Karnataka High Court
Ms Arathi Krishna vs Embassy Lake Terraces Apartment Owners on 2 December, 2025
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NC: 2025:KHC:50083
WP No. 31263 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO.31263 OF 2025 (GM-RES)
BETWEEN:
1. MS. ARATHI KRISHNA
W/O DR. AVINASH MENON RAJENDRAN
AGED ABOUT 30 YEARS
R/AT 801, BLOCK 8
EMBASSY LAKE TERRACES
HEBBAL
BENGALURU - 560 024.
2. MS. MINAKSHI SINGH
W/O VIPIN RANA
AGED ABOUT 51 YEARS
R/AT 6163, EMBASSY LAKE TERRACES
HEBBAL
Digitally signed by
ARUNKUMAR M S BENGALURU - 560 024.
Location: HIGH ...PETITIONERS
COURT OF
KARNATAKA (BY SRI. MURUGESH RAMAIAH, ADVOCATE)
AND:
1. EMBASSY LAKE TERRACES APARTMENT OWNERS
ASSOCIATION (ELTAOA)
EMBASSY LAKE TERRACES
BELLARY ROAD
HEBBAL
BENGALURU - 560 024.
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NC: 2025:KHC:50083
WP No. 31263 of 2025
HC-KAR
2. DR. VIJAY AGARWAL
PRESIDENT ELTAOA
APARTMENT NO. 121
EMBASSY LAKE TERRACES
BELLARY ROAD, HEBBAL
BENGALURU - 560 024.
3. MS. RICHA NADWANI
SECRETARY ELTAOA
APARTMENT NO.463
EMBASSY LAKE TERRACES
BELLARY ROAD, HEBBAL
BENGALURU - 560 024.
4. EMBASY DEVELOPMENTS LIMITED (EDL)
FIRST FLOOR EMBASSY POINT
150 INFRONTRY ROAD
BENGALURU - 560 001.
5. EMBASSY DEVELOPMETS LIMITED (EDL)
REPRESENTED BY ITS
MANAGING DIRECTOR
FIRST FLOOR, EMBSSY POINT
150 INFATRY ROAD
BENGALURU - 560 001.
6. EMBASY DEVELOPMETS LIMITED (EDL)
REP BY AUTHORIZED SIGATORY
MR. SHAILEDNRA
FIRST FLOOR, EMBASSY POINT
150 INFRANTRY ROAD
BENGALURU - 560 001.
...RESPONDENTS
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NC: 2025:KHC:50083
WP No. 31263 of 2025
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE LEASE/ LICENSE AGREEMENT DATED 28.08.2025
BETWEEN THE 1ST RESPONDENT ELTAOA AND 4TH
RESPONDENT EMBASSY DEVELOPMENTS LIMITED REGARDING
COMMON AREAS OF EMBASSY LAKE TERRACES PRODUCED AT
ANNEXURES - F AND G.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
In this writ petition, the respondents are private parties and that apart, none of the respondents are an entity under Article 12 of the Constitution of India.
In that view of the matter, writ petition is dismissed as not maintainable.
I.A.1/2025 and I.A.2/2025 are disposed of as not surviving for consideration.
Sd/-
(E.S.INDIRESH) JUDGE sac List No.: 1 Sl No.: 7