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Karnataka High Court

Reliable Tranquil Lay-Out Site Owners ... vs The Commissioner on 20 September, 2011

Bench: N.Kumar, Ravi Malimath

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
IJEATED THIS THE ZOW DAY OF SE3P"FEi\/{BER  1 1.

PRESENT

THE HO1'€'BLE MR. JUSTICE: N'..Km{IAR.:  M  T»  H

AND .

THE HONBLE MR. JUSTICZE }'<;:V1».MA:;}1:v:g;:H'«'H c.c.c. NO: 158:3/"201 1k{'ai:%g;a3 a BETWEEN : Z % Reiiabke T1"anqL:i.1 Lé13%§'{3L1t.-A_ V ,. " a _ Site Owners; Weifam As$'0ci:1ti<:~3'1,'.A "

Haralur village', V211"i'.h.L:r_H()i3.}j.,; ' HSR Layout 1?'Qs'i'., V' I ~ Bangaiozmy _._aiu'E~:. 1 13anga..I9:'é"'~:1,56%.1_U«'¥i}" "

R€p:'é:sé31it'e-:i by its Se(:.r_eta1'y Sri.I\iZ_ura11idh:{1":'1rfifag£i::_ti; ' ' ...COMlPLAINANT Adv.

' I'. = 71? 'C;oni:'nissE0I1er, .' TE26i"'Bas;1ga1§0r€ {)€:vé:%1c3;}m€::1'i:

"';.z'm4:J§<1'<;;:zi~;:.;;;x Kz:._i1éar'éipark West;
§::%a1':g;a"§{3r€% ~ 560 S26 {R€';:n 1%)}? its; 'E'<}w:1 P%a:'mi.1";g§ V' , "ATE/£%:%:::b€':" ;'%r:§ KS.f:'£,"§'<;>§;>g;§.E ' A2» M;'S.Re,§iabE€ Deareizspera N0255, 361-?" CHJSS, 5"-E EV/Iain, 43-" Block, Jayanagan Bangalere ~ 560 O} 1, %;
Represfi-:nt.ed by its Authorized Sig11_at0r}r (By Sr£.H.P.Ram Raddy] ...ACCL'§SED (By Sri.V.Y'Ku_m::1r 8.: A.<5&;§'.S., Advs. far Sri.N.S.Sanjay Gmvda, Adv. for ' This CCC is filed L1§1(iE3f:':SAé'(5"{.§()'I1{}»§' 1.;1xfLi1e»i' Contempt of Court Act by thegc:o1i:':;31é:im1r11:,°'~;,v1*1:s§1<eii::;_he prays to inniate cor1f;empt pr(>cte:'€:_di:3:gs 21ge;-;_§11"e;t '~i;her1=1MfG--1f disobeying the order: issueci by the E"§QI1'b{€;;¢: Ev*I.ivgh.5C0ur.1f ' in W.P.N0.1 17210/2030 dam-:g:i"Vf%6.O8.'£3(_)i~{) fma%¢ Annexure 'A' and further modified Q_y%':1-szfr dated' ~O_i}V.O2V..2O1} Vida Annexure * . ' This CCC <:0mi1igL' v(>h '.£[_)kI;vA. :'O?'"'{:ai€3TS, t._hi5; day, N.Kumar, J.,.v<:ie1i\:'<::*<:<jv» the fcfligwirzg The {fo5:fLj,--p1ai1;i«jé~--.fiiecii céomplaillingg; diswobediezxce of the', srfde:~1' p'é1,s$7r;'At1 Court on 41?} F'€brua.ry 2011 i::._§'y¥'.£'. No. 1'; /29:0.
__€0u;'L in the gaizi Gffifif C1.21r1Tfi@€E that, if. Wiii Vthe {:omp€':.:**z1i; zmihaériiiy E10 {70§1-Sififiif éihiit <:Eéi§:1'§"' :ta.:{s,~:ed by §"'€S§,>€}1T:{if:"f}'i'. 1'\§s}.2 fm' $L:bs¥':é:*:2_€§0n of ilhfi A <§§:*.i§;§Em»:;E €:2p:=:§": &§§}E1{E€3 €3£i§'{}'1E1E"K%3€f§ §E"3:* éfiifii z1§:':e:§ii:ie3:-5% peiréi ;a;r1d géiajy' grezsmii {2"§n{_}/fig 'with the Eané Him; p1:r'<:%1ased by him, and that in Case the same is pr0p03*1:i0§1at.s3 to the 7:
3/, VII 3 _ area required to be left. as open space, irrespeciive 0f the d€C?'iSi{)3;"} rende1'ed 'my this Cour': and w:ith<>m: p;'L§"§1;.di(:e therein the <:ia.im of 'resp<>m;iez1f. No.2 be CvQ;:§::-.i d<3i'c2%d~ in accfordanite W'i'U"1 the norms and the pO}i(Tj€ '€.3f r£~:SpGnde.*:a_ii7 E\E'0.1.
3. After service csf 'n«:>tic:€%,"£113.:-._}Eé3sp<j::.;;it:11t.s Q73' appe21ra.n.c€ and their g:'i€\fea,fic:e was1:h€..at;f:IVi':f;rifies have not complied with r"§T11€¥ 5s,:t.:'t'1= di3'éCi;i<):1. Nmv" today, an affidavit 01" the TO\7£§'EJ1J P}'&1I';§L{'§1"_.':I3/gfilfibfir of Bangalore emtIv1£>rit;_\/,r h2i$V<:\<}11si'd{:Afe(3 -the revised plan and approved it, s11bj..e;:c!; to" I1.{?.1f1Il{,3::E'..V t:01'1<i1't.1'on_ and they are in {he of i;<3:-:~;;i1'1g the rncadified piem. in vkzw 0f the saisi *:,1:";d.iS}<3 u§g§t*i.V fa.e::i;s$ this pi-:tif:.i0:'1 becomw iz1fruci::10us.
" ~_ £i%::,s:dVf€3i:j:g§3§;{,':><e?£§t'i{>n Statiiig dismissed. 'T SPS gaze E§$gE Sézm Efiggg