Karnataka High Court
Sri Vinod Kumar K vs State Of Karnataka on 1 July, 2024
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WA No. 325 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF JULY, 2024
PRESENT
THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE K V ARAVIND
WRIT APPEAL NO. 325 OF 2024 (LA-BDA)
BETWEEN:
1. SRI VINOD KUMAR K
S/O LATE SRI A.D.KUMARASWAMY
AGED ABOUT 70 YEARS
RESIDING AT NO.106
WHEELERS ROAD
COX TOWN
Digitally signed BANGALORE - 560 005
by PRABHAKAR
SWETHA
KRISHNAN ...APPELLANT
Location: High (BY SRI D N MANJUNATH, ADVOCATE)
Court of
Karnataka
AND:
1. STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
URBAN DEVELOPMENT AUTHORITY
VIDHANA SOUDHA
VIDHANA VEEDHI
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WA No. 325 of 2024
BANGALORE - 560 001
2. THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
K P WEST
BANGALORE - 560 020
3. DEPUTY COMMISSIONER
(LAND ACQUISITION)
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
K P WEST
BANGALORE - 560 020
4. THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
K P WEST
BANGALORE - 560 020
...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA FOR R1)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961 PRAYING TO CALL FOR
RECORDS IN W.P.No. 21629/2021 DISPOSED OFF ON
24.01.2024 BY DISMISSING THE WRIT PETITION FILED BY THE
APPELLANT HEREIN AND ETC.,
THIS APPEAL COMING ON FOR PRELIMINARY HEARING
THIS DAY, CHIEF JUSTICE DELIVERED THE FOLLOWING:
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WA No. 325 of 2024
JUDGMENT
Heard learned advocate Mr. D.N.Manjunath for the appellant
and learned Additional Government Advocate Smt. Niloufer Akbar
for respondent No.1.
2. The appellant, who was the petitioner in the writ petition,
have filed the present appeal under Section 4 of the Karnataka
High Court Act, 1961. The appeal is directed against the judgment
and order dated 24.01.2024 of learned Single Judge.
3. What was prayed in the writ petition filed under Article 226 of
the Constitution is to call for records pertaining to the proceedings
initiated by respondent No.4 in Land Acquisition Case No.692 of
1978 and in Land Acquisition Case No.228 of 1982. The petitioner
has further prayed to direct the respondents to initiate proceedings
and to pass the award under Section 11 of the Right to Fair,
Compensation and Transparency in Land Acquisition Rehabilitation
and Resettlement Act, 2013.
4. Learned Single Judge, dismissed the petition by observing
that the properties of the petitioner was acquired by the preliminary
notification passed in the year 1977 and the final notification was
passed in the year 1978. It was recorded that thus there was a
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delay of forty four years and the same was unexplained in the writ
petition.
5. When the Court questioned learned advocate for the
appellant with the aspect of huge and inordinate delay, he could
only point out the averments made in paragraph 33 of the petition
in which it is inter alia averred that the petitioner came to know for
the first time in the last week of December, 2018 that the
compensation was not paid. Subsequent to the petitioner's
knowledge claimed to be in the year 2018 also, even thereafter
there is a delay of three years.
5.1 Forty four years is too long a time to maintain legal action.
With passage of such protracted time, the right to relief is lost. The
jurisdictional Article 226 of the Constitution is not liable to be
exercised to entertain the stale and a virtually dead claim.
6. As regards the grievance about the compensation is
concerned, it is kept open for the petitioner to make a
representation to the competent authority-respondent. The
competent authority shall examine the said aspect and take
appropriate decision in accordance with law.
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7. Without expressing any opinion on the question to be
examined by the authorities as above, this petition is dismissed
subject to above limited aspect.
Sd/-
CHIEF JUSTICE
Sd/-
JUDGE
KPS
