Citation : 2022 Latest Caselaw 773 Kant
Judgement Date : 17 January, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF JANUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO.53814 OF 2015 (LB-BMP)
BETWEEN:
SRI H L NAGARAJA,
S/O MR LAKSHMIPATHAIAH,
AGED ABOUT 65 YEARS,
212 III STAGE, II BLOCK,
JUDGES COLONY,
BASAVESHWARANAGAR,
BANGALORE - 560079,
REPRESENTED BY HIS GPA HOLDER
M/S SIDDHSHEKHA DEVELOPERS PVT., LTD.,
BY ITS DIRECTOR,
SRI SHAILESH KUMAR S HARAN. ...PETITIONER
(BY SRI S.F.GOUTAM CHAND, GOUTAM ASSTS.,)
AND:
1. BRUHAT BANGALORE MAHANAGARA PALIKE,
N R SQUARE, BANGALORE - 560002,
REPRESENTED BY ITS COMMISSIONER.
2. THE JOINT DIRECTOR OF TOWN PLANNING (SOUTH).
BRUHAT BANGALORE MAHANAGARA PALIKE,
N R SQUARE, BANGALORE - 560002.
3. STATE OF KARNATAKA.
BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
4TH FLOOR, VIKASA SOUDHA,
DR AMBEDKAR VEEDHI,
BANGALORE - 560001. ...RESPONDENTS
2
(BY SRI M.N.RAMANJENYA GOWDA, ADVOCATE FOR R1 AND R2,
SRI NITYANANDA K.R, AGA FOR R3 )
----
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
DEMAND NOTICE DTD.21.11.2015 ISSUED BY THE R-2 VIDE
ANNEX-M AND GRANT ALL CONSEQUENTIAL RELIEFS THERETO.
THIS WRIT PETITION COMING ON FOR HEARING THIS
DAY, THROUGH VIDEO CONFERENCE, THE COURT MADE THE
FOLLOWING:
ORDER
When the matter was taken up today, the learned counsel
for the parties jointly submit that the issued involved in this
matter is covered by judgment of this Court dated 4.8.2021
passed in WP No.4601/2020, and this writ petition may be
disposed of on similar terms and with the same direction.
In view of the aforesaid submissions and for the reasons
assigned in the judgment dated 4.8.2021 passed in WP
No.4601/2020, this writ petition is disposed of on similar terms
and with the same direction.
Sd/-
JUDGE
BKM
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