Karnataka High Court
Sri Gangaiah Naidu vs The Bangalore Development Authority on 26 February, 2010
Equivalent citations: 2010 (2) AIR KAR R 902, AIR 2010 (NOC) (SUPP) 1255 (KAR.)
Author: N.Kumar
Bench: N.Kumar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
Dated this the 26*" day of February, 2010
BEFORE-
THE HON'BLE MR. JUSTZCE«N¢"
Writ Petition No. 3980 of§f280ij8 V
QLEE.
Writ Petition Nos, 4602, 5142, 5494- 8488;-= 84558457,
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8882,8863,9088,9104L8978;99?7;1o248,15089,15560,
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18525,18743.187gg'of20o8{£88838}
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.. ~'Nr'ft~v}?5é'£i'ii1;on 18§;;8'454--9£_2'bo8 {LA-BDA}
Writ Petifion'-- N 0.8898-. "ERA-'I3DA]
BETWEEN} ' " "
Sn' Gangaiah N.VE1.i"d_'1.,1V "
.Sor1 cyffiferrappa Naxdu ____ H .
80 years '
166; Pip.<3lin€:
S8ra.1f;k:i s'(3;8L€.¢ , " J ':9 V Nagar
Ba13.gai0re --' 560078
Since»._§1ece8s8tf:..--E3y his L.Rs..
T~ ~ u._ 1{,a} Laksfimamma
H * :,Wife"of Late Gangalah Naldu
years
__ Ally ar,e}.resI'ding at " A
A" ' #.166',«..P'ipie}.ine Road
Karra.,kap_1,1ra Road West
Sra1'a1;k'ia.GVa:e,»v J E? Nagar Post
_ 'mo:
V ;1"*he Bangalore Development Authoxfly
ix)
Mb} G. Rajagopal Naidu
son of late Gangaiah Naiclu
46 years
He) G. Purushotham Naidu
son of late Gangaiah Naiclu
44 years
Md) 0. Mohana Kumari
Wife of M Adikeshavalu Naiclu
40 years
He) G Bharathi Babu
Wife of D. Surendra Babu
38 years V
1U) K.Char1dramrna . = ~
wife of late (3., NarayeanaswamyryNairhr' "
50years -
Mg) N. y
son of la;e'i.GNarayafle;_sxMaIhy Ifiaidu
Ifh] N. Bal'ajiV
son late G..v_N'ayrayan:a's'J.}an1y Naidu
28 years % . V
Bar_1g'a£VQre'--~ "_:36()~:O'78 . ..PeUti0r1ers
. {By Sri N S Sanjaya Gowcla, Advocate}
Chowdaiah Road
M
. .. .. ...,_.....-,v-.-w-........_..,.
ta
.. VetThe'B..angalore Development Authority
K P West. Bangalore
Represented by its Cornrnissioner
2 The Special Land Acquisition Officer
Bangalore Development: Authority & .. _.__ .
Bangalore ...Res_gg'ondents '
{By Sri B V Shankamarayana Rao, i
for R} and R2] " 5' -- 4
This Writ. Petition is filed undei<__Ai"tieles 226' and :22'?
the Constitution of India. prayingto quash the orderrdated 23"? '
February. 2006 (Annexure--C] passed» by th'e.re'sp_ond'ent~2.
Writ Petition No.4602 ofj2_QQ6 {:;A§Bi;$A_}
BETWEEN: i " " "
V. Muniyappa V o _ V
Son of late VenEiaté;jsHariun1ai"ah " it
Aged about 57"fearsv~--':*_V V V V
Residing at l\}itid;fi1_a;i'_1apalya Vivillaged
Vishwan_e.eda_rri'~JPost1::;, .. " _ ' " V
Bangalore -- 56009} _ -- ...Petitioner
-- {i3yfjVsfi"i~i§ig;:a.iah, Advocate)
AND:
- .o..Sta§-e of Karriataka
V By its Secretary
" T 'l')ie'1jart;nle.r1tI'*of Housing & Urban
._ """._Deiielopme;rit
A ' M S _}3ui}.d.iing
Bantgalcre -- 560 001
V KP West, Extension
' Bangalore ~ 560020
Represented by its Commissioner
'rm/..
3 The Special Land Acquisition Officer
Bangalore Development Authority
K P West Extension H
Bangalore ~«« 560 020 ...Respond_ents,_ a
{By Sri N. Prasad, GP for Rig A'
Sri K N Puttegowda, Advocate for R2 .
This Writ Petition is filed undhei' Articles
the Constitution of India, praying t0':.dii:eet'Athe~.respor1de'nts*to
regularize the private layout existed: at N'o.32,}:'3"* OAIAI.'
Gidadakonenahalli Village, Yeshwanthapuia Hobii,"'Bangalo1'eV
North Taluk, as per the resoisution date_d"'t28--3¥2002 vide
Annexured by respondent~2. " 7
Writ Petition No.5142 of 20:}e.i;e_«;3._;':3;_i1;igij* _
1 D1'. Hafee;}it1r:?ahrii:a:n 1: V. "" "
Aged abo ..1"t._(3?:1 ..y1ears._'--.,. __ _ _
S/o late_A--iAl;du1'Azee1"f_' ._ " '
2 Shaieestiifé
Aged about yyeiarsi'=.___ *
S / 0 'late A Pxbdu.1v.1'.3iZ€'€:'5
3 Sri Naj eebtir A
V, Aged. about 50' years
- .__Sa'/C,tf1;El[B A AbduI"Azeez
* T Peti'nt3',on..éVi"s_ igto 3 are
._ ".._Resi'dents'~of"No. 13, 1 Floor
A V 1'7m dmairi,-'vm Block
"i{o1'amangala
Bamgalore --- 560 034
4" do K Ganesh Babu
' "Aged about 42 years
S/o Late Krishnamurthy Shetty
R/0 No.23. Ground Floor
AND:
Model LIC Housing Colony
Basaveshwaranagar
Bangalore «~ 560 079
Sri T S Somashekar
Aged about 52 years
S/o late Srikamaiah
R/0 Tavarekere Village ._
Hobalapur Post :
Thyarnangondlu Taluk
Bangalore Rural District _
Smt. Shivamma
Aged about 76 years
W/o late Gurusiddappa
R/oNo.135/A--35 A' _ A V
9"' Main. Sadashivanagar *
Bangalore «« 560 08!} . if A ...Petitior1ers
sit }iégcil;§.;Ad}.}¢'¢'ate)
The Bangalore Development
A'ut.hority' ' f A " _
T. C'nowcIaiah_Ro'ari "
Kumaia Park West S l
Bangalore .: 560 020
.. Represented' "cyV_its 'Commissioner
: = .. Tnagtlpeciial Land Acquisition Officer
' , Ba ng;alore*vs.Developn1ent Authority
_ fir Cfrowdaiah Road
' .__Kuma.ra"1.-'ark West
Bangalore «~ 560 020 ...Respor1derits
(By Sri V.Y. Kumar, Advocate for R1 and R2)
g1/.
6
This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India. praying to quash the in1pugne.--r:_i_ order
dated 232-2006 vide Annexure~H by respondent~2. *
Writ Petition No.53l9 of 2006 (LA--BDA)
BETWEEN:
Sri G P Rajendranath
S/0 Sri G R Prasad
Aged about 35 years
R/at N0.1922, Southend 'C' Croats-s__
Jayanagar 9 th Block
Bangalore -- 560 069 A ...'i='etitioner
[By Sri K Pl_As.hol.il{u§nia1:_Advocate)
1 Bangalore De3i*elVopVri~i:ent 22 it "" "
Authoijity 2' _ _
Kumara.pa;fik;»'Wesi" ._ 2' 2
Ba_ngal,or'e_ _
By its Co'm"mi_ss3ioner"'~«.__ _ '
2 Assistant
{Landl"Ae:;u.Visiti_ori}. " H
Bangalore _Dev.elopnaent Authority
, .l}§L1r1iara Parkwest.
,__Bangalm:e .. ..... ..
»vl;and'..Aequisitio:1
' Kumara ---Park West
Bangaiore . ..Responder1ts
{By Sri V Y Kumar, Advocate for R1 and R3)
2 Writ Petition is filed under Articles 226 and 227 of
22"»__"thel;Constitution of India, praying to quash the impugned
it/..
notice dated }O«~2~2006 vide Am1exure--E in
No.BDA/DC/LA/SLAO/44/PR/649/05-06. --
Writ Petition No.5494 of 2006 (LA--BDA]
BETWEEN:
1 K. Gangahanumaiah
Aged about 48 years
2 Mahadeva
Aged about 40 years
3 Dasappa @ Dase Gowda
Aged about 38 years
A11 are the sons of La£e_'1<fis1§tnapp;1~~
Residing at Farm I-{Ao.u--se'» A . A _ A " A
C0nstruct_ed_'in--. Sy.1j§Jo. of u ' '
Heroha11i?_Vi1Lage _ r = '
YeshWantfiapura_ I~IoI;31._i_ _ _
BangaIVo_re«iNo:rth '3"a}.uk."_' to ...Pet1'tioners
A _ Atdagéabhlgshana, Advocate)
AND: A A A
1 State o15"f{arna1.aka'-
V, its Secretary
_ '-..D'epa.rt1'nent of I4Ioiising 81 Urban
, Deveiopment
_ _1vt.s"-23ur1'e:ng5
" ._ .13af1gaivore.;?560 O01
""Bar;gia1or'e Development Authority
Kumara Park West
.. , Bangalore M 550 029
Represented by its Commissioner
A " -- Bangalore
AND: '- .
l j BangallorenVbevelopmen-E Authority
3 '1' he Special Additional
Land Acquisition Officer
Bangalore Development. ALiihor'it_v
K. P. West Extr1.. " .3.
Bangalore -- 560 020 ...Res;§0*ndenLs . V'
(By Sri N. Prasad. GP»ViTor RI: ,
Sri Ravi G Sabhahit. Advocate for _ar'id R3'), f
This Writ Petition is filed, Linder'«.Ai*t.icles arid 2.27' ()f'''.'
the Coristitution of India. pray':'ng---to direct the i'esp~oi*ideriis not-
to proceed with acquisition pr'oi;eedi11gsV" iii 'ariy manner in
respect of the Lands measuri_ng_ acres .13 _guni.as in
Sy.No.165, 2 acres 6 g"untas."in 'E3y;.Noi;-.._l66 and H1 acre 27
guntas in Sy.No.167 of'-.E1erohaE.jly; \'f:'ll'a.ge, Yeshwanthapura
I-Eobli, Bangalore North Taluk.
Writ Petition No.8él55go1'-_2OClA6(ib,r§+BDZ§)vd"_j_'~_uV'. V
BETWEEN: ' V ~ V --
Sri S V S Subramari}'a1_;Gup1,,a' _ "
S/0 late Sri:"SHV 'Sriif1ivasfa'She»t11fy
Major. 52 years . ' "
Residing at No.i.2 '
Vasavi T ernple».St1'eei.
Visveshwara Purarn" V
Bangalore' " " V V
. . .Pei.i1.ioner
V d ._Sri Adarsh Patel, Advocate for
_M[s;_Holla <3: Holla, Advocates}
Afiumarapark West.
.. Bangalore ~ 560 020
" Represented by its Commissioner
9
2 The Special Land Acquisition Officer
Bangalore Development Authority
Kumarapark West
Bangalore -- 560 020
3 State of Karnataka
By its Secretary
Urban Development Departn'3en,ty '
Vldhana Soudha ' « y_ , _V V' «
Bangalore a --;'.Respo:idei1t's-..' if
(By Sri KN. Puttegowdaf A.dvoca'te lforVRii5vari.dv
Sri N. P1'asad--v.c.,r_GPb for R3). h "
This Writ Petition is filedV,m1dlerllixrticlesl226"alnd 227 of
the Constitution of Indi-§l...\'«.pl'a.yifl§gVliO._"q;,i'aSl"i the order/letter
dated 19-4-2006 passed' 'LFf:e'y»'Speieia.l Land Acquisition
Officer, BDA, the respondent¥2yVhelreln E'Anne§;t:;%e-J).
Writ Petition .Nvo;F§5l_{i;6_;of"2:CQ?;€};;{1htA;g§5:i;);*9i_}_ . H
BETWEENQ '
Smt. Saivigeethavlilviohan » '
W/o Pathi Mohan " M
Aged about 35 years ' < '
Residing at " '
No. 149. 10"' 'A' Mainiioad
151 Block, Jayanagsr
'lll'E3.anga"lorQ«-i.¢ 560 011 iiiii ...Petitioner
Nandish Patel, Advocate ior
« s. Holla & Holia, Advocates}
V V' _AN£):"'=--
H H K A. cBangaEore Development Authority
_ Kumarapark West
"Bangalore --- 560 020
Represented by its Commissioner
:_'i3angalor.e"~i;'360"~QO4 H
2 Bangalore Deveioprnent Authority
10
2 The Special Land Acquisition Officer
Bangaiore Development Authority
Kumarapark West
Bangalore -~ 560 020
3 State of Karnataka
By its Secretary
Urban Development Departrne_mA~
Vidhana Soudha A ; 1 A
Bangalore
{By Sri K N Puttegowda;,Advoc~ate fo1':i?.{A1
Sri N. Pi'asa.d;'iGP. Eoi'=R3'}e -- A
This Writ Petition is.,_fiied"un'deeif Avrtipcles 226"and 227 of
the Constitution of India..i"p_ifayi1"1:g'gto'.q:ias--h the order/ letter
dated l9---$2006 passed by the ¥Sp.eci.a.i, Land Acquisition
Officer, BDA the respondent~2:'he1"ein (An_ne§nii'e~G.
Wm Petition .
Sri S B Haigish it 'A . H
S/ o S M Baliakrishnal' -~ A
Aged about Séiyears' '
Residing at Nof8.__' A V _
Diwan Ma ndav Rao_Road
B_asavana_i_gud'i
_..Petiiioner
Aparanji Dinakar for
« « '}_.i\_/i",~'s;' Holia & Hoila, Advocates)
-- ..K11_n1araparI¢; West
Barigaiore -m 560 020
'~_R'epresented by its Commissioner
kw
ll
2 The Special Land Acquisition Officer
Bangalore Development Authority
Kurriarapark West
Bangalore -- 560 020
3 State of Karnataka
By its Secretary
Urban Development If)epart'ment
Vidhana Soudha -- . A . A.
Bangalore ' «. ,_.Responk:1e_nt.s"'; '
(By Sri G K. V Murthy, Advocate i:1"OVI'x R1 and it 3
Sri N. Prasad,-..§}P tor._R3} V
This Writ Petitions is..,_fiieci="t1"n'cié1j§ Ai'tieles ééslémd 227 of
the Constitution of India. .7p_rayir1ig gto"rq':ixash the order/letter
dated 19-4-2006 passed by the5Sp.eC'ia..i. Land Acquisition
Officer, BDA. the F€SpOnd€i'1i«2"h€'T§i»f1 An_r1eX;ire--H.
Writ Pet1t1on_N5;>s3_;_é:f;w
BETWEEN: 1 '
.
oI'i2¢ote>;i___I«A4-Biazw SI'"l P N Praveelnfl. H _ Aged about 4} years"-~ M Residing at No.25:3.._ " to Middle Scho'ol_ Road' _ Visveshwarapijrarn -
__ Bar1ga_lore'~ " & V ...Pet.itioi1er _v _ B [By Sri N. Rajanna for = _ " _ A. - A' Holla <3: Holla. Advocates] AND.' ' V. A it _ 1 'l"'Ban.g"ai'ore Development Authority Kumarapark West A. , i_Banigalore ~ 560 020 " _ Represerited by its Commissioner The Special Land Acquisition Officer Bangalore Development Authority kg"/, Kurnarapark West Bangalore ~ 560 020 3 State of Karnataka By its Secretary Urban Development Department Vidhana Soudha ' Bangalore . . .Re-sp_o'nden:ts.
(By Sri KN. Puttegowda. Advocateloi' R1 A is Srl N. Prasad, GP''lfo1'VR3} ' ' " ' This Writ Petition is tlledl._un.der A1'1;icles 227 of' A the Constitution of India, p1*ayingVto quash "the oijder/letter dated 19-4-2006 passed by t_he"~_Spwecial Land Acquisitioii Officer. BDA, the second "respondents-vide'Annexure--Ci. Writ Petition No.8_48l of 2'0os1:':iA:Bi9AV_1 Q' 2 Sri K V Vish\é»ra11*:%_1_t};a P1'as.aldaVA_' ._ 7 Aged about..5_l"yrea1"s::;, ' Residing at A' A No.49, 23?' Cross , Gavipuram E2xte11'sior;._jf_ "
Bangalore --"'5_6O V019 1 " _ ...Petit1'.oner Ms. Aparanji Dinaliar, for A. M / s§"'l*i'olla 8: Holla. Advocates) l ' V BangaloTr_eiVDeve1opment Authority ""K'u1iriara1i5ark West Bang;-1lo1*e - 560 020 l .. Represented by its Commissioner The Special Land Acquisition Officer Bangalore Development Authority Kumarapark West, Bangalore -- 560 020 la/A 3 State of Karnataka By its Secretary Urban Development Department.
Vidhana Soudha _-- ..
Bangalore . . .I{es}§~:1;1dts {By Sri G.K.V.i\/Iurthy. Advo(§ate"fo1' a.1::i I{t§!._: I Srl N. Prasad. GP_fo11_-R3)' - "
This Writ Petition is filed' ui'1de1'V'A;*t1eles i2'f;A{:i: mid o.fV ~ the Constitution of India, prayfigigéto quash--._the 'order/letter dated 19-6-2006 passed by the Special"--Land Acquisition Officer. BDA. the respond€nt--2 3Ii--de.}fLnn'e2gu1'e~G.'--A WI'it Petition No.8462 of 2oos'[;fiA.--i*;3i3Aa:it'-« BETVVEEN:
1. SI'iD S'Nii'an:jar'1_V V __ _ S/ o D E; Sat_i,;'anafayg1i'iC_' ._ V Age.d.~55"'years1i:;, _ Residing"2;LNo.'263--/32:? _ 362%: Cross. 'sifi--z3ic.ck'--s.si ~ ' Jay'anaga1' ' _ i' .
BangéIIo_1'e f" 5600.11 , 2 _;Sri os. Amgi
- KA.Satya1iai'ayan , Agedséifg yea1's = T 'Res'ir:1ingii'ai_t 310.256/to ._ "'.._6?~""CI9oss,'~I.Block, Jayanagar ' V Bangaltoreitw 560 O1 1 ...Petitioners [By Ms. Aparanji Dinakar. for M/s. Holia & Holla, Advocates) Bangalore Development Authority K'urr1a1'apaI'k West " " Krishna Roads Bangalore ~ 560 020 Represented by its Commissioner 2 The Special Land Acquisition Officer Bangalore Development Authority Kumarapark West Bangalore »- 560 020 3 State of Karnataka ..
By its Secretary Urban Development £)epar1:ment :
Vidhana Soudha V . A .
Bangalore _V ...Respon.o'e--nI.s~ti (By Sri K.G. Laxmipathi, for"R--il_and Sri N;?rasad;'"GP_:"for"R3) This Writ Petition is-ii.led u'nd.¢r"A.ftic'l€"s'.226 and 227 of the Constitution.--of*-Endiia, pr_aying*tco.VVqua'sh the order/letter dated l9w4--2Q€_)6 fp'a_ssed. by the ;.s'pe¢'1'ai Land Acquisition Officer, BDA.; the_'respondeni:.j2~irieéyjein A1'1nexure--G. Writ Petition N5'j.i:,84é§E:g;"o{:'2olo5 {LA¥B"i5A) Sri P R Ragl'1t_1_nathVVV" _ A Aged about 61 "years.
Residing at No.7/2=._
5.' B,asavanagu.diy ' ' ~._ "Bangalorev--;« E}6lO_O'Q4 ...Petitioner {By Sri N. Rajanna, Advocate for = M/s. Holla 82 Holla. Advocates) Bangalore Development Authority Kurnarapark W est " Residing No.63 Bangalore ~ 580 020 Represented by its Commissioner 2 The Special Land Acquisition Officer Bangalore Development Authority Kumarapark West.
Bangalore ---- 560 020 3 State of Karnataka vv By its Secretary ..
Urban Development Department.
Vidhana Soudha . _ --
Bangalore ';'...Resp=ondet1ts (By S11 B.V. ShankarnarayanalRa'ol,:"i'\_elt=.Q'cate i"or"R'l and R2; Sri N fe.r"R3} _ This Writ Petition isfiled 1}i*:1ciE.ei" A:ti{:'ive's 226 and 227 of the Constittition--of'--India, the order/letter dated 19-4-2006 jp'a_ssedi by th_eSpee'i'a1 Land Acquisition Officer. BDA; the.ifespo_ndent52~herein A;'1nexu1'e--I-i. Writ Petition 'iii5j;:s4eiii;' bi ggo;e_"iL2-i§'BDA1 Sri D N Praifeéen " B Major.VAgeci 43 _\(ea:".s.* ' S/o L)._§_S Nagaraj "
V. 7, S,hanka:r_ lvintté Road "Shanka.rap.uli'ain_ "
B"anlga_iAore' . . Petitioner B Sri Uciaya Holla. Senior Advocate] Bangalore Development Authority Kumarapark West ._ j" " S./o Na.garaj Aged abovut, 45 year's "Residing at No." 152..
B it _ Bangalore[-- 55.0 070 ...Peti'tioner Bangalore -- 560 020 Represented by its Commissioner 2 The Speciai Land Acquisition Oi'fice1* Bangalore Development Authority Kumarapark West Bangalore -- 560 020 3 _ State of Karnataka By its Secretary 1 Urban {Development Def::artn1e1.1t Vidhana Souclha --_ a I Bangalore (By Sri M N Ramanjaneya AClvocate- ._l:orlRl and R2:
Sri NPrasad-,"'CrP_:for"-R3} ' This Writ Petition is~fi..led u'r1'd.er A;-:;¢'i'e's 226 and 227 of the Constitution "-of India, pra}{i11gf' to quash the order/letter beaijirig. _ i'€.o.BDA/.0'O.AAf{1§A]/V.BHOO.SWA.A/ A4/PR/727/2005706'Vdateda.V1"*E3g4'-i2CO6.-- passed by the Special Land Acquisition_ (;)ffice1*. the second respondent herein {1£\IlI'i€X11F€*l*'ll.,_V.':\ Writ Petition No.8él6l3:of i(£;A»BDA} BETWE3EN:"',_' '' * * Sri D', ti}. Pradeep lkarnai' V 29:_h"cros's.« '1~v7}-h-:5;/raili Road Ban:1,shan1_<ari -. if Stage (By Sri Adarsh Ganguli. Advocate for M/s. Holla 3: Holla. Advocate } M. V BETW_§3EN;
AND:
1 Bangalore Development Authority Kumarapark West Bangalore -- 560 020 Represented by its Commissioner 2 The Special Land Acquisition Officer _ Bangalore Development Authority & Kumarapark West 1 .
Bangalore ~» 560 020 3 State of Karnataka By its Secretary Urban Developnient. Depa.:'tfn'e1it ll" -- _ Vidhana Soudha _ Va 1 ' V l' l 'A _ Bangalore vA'_;u,.Re_spo11de11ts (By Sri fo'i':vRl and R2:
V Y"--.F{uivjnar, fol' R3) This Writ ll/'\1'ticEes 226 and 227 of the Constitution of::;l11di*a; -pray'i'ng.»to quash the order/letter dated 1V9-4~2UQt3., pa.sse.r;l'«by tlae Special Land Acquisition Officer. the 'r'e's'po1;.de'nt¥2 herein Annexure~G. Writ Petition i\io.84;f36_ oAt'._2oo6 {I..A«BDA} ' V._VlllSri.b}I{A¢V.i§iianath ~ V Agevd» about 63 years Rfoijpta A Residing at No. 1504/l "~3I"€' Bloelil, Jayanagar Ba.ngalore ~ 560 004 ' 'sn T V Nagendra V' S'/o S1'i'l' V R Gupta 60 years Residing at No. 1504/} la/"
I») Middle School Road Visvesvarapuram V. Bangalore -- 560004 ...i"ei.ltioner [By Sri Aclarsha Ganguli. Advocate lbgf" 0' M/s. Holla & Holla. Advocates) "
AND: -
1 Bangalore Development Authority 0 "
Kurnarapark West ' Bangalore «« 560 020 __ z Represented by its Commissioner
2 The Special Land filequisitioln"Qlf}{loer..¢ Bangalore DevelopmentAutliiovrify AA "
Kumarapark West " 1 ~ "
Bangalore +560 020 . if 3 State of . 0 0 llll 00 Byits .S"ec§'etary?; V ., _ Urban VDeV5e_l{»)pn1enl:_Delp artrnenft Vidh9.na"S_oudl1a_ . .
Bangalo'1eI,s~_V , -- ...Respondents Sri C}_La§§1"nip~alhy;"Advocate for R1 and R2:
S L':'31_'l 1'-E'. Pi'a.'3ad. GP for R3} V. .'_I'l1lisA.Writ leeiltion filed under Articles 226 and 227 of
-%3.0ns_titui1ion oflllntiiia. praying to quash the order/letter dated }.S3-<§--200.6 passed by the Special Land Acquisition 'f)_fl7ieeI*; ..t'l:e Second Respondent. vide AnneXure--H. Writ Petition: :z§'¢9;s862 oi' 2006 (LA-BDA}
4 '._B13:"rvw:::a:;§1?_:.:_ 0' Algella Shashirekha T\/V./O--.SI_:'i A. V. S. N. Murthy
--..fAged about 55 years ,Residing at XL,/' Market Road Basavanagudi Bangalore -- 560 004 ...Petitii;--ner (By Sn' V B Shivakumar. Advocate} AND:
1 State of Karnataka By its Secretary _ Urban Development Departmerlt A Vidhana Soudha .4 Bangalore V ' Kumarapark West _ --
Bangalore -- 560 020 V _. V __ Representedtby itsvfiormfnissioner «V = , = 2 Bangalore Development Prtitnorlltyflv ' - ._ 3 The Special Lfancl Aeqtiisitlon Ol'fi::er"
Bangaljolrelv Development "A;_itl_1ozf3ty. ' Ku.maralpaiik;»'Wesi,' ._ Bang--alojre,«-- ...Responclents {By-~sr;»a.N';-a.r¢_£as_,ad, GP for R}; St'? Abdull &1aCler.'"A'clvoeates for R2 and R3} This Wrlt .I:5etit.'1or1."§sA.I5"1;lecl under Articles 226 and 22? of the Constitution 'oflnella. praying to quash the notice dated V' 'E.9~4':v200iEi.v1de AnneXure~P ':\,1--g':i:.?ét;:{t;g.vN£)';e~9§3~76 of 2006 {LA--BDA) BE*rw:4:13N_:."~':_ ' 'VT V Prasanna Kumar T S Venkataramaiah = ' Aggged about 63 years " _Reslcli:1r'g at No. 33/2 "Sreienivasa Krupa' VA -Plampa Mahakavi Road 26 Shankarapuram Bangalore -- 560 004 ...Petitioner [By Sri V B Shiva. Kumar. Advocate) ~ AND:
1 State of Karnataka ._ By its Secretary Urban Development Departrnent Vidhana Soudha l' Bangalore -- 560001 Kumarapark West ' Bangalore -560 020 _ _ V AA Represented by its Comrr1isps1oner... . 2 Bangalore Development Au .._g 3 The Special ~I,.a'n.d Aflcquisiiio-n l*O"ffi_oe.r Bangalore Dg%Jel.opn'2.erlt Authority }{umarapa'1*l<;V'~fe':g;t ' V: _ Bangalo.re'¥.+ £360 020 .. ...Re-spondents ._ _l 1 " C'j_(13_y 'Prasad. GP for R1;
zsri" K G LaXmilpatl'1y,"A_c1vocate for R2 and R3) This mg pe£ia1($rl._i's,:fi::ed under Articles 226 and 227 of the Constitution, ofellndia, praying to quash the endorsement:
_ dated«fl.9--4*--e2006 vi~:1ev__Al_nr1exure--P. "".w*r5,£ 'eat'-1*a.;3r; j§_o:."9977 of 2006 {LA-BDA} B"';r::*1*£*.2;;:§:'1x::""_~ll.__ - V B _ N P Srinaih. 'V 'SH/o Sri N i;;.Papaiah " V Aged eaboizt 46 years _ Residirag at No.30 l e.M'a,rK*-sf' Road V; Puram 'vBa:r1galore ~«« 560 004 ...Petitioner kg/..
30 The Bangalore Development Authority '1' Chowdaiah Road Kumara Park West Bangalore ~ 560 020 Represented by its Commissioner The Deputy Commissioner Land Acquisition s .. = Bangalore Development Authority T. Chowdaiah Road '~ Kurnara Park West V Bangalore -- 560 020 The State of Karnataka _ _y .
By the Principal Secretary _ -. .2 . Housing and.Urban_Dep-artment ' jy .. Vidhana Sotidha _ " « -
Bangalore' -- 0071 " Respondents {By Srij_K_; Kri'shnal'jv'Advoeate for R} and R2:
" ' _N.--.__Prasa'd,.._GyPV£or R3) This Writ VP'ei'it.i:o'n_ '1'sv.§i1'e.c1* under Articles 226 and 227 of the Constitution'of"l;ndia;;__pDpra3ring to quash the orders both dated ll--7=.2,006 issued the respondent-2 in terms of Annexu1fes-L and M in so far as the relief confined by site Nos. 147 site No.1-48'a'n_d l53only. v"._yAVv'rit"Petit_ion 'No".l'_5604 012006 {LA--BDA) 1 ¥r§'Surendranath 3/ S Rajagopal Aged about 55 years * it ~f'Vaikuntarr1"
No.20, Ranga Rao Road 3" Cross, Sharikarapuram Bangalore « 560 004 tithe' §3on:;.titI._;t"1oriof India. praying to direct the respondents to
--Vresporidents to issue katha certificate and eoiiect taxes by them in respettof the schedule property. 3% 2 Smt. N S Jeevarekha W/0 Sri N R Surendranath Aged about 52 years "Vaikuntam"
No.20. Ranga Rao Road 3"1Cross. Shankarapuram u ;_. .
Bangalore - 560 oo4 gt...Pet.i.ti'one;<S_'"1 2' {By Sri V B Shiva Kt1m21r;J«\.dyoc*_ate}"it 2 B AND:
1 State of Karnataka By its Under Secretary » Housing & Urban Developnient Department, M S Bt1§.lding''s 22 Dr. Ambedkar Veedhif _ 7 V ' Bangalore -- 560 001 Kumara_V}:?ar1«:§':rE'West}. _ _. V V Bangatore .56'0'--.O20.yjy~:--..vy _ .
Represerited its _C.or"n'missionpver 2 The Bangak-re "_DeVe1op:Ttent«ritithority 3 The Speeiialfiandey Aed'ui:si€'.io':1 Officer Bangalore Devei.oprr1_e'r3.t "A_L1thority Kumara Par1{._[West_} _ Bangaiore ...Respondents (By.Sri.N. Prasad, GP for R1) ' Tlusis'Writ"'Petition is filed under Articles 226 and 227 of thecmnply the notification issued by the respondents dated." 24»-.3--2C--U4, Vide Annexure-H and further direct the 1%/.
* 'T '-«(By Sri K o Laxmipathi. Advocate for R1. and R2: 33
confined to site Nos. 23. 24. 26 to 30 {'7 numbers} in the Suprabhatha Nagar Layout.
Writ Petition No. 18974 of2006 {LA-BDA) BETWEEN:
Smt. K Y Supriya Murthy W/o Sn' K Y Hemanth Murthy Aged about 41 years Residing at No.8, 24"' Main Road 15' Phase, J P Nagar Bangalore - 560 78 ;,.I3e.Litfi_one1* H {By Sri A. Nag;arajar'E\?a§{:_i'u..Vfimlvocaiéi'-A AND:
E The Bangalore.Develop'rr:er;t Arjrhoritgg. " T Chowd3§1'VaI1';1jROad':--. _ Kuma1ja"'P'a1fK~--'.N'_est Q V" . BangaIore«:~}~ V560 ' 2 Represen'teé its -CVo.r_n1Ii1ssio_ner 2 The Deputy' C:orn'111iSe_i[o"n.ei' -
Land Ac'.qu'1siVti'onr_ "
Bangalore vDe"velop1r;e'r;et Authority _ChoWdaiahRoai:1 V, .]'K.uma1'a Par}; West ~ .o..E3ang,aiore - 566020 By" "Lh"e,P1 i.1j'e'ipa} Secretary V Housingand Urban Department
-V idh.aI1a" Sou dha Bangalore ---- 560 001 ...Respondents Sri N. Prasad. GP for R3) M. 35 This Writ Petition is filed under Articles 226 and 227' of the Constitution of India, praying to quash the order dated I L 7-2006 by respondent«2 in terms of Anr1exure--Q with respect to the schedule property.
Writ Petition No. 16987 of 2006 [LA--BDA} BETWEEN:
Smt. Sheela A Kharche W/ o P G Kharche Aged about 54 years Residing at No.706, 7*" Main Road HAL 2nd Stage . 4_ Indiranagar Bangalore ~ 560 038 A' _y __§Petiti'oner [By Sr: A N NaiAd'u.V'Ar1vocate) A A T Chowd'a;'ivah5Road' V' Kumara Perri; West if Ban_ga1o'fey¥ 51soy,o2o' "
R€;presen»tecl byfits _Cornmissioner 1 The Bangalore::i)evélopn1e11t"Ai,ithorityi 2 The Deputy CovrAn:1_1is.silo»n er La11d'ACq:1isitionf = V A' Bangalore Deve.lop:ne'1it Authority Chowdaiah Road _ 5___Ku;n_a1'a Park ' . 3 Bangalore._-- 560 020 3' _ 4S'tatef.lof"Karnataka V "By the'P_rii1cipal Secretary ""--Ho14'sing"and Urban Department Vidhana Soudha _ Bangalore ~«~ 560 001 ...Responder1ts Rx/..
36 (By Sri Abdul Khader, Advocate for R} and R2; Sri N. Prasad, GP for R3} This Writ Petition is Filed under Articles 226 --a"I'1--d_""£Z_.'2'7Z of the Constitution of India, praying to quash Kl'1€2""O.l'_'(ZV}€.._I_fd' dated 11-07-06 by respondent--2 in terms of Aianexure'-'L eonfi'iiie_d"--to _ site Nos. 3, 17 to 22 [7 members} in St1.prab.hatI£ia'_ £\3aga.i1V Layout. _ Writ Petition No. 17858 of 2006 {LA--I:3IV)A§.'_Ai "
BETWEEN: ' "
Srnt. K C Nirmaia W/ o Sri Late Sri K R Chandrashekarfifxupta Aged about 49 years A dd -- 5 V. '3 Residing at No.3-O, 7"" 'B' Main Road' _ Cyber Arcade, 4"' Block. Jayarlagar ' Bangalore ~--~ 560 A ...Petitioner Nagaraja 'Naidui Advocate).
AND: ____ H 1 B_ar1ga1o:i'e- .,I:)e\{e'iioi3'i*r1e'nt Authority T Chowdaiah Roa.d "
Kumara Parkwest = Bangalore 44 560 020 4I3e'preser1ted.__by its vCommissio1'1er x'I'he'Deputy Comrnissiorier " ~Lar';d Acquisition
-.'_BangaloreDevelopment Authority Chovfidaeiah Road "=}_{ur.na1'a «-Park West Bangalore ~«~ 560 020 A I State of Karnataka " --..By the Principai Secretary Housing and Urban Department 39 3 The State of Karnataka By the Principal Secretary Housing and Urban Department Vtdhana Soudha Bangalore - 560 001 .
{By Sri K Krishna. Advocatefor RE ' Sri N. Prasad. GF'for'R3_) "
This Writ Petition is filed Lmder_Ar_ticies arid" 'oi:
the Constitution of India, prayingto quash t'hei.orde~rs_;_:iaied Ii.--_* 7-2006 issued by the responcieni;-:.2 in tern:sjVoi'A11Vnexure~Q which is confined to site No.44i'measVurir1g4A6'28 in the Suprabhatha Nagar Layout. --
Writ Petition No. 17861 of 2006 " .
BETWEEN: " ' Smt. A K Chanrira ' V
W/o Sri A S KriSi¢7?E1n1ur£h§<.': ' r Aged aboutVj48'~yeai*s;_ _ _ " "
Residingat No....353_. 292" May ' Road 7"? Block, Jaya.:1agar_V " _ ' ~ Bangalore. &-- 560 062. _ _' ...Pet1'tior1er 'i"{.By S.rifA Nagaraj a Naidu. Advocate] " --The.,4VB"arxga1o.re Deveiopment Authority Tichowdaiah' Road . "Kumai'a}f_ Park West "-«.BangaI.ore - 560 020 Reptresenied by its Commissioner A 'T he "Deputy Commissioner. Land Aequisitiozi * Bangalore Development Authority T. Chowdaiah Road Liv 40 Kumara Park West Bangalore - 560 020 3 The State of Karnataka By the Principal Secretary Housing and Urban Department Vidhana Soudha ' Bangalore ~ 560 001 b ...R.esp'oride&'1tsA. (By Sri U. Abdul Khader. Ad\}o4Ca1:e'for tailing Sri N. Prasad. GP for R3] ' '~ This Writ Petition is filed'~u:nd.er A.rti«c1es.u2_'2£§':ali{d 227 oi' the Constitution of India, praying to quash the order} dated 1 1- 7-2006 issued by respondzent.--2xi'n=f.erm"'ss._oi' Annexure--Q which is confined to site --_meVasu'r.i_ng"~4570 SFT in the Siiilrabhatha Nagar Layout. ' * " -.
Writ Petition No, BETWEEN: __ - ' 4' " Srnt. N Raj_eshwVa1'iV1.;,_ _ _
W/o Sri'B N' i\ia.1idaki"finiar*._"
Aged about .53 years-_y 4' _ ' ' Residing at No. 126/31 l€~.{"'Maii1 Road BSKIStage, ' .
Bangalore -- 560 ...Petitioner l A [By §ri'z¢;--«PJagaraja Naidu. Advocate) I The Bangalore Development Authority CE'io';*.«%daiah Road Kurnara Park West x g Bangalore -~« 560 020 ' 'Represented by its Commissioner bl"l'he Deputy Commissioner, Land Acquisition Bangalore Deveiopment Authority Banga;_1o're,- 56063:} .3 I "
T. Chowdaiah Road Kumara Park West Bangalore -- 560 020 3 The State ofKarr1ataka By the Principai Secretary Housing and Urban Departmerit Vidhana Soudha V -- . V V .
Bangaiore -- 560 001 « __..Res;por_idei1ts' ' (By Sri G K v Murthy, Advocate for R1 ai"_.id"R2'; Sri N. P1'asatd-,..__GPlot'-_R3)V A " = This Writ Petition is filed Li"F'Id€1'.uAI'ti.C16S' 226 émd 227 of the Constitution of India; .prayi&n'g't*o_:quas_h the 'o'r'dei* dated 1 }'~4 7-2006, issued by the redsxponcienitV2."~-in~..iterr11s 0fAI'1I"1€XL1I'€.'.-Q. which is confined to siteiNo.4i;.,.7n'1ea_st1.tfing4585 SFT in the Suprabhatha Nagar Layo1Ai"_t," ' ' is Writ Petition 17{;=fsé3':'s ofwgooe m..ss,4;
BETWEEN: " -- " "
Sri C Marljavppaf. 'V _ _ S/ o Sri Chikka1jRa'Re'ddy"iV_eV .. ' Aged aboiut 4.0 years __ Residing at*No;247}' 181.1% Main Road Wilson Garden V ' "
...Petitior1er It {By Sri A Nagaraja Naidu. Advocate} 1 Bartgalore Development Authority '1' Chowdaiah Road ' x j Kumara Park West:
' "£3ariga1ore ~ 560 020 " Represented by its Commissioner 42
2 The Special Land Acquisition Officer Bangalore Development r\utho1'ity T. Chowdaiah Road Kumara Park West Bangalore -- 560 020 3 The State of Karnataka By the Principal Secretary J _ Housing and Urban Department. ll ' Vidhana Soudha ' " _ ~ Bangalore -- 560 001 V ...Resp;0n'dentss (By Sri K G Laxmipathi, Pi.dlVaCate fCr_lR*la Sri N. Prasad¢___G.P_i"o..1j R3] B i This Writ Petition --:'.sfi".'ilecl'._ uni-:iller'V--Avr.tiCl_es 226 and 227' of the Constitution of India, prayingltcsl order dated ll- 7--2006 issued byVresp0r.1d.eni:e2'--inate'rms&"ovl" A11nexure--P with respect to the s(}h.ed-ale 1;j=;I'Op€Ift3?. u Writ Petitionifil "
S/0 late Sri Parame;s.hwfa1*a Heégde Aged aboutu5l years a B Residing at N'c..24/B,',15~'-," Main Road 5%; Phase. ,1 P Nagar' ' ' Banga;'{ore__;»~ 560 078 ---------- ...Petitioner Sri A. Nagaraja Naidu, Advocate} AND} V ..._..--........._s._ 'V1 l'll'l1.el'BVan§alore Development Authority . T tjhowdaiah Road " Vrliuinara Park West a _ Bangalore «W 560 020 it Represented by its Commissioner ' . . . . .
<33 2 The Special Land Acquisition Officer Bangalore Development Authority T. Chowdaiah Road Kumara Park West Bangalore ~-- 560 020 3 The State of Karnataka By the Principal Secretary Housing and Urban Department ' ' Vidhana Soudha _ _ y W' Bangalore ~«-- 560 001 ...Res.p.on'dents: ' [By Sri U. Abdui Khader."Ad'i2=oeate f'o.r Ri.ar1d'_R2; Sri N. Prasad_,___G-Riioir R3] ' 1 This Writ Petition 226 and 2.27 of the Constitution of India. prayi--ng!to._quash'_j.the order dated i1~7~2006 issued by the 'respo~ndent:;2, in terms of Annexure~Q with respect. to theas-ehedzuiej p_:ijopeVrty',j-, pp Writ Petition:'i§io.:of"2'Q-0&3' {I,A§~Eii3A)i " " ' *' Sri P S CI:Vaneshan'u< -.
r S/o Sri PR Shanmdgarn Aged about"4e9 years a "
Residing at No:36, 9,9?" M'ain"Road Link R§oad;.Ma11eswa1'am V i . . . Petit'ionei' éfflyvfiri A. Nagaraja Naidti, Advocate} Q 'V1. 'i'ii.eiB_angalore Development Authority A _T Ci":-owdaiah Road '» V Fiumara Park West V' =.B'anga1ore u 560 020 Represented by its Commissioner 'Nit/' 44 2 The Deputy Commissioner. Land Acquisition Bangalore Development Authority T. Chowdaiah Road Kumara Park West Bangaiore -~ 560 020 3 The State of Karnataka By the Principal Secretary Housing and Urban Depa1*tn1e-int Vidhana Soudha Bangalore --» 560 001 _ ....Res1;;Aondents' ' (By Sri G K v Murthy. Adttoeate i"o'r 8 Sri N. Prasad. ('or R3) " i This Writ Petition is i'i1eo'* unider and 227' of the Constitution of India, praying' to qquashff order dated 1 I«~7--2006 issued by the resp.o.n,de.nt~--2 in te':"m"s»_oi' A1'1I'l€XLEI"€-Q with respect to the schedule §prope"i:ty,_V Writ Petition No.;1'%é4sibi''7:ao0eij;-LAigabaijt ' BETWEEN: , tttt - 2 Smt. Jaya P}¢_Re_ddy V' .
W/o Sri Prabhakar Reddyf ._ Aged about 51 'years V' 'V A = V Residing at No. 152, 271'} ';v1a'm Road 5"" Cross,' j1~'3' Phase ~ .....
Bangalore 560 b'}'8V ...Petitioner Nagaraja Naidu, Advocate) " " 'T The Baiigfaiore Development Authority V. 1" ~ Chowdaiah Road ' Kumara Park West Egangaiore --» 560 020 M ._Represented by its Commissioner 2 The Deputy Commissioner, Land Acquisition Bangalore Development Authority T. Chowdaiah Road Kumara Park West Bangalore -- 560 020 3 The State of Karnataka -
By the Principal Secretary V Housing and Urban Department Vidhana Soudha T. , } Bangalore -~ 560 001 " _ (By Sri U. Abdul Khader, Ad'v.oca.te f'o1;'R«.E.Vai1dVi§R2; Sri N: ~I§f1*asa,vd".MGi? R3} This Writ Petition is $11 .
the Constitution of India, ..p_r3,yi11g'V.epto quash the order dated 11-7-2006 issued-_by_thef_ respond.en~t{2 terms of Annexure~R with respect to ithej;1sChed4u,le1property.' Writ Petition Nq.':-- "£949 §f'2oo'e*- {i;;{i--B§3A) BETWEEN ' Srnt. Jaya~.P. 'Reddy * 4» W/o Sri. Pra3ohakvar"R_eddy' _ Aged about Slfyevarso "
Residingvaet. No. 152., 271-" Main Road 'V V 81 .._Phase """ "
J,Pi\Fagar B _ '-Bazigalfiregg i§~.6iO\ C278 . . Petitioner Sri A. Nagaraja Naidu, Advocate} p 'MD: A it it Bangalore Development Authority ' =.'I7'Chowdaiah Road ' Kumara Park West led'under_.A1'tiCE'es. 226 and 227 of 46 Bangalor --~ 560 020 Represented by its Commissioner 2 The Deputy Commissioner. Land Acquisitioza Bangalore Development Authority ' T. Chowdaiah Road Kumara Park West Bangalore --~ 560 020 ._ 3 The State of Karnataka By the Principal Secretary .
Housing" and Urban Deptartment Vidhana Soudha r ._ . -' Bangalore - 560 001 K ...R'e.spon_ci§ents {By Sri K G ._Ri and R2;
Sri N. Prasad-,. GP This Writ P¢1.:jtiQ..n is:_lfi1¢d_j';§naé;€",A;§u'cies'V 226 and 227 of the ConstituI;ioni_'of }l_ridia,"-praying4_ l.ol'quas'h the order dated 11-7-2006 isst1ed"l:1y"*the re's_p.ori~den1,--l2_ in, terms of Annexure-Q . with respect to the:_ s{»:_hedi1le_Vp'rfope'i'ty. Writ Petition No: i's524_lof 20t(§T6v...{_IA~lBDAl BETWEEN . . *"~*<"»= Sri S C KishorelE'{un1ar..'« S/o Sri 4553 G eChengalv_arayan 'Aged avb__oiutb_--32 years """ "
'Residing at Npo.44-7, HIG--1, 5"'? Main Road ERI .'3el1'ed1L1le'i'»{loga;'3--air Chennai+€Mfl}O3?*"
». Represented byliis GPA Holder Sri S G"'Che.n'ga}v'arayan 'S/so late Sri Quruxrappa Naidu ...Petitioner [By Sri A. Nagaraja Naidu. Advocate] R/t Aged about 42 years Residing at # 36. Model LIC Colony Basaveshwaranagar Bangalore 560 079 Vmocl Kumar Son of Narayan M Aged about 37 years Residing at # H39. 15"' Main 8"' Cross. 1 Stage 1 Phase, BTM Layout Bangalore -- 560 029 Annapurna V B .
Wife of'N K Subravrfnaniyamllll " ' Aged about 39 years _ _ V Residing atl#160, III ewes--.=' V Phase. Banashanlzanf 'HI Stage' '' Bangalore .---.580 085 I A' G K Sa;u;'hy'anaga'lal<s.lfi--I}1i*~. V _ V Aged a'i3.01il/$0 yéars. . V Reysidingg #"iQQ.9."--351.** 'D' "Cross 2€i"*Main;e'41'%e"PBI0cka Jayan--aga.r ll d Bangalore + 56004:"
Prashanih_vK. ' S ,, Son 'of Sanjeevappa ._ V-.e.Aged: about 33 years , Residing at # 27, II Main Road * _ ea 'e;;oes,eVe1I"stage ._ ._Vija'ya"nagar"
' _ Bangal'o1i_t:'-- 560 040 G Mahadevan .. ,_Sor1'ofC M Ganesh Aged about 55 years '' Residing MP' 16/} 3, P Block Nandhini Layout Circular Road Bangalore -- 560 096 7' Shankar Subramanian Son of late M S Balasubramanian Aged about 30 years Residing at # 15. 5"' B Main 1 Floor, Obalappa Gardens __ K R Road, Bangalore - 560 082 8 Lakshmi Venkateshwara [Guptalg it . A Daughter of V Sathyanarayaiaa Gupta . _ ' Aged about 40 years " . .
Residing at # 706, 15'" A Main 7"' Cross. BSK 1 Stage " - A Srinivasanagar _ ._ Bangalore M 560 005 9 .l~INHarish _ _ A Son of H Narayaifia _ V . llll "
Aged ab0ufL37_<yearsV__ _ Residing at ,# 5.8;_Kirlosl:arv_Colo'ny' 1 Stage;r--Ban;ga1ore§:,3»~~.5€Q 'O79 " A ...Petit1'oners l*{By-- Sri Advocate) AND: A it it 1__ V The }:f3ar1gaIorel'l3evelo'p:nent Authority ' l . T Crhovcidaiahé Road, K P West _ . E3'a.n_gaIvore __ F{epre.se'rrted its Commissioner 'I'lI*u:=,.lSpeC.i.ali' Acquisition Officer Bangalore Development Authority Bangalore ...Responder1ts A if" K N Puttegowda, Advocate for R1 and R2} 53 This Writ Petition is filed under Articles 226 and 227 of the Constitution of India, praying to gram. the order dated 28~8~»2006 vlde A.:1nexure»B passed by the respondent-2. 'Writ Petition No.2272 of 2007 (LA-BDA] BETWEEN:
Sri Krishna Kumar Madarkal S/o Sn H Narasinga Rao Madarkal Aged about 50 years Residing at No. 153. 15* Floor, 7"} Cross _ Teachers Colony, Kumaraswamy Layui;i't"*« . Bangalore W 560 078 ':.4..,'petitac;l3_ep I (By Sri A rajaf éldmfocate} AND I The Bangalore I)eve:_1op:;me'ht"A1i:.}f1or_iiy? T Chowd.aiah5R"oadv 7 » .
Kurnanii Pzifigwest, A Bangalore ¥=--.51.'E_7'O 0250* __ Rcpfe'Sen§ed byfiliiis Co1'n1nissio'nVe1* 2 The Special Land AAcc'1'u.isit.ion Officer Bangalore DeVel'op~men'i Authority Chowdaiah Road"
I F;:1Jf3~'1a1'% Park"W ' _ 'iBarig;l_I¢1::_-- 560 020- liiarnataka " A i'.he--V}f?rin=cipal Secretary
-.'Hou's1ngfand Urban Department Vidhana Soudha Balrigalore --- 580 O0}. ...Respondents V' = ri«By Sri K N Puttegowda, Advocate for R1 and R2:
Sri Narendra Prasad, GP for R3) LL/' the Constitution of India, 12006 issued by the respondent~2 in terms which is confined to the site No.97 measur Suprabhatha Nagar Layout.
54 This Writ Petition is filed under Articles 226 and 2.27 of praying to quash the order dated llw of Annrexure-A. ing 2948.431 the Writ Petition N0.227'3 of 2007 {LAwBDA} BETWEEN:
Sri S V Sivarudriya S/o Late Sri Veera Gowda Aged about 55 years Residing at N0.160, 9"' Cross Narasimharaja Colony Bangalore -- 560 009 AND:
{By Sri A Naga'rajatNai:ci tu~';..Au--y_oc'ate) The Bang-aJore"Deveiopnient;Autnority TChoWd.aia}§.;_.Road_ " r K11rnar--a_ Park '\}';~"est" * . , Banga1ore'5.6GvO2'Q - _ Represented its' .C§or;rir:V::.§ssioner '_1"heyASpe'eia1AALar1d Acquisition Officer Bangaiore De'vel.op:nei1t Authority ' y Chowdaiah Road, Kumara Park West " ~ _yBa«ng,alo.re" 560 020 'Karnataka A ._By t.heP'rincipai Secretaiy A " * a.I_3angaIore - 560 00} Housing and Urban Department Vidfiana Soudha ...Responden ts A ":{By Sri K N Puttegowda, Advocate for R1 and R2; Sri N Prasaci, GP for R3) it//"' ...Petitioner 55 This Wrii: Petition is filed under Ariicies 226 and 22'? oi' the Constitution of India, praying to quash the order dated 113-2006 issued by the respondeni.V2 in terms of A1"mexure--R with respect: to the schedule property. .~ Writ Petition No.2274 of 2007 [LA--BDA] BETWEEN:
Sri S V Sivarudriya S/o late Sri Veera Gowda ~ Aged about 55 years I Residing at No. 160. Qi" Cross Narasimharaja Colony _ * ;
Bangalore ~« 560 019 V " _ ' _ '~.,_..P.eiIi"Lioi1ei' {By Sri A N§1garajei.§\I2iid.u;"Advoeéiie)_ 1 The Bajrigalore'i")eVe1o'prxieni,Ai:ytho1'iiy T ChowdaiaiL'Roa=,i " A ~ KurIia;'a_ Park est" * , Bangalore ;.g!;'>..(_SG .020 -
Repreisenied V by its» Commission er 2 The Special Land 'Acquisition Officer Bangaiorei-Deveilopineni Authority ~ 'T. Chowdaiaii Road A & V''i''Kuij'ieré1A.i?ark West " '~ .VBa--mgae1'o::e" ~--_ 560 020 3 '~ A h '-The State of Karnataka »._By theP'r'iAncipal Secretary Iiolising and Urban Department Vidhfiiila Soudha " +..Bar1galore ~ 560 OOI ...Responder1ts Sri I. G. Gachchiriamaizh, Advocaie for R1 and R2:
i Sri N, Prasad, GP for R3) 57 {By Sri K Krishna, Advocate for R1 and R2:
Sri N. Prasad, GP for R3) This Writ Petition is filed under Articles 226 of the Constitution of India. praying to quash the~«~~oiidVe__ifi' flaied 11-'/--2006 issued by the R2, in terms oi' A1j.'ii--exLii*e~ve_'P*i Respect to the Schedule Property. Writ Petition No.2276 of 2007 {LA--B:; A} " BETWEEN:
Smt. D R Malini W/o Sri Muniswamaiah Aged about 44 years _ Residing at No.64/ 1. 21"' "C":'QSS":9"'.' ViV'ia_i,:1; 4*" Phase, 73-" Biock, BSK"IIi S.ta-gei } V' Bangalore ~ 560 085 'A:{§E'3'?3til,iOi1€r (By s.yi'_'A. Nagaraga rigiiiaia .Ad§{IoCate} 1 The' g%;j;lore"f:DeveiopmenfV Pit: thority T'Chowdaia;h--«.Road'g_ -- f Kumara Park ' . . _. ,_ V. Bangalore -- 560 ' Rep1'eser,1tevd by its COII11'niSSiOI1€I' V. "iThe_BASpecia1"Land..Acquisii:ion Officer A 'i"Bariga1ore Development Authority '~ .1'. {"3_hoWdaia_h Road Ku1i1ai.ra West '=Bar1ga1'o--re§+~ 560 020
-- 3 .44The"'VStaf'e of Karnataka By vibe Principal Secretary " Viaiiiousing and Urban D€paJ'ti'3.'1€iI}i.
r _ Vidhana Soudha Bangalore -- 560 001 ...Respondents . :97 58 {By Sri I. G. Gaehchiiiamaih. Advocate for R1 and R2; Sri N. Prasad. GP for R3) This Writ. Petition is filed under Articles 226 of the Constitution of India. praying to quash the orgcie-r_«'c%.a_t§'eid_._1J.- 7-2006 issued by the respondent--2 in terms Anuri-e'Xi1_rei--Sv. which is confined to the site Nos. 1.2.3.4,5,6.,? 'and' -8ftoget.f1e.rg measuring 18900 SFT in the Suprabh.aitha N:1gar'LefijyoiiiV._' ' Writ Petition No.227'7 of 2007 {LA--Bvi5)A} A. 5' BETWEEN: ' ' Smt. Kiran Vi} W/o Sri S P Vij Aged about 49 years __ i_ j Residing at No.73, 3"-1 Cross. ' Bikasipura _ . V r _ Bangalore - 560 0778 * " I 7'i9'etii.ioner Nagarajakaidu. iabivocate) AND:
1 "Hie Bangalore Dev'eio"pmeint Authority '1' Crhowdaiah .
Kurnara Pai'ii.W"est_ "
Bangalore '~-- 560 020-9 Represented by its "Commissioner A ""The'Speeial Land Acquisition Of'ficer V' * .,Ba-n_gaIo«re" 'Development Authority TI Chiofdvdaiah Road ~A "Kumar"a----Park West «_Bangai_0i?'e W 560 020 'I"iie_S'tate of Karnataka by " 'r-By the Principal Secretary 2 _ Housing and Urban Department 'Vidhana Soudha Bangalore ~ 560 001 ...Respondents V. 59 (By Sri K. Krishna, Advocate for R1. and R2; Sri N. Prasad. GP for R3} This Writ Petition is filed under Articles 2126 oi' the Constitution of India, praying to quash the ordeif'_«dai.i'e?j,_l 7-2006 issued by the respondentw2 in terms _.o'i7-- Anrie§<.1ire'~oQv. which is confined to the site Nos. 71 mezisun-'n'g._¢q20.4O the Suprabhatha Nagar Layout. _ Writ Petition No.2278 of 2007 [LAwBl§)_Aj A. it BETWEEN: A A Smt. Kiran Vij W/o Sri S P Vi} Aged about 49 years j Residing at No.73, 3"" Cross - ' Bikasipura _ 7 _ Bangalore - 560 0378 -- " I "Petitioner Nagairaja l__\ia1fjdu, Adirocate} AND:
1 Tliie Bangai.i;re Develooiinient, Authority T Chowdaiah *F'{oadv._. A Kurnara Parit. VVe}st_ "
Bangalore =-- 560 C20'... "
Represented by its'Commissionei* o Lan'd'Acq_uisition Officer V' * .,Ba«ng"al'ore" Development Authority TI .C:h=.oWdaiVa.7i1 Road
-- A '=Kumar'a-.PYci1rk West
-._Banga1o'§re ~ 560 020 The}-State of Karnataka V. " *w.By the Principal Secretary x _ Housing and Urban Department 'Vidhana Soudha Bangalore ~ 560 O0} ...Respondents
1. it//' V2 . Acquisition Officer to f K __By the Principal Secretary 60 {By Sri K Krishna. Advocate for R} and R2; Sri N Prasad. GP for R3) This Writ Petition is filed under Articles 226 of the Constitution of India, praying to quash the order. _da_ted ,_i is- 7-2006 issued by the respor1dentv2 in terms _o'E7-- Anr1e_5m1:fe'~oR'v. which. is confined to the site Nos. 82 n'1easuifi_ng'~--.c239_:3 in the Slmrabhatha Nagar Layout. V" I ' Writ Petition. No.4478 of 2007 {1,AuBnA_) BETWEEN: ' Smt. H N Nagarathna W/o Sri H N Nagaraja Setty ..
Aged about 52 years is -. ' Residing at No.72 '- _ .
Shankarrnutt Para1iei'--Road * Shankar Park Shankarapurarn, = 4* _ V .
Bangalore -- 560 " b " "...Petitioner " "(VBy. Naihdu". Advocate) 1 The I3anga'--l.ore De"Je1oVpn'ient Authority T Chorydaiah'-Road ' A_ Kvtifnaira Park West .....
.Ba'nga'foi'e¥~.560 020 ' ,Represented by its Commissioner Ba.ngaiore Development Authority V T. Chovwydaiah Road _ Kumara"Park West f, "Ban.gaioi-e ~ 580 020 'The State of Karnataka V' 1' Eéangaiore M 560 020 61 Housing and Urban Department Vidhana Soudha Bangaiore -~ 560 001 ...Responden._Ls»e. {By Sri R Sharath Chandra, Advocate for R1 A' Sri N. Prasad. GP for R3} ..
This Writ Petition is filed unde.r,.Articles"2;2','*3jandV'2.2'f-Voi' » _ the Constitution of India. prayingfto qu*ash_ tI1'e--V'o1*ciejr"dat,e«d 11--7~2006 issued by the respon.4de1_i't~2:iV in "ier'i"ns Annexure--R which is confined io ihe sire Nos;1'34"an=d"i35..L measuring 5295 SET in the Supiaiphatha. N'agaieiv'Lay.ou_1,,VV Writ Petition No.4479 of 2007 {LAl'soA: K BETWEEN: ' " L ' Smt. H N Nagarathna " V .
W/o Sri H N Nagarajafietiy * Aged about 52 years ' r Residing at No.72. V « ~ _V Shankarrnutt Parrailrel Road. -- ._ Shankara Park V i " '' Shankarapu;rain---_ y-1 * Bangalore «€560 -- f ...Petiiioner (Byéi Sri aidu. Advocate] AND: ' 1' The Ban'ga1ore Development Authority " 2 ' T 'Chowdaiah Road A Kn-mara' "Pa1'kfW.est, i3a1:ga1ore SE30 O20 Re;;)resen~ted.=by its Commissioner __ The Special Land Acquisition Officer V, I:5an.ga1ore Development Authority " .A'.i';.>Ch'owdaiah Road Kurnara Park West \UK//...
3 The State of Karnataka By the Principal Secretary Housing and Urban Department Vicihana Soudha Bangalore w 560 001 ...Responden_t_s {By Sri R-amanjaneya Gowda, Advocate for R1 Sri N. Prasad, GP for R3} a- ' This Writ Petition is fiied under Articles it the Constitution of India, praying to qgash th'e"o"r*cie'ii dated 'i.l--"" » 7-2006 issued by the respondentw2 in terms of a's.Ai:.:ir::X.t1re-W which is confined to the site Nos. 9,'»._i0.p}1;' 12., 1.4;" 15,,}a:3_d'ii.16 [7 number} on 30 FT X 40 FT each to'ta1I'y. Vrneeistiifing 84UO'SeP'Vi', in the Suprabhatha Nagar Layoi,1t..__ 7 ' _ > Writ Petition No.4~480 of 2()07'{LA~BDA_} "
BETWEEN: V - ~ V - Sri S. Dinesh S/0 Sri s V Sekaruw Aged about 22V.yeai*s. Residingvi'at"No..iL4 1 '
2*" Street Padi Pu'du._ Nalgar __ -- A Anna Na§{3r'West._ Chennai --'1._0i . . A , Represented by his GPA~hOi~d€1' Sri S V? 'Sekar " V ' . S/o Sr'; S _\/'enugogiiefi N.a.iou Prf:sei'1tiy;";Fesiding at Anjanapura Village V7_VUttarahai1i"Hobii' if-anga tor-.3" ,, A I A A ...Petitiorier ' Sri A. Nagaraja Naidu, Advocate) xi; v The Bangalore Development Authority T Chowdaiah Road Kurnara Park West k 63 Bangalore -- 560 020 Represented by its Commissioner 2 The Special Land Acquisition Officer Bangalore Development Authority T. Chowdaiah Road Kumara Park West Bangalore -- 560 020 3 The State of Karnataka By the Principal Secretary M Housing and Urban Depaitnaeht Vidhana Soudha B .5 = .
Bangalore - 560 00} V '"._...Resp_oA1ide'nts=--' [By Sri K. Krishna, AdVoé'ate for R1 and; R2; Sri N Prasad, Advocates' for R3} _ V This Writ Petition un;de::_Arti.=:ies 226 and 227 of the Constitution efi.i'lndia,, p_1'ayingA._to quash the order dated ji1~7-2006 issue-d_ by-the r,es_pondent_42_,i:1 terms of Ar1nexure~Q with respect to t3fi1_e;.lscheciu_l"e~property'; Writ Petzition 'Nof;2l4si'3. {LA-sloA) BETWNEEN; " _ ' "
Smt. Mopart}:--i_ylSud}iarai1jll W/0 Sri 'Kotha 13'rasar1naE-tumar . Aged_~'a'boni. 28 years ..... 14 v Residing 2-": No~..:;235. 13* Floor "._V2ogM'./Jaiiae, l2fi<i«.Cross J-.P N-agta1'.['2f"' Phase Bangallore 4560 078 Rep. he1'~{_}I-EA holder nsri Goyindaraj K N B'-'«,__.'S/o Nagaraj K. N ...Petitioner (By Sri A Nagaraja Naidu. Advocate] \x/B Aged about 3;' ~y_ears . . :v€(J"U_3' Block, Jayanagar .yy&Ba'nga1oi1'e.~w 560 082 ...Petitioner 64 AND:
1 The Bangalore Development Authority T Ch owdaiah Road Kurnara Park West Bangalore ~-- 560 020 Represented by its Commissioner 2 The Special Land Acquisition Officer' .. "
Bangalore Development Autholrityg" A. T. Chowdaiah Road Kumara Park West Bangalore W 560 020 3 The State of Karnataka y By the Principal Se<:_1*eta1'v-,5 ._ Housing and Urban DeparLn'ient_._ Vidhana Soudha .
Bangalore~l5.€iQlO01 V "~.."':.._u..'.Responder1ts {By smi: Kris-hlna,<-§a:l__yoc'a'tle my R1 and R2: ' _V . Pra_san_', y_GP"forV§R3} This §Writ Peiiition'?.is filed under Articles 225 and 227 of the Constitution' of lr:di'a,, lpcraying toquash the order dated 1 iv 752006 issued by th.e":eapon_derit--2 in terms of Annexure-P with respect. toihe schl'e_d'u'le "property. Writ Petition ix1o.58oa;V._¢r20Q7 (LA--BDA) sr£"'<}d'u1'_fida.{éja.V " _ _ 8/ 0 Sri Nanjappa Residing at NQ624, psi 'A' Main (By Sri A Nagaraja Naidu, Advocate) ix/C "
V' iVfah'a,_cle?.?a..rl5rasad V B _Residi'ng at i\Fs';'80. 7*" Main H H :"'~--_Mysore W21 ...Pet1'tioner 65 ...._....._..........
1 The Bangalore Development Auth0r1'ty '1' Chowdaiah Road Kurnara Park West Bangalore ~ 560 020 Represented by its Commissioner 2 The Special Land Acquisition Civfficerl ' "
Bangalore Development Authority ~ "
T. Chowciaiah Road 7 B' Kumara Park West Bangalore -«~ 560 020 3 The State of Karnataiga A By the Principal Sec~1'_et;ary'._ _ _ B A Housing and Urban Depa1'tmerit Vidhana Souclha B Bangai0re:{56O 001 V ' l.='..Resp0r1der1ts for R1 and R2;
V -f__ f_Sri"N Pras_a.d","GP for R3} This Writ5Petiti?9n -i.s*fiIed_1i;nder Articles 226 and 227 of _ the ConstitutionBof"-~l,nd»ia}V.pli'aying to quash the order dated i1--7--2006«issued' by'::es_;jon_d"e«rit--2 in terms oi"Armex'ure-R with respect to the__schedule'.prope1*ty. Writ Eetition No.:58--ClSv_of 23007 {LA»BDA} S"/"0 Sri . K 'Kal.ase:;'Gowda Aged yabout .28--.years Brindavan 3':".xte'r1si0n, 15' Stage (By Sri A Nagaraja Naidu, Advocate] I. M 'Vl_l~7~2O£)6;g_ issued by the respondent~2._ in terms of H " A"'--.Ahnexure4vQ with respect to the schedule property. 67 Milpitas CA 95035 Represented by his GPA holder Sri B N Gupta S/o Sri C B Nageshiah Presently residing at Vasundhara Nilaya Subhash Nagar _ V' Arsikere -- 573 I03 ...Pe_tiiione.1f.''~ ' [By Sri A Nagaraja bAd'.(ot:ate') -- '-- 1 The Bangalore Developn1el1tAutho1'ity T Chowdalah Road . " ..
Kurnara Park West .
Bangalore -- 560 _ 3 , Represented by its Commissioner' * . 2 The Special.Land i1~'_.equisiotionA"Officer V Bangalore" Dt;':jJi:iIfL'])l:'.'7lE}I€l§lL "AuthQ_ri'ty" "
T. Cho_w'dai.ah...Rf0ad«.:_-.,__ it V ' Kumara P:1I'l£ West _ g_ B&1?.5§\a1OVf'€.9 5i3:Q.V.02-0 P
3 The State.ol"'3{:a1rna_gtal£a'''---- ' By the Prineigpalljfieeztetiary Housing and 'U_rban Department V_idhana*Soud_h--a "
_]j%3angalo1'e"~--~ 560 001 ...Respondents Sifl K Krishna, Advocate for R1 and R2; " "--"Sri N. Prasad. GP for R8) g'Th1s_W;}-i_: Petition is filed under Articles 226 and 227 of the Const_:1tution of India, praying to quash the order dated Xi/.t 68 Writ Petition NO. 13819 of 2007 [LAJBDA] BETWEEN:
Mr. E Govinda Naidu S/0 late E Narayanaswamy N aidu Aged about 54 years R/at No.1 161/(3-12. 9"} Cross Ashokanagar. BSK 1 Stage. II Block ~ BangaIore«5O T' .; . t.io'1*1er a . T .' {By Sri Rajagopala _Naidij",A;§§d\roca1,e'}AA . 3 I The State of Karnz1'_za*E«;a By its Secretary e- ;. ;
Department of Housing and :
Urban Deveioprnemf' " - ' MSBui1dvir1g "
Bangalore.----1g1';jVL'V_ ~ '« 2 The BarigaioiieDeve'loVp3:1en_t_ Authox Rep. by its -Conin1is*-ai_o11.e1-- .
T. C_howdaiah' «Road . _.
Kurx1a_ra ParR.WesL,. "
Barlgalore '«-20 3 »»'M1~,_V G Bhafath...Raj e "e"Maj-o'r( RA/of Kembathalli Village ' V' " Ar137an~ap=uf'a.. Post Uoi:ar'ahaEii,Hobli '-- A "}3aI1gal7QreA'aiSouth Taluk
-- 4 u1"\»".fl.'. Raj anna . Major'. R/of Kembathaiii Village " Vofinjanapura Post 2 U,tta1*ahal11' Hobh Bangalore South Taluk ix/% " ~10 69 Mr. Munireddy Major, R/of Kembathalll Village Crottigere Post Barlrlerughatta Road Bangalore South Taluk;
Mr. Ramppa Major. r/of Kembat;hal.li Village Gottigere Post Bannerughatta Road Bangalore South Talulc M Mr. D H Maruthi A Major. R/at No.3791, 13"' Cross' Banashankari 11 Stage ' Bangalore -70 Mr. Pushpafiaj B Major,r/at.l\"Fo.._l7/51 :
AliAskariRoa;dV . 4_ Bangalore' V SIVIJt..V£\/,{1i11i_yaii'i:;_n3_a ' _ Major, rx/a"L..N0§ll,6/'--1 Kembathalll' Anjarlapura Uttarah_alli_Hobli'.. " A _.
Bangalora South Taluuk lljlli/lr;E..a1\/Iarxgyapglalal " """ " 'V Ivlajor. If/at No.16/1, Kembathalli Village V 'V _ ";ln;a:;ap'u.ga"-Post, Uttarahalli Hobli 'B11 ._Baf1galo__re:;South Taiuk l""Mr.v~..'R.am'akrishna Rao Majolf. r/at No.22. 413' Cross A. ,_'GarV1'dhi Gopura Mariyappana Palya ll Magadi Road Bangalore «~23 ..:l:TT}1¢ff'Constitution of India, praying to quash the order dated 'f_"'i;ere.iny'id'e«Annexure~Cr. 70 12 Mr. Sriramaiah Major, R/ of G-ottigere Village 81 Post Uttarahalli Hobli Bangalore South Taluk 13 Mr. Narasimhaiah S/o late Muniswamappa ._ Major, R/ofKen1bathaI1i V illage Anjanapura Post Uttarahalli Hobli V Bangalore South Taluk 14 Smt. Jayamma Major, R/o Kemba-th.alli Vi'llagE:l' zmjanapura Post ' 5 ' V B' Uttarahalli 1-Iobli ._ « Bangalore South Ta.1.L1k_ ' 1.5 Mr.VChinna;ppai.'e~l'V "
Major, R/ofEiembafha1li_V'i(ill~:1ge_ ' ' Anjanalfiura PO.S?. B' _ Uttaral1alli_Hobli'=i::;;_ .
Bangalore So::;;.h_Ta1uk. 'V B _ 16 Mr. V Venkatasujainy. « Major, R/'of KembathalliiMillage Anjanapura"'Post-?* ' l Uttairahalli Hob'ii._ _ ' ' _ Bangalore South Taluk ...Respondents N. Prasacl, GP for R1:
P5; Puttegowda, Advocate for R2} Petition is filed under Articles 226 and 227 of issued by responclent--2 in favour of the petiiioner in "B_V»Sl"i~.El:I'1 7} Writ Petition No. 8454 of 2006 {LA--BDA} BETWEEN:
Sri P S Suresh Aged about 43 years Residing at No.29/4-. 38"" Cross 8*" Block. Jayanagar Bangalore -- 560 083 :3 it [By Sri N. Rajarina. Advoeate I'o:i"l' 0 M/s. Holla <31 l-lolla, Advocates) l 0 AND:
I The Bangalore Dex;/el.Qpm;ent_ Au.tli.oriI.y K P West, Extension ~ ' 1 ..
Bangalore -- 560020 0 V . _ Representedvbyits,Comriiissi.oner I .. V' 2 The Special C)~fi'ift;ei* Bangalore Deikelopr:1en'tCAa3t'h.oA1?ity=_ K P West Extension ' * . 3' Bangalore 5 1550 'G20 3 StateltofKarriatal«tas..: it By its Secretary». A _ Urban Dev-elopnient Departnieni;
Vidliana Soud ha" ' B_a'ngal__ore" ..... .. v ...Respondents ktarnarayana Rao Advocate for R1 and R2:
ffsri N. Prasad. GP for R3) This W.:i~{':Petition is filed under Articles 226 and 227 of the Cons"titt,i'tio1"i of India, praying to quash the order/le'tter
--«.l.0'rj':vbe;ming No';BDA/o0.AA.(LA)/ V.BHOO.SWA.A/ A4/ PR/ 727/
4. ._2'OO5-06e--.'_dated l9~4-2006 passed. by the Special Land Acquisitior; Officer. BDA, the second respondent. llerein Lip 73 The second notification is for Banashankar.i VlvV4Stat';e VlSS:'ti6Vd., by ~ 0 the Bangalore Development Authloritylgii.
situated in Ganakalu VillageV__va~:je the "gofhthis notification. The plj<3liiI1i}'kEtI_f"t:f:' ~ .n0t_ifieation is: issued on 1.12.2000 and final I1VO"tl.f!'i"(:.E:l"£i"f_)ki1fllti'. on 23.8.2001. The third notificationis for e;i<ten's'ior1vof;ftnjanapui"a layout. The lands this notification are situated notification is dated 29.3.200l'Vand'theifinalTn'o_tll'ieation is dated 21.3.2002. '}he fourth to further extension of Banashankari ..,\v/i'Stag.e. "The sites and the land situated in .00."-Vajliisahalli and Gtihharala are the subject matter of this pi*elimina.ry notification is dated 21.11.2002 andfinai.notification is dated 10.9.2003. The last notification his issu'C(if1~for the further extension of Sir M Vlshveshwaraiah The subject matter of this notification is the land situated in Herohalli and Giddanakonenahalli. The preliminary notification is dated 8.4.2003 and final notification is dated 9.9.2003. it'/' 79
5. The petitioners in these writ petitions elo"nte"nd though under the sale deed, they haye ,a"'po'r_tion of the land measured in guntas, they Eii'{i""l--?}:'&1C'LtlEi-l lpos'seeasi'o;::i' of well~planned sites in a private'layout." Some csi' ltl1en1_VVl1a_vL:e even put up constructions. and areHllVi.yliI1gV there tlaeii' family. Some of them had';_ehallengedVl"'the:'acquisition of their lands / sitesyon yai"1'oi3I;s gr-oui"ld.s_." V.Slli}'li'l'll8.I'1€OLISly. they had also approacl*'ied.,tlie "drop"th'e'"acquisit;ioI1 proceedings. It was tl'i'eir' specifio " ~ieasVell"'a1;ha_tf: when these lands are being acquired B:D.A'.._for_ll-~'the forn1at,ion of a residentiaf layout in O.l'£;:l:€1' to diSlI'i'b'1:l:§"'£1bie said sites to the needy and poor who !:a'n--no1),afford'vt,_o purchase sites in the open market". the acqfluisitilofiis nolt proper as these petiixioners also belong to the . same' category. When they have purchased the sites. H .i.aoq.u_.isitio11 of their sites would not be in tune with the object of :n¢"Ac3t and the very purpose of acquisition wouid be defeated. it " -'fliley aiso requested the aiithorities that they are willing to pay betterment charges to the B.D.A. as required under law and \l"i/ tg~.tvVi'thdratvthe'trV respective petitions. Accordingly, leave ugrailtiedlualjidiupetitions were withdrawn. After withdrawal of coiiect betterment, charges from these persons as per their Wreiuest and to dro these lands from ac utsition. it is in _ _ P (1 ' oigirsuance of the said Boards resolution notices were issued to ail the petitioners clainiing betterment charges at the rate oi' 80 they want those sites to be given uijgfrom and." payment of betterment charges, they faciiities which are extended ta'it'he sit;e'ovvi1e:*sVoi" F Development, Authority Layout. thei1* that the authorities insisted, 'the iippiitittons ftiedi chailenging the acquisition are would not be considered reqt:ieist'v--.vviou1d be favourably considered "fietitions. Under those had liked such writ petitions chaiiengtngthe'acqutsbitionzgtiled a memo in their respective writ petitions" s_t.at£ng the 2ii;o1'esaid facts and sought Eeave of the \Arrit.'pte._tiittons. the authority in its meeting resolved t.o Rs.30/~ per sq.ft. On receipt of such notices. all the petitioners andispuhjstance of their stand is that they did acquire these for"_'i»mp§l.ernentation of the project proposed by them. .r,V:aeqtiisiti'on proceedings, the authority thought of dropping ' fnrtlier execution of development scheme proposed in the said it '''''*land. They collected the betterment charges from the 81 have paid the betterment charges. When they were hoping that everything would be regularised, khata would beWi1iddefinti't.. in their names, tax would be collle'c--ted be extended to them, they it impugned notices informing the riouauthority to impose such betterrnent.iihchargles 'l.:lc_'L;pl~1'e-refore. they are withdrawing pghvticie thy.-§.f' they would proceed with the circurnstances, all the petitioners challenging the impugned notices. "
The has filed its statement of objections. T he However, when the petitioners gave representation for dropping petitioners and issued NOC pertaining to the disputed land as \a/"
Vfroml th'o.us_a"I".«.ds of citizens from Bangalore has given up "acq-lu_islit'io:fi.,notWi'thstaradir1g final notification u / s 1.9 of the Act. b :'"coui"t to summon all the records of the B.D.A. regarding it tlieheltterment tax collected from other citizens, it would clearly l .. _.V:'e5\real that, in the case of the petit.io11ers, the E3.D.A. is trying to it contend that collection of betterment tax was bad in law. In 84 the note sheet which shows that allthe after reviewing the whole thing.
imposition of betterment.
and therefore, the said is and acquisition pI'OC€€dlHgS:l;1fi€1\i€:'{).i7l£l退'd€Cl In fact, they have also obtained aV_le:'gal 'tlhi--sl"regard.
8. A by --.s:o%rie oi' the petitioners. They contend__t:_hvat'*Seetioii_ ii'ideperlder1t of Section 20 of the Act. Ll'£f1de.i"Se3V(fl;i.O'r}.:l2Qb.lCililt'h€'ACE. the B.D.A. is competent to collect the"betterIneriiiVt.a;2c"'.%e1'efore, the stand of the E3.D.A. is untenable. having collected the bettermerit. tax The""«petiV.tion.elfs are treated with hostile discrimination. If this Nearly seven years have elapsed i3:io"r'n'*--Lhe 'date _t)'i7l.i'_i*1i'ti2.vl'.<1'OI'l1jOff. t acquisition Proceedings till novih {The l"i)i€.tif:iio.r1é'::;:'l'l;~..illhfld challenged the acquisition pro.r;ee.dings"o.n x*ariQuls--;lgi'ouli1ds. it is only on the representation 0$f..tll1l:i31pv--i3}'I1),{\. they would give up the lands from acquisitionl'anidpcollleetl:l.:>etter'rnent charges if the petitioners acquisition, the petitioners thus gave up their challenge"toutheV1'a.eqluilsi'ilipo:ili." the petitioners' position standsijv of C the representation of the respondelritsl authority kept its promise by issuing a noti-eeleallirig upon the petitioners to pay the it-'bette'rn1e-ht leharges and in turn. the petitioners paid beltt_erlrrien*t_t"Charges claimed by the authorities. in fact, one of the ~:;_uid_.g)~rolfquo for giving up the land from aequisiiiori. was
-v,_l'i.hat the petitioners have to give up their land which is required B.D.A. for the formation of the road free of Cost. as
--..ljagr5eed. They gave up the land to B.D.A. to forrri the road. thus ifagain. altering their position to their disaidvaiitagcé. Thus when promises and reciprocal promises are kept up, it is not open to 87 the authority now to go back on the 'pi'ornise_..a_nd._expose the T petitioners to the threat of acquisiti°onfv_Ttierefbre; he conierifils that on the doctrine of proInisso'fg.V_estoppet *re.s'pon'dents are preciuded from going back on VA'th.eii"i'f..pro.n1ise' a'nd..in/ipassing the impugned orders. Evencontends. in the land which is the which was purchased .5: it acc1L1isit.i<J1'1 proceedings. some of and are Eiving with their favmiI_y.A1 has not passed any awards. possession it is too late in the day for the=respondents'1t.oresiie from their stand and to proceed tt"'Vith'"any-.'further acqtiitsition. Section 20 of the Act provides for i;nposition.._AQ'i"betterment charges. When the statute provides foriirnpositioréis of betterment charges and the authority in its Vwisdorn" passes a resolution to impose betterment charges and "the_»s'a1ne is given effect to and betterinent charges are ieoliected, on the ground that the Government has issued an iforal order not to collect betterment charges and to proceed with ~.thev-':Act,:_..c;;t. two stag'es'the authority has the power to impose bet.teriT1e_nti charges. First. while framing the scheme it is open to tile' atiti'1"_orit3rto decide in respect of which lands which are V"~chargesv,__i«h which event. the same has to be menizioried in the 'a_"scherne under section 17(1) notification and then individuai 88 the acquisition. it s not open to ii impugned order.
11. Sri Sanjay Gowda: ._ie'arnedA."C,ounseviV_ apvpeaiijng for some of the petitioners ;_contenAde.dl"that,pthe sai.dAau§thority has not passed any resoiution the betterment charges. The, AcquisitionsAdtjfficehrajwho has issued the impugned 1}G{,iC§S{:1'1&t.S __itti:isd--ict:i"oi1 or authority to hold that the resolution by Board. is iilegai, contrary to Iaw acting thdeorai the Principai Secretary to Revenue.' l3epari;rn'e'ni;V iioifi-hep...Government of Karnataka and therefore, on tthatxshoifti g,1i"C:1:lI1d, the impugned orders are liable to be; s'et_aside';» _ aiso contended that under the scheme of inci'i,1ded__"tir-zder the Scheme it proposes to levy the betterment. collvetfi be'ttei'i11ef1i: «§'.£1'_}'(.".':"I'Ol'l'1 these pei,1'.iior1e1"s. on the ctm':.1'a1'y i'misiu11ide.;fs--iar1ci'in--g of the Eaw. the bei,te1'mer11, tax was ievied and they ha\fe.1"etrace<;i the steps as their aci, was contrary to law. 92 forms part of Notification u/ s 17_{i.} oi' iVr'1di_ivVidt,_1Valu' notices have to be sent to those persons'_A_i'1'oh1 w.h'c;;§ tax is to be collected. ii is ai'ie_f*hearihg theii-i'obj'e_cti.ons if i'1"1&".i' same is over-ruled. the entire Echeiiie is ftoiube }placed for sanction. If the Goveitrinieiii acc.orci"s._ sanctioh, then the Scheme has to be i1np1e"mienAted__ peifithe sanction accorded. It is only after the.imp1emcntatio11&the ii' the market. Value of the 1a_hdi";;.on1pfise€1 tiie.VSci1e.nie which was not the subject matfitei' ac'q$iisi'tionA'ViaasAifiereased, ihe B.D.A. gets the authori_tyi----VtoA in respect oi' increased Value oiifithe 21." of the Act provides for a mode in which vvljettermeritoi' to be assessed and collected. Therefore. viiheh .a(--imittec1ly the B.D.A. did not propose to their _v1ands.*., were notified for acqtiisitioii, on 21 coI1ectedv_aIici--.V.t)n coming to know the error committed by them. X"
93
'I'heref01'e, it Cannot be said that they eo1I1mii.'ted:'any il-luegalitiy in passing the impugned order.
16. Sri Shankara Narayaiia V'Ra_o; learned' cstounsel appearing for the B.D.A.,.contende.d--.that, Section of the Act provides for Collection what the authorities L_'eolle_et.e_gd is". charges. The resolution charges and not betterririenft not withdrawn the petitio11"e_i's' _la'I1r:_l iro'm "aoqitiisl_tion, they are only staying away from acquils'i1;ilon,V In betterment charge is paid by the pet_Ltioi1:elrs v"VOl11'AIi'[E1.'.T.l.1}f.,N it was not imposed on "them by the 'a,uth0rit,ytherefore. it cannot be said that the authority hasno poxlife-r towithdi'a\v the levy which they have made. i~ll:"sul:)dmitted that the aforesaid levy was lI1a€§V€I.'l,€',l'1t. and after .' realising the mistake. knowing the correct: legal position. the authority wants to retrace its steps. which cannot. be found Sri Puttegowda, learned Counsel for the B.D.A. \h/ 'siiibjveetz_rVnatte'"r' -of acquisition are the lands beionging to the objections fiied by the petitioners were over ruled and the final notification was also issued. In other words, the Government has "accorded sanction to the Scheme proposed by the B.D.A.. m'Thereafter. awards have been passed. possession of the land is 94 fault with. Therefore. he submits__.tha_t. tlieiieitis'.f1'1o"i:nei'ii;.Vin these writ petitions and they are liable be dlisinissedl. ijf
18. In the light of and the submissions made. the "arise for consideration:- h V Z V 2 it h {1} power to ievy what stage and how the """ . the Act?
' ' of Promissory Estoppel it applies to tia_.e..fact;s ofthe case? _33_ointu :~-- The facts are not in dispute. The [.)'Cti"'U,'OI1€l'S;".:': The preiiminary notification was issued. The taken. layout is formed and thus. the Scheme proposed by the 'Ni at"the"'peti'ttoners are to give up that much of land free of l'the%..b'e-tternient tax can be imposed on the remaining V"-subjeet».i;_o those conditions. they would consider the ease of the ,Apetitioners. The petitioners agreed to give up that extent of which is required for formation of road. 95 B.D.A. is substantially implemented. But. State has not taken possession ot"t:he'«l.a_n"d, at-l'1(;.' occupation of the petitioners exceptlbiingg few exceptions. no award .__in' 'of these» petitioners. Most of t;he'.paet,itioiie:s the acquisition on Various grounds hefore this Court. Simultaneottsltrg if'-vthet/""'also approached the governrnerit dropping the aequisit;ion proeeeidingsli_25._7.2002 gave an endorsement; to the petitio.nerS ttatirtig'thlatjrelpresentations given by them have been; examined. 'They have to form 80ft. road in their lands. Ii"
extent of ianfdias is done in the ease oi'Anjanapura Layout and V * water supply, UGD and electricity from main 96
20. Three resoiutions are passedéby regard from time to time in 1*espee.l oiflltiie af0i'e_s'aid ~viézyoiits. The first of such resolutions '§s_'t'eso1ution No.8.3/'Q2';*v-in respect' of Anjanapura Layout which rea_d§'a$ 'fQ1}OVlF.$I"' "Subject No. 33/02 AV _ _ z _ _ Sub: Fixalfiort of §betier'rncerit'«.:eiftaryerg for Private Layouts wilhi}: Arya:wp"ura."To wns hi p.
""" -To*wns«h'lp'*a§as formed during the year. 2'C'»'J.€l-_200"1~.tto**de-uelop 449 acres of land _f'cn4a_llotznen.t Sites to General Public. . _ vThere-'.are_vtwo private layouts existing within "the Township covering an area of 40 V 2'lVe1*e&s;' V site holders of these private layouts ' seelcirag ba.slcfacz'.lities such. as approach. roads. Ellrtes, have come forward to pay the betterment Charges to B.D.Afor providirlg suCh_facl.lil'ies. kw/' 98
14) 6065611) 505:2: 83/02 aacfioczi wasfi zJc:é"~a>c:5z23'ri¢?r<I er'a:e{53§--;r§' "
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mmfié avacfl 5:1>éaT o5,4=;w*;__é:§oc3;2 750 $65 wauearfi zc?_gJc*L>w s,~se_§?'¢fi§5"é» s9a%r«*$<;iC1}_.' 3'£;:'«§527& aD,%§a'ae1:5 asrmzafi e;a(i»;"»';éi";' «:'3.a'-5:1» s:'.rar=€= EMS} i':_fi'C:'C,1)J§(i'/ ':';<~?_7:1C:iu,o:e'ci U»u<f52v_.a'5.} -371335 .550'/-4 * » mg/--
' ;";m;f3aadc3 ,:iz§ai> zaaoaozég 28-5-2003 &>«3$a1> $009.; 177/03 simafi :Efi<5§3F<Z'L'/f;€>I9C&)E>5J' aéafiraft: 530355, $605303 \.%:')€:)i:'Q\;7'u/'{\:'y=;{:J€;'('|}{:},!1§£-hi). 1 108 5'e:?;_aa:~>& 55+ :Ur%r9e?--:j ;:'aiw5>r'? 230353.: e§$,aL:'c>z5e€f7 3:1-';:*.@:-£132» "
§JE}f"§ .,fi@.>*5_5av m:3aada,s; mfiwméaaévragfie .=w;_:;c:< 'a<;:§m';e::@_ f<>c:iJa?m@g\, 2;-uaa§a@r6d> eomafipé RiJ€'2¢?JCjL'i?: mom ai»gdpa::§c;:2_= Visyéuegaapgqzg .éa,~ia:.;;5';g, _(BeItc:'m1e:-at Tax} ajzwaa magic» C'~'¢,-!;«é7. ' figogwj éfifiabab' <>'_dE9rI5g.%:'3J5JE)§§j'_ii1?.) _:s§r*3.:i>é§y-'e}O}2~3c'o5d _ 5_:'a\:oafi;$i" ,2J_._<°§rIz-rvéri-€13 3E"'<>_iE<°'.r"~'D.n'".:a'€}VBC53.-'-~3i>}'V V 1&3./' --
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The tAIiird------res01ut.i0n is resolution No. 104/04 in re:"{pe{;t"vI)Q'i'I3'a;§ashankari Sixth Stage, Sir M.Vishweshwaraiah Extension,' 'further extension of M.Vishweshwaraiah Layout and further €:';§_<ténsion of Bar1ashan}«;a1'i Sixm Stage which reads as V' 'v_d1'aW:'eiie<:trieity i'rorIi"'S1fib«station. Wéttfil' supply from main ianes iofihe These betternlerit eiiztrges does not include the'-p1"ovi'-suion for water suppiy distribution. sexve1'ag;eai i21E.era.is, 1nayouts.v__Q:'r/Recording to the detailed cost Emaiysis. the cost per ,s'q.1,_1ere meter works out to 320 or R330/-- per sq.ft.. "The said 111 in the third meeting in 2004 heId,or1._1 11%;'J{jm§.';2oe4_.A.¢m;1Eé»_ 2 were in 211} nineteen members cor1isiLVit1,iiteci"
and five members remained a{:~se*:;t.
24. From the aforesaid ,three'-re"soiution:s;~ we can make out that. in Anjan3.pt1ra_ Layout;V'_Ehe'1*eV22retwo private layouts existing within tne townehiip.eovering"an' of 40 acres. The site holders in~'tiéee.e private come forward to pay better:-n'en_t---. for providing basic facilities. sL1_el"1~._ets;»':a;ppro.etV(,3riVroadst .vvat',er suppiy and electricity from tine > I'1*i>':V.Cv1Tdt3I'-' to integrate these two private 1ayouts"w_1t3t1in 'the the authority proposed to levy betterment eharges towards provision for approach road. to inté";rnaE__" 'eieetrifioation and street Eight within the private E'/A .'"=propose*d" to" s,cqui1*e"m1"532 acres 17 guntas of iand out of which to VVa{:og~,iire lands to the exterit 01" 782 acres 17 guritas V'-.ur1der".Sy_ection 20 of the Act, they have decided to Ievy V.'-Vdbettdetment tax. The said proposal was approved in the said infieetirzg. The proceedings of the Authority clearly shows that 112 subject was placed before the authority whic_h'"'iyas.A_a;a'pravec1.b In Resoiutiora No.17?/O3 the "decided_tQ:"'collectt it betterment charges in respect of 78.v'ZVac'res El1'1C:1VA7 'guhtas';Vy']'Th--ey preliminary notification was 'U'3_§;.."SE,Eb_]'€Ct..iI1£'3,To.I.=€1'V.".{)i:"U16 said meeting. It is in respect" there were objections which were uP1'}_F*M1._- :'.vi"'c'1fi1"ic1 faii within the layout as authority decided to impose 'V V'
25. _Secorid..re«soi'utio1f1 NQLI77/G3 relates to the note put. up by the 4'autho.r1'Vty.A'~aii'd__for sanction of the scheme under Section 18 of theAc't. it stated therein that, in all. they have iSAL.£p heic1._j'..--As the aforesaid Lands form part of the scheme 115 challenged in ihese pr0Ceedi1*1gs.~""'Orye éguch' "cl:';d<51*sje.ni"e.r1t..' which is impugned in ihese writ pet1.'itio:n s "is ei?s~.u:hd§:r_. "
?50.€5.o"7J'Z:?_z./€fU€f('Z§jL@rT@}/cf.) aj,ra:-we/as 4/o9;a:;>:5'v",f;'27/afi.5~V~o5' -- ..
" " 5932;; apasgzaéksaaaaaama u 'if?2,'353':®_ e:f3or'§r:'«';}®:iJ $533053 19/4/06.
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C-«.:J..lé§f'% aaawaadaai $595551): -césaaadaacj 3:90-.%i3r"':FCL3cfi5 23::
. ' ervfigf *3 1. {#9 5~2§e°©a:i) ;*aai_g 2,3o.sa.5a'a.,/aq.>e3(2,LaA3;2;/ " --_ _ ?92,1/axggw/934/£25305/551/2003-04 5396305: 39/59/2003 "
2. 55° E>'.2.'§<°(3'(1i) fioaig
330.€9.o:'3$P'./Ei?)€;'?{"?,,"iJ2~3»T:'gTj/ a3(gfiJa.:;Q_,e5/as4/ezbeiof/85:/2oo3~o4 a."-Jaws:
24/03/2004 \a1 "117 a::g_mac:§_ arse 5C}E,?£':3E§ECj§_fi. a-;aas2.2e>a;s e1>3;:j)§ ."js;or:5A cfidodmzfioé sis means 3c:i>r"':' wzemaafi. "
(am; 539:5) em;-3 eaa3.1)afci> {2;t;az@_; ._ raafiaocd wmaieedfioaxaflwéfi) 1 '_ _ a,:}a,a~;§j;:3mg3aae."
' E 2§or1e:,t@m.
"€'E55/"€, %_,x° cam}:-:"P'. $5533"
$0.29/4, 335% 8:66 35ai)a,'rf'iU~,.A«' zfiorm/ado --- 555 Befovre {ye .e'('m'ei(ie1'. the iegality of this impugned endorseinent, it «to look into the scheme of the ACE; and what atucieyfeitaphmeklt éeheme under the Act means:
A'."D:E:vjELoPn/mm? SCHEME '.29.-.A«:'Chapter 111 of the Act deals with [Development S(f,hern'e-ss. Section 15 of the Act. deais with the power of '~AL2thority to undertake works and incur expenditure for = ...«.*§eve10pmem,. Subsection (1) of Section 15 provides that the it/e 118 Authority may draw up detailed schemes reierfed, to as "development scheme") for inc ' Bangalore Metropolitan Area': '«Sub--§cciion (;2v)"l'é:Vov..$ccL_:iond deals with new or additional deveEo§§11a.eni s.Ch.€::l11'1"c. Every development scfl.cni.e:v «Section 15 should contain the pariicularga."1Iien:ioI':ed_ Sé'c.t§ion 16 of the Act which reads :~.--
"16,__VPa)*iiciilarf$V xifor in a development §;_chen1el}" Vddeiaelopniehnid"scheme under Seciiori {I} Vdshaligv i'he:iiimiis of the area comprised. in d ' the sclierfie, gérouidefor, ~ (ci]_ihe dactjilisiiion of any land which. in the :v"vi.opinion of the Auihoriiy. will be necessary or affected by the execution of the
(b) laying and re-laying oiii all or any land including me consi'ruci.ion and recorzsiruciiori Q/' buildings and formation and alteration ofsireeis:
{C} drainage, water supply and eiectiricziiy:
. 2 reading of the aforesaid pravisimrx makes ii. clear men1;:o::'ed in the aforesaid Section. Subsection (ma) of 18 categorically states that, every development scheme ll "shall Within the limits of the area comprised in the scheme 119 (ct) the reservation Qf not less than j~'g::;§2en, cent of the total area ofthe_layoL£i.jb*r:pLrhlic" , parks and playgrouncis aindh area of not less than teri'per.eeni: o.f_{rhe'vI:'0tal*:.".l' area ofthe layoatfc__5'r'r.cViuicAamemiaes, l (2) may, within the limll:sV"r:gjbr*esaicl' p.._r¢fu.idefor,e
(a) razlsiraah "any i . the thority may cbhslidér. .l'exp¢;zz:»re;l:le :9 raise to '_ifacilitatebei:a>r"drair:ageE«V' ll ' (bl }f<firr'r:ir{gr i2bén14.4'sp;i¢és-----~;ybr the better theuarea comprised in {he """ " Or'ar£y'*@hinir1g area:
-. ' sjahiitzargarrangernent required; I3)' 4' _ l a5t--::hii:"and without the limits L4 l af(')res;;1it:i'~'Qt-rouidewfbr the construction A' "of f'lQL!S€S".
thai" a "'*l:§ei'relopment. Scheme should contain the particulars 121
(d) a statement specifying the land whicii'§s=pri>posed__ be acquired; and
(e) of the land in regardii-o__ which_ is beit.eriifient be levied.
Therefore, it is clear oz_«ii;Wofivs--:lilies'Eahdiproposed to be acquired some land is l'_r.i:1_'i'ihebllexecution of the scheme, son1e§.viahdi3 execution of the scheme. buii by such execution of the scheme; """ lands are to be notified sepa1'atleiy." which will be affected by the execution of-._ihe scher.je.'«.ihe Authority has the power to levy a - b€tl.Ef'm€.lfi tax. hi « -A i H '-- (5) of Section 17' provides whai. the Authority ~V shoiiid. afier issuing ofa notification under subsection i7(l} "poof the Act. An obligation is cast: on the Authority to serve a . notice on every person whose name appears in the assessment V' "list of the local authority or in the land revenue register as ii/4 125 Authority to ievy betterment tax and recover by xvayVoi'..t}:u<_V. the benefit which that land owner or building owne:"'ge§$--.vyttiho'e1t any efforts. The object \:itt.h_.y.\vhVi2c.-htttthese:
enacted are very laudabie. god no Ceirl have any grievance whatsoever. VJ'-Er'._1z1V:t'§1~'¢f-{)re:,--_.t"i'1et:_b Authority does not need this developed bAu,i1c:1'_in.g 1a'r'Irv.1.'.V"':byr'--V"inCludix1g in the scheme, before owner of such. land or buiidingite intention on the part of the and then hear them before such taxis ievied, '' 3 * _wI£A.*r BETTERREENT TAX'?
20 of the Act deals with Eevy of betterment taAx._4VThe. has been vested with the power to levy V'-.}3etter"1ne'nt Tax. What is a Betterment Tax, is defined under V"--h_A:"3~e_et'i'(_>r1 2(d) of the Act, which reads as under:
" 2{d) -- 'betterment tax' means the tax payable under Section 20 in respect' of an 3/.
it "'--Authorit;'y. is the date"ot commencement of the execution of the ,._.sté1f1er11e:,:"'and"the_:..date of the completion of the scheme. To levy \,coInplet;ed in all respects, as it may not be practicable. When "-the development scheme is sufficiently advanced to enable the it amount of betterment tax to be determined. the asse-ssrnent of 129 betterment tax on two types of lands. They which will be affected by the exeet:;ti6h"e-{the (hi any land which is not requiredjfor the The condition precedent for 'tax increase in market va1i,1e__of ébhfifiquéncfi 01' 313 execution of development who is liable to pay the betterr.nrentv..tax thefoywnei:.oi" such land or any ggson havinf tin-tereet therein". ' _» TE OF B ;"E:RMENT'i1fAxv.PAYABLE tax payable is provided under st1b--Seeti'on l'{AA».'l7§y'l~.loi'~..§ection 20 of the Act. The two dates whic15_._,are ifiipiortant to taken into consideration by the the Authority need not wait till the scheme is . _ exaf1'i'pl?ee,~.
130 betterment tax could be done. In order to assess 'bett-erinent tax what is to be found out is, wi1at;isajt3ne'eaya£1t1Ve OfV:th.e"iA§;a11d prior to the execution of the sch.eme.V" yaluiilr of the land on the completion of 1 scheme. However, if there are purpose of calculation Q['pei;[€lTI1€3I'1:K.t: the building is to be excluded." is to be taken into consideraticn buildings. If there is any in value of the land is the basis tax. The betterment. tax leviahie shail V_be.tc;--ne"v.third of such increase in value. For {:a}._= of (b) Market value of {:2} Increase ' ' V 1ax1d.p'ri:é:;'Ac:i:o the the land on the in the "'exec;u.1'o"n of completion of the market _ theschenie scheme value . 100/-- per sq.ft. RS250,/~ per sq.ft. Rs. 150/» per sqft.
Betterment Tax -- 1/31"" of increase in value 1/3 X150 = Rs. 50/-- sq. ft.
iv"
13} MODE ore' ASSESSMENT OF BETTERMENT TAX f 'f -V
39. After specifying the rate of bet'Lernie_;:it.:;a:Xn sub--section (2) of Section 20 of tlfiemMAc:;«,atL1e .;1;e§is]_e.I::u're= 9 provided for the assessment oi'Vbetter';1:_1en_'VL tax by the '.a{;L.horiiyV under Section 21 of the Act whic-hliieads "as. or'.=.de:::
" 21 *l:)Lel'€erment lax byt}1_eAulho:'é{y} V . ll ag45pec'ir"s"to" lhe Aulhorilgy 1: _V sc:fle'n'1e is slgficienlly """ '"-io"~-enc1b'leV--'lhe amount. of the be determined. lhe 4' lALl1:hoqri!.y a resolution passed in .. behodfoleclare tllalfor the purpose of dele;'m_in.lrvLg such tax, the execution of the ,4:"s.chen1e shall be deemed to have been cofflpleled and shall thereupon give notice writing to every person on u.>hom_ :1 4' notice in respect' of land to be assessed had been served under sub~secl'i.on. (5) of Section 17 or to the successor in interest of 132 such person, as the case may be, that Authority proposes to assess the '7' of the betterment tax payable tn..respectV--tof ._ such {and under Section 20} t ._ (2) The Aut'hon'ty.__s}':att bv the amount of "tax VpVagVabtfe"'by each person corlcerned .Vaj'ter'g.tutng such person an:opportuntty'- heard and such person .c_st1a-LL? months from the in writing H sect}; Aut.hon'ty tn torttingj ujheft-her~._ hart' V he accepts the """ _ _ 'assé;'sn1ent.'-._ ' * if -~ 5 the assessment proposed 4' is accepted by the person " soncerned toitilirl the period specified in sutd¥sve.stion (2), such assessment shalt be ' « final.
{4} If the person concerned does 3 not accept the assessment made by the Authority or fails to give the Authority the information required. under subsection (2) within the period specified therein the Authority shati make a reference to the \.?§:/E//"
133
District Court' for WCi€I'.€3I'Ti1.17f'ii'I't_(,t.::".,the«. betterment tax payable by '_such"per?so.r__i. " _ 'V
40. Therefore. the for the' purpose of determining _,-3 l1,1Cl'l that 't}1€fii'£€Cu[i0I] of the scheme shall be deernedii' completed. The deciaration by of '5" Authority is a condition tax. The said resolution.Vc;i:1.1be;»V'1p;;ssed' development scheme is sufficiently on the subjective satisfaction of the At1t'h4orii:y.xV' the Authority cannot fix the am,0j;into'oi' betterrinerit tax payable. No such power is conferred ton,tiiefiixuthority. Elaborate procedure is prescribed under SeeEiOn" of"'the Act for the assessment and fixation of bettermVent="V'tax. It is incumbent on the Authority to meti.cuV1ons1y follow the procedure prescribed under the Act ' Tbei'ore determining the betterment tax payable. Section 21 of it ' ~ the Act do not provide for assessment of betterment tax, by way of general or common order. It is because the increase in the xi/ sop t}te""£i'Lithority under Section 17 coritaiiis, a statement'isrieocvifgfing the land which is proposed to be acquired levied.» obligation is cast on the Authority to serve a notice every person, whose land is proposed to be acquired and of d' the iarid in regard to which a betterment tax may be levied. Wfdlven the person whose land was proposed to be acquired for 134 value of the market value, may var_v..from larid 1 1 regard to its location in the layout and ::lhe'i'ad1va1itages its'-gaiinied by the execution of the develo:p'm_ent scheme ar:1'dA{oth.er host relevant COi'1Sid€l"c1UOi1S.
41. Therefore, of individual notice to "th--ei«iar1d to be assessed under to the successor in iriteresvtddot to asses the amount of betterrrient of such land under Section 20 of the Heredit is to be noticed that the riot-.1f1c:atioi'i atnddwof th.e'b§1"aEi3d in regard to which a bettemient tax may be the execution of the scheme is notified under Section 1'?[E) of 3;' I36
42. Sub»~section (2.) of Section l the procedure. the Authority oh-as. to i'ol.l_ow in the betterment tax. The p1'ocedt1re'~bres_cribed. 'iVs't:he':':principle of "Audi aiterm parterrn"; "should have an opportunity of being as aforesaid individuai person shall. be heard and by such person assessfsdtllketebinéiitgn' mind'tlieflisrihciple enumerated in sub- sectionz'{.2] of said assessment of betterment:
tax shouldl"disclos'e the"~~basis of arrivinf at the amount of i_v_bet.tern1en't tax payabkdand the same should be <;:ommunicat.ed in A\>w;.itin,g"to person. because the assessee. has the option toacceptl not to accept such assessment. lf the calculation j on éthebasis of which the tax payable is determined Is :fi,reas.onable, the assessee may accept the assessment. The law contemplates that such assessee should inform the Authority it with writing his acceptance or denial of the assessment. within three months from the date of receipt. of the assessment, order. Z _____ tax. The betterment tax determined V . under 21 shall be paid Within the time stipulated by ,lti:eel_Authority and in such number of installments not exceeding ten as may be specifiecl by the Authority together 137 Sub--section [3] provides that, if such..int_iInai,ioln" ~ _ of assessment is given in writing «three months. the assessment shaltbeeonie'-.i'inal. order attains finality and the stands crystallised. _ V _L . 43. Sub--section the Act provides a remedy for pe§.rsdns"wh:o the assessment of betterment does not accept the assessmelntllto thellfitithority his acceptance in Writing shall make a refierence to the Districtflourt forddeterlmining the betterment tax payable _V S:eeti_0n 22 of the Act provides. the manner of a"st1,V1c'h lbettefinent taitllland the mode of payment and mode of default in payment.
--.sh~al.l=be levied or collected except by authority of law. Entry 49 A .. List If to the Constitution empowers the State Legislatures to £38 with interest at such rates as may beA»p,1feSC1filbed4I.::l of _ the Act provides, the mode in which t,h'_ei be recovered if there is defa13l_t"'in payineiii. Section 24 of the Act declai'es_:that liability to betterment tax under éection 21 or payment of the said tax after 22 shall not debar "land concerned. if such acquisitionl purpose of this Act. Therefore, the Scheme of the Act clearly declines what}?:_4bet'tctrnent tax is, at what stage the bClftE'5i;.T).<3_fll be assessed and calculated. the basis for Article 265 of the Constittition provides that no tax pass laws in respect of tax on lands and buildings. The l»,/ 140 Point No. 2: ~ DOCTRINE or' t5:1zoM1$f$oRi?i'Es*r_::;j_p_;5E3_..'
46. The doctrine of p1*oOrri'i$sory'estoppel_ :'s..j;;1:¢§s¢d into' service to sustain the advantage:l'aocrL;ed to petitioners by the representations in 2. BDA to them which is not in dispute.__ T'1*1ere.fo_r.e_,fit know the scope and ambit of it is applied to the facts of the lc.ase,l;_ .Tl'1'e Apexi. ease of COLLECTOR OF BOMBAY 'vs OF THE CITY OF BOMBAY SC recognized the exposition oi' the _ princfiplee of pi*om.issory estoppel for the first time as under : m H , Kcomrnitled. if the resolution can be read as H & the Government be now allowed to go ._ representation, and, 1;/' we do so, would 'iii: nolil*Vl:rmt€9unt' to our coumenancirig the preparation oj'---ltoiidl can be compendiously described as legal fi"C1Ll(i which a Court of equity must. prevent being E/..
SCv77§l«E'3v]iI6»'herel'lt wa§1'_1j1¢.1d as under : -- 141 meaning that the grant was Q;r.m1c:;'rt'¢;é"tg:a:;:,' case would come strictly w:tt'h.tn'--Athfe est-oppel enunciated tn Section thegl.£'3utdei'1ce3*. ll Act. But even otherwt;9e..Vg:l""thgat merely the holding out of__:a-pt-o.rjjtse..'th(ll_nogvfirent will be charged tr: VCiv§o:2ernmer1tAn'1LLst be deemed tn the "ojT,»lttgats case to have bound't.hem§;elue3:l;tofu,lfi.l_ ttf ::.l..VV'lCourts must do and good faith, ltensifil their pcftoer. "
48f " 4Su13v%sV'e§'«;'V1",1ei:etV1:3V};rVe._:this"principle was built upon in UNION of mrnmltrsll AFGHAN AGENCIES [AIR 1968 V our jurisprudence the Government' is A not ' e}éernpt'ed from liability to carry out the representatton made by it so to its future conduct AA ._and it cannot on some u.rtdef£n.ed and undiscrlosed "ground of necessity or expediencgfatl to carry out the promise solemnly made by it; nor claim to be the judge of its own obligation to the citizen on an °'whein..th.e3' were called upon to surrencier 3. portion of the iand of road, the iand is surrendered and roads V'-sought :t:o'3~be withdrawn on the ground that. it is not sanctioned and without authority.
" irstiy, that they intend levying betterment: tax in respect oi' the 151 completed. In the instant case such' The same was communicated to allvit:hefbe~i':iet'ic~ieti*ies :.{t1eTs§iid . resolution. They were Called tollipety the representation of the p:u:1isuetiti(1e of the demand made thereof. petitics:ne,.19s'-- paid the amount of betterment tax levied and payment is duly received and ~ Thereafter. the petitioners on such representation by lint?' 051$/' Cgemanded but also made improVen;;en'tS, 'co11str--ttc'ti.ons"' on the property in respect of which the bette,1'me1it tax is levied and collected. In some cases are»..t'or1nVed:b;y'lthe B.D.A. It is thereafter the representatiozl is
55. The representation made by the B.D.A. is two fold. E 152 sites and lands in question as they~do_notflneede .l;11c°s.sn1e*_Ior' . execution of the scheme. Secondi3:f;.&t.hesite'and:lla§idl'l_t:o.ytli;ers have to pay at the rate of Ma' case may be. The question conferred upon BDA under the to "o_et'te'r:;{1ent tax and at the rate specified or the orproniise is contrary to law or the of the B.D.A to make'? The answer isparti.elly'*"yes"gand partially "no".
is the charging section which confers power onlthel to levy betterment tax. Section 2} casts; an_obligation' on the BDA. to pass a resolution declaring .l'*thVa't" 1l°.or35"tl1e Apurposlellloi' determining the betterment tax. the _eXe_cistion&.loi"'..sthe scheme shall be deemed to have been c'orr:'pleted.."_'i-t also mandates giving of notice in w'ritir1g to every person V-pro'p'osir1g to assess the amount of betterment tax V'"payable.V__li'herefore. the representation made by the B.D.A. is on the power conferred under the statute. It is not l contrary to law. it is not outside the aut.l1orii.y or power of the tv, 153 B.D.A. Therefore. the B.D.A can legjt1i.IIy1;1tely'be" V its promise to levy betterment taxiby;'gi*.?fng<tip 'and land from acquisition. as the7site andxlancl owne;'s..chave paid» the betterment tax levied and ibroplerties thus altering their position.A"«-._€l'ot1r':ts justice by the promotion of honesty qllas it lies in their power. Since clo:l'etri:_1e.x estoppel is an equitable the equity so requires.
There for enforcing the said representatilon. is sanctioned under law. It isqlegal is not tainted with any illegality. lnqso determi'nation of betterment tax is .ths;B];)A has resolved to levy betterment" tax at the raterof and Rs. 40/" per sq. ft. The said levy is l'._y.contra-i_*'yll";.to Section 21 of the Act. Section 2(d] defines "l."betlte~:fment tax' means the tax payable under Section 20 in l respect of an increase in the value of the land rest11t.;ing from the execution of a development scheme. The betterment tax it/as V' '=.;§et:ern?1in'e the tax paylable. After such determination, the BDA ..sh>:;llu 4fl1C'lt.}Wfl€I' of the land and site the betterment tax V.,whethe"r_ Ci' not he accepts the assessment. When such "assessment is accepted by the person concerned. such l assessment: shall be final. if the person concerned does not accept the assessment. then the authority shall rriake a 154 represents the increase in value of the land execution of a scheme. The betternient V of such increase in value. it is Section 20(2) of the Act. Section Ellldeais betterment. tax by the autho'ril:yu.""* the 'auutho1'it$«'§ decides to levy betterment tax for.~the::'puvri}ose.l.'t)§p:/éfiiterniiiiing the tax payable it has anoltice lsubisection (1) of Section 21 of the contain a proposal to assess bett1e.rrne1jit',Ht,ax payable. It is only after giving an' VVopppoi'ttin1tyV.1/§..,,i1:l"ie"ownei's of the sites or lands in 'respect..of which bett,errnent. tax is proposed to be levied it can assessedv... l'i"%_1el owner has to inform the authority in writing reference to the District Court for determining the betterment '~..r.roo'in{'fd.i"v. any adniVi'riisti~ative action or for doing the thing statute otherwise than in accordance ''._which. "this tax is to be levied and coiiected, the Authority strictly act in conformity with the said provisions. It i isgwell settled that where a power is required to be exercised by certain authority in a certain way. it shouid be exercised in 155 tax payable by such person. Admittedly. in the said procedure prescribed for asJs.e.s.srr1en't"o'i" . 1 is not foiiowed by the EDA. if the ihvahd and ineffective for ;1o:i{¢e;3ap1i;:m{¢ requirements of law. it would hot --constitu.te a promise or representation for the» the rule of promissory/epduitatile _":.4Suiic.l'1VViahcourse would render the mandatogjyf.#§;jovisio11:sVA"':o'f eriact.ment meaningless and supe1'fl.uous'; it "v;rf}iei:eEi.tl1e is pied by an e11actment. the authority has to.rac\[.bif;--.:_:':aeco1'dai1ce therewith. particuiarly where the prcvisioris areiimandatory in nature. There is no theijevritliywheh the Statute meticuiously provides the mode in that manner or not at a1}. and all other modes of performance M. 156 are necessarily forbidden. {HUKUM CHAND SHYAM__._LAL vs UNION OF iNDfA [AER 1976 SC 789}.
58. Therefore, when the statute defines'"nie:3.nt". by betterment tax, then.'iiicoiipoija:te's-fa.:c'harging section and also provides how the calculated and the procedure 0.1:; V t:;'V1ef'b:e'ttern1e11t tax and also provides tile fljperson. affected by such statutory provisions. if the BDA passes a particular amount as better_---'"i1.ent wivthout "any basis and contrary to the "'vmarzdatoi'3r "i'equirezii'énts of statutory provisions and then _r_.ni3,}~:_es-- _fa'=._representation, it is neither a promise nor a represei1tati'o'n'dVi.i1 the eye of law to attract the doctrine of *promis"soii}' estoppel. in determination of such betterment tax. 'i.Vpu.biic'_«interest. is involved. Any action of the EDA contraiy to such public interest i.s unezaforceable. Therefore, the representation of the BDA to give up land from 21cq_ui.sit.io1i. as it is not required for the execution of the scbenie, is not outside i,/,t I57 its authority' or power. It can leg'itir_1:rat._e_ly r 5' promise and is enforceable against {the of betterment tax is not in aceo_r'd_.a11ce"wlth contrary to law. It is deither ilfehresieiltation in the eye of law. Therefore; the be held bound by the said represe.r1tatiorl.~-- Therefore, the BDA has to" jaceiordance with law as indicated to bay the same if they arising out of the valid represeritati'orl namely giving up their land from_acquisition.' -
. _ REQOTHER CONTENTIONS ' contended by the learned counsel for the BDA yggqatldis collejctled is the betterment charges and not betterment f tax arid, therefore, the aforesaid provisions have no ap'p'lica'don. The power to levy should flow from statute. Qthelwise such a levy is without the authority of law. What ll'/.
bettefinerxt tax is"--le\gf_i_al;>ie not only in respect of land which is acqviredv a.nd_1"1o__t required for the scheme but also the lands . there" is 'ho .StElj)Slal1C€ in the said Content.io1'1. It appears the "issued the impugned notices on the ground that they h'a.ve "acted contrary to the provisions of' the Act: without V' 'knowing the correct iegal position and. thei*efore. in law they 158 the statute provides is the levy of not provide for levy of bettern'1e.r1t.1'_'_cha1ges:"' describing it as b€ll€I"TI"i€I1['>V£?.fi?3l"gC$i." absolve of its responsibility of in with the mandate of law. Therefore,_Atlli_ere'substance in the said contention. '--_ v_ «V
80. It (:OI3t(:§fid(:E',C1_,'tl'1'E3,§,"'villfivVBEA has no power to collect bettermleet."c'h'arges;..i;i"--i?espeet of the land which is the subject,m'atte.r'f5of ae;qiiisiti'on vul'h'ie;'i'V'is yet to vest in the State itself arid, thei'efoi~lg§:'f-~ a mistake and the BDA want to retracellits v.step_s.7Tlhi._s' argument ignores the fact the vlvhilehfare ll_l'ikel§;"lto be af'feeted by the acquisition. 'I'herefore. 1;"/it 159 have a right to retrace its steps. out ablove; . l taking a decision to give up from alC;quislii'io1"t.l acquisition on the ground thatll_i'[..1§ the power and authority to i.t'V_visll"'--/*i.: of acting without authority. The're:f'o_1fe;f_Loi:i' they cannot go back and 1'et'raCeathe power to levy betterment.ta}% manner provided under the There'fore. they have to retrace st.ep¢VVihVs<J.lHar..vas_t}_1eWt3rocedure they have followed and the"(galeulatiorhihey.:_:lha§}e made in so far as levying oi"
betterment tax. isioone-erned which is permissible in law and l .the'y-- areperrnittedtomdo so. V x " l_itxlwas contended at} the persons to whom the notifies werej' isistied are not before the Court and only a smeill portion snared before the Court and the majority of them are these proceedings. Though in these Writ Petitions each" of the petitioner is seeking for an individual relief. the V Wgrant or refusal to grant such relief is based on the findings of 160 this Court regarding th.e power of the BDA to tax and at what rate by interpreting '-oi' statute. It is not dependent on the=,A_factsio:i' eao'h..'C'a,se't.V"V-Thatis a common question of law which arise for cons'ideration; in a_1i*. these Writ Petitions and, therefore, once 'theiaw deciared, authority is bound to giy-e irrespective of the fact whetheijaii that are before this Court Cha11engi:'ngrt_their» Court is granting reiief to thenror' ndot; biegthoseiCjiieisions who are not willing to pay the7-betternvae'n-'ti'Chatter eaicuiating by resorting to the procedure=prescribed' and as directed by this Court, they bean give u,Vp'th'e advantage of their lands being given up v.froIr1_."ae:guisvittioi'1. H 'B'ut,'Vif they want the lands to be given up ifrotniv.aCqiiisVition, then they are liabie to pay the betterment. cha1*ges.to'C.'be 'Eeyied by the authority in terms of the provision of th'i--s Act avsgindicated in this decision. The)' Cannot avoid the *2]*nabi1:t;%.t * 16}
62. It was also contended on behalf oi' the---- . Section 24 of the Act do not debadreé the land Concerned if such VE:l.C{T§t1iSit'i01"i!'iSV Iieeessaiijy £301" dthe purposes of this Act and, therefdfeivdthe Auiii";o'1fi'ty is}ju.stified in refunding the betterment 'i_ev':'[ed :c':01_1ecte<:l and proceed with the acquisitizm. SC£*iieri5 24 AQ'{.tiie'_Aéi},i*eads as under: ~ __ 5§c:.um¢:it;...ete.,:f¢' no . to future acguisit_§9g,_-- it ' «.VV'V}AiCCé'1!5I;Cti"id?€V of liability to ::étiér':~:=gn.: 'z;n1::ef'sub»s§é5t3:ion (3; gr Section 21. 0}'. p'agnieiit':t'of "tax cgfter deterniination under iSecti0ri"' not debar subsequent X qcquistitiqdn ' '::hé"° {and concerned, if such vnecessaryjbr purposes of this Act. ha--re perusal of the said Section makes it Clear thafeveii .etfte151'c01Iecti0n of betterment tax if the iahd notified f for acqtiisitioii is given up from acquisition as being not "_:i'..neCessa1§z, stiii it is open to the authority if such iands
- hnecdines necessary to acquire the land. With the imposition of mbtetterment tax and collection of the same. the acquisition :L:_,»/fl l62 proceedings initiated in respect of t_he~la_nd c;on1le'sAs.t;o 2;i"n4end't;V_y L' x the authority wants the land again fresh notification for acquisitiovri--~.V.ancillthen the land. This is clear ~:__t'h_e isubsequent acquisition" used in éflgce-.tyi<1%fy1x~~-A._<£g§v1§Alfef:O}'€- they have no power to returnathe .?roc.eed with the acquisitiory virtue of the said provision, to levy betterment tax and gitre 11'--oh'1:.'acquisition. they can continue with the earlietj' 'land without any substance. if theyy.-intencéi" land. they should issue fresh ' ._nAotifiaca5tion"*and thenlllproceed to acquire the land. t§oNcERN x y 64".-flli"lie three resolutions referred to supra by which the resolved to levy betterment tax clearly exposes the is Wcaliousness with which this power of acquisition is exercised by the Government and Authority to formulate a scheme of iw lVeXefcise:d'ivi'th_ more care and caution. The law provides for Ae--lev;y-oi'b.etten1icif}.t charges in respect of those properties which "««.__l"»develo1§Iir1__e'nt of a layout by the BDA and provides for levy of l"'betteifiment tax after hearing such land owners. The said N ptbcedtire is rarely followed by the BDA. On the contrary even those developed land or buildings are included in the scheme 163 providing residential sites to needy ":.--l, .4_law"._Vis ' T observed more in breach. It clea'i.'ly blissful ignorance of laws b'ut>lal'soV scant ilawl clearly points out the in the of the scheme by the BDA in ii. is obvious that before notifying tlhe land"for.acqtii.s'itionV.; attention is not given to fincixflit li:.é'.".: ll', in the land which falls buildings have come up peopAlAe'la3V'e_i*esi'd.in;g..__ and what are the developmental activities 'which has"tal*;ei"i..place. Though power to acquire is not diiisputedl the "said ipower before it is exercised should be fail 'vvithin~i;h§e scheme and which is going to be affected by the and notified for acquisition. When objections are filed pointing it 164 out the said facts instead of giving relief persons, in most of the cases they «.oienie'cil':o which they are entitled to in law. the coni;it'ary, the lands where there is no cievelop1ne'n:t"~.ai hdroppled froml acquisition. obviously extraneotis 'Veonsideratioln. Money. power, nearness to the se'at»olf*power and host' of other factors come into full' fa-a'y the for dropping the T acquisition _ 'facet breed of professionals. as a ciass," --h_a3;:re coijiie 'into existe'ri'ce who have specialized in the art», of geti;in:g_Vthe"=._lands' denotified from acquisition proceedings" hPoVlit:i'cians," ih_'i:reat1c1'ats, land mafia and other professionals a"r'eV_all partners in this lucrative enterprise. That hoiv5»~.iii Bangaloretinext to IT industry. this real estate gbusgirieslsv.»_ most attractive and lucrative business re.sta--l,tinVg «in.._people who are nothing in real life have become si;in'i:.ing__v'rich? and powerful overnight. Thanks to real estate V'-.busine"ss.'3~ The money from this business has spread its f'i:eni:a'eles in all walks of life. thtis polluting the health and
-- ¢1;g1tt1'i~e of the society. After considering the objections, when 186 professionals who again become ,acti\re Ejehiiidf'rhVe._'_scene, indiscrirninateiy lands are denot.iiied, (§:bv'ionlsly';' a price which is not accountedl_ai".ywl1eAfe.V _
65. When the statute 4l"'e>'<p1jessly'* _states.} it while implementing the scherne tlie A:--ut'l'io_i'ity'vfinds that any land notified for re§4;n:'rv'edVVl'o'l* the execution of the scheme, Section'_».2'O'"einf5'owei*s...tl1em"to levy bettennent tax. Even if"tl'ie-C}'OVeni§'f:*eri't.swantsmtohdenotiiy a land after final notification,' w11en:"suVch"l'an(l.9lare denotified a duty is cast on them to a11d"eol'i'ect,. the"bJettern1ent'. tax. When the statute provides for Ofzfifitlififirlfilill tax on a land which is effected by ._':a'Cqt1_i'sition and-won a land which is not required for 'irn'pleVn2er1'tationof the scheme after the acquisition, non-- 'e0ll'e.ctio'1'17_olf_i:1ette1*rnent: tax in respect of a land which is denotified i7r"on1 acquisition is an act which is illegal and :"eontrary'.----to law and against the public interest. Such an owner l'oi"t»l1e*l land walks away with his land with all benefits accrued % .. No.15 attached to it by virtue of the developmental scheme and the it 'V"d.eiiberate1ylVi' ignored. It is a matter of serious concern which r--.re-qtiiresvt"i.zn'rne';liate attention by ail the concerned who have Win protecting public property and public interest. _ One instance of arbitrary exercise of this power of l acquisition giving up the acquisition could be gathered from the resolution No. 177/2003 referred to supra. A perusal of 187 formation of a layout by the BDA, ' _ become a gold mine and he public exchequer and the inrioce-_nt at which has made the real Bangalore lucrative business and of unaccounted hard cash into the systenigi neither the Governmentnor in this regard in spite Qf the has passed an enactment providing suffic!.'en_t_.V'saiegtiards._' The oniy inference that could be drawn isnot not aware of the iaw but, they are the beneficiaries Voflsuch illegal actions. These provisions are respect f'o~r:thel ruie of law. well being of the society, interested ll'/..
168 the same shows an extent. of 1.532 ..l..7_ac:resl KV21s'.':vnotii'i'ed -fvorl» acquisition for Banashankari Vi Phaise~'l7ulrt_h'e1fl'_I§:te:1slio_n. After issue of 17(1) notification'=under>.tht: Hret:eived.Vl' 2.258 objections. In the enc;uii'y:it- 11O't.i'(:€:(_lHll'l8.lfii§ they have notified lands in respeet..l:"ol"A of conversion was passed for non¢agriCu.1t.1iral in some Cases unauthorised"é_ons31ruetihns had been sold. in some Cases' farnilies were living and horticultural operations.
Upholdingtlie persons an exterii. of 782.17 acresewas mien lu iron': at: uisition and on] in res eel. of 750 . .. q hvacres 1.A9.[1j'i--.. notifieation came to be issued. lt only Callousness on the part of the BDA in drawin 5 u develo ment scheme and virtuallv there is no due tp _ .1 ladiligeneel and no proper homework done before formulating the i,:llS2hel'm_.e. Though right to property is no more a fundamental l right guaranteed to the citizens of this country under the Constitution of India. still the Constitution recognises such right as a Constitutional right under Article 300--A of the g'/it is {dill In the light of the aforesaid cleclarations, the 173 {a} All the Writ Petitions are_par!"_ly {b} The decision of the a:u1.horiti;; to 'g§i'i>e" jlifoni acquisition the lar_icls,V_ LU_l'liCl1."-Clfve riotified for acquisition collect bett'errhen»t' charges in respect of thesame :r_bheldo V
(c) The 'Ctec'isioh_ of the "aLlth.orit_i_;H.flto collect. betterment:
%':¢x_.'ar:; rate} or Rs.40/~ as the case be?asllresoloeciulby them in their resolutions ll Jbocly of the order is declared as 2 "or1le* aliithority and consequently any levy .macle"on...that basis is also without the authority of and are liable to be quashed and conseqiterltly V l of withdrawing such levy which is more est in the eye Qflaiu would not arise.
impugned commimication issued by the authority to to 174 these petitioners iFtfOI'ITtL'I_?g..I'i}f1_.{3fTl _io'rece_ive"bdc}c E',-he" » 1 betterment tax paid is i'ie;?.'eby"q~:iasi1ed.
(e) The authority shalt' initiate" .ttpprop17£ate. * s under the Act for 'bettern1eriVt'ttix respect of' the lands Vangijorivvtevying the betterment Qf the Act or the Zarjtds' are acquisition on the igrozgtridhthat i't5i;s=i,no--t.,nec.es'sa1y white irnptementing V 20 of the Act and it pat/able and Zevy the same.
U? dnzoitnts paid by the petitioners and it V;oerso'ns.V___mtt=ho are stntiiarty ptaced which are in A with the authority shall be kept with them shalt be adjusted towards the betterment tax to be levied after foilowing the procedure and payable by such owners of Sands.
k%e1d/e:<Aé:a/£131:
175
(g) Those persons who are. not e.
betterment tax to be LSEEI1 law are at ll'b€I"Ij_1j"vlG_ .Q-a}€(e' b§C}f gibigkg, up the benefits ";.":25,fvv'_A;h§»vi?clec£sior1 Qf the BDA. . V L .
....