Bangalore Regency Developers (P) Ltd vs Bangalore Metropolitan Region ... on 27 March, 2008

[Cites 1, Cited by 2]

Karnataka High Court

Bangalore Regency Developers (P) Ltd vs Bangalore Metropolitan Region ... on 27 March, 2008

Bench: Ashok B.Hinchigeri

IN THE HIGH oousrr or KARNATAKA, Lao 
DATED 11-us THE 27*" DAY or l*IlAR(2_lfl_,_"2Ql)8V'_t.'V. V'  B ' R

ogrong 

 

BErwEEN V 1' V _
Bangalore Regency Dvelonoré   it   '

Dunn-ncnnl-nil In: "'G ,
'I\éPIf3§IIU€H 3' IE? . .

Chalrman and Managing E!
ivir. Leo Quadro_s;._   .. .   
#58, Banaswadl Péialiix   " , "
Jal Bharathnagalr,'---   " ' « 
Bangalore-'E560 9:33.. ':1:  "

rnqctis Ml:
put} up

_hIII'I'In p

"'1, Eangéiiore Flotrogaolitan Region

' « _ Eiavglopmgnt Authority,

' - 'Ra,p'resa_ntod~-- by Its Commissioner,
.'n.l_LII ,Ai«! A.-I1' uﬂlltunal
'-ﬁn-4., rlui .r-1:31;?!' nvclu,

P Bangolorg-.4560 osz.

  _ '_   Btaté not l<arnataka_,

. llbepartment of Urban Development,

*» 'Egon-_s.ente¢_l by as see. _..ar\,I,
  Building,
g Bangalore-566 661.

[By srl S.G.. Pundit, Advocate for R1,
srl Ramesh B. Anneppenavar, AGA for R2]



This writ petition is ﬂied under Articles 226 and

27¢

f e .
Constitution of Incite praying to qtiaah the circular :__1'{.425V;5,:25§'.;_Q'§V

Annexure-A to the writ petition and etc.

This petition coming on for heafinqthbis  ' j 

made the foiiowing:  _
Sri M.S. Bhaowat, the learfn:ed.:_cetineei' the petitioner

has file. a meme, The Vsertte,  tieitvenv-.'on"~record. It "reads as

2 .....--
7 "CW5 "
1.  be-'t'écve"f:t;V-.3.'-tit'~pet!t$en"'tney be d!sn'.-!.«=.see' es

withdrawn'    eppmach the respondents

No.1 end-2' for "'eppl}otral. of the Layout plan. The petitlonef leaveuiof this Court to withdraw the ' _ iwrlt petition" with liberty to approach the * :,"respondents_._No.1 and 2 for approval of the layout ._ "'bplen"ejr_it_1'__ isiithe event of respondents :'\io.i and 2 feiis .._" A 1,].

saw, it '*-

If we fay otit pfan, .'.'bert; atsc may ...e ''6 I;

.ese.r-t..- .9 the pet!t.Ie.ee.r te e,.p.reec.h this court on » it ' the tame cause of action.

2. The petitioner, therefore, prays that this Hon 'ble Court may be pleased to DISMISS the above writ Auras 1 I50".

petltion with the liberty to approach the "

No.1 and 2 for approval of the layout plan In-the e event, failure to approve the layout.plen,.'u' 'V be reserved to the petitioner to..:4appronch..thl§'*-Co£rrt__ ;__:A on the same cause of action,_'_in the_inl:erest1véafjiisifio£§ V aria' equity. h ' " 'V

2. Accordingly thi-_;: ~petltion_ it ._:ll'srnIssedV"'as"v withdrawn reserving the sought Ilbenlee to1vthe:"petEtI:ong_r'Q__f1.

 'V    3\   A'  "~- . . . . . .. 'V

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