Karnataka High Court
Bda Nandini Layout (Sfhs) Residents ... vs Under Secretary To Karnataka ... on 16 October, 2008
Author: V.G.Sabhahit
Bench: V.G.Sabhahit
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~ - - KARNATAKA .1-IGH COURT OF KARNATAKA HIGH Cm3RT OF KAHVIATAKA E-HGH COUR1 . wunawouo IVQRQVIQEFKHM fiiwfl
-*1 Rmpammt 30,3 has am sia'i:a§:r:aar2.t fiarryéxig the avawnta. mdae in '£113: tha samnd r&gm:1&mt was mt. aim am:n;'fi;,2~ Sim E%."?A ta respoffimfig. avemz mas, ems Amnszcy %z;¢.75% A &&y§kxg»£~':;mm has Ems"; aéiistzeafl ts maf;anc$é1*;is« with iaw, ii. 3% of {livic mmizy .53:-mV% gwnamm 3 and 4-, thezm surf Park, open space gm.
V' _ A 3 and 4 have filed smfiamant of Eha axmmem. made in ma pstitinm V timi aims': 'mi ghm" faxraur 73 1l%al' anti 5:: is fiméfrai tlmét tlm Ci'E;'§.£.': Pmmniiy Site fie-.7£L has far%mnst:r1_z¢::*?::E.c4z1 emf aflicae ammw of _i~'=a$.;¥:%ia':1%:a 3 am %. The said aim was rveaarvad for §§w§%§i@»c:13.m--maam&':m'£E mmpimg anti wherafim, aE°?w€m%fii. $5' sit: in faww sf rmgoncisnts 3 and 'E to sat \r** W-WM W N'-N-'mun-H H-Wm M-«WM Mr amauvcmnnn 2-man LUUKI Ur KAKNATAKA mm-l COURT OF KARNAYAKA mm: COURY OF §(ARNA'!'m€A flffifl C0153' mg ¢§'%s:t msmplcx €25 mi. Ema and rwpondmt 3 haw a'=2%imiy started putfing up ~ ififlffifit azzamplsx and ham apezzt». Esg9;Eé'-'?.1i;*;,§*3?f ~ in that mag" ;:1m:*:ti%E:em1 :13 Habit '#33 ac aasnkj{3~;4ahj'L :6: I have aw:-ing 5%? gm gm} for rfiprmfiazit aeniar mums} a;n:$*§*5m;§g"ffi'1---.3/:gf_~,5 «:3 ki'; ¥'f_ _v 1% pemsusai surf the material an I"t'"'-'%3"§_;3'.:.'.';;£__,.§_W'@_%: mg C.i:.~§;: iii Site E'a.'?A of : :iLgy:§'r;;"_j.. was; ram-vafi for ahoppi:1g-cmzr caxmct be disputed and evezn " the asmmnts mad:-3 in the petiticn, thin amenity 3&2 has been rmerved fer shoimping zmampitzgxg En vkrm :13)?" the same, Wt am 'rim Efirsaare m iflqamy' in mxeming fhza cm: .Am£e:1:ity 3%, wfiich was mfint fog: wtafirmlfi s§:'2wp§?n%g-aum- Kr'