P Kodanda Ramaiah vs The Bruhat Bangalore Mahanagara Palike on 16 November, 2010

[Cites 0, Cited by 0]

Karnataka High Court

P Kodanda Ramaiah vs The Bruhat Bangalore Mahanagara Palike on 16 November, 2010

Bench: J. S. Khehar

VVv:'7ANT"""[?¥;

IN THE HIGH COURT OF KARNATAKA, BANGALORE

DATED T HIS THE 16'?" DAY OF NOVEMBER, ZOIO

PRESENT

THE HONBLE MR. J. s. KHEHAR, Ci-IIEF--;;IUS7I7I'C:§fEI  I '

AND  

THE HON'BLE MR. JU$TIC]§;«VA:'--A;S';:'IBOPANNA " 

w.p. NO. 6124 OF  (GM~RESV+IPIII)a":VVb4'vI 
BETWEEN: I I I I

1 P. KODANDA  
AGED ABOUT 68 YEARS ' A _
s/0 LATE«P.ENAGﬁ+BUS_1'£'\x'\¥  
R/AT DC§_OR;1iNQ..2O    " 
12'%'H GRO'Es',"V-25? MAE_N'*ROAD,_'  '
3RD 1:>1~LAsE.;»gj.P.'NAGAR_  
BANGALORE4478    

2 13. s. KUMARASWAMY  _   _
AGED ABOUT 66.yEARs'~  
S/O LATE SHIV".ANNAﬂ_ " 
R/AT. NO. 51  1.6'?H~CROss

 , 4TH PHASE, J.P. 
 BANGALORE._--78 ...PE'HT:ONERs

[BY ADV. FOR
M/S  KUMAR ASSOCLATESJ

4:  *   BRU1-IAT BANGALORE MAI-IANAGARA PALIKE

._  "BY ITS COMMISSIONER
.  BANGALORE

 A   "B'.IE.s.c.O.M

V' REP. BY IT MANAGING DIRECTOR
CAUVERY BHAVAN
BANGALORE -0 1



THE COMMISSIONER OF POLICE
INFANTRY ROAD
BANGALORE -01

SR1 C K NAGARAJA RAO

S/O SRI KHANDE RAO

AGED ABOUT 71 YEARS

NO. 53, NAVASUMA

1 1T" CROSS, NEAR MINI FOREST
JP. NAGAR III PHASE   
BANGALORE -- 560 078 A

SR1 S G BHAT _
S /O SR1 GANAPATHI BI«=iA'I'=,
AGED ABOUT 58 YEARS  "
R/AT NO. 39, 11-A cROSS___'-.__ 
SECOND MAIN ,    * A. '
J.P. NAGAR 111 PHASE _   V
BANGALORE -- 560 07.8   <

SR1 H N SHAMA HAO: 

S/O SR1 EH ;\;fIiTAi7{AYA1'3IA    

A6131)    
R/AT NO,;'.C -3302 _ *  _ 
PRIDE' APARTMENTS," BILEKAHALLI
BANNERGHAITA 'ROAD..-~
BANGALORE -- 560 076

__;fSR1..N  '
- S/O SR1 NANt1------m3:R P.K

AGBD_A.B._OUT 65 YEARS

 T 'V AR/Afr NO,' 3 --c
   APARTMENTS
A ' "5TH CROSS, 4TH MAIN
 BILEKA'HALLI, DOLLAR LAYOUT

B-ANNERGHATTA ROAD

 ..  BANGALORE -- 560 076

" = SR1 N. S. VASANTH

S/ O SR1 N R SESHAGIRI RAO
AGED ABOUT 68 YEARS

R/AT NO. 70/4 Q, I CROSS
JANATHA COLONY, HULIMAVU
BANNERGHATTA ROAD
BANGALORE -- 560 076



- - -------ww 

F

l7

3

ORDER

J .S.KHEHAR, C.J. (Oral):

The instant writ petition has been ﬁled, irit.er.al'ia with the following prayers:

"PRAYER:

I-Ion'ble Court be pleased to; '

a) WHEREFORE, the pe'titicgne.rl pirays:"thlat"se-thisif Issue an appropriate V-Writ, order_"eorl"direction thereby declaring _ ins'tallatio1?1 of loudspeakers in the 'p.ark"s,and playgrounds vested and "m.aintai1%{ied4by~the ls' respondent and creating anyl'y"slound_V"o1f~.noise pollution through them' 'pillegal and yoid;

Issuefaw1*it,« order.__.c.tf direction in the nature of nria.ndarnussj-di'1'ecting the 3"? respondent to fortl;'With seize the loud speakers and V otthér p€'fViblic'»spound systems installed or used

-_ in. 't£.1e.,' 'p_u"olic.. 'parks and play grounds 'oelonging, 15% respondent, forfeit the "'-game a_ndt'o_i_fnitiate appropriate legal action to prosecute all those who have installed and used "su_c_h,equipments in public parks in the interest of justice and equity;

issue. a Writ, order or direction in the nature ' ' mandamus directing the respondents . "herein to restrain any individual, group of citizens or associations from playing music or otherwise using loudspeakers and other C1) public sound systems in any public park or playground belonging to the 151 respondent in the interest of justice and equity. Issue a writ, order or direction declaring the ANNEXURESA, B, C 8: K as illegal, void and inoperative and consequently forbear the respondents from allowing any loudspeaker fﬁrat' ...------

\la,.,?fJm'ﬂ., to be used in Mini Forest Park of J. P. Nagar, 3" phase, Bangalore City in the interest of justice and equity.

e) GRANT such other relief/s as deems in the circumstance of the case and a.-l_l'oW'--«.th,e writ petition with cost, justice and equity."

2. In response to the aforestated p_rayerVs'jVat,_V ll the hands of the petitioners, learned Principal GoVernVrn._e'nt_p Advoca.t_e;,: has '' entered appearance on ,behaAlf-"of. states, that the loud speakers Forest Park of J.P.Nagar. haye been removed. and in the aforestated Mini Forest' Parl;',:"- the instant writ petition has been rendered ir;fr'uctuous. V3, Learnedicounsel' for the respondent Nos.4 to 11

- v seek. an..,"a.dj"o,urnnieiitlso as to enable him to file counter " V F' We: considered the totality of the facts and V'«.__V'-circumstances of the case. The sole and specific prayer it the instant writ petition, pertains to the playing ofrirnusic including religious music in the Mini Forest in the iI1te.rest 5 Park of J.P.Nagar III Phase, Bangaiore. Besides the aforesaid specific submission, there is no other submission in respect of any other park.

5. In View of the statement made by _ counsel representing respondent_,No.._3, we'ai*ei..Vsatisfied';,_V it that the instant writ petitioniﬂ infructuous. The same is a'tieordingi,y 'dis'po'sed'~of as "

having been rendered in.f1"aetuo'us. it N--ee.diess to mention, that it shail be miss me petitioners to raise a similar issue, speeiiieaveftinents, in respect of other parks--,. ii"3'-the--.jp,e'titi€;ne--rsw.- are so advised, in _____ Chief Justice Sd/1 Judge 'Index:'AY/TE

Unlock Advanced Research with PRISMAI

Karnataka High Court