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Karnataka High Court

Sri M K Nagesh vs The State Of Karnataka on 20 June, 2016

Bench: Chief Justice, Ravi Malimath

                           1

      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
          DATED THIS THE 20TH DAY OF JUNE 2016
                        PRESENT
THE HON'BLE MR.SUBHRO KAMAL MUKHERJEE, CHIEF JUSTICE
                          AND
          THE HON'BLE MR.JUSTICE RAVI MALIMATH
        WRIT PETITION NO.31134 OF 2016 (BDA-PIL)

BETWEEN

1.    SRI M.K.NAGESH S/O KRISHNA REDDY
      AGED ABOUT 39 YEARS,
      SUPERINTENDENT DINNE,
      GOTTEGERE POST, BANNERGHATTA ROAD,
      BANGALORE-560 083.

2.    SRI SRINIVAS REDDY .M
      S/O K N MUNIYAPPA REDDY,
      AGED ABOUT 49 YEARS, NO.78/29
      1ST FLOOR, BALAJI COMPLEX,
      SUDDAGUNTEPALYA,
      TAVAREKERE MAIN ROAD,
      BANGALORE-560 029.               ... PETITIONERS

(BY SRI SANKET M YENAGI, ADVOCATE)

AND

1.    THE STATE OF KARNATAKA
      VIDHANA SOUDHA, BANGALORE-560 001,
      REPRESENTED BY CHIEF SECRETARY.

2.    THE COMMISSIONER
      BANGALORE DEVELOPMENT AUTHORITY,
      CHOWDAIAH ROAD, KUMAR PARK (WEST),
      BANGALORE-560 020.

3.    THE TOWN PLANNING AUTHORITY
      BANGALORE DEVELOPMENT AUTHORITY,
      CHOWDAIAH ROAD, KUMAR PARK (WEST),
      BANGALORE-560 020
      REPRESENTED BY ASST. DIRECTOR. ... RESPONDENTS

(BY SRI H.VENKATESH DODDERI, AGA FOR R-1)
                                  2

      THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT ALL THE
RESPONDENTS TO PREPARE AND DECLARE ITS SCHEME/ POLICY OF
THE BDA/GOVERNMENT TO PRESERVE AND DEVELOP THE GREEN
ZONE IN AND AROUND CITY OF BANGALORE IN THE LIGHT OF
PRECAUTIONARY PRINCIPLES AND SUSTAINABLE DEVELOPMENT AS
LAID DOWN BY THE HON'BLE SUPREME COURT, BEFORE
FINALIZING THE REVISED MASTER PLAN, 2031 AND ETC.,

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:


                              ORDER

After hearing Mr.Sanket M. Yenagi, learned advocate for the writ petitioners and looking at the prayers made in the writ petition, we dispose of the writ petition by granting liberty to the writ petitioners to make a representation to the Chief Secretary, Government of Karnataka, by two weeks.

2. If such a representation is made, the said Secretary shall consider and dispose of the same, after giving opportunity of hearing to the writ petitioners, in accordance with law.

3. We make no order as to costs.

Sd/-

CHIEF JUSTICE Sd/-

JUDGE bkv