Satish B L S/O Lakshmaiah vs State Of Karnataka Rep By Its Secretary on 7 June, 2011

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Karnataka High Court

Satish B L S/O Lakshmaiah vs State Of Karnataka Rep By Its Secretary on 7 June, 2011

Bench: H.G.Ramesh

1 ._
IN THE HIGH COURT OF KARNA:1m:A AT BANiaAz.;e.RE
Dated this the '?'5' day of Juzzeg 2<3__3; I' '   _;. 
PRESENT '  F"

me HONBLE MR.:}gS,KHE§i?:R, ;::+%j¢ie§{'Jee::::'fiC.E:e.  V

AND'-._ 1 .. ._ ' .
THE HQNBLE MR.,:UsT1e§:'iVa.G.Ré3v;EvSH _
wp No.1 1846/206?» {GM»R.E's:wp_"i_L3  V' 

Between :

1.

kl)

Satish B L '- V V
S/Q Lakshmaiah   -- 
Aged abQu':'«2,€S--years 3; 
R/A # 62..    % A  A
Byras5andr"a V\I/'Vii}age"{ff -- , A °

C V Rama-n:'N_agar_' P95': ~-
Bva;riga1Q;9:::~56l'i: "O93 . «V 

Mesampangappa   _ ' ,
Aged about '80 "yea:_rs~.. _ '
R/A #4132/1, -_  

; Cvhowdeswari Temple Road

 "7:BYf39aHdrétVi.l1a»§€
- '  Raman Nagar Post
" ~ ._B.a_r1ga1ore-__560 O93

 Cﬁfwda
 Aged eftgout 68 years
" R/"A 

Byrésandra Village

;  C V Raman Nagar Post

"ABangaIore~56O O93

Muniraju

S/G Late Munigundappa
Aged about 50 years

R/A :34, Byrasandra Viﬂage
C V Ramar: Nagar Post
Bangak:;re~56O 093

N {EQVEF 8. » ﬁiidjg'

S/'0 Late Nagappa R;edé,y
Aged 35051 54 years
Byrasarzdra Village

if  Raging} Nggar P033
Ba:zg:;:§ore~5§8 6&3



é.

lf

LN  . 

V Srlnivas

S/O Late Venkatappa
Aged about 40 years
Byrasandra Village

C V Raman Nagar Post
Bangalore-56O 093

B S Byaianna

S/O Late Sarmappa
Aged about 52 years
Byrasandra Village

C V Raman Nagar Post
Bangalore~56O 093

Mr B K Manjunath
S / O A B Krishnappa
Aged about 27 years

R/A # 15, "Laksh1o.;iNivsls"  ~  "  

3rd Main, Bhuvaneshylvafi-n:igar__':   

C V Ramanlvagar 'Post  '
Bangalore.»:'§60_ 093 V'

Sureshlxlf  1» ..  '

S/O     
. Agedaebout 2'£3_.years'--..  

Evyrasaﬁdifa _\a/illagev  _ _
CV Ramari 'Negar  " .
Bar:galoVre45.6G-.2093 " --- " ' « 

 _ (By.  SR Shlva-vPye;l;e.sh, Adv. ,)

  - j e 

 wSta):e' Ke.1*natal«:a
 Represented by its Secretary

Department of Minor Irrigation

 *  M 8 Buildings,
V   Ambedkar Veedhi
' "Bangalore-560 001

By its Chief Secretary

The Depeuiy Commissioner
Bangalore Rural District
Dr Ambeclkar Veedhi
Bangalore-56Cé O01

 Petitioners



 V'  . {Byivéri  Bﬁathyaniarayana Singh, Adv, for R5

By its Managing Director

Registered Office at :

No.66/3, Adjacent to LRDE;
Byrasandra, CV. Raman Nagar Post,
Bangaiore»«58O O93

id. ALSTOM Projects India Limited
Jayanagar,
Bangaiore~560 041

I5. Lifetree Convergence Ltd
3540, HAL ii Stage
Indiranagar,
Banga1ore~~56O O08

io. Yahoo Software Deveiopnient 
India Private Limited  * 
Sid and 4"' Floors,  
Esquire Centre, _  J
9 MG Road,'   _  '
Banga1ore.--56QOO it

17. M/s ii=ariiper~'Ne:wo:ii_s  ' '
India P.riva_te_ Lirbit-edi;~v.'i_A ._ " 
N,C~.~4-06, '4"'     
66/2, CZV Rainan.  _*

Bangalore. ' . '2.
{R8 to R.ii?ainendeétii.V';'o:_".dated 25.05.2009)

 Respondents

'_ »  Mahabales--hwar Goud, AdV., for R6,
 Sii,H.eAS,"'S_ac:hida;nandi Acivis for R49

sri --Basavafr--aji{.areddy. Pr}. GA. for R1, R2, R3 3: R?)

This1~Writ Petition is filed under Artieies 226 and 227 of the

 Constitution of India praying to  direct the respondent
 _au_th"'e.rities to perform their statutory duties and prevent
"eneroaohnient of Keiaginakere Byrasaneira iake located on

sji;.no.ii2 and also its Catchment area in sy.no.38 to 35, iii;

 "and :15, 145 to 149 at Byrasandra Village, K.R.Pi,ira1n Hobii,

Bangaiore East Taiuk and etc-.,

This Writ Petition coming on for Qrciers this day, Chief
Justice made the foiiowing:



 3«vi»r\%;ﬁs.»'

6
ORDER.

J.S.KHEHAR, C.J. (Oral) :

The instant writ petition has been asjfa public interest. The prayer petition is to prevent encroaehinent _s--i7 Keiaginaiiere Byrasandra lake ioeated en niimba-1 and also its catchment area in iiiios.t3'.3'« 114i and 115, 146 to 149 at Byrasandra_VVi'iiwage_i Hobli, Bangalore East Taluk. t eenttroizéersgrjlsiniiiar.tothe one in hand, is already pending 'eonsidei*ation'aljefore this Court in Environment Support "or_§mp" a_,_r1Ad_ than-other VS. State of Karnataka and othe'rsE'_pAViiiI__ WPIN<).i.817/2008, which is now posted for 'hearing:on=fi7;O7.201 1. We are of the View, that the issue in 'tiietiinstant writ petition being already the subject matteref consideration of this Court, it is inappropriate to retain the instant writ petition on board. Accordingly, the instant writ petition is disposed of. Liberty is granted to the petitioners and / or their counsel, to assist this Court as intervenors in VVP N081?/2008, ss as to press any further prayer that they may desire in respect of Keiaginaiiere Byrasandra iaiie Ieeated on survey number N2, and arise, its eatehrnent area in survey nese33 ts 35, H4 and H5;

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