Karnataka High Court
Smt Ashwathamma vs The Secretary To Government on 1 August, 2011
Bench: V.G.Sabhahit, B.Manohar
L. IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD DATED THIS THE 01ST DAY OF AUGUST, 2011 ou PRESENT | THE HON'BLE MR. JUSTICE V.G.SABHAHIT 7 AND ¢ ne THE HON'BLE MR. JUSTICE B.MANOHAR WRIT APPEAL No.2009/2007 [LA-KIADE} A/w. MISC.Ws.61575/2009, 62343/2010° WRIT APPEAL No.2033/2007 [LA*KIADB] A/w. _MISC.W.62344/2010 oo ete. i He "4 dant TOSP ib RY DIs LLA "s " BE oo t x : a k Lod PT, HOSP y BSL] 5 x ees io veg yo ie or oe, "_ -
a oo Sone?
FH of fan BoE NERATED an re, (6 MTs 033/200 W.A.2 "
BETWEEN 2 e i S rt ai i J ABHAHIT, Ss Y. VLG.
o ee . set : Naat " an oo a " Soe Jasin et et . - .
: Ps me mo vim of a < "s > oo Sn S = of = 2 oe an av ob S - - 5 . 6 ee 'wt oe bom oot sn .
ee : i os > = a Se _ wn So ee Sul
2 co ma --
~ vn, a spnnauet or) oy
-- = . rd ; io = t : 'we Pp oe ¢ = 2, - S a - S a c
-- ° ey rod .
i) Le x ~ - = oh " ~ cores ne J ; ey or S _ Saal ' ".
Se cd ; xf =~ : S, oO " 4 = i he ad ] S j - = te 5 aol we S S 'oul | Noe an S i jun ~ ws ' ' con en) . a ' 'wwe pron f m =) ~ ee 2 i a what ~ Se? : "ee = se f CS Se N amy 2 S ff oe Ss ~-- rat = ot of an os =
iv) an) Z oS om this Court Nord J3¢ 1¢ lands to an of Vel 20/09 / 206 1 2 J 5 "QO:
Wes CO may V RES Lot oan 10 PNCXUPCes | A fAl CIFCUMSLANCES O! Liate an sued to Subst ae [ck 2 OTH if Ya am = c x ou io a Ny rnd ' Cd > S dismis <a C a .
Sone me "
a Joon f Q om Sone oa aan -
sagen oo ~ ww pt dee? oc gsm fies aa wee _ ~ rom the pre ro mx tong a pee :
os aa o one = G ea oe
- om _ '.
ona an ewe! ned a a me: a none See wee ool Bos Nes BS <° a oo om re; ae ?
ot acres of f Lic i St 1 aoa a no a a Sa a ae = ad x a a : a o -- -
™ a a ed as - <s a oa » ae sf or * a oe we ~~ % nen sont x -
co sed 'pnd ee vm MY we wt bad 7} OWT { reliminary
2) fo con ved cict a Y-COUT Ye int ou = ov i a
--
aa pel Sow! om Ne + sGOnS Ze ic OD Articles 226 & 227 of Constitution of India, as acquisition would be for the public purpose and has. relied upon the decision of the Stipreme Court in RAM BHUTTA AND ANOTHER Vs. Court observed in para 10 as foflows:-
The power under Article ..226° is:
discretionary. i" will be ~exercised on furtherance of 'interests' of justice .and not merely on the making out ofa jegal point.
hé-maitter of. land. acquis iti pulpases. 'the _interests of lustice and the public. interest tec coalesce" They are very often al one and the same. Even in civil suit. grantin "particularly" of a interlocutory nature, is equally' discret tionary. The courts have to weigh the 'public interest vis-a-vis the private interest while exercising the power under "Articie-226 -- indeed any of their discretionary _pewers. It may even be open to the High acquisition was vitiated on account of non-1
compliance with some legal requirement that the persons interested shall also be entitled L fo a part amount of damages to be awarded as a lumpsum or calculated at a certain percentage of compensation payable =i 2 There are many ways of affording appropria ate relief and redressing a wrong: quashi! ng | acquisition proceedings is not the ory mac ie of redress. To wit, it is ultirn: ale ely a "matte! of balancing the competing in terests, Beyond this, it is neither possi pie nor advisable te say. We hape and _trust.. that "these the courts while dealing with. challenges to acquisition proceedi ings."
Appellant No.2 in W. award and be less than 3 sition Aas been by the other land owners, the instance 1S:
of his contention, he has rehed usan the decision in OM PRAKASH AND ANOTHER Vs. STATE. OF AND OTHERS reported in (1998) 6 SCC 7, : Supreme Court has observed at para:3O as follows:-
"Under these circumsta nces, we. find. considerable force ir the contention of learned - senior counsel for the-respondent. that it is either advisable nor-féasible to. interfere-with the acquisition' of | such' lar rgé:. tracis of lands when the occupants, 0 of 9/1 0th oft the 'acquired lands have nct thoughtt fit-to, chal lenge these only =.1/10th> ef lands are agitating there grievance: since. more. than six years, firstly before "the High. ceurt and then before this Court LS "He haS-rclied upon the observations made "Court ine oh SOMA SHEKAR AND OTHERS Vs. STATE OF sorted in 1997 (7) Kar.L.J. 410, in his order, wherein it a
- FeNea Upon ES obse rved by this yely é opiect ao id fairly and r Ce acquisition off:
= a 2 ° p os Gu a = "
co = = an = vont oe set? Se oS ~ am x ee on fan ap a aa ion L ana cme sacs a -, on = SR. WM : & oo ce ws a o cou Pee tent rn, a = Sos oh Some wh Soa m ce . ~ ee oo 3 ' ee i res -- = -- =
- as te s a = oO Guns ev) Font Samet te same dpe C > be! we Nae ve net 8 = sh .
~ seg aed Cad "
{) > ay.) ran orm o . Swe QO Pe) L oe 4 7 come Ny he a So won ma coe ol " mcm - on os yo --_ ae so: : S ov we _ a i & . ' = co wood pm yD @. a:
wee Se ~ s that the o of stance and ust u cooON = :
oS a S e 2 '3 = fs ¢ . = &
3 cS aon c. a "
oy os a .
a 2 9 2 th = 'C- _ io) ~ 3 LS a > a oe S ty 4, = aor = om en O = a can : a % = ie) wre) See 7 we ue i] cc fa oC ame oe =< 8 ovo 6 oe 7 aan on 2 oo an Cos can Sale os Sw c 2 6 2 BOT ee = S = p> & i an % a 5 v ce Do 3 -- = oR ts "
wm OO ® " oS ' woo = 2 ;
C ee! oad = x iW Sl OL = _ = o c on ~ KF 8 'S = oo OG 5
--~ on -- oe pe ~ ~~ w ann ~~ Le SS eon we en wr " os yom om ssn sp a ve ve we Sao -- oe "oe ~~ : oe ny cone mS av : i a SY ' = o w Ln f =~ we ree ood 20 wr Me sere! ee a ee oS m, Soe! we ne " -- Ms, mah ee Nowe one op ee ok ow * at em 7 x ome ae est Sat yom a) pend ad ee a = ro a wu 7 vse veo wd whe cc ened vot Ee . cee "on a "> Sot 2 * Sot Mee bond -- a _ uo = L aa , ote ~ ; of o x Le o-- whe en ~ a _ op cm ~ vo on ad « eo 2 peng dom oe one a co ' os + wale one a ~~ 2 aid 2 we) awl : pao : he nee oo ; n. bates io a <i 6S a ae a =) not eee Se on Ned ' Ne . po wd on ne Sean oo whe wy Nou oye rye enn . * oe oad cae ' Jone i we bene ey roe be o sw og } a on Se Do £ ied ox. a we Me a s i. ~ eS on aed " - Ly Nae my Sad co 'a "8 & fa = ce . a he or. ent oN) at wo os 4 Loa spa 'ee Noe Ww wena fon Say ieee so ion woo _ : an on oP af ~~ cD es ce oo a 2 Nd + sei > fe oo soma omen Soe ad ve en ween ay * ow fan ed = a w 7 = x In an ke tat + os io af es "pe " : 'on + cet oe ¥ ky aot a oe ped sh op a se om ue Ne! rps os ey 'on 2 ad e Ser je a ™ a -- e . ; Se) an ~ nant o :
om an seen" ieee ope pont a ; cae & , om a 'ol os a nad mt oe on pe 6 nog ee } a a Nee wud Me x el ve ry ot jot ne vet io on aee™ om) ope ya Ned mo Nowe! at 'o a. ~ = a Swe o wiowe as + oat che? om ve oe " resent = onl sept as co 4 CC Noe -- o be Y x O 7 co te on a ve Poet eo toot Nw eo os ~e ripe ys men need pone rod < seen or) os -- L -
on uo a on pee a toe { Set oot pied - eel ar i a io ~~ oO goed ak os, t ss Nel oa oo S oA ne et E 3 a5 oy oy " :
Net Sad Su? an E 5 Che on xs E Se o 2 : oO on val 'goed ian - 7 oe a S 7 :
= = . so = 7 uu -- . is & ot eee a " § : - = -- aa : : fs oS oe a a
- fh em , = Wa see : S See sw
-- = y oes = f © oo eo La z -
o oe, : e c 2g a zs 2 Me ae E g na o :
. q ekg : :
g ~ = i) = Oo = Pan - B ; :
= c= oo = ay = < =
-- 7 pet ~ S . x ees gran " 7 :
- Sal = e naman, | _ : < ree j ee © : :
V tn :
: 5 o ~, fou : : : my sel eS 2 "
| 3 2 mm -
2 = ne :
_ on an = :
Cast a 2 yam oN] New of = Je > a aes sf -
° on tf -
Rann aa : c = EF x E ' a a! = rant | S --
a -) nan
- = om . c oh Nowe posit . ip : ws ™~ oo wile e = US £ é " a jot " -
S | S o, evi S 3 wl a " Le, a 2 Saat Fest aed a < : ~ amg fy E : 7 c : = = acne Se a E co got ' ne :
New? o : Ln om an | Na? ; so 2 = | wo -- St : ui cee we on an re Soe seape es ~ " ~ 2 as ~ ~ Ch ion so
-- C eo o os z :
ion on Sti = o a ne on & Ne So ra "
os n _ end Z e S otal Z Z = a | z Z = ee aL wv ZS = :
ae = ' os c Z = ZS i x c E = ~ ° _ pol ec g S = 5 ane Co " 5 -
{> on --, : on = _ a ie rant "a --~ Pat = * hg 'su "ae R ; a. a sna oa an wy Soca es <2 or G x i Se & : ad om a an a en sent ae] Sw "> ve roa open ~ a ' = - os "
> ot feo 2 a ot a ~ oa a a - er aa one « wee oe oe os Ne! a mee on i " _ A Sw x 'wee _ wo " NM io = =, . Po eo hon "3 oot ~ seine an Lg we _ = = on ee aa i ee - aan aL. re c ao no 7 ore) gr So ne ; sped eo naa am we. sae ginal pee ge doe . Pe oon oy Ne nad ont 7 ie Naw Nod nt oy cm oo =~ 'er ae -- ~ an C Ned ntl aes poe ae Peony pout ne Sot ~~ Soo C Oo = i N : oo --_ Mm vm & Ue woe on gf cp ns ; wt no ae ue on = 2 o = na Lo ~ io en 7 oe mS --
o Lt Sea a oes ees . ran _ . rt a ww . _ a a a Smee Sm oo i Nw we in cote nen a a punt " Sa? se a Nt o eo on i o ~~ ob " CS on aaa ome Ae a o = ro oe wo ce : 'none Sone a7 ao on es os an a, eet ee . See Sot rd pe ie A : an on
-_ my 5 ene "
my we Se a aa voor os oe oo oe NS ~ la wm a weed an ry 'ow ont come = seme 's Saad! sone oa pond Senn tt Nw? ye jun ae Lt oS Ly i wu Y -- a fe ged Ne Nt . oe wh pnt on an a rome we Se ran vee ot os oe ? Swat om 7 x on = : om . oo pene od oo on ° al roan on nad fen "C } Sand oo = ; -
t ve ef coal :
Sout roan oe Seni od wy Net on ° Your 3 ee! ot te oe on, fos an fan So a : » oS fr / Posh ' Nout! ~ i, pverinoat peed ie an a -- ot pas . yoo , ses wey Bo cn ent ee oe gL fier pos eo "3 coat rar [on ae . ost os Swe! a wee SNe Ay a" yo. fan ha va iad o pond we ve Se! Sod
- bet " € ee -- rea rw -- oa . ™. a et a , ot = & ; om _~ S " enon ian o - oo c yp ron an ren on -- ra i. spe -- Swe New fon rome yao ow eo wy ie " spate ot Neal Swe © = x a a = an = an a fa oft a io oO S -- mote 4 scordin Ag ae 3 _ fu oy Pant on Accordingly, a "hes an lore) n CA