Mysore Urban Development Authority vs State Of Karnataka on 30 January, 2012

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Karnataka High Court

Mysore Urban Development Authority vs State Of Karnataka on 30 January, 2012

Bench: Chief Justice, B.V.Nagarathna

 

YEES "WEE? APPEAL IS FELED UXS Li G?' THE
§'L»'~':R}lATAKA HIGH C/CUR'? ACT PRAYENG '§'G SET' ﬁ§4§§:)E
THE ORDER PASSES EN '§'HE '\?V§~%l'E" PETITEQN NS. E4/293%
EATED S3/G8/282$.  

IN WLA.NO.'?'?'?/20 1 1

BETWEEN:

SR1 N C LINGAPPA

AGED ABGUT 58 YEARS A

3/0 LATE CH£KKAPANCHAE2'§E§.._

R,/AT M1202 :,  

18TH A MAIN ROAD,

ENE PHASE, J 9 NAGAQR,  u V 

BANGALORE .550 078   -      APPELLANT

{By Sri: K R  M A'

AND:

1 ST£*C:--'--E';_'{3'E7 K;i':I:.E?NATAKz%  
R32? B35' SECR_ETARY-
URBAN DE'_A7§;»L<;»§:\;A.§;:*€T :)Em.;
EA;<;A$A A;s0A:::1=:AA B:-ARfL'€ATAKA
GQVERNAAENT $EI£i.;F§E':'AR*{A":'
4:3A'x:GAmRE:' 3360' cm
. " "§m?,'AC{>A§M:$$:@NEA
J AA;1&*s<>§&:J UAEAAN 1;) EX/'§;Lif:= PM ENE' §§§'§HORi"i'"$5'
 :;ABA_A<3A:;§, §'v'EYS€f}P;E  §ES?GNDEE\§'"§'S

{§;,?""s:s§: '=--§;S;'§§1A?£J§JNA?H, Am'. §'OR 32 SR} B§1?'EERAE3PA,

 Fe::»:§:- Am

"  T%§S EV??? A?PEA§_, ES WERE} U,/'S 4% GE' TEE

 _§{§'%RE'€A'§'AE<:z% HIGH CGURT ACT ?RAY§E§G Ti} SE75' Asmg
 THE agezggze; i1%A'E'€§} @3;{Aa;2a:::3 AASSEB BY 'mg
LEARE'§E;§§ SENCAE A;§>{;§ IRE aim? ?E'i'iTISN






 

~:?:'

?RiCE FETCHED EN mg AUC'i'§®?€ SE' A CO?;E?AR:%_BLE

 _m

SETE {AS 3? E3 EEGEEEREQ

EN '%}E?'.A.}IQ§§'?92f2G1 1   
§§L  I

SR1 '\/'£SHAKANTHAMURTHY_. %
AGED ABOUT 53 YEARS ' ._ " 

S/O Lz'--'{I"E s MARINANJAIAH5   .
R/ATE' BQQR N63. 4?, LEG 3RD%_.%%A_f'»%.h4;x:N
13? BLOCK, RAMAK.RESE«£NANAGz33R§., 
MYSQRE  " % '  3  ' _  APPELLANT

{BySr1',: KRLlNG;ARAJU~;~EiEV;§._    V'

AND:

E' STATE QFi..§<:§;RN:mi}{_A.. "  
 F55 {3§NDER"SECRE-'i:%RY,
URBAN. D'E.'sJELOP}\ziEN :3E:PT.,
'VUKASSA SOD EEEEA; ..:{A;§:is?ATAKA
C:OVE.RNME;N'f"SECRE FAREAT
BANGAEJO I='~€EL5 {;56~<f:> as 1
.f:§%?:»iE~CGm;::.$si@?¢ER
é " URB;5;N 'QEVELQPMENT AUTEQRSK
»  1.,;¢;,E§«..%:::.§:iz:1;D§ MYSQRE  RESPGEEDENTS

§:~:;g'ii§;§: é2§;;§.§;EiT%%:APPA% {EA §%'OE€. RE. SE€i.P5S.E\fL%NJUN;%'§'E,

AD'%f__: 95:52. Rigg'

 A'  WEE? A??EA§.: ES ETLED U;/1% 4% Q1? THE

 j 'E{§1:E{E\§§5%,TP:E£z% Hlﬁﬁé CQUEET ACT PEEAYEEKEG 'E§ SET ASEDE
  GE€§.}E§§1i EEEXTEED Q3/Q8f2%3E8 P;%.SSEB BY THE.
*  };{E_:A.Ri\§EE:7 SINGLE JUQGE EN TE-EE KER}? PETYEEGN
°=_§%.1@7?12g'2GEC%{iB~RES} EN SQ EZ5';R AS §ERECT§GE\§ EUR

" §§:':'?y'E}E',3KE'§' GE' EE\}"i'EREi 3%LL@'E'?:£EN'T AMQE?E'\§'I{' 5%' THE

ff' '.

.,/AW



 

IPRECE FELTCHEE} {N THE AUCTION 0%' E'; CGM?.£%.R,z'3:BLE
SITE {AS YE' ES HEGHERE'

3%»; W2A.NO.2'?63 /201 1

BETWEEN:
K.NAmA?pA  % 

S/O LATE POLICE NANJt;NDEGQm>g::A~'T

AGED 59 YEARS, RESEDINGAT NO: 336§  _ 

8TH MAW RQAD, 4TH cRQss,"'*§}L£:N*fH:MARGA"V 
SIDDAR'i'HANAGAR., MYSORE  " M " ~._  ; 4 5 APPELLANT

{By Sri: ®.SHFv'ARAE\!1éi;..§§}L ii 

AND:

3. STATE-OF  _ V
REF. 8*'; HTS;fUNf)E.R"SECRETARY
URBAN _DE:VEE;,€)PM EZNT 'm4:.§T, V1 KASA
SC§UDHA;vE§ARi\EATA:KA GQVERNMENT
SEC_RETAREAT,..BAN€}A1{,0RE2«56G 00:

THE Cam/Ezssxémm
_1:;»:Y:_;9RE: iTRB;AJ\I ';'3EVELOPEx/{ENT AEJYEHORITY
 RoADJ',':a/gézsegg  RESPGNEENTS

;N

 583,? Sn; ":3g2«%:;v:§§{g?9A§ GA FOR RE, sm.P.s1\.zumJUNA?:i,



"§Z€§£ ?3 EVE}? z§PPEz%L 'ES FILED U/:% 5: G?' THE

 EEGH CGURE' &C'? FRAYENG TS SEE' ASEBE
'TETEE7;  {ERBER PASSEE} EEK? '§'HE3 EFVRET PETETEGN

  E5;/2®§€§§LB~RES} EEATEEB Q3/'€§8/'2Q}G,

'?
$3., W
,/» 



 

J U D G E':/E E 95 T
NAG;Q&THNA§ J1.

These appeals arise {}!.i'{ Q§A ?:{§£§f1?15T£ GV'£'d€}?:,'£}8I€.d  ..

Q3 ;' G8 / 2810. passed by 'the.éiearfééd"Sing}T€"§?V:.§ﬁge  ﬁkgﬁious
writ: péﬁiians fiied by  in different

layeuts by fVIj,«'StL§"§:'%._" §.§:'9E>'a';nV  jDs:v€3i<:apV:i:e5i:i Autihgrﬁy
[béreinaftetz referred 'LG 'aifs  f%:;g_r _:}..1e sake af b:r'eVity}.
2»    appeals being aggrieved by
'she c§ir€é?:ii€::?:'V_;0fA  Siﬁgie Judgr: to execute ths sale
(i€€dS §;}"} fa§f0:;:.A:;:fthe-..;%$€ti'ti0::ers {a11::>tte€S), Within a gseriod

05 §<;:ars:;L mc{:1%:,hS;' #3:": 'satis;facti0n of éh€ récsipt, cf {E16 entire

.  A3;i;':*::>a::i:"€ré_'{'f" .§:i>:1si€§Vé"§:ié:§<>nE with inéarssi 3;: 38% far thg ﬁrs:

  €;§:%;f§;"§gjAV2:%i<i_éiasreaféieiz 2§% iii} the eiiaéé Sf pa3»*::":€:33£§ er tbs

§§§.§C€ f€§§?h.€§% in fihs a::<f:i:i<3:2 s:::f 2: comparablg sits, whéshsvsr

 £3  and alas; by 'ihe fair? that ihﬁ Eeafﬁéd Singie Qﬁgége

  'E-",;g.%_" §r<;«<::ea>.<is:£% £10 ESSEEE3 {The afersgaéﬁ éirsiétigzas 3:: the

 '§VE:a'2£1 Rzzés  3? éhe Ka::'::a€;ai£3: 'ijfban §}€'1!"€}.Q§}If}€1":i

Au,:E3{>rL§:}; §_A§{}'fQI€§E'{ of Si:/es} Ruiésﬁ £3539: {he3r:.3i::af4:€::

M

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~: 2.3 :~

referred; is as tbs 'Z--'3:iE(>i:m€ni: Rukés, 1Q§i", for the sake sf

brevizy)' has £21391: 322%; desuezzude er bsC®mé:_"'§?§§:>p€r&tiv€,

33;; igpge <35 iérrzé.

3. '§'he aiigtf/€65 have  %é;z2r_ii»appE§isv' ':§:éing 

aggrieveé by the afb1*€mén@i;ﬁedAhviiéréc-ti{§2;1  byfhe
learned 3ir1gEe Judgg dir§..V;t§;§§§.E§/E'§}.DA' ;i'<,j~ar_:€:€ep'i: the price
fetched in the zzaictiogi gzgte if the said price
is higher thzgrzﬁzs    interest theireon.

 =T.V.T3h€a:::?§3r:iéf. fé.ctS'"'"of: the case are that the
petitiCgne--rs  :é"'--§\_/_ﬁ§DA for aﬂetment of sites situated

in variezim iaiijg/?c:§{:*i_;$9' i:1= i3;'E'yé0re city. They had gaid the initial

&ﬁ§;{O $i:~ but V'§E1';a§i:vVv'aé<>:§::::itted éefaah: in payment of baiancﬁ

» Sitai :?3;vE1f1Q%3'§"i',. ;:(:awa;:&s $18 aliatznent sf séies. 'Qsfixen they did

  éiemzmd ngtéae isgusd by Zfvﬁﬁﬁﬁ, 526

8li:f:'3"i',E.§"3i ~'3§"1€i.S'.V'i?&?€?I'€ canétsiéed. E? agpears that the pﬁtitissriefs

 'E1*:5:r§ $§ughE: far eXf£e:":si,::>:2 Q? {Ems far makiﬁg iihﬁ baiansé

§i3a§7§I:€I:E Ejui iéas ssama Evéjffj éiumzxsd ej<:>:>J:a by ZVBJBA,

"§'h€:'€f<>;7€ 231:3 pe%iiié021<3r:9 aS83;§§€£§ iihaé <:a::s$€E§3.éi@n 3?

X
:5"

'»/,,£_



 

-: 1&3 :« V __
aéiotmsnii zmd §<}a:gE":1:1 for :re~:11§<:t:':1e:1§ sf EE§S_}§-'.§::*§r same

siisa :33 a<%«:i:ept;an<:s:-- ::>f the §}a§a:1<:e <:?<;nsid~:%§ai§éI'.ffi~~...f ':.t_Ta1s0

Erangpéms %:hat the 833:6 G€}V€i'M1 3f§}€ﬂ{/.E"§;és;d'::i€7§i;€€§   §€?€*:€%1

éat€& 26;'Q8,z'2C1G5 {ﬁrznexzzréii Vﬁéffiii'-%,pe;:?:§{i0ri)';_ Q

directizlg ?v'EU[)A to   '.1v:%<3§:${:f.»€cI
paymsnts by impssingf a  :i§1i;e §)'f--  er the prica
fetcheid in an ._§::».v_nhigh€r <;3:1V hurnar1i:ar§a,n
basis, §:{i{':€3i'diﬁ§1§«§   2Q=I}8 W'8;$ issued by
the Stat€":o"'iéeXecut€ safe deeds in

favaur of 3.5',a11é"i%;z5:'é;é'.'jfw;E:©* hgd' paid sale Censideraiien

be1atVéd1j§V:::3:§f1g 95/i:th'§:§terestVVVéLs a one-time measure. The
Qontefztioﬁ Gf :hé:_L'péL'i.tié»n€*rs before the iearnéﬁ single judge
was :ha:""whenv' §:'3'--._a;£%é>::e€$ '~J%i€F€ Shawn a canéesséen sf

::j_za:~E$i:1_g §3§eEat{é'<;§«fg;;_a§z2I:e:2t5 alangf with émtarégts am seeking

'  $26 S!;§§.€S iniiéaﬂy aiésitsd in their names, {E36

":§a::ie sshéjgééfi haw 33:66:: fsHs:>w€d in 35 far as ﬁgs paﬁiignaeys

are s;:é:}.C€:*§:5§, 3:336 Ruié 3% if 316 38.i§ R3333 haﬂ :10:

E§é:--a::;: feikiwasd bf}; {E26 Etaié €Z§<3v€;":1m€nE 13% S8 fa: as §?5

 -§:éaSA€:~3 :7ez'§1"€ {f€Z}§EC€§'11i'd {>313 sf whszn ii"; r€Sp€ci; $5 $15

"3H0*:"i§§€§3% 1}}? 553365 Eéaéé béféiﬂ :e~2:1§:3§:€&,

/5
ax? ',

M W



 

---: 15 :~

M

5;  iea:':1€d singie Juége by.' {E16

"fr

Qesfiréne ef zséeszzezfude, heid thai R1326 E9  bvﬁv€ﬁ ﬁ;"§Ipx:'ié(i1}7

répseaied zmd a<::<:<>:*ding1;y, gra11£;édVf€'§£e::f--«:Q 31¢" §_<3ti€i'<§né'rs  

terms of the dirécéion stated sup §Va. '--V_
6. W6 have hgseard ihs3_ §§:21:"::§€i c{;iLun;§§:1VA1f?E3r parties.

?. Gm vbehahi  submitted that
though a  it to execute sale
deesds in  said Authority Weulci
 but the learned single
Judg€V'A'(:Q§i§c%.  i/hat Rule 19 of the said Ruiés

had; 'Easy: 5:1:-;éi_iéc'§1y  1'"€}%€33€d by application sf fzhe decérinee

 {if  E': is this yariéon 3? {he erdsf 6f the iearzzed

 .s§':"é,g§e" £23 substazzite has Censirginsd E:/{USA is

fiié"f}i€%.$ € zzﬁpeaisa

"  8; P5; {:{}n'{§a_% §€21i"fE€{i {:0L2ns€1 I:'i§§é'f3fiI}g 5:32}: E335

A'gﬁéiieés»,fp€'{;ii;é=:3::€:°$, §"i3V€ €i{}f1?i€Iid€é ihsfi. Z€a3:n€é $§ngE€t

mg}':zég€ mass; :*:';g§::: 21:: d§:"e{%:i;1g MUD.s5; to ﬁxsgtaée 3:36 3336

5?
,,/
My ,,



 

M: E? :»

that {he 2}H{}i§€€3S E3313; {ha 21::1a>:::":£, which __i;;é""€§u:;-£:;jaE;<=:__f::_ :3

the amoxmi; flsisiirzsd by fhs 3336 0f .2: si:::'i*§=.:§f=.s§t«s ix; ;;u's33.:c~,

austiexz {>5 ihe ssiés 'v;:1E::s% wéih i:'::':;e::::A:::i.,5 wThi<:hévé":f'§LA3& E:§gher§"~. "

HCZFWSVEI3 by a $ubs€qa'i§'gq§  
O4,/O3/2888 {Annexfqré   that as a
one» 'gima measure  :9 the aﬂmitses
W125: had p8J'.§ "§1:1€  wiich interest in
133960? 0::     'the 53:33 value: in
Q8 €1"1'V:.¥'.s's?§t'f/{'«'a ~«::'.'  b [A LA  bA

 4« " reading of the Govérnment

Iﬁtters ¢:3;ja: VV2.f?;?'ii2;*{:3'§'OG5 and 04/03/2008, it also

 be§é.m§_§ {EEESFII'§}"ZE§.§'«ﬁFSﬂ3/Z {ha Staté Govergzrrzent did 39%

   =91" {E16 Aébizneai: Ruiés 1991, in SS far ag {ha

é;§E@§t%€es§' %3:h{3s€ giiss had 'baa: Cancsﬁsd 0:; zascsunt sf

b€ia:eé' ';_pa,y'm€i:{ Qf {ha Sim} 'grains ask': €GHC€'.}Z"1'i€§,

«.:}j"5g§§:'é?::é;§}?* ihs G€3'\f€iff:}T}"}€E3i §;r1§e1:é€d $23; the sites he

  :'é};=~aﬁ<;si:':€d :9 {ha aiieiéséaég €}E€} r€<:€i§i 9? {E19 satire Si?i3l Vvaéug

with 1imAe:«::*€:§é 5:": r€3;:>€<f:£; 9%" {E16 95 3/§§i}:€Ea:":€S, "§he:'€f{:>ra {Em

gwjw



~: :8 :~
§3a}?1'E1€E1?;, 0? {She pricé §é3iis;:h€§ Er: §h€ ans?/ism cf 31 itgmparabfﬁ

31:3 highs; éihzm 'she sitzﬁ vahza W223 givan up; 

1 L '§'has§ thzs cembined sffect of théﬂé  

with regaré {<3 95 Casega .21 dir€Cti"<§r1"wasé--«Aisgi/xiii. _i:<iM'UBA {£3 

accept: the sital Véiiué u.{ﬁ_h ﬁV"'1".:_<:»':'*':€*._,$'?£ :0
re~a_1k:>': the Caf1C€H€d  thvhe" gﬂiottéésg
Therefors, MUBA   very same
procetdurg in ;*€speCt_" sites had been
Can<:€ﬁ€d  ihe 95 ailotteesg
  fact the Said direction
of   appiied by this court in
S€3V€f8.E"':§ﬁ¥:§{  sevezai aiféottees whesse séies

had; 'been :':xa:':=:;:{s'i1é&  directing MUDA $9 €x€<::1'?t€ the $3.16

 a;%:§é{i%  siépuiaieﬁ iime 0:2 paymsnt Of Iihe baiance

 $§€jé;§.V.:fé:i%';:~§%__xa?§tEé §ZE{,€I'€S'£, £6?  §€§3}'€d §€riG§. CS§§€S sf

ﬁ:é""::::"£§¢r:~';~: 'ﬁagseég by ihig» Ceurt 22:? at z'--EE'if}€X%,?1§'€S  and

"'L"».'_'{e 'the EfJ§'i"{ §€§§{{'§{}YESg 'E'h€rﬁ§ar<: i251 get; far as 'ih€S€
:3ei§§is::€:*$ airs €<>ﬁ<:€::éésd, Eh? Eegmzsd Single ﬁudge Qgzghf:

u "MEG have d§§€:7:c:3§ MEJEEA {:3 :'€~aEEGi 'SE36 SE68 3:0 ﬁlﬁ

'K





 

«: 2% :«

pe*:ﬁ;i0:1e3*e an reeeépii {)5 {he baianee site}; as'a_iue9 with
imieresi 2:: 18% fer the fire? Q8 days arid ihereaf:ei:._>2{)% all

the éate ef paynzeﬁt, as eiépulaied in the C:0a5e:'::f::eef;I§"€?.rder

dated 2'?ji2/2005 anti not take inte {he

price fixed in {he auction of a e<::'iﬁpé;1'ebE«e site?" «IiV_§,.i1S"<:bV'i0ue5 

that the price fixed in t11>e_aue¥;é._e 'r1.V_zof 
would always be much   fiXed by
MUDA at {he time  :5' the interest
therein. Therefgre, the  aﬁottees have to
be allowed   ef the order 0f the
learned    has been directed to
take   fixed in the auction of a
eompaeabfe  reellemzem ef the S516:

Ce::;se'q:;en'eE§;'», is éireeéed ':0 accept ihe baianee site}

' 'Va:§»{:e :§}L%e"«..§:2te§est 2;: 18% fer the fire: 90 days and

 {ii} éhe éaie «:2? pajgreent :9 be peiﬁ 'ey {he

§ei';i:£0:v:e§*:ie;"Vi§" net ahead}; paid and reaﬂet the eiéee fie ithe

 peei:§.1;:iei§sers wirséeh had been easiéer aﬁeiiiee ﬁe {hem and éhai

 :%§;b$Eiq%J€BE§jg; have eteed earzeeﬁeég

35/

 -

12, As far as iihe :::<>::§en€i<::»:1 raised by {he §§.r§~'Z_§D§: with re ﬁsrd {)9 'she is iiesbéiitv 0%' the §<)<::t;rine of is s PP V , _ ..

Riﬂe E? s? the Siie Aéietnzenie Rules? is <:esefe:::'r;e:€ﬁ;,VVL'v}e' the View thséj the eiezzzrned smggié' was «::r)_i"V:igIL2t is appiyéng {he said dseirine, :h'e circumstances of the prese:i'*L4s:.ef;fe;se. V. N ' V 33, Aeeerding_'*§e the expression Gbsoieseence fzhreugh disagselft ihai, if a statute or treaty is };e§1g :§Vefiough, the esurt will no isngeag say éegal effect even theugh it has set bees gs same deubi as is whether ihe d0e'§:1%'::3e is s§;p_§:§esbEe: in English Law, se ss :5 say that the V' sieziste ':0 be is ﬁerce merely 'eeesuse it is sessieieg as express reggesl es" :1 zrehstzée er per: sf an ens:ets":es:ﬁsr 'ihere esuid be an imglied reeesé $3}? 3 Esiee siVs~3i_st.eV"b::é: {Size dss::irise eneésées Seems is heéé Ehat a Asjisiesﬁie is es isnger having say Eegsé effect even Eheugh 1% 'has set been f€§€'3.E€§;

v: 21 :~ :4} ?€;ui€3 19 of iheié reae/is; 35$ faiiaws:

"6. Substitutiart of ruZe~19;~ E Rz,:£e»Z'9 {he jbilaavirzg shall be subs'ééE':;:é§;_i..;.,j:

z:ams3E§;:~ {1} "After {he reCez'p~z'"'oj--7zhé Eeézér {he aliaéiee Shelli 335:3;

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{9} gr the pt:éfiiéﬁiiﬁifs.-ﬂi:vA;§€e_?i;ed by {he appZ:e;a,::,i;; VV§ip§;§'ica:ion form jar q;"i;;:_§:ie.._az<e gig'???/é;'iE.&"VVi'() be irzcorreci egj ﬁeposéied shaii be ihe be resumed by the :£:h0VrEEjg,"'.'» . V ~ .. __ A. '§he 'q':;eSE§e4:: for eonsideraﬁen ES whether an GGif€:"§1ETE:€E%.'§ ieitere dated 28fi38;'2Gﬁ5, 2?;':2;,2é:;i;:a:§ and esgzeagzgee; refemed :0 abeva 'the a.p:p2_ieé¢i§>e of Rule 39 E235; beea hi: by ihe deetrine sf iﬁeepéeéude. in this e;:{2r::e:><;i:, 3% £3 releveﬁi ta aoie 319;'; difeeiéeri was igsueﬁ E33? Siieiie Geverrzmem, 1:8 Méiﬁﬁ is §'€-ELBGE SE'{;{?S~3 311 2: h:1::a.:*:;':ii'e:"§a12 :::z:>ns§dez*ai£€3:: azzcé as 3. 9:16:

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$3 ~; 25 :w ﬁatxsd 2i':3fG8;'2@C>5 21:25} €34/0352008» ?h€t€f§§;fé€ "State Qavérnniezéii being C€)I1S€f§€>U,E-5 €25" éhe app§ig:_a:b~i.§ii:y% C§ jt"--:i2E€._fi'3,_ deviated {mm this said Ruk: :r11;.s{> as <2IA&3v._;a.i}:;§f_:éA€,s§T§¥{3:*e._. ii carzcerntéci .213 a oneAtimeV»rr:4¢as14i:--i€g"= T the iriietitian 9f the not to apply Rule: 19 fer ali 35? ;e H?-:VAvcontention of the petitionersfihat 'S,?'Z1 .Cf:ifL', did not apply Ru1e Visefsons, the petiiianerg being :"t:%3VV'have b€€I1 accerded. the same the dectrme of desuﬁude is not app'1A1C$b1e h; to the facts and circumstances sf tlfiisu Case. "

3 ~ E:: f_:;C*: :1: this Cg:/1t€X.£3 it vmuid ba apposite :0 :'e§fl:%_,:' taV.:x,x;§',-éscisiszzs a§ {he Hazfbie Suprgme Court whish

-»ha,v€ bash broaghi to our nsiicée by '{§'1€ isarned sewage} 4.1:? in ths case of zirfmzicipai Sarparatisrz fa" gity sf .,§P§1::e and gégmther 1;. Eharai Fﬁrge C3. L€é., arzé §iI1er*s A' mix 1995 S6 285$} 332$ smze 3; ﬁfaiiarashtra ﬁe féarayan Si2amRaa and ﬁéhers {AIR 1983 SC 46}. E1: 'she égtésr éC§€{'if:§i{}}'E,7 E?' has 3366:': sgézziegi thai 'i/he sigizsrtg C33? bﬁ <2 2? :~ V. s§a*t::¥;e% hzzvizgg best": in {i§S1,iE§€ :f"<;:»:" Eséng &uratiQ1_7...a;::ﬁ~i§:s§ead a {E0£1f:T'ai'}/' pFEi£??Li(EE being in 1188; he is stilé3V__réq$§':*€§i§-"$3ac: aa p6? the 'dé:2::d Eetteri it wgggid ad'x;'a:1é}$»» 31$ '~:;a:;s%:.Gf, Justice to accep: the appliczatizizg of <§:;}:i'1'i:fie. {if €t'Vs:;ée*é:;aie ifs, -~ Qur country 8333; Our 3011 r«3ai%j'Vy i{} indeed. '{,he:*6 is need for persons residing infree fuggdéémentai rights induding whajg haSAA.h€ '_3%".1 219 must be protecied and punished for xrioiaﬁeig §1Vasv:§:>§§C0me Kiﬁad letter'. A new laid and trodden. We can only ~.{1§§at observations of the Suprsme CQ1'?--".?i haagé "an tbs' basis sf {E19 factual ﬁiatmx: Qf .....

msizmt €23.39? having ragard '£0 ﬁle fasci ﬁﬁat Eiféé 'S%:at€ Gevérnmsfzt :13 its Estéér éaieé G4»/SSEEGGS ..di:§<:':€'éi MESA €19 €%:><5:t<:ui€: S2333 {feeds in f3VC3ii1' Gf Q5 ':a;§1,<3€E€e3 w%1<> hgé gag iihe 331$ <:%G:::s§d€§a%;i0z': béiaiediy _..gieng with §ﬁ§5:'1"€3S7f 'ah€z*€{>§:, 213 a {}f:€5€iI}'1€ maaaaurs, we are sf €313 {:é:::z'::a=:§:':§e:*f:%§ %;éa%2,:&; 33321:: éiihe aéazéd d:3<:§;:*i:":e is 39% X A: 28 :~ applicabie is: ébi'? iézatig {:25 $1136: §§'€$€I}§ €3.85', %1avé::g regard 'za ihe fa<:ti:122i m21i:z"i§<: {sf these C:ase:i«;. Théréfare be u,nne<:<3:~;£~:~ar}«* f<:s1* as iii} diaéaie as; 1:10 \,vh,;a't§f2€: '*§'E:e dactrine is applicable in Indian 'furfspifudeiigje 0:. nei. Suffzice ii :0 Say. that {ha Saiiﬁ"'C1C:1%§fféHE3: i~S:'fLi(:§: in ihese (Eases and th€r€feré;_,__%h§: Ee2i%n_ec{.uSi:1g'Ie:% Jud'g€ was not right :2"; <)b$ervingf,.-{hat thé 'ailgtfnent Ruigs attracéﬁied ihéé ::i<)<éi:rine <)f C§_é:;::(<?i1Lgie,_"'Thsfefera, 'i?V€ set aside that portion {ff

19. 'V filed by MUDA am E1110'x«'.;'*E,*C}% £1"; filed by the aﬂattees are allowed 'V E :3;-.. Qaz E326 dacirizze of desueiude is :20: ;;%;;?i.§Cabie :0 Ruie 29 Q? {he Aiioimerzi Ruiesg is €ii§'€CZ€d :@ €)€€Ci1€€ {he saie éeeﬁg in ':'£;3;3<3:tz: sf size £a::1z:ei§ed sizes in jbzygazf sf {he g2e:::::Q:'2e'::§; wiihirz a time iimié 0f {mg months, j%°::m2ﬁ iitze daze of issuarzaes sf {he Céfifified mpg; Gj 552:5; <:2z*cé€:: 0:': Eseizzg 55zi:':3;fie& z/viii"; {E18 erziire siéai

5./3:52:65 afang ;.i::'§§z 53:5 rgsgsséséze §§7£i€f"€S§' being paié ix >/V ,1 izz; €236 §€£:':i0r1e>r§;, wiifﬁazjzi rejfererzsse '§'§"'»?:h.e prise jé'3£A:?F2e<:§ in an az,s{#E;§0:"z Qfa e:?9zIipaz';;;E3--§sé 3i__:'éL _.__ A' iii} Parties E0 bear is» {heir own CO.9?'j.3g"= V * V "ﬁnes index: 'Y';'N_ A '1;

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Karnataka High Court

Mysore Urban Development Authority vs State Of Karnataka on 30 January, 2012

Bench: Chief Justice, B.V.Nagarathna