Karnataka High Court
M Veeresh Kumar S/O B Muddappa vs State Of Karnataka By Its Under ... on 19 January, 2009
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
OT Taro eenenes SEMET MGR T RAKNAIARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 19 DAY OF JANUARY 2000. HEPORE -- THE HON'BLE Mr. JUSTICE AJIT J GUNA ib | WRIT PETITION No.8 120 ¢ CE eAeS.8 LB-RES Cie Ce WRIT PETITION No.S133.0F 20st. RES). WP NO.S129 OF 2006 BETWEEN I MM VERBESH RITMAP AGED ABOUT 54 Ves S/2 B BOSE BAPPA me MAHALINGESHWARA TRANS SPORTS : BIRD QD MSC JRE MAHANAGARS PALIRE MYSORE Sel 2 | . PENTIONER (By Sri © re a rearniank ZARA SHASTRY, ADVOCATE) a | _ : | 1 STATE OF KARNATAKA -BYITS UNDER SPCRETARY DEPARTMENT OF URBAN DEVELOPMENT MOS. BUILDING _. BANGALORE. 1 20. 'commnesioner "MYSORE DEVELOPMENT AUTHORITY MYSORE 7, ALVS. FOR Be: TY UTION OF INDIA PRAYING "tO DECLARE. THE DESIGNATION 2P THE LARG iT BLOCK NO.13 OF SYNC € " GARAB ALLE VILLAGE, ann PRP RO, LER ER E Geree ee « IMAI PHATE MMURE UT RAKNAIARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH € - ---- wae wee . | KURUBRARALLI VILLAGE, KASABA HOBLE, M MYBORE, MBASURING go¢4c Sy. YARDS ACRES} NOTIFIED i UNDER THE COMPREBENSIVE DEVELOPMENT FLAN DT. ph KYSORE | RING 20040 SO. YARDS @ ACRES) NOTIFIED UNDER THE COMPREHENSIVE DEVELOPMENT PLAN ANNEX. c. DT. 165.97 I8 LAPSED BY VIRTUE OF THE PRenAsiOoNS SECTION 69) OF THE KARNATAKA TOWN AND counierey PLANNING AMENDMENT) ACT 2005, oa WP AO.G138 OF 2006 BETWEEN il MMABESH AGED ABOUT 58 VEAS S/O B MUDIAPPA MAHALIVESHWARA TRAKSPORTS BEHIND MYSORE MABLAWAGADA PALIEE MYSORE me : . PENTNOVER Gy Sci C N SATYANARAYANA SHAS TRY, ADVOCATE} AND 1 STATE OF} Kat aa ATAICA BY Tis DHDER SEC RR TARY. a DEPARTIAS FOr REAR DEVELOPMENT AS, HULDRC ne BANGALOE BE 560 i eat. Bd COMMISSIONER ws REY SORE DEVELO PMENT ATTIHORIEY MYSORE . » RESPONDENTS "Bye Bei PS MPNSUWATH &s EO SHIVABAMU, ADVS. FOR Rd: SEI . B, MANOHAR, AoA FOR Ri) THs we i FILED UNDER ARTICLES 996 AND 207 ce THE CORSIITD THON OF INTIA PRAYING TO DECLABE Tre DESIGNATION. OF THE LAND IW BIOCK Ro.16 OF 2 SPO 4 OF AMYSORE TALITN 16.5.1997 IS LAPSED BY VIRTUR OF THE PROVISIONS SECTION . 694) OF THE KARNATAKA TOWN AND COUNTRY FLANNING oo _ AMENDMENT} TRACT 2605, These W.Ps coming on for hearing this day, the Court made the following: HOO", REO Ube be arene fam ae ee oe ns MIRE MEF KARNAIARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C _ Section 27 of the Karnateake Urban Deve ORDER
Both these writ petitions are disposed of by. this eommori order,
2. in beth these writ petitions, the pe pee inally bebmged to the erstwhile Maharaja of { Mysore, According to the petitioner, the € City Survey Au sthorities have surveyed and assigned Cine skasy iumber to the property. Stace: the propertien ---- situate within the jurisdiction Sof "Mysore e Me shanagare Palike, they have alan cssigned bathe } 'Wuimb ber end assessed the property iO tax and ¢ the petit foner: "has been paving tax, 1. appears in the year "997; the second respondert notified the 'ands in _question under the Comprehensive 'Developmunt Flan and designated the same as park and fapace. The contention of the petitioner i that the seoond respondent fas failed to iiplemert the aaid
- Project, Hence the entire procesdings would lapse under loprment uthertty Act. It appears, the petitioner has issued « to heave Purchased | (Certabn. PrOy exty wha "
8 se PVCU LECATLE Wovewe nnn saree UU TT imenannn nn9F GUGKI UT RAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH, notice off 22.09.2005 seeking permission to devela p the sax land for the residential purpose. The grievacice of the petitioner is that netviths Sfanding the apy plies ation given on 22.05.2005, the same js not considered: a 3S. Mrs cetvanaravaria St eatry, . learned counsel appearing for the petitioner ve ould stremiously contend | that the proposed acquisit ora oft the year , 1907 ig ip giver a go-bye, imasmch aS. the achenne a fiet at all implemented arc is hit by _ Sect ony of the Aet. He further sulinits 7 that. the: cenly request i fer considera tic 2. oi land an Bh BB LO che ove opt ares.
4. Mr. Manohar, learned AGA appearing for the "Brat teehendent subtite that if the property in question B not fed, as agri ultural land, the request made for change or user could be 1 only after conversion of oot the land. from agriculture to nor-aprnculture. Unless thates de ine, the question of entertaining the application ior either change of user or fer civersion by the authorities: would not arise. y aa (CRS WORE EPP evar errs) con a nean mem KARNATAKA HIGH ( 28 ENNIS WHEY GIG GF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF bOeTG. of appearance within fvur weels, bali S. Indesi, as regards the question whether the land is comverted fron agriculture to nor agriculture and whether the permission as aou ent for. "by. "thes petitioner could be accorded Harvirig regard' to the positive aasertion made by the: . peliiorer, the reapordent is required to consider the application for the relief which he has sought. for, oy tae 26 6, Comequently, "bork che peti Gone stand disposed % cr 'i a n by the + Os ae tionars ae. AR next ite = ei both the writ petitions for" chavge of user and also for permission to develop. th i same Such 86 ahall be done by the EP eat ie oS yal 3 ad 1 me .
g PE TESAET?
respondents» within evr outer lomit of aix gent
- the eee oe receiptol se copy of this order. Both "the WH petitions stand deposed of scoring 'Sri A. Max moher, learned AGA is permutted to file Sd/* Judge Alf -
MOS HOI wWuwrwarwens GA isa mm cee.