K S Jaiprakash Reddy vs The State Of Karnataka on 15 June, 2011

[Cites 9, Cited by 8]

Karnataka High Court

K S Jaiprakash Reddy vs The State Of Karnataka on 15 June, 2011

Bench: Manjula Chellur

NJTHEFHGFiCOURTCN:KARNATAKA,BANGALORE

DATED THIS THE 157:4 pm' QF JUNE, 

PRESENT

THE HOWBLE MRS. JUSTICE_MAl¥3ULA"C'%;IE!2L5IIVR.VV   k

AND : 'I

THE HQWBLE MR: JUSTICE  

WRIT RETITION NO.482'2I[9OT~OF 2003 v(ILR5R:IR--::>03

WRIT PETITION N.C};1.4694O OF 2004
WRIT PETITEN NOI,5:z=I0O«I= 2009
WRIT RETITION NO_S.1T?G67f_;;ZG7'i--.OF 2008
WRIT .PETITIO-N 'NO-.S{)1'6'3 ORIW2003
WRITnPE_ZTITiiIO[\I I'NOI.463.I6 OF 2003

_\_.N_RIT;1';PETIT"ION_ NQ.323.2 C5F 2009
WRIT' PET!"IT'I"OI'\J, NQ-SV;"1._5:I3Z4A ~=l5627 OF 2008
WRIT 'PETITION _NC)S_._682§2~24 OF 2009,

 W'RIT_RETITIIO»N'T NO.16043 OF 2008 &
 CI/'v'RIT. PETIT1f{)N..NO.68Z1 OF' 2009,
 WRITPET.IT-ION010.1348 OF 2009

IN WR. NOI4':§_-S229 2'00§

1    R 'E§7;'.,éI§V?'RV§iKASH REDDY

A "'Agg;'SS_ TEARS
 S,/v{3.Lf3;TE A3 KRISHNA REOOI;
R,iA:T #32, 9TH MAIN, IGTH CROSS

 ~  IRTANAOAR 2N0 BLOCK
 _fB.»*'%NGALQRE ~ 500 002





Ev

SW, A LALITHA

Age:45 YEARS

w/0. i<.S. JAIPRAKASH REDDY,
R/AT #32,. 9TH MAIN; 10TH CROSS
JAYANASAR ZND BLOCK
BANGALORE - 560 052

SR1. G SHAM REDDY

Age:72 YEARS, S/O. SuRuVvARE§SD?:AA%    

93, 8TH MAIN RQAD, 3RD BLOCK

JAYANASAR, SANGALQAE; See S0115   

SMT. SAVITHRAMMA  

Age:6(} YEARS  '_  
vv/0. LATE H NARA§ﬂ&.NA."i'R»EDDYA.VV  S
1403, 5THA.MAIN,A....D_BLOC.K "  
RAJAJINAr:aA~R 2ND:SfEfAGVE~I'_--.._ A 'A A
BANGAL0R:EA'~ 5600.10   

Smj, I'E\1VD'Ei?._;;§§I$'li~'1/3\  ~

A.ge:'<:*:'3..f{zEAFé§S    

W/0%.. 'LATE 'f\1LJ'NSﬁR-EDDY

1ST MAIN .RO;(~'.D','-~ APALYA, DRC POST
BAN'SAL:)RE. - 560029

  p;>ABAA;<AA' .
 Ag:er42é_YEARS

  S~A,/Q; LATE: A MUNI REDDY
_  .1'r'3T-«.£§{1AIf?s£-~"R€3AD, SG 'PALYA
 BRC'§3i.{}ST, BANGALORE -- 29

:e<: VENKATSHAMI REDDY

 Agezes YEARS

L "R: G GGPAL AESM

Age:§Q YEARS



9. K G VENKATESH REDDY
Age:S2 YEARS

ALL SONS OF LATE GURRAPPA REDDY

ALL RESIDING AT KONNARANA AGRAHARA»}j§[:7  

ELECTRONIC CITY ROST, EEGOR HOB'?  G .
BANGALORE ~ 560 €368    A
10. AKRISHNARRA
AgE:62 YEARS
S/OAOAGORARRA V   , .
R/AT KONNARANNA AGRAHARA  O'
ELECTRONIC CITY P03?  
BEGUR HQBLI   
BANGALORE -- 560068'  v'A,.j.-CPETITIONERS

(BY MR. UDA..Y+'A_HOLE,A, :S_Ef:NI€3'R'_jCuCJU":'\iSEL FOR
M/S. HQLLASL HEC3LLA'FO.R PETITIQNERS 1 & 2 ;
By SR1. NS STAN3'A>T,G-OmiO.A{C AOTA

SR1. v.ONTARTAT*A:N_AT AO\_2'T EOR PETITIONERS 3--6,
8    
SR1. ST D.'ASVxi'EN_APRA~BH--U,; ADV. FOR RETTTTONERS
7 AND 19)   *    

ND

 2., A V.ST?i\TEA~QF KA."F'%mf\éiATAKA

.' ..;f:;_,;

  ~.R'E:PRESENTED BY ITS PRINCIPAL SECRETARY
 EOEERTARTTNENT OE COMMERCE
S 'ANO:NOuSTR1ES
 M;~.S.'B.U1LDINGS
EANGALORE ~1

 fRARNATAT<A INDUSTRIAL AREAS
OEVELORMENT EOARO
RASHTROOANA EOILOTNGS



243

:*-~' .   

NR. ROAD, BANGALORE -1 
REPRESENTED BY ITS   A

%?§EC§1gE1é/1EAE[Wi§W§§x%QU:-SITEQN'OFFICER  

K.:.A.D.B ( BMI(:'P)V_ <3A.s\rD:=::NA'E:.AR
     

 ORE C,Q_Rr'?._£DC,--R
ENTERPRESES      
NO.1, M_1DF_Cf'RDiHQL.l.S§E,-_M~I"D.EOl§D OARDENS
M.G. R4O}4,\D;':"B£\E\.IGA'EQRE -:1] ' """ 
REPRESENTE"D=..BY"--ITS'--   '

NISSIONER
B;RNGALCi_R.EV U.RBAN..._DISTRICT

s<.*'. ROAD' .*RANGAL"*TR ~01
M/"S ,VN'AND1.'V E'EONOM«I%: EORRIDOR

ENTERPRISES L.II\'!I_;.!"ED

;A--vCOMPé\.NYvINCORPORATED UNDER
 RROv'IS10_NS OF COMPANIES ACT,
_  19"5:'6,_'HAVING ITS REGISTERED OFFICE
" ~ ;A's**SONOE.«1, MIDEORD HOUSE,

 M:~D'EORD'OARDENS,
"OFEM~;i._G. ROAD,

 RAEEREAEE@RERRAY

GQFJERNMENT OF KARNATAKA

 '=--.VIDHANA SOUDHA BANGALORE

THE PRINCIPAL SECRETARY

L EUBLIC WORKS DEPARTMENT

GQ's/ERREMENT OF KARANTAKA
VIKAS SSUSHA; SAREGALGRE



9. THE CHIEF EXECUTIVE OFFICER AND
EXECUTIVE MEMBER KIADB
R. P. BUILDING
NRUPATHUNGA RQAD

BANGALORE ... RESPO   _

(By MR. O.I..N. RAO, SENIOR CCD_U,VF\iSEL.F'C3R.'.:"_wv:'"=.. «
M/S KING & RARTRIOOE FOR RA;  ._  A "

& R9 . .. _  . .
SRI. SANDEEP PATIL, SPL.' CSQVT. A-D\/.. FOR  
SR1. NARAYANA SWAMY. AO\.A_'FOR R6.  
SRI. ASHOK HARANAHALLI..AOv..SEN, FCBR R1. R5,
R7' & R8) A  f _   R. 

THESE WRIT RETITIQNS A'A.RER.':_r-'ILEO UNDER
ARTICLES 2233.. 2:27. C2=F CONSTITUTION OF
INDIA PRA§{I,NC;*HHITTO..QuASHOTHE NOTIFICATIONS DT.
2.6.99 vIa':>E 'l"*3».\jf..A'Rli_.A"i":§D.~THE DECLARATION
DT. 8.4_..2OG3V"'v'i3:£}_E A_N.'\.l}'D"ISvSU,ED BY THE STATE AND
STRIKE DOW!\I ACT NO_."11/9_?"AS BEING BEYOND THE
LEGIS'i.ATI'\fE 'COMARETEANACE OF THE STATE ANO ALSO
AS BEING" uLTR'A.jA!IRES.TO THE CONSTITUTION OF
INDIA. I r  

 -   IN. WP; NO . 1469Az..2...0.O4

    

I)  EIEEAEEZSHMANAPPA
 AcgEI.:"ASOuT 53 YEARS
SIC; RANAIAH

" ' ~    ETPARVATHAM NA

AGES ABQUT 48 YEARS
W/Q f'\*§.R. LAKSHMANAEPQ

SRI. B. R. SREENIVASA GOWDA",OAE;}'\f..'T' 



(By MR. UDAYA HOLLA, SENIOR_;CO_LINS~F:'L'k3xf§I'f;3' i'VIF§;.V  

518, 4TH MAIN ROAD

7TH CROSS,

KENGERI SATELLITE TOWN
KENGERI,

BANGALORE 560 060

SR1. P. KRISHNAPPA, ADV.)

AND

I.

[0

STATE OF KARNATAKA      A_ " 
DEPARTMENT OF;-«I.NDUVST§%I_'ES"-8; COMMERCE
MS. BUILDING    I   

DR AMBEDKAR ROAD'  

BANGALORE 560.QQ1f»   N_ 

REPTD. BYITS S§ECREi?A'RYv 

THE K2iF{ f¥J';'XEFZ3£F<z§«  £E.;,';tf<':E'L£:'-'\i;;' AREAS
DEV_EvLOP'ME£§J_T ;3GoAR:::, 1

R§«i\sH':"Rc3THziENAG PARISHATH BUILDING
NRAUPATHU?§1'3A GGRAQD,' E
BANG/%LOR.E"5jtEO"aQ'i. 

REPTL3, BY ITS 'CHLEF

GEXECUTIXJE' OFFICER

 E_><EC"UTI__V'.Ev MEMBER

 »T_E:.E'GjEEVCIAL LAND ACQUISTIQN OFICER
 €.B"E'4I*CP}»,{'-THE KARNATAKA INDUSTRIAL AREAG
g 'DEVEL€é3F'MENT BOARD,

""----NC..'3,f'2'; KHENY BUILDING

I "CROSS ROAD

A ~  GANDHINAGAR

"  BANGALORE 550 009;

MKS NA?'éDI INFRASTRUCTURE CQRRISGR
ENTERPRISES L"§B,,,

...

A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956, HAVING ITS OFFICE AT NO I,IvIID-FORD HOUSE NIDFORD GARDEN BANGALORE 560 001 RERTD, BY ITS S MANAGING DIRECTOR "

5. M/S NANDI ECONOMIC CORRIDOR ENTERPRISES LTD, % A NO I, MIDFORD HOuSE""=._"

MIDFORD GARDEN ' OFF: M. G. ROAD.. f _ BANGALORE 550 001 REPRESENTED BY~--£T_S- .

CONSTITL%TE'D /i\§.TTQf§.§\1EY"~~"_jw-_ I "

SRI. 'NAR'A$;AA.NABHAT j;j ' CCC "

RESPONDENTS (By SR1. B"FR.FfSRIP¥§4I'VAS.A (3-OWDA, ADV. FOR R2 & 3 MR. D'...L.N; R.AO;SENIOR-COUNSEL FOR M/S. KING- St FARTRIDGE. «ADV. FOR R4 SR1. T. N%A.RAYAN.ASWA {¥1Y, ADV. FOR R5 SRI..v'3ANDEE.Pj FATIL, SFL. GOVT. ADV. FOR R1) Ti'§.-IISV"JVRITI3E1;ITION IS FILED UNDER ARTICLES 2.525»..AN'D.'AIv2['2? OF THE CONSTITUTIDN OF INDIA "?F%}€§YI¥\£C§'~..,_ C _ M % QUASH THE RRELIMINART NQ_TIFIC.AT1§C>NS ISSUED UNDER SECTION 28(1) OF THE R.1.A;D. ACT OT. 13.12.98 AND 2.6.99 VIDE ANN-A AND B AND FINAL DECLARATIONS ISSUED I;;ND_ER" SECTION 28(4) OF THE I-<.I.A.D. ACT OT.

"Sv.5..O3 VIDE ANNHC, NOTIFICATION OT. 53.2803 'KEIDE AHMED AND NCITEFECATIQN DT. 12.3.03 VKDE .....?'éF*4Fa§~E ISSUED BY R1 - STATE IN SO FAR AS TC THE ?E"?§TIO§'T§ERS LAERDS %'T1E§SUR.Z§'%G 2 {ACRES ZQ GUNTAS, 2A~17G, 2A-O3 AND 2/~\~2OG__.__ IN SY.NO.27/2A, AND 3 ACRES 20 GUNTAS5,__"'A.IN SY.NO.113, 2A 256 IN SY.NQ.114 AND SY.NO.126 OF KOMMAGHATTA VILLAGE AN;ij"'§g~-..2£jI$V"' IN SY.NO.40/3 AND 2 ACRES IN SY.N~£3 '.4I0A,Z4I' RAMASANDRA VILLAGE, KENGER§»VHOBL.I;,"BANC3;!3ILf)RE I» I SOUTH TALUK AND TO YSTRIKE E3OWN_ I THE".

KARNAIAKA ACT No.11/97 As. EEIAA3 'IIBEYQND::"IA-THEE LEGISLATIVE COMPETENCE. OF TIrIAEIsTATEINIIA'NI3 AI_so*--CC As BEING ULTRAVIRES TQVEHE CQI~IIsICI'ITNfI<IQN= OF.' INDIA IN SO FAR As PE'IITIGI\IEIAs ARE CONCERNED.

IN WP NO£5710[200g"'V' . A BETWEEN SR1 A KRISH AGED _ABQUT_ ' sxo LATE SRIV.,HA?.\1UMA~PPA V R/AT NO =1338,*TIj -1TH 'CRCISS, 2137 A MAIN sEC'rc3R'IAI.,7 HSR LAYCEUVT' -P01'-$_T*._ A BAN;GI'-'xL.ORE~»S6C)"1OVE. EETITIONER 'A f SI*EE".I '§' N.vIswANAIHA§ ADV.) I. THE STATE OF KAANATAKA EY__ETS PRINCIPAL SECRETARY '*~._DEPARTMENT QF COMMERCE AND

- QNDUSTRIES, M S BUILDING BA!\£$A§_ORE~=S6G 301 Ex) 543 9 THE KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD RASTROTHANA BUILDING N R ROAD, B/-\¥\¥GALORE~56O G01 REPRESENTED BY ITS EXECUTIVE MEMBER THE SPECIAL LAND ACQUISSﬁ"VIRO?¢._v®FFI<Z,;.ER_2._"":V*'h KIADB (BMICP) GANDHINAG&AR_A'R * BANGALORE-560 0{}9 : _' ' R' M/S NANDI INFRASTRURCTIJRE CCJ'R.P§£DOR, ENTERPRISES LIMITED,-~~N.O'~.1;*-._ MIDFORD HDusE,'"jM1DEDRD«DARDENS M13. ROAD, BANGALOR>E.'*5'6Q'G_L3»1 . REPRESENTED B$z.:'Ts. _ ----

MANAGIN4f3._VI3IREECTO.F?< -

THE SiPE_C'§A'L"E>EPUjTY"C§)MMI»SSIQNER BANEGA'L0'RE:;TTURB¢' EHSTRIECT KG ROAD, EAN<;AL;oRE MVfSJN*ANDIV CORRIDOR ENTER_PR,ISES 'L_I'F*r1]f..?'ED, NO 1, ,i"«4..TDF€)'RD' HOUS-E, MIDFORD GARDEN 'MG RO.AD,BANGALoRE-560 OD].

REPRESENTED BY ITS ' " A .CQNS'F{TLJTED ATTORNEY A %sR:';«_AL.T{:z;ARAYAN BHAT RESPONDENTS (By S'RiI;1~SANDEEP PATTL, SPLKSOVTZ ADV. FOR R1 & 5 R ER}; Ejv. CHANDRASHEKHAR, ADV. EDR R2 & R3 * %%i=4;s%A;A* KING & PARTRIDGE FOR R4 5R1. T: NARAYANASWAMY, ADV. EDR R6) THIS WP. 18 FILED UNDER ARTICLES 226 AQND E22? DE THE EDRETITDTIDR DE ZNDER ERAYIRG TD , _ 10 QUASH THE IMPUGNED NOTIFICATIONS DT.2.6.1999,. VIBE ANN-B AND THE IMPUGNED DECLARATION BT.B.4.o3, VIDE ANN~E ISSUED BY THE STAT.EaANB ALL OTHER SUBSEQUENT ACQé£j_i~SV1TI1'Qf'é PROCEEDINGS SUCH AS AWARD, ETC._,.-{_ STRIKE BGVVN ACT No.11/I997 AS BEING B_E:Y"ON'D..C_ THE LEGISLATIVE CGMEETENCEGE TEI"E"ST.ATE ANB "

ALSC) AS BEING ULTRA VIRES To THE,c':GNSTITUTIQN] OF INDIA. ' IN WP NoS.I7067-17071/2o QBUT} BETWEEN C

1. SMT JAYAMMA .

W/O LATE K V VENI<ATAERA REIIVIW AGED ABCMT-68=:_YE:;AR:S I. U R/AT _E\i--'C")»v41«=?j8C_Cf;, "NEW THI;>;EASAN'DRA E><TENSIGN, '3RD'T--ST!\G.fE, 2ND MAIN, 4TH.__c:_RQSS;:;,BAN_GALEIR..E;_S60 O75 SI'~'1T'--.'i'/i\':'£\'IV':".i'\}IA V 1- ' W/OVV_VENKAT'ARAF4A'N'A REDD AGED««ABOUT B9"TEARS R,/AT NC;-12c), KONARPANA AGRAHARA ""VILLA_C3E, E'LE.CT'RONIC CITY POST F») BEC3.L1.FZvE_IOBLL BANGAI_oRE--56o 100 "5'.__$Rfa"V€2._RIEX§)?\SHEKAR @ RAIASHEKAR REDDY I ' S/<::»I VENKATARAMANA REDDY I AGEB 'ABOUT 44 YEARS R,iA:~T No 120, KGNARRANA AGRAHARA AA '*~._VILLAGE, ELECTRONIC CITY POST _f8rEC»UR HOBLL BANGi--\LORE~56O 10$ m§% 11 SMT GDWRAMMA I . A_ W/O LATE ASHWATHA REDDY D, AGED ABOUT 75 YEARS * SRIRAMACHANDRA E 8/0 LATE ASHWATHA R_E_DjjD¥=._ AGED ABDDT 55 __YEAR.E3 SR1 SATHYA % A V' S/O LATEA'S.HWg%THA~_:RED{3Y A AGED SR1 KE$F:.A's{A '_ 1 s,='D'"LATj:: As§mMA.1fHA R'EDDY AG E D ~ A BGDT' A 3 7 A «Y_EA__R«S :

SM;I"'SHAILA A N y _D_/O LATE A.S--HV%.!A'TF£A REDDY %..:D_AGED ABC)-.i,JT____3AS YEARS * » , V S..LJ 'i*»4.ITHRA A §k'u'/'QLATEv~~NATARAJ * A % MAJDE H PETITIONERS 4 TO 9 ARE Rf'i\T KONAPPANA AGRAHARA VILLAGE A °"_.ELECTRONIC CITY POST "A "BEGUR HOBLI, BANG/ALORE~560 100 SMT SHARADAMMA W/O LATE CHIKKA BIDDAPPA AGED ABOUT 60 YEARS EMT SAVETHRAMMA W;/S PAPAIAH AGED ABQUT 58 YEARS 1,2 1:2. SMT SAKAMMA, W/G N§5{R.,§dr'«.&§VNAV"RE§E_it3L5Y é§F:MEQ§E§%<¥?£%§RE 1' R/AT KGNAEPANA AGRAEARA-E[y*:?LE_AGE ELECTRONIC cm' POVST,' BE<3.uR.1;H:';»BL1 BANGALORE.¢56Q"Vi'O0~¥ k_ '

13. SMT sA:RA::.*«vATr4AMMA W/O LATE, "'*€'..__ANA«N BA 'RE{:>D.'{' :4.

1:;/0 LATE, K VANRNVDA REDDY

15. §§€'_F¥34_¢§'%_F'1".~1'\f§'-l.?{%;I%f::ff"'!-ft?' S/OVVLATE K Y"'.£§NA'f\!VDA REDDY VAvGED""A!3O.U"? 27 YEARS mjisgﬁii K__A R'A*¢: %%%%% S/'C3 LATE K Y AMANDA REDDY ' 91% '?%"?§ ARE EA'E..E'R/ATEEEEKQENAPPANA AGRAHARA VILLAGE ER5 ELECTRONIC cm' POST BEGUR HOBLI {By §@§§§%%§WANATHég ADV) PETITION "<ND?

. "?T""'"'ATHE STATE SF KRRNATAKA V BY TF3 PRINCIPAL SECRETARY 8E?AR?MENT 0? CQMMERCE AR?

km. , 13 INDUSTRIES, M S BUI':._ExI.i$3G BANGALORE-S60 001 THE KARNATAKA INDUSTRlAL._»AREA*-« DEVELOPMENT Es:>;s;R£>«; ' ;

RASTROTHANA S"um:>1--Nc-3,'; [j _ N R ROAD BANGALO S560 --'C*.O2fL*.:'v _ REPRESEN'T.ED BVY-"E~S'V ~_ 1 EXECUT}~VE«._NiEMBER THE S_P'$'€"I)[3:v_v. .£._A'N_D__ x\.CQ~.UISITI,ON OFFICER KIADE; _(B3VilCP}, E G"A'.N.DE'-€vINé\§i4\R

4. CORRIDOR EI'xJ_TE._RPE{I-$E_S'VL.IM1T.E_D . N01, ._M1'DFOl%D" G2-'¥..RLT>ENS MG RQAD, SBA'T'~Jc;.ALQRE~01 REPRESENTED BY ITS 5» DJ 3"M4E¢§§E%ﬁRE.§E}§JﬂRCOMMISSIONER ._ SA':\1T<;ALQRE URBAN DISTRICT S ~KG.._P;Q'A{§,---_BANGALORE E"(B:g[.3RVi'.~EVSANEQEEP PATIL, SPL.GovT:A*dV§%P&"Q§NTS

5.) THEEEE WRIT PETITIONS ARE FILED UNDER T--.4._7_ART:c:,ES 225 AND 22? 0F THE CONSTITUTION or:

7,Ir\§D..L€\ PRAYENG TO QUASH THE IMPUGNED jV."Ffxi'QTf:£FCf3TTIONS DT. 2.5.1999 VIBE ﬁ\NNEX~N AND Tfj"iE EMPUGNEB DECLARATICN DT, 8.42083 VIBE ..\%\%€-.,<\'?

_,V,_é§'~éE'x§E><-P ISSUES BY THE STTETTE AND ALL GTHER SLEBSEQUENT ACQUISTEQN PRGCEESENGS SUCH AS x R r W: M .2 ' ' 14 AWARD, etc. AND To STRIKE D4C>vQ'N ACT.--".T§\I':O."1VI'. 1997 AS BEING BEYQND THE , LvEGVI:S"L,€~\TIVE = ' COMPETENCE OF THE STAT'ETA_'m:D AT,S<3AS§ BEING ULTRA VIRES TO THE,.RCoNST:TL;~TI@_N OF'END.£vA. j_ jl\§>_:§ﬂ0.5o163/2oo3CCC..S_3. T <R.:r-NA PA.vI'~'R , 3;

S/O MUNIB4EER£iPF'_A~» 3 Age: 45 YEARS, ' ' . _ R/AT PANTHA_RP'ﬁgLYA.,_" "

KENGERI HG.E;1__:, _ T BANGAv.LO~RE»S'GL3T4H ' S PETITEONER /gg}/DSrig N S *S_AN3_A"r.'. C3Q}1\/DA, ADV.) T'*'fTHE STATEOF KARNATAKA "REP'RESENTE.Q.._B»'Y ITS ._ PR"I{\§CIP_AL SECRETARY ' DEPARTMENT OF COMMERCE ANDFIN DUESTRIES "M S BLi_£LDINGS A INDUSTRIAL AREAS DEVELQPMENT BEARD V "RASHTRODAN/1\ BUILDINGS, N R ROAD, BANGALQRE 3.

REPRESENTEQ BY ITS EXECUTIVE ENGINEER:

gx) 15

3. THE SPECIAL LAND ACQUISETION €Z)FFI_CER=._f .

KIAOB (BMICP) GA!\£DHZNA{;3'i3xR--... ' BANGALORE 9. A

4. NANDI INFRASTURCTURE C(l%RRI_DOR _~»_ ~ = ENTERPRISES LTD .

NO.1 MIDFORD HOUSE.""M"iADFOR'D_ A GARDENS, M G ROAD, BANGALORE REPRESENTED Sﬁr*«~TTS«"

5. Mw§§%[&§AP%€?D'C-€;"VIV1'MI_S$Vi»Q'f\¥ER BANGALROE URB!X£\1._D.ISTR».ICT'._ «V A "

K G ROA.O';,SANOALQRE--.._:'.~T"A._L :3. NANDI ECCJNQMIS C_URR_1DOR-------~' ENTERPRP:S'ES':T_,L.TOA...... * ,1 NO.1 MIDFQRD HOL'7SE:,"MIE§FORD ~ OFF: _M Gv--"??.Q_AD,"BAN_GA"LORE 1 RE'P.RE.SENTE'D.VB'{._ITS,.- CON'£%TITU'I'~ED.ATT'€)RNEY (By §4T'4F{N:'§&fm'%';{§é}i3E§'€9KNDA'F5f§%D9'\§P§NTS M/S;A.,KINc; 8: PARTRIOGE FOR R4 "'?»4F§§"SA'¥h\iDEEA_P PATIL, SPL. GQVT. AOV. FOR R1 & 5 SR1;.T;vv..£§.iAR!§YANASWAMY. AOV. EOR R6) T%%i'I'Sv:V\I.P. IS FILED UNDER ARTICLES 226 AND C3FA'1THE CONSTITUTION OF INDIA PRAYING TO " THE NOTIFICATIONS DT.

19.12.98 VIBE AVNNEXE. ANO THE OEOEARATION OT. 8.4.2003 VIDE !i%;NNEX.C. ISSUED BY THE STATE ANO TO STRIKE __£?'QWN ACT A3O.1: OF 199? AS BEING REYORO THE LEGISLATIVE COMPETEATEE OE THE STATE ARE ALSO A2 A5»; f 16 AS BEING ULTRA \/IRES TD THE CONSTI'5fﬁUTIAL:jI.{§"

INDIA. A IN WP NC). 46316/2003 BETWEEN ISHNAPPA AGED ABOUT 63 YEARS --

S/D.LATE PATEL MUN*I_S"NA.MA_PvP}A~._'w _ RESIDING AT THALAGATTARDRA VILLAGE AND POST, :U'T'TA:R.A'HALL_I HOBLL, KANARA. ;,+RA MAIN R.D'A?D.S.L.LSS ' BANGALO(?..E;»v5__65{i_ D62; D... PETITIONER (By Sri. N15:3S..A§§§AY'_G:{3'iN'DA'j AN

1. THE'=STATE*O'F. KAR;Ni\TAKA VR_VEPRE'§~E'I\!TE*.D DYTTS .. .;RRI»NCIRALLL SECRETARY 'DERARTMENT'D'E COMMERCE AND INDUSTRIES ,Vf'~'!.T.VS«.B.!jI'*LDINGS, BANGALORE 1 %TE:vE'A+<AR;N-'ATAKA INDUSTRIAL AREAS _ 'DEVELDPMENT BOARD, RASHTRDDANA BL;-iILD'IN(3S, NLR. RDAD, BANGALORE-1 RERRESENTED BY TTS EXECUTIVE ENGINEER V"'A««_mE SPECIAL LAND AGQLJISITIDN DEEICER ' "KI;3\DB (BMICP) €3f»'\NDHIf'aIAG§R, B:$!\§{3ALQRE-9 S.'%»fM7RT " .

4. NANEDI INFRASTRUCTURE CORRIDOR S ENTERPRISES LTD.,, NO.3_, MIDEC1R_D--~.. " V. HOUSE, MIDFORD GARDENS';"'M;G_.RC}I§\[§f Sf V SANGAI_oRE-1, REPRESENTED BY ITS A MANAGING I:>IRE<:T0R5 I _ I 5: THE SPECIAL DEPUTY Cc:>MRIISSIoA:\IAETRI BANGALORE URBAN DIS'Tz,»if I I<.S,RoAD,

5. RRN§i*'E%%'?\i'éMI:c CURRIDOR. ENTERPRISES LTDI," F~lC)..i;..':'M1D'FQRD HOUSE, ;MI'::..FoRI> SARD'ENS; 'M..GIROAD BANGA'LC).RE.r-5_6U«.QQ'l~, A RERRESEINTED"BY» ITS CGN*STI'ITUT'EE§}.ATf{ ORN'EY~»-- SR1. N. A':'\§'x?AVRV4§\YAF~4.A"'B_H.AT ' " RESPONDENTS (By SR1.' S R SRIN'1\z'.'\_S/ALISOWDA FOR R2~3 M/S. KING'& R.ARTRI,D@E' FOR R4 SRI,;T'. NARAYANASWAMY, ADV. FOR R6 **«I_SRIU,'SA.NI:>IEER RATII; SRL. GOVT. ADV. FOR R1 & 5) ' THIS W.P. IS EILED UNDER ARTICLES 226 AND '2.v?V.f?=~Q??.4T!jTEV."CONSTITUTION OF INDIA PRAYING TO S"Q_U-S,%i_xSH'~."f'.§i:iEV.S'VV'i\$'C)TIFICATIONS UATED 2,EI1999 VIBE ANXLA A.NE3: "THE DECLARATION DT. 8.4.2003 VIDE ANX". B"-ISSUED BY THE STATE AND TO STRIKE DOWN V'-ACT "\3_C?%.11 OF 1997 AS BEING BEYOND THE 'E»,,LEC3I.SL;5\TIVE COMPETENCE OF THE STATE. 18 {N WP NO. 3232/2009 L...

Wt;t:I11 K bi;

EVIUHAMED NIYAMATHULLI5§'.__ S/O. LATE MOHAMED KASI¥V1'~.._V AGED ABOUT 48 YEARS "

RESIDING AT NO.9S, THIMMAIAH ROAD, I SHIVAJI NAGAR, ~ F§g«N§§£91R§"§?§\%9xNvATHA,, A.[}x{, AND

1. IR RETITIDNER THE S_T,.'\T,E I<AfRI\IATAKA .

BY ITS PE§1'NCIPAL"SECRvETA=RY DER.ART"M'EI\Rﬁ OF._C£_)l\4"M~ERC~E & INDUSTRIES MT.s.Eu'IIfDIN@,, aAN_GALDRE~560o0I THE KARNATAKA..IN._D'U_STRIAL AREA DEvEL'D,RMENT,'DD"A_RD RASTR*QTHA!'x.!A'BUILDING _N;R., RoA»D,BANGALDRE~55000I 'RE,_P.RE.SENTE'Fr*BY ITS _, , %VE>§EvI:%I.:T'I,,v%E MEMBER

-!'__TH~,§E:"'S}3'I§CIAL LAND ACQUISITION OFFICER "KIAD'B'j_{E'>?MICP), GANDHINAGAR ""'----BA-NS-.€\LGRE~560009 M,"'S} NANDI INFRASTRUCTURE CORRIDOR A =»,_ENTERPRISES LTD, NDI, MIDFORD HQUSE FIIDFGREB GARDENS, rvI.G.RDAD iEAI\:GAI.DRE~5E0aDI 19 REPRESENTED BY ITS MANAGING DIRECTOR

5. THE SPECIAL DEPUTY COMM'IS'$«E.QH:ER__V'.S '2 A SANGALDRE URBAN DISTRI_CT._-~-....?

K.G.RDAD EANGALQRE =

6. M/S. NANDIECONOMIC-.CORRIDOR ENTERPRISES LTD I < NO.1,. MIDFORD HOUSE MIDFORD GARDENS. MT."(3.'R.OA"D_ BANGALORE-560*a(T'I_ REPRESENTED BY ITS CDNSTITUTED ATTDRNE*~:.;A»..

SR1. N. !'<il3§'§~?,.,€$.YAN_A ;3H'AT- * (By SR1. S'ANT.D.EEvF*IV'_VP.ATE~L.,'SP*¥..GQVT.'A5§SE@R%E1N§% SR1. P. v. <:.HAN..DRA.SHE.i<;=IAR, ADV. FOR R2 8: 3 WS. K'1'N'G~A'I'3lD T¥?;i?x'RT"f2.IDGEj';R'D'\/. FOR R4 SRI. Te. NA.RAY;r$.NA'SWAM.kf,«ADV. FOR R6) TH:T.S"W.P..V 'ISfv.EIL..EDvA'UNDER ARTICLES 226 AND 227 OF THE ..CC;NSTITUTIoN OF INDIA PRAYING TO QUASHUATHE I.I\{IPU'GN'ED NDTIECIATIDNS DT. 2.6.1999 VIDE ANNEX~F"' THE IMPUGNED DECLARATION UT." 8.?4;20€}3 vIDE ;1\NNE><--G ISSUED BY THE STATE T' AND _ OTHER "RR~DEE'E.D.TNEgSA" SUCH AS AWARD, ETC. AND TD SUBSEQUENT ACQUISTION S"FRIKEv..'D§}WN ACT NQ11 DE 1997 AS EEINS BEYQNED THE LEGESLATIVE CDMRETENCE OF THE STATE.,__A\ND ALSO AS BEING ULTRA \/IRES TO THE C€)Ri.'STiTUT1ON OF INDIA.

8! 21 DR A MAHADEVAIAH @ MAHADEVAPPA S/O LATE SR1. ASADOORARRA AGED ABOUT 6? YEARS R/AT RORARRANA AGRAHARA BECSUR HOBLI BANGALORE SGUTH TALUK SMT SUSHEELAMMA - ._ W/O LATE SR: K N <3uRARR;«A MAJOR % ' SR1 G VIJAYAKUMAR » S/O LATE SR1 K GUR!-\--PPzA.

MAJQR f A A A. SR: 6 SHIV_ASHAN;K,AR S/Q LAT_E~S_R--:_ K N c;ufRAR'RA.S_ A A MAJOR . A SRIS 'M.AN;3.;§jN£-'C_T'HVA- RE.DDY§ Sjo LAATVE_SR1i"K' _N».§3URAP¥X' MANOR. * ~ A ALL ARE .R/}3.f1;Vi{G!:V':_J§iPPANA AGRAHAA f3--E(3UR" %=rEQBL'I '~'.BA__l\iGVf?\LORE..S.QjUTH TALUK PETITIONERS '(.:E§y~vSRvI}"Tv;~N',«VISWANATH AND SR1. ASWIN RRARHU, AI\£ f} ' STATE QE KARNATAKA , ﬂREP. BY {TS PRINCIPAL SECRETARY DEPARTMENT OF CQMMERCE 8:, INDUSTRIES FV'E.SiBU§i.«SINGS,, BANGALC3RE~1 IX.) 22 THE KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD RASTROTHANA BUILDING N.R.ROAD, BANGALORETI REP. BY ITS EXECUTIVE ENGINEER KIADB(BMICP)GANDHINAC3AR'"..V u "

BANGALORB9 I THE SPECIAL LAND ACQUISIIIQN :<;>'F'I+*Ié:i**I:_:Ti¥ H R M/S NANDI INFRASTRU_CT.URE'CQRRIDO'R"""' ENTERPRISES LTD No.1, MIDFORD ,HOUSE«,-~~M"I~DF~€)RD GARDENS M.G.RC)AD, BAN<;SA%I-oITIE»SII ~ < . REP. BY ITS MANAG_}NC5..f3I'RECTvOR . THE SI>EI:.:AL .DEiPUTY',.«¢CQIV1vM~ISSICINER BANGAI;SQRI§:T'IIR.B;aIN.I>ISTRICT"S""

BA_NGAvLIORE,-V1 'T "

M';{S.--.N!1\N'DI"-E'CQN.QM1C'CORRIDOR ENTERPRISESf]L.TD.A_ ' NO. I'T,._MIDFQRI:7 HOUSE IIIIDFORD G,4\R.I>'ENS, MSRQAD y'5'BANGALOF{*E+.5.6GOO1 I _ RE~§3'RIE:3ENTED BY ITS ~vCO.,NSTTIT'LlTED ATTORNEY SI?-l:;"--«£'§i, .Ij\I,:.IRAYANII BHAT RESPONDENTS <._(By SRI;':.BASAVARAJ V SABARAD, ADVGCATE FQR R2 3,, M/S, KING St PARTRIDGE, ADV. FOR R4 '--'_S~RE;""_T, NARAYANASIIVAMY, ADV' FOR R6 SRI."SANDEE? SATII, SPL. GQVT, Am. FCIR R3. & S} A 23 THESE WRIT PETITIONS ARE FILED UNQER ARTICLES 226 AND 227 OF THE CONSTITUTION» 0F INDIA PRAYING TO QUASH THE NOTIFIC:9{TT'I<QNS DT,2.6.l999 [ANN-L] & THE DECLARATION £B1fOg';-£3'-'*'Q3'}V. [ANN-M] ISSUED BY THE STATE & AIL SUBSEQUENT ACQUISITION PRQCEEDI!$j{3§€..VVSUf€H AS A RT AWARD ETC., AND TO STRIKE DOWN ._.€xCT'*£KI;Q.'11'/*9?-,§V "

AS BEING BEYOND THE LEGI:5LATIV,E"«_C'{")M_PET.EN{:_EA' OF THE STATE & ALSO AS BE'I4NC~j_A_ULTRA"\i;i2fE'S"'«TC*,_ THE CONSTITUTION OF INDIA.

IN WP NO.16043/2008 & WP 682152009 BETWEEN SR1 K C T<ODANDARAM--AIRED~DY_ T 'S I V S/O LATE SR1.' {:H'IKK}XRA§.M.A REDDY AGED ABO.t,.IT..68;jV\f--EARS I 1;. R/AT KONARPAT\TA AGRA.HAP.£A- VILLAGE BEGURV__H_C)BL,I"' _ ~ BANGIf?\LOREA».$3QU"7§fH T'/YILUK 1 PETITIONER (By SR1; TN \;"ISWf/1kN}3;TF_E9I",1'<; ADV.) AND5' » I 'I. STATE OF KAEIATATAKA I 'REIPBYIIZTS PRINCIPAL SECRETARY _ DE'?'£A.R"F£§f?E'NT OE CQMMERCE I _ "ANDfII\IDT'LISTRIES;

BUIEJLINGS ETINOALORE I E .,_ﬂTHE KARATATARA INDUSTRIAL AREA 'DEVELQ§3¥VEENT EOARD RASTROTRAIIA BUISLENG;

L») 6, 24 N.R. ROAD, BANGALORE 1 REP BY ITS EXECUTIVE ENGINEER THE SPECIAL LAND RCQUTSTTDN GFFIC3vE'R'__:R. KIADB (BMICP) GANDHINAGAR BANGALORE 9 A T M/S NANDI INFRASTRLECTURECiQRRIE3QR' T "

ENTERPRISES LTD A NO,1 MIDFORD H0uSE,f=.._"

MIDFORD GARDENS, SD M.G. ROAD, BANQA-LO~RE§--1," _ REP BY ITS MANAQRNS T-§}VfREC'1Tj~R "

THE SPECIAL-.DEiPUTY'V.«CQVM'!\%i1SSIQNER BANSADL:)R::"L;R.:3'AN:.D1STR:CT:T'"

K.G. A L BAN_GAL§)R;E:V_1V ' NANDI EC'£;?N.Q'F-4I4C.SVCORRIDOR ENTERPRI'SVE'3{'LT'D..'_R"

NO.i',S..MIDFO,RD H;j_.DSE MIDFDRD GARDENS, M,G."RDA_D.

Bﬁ§~NGALORE~56000 1 R" A R RE.§?Rf§SENTED BY ITS ~ C:'3vN"STIT:LF§'ED ATTQRNEY j "SRI...'NL__F*éARAYANA BHAT RESPONDENTS .D,.RV'(B§'._SRVI'L RBASAVARAJ v SABARAD, ADV, FOR R & 3 DT«T:&T,;§S;"*_D«s<:;\:S AND RRRTRIDSE, ADV. FOR R4 S:3--RL"T1 RRRRTARRSRTRMY, ASK FOR R6 n SANEBEEP PATEL, SPL-.6 GQVT} ADV, FQR R}, S: S) 25 THESE WRIT PETITIC}_NS«"'AVf§E ARTICLES 226 AND 227 OE "7EfHE C€)NST'LTUTI'C3l\1 OF * INDIA RRAYTNG T0 QNASH THE _NOT'IFI'CATI®NS DT. 2.5.1999 (ANNEXUREEF) ANDTHE"'S.E)ECLA'RTATION DT. 8.4.2003 (ANNEXURE«:€.§)_AI'SS;§5EE;>--_BY'*7§EH STATE ANS ALL OTHER Su.TESEQuEN,T~ 'ACQUISETION PROCEEDINGS.'SUCHaExS-»?§\'Wi3:.R»D, eftcgf'/AND TO STRIKE DOWN ACT GF ;19V97"A'S:_"~B.EIVi\iG BEYOND THE LEGISLATIV'E»v4C€}[\r§'.PET'E:_\NC;E THE STATE AND ALSO AS BEING _uET'RA ""*a'§R'E'.'S. THE' CONSTITUTION OF Efwwéauo.13;.4s/'2ao.9:.5 ' A bV!§?W&}}g;\[;§I.iRAf\'i"I\1';'\.v * A AGED ABOUT 6Vm%AEAR.ST'T»...

w/o SRTVNARAYANA P:.E'1f3>DY R/ATNO 244, I2.TH MAIN, 3RD CROSS 4TH-BLOCK, KGRAMANGALA LAYOUT .'(Pt§§§"§§"i{3r3zE3rF§'T\??§v\?;§ﬁATHA AND SR1. T: KER'/'--WrE'§'?f,' ;;«:+<-.T:--TE STATE SF KARNATAKA BY_.iTS.j'.=PRINCiPAL SECRETARY :>.E"RARTNENT SE COMMERCE ANS INEDUSTRIES, N S BUILDING iv "«F3zANGALQRE--~56O Q01 " "THE KARNATARA INEUSTRLAE AREA DEVELGPMENT BOARD, R.£.STRQTH;5kE\§ﬁa BUILDEFAEG. N R RQAE3 ......N("iM§Wm DJ rag. NARA.Y§ﬁ'~&A BHAT 26 B,&NGALORE--1 REPRESENTED BY ITS EXECUTIVE MEMBER THE SPECIAL mew ACQUISITIQN :::FF:s;:éR«jvk':; jf KL€xDB(BMICP)GANDHINAGAR -

BANGALQRE--S6O 909 % W3 NANDI INFRASTRUCTURE Ce%R§:%§4%%<1 ENTERPRISES LIMITEQ,_NO 1-, MIDFORD Hausa. MIDEGRD GARD~ENS_ me. ROA9, BANGALOR'E=:_G1_ REPRESENTED Burs ' MANAGING DIREC'"I7C)R7_ THE SPECIAL DEPUfYf'wCt'f£UV'£V.M1.S$:i§l£%§ER BANGALORE *_L¥REiAI\j CaiSTR3CTv' KG ROAD: E§?.'.NGA§fO'RE NAHNDI"'~EC{§§3{QMI_C _CO'F:R_IDVC)R ENTERPRISES LTD N{3.1;, r«4::3Fc:;:L*:s HQUSE % [email protected]'%:?;ARkDTEms;%MLEROAD BAI%3GALORE?56.0'GQ"1«.

REPR'ESENTE_D 'BYYITS .£:=:3NsT1w"rE:> ATTORNEY RESPONDENTS %~{:3;: E§R'$:v§:"'S A§'§!{§§i€EP PAYIL, SP£..§QVT.A9V. ma R1 & S SRIIP. V.."€fZH}3.NDRASHEKH&R, ASV. F'-"QR R2 & 3 Mrs. KE._i"~iGAi\iI:: PARTRIDGE F-"QR R4 ._SRi. E'%.%%RAYA$x¥£xSWAMYg ASV. FOR R6} ' ';THIS WP. 18 FILED UNSER ARTICLES 225 A943

-' 'SF '%'%"iE Ci3f'~3STITU'?iQ§'s§ G?' E¥'\i£3Iﬁ; PRAVENG T0 V _Qi.:.&s§«: THE IMPUG§%§ES ¥'4GTIFIC.&TIG§'aiS $71 255199? 12:93 ,&§'x3¥%iE><»S mi} THE i{¥%*'%§%jGi'2§E§ SECLARAYESM 27 Dr. 8.4.2003 VIBE f--\NNE><~F ISSUED BY THE STATE AND ALAL GTHER SUBSEQUENT ACQUISITION PROCEDINGS SUCH AS AWARD ETC. AND TO .STRIKE DQWN ACT No.11 DE :99? AS BEING BEYQ?~I,C3'~73"~HE LEGISLATIVE COMPETNENCE DE THE STYATEVVV.',j';'>sNE?_"' ALSO AS BEING ULTRA \/IRES TO THE CDNASTDSDTIDAHVVE Q OF INDIA.

THESE WRIT PETITIONS HAVWG AND RESERVED FOR ORDER,';C€iMINVG7h~.ON EOE. PRQNOUNCEMENT DE DRDEAVeeTH1S._DAYgA: MANJULA * CHELLUR 3., MADE THE FOLLQX:/'u'Ij\IG: g In we No.482.2S'f/20v0'3":~:..if: 1 L % x The petitions have dated 2.6.1999 and Ehe "8.4.2003 issued by the State apexrefrorh striking down of Act No.11 Df be§z'ovr2.d..«the legésﬁative competence of the D£3'§$G--.aS being uitra vires to the Cohstitutien Di' Censequentﬁy, they have else Sought fer V'-».grant".,j§?~f an €}i'd€¥' of injunction Eestraihéng the V."V'--.AreS§DﬁeD:éen:S Dermeheeﬁy from énterferéhg with the 31 legislative competence of the State and aiso ass-b.eing ultra vires to the Constitution of India. I5": WP. NO.57IU/2009:

4. The petitioner ciain1s:=:,;'te::::-he preperty bearing situated at Konappane Agtejhweig' hobéi, Banalore South taiui<L"--..V:".. 119,iﬂiits""i,i?':i';%:4't:Paitition, he has sought for tieted 2.6.1999 and the issued by the State V...a«nd'V:':nailbif;v'ac'tsAV'--::V'sAn'bse:i'§uent to acquisition apart from seeking striking tV:Vie'wn" of 199? as being beyend "«_the'[j'iegisiaivtiye'AVtﬁenmetence of the State and aiso as to the Censtitution of India.

In W.eisttii\;it:.i.t%:9;'ee7~:I'1 2008:

S[":The eetétienets cfaim to be the sweets ef i'3:rt"d7s in severai survey numbers merefefly described est e . :2] V ' /, ozgashing the notification datecl 26,1999 33 In W.P, No.SO163/2003:

6. The petitioner claims to be-..ttiive4':>.\}v.ne-rtof-tt.l_an§.' measuring 20 acres 13 gunta__s in Syf?-Eo.1;§':;éit.:,1_aVted in Panthatapaiya véflage, Kenge_lfl:A-'..lj_ob_li, South taluk. In this petitiovn';--..V.%'ie_ quashing the notification oa_te<:j declaration dated apart from seeking of 199? as being beyonwtii-_Atf:e of the State and also as being 'ultra \Aii--rses~:"lto the Constitution of India. vW.PE;"'llf~lo'.=1.631622003:

VA§:;:e't§tloner claims to be the owner of land . mea'*sur<.lngv"'5 acres 3 '/2 guntae in Sy.No.11 which is HllVt'lal"V.Vt.:§r';e§ts,;.s%x}?e of 15 guntas of karat) situated in Uttatanalli

-- tétalnavattha Kavaiu. In this petition; he has sought for and the declaration dated 8.4g2GG3 ESStl€d by the State apart 2' TN} "

34

from seeking striking dawn of Act Nail of 19.97' as beéhg beyond the legislative competence of H In WP. NO3232/2009:

8. The petitioner daims measuring 18'./2 guntas_._s§tuated. in_!'.'.i<::§'hé3p;:7eht3"g Agrahara viifage, Begur he has sought for quashing'Lt'h.e 12.6.1999 and the declarationVAA.d.e"tedt."V._9.}}.2'9.9A9«'iﬂesued by the State of Act No.11 of 1997 competence of the State' 'being ultra vires to the Constitutiethhtevf " 9 In mp,9NQs.i5e24_;J.v5627 2008 9 W,s>. 5ee22.~#24 2009:

999f'€'T.!f§eVtteetitiohers cfaém ta be the ewhers of ianiiis ieeeiéerai survey numbers morefuiiy described .et._heVét:hedu¥e t0 the writ petitiehs, which are as tihdeé:

35 Sf.

No. Survey number in which land Essituated MeasL:re~ ment of theland Place at which theland is situated Sy.No,78/ 2232 22 guntas Konaepanaji Agraharaw~_f V L BegurhobH,Bangakwe» Sy.No.2?/2 9 guntas 'DOG-dI3f;uQU'rA.. 'viii'-!,aga:;§,. Be_gLs_r hobﬁ, BengaJO~r_e'~. Sy.No.?3/3 23 gurttae .1 u:

Korta£3i3Uat~'v: " Agra_§31ara "village: '~B_egu{* Whobli, §SY.I\l0.73/3 2'3~..Qun.tas' ' ' Sy.No.71/1 20 QTLg;n'tas:t.' ;

O\U'1--¥5> Sy.No.73/ 482 1 acre veg Urfiias' Sy. N G . K "

222 §;L:tita'e A \/\AV!E?§§§T pV:>1"ir-irtmcsnrc: En fhoca pafifinpc have:

Kg '¥Y'|!"_', §«V\.,iLI"\V.llI'<.V1'Iu."_ ..I! L S I u ..)\..« \./\..l\..l\..e' IJ II V\4 soughtrgk tqua9sh;9g¢gt%tnejet'honﬁcation dated 2.6.1999 an«;t_;'t'he dec'%a§jéti0rt: dated 8.4.2003 issued by the te tee Constétutier: 0? indie.

.9':'§--..vether subsequent acquisition proceedings 1"s:I.;t"~hraVé'e'_2sx:at:'<fi'V..etc., apart from seeking striking down g of "'f\.$ko}'iV1 of 199? as being beyond the tegistative ..j}:fVo'tm.getence at the State and aim as being uitra vires '3* «mt 36 In WP. 16043/2008 8: WP. 6821 2009:

10. The petitioner claims to be the _ bearing Sy.No.85/2 measuringmhm «aw Sy.Ne.8-4 measuring 25 guntasisittig-aatedéiat Agrahara viiiage, Begur hi.ib'i--i.;_ Bain-gaiotre"Se»:4'th,taiuk.

In this petition! he3__has"qii;.easAn§ing the notification dated dated 8.4.2003 iss.t:'<3;ci by a tram seeking pstriking as being beyond the State and also as being ::.ji§.tr'a._viree'tee.the:Cert:-stitution of India. In we e%Noiii3 4av*20ij9 petitiener daims to be the owner of i"p{e'eeArt";5"",i:>eVari"ng Sy.No.?2/1 measuring 0.23 'X2 gur§'3:~asv*eitt;a'ted at Kenappana Agrahara viilage, Begur

--..::n'o§.>fi_f, Bangalore Seutn taiuk. in this petitien, he has fer quaenieg the netificatien eateci 2.6i1§9§ aim the aeearatiaa aasea aazaaa esaea by the 37 State apart from seeking striking down of Aer No.1; of 1997 as being beyond the iegisiative compet'e'ne"e.V:o.€ the State and also as being ultra Constitution of India.

12. According to the",o_et.i.i;ionevrs in a'¥:i'Ai:«lje--..above petitions, the above ;.njentio.n.e§j'v..IaooS..a"r*e:._,Wi.tri1in one kiiometre of the 'the respective viliages and 3.41997 State of into Frame Work Agreefneint' Nandi Infrastructure Corridor ("for short 'NICE-EL') and has acqLgi--r.eo t4ii'e._:Via'nr}sA'for"':the deveiooment of a project ""ciaiI"eoi Ban'_gaiore'¥'i?iysore Infrastructure Corridor IL"-ieojeet-:V'{ifo_rV 'BMICP'). The petitioners contend :ha'é:« o=gs*'":'.i«:§*tue of the terms and conditions of the V.u"'.r,.:a<3reen*i"ent entered into between the parties, the "'e:is"ioAe of the orojeet was to promote industriat, Weornroereiai and eeooomie growth in the infrastroetore ""«--v_.C0ea'ba:ny for the «««« -«fusfiltment 38 corridor between Bangalore and Mysore t:re'e.tingV..n'e'w ' job eppertunities and to clecongetst the «tf'atfIic~be't}f»{e'e'n the Cities of Bangalore and Vl'«'t'l§,{_s<3re';._""-- It vjaaslblafso 'V responsibility of the State to the project proponent _»»Go\v;'etnmental Enstrumentalitigg "to initiate, advocate extent possible under tble- leaws I_ndjl'a._:and...aVlVlenactments, acts and legtslatvan' 4necves§§'atlfy.b'lia._:éi*esitable to enable the State to obtainfprecereA'.a/lrltllfor transfer the land to the at the ehiect ef the "J ' ''-.sb2:e''reign immunity is the contentibn of betitienets.

V _\~§%

13.. agreement being a commercial act on ef the State, it has waived its right of the The exclusive sovereign power ta legislate according to the petitieners was abdicated in faxzeet at the eteject brepeeent -» fourth respondent;

"%°"t:e State was ttet eetitiee te etttet tete a cerereereéat es» 39 cdhtract agreeing to pass/enact favvs to suit a commerciat act/agreement. As a resuft commitment, the State Legislature Nell/1997, by which it putpor_te.d__to a*th'e'ht§.';vSVe'Ct_'iQne_ uh' 25,13, 14 and 16 of the Karn;ertai§{a"'Tindt:st:tfe£e.VV Devetepmem: Act ('KIAD sho__rt).VVAev-hd':~--;Vt'h'e "said " ' Act received assent efthe and the same came to By virtue of this. empowered to provide r'at:ifities which would mean,:eeedr'd.§t}g::site faciiities such as researcvxhh: "Communication, transport, bahi{,~é~n.g{ ntarrt{etEhg;."'tehehnoiogy parks and townships av""93Vt"the"'L:'A;3tir5:;ose estabiishing trade and tourism beyehd the Eegisiative competence at .V the""'Sta.te esthe ﬁeid cf pmvédéhg infrastructure can it"V]¥n'ett:e.t reéatabie t0 the field of Iegéslatien pertaining hhéhndestties as cczrstemelated under Eﬁ'£F"'y'-24 at %...Est~ Vértueiiy the 2" reseeedetzt -~ Beard eeted as e *1 Wm 40 miciciieman for acquiring the private lands for commerciai venture of the 4"' reepond_'e.n_t..._:'i~by exercising right at eminent domain cf reeponcient --- State.

14. It is further contentjeci thatafteirv*'ac,itfeeinigitei:3 Iegisiate any law or amend by the 4"' respondent, the thereafter another agreement:y.~~w:a$: with the agreed te " --~ Board by virtueef 'Thereafter the notifications under sec'ti.t§ns of the Act came to be issued so V_i"*a§'~%'f Kciha;§'pe.n.a..Agrahara, Dodciatogur viiiage and 'e.thi'etyAtw:e~ §;'vi.!:i:ages totally to an extent of 368 acres 21 gitintas. notification under sectien 28(1) of the '*._Act tiatied 2.6.1999 indicated the purpese of «."'i:V'acq_t,{%A3iti0tt as estabiéshing industries and fer eieveieeétzg the same, After seryéee cf netiee te the 41 petitioners, objections were ﬂied, agreement between the partiegi'§ire're._vru4dt-:'p--rf§:§ride'dV"VVt-d". fife effective objections. _ Fina! :"c§ec%ar}a'vt%en'~ section 28(4) came to be make on 8,_4',VV2Q=0Vf3:.v»'§§herein V 90 acres of land was.gEvenr"u;:{_fre"hn acq'u'i'eitévnn when compared to the net4EfE%ca'té7e.n;*Vt:nd'evr2ee::tion 28(1) of the Act. V

15. __c"_on.te.nd that the entire acquisitien._:§'sr.i'|!é1§_eE 'unsue.tainabie as it is beyond the cc3..mpeten'cef'per».v4t'h.e"*State to provide industriai infrastructure!' an?.e"r':i.}E§c'es, but the notification St;m{':;'aVte.S thg'tArgn§3_"'1'aAr1ds are being acquired for setting :Aujp..'A..de}re!eping an industriaf area though it is "':nea_ntVV"f'7n_*sfr.__alfcomrnercial venture in favour of the prej«ecta.__rp';<-ﬁenent. According te the eetétionere, the "*--.VVVL"'erQpoe'e«--i:'to acquire totaé extent of 2,500 acres for the §:;'e~ri5n*nera§ read is neariy twice the requirement of the Ieind, Therefere}, it ﬁe nething but a freed on eewer 42 and the acquisition is being initiated only te'i'ae.ij¥it:é"tei"e--.0 ' cemmerciai exploitatien.

16. According to the petit;iiene_'_rs~.:i' iahds were not even ih"_t'h_e list. 'of. "

circuiated by the Seeretary,__:4l§5i;..l§2li::_V_vWd.ti<s_ﬁeeertment on 3.6.1997 and 'vconfirmed by NICEL itself in their le'tte.r.:td 11.6.1997. Even in :i.ehds""'c::ir<:ulated by the Chief schedule lands do not fired wade complete change from the eavvr"l'ie!r"lists..'VA:.l.,'A'Flh:_e-1._§'e'i/emment actually admitted thatﬁhis list eeneistedildf 49,000 acres as against the ' "'i~..r"'ecirii;ii"i*el»--r'*i°iei'2i:é of 20.000 acres. I. 'V K...' liiiijcesetding te them, the peripheral road which was..__tov__vge».i'en the seuth of the Kenappana Agtehera 30°"«__'"'i%:eLichi'r2gé:'the hiatiehal Highway'? at 17.100 kilometers rvl§S'éZQ:lT'Fif3l€f€l}' deviated by laying the read en the earth We?' the Keneepea Agtehera tdeehing ﬁietienei Highway he fsii fhe Fee, 43 Ne} at 16.280 kiiemeters. If the read has been ieéd as eeheeévee erigiheltyg, heme of the %ende_4vV.e_f..._:'the eetitiehers come' have been acquired is - of the petitieners. Even with the .eehet%'ee't§enV"'ef_'_f1;he_ 'Au peripheral read, the interchanges ahf'd"éhe'~re'ei'psV; ef the petitioners' iandswb wifh§.h ' "iﬁeee '' ' censtructiens. Thoplgh p0ses'ee§ieh'-»e.i_e cteihezedvéto have been taken ever an mahazar at the instance. xfhe pessession remains ieiﬁhe grievance of the petitioivhehégee is envisaged at this Iecetioheeiuh"terrhVe'.»'e:fb'{?'.e{}%:'feed with Project Technical Repertv,eAif iehde Eh question are retained, it is the Netienai Highway guidelines *§.¥§>V':be fehewed by the preject preeeheht. Cee'etre!{:tieh eehe se far by NICEL is witheut arty "xVe.'Vetee::;.teEy epprevel frees Tewe Piemihg eetherity as eeetehmeéeted eeeier Cha;::ter~2 eed aiee Seheeeee-2 ef 'Fhe erejgeci: ﬁe eei: executed ﬁe eeeereeeee 44 with direction of the Apex Court dated 28.4.2906, which is reiterated by the Apex COL.ii't 18.1.2011. The project execution is7Itotje:i.i$r contravention of the Lindertai<iri§mgiveri~«._by to the Apex Court and the entire4*ee'estruc»t.i'.eri"d'or1'eA'se"'2, far right from 2004 by iiie'g.ei_"'evS tiiiewiisame has been done epprovai_ When the ianeds to be required fer the road is aireadg/__ collecting the toii from the the iarrds of the petitioners deserve be Vtierieiti'fi:ei:i.'by quashing the acquisition prereieeicjiings 'ée._i;_hey are not used for the read aria spi ' r:erri per14e~n'jt~.. " V ..

.7Vi"18..'.V'A::tVe'erding to the petitieners; if the judicial "i.,'direet~ieri. directing the irnpiementetion ef the prejeet in {it of F\r'xfA has its be feiieeied, eerie of "::__€_i§i€ Eaeds ef the petitierzers are required fer the eregect emrisegee Lieder ewe, Severe: i'"€C0?'dS 48 iist. The State Government is free te pass Eegisiatsee regarcéirzg industries exduding the eubject_4vV.rf:e:Eter cezsered by the ISR Act. with the ceecurteeee' Centrai Gevemment, any repug;;a.n.ee eff%he*;éij;*e'ir%s_'ieee_V KT' of the Act was afso aveided. Te§;}:is:tie_v"g' was ceverieg oniy Endustrie:--.a;'%*e%a akid.__ir:dV;,é$::'t'eV§'"'estate. '' There was no previsign fer" "the Sends fer other cennected activTi:iVes'V Therefore the amendme'e§:Vj'.wa'eV' the ancillary activities eiathout this; ancmary requireVﬁ§es§t;.:V5.v'_v cannot survive. Therefe't*e:'*the Act of 11/1997 was broug%*ﬁ:_En. 'V ~-

' ---2'v3>.'.:_"The°ebjections are afso fiﬁed by the projeet ;:[fe';5eee§;tv'v¥§_ respeedent. Accerdieg es the project "V.,'preeeee:'2t, the Eedeetriaé énfrestmeturei faeiiitiee and '7T_aIm>ef§'§t§es are, by their deféeitierz, depeeéae: ueee and "*..._":; g_3§mb%e:%e with the eeteb%%ehmeei:, ereezeiiee eee '_,r..

=;.,«»;;¥ .' beildiegs therefer.

49 deveiolzlment of lndustries.:v"w"A._ establishment, promotion ahsj industries; Karnataka '*Lje'gislatu're' it its' competence was justified _ir'i'" th"e'"Amendment Act No.11/199?. The"'mA'l_e- has ta be looked latewhileiéioagztleiflengl'ethli%lll§alldlty at Act la/eeazpiimatllialtls illtlatazieeptaa wee ereiie .\/s. 'Al\2tDs5oTHeRs reported in 1974(1) ,Vir'h:e""--C0htention of the petitioners that the'iitfrasVt'ru.'t*tt1itlailgtacilities can be set up only wit,h§in'Vatn indLjs.trial area is also mlsconceived. Section the KIAD Act envisages the powers vested to pmvide or cause to be previcled am'enit.§_~es,,§?industrial infrastructural facilities and V'-»»cemrt%eV_e* facilities in industrial areas and eenstruct and "«:"_maih}:ain er cause ta be maintained works and Cemmen faculties in iadusteal Vhlvlarea came W§t§'l%§"1 the 'Sale 9? the Beard and the Beard em 50 is actuaily estabiished fer the achievement of the purpose. Accerdihg te them, so far as the v«::_'i"iwd:'i_'t\,f"'~:}f FWA, it has reached fihaiity and it cannot ' once again. The objections ;:»i"'th.e §§et'§vt'ie'h'etVs~ﬂeets.' taken into consideration before';__p:i--'tii:'eeti'1'heei'~ notification is the contehtio'n]ef. the R.e's'I3*0.hcivewihitiiiiﬁo.4. V Contending that the.St.ete i;e'gi'e.i§ettire hastiohepetence to make Act 11/1997, dismissal of the i3etiti0r'ss:/' the Public: Interest Litigatien . FEietihiif:-.::\;i'§!.F".-.i_:f\§--<::A5334-45338/2004. which came to on 3.5.2010. The same came. be Chua'i%e._n.g«ec.i before the Apex Court in CA. which were diseased of on From the iudgmeht ef the Apex Court 'gahd theiiigh Court; one Could gather (E) that the iehé "'jije.qti:'§'.:*ement and other deteiie ef the prejeet had been ,,.i%'sf§3ti<ee Get Siiéﬁiifiﬁaiiy end that is eee ef the reaeeee

1.,,,..w .' . i/5 /' X 51 why the project was epheld; (ii) that the prihcipfes of res judicate weufd appty as the issue of excess-elarzci under the FWA was directfy and substant£_e§VI§,.?'iih-°.j'§'s--stS'~e_T'. in earlier judgment in the ease _e.f.S_Qme'she"i<:s;;r uh'

(iii) that the project has to ir:rjAp"ierrie.r1:ten§i FWA in fetter and spirit;--.r:vt:'"'<3~hd A(':=.:_) 'that "I:anr:I" V acquisition is vaiid :2-hfy if,rt'i'»e'Vt_;'£eh-ds are"-eevvjered by FWA Le. to say so lohgfj.r_es"ei:h5erVaegefijs.iti'en of the iand for the project"éjrijseslf'ro€rh'.rth'eAA'F'Wr!%\v,'__ :i' V 23 the petitiehers refers to portals. of.ihtf§'a;V:fe'bsite'te understand the meaning of 'infrastrr_;;%Cture.5."V?:_Aeheording to him, none of the thr_ee. Iiishts 'ref the«CQ.r2stituti0n refer to any subject such 'a:s°~.'_irtvfrasrtrrieeture'. Therefore the meaning of *fr:frestrts.ct{rre' en the Website of porteis of India is 'V..,releva*rﬁ:":.'¢vhEch reads as under:

"Infrastructure refers te aii these services end feeéléties that eenstétute the haste sepeert system er er: eceréerrwt It is 52 the fourédatisn an Whiﬁh the day ':0 day fmctimiﬁg of ail the emnomii activétieg $fj '--_ a country degends, it CGi"¥S¥S£'E3 transpertatian netwerk ii: the fem: raiiwaysi, madways, pQ:ftt,s__ a_:':d"v*~[:§:§.~§é'ii. aviatian; the te!e~commur§§:at:i--@T%jfivs§<Tsfe.m V A - T weii as the pawer segmfr. A2-£_é:m:h u,§:--E.%£i§iv"eS, " "

thmugh their backw.es}:i énﬁ.' ».f{'::_rv£¥'aa9'E§" ' Hrxkages, previdgan e-ma...' i~iri§;..__envi"r'<3:2.m£§nt for facilitating the rowftiix' {>15";a*{Liv'§'=J.3'$:i.:;§n."

24. He:..ré§e§"s ii3 b£:jiV.»::Ie'3:A2~;??$_j,~'*S..,VvVAijU:C§es--248, entry 13 and 24f%%M<'>1?5.'%L§:é1i%L1;%:;. 'ei;#;2;:>~,«k__ 31 of List 1:: and conter,:5é'VTVt'%*:.:%§_v'if¥%?f*a*§iiz*é§_CturéV' a stand--alene entry and cafrz1_0*£: _be~'0ther entries tike economic and;V*--vrQad§.V. _ 'Fu%thAé.% contends that industria¥ 'in.f%'a::t%{§'ct:i:*r§ facility is not an incidental we and A"":he'§jefG%é« , __t%%'§= 'amendmerst by Act Nogililgg? it xs§ti é:*¥:esT a§: d{ uétra véres Cerssiitution as ii abmgates "A ' " :s§~.:.$;*é%§n power. Accerding ﬁg him, the sr::he§:,:§e~2 Z%.:f 'the mam refers ts Kamataka Iﬁffaﬁtfﬂéitifé " 3%ve%§§m&;"2t A5: ﬁe Ssﬁienég mat at tha aims sf 53 FWA, the Government was aware that there was no enactment like Karnataka Infrastructure Therefore they have brought emendme_e:'t""'by':-'--.J:{5§ovt"«_ No.11/1997 oniy at the reqoest company pursuant to the tern-as By doing this, the State is\;.i_r'to_at§yA'rwodd_iVn§'Aits'*hea't1 at the instance of private thevv.§:o.r':tention.

According to ﬂnfrastructore Development. because such subject of Union, but instead """ 'i_'i]'1E397, but it has no com pete nee to ;-'k«:'t.

ffo s"L':bs_taontiate this argument, he refers to n9iean§"nt_;'tovfiiitwrsetropoiitan' at Articies 243 p(c); 243» According to him, even if the enactment was jostéféabie, the Act 11,5199? comes to an end by x"V'.AAx;i.rtj§;e of the above provisions, According to him, onty " \\y "W::;:.

~. Metropoiétan Péanning Authority can do the gel 54 ﬁe planning and non: by virtue of Act No.11/199? by the sf': , present amendment. Therefore the proo_o'seo acquisition of the land for an industry industries and not for infrastrofctute. T'h'e'reifor'e. veven the purpose for which the lahds§:we_re~';nott.i_fEetl' proper, Hence the acqol'sitE'o.n itself wel'sv_ve:gu.e*':and'C' notifications deserve to be qt2e.s_he"d-~_

26. It ls not invAd«éVsot:tev--.tnat."'a'sA":Vt:'er the terms of agreement... "'.~'V:r'5:\;LiV;L;lEVVC):'F"'lVVCV' has to be COnStitLll;e;j";~, ."--- l?l'a:n'nrlqxligltéthority is nothing but Bangé5'l.ore4f'«'ly§o::feL:'l .s»'"£n:ft'estructu re Corridor Area Planning"r4._AutthVo.r.l't';'§ for short). The co_.nt§'entA§'or)_ of' tl"iE..,_§3.€'tltlOH€FS that to accommodate the Act No.11 of 1997 has come into e>1,l_'s'tent:ev'V'r:ésilto be seen' Act No.11 of 1997 has come" into force w.e.t1 19.251997 as per the Karnataka ""Vl.AAGee:ette, Extraordinary dateo :s.2l1s9::a 1: is reievenf: to note ebjects and reasens why Act Neil of 55 1997 came into force, which reads as under:

\'\;ﬁ"'"'-n.:§% Therefere, it is i'nVfr*a1e;ruc:_uVre'i--' ~ . esta LT} ﬁsh re e e: . G'? pewe r "t0wns'r_1ipe_, "~~--"}industria! These ____ {rejects "After the economic and industriai pelici_eSV_A'i'eVti'§A.e' _ year 1991 imtreasedMemgghasie.TV:r'§«esv"*7 been given for A:'?w_eAte Investment not"?e:rwl.y infhie .I_nTdV'{je:1:r«ival.. Sector but atse i_:f} :""t:.I*:x_e~.V_Infr'a'e.€:fectLi}*ai Sectors. ~«..V_aVvTA'=r;umberVA of prepcssais, with fresh and fore--igr§. coij1pa'rj'V.i:es.4Vh~e'_f¢.e beeh received ,f'e't'4.__ 7..c<:_ns.§.:_3e_fa.bIe" ifeénvestments in fareas téke pregects, '-exprVe's:Sf. h--é§'hw--ays, ports, airports, pa rks etc. need Censiderabie

--.4e3<t_ent of {and fer impiementatien. considered ~_j':~1ecessary ':0 amend the Kemeteka ledustriei Areas Development Act, 1966 :0 enable the Board te acquire industriei Eend fer ereviding Infreetreeterai feeeitiee. Aeeereingiyg EiberaIieatior_1_;'_"""'efgj:_5 ;_. 56 it is proposed to incorporate the definition of Industriai Iiifrastrecturaij'"-_ Facilities.

Since, ii: is not D0ssii:>.§'ié*~ declare any area asiea>_iietifi'e'¢g--..:;;iree. after the constituti0n}?3f9iﬁ§sfiii4eh'L§i~_rr'2--e'r:t' 'V, T Act, Section 16 _has7«i3e*en Qrrfi:it1':'ed, " ' Certain consequ'ei»ri'ai,al .a'me*nd'mer1fs"s are aiso made. ' i A :

Henceéne iemy'; " V 2?, with1i. ik;ei:ro;iiiii:r;i§n of 1997, clause (7~e:j v"i;.h'e--:»:de'finitions in Sectiorv 2 of cierfeins te the definition of 'ihdustiriﬂiiﬁ " 'facilities', which reads as under:_ L V _ Infastructurai faciiities"

ii'hi:frie.er:§;~r.feciiities which contribute to the deveriegilment of industries estabiished in imciustriai area such as research and " dvevelepmentg cemmunicatien, transport, Sarikirigg Marketing, Techrzeiegy parks and Tevsmshies fer the eiireeee ef eetabiiehirig " 5 Q}:

3;

57 trade and tourism centres; and a.n.§{'_j'*Qthwe:r facifity as the State Ge\g'e'rh'tries_n't_ notification Specify' to irxfrastructuai faciiityiV__vfe.r the this Act.

28. The H_on'ble...A:pexi.v'V.CtiLur*"t~v:aVriéﬁ_----this Court had an occasion of the KIAD Act i.e. cfeﬁniti:eh:j_44_"Q~i;V.tti':i:tti'stiri'ai"*vintrastructurai facilities' in several"i'rria.ttjersV':::i;'i'z.}'.V.ZO'O6("5')""kar.LJ 563A (SC) {P. Narayanappav .aVn.§1"«.an'a(th-er ..\zs. State of Karnataka and others} 'and 180A (DB) (P. Rajappa @ B,.--P. ﬁtate of Karnataka and others}.

.---.,__,lg-":i._the."tv.abaveHsaidiv matters, Their Lordships while estabiishment of industrial estate in ar:,_ahrea_ .d'eI::!rared as 'industrial area' had an occasien to eie.avi';with 'iedustriai infrastructural faciiities' when it t'he..4_iariE:is proposed to be acquired were to be given to "'aVV'erE'vate cemeahy te set up Erzfermatiari Techheiegy "'*i5ari<i "the Ages Ceurt heie in that eeetext that iarid t r ina-.35 sbecify by a netificatienl 58 acquisition under KIAD Act even for promoting infrastructural facility was justifiable even in case._eif_Va private company. They further held that '_I.i?i:«tt§'r'bri%iV1a:til.t'}'-til_". Technology Park' is 'industrial i_nf.r>astrti'tjttii*a'_i:v.?al:':i'lityi.V In the case of Rajappa stated ;'=su;;$_'ra~,; that the scope of 'industria--llj,l"'e..rea'ha__s VbVée:n"l:.e><wtwe;'ided * L' to industrial infrastrtirgturalfa*ci..l"il:.ie'sl'and "e'th.er.v'§f'acilities as may be specified thy"n'etii'ieat:i:ovh"_»..l§y._virtue of the section 2(7~a)'ef;'the;A_ ACxt'hiV'.:"~. .ITi:f'\z'i/aS further held I that the "i'ti'ft'a's.t'rrutrtural facilities means facilities li2vh.i}:;vh '7eea1_t'ilii«.l§ute ta the development of industries " esta_.b'ii.lshe'd.._:"in" industrial area such as f€S€ﬁ1i'Ch and'-.dev'elepm:ent, communicatien, transport, ivfria._rl<etin§;, Technelogy Parks and Townships ef establishing trade and teurism Cehn'tres:.e'l"'"'ahy ether ptitpese which the Gevemrnent As leng as these Aiiaeilities are fer the public etirpese, there is es 59 violation of any {aw in the acquisition proceedings was the law Eaid down in the said case.

29. Then coming to the argomeht_HO.f'v:"t~he'fealétzﬁedtt counsei who has to make; /a_zzi(s; Infrastmcture with reference to "':}70't1str£es;.tVV. t is'; the case of the petitioners that 13" LEst--II and Entries 30 andV3.ifoAf5.V_List.;"I"Et'j».,h:ax;»e to be looked into, which reads as ohdverj: ' . V .

"I3. It is to say, r,oaofs',' fetties, other means of specified in List I;

muh"iei paIVVV' ropeways; inland ,,._%f':'v{;aterwax'ys.V:and: trafﬁc thereon subject to %tﬁ;;~§ otQ_visions of List I and List In with such waterways; vehides other h' thah 'hffselehanicaiiy propeiied vehicles' o Industries subject to the provisions of V' jtfehttées 7 and 52] of List If' LIST - HI 60

"30. Vital statistics including registration of births and deaths,

31. ?ori:s other than those declared__l'§:§?"'oi%'»:...:__:

under law made by Parliament ._ law to be major ports."

30. Apparently, infre$i_:_ructLi-iiel' is <ri'ojt._:;or_t§iinVg under any of the three lists.____l:EE-ritr'-y_Zdfoftigilsi: EU refers to subject of iodustriee:;'wl1i_cé§1'iliéetigeiiii, subject to the provisions of Entries Entries 7 and 52 of List ii' ____ I by Parliament by lawV"'ttol be for the purpose of

3._§f"defence"'e.rV:for the prosecution of war.

:VIr{ele.stries, the control of which by the "--..,'U.r:'ie";:. jggvljvdeclared by Parliament by law te expiedient in the public iriterestf' it Apparently, Entry»? of List I is not attracted ee the prejeet in question is net with referersee to 61 defence er presecutien of war. Similarly, Entry 52 ef List 1 refers to 'industries', which would eome..Ve_ri'<:i.er the central of Union to be netified by the . be expedient in the public_i.hte4res_t§"""§§7:';V.lfarsavsj 'industrial infrastructural facil;i'tiesf*~'iare~. "er,ir;c:Ve»r_i'i.e'}:};.j there is no such deelaratiori-.i§'y.V_Parl'i'emeet;-.2 winrd, " L' 'infrastructure' is not.brough*t--..tredei_r anyef the three lists. The word, 'infrast%r.L'i'ct'u-ref"ihyg-e'rie"rsai weuid mean as under:

of a society, **** it '<§'r~~~"£ system; the V = and equipment, ..r:'eatis'y railways; bridges, i5attvtc)ries."'anv::l schoeis, needed for a "l'Cy0UVi'i3i*37""""Vto be abie to function :v"pife'perly ; the permanent services and a.a."f'1j.etg=.Liiprrient, egg Reads, railways and . "iﬁriciges, needed for military purpeses; Infrastructure is the basic physicai and ergarzizatierial structures heeded fer the eeeretier: ef e seeiety er J , 62 enterprise, or the faciiities necessary for an ecen.e_r*ri_yVi:e ._ function' Infrastructure defined as "the p__hysitf:a,_i"reme.;§'et§ehVts of interreiated "_;Vji'avizc:i;ing commoditieeanti"'ser§&{ieVers._Aessentiai to enable, sustAas_i'n,f e:nh_anLCe. societai living"(;0ndAi't'ibns;."V_" ii "

32. the''' above meaning of 'ihfras:rUet'ure.i_, is not restricted oniy to with any other subject as well. _ InfrLa4s%tr'uc:tt_ire~.,_i"s'~nething but making ail facilities sejae iii) have""es.t.a«biishment of a particuiar nature '«a'ie:*i<at2.ive~iw§t'h.._referehCe to the abject for which the 2 " ' /-Jr, .

es'-;t'a.biish rteiis set up.

3ust because one at the corneenents cf the V."V'p'r"e.je*Ct being teii read, kink read or eerieherai read; it :e.V%"'«'.«:.'_'d__ees hat aeternatieaiiy get attracted te arty ef the if ' I /.

services.

can mc:'>_"re' '* ' 63 entries. The project in question is an integreted project comprehensive in nature for the pu:"'o:oe.'e«.e:'of promoting industrial, commercial and"f 'e:e.n'orr;r»ié_"o growth in the infrastructure'"Corré£:io;r.TV:"eetw*een". Bangafore and Mysore for_.t_he Vozrroose opportunities to many _to Vrraffic between the citiee.4 Eof.' BeVr1geIor<e and Mysore decongested. the meaning of the project in questio__n_,Vﬁh'u§:f:'ne1;:_' eubject as contended by to many subjects of iegisIatio'r.r,__' " _ refers to subjecematter of iav§:sinj__ede bhy"-E?e__r_I_i«ement and by the Legisiatures of 24 of List 11 of 7"' Schedule refers to inotoetrieév'V'eSo§i>feet to the orovieione of Entries 7 and 52 'go? Liet }I. The iegisiative Competence therefore is V':L:V'_AEr:a ee~aio§e io ertécie 246(3) of the Constitution, which reeds ee eooer:

M evfA.'pitxH'a'r'1'd' substance' is appiicabfe. 64

"Z46: $ubje<:i:-matter ef faws Pariéament and by the.»sALegisi§ii§{:'fje'€§'ﬁv»'e'f.'_'_;_ A' States: ~ (1) xxx xxx (2) xxx xxx _ _ V (3) Subject to clause:3'.,::(1.)_» am vvthe LegisIatur*e<_"'Q.f aﬁfy exeiuwsive power to make' laws" f<'_7.:'.sfs'-sf'_:.;c:'I'.*'.__State or arjy.::pa_rt _:wi'th_ to any __ e.r%VL§jn%$'ei9:a't'ed in List II in Sﬁghvedule (in this to as the 'State '.34. Ir': f;i';iVs,'.::m'*..te§<"c, one has ':0 see whether me It is usje'f'L;!"'~t§j ..£*efeijthe decisions of the Hon'bie Supreme gs Ceiift tVﬁeV.?eIiowing cases:

1. (:2.Q1{:)5 so: 246 (ZAMEER AHMED LATEFUR REHMA_?§ SHEIKH .\fS. STATE OF MAHARASHTRA AND . {)"¥*H ERS) (2oae):3 sec 5 {STATE OF MAHARASHTRA .vs, sssséesm? SHAf\éT§LAé. sage AND emees) 65

3.

(2010)? sec 129 (BONDU RAMASWAMY .\/s BANGALORE DEVELOPMENT AUTHORITY) t

35. The gist cf the abeve citations is that the entries in the Hst b€if'xg"'f§t'-ﬂdié:

must receive liberai COnStrt£CtiOafé;__it'¢--S;§iI'ed' an and generous spirit and nvarrdw,j'c3rV«V":.eedahtich approach. Each ge.rfe.raI vveﬂrd t.Id.f3e'd-..in theeriytry must fairiy be extended subsidiary matters wr_i'i¢ié;;§t.t.r-"rah =ifaxirI'§I'e'nci...: reasonabiy be comprehehdeidfjlwithhi"it. The cardinal ruie of interp:retat.ieh'..*vsays ti A .4 :ese shah aheays be a presumptiora er"-c<j'r1:stit'utidnaIity in favour of a statute and..%feQery iegjalhtydpermiseibie effort should be made to _V r statute within the competence of the State H 'A 'V 3 The dectrihe of 'pith and substance' is appd§iedA.: e'i'hen the iegislative cempetenee er a ¥:,e§é~e£ature with regard te a particular enactment is t:%ha§£er:gee with reference te the entries in the xsarieee .. L!) t";:: (t2.i.4*;?e_ 66 iists Le. a iaw deeiieg with the sebject.é.e_i':e;*ze::ii$t eiee teaching en a subject in e:;esetif:::eeT'rj;.i'i":3Tt.':4_.' situatierz, one has te ascertain t%§'e._'§;>éth eev%iS§;:'r}sté:e'Ce of the enactment. Once theeVV:"'Etegis!et§eh*tie etgeettaece is one on e matte:*...A_ the'V"Le"sv_:';EsEat:.sre enacting that statute,"ti=:'e_n" whole must be heid to any En<:identaE trenching its cempetence. In other v:e--rd.§;~~t§ee:i1d_3ent'a:ib 'eherc;e.<::h°ment is net altogether f0rbidid.gn; % e 4536, 15 tleteet Judgment of the Hon'b¥e rt tsrithe case of eomeu RAMASWAMY RE DEVELOPMENT AUTHORITY reported sec 129 while deeiing with the ee;*%:----pet.eec§f ef State Legieietere with reference to ;°-aequisitiee Act and Bangaiere Deveiepment véethterity eat, Their Lerdehies had en eeeeséen te refer .ertie¥e=~2Se in ee:*agre;::%2-§:,. white {ease as easier:

11-1 67 "91. The question of repugnancy can arise oniy where the state few and existing Centre! law are with referent;e.."e'tt>t'__'.ti.'ix"

any me of the matters enumerated Concurrent iist. Thete té ef repugnancy arises eniyv'-yvhieni iegisfatures are cc>n1»petentV"t*:Q°iegiei'ate__in the same fieid, that"V"i'tis_;» whei3.,_b'e.t-h the Union and State~.iewsw*tei'ate suijj'et:tV in List III. Article" _2'54._V.§'?1tiS:"niQVV:appliCation except where_.~th.ej'V.tvtre; ia"v_v$'~1.'.'reiate to ~ z Hoechst Phar?19iVa'i;'e_ti't'it4aiis:"¥§;;tti'; 'tate of Bihar), Btit- .'n;.te by the State by an entry in the State' L.is't;=iVn'ti'de:t:--te'ih/ touches upon any of gthe m"atte'rS7'in the Concurrent List, it is wet! settied thet""i"t"'t:viii not be considered to be to an existing Central iaw with i. reS§Ie.ct[:=t'e such a matter enumerated in the Ceineziirrent List' In such cases of eeeriapping between mutually excitisive it ufiists, the doctrine ef pith aed substance weuid apefy, Artitie 254(2) wiii have ne eeeiieetiee E? the State Sees; $53 pith and §%z?" ' 68 substance relates to a rf:.att[_e_r~'i'izi*~1-i'St:"

even if it may inC5*d&.ftta§§v3}"-,_fi"€DCE~1I!,,if}Q:i"iV same item in List (i§*8:_3i}4 45; AIR 19-47 P{:~Z_2; 'e"I'R"i'§SV"i)t.EC 5'9i)ii

37. Therefore objects and reasons for_ No.11/199?, uitimateiyatwé t<:t_s@eewhéthatihis is anciiiary to the the introduction of definit'Evc:n._ oifxvi'ti":.;e.ti:s;ttE'a.ii"'im'ra'structurai facilities', the purpose'V»f::jr'it was enacted becomes more... Dur';§'o;f;eft.i!'~ anci': usefui, Therefere Act is riotiiririg but anciiiary to the main Act. aiivieimiiar situation, when the State of Mai9iara=stits*a brought an enactment like KIAD Act; metaitcditgfef erovisians at Maharashtra Act came up far ttattteaweeeeéxeviitieeu at iiateeae reeerteti it"; zemtaj ecc 323. in that M3 " rrjralr:

69

context, Their Lordshéps held that growth and deveiepment at inrlurstrites 3'5 "x Maharashtra do not fall either "

S2 of the Union list and tlllevieamel'ce_r"rreVs'lv:yi:l"t§h'ivr2...Ehtry = L' 24 of the State list scrbjectAt£r'th.e'wpre\l?i's'ieh_e Entries Tr' and 52. Therefc:re.V7:h_eA--_ growth and development 'Lie within the camﬂetenee and falls within the to achieve growth of Endust--r§es,--A1 of land will not be sufficierlt. necessary infrastructure is macfe; t.here.'hc>l:' be 100% achievement under the Vl/lt'hA&the sole purpose af enabling the Irréairi'AC't_teVV"Eae}::ome more purposeful; the ancillary Act ::;'.,_l9§.?~ rrlaeeg Therefere, the cententéee raised by th'e.V__A;i>etitlor1ers that Act l\le.§.1g':9§'? is vielatlve er"

"V'.AAalrtEcf.leS ef Cenetlttrtéen and the State Legislature had ire eerrreeterrce te make each Act falls te the greuee, ?D 39, In the present: :::ase_,M§adm.§*iteeU:y:'@:u':Eme" 2 Devefepmerzt PIan--2084 is the .' In the above batch ef wrétV;;ze<titier:"::_ §:'>"Eacinrgr'reE,'§ahcé: an Artides 243-ZE and 243~Zf5';e'V..:f»rse_Vpetiti{§:rzers.':'j:entend that Metropolitan haetevv prepare draft deveiepment: area as a whoie and governed as contemp!aitec;.'urfde.s_'.:A'rtjé.-ﬁe Articfe 243 P(c) refersV:;0"'vvIa.a2;'.'ie :'§m--et'repefrta't1wa'rea'. Article 243--ZE refersV "cc_> Qjmmittee for metropolitan planningevery'A._rr:Ve_fropofitan area, as a whoie. Art;é.:51':e'Vv243-Z'F'*-refe_r§; to the continuance of existing .£aws aVr1d.%~f§?k~2:";ieipaiities, Whether Constitution 01' i:~rj"'ir§e§ation of Articfe 243--~ZE is also to be .. éesf Accerdéng to the petitmaers; Articie 243-ZE fam:a7a Cenetétatéee was tetaﬁy ignored ie this Case as meirepeiéiart péarméeg eemméttee ie ceeatéieted. 71 In the case of BONDU RAMASWAMY .VS. BANGALORE DEVELOPMENT AUTHORITY reported in (2e10)7.. ¢¢e::C 129 the three Judges Bench 0?' the Court had an occasion te gem '_§nte_."'tt':e:'_'vf%eq'uen_t 2 cempiaints and grievances ef the necessity to evolve tai!'e._r}'t?n_ade"'scheme:-é._j"'ttVr;s.'suit'-L' particufar acquisition...etc,-~~-~VVV:i"gf:."th.at.tioe.te.xEt, while considering the the Bar, Their Lordenseejte between the functions Authority and 350 Lordships while obserxﬁe*tha't.VVV_'f;2;£'I{;nb§t§Ve:a'ttt'¥es are nermaily concerned withwthe 4ev,ere§v'E economic deveiepment previding '"'ee"<i'EaI j'¥§:eti'ce, have preceeded to say as under:

V "-'.__.A"%t~8',e_fvi'.t:vr§'ieipanties are eet eeneemed with _V e__er_entrusted with functiene simiiar to '*th:<;ee entrusted te BOA under the BOA Act, AA that ie, building, engineering at ether epesetteee by fezmieg leyeet ef plate with eii ameeétieeg eenetreetiee ef heeeee eee 72 apartments, as a part of any scheme cleveiop a City.

Cencemed with the everail ece.fh°pm.ip"i-ll' it development providing seciai.j_iisti;:'e"('i.ii?'i>a'i'; poverty alleviation and slam iimprdi{en9ieht'}:'-ii..__ regulating iahd use __and'._¢enstrtt:v{i.i:iahs, 3 providing amenities (i*e.a}:i»s, brid_cj_e'e,"'.=vxi'5;;tet Supply, fire Veervicea',-efsgtiieet éliiigihtiiihg, parking; bus--st'ep'$-,- "p_ifblivie.""i;5p.sii:\:'»ehiehces), promoting. V €dt:,!'C8'€ii:C:i'Fl" ijiittire etc. Neither: regulation of iaihd i is similar to th'e'i"'ic:l_e]:vei6§p'meht"*" aséltitiiitemplated in the §:a'rrying out building, ehg"--Eiheevrihg_ "'eApei:a.tiphs in or over at under tiiahd. .v1"€u\{V'OVlJld'V'thvUS be seen that the object é'i«,f"idu'ftifTC€iiI§Vi;l'§'VOf a Municipal Cerppiatioh "'.a'te'i.Ca:h*ipletely different from the object a.hti.V--V'ij*pi'i'tpose of a Deveiopment Authority ii'i<;e'li"epAt am is me: a municipality. Therefere, it cannot be said that mere existence of the Muhieipai Cerppraticres Act, diiiy amended ta bring it in Ceiifprhiity with Part Z}<~,e of the €:Qi'i§El'€l.,itlQi'i; ieiii haliify at reader teaehdaht, the EBA est. MLlﬂiCi§i)all'Ei€S_...._€§'{'T€§":7. " i\ji__fetrvopoii'ta.ri_ ____ H . Area. The 73

49. Article 243-ZE no doubt provides that_...___ there shaii be constituted in metropolitan area; a Metropoiitao Pia_ij'oio'g:V:-'--.:F Committee to prepare a draft dev_ei.O'v:i:f>"z1je:o:t piao for the metropoiitanzyeree'ravsiga The metropolitan area is liéiiﬁiiiiiiéo iii"

(c) of Article 243~F'i._eV"3__an "area. popuiation of ten iai<h__s:"e.r_ ro_Vore.'corfri'prié:ed in one or more.4_._'tjist;.ficteAVi'e:«o«;i_zConsistino of two or more muni-ioioaiities=._or.fV_oe_'ochayats or other*eootigiootiS:ﬂ.:areé~e'_jVsVpVeei'iied by the Govern"o.r 3 :.p.gb.i_ic=i'notifi_r:e'tion to be a m_etrop_oiit:e:;jVV purpose of Part zrv A fin . .

;{.A".+-xe me Bengaiore Deveiooment Ai:ith'ority.VVieAZ];'c_o'ri~et'i'»t.:;ted inter alia to draw up L"~.detaiied*--._Si:~~iieme for the Bangaiore Baogaiore i_?ietroo~oiitan Area is defined in Section 2(a) V of:"'ti§_e Act and the said definition need oot_vi}oe:essarEiy be the same 33 or '~»:_-;r:;';:;ii\:a1er"it to any metropoiitar: area A deeiareo with reference to Bengaiore under S Artieie 243-?(<:) of the Coostitutiont 75 and Country Piehmeg Act. It Es afso pertinent to mention that after cornoietioo of the period eoiqVi'se'g.ed under the Framework Agreement, an thleserb5_'r'oeo?s_'_ wooid be the property of_the_ Kamataka and they have to be Government of Karhata'p£§<§"~V..V_%thro'ugh"*:..:'r3*%rffe'rentW' authorities meant forthe spre~etﬁ_ve ;i:"urpose;v»._.

43. The petitioner?»j'v.caV.gAr§,ot'."'<:§'ietete who has to prepare the Apparently, this alignmveerzt"0.f:"'rt'he_ part of the project. These7..iin-.§<' roaées..Aea'e"'rnf:e'de to connect different parts of Bangaufore itotthteA'.p"er_i..phera1 road so as to decongest the'~§tra{ffEeVv%_with'm..._t_he City and on the outskirts of the evittjy.tAW¢i:t'hfthe. existing roads wéthio the eity, as the traffic E_s"vt;e.fc3omihg more and more eongestedi the "..,very" r';rojeCt was conceived. Uoiess proper V"'V'.AAcetoh'ectivity between the eeripherei road and City és _,v§:§iar:r:eo5. the very purpose for whieh the project was °""""W :76 theught of E.e. deeoegestihg the traffic wetnd not be served. Therefere Eh erder te see the area cor_1rt.;;V)_t:'.§¢$i~::;g net onh; the erejeet, but the entire area_.--{eh'eteL:'«:the't. project is coming up was handed. ,Q4ver«'te"

autherity in erder te achieve the gletaiys and alse to aveid A'"gr__owth-.: 'Vef"""v%viE'egai conetructions, which th"e"way§ of the project. Therefore censtituted for the formation ef the roads is coming up as per If other authorities incEudihgV_: to proceed with the formjatieh et vtheetreete within the Corporation limits it xtgeme any cenﬂict with the alignment B§'?*'iI,C vthgifméjeet, it weuid lead te unwarranted and . eaeeeetecféreeeth of city witheet any visien to have a tK""Au"'V..e,:p'2*ee§3'grvhcomectivity frem the city te the eeripheraé T§"£Ei'EfQE"E even the Sim: reads termed part ef the erejeet am if eee aetheréty is eeetreiiieg the 77 entire situation, it weuid not resuit in severe! problems and conflicts with other authorities Heriee,vVie_ei"e.:Vit> not find any preiedice being caused to authority with the speeial authO__ri.ty_ b€ii"I'Q"'Ct§'Fifsti:ijtJ't€C§r:." '* 2 Though the other authorities;ci;§heerrieci~Iirieiiirtieiriiigii BBMP is a respondent =iariy=:' objections disclosing its View the Therefore, we presume that the4'BBMPr-.he:?s rioV:%.c<:3Lhf§icting interest with that ef:..BM:ICAP§4§i. 1.» Vision Pian - 2015 is at the deveiopmeht of Bahgz,iioVre"ih:{5ienti;f_ére'uhd be made. BMICAPA is the 'spVe'eiaI 'aVutAh'ebiri'ti,["ecrhstituted for the purpose of this;'erojeetirirr.7;3u.rsuence of the agreement FWA bejtwieenih Goxreirhmeht and the preject proponent. i"'Tii;i€iretere,,iv_ petitiehers cehriet eheiiehge the ecij'iiis»i.tie'n"""of their iehd eh the greurid that BMICAPA teetvthe eutherity which has te have jurisdiction ever Rijhieiiierejeet itseif. Ever: etherwiee, eerietitutieh end weetehiiehrheht ei' this eetherity ehe the GDP W53 v.

78 subject matter of earlier litigatiepr} encl "V was censldered in Writ l§«ll§es.re"ir;_AA the alignment specified un:je.:j the"Af}C}PVwe's' It was also referred to in Pul$lll'i'e_V'Vin_tere'st filed at the behest of onev.?:<,'C.. Thtewection ef BMICAPA and the detailsA._ef"_CfbP'~..§i2e.jf;§__ezpnsidered in the said litigiatéerl-.which»'_l1«ias..VAree<:lfl'etil finality in CA. No . 3492-9_4,/2005 _bef<:§r_e the C011 rt. contentions of the petitioners'~se fareslm_b'leV:'hentatlen of the project as origirxally eltirzstielvkzdf.irﬁfjlementatlon of FWA in letter "'«.andl.j':sp;;Ar.lt,».ecqrjlisimm of land beyond the peripheral Llreéid"er-.e5<;j're:ss.road or link road, acquisition of excess le"nl:l';l'the'.7a§l.eeetlon of fraud and misrepresentation Iplayedg ;"E:2..§/the Earejeet eropenent and the efﬁciels ef he Gcmiernmen are concerned, they are severed by Tl"l%;%rr;:eellei;'l::lel-- eessecl teday Er: aw. Nes. 3:493:50/23:0 79 in W.P. No.36-138/2010 SR8 ESRHSEESQ R~?3EE8F§.a''d 3% With the abeve observatie are dismissed.

.g§§§§§ 935/-

ns, the ;>§.§tEnti<>£isT '

Unlock Advanced Research with PRISMAI

Karnataka High Court