Karnataka High Court
Karnataka Fisheries Development vs The Deputy Secretary on 6 May, 2016
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
1
®
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF MAY, 2016
BEFORE
THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA
REGULAR FIRST APPEAL NO.483/2016 C/W
RFA NOS.458, 459, 460, 461, 462, 484, 485, 486, 487,
488, 502, 503, 504, 505, 506, 507, 508, 509, 520, 521,
522, 523, 524, 525, 526, 527, 528, 529, 530, 531, 539,
552, 578 & 579 OF 2016
BETWEEN:
KARNATAKA FISHERIES DEVELOPMENT CORPORATION LTD.,
BY ITS MANAGING DIRECTOR
V.K. SHETTY,
AGED ABOUT 53 YEARS,
SHOP PREMISES NO.34 & 35,
BDA INDIRANAGAR SHOPPING COMPLEX,
BANGALORE - 560 038.
...APPELLANT
(IN RFA NO.483/2016)
B.R. HARISH
AGED ABOUT 60 YEARS,
S/O. B.A. RAMAPPA GOWDA,
M/s. SPECTRA FOODS
SHOP NO.27 & 28,
BDA INDIRANAGAR SHOPPING COMPLEX,
BANGALORE - 560 038.
...APPELLANT
(IN RFA NO.458/2016)
PUSHPA RAI
AGED ABOUT 52 YEARS
W/O. RAMESH RAI
SHOP PREMISES NO.37
BDA INDIRANAGAR SHOPPING COMPLEX,
2
BANGALORE - 560 038.
...APPELLANT
(IN RFA NO.459/2016)
SRI LI CHING LIN
AGED ABOUT 60 YEARS
S/O. LATE LI YUNG CHUNG
SHOP PREMISES NO.07
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.460/2016)
SRI PADMANABHA RAO
AGED ABOUT 56 YEARS
S/O. NAGOJI RAO
SHOP PREMISES NO.63
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.461/2016)
LEELAVATHI R.,
W/O. LATE E.RAMAKRISHNA RAO
AGED ABOUT 57 YEARS
SHOP PREMISES NO.72
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.462/2016)
ABDUL KHUDOOS
REP. BY HIS GPA HOLDER
M. KASPER BENJAMIN
AGED ABOUT 45 YEARS
S/O. BENJAMIN
SHOP PREMISES NO.01
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.484/2016)
3
Dr. BHANU ABRAHAM THOMAS
REP. BY HIS GPA HOLDER
Dr. SUVENDU GHOSH
AGED ABOUT 42 YEARS
S/O. GHOSH
SHOP PREMISES NO.03
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.485/2016)
G. KRISHNAMURTHY
REP. BY HIS GPA HOLDER
SHOBHA ANAND
AGED ABOUT 38 YEARS
W/O. K. ANANDAN NAIR
SHOP PREMISES NO.24
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.486/2016)
SRI ABRAHAM
AGED ABOUT 60 YEARS
S/O. A.D.ABRAHAM
SHOP PREMISES NO.12
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.487/2016)
SRI D.G. PRABHAKAR
AGED ABOUT 37 YEARS
S/O. LATE D.G. HEMAVATHI
SHOP PREMISES NO.06
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.488/2016)
4
M/s. NOBLE GRAPHICS
REP. BY ITS PROPRIETOR
RAJIV JAISHANKAR VAKHARIA
AGED ABOUT 51 YEARS
S/O. JAISHANKAR BAGWANDAS
SHOP PREMISES NO.45
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.502/2016)
MOHAMMED IMTIAZ
REP. BY HIS GPA HOLDER
C.R. SARASAMMA
AGED ABOUT 45 YEARS
W/O. M.K. KUMAR
SHOP PREMISES NO.73
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.503/2016)
SMT. N. VIJAYA
AGED ABOUT 55 YEARS
W/O. SRI KUMAR
SHOP PREMISES NO.02
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.504/2016)
SMT. MUNAVER SHARIFF,
AGED ABOUT 60 YEARS
S/O. LATE MOHAMMED GHOUSE
SHOP PREMISES NO.74
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.505/2016)
H. SYED NIZAMUDDIN
REP. BY HIS GPA HOLDER
5
K.K. SHOBHANA
AGED ABOUT 52 YEARS
W/O. K. SREEDHARAN
SHOP PREMISES NO.83
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.506/2016)
HAJIRA BI
REP. BY HER GPA HOLDER
K. ANANDAN NAIR
AGED ABOUT 52 YEARS
S/O. V. KESHAVAPILLAI
SHOP PREMISES NO.25
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.507/2016)
SRI K. KANNAN
AGED ABOUT 62 YEARS
S/O. K. KORAN
SHOP PREMISES NO.57
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.508/2016)
R. PARAMESH
AGED ABOUT 60 YEARS
S/O. RAJU
SHOP PREMISES NO.78
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.509/2016)
M. SHAFIULLA
REP. BY GPA HOLDER
YASMIN SAIGAL
AGED ABOUT 58 YEARS
6
W/O. TARIQ SAIGAL
SHOP PREMISES NO.55
INDIRANAGAR BDA SHOPPING COMPLEX
BANGALORE - 560 038.
...APPELLANT
(IN RFA NO.520/2016)
G.R. HANUMANTHA RAO
AGED ABOUT 66 YEARS
S/O. LATE RAMACHANDRA RAO
SHOP PREMISES NO.02
INDIRANAGAR BDA SHOPPING COMPLEX
BANGALORE - 560 038.
...APPELLANT
(IN RFA NO.521/2016)
TABASUM NAWAZ
REP. BY HIS GPA HOLDER
Mr. LEO B. PINTO
AGED ABOUT 50 YEARS
S/O. LATE S. BURLAND
SHOP PREMISES NO.86
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.522/2016)
SYED HAROON
REP. BY HIS GPA HOLDER
SYED AKRAM PASHA
AGED ABOUT 53 YEARS
SHOP PREMISES NO.71
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.523/2016)
SUNIL ANTHONY
REP. BY HIS GPA HOLDER
M.ABDUS SAMAD
AGED ABOUT 30 YEARS
S/O. MASOOD AHMED S.,
7
SHOP PREMISES NO.77
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.524/2016)
V. RAVIKUMAR
REP. BY HIS GPA HOLDER
V. BHARANIDHAREN
AGED ABOUT 36 YEARS
S/O. R. VAIKUNTESHWARAN
SHOP PREMISES NO.67
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.525/2016)
S. FAIZ BASITH
REP. BY HIS GPA HOLDER
Mrs. ASHA JOYCE
AGED ABOUT 52 YEARS
W/O. R.K. KANCICKA PRABHU
SHOP PREMISES NO.53
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.526/2016)
SMT. LAKSHMI
AGED ABOUT 65 YEARS
W/O. DHANA SINGH
SHOP PREMISES NO.69
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.527/2016)
K.R. PADMAVATHI
AGED ABOUT 55 YEARS
W/O. LATE MUNISWAMY
SHOP PREMISES NO.70
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.528/2016)
8
YOUSUFF
REP. BY HIS GPA HOLDER
K.S.SABEESH
AGED ABOUT 36 YEARS
S/O. K.SREEDHARAN
SHOP PREMISES NO.81
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.529/2016)
VASEEM AHMED
AGED ABOUT 53 YEARS
S/O. ENAYATHULLA NASEEM
SHOP PREMISES NO.64
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.530/2016)
V. CHANDRIKA
AGED ABOUT 56 YEARS
W/O. K.K. KANNAN
SHOP PREMISES NO.50
AUSTIN TOWN BDA SHOPPING COMPLEX
BANGALORE - 560 047.
...APPELLANT
(IN RFA NO.531/2016)
R.K. BALU
AGED ABOUT 66 YEARS
S/O. RENGASAMI
SHOP NO.76
BDA INDIRANAGAR SHOPPING COMPLEX
BANGALORE - 560 038.
...APPELLANT
(IN RFA NO.539/2016)
GOWRU BAI
AGED ABOUT 56 YEARS
W/O. G. SURESH
SHOP PREMISES NO.01
9
BDA INDIRANAGAR SHOPPING COMPLEX
BANGALORE - 560 038.
...APPELLANT
(IN RFA NO.552/2016)
RAMESH RAI (SINCE DECEASED)
REP. BY L.R. PUSHPA RAI
AGED ABOUT 52 YEARS
W/O. RAMESH RAI
SHOP PREMISES NO.22
BDA INDIRANAGAR SHOPPING COMPLEX
BANGALORE - 560 038.
...APPELLANT
(IN RFA NO.578/2016)
CHIU YUNG CHEN
AGED ABOUT 66 YEARS
D/O. LATE CHIU TI SING
SHOP PREMISES NO.56
BDA INDIRANAGAR SHOPPING COMPLEX
BANGALORE - 560 038.
...APPELLANT
(IN RFA NO.579/2016)
(BY SRI SAMPAT ANAND SHETTY, ADV.
COMMON IN ALL THE APPEALS)
AND:
1. THE DEPUTY SECRETARY
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
2. BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560 020.
... RESPONDENTS
(COMMON)
(BY SRI M.V. VEDHAMURTHY, ADV.)
10
RFA NO.483/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3639/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.458/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.2407/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.459/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.2408/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.460/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3530/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.461/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3531/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.462/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3532/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.484/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3737/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
11
RFA NO.485/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3738/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.486/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3832/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.487/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3833/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.488/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3631/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.502/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3732/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.503/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3731/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.504/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3636/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
12
RFA NO.505/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3635/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.506/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3734/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.507/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3733/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.508/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3632/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.509/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3637/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.520/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3400/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.521/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.2969/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
13
RFA NO.522/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3847/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.523/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3729/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.524/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3831/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.525/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3736/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.526/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3849/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.527/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3634/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.528/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3863/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
14
RFA NO.529/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3735/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.530/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3638/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.531/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3848/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.539/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.2406/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.552/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.2802/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.578/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.2409/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
RFA NO.579/2016 IS FILED UNDER S.96 R/W ORDER XLI
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
15.02.2016 PASSED IN O.S.NO.3399/2010 ON THE FILE OF THE
XXVII ADDL. CITY CIVIL JUDGE, AT BENGALURU, DISMISSING
THE SUIT FOR DECLARATION AND PERMANENT INJUNCTION.
15
THESE APPEALS HAVING BEEN RESERVED, THIS DAY,
THE COURT PRONOUNCED THE FOLLOWING:
JUDGMENT
These appeals are by the plaintiffs in the suits filed to pass declaratory decree(s) that the communication(s) of the Bangalore Development Authority (for short 'BDA') vide (Exs.P9 to P44) as illegal and for grant of permanent injunction against the defendants - BDA and its Officers, from interfering with the possession and enjoyment of the suit schedule shop premises. For convenience, the parties shall hereinafter be referred to as 'the plaintiffs' and 'the defendants'.
2. The plaintiffs filed 41 separate suits in respect of the shop premises situated in Austin Town and Indiranagar Shopping Complexes of the BDA. The plaintiffs having occupied the respective shop premise(s) by virtue of the licence(s) issued by the BDA, are carrying on business therein. The BDA having served notices vide Exs.P9 to P44, the suits were filed contending that they 16 are 'the lessees' and being in settled position are not liable to be dispossessed otherwise than in a manner known to law. It was contended that the only course open to the defendants is to follow due process of law i.e. institute suit(s) for ejectment, after determination of the tenancy of the plaintiffs or by filing suit(s) for possession after revocation of the so called licence(s).
3. The defendants filed written statement(s) and contended that the BDA is a statutory authority and that it functions in accordance with the Bangalore Development Authority Act, 1976 (for short 'BDA Act') and the BDA Rules, 1975. It was stated that the BDA allotted the shop premises to the plaintiffs by way of licence i.e., to use the shops for the purpose of conducting business. It was further stated that the plaintiffs have executed the 'deed(s) of licence' and are in occupation as licensee(s). It was submitted that in view of the decision of the BDA to demolish the existing commercial complexes and reconstruct the same, the licence(s) issued to the plaintiffs 17 were determined in terms of clause 24 of 'deed(s) of licence'. It was stated that the licence period has expired and the occupation of the plaintiffs is unauthorized. The plaintiffs were notified vide Ex.P9 to P44 to vacate the shop premises which are in their respective occupation. Other defences were also raised including the failure on the part of the plaintiffs to serve notice under S.64 of the BDA Act and dismissal of the suit(s) was sought.
4. Based on the pleadings, issues were raised. At the request of both parties, the suits were consolidated and common evidence was recorded in O.S.No.2406 of 2010. The plaintiffs in O.S. Nos.2406/2010 and 3533/2010 and GPA holder of plaintiff in O.S. No.3629/2010 deposed as PWs 1 to 3 and marked 61 documents as EXs.P1 to P61. An official of the BDA was examined as DW-1 and a document produced was marked as Ex.D1.
5. The Trial Court after consideration of record and rival contentions by a common Judgment dated 15.02.2016 held that the relationship between the BDA 18 and the plaintiffs is that of 'Licensor and Licensee' and that there is no jural relationship of 'lessor and lessee' and that Exs.P9 to P44 were issued by the BDA in pursuance of the Order dated 17.04.2009 passed in W.P.7421/2009 and connected cases and that the plaintiffs are in unauthorized occupation of the suit schedule premises. The material issues raised were answered against the plaintiffs and the suits were dismissed with costs.
6. Sri Sampat Anand Shetty, learned advocate filed synopsis of common arguments and contended that the mere nomenclature of the basic document relied upon by the BDA (Ex.P6) will not govern the relationship of the parties. He submitted that the intention of the parties to the documents will have to be taken note of by the Court to reach the conclusion with respect to the jural relationship and that the approach of the Trial Court to the matters is wholly erroneous. He submitted that the reliance placed by the Trial Court on Exs.P45 and P46 and the so called admissions of PWs 1 to 3, noticed in 19 paragraphs 10, 11, 12 and 13 of the common Judgment passed, is erroneous and that the dismissal of the suits is illegal. He further submitted that the plaintiffs having effected work(s) of permanent character by spending huge amount, it is not open to the BDA to dispossess the plaintiffs from their respective shop premises. He submitted that the appreciation of the record of the suit by the Trial Court being erroneous, the impugned common Judgment and the consequential Decrees are liable to be set aside.
7. Sri M.V. Vedamurthy, learned advocate, on the other hand submitted that the plaintiffs / appellants being licensee(s), in the commercial establishments / offices situated in the shopping complexes belonging to the BDA and the period of their licence(s) having expired, the respective shopping complexes also being in dilapidated condition, the BDA resolved to demolish the two shopping complexes and to have multiplexes, so as to cater to the growing needs of the public. He submitted that after W.P. 20 No.7421/2009 and connected cases filed by the plaintiffs was allowed on 17.04.2009, the plaintiffs were served with notices vide Exs.P9 to P44. He further submitted that the suit schedule premises being 'public premises' as defined under S.2(e) of the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 (for short, 'the Act'), and the BDA having been constituted and incorporated as an Authority as per S.3 of the Karnataka Act No.12 of 1976, the plaintiffs being in unauthorised occupation, as defined under S.2(g) of the Act and the plaintiffs having not handed over the possession of the licensed premises, proceedings under the Act would be initiated and the possession of the suit schedule premises would be resumed, i.e., in the manner known to or recognised by law and not otherwise. Learned counsel submitted that the suits filed by the plaintiffs being not maintainable, Trial Court is justified in dismissing the same. Learned counsel further submitted that in the facts and circumstances of the case(s), the 21 impugned Judgment and Decrees are not liable for interference.
8. Having regard to the rival contentions and the record of the case, the only question for determination is, whether the plaintiffs are licensee(s) or tenant(s) in the suit schedule premise(s)? If it is the latter, the plaintiffs will succeed and if it is the former, the plaintiffs will be out of Court.
9. Undisputedly, the plaintiffs had filed W.P. Nos.7421/2009 and connected cases, assailing certain communications of the BDA, whereby, they were directed to vacate and deliver the shop premises in their respective occupation. The writ petitions were allowed by a common Order dated 17.04.2009. The relevant portion of the said order reads thus:
"2. The records reveal that the petitioners are the licensees having commercial establishments / offices / Tribunals in the shopping complexes belonging to the Bangalore Development Authority.
3. xxx xxx xxx 22
4. It is not in dispute that the petitioners have occupied certain portions of the shopping complexes belonging to Bangalore Development Authority as licensees. The period of licence is also expired. However, the petitioners are in possession of the properties even thereafter by paying licence fees..."
10. Finding that the impugned communications are bereft of reasons and also in cyclostyled form, the writ petitions were allowed and the impugned communications were quashed, reserving liberty to the BDA to proceed in accordance with law by taking such steps as are open to it in law for getting the writ petitioners evicted. The said Order has attained finality.
11. The BDA having served on the plaintiffs, Exs.P9 to P44 - Vyapara Maligeya Hanchike Raddati Aadesha, O.S. Nos.2406/2010 and connected cases were filed in the Trial Court. The Trial Court having appreciated the evidence produced by the parties and after referring to the Order passed by this Court, noticed supra, has dismissed the suits.
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12. In the order passed on 17.04.2009, in W.P. No.7421/2009 and connected cases, the fact of the petitioners being in occupation of the shop premises belonging to the BDA, as the licensees and the period of licence having expired and they being in continued occupation by paying the licence fees has been noticed. In view of the said undisputed fact, it is not open to the plaintiffs to contend that the jural relationship between them and the defendants is that of 'lessees and lessor respectively'. The plaintiffs cannot approbate and reprobate, since the said order has attained finality.
13. S.38 of the BDA Act, 1976 empowers the BDA to lease any movable or immovable property belonging to it for the formation of open spaces or for building purposes or for any development scheme. Thus, it is clear that no lease of the property belonging to the BDA can be made by the BDA for any other purpose. It is not the case of the plaintiffs that the suit schedule premises was leased by the BDA for any of the purposes shown in S.38 of the BDA Act. 24 As no lease can be made contrary to the said statutory provision, the claim of the plaintiffs that the jural relationship between them and the BDA i.e., in respect of the suit schedule premises is, that of 'lessee and lessor' is unacceptable. No lease of the property belonging to the BDA can be made without following the procedure prescribed under the BDA Act and the Rules.
14. The provisions of the Karnataka Rent Act, 1999 or the Transfer of Property Act, 1881 are not applicable to the property belonging to the BDA. The immovable property of BDA falls within the definition of 'premises' under S.2(e)(iii) of the Act. Hence, it is not open to the plaintiffs to contend that the BDA should recover the possession of the suit schedule premises by having recourse to the provisions made under the Karnataka Rent Act, 1999 or the Transfer of Property Act, 1881 i.e., after determination of the tenancy.
15. In the case of NEW BUS-STAND SHOP OWNERS ASSOCIATION Vs. CORPORATION OF KOZHIKODE, (2009) 10 25 SCC 455, the facts were that the members of the appellant
- Association had put in possession of various shops and offices in the Municipality bus stand building, owned by the Corporation of Kozhikode, under an Agreement made with the appellant - Association, under S.215 of the Kerala Municipalities Act, 1994. The respondent - Municipal Corporation issued licences to that effect i.e., to the shop holders, under the Kerala Municipalities Act, 1994. The shop holders were paying the licence fee. However, at the time of renewal of licence, State Government insisted that the said licence should be treated as lease and accordingly, stamp duty, thereon, should be paid. The question determined by the Supreme Court was "whether the Agreement under which the appellant - Association granted shop was the agreement for lease or licence, so that the stamp duty could be levied accordingly under the Kerala Stamp Act, 1959?" Upon consideration of the rival contentions and while allowing the appeal, Apex Court has held that "lease" or "licence", "lessor" or "licensor", "Rent" or "licence fee" by themselves are not decisive and true test is nature and quality of 26 occupation. The relationship created between the respondent - Corporation and the appellant - shop holders was held to be that of "licensor and licensee" and not that of "lessor and lessee".
16. In the present cases, there is no dispute with regard to the plaintiffs having obtained the suit schedule shop premises as licensees and having paid the licence fee. In W.P.No.7421/2009 and connected cases, this Court found that the petitioners/plaintiffs therein to be the licensees of the shop premises in question and they having paid the licence fee. It is not the case of the plaintiffs, that subsequently the defendants leased the suit schedule premises and that they entered into lease transaction(s). Merely because on certain occasion the amount paid was acknowledged as rent, instead as licence fee, does not create the jural relationship of lessor or lessee.
17. That by serving on the plaintiffs Exs.P9 to P44, they were treated as unauthorised occupants i.e., in terms of the definition under S.2(g) of the Act. In view of the 27 continuance of the plaintiffs in the public premises, even after the expiry of the licence period i.e., after the notices vide Exs.P9 to P44 were served, the BDA should initiate proceedings under the provisions of 'the Act', which right was reserved in its favour, in the order passed on 17.04.2009 in W.P. No.7421/2009 and connected cases.
18. The fact that the plaintiffs are licensees and that the suit schedule premises are public premises being well established and the licence period having expired, the BDA can recover possession by having recourse to the provisions of 'the Act' and not otherwise. Neither the State nor its instrumentalities, falling within the definition of 'State' under Article 12 of the Constitution can dispossess a person by executive orders. The authorities cannot become the law unto themselves. It is settled position of law that the Government and its instrumentalities can resume possession of the property only in a manner known to law or recognised by law and not otherwise. 28
In view of the above, the appeals are dismissed. However, the respondents shall not dispossess the appellants or resume possession of the suit schedule premises otherwise than in due course of law. Ordered accordingly.
Costs made easy.
Sd/-
JUDGE sac*