Karnataka High Court
Mr Balan Paravantavida vs The Principal Secretary on 17 February, 2025
Author: R Devdas
Bench: R Devdas
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NC: 2025:KHC:6994
WP No. 4624 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 4624 OF 2025 (GM-RES)
BETWEEN:
1. MR BALAN PARAVANTAVIDA
S/O LATE KANARAN PARAVANTAVIDA,
AGE 65 YEARS,
2. MRS. SANGEETA BALAN
W/O. BALAN PARAVANTAVIDA,
AGE 56 YEARS,
BOTH THE PETITIONERS R/A
P.O BOX 7182, ALEXANDRIA, VA 22307,
USA, E-MAIL ADDRESS [email protected]
BOTH ARE REP. BY, THEIR GPA HOLDER
MR. PHILIPS, S/O TITUS GOMEZ
...PETITIONERS
Digitally signed by (BY SRI. AMIT ANAND., ADVOCATE)
DHARMALINGAM
Location: HIGH
COURT OF AND:
KARNATAKA
1. THE PRINCIPAL SECRETARY
REVENUE DEPARTMENT,
GOVERNMENT OF KARNATAKA
ROOM NO. 505, 5TH FLOOR,
GATE -3, M S BUILDING,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU 560 001.
2. THE DEPUTY COMMISSIONER,
BANGALORE URBAN DISTRICT
KANDAYA BHAVAN,
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NC: 2025:KHC:6994
WP No. 4624 of 2025
KEMPEGOWDA ROAD,
BENGALURU-560 009.
3. THE TAHSILDAR,
BENGALURU NORTH ADDITIONAL TALUK OFFICE,
HOTEL SHARAVATHI BUILDING,
3RD FLOOR, YELAHANKA NEW TOWN,
BENGALURU 560 064.
4. THE SPECIAL TAHSILDAR,
THASILDAR OFFICER, YELAHANKA TALUK,
BENGALURU-560 064.
5. KARNATAKA REAL ESTATE
REGULATORY AUTHORITY (K-RERA)
REP BY ITS SECRETARY
1/14, 2ND FLOOR, SILVER JUBILEE BLOCK,
UNITY BUILDING BACKSIDE, CSI COMPOUND,
3RD CROSS, MISSION ROAD,
BENGALURU-560027
6. M/S TRISHUL DEVELOPERS
A REGISTERED PARTNERSHIP FIRM
OFFICE AT MITTAL TOWERS, OFFICE NO. 109,
B WING, FIRST FLOOR, NO. 6, MG ROAD,
BENGALURU 560 001
ALSO AT
MITTAL PALMS NO.32/2 SHIVANAHALLI,
JAKKUR, BANGALORE - 560064
REPRESENTED BY ITS PARTNER
MR. NIRAJ MITTAL, MR. O P MITTAL,
MRS. UMA MITTAL AND MRS. JYOTHI MITTAL
MOBILE NO 9845030080/8660783512
E-MAIL ADDRESS [email protected]
[email protected]
...RESPONDENTS
(BY SRI.SHAMANTH NAIK., HCGP., FOR R1
SRI. GOWTHAMDEV C ULLAL., ADVOCATE FOR R5)
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NC: 2025:KHC:6994
WP No. 4624 of 2025
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-1 TO 4
TO COMPLETE THE RECOVERY PROCESS WITHIN A
PARTICULAR TIMEFRAME IN PURSUANCE OF THE
COMMUNICATION BEARING NO. REFA/REV/7420/2024-
25/2896 DTD. 21.10.2024 (ANNX-E) ISSUED BY THE
KARNATAKA REAL ESTATE REGULATORY AUTHORITY TO R-2 IN
RESPECT OF THE PETITIONERS.
THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE R DEVDAS
ORAL ORDER
Learned Additional Government Advocate takes notice for respondents No.1 to 4. Learned Counsel Sri.Gauthamdev C. Ullal, takes notice for respondent No.5. Notice to respondent No.6, is not necessary for the following reasons;
The petitioners are a home buyers, who were aggrieved of the inaction on the part of respondent Nos.2 to 4 in executing and implementing the orders passed by the Karnataka Real Estate Regulatory Authority (K-RERA).
2. Learned Counsel for the petitioners has drawn the attention of this Court to an order dated 17.01.2025, -4- NC: 2025:KHC:6994 WP No. 4624 of 2025 in W.P.No.36177/2024 wherein under similar circumstances this Court had directed the respondent therein viz., Ozone Urbana Infra Developers Private Limited, to accomplish the implementations of the subject K-RERA orders and report compliance to the Registrar General of this Court. Learned Counsel seeks for similar orders.
3. In view of the above, this writ petition is disposed of. Respondent Nos.2 to 4 are hereby directed to accomplish the implementations of the subject K-RERA orders and report compliance to the Registrar General of this Court within an outer limit of three months, failing which heavy costs personably payable may be levied on an appropriate application being moved by the petitioners.
Sd/-
(R DEVDAS) JUDGE DL CT: JL