Karnataka High Court
B Parama Shivam vs The State Of Karnataka on 15 February, 2017
Author: Raghvendra S.Chauhan
Bench: Raghvendra S.Chauhan
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 15TH DAY OF FEBRUARY, 2017
BEFORE
THE HON'BLE MR. JUSTICE RAGHVENDRA S.CHAUHAN
WRIT PETITION Nos. 21983-21986/2016 (LB-RES)
BETWEEN :
1. B Parama Sivam
S/O Late Bomman Chitiyar
Age 69 years
House No 1 /58
Mahadevpet
Madikeri-571201
2. K.K.Rajkumar
S/O Late M.S.Krishnaji,
Aged 65 years,
R/At Door No 4/29.
Mahadevpet
Madikeri-571201
(The Petitioner No1 & 2 Not Claiming Benefit of Senior Citizen)
3. U.P. Monnappa
S/O Late Ponnappa
Age 50 years
House no -136/1
Mahadevpet
Madikeri-571201
4. Ratna Yathish
W/O Yathish Kumar
Age 40 years
R/At Door No 1/12
...2
2 W.P. Nos. 21983-21986/2016
Mahadevpet
Madikeri-571201
... PETITIONERS
(By Sri./Smt : B.S. BASAVARAJU., Advocate)
And
1. The State of Karnataka
Rep by Secretary,
Urban Development
Dr Ambedkar Veedhi
M S Building
Bangalore - 01
2. The Deputy Commissioner,
Madikeri 571201
3. The Asst. Commissioner
Madikeri Sub Division
Madikeri Kodagu Dist
Pin 571201
4. The Commissioner
Madikeri City Muncipal Council,
Madikeri -571021
5. Madikeri City Municipal Council,
Madikeri Represented By its President
Smt. Bangera
Pin -571201
6. Madikeri Urban Development Authority (MUDA)
Represented by its Commissioner
Madikeri-571201
... RESPONDENTS
(By Sri./Smt : GA SD)
...3
3 W.P. Nos. 21983-21986/2016
These Writ Petitions are filed under Articles 226 & 227 of the Constitution
of India praying to direct the 4th Respondent to issue new notice based on the
new marking done by the committee constituted by the 2nd Respondent. Direct
the 2nd to 6th Respondents not to demolish any portion any building Bearing
House No.1/58 in Block No.1 totally measuring 9 cents belonging to the
1st petitioner, Door No.4/29 building totally measuring 838 sq.ft. belonging to
the 2nd petitioner, Door No.C-136[1][2] building and land totally measuring
3484 sq.ft. belonging to 3rd petitioner, Door No.1/12 of Block No.1 building
totally measuring 871 sq.ft. belonging to 4th petitioner, situated at Mahadevpet
Road, Madikeri if at all they need the same direct them acquire same in
accordance with law as it is established by the ADLR Survey which tallies with
the map of 1917 of Coorg province.
These Writ Petitions coming on for orders on this day the court made the
following order.
ORDER
Last opportunity of three weeks' time is granted for doing the needful, failing which the petitions shall stand automatically dismissed without further reference to the Court.
Sd/-
JUDGE T By : JAY C By : R R By : JAY COPY Sd/-
ASSISTANT REGISTRAR