Sayyad Badesha S/O Sayyad Isar Ali vs City Municipality Koppal on 4 December, 2008

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Karnataka High Court

Sayyad Badesha S/O Sayyad Isar Ali vs City Municipality Koppal on 4 December, 2008

Author: N.Kumar

Bench: N.Kumar

IN THE men coum' or KARNATAKA cinema?  

AT BKARWAD %
{Jateé this the 4*-*1 day of :D,c,c::::'J:;1be_r,"   "
BEF0RIs:}-._ _ é *  1 ' 
TI-IE rxoxwzs ro::~'c;',;r:f:_s'rz£:m it.    .

Writ Peﬁtion No. 313593352033 mzwwgm

Between:

1

Sayyqd Badssha  _
S/0 Sayyad: I:3,'S'>£:3I'  V ' 

ﬁsgﬁ 132  . L

R/o B__a£ii."Mé--s;'i;d " 4; " .. 
Sai1a:£i.i_ Badsashéi'  «  '
Saj.I.a;1p"ur'Sﬁ'§:_e.t -. 'V ' '
K€>ppai*.,  _  .
Disuéct Kopgsa; '-- ,_5293 ':23 1 -

Hazm Saiiéisri '§3§{;e?.§;s;a§ Darga
At F031" Rqadww  

% i Kcppal

-_ ' 'E33: its »Muta*xé€Iaﬁi**SVayyed Badesha

S] c.«Say'5;ad Issar Ali

" " véga  'years

Rf'3f'BVac1i§'M"asjid

. ""VSa§}a11i'j_Béidesha Darga
 Saviianpur Stivetrt

_ Dtistrict Koppal -- 583 231

i§..0p§a.'x
.. . PE titioners

(By Sri G B Shastry, Advocate)

City Municipaﬁtgz Koppal
Represented by its Commissioner



Near Old, Bus Stand
Cradag Road
Kappa}

2 The Deputy Commissioner 
Kappa}

3 The State of Karnataka  _V
Represented by its Secmté1y"
Urban Deveiopmeni Departxifl-ﬁni 
M 8 Building V    *  
Baﬂgalore  "' '

4 The Kanzataka State...» _  '
Eoard ofwakfs  V   . ,
   _V   
 V   " 
By its:Seci::¥9a1yV" ' _  «_   ...Resp0n{:ients

W " ' ~ if .(B§?:$:~i   ridhﬁiﬁak, AGA)

Thit; W133: Peﬁﬁgﬁ is under Articiess 226 213$ 22'? of
the C0nst£tt1t_ionof'I_ndia; .pfyaying to quash direct ::espondt:nt--
1 am} 3_not {<5 -r1§V:m.o1i3h'vthé Dargah Morefully described in the
peﬁtjqia Vscheduk .._1.1nd€r thé Board Widening progxme of

 ._1?for:;.,¢[._R£:n:»:b;_§1.A, KO§)p€:il ?a'";i'1{'iV direct msponde11t~2 and 3 to take

necessary stays to presexve the said religicaus and historical

 '  'a.1accV  * .

" . . '''*I'I3ivsA\5.§'ir§1:V..;'?'€cf,ition coming on for preliminary hearing this

,_  day, izhe {:Ou::t*"made the foﬂowingr

ORDER

V' {the petitioner has filed this Wﬁt pcztitien seeking .A:V'c1vi:€:cﬁon to respor;€ien1:s~IT and 3 not to demoiish the Dargah :. m0ref111Iy ciesczribed in the scheduie to the petition under the E/..

road widening programme of Fort Road, Kappa} Lib; respondez1ts~Z2 anti 3 to take nscessary steps ti; V' said religious and historicai place o3T'1%%£):'sE:i:p'¢.A .g i

2. The said writ ﬁléhci 9013 that the authorities wogid £115: i)a1'g9¢- r::Xc€pt in accordance with iaw, : notice ané Without payirtlg 5:'?-Egpexiéaﬂﬁdig. éﬁicgaﬁan is mat substa11tiat§:riV material on recmﬁ.

Even is seeking in this writ petit:i:)ni;_A:ls restrarining the authorities from Darga. The peititioner has aitemgaﬁve 3333' Aa_ﬂ3¢aci§3us remedy by way of civii suit to £153 relief. "when that being the case, it is this Qourt to entertain the Writ, petition. Hands, «idetition is dismisscci, wserving liberty to the ' git-;ti1f:i<3J:3.;t3r-- approach the Civil Court for appmpriatc: rfciief. Sd/*2...

Iﬁéﬂe " ksp/~

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