Mr K M Ravi S/O. Mulle Gowda vs State Of Karnataka on 5 January, 2011

[Cites 1, Cited by 1]

Karnataka High Court

Mr K M Ravi S/O. Mulle Gowda vs State Of Karnataka on 5 January, 2011

Bench: B.V.Nagarathna

if g ,
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DA*rE::> '.I'}-{IS THE 05'": DAY OF JANUARY. 20 

: BEFORE :

THE HONBLE', MRS. JUSTICE T3>§V.'I€3I\§}2:\RA.'I'I¥£II\1I'\"I  

W.P. N0.39949/201Ii)V_{]§I§},AI)
BETWEEN: I I '

MR.K.M.RAV1
S/O. MULLE GOWDA 
AGED ABOUT 50 YEARS  _I
R/ANO. 74, 3313 cRoss___' V _ I 
4TH MAIN, 2ND sjTAG1~';, ;1sT'B~1:.o_cKj--_V_ Z
NAGARABHAVE"      _ 
BANGALORE345€SQ  " 4.; "   .

' 1:"   »  PETITEONER

{By sm,jGA1§iGA'D_VH_' 'I5'§§A}:"&'_'RUK:§1'IN1, ADVS.)
AND: I I
1.

sT,A'n5: "c5::_'KARNA":AKA .. ITS SECY... «URBAN DEVELOPMENT DEPT.

"--.MU.LTISTORYED"BUILDING A DR. £3.R.A3VIBEDKAR VEZEDI A .-._13Y'"n's COMMISSIONER V _ §3AN€§';A}_§QR}§3~560 001 ' __§'HI~;'. E3'A§c:3A1,oRE DEVELOPMENT AUTHORITY "T.C-§j£O':-XJIDAIAEI "ROAD f3;r'\N€}ALORE*56O 02.0 ... RESPONI) EINTS (£323: Sré: I-i.'E'.NARENI.)RA PRASAD. E--IC(}P} 'i"HIS V5.7-»".E'3. IS FILED UNDER ARTICLES 226 ANT) 227 OF 'I'I"IE CONS'I'ITU'TION OF' INDIA PRAYII\IG TC) DIRECT 'I'III:Z R.1'E3SI"SE'*»II3E3N'E' 'II"'-LL' ALLOY' AN AL'I'P.1I~ZNATTI'\?I£ SITE IN LEEZU OF 1;'-\ClQ'LISI'I'IOI.\I OI' "IIIIC Z§'E?fI'I'I'§ONE§RS SITE \?VI~IICI~I 'WAS CAR'v"E*-ED OUT OF LAND IN SY.NO.28:'5 OF ULL}-'LL-A VI LLAG E. YASHAVANTHAPU RA HOBLI. BAN GALQRE 'i'~IORT£"'I TALUK ACQUIRED BY 'I'HE:1 'I2£',SE'OE\§I)Fi?*§T aﬁuuuﬁume 30 X 40 FEET BY ALLOVHNG Tﬁmaﬁﬂﬁnﬁ PETITION.

This petition coming on for preliminary ii':-:_ari1}.g. day. the court: made the following: -

ORDER ;

In this writ petition, 'petiti"or'1*e_14_ Et direeti0'r1. to the resp0nde':1:"xt:.V_A<t0 &rep"feSe1'1't'eV1:ti0n for aliotment of an aiternative Site 'iL1=1i:li:e1ﬁ_\.F:3Li'«ii??? Rroperty which has beeﬁ aeq'uitje_d Vilhe'peUtioI1:ei*'.

2. He'ar(i éihe for the petitioner and the counsel foethe :?esf)Qné.ei1f:eL.L'

3. 4;1'i4"is.ihe c:'2:S_€"ei"1h'e3 petitioner that he was the absoiute '<'¢m~{¢§:- No.19 formed in Sy.N0.28:5 situated at U}12:7i__;.:1 A "i?4i§'§g1gge.:.T'-V.':'eshwam.hapura E--iﬁblig Bangalore North '§'ai2;1"k, v»,%v.'af*1'i::Vi"::'~" he had purcéhased by 3. 1'eg§is'te'red sake deed '24».IL1.Ei.'9.£-EL4. Thai. 'the seeormi :"espe'r1dent. initiated " _ é1eq:,1i.S§ii.E0r1 pr<)eeec§.ing,;5 and acquired the said pI'Op€I'E'jy' for .,i_.h:e fm.'.m.21t:i()I'1 of Sir EVE. Vishvesh.wa1'a'iah Z,21y0u':.. The 8,' K #3- pef;.i'Li0ner, hence, made 2:: 1'ep3'esenta£'.i0n dated 20.13.2010 for ailotment of an aliernative site. as he had logshhigs property in the actquisition proceedings. ALé<:0rd.ih'g petitioner, the said representation has _:"'jgVe{e..4:'b.ee:1'"

considered by the second respondenig. I~1e.nhee,"'t;hrs 'pefi'i.'I01 i.«

4. I have heard the 1earnedV»e--r):':r'ir1bse1 reg'. and the learned counsel for Iheléivirzg Vrega1"d to the fact that the made by the petitioner_ 3 has been acknowledged considered by the see,e~n--dv issued to the second 'resp0nd--en% period of one month from the date 6f.._4reeVeiVf5€,_ of the order in 'terms of the ju.dg§nenf1; of thi's..e0u'rtV in the ease of Smt. Junjamma 82, ~ Q;t'heVr5_ :V,Ig;.4,Al:E'£'c.t:__1galore Development Authority (ILR 2005 '.I{Aeir<naxtaA§8:a__ With the ssaizi direction. Unis writ petifrien is; efiepeeed' 511 egg;

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