Karnataka High Court
C Gopal vs The Chief Secretary/ on 3 February, 2026
Author: R Devdas
Bench: R Devdas
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WP No. 19887 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 19887 OF 2024 (KLR-RES)
BETWEEN:
C GOPAL
S/O LATE CHALUVAIAH,
AGED ABOUT 45 YEARS,
BRI COLONY,
BANGALORE - 560 079.
...PETITIONER
(BY SRI. NAGARAJ S., ADVOCATE)
AND:
1. THE CHIEF SECRETARY/
EX OFFICIO CHAIRPERSON
KARNATAKA LAKE CON AND
DEV AUTHORITY,
GOVT OF KARNATAKA,
Digitally signed by
JUANITA
NO. 505, 5TH FLOOR, GATE NO. 3,
THEJESWINI M S BUILDING, DR B R AMBEDKAR VEEDHI,
Location: HIGH BANGALORE - 560 001.
COURT OF
KARNATAKA
2. THE PRINCIPAL SECRETARY/
EX OFFICIO MEMBER OF KLCON.
AND DEV AUTHORITY
DEPT OF REVENUE, GOVT OF KARNATAKA,
NO. 505, 5TH FLOOR, GATE NO. 3,
M S BUILDING, DR B R AMBEDKAR VEEDHI,
BANGALORE - 560 001.
3. THE REGIONAL COMMISSIONER
DEPT OF REVENUE,
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BANGALORE REGION,
2ND FLOOR BMTC COMPLEX,
K H ROAD, SHANTHINAGAR,
BANGALORE - 560 027.
4. THE DY COMMISSIONER (REVENUE)
BANGALORE URBANDIST.
KANDHAYA BHAVANA,
BANGALORE - 560 009.
5. THE ASST. COMMISSIONER (REVENUE)
BANGALORE SOUTH .
KANDHAYA BHAVANA,
BANGALORE - 560 009.
6. THE TAHSILDAR
BANGALORE EAST TQ.
BANGALORE - 560 016.
7. B N JAYARAM
S/O LATE NAGAPPA @ DODDANAGAPPA,
AGED ABOUT 59 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI,
BANGALORE EAST TQ)
BANGALORE 560 077.
8. BANGARAMMA
D/O LATE NAGAPPA @ DODDANAGAPPA,
AGED ABOUT 52 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI,
BANGALORE EAST TQ)
BANGALORE 560 077.
9. LAKSHMAMMA
W/O LATE RAMANNA
AGED ABOUT 65 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI,
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BANGALORE EAST TQ)
BANGALORE 560 077
10. AKKAYYAMMA
W/O LATE KRISHNAPPA
AGED ABOUT 76 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI,
BANGALORE EAST TQ)
BANGALORE 560 077
11. GOWRAMMA
D/O LATE KRISHNAPPA
AGED ABOUT 61 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
12. INDIRAMMA
D/O LATE KRISHNAPPA,
AGED ABOUT 64 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
13. B K NARAYANASWAMY
S/O LATE KRISHNAPPA,
AGED ABOUT 58 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
14. B K BALARAMA
S/O LATE KRISHNAPPA,
AGED ABOUT 54 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
15. B K RAMACHANDRA
S/O LATE KRISHNAPPA,
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AGED ABOUT 51 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
16. BHAGYAMMA
D/O LATE KRISHNAPPA,
AGED ABOUT 464 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
17. MAHADEVA
S/O LATE KRISHNAPPA,
AGED ABOUT 42 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
18. H ANJANAPPA
S/O LATE CHIKKA ANNEAPPA
AGED ABOUT 91 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
19. B A BASAVARAJA
S/O ANJANAPPA
AGED ABOUT 58 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
20. PREMA
D/O ANJAPPA
AGED ABOUT 56 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
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21. NAGESHA
S/O ANJANAPPA
AGED ABOUT 54 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
22. SUMITHRA
D/O ANJANAPPA
AGED ABOUT 50 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
23. GANESHA
S/O ANJANAPPA
AGED ABOUT 48 YEARS,
R/AT BYRATHI VILLAGE,
(BIDARAHALLI HOBLI, BANGALORE EAST TQ)
BANGALORE 560 077
24. ANANDA
S/O ANJANAPPA
AGED ABOUT 42 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
25. GAJALAKSHMI
S/O ANJANAPPA
AGED ABOUT 44 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
26. PRAVEEN KUMAR
S/O ANJANAPPA
AGED ABOUT 38 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
27. JAYAMMA
W/O LATE SAMPANGIRAMAIAH
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AGED ABOUT 79 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
28. RAMANNA ALIAS DODDARAMANNA
S/O LATE CHIKKA ANNEPPA
AGED ABOUT 84 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
29. R NARAYANASWAMY
S/O RAMANNA ALIAS DODDARAMANNA
AGED ABOUT 56 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
30. SHANTHAMMA
D/O RAMANNA ALIAS DODDARAMANNA
AGED ABOUT 51 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
31. MUNIRATHNAMMA
D/O RAMANNA ALIAS DODDARAMANNA
AGED ABOUT 49 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
32. RADHAMMA
D/O RAMANNA ALIAS DODDARAMANNA
AGED ABOUT 46 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
33. ANIL KUMAR
S/O RAMANNA ALIAS DODDARAMANNA
AGED ABOUT 39 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
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34. RAMESHA
S/O RAMANNA ALIAS DODDARAMANNA
AGED ABOUT 37 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
35. B A BASAVARAJA
S/O ANJANAPPA
AGED ABOUT 58 YEARS R/AT BYRATHI VILLAGE
(BIDARAHALLI HOBLI BANGALORE EAST TALUK)
BANGALORE 560077
36. UMA BALAGAVI
W/O T B BALAGAVI
AGED ABOUT 64 YEARS
R/AT NO.120, MIG, KHB COLONY
BASAVESHWARANAGAR
BANGALORE 560079
...RESPONDENTS
(BY SMT.NAVYA SHEKHAR., AGA FOR R1 TO R6)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE JUDGMENT
DT. 26/02/2015 IN APPEAL NO. 976/09 ON THE FILE OF THE
HONBLE KARNATAKA APPELLATE TRIBUNAL, BANGALORE VIDE
ANNEXURE-Q AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Office objection is raised that the petitioner is not a party to the proceedings in the impugned order at Annexure-Q and therefore, the writ petition could not have been filed by the petitioner.
2. Learned counsel for the petitioner submits that the petitioner is affected by the impugned order, although he is not a party to the proceedings. It is submitted that if the lake is not rejuvenated, the petitioner will be affected because he is a local villager.
3. Such a contention cannot be accepted. If the petitioner seeks to raise a public cause, he will have to file a Public Interest Litigation.
4. At this juncture, learned counsel for the petitioner seeks leave of this Court to withdraw the writ petition and file a Public Interest Litigation if the petitioner so chooses.
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5. The submission of the learned counsel for petitioner is placed on record.
6. Accordingly, the writ petition stands dismissed as withdrawn, while deserving liberty to the petitioner as prayed for.
Sd/-
(R DEVDAS) JUDGE KLY CT: JL