Karnataka High Court
Mrs Subhalakshmi S Rai vs The Competent Authority And Spl Land ... on 18 July, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
.......... V. nu-unlirnlrnnrl nus.-n-u n..uuuu 1.-If Iv-umlninlxn rmarl LUUKI or KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT In was HIGH CQURT my KARNATAKA, aAxGALoaEO7Cf, nawsn THIS THE 13*" gay 0? JULY zofifi OCfT*C° BEFORE _~m-
TI-IE I-fIZIN'ELE MR. JLISTICE I~I?_;?Lt.T'li,'_"'~1V wax? PETITIDN we.1Qi{5;2aé54LAex13fi£y-_H£ BETWEEN 1 H1 RR3 SUBHALAKSHMI 3 R31 ,v* 333:6? vns ''j- g_:;
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-V'-U -rt-r'II\-I-1 - II\?I I lu\JI.ll\I ur l\l'|l\I'II-ll!-\l\l-I !1I\Jl'| LUUKI Ur KAKNAIAKA HIGH COURT OF KARNATAKA FHGH COURT 1 THE compsraww A5?HOEETY 1 REE EFL LANE AEQUESITION 3 _ szszwxcga, KIAEE, E1%.II:'Ju-fPADYx_ HANGALGRE, 3.x x';_ V THE SPECIAL 2.2.:-m fi.ce3L3I$'I..'rI=:2_N G1'«'3.«'2r;":"F:. HATIQNAL HIGHER? AUTHflR1TIE§aA "- n99:LAxn1 TALKIESR 5 _ *.V ragga, 3AuGALOn£'RoAn _§} fififififihb ". C fifllfifi 0E"EMBKA V .
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!*§33L'£'IvZ'i!-'1'F'.L3 £31? Imam H45 & E, 3ECTQR_fiQ,1Q, DWERAKA ms? UE.;'._;I-El. -4.5 ~#3ELPRnJE¢?Hn;R§cToR "NAT§fl&AL Hxswwnv AUTHORITY av INDIA .j=»3EaImn:smA?E BANK OF MYSORE " V T_*Lr;*=.Ls«:»a'Vz:z.:ri'.,AL._ rgnmzmmnv "mAmcapanE;5?5 092 _3.xVM ~,* ... RESPOHDENTS L _ x§By'EfSufiIfiGHRHIA.ARE FRRTNERS, ADVS FOR R1, n _E4 KME R5, SR1 S N ASHWATHNARAIEMA, CGA FOR R3, R2 SERVEB ) THIS WE FILEB UNQER ARTICLES 226 Aflfl 227 OF r:s;sr~as*1*;r'rU'z*Ic3:>: GE INDIA eemvrmc; TD QUASH THE Q w PRELEEIflRET HDTIFICATION ET.10.B.2UO§ PUBLISHED .......... \II .u-m-ununnn mun uvun : 1.-r' RAKNAIAISA l"llUl"l LUUKI OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT IH aanmasa main? NEVSEAPER "UDAr3H%NI"ffOnf;A ?.§.£$@5 $133 Pflwfixfikfi E? AND FINAL NOT:F1ca¢i¢fiH*_ IJT. 2§.?.'*aa&: PUBLISHED 2.? THE as In H?fIt5Af:!'A\{f-'L?fi xmmaamw B&ILY NEHSFAPER m?;~-12-$.2é%é;OV€DET_V 2=.z~.mz:~cr_::=:E A man TC} Issua rm.-;..%JA:5~2rJé~..' RESPDNBEflT TO RELEASE rag $EfiEDULEIflfl$NTIOHfifl PRUPERT? In Ffiflfiuk OF ?HE'a$?1T1cfiaRs-_HO THIS w;P. csnzss on FQR PBELIMIHARY HEARING 1w *2' GRQUF THIS nAy,}'#fiE,Oc§uai MADE THE Fannawims: ' °""' ' ' ' "
1 "g a»£Ln.fi,§¢Of "She __p-9*vcVi-?;Vi.c;}'i'1ar:3V_a"i1.f3n.--rei sought for issuance csf writ {sf Hcetti-tstari---.OVquaahing the preliminary _ Nat:§icati4n=H§$t§@ .1m--s-zoaa published in ly géuawapapa 3: "Udayewa11i"' dated 1 if V V 34:: t :3 quash Final Natificat ion _ daf ékzi :3'-:"JA-'.2 DO 6 publi shed _ by the third O H 'A i' 4." ' .VO;fes::;.§;~z€:de;1t in Udayavani ,. Kannada dai ly er fiat ad 12 - 9- 2 {J 9 6 anti further issue " 1: mi" mandamus directing the repondent to " raleewa the schedule mentioned pimp-arty in Jfiu« I 'v'mW..~4f. "'7"""'"""" '""" """"" V' "HKIVHIHM Hum Luulu ur mxwnunm HIGH count or KARNATAKA HIGH COURT favou: 9f the petiticners and for auchfsfihfirA raliafs.
2. fiacerding to the lpefiitiafiefisg §h§ respendents-Authorities ' :§:1VghtA"' 9 » 'fine land in Sy.NG.23f1E mea$u§i$gVabofit*iHaére 47 aanta of Kannur ufii§l@Hé{vflH§flg&lara by a ;::::e1im.inary 'V final n0tificat§a$ $%{_tfi§ VH§fii@fi§im Highway Act. P-.cc:cs.t::3.V1'.ng. t nmtification was issuafiK§ffiafi fl %a§§%f3f 939 T953 05 P3531"? the praiV':Lmin.ary fl_:1";:t;".'§;fi«r:a.t:i=:;z1. Accmrdingly .~ aub@i:t§dvth§twt§g,respondant has violated the ° pfi¢mi$i§na uf Sectian 3 'unfigr the ifiational Eig§wa§ i$¢fi and the very acquisition is w,-a.:i.a.:;e;g%. ' >33@§ 'Heard tha Learned counssl for the u",reapeutive parties.
egu' bayoxzci one year. Accordingly 5u1:vIr:ittee;1j"V.'§3:1§'i:VV' tine a<2cguis:Z.t.i0n is vitiatecl.
5. Althcughg it ia the $3?
iaarnaad -mammal far Ehe paper publi<:ati«:m;_. ahcgwz-3;?'-_ ta.1':gz1_ § into canaisdaratian as thé 6113 the gazette r;<:atj:1*,"._j.:«i::.a._tiz:*T'r3LiiV':'i'L':% £92: all p:act.icalQ~§ for: wider:
publicitzx» » g§%§:;»e':;a 3...»:'public, it is spacitifig = 'f;".;; take aut Paper publi:::atioui'L«._ in "1e;'.E:::1ing newspapers. The v..--v§:ubli~a:=.gtibn newwapars cannot be E_Vt'r§ ?r.:i:3,y__v%;a3:fii1___n4:::te of, fee: the last date as *»:h~e"fii3avt1e i'é"L:-.a;3;j3eady gazetted. much earlier. as a mat§:»a.rV"'.AVaf" intimatiszzsn, it is also published x*.:'hra newapapera to have an access tc:- the public and the individuals.
' """ ' """""' ""'"\|'-|"'\|l"'|l'\l"| ruun \..|JIJllI Ur l\HKlVu-\EHI\l-\ l'HUl'l LUUKI Ul" KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT U9', an 1-': In-nu:-'nu-I """' ' """"""' """"""""""V"| '3"-'"'| V-\-IUIKI U!' I\H!(l'lHlJ-\l\lt\ l"HU!"!. LUUKI U!' IKHKNAIAKR HIUH LUUKI U!' KAKNAIAKA HIUH LUUKI In the event, the fiatiogxal [FAA @u;,$;_CJm»{ .4/E . @"w'/M Authmsxlties fcsund the land in asmess, /( cculd. be zzsrcziexteci to be c3.'~.=.>»3..t=:4#;ed M»f1"fif Icv:11 acquiesitican proceedings .
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