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Karnataka High Court

Bds Nagar Residents Welfare ... vs The State Of Karnataka on 16 January, 2023

Author: S.G. Pandit

Bench: S.G. Pandit

                            -1-
                                       WP NO.4341 OF 2017



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 16TH DAY OF JANUARY, 2023

                         BEFORE
          THE HON'BLE MR. JUSTICE S.G. PANDIT
        WRIT PETITION NO.4341 OF 2017 (LB-BMP)

BETWEEN:

BDS NAGAR RESIDENTS WELFARE ASSOCIATION (REG),
3RD CROSS, B.D.S. NAGAR,
K. NARAYANAPURA,
K.R. PURAM HOBLI,
BENGALURU - 560 032.
REP. BY ITS SECRETARY.

                                             ...PETITIONER
(BY SRI. VENUGOPAL G.M., ADVOCATE FOR
 SRI. KALYAN R., ADVOCATE)

AND:

1.    THE STATE OF KARNATAKA
      DEPARTMENT OF URBAN DEVELOPMENT
      VIKASA SOUDA,
      DR. AMBEDKAR VEEDHI,
      BENGALURU - 01.
      REP. BY SECRETARY.

2.    THE BANGALORE MAHANAGAR PALIKE
      HUDSON CIRCLE,
      BENGALURU - 09.
      REP. BY COMMISSIONER.

3.    THE JOINT COMMISSIONER
      BBMP, K.R. PURAM CONSTITUENCY,
      BENGALURU EAST TALUK,
      BENGALURU - 560 032.

4.    R. SRINIVAS RAJU
      S/O LATE N.R. RAJU
      AGED ABOUT 45 YEARS
                                -2-
                                               WP NO.4341 OF 2017



      R/AT NO.92, KRISHNAKRUPA,
      DEFENSE COLONY,
      SAHAKARNAGAR POST,
      BENGALURU - 92.

                                                     ...RESPONDENTS
(BY SRI. H DEVENDRAPPA FOR R2-R3., ADVOCATE)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT TO THE RESPONDENTS 1 TO 3 TO PROTECT THE PARK
AREA BY CONSIDERING THE REPRESENTATIONS DATED 01ST
SEPTEMBER, 2013, 20TH SEPTEMBER, 2016 AND          18TH
OCTOBER, 2016 AS PER ANNEXURES 'E', 'F' AND 'G' TO THE
WRIT PETITION; DIRECT THE RESPONDENTS 2 AND 3 TO
PROTECT AND DEVELOP PARK AND PLAY AREA AS PER THE
KARNATAKA PROTECTION OF PARKS, PLAY FIELDS AND OPEN
SPACES (PRESERVATION AND REGULATION) ACT, 1985; AND
ETC.

     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
                             ORDER

Learned counsel appearing for the petitioner has filed memo dated 16th January, 2023, seeking leave of the Court to withdraw the petition with liberty to submit fresh representation to Bruhat Bengaluru Mahanagara Palike and to avail civil remedy. Memo is placed on record.

Writ petition is accordingly dismissed as withdrawn reserving liberty as prayed for.

SD/-

JUDGE ARK