National Highway Authority Of India vs Assistant Commissioner & Competent ... on 18 April, 2011

[Cites 3, Cited by 2]

Karnataka High Court

National Highway Authority Of India vs Assistant Commissioner & Competent ... on 18 April, 2011

Bench: B.S.Patil

8%»-

(By Sri R.Devdas, AGA for R~1;
Sri V,B,Siddaramaia§1, Aév. for R-2}

IN 'W.P.No.2505}.;'2€)10

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S::3t,.2t.h .}';3::d Road, I3e1s:ave1:1agL1d§.  "
Bar1gal.c>r'<:: W 560 004, V _ 

Rep. by its General Ma1am'gé:i',_ 1

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{By Sri R.D§vdas, AG}. mi  '  _
Sri Sa.bramanya.S. ,'  fc;:'*- ._ 
MfS* Upasana Asscsrziatexs, £45'.-d_.Vvs, for K-2 8:: 3)

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EN 'W.P.No.250~£i»9,/20 10

1.' Assis3t2.1ni C()mmiss:i0r1e'r 8:. C<)I1§pe{.en§'
Authoriizy, NE--L4, {M131ba1ga1~K(>1a1r--
Barlgalore S€'.Ci'{iOE"E}. 3"' Maﬁa Road.
I3a1aSandra Laycmt, Gzzlpei, K0131'.

2». Sri 1'-i.V.}Prabhaka;' Raddy.

Agad a.b0u{ ESQ ye:a1"s.

S/G late §*i.V.Re.ddy.  _
R/0 N0.'726, £7"? Cross. 6"' I'."1"1a;~7«_{~:',"~.  V V _   
J.P.Nagar, Bengaiu-ru ~ 560 078.    RESFGNDENTS

{By Sri R.Devdas, AGA for Reit

IN W.P.No.25o52/2010   

LL Assigtant Conxréjisisﬁﬂnetf  C'-'Qﬁ1p€_1V£iI11:  
Authority, N}:-I'¥4'I aflxii';;i§}gaga.L.,_KOJ_ar:' '
Bangalore SeC_tiCf1':1;:;_ 3"' 3fi21ii1.RQ€i(:f; V
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Sari I:iv.Di.'i'.'a§*.t:d&{v'an & S.Max1j1math, Advs. for R-2} L. AsSi&§i1:1.3:3;;'- C{)';§ii;zis:-;ione;* $2 C{:n:§;€¥:.e:<3'{ ':'3z_.:?a§":-z's;*§"<£',f.jA '?'~E§--{A1}; {I"*vEL1.§%3a1g;:z::E--§{{3§z-1:'- '*;§§2:.Ea$2¥:;?:{i:'a .L213?<m:, G:.z1peé:, K01&§"_ " ;'~*,.g.;;.}>{.§ 53 3-*'"t3;a.:"E~,"é.

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2. S1': .S:1€§§_<>g% {By Szi R.Devdas. AGA for R4;

Sri V.B.SiddaramaiaI1. Adv. for R-2} IN W'.P.No.2505é;'2£} 16

1. ASSiS1'.f:1t"lI. CoI1'1missi{)I1€=:' 85 C0I"11p€1£=.1'11"' ;*u1t1':(3rii'."y, NE"I-4, {M231§3agg21i--}{C;121'x*» "

E3:«,1:1ga.E0:'e S€C,iiO}}.}., 3"' :\/Egan Razztd, V Palasaridra La},-want; Guipei, Kalaf'.

2. 81111;. K,Sar21{1an'1m:e1.

Ageci 52 yams.

D/(:2 léiiti'. Z\/E.Kris11t;1appa, Yelachahaiiﬁ véiiagge, Na1"1C1ag'L1d1' Hobii.

I-ioskoie 'Fa1u}~:.

Baiixgaiore Rum] E'_)i'-:~';tj.1'i(:f:.; ' "

(By Sri R.Devdas.4..A&GA1::fiiK'RA: _ V .

Sri Udaya He311a,,.'sei;'i':;2r_ Cduf1?,sé1.__fE;r ' Sri R.Chandra.sh'e1:31ar, .A&v."fé:i= Mfs. Law' Pa:k'2msa1¢:.azes.,. Adv. fLa':~:~::'2) IN w.P.No.2$c55',f2o:1Q " - V' E' :%.ssi$i:;;m.i: {:{§rI'§111iSE}}§{}§Ef3}' -555 C{)'r1'1;3ei,eI1E. .. . . A22 E.h»;23;i E..y§ H»-1L {R/.! LlVEb€1'§::£,%..j --.Ii{{:»iaz"- " £33,111 §_;":11.01*é I «E'>?é{'..i:,ir.> I1} 9 395 ' 'K/I.2:,i1': Road, E?'21V1'e:-s;;1:';rh'22,.:;,21§,*t:t.;é.? C%2.1.1.pe3:t.., Ktalaxi ' :.::.}:'L.%1y., S X <3 E__ai.<:": Efi..M L;'g1%;'2§r<_21':";3.:s=s}1 21z1'1:¢:pg3221§ . fVEﬁ§.§:1xi.e":1si{3ﬁ, SSM Lz»1§_;czut., .';§E{?z-:.§' §.Jzé':.«%a:fg}>";1a Saw-'i:.::.1':;§§3g :E3!}€}§, .L?;-%a:A;:a>:~;_;;=-:;.;::; R§%F$§%2°§EP§'§'$ {1_}B§_sf ;'i'1;i'k"{;I§evéa$a $33 for R»-E:

Suzi §~£s17€1Va5::devan ﬁt $.E§sIan§uz;atE:§ Aévs. far RE} 3» /\ 9.

?a, ﬁg IN W.P.N0.20581[2010 E. Assisiam: C011':;mss§0r1€*z' £3 C«:):1'1pei.e;1i Authority, NE4-L4. (Maz1bagaE--K:)iar-

Bangalore Sz:<ci.1't:m3. 3" Main Road, PaIa$:andra Lay()m:, Guipcft, K0121}:

. Sri C.Nagaraj 1.-1.;

Aged abcmt 54 yf3a_r;~3., S/0 Chirmappzl.

R/0 No.61, Lak:~3h:r:1'i Vez1kat'.e$hwa1'1"a I\E11ay'a. Shz~1nt'h3'. Lézayoxit, "

Ramamurihy Naga-r, Dooravani Post, Benga1'uz'u w 560 016.

Sri C.Muniyapp2i.

Age: Majoré .

S/0 Chinnappa, ' . 'V ~ R/ca N0,ES1. Lakshmi. Ve:1kaéeshw_a:j':1a.v Niiaya, Shamghi Laymﬂ, " V :

Ramamurihy Naggﬂ', _ D0oravar1iP0sL§' ' Ber1ga,luru -» 560 = Sri C . ZRag1_1;V1}3étthVy§ 51.;

Age: Maljbr', " ' "ff S/0 Ch1i1nag:pa.[=" _ 'A - .

P(,/'a N::),8'1_., La.kSh,.m"£«.\;?7€1i'§£;1is3§.1"gf.Ua1':'a:, Niiaya, Sha:.11;hi I..(21y.<>Lit, , " ' Ramz1rnz:r'i.hj;"'Na1g;a:r, ' I_}c>orav3.':*;..i_ P«::.<si, AA " ' ,.Bf5f1§;§}E15§:i,1EfL§V.~ 558 0148, _____ 57;.

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R,/as $3.6 §;.,~§,;é;-"£.fr.'§'éi««§"i.I}"§§ \f'eE1}<;.a i.es;hw21m

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Sri Uciaya Holia, Senior Ceunsei for Sfi Rchandrashekhar, Adv. for M33. Law Park Associates, Aév. for R-2] IN W.P.NG. E'.?'G5Gf20}.O

2. §Q Assismxii, C0:111.";1is3siz:>11€31" & Czitalpetexii A1.1§:h0:~ity. N'I*'i»-4. {ML£§ba1g£1}»}{(712Ei1'« ' Ba1.1ga10r<3 S€:é(:t'.i(m}, 3"? :\/12111.1 Read. .Pa1asar1d.ra E,ayc>as.L G-u§p<'--3¥;', K{>3m:.__ Sm ¥"{.\3'.Pra13he1kz1r Raddy.

Aged about 60 years?

S,/0 Iate H.V.Reddy, __ -- ._ .V < R/0 No.?'26§ 17"'! Cross, 6"? P1"'1azi~;.e.7 J.P.Nag21.:"_. Be11ga1L;r=._: -- H' > Sri Nar":;1ya1'}21 R€dd";i,- ' Aged a§:><311t. EM; _ __ R/0 No.4, AjV.AVé':1ue';'~-- . ' "

New "f}1ip_g}_g1se{1v.;£"rai:.; V Indira N'2igai':1; ., ff. "

Eﬁzzngalﬁ-zfe. ~.«_ ' a Sri T.K.Rexngzuzatfi'xRéd¥:iy9 ' Aged 21bnui, 63. y':*~e1rs;._ ' "

RXQ ?*§j0.'Z1~._ A.1,7.A'eJe:3i1e§ J V' ~.Nexx<':TmP7£§5E1:%.§l:3dr;3:; ' ---------- ~ * §::.di:5é1 Nei;§a1";1: « & Ban}_.g;::1ij0:%:: 4 0775.

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8. Sri Arnit. Ikieddy.

Rio K'E?..I?'L1mz11 w'i1Ea1§;ez, §321§§.§21§01'€.

9 Smt. Jz»1:;a R€",t§.§Ci}-'.

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E0. Smi. I):=:ep1'k2-.1. }E{<:ddy, R/0 E§;.R..Pu.z'21m ViI.I.age, L -- _ --. _ 3 __ 2 Bemgaioiv. 'RESPGNDENTS (By Sari R.I)evc¥as, AGA for R-1; ' Sri Udaya Holla, Senior Cpunsei fQr _ ' ,_ Sri R.Chax1c1ras.'nekhar, A652, fort" "

Mfs. Law Park Associates;-_Aldv. '£ox;Vj_R~2*m.%4;'%3 to 10) W¢E'.N0w25O5O/A2030 1;-....:?:1¢¢:~. Lirldai' ';?$;s<n.i::*11;:.;s"'22e5 <3; 22? of the Ccmst.i1,uii.0:3. of 1'.TI'dii5.l, IiI'&1y}iI1§_§91.(}_C[U'§1$h. fiizcz i--:=L1ppIeIn€n"a.ary award. dated 2?.O.i5_,20;5;€) _z«1:=._ p--eI"'§XI111.e;s:u_1'€' w.1>.No.25Q51__f:;o1G :.:s_ i'i'_ié:d¢: 'u;;;de':; Amc.:es 226 3:. 22.7 of the C011si.it1,:--t'ia.r1Q25.Entiia, pray-<i_r1g E:c.---qL;'21sk1 {he sL:ppEen1eni'.ary awa.r«::§ €ie1t,:3~rdl 02. as .p<é::_;?\.11_r1r;3xL1re-A passed by R 1. W.P.N'o;25048f2U.IjD_i$~~.[EIr3d~"u.13de1.' Ariicies 1228 éiz 227 of éhe C<>21s.~1.%i.w;;i.t§21_ (if1.11-1112:.zg3:'2;}f_§Lz1g; to quash ihe Su'p;31e:1'2.€1.11ary award daif"-rd 30$} 21:-s§':pe:i" Az;;:3ex2.:1"€~EX gmssad by R» L A A " fiied urleiier Azﬁcleé-3 226 &: 22? 0?

Um: ,C'<;13si.1!_.a21i¢<>:1 'ofltxdiel, praying 1:0 quash the s1.1p}31e1nf3z1t:21:y zzzm-';z*:i d2i':.<-tc§=.16,..'iV2.:2'£'§O9 2215-; per iX_1:1m%xL.1:"e--A }")£1$S€{§ by R» 1. ."saffriNc>;2:é{§éi2;2@ 10 fi.}:;é<i :1:-;dm~ Ar'i.i<;:Eass 226 & 22:? as-"

; Vibe C{3hf::--1,§E';§__t:i€3:§"Gf §:1d.i.21, p:'21};i.n§_§ is quas-;~:h the: 5s;L:pp§er:'1.@:*:{.21ry _;1wz3.rc§ Cézlied 30.61 ,201G 21:; par .z?%t"zr1e:%>;1.z:"r:-~:%. §}e1ssssec1 by RE. ﬁi£;'§ii%,:€:;.:2;5@E3:;;2€:zH2: is; £'i§e{,% :.,:_::m>e:~ s'%,.:'%i::r§:-3&2 22$ :22? 9:' ._ ';§;§: £'§:f'm-:33t'¥;§'.:,.:':.'£mi: <3!" hadia, giymg-*'i:'1g; E10 {;:.:2=;$E1 i;f;E1:;*. Em;>§:}2té§1'm§:i,a:[jg " __':a»';12'£:;<ia2.e::§ §'?,{E.% ,:2.€}E{) pa}: ,{%;'1::e>;:,z1's3:~;X §.}z?.:'S;'S%'3.Ci '£33: 1% E' _:v 3 #95 \?VwP.N0.2-5055;/2O'£O is fiiezi under Articles 226 :3: 2.'E;?.e.f the Cor1.sti*:'L1E.i011 of India, grzzyirag to quas.h the sL:pp§e::1e:1':,;}.:*§;; avsaird deﬁed 3Q.C)1.2{)§O as p€'I' An.11exL1.3re--A paesed b§{§i_?'*1 ~ e. '2 W'.§3.N'o.25O55,/2010 is; filed. uzrflder Articles 2::4'e_"&E2;2:% H the Censtituticyrl ei' India, prayiiag to quash award eiated 30.£)1.20.£.O as perAn11exu§."e~A;'« . ' W.P.No.20581f201O filed m1d¢£«VA£--::.§¢iTes T2'2_é3 &_ the Consiituiieta of Emilia, praj;ing»'i::3_ q13a1£%§'.1_ the s1e;:{3;>'1e.::3ent}_1'ryM awarei dated 14.12.2009 as per Am:ejx'u_re--A. ' "

W.P.Ne.1?O50/2030 isﬁiedy,-131d.e:f Agrpictiee 22.2: 227 of the Consiitution of India, p:;iying.'io:.q:§2a.§hV i:he supplementary awards éated 3;.10.2::>c;9,-A '*e_3":1.,.v1o.2.Qe9;»» _ 30.21.2009,

16. 12.2009, 16.122009 8: .IbH.V._E"2..2C-O9 :aS"f)€fAD.ﬁE§X1,1I'€S~A to F. These Wm" p;e£itFp:.1s e::x_n1i:t1g"xor'i"i§:§r"--.:£f>§.£:ié1ting Orders'. this day, the Court mac'ie_ ﬂ7!:19.';flC)ﬁQ$,5,[if1g§I ' .... .. °*1~._

1. 'me N.;11;iGt1E%.1V I51ig;:§h}éxr;1jf.és*.e;§¥i:--1,Iie'rit}r ef India has filed these batch of wrii; "pet:itie'ri£;_ c§ji1a1i3ei*gging the .s;u4pp1eme11tary awards I§}{:1S86d'{'}§1€3 Aes'is;§ar1t. C.Ommissi0ner and the Competem; .A:':.';3.i.'I;1G;fi5§':sf. ';'_~:i1*1:'ga'£».4{Mg:ibz1.gaI~KoIar~Ba.nga1ore Seei.i0r1}, Koiar".

._ V 2, "E§e'5§§><}ée"§£1e;*31. §\i€3.1 is the :::<tm1pe%,e1.1'i;, .2m'1.b{>rii.§; appointed by the €e:":{:"».§..EV° {;':ei?ez"x1.mer}i. for the pLI3'p(}SE? of ctarxyixzg am'. {the %:£z,;'i;éee '*-._;:m{§ .§"'u§2§:£:§.e:>m:a §::ez*t;2;zi:§:?{1g3; :15} ;;:s{?eg_z§;sa;Zi.';Ze.:":. ané ée3.i,ez'::zé::é1§,i:}:; ef {he a:310':::%2'£: gﬁzayzibiie 21$: e<2mg}e:'::§21tE<:s§': in a;<:<f%:é%d:zz2{::% 'i%f§i.§".i ééze ;3:"{:~'2,-*§st=.ie:és,-2 03" §~§21§.:'<3n2;.§ §A~Ei;;;h.e:a};$ EXEEE; EQ58 fa? ,..r")'w :_v"é1§;r§<:L1E'ii:;fii'*21§;_.;2ss;%__gmci ﬂ1'§3*:--k'§fé}3'€§ they va«-'ere: eriiéiieci for paj\;r1'2e11t of 3:,{3:f::§i€§<~é:'é3€:§ é;E*:e ésazid :':1%;;37§'<::+;@ni.2>:'2,ii:2§: 23;§':{§ Esaa-ﬂag *=:e%*:°ifie:£i {f{}I' Sh{)3'1'i. 'the: 3101.'), fa}: ihz-3 I'€IE?X-"21I1[ st.z*£:f,c:h of Natioxmi I--iigliwfziy E\:'0ﬂ<il« in ML1Ibagai~Ei<:3§aI'»»BaI1ga10:'e Sf3€?iiGI).

3. AC1. 021.2113 10 be zlssued an 14.11.200?§2?.c::q*:i:.i.1'i23g_\r2é§ria}1's.VVE2;iids béionging £10 di.f§erez*;{ owners wha 3;re:% :;1r':'aycj£i_; A " p:{§4,I';E:'g.>F 1"€35I3OIT1d€I1€'S in ihese wziii, §3e§.1"'t.ic}:1s."'«. H

4. Resspondent No.1 M his powars under 5ub--s<-A:Vc':t.ior1$ {Q of the Ac:

136155363» '86': award markei. vaiue and awarding smbsequené to the passing of made by '{.h.E': owners of the a1cqiiE.r<§d. the aCq11'i1.'€C1 Lands were situaﬁsd within f;211f;i<:ip--;1i A1--i_m'i~%_."s emd/<>:" were c0nveI":C;ed for non» §ZV7i«E_3_Z;.lt';'§_°t >"'€;;'§§;1'L£é §:'d§fI§8S§b1€ for ::£:n--21gri{:L:i§,L1:*a.1 Ezmds. Théy .. =3:":{:E{>é=t%ci€i0c1.1::i¢':1%$ ziviéemring Elm c:{>:1v&;'s;§Z<::"1 and pa.ymt?:1iT 9%' VA T . 4d£"€€fiGpf1'1C.Iﬁ.*{1E"£a§'g€S, etc' 3 " §?)iE?.§%§'§}€}E":{§€?¥E'é 5i'*~;?a:}.E - {f<}:za'§3&:1€m. §5§'L2'{.h€}§'i'E}7 ?'£&'ii'§§'§§§;

xx 1

4. mi " -{%_§{;:'a:.rz'2<ié:'::.§g §2z"<>s:§:.:{:s?:i E':2::s:e §%m:'1::§ :'.i::2,-2:, 1336:'. ismﬁs-4; in {§:,§:::«:%é§€;z':

5»:

Q/..~&'_1 A 11ot',ificra.t.ic»I1 LI§Edf;'.Z" $L1b»$<3{*f.i{31'1 (1) of E')&?{?ii§};3u§"~.f3xI3~.7L{)f_tI'}€3'" 10 xmre: <:er1ve:"t:ed Iamcis for z2()'I1~2»1g._,i1'i<:L1EE.u1'aI ;:>L1rpe:>se bﬁ'{()I"<3 the date they were actqtléreii by issuixug £136 :1<::tific:a.E:ion. xziﬁdez' Section 3A iéf iihér Act. on 1.4./18.12.2006 and 'heI1£E§§.Hf§;&? i£i::;.(§1"~ {)\-1-'IEt'i?£'S "RE-'t31'€ emitied for §)El}--'{I1€3I'ﬂ. of C{')II1f)<:'.§ISaTliOI1 "i1jéa1§:i11g; '{.hc3 _ Eemds as Com-='eri€d Iands and n€>'i'. '2ié "21grit:L1Itiu1fx2:'i'._iands." Accerdingly, by ex:-u11iI1i11g :~3eve'ra1 jt1dgI£1e:1bi--$ inf tﬁé: A}'3ex«.CVq{11tibV" mgarding Valtxaiiorz 01' .land sEt12.a1iéd.:¥Vi1hi11A.f1;u.nfir:Vﬁ)'2§1 residermezi piaces and also regarding-~§VéLgeé5's.{;1e31§ 61" v a.g.§IT:.:;§:L1It1:1~3.1 Eemds having urban p<:>{,ent;i£;E«' to cenverteé urban iands, he pasisééiv' award after {finding {hm the iands vgicjrilpévxisatien either as n0n--ag1*ica;}.'§::r;11 1 ' V . gT)'1*«» J'i'a.:_1s:¥,<s.' having r10nwag1'icu1tura1 p0'{ei1'£ia1it:y' :_4{§"i:'::j£i'p;=:'nsa1t4io'n by eI'1hanC:ingg {the mariezeﬁ r25Lé'.€:~ per SC§Ei?1_§V'€"f'1fE£"L'i'{:. A8, , 'T5; 2:§§p:f::;:§é:é.1: it be%;'t:er_, we rnay take Elm <':X3.}'11§}I(:'? 0f $1.119 Zami .{3€)'%1}f3¥'fiS€:":§1.,v'§'I';'AV.K§;v';..§3.N€}'25Q<i§~8;"2C¥3Q s;i1.uafae:d at Iﬁamdupaiya Siﬁiazgsg "E?"ZE"iE:§£?i_$!ﬁ€"%_.',3*'§V;!Z§3;i)Ei5 .':~£<3s.k:)i.<2 "E'a.§z,.:i«;., §3e1:n;'g;21§<3r<: R:.2ra.}. E}istr§£:1L 1T'.g§.:;=::;9§:';;:s.z"'§Vﬁ*>;é=t:i "aizé. Sy; E\§s:}hE.é%5 m<:ass1.1;*§::g 4,26?) sq' EEIEES, .§{;?S§E§}§":'€§§i'i'3§ .?*§:>, E. E2215 :;*,.z:§:21:':.<t€<i LE1:-': €'i{}§T{'§f__}i'?§E:E%Eii'.i{}E'E E3}? gszmsiaiitgtg :%,JE2:=*...§;;.=;s§j}§}i<ie:m;':zmtsfy z:2::'=.:'2z:"s.§ zzmgi Ems; i"ixs%<i ii: at": E-7€s=;_§_=2%'§ £3315 §§:';%::' 11 sq. mm". from Rs,988.4»O }}€3I" sq. mtjr. awardeci earfier-.__(m 28.06.2008¥ It. is '£",hLl.:'~3 clear" from 'She SL1§)p§€.H1€fI"l1.&1I':f:x€£".$'§5€?;§;ﬁ._' paesed in ihis case an 3G.O1g2OIO, thafé the enh2111.;;€e.'d _j .

Of Rs.12,93,2?6/~ is ordered to be gaaid over eéumpelisaiiczll zilmady dE1€Z".I'I1'1jI'1€d. '.I't1e':.ex1}en*{'TVo .'°}~2ué;d.'i;1'€<;>V}Ve{§fT.:

and the rate deierrrlkined in C':i§f(:'fI'€1'>'.VV3','v.(";w':?§.ES€3S it! is not necessary to refer 1'0 egaih A V

7. The conteritiorx of the petitioner is that the sup;31eme11i}:_:g:y__awgrﬁé) authority of i3"Ve in 38 F11¥»E<'_/fl" N9'-1.' each power or :§'owr1 award and pass 2:

fresh P35'4"#'"»$_uppie111ent21ry atvatrci thereby enhancing in this connection, C0:,zI1Se1 .{fO;;"' the pe::»::¢::e: has zrelied upon a .Ful.1 Bench decisien :'}:;_£' & ﬁ}2e ' High Cauri.-. in the case sf KANCHANBHAI '«~.p1:S;A1:i.~& MOTHER vs STATE 09 GUJARAT 8:

x ' '§'}TI"IEIé;$"." EI~39:_$_'i.--2£ GLR 1§56§ wE1ereir1. whﬁe zziceaiingg v..-'Eé',1": the §}:'€5'ai.s5§£:r1.s \;3f_ ﬁée Lzmd A<:€;L1i.$i.t.i.<§:: Azri. and the §;>s:;wg=::' {sf §:h.e 'E-,2:.1r';%e_§ x:{7';e:i'j;_11i::§..i';,i:>:2 {}§'§i.::<:t:" 2:} §}é'iS3f:§ zsu ;>pEen'1e::.1é.a1:7; ;3:wa:fe:if in

-p;i?23,;;§21ph E E, ii. Zéeici £22222: 2%-ritih :*s::g.§a:~{§ €30 éhe are:-2 cf Ezmfi for f§£§'zé:t§: 2w;,:*2§.:"{§ 2%-'€25; 2i:§.:"'{:3;=:i§: zimgzie, ihe s::«;;-zme §}€f{.f{}EZE€?E§ .{§.:1.z':.§ 2.::"2cEe'r 1.4 now turn e?m>ur1d .31n(i c<>;:z£.e;2d 1):} ?;:h<~: etchzairaany. }'"{e."':aIsc> C:0r1t.en.ds~ that. this fact. is ssupp3'e5;s&=:d by the peiit§.01'1€r§3_ J}.-IVé' ~ <:1r:;1w§§ t.h€ £1t.§.€'.I'.iU(}f?i of the C<)uI"t E0 5-3€3\="€I'£1}. jL1dgI§'i»?f1'I,:s'wgghérti.

supp§r:r11€,=.'11.ta1ry em-'ards wr33:*e:% p21s;'~3<::ci by fV':'i€:5C:<2m;:.e1,e;ni._AEii.'1th0rif.y and which were acted upoza.

E0' It has "to be mated at the t;--z,1ise1. than VEr=. ii;01Ai¢ b? 'ihe judgments relied upon byvihe EE'§E'z'~i"I;1"f,'<L'}.__:'{'W'_:»fi:'.'»T§{._')I" C()'L1h':;ei' for {he 1f*espor;u:i€nis. any award V"§:,(ji"1§.})ensa.t£011 by reconsidering and ";2VI';:£91'§.ie passing the firs: award as::- came up for C€)I1Sid€31"Ei'f;1(J)'f1'c..,V cases w1'1.1ch are referred to iirzy firzt': can be nlade the basis for c011side:r§.r:gg; 4"f.féi.f1'v(Zﬁi:;,?'_ now passed styiing it as sgzppiezlggilﬁiary axv£1?cE H: is in this backgmtxnd, E firid it .1;§I111,€€:E3SS&iE"}r9,il{)2. .I€?:ff:"I" to 213 such ju»:§gmer1ts an xxrhich the :'€s;j'e..:fiC'..::r1t..€¥3"Eizzyje ;5ja;'t.:eci :z'ei§an<:e. Ii. F:z'I:f'. SL:;b1."3;ma:Iya' §.e21.::°n€cf Ceurmei. appearing far ihe V:.'€>%ap<>':':.:.§r:3:z':.é.w:§é%::'":<;3E'S is': W,E5?..§'l£}=2f3€}§E /'§;{7sE.§? E32355; g?;§2;1s::sé{% 3.'€r?.§2::'2<::3 cs_:3:_. "'E§E€;:§' _§L:{§gI:3%::3§. £2': éhéi {:2-1.33 zgf T33 $FE€L§.i,, ﬁfﬁiﬁ 4:'-'§C§Q§..i£"€S£'§'fiC§E'\E ﬁF§'§SER & $E€Q'Z'E*§Eﬁ 17$ §.,«ﬁK$i~i?§:iL%BAE{§ "%€;.§s£%'E".&K'i¥A.§ & QTEEERS --~ ER QQQE EAR 4363* 'i,<} {Tr{Z%E'1'E'I{?'£".I:€.§; 'iézzzi. 18

14. in the ligllt. of such pr0v'L<_:i0I1.s 1I:adc>. zmciex" the Am. arr; in the 21bs;e'r1c:€-: of 21:13: pF{§¥~'iSiC)I1 ccmfatrrixzgg pmver <31' j'L1.risdi:§fic:_fi-«iii respondem. I'~Eo.i -- Crazzzlpetent ALzi..h.0riiy 10 pass; 21 st3§:"{a--r1dAA2i'w:;ir::f'"'1 an the SEHIEC'. subject 1"r3at"i';e.1", the §n1.pL'1g11_¢d ::ixara:r*(iT5%: pi1s$e*;ci en1.1az1Ci3(1g 1.17163 c0rn'pcr1sa,t.i0r1 by gazxssjrigaa s'é:::ifxd:';1xv*a_:ftE 1'wf;;--..;;5i:_' be <::ha.ract,eI'i2:ed as illegal and L1:1té:iabIe, 15, The concepé of sL1§>;§.1en1§;r1{;;:V«xj{f--. £ny'arc.i' "'i1'n,p0.r:§E',€d by respondeni No.3 in the n:1isnom,€1*. A suppienientaay av;a._;f¥:'i 'by ; i:j:; ' suggest.s sorneihing that j_w"a.i;~;'~: :iéV "c;"'Lﬂ€Ei'IIf)i€d by way of 21 suppE<f;ﬁI11_€éI; 1:2:r%':}' Lzncommon in cases where the Zérgrigrixaaiéyéiéiﬁﬁﬁti not ﬁieali. with C1€*ierminat1'0n of con1pé:nsati0fﬁ of the land c0nsiSii1:g of s,;tructu:jé:_§S "e2?.1"n re}.-sp._§:t:§'. sf ::erf;a.ir1 fruit bearing trees stalﬂing 'i}_3.e:f:r:':i;3,,; dzié. £9"nor1ma.Vai1abi1ii:y cf va1L1.a.t'icn1 report. by the <:o;r:{':::_rfé'::ci "'eii;'3-;;j.§r:e:1é1+"":>1* ithcr e:~;:per't vaiuerx the c;:0mpv::ter1"{. :mEhc;:*i%E.§g e:;;:i:I11.r§*&t:s the said p0r%,ion while: passing; the aw21:'d "'v é§"§.§?*: .232} in=:'.:%%:'25I:'m.1 111:3 jg32:5~.:::~2s 2?: se:.s;;;>I6'r1'.';:32.1E.21ry ezxvzwci in respect. ef éifgzér 'Asa.i=:§.'p<}:*€T§<>:L Ea s'z.::;:%3 an €'?E«"i'.§}iig s.:::,.:pp§<émen'1:..22;ry zmrarzis :{f€?~1l§,£i'Vb€;? g3;-2s:::=s:.-?{i s:§{»::f;:<:rmim:2gg the {:»:2:1':p£::15:;:1?;.i:}§": Em' 'zffw pz:>;*ii<m, " 'v2'§2i.:;:§:: 23:1}: i:':{':§m:§{?»:§ Era': 13.31%: €?£7i§°§iéf'§' 2m:a1.:"(fE, _<27'4'

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Karnataka High Court