Successive Writ Petitions for Lapsed Acquisition are Barred by Abuse of Process and Forum Shopping

The Bangalore Development Authority (BDA) initiated land acquisition for the 'Banashankari VI Stage Layout' via a Preliminary Notification in 2000

A Final Notification was issued in 2001.

Awards were passed, compensation was deposited/accepted, and a Section 16(2) notification confirming possession was issued in 2003.

Although the Chief Minister initially ordered the dropping of 21.18 acres from acquisition in 2010, the Urban Development Department immediately sought a review due to completed legal vesting.

The petitioners filed W.P. No. 52299/2019 for lapsing of acquisition but later filed a second petition, W.P. No. 16865/2022, for similar reliefs without disclosing the first.

The Writ Court allowed the second petition, holding that possession was never physically taken based on a 2002 BDA letter and current revenue entries.

Section 27 of the BDA Act regarding the lapsing of schemes and Section 48(1) of the Land Acquisition Act, 1894, which permits withdrawal from acquisition only before possession is taken.

Principle of Absolute Vesting under Section 16, affirming that once possession is taken, the title transfers irrevocably to the State.

"Deemed Possession" doctrine from Indore Development Authority v. Manoharlal, where drawing a Panchnama/Mahazar on-site constitutes valid legal possession for large tracts of land.

Doctrine of "Laches and Public Policy," which precludes entertaining stale claims after infrastructure and third-party interests have developed.

The Court found the petitioners guilty of "Bench hunting" and "forum shopping" by filing a second writ petition without disclosing the first, characterizing it as a gross abuse of process.

The Court held that the Writ Court erred in relying on a 2002 letter and revenue entries while ignoring the Section 16(2) notification of 2003 and the fact that petitioners had accepted compensation.

The BDA had already formed sites, roads, and parks, the scheme was substantially implemented, making a declaration of "lapsing" untenable.

The Court clarified that the physical handover of 20 acres (admitted by landowners) implies the taking of the entire contiguous tract; possession cannot be "partially" taken in legal terms once the Mahazar is signed.

Because the land had vested in the State, it could not be divested without a formal Section 48 notification, which never occurred.

The Division Bench set aside the Writ Court's judgment, dismissed W.P. No. 16865/2022, upheld the BDA’s acquisition, and ordered the petitioners to pay an exemplary cost of ₹50,000 to the Armed Forces Battle Casualties Welfare Fund.