Karnataka High Court
Sri Y S Veerabadrappa vs State Of Karnataka on 25 June, 2012
Bench: Chief Justice, B.V.Nagarathna
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IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 25TH DAY OF JUNE, 2012
PRESENT
THE HON'BLE MR. VIKRAMAJIT SEN, CHIEF JUSTICE
AND
THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA
W.P. No.45699/2011 (GM-RES-PIL).
BETWEEN:
1. SRI Y S VEERABADRAPPA,
S/O LATE SIDDARAMANNA,
AGED ABOUT 63 YEARS,
R/A BASAVASADHANA,
BEHIND VOKKALIGARA HOSTEL,
SHANKAR MUTT ROAD, K.R.PURAM,
HASSAN.
2. SRI H M SHIVANNA,
S/O H M GOWDA,
AGED ABOUT 79 YEARS,
R/A 6539/1, SHANKAR MUTT ROAD,
K.R.PURAM, HASSAN.
(SENIOR CITIZEN BENEFIT NOT CLAIMED)
3. R P VENKATESH MURTHY,
S/O H S PARAMESHWARA GOWDA,
AGED ABOUT 56 YEARS,
NO.188, 4TH CROSS,
DR. LOHIA ROAD, VIDYANAGARA,
HASSAN.
4. SRI DHARMESH,
S/O A RANGEGOWDA,
AGED ABOUT 43 YEARS,
R/A SRAMA, ARALIKATTE ROAD,
HASS AN. ... PETITIONERS
(BY SRI: SATISHA, ADV. FOR SRI.K.V.NARASIMHAN, ADV.)
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AND:
1. STATE OF KARNATAKA,
BY CHIEF SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. KARNATAKA STATE ROAD TRANSPORT
CORPORATION,
BY ITS MANAGING DIRECTOR,
"TRANSPORT HOUSE", CENTRAL OFFICES,
K.H.ROAD, SHANTHINAGAR,
BANGALORE-560 027.
3. DEPUTY COMMISSIONER,
KSRTC, HASSAN DIVISION,
B.M.ROAD, HASSAN-573 201.
4. DEPUTY COMMISSIONER,
HASSAN,
B.M.ROAD, HASSAN,
HASSAN DISTRICT. ... RESPONDENTS
(BY SRI: P.D.SURANA, ADV. FOR R2 & R3, SRI.R.DEVDAS, AGA
FOR R1 & R4)
*****
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE RESOLUTION AT ANNEX-F IN NO.9243/408
DTD.25.10.10 PASSED BY THE R2.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, CHIEF JUSTICE MADE THE
FOLLOWING:
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ORDER
VIKRAMAJIT SEN, CJ (Oral):
We have heard the learned counsel for the petitioner and respondent in this Public Interest Litigation.
2. We have also perused Annexure "R-1", which clearly depicts that the old K.S.R.T.C. Bus Stand is located in comparatively much more congested area than the new Bus Station. The distance between these two Bus Stations is approximately one kilometer only. The new Bus Station is built on an area of 17 Acres and provides most modern facilities, which is already operational, as is manifestly clear from a perusal of the photographs available on the record.
3. The Public Interest Litigation is with regard to use of the old Bus Stand. In Paragraph 11 of the counter/objections, filed on behalf of respondent No.2, it has been disclosed that the proposal is to locate a Traffic and Transit Management Centre at the old Bus Stand; Parking place at basement area of two wheelers and four -: 4 :- wheelers; City Bus Terminal to cater to needs of Hassan City and neighbouring villages and passenger amenity centre such as Restaurants, Book Shops, Reservation Counters, Logistic Centres, Retail Shops and other facilities for general public. The decision to shift the main Bus Station does not suffer from any unreasonableness. Additionally, the proposed use of the old Bus Stand is also not unreasonable in any sense, which would warrant the entertainment of the present Public Interest Litigation.
4. The petition is disposed of accordingly.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE *mvs Index: Y/N