Shivabasayya vs The State Of Karnataka on 1 December, 2009

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Karnataka High Court

Shivabasayya vs The State Of Karnataka on 1 December, 2009

Equivalent citations: 2011 (1) AIR KAR R 51, AIR 2011 (NOC) (SUPP.) 1172 (KAR.)

Bench: Anand Byrareddy

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 015' DAY OF DECEMBER 
PRESENT '  "

THE HON'BLE MR. P.D. DINAKARAAI, CHI-Ei*~--j.1t£.$'E':iC£ _:" ~ 

AND

THE HON'BLE MR.3usTIcE -A_NAND'BYRﬁa'i§'EDiD§'W :2 .

   

WRIT PETITION No.299o2 o'F.12o.o1 "l';B«.;-:l_?:.l.:ES-VVi;3IL
BETWEEN  'A to " V

Sri Shivabasayya V
S/o Gurupaciaya Hiremath
Aged 60 years  
Occ: Pensioner , 

(Assistant D.irectoor"'of Stg vistics---.{Ret'd;}w. 
R/o Piot No.87, 5*""i>:iEaion"E«.%   ~
II Stage, Havnuman' Nags:  
Belgaum ' ' -  *
...Petitioner

~  :E3yu Astiok. R__,___Kva|yanashetty, Advocate)

ANS) 

  1  Tt'ie,St'até"_vo.f 'i§a}nata ka

    Eielgaum Revenue Division

By._its Siecretary
--V Dep'art'ment of Housing and Urban Development
 M.S. B.u__ii'ding
 Bangaiore ----- 560 001

Thieiibivisional Commissioner

 



Beigaum
(deieted with permission of Court vied order dated.5«.9..g01)

3 The Honorary Secretary

Government Servants Co-operative Housing Sc1L*;i'et';y'i'.';-----:__j:  _

Kali-Amarai
Befgaum 

4 The Corporation of the City of Belgaums [3 
By its Commissioner V  
Risaldar Lane, Belgaum A '

5 The Deputy Conservator of Forests 
Belgaum,   ' 
Forest Office Compound _ 

Old PJ3. Road 2
Belgaum   .  A

6 The Chairman_/Pifesiident/S.-ecretary6 
Shri Sai Bzéiba Ed,uc'aition~.i:3oc~ieti,i  '
Vinayak Nagar, i<!,i,,ndal_a--ga'i--Read 
Bel9alJ'rh"' =     

  Respondents

(By Sri B"Veerapp.a, AGA for R1 to R5,
V. _V Sri A;S._E<ar'madi, Advocate for R3,
 M/s.P}_asa\iaprabhuAS. Patil Associates, Advocates for R4,
    iv R'2"and R6 served)

  mistiryji~i.§P6é'ti,tit;,n is filed under Articles 226 and 227 of the
Constitu'ti_on 'of-__India praying to direct the respondents to

v.,""-~vv';;\reserve._, RS, No;,1'83 of Hanuman Nagar, Belgaum, i.e. Cts.
 No.5056/1, 5057/1 and 5058/1 of Belgaum as open space/lung
~...j'jsp_ac»e parkland playground by declaring that the action of the 4'
.: ,r'es",pondent in leasing out the said land in favour of RS and R6 as
 n'u|l"ard_,_v'c;id.

 '  Courfidelivered the following:

This Writ Petition coming on for Final Hearing this day, the

W /' X1
is



JUDGMENT

(Delivered by P.D.Dinakaran, C3.) The petitioner, who is a public-spirited person,,ihVa's"'file'd this public interest litigation seei<ing:~a""w-rigt of or x direction to the respondents to preserve'«Revenuelﬂur-v.e',r of Hanuman Nagar, Belgaum i.e, and"?

5058/}. of Belgaum as open «.sp'ac_:e/lung sipac-e «park and playground; and to deciare Hf" respondent in leasing out the said land_ in of,re'spond'eiits 5 and 6 as null and void.

2. Sri.__'i<a'ly.anshetty, the learned counsel appearing for petit'i'oArier"'--sutimits that though as per the approved_{ layout plan._V_VVS'v.No.183, in an extent of 13 acres, was :e'arrnarl<_ed space/open space, children park, the said area"'i.s"'n.ot "us'ed__i'o;'ri"the conceived purpose and the same came tobe |ea"sed=§out "to the fifth and sixth respondents for putting up It is his submission that the provisions of Karnataka Co1un't.ry"":and Town Planning Act as well as the Urban D'.evel'opment Authorities require that the land reserved for lung space and park cannot be allowed to be flouted and therefore the authorities have failed to adhere to the provisions of't:h'e,Act which is against the approved layout plan. He also co'ritend__s'VVt.hVat by putting up the building and school by respondents respectively, the area rese,rved,l°o.r will be lessened and also will deprive the residentsrof sec;uring"< public health, tranquility and peace.u°~w.. V ,

3. The learned counsel fu,rth'ert.fcoritends th'at"'the fourth respondent Corporation, bleing of the area reserved for civic}.p§§r'~V:l.l'tjh_eVjlﬁjarnataka Municipal Corporations"Act? user of the same.

Therefore, to the respondent-

Corporationv toVxl'pre_serv[e Survey No.183 of E-ianuman Aialgar, v._E?f5é~|g;-_ilA1:,ar.1_ re;"crs«*Nos.so56/1, 5057/1 and SO58/1 of space/lung space park and playground.

4A.-.,_VHea~r~d'_ learned counsel for the parties and perused "-sftiﬁemateriaiyaivailable on record.

in the facts and circumstances of the case, since the "iifourth§respondent~Corporation being the custodian of the area in question, and that it had reserved an area of 13 acres for lung space/open space and children park in Sy.No.18.3s',::"'"'s(§TS No.S056/1, 5057/1 and S058/1 of Hanuman M and the same was also approved in the Layout~e-planedofthe respondent~Society, suffice it to direct thetourth._'res'p»on_de:jt§1 Corporation to maintain the impL.I9n._§ad |a"nd""as |L'sVF1éi space for park and other greeneriesi'=as' c_ontempia'ted under the Karnataka Municipal Corpora.t_i'ons .A "

6. Writ petitionis ordered. a~ccordcin§_j.iy_V':"~~'1,"

iiii ' M n justice 'JiIe1hHos't;'A'YES/NO

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