Sathy Sheshadri W/O Sheshadri vs State Of Karnataka Reptd By Secretary To ... on 23 June, 2009

[Cites 4, Cited by 1]

Karnataka High Court

Sathy Sheshadri W/O Sheshadri vs State Of Karnataka Reptd By Secretary To ... on 23 June, 2009

Bench: Mohan Shantanagoudar

,1,

IN THE HIGH CDURT OF KAQNATAKA AT BAN:'§}5x~i.QC'}:RE

DATED THIS THE 23"' my OF Ju:~.::=§       

THE HONBLE Mi-{JUSTICE MQHANk5~HA:gT§.$1Ak§m}m§%

wan P§1'.[T_[QN No.%2é5_£§8»%oF 2c3c5%(LB-Rag;

wan PETITION N¢.246:36_.G-F=V2'G05 (l__A--UDA)
IN u.2wa.a355s/aaagﬂ        
Between : =   _. ' h A

1.

Smt.V__Sat~3.1V}%' 'E-I-'h§:sl3.=:dri -- * Wfo Si1s*:$11ad1*i:'i ' Agsd a.bo1ii--'€$O_ . [ Rja No: 281, {2v§)k11La}:iz..1Ii._Stage Ballgalere. ' ' "

:2. K. Sﬁxramy _" '£32' 9' 131:3 E. N'; «§{1_;p.paswamy Agecii Sﬂyaars, R/a No.32 ~ .Vs2.:..iy;a3i«§§>¢ac1, me. Mohallia

3.», 3315..

SI (}Pi1'§i£g0Wda Egg Majar V * r Qfé Byate Tixnmana Koplu Einne Hole Post V '"Pandavap'ura Taiuk Mandya Distlict.

4. Smt, Archana ﬁeshpande W] 0 Amanda Daahpands Age Major, R/3 N0.12.3_/'A Brindavan Extension I stage, Mysore.

5. 813:. M. Yashoda W10 53. Ramachandra ﬂags Major, R/a No.'E"€}8 Katur Road, EH Stagc Gokulam, Mysore.


E). Smt. T. Anasuya
D/<3 M.C. Thi%ag<::\-'v€ia
Age Major, R/a No.8

I Cross, :1; Main    '

Jayanagar, Chamar&a§a';mQha}}s;.V -< Mysore. " ' - * '2'. ivw. ve:§k.aLégir§gowdé;.T'i'.'-

S/0 Zgﬁe Ftgttaézgxﬁamygowda.

Age "E\r'Iajo'}:;. R I a Bﬂikere iwioidii, Er.I_i1;nsJ;x:r.f T3311}; Mysévifff Di$t1'icf;. ' ' ~

8. Smt. Vijziiya ;}a§*&rai;':11.'£*~' "

'<3§jf{:s €31". Jayaxtzmai ' ?\zLaj<3__r, R] 3 'E'é::--.--«}86 . 3iE?*31"ai"§1'<}$$,._.E'shivaji Read ' Raﬁ." Mysore.

Sic; _§f:§.?.f£V.S='. lyengar Age Eﬁiajor, Rfa $59.62 {}0§l;1;_3_:«3m Main Road ., A' 'Téayaiakshmipmam = _,?vi§-'sore--2.

:_€}.Nag$sh S} 0 §C:£f:s'.V€iI}ZI_'§»'g<3'V£?{i{i Age: Major, R/a N0.21:;Z 4th Cross, New Street Kumara Koplu Mysarv 16.

1 1. Devapfpa S,' or D011'~:s*.VaI:.1yg0wda Age Major, R/a No'.;39:":3 Ningayyanak-are Road Kumbara Keplu Mysom«- 16.

12. Smt. Laksttmamma Aged abetmt ()0 year;;..& « Wfo late Madegmviﬁsf _ 3

13. (;hannabas3va1'aj1:~- V Ageci abQ;.:3%ﬂ years 1, S] (3: Zatg Magiegpwda 14, Shanl'§a;a:._'V;"« 5%g¢¢g%Tam;at S} 0 I--:;uI,c VI&*1as'i:e.gG~;sfdaV?A ' *-- .. ' 15:. Mahadeva Aged Ei§}01i'i 13?. yé-.;_ _§S§/G, late §é§.-agiegaxvcia 12 to 15 are 311

--v.gg;.ag:~¢;:;V1'1;--.; Main Road Kt13:;3.--:3;f I<£}p;'3a}, Myaore-- Iﬁ. ..Petit".oners Sharma, 9m:iv.,j ,5i~T--\n E ' Eitate of Kaxnataka R633 by Sccmfazgr to Government {ﬁagartment of Urban Qevslopmant KGSMIE, M.:3§. Building, KR. Ciircic Bangai-:}re~1.

12., Mysere Urban uavelopment Autl10n'ty, Mysore Rep by its Commissioner MUDA Oﬁices, Mysore' {By 81:': M. Keshava Raddy, AGA., for j. u Sri H.{3. Shivammu, Adm, for R2} "

'i"hi$ Writ Pertitiogl is 1'iEed..u:1der_VArtici53$..;,{2§>"& 22? of the Constitution of india ;p:*a:§s*:'_:£g ts? that the 1"t=:spo11t:ic:nt MUEA has been top;:2é"(£~fc2r '<:la2§,i:.i1igL_i33;y*».sort of right, title or interast in respect of 1 acxtof ¥.--:€é;12'::f;g__ f'3y.I10.33'?' of §'£§}:1ka1 Village, Mysore Ta}uk,:.Mj;'s€>i:: Di.$'trict;. .V IN W.P. ;3E'rtxrEE§,;_ 7-.

Dr. 83%. _ ' Agsd abcut "Ii; --yeL€;.1'fsV ' __ W/<3 {>12 in? Ma_a;§i;1né:h .

§<;'a E\T:::a.3{)f}9, 321 '-

:7? éjmsﬁ, 221$ .:y:'fa;~in ii 33ai1gaIa:e-35$ 9:70. k.§'$'.:itiQ;1e;' 1 '(By .Pim.:§;r Kama: 17:31" M15' Law}-Yers £323., Ac£v,,} mm % AA1 , '}'_E'i€v.SéfHt€ of iiargmtaka ' izjiy its Scicnztary £0 Gavernmem * Eapmﬂment sf ifrﬁaﬁ Davalegmenf 35.8. Btxilciing, Dr. Ambedkar Veedhi Baxzgalom»-569 Q02.

2" Evlysore Urban Development auihozitgy', Jhansi Laxmihai Read Mysore-575 {)0}. ..

By its Commi$sia3:1er. Rr3S.}:i£<_;ns;leij2tS (By Sri M. Kashava Raddy, AGA., for R1; - Sri RS. Manjunath 8:. HI). Shivangtmg A(iv's.,' ﬁ:n§_':R2}V , This Writ Petition is fﬂeéi-~.;1:1derv.Ari:1cle£;_ 22ZE>««6.z,i2.--2? oi"--ﬂ.ic:

C<)i1Stit"lI£T.i()I1 01:' india praying"vL«tQ*-quash'*1316-notification iSS'i;1f':{i uncier the City cf Myscms: I;:i};~,r_0~;%:§1:1cnt «Act, 3903 hearing No.PIa.Bhu.Swa.1:81¥8f.?. iss1ied"u1j1d.ér.._§$ectioV:i' 313(1) issued on 1-»4--81 and gazetted '*-{It}: _25--62.§814"~'L'iriel'~ An1:2ex1}.re«D and the notiﬁcation healing Ne.I*iUIII;'32.:MI_B§'82aissued under Section :80.) and (Q) issued onvv-29r3w842?nd on 3143-84 as per Annc:xure--Ev_.. I - h 'l'hefse "}'<;_ti£io11s"'aré _c€;ix:i11g on for hearing this day, the Court m:id€;f:tha f€}l19i>Vi1;.g' 333 yeﬁtianers in Writ Peﬂfiorx N0.23§-58/2605 'the pxefgitiﬁilier Writ Petition £\£0.i£4~63€3/2005 have .' '-316 sites measuring 50' X 80' fomnad in the ~. §i.;<'j7*;ra3:t V"_iv».*.=:§.z'<:T.§%5i;if.; from the iﬁgal heirs of iate Ningegowda {9} hkikiinéggwéa The legal heirs of the emtwhiie owners are .. AA a;i-"§j.:--1yV5esd§ as petitioners 12 to 15 in Writ Petition '§I'§é}A2:%Ei~58f'2i)£)51. The said privata iayout was fGI'I}'1€(i in " the €tFS'¥ZW-'hiiﬁ Smvay N0.3£%'7 of Hinakai village, iiasaba £i.§i:}ii, Mysare 'I'a£u§~: and District. The said survey number -5- totaﬁy measures 1 acre. Thus, it is cigaj' Ningegowda @ Munegowda had fo:';11ed.V§""';):f~ix:}g;§;§:<V§L' The revenue sites roughly meas§1:I'ihg._5{)' X -8{J'*_jx1:"§-,§}1I9€*ey "

$10.33? were formed and were 2:0 inciudizig the petitioners V' 1V};~ _ Peﬁﬁﬁﬁ §\£0.23S58/2005 ixi%1A*\&%rit Petitien N9.24b36[200;3 . the year 1994 onwards. had issued a preiimina_*;};.V 198} to acquire various iaxldsé b';i.nal Notiﬁcation was issued i:»;i' "«--. '£'iiereaf:er, the erstwhile owner i'or:;:g1e<;i:'eveI*11:§c°"' S3:f63S and said to various persons, 'the petitioners 1 to 11 in writ Petition and thé petitioner in Writ Petitiazi §\éo f24E';.i36f:2005. 531636 writ getitians are filad by the p1;iIf§hé£Ser3 0:' the, sites questiomhg the acquisition Aimtiiicatians.

-7-

2. it is contended by Sri Y.1i.Narayana'fV Sfi;§:.1:*iz;a, iearned counsei appearing on behalf of the scheme in respect of 1 ac:r«;--:""bf**;t;e.4é1a;1d'i1:Vstmiey ' I A' No.33? is not implemented; that purchasers of the revelziieﬁxites) '£3551: knové' about the acquisition n0ti.fica_ti{>;1é'$';"V_ ﬁne A 'doéiviément at AI1nex1;Ie~"B'da1:§=:d v§:i}' _1;iae Special Land Acquisition 2 Development Authority", Survey No.33? to an by the State; and that based (§ii.._t i1f: AnI1exLire--'"I:5', the Sims are yurclglasad by'~.,§%é1i9i011':s persons along with petitioners. V"'i'i':~x.1'é, "=respond7en1is are estapped from La' king §')0Sé§:;sSiéii§;v..QI" property in pursuance to the acquisition . nQtiffie::a1;§.QI1;=;'."

.. P€l1* c::<);r:.tra, it is centémded by Sri H.(_3.Shivaramu, 'i€%:&V1"1"1«::{d couzzael appearing 01} behaif 0f fzmi respoxzdentm T " 'Mysore Urban Deveiopmsnt Authority that the Notiﬁcation -3- under Section 1652) of the Land Acquisition Ac:E«i:S..»iSsued on 27.9.2005 and the possession ef the iaxjiti "

the Land Acquisition Oﬁicer e..'a?_ard._V is passed an 21.4.1986; thait pertaining to .334 acres the Mysore Urbax}. L)e?ar§;'lepn':<*:Ief'e_g~';ii"£;*1§)z'i1':'3}§'thatiithe iand in qtzestien was also Ceiling Act: and there are the Deputy C0II1missibf1ef;. and the Mysore Urban to taking possession of the eompietion of ali the process anger i..}rben'-»J,en d Cieiiing Act, the p0sseesiez1 is taken in thye' '#0535; and that the land is seeerved fer Spozts co-%1;V_'§§i"e$§1'H__ "further submitted that once the land is aeij11i1*ed, is open for the amtherity concerned to use the V eezlge fer any other puVi7£ie purpose. A :3. The aferementi0:1ed facte make it very much V Weiear that the Final Netiﬁcation was issued on 29.3.1984 *9- in the name cf erstwhiie owner. Tim award was passed an 21.4.1935. 'i'h{~': possessien is taken on 22.9.2QQ%$:%V':e§i<§%k"V%:;1e notiﬁcation nncier Sectioﬁ 16 (:3) of the Act is issued an 27.9.2005. 7. Patition 1\i6.23558/2005 and. the f}e}:.:i't=éoner[ VE'~.t:§:iti£:émL N0.2463b/2005 purchased égits in the year 2994 i.e., afte2V:_'t£:1e ﬁotﬁicaﬁon. Under such circumstaxggfcs, do not get any right to question the acquj:§itidi1 Benet: of this Cmzrt in the ca$::_ "of ' HOUSE 3ULmNG co- oPs.;KAT1vE '$:bjc:mif§*--§s- swam DODDA B . "3; EAR 3441), has ruied that a parser:

'%§?f{'3'O gzjirgfxeisﬁs the iand subseqﬁerxt to issuance of N{$tL:§ﬁc£;ﬁu§i"'§ind€r Sectian % (1) of the Land Acquisition Act {:ar;110€*i.>e said to be the owner. Such purchaser has 110 " ts challenge the acquisition imeif aithough he is ""énti'::ied ta comggensatien by virtue 0f the saie made in his favcaur. 'Thus, ﬁrstiy it has 1:9 be held. that @316, WI'if1 xx %$ -19- petitiens filed by the purchasers are mot inasmuch as, they do not have the icons M.s_t_t'a:4.*:1.e:ii "t.;o '4I'if%.%<=,T* Writ geﬁiions. Ewen 0therwise,:V';f£1i$' 1'. any merit in these writ yetitions. 4'

4. It is net in d;i'..3pi1t6x acquired by the State for the Deveiepment Authority is "Z'10tiﬁC€i§ZiOI}. The area in is only 1 acre. Of cm1:'se., '"€;h<~:: is not taken pwsession by th§"A_«a*1i:h0f§;ii§%"2083. Merely because the petitigﬂ 'fnoi taken possession (inf by the '~ _ ,§;.§:qz.:isiti::$n'v'-Qiﬁcer pursuant ':0 the acqzxisition r2£:«1ﬁii"E::a*£.i{:j13';'%' .i_t" ca1:2;1c:t be wid that the scheme is net iﬁ1;:;i(éIn<f::1f§é£ji*}i§ubstanﬁaJ}y, it is by new wail settled. that ' uthe impiémentation of the scﬁeme zjnaer Section 27 cf the Acquiﬁition ﬁgs': shomd be (3GD.$tI"'Li€d; as substantial .' _Vi:£€:i§i£"3I¥l€I1'E.af.iOfi ef the schema, in this matter, except the V' area of 1 acre which is the subject matter of the writ

-11..

petitions, other lands are already utilized by the Mysore Urban Development Authority and consequently;,V}9t.._:f1efs to be held that the scheme is eubetan'iially__-~§§';ﬁ§ie:?;:eIi<:et;i, '1'f1e material on record s£1ows_.3;%i1__a4.t t.--h'e:*e-: 91315;» 1 substantial impiememation of the sexism, _'b*{i:t eiigtire seheme has been iinpiemezgiieei exc'eptVi;1'v~re'e.{p'ee£ 'bf ore acre of the land which was i::ve§£ved~..§;1 Ceiiigrlg matter. It is reievan1: t<}_enQ'£e:h§ere' Ihat: some of the land ownere V' by fijiﬁg Writ Petitien NeT;.'c_1uesfé0mng the Very acquisition NotiiEee;tiQf1s, 'Iii: petition came to be dismissed en ﬁe-e..Se1§te:1;§Vi§e'§' The appeals fiied by the eueh " 'i.:n'§"§e Writ Appeal N0.:21O€>ji3U£)? and eennecteci ""::1'a7_*j;':ezi; to be ciismisseci by the Division Bench 0:1""'2§8t*?'})2eiL1a13s 2068. in these judgments it is cieariy i»:€:.?Q $1?' this Ceurt that the scheme is substanﬁaﬁg .' 'iﬁpiementeé. h3ve:1 etherwise, the records on hand eieariy Teveai that the scheme is eueeizarztialijgs impiemezitevzi and

-12, therefore it cannot be said that the scheme hasiiapsed because of nonmimpiemeritatiorz ofthe SCf1€I}1(_i:,__ ' . -- '2

5. The recerds produced by Development Autherity reveai tﬁat ﬁelejj, is deemed te have been vesieﬁ wfi£hv"'t.he Stein': {:1n£f_ei'"

provisions of Urban Thus, cerrespendents were §;i1e=.1)eputy Gomlnissianer for reieasing the ivemde fir: --. 'ﬁom the Urban Deveiepmefit. f§.ii"=$£10r*£tjy*';..' §.i):'1der'§ such CiI'C1}Ii.'iS1;3;I1CCS_. the posseesidfz I3§5i*ve.__:Vi"::§,ve been taken by the Land Acquisitibia Uffice_1r.AI_ i:5e-7't§;1a_{ as it may, SifiC6 the scheme i1:;p£eiii1e1<#;e(i subetaxitiaiiy, this Cour': does not 'i'E1j:'i _ 'arj§r.,"'~gfo:112d te accept the contentians of the ipetitieneie, _ A V' * 4_ The final natificatien is issued on 29.3,198¢¥ ané ""tV£*ie iaxvard is passeci an 21.4.1986. in this context it is Teenienﬁed by the pe'::i'£i0I1er's adveeate that the award is passes': beyenci the perked oftwo years wiﬁch is 113. vieiatgioia \»~ .. 13 -

of Seetien 1 LA eff the Land A<:q_u.is§.ti9n Act. '1'§*--;'<>1.zgh the said. submission appears to be attraciive, _the same earmet be accepted. Section 1 1-5 ~i_f;se;'-t.ed {mes of 1934 in the Land ;§¢§ﬁ_isi:ian -eA¢tj,T;3:94Vi.T_%gazit1;e___ effect ﬁmn 24.9.3984. A335:

was not in existence in the "és:%s_it11te. eection IVL A Cleariy reveals notiﬁcation has been published of the amendeci act, the {we years from the dateaesf amended act has come into force on W8-'i»ir~,.._ in this matter is issued an :2 1.3%; E.F§8€5 'V £:1'i'lA(iV 'fxenee T316 eame is Within time. . E';5xfceb:*§iing1j§;'«1vrit petitiens faii and the same are "' 361/ -2' Tudgg V V"'§:«f-gfbsrz

Unlock Advanced Research with PRISMAI

Karnataka High Court