Karnataka High Court
B A Ramamurthy vs State Of Karnataka on 22 January, 2026
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2026:KHC:4067
WP No. 4018 of 2020
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 4018 OF 2020 (LB-BMP)
BETWEEN:
1. B A RAMAMURTHY
S/O MR B K ANANTHARAMAIAH
AGED ABOUT 74 YEARS
43, 2ND CROSS C R LAYOUT,
J P NAGAR 1ST PHASE,
BENGALURU-560078
2. RASHMI MURTHY
D/O MR B A RAMAMURTHY
AGED ABOUT MAJOR
43, 2ND CROSS C R LAYOUT,
J P NAGAR 1ST PHASE,
BENGALURU-560078
...PETITIONERS
(BY SRI. B.A. RAMAMURTHY &
SMT. RASHMI MURTHY., PARTY IN PERSON-ABSENT)
Digitally signed
by SHWETHA AND:
RAGHAVENDRA
Location: HIGH
COURT OF 1. STATE OF KARNATAKA
KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT
GOVERNMENT OF KARNATAKA
ROOM NO.436
VIKAS SOUDHA
BENGALURU-560001
REPRESENTED BY ITS PRINCIPAL SECRETARY
2. BRUHAT BENGALURU MAHANAGARA PALIKE
BBMP HEADQUARTERS
N R SQUARE
BENGALURU-560002
REPRESENTED BY ITS COMMISSIONER
-2-
NC: 2026:KHC:4067
WP No. 4018 of 2020
HC-KAR
3. BENGALURU CITY POLICE DEPARTMENT
BENGALURU POLICE COMMISSIONER OFFICE
INFANTRY ROAD
BENGALURU-560001
REPRESENTED BY ITS COMMISSIONER
...RESPONDENTS
(BY SMT. CHANDINI SINGH., AGA FOR R1 & R3;
SRI. ASHWIN S. HALADY., ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING THE R-2 TO CLEAR/REMOVE THE ILLEGAL
TEMPLE BY PERMANENTLY SHIFTING IT OUT OF CHANGAMA RAJU
LAYOUT FOR SHORT CR LAYOUT AS IT IS AN ILLEGAL
CONSTRUCTION, INCONTRAVENTION AND VIOLATIVE OF VARIOUS
PROVISIONS OF THE KARNATAKA MUNICIPAL CORPORATIONS ACT,
1976, AS ITS NUISANCE ACTIVITIES IS VIOLATING THE
FUNDAMENTAL RIGHTS TO PEACE, TO PRIVACY, TO FREE MOVEMENT
OF THE PETITIONERS, IS IN VIOLATION OF THE HUMAN RIGHT OF
THE PETITIONERS TO CLEAN ENVIRONMENT AND AS IT IS
CONTRIBUTING TO ENVIRONMENTAL POLLUTION WITH A FURTHER
DIRECTING TO THE R-3 TO PROVIDE POLICE PROTECTION TO THE
PETITIONERS AND ETC.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. Despite Court notice having been served on the petitioner (Party-in-person) on 01.10.2022, there has been no appearance made by the petitioner till date, either in person or through counsel. -3-
NC: 2026:KHC:4067 WP No. 4018 of 2020 HC-KAR
2. It appears that the petitioner is not interested in prosecuting the matter, the petition is dismissed for non-prosecution.
SD/-
(SURAJ GOVINDARAJ) JUDGE SR List No.: 1 Sl No.: 32