Karnataka High Court
Koramangala 3Rd Block Residents vs Bangalore Development Authority on 7 June, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
LAI1>«
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 7TH DAY OF JUNE 20} I
PRESENT
THE HGNBLE MR. J.s.KHEHAR, CHIEF A. V
AND
THE I-ION'BLE MR. JUST1CE'I*LG.§;§A1t£fE;;3IfI
WRIT PETITION NO.1329 8{2:é3.1.1 (E%#4:sE;:aE+;A%::>:;) by
BETWEEN:
1.
. 'A _ EANGAI,GRE 560 034 KORAMANGALA 3RD BLOCK RESID_ENTS_ WELFARE ASSOCIA'I'£Q_N'«. ' V. V V' REPRESENTED BYITS FRESfZ_)_E:Nf:' _ KORAMANGALA, BANGALQRE; .560 0:34. ' 'V MR. SURESH 'GAI\}'ESI~£_ HEEEE 3/0 GANESH HEBLE 3 V AGED AEC>mf..76- R/AT N0.a6?.,. ram N§A!.N'7f E. 3RD EE@€:K,'~E:QREE<rAEQE:,A BA;\iGA1,oREg560 DR.
s/0 P.SUNHNA'TH NA*;AK.E. AGED ABC>.U'I" 53 'EEERs~~~ "
R,«fAT NO.88G,.,}2fTH MAIN
350. BLGQK, Ko'REM.A_NGA1,A pE'rm<:>NEEs _{;E&*-- ..AD\7OCA'FE} A.Nfi':----
B2%£\?GAi,0RE: DEZVEZLQPMENT AUTHCJRETY V REPRESENTED BY ITS CQMMISSEONER _A.""?.CHG\¥SAiAE"I E05313, E{U€\é£ARA ?ARE{ 'NEST BAf'€G5%.LQR§I 58!} (>23 {:E'v'§{3 ?».?v'fE§'é§'i"{ SETLE A,E,E,{}'§VEEE"'€T C§'v'H'§'TEZ%'Z REZ2?RE§SEEK§TEE} BY F133 {:H;'~':ERE'x«'EAE'~E C§*§3~':ERMAN 9%' "Yéifl 8;5'>§«fG2%LGRE E} E'if'EL{}PE§f'EEZ:'€'}' ,§§i§'§'§§{}R§'E'E' TLC§"§{}i%i?§}g%§£:fi EKEAE) owvmvwuvmonQ E 95 E E
-4"
executed in their favour has been placed an éhé' this case as Anzxexure-6D. Leayged C~<3u:1.é{€:§»""{$:*AV ézhe' petifiicmers placed reiianca 0:: C7,:a::gsas: fj:1{;»,?*" 1€::.:3§=.5::
agreemerxt dated 18.{}'?.2G;QE'>_,' is herezmcler: .
"ii Thai: the LES$--E7ff."v--s}ia.11 obiam 1i.:§ense and start C0:1st:"ucti:_}fi..Gf _t}1e_Vabrg2:é'~mentionec1 building, as per pian appfcvif:-d"a:idiv m{<35i':i0:1;eVd by the Lesser within six months', ._a.;1}<:1 fVsh'a11"*:i§;mp1ete the same within hm) .yea1:7s "f:*oaf; :he_"dai;$ Qf registration of the (LA. Sift: }'s:%.ase é1gree:1'1e:i'i,_fai1in.g..--which the {ease W111 be "C'éif}£(§A{'§B1'._'4:(fI'; _: .__'I'11e License of the Legal Autizoriiy!Coi'p0:'a?€i0§1'* -.shs;11' be obtained by the _I._»fi?SS_t'§?:i~.Sff€£?;:_§§€"Efif;.g :he---gtlari approved by B.D.A.."
3. Based '0:Ii_..i:he3Vafo1'fc'sai&dause in the lease agreement, it is the' of the learned counsel for the petiti01:ers,"'%:h_z§ré;Vai'1 ekzpféss condition imposed on Ananeia Ea: V. Ed§.1Cati{j1i'ai' 'Trust, that the Trust would obtain a fiIi=£:e:f:C_6" Censtruction of a building fer running 8. Kanfiada .f:;€%»;%f11m schooi within six months. It is submitted, thai"t§1€; ginvancia Social 3: Educatianal Trust was ciirectecti is ". r.c:n0::*1p1et§ the entire censtmction far the saié purpoge, * {a;'§{f:i:1 {W0 years {mm the date cf regisiraiien 3f the Civis:
w;5§r::aI1ity Siffifi
4. Aiiagigzg wiiia ihs: aferesaid w:1d§ii§:}, xarfzish was mazzéaififyg Ezavézig E38332 '%?iC3§5;i€§ 3:33; z%.r::§.z'2§;1 Sesiai 3:
K3 5>"'"'~'"'«€§@"
_ 5 9x4 Educational Trust, 3 ShOW Cause notice dated 22.06.2010 was issued to it, whereupon the Civic: Amenity siiie"1ease agreeI11e:1{ was cancelled by an Order dated {Anne:x:u:'e-M}. Be that as it may, Conseqzgem ':§':>r3L':1 t1";.e_« receipt sf 3 representaticm fEom"';'X=1ian£i'a--iificeiai' 8t Educational Trust, the ear:ee§1;aii<}r:"V:>A:::i-er dated'23§'{)S:2{}1'€}--..L came to be revoked, by' a:%i"*~..eQrdevf R§V€3I'£'2';'201OV"
[Annexure~R). Ar1nexur_e~R hasheen 'impugf1ed..byv 'jpetiti0ner no.1 Welfare Associatioii 'b_ef«:>'1"e _
5. Petitionef 3110.': . "V333 Block Residents Welfare AesV0z:.;;_2u:i_;i0n[' : ?s'I;3IIi{j)fi§'tI1C1LiII1 of association, indiCatV,e'S"itse.a;::rns «éégfxd. '€}E.)jer:ts éiS'"u'r1der:
v"Ai:1ns' V H The main objective of the Aseoeieaticn IS' t0"'provide and enrich the quality of _ the f'esi<:'.e1j1ei:.s, Keramangala 3?" Block. gf a To pr<:>.V.i.de Comfortable living conditions :0 the ' V' ~.;~esidents, pmmete Cleanliness and hygiene in the area and to see that all development in A u iizjramangala 3*" Block is in an orderly manner' ' To conserve an epen Eands ieft; fer parks and " V piaygrczurlds and promeie deveiepment of parks and playgreuncie and p£ar1t trees in open spaces.
:3. Te: organize age': premoie eeeiai amenities peréeeeining" {Q phyeieel finiraess arzd weié beigg by eezrzeiueting heaitih eamgseg preventive medieai eheekzzpe etc"
la Kl W ' , wiw M 35*' ;'lm@«Q'"''*w'} 54"! _ A'c§f'§hl'C?\?'3VfT£€'nl;S of the above objects and prohibit M 7 M Black Koramaiigala geographically bouiideel as under :~
1. is Main, in the NOR"i'ii_}w"'i--ii_e:iiiii~:fig_ resideiiiis on the Northern 'sicie. cf" the ' road if they volunteer taxis 7"' Main rsad iii ll Sarjapur ,iViairi7Rij'ad, including residents 0.nl'ihe'v«-SQ1itheni.s' side of :he¢¢~ad if ifi1ey=mfiiufiteer to :10 so. * l ~ i
4. 10'Q__feet i5_<:>a<;l. 7!fl*V.l§/I'ain, in the WEST. To provide parks';'lplaygfc1;inci;3, water bodies, gymnasiums; eliib' l:1'Quse_s,a ii*l1I'S€'I'l€S, schools, lj'lO:3pll_ZalS or ....'elii1i'Csj;-.__markets or special
4..amei§iities 'as' 1-may bee considered necessary by {lie ifi'e'mber:s-- ;tii.f1e=1E0 time. {)1""iiflC0l1'Il€"ifw.?:1'ly shall be applies for the €he";j')ay1naei*ii_VVl'sf any dividend or distribution " %ariie1:1g..i:l'1.e"iirie'i":i'bers and alllvssueh ether things as may be ebf:siClere.~5. is be incidental or conducive to the ._attainn:1ent of the afore said objectives. _& "sj,.raise funds from all sources available for 2 implementing the aforesaid <3l:)jeets."
Sf We at afraid, that we firié no gusiifiable cause at Elie "-hands" lipetiiisner no.1 Welfare ifassseiatisii in apprsaeliing V."v'lLl1%_S'Hl;:O'{iFE, 5:0 as is pemiii ii; is assail {he order dated G§,i2a2$l§. Wiiail eamisi be issi sight sf is the faeig iizai i/he Ciiaie fiziieiiiig' site in qiiesiisii was grameé is Ariaifiela Sseiai §':§'E§{?al;§{}iE€il '§:*i:si far basis: as an i5§,€i'?,2G§§i
- 5 _ In spite 0f clauee no.7 contained therein. petitioner no.1 Asscseiaiiien chase {e do noihiilg for .3 perioci of fixiefirears when the said CA. site was ordered to be 23.08.2010. it is only when the revocaticie_ c:r<;}e§9V"
06.12.2010 was /issued, that:""if1e«. Viwelfeere b aeeociatien and same individuéds '-._lizVing" ,iI1~, approached this Court thre'a§ff;c_V{he.V'petitiori' filed by way of a public: interest' ' 'is. possible for us to accept the befie on account Of the clear" Court when writ appeals} cIisposec;1e_g;gf lung space of 6.270% in Korarritgngaie *3e:r;3zfeut;» '~e:ha11* be maintained' In the backgreeizgi of {he issued by this Court, which havegaiiiaineki it does not lie in the mouth of the « "pe€it§eri'e:1's conteecl, that Amanda Sociai & Eciucatienal i*:;.eic':I1:V'=:2;ri*1e5eeV favour this Cfeurt passed an erder requiring V'-«en the ve,eki:1g§ the»..;;:fle{.:;:ei§..iAef a site within three menths can be set aside 5 1 third party. Since the judgment Féfldfiffid 5314 § Cent: has met been seughf; to be reviewed er' zfeveéieé, {the prayer mede in Ehe :ns:.i;a1m ivrii; peineien eeeaiiing 'iihfi order eé' revecafien e:Ea§e& S§ei2.2€}iG ES eeeieigzégz :3:';~:2::§e§e§a:1é2:bEe. ifize eni'é:*e {ter:::"a;verey eejseé » <3 » __ at the hands of the petitioners seems to be 1ae1?g'_:ig_V in bona fides. We are therefore satisfied, thai the ";x7SefE"i'5L?' petition is liable to be dismissed with eecerdingiy.
Petitiener no.1 shah _e:1ep0S;i, heesis »'vcy,2'3;12tifies<¢§1'..git»,L 310,080/~ with the 'Adv*0eates"--»fi-ielfare E?1;h'ei? ar1<:1'VV maintained by the Ka'rxj1ata§~:é£"'i?fli3?€"'"-B31" C€>"uI"'I<"':iL Within three months from -thereof shall be placed on the :e:e;£:m;1 of H10 receipt is filed in this Cougri '%;ti;;§u.1Vated herein above? the Registry'$hah"jre~;i§£ee.thie'--eaee'"fe:fv'h1c:)£i@n hearing, so as to enable 'C011f£7tE0e'f:_he aferesaid costs. i C§":§§§ Eeefififi .?iZé'§i§E hkh: