Karnataka High Court
M/S S R Constructions vs State Of Karnataka on 10 April, 2013
Author: A.S.Bopanna
Bench: A S Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF APRIL 2013
BEFORE
THE HON'BLE MR. JUSTICE A S BOPANNA
W.P.No.40/2013 (LB-BMP)
c/w
W.P.Nos.47952-955/2012, 47956-958/2012, 48730/2012 &
49291/2012, 49143-155/2012, 50317/2012, 47037/2012,
44597-598/2012, 47041-42/2012 & 47278/2012,
52403-404/2012, 50678/2012, 51508-510/2012, 42/2013,
44/2013, 67/2013, 68-69/2013, 70/2013, 71/2013,
72-74/2013, 197/2013, 236/2013, 237/2013, 238/2013,
403/2013, 674-675/2013, 279/2013 & 1630-31/2013,
695-697/2013, 828/2013, 824/2013, 825/2013,
1024-28/2013, 1126-38/2013, 1147/2013, 1361/2013,
1434/2013 & 2043-44/2013, 2479-83/2013, 2582-83/2013,
2719/2013, 2746/2013, 49227/2012, 49268-273/2012,
49387/2012, 50104/2012, 50227/2012, 50343/2012,
50666/2012 & 591/2013, 50758/2012, 52526/2012,
120/2013, 2725/2013, 2728/2013, 2766/2013 &
3293-95/2013, 3312/2013, 3417/2013, 3824-26/2013,
3827/2013, 3832/2013 & 3860-63/2013, 3852/2013,
3886-87/2013, 3888/2013, 4598/2013, 4603-604/2013,
4606/2013, 4607/2013, 4720/2013, 4748/2013, 4761/2013,
4763/2013, 5393/2013 & 7091-94/2013, 5854-55/2013,
5866/2013, 5867/2013, 5936/2013, 5937/2013, 5938/2013,
5939/2013, 5975-78/2013, 5991/2013, 6248-51/2013 &
6471-73/2013, 6500/2013, 6884/2013, 6907-908/2013,
6964/2013, 6965/2013, 7032-35/2013, 7059-60/2013,
7061-63/2013, 7315/2013, 7317-318/2013, 7891/2013 &
8980-81/2013, 7895-98/2013, 7900-902/2013, 7904/2013,
7905/2013, 7906/2013, 7925-26/2013 & 8001-03/2013,
7997/2013, 8101/2013, 8102/2013 & 8583-85/2013,
8208-209/2013, 8276-77/2013, 8390/2013, 8422/2013 &
8461/2013, 8857/2013, 8986-87/2013, 9250/2013,
9328-29/2013, 9330-32/2013, 988/2013 & 1844-1932/2013,
1343/2013, 51821-823/2012, 6966/2013, 6485/2013 &
9620-21/2013, 45223/2012, 8578/2013 & 9544-45/2013,
9726-27/2013, 6484/2013 & 9623-24/2013, 10267/2013,
10272/2013, 10265/2013, 9380-82/2013, 9687-89/2013,
46968/2012, 46489/2012, 47348/2012, 47232/2012 &
47431/2012, 47234-238/2012, 47239/2012, 47401/2012,
10732/2013, 10574/2013, 1338/2013, 45878/2012,
49565-566/2012, 1144/2013, 1145/2013, 1485/2013,
2
10920-921/2013, 4414/2013 & 5824/2013, 10266/2013,
10273-274/2013, 10922-923/2013, 11209/2013,
11331-334/2013 & 11335/2013, 12209/2013, 12210/2013,
12224-235/2013, 2218-21/2013, 49852-858/2012,
12592/2013 & 12647-48/2013, 12616/2013, 12649-56/2013,
12657/2013, 12719/2013, 12755/2013, 12865/2013,
12902-903/2013, 12720/2013, 13201/2013, 12866/2013,
12302-303/2013, 13745/2013, 13387/2013 &
14262-64/2013 AND 14390/2013 (LB-BMP)
W.P.No.40/2013
BETWEEN:
M/S S R CONSTRUCTIONS
PARTNER M/S S.R. CONSTRUCTIONS,
NO.7/272, KAKATEEYA RESIDENCY
COURT ROAD, ANANTHAPURA, A.P.
REP. BY ITS PARTNER SRI. M. RAJAGOPAL,
S/O SRI. M. SESHAIAH NAIDU
AGED ABOUT 43 YEARS ... PETITIONER
(BY SRI RAGHUNATH C M, ADV.)
AND:
1. STATE OF KARNATAKA
DEPT. OF HOUSING & URBAN
DEVELOPMENT, M.S. BUILDING
BANGALORE-01
BY ITS SECRETARY
2.THE COMMISSIONER
BRUHAT BENGALURU MAHANAGARA PALIKE
BANGALORE-02
3.THE JOINT COMMISSIONER
YELAHANKA ZONE,
BYATARAYANAPURA,
BBMP, BANGALORE-92
4.THE ASST. REVENUE OFFICER
YELAHANKA SUB ZONE,
BBMP, BANGALORE-64 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI H N NANJUNDA REDDY SR.COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2-4)
3
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A ISSUED BY
THE SECOND RESPONDENT AND ETC.
W.P.Nos.47952-955/2012
BETWEEN:
1.SRI S RAVINDRANATH
S/O LATE SHIVARAMAIAH
AGED ABOUT 49 YEARS
2.SRI B S SOMASHEKAR
S/O LATE SHIVARAMAIAH
AGED ABOUT 46 YEARS
3.SRI B S GOPINATH
S/O LATE SHIVARAMAIAH
AGED ABOUT 36 YEARS
4.R V SUBBAREDDY
S/O RAJAGOPAL REDDY
AGED ABOUT 36 YEARS
THE PETITIONERS NO.1 TO 3
ARE REP. BY THEIR GPA HOLDER
THE PETITIONER NO.4 HEREIN
ALL ARE R/AT AND HAVING OFFICE AT
M/S ECSTASYP RJECTS PVT LTD
NO.720/A7, 11TH MAIN
9TH CROSS, INDIRANAGAR
HAL 2ND STAGE
BANGALORE-560 038 ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND:
1.THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA
BANGALORE-560001
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
4
3.THE ASSISTANT REVENUE OFFICER
HOODI SUB DN,
TOWN PLANNING, BBMP
MAHADEVAPURA DIVISION
MAHADEVPURA
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE CIRCULAR DATED 28.9.12 PASSED BY THE R2
VIDE ANNX-D AND THE IMPUGNED NOTICE DATED 20.11.12
ISSUED BY R3 THE ASST. REVENUE OFFICER, BBMP, HOODI
SUB DVN, MAHADEVAPURA DVN, BEST BANGALORE-48 IE.,
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANNX-E AND
ETC.
W.P.Nos.47956-958/2012
BETWEEN:
1.SMT PARIJATHA
W/O LATE K. NAGARAJU
AGED ABOUT 57 YEARS
2.SRI. N. MANJUNATH
S/O LATE K. NAGARAJU
AGED ABOUT 32 YEARS
3.SMT. VEENA
S/O LATE K. RAVIKUMAR
AGED ABOUT 30 YEARS
ALL ARE R/AT NO.189,
SRI. RAMANJANEYA NILAYA,
IMMADIHALLY,
HAGADURU ENTRY,
WHITE FIELD POST
BANGALORE-560 066 ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND:
1.THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
5
VIDHANA SOUDHA
BANGALORE-01
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. CIRCLE,
BANGALORE-02
3.THE ASSISTANT/ DEPUTY DIRECTOR
TOWN PALNNING, BBMP,
MAHADEVAPURA DIVISION,
MAHADEVAPURA
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH
THE CIRCULAR DATED 28.9.12 PASSED BY THE R2 VIDE ANNX-
D AND THE IMPUGNED NOTICE DATED 25.10.12 ISSUED BY R3
THE ASST./DY DIRECTOR, TOWN PLANING BBMP,
MAHADEVAPURA DVN, BEST BANGALORE-48 IE.,
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANN-E AND
ETC.
W.P.Nos.48730/2012 & 49291/2012
BETWEEN:
1.SMT. MOTAMMA
W/O MUNIANJANAPPA,
AGED ABOUT 78 YEARS,
2.SMT CHIKKATHAYAMMA
W/O LATE KRISHNAPPA,
AGED ABOUT 57 YEARS,
BOTH ARE RESIDENTS OF PANATTHUR,
VARTHUR-HOBALI,
BANGALORE EAST TALUK, BANGALORE.
RER. BY THEIR DULY
AUTHORISED G.P.A HOLDER,
NADIMPALLI SRINIVASA RAJU
PROPRIETOR, M/S S.R.CONSTRUCTIONS. ... PETITIONERS
(BY SRI UDAYAKUMAR P &
SRI M R HIREMATHAD, ADVS.)
6
AND:
1.THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
BY ITS SECRETARY,
VIDHANA SOUDHA, BANGALORE-1
2.THE COMMISIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560002
3.THE JOINT DIRECTOR
TOWN PLANNING,
BANGALORE EAST,
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560002 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH
THE CIRCULAR DT.28.9.12, VIDE ANN-A ISSUED BY THE
COMMISSIONER, BBMP BANGALORE.
W.P.Nos.49143-155/2012
BETWEEN:
1.MR. KOTAPATIJANARDHANARAO
S/O LATE SRI.NARASIMHAN,
AGED ABOUT 48 YEARS,
R/AT NO.73, H BLOCK,
MADHURA NAGAR,
HYDERABAD-38.
2.MR.G.NAGESWARA RAO
S/O LATE SRI.CHENCHAIAH,
AGED ABOUT 42 YEARS,
R/AT NO.23, 7TH CROSS,
JAI JAVAN NAGAR,
CHIKKA BANASWADI,
SUBBANNA PALYA,
BANGALORE-560 033.
3.MRS. G.PRAMILA
W/O MR. G.NAGESWARA RAO,
AGED ABOUT 33 YEARS,
7
R/AT NO.23, 7TH CROSS,
JAI JAVAN NAGAR,
CHIKKA BANASWADI,
SUBBANNA PALYA,
BANGALORE-560 033.
4.MR.KONDA MADHUSUDHANA RAO
S/O SRI.MALAKONDAIAH,
AGED ABOUT 29 YEARS,
R/AT NO.38, FERNS CITY,
DODDANAKUNDI,
NEAR OUTER RING ROAD,
NEAR MARATHAHALLI,
BANGALORE.
5.MRS. G.MEENA CHOWDARY
D/O SRI. G MALAKONDAIAH,
AGED ABOUT 27 YEARS,
W/O MR.KONDA MADHUSUDHANA RAO,
R/AT NO.38, FERNS CITY,
DODDANAKUNDI,
NEAR OUTER RING ROAD,
NEAR MARATHAHALLI,
BANGALORE.
6.MR.M.RAMANAIAH
S/O SRI.PERAIAH CHOWDARY,
AGED ABOUT 45 YEARS,
R/AT NO.36,
VENKATWSHWARA NILAYA,
NMR LAYOUT, 1ST CROSS,
BEHIND SHWETHA SCHOOL,
UDAY NAGAR,
BANGALORE-560 016.
7.MS. S.SAILAJA
D/O A.HARINARAYANA,
AGED ABOUT 32 YEARS,
B/205, USHA ENCLAVE,
SRINAGAR COLONY,
HYDERABAD.
8.MRS.MOLUGU ARUNA
W/O MR.M.PURNACHANDER,
AGED ABOUT 44 YEARS,
R/AT FLAT NO.109,
"ASHWINI HEIGHTS", KODIHALLI,
BANGALORE-560 008.
9.MR.K.MAHESWARA RAO
8
S/O K.CHINNA MALAKONDAIAH,
AGED ABOUT 30 YEARS,
D NO.24-8-6, PV,
RAJU STREET, RAMAN NAGAR,
NEAR SARADA COLLEGE,
VIJAYAWADA-11,
ANDHRA PRADESH.
10.MR.D.NAGAIAH
AGED ABOUT 57 YEARS,
NO.25 DNR NILAYAM,
3RD CROSS, GOVINDAPPA ROAD,
R.S.PALYA, M.S.NAGAR,
BANGALORE-560 033.
11.CH. MALYADRI
S/O LATE SRI.ANKAIAH,
AGED ABOUT 68 YEARS,
R/AT GANDHI STATUE STREET,
BHAVANI PURAM,
VIJAYAWADA-12.
12.MR.Y.SRINIVAS
S/O MR. YANADAIAH,
AGED ABOUT 33 YEARS,
R/AT H-84, MADHURA NAGAR,
NEAR VELLANKI FOODS,
HYDERABAD,
13.MR.RAVULAPALLI PRASAD
S/O SRI.ANKAIAH,
AGED ABOUT 47 YEARS,
R/AT FLAT NO.102,
SITE NO.193, S.V.PARADISE,
AECS LAYOUT, KUNDALAHALLI,
BANGALORE.
PETITIONERS 1 TO 13 REP. BY
THEIR G.P.A. HOLDER
THE PETITIONER 1 & 4 HEREIN ... PETITIONERS
(BY SRI SUNDAR RAJ, ADV.)
AND:
1.STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANA SOUDHA
BANGALORE-560 001
9
REP. BY ITS SECRETARY
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N.R. CIRCLE, BANGALORE-02
3.THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVAPURA DIVISION
MAHADEVAPURA
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE CIRCULAR DATED 28.9.12 VIDE ANNX-J AND THE
IMPUGNED NTOCE DATED 15.11.12 VIDE ANNX-E ISSUED BY
THE R3 AND ETC.
W.P.No.50317/2012
BETWEEN:
SMT. R K SAROJA
AGED ABOUT 59 YEARS,
W/O. N.LAXMIPATHY BABU,
NO.242, I CROSS, II BLOCK,
BANASHANKARI III STAGE,
BANGALORE-560 085. ... PETITIONER
(BY SRI T P VIVEKANANDA, ADV.)
AND:
1.BRUHAT BANGALORE MAHANAGARA PALIKE
N.R.SQUARE,
BANGALORE-560 002,
REP. BY ITS COMMISSIONER.
2.THE ASSISTANT REVENUE OFFICER
BYATRAYANAPURA ZONE,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560 092
3.THE STATE OF KARNATAKA,
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA,
10
BANGALORE-560 001,
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SRI M R SHAILENDRA, ADV. FOR R1 & 2
SMT. MANJULA R KAMADOLLI, HCGP FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.12 ISSUED BY R1 VIDE ANNX-L AND
ETC.
W.P.No.47037/2012
BETWEEN:
SRI. B S N HARI
S/O.LAE SATYANNA,
AGED ABOUT 58 YEARS,
HAVING OFFICE AT NO.1,
GUTTE ANJANEYA TEMPLE STREET,
HOSUR ROAD, WILSON GARDEN,
BANGALORE-560027.
BY HIS POWR OF ATTORNEY HOLDER,
M/S.MANTRI DEVELOPERS PVT.LTD,
REGISTERED OFFICE AT
NO.41, VITTAL MALLYA ROAD,
BANGALORE-560 001.
REP. BY ITS AUTHORISED SIGNATORY,
MR.GIRISH GUPTHA H.S. ... PETITIONER
(BY SRI S MAHESH, ADV. FOR M/S. MAHESH & CO,)
AND:
1.THE COMMISSIONER
BRUHATH BENGALURU
MAHANAGARA PALIKE,
J.C.ROAD, N.R.SQUARE,
BANGALORE SOUTH,
BANGALORE-06
2. THE ASSISTANT REVENUE OFFICER
BRUHATH BENGALURU
MAHANAGARA PALIKE,
HORAMAVU SUB-DIVISION,
11
BANGALORE SOUTH,
BANGALORE-06. ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV. FOR R1 & 2 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
IMPUGNED CIRCULAR UNDER ANNX-G DATED 28.9.12 PASSED
BY R1 IMPOSING IMPROVEMENT CHARGES OF RS. 550/- P.SQ.
METER AND ITS CONSEQUENTIAL IMPUGNED NOTICE UNDER
ANNX-B DATED 16.11.12 PASSED BY R2 AND ETC.
W.P.Nos.44597-598/2012
BETWEEN:
1. THE CONFEDERATION OF REAL ESTATE
DEVELOPER'S ASSOCIATIONS
OF INDIA (CREDAI),
UNIT 607-608, 6TH FLOOR, BARTON CENTRE,
84, MAHATMA GANDHI ROAD,
BANGALORE-560 001.
KARNATAKA INDIA,
REP.BY ITS PRESIDENT
MR.R.NAGRAJ,
S/O MR.RADHAKRISHNA,
AGED ABOUT 54 YEARS.
2. PURAVANKAR PROJECTS LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT, 1956, AND
HAVING ITS REGISTERED OFFICE AT
NO.130-/1, ULSOOR ROAD,
BANGALORE-560 042.
REP.BY ITS SR.VICE PRESIDENT-LEGAL
K.V.BHUVANENDRA,
S/O LATE K.L.VEDADRI,
AGED ABOUT 47 YEARS. ... PETITIONERS
(BY SRI UDAY HOLLA, SR.COUNSEL FOR
SRI K SHASHIKIRAN SHETTY)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001.
12
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARAPALIKE,
N.R.SQUARE,
BANGALORE-560 002.
3. THE JOINT DIRECTOR TOWN PLANNING.
BANGALORE EAST,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE-560 002. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI K V NARASIMHAN, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE CIRCULAR DT.28.9.12, VIDE ANN-A AND QUASH
THE DEMAND NOTICE DATED 16.10.12, ISSUED BY THE R3
VIDE ANN-B.
W.P.Nos.47041-42/2012 & 47278/2012
BETWEEN:
1. SRI. B S N HARI
S/O LATE SATYANNA
AGED ABOUT 58 YEARS
HAVING OFFICE AT NO.1
GUTTE ANJANEYA TEMPLE STREET
HOSUR ROAD, WILSON GARDEN
BANGALORE-560 027
2. SRI NAZEER HUMAYUN
S/O LATE SYED ALI
AGED ABOUT 50 YEARS
HAVING OFFICE AT NO.1
GUTTE ANJANEYA TEMPLE STREET
HOSUR ROAD, WILSON GARDEN
BANGALORE-560 027
3. SRI JAVID ARUN
S/O LATE SYED ALI
AGED ABOUT 50 YEARS
HAVING OFFICE AT NO.1
GUTTE ANJANEYA TEMPLE STREET
HOSUR ROAD, WILSON GARDEN
BANGALORE-560 027
13
BY THEIR POWER OF ATTORNEY HOLDER
M/S. MANTRI DEVELOPERS PVT. LTD.,
REGISTERED OFFICE AT
NO.41, VITTAL MALLYA ROAD
BANGALORE-560 001
REP. BY ITS AUTHORISED SIGNATORY
MR. GIRISH GUPTHA H S ... PETITIONERS
(BY SRI MAHESH, ADV. FOR M/S. MAHESH & CO.)
AND:
1. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
J C ROAD, N R SQURE
BANGALORE SOUTH
BANGALORE-06
2. THE ASSISTANT REVENUE OFFICER
BRUHAT BANGALORE
MAHANAGARA PALIKE
HORAMAVU SUB-DIVISION
BANGALORE SOUTH
BANGALORE-06 ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV. FOR R1 & 2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE IMPUGNED CIRCULAR DT.28.9.12, VIDE ANN-G
PASSED BY THE R1 IMPOSING IMPROVEMENT CHARGES OF
RS.550/- PER SQUARE METER & ITS CONSEQUENTIAL
IMPUGNED NOTICE UNDER ANN-B, DT.16.11.12 PASSED BY
THE R2 AND ETC.
W.P.Nos.52403-404/2012
BETWEEN:
1. KEYSTONE CONSTRUCTIONS
"TUSCAN CENTRE, INFANTRY ROAD,
BANGALORE-560001
REP. BY ITS PARTNER,
MR.SAI PRASAD,
S/O.SATHYA MURTHY,
AGED ABOUT 36 YEARS.
2. OZONE SHELTERS PRIVATE LIMITED
NO.38, ULSOOR ROAD,
14
BANGALORE-560038,
REP. BY ITS VICE PRESIDENT (COMMERCIAL)
MR.SAI PRASAD,
S/O.SATHYA MURTHY,
AGED ABOUT 36 YEARS. ... PETITIONERS
(BY SRI K SHASHIKIRAN SHETTY, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
BANGALORE-560001,
BY ITS SECRETARY.
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE,
N.R.SQUARE, BANGLORE-02
3. THE JOINT DIRECTOR TOWN PLANNING
BEGUR BRANCH,
BRUHAT BENGALURU
MAHANAGARA PALIKE
BANGALORE-02
4. ASSISTANT REVENUE OFFICER
BRUHAT BENGALURU
MAHANAGARA PALIKE,
MAHADEVAPURA BRANCH,
BANGALORE-02 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY SR.COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 TO 4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE CIRCULAR DATED 28.9.2012 ISSUED BY R2 VIDE
ANNEXURE-A.
W.P.No.50678/2012
BETWEEN:
SMT. PADMA J REDDY
W/O SRI. G JAYARAM REDDY,
AGED ABOUT 71 YEARS,
15
R/AT NO.2/1, DOMLUR,
HAL MAIN ROAD,
BANGALORE-71. ... PETITIONER
(BY SRI S MAHESH, ADV. FOR M/S. MAHESH & CO.,)
AND:
1. THE COMMISSIONER
BRUHATH BENGALURU
MAHANAGARA PALIKE,
J C ROAD, N R SQUARE,
BANGALORE SOUTH,
BANGALORE-06.
2. THE JOINT DIRECTOR
(TOWN PLANNING NORTH)
BRUHATH BENGALURU
MAHANAGARA PALIKE,
N R SQUARE SUB DIVISION,
BANGALORE SOUTH,
BANGALORE-02. ... RESPONDENTS
(BY SRI D N NANJUNDA REDDY SR.COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1 & 2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
IMPUGNED CIRCULAR VIDE ANNEXURE-F DATED 28.9.2012
PASSED BY THE 1ST RESPONDENT IMPOSING IMPROVEMENT
CHARGES OF RS.550/- PER SQUARE METER AND ITS
CONSEQUENTIAL IMPUGNED ENDORSEMENT VIDE
ANNEXURE-A DATED 13.12.2012 PASSED BY 2ND
RESPONDENT AND ETC.
W.P.Nos.51508-510/2012
BETWEEN:
1. A NARASIMHA MURTHY
AGED ABOUT 62 YEARS,
S/O LATE CHIKKA ABBAYAPPA
2. B.N. KUMAR
AGED ABOUT 35 YEARS,
S/O A. NARASIMHA MURTHY,
3. B.N. GAJENDRA
AGED ABOUT 29 YEARS,
16
S/O A. NARASIMHA MURTHY,
ALL ARE RESIDING AT NO.125/1,
N.M. GARDEN,
DODDA KAMMANAHALLI
BANNERGHATTA ROAD,
SOS POST, BANGALORE 560076
REP. BY THEIR GPA
M/S. INNOVATIVE INFRA PROJECTS
A REGISTERED PARTNERSHIP FIRM,
NO.60, 1ST CROSS, II MAIN, J.P NAGAR,
4TH PHASE, DOLLARS COLONY,
BANGALORE- 560078
BY ITS PARTNERS SRI D. SRINIVAS
SRI MANOJ KUMAR BAHETI,
SRI A. PRAVEEN,
SRI.MURALI NARAYAN RATHI ... PETITIONERS
(BY SRI T P VIVEKANANDA, ADV.)
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
REP. BY ITS COMMISSIONER
N.R. SQUARE, BANGALORE-02
2. THE JOINT DIRECTOR OF
TOWN PLANNING (SOUTH)
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. SQUARE, BANGALORE-02
3. THE ASSISTANT REVENUE OFFICER
BEGUR SUB-DIVISION,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560 002.
4. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA, BANGALORE 560001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1 & 2
E/NOTICE ISSUED TO R3
SRI N B VISHWANATH, AGA. FOR R4)
17
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE CIRCULAR DATED 28.09.12 ISSUED BY THE R1 AT
ANNX-H AND ETC.
W.P.No.42/2013
BETWEEN:
M/S S R CONSTRUCTIONS
PARTNER M/S S R CONSTRUCTIONS,
NO.7/272, KAKATEEYA RESIDENCY,
COURT ROAD, ANTHAPURA A.P.
REP.BY ITS PARTNER SRI M RAJAGOPAL,
S/O SRI M SESHAIAH NAIDU,
AGED ABOUT 43 YEARS ... PETITIONER
(BY SRI RAGHUNATH C M, ADV.)
AND:
1. STATE OF KARNATAKA
DEPT. OF HOUSING & URBAN DEVELOPMENT,
M.S BUILDING, BANGALORE- 560 001
BY ITS SECRTARY
2. THE COMMISSIONER
BRUHAT BEGALURU
MAHANAGARA PALIKE,
BANGALORE- 560 002
3. THE JOINT COMMISSIONER
YELAHANKA, ZONE, BYATARAYANAPURA,
BBMP, BANGALORE-92
4. THE ASST. REVENUE OFFICER
YELAHANKA, SUB ZONE
BBMP, BANGALORE-64 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 -4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A ISSUED BY
THE SECOND RESPONDENT AND ETC.
18
W.P.No.44/2013
BETWEEN:
SMT. M CHANDRAKALA
W/O KODANDA RAM REDDY,
AGED ABOUT 42 YEARS,
R/AT NO.251, 2ND CROSS,
VIVEKANANDANAGAR, BEGUR ROAD,
BOMMANANHALLI,
BANGALORE-560068 ... PETITIONER
(BY SRI RAGHUNATH C M, ADV.)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
THE URBAN DEVELOPMENT
DEPARTMENT, VIDHANA SOUDHA,
BANGALORE-01.
2. THE COMMISSIONER
BRUHATH BANGALOE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE JOINT COMMISSIONER
MAHADEVAPURA ZONE,
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560048
4. THE DEPUTY COMMISSIONER
MAHADEVAPURA ZONE,
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560048 ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV. FOR R2 -4
SRI N B VISHWANATH, AGA. FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
NOTIFICATION DATED 23.12.2009 VIDE ANNEXURE-E PASSED
BY THE 1ST RESPONDENT AND CONSEQUENTLY THE
CIRCULAR DATED 7.11.2007 VIDE ANNEXURE-C ISSUED BY
THE 2ND RESPONDENT AND THE DEMAND NOTICE / OFFICIAL
MEMORANDUM DATED 3.12.2012 VIDE ANNEXURE-B ISSUED
BY FOURTH RESPONDENT AND ETC.
19
W.P.No.67/2013
BETWEEN:
SMT. RENUKA MANGNANI
W/O LATE MOHAN MANGANANI,
AGED ABOUT 40 YEARS,
R/AT J-76, DIAMOND DISTRICT,
OLD AIRPORT ROAD,
BANGALORE-560017 ... PETITIONER
(BY SRI T NAGARAJA, ADV. )
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DT.28.9.12,PASSED BY THE R2 PRODUCED AT ANN-
E & THE IMPUGNED NOTICE DT.6.12.12 ISSUED BY THE R3
THE JOINT/DEPUTY COMMISSIONER, BBMP, MAHADEVAPURA
DIVISION, BEST, BANGALORE-48 i.e IMPROVEMENT CHARGES
ARE CONCERNED, PROCUED AT ANN-A AND ETC.
W.P.Nos.68-69/2013
BETWEEN:
SRI T SUDHAKAR
S/O.T.BHASKAR CHOUDHARY,
20
AGED ABOUT 49 YEARS,
R/AT NO.2257, 15TH A CROSS,
21ST A MAIN, HSR 1ST SECTOR,
BANGALORE-560113 ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE ASSISTANT REVENUE OFFICER
MAHADEVPURA DIVISION
BBMP, WHITE FIELD SUB DIVISION,
BANGALORE-560066 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANNEXURE-E AND THE IMPUGNED AN
ENDORSEMENT DATED 19.12.2012 ISSUED BY THIRD
RESPONDENT THE JOINT / DEPUTY COMMISSIONER, BBMP,
MAHADEVPURA DIVISION BEST, BANGALORE-48 i.e.
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANN-A AND
ETC.
W.P.No.70/2013
BETWEEN:
SMT. RENUKA MANGNANI
W/O LATE MOHAN MANGNANI,
AGED ABOUT 40 YEARS,
R/AT J-76, DIAMOND DISTRICT,
OLD AIRPORT ROAD,
BANGALORE- 560 017 ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
21
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE- 560 001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R CIRCLE, BANGALORE- 560 002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVAPURA,
BANGALORE- 560 048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DT.28.9.12, PASSED BY THE R2 PRODUCED AT ANN-
E & THE IMPUGNED NOTICE DT.6.12.12 ISSUED BY THE R3
THE JOINT/DEPUTY COMMISSIONER, BBMP, MAHADEVAPURA
DIVISION, BEST, BANGALORE-48 i.e., IMPROVEMENT CHARGES
ARE CONCERNED, PROCUED AT ANN-A AND ETC.
W.P.No.71/2013
BETWEEN:
SMT. CHANDRAMMA @ CHANDRAVATHI
W/O LATE MUNIVENKATAPPA,
AGED ABOUT 58 YEARS,
R/AT NO.113, 3RD CROSS,
DEVASANDRA MAIN ROAD,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK,
BANGALORE-560036. ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001
22
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANNEXURE-E AND THE IMPUGNED NOTICE
DATED 4.10.2012 ISSUED BY THIRD RESPONDENT THE JOINT
/ DEPUTY COMMISSIONER, BBMP, MAHADEVPURA DIVISION
BEST, BANGALORE - 48 i.e. IMPROVEMENT CHARGES ARE
CONCERNED VIDE ANNEXURE-A AND ETC.
W.P.Nos.72-74/2013
BETWEEN:
1. SRI P N KRISHNAREDDY
S/O LATE NARAYANAREDDY,
AGED ABOUT 43 YEARS,
2. SRI P N BABUREDDY,
S/O LATE NARAYANAREDDY,
AGED ABOUT 42 YEARS,
3. SRI P N RAGHURAMAREDDY
S/O LATE NARAYANAREDDY,
AGED ABOUT 35 YEARS
ALL R/AT NO.PANTHURU VILLAGE,
VARTHUR HOBLI,
BANGALORE EAST TALUK,
BANGALORE-560036 ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
23
VIDHANA SOUDHA,
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE CIRCULDAR DATED 28.9.2012 PASSED BY THE
2ND RESPONDENT VIDE ANNEXURE-E AND THE IMPUGNED
NOTICE DATED 27.11.2012 ISSUED BY THIRD RESPONDENT
THE JOINT / DEPUTY COMMISSIONER, BBMP, MAHADEVPURA
DIVISION BEST, BANGALORE - 48 i.e. IMPROVEMENT CHARGES
ARE CONCERNED VIDE ANNEXURE-A AND ETC.
W.P.No.197/2013
BETWEEN:
M/S. ISIRI ESTATES
(A REGISTERED PARTNERSHIP FIRM)
BUILDERS AND DEVELOPERS
NO.98, GROUND FLOOR
"SRI NILAYA", 17TH MAIN
19TH A CROSS, 3RD SECTOR
HSR LAYOUT, BANGALORE 560 102
REP. BY ITS PARTNERS
SR M G ANAND KUMAR
SMT B L SAVITHA ANAND KUMAR
SMT K V HEMAVATHI LINGAPPA
SRI B L LINGARJU ... PETITIONER
(BY SRI T P VIVEKANANDA, ADV.)
AND:
1. BHRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
24
BANGALORE 560 002
REP. BY ITS COMMISSIONER
2. THE ASSISTANT DIRECTOR
TOWN PLANNING (SOUTH)
OFFICE OF THE JOINT DIRECTOR
OF TOWN PLANNING
BRUHAT BANGALORE
MAHANAGARA PALAIKE
N R SQUARE
BANGALORE 560 002
3. THE ASSISTANT REVENUE OFFICER
BEGUR SUB-DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE 560 068
4. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA
BANGALORE 560 001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R4
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1- 3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DT.28.9.12 ISSUED BY THE R1 AT ANN-H AND ETC.
W.P.No.236/2013
BETWEEN:
H R SRIKANTH
S/O H N RAMAKRISHNA REDDY
AGED ABOUT 34 YEARS,
R/AT NO. 97/2, 5TH CROSS,
VIRGONAGAR POST,
CHIKKABASVANAPURA VILLAGE,
KRISHNARAJA PURAM HOBLI,
BANGALORE EAST TALUK,
BANGALORE-49. ... PETITIONER
(BY SRI NAGAIAH & SRI R D PANCHAM, ADVS.)
25
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-01.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-02.
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA, BANGALORE-48. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI R SUBRAMANYA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANNEXURE-K AND THE IMPUGNED NOTICE
DATED 23.11.2012 ISSUED BY THIRD RESPONDENT THE JOINT
/ DEPUTY COMMISSIONER, BBMP, MAHADEVPURA DIVISION
BEST, BANGALORE-48, i.e, IMPROVEMENT CHARGES ARE
CONCERNED, PRODUCED AT ANN-F AND ETC.
W.P.No.237/2013
BETWEEN:
H R PRASHANTH
S/O H N RAMAKRISHNA REDDY
AGED ABOUT 32 YEARS
R/A NO.97/2, 5TH CROSS
VIRGONAGAR POST,
CHIKKABASAVANAPURA VILLAGE,
KRISHNARAJA PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE-560049 ... PETITIONER
(BY SRI NAGAIAH & SRI R D PANCHAM, ADVS.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
26
VIDHANA SOUDHA
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-560048 ... RESPONDENTS
(BY SRI N B VISHWANATHA, AGA. FOR R1
SRI R SUBRAMANYA, ADV. FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE ANNX-K AND
THE IMPUGNED NOTICE DATED 24.11.12 ISSUED BY R3, THE
JOINT/DY. COMMISSIONER, BBMP, MAHADEVPURA DVN, BEST
BANGALORE IE., IMPROVEMENT CHARGES ARE CONCERNED
VIDE ANNX-F AND ETC.
W.P.No.238/2013
BETWEEN:
SMT VIJAYALAKSHMI
W/O H.N. RAMAKRISHNA REDDY
AGED ABOUT 55 YEARS
R/AT NO.97/2, 5TH CROSS,
VIRGONAGAR POST,
CHIKKABASAVANAPURA
VILLAGE, KRISHNARAJA PURAM HOBLI,
BANGALORE EAST TALUK
BANGALORE-49 ... PETITIONER
(BY SRI NAGAIAH & SRI R D PANCHAM, ADVS.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUTHA
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
27
MAHANAGARA PALIKE
N.R. CIRCLE, BANGALORE-02
3. THE JOINT / DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATHA, AGA. FOR R1
SRI R SUBRAMANYA, ADV. FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANNEXURE-K AND THE IMPUGNED NOTICE
DATED 23.11.2012, ISSUED BY THE R3, THE JOINT/DEPUTY
COMMISSIONER, BBMP, MAHADEVPURA DIVISION BEST,
BANGALORE-48, i.e, IMPROVEMENT CHARGES ARE
CONCERNED, PRODUCED AT ANN-F AND ETC.
W.P.No.403/2013
BETWEEN:
M/S HARA VIJAYA ENTERPRISES
NO.1, HARA HOUSE,
GUTTE ANJANEYA TEMPLE STREET,
HOSUR MAIN ROAD, WILSON GARDEN,
BANGALORE-27
KARNATAKA / INDIA
REP. BY ITS MANAGING PARTNER,
SMT. PAOLA RAVHISHANKAR
W/O SRI D. RAVHISHANKAR,
AGED ABOUT 51 YEARS ... PETITIONER
(BY SRI S M BABU, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS SECRETARY TO GOVT.,
URBAN DEVELOPMENT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE
N.R. SQUARE, BANGALORE-02
28
3. THE JOINT DIRECTOR OF
TOWN PLANNING BANGALORE SOUTH,
BRUHAT BENGALURU
MAHANAGARA PALIKE
N.R. SQUARE, BANGALORE-02 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A, ISSUED BY
RESPONDENT NO.2 AND ALSO THE ENDORSEMENT [DEMAND
NOTICE] DATED 26.12.2012 VIDE ANNEXURE-B ISSUED BY 3RD
RESPONDENT AND ETC.
W.P.Nos.674-675/2013
BETWEEN:
1. SRI M G RAMAKRISHNAREDDY
S/O LATE GOVINDAPPA,
AGED ABOUT 61 YEARS,
R/AT MAHADEVPURA VILLAGE,
K.R.PURAM HOBLI, MGR LAYOUT,
WHITE FIELD ROAD, BANGALORE-48.
2. SRI. AMAN KAPUR
S/O KRISHNA KUMAR KAPUR,
AGED ABOUT 46 YEARS,
R/AT NO. 73, FERN CITY,
DODDANEKUNDI, BANGALORE-37. ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-01.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-02.
29
3. THE ASSISTANT/ADDITIONAL
DIRECTOR OF TOWN PLANNING
BBMP, MAHADEVPURA DN,
BANGALORE-48. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE CIRCULAR DATED 28.9.12 PASSED BY THE R2
VIDE ANNX-E AND THE IMPUGNED ENDORSEMENT DATED
9.11.12 ISSUED BY R3, THE ASST/ADDL. DIRECTOR TOWN
PLANNING BBMP, MAHADEVPURA DN., BANGALORE IE.,
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANNX-A AND
ETC.
W.P.Nos.279/2013 & 1630-31/2013
BETWEEN:
M/S MYHNA PROPERTIES PRIVATE LIMITED
HAVING ITS OFFICE AT NO.83,
FIRST FLOOR, (G.P.PLAZA),
OUTER RING ROAD,
NEAR KALA MANDHIR,
MARTHAHALLI, BANGALORE-37
REP. BY ITS MANAGING DIRECTOR
SRI M.KARTHIKEYAN
S/O V. MAHALINGAM
AGED ABOUT 33 YEARS ... PETITIONER
(BY SRI S V MANJUNATHA, ADV. FOR
M/S. NISARGA LAW ASSOCIATES)
AND:
1. THE CHIEF SECRETARY
STATE OF KARNATAKA
VIDHANA SOUDHA, AMBEDKAR VEEDI
BANGALORE-01
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
J.C. ROAD, N.R. SQUARE,
BANGALORE SOUTH
BANGALORE-02
30
3. THE ASSISTANT DIRECTOR
TOWN PLANNING, MAHADEVAPURA (DIVSN),
BRUHATH BANGALORE
MAHANAGARA PALIKE
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE IMPUGNED CIRCULAR UNDER ANN-E, DT.28.9.12
PASSED BY THE R1, IMPOSING IMPROVEMENT CHARGES OF
RS.550/-PER SQUARE METER & ITS CONSEUENTIAL
IMPUGNED NOTICE UNDER ANN-A DT.5.11.12 PASSED BY THE
R3 AND ETC.
W.P.Nos.695-697/2013
BETWEEN:
1. M/S KARLE INFRA PROJECTS PVT LTD.,
NO 151, INDUSTRIAL SUBURB
YESHWANTHAPUR, BANGALORE 560 022
REP. BY ITS DIRECTOR
MR. SUDARSHAN KARLE
S/O LATE L T KARLE
AGED ABOUT 58 YEARS
2. KARLE HOMES PVT LTD.,
(FORMERLY KNOWN AS WEST FIELD HOMES)
NO 151, INDUSTRIAL SUBURB
YESHWANTHAPURA
BANGALORE 560 022
REP. BY TIS DIRECTOR
MR. SUDARSHAN KARLE
S/O LATE L T KARLE
AGED ABOUT 58 YEARS
3. EAST FIELD HOMES
NO 151, INDUSTRIAL SUBURB
YESHWANTHAPUR
BANGALORE 560 022
REP. BY ITS PARTNER
MR. SUDARSHAN KARLE
S/O LATE L T KARLE
AGED ABOUT 58 YEARS ... PETITIONERS
(BY SRI UDAYA HOLLA, SR. COUNSEL FOR
SRI K SHASHIKIRAN SHETTY)
31
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
M S BUILDING,
BANGALORE 560 001
BY ITS SECRETARY
2. THE COMMISSIONER,
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE,
BANGALORE 560 002
3. THE JOINT DIRECTOR TOWN PLANNING
BANGALORE NORTH
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-02
4. THE ADDITIONAL DIRECTOR
(TOWN PLANNING)
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE,
BANGALORE 560 002 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYER TO
QUASH THE CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A
AND ETC.
W.P.No.828/2013
BETWEEN:
SRI. REVEREND FATHER THERECIOUS
SUPERIOR ST.JOSEPH MONASTERY
HAVING ITS OFFICE AT
ST JOSEPH MONASTERY
CARMELARAM
BANGALORE-560 035
REPT. BY ITS FATHER
GEORGE VATTIKUZHIYIL
32
S/O MATHEW VATTIKUZHIYIL
AGED ABOUT 47 YEARS
SUPERIOR FATHER OF THE
PETITIONER TRUST. ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560 048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI M R SHAILENDRA, ADV. FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE ANNX-E AND
IMPUGNED NOTICE DATED 26.11.12 ISSUED BY R3 THE
JOINT/DEPUTY COMMISSIONER, BBMP MAHADEVPURA
DIVISION BEST, BANGALORE IE., IMPROVEMENT CHARGES
ARE CONCERNED VIDE ANNX-A AND ETC.
W.P.No.824/2013
BETWEEN:
SRI. REVEREND FATHER THERECIOUS
SUPERIOR ST. JOSEPH MONASTERY
HAVING ITS OFFICE AT
ST JOSEPH MONASTERY
CARMELARAM,
BANGALORE-35
REPT. BY ITS FATHER
GEORGE VATTIKUZHIYIL
S/O MATHEW VATTIKUZHIYIL
AGED ABOUT 47 YEARS
33
SUPERIOR FATHER OF THE
PETITIONER TRUST ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560 048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DT.28.9.12 PASSED BY THE R2 PRODUCED AT ANN-
E & THE IMPUGNED NOTICE DT.26.11.12, ISSUED BY THE R3,
THE JOINT/DEPUTY COMMISSIONER, BBMP, MAHADEVPURA
DIVISION BEST, BANGALORE-48, i.e, IMPROVEMENT CHARGES
ARE CONCERNED, PRODUCED AT ANN-A AND ETC.
W.P.No.825/2013
BETWEEN:
SRI. REVEREND FATHER THERECIOUS
SUPERIOR ST. JOSEPH MONASTERY
HAVING ITS OFFICE AT
ST JOSEPH MONASTERY
CARMELARAM,
BANGALORE-35
REPT. BY ITS FATHER
GEORGE VATTIKUZHIYIL
S/O MATHEW VATTIKUZHIYIL
AGED ABOUT 47 YEARS
34
SUPERIOR FATHER OF THE
PETITIONER TRUST ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560 048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI M R SHAILENDRA, ADV. FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DT.28.9.12 PASSED BY THE R2 PRODUCED AT ANN-
E & THE IMPUGNED NOTICE DT.26.11.12, ISSUED BY THE R3,
THE JOINT/DEPUTY COMMISSIONER, BBMP, MAHADEVPURA
DIVISION BEST, BANGALORE-48, i.e, IMPROVEMENT CHARGES
ARE CONCERNED, PRODUCED AT ANN-A AND ETC.
W.P.Nos.1024-28/2013
BETWEEN:
1. SRI K BABU
S/O A KRISHNAREDDY,
AGED ABOUT 48 YEARS,
2. SMT. SHUBHA W/O K BABU
AGED ABOUT 35 YEARS,
BOTH ARE R/AT NO. 88/1B,
11TH MAIN, KRISHNAREDDY
COMPOUND, BEGUR ROAD,
HONGASANDRA, BANGALORE-68.
35
3. SRI. G K RAJGOPAL NAIDU
S/O KRISHNAM NAIDU,
AGED ABOUT 32 YEARS,
R/AT NO.28, ADHYA NILAYA,
IST CROSS, KALYANANAGARA,
BANGALORE-560 043
4. SRI. A SUBRAMANI
S/O ANNAIAH NAIDU
AGED ABOUT 32 YEARS,
R/AT NO.102, IST FLOOR,
MARUTHI NILAYA, IST A MAIN,
3RD CROSS, BALAJI LAYOUT,
BABUSAPALYA, KALYANAGARA,
BANGALORE-560 043
5. SRI. G VENKATESH S/O RAMANAIDU
AGED ABOUT 32 YEARS
R/AT NO.2, 5TH CROSS,
VIJAYA BANK COLONY,
BANASAWADI, BANGALORE-43 ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001.
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANGARA PALIKE,
N.R.CIRCLE, BANGALORE-02.
3.THE ASSISTANT REVENUE OFFICER
BEGUR SUB DN, BBMP,
MAHADEVPURA, BANGALORE-68. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DT.28.9.12,PASSED BY THE R2 PRODUCED AT ANN-
E & THE IMPUGNED NOTICE DT.01.01.13 ISSUED BY THE R3
THE ASST. REVENUE OFFICER, BBMP, BEGURU DN
36
BANGALORE i.e., IMPROVEMENT CHARGES ARE CONCERNED,
PROCUED AT ANN-A AND ETC.
W.P.Nos.1126-38/2013
BETWEEN:
1. SMT SUGUNA
AGED ABOUT 59 YEARS,
W/O LATE M KRISHNAPPA,
2. SRI M MUNIRAJU
AGED ABOUT 35 YEARS,
S/O LATE M KRISHNAPPA,
3. SRI K GANESH
AGED ABOUT 33 YEARS,
S/O LATE M KRISHNAPPA,
4.SMT K PADMA
AGED ABOUT 41 YEARS,
D/O LATE M KRISHNAPPA,
5.SMT K BHAGYA
AGED ABOUT 39 YEARS,
D/O LATE M KRISHNAPPA,
6.SMT K KAVITHA
AGED ABOUT 25 YEARS,
D/O LATE M KRISHNAPPA,
7. SRI CHANNARAYANA REDDY
AGED ABOUT 62 YEARS,
S/O LATE MUNIYAPPA,
8.SMT. VANALAKSHMI
AGED ABOUT 57 YEARS,
W/O CHANNARAYA REDDY,
9.SRI C. VIJAYAKUMAR
AGED ABOUT 38 YEARS,
S/O CHANNARAYA REDDY,
10.SRI C. MANJU
AGED ABOUT 33 YEARS,
S/O CHANNARAYA REDDY,
11.MRS. HEMAVATHI
AGED ABOUT 42 YEARS,
D/O CHANNARAYA REDDY,
37
12. MS. USHA
AGED ABOUT 31 YEARS,
D/O CHANNARAYA REDDY,
ALL R/AT KAGGADASAPURA VILLAGE
K R PURA HOBLI,
BANGALORE EAST TALUK-36
13. SOMANNA
AGED ABOUT 70 YEARS,
S/O LATE SRI NARAYANA REDDY,
R/A NO.1, IIIRD MAIN,
L.N. REDDY COLONY
RAMASWAMY PALYA,
BASAVANAGAR, MARTHALLI,
BANGALORE 560037
REP. BY THEIR POWER OF ATTORNEY
HOLDER SRI KISHORE KUMAR
S/O SHANTHILAL,
AGED ABOUT 42 YEARS,
R/AT NO.99/100-1064
1ST FLOOR, PRESTIGE TOWERS
RESIDENCY ROAD,
BANGALORE 560025 ... PETITIONERS
(BY SRI L K SRINIVAS MURTHY, ADV. FOR
M/S. LAW ASSOCIATES)
AND:
1.THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-01
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
HUDSON CIRCLE,
CORPORATION OFFICES,
BANGALORE-02
3.THE ASSISTANT REVENUE OFFICER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
HAL AIR PORT SUB DIVISION,
MAHADEVAPURA DIVISION,
BANGALORE-37
38
4.THE JOINT DIRECTOR
(TOWN PLANNING-NORTH)
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. SQUARE, BANGALORE-02 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2-4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
NOTICE DT.2.1.2013 ISSUED BY THE R-4 AS CONTAINED IN
ANNEXURE-S. AND CIRCULAR DT.28.9.2012 PASSED BY R-2
COMMISSIONER, BRUHAT BANGALORE MAHANAGARA PALIKE,
BANGALORE AS CONTAINED IN ANNEXURE-R AND ETC.
W.P.No.1147/2013
BETWEEN:
SRI KEMPARAJU
S/O LATE KRISHNAPPA
AGED ABOUT 57 YEARS
NO.846, 6TH MAIN ROAD,
L.N. COLONY, BANGALORE-22 ... PETITIONER
(BY SRI RAGHUNATH C M, ADV. )
AND:
1. STATE OF KARNATAKA
DEPT. OF HOUSING &
URBAN DEVELOPMENT,
M.S. BUILDING, BANGALORE-01
BY ITS SECRETARY
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-02
3.THE JOINT COMMISSIONER
DASARAHALLI ZONE, BBMP,
BANGALORE-94
4.THE ASST. REVENUE OFFICER
SHETTAHALLI SUB-ZONE, BBMP,
BANGALORE-64 ... RESPONDENTS
39
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2-4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DT.28.9.12 VIDE ANN-A, ISSUED BY THE R2 AND
ETC.
W.P.No.1361/2013
BETWEEN:
SRI. G.V. SATHISH REDDY
S/O SRI G T VENKATASWAMY REDDY
AGED ABOUT 47 YEARS
R/A GUNJUR VILLAGE
VARTHUR HOBLI
BANGALORE ... PETITIONER
(BY M/S. IMRAN PASHA & CO., ADVS.)
AND:
1.STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE-01
2.THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE-02
3.THE DEPUTY COMMISSIONER
MAHADEVAPURA WARD
MAHADEVAPURA
BRUHATH BANGALORE
MAHANAGARA PAIKE
BANGALORE-560048
4.THE ASSISTANT REVENUE OFFICER
MAHADEVAPURA WARD
MAHADEVAPURA
BRUHATH BANGALORE
MAHANAGARA PAIKE
BANGALORE-560048 ... RESPONDENTS
40
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2-4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.12 AT ANNX-C ISSUED BY R2 AND ETC.
W.P.Nos.1434/2013 & 2043-44/2013
BETWEEN:
1. SRI. B. L KODANDARAMAIAH
S/O B.C. LAKSHMAIAH
AGED ABOUT 45 YEARS
R/AT BELTHUR, BANGALORE
2. SRI. B.L. ANAND KUMAR
@ SWAMY VEET SONDESH
S/O SRI. B.C. LAKSHMAIAH
AGED ABOUT 38 YEARS
R/AT BELTHUR, BANGALORE
3. SRI. B.L. GIRISH KUMAR
S/O SRI. B.C. LAKSHMAIAH
AGED ABOUT 27 YEARS
R/AT BELTHUR, BANGALORE ... PETITIONERS
(BY SRI V.N. KUMAR, ADV.)
AND:
1.STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
4TH FLOOR, VIKASA SOUDHA,
AMBEDKAR VEEDHI
BANGALORE-01
REP. BY ITS PRINCIPAL SECRETARY
2.THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE,
N.R. CIRCLE, BENGALURU-560002
3.THE JOINT / DEPUTY
COMMISSIONER DIRECTOR
BRUHAT BENGALURU
MAHANAGARA PALIKE,
MAHADEVAPURA DIVISION,
BANGALORE-48 ... RESPONDENTS
41
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH
THE IMPUGNED NOTICE FOUND AT ANNX-D DATED 4.1.13 AND
IMPUGNED CIRCULAR FOUND AT ANNX-F DATED 7.2.11
ISSUED BY R2.
W.P.Nos.2479-83/2013
BETWEEN:
1.MUNIVENKATAPPA
S/O LATE SRI. MUTHAPPA,
AGED ABOUT 55 YEARS
2.CHIKKAMUNIYAPPA
S/O LATE SRI. MUTTHAPPA,
AGED ABOUT 64 YEARS,
3.SAMPANGI
S/O LATE SRI. MUTTHAPPA,
AGED ABOUT 45 YEARS,
ALL ARE R/AT BALAGERE VILLAGE,
VARTHUR HOBLI,
BANGALORE EAST TALUK,
BANGALORE-560103
PETITIONERS 1 TO 3 REP. BY THEIR
G.P.A. HOLDER
4. MR. M VENKATA REDDY
S/O M PAPAIAH
AGED ABOUT 35 YEARS
5.MR. P N SUNIL BABU
S/O P M NAGARAJU,
AGED ABOUT 30 YEARS,
BOTH 4 & 5 ARE MANAGING PARTNERS
M/S EXCEL STONE DEVELOPERS
A PARTNERSHIP FIRM HAVING ITS
OFFICE AT SY. NO. 86/1,
MARIYAPPA LAYOUT,
PANATHUR MAIN ROAD,
42
PANATHUR POST,
BANGALORE-103. ... PETITIONERS
(BY SRI SUNDAR RAJ, ADV.)
AND:
1.STATE OF KARNATAKA
DEAPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA,
BANGALORE-01
REP. BY ITS SECRETARY.
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N R CIRCLE, BANGALORE-02.
3.THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-48. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI G M CHANDRASHEKAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH
THE ORDER DATED 8.1.13 VIDE ANNX-C ISSUED BY R3 AND
ETC.
W.P.Nos.2582-83/2013
BETWEEN:
1.SRI. H.A. RAMAIAH
S/O LATE DODDABBAIAH
AGED ABOUT 67 YEARS
2.SRI H A THOTAPP
S/O LATE DODDABBAIAH
AGED ABOUT 64 YEARS
3.SRI H A GOPAL
S/O LATE DODDABBAIAH
AGED ABOUT 62 YEARS
ALL ARE R/A HAGADURU VILLAGE
IMMADIHALLY ROAD
K R PURA HOBLI
43
BANGALORE EAST TALUK
BANGALORE ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND:
1.THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA
BANGALORE-560001
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3.THE ASSISTANT/DEPUTY DIRECTOR
TOWN PLANNING, BBMP
MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE ANNX-F AND
IMPUGNED NOTICE DATED 9.1.13 ISSUED BY R3, THE
ASST/DY DIRECTOR, TOWN PLANNING, BBMP, MAHADEVPURA
DVN BEST BANGALORE IE., IMPROVEMENT CHARGES ARE
CONCERNED, VIDE ANNX-G AND ETC.
W.P.No.2719/2013
BETWEEN:
SHELL PROMOTERS &
INFRA PRIVATE LIMITED
( A REGISTERED COMPANY INCORPORATED
UNDER THE COMPANIES ACT),
REP.BY ITS DIRECTOR,
HAVING ITS REGD, OFFICE AT
NO.20-601/SH/101, SHELL HOMES,
MATRUSRI NAGARA, MIYAPUR,
SHERILINGAMAPALLY MANDAL
HYDERABAD-500050,
ANDHRA PRADESH -STATE,
44
REP.BY ITS DIRCTOR,
DANDU PRADEEP SWARUP. ... PETITIONER
(BY SRI UDAYAKUMAR P, ADV. )
AND:
1.THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
BY ITS SECRETARY,
VIDHANASOUDHA, BANGALORE-1,
2.THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560002.
3.THE JOINT DIRECTOR, TOWN PLANNING
BANGALORE -EAST,
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560002. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DT.28.9.12 VIDE ANN-A ISSUED BY THE R2 &
QUASH THE DEMAND NOTICE DT.14.12.12 ISSUED BY THE R3,
VIDE ANN-B.
W.P.No.2746/2013
BETWEEN:
SMT. USHA P
W/O LATE MUNISHAMI,
AGED ABOUT 50 YEARS,
R/AT VARTHURU VILLAGE & HOBLI,
BANGALORE EAST TALUK, ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1.THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001.
45
2.THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3.THE JOINT/DEPUTY COMMISSIONER
BBMP. MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560048. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANN-E AND THE IMPUGNED OFFICE
MEMORANDUM DATED 10.1.2013 ISSUED BY THIRD
RESPONDENT THE JOINT/DEPUTY COMMISSIONER, BBMP,
MAHADEVPURA DIVISION, BEST, BANGALORE-48 i.e.
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANN-A AND
ETC.
W.P.No.49227/2012
BETWEEN:
M/S MICRON ENGINEERING
(BANGALORE) PVT. LTD.,
OFFICE AT NO.12, 5TH MAIN
3RD CROSS, GANDHINAGAR
BANGALORE- 560 009
REP. BY ITS DIRECTOR
MR. VISHNU R MOOLA ... PETITIONER
(BY SRI S MAHESH, ADV. FOR M/S. MAHESH & CO.,)
AND:
1. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE
J.C. ROAD, N.R. SQUARE
BANGALORE SOUTH
BANGALORE-06
2. THE ASSISTANT REVENUE OFFICER
BRUHAT BENGALURU
MAHANAGARA PALIKE
46
YESWANTHPURA SUB-DIVISION
BANGALORE NORTH
BANGALORE-64. ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
IMPUGNED CIRCULAR UNDER ANNX-G DATED 7.11.07 PASSED
BY THE R1 IMPOSING IMPROVEMENT CHARGES OF RS. 550/-
P.S.M AND THE SAID CONSEQUENTIAL IMPUGEND
ENDORSEMENT UNDER ANNX-B DATED 23.11.12 PASSED BY
R2 AND ETC.
W.P.Nos.49268-273/2012
BETWEEN:
M/S BM DEVELOPERS
A PARTNERSHIP FIRM,
HAVING ITS OFFICE AT
FLAT NO. 405, VANDANA NEST,
7TH A CROSS, JAKKASANDRA,
BANGALORE-560 034
REP. BY ITS PARTNER
P GAJENDRA
AGED ABOUT 39 YEARS,
S/O P MUNISHAMY
FLAT NO. 405,VANDANA NEST,
7TH A CROSS, JAKKASANDRA
BANGALORE-560 034 ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1.THE URBAN DEVELOPMENT
DEPARTMENT
BY ITS SECRTARY,
VIDHANA SOUDHA,
BANGALORE- 560 001
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R CIRCLE, BANGALORE-560 002
3.THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
47
MAHADEVPURA,
BANGALORE- 560 048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH
THE CIRCULAR DATED 28.9.12 PASSED BY THE R2 VIDE ANN-E
AND THE IMPUGNED NOTICE DATED 20.10.12 ISSUED BY THE
R3 THE JOINT/DEPUTY COMMISSIONER, BBMP,
MAHADEVAPURA DIVISION BEST, BANGALORE IE.,
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANNX-A AND
ETC.
W.P.No.49387/2012
BETWEEN:
SRI LENKAPPA
S/O LATE CHIKKAHANUMAIAH
AGED ABOUT 72 YAERS
R/AT THIRUMENAHALY VILLAGE
YALAHANKA HOBLI
BANGALORE NORTH TALUK
BANGALORE-560045 ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1.THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE-560001
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRLCE, BANGALORE-560002
3.THE ASSISTANT REVENUE OFFICER
BYATARAYANAPURA SUB DN,
YALAHANKA DN.,
BBMP, BANGALORE-560045 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
48
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY THE R2 VIDE ANNX-E
AND THE IMPUGNED NOTICE DATED 27.11.12 ISSUED BY THE
R3 THE ASST. REVENUE OFFICER BYTARANAPURA SUB DN,
YALAHANKA DN, BBMP,BANGALORE NORTH TQ., BANGALORE-
45 IE., IMPROVEMENT CHARGES ARE CONCERNED VIDE
ANNX-A AND ETC.
W.P.No.50104/2012
BETWEEN:
M/S OIKOS APARTMENT PVT. LTD.,
HAVINGA ITS REGD. OFFICE AT 534
"THE EMBASSY", 15, ALI ASKAR ROAD
BANGALORE-52, ALLALASANDRA
BANGALORE.
REP. BY ITS AUTHORISED SIGNATORY
MR. SANDEEP RATADIA ... PETITIONER
(BY SRI S MAHESH, ADV. FOR M/S. MAHESH & CO.,)
AND:
1.THE COMMISSIONER
BRUHATH BENGALURU
MAHANAGARA PALIKE
J C ROAD, N R SQUARE
BANGALORE SOUTH
BANGALORE-04
2.THE ASSISTANT REVENUE OFFICER
BRUHATH BANGALORE
MAHANAGARA PALIKE
YELAHANKA SUB DIVISION
BANGALORE EAST
BANGALORE-64 ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
IMPUGNED CIRCULAR UNDER ANNX-F DATED 28.9.12 PASSED
BY R1 IMPOSING IMPROVEMENT CHARGES OF RS.550/- PER
SQUARE METER AND ITS CONSEQUENTIAL IMPUGNED NOTICE
UNDER ANNX-A DATED 4.12.12 PASSED BY R2 AND ETC.
49
W.P.No.50227/2012
BETWEEN:
M/S MANTRI DEVELOPERS PVT. LTD.,
REGISTERED OFFICE AT
NO.41, MANTRI HOUSE,
VITTAL MALLYA ROAD,
BANGALORE-560 001,
REP. BY ITS AUTHORISED SIGNATORY
MR.GIRISH GUPTHA H.S. ... PETITIONER
(BY SRI S MAHESH, ADV. FOR M/S. MAHESH & CO.,)
AND:
1.THE COMMISSIONER
BRUHATH BENGALURU
MAHANAGARA PALIKE,
J.C.ROAD, N.R.SQUARE,
BANGALORE SOUTH,
BANGALORE-560 006.
2.THE ASSISTANT REVENUE OFICER
BRUHATH BENGALURU
MAHANAGARA PALIKE,
N.R.SQUARE SUB DIVISION,
BANGALORE SOUTH, BANGALORE-02
3.THE JOINT DIRECTOR (TOWN PLANNING)
BRUHATH BENGALURU
MAHANAGARA PALIKE,
N.R.SQUARE SUB DIVISION,
BANGALORE SOUTH,
BANGALORE-02 ... RESPONDENTS
(BYSRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1-3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYER TO QUASH THE
IMPUGNED CIRCULAR UNDER ANNX-F DATED 28.9.12 PASSED
BY R1 IMPOSING IMPROVEMENT CHARGES OF RS.550/- PER
SQUARE METER AND ITS CONSEQUENTIAL IMPUGNED
ENDORSEMENT UNDER ANNX-A DATED 7.12.12 PASSED BY R2
AND ETC.
50
W.P.No.50343/2012
BETWEEN :
MR. K SURESH
S/O LATE SRI KRISHNAPPA
AGED ABOUT 50 YEARS
R/A IMMADIHALLI
NEAR MILK DIARY
K R PURAM
BANGALORE-560 066 ... PETITIONER
(BY SRI SUNDAR RAJ, ADV.)
AND :
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANA SOUDHA
BANGALORE
REP. BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE
BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-560048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI M. R. SHAILANDRA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED NOTICE DATED 9.10.12 VIDE ANNX-A ISSUED BY
R3; DIRECT THE R3 NOT TO INSIST/DEMAND THE
PETITIONERS FOR THE PAYMENT OF IMPROVEMENT CHARGES
FOR THE REGISTRATION AND ISSUANCE OF KATHA IN FAVOUR
OF THE PETITIONERS IN VIEW OF THE ANNX-A.
W.P.Nos.50666/2012 & 591/2013
BETWEEN :
1. MR. G V NAGARAJ REDDY
S/O SRI. G.T. VENKATASWAMY REDDY
51
AGED ABOUT 50 YEARS
R/AT GUNJUR VILLAGE & POST
BANGALORE EAST TALUK
PETITIONER NO.1 IS REP. BY HIS
POWER OF ATTORNEY HOLDER
MR. M.K. DURANI
MANAGING DIRECTOR
N.D. DEVELOPERS PVT. LTD.
NO.398, 2ND FLOOR
7TH CROSS, MICO LAYOUT
B.T.M. II STAGE
BANGALORE-76
2. N.D. DEVELOPERS PVT. LTD.
REP. BY ITS MANAGING DIRECTOR
MR. M.K.K. DURANI
AGED ABOUT 45 YEARS
NO.398, 2ND FLOOR
7TH CROSS, MICO LAYOUT
B.T.M. 2ND STAGE
BANGALORE-76 ... PETITIONERS
(BY M/S. KAMAL & BHANU, ADVs.)
AND :
1. THE GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
MULTI-STORIED BUILDING,
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
N.R.CIRCLE
BANGALORE-02
3. THE JOINT COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
MAHADEVAPURA RANGE
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR
RECORDS FROM THE R1 & R2 & AFTER GOING THROUGH THE
PROPRIETY OR OTHERWISE OF THE PROCEEDINGS ISSUE A
52
WRIT OF CERTIORARI & QUASH THE CIRCULAR DT.28.9.12,
ISSUED BY THE R2, AS PER ANN-E AND ETC.
W.P.No.50758/2012
BETWEEN :
VEERASIMHASANA MATT
REP. BY ITS MATHADHIPATHI,
SHREE SHA BRA MAHANTALINGA
SHIVACHARYA SWAMY
VIBHUTHIPURA MATT,
KAGGADASAPURA,
BANGALORE- 560 048 ... PETITIONER
(BY SRI ADINATHA NARADE, ADV. FOR
M/S ADINATHA NARDE & REVATHY ASSTS.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
REP. BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE- 560 001
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE
N.R.SQUARE
BANGALORE- 560 002
3. THE DEPUTY COMMISSIONER
MAHADEVAPURA DIVISION,
BRUHAT BENGALURU
MAHANAGARA PALIKE
BANGALORE- 560 048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR THE
ENTIRE RECORDS PERTAINING TO THE CASE OF THIS
PETITIONER;QUASH THE IMPUGNED NOTICE / INTIMATION
DATED 20.11.2012 VIDE ANNEXURE-C, DEMANDING THE
PETITIONER TO MAKE PAYMENT OF RS.8,35,450/- AND THE
CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-C1 ISSUED BY
THE SECOND RESPONDENT WOARDS THE IMPROVEMENT
53
CHARGES, THE COPY OF THE IMPUGNED NOTICE/ INTIMATION
DATED 20.11.2012 IS PRODUCED HEREWITH AND ETC.
W.P.No.52526/2012
BETWEEN :
SKYLARK REALTY PVT. LTD.
R/AT 4TH FLOOR, HDIL TOWER
ANANT KANEKAR MARG
BANDRA (E), MUMBAI 400 051
REP. BY ITS DIRECTOR
MR.NISHANT ROA AYALASOMAYAJULA ... PETITIONER
(BY SRI SANKET M. YENAGI, ADV. FOR
M/S. LAWMEN INTERNATIONAL)
AND :
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE -02
BY ITS COMMISSIONER
2. ASSISTANT REVENUE OFFICER
BOMMANAHALLI SUB DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE
BOMMANAHALLI, BANGALORE-02
3. THE ADMINISTRATOR
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE 02 ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV. FOR 1-3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTIONOF INDIA, PRAYING TO QUASH THE
NOTIFICATION DT.28.9.12 ISSUED BY THE R1 AT ANN-G, IN SO
FAR AS THE PROPERTY OF THE PETITIONER AND ETC.
W.P.No.120/2013
BETWEEN :
TANGLIN DEVELOPMENTS LIMITED
GLOBAL VILLAGE, R.V. COLLEGE POST,
KENGERI HOBLI, BANGALORE-59
54
REP. BY ITS MANAGING DIRECTOR
SRI NITIN BAGAMANE ... PETITIONER
(BY SRI A RAVISHANKAR, ADV.)
AND :
1. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N.R. SQUARE, BANGALORE-02
2. THE ASSISTANT DIRECTOR
TOWN PLANNING (SOUTH)
OFFICE OF THE JOINT DIRECTOR OF
TOWN PLANNING
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. SQUARE, BANGALORE-02
3. THE ASSISTANT REVENUE OFFICER
KENGERI SUB-DIVISION,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-59
4. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA, BANGALORE-01
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R4
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1- 3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DT.28.9.12, ISSUED BY THE R1 AT ANN-L; QUASH
THE ENDORSEMENT DT.21.12.12 AT ANN-Q ISSUED BY THE R3
AND ETC.
W.P.No.2725/2013
BETWEEN :
SMT. SOWBHAGYAMMA
AGED ABOUT 49 YEARS
W/O T N NANJAPPA
R/AT MARAPPA COMPOUND
THANISANDRA MAIN ROAD
55
ARABIC COLLEGE POST
BANGALORE ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA
BANGALORE -560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE
BANGALORE 560 002
3. THE ASSISTANT REVENUE OFFICER
BBMP, HORAMAVU SUB-DN
BANGALORE 560043 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI R SUBRAMANYA, ADV. R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO; QUASH
THE CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE ANNX-E
AND IMPUGNED NOTICE DATED 8.1.13 ISSUED BY R3, THE
ASST/REVENUE OFFICER, BBMP, HORAMAVU SUB DVN, BEST,
WHICH IS PRODUCED ANN-A BANGALORE IE., IMPROVEMENT
CHARGES ARE CONCERNED, VIDE ANNX-A AND ETC.
W.P.No.2728/2013
BETWEEN :
M/S. S.V.S. PROJECTS
A PARTNERSHIP FIRM
HAVING ITS OFFICE AT
SY Nos.93 & 103
SRINIKETHAN
YARRAYYANAPALYA
RAMURTHYNAGARA
BANGALORE 16
REP. BY ITS ONE OF THE
MANAGING PARTNER
SRI R LAKSHMI PRASANNA
56
D/O A PRABHAKAR REDDY
AGED ABOUT 36 YEARS ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA
BANGALORE 560 001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE 560 002
3. THE ASSISTANT REVENUE OFFICER
BBMP, HORAMAVU SUB DN
BANGALORE 560043 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI R SUBRAMANYA, ADV. R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE ANNX-E AND
IMPUGNED NOTICE DATED 8.1.13 ISSUED BY R3, THE ASST.
REVENUE OFFICER, BBMP, HORAMAVU SUB DVN, BEST
BANGALORE IE., IMPROVEMENT CHARGES ARE CONCERNED,
VIDE ANNX-A AND ETC.
W.P.Nos.2766/2013 & 3293-95/2013
BETWEEN :
1. SOBHA DEVELOPERS LTD.,
HAVING ITS REGISTERED AND CORPORATE
OFFICE AT SARJAPUR-MARTHAHALLI
OUTER RING ROAD (ORR)
DEVARABISANAHALLI, BELLANADUR POST,
BANGALORE-560103
REP. BY ITS AUTHORISED SIGNATORY
MRS. V PADMAVATHI
2. D K SURESH S/O SRI KEMPEGOWDA
AGED ABOUT 45 YEARS
R/AT DODDAHALLAHALLI VILLAGE
KANAKAPURA TALUK
BANGALORE RURAL DISTRICT
57
3. GOWRAMMA
W/O SRI KEMPEGOWDA
AGED ABOUT 66 YEARS
R/AT DODDAHALLAHALLI VILLAGE
KANAKAPURA TALUK
BANGALORE RURAL DISTRICT
PETITIONER NOS.3 AND 3 ARE
REP. BY THEIR POWER
OF ATTORNEY HOLDER
SOBHA DEVELOPERS LTD.,
THROUGH ITS AUTHORISED
SIGNATORY MS. V PADMAVATHI ... PETITIONERS
(BY SRI ANUP S SHAH, ADV. FOR
M/S. ANUP S SHAH LAW FIRM
SRI SURAJ GOVINDA RAJ, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE-01
2. BHRUHAT BANGALORE
MAHANAGARA PALIKE
HAVING ITS OFFICE AT
N R SQAURE, BANGALORE-560002
REP. BY ITS COMMISSIONER
3. THE ASSISTANT REVENUE OFFICER
RAJARAJESHWARI NAGAR SUB-ZONE
BRUHAT BANGALORE
MAHANAGARA PALIKE
RAJARAJESHWARI NAGAR
BANGALORE-560098 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE CIRCULAR DT.28.9.2012 VIDE ANNEXURE-E
ISSUED Y R-2; QUASH ALL THE FOUR DEMAND NOTICES
DT.5.1.2013 ISSUED BY R-3 BEING THE ASSISTANT REVENUE
OFFICER BANGALORE MAHANAGARA PALIKE, RAJARAJESWARI
58
NAGAR SUB ZONE, BANGALORE AT ANNEXURES-A,B,C,D AND
ETC.
W.P.No.3312/2013
BETWEEN :
SRI ROSHAN GEORGE
AGED ABOUT 44 YEARS
S/O LATE C I GEORGE
R/AT NO.974, HAL II STAGE
BANGALORE 560008
REP. BY ITS GPA HOLDER
GINA DEVELOPERS PVT LTD.,
COMPANY REGISTERED UNDER
THE PROVISIONS OF THE
INDIAN COMPANIES ACT
NO.330, DOUBLE ROAD
1ST STAGE, INDIRANAGAR
BANGALORE 560038
BY ITS MANAGING DIRECTOR
SRI TOMY THOMAS ... PETITIONER
(BY SRI T P VIVEKANANDA, ADV.)
AND :
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
BANGALORE 560 002
REP. BY ITS COMMISSIONER
2. THE JOINT DIRECTOR
TOWN PLANNING - NORTH
OFFICE OF THE JOINT DIRECTOR
OF TOWN PLANNING
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE 560 002
3. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA
BANGALORE 560 001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV. FOR R1 & 2
SRI N B VISHWANATH, AGA. FOR R3)
59
THIS WRIT PETITIN IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO; QUASH THE
CIRCULAR DATED 28.9.12 ISSUED BY R1 AT ANNX-N; QUASH
THE ENDORSEMENT DATED 9.1.13 AT ANNX-J ISSUED BY R2
AND ETC.
W.P.No.3417/2013
BETWEEN :
1. A DEVARAJ
S/O LATE B ASWATHA NARAYAN GOWDA
AGED ABOUT 66 YEARS
2. SMT. M PRABHAKUMARI
W/O A DEVARAJ
AGED ABOUT 58 YEARS
BOTH ARE R/AT NO. 118,
II STAGE, MAHALAKSHMI LAYOUT
WEST OF CHORD ROAD
SERVICE ROAD
BANGALORE-560086
REP. BY HIS POWER OF ATTORNEY
HOLDER- M/S LEGACY GLOBAL
PROJECTS PVT.LTD.,
REP.BY ITS DIRECTOR
MR KIRAN GOWDA ... PETITIONERS
(BY SRI S SHAKER SHETTY, ADV.)
AND :
1. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
BANGALORE-560002
2. ASSISTANT REVENUE OFFICER
BYATARAYANAPURA SUB-DIVISION
YELAHANKA DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE-560092
3. GOVERNMENT OF KARNATAKA
REP. BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA
60
DR. AMBEDKAR VEEDHI
BANGALORE-560001 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R3
SRI B V MURALIDHAR, ADV. FOR R1 & 2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
NOTIFICATION DT.28.9.2012 UNDER CIRCULAR ISSUED BY R-1
AS PER ANNX-F; QUASH NOTICE DT.3.11.2012 ISSUED BY R-2
AS PER ANX-G & FURTHER DIRECT RESPONDENTS TO ISSUE
SANCTION PLAN & LICENSE IN RESPECT OF THE PROPERTY
NO.191/98/2, KOGILU, YELAHANKA, BANGALORE WITHOUT
INSISTING FOR PAYMENT OF THE AMOUNT DEMANDED UNDER
ANNX-G.
W.P.Nos.3824-26/2013
BETWEEN:
1. SRI R NANJAPPA
S/O LATE M RUDRAPPA,
AGED ABOUT 59 YEARS,
2. SRI R NAGARAJ
S/O LATE M RUDRAPPA,
AGED ABOUT 57 YEARS,
3. SRI R SADASHIVAIAH
S/O LATE M RUDRAPPA,
AGED ABOUT 55 YEARS
ALL ARE R/OF IMMADIHALLY VILLAGE,
K.R.PURA HOBLI,
BANGALORE EAST TALUK,
BANGALORE. ... PETITIONERS
(BY SRI T. NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-01.
2. THE COMMISSISONER
BRUHAT BANGALORE MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
61
3. THE ASSISTANT/DEPUTY DIRECTOR
TOWN PLANING, BBMP,
MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-58. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANNEXURE-D AND THE IMPUGNED
ENDORSEMENT DATED 16.1.2013 ISSUED BY THIRD
RESPONDENT THE ASSISTANT / DEPUTY DIRECTOR, TOWN
PLANNING, BBMP, MAHADEVPURA DIVISION, BEST,
BANGALORE-48 i.e. IMPROVEMENT CHARGES ARE
CONCERNED VIDE ANNEXURE-E AND ETC.
W.P.No.3827/2013
BETWEEN:
SMT R RAJAMMA W/O LATE N NAGARAJU
AGED ABOUT 65 YEARS
R/A NO.07, 2ND CORSS
CRP ENCLAVE BOZARA LAYOUT
HORAMAVU, BANGALORE-43 ... PETITIONER
(BY SRI : T NAGARAJA, ADV.,)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BAGNALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-560048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI M R SHILENDRA, ADV. FOR R2 & 3)
62
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE ANNX-E AND
IMPUGNED OFFICE MEMORANDUM DATED 17.1.13 ISSUED BY
R3 THE JOINT/DEPUTY COMMISSIONER, BBMP,
MAHADEVPURA DVN., BEST, BANGALORE IE., IMPROVEMENT
CHARGES ARE CONCERNED VIDE ANNX-A AND ETC.
W.P.Nos.3832/2013 & 3860-63/2013
BETWEEN:
SRI. G. PRASAD REDDY
S/O G SRINIVASA REDDY
AGED ABOUT 55 YEARS
M/S ROYAL LEGEND
HAVING ITS OFFICE AT #60/3
60/4, 60/8 & 60/9
BOMMANAHALLI VILLAGE
BEGUR HOBLI, BANGALORE ... PETITIONER
(BY SRI K SUMAN, ADV.)
AND :
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
THE URBAN DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
BANGALORE-560002
3. THE JOINT DIRECTOR TOWN PLANNING
BANGALORE EAST
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE-560002 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
63
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE CIRCULAR DATED 28.9.12 VIDE ANNX-A & QUASH
THE DEMAND NOTICE DATED 20.11.12 ISSUED BY R3 VIDE
ANNX-B IN SO FAR AS IT RELATES TO DEMAND OF
BETTERMENT CHARGES FROM THE PETITIONER @ RS. 550/-
PER SQ.METR.
W.P.No.3852/2013
BETWEEN:
1. L. MUNISWAMY
AGED ABOUT 66 YEARS
R/A NO.368, RAJIV GANDHI ROAD
KRISHNARAJAPURAM EXTENSION
BANGALORE 560036
2. T. M. SAVITHRAMMA
AGED ABOUT 54 YEARS
R/A NO.368,
RAJIV GANDHI ROAD,
KRISHNARAJAPURAM EXTENSION,
BANGALORE 560036
BOTH THE PETITIONERS HEREIN ARE
REP. BY POWER OF ATTORNEY HOLDER
MR. M. DANANJAY REDDY
S/O M.C. PITCHI REDDY
AGED ABOUT 46 YEARS
PROPRIETARY OF
M/S. M.C. BUILDERS
HAVING ITS OFFICE AT NO.3131
1ST FLOOR, 6TH MAIN
HAL II STAGE, INDIRANAGAR
BANGALORE 560038 ... PETITIONERS
(BY SRI K.V. GIRISH, ADV.)
AND:
1. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE
J.C. ROAD, N.R. SQUARE
BANGALORE-02
2. JOINT DIRECTOR
(TOWN PLANNING-NORTH)
64
N.R. SQUARE, BBMP
BANGALORE 560002 ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV. FOR R1 & 2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA QUASH THE CIRCULAR
DATED 28.9.2012 ISSUED BY THE RESPONDENT NO.1 AT
ANNEXURE-A AND ETC.
W.P.Nos.3886-87/2013
BETWEEN:
SRI BALAKRISHNA MANKANI
S/O LAKSHMANDAS MANKANI
AGED ABOUT 51 YEARS
NO.31, CUBBON ROAD
BANGALORE-01 ... PETITIONER
(BY SRI DAYANANDA K.G, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI G M CHANDRASHEKAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT TO QUASH IMPUGNED NOTICE DT.8.1.2013 VIDE
ANNX-A1 & NOTICE DT.4.9.2012 VIDE ANNX-A2 ISSUED BY R-3
AS ILLEGAL AND ETC.
65
W.P.No.3888/2013
BETWEEN:
M/S INDIA BREWERY & DISTILLERY PVT. LTD.,
NO.872/F, MICHEL PALYA ROAD,
NEW TIPPASANDRA POST,
BANGALORE-75
REP. BY ITS MANAGING DIRECTOR
BALAKRISHNA MANKANI
S/O LAKSHMANDAS MANKANI
AGED ABOUT 51 YEARS,
R/AT NO.31, CUBBON ROAD,
BANGALORE-01 ... PETITIONER
(BY SRI DAYANANDA K.G, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE JOINT/DEPUTY COMMISSIONER
BBMP MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI G M CHANDRASHEKAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED NOTICE DT.27.11.2012 VIDE ANX-A ISSUED BY R-3
AND ETC.
W.P.No.4598/2013
BETWEEN:
M/S SATYA HERITAGE HOMES
A REGISTERED PARTNERSHIP FIRM,
AT NO. G-12, NAVEEN APARTMENTS,
66
13TH MAIN, VASANTHNAGAR,
BANGALORE-560 009,
REP.BY ITS PARTNER,
MR.SAHIN KAMATH,
S/O SRI.GANAPATHI N.KAMATH. ... PETITIONER
(BY SRI S MAHESH, ADV. FOR M/S. MAHESH & CO.,)
AND:
1. THE COMMISSIONER,
BBMP, J.C.ROAD, N.R.SQUARE,
BANGALORE NORTH,
BANGALORE-02.
2. THE ASSISTANT REVENUE OFFICER
BRUHATH BENGALURU
MAHANAGARA PALIKE,
YELAHANKA SUB-DIVISION,
BANGALORE NORTH,
BANGALORE-02. ... RESPONDENTS
(BY SRI G M CHANDRASHEKAR, ADV. FOR R1 & 2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED CIRCULAR UNDER ANNX-F DATED 28.9.12 PASSED
BY R1 IMPOSING IMPROVEMENT CHARGES OF RS.550/- PER
SQUARE METER AND ITS CONSEQUENTIAL IMPUGNED
ENDORSEMENT UNDER ANNX-A DATED 4.12.12 PASSED BY R2
AND ETC.
W.P.Nos.4603-604/2013
BETWEEN:
1. SRI SHANKARAPPA
S/O LATE APPAYANNA
AGED ABOUT 67 YEARS
R/A NO.182, OUTER CIRCLE
WHITEFIELD, BANGALORE-66
2. SRI M SHIVAPPA
S/O LATE MARAPPA
AGED ABOUT 77 YEARS
R/A CHANNASANDRA VILLAGE
BIDARAHALLI HOBLI
BANGALORE SOUTH TALUK
BANGALORE-560067 ... PETITIONERS
67
(BY SRI S V MANJUNATHA, ADV. FOR
M/S. NISARGA LAW ASSOCIATES)
AND:
1. THE CHIEF SECRETARY
STATE OF KARNATAKA
VIDHANA SOUDHA, AMBEDKAR VEEDI
BANGALORE-560001
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
J C ROAD, N R SQUARE
BANGALORE SOUTH,
BANGALORE-560002
3. THE ASSISTANT COMMISSIONER
TOWN PLANNING,
MAHADEVAPURA(DIVSN)
BURHATH BANGALORE
MAHANAGARA PALIKE
BANGALORE-560048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRYAING TO
QUASH THE IMPUGNED CIRCULAR VIDE ANNX-E DT.28.9.2012
PASSED BY R-2 IMPOSING IMPROVEMENT CHARGES OF
RS.550/- PER SQUARE METER & ITS CONSEQUENTIAL
IMPUGNED NOTICE VIDE ANNX-A DT.5.1.2013 PASSED BY R-3
AND ETC.
W.P.No.4606/2013
BETWEEN:
SRI POORNACHANDRA RAO KOLAPALLI
S/O SITARAMAIAH
AGED ABOUT 65 YEARS
RESIDING AT FLAT NO.61,62
AYODHYA NAGAR COLONY,
A S RAO NAGAR,
ADJACENT TO SHARADA TALKIS
SECUNDERABAD-500062 ... PETITIONER
68
(BY SRI S V MANJUNATHA, ADV. FOR
M/S. NISARGA LAW ASSOCIATES)
AND:
1. THE CHIEF SECRETARY
STATE OF KARNATAKA
VIDHANA SOUDHA
AMBEDKAR VEEDHI
BANGALORE-560001
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
J C ROAD, N R SQUARE
BANGALORE SOUTH
BANGALORE-560002
3. THE ASSISTANT DIRECTOR
TOWN PLANNING,
MAHADEVAPURA (DIVSN)
BRUHATH BANGALORE
MAHANAGARA PALIKE
BANGALORE-560048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED CIRCULAR VIDE ANNX-E DATED 28.9.12 PASSED BY
R2 IMPOSING IMPROVEMENT CHARGES OF RS. 550/- P.S.M
AND ITS CONSEQUENTIONAL IMPUGNED NOTICE UNDER
ANNX-A DATED 5.11.12 PASSED BY R3 AND ETC.
W.P.NO.4607/2013
BETWEEN:
SRI GOVARDHANACHARY
S/O LAXMANA CARY
AGED ABOUT 44 YEARS
R/AT NO.737, VIMALA COMPLEX
KAGGADASAPURA MAIN ROAD
C V RAMAN NAGAR POST
BANGALORE-560093 ... PETITIONER
(BY SRI S V MANJUNATHA, ADV. FOR
M/S. NISARGA LAW ASSOCIATES)
69
AND:
1. THE CHIEF SECRETARY
STATE OF KARNATAKA
VIDHANA SOUDHA
AMBEDKAR VEEDHI
BANGALORE-560001
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
J C ROAD, N R SQUARE
BANGALORE SOUTH
BANGALORE-560002
3. THE ASSISTANT DIRECTOR
TOWN PLANNING,
MAHADEVAPURA (DIVSN)
BRUHATH BANGALORE
MAHANAGARA PALIKE
BANGALORE-560048 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED CIRCULAR VIDE ANNX-E DT.28.9.2012 PASSED BY
R-2 IMPOSING IMPROVEMENT CHARGES OF RS.550/- PER
SQUARE METER & ITS CONSEQUENTIAL IMPUGNED NOTICE
VIDE ANNX-A DT.7.11.11 PASSED BY R-3 AND ETC.
W.P.No.4720/2013
BETWEEN:
M/S RAJA HOUSING LTD.,
F-2, RAJALAKSHMI
NO.12, BASAPPA ROAD
SHANTHINAGAR
BANGALORE 560 027
REP. BY MANAGING DIRECTOR
AND CHAIRMAN
MR. RAJA SUCHINDRA
AGED ABOUT 46 YEARS ... PETITIONER
(BY SRI UDAY HOLLA, SR. COUNSEL FOR
SRI K SHASHIKIRAN SHETTY)
70
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
VIDHANASOUDHA
BANGALORE 560 001
BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE
N R SQUARE, BANGALORE-02
3. THE JOINT DIRECTOR TOWN PLANNING
BEGUR BRANCH, BRUHAT BENGALURU
MAHANAGARA PALIKE
BANGALORE 560083
4. ASSISTANT REVENUE OFFICER
BEGUR BRANCH, BRUHAT BENGALURU
MAHANAGARA PALIKE
BANGALORE 560083
5. ASSISTANT DIRECTOR
TOWN PLANNING
BRUHAT BENGALURU
MAHANAGARA PALIKE
BOMMANAHALLY ZONE
BANGALORE 560083 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2- 5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A & QUASH THE
DEMAND NOTICE DATED 17.1.2013, DATED 17.1.2013 ISSUED
BY THE 4TH RESPONDENT DIRECTING THE PETITIOENRS TO
PAY RS.550/- PER SQ. MTR. TOWARDS BETTERMENT TAX VIDE
ANNEXURE-B.
W.P.No.4748/2013
BETWEEN:
SGR BUILDTECH PVT. LTD.,
(FORMERLY KNOWN AS
M/S. SGR DEVELOPERS PVT. LTD.,)
COMPANY REGISTERED UNDER
71
THE INDIAN COMPANIES ACT,
HAVING ITS REGISTERED
OFFICE AT G.R.PLAZA, FIRST FLOOR,
NO.142, D.V.G. ROAD,
BASAVANAGUDI, BANGALORE-560 004.
REP. BY ITS DIRECTOR,
SRI C.R.GOPALAKRISHNA ... PETITIONER
(BY SRI T P VIVEKANANDA, ADV.)
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N.R.SQUARE,
BANGALORE-560 002,
REP. BY ITS COMMISSIONER.
2. THE ASSISTANT DIRECTOR
TOWN PLANNING (SOUTH),
OFICE OF THE JOINT DIRECTOR
OF TOWN PLANNING,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.SQUARE, BANGALORE-560 002.
3. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA,
BANGALORE-560 001,
REP. BY ITS SECRETARY. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R3
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1 & 2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 ISSUED BY R1 AT ANNX-K; QUASH
THE ENDORSEMENT DATED 4.1.13 AT ANNX-F ISSUED BY R2
AND ETC.
W.P.No.4761/2013
BETWEEN:
SRI C N KRISHNAMURTHY
S/O NARAYANA GOWDA
AGED ABOUT 53 YERS
72
R/A CHANNASANDRA VILLAGE
BIDARAHALLY HOBLI
BANGALORE EAST TALUK
BANGALORE
REP. BY HIS GPA HOLDER
SRI B BALAKRISHNAREDDY
AGED ABOUT 42 YEARS
PARTNER OF ISHA INFRA PROJECTS
SY NO.99/5, 98/1, 99/4
PANTHURU VILLAGE
VARTHURU HOBLI
BANGALORE EAST TALUK
BANGALORE. ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE-01
2. THE COMMISSIONER
BURHAT BANGALORE
MAHANGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE ASSISTANT/DEPUTY DIRECTOR
TOWN PLANNING, BBMP
MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DT.28.9.12, PASSED BY THE R2 PRODUCED AT ANN-
D & THE IMPUGNED ENDORSEMENT DT.5.11.12 ISSUED BY
THE R3, THE ASST./ DEPUTY DIRECTOR TOWN PLANNING
BBMP, MAHADEVAPURA DIVISION BEST BANGALORE-48 i.e.,
IMPROVEMENT CHARGES ARE CONCERNED, PRODUCED AT
ANN-E AND ETC.
73
W.P.No.4763/2013
BETWEEN:
SRI KRISHNAPRASAD MIKKILINENI
S/O SATHYANARAYANA MURTHY,
AGED ABOUT 56 YEARS,
R/AT NO.63, 5TH CROSS,
CENTRAL EXCISE LAYOUT,
BHOOPASANDRA,
BANGALORE-560094. ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA,
BANGALORE-560001.
2. THE COMMISSISONER
BRUHAT BANGALORE MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560048. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE R2 VIDE
ANEXURE-E AND THE IMPUGNED OFFICE MEMORANDUM
DATED 18.1.2013 ISSUED BY THIRD RESPONDENT THE
JOINT/DEPUTY COMMISSIONER, BBMP, MAHADEVPURA
DIVISION BEST, BANGALORE-48 i.e. IMPROVEMENT CHARGES
ARE CONCERNED VIDE ANN-A AND ETC.
W.P.Nos.5393/2013 & 7091-94/2013
1. MR. N NAVEEN
S/O MR. N NAGARAJA REDDY
AGED ABOUT 32 YEARS
74
2. MR N PRAMODE
S/O MR N NAGARAJA REDDY
AGED ABOUT 30 YEARS
BOTH R/AT NO 290
4TH MAIN, I BLOCK
KORAMANGALA
BANGALORE 560 034
3. M/S. N D DEVELOPERS PRIVATE LIMITED
HAVING IT SOFFICE AT NO 398,
2ND FLOOR, 7TH CROSS,
MICO LAYOUT, BTM 2ND STAGE,
BANGALORE- 560076
REP. BY ITS MANAGING DIRECTOR
MR. M K DURANI ... PETITIONERS
(BY M/S. KAMAL & BHANU, ADVS.)
AND:
1. THE GOVERNMENT OF KARNATAKA
BY ITS CHIEF SECRETARY
URBAN DEVELOPMENT DEPARTMENT
MULTI STORIED BUILDING
BANGALORE- 560 001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE
BANGALORE 560 002
3. THE JOINT DIRECTOR
TOWN PLANNING (SOUTH)
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE
BANGALORE 560 002
4. ASSISTANT REVENUE OFFICER
BEGUR SUB DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2- 4)
75
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL
FOR THE RECORDS FROM THE RESPONDENTS & AFTER GOING
THROUGH THE LEGALITY, PROPRIETARY OR OTHERWISE OF
THE SAME & QUASH THE CIRCULAR ISSUED BY THE R1, AS
PER ANN-H DT.28.9.12 AND ETC.
W.P.Nos.5854-55/2013
BETWEEN:
1. B.N. SUSHELAMMA
W/O LATE RANGAPPA
AGED ABOUT 57 YEARS
R/O NO.1006, B.B. ROAD
C/O D.P. NANAPPA BLOCK
YELAHANKA, BANGALORE-91
REP. BY ITS GPA HOLDER
M/S. FORTUNA BUILDCON
INDIA PRIVATE LIMITED
REP. BY ITS CHAIRMAN,
MANAGING DIRECTOR,
MR. S.V. NARESH KUMAR
S/O LATE SRIRAMALU
AGED ABOUT 43 YEARS
DIRECTOR- MR. SAILESH KUMAR
S/O LATE SRIRAMALU
AGED ABOUT 38 YEARS
2. M/S. FORTUNA BUILDCON INDIA
PRIVATE LIMITED
NO.212, 4TH FLOOR, BELLARY ROAD
SADASHIVA NAGAR
ABOVE HERO HONDA SHOW ROOM
BANGALORE 560080
REP. BY ITS CHAIRMAN AND
MANAGING DIRECTOR
MR. S.V. NARESH KUMAR
S/O LATE SRIRAMALU
AGED ABOUT 43 YEARS ... PETITIONERS
(BY SRI UDAYA HOLLA, SR. COUNSEL FOR
SRI K SHASHIKIRAN SHETTY)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
VIDHANASOUDHA,
76
BANGALORE 560001
BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE
N.R. SQUARE, BANGALORE-02
3. THE JOINT DIRECTOR TOWN PLANNING
BEGUR BRANCH
BRUHAT BENGALURU
MAHANAGARA PALIKE
BANGALORE 560034
4. ASSISTANT REVENUE OFFICER
BEGUR BRANCH
BRUHAT BENGALURU
MAHANAGARA PALIKE
BANGALORE 560034
5. ASSISTANT DIRECTOR
TOWN PLANNING
BRUHAT BENGALURU
MAHANAGARA PALIKE
BOMMANAHALLY ZONE
BANGALORE 560034 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2-5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA QUASH THE
CIRCULAR DT.28.9.12, VIDE ANN-A AND QUASH THE
ENDORSEMENT DT.17.1.13, ISSUED BY THE R4, DIRECTING
THE PETITIONERS TO PAY RS.550/- PER SQ. MTR. TOWARDS
BETTERMENT TAX VIDE ANN-B AND ETC.
W.P.No.5866/2013
BETWEEN:
SRI G M RAMA REDDY
S/O V MUNISHAMI REDDY
AGED ABOUT 66 YEARS
R/O GUNJUR VILLAGE,
VARTHUR HOBLI,
BANGALORE EAST TALUK,
BANGALORE 560087,
77
REP. BY HIS GPA HOLDER
M/S. VAHE PROJECTS PRIVATE LIMITED,
A COMPANY REGISTERED
UNDER THE INDIAN COMPANIES ACT,
REGISTERED OFFICE AT
SY NO 29/1, 3RD CROSS,
NARAYANAPPA LAYOUT,
BEHIND VARTHUR
HIGH SCHOOL VARTHUR,
BANGALORE 560087
BY ITS DIRECTOR SRI S SUDHAKAR ... PETITIONER
(BY SRI T P VIVEKANANDA, ADV.)
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE 560 002
REP. BY ITS COMMISSIONER
2. THE DEPUTY COMMISSIONER
MAHADEVAPURA ZONE,
BRUHAT BANGALORE
MAHANAGARAPALIKE,
MAHADEVAPURA
BANGALORE 560048
3. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA, BANGALORE-01
REP. BY ITS SECRTARY ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R3
SRI B V MURALIDHAR, ADV. FOR R1 & 2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 ISSUED BY THE FIRST
RESPONDENT VIDE ANNEXURE-H AND ETC.
W.P.No.5867/2013
BETWEEN:
SMT. N JYOTHI
AGED ABOUT 51 YEARS,
W/O SRI.R.NARAYANASWAMY,
R/AT NO.34, 2ND CROSS,
78
515, ABW COLONY, HAL 3RD STAGE,
BANGALORE-560 075. ... PETITIONER
(BY SRI T P VIVEKANANDA, ADV.)
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N.R.SQUARE,
BANGALORE-560 002,
REP.BY ITS COMMISSIONER.
2. THE DEPUTY COMMISSIONER
MAHADEVAPURA ZONE,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
MAHADEVAPURA,
BANGALORE-560 048.
3. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA,
BANGALORE-560 001,
REP.BY ITS SECRETARY. ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R3
SRI B V MURALIDHAR, ADV. FOR R1 & 2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DT.28.9.12, ISSUED BY THE R1 AT ANN-H AND ETC.
W.P.No.5936/2013
BETWEEN:
SRI MUNIYAPPA
S/O MUNIANJANAPPA
AGED ABOUT 67 YEARS
R/AT VARTHURU VILLAGE
VARTHURU HOBLI
BANGALORE EAST TALUK
BANGALORE
REP. BY HIS GPA HOLDER
SRI CHENNAM RANGASWAMY
S/O C RANGAIAH
AGED ABOUT 35 YEARS
79
MANAGING DIRECTOR OF
M/S BRL VENTURIES PVT LTD
NO. 602/A, GROUND FLOOR
BEML LAYOUT, 6TH STAGE
BROOK FIELD
BANGALORE-560037 ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE ASSISTANT/DEPUTY DIRECTOR
TOWN PLANNING, BBMP
MAHADEVPURA DIVISION
MAHADEVPURA, BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT IDE ANNEXURE-D AND THE IMPUGNED
ENDORSEMENT DATED 29.1.2013 ISSUED BY THIRD
RESPONDENT, THE ASSISTANT / DEPUTY DIRECTOR, TOWN
PLANNING BBMP, MAHADEVPURA DIVISION, BANGALORE-48
i.e. IMPROVEMENT CHARGES ARE CONCERNED VIDE
ANNEXURE-E AND ETC.
W.P.NO.5937/2013
BETWEEN :
M/S BM DEVELOPERS
HAVING ITS OFFICE AT NO.405
VANDHANA NEST, FLAT NO.405
NO.14, 7TH CROSS
JAKKASANDRA EXTENTION
BANGALORE-560034
80
REP. BY ITS MANAGING PARTNER
SRI P. GAJENDRA
S/O P. MUNISHAMI NAIDU
AGED ABOUT 39 YEARS ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-48 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANNEXURE-E AND THE IMPUGNED OFFICE
MEMORANDUM DATED 29.1.2013 ISSUED BY THIRD
RESPONDENT THE JOINT / DEPUTY COMMISSIONER, BBMP,
MAHADEVPURA DIVISION BEST, BANGALORE-48 I.E.
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANNEXURE-
A AND ETC.
W.P.NO.5938/2013
BETWEEN :
SRI C RAJU
S/O LATE CHOURAPPA
AGED ABOUT 59 YEARS
R/AT MARIYAPPANA PLAY
DASARAHALLY, K R PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
81
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE ASSISTANT REVENUE OFFICER
BBMP, BYATARAYANAPURA DIVISION
BYATARAYANAPURA
BANGALORE-560093 ... RESPONDENTS
(BY SRI N B VISHWANATH, AGA. FOR R1
SRI G M CHANDRASHEKAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DT.28.9.2012 PASSED BY R-2 VIDE
ANNX-E & THE IMPUGNED O.M. DT.15.1.2013 ISUED BY R-3
THE ASST. REVENUE OFFICER, BBMP, BYATARAYANAPUR
DIVISION, BYATARAYANAPURA, BEST BANGALORE-93 I.E.
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANNX-A AND
ETC.
W.P.NO.5939/2013
BETWEEN :
SRI C AROKYA SWAY
S/O LATE CHOURAPPA
AGED ABOUT 55 YEARS
R/AT MARIYAPPANA PLAY
DASARAHALLY, K R PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA
BANGALORE-01
82
2. THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE ASSISTANT REVENUE OFFICER
BBMP, BYATARAYANAPURA DIVISION
BYATARAYANAPURA
BANGALORE-560093 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI G M CHANDRASHEKAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DT.28.9.12, PASSED BY THE R2
PRODUCED AT ANN-E, & THE IMPUGNED OFFICE
MEMORANDUM DT.15.1.3 ISSUED BY THE R3, THE ASST
REVENUE OFFICER, BBMP, BYTARAYANAPUR DIVISION,
BYATARAYANAPURA, BEST BANGALORE-93 I.E., IMPROVEMENT
CHARGES ARE CONCERNED, PRODUCED AT ANN-A AND ETC.
W.P.Nos. 5975-78/2013
BETWEEN :
1. SRI R.NARAYANA SWAMY
AGED ABOUT 69 YEARS
S/O LATE RAMAIAH
2. SRI R BASAVARAJU
AGED ABOUT 65 YEARS
S/O LATE RAMAIAH
3. SRI R ADINARAYANA S/O LATE RAMAIAH
AGED ABOUT 60 YEARS
4. SRI R NAGARAJ S/O LATE RAMAIAH
AGED ABOUT 58 YEARS
ALL R/AT NO.117, BASAVESHWARA NILAYA
MUNESHWARA TEMPLE ROAD
JAKKUR VILLAGE, YELAHANKA HOBLI
BANGALORE 560 064
(REP. BY PARTNER MR NIRAJ MITTAL
GPA HOLDER M/S TRISHUL DEVELOPERS)
... PETITIONERS
(BY SRI M ARUN PONAPPA, ADV.)
83
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE 560 001
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE
N R SQUARE
BANGALORE 560 002
3. THE JOINT DIRECTOR TOWN PLANNING
BANGALORE NORTH
BRUHAT BENGALURU
MAHANAGARA PALIKE
BANGALORE 560 002 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DATED 28.9.12 VIDE ANNX-H &
QUASH THE CIRCULAR DATED 18.01.12 ISSUED BY THE R3
VIDE ANNX-J.
W.P.NO. 5991/2013
BETWEEN :
SRI G V MALLESH
AGED ABOUT 45 YEARS
S/O LATE VENKATAGIRIYAPPA
R/O GUNJUR VILLAGE AND POST
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE 560087 ... PETITIONER
(BY SRI T P VIVEKANANDA, ADV.)
AND :
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE 560 002
REP. BY ITS COMMISSIONER
84
2. THE DEPUTY COMMISSIONER
MAHADEVAPURA ZONE
BRUHAT BANGALORE
MAHANAGARA PALIKE,
MAHADEVAPURA
BANGALORE 560048
3. STATE OF KARNATAKA
DEPARTMENT OF URBAN
DEVELOPMENT, VIKAS SOUDHA
BANGALORE 560 001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R3
SRI B V MURALIDHAR, ADV. FOR R1 & 2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, WITH A PRAYER TO QUASH THE
CIRCULAR DT.28.9.12 ISSUED BY THE R1, AT ANN-H AND ETC.
W.P.Nos.6248-51/2013 & 6471-73/2013
BETWEEN :
1. SRI G LAKSHMAN REDDY
AGED 64 YEARS
S/O LATE GURAPPA REDDY
R/O GUNJUR VILLAGE & POST
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE-560087
2. SRI G L HARISH KUMAR
AGED 36 YEARS
S/O LAKSHMAN REDDY
R/O GUNJUR VILLAGE & POST
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE-560087
3. SRI G L GIRISH KUMAR
AGED 33 YEARS
S/O LAKSHMAN REDDY
R/O GUNJUR VILLAGE & POST
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE-560087
85
4. SRI G L LOKESH KUMAR
AGED 31 YEARS
S/O G LAKSHMAN REDDY
R/O GUNJUR VILLAGE & POST
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE-560087
5. SMT. RADHAMMA
AGED 51 YEARS
D/O LATE GURAPPA REDDY
W/O H V CHANDRA REDDY
R/AT HAROHALLI VILLAE
HOSAKOTE TALUK-560087
BANGALORE DISTRICT
6. SMT. SAVITHRAMMA
AGED 71 YEARS
D/O LATE GURAPPA REDDY
W/O LATE MUNISWAMY
R/AT ELUVAPALLI VILLAGE
NELLUR POST, HOSUR TALUK
KRISHNAGIRI DISTRICT
TAMILNADU STATE-540565
7. SRI G SUBRAMANI
AGED 44 YEARS
S/O LATE GURAPPA REDDY
R/O GUNJUR VILLAGE & POST
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE-560087
PETITIONER NO.7 IS
REP. BY HIS GPA HOLDER
SRI G N GAJENDRA KUMAR
AGED ABOUT 33 YEARS
S/O LATE Y NAGARAJ
R/AT GUNJUR VILLAGE
VARTHUR HOBLI
BANGALORE-560087 ... PETITIONERS
(BY SRI T P VIVEKANANDA, ADV.)
AND :
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE-560002
REP. BY ITS COMMISSIONER
86
2. THE DEPUTY COMMISSIONER
MAHADEVAPURA ZONE
BRUHATJ BANGALORE
MAHANAGARA PALIKE
MAHADEVAPURA
BANGALORE-560048
3. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA,
BANGALORE-560001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R3
SRI B V MURALIDHAR, ADV. FOR R1 & 2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO QUASH
THE CIRCULAR DATED 28.9.12 ISSUED BY R1 VIDE ANNX-H;
QUASH THE OFFICE MEMORANDUM DATED 8.1.13 AT ANNX-D
ISSUED BY R2 AND ETC.
W.P.NO.6500/2013
BETWEEN :
1. SRI JAYAPPA REDDY
S/O LATE VENKATAPPA REDDY
AGED ABOUT 69 YEARS
2. SRINATH
S/O JAYAPPA REDDY
AGED ABOUT 33 YEARS
3. PRABAKARA
S/O JAYAPPA REDDY
AGED ABOUT 30 YEARS
ALL R/A NO.96, 8TH MAIN,
BEGUR MAIN ROAD
HONGASANDRA VILLAGE
BANGALORE SOUTH TALUK
BANGALORE DIST.-68 ... PETITIONERS
(BY SRI H N M PRASAD &
SRI R MOHAN KUMAR, ADVS.)
87
AND :
1. THE STATE OF KARNATAKA
URBAN DEVELOPMENT
VIDHANA SOUDHA
BANGALORE 560001
REP. BY ITS SECRETARY
2. THE BRUHATH BANGALORE
MAHANAGAR PALIKE
BANGALORE
REP. BY ITS COMMISSIONER
3. THE JOINT DIRECTOR TOWN PLANNING
BANGALORE EAST
BRUHATH BANGALORE
MAHANAGAR PALIKE
BANGALORE -01
4. REVENUE OFFICER
BEGUR SUB DIVISION
B.B.M.P., BANGALORE-68 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI R SUBRAMANYA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE ENDORSEMENT DT.22.1.13 ISSUED BY THE R4, AT
ANN-F & QUASH THE CIRCULAR DT.28.9.12, ISSUED BY THE R2
AT ANN-G AND ETC.
W.P.NO.6884/2013
BETWEEN :
N. JANARDHANA MENON
S/O MADHAVA KARTHA,
AGED ABOUT 75 YEARS,
OCC:BUSINESS,
R/O CHIKKA BELLANDUR VILLAGE,
VARTHUR-HOBALI,
BANGALORE EAST TALUK. ... PETITIONER
(BY SRI UDAYKUMAR P, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
88
BY ITS SECRETARY,
VIDHANASOUDHA,
BANGALORE-1.
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560002.
3. THE DEPUTY COMMISSIONER
MAHADEVAPURA VALAYA,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560002. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DATED 28.8.12 VIDE ANNX-A PASSED
BY THE R2 & QUASH THE DEMAND NOTICE DATED 5.2.13
ISSUED BY R3 VIDE ANNX-B.
W.P.Nos.6907-908/2013
BETWEEN:
1. SMT. SHARADA
W/O SRI L E RAMA MURTHY
AGED ABOUT 47 YEARS
2. SRI R PUNITH
S/O L E RAMA MURTHY
AGED ABOUT 26 YEARS
BOTH ARE R/A NO.984, 7TH CROSS,
BSK I STAGE, II BLOCK
BANGALORE-560050 ... PETITIONERS
(BY SRI B PRAMOD & SRI G V SUDHAKAR, ADVS.)
AND :
1. THE STATE OF KARNATAKA
THE URBAN DEVELOPMENT AUTHORITY
VIDHANASOUDHA
BANGALORE-560001
89
2. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
BANGALORE-560002
REP. BY ITS COMMISSIONER
3. THE ASSISTANT REVENUE OFFICER
BEGUR SUB DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE-560098 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DATED 28.9.12 ISSUED BY R2 VIDE
ANNX-A IN SO FAR THE PETITIONERS ARE CONCERNED AND
ENDORSEMENT DATED31.1.13 VIDE ANNX-B ISSUED BY R3
AND ETC.
W.P.No.6964/2013
BETWEEN :
GAFFER BAIG
S/O LATE ABDULLA BAIG
AGED ABOUT 41 YEARS
R/A NO.180
GANDHIPURAM, WHITEFIELD
BANGALORE-560066
(REP. BY ITS GPA HOLDER)
M/S PRESTIGE ESTATE PROJECTS
PRIVATE LIMITED
OFFICE AT MAIN GUARD CROSS ROAD
BANGALORE-560001
REP. BY ITS EXECTIVE DIRECTOR
LEGAL SHRI ARVIND PAI ... PETITIONER
(BY M/S TOMY SEBASTIAN ASSOCIATES, ADVS.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
90
VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE-560002
3. THE ASSISTANT DIRECTOR,
TOWN PLANNING
BBMP, MAHADEVAPURA ZONE
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR ISSUED BY BBMP COMMISSIONER
DATED 28.9.2012 VIDE ANNEXURE-B & QUASH THE DEMAND
NOTICE DATED 5.11.2012 ISSUED BY THE RESPONDENT NO.3
IN THE CIRCULAR VIDE ANNEXURE-C.
W.P.NO.6965/2013
BETWEEN :
M/S. PRESTIGE ESTATE PROJECTS PVT. LTD.,
OFFICE AT MAIN GUARD CROSS ROAD
BANGALORE-560001
REP. BY ITS EXECUTIVE DIRECTOR LEGAL
SHRI ARVIND PAI ... PETITIONER
(BY MS. MELANIE SEBASTIAN, ADV. FOR
M/S TOMY SEBASTIAN ASSOCIATES)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIDHANA SOUDHA, BANGALORE-560001
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE-560002
91
3. THE ASSISTANT DIRECTOR
TOWN PLANNING
BBMP, MAHADEVAPURA ZONE
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-B &
QUASH THE DEMAND NOTICE DATED 5.3.2011 ISSUED BY THE
RESPONDENT NO.3 VIDE ANNEXURE-C.
W.P.Nos.7032-35/2013
BETWEEN :
1. SRI FRANACIS SAMRAJ
AGED ABOUT 37 YEARS,
S/O C.P. SELVARAJ,
R/AT NO.30, HBR LAYOUT,
RING ROAD, KALYANANAGARA POST
BANGALORE-43
2. SRI. S. DEVARAJ
AGED ABOUT 49 YEARS,
S/O LATE SUBBANNA,
3. SRI S. SAMPANGIRAMU
AGED ABOUT 49 YEARS,
S/O LATE SUBBANNA,
4. SRI RAMEGOWDA
AGED ABOUT 44 YEARS,
S/O VENKATAPPA,
PETITIONERS NO.2 TO 4 ARE
R/O NAGARESHWARA NAGENAHALLY,
KR PURAM HOBLI, BANGALORE
EAST TALUK, BANGALORE ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA, BANGALORE-01
92
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. CIRCLE, BANGALORE
3. THE JOINT/DEPUTY COMMISSIOENR
BBMP, MAHADEVAPURA DIVISION,
MAHADEVPURA, BANGALORE ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DATED 28.9.12 PASSED BY THE R2
VIDE ANNX-E AND THE IMPUGNED OFFICE MEMORANDUM
DATED 1.2.13 ISSUED BY THE R3 THE JOINT/DEPUTY
COMMISSIONER, BBMP MAHADEVPURA DVN. BEST,
BANGALORE IE., IMPROVEMENT CHARGES ARE CONCERNED
VIDE ANNX-A AND ETC.
W.P.Nos.7059-60/2013
BETWEEN :
1. MR. B. GOVARDHANA CHARY
S/O M LAXMANA CHARY
AGED ABOUT 44 YEARS
2. MRS B ARUNA
W/O B GOVARDHANA CHARY
AGED ABOUT 37 YEARS
BOTH ARE R/AT NO.40/2 AND 41
THUBARAHALLI
VARTHUR HOBLI
BANGALORE-560103 ... PETITIONERS
(BY SRI SUNDAR RAJ, ADV.)
AND :
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANA SOUDHA
BANGALORE-01
REP. BY ITS SECRETARY
93
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE
BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP MAHADEVPURA DIVISION
MAHADEVAPURA
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE NOTICE DATED 5.10.12 VIDE ANNX-C ISSUED
BY R3 AND ETC.
W.P.Nos.7061-63/2013
BETWEEN :
1. MR. ARAKERAPPA
S/O LATE MUNIVENKATAPPA AND
MRS. MUNITHAYAMMA
AGED ABOUT 43 YEARS,
2. MR HARISHA S/O LAT MUNIVENKATAPPA
AND MRS.MUNITHAYAMMA
AGED ABOUT 30 YEARS,
BOTH ARE R/AT BALAGERE VILLAGE,
VARTHUR HOBLI, BANGALORE EAST TALUK,
BANGALORE-560103.
REP. BY THIR G.P.A HOLDER:
3. MR B GOVARDHANA CHARY
S/O MR.LAXMANA CHARY,
AGED ABOUT 44 YEARS,
MANAGING PARTNERS,
M/S BSS BUILDERS AND PROMOTERS,
A PARTNERSHIP FIRM HAVING ITS
OFFICE AT NO.44/10,
BALAGERE VARTHUR HOBLI,
BANGALORE EAST TALUK,
BANGALORE 560103. ... PETITIONERS
(BY SRI SUNDAR RAJ, ADV.)
94
AND :
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA,
BANGALORE-01,
REP. BY ITS SECRETARY.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE,
BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE NOTICE DATED 5.10.2012 VIDE ANNEXURE-C
ISSUED BY THE 3RD RESPONDENT AND ETC.
W.P.NO.7315/2013
BETWEEN:
M/S SKYLARK MANSIONS (P) LTD.,
HAVING ITS OFFICE AT SKYLARK CHAMBERS,
NO.37/21, YELLAPPA CHETTY LAYOUT,
ULSOOR ROAD, BANGALORE-560 042.
REP.BY ITS DIRCTOR,
MR.SALEEM SHARIF,
S/O MOHAMMED SHARIF,
AGED ABOUT 53 YEARS ... PETITIONER
(BY SRI S V MANJUNATH, ADV. FOR
M/S. NISARGA LAW ASSOCIATES)
AND :
1. THE CHIEF SECRETARY
STATE OF KRANATAKA
95
VIDHANA SOUDHA, AMBEDKAR VEEDI,
BANGALORE-560001.
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
J.C.ROAD, N.R.SQUARE,
BANGALORE SOUTH
BANGALORE-560002.
3. THE ASSISTANT DIRECTOR,
TOWN PLANNING MAHADEVAPURA (DIVISION),
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560048. .. . RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE IMPUGNED CIRCULAR UNDER ANNX-E DATED
28.9.12 PASSED BY THE R2 IMPOSING IMPROVEMENT
CHARGES OF RS. 550/- PER SQ. METER AND ITS
CONSEQUENTIONAL IMPUGNED NOTICE UNDER ANNX-A
DATED 4.2.13 PASSED BY THE R3 AND ETC.
W.P.Nos.7317-318/2013
BETWEEN :
1. SRI NARASIMHA MURTHY
S/O LATE SHANBOG
A. KRISHNAMURTHY RAO
AGED ABOUT 51 YEARS
2. SRI B.K. RAMA PRASAD
S/O LATE SHANBOG
A. KRISHNAMURTHY RAO
AGED ABOUT 44 YEARS
BOTH ARE R/AT NO.60
BELLANDUR VILLAGE
& POST, VARTHUR HOBLI,
BANGALORE EAST
BANGALORE 560087 ... PETITIONERS
(BY SRI S V MANJUNATH, ADV. FOR
M/S. NISARGA LAW ASSOCIATES)
96
AND :
1. THE CHIEF SECRETARY
STATE OF KARNATAKA
VIDHANA SOUDHA, AMBEDKAR VEEDI,
BANGALORE 560001
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
J.C. ROAD, N.R. SQUARE,
BANGALORE SOUTH,
BANGALORE 560002
3. THE ASSISTANT DIRECTOR
TOWN PLANNING, MAHADEVAPURA (DIVSN)
BRUHATH BANGALORE
MAHANAGARA PALIKE
BANGALORE 560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE IMPUGNED CIRCULAR VIDE ANNEXURE-E
DATED 28.9.2012 PASSED BY THE 2ND ESPONDENT IMPOSING
IMPROVEMENT CHARGES OF RS.550/- PER SQUARE METER
AND ITS CONSEQUENTIAL IMPUGNED NOTICE VIDE
ANNEXURE-A DATED 15.1.2013 PASSED BY THE 3RD
RESPONDENT AND ETC.
W.P.Nos.7891/2013 & 8980-81/2013
BETWEEN:
M/S VIDYA SHILP INDIA PVT LTD.
NO.42/3, SHIVANAHALLI VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
BANGALORE-560064
REP. BY ITS AUTHORISED SIGNATORY
SRI RAVINDRA VITHANI ... PETITIONER
(BY SRI SURAJ GOVINDRA RAJ, ADV. FOR
M/S. ANUP S SHAH LAW FIRM)
97
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIDHANA SOUDHA, BANGALORE-01
2. BHARATH BANGALORE MAHANAGARA PALIKE
HAVING ITS OFFICE AT N R SQUARE
BANGALORE-560002
REP. BY ITS COMMISSIONER
3. THE ASSISTANT REVENUE OFFICER
YELAHANKA SUB ZONE
BRUHAT BANGALORE
MAHANAGARA PALIKE
YELAHANKA, BANGALORE-64 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DT.28.9.2012 VIDE ANNX-B ISSUED
BY R-2 & QUASH THE DEMAND NOTICE DT.9.1.2013 ISSUED BY
R-3 THE ASSISTANT REVENUE OFFICER, YELAHANKA SUB-
ZONE, BBMP, YELAHANKA AT ANNX-A AND ETC.
W.P.Nos.7895-98/2013
BETWEEN :
1. SRI. H.B. RAMURTHY
S/O LATE H K BYRAPPA
AGED ABOUT 30 YEARS
2. SRI H B SANDEEP
S/O LATE H K BYRAPPA
AGED ABOUT 28 YEARS
3. SRI H B ANANDH
S/O LATE H K BYRAPPA
AGED ABOUT 26 YEARS
4. SRI H K ANJINAPPA
S/O LATE H K BYRAPPA
AGED ABOUT 30 YEARS
98
ALL ARE R/O HGADURU VILLAGE
K R PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
N R CIRLCE
BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVAPURA DIVISION
MAHADEVPURA
BANGALORE-560048 .... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DT.28.9.12 PASSED BY THE R2
PRODUCED AT ANN-E, & THE IMPUGNED OFFICE
MEMORANDUM DT.29.11.12, ISSUED BY THE R3, THE
JOINT/DEPUTY COMMISSIONER, BBMP MAHADEVAPURA
DIVISION BEST, BANGALORE-48, i.e. IMPROVEMENT CHARGES
ARE CONCERNED, PRODUCED AT ANN-A AND ETC.
W.P.Nos.7900-902/2013
BETWEEN :
1. SMT. RATHNAMMA
AGED ABOUT 79 YEARS
W/O LATE C GIRIRAJA GOWDA
R/AT CHANNASANDRA VILLAGE
BIDARAHALLY HOBLI
BANGALORE EAST TALUK
2. SRI CHANNAKESHAVA
AGED ABOUT 61 YEARS
99
S/O LATE C GIRIRAJA GOWDA
NO.889, 1ST BOCK, 1ST CROSS
RAMAKRISHNANAGAR
MYSORE 570022
3. SRI C CHINNASWAMY
AGED ABOUT 59 YEARS
S/O LATE C GIRIRAJA GOWDA
R/AT NO.705, HMT LAYOUT,
V B NAGAR, RT NAGAR POST
BANGALORE 560032
RPTED BY THEIR GPA HOLDER
SRI BALAKRISHNAREDDY
AGED ABOUT 44 YEARS
S/O B RAGHUNATHA REDDY
MANAGING PARTNER
OF ISHA INFRASTRUCTURE
PANATHURU VILLAGE
PANATHURU RAILWAY
STATION ROAD, VARTHUR HOBLI
BANGALORE EAST TALUK ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DATED 28.9.2012 PASSED BY THE
2ND RESPONDENT VIDE ANNEXURE-E AND THE IMPUGNED
100
OFFICE MEMORANDUM DATED 8.2.2013 ISSUED BY THIRD
RESPONDENT THE JOINT / DEPUTY COMMISSIONER, BBMP,
MAHADEVPURA DIVISION BEST, BANGALORE-48 I.E.
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANNEXURE-
A AND ETC.
W.P.NO.7904/2013
BETWEEN :
SMT. SHAKUNTHALAMMA
AGED ABOUT 45 YEARS
W/O LATE ASHVATHAIAH
R/AT KAITHOTADA ROAD
NGONDANAHALLY
IMMADIHALLY POST
VRTHURU HOBLI
BANGALORE EAST TALUK ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE
ANNX-E AND THE IMPUGNED OFFICE MEMORANDUM DATED
28.1.13 ISSUED BY R3 THE JOINT/DY COMMISSIONER, BBMP,
MAHADEVPURA DVN. BEST, BANGALORE IE. IMPROVEMENT
CHARGES ARE CONCERNED VIDE ANNX-A AND ETC.
101
W.P.NO.7905/2013
BETWEEN :
SMT. MUNIYAMMA
W/O LATE C RAME GOWDA
AGED ABOUT 67 YEARS
R/A CHANNASANDRA VILLAGE
BIDARAHALLY HOBLI
BANGALORE EAST TALUK ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
N R CIRCLE
BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DT.28.9.12 PASSED BY THE R2
PRUDUCED AT ANN-E, & THE IMPUGNED OFFICE
MEMORANDUM DT.08.02.2013, ISSUED BY THE R3, THE
JOINT/DEPUTY COMMISSIONER, BBMP MAHADEVAPURA
DIVISION BEST, BANGALORE-48, I.E. IMPROVEMENT CHARGES
ARE CONCERNED, PRODUCED AT ANN-A AND ETC.
W.P.NO.7906/2013
BETWEEN :
SRI. MOTAPPA
S/O LATE K.MUNISHAMAPPA,
AGED ABOUT 65 YEARS,
102
R/AT NO.22, 18TH MAIN ROAD,
KAKAYAPPA HOUSE,
KODIHALLY,
BANGALAORE-560008. ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE ASSISTANT/DEPUTY DIRECTOR
BBMP, TOWN PLANNING,
MAHADEVPURA DIVISION,
MAHDEVPURA,
BANGALORE-560048. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DT 28.9.12 PASSED BY R2 VIDE ANNX-D
AND THE IMPUGNED ENDORSEMENT DATED 1.2.13 ISSUED BY
R3-THE ASST./DY DIRECTOR, TOWN PLANNING, BBMP,
MAHADEVPURA DIVN BEST, BANGALORE IE., IMPROVEMENT
CHARGES ARE CONCERNED VIDE ANNX-E AND ETC.
W.P.Nos.7925-26/2013 & 8001-03/2013
BETWEEN :
1. H R RAJASHEKAR
S/O LATE H RAMAIAH REDDY
AGED ABOUT 55 YEARS
R/A NO.310, 6TH MAIN
HAL II STAGE
BANGALORE-560038
2. LASKHMI DEVI
W/O SRI VENKATASWAMY
103
AGED ABOUT 61 YEARS
R/A 003, CALDRA BLOCK
ELAN HOMES, KAIKONDARAHALLI
SARJAPUR ROAD
BANGALORE-560035
3. KANTHAMMA CHANDRASHEKHAR
W/O N CHANDRASHEKHAR
AGED ABOUT 53 YEARS
R/A NO.1146, 22ND CROSS
23RD MAIN, II SECTOR, H S R LAYOUT
BANGALORE-560102
4. H R RANI REDDY
W/O LATE M V RAVIKUMAR
AGED ABOUT 51 YEARS
R/A NO.1288, 32ND E CROSS
26TH MAIN, 4TH T BLOCK, JAYANAGAR
BANGALORE-560041
5. SHAMALA RAJAGOPAL
W/O S N RAJAGOPAL
AGED ABOUT 49 YEARS
R/A NO.24, MCINTOSH ROAD
EAST LACRESENT, MN 35947, USA
REP. HEREIN BY GPA HOLDER
KANTHAMMA CHANDRASHEKHAR ... PETITIONERS
(BY SRI R V S NAIK, ADV. FOR
M/S KING & PARTRIDGE)
AND :
1. BRUHAT BANGALORE MAHANAGARA PALIKE
N R SQUARE
BANGALORE-560002
REP. BY THE COMMISSIONER
2. THE JOINT COMMISSIONER
MAHADEVAPURA CIRCLE
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE-560048 ... RESPONDENTS
(BY SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1 & 2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE IMPUGNED CIRCULAR DT.28.9.12, ISSUED BY
THE R1, VIDE AN-B AND ETC.
104
W.P.NO.7997/2013
BETWEEN :
1. M/S PRISHA PROPERTIES INDIA PVT. LTD.,
NO. 820, 80 FEET ROAD
8TH BLOCK, KORAMANGALA
BANGALORE-560095
REP. BY ITS DIRECTOR
SRI C D SANJAY RAJ
2. MS. M N NEETHA
D/O MUNINAGA REDDY @ M N REDDY
AGED 28 YEARS, KHATHADHAR
# 9/34/2, CHOKNAHALLI VILLAGE
WARD NO. 05, YELAHANKA DIVISION
BANGALORE
REP. BY THE GPA HOLDER
SRI C D SANJAY RAJ OF
M/S PRISHA PROPERTIES INDIA PVT. LTD.,
... PETITIONERS
(BY SRI SHIVAPRABHU S HIREMATH, ADV.)
AND :
1. THE STATE OF KARNATAKA
BY ITS PRINCIPLE SECRETARY
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA
BANGALORE-560001
2. BRUHAT BANGALORE MAHANAGARA PALIKE
BY ITS COMMISSIONER
N R SQUARE
BANGALORE-560002
3. THE JOINT DIRECTOR (TOWN PLANNING)
BANGALORE SOUTH
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE-560020 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
105
QUASH THE CIRCULAR DT.28.9.2012 ISSUED BY R-2 VIDE
ANNX-A & QUASH THE DEMAND NOTICE DT.4.2.2013 ISSUED
BY R-3 VIDE ANNX-B AND ETC.
W.P.NO.8101/2013
BETWEEN :
M/S TRISHUL BUILDTECH AND
INFRASTRUCTURE PVT. LTD.,
REP. BY ITS MANAGING DIRECTOR,
SHRI.K.PRAKASH SHETTY,
HAVING ITS REGISTERED OFFICE AT
NO.9, ASHA, ALI ASKER ROAD,
OPP. CUNNINGHAM ROAD,
BANGALORE-560 052. ... PETITIONER
(BY MS. MELANIE SEBASTIAN, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. THE COMMISSISONER
BRUHATH BANGALORE MAHANAGARA PALIKE,
N.R.SQUARE,
BANGALORE-560 002.
3. THE JOINT DIRECTOR,
TOWN PLANNING-NORTH,
BBMP,YELAHANKA RANGE,
BANGALORE-64. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR ISSUED BY BBMP COMMISSIONER
DATED 28.9.2012 VIDE ANNEXURE-A & QUASH THE DEMAND
NOTICE DATED 3.1.2013 ISSUED BY THE RESPONDENT NO.3
VIDE ANNEXURE-B.
106
W.P.Nos.8102/2013 & 8583-85/2013
BETWEEN :
M/S GOLDFINCH HOTELS PVT. LTD.,
REP. BY ITS DIRECTOR
SHRI K PRAKASH SHETTY
HAVING ITS REGISTERED OFFICE AT
NO.32/3, CRESCENT ROAD
HIGH GROUDS
BANGALORE-560001 ... PETITIONER
(BY MS. MELANIE SEBASTIAN, ADV. FOR
M/S. TOMY SEBSTAIN ASSTS.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY,
VIDHANA SOUDHA, BANGALORE-01
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE-02
3. THE JOINT DIRECTOR,
TOWN PLANNING NORTH
BBMP, YELAHANKA RANGE
BANGALORE-64 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DATED 28.9.2012 VIDE ANN-A &
QUASH THE DEMAND NOTICE DATED 2.1.2013 ISSUED BY THE
RESPONDENT NO.3 VIDE ANNEXURE-B.
W.P.Nos.8208-209/2013
BETWEEN :
1. MR. K.V. RAMANA REDDY
S/O SRI K. NARAYANA REDDY
AGED ABOUT 54 YEARS
R/AT NO.A-4, FORTUNA SERENITY
107
6TH "D" CROSS
KAGGADASAPURA MAIN ROAD
C.V. RAMAN NAGAR POST
BANGALORE 560093
2. MR. CH. BALAKRISHNA REDDY
S/SRI. VIJAYAKUMAR REDDY
AGED ABOUT 36 YEARS
R/AT N:T-6 D BLOCK
GAYATRI OCEAN BLUE
KUNDANAHALLI GATE
BANGALORE - 560048 ...PETITIONERS
(BY SRI SUNDAR RAJ, ADV.)
AND :
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANA SOUDHA, BANGALORE-01
REP. BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
N.R. CIRCLE, BANGALORE02
3. THE JOINT / DEPUTY COMMISSIONER
BBMP HOODI SUB-DIVISION
MAHADEVPURA
BANGALORE - 560048 ...RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE ENDORSEMENT DATED 4.2.13 VIDE ANNX-C
ISSUED BY R3 & DIRECT THE R3 NOT TO INSIST/DEMAND THE
PETITIONER FOR THE PAYMENT OF IMPROVEMENT CHARGES
FOR THE REGISTRATION AND ISSUANCE OF KATHA IN FAVOUR
OF THE PETITIONER IN VIEW OF ANNX-C.
W.P.Nos.8276-77/2013
BETWEEN :
1. N YOGANANDA
AGED ABOUT 44 YEARS,
S/O.LATE R.NANJUNDAPPA,
108
R/AT 18/1, YEMALUR,
NEAR HAL, BANGALORE-560037.
2. SMT. KANTHAMMA
AGED 67 YEARS,
W/O.PATTABHIRAMA REDDY,
R/AT YEMALUR, 4TH CROSS,
REDDY COLONY,
BANGALORE-560037. ...PETITIONERS
(BY SRI B N ANANTHA NARAYANA &
SRI CHINNAPPA GOWDA, ADVS.)
AND :
1. STATE OF KARNATAKA
REP. BY ITS SECRETARY
TO GOVERNMENT,
HOUSING AND URBAN DEVELOPMENT
DEPARTMENT, M.S.BUILDING,
ANNEXURE-II, DR.AMBEDKAR VEEDHI,
K.R.CIRCLE, BANGALORE-560002,
REP. BY ITS COMMISSIONER.
2. BRUHATH BANGALORE
MAHANAGARA PALIKE
HAVING ITS OFFICE AT N.R.SQUARE,
BANGALORE-560002
REP. BY ITS COMMISSIONER
3. THE DEPUTY COMMISSIONER
(REVENUE), BRUHATH BANGALORE
MAHANAGARA PALIKE,
N.R.SQURE, BANGALORE-560004.
4. THE DEPUTY COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
MAHADEVAPURA ZONE
BANGALORE-560048. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 -4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DT.28.9.2012 VIDE ANNX-G ISSUED
BY R-2 & QUASH THE DEMAND NOTICES DT.5.2.2013 &
DT.21.11.2012 ISSUED BY R-4 THE DY. COMMISSIONER,
109
BANGALORE MAHANAGARA PALIKE, MAHADEVAPURA ZONE,
BANGALORE AT ANNX-E & F AND ETC.
W.P.NO.8390/2013
BETWEEN :
SMT. MUNIYAMMA
W/O MALIYAPPA
AGED ABOUT 72 YEARS
R/AT PATTANDURU AGRAHARA VILLAGE
MAHADEVPURA WARD NO.18
KR PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE - 560066 ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA
BANGALORE - 560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N.R. CIRCLE, BANGALORE - 560002
3. THE / DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE - 560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI S M PRASHANTHCHANDRA, ADV. FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DT.28.9.12 PASSED BY THE R2
PRUDUCED AT ANN-E, & THE IMPUGNED OFFICE
MEMORANDUM DT.07.02.13, ISSUED BY THE R3, THE
JOINT/DEPUTY COMMISSIONER, BBMP MAHADEVAPURA
DIVISION BEST, BANGALORE-48, I.E. IMPROVEMENT CHARGES
ARE CONCERNED, PRODUCED AT ANN-A AND ETC.
110
W.P.Nos.8422/2013 & 8461/2013
BETWEEN:
1. MUNIYAPPA D NAVEEN
S/O DODDATHAMMAIAH,
AGED ABOAUT 42 YEARS,
2. SMT.SUGANA
W/O MUNIYAPPA D NAVEEN,
AGED ABOUT 34 HYEARS,
BOTH ARE R/AT NO.327,
KALKERE VILLAGE,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK-36. ... PETITIONERS
(BY SRI L HARISH KUMAR, ADV.)
AND :
1. THE URBAN DEVELOPMENT AUTHORITY
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE COMMISSIONER,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
N.R.SQUARE,
BANGALORE-560 002.
3. THE ASSISTANT COMMISSIONER
MAHADEVAPURA RANGE,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE-560 048. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI S M PRASHANTHCHANDRA, ADV. FOR R2 & R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE
ANN-A AND ETC.
111
W.P.NO.8857/2013
BETWEEN :
SRI T.K.KEMPARAJU
S/O LATE KRISHNAPPA,
AGED ABOUT 48 YEARS,
NO.846, 6TH MAIN ROAD,
L.N.COLONY, BANGALORE-22. ... PETITIONER
(BY SRI RAGHUNATH C M, ADV.)
AND :
1. STATE OF KARNATAKA
DEPT. OF HOUSING &
URBAN DEVELOPMENT,
M.S.BUILDING, BANGALORE-01.
BY ITS SECRETARY.
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE-560002.
3. THE JOINT COMMISSIONER
DASARAHALLI ZONE,
BBMP, BANGALORE-57.
4. THE ASST. REVENUE OFFICER
SHETTIHALLI SUB DIVISION,
BBMP, BANGALORE-57. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI R SUBRAMANYA, ADV. FOR R2 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DATED 28.9.12 VIDE ANNX-A ISSUED
BY R2 & QUASH THE DEMAND NOTICE DATED 2.1.13 ISSUED
BY THE R4 VIDE ANNX-B.
W.P.Nos.8986-87/2013
BETWEEN :
SMT. KAMALAVENI
W/O MUNISWAMY,
AGED ABOUT 61 YEARS,
112
R/AT NO.20/2-1,
ANJANEYA TEMPLE ROAD,
YELAGUNDAPALYAM,
BANGALORE-47. ... PETITIONER
(BY SRI VENUGOPAL M S, ADV.)
AND :
1. STATE OF KARNATAKA
REP. BY ITS SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
VIKASA SOUDHA,
BANGALORE-560001.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE,
BANGALORE-560002.
3. THE ASSISTANT REVENUE OFFICER
H.S.R.SUB-DIVISION,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-68. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI R SUBRAMANYA, ADV. FOR R2 & R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE
ANNX-F AND THE ENDORSEMENT DATED 7.2.13 ISSUED BY R3
VIDE ANNX-E & DIRECT THE R3 NOT TO INSIST FOR PAYMENT
OF DEVELOPMENT CHARGES FOR ISSUANCE OF SANCTION
PLAN.
W.P.NO.9250/2013
BETWEEN :
1. P NAGARATHNA
AGED ABOUT 62 YEARS
W/O KESHAVA REDDY
OCC: HOUSE WIFE
113
2. P KESHAVA REDDY
S/O LATE BHEEMAPPA
AGED ABOUT 69 YEARS
OCC: AGRICULTURE
3. B PARVATHI D/O KESHAVA REDDY
AGED ABOUT 44 YEARS
OCC: HOUSE WIFE
4. B USHA D/O KESHAVA REDDY
AGED ABOUT 42 YEARS
OCC: HOUSE WIFE
5. K DHARANI D/O KESHAVA REDDY
AGED ABOUT 38 YEARS
OCC: HOUSE WIFE
6. K BHARATHI D/O KESHAVA REDDY
AGED ABOUT 38 YEARS
OCC: HOUSE WIFE
7. P SWETHA D/O KESHAVA REDDY
AGED ABOUT 38 YEARS
OCC: HOUSE WIFE
8. B YERRISWAMY REDDY
S/O B LAKSHMANNA
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
9. B NARASAMMA W/O YERRISWAMY REDDY
AGED ABOUT 58 YEARS
OCC: HOUSE WIFE
10. B REDDAPPA REDDY S/O B LAKSHMANNA
AGED ABOUT 58 YEARS
OCC: AGRICULTURE
11. B PARVATHI W/O REDDAPPA REDDY
AGED ABOUT 44 YEARS
OCC: HOUSE WIFE
ALL ARE REP. BY
R/O CHIKKA BELLANDUR VILLAGE
VARTHUR HOBALI
BANGALORE EAST TALUK
REP. BY THEIR GPA HOLDER
M/S DHRUTHI INFRA PROJECTS LTD.,
HAVING ITS REGISTERED OFFICE AT LEVEL-II
PRESTIGE OMEGA, NO.10,
114
EPIP ZONE, WHITEFIELD,
BANGALORE 560 066
REP. BY ITS MANAGING DIRECTOR
K. KRISHNAKANTH ... PETITIONERS
(BY SRI M R HIREMATHAD &
SRI UDAYKUMAR P, ADVS.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE -01
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
BANGALORE 560 002
3. THE DEPUTY COMMISSIONER
MAHADEVAPURA VALAYA
BRUHATH BANGALORE
MAHANAGARA PALIKE
BANGALORE 560 002 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI R SUBRAMANYA, ADV. FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DATED 28.9.12 ISSUED BY R2 VIDE
ANNX-A & QUASH THE DEMAND NOTICE DATED 18.2.13
ISSUED BY THE R3 VIDE ANNX-B.
W.P.Nos.9328-29/2013
BETWEEN :
M/S RAJA HOUSING LTD.,
OFFICE AT F-2, RAJALAKSHMI
NO.12, BASAPPA ROAD,
SHANTHINAGAR, BANGALORE 560027
REP. BY MANAGING DIRECTOR &
CHAIRMAN MR. RAJA SUCHINDRA ... PETITIONER
(BY SRI AMRUTHESH C, ADV.)
115
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
VIDHANASOUDHA,
BANGALORE 560001
BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE,
N.R. SQUARE, BANGALORE-02.
3. THE JOINT DIRECTOR TOWN PLANNING
BEGUR BRANCH,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE-68
4. THE ASSISTANT REVENUE OFFICER
BEGUR BRANCH, BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE-68
5. THE ASSISTANT DIRECTOR
TOWN PLANNING,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BOMMANAHALLY ZONE
BANGALORE -68 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI R SUBRAMANYA, ADV. FOR R2-5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DATED 28.9.12 VIDE ANNX-A
ISSUED BY R2 & QUASH THE DEMAND NOTICE DATED 15.2.13
ISSUED BY THE R4 DIRECTING THE PETITIONERS TO PAY
550/- P.S.M TOWARDS BETTERMENT TAX VIDE ANNX-B.
W.P.Nos.9330-32/2013
BETWEEN :
SRI L BALAKRISHNAMA NAIDU
AGED ABOUT 51 YEARS,
S/O LATE L. GURAPPA NAIDU,
R/AT NO. 1564/A, 29TH CROSS,
116
28TH MAIN, BANASHANKARI II STAGE
BANGALORE -70 ... PETITIONER
(BY SRI B S RADHANANDAN &
SRI MALLESHA, ADVS.)
AND :
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
VIDHANASOUDHA,
BANGALORE-01
BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE,
N.R SQUARE, BANGALORE-02
3. THE JOINT DIRECTOR TOWN PLANNING
RAJARAJESWARINAGAR BRANCH,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE.
4. ASSISTANT REVENUE OFFICER
KENGERI BRANCH,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE.
5. ASSISTANT DIRECTOR
TOWN PLANNING,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
RAJARAJESWARINAGAR ZONE,
BANGALORE. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI R SUBRAMANYA, ADV. FOR R2 TO R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER
TO QUASH THE CIRCULAR DT.28.9.2012 VIDE ANNX-A; QUASH
THE DEMAND NOTICE DT.11.2.2013 ISSUED BY R-4 DIRECTING
THE PETITIONERS TO PAY RS.550/- PER SQ MTR TOWARDS
BETTERMENT TAX (VIDE ANNX-B) AND ETC.
117
W.P.Nos.988/2013 & 1844-1932/2013
BETWEEN :
M/S RENAISSANCE HOLDING
DEVELOPERS PVT. LTD.,
HAVING ITS OFFICE AT NO.50,
RENAISSANCE LANDMARK,
17TH CROSS, 8TH MAIN, MALLESWARAM,
BANGALORE- 560 055
REP. BY ITS AUTHORIZED SIGNATORY,
MR. SUDHAMA, VICE-PRESIDENT ... PETITIONER
(BY SRI S MAHESH, ADV. FOR M/S MAHESH & CO.)
AND :
1. THE DEPUTY COMMISSIONER
BRUHATH BENGALURU
MAHANAGARA PALIKE,
J C ROAD, N.R. SQUARE,
BANGALORE SOUTH,
BANGALORE-06
2. THE JOINT COMMISSIONER
BRUHATH BENGALURU
MAHANAGARA PALIKE,
MAHADEVAPUR SUB-DIVISION,
BANGALORE-48 .... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV. FOR R1 & 2)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO; QUASH
THE IMPUGNED NOTE DT.12.7.2012 VIDE ANNEXURE-A
PASSED BY R-2 IMPOSING IMPROVEMENT CHARAGES OF
RS.400/- PER SQUARE METER AND ETC.
W.P.No.1343/2013
BETWEEN :
M/S ORCHID LAKEVIEW DEVELOPERS
A REGISTERED PARTNERSHIP FIRM,
HAVING ITS REGISTERED OFFICE AT
UNIT NO.206, BARTON CENTRE,
NO.84, M G ROAD,
BANGALORE- 560 001
118
REP. BY ITS PARTNER-
AUTHORISED SIGNATORY
MR. TANMAY TRILOKCHAND AGARWAL ... PETITIONER
(BY M/S. ANUP S SHAH LAW FIRM,
SRI SURAJ GOVINDRAJ, ADVS.)
AND:
1.THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA,
BANGALORE-01
2.BHRUHAT BANGALORE
MAHANAGARA PALIKE
HAVING ITS OFFICE AT N.R SQUARE
BANGALORE- 560 002
REP. BY ITS COMMISSIONER
3.THE ASSISTANT REVENUE OFFICER
MARATHHALLI SUB-DIVISION,
BANGALORE-37
4.TOWN PLANNING MEMBER
HAVING ITS OFFICE AT N R SQUARE,
BANGALORE- 560 002
REP. BY ITS JOINT DIRECTOR ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 TO 4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 ISSUED BY THE 2ND
RESPONDENT VIDE ANNEXURE-B AND ETC.
W.P.Nos.51821-823/2012
BETWEEN :
1. CHARTERED HOUSING PVT. LTD.,
27, VICTORIA ROAD,
BANGALORE- 560 047
REP. BY ITS SENIOR
ADMINISTRATIVE MANAGER,
MR. LEO LEWIS,
S/O LATE ANTHONY LEWIS
AGED ABOUT 47 YEARS
119
2. SURYA SMERA VENTHAM
D/O LATE V NAGAPRASAD,
AGED ABOUT 24 YEARS,
3. EKA VEDANTHAM
S/O LATE V NAGAPRASAD,
AGED ABOUT 17 YEARS,
SINCE MINOR REP. BY HIS
NATURAL GUARDIAN & ELDER SISTER
SMT SURYA SMERA VENTHAM
BOTH ARE R/AT NO.63,
REMA SKY VIEW APARTMENTS,
1ST MAIN, K R GARDEN,
MURGESHPALYA,
BANGALORE- 560 032 ... PETITIONERS
(BY SRI UDAYA HOLLA SR.COUNSEL FOR
SRI K SHASHIKIRAN SHETTY)
AND :
1 THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
BANGALORE- 560 001
BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE,
N R SQUARE, BANGALORE-02
3. THE JOINT DIRECTOR TOWN PLANNING
BEGUR BRANCH,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE- 560 002
4. ASSISTANT REVENUE OFFICER
BEGUR BRANCH,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE- 560 022
5. ASSISTANT DIRECTOR
TOWN PLANNING,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
120
BOMMANAHALLY,
BANGALORE- 560 022 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 TO 5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYING TO;
QUASH THE CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A;
QUASH THE DEMAND NOTICE DATED 15.11.2012 ISSUED BY
THE 4TH RESPONDENT DIRECTING THE PETITIOENRS TO PAY
RS.550/- PER SQ. MTR. TOWARDS BETTERMENT TAX VIDE
ANNEXURE-B AND ETC.
W.P.NO.6966/2013
BETWEEN :
M/S. PENTADYNE
A PARTNERSHIP FIRM
HAVING ITS PRINCIPAL PLACE OF
BUSINESS AT KSCMF BUILDING,
MSB-III, GROUND FLOOR,
NO.8, CUNNINGHHAM ROAD,
BANGALORE-52
(REP BY ITS GPA HOLDER)
M/S PRESTIGE ESTATES PROJECTS LTD.,
OFFICE AT FALCON HOUSE NO.1,
MAIN GUARD CROSS ROAD,
BANGALORE-01, REP. BY ITS
EXECUTIVE DIRECTOR - LEGAL ... PETITIONER
(BY M/S TOMY SEBASTIAN ASSTS, ADVS.)
AND :
1.THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIDHANA SOUDHA,
BANGALORE-01
2.THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
N.R. SQUARE, BANGALORE-02
3.THE ASSISTANT DIRECTOR
TOWN PLANNING,
121
BBMP, MAHADEVAPURA ZONE,
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO; QUASH
THE CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-B AND ETC.
W.P.Nos.6485/2013 & 9620-21/2013
BETWEEN :
1.B K CHANDRE GOWDA
S/O LATE P PATEL KEMPANNA
AGED ABOUT 60 YEARS
2.SMT GOWRAMMA
W/O B K CHANDRE GOWDA
AGED ABOUT 53 YEARS
3.B C NARENDRA
S/O B K CHANDRE GOWDA
AGED ABOUT 26 YEARS
4.MS B C PUNITHA
D/O B K CHANDRE GOWDA
AGED ABOUT 24 YEARS
5.MUNIRAJA GOWDA
S/O LATE P PATEL KEMPANNA
AGED ABOUT 58 YEARS
6.SMT. LEELAVATHI
W/O B K MUNIRAJA GOWDA
AGED ABOUT 50 YEARS
7.B M RAGHAVENDRA
S/O B K MUNIRAJA GOWDA
AGED ABOUT 26 YEARS
8.MISS CHITRA
D/O B K MUNIRAJA GOWDA
AGED ABOUT 22 YEARS
9.SUNIL KUMAR
S/O B K MUNIRAJA GOWDA
AGED ABOUT 18 YEARS
122
10.B K MANJUNATHA
S/O LATE P PATEL KEMPANNA
AGED ABOUT 46 YEARS
11.SMT PUSHPA
W/O B K MANJUNATHA
AGED ABOUT 40 YEARS
12.MS. BINDHU M D/O B K MANJUNATHA
AGED ABOUT 15 YEARS
13.MS. VANITHA
D/O B K MANJUNATHA
AGED ABOUT 13 YEARS
14.MS. VINUTHA
D/O B K MANJUNATHA
AGED ABOUT 11 YEARS
PETITIONERS 12, 13, 14 MINORS
BEING REP. BY THEIR FATHER
AND NATURAL GUARDIAN
PETITIONER NO.10
15.B K ANANDA KUMAR
S/O LATE P PATEL KEMPANNA
AGED ABOUT 43 YEARS
16.SMT LAKSHMAMMA
W/O B K ANAND KUMAR
AGED ABOUT 36 YEARS
17.MS NISHTHA
D/O B K ANAND KUMAR
AGED ABOUT 12 YEARS
18.MASTER PUNIT KUMAR
S/O B K ANAND KUMAR
AGED ABOUT 8 YEARS
PETITIONERS 17, 18 MINOR
BEING REP. BY THEIR
FATHER AND NATURAL GUARDIAN
PETITIONER NO.15
19.B K ASHWATHANARAYANA
S/O LATE P PATEL KEMPANNA
AGED ABOUT 40 YEARS
123
20.SMT. SHOBHA
W/O B K ASHWATHANARAYANA
AGED ABOUT 34 YEARS
21.MS HARSHITHA
D/O B K ASHWATHANARAYANA
AGED ABOUT 5 YEARS
PETITIONERS 21 MINOR BEING
REP. BY HER FATHER AND NATURAL
GUARDIAN PETITIONER NO.19
PETITIONERS 1 TO 21 ARE ALL
R/A BHOGANAHALLI VILLAGE
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE.
PETITIONERS 1 TO 21 ARE REP.BY
THEIR DULY CONSTITUTED AGENT AND
POWER OF ATTORNEY HOLDER DEBONAIR
REALTORS PRIVATE LIMITED
REP. BY ITS DGM (BUSINESS DEVELOPMENT)
MR. ASHWIN SANCHETI
22.M/S DEBONAIR REALOTS PVT. LTD.,
OFFICE AT NO.7, CHITTARANJAN AVENUE
KOLKATA AND ITS BANGALORE OFFICE
AT NO.#3, SALARPURIA WINDSOR
ULSOOR ROAD, BANGALORE-560042
BY ITS DGM (BUSINESS DEVELOPMENT)
MR. ASHWIN SANCHETI ... PETITIONERS
(BY SRI G S VENKAT SUBBARAO, ADV.)
AND:
1.THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIKASA SOUDHA
BANGALORE-560001
2.THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
N R SQUARE, BANGALORE-560002
3.THE JOINT DIRECTOR
TOWN PLANNING
BANGALORE NORTH
BRUHAT BANGALORE
124
MAHANAGARA PALIKE
N R SQUARE, BANGALORE-02 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N SUBBAREDDY FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A &
QUASH THE DEMAND NOTICE DATED 8.1.2013 ISSUED BY THE
3RD RESPONDENT VIDE ANENXURE-B.
W.P.NO.45223/2012
BETWEEN :
SRI C GOPALAREDDY
AGED ABOUT 67 YEARS,
SON OF CHANNAPPAREDDY,
R/AT NO.1233, 4TH MAIN,
7TH SECTOR, HSR LAYOUT,
BANGALORE-560 102 ... PETITIONER
(BY SRI S RAMA MURTHY &
SRI S PRASANNA, ADVS.)
AND:
1.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.SQUARE, BANGALORE
2.ASSISTANT REVENUE OFFICER
BEGUR SUBDIVISION,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560 100 ... RESPONDENTS
(BY SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1 & 2)
W.P.Nos.8578/2013 & 9544-45/2013
BETWEEN:
1. H M RAJASHEKAR
S/O MUNIYAPPA
AGED ABOUT 60 YEARS
125
RESIDING AT NO.158,
2ND CROSS, HOODI,
MAHADEVAPURA POST,
BANGALORE - 560 048
2. H.M. RAMAMURTHY
S/O MUNIYAPPA
AGED ABOUT 56 YEARS
RESIDING AT NO.158,
2ND CROSS, HOODI,
MAHADEVAPURA POST,
BANGALORE - 560 048
3. H.M. CHANDRASHEKAR
S/O MUNIYAPPA
AGED ABOUT 54 YEARS
RESIDING AT NO.158,
2ND CROSS, HOODI,
MAHADEVAPURA POST,
BANGALORE - 560 048 ... PETITIONERS
(BY SRI K. V. GIRISH, ADV.)
AND:
1. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE
J.C.ROAD, N.R. SQUARE,
BANGALORE- 560 002
2. JOINT COMMISSIONER
MAHADEVAPURA DIVISION
MAHADEVAPURA
BANGALORE - 560 048
3. DEPUTY COMMISSIONER
MAHADEVAPURA DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE - 560 048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R-1
SRI.D.N.NANJUNDA REDDY, SR.COUNSEL FOR
SRI.K.N. SUBBAREDDY, ADV. FOR R2-R3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE CIRCULAR DATED 28.9.12 ISSUED BY R1 AT ANNX-
A; ENDORSEMENT DATED 17.12.12 ISSUED BY R3 AT ANNX-B
126
TO THE EXTENT OF DEMANDING IMPROVEMENTS EXPENSES
AND ETC.
W.P.Nos.9726-27/2013
BETWEEN:
M/S MODERN ASSET
NO. 23, SANKEY ROAD,
LOWER PALACE ORCHARDS,
SADASHIVANAGAR,
BANGALORE- 560080,
REP. BY ITS PARTNER
MR. KUNAL.B.
S/O SRI H.D. BALAKRISHNE GOWDA,
AGED ABOUT 23 YEARS,
R/AT NO.12, 80 FEET ROAD,
PADMANABHANAGAR,
BANGALORE-70 ... PETITIONER
(BY SRI D. L. JAGADEESH, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-01.
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
N.R.SQUARE, BANGALORE-02.
3. THE ASSISTANT REVENUE OFFICER
YELAHANKA SUB-DIVISION,
BRUHATH BANGALORE
MAHANAGARA PALIKE,
YELAHANKA, BANGALORE-64 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
QUASH THE IMPUGNED NOTICE DATED 20.2.2013 VIDE
ANNEXURE-C AND ALSO THAT OF THE NOTICE DATED
127
20.2.2013 VIDE ANEXURE-D BOTH ISSUED BY THE 3RD
RESPONDENT - THE ASSISTANT REVENUE OFFICER,
YELEHANKA SUB DIVISION, BRUHATH BANGALORE
MAHANAGARA PALIKE, BANGALORE-560064.
W.P.Nos. 6484/2013 & 9623-24/2013
BETWEEN
M/S HARAPARVATI REALTORS
PRIVATE LIMITED,
A COMPANY INCORPORATED
UNDER THE COMPANIES ACT, 1956
AND HAVING ITS REGISTERED OFFICE
AT NO.7, CHITRANJAN AVENUE,
KOLKATTA AND ITS BANGALORE
OFFICE AT NO. # 3, SALARPURIA WINDSOR,
ULSOOR ROAD, BANGALORE-560042,
BY ITS DGM (BUSINESS DEVELOPMENT)
MR.ASHWIN SANCHETI.
... PETITIONER
(BY SRI G. S. VENKAT SUBBARAO, ADV.)
AND:
1. THE URBAN DEVELOPMENT
DEPARTMENT,
GOVERNMENT OF KARNATAKA,
BY ITS SECRETARY,
VIKASA SOUDHA,
BANGALORE-560001.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.SQUARE, BANGALORE-560002.
3. THE JOINT DIRECTOR
TOWN PLANNING,
BANGALORE NORTH,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.SQUARE, BANGALORE-560002.
... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
128
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A AND ETC.
W.P.Nos. 10267/2013
BETWEEN:
SRI. V PRAHALDA RAO
AGED ABOUT 76 YEARS
ADOPTED
S/O. SHANBOUGE LINGAPPA
R/AT NO.43/43, PADMAGIRI ESTATES
SORAHUNASE ROAD
VARTHURU
BANGALORE 560087. ... PETITIONER
(BY SRI. T. NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE 560 001.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N. R. CIRCLE,
BANGALORE 560 002.
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVAPURA DIVISION
MAHADEVAPURA
BANGALORE 560 048. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND RESPONDENT
VIDE ANN-E AND THE IMPUGNED OFFICE MEMORANDUM
DATED 20.2.2013 ISSUED BY THIRD RESPONDENT, THE JOINT
/ DEPUTY COMMISSIONER, BBMP, MAHADEVPURA DIVISION
BEST, BANGALORE-48 i.e. IMPROVEMENT CHARGES ARE
CONCERNED VIDE ANNEXURE-A AND ETC.
129
W.P.No.10272/2013
BETWEEN:
SRI CHIKKAHANUMAIAH
S/O LENKAPPA,
AGED ABOUT 43 YEARS,
R/AT THIRUMENAHALLY VILLAGE,
YALAHANKA HOBLI,
BANGALORE SOUTH TALUK,
BANGALORE-560064. ... PETITIONER
(BY SRI S RAJU, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA,
BANGALORE-560001.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE ASSISTANT REVENUE OFFICER,
BYTARAYANAPURA SUB DN,
YALAHANKA DN, BBMP,
BANGALORE-560045. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI R SUBRAMANYA, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DT.28.9.2012 PASSSED BY R-2 VIDE ANNX-E & THE
IMPUGNED ENDORSEMENT DT.27.11.2012 ISSUED BY R-3 THE
ASST. REVENUE OFFICER BYATARANAPURA SUB. DN.
YELAHANKA DIVISION, BBMP, BANGALORE NORTH TQ.,
BANGALORE-45, I.E. THE RECEIPT OF IMPROVEMENT
CHARGES ARE HAVING BEEN PAID IS CONCERNED VIDE
ANNX-A AND ETC.
W.P.No.10265/2013
BETWEEN:
SRI M JAYACHANDRA
S/O B MUNIVENKATAPPA,
AGED ABOUT 58 YEARS,
130
R/AT WHITE FIELD VILLAGE,
K R PURAM HOBLI,
BANGALORE EAST TALUK,
BANGALORE- 560 093 ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND :
1.THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA,
BANGALORE- 560 001
2.THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N R CIRCLE, BANGALORE- 560 002
3.THE ASSISTANT/DEPUTY DIRECTOR
TOWN PLANNING, BBMP,
MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE- 48 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANNEXURE-D AND THE IMPUGNED AN
ENDORSEMENT DATED 29.1.2013 ISSUED BY THIRD
RESPONDENT, THE ASSISTANT / DEPUTY DIRECTOR, TOWN
PLANNING BBMP, MAHADEVPURA DIVISION BEST,
BANGALORE-48 i.e. IMPROVEMENT CHARGES ARE
CONCERNED VIDE ANNEXURE-E AND ETC.
W.P.Nos.9380-82/2013
BETWEEN:
1. SRI K SUNIL KUMAR
S/O SRI K MALLINATH
AGED ABOUT 33 YEARS
NO.227, 12TH MAIN, 6TH CROSS
5TH SECTOR, HSR LAYOUT
BENGALURU-560102
2. SMT GUNDAMMA
W/O LATE SRI CHANDRAPPA MARUTHI
131
AGED ABOUT 80 YEARS
NO.120, 5TH CROSS, NGEF LAYOUT
SANJAYNAGAR
BANGALORE-560094
3. SMT RUKMINI MANTHALE
W/O LATE SRI MARUTHI MANTHALE
AGED ABOUT 65 YERS
NO.8 (10/3), 4TH CROSS,
BASAVESHWARA LAYOUT
NAGASHETTY HALLI,
RMV 2ND STAGE,
BANGALORE-560094 ... PETITIONERS
(BY SRI.S H RAGHAVENDRA &
SRI B SUDHAKAR. ADVS.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECETARY, VIDHANA SOUDHA
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
N R SQUARE, BANGALORE-560002
3. THE ASST REVENUE OFFICER
BBMP, BEGUR SUB DIVISION
BANGALORE-32 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 VIDE ANNX-A AND QUASH THE
ENDORSEMENT/DEMAND NOTICES DATED 24.1.13 ISSUED BY
R3 VIDE ANNX-B,C, AND D.
W.P.Nos.9687-89/2013
BETWEEN:
1. SRI P A MANJUNATH
AGED ABOUT 53 YEARS,
S/O SRI S. APPAIAH,
132
2. SMT. R. VANAJAKSHI
AGED ABOUT 48 YEARS,
W/O MR. P.A. MANJUNATH,
3. SRI PM. SURENDRA
AGED ABOUT 22 YEARS,
S/O MR. P.A. MANJUNATH,
ALL ARE R/T PANATHURU VILALGE,
VARTHUR HOBLI,
BANGALORE SOUTH TALUK,
BANGALORE - 560 103
REP. BY THEIR POWER OF ATTONERY HOLDER
M/S. ISHA INFRA PROJECTS
HAVING OFFICE AT NO.99/5,
PANATHUR VILLAGE, VARTHUR HOBLI,
BANGALORE EAST TALUK
BANGALORE- 560103
REP. BY MANAGING PARTNER
MR. B. BALAKRISHNA REDDY
S/O SRI RAGHUNATH REDDY,
AGED ABOUT 43 YEARS ... PETITIONERS
(BY SRI S V MANJUANTHA, ADV. FOR
M/S. NISARGA LAW ASSOCIATES)
AND:
1. THE CHIEF SECRETARY
STATE OF KARNATAKA,
VIDHANA SOUDHA, AMBEDKAR VEEDI,
BANGALORE-560 001
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE, J.C. ROAD,
N.R SQUARE, BANGALORE SOUTH,
BANGALORE-560 002
3. THE ASSISTANT DIRECTOR
TOWN PLANNING MAHADEVAPURA (DIVSN)
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BANGALORE-48 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
133
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED CIRCULAR UNDER ANN-F, DT.28.9.12, PASSED BY
THE R2, IMPOSING IMPROVEMENT CHARGES OF RS.550/- PER
SQUARE METER & ITS CONSEQUENTIAL IMPUGNED NOTICE
UNDER ANN-A, DT.20.2.13, PASSED BY THE R3 AND ETC.
W.P.NO.46968/2012
BETWEEN:
M/S SHYAMARAJU & COMPANY (INDIA)
PVT., LTD.,
DIVYASREE CHAMBERS, 'A' WING
NO.11, O SHAUGNESSY ROAD
BANGALORE-560025
REP. BY MR R RANGABAASHYAM ... PETITIONER
(BY SRI.N BAYYA REDDY &
MS. RADHA JAYANTHI, ADVS.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANA SOUDHA, M S BUILDING
BANGALORE-560001
2. THE COMMISSIONER
BRUHATH BANGLORE
MAHANAGARA PALIKE
NARASIMHARAJA SQUARE
BANGALORE-560002
3. THE REVENUE OFFICER
BRUHATH BANGLORE
MAHANAGARA PALIKE
MAHADEVAPURA RANGE
MAHADEVAPURA, BANGALORE
4. JOINT DIRECTOR
TOWN PLANNING, BANGALORE SOUTH
BRUHATH BANGALORE
MAHANAGARA PALIKE, N R SQUARE
BANGALORE-560002 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI M R SHAILENDRA, ADV. FOR R2 TO R4)
134
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR ISSUED BY THE R2 BBMP ISSUED BY THE R2
DT.28.9.12, VIDE ANN-D AS ULTRA VIRES, UNCONSTITUTIONAL
AND QUASH THE DEMAND OF THE R4 DT.20.10.12, VIDE ANN-
E IN SO FAR AS IT DIRECT THE PAYMENT OF IMPROVEMENT
EXPENSES CALCULATED ON THE BASIS OF THE CONTENTS OF
ANN-D AS ULTRA-VIRES, UNCONSTITUTIONAL.
W.P.NO.46489/2012
BETWEEN:
DIVYASREE INFRASTRUCTURE
PROJECTS PVT LTD.,
'DIVYASREE CHAMBERS', 'A' WING
NO.11, O' SHAUGNESSY ROAD
BANGALORE-560 025
REP. BYN MR. R RANGABAASHYAM ... PETITIONER
(BY SRI.N BAYYA REDDY &
MS. RADHA JAYANTHI, ADVS.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANASOUDHA, M.S. BUILDING
BANGALORE-560001
2. THE COMMISIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
NARASIMHARAJA SQUARE
BANGALORE-560002
3. THE REVENUE OFFICER
BRUHATH BANGALORE
MAHANAGARA PALIKE
MAHADEVAPURA RANGE
MAHADEVAPURA
BANGALORE-45
4. JOINT DIRECTOR
TOWN PLANING, BANGALORE SOUTH
BRUHATH BANGALORE
MAHANAGARA PALIKE
135
N.R. SQUARE,
BANGALORE-560002 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI K V NARASIMHAN, ADV. FOR R2-4)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO DECLARE THE
CIRCULAR ISSUED BY THE R2 BBMP ISSUED BY THE R2
DT.28.9.12, VIDE ANN-E AS ULTRA VIRES, UNCONSTITUTIONAL
& QUASH IT AND ETC.
W.P.NO.47348/2012
BETWEEN:
M/S S N N BUILDERS PRIVATE LIMITED
NO. 3761, 29TH MAIN, B.T.M.
2ND STAGE, BANGALORE
REP. BY ITS DIRECTOR
MR. SHAH SANJAY ... PETITIONER
(BY SRI. S F GOUTAM CHAND, ADV. FOR
M/S. GOUTAM ASSOCIATES)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. SQUARE, BANGALORE-01
3. THE JOINT DIRECTOR (TOWN PLANNING)
BANGALORE SOUTH,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. SQUARE, BANGALORE-02 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI M R SHAILENDRA, ADV. FOR R2 TO R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
136
CIRCULAR DATED 28.9.12 VIDE ANNX-A AND QUASH THE
ENDORSEMENT DATED 13.11.12 ISSUED BY R3 VIDE ANNX-B
AND ETC.
W.P.Nos.47232/2012 & 47431/2012
BETWEEN:
SRI. K PARAMAESHWARAPPA
S/O A B KALLAPPA
AGED ABOUT 52 YEARS
R/A SHIVALAYA, 2ND CROSS
MANJUANTHA EXTENSION
DEVASANDRA
K R PURAM POST
BANGALORE-560036 ... PETITIONER
(BY SRI. T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DT.28.9.12, PASSED BY THE R2 PRODUCED AT ANN-
E & THE IMPUGNED NOTICE DT.5.10.12, ISSUED BY THE R3
THE JOINT/DEPUTY COMMISSIONER, BBMP, MAHADEPURA
DIVISION BEST, BANGALOR-48, i,e., IMPROVEMENT CHARGES
AE CONCERNED, PRODUCED AT ANN-A AND ETC.
137
W.P.Nos.47234-238/2012
BETWEEN:
1. SMT. MUNICHALLAMMA
W/O LATE S. KRISHNAPPA,
AGED ABOUT 67 YEARS,
R/AT VARTHURU VILLAGE & HOBLI,
BANGALORE EAST TALUK,
BANGALORE.
2. SRI K.AMBARISH,
S/O. J. KRISHNAPPA,
AGED ABOUT 42 YEARS,
3. SRI K.MANJUNATH,
S/O. J.KRISHNAPPA,
AGED ABOUT 41 YEARS,
4. SRI K.NAGARAJU,
S/O J.KRISHNAPPA,
AGED ABOUT 33 YEARS,
5. SRI N.LOKESH,
S/O NARAYANAPPA,
AGED ABOUT 31 YEARS,
PETITIONER NO. 2 TO 5 ARE
RESIDING AT NO.198,
DHARMARAYA TEMPLE MAIN ROAD,
VIA WHITE FIELD ROAD,
RAMAGONDANAHALLY VILLAGE,
BANGALORE-560066 ... PETITIONERS
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA,
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVAPURA DIVISION,
138
MAHADEVPURA,
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE ANNX-E AND
THE IMPUGNED NOTICE DATED 4.10.12 ISSUED BY R3 THE
JOINT/DEPUTY COMMISSIONER, BBMP, MAHADEVPURA
DIVISION BEST, BANGALORE IE., IMPROVEMENT CHARGES
ARE CONCERNED VIDE ANNX-A AND ETC.
W.P. NO.47239/2012
BETWEEN:
SRI. J KRISHNAPPA
S/O JAMBAIAH
AGED ABOUT 68 YEARS
R/A RAMAGONDANAHALLY VILLAGE
VARTHURU HOBLI
BANGALORE SOUTH TALUK
BANGALORE ...PETITIONER
(BY SRI. T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY, VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
139
CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE ANNX-E AND
THE IMPUGNED NOTICE DATED 4.10.12 ISSUED BY R3 THE
JOINT/DEPUTY COMMISSIONER, BBMP, MAHADEVPURA
DIVISION BEST, BANGALORE IE., IMPROVEMENT CHARGES
ARE CONCERNED VIDE ANNX-A AND ETC.
W.P.NO.47401/2012
BETWEEN:
SRI ANANTHA
AGED ABOUT 55 YEARS,
S/O J. DODDATHIPPANNA,
R/AT VARTHURU VILLAGE AND HOBLI,
BANGALORE SOUTH TALUK,
BANGALORE ... PETITIONER
(BY SRI.T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R. CIRCLE, BANGALORE-02
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVAPURA DIVISION,
MAHADEVPURA,
BANGALORE-48 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DT.28.9.12, PASSED BY THE R2 PRODUCED AT ANN-
E & THE IMPUGNED NOTICE DT.4.10.12, ISSUED BY THE R3,
THE JOINT/ DEPUTY COMMISSIONER, BBMP, MAHADEVAPURA
DIVISION BEST, BANGALORE-48 i.e., IMPROVEMENT CHARGES
ARE CONCERNED, PRODUCED AT ANN-A AND ETC.
140
W.P.NO.10732/2013
BETWEEN:
M/S GOLDEN GATE PROPERTIES LTD.,
NO. 820, 80 FEET ROAD,
8TH BLOCK KORAMANGALA
BANGALORE 560095
REP. BY ITS DIRECTOR
SRI C D SANJAY RAJ ... PETITIONER
(BY SRI SHIVAPRABHU S HIREMATH, ADV.)
AND:
1. THE STATE OF KARNATAKA
BY ITS PRINCIPLE SCRETARY
URBAN DEVELOPMENT DEPARTMNT
VIKASA SOUDHA
BANGALORE- 560 001
2. BRUHAT BANGALORE
MAHANAGARA PALIKE
BY ITS COMMISSIONER,
N R SQUARE, BANGALORE 560 002
3. THE JOINT DIRECTOR (TOWN PLANNING)
BANGALORE SOUTH
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE,
BANGALORE- 560 020 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIR.DT.28.9.12, ISSUED BY THE R2 VIDE ANN-A AND ETC.
W.P.NO.10574/2013
BETWEEN
GAUTAM U NAMBISAN
AGED ABOUT 37 YEARS,
S/O LATE UNNIKRISHNAN NAMBISAN,
RESIDING AT # S-2,
BELVISTA APARTMENT,
141
# 206, 3RD MAIN ROAD,
DEFENCE COLONY, HAL 2ND STAGE,
BANGALORE -38 ... PETITIONER
(BY SRI. D B SATISH, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
N.R. SQUARE, BANGALORE-02
3. THE ASSISTANT REVENUE OFFICER
BRUHATH BANGALORE
MAHANAGARA PALIKE
WHITEFIELD SUB-DIVISION,
BANGALORE ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE IMPUGNED
NOTIFICATION DT.3.2.10, PASSED BY THE R1, VIDE ANN-F, &
ITS CONSQUENTIAL IMPUGNED CIRCULAR DT.7.11.2007
PASSED BY THE R2, UNDER ANN-D, & AN IMPUGNED
CIRCULAR DT.7.2.11, PASSED BY THE R2, ANN-G & THE
IMPUGNED ENDORSEMENT UNDER ANN-C, DT.17.1.13, ISSUED
BY THE R3, ASSISTANT REVENUE OFFICER SEEKING
IMPOSITIOIN OF IMPROVEMENT CHARGES AND ETC.
W.P.NO.1338/2013
BETWEEN:
SMT. SHANTHAMMA
W/O Y RAJENDRA REDDY,
AGED ABOUT 56 YEARS,
R/AT NO.332, BOREWELL ROAD,
WHITEFIELD,
BANGALORE-560066
RPTD. BY HER GPA HOLDER,
SRI.MADHUSUDHANA REDDY,
142
S/O K.SAMBI REDDY,
AGED ABOUT 42 YEARS,
A PARTNER OF M/S ADITHY
CONSTRUCTIONS,
NO.56, 8TH MAIN ROAD,
MAHALAKSHMI NILAYAM,
GM PLYA, NEW THIPPASANDRA POST,
BANGALORE-75 ... PETITIONER
(BY SRI. T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE 560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002
3. THE ASSISTANT/ ADDITIONAL DIRECTOR
OF TOWN PLANNING,
BBMP, MAHADEVPURA DN.,
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANNEXURE-E AND THE IMPUGNED
ENDORSEMENT DATED 4.1.2013 ISSUED BY THE R3, THE
ASSISTANT / ADDITIONAL DIRECTOR, TOWN PLANNING, BBMP,
MAHADEVPURA DIVISION BEST, BANGALORE-48, i.e,
IMPROVEMENT CHARGES ARE CONCERNED, PRODUCED AT
ANN-A AND ETC.
W.P.NO.45878/2012
BETWEEN:
SRI PRINCE JOSE G PHILIPS
AGED ABOUT 48 YEARS,
S/O T P PHILIPS
143
R/AT NO. 295, M.G.NAGAR,
MUNNEKOLALU, MARATHALLI,
BANGALORE- 560 037 ... PETITIONER
(BY SRI MUNISWAMYGOWDA S G, ADV.)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE- 560 001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
HUDSON CIRCLE,
CORPORATION OFFICES,
BANGALORE-01
3. THE ASSISTANT COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
MAHADEVAPURA DIVISION,
BANGALORE-01
4. THE ASSISTANT REVENUE OFFICER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
WHITE FIELD SUB-DIVISION,
MAHADEVAPURA DIVISION,
BANGALORE-01 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI M R SHAILENDRA, ADV. FOR R2-4)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ENDORSEMENT DATED 31.10.12 ISSUED BY R4 VIDE ANNX-A;
QUASH THE CIRCULAR DATED 28.9.12 ISSUED BY THE R2
VIDE ANNX-F AND DIRECT THE R2,3 & 4 TO REGISTER THE
NAME OF THE PETITIONER IN THE KHATHA REGISTER
WITHOUT INSISTING ON PAYMENT OF IMPROVEMENT
EXPENSES AS DEMANDED BY THE R4.
144
W.P.Nos.49565-566/2012
BETWEEN:
1. SRI T C SEENAPPA
S/O LATE CHANNAPPA,
AGED ABOUT 54 YEARS,
RESIDING AT NO.278,
BEML LAYOUT, 8TH MAIN,
60 FEET ROAD,
THUBARANAHALLI VILLAGE,
RAMAGONDANAHALLI POST,
BANGALORE-560066.
2. SRI T C VENKATESH
S/O LATE CHANNAPPA,
AGED ABOUT 49 YEARS,
R/AT NO.1245, AECS LAYOUT,
D BLOCK, 5TH CROSS,
KUNDALAHALLI POST,
BANGALORE-560037 ... PETITIONERS
(BY SRI C T PARAMESHWARAPPA, ADV. FOR
M/S. NISARGA LAW ASSOCIATES)
AND:
1. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
J.C.ROAD, N.R.SQUARE,
BANGALORE SOUTH, BANGALORE-02.
2. THE ASSISTANT DIRECTOR
TOWN PLANNING,
MAHADEVAPURA (DIVISION
BRUHATH BANGALROE
MAHANAGARA PALIKE,
BANGALORE-560048 ... RESPONDENTS
(BY SRI B V MURALIDHAR ADV. FOR R1 & 2)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED CIRCULAR UNDER ANNX-F DATED 28.9.12 PASSED
BY THE R1 IMPOSING IMPROVEMENT CHARGES OF RS. 550/-
PER SQUARE METER AND ITS CONSEQUENTIONAL IMPUGNED
NOTICE UNDER ANNX-A DATED 17.11.12 PASSED BY R2 AND
ETC.
145
W.P.NO.1144/2013
BETWEEN:
SRI J KRISHNA CHAITANYA VARMA
S/O SRI. J.V. RANGARAJU
AGED ABOUT 28 YEARS
NO.HIG-11, YELAHANKA NEW TOWN,
BANGALORE-64 ... PETITIONER
(BY SRI.RAGHUNATH C M, ADV. )
AND:
1. STATE OF KARNATAKA
DEPT. OF HOUSING & URBAN
DEVELOPMENT, M.S. BUILDING,
BANGALORE-01
BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE, BANGALORE-02
3. THE JOINT COMMISSIONER
YELAHANKA, ZONE,
BYATARAYANAPURA, BBMP,
BANGALORE-94
4. THE ASST. REVENUE OFFICER
YELAHANKA, SUB-ZONE, BBMP,
BANGALORE-94 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP. FOR R1
SRI G M CHANDRASHEKAR, ADV. FOR R2-4)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 VIDE ANNX-A ISSUED BY R2 &
QUASH THE DEMAND NOTICE DATED 18.10.12 ISSUED BY THE
R4 VIDE ANNX-B.
W.P.NO.1145/2013
BETWEEN:
M/S SRIDEVI PROPERTIES
PARTNER M/S SRIDEVI PROPERTIES,
NO.HIG-11, YELAHANKA NEW TOWN,
BANGALORE-560 064
146
REP. BY ITS PARTNER
SRI.J. KRISHNA CHAITANYA VARMA
S/O SRI.J.V. RANGARAJU
AGED ABOUT 28 YEARS ... PETITIONER
(BY SRI. RAGHUNATH C M, ADV. )
AND:
1. STATE OF KARNATAKA
DEPT. OF HOUSING & URBAN
DEVELOPMENT, M.S. BUILDING,
BANGALORE - 560 001
BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE - 560 002
3. THE JOINT COMMISSIONER
YELAHANKA,
ZONE, BYATARAYANAPURA
BBMP, BANGALORE-94
4. THE ASST. REVENUE OFFICER
YELAHANKA, SUB-ZONE, BBMP,
BANGALORE-94 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R-1
SRI.G.M.CHANDRASHEKAR, ADV. FOR R2-R4)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A ISSUED BY
THE SECOND RESPONDENT AND QUASH THE DEMAND NOTICE
DATED 17.10.2012 ISSUED BY THE 4TH RESPONDENT VIDE
ANNEXURE-B.
W.P.NO.1485/2013
BETWEEN:
SOBHA HIGHRISE VENTURES PVT. LTD.
HAVING ITS REGISTERED AND
CORPORATE OFFICE AT E-106,
SUNRISE CHAMBERS
22, ULSOOR ROAD
147
BANGALORE-560042
REP. BY ITS AUTHORISED
SIGNATORY MRS. V PADMAVATHI ... PETITIONER
(BY M/S. ANUP S SHAH LAW FIRM, ADVS.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE - 01
2. BRUHAT BANGALORE
MAHANAGARA PALIKE
HAVING ITS OFFICE AT N R SQUARE
BANGALORE-560002
REP. BY ITS COMMISSIONER
3. THE DEPUTY COMMISSIONER (REVENUE)
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
BANGALORE-560002
4. THE DEPUTY COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
MAHADEVAPURA ZONE
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R-1
SRI.G.M.CHANDRASHEKAR, ADV. FOR R2-R4)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 VIDE ANNX-B ISSUED BY THE R2;
QUASH THE DEMAND NOTICE DATED 22.12.12 ISSUED BY THE
R4 THE DY COMMISSIONER, BMP, MAHADEVAPURA ZONE,
BANGALORE AT ANNX-A AND ETC.
W.P.Nos.10920-921/2013
BETWEEN:
1. P H MUNIYAPPA
S/O DODDA HULIYAPPA,
AGED ABOUT 74 YEARS,
148
2. P H SIDDAPPA
S/O DODDA HULIYAPPA,
AGED ABOUT 74 YEARS,
BOTH ARE R/O GUNJURU PALYA,
VARTHUR HOBALI,
EAST TALUK,
BANGALORE- 560 087 ... PETITIONERS
(BY SRI. M R HIREMATHAD &
SRI. UDAYAKUMAR P, ADVS.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560 002
3. THE JOINT DIRECTOR TOWN PLANNING
BANGALORE-EAST,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560 002 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI.M.N.RAMANJANAYA GOWDA, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 VIDE ANNX-A AND QUASH THE
DEMAND NOTICE DATED 26.2.13 ISSUED BY R3 VIDE ANNX-B
AND ETC.
W.P.Nos.4414/2013 & 5824/2013
BETWEEN:
SOBHA DEVELOPERS LTD.,
HAVING ITS REGISTERED AND
CORPORATE OFFICE AT SARJAPUR
MARTHAHALLI OUTER RING ROAD (ORR),
DEVARABISANAHALLI,
BELLANDUR POST,
149
BANGALORE-560103
REP. BY ITS AUTHORISED SIGNATORY
MRS. V PADMAVATHI ... PETITIONER
(BY SRI SURAJ GOVINDRAJ, ADV. FOR
M/S. ANUP S SHAH LAW FIRM)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE-01
2. BHRUHAT BANGALORE
MAHANAGARA PALIKE
HAVING ITS OFFICE AT
N R SQUARE, BANGALORE-560002
REP. BY ITS COMMISSIONER
3. JOINT DIRECTOR TOWN PLANNING (NORTH)
BRUHAT BANGALORE
MAHANAGARA PALIKE
OFFICE OF THE ADDITIONAL
DIRECTOR (TOWN PLANNING)
N R SQUARE
BANGALORE-560002 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH
THE CIRCULAR DATED 28.9.2012 IDE ANNEXURE-B ISSUED BY
THE 2ND RESPONDENT; QUASH THE DEMAND NOTICE DATED
18.1.2013 ISSUED BY THE 3RD RESPONDENT BEING JOINT
DIRECTOR, TOWN PLANNING [NORTH] BRUHAT BANGALORE
MAHANAGARA PALIKE, VIDE ANNEXUER-A AND ETC.
W.P.NO.10266/2013
BETWEEN:
SRI ATHEEQ SULAIMAN
AGED ABOUT 26 YEARS
S/O SULAIMAN HASHEEM
150
R/AT NO. 40/1, LAVELLE ROAD
BANGALORE -560036 ... PETITIONER
(BY SRI.T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE- 560 001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE, BANGALORE-02
3. THE JOINT / DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVAPURA
BANGALORE 560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE 2ND
RESPONDENT VIDE ANN-E AND THE IMPUGNED OFFICE
MEMORANDUM DATED 22.2.2013 ISSUED BY R3, THE JOINT /
DEPUTY COMMISSIONER, BBMP, MAHADEVPURA DIVISION
BEST, BANGALORE-48 i.e. IMPROVEMENT CHARGES ARE
CONCERNED VIDE ANN-A AND ETC.
W.P.Nos.10273-274/2013
BETWEEN:
1. SRI H T NARAYANA REDDY
AGED ABOUT 69 YEARS,
S/O LATE DODDA THAYAPPA REDDY,
R./AT NO.231, HOODI VILLAGE,
MAHADEVAPURA POST,
BANGALORE-560 048.
2. SMT.M.RATHNA
W/O H.T.NARAYANA REDDY,
151
AGED ABOUT 60 YEARS,
R/AT NO.231, HOODI VILLAGE,
MAHADEVAPURA POST,
BANGALORE-560 048. ... PETITIONERS
(BY SRI. SHANMUKHAPPA, ADV. FOR
M/S. KESVY & CO)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
REP. BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGAR PALIKE,
N.R.CIRCLE, BANGALORE-02.
3. THE JOINT/DEPUTY COMMISSIONER
BBMP,
MAHADEVAPURA DIVISION,
BANGALORE-560 0048. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI G M CHANDRASHEKAR, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ORDER DT.3.10.12, & DT.8.10.12, ISSUED BY THE R3, VIDE
ANN-A & ANN-B; QUASH THE CIRCULAR DT.28.9.12, PASSED BY
THE R2, VIDE ANN-H AND ETC.
W.P.Nos.10922-923/2013
BETWEEN:
1. P H MUNIYAPPA
S/O DODDA HULIYAPPA,
AGED ABOUT 74 YEARS,
2. P H SIDDAPPA
S/O DODDA HULIYAPPA,
AGED ABOUT 74 YEARS,
BOTH ARE R/O GUNJURU PALYA,
VARTHUR HOBALI,
152
EAST TALUK,
BANGALORE- 560 087 ... PETITIONERS
(BY SRI. M R HIREMATHAD &
SRI. UDAYAKUMAR P, ADVS.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
BY ITS SECRTARY,
VIDHANA SOUDHA,
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560 002
3. THE JOINT DIRECTOR TOWN PLANNING
BANGALORE-EAST,
BRUHAT BANGALORE
MAHANAGARA PALIKE,
BANGALORE-560 002 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI M N RAMANJANEYA GOWDA, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DT.28.9.12 VIDE ANN-A & QUASH THE DEMAND
NOTICE DT.26.2.13, ISSUED BY THE R3, VIDE ANN-B AND ETC.
W.P.NO.11209/2013
BETWEEN:
PAPAMMA
W/O C MUNI REDDY,
AGED ABOUT 65 YEARS,
HONGASANDRA VILLAGE,
BEGUR MAIN ROAD,
BEGUR HOBLI
BANGALORE- 560 068 ... PETITIONER
(BY SRI.B S RADHANANDAN &
SRI. MALLESHA, ADVS.)
153
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
BANGALORE- 560001
BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BENGALURU
MAHANAGARA PALIKE,
N R SQUARE, BANGALORE- 560 002
3. THE JOINT DIRECTOR TOWN PLANNING
BOMMANAHALLI BRANCH,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BANGALORE.
4. ASSISTANT REVENUE OFFICER
ARAKERE, ZONE
BRUHAT BENGALURU
MAHANAGARA PALIKE, BANGALORE
5. ASSISTANT DIRECTOR
TOWN PLANNING
BRUHAT BENGALURU
MAHANAGARA PALIKE,
BOMMANAHALLI BRANCH
BANGALORE. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 - 5)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DT.28.9.12, VIDE ANN-A; QUASH THE DEMAND
NOTICE DT..8.1.13, ISSUED BY THE R4, DIRECTING THE
PETITIONERS TO PAY RS.550/- PER.SQ MTR TOWARDS
BETTERMENT TAX AT ANN-B AND ETC.
W.P.Nos.11331-334/2013 & 11335/2013
BETWEEN:
1. SRI K NARAYANA REDDY
SINCE DEAD BY LRS
154
a) SRI N JAYARAMA REDDY
S/O LATE K NARAYANA REDDY
AGED ABOUT 44 YEARS
R/AT NO 147, AIRPORT ROAD,
MARATHALLI BANGALORE 560037
2. SRI N RAJA REDDY
AGED ABOUT 45 YEARS
R/AT NO 104,
PINE WOOD APARTMENT
NAL WIND TUNNEL ROAD,
MURUGESH PALAY
BANGALORE 560 017 ... PETITIONERS
(BY SRI.T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY VIDHANA SOUDHA,
BANGALORE 560 001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N R CIRCLE, BANGALORE 560 002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVAPURA
BANGALORE 560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 PASSED BY THE R2 VIDE ANN-G
AND THE IMPUGNED OFFICE MEMORANDUM DATED 26.2.2013
ISSUED BY THIRD RESPONDENT THE JOINT / DEPUTY
COMMISSIONER, BBMP, MAHADEVPURA DIVISION, BEST,
BANGALORE-48 i.e. IMPROVEMENT CHARGES ARE
CONCERNED VIDE ANNEXURE-C AND ETC.
W.P.NO.12209/2013
BETWEEN:
KLASSIK ENTERPRISES PVT. LTD
A COMPANY REGISTERED UNDER THE
155
INDIAN COMPANIES ACT,
NO.10/1 AND 11/2,
KALENA AGRAHARA,
NEAR MEENAKSHI TEMPLE,.
BANNERGHATTA ROAD
BANGALORE-560076
REP. BY ITS DIRECTOR
SRI M RAMAKRISNA REDDY ... PETITIONER
(BY SRI.T P VIVEKANANDA, ADV.)
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
BANGALORE-560002
REP. BY ITS COMMISSIONER
2. THE ASSISTANT REVENUE OFFICER
MARATHALLI SUB DIVISION
BRUHATH BANGALORE
MAHANAGARA PALIKE
MARATHALLI
BANGALORE-560037
3. THE JOINT DIRECTOR OF
TOWN PLANNING (NORTH)
BRUHATH BANGALORE
MAHANAGARA PALIKE
N R SQUARE
BANGALORE-560002
4. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA,
BANGALORE-560001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SRI.B V MURALIDHAR- ADV. FOR R1-3
SMT. MANJULA R KAMADOLLI, HCGP FOR R4)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE CIRCUALR
DATED 28.9.12 ISSUED BY R2 VIDE ANNX-K; QUASH THE
DEMAND NOTICE DATED 19.2.13 AT ANNX-F ISSUED BY R2
AND ETC.
156
W.P.NO.12210/2013
BETWEEN
KLASSIK ENTERPRISES PVT. LTD
A COMPANY REGISTERED UNDER
THE INDIAN COMPANIES ACT
NO.10/1 AND 11/2, KALENA AGRAHARA
NEAR MEENAKSHI TEMPLE
BANNERBHATTA ROAD
BANGALORE-560076
REP. BY ITS DIRECTOR
SRI M RAMAKRISHNA REDDY ... PETITIONER
(BY SRI. T P VIVEKANANDA, ADV.)
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQURE, BANGALORE-560002
REP. BY ITS COMMISSIONER
2. THE ASSISTANT REVENUE OFFICER
MARATHALLI SUB DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE
MARATHALLI
BANGALORE-560037
3. THE JOINT DIRECTOR OF
TOWN PLANNING (NORTH)
BRUHAT BANGALORE
MAHANGARA PALIKE
N R SQUARE, BANGALORE-560002
4. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA,
BANGALORE-560001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SRI.B V MURALIDHAR, ADV. FOR R1-3
SMT. MANJULA R KAMADOLLI, HCGP FOR R4)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE CIRCULARD
DATED 28.9.2012 ISSUED BY THE FIRST RESPONDENT VIDE
ANNEXURE-K ; QUASH THE DEMAND NOTICE DATED 19.2.2013
157
VIDE ANNEXURE-F ISSUED BY THE 2ND RESPONDENT AND
ETC.
W.P.Nos.12224-235/2013
BETWEEN:
1. SRI H B VENKATARAMANAPPA
S/O LATE SRI BACHANNA
AGED ABOUT 62 YEARS
2. SRI V SURESH BABU
S/O SRI H B VENKATARAMANAPPA
AGED ABOUT 35 YEARS
3. SRI V SANTHOSH KUMAR
S/O SRI H B VENKATARAMANAPPA
AGED ABOUT 31 YEARS
4. SRI V LOKESH
S/O SRI H B VENKATARAMANAPPA
AGED ABOUT 30 YEARS
5. SRI H B KRISHNA MURTHY
S/O LATE SRI BACHANNA
AGED ABOUT 57 YEARS
6. SMT THULASI D/O SRI H B KRISHNA MURTHY
AGED ABOUT 26 YEARS
7. SMT VEDAVATHI
D/O SRI H B KRISHNA MURTHY
AGED ABOUT 23 YEARS
8. SRI HEMANTH KUMAR
S/O SRI H B KRISHNA MURTHY
AGED ABOUT 21 YEARS
9. SMT VASANTHA W/O LATE SRI H B LAKSHMANA
AGED ABOUT 45 YEARS
10. SMT VEENA
D/O LATE SRI H B LAKSHMANA
AGED ABOUT 25 YEARS
11. SMT PANKAJA
D/O LATE SRI H B LAKSHMANA
AGED ABOUT 22 YEARS
158
12. KUM SOWMYA
D/O LATE SRI H B LAKSHMANA
AGED ABOUT 19 YEARS
ALL ARE R/A IMMADIHALLI VILLAGE
K R PURAM HOBLI,
BANGALORE EAST TALUK
BANGALORE.
REP. BY THEIR POWER OF ATTORNEY
HOLDER M/S SAROJ GROUP
HAVING OFFICE AT NO.5
SILVER SPRING ROAD
MUNNEKOLALA, MARTHAHALLI POST
BANGALORE-560037
REP. BY ITS PROPRIETOR
MR. CHAKRADHAR
S/O VENAKTESHWARLU
AGED ABOUT 34 YEARS ... PETITIONERS
(BY SRI.C T PARAMESHWARAPPA, ADV. FOR
M/S. NISARGA LAW ASSOCIATES)
AND:
1. THE CHIEF SECRETARY
STATE OF KARNATAKA
VIDHANA SOUDHA, AMBEDKAR VEEDI
BANGALORE-560001
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
J C ROAD, N R SQUARE
BANGALORE SOUTH
BANGALORE-560002
3. THE ASSISTANT DIRECTOR
TOWN PLANNING
MAHADEVAPURA (DIVSN)
BRUHATH BANGALORE
MAHANAGARA PALIKE
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
159
IMPUGNED CIRCULAR VIDE ANNEXURE-F DATED 28.9.2012
PASSED BY THE 2ND RESPONDENT IMPOSING IMPROVEMENT
CHARGES OF RS.550/- PER SQUARE METER AND ITS
CONSEQUENTIAL IMPUGNED NOTICE VIDE ANNEXURE-A
DATED 26.2.2013 PASSED BY THE 3RD RESPONDENT AND ETC.
W.P.Nos.2218-21/2013
BETWEEN:
D LAKKANNA
S/O LATE DURGAPPA
AGED ABOUT 68 YEARS
R/A NO.12, 2ND CROSS
17TH MAIN, 5TH BLOCK
KORAMANGALA,
BANGALORE-560095 ... PETITIONER
(BY SRI.RAGHUNATH C M, ADV.)
AND:
1. STATE OF KARNATAKA
DEPT. OF HOUSING AND
URBAN DEVELOPMENT
M S BUILDING, BANGALORE-01
BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE-560002
3. THE JOINT COMMISSIONER
MAHADEVAPURA ZONE
MAHADEVAPURA, BBMP,
BANGALORE-48
4. THE ASST REVENUE OFFICER
MARRATHHALLI SUB DIVISION
BBMP, MARATHHALLI
BANGALORE-560037 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2-4)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.2012 VIDE ANNEXURE-A ISSUED BY
160
THE SECOND RESPONDENT AND QUASH THE ENDORSEMENT
DATED 18.12.2012 ISSUED BY THE 3RD RESPONDENT VIDE
ANNEXURE-B AND INTIMATION LETTER DATED 10.1.2013
ISSUED BY THE 4TH RESPONDENT VIDE ANNEXURE-B1.
W.P.Nos.49852-858/2012
BETWEEN:
1. SMT RATHNAMMA
AGED ABOUT 60 YEARS,
W/O B. RAMAIAH,
2. SRI RAVI
AGED ABOUT 46 YEARS,
S/O LATE SRI B. RAMAIAH,
3. SRI SUBRAMANI
AGED ABOUT 41 YEARS,
S/O LATE SRI B. RAMAIAH,
4. SRI RAMANJI ALIAS RAMANJINAPPA
AGED ABOUT 34 YEARS,
S/O LATE SRI B. RAMAIAH,
5. SRI DHANANJAYA
AGED ABOUT 37 YEARS,
S/O LATE SRI B. RAMAIAH,
6. SMT LAKSHMIDEVI
AGED ABOUT 33 YEARS,
D/O LATE SRI B. RAMAIAH,
7. SMT AMBIKA
AGED ABOUT 31 YEARS,
D/O LATE SRI B. RAMAIAH,
ALL ARE R/AT NO.1561, 15TH CROSS,
B. RAMAIAH MAIN ROAD,
DR. SHIVARAM KARANTH NAGAR POST,
BANGALORE- 560077
REP. BY THEIR POWER OF ATTORNEY
HOLDER SRI KISHORE KUMAR
S/O SHANTHILAL,
AGED ABOUT 42 YEARS,
MANAGING DIRECTOR
M/S JAIN HEIGHTS &
161
STRUCTURE PRIVATE LTD.,
# 106A, 99/100, 1ST FLOOR,
PRESTIGE TOWERS,
RESIDENCY ROAD, BANGALORE-25 ... PETITIONERS
(BY SRI.L K SRINIVASA MURTHY &
SRI. S SHIVAN, ADVS.)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT
DEPARTMENT, VIDHANA SOUDHA,
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE, HUDSON CIRCLE,
CORPORATION OFFICES,
BANGALORE-02
3. THE ASSISTANT REVENUE OFFICER
BRUHAT BANGALORE MAHANAGARA PALIKE,
BYATARAYANAPURA RANGE,
BANGALORE -92 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
NOTICE DT.6.9.10 ISSUED BY THE R3 AS CONTAINED IN ANN-M
& CIRCULAR DT.28.9.12, PASSED BY THE R2 COMMISSIONER,
BRUHAT BANGALORE MAHANAGARA PALIKE, BANGALORE A
CONTAINED IN ANN-N AND ETC.
W.P.Nos.12592/2013 & 12647-48/2013
BETWEEN
1. SMT. VAGDEVI
W/O LATE C.K.VENKATASUBBARAO,
AGED ABOUT 55 YEARS,
2. SRI.C.K.NAGABHUSHAN
S/O LATE C.KRISHNAMURTHY,
AGED ABOUT 60 YEARS,
162
3. SRI.C.K.RAVI
S/O LATE C.KRISHNAMURTHY,
AGED ABOUT 60 YEARS,
ALL R/AT NO.424, PRASHANTH NILAYA,
VINAYAKA LAYOUT,
NEAR VINAYAKA TEMPLE,
VARTHURU HOBLI,
BANGALORE-560087. ... PETITIONERS
(BY SRI.T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560002.
3. THE JOINT/DEPUTY COMMISSISONER
BBMP, MAHADEVPURA DIVISION,
MAHADEVPURA,
BANGALORE-560048. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY THE R2 VIDE ANXN-E
AND THE IMPUGNED OFFICE MEMORANDUM DATED 7.3.13
ISSUED BY R3 THE JOINT/DEPUTY COMMISSIONER, BBMP,
MAHADEVPURA DIVISION BEST, BANGALORE IE.,
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANXN-A AND
ETC.
W.P.NO.12616/2013
BETWEEN:
SRI S NAVEEN KUMAR
S/O N SAMPANGIRAM REDDY
AGED ABOUT 39 YEARS
163
R/AT NO. 197, IRISS MANOR
2ND MAIN, 2ND STAGE
DOMLUR, BANGALORE-560071 ... PETITIONER
(BY SRI.T NAGARAJA &
SRI. N NAGARJUN, ADVS.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-01
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRLCE, BANGALORE-560002
3. THE JOINT/ DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVAPURA
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY THE R2 VIDE ANNX-E
AND THE IMPUGNED OFFICE MEMORANDUM DATED 22.2.13
ISSUED BY THE R3 THE JOINT/DEPUTY COMMISSIONER,
BBMP MAHADEVPURA DIVISION BEST, BANGALORE IE.,
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANNX-A AND
ETC.
W.P.Nos.12649-56/2013
BETWEEN:
1. S N SHIVANANJE GOWDA
S/O LATE SRI CHIKKANARASIMHAIAH
AGED ABOUT 69 YEARS
2. S SINDHU D/O S N SHIVANANJE GOWDA
AGED ABOUT 37 YEARS
164
3. S PRASHANTH
S/O S N SHIVANANJE GOWDA
AGED ABOUT 33 YEARS
PETITIONERS 1 TO 3 R/AT NO 14,
11TH MAIN ROAD, RPC LAYOUT,
BANGALORE 560040
4. S N GOPAL KRISHNA
S/O LATE SRI CHIKKNARASIMHAIAH
AGED ABOUT 62 YEARS
5. S G LAKSHMI
D/O S N GOPALAKRISHNA
AGED ABOUT 26 YEARS
6. S G HEMALATHA
D/O S N GOPALAKRISHNA
AGED ABOUT 22 YEARS
PETITIONERS 4 TO 6
R/AT SINGASANDRA VILLAGE,
BEGURU HOBLI
BANGALORE SOUTH TALUK
7. SUNANDA
W/O LATE SRI S N CHANDRASHEKAR
AGED ABOUT 42 YEARS
R/AT NO 204/1, 3RD MAIN ROAD,
CHAMARAJPET, BANGALORE-18
PETITIONERS 1 TO 7 REP. BY THEIR
GPA HOLDER.
8. P SHEKAR REDDY S/O P RAM REDDY
AGED ABOUT 42 YEARS
PROPRIETOR
M/S. SLS DEVELOPERS
FLAT NO 401, 4TH FLOOR
SHERWOOD APARTMENTS
4TH "A" CROSS, KAGGADASAPURA,
C V RAMANNAGAR POST,
BANGALORE 560 093 ... PETITIONERS
(BY SRI SUNDAR RAJ, ADV.)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
165
VIDHANA SOUDHA, BANGALORE
REP. BY ITS SECRETARY
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE
BANGALORE 560 002
3. THE ASSISTANT REVENUE OFFICER
BEGURU SUB DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R CIRCLE
BANGALORE 560 002 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO UASH THE
ENDORSEMENT DATED 6.3.3013 VIDE ANNEXURE-C ISSUED
BY THE 3RD RESPONDENT AND DIRECT THE 3RD
RESPONDENT NOT TO INSIST / DEMAND THE PETITIONERS
FOR THE PAYMENT OF IMPROVEMENT CHARGES FOR THE
REGISTRATION AND ISSUANCE OF KATHA IN FAVOUR OF THE
PETITIONERS IN VIEW OF THE ANNEXURE-C AND GRANT SUCH
OTHER RELIEFS.
W.P.NO.12657/2013
BETWEEN:
N NAGARAJA
S/O LATE DODDANARASIMHAIAH,
AGED ABOUT 62 YEARS,
R/AT NO.850, 6TH C CROSS,
17TH "F" MAIN, 6TH "B" BLOCK,
KORAMANGALA,
BANGALORE-560095. ... PETITIONER
(BY SRI. SUNDAR RAJ, ADV.)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA,
166
BANGALORE,
REP. BY ITS SECRETARY.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE,
BANGALORE-560002.
3. THE ASSISTANT REVENUE OFFICER
BEGURU SUB-DIVISION,
BRUHUTH BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE
BANGALORE-560048. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ENDORSEMENT DT.6.3.2012, VIDE ANNX-C ISSUED BY R-3 AND
DIRECT R-3 NOT TO INSIST/DEMAND THE PETITIONERS FOR
THE PAYMENT OF IMPROVEMENT CHARGES FOR THE
REGISTRATION & ISSUANCE OF KAATHA IN FAVOUR OF THE
PETITIONERS IN VIEW OF THE ANNX-C & GRANT SUCH OTHER
RELIEFS.
W.P.NO.12719/2013
BETWEEN:
S N ANANDA MURTHY
S/O LATE CHAKKANARASAPPA,
AGED ABOUT 56 YEARS,
R/AT SAMPIGE HALLI,
JAKKUR POST,
BANGALORE-560064. ... PETITIONER
(BY SRI.D B SATISH, ADV.)
AND:
1. THE URBAN DEVELOPMENT
DEPARTMENT
BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001.
167
2. THE COMMISSIONER,
BRUHATH BANGALORE
MAHANAGARA PALIKE,
N.R.SQUARE,
BANGALORE-560 002.
3. THE ASSISTANT REVENUE OFFICER
BRUHATH BANGALORE
MAHANAGARA PALIKE,
BYTARAYANAPURA DIVISION,
BANGALORE-64. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE IMPUGNED
NOTIFICATION DT.3.2.10, PASSED BY THE R1, VIDE ANN-F &
ITS CONSEQUENTIAL IMPUGNED CIRCULAR DT.7.11.07,
PASSED BY THE R2, UNDER ANN-D & AN IMPUGNED CIRCULAR
DT.7.2.11, PASSED BY THE R2, ANN-G & THE IMPUGNED
ENDORSEMENT UNDER ANN-C, DT.5.3.13, ISSUED BY THE R3,
ASST. REVENUE OFFICER SEEKING IMPOSITION OF
IMPROVEMENT CHARGES AND ETC.
W.P.NO.12755/2013
BETWEEN:
K.R.SRINIVASA REDDY
S/O A RAMA REDDY
AGED ABOUT 50 YEARS
R/AT NO 286, 13TH CROSS,
17TH MAIN, 4TH SECTOR
HSR LAYOUT
BANGALORE 560 102 ... PETITIONER
(BY SRI.T P VIVEKANANDA, ADV.)
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE,
BANGALORE 560 002
REP. BY ITS COMMISSIONER
168
2. THE ASSISTANT REVENUE OFFICER,
MARATHALLI SUB DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE
MARATHALLI
BANGALORE 560037
3. JOINT DIRECTOR OF TOWN
PLANNING (NORTH)
BRUHATH BANGALORE
MAHANAGARA PALIKE,
N R SQUARE,
BANGALORE 560 002
4. STATE OF KARNATAKA
DEPARTMENT OF URBAN
DEVELOPMENT, VIKAS SOUDHA
BANGALORE 560 001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV. FOR R1-3
SMT. MANJULA R KAMADOLLI, HCGP FOR R4)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE CIRCULAR
DATED 28.9.2012 ISSUED BY THE FIRST RESPONDENT VIDE
ANNEXURE-K ; QUASH THE DEMAND NOTICE DATED 19.2.2013
AT ANNEXURE-F ISSUED BY THE 2ND RESPONDENT AND ETC.
W.P.NO.12865/2013
BETWEEN:
K R SRINIVASA REDDY
AGED ABOUT 50 YEARS,
S/O A RAMA REDDY,
R/AT NO. 286,
13TH CROSS, 17TH MAIN,
4TH SECTOR, HSR LAYOUT,
BANGALORE -560 102 ... PETITIONER
(BY SRI.T P VIVEKANANDA, ADV.)
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE,
169
BANGALORE-560 002
REP. BY ITS COMMISSIONER
2. THE ASSISTANT REVENUE OFFICER
MARATHALLI SUB-DIVISION,
BRUHATH BANGALORE
MAHANAGARA PALIKE,
MARATHALLI, BANGALORE-560 037
3. JOINT DIRECTOR OF TOWN
PLANNING (NORTH)
BRUHATH BANGALORE
MAHANAGARA PALIKE,
N R SQURE, BANGALORE-560 002
4. STATE OF KARNATAKA
DEPARTMENT OF URBAN
DEVELOPMENT,
VIKAS SOUDHA, BANGALORE-01
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SRI B V MURALIDHAR, ADV. FOR R1-3
SMT. MANJULA R KAMADOLLI, HCGP FOR R4)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE CIRCULAR
DATED 28.9.12 ISSUED BY THE R1 AT ANNX-K; QUASH THE
DEMAND NOTICE DATED 19.2.13 AT ANNX-F ISSUED BY R2
AND ETC.
W.P.Nos.12902-903/2013
BETWEEN:
1. SMT. KAVITHA PRASAD
AGED ABOUT 43 YEARS
W/O SHRI PRASAD K
R/AT NO.182, 'KRUSUN', 9TH MAIN
7TH SECTOR, HSR LAYOUT
BANGALORE 560012
2. SHRI PRASAD K
AGED ABOUT 49 YEARS
S/O LATE KRISHNAPPA
R/AT NO.182, 'KRUSUN', 9TH MAIN
7TH SECTOR, HSR LAYOUT
BANGALORE 560012 ... PETITIONERS
(BY SRI.T P VIVEKANANDA, ADV.)
170
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
BANGALORE- 560002
REP. BY ITS COMMISSIONER
2. THE ASSISTANT REVENUE OFFICER
MARATHALLI SUB-DIVISION
BRUHATH BANGALORE
MAHANAGARA PALIKE
MARATHALLI, BANGALORE 560037
3. JOINT DIRECTOR OF TOWN
PLANNING (NORTH)
BRUHATH BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE 560002
4. STATE OF KARNATAKA
DEPARTMENT OF URBAN
DEVELOPMENT, VIKAS SOUDHA
BANGALORE 560 001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R4
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1-3)
THESE PETITIONS ARE FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DT.28.9.2012 ISSUED BY R-1 AT ANNX-K ; QUASH
THE DEMAND NOTICE DT.19.2.2013 AT ANNX-F ISSUED BY R-2
AND ETC.
W.P.NO.12720/2013
BETWEEN:
S N ANANADA MURTHY
AGED ABOUT 56 YEARS
S/O LATE CHKKANARASAPPA
RESIDING AT SAMPIGE HALLI
JAKKUR POST
BANGALORE 560 064 ... PETITIONER
(BY SRI.D B SATISH, ADV.)
171
AND:
1. THE URBAN DEVELOPMENT
DEPARTMENT
BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE 560 001
2. THE COMMISSIONER
BRUHATH BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE-02
3. THE ASSISTANT REVENUE OFFICER
BRUHATH BANGALORE
MAHANAGARA PALIKE
BYATARAYANAPURA DIVISION
BANGALORE-64 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE IMPUGNED
NOTIFICATION DT.3.2.2010 PASSED BY R-1 VIDE ANNX-H & ITS
CONSEQUENTIAL IMPUGNED CIRCULAR DT.7.11.2007 PASSED
BY R-2 VIDE ANNX-F & AN IMPUGNED CIRCULAR DT.7.2.2011
PASSED BY R-2 VIDE ANNX-J & THE IMPUGNED
ENDORSEMENT VIDE ANNX-E DT.5.3.2013 ISSUED BY R-3
ASST. REVENUE OFFICER SEEKING IMPOSITION OF
IMPROVEMENT CHARGES AND ETC.
W.P.NO.13201/2013
BETWEEN
SRI G R SRINIVASA REDDY
S/O G.A.RAMASWAMY REDDY,
AGED ABOUT 42 YEARS,
RESIDING AT GUNJUR,
B.B.M.P. WARD NO.149,
BANGALORE EAST TALUK,
BANGALORE-560087. ... PETITIONER
(BY SRI.H S PRASHANTH, ADV.)
172
AND
1. THE STATE OF KARNATAKA
BY THE URBAN DEVELOPMENT
DEPARTMENT
REP. BY ITS SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001.
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE,
N.R.CIRCLE, BANGALORE-560 002.
3. THE JOINT/DEPUTY COMMISSISONER
BBMP, MAHADEVAPURA DIVISION,
MAHADEVPURA,
BANGALORE-560 048. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI G M CHANDRASHEKAR, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 ISSUED BY THE R2 VIDE ANNX-B
AND ENDORSEMENT ISSUED BY R3 DATED 11.3.13
DEMANDING THE PETITIONER TO PAY AN AMOUNT OF RS.
25,04,902/- TOWARDS IMPROVEMENT CHARGES FOR
REGISTRATION OF KHATA IN THE NAME OF THE PETITIONER
VIDE ANN-A AND ETC.
W.P.NO.12866/2013
BETWEEN:
SMT. C BHARATHI
AGED ABOUT 43 YEARS
W/O SHRI M RAMAKRISHNA REDDY
R/AT NO.667, 'SRI KUTEERA'
SECTOR- II, HSR LAYOUT
BANGALORE 560 102 ... PETITIONER
(BY SRI.T P VIVEKANANDA, ADV.)
AND:
1. BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
173
BANGALORE 560002
REP. BY ITS COMMISSIONER
2. THE ASSISTANT REVENUE OFFICER
MARATHALLI SUB-DIVISION
BRUHATH BANGALORE
MAHANAGARA PALIKE
MARATHALLI, BANGALORE-37
3. JOINT DIRECTOR OF TOWN
PLANNING (NORTH)
BRUHATH BANGALORE
MAHANAGARA PALIKE
N R SQUARE, BANGALORE 560002
4. STATE OF KARNATAKA
DEPARTMENT OF URBAN
DEVELOPMENT, VIKAS SOUDHA
BANGALORE 560 001
REP. BY ITS SECRETARY ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R4
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R1 TO 3)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE CIRCULAR
DATED 28.9.2012 ISSUED BY THE FIRST RESPONDENT VIDE
ANNEXURE-K; QUASH THE DEMAND NOTICE DATED 19.2.2013
VIDE ANNEXURE-F ISSUED BY THE R2 AND ETC.
W.P.Nos.12302-303/2013
BETWEEN:
1. SMT. INDIRA RAO
W/O MR. H PRAKASH RAO
REP BY ITS GPA HOLDER
AGED ABOUT 62 YEARS
M/S. TOTAL ENVIRONMENT
CONSTRUCTIONS PRIVATE LIMITED,
NO 78, ITPL MAIN ROAD,
EPIP ZONE WHITEFIELD,
BANGALORE 560 066
2. M/S. TOTAL ENVIRONMENT
CONSTRUCTIONS PRIVATE LIMIT
NO 78, ITPL MAIN ROAD
EPIP ZONE WHITEFIELD
174
BANGALORE 560066
REP. BY ITS DIRECTOR
MR. KAMAL SAGAR ... PETITIONERS
(BY SRI UDAY HOLLA, SR. COUNSEL FOR
SRI K SHASHIKIRAN SHETTY)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA,
BANGALORE 560 001
BY ITS SECRETARY
2. THE COMMISSIONER,
BRUHAT BENGALURU
MAHANAGARA PALIKE,
N R SQUARE, BANGALORE-02
3. THE JOINT DIRECTOR TOWN PLANNING
BEGUR BRANCH
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE-68.
4. ASSISTANT REVENUE OFFICER
BEGUR BRANCH
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE-68
5. ASSISTANT DIRECTOR
TOWN PLANNING
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
ZONE BANGALORE-02 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2- 5)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 VIDE ANNX-A; QUASH THE
ENDORSEMENT/DEMAND NOTICE DATED 25.2.13 ISSUED BY
R4 DIRECT THE PETITIONERS TO PAY RS. 550/- P.S.M
TOWARDS BETTERMENT TAX VIDE ANNX-B AND ETC.
175
W.P.NO.13745/2013
BETWEEN:
K S JAGADISH REDDY
S/O LATE K SRINIVASA REDDY
AGED ABOUT 50 YEARS
R/A NO.43, 1ST CROSS
WAR NO.150, KASAVANA HALLI
SARJAPURA ROAD,
BANGALORE 560035 ... PETITIONER
(BY SRI.U S YOGESH KUMAR, ADV.)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY
DEPT. OF URBAN &
HOUSING DEPARTMENT
M.S. BUILDING,
BANGALORE 560001
2. THE COMMISSIONER
BRUHAT BANGAALORE
MAHANAGARA PALIKE
BANGALORE 560002
3. JOINT COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
MAHADEVAPURA ZONE,
BANGALORE 560036
4. ASST. REVENUE OFFICER
BRUHAT BANGAALORE
MAHANAGARA PALIKE
MAHADEVAPURA ZONE,
MARATHAHALLI SUB DIVISION
BANGALORE. ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI B V MURALIDHAR, ADV. FOR R2-4)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE OFFICE
MEMORANDUM DATED 13.3.2013 AT ANNEXURE-A IN SO FAR
AS DEMANDING THE PETITIONER TO PAY THE DEVELOPMENT
CHARGE OF RS.5,56,645/- IN RESPECT OF THE PETITIONER'S
CONVERTED LANDS BEARING SY.NO.45 MEASURING 10
176
GUNTAS, SITUATED AT KAIKONDRAHALLI VILLAGE, VARTHUR
HOBLI, BANGALORE EAST TALUK ISSUED BY THE
RESPONDENT NO.3 AND ETC.
W.P.Nos.13387/2013 & 14262-64/2013
BETWEEN:
1. MR. ANANYA KANORIA
S/O ARUN KUMAR KANORIA
AGED ABOUT 30 YEARS
R/A #120/A, 10TH MAIN
SADASHIVANAGAR,
BANGALORE-560080
2. MS. VARINI KANORIA
D/O ARUN KUMAR KANORIA
AGED ABOUT 25 YEARS
R/A #120/A, 10TH MAIN,
SADASHIVANAGAR,
BANGALORE-560080 ... PETITIONERS
(BY SRI G S VENKAT SUBBA RAO, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
VIKASA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANAGARA PALIKE
N R SQUARE
BANGALORE-560002
3. THE ASSISTANT REVENUE OFFICER
SHETTIHALLU SUB DIVISION
BRUHAT BANGALORE
MAHANAGARA PALIKE ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI G M CHANDRASHEKAR, ADV. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
177
CIRCULAR DT.28.9.12, AS AT ANN-A & QUASH THE DEMAND
NOTICE DT.8.1.13, ISSUED BY THE R3, AS AT ANN-B.
W.P.NO.14390/2013
BETWEEN:
SRI. BABU REDDY
S/O RAMAIAH REDDY
AGED ABOUT 38 YEARS
R/AT NO.62/1, SRIRAMA NILAYA
MAHADEVPURA
BANGALORE-560048 ... PETITIONER
(BY SRI T NAGARAJA, ADV.)
AND:
1. THE URBAN DEVELOPMENT DEPARTMENT
BY ITS SECRETARY,VIDHANA SOUDHA
BANGALORE-560001
2. THE COMMISSIONER
BRUHAT BANGALORE
MAHANGARA PALIKE
N R CIRCLE
BANGALORE-560002
3. THE JOINT/DEPUTY COMMISSIONER
BBMP, MAHADEVPURA DIVISION
MAHADEVPURA
BANGALORE-560048 ... RESPONDENTS
(BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1
SRI D N NANJUNDA REDDY, SR. COUNSEL FOR
SRI K N PUTTEGOWDA, ADV. FOR R2 & 3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
CIRCULAR DATED 28.9.12 PASSED BY R2 VIDE ANNX-E AND
IMPUGNED OFFICE MEMORANDUM DATED 16.3.13 ISSUED BY
R3 THE JOINT-DEPUTY COMMISSIONER, BBMP,
MAHADEVPURA DIVISION BEST, BANGALORE IE.,
IMPROVEMENT CHARGES ARE CONCERNED VIDE ANNX-A AND
ETC.
THESE WRIT PETITIONS HAVING BEEN RESERVED FOR
ORDERS, COMING ON FOR PRONOUNCEMENT THIS DAY, THE
COURT PRONOUNCED THE FOLLOWING:
178
ORDER
In all these petitions, the respective petitioners have sought for issue of writ of certiorari to quash the circular dated 28.09.2012 issued by the Commissioner, Bruhat Bangalore Mahanagara Palike ('BBMP' for short). The petitioners have also sought to quash the demand notices of different dates which are issued to the respective petitioners.
2. The petitioners are all owners of different extents of lands which are described in their respective petitions. The said lands were earlier situate within the jurisdiction of 7 City Municipal Council, one Town Municipal Council and 110 villages which were included within the Bangalore Mahanagara Palike i.e. the larger urban area so as to constitute the BBMP under the notification dated 16.01.2007. On the said area coming into the larger urban area of BBMP and according to BBMP, on finding that several properties therein did not have proper infrastructure, the same was to be provided in these areas. As it would involve huge 179 expenditure, the improvement charges are sought to be imposed on the property owners and collect the same. Initially when such demand was made as pre-requisite for change of khatha, such action was questioned in W.P.No.5035/2008 and connected petitions. While disposing those petitions on 21.07.2008, this Court was of the view that in the absence of Rules, such demand cannot be made.
3. Thereafter the Rules were framed and the improvement charges were levied and sought to be recovered prior to change of khatha. Being aggrieved by the same, the landowners had once again assailed it in W.P.No.18014/2011 and connected petitions which were disposed of on 20.04.2012. Though the power to levy was upheld, the method and manner of determination of improvement charges was found fault with and the matter was ordered to be reconsidered. Though the BBMP has filed an appeal against the order of the learned Single Judge in W.A. No.2954/2012 and the same is stated to be pending consideration and refund of the collected amount is stayed, the BBMP 180 acting on the direction of the learned Single Judge has re-worked the imposition of improvement charges after issuing the circular dated 28.09.2012. The petitioners are therefore before this Court assailing the said circular and also the demand made based on such circular.
4. Though the learned senior counsel and the other learned counsel representing different petitioners have addressed arguments touching upon the aspects relating to the power of BBMP to collect such improvement charges with reference to Section 446 of the Karnataka Municipal Corporation Act ('KMC Act' for short), the validity of the Rule framed thereunder and in answer, the learned senior counsel for the BBMP sought to justify the power exercised, in my opinion, it is not necessary to notice the contentions on those aspects specifically and overburden this order as the said contentions do not arise for consideration herein. I am of the said opinion for the reason that the said contentions had arisen for consideration in W.P.No.18014/2011 and connected petitions. The 181 learned Single Judge has already considered those aspects and answered the contentions. If at all any of the parties are aggrieved, they can only urge the same in the pending appeal. It would not be expedient or proper for this Court to go into those aspects once over again but it would only be appropriate for this Court to proceed further based on the findings that had been rendered therein.
5. To be more precise about the scope of consideration herein, it would be appropriate to refer and notice the questions that were framed for consideration in the earlier petitions and the manner in which they were answered. They read as hereunder:
i) Whether the rules framed are beyond the Rule Making Power of the State and are therefore ultra virus?
ii) Whether the improvement charge levied is a tax or is it in the nature of a fee collected for service rendered. If so, is there any quid pro quo?
iii) Whether Rule 5, which enables the collection of improvement charges at the time of registration of Khata and the impugned circular which states that
- failure to collect the amount will subject the 182 Officers concerned for action are contrary to the provisions of Section 114 of the Act?
iv) Whether the impugned Circular in so far as it lays down the quantum of improvement expenses to be collected for sites having different dimensions at different rates is arbitrary, discriminatory and is therefore, unsustainable?
v) Whether the Rule Making Authority has the power to make the Rules operational retrospectively?
6. In answer to the first point, with reference to Section 466 of KMC Act and Rule 2(b) of the Karnataka Municipal Corporations (Recovery of improvement expenses) Rules, 2009 ('Rules' for short) the nature of the work to be carried out is considered and it is held that the Rule framed to recover the expenses incurred from the property owners who would be directly or indirectly benefited is not ultra vires. In answer to the second point raised, it is held 'quid pro quo' does not mean individual service, but the burden has been cast on BBMP to show that such newly added localities or the extensions have been extended such benefit. In that view, it was held that the Rules framed was not arbitrary nor is it having unguided power. While considering the third point the manner of recovery as 183 authorised under Rule 5 was considered keeping in view the provision contained in Section 114 of KMC Act. In that regard, with reference to the recovery provided under Section 467 of KMC Act and on noticing that improvement charges due would be a charge on the property has held that Rule 5 which has conferred power to recover in lumpsum is ultra-vires. Hence it is held that the mode of collection of improvement charges is as provided under Section 467 of KMC Act.
7. Thereafter while considering the question of improvement charges imposed at different rates on owners having sites of different dimensions, it is held that such differential levy is not justified. It is suggested that before such levy is made, a systematic exercise is to be carried out to list the infrastructure and the services provided or intended to be provided to the area included, on a by and large consideration of 'quid pro quo'. The exercise undertaken earlier was held as not sufficient as it was not a systematic exercise and differential rates were levied on the property owners depending on the size and dimension of the propriety 184 owned. The retrospective effect given to the Rule was however upheld.
8. The sum and substance of the conclusion therein is that the BBMP would be entitled to recover improvement charges towards infrastructure provided or to be provided in respect of the area which has come within its jurisdiction but such determination of the amount to be collected should be uniform, irrespective of the size of the property and should be based on a systematic exercise carried out to determine the same. The recovery of such amount is to be made as provided under Section 467 of the KMC Act and cannot be linked to change of khatha.
9. In the above backdrop, since the primary questions relating to imposition of improvement charges have already been decided, the validity of the procedure adopted for determining the amount towards improvement charges and the nature of recovery resorted to based on the impugned circular requires to be examined. Hence, the procedure followed and the 185 manner in which the improvement charges has been determined is the only aspect which needs consideration. As noticed, all other aspects relating to the power to impose improvement charges has already been considered in the earlier batch of petitions and any grievance in that regard from either side can only be considered in the pending writ appeals.
10. In the instant petitions, while assailing the method of the fixation of the quantum of improvement charges, the learned senior counsel and the other learned counsel for the respective petitioners would point out that in the earlier order, this Court has directed that a systematic exercise to list out the infrastructure rendered or to be rendered in the newly added localities and that by and large, there is 'quid pro quo' is to be determined and only then the improvement charges could be imposed and recovered. It is contended that such exercise has not been carried out since the documents relied on and produced as Annexures to the objection statement does not disclose such determination. The cost of entire construction and 186 facilities cannot be burdened on the property owners. Under Section 87 of the Karnataka Municipalities Act and BWSSB Act, the amounts incurred by those authorities has been imposed on the property owners. In the earlier order itself, it was noticed that the cost in BDA Layout is Rs.460/- per sq. mtrs and as such Rs.550/- per sq mtr imposed presently is excessive when the rate is lesser towards development of virgin lands including land cost. Further, such improvement charges is not levied on BDA sites, but levied on a developer though the layout is developed in similar manner as the development is made by BDA as conditions would be imposed for development. Hence, the same amounts to discrimination. The decisions in the case of State of Uttar Pradesh and others vs. Deepak Fertilizers & petrochemical Corporation Ltd. [(2007)10 SCC 342]; Uttar Pradesh Power Corporation Ltd vs. Ayodhya Prasad Mishra and another; [(2008)10 SCC 139] and Aashirwad Films vs. Union of India and others [(2007)6 SCC 624] are relied on. The imposition amounts to double levy. In 187 some cases, development charges have been paid to the earlier dispensation which had jurisdiction over the area. The method of calculation made in respect of sites and on the larger extent of undivided lands by adopting the calculation on sq.meter basis is not intelligible and is without application of mind. It is contended that if the same method is applied to the land on acre basis, the land owner would be paying for the area measuring about 45% which would have to be provided as roads and common amenities which would revert to the planning authority on development being completed. Further, the improvement charges are being collected from only the people who approach BBMP for change of katha, approval of plan etc., which is not sustainable. In any event, the payment being sought as a pre- condition for issue of khatha, plan etc., is contrary to the earlier order of this Court.
11. The learned senior counsel for the respondents would contend that what is levied is a fee for the infrastructure provided and as such, there is quid pro quo, but it need not be on individual basis, but it is for 188 the property owners in the area in general. The learned senior counsel would point out that the only question for consideration herein is to decide the amount fixed and the manner in which it is done. In that regard, the committee constituted for the said purpose after the earlier order of this Court had sought information from different Wards of four zones. Each zone consists of several wards. The Zonal officers provided information to the committee on the basis of the work that was carried out from the year 2007 and the work that is to be completed. Two wards in each zone were taken at random and the improvements that were required to be made and which was listed out, were taken into consideration. The rate as prescribed by the PWD for such civil works was taken into consideration and the expenses that would be incurred was projected and the average value was worked out and for the remaining percentage of the work, the amount was calculated. The standing committee considered the same and approved the improvement fee to be charged at Rs.550/- per sq mtr. The BBMP council has thereafter 189 approved the same. The budget proposal was thus taken into consideration. Based on all the above materials, the charge was fixed at Rs.550/- per sq. mtr and was shown in the impugned circular which would work out to Rs.51/- per sq ft and the derivative thereof is worked out for the sites of different dimension and also for the land on acre basis. The BBMP has to deposit large amounts to BWSSB for the purpose of providing water and sewage connections. Hence, the decision is not unreasonable. Further as contemplated under Section 467, the instalment facility is also provided and a circular dated 05.01.2013 is issued which is in confirmity. The collection of the improvement fee in respect of larger extent on acre basis is also in the interest of the ultimate purchasers as otherwise the developers may dispose of the property without payment of the improvement charges.
12. Having noticed the rival contentions and since it is seen that all aspects of the matter had been considered in W.P.No.18014/2011 and connected petitions and this Court had found fault with the 190 method of determination of the improvement charges and had thereafter indicated the manner in which it is to be done, it is necessary to notice the observations made in paragraph-48 of the order dated 20.04.2012 which reads as hereunder:
48. It is thus, clear that there must be infrastructural facilities already provided or to be provided to certain properties that have been benefited or likely to be benefited for such improvement expenses. Though, the relationship between the service rendered and the fee collected cannot be established with is mathematical exactitude, there should be relationship between the service rendered and the fee collected and that relationship has to be reasonable. Unless, the Corporation makes a systematic exercise to list out the infrastructure and the services that is required or intended to be rendered to the newly added localities or extensions into the BBMP and unless it shows that by and large there is a quid pro quo, it cannot be said that there is a reasonable relationship between the levy of the fee and the service rendered. Unless, such reasonable relationship between the two is established, the action cannot stand the test as laid down in the decision of the Hon'ble Apex Court in the case of SRINIVASA GENERAL TRADERS VS. STATE OF ANDHRA PRADESH - (1983)4 SCC 353. Again in the 191 recent decision of the Apex Court in the case of BANGALORE DEVELOPMENT AUTHORITY VS.
AIRCRAFT EMPLOYEES CO-OPERATIVE SOCIETY LTD., AND OTHERS in CIVIL APPEAL NOS.7503- 7537/2002 DECIDED ON 24.01.2012, the Apex Court after referring to the judgment in Srinivasa General Traders case and several other judgments rendered earlier including the judgment in the case of OM PRAKASH AGARWAL ETC., VS. GIRI RAJ KISHORI AND OTHERS - AIR 1986 SC 726 and in the case of ITC LIMITED VS. STATE OF KARNATAKA - 1985(SUPPL.) SCC 476, it is made clear that the element of quid pro quo is not possible or even necessary to be established with arithmetical exactitude. But it must be established broadly and reasonably that the amount was being spent for rendering services to those on whom the burden of fee falls. In the said judgment, the Apex Court while repelling the challenge made to the condition imposed by the BDA requiring the House Building Co-operative Society Limited for augmentation of electricity and transportation etc., has held that the same could not be termed as the demand made by the BDA that amounts to levy of tax and was ultra vires Article 265 of the Constitution.
(emphasis supplied)
13. From a reading of the emphasized portion, it is seen that this Court had clearly indicated that unless 192 a systematic exercise to list out the infrastructure and the services that is required or intended to be rendered to the newly added locality or extensions is made and unless it shows that there is by and large quid pro quo, the levy of fee would not be justified.
14. That being the case, in order to contend that a systematic exercise has been undertaken by listing out the infrastructure to be provided and the cost that would be incurred for providing the same, calculated on the basis of the PWD rates, the learned senior counsel for the respondent has relied upon the report dated 21.07.2012 of the committee which had been set up for the said purpose (Annexure-R.1). The details of the work required to be undertaken as listed out, as also the cost incurred in respect of the sub-divisions in each zone which is enclosed to the report at Annexure-R.2 is also referred to.
15. In order to consider as to whether the said exercise would satisfy the requirement as indicated by this Court, a perusal of the report of the committee 193 would disclose that the committee met on four dates indicated therein and had taken note of the expenses that would be incurred towards road construction, drainage and street lighting in respect of the layout.
Such expenses that would be required in Mahadevapura, Bommanahalli, Yelahanka and Rajarajeshwarinagar divisions were taken into
consideration. The expenses to be incurred was taken in relation to the area of the land for which it was provided and accordingly, the cost per sq. mtr was worked out in respect of the four zones which were at Rs.878/-, Rs.1070/-, Rs.1054/- and Rs.880/- respectively. The average of the expenses in relation to the four zones was taken at Rs.970/- per sq. mtr. Since at an earlier point some amount had been collected and expended, a deduction of 40% was made towards the expenses already incurred and therefore the cost was worked out at Rs.560/- per sq. mtr. and was rounded of to Rs.550/- per sq.mtr and recommendation for collection of the same was made. The standing committee and the Council has approved the same. In 194 that view, the circular dated 28.09.2012 was issued fixing the said amount and directing collection of the same in the manner indicated therein.
16. The above process would no doubt indicate that certain procedure has been followed, but the question for further consideration is as to whether the manner in which the amount has been determined would indicate that it is based on a systematic exercise to list out the infrastructure provided and required to be provided in the newly added localities or extensions. To look into this aspect of the matter, at the outset, it is also necessary to notice that the improvement charges sought to be collected is only in respect of particular type of properties by exercising the power under Section 466(b) of the Act and not all properties which are situate within BBMP jurisdiction. It is therefore sought to be recovered as provided under the Rules that has been framed for the purpose. To that extent, there is no difficulty, as such imposition is held as not discriminatory as seen from the decision in the case of Bangalore Development Authority vs. Aircraft 195 Employees' Co-operative Society Ltd and ors (2012(3) SCC 442) relied upon by the learned senior counsel for the respondents and that decision was also considered in the earlier order.
17. In that view, a perusal of the Karnataka Municipal Corporation (Recovery of improvement expenses ) Rules 2009 at Rule 2(b) defines 'improvement expenses' while Rule 3 would provide with regard to the type of property liable for levy of expenses incurred as a fee. It would be appropriate to extract the said provision and notice the requirement for the purpose of better understanding:
2(b) "improvement expenses" means such of the improvement expenses incurred by the Commissioner under clause (b) of section 466 of the Act and also includes expenses pertaining to the following works namely:-
i) formation of roads by metaling, asphalting, leveling of roads, improvement of roads, concreting of roads, construction of bridges and flyovers to reach a group of houses or locality or an extension;196
ii) formation of drains, improvement of drains, coverage of drains;
iii) providing water supply, sewerage, system treatment plants, construction and improvement storm water drains;
iv) providing street lighting, road median lighting, park, play ground and other lights in public places; and
v) such other works and civic amenities as may be notified by the State Government, by notification.
3. Property liable for levy of expenses.- Improvement expenses shall be levied and recovered on the properties that are directly or indirectly benefited as a result of the improvement expenses incurred by the Commissioner towards creation of basic infrastructure and for such other works to improve the general living condition of citizens and includes expenses incurred on land newly converted from agriculture use to non- agricultural purposes."
(emphasis supplied)
18. If Rule 2(b) and the emphasized portion in Rule 3 are construed together, the amount incurred by the Commissioner towards improvement expenses 197 should be expenses incurred towards creation of basic infrastructure and for such other works to improve the general living conditions of the citizens and includes expenses incurred on land newly converted from agriculture use to non-agricultural purpose. Though the learned senior counsel for the respondents has relied on the decision of the Hon'ble Supreme Court in the case of Sona Chandi Oal Committee and ors vs. State of Maharashtra [(2005)2 SCC 345) to contend that when a fee is being imposed, it is not necessary that it should be uniform or that quid pro quo is a must and an overall purpose of the imposition, if shown is sufficient, the said decision would not be of much assistance herein since the fee sought to be collected is based on a Rule which enumerates the purpose of such levy on a particular class of property owners. Hence, what is provided in the Rules is to be construed.
19. Hence, while keeping the instant Rules in perspective, what cannot also be lost sight is that even in respect of the other areas which fall within the jurisdiction of the Mahanagara Palike i.e., the areas 198 which constituted BMP prior to 2007, the BBMP has a duty to maintain and improve the common facilities. For example, Section 222, 266 etc., of the KMC Act enjoins upon the Corporation to maintain the public streets, water lines, sewers, repair and make improvements thereto which are necessary for public safety or convenience. Therefore, though the collection of improvement charges cannot be said as discriminatory, when the BBMP is even otherwise required to carry out maintenance and improvement work in all areas and when such work is carried out by incurring the expenses from its funds which are collected by way of property tax etc, whether the details of the construction provided in Annexure-R.2 would by itself be sufficient to indicate that the said expenses are not for the regular maintenance but is incurred towards creation of basic infrastructure as provided under Rule 2(b) and 3 of the Rules is a matter which requires consideration, before this Court accepts the mere preparation of the estimate for a particular year as a systematic exercise carried out by listing out the 199 infrastructure that is required to be undertaken as indicated by this Court in its earlier order.
20. In that regard, in the instances taken at random by the respondents for consideration of the same by the committee in respect of two wards each from the four different zones which fell for consideration before the committee and relied upon before this Court as Annexure-R.2 series needs closer scrutiny. If the list containing the work relating to Rajarajeshwarinagar Zone is taken as an instance, it is indicated as the BBMP estimate for 2011-12 and the nature of the work to be undertaken in the particular area as listed out therein. Though it indicates the expenses that would be incurred for undertaking the said work during the said financial year, it is for the period after nearly four years since the area has come within the jurisdiction of BBMP. From the document by itself, it cannot be gathered as to whether the works listed therein is by way of creation of infrastructure or as to whether it is towards the regular maintenance and upkeep work of the area like in all other areas including the old BMP 200 area regarding which in any event a duty is cast on the BBMP as indicated above. The committee though is stated to have met on four occasions and have ultimately resolved on 21.07.2012, the consideration therein does not indicate that the committee has bestowed its attention to any other materials available on record to conclude that the said area when it was handed over to the BBMP did not have the basic infrastructure and as such the amount being incurred is for creation of such infrastructure. The estimate looked into is for the year 2011-12 since the amount worked out therein is indicated in tabular form in the report and not the list of entire work undertaken from 2007 to provide infrastructure and the additional work that is required, except making a vague reference that the Engineering department has estimated from 2008- 09 onwards and the rate would be as stated therein. In the absence of the same, as to how the committee has arrived at a conclusion that 40% work is already undertaken and the rate for remaining work was fixed is not clear and the entire consideration appears to be very 201 casual which certainly cannot be accepted as a systematic exercise.
21. An objective consideration was required more so due to the fact that the liability for payment of improvement charges is being cast only on the property owners whose property is situate within the new areas which has been included in the larger urban area to constitute the BBMP and such imposition of improvement charges is not levied on the property owners who own properties in the areas which existed within the BMP jurisdiction before it became BBMP. Therefore, when a higher liability is cast on one class of citizens though as a fee on quid pro quo basis for a specific purpose as provided under the Rules, that class of citizens should be satisfied that they are getting more facilities than the usual facilities which is being provided to all the other citizens so as to bring it on par with the old area which has such infrastructure, which this area did not have and to that extent, the quid pro quo as indicated would be satisfied though it need not be with mathematical exactitude as indicated in the 202 earlier order. Hence, in my opinion, at least the minimum exercise of ensuring the same should have been undertaken.
22. As noticed, while presently fixing the amount at Rs.550/- per sq mtr, the exercise carried out is to look into the work that would be undertaken in two wards in each of the four zones for the years 2011-12. At that stage of determination, such random consideration would no doubt be sufficient and there need not be reference to every nook and corner, but what is conspicuous is that even in respect of those two wards, there is no demarcation as to what is provided as infrastructure since 2007, though having only taken note of the estimate of 2011-12. Certainly, the work of maintenance and upkeep such as asphalting of roads, construction/improvement of culverts, street lighting etc would be carried out in the old BMP area also in view of the statutory duty under the Act and in this regard, the estimate towards the expenses for the years 2011-12 would have also been prepared in respect of those areas as well. The committee has not made any 203 reference to that aspect of the matter to consider as to whether there is a marked difference towards the expenses incurred or to be incurred in the different wards of the old BMP areas as compared to the presently included BBMP areas so as to conclude that if there is greater expenses incurred in the newly added areas of BBMP, the same is towards the additional infrastructure that was required to be provided in the newly added areas. Such random sampling as done presently could have been done in respect of the old area for such comparison and it could have also been one of the exercise to compare the nature of the additional expenses and thereafter to conclude that such additional expenses is for creation of infrastructure and as to whether the additional expenses incurred in newly added area as compared to the old area should alone be construed as the improvement expenses keeping in view the definition of Rule 2(b) and requirement of Rule 3 of the Rules as it provides regarding creation of infrastructure. 204
23. It is in that regard, the contention that the earlier local authority within whose jurisdiction the property was situate would have provided same amount of facility also becomes relevant and the BBMP in all cases cannot construe it as if they are developing the land for the first time as being done by BDA, KHB etc. Such other methods which would have also resulted in a systematic consideration could have been followed instead of merely listing out the work that is to be undertaken and divide the expenses for the areas situate in the Ward and working it out for the sites of different dimension and on acre basis. The rationale behind such imposition also does not appear to be fair. As per the calculation presently provided if a property owner owns one acre of land in the area which has come within the BBMP, he would have to presently pay the improvement charges of Rs.22,26,580/-. This has no relation to the manner in which the property would be utilized by such owner if it is still vacant or the manner in which it has been developed, if such property is already developed in a particular manner. At first 205 blush, it will appear as a buy back. No doubt, if the property is developed to construct huge complex either residential or commercial, it will be a burden on the existing infrastructure which may not be sufficient. But, at the same time, there are also bye-laws in place to regulate these aspects from the stage of grant of licence. The manner in which it should be imposed on different types of utilization of such properties are all matters which should go into a systematic exercise to be done by the respondents who are not only the statutory authorities, but are also experts in the field. The decision taken by them should appeal to the Court as fair and reasonable. The present exercise undertaken does not give such impression.
24. One other aspect of the matter is also that the improvement charges are being collected only in respect of private layouts which are not approved by BDA or any other local authority and land converted for non- agriculture. This has been stated in the additional objection statement and it is clarified that the layouts formed by KHB, BDA, KIADB, KSSIDC etc, no 206 improvement charges are levied, which in effect would mean that it would not be imposed on owners of sites in private layout if it is approved by BDA or any other local authority. Hence, that exercise to separate the grain from the chaff also has to take place either before the improvement charge is worked out or before it is demanded. The learned senior counsel appearing for the petitioners has also referred to some of the petitioners having formed the layout in accordance with law and also having deposited amount with BWSSB, BESCOM etc. Similarly, learned counsel for the petitioner in W.P.No.45223/2012 has referred to payment of betterment charges made to the panchayat. Therefore, in such cases, the owners should have an opportunity to establish compliances when the property was situate in the earlier dispensation so as to eliminate double levy. Hence, at least after determination and when the demand is made, an opportunity should be available to seek deduction or adjustment on submission of proof of payment. A method should be deviced in this regard if the respondent would not be in 207 a position to do it earlier. If this and all the other aspects noticed above are taken into account, the present exercise followed would not satisfy the requirement stated by this Court. The matter requires reconsideration by the respondents.
25. That being the position, the impugned circular dated 28.09.2012 fixing the amount of improvement charges at Rs.550/- per sq. mtr and seeking recovery of the same is not sustainable. Further, the demand notices issued to the petitioners in the present circumstance is also liable to be set aside. Despite this Court in the earlier order dated 20.04.2012 holding that the payment of improvement charges cannot be made a condition for change of khatha, in several of the endorsements issued to the petitioners in response to the application for change of khatha/registration of khatha etc., such condition is imposed. This Court had considered the provision in Section 467 of the KMC Act and has held that in such circumstance, change of khatha cannot be made conditional. No doubt, 208 subsequently a circular dated 05.01.2013 is issued which is inconsequential at this stage.
26. In the result, the following;
ORDER
i) The above writ petitions are allowed in part.
ii) The circular dated 28.09.2012 which is impugned in all these petitions is quashed.
iii) As a consequence, the demand notices issued for payment of improvement charges at the rate of Rs. 550/- per sq.mtr. and also making it a pre-condition for registration/ transfer / bifurcation / amalgamation of khatha, grant of sanction plan etc. is held unsustainable.
iv) The statutory respondents are directed to consider the request of the petitioners for registration / transfer / bifurcation / amalgamation of khatha, grant of sanction plan etc., in accordance with law, if they are otherwise entitled to.
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v) The respondents are reserved liberty to re-do
the process afresh to determine the
appropriate improvement expenses in the light of the observations made in the order dated 20.04.2012 in W.P.No.18014/2011 and connected petitions and the observations made hereinabove.
vi) The improvement charges paid in part or in full by any of the petitioners, will remain subject to re-determination and adjustment or adjustment towards any other future demands.
vii) In view of disposal of the petitions, all pending IAs also stand disposed.
viii) No order as to costs.
Sd/-
JUDGE akc/bms