Karnataka High Court
A. Gopalsingh S/O Late Nagamalsingh vs The State Of Karnataka on 9 October, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 9TH DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NOS. 66589-593/2010 A/W
WRIT PETITION NOS. 65094-102/2011 AND
WRIT PETITION NOS. 62455/2011, 62456-459/2011 &
64870/2011 (GM-TEN)
IN W.P NOS. 66589-593/2010:
BETWEEN
1. A. SIDDESHWARA S/O A. GOUDAPPA
AGE: 48 YEARS, OCC: AGRICULTURE,
R/O 2ND WARD, KAMALAPUR-583 221, TQ. HOSPET,
DIST. BELLARY.
2. A. SATHYANARAYANASHETTY
S/O LATE A. CHANDRAPPASHETTY,
AGE: 70 YEARS, OCC: BUSINESS,
R/O 4TH WARD, KAMALAPUR-583 221, TQ. HOSPET,
DIST. BELLARY.
3. J. NAGARAJSETTY S/O LATE J.D. BHIMASENASETTY,
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O NEW 10TH WARD, KAMALAPUR-583 221,
TQ. HOSPET, DIST. BELLARY.
4. J. MARACKKA D/O G. SANNASIDDAPPA,
AGE: 40 YEARS, OCC: HOUSE WIFE,
R/O 17TH WARD, KAMALAPUR-583 221,
TQ. HOSPET, DIST. BELLARY.
5. K. JADISHA S/O LATE K. NAGESHAPPA
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O 11TH WARD, KAMALAPUR-583 221,
TQ. HOSPET, DIST. BELLARY. ... PETITIONERS
(BY SRI. MAHANTESH C KOTTURSHETTAR, ADVOCATE)
2
AND:
1. THE STATE OF KARNATAKA,
BY ITS PRINCIPAL SECRETARY,
DEPT. OF URBAN DEVELOPMENT,
M.S. BUILDING, BANGALORE-560 001.
2. THE ASSISTANT COMMISSIONER,
HOSPET, DIST. BELLARY.
3. TOWN PANCHAYATH KAMALAPUR,
BY ITS CHIEF EXECUTIVE OFFICER,
KAMALAPUR, HOSPET,
DIST. BELLARY. ... RESPONDENTS
(BY SMT. MEGHA C KOLEKAR, HCGP FOR R1 & R2,
SRI. GODE NAGARAJ, ADVOCATE FOR R.3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER ANNEXURE-F, THE TENDER NOTIFICATION
DATED:12/08/2010, PUBLISHED IN PRAJA VANI DAILY NEWS
PAPER PUBLISHED ON 21/08/2010, ISSUED BY THE
RESPONDENT NO.2 AND 3 AND DIRECT THE RESPONDENT
NO.2 AND 3 TO TAKE PRIOR PERMISSION FROM THE HAMPI
WORLD HERITAGE AREA MANAGEMENT AUTHORITY BEFORE
TAKING UP OF ANY DEVELOPMENT WORK IN THE KAMALAPUR
VILLAGE.
IN W.P NOS. 65094-102/2011:
BETWEEN
1. A. GOPALSINGH S/O LATE NAGAMALSINGH
AGE: 58 YEARS, R/O D. NO. 250 & 233,
2ND WARD (OLD), KAMALAPUR-583 221,
TQ. HOSPET, DIST. BELLARY
2. A. SUSHEELABAI W/O LATE A. NAGAMAL SINGH
AGE: 74 YEARS,
R/O D. NO. 251 & 252 (TQ. HOSPET,
DIST. BELLARY OLD), 2ND WARD,
KAMALAPUR-583 221.
3
3. A. RAVIKISHORE S/O LATE A/ RAJARAM SINGH
AGE: 45 YEARS,
R/O D. NO. 269 (OLD),
2ND WARD, KAMALAPUR-583 221, TQ. HOSPET,
DIST. BELLARY
4. J. SHASHIKANT W/O J. RAMAPPA SETTY
AGE: 52 YEARS,
R/O D. NO. 251, 14TH WARD,
KAMALAPUR-583 221, TQ. HOSPET,
DIST. BELLARY
5. A. HANUMANAGOUDA S/O A. GOUDAPPA
AGE: 46 YEARS,
R/O D. NO. 443, 18TH WARD,
KAMALAPUR-583 221, TQ. HOSPET,
DIST. BELLARY
6. A. NAGARAJA S/O GOUDAPPA
AGE: 48 YEARS,
R/O D. NO. 28, OLD, 4TH WARD,
KAMALAPUR-583 221, TQ. HOSPET,
DIST. BELLARY.
7. M. GOPALSETTY S/O LATE M. NARAYANAPPA
AGE: 59 YEARS,
R/O D. NO. 246, OLD, 2ND WARD,
KAMALAPUR-583 221, TQ. HOSPET,
DIST. BELLARY
8. SYED KASIMSAB S/O NADDIMULLASAB
AGE: 28 YEARS,
R/O D. NO. 273, OLD, 3RD WARD,
KAMALAPUR-583 221, TQ. HOSPET,
DIST. BELLARY
9. S.S. RACHAMMA W/O S. B. STHAVARAMATH
AGE: 55 YEARS,
R/O D. NO. 442/13,
KAMALAPUR-583 221, TQ. HOSPET,
DIST. BELLARY. ... PETITIONERS
(BY SRI. MAHNTESH C KOTTURSHETTAR, ADVOCATE)
4
AND
1. THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPT. OF URBAN DEVELOPMENT,
M.S. BUILDING, DR. B.R. AMBEDKAR VEEDHI,
BANGALORE-560 001.
2. THE DEPUTY COMMISSIONER,
BELLARY.
3. TOWN PANCHAYAT,
KAMALAPUR, BY ITS CHIEF ERXECUTIVE OFFICER,
KAMALAPUR, HOSPET TQ.,
DIST. BELLARY. ... RESPONDENTS
(BY SMT. MEGHA C KOLEKAR, HCGP FOR R1 & R2,
SRI. GODE NAGARAJ, ADVOCATE FOR R.3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER ANNEXURE-C TENDER NOTIFICATION
DATED:12/08/2010 PUBLISHED IN PRAJAVANI DAILY NEWS
PAPER PUBLISHED ON 21/08/2010 ISSUED BY RESPONDENT
NO.3 AND DIRECT THE RESPONDENT NO.2 AND 3 TO
CONSIDER THE REPRESENTATION MADE BY THE PETITIONER
AS PER ANNEXURE-D.
IN W.P NOS. 62455/2011, 62456-459/2011 &
64870/2011:
BETWEEN
1. SRI K. NARAYANAPPA S/O K.HANUMANTHAPPA,
AGE: 45 YEARS,
R/A D.NO.33, 7TH WARD, KAMALAPUR,
HOSPET - 583 221
DIST: BELLARY.
5
2. SRI A.NARAYANA SINGH,
S/O A. NAGAMAL SINGH,
AGE: 54 YEARS,
R/AT D.NO.442/13,
KAMALAPUR, HOSPET - 583 221
DIST: BELLARY.
3. SRI A.VENKANNA SETTY
S/O LATE A.CHANDRAPPA SETTY,
AGE : 78 YEARS,
R/AT D.NO.117,
9TH WARD, KAMALAPUR,
HOSPET - 583 221
DIST: BELLARY.
4. SRI E. NAGARESWARA,
S/O LATE E.S.NARAYANAPPA,
AGE : 49 YEARS,
R/AT D.NO.196/1,
10TH WARD, KAMALAPUR,
HOSPET - 583 221
DIST: BELLARY.
5. SRI H.K.SATYA NARAYAN RAO,
S/O LATE H.K.VENKOBA RAO,
AGE : 58 YEARS,
R/AT D.NO. 431/382,
KAMALAPUR,
HOSPET - 583 221
DIST: BELLARY.
6. SMT HABIB BEE,
W/O LATE K SATTAR SAB,
AGE : 55 YEARS,
R/AT D.NO. 273,
3RD WARD, & 52/7, KAMALAPUR,
HOSPET - 583 221
DIST: BELLARY. ... PETITIONERS
(BY SRI. MAHANTESH C KOTTURSHETTAR, ADVOCATE)
6
AND
1. THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
M.S.BUILDING,
DR. B.R.AMBEDKAR VEEHI,
BANGALORE - 560 001.
2. THE DEPUTY COMMISSIONER,
BELLARY,
DIST BELLARY.
3. TOWN PANCHAYAT,
KAMALAPUR,
BY ITS CHIEF EXECUTIVE OFFICER,
KAMALAPUR, HOSPET,
DIST: BELLARY. ... RESPONDENTS
(BY SMT. MEGHA C KOLEKARAGA FOR R1 & R2,
SRI. GODE NAGARAJ, ADVOCATE FOR R.3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER ANNEXURE-C TENDER NOTIFICATION
DATED:12/08/2010 PUBLISHED IN PRAJAVANI DAILY NEWS
PAPER PUBLISHED ON 21/08/2010 ISSUED BY RESPONDENT
NO.3 AND DIRECT THE RESPONDENT NO.2 AND 3 TO
CONSIDER THE REPRESENTATION MADE BY THE PETITIONER
AS PER ANNEXURE-E.
THESE WRIT PETITIONS COMING ON FOR ORDERS THIS
DAY THE COURT MADE THE FOLLOWING:
ORDER
Recording the submission of Sri. Gode Nagaraj, learned Counsel for respondent No.3 that the works under tender are 80% complete and that the authority 7 would not demolish any private buildings except buildings on public properties, in accordance with law, the question of quashing the tender notification -
Annexure 'F' at this stage does not arise.
Petitions are accordingly disposed of.
SD/-
JUDGE gab/ct-dk