D N Nanjunda Reddy vs State Of Karnataka Rep By Its Secy on 24 April, 2009

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Karnataka High Court

D N Nanjunda Reddy vs State Of Karnataka Rep By Its Secy on 24 April, 2009

Bench: Mohan Shantanagoudar

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w/<3, Vh'2NKA'1'A§{&YAPPA-- _
AGED ABOUT' 40'YﬁE:AI4_?S
ave ROAD, BAGERALL:  .
KOLAR Di:-3'1'1<lC'£* - 553 101:'

sM'1*A;;AMvMA  V    :
um. ?NAt§;jy'¥.~SAPP;9.  '  " 
AC.§E's'£'!;'§_B13_L?';'--F 65._1?_E'A12$*-." V V »
DVG R_OA,I), BAGEPALLE 

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AGED AB'0U*£§4@VYEA1?2s
znve. R(:'«AD',._ BAGEFALLI

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.. vem. "r;.1_-zxsam
. _ "v:s1Vc;;':1*::*v.z_x_b,i.:3:.;'r* 50 YEARS
"D'\_:'f,i'_z Roan, BAGEFALLE

igags-,.%s_.:< DlS'i'R£C'1' » 553 101

.. 'BHASKARA REDDY
-.s',ro.c RAMALINGA many

AGED ABOUT 45 YEARS
BVG ROAD,BAGEPALLi
KOLAR l.)£S'i' ~ 563 101.



EU

11

SMT PAM EELA

W/'0. BHASKAH REDDY
AGED ABOUT 38 YEARS
DVG ROEKDEAGEPALLI
KOLAR DIS'? - 563 101,

P: L. SURYANARAYANA mu PTA
as/0. LAKSHMAEAH  
AGED ABOUT 50 YEARS '
DVG ROAD,BAGEF'ALLi

;<;o;,.m~z L)lS'l'-- 5633 10:.  _

arm' Vi£NKA'l'Ai€A'£'HNAMM£; 
w/0. pA*r1'1 RAT!-iNAlAH SH'Ej'1'1"z.'._
AGED ABOUT 46:'YEARS<'"""' - ' 
ave RoAD,BAGE.?_§;~LL1--_

KOLAR ms*1'--- 553 101. '

12 CHANDRA_Si'£.EKA}?}5§ '"Rﬁf;f:?  . _ K

V*'2<_oTLm:{i:u1s'1'f-3-"%:es~.;01.

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A<;m:_1>. 1i.B€;»'§_E_'i_';_4t'=3»' YEARS  '

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" z.)EHAR'1'M:+;Na* 0:» mousgmu AND

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1sziu£::*1:i:-'1'{>1~e23:;;2 BUILDING
v_E3A?5_-ECEIELORE «€31

" .f1'§~;a: :3s::H..s'1"r C()MMlSSl{}NEi%

KOLAR DIST
KULAR -- 563 I0}.

'l'H!:} ASS£S"l'AN'T CUMMISSEONER AND LAND
ACQUlSl'l'l()N {}£*'E*'l(}E}R



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CHIKKABALLAPUR SUB DWISION
€)H1K.iéABALLPUi-<3 -- 5633 101.

THE EXi*J(3U'£'lVEl ENGINEER
PU BLIC WORKS i)£:}PAR'l'M£:}N'l'
KOLAR DIVISION

K.{)LAR --= 563 101:

(By Sri M KESHAVA R591}? ASA}   

THIS WP as 1«'1;,e;13 L}r4'i§':c;;e A16:-':;:La;s

  &< ié:v:3r_':}rs:i5'r;I§:"V1's i  V

J'~¢2:g55._gé.m; :22? 014*

'EH31; {;ONS'l'l'£'U'l'lON or 1z~m;A%,» PRAYi~E\_fG*--'F0 *gguAsH 'me;
PRELIMINARY NoT1R1C:AT1oN_1__mf._1e._,1o.2006,vVmm GAZETTED
ow 2.11.2005, ';133'E_ AN~r€»A'a._s.N::.._ FINAL" NOTIFICATION
m'.2:.2.:2.:.2:J0?, AND c:~x--.¢_x_:»;t_«:*:"1=1+::_);oN'~--..:';:s.2:so7, vmr; Ai\£N~t:§ AND
ALL SLIBSEQUENT PROC_E'Ef§rE.NGS THERE" UNDER IN RESPECT
OF' THE SCHEDULE I~*1I::QvPsa'I*v:__Es, ETC.  ; 1- 

WP. 1os35,ﬂ%        

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_ w ,4/_<.>';< .§3I~'1E'Ii3iK:"s.}{fx--f}k";:%Hl
'AGED ABEJUT 4_5"¥RS

avg; {:32}, I':3AGEFAJ;LE

. _. }i«;oL::.:< :::iws'1*~Se».3 101

 su23BA'M1%AA

VW [U "FlLLAPPA

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TA  .I:a?sz{3.£<:D; BAGEPALLI

1«:«:::j:;_.a;'< ms'1*-5e;;+3 101

H  .§3:9'1i* E' sauna
1'0 v ASHWATHANAHAYANA SH§:2"£'1'Y
AGED ABOEJT 40 YRS

BKFG RD, BAGEPALLI
KOLAR 1)lS'i'-5t'3.3 101



i§P~.MACHANDRAPPA
SIG V13}NKA'l'ASW§'sMY
AGED ABC3U'I' 60 YRS
DVC} RD, IEBAGEPALLE
KULAR DlS'i'---536:3 101
MOHAMME1) NAASIR
S/O ABDUL JALLEIL
AGED JSBOLET 35 YRS
DVG RD, BAGEPALL1  -
SOLAR DlE?l'--5f)3 101

srm' AKKALAMMA

w/<3 L';'teAMA.e41»;=xA
AGED ABOUT was 
DVG RI}, BAGEPALLE 
KOLAR 1)_1S"1*-5e;a..;t)_1--V. '

S/1.1)"["H;MM?!.N'i*J.A--.._ "    »
AGED.:ABOLF1':' 30312.3  V-

_ __ %pvGv.R'D;«:§3AQE,?;:LLz " ._  

Kayak L>1$1'~*5e;:;z_1"o1

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3,10% BADAM. a;.Axs_HM':NAm.yANAaAH

A'G«E:3.VABQUT.6O..'{.'i?S
mt; RDj,BAG}é'3F'ALL1

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 " j  'J.§s;i«:.§;A';*ARA¥AVPA
 sgjus Kz'=\._GAi...Ak'PA

V ' -.*ac:t;2':::- ABOUT 50 'ms

£0" _

'L~£$%--<3 mg), BAGWALLI
. .=<_;<>;¢=.1-2 L)iS'l'--S€>3 101

":.AD:LAKsHMAMM.A
 w /0 :11' V¥:}NKA'£'Air'Ir'A

AGED ABOUT 50 YRS

DVG RD, BAGEPALLI
KOLAR 1)lS'1'~5€23 10}



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18 MANJUNATHA RBJDDY
S/'0 N Vh3NAKA'1'A R£:'l1.}DY
AGED ABQUT 40 YRS
DVG RD, BIRGEPALLI TOWN
KULAR i)£8'l'-SE33 101

19 P V i{AL)HAKRiSHNAiAH Sb}'l'fl'Y '
IXGED ABOUT (')0 YRS ' 
EJVG: RD, BA(.3sE;E'§.Li...1 'l'.()WN
KGLAR DIST-563 ESE  

20 SM'? VISHALAMMA  .V
W/'0 AE'}'A£AH S}ii:Z'l"i'Y  ,  V
AGED ABQLFT SQ YRS f 

DVG R9,BAGEP;a:;.Lz. 'I?Q'§?fvI  

KOLAR D181'-56:3 1:3-1_

21 N L.AtéSE1.1\€iNAB3AYAf~§A smi«:T_'j:>yV '
S /01;;5.':'b;*--ss~g~4mN:;_1<A¥MA saa.'*;*=1*y
AGED ABGL¥'~'1f4S-.Y--«RS~~.V * * 
DVQ R'!3,;'_BAGE'PALL i TOWN 

 ----L<~.L1L.Ai<_'. 131';+.;:i;25b--:.«; 191 ~ 

N As;:-1wA'§'HANA--§<AyVA:~4£a'SHh:f:*1%y .. '
S /0 LA'l'bl sAN's4ANARAyArreA. sT;'.~+g:"1T'"---:..':' 
AGED ABQUT so-ims. "  '  '
ave. :23, BAGEPﬁ.L{.J wowrg
KOLAR Dii~3-';F~--f>?23 101  _ 
sm*"s. LAKSHM1 A
w 50  M teem/_Ai~:A~ m,-.;e*1*r~1*r
Ac3E;:.>__ Agourzf ':29 YRS. " ,
nva R'§>,"B;aG'EPzaLLi-TQWN

' V "=...i'£,(.)E.AR ra1__s'1'~--5@_:3' '1-{ﬁr} 

34.

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" "« Sm w;Nx.A*1'§xsUBBA1AH
2 *~AGF;3 A303}? 58 YRS
 é  D'-!G'Rif),.E3AGEPALLI TOWN
 'V.._1<,Q;;.A1<.1):$'1'~5a3 101



.22..

4 mt; EX£:}<'.)U'£'£\i&:; 1::;\:<31:~u:;;;:~e
PWD, KOLAR mv1s1<:,>N 
ygouue-553 101 . :<r.e;sm;\z:,),e:rm~:__ 

{By Sri.M,K.E£SHAVA REDDY ASA}

'i'H£S Wk' :3 }*'1LEi) uwume AR'l'iCLh}S 225 Am'i;_"2:2j:»"<.:  
{)()fsiS'1'£'£'U'£'£()i\i or' mum ERAYING fro . ._ "(,~C1U2~E:31~i 'afm:, 

PRELIMINARY NOTIFICATION EYE'. .i6;1--{}.20€}6 ENE")
ON 2.11.2006 (ANNEXURE A} AND F'I_I\fAE- N{}T'3P1CATf'I.QN.,:AE_DT.
22.2.2(}(}'? AND {j£X2$E1)'i"i'E1) UN 1.3.2f.307I_{Ai'i£NE}{.URi*} B] ARE) ALL

JBSEQLFENT PROCEEDINGS THERE} UNDER 'I.i'j*;A A1153-'.'3PE'C'i'x 0?:

THE SCHEDULE PRorr>EIe*:'1E:?:;_I3%1j<:.

WI'. 16726 Z 2097:
£:3E'£'W BEN

1 SM'£'SARASWA'i'HAM-MA  2  _ 
W /0. LA'£'.§l t~a»Lm3:-L 'ASWA'i'H.AN:'J<'A¥AN&
AGED 53:31:? 55=;Y£_,AR's  " fj  
ave R3OA§C;»E'B.{1GE&PALLI 4_  ' 
GH£;1{AB&L£*,!'.--%f1JkA_ --:..E;1::';_t*V1<":£:';;«'v_'- 533 1:31.

2  M{}i_1AM.UO.U~.1N'!.A'i'3:1t4_LLA
s3','.g_.:«. ABDUL£',A'i§_H2%N'
AGE;~I?7 ABOUT 4.0 §'EARS
-- . mic; R9513, VBAGEPALLI
C'H£KABAi;J.¢A_PU i~.':'A ;.31.ss*:*1«21c:'1' ~» 563 101.

  E.-s'.?\e1~'z.i£\i~~.s3 ANJAIA 1~;UMA1«££

_ " L)»/':2... '"v_m-4 K.A'£'RAMA'1' YA
"ﬁC;%ED AB{3L¥'F 45 YEARS
Dwsi 'Roam, BAGEPALLI
§Z3i~'i£.KABALLAPU RA. L31:~."m<1v;:1*- 3:363 191.

 4 "v.$t'V1£NKA'£'£&RAYAPPA

8/ O. 8 GANGALAPPA

AGED ABOUT '?0 YEARS

DVG ROAD, BAGEPALLI
(1}iiE{Ai:5ALLAFURA }_)£§:3'1'l~2iC'£' ~ 563 101.



C}:

 :2

N RAVI KUMAR

S)' U. i\£AMAASWA'l'HA':'YA
AGED ABOUT 60 YEARS
DVC': ROAD, BAGEPALLE

CHIKAEALLAPURA DlS'£'RiC3l' - 5633 101.

B R NAGARAJ

SK}. 1~<'A'l'NAYYA SH1*.3'l'l"f   ._
AGED ABOUT 45 YEARS

DVG ROAD, BAGEPALLE

CHIKABALLAPURA £)JS'I'f~{1K'.3.'1' -- Ems  1.

1*»: V NARAYANA SWAMY '
S/O. \fELNKA'i'RAYAE*'PA ..
AGED ABOUT 35 YEARS  '
DVG ROAD, BAGEHSLLI 

CHIKABALLAPURA' .;.>'::~.:f1'1«.?1r.:ir' g 663   _

1) R mKsHM1NAm.¥ANA S.2~;1'_rv"   1. ~-- 

sxo. memg:AyyA:: V    
AGEDA;_BO§;j?E'§iQ1*EAi_2S   * 

DVG 1i:Q2£'1j;1.:5§3Ac;§3:¥»za_i}L:" 

:'(;H1}<:=a£:';A_1,LA:?U RA '1.:={1'L~'1'1--:1C1'"4 56.3 1.0 E .

V"i<;; V LAKsH9§§'iANAra;§.'s:f§i;&A NAIITJU
s/Q, 'v't}Ni§.A'E'I<?Ab!1A'f\§A1'E'A
Asm. AEEQUT 45 YEARS

_-- ..13v<3 R'o.AD,w<sAGE9ALL;
 {)1-IlKABALLAV£_'UR,:'& L)lit3'1'R1(l'1'~ 353 191.

xi :3 m£:;xa;<A'1's<AYA1>PA

 _ §3g,1o..vN.i:;§;;.AM GOVINDAPPA
A AVGED AB€fUT 75 YEARS

DVG fj~IO5;%D, BAGEPALLI

<;.;~1~;m='5ALLA:Ju2<A 1)1s'1';e1r:.:'1'- 55:3 10:.

" .K 3bIARAYANA SWAMY

S70. CHELLANARASAFPA

V " AGED ABQUT 30 YEARS

" ova ROAD, BAGEPALLI
€3HlKAuE:SALL.Ai'URA :_)1s':'R1c*1'» 553 101.



12

13

14

-34-

'Y A KESHAVA REDDY
S[U.A£}1MUR'l'HY many
AGED men? 50 YEARS
ENG ROAD, BAGEPALLI  '
C1~,ilKABALLA1~'U1-{A ms*1'2e:<r'1*- 553 101. _ ..  _ 
G AM.ARNA'l'H
s/:3. K GANQI «spay
AGED ABOUT 38 YEARS ._ ;
DVG ROAD, BAGEPALLI7   
CHlK.A§;~}ALLAPURA ;,):s*m--.:;;'1>..+ 563 29:;  '-

N GUFALKRISHNA sh:':"1'¥V._...  '

S/U. N NARAYAN 'Si:L'J¢1'l"Y_«' .

AGED ABOFJT 38 YE§,R_s --.  ' V

DVG RQAD, BAGEPALLI L   
CHEKABEXLLAPU 1.:;gA...;31S'1*'m{--,'r*1'  563 10}. "

   L":-*i£'£'l'I'£0NEi€S

{By Sri: K eiacséihkbhréa :»;g§§-i;1;;r~E{1*'e1..i'A1:;§.i,'; 1

AND 

1

$§i'A"J'E <3?  BY ms SE.'«CRt*:'l'AHY
m:§éA:<f1':vns;;~r'1'-..0:«' Pi-{QESSING AND
UR1--3A_N umvegno PM W1'

_ Mun' ':3*J;o:»2u::--u r:;u11;mN{3
 5A.N<sAL0x_t: «- 5€)§I€)U 1.

 §)::'.}éu'1'Y ()()MMiSSl<.)l'~£h2££
"  G_H1Ki§ABA_LLAPURA n1s'1*m<:r
' :',14iz.;:'*2s.A};;zz§..:,a,.At>u RA -- 562 101.

V% '%'H_¥§ 'Aus.sis*:*AN'1* GOMMISSEONER

A?-iD'L1'3.NL} A(}QU£Sl'1'£UN ()F'1*'l{,'.i:'2E=£

~.CH«fKKABALLAPURA SUB DIV1SiON

CEi'IKKABALLAPURA ~ 3:362 101.

 '1'm:: ::;x1«;<:u';':vs; ENGINEER
PUBLEC. wows D}$}'AE<'l'MEN'1'

CSHH-{AIBALLAPURA EDIVISION



,25-

€_3b11KBALLAPURA«~ 552 101. ; 
 i€b3SFUNL}E.f\i"i*S_ 

{By Sri I KEJSHAVA REZDDY AGA 3

'rum we as m..2:;L> UNDER ;w1'1<:1.§:s 225 A.:~:--;.:.._j2;zv?"--T.:os«* -'1'1¥{t;« .V 

CONS'l'l'1'U'l'l0N oz» INDIA me2m*:4<3_ '1{<,: MQU.ASH__: .'1'i?:_bl
PRELJMINARY NOTIFICATION 1:>'r. 11$. 10._20G6',g ;~;z~;1;::.__ t;'}AZ_ETIED
ON 2.11.2005 {ANN-A) ANS FENAL. N.O'FE_F'l€:'ATiQN" mi2:,s.,2---.263?
AND <.;Aze;*m;;> on 1.3.:2:)o7,T.{'A.ras~a-1:5; AND AL;,.".%A:~;u';~3:;2:;<;:u:~:N:'«.,
PROCEEDINGS THERE) UNDER _I'ﬂ_VRESPE§-C'i' omfmfg 'S.r;'.HEs$ULL'. V >
PROPERTIES, ETC.       

WP. 1738 112097:
B}:J'l'W BEEN

1 Sm' :41»ezs'r;;siAv1::;42=;1<«21\I3'I': " _ _ . 2
w f (.3 15,1.' E'sA'1"fAN£§RA¥A'NA1A"~  V' V
AGEI2.A,Br;?§;iT.63 Y{§Ex.RS  :  
DVG E2<:%z='ar3;'-1.55-;tz_._::3Is:'P.;%,.:,i;:V_  "

CH1 mgsasggam RA  £S'£_'R1'C1'  10 1

2.3  SMT LA,Lsf1's4p;MneA'«w.._ .
2w [:0 LA*1"2; 'jLA£<s>H'r».1:NA1<A¥Ai~4A mun?
AGE?) AE{)I_'}T'~54'YE13RE;>'
avg ROAB, 8'£g(3EPP*..LLi
_ Ci-££KAh§;£%£.£,P;_1~'U'§_{A'DlS'l'R££l'l' 563101

_$M';j 1* <3AYA:m.A:v1MA
we :,;~:1*:.«: AUIKESHAVALU
*  » A€'.''Z<E£} ABOUT 50 YEARS
- ._m?<3 RQAE}, BAGEPALM
caivmgmgmm RA 1)1:me1c::' 563101

4"  ME'iNdUNA'l'HA REDDY
~~ S,fO LAT:':3 Vb}NKA'l'ARi£l.)L)Y
'f's.C§ED ABGUT 13$ YEARS
DVG ROAD, B£xC:I3PALLI
C.H£KABAL£.APU RA £)lS'l'i-£lC3 1' 561:5 101



-35-

SMT SAVl'l'i{AMMA

W/O LA'l'E£ ADINARAYANA REDDY
AGED ABOUT 65 YEARS

DVG ROAD, BAGEPALLI

CHIKABALLAFURA 1.Jl8'1'§<.'l(,'5l' 553101  

\/{SEN h'.A'l'ALA}'iS1-i MAMMA

mo LATE Au1N;u<AYAM H::+;1)L:>Ar- A. fl 4

AGED ABOUT 45 YEARS
ave ROAD, BAGEPALLL

CHIKABALLAHJRA 3_>lS'.i_T_Ri»£;f'1' 55'31Vu2V _ T' A

as s SRiRAMA£A_1~i Sis2'1'l'_'£..  '

3/0 E SURAIAH   "  _

AGED ABOUT E=6_YE_A§2S  ' _ 
DVG ROAD, BA,GE1?_A':,Li--.='  .  

(:H1KA::sA_LLAPU1e..A _L}1S"I'£<lA£;fi' .563  ~ 

B V      
Sff} vv.:g:v:+:,,9;1'A":<_;;_;)1.>y .. '
ACj§ED.gA§3GL!"'}' 66'Y.E3AR--S..r

 .. Amvé' ,BAG'3.§¥A:;;,:..._...,., 

cH'1Ti::-33AL£,A"r*=;'§e»eg 'L)l&:Yl'_RlC'I' 553101

 . slrvlfz' K V' s§é;:::ai3,.Ai<s1§{am

:11 U .1.A'Tl":*.} KS VE'N_i£A'l'ACHALAPA'i'HY
AGED 'AVBOUT.55AY'EARS
DVG F3053, BALGEPALLX

V *cH;1<.A::3m,1,;s,_:é;; RA z.)1s*r1-3101' 56310}

 VA.}{--§fPL,DiNARAYANA
'~._s/I; :1; v.vmN;»:A*1'A:<AyA¥ANAvrA

Z  ;x,r.3_Em_'A!30U*r 33 YEARS

 n T 11"

DVC'; ROAD, BAGEWSLLI

 CH£'KAi§ALhAl'URA L)1b'£'§€l(.3' 1' 563101

 'A ANJALI

WIO K. V AEJENARAYANA
AGED ABOUT 35 YEARS
DVC} ROAD, BAGEFALLI
CHIKABALLAFU RA L)lS'l'i{l{,1'l' 563 101



12

13

14

15

1e 

 n T 18,

SM'? ESWARAMMA

W / O YAMAN NA

AGED ABOUT 45 YEARS

DVG ROAD, SAGE]:-'ALLI
GHIKABALLAPURA D1S'l'RI{.1'i' 563101

SMT SRLNABJ   ._
w /0 BABAJAN :
AGED ABOUT 35 YEARS

DVG ROAD, BAGEPALLI

CHJKABALLAPURA ;,).:»s*z'..I;e;c*:' 5@3'1:::  V

KVAEDINARAYANAPPA  ' _
s/0 VENKA'l'A§$WAMY --------- _ "
AGED ABOUT' 5G~YEAji¥S_ L  _ 
BEHIND em caviar?-BU{:L;D1N<3 n ' 
gm WA1<D,BA(}Et'AL§;1',' 2 * "

cH1KAB.ALLAp:,:22A .§fw:s'1'R_1s:.fr"  

:5 N3.,;"*D%;;§[é'?$Kx5§"ANi% "NAi¥§m   V' "
S;'O 3f~3..ig "réA';<AS1f3:1_HA N'AiB_b H »
Au::;E13ﬁ_ ABOUT '?10*TYVVLL1A'Re.i' '

 . %..:;>V'e.%R'<j:s,;;3, BAC.'EFALL~I._

(;i¥£iA}£;%,3:}AL1";1,A%?§3'f£;X §)z31':~éi'c'1' 553101

};5. RAMP;£{RlSt£.£§}&- ,;§§1g4_A*1":'

vs/0 SUE:%A§~£A'.'A 'i;}i~i}\'£'1'

AGED ABQUT 5?E-JEEARS
DVGV-ROAD, BAGEPALLI

 g;H1L4A'z3A1,pg;EURA u1:s'1'2~e1€.:'1' 563 101

A '~.:¢.t4vL}':»;1APva.
V   S,' 0.T_c3':3 KAPPA
 . 'AGE.QABz:>1,I"r 64 YEARS

E}'~?_'f"§T"ROfXi:), BAGEPALH

' ' L'-HEKABALLAPU RA :.)1s*1'1<1<:'1' 553101

A' ARYA VYAISYA MANDALI

A 1=£El(;':lS'i'El<i<lD '1'RUS'i' HAVING: FPS
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-23-

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(By Sri : K SACHINDRA KARANFH AL)V., 3

AND 2

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{3£3i\iS'i'l'I'U'£'lON Ob' INDIA PKAYING '£313 QUPxSH THE;
PREHMINARY NOTEFYCATION ET. 16.10.2006 AND GAKEI/I"I'ED
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 22.2.2007 AND (3A22£}'i'l'E£) ON 1.3.2007 (ANNi£X~i:3J AND ALL

" S3.;33'SEQUENT PROCEEDINGS THEREUNDER IN RESPECT C}?

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AGED ABOUT 38 YEARS

DVG ROAD, EBAGEPALLI TOWN
KOLAR DlS'£'1~£lC,3'l'-5633 101 
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-39-

4 THE EX}$CU'l'iVE ENGINEER
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KOLAR DEVESION, §<L{}LAR~--563 101

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ON 2.11.2006 (ANNEX-A3 AND'-, F'INA£;;--. NOTEFICATION DT.
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'1';-u:;se WHFI' 1~'i5;'i'1'lT*l{.._)£<: .-?':"»_   3;§--i:JEN HEARD AND
reesexven §«'o;<--Q1eL>:::-:e'S'e.:s4j tariff-.<31<' i&Pi:€iL 2009, Am) on THIS
DAY THE 24:ra'eF1'APR=;L 2999, 'm1:2j_'CQ_I_._§:?T PRQNOUNCED THE

::'eLLow:;~zCs';.: sjj  .

 EB R

vV"Petitiene1*:§':e4 owners of various properties

sitU.ated State Highway passing through

 V'  ., ,  Bagepalli. They have put up

  huileings over the said properties adjoimng

A'::.t')ge   The respondent-State issued Preliminary

A Neﬁfieaﬁon under Section 4(1) of the Land Acquisition " (for short hereinafter referred to as the 'Act'}, on 16.10.2006 preposing to Widen the State Highway which {ya

-31..

passes through Bagepalﬁ 'i'oWI1. The peﬁtioI"ge1's have filed their statement of objections to notiﬁcation. 1-iearing on objections the Act was conducted on 'l'hez"eafter, the Final 1\Eo'ti1f'icatfioI}t,."* ciateﬁe issued for acquiring to the petitioners and the AStxate Highway at tiagepaﬂi, notiﬁcations, these L " and Sri Madhusudan K. Nstk, etivocates apmaring on behaif of the conte"t:ded that the proposed widening of "':tf1e:,.'road. is unnecessary; that the proposal of the V widening the road by 100 feet width may :;1'1ecessary having regard to the lesser traffic x T ciexssitjyr; that the statement of objections ﬂied by the * ﬁtitioners are not considered in proper perspective by the Land Acquisition Oﬁicer, inasmuch as, he has

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merely reiterated the remarks of the eoiieemed Engnmrg that the bridge constructed river which connects the State 'the' National Highway is having theWid:f,[ﬁ}:.Of.f)U_.f€et' ' therefore, the proposal to.Wi_de13. "roadeV»to textteiit ef; 100 ieet is impracticable; tite Sheuid not have acquired eithteruvside of the road for the that another existing the State Highway with thezv be deveioped instead of :q1;'eeﬁon.

3. '1'k;e wt-itA"petitions are opposed by the State ' V' . Go¥rernm--ent ae'"w'e1l as some of the Ex-Counciﬂors of who have been impleaded in the writ The respondents contended that there is no AA by--;5ae's read existing as contended by the petitioners; there is no proposal to have by-«pass road in future aiso; that theugh the bridge is having Width of 60 feet, 6/5

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the same is adequate ta cater the trafﬁc. _:c£.§;{1:1sit3z, irlasmuch as, the bridge need not c9ntai11--"§théA buiiding line etc.; that the tarridgc is" _{v'(}1*~_ passing of vehicies and the is away from Bagepaili '1'own_,"' ix_:1as1:111<_:h it i's..si%;z1ated' at the stamlng poi1vr:_t. ()f t%1€ref(3re there is less traffic on the bfidge; "under Section 5-25 of on two days in detail ' 12.2006; that the groj3I1é:ir; V3:;;:L':1-;#e:cé:i: {%i'$'tV~p(;titions were urged by the petifiohérs Acquisition Oﬁicer during the _ coV1x;'1i"%V_'o17V:¢;1(§21§_I'y;"»LL111der Section 5-13: of the Act and o.bjectib'11s---«are considered and regecteci by the ' : :_:V'A};:'q:i3i:3ition Ofﬁcer before recommending far " 1+'ina} Notificatioxz; that the Land A{2C§11iSiti0I1 Uﬁir,f§ﬁ.* has applied his mind indepenciently to the facts ' . :»6if_~th¢ case whiie submitting report 'under Section 543 of the Act; that the building line to an extent of 3 n1u's. is W' -35-

5. From the above, it is ciear that there pass read existing, as centended by the the present, there is no for 'V'by+';)ass""

read in the near future also}, in eefifexigi-..«ti1xe contention of the petitio1"3,e'rs.. that the i'§)y*-grass 5r'oaci--. . "

should be developed also 6;. It is net in connecting the State situated on Cmveestﬁi of 60 feet. The Bagepaiii Town is at presexit' to 66 feet. The portion of the; 'State wirxich passes through Bagepajli 'V 'i?{igi§s2*3} sought be widened up to 3.00 feet by the pI*eeentT"'«2ic{ii2isitien notiﬁcations. In this context as aferem'entZtened, the petitioners' counsei submitted that V. it is iii.%i}iraetiea,b1e to have 100 feet width road when the "'V.bfid:ge itseif is having 60 feet Width. '1'he said 2 "eonte:r1i:ieI3. eaxnzot be accepted, inasmuch as the bridge V' .37.

is situated far away from Bagepalli Town. _' the starting point of the State HighWay._.-- congestion, according to the >Aauthorities--:'is Bagepaﬂi Tovm. The State 'i'::1 q2 only magor road which 'I'¢w*ﬁ .

All the Governmefzt ,i_Qi1<;ges, APMC Yard, Bus Staxﬁ," "l*eﬁ:;pi¢:%,u Theamas are situated adj';:fiz1j11g it is but natural that t..t:::_<_=*..--V more in tiagepalii '1'0vsf:1,___ is not there near the b1'i.{ige,*. from Town. Therefore, the authdritigs to Widen the road by acquiring thjg Vp:*0pe1'£:'iés.i3f1__éq:1estio11 in Bagepaiii Town only. As ' ; 'af"o1"$;:1~e:11£iG13ed, the bridge is far away from Bagepalli % 'p;i'otvii."A--'£1}%_.1i¥--:é,' merely because the bridge is having width of fééﬁ, the widening 0!' me: mad at Bagepaiﬁ Town " V» éannot be scuttled. More over, the bridge does not and naed. not have drainage and building line. it is not in P4 .33- dispute that the bridge is having about 60 feet eferidth. Out. of the said area, an area of 2.25 mtrs. for foetpath on either eide of the bridge. prortion except the median um tieusedt' for c:a1:*iageWe.y. f "he width of cerxiageway is atbeu-t._ 7.5 'mtr*s., erzﬁeitiier eide ef mediezrl line of tI1e"-~t.l:§ii=idge.V. '-The '"exte1*:t 01'' the land at' 7 mtrs. eitheref line is seught to be formed by acquiring the §rope1:*.ie'e. 1'~'1'h:t1s,€the ef carriageway and the Width .:-Sf the same even in Baéepalii .V"i""Vu::~'ig*'»"r.ﬁ.'t -the portien reiating to the draizteigﬁ 11.5' either side ef the road and 3 extre (meant for future expansion} are sought 'A to after acquiring the properties in question. r AV"h'-.t'hiie;'_'vt.t}e'ﬂidth of the bridge is not the relevant facter .uiIi.1'3;;1t3 ixftatter 0:1 hand, inasmuch as it will not aﬁeet the At ' on the State Highway within l;5agepa.l1i'i'oWx1. W -39-

7. It is relevant to note that the which is sought 1:0 be iaid after the for the purpose of buiiding iiI_3_e.,. but me have been meant for future expeineioﬁof §i'i§11'3;fay. 2 rfhiis, the contention 1':§'--1e formation of the exteeit 3 mtrs. on either side is Roaé Congress has issued a xivear 1996fwr1ich deals :iierVV_feii'mation of Highways. (Jia':;'1"s"e of puibiieaiien reads thus:-» Aeeiuisifjoiiéiidequate Highway Land:

'' i' {)ne"{>;f..it:1ie iaost eﬁhetive methods of ensuring that " "'ri.b§:}%snj'i(ieveio1§iiient does not take piace is to acquire a. »vi'ig,:ti_£-0i'~way at the initial stage itself, with an .3 V';€tdeqi1eiiie..epfovision for meeting both the present and the V '.4éuiti{;ip2i§:ed future requixements. 'ﬁne foiiowing A. , need to be foiiewed in this aspect:

~ Roads V113. A '1'At:?s LE 1 LAND w;m'H FOR L>1r+':«*1s:;e1::;\:'1* <;LAssms4'_Q1«',:§:§Ai5' T. A' Land wicltﬁ itimtiztresj "

Plain and rolling cauntry V4 ' ._ 1?-_&ountaiI.icuMs 'and __ ._. .___ '.

Class ofroad ._ .V , V"

Rurai areas Urban ' i<*e,1fa.1".s;.:re$m 7 Urban areas =' I V ' Excep-

lEowma1§ Rangr A' V tiotnal Korma} ticmal §:[3.¢'59: ; a%:o""V36:6§ ' -..__2§i is 20 1s » 2.20 13 15 15 12 Other ' ' ijistrict = ~V __ V i-ieadsﬁ A 15V-M5-'zﬁ 1520 15 12 12 9 Vaiiisas ge 12--'1V':$ 10 10-15 9 ':3 9 9 ' £4'mm the above, it is clear that the I1orma£ area .. for the purpose of Highway in Urban Sector is mtm. The range wouid be 30 ta 60 mtrs. which 1*/5 -13- means iii} mtrs. width Highway is a ﬂ1iI}iIﬂ1;1I".[1 requiremem for formation of the Highway. matter aiso the State Highway is being wigloiﬁodvfoo H mtrs. 'l'hus, the action of the au'{iiorit"1os'*i;1 have 30 mtrs. width Highwajséis j14ist 'an<:i the facts and of tho 'x"he authorities while éiept the present and future in question is not only A the people of 33agepaV;Li_ ;1'a1.fLi;!u€a,.V»v used as a State _ K dispute that the infrastriioﬁtsre "for progess of our country. "he 5 -. I_neé.;"r1~s '-of Vffansportation, power and '«;:.oﬁ;;ii1t:r1ications }:-are ' **** o in dire need of substantial 1o~..impro:zé:ﬂ:erit,_ﬁzxpansion and modernization. In this con.1;ext,~ 'Sis: relevant to refer to the judgment of the Age}: z in the case of Ramniklal Niﬁhutta as vs. State of Mahwmhtra 85 others, M

-;§'}_..

reported in AIR 1997 so 1236, wherein it is obeeived thus: --

"tiefere parting witrzmis W, it necessary to make, a :3 A' relevant to iand' acquisition Our country is iauﬁet:1ed.'V.Iuf5o;oman am. bitious ... " ~ _ _ ef' a 'an. found economic .. make our economy o.em}e;etiﬁveV..»$i'orid market. to foreign direct iIr§{eetrﬁent'"'~te.. extent. We

---- ﬂ eomgiete with China V We wish to attain the pace '' of eoiiieved by some of the Asian a"eo_f£1r1t1?iee;. Vfeferred to as "Asian tigers", e.g.AA,V"'&:3e1..1£;t*.: Korea, Taiwan and Singapore. N is, however, recognised on all hands that "'inﬁ'astruct11re necessary for sustaimng ~ .[¢.-me a pace of pregrees is woefully lacking in our country. "he means of" trenspvortation, power and communications are in dire need of eubstantiai imprevemem, expansion and M

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9. it is for the authorities ccxncerneci to d.<+:z;ide, based on fact situatisn as to the i11ﬁ*astructure to be prsvided to 3. Q Thus, it is the realm of the c§;}ncs:*x1:é:d._ a:ut1io:itjés*' ts".

ciscide as to width of the mad ta'b1e';am tewn. The Courts cannot appeﬁaté' sautﬁgﬁfies in such matters. The case sf State of Punjab 8» 3. others, reported thus:~--

""" "the facts? A grain §¥1s pu'bhc purpose for which Land to be acqum-3-d.

Pei;i'i+ct13?., which land was to be _.?1§a.';en?A' ""*i*.!1i.s«vpower to select is left to the V _. xssgsdﬂsibis discretion of Government Z Act, subject to Articies M, 19 (then). The court is handcuffed in ~,"t:.rt'1i:S jurisdiction and cannot raise its hand Nagajnst what it thinks is a foolish chaise.

Wisdsm in administrative action is the fr/x -45- property of the executive anti judiciiﬁjc. chcumseecﬁon keeps the court V. save where pewer has been A ' oblique ends or is othenvise ve5i'ci"

established gonads. '1'I:1e I: c balance cannot t_1pee4t'.<'."A -- ._

10. in this net find any male ﬁde intention :ef'V:¥1;e"';espondents while acquiring Ethe; Mereiy because the gee-:':memeeives impleaded in said that the acquisition notiﬁeeﬁohs moﬁvated. The Ex-

ce:;t,neiJJeis besicaﬂy residents of Bagepaili Town. * _ V*1'}:1'u5e,'A they arevviéetuzaﬂy imerested to get the neceesexy for Bagepalii Town. About 759/o of the A who have iost their commercial estabﬁshments x Vein zihe acquisition proceedings cm band, have not V' 'eﬁiproaeheci this Court. The structures belonging to }t.¥1e1::1 are aiready ciemelished. Under these ﬂ/>

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CiI'C1lﬂ1St.aI1C€S, this Court doses not find any ﬁimgduient intention on the part: of the respondents --4§3.éuing acquisition notiﬁcations. it is aiso relevani. tcj):-;'iofe* me respondents have ._ Govemment pmperﬁes where{fc.rf iiiey widening the road. 'pV.<>ri:«Z_£):it T belonging to the iﬁr Widening the roati. Court {lacs not ﬁnd any 'ta; " the acquisition I}.of;i§i{jatit:ﬁs. 7fi'n "ari ew above and since the acqiiisitioﬁ. ViS.."_'"p1,:{La£ic interast, the acqzﬁsition notéﬂcaﬁafis iI"i£f3I'f€IEd with. ' V. i'1"€§](£_. fail and accmdingigr same are % Sa/M Iudgg *<:.k] -

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