Nanjundappa H S S/O. Late Shivananjappa vs The Assistant Archaeologist on 16 November, 2009

[Cites 1, Cited by 0]

Karnataka High Court

Nanjundappa H S S/O. Late Shivananjappa vs The Assistant Archaeologist on 16 November, 2009

Bench: V.G.Sabhahit

-1"

DATED THIS THE 16?" DAY OF NOVEMBER ,2v~ojO9'_T~~.__

PRESENT

AND 

IN THE HIGH COURT OF KARNATAKA AT BANGALQRE

THE HON'BLE MR. P.D. DINAK_VARA'N, cHI'E€j';.:ST1CE  

THE HON'BLE MR.3u'sT1.cE '\T/O. SABHHHIT. 

WRIT PETITION No.46O}:i7-2_OO9 (GWIHFIES-{TILT

BETWEEN:

1

NANJUNDAPPA   '

S/O. LATE S~HIV§ANAN:}AP.PTAvT I  '

AGE: 52, YE:§A'RS,.  '

R/O SKALMAT"ADA"-S'TIi'EET.  

HALEBkID--Uf;\/ILLAGEV ~-
5ELORjTALu§rsr<'-- I "

'HASSAN-'DISTR1'CT"-..,,__ I  

  
S/O LATE V\/EN K.ATA"PPA

 AGE:40'-YEARS, '
 R/_O J_ANAT'HvA------COLONY

HALEBIDU VILLSAGE

"  _ BELUR ATAELOK
-_ O r:;AS,$A,w;-.O15TR1cT

B.1:vHTU\,ZANEsH B M

I .5'/O MARIYAPPA B S

AGE: 34 YEARS,

I  R/O JANATHA COLONY

(By Sri :

 HALEBIDU VILLAGE

BELUR TALUK
HASSAN DISTRICT

D C JAGADEESH, ADV.,

 PETITIONERS
)



THE ASSISTANT ARCHAEOLOGIST

ARCHAELOGICAL SURVEY OF INDIA
ARCHAEOLOGICAL MUSEUM
HALEBIDU, BELUR TALUK M
HASSAN DISTRICT 573 121'

THE DEPUTY COMMISSIONER 
HASSAN DISTRICT I 
HASSAN

THE CHIEF ExECLJ_TIvE"'O::EI
ZILLA PANCHA\rAT;H  
HASSAN DISTRICT;  <
HAsSAN._ '-'



THE     
HAtEBIDU"GRAM-PAi\i--ClfiAY'v.AT.!1
HALEwBI'Df;{,. BELUR 'TAT OK '

vTHAS--SAI'5| DI§3TRIC,T'-

:S_AN:C3AN_AI'?Ilv1A    '

wyio' LATEv.RAMAkR,isHNAPPA
AGE':~55*YEA._RS~,--. ' '

' "R,/'O JANATHA COLONY

 HALEBIDU' VILLAGE

£3ELUR._TALU¥<

~. _ 'H4A'SS'AI\i = DISTRICT

A SMTL RATHNAM MA

D/O~.L'ATE RAMAKRISHNAPPA

..AGE:35 YEARS,

Rio JANATHA COLONY
HALEBIDU VILLAGE

 BELUR TALUK

HASSAN DISTRICT

DEVARAJA
S/O LATE RAMAKRISHNAPPA



AGE:33 YEARS,

R/O JANATHA COLONY
HALEBIDU VILLAGE
BELUR TALUK
HASSAN DISTRICT

D/O LATE RAMAKRISHNAPPA
AGE:31 YEARS, 
R/O JANATHA COLONY.
HALEBIDU VILLAGE ' '
BELUR TALUK

HASSAN DISTRICT

8 SUSHEELA  

9 DARMENDAR - _. :3 >;CT,
S/O LATE RAMAKRISHNAPPA 
R/O JANATHA COTLONY
HALEBI._r3=.I_v_ILLA_GE 
BELUR:-TALUK    
    '

10 ANAISQIIT .  -
'S/Q RA'I~:rAS_WAMY, ._
R,/'O IA'NAT'~HA. VcTo1.LT*0,m+.
HALEBlDU'=VI'L.LAGE_ '
BELUR. T'AL'UV--K  " "

' HASSAN DISTRI-:T

 RESPONDENTS

I .VV(B'yC.1ST~i:V4:'i"~.H V'}T'-SUNDARESH, CGSC FOR R1 SRIB. VE'EAR_A:§3PA, AGA., FOR R2 SR'I'~..H.E»". 'IMRAYANA, ADV., FOR R4 R3, R? AND R10 ARE SERVED A R5, R6}-'R8 AND R9 - NOTICE HELD SUFFICIENT) A' THIS WP IS FILED PRAYING TO;;-ISSUE A WRIT OR ORDER OR DIRECTION IN THE NATURE OF PROHIBITION, ..._¥7ROHIBITING ANY KIND OF CONSTRUCTIONS /ILLEGAL CONSTRUCTIONS IN FRONT OF SRLHOYSALESHWARA TEMPLE AT HALEBIDU AND WITHIN THE PROHIBITED

-4, AREA DECLARED UNDER THE PROVISIONS OF ANCIENT MONUMENTS AND ARCHAEOLOGICAL SITES 81 REMAINS ACT 1958 & THE RULES FRAMED THERE UNDER BY' 'R5 TO 10 & ALSO BY ANYBODY ELSE WHCIH IS DECLA.R'E.D'=AS CENTRALLY PROTECTED MONUMENTS uN.p.E'n..'__'A-EAW, FO RTHWITH.

WRIT PETITION COMING ci';PWI=OIaIPRL.-:HE"A--RIi§i'Gf_Q'iti THIS DAY, SABHAHIT 3., MADE THE F;'otLo\:'IIINr;; A ' ORD«Ej§.

This Pubfic Intei'es'I_Litigetiyoin'-.'pe't'iit--ion is filed under Articfes 226 and 22;?"offthe._"C,on.stitLrt'ion of India by petitioners Jfto ._;:iai4r'n'ingito__.-be.the'"p'ermanent residents of Haie5'i'd.uA:':i:ViE|e}f;e, "'i3e'lur ST:'a'i"uI<, Hassan District, and interested ._in first respondent in preserving, protectingT*.an"d._meiajtei~-ning the ancient and historical moin'uiT1_erit,s, which.-«--«are deciared as centraiiy protected 'V,AmAonr,;n1.ent,s*~iiiw. the nationai interest, seeking for the foilowing 'te:'§eIfs:

\\ _ a) Issue a writ or order or direction in I the nature of prohibition, prohibiting any kind of constructEons/ iliegaf constructions in front of Sri Hoysaieshwara Temple at Hafebidu and \_,,J>

-5"

within the prohibited area declared under the provisions of Ancient Monuments and Archaeological Sites and Remains Act, and the Rules framed thereunderw.'_;b.y__"I'pl"

respondents 5 to 10 and also by anyboldly which is declared as Centrailyj'iVl5ro'tecte'd.4_'_}AV Monuments under law, fortl1vwit,h;s pf}

b) Issue a writ, 'or order. or ..d i'rec'tio'n's' in the nature __of Ma_ndiamuVsv ditrectiinpgfthe respondents 1 to'_Vldem.ol--is»h.}'.remove the illegal constructions'l~rnatiel it)y_.~g;:g3"5rA;'3j'2on'c£ents 5 to 10 in khata No.E§'CiE§;'mVeasu'ri'n.gV E£a'st:to West 20 feet $o':i'tiw._.40__«-fe'et situated within a Vli'm'i't in front of Sri Hpoy-saleswhliiara "at Halebidu which is declared "as"".VCent--ra'i Protected Monuments _.under'°t.he'-;:sro{risions of Ancient Monuments and ..c_ArchaVeo--l--o-gical Sites and Remains Act, 1,9'58'._"and the rules framed thereunder dc) Pass any other suitable order as this Hon'bie Court deems fit to pass in the

-vifacts and circumstances of the case, in the interest of justice."

_5t

2. It is averted in the petition that construction activities, which mar the generai View and aesthetic surroundings around ancient monuments ha's>V"-téofibe prevented and therefore, Government of India._ha.s»iss:ied_"'_a notification on 16.06.1992 prohib'iti'ngi.c«o'nstructionV:ofkany premises within 100 meters from«V__th~eVA'protected monuments and 200 meters"'de\,*i0nd Eras i'Ip:i'f0h'i:t§'ite"d'i' and' "regulated" area for Vth,e_ purpo's'e'i_:'otV"both construgction and mining activities. It the the petitioners that the Governrnent issued circulars from time: giiegai construction near the ancie._n.t meon--u_f¥i~ents_"'a..n_d« has given ciear instructions to variouseiocai a'uth'orit.ies,_ and pianning authorities not to givrgiicence to construct any buiiding near the monuments prohibited area, as the modern constructions .Fed__u.c'ev4c'o,ins.i4.de'rably the prominence of these edifices and destroy' ancient environment. It is the further case of the petitioners that respondents 5 to 10 have started "g_i'ii'eg'ai construction within the prohibited and regulated * -«area near the ancient monument that is in front of Sri Hoysaieshwara Temple at Halebidu viiiage and in that gyi Au7un connection, a complaint was lodged before respondents 1, 3 and 4 to prevent iliegal constructions. Respondent-__No.1, in turn, has addressed a letter to the fourth directing not to issue any kind of constructions within the prohibited'"'area. -'_4Re_sp:oVn.deVrivt.fNo}.gJ, wrote a letter to the third respoxndenti'Ireojueisting the iliegal construction being'-.nfi"a.de vrespon5de--nts"5'5i;o 10"

and respondent Nov.3,_ in wrote ﬁa"'!ettier to the Superintendent of stop iliegal constructions 5 to 10 near the rnonu has been taken to stop 'the_ [by respondents 5 to 10 and therefore; the ii~i'rit..VA;3etit-tonit.has been filed seeking for the above saidxre$i_e_V"f's''.' .' ~.Di~~Jotice was issued to the respondents. * Vi?..e_:-.;pondent No.1 has fiied statement of o'i3..j_Vecti.o~n'_sg;adrnitting that construction within the prohibited and 'regruiated area cannot be put up and respondents 5 to 'r1,Or.i1ave made iiiegal construction in the prohibited area, \I,/'*-

M8"

without obtaining permission from the competent authority, which invites Rule 33(a) of thev..yV_:A.nc.iyent Monument and Archeoiogical Sites and 1959 and respondent No.1 hasytaken a(;'t'i'ori:fto"-pyet the". iiiegai erection removed as per ru.ies:_'an.d re~.s_p'on'derit"-hiosir,b to 10 may be directed to remove the2iilegal'c.on.Stru.ctions:* within a reasonable time. that the department of ASI upon 'the iocai administration and thyei-vlocial prevention of unauthorizredi"€?ri_strQ--cti€onV.s prohibited or regulated of the department that co--operation from the authorities'. The S"ta'te"C%.o'vernrnent has issued instructions 'to ;the_District"'adrrinistration and also to the local "to enforce the law so as to prevent any uriaultiao'i'*«i.:V_e::i.i'V-fconstruction within the prohibited or reg-«ulated.afi*ea adjoining any protected monument. In this regairdﬁlocal administration have not taken the issue i'-.,<s'eri.o'usiy and does not act in time to prevent such i.....tinaut:horized construction. It is further averred that Chapter 7 of the Ancient Monuments and Archeologicai \J-'/Q'

-10W

7. It is submitted by the iearned counsel appearing for respondents 1 and 2 that steps for removai of unauthorized construction put up by respon-sijentsfi,to 10 wouid be completed within three of receipt of this order. Apart..fr»o»mA .the'.f.sé.»i.dx' statement that respondents 1 and iwiouid steps with the assistance of' r_es~Vp'ondAe'nt_s re'rnova'i'' ' of the unauthorized c;onstruc.t.iori'~put_up 'b'y'vr.esp'ondents 5 to 10 within 3 montihsiisfifoi-1j_§t|f;ez"date%'of receipt of this order, the peti_t'i'o._hers"'a"r'e any direction in this writ petit»vion::__';'. ~ "

A'cc_ohrdin'g'iyV,"t.he.'petition is disposed of with the above said ob»s..e:r\/atio'1s. Sd/-

Chéei Justice sa/-

woes % Index: Yes/No Web Host : Yes/ No SL3ET3Ei

Unlock Advanced Research with PRISMAI

Karnataka High Court