Karnataka High Court
Mumtaz W/O Mohammed Ali vs The Ig Bmtf on 13 March, 2017
Author: Raghvendra S.Chauhan
Bench: Raghvendra S.Chauhan
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 13TH DAY OF MARCH, 2017
BEFORE
THE HON'BLE MR. JUSTICE RAGHVENDRA S.CHAUHAN
WRIT PETITION No. 7635/2012 (LB-BMP)
BETWEEN :-
Mumtaz
W/o. Mohammed Ali,
Aged 65 years
# Opp to HM Tamren Aprt,
Kanakapura Main Road,
Next to play ground,
Jaraganahalli,
Bangalore - 560 078.
... PETITIONER
(By Sri./Smt : PASHA ASSOCIATES,
SYED KHALEEL PASHA., Advocate)
AND :-
1. The IG BMTF,
Bruhath Bangalore Mahanagara Palike,
Bangalore.
2. The Commissioner,
Bangalore Mahanagara Palike,
Bangalore.
3. The Commissioner BMTF,
Bruhath Bangalore Mahanagara Palike,
Bangalore.
...2
2 W.P. No. 7635/2012
4. The Deputy Health Officer, B.B.M.P.
Bommanahalli Department,
Bangalore.
5. The Commissioner of police,
Infantry Road,
Bangalore.
6. The Inspector of police
Kumarswamy Layout police station,
Bangalore.
7. Appaya Reddy,
S/o. not known to the plaintiff
Aged about 55 years,
# 6/1, Shri Lakshmi
Venakteshwara Nilaya,
Post office Road, 2nd cross,
Behind KSIT college,
Kanakapura Main Raod,
Yelchanahalli,
Bangalore - 560 078
... RESPONDENTS
By Sri./Smt : I.G. Gachchinamath, Adv for R2,
W.P. Copy R1, R3 & R4 served,
R-7 served,
GA Served,
AGA takes notice for R1, 5 and R6 (MA not filed)
This Writ Petition is filed under Articles 226 & 227 of the Constitution of
India praying to issue a writ in the nature of mandamus may kindly be issue to
the 1st to 3rd Respondents to consider the representation of the petitioner as per
Annexure-F. Direct the 1st to 7th Respondents to restore the material shifted by
them from the petitioners schedule property to other place illegally worth
...3
3 W.P. No. 7635/2012
about Rs.25,00,000/- to Rs. 30,00,000/-. Direct the respondents to pay the
compensation and damages which undergone by the petitioner from the hands
of respondent as this court deem fit depending upon the damages of the
material shifted by the 1st to 7th Respondents. Direct the 1st to 6th Respondents
to produce all the documents and orders and if any also direct the 6th
Respondent to produce all the documents with regard to illegal removal from
petitioner's property to some other place. Direct the 6th Respondent to
produce the complaint of the petitioner in C. Misc. No. C. Misc. No.82/10 and
83/12.
This Writ Petition coming on for orders on this day the court made the
following order.
ORDER
Two weeks time is granted for taking necessary steps.
However, in case the steps are not taken within a period of two weeks, the petition shall stand automatically dismissed without reference to the Court.
Sd/-
JUDGE T By : JAY C By : R R By : JAY COPY Sd/-
ASSISTANT REGISTRAR