Karnataka High Court
M/S Navayuga Engineering Co. Ltd vs Union Of India on 8 July, 2009
Author: V.G.Sabhahit
Bench: V.G.Sabhahit
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2 swam or-" KARNATAKA THROUGH THE PRINCIPAL SECRETARY uaam 3EVEi.0?MENT, VIDHANA SOUDHA, BANGALORE 3 BANGALQRE METRO RfiJL.'C0'R9QF:AT.IQN 1.19., «A . BMTC: COMPLEX, 3*" mmn, :!QB?.F{tE}Ai3,"- SHANTHINAGAR, aA1v<3ALc;2s:.£:~5m 02:2 % % 2 A RE? av rrs MANAGING oxaemcm " 2 4 RITES - 9:21 -951 - 5.'i"S'FRA GENERAL CON'$§§'LTfiWE_.'-3 BANGALGRE METRO RAIL PROJECT, 3&0 Fi--.£3t?3&.._ BMTC CQMPLEX,'-vK.jH.RQfi§D, " ' 5HARTH,INAGéAR,: aéawcmege-Egan 927 [BY PROJECT _M+§tNfir.GER 5 !ViA¥*lfi;{iE'$*§'C§ nmecma' 19239.6 Rfis§i;'C1DP0RA1'I0N LTD., Ema tZfz3M9LEX.;=3Rs3 FLOOR i<.H.ROAD_. ,B'ANGALORE-560 027 % RESFQNDENTS ._f{3y;$Iv'zT. «Imam AKBER, GA, ma R2 % «_ sax Aw, FOR aw ASSTS., A9Vs., ma R3, R4 m%§@§~% mmw $3? mwmmm WQM mm'? W?' Mfifi/€Wfl4T&KA Wfififlfi mam" Q? mmmmm Wéfifi?-E QQMR? A Z WP. 1.3 FILED PRAYING TO - DIRECT THE 1 k{Am=oziemEm car A PMEL or zmepemem T - _C§;:NsmucncN EXPERTS znnepeaaosm :25 "mg R3 TC} 5 #% m 5vAL.u.e;Te ma cousmumuw memons EMPLGYED 3'! "me R3 m 5 Am To mmme A aeavzzm as THE mum Q? %&flNW§'&Kfi. Wiflw flflfifimf %.M2Nflfl%=w.=_.a- -3- Wfifi fiflfifim SAFEST CGNSTRGCTIQM METHGDULCXEV TKAT MAY BE EM?1.0YEEJ FOR THE WOR.K$ T9 BE TAKEN __ UP IN coazseswso AREAS sum AS CHINfiiAYAv,.VVi'%: I:'¥S1(}N HOSPITAL :::c:A::.
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DifégtA'.the.."-~'['appaintment of a par-uai of " L*indepéns5V}eVVnt 'cionstt-uction experts independent % raspandéfit Nos. 3 to 5 to evatuate the . mathods empioyed by the :'€§'e9_ndsnt .F&t;'2$$;A3 bi: to provide a report arkm *safi&t""'c<§n}t§tfiruétiaavn mathodeiogy that L A 'i"::"r* the warks no be taken up fifjeas such as Chinrrsaya Mimor: % %*£*s§é?%¥7?W :- \./' mwwmm mmmmmsmmm WMWW fiflflwflfiflflfl Wfifiilfl fifigwgfif WW fifla%MM*&Mfia. Q? THIS wan' PETlTIE}fi comma' Ui?"FC§£i':?v?.€LE§fiVIN;§RV' _ HEARING on THIS may sA3H&Ara%rr"%3.', j:%%pM§:5E#f:"}vTae -5- E § $ as 3 § m arse admits that there is potaentia! far assnzming that the present Public Interest Litigatim petitian is Vf-fled far advansing the inberests of we petitiarser ii': has such potential assumptian, .__ érs ' canéfifufifian methodabgy dimmed to' ba¢Fj jk%:mp:§rnmad&%%&b§ %riw;sonder:t E 2 § £2 x $53 § am a $ 2% g $ § E % E E Nos.3 and 4 is not ansi"hai§jti§ke.p:omthtia§ Fdr accidents during the stage of is heipless ta convince a;.'.z:3 / _-or Nas.3 and 4 from Wfififi Cflififi? Q"?
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2.1_ alt that the petitioner had ,wde 'termcndenm 3 and 4 mm the fijom executing the wcrk in a congatm cautioned that the core issue of 53 adjacent sharps and rwidentiai piaces V K Haddwed. Petifiorzar had alas in gorad faith ic§§Tbrfiw3'%fi1e rmwndenbs 3 and 4 about fite dificuitées anti in immementirrg the 'Segment Launching \}' mwtm-mm wmw %E'*z«£"?%€'§.§W§&i'*'%.§é'5W'§»W§ WEMW %@J%3W§ Wfi%KWflW3%W& Wfiwfi flflmfi? Gm? « the Csntractor of awe third rmpondent. "if-i:3$§¢ja$§22a7r,».fhé petitioner is constrairzofl to appér*<}5ac?;« ttiia of -11- $ 9 Q £3 g 2% g area. It is for the wspesndanm 3 to S no decide amut the method ef censtructian to be adoptnad after taking into corxsideratien the opinion of the experts. which msthad of c¢nstru¢tiaon iike CMH Rand ma. HaviEf§v:vE§gard.vtc«. ;l:mVéb5'§:§Mféé:m, ms dear that the pefitiaagr h'&'s""r"tfl:n§t4 ¢:;i:E'an§?§ graund for grant af reiiaf as écfilgfiifkfir Pubfic Interest Litigatéon. fife is run rrmrit in this Writ; »e=;ua;§ana%9as& Eh? fiyifigwing mar; .. %¢imma.
xx """ Chief Justice Sd/-
JUDGE {$dex:Yes[Ne Web Ho5t:Ym]Na $£§$§§ mwwmm Wm mmmmmamemm amww a¢uwmA w«%r;*.: mwmmzmm MWWE QQUKT {W §€fiRNfiI?§"&K.a% Hfififi xtmm" Q? KflRNfl'§'M(& E433-R €3€3U§%Y Q? &W?€N.&"§"fi. cannet aha appoint pane! af indapenderéf Caéfiéféufifidh experts as sought for in the w:iE"f1fitit¥¢--fi tn'