Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 3]

Karnataka High Court

Bhaskara Reddy(Ex Service Man) vs Bangalore Development Authority on 25 May, 2009

Equivalent citations: 2009 (5) AIR KAR R 329

Author: Mohan Shantanagoudar

Bench: Mohan Shantanagoudar

 

:9-3 THE HIGH coup? GP KARNAYAKA A? gAw6ALo:*2§ -- "'j, .

wsretz THIS "me 25*" my OF MAY, 2e%§9«%.ji%    

§EFGRE

"2"H§ ;-iaN'3LE Mmusrzcé MOHA5: SHA?s§§*ANA£3€Q'%;f.iig€{R  %

mm? pgrzrzam wo,5aa5£2oQ7 (Bi:-f4)%  
g§;W:e;:<:z~s:    

BhaSka1'El§'3€€§dfy'
(E><:Scrvic¢fV1s:m.} _ _ .  _  - 
S/9P6€i<ia§pa     
aged 6:3 3,-'€:ars    'V __    .
flat 1:59.923, 2:: <;:m:';ss¢.,  '  V-

HRBR Layout '  V1»  " "

iéaiyannagar  V; _  _
§anga£0re--4.§5 ._ --  _  ' ;. Pk:i'"£'£'i'i{)N}$!~{

{By sri ;-.§. :~;.%~;égd.:é;"'.i%;gix%:.";*:; J
&E'4§L}: _ 'V V

 .3." £§éfi}g.:ai@;r_€ i)ev:~3i0pment Auth0I'i1:§;
_ " .. VR¢:"':p;"D}:" 'rltfi Commissioner
  
A "--v%:3eniga~;:;gG;;u'5£ae 0&1

2:, ijgezjigzty Commxissionepiv
 B.zu::;,ga£o:re Daveicpment Authority
 " '*~._i."fih0wc1aiah Read
=  _;i;3e:;ga§.eom~5é:) om R' §~€|::}SPONi}}:§£'sé'£'S

4' __5{§§7 Sr: %{..K:'ish:1:1a, Adm;



This wrii petition is filed under Articles 223%  of
the Constitution <31' India, praying £0 quash th€?_;'.€3;L:E'i(i{3:1T"§§3i:{Is?}f}V;f

dated 2?".2.2U€37' produced vicie Anncxure-A~'.fai1c£-;3;'1.i;jéOC§'?'*
(produced Vida Anne:<>c:u:r:~B} and the 11oticeV-«fisflagi"--4;:.8_.2Qf}6 

productzd Vtizia Am1eX11re--C:, etc,   

'Yhis Writ petifioxz coming 02:";  _

this day the {iaurt made the f:*:110wiz1'g';- 

 

Petitioner is     site' bearing
No.9:2(}~:»3ii<}?,..    : Block,
Bangalore?    in f'avo_ur of
   'i;£;:i§§:5VV'V»V4al£o£IneI1t letter vide
Anz1e>;1:r;€§~';i};  .~2{){}0. BDA has executed

absqizgte  'd.€c3d"-  favour csf Smt.D.Pushpa on

   %.fi'heréé}'£%eé$* she said the prapezty in favour sf

 __.Ai;r_§ii2£ saie dtted dated ?'.5.2{}{}.'.-:3, who in

taxi; $§:r£e:§ _ §i"ie properfiy in favaur of the petitioner an

 Cop}? 3f the sale deed executetd in f2avmu° Of

A   :hs.=: fifietifianer is produced at Amnexureézi to the writ

%   ...p:_étifi@n.



 

,_';¢

 zfiéijacamé {Q 521:": §.§°{}§{3§"{_},-'" 0:135 petitjio-aéf. 

hiiaéi fiaie}, a zxzargkéezi iaazgéi msasurizzg   » 

Ejz-"3iz1g. éacsarsiizzg {:3 {E16 ;;a't§§£a:;z¢%.3f,é fisifézat  

iami Cariiiat: ix»: émed <3?' 4_a.z1js;*€};*;ve"'aé};;<;:g;:_'£i  ii§'";,s: »

gssziisigmer, win: is the {2aa7'n€fL'?'§5i%1V¢ gfifé'   e.';%2i}%
Zéahii. '£'%:zz1g. {ha §5€;_§{ia::&% :3§:;;i§£<i§;a*3_'L*;:§;;f1~:*f1pp%§cati0:1 rgiaieezi
2;'3.3..i££§€}4, seaigmgf gA§,V£<,2*€;%;j::€:fi'£V_ Jlarad. 'Ef'he
iii};-'%. Sam   Am1€:xure~{'fi :0
ms: wréi  gfiiiéiezzer :9 pay 2: sum 9f

§~3.s.8,£i:'?§}§%§g'¥--"_i2::§€W.§*(§%§"'31:: -'vaiué: sf'  Eand +

§3@z:aE€:}é*§  L'"i'§3*r_.2::' §ai{§.A§21fii:;aa%.i0:":, wfiiifiz i$ :21: me frzwm cf

s:3:'d;§::i;'  caiééii :33; {§%}€;S§iGI} iii this zwié pefifiazz.

"  K £:fi§3.H€g<§a, §€ar3::z6d a€§.V{i%€3'E€ a§p€ari§';.g an

   pfititianer sufizxziés that the i;m_pugne§

"-».i§:tém5af:§,%:}n is ifiagaz §}"};3Sfi°}.U£Zfi"i as £316: 83% has fixad. {fats

 .§;;.-e;§i:,;€ £3?' aha siita aacardizzg ':0 31$ whims ami fancies

   _M§?§?%i'fi"}{%1}5£ rfifamiiae :0 {he Hegaiutian ciated

175.12. E';?E3éj13»12--$--3€> {Suggest No.24?!' 29%;.



-4'

£%.<:{:0re:fiI1g Tia mm, the: BSA can fix the ;€:z:ar}{e3i%;-.*§?;:"*;.if;£_;é:'.j' 

aha: marginal land 331%}; in accerdam::c% _' _ ':..de*  

aferefigerfizéened rsssohiiian.

Per contra. Sri   i*Ef81'}"};A€V2€§,: "'~:3{§;v<;>€iat€: 'V

agpearifig an Fbehaéf sf  i'€::£}fi11§g fi%1;g,;=:;~n" ;2:{10i.ha:*
§€$oi%_:?iG:1 dated 13. '1'4'€','s'.é"i_<_f§'{;'?i;¥.;"".E=.v   135;' 2(}{}.§3
Cfiflififififi that' jthiei;   markst vaiufi
Sf ms: 323%  E33 0:' BSA fijésposai 0:?
{3:3:°f:€::"V~V'§~:a};ia:--§  Ruées, £984 {far
séissri   ag the "i~{u£es'}w 'i'i":us,

;:€»::<§:*€iiz1g id' -.%1i::z..VV*g';:i*2.{1:*v_§:§LsZ;§*%A is juségiiéed 1:1 giimciing Em:

' '«-§r;$ii'g:%__0 :"}§;:*.. £23 pa;?V5e;"":s;'izim af §<3$.é5,€>'?,':3:'§9[~ i<3war<is the

"'i{a§';:é£" 533$ g;'§'m_p% a;:fi§; w%~ paizaiiy.

 . £357: Z{"€Efi¥&I}f£ in }."}{}'i€ éviuiamé sf tmias bafere

§;:;t;cz_,':--§éiI£g farmer. The same reads thug-

"5. Aliotment of a mmar site to
individuals arr body of persons arr





instituticms
Notwithstandiiag anytfxing in Rule :_%,'=
Authority may aiiot any Comer site,   _
not been notified under treaf_§ §i~--...V   

indepeattxcient site, to the:'iob£;§?;'1cr'_0f the.A[:3;d§_aC¢::i1t 

Site:

3)

in special

}'x'0vEciev:i that Whefé widtilfif  is--

03:18-thi§'d. Cf .Tfi:.idth  ':3f' V the

adjaceni Site 6;? 311311 ha

V at 311ci1 13éite~Vgas_"Ltig:t. 'an-flzyéiity may fix;

~ . '1   VV<3:"'-?;E":€'&i?idt£1. Cii' the adjacent site

-Li-'-:'j§}:"2i"'<;:':«. but equal to one

'V  safe shafl be for average

 fiiree previaua
 :"i Qcaiity

ae.1c:i:i{:.z;""~-zféié, the said ram being

 '  détéiaiaifiéd on the basis of the rams

éit V'--*s:--E1'ich sites have been sold at
in the

site is

aiictians
31"; wi1i(:i1 such

situatad ;

Mere {£1331 o:1e--ha}f of the 11¥'i{ifl°i 8f
the adgacent gitezir the 32.16 3113:} be by

§Z'g""~"';7

'%

cases:

 "  V



restaurant, a swapping centre, 3. 
mafiiet area and inciuries sites fer   "" V
912}; b1:asiI1ess 91' cemmfirciai €fl?:€_}I'f§';éi':5,§f;'%:  .
undertaking but does no'; in><§ 1:;;ié«_Tj
€8I'1"fl31'§{%3d for the icra'3V3?;ic>;"1'1"~'§;f '*3*¥ifi:v' 1'é5§§3I'3% :31'  2

any industms,

'Comer sitéfl nméiis  site La: tha
juractien sf 'awe ziia{is";%;é:sz;i11g iV:1<§r€:.Vt§1a:1 one
sida cf 'ih_::' - ska f9;Ci:1;§"At h?é:._IfQadS. AV   " '
'i'.h@  éééfiw 'i1";'3'.._q}1é€:$-?,i€::1__  not fafi Wfa'{h1'.n {ha
{i§:7{i11iti:i.i:*1' '{§f':j:ei:E§%:i' tfi1%:"'-r;arii*€:;*'*'$i{€ =2}? cemmerciai site
i::a_Smi;2¢§é._a s it iés':L4siaté{§. *af3 baa siiiizatad in bfififififiil the

pu:*¢i1as&{{"~~ s;i§::_',:}fA'=:%it:Z' peiitizyner and this €0fi}i1'iGI1

,.  £irz3:;%18:ge%':. 32$ th¥€"'si?:;€ in {;u§$ti0;:1 is neithtzr {ha cs:::*n<:*1'*

  é§i_:;é  apfiigazzzerciai site, 'ififi §I'§'£?iSiGfi.S Of the kéuias

 a}1{i Ruie E 0}' {he .%€"£.}§€S in §3ar£i<::1,1§ar am

 izaapgéiifabia {Q the facts af the saga. '£315 £3365 flea}

" {;:<1i7§.§.-'ixith {§§S§}QS8§ 0?' carzzfi gitas mid c€::z1m€r::ia1 33:93

%  ..  _"§'§':§:§; 53% Eli}? daieé %§:§%:§: fi} 8§ §.&Ei{Z§S {Which are flsithar

Ci»/>



-g..

tbs earner Sims nor aarnmerciai 335$). it has t€s.«j{3s:::'f;t1f;;€;a{ ie

@1331' that the .§<u§€s are appiicabifi if Inargifiésil  

azithézz' the same? sites or Cfifiiiilfiffiiéll T$i'£€;;sa.'  '£'£1i1:s.,j;.tf1$

Bi_}:'%. has is 3331116 ihe prapeztfs 1é::1ii.--A.'_i§'n;ip$é;f:AA"i£".1€:

theream, wiéfiaut mfarexaca ¥,£3_ }53;"¥ji§€ 5" Gf tbs i§1i"i--:% S';'  

Y. geeseaatieg---. _"'j;-giatgdV  1~--3_;%i';;z;%1}%9%/ 13. 12. 19%
{Sub_§&<:%. N0. 249.; :996;-- vp:.a}3s€£iAA   B:);é;'7:-c'é.ds {hm-

      firsiz 01'
1.

'ii.4_"1&:;},.1E3fér:(;3;.:i€51';?::.: ibiiitiigafsar 9:" 3. fiififi site " aiiottae, the cost of V iand shouici be fixed. at VA - V1*:1f;eA which he purchasfid ma " {gs avidenm-ti by 'aha saia deed} {rm 3: 1% times the BL}A's C¥_1I'I'E":I'1t ';zii$"€1ne£1t rate, whichever is higher; AT if the appéicarit is 6:16: firgi: er stabsaqufini gurchasez' <31' 3 EDA fi'E.E{3{i{}§E site from Ehfi arigifiai auctiari fimtfzasfir, the east sf margfizzai éarzd 3£'1{::1§.§<i 23$ fixfid at {£352 ram at which ha purczhassd the site A' /K;

-9- er the auction rate at which the was ofigillaiifz' <:iisP0$ed of in ' by EDA or 1'/2 timés alicztinent ram .:vf1i<:1)e1,%§eH1; '4 higher; ' ' " % V iii} if the 9.i_i}:3'tt§%:'i Vii);

itseif 3;' §O?I1f§F"Si§€;5- it;'-_ 'cost: 'siasuiii be fixed at 7av::1fage iV§31;':icfi0I1 rate as per i.V{Li$isposa} of "t:'~;gi,:sIi'z~ze:<:%_ Siiéé (L30m.Véi1ercial Sites) tirxe rate at which .... ,_a;§9pl§éan+:....;>t§rchased his site, V V' .§w;{iichc:§%é:r. is higher.

i«'rif§1r:_ %t.7:1e ai§€;$?€n:§éso1uii0n, it is ampiy clear that ~. 5£f:f:'§?:CQ$ '{\ Qf 1in@1ja"g§11a.£v iand shauid be fixed at the rate at ' ,s.i:}L1i{jh.__tV§t1<%:'évpgpgficant purehased the site. {As evidencad .b3§"€he or at 1% times the 5_l.}A'$ aliotxnent mtg w}:3;§Chex:er is higher. if the marginal site itseif 35; a A ' . ' gdfifizer site, its cast shank: be fixed as per kiuie 5a of $16 };3{LI§€S. A1"i(}'£h€I' msraiutian ES Qassefi by 313% aimed ..}Q-

23.3.2991 (Subject No.45/-20:21), which azsgi procedure is zsaiue the marginm lanai, §>§ n--ici§.A_T.1'sL'4_a ¢<)i?§1é:i*.._ site. yfius, separate res01L1ti=§11$::;'Sfi*§3 TEILEA to vaiue ptzrifiy 23 £af1€i_? aI1d cum-ciymer site. The 10.2085 {Subject N0. 135/1352.15; by SV2:;Z i~i.Kri3hna, ieaafied c0u_:f:se§ a:pp€}::§ir§gV Gf BSA deais wiih the ' C_f;:peii;$:§;aj.f _'i1f; %£§is:.'3":§_1' the aiiottee 03* the purch§;§§:'i:.é;':;%:;{fS:":§:;$;%;§é' Inargimai 133$. £1:-1306, {big penaity as per {he said?

E'E3${}§E_é§',§§fi, §:*3as31§1:,;{'f§::*.._ 33 {ha }i}€':'Ei€i.0fl€§' has €E}€I§"GEi€.'3h€{i "a,;»§;;'>C'a;'*,:. Ehfi iamd 3335 Co:1s?:r:zc£ezi ms hzéugti:

'A *_,%E}'Si§ii1Ei.§u}:;i{?§' ta} ma aiiatmsnt sf marginal iand. 531:1: Ehfi . %"J"a:;a;::1:%;:;sg;'{:ti7aza {iated 1:mo--2:;<;5 {£663 219% éisai Wi'£"i"1 the §z?5{ai': iQ:"i' bf '$31216 of mazgiaai £31191, w}u'£:§1 is a Cfiffliii' site.
" * Sizieé the p3:eper:}; 3,11 quastien neither the camér Sim gist {ha mmmarciai SE53. ai'@re::z$Izti@;'2.€é £63355: 5 9f éihs: Hfiififi zrazzzmi £36 mafia app§§:::ab§e :9 {ha Case 9:1: hanci. _ -
Thus, {ha BEA has to deterxnine the vaiue of thé: margimai iand ~i~ penalty in acccrdance \«'gfi't.l%1 the if Keseiution dated 1 1.12.1996] 13. 12. 19.96 N0.'.249/1996) and the resoiution '1?.':;. i:;.i;2{3r.%;;:3 (subject No.13Ei,'2UU5). it rigs itseif that in case if the i:%i)g_?: has .péx:~;sed resoiution muching this qtiééfiafi régaféiifig fifjaiuatiori of the marginal 1a11:iA---fiat}: ~-._i.flé«.%c0mmercial site or \, earner" site),A._pri0:'.~t;» _f'1.$--§Zg€jU5"'.{ 'z§3;1:'a5 of a£10t:{11e3:1E of marginaiw i_;'1.. 4i'av};>fi.r ti§e""'petitioner}, '(ha said I rasiziution S'i1é;Li,A----take:1 into corzsideratian. if;.._x%i:=:w ofV'?:i"1e:}"--;§30v€, the intimatien latte? «daiteci .p"a:*;s¢_{i_b:¢" tha BUA Vida A11nex11rewC is Eiabie ' ..V"'t€)T'a:.>¢"~<1j:u_é£*::;.i:1ed and accerdingiy the sauna is quashed. {:*¢5_z1sé<§fii.§s:i*:t§§,?, ma subsequemt endorseznezfis '«"§(i€ £1"1}1 é3'}§fiI'€SwB and A, dated 3.1.200'? mad i2'?'.2.:200'?' " _ V :é;:_sp6{:{iv€i}:*, gist: Siané quashed. a.
W _§'?« Wm petition is disposed of accoréixlgiy with f.}i'1 €=:~, directien to the BDA to determixle the market vaigie.' "

the geiiaity in respect of 11116: marginsd 131161.. 3 above.