Karnataka High Court
Smt. N Vinutha vs The Commissioner Bda on 21 August, 2015
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF AUGUST, 2015
BEFORE
THE HON'BLE MR. JUSTICE RAM MOHAN REDDY
WRIT PETITION NO.47323/2013 (BDA)
BETWEEN:
SMT N VINUTHA
WIFE OF S A NATH
AGED ABOUT 40 YEARS
PROPRIETOR, SHOP NO. 31
H S R BDA COMPLEX
BANGALORE -560 102
... PETITIONER
(BY SRI: P M SIDDAMALLAPA, ADV (ABSENT))
AND:
1. THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARA PARK (WEST)
BANGALORE-560 020
2. THE EXECUTIVE ENGINEER
BANGLAORE DEVELOPMENT AUTHORITY
HOSUR - SARJAPUR ROAD
BDA COMPLEX
BANGALORE-560 102
3. SRI B.C.GOPALA REDDY
FATHER'S NAME NOT KNOWN
2
MAJOR
PROPRIETOR, SHOP NO.42
CYBER CAFE, HSR BDA COMPLEX
BANGALORE-560 102
... RESPONDENTS
(BY SRI: M N RAMANJANEYA GOWDA, ADV FOR R1 & R2,
SRI: GANAPATHI BHAT, ADV FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ANNEXURE-E ISSUED BY BDA VIDE ORDER
DATED 29.12.2007 IN SUBJECT NO.49 AND ALSO
CONSEQUENTIAL ORDER IF ANY THE R-1 EXTENDING OR
GRANTING LICENSE TO THE R-3 TO RUN XEROX MACHINE
AT SHOP NO.42 ALONG WITH CYBER CAFÉ AND DIRECT
THE R-3 TO STOP RUNNING XEROX MACHIN IMMEDIATELY
AND ETC.,
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT PASSED THE FOLLOWING:
ORDER
No representation on behalf of the learned Counsel for the petitioner.
Petition dismissed.
Sd/-
JUDGE *bgn/-