B A Ramesh Babu vs State Of Karnataka on 6 November, 2009

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Karnataka High Court

B A Ramesh Babu vs State Of Karnataka on 6 November, 2009

Bench: H N Nagamohan Das

1 W.I'.3()33(>/()9

IN THE HIGH COURT OF KARNATAKA, BANGALORE

DATED THIS THE 06" DAY OF NOVEMBER 2059 I 55, gr  .

BEFORE

THE HON'BLE MRJUSTJCE H.N.N:AGAMQHAN:4DAS'  7

WRIT PETITION NO:39326/2dC9jAPMC>-7711  N

BETWEEN:

sre.B.A.RAMEsI~I BABU, .     
S/O B.R,AswATHANARAYAN*A«sETTY;;f ;  
AGED ABOUT 39 YEARS,   I 
PROPRIETOR,M/s.S..M.S.TRABvERS," ; J

R/AT KILARI PET, KOLA'f_R TOWN. 

 PETITIONER

(By Sri.D.V.PR/BIESAE_"K'§JM}5.R,«.Z§CI{r'.,}V:_""' E; A

AND:

1

STATE €;sE14KARN'ATAKAV..j;~
REP._BY ITS SECRIETA-RY TO
G,,r:;I\/ER.N:\AEN"T,.._., _
DERAsR,WI--ENT OF";vI'ARI<ETING,

if ~IvI.s.BUILD,IN--O, Dr.AMBEDKAR VEEDHI,
 B,ANOA_LtC.R'E,__w: 1560 001 .

"'DIERECTO'R':._OIt AGRECULTURAL

MA,RK.ETIIA.Ia, No.11,
RAJ BHAVAN ROAD,

 , BANGALORE -- 560 001.

"  'BEORETARY IINCHAROEI,
'AGRICULTURAL PRODUCE,

___7i\/IARKET COMMITTEE, KOLAR.

 RESPONDENTS

/2'V'"' 2 w'.i>._%()."»2ri/IJ9 (By Smt.M.C.NAGASHREE, HCGP FOR R1 & R2 & Sré.H.K.THiMMEGOWDA, Adv., FOR R3) THtS WRIT F'ETtTtON Is FILED UNDER AFtTtCt;~E:S"~:226V ag" ~ 227 OF THE coNsTITuTIoN OF tNDtAv-P'FtAYlNC3 To 'cI:\..I_I, Eon THE rzscorzos AND QUASH THE }FtNAl., f}NQT'I'CE--- o.rn:_Ee--,_r 22.07.2009 FN ANNEXURE ---- A iSSUED BYVTl2~'!.EA'R3. ' THIs WRtT PETITION co':aIN'ee Oi\t""FOP._¥--5R_E'L--ii\Ai'NAi?Y HEARING IN 'a GROUP THIS DA\i'»,..uT:-iE CO'LlR'i'"t\/tAi3E THE I=oLi_owINe.- I in this writ for a writ in the nature of certiorari .no'tice_dvated 22.07.2009 issued by RespondentNo:;'Ct.0as': Ann'eV>'<u0I'e"'4"A'canceling the site atlotted in favour the sétal vaiue paid by the petitioner.

V' _ i..A'-Since the"pet'i't'i'oner has failed to put up construction on thesite"atlo'tted-4't'oa_Vhim in terms of the conditions of altotment, __responde'nts now issued the impugned notice. In identical 0»,,,__crrIatters thi.s0'c;ovLrrt in W.P.Nos.14302«306/2009 disposed of on v4't0§it3.2O2O'9..&set aside the canceitatéon of site and granted one years _t'in5-.eA'f'or'the petitioner to put up construction in compttance with the

2. V ' -. 'coinditéons of ailotment.

dads 3 W. P. 3()336/'{'i')

3. in terms of the order in w.r>.Nos.:43o2--3o'§z2orj'9~"t;:t;re~ V. connected matters, this writ petition is attowed. The impognedV.no'tiCeV.':_.'i 2 dated 22.07.2009 issued by Respondent vNo';3'as per hereby quashed. Petitioner is granted one iKt>i't't1£(.3...t,.Q construction. it the construction is'in_o't-..put the otice as per Annexure-A stands revivedVV:Orro'e.i(ed a.ooordingi3i. Smt.M.C.Nagashree is"~pe'rmit«ted{_to.t4i'i'et:%1te'rnoVof appearance for R1 8. R2 within fourr_weeks.frorri:t'oday4~.,'_' V' 'V 2.


  vakatath for as
within fourweeks.sfrorn;»toda'ye    : . 

  sd/..
JUDGE

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