Karnataka High Court
Sri. Naveen Kumar V vs State Of Karnataka on 24 July, 2023
Bench: R Devdas
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NC: 2023:KHC:25662
WP No. 12925 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JULY, 2023
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 12925 OF 2023 (LB-BMP)
BETWEEN:
SRI. NAVEEN KUMAR V
S/O. VISHWANATH
AGED ABOUT 43 YEARS
RESIDING AT NO. 15/8,
2ND MAIN ROAD, KENGERI UPANAGAR,
NEAR POST OFFICE K S TOWN,
KENGERI, BENGAURU SOUTH TALUK,
BENGALURU -560 060
AADHAR NO.4410 2152 6529
...PETITIONER
(BY SMT. PULINE PRIYANKA B, ADVOCATE FOR
SRI. SATHYA. M. N., ADVOCATE)
Digitally signed
AND:
by JUANITA
THEJESWINI
Location: HIGH
1. STATE OF KARNATAKA
COURT OF URBAN DEVELOPMENT DEPARTMENT
KARNATAKA
AMBEDKAR BHEEDHI, VIKAS SOUDHA
BENGALURU-560001
REP.BY ITS PRINCIPAL SECRETARY
2. BRUHAT BENGALURU MAHANAGARA PALIKE
HUDSON CIRCLE, N.R. SQUARE,
BENGALURU-560002
REP. BY ITS CHIEF COMMISSIONER
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WP No. 12925 of 2023
3. ASSISTANT DIRECTOR
TOWN PLANNING DEPARTMENT
BRUHAT BENGALURU MAHANAGARA PALIKE
RAJARAJESHWARI NAGAR
BENGALURU-560 098.
...RESPONDENTS
(BY SRI. NITHYANANDA K.R., AGA FOR R1
SRI. B.S. SATYANANDA, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
IMPUGNED ENDORSEMENT DTD 29.05.2023 BEARING NO. SA
NI/(NAYP) RA RANAVA/PR/52/23-24(ANNX-A) ISSUED BY R-3
QUASHING THE IMPUGNED OFFICE ORDER DTD 31.01.2023
BEARING NO. NA HA NI NA YO/PR/1338/2022-23 (ANNX-B)
ISSUED BY R-2 AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
- B GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
The petitioner herein approached the third
respondent-Assistant Director, Town Planning Department
of the Bruhat Bengaluru Mahanagara Palike,
Rajarajeshwari Nagar Sub-Division, seeking sanction of a
building licence and plan in terms of Annexure 'E'.
2. Learned Counsel submits that much prior to the
submission of the sanction plan, the petitioner had sought
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information from the BBMP authorities and the petitioner
was told that the plan has to be submitted showing 7.31
mtrs. in the front side of the property for expansion of
road and plan will not be sanctioned in the said area.
Accordingly, the petitioner submitted a proposed plan
leaving out 7.31 mtrs. in the frontage of the property for
the purposes of road widening. Thereafter, in terms of the
bye-laws, the plan was submitted for putting up a
commercial building. However, before approving the plan
the petitioner was issued with the impugned
communication dated 29.05.2023 at Annexure 'A' calling
upon the petitioner to relinquish the portion earmarked for
road widening, free of cost. Learned Counsel submits that
the question as to whether a private property should be
relinquished free of cost to the local authorities such as
BBMP without payment of compensation was considered
by a co-ordinate Bench in the case of Dr.Arun Kumar
B.C. and Others Vs. State of Karnataka and Others in
W.P.No.9408/2020 and connected matters dated
17.01.2022. Learned Counsel submits that the co-
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ordinate Bench has clearly held that such demand made
by the local authorities to relinquish a private property
free of cost for the purposes of formation of a road or
widening of road will be clearly contrary to the provisions
contained in Article 300A of the Constitution of India and
the Karnataka Town and Country Planning Act.
3. Learned Counsel would also draw the attention of
this Court to an office order dated 31.01.2023 at Annexure
'B'. However, learned Counsel for the respondent-BBMP
would submit that the Office Order dated 31.01.2023 at
Annexure 'B' is an internal communication made by the
Chief Commissioner, BBMP to all the concerned Officers of
the BBMP in the matter of considering a sanctioned plan
for the purpose of the Floor Area Ratio and making use of
the benefit of Transferable Development Rights. At any
rate, it is submitted that there is no occasion for the
petitioner to question the said internal communication
made by the Chief Commissioner to the Officers of the
BBMP.
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4. Having heard the learned Counsel for the petitioner,
the learned Counsel for the respondent-BBMP and on
perusing the petition papers, this Court is of the
considered opinion that the third respondent-Assistant
Director, Town Planning, BBMP, Rajarajeshwari Nagar Sub-
Division, cannot insist that the petitioner should relinquish
a portion of his property free of cost for the purposes of
road widening. This issue has been considered by the co-
ordinate Bench in the case of Dr.Arun Kumar B.C.
(supra) and the Hon'ble Division Bench has also confirmed
the said judgment in W.A.No.335/2022 dated 28.07.2022.
In that view of the matter, the writ petition is required to
be allowed.
5. Accordingly, the writ petition is allowed. The
impugned communication dated 29.05.2023 at Annexure
'A' is hereby quashed and set aside. The third
respondent-Assistant Director is hereby directed to
consider the application filed by the petitioner seeking
sanction of plan in terms of Annexure 'E' and proceed in
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WP No. 12925 of 2023
accordance with law without insisting for relinquishment of
a portion of the property belonging to the petitioner free of
cost, in terms of the judgment mentioned hereinabove in
the case of Dr.Arun Kumar B.C. (supra). If the
respondent-BBMP requires any portion of the property
belonging to the petitioner for the purposes of road
widening, the same can be acquired in a manner known to
law or by grant of Transferable Development Rights in
terms of Section 14-B of the Karnataka Town and Country
Planning Act, 1961.
6. At any rate, the plan for sanction and issuance of
building license shall be considered as expeditiously as
possible and at any rate within a period of six weeks from
the date of receipt of a copy of this order.
Ordered accordingly.
Sd/-
JUDGE
JT/-
