Karnataka High Court
Sudha Katwa vs The State Of Karnataka on 15 July, 2016
Bench: Chief Justice, Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JULY, 2016
PRESENT
THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE
CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.18278 OF 2016 (GM-FOR) PIL
Between:
Sudha Katwa
Aged 47 years
D/o Lakshman Katwa
R/at No.1202, 12th Floor, "F" Block
Jalvayu Heights Appartment
HMT Main Road, Jalahalli
Bangalore - 560 013 ... Petitioner
(By Sri.Umapathi S, Advocate)
And:
1. The State of Karnataka
Represented by the
Member Secretary
State Environment Impact
Assessment Authority
Ministry of Forest,
Ecology and Environment
7th Floor, M.S.Building
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4th Phase, Bangalore
Karnataka - 560 001
2. The State of Karnataka
Represented by Executive Engineer
Public Works Department
No.1, Building Division
SJP Campus, Seshadri Road
Bangalore - 01
3. B.G.Shirke Construction
Technology Pvt. Ltd.
Represented by its
Officer in charge
Construction Division
BEL-AIR-Drive
3rd Floor, No.9
Bellary Road
Ganganahalli (Next to HMT Bhavan)
Bangalore - 560 032 ... Respondents
(Sri.I.Tharanath Poojary, Additional Government Advocate for
respondent Nos.1 and 2)
---
This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India praying to direct the respondents to
stop construction of proposed guest house at the above site
and etc.
This petition coming on for preliminary hearing this day,
the Chief Justice made the following:
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ORDER
After hearing Mr.Umapathi S., learned advocate appearing for the writ petitioner and Mr.I.Tharanath Poojary, learned additional government advocate appearing for the respondent Nos.1 and 2, we dispose of this writ petition by granting liberty to the writ petitioner to make a representation to the Secretary, Public Works Department, Government of Karnataka, by fortnight.
2. If such a representation is made, the said Secretary to consider and dispose of the same, after giving opportunities of hearing to all concerned in the matter and collecting materials from all the authorities, within a period of two months.
We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE AHB