e« 550 O0 1..
2. $'{;:g1tr3: (}<')ve'rn.m.e:(1t Houseiess V ..
Harij an Employees As$<)<:iat,i0n
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These VVrii'_:P\ppe.:»?gis f3.'} c'd *u_11cie3j. .5ect.ion 4 of the
Ka1';121i'.aka (7;V(31.;rTf. }3c:1f;~p:'ayi2%;--g 't,c.s éé'r. asid<-3 the order
datcci in 'MP. No.1 15263/2006.
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BETWEEN:
1.
V. E{z1s3't:u.'ri
W/' 0 \fe1sL1de\,-'21i21h Setty
Aged about 45 years
. T. N. A:s1211'1thanag _
S/0 M. K. Nagaraja
Aged a¥:)m1*£, 30 years
3?\.pp<«:iEam;.s 1\E(:u1 8; 2 am 9 _
Ra-rsidemi: of KR Ex'E.ensi<mV . ''
Tumku 1" City
Tu mku 1" [)is1.rict
C. S. S;':i:r1ivas _T
S/0 Sat_};a:'1e1;*;1y211i1 a
Agczd a1b()L1t._35'year:§§ _ '
R€SiC3€1'11'. of,S*.;§:§s.»i'§}hi'1h"*%1t.b1_ §'\"'ii.21,".}"é/1 ' VV
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[By Eézfi. Ashok"H21ra1mh'a;1'ii Associates, Advcmaties)
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'I'hi.s Writ. Appeal is filed 'L.i:'§f1€i€§'I" .,';i§e:=:<f'::i_0::-.
K213"'1'1at,21kz1 Bligh. Ccsuri Act: p1'a§;ing V1i.'<>_V:-fist e1&e§»<1'<j mfdzzi
d3.t.<:*<_1. 17.04.2608 passed in
These Appeals ii-aVVi".1_g 1'11:-:_a"::.1*:'i~A2;§1I1cf resserved for
jt.1cig_gn.1.er31;s c0ming_.j»; 011 fg}1_'"P_r(;z%1t>::1_r:ci€1%:é;1L.'-of JL1dg.f;"H1€E3'1E'.S
E1113 day: Mzingtzm (3he§1L1:j delivgxfed $31.6 f()'11(>wing:
% %
V'€'ziit',' .é\;v3'g3é2i£ § {)v2_§I;i.2'QO8 2,-1;*i$es £313; of the cyrder
de1'i:<;-'rd _i::3_ 'Wfit. Petiiiora N0. 11526/2008
xn*h€?¥j€i:1'.§:i1§% §'€'a%._{:1e£§ ;'Si2'1g.g1e J1::.dg;<: di.:~3p0s's<'3{i Gf the writ
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{he s§;ai.t;i lanai. :\;ggriex='<:c1 bf; {he same. i}1e.""---2%
1*es5p(m<icmt/society filed W. P.
(".§}.123,11€Tl'1giI.1§§ the ci<-3r1_c_)1:,ii"i(:a{ion of tho:-.=% said 12.-1..V:f_1?c;i'.~.._'i"E_1?'L">~ é:;:_i.d'
4-.
writ p€:€.ii.ion came to be (EiSII1iSf*_5€'.d.__ Ag
éei3l'iéV"€<3"??Ei.. T116
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W.A.N<)A 2990/ 1997 131.1%. the
of on 21.1.1998 s.1_p11<>i\;ޣfs--g V
6. M6321?/;mv*3qv..§i(¢ :V»T'V';1I11kLi1' Urban
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by 52:13-c:t.i.(>:1i:1V-~"'i'1'1€: societry 2zgg1'ieved by the
O1'C1E'.1'S 0f"d4_i.smiS'se1ia"in 27025/1.993 zmci W.A.E\§0.
299(;;-39975" ..p:rert'€3r':*éd <::m.:% A;:,pe.:.::: N0. ;3<>f:_5;1999
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an iz"1detm'1it.y b<>;'1d caxrze": to be <3Xe(:L1f:.€:d by {.1163
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As$iss1ar1t, C<)rnn1issi0'r;<?r and the Land ;':\'(3£f_i__"t';eiE_3%'i'"{.~§§1'1VV"V
Officer, 'I'Lzr1"1kur, W'iE1h()E,1t the lmoxzvlecigs. Qf_ifr1.Q
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appe1121n'ts~:.. The Assifiant Cc:;n1m_:ss§c3':1<3§f
issueci nm'.ificat.i01': tmder Seg:t.i0:1";_1G(2} {>33 Légrici
Acq1,:isitim:'1. Act. Acmrding i:<> i:'t1£*. 2}.ppe'1i~a1 i£:5':, they' were
in p()ssessi<>:'1 of théa-..__.I}md's f.1:1 ' "€§_uQ:S!fiC)1"1 in spite of
issuzmcte oi' noti§'i_c:21t:ic)11..:;13';d~r:<r Sc.:;:t:i<5n V1'=€'>_{--Cz;) of the Act.
7. O;34..1-9.2I;;'L2Q03",« t}§;.c ap.p<:=,-}l21_;1.[S"é1r1<1 <)th.e'rs gave 21
cietaiiéii rs;p1"¢s3'G11ijé:fiQ'::;._i.o--. __{:m.51sid€r the den0Eiific21tio'r1 of
th<:~.ir iands saiime i;h -ey.1'i:aVci a1ready fomxed a layout._. but
€;h€ ,.:-::<1me %x:_--_1s'~.:?:c3i. '- cc§1:zs§e:ie:*ed by the G<>v<-3};'zi1m<::1%'..
§r1vé;*:j1:E>Ti"':}-afigé,«W.P.§€:§';~~-~--}E}968~«1.999?/2002 €,at":1<-3: to be fiie-:c§.
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€121'{,€d £3 1 . 1 .2004} to the 21ppe1Ia.1'1.t:s;s. ; --2"
rc=:spc.>1'1c1em'./$<:><:'ie{.y emci mh€rfs.es to <é<')nsi<:i<:r t.§1£i.__'€?V%-$9'?-'"£3?
The? 21.})pe11a1':t':'-3 éliifld ot:}"1€i's 1'01" (i€}etic:}1'1 <31'i1'ié:?._c:"v3fJiré
ac*.a'<-;éss <3f12md in Sy.Nok 49/ 1.
8. Or: 27.2'2()O4», the .I{<';x\__»mé1'1:ié:.§\?£iI1is3E.;:1;' xi}:
order to cic:1mt'.ii.'y" the 1:'-m.d m;f;as;..1ri:'1g
15 £:l('.1'CS by <:():{1si(1et1"iVr'i<g.§E3.V:lljct'? 1"'fiadt';? by the
appc.l1ant'ss and'A'0§.1ae1*§;""i';';« .anc1 also the
121}/(11.11. f(3I'IT:[fI£3f;} by m;=1ki:ng
Iulge v--.i1'1V'{%sE_:1i€i'f1'{.3 =,_'i'--1rie' R€','\.-'€E'1£1€f MiniSt.er in-
-éd a re21s011e.c1 01'dr:=.r as per
c>i1211*;ge / G'L:)V'€"."£'}[T1.I'f'1{*f1"'1ai A' pg.'
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Bag.
<mrm:=.rs3 <31" the land in \?V'.P.N0. 12637/2004 zmci the
same (tame-> 1'19 be clisposed cf 1'c:C.()'x'ci'ing the siz11em::n~f:_ of
the G()"v'(i'.3'I'}Ifi1€F11; that é.h<»3y wauld consider t,h€:.._&:21S'e {)f'-«
the appellzmts and <)1'.hers:s R31' dcmzytificatizm. '!Th€=: 'UhLis:*r.f
Se<:1"c:i.a_1~y is;~;s~:.u.<~:<f1 an €nd<)rsenacji1'{. :i'd:if:-:sse£i,_'V '.?,o._Vc">:m~:=.
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21(:quisit§()z'1 of the ai'0res3.id E'é1Ig€1»:~; cic)é$5;._i"i<st.V-121191536 and
cc):'1seqL1em.1y it. had b§*,_<é'a_ d€_ri:.§d¢ci ..';.1'1,é:t_t:h<;>. order of the
Revenue Mitlistcr dat,eV_cVE_ iIf{.v2.2§O04 't::§1;m.<3t' be given
effect 110.
9;; £.jhe: :s2;1i d_€V>V1""<vi<-,*.z', some of the cawners
of a 'pV(>_2'tiQn' of __bé211"iz1g -Sy.No. 49/ 1 fiied
W5P,N0.98'5_?'/2OE}Ei""f{§1'»-- ié:-2:ia.1:é<%e 0f 21 wréi, <}f<_%€rti.0ra1ré '£0
quas.eE;; GEliéi-{).1'E§EE'fiT1€i'£i. dziteii 29.55.2005 and furihez' §k:»:"
. 23. wziii' £2'?-7.n'1:a;1da1'ri:;is'"i_.{} gggxre ef§%:%a%§. {<12 HIE": <%§3:<:is;§0z1 sf 'ilhéi?
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211're:ac1y s:st:a.t.ed 21b<)vcé, WP. No. 9857/2006 came 'uh-.»b<:s
d.ismiSsed_ and ()t.h_er two writ. pei;it.i£>11:3 c:2.n7f.a..<-: ' >{; c'3V.
disp0.<:se<:i of in terms of the order in WP. 'M
10. Ali the three., writ: pei'.it:i»§)11::~:_"v.z€&re'=.f<)'1i {'j'rL€"
p1"e1ye1'. Sinve the three xx-*1'11', p£:_£j.itic>1'1':'~: x3v<%j1'e i'g1(~':1:1v.21;;;1i311$i,
'::h<~3 writ. petii:i011<2rS, U16 z1b(_)&?€%"~,W'ri§' 2i;)p'a=%211_5s filed
Chaliengixig t.'r1.e Grciers bi' 1j.1':e.'--1eéi.if..'1éd S.i 1'1g1__e Judge.
I1. AC:/(:;::di'a1g to ::1-;:% wrié'.j_;;:»gf,i'{§'or1e1*s before the
iear31c5._:1 JaL.:3.<f1ge., :a_i1'1r:_e -- the order 1:a21sss3r:e:1 by the
Reve1'm<§:% .__E\?Ein§si:<314 "}j1,u's;L121n<':e of the di1"e<:t.i{,ms
issxzgsd by t.]h€;:"i€%211':is3d Si£1g1Ei* Jxxclgeg t.h€:re was; no
"i];E'€',"§.-i_:':.'ii§""'~,=',"¥§'§fIZ;}fISGt?'5.7'€'E'. The <>;*'<T1er csf iihfii Ex./E.§1."3._i&s'{€r the
a};?'<T:¥¢M:* ~?;1f%'1€."_' 'E"'>7'£,21'::<3 G<>v<7mm 821$, iiiifi f;'.{}'E'Efi%€?£§':.E§?£'.1Efi}j£ ixher
ssaifii <3=:"d:'%:"'" has to be g,;'iv€::;f: <-?§f::>.c:i" %'.<:u 'E"h<;*:j;,.«" fxzrtheg'
" V. £;;:;;::?s4%:_4<%z§%:}Efi£§ ibzzaéi §'.':'.1<;% ?Ef}e;:s1::i'f§; Sc{*::'<';*.%22:'z°;f iii} %'E'1:;;% {}<>v£és::::':'z:&ém
$2.235" {ii} p{.'f¥'v"€?:1° <33.' §:.:'§i:<:s<iE{%i.i{";:'": 2:3 is;;=:a1.:é: aha? ifi1§}§1§_§ZE§?'.{'§
é31'1C£c>r.=;s<:ment as he ca:t1:i10t. Sit. ovzsr the c3rcie'rss «:3? 'L113
Mini$i€)t' 215-: an appdlatie a.t..1t.h_03"it'.y.
12. As agai11s1: this, the Society
Govretrnlneznt, ctontendted that the Mir1Este:"_E-zlci'f:1r)"-gfimver'"
to pa..<3-s the order dated 27_2.2€3AQ4:_-253%,}t;a7fiI::i:=s_:
W".PN0. 19968-97/2002 w;iS'«.._a ciii*€_c%{:ir)i:1 2[ (§" ]t¢V,1ris(;:_H Stieiité
G(>\z€1*I1me1'1.t to (éonsider 1:.1'1<=3_.___"1.=£§}3:7.<::3e1":tation émd the
$ame could be c(>nside:i'£;>d _Qr'.z.1y%.j§:>_+3 'iZ'}1 e; S'iat.et G<)vemm€:3'1t
and not the Mi11is't.er. z11's.C3L,_brrj.:1gh;i on r<--:<::01'd the
contempt ;:>1=:>"<i:-2e1:V_iv_itt1,g;=:: 'E)_e;i'Qre;%--__4'th<3 Apex Court. and the
direct,iG--:1 trj tVakc':V:pQ sSéssi'{2ai of t.he land zmd hand over
the sanae 't,z)_i'1:ae Con'ap1a§fia11'1t/smtietfy. A_cC01'<:iing to the
,. m§§._i'Ji';%11§i_€:11,{,.s xx»-9b'e:a..___$1";:(:h be,i.1'1g, t:.h:;é u11deri:3.ki1'1§>; b€:f(}£'€
ihé' }'£3'{i1'--1i, by the {}0ver:1n":<3:2'1i' it 99215; 110$; Qpem to
t.§*g~«;?"'I\«'i£.1r1és§:_%%?§':*.5'i:<;> _'QEiE3S <>r{§e§':~:; ;2zg;::e:~€:i'§'1§;: {<2 dena'{.if5z the
' ._' Ea1r'§~~:;::%e:_;L: in-rré.
E3 Hie: 2;e23.m4:3<§ =:}Z,§{i.§if;?T 22€'ts;>;:' :"¢§'1<;*=.:":"§ :'1gg; i.{i:: i;:h:'-->
_.V_§;§ue3$i1i11g ofihis; orctier {Bf d:«;=:"1<}f,§.f§{:z1ii<>:1 iiatzed E. 1.}.2.2€}%G
' ' .- _\%§'1.
£4»)
anti also {he c1i;*<3<'i:ic1>1"z of '£119 1ea_1*1:1ed S§1'1g§1c> Jucige to
(1§sp<:>s:~.a<:< of the a.pp1ic:21ti<::r:s or repre$e1':tat;.£<mes
appcE1am'.:.~3 k"1<--:1'ein Lzltimmely belt} 1;)§a<:ing i"€}:iE3_£"1.{' {-'? L-
Rule 6 (i)f'1ih€-J, 'I_'ransa.<:ti<::s1'1 of Bu$i.nesss5 R1I1_€§$ 'a~r:f;c1 _!.--Xi't'ic:1é'--«
166 of the C<)nst:.it.ut.i<>n 0'fI1'::c3ia that t:;;'1ly at": '¥i):"£i_é1iV<:g_)iLi1gT1
be passeci in the nanae of Vi;*11§2 C}<3\'rQ1'i':()1' i::§pl€vhae:1f3i1ig
the €f.X.(':'(j31.1T'iXI'€ :3.ct,i<ms5. 'E'1':e1*ei7c3.t(3;, _t.11@r€~--<;£11'1:'1{)t} be any
aL'1.'t.hemicit:y' 2.1t.t21Qhe(.1V T£..:_)xft'.h.t:'_ ()1'i{§(?,".1'Z§.__'E)f'"i}h€ Mi1'1ist:<:'.r. E-£6:
3.130 <>p'11'1eC1 that,i:}'1e {)1fC1-{;¥1T_OwfU39gUf"£LC§&?i:;"'E$€{T1'€3'{'Elfy only
an i1'atiI11e.1t:i(}'i1 gifid .fi"1()t. ._211'1 _,c:rdE::f""1'ike 21:3. Appelli-He:
A'L11T1z(>>:"ity 21A;t':'t:'.'T.L'v_€;.}"1_e*,'A3$a.r:r1€%«».tgVa1ss pu1"e}'y a 'rep¥_}-' Sent to Sim.
Padma '}lE.f§1.2:"t.E1y,V .fa:f. __ém.4m«:i<:rr1mEiy 'mmci téiat C2:1.:'I1€f to
be s;é><;s:cL,z1:'.el::i by V1}'It :c":50'(:~=;'§3t:y, leamieai Singie J Lscige held.
Elhéfi,5"3El11_(§L'{_ A';~i:Ai{%ie.__2fZ'E3 9f the €3<>i':.s:st:i€:m1i:m Qf £2/1{i§a.; éhe.
"R
<.>_*§"'T':;_>;:::sa?':'-xi.'
»s;~§a~z2:;:;% {:aa;:;::*:.§:>5:1*~--b<:*% §£:§,)§'§{'3 §;13J;.:> as-%; it 22f§<:«:::£.e:+ fzzaéiziazié s3i'é.:.1:e.s;i'.i<>:'§_
'f§§{}"§:}§'"§}Efi§'§§§{ w§':"h i.E:<=% ;i§'}pé::a':3.21:*§;:.ss $2' {>%;h£:%r;<9; in
éga. "*:<~;%:zv:_._:.:*:i{:==ii'? 4:35 a z'1{'3§:§'§TE{::;;:§Em: ;;22'1{}.<::::* Sc<%':'i<>:"?: 2&2; <12? :'.E";£%
-~ ;:%<j%:'.. K?¥1§é"E': £h::ése;{:% {§i'_3E§€j?E°YZ'i1,.';{}EEE%g %;."§:":é:: '§s:2:s:°:':£*;<;§ $£:':;_§E:'.=. {}:.:.<§gg;:::%
"'.AA{'g;,;_2>{'§éf§'1€:<i {LEW <>:.'{ie;" ziazmzci '2?.2Z.2@{}4 pasgssed E3}; me
Revenue Minister Vida An:1e};'u_re~E ané exccordingly,
rejected the Writ petition. As already stated above
aggrieved by the same, the present appeals are
the Owners of the land and 3130 subsequer1t"A§i1r¢E<§é1:§xé1fs§"_"T H
of site from the owmzrs Of the 13351.
14. The Eearned Se'ni0'r
Reddy appearing for the';"2;1ppe1V1a;r11jsV..1:':stVf<§fiiio£§$1y* 'V
contended that the ap}.é§:11a11.»{é"af1'<§1 u<')"ther <:~§Vr1eI'S having
not parted with the " g_the land in
accordzxnce V3r§tl'tz_I axv :5:<:)tir::é' i;i1i1de':zf' Section 12(2) of
'tha to the Iandlords, H0
possessiohéié 1'eCeiv'e_d"f1ji§m the "respondents. According
to tihey flissession of the land not onfiy '§.i,i.3'mgv.j:he=: pf0c:&€dizM1gs 0f the 'wfii §3€'fitiO1'§ bu: aise Wrii a'pp €:*é.} éaffitiafii 'i§1§,€:~iEm @:z'<E€:° is apemtingg és.ga§.nst. me §'€Sp8§E§€f_*.§1§.S. Regarding :0 him; the 'r€:$p::}:'1€§€nt,,f sacéfiiy ha:-fingg 329$. i',§§£{§€§E§§€{§ izhfi {:«r'd<:%§":*-5: {éf %:','§2_€ Eaarrssséé Sigaggéé afizdge in '§§f.P.N<:>S= }§98駻9'?/RG02 and in the Eight sf if _/ the H0:1'bie Mi:1Es'i.e1" c%Xer<:isiz'1g his p0w<3I;'s:e llfidéii.' the 'I'1"anssa(tt.ic:);'1 oi" B1;si11ess3 Rtmess by paassirag an {:>;fci<-:r d21't,ed 27.2.2004. it: is. not. open to the Under St-%«{:':fs:>}c_'.'af3r,v {:0 sit m-131"" the orders of the Miz1:is"£.er by ' €I1d()1'S€1'1'1€1'1f. in qu<:st.i01'1. Ac:<:c3rd'i"I1g-§.t.<) "_i',1'1(j'.}"1']'§;:.'4i.hVév._2%"'3V7.V I'£:sp011deI1t. / s3o<:ir:iiy he-xvixlg kepff; c'p,'1i"et. é1:.1cE~ , p21rt.iCipated in the §)1'{)(?€€tdiI1g--:§.VbCf{)r€ t.h'e».Mi11i'st:éf'; has 110 locus st:az1<:¥.i to <:11;i11;j:1g<:~*iE:e. L_}€5rc'{(:-rfls of t£*}'t:: Mitmster. According 1:0 himg the ssaid 0ifd£::4 . :»:.3 r3_ge3 <-:<nf<)1'<:ed in elmorciemcrs \?&?§iiZh Hf; ;;-21s("3.(?Ec3i'1t:e1;';€18 théfli Vvheil The Apex Ci<>ur*1:' .1;h£:_' a:iet'1s')f:i;fic:ai:ion p.m(:e€dings for wam 0f re:as0:1;:é;' :_%ji:§1»e';:§€"wxias :10 §mpedim<-int", for the Gm/'e1'11m€1%;1J:V to eX<=:I'C3_§.«§eA.g§%:)wer 0;"1c€, zagaiza §_lI"id€'3' S<=3{:t:ic>n 48 <3'§ii".hé? A<?:t s:§i"I';.»»::i€i_p<:s:;s¢3$sé<m 361215; not b<::e:'1 Eiéxmiz-tfi {rover innas::%=:}:~:i.z;.:<"§%:,;«§3 wfiirz Ezms axlii exzeza the: m>"§:§§'§<:21¥;i0rz Lzméer' V' 2:-.;<j5§..£..'i1<% Aété. W215; E":(}§i' in .2-2<t{t<>:°{izm<:<;% 1-=vii.§r; iaw. ';£"*»% * A{:§.:£}}V'r£§é:;:;§;'-'jigs? 'zzim, E'.:§"§€'?? §£?;=.:_'m<;%z:i Simggieé J¥'a.'s{,'i;g=:i;: ¥::<>*;.z2.§Ej; igI;":1<,;:"&::% f;.§':eé ;3{;}s-gfiism <32" Ezmz E3}; {gm-':$E':i:'1;_g ihe {')E"'€ié;":Z'"E":E 0? §%:& M§r§i~«$3t€:§, F16 p§21<:e:::a: :'€.Ih.2mc€ an ';Ef1£'€i'§){}E'°'§'.EEC§ éeiiissioié in W.P.N(>. 6€}?3/2004 and other {:01'111ec:teci r1121t1:e1's.:; w§r1ic:h (:arn<3 ta ha': dispaseci of on 15.7.2005 to <:.:om':<3r:ci thaii'-.311':
that case the leameci Singglc Judge: was 0f t11.2:~~-€)'pi.r__§ii)j*:1 '. thwi, the §.V.Ei1'1ist.e1' c<m.<:e1*11ed was e'm;it:Eed t_:c3.__p?2.a.£ss in the ligln: 01"a.110C21ti<i>1'1 anti dist£:ib11pi'.fi(§r; CE bL:s=;:i?1e:>3:§3 f virtue €)fRL31€S E4, 33 and 66 <?<i_".ti1<;%V'2?_1i;§t}ar£3 s<f;.i€§ .
15. He also p1.€i£1€d <')'}:1 cjec:isi.on rep(>rt<:d in PRAiHLAf)._.'V:-3I'N'::C}E§>VAQNION 1Nm:A [2011{5) SCC of land Lmder unless there 13 <»3x»',iciié;=A1'1(:'s=5;=:4' (31;-p'.t>ésessi()n Lmtil that is dame legztdly, p1;€t'S_§1111pf.i§)'E3'_f§f'j€{3Sii.I1g woukl £101: enure to the be1,f:€{'§i€.:__L:);' V t.heA"a<é.::;a1iri;1g 21'ui.E1<}r§t'3a He 21130 places ':*.€;'§i2::<1A<i'c*:4 '§fIi":€: {.1e<:.§ssi<3:1 1'6:};)::»r"t;e.{i in MUNIYAMIMA vs-
:43?-m'i';*:~:«*, .§i ARNA:1'AKA M13 QTEEEZRS m :>s;.?.:\i»:>z E3464.-Z2.®{>§ {SET}. iii}?-3'1 E\xE;2z3f<:E1 2£}{}'?§ ix.) ::<}m'.£:::':<i {ha-:'5{. §'E'"§i': <:§2$:':g%:* ififi :iiES;3<.:§;$£::'a-zszevzi §:°<;:':fz;. :1}: ETa,{'f{'§§."é.§I§"i2E{§. : 1:ir<}p«:é:'i.:a ;;:;:"%35-;u::1p'::i(>;': 3? v€si.i:1g,§ 0%" izmd 1.:n{i€:1** Seatiigm 36(2) 01' the Act W<mici "mm: come firm) exisstence. He_'c_1i.<_;c) places reiizm<:<3 cm the C14:3(?iSi{)11 ré3';3t31't.<3d in the <f:é1:54_é.--«.V<'5f.A BANDA DE\?ELOLPMEN'1' AU'rHoRmr, Bsmiiyg * MOT; LAL AGARWAL [2011 (5) I-f5C(3,3E§%1]fig?.-'I;j;>fi'£§§:2d"'. V that act.i<m of the State £&1.1i.11()1'it:ié.s (':.<__3rz1ce'r'fie.,c1'~ggc;.irig"t§§* the $1301. zmd pr<:13e1ri11g pan§h of possessimx. was SLiffi{?i'€{}t{ for"'"i*§:'%f:'§;f;fii1}g 'iV1IV'1d'i_';1g that the etctuaai possaession land had béaen '{akez'1 Vgiiz-1:1 BSA. Their LOI'{1Shi}_3S no hard amd fast rule act: woulci constit;ut.e taking 'p§)s§s§<:s:si{éb£ "A0.if acquirc;-1d. In the normal <:0u.rS{--:, 11"%%i:T;%%;Ls .21 d1*aWi11;jg; of pamihemama at, 1f;1'1e__§;~;p:J€: WEE? ~:;;*CEin2i:'ii},«* '£3:-;~; "£',E"E',21'{€i".i as :~;L:ffi<%ie:'1"§: ta '?:'T{)gI'.E;'§3",i'f.35;'§'.i',€;'. £,z:.Z_~:;i.1'§g of §}{}SS€?SSi0E".§. E--§<3 aiisa rashes L:.p<_>:1 Ehrs:
,%%%:gg:4;:;;%<;;;;%J«%g+§;;m;:⪚ in am? saga-e 3:' 'NA'E'E03'€.§§L TE"§E':R':"s'L'3g§J ?::s§%;:*§ER . '€i:::;z%:7%§3@§2.;&;':;':<:s:>x: §§.F§'j}x1='$--~ MAMESE E'>'i§'E"'§';% §2€}€4§"E%(E-§~} SCQ? SBEEE *;'<:; $::E3ss%;;»:;':E:§2:1'.£% *&:};3ai zsgjgéfiiizirii. .L»'pr€:'zp€;s'i;}gg der:Gt,iEE<:21E:§{:;1': «:1? magi)? pafi. of {E36 iand :10: in physicted possession from acquisition and issued n<)t.ifi_eati0z1 under Section 48 of the Act wheq the Eegaliiy of ihe same questioned, it was certificate of possession Cannot. be partially'*--eo1§fe}i't--- * partiaiiy incorrect. If on :facts, the..e0né'eeni1i'0e1j'0f' :i1er'e_ V' symbolic possession was untrue'"zu1éf_A_'if done by the persons in p0sses"s.i_Qn sf the.s£c:qii'ife<Li"is.nd§ "
appropriate steps haveto be,ta1«:en 'ce__eviC€ti1AeIrxV; 1.6. According" 'ts IvfiztiefVgVNsEtaraj --~ Acid}. Advoctate Ge:1etja}..,_ 01j_:ce 3;eq1,;isé13;§Qn' préjeeedings reach finality.' by possession to the 2nd respondeflf.be11efi_c:i'ary,Tsne has to see whether order at '_ AE_ii5*3X1}_1:I'€ E3 e<ié;;.?;di._..be enfereed. Aceerfiisg :0 him after 's.iir;.r§.-v.es;rzf:e':'t's_'se passeé en 28.31993 indemnity bend ._f/U .' /_~ ./ sasgs ts Ae;>«:eeu€.eé an 5e8,2€)G2 hy the respsndest 8G{3i€§Z§I' fiJE, the time is éakizzgf safer pessessisn sf the pz:9:t:$'§:%§':".:"'z,§ sizé am 5.§2{}§2 {';{>:Fe2":"m1e::%:. siéitegfied me filéfififlilitjy' hsné: Gr; §,9,2GG2 psssessisn was haséeé 4%"
over and sectien 16(2) notification came "to be issued. Accordmg to him, the learned singk: Judge's 0rd%':--":_ in WP. N0s.}.99€>8--97/2002 clearly ind1cat€S'v....f;_f't1éJt" :'t;I%1€V. 1ea1"ne<:i single Judge with the knowiedgeh K proceedings and being awazre Court quashed notification ; Lgndef ---- A$éciio11T ,' V1} 1 of LA. Act uphokiing the acqu'i'Si_t'ion asV"jL£s}'i;~vé~nfii, proper, was not justified CfiY€C:U'13g§~' "{.Q consider the rep:*esentai:1'()11 0f the ianfii Qwrfieifs 'fiat L§[:1.eVting their land from iemd aC;ju'1{:ei»ii;;I.1 !)r1§_2iE:c0i;:11t"?if*--hL1ge investmem: of money, as"{i:l<i'Q hé§.fid.§;ig.,4_'0ver {Sf possesgion was much prim" fin:-x ' QI" d:€'i7"SV '-.';(_A)ff<{he leezmed aingie Judgfi, thergforc, e'vé1fr~if {he "learned sizngie Judge gave a ,.¢.,ciifT€*cti€3%:, mi::1_ist€I° cancerned ought. 210% to have A'---(§i':fi_s§f€vi;§:"'..§b3}ii'~.§f<'%3~n0ti§§Ca€:§{}r: 0f the Eand again by .' I ,.--%'::':§.ex2.;f€.-E1'. "£'h€r'€§@re§ {Em zu,1'é,h0rii§:' was jugiiifieé in 'g_§i*gaér:g "an ésndorssznazzi, £E13;%:4 %:h€z'e czzmlm. be any d&~ ':¥;{§§,i';f'i{:aii<3::. E"§f%3fé in *§:E':<5 ar-'wit appeaig iihe '::arra.iiez"; Sf "facis 1-vauifi indicate that passesssisn sf the property was .":\""':-'»,f\x..~ - <' 20 hancied. Over to the association subject to the final result in W.'£-E19968 8: Other ec:n:meet.ed matters. It is not~'--even the case of the appeliants atreording to the cog_1§:sV§ei--flth.':itV they are in possessien of the property. Aec":oreiijngjV'teVV in the light of section 16 {2} r3.otifieé1t.ion', That". be any de»r10t.ifieati01f1. In WP.
themseives have clearly indicated that .€ }CWe.rni;1eht has handed over possesseifixl Vvnfespomvient society subject to exeetltion of irflerifihity that possession will be taken" S'L'ti1::%:§€Ct;:._tOit}1;€ writ petition. With these substetntiate his contention he relies upon severhedfdeV(:~::_$ien'2s indicated beiow ta contend howtakizrig' p0.2sse'ssi'h.n has to be dealt with. The t -de{:ei§'ie5f'1i'e felted ttfiéfi by him are as unéer:
:",.'_:}AiéSe::?£" ;5s['e~'.§':€'.EUBRG mm. WW STNEE 0:? GUL§A§%A'§' AND V {:i:'m%;1R:::':_§:'i§98{4; gee 38?};
2. 1v§07£_}}'i'€E3i§&I\€E} G'E§~K-SR8 --*=J.3-- me; twig. $§::;:A ssarxzeeat V "<::.:,,:; 2-teem £29922; em gee};
Sm SM' m:\§NA1A1s S'Fz--'{1"'§§ or" mawxmxa AND c>*1*m«:z:'as {'av.1:>.:\m. 19709,/2009 m:>. Efl" §.~"I:Z§3'RUA}T{Y 2.0 i _1{:;*:£3)3 ' . E-3zx:\;tC,zx;T.c>I-us: m+:vI5::,c)1r>M1a:\n.* AU"£"I-i(}RI'IY c.).f:"'E§i::%;:'é[;;3.}2., R. E--1'A.N'{N'I'MA£Ai~{ es: o'1'}'--mizss {$1-1-Jz 2005 KN:?g: . . SE~IANTI~.i§ s;r>o'R"rs CLUB -~Vs-- Lizxf-3:<:sI\2----c">:? f34;\I1:)V§}§;T Ef9:0V(x}9{i1.~5}K'~. V' SCC17G5h £33213 PAE. Bz~1ARGAx.!A »~';?sis§ C1? __ U.:{jf[:>;£::"1..;:_'{;=:3;« scc " ' 413k BANDA 1:)£§,v:2L0I>MEi.*re91'-A .;x:_;j}%i«:%0§z:31_y " MOT! LAL AGARWEXL £209 {{5} s(;<:..39.4;':-.;mc1 ' 1, 1- PRAI~'1LA]__I§}--» .¥:314N§:~:;. .__ U,'i}IEQ"';\§fj 0:» :§§§i);_A :201 1(5) sec. 386} 17'. x"}<i_4éj gist:.ré1iesi::'p()'1'1 the u.m*<3p()1"{<:d Ch-sctision of n.fifhgfifiugtrfkfxfizgfflfis{kxu?in1¥J?1G7S9f20G9{LA» E3fC3;'§} 'w}i::%:*<;3ViiTj~ ..t_:h<:%i'1' E,m'(§ss§1ipss 21fE:<31' 1'ef%;%§ri;'1g§ {<32 23.5 the 2éb<>%;*§% <itz3::-3--?i§:;:. Ezzxvgx apiiltrci € h&.?J{ p{)SSi?f-3S§{i}'i"§. {2;:§§t>::': E3}? me under S€{.'.€§(}ITz i8[1) of £1116 53~.ct..
sub<>:%{§£:%;_a%:.&> {_:si.'§'E{:<;%:"ss 3:35,-* z:{'3;"r1p§.}~'ir§;g; xsssiih 1.336 §3:"<,:a%&:<iu:':=.s':; :a§:i:é.::'E<'§ £22? *;:2;:_'§id £3"; Egtmix é? ::-2m7E': §i2<_:s§%e;%::>%%s.<5i{.:2:'}. §i:?§§{T*.§': '%32?:§e:e:%{'E em EiE'1.f:': 2:1T:iE1:3z"§:~3a"§.i<:>;1 £?as-:a:fa:_1{3:s:i E33; Eihi'? <3E°f.§.<;%<;%:'s; <i:%$i.g_:':21i,£:d 'Thé3~.1*e.£70z"e. {hr-3 D€:*pu_'ty .-3,) C(}I13{1'1iS55i(3I'}(;'E' or Ass}-ss'(a1.1'11'. C<)nm1is3s3i<:>1.1er in <;:}1a;*g.;;e of 21 ssz1b4:1ix.7iesi<}1'1 in 21 <;1i.sst:'i{?:1' or Iihe officers speg:-iz1£1.j,-* 21pp<>i11te.<;1 by {he appr0priat.e C}(}ve'm'13aem:, 2:1sWt.h<§ "«:§1s:3:?'::.. may 136, 1'1<'-reci not E36 pers;(>1'1a11y pz*<3sez'1t:. 2.1? tih'¢',.__ésp(_)'i2..{}'r 32;. t.'ht3 21<:.quircd lanai. it Was; t"14z1*t.11e;E h<§.}'::} £jI*ia1..;it. §-*;r0_:_.11vCi'3t)<:% suffictit-Em. if the said <)ff:iC.e1' aL.1t.ht)1'i'sed._any {;'i';h e";;' "ofi"§;::'€z? V and if s:suc1'1 (}ffiC€i3' who 11z£§sL»b€%e_1'1 é:;"....1_E:'1*1<,>11-1is;;éd "takes posssession and rep<:>r*;'éj_s"E:»21c7}_:£ 1"c;_>:t:}1ga»d§§fi<T%e;"5 <:§rIip<)wa>.1*ed under e'sect:i0n 16 (1) <)f}:h"e._Ac£_,Ve>:11d"~si,1a§1';_:i>fficer acécepts the report. (3? t.€g'<*i:%1gJ; °-.§3<)i=ss3é>s-s§ii):i"--'i3y.....a(:i:i:'1g upon the sa'1:n<:. 'i"'beii"" ':';jf)}":C£::"§1:11}'34f$>"§rfL1E"{'1'i.E'I" 11616 that auI:Ir'1<)risat'.ic)11 and rep(5r;§.ii1.§,:; bazcik--..t':e%é'Li,__110% be in any pam.<?u.}e1:' f3:31"mai:
or m;;::1:1er 'Li: V-p_L:.Ei' it ii: 2: s3t.raigk:t:ja.d<_<:2t:, but: the. 1'(:C0rds sh.{}{.:§d =§E.i;<§£::'i{3s<:% the same to f::h<:=. 2-321i"i$§?a.<?i:i<>n <13? fie C_0':fs._:'€. :"'3;3§Q'f§i;};§"~'fi'E€§S€? S:,:'§313':.i:e::e;£<:}z1:is. 'iaihe §eamee:§ Adfiii, Ada-¥:><t2ai:Vé%'{i2 ::%:'1a%rz';:§ 232-?6:%E{5%: '{5}? siis§:1':i:;'~;é3aa§ sf iihii E%(-E':§EV}{'_1L£:iE\.§gb 4_ §;:;%2::':":£:{i ;.':;§:3g':sa:2::2"§:':;g ft}? 21"
3";-:$g3c':::'1{i{:'=.:":E: ss{><:i€:§: :::>z:E:%z"2.s:i:e~; i.hE?.€. w§f:£:=.;.'?;_ e;}:'ze:e gig:--- reported in (2006) 3 SCC 674 -« APSRTC * ORS. RES.
SRINIVASA RFIDDY <3: ORS.
21. Prof. Raviverma Ktamar 'th_e respondent society contends that the 'a~1:§pea1e'4 'V are eiear abuse of process 0? laxvi-2a_eg}t}1e' seciety is forced te take pezfi-.___in 6"yoimdsx'{$fA..;1£1;igati0n. The earlier litigation having 5::-:1ea, aiw.a3,*.5sT_ fléwotxr of the respondent secieizvj,/';..V§f1"1_e deposited the entire R820 lakhs, aeveerrdiingvtfi'e7e1uesti0n of re# COI1Si(i€31'iI1g4_.i1§]fI€ _xi.=Qui_c1. gist According in him, t§'2,€ I:ainiei{+:f-'"a.t;a€h0rity whatsoever to direct \v.ithdraavé1%.'_4e%i'fiié:_::ieftif§.e_£;tti0n er deletion of the lands of the..«éi_p:Vp3ieanfe.".Iéie__Aié,:r:1ehe';:' eentemis that: the present ~;);*'eeVeed_i11gs..MV"ef the Revenue Minister is nething but. eZ":%s§:;:eSe e1*.V--"a§3f?;i$e ef pewer ef éhe Seurii ?.f.§"}9'iE"1§§ fie ugzzdes the '§%:.ii11§§;_eV'r3y 1?ieEa:i'§;.§;»§ ihe d;§}'ffiC'Ei{}f1S eff 'iihfi Aeex Ceumé, A C: :£L;:{}~?'f§§',§§§'EpiT §}r<>::ee{iei§:§g;s,E4Ee: r§?§§::?:~§ {3} {$988} {3} SS6 3} E » ;f3;§}V®CA'fE~GE',;'EERz'&L§ S'1{1%TE GE?' emge M/S, A' -,.{§Cs'V_§i"3"§:":3€§f:1 Hasijait Eéznptnjzees. MADHYA PRADESH KHAER INDUSTRIES 82 ANOTHER & aisc) on (2009) 15 SCC 705 -- SHANTE SPORTS CLUB AND ANOTHER .vs' UNION OF INDIA contend that once land is acquired by H process of law it cannot be t'ran$;ferred tn;
another perstm. Any such A' binding on the State. He upxon. t§1itS'_: to 'V contend that a n0tin"g.__recc;'r'defi"tfi"--.;;1 ffl€ iS 'merely a, noting simplieiter and I.'Anf3t1'iing__.._tniQre'_;_ if it rnereiy represents exgzresssicn got? ep'inin.n___VVVVfby at particular indivi<:1ua1. _:1t,3_'st;fé3t§f:iz of tn1agi11ati0n, such noting can b€A'§;1je€3Jt_€d .3_.S-ta de-e§Si:§n_ of the Government. With these -a:guIi1e'nt::~;'é1n(i' Inatertai befere we have to see .t.,_,Wqfiet§1ét'A the ieattied smgie Judge was justified in A tfsefitrifit pettticxzz.
the §3ret*se'nt ease, the 'nenefi{:é_at3f is a s<3::tet,}:__tne2t;1t ft}? Stiéiééfifigg Fe:~;tt§ent.t2it eétee tn: ;"~3tate The s<:retet;y zxzaaaz I «.2 K1 fom'1cd with f,h.e-2 sole <:'r3je<::£ of se<:1.:ri11g 1'<:3.Sic§eI:'1.1.;ia.'1 siies to S'LE€..'.1'l oft.I*1e e:np}<.)3--'ees who b«:3:10}:'1g {<3 L.mde1~ priVi}r::.2;e6. <:1a.sases. O11 1.118 I'ep1'@seI':t'21f:i01'1 to the. (.é.c):'1.<}é§'z<if:-25$' ., e1ut'13c>3*iti.e.yf.. the final £'1{)'§iifiCE:1'{Z.i()I1 c:2m1e to ?.3'»::: 1z121<.1€.=.*; ' ea.£'E§,--* in the year 1992. 7I'h<)1.rLg1'1 "\'x;':9 _a--.:fe .;irj1 'i' heV year 2011 'z.h<;=. Se) cealleci land £i(?.VC1'L3i1'(24C1__fof the ;p:i11*{3€)s§e' hf"
ress';)<311(ie:'1i'. .sc)<::.iet.y is 13.01" i'i'tr.:;""%i'1'<)nV1 'l§._fi.gg;e:«'_ric'3ri.'.» ".Aft.e1"
dep<>$it,i'ng_2; 21 goad 81,1:m;"(f:~§_ 23.55 i()'ng"béi(7.k 2:13 in the year E992. the-r+ mem¥3<%3iS 1.51"the.--sgiit:i.§<€iy_'.~21rc2 ya" to S€€ the light: off r,ie€.j_x_-I. ."i'i:1.e1..1§' 11<:;'t,ific211:,io:'1 of a(7q1.1is;iti<}1'2 'uT:m1eé'V'i.4t.(;.< iss:z.1ed, the 61011:': I'(;'.V€HL1€ rnini:~:.;'{'.ei'--. sailzyweci. x5.»?i{«1:1d-:'.;1§.=va.i of th€;5.ac;* lzsmds from a1<.éqL.:isi.i.i0:?:.__azid i2_r1é::"€s§<>13<;§e:1't: $<3(::i.ei:; was th1°(w.::2. to §.itiggj" 3. 'i'E*:£>;L7{g'§'r': t'..':";e: Tiaé21§:*:'1::>:i Si:'1g§k=: zfzmége in W'§'§§_i 'V'p£:§§i.%<i:sr*: "z2,a'i{i__the i.'}iVisi.<t>;":. §ie::<*:h <2? tihise; {f<:;m"E 3:2 writ .,;ip;jg>§%:;:.¥_ '<i.iS2%ii.:$:é§.%{i $2.5: {f§'121'%Es':';§{% :11a{i:'i: 'i:>j=_; ES{3a"=§s2é}?. ihés sikgsgféi <i;'§{'}:.,;=.:€.'i._;1vs.§: é:§":€ <.'Z§v§§ .5'2.;:}§;a:e;;2§.%; f:éé::{%.. hfiii 2:': §}2:.s.°;a%: "E2; 93 j zm::%é;::§j: .
" Fmzn all tllis, the u}iii1ne1':',€ po$iti<m \7§?}"1§(,'§1 enleérges €312-Lt ixhe e1c?q'ui_sii:i<32'1 in faxx-mar" of the 21ppe11£m'{. wars p1"¢:'3p€1'ly i1'1it:iat.c'd "- "
by pub1i<121::i(>11 of the n<)t'ifi»:*.2:ti<_>n : 1'15:d<:A1}"vv""'* Sectticm 4(}} and by the: ci<:{%Ia:*aii<3:.'~1""is i:t;.:=.£ii'-. 'u.nde1* Seciiioil 6. Tim w'3:t,hdgf;iwfa} 'f;}1"<3..<. ' acqL1isition u1":£§£:';." Sec::t:i§):1 4é§'{_1}".x}$21.s x-.f'iV{v_i*¢j.1"§.iv:r:?; um {mly b<:C:21LI;<:s<-3. th€-..:v?j§s;';[f;;)e%3Eéirifi. heard but 31550E)e(:a.L;s:é% ._i.I1.¢V 1'<§é1ssé)§f}. withdrawai was . gh C0u.1*t erred in dis1nissi11gAV_V '»\]Vi'C_ pet,i{'.i<m. _ .Ta}"1(;?' cie{;c.isi<§1f}s of t~'.~he_Vhiigil' Court. is 21<:<:<3rd4i1"r.f;g1§,r'I]_V. V T1'1e impugI1<--:ci :1c)'{.if'i(.:a.f;ii;):1 u1§A:2'§d€%"1'._S§:cti.i:5:'1"' 48(1) qu £1-Shéid emd the 4é1Z_1_t5v<.?e:c'i wiiflh <?(>st.s."
23., \?\}'"1fl€E1'::.pé:zss&::_séi€m 0f the 1a1'1d was mat handed V' '=:.We3gt..i.'E> 223;: :f'¢,spc>rid'<'%:ii, s{>{:§e£§,-* in pE13T'${1ETi,Z'}£.'.'€*. of th::: 21E:){3vc t:.fi:£V'§:;°i;('i:{£i§'{}v1:;§:';«E':"{'fV{f§§'fi}:131"1"ipE' p<:*t.§:':§{'m {tazlze :19 be fiéeci "i>é>.i1c}§'€-.*. '£16 A§;">{=.»:s.<; C{}§~1§";, §L-'{E}"€":?E 2z;ge§;:1$E' iii? *;:%::;%:1 R2-§v€m.2:;% E':/§i:'§§s~;;§:5;" zaaiiid 'A "liéfzasé §2i..§'}{1."€}'§%fE3€?§'SQ ¥'a/116;': {"f{}Ef'E"§'#3.EiE§}€' §1é}'i'§<i'.§: (tame? Eli} "be? _ §?%S2i%:?.:i{:L, p<:;s5:e:;€:s55si<m as Eiéiat §2:;:':{i%.s.:=; {".:;iZ1'"§éZ' 3'9 fix: §:z2;:'::;§:;%=:;% {§}%.r'{:?§"
= %;.§'::é;% r€$;;)<::1i1£§€%:1"{. £%0:'f§f:f{}? E3; i;..':1s3 {}<",r<,f<=::*§'2;1§e:'":':. and SE16 fly seirxm wa$ _infor1m-ad 14:3» this Apex C<;>ur't: by filing an €iffi€1.£iV'i'i. sf 'i,i"1{:' iih€E'i R€tw:m.1e Mi11iST.{fI' that order C3f'"f,Ii"1€ Apex C<m.1"i: was Con'1§31i<=éd with. a rt?E3.1i1f . '*{i3é"'« Ct()I1'f€fEI1p?( pr0(:e.edings were cimpped.
24. N01: bei1'1g sat,isfi<3d, :g(3()Ci ';11:.E.fr1b£:--I7 t>_f". W'1'it petfi.i('>ns Caxmz to be filed by; E-;.m:1"1<: QI"'°§...%1«:t <31.-x:j:%;:--'5§."$ 'Of ?;:b33 land in WP. N<)s.20194--2022'3jfO2 be disposseci of on 7.5.2002. C§§:§mvi$S:r};jg,L'i:--E1e W:-it j)etiti0r1s epming "that, th<»:~ 0Vv11e;s_;s" of §i'a£§(1~:._':Em,ve: mialy one remedy, 1.8. ":50 T01'?Cbni;3¢1'1321t:%£;:r1 for the lands a(:q1,:i1*é{_,1_ ,Az1 a'p:;s:é11 _(';£ftiF_VI.'1'&'.-._'{,:') be fE1€:<:§ agaiI1st, 'this 0:1'r:i€:r in W.A.3381~33.8G---,4/.' O24"---.__§f1':11CfE {he ..<samc": (#211319 to be dismissedi "Tbs Spl. E,,e;.é;:,-*6 Pei.ii§€i::1s ffleci by ifihfif. <3w1":er.cs was the: .Ap<3><: C<>L:rE" {:11 1,} E .2{){}2A being §s21%,is9§"i€{1 E Efiziégg 2:pp:"{>21{:E:_<%r:i §;§:1i:--; {';':f.;,.2;.::'*'i: ;:z§;f€:.§§:<': 53:: §.§"1€f 43$-E z"::s:.m{§ of E:'€;§g_,;;2;:€.%a.2'r: in 1%?'
--V E'\§3ss. .E S»}}"*§ E.??1.2;'2{}(}4~, "'§":<-*2 5%;-:§{;§ wzfi' p~@'L§'éi<}:2:<s {?£i'E'i"§€:'. $10 §}€3 .»""'w'"\' H :1§5s:11is3:~s*:;*c.i inzpgsitig {'.:OS§'.S {3fRs~;6._{}G0;'«~ 031 29.1.2005.
26. E'/Ieamvhile the land owners; wha approéfizgd the Courts again anti again approached the H in WP. 19968437/2002 which came to be.d:s'§;2%se§ij sf ' 19.2.2003 whereirl 3: para 3 was no need to interfere with -the pfevcéediauxgé Axiehsgting to withdrawal of acquisition, sir1é'e_i.h.Ve sai1;«:t_has; fireached finality proceeded to "pé*;s_3 '--_a1:sj_'§319{3.é§rn":,ru; para 3 which reads as undez":s. .
4 -I'%_t s,--§brfi:{£é&i that the 1 p¢i;i=fipnéfs made the mfg the State " Withdrawafi of the Vifioceedings on the ground t.h::'Ca..._V5::f1e§,r ihave imzeS'5s,<3d huge amount {moi}??? fer deveiopmant. of the Eand " %£:=.§j..a1s<> on '$316 gmund <t}1a':: they have 'ififfmeé ihaé Eajgzeui afiasrz' €§b"i:a§:1§ngg;
"V %1e;>a:<':$ssa:"§;' permiasicm; frzjrm ihéi €:§}::<:§2r:1a{§ §=a1{4h@§'§%:1§:'5& E*%:}:.fia, éghésii ;::_;*;:"i€*e'xar"z::?€ 9? ihs: fJ€3§'§'i§".i{'3§§{'?;§"E% is iiaai E.E";{i séaié appfiataiisn has mséi. been censiciered by ihe State G9'V€I"E"iIE1€1'fN;,.
'.u.;
If the 1:)et;§i'i<;>m3z:<'s 1'1av:% ma1.c:.1e am}! ss:.1<*1:':
21pg)1i(:ati<.);'1 sceiii1:':g fin" 3.14-*i'£,i'1.{i'1'2.m-'2-':1 <3?
the a<*.qz'1isi'£.§c>1'1 I.}1'(.}('.£?t?('1i1i'EgEE5. the n1a.j~; be c*<:o;.'1si_c'1<:'1'c<.1 by 1.E"1<;-*2 C}<)vemm<;:1":1 in 21_c:e:_:£;1'(§2m<"*c: \xrit.h__1.é1'W <3x'pe<'§it.i<ms1§,-* ass p<>$:+j;i¥5k%'.'«. A\7~{'it.§1 1'.1'é.1_s ' A c>bse'1w..>at.i<):'1, 'cvrii pe1.it:i'o;1s§__Aa:"€: ci.i:,..-:§j'<_::§c::i ~ <:>:{;
27. in {I16 ligiii; of 'i.hiS.%n 'L'{)}"{§f:?_1". t.1"1L-3. §§2;1'1i1(';V':g'cét.:*<:'r1L:<:
n1i2'1is'te1" who filed '21-E'fi}<ie-:\z--'i_1. ,?.:oVé§1*<:>_1"<=:_ '$118 Apex: Court i1":it:ia.1;ed p1"<'3£?ec{i_i1[:g$ In.--{%{_3-::';si--c.ic;;* i; 1"'1.t:V'i<%ép'i'c3ssc1'1i;eu:i<:u1'1 of the owners; Q:f~'._€:h§ V'1'(_m.Ci".. "H10 <f;r.riwr;é;.' .<_.s x(.:'i""'t'.}_'1<-3 E.€£,':I'I1€d si11g1<:
Judgeawaaiii!';i.(312§3icic:;'the r<:;«):'cs;e'1'T;1.a%;:i<.s1'3 of fhfif cwmers in 21<'%<%<}.i"'xde.1':1;1e' Wift..I11~. Em.-1§: ' '~w'!2i.<*'1'1 (file-.a:"Ey ma;1£:ifat,<:ss '::'i1a.'i: there, was "rm "5;;a:*.x_:}j;T::e..A*--;'_"<>i't;I'?.€ C:{}\.='*E§1'1'}lf'£E€E'1§. in i:m.<;%1'f£::"<;% in {ht-2:':'§:12§£;Lt€;'7i_ as; 113' «£.E3_::'%..:~32,1m<> J:.1cig;{::'1m:i iéze §t?a.'m<-E<i J1,zdg_§<: '§:;é%.:s;_~:..V ::§_;§<%:-?}'..A 'iE'__ flfiéif" ihzzi. 534} {Ear 242.5%; vi.-*i§':'1{§§':?aw"23.1 0%" ";1<§:§i}Lis§Vi':§?§*::.1__§3fgfi;§§:sre{i§:':;§;s=;, {Em s~:sz::::'m;: E1;-2.5; :"<:%;:<t§':<:?{i fi;'1a§ii.j;;. SE":$"}_3f;?{1?-§§§1'§§ V§'E2fiéE.§.§«§{§§?f=?3 {.:s':; é§:'":é;% §.}:::.:"%; 05" 'Em? z>aa-':"sa=>:fss 5;:-E' Ehéfi.' 'E:9::i:__<_'§ ;::é(;?; <:>'§.E'i2_é;;%:'sa~. %.§':::': mi?s:;_§;><is:";<.'::-;:;_::' s;;<:<':§:-r €13? ggie-,m::' 2:: {'§;{i?i'%,ifii'E{§ f{€fp17€S€E1§E1'fIi{}31 :0 'é'.E':s% {'.?%":§cf' EVi§:.';'is-1s'£:€;%:1 E---i{.}w<;:w:.:1 §:3e:~.§'<.>:"€: he ..; J ms c0:..11<,1 c.-.ea:'se to be a mi;1§$1'e.r., 1'.ir'1t* Rex»-*cm.1c% 3VIi:'1isI:e:" made an <,H'{ier 'Fm Wit_1'1c§':"23w21] Gt" 1:.}'1e i21:"::c§s E'rc:>m -'-_ij,h<i a<:qL.1is5it.i<33'1. it W213 21150 b1"<3ught to the m'>1",ig;;;€ QE'--ihén. Gc)vernn.1e1'1t by {ha Fé'.-Sp(i>1":d€i'}'11'I :+;<;>ci<;ét.y 11221'; e1:1j_";:3{1n%t,$.
to c0:'1t:em;:>t <>f:;,11e Hc:m'b§e Su.'p1r<;~.ri;1e :1;x~i«;'s <:}rr;{e:t, VC)i';i1y af'é:e1* 0131123113111 5 0 i'n.;i.m1 {mm tha;-1;' Laxrv Ii)j(: 52-m:;n1'eii't:, 'V 2%. P T . .15 .
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CQn'1'm.i$s:§tmtéri. . .."I'%;.;1V1z'1kj::5gfh 'E"c'>r i'121vi:ng; yd' kgefs §§(:}'1'E <17 c?%1._11":V L: 11 (1 eff ti 1<,.i3'1g 01' V 'L11bE%1:i'§§'i'§{Ti2i.1%§ as»; é;iV'E:}'»:i.§v<>a ='¥;f}'1Ta?;_t:: ' _\=x?e% azgxve. that' the __}1a,tf1c1€':1g' (:;~'az{§=1f. of 'the ;)<>S5<-:r$s§<>'3;2 of e1<7:;ui:'e'£i '§21;"1d in E"av<>1[.:a" of am' VV".5§g$S(){'.§i?§:fi{)'E'i. 31$ .<s:,:':j)j{?<7t. 23:1} am}; <:»:°d€:1" 1:": '=§3€n{ii1'?:§_>; '9~f'1"iE E-'e§:'£"i;»:">:"2 Nam. 19'§§E§E"%~ 'V ' 20532 2.3.": :_h{':% E-§§'>:":'§.;:fl;<:= E'-7§%§;j}': {f.'<.}1.:r: 'V 'éi' K2.z.:";;'T:.21§;1k;i:1. Wi§'§'1.{.}ZI{, g}:"<:j§L:<,i§{:<> £0 m..:_§* {:<}:'1f.€2:'1§'§£;§:': ?;_§;'*;;»;."': '1 Ex' '*J%fi'i1 §}<:*'€"}Z.'£%<>=:'::~:; ;>.u"{;%» :':mii:':2:im;.§:2§a* iu K-?§{','12i? <3? :;E'2{> <':=:"<:"§a-1.3? {if i'1:"1&> E%Z<:»:'2"hE{i 55§E§_}ET§f.§E'i€"i {.ff.e;.i;:..2.:"': in iiiwii Aggzpeai _§\§<_>, SE1} 3 ':3./' 1'E7}§}¥:} is 'a.a.»'i::i(_t'%: 33:1 '§.?%e {sf K said writ petitioners were patrties and that the filing of the said Writ. Pet'iti011 '--.T is an abuse of the pr0c:e$s of the also."
30. So far as para 3 we a.r§j not Corie-e::fI1é'd.. ' \'\»'€:
are concerned with para 5. Thei.._wo rd..:-3' urseci ii":
Cleariy mention that th€ 'w_;fit 97'/2002 were Chalienged that they were not maint§1i1a:éib3/é«'-- order of the Apex Court ir1 Ci}ri3 Even the learned sirgglaza {)1"dE:1"S regarding Withdfawai set aside by the: Apex Court i:tiL__t.31e ".N0.E3015/1999 has reached finality» L"'§v{0£ve§g'¢r,'*«._ fie" dimcts the G{wernme:1t is c01'zs33--jd€f' frhe r€'p:'.£:V$_§::&1'£ati0n of the GE-"£'.€'i€f$ Em accardamie 'W'T§?E};§ _' "«°§_R7E1e:'1 emfe such d§:'e{:§:iG::: E0 decide '€136 __m;~2._':t'e2fV§«$£%:§:§_;3'if;ian€::€ 'with 321% was; dsciéeé by the Aperag €§¥:'a:§§.':*'é, i:%1£§fe;_>::7i7§; '§;E:§:":g '£253 {2.:{3'2--*6-:*1r::":':%,>.:":*:, gtmzié dis: W223 'ix; geek" w§'é.§*€.h'€r {hey can avithdramr {he Eanfla {ram 36 aCquisit.io11 once again. This is where handing over passession of the lands comes inter play. Section.-Z;-8 of the Land Acquisitmn ACE reads as under:
Section 43. Compktion sf 3.CqTu'is::itǤ~ۤ':1.
not com also 2 but com: '€r1sa€it)n vi<'3 v A P 1'3' 1 A .A _ _ ' V awarded when not completésd. '.} {A1') E::.C€;§:i the case pmvideci fat-.___f.:n 5§e::_:t'i'or1 flue Government shall be §C._ii?ii}:'ldi;{iW from the acq11is'it;on of u123x}.d €>'f"Whiv<<:h pessession taken.
(2) \?\f}1{:nex}_sj;7 C'}.§:3"v'5érnrr16:r1t xv'ithd1"a;'«;iV$'1;fé'0rn"-_ any' "-Vacqajisition, the the amount of the damage suffered by «3;'h.§: '{}§/*§7£'ViVs';'Z_{'. Vi};T'1 cgfigséquence of the notice or fuf Lgngru p:fi{téed§'ags ihera undfir, zmd shafl V .€'p;;2,3: ',<_:;z;<:§/1 a§%i'{éi:Vr1f: to ":he persszn §nter«s:st.edg aifi ¢:',GSfS r€as0na%1y* incurred " 'A1:-§: t,he pregecutign af iirm §3F{3{?€€§.i1'l§§$ %;;{,';.1:&:§.€.'i,§.""iCiY}.§S 918?. rfiiatirzg ta ihg :%3a.i& Eami ".. fS:€éi%:.?:.§3::% E5 {2} £2'? 0? fizz: 5§a::?: rezaé 33$ zmaég-3:":
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in Eh C ('km-*e1*:'}.1'1': 01 :1 f1f:;"*c:'= fr( >11] :11} .. T e::'1<:un11*31"a1'1(':e->ss. ' 'V §':'\"I.'E:Z 23x?v'£1'?3T'\?E)§"\4"I§--L;\E'!' . K:«;:rI'1z1t.2-1E<21x(1_) in .saec:_1j.ir.:1.";__ 16,7"¥E':i';"-:'_1§Eéé'= W<3;:<:'1 'Cio11c;%<.?I:'(>r. sst1}')st'it.§.=.1_:_<=: "I')(:'p1'i.§;'y C<>:11I11:e~ssai<;>m~:7?' _;:'md ' V' ' ' {2} Sccrtécm 16 :*::.1:'£'t=:1'n?.>e-?":'c>--ciV :sec1"..i_c'):1 (1) 1.}1€:1"L:Q.'ff, E'.E'".i{.I.VA,é~§.EVTv:§V15..$:i'¥.,b"S(?'{7A'H{3.i:1. so 1'e111.:In'oe1"cd[2 .§£(j}'('1'--_ 't,fg'1<§ u"{iL3v11A{3'vgi£'1.g 3321?)» sec:i'i<)1'1.. I".EiI1'1€'.}'~J:-- V. " (2:32 '"i'1j.§'~ factt <3? «Li a 10?'; éj:'E»:.§ _1__1' ;')<..>s.:ss~;c :3-ssi<>r1 zwiéily" bag 'Vi5;V1()1;'i;'i7"\(V.«<.i ""r;t:§J"- 1):: }':i':'11'i;'}y ' " (]'.<>m 1'1}.i;s'<.s§ (j)I'1(".1' in {£19 '-()i"i7i<:iaLEf'-~ ':_u"T:c'§ sud': not:i_t_§a_%2ni<T):1 shag}? be W'i--r.71<§';2 <:<:2 {i§--f_S§1:<..=}'1 i'2z.<'i."'. " r §'€_<:=:5{{i:§..1";g§ sf}? ____ _¢'§:;2as*<> p:"€3'a-'i5.--~3i<")'§"1s~; é1:d§<t2;':'i.C:s.-.; 'i;i"1aE if
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-'H pzfapeseéi, (ran be ckme cmly by is,<s1.:i:'1g 21 :'1<)i:ific:ai.i<3r'1. in the Officiai Gaazefm.
4}. "H16 issue to be (:c);'1si<:it::':?eC}. f._ from. a:'1oi11e1f a11.1g;g1e. All executive: E1{Tif§'(i--1'}S_ifi3§?_ ' the G<)v&:1'1":n"ae:a'1i: of G<>ver'1'1;11e=1'2t 0f 2.1 Siam are :fA(f,9.<i1e,1i"1«jec% {:0 1',£TiR€:'.I1 in the zmme of the '!?r'E:s§id<:1'1'é. _-01*Has " G()v<:mo1* of the c:(311oi~:1?1fi&>£;1 S1:ai.:~*...__ 'ii}f:c"'<:éiSs«:z may be [Am'ci<:ss 77(1}.___L:éi:'J.:(1».1Ei3(3(I)'§«._ffircifétrs and ('fiber insf.rL:.1:<i'e:{:':;:.§ :t11.3.d<:.._e1.zjCi.executed in the a'1an'1e of H19 Pm-sVic}£§:iVt41or~«i:1i.c¥.f{3r_:iVezmcyr of 21 Staii<3,_ :1: i..1j1e V2111: z*eq:,xi:*ec1 to lgV--::1.utff1r::i1.fi:;.at:ed_ 'V111'at1<::--h...:a'iazmcr may be é;-pec?ifiecVi'7',i~;:;V,;f{1'1€;.S~~-.. to be nmde by the Pr€=.$id<::1'1t' 019 "€?xQ€; €:r1'101"., as the (3386 riray _£}e [A"t.i§::EC:s3. --7'?{2}"E1:t1d '§6f3(2)]. An-icge may ' ' 22:3? i§{31.&*rzV"{}1»;*;1:--:« ' w'f_".?'*-Z (3% The Pz*e.5;i{i<:1:1t, shaii make :"i;:,1;~:*:-:9{_"*E'{I§1f m<>:*@: <r.<);'1:ve:z':i&:1i. £'1fz~>.:1sa<::'£iia>n _.-cf u§1E*i<: E3us§:_':es-:~;&es of §:.%1<:': Gi}§"€%.I'1'E£"E'ECi'"E'§ nf E:.:";£EiaH zméi {£235 {£16 21]E<;<':2f:€::i<i>:1 2:u"z1«:>:":§.§ E':f§§":'":_§:<-a:"e§°:; 0% 'aéw ::~;;::i<:i §:;:.::%:;:E:":§:s--9ss;J'.
' Li}§€-:x>a?:':;€:: ...%:"fi<%E_€: E€§€%3{:3} E_2z.§gs~;e :£<>Wn é.§";;;:'E:°"
£5 _.:1":'1{i., .1 1' ~ .. >t'E2;e ~ "I66. (8) The: Gc3ve'rm31~ $11311 mai<:<;:
mies fcur the xmsri;-': c:<111w31'1iem: t::"z211_1sa.(:ti(m (i>'f' __ iihe lrmsines-:3 of we G()V-'&'I'I1I1":f;'*.}'1E. 0f the St.e11'_¢} and fear the: ai£0<1:21ti£>r1 a1.n1c3';1g MiI1iST,€fS §3«f~§[.:i:1V€":'f._ _"
sgaaid §3L.15;i11e55s insofar as :11': is 1104.:
with 1*<:*sp<:ct to whicth the .Gc>*.r£:r11<;3fH'£_':§§;" 5:
under this; C01'1s1:itm:ic>'r1 17&tC;:1,1ir:;:%(;i..iI<> é?»;{.".t"~TiI:i' P1'i5:'sf-.__ ' <iis{%1*e=ri',3i<;::'1":
42. "F1115; Ineans 1:1j;_aiI't..V:.:;1§c;ésss hm-1_;3:'cieii' is expmssed in tj13__e"«.ne1;:11e:. {3}}"§j:h§E WP1"eS.id€£1t or {he G0v<31".r1<3z: a1'ac'3'~ gs £"xVt.i':',11;---;>«:.1_i'1i{§at.é:.:i £11 the m.a1'me_r . --pms<:'rj.:bed' .. miles; the same c:a_;r1I_?.t3t'~ "'f.ea*.?:<»;ci ::mj"c)1~c1e1- on be».ha}:{' «of {}11c._ Gr.:)f§-ft}J71*s.1fiimj3§i.~.._" ' V...
A i';g§t_i«1:2~§g re<:()'rdecE in the {fie is m~.!--*.:"e1y"::<:>"{.§.:'1g 5;iznp}%<:i'{:€:;° zméi n0£:I;1£;'1g,§ f;j:;:ié';~;_._ It ma-3:':-3%; 1'ep:'€:.s~;e:1"£'.s.'s E?.}{}}F{;',S-E3E£}£'i of ./{I:T?f_}':iEii{§1*E _;~J§' '{I:i"1{f7 §_')E?i?.'§,,"i{31,':§E"-ii' i:":{£i.'2.,»-'.x1("§1.12::'1., ifijg 11:3
-5;'_%;.;'l€2'{.':;%{ 5%." %:z32:g§':'1z1.i.i<>:2, siszgzeifh }'§{}i'.§£E§?; £7213'; be H 'i'i:"§%2;éi.<%£i ass» £ie:::;Ls;;é::.}I': of Ehézé {E€I}'y'f;'f'§"1'§EE§€i*fi3§.. Eisx-72": if iT'E1:;: £':(>E'i'"i§;3EE'§€1}§. 2a;a.zEE2<[::'é'z'3' 2"%:%:':<.§':*{.§§>:; :33; a:§§>E:':i<}:"; :2': '£é:'f:e:? éfise <22: i'§2:i: ::2€;?;;'§§:-; ::.;§ *;.E'1<: :'1.?a.:»:%;:a*:° Ui'£{§$;';%i' g:%<>:':::-sick:ssaiitm5 fi"_i.€";§ s:1~:;>;m@ <':zm:':<;:»i: be '£.e:*'m1ez:1 asé 21. €§€*CiS§(}~1'E sf $15: G{}Y€YI'1£I1{3f1'E"EI ufilesss it is; $an<.:tifiecI and ::;1<':1".<-:2<:i upm'1 by i$ss1,2i'ng: an <;>rcit31" in z1<::c:0:'<121r1<:€: with A.r'i.ic:le__.__ 77(1) e11t1ci (2) or Article 166(1) 211161 (2).
1'1.€3tir1g in the file or even a dc=3eisi<)11 V <:L11m1'nat.ec1_ imio an mtitzz' aff<3c1.ing_;
the pa'r1;ies only when it:
nzlme of 'ézhe P1"eSident Oi':'Il1'1£i*;'"Q{)'i9'f§IT§"1()If:' e:z.'éT~{ 'LL-- the <:a:se 113213; be, 22mr§ .2}:.,1ti1£%r3vf,i'é;?z1E:ec3» i;:";A maxmer pmvided in '7'7(i2',)_V_(3':* 166(2). A :1c)ti:r1g;--' Q1' exist'? 2:1 dé€':»i.si(3:1«§"i::%s::aa<de(:1 in me i'i1't;--: . c_?.z1f2:i; '4 ""-V§a:1'$vs1_ys be '1*eviewed / ?7,6ve:1_'9€i<:EfO'i2*e1'a'--mE{i" 231*' i.'2"'»?-".<'31'111,1¥1"1f:'C'1 and t,1'1<;_:" tit': V-"rt: €:é11'11'=;1o'i'i" §i'<;gt'1.i§:4a1r1(:€ of $119 §3:;i:*1i<:*:dV}fi<)t.i;*ig'(>'i*'~dE:«::i.si{i1T' T03' of the ;3--0'xv's:ir of ji:.Vfi1ici-2,11 &:=.__\}'1"9.v<;«i As.-fa iv€si"i.1t of the a'i3<;:v<»:' c§isCussio:r1, W6} Emici VE,_§'1v3...t.'..<*{,11e 1"}{}'{.§'IEg ;"<3{*.:)~rde<i in 'éhii :>ff;Es;:i2},17";€fi}__@:%; 133,; {$16 OffiC€:'I"S of thés G€)V€3i'1'}13}€Ifi. A :'::1.."?::ii,_i'fe.::f:;"+.fét4 §€;':'L--'€§:'-S 2"-zmi ex-='e;:1 "(€19 N§iE'1§5:';'{.é;'f.'E.'5-'i« :30 13.92. _A§?x§.s::{}§";2{:% ::}:*:c:t§55;i:::'1 :3? $225: €Z?:r<}2»'<éz'13.z'1i:.§:::'1£i "i::_;%?é:;§<:s;&a €:.h«::--. $233115? £9; -ss2;11'1<::.ifi<éci zmii 2%.z:f:':'::é<;§ z.:§;>{';;:1 E3}; §:%;s§a:§.::gg gm. r:3'r."«.::§a-"r::" iii: §,§':a=. I'EE.§EE"E%';E mi %:§:a::
E-':*<:%ss:de:'1'{. es" {}m:'a?;":1<:s;: 'aim. <52"/:1.ssa% 1321:?-2 Ei?L1f,§I1€iIEI.§.CE3s.'{,€'{§ in t.h:=3 1'1f1ir31§}T"E€E° §>mv§ds;':d in Jrxr;
A1't:ic1e:S 77(2) and 166(2) and <:<>n11num<:a.t.ed to the aff<=:c:€;eci 'pc?rsc>z':s. '1'he____ matings and/0:' ciecfisions reccardeci in the do ncréi c:<)r1fe;* any right. or advc1'se1y V the rigm. of :«;1'1'1y pesrson anti {he ctgiié m':it:h.e1' be <:11a11e:'1g€:ci in 3.-"'(,*:(3--*.1.1fi. basis for seeking re2§ie7f---., c.<)mp€t.em, 211.11 h (>:°i'é:y .»i*€a;:{3:"(ii<§ . _ v1'ii'3:i'.ir1 ~ 'in A 136: file, \?vi'1i{3}.'i ir.1dic:a't.<23S "5-:.<m1e: fig-:_<:'i"s"s.i.r_';":"1 been iiakexl byvt*'}'1§=: c:<3,s1'(i'ti1*'ij;'c:<{i""a..La.th_£i'1:'iiy,~'i:}1e same can aixxraigfs ' be the same authority . <)r - _(;~.1f ".&{3V§§i*:{£i":;i'med 0.1" <)v<-:'r'ru1{éd ' 3"; fi11'i€:t.ié)';iary.,3 £m_i:1'1_01*ity in fl"i'€"3' C3:{Yf':fi}"171I;f:'§55i'1{Q ~ .
" V' " 53; .E{'é:."s;%'e.:.'i:§"::1§_§"'ti} the {3é1S€ in ltand, "NE _f:iHd "1~h2i'i: .;fci=.p1*e_ss{%ritatiorl made: on §')t-'fhéilf of 2}}§p¢1E21:'3€"*'E'€_Q,_§v wag-3 :3><em1i1'1.s2d by (iiff<3:'e:~'n.'!L" _£};'1rt*:c*g§§::».:121:*§e$ {if the G<>vemm€2nt. and DEA' 'Lhe *::h<3:'1 _'5:*§i21§:9E.e:° Em? U2'i}a:1 .\\fl §;');.9.xx'?%§.:;'p:ta€:';E, 1:"z;éca>§'<§¢::c:i :5: :':<':%:<;% :32 'aha-2 file {i132}: ~. <éxf:€1'2.ss§xr::% {:;;::5€:r:..:<;%€,é<}:'1 hasi:-at '£;a1<:ez'1 §::§2s.<:&:* and ::§':%,5 i:'::c'::::': §5f}€f%:':.":'E ;_><}s:;;=s§ii§E::? :;vi:;:§":_ ':L'E:§<3 {::a<)§3:'3:"a%;é{m af '€g.'};2<: :;%zT;2'Tz<%s:;'::°né;*,e:i {:s;€.'§§a?€rss a12::£ Gpififid thai ma <ieé:":1<}§.i'€,E{}':"; {fem {ET wiéi ':}é3 45
c)rc:ie23?ed as per the policy. then reeorclzaci t'.Ir1ai, -suiiable t:em1s fin" reg1.zEa1'i7.ati0n be s;eet.t,}_ed by :1eg;oi;i21t.i(:r1s and Eeft the 'Lh€1'(3 for <;:0:'1_s3;ic1_<§1"at.i0n by his sL:<:(te;s:s<5zf;.. _ ' Tllat, 1'10t.ing was new-31* t,ra11.:-;1a1:ed Erifga an L" % order not the same was; _;3u":'3--1i$}1€_.c1 Vi4i3" 3t,'h<é ' official gelzeflte: in the farm ($531:;;1<;Af:ifiéz1€.i<:»fi. ii;
was; 'I'1(')'i'. even cc)1'1T:mz:1:1:i{'::»1i.éci *?,('} the appellants (>1? I)I')A. T116 'V'1iéfiei;:~'-()3'1 for. . 3,1Qtm far to The ';'~£i{i11is-:»i;r:'1'_*"}'?zfic? h~_3'.;11seIf'it:-ft~'£he matter for <:c3r'1Sid'e14e1ti(53f1 ';«i:f1ci."'dVé:£jis--:()11 by his S'L1C(',€SS€)I'. T316 u3§3I.I€1'W.fi}?}E1fijf. 'C1é;<:'ided on 14 / '7 / 1 : 9:11af£._ 'recmest. for {EV(=3'--Vi*1'c>'i:i.f'}tt2:t163:1' C;1f i:1";c: """_1Ve1'{1cI <':z11mot', be
3.C_c:efpi:e'ci _ "*t,h<-2 deVe}<)pment was (?E1I'i;i€f(i' QLfi'._ a<:quiSit.i0z1 and also fE::C::az1s€"~ .fi".1?_'«:i%' iemd is required for a pubéic:
pifi£'p(:«5€,, i. é.}'" \fa:is:;1:1§. K2111; R«:x<:~;§dem:i:1§ 3 _P'rv£§j'é3§E'€:,._€;v--Eéi{:1'1 vsy-'ase; heid up ::§'u.e= 110 §:}m1«:3:1ge3c% "V%'ii5£§*gs;;%§"1§.i<:§;3.V Thias §3e§.':":g ihéé §3<}:s§i§<m§ $1318 a:;j§3t€E§é2.1":.i:s3 {:*z:z:'1r1<::*é: 1':-fi}; up<}11 {he 1'1{>§,é:
:f£%.a:%>1"{§:%£% E3}-* %;:§:a<:: i'E":e:': Mi:':§s?J;.€s:* am Sffif E9§}9 §"<;§' ;}E<?2z<,§§s*;_;g §;:%§"<>:'<: the {i:."s:;::*%, é1'E'"::2':?:.. fiéz-;é {}<3ve:":m:§3z1%T. had; '¥:,3;k;:3:": £§<:*z::is;-siam £;:s:3 'ax.-*i":',E3{i§2:x>¢ 45 {mm the a.cqui:sit.i011 of larzci in qu<~:sti0n. in {er-ms of Seei'.i(>1~1 48(1) of £1116: Act."
From 1:3'1<»3 readizig of film ab<>v€ deizision, it is crleagr»-.:'}':.gf;t: note made by the Revexme §\?Ii.zais'i:er is not 'C31"é3V§:--3r__"0;r___ _ ci<3<:issi<:s':r3. It would he-we be(:<)r11em;1:1 0rr.i'<':4:"'<§f;15f"wi'f""f;hc: G0\rer'rm1e11t: had H12-i{§€ 21 nm';iIict2{ti()r;;'"m"'digit other words, the 110119 on 駧'f}fT,§"?£{1€Ci Revemze Ministe1' rexiigiris a:1:}<:1 have any effectt and at thé 'bf: treaterd as 21 1'eCc)n1111e11c1at 1'Q1§' gf becomes an order itv,112'1S no'I<é§.§a_IVs§21fiz:_iiii,y. "In tihaii View of the mat.{;<:r, Ilave inc;-.._Vci<;3V1si«:1_<:i*._ ivE1s3the.1* 'the Under -S»3c.rs%t.aI.'y was '_ jz:1s}:ii3ie;c£_L :13 §s;SL:i'11g_;...ET.%1'<:2 ezzdersament. whi«::h saughii. to '%;;.r;-?q':.:_a_5:.i?i'£:.§3;'v1:}§;----i:.I2<3 appcilzzms ill {E619 "=f.7"fi§'. E.)€.'/.:{rj'..E¢E£:§§'AE.'$k 33_ '§:'f;7i.11e ;;>:'z:s€~::':'E. {.'iE1S5€;", 1.:§2Ee%s»%;s; {he G<;x:s::"I';;12e:'1t V._ha$ 2::*::E:€..:% 229913 {"316 {§.i%'é?(".i.£{}E'EE§ as? '($357 ii-'i'2'ii"'fi{'.'{§ :'~.§i.E"i§§§€ ' g§=:.,:_{ig;g=3 in E1{i€{}E'{§EiE"§{,i€ wéiih Eam', :W;::}§E1§ng3; vaiii 9:1 2.: rs: is ':}<§3nefii of ihe 2z,ppei1a:m',ss. Thee 'i'1*2'u'2sa€fi<>:': af B"£1S§§."1€ES-S 47 Ru.it=:s tillfialfly GER-'iSE.'1g€S §1<)\»=v aE1<)cat;i0n and c§is5t:1"ibu'i:i<3r1 of bu.:'~.siz1<3s5s of the: (Em-'e1'2'1I11e:1f. haw m be domes. M1-..»tE:e issues pert'.aining to 21 1I)<3;3211*t.n1<:I1*t. nu d.0t,1bt 't,c§».b"£; ciisposed of by the c:<)1'1C.errmd 1\/ii;r&'i.s5't:er Lmd'<;'-.-*..jV a1 §;;e1?*1<>r'zd..? ' or sspettial ciirections. The ssaid ;"ru1e 1s..s'1.;bjt:<:f '§._(j;._rf3'L"I'1£-iri pr0\Iisio'r1:;s wiih the p1*0ces:-2 of {:O'asL2,1iatiQ1fiiLxfL>"it'h. (i--1}ic:1'V'*V. ciepa;:'s:n1e:':t.s mad Sx,'1bn3i:~3si($"n._hf (:21SeST§,--<5 {lie Chief 'Minister. the Cabi1"z(3f§ "~;.1:1ci'V iihfi" I $_,V'1r(',3\\;7/'t';'..1.,"I1<Z)}T". Rule 6 is meant fer the purp0scV_ ~2;1iv<:<t;§1bt:.icii1V éiiigi -'diSi.ribut:i_<>'n of business of éhe}is3::vei*:1z%}éi1t ;;md" j'1u-thing, more. By any stz'ei'.(_:{E1 of "i"1f1;1gi.1i.g1ti=:;i1~.. :11: cicsees not indi(:a1.t<-3 that. any <>rder 1"i--:21c1«-5: by by 1.,»-'irt,z1€ of mix? 6 would be <:;c;1,:21:<;=d W-*it}1"ar1 {31"c'1~é-31""@'f the Goxr-'e:1'nme;1E,. A11 €X€'C1,1tiV€ e1{7.§._i'{:>1'1$_LV' (sf ii'mé'"' bf; v3*'r't.u<: of A:'€',i<tE<3 166 of *;.%1<--: » §::'€3"f;1VS*{.iv'§,¥;:'iI.iii???"Vhéiiféf K: be in §;E':::3 §12;'dZ1é". of £318 {}<)v<~?.r;1<3:" é,3:1¥:f§ t:.E1€:i.§: -. é;%;»:f:.VE§;' it cam §'a1<a;§> the: s<~;h2?:§;1::é af 2-2:: <>:°<i€r z;:2~;<%'I<%:.2:i':--:;E:;§"t%} Fé,1'*i.?':&;'. izhsgé i:?:":pz:g£':e<.i £;?:':_r:,£€.}r&a»:;:m::::'z€', 3:3 <mi§§; ' ..:.:..::%:_ i:'3§::;'m2z_i,§{;>:': §Z§'§.%%f{L ii": arizjw :2? €21:-'3. {>::'z."3i<::'-:9; :13? Eh 5-"aj;>e::s<; €923.-1*t in ctivii appeaiss, p<;ssse:~_;s5§{>n wzszsa h.2md:3{§ €)V"€3"E' €10 i:.he:": sactrcéiety on 8.9.2002 and £*\»-'('3}1 21 1'10t1fic:at.i<3r1 Lmdfir Sr:-3.<:t.i0n 16 {2} of 1:115: I..,.A. Act. <:a1ne- to be isssue:€1----,0n 10.10.2002. Th€I"@f()I'€3, the ordésr cf the then..}§§\:§e:}2*;;.1£33 Minister cannot: be gixscra effectt t<3.M_' "'--..'1"'h é= 's3,1'd-- _' 9 <=:r1dc):*sen1en.i: is nothing but an].i11_t,i;§f2a{iQ11'1'§)'i7. t:h¢,__1égai position' It is 21130 on r<:.€.:<)rd th*:11_t.'=this €37r'1d<:}r$eh:e'i'1t:
C2-mu: to be issued in p11r3L;21iie_e'of c1<;>.c':i;<_;i,6I"1':byV¥fé.he new mi1'1;ist'ry afier CO1}SLi11;Ei"§'~i0I}'_ xxjiiili*..j:hV¢"«.{,.aw If)epart:;meni and ot.he.1*s. In that wig->x,x: <)i7.f,i";.e3 ;;12L'1::"i:<:1*;5t}r;'é <~:1"ad()rs:sen1<~mt issuad to Qiizfz 'Pzidima. §\/{ii;*if¥1y" in reply to her 1*c:q'L1e:stA is Afi'eLihi'11g_?;Vbuif~..§1:1 endorsenlem i:1ti1"r1.21t.ir1g the ciecision' pf the»{}oVE::f£1:1ié3.:'ii that: m)t,i1M1g or 0:'c1<::1' of the Rev<;;:m1€ ';\fIi11'-i$'f.e';" <:a'i"1110t be §I11p1en1e:1ted as file seam:
"xx:Q'%§:ic1 gigaiilsi. thfs. '1€g'e1§ p<>s:-r:i<3§'1., T'r1<=: E£3.ar:.1€d smgie ,j's;:{_Eg._§ét"'3'f£,:jjE' Vr5V£::fé*.:*ri::1g to SJ} {E16 facfss emai (:ir:;:1.:ms3§.2mc&:s; "waif:-3 j2,:-.:;<{;t;£§Eé<§ in §1<}i{'i§n§3; '$12131. {E16 €}1"€§€§" of we FEEEFGEEHE E';f§Ti..:1is%;§:é%'r :5; a 24-ms"; <.:;*<i<:.>:* sgmai ii. <2:-mm:-$4. b<3 %.::£1§:>§=::?mu::;'::;.::*<§, 'A;5§{}?.{?'€}f{§iE'1§f;E}Z $13 Was;-; ;fa:ss§:if§%s:<§ in {§E§2:1S5§"i§3'Ti§§ fihfif {>:"{§e:%:' aimed 212.2004 21:": f:\I1£"i€3Xi;11'€? E re_je<:t:ing the writ pe:t'.it}1<m.
In View 01" the above r<~:as<3ni:1g and dis<:a1sSi'();?14;:'~.§x?e are of the Opi1'1i()'£1 2111 the appeals --
dismissseci. Actcoafclingly, the a.ppe3;:1'I:é' V' %.,§5@fiE4 Nsuf S113