Karnataka High Court
Sri Surya Narayana Swamy Temple vs The State Of Karnataka on 14 November, 2014
Bench: Chief Justice, R.B Budihal
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14th DAY OF NOVEMBER 2014
PRESENT
THE HON'BLE MR.D.H. WAGHELA, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
WRIT PETITION No. 18924/2012 (LB-BMP-PIL)
BETWEEN:
Sri Surya Narayana Swamy Temple
And Kalyana Mantapa (Regd Trust)
By its Secretary,
Dr. Krishna Reddy Colony,
Domlur Layout,
Bangalore-560 071. .. PETITIONER
(By Sri. M.S. Varadarajan, advocate)
AND:
1. The State of Karnataka,
By its Chief Secretary to
Government, Vidhana Soudha,
Bangalore-560 001.
2. The Bruhat Bangalore
Mahanagara Palike,
By its Commissioner,
Corporation Building,
Bangalore-560 027.
3. The Union of India,
By its Secretary,
Minister of Defence,
101, South Block,
New Delhi-110 001.
2
4. The Station Commander,
HQ Karnataka, Kerala Sub Area,
Cubbon Road,
Bangalore-560 001.
5. The Commandant,
ASC Centre and College,
Represented Colonel
(Administration),
Air Port Road,
Bangalore-560 007. ... RESPONDENTS
(By Sri R. Devadas, PGA., for R-7,
Sri R. Subramanya, advocate for M/s. Ashok
Haranahalli Associates for R-2
Sri B. Pramod, advocate for R-3 to 5)
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This writ petition is filed under Article 226 of the
Constitution of India praying to direct respondent Nos.
3, 4 and 5 to cause necessary repairs to the army road
(Patel Rama Reddy Road) Domlur, Bangalore and render
it usable and motorable by the public, as per the
undertaking given by them in CCC (CIVIL) No.
452/2010 and the connected cases and also to comply
with the directions given in the same and etc.
This petition coming on for preliminary hearing
this day, Chief Justice made the following:-
ORDER
D.H.WAGHELA, CJ(Oral) Learned Counsel Mr. B. Pramod appearing for respondent Nos. 3 to 5 submitted, on instructions, that 3 the grievance of the petitioner is already redressed. He has placed on record, a set of photographs to show that the work of the road in question is completed and it is made available to the public. Therefore, the petition does not survive for any order and it is disposed with no order as to cost.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE Nsu/-