Karnataka High Court
Sri P Muniraju vs The Urban Development Department on 30 September, 2013
Author: Ravi Malimath
Bench: Ravi Malimath
-1-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
ON THE 30TH DAY OF SEPTEMBER, 2013
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NOS.40620-21 OF 2011 (LB-BMP)
BETWEEN:
1. Sri.P.Muniraju,
S/o late Poojappa,
Aged about 49 years,
2. Smt.Sujatha,
W/o P.Muniraju,
Aged about 43 years,
Both are R/at No.203, 9th A Main,
1st Block, Kalyananagara,
HRBR Layout, Banasawadi,
Bangalore - 560 043.
... Petitioners
(By Sri.Nagarjun N for Sri.T.Nagaraja, Advocates)
AND:
1. The Urban Development Department,
By its Secretary,
Vidhana Soudha,
Bangalore.
2. The Commissioner,
Bruhat Bangalore Mahanagara Palike,
N.R.Circle,
Bangalore-560 002.
3. The Joint Commissioner,
BBMP,
-2-
Mahadevpura Sub-Division,
Bangalore - 48.
... Respondents
(By Sri.N.B.Vishwanath, HCGP for R1,
Sri.B.V.Muralidhar, Advocate for R2 & R3)
These Writ Petitions are filed under Articles 226
and 227 of the Constitution of India praying to quash
the notification dt.23.12.09, passed by the R1, produced
at Ann-F & consequently the Circular dt.7.2.11, passed
by the R2, produced at Ann-G & the impugned notice
dt.24.10.11, issued by the R3 Joint Commissioner,
BBMP, Mahadevpura Sub Dn., Bangalore - 48 produced
at Ann-C and etc.
These Writ Petitions coming on for Preliminary
Hearing in 'B' Group, this day, the Court made the
following:-
ORDER
Both learned Counsels submit that the issue involved in these petitions is covered by the order dated 20th April 2012 passed by the learned Single Judge in W.P.Nos.18014/2011 and other connected cases.
2. Consequently, the Notification dated 23.12.2009 passed by the respondent No.1 vide Annexure-F, the Circular dated 07.02.2011 passed by the respondent No.2 vide Annexure-G and the -3- impugned notice dated 24.10.2011 passed by the respondent No.3 vide Annexure-C are quashed. In view of the submission made, the petitions are disposed off in terms of the aforesaid order.
Sd/-
JUDGE Prs*