Karnataka High Court
G.A.Manohar vs The State Of Karnataka on 3 August, 2016
Bench: Chief Justice, Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF AUGUST, 2016
PRESENT
THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE,
CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.37018 OF 2016 (GM-BWSSB-PIL)
Between:
G.A.MANOHAR
S/O ASHWATH REDDY
AGED ABOUT 47 YEARS,
R/AT GUNJAR VILLAGE,
VARTHUR HOBLI,
BANGALORE EAST TALUK,
BANGALORE-560087
... PETITIONER
(By Sri RAMESH K R, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
URBAN DEVELOPMENT DEPARTMENT, VIKASA
SOUDHA, BANGALORE-560001
2. BANGALORE WATER SUPPLY & SEWAGE BOARD
REPRESENTED BY ITS CHAIRMAN, CAVERY BHAVAN,
K.G. ROAD, BANGALORE-560009
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3. THE CHIEF ENGINEER
BWSSB(K), CAUVERY BHAVAN, K.G.ROAD,
BANGALORE-560009
4. THE SUPERINTENDANT ENGINEER
BWSSB(K), CAUVERY BHAVAN, K.G.ROAD,
BANGALORE-560009
5. THE EXECUTIVE ENGINEER
BWSSB(K), SHIMSHA BHAVAN,
46TH CROSS, 8TH BLOCK, JAYANAGARA,
BANGALORE-81
6. THE ASSISTANT EXECUTIVE ENGINEER
BWSSB(K), SHIMSHA BHAVAN, 46TH CROSS, 8TH
BLOCK, JAYANAGARA, BANGALORE-81
7. THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORUTY,
KUMARA PARK WEST,
BANGALORE-560020
8. THE COMMISSIONER
BRUHATH BENGALURU MAHANAGARA PALIKE,
N.R CIRCLE, BANGALORE-560001
... RESPONDENTS
(By Sri H.VENKATESH DODDERI, ADDL.GOVT. ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO DIRECT THE BWSSB AUTHORITIES TO NOT TO
PROCEED WITH THE CONSTRUCTION OF BWSSB CAUVERY
4TH STAGE, 2ND PHASE, SEWAGE TREATMENT PLANT,
BLOCKING THE PROPOSED 30 METERS ROAD PROPOSED
IN RMP-2015 AT ANNEXURE-A TO CONNECT SARJAPURA
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ROAD TO OLD AIRPORT ROAD, WHICH PASSES THROUGH
THE LAND BEARING SY NO.293, 292, 288, 289, 282 & 283
OF BELLANDUR AMANIKERE VILLAGE, VARTHUR HOBLI,
BANGALORE EAST TALUK, ETC.
This petition coming on for preliminary hearing this
day, the Chief Justice made the following:
ORDER
After hearing Mr.K.R. Ramesh, learned advocate, in support of the petition, we feel that the interests of justice will be sub-served, if an opportunity is granted to the writ petitioner to make a representation to the Secretary, Urban Development Department, Government of Karnataka, Bengaluru, within fifteen days.
2. If such a representation is made, the Secretary, Urban Development Department, shall consider and dispose of the same, after giving an opportunity of hearing to all the parties concerned, within a period of twelve weeks from the date of submission of such representation.
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3. The writ petition stands disposed of.
4. We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE vgh*