Karnataka High Court
Madhava R Suvarna vs The City Municipal Corporation on 30 October, 2013
Author: H.G.Ramesh
Bench: H.G.Ramesh
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WP No.15966/2013
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 30TH DAY OF OCTOBER 2013
BEFORE
THE HON'BLE MR.JUSTICE H.G.RAMESH
W.P.No.15966/2013 (LB-RES)
BETWEEN
MADHAVA R SUVARNA
S/O LATE RAMA AITHA SALIAN
AGED ABOUT 51 YEARS
RESIDING AT "SAI KIRAN"
8-103 B(3), ACHARYA LAYOUT
ISHWAR NAGAR, MANIPAL
UDUPI TALUK & DISTRICT-576 244 ... PETITIONER
(BY SMT.M.R.MAMATHA, ADVOCATE)
AND
1. THE CITY MUNICIPAL CORPORATION
UDUPI -576 244
REPRESENTED BY ITS COMMISSIONER
2. MR STEPHEN D' SILVA
S/O MARIYAN D' SILVA
MAJOR
NEAR GOPALAKRISHNA BHAJANA MANDIR
KELAPARKALA, HERGA VILLAGE
UDUPI TALUK & DISTRICT-576 244 ... RESPONDENTS
(BY SRI ABDULLA, ADVOCATE FOR R1;
SRI M.ARUN SHYAM, ADVOCATE OF
M/S DHARMASHREE ASSOCIATES, ADVOCATES FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO DIRECT R-1 CORPORATION
TO CONSIDER THE REPRESENTATIONS DT.2.10.2012 AND
18.2.2013 VIDE ANNX-D & E RESPECTIVELY.
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WP No.15966/2013
THIS W.P. COMING ON FOR PRELIMINARY HEARING IN 'B'
GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
Learned Counsel appearing for respondent No.1- City Municipal Corporation submits that respondent No.1 will take action in respect of the alleged illegal construction put up by respondent No.2 in accordance with the provisions of the Karnataka Municipalities Act, 1964, within three months from the date of receipt of a copy of this order. His submission is placed on record. In the event of respondent No.1 not taking any action in the matter, in accordance with law, within three months from the date of receipt of a copy of this order, the petitioner is at liberty to move this Court on the contempt side.
Petition disposed of.
Sd/-
JUDGE Yn.