The Jayanagar Housing Co-Operative ... vs The Karnataka Power Transmission Co Ltd on 1 April, 2008

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Karnataka High Court

The Jayanagar Housing Co-Operative ... vs The Karnataka Power Transmission Co Ltd on 1 April, 2008

Bench: N.K.Patil

"1"rs:' -His -"- 13'? --=: 'F '-rm. 
BEFORE A  

THE HON'BLE MR. JUSTICE. l\l.4K.PA'1'lVl_'<_~--~1ii  Y

WRI1 PETITION No.go64z 
BETWEEN:  -     V%

THE JAYANAGAR HOUSING C0-OPERATIVE S<DClT'1' LTD
N0.9D2 an-1 MMN u BLOCK JAYANAGAR 'V  " « .  
BANGALORE 1 V    -  '  _ A
REP. BY ITS SECRETARY" --_  V . «_ _' »  "

em B v GANGADHARA MIJRTHY. _  

(By Sri ; 3 c: sesrgaamgza Rm . 4_mpyrocAT£_ V' _ 

AND I

1 THE KARNAm§,g5 P¢wEé"fRANSMIs§:uoN co LTD
CAUVERY BHAv§;:s -BAN.GALORE"$''''- '
REP. BY :Ts'.:snAm.<3IM<3% os_s3Ec_>'rQR

2 THxE-..D'EPUTY C§E§iERA'L..MA!{M.GER
KPTCL cmuvsav BHAVAM
BANGALQRE9 -_ A V  .~

.. .i THE QHIEF ';-':9.-.¢':.¥.:.=2E.t=.?
- 'TRAN$MlSSi0N'2GNE MAJOR WORKS
« . KP'-."<L:L AMANDA RAD r.*.mc.I_I.=..
* .. V BA,l_§.|GAi'.QRE.9

 .4.  THE«'Su9E:§INi'eNo:Ne ENGINEER
A , TRANSM.i_SSION MAJOR WORKS
_ i<R'_'a'CL- A-NANDA mo CIRCLE BANGALORE 9

(.9

 o Ti-4E ExEcuTivE ENGWEER
~ T KPTCL manna mo CtRCLE

nuuniu nzn
«pnnu.-Inn. nu: an

F' MANTHR! DEVELQPER- P ..'!'D
MANTHRI HOUSE
41 VITTAL MALLYA ROAD
BANGALORE 1

IN THE HIGH COURT OF KARNATAKA AT BANGALORE W]-".No 2064712007



'I'  In'  Ifmtiticzon, petitigngr his Egught far E diragtign,

REP. BY ITS EXECUTIVE DIRECTOR
SRI RAIIIIESH BABU

IWS 'POW ' 'EW_ ' T2 ELECTRICALS AND ENGINEERS
NO.27l1 HALLIKAR SANGHA BUILDING

36TH CROSS JAYENAGIKR I'I"I"I-1' ELOCK
REP. BY ITS PROPRIETOR

EDI LJ D IIDIQLIIMA M DTLIIV
IJI\l I I I\ l\I\u..II Inn II I\ I I I I

"Nil

(By SRI : N.K. GUPTA, ADVOCATE FOR R1  5:; = I

SRI. S. RAKESI-I ADVOCATE FOR was. wIHEsH_s.'co FoI=I*I2e;.  I  
sRI.M.s. NAGARAJA, ADVOCATE I=oR_Rz_) '- I _    

an X

THIS WRIT PETITIOIIII IS!'-'ILI':'IIII.J UIIICIERARTICLES éQI3IIAND 227 OF

'rm: r'-r'mc:'rI'rI ITIAM nl: u.InI".II.IJI;IAv|Im:'T'r-I"-r~II~5:I:r~.'r Tu: -1 Tn cu: I. -r
I I II. \-"alI'I|-Pl C I I4 I !\-ll' \JI IIII-|'lI'?I rl'v.41 I ll'\-I2! I'-I i.._fll1'I-'ah! IIII; I I\uJ' T\\J IV I

TO GIVE EFFECT TO THE CORPORATE APP_.ROWI'L NCI.B19i3604!92-93 (A)
DT.23.1.'L2QQ'.7 TQ DEVIATE   PEENYASIMGARPET oven. HEAD
LINE ON THE PREMISES or MANTHRI 'DEELGPER3 (P) LTD. IN SURVEY
No.7 AND 9 or f3UI";i3ALALU_ VILLAGE, 'UTTARAHALLI HOBLI, BANGALORE
scum TCL; .r.:-IIe.EcT:j TI'-IE*R3 TERI NoiT.To PERMIT ANY WORK TO BE
EXECUTED To DEVIATE 'I<._V--  PEENY-EINEAREET OVER TO THE R6
IN suavev NQ7 IIINII9 WHICH 'I3'I'\._DJACEI£_IT To THE LAYOUT CARVED BY
THE PETITIQNER IN"::;_:_~3.IJF<VE'I:'._ No.mINo 9 OF C'-UBHALALU BY THE
PETITICINER. AI~iiiT¢I I,3iEEcT,THE I-Ic>rII=EI.E comm MAY DEEM FIT TO
GRANTFOR --EREvE~NTING 'MISUSE OF LETTER DT.14.7.2007 GIVEN BY
THE E'I'~I_TIGNEF{ AI~.-E-ﬁrs.) IIEEET THE EL. -JRE LOSS To THE owe.-EEE I'='

THE SITES ALLQTTED IN  IIAYCIUT FORMED BY THE PET ITIONER.

  THIS WRIT PETITION C'I'5IIdlNG ON FOR PRELIMINARY HEARING IN
'3' Isgzousé, THIS'DA_Y, THE COURT MADE THE FOLLOWING:

nnnmn
gnggn

' . ._.____ A L- E' __-L L- .££__J.
BSPOHUB I ID 0 U I I QIV FTBCI

.11.
In

I-III

 eorfsorate approval dated 23'" November 2007 bearing

  _..I\Io.B.19I3604I92--93 (A) to deviate 220 KV so Peanya

 
 



 . pg reependenize.

 

Deveiopers ('F') Ltd. in Survey No.7 and 9 of Gubboi'e,iii.

village, Utterahelli Hobli Bangalore South %,  k

Further, petitioner has sought for 6 

'V I.' all ll In'a1_--.o-'it Lg 
Imxuly wgurlk L 31.1

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executed to deviate 220 KV Séeeeenye  beer
head Line along «of  ii-iroperty
belonging to the 6"' reepondtent. Q whieh ie
adjacent t"  petitioner in Survey
Nos.7 

 ! 'have'fheerd~._iearned counsel appearing for

petitioner  " _!earnei:.| oounee! appearing for

   f ~ V  counsel appearing for sixth respondent

n.Si% reepouuem enu ultaal h.ee1_"ﬁied_«e.v'V'rt;e}no dated 1401 March 2008 duly eigned by respondent stating that. sixth respondent _,,uridertakes to divert the solid overhead high tension |'I'\'lI 'I_Ir1tJ vAn1.1AmAt.r.L .API'11'IA.\'h"|AI'l'\I'!I'.| 'I'\'x1._ an 1 n I l'lFr FIIKJITI l\.l'\I\£'*l.l"l IJ'\.l\.I'\ 1'11 DIKJVLJIKLLJIEE UV .!'.!'lU.£|.KJ'I H .l.UU I electricity line ee per the letter dated 14"' July £97 issued by petitioner and the sketch attached Therefore, he submitted that, the writ petition petitioner may be disposed of p'ieeing_ the; given 't it-re Ne.2 ii'! true -spree, asvsteted sup.:-_re'.'e *

4. in response to the "said subniissieri ofileamed counsel for sixth resp_o'nde.nt, teen supre, learned ceunee! epp..erin., fer.V..pe-itio'ner. siubrhiltted that he has not objecti.ori~./infer?'iiiisifhiiift-if;-:11'Vof___the,iirrit"'petition piecing ﬁe statern_ent$"'~rnede:iini-the irtierooviipopnfrecord.

-.The.me'de in the memo dated 14"' march 2083. as stated supra re placed on r-=-r~....-er-.1. In the"iig.ht«vof the submission made by iearned for the parties and the meme filed by eounsei for sixth respondent, the writ petition ie "'ey'?~p'titieﬁer is dispeseo' of e di ween te the respondent - BESCOM to proceed further in View of Lu mg mag CQURT OE §g_z;mg$AKA AT BANG§_.L,Q,l3,E_Z W.P,NQ.g0647I20Q7 5 the undertaking given by sixth respondent in the memo c.-at-d 14*" .-..1a----- 2M9 as stated supra.

7. With these observations, the writ ~ by petitioner is disposed of. . _: V 5&1- Fudge BI IIV"

IN THE HIGH COURT OF KARNATAKA AT BANGALORE W.P.No.20647l200'T

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