Smt R Yamuna vs The Commissioner on 10 December, 2020

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Karnataka High Court

Smt R Yamuna vs The Commissioner on 10 December, 2020

Bench: S.R.Krishna Kumar

                        1




IN THE HIGH COURT OF KARNATAKA, BENGALURU

 DATED THIS THE 10TH DAY OF DECEMBER 2020

                    BEFORE

 THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR

     WRIT PETITION NO.14469 OF 2020 (BDA)

BETWEEN:

1.   SMT. R. YAMUNA
     AGED ABOUT 50 YEARS
     W/O RAJSHEKAR
     R/AT NO.157, 12TH B CROSS
     MARUTHI LAYOUT
     VIRUPAKSHA PURA
     BENGALURU - 560 097

2.   SMT. E. NIRMALA
     AGED ABOUT 54 YEARS
     W/O T. R. MANJUNATH
     R/AT NO.2821, 12TH MAIN
     D-BLOCK, II STAGE
     RAJAJINAGAR
     BENGALURU - 560 010

3.   DR. SMT. BHARATHI DEVI
     AGED ABOUT 56 YEARS
     W/O R. SHIVAKUMAR
     R/AT NO.61, 4TH CROSS
     INSPECTORATE OF ELE.
     HBCS LAYOUT, (CIL LAYOUT)
     CHOLANAYAGANA HALLI
     R.T.NAGAR POST
     BENGALURU - 560 032

     REPRESENTED BY GPA HOLDER,
     SMT.SUSHEELAMMA.
                         2




4.   SMT. SHILPA C.S
     AGED ABOUT 40 YEARS
     W/O G. RAJESH
     R/AT NO.56/9, 2ND CROSS
     SHARADHAMMA LAYOUT
     NANDIDURGA ROAD
     BENGALURU - 560 046
     REP. BY GPA HOLDER
     G.SUNEEL KUMAR

5.   SMT. PADMAVATHI
     AGED ABOUT 59 YEARS
     W/O LATE R. LOKANATH NAIDU
     REP. BY GPA HOLDER
     R.L.GOWRISHANKAR

6.   R. L. GOWRISHANKAR
     S/O LATE LOKANATHA NAIDU
     AGED ABOUT 52 YEARS

7.   R. L. JAYAPRAKASH
     S/O LATE LOKANATHA NAIDU
     AGED ABOUT 40 YEARS
     REP. BY GPA HOLDER
     R.L.GOWRISHANKAR
     PETITIONER NO.5 TO 7 ARE
     R/AT NO.1/30 VANNIYAR STREET
     AYAL VILLAGE, SHOLINGHUR TALUK
     RANIPET DISTRICT
     TAMILNADU - 632 505

8.   SMT. G. LAVANYA
     AGED ABOUT 42 YEARS
     W/O G. NIRMALA KUMAR
     R/AT NO.47, DOMINIC
     DR. DOWNING TOWN
     PA 19335, USA,
     REP. BY GPA HOLDER
     G. SUNEEL KUMAR

9.   SRI. NIRANJAN KUMAR C.
     AGED ABOUT 49 YEARS
                              3




       S/O MUNIRATHNAM NAIDU
       R/AT 26-6-77/2A
       SRISATYADEV KRUPA
       AKKARMPALLI, TIRUPATI (URBAN)
       CHITTOOR, A.P. 517501         ... PETITIONERS

(BY SRI. MANJUNATH K. V., ADV.)

AND:

1.     THE COMMISSIONER
       BANGALORE DEVELOPMENT AUTHORITY
       KUMARA PARK WEST, BENGALURU - 560 020

2.     THE STATE OF KARNATAKA
       REP. BY ITS CHIEF SECRETARY
       VIDHANA SOUDHA
       AMBEDKAR VEEDHI
       BENGALURU - 560 001              ... RESPONDENTS

(BY SRI. K. KRISHNA, ADV. FOR R1;
    SMT. ROOPA K. R., HCGP FOR R2)

     THIS W.P. IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT OF MANDAMUS DIRECTING THE 1ST
RESPONDENT OT CONSIDER THE REPRESENTATION
DATED 27.11.2019 VIDE ANNEXURE 'M' AND ETC.

     THIS W.P. COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-

                         ORDER

In this petition, the petitioners have sought for the following reliefs:

"(i) Issue a Writ of Mandamus directing the 1st respondent to consider the 4 representation dated 27.11.2019 vide Annexure 'M'.

(ii) Issue any Writ, Order or Direction as this Hon'ble Court deems fit in the facts and circumstances."

3. Heard learned counsel for the petitioners and learned counsel for the respondents and perused the material on record.

4. It is the grievance of the petitioners that their representation dated 27.11.2019 at Annexure-M submitted to the respondents has not been considered so far by the respondents nor any order has been passed on the same. Under these circumstances, the petitioners are before this Court by way of present petition.

5. Per contra, learned counsel for the respondents submits that if reasonable time is given, the respondents would consider and pass necessary order on the said application. 5

6. In view of the aforesaid facts and circumstances and rival submissions, the respondents are hereby directed to address the grievances of the petitioners and consider their representation dated 27.11.2019 at Annexure-M and pass appropriate order in accordance with law, within a period of two months from the date of receipt of a copy of this order.

With the aforesaid directions, the petition stands disposed off.

Sd/-

JUDGE MH/-

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Karnataka High Court