Sri Shiva Ram Chandrashekaran vs State Of Karnataka on 26 June, 2009

[Cites 3, Cited by 4]

Karnataka High Court

Sri Shiva Ram Chandrashekaran vs State Of Karnataka on 26 June, 2009

Bench: Ram Mohan Reddy

 " ~'::ARM§:LgRA;:v; PC}, BEWGALORE 35.

-1-

IN THE HIGH COURT or KARNATAKA, BANG:s1;éi§1§%

DATED THIS THE 26TH DAY OF' JUNE, %?§§'09f  "   '

BEFORE   

THE} HOWBLE MRJUSTICE RAM mjﬁaﬁ A

WRIT PFIFFFION N0. 2019:§k'm«' 2:30-7ik(L;3'~~1?§'r;§§:j%  k
C/W w.1:>. 19395 OF__2GQ7~{1:.,B--Bfv1?) %

w.P. 20190/{)7

BETWEEEN     '

SR1 SHWA mm C:a;a.N*mJRA$H«§3xARAN
3/ <3 M.V.i3HANDi?ASHEKARAN';

AGED ABOUT 31 YEARS," _ 

148, LAKE SHQREV H:-:)MEs;
KASA§?AN.é HALL} 

 PE'I'¥'T£C)NER

['B}' S_}Ti1 :"i»:"'g2$gc:f;1~i1<¢mRA KARANTH, ADV )

V " _ AND}.

% Cfzi MATE OF' KARNATAKA

V  REPRESENTED BY ITS SECREARY,
DEPARTMENT C3?' HGUSENG AND
URBAN BEVELOPMENT,
M.S.BUiLi)ING, BANGALORE 3..

2 BANGALORE DEVELOPMENT AUTHORITY
'I'.CHC)WDAIAfi ROAD,
KEMARA PARK WEST} M



*2-

BANGALORE 20,
REPRESENTED BY ITS COMMISSIONER,

3 BRUHAT BANGALORE MAHANAGARA PALi:{§: . ff "' ' 
N.R.SQUARE, BANGALORE 2, _-- "  -- 1. fr,  '-
REPRESENTED BY ITS CGMMEJSSIGNER. _, .

4 BANGALORE METROPQLITAN Rgatom
DEVELOPMENT AUTHORITY 1, " _ "  
ALIASKAR ROAD, BANGAL_(3R_E 52,    ' '
REPRESENTED BY ITS COMMISSIONER. T " 3

   ...RE)_SI?O.P€DENTS

(By Sri : I G GACHCHIN}i4N';}XTH ;_A§§f}fJ 1.*4'(§'1fe~,   )
(BY SR1. s G PANDIT, ADV}_3' (L',R_ 124) V' ' V ;V ., 
(BY M] S. Asaox _ifiARAN:AHAL.3,i, _A«/ ES_,' Am: FOR R3)

THIs"w}2I'?1f'. PE'1*gi':'1Q'm's FELEB UNDER ARTICLES 226
AND 221? OP.THEV--{:UVNS*:?1";*m'I£3N OF IN{)[A PRAYING TO
1:)B:cL,AR§:,T;w1_A"1' THE~.i?'BTI'"£'14QNERS ARE NO'? BOUND TO
EFFECT AMY PAY:\zzEN':'._F'QR OR IN RESPECT OF THEIR
:Nmv1DUALLPL0*":fBI$A1~?Irv"<G 900:; NUMBER 148 FORMING
PART ;<;'}i'--'_'I'H}':': V-LAYOUT' CALLED LAKE SHORE HOMES

.--vv.SiTUV:'%'i?EV 'EN  NUMBERS 28, 77 8:. 78 {N

K'ASA*s{&N-AHALLI VILLAGE, QODDAKANNELLI, VARTHUR

 *._H~r.)Bi,;, -.BAN'GA£«_0RE EAST AS PER THE SLAB RATE

<;:0re*jrA::-zE;:;) 'm'T~.A';w-A TO THE KA-RNATAKA TOWN Am)

Cc;I.Im*RY '  PLANNING (REGULARZSATION op'.

UNALFFHORIZED DEVELOPMENT OR CC)NTRUCT§ONS)

 RULES, 290? m'; 17.5.2007' FRAMED BY THE R1, AS THE
 SAME I3 'I-NOT LEGALLY LEVIED IN CONF'C)Ri\I§FI'Y OR
 = "€20?/EPLAINCE WITH SECTION 76F'F(1) GI? THE KARNATAKA

*  T§;:2.fN"AN9 caummr PLANNING ACT :96: AS INSERTED

 _ -BY.TI~i'E3 KARNATAKA TOWN Ami) COUNTRY PLANNHQG 85

 "CERTAIN WHER LAWS (AMENDMENT) ACT 2904 (ACT

 " ._ '1~,:Mf}?'}AND ETC. bi



wp, 198955/07

BETWEEN

1 .

SHGBHIT MATHUR  
S/0. DR. NARENDRA BEHARI MAT!-R}R--,""'v----.  4
AGED ABOUT 31 YEARS,      .
:44, LAKE SHORE HOMES, '

KASAVANA HALL],

CARMELRAM 19.0.

BAN GALORE~56003-3.

MRS ALOKA MATHUR 3 _  
W/0. [)R.NARENDRAv-.BEHARI I\.§f'xTI9fL.JR,
AGES 52 YEARS, 4'  f  
:44 LAKE SHORE ;-I0N:E3,f_ jy 
KASAVANA 1'_~iALLI,   ~ ..  '  
cARMELRAIv;«;.'9'.-0.  =: 

BAIQ'-GLOI?E--$€i~5:  ~ « I  -
 -  4 »--  ...PETI'I'iONERS

(By s;;;i';"§»:.SAc}§'i;~z:_:):RA KARANTH, ADV )

3 %s"rATE."V::s§'.'T1§<ARNATAKA
*4;2EPR:~:s«;3:NTED BY yrs SECRETARY,

[};?,PAR"I'MENT OF' HOUSING AND

_URBAN DEVELOPMENT,
V ' 'MAULTI STORIED BUILDING,
'  BANGL()RE~56G(){) 2.

BANGALORE ZDEVELOPMENT AU*m0Rm'
TEHGWDAIAH ROAD,

KUMARA PARK wr-:31',

BANGLORE~56O 020

RE? BY ITS COMMISSIONER.

IA



-4...

3 BRUHATH BAN GALORE MAHANAGARA PALIKE
NR. SQUARE,
BAN GALORE--560052.

4 BANGALORE METROPOLETAN REGION
DEVELOPMENT AUTHORITY 1,
ALE ASKAR ROAD,
BANGALORE--560052  
RERBY ITS COMMISSIONER  '

{By Sri: 1 G GACI~ICHINAMATH,  Epv E0.R"R2 
(BY SR1. S G PANDIT, ADV FOR R42)"-.  ._   "

THIS WRIT PETITIGQIS pi;LE1:$; 'UNDER ARTICLES 226
AND 227 OF THE CONSTITEFUATIOIE' Eo'r=_'%:vrm1A PRAYING TO

[>EcLARE'*"z*IaAfr- TH'E"--P§:TITonEEs"AEE NOT BOUND TO
EP'F'EC'I',AN_Y_ PA#{M_EN;T-E'oR OR IN RESPECT OF THEIR
INBICUDVEA1,' '1=>Lc>?17»E_ 13EARIfé__G DOOR NUMBER :44,
I~?'ORM£NGPAR'I' 0.1? THE/"l.A*fOUT CALLED LAKE SHORE
HOMES SITU..i3'I'E3 i1\E_SIJRVEY NUMBERS 28, 77 85 '23 IN
KESAVANAHALLI VTLLAf_}E, DODDAKANNELLI, VARTHUR

.~.Ho13LI-,, E'ANGAL"0~I2E ____ 'EAST, AS PER THE SLAB RATE

CON'£'AIN*f}'D 'LN ANN--A TO THE) KARNATAKA mwn AND

":_CO_UNTR--Y   "PLANNING (REGULARISATEON op

u.NAL.rTr:(§EAI.zEEa__1..DEvEL<)?MEN'r OR CONSTRUCTIQNS)
RU-LEE; 2oa:r:;.1:xrE.:?.5.o2 FRAMED BY THE R1, AS THE
SAME IS.-NQTE' LEGALLY LEv1Eb IN CONFGRMZTY are

 -CoMPLIA'N{:E WITH SECTION 76F'F(1) 0? THE KARNATAKA

 '2:-'.c)wN Am") COUNTRY PLANNING AC"? 1961 AS INSERFEE

 A THE KARNATAKA TOWN AND COUNTRY PLANNING AND

 CERTAEN OTHER LAWS {AMENDMENT ) ACT 2004 (ACT
/07) AND ETC.

THESE PETITIONS COMING ON FOR OR§ERS, T§iIS

 _ jysav, THE come? MADE THE FOLLQWING:

 ;..:' RES1>c§ND'E[iNTS?.E_j



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ORDER.

Commorx questions of fact and that of law 

decision making, hence with the consent _.;)%7  ~

counsel for the parties, the petﬁjens   '

together, ﬁnally heard and are 

common order.

2. Petitioners aggIieved__..VVi§:y_ 'the iid'!:§ﬁeat,§on cit.

17.5.2007

Annexure-A; 'draft of the Kaxnateka -7' " Planning {R6g1lLE1I"iS3.ti{)I1 of Unauthérised ex' Constructions) Rules, , Qeozﬁhaée prefer're(i__£hese writ petitions. ' .3, »'I\Iotif2<::ation An:nexure~A, it is made ciear that. ebjeeti.ej3ss1'er suggestions to the draft: notiﬁcation, _ Tughen' reeeiséed by the State Government from any before the expiry of the period speciﬁed therein, be censidered by the State. if that is so, it is open K20 the petitioners to ﬁle their objections which te -6- Government Weuid consider. Even otherwise, a writ' against the draft; notification is not maintainable.

"4 These writ petitions are aecerciingly rejected. A' State decides to bring into force the Rules 4. "

petitioners are aggrieved, it is needless. to V' are entitled to question the same proceedings before a competerﬁiéourt.i)f.L9L'W»s1

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