Karnataka High Court
M Lakshmana vs The Commissioner on 14 June, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
I
IN THE: HIGH COURT OF KARNATAKA AT eAL?§c3§:L}'QVRE
amen mxs THE 14?}: may OF LIU'N';T_;:Z"€}.1VV"1._'__j: "
PRESENT " L"
we HOE\?BLE MR.§J.s.KHE;:;eR,«C;«i_§E:%fg}'*:;T:3':*;:<f,i:£ 'V
THE HONBLE MR.JUS'['fC'.E:'HA..G.RAM'E.5H{' '
xxmt Petition NO.135d'§*52Q0iE§{LB~=I%E::SV:3§iL}"
Between
L
W
5.5)
Mr. M Lakshmansg . 1 _ ~ V
S/0 late Mudda1ingé.§;ah"
Aged Ab<:>ut__4~2 Years
Converlogi.-A(3IC1\r§{ V' .
Karnataka }§Eegio.:1'aI _
Institute E1":ginee£i:§;gV_ _ '
Dalvoy-High;VSC:h€>01?°Bui1'dingf
'M§fs;i:1e_~,f;*:?0
Mg; Gen' c;«.*vo::;1;'a:}:¢are, Phi), VSM (Reid)
S/0 'sate V G F<'oxN-1 Elafrister at Law
\ Aged About. 65 Yeafi:
V, ._§Pi*e€~iCienf ~
'- Iv'I}§'SOI'<€E?:A G1'aha'ka;ra Parishat
. §<XQ.*f}r.i7E3..,"":?E'h Main Road
' _ '€;§V::ya:iagé;r 1 Stage
4--~:3'7e 91?
E'.':"{PraSad, Phi}
S,fe':.Ana:1th Rag
" Aged About 55 Years
"';'5eere§,a:*§;
' 'Aifiéysere Grahakaza Parishaii
N<i:»,5, E Maiii Read, 'f23;da2zagi:"§
%\z"£jg&3e§'e~5?'S 92%
My P EVE E5}'§&§,
852:} 321%/<3 E3.§'§a:a2§z;2:1 §3':1:3;'i,
figged E%%:;e:;'a; ':'e22:s's:-:
KN)
Divisional Manager
Synciicate Bank {R€td]
N013}, Brigade Retreat Apartménts
Adipampa Road. V V Mohalla
MyS0r€~5?O 002
Mr. Dayananci Sagar
8/0 D S Veeraiah
Aged About 34 Years
N<:).320, 10"? Cross Road
Grgkulam 31" Stage
Mysore+57O 002
Mr M B Srinivas
Retired Deputy C0nservé;--tot--~0f F0f€$i'S$_
No.70, 4"? Main Road
Gokulam 3"! Stagé'
Mysore-E370 O02 '
A RVenkaté::s_ar1 "
S / 0 late ;Ra,i3i1_é;ia1i._A P ~
Aged Ab-*;n;t'I€»_.Q'. Yeas"
N0 . 2 7456, --j_I\'/I.€daII'k<:ri;:{N Main
49'-«CvfOSS§ 'Ci?:amLmdipm*a.m_
R/¥jysore?";'3?7,O_AG{)V4 ,
E R' Ramachéi-idré121__'. " *
S/0 late Ramaxiath
gkgrgd Abmgf 6:3 Yéars
_" 'Q_._SO2., Pri1'1«c.e_s¢ M 211101'
'KRS Road
» .Yada*.%fagiri.
'E:/£'y63'"e.;fe~«.:E>j"?*3 002
iii
Ci '.1?' 'Bzéfasundar
f5;'§;.§.ate C B 'sfenkatarangaéab
- About 85 Years.
"}\?0,782, C{:ar:i:our Roafi
' "7:30kulu:n 3?" Stage
:51
fvEys0re--§'?C2 C102
E Y Siéidaléfzggaiah
S g' «:3 i.:::{% 'fediyzgrgzgpzz
Aged s'%§<;:::§ 75 Y€'f2Ei§"S
No.64, North of Gokohnns
Devaraja Mohalla
Mysoro~57O O02
Q4 -- Péiitiooners
(83; Sri M&G.S.E{an':a1, A<:iv.,)
And
1.
EN.)
5.1.)
The Commissioner
Mysore City Corporation
Mysore
The Secrotary
Ministry of Urban Dexfolopinoezti
Government of K:1rnata};:;i' *
Mu1ti»S':oried Bui§_dfing'._ V V "
Dr Ambedkar Veedhii. A L
Banga1ore»«E~60 00.} . if V
The Chiéf S«:}C'r<:":;ai'y 4, V "
Govor:5im{:'nt"'of'..Ka:"=n--:;:uE2;}~;é;_ '
Vidhana 'So?.J_.§ihz;_ A
D1' Anxbéfidaffi-I"R7'eé'dhi
BL1nga1of€'~--'¥ 00 1 _ - __ -- '
M / S.V,_Ma.ver'ic: HoEd'i'ng's:J and
Investfnerflis PriV.ate.-- "Limited
4"Coompai»1y_ fégisiered under
.. "i~h¢_:;.o p1'QViSiO1'1S*~~S~f Companies Act,
with his" Registered Office at
« " 5Fi3'--v}?f1o.o:*.,T_ Cjaruda Mal}
vBangéd§:::"é~56G G25
Represénted by its
3/ianiaging Dirc::otor/CEO
" R5-sponéonts
'{B3}7S§'*§ Nszgananci Sr. Coonsoi for Sri R I {Ens}, a:::§v.§ 5oz" R4;
Siri R€:%.hé2:njoo:1aih, gov" for R3;
" '"S:éA:~3hc.>1a: Haraxzzinaiii, Ad'a;oe::ai:o Gonofal 21/W
Sn" E§.'¥foi:::"app21§ ASA fo:" RHQ sfzno 3}
Ti":§s; E?'J:*%t Peinjifnion in iéioeti ond:::%§ 2'3LE'§)i.{3}€3 22% of am
{Z:;:n':s;§ni1:n:,§§éo:1 of Ezzéiia "§:§i'2>:}?§:'}§§ éo €.'§E,Z:if:Sh ihté E'€3§53(}§L§'£',i{}EE c§o.té::o;
ffix
KEV
4
30.09.2005 at Point 110.164 passed by RJ vide $x1ifi_"£z§:1;:e~A
and ete., L" 5
This V&!':'i'€e Petitfliejn Coming em for pre_§if11V;i.n'.é;j1f§,?iE:eTa:ri;"1g'*--V_.
this day, Chief Justice made the fe13.Qwi11g:
QRDEZR
J.S.Khehar, C.J. {Oral}
As noticed in the"V__:f1:.e'tioh'v-
23.05.2011, the eenteniion <5": hémds of the
learned eounsel for evssajling permission
granted to respendeh:_ Holdings and
Investments paragraph 6A of
the "Plan for Mysore 2011.
Paragrefih learned Counsel for the
petiti0h;ers«.isV hereunder:
fife. Q;f,S'gseeiai{VCot1{roi
The hisiorieal monuments in any city reflect the
pas: ef the City. As such, they attract tourists
.fixi_>n;. inside and outside the Country. For this
"~._v"pVUF:§;}Q_SE'¥"{h€ monuments notified, as required under
Ar_e.h'a:eJieg*ieaI Monuments Act, E951, in the ieeal
4' pi-amzing area, are eensidered. Whiie permitting
iieiéelepments around such monuments, Care has is
be taken to see that their aesthetic: envirens are not
affected. In erder :0 preserve aestheiie environs
A areuné these menumentsé ii is 1":ee:::ssar§; ti) éeeiere
the areas suwezzneiing these menumenis as genes :35
speeiel <:emf;§::>i grad imeese the f::21ie:2vi::;;" speeiel
;"eg;§L:E:.+ufi{>:1s 2::*<:n.z,:2::i ihese me11a:me:1és,
E} §3iIi§3{i§:':§§:Et}3 weak: ané §!'"£{T3§£iiS§V{ff ef fiysig fieer or :,;pii(> 22.
V§'§,{*'?i§;,§E{f, 5;!' ?"EE£ f:.r:/>3: gg;r<>:e:::e1 ievei, ef§:i<e:§:e2re:" is Eess are
5
only permissible within a distance of lQOl\/1 from the
premises of the monuments.
ii} Buildings upto and inclusive of second fleoeer upto
a height of lO.5l\«'I from ground level, whiehexger is
less, only are pemiissible in the area l3€if(lli§i'~,.l"{){:)lVl
and Within ZOOM clistanee from the __'ei§___i;'l*f_ie
nionuinents. l 1 V'
iii) Buildings upto and inelushre .0f"_.thi.reli'fl4_ee>f-fir ieptej'
a height sf 14M from grounel llexfel, :wh.ie;hie'veV;j_ is-less
only are permissible bet?-gieen 200lVl'*
distance from the premises of the rI1o;.iii':§j;ents._V§
The fellowing are the imjfiertant rnéiniifnenfgs:
pm.»
l\/lain Palate _ 3 . V
Jagan Mohan
Lalitha Mahgal Palace...
St,l3'--hilQmena'?s _C§liui'ei_:.._ ' "
Tilfiklfllenlfifiil, l V V l' V'
gu
*3:"\»%"\,@
P" E"
6. C}e§;><e1*1iii1_eni;,jH<5'u.se_ V
27, Qriefifceil I,,ibr3;':jV««
gg """ H_tis'pital
gs? 'E';._ -Deputy 'C01n_m.issi0ner's Office
' 1
{}i A ll «.l\s'laha17§3lj?§§;S« _(:e.lile.-g'e
if a l"bnil;:li1:.g l~or"~.-premises not covered under the
' rehaeelsgieal Monuments Act, but in the epinion of
V ,{3iuth<i1'i*ej--;--«"it is of Historical or Architectural
ini.eres':._and is in danger of demolition of alteration er
_"'l.lil:elly "affect its character by a development, the
. e{iiiii_;.Qritj;r"Vfna3? irnpese such eenditiens as if: may deem
fit, 'fer; 'the preservation of such buildings while
4' gifeiiiilng planning permissien."
e;:»n§nnet.isn with paragraph SA reproduced abeve,
V_ lesrneel eezinsei fer the §setiii<:>ners has gsiaeeel emphaiist
rellianee en Seeiiean E2 iii" 'sh:-3 E§sm2i':;al»:;;1 Tewii ans fijeiiiiiry
6
Planning Aer, 1981. Section 12 aforesaiei is aise being
reproduced hereunder:
::3?am%eLznxfii»54??v
WWW
"12. Contents of Master Piari.~{1} The MasierV.Pia:1_V shaii
eonsist of a series of maps and documents »i'ri.ei-ieeeting
the rriaimer in which the Ci€\7€_}§j}.3'ffi::'E}__t" :.._and
improvement, of the entire planning areas Awiithiiin_"_"th'e.__
jurisdiction of the Piarining Aiithoriiy are:~i:e"1:;e«--ea:jrieri AV
out and regulated? such p1;1h'si1aii'..&ine1oi;ie proeoseaisf'.
for the foiiowirlg, nameiy:- A.
(a) zoning of land use-for 'resider1t:i'ai,§.eomr§r1erei_ai,
industrial, ag'rieu1turai';~ recreational, A'-.Ve'd'ueation'ai
and other purposesgi f.Qg€3:h€f '.X¥"fi}h Zoning
Regulations; V . --
(33) a complete street 7pa§terr:--,firidieating major and
minor roads, iiatiojriaji _.~.h'1§hweys, and state
highways; anditraf ei1<e"a_1aiionV' 'g:5atte1*I1, for meeting
immediai%e_Z'anCi._ f13;ta~re"<reqiiire1j15ients with proposals
for irnproiéernents'; A' .
{C} areas ~freser\}'e'ci._V'fo'r jiarksg, 'playgrounds, and other
.:~eevrea:ioria;I uses, pabiie open spaces, public
bui1diI:gs_AVar1<i~.<vir:stitug':ions and area reserved for
"such otheif~,;jurpe_ses as may be expedient for new
eiaéie d€V€10pfI1(§:f1tSi' "
(:1) areas' ,ea--rrr1ari§ed for future development and
V " e:2q3aris'ia:1V:
a.j'resiervatiori "" of land for the purposes of Cehtrai
.vGoVer'm:1ehi, the State Government, Planning
* ,§%i4.ti1.ori':i;a* or puhiie utiiity undertaking or any other
aiiihoifiiy established by Law, and the designation of
image being subject to acquisition for public
purposes or as specified in Master Plan or securing
" {he use of the Iahdirrg in the manner prevideei by or
under this Act:
if} declaring Certain areas, as areas of seeeiai CO1"1{1'Gi
and deveiopmeht in soeh areas being subject to
sueh regfeiatieris may be made is regard io
hiziidirig liner height; 5)? the bi,},}:iCiiY}§., iieor area ratio
23;i'{T'§'i§{{,€%{f'§,§,ii*3§ features aezi sueh eiiher pEii"i,§.€iiii&§"S as
rnajgz he §"§§€?SC?ib€§i§
{ii} stiagg/;es $33: whieh ihe §§i.'»F:i"i is ipo he earrieei oiré,
«Ll: av" Kw: Qvw?
V. --A2(9i}-iaairzd 1
7
E;><p1anation.~ [1] "Building Line" means the line up ta
which the plinth of a building adjoining a street may
Iawfuily extend and imtlucies the lines pres--e_'fib'e.{i, if
any. in scheme; L" 5 ~
{ii} 'Fleet Area Ratios" means, the queti.e.r1f"vQVf
the combined gross floor.-*a:*ea {pf Va}?-..'fhe._fA.fl€)9rs;«
excepting' areas specifically'. _exea1--pt'eACi'----. u..1';r;1e1:.e.ei;he'--._
regulations, to the {eta} area the' pEef;"j_ » ,
2. It is the e0nte:1tieLa..V'Vvef'iea1faea:V}eounseI for
the petitioners. that .tnonaa1ef1ts depicted
in paragraph of t1':VeV_Vfiiefa};5;*ehg«;avee;5ep._ifleveiopment Plan
fer Mysore in exercise of
the pewre:€af.ea:_"_'ea.v. "Authority under Section
i2(1)(f} . """ _a.1ad'V»Veffeetive analysis of the
provisi é:r1" the learned counsel for the
petitAVi0:1ere.;"itV_:isValsaaekieesary to extract hereunder Section
) V€if" th.e Karnataka Town and Country'
_ 3.a_1'1nif;g" ..}3..et';--v 196 1, which are aecerdingly being
:*ep:~eduee'.é:§---- 1§efeur1c1er:
" 'Secfien 2:
x T {:3} "Preseribeé" means preseribea by ruies made
' " trader rihie Act
"(£13 "Reguiatierze" means the Zonal Reguiatieas
gaverzfing ianawaae made under ihia Ac?"
3» §%3ef"<s;fe we "%"€l":?:'zf;§"E7 fie ;':1i;e§::z'§:a*e%, the etai:at<'a'§;
;:s:*:::v:e§:::x:*:ss {<32/,><*£;a:*a::i{:>a herei:'1a.be2Ie} in z:i<:}a}:.::1et§{:a:a w§*:E":
8
paragraph 8 ef the Cornprehexmive Development Pian for
Mysore 2011, it needs ta be recorded, that it Wtasetnot a
matter of dispute between the learned CC)t1:{1$§3}'*f}_)jt'. __tj1§§é::_f*iVa1
parties}, that the 10 important n10num.e.nte_ {%e'pi_e:;eti"
paragraph SA (extracted nerei1'tabQt%e}jj. t°E.Qxie_'ft°€>I1:..V__'Seetf.o:1'~.._ V
12(1)(t). That being so, we shall btaaenur 'en
the aforesaid undisputed faettuaI;'Eega1V'pnS'ttien:15
4. It is imperatitz-e'Vfe:'v tQBuntte:f_stand, in the first
instance, the {earned eounsei for the
a petitioners; 'submission. Whilst it is
the :ef§:.3the-:'}e:arne'dV..r:tvaunse1 for the petitioners.
that tfig tijree pertaining to building line
and height_ Vete.x,V' tt1'e_s'e.itzndoubtedly relate to monuments
n0ti't;iet:1_.tAt1rf;det4 'tin:ev__gttfehaeological Monuments Act, 1961. It
tentztentien, that the same three conditions must
to the IQ important monuments, which
finn*-- in paragraph 'SAG Since the aforesaid EC:
znnnutrnents include the Town Hal}; it is attbmitted, that the
t three gétausea wit} be apptieableg and shati have to
t * Wee entnpéiea with, ztflliie eazztttiening at 3.§§){"{}%?iI1§§ atny
bnéidttzg ntan tn the t?i{f§:i§t}%' <:}ft;t1e TQEXKEEE Hat: {En aee:;%etznt at
the :ai"<;a*e=:§a§a ei>:2ti§t%,<3ns;, it is atfinaéitteti, tfhélil a
S1 «» E g
9
building of the height of 10.5 metres is permissible at a
distance beyond 100 metres and wiéhir: 2{)C3f hrr:etres,
whereae 3 building if the aferesaid height'»i_S"'.j'heing
constructed by respondent 110.51%, de$pite_e{Lj':"i,he' :ti'i:§§aréee
merely 52 metres. For the aforesaid <:i1et'a.n'ee,._:aeeQi*d§:1g f.::,»'.___ "V the learned eounsei for the pei:--if;ier1ersf.5?i:he height permissible is '7 II}€ifI"3.vé".{S€£i' pafag}.a§i'i1 HEHSVA of the Comprehensive De\?eI~3pmeni"P1af: fdi=.Mysofe"2€}i 1].
5. ehe hands of the learned insefar as the app£iee;h1_1h:y'~.Qff' referred to in paragraph BA, toizthe mentioned therein, is eontesteei of the official respondents, as aisQf§"};>r':vate fe$ §)end§:nt no.4. It is the submission of the e.e3;ir1se} for the respondents, that insofar as the 10 "'§::i§}erié:4t:"1;.,_:::r§1°:i;mehEs are eoheemed, 'they are subject te the"'---e:fes.ifieii'eh recorded immediate};-* after 'the depietien of :he__ 1Q'*~rhe:)nurne:1ts, V321,, that the pianning authoriiy had {he diee:'e':§en E0 impose "wgeueh eendii:£er:e as it may deem ' " ~~--'§§t/ fer the peesemezeiezz ef each buiidinge, whee §;':*z«::::£:§ng eiaxzeing §::e:;:::eei<3:':w" it ie the {'§{)i"1J§§€¥1'f{§{}¥'£ :31' :ee Eeemed <:s:}2.:::eeE 5:32" éhe :*eepe:3{§em;e, iiheé. eeme ii:::;::ehfi{>:::~; were e'Z~?W'%.e%£xK,.fi%:Q%» W vwgfia mmmm 10 factually imposed on respondent no.4 at the time when the arehitseetura} plan was sanctioned' but no such 'e.e'hditi0n limiting the height of the buiiding is be "by respondent; no.4, to 7' metres came to be '4I'h5u;s§_ is the eontentsien of the 1iear11e§:1j;"e0i£hsei--..<.fei:__Tihel. respondents, that the building to be 'f;1isedT:ihj .":he"viei:1it'y'--t)f the Town Hall eannot he to height of 7 metres, since no" si_1&,1€:h."V€;¥'€')hei'f14t:V<uir1._'was--ifhpfosed by the Planning Authority. " VA '
8. veracity of the of the rival parties, it is imperefiixfe .l2(~'1}[i). Even if it is assumed for the sake Jof the present controversy, that the_{I{§ iA:npor*:'ee:V1'tVfn0V:11uments, referred to in paragraph 6}':
{he ;C§Q:hp:ehensiv'e Development Plan for Mysere 2011, A"<:_a'h__ Seetisn }2(1}{fl, the regulatory measures in "':esp_e«:§AVzhereoi' must also {low from Seetien I2(}.}[f), .4"--- E1::s0far=----s".s the instant aspect of the matier is Concerned, " 12{E}{i} mandates, shat: deveiopmemi ex" eertsie ..._e:*ees :e<.>:.:£€i be f~'§{11Z}}'€§€E§ to "reg;uE2s:§<:3ns" shat rsay he maée in éihai reggzxsreé. 'She §€3ITi1 "reggju12:§i{)z1" has been defines? is E'3€{Tt'§§{}3'§ 2?: E} :22? ihe §is:*:':sE.:«3£«;2: '§';3:as3 shaié Ce:.3;:':i:*§:" Plsiziiisggi ix II Act 1961 (which has already been extracted hereinabove). The term "Regu1ation", according to Seetion 231} __a zonal regulation drawn under the provisions of this Roi;-."L:'I}.i2ring the Course of hearing, our attention has nor'-. _bec::1.V.eirérwii to any zone} regulation drawn un~::{er"--the"_< pro§?is'1'_Ono--.i'ofL'-thej AV Karnataka Town and Country 15i'ar1:i--3i1i'g viewed, it is imperagive to ir:§e"r:_t/haxt ever: "§for*--.;3£1r;§oses of E»s,ra.A,i€i.e«'sz' ' areas and tr1*ae.e:3i:«1e'-to-a.Seetion» 1.2:(1){f) of the Karnataka Town and 1981, there are as of Atélriitionally, Section 12{1)(f) Trifle Authority, the power to in respect of buildings refereflole .J__"'['.he term "prescribed" has been defined in S_eo1iion_ the Karnataka Town and Country Aetx,' " {which has already been extracted .hereiz1a?oox:.e}'--~.to rneanr "prescribed" by rules made under rules have been shown to us? as having been fi::>revs;'eribed'° for {he purpose of the regulatory"
riieeregsuree depicted in Seeiion 12(1)[fl. That being so, it '"eieer}y emerges, the: no pertiatzziars have been "preee::ribed"
V' Torr pzrrooeee of ereeef nzorrzrrnené/3 referejbie io Seeiioo EZEERE}, Thus irieaeeri we are saétiefieri f/bro; n<:%rhir:g; §%"§:1%1§é§{}€"%?'€*1' iitarz 'oe :'%§i2f§{L€*C§ 'io Erzeee itzeen "§ree<?ri§>e€§" fie: {he (:3?
w'~"E./m,¢x <3 mwmww 12 buiiding (Town Hall) with reference to which. {hie petition has been fiiflia That ::1part. sub~se(:'t,ion (1) of Section 12 of the Iiznnatmzsxka Town and Count/:'y Planning leaves no room for any doubt, that the Plannizjgog5ini}":ori{y_ has the jurisdiction to make propoéa'i:~:» in..1"espee?;_ of'n:a{eiierSj' included in the different including elause {f} relied {he }e§}j§.{}Ae'o;"Con'nseI foi"
the rive} parties. Tnat Planning Authority itself is Comprehensive Deve1op:neni_.v1¥7{:;9:L11_ 'determination on the issue 12(1)(fl of the Karnatalqa_ffo€}x?n*afn_d Act, 1961, must be aseertegneo followingathe depiction of the 10 " aforesaid paragraph leaves no roon§; foe1? anyV"d.onbt,:that the same mandatee that "...:h::
.a1;3..the~tjit,5zf impose such conditions as it may deem fit "i7i)f -:tfr3eV";3i?e;$ez:iiéi£eion of 'nui1ding$.,.*1 insofar as the instant aspeei 'fine nlaiter is CC:1'1C€I'1"'1€{'L ii: is apparent {hat While afgproeing the arehiteeturai plan submitted by respondent A':'3o.éL gteri/21i§3, eonditions were imiooeed, ineiuding" iihe "V'{%en:?§i§eiz;>n, met 'me beige: ef the boiiéingg shaié not be be}!:;%n<:§ 3&6 mezyee. We are ::::gm1§:mie§:eci, ffnzizzi fine 2:fe:>:eeami<i s:5<3::g_'iit§{:>n§ninsét ;s:*e"saai1,; and iémie no §n:'§'E":e:;* i:{}:E€§§ié{'}§} {tan tilii/L»'$«:«QtJ Sam r 522;
ti '°"'(w<\<R"M'w 13 be insistecl upon in respect of buildings to be raised in the areaawe are also satisfieel that the Conditions applicable to btxildings notified as monuments under the A2f_e:ha'eologteal Monuments Act, l96l. will be ixaapppliealaleel. eenstruetion being raised by restpopderttl.no;.~*§Qas tl:--e«'Tow:1i' ll Hall is not a building notified a:é§.__a1'r_t1ontitf;*3etxt '.uf::t'le:%l'ttl}e Archaeological MonumentslAolt;*~..l 96 p ' V "
7. Even thou§l':'lflwelhal§ze to interfere in the matter at the l_3e.h_est tot p'etl"tiorters;§l"'{arho have filed the instant 1&'fjt' eatteefp' interest) it would be releva.:1_t*t§$' t:::;e:1_tiojf;t__VVtl"iat__the learned senior advocate repreé'entinglVlfes--p_ondeat'vmrto.-41 had seriously Contested the bona fides of the""pet:ttiotiers in approaching this Court. Inspogfali' as the itietantt aspect of the matter is concerned, it pwasg ziolittettded, that one l\/lr.S.Arun Kumar and petitioner .ll.ls:*ii'5.l\/l.Lakeshrnana had jointly approached the Kai"nat.al:a.«f'Lokayul<:ta, aseailing the action of the official respenéents in having satzetiened the architectural plan '-Aalltewineg respondetatl Ito,-it to raise the eoiaetruetiom angler ~»v--:sefe:*e:::te iazlaitih fie etibjettt; matter (3? ehallenge in the ittetaat: writ petition}. it ie et2bm;:t:t,ea, that the afeyeaaétl Evt1*.S,;i%§t::i litatezag" t;:tlepe:":ae:":t/ltg; app:*<3aci%E:ee:§ thie Cotigt as \::'.:;iA«ic"é??xM€@w&§i«g¢&,x'i"5>:;'&2 «'»§;z/Wiév 14 a Cause in public intereof, by filing Writ Petition No.2'?3'70/2005, which Came to be dismissed by 3. Division Bench of this Court on 05.01.2606. V§7he1'ea,ji':er, the aforesaid Mr.S.Ar1m Kumar filed ".§5ei it';on No'6'781/2008, which also came to _ Division Bench of this Court oo '7Efhe're:af§er,o4.__ Mr'.M.Lakshmana, who had,j€)§nt1:#}":;;;'o;de Karnataka Lokayukta aioogVVV.:._V"v\:2fifi[h Kumaf, approached this ofeoent petition, by joining along with o'e§%era'I"'votfievr'--V"petitioners. It is the contentiofi ;:neE!_ fepeesenting respondent no.4, theta no.1 herein are a matteo of inasmuch as, he is Vindictively houndingV.reopoi":de'rV1i..oo._-4 for extraneous consideration. {iaviog""'giVen our thoughifui consideration to advanced at the hands of the learned C{}'L'§§1S€}.~~féfjffisfifiiillg respondent I1o,4, as have been :;ot:céc3V_.§'n the foregoing paragraph, we are of the View, that " --..3:1.ai:,gouab§e issue was ooughi to be ssanvasoed at the hands /. the peiitiooerso baoeo on s¥:at.m:.o:°:; ozovésioos. It is quite &i§}{§EIE"if?? {hing $333: on 21:: oEt§:oa':/e ozzaéyeiis oi the Same. we hzose eoof; §'<>u::<*i I1"'§€§'§T', wééh '?;:'oz:%: <f{,}E}iI{*§1?E'{§C%1"%é§ oxivezozéeo 'oy t%":t:':':
$5?
15 Learned counsel for the petitioners. Be that as it may, it is not possible fer us to state, that the issue canvassed at the hands cf the petitioners was not superflous. Thatt. so, it is not possible for us to accept: the a1tegg;a:t.iof{ and malice ieveiteci by resp0nde::»t;»V 110.1 in this case. We therefere "decline tté:~~.p'e_ss 'a%i'_fi':e»rder '' against the petitioner er: the __iSs..ue ofmotttve ..o1¥}:'::v3l.iee.
9. For the F€aS}3f1S'._r€;§,rOFi}w€d zizereinabove, we find no merit in this writ petitiQri__atj1d--"'eth'eflsaine is accordingly dismissed.
Ii'1"'"'é«'i'«3f\?:J"Lj 0f":.1*1e "dismissa}'w--'éf the main writ petition, Mtsc.W;._Né75427 ,/ff»lQ%1e»1' u(}.{)e's__ riot survive for consideration. sezk Cittist Etzstiss tiiétv isetex: /'fie