Karnataka High Court
T M Abdul Khadar Dead By His Lr vs The Deputy Commissioner Tumkur ... on 25 November, 2008
Author: Ravi Malimath
Bench: Ravi Malimath
" '~Aged._'§1'§3o§1§ ycar$,~.. ..... 14 v
Rahamat 'M2I3a1,.
"
Tummu. . . .PE'FITIONERS
.« __'i'l:s.e Deputy Commissioner,
District,
3N THE PHGH COURT 01>? KARNATAKA AT BANG;gL0:2gf _
HATED THIS THE 25TH DAY OF N0VEMBE,'R»,..4_fi?Q()8:~::: "
BEFORE} ' ' M ' '
THE HC}N'BLE MR.JUS'I'}'C1§1 RAfi21_V1§;1AL1nes.:--*£1°§%,':'_ A'
WRIT PE'I'I'1'ION NO.121575}?-.2f3Q8{LB¥RES3_ §
BETW EEN :
1.'1'.M.Abdui K1;;az:a:;,'-
Dead by his; L,F? =. v_ _ 1 Mum=:arPash£1, ' . :
S/0 late 'i',_1x§.Ai2;1i311¥{11adai', V "
Aged about 45--y¢a1*s,":f Now r]at-- TavaIaké:c,_ -- . Baxzgaiortifiurai
2. Abdul * V ._ 8/0 Rate Abdul R'asV 'cad, ' Bchimi 'HMS Cafisge, Shéttihaili mggnszoad, (By Sri B.Rt1dIagowcia, Advocate) -2-
2. Tumkur Urban Development Authority, By its Commissioner Behjnci Mahatma Gandhi Stadium,
3. The Tumkur City Municipal "
By its Commissioner, Tumkur. ' .V _RESP5£:)'i€'i3E:N'FS (By Smt. M.Q.Naga$hIee,. _H'r€;{'xP,h for Rf' 1), 7 ' . .~ * 'I' *3.*' ' .
This Writ Petifion is fiieti' "t£I1{i€I ;'\j'$i(5_1CS 226 and 227 of the Constituticrn of Iizitiia in Iespondents 2 8:. 3 not to issue' .,a_':1y ficeace in "fa'vr.;urj'of any person for constr11ctio:1F_of house. in $-y;Pio.38'"Of Batawacie Village, Tumkur TéiIuk;'~m'e£1S11I'iI:gVeIflittxes 1-3 guntas. "ed1':ajr:g oii""for preliminary hearing this day, the COu}f'€vIi}1.€;§€'i}Zi€3', fe-1_lewi21g:~ ; ' 'v'§'§1e peiitjoners eeeics for a Writ of mandamus to direct " 2':'-5" <38" ~-73f" zeeiierldents not to issue any iicence far I Ve;;n$i::iie§:iori"of_ii1ouses and other cx)nseq11e1:1t:éa1 reliefs. . 2% Ihhsave heart} the learned counsel for the petitioners. AA ; 3. The prayer made by the pefitioners is in the nature 'ref peremptory order. By invoking the writ jurisdiction of u Court 110 writ of mandamus would he '§fl:Eng -3- dezciaratiox} against the respondefits. An appmpfigfé M therefore: bemg available to the Arficic 226 of the Cezlstitution oflnciia éanfioi be " ' For the aforesaid reasons, merits is Itjecftci. V t I/'L rsk