Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Karnataka High Court

Sri N Vishwanath vs State Of Karnataka on 20 January, 2025

Author: N S Sanjay Gowda

Bench: N S Sanjay Gowda

                                       -1-
                                                     NC: 2025:KHC:2076
                                                  WP No. 36188 of 2024




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 20TH DAY OF JANUARY, 2025

                                     BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                   WRIT PETITION NO. 36188 OF 2024 (LB-RES)
            BETWEEN:
            SRI N VISHWANATH
            S/O SRI NANJAPPA,
            AGED ABOUT 75 YEARS,
            R/AT KAVERI BUILDING,
            NEAR TALUK OFFICE MAIN ROAD,
            HIRIYUR TOWN,
            CHITRADURGA DISTRICT-577 598.
                                                          ...PETITIONER
            (BY SRI. GIREESHA R J., ADVOCATE)
            AND:
            1.    STATE OF KARNATAKA
                  REPRESENTED BY ITS SECRETARY,
                  PUBLIC WORKS DEPARTMENT,
                  M.S.BUILDING, AMBEDKAR ROAD,
                  BENGALURU-560 001.
            2.    THE CHIEF ENGINEER
Digitally
signed by         PUBLIC WORKS DEPARTMENT (C & E).
KIRAN             KR CIRCLE, BENGALURU-560 001.
KUMAR R
Location:
HIGH        3.    THE EXECUTIVE ENGINEER
COURT OF          PUBLIC WORKS DEPARTMENT,
KARNATAKA
                  CHITRADURGA DISTRICT-577 501.
            4.    THE DEPUTY COMMISSIONER
                  CHITRADURGA DISTRICT-577 501.
            5.    THE CITY MUNICIPAL COUNCIL
                  HIRIYUR, CHITRADURGA DISTRICT-577 598
                  REPRESENTED BY ITS CHIEF OFFICER.
            6.    THE UNDER SECRETARY
                  MINISTRY OF PUBLIC WORKS DEPARTMENT,
                  VIDHANA SOUDHA,
                                  -2-
                                                 NC: 2025:KHC:2076
                                            WP No. 36188 of 2024




      BENGALURU-560 001.

7.  CHAIRMAN AND PLANNING DIRECTOR
    DISTRICT URBAN DEVELOPMENT COMMISSION,
    CHITRADURGA DISTRICT-577 598.
                                        ...RESPONDENTS
(BY SMT. SPOORTHI V., ADVOCATE FOR R1 TO R4, R6 & R7;
    SRI. S MAHESH, ADVOCATE FOR R5)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS OR THEIR AGENTS / OFFICERS TO
RESTRAIN FROM INTERFERING WITH THE POSSESSION OF THE
PETITIONER OVER THE SCHEDULED PROPERTY OR DEMOLISH
THE SAME AND ITS ANCILLARIES SUCH AS DRAINAGE,
FOOTPATHS ETC., OTHERWISE THAN IN ACCORDANCE WITH
LAW.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE N S SANJAY GOWDA

                             ORAL ORDER

1. It is not in dispute that the issues raised in this writ petition are covered by the decision rendered by the co- ordinate Bench of this Court in W.P.No.28587/2024, disposed of on 02.12.2024.

2. In the light of this submission, this writ petition shall also disposed of in the same terms.

Sd/-

(N S SANJAY GOWDA) JUDGE GSR,List No.: 1 Sl No.: 12