M/S Sobha Limited vs. Bruhat Bengaluru Mahanagara Palike
Original PDF →No AI summary yet for this judgment.
Heard together (17 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Cause title — parties, addresses and appearances
DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW(AMENDMENT)ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13.01.2022(ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IS SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP 16675/2018
BETWEEN
1 . M/S DECCAN STRUCTURAL SYSTEMS PVT LTD A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 HAVING ITS REGISTRERED OFFICE AT: 79, BEHIND 49TH MAIN ROAD, 2ND STAGE, YESHWANTHPUR INDUSTRIAL AREA, PHASE 2, YESHWANTHPURA, BENGALURU - 560022. REPRESENTED BY ITS MANAGING DIRECTOR MR. ADRIAN DSOUZA AGED ABOUT 58 YEARS.
2 . M/S. DECCAN CREATIONS PVT. LTD. A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 SOLE PROPRIETOR M/S. DECCAN LEATHER FASHION A PROPRIETARY CONCERN HAVING ITS OFFICE AT NO.306B, 5TH MAIN, PEENYA 4TH PHASE, PEENYA INDUSTRIAL AREA BENGALURU - 560058. -6- REP. BY ITS MANAGING DIRECTOR MR. ADRIAN DSOUZA AGED ABOUT 58 YEARS. ...PETITIONERS (BY SRI. ZULFIKIR KUMAR SHAFI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA, BENGALORE - 560001. REPRESENTED BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BENGALURU - 560002. REPRESENTED BY ITS COMMISSIONER
3 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHATH BENGALURU MAHANAGARA PALIKE, BBMP ANNEX BUILDING, N.R.SQUARE, BENGALURU - 560002. …….RESPONDENTS BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. B.L.SANJEEV., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE DEMAND NOTICE DTD 20.03.2018 VIDE ANNX-A ISSUED BY R-3, RAISED AS A PREREQUISITE CONDITION FOR ISSUANCE OF PLAN AND LICENSE IN RESPECT OF THE PROPOSED CONSTRUCTION OF COMMERCIAL BUILDING IN KHATA NO.2-172-7, PID NO.2-172-7, TUMKUR ROAD, JALAHALLI, RAJARAJESHWARINAGAR ZONE, WARD NO.38, BENGALURU AND ETC.
IN WP 10970/2020
BETWEEN
1 . M/S PARAKITE BUILDERS PVT LTD A PRIVATE LIMITED COMPANY
-7- HAVING ITS REGISTERED OFFICE AT M/S GPR TOWERS NO 6 PARK ROAD TASKER TOWN BANGALORE - 560051 REP BY ITS DIRECTOR AND AUTHORIZED SIGNATORY SRI AVINASH AGARWALL
2 . SRI M NARAYANA S/O LATE MUNI VENKATAPPA AGE 81 YEARS
3 . SRI M SUBBANNA S/O LATE MUNI VENKATAPPA AGE 79 YEARS PETITIONER NOS. 2 & 3 ARE R/A GRAPE GARDEN OPP CHANDRAMMA CHOULTRY SEVANAGAR, BENGALURU - 560033 REPRESENTED BY THEIR POWER OF ATTORNEY HOLDER PETITIONER NO 1 REP BY ITS AUTHORIZED SIGNATORY MR AVINASH AGARWALL ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION , VIDHANA SOUDHA BENGALURU – 560001. 2 . DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA REP BY UNDER SECRETARY VIKASA SOUDHA, BENGALURU – 560001
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP BY THE COMMISSIONER N R SQUARE, BENGALURU – 560002
4 . JOINT DIRECTOR (BUILDING LICENSE CELL NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE
-8- N R SQUARE, BENGALURU - 560002 ……….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.S. MALLIKARJUNA REDDY., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING AMENDMENT ACT, 1998) AS CONTAINED IN ANNX-C INSOFAR AS SECTION 18-A (I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 12204/2020
BETWEEN
M/S KARLE ELECTRONICS AND DEVELOPMENT PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT NO 101, EDEN PARK, NO.20, VITTAL MALLAIAH ROAD BANGALORE-560001 REPRESENTED BY ITS GPA M/S SKYLINE CONSTRUCTION AND HOUSING PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT NO.11, HAYES ROAD, BANGALORE-560025 REPRESENTED BY ITS MANAGIND DIRECTOR MR. AVINASH PRABHU ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA
-9- REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR. AMBEDKAR VEEDHI BANGALORE-56001
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R. SQUARE, BANGALORE-56002 REPRESENTED BY ITS COMMISSIONER
3 . THE JOINT DIRECTOR BUILDING LICENSE CELL (NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE-56002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 29.08.2020 AT ANNEXURE-P ISSUED BY THE R-3 ONLY IN SO FAR AS THE DEMAND OF RS.18,09,568/- TOWARDS WATER SUPPLY SCHEME (BWSSB) RS.18,09,568/- TOWARDS IMPROVEMENT OF RING ROAD (BDA), RS.9,04,784/- TOWARDS SLUMS (KSCB), RS.45,23,921/- TOWARDS MASS RAPID TRANSPORT SYSTEM (BDA) AND ETC.
IN WP 12271/2020
BETWEEN
1 . S VENUGOPAL REDDY AGED ABOUT 68 YEARS S/O. LATE. K H SHAMANNA REDDY,
2 . V. RAVI KUMAR AGED ABOUT 40 YEARS S/O. S. VENUGOPAL REDDY,
BOTH ARE R/AT NO. 17, 17TH-E-MAIN ROAD, 7TH CROSS, ] 6TH BLOCK, KORAMANGALA LAYOUT,
-10- BANGALORE 560095. REPRESENTED BY THIS GPA HOLDER, M/S. SJR PRIME CORPORATION LIMITED, A COMPANY INCORPORATED UNDER THE PROVISIONS OF COMPANIES ACT HAVING ITS REGISTERED OFFICE AT NO. 1, SJR PRIMUS, 7TH FLOOR, KORAMANGALA INDUSTRIAL LAYOUT, 7TH BLOCK, KORAMANGALA, BANGALORE 560095, REP BY ITS ADDITIONAL DIRECTOR. SHRI. R TEJUS REDDY ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE 560001,
2 . THE BRUHAT BANGALORE MAHANAGARA PALIKE NR SQUARE, BANGALORE 560002. REP BY ITS COMMISSIONER 3 . THE JOINT DIRECTOR BUILDING LICENSE CELL (SOUTH), BRUHAT BANGALORE MAHANAGARA PALIKE, NR SQUARE, BANGALORE 560002 ………RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTION TO QUASH THE DEMAND NOTICE DATED 09.09.2020 AT ANNEXURE- M ISSUED BY THE R-3 ONLY IN SO FAR AS THE DEMAND OF
-11- RS.65,65,933/- TOWARDS WATER SUPPLY SCHEME (BWSSB), RS.65,65,933/- TOWARDS IMPROVEMENT OF RING ROAD (BDA), RS.32,82,967/- TOWARDS SLUMS (KSCB), RS.1,64,14,833/- TOWARDS MASS RAPID TRANSPORT SYSTEM (BDA) AND ETC.
IN WP 12372/2020
BETWEEN
1 . MR. VIJAY KUMAR N SHAH S/O LATE NAVNITIAL R SHAH AGED ABOUT 60 YEARS
2 . MR. JINESH V SHAH S/O MR. VIJAY N SHAH AGED ABOUT 31 YEARS
3 . MR. JAYNIL V SHAH S/O MR. VIJAY N SHAH AGED ABOUT 28 YEARS
ALL ARE HAVING OFFICE AT JAY RANGA, 1ST FLOOR, NO.19/3, RAILWAY PARALLEL ROAD, KUMARA PARK(W), BENGALURU-560020. ...PETITIONERS (BY SRI. VENKATESH R BHAGAT., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA KARNATAKA URBAN DEVELOPMENT DEPARTMENT THE KARNATAKA GOVERNMENT SECRETARIATE VIKASA SOUDHA, BENGALURU-560001 REP BY ITS PRINCIPAL SECRETARY
2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP) NARASIMHARAJA CHOWKA BENGALURU-560002. 3 . THE ASST. DIRECTOR TOWN PLANNING (ADTP) BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP) BENGALURU-560002. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-12- SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH CALL FOR THE RECORDS PERTAINING TO NOTIFICATION DATED 25.02.2020, PASSED BY THE R-1 AT ANNEXURE-A AND CIRCULAR DATED 14.08.2020 PASSED BY THE R-2 COMMISSIONER, BBMP, BENGALURU AT ANNEXURE-B AND THE DEMAND NOTICE DATED 21.09.2020 PASSED BY THE R-3 / THE ASST. DIRECTOR TOWN PLANNING (ADTP), BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP), BENGALURU-560002 AT ANNEXURE-C AND ETC.
IN WP 12373/2020
BETWEEN
1 . H M ASHOK MURTHY S/O LATE M MUNIYAPPA AGED ABOUT 50 YEARS, R/AT NO.73/3, KODIGEHALLI ROAD HOODI VILLAGE, K R PURA HOBLI, BANGALORE-560048
2 . SRI V PRASAD S/O LATE BYRAKURU VENKATARAMANAPPA AGED ABOUT 67 YEARS, R/AT FLAT NO.K3, WING-3 SHAKTHI HIGHLANDS KODIGEHALLI MAIN ROAD K R PURAM, BANGALORE-560036
3 . SMT KAIYAMMA W/O LATE DODDA NARASIMHAIAH AGED ABOUT 77 YEARS, R/AT NO.79, A K COLONY HOODI, BANGALORE-560048 4 . SMT MUNIYAMMA W/O LATE CHIKKA NARASIMHAIAH AGED ABOUT 67 YEARS, R/AT NO.227, 2ND CROSS, NEAR SAPPALAMMA TEMPLE
-13- SHANTHINAGAR HOODI BANGALORE-560048 REPRESENTED BY THEIR GPA HOLDER M/S 2GETHERMENTS INFRA PRIVATE LIMITED REPRESENTED BY ITS MANAGING DIRECTOR SRI T HARINATH RAO S/O THIPPARAJU BHAGWATH RAO AGED ABOUT 54 YEARS
5 . M/S 2GETHERMENTS INFRA PRIVATE LTD HAVING ITS OFFICE AT NO.15, 8-3-684/3-15 LIC OCLONY, SRINAGAR COLONY, HYDERABAD-74 REPRESENTED BY ITS MANAGING DIRECTOR SRI T HARINATH RAO SRI THIPPARAJU BHAGWANTH RAO AGED ABOUT 54 YEARS ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
-14- 5 . THE JOINT DIRECTOR (BUILDING LICENSE CELL-NORTH) BRUHATH BENGALURU MAHANAGARA PALIKE HEAD OFFICE BUILDING, ANNEX BUILDING N R SQUARE, BANGALORE-560002 ...…..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE SECTION 18- A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998) AS CONTAINED IN ANNEURE-N1 INSOFAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 12722/2020
BETWEEN
M/S MRB DEVELOPERS A REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.82, GURU SAI NILAYA, 1ST B CROSS 2ND MAIN, BSK 3RD STAGE, 5TH BLOCK, BANGLAORE-560085 REPRESENTED BY ITS PARTNER SRI R BALAKRISHNA S/O SRI RAJAGOPAL NAIDU AGED ABOUT 54 YEARS ...PETITIONER (BY SRI. SUDHAKAR G.V. & SRI. B.PRAMOD., ADVOCATES)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001
-15- REPRESENTED BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
3 . THE JOINT DIRECTOR (BUILDING LICENSE-SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE BBMP HEAD OFFICE, N R SQUARE BANGALORE-560002 ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE CIRCULAR DTD.4.9.2015 ISSUED BY THE R-2 ANNEXURE-F IN SO FAR THE PETITIONER IS CONCERNED AND QUASH THE DEMAND NOTICE DTD.9.10.2020 ISSUED BY THE R-3 ANNEXURE-E FOR DEMANDING IN SO FAR IT IS CONCERNED TO GROUND RENT GST ON GROUND RENT LICENSE FEE SCRUTINY FEE SECURITY DEPOSIT AND LABOUR CESS AS ILLEGAL WITHOUT JURI ICTION AND ARBITRARY AND ETC.
IN WP 12740/2020
BETWEEN
M/S M R GROUP A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.30, SAI NILAYAM, 1ST FLOOR, 1ST B MAIN, VIVEKANANDANAGAR, KATHRIGUPPE BSK 3RD STAGE, BANGALORE-560085 REPRESENTED BY ITS PARTNER MR A LAKSHMINARAYANA NAIDU S/O SRI A SUBBAIAH NAIDU AGED ABOUT 57 YEARS ...PETITIONER
-16- (BY SRI.SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDAKR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR BUILDING LICENSE (SOUTH), BBMP N R SQUARE, HEAD OFFICE BUILDING, ANNEX-3 BUILDING, BANGALORE-560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) AS CONTAINED IN ANNX-J1 INSOFAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 12823/2020
BETWEEN
ICON INFRA SHELTERS (I) PVT LTD
-17- 47/9, JAI PLAZA SYMPHONY, 9TH MAIN, 6TH SECTOR, HSR LAYOUT, BENGALURU-560102, REP BY ITS DIRECTOR, DR. MANMOHAN REDDY, AGED ABOUT 42 YEARS, AND ALSO AS GPA HOLDER OF MR. DEVARAJ AND OTHERS ...PETITIONER (BY SRI. HARISH H V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REP BY THE UNDER SECRETARY, VIKASA SOUDHA, BENGALURU 560001
2 . BRUHAT BENGALURU MAHANAGARA PALIKE, REP BY ITS COMMISSIONER, HUDSON CIRCLE, BENGALURU 560001
3 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH), BENGALURU MAHANAGARA PALIKE, NR SQUARE, BENGALURU 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DATED 01.10.2020 ISSUED BY THE R-2 AND 3 TO THE PETITIONER VIDE ANNEXURE-A DIRECT R-2 AND 3 TO ISSUE MODIFIED PLAN SANCTION TO THE PETITIONER AS PER ITS REQUISITION AND ETC.
IN WP 12882/2020
BETWEEN
-18- SHREYAS S S/O MR.S.D.SHIBULAL, AGED 28 YEARS, R/AT SOWPARNIKA NO.383 42ND CROSS, 9TH MAIN, 5TH BLOCK, JAYANAGAR, BENGALURU-560 041. ...PETITIONER (BY SRI. UDAYA HOLLA., SR. COUNSEL FOR SRI.UMESHA R., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA BENGLAURU-560 001. 2 . DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA REP BY ITS UNDER SECRETARY, VIKASA SOUDHA, BENGALURU-560 001. 3 . BRUHAT BENGALURU MAHANAGARA PALIKE THE COMMISSIONER, N.R.SQUARE, BENGALURU-560 002. 4 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR, 2ND BLOCK, BENGALURU-560 011. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR MS. SINCHANA M.R., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE GOVERNMENT ORDER ISSUED BY THE R-2 BEARING GO DTD.18.1.2007 AND THE CORRIGENDUM THEREIN DTD.28.2.2007 MANDATING UP
-19- FRONT COLLECTION OF LABOUR WELFARE CESS AS CONTAINED IN ANNEXURE-D AND ETC.
IN WP 12948/2020
BETWEEN
1 . AUROHEIGHTS REALTY LLP A BODY CORPORATE REGISTERED UNDER THE PROVISIONS OF THE LIMITED LIABILITY PARTNERSHIP ACT, 2008, HAVING ITS CORPORATE OFFICE AT 836 14TH MAIN, 3RD BLOCK, KORAMANGALA, BENGALURU 560034 REPRESENTED BY ITS SPA HOLDER SATTVA DEVELOPERS PVT LTD, THROUGH AUTHORIZED REPRESENTATIVE MR ASHWIN SANCHETI, S/O MANOHARCHANDSANCHETI, AGED ABOUT 43 YEARS 2 . SATTVA DEVELOPERS PRIVATE LTD, A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956, HAVING ITS REGISTERED OFFICE AT NO 41, N S ROAD, KOLKATA 700001, AND CORPORATE OFFICE AT SALARPURIA WINDSOR, NO 3, 4TH FLOOR, ULSOOR ROAD, BENGALURU 560042, REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE MR ASHWIN SANCHETI, S/O MANOHARCHANDSANCHETI, AGED ABOUT 43 YEARS ...PETITIONERS (BY SMT. ANUPARNA BORDOLOI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF TOWN AND COUNTRY PLANNING REPRESENTED BY ITS CHIEF SECRETARY VIDHANASOUDHA, BENGALURU 560001
-20- 2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGAR PALIKE, N R SQUARE, BENGALURU 560002
3 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BBMP, SUBHASH CHANDRA BOSEBUILDING, MAYOHALL 22ND FLOOR, M G ROAD, BENGALURU 560001 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. ADITYA NARAYAN., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY R-1 DTD.25.2.2020 INSOFAR AS THE AMENDED RULE 37-A IN CONCERNED ANENXURE-A AND QUASH THE CIRCULAR ISSUED BY R-2 INSOFAR S THE AMENDED RULE 37-A IS CONCERNED ANNEXURE-B AND ETC.
IN WP 12956/2020
BETWEEN
1 . AUROHEIGHTS REALTY LLP A BODY CORPORATE REGISTERED UNDER THE PROVISIONS OF THE LIMITED LIABILITY PARTNERSHIP ACT, 2008 HAVING ITS CORPORATE OFFICE AT NO.836 14TH MAIN, 3RD BLOCK, KORAMANGALA BENGALURU-560034 REPRESENTED BY ITS SPA HOLDER SATTVA DEVELOPERS PVT. LTD. THROUGH AUTHORIZED REPRESENTATIVE MR ASHWIN SANCHETI S/O MANOHARCHANDSANCHETI AGED ABOUT 43 YEARS 2 . SATTVA DEVELOPERS PRIVATE LTD. A COMPANY INCORPORATED UNDER
-21- THE COMAPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT NO.41, N S ROAD, KOLKATA-700 001 AND CORPORATE OFFICE AT SALARPURIA WINDSOR, NO.3 4TH FLOOR, ULSOOR ROAD BENGALURU-560 042 REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE MR ASHWIN SANCHETI S/O MANOHARCHANDSANCHETI AGED ABOUT 43 YEARS ...PETITIONERS (BY SMT. ANUPARNA BORDOLOI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF TOWN AND COUNTRY PLANNING REP. BY ITS CHIEF SECRETARY VIDHANA SOUDHA, BENGALURU-560001
2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BENGALURU-560 002
3 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) UTILITY BUILDING, MAYOHALL 22ND FLOOR M G ROAD, BENGALURU-560001 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) AS CONTAINED IN ANNEXURE-A INSOFAR AS
-22- SECTION 19-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 13252/2020
BETWEEN
SRI. B. H. MAHALINGAPPA S/O. SRI. HUCHEGOWDA, AGED ABOUT 53 YEARS, R/AT BALAGATTA VILLAGE, BAGLUR HOBLI, CHANNARAYAPATTANA TALUK, HASSAN-573 111. ...PETITIONER (BY SRI. JOSEPH ANTHONY., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, BANGALORE-560 001, REPRESENTED BY THE CHIEF SECRETARY.
2 . THE DEPARTMENT OF LABOUR VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS UNDER SECRETARY.
3 . THE DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, BANGALORE-560 027, REPRESENTED BY THE COMMISSIONER. 5 . ASSISTANT DIRECTOR TOWN PLANNING (32,40,000 BOMMANAHALLI) BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. CIRCLE, BANGALORE-560 002. ……RESPONDENTS
-23- (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH BYE-LAW 3.9 OF THE BANGALORE MAHANAGARA PALIKE BUILDING BYE-LAW 3.9 OF THE BANGALORE MAHANAGARA PALIKE BUILDING BYE-LAWS, 2003 AS UNCONSTITUTIONAL, ARBITRARY, ILLEGAL AND ULTRA VIRES AND QUASH THE NOTIFICATION ISSUED BY THE R-1 DATED FEBRUARY 25, 2020 ANNEXURE-P INSOFAR AS THE INSERTED RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP 13600/2020
BETWEEN
1 . M/S VASUDHA PROJECTS A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO 4 9THMAIN, 13TH CROSS 6TH SECTOR HSR LAYOUT BANGALORE - 560102 REP BY ITS MANAGING DIRECTOR SRI YASHWANTH KUMAR H S/O LATE HANUMANTHARAYAPPA AGE 36 YEARS
2 . SMT LALITHAMMA W/O LATE D V VENAKTARAMANA AGE 55 YEARS
3 . SRI D V GALAPPA W/O LATE D V VENAKTARAMANA AGE 57 YEARS
4 . SRI DODDA VENKATAPPA S/O LATE D V VENAKTARAMANA AGE 42 YEARS PETITIONERS NO.2 TO 4 ARE R/AT UTTARAHALLI VILLAGE UTTARAHALLI HOBLI, BANGALORE SOUTH TALUK
-24- BANGALORE – 560061
PETITIONER NO.2 TO 4 REP BY THEIR GPA HOLDER M/S VASUDHA PROJECTS A PARTNER SHIP FIRM REP BY ITS MANAGING PARTNER SRI YASHWANTH KUMAR H S/O LATE HANUMANTHARAYAPPA AGE 36 YEARS ...PETITIONERS (BY SRI. B. PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560 001, REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REP BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REP BY ITS SECRETARY
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REP BY ITS COMMISSIONER
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (BOMMANAHALLI) BRUHAT BENGALURU MAHANAGARA PALIKE BEGUR MAIN ROAD, BENGALURU - 560068 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3
-25- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 13610/2020
BETWEEN
1 . M/S. ARYAN CONSTRUCTIONS A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.2454 9TH MAIN, 17TH E CROSS, BSK 2ND STAGE BANGALORE -560 070 REPRESENTED BY ITS MANAGING PARTNERS SRI K VENKATESH NAIDU AGED ABOUT 58 YEARS S/O LATE KANNAIAH NAIDU
2 . SRI D S DEEPAK, S/O D RAMA RAO AGED ABOUT 48 YEARS ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI
-26- BANGALORE-560 001 REPRESENTED BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY
4 . BRUATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER 5 . JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 13641/2020
BETWEEN
DR. ARUN KUMAR B C AGED ABOUT 43 YEARS, S/O SRI CHIKANNA, R/AT NO.832, 5TH CROSS, 5TH MAIN M C LAYOUT, VIJAYANAGAR, BENGALURU-560040. ...PETITIONER
-27- (BY SRI. ROHAN HOSMATH., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, AMBEDKAR BHEEDHI, VIKAS SOUDHA, BENGALURU-560001 REPRESENTED BY ITS PRINCIPAL SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, N R SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER
3 . ASSISTANT DIRECTOR TOWN PLANNING DEPARTMENT BRUHAT BENGALURU MAHANAGARA PALIKE, RAJARAJESHWARI NAGAR, BENGALURU-560098 4 . THE DEPARTMENT OF LABOUR VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R4 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-2 DTD 25.02.2020 VIDE ANNX- H INSOFAR AS THE INSERTED RULES 37-A AND 37-C ARE CONCERNED AND QUASH THE GOVERNMENT ORDER DTD 18.01.2007 VIDE ANNX-J AND THE CORRIGENDUM ORDER DTD 28.02.2007 VIDE ANNX-K ISSUED BY THE R-4 MANDATING UPFRONT COLLECTION OF LABOUR WELFARE CESS IN SO FAR THE PETITIONER AND ETC.
-28- IN WP 13748/2020
BETWEEN
SRI S RAJNI KANTH S/O LATE C SIVASWAMY AGED ABOUT 52 YEARS R/A NO.254, 8TH CROSS LAKSHMI ROAD, SHANTHI NAGAR BANGALORE-560027 REPRESENTED BY HIS GPA HOLDER SRI H SRINIVASA REDDY AGED ABOUT 45 YEARS S/O MR H R HANUMAPPA REDDY R/A NO.96, BEGUR MAIN ROAD HONGASANDRA, BANGALORE-560068 ...PETITIONER (BY SRI. MUNISWAMY GOWDA S G., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (BOMMANAHALLI), BEGUR BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 ………RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-29- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR MS. SINCHANA M.R., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTION TO QUASH THE DEMAND NOTICE SIGNED ON 10.11.2020 AT ANNEXURE-C ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.15,461/- TOWARDS SCRUTINY FEE, RS.3,09,227/- TOWARDS LICENSE FEE, RS.2,86,697.52/- TOWARDS GROUND RENT AND GST, RS.65,737/- TOWARDS SECURITY DEPOSIT AND ALSO INSOFAR AS THE CONSTRUCTION WORKERS WELFARE CESS OF RS.1,19,000/- IS CONCERNED AND ETC.
IN WP 13869/2020
BETWEEN
M/S MICRO CONSTRUCTIONS A PARTNERSHIP FIRM GOVERNED BY INDIAN PARTNERSHIP ACT HAVING REGISTERED OFFICE AT NO.106 3RD CROSS GANDHI NAGAR BENGALURU-560009 REPRESENTED BY GPA HOLDER M S RAKSHA RAMAIAH GOKULA HOUSE, GOKULA DR M S RAMAIAH MAIN ROAD, BANGALORE ...PETITIONER (BY SRI. VIKRAM A HULIGOL., SR. COUNSEL FOR SMT. G.K.BHAVANA., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, BANGALORE-560001
2 . STATE OF KARNATAKA
-30- REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA BENGALURU-560001 3 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE BENGALURU-560002
4 . JOINT DIRECTOR (BUILDING LICENSE CELL-NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE BENGALURU-560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE SECTION 18- A (1) (I) AND (IV) OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23./2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998) AS CONTAINED IN ANNEXURE-M AND ETC.
IN WP 13910/2020
BETWEEN
1 . SRI S RADHAKRISHNA AGED 60 YEARS, S/O LATE SEENAPPA, R/AT NO.30, 7TH C CROSS, 16TH MAIN, 4TH B BLOCK, KORAMANGALA, BENGALURU-560034
2 . SMT B N KOKILA AGED 60 YEARS, W/O S RADHAKRISHNA, R/AT NO.30, 7TH C CROSS,
-31- 16TH MAIN, 4TH B BLOCK, KORAMANGALA, BENGALURU-560034 3 . SRI KONAPPA M K AGED 53 YEARS, S/O LATE KONAPPA, R/AT NO.684, 7TH MAIN, 14TH CROSS, 3RD PHASE, J P NAGAR, BANGALORE-560078
4 . SMT MANJULA M AGED 53 YEARS, W/O KONAPPA, R/AT NO.684, 7TH MAIN,14TH CROSS, 3RD PHASE, J P NAGAR, BANGALORE-560078
PETITIONERS ARE REPRESENTED BY THEIR GPA HOLDER, M/S MOHAN ENTERPRISES A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO.151/1B, DORAISANIPALYA, OPPOSITE IIM, BANNERGHATTA ROAD, BANGALORE-560076 BY ITS PARTNER SRI A MOHAN RAJU ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE-560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE REPRESENTED BY ITS SECRETARY
-32- 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE-560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD.11.11.2020 AT ANNEXURE-G ISSUED BY THE R-4 ONLY IN SO FAR AS THE DEMAND OF RS.45,84,574/- TOWARDS THE GROUND RENT GST OF RS.8,25,223/- LICENSE FEE OF RS.58,34,913/- SCRUTINY FEE OF RS.33,670/-BETTERMENT FEE OF RS.65,98,848/- ON SITAL AREA AND ETC.,
IN WP 14010/2020
BETWEEN
1 . SRI RANJEET KANUNGA S/O LATE MANMALJI KANUNGA AGED ABOUT 62 YEARS,
2 . SMT. LEELA KANUNGA W/O SRI RANJEET KANUNGA AGED ABOUT 58 YEARS,
3 . SRI JITENDRA KANUNGA S/O SRI RANJEET KANUNGA AGED ABOUT 36 YEARS,
ALL ARE R/AT NO. 90, GOVINDAPPA ROAD BASAVANAGUDI, BANGALORE - 560 004. ...PETITIONERS (BY SRI. B. PRAMOD., ADVOCATE)
-33- AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY
3 . BRUHATH BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUATH BANGALORE MAHANAGARA PALIKE 22ND FLOOR, SUBHASH CHANDRA BOSE BUILDING, M.G.ROAD, BANGALORE- 560 001. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
-34- IN WP 14011/2020
BETWEEN
SMT. PAVITHRA W/O SRI DEVARAJ AGED ABOUT 40 YEARS R/AT NO.99, CHOKKANAHALLI VILLAGE JAKKUR POST, YELAHANKA HOBLI AND TALUK, BENGALURU-560064. ...PETITIONER (BY SRI.VIKRAM A HUILGOL., SR. COUNSEL FOR SMT. G.K.BHAVANA., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU-560001. REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU-560001. REPRESENTED BY ITS SECRETARY 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU-560001. REPRESENTED BY ITS SECRETARY 4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002. REPRESENTED BY ITS COMMISSIONER 5 . ASSISTANT DIRECTOR BRUHAT BENGALURU MAHANAGARA PALIKE TOWN PLANNING - (YELAHANKA) ROOM NO.2
-35- BRUHAT BENGALURU MAHANAGARA PALIKE AMRUTHAHALLI MAIN ROAD BYATARAYANAPURA BELLARY ROAD BENGALURU-560092. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH RULE 3 OF THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULES 2019 SUBSTITUTING RULE 37-A(1) VIDE NOTIFICATION ISSUED BY THE R-1 BEARING DTD. 25.02.2020 PUBLISHED ON 26.02.2020 IN KARNATAKA GAZETTE PART IV-A(ANNX-J) AND ETC.
IN WP 14020/2020
BETWEEN
1 . M/S R K SURAKSHA PROPERTIES A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.80/3 80 FEET ROAD, AREKERE OPP-SAI BABA TEMPLE B G ROAD, BANGALORE-76. REP. BY ITS MANAGING PARTNER A. SRI V RAMESH KUMAR S/ O LATE CHANDRASHEKAR NAIDU AGED ABOUT 52 YEARS
2 . SRI V KAMESWARA CHOWDARY S/O LATE CHANDRASHEKAR NAIDU AGED ABOUT 46 YEARS ...PETITIONERS (BY SRI. B. PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA
-36- THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS SECRETARY. 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002. REPRESENTED BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (BOMMANAHALLI DIVISION) BRUHATH BANGALORE MAHANAGARA PALIKE BEGUR MAIN ROAD, BOMMANAHALLI BANGALORE-560068. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-H1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 14148/2020
BETWEEN
SMT. MUNITHAYAMMA AGED 72 YEARS,
-37- W/O LATE SRI MUNIYAPPA, R/AT NEAR SHANIMAHATMA TEMPLE, THANISANDRA VILLAGE, K R PURAM HOBLI, BANGALORE EAST TALUK, BANGALORE PETITIONER ARE REPRESENTED BY HER GPA HOLDER, M/S GOKULS IND-WIN DEVELOPERS A PARTNERSHIP FIRM, HAVING ITS REGISTERED OFFICE AT NO.B2, BASEMENT FLOOR, ANMOL PLAZA, OPP VIGNANA NAGAR BUS STOP, MELLESHAPALYA MAIN ROAD, KAGGADASQPURA, BANGALORE-560075 BY ITS PARTNER SRI G RAMA SESHA REDDY ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE-560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER 4 . THE JOINT DIRECTOR OF TOWN PLANNING (NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE-560002 ………RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR.,
-38- ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTION TO QUASH THE DEMAND NOTICE NO.1 DATED NIL SIGNED ON 12.11.2020 AT ANNEXURE-D ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.12,38,752 TOWARDS GROUND RENT AND GST, LICENSE FEE OF RS.20,99,579/- SCRUTINY FEE OF RS.1,04,979/- BETTERMENT FEE OF RS.4,66,573/- ON BUILDING AND RS.19,83,253/- TOWARDS SITE AND ETC.
IN WP 14163/2020
BETWEEN
1 . SRI N MANOHAR AGED 47 YEARS, S/O LATE A NARAYANAPPA, R/AT VSPL ANTHORIUM,. FLAT NO 301, JAIRAM NAGAR, JAKKUR BENGALURU 560064
2 . N PRASHANTH AGED 44 YEARS, S/O LATE A NARAYANAPPA, R/AT VSPL ANTHORIUM,. FLAT NO 301, JAIRAM NAGAR, JAKKUR BENGALURU 560064 3 . N ANITHA AGED 50 YEARS, W/O R PRAHALLAD, R/AT NO 555, 17TH CROSS, AI BLOCK, VIJAYANAGAR, 3RD STAGE, MYSORE REP BY THEIR GPA HOLDER M/S KARLE INFRA PVT LTD, NO 151, INDUSTRIAL SUBURB, YESHWANTHPUR, BANGALORE 560022, BY ITS DIRECTOR MR DHRUVA KARLE 4 . M/S KARLE INFRA PVT LTD NO 151, INDUSTRIAL SUBURB, YESHWANTHPUR, BANGALORE 560022,
-39- BY ITS DIRECTOR MR DHRUVA KARLE ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE, REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO I) ISSUE DIRECTION TO QUASH THE DEMAND NOTICE NO.1 DATED NIL SIGNED ON 6.11.2020 AT ANNEXURE-G ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.3,27,279/- TOWARDS SCRUTINY FEE, RS.65,45,572/- TOWARDS LICENSE FEE, RS.60,68,680/- TOWARDS GROUND RENT AND GST, RS.24,30,046/- TOWARDS BETTERMENT FEE FOR BUILDING, RS.1,08,39,282/- TOWARDS BETTERMENT FEE ON SITE AREA, RS.24,30,046/- AND ETC.
-40- IN WP 14277/2020
BETWEEN
1 . SRI N NATH RAO AGED ABOUT 78 YEARS S/O LATE N VENKOBA RAO R/A NO.18, VELU MUDALIAR STREET BANGALORE-56001. 2 . N A LALITHA AGED ABOUT 67 YEARS W/O SRI N V ASHOK KUMAR RAO
3 . SURESH NAZARE ASHOK AGED ABOUT 49 YEARS S/O SRI N V ASHOK KUMAR RAO 4 . SHYLESH NAZARE ASHOK AGED ABOUT 46 YEARS S/O SRI N V ASHOK KUMAR RAO
5 . SMT ARCHANA S VADHONE AGED ABOUT 42 YEARS D/O SRI N V ASHOK KUMAR RAO
THE PETITIONERS NO.2 TO 5 ARE R/AT NO.60,2ND FLOOR, SRI SAPTHAGIRI MANSION VEERAPILLAI STREET SHIVAJINAGAR CONTONMENT BANGALORE-560001. ALL THE PETITIONERS ARE REP. BY THEIR GPA HOLDER M/S RATHOD DEVELOPERS A PROPRIETORSHIP CONCERN HAVING ITS OFFICE AT NO.56, LINK ROAD CORNER, 1ST MAIN, SHESHADRIPURAM, BANGALORE-560020. REPRESENTED BY ITS PROPRIETOR SRI KIRAN L RATHOD ...PETITIONERS (BY SRI. CHETHAN B., ADVOCATE)
-41- AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA AMBEDKAR VEEDHI, BANGALORE-560001. REPRESENTED BY ITS PRINCIPAL SECRETARY
2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002. 3 . JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARE PALIKE N R SQUARE, BANGALORE-560002. ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE FOR PAYMENT REVISED FEE DTD 15.02.2019 PASSED BY THE R-3 VIDE ANNX-A SO FAR AS IT RELATES TO DEMAND MADE FOR PAYMENT OF RS.7,45,484/- (RUPEES SEVEN LAKHS FORTY FIVE THOUSAND FOUR HUNDRED EIGHTY FOUR ONLY) TOWARDS GROUND RENT AS PER PREREQUISITE CONDITION FOR ISSUANCE OF THE OCCUPANCY CERTIFICATE AND ETC.
IN WP 14439/2020
BETWEEN
PRESTIGE RETAIL VENTURES LIMITED REG OFFICE AT PRESTIGE FALCON TOWER, NO.19, BRUNTON ROAD, ASHOKNAGAR, BENGALURU-560025 REPRESENTED BY ITS AUTHORIZED SIGNATORY, MR T ARVIND PAI, AGED ABOUT 52 YEARS ...PETITIONER
-42- (BY SRI. P.K.SHRIKARA & ADIRI GURIGER., ADVOCATES FOR SRI. GEORGE JOSEPH., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU-560001 REPRESENTED BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED LETTER DATED 21.09.2020 ISSUED BY THE R-2 VIDE ANNEXURE- AQUASH THE IMPUGNED CIRCULAR DATED 14.08.2020 ISSUED BY THE CMMISSIONER OF THE R-2 AUTHORITY VIDE ANNNEXURE-B AND ETC.
IN WP 14549/2020
BETWEEN
M/S GOLDEN KEY BUILDERS AND DEVELOPERS REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT 271/A, 8TH MAIN VIDYAPEETA BANASHANKARI 3RD STAGE BANGALORE 560085 REPRESENTED BY ITS MANAGING PARTNER SRI M VENU, S/O SRI MUNISWAMY NAIDU AGED ABOUT 58 YEARS ...PETITIONER
-43- (BY SRI. B. PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATKA DEPARTEMTN OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
4 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (BOMMANAHALLI) BRUHAT BANGALORE MAHANAGARAPALIKE BEGUR MAIN ROAD, BOMMANAHALLI BANGALORE 560 068 ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR MS. SINCHANA M.R., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961
-44- BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 14552/2020
BETWEEN
1 . MRS. NAYYARA TABASSUM D/O LATE M H MUSHTAQ AHMED AGED ABOUT 42 YEARS,
2 . MRS NAJEEMA TABASSUM D/O LATE M H MUSHTAQ AHMED AGED ABOUT 48 YEARS,
3 . MRS NAVEEDA TABASSUM D/O LATE M H MUSTHAQ AHMED AGED ABOUT 41 YEARS,
ALL ARE R/AT NO.16, 3RD CROSS VICTORIA LAYOUT, BANGALORE-560 047 ...PETITIONERS (BY SRI. B. PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R.AMBEDKAR VEEDHI BANGALORE-560 01 REPRESENTED BY ITS SECRETARY
-45- 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHATH BANGALORE MAHANAGARA PALIKE 22ND FLOOR SUBHASH CHANDRA BOSE BUILDING M G ROAD, BANGALORE-560001 …………..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-E1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 14739/2020
BETWEEN
VASWANI WHITEFIELD PROJECTS PVT LTD FORMERLY VASWANI TECHNOLOGY PARK PRIVATE LIMITED BEING A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT VASWANI VICTORIA, NO 30 VICTORIA ROAD BANGALORE - 560047 REP BY ITS DIRECTOR MR ARUN A ADVANI ...PETITIONER (BY SMT. MANASA B RAO., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT
-46- REP BY ITS SECRETARY VIKAS SOUDHA, BENGALURU – 560001
2 . COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU – 560002 3 . JOINT DIRECTOR TOWN PLANNING BANGALORE NORTH, BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560002 ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 17.11.2020 ISSUED BY R-4 PRODUCED AT ANNEXURE-T DEMANDING RS.19,74,906 AS BETTERMENTCHARGES AND QUASH THE DEMAND NOTICE DATED 17.11.2020 ISSUED BY R-4 PRODUCED AT ANNEXURE-T DEMANDING RS.5,29,021 AS 5 PERCENT SERVICE CHARGES FOR LEVY AND SURCHARGE AND ETC.
IN WP 14743/2020
BETWEEN
MRS FATHIMA BAYI W/O MR MOHAMMED ERSHAD AGE 41 YEARS R/AT NO 14, 2ND FLOOR, 4TH CROSS GOKULA 1ST STAGE, YESHWANTHPURA BENGALURU - 560022 ...PETITIONER (BY SRI. B. PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT
-47- VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BENGALURU - 56001 REP BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING EAST BRUHAT BENGALURU MAHANAGARA PALIKE 22ND FLOOR UTILITY BUILDING MAYOHALL M G ROAD, BENGALURU - 560001 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-F1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 14748/2020
BETWEEN
1 . SRI G A SANJAY AGED 44 YEARS S/O G.M. ASWATHA REDDY
-48- R/AT NO. 194, GUNJUR VILLAGE AND POST VARTHUR HOBLI, BANGALORE EAST TALUK BANGALORE 560 087 REPRESENTED BY HIS GPA HOLDER M/S MOHAN BUILDERS REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO. 317, 6TH CROSS, OMBR LAYOUT BANGALORE 560 043 REPRESENTED BY ITS PARTNER SRI RAVULAPALLI MOHAN KUMAR
2 . M/S MOHAN BUILDERS REGISTERED PARTNERHSIP FIRM HAVING ITS REGISTERED OFFICE AT NO. 317, 6TH CROSS, OMBR LAYOUT BANGALORE 560 043 REPRESENTED BY ITS PARTNER SRI RAVULAPALLI MOHAN KUMAR ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKASA SOUDHA DR. AMBEDKAR VEEDHI, BANGALORE 560 001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE-01 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGLAORE MAHANAGARA PALIKE N R SQUARE, BANGLAORE 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR BUILDING LICENSE CELL(NORTH)
-49- BRUHAT BANGALORE MAHANAGAR APALIKE N R SQUARE, BANGALORE 560 002 ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED NIL SIGNED ON 10.11.2020 AT ANNEXURE-J ISSUED BY THE R-4 ONLY IN SO FAR AS THE DEMAND OF RS.10,10,247/- TOWARDS GROUND RENT RS,.1,81,844/- TOWARDS GST RS.20,20,494/- TOWARDS LICENSE FEE RS.1,01,025/- TOWARDS SCRUTINY FEE RS.22,44,993/- TOWARDS SECURITY DEPOSIT RS.4,48,999/- TOWARDS BETTERMENT FEE FOR BUILDING AND ETC.
IN WP 14760/2020
BETWEEN
1 . MR. K. M. SIDDAPPA S/O K MURKANNAPPA AGED ABOUT 57 YEARS RESIDING AT NO.30, KEMPANNA ROAD MARUTI SEVANAGAR BANGALORE-56033. 2 . MRS VINODHA V D/O MR G N VENKATSWAMY AGED ABOUT 32 YEARS RESIDING AT NO.1 GONIGATTAPURA ANEKAL TALUK, VIA SARJAPURA BANGALORE-562125. BOTH PETITIONER NO.1 & 2 REPRESENTED BY THEIR POWER OF ATTORNEY HOLDER M/S GALAXY DEVELOPERS A PARTNERSHIP FIRM HAVING ITS OFFICE AT SY NO.45/A
-50- SEEGEHALLI MAIN ROAD K R PURAM BANGALORE. 3 . M/S GALAXY DEVELOPERS A PARTNERSHIP FIRM HAVING ITS OFFICE AT SY.NO.45/1A, SEEGEHALLI MAIN ROAD K R PURAM BANGALORE REP. BY ITS MANAGING PARTNER MR VAMSI KRISHNA REDDY ...PETITIONERS (BY SRI. VISHWANATH VENKATESH., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA AMBEDKAR VEEDHI, BENGALURU-560001. 2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002. REPRESENTED BY ITS COMMISSIONER 3 . ASSISTANT DIRECTOR TOWN PLANNING (NORTH) (ADTP) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002. 4 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASASOUDHA, BANGALORE-560001. REPRESENTED BY ITS SECRETARY ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE BYE LAW
-51- NO.3.9 OF THE BANGALORE MAHANAGARA PALIKE BUILDING BYE-LAWS 2003 (ANNEXURE-A) AS UNCONSTITUTIONAL, ILLEGAL AND ULTRA VIRES AND ETC.
IN WP 14770/2020
BETWEEN
1 . M/S TGR PROJECTS INDIA PVT LTD A REGISTERED COMPANY UNDER THE COMPANIES ACT HAVING ITS REGISTERED OFFICE AT NO 159 TGR CORNER, BETHEL NAGAR KODIGEHALLI MAIN ROAD K R PURAM, BENGALURU - 560036 REP BY ITS DIRECTOR MRS ARUNA DEVI G W/O H H SATISH REDDY AGE 43 YEARS
2 . SRI MARKANDEYA K R S/O K K RAMAIAH AGE 76 YEARS
3 . SMT K M MANJULA D/O SRI. MARKENDAYA K.R. AGE 41 YEARS
4 . SMT K M JYOTHI D/O SRI. MARKENDAYA K.R. AGE 37 YEARS
PETITIONER NO.2 TO 4 ARE RESIDING AT KAMMASANDRA VIA OORIGAUMPET K G F KOLAR - 563121 REP BY THEIR GPA HOLDER M/S TGR PROJECTS INDIA PVT LTD A REGISTERED COMPANY UNDER THE COMPANIES ACT HAVING ITS REGISTERED OFFICE AT NO 159 TGR CORNER, BETHEL NAGAR KODIGEHALLI MAIN ROAD
-52- K R PURAM BENGALURU - 560036 REP BY ITS DIRECTOR MRS ARUNA DEVI G W/O H H SATISH REDDY AGE 43 YEARS ...PETITIONERS (BY SRI.B. PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR. B R AMBEDKAR VEEDHI BANGALORE - 560001 REP BY ITS UNDER SECRETARY 3 . THE STATE OF KARNATAKA DEPT. OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REP BY ITS SECRETARY
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REP BY ITS COMMISSIONER 5 . THE JOINT DIRECTOR TOWN PLANNING NORTH BRUHATH BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R4 & R5)
-53- THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 14775/2020
BETWEEN
M/S. HAPPY VALLEY DEVELOPERS OFFICE AT NO.2472, 25TH CROSS BSK 2ND STAGE BANGALORE-560070 REPRESENTED BY ITS AUTHORISED SIGNATORY MR PIYOOSH M BALDOTA EMAIL-INFO@HAPPYVALLEYINDIA.COM PHONE NO.9845228595. ...PETITIONER (BY SRI. AJIT P.B., ADVOCATE)
AND 1 . THE COMMISSIONER BBMP, N R SQUARE, BENGALURU-560002. EMAIL-SPCOMM-REV@BBMP.GOV.IN 2 . JOINT DIRECTOR TOWN PLANNING (SOUTH) BBMP, N R SQUARE BENGALURU-560002. EMAIL-SPCOMM-REV@BBMP.GOV.IN 3 . STATE OF KARNATAKA REPRESENTED BY SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKASA SOUDHA AMBEDKAR VEEDHI, BENGALURU-560001. EMAIL-SECY.UD@KARNATAKA.GOV.IN ……..RESPONDENTS
-54- (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SRI. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R1 & R2 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH AND DECLARE THAT THE BYE-LAW NO.3.8., 3. 9. AND 3.10 OF BBMP BUILDING BYE-LAW 2003 ARE UNCONSTITUTIONAL AND QUASH THE DEMAND NOTICE DTD.7.10.2020 ANNEXURE-E ISSUED BY THE R- 2 AND ETC.
IN WP 14785/2020
BETWEEN
1 . MR MOHAMMED ERSHAD S/O MOHAMMED IQBAL AHMED AGE 43 YEARS
2 . MRS FATHIMA BAYI W/O MOHAMMED IRSHAD AGE 41 YEARS BOTH ARE R/AT NO 14 2ND FLOOR 4TH CROSS 4TH MAIN GOKULA 1ST STAGE YESHWANTHPURA BANGALORE - 560022 ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REP BY ITS SECREATARY
2 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REP BY ITS SECREATARY
-55- 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING EAST BRUHAT BENGALURU MAHANAGARA PALIKE 22ND FLOOR UTILITY BUILDING MAYOHALL M G ROAD, BENGALURU - 560001 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-F1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP 14840/2020
BETWEEN
1 . MR. A V NAGARAJ S/O VENUGOPAL NDAIDU, AGED ABOUT 40 YEARS,
2 . RADHA VENUGOPAL NAIDU W/O VENUGOPAL NAIDU, AGED ABOUT 65 YEARS,
3 . A VANI W/O A V NAGARAJ, AGED ABOUT 37 YEARS, ALL THE PETITIONERS ARE THE R/O NO 130/17, 30TH MAIN, BSK 3RD STAGE, BANGALORE 560085 ...PETITIONERS
-56- (BY SRI. PHANIRAJ KASHYAP., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BANGALORE 560001
2 . BRUHAT BANGALORE MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, N R SQUARE, BANGALORE 560002
3 . JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DTD.3.11.2020 VIDE ANNEXURE-A ISSUED BY THE R-3 DEMANDING RS.4398227/- AS GROUND RENT AND RS.791681 TOWARDS GST AS A PREREQUISITE CONDITION FOR ISSUANCE OF OCCUPANCY CERTIFICATE AND ETC.
IN WP 14879/2020
BETWEEN
SRI G K SHRIDHAR S/O. LATE G. R. KRISHNAPPA, AGED ABOUT 52 YEARS, R/AT NO.236, 4TH C CROSS, KASTHURI NAGAR, EAST OF NGEF LAYOUT, BENGALURU-560 043. ...PETITIONER
-57- (BY SRI. NANDISH BABU K. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY.
4 . BRUHATH BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE-560 002, REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHATH BANGALROE MAHANAGARA PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR, 2ND BLOCK, BANGALORE-560 011. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004
-58- (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT.NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 14881/2020
BETWEEN
1 . SRI S K KISHAN LAL AGED 55 YEARS, S/O LATE M SUGAL CHAND AND SHANTHA BAI
2 . S PADAM CHAND AGED 45 YEARS, S/O LATE M SUGAL CHAND AND SHANTHA BAI
BOTH ARE R/AT NO 21, CAR STREET, HALASUR, BANGALORE 560008 ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560001 2 . THE BRUHAT BANGALOR MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER
3 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST), BRUHAT BANGALORE MAHANAGARA PALIKE, 22ND FLOOR, SUBHASH CHANDRA BOSE BUILDING, M G ROAD, BANGALORE 560002 ……RESPONDENTS
-59- (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B. MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH PROVISIONS OF SECTION 18-A OF KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 BY THE R-1 AT ANNEXURE-F IN SO FAR AS 18-A(I) AND (IV) OF KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 14983/2020
BETWEEN
M/S. SURYA HEIGHTS A REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.684 SECOND FLOOR C R C SQUARE, H I G A SECTOR OPP SESHADRIPURAM COLLEGE YELAHANKA NEW TOWN BENGALURU-560064
REPRESENTED BY ITS PARTNER SRI H M VISHWANATH S/O LATE H.M.SHADAKSHARAIAH AGED ABOUT 40 YEARS R/AT VILLA NO.58, PRESTIGE OASIS RAJANAKUNTE, BENGALURU NORTH BENGALURU-561203 ...PETITIONERS (BY SRI. RAJU.S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKASA SOUDHA
-60- DR AMBEDKAR VEEDHI, BANGALORE-560001
2 . THE BRUHAT BENGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
3 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SMT. SINCHANA M.R., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH PROVISIONS OF SECTION 18-A OF KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 BY THE R-1 AT ANNX-E IN SO FAR AS 18-A(I) AND (IV) OF KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP 14988/2020
BETWEEN
UNITED CHRISTIAN FELLOWSHIP A REGISTERED SOCIETY NO.84/3, 3RD BLOCK, HBR LAYOUT CORNER OF OIL MILL ROAD AND HENNUR MAIN ROAD BANGALORE - 560 084 REPRESENTED BY ITS SECRETARY MR. PRAKASH SAMUEL PHILIPHOSE ...PETITIONER (BY SRI. VIVEKANANDA T. P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY
-61- URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE - 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE-560001 REPRESENTED BY ITS SECRETARY 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560092. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD. NIL SIGNED ON 11.11.2020 AT ANNX-D ISSUED BY THE R-4 ONLY IN SO FAR AS THE DEMAND OF RS. 24,255/- TOWARDS SCRUTINY FEE, RS. 4,85,097/- TOWARDS LICENSE FEE, RS.4,49,755/- TOWARDS GROUND RENT AND GST, RS. 1,73,076/- AND ETC.
IN WP 14989/2020
BETWEEN
1 . MANIPAL ACADEMY OF HIGHER EDUCATION TRUST MADHAV NAGAR, MANIPAL 576104 KARNATAKA REPRESENTED BY ITS TRUSTEE DR. RANJAN R PAI
-62- 2 . MANIPAL ACADEMY OF HIGHER EDUCATION A DEEMED TO BE UNIVERSITY HAVING ITS REGISTERED OFFICE AT UNIVERSITY BUILDING, MADHAV NAGAR MANIPAL 576104, KARNATAKA THROUGH ITS REGISTRAR DR. NARAYANA SABHAHIT ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETRY URBAN DEVELOPMETN DEPARTMENT 4TH FLOOR VIKASA SOUDHA DR. AMBEDKAR VEEDHI, BANGALORE 560 001 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGLAORE 560 001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N.R. SQUARE, BANGALORE 560 002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD.30.11.2020 AT ANNEXURE-G ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.5,29,546/- TOWARDS SCRUTINY
-63- FEE, RS.1,05,90,913/- TOWARDS LICENSE FEE, RS.98,19,290/- AND ETC.
IN WP 14995/2020
BETWEEN
1 . SRI B N NARASIMHA MURTHY S/O LATE P NARAYANAPPA, AGED ABOUT 67 YEARS,
2 . S SUDHA W/O B N NARASIMHA MURTHY, AGED ABOUT 62 YEARS,
3 . N NAGARJUN S/O B N NARASIMHA MURTHY, AGED ABOUT 40 YEARS, 4 . NANDINI D/O B N NARASIMHA MURTHY, AGED ABOUT 38 YEARS, ALL ARE R/AT NO 117, KAVALBYRASANDRA, R T NAGAR, BANGALORE 560032. PETITIONER NOS. 1 TO 4 ARE REPRESENTED BY THEIR GPA HOLDER M/S BRIGADE ENTERPRISES LTD. HAVING ITS REGISTERED AND CORPORATE OFFICE AT 29TH AND 30TH FLOOR, WORLD TRADE CENTER BANGALORE, BRIGADE GATEWAY CAMPUS, NO 26/1, DR RAJKUMAR ROAD, MALLESHWARAM, RAJAJINAGAR, BANGALORE 560055, REPRESENTED BY ITS AUTHORIZED SIGNATORY, UDAYA KUMAR ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA
-64- REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, BENGALURU 560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU 560002
3 . JOINT DIRECTOR OF TOWN PLANNING (NORTH) THE BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU 560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. B.L.SANJEEV., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-1 DTD 25.02.2020 AS CONTAINED IN ANNX-E INSOFAR AS THE AMENDED RULE 37-A IS CONCERNED AND ETC.
IN WP 14998/2020
BETWEEN
SAPTHAGIRI SHELTERS REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.36 1ST CROSS KODIGEHALLI MAIN ROAD, AYYAPAP NAGAR, K R PURAM BANGALORE 560 036 REPRESENTED BY ITS MANAGING PARTNER M. SUBRAMANYAM NAIDU S/O M. RAMACHANDRA NAIDU AGED ABOUT 38 YEARS ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
-65- AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMETN DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMETN VIKASA SODUHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS UNDER SECRETARY 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
4 . BRUBHATH BANGALORE MAHANAGAR PALIKE N.R. SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHATH BANGALORE MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE 560 048 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) AS CONTAINED IN ANNEXURE-G1 INSOFAR AS
-66- SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 15170/2020
BETWEEN
M/S DEVI PROPERTIES A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO 1099, 16TH CROSS, 16TH B MAIN ROAD, YELAHANKA NEW TOWN, BANGALORE 560064, REPRESENTED BY ITS PARTNER R RAVI S/O LATE SREENIVASULU NAIDU, AGED ABOUT 51 YEARS ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARATMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEVELOPMENT DEPARATMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REPRESENTED BY ITS SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REPRESENTED BY ITS SECRETARY
4 . BRUATH BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS SECRETARY
-67- 5 . THE JONT DIRECTOR (TOWN PLANNING SOUTH) BRUATH BANGALORE MAHANAGARA PALIKE, N R SQUARE, HEAD OFFICE BUILDING, ANNEX 3, BANGALORE 560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) AS CONTAINED IN ANNEXURE-G1 INSOFAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 15198/2020
BETWEEN
S K LOKANATH S/O LATE SAKRA NAIK, AGED ABOUT 76 YEARS, R/AT KUDINEERA KATTE THANDA, HOLALKERE POST AND TALUK, CHITRADURGA DISTRICT 577526 ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARATMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT,
-68- VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REPRESNETED BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REPRESENTED BY ITS SECRETARY 4 . BRUATH BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUATH BANGALORE MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE 560048 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) AS CONTAINED IN ANNEXURE-G1 INSOFAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 15307/2020
BETWEEN
1 . K UNNI KRISHNAN S/O LATE K GOPI AGED ABOUT 64 YEARS
-69- 2 . P B PREMA @ PREMA UNNI KRISHNAN W/O K UNNI KRISHNAN AGED ABOUT 54 YEARS
3 . VISHNU PRADEEP U S/O K UNNI KRISHNAN AGED ABOUT 34 YEARS REP BY GPA HOLDER MR K UNNI KRISHNAN AGED ABOUT 64 YEARS PETITIONERS NO.1, 2 & 3 R/A NO.37/19, MEANEE AVENUE ROAD SIVAN CHETTY GARDEN P O BENGALURU-560042 ...PETITIONERS (BY SRI. THONDTADHARYA R.K., ADVOCATE)
AND 1 . THE COMMISSIONER BBMP N R SQUARE, BENGALURU-560002 EMAIL-SPCOMM-REV@BBMP.GOVT.IN 2 . ASSISTANT DIRECTOR BBMP TOWN PLANNING(EAST) UTILITY BUILDING, MAYO HALL 22ND FLOOR, M G ROAD BENGALURU-560002 EMAIL-SPCOMM-REV@BBMP.GOV.IN 3 . STATE OF KARNATAKA REPRESENTED BY SECRETARY URBAN DEVELOPMETN DEPARTMENT 4TH FLOOR, VIKASA SOUDHA AMBEDKAR VEEDHI, BENGALURU-560001 EMAIL-SECY.UD@KARNATAKA.GOV.IN ………RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R1 & R2 SRI. REUBEN JACOB., AAG FOR
-70- SMT. H.R. AMARAVATHY., AGA FOR R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 19.10.2020 ANNEXURE-D ISSUED BY R-2 AND GRANT AN INTERIM ORDER TO STAY THE DEMAND NOTICE / OPERATION OF THE DEMAND NOTICE ISSUED BY THE R-2 IN ANNEXURE-D AND DIRECT THE R-1 TO ISSUE BUILDING LICENSE AND SANCTIONED PLAN TO THE PETITIONERS IN RESPECT OF THE SUBJECT PROPERTY AND ETC.
IN WP 15320/2020
BETWEEN
SMT JAYALAKSHMI W/O R KRISHNAMURTHY AGED ABOUT 62 YEARS R/AT NO.1, 2ND MAIN, 4TH BLOCK, THYAGARAJANAGARA, BANGALORE-560028. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS SECRETARY.
-71- 4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002. REPRESENTED BY ITS COMMISSIONER
5 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 15342/2020
BETWEEN
SRI H M HANUMA REDDY S/O CHIKKAMUNISHAMI REDDY AGED ABOUT 74 YEARS R/AT KODIGEHALLI VILLAGE YELAHANKA HOBLI, BANGALORE NORTH TALUK, BANGALORE-560092. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS SECRETARY
-72- 2 . THE STATE OF KARNATAKA THE LABOUR DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS SECRETARY
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002. REPRESENTED BY ITS COMMISSIONER
5 . THE ASSISTANT DIRECTOR TOWN PLANNING-(YELAHANKA) BRUHATH BANGALORE MAHANAGARA PALIKE AMRUTHAHALLI MAIN ROAD BYATARAYANAPURA, BELLARY ROAD BANGALORE-560092. …………RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 15431/2020
BETWEEN
1 . SRI B N NARASIMHA MURTHY S/O LATE P NARAYANAPPA
-73- AGED ABOUT 67 YEARS
2 . SMT S SUDHA W/O B N NARASIMHA MURTHY AGED ABOUT 62 YEARS
3 . SRI N NAGARJUN S/O B N NARASIMHA MURTHY AGED ABOUT 40 YEARS
4 . SMT NANDINI D/O B N NARASIMHA MURTHY AGED ABOUT 38 YEARS
PETITIONERS NO.1 TO 4 ARE R/A NO.117, KAVALBYRASANDRA R T NAGAR, BANGALORE-32. PETITIONERS NO.1 TO 4 ARE REPRESENTED BY THEIR POWER OF ATTORNEY HOLDER, M/S BRIGADE PROPERTIES PVT. LTD. A PRIVATE LIMITED COMPANY HAVING ITS REGISTERED OFFICE AT 29TH FLOOR WORLD TRADE CENTRE 26/1 BRIGADE GATEWAY DR RAJKUMAR ROAD MALLESHWARAM, RAJAJINAGAR BANGALORE-560055. REP BY ITS AUTHORIZED SIGNATORY SRI UDAYA KUMAR ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, BENGALURU-560001. 2 . DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA REPRESENTED BY ITS SECRETARY VIKASA SOUDHA, BENGALURU-560001. -74- 3 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU-560002. 4 . JOINT DIRECTOR OF TOWN PLANNING (NORTH) BRUHAT BENGALURUN MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002. ………..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-C IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 15435/2020
BETWEEN
1 . SRI Y M SRINIVASA MURTHY S/O M V MUNIYAPPA, AGED 70 YEARS, R/AT NO.354, 13TH A MAIN, MEC SCHOOL, A SECTOR, YELAHANKA NEW TOWN, BANGALORE 5600064. 2 . SRI M V MUNIRAJU S/O M.VENKATESH, AGED ABOUT 42 YEARS, R/ATNO.107, 2ND A MAIN ROAD, YELAHANKA NEW TOWN, BANGALORE 5600065. 3 . SRI M RAVIKUMAR S/O M V MUNIYAPPA,
-75- AGED ABOUT 65 YEARS, R/AT NO.1289, 13TH MAIN, JUDICIAL LAYOUT, GKVK, BANGALORE 560065 4 . SMT C K SHANTHA W/O M. VENKATESH, AGED ABOUT 70 YEARS, R/AT NO.107, 2ND A MAIN ROAD, YELAHANKA NEW TOWN, BANGALORE 560065. ...PETITIONERS (BY SRI.RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR.AMBEDKAR VEEDHI, BANGLAORE 560001. 2 . THE BRUHAT BANGLAORE MAHANAGARA PALIKE N,.R.SQUARE, BANGALORE 560002. REPRESENTED BY ITS COMMISSIONER 3 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N,R.SQUARE, BENGLAURU 560002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR MS. SINCHANA M.R., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH PROVISIONS OF SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 BY THE R-1 AT ANNEXURE-E IN SO FAR AS 18-
-76- A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 168/2021
BETWEEN
KARNATAKA REDDY JANA SANGHA A SOCIETY REGISTERED UNDER THE KARNATAKA SOCIETIES REGISTRATION ACT, HAVING ITS REGISTERED OFFICE AT NO.1, MAHAYOGI VEMANA ROAD 16TH MAIN ROAD, 3RD BLOCK 100 ROAD, KORAMANGALA BANGALORE-560034 REPRESENTED BY ITS SECRETARY SRI KRISHNA REDDY K N ...PETITIONER (BY SRI.VIVEKANANDA T.P., ADVOCATE)
AND
1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING NORTH BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560092 ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-77- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTION TO QUASH THE DEMAND NOTICE SIGNED ON 30.11.2020 AT ANNEXURE-H ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.3,06,989/-, TOWARDS SCRUTINY FEE RS.61,39,777/- AND ETC.
IN WP 1012/2021
BETWEEN
1 .
2 . M/S. SHIVAKAR INFRA PVT LTD AND ANR REP. BY ITS DIRECTOR MR.B.M.JAYESHANKAR
M/S. AKARSHA REALTY PVT. LTD., REP BY ITS DIRECTOR MR. B.M.JAYESHANKAR
PETITIONER NOS.1 TO 2 ARE ALL REGD. COMPANIES HAVING THEIR REGD. OFFICE AT NO.10, VITTAL MALLYA ROAD BANGALORE-560001. ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 .
2 .
THE STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTMENT OF PARLIMENTARY AFFAIRS & LEGISLATION, VIDHANA SOUDHA BENGALURU-560001. DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNTAKA REP BY ITS UNDERSECRETARY VIKASA SOUDHA, BENGALURU-560001. -78- 3 .
4 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP BY THE COMMISSIONER N.R.SQUARE, BENGALURU-560002
JOINT DIRECTOR TOWN PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BENGALURU-560002. …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. B.S.KARTHIKEYAN., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) AS CONTAINED IN ANNX-B INSOFAR AS SECTION 18- A (I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 1327/2021
BETWEEN
SRI A T SRINIVAS AGED 80 YEARS S/O A TANDONI RAO R/AT NO.42 BHAKTHI NILAYA K R ROAD, BASAVANAGUDI BANGALORE-560004
REPRESENTED BY HIS GPA M/S MILLENNIA VENTURES AND PROJECTS INDIA PVT LTD., A REGISTERED COMPANY HAVING ITS OFFICE AT 328/B GROUND FLOOR 14TH CROSS, 5TH MAIN ROAD
-79- SADASHIVANAGAR BANGALORE-560090 REPRESENTED BY ITS DIRECTOR SRI RAJAN ANANTHARAJAIAH ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001
2 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
3 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TOQUASH THE DEMAND NOTICE DATED 09.10.2020 AT ANNEXURE-F ISSUED BY THE 3RD RESPONDENT ONLY IN SO FAR AS THE DEMAND OF RS 66,345/- TOWARDS GROUND RENT, RS 11,942/- TOWARDS GST AT 18 PERCENT ON THE GROUND RENT RS 1,32,690/- TOWARDS LICENSE FEE, RS 26,145/- TOWARDS SCRUTINY FEE, RS 12,765/- AND ETC.
IN WP 1602/2021
BETWEEN
1 . MR. ALTAF RAMZANALI PRADHAN
-80- SON OF MR. RAMZANALI AGED ABOUT 60 YEARS
2 . MRS. RARVEEN ALTAF PRADHAN WIFE OF MR. ALTAF RAMZANALI PRADHAN AGED ABOUT 58 YEARS 3 . MR. ZAAKI ALTAF PRADHAN SON OF MR. ALTAF RAMZANALI PRADHAN AGED ABOUT 33 YEARS
PETITIONERS NO.1 TO 3 ARE R/AT NO. 406, DELPHI-1, PRESTIGE ACROPOLIS 20, HOSUR ROAD, NEXT TO FORUM MALL KORAMANGALA BENGALURU 560 029
4 . MR. ZUBAIR ALTAF PRADHAN SONOF MR. ALTAF RAMZANALI PRADHAN AGED ABOUT 27 YEARS R/AT NO. 906, ARTT ARIES APARTMENT 9TH FLOOR 80 FEET ROAD, INDIRANAGAR BENGALURU 560 038 ...PETITIONERS (BY SRI. SYED KHAMRUDDIN., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, BENGALURU 560 001
2 . DEPARTMENT OF LABOUR DEVELOPMENT GOVERNMENT OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY VIKASA SOUDAH, BENGALURU 560 001
3 . THE COMMISSIONER BRUHATH BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560 002
-81- 4 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (EAST) UTILITY BUILDING MAYO HALL 22ND FLOOR, M.G. ROAD, BENGALURU 560 001 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE GOVERNMENT ORDER ISSUED BY THE R-2 DATED 18TH JANUARY 2007 AND THE CORRIGENDUM THEREIN DATED 28TH FEBRUARY 2007 MANDATING UPFRONT COLLECTION OF LABOUR WELFARE CESS AS CONTAINED IN ANNEXURE G CIRCULAR ISSUED BY THE R-3 COMMISSIONER DATED 4TH SEPTEMBER 2015 LEVYING FEES FOR ISSUE OF BUILDING LICENSE/SANCTION PLAN, AS CONTAINED IN ANNEXURE H CIRULAR, DATED 14TH AUGUST 2020, DEMANDING PAYMENT OF EXCESSIVE AND ETC.
IN WP 1699/2021
BETWEEN
M/S ZONASHA ESTATE AND PROJECTS PVT LTD HAVING ITS OFFICE AT NO.1075, 2ND FLOOR, 12TH MAIN, 8TH CROSS, INDIRNAGAR, BENGALURU 560038. REPRESENTED BY ITS DIRECTOR AND AUTHORIZED SIGNATORY, SRI.R. NAGARAJ. ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, BENGALURU 560001. -82- 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N.R.SQUARE, BENGALURU 560002. 3 . JOINT DIRECTOR OF TOWN PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N.R.SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU 560002. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. ADITYA NARAYAN., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-1 BEARING DTD. 25.02.2020 AS CONTAINED IN ANNX-D INSOFAR AS THE AMENDED RULE 37- A IS CONCERNED AND ETC.
IN WP 2275/2021
BETWEEN
1 . M/S AQUILA PROJECTS HAVING ITS OFFICE AT NO.116 6TH D MAIN HMT LAYOUT R T NAGAR POST, BANGALORE-560032 REPRESENTED BY IT PARTNER MR SYED NOORUDDIN SHAH KHADRI S/O MR PEER PASHA AGED ABOUT 39 YEARS
2 . MR M KISHORE KUMAR S/O M SUBBARAO AGED ABOUT 62 YEARS R/AT NO.34 80 FEET ROAD HMT LAYOUT RT NAGAR BANGALORE-560032 REPRESENTED BY THEIR GPA HOLDER M/S AQUILA PROJECTS BY ITS PARTNER
-83- MY SYED NOORUDDIN SHAH KHADRI ...PETITIONERS (BY SRI. B. PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY 4 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
5 . THE ASSISTANT DIRECTOR TOWN PLANNING-(EAST) BRUHAT BANGALORE MAHANAGARA PALIKE 22ND FLOOR MAYOHALL UTILITY BUILDING M G ROAD BANGALORE-560001 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. MALLIKARJUNA REDDY K.S., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961
-84- BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 2289/2021
BETWEEN
SIDDHESHWARI GRIHA NIRMAN PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS OFFICE AT 4THFLOOR, SALARPURIA WINDSOR NO.3, ULSOOR ROAD, BANGALORE-560042 REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE MR ASHWIN SANCHETI S/O MANOHARCHAND SANCHETI AGED ABOUT 41 YEARS ...PETITIONER (BY SMT. ANUPARNA BORDOLOI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF TOWN AND COUNTRY PLANNING REPRESENTED BY ITS CHIEF SECRETARY VIDHANA SOUDHA, BENGALURU-560001
2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002
3 . JOINT DIRECTOR OF TOWN PLANNING (NORTH), N R SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BRUHAT BENGALURU MAHANAGARA PALIKE BANGALORE-560002
4 . THE DEPUTY DIRECTOR (TOWN PLANNING) BRUHAT BENGALURU MAHANAGARA PALIKE
-85- N R SQUARE, BANGALORE-560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. MALLIKARJUNA REDDY K.S., ADVOCATE FOR R2 TO R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-A IN SO FAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 2337/2021
BETWEEN
MR. V.F. DAVID S/O LATE V P FRANCIS AGED ABOUT 67 YEARS R/ AT NO.40, CASTLE STREET RICHMOND TOWN, BANGALORE-560025 ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY
-86- AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY 4 . BRUATH BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
5 . THE ASSISTANT DIRECTOR TOWN PLANNING-(EAST) BRUATH BANGALORE MAHANAGARA PALIKE 22ND FLOOR MAYOUHALL UTILITY BUILDING M G ROAD BANGALORE-560001 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. ADITYNA NARAYAN., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSOAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 2522/2021
BETWEEN
M/S ANTEVORTA DEVELOPERS PVT LTD HOUSE OF HIRANANDANI, NO.757/B, 100 FEET ROAD, HAL 2ND STAGE, INDIRANAGAR, BANGLAORE 560 038 REP BY ITS AUTHORISED SIGNATORY MR. CHETHAN B S ...PETITIONER (BY SRI. MAHESH S., ADVOCATE)
-87- AND 1 . THE STATE OF KARNATAKA VIDHANA SOUDHA BANGLAORE 560 001 REPRESENT ED BY ITS SECRETARY
2 . THE COMMISSIONER BRUHAT BENGALRU MAHANAGARA PALIKE N.R. SQUARE, BANGALORE 560 002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALRU MAHANAGARA PALIKE N.R. SQUARE, BANGALORE- 560002 4 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPART MENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BENGALURU 560 001 REPRESENTED BY ITS URBAN SECRETARY 5 . THE COMMISSIONER BENGALURU DEVELOPMENT AUTHORITY KUMARA PARK WEST, BENGALURU 560 020 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R4 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. MALLIKARJUNA REDDY K.S., ADVOCATE FOR R2 & R3 SRI. MURUGESH V CHARATI., ADVCOATE FOR R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-H ISSUED BY R1 IN SO FAR SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
-88- IN WP 2813/2021
BETWEEN
M/S. CHIMES EDUCATIONAL TRUST A PUBLIC CHARITABLE TRUST HAVING ITS OFFICE AT NO.5 PATALAMMA TEMPLE STREET BASAVANAGUDI, BANGALORE-560004 REPRESENTED BY ITS TRUSTEE SMT BRINDA SRINIVAS ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIDHANA SOUDHA, BENGALURU-560001
2 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU-560002 3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE 9TH CROSS, 9TH MAIN ROAD JAYANAGAR 2ND BLOCK BENGALURU-560011 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. MALLIKARJUNA REDDY K.S., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE 1ST RESPONDENT BEARING NO.UDD 3 TTP 2015 DATED 25/02/2020 AS CONTAINED IN
-89- ANNEXURE-K IN SO FAR AS THE AMENDED RULE 37-A IS CONCERNED AND ETC.
IN WP 2896/2021
BETWEEN
M/S. CHIMES EDUCATIONAL TRUST A PUBLIC CHARITABLE TRUST HAVING ITS OFFICE AT NO.5 PATALAMMA TEMPLE STREET BASAVANAGUDI, BANGALORE-560004 REPRESENTED BY ITS TRUSTEE SMT BRINDA SRINIVAS ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA BENGALURU-560001
2 . DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY VIKASA SOUDHA, BENGALURU-560001
3 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU-560002
4 . BRUHAT BENGALURU MAHANAGARA PALIKE THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK, BENGALURU-560011 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. MALLIKARJUNA REDDY K.S.,
-90- ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-C AND ETC.
IN WP 3701/2021
BETWEEN
1 . DR.BHASKAR B.V. S/O LATE VENKATAKRISHNAIAH, AGED ABOUT 42 YEARS,
2 . DR SAPNASHREE BHASKAR W/O DR BHASKAR B V, AGED ABOUT 37 YEARS,
BOTH ARE R/AT NO.14, SHREE, IST BLOCK, 2ND STAGE, NAGARABHAVI, BANGALORE. ...PETITIONERS (BY SRI. SHARATH GOWDA G B., ADVOCATE)
AND 1 . STATE OF KARNATAKA BY DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU-560001 REPRESENTED BY ITS SECRETARY
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REPRESENTED BY THE COMMISSIONER
3 . ASSISTANT DIRECTOR TOWN PLANNING (RAJARAJESHWARINAGARA) BRUHAT BENGALURU MAHANAGARA PALIKE, 18TH CROSS, IDEAL HOME LAYOUT, R R NAGAR, BESCOM OFFICE,
-91- BENGALURU-560098 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-1 DATED 25.02.2020 AS CONTAINED IN ANNEXURE-B INSOFAR AS THE AMENDED RULE 37-A IS CONCERNED AND ETC.
IN WP 3872/2021
BETWEEN
M/S. ADARSH DEVELOPERS A REGISTERED PARTNERSHIP FIRM, NO.10, VITTAL MALLYA ROAD, BANGLAROE 56001. REPRESENTED BY ITS PARTNER SRI .B.M. KARUNESH ...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTENT, 4TH FLOOR, VIKASA SOUDHA, DR.AMBEDKAR VEEDHI, BNAGALORE 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BANGALORE MAHNAGARA PALIKE N.R.SQUARE, BANGALORE 56002. REPRESENTED BY ITS COMMISSIONER
-92- 4 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANGARA PALIKE, N.R.SQUARE, BANGALORE 560002. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. MALLIKARJUNA REDDY K.S., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTION TO QUASH THE DEMAND NOTICE SIGNED ON 5.2.2021 AT ANNEXURE-E ISSUED BY THE R-4 AND ETC.
IN WP 4209/2021
BETWEEN
M/S CMR JNANADHARA TRUST 2, 3RD CROSS, 6TH A MAIN ROAD, 2ND BLOCK, HRBR LAYOUR KALYAN NAGAR BENGALURU 560043 REPRESENTED BY ITS PRESIDENT SMT. SABITHA RAMAMURTHY W/O RAMAMURTHY AGED ABOUT 60 YEARS ...PETITIONER (BY SRI. VISHWANATH H.M., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED Y ITS SECRETARY URAN DEVELOPEMTN DEPARTMENT 4TH FLOOR, VIKASA SOUDAH DR.B .R. AMEDKAR VEEDHI, BANGALORE 560001 2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP)N.R. SQUARE, BENGALURU 560002
-93- 3 . THE ASSISTANT DIRECTOR TOWN PLANNING (ADTP) BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP)N R SQARE, BENGALURU 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SMT. SUMANGALA GACHCHINAMATH., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED CIRCULAR DATED 04.09.2015 PRODUCED AT ANNEXURE-C QUASH THE IMPUGNED DEMAND NOTICE DATED 11.02.2021 DEMANDING AN AMOUNT OF RS.2,01,477.89 TOWARDS GROUND RENT, RS.2,17,310.51 TOWARDS LICENSE FEE AND RS.10,865.53 TOWARDS SCRUTINY FEE, FOR ISSUANCE OF FRESH PLAN SANCTION PRODUCED AT ANNEXURE-A AND ETC.
IN WP 4223/2021
BETWEEN
1 . SRI SUBODH PRASANNA SANKAR S/O SRI THYAGASAMUDRAM RAMANI SANKAR AGED ABOUT 49 YEARS, R/AT NO. 3002, SOBHA DAHLIA SARJAPUR OUTER RING ROAD, BELLANDUR, BANGALORE - 560 103
2 . SMT. LALITHA LAKSHMI THYAGARAJAN W/O SRI SUBODH PRASANNA SANKAR AGED ABOUT 45 YEARS, R/AT NO. 3002, SOBHA DAHLIA SARJAPUR OUTER RING ROAD BELLANDUR, BANGALORE - 560 103 ...PETITIONERS (BY SRI. MUNISWAMY GOWDA S G., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY,
-94- URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE - 560 001 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UNITY BUILDING, MAYOHALL 22ND FLOOR, M G ROAD, BANGALORE - 560 002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. B.V.MURALIDHAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 11.2.2021 AT ANNEXURE-B ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.15,575/- TOWARDS SCRUTINY FEE, RS.2,88,301/- TOWARDS GROUND RENT, RS.3,10,956/- TOWARDS LICENSE FEE, RS.66,700/- TOWARDS BUILDING BETTERMENT FEE, RS.5,74,540/- TOWARDS SITE AREA BETTERMENT FEE, RS.66,700/- AND ETC.
IN WP 4538/2021
BETWEEN
SRI DWARAKAPRASAD SHARDA S/O LATE JAGADISH PRASAD SHARDA AGED ABOUT 63 YEARS R/AT FLAT NO.CONGO-503
-95- SNN RAJ LAKE VIEW PHASE II BTM LAYOUT 2ND PHASE, BANGALORE.
...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS UNDER SECRETARY 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY
4 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BANGALORE MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD BENGALURU-560048 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004
-96- (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT , 1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP 4880/2021
BETWEEN
1 . SRI M B SHANKAR REDDY AGED ABOUT 55 YEARS, S/O SRI M BHOOMI REDDY,
2 . SUGUNA AGED ABOUT 48 YEARS, W/O M B SHANKAR REDDY,
3 . KUMARI PRUTHVI B S AGED ABOUT 26 YEARS, D/O M B SHANKAR REDDY,
4 . SOMESH AGED ABOUT 22 YEARS, S/O M B SHANKAR REDDY,
ALL ARE R/AT NO 3274 HAL II STAGE, INDIRANAGAR, BENGALURU 560038
REP BY THEIR GENERAL POWER OF ATTORNEY HOLDER, M/S AKSHAYA BUILDERS, DEVELOPERS PROMOTERS A PARTNERSHIP FIRM REGISTERED OFFICE AT NO 28, BHOOMI PARADISE, BEML MAIN ROAD, OPP JAI DURGA MAS TEMPLE, HAL 3RD STAGE, BENGALURU 560075, REPRESENTED BY ITS PARTNERS, SRI ARYA LOHITH REDDY AND N S KRISHNA REDDY ...PETITIONERS (BY SRI. SRINIVASA G.S., ADVOCATE)
-97- AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVEOLOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING (BUILDING LICENSE CELL NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. B.V. MURALIDHAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 27.10.2021 AT ANNEXURE-F ISSUED BY THE R-4 ONLY IN SO FAR AS THE DEMAND OF RS.1,89,460/- /- TOWARDS GROUND RENT AND JST AT 18 PERCENT ON THE GROUND RENT RS.34,103/-, LICENSE FEE TS.3,78,919/- SCRUTINY FEE, RS.1,31,692/- RS.3,42,244/- TOWARDS SECURITY DEPOSIT AND RS.11,45,155/- TOWARDS WATER SUPPLY CESS, RS.27,85,286/- AND ETC.
IN WP 5232/2021
BETWEEN
MR D ABHISHEK REDDY S/O MR R DASARATH
-98- AGE ABOUT 33 YEARS R/ AT NO 11/2 OFF RING ROAD RAMAIAH REDDY COMPOUND CHALLAGHATTA BENGALURU – 560071 ...PETITIONER (BY SRI. KARAN JOSEPH., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT VIDHANA SOUDHA, BENGALURU-560001 REP BY THE ADDITIONAL CHIEF SECRETARY
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE BBMP HEAD OFFICE, CORPORATION CIRCLE BENGALURU - 560002 REP BY ITS COMMISSIONER 3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING EAST BRUHAT BENGALURU MAHANAGARA PALIKE BBMP HEAD OFFICE CORPORATION CIRLCE HUDSON CIRCLE, BENGALURU- 560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DATED 29.01.2021 DEMANDING THE PAYMENT OF RS.14,78,906/- AT ANNEXURE-A AND ETC.
IN WP 5252/2021
BETWEEN
SRI M RAMESH S/O A MUNI REDDY AGED ABOUT 64 YEARS R/A NO.6/4, HONGASANDRA BEGUR ROAD, BANGALORE-560068 ...PETITIONER
-99- (BY SRI. MUNISWAMY GOWDA S G., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI, BANGALORE-560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE BOMMANAHALLI, BEGUR MAIN ROAD BANGALORE-560068 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. PAWAN KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE AT ANNEXURE-B ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.74,.000/- TOWARDS SCRUTINY FEE, RS.14,63,000/- TOWARDS LICENSE FEE, RS.13,57,000/- TOWARDS GROUND RENT, RS.9,50,000/- TOWARDS BUILDING BETTERMENT FEE. RS.96,39,500/- AND ETC.
IN WP 5430/2021
BETWEEN
SOCIETY FOR WOMEN DEVELOPMENT AN EDUCATION ENTITY REGISTERED UNDER SOCIETY ACT, SITUATED AT SY.NO.14,
-100- BHARATH NAGAR, HESARAGHATTA ROAD, BANGALORE 560097. REPRESENTED BY ITS SECRETARY, MR. G DHANANJAYA. ...PETITIONER (BY SRI. SHIVAKUMAR N., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMETN DEPARTENT, 4TH FLOOR, VIKAS SOUDHA, DR.AMBEDKA VEEDHI, BENGALURU-560001. 2 . THE COMMISSIONER BENGALURU BRUHATH MANGARA PALIKE, N R SQUARE, BENGALURU 560002. 3 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) BENGALURU BRUHATH MAHANAGAR PALIKE, N R SQUARE, BENGALURU-560002. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD 01.03.2021 VIDE ANNX-A IN SO FAR AS DEMAND FOR PAYMENT OF GROUND RENT-GST 18 PERCENT RS.15,26,081/-, FEE U/S 18 OF KTCP ACT 1961 (BETTERMENT FEE) BUILDING RS.11,75,717/-, FEE U/S 18 OF KTCP ACT 1961 (BETTERMENT FEE) SITE AREA. RS.50,97,891/- AND ETC.
IN WP 5896/2021
BETWEEN
HEART OF JESUS SOCIETY PLOT NO 38 SY NO 23, 25/1 & 26 AMBALIPURA VILLAGE, WARD NO 150,
-101- VARTHUR HOBLI, BANGALORE - 560047 REP BY ITS PRESIDENT THATHEUS DARWIN, S/O FRANCIS AGE ABOUT 40 YEARS ...PETITIONER (BY SRI. SRINIVAS V., ADVOCATE)
AND 1 . THE COMMISSIONER THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU – 560002
2 . THE JOINT COMMISSIONER MAHADEVAPURA ZONE, WHITEFIELD ROAD BRUHAT BENGALURU MAHANAGARA PALIKE BANGALORE – 560048
3 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) RHB COLONY, WHITE FIELD MAIN ROAD BRUHAT BENGALURU MAHANAGARA PALIKE BANGALORE – 560048
4 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU - 560001 ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R1 TO R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE AND DEMAND CHALLAN BEARING NO.1 DATED NIL SIGNED ON 06/03/2021 AT ANENXURE-D ISSUED BY THE RESPONDENT NO.3 IN SO FAR AS THE DEMAND OF RS 60,664/- TOWARDS SCRUTINY FEE AND LICENSE FEE AND ETC.
-102- IN WP 6073/2021
BETWEEN
M/S OM NAMAH SHIVAYA VENTURES NO.03, MSR WEST PARK, CHURCH STREET BANGALORE-560001 REPRESENTED BY ITS PARTNER MR M S RAKSHA RAMAIAH ...PETITIONER (BY SRI.VIKRAM A HUILGOL., SR. COUNSEL FOR SMT. G.K.BHAVANA., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BENGALURU -560001 REPRESENTED BY IS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BENGALURU-560001 REPRESENTED BY ITS SECRETARY
3 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B.R AMBEDKAR VEEDHI BENGALURU -560001 REPRESENTED BY ITS SECRETARY
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER 5 . ASSISTANT DIRECTOR BURUHUT BENGALURU MAHANAGARA PALIKE TOWN PLANNING WEST SHESHADRIPURAM SAMPANGI ROAD, NEXT TO BHASHYAM PARK BENGALURU-560020
-103-
6 . ASSISTANT REVENUE OFFICER BRUHUT BENGALURU MAHANAGARA PALIKE MATHIKERE SUB DIVISION, BENGALURU. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 TO R6)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH RULE 3 OF THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULES 2019 SUBSTITUING RULE 37-A (1) VIDE NOTIFICATION ISSUED BY THE R-1 DTD 25.02.2020 PUBLISHED ON 26.02.2020 IN KARNATAKA GAZETTE PART IV-A VIDE ANNX-L AND ETC.
IN WP 6454/2021
BETWEEN
M/S KIRLOSKAR SYSTEMS LIMITED A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE COMPANIES ACT, 1956 HAVING ITS OFFICE AT EMBASSY STAR NO.08, PLACE ROAD, VASANTH NAGAR BENGALURU-560052 REPRESENTED BY ITS GPA HOLDER M/S EMBASSY PROPERTY DEVELOPMENTS PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE COMPANIES ACT, 1956 HAVING ITS OFFICE AT EMBASSY POINT IST FLOOR NO.150, INFANTRY ROAD, BENGALURU-560001 REPRESENTED BY ITS AUTHORISED SIGNATORY MR A B MANDANNA ...PETITIONER (BY SRI. SANJAY NAIR., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY DEPARTMENT OF LAW AND PARLIAMENTARY
-104- AFFAIRS, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU-560001
2 . THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BENGALURU-560001
3 . BRUHATH BENGALURU MAHANAGARA PALIKE N R SQUARE, HUDSON CIRCLE BENGALURU-560001 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHATH BENGALURU MAHANAGARA PALIKE N R SQUARE, HUDSON CIRCLE BENGALURU-560002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE BYE LAW NO.3.9 OF THE BENGALURU MAHANAGARA PALIKE BUILDING BYE LAWS 2003 ANNXURE-A AS UNCONSTITUTIONAL ILLEGAL AND ULTRA VIRES AND ETC.
IN WP 6699/2021
BETWEEN
M/S SARANYA PROPERTIES PVT LTD a COMPANY HAVING ITS OFFICE AT FLAT NO.406, SRI VANDANA REGENCY, GULMOHAR ENCLAVE ROAD, MUNNEKOLALA, KUNDAHALLI, BANGALORE-560037 REPRESENTED BY ITS MANAGING DIRECTOR, SRI Y MADHU, S/O SRI Y BHASKAR NAIDU,
-105- AGED ABOUT 39 YEARS. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHATH BANGALORE MAHANAGARA PALIKE N R SQARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHATH BANGALORE MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE-560048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
-106- THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 7168/2021
BETWEEN
1 . SRI VEERLA SIVAKUMAR S/O SRI VEERABRAMHAM NAIDU AGED ABOUT 44 YEARS
2 . SMT V SWAPNA W/O VEERLA SIVAKUMAR AGED ABOUT 40 YEARS,
BOTH ARE R/AT NO.16, IST FLOOR 3RD CROSS IST A MAIN, RAMANJANEYANAGAR CHIKKALLASANDRA, BANGALORE-560 061 ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B.R. AMBEKDAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY
-107- AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY 4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
5 . ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD JAYANAGAR 2ND BLOCK BANGALORE-560 011 ……….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSO FAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 7179/2021
BETWEEN
SRI. NANJUNDA. K. M. S/O. LATE MUNIYAPPA, AGED ABOUT 51 YEARS, R/AT NO. 17, PAVDAJANYA NILAYA, PATEL MUNIYAPPA LAYOUT, OPP VIJAYA BANK, KOTHANUR, BENGALURU-560 077. ...PETITIONER
-108- (BY SRI. RAMACHANDRA. H, ADVOCATE)
AND 1 . THE PRINCIPAL SECRETARY URBAN DEVELOPMENT, VIKASA SOUDHA, BENGALURU-560 001. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BENGALURU-560001, REPRESENTED BY THE SECRETARY.
3 . THE COMMISSIONER BBMP, N.R. SQUARE, BENGALURU-560 002. 4 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BENGALURU-560 001, REP. BY THE SECRETARY.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING, BBMP, MAHADEVAPURA ZONE, BENGALURU-560 048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DTD 18.03.2021 ISSUED BY THE R-5 VIDE ANNX-L; DIRECT THE R-5 TO ISSUE (FRESH PLAN SANCTION) FOR COMMERCIAL SHOP BUILDING AT PROPERTY NO.56/8/1/54 SY.NO.KOTHANUR VILLAGE, K.R. PURAM HOBLI, BENGALURU WARD NO.25, MAHADEVAPURA ZONE AFTER COLLECTING ADMISSIBLE CHARGES FROM THE PETITIONER.
-109- IN WP NO. 7195/2021
BETWEEN
SMT LAKSHMI DEVI W/O D RAMACHANDRAPPA AGED ABOUT 65 YEARS, R/AT NO.493/1/1 EXTENSION 10TH CROSS R M V SADASHIVANAGAR BANGALORE-560080. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS UNDER SECRETARY.
3 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDYHA, DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY IS COMMISSIONER. 5 . ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING MAYOHALL 22ND FLOOR, M G ROAD BENGALURU. …RESPONDENTS
-110- (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G INSOFAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 7207/2021
BETWEEN
SPARROW TECHNOLOGIES LIMITED NO.679, 6TH CROSS, KORAMANGALA, 3RD BLOCK, BANGALORE-560034 REP BY MANAGING DIRECTOR, MR RAJEEV SARDA. ...PETITIONER (BY SRI. MANJUNATHA S.V., ADVOCATE)
AND 1 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, N R SQUARE, BANGALORE-560002. 2 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REP. BY ITS PRINCIPAL SECRETARY, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BANGALORE-560001. 3 . ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, 9TH CROSS, 9TH MAIN ROAD,
-111- JAYANAGARA 2ND BLOCK, BANGALORE-560011. 4 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, REP. BY ITS PRINCIPAL SECRETARY, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BANGALORE-560001. …RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. V.G.BHANUPRAKASH., ADVOCATE FOR R1 & R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE BYE LAWS NO.3.9 OF THE BANGALORE MAHANAGARA PALIKE BUILDING BYE-LAWS 2003 AS UNCONSTITUTIONAL, ILLEGAL AND ULTRA VIRES AND QUASH THE DEMAND NOTICE DTD 17.02.2021 ISSUED BY R-3 DEMANDING PAYMENT OF RS.6,39,000/- (RUPEES SIX LAKHS THIRTY NINE THOUSAND ONLY) TOWARDS GROUND RENT AND RS.68,802/- (RUPEES SIXTY EIGHT THOUSAND EIGHT HUNDRED AND TWO ONLY) AND ETC.
IN WP NO. 7610/2021
BETWEEN
M/S ANKURAA DEVELOPERS A PARTNERSHIP FIRM, HAVING ITS OFFICE AT SITE NO.4/1, 3RD FLOOR, BBMP KATHA NO.992/HK130, SURVEYNO.3, PATTANDURU AGARAHARA, WHITEFIELD MAIN ROAD, BANGALORE 560066. REPRESENTED BY MANAGING PARTNER, MR. P. BALASUBRAMANYAM, S/O SRI.P.MUTHUSWAMY PERUMAL, AGED ABOUT 43 YEARS. ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
-112- AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR.AMBEDKAR VEDHI, BENGALURU 560001. 2 . STATE OF KARNATAKA, DEPARTMENT OF LABOUR, VIKASA SOUDHA, BENGALURU 560001. REPRESENTED BY IS SECRETARY.
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BENGALURU 560002. REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING NORTH BRUHAT BENGALURU MAHANGARA PALIKE, N.R.SQUARE, BENGALURU-560002. ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. B.L.SANJEEV., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD.29.3.2021 VIDE ANNEXURE-C ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.32,090/- TOWARDS GROUND RENT INCLUDING CGST AND SGST RS.60,434/- TOWARDS SECURITY DEPOSIT RS.54,391/- TOWARDS LICENSE FEE AND ETC.
IN WP NO. 8014/2021
BETWEEN
SRI K K MAHENDRAN S/O LATE K A KOTHANDA RAMAN
-113- AGE ABOUT 51 YEARS R/AT NO 9, NEW NO 50, TANK ROAD SIVAN CHETTY GARDENS BANGALORE – 560042. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REP BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REP BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REP BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE- 560002 REP BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BENGALURU MAHANAGARA PALIKE UTILITY BUILDING MAYOHALL 22ND FLOOR, M G ROAD BENGALURU – 560011. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
-114- THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSOFAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 8020/2021
BETWEEN
K PADMAVATHI AGED 71 YEARS W/O N C MADHURAJ R/AT NO.164, 9TH MAIN ROAD, RMV EXTENSION, SADASHIVANAGAR BANGALORE - 560 080. ...PETITIONER (BY SRI. JOSEPH ANTHONY & SRI. SHIRISH KRISHNA., ADVOCATES)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, BANGALORE - 560 001 REPRESENTED BY THE CHIEF SECRETARY.
2 . THE DEPARTMENT OF LABOUR VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, BANGALORE - 560 027 REPRESENTED BY THE COMMISSIONER.
-115- 5 . THE ASSISTANT DIRECTOR TOWN PLANNING (WEST) BRUHAT BENGALURU MAHANAGARA PALIKE SHESHADRIPURAM SAMPIGE ROAD NEXT TO BHASHYAM PARK, BENGALURU - 560 020. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH BYE-LAW 3.9 OF THE BANGALORE MAHANAGARA PALIKE BUILDING BYE-LAWS, 2003 AS UNCONSTITUTIONAL, ARBITRARY, ILLEGAL AND ULTRA- VIRES; QUASH THE NOTIFICATION ISSUED BY THE R1 DATED FEBRUARY 2020 ANNEXURE-E INSOFAR AS THE INSERTED RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO. 8042/2021
BETWEEN
1 . SRI DATLA SUNIL PRASAD VARMA AGED 49 YEARS S/O LATE SURYANARAYANA RAJU R/AT NO.L-84, 4TH MAIN 6TH SECTOR HSR LAYOUT, BANGALORE-560 102. 2 . SRI KALIDINDI SURYANARAYANARAJU S/O LATE KALIDINDI SITARAMARAJU R/AT NO.L-84, 4TH MAIN 6TH SECTOR HSR LAYOUT, BANGALORE-560 102. 3 . SRI BHUPATIRAJU NAGENDRA KISHORE VARMA AGED 40 YEARS, S/O NARASIMHA RAJU BHUPATHIRAJU R/AT NO.L-84, 4TH MAIN 6TH SECTOR HSR LAYOUT, BENGALURU-560 102. ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
-116- AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKASA SOUDHA B BANGALORE -560 001. 2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560 002 REPRESENTED BY IS COMMISSIONER.
3 . ASSISTANT DIRECTOR TOWN PLANNING BOMMANAHALLI BRUHAT BANGALORE MAHANAGARA PALIKE BEGUR MAIN ROAD, BANGALORE-560 068. …RESPONDENTS
(BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD NIL VIDE ANNX-D ONLY ISSUED BY THE R-3 ONLY IN SO FAR AS THE DEMAND OF RS.2,68,952/- TOWARDS SECRUTINY FEE, RS.8,80,741/- TOWARDS GROUND REND AND GST, RS.10,75,807/- TOWARDS LICENSE FEE, RS.1,83,587/- TOWARDS BETTERMENT FEE FOR BUILDING RS.15, 94, 039/- AND ETC.
IN WP NO. 8071/2021
BETWEEN
1 . SRI GOVARDHAN REDDY @ GOVARDHAN SIDDA REDDY S/O SIDDA REDDY M @ SIDDAPPA AGED 45 YEARS
2 . SRI HARISH REDDY ALIAS GOVARDHAN SIDDA REDDY
-117- AGED 40 YEARS S/O SIDDA REDDY M @ SIDDAPPA 3 . SRI RUPESH KUMAR M AGED 37 YEARS S/O LATE MUNI REDDY M @ JAYAKUMAR
ALL ARE R/AT NO. 62/1, MUNIRAMA REDDY BUILDING 1ST CROSS, BENNIGANAHALLI OLD MADRAS ROAD BANGALORE - 560 016. REPRESENTED BY THEIR GPA HOLDER M/S CANDEUR CONSTRUCTION A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT SY NO. 183/1A, 183/1B, 183/10 GUNJUR MAIN ROAD, NEXT TO VINAYAKA THEATER VARTHUR WHITE FIELD BANGALORE EAST - 560 087 BY ITS MANAGING PARTNER SRI KATAM REDDY SRIKANTH REDDY
...PETITIONERS (BY SRI. VIVEKANANDA T.P. ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE - 560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE
-118- N R SQUARE, BANGALORE - 560 002 ………RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE NO. DATED NIL AT ANNEXURE-H ISSUED BY THE R-4 ONLY IN SO FAR AS THE DEMAND OF RS 2,18,961/- TOWARDS SCRUTINY FEE, RS 25,83,736/- TOWARDS GROUND RENT AND GST, RS 43,79,214/- TOWARDS LICENSE FEE AND ETC.
IN WP NO. 8087/2021
BETWEEN
SRI K SAMEEULLA S/O K FAKKRUDDIN SAB AGED ABOUT 58 YEARS RESIDING AT NO.1096, 7TH MAIN NEAR SAI BABA ASHRAMA BTM LAYOUT 1ST STAGE DHARMARAM COLLEGE BANGALORE - 560 029
REP BY HIS GPA HOLDER M/S SHRESHTA BUILDERS A REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.15/3 KATHA NO.2, 2ND FLOOR, SHOP NO.2 , KATHRIGUPPE, UTTARAHALLI HOBLI BANGALORE - 560 085 REP BY ITS PARTNER SRI C HARI BABU, S/O CHINNABHA NAIDU. ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA
-119- THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE - 560 001 REP BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE - 560 001 REP BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE - 560 001 REP BY ITS SECRETARY.
4 . BBMP, N R SQUARE BANGALORE - 560 002 REP BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (BOMMANAHALLI) BBMP, BEGUR MAIN ROAD, BOMMANAHALLI BANGALORE - 560 068. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSOAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
-120- IN WP NO. 8148/2021
BETWEEN
SRI K T RAJASHEKHARA S/O SRI K GOWDA AGED ABOUT 74 YEARS R/A NO.321, T S P ROAD OPP BANGALORE MEDICAL COLLEGE KALASIPALYAM, BANGALORE-560002. ...PETITIONER
(BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMETN DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR 0VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING(SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS
-121- 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK BANGALORE-560011. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 8224/2021
BETWEEN
1 . M/S. THILAK BUILDERS A PARTNERSHIP FIRM HAVING ITS OFFICE AT 26, SINGAPORE GARDEN, GREEN FIELD -II, GUBBAALAL GATE, KANAKAPURA MAIN ROAD, BANGALORE. REPRESENTED BY ITS PARTNER, SRI SUNDARESAN C, S/O SRI CHINNARAJ, AGED ABOUT 38 YEARS. 2 . SRI MUNISUBBAIAH S/O LATE MUNIBYARAPPA, AGED ABOUT 76 YEARS, R/AT NO.78, NEAR SAIBABA TEMPLE VASANTHAPURA, SUBRAMANYAPURA POST, BANGALORE-560061 REPRESENTED BY HIS GPA HOLDER, M/S THILAK BUILDERS, BY ITS PARTNER,
-122- SRI SUNDARESAN C, S/O SRI CHINNARAJ, AGED ABOUT 38 YEARS. ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA,. DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR (TOWN PLANNING -BOMMANAHALLI) BRUHAT BENGALURU MAHANAGARA PALIKE, BEGUR MAIN ROAD, BOMMANAHALLI, BANGALORE-560068. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
-123- THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING SECTION 18A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING AMENDMENT ACT 1998) AS CONTAINED IN ANNEXURE G1 INSOFAR AS SECTION 18A (I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 8243/2021
BETWEEN
LADY SUPERIOR SISTER OF ST. JOSEPH OF TARBES OF BANGALORE A REGISTERED SOCIETY, TERBES NIVAS NO.47, PROMINADE ROAD, FRAZER TOWN, BANGALORE-560005 REPRESENTED BY ITS PRESIDENT, SMT BENEDICT SISTER. ...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE-560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE, REPRESENTED BY ITS SECRETARY. 3 . THE BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING -NORTH)
-124- BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE-560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE NO. DATED 01.04.2021 AT ANNEXURE-D ISSUED BY THE R-4 ONLY IN SO FAR AS THE DEMAND OF RS 1,35,017/- TOWARDS SCRUTINY FEE, RS 27,00,342/- TOWARDS LICENSE FEE, RS 21,21,697/- TOWARDS GROUND RENT RS 3,81,906/- TOWARDS GST ON GROUND RENT, RS 7,15,330/- TOWARDS SECURITY DEPOSIT RS 7,15,330/- AND ETC.
IN WP NO. 8292/2021
BETWEEN
SRI SIDDHARAM SWAMIGALU GURUSHIVABASAV SWAMIGALU, NAGANURU RUDRAKSHIMATH S/O GURUSHIVABASAV SWAMIGALU, AGED ABOUT 63 YEARS, NO.293, 39TH CROSS, 8TH BLOCK, JAYANAGAR, BANGALORE-560082. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT,
-125- VIKASA SODHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHATH BANGALORE MAHANAGARA PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK, BANGALORE-560011. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 8311/2021
BETWEEN
M/S WINDSOR GARDENS PVT LTD HAVING ITS REGISTERED OFFICE
-126- AT NO.81, 36TH CROSS, 6TH MAIN, 5TH BLOCK, JAYANGAR, BANGALORE 560041. REPRESENTED BY ITS DIRECTOR, SRI.M. SRINVIASA RAO. ...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR.AMBEDKAR VEEDHI, BANGALORE 560001. 2 .
BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N.R.SQUARE, BANGALORE 560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 29.03.2020 AT ANNEXURE-F ISSUED BY THE R3 ONLY IN SO FAR AS THE DEMAND OF RS.92,56,000/- OUT OF WHICH A SUM OF RS.22,48,806/- TOWARDS GROUND RENT, RS.4,04,785/- TOWARDS GST, RS.89,952/- TOWARDS SCRUTINY FEE, RS.17,99,045/- LICENSE FEE, RS.91,054- TOWARDS LEVY AD COLLECTION OF 5 PERCENT SURCHARGE TO BE PAID TO BBMP, RS.3,46,006/- AND ETC.
-127- IN WP NO. 8354/2021
BETWEEN
1 . SRI GOVINDRAJA SHETTY AGED ABOUT 78 YEARS S/O LATE N GIRIYAPPA SETTY
2 . SMT. GEETHALAKSHMI AGED ABOUT 72 YEARS W/O Y GOVINDARAJA SETTY 3 . SRI RAGHAVENDRA G AGED ABOUT 38 YEARS S/O SRI GOVINDARAJA SETTY
ALL ARE R/AT NO.60 KOTE BEEDHI, YELAHANKA BENGLAURU 560 064 REP BY THEIR GPA HOLDER SRI DIVAKAR S AGED ABOUT 44 YEARS S/O LATE SUBHASH RAJU NO.18, 5TH TEMPLE STREET 5TH CROSS, MALLESHWARAM BENGALURU 560003
...PETITIONERS (BY SRI. ABHINAV RAMANAND A., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDAH, DR. B.R. AMBEDKAR VEEDHI BANGALORE 560 001 RERPESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATKA LABOUR DEPARTMENT VIKASA SODUAH, DR.B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 RERPESENTED BY IS UNDER SECRETARY.
-128- 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATGIN VIKASA SOUDHA, DR. B. R AMBEDKAR VEEDHI, BANGLAORE 560 001 REPRESENTED BY ITS SECRETARY.
4 . THE BRUHAT BENGALURU MAHANAGARA PALIKE, N RSQUARE, BANGALORE 560 002 RERPESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR (TOWN PLANNING-YELAHANKA) THE BRUHAT BENGALUR MAHANAGARA PALIKE ROOM NO.2, AMRUTAHHALLI MAIN ROAD, BYATARAYANAPURA, BELLARY ROAD, BANGALORE 560 092. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 8372/2021
BETWEEN
SRI. K. S. JAIPRAKASH REDDY S/O LATE A KRISHNA REDDY AGED ABOUT 70 YEARS R/A NO.32, 9TH MAIN, 10TH CROSS, 2ND BLOCK JAYANAGAR, BANGALORE-560011. ...PETITIONER
-129- (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING(SOUTH) BRUHATH BANGALORE MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK, BANGALORE-560011. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT)
-130- ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 8379/2021
BETWEEN
M/S ADITHYA CONSTRUCTIONS A REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT NO 34 HAGDURU COLONY WHITEFIELD POST BENGALURU-560066 REPTD BY ITS MANAGING PARTNER SRI PUNNA REDDY AGE ABOUT 55 YEARS S/O BASIVI REDDY. ...PETITIONER (BY SRI. NAGARAJA T., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY URBAN DEVELOPMENT DEPARTMENT VIDHANA SOUDHA BENGALURU – 560001. 2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE N R CIRCLE, BENGALURU – 560002. 3 . THE SPECIAL COMMISSIONER TOWN PLANING, BRUHAT BENGALURU MAHANAGARA PALIKE N R CIRCLE, BENGALURU – 560002. 4 . THE OFFICE OF ASSISTANT DIRECTOR TOWN PLANNING MAHADEVAPURA BBMP RHB COLONY, WHITEFIELD MAIN ROAD BENGALURU – 560048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1
-131- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 TO R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE CIRCULAR DATED 21.07.2016 ISSUED R2 THE OFFICE OF COMMISSIONER, BBMP, N R CIRCLE, BANGALORE-56002, PRODUCED AT ANNEXURE C , CIRCULAR DAATED 29.08.2016 ISSUED BY R3 , THE OFFICE OF COMMISSIONER SPECIAL, (TOWN PLANNING), NARASIMHARAJA CIRCLE, BANGALORE-56002, PRODUCED AT ANNEXURE D AND ETC.
IN WP NO. 8421/2021
BETWEEN
1 . MR YEDHALA SUDHAKAR REDDY S/O. MR. Y SUBBA REDDY, AGED ABOUT 54 YEARS
2 . MRS. SWARUPA BEJAWADA W/O. MR. Y SUDHAKAR REDDY, AGED ABOUT 49 YEARS
BOTH ARE R/A FLAT NO. 307, VARS FANTASY, 1ST MAIN OFF 50 FEET ROAD, HAL II STAGE, KODIHALLI, BANGLORE 560008. 3 . MRS. JHANSY MUPPALA W/O. MR. BHASKAR REDDY MUPPALA, AGED ABOUT 53 YEARS
4 . MR. BHARGAV SUMANTH M S/O. MR. BHASKAR REDDY MUPPALA,
BOTH ARE R/AT FLAT NO. 17F, FIRST FLOOR, 18TH CROSS, HSR SECTOR -3, BANGALORE 560102. ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
-132- AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BENGALURU 560001. REP BY ITS SECRETARY. 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE BBMP, NR SQUARE, BENGALURU 560002. REP BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING EAST, BRUHAT BENGALURU MAHANAGARA PALIKE, UTILITY BUILDING, MAYOHALL 2ND FLOOR, MG ROAD, BENGALURU 560001. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 7.04.2021 VIDE ANNEXURE-C ISSUED BY R4 IN SO FAR AS THE DEMAND OF RS.1,23,233/- TOWARDS GROUND RENT INCLUDING CGST AND SGST, RS.1,21,000/- TOWARDS SECURITY DEPOSIT, RS2,08,870/- TOWARDS LICENSE FEE, RS.10,444/- TOWARDS SCRUTINY FEE, RS.71,350/- TOWARDS WATE SUPPLY SCHEME (BWSSB), RS.71,350/- AND ETC.
IN WP NO. 8546/2021
BETWEEN
SRI S R BALASUBRAMANYAM SON OF LATE S A RADHAKRISHNA SETTY
-133- AGE ABOUT 75 YEARS R/A NO 216, 4TH MAIN ROAD, 3RD PHASE, J P NAGAR, BENGALURU – 560078. ...PETITIONER
(BY SRI. KEERTHIKAR S., & PRAMODA GOWDA T.P., ADVOCATES)
AND 1 . THE BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560002 REP BY ITS COMMISSIONER.
2 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REP BY ITS SECRETARY.
3 . THE ASSISTANT DIRECTOR TOWN PLANNING MAHADEVAPURA ZONE BRUHATH BENGALURU MAHANAGARA PALIKE BENGALURU – 560048. 4 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKAS SOUDHA DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REP BY ITS SECRETARY. …RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. B.V MURALIDHAR., ADVOCATE FOR R1 & R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THE BYE LAWS NO.3.9 OF THE BANGALORE MAHANAGARA PALIKE BUILDING BYELAWS 2003 AS UNCONSTITUTIONAL ILLEGAL AND ULTRA VIRES AND ETC. IN WP NO. 8573/2021
-134-
BETWEEN
MR B C PATIL S/O SRI CHANNABASAVANNA GOWDA AGE ABOUT 65 YEARS R/ANO 34/3B, BALAMBID HIREKERUR TALUK HAVERI - 581111 AND ALSO RESIDENT AT SRIRAMPURAM VILLAGE JAKKUR WARD, YELAHANKA BANGALORE - 560063 ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI, BENGALURU 560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BENGALURU - 560001 REP BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE BENGALURU - 560002 REP BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING NORTH BRUHAT BENGALURU MAHANAGARA PALIKE YELAHANKA ZONE, BENGALURU - 560063 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
-135- THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT CERTIORARI OR SIMILAR WRIT OR ORDER OR DISRECTOR TO QUASH THE DEMAND NOTICE BBMP/EODB/CH/3064/21-22 (PRJ 5756-20-21) DT.22.04.2021 VIDE ANNEXURE-C ISSUED BY RESPONDENT NO.4 IN SO FAR AS AND ETC.
IN WP NO. 8763/2021
BETWEEN
MR RAVI H B S/O LATE S K BASAPPA SETTY AGED ABOUT 51 YEARS, R/ AT NO.348 KAUSTUBHA 8TH CROSS 3RD C MAIN HEALTH LAYOUT SRIGANDHADAKAVAL, NEAR BDA COMPLEX BANGALORE-560 091. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR B.R. AMBEKDAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS UNDER SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B.R. AMBEKDAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
-136- 5 . THE ASSISTANT DIRECTOR TOWN PLANNING (RAJARAJESHWARI NAGARA) BRUHAT BANGALORE MAHANAGRA PALIKE 18TH CROSS, IDEAL HOME LAYOUT R R NAGAR, NEAR BESCOM OFFICE BENGALURU-560098. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 8796/2021
BETWEEN
1 . SRI V ANANDARAM S/O LATE SRI R VENKATASWAMAPPA AGED 70 YEARS
2 . SRI A RAJEEVA S/O SRI V ANANDARAM AGED 43 YEARS
3 . SRI A RAGAVENDRA S/O SRI V ANANDARAM AGED 42 YEARS REPRESENTED BY ITS GPA HOLDER SRI V ANANDARAM S/O LATE SRI R VENKATASWAMAPPA
ALL ARE R/AT NO. 224, 10TH MAIN, 100 FEET ROAD, 1ST BLOCK,
-137- H R B R LAYOUT, KALYAN NAGAR BANGALORE - 560 043. ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS UNDER SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER. 5 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING, MAYOHALL 22ND FLOOR M G ROAD, BANGALORE - 560 001. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
-138- THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) AS CONTAINED IN ANNEXURE-G1 INSOFAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 8907/2021
BETWEEN
1 . SRI V PAPANNA S/O SRI GOWDARA VENKATAPPA AGED ABOUT 77 YEARS,
2 . SRI PARAMESHWARA P S/O SRI V PAPANNA AGED ABOUT 45 YEARS,
3 . SRI VENKTESH REDDY P S/O SRI V PAPANNA AGED ABOUT 43 YEARS, 4 . SMT AMARESH P S/O SRI V PAPANNA AGED ABOUT 40 YEARS,
5 . SMT BANGARAMMA W/O SRI V PAPANNA AGED ABOUT 66 YEARS,
ALL ARE R/AT NO.86/4 CHALLAKERE VILLAGE, KRISHNARAJAPURA HOBLI BANGALORE EAST TALUK, BANGALORE. ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT
-139- VIKASA SOUDHA DR BR AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SODUHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY. 3 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER,
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BANGALORE MAHANGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD BANGALORE-560048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSOAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
-140- IN WP NO. 8925/2021
BETWEEN SRI J RAGHAVENDRA S/O SRI JAVARE GOWDA AGED 40 YEARS R/AT NO. B1301, CLUB MEADOWS, HIRANANDANI APARTMENT AKSHAYANAGAR, HULIMAVU OPP BANNERGHATTA ROAD BANGALORE – 560068. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASISSTANT DIRECTOR TOWN PLANNING BOMMANAHALLI
-141- BRUHAT BANGALORE MAHANAGARA PALIKE BEGURU MAIN ROAD, BOMMANAHALLI BENGALURU - 560 068. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSOFAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 8935/2021
BETWEEN
1 . T SURESH KUMAR REDDY AGED 56 YEARS, S/O LATE PATTABHI RAMA REDDY R/AT A-2, RAMANASHREE CALIFORNIA GARDEN LAYOUT, ANANTHAPURA VILLAGE, YELAHANKA HOBLI, BANGALORE-560 064. 2 . M.RAMESH KUMAR REDDY AGED 53 YEARS, S/O M.A.SESHADRI REDDY R/AT A-28, RAMANASHREE CALIFORNIA GARDEN LAYOUT, ANANTHAPURA VILLAGE, YELAHANKA HOBLI, BANGALORE-560064. ...PETITIONERS (BY SRI. MUNISWAMY GOWDA S G., ADVOCATE)
AND
STATE OF KARNATAKA REP BY ITS SECRETARY,
-142-
3. 4. URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI BANGALORE-560 001. STATE OF KARNATAKA DEPARMTENT OF LABOUR VIKASA SOUDHA, BANGALORE-560001 REP BY ITS SECRETARY
BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER.
THE ASISSTANT DIRECTOR TOWN PLANNING (YELAHANKA) BRUHAT BANGALORE MAHANAGARA PALIKE ROOM NO.2, AMRUTHAHALLI MAIN ROAD BYTARAYANPURA, BELLARY ROAD, BENGALURU - 560092. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD NIL VIDE ANNX-B ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.5,313/- TOWARDS SCRUTINY FEE, RS.62,692/- TOWARDS GROUND RENT, RS.1,06,258/- TOWARDS LICENSE FEE, RS.23,613/- TOWARDS BUILDING BETTERMENT FEE, RS.75,134/- TOWARDS SITE AREA BETTERMENT FEE, RS.11,142/- TOWARDS LAKE REJUVENATION FEE, RE.1,250/- AND ETC.
IN WP NO. 8951/2021
BETWEEN
1 . M/S CHAITRASHREE DEVELOPERS A REGISTERED PARTNERSHIP FIRM
-143- HAVING ITS REGISTERED OFFICE AT NO.70 OPP. DHARSHINI FLOORINGS KAVERINAGAR BANASHANKARI 3RD STAGE BANGALORE - 560 085
REPRESENTED BY ITS PARTNER SRI M VENKATESHULU S/O LATE CHENCHU NAIDU AGED 48 YEARS 2 . SMT. A S NAGARATHNA W/O LATE PUTTA BUDDI AGED 68 YEARS R/AT NO. 1133/A-7 AMBIKA SERVICE ROAD NEAR SHARAVATHI HOSPITAL HAMPI NAGAR VIJAYANAGAR BANGALORE - 560 040
REPRESENTED BY HER GPA HOLDER M/S CHAITRASHREE DEVELOPERS A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO.70 OPP. DHARSHINI FLOORINGS KAVERINAGAR BANASHANKARI 3RD STAGE BANGALORE - 560 085
REPRESENTED BY ITS PARTNER SRI M VENKATESHULU S/O LATE CHENCHU NAIDU AGED 48 YEARS ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT
-144- VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALROE - 560 001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALROE - 560 001 REPRESENTED BY ITS SECRETARY. 4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER.
5 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, HEAD OFFICE BUILDING ANNEX - 3 BUILDING, BANGALORE - 560 002 …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 9264/2021
BETWEEN
DR SANJANA A S W/O Dr. DEEPAK.J, AGED 38 YEARS, R/AT 226A, “SAI SADANA”
-145- 4TH CROSS, SAI ENCLAVE LAYOUT, J.P.NAGAR 7TH PHASE, BANGALORE-560078. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDAH, DR. B R AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATKA THE LABOUR DEPARTMENT VIKASA SOUDAH, DR. B R AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI, BENGALORE 560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUAHT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGLAORE 560002 RERPESENTED BY ITS COMMISSIONER. 5 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK, BENGALURU 560011. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF
-146- THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSOAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 9414/2021
BETWEEN G H RAJU S/O LATE GANGACHANNAIAH AGED ABOUT 51 YEARS R/AT NO.4159, NIHARIKA 9TH CROSS, B BLOCK, SUBRAMANYA NAGARA RAJAJINAGAR 2ND STAGE, BENGALURU-560 021. ...PETITIONER (BY SMT. SUDHA D., ADVCOATE)
AND 1 . THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, BENGALURU-560 001. 2 . THE BRUHATH BENGALURU MAHA NAGARA PALIKE N R SQUARE, BENGALURU-560 002 BY ITS SPECIAL COMMISSIONER. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE IN THE FORM OF CHALLAN NO. AS PER ANNEXURE-E DATED 01/2/21 AND DIRECT THE R-2 TI APPROVE THE BUILDING PLAN FOR ADDITIONAL CONSTRUCTION SUBMITTED BY THE PETITIONER AS PER ANNEXURE-D WITHOUT
-147- INSISTING FOR THE COMPLIANCE OF THE DEMAND NOTICE AS PER ANNEXURE-E IN THE FORM OF CHALLAN NO. DATED 01/2/21 AND ETC.
IN WP NO. 9419/2021
BETWEEN
1 . M/S LAKSHMI ENTERPRISES A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.1549 5TH MAIN, 3RDPHASE J P NAGAR BANGALORE-560 078 REPRESENTED BY IS GPA HOLDER M/S SEVEN HILLS CONSTRUCTIONS BY ITS PARTNER SRI MANOHAR REDDY, S/O SRI MUNIREDDY AGED ABOUT 42 YEARS.
2 . M/S SEVEN HILLS CONSTRUCTIONS A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.165/A KOWDENAHALLI, RAMAMURTHY NAGAR T C PALYA MAIN ROAD, BANGALORE-560 016 BY ITS PARTNER SRI MANOHAR REDDY, S/O MUNIREDDY AGED ABOUT 42 YEARS. ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-56 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS UNDER SECRETARY.
-148- 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE -560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR (TOWN PLANNING-MAHADEVAPURA) BRUHAT BENGALURU MAHANAGARA PALIKE RHB COLONY WHITEFIELD MAIN ROAD, BANGALORE-560 048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT)ACT, 1988) AS CONTAINED IN ANNEXURE G1 INSOFAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 12004 IS CONCERNED.
IN WP NO. 9439/2021
BETWEEN
SMT V K SARASWATHY W/O SRI V K BALASUBRAMANIAN AGED ABOUT 74 YEARS, R/AT NO.5/A, RUSTUMBAGH ROAD KODIHALLY, BANGALORE -560 017
REPRESENTED BY HER GPA HOLDER
-149- SRI B JAYAKUMAR AGED ABOUT 57 YEARS R/AT NO.5, CLASSIC HOMES RUSTUMBAGH ROAD BANGALORE-560 017. ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKAS SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE -560002 REPRESENTED BY ITS COMMISSIONER. 5 . ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING MAYOHALL 22ND FLOOR M G ROAD BANGALORE-560 001. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
-150- THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 9466/2021
BETWEEN
SRI.N.NANJUNDAPPA AGED 70 YEARS S/O LATE B. NARASAPPA R/AT BRUNDAVAN, 8TH CROSS SIT EXTENSION, TUMKUR ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKASA SOUDHA DR. AMBEDKAR VEEDHI, BANGALORE - 560 001. 2 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISIONER.
3 . THE ASSISTANT DIRECTOR TOWN PLANNING (RAJARAJESHWARINAGAR) BRUHAT BANGALORE MAHANAGARA PALIKE 18TH CROSS, IDEAL HOME LAYOUT RAJARAJESHWARINAGAR BANGALORE - 560 098. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1
-151- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 25.03.2021 AT ANNEXURE D OF RS.1,86,715/- TOWARDS LICENSE FEE, RS.1,16,458/- TOWARDS BETTERMENT FEE FOR BUILDING, RS.3,09,393/- TOWARDS BETTERMENT FEE FOR SITE, RS.1,16,458/- TOWARDS SECURITY DEPOSIT, RS.41,252/- CESS TOWARDS WATER SUPPLY SCHEME (BWSSB) RS.41,252/- CESS TOWARDS RISING ROAD (BDA) AND ETC.
IN WP NO. 9536/2021
BETWEEN
SRI S G PRAKASH RAO SATHE S/O LATE V.A.SUBBA RAO AGED 57 YEARS, R/AT NO.308, 1ST FLOOR, 6TH MAIN, HAL 2ND STAGE, BANGALORE-560 038. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B.R.AMBEDKAR VEEDHI BANGALORE-560 001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B.R.AMBEDKAR VEEDHI BANGALORE-560 001 REP BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B.R.AMBEDKAR VEEDHI
-152- BANGALORE-560 001 REP BY ITS SECRETARY. 4 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R.SQUARE, BANGALORE-560002 REP BY ITS COMMISSIONER. 5 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE, UTILITY BUILDING, MAYOHALL 22ND FLOOR, M.G.ROAD, BENGALURU-560011. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998 AS CONTAINED IN ANNXURE-G1 IN SO FAR AS SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 9561/2021
BETWEEN
SRI CHAMARAJNAGAR SRINIVAS RAO HARISH S/O. LATE. C N SRINIVAS RAO, R/AT NO. 198-D, 7TH B MAIN ROAD, 3RD BLOCK, JAYANAGAR, BANGALORE 560011. ...PETITIONER (BY SRI. SUYOG HERELE E., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT,
-153- VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI, BANGALORE 560001. REP BY ITS SECRETARY.
2 . THE LABOUR DEPARTMENT VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI, BANGALORE 560001. REP BY ITS UNDER SECRETARY.
3 . BRUHATH BANGALORE MAHANAGAR PALIKE NR SQUARE, BANGALORE 560002, REP BY ITS COMMISSIONER. 4 . THE ASSISTANT DIRECTOR TOWN PLANNING BOMMANAHALLI, BENGALURU, BHRUATH BANGALORE MAHANAGAR PALIKE, BEGURU, MAIN ROAD, BANGALORE 560068. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE COMPUTER GENERATED DEMAND NOTICE ISSUED BY THE R4 PRODUCED AT ANNEXURE-D THEREBY DEMANDING RS.35,000/- TOWARDS SCRUTINY FEE, 4,86,000/- TOWARDS GROUND RENT AND GST, RS.5,25,000/- TOWARDS LICENSE FEE, RS.2,44,000/- TOWARDS BETTERMENT FEE FOR BUILDING, AND ETC.
IN WP NO. 9570/2021
BETWEEN
IBC KNOWLEDGE PARK PRIVATE LIMITED DIAMOND DISTRICT PENTHOUSE (B9) CORPORATE TOWER, NO.150, OLD AIRPORT ROAD, BENGALURU - 560 008 REPRESENTED BY ITS DIRECTOR KHALID MOHSIN ...PETITIONER
-154- (BY SRI.VINAYAKA B., ADVOCATE)
AND 1 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE BENGALURU - 560 002 REPRESENTNED BY ITS COMMISSIONER
2 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BHARATH BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002. 3 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BHARATH BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002 ……RESPONDENTS (SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND LETTER ISSUED BY THE R2 - JOINT DIRECTOR TOWN PLANNING (SOUTH) DATED 28.01.2021 PRODUCED AS ANNEXURE-A AND ETC.
IN WP NO. 9667/2021
BETWEEN
M/S. PRESTIGE ESTATES PROJECTS LTD A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT PRESTIGE FALCON TOWER NO.19, BRUNTON ROAD BENGALURU-560001 REP. BY ITS AUTHORISED SIGNATORY MR T ARVIND PAI ...PETITIONER (BY SRI. SHRIKARA P K., ADVOCATE)
-155- AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BENGALURU-560001 REPRESENTED BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REPRESENTED BY THE COMMISSIONER
3 . JOINT DIRECTOR, TOWN PLANNING NORTH BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED LETTER DTD NIL VIDE ANNX-A BY THE R-2 AS REGARDS THE LEVIES DETAILED IN PARA NO.2 ABOVE AND ETC.
IN WP NO. 9765/2021
BETWEEN
SMT R PALLAVI W/O SRI MURALI C AGED ABOUT 48 YEARS R/A NO.19/15, 5TH MAIN ROAD S K GARDEN, BENSON TOWN BANGALORE-560046 ...PETITIONER (BY SRI.B PRAMOD., ADVOCATE)
-156- AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESNETED BY ITS SECRETARY
4 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER 5 . THE ASSISTANT DIRECTOR TOWN PLANNING(EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING, MAYOHALL, 22ND FLOOR M G ROAD, BENGALURU-560001 …………RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSOAR AS SECTION 18-A(I) AND
-157- (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 9773/2021
BETWEEN
1 . SRI MOHAMMED ALMASH AHMED S/O SRI. MOHAMMED IQBAL AHMED AGED BOUT 42 YEARS
2 . SMT PARVEEN BANU W/O SRI MOHAMMED ALMASH AHMED AGED BOUT 32 YEARS
REP BY GPA HOLDER MR. MOHAMMED ALMAS AHMED BOTH ARE R/AT NO.1124, 5TH B CROSS K N EXTENSION, YESHWANTHAPURA BANGALORE - 560 022. ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE - 560 001 REP BY ITS SECREATRY. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE - 560 001 REP BY ITS UNDER SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIMAMENTARY AFFAIRS AND LEGISLATION VAKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE - 560 001 REP BY ITS SECRETARY.
-158- 4 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R. SQARE, BANGALORE - 560 002 REP BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLAINNING (WEST) BBMP, SHESHADRIPURAM SAMPIGE ROAD, NEXT TO BASHYAM PARK BANGALORE - 560 098. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT)ACT, 1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 9813/2021
BETWEEN
SRI N HANUMANTHA REDDY S/O NALLAPPA REDDY, AGED ABOUT 65 YEARS, R/AT NO.255/2, 1ST CROSS, LAL BAHADUR NAGAR, B.CHANASANDRA EXTENSION, KALYANANAGAR, BANGALORE 560043. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT,
-159- VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE 560001. REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE 560001. REPRESENTED BY ITS UNDER SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR.BR.AMBEDKAR VEEDHI, BANGALORE 560001. REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BANGALORE MAHAHANAGARA PALIKE N.R.SQUARE, BANGLAORE 560002. REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALROE MAHANAGARA PALIKE, UTILITY BUILDING, MAYOHALL, 22ND FLOOR, M.G.ROAD, BANGALORE 560001. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
-160- IN WP NO. 9858/2021
BETWEEN
1 . SRI K S SUDARSHAN AGED ABOUT 62 YEARS, S/O LATE SRI.K.SRINIVASALU
2 . SMT K S SHRUTHI AGED ABOUT 30 YEARS, D/O SRI K S SUDARSHAN
3 . SRI K S SHREYAS AGED ABOUT 27 YEARS, S/O K S SUDARSHAN 4 . SRI K S PRASAD AGED ABOUT 59 YEARS, S/O LATE SRI.K.SRINIVASALU
5 . SRI K M SRINIVAS AGED ABOUT 35 YEARS, S/O LATE K S MOHAN ALL ARE R/AT NO.1 3RD CROSS NEHARUNAGAR, SESHADRIPURAM BANGALORE-560 020
REP. BY THEIR GPA HOLDER M/S LEGACY GLOBAL PROJECTS PVT LTD A REGISTERED COMPANY HAVING ITS REGISTERED OFFICE AT NO.333, THIMMAIAH ROAD, BANGALORE-560 052 REPRESENTED BY ITS DIRECTOR SRI ATTUR RAKESH PRABHU. ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT
-161- 4TH FLOOR VIKASA SOUDHA DR AMBEDKAR VEEDHI, BANGALORE-560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE-01 REP. BY ITS SECRETARY.
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560 002 REP. BY ITS COMMISSIONER. 4 . JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560 002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 01.04.2021 AT ANNEXURE -G ISSUED BY R4 ONLY SO FAR AS THE DEMAND OF RS.8,07,048/- TOWARDS GROUND RENT, RS.5,55,350/- TOWARDS GST ON GROUND RENT, RS.17,94,193/- TOWARDS LICENSE FEE, RS.29,141/- TOWARDS SECURITY FEE, RS.22,11,722/- TOWARDS BETTERMENT FEE FOR SITE AND ETC.
IN WP NO. 9923/2021
BETWEEN SRI G. NARENDRA BABU S/O LATE N GOPALA REDDY AGED ABOUT 43 YEARS R/A NO.5/5, NGR NIVAS RUPENAAGRAHARA, HOSUR MAIN ROAD BENGALURU-560008. ...PETITIONER
-162- (BY SRI. R HEMANTH RAJ., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASASOUDHA DR AMBEDKAR VEEDHI, BANGALORE-560001. 2 . THE COMMISSIONER THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002. 3 . THE ASSISTANT DIRECTOR TOWN PLANNING (BOMMANAHALLI) BEGUR MAIN ROAD, BENGALURU-560068. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED NIL (DATE IS NOT MENTIONED IN THE DEMAND NOTICE SINCE IT IS COMPUTER GENERATED NOTICE) AT ANNEXURE-B ISSUED BY THE R3 IN SO FAR AS THE DEMAND OF RS.1,35,358 TOWARDS SCRUTINY FEE, RS.3,95,000/- TOWARDS GROUND RENT, RS.4,26,000 TOWARDS LICENSE FEE, RS.76,000/- AND ETC.
IN WP NO. 10071/2021
BETWEEN
1 . SRI GURU RAGHAVENDRA SEVA SAMITHI A REGISTERED TRUST, NO. 1106/1107, 6TH CROSS, 11TH MAIN, PRAKASHNAGAR, RAJAJINAGAR III STAGE, BANGALORE 560021. -163- REP BY ITS CHAIRMAN, SRI. N G VENKATESHA MURTHY.
2 . N R NAGARAJ RAO S/O. LATE. N. RAMACHANDRA RAO, AGED 74 YEARS NO. 25/1, 3RD CROSS, 1ST MAIN ROAD, R. MUNIKRISHNAPPA LAYOUT, KANAKANAGAR, NAGARABHAVI, BANGALORE 560072. ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRTARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE 560001. 2 . THE BRUHAT BANGALORE MAHANAGARA PALIKE NR SQUARE, BANGALORE 560002. REP BY ITS COMMISSIONER.
3 . THE ASSISTANT DIRECTOR TOWN PLANNING (WEST), BRUHAT BANGALORE MAHANAGARA PALIKE, SAMPIGE ROAD, BANGALORE 560020. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 11.05.2021 AT ANNEXUE-E ISSUED BY THE R-3 ONLY IN SO FAR AS THE DEMAND OF RS.9,528/- TOWARDS SCRUTINY FEE, RS.2,96,856/- TOWARDS LICENSE FEE, RS.1,17,800/- TOWARDS BETTERMENT FEE FOR BUILDING,
-164- RS.6,80,400/- TOWARDS BETTERMENT CHARGES FOR SITAL AREA, RS.1,17,800/- TOWARDS SECURITY DEPOSIT, RS.86,184/- FOR CESS AND ETC.
IN WP NO. 10113/2021
BETWEEN
G R VIJAYALAXMI W/O C SADASIVA REDDY AGED ABOUT 67 YEARS R/A NO. 307, 7TH MAIN ROAD, LAKKASANDRA EXTENSION BENGLAURU 560 030. ...PETITIONER (BY SRI. B RAMESH., ADVOCATE)
AND 1 . STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT 4TH FLOOR, VIKASA SOUDHA DR. AMBEDKAR VEEDHI, BENGALURU 560 001 REP BY ITS SECRETARY. 2 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R. SQUARE, BENGALURU 560 002 REP BY ITS COMMISSIONER.
3 . ASSISTANT DIRECTOR TOWN PLANNING (YELAHANKA) BRUHAT BENGALURU MAHANAGARA PALIKE ROOM NO. 2, AMRUTHAHALLI MAIN ROAD, BYTARAYANAPURA, BELLARY ROAD BENGALURU 560 092. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
-165- THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD. 23.04.2021 AT ANNX-D ISSUED BY THE R-3 ONLY IN SO FAR AS THE DEMAND OF RS. 53,663/- TOWARDS GROUND REND AND GST, RS. 90,954/- TOWARDS LICENSE FEE, RS. 20,212/- TOWARDS BETTERMENT FEE FOR BUILDING, RS.64,979/- TOWARDS BETTERMENT CHARGES FOR SITE AREA, RS.9,283/- AND ETC.
IN WP NO. 10268/2021
BETWEEN
SRI S PRADEEP KUMAR AGED 75 YEARS S/O LATE P SWAMIDAS R/AT NO.562, 4TH BLOCK, 8TH MAIN, KORAMANGALA, BANGALORE-560095
REP BY HIS GPA HOLDER M/S INCLOVER CONSTRUCTIONS AND PROPERY DEVELOPERS A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO.111/B TUSCAN SIGNATURE, 1ST MAIN, 1ST STAGE, 1ST BLOCK, HBR LAYOUT, BANGALORE-560043 BY ITS MANAGING PARTNER SRI SAIF NAYEEM ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001. 2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002
-166- REPRESENTED BY ITS COMMISSIONER.
3 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHATH BANGALORE MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK BANGALORE-560011. RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 01.06.2021 AT ANNEXURE -D ISSUED BY R3 ONLY SO FAR AS THE DEMAND OF RS.16,307/- TOWARDS SCRUTINY FEE, RS.2,72,673/- TOWARDS LICENSE FEE, RS.58,700/- TOWARDS BETTERMENT FEE FOR BUILDING, RS.5,54,936/- TOWARDS BETTERMENT CHARGES FOR SITAL AREA, RS.58,700/- AND ETC.
IN WP NO. 10601/2021
BETWEEN
M/S K V G BUILDERS AND DEVELOPERS A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO 09, 3RD MAIN RAGHAVENDRA NAGAR R M NAGAR BANGALORE - 560016 REPRESENTED BY ITS MANAGING PARTNER SRI K V G MANJUNATH S/O LATE SRI K V GANGADHARAIAH AGED ABOUT 39 YEARS. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND
1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT
-167- VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. 4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BENGALURU MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD BENGALURU – 560048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSOAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 10647/2021
BETWEEN
BAGMANE DEVELOPERS PRIVATE LIMITED
-168- A COMPANY UNDER THE COMPANIES ACT 2013 HAVING ITS REGISTERED OFFICE AT LAKE VIEW A BLOCK, 8TH FLOOR, BAGMANE TECH PARK, C V RAMAN NAGAR BENGALURU - 560 093 KARNATAKA INDIA REPRESENTED BY ITS AUTHORISED SIGNATORY SRI D V RAMAKRISHNA ...PETITIONER (BY SRI.SHRAVANTH ARYA TANDRA., ADVOCATE FOR SRI. RAMU K.S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA AMBEDKAR VEEDHI, BENGALURU - 560 001 KARNATAKA INDIA. 2 . BRUHAT BANGALORE MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER N R SQUARE, BENGALURU - 560 002 KARNATAKA, INDIA.
3 . JOINT DIRECTOR (TOWN PLANNING - NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002 KARNATAKA, INDIA …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE INTIMATION DTD.9.4.2021 FOR ISSUANCE OF MODIFIED SANCTION PLAN WITH RESPECT TO COMMERCIAL MULTIPLEXES BEING BUILD ON
-169- PROPERTY BEARING KHATA NO.65/2-1 BYRANSADRA PID NO.83- 84-6/2-1 WARD NO.83 SITUATED AT BYRANSANDRA VILLAGE, K.R. HOBLI, BANGALORE EAST TALUK C.V. RAMAN NAGAR BANGLAORE MEASURING 130680 SQ FT. HEREIN AFTER REFERRED TO AS THE (SCHEDULE PROPERTY) ISSUED BY THE R- 3 AND ETC.
IN WP NO. 10681/2021
BETWEEN
SMT ASMA ZAHARA W/O SRI ZAHID FAKRI R AGED ABOUT 44 YEARS R/AT BLEESSINGS NO. 40/41 VIVIANI ROAD, RICHARDS TOWN BANGALORE 560 005. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKAS SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALOR E560 001 REPRESENTED BY ITS SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDAH, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002
-170- REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP COMPLEX 9TH CROSS 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK BENGALURU 560011. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR MS. SINCHANA M.R., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 10712/2021
BETWEEN
MR D PRUTHIVIRAJ S/O MR DHARANAPPA AGE ABOUT 66 YEARS R/ AT NO 1158 23RD MAIN 23RD CROSS SECTOR - 2 HSR LAYOUT BANGALORE – 560102. ...PETITIONER (BY SRI.B PRAMOD., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REPRESENTED BY ITS SECRETARY.
-171- 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENT AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING BOMMANAHALLI BRUHAT BENGALURU MAHANAGARA PALIKE BEGUR MAIN ROAD BENGALURU – 560068. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 10715/2021
BETWEEN
SRI SURESH P S/O PAPANNA
-172- AGED 59 YEARS R/AT OLD NO. 386, NEW NO. 417/2 DIVYA UNNATHI LAYOUT, KALYANANAGAR BANGALORE - 560 043 ...PETITIONER (BY SRI.B PRAMOD., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING MAHADEVAPURA BRUHAT BANGALORE MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE - 560 048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-173- SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT)ACT, 1988 AS CONTAINED IN ANNEXURE-G1 INSOFAR AS SECTION 18-A(i) AND (iv) OF KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 10727/2021
BETWEEN M/S CONVENTION HOTELS INDIA (P) LTD. A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AT 3RD FLOOR TOWER BLOCK GOLDEN ENCLAVE AIRPORT ROAD BENGALURU 560 017 REPRESENTED BY ITS AUTHORIZED SIGNATORY MR. NAGENDRA K. ...PETITIONER (BY SRI. SRINIVASA G S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY IS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR. AMBEDKAR VEEDHI, BANGALORE 560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
-174- 3 . THE BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560 002 REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560 002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 31.05.2021 AT ANNEXURE-F ISSUED BY THE R4 IN SO FAR AS THE DEMAND TOWARDS GROUND RENT, GST AT 18 PERCENT ON THE GROUND RENT, LICENSE FEES, SCRUTINY FEE, SECURITY DEPOSIT AND TOWARDS WATER SUPPLY CESS, TOWARDS MRTS IS CONCERNED DEMANDED THROUGH NOTICE DATED 31.05.2021 AT ANNEXURE-F AND ALSO INSOFAR AS THE LABOUR CESS PAYABLE IN FAVOUR OF KARNATAKA STATE BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE BOARD AND ETC.
IN WP NO. 10732/2021
BETWEEN
1 . SRI KALLAKUNTA VENKATA SIVA PRASAD S/O SRI RAMA RAO AGE ABOUT 56 YEARS
2 . SRI SAHITH KALLAKUNTA S/O SRI KALLAKUNTA VENKATA SIVA PRASAD AGE ABOUT 30 YEARS REP. BY HIS GPA HOLDER SRI KALLAKUNTA VENAKTA SIVA PRASAD
BOTH ARE R/AT NO 55, 1ST FLOOR
-175- NARASIMHA HOMES, 4TH CROSS SHARADHAMMA LAYOUT SOMINIKOPPA SHIMOGGA ADARSHA NAGAR SHIVAMOGGA – 577201. ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REP BY ITS UNDER SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE BANGALORE - 560002 REPRESENTED BY ITS COMMISSIONER. 5 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BENGALURU MAHANAGARA PALIKE BEGUR MAIN ROAD BENGALURU – 560048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
-176-
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 10848/2021
BETWEEN
1 . M/S TALLAM SUBBARAYA SETTY AND SONS A PARTNERSHIP FIRM HAVING ITS OFFICE AT SHOP NO.2, T V COMPLEX NO.118, KILARI ROAD BVK IYENGAR ROAD CROSS, BENGALURU - 560 053
REP BY ITS PA HOLDER M/S RAJARAJESHWARI BUILDCON PVT LTD PRESENTLY KNOWN AS M/S RAJARAJESHWARE BUILDCON PVT LTD A COMPANY REGISTERED UNDER THE COMPANIES ACT HAVING ITS OFFICE AT NO.67/1, SRI RANGA COMPLEX NETTAKALLAPPA CIRLCE BASAVANAGUDI, BANGALORE - 560 004 REP BY ITS DIRECTOR SRI RANJIT KUMAR J SHA.
2 . M/S RAJARAJESHWARI BUILDCON PVT LTD., PRESENTLY KNOWN AS M/S RAJARAJESHWARE BUILDCON PVT LTD A COMPANY REGISTERED UNDER THE COMPANIES ACT HAVING ITS OFFICE AT NO.67/1, SRI RANGA COMPLEX, NETTAKALLAPPA CIRLCE BASAVANAGUDI, BANGALORE - 560 004 REP BY ITS DIRECTOR
-177- SRI RANJIT KUMAR J SHA. ...PETITIONERS (BY SRI. RAVISHANKAR S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS ADDITIONAL CHIEF SECRETARY, URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA BENGALURU - 560 001. 2 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002 REP BY ITS COMMISSIONER.
3 . THE JOINT DIRECTOR OF TOWN PLANNING (SOUTH) THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE BANGALORE - 560 002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ANNX-D THE DEMAND NOTICE ISSUED BY THE R-3 DTD. 18.03.2021 SO FOR IT RELATES TO DEMAND OF RS. 98,55,985/- (RUPEES NINETY EIGHT LAKHS FIFTY FIVE THOUSAND NINE EIGHTY FIVE ONLY) BY MEANS OF A WRIT OF CERTIORARI AND ETC.
IN WP NO. 10861/2021
BETWEEN
SMT. KAMALA DEVI AGED ABOUT 51 YEARS, W/O SRI NEMARAM,NO.98, 28TH MAIN ROAD,
-178- NEAR POLICE STATION, HBR LAYOUT, SECTOR-1, BENGALURU-560102 ...PETITIONER (BY SRI. SRINIVASA G S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE-560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE. REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (BOMMANAHALLI) BEGUR MAIN ROAD, BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE-68 ……RESPONDENTS
(BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD.27.1.2021 VIDE ANNEXUER-E ISSUED BY THE R-4 AND DIRECT THE R-3 AND 4 TO ISSUE BUILDING PLAN AND LICENSE (MODIFIED) TO THE PETITIONER AS PER ITS REQUISITION AND ETC.
-179- IN WP NO. 11024/2021
BETWEEN
SRI SHANTH KUMAR E G S/O E GOVINDA NAIDU AGED ABOUT 39 YEARS R/A NO.659, 5TH MAIN, 7TH CROSS BHUVANESHWARI NAGAR, BSK 3RD STAGE BANGALORE-560085 ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
4 . BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER 5 . THE ASSISTANT DIRECOR TOWN PLANNING (BOMMANAHALLI) BRUHATH BENGALURU MAHANAGARA PALIKE BEGURU MAIN ROAD, BANGALORE-560068 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-180- SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR B.L.SANJEEV., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1988 AS CONTAINED IN ANNEXURE-G1 INSOFAR AS SECTION 18-A(i) AND (iv) OF KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 11056/2021
BETWEEN
1 . M/S SRI LAKSHMI VALLABHA CONSTRUCTIONS A PARTNERSHIP FIRM HAVING ITS OFFICE AT SY NO.35/4/1-2-3-4-5, GROUND FLOOR, VALLABHA NISHANTH APARTMENTS VALLABHA NAGAR, VASANTHAPURA BANGALORE-560 061
REPRESENTED BY ITS PARTNER SRI M JAYACHANDRA REDDY S/O JAGANATH REDDY AGED ABOUT 70 YEARS.
2 . SRI N LAKSHMIKANTHA S/O LATE L NARAYANAPPA AGED ABOUT 51 YEARS, RESIDING AT NO.155, 17TH CROSS ROAD 6TH BLOCK JAYANAGAR BANGALORE-560 082 REPRESENTED BY HIS GPA HOLDER M/S SRI LAKSHMI VALLABHA CONSTRUCTIONS BY ITS PARTNER SRI M JAYACHANDRA REDDY S/O JAGANATH REDDY AGED ABOUT 70 YEARS. ...PETITIONERS
-181- (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS UNDER SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKAS SOUDHA, DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER. 5 . ASSISTANT DIRECTOR (TOWN PLANNING BOMMANAHALLI) BRUHAT BENGALURU MAHANAGARA PALIKE BEGURU MAIN ROAD BOMMANAHALLI BANGALORE-560 068. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004
-182- (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 11276/2021
BETWEEN
BAGMANE DEVELOPERS PRIVATE LIMITED A COMPANY UNDER THE COMPANIES ACT, 2010 HAVING ITS REGISTERED OFFICE AT LAKE VIEW A BLOCK, 8TH FLOOR, BAGMANE TECH PARK, C V RAMAN NAGAR, BENGALURU 560093, KARNATAKA INDIA, REPRESENTED BY ITS AUTHORISED SIGNATORY, SRI D V RAMAKRISHNA. ...PETITIONER (BY SRI. SHRAVANTH ARYA TANDRA., ADVOCATE FOR SRI. RAMU K S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDA, AMBEDKAR VEEDHI, BENGALURU 560001, KARNATAKA INDIA. 2 . BRUHAT BANGALORE MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, N R SQUARE, BENGALURU 560002, KARNATAKA INDIA.
3 . JOINT DIRECTOR (TOWN PLANNING - NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BENGALURU 560002, KARNATAKA INDIA. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-183- SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE INTIMATION DTD.18.12.2020 ISSUED BY THE R-3 SO AS FAR AS IT RELATED TO DEMAND FOR PAYMENT OF RS.3,55,21,000(RUPEES THREE CRORES FIFTY FIVE LAKHS AND TWENTY ONE THOUSAND ONLY) FOR ISSUANCE OF SANCTION PLAN WITH RESPECT TO COMMERCIAL MULTIPLEXES BEING BUILT ON PROPERTY BEARING KHATA NO.65/2 BYRASANDRA PID NO.83-84-65/2 WARD NO.83 SITUATED AT BYRASANDRA VILLAGE K.R. HOBLI, BANGALORE EAST TALUK C.V. RAMAN NAGARA BANGALORE MEASURING 8,72,289 SQ FT HEREIN AFTER REFERRED TO AS THE SCHEDULE PROPERTY WITHIN 45 DAYS FROM THE DATE OF RECEIPT BY THE PETITIONER ANNEXURE-A.
IN WP NO. 11280/2021
BETWEEN
1 . SRI M G SOMASHEKAR AGED 70 YEARS, S/O LATE M.S.GURUCHOWDAPPA ALIAS M.S.GURAPPA NO.25/5 JARAGANAHALLI, KANAKAPURA ROAD, BENGALURU-560 078. 2 . SRI.M.G. CHANDRASHEKAR AGED 68 YEARS, S/O LATE M.S.GURUCHOWDAPPA ALIAS M.S.GURAPPA, NO.308, 4TH FLOOR, BRAHMA LOKA APARTMENT, MARUTHI NAGAR, 4TH MAIN ROAD, J.P.NAGAR, 8TH PHASE, BENGALURU-560 078. 3 . SRI.M.G.ANANTHAMURTHY AGED 63 YEARS, S/O LATE M.S.GURUCHOWDAPPA ALIAS M.S.GURAPPA
-184- NO.16/65, I FLOOR, I CROSS, D.C.HALLI, BTM 4TH STAGE, NEAR VEMANA BOYS HOSTEL BENGALURU-560 076. 4 . SRI.M.G.SURESH AGED 58 YEARS, S/O LATE M.S.GURUCHOWDAPPA ALIAS M.S.GURAPPA NO.506, 18TH CROSS, 2ND BLOCK, VISHWAPRIYA NAGAR, BEGR ROAD, BENGALURU-560 068. 5 . SMT.M.G.RAMARATHNA AGED 50 YEARS, W/O LATE SRI PILLAPPA ALIAS MOHAN, D/O LATE M.S.GURUCHOWDAPPA ALIAS M.S.GURAPPA J.P.NAGAR 8TH PHASE, BENGLURU-560 078. 6 . SMT.M.P.GEEHA SHYLAJA AGED 56 YEARS, W/O SRI M.S.NAGARAJ D/O LAE K.DANDARAMAIAH @ M.S.PUTAPPA, NO.29, 30, T.G.LAYOUT, ITTAMADU, BSK 3RD SAGE, BENGALURU-560 085. 7 . SM.KANYAKUMARI AGED 60 YEARS, D/O LATE M.G.LOKESHWARA, NO.404, KALYAN NAGAR, 1S BLOCK, HRBR LAYOUT, BANASAWADI, BENGALURU-560 043. 8 . SMT.C.R.RADHA AGED 41 YEARS, W/O LATE L.HEMANH KUMAR, NO.466, 7HT B MAIN ROAD, 4H B CROSS, KALYAN NAGAR, HRBR LAYOUT, 1ST BLOCK, BANASWADI, BENGLURU-560 043. -185- 9 . MASTER RUSHIEL H.K. AGED 12 YEARS, S/O LATE L.HEMANTH KUMAR, MINOR REP BY MOTHER AND NATURAL GUARDIAN, SMT.C.R.RADHA, NO.466, 7TH B MAIN ROAD, 4TH B CROSS, KALYAN NAGAR, HRBR LAYOUT, 1ST BLOCK, BANASWADI, BENGALURU-560 043. 10 . SMT.REKHA LOKESHWARA AGED 47 YEARS, D/O LATE SRI M.G.LOKESHWARA, NO.404, 8TH MAIN ROAD, KALYAN NAGAR 1ST BLOCK, HRBR LAYOUT, BANASWADI, BENGALURU-560 043. 11 . SRI.L.RAVIKANTHAMANI AGED ABOUT 62 YEARS S/O LATE G.JAYAMMA, NO.179/1, FLAT NO.203, SHREE SAI PARADISE, GOTTIGERE MAIN ROAD, NEAR VINAYAKA THEATRE, HARI NAGAR, J.P.NAGAR 8TH PHASE, BENGALURU-560 062. 12 . SMT.L.JAMUNARANI D/O LATE G.JAYAMMA NO.100, KARAKUSHALA NAGARA, METAGALLI, MYSURU-570 016. 13 . SRI.L.SUNDARA RAJU AGED 58 YEARS, S/O LATE G.JAYAMMA, NO.71, 6TH CROSS, 9TH MAIN ROAD, SAMPANGIRAMANAGAR, BENGALURU-560 027. 14 . SMT.L.VASANTHAKUMARI AGED 55 YEARS,
-186- D/O LATE G.JAYAMMA, NO.19, 7TH CROSS, 8TH MAIN, ITTAMADU, BSK 3RD STAGE, BENGALURU-560 085. 15 . SRI.L.HAMSA RAJU AGED 53 YEARS, S/O LATE G.JAYAMMA NO.71, 6TH CROSS, 9TH MAIN ROAD, SAMPANGIRAMANAGAR, BENGALURU-560 027. 16 . SMT.SHOBHARANI AGED 50 YEARS, D/O LATE G.JAYAMMA, NO.20, MALLAPPA REDY LAYOUT, 8TH BLOCK, KORAMANGALA, BENGALURU-560 095. 17 . SMT.L.MEENA KUMARI AGED 48 YEARS, D/O LATE G.JAYAMMA, NO.71, 6TH CROSS, 9TH MAIN ROAD, SAMPANGIRAMANAGAR, BENGALURU-560 027. PETITIONERS 1 TO 17 ARE REPRESENTED BY THEIR GENERAL POWER OF ATTORNEY HOLDER, SRI RAJA UDAYASHANKAR, RAJA CAPITAL LLP A LIMITED LIABILITY PARTNERSHIP FIRM REGISTERED OFFICE RAJA SABHA, NO.35, KASTURBA CROSS ROAD, OFF LAVELLE ROAD, BENGALURU-560 001. 18 . RAJA CAPITAL LLP A LIMITED LIABILITY PARTNERSHIP FIRM REGISTERED OFFICE RAJA SABHA, NO.35, KASTURBA CROSS ROAD, OFF LAVELLE ROAD, BENGALURU-560 001
-187- REP BY SRI RAJA UDAYASHANKAR, AGED 59 YEARS, S/O RAJA JAYASHANKAR. ...PETITIONERS (BY SRI. V B SHIVA KUMAR., ADVOCATE)
AND 1 . THE COMMISSIONER BRUHAT BENGALURU MAHANGARA PALIKE CORPORATION OFFICES, N.R.SQUARE, J.C.ROAD, BENGALURU-560 002. 2 . ASSISTANT DIRECTOR OFFICE OF ASSISTANT DIRECTOR OF TOWN PLANNING (EAST) UTILITY BUILDING, MAYO HALL 22ND FLOOR, M.G.ROAD, BENGALURU-560 001. …RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR MS. SINCHANA M R, ADVOCATE)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STAY THE OPERATION OF DEMAN NOTICE IN NO.BBMP/AD.COM/EST/1504/2019-20, PROJECT NO.PRJ 4856/2021, DT.31.05.2021, ISSUED BY THE 2ND RESPONDENT DEMANDING ADDITIONAL OF AMOUNT IN ADDITIONAL AMOUNT ALREADY PAID AMOUNT IN A SU OF RS.7,15,000/- AND ETC.
IN WP NO. 11289/2021
BETWEEN
PRADEEP M S/O M JAGANNATHA NAIDU AGED ABOUT 35 YEARS, R/AT FLAT NO.402, SAPTHAGIRI APARTMENT, 2ND RIGHT CROSS, ALFA GARDEN LAYOUT, KODIGEHALLI MAIN ROAD, VIRGONAGAR POST BANGALORE-560049 ...PETITIONER
-188- (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER 5 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING AC T,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS
-189- SECTION 18-A(I) AND (IV) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 11313/2021
BETWEEN
BIRLA TISYA LLP LIMITED LIABILITY PARTNERSHIP INCORPORATED UNDER THE PROVISIONS OF LIMITED LIABILITY PARTNERSHIP ACT 2008 ALSO REGISTERED WITH THE REGISTRAR OF COMPANIES REGISTERED OFFICE AT NO 11 MAGADI ROAD DASARAHALL BANGALORE - 560079 ALSO AT G 2 NO 10/1GROUND FLOOR PRIDE ELITE MUNICPAL NO 10 MUSEUM ROAD RICHMOND TOWN BENGALURU - 560001 REPRESENTED BY ITS AUTHORIZED SIGNATORY MR N NAVEEN. ...PETITIONER (BY SRI. HARISH B.N., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY DEPARTMENT OF URBAN DEVELOPMENT 4TH FLOOR, VIKASA SOUDHA BENGALURU – 560001. 2 . BRUHAT BENGALURU MAHANAGARA PALIKE BBMP REP BY ITS COMMISSIONER N R SQUARE, BENGALURU – 560002. 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING SOUTH BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, HEAD OFFICE
-190- BUILDING ANNEXE - 3 BUILDING BENGALURU – 560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED CIRCULAR ISSUED BY THE R2 DATED SEPTEMBER 04, 2015 LEVYING FEES FOR ISSUE OF BUILDING LICENSE / SANCTION PLAND AT ANNEXURE-A AND THE DEMAND NOTICE DATED MAY 25, 2021 AT ANNEXURE-B AND ETC.
IN WP NO. 11343/2021
BETWEEN
SRI IRFANULLA KHAN S/O LATE ATAULLA KHAN AGED ABOUT 49 YEARS, R/AT NO.116 BAZAAR STREET NEELASNADRA BANGALORE-560047. ...PETITIONER (BY SRI. YASHAVANTHSWAMY A M., ADVOCATE)
AND 1 . STATE OF KARNATAKA BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560001
-191- REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B.R. AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REP BY ITS COMMISSIONER. 5 . THE ASSISTANT DIRECTOR OF TOWN PLANNING EAST BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING MAYOHALL 22ND FLOOR M G ROAD BENGALURU-560001. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 11782/2021
BETWEEN
M/S REDDY STRUCTURES PRIVATE LIMITED A REGISTERED COMPANY INCORPORATED UNDER COMPANIES ACT 1956, NO.133/1, THE RESIDENCY, 2ND FLOOR, RESIDENCY ROAD, BENGALURU-560025
-192- REPRESENTED BY AUTHORIZED SIGNATORY, SRI V VIJAY BHASKAR REDDY, AGED ABOUT 67 YEARS, ...PETITIONER (BY SRI. NAGARAJA T., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY, URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BANGALORE-560001. 2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE, N R CIRCLE, BANGALORE-560002. 3 . THE SPECIAL COMMISSIONER (TOWN PLANNING) BRUHAT BANGALORE MAHANAGARA PALIKE, N R CIRCLE, BANGALORE-560002. 4 . THE OFFICE OF ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BBMP, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE-560048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 TO R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE CIRCULAR DTD 21.07.2016 ISSUED BY R-2, THE OFFICE OF COMMISSIONER, BBMP, N.R. CIRCLE, BENGALURU-560002, VIDE ANNX-D, CIRCULAR DTD 29.08.2016, ISSUED BY R-3, THE OFFICE OF COMMISSIONER SPECIAL, (TOWN PLANNING), NARASIMHARAJA CIRCLE, BENGALURU-560002, VIDE ANNX-E AND ETC.
-193- IN WP NO. 11823/2021
ARVIND SMART SPACES LIMITED (FORMERLY KNOWN AS ARVIND INFRASTRUCTURE LIMITED) HAVING ITS REGISTERED OFFICE AT NO.24, GOVERNMENT SERVANT'S SOCIETY, NEAR MUNICIPAL MARKET, OFF. C G ROAD, NAVARAGPURA, AHMEDABAD, GUJARAT-380009 REPRESENTED BY ITS AUTHORIZED SIGNATORY, MR DEEPAK MANCHANDA. ...PETITIONER (BY SRI. SRINIVASA G S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU-560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BENGALURU-560001 REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BENGALURU-560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
-194-
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE SIGNED ON 24.11.2020 DTD NIL VIDE ANNX-E ISSUED BY THE R-4 AND DIRECT THE RESPONDENTS TO ISSUE THE OCCUPANCY CERTIFICATE UPON COMPLETION OF THE BUILDING AND CLUB HOUSE AS PER THE APPROVED BUILDING PLAN AND BUILDING LICENCE AND ETC.
IN WP NO.11897/2021
BETWEEN
1 . SRI H R NARAYANASWAMY AGED ABOUT 52 YEARS, R/AT NO.16, ANNAPOORNESHWARI NILAYA, IST CROSS, NANJAPPA GARDEN, BABUSABAPALYA, KALYAN NAGAR POST, BANGALORE-560043
2 . SRI ATHIQUE AHMED AGED ABOUT 49 YEARS, R/AT NO.26/3, IST MAIN ROAD, GANGANAGAR, BANGALORE-560032
BOTH THE PETITIONERS REP BY ITS POWER OF ATTORNEY HOLDER, M/S MEENAKSHI INFRA PROJECTS, (PREVIOUSLY KNOWN AS M/S MEENAKSHI ESTATES) A PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO.529, SMR VINAY HILANDS, MADEENAGUDA, HYDERABAD-500049 REPRESENTED BY ITS MANAGING PARTNER, SRI K YADAIAH. ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS ADDITIONAL CHIEF SECRETARY, URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BENGALURU-560001
-195- 2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, BENGALURU-560002
3 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, BENGALURU-560002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT )ACT, 1988 AS CONTAINED IN ANNEXURE-G1 INSOFAR AS SECTION 18-A(i) AND (iv) OF KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 11916/2021
BETWEEN
1 . SRI H R NARAYANASWAMY AGED ABOUT 52 YEARS, R/AT NO.16, ANNAPOORNESHWARI NILAYA 1ST CROSS, NANJAPPA GARDEN, BABUSABAPALYA KALYAN NAGAR POST BANGALORE-560043 2 . SRI ATHIQUE AHMED AGED ABOUT 49 YEARS, R/ AT NO.26/3, 1ST MAIN ROAD GANGANAGAR BANGALORE-560032
BOTH PETITIONERS REPRESENTED BY ITS POWER OF ATTORNEY HOLDER M/S MEENAKSHI INFRA PROJECTS
-196- PREVIOUSLY KNOWS AS M/S MEENAKSHI ESTATES A PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO.529, SMR VINAY HILANDS MADEENAGUDA, HYDERABAD-50049 REPRESENTED BY ITS MANAGING PARTNER SRI K YADAIAH. ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA BENGALURU-560001. 2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002. 3 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-1 DTD.25.2.2020 AS CONTAINED IN ANNEXUR-E INSOFAR AS THE AMENDED RULE 37- A IS CONCERNED;QUASH THE CIRCULAR ISSUED BY THE R-2 DATED 14.8.2020 AS CONTAINED IN ANNEXURE-F AND ETC.
-197- IN WP NO. 11928/2021
BETWEEN
SRI CHATRABHUJ BASSARMAL PARDHNANI S/O BASSARMAL HOTCHAND PARDHNANI AGED ABOUT 80 YEARS R/A NO.28, SANKEY ROAD OPP BGC, HIGH GROUND BANGALORE-560052 REPRESENTED BY HIS GPA M/S MFAR DEVELOPERS PVT LTD A COMPANY REGISTERED UNDER COMPANIES ACT 2013 HAVING ITS REGISTERED OFFICE AT 3, LAVELLE ROAD BANGALORE-560001 REPRESENTED BY ITS COMPANY SECRETARY SRI YATHISH KUMAR. ...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE REPRESENTED BY ITS SECRETARY. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002. -198- …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD 19.06.2021 VIDE ANNX-G ISSUED BY THE R-4 ONLY IN SO FAR AS THE DEMAND OF RS.12,27,324/- TOWARDS GROUND RENT, GST OF RS.2,20,918/- ON GROUND RENT, RS.24,54,648/- TOWARDS LICENSE FEE RS.5,69,718/- TOWARDS SCRUTINY FEE, RS.2,86,490/- TOWARDS BETTERMENT FEE FOR BUILDING RS.14,32,451/- TOWARDS SECURITY DEPOSIT, RS.5,67,025/- TOWARDS SURCHARGE OF 5 PERCENT ON CESS, CESS OF RS.21,54,695/- AND ETC.
IN WP NO. 11945/2021
BETWEEN
1 . SRI V N SRIDHAR S/O H V NANJUNDIAH AGEDA BOUT 62 YEARS 2 . SMT MUKTHA SRIDHAR W/O SRI V N SRIDHAR AGED ABOUT 58 YEARS
BOTH ARE R/A NO.3027, 15TH CROSS BANANSHANKARI 2ND STAGE BANGALORE-560 070. ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
-199- 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560 001 REPRESENTED BY ITS SECRETARY. 4 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BAGNALORE-560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS, 9TH MAIN RAOD JAYANAGAR 2ND BLOCK, BANGALORE-560 011. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 12082/2021
BETWEEN
M/S VISHNU SRI BUILDERS AND DEVELOPERS A PARTNERSHIP FIRM
-200- HAVING ITS OFFICE AT NO. 39, FLAT NO.4, NAGASHREE APARTMENT 30TH CROSS, 7TH BLOCK, JAYANAGAR, BANGALORE - 560 082 REPRESENTED BY ITS PARTNER SRI B M ANAND S/O MUNISWAMY NAIDU AGED 72 YEARS. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001. REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY. 4 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER.
5 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE HEAD OFFICE BUILDING, ANNEX-3 BUILDING N R SQUARE, BANGALORE - 560 002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-201- SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 12376/2021
BETWEEN
MR.MUNAWAR BURHAN S/O LATE MR KHADER BURHAN AGED ABOUT 56 YEARS R/AT NO 199, 19TH CROSS 1ST BLOCK, R T NAGAR POST BANGALORE – 560032. ...PETITIONER (BY SRI. NARENDRA DEV H.N., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA VIDHANA SOUDHA DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REPRESENTED BY ITS PRINCIPAL SECRETARY.
2 . THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REPRESENTED BY ITS PRINCIPAL SECRETARY.
3 . DEPARTMENT OF PARLIAMNETARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI
-202- BENGALURU - 560001 REPRESENTED BY ITS PRINCIPAL SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU KARNATAKA - 560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE JOINT DIRECTOR TOWN PLANNING NORTH BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE HEAD OFFICE BUILDING ANNEX BUILDING, BENGALURU KARNATAKA – 560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A(i) AND (iv) OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) ANNEXURE-G.
IN WP NO. 12453/2021
BETWEEN
1 . MR BASAVA REDDY S/O LATE VENKATARAMANAPPA AGED 61 YEARS 2 . MR. B MANTHAN S/O BASAVA REDDY AGED 38 YEARS
BOTH ARE R/AT NO. 1286, HSR LAYOUT, 7TH SECTOR, 17TH CROSS, 5TH MAIN, BANGALORE - 560 102. ...PETITIONERS
-203- (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU - 560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BENGALURU - 560 001 REPRESENTED BY ITS SECRETARY. 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002 REPRESENTED BY ITS COMMISSIONER. 4 . THE ASSISTANT DIRECTOR TOWN PLANNING MAHADEVAPURA BRUHAT BENGALURU MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD, BENGALURU - 560 048 …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTE (CHALLAN/MEMO) FOR PAYMENT OF FEE DATED 26.04.2021 VIDE ANNEXURE -C ISSUED BY R4 IN SO FAR AS THE DEMAND OF RS.1,46,760/- TOWARDS GROUND RENT INCLUDING CGST AND SGST, , RS.2,48,746/- TOWARDS LICENSE FEE, RS.1,248/- TOWARDS SECURITY FEE, RS.2,48,100/- TOWARDS SECURITY DEPOSIT, RS.49,620/- TOWARDS FEE U/S 18(1) OF KTCP ACT (BETTERMENT LEVY) FOR BUILDING, RS.2,69,031/- AND ETC.
-204- IN WP NO. 12654/2021
BETWEEN
1 . SMT GAYATHIRI VASUDEVAN W/O G. VASUDEVAN, D/O M S NARAYANA IYENGAR, AGED ABOUT 55 YEARS, R/ AT NO 3/19, 4TH CROSS, K V LAYOUT, 4TH BLOCK EAST, JAYANAGAR, BENGALURU 560011. 2 . MISS MALLIKA IYENGAR D/O M S NARAYANA IYENGAR, AGED ABOUT 48 YEARS, R/AT NO 405, 12TH MAIN ROAD, RMV EXTENSION, SADASHIVANAGAR, BENGALURU 560080 REPRESENTED BY GPA HOLDER, SRI G SELVA KUMAR, S/O M C GURUSAMY, AGED ABOUT 54 YEARS, NAGA CONSTRUCTIONS, BY ITS PROPRIETOR, NO 242/3, 18TH CROSS, 7TH MAIN, SADASHIVANAGAR, BENGALURU 560080. ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKARVEEDHI, BENGALURU 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BENGALURU 560001, REPRESENTED BY ITS SECRETARY.
-205- 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002, REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNIN (WEST) BRUHAT BENGALURU MAHANAGARA PALIKE, WARD NO 35, MALLESHWARAM, BENGALURU 560003. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTE (CHALLAN/MEMO) FOR PAYMENT OF FEE DATED 16.04.2021 VIDE ANNEXURE -C ISSUED BY R4 IN SO FAR AS THE DEMAND OF RS.50,964/- TOWARDS GROUND RENT INCLUDING CGST AND SGST,RS.86,454/- TOWARDS LICENSE FEE, RS.18,343/- TOWARDS SECURITY FEE, RS.16,950/- TOWARDS FEE U/S 18(1) OF KTCP ACT (BETTERMENT LEVY) FOR BUILDING AND ETC.
IN WP NO. 12657/2021
BETWEEN
1 . MR. BHASKAR. E S/O. A. ELAVARASU, AGED ABOUT 36 YEARS, R/A NO. FB 273, HAL QUARTERS, CENTRAL TOWNSHIP, NEAR BOREWELL BUS STOP, MARATHAHALLI, BENGALURU-560 037. 2 . MR. KOTRA ANJENAYULU S/O. K. SOMESWAR RAO, AGED ABOUT 39 YEARS,
3 . MRS. HARIKA GUSHIDI
-206- W/O. SATYANARAYANA GUSHIDI, AGED ABOUT 34 YEARS,
PETITIONERS NO.2 & 3 ARE R/A HOUSE NO. A-308, WHITE ORCHID APARTMENT, NALLURAHALLI ROAD, NALLURAHALLI, WHITEFIELD POST, NEAR GLENTREE ACADEMY, BANGALORE-560 066. 4 . MR. MOHAMED RAFEEQUE PC S/O. LATE MOINDEEN PC, AGED ABOUT 41 YEARS, 5 . MRS. ASMI. K. P. D/O. KUNCHI MARAKAR, W/O. MOHAMED RAFEEQUE PC, AGED ABOUT 36 YEARS,
PETITIONERS NO.4 & 5 ARE R/A FLAT NO. FB 430, HAL CENTRAL TOWNSHIP, MARATHAHALLI, BANGALORE-560 037. 6 . MRS. THILAGAVATHI. A D/O. ANANTHASAYANAM. G, W/O. VELUKUMARAN. N, AGED ABOUT 40 YEARS, 7 . MR. VELUKUMARAN. N S/O. NATARAJAN. T, AGED ABOUT 42 YEARS,
PETITIONERS NO.6 & 7 ARE R/A NO. 52/A, 6TH CROSS, GREEN GARDEN LAYOUT, KUNDANAHALLI GATE, MUNNEKOLALA, MARATHALLI, BANGALORE-560 037. ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
-207- AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU-560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BENGALURU-560 001, REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R. SQUARE, BENGALURU-560 002, REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING-MAHADEVAPURA, BRUHAT BENGALURU MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BENGALURU-560 048. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT TO QUASH THE DEMAND NOTICE DTD.9.4.2021 VIDE ANNEXURE-C ISSUED BY THE R-4 IN SO FAR AS THE DEMAND OF RS.82,106/- TOWARDS GROUND RENT INCLUDING GST AND SGST RS.1,39,162/- TOWARDS LICENSE FEE RS.6,958/ TOWARDS SCRUTINY FEE RS.1,44,067/- TOWARDS FEE U/S OF KTCP ACT 1961 (BETTERMENT FEE) SITE AREA, AND ETC.
IN WP NO. 13355/2021
BETWEEN
MRS. T R REKHA W/O MR G S SIDDALINGA KUMAR
-208- AGED ABOUT 55 YEARS, R/A NO.57, 10TH A MAIN, 1ST BLOCK, JAYANAGAR BANGALORE-560011. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK BENGALURU-560068. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR.,
-209- ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) VIDE ANNX-G1 INSOFAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 13366/2021
BETWEEN
M/S. KIAAN INFRA LLP A REGISTERED LIMITED LIABILITY PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE SITUATED AT NO 58, POLICE ROAD, RANASINGHPET, COTTONPET, BANGALORE 560053, REPRESENTED BY ITS PARTNER MR RAHUL M JAIN, AGED ABOUT 28 YEARS, S/O MANAKCHAND KESARIMAL JAIN. ...PETITIONER (BY SRI.B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REPRESENTED BY ITS UNDER SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI,
-210- BANGALORE 560001, REPRESENTED BY ITS SECRETARY. 4 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER. 5 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGAR PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR, 2ND BLOCK, BANGALORE 560011. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 13768/2021
BETWEEN
M/S DAVANAM CONSTRUCTIONS PVT LTD A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT 148, SURVEYOR STREET, BASANVANAGUDI BENGALURU-560004 REPRESENTED BY ITS GPA HOLDER M/S DNR CORPORATION PVT LTD A COMPANY INCORPORATED UNDER THE INDIAN COMPANIES ACT HAVING ITS REGISTERED OFFICE AT
-211- A-304, QUEENS CORNER QUEENS ROAD BANGALORE-560001 REPRESENTED BY ITS MANAGING DIRECTOR SRI VIPUL KUMAR ...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD.12.7.2021 AT ANNEXURE-G ISSUED BY THE R-4 ONLY IN SO FAR AS THE DEMAND OF RS.65,39,213/- TOWARDS GROUND RENT, GST OF RS.11,77,058/- ON GROUND RENT, RS.1,30,78,425/- TOWARDS LICENSE FEE, RS.6,53,921/- TOWARDS SCRUTINY FEE, RS.31,02,496/- TOWARDS
-212- BETTERMENT FEE FOR SITE RS.11,48,742/- TOWARDS BETTERMENT FEES FOR BUILDING RS.57,43,709/- AND ETC.
IN WP NO. 13787/2021
BETWEEN
SMT BHARATI SHETTY D/O.LATE GANAPPA SHETTY, W/O SATISH SHETTY, AGED 60 YEARS, R/AT NO.T3, NANDA COMFORTS, 15TH MAIN, PADMANABHANAGARA, BANGALORE-560061. ...PETITIONER (BY SRI. SIDDHARTH B MUCHANDI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001. REPRESENTED BY ITS SECRETARY.
3 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT , VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001, REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE-560002, REPRESENTED BY COMMISSIONER.
5 . ASSISTANT DIRECTOR BRUHAT BANGALORE MAHANAGARA PALIKE,
-213- TOWN PLANNING WEST, SHESHADRIPURAM WEST, SAMPANGI ROAD, NEXT TO BHASYAM PARK, BANGALORE 560020. 6 . ASSISTANT REVENUE OFFICER BRUHAT BANGALORE MAHANAGARA PALIKE, GANDHINAGAR SUB-DIVISION, GANDHINAGAR, BANGALORE-560009. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 TO R6)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH RULE 3 OF THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULES 2019 SUBSTITUTING RULE 37-A (1) VIDE NOTIFICATION ISSUED BY THE R-1 DTD 25.02.2020 PUBLISHED ON 26.02.2020 IN KARNATAKA GAZETTE PART IV-A VIDE ANNX-E AND ETC.
IN WP NO. 13928/2021
BETWEEN
FASHION FACTORY INTERNATIONAL HAVING ITS OFFICE AT B-253, OKHLA INDUSTRIAL AREA PHASE-I NEW DELHI - 110 020. REPRESENTED BY GPA HOLDER M/S P V BUILDERS DECK PVT LTD., AT NO.A7-171 DLF WESTEND HEIGHTS, AKSHAY NAGAR, BANGALORE - 560 076 REP. BY ITS DIRECTOR SRI CHANDAN KUMAR. ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY,
-214- URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU - 560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BENGALURU - 560 001 REPRESENTED BY ITS SECRETARY. 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002 REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (BOMMANAHALLI) BRUHAT BENGALURU MAHANAGARA PALIKE BEGURU MAIN ROAD, BENGALURU - 560 068. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE FOR PAYMENT OF FEE (EXCEPT SL.NO.7 TO 9) DD NIL VIDE ANNX-C ISSUED BY R-4 AND ETC.
IN WP NO. 13966/2021
BETWEEN
SUNIL S BATHIJA S/O MR SHAMSUNDER BATHIJA AGED ABOUT 52 YEARS R/AT NO.32-34 3RD FLOOR SNS CHAMBER SANKEY ROAD SADASHIVANAGAR BENGALURU - 560 080. ...PETITIONER (BY SRI. SRIDHAR G., ADVOCATE)
-215- AND 1 . THE STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU - 560 001. 2 . THE BBMP REP BY ITS COMMISSIONER N R SQUARE, BENGALURU - 560 002. 3 . THE JOINT DIRECTOR BUILDING LICENCE CELL TOWN PLANNING (WEST) THE BBMP, N R SQUARE BENGALURU - 560 002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT SECTION 18, 18A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 AND RULE 37-A AND RULE 37-C OF THE KARNATAKA PLANNING AUTHORITY (AMENDMENT) RULES, 2019 ARE ARBITRARY, ULTRAVIRES AND ILLEGAL QUASH THE IMPUGNED DEMAND NOTICE DATED 03.07.2021 IS PRODUCED AS ANNEXURE-A.
IN WP NO. 14183/2021
BETWEEN
SMT. S ARUNA RAMESH W/O B C RAMESH, AGED ABOUT 49 YEARS, R/AT NO 7, 6TH MAIN ROAD, 12TH CROSS, BTM LAYOUT, N S PALYA, BENGALURU 560076. ...PETITIONER
-216- (BY SRI. NAGARAJU., ADVOCATE )
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU 560001, REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATKA THE LABOUR DEPARTMENT, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU 560001, REPRESENTED BY ITS SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU 560001, REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002, REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (RAJARAJESWARINAGARA) BRUHAT BENGALURU MAHANAGARA PALIKE, 18TH CROSS, IDEAL HOME LAYOUT, RAJARAJESWARINAGARA, NEAR BESCOM OFFICE, BENGALURU 560098. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE BYE LAW NO.3.9 OF BBMP BUILDIG BYE LAW 2003 AS UNCONSTITUTIONAL
-217- ILLEGAL AND ULTRA VIRES QUASH THE DEMAND NOTICE DATED 6.4.2021 ISSUED BY R5 AS PER ANNEXURE-A TO THIS WRIT PETITION.
IN WP NO. 14197/2021
BETWEEN
M/S. AURA BUILDERS AND DEVELOPERS HAVING ITS OFFICE AT NO.311 6TH D MAIN, HMT LAYOUT RT NAGAR POST, BANGALORE-560032 REPRESENTED BY ITS PARTNER MR SYED NOORUDDIN SHAH KHADRI AGED ABOUT 39 YEARS, S/O MR PEER PASHA. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRSENTED BY ITS UNDER SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRSENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
-218- 5 . ASSISTANT DIRECTOR (TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING MAYO HALL 22ND FLOOR, M G ROAD BENGALURU-560001. …RESPONDENTS
(BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 14426/2021
BETWEEN
1 . M/S DNR CORPORATION PVT LTD A COMPANY REGISTERED UNDER THE INDIAN COMPANIES ACT, 1956, HAVING ITS REGISTERED OFFICE AT NO 304, QUEENS CORNER APARTMENT, QUEENS ROAD, BANGALORE 560001, REPRESENTED BY ITS MANAGING DIRECTOR SRI VIPUL KUMAT. 2 .
M/S MICRO INFRASTRUCTURE INDIA PVT LTD. A COMPANY REGISTERED UNDER THE INDIAN COMPANIES ACT, 1956, HAVING ITS REGISTERED OFFICE AT NO 27, RACE COURSE ROAD, BANGALORE 560001, REPRESENTED BY ITS AUTHORIZED
-219-
SIGNATORY SMT KAVERI S G.
M/S KRISHNA PRIYA ESTATE PVT LTD., A COMPANY REGISTERED UNDER THE INDIAN COMPANIES ACT, 1956, HAVING ITS REGISTERES OFFICE AT NO.100/1, CITI CENTRE, OPP. TO TOWN HALL, BANGALORE-560002 REPRESENTED BY ITS DIRECTOR SRI. AVNASH AMARLAL ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARATMENT, 4TH FLOOR, VIKASA SOUDHA, BANGALORE 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE-560001 REPRESENTED BY ITS SECRETARY,
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE 560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND
-220- NOTICE AT ANNEXURE-F ISSUED BY THE R4 ONLY SO FAR AS THE DEMAND OF RS.21,43,135/- TOWARDS SCRUTINY FEE, RS.4,28,62,707/- TOWARDS LICENSE FEE, RS3,97,39,857/- TOWARDS GROUND RENT, RS.89,52,111/- TOWARDS BETTERMENT FEE FOR BUILDING, RS.1,38,39,953/- TOWARDS BETTERMENT FEE FOR SITE, AND ETC.
IN WP NO. 14545/2021
BETWEEN
M/S NATIONAL TECHNOLOGIES INSTITUTION HOUSING CO OPERATIVE SOCIETY LIMITED, HAVING ITS OFFICE AT NO. G-5, 6TH CROSS, 9TH MAIN ROAD, RMV EXTENSION, SADASHIVANAGAR, BANGALORE 560080. REP BY ITS GPA HOLDER, M/S. ADIGA SURYAM DEVELOPERS, REGISTERED PARTNERSHIP FIRM, HAVING ITS OFFICE AT NO. 1ST FLOOR, 23RD CROSS, 12TH MAIN, 3RD BLOCK, JAYANAGAR EAST, BANGALORE 560011. REP ITS PARTNER MR. VINOD K ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU 56001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BENGALURU 560001, REP BY ITS SECRETARY.
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE NR SQUARE, BENGALURU 560002,
-221- REP BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST), BRUHAT BENGALURU MAHANAGARA PALIKE, MAYOHALL, BENGALURU 560025. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE FOR PAYMENT OF FEE (EXCEPT SL.NOS. 6, 7, 9 AND 10) BEARING DEMAND DTD. 16.07.2021 VIDE ANNX-C ISSUED BY R- 4 AND ETC.
IN WP NO. 15029/2021
BETWEEN
1 .
M/S NEELADRI PROPERTIES A REGISTERED PARTNERSHIP FIRM REGISTERED OFFICE AT NO. 169, 6TH MAIN ROAD, JAYANAGAR 4TH BLOCK BANGALORE 560011 REP. BY ITS MANAGING PARTNERS
SRI T BADRACHALAM S/O T ANJINEYALU AGED ABOUT 61 YEARS,
SRI M .MADHAVA NAIDU S/O LATE M SUBRAMANYA NAIDU AGED ABOUT 53 YEARS ...PETITIONERS (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT
-222- VIKASA SOUDAH, DR. B.R. AMBEDKAR VEEDHI BANGALORE 560 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR EEDHI, BANGALORE 560 001 REPRESENTED BY ITS UNDER SECRTARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE 560 001. 4 . BRUHAT BANGALORE MAHANAGA PALIKE N R SQUARE, BANGALORE 5600002 REPRESENTED BY ITS COMMISSIONER.
5 . THE JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560 002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED.
IN WP NO. 15118/2021
BETWEEN
1 . M/S DSR INFRASTRUCTURE PVT LTD A PRIVATE LIMITED COMPANY
-223- HAVING ITS REGISTERED OFFICE AT DSR TRANQUIL PLOT NO. 901, 101 AYYAPPA SOCIETY MAIN ROD, MADHAPUR, HYEDERABAD 500 081 REPRESENTED BY ITS AUTHORIZED SIGNATORY MR. K S SATYANARAYANA REDDY.
2 . SRI KRISHNA PRASUNA HOMES PVT LTD A PRIVATE LIMITED COMPANY HAVING ITS REGISTERED OFFICE AT ROAD NO. 44, JUBILEE HILLS HYDERABAD 500 034 REPRESENTED BY ITS AUTHORIZED SIGNATORY MR. V. KRISHNA REDDY.
3 . SRI M. VENKAT KRISHNA REDDY W/O LATE M. RAMACHANDRA REDDY AGED ABOUT 60 YEARS R/AT PLOT NO. 91/B ROAD NO.2, SAGAR SOCIETY BANJARA HILLS HYDERABAD 500 034. 4 . SMT. YARRAMREDDY SYAMALAMMA W/O SRI Y HARAGOPAL REDDY AGED ABOUT 75 YEARS R/AT KOTTUR VILLAGE, INDUKURPET MANDAL NELLORE DISTRICT 524314 PETITIONER NOS. 2 TO 4 ARE REPRESENTED BY THEIR POWER OF ATTORNEY HOLDER PETITIONER NO.1. ...PETITIONERS (BY SRI. SAMMITH S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, BENGALURU 560 001. 2 . DEPARTMENT OF URBAN DEVELOPMENT
-224- GOVERNMENT OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY VIKASA SOUDHA, BENGALURU 560 001. 3 . THE BRUHAT BENGALUR MAHANGARA PLIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU 560 002. 4 . JOINT DIRECTOR OF TOWN PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560 002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) AS CONTAINED IN ANNX-D; QUASH THE NOTIFICATION ISSUED BY THE R-2 BEARING DTD. 25.02.2020 AS CONTAINED IN ANNX-K INSOFAR AS THE AMENDED RULE 37- A AND INSERTED RULE 37-C IS CONCERNED.
IN WP NO. 15224/2021
BETWEEN
1 . SRI T V SRIKANTH AGED 36 YEARS S/O SRI T K VARADARAJU
2 . SRI T V ASHOK AGED 34 YEARS S/O SRI T K VARADARAJU
BOTH ARE R/AT NO.98
-225- 10TH CROSS NGEF LAYOUT NAGARBHAVI 2ND STAGE BANALORE 560 072
REP BY THEIR GPA HOLDER M/S VISHALA AND ADIGA CONSTRUCTIONS A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO.99 2ND CROSS 3RD MAIN 4TH PHASE DOLLAR COLONY BANGALORE - 560 078 REP BY ITS PARTNERS SRI U B VENKATESH SRI S SURYANARAYANA. ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE 560 001. 2 . THE BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560 002 REP BY ITS CHIEF COMMISSIONER.
3 . THE JOINT DIRECTOR (TOWN PLANNING -SOUTH) BBMP, N R SQUARE BANGALORE 560 002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND
-226- NOTICE DATED 26.07.2021 AT ANNEXURE-G ISSUED BY THE R3 ONLY IN SO FAR AS THE DEMAND OF RS.5,26,599/- TOWARDS GROUND RENT, RS.94,788/- TOWARDS GST AT 18 PERCENT ON THE GROUND RENT, RS.10,53,197/- TOWARDS LICENSE FEE, RS.52,660/- TOWARDS SCRUTINY FEE RS.1,49,752/- TOWARDS BETTERMENT CHARGES FOR SITE RS.7,48,758/- TOWARDS SECURITY DEPOSIT, RS.85,616/- AND ETC.
IN WP NO. 15485/2021
BETWEEN
M/S GUDWIL HOUSING LIMITED A COMPANY REGISTERED UNDER THE COMPANIES ACT 1956 HAVING ITS OFFICE AT PALACE COMPOUND, VASANTH NAGAR, BANGALORE - 560 052 BY ITS DIRECTOR MRS. NIRMALA GRACE ASHOK REPRESENTED BY ITS GPA HOLDER MR. S. ROBERT CHRISTOPHER AGED 52 YEARS S/O MR. V SELVARAJ R/AT NO. 346/B, B BLOCK, AECS LAYOUT, KUNDALAHALLI MARATHAHALLI POST, BANGALORE - 560 037. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001. REPRESENTED BY ITS UNDER SECRETARY.
-227- 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER.
5 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING, MAYOHALL, 22ND FLOOR, M G ROAD, BANGALORE - 560 001. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT 1998) AS CONTAINED IN (ANNXURE-G1) INSOFAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 15619/2021
BETWEEN
1 . SRI K NARAYANA RAJU AGED 54 YEARS, S/O LATE S KRISHNA RAJU, R/AT NO.123, J P NAGAR III PHASE, N R GARDEN, BANGALORE-560078
-228- 2 . SRI K BHASKAR RAJU AGED 47 YEARS, S/O LATE S KRISHNA RAJU, R/AT NO.123, J P NAGAR III PHASE, N R GARDEN, BANGALORE-560078
PETITIONERS ARE REP BY THEIR GPA HOLDER, M/S MOHAN ENTERPRISES, A REGISTERED PARTNERSHIP FIRM, HAVING ITS REGISTERED OFFICE AT NO.151/1B, DORAISANIPALYA, OPPOSITE IIM, BANNERGHATTA ROAD, BANGALORE-560076 BY ITS MANAGING PARTNER. ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE-560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE, REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE-560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-229- SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 12.07.2021 AT ANNEXURE-C ISSUED BY THE R4 ONLY IN SO FAR AS THE DEMAND OF RS.7,61,410/- TOWARDS SCRUTINY FEE, RS.1,41,18,722/- TOWARDS GROUND RENT AND GST, RS.39,66,436/- TOWARDS LICENSE FEE, RS.24,42,387/- TOWARDS BETTERMENT FEE FOR BUILDING, RS.24,42,387/- TOWARDS SECURITY DEPOSIT, RS.66,344/- TOWARDS SURCHARGE OF 5 PERCENT ON CESS, AND ETC.
IN WP NO. 16044/2021
BETWEEN
M/S Y D BUILDERS A REGISTERED PARTNERSHIP FIRM, HAVING ITS OFFICE AT NO.290, 2ND A MAIN, OMBR LAYOUT, BHUVANAGIRI, BANGALORE-560043 REPRESENTED BY ITS PARTNER, MR M SURESH, S/O LATE R MUNIRAJU REDDY, AGED ABOUT 40 YEARS. ...PETITIONER (BY SRI.B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS UNDER SECRETARY.
-230- 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY. 4 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER. 5 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE, UTILITY BUILDING, MAYOHALL, 22ND FLOOR, M G ROAD, BANGALORE-560001. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 16599/2021
BETWEEN
1 . SMT. TAHEERA BEE AGED ABOUT 63 YEARS W/O LATE SRI.IQBAL SAAB, R/A 217, HUDI VILLAGE, BENGALURU EAST TALUK, BENGALURU-560036. -231- 2 . ABDUL RAHMAN AGED ABOUT 67 YEARS S/O LATE SRI BABASAB @ USMAN SAAB, R/A NO.33, 1ST MAIN, 1ST CROSS, SEA COLLEGE, AYYAPPA NAGAR, BENGALURU NORTH, KRISHNARAJAPURAM, BENGALURU-560036. 3 . AKTHAR UNNISA W/O LATE SRI. ABDUL SALAM, AGED ABOUT 52 YEARS, R/A NO.415 A, RAJ STREET, BUDHIGERE VILLAGE, DEVANAHALLI TALUK, BENGALURU RURAL DISTRICT-562129. 4 . NASREEN A W/O LATE SRI.ABDUL SALAM, AGED ABOUT 32 YEARS, R/A 2ND BLOCK, SUNDARAPALYA, K.G.F. TALUK, KOLAR DISTRICT-563116. 5 . KHADAR SHEREEFF S/O SABJAN SAB, AGED ABOUT 68 YEARS,
6 . MALLIKA BEGUM D/O SRI KHADAR SHEREEFF, AGED ABOUT 50 YEARS 7 . SURAYIA ANJUM D/O SRI KHADAR SHEREEFF, AGED ABOUT 34 YEARS 8 . KHASIM SHAREEF S/O SRI KHADAR SHEREEFF, AGED ABOUT 32 YEARS
9 . TARANUM TASNEEM D/O SRI KHADAR SHEREEFF, AGED ABOUT 30 YEARS 10 . MASOOD SHAREEF S/O SRI KHADAR SHEREEFF, AGED ABOUT 29 YEARS
-232- 11 . TABASUM TASNEEM D/O SRI KHADAR SHEREEFF, AGED ABOUT 28 YEARS,
PETITIONER NOS.5 TO 11 ARE R/A HOODI VILLAGE, KR PURAM HOBLI, BENGALURU EAST TALUK, BENGALURU-560036. 12 . BASHEERUNNISA W/O SRI ANWAR JAN, AGED ABOUT 62 YEARS,
13 . MUNEERA BANU D/O SRI ANWAR JAN AGED ABOUT 46 YEARS
14 . AZGHAR S/O SRI ANWAR JAN, AGED ABOUT 44 YEARS
15 . MOHAMMED ASLAM S/O SRI ANWAR JAN, AGED ABOUT 38 YEARS
16 . MOHAMMED AKRAM A S/O ANWAR JAN, AGED ABOUT 40 YEARS 17 . HAMERA BANO D/O ANWAR JAN, AGED ABOUT 31 YEARS 18 . JAREENA TAJ W/O SRI ABDUL REHAMAN @ FARHAD, AGED ABOUT 63 YEARS
19 . SHAHA THAJ W/O SRI ABDUL SATTAR, AGED ABOUT 53 YEARS
PETITIONER NOS. 12 TO 19 ARE R/A HOODI VILLAGE, KR PURAM HOBLI,
-233- BENGALURU EAST TALUK, BENGALURU-560036. 20 . S. BAKASH @ ALLA BAKASH S/O SRI. SUNNA SAB NO.91, SHOBA NIVAS, KRISHNAPPA ROAD, RAMASWAMY PALYA, MARUTHI SEVA NAGAR, BENGALURU NORTH, BENGALURU-560033. 21 . NEELISH REDDY S/O SRI. P.RAMI REDDY, AGED ABOUT 43 YEARS, R/A NO.3349, 5TH CROSS, 12TH MAIN, HAL 2ND STAGE, INDIRANAGAR, BENGALURU-560008. 22 . SAPNA GIRISH W/O SRI G. GIRISH, AGED ABOUT 38 YEARS, R/A NO.1070, 11TH MAIN, HAL 2ND STAGE, INDIRANAGAR, BENGALURU-560008. 23 . SUMA NEELISH W/O SRI NEELISH REDDY, AGED ABOUT 43 YEARS, R/A NO.3349, 5TH CROSS, 12TH MAIN, HAL 2ND STAGE, INDIRANGAR, BENGALURU -560008. 24 . VIMALAMMA W/O SRI. M. GOVARDHAN, AGED ABOUT 65 YEARS,
25 . M. GOVARDHAN S/O LATE SRI. R MUNISWAMY REDDY AGED ABOUT 76 YEARS, 26 . G GIRISH S/O SRI M. GOVARDHAN, AGED ABOUT 45 YEARS
-234- PETITONER NOS.24 TO 26 ARE R/A NO.1070, 11TH MAIN, HAL 2ND STAGE, INDIRANAGAR, BANGALORE - 560 008. PETITIONER NOS. 1 TO 26 REPRESENTED BY ITS REGISTERED POWER OF ATTORNEY HOLDER M/S BRR HALLMARK DEVELOPERS LLP A PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO.9, SECOND FLOOR, 1ST MAIN, H.I.G.H LAYOUT, GANGANAGAR, BANGALORE - 560 032. REPRESENTED BY ITS DESIGNATED PARTNER SRI B. RAMESH REDDY.
27 . B. RAMESH REDDY S/O LATE SRI. B.S. NARASIMHA REDDY, AGED ABOUT 58 YEARS, HAVING HIS OFFICE AT NO.9, SECOND FLOOR, 1ST MAIN, H.I.G.H. LAYOUT, GANGANAGAR, BENGALURU-560032. ...PETITIONERS (BY SRI. SHRAVANTH ARYA TANDRA., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS PRICNIPAL SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDA, AMBEDKAR VEEDHI, BENGALURU-560001 KARNTAKAK, INDIA. 2 . BRUHAT BANGALORE MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, N.R. SQUARE, BENGALURU-560002, KARNATAKA, INDIA.
3 . JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560002, KARNATAKA, INDIA. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-235- SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR K.B.MONESH KUMAR., ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD.19.7.2021 ISSUED BY THE R-3 IN SO FAR AS IT RELATES TO DEMAND FOR PAYMENT OF RS.80,82,305/- (RUPEES EIGHTY LAKHS AND EIGHTY TWO THOUSAND THREE HUNDRED AND GIVE ONLY) TOWARDS THE BETTERMENT FEE FOR BUILDING AND SITE AREA LICENSE FEE SCRUTINY FEE LAKE REJUVENATION FEE, COMPOUND WALL FEE, SCRUTINY FEE, AND ETC.
IN WP NO. 16739/2021
BETWEEN SHANKARNARAYANA CONSTRUCTIONS PVT LTD A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE ADDRESS AT 4TH FLOOR, SNC HOUSE, NO.7, RESIDENCY ROAD, BENGALURU - 560 025 REP. BY ITS DIRECTOR MR. ALOK SHETTY ...PETITIONER (BY SMT. KALIGOTLA NITYA., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU - 560 001 REPRESENTED BY ITS SECRETARY.
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002 REPRESENTED BY ITS COMMISSIONER.
…RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-236- SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. VARUN GOWDA., ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTE DATED 28.07.2021 AT ANNEXURE-A IN SO FAR AS THE LEVY OF CHARGES UNDER THE HEADS SCRUTINY FEE, LICENSE FEE, LAKE REJUVENATION CESS, GROUND RENT, RING ROAD (BDA), MASS RAPID TRANSPORT SYSTEM (BDA) AND IMPROVED SLUMS (KSCB); AND ETC.
IN WP NO. 16902/2021
BETWEEN
SECRETARY MOUNT CARMEL EDUCATIONAL SOCIETY REV MOTHER GENERAL MOUNT CARMEL COLLEGE NO.58 PALACE ROAD, BAGNALORE 560 052 REP BY ITS SECRETARY DR. SISTER ARPANA
...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASASOUDHA DR AMBEDKAR VEEDHI, BANGALORE 560 001. 2 . STATE OF KARNTAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE-01 REP BY ITS SECRETARY.
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQARE, BANGALORE 560 02 REP BY ITS COMMISSIONER.
-237- 4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BBMP, N R SQUARE, BANGALORE 02 …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 01.04.2021 AT ANNEXURE-J ISSUED BY THE R4 ONLY IN SO FAR AS THE DEMAND OF RS.3,24,145/- TOWARDS SCRUTINY FEE, RS.64,82,908/- TOWARDS LICENSE FEE, RS.60,10,581/- TOWARDS GROUND RENT AND GST, RS.6.56,245/- TOWARDS BETTERMENT FEE FOR BUILDING, RS.6,56,245/- TOWARDS SECURITY DEPOSIT AND ETC.
IN WP NO. 16941/2021
BETWEEN
1 . SRI.PRAMOD BHANDARI S/O SRI HUKMICHAND BHANDARI AGED ABOUT 47 YEARS, R/A NO.5, 3RD FLOOR MIDDLE SCHOOL ROAD V V PURAM BENGALURU-560 004. 2 . SRI RANJEETH K S S/O SRI K C SIDDAPPA AGED ABOUT 38 YEARS, R/A NO.411, RING ROAD NIJALINGAPPA LAYOUT DAVANAGERE SOUTH EXTENSION DAVANAGERE-577004. ...PETITIONERS (BY SRI. GOUTHAM CHAND S F., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS PRINCIPAL SECRETARY
-238- VIDHANA SOUDHA, BANGALORE-560 001. 2 . DEPARTMENT OF URBAN DEVELOMENT GOVERNMENT OF KARNATAKA REP BY ITS UNDER SECRETARY VIDHANA SOUDHA, BENGALURU-01. 3 . BRUHAT BENGALURU MAHANAGARA PALIKE REP BY ITS COMMISSIONER HUDSON CIRCLE, BANGALORE -560 002. 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (WEST) SHESHADRIPURAM BRUHAT BENGALURU MAHANAGARA PALIKE SAMPIGE ROAD NEXT TO BHASHYAM PARK BENGALURU-560 020. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE (CHALLAN/MEMO) ISSUED BY THE R-3 FOR PAYMENT OF FEE DTD.21.8.2021 VIDE ANNEXURE-E IN SO FAR AS THE DEMAND OFF FEE U/S 18 OF KTCP ACT 1961 (BETTERMENT FEE) BUILDING RS.2,20,000/-, FEE U/S 18 OF KTCP ACT 1961 (BETTERMENT FEE) SITE AREA RS.8,26,560/- LEVY AND COLLECTION AND CESS AND SURCHARGES AS PER RULE 37-C OF KPA (AMENDMENT) RULES 2019 (AS PER SUB CLAUSE (i)(ii) (iii) AND (iv) SUBSECTION (1) OF SECTION 18-A OF KTCP AC 1961 AND ETC.
IN WP NO. 17137/2021
BETWEEN
SRI K V MAHESH S/O LATE K M VENUGOPAL AGED ABOUT 39 YEARS R/AT NO.228/1, 3RD MAIN ROAD
-239- 2ND B MAIN OMBR LAYOUT CHIKKABANASWADI BANGALORE 560 043. ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560 001 REP BY ITS UNDER SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560 001 REP BY ITS SECRETARY. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560 001 REP BY ITS SECRETARY.
4 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560 002 REP BY ITS COMMISSIONER.
5 . THE ASSISTNAT DIRECTOR TOWN PLANNING - (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING, MAYOHALL 22ND FLOOR M G ROAD, BANGALORE 560 001. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI. K.B.MONESH KUMAR., ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 18-A OF
-240- THE KARNATAKA TOWN AND COUNTRY PLANNING ACT,1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT,1998) AS CONTAINED IN ANNEXURE-G1 IN SO FAR AS SECTION 18-A(i) AND (iv) OF THE KARNATAKA ACT NO.23 OF 2004 IS CONCERNED AND ETC.
IN WP NO. 17160/2021
BETWEEN
MR REZWAN RAZACK S/O LATE S RAZACK AGED 66 YEARS, R/A NO.12, MAGARATH ROAD BENGALURU-560025 ...PETITIONER (BY SRI. P.K. SHRIKARA & ADITI GURIGER., ADVOCATES FOR SRI. GEORGE JOSEPH., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU-560001 REPRESENTED BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE BENGALURU-560002 REPRESENTED BY THE COMMISSIONER …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SMT. RAKSHITHA D.J., ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE IMPUGNED NOTICE DATED 28.05.2021 ISSUED BY THE 2ND RESPONDENT AS REGARDS THE LEVIES DETAILED IN PARA NO.II ABOVE AND DECLARE IMPUGNED RULES 37A AND 37C INSERTED VIDE THE KARNATAKA PLANNING
-241- AUTHORITIES(AMENDED)RULES, 2019 IN TERMS OF NOTIFICATION DATED 25.02.2020 AS BEING UNCONSTITUTIONAL AND ULTRA VIRES AND ETC.
IN WP NO. 18721/2021
BETWEEN
M/S FLEMIN (INDIA) LLP A LIMITED LIABILITY PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO 46/2 AND 46/3, HESARAGHATTA ROAD, DASARAHALLI, BANGALORE 560057, REPRESENTED BY ITS DESIGNATED PARTNER SRI R NARAYAN GUPTA. ...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE 560001, REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING, DASARAHALLI, THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
-242-
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 13.9.2021 AT ANNEXURE-C ISSUED BY THE R4 ONLY IN SO FAR AS THE DEMAND OF RS.2,27,974/- TOWARDS SCRUTINY FEE, RS.10,60,800/- TOWARDS LICENSE FEE, RS.5,30,400/- TOWARDS BETTERMENT CHARGES FOR BUILDING, RS.11,47,825/- TOWARDS BETTERMENT CHARGES FOR SITE, RS.5,30,400/- TOWARDS SECURITY DEPOSIT, RS.6,88,500/- TOWARDS GROUND RENT AND GST AND ETC.
IN WP NO. 23066/2021
BETWEEN
1 . SRI ANAND SOHAN BERGAL S/O. SOHNA SITRAM BERGAL, AGED ABOUT 40 YEARS
2 . SRI. JAGNNATH SOHAN BERGAL S/O. SOHNA SITRAM BERGAL, R/AT NO. 12, AGED ABOUT 37 YEARS
3 . SRI. VIJAY SOHAN BERGAL S/O. SOHNA SITRAM BERGAL, AGED ABOUT 42 YEARS
PETITIONERS 1 TO 3 ARE R/AT NO. 12, 29TH CROSS, KILLARI ROAD, ANCHEPETE, BANGALORE SOUTH, BANGALORE 560053. ...PETITIONERS (BY SRI.NAVEED AHMED., ADVOCATE)
AND BRUHAT BENGALURU MAHANAGARA PALIKE NR SQUARE, BANGLAORE 560002, REP BY ITS COMMISSIONER. …RESPONDENT
(SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-243- SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TOQUASH THE DEMAND NOTE DTD.23.2.2021 ISSUED BY THE RESPONDENT INSISTING THE PETITIONERS TO PAY THE AMOUNT OF RS.2,60,591/- AS A FEE FOR PLAN SANCTION AND ALSO A SUM OF RS.67,928/- TOWARDS THE LABOUR CESS VIDE ANENXURE A AND A1 RESPECTIVELY AND ETC.
IN WP NO. 654/2022
BETWEEN
1 . M/S EDUFRONTIERS EDUCATIONAL TRUST HAVING ITS OFFICE AT 18/1, CHITRAKOOT KUMACROT LAYOUT, HIGH GROUNDS BANGALORE 560001 REP BY ITS MANAGING TRUSTEE SRI V SUDHINDRANATH. 2 . SRI M V SRIDHAR S/O M VENKATARAMAIAH AGED 56 YEARS R/AT NO 7, HIG, 1ST A MAIN ROAD NEW TOWN YELAHANKA BANGALORE 560064. REP BY GPA HOLDER EDUFRONTIERS EDUCATIONAL TRUST 3 . SRI M V RADHAKRISHNA S/O M VENKATARAMAIAH AGED 54 YEARS R/AT NO 7, HIG, 1ST A MAIN ROAD NEW TOWN YELAHANKA BANGALORE 560064. REP BY GPA HOLDER EDUFRONTIERS EDUCATIONAL TRUST ...PETITIONERS (BY SRI. VIKRAM A HULIGOL., SR. COUNSEL FOR
-244- SMT. G.K.BHAVANA., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPT OF URBAN DEVELOPMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU 560001 REP BY SECRETARY. 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU 560001 REP BY SECRETARY. 3 . THE STATE OF KARNATAKA DEPT OF PARLIMENTARY AFFAIRS AND LEGISTATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU 560001 REP BY SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQURE, BANGALORE 560002 REP BY ITS COMMISSIONER. 5 . ASSISTANT DIRECTOR TOWN PLANNING (YELAHANKA) ROOM NO 2, BBMP AMURTHAHALLI MAIN ROAD BYTARAYANAPURA, BELLARY ROAD BENGALURU 560092. …RESPONDENTS
(BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
-245- CERTIRORAI QUASHING THE SECTION 3 OF THE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ORDINANCE 2021 (KARNATAKA ORDINANCE No.8 OF 2021) BEARING NOTIFICATION No. DPAL 46 SHASANA APPLIYING THE AMENDMENTS NAMELY INSERTION OF SECTIONS 240A AND 240C OF THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT 2020 (ANNEXURE-C) AND ETC.
IN WP NO. 1057/2022
BETWEEN
1 . M/S CONFEDERATION OF REAL ESTATE DEVELOPERS ASSOCIATION OF INDIA (CREDAI-BENGALURU) A SOCIETY REGISTERED UNDER THE PROVISIONS OF THE KARNATKAA CO OPERATIVE SOCIETIES ACT HAVING ITS OFFICE AT NO. 607/608 6TH FLOOR BARTON CENTRE NO.84, M.G. ROAD, BENGALURU 560 001 REPRESENTED BY ITS SECRETARY SRI. A. BIMAL HEGEDE.
2 . H.V. VENTURE PROJECTS PVT LTD (UNIT OF HABITAT VENTURES) 26, SHANKARMUTT ROAD, BASAVANAGUDI, BENGALURU 560 004 REP BY ITS DIRECTOR SRI. BHASKAR NAGENDRAPPA THYAVANAGI. ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMNETARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, BENGALURU 560001. 2 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISIONER
-246- N.R. SQUARE, BENGALURU 560002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ( AMENDMENT) ACT, 2021 ( KARNATAKA ACT NO. 01 OF 2022) ( AMENDMENT) ACT, 2021 ( KARNATAKA ACT NO. 01 OF 2022) NOTIFIED O 13.01.2022 AS CONTAINED IN ANNEXURE - P AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 4344/2022
BETWEEN
1 . M/S GREEN LEAF PROJECTS A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT SY. NO. 50/3 NAGADEVANAHALLI VILALGE KENGERI HOBI, BANGALORE 560 061 RERPESENTED BY ITS MANAGING PARTNER MR. SURESH BABU K.R S/O RAMAIAH AGED ABOUT 58 YEARS. 2 . SRI.M.S. NARAYANA RAO S/O ALTE M.N. SHESHAGIRI RAO AGED ABOUT 55 YEARS R/AT NO. 17/1-1, 2ND CROSS, 7TH MAIN ROAD, SRIRAMAPURAM, BANGALORE 560 021 REPRESENTED BY HIS GPA HOLDER M/S GREEN LEAF PROJECTS BY ITS PARTNER MR. SURESH BABU K.R. ...PETITIONERS
-247- (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE UBRAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE 560 001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDAH, DR. B.R. AMBEDKAR VEEDHI BANGALORE 560 001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE ANNEX BUILDING, HEAD OFFICE BUILDING N.R. SQUARE, BANGALORE 560 002. …RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, (ANNEXURE-A) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONERS ARE CONCERNED.
-248- IN WP NO. 5844/2022
BETWEEN
1 . SRI M ANJANEYALU AGED ABOUT 64 YEARS S/O LATE SUBBAIAH
2 . SRI M SRINIVASALU AGED ABOUT 44 YEARS S/O SRI M ANJANEYALU
BOTH ARE R/O ANNAVARAPADU 2ND STAGE, ONGOLE PRAKASHAM DISTRICT ANDRA PRADESH.
3 . SMT G PADMAJA W/O SRI MADANAMOHAN AGED ABOUT 61 YEARS R/AT NO.800 1ST FLOOR 13TH A MAIN YELAHANKA NEW TOWN BANGALORE-560064. ...PETITIONERS (BY SRI. NAGARAJA T., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY URBAN DEVELOPMENT DEPARTMENT VIDHANA SOUDHA, BANGALORE-560001. 2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE N R CIRCLE, BANGALORE-560002. 3 . OFFICE OF THE ASSISTANT DIRECTOR (TOWN PLANNING-YALAHANKA) BBMP, ROOM NO.2 AMRUTHAHALLI MAIN ROAD BYATARAYANAPURA, BELLARY ROAD
-249- BANGALORE-560092. ………RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD 21.1.2021 ISSUED BY THE R3 OFFICE OF THE ASSISTANT DIRECTOR, (TOWN PLANNING-YALAHANKA), BBMP, ROOM NO.2, AMRUTHAHALLI MAIN ROAD, YATANARAYANAPURA, BELLARY ROAD, BANGALORE - 560092 PRODUCED ANNEXURE-D AND ETC.
IN WP NO. 6133/2022
BETWEEN
M/S S AND M DEVELOPERS A PARTNERSHIP FIRM HAVING OFFICE AT 36/7 36/8 BALAGERE VILLAGE, VARTHURU HOBLI BENGALURU EAST TALUK BENGALURU-560103 REPRESENTED BY ITS MANAGING PARTNER OF ITS GPA HOLDER SRI C MADHUSUDAN REDDY S/O DASARADHARAMI REDDY AGED ABOUT 42 YEARS ...PETITIONER (BY SRI.NAGARAJA T., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY URBAN DEVELOPMENT DEPARTMENT VIDHANA SOUDHA, BANGALORE-560001
2 . THE COMMISSIONER
-250- BRUHAT BANGALORE MANGALORE PALICE N R CIRCLE, BANGALORE-560002 3 . THE OFFICE OF THE JOINT DIRECTOR (TOWN PLANNING-(NORTH), BBMP, NR SQUARE, HEAD OFFICE BUILDING BENGALURU-560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED UNDATED COMPUTER-GENERATED DEMAND NOTICE ISSUED BY THE R-3, THE OFFICE OF THE JOINT DIRECTOR (TOWN PLANNING -(NORTH), BBMP, NR SQUARE, HEAD OFFICE BUILDING, BENGALURU -560002, PRODUCED ANNX-D AND ETC.
IN WP NO. 7372/2022
BETWEEN
M/S SOBHA LIMITED A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 AND HAVING ITS OFFICE AT SARJAPUR-MARATHAHALLI OUTER RING ROAD (ORR) DEVARABEESANAHALLI, BELLANDUR POST, BANGALORE-560 103. REP. BY ITS AUTHORIZED SIGNATORY MR. PRASAD M.S. ...PETITIONER (BY SRI. P.S.RAJAGOPAL., SR. COUNSEL FOR SRI. KEMPEGOWDA., ADVOCATE)
AND 1 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, BENGALURU-560 002
-251- REPRESENTED BY ITS COMMISSIONER.
2 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE NR SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU-560 002. …RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR., ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE VIDE ANNX-A DTD 17.02.2022 ISSUED BY THE R-2 DEMANDING THE PAYMENT OF INTER ALIA GROUND RENT, LICENCE FEE, SCRUTINY FEE, GST, LAKE IMPROVEMENT FEE ETC.
IN WP NO. 7423/2022
BETWEEN
SRI. A. CHENNA REDDY S/O A GURIVI REDDDY AGED 48 YEARS R/AT NO 143, PHASE II CLASSIC ORCHIDS BEHIND MEENAKSHI TEMPLE BANNERGHATTA ROAD BENGALURU 560076 ...PETITIONER (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPT VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI BANGLAORE 560001 REP BY SECRETARY
2 . THE STATE OF KARNATAKA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISTATION
-252- VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BAGNALORE 560001 REP BY SECRETARY
3 . BRUHAT BENGALURU MAHANGARA PALIKE N R SQUARE, BANGLAORE 560002 REP BY COMMISSIONER
4 . THE ASSISTANT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BENGLAURU MAHANGARA PALIKE BBMPC COMPLEX, 9TH CROSS, 9TH MAIN JAYANAGARA 2ND BLOCK BANGALORE 560011 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, (ANNEXURE-S) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 7424/2022
BETWEEN
1 . SRI. A. CHENNA REDDY S/O A GURIVI REDDY AGED ABOUT 48 YEARS
2 . SRI A G HARINATHA REDDY S/O A CHENNA REDDY AGED ABOUT 24 YEARS
-253- BOTH ARE R/AT NO.143 PHASE-II CLASSIC ORCHIDS BEHIND MEENAKSHI TEMPLE BANNERGHATTA ROAD BENGALURU-560076. 3 . MRS P LAKSHMI DEVI AGED ABOUT 50 YEARS D/O MR BHASKAR REDDY A 4 . MISS THANU S REDDY J AGED ABOUT 25 YEARS D/O MRP JAGANNADHA REDDY
5 . MISS VEENA S REDDY L AGED ABOUT 23 YEARS D/O MR JAGANNADHA REDDY
PETITIONERS NO.3 TO 5 ARE R/A NO.285, 11TH A CROSS J P NAGAR, II PHASE BANGALORE-560078. ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETAY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002
-254- REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR (TOWN PLANNING -SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE BBMP COMPLEX 9TH CROSS, 9TH MAIN JAYANAGAR 2ND BLOCK BANGALORE-560011. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, (ANNEXURE-S) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 7575/2022
BETWEEN
M/S CHIMES EDUCATIONAL TRUST A PUBLIC CHARITABLE TRUST HAVING ITS OFFICE AT NO.5 PATALAMMA TEMPLE STREET BASAVANAGUDI, BANGALORE-560004 REPRESENTED BY ITS TRUSTEE SMT BRINDA SRINIVAS ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA
-255- VIKASA SOUDHA, BENGALURU-560001. 2 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU-560002. 3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE 9TH CROSS 9TH MAIN ROAD JAYANAGAR 2ND BLOCK, BENGALURU-560011. …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.P.CHIDANANDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-T AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 8096/2022
BETWEEN
1 . SRI. ANAND SURANA S/O. SRI. GHEWARCHAND, AGED ABOUT 50 YEARS,
2 . SMT. MONICA SURANA W/O. SRI. ANAND SURANA, AGED ABOUT 46 YEARS, BOTH ARE R/A SURANA VILLA, NO.45/3, FAIR FIELD LAYOUT, RACE COURSE ROAD, BANGALORE-560 001. ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
-256- AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE-560 002, REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR (TOWN PLANNING-EAST) BRUHAT BANGALORE MAHANAGARA PALIKE, UTILITY BUILDING, MAYOHALL, 22ND FLOOR, M.G. ROAD, BANGALORE-560 001. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER BEARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01/2022) NOTIFIED ON 13/01/2022 (ANNEXURE-S) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONERS ARE CONCERNED AND ETC.
IN WP NO. 8754/2022
BETWEEN
INNOVATIVE QUEST LLP A LIMITED LIABILITY PARTNERSHIP
-257- HAVING ITS REGISTERED OFICE AT 16/A, II FLOOR, MILLERS ROAD, VASANTH NAGAR, BENGALURU REP BY ITS TRUSTEE SMT. BRINDA SRINIVAS
...PETITIONER (BY SRI.SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU 560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP BY THE COMMISSIONER N.R. SQUARE, BENGALURU 560002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE NR CIRCLE, BENGALURU 560 002 ……….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01/2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-K AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO.8957/2022
BETWEEN
1 . SRI K NARAYANA RAJU AGED 55 YEARS
-258- S/O LATE S KRISHNA RAJU R/AT NO 123, J P NAGAR III PHASE N R GARDEN, BENGALURU - 560078
2 . SRI K BHASKAR RAJU AGED 48 YEARS S/O LATE S KRISHNA RAJU R/AT NO 123, J P NAGAR III PHASE N R GARDEN, BENGALURU – 560078
PETITIONERS ARE REP BY THEIR GPA HOLDER M/S MOHAN ENTERPRISES A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT NO 151/1B DORAISANIPALYA OPPOSITE IIM BANNERGHATA ROAD BENGALURU- 560076 BY ITS MANAGING PARTNER SRI A MOHAN RAJU ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA DR AMBEDKAR VEEDHI BANGALORE – 560001
2 . THE BRUHATH BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560002 REPRESENTED BY ITS CHIEF COMMISSIONER
3 . THE JOINT DIRECTOR TOWN PLANNING SOUTH BRUHATH BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-259- SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF CERTIORARI OR SIMILAR WRIT OR ORDER OR DIRECTION TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 ACT No-1/2022 DATED 13.01.2022 ENACTED BY THE FIRST RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING No.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-L AND ETC.
IN WP NO. 8961/2022
BETWEEN
1 . MANIPAL ACADEMY OF HIGHER EDUCATION TRUST MADHAV NAGAR, MANIPAL 576104, KARNATAKA REP. BY ITS TRUSTEE, DR.RANJAN R PAI.
2 . MANIPAL ACADEMY OF HIGHER EDUCATION A DEEMED TO BE UNIVERSITY, HAVING ITS REGISTERED OFFICE AT UNIVERSITY BUILDNG, MADHAV NAGAR, MANIPAL 576104, KARNATAKA, THROUGH ITS REGISTRAR DR.NARAYANA SABHAHIT. ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR.AMBEDKAR VEEDHI, BANGALORE-560001. 2 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE-560002, REPRESENTED BY ITS COMMISSIONER.
-260- 3 . THE JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N.R.SQUARE, BANGALORE-560002. …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 ACT No-1/2022 DATED 13.01.2022 ENACTED BY THE FIRST RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING No.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-T DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 8979/2022
BETWEEN
1 . ELV PROJECTS PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE PROVISION OF THE COMPANIES ACT 1956, HAVING OFFICE AT NO.602, 6TH STAGE, 16TH CROSS, BEML LAYOUT, BANGALORE-560067 REPRESENTED BY M.D. MR. E. BHASKAR 2 . MRS SUMAN RANJIT W/O MR M N RAJNIT, AGED ABOUT 79 YEARS, 3 . MR PRASHANT RANJIT S/O LATE M N RAJINIT, AGED ABOUT 53 YEARS,
4 . MRS SUSHASINI JALAN D/O MR M L RANJIT, AGED ABOUT 44 YEARS,
-261- PETITIONERS NO.2 TO 4 ARE ALL R/AT NO.100, BOREWELL ROAD, BENGALURU-560066 ...PETITIONERS (BY SRI. MANU SHANKAR S S., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE-560001 REP BY ITS SECRETARY 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REP BY ITS SECRETARY
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REP BY ITS COMMISSIONER
5 . THE JOINT DIRECTOR OF TOWN PLANNING NORTH N R SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING BENGALURU BRUHAT BENGALURU MAHANAGARA PALIKE BENGALURU-560002. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R4 & R5)
-262- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 KARNATAKA ACT No-1 OF 2022) NOTIFIED ON 13.01.2022 (ANNEXURE-S) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 9001/2022
BETWEEN
1 . M/S. VIKRAM TRADERS A PARTNERSHIP FIRM HAVINGS ITS REGISTERED OFFICE AT SUBRAMANYAPURA, BANGALORE-560 061. 2 . B. Y. PADMAVATHI AGED ABOUT 52 YEARS, D/O. LATE YELLAPPA REDDY,
3 . B. Y. PREMALATHA AGED ABOUT 50 YEARS, D/O. LATE YELLAPPA REDDY,
4 . B. Y. BHARATHI AGED ABOUT 42 YEARS, D/O. LATE YELLAPPA REDDY,
5 . B. Y. SRINATH AGED ABOUT 45 YEARS, S/O. LATE YELLAPPA REDDY,
6 . B. S. SUMANTH AGED ABOUT 18 YEARS, S/O. B. Y. SRINATH,
PETITIONER NOS.2 TO 6 ARE R/O BALAGERE VILLAGE, VARTHUR HOBLI, BANGALORE EAST TALUK. REPRESENTED BY THEIR GPA HOLDER M/S. GOYAL HARIYANA CONSTRUCTIONS
-263- A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT UNIT NO. 206, BARTON CENTRE, NO. 84, M.G. ROAD, BANGALORE-560 001, REPRESENTED BY ITS PARTNER, SRI. TANMAY AGARWAL. ...PETITIONERS (BY SRI.VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE-560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE-560 002, REPRESENTED BY ITS CHIEF COMMISSIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING NORTH), BRUHAT BANGALORE MAHANAGARA PALIKE, N.R. SQUARE, BANGALORE-560 002. …..RESPONDENTS
(BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF CERTIORARI OR SIMILAR WRIT OR ORDER OR DIRECTION TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND
-264- CERTAIN OTHER LAW ( AMENDMENT) ACT, 2021 ACT NO. 1/2022 DATED 13.01.2022 ENACTED BY THE FIRST RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE - L AND ETC.
IN WP NO. 9175/2022
BETWEEN
M/S. VALMARK DEVELOPERS PRIVATE LIMITED HAVING ITS REGISTERED OFFICE AT THE RESIDENCY 19TH FLOOR NO 133/1 RESIDENCY ROAD BANGALORE - 560025 REP. BY ITS MANAGING DIRECTOR SRI RATAN LATH ...PETITIONER (BY SRI.VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT VIKAS SOUDHA, BENGALURU - 560001 REPRESENTED BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REPRESENTED BY ITS CHIEF COMMISSIONER
3 . THE JOINT DIRECTOR TOWN PLANNING SOUTH BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560002 ………RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF CERTIORARI OR SIMILAR WRIT OR ORDER OR DIRECTION TO QUASH THE KARNATAKA MUNICIPAL CORPORATION AND
-265- CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 ACT No-1/2022 DATED 13.01.2022 ENACTED BY THE FIRST RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING No.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-J AND ETC.
IN WP NO. 10069/2022
BETWEEN
M/S RASHTROTTHANA PARISHAT A SOCIETY REGISTERED UNDER THE SOCIETIES REGISTERED ACT 1960 OFFICE AT NO.93/2 KESHAVA -SHILPA KEMPEGOWDA NAGARA BENGALURU -560019 REP BY ITS GENERAL SECRETARY SRI N DINESH HEGDE AGED ABOUT 63 YEARS ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU -560 001 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKAS SOUDHA, BENGALURU -560 001 REP BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU -560 002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING YELAHANKA
-266- AMRUTHALLI MAIN ROAD BYATARAYANAPURA BELLARY ROAD, BENGALURU -560 092 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-Q) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 10144/2022
BETWEEN
1 . BRIGADE ENTERPRISES LIMITED A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AND CORPORATE OFFICE AT 29 AND 30TH FLOOR, WORLD TRADE CENTRE, 26/1 BRIGADE GATEWAY, DR.RAJKUMAR ROAD, MALLESHWARAM - RAJAJINAGAR, BENGALURU - 560055 REP. BY AUTHORISED SIGNATORY MR.UDAYA KUMAR A. 2 . SMT.N.SUREKHA D/O LATE N. NAGARAJA AGED ABOUT 66 YEARS R/AT O.217, 7TH MAIN, HRBR LAYOUT I BLOCK KALYAN NAGAR BENGALURU – 560043 3 . SRI. N. PRABHU KIRAN S/O LATE N. NAGARAJAN
-267- AGED ABOUT 64 YEARS R/AT NO.307, 7TH A MAIN HRBR LAYOUT I BLOCK KALYAN NAGAR BENGALURU - 560 043 4 . SRI. N. LOKESH S/O LATE NAGARAJ AGED ABOUT 62 YEARS R/AT NAGRIK NO.305 7TH A MAIN, HRBR LAYOUT II BLOCK 80 FT.ROAD KALYAN NAGAR, BENGALURU-560043
5 . SRI. N. RAVI KIRAN S/O LATE N. NAGARAJ AGED ABOUT 60 YEARS R/AT NO.9, 1ST FLOOR AQUA FORTE, 12 KENSINGTON ROAD, BHARATHI NAGAR BENGALURU - 560 042
6 . SRI. N. KUMAR S/O LATE N. NAGARAJ AGED ABOUT 5 YEARS R/AT NO.9 2ND FLOOR AQUA FORTE 12 KENSINGTON ROAD, BHARATHI NAGAR BENGALURU - 560 042 PETITIONER NOS.2 TO 6 ARE REP. BY ITS POWER OF ATTORNEY HOLDER, BRIGADE ENTERPRISES LIMITED ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU 560 001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP. BY THE COMMISSIONER
-268- N.R.SQUARE, BANGALURU - 560 002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, NR CIRCLE, BENGALURU - 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-M AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 10313/2022
BETWEEN
M/S ALPINE HOUSING DEVELOPMENT CORPORATION LIMITED INCORPORATED UNDER THE COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AT NO.302, ALPINE ARCH, NO.10 LANGFORD ROAD, BANGALORE-560027 REPRESENTED BY ITS MANAGING DIRECTOR SRI S A KABEER, S/O S A ZAHIR AGED ABOUT 69 YEARS ...PETITIONER (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI
-269- BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING NORTH BRUHAT BANGALORE MAHANAGARA PALIKE BBMP HEAD OFFICE, N R SQUARE BANGALORE-560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT No-01 OF 2022) NOTIFIED ON 13.01.2022 (ANNEXURE-J) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 10422/2022
BETWEEN
BHARATIYA URBAN PRIVATE LIMITED FORMERLY KNOWN AS BHARITYA CITY DEVELOPERS PRIVATE LIMITED HAVING THEIR REGISTERED OFFICE AT 56/7, NALLAMBAKKAM VILLAGE VIA VANDALUR, CHENNAI - 600048
-270- AND ADMINISTRATIVE OFFICE AT NO 1/5, PALACE ROAD BENGALURU - 560001 REP. BY ITS AUTHORIZED REPRESENTATIVE MR NANDEESH S ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIIKASA SOUDHA, BENGALURU 560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER N R SQUARE, BENGALURU – 560002
3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING NORTH N R SQUARE, BENGALURU - 560002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-P AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 10475/2022
BETWEEN
1 . VRUKSHA INFRA A PARTNERSHIP FIRM HAVING
-271- ITS OFFICE AT NO.86/1 1ST MAIN, 5TH CROSS, BHCS LAYOUT UTTARAHALLI MAIN ROAD BANGALORE-560061 REP. BY ITS PARTNER SRI YASHWANTH KUMAR H S/O LATE HANUMANTHAPPA AGED ABOUT 38 YEARS
2 . SRI S SURESH KUMAR S/O LATE M V SAMPANGIRAMAIAH AGED ABOUT 46 YEARS R/A NO.43/44 KRISHNALAYOUT JALAHALLI WEST, SHETTIHALLI MAIN ROAD YESHWANTHPURA HOBLI BANGALORE NORTH TALUK BANGALORE REP. BY HIS GPA HOLDER M/S VRUKSHA INFRA BY ITS PARTNER SRI YASHWANTH KUMAR H S/O LATE HANUMANTHARAYAPPA AGED ABOUT 38 YEARS BOTH ARE REP BY ITS GPA HOLDER YASHWANTH KUMAR H ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002
-272- REPRESENTED BY ITS COMMISSIONER 4 . THE JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE ANNEX BUILDING, HEAD OFFICE BUILDING N R SQUARE, BANGALORE-560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONERS ARE CONCERNED AND ETC.
IN WP NO. 10494/2022
BETWEEN
LEGEND PROPERTY A REGISTERED PARTNERSHIP FIRM HAVING OFFICE AT NO.169, 6TH MAIN, 4TH BLOCK, JAYANAGAR BANGALORE-560011 REPRESENTED BY ITS PARNTERS SRI M MADHAVA NAIDU S/O LATE M SUBRAMANYAM NAIDU AGED ABOUT 54 YEARS ...PETITIONER (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT
-273- VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH BRUHAT BANGALORE MAHANAGARA PALIKE BBMP HEAD OFFICE BUILDING N R SQUARE, BANGALORE-560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 10675/2022
BETWEEN
M/S ELEGANT BUILDERS AND DEVELOPERS HAVING ITS REGISTERED OFFICE AT NO.1/116 NEW KEMPEGOWDA LAYOUT, BSK III STAGE
-274- BANGALORE-560085 REPRESENTED BY ITS PARTNER SRI S RAJESH S/O M SUBRAMANI AGED ABOUT 33 YEARS ...PETITIONER (BY SRI. SUDHAKAR G V & SRI. B.PRAMOD., ADVOCATES)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 RERPESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR(TOWN PLANNING SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP HEAD OFFICE, N R SQUARE BANNGALORE-560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON
-275- 13/01/2022 (ANNEXURE-J) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 10928/2022
BETWEEN
1 . SRI D ESWAR REDDY S/O LATE SUBBA REDDY AGED 52 YEARS, R/AT NO.36, 14TH CROSS, 6TH MAIN, BTM 2ND STAGE, BANGALORE-560 076.]
2 . SRI.N.NAGALINGASWAMY S/O R.NINGAIAH AGED 41 YEARS, R/AT NO.163, 1ST CROSS, 1ST BLOCK, EAST JAYANAGAR, BANGALORE-560 011. 3 . SRI.J.BHAKTHAVATSAI REDDY S/O J.SRINIVASALU REDDY AGED 43 YEARS, R/AT NO.318, 100 FEET ROAD, 1ST STAGE, INDIRANAGAR BANGALORE-560 038. 4 . SRI.G.MURALIKRISHNA REDDY S/O OBULA REDDY AGED 53 YEARS, R/AT PALM GROOV APARTMENT 10/14 TH CROSS ROAD, 80 FEET ROAD, KORAMANGALA, BANGALORE-560 095. 5 . SRI.LAKSHMIKANTHA V S/O VENKATRAM K.S. AGED 43 YEARS, R/AT 36/1, KEREPALYA HOSAKEREHALLI BANGALORE-560 085 PETITIONER NO.1 TO 5 REPRESENTED BY THEIR GENERAL POWER OF ATTORNEY HOLDER M/S. CONDORDE HOUSING CORPORATION PVT LTD HAVING ITS REGISTERED OFFICE
-276- AT NO.46/1, 1ST MAIN, III PHSE, JP NAGAR, BANGALORE GPA HOLDER REPRESENTED BY ITS DIRECTOR SRI.B.S.NESARA ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGLAURU-560 001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER, N.R.SQUARE, BENGALURU-560 002. 3 . THE JOINT DIRECTOR, TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, NR CIRCLE, BENGALURU-560 002. …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-J AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 10992/2022
BETWEEN
B M JAYASHANKAR AGED ABOUT 62 YEARS
-277- PRESENTLY R/A NO.06, 18TH CROSS SADASHIVANAGAR, WARD NO.35 BANGALORE-560080 ...PETITIONER (BY SRI.SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU-560002
3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING(WEST) SESHADRIPURAM, SAMPIGE ROAD NEXT TO BHASHYAM PARK BENGALURU-560020 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.S.KARTHIKEYAN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA- VIRES THE CONSTITUTION AND ETC.
IN WP NO.11020/2022
BETWEEN
1 . SRI N KRISHNA REDDY AGED 68 YEARS,
-278- S/O LATE NARAYANA REDDY
2 . SMT VANDANA AGED 57 YEARS, W/O SRI N KRISHNA REDDY
3 . SMT NARAYANAMMA AGED 78 YEARS, W/O O BAYYA REDDY
4 . SRI B DEEPAK AGED 54 YEARS, S/O O BAYYA REDDY
ALL ARE R/AT NO 65/9 4TH CROSS, 36TH MAIN, BTM FIRST STAGE BANGALORE 560068
REPRESENTED BY THEIR GPA HOLDER, M/S NAVAMI FUNIQUE, A REGISTERED PARTNERSHIP FIRM NO 11, A S COMPLEX, 1ST FLOOR SOMASHEKARAPPA LAYOUT, 8TH MAIN BASAVESHWARANAGAR, BANGALORE 560079, REPRESENTED BY ITS MANAGING PARTNER SRI D RAGHU ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARATMENT, 4TH FLOOR VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001
-279- 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.H.DEVENDRAPA, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF CERTIORARI OR SIMILAR WRIT OR ORDER OR DIRECTION TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND DATED 13/01/2022 ENACTED BY THE 2ND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-P DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 11217/2022
BETWEEN
1 . SRI.B.S.SHIVARAMA S/O LATE MR. BUDANOOR P. SIDDARAMAIAH AGED ABOUT 69 YEARS
2 . SMT. H.B. SUSHEELAMMA W/O SRI. B.S. SHIVARAMA AGED ABOUT 67 YEARS 3 . SRI. B.S. NESARA S/O SRI. B.S. SHIVARAMA AGED ABOUT 36 YEARS R/AT NO. 195, MANDYA HOUSE
-280- 4 . SMT. B.S. LAKSHMI D/O SRI. B.S. SHIVARAMAM AGED ABOUT 32 YEARS
ALL ARE R/AT NO. 195, MANDYA HOUSE 7TH MAIN ROAD, NEAR JAYANAGAR POLICE STATION, JAYANGARA 4TH BLOCK BANGALORE 56011 ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BANGALORE 560 001 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N.R SQUARE, BENGALURU 560 002 3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK BENGALURU 560 011 ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-G AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
-281- IN WP NO. 11379/2022
BETWEEN
M/S ESTEEM ICON A REGISTERED PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT UNIT NO. 32, 33 AND 34, 3RD FLOOR, SNS CHAMBERS, 239, SANKEY ROAD SADASHIVNAGAR, BANGALORE - 560 080 REP BY ITS PARTNER SRI NARAINDAS BODARAM ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU - 560 001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE BENGALURU - 560 002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE NR CIRCLE, BENGALURU - 560 002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13/01/2022
-282- AS CONTAINED IN ANNEXURE-L AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 11533/2022
BETWEEN
1 . SMT KAVITHA KUMARI AGED ABOUT 39 YEARS, W/O NITHIN KUMAR PARMAR
2 . SMT ARATHI KUMARI AGED 36 YEARS, W/O AMITH KUMAR PARMAR
BOTH ARE R/AT NO.25 MIDDLE SCHOOL ROAD, V V PURAM BANGALORE-560 004 ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560 001
2 . STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE-560 001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE -560 002 REP BY ITS CHIEF COMMISSIONER
-283- 4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560 002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR SRI. H.DEVENDRAPPA., ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF CERTIORARI OR SIMILAR WRIT OR ORDER OR DIRECTION TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND DATED 13/01/2022 ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-G DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 11636/2022
BETWEEN
SRI. R. AMARNATH AGED ABOUT 51 YEARS, R/A NO. 471, HBR LAYOUT, 2ND BLOCK, CHENNAPPA LAYOUT, KALYANNAGAR POST, KACHARAKANAHALLI, BENGALURU-560 043. REPRESENTED BY HIS GPA HOLDER, M/S. STERLING PROPERTIES, A PARTNERSHIP FIRM HAVING THEIR REGISTERED OFFICE AT 302, STERLING HEIGHTS, 139, INFANTRY ROAD, OPP. THE HINDU, BENGALURU-560 001, REPRESENTED BY ONE OF ITS PARTNER,
-284- SRI. ZAFFAR FIAZ (AS PER PARTNERSHIP DEED) ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560 001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER, N.R. SQUARE, BENGALURU-560 002. 3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (EAST), 22ND FLOOR, SC BOSE BUILDING, M.G. ROAD, BENGALURU-560 001. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-J AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 11731/2022
BETWEEN
BM WINDMERE A REGISTRED PARTNER SHIP FIRM
-285- HAVING OFFICE AT NO.1140, 17th CROSS, 5th MAIN , 7th SECTOR, HSR LAYOUT, BENGALURU 560 102 REP BY ITS PARTNER MR. KIRAN VENUGOPAL REDDY AGED ABOUT 44 YEARS, S/O R VENUGOPAL REDDY, ...PETITIONER (BY SMT.ANUPARNA BORDOLOI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARMENT OF TOWN AND COUNTRY PLANNING REP BY ITS CHIEF SECRETARY, VIDHANA SOUDHA, BENGALURU 560001
2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, N.R SQUARE, BENGALURU 560 002 3 . THE JOINT DIRECTOR OF TOWN PLANNING (NORTH) N.R. SQUARE, HEAD OFFICE BUILDING ANNEX BUILDING, BRUHAT BENGALURU MAHANAGARA PALIKE, BENGALURU 560 002
4 . THE DEPUTY DIRECTOR ( TOWN PLANNING) BRUHAT BENGALURU MAHANAGARA PALIKE, NR. SQUARE, BENGALURU 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE NATURE OF CERTIORARI OR ANY OTHER ORDER APPROPRIATE WRIT OR ORDER TO QUASH THE ENTIRE KARNATAKA MUNICIPAL
-286- CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT 01 OF 2022) NOTIFIED ON 13/01/2022 AS THE SAME IS ULTRA VIRES OF THE CONSTITUTION AND ETC.
IN WP NO. 11831/2022
BETWEEN
SRI NAGARAJA S V S/O LT. VEERANNAGOWDA AGED 64 YEARS R/AT NO 1436, IST MAIN NEAR POST OFFICE, NEHRU NGAR BANGALORE NORTH BANGALORE 560064 ...PETITIONER (BY SRI. KANTHARAJAPPA M G., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDAKR VEEDI BANGALORE 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA THE LABOUR DEPARMENT VIKAS SOUDHA, DR B R AMBEAKR VEEDHI BANGALORE 56001 REP BY SECRETARY 3 . THE STATE OF KARANATAKA DEPARTTMENT OF PARLIMAENTARYY AFFAIRS AND LEGISLATION VIKAS SOUDHA, DR B R AMBEDKAR VEDHI BANGALORE 560001 REP BY ITS SECRETARY
4 . BRUHAT BENGLAURU MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REP BY COMMISSIONER
-287- 5 . THE JOINT DIRECTOR OF TOWN PLANNING NORTH YELAHANKA WARD NO 1, FILE NO PRJ/0207/22-23 BRUHAT BENGALURU MAHANGAR PALIKE BENGALURU 560092 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.V.G.BHANU PRAKASH, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER, DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021, KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-S AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 11835/2022
BETWEEN SANDHYA BHUSHAN W/O LATE NAGABUSHAN B.L AGED ABOUT 64 YEARS R/AT NO.738, 10th MAIN 4th BLOCK, JAYANAGAR BENGALURU 560011 ...PETITIONER (BY SMT. ANUPARNA BORDOLOI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARMENT OF TOWN AND COUNTRY PLANNING REP BY ITS CHIEF SECRETARY, VIDHANA SOUDHA, BENGALURU 560001
2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, N.R SQUARE, BENGALURU 560 002
-288- 3 . THE JOINT DIRECTOR OF TOWN PLANNING (NORTH), N.R. SQUARE, HEAD OFFICE BUILDING ANNEX BUILDING, BRUHAT BENGALURU MAHANAGARA PALIKE, BENGALURU 560 002
4 . THE DEPUTY DIRECTOR ( TOWN PLANNING) BRUHAT BENGALURU MAHANAGARA PALIKE, NR. SQUARE, BENGALURU 560 002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.ADITYA NARAYAN, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE NATURE OF CERTIORARI OR ANY OTHER ORDER APPROPRIATE WRIT OR ORDER TO QUASH THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT 01 OF 2022) NOTIFIED ON 13.01.2022 AS THE SAME IS ULTRA VIRES OF THE CONSTITUTION AND ETC.
IN WP NO. 12367/2022
BETWEEN
1 . SMT SRIRAMREDDY ANANDA W/O SRINIVAS REDDY K. A AGED ABOUT 58 YEARS
2 . SRI. K.S VINAY S/O SRINIVAS REDDY K. A AGED ABOUT 40 YEARS
3 . SRI. MADHU K.S S/O SRINIVAS REDDY K. A AGED ABOUT 37 YEARS
ALL PETITIONER NO.1 TO 3 ARE R/AT NO. 152,
-289- C.M.R COLLEGE, KACHRAKANAHALLI BENGALURU 560084 ...PETITIONERS (BY SRI. YASHAVANTHSWAMY A M & SRI. S.S. MANUSHANKAR., ADVOCATES)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4th FLOOR, VIKASA SOUDHA , DR. AMBDKAR VEEDHI, BENGALURU 560001 REP BY ITS SECRETARY, 2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BENGALURU 560001 REP BY ITS SECRETARY,
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BENGALURU 560001 REP BY ITS SECRETARY
4 . BRUHAT BENGLAURU MAHANAGARA PALIKE N.R SQUARE, BENGALURU 560002 REP BY ITS COMMISSIONER
5 . THE JOINT DIRECTOR OF TOWN PLANNING (NORTH) YELAHANKA WARD NO. 6 FILE NO. PRJ /1848/22-13 BRUHAT BENGALURU MAHANAGARA PALIKE, BENGALURU 560092 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.S.MALLIKARJUNA REDDY, ADVOCATE FOR R4 & R5)
-290-
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER, DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021, KARNATAKA ACT NO.1/2022 NOTIFIED ON 13/01/2022 (ANNEXURE-S BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 13089/2022
BETWEEN
G DHANANJAYA S/O G GANGADHARAIAH, AGED ABOUT 43 YEARS, R/AT SHANTHIDHAMA NO.199, SHANTIDHAMA SCHOOL ROAD, VISHWANEEDAM POST, MAGADI MAIN ROAD, SUNKADAKATTE, BANGALORE-560091 ...PETITIONER (BY SRI. SHIVAKUMAR N., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU-560001
2 . THE COMMISSIONER BRUHATH BENGALURU MAHANAGARA PALIKE, N R SQUARE, BENGALURU-560002
3 . THE JOINT DIRECTOR OF TOWN PLANNING (NORTH) B.B.M.P, N R SQUARE, BENGALURU-560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-291- SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE BEARING NO.BBMP/EODB/CH/3418/22-23 AND BEARING NO.BBMP/EODB/CH/3419/22-23 DTD 22.04.2022 ISSUED BY R-3 THROUGH E-MAIL TO THE PETITIONER VIDE ANNX-A AND A1 AND ETC.
IN WP NO. 13199/2022
BETWEEN
SRI. G. V. SATISH REDDY S/O G T VENKATASWAMY REDDY AGED ABOUT 57 YEARS R/O GUNJUR VILLAGE, VARTHUR HOBLI, BENGALURU EAST TALUK BANGALORE RURAL DISTRICT ...PETITIONER (BY SRI. ADITYA BHAT., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY URBAN DEVELOPMENT DEPARTMENT VIDHANA SOUDHA, BENGALURU-560001
2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002
3 . THE JOINT DIRECTOR TOWN PLANNING EAST BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
-292-
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD 13.05.2022 NOTICE ISSUED BY BBMP BEARING LP NO.BBMP/AD.COM.MDP/0004/22-23 AND PROJECT NO.RJ/13232/21-22, THEREBY DEMANDING FOR PAYMENT OF RS.40,13,894.00/- AND LABOUR CESS OF RS.5,23,929.00/- PRODUCED AS ANNEXURE-A AND ETC.
IN WP NO. 13228/2022
BETWEEN
1 . M/S SHIVAKAR INFRA PVT LTD REPRESENTED BY ITS DIRECTOR MR B M JAYESHANKAR
2 . M/S AKARSHA REALTY PVT LTD REPRESENTED BY ITS DIRECTOR MR B M JAYESHANKAR REGISTERED COMPANIES HAVING THEIR REGISTERED OFFICE AT NO.10 VITTAL MALLYA ROAD, BANGALORE-560001. ...PETITIONERS (BY SRI.SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU-560002. 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE 9TH CROSS 9TH MAIN ROAD JAYANAGAR 2ND BLOCK, BENGALURU-560011. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-293- SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.V.G.BHANU PRAKASH, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-D AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 14249/2022
BETWEEN
M/S RASHTROTTHANA PARISHAT A SOCIETY REGISTERED UNDER THE SOCIETIES REGISTRATION ACT 1960 OFFICE AT NO.93/2 KESHAVA SHILPA KEMPEGOWDA NAGARA BENGALURU -560019 REP BY ITS GENERAL SECRETARY SRI N DINESH HEGDE AGED ABOUT 63 YEARS, ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU -560 001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU -560 001 REP BY ITS SECRETARY
-294- 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE BENGALURU -560 002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING RAJARAJESHWARI NAGAR B.B.M.P BENGALURU -560 098 …..RESPONDENTS
(BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 (KARNATKAA ACT NO.1/2022 NOTIFIED ON 13.1.2022 ANNEXURE-Q AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 14422/2022
BETWEEN
M/S. ADARSH DEVELOPERS A PARTNERSHIP FIRM HAVING THEIR PRINCIPAL PLACE OF BUSINESS AT 2/4, LANGFORD GARDEN RICHMOND TOWN, BENGALURU-560025 REPRESENTED BY ITS MANAGING DIRECTOR MR B M JAYESHANKAR REGISTERED UNDER THE PARTNERSHIP ACT, 1932 ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT
-295- GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU-560002
3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE NR SQUARE, BANGALORE-560002 …..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.VARUN GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE-G AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 14450/2022
BETWEEN
M/S. AKARSH RESIDENCE PVT. LTD., A PRIVATE LIMITED COMPANY HAVING ITS REGISTERED OFFICE AT 2/4, LANGFORD GARDEN, RICHMOND TOWN, BENGALURU-560025 REPRESENTED BY ITS MANAGING DIRECTOR MR B M JAYASHANKAR ...PETITIONER (BY SRI.SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS
-296- ADDITIONAL CHIEF SECRETARY, URBAN DEVELOPMENT DEPARTMENT VIDHANA SOUDHA, BENGALURU-560001
2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002
3 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE-G AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 14456/2022
BETWEEN
1 . ALEKHYA PROPERTY DEVELOPMENTS PVT. LTD. A PRIVATE LIMITED COMPANY REGISTERED UNDER COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AT 2/4, LANGFORD GARDEN, RICHMOND TOWN, BENGALURU 560 025 REP BY ITS DIRECTOR AND AUTHORISED SIGNATORY, SRI. B.M JAYESHANKAR 2 . SRI. B S BHASKAR REDDY S/O LATE SRI. G SRINIVAS REDDY AGED AOBUT 60 YEARS, R/AT NO.A SUNRISE VILLAS
-297- NEAR TRINITY MEADOWS,. BELLANDUR MAIN ROAD, BELLANDUR POST, BENGALURU 560 037
3 .
4 . SRI. S RUKMANGANDAA S/O LATE SRI. G SRINIVASA REDDY, AGED ABOUT 59 YEARS R/AT NO. 697, 21st CROSS, 22nd MAIN SECTOR 2, HSR LYAOUT, BENGALURU 560 034
SRI. B.S. GOPAL S/O LATE SRI. G. SRINIVAS REDDY AGED ABOUT 57 YEARS R/A NO.2069, 24TH MAIN SECTOR 1, HSR LAYOUT BANGALORE 560034
PETITIONER NOS. 2 TO 4 ARE REP. BY THEIR GPA HOLDER M/S ADARSH DEVELOPERS A PARTNERSHIP FIRM HAVING ITS REGISTERD OFFICE AT 2/4, LANGFORD GARDEN, RICHMOND TOWN BENGALURU-560024 REP. BY ITS PARTNER AND AUTHORIZED SIGNATORY SRI. B.M. JAYESHANKAR ...PETITIONERS (BY SRI.SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU 560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE, REP BY THE COMMISSIONER N.R SQUARE, BENGALURU 560 002
3 . THE ASSISTANT DIRECTOR
-298- TOWN AND COUNTRY PLANNING (EAST) 22nD FLOOR, SC BOSE BUILDING, MG ROAD, BENGALURU 560001 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13.01.2022 VIDE ANNX-J AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 14542/2022
BETWEEN
M/S MICRO CONSTRUCTIONS A PARTNERSHIP FIRM GOVERNED BY INDIAN PARTNERSHIP ACT HAVING REGISTERED OFFICE AT NO.106, 3RD CROSS GANDHINAGAR BENGALURU-560009
REPRESENTED BY GPA HOLDER MS. RAKSHA RAMAIAH GOKULA HOUSE, GOKULA DR M S RAMAIAH MAIN ROAD BANGALORE ...PETITIONER (BY SRI. VIKRAM A HUILGOL., SR. COUNSEL FOR SMT. G.K.BHAVANA., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, BANGALORE-560001. -299- 2 . STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001. 3 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE BENGALURU-560002. 4 .
5 . JOINT DIRECTOR (BUILDING LICENSE CELL NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002. BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST, T.CHOWDAIAH ROAD BANGALORE-560020 REP BY ITS COMMISSIONER …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4 SRI. K.KRISHNA & VASANTHA., ADVOCATE FOR R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 2 OF THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) PUBLISHED IN KARNATAKA GAZETTE EXTRA ORDINARY NO.46 IN PART IV A DTD 13.01.2022 RETROSPECTIVELY APPLYING THE AMENDMENTS NAMELY INSERTION OF SECTIONS 299A, 299B AND 299C OF THE KMC ACT ANNEXURE-M AND ETC.
IN WP NO. 15765/2022
BETWEEN
DSR INFRA PROJECTS A PARTNERSHIP FIRM HAVING THEIR OFFICE AT DSR TECHNO CUBE C BLOCK 4TH FLOOR VARTHUR MAIN ROAD
-300- NEXT TO SKR KALYAN MANTAPA THUBARAHALLI, BENGALURU - 560037 REP BY ITS PARTNER K S SATYANARAYANA REDDY REGISTERED UNDER PARTNERSHIP ACT, 1932 ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU – 560001 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER N R SQUARE, BENGALURU – 560002
3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) 22ND FLOOR S C BOSE BUILDING M G ROAD, BENGALURU - 560001 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.P.CHIDANANDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE-G AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 15891/2022
BETWEEN
M/S M.S.R. TECH ZONE A PARTNERSHIP FIRM HAVING THEIR OFFICE AT NO.807, 4TH FLOOR,
-301- 27TH MAIN ROAD, I SECTOR, HSR LAYOUT, BANGALORE-560102 REPRESENTED BY ITS PARTNER, SRI SANDEEP REDDY. REGD. UNDER INDIAN PARTNERSHIP ACT, 1932 ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU-560001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER, N.R.SQURE, BENGALURU-560002. 3 . THE JOINT DIRECTOR TOWN AND COOUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, NR SQUARE, BENGALURU-560002. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI.B.V.MURALIDHAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 16095/2022
BETWEEN
M/S NAGAMANI CONSTRUCTIONS A PROPRIETORSHIP CONCERN HAVING ITS OFFICE AT SURVEY NO.69/1A, KATHA NO.2356, MUNNEKOLALU VILLAGE,
-302- WARD NO.149 (VARTHURU) BANGALORE -560 037 REPRESENTED BY ITS PROPRIETRIX SMT.B.VEENA VANI ...PETITIONER (BY SRI. T S VENKATESH., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA DR.AMBEDKAR VEEDHI, BANGALORE-560 001. 2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE-560 002. 3 . THE JOINT DIRECTOR (TOWN PLANNING) BRUHAT BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE-560 002. 4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BANGALORE MAHANAGARA PALIKE MAHADEVAPURA, BANGALORE-560 048. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS TO ASCERTAIN THE BASIS FOR CALCULATION IN ARRIVING THE DEMAND MADE IN INTIMATION/NOTICE NO.BBMP/MA.VA.TOWN PLANNING/077/2013-14 DTD.16.5.2022 ANNEXURE-A AND ETC.
IN WP NO. 16665/2022
BETWEEN
TRANQUIL REALTY PRIVATE LIMITED BEING A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956
-303- HAVING ITS REGISTERED OFFICE AT NO 30, VASWANI VICTORIA VICTORIA ROAD, BANGALORE - 560047 REPRESENTED BY ITS DIRECTOR MR ARUN A ADVANI ...PETITIONER (BY SMT. MANASA B.RAO & SRI. V.C. RAJU., ADVOCATES)
AND
1 .
STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA AMBEDKAR VEEDHI, BANGALORE – 560001
2 . BRUHAT BANGALORE MAHANAGARA PALIKE REPRESENTED BY ITS CHIEF COMMISSIONER N R SQUARE, BANGALORE – 560002 3 . JOINT DIRECTOR (TOWN PLANNING NORTH ) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE – 560002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE SECTION 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE AMENDMENT OF THE KARNATAKA ACT 01 OF 2022 AS UNCONSTITUTIONAL PRODUCED AT ANNEXURE-AA AND ETC.
IN WP NO. 16973/2022
BETWEEN
S N ANANDA MURTHY S/O CHIKKANARASAPPA AGED ABOUT 64 YEARS,
-304- NO.15 SAMPIGEHALLI JAKKUR BENGALURU NORTH, BENGALURU. ...PETITIONER (BY SRI. RAJATH H V., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU -560 001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU -560 001 REP BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU -560 002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING YALAHANKA B B M P NO.2 AMRUTHAHALLI MAIN ROAD BYATARAYANAPURA, BELLARY ROAD BENGALURU -560 092 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 (KARNATKAA ACT NO.01/2022) NOTIFIED ON 13.1.2022 ANNEXURE-Q AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
-305- IN WP NO. 17386/2022
BETWEEN
SRI. C.N NATARAJ AGED 69 YEARS S/O LATE SRI C R NAGAPPA FLAT NO.B-01, SYCON HERITAGE APARTMENT NO.4 CHURCH ROAD, BASAVANAGUDI BANGALORE-560004. ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI, BANGALORE-560001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR AMBEDKAR VEEDHI BANGALORE-560001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS CHIEF COMMISSIONER
4 . THE ASSISTANT DIRECTOR (TOWN PLANNING EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING, M G ROAD BANGALORE-560001. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
-306-
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-F DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 17600/2022
BETWEEN
SRI PURUSHOTHAM REDDY AGED 54 YEARS, S/O LATE SRI PATEL R.KRISHNA REDDY, R/O MARATHALLI, VARTHUR HOBLI, BANGALORE SOUTH TALUK, BANGALORE. REPRESENTED BY HIS GPA M/S RAJA HOUSING LTD, A COMPANY INCORPORATED UNDER THE INDIAN COMPANIES ACT 1956, HAVING ITS OFFICE AT NO.F-2, NO.12, RAJALAKSHMI, BASAPPA ROAD, SHANTHINAGAR, BANGALORE-560027, BY TS MANAGING DIRECTOR, SRI RAJA DATTA. ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE-560001. 2 . STATE OF KARNAKTAA REPERSENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION,
-307- VIDHANA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGLAORE-560001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE-560002, REPRESENTED BY ITS CHIEF COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH), BRUHAT BANGALORE MAHANAGARA PALIKE, HEAD OFFICE, N.R.SQUARE, BANGALORE-560002. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R1 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-G DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 18342/2022
BETWEEN
1 . MRS. SHAJJIA AHMED AGED 50 YEARS W/O MASOOD AHMED
2 . MOHAMMED MANNAN SHARIFF AGED 48 YEARS S/O LT M R SHARIFF
3 . MOHAMMED AFNAN SHARIFF AGED 34 YEARS S/O LT M R SHARIFF
-308- 4 . MOHAMMED SHANNAN SHARIFF AGED 34 YES S/O LT M R SHARIFF
ALL ARE R/AT NO 21 ALFRED STREET, RICHMOND TOWN BANGALORE 560025
REP BY THEIR GPA AHAM VENTURES LLP A LIMITED LIABLITIY PARNERSHIP REGISTERED UNDER THE LIMITED LIABILTIY PARTNERSHIP ACT 2008 REGD. OFFICE NO 48, 3RD FLOOR, HITANANDA 2, LAVELLE ROAD, BANGALORE REP BY ITS DIESIGNATED PARTNER B R VINOD ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVLEOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BENGALURU 560001 2 . STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALOE 560001
3 . STATE OF KARNATAKA DEPT OF LABOUR, VIKASA SOUDHA BANGALORE 560001 REP BY ITS SECRETARY 4 . THE BRUHAT BANGALORE MAHANGARA PALIKE N R SQUARE, BANGLORE 560002 REP BY ITS CHIEF COMMISSIONER
-309- 5 . THE ASSITANT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD JAYANAGAR 2ND BLOCK BANGALORE 560011 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NODPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-H DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 18680/2022
BETWEEN
SMT H SHANTHA W/O GOPALAKRISHNA, AGED ABOUT 62 YEARS, R/AT 1199, OLD POST OFFICE ROAD, YELAHANKA NEAR SHRUSHRUSHA-NURSING HOME, YELAHANKA BENGALURU-560064 ...PETITIONER (BY SRI. MURTHY K., ADVOCATE)
AND 1 . STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU-560001 REPRESENTED BY THE SECRETARY
-310- 2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, BENGALURU-560002
3 . THE JOINT DIRECTOR TOWN PLANNING -NORTH (YELAHANKA) N R SQUARE, HEAD OFFICE BUILDING, ANNEXE BUILDING, BANGALORE-560002 …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.L.SANJEEV, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING ANNEXURE - A DEMAND NOTICE BEARING LPNO. BBMP/AD.COM/YLK/0274/22- 23, PROJECT NO.PRJ/2223/22-23 DATED 29/6/2022 ISSUED BY THE RESPONDENT NO.3 DEMANDING TO PAY RS.46,27,799-00 TOWARDS FESS FOR SANCTION OF RESIDENTIAL BUILDING PLAN AND LICENSE FOR RESIDENTIAL DHARMASHALA BUILDING ON DIFFERENT HEADS/METHODS AND ETC.
IN WP NO. 18849/2022
BETWEEN
SMT. GAYATHRI DEVI AGED ABOUT 53 YEARS, W/O. SRI. B. GURUPRASAD, R/AT NO. 213, 10TH CROSS, G BLOCK, NEAR NEW SHANTHI SAGAR, SAHAKARANAGAR, BANGALORE-560 092. ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA,
-311- DR. ABMEDKAR VEEDHI, BANGALORE-560 001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560001. 3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY. 4 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE-560 002, REPRESENTED BY ITS CHIEF COMMISSIONER.
5 . THE ASSISTANT DIRECTOR (TOWN PLANNING - NORTH) (YELAHANKA) BRUHAT BANGALORE MAHANAGARA PALIKE, HEAD OFFICE, ANNEX BUILDING, N.R. SQUARE, BANGALORE-560 002. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW(AMENDMENT) ACT, 2021 ACT NO.1/2022 DATED 13.01.2022 ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-F DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
-312- IN WP NO. 19006/2022
BETWEEN
1 . M/S CAPITOL SCHOOL EDUCATIONAL AND CULTURAL ASSOCIATION (CAPITOL PUBLIC SCHOOL) NO.1, 9TH CROSS, RBI LAYOUT, J.P.NAGAR, 7TH PHASE, BENGALURU-560078. REPRESENTED BY ITS SECRETARY, SMT. DR.SUDHA CHANDRASHEKAR. REGD. SOCIETY UNDER KARNATAKA SOCIETY REGISTRATION ACT 1960 2 . SRI A D MARIYAPPA S/O LATE DOMANNA, AGED ABOUT 56 YARS
3 . SMT ANITHA W/O A.D MARIYAPPA, AGED ABOUT 50 YEARS
4 . SRI A M ANIL KUMAR S/O A.D. MARIYAPPA, AGED ABOUT 34 YEARS
5 . SMT K S CHAITHRA W/O A.M. ANIL KUMAR, AGED ABOUT 28 YEARS,
PETITIONERS NO.2 TO 5 R/A NO.777, NEAR VENUGOPALA SWAMY TEMPLE, AGHRAHARA VILLAGE, BENGALURU NORTH, JAKKUR, BENGALURU-560064. ...PETITIONERS (BY SRI. VIKRAM A HUILGOL., SR. COUNSEL FOR SMT. G.K.BHAVANA., ADVOCATE)
AND 1 . STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT,
-313- VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BENGALURU-560001. REPRESENTED BY ITS SECRETARY.
2 . STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BENGALURU-560001 REPRESENTED BY ITS SECRETARY, 3 . STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BENGALURU-560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BENGALURU 560002. REPRESENTED BY ITS COMMISSIONER.
5 . ASSISTANT DIRECTOR TOWN PLANNING (YELAHANKA) BRUHUT BENGALURU MAHANAGARA PALIKE, AMRUTHA HALLI MAIN ROAD, BYTARAYANAPRUA, BELLARI ROAD, BENGALURU-560092. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.P.CHIDANANDA, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING SECTION 3 OF KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021, (KARNATAKA ACT NO. 1 OF 2022) PUBLISHED IN KARNATAKA GAZETTE EXTRA ORDINARY NO 46 IN PART IV A DATED 13/10/2022 RETROSPECTIVELY APPLYING THE AMENDMENTS NAMELY INTERTION OF SECTIONS 240A, 240B, AND 240C OF THE BBMP ACT (ANNEXURE - H) AND ETC.
-314- IN WP NO. 19770/2022
BETWEEN
M/S BHARATIYA URBAN PRIVATE LIMITED FORMERLY KNOWN AS BHARTIYA CITY DEVELOPERS PRIVATE LIMITED HAVING THEIR REGISTERED OFFICE AT 56/7 NALLAMBAKKAM VILLAGE VIA VANDALUR CHENNAI - 600048 AND ADMINISTRATIVE OFFICE AT NO 1/5 PALACE ROAD, BENGALURU - 560001 REP BY ITS AUTHORIZED REPRESENTATIVE MR SHAMA SUNDER J R ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU – 560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER N R SQUARE, BENGALURU – 560002 3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING EAST 22ND FLOOR S C BOSE BUILDING M G ROAD, BANGALORE - 560001 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.ARAVIND M NEGLUR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL
-315- CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 20826/2022
BETWEEN
1 . SRI N JANARDHANA BABU S/O SRI H NARAYANASWAMY AGED ABOUT 59 YEARS R/A APARTMENT NO.A-2101 VAISHNAVI TERRACES APARTMENTS 4TH CROSS, 4TH PHASE DOLLARS COLONY, J P NAGAR BENGALURU-560078. 2 . SRI B S SUNAG S/O SRI B S SRINIVASA MURTHY AGED ABOUT 36 YEARS R/A NO.44 SUMERU 1ST CROSS KALIDAS ROAD, JAYALAKSHMIPURAM MYSURU-570012. 3 . SMT B B ROOPA W/O SRI SHIVAKUMAR D SHAHAPUR AGED ABOUT 42 YEARS R/A NO.810 1ST FLOOR 4TH MAIN ROAD 9TH BLOCK, NAGARABHAVI 2ND STAGE BENGALURU-560072. ...PETITIONERS (BY SRI. PRAMODA GOWDA T.P. ADVOCATE)
AND 1 . THE BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER
2 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKASASOUDHA DR B R AMBEDKAR VEEDHI
-316- BENGALURU-560001 REPRESENTED BY ITS SECRETARY
3 . THE ASSISTANT DIRECTOR TOWN PLANNING SOUTH ZONE BRUHATH BANGALORE MAHANAGARA PALIKE 9TH CROSS, 9TH MAIN 2ND BLOCK JAYANAGAR, BENGALURU-560011. ……RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.ARAVIND M NEGLUR, ADVOCATE FOR R1 & R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICES DTD 22.09.2022 BEARING NOS. BBMP/EODB/CH/26076/22-23 NDBBMP/EODB.CH/26077/22-23 BOTH ISSUED BY THE R3 DEMANDING PAYMENT TOWARDS GROUND RENT INCLUDING GST AND LABOUR CESS AMOUNT AND OTHER ADDITIONAL CHARGES AND LEVIES AT ANNEXURE-A AND B AND ETC.
IN WP NO. 20842/2022
BETWEEN
M/S SPARKLE ONE MALL DEVELOPERS PVT LTD A PRIVATE COMPANY REGISTERED UNDER COMPANIES ACT, 2013 HAVING ITS REGISTERED OFFICE AT NO.1, RAJKUMAR ROAD, OPPOSITE SHERATON HOTEL, RAJAJINAGAR BANGALORE 560 010 REPRESENTED BY ITS AUTHORISED REPRESENTATIVE MR RAVI SANKAR, ASSISTANT VICE PRESIDENT AGED ABOUT 44 YEARS ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY
-317- DEPARTMENT OF URBAN DEVELOPMETN GOVERNMENT OF KARNATKAA VIKASA SOUDHA, BENGALURU 560 001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE CHIEF COMMISSIONER N.R. SQUARE, BENGALURU 560 002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE NR SQUARE, BANGALORE 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE-L AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 20898/2022
BETWEEN
SRI. S VENKATESH BABU S/O LATE T SRINIVASA SETTY AGED ABOUT 59 YEARS R/A NO.127-3/1, 14TH MAIN ROAD 3RD BLOCK EAST, JAYANAGAR BANGALORE-560011 ...PETITIONER (BY SRI. SUDHAKAR G.V., & SRI. B.PRAMOD., ADVOCATES)
AND 1 . THE STATE OF KARNATAKA
-318- THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING SOUTH BRUHAT BANGALORE MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS, 9TH MAIN, 2ND BLOCK, JAYANAGAR, BANGALORE-560011 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 21157/2022
BETWEEN
L AND T REALITY DEVELOPERS LTD (EARLIER L AND T CONSTRUCTIONS EQUIPMENT LIMITED) (A WHOLLY OWNED SUBSIDIARY OF LARSEN AND TOURBO LIMITED) A COMPANY REGISTERED UNDER THE COMPANIES ACT 2013 HAVING ITS REGISTERED
-319- OFFICE AT L AND T HOUSE, N M MARG, BALLARD ESTATE MAHARASHTRA INDIA HAVING ITS CORPORATE OFFICE AT BELLARY ROAD BYATARAYANAPURA, BANGALORE 560092 REPRESENTED BY ITS JOINT GENERAL MANAGER AND AUTHORISED SIGNATORY/JOINT GENERAL MANAGER SRI PARADAMAN B ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVENMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU 560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE CHIEF COMMISSIONER N R SQUARE, BENGALURU 560002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT)ACT,2021(KARNATAKA ACT NO.01 OF 2022)NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE-G AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 21589/2022
BETWEEN M/S KINGSTON VENTURES INDIA PVT LTD
-320- HAVING ITS OFFICE AT NO.28 GROUND FLOOR 7TH CROSS 8TH PHASE 2ND BLOCK EWS LAYOUT J P NAGAR BANGALORE -560 076 REPRESENTED BY ITS DIRECTOR MR JYOTHEESWAR A S/O A MUNIRAGHNAM NAIDU AGED ABOUT 39 YEARS ...PETITIONER (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE -560 001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B.R. AMBEDKAR VEEDHI BANGALORE -560 001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE -560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING MAHADEVAPURA BRUHAT BANGALORE MAHANAGARA PALIKE RHB COLONY WHITEFIELD MAIN ROAD BANGALORE -560 048 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI.B.V.MURALIDHAR., ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01
-321- OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 22660/2022
BETWEEN
M/S ATZ PROPERTIES A PROPRIETARY CONCERN REP BY ITS PROPRIETOR SRI ATHIGQUE AHMED REGISTERED UNDER THE COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT NO.12 PLAIN STREET, INFANTRY ROAD BANGALORE - 560001 ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA BANGALORE – 560001
2 . STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE – 560001
3 .
THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING 22ND FLOOR MAYO HALL M G ROAD, BANGALORE - 560001 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-322- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 VIDE ANX-K DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 23124/2022
BETWEEN
1 . SMT GOVINIDAMMA AGED 60 YEARS W/O LATE RAMACHANDRAN R/O BYATARAYANAPURA VILLAGE YELAHANKA HOBLI BANGALORE NORTH TALUK-560064
2 . SRI J PALANI SWAMY S/O LATE K M JAYARAMA ACHARI AGED ABOUT 64 YEARS R/A NO.1254, 7TH B CROSS D SECTOR, YELAHANAKA NEW TOWN BANGALORE-560064
3 . SRI J BHAKTHAVATSALAM S/O LATE K M JAYARAMA ACHARI AGED ABOUT 58 YEARS R/O BYATARAYANAPURA VILLAGE YELAHANKA HOBLI BANGALORE NORTH TALUK-560064
4 . M/S DUCON CONTRACTORS PVT LTD A COMPANY REGISTERED UNDER THE COMPANIES ACT, HAVING ITS REGISTERED OFFICE
-323- AT NO.2129, IST FLOOR, MIG, 3RD STAGE YELAHANKA NEW TOWN, BANGALORE-560064 REPRESENTED BY ITS DIRECTOR SRI DIJENDRA NATH CHOWDHURY ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE 560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS CHIEF COMMISSIONER
4 . THE ADDITIONAL DIRECTOR TOWN LANNING-BYATARAYANAPURA AMRUTHAHALLI MAIN ROAD, BYATARAYANAPURA BRUHAT BANGALORE MAHANAGARA PALIKE BANGALORE-560064 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT)ACT, 2021 ACT NO 1/2022 DATED 13.01.2022
-324- ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-H DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 23784/2022
BETWEEN
THE CHIMNEY HILLS EDUCATION SOCIETY NO.15, CHIKKASANDRA VILLAGE HESARAGHATTA ROAD, BENGLAURU-560090 REPRESENTD BY ITS SECRETARY MR. G. MARISWAMY (REG.UNDER SOCIETIES REGISTRATION ACT 1960) ...PETITIONER (BY SRI. RAJATH H V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBNA DEVELOPMENT DEPARTMENT REPRESENTED BYITS SECRETARY VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE 560 001
2 . THE DEPARTMETN OF LABOUR REPRESENTED BY ITS SECRETARY VIKASA SOUDAH, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001
3 . THE STATE OF KARNATAKA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION REPRESENTED BY ITS SECRETARY VIKASA SOUDAH, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001
4 . BANGALORE BRUHATH MAHANGARA PALIKE REPRESENTED BY ITS COMMISSIOENR N R SQUARE, BANGALORE 560 001 5 . ASSISTNT DIRECTOR TOWN PLANNING BRUHATH BENGALURU MAHANGARA PALIKE
-325- JDTP-NORTH, DASARAHALLI SUB DIVISION BANGALORE 560 064 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT OF SIMILAR NATURE DECLARING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO.8/2021 UNCONSTITUTIONAL AND QUASH THE OFFICER ORDER DTD.9.12.2021 ISSUED BY R-4 PRODUCED AT ANNEXURE-J AND ETC.
IN WP NO. 24303/2022
BETWEEN
1 . M/S SARITHA DEVELOPERS A REGD PARTNERSIP FIRM HAVING ITS OFFICE AT SY NO 49/2 AND 51/1, GOPALAN INTERNATIONAL SCHOOL SITARAMAPALYA, SONNENAALLI BANGALORE 560048 REP BY ITS MANAGING PARTNERS MR P RAJENDRA PRASAD REDDY & MR KARAN BINDAL AND ALSO REP BY P2 TO P3 REG. UNDER INDIAN PARTNERSHIP ACT 1932
2 . MR M S HANUMA REDDY S/O LT SRI SHAMANNA REDDY AGED 69 YEARS R/AT NO 297, VENKATESHWARA NILAYA RAJANNA COLONY MAIN ROAD BASAVA NAGAR, MARATAHALLI POST BANGALORE 560037
3 . MR S N SUBBA REDDY S/O LT SRI NANJUNDA REDDY
-326- AGED 54 YEARS R/AT NO 18, ANNAPURNESWARI NILAYA MSR LAYOUT, MUNEKOLLALA MARATALLI POST, BANGALORE 560037 ...PETITIONERS
(BY SRI. ROBIN CHRISTOPHER.J, & SRI. MURALI MOHAN., ADVOCATES)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTEMNT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTAY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR AMBEDKAR VEEDHI BANGALORE -560001 REP BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REP BY ITS COMMISSIONER 4 . THE JOINT DIRECTOR OF TOWN PLANNING NORT N R SQURE, HEAD OFFICE BUILDING ANNEXE BUILDING , BENGALURU 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021, KARNATAKA ACT NO.1 OF 2022 NOTIFIED ON 13.01.2022 (ANNEXURE-Q AS BEING ULTRA
-327- VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED) AND ETC.
IN WP NO. 24433/2022
BETWEEN
1 . D KANTHA S/O LATE DASA SHETTY AGE 50 YEARS USHAKIRANA NILAYA, AZAD NAGAR NAVAGRAHA TEMPLE ROAD, KANAKAPURA TOWN RAMANAGARA DISTRICT
2 . DINESH KUMAR JAIN S/O DHARMAPAL JAIN AGE 46 YEARS N. F-43, CONVERNT ROAD, MANISH COMPLEX, RICHMOND TOWN BENGALURU 560 025 ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRSENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMTN 4TH FLOOR, VIKAS SOUDHA DR. AMBEDKAR VEEDHI, BENGALURU 560 001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMNENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU 560 001 RERPESENTED BY ITS SECRETARY
3 . THE BRUHAT BENGLAURU MAHANGARA PALIKE N.R. SQUARE, BENGALURU 560 002 REPREENTED BY ITS COMMISSIONER
-328- 4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH N.R. SQUARE, HEAD OFFICE BUILDING ANNEX -3 BUILDING BENGALURU 560 002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ORDER DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT)ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 (ANNEXURE-Q)AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 24447/2022
BETWEEN
SB URBANSCAPES A REGISTERED PARTNERSHIP FIRM OFFICE AT NO. 22, GANAPATHI COMPLEX 3RD FLOOR, 9TH A MAIN ROAD, 46TH CROSS, 5TH BLOCK, JAYANAGAR, BENGALURU REPRESENTD BY ITS MANAGING PARTNER SRI. RAJAGOPAL DESU AGE 50 YEARS S/O LATE D. VENKATESWARULU ...PETITIONER (BY SRI.RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMETN DEPARTMENT 4TH FLOOR, VIKAS SOUDHA
-329- DR. AMBEDKAR VEEDHI, BENGALURU 560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU 560001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R. SQUARE, BENGALURU 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING N.R SQUARE HEAD OFFICE BUILDING ANNEX BUILDING, BENGALURU 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13.01.2022 (ANNEXURE-Q) , ISSUED BY RESPONDENT NUMBER 3 AS BEING ULTRA VIRES THE CONSTITUTIONS IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 25035/2022
BETWEEN
SMT R MALINI D/O SRI. M RAMACHANDRA W/O DR. N SRINATH, AGED ABOUT 47 YEARS, R/AT NO. 26, 4th MAIN, SADANANDA NAGAR BANGALORE 560038
-330-
REP BY HER GPA HOLDER M/S SREE KRISHNA CONSTRUCTIONS, REP BY ITS PARTNER SRI. D RAVI KUMAR S/O T K DODDANNA AGED ABOUT 55 YEARS ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR. B.R. AMBEDKAR VEEDHI, BENGALURU 560 001 REP BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE BANGALORE 560002 REP BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH ) BRUHAT BANGALORE MAHANAGARA PALIKE N.R SQUARE HEAD OFFICE BUILDING, ANNEX BUILDING, BANGALORE 560 002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN
-331- OTHER LAW (AMENDMENT)ACT, 2021 (KARNATAKA ACT NO.1/2022) NOTIFIED ON 13.01.2022 (ANNEXURE- R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 25143/2022
BETWEEN
1 . MR MOHAMMED ZAFARULAH KHAN AGED ABOUT 58 YEARS S/O LATE R.K. RAHAMATHULLA KHAN 2 . MR. ZAIN KHAN AGED 27 YEARS S/O MOHAMMED ZAFARULLAH KHAN PETITIONERS NO.1 & 2 ARE R/AT PUMME PALACE, NO.2-A, 1ST CROSS, 5TH A 1ST CROSS 5TH A BLOCK, KORAMANGALA BANGALORE 560034 3 . MR. ANWAR SHARIFF AGED ABOUT 62 YEARS S/O MR. JAMALUDDIN
4 . MR. USMAN SHARIFF AGED 32 YEARS S/O ANWAR SHARIEFF
5 . MR. SADDAM SHARIFF AGED 24 YEARS S/O MR. ANWAR SHARIEFF
PETITIONERS NO.3 TO 5 ARE R/AT NO. 12/3, CLARKE ROAD, RICHARDS TOWN, BANGALORE 560005 REPRESENTED BY HIS GPA M/S GOYAL HARIYANA INFRASTRUCTIRE A REGISTERED PARTNERSHIP FIRM REGISTERED UNDER INDIAN PARTNERSHIP ACT 1932 HAVING REGD. OFFICE AT NO. 206
-332- BARTON CENTRE, 84 M.G. RAOD, BANGALORE 560 001 REP.BY ITS DIRECTOR, SRI. SANJEEV RENIWAL ...PETITIONERS (BY SRI.VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA RERPESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR. AMBEDKAR VEEDHI, BANGALORE 560 001 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE 560 002 RERPESENTED BY ITS CHIEF COMMISSIONER 4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE HEAD OFFICE, N.R. SQUARE, BANGALORE 560 002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT ) ACT, 2021 ACT NO. 1/2022 DATED 13.01.2022 ENACTED BY THE R1 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022
-333- AT ANNEXURE-K DECLARING IT TO BE ULTRA VIRES AND UNCONDITIONAL AND ETC.
IN WP NO. 25850/2022
BETWEEN
SRI KARTHIK KUMAR SRINIVAS S/O SRI Y M SRINIVASA MURTHY AGED ABOUT 36 YEARS NO.354 13TH A MAIN ROAD KHB A SECTOR YELAHANKA NEW TOWN BANGALORE-560064 ...PETITIONER (BY SRI.MOHAN KUMAR M., ADVOCATE)
AND 1 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE -560002
2 . THE ASSISTANT DIRECTOR TOWN PLANNING YELAHANKA ROOM NO.2 AMRUTHAHALLI MAIN ROAD BYTARAYANAPURA, BELLARY ROAD BENGALURU -5600092 ……RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.V.MURALIDHAR, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DATED 08.12.2022 IN L.P.NO. BBMP/AD.COM/YLK/1027/22-23 VIDE ANNEXURE-A. ISSUED BY R2 BY DIRECTING THE ISSUE THE PLAN SANCTION BY ALLOWING THE PRESENT WRIT PETITION AND ETC.
IN WP NO. 26070/2022
BETWEEN SRI ASHOK VITTAL S/O SRI C VITTAL
-334- AGED ABOUT 52 YEARS, R/A NO 478 ADARSH PALM RETREAT DEVARE BEESANA HALLI, BELLANDUR BENGALURU 560103 ...PETITIONER (BY SRI. KEERTHIKAR S., ADVOCATE)
AND 1 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REPRESENTED BY ITS COMMISSIONER
2 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKASASOUDHA, DR B R AMBEDKAR VEEDHI, BENGALURU 560001 REPRESENTED BY ITS SECRETARY
3 . THE ASSISTANT DIRECTOR TOWN PLANNING SOUTH ZONE BRUHATH BENGALURU MAHANAGARA PALIKE, 9TH CROSS 9TH MAIN 2ND BLOCK, JAYANAGAR, BENGALURU 560011 ……RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R1 & R3, SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICES DATED 13.12.2022 BEARING NOS. BBMP/ EODB/ CH/ 40569/22-23 AND BBMP/EODB/CH/ 40570, BOTH ISSUED BY THE R3 DEMANDING PAYMENT TOWARDS GROUND RENT (INCLUDING GST) AND LABOUR CESS AMOUNT AND ETC.
IN WP NO. 26155/2022
BETWEEN
1 . SRI C S SATISH S/O LATE SEENAPPA REDDY
-335- AGED ABOUT 46 YEARS R/A NO. 21, CHALLAGHATTA YAMLUR POST, BENGALURU 560037
2 . SRI.C.S. SHIVA KUMAR S/O LATE SEENAPPA REDDY AGED ABOUT 36 YEARS R/A NO. 21, CHALLAGHATTA YAMLUR POST, BANGLAORE 560037 ...PETITIONERS (BY SRI. MOHAMMED MUJASSIM., ADVOCATE)
AND 1 . STATE OF KARNATAKA DEPARTMETN OF URBAN DEVELOPMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BENGALURU 560 001 REPRESENTED BY ITS SECRETARY
2 . STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BENGALURU 560 001 REPRESENTED BY ITS SECRETARY
3 . STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BENGALURU 560 001 REP BY ITS SECRETARY
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560 002 REPRESENTED BY ITS COMMISSIONER
5 . ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVA) BRUHUT BENGALUR MAHANAGARA PALIKE AMRUTHA HALLI MAIN ROAD, BYTARAYANAPURA, BALLRI ROAD, BENGALURU 560 092 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-336- SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION 3 OF THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021,(KARNATAKA ACT NO.1 OF 2022) PUBLISHED IN KARNATAKA GAZETTE EXTRA ORDINARY NO. 46 IN PART IVA DATED 13.01.2022 RETROSPECTIVELY APPLYING THE AMENDMENTS NAMELY INSERTION OF SECTIONS 240A, 240B AND 240C OF THE BBMP ACT (ANNEXURE-G) AND ETC.
IN WP NO. 638/2023
BETWEEN
M/S BHOO DEVELOPERS A PARTNERSHIP FIRM REGISTERED UNDER THE PARTNERSHIP ACT HAVING ITS OFFICE AT NO.6/2 GROUND FLOOR, 5TH CROSS BRINDAVAN LAYOUT, RAMASWAMY PALYA MARATHAHALLI POST, BANGALORE-560037 REPRESENTED BY PARTNER SRI A M GANESHAN AGED ABOUT 47 YEARS S/O MR R MANI ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION
-337- VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING- MAHADEVAPURA BRUHAT BANGALORE MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD BANGALORE-560048. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 882/2023
BETWEEN
1 . M ASHOK KUMAR AGED 65 YEARS S/O LATE C MOHAN
2 . SRI M BALAJI AGED 59 YEARS S/O LATE C MOHAN
BOTH ARE R/AT NO. 33/2, OSBORNE ROAD, NEAR LAKE SIDE HOSPITAL SHIVANCHETTY GARDEN
-338- BANGALORE - 5600042
REP BY THEIR GPA M/S RAJARAJESHWARE BUILDDCON PVT LTD., A COMPANY INCORPORATED UNDER THE INDIAN COMPANIES ACT 1956 HAVING ITS REGD. OFFICE AT NO. 67/1, SRI RANGA, NETTAKALLAPPA CIRCLE, BASAVANAGUDI, BANGALORE - 560004 BY ITS DIRECTOR SRI RANJIT KUMA J SHA ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE – 560001 2 . STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE – 560001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REP BY ITS CHIEF COMMISSIONER 4 . THE ADDITIONAL DIRECTOR TOWN PLANNING- BYATARAYANAPURA AMRUTHAHALLI MAIN ROAD BYATARAYANAPURA BRUHAT BANGALORE MAHANAGARA PALIKE BANGALORE - 560064 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2
-339- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 ACT NO1/2022 DTD 13.01.2022 ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-H DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 1010/2023
BETWEEN
1 . MRS. B. V. JAYALAKSHMI AGED ABOUT 65 YEARS D/O LATE P N VENKATARAMANASWAMY R/AT NO. 127/11, BULL TEMPLE ROAD, K G NAGAR, BANGALORE- 560 019
2 . B N CHETHAN AGED 35 YEARS S/O B V NANJUNDAPPA R/AT NO. 67/1-11,7TH CROSS SUBRAMANYAPURA MAIN ROAD, KADRENAHALLI, BSK 2ND STAGE, BANGLORE- 560 070 3 . B N MADHURYA AGED 31 YEARS D/O LATE B V NANJUNDAPPA R/AT NO 1075/2, 8TH CROSS, ST.THOMAS TOWN, LINGARAJAPURAM KACHARAKANAHALLI BANGALORE- 560 084
4 . SMT SHANTHA AGED 54 YEARS W/O LATE B V JAYANTH R/AT NO. 457, ITI LAYOUT
-340- OPPOSITE TO GOPALAN ARCHADE, MYSORE ROAD, BANGALORE- 560 039
5 . B J KIRAN AGED ABOUT 33 YEARS S/O LATE B V JAYANTH R/AT NO.457, ITI LAYOUT OPPOSITE TO GOPALAN ARCHADE MYSORE ROAD, BANGALORE- 560 039
6 . B JAYAMMA AGED ABOUT 52 YEARS W/O B V SOMASHEKAR R/AT NO.18, 1ST MAIN ROAD BHEL LAYOUT, KENCHAHALLI R R NAGAR, BANGALORE- 560 098
7 . B S NAVYASHREE AGED ABOUT 23 YEARS D/O LATE B V SOMASHEKAR R/AT NO.18, 1ST MAIN ROAD, BHEL LAYOUT, KENCHENAHALLI R.R. NAGAR, BENGALURU 560 098 8 . B V PREMA KUMARI D/O LATE P N VENKATARAMANASWAMY R/AT NO.426, RAJARAJESHWARI NILAYA, 5TH MAIN, 5TH CROSS, KENGERI SATELLITE TOWN, BANGALORE- 560 060
ALL THE PETITIONERS ARE REP. BY THEIR GENERAL POWER OF ATTORNEY HOLDER M/S M.N. LANDMARK A REGISTERED PARTNERSHIP FIRM, HAVING ITS REGISTERED OFFICE NO.11, A.S.COMPLEX, 8TH MAIN, BASAVESHWARANAGAR, BANGALORE- 560 079 BY ITS MANAGING DIRECTOR SRI D RAGHU ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
-341- AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560 001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE- 560 001 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N. R SQUARE, BANGALORE- 560 002 REP. BY ITS CHIEF COMMISSIONER 4 . THE JOINT DIRECTOR TOWN PLANNING ( SOUTH ) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE- 560 002
……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW 9AMENDMENT) ACT, 2021 ACT NO.1/2022 DTD 13.01.2022 ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-K DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
-342- IN WP NO. 1383/2023
BETWEEN
SRI. MANJUNATH K S/O D KALLAPPA AGED ABOUT 34 YEARS R/A NO.389 1ST CROSS KALLAPPA LAYOUT, AMRUTHAHALLI SAHAKARANAGAR POST BANGALORE-560092. ...PETITIONER (BY SRI. NARAYANA SWAMY P.M. ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPT BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001. 2 . THE STATE OF KARNATAKA REPT BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR AMBEDKAR VEEDHI BANGALORE-560001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REP BY ITS CHIEF COMMISSIONER 4 . THE ADDITIONAL DIRECTOR TOWN PLANNING BYATARAYANAPURA AMRUTHAHALLI MAIN ROAD BYATARAYANAPURA BRUHAT BANGALORE MAHANAGARA PALIKE BANGALORE-560064. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2
-343- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 VIDE ANNX-G DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 1467/2023
BETWEEN
MALATHI GIRISH W/O GIRISH, 50 YEARS R/AT NO. 56, RAILWAY PARALLEL ROAD KUMARA PARK WEST, SESHADRIPURAM BANGALORE -560020 ...PETITIONER (BY SRI.AMIT MANDGI., ADVOCATE)
AND 1 . STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKASA SOUDHA, DR B.R. AMBEDKAR VEEDHI BENGALURU -560 001 REPRESENTED BY ITS SECRETARY 2 . STATE OF KARNATAKA THE LABOUR DEPARTMENT VIKASA SOUDHA, DR B.R. AMBEDKAR VEEDHI BENGALURU -560 001 REPRESENTED BY ITS SECRETARY
3 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA
-344- DR B.R. AMBEDKAR VEEDHI BENGALURU -560 001 REPRESENTED BY ITS SECRETARY
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU -560002 REPRESENTED BY ITS COMMISSIONER
5 . THE ASSISTANT DIRECTOR TOWN PLANNING- YELAHANKA BRUHUT BENGALURU MAHANAGARA PALIKE AMRUTHA HALLI MAIN ROAD BYATARAYANAPURA, BELLARY ROAD BENGALURU -560092 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF CERTIORARI TO QUASH ANNEXURE-C THE DEMAND NOTICE DATED 05/01/2023 ISSUED BY THE 5TH RESPONDENT BEARING NO. BBMP/AD.COM/YLK/0960/22-23, PROJECT NO. PRJ/8995/22- 23 AND ETC.
IN WP NO. 1621/2023
BETWEEN
1 . MR SYED RAHAMATHULLA AGED 49 YEARS S/O MR. SYED AMEERJAN R/AT NO. 32/21, J CROSS NEW GURAPPANAPALYA BANGALORE – 560029 2 . MR. SYED IRFAN AHMED AGED 50 YEARS S/O MR. SYED MOHIADEEN
-345- R/AT 3310/62, 14TH CROSS, RPC LAYOUT, HAMPINAGAR BANGALORE - 560014 ...PETITIONERS (BY SRI. MUNISWAMY GOWDA S.G., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMNET 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE – 560001
2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE - 560001 REP BY ITS SECRETARY
3 . THE BURHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING -MAHADEVAPURA RHB COLONY, WHITEFIELD MAIN ROAD BANGALORE - 560048 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE NO.BBMP/AD/COM/MDP/0637/22.23 DATED 23.12.2022 AT ANNEXURE-C ISSUED BY THE R4 AND QUASHING THE GOVERNMENT ORDER ISSUED BY THE R2 BEARING G.O.NO.LD 300 LET 2006 DATED 18.01.2007 AND ETC.
-346- IN WP NO. 2058/2023
BETWEEN
M/S BMR PROJECTS A PARTNERSHIP FIRM, REGISTERED UNDER THE PARTNERSHIP ACT HAVING ITS OFFICE AT NO.207, 2ND FLOOR, SAI SUMUKHA CLASSIC, 18TH MAIN ROAD, J.P NAGAR 7TH PHASE, BANGALORE-560 078 REP BY PARTNER, SRI.RAM MOHAN.V, AGED ABOUT 46 YEARS, S/O SRI.VENKATARAMAIAH ...PETITIONER (BY SRI.SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R AMBEDKAR VEEDHI, BANGALORE-560 001. REP BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R AMBEDKAR VEEDHI, BANGALORE-560 001. REP BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R SQUARE, BANGALORE-560002. REP. BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING-BOMMANAHALLI BRUHAT BANGALORE MAHANAGAR PALIKE, BEGUR MAIN ROAD, BOMMANAHALLI, BANGALORE-560 068 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2
-347- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.L.SANJEEV, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 VIDE ANNX-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 4348/2023
BETWEEN
1 . M/S ARYAN VENTURES A PARTNERSHIP FIRM REGISTERED UNDER THE PARTNERSHIP ACT 1932 HAVING ITS REGD. OFFICE AT NO 2454 1ST FLOOR, BACK PORTION, 17TH E CROSS 9TH MAIN BSK 2ND STAGE BANGALORE 560070 REPRESENTED BY ITS PARTNER SRI K VENKATESH NAIDU AGED ABOUT 69 YEARS S/O LATE KANNAIAH NAIDU
2 . SRI G VENKATACHALAM REDDY S/O LATE G KRISHNA REDDY AGED ABOUT 66 YEARS R/A NO 137/42 3RD CROSS TRIVENI ROAD, YESHWANTHAPURA BANGALORE 560022
3 . SRI P VENKATESH S/O LATE G PRABHAKR REDDY AGED ABOUT 33 YEARS R/A NO 459 6TH A CROSS TRIVENI ROAD YESHWANTHPURA BANGALORE 560022
PETITIONERS NO.2 & 3 REP. BY
-348- THEIR GPA HOLDER M/S ARYAN VENTURES REPRESENTED BY ITS PARTNER SRI K VENKATESH NAIDU AGED ABOUT 60 YEARS S/O LATE KANNAIAH NAIDU ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PALIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING-NORTH BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, HEAD OFFICE BULDING ANNEX BUILDING BANGALORE 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.L.SANJEEV, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN
-349- OTHER LAW(AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 4430/2023
BETWEEN
S MANJUNATH S/O LATE SRI. SUNDAR RAO, AGED 60 YEARS, NO.27, HMT LAYOUT, 80 FT ROAD, R.T. NAGARA, BENGALURU - 560032. ...PETITIONER (BY SRI. G M ANANDA., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU - 560001. 2 . STATE OF KARNATAKA REP BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU - 560001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BENGALURU - 560002. REP BY ITS CHIEF COMMISSIONER. 4 . THE ADDITIONAL DIRECTOR TOWN PLANNING/ASSISTANT REVENUE OFFICER, (MAHALAKSHMIPURA REGION)
-350- BRUHAT BANGALORE MAHANAGARA PALIKE BENGALURU - 560064. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.L.SANJEEV, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW(AMENDMENT) ACT, 2021 ACT NO.1/2022 DATED 13-01- 2022 ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTE ON 13-01-2022 AT ANNEXURE-G DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 4561/2023
BETWEEN
SRI SRI SRI PARAMJYOTHI YOGI VEMANNA TRUST ® A REGISTERED TRUST, HAVING ITS OFFICE AT H M RAJAREDDY LAYOUT, DODDABABASWADI VILLAGE, RAMAMURTHY NAGAR MAIN ROAD, K R PURAM HOBLI, BANGALORE 560 043 REPRESENTED BY PRESIDENT, SRI. M SHANKAR AGED ABOUT 65 YEARS, S/O LATE MUNISWAMI REDDY ...PETITIONER (BY SRI.SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIAKSA SOUDHA, DR. BR. AMBEDKAR VEEDHI, BANGALORE 560 001
-351- REPRESENTED BY ITS SECRETARY,
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR. B.R AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY,
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING-EAST, BRUHAT BANGALORE MAHANAGARA PALIKE, 22nd FLOOR, UTILITY BUILDING, MAYOHALL, M.G ROAD, BANGALORE 560 001 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.L.SANJEEV, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-R ISSUED BY R2 AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 4764/2023
BETWEEN
SRI BASAVESHWARA ENTERPRISES NO 04/4, NEW ADUGODI ROAD, BANGALORE - 560030 . REPRESENTED BY ITS SOLE PROPRIETOR
-352- SMT SUMANGALARAJ M P AGED ABOUT 73 YEARS WIFE OF SRI BASAVRAJ ...PETITIONER (BY SMT. ANUPARNA BORDOLOI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF TOWN AND COUNTRY PLANNING REPRESENTED BY ITS CHIEF SECRETARY VIDHANA SOUDHA, BANGALORE – 560001
2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE BANGALORE – 560002
3 . THE ASSISTANT DIRECTOR OF TOWN PLANNING (SOUTH ZONE) BRUHAT BENGALURU MAHANAGARA PALIKE COMMERCIAL BUILDING, 2ND BLOCK, JAYANAGAR 9TH MAIN, 9TH CROSS, BANGALORE –560011. 4 . THE DEPUTY DIRECTOR (TOWN PLANNING) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT 01 OF 2022) NOTIFIED ON 13.01.2022 AS THE SAME IS ULTRA VIRES OF THE CONSTITUTION(ANNX-A) AND ETC.
-353- IN WP NO. 4848/2023
BETWEEN
MR. VIJAY KUMAR SABOO AGED ABOUT 69 YEARS, S/O MR. RAMNISWAJISABOO NO. 45/4, FAIR FAILED LAYOUT RACE COURSE ROAD, BANGALORE - 560 001 ...PETITIONER (BY SRI. JAI PRAKASH RAO., ADVOCATE)
AND 1 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER 2 . THE ASSISTANT DIRECTOR TOWN PLANNING - (EAST) BRUHAT BENGALURU MAHANAGARA PALIKE 22ND FLOOR, UTILITY BUILDING, MAYOHALL, M.G ROAD, BANGALORE - 560 001 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.L.SANJEEV, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD 12.12.2022 BEARINGNO.BBMP/EODB/CH/40282/22- 23, ISSUED BY THE R5 ANNEXURE-A, A1 FOR DEMANDING IN SO FAR AS IT RELATES TO GROUND RENT PLUS CGST AND SGST, BETTERMENT CHARGES FOR BUILDING, BETTERMENT CHARGES ON SITE, REVISED LICENSE FEE, REVISED SCRUTINY FEE, CESS FOR WATER SUPPLY SCHEME, SURCHARGE FOR FORMATION OF OUTER RING ROAD, CESS FOR IMPROVEMENT OF SLUM, SURCHARGE FOR MASS RAPID TRANSPORT SYSTEM, LABOUR CESS AND ETC.,
-354- IN WP NO. 4849/2023
BETWEEN
M/S REST HOUSE DEVELOPERS A REGISTERED PARTNERSHIP FIRM, REGISTERED UNDER INDIAN PARTNERSHIP ACT 1932, HAVING REGISTERED OFFICE AT NO.12, REST HOUSE ROAD, BANGALORE-560001. REPRESENTED BY ITS PARTNER, SRI AVINASH PRABHU. ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETRY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR.AMBEDKAR VEEDHI, BANGALORE-560001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR.B.R.AMBMEDKR VEEDHI, BANGALORE-560001. 3 . THE BRUHAT BANGALORE MAHANGARA PALIKE N.R.SQURE, BANGALORE-560002. REPRESENTED BY ITS CHIEF COMMISSIONER. 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST), BRUHAT BANGALORE MAHANAGARA PALIKE, HEAD OFFICE, N.R.SQUARE, BANGALORE-560002. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-355- SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-H DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 4909/2023
BETWEEN
PRIDE AND EXPERT PROPERTIES PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE PROVISIONS OF COMPANIES ACT 1956, HAVING REGISTERED OFFICE AT, NO.901, 9TH FLOOR, PRIDE HULKUL NO. 116, LALBAGH ROAD, BENGALURU-560027. REPRESENTED BY ITS DIRECTOR, SRI. BANGALORE RAMAMURTHY RAVINDRA AGED ABOUT 66 YEARS ...PETITIONER (BY SRI. BADRI VISHAL., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BENGALURU-560001. REPRESENTED BY ITS UNDER SECRETARY.
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BENGALURU-560002. REPRESENTED BY THE COMMISSIONER. 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N.R.SQUARE, BENGALURU-560002. -356- ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO.23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) PRODUCED AT ANNX-A AS BEING ULTRA VIRES THE CONSTITUTION OF INDIA AND ETC.
IN WP NO. 4986/2023
BETWEEN
1 . SRI ANAND KUMAR R S/O LATE RAMAIAH, AGED ABOUT 58 YEARS, AKASHYA NILAYA, NO. 15, 3rd CROSS, SAMPIGEHALLI, JAKKUR BANGALORE 560 064 2 . SRI. AKSHAYA KUMAR A S/O SRI. ANAND KUMAR R AGED ABOUT 30 YEARS, AKASHYA NILAYA, NO. 15, 3rd CROSS, SAMPIGEHALLI JAKKUR, BANGALORE 560 064 ...PETITIONERS (BY SRI. RAJATH H.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE 560 001
-357- 2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY, VIKASA SOUDHA, DR. B.R AMBEDKAR VEEDHI, BANGALORE 560001 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEISLATION REPRESENTED BY ITS SECRETARY, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001
4 . BANGALORE BRUHATH MAHANAGARA PALIKE REP. BY ITS COMMISSIONER NR SQUARE, BANGALORE 560 002
5 . ASSISTANT DIRECTOR TOWN PLANNING BRUHATH BENGALURU MAHANAGARA PALIKE, YELAHANKA ROOM NO. 2 AMRUTHALLI MAIN ROAD, BYATRAYANAPURA, BELLARY ROAD, BANGALORE 560 092 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE NATURE OF A DECLARATION OR ANY OTHER WRIT, ORDER, DIRECTION OF SIMILAR NATURE DECLARING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO.8 OF 2021 UNCONSTITUTIONAL AND ETC.
IN WP NO. 5309/2023
BETWEEN
NIKHIM PURUSHOTHAM AGED ABOUT 42 YEARS,
-358- S/O SRI.C. PURUSHOTHAM, R/A NO 212/4, BELLARY ROAD, SADASHIVANAGAR, BANGALORE - 560080 …..PETITIONER (BY SRI. GIRIDHAR S V, ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI BANGALORE – 560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR AMBEDKAR VEEDHI , BANGALORE – 560001
3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, DR AMBEDKAR VEEDHI BANGALORE - 560001. REPRESENTED BY ITS SECRETARY 4 . THE CHIEF COMMISSIONER, BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE – 560002
5 . ASSISTANT DIRECTOR OF TOWN PLANNING WEST ZONE BANGALORE-560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 TO R4)
-359- THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNX-H DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 5368/2023
BETWEEN
NEW COSMO EDUCATION SOCIETY NO.5/1, (AUCTION SITE), P AND T COLONY, 2ND BLOCK, R T NAGAR, BANGALORE 560032. REPT BY ITS SECRETARY, SRI MOHAMMAD MAHMOOD S/O LATE MOHAMMAD ABDUL HYE SAHEB, AGED ABOUT 63 YEARS. ...PETITIONER (BY SRI. K P BHUVAN., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, VIKASA SOUDHA, BENGALURU 560001, REP. BY ITS PRINCIPAL SECRETARY.
2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, N.R.SQUARE, BENGALURU-560002. 3 . THE ASSISTANT REVENUE OFFICER J C NAGARA SUB-DIVISION, BRUHAT BANGALORE MAHANAGAR PALIKE, BANGALORE-560006. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-360- SR. COUNSELS FOR SRI.P.CHIDANANDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE NATURE OF DECLARATION OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION AND DECLARE SECTION 152 (1) (I) (B) OF THE BBMP, ACT 2020 INSOFAR AS IT EXCLUDES EDUCATIONAL PURPOSES BY PRIVATE EDUCATIONAL INSTITUTIONS FROM THE BENEFIT OF EXEMPTION AS HIGHLY DISCRIMINATORY AND VIOLATIVE OF ARTICLE 14 VIS-A-VIS THE EDUCATIONAL PURPOSE BY GOVT. AND LOCAL AUTHORITY EDUCATIONAL INSTITUTIONS UNDER SECTION 152(1)(I)(B) AND ETC.
IN WP NO. 5795/2023
BETWEEN
SRI CHATRABHUJ BASSARMAL PARDHNANI AGED ABOUT 82 YEARS, S/O BASSARMAL HOTCHAND PARDHNAI, R/AT NO. 28 , SANKEY ROAD, OPP. BGC, HIGH GROUND, BANGALORE 560 052 REP. BY HIS SPA M/S MFAR DEVELOPERS PVT LTD, A COMPANY REGISTERED UNDER COMPANIES ACT 2013, HAVING ITS REG. OFFICE AT 3, LAVELLE ROAD, BANGALORE 560 001 REP. BY ITS COMPANY SECRETARY, SRI. YATHISH KUMAR ...PETITIONER (BY SRI.VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT 4th FLOOR, VIKAS SOUDHA DR. AMBEDKAR VEEDHI, BANGALORE 560 001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION,
-361- VIDHANA SOUDHA, DR. B.R AMBEDKAR VEEDHI, BANGALORE 560 001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE, N.R SQUARE, BANGALORE 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N.R SQUARE, BANGALORE 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-R DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 5801/2023 BETWEEN
FERNS ESTATES AND DEVELOPERS A PARTNERSHIP FIRM HAVING ITS PRINCIPAL PLACE OF BUSINESS AT NO 95, AMRJYOTHI LAYOUT INTERMEDIATE RING ROAD DOMLUR, BENGALURU 560071 REP BY ITS PARTNER MR ERROL FERNANDES ...PETITIONER (BY SRI.VIVEKANAND ANTHONY BRITTO., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT
-362- VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU 560001 REP BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REP BY ITS CHIEF COMMISSIONER
4 . THE JOINT DIRECTOR TOWN AND COUNTERY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R CIRCLE, BENGALURU 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPLA CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT)ACT 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 (ANNX-M) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AS THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.5953/2023
BETWEEN
M/S C R BUILDERS A PARTNERSHIP FIRM, REGD. UNDER THE PARTNERSHIP ACT HAVING ITS OFFICE AT SY NO 324,
-363- BEGUR VILLAGE, BEGUR HOBLI, BANGALORE SOUTH TALUK, BANGALORE 560068 REPRESENTED BY PARTNER SRI G S CHITTI BABU, AGED ABOUT 55 YEARS, S/O R SUBRAMANYAM NAIDU ...PETITIONER (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING - SOUTH BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, HEAD OFFICE BUILDING, ANNEX 3, BUILDING, BANGALORE 560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE
-364- ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 6184/2023
BETWEEN
M/S CORNERSTONE BAY EAST DEVELOPERS PVT LTD A PRIVATE COMPANY REGISTERED IN INDIA, HAVING ITS REGISTERED OFFICE AT CORNERSTONE HOUSE, 583, 9TH MAIN, OFF CMH ROAD, INDIRANAGAR, BANGALORE - 560038. REP BY ITS GPA HOLDER M/S MYSORE PROJECTS PVT LTD., A PRIVATE COMPANY REGISTERED IN INDIA, HAVING ITS REGISTERED OFFICE AT 29TH FLOOR, WORLD TRADE CENTRE, BRIGADE GATEWAY CAMPUS, 26/1, DR RAJKUMAR ROAD, BANGALORE - 560055 REP BY ITS AUTHORISED SIGNATORY AND ASSISTANT VICE PRSIDENT (FORMERLY SR. GENERAL MANAGER-LEGAL) SRI. UDAYA KUMAR A. ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA BENGALURU – 560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP BY ITS CHIEF COMMISSIONER, N.R.SQUARE, BENGALURU - 560002. 3 . THE JOINT DIRECTOR, TOWN AND COUNTRY PLANNING (NORTH), BRUHAT BENGALURU MAHANAGARA PALIKE,
-365- N.R.SQUARE, BENGALURU - 560002. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.BMONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 (KARNATAKA ACT NO.01 OF 2022 NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNX-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 6226/2023
BETWEEN
1 . MR. M.J. SIWANI S/O LATE MR J K SIWANI AGED ABOUT 61 YEARS R/A NO 14, H M GENEVA HOUSE, CUNNINGHAM ROAD, BANGALORE 560001
2 . MR H J SIWANI S/O LATE MR J K SIWANI AGED ABOUT 62 YEARS R/A NO 14, H M GENEVA HOUSE, CUNNINGHAM ROAD, BANGALORE 560001 REPRESENTED BY GPA HOLDER MR M J SIWANI ...PETITIONERS (BY SRI. AJITH P.B. ADVOCATE)
AND 1 . THE COMMISSIONER, BBMP, N R SQUARE, BENGALURU 560002
-366- 2 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE 560048
3 . STATE OF KARNATAKA REPRESENTED BY SECRETARY, URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASASOUDHA, AMBEDKAR VEEDHI, BENGALURU 560001 ……RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R1 & R2 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE DEMAND NOTICE DTD 27.02.2023 IN LP NO.BBMP/AD.COM/MDP/1013/22- 23 ISSUED BY THE R-2 PRODUCED AS ANNX-E. AND ETC.
IN WP NO. 6328/2023
BETWEEN
MR. AKASH B.S S/O MR B S SHIVAKUMAR AGED 23 YEARS R/AT NO. 28, 5TH MAIN NGEF LAYOUT, BHOOPASANDRA SANJAYA NAGAR POST BANGALORE 560094 ...PETITIONER (BY SRI. AJITH P.B., ADVOCATE)
AND 1 . THE COMMISSIONER BBMP, N R SQUARE BENGALURU 560002
-367- 2 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) RHB COLONY, WHITEFIELD MAIN ROAD BANGALORE 560048
3 . STATE OF KARNATAKA REP BY SECRETARTY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA AMBEDKAR VEEDHI, BENGALURU 560001 ……RESPONDENTS
(BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R1 & R2 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD 27/02/2023 IN LP NO. BMP/AD.COM/MDP/1012/22- 23 ISSUED BY THE R-2 PRODUCED AS ANNEXURE-E AND ETC.
IN WP NO. 6410/2023
BETWEEN
V. D. GAJENDRA AGED ABOUT 56 YEARS, S/O. LATE DORESWAMY NAIDU, R/AT NO. 1694, LAKSHMI NARAYANA NILAYAM, 5TH CROSS, BSK 1ST STAGE, 2ND BLOCK, BANGALORE-560 050. REPRESENTED BY HIS SPA M/S. ANANTHCARS AUTO PVT. LTD., NO. 151/1, DORAISANIPALYA, OPP TO IIMB, BANNERGHATTA ROAD, BANGALORE-560 076, REP. BY ITS AUTHORIZED SIGNATORY, SRI. C. BHASKAR ...PETITIONERS
-368- (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE-560 001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N. R. SQUARE, BANGALORE-560 002, REPRESENTED BY ITS CHIEF COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING, R.R. NAGAR, BBMP, BANGALORE-560 098. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNX-G DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
-369- IN WP NO. 6416/2023
BETWEEN
1 . M/S GARDENCITY REALTY PVT LD A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956, HAVING ITS REGD. OFFICE AT NO.5AC-510, HRBR LAYOUT, 2ND BLOCK, OUTER RING ROAD, BANGALORE-560043
REP. BY THEIR POWER OF ATTORNEY HOLDER, M/S HEBBAL INFRASPACE PVT LTD., HAVING ITS REGD. OFFICE AT NO.5AC-510, HRBR LAYOUT, 2ND BLOCK, OUTER RING ROAD, KALYAN NAGAR, BANGALORE-560043 REP. BY ITS AUTHORISED SIGNATORY, SRI ASHISH BHASIN.
2 . M/S CENTURY SHELTORS DEVELOPERS PVT LTD A PARTNERSHIP FIRM, HAVING ITS REGD. OFFICE AT NO.10/1, GROUND FLOOR, LAKSHMINARAYANA COMPLEX, PALACE ROAD, BANGALORE-560052. REP. BY THEIR POWER OF ATTORNEY HOLDER, M/S HEBBAL INFRASPACE PVT LTD., HAVING ITS REGISTERED OFFICE AT NO.5AC-510, HRBR LAYOUT, 2ND BLOCK, OUTER RING ROAD, KALYAN NAGAR, BANGALORE-560043 REP. BY ITS AUTHORISED SIGNATORY, SRI ASHISH BHASIN.
3 . K. MURALI KRISHNA AGED ABOUT 58 YEARS, S/O SRI K VENKATESHWARA RAO, R/AT NO.314, 100 FEET ROAD, IST STAGE, INDIRANAGAR, BANGALORE-560038. REP. BY THEIR POWER OF ATTORNEY HOLDER, M/S HEBBAL INFRASPACE PVT LTD.,
-370- HAVING ITS REGD. OFFICE AT NO.5AC-510, HRBR LAYOUT, 2ND BLOCK, OUTER RING ROAD, KALYAN NAGAR, BANGALORE-560043 REP. BY ITS AUTHORISED SIGNATORY, SRI ASHISH BHASIN. 4 . K.L. SANTOSH AGED ABOUT 33 YEARS, S/O SRI K. MURALIKRISHNA, R/AT NO.314, 100 FEET ROAD, IST STAGE, INDIRANAGAR, BANGALORE-560038. REP. BY THEIR POWER OF ATTORNEY HOLDER, M/S HEBBAL INFRASPACE PVT LTD., HAVING ITS REGD. OFFICE AT NO.5AC-510, HRBR LAYOUT, 2ND BLOCK, OUTER RING ROAD, KALYAN NAGAR, BANGALORE-560043 REP. BY ITS AUTHORISED SIGNATORY, SRI ASHISH BHASIN. ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU-560001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER, N.R. SQUARE, BENGALURU-560002. 3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (EAST) 22ND FLOOR, SC BOSE BUILDING, MG ROAD, BENGALURU-560001
4 . THE ASSISTANT DIRECTOR TOWN PLANNING, R.R. NAGAR,
-371- BBMP, BANGALORE-560 098. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW(AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNX-J AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO.6832/2023
BETWEEN
M/S SRIVARI INFRASTRUCTURES, A PARTNERSHIP FIRM REGISTERED UNDER THE PARTNERSHIP ACT 1932, HAVING ITS OFFICE AT NO 11, ROSE GARDEN ROAD, J P NAGAR, 5TH PHASE, BANGALORE 560078 REP. BY ITS PARTNER, SRI KIRAN KUMAR, S/O SRI RAMAKRISHNA, AGED ABOUT 36 YEARS ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
-372- 3 . BRUTHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, HEAD OFFICE BUILDING, ANNEX-3 BUILDING BANGALORE-560002
……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13.0.2022 (ANNEXURE R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 6958/2023
BETWEEN
1 . M PRATAP KUMAR S/O RAM MOHAN RAO, AGED 52 YEARS, R/AT NO. 2589, 7TH CROSS, 9TH MAIN, BANASHANKARI 2ND STAGE, BENGALURU - 560050. 2 . M. NIRUPARANI AGED 53 YEARS, W/O M. VISHNU PRASAD, R/AT NO. 2589, 7TH CROSS, 9TH MAIN, BANASHANKARI 2ND STAGE, BENGALURU - 560050. ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
-373- AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU - 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU - 560001, REP BY ITS SECRETARY. 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE, N.R.SQUARE, BENGALURU - 560002. REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING - RAJARAJESHWARINAGARA, 18TH CROSS, IDEAL HOME LAYOUT, RR NAGAR, NEAR BESCOM OFFICE BENGALURU - 560098. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 (ANNEXURE-Q) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC. IN WP NO. 7048/2023
BETWEEN
SRI. V. HANUMARAJU S/O VENKATASWAMAPPA
-374- AGED 69 YEARS, NO.1523, 16/A, 9TH MAIN ROAD, III BLOCK, JAYANAGAR, BANGALORE-560011. ...PETITIONER (BY SRI. YASHAVANTHSWAMY A M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDI, BANGALORE-560 001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B.R.AMBEDKAR VEEDHI, BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BENGALURU MAHANAGAA PALIKE N.R.SQUARE, BANGALORE-560 002 REP BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BBMP COMPLEX, WARD 167), 9TH CROSS, 9TH MAIN ROAD, 2ND BLOCK, JAYANAGARA, BENGALURU-560 011. ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW
-375- ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 BANGALORE ON 13.01.2022 AT ANNEXURE-F DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 7163/2023
BETWEEN
M/S MAJESTIC PROPERTY DEVELOPERS PVT LTD INCORPORATED UNDER THE COMPANIES ACT 1956, HAVING ITS REGD. OFFICE AT NO. MAJESTIC AVENUE, 2ND FLOOR, SITE NO.299, NEW NO.51, JAYANAGAR 7TH BLOCK, KANAKAPURA MAIN ROAD, BANGALORE-560070 REP. BY ITS MANAGING DIRECTOR, SRI SYED ABDUL RAHAMAN S/O LATE S A ZAHIR, AGED ABOUT 57 YEARS ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER 4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH)
-376- BRUHAT BANGALORE MAHANAGARA PALIKE BBMP HEAD OFFICE, N R SQUARE BANGALORE-560002 ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO.DPAL 50 SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE-H) ISSUED BY R2 AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC. IN WP NO. 7198/2023
BETWEEN
SHANKARANARAYANA CONSTRUCTIONS PVT LTD A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 HAVING ITS REGD. OFFICE AT 4TH FLOOR, SNC HOUSE, NO.7, RESIDENCY ROAD, BENGALURU-560025. REPRESENTED BY ITS CHAIRMAN, DR. N. SITARAM SHETTY AGED ABOUT 65 YEARS ...PETITIONER (BY SMT. NITYA KALIGOTAL., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU-560001. REPRESENTED BY ITS SECRETARY.
-377- 2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002. REPRESENTED BY ITS COMMISSIONER. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.L.SANJEEV, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE IMPUGNED DEMAND NOTE BEARING LP NO. JDTP.SN/LP/30/2004- 05 AND PROJECT NO. PRJ/7389/22-23(PRODUCED AT ANNEXURE-A) IN SO FAR AS THE LEVY OF CHARGES UNDER - THE HEADS SCRUTINY FEE, GROUND RENT, LICENSE FEE, BETTERMENT FEE - BUILDING BETTERMENT FEE - SITE AREA, LAKE REJUVENATION FEE AND ETC.
IN WP NO.7205/2023
BETWEEN
SRI H R CHANDRASHEKAR S/O SRI LATE H RAMAIAH AGED ABOUT 80 YEARS R/A 12/1, CANARA BANK BUILDING HEBBALA, BANGALORE-560024 REP. BY HER POWER OF ATTORNEY HOLDER M/S SOBHA LIMITED FORMERLY KNOWN AS SOBHA DEVELOPERS LIMITED A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 AND HAVING ITS REGISTERED AND CORPORATE OFFICE AT SARJAPUR-MARTHAHALLI OUTER RING ROAD(ORR), DEVARABESANAHALLI BELLANDUR POST, BANGALORE-560103 REP. BY ITS AUTHORIZED SIGNATORY MR PRASAD M S ASSISTANT GENERAL MANAGER-LEGAL DEPARTMENT ...PETITIONER (BY SRI. P.S. RAJAGOPAL., SR. COUNSEL FOR
-378- SRI. KEMPEGOWDA., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU-560001 2 . DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA REP BY ITS PRINCIPAL SECRETARY 4TH FLOOR, VIKAS SOUDHA DR B R AMBEDAKR VEEDHI BENGALURU-560001
3 . JOINT DIRECTOR TOWN PLANNING (NORTH) BBMP, HUDSON CIRCLE BANGALORE-560001
4 . BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, HUDSON CIRCLE, BENGALURU-560001 REPRESENTED BY ITS CHIEF COMMISSIONER ……RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF SECTIONS 299A AND 299C INSERTED INTO THE KARNATAKA MUNICIPAL CORPORATIONS ACT, 1976 (KARNATAKA ACT NO.14 OF 1977) WITH EFFECT FROM 4TH SEPTEMBER 2015 AND ALSO SECTIONS 240A AND 240C INSERTED INTO THE BRUHAT BENGALURU MAHANAGARA PALIKE 2020 (KARNATAKA ACT NO.5 OF 2020) WITH EFFECT FROM 11.01.2021 AS
-379- CONSTITUTIONS, MANIFESTLY ARBITRARY, UNREASONABLE AND ETC.
IN WP NO.7273/2023
BETWEEN
M/S DECCAN RE ROLLINGS MILLS A PARTNERSHIP FIRM, REGD. UNDER THE INDIAN PARTNERSHIP ACT, 1932, NO 12, PLAIN STREET, INFANTRY ROAD, BANGALORE 560001, REP. BY ITS PARTNER, MR AHIQUE AHMED ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA DR. AMBEDKAR VEEDHI, BANGALORE 560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS CHIEF COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING EAST, UTILITY BUILDING, 22ND FLOOR, MAYO HALL, M G ROAD, BANGALORE 560001 ……..RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2
-380- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 ACT NO.1/2022 DATED 13.01.2022 ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-G DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 7638/2023
BETWEEN
1 . SRI S P SUBRAMANYAM S/O LATE S.R.PRAKASH AGED 53 YEARS,
2 . SMT.S.VANI SUBRAMANYAM W/O SRI.S.P.SUBRAMANYAM AGED 48 YEARS, PETITIONERS NO.1 & 2 ARE R/AT NO.10/28, SRI SUBRAMANESHWARA NILAYA, MOUNT JOY ROAD, DONDHUSA LAYOUT, GAVIPURAM EXTENSION, HANUMANTHANAGAR, BANGALORE-560 019. 3 . SRI.S.P.SRINIVAS S/O LATE S.R.PRAKASH AGED 52 YEARS,
4 . SMT.S.SUMANA SRINIVAS W/O SRI.S.P.SRINIVAS AGED 49 YEARS,
PETITIONER NO.3 & 4 ARE R/AT NO.662/6, HANUMA KRUPA, 14TH B MAIN, 38TH CROSS, 4TH T BLOCK, JAYANAGAR, BANGALORE-560 041. ...PETITIONERS
-381- (BY SRI. SUDHAKAR G V & SRI. B. PRAMOD., ADVOCATES)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560 001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B.R.AMBEDKAR VEEDHI, BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R.SQUARE, BANGALORE-560 002 REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH), BRUHAT BANGALORE MAHANAGARA PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN, 2ND BLOCK, JAYANAGAR, BANGALORE-560 002. …….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13.01.2022 (ANNX-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
-382- IN WP NO. 7810/2023
BETWEEN
1 . DR. NARAYAN. N S/O LATE NANJAPPA AGED ABOUT 78 YEARS
2 . DR SHANTHA NARAYAN W/O DR NARAYAN AGED ABOUT 75 YEARS R/AT JANANI, NO 1, 1ST MAIN ROAD, SRIPURAM, SHESHADRIPURAM, BANGALORE 560020 ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BANGALORE MAHANAGAR PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-383- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.VARUN GOWDA, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NO.DPAL SO SHASANA 2021 ISSUED BY R2, NOTIFIED ON 13.01.2022 (ANNX-R) AND ETC.
IN WP NO. 7813/2023
BETWEEN
G K DEVELOPERS A REGD. PARTNERSHIP HAVING ITS REGD. OFFICE AT NO. 45, 19TH MAIN, AGS LAYOUT, AREHALLI, BENGALURU -560061, REP. BY ITS PARTNER, MR JAGAN MOHAN. ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR.AMBEDKAR VEEDHI, BENGALURU -560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF PRALIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU -560 001, REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU -560 002, REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR
-384- TOWN PLANNING RAJARAJESHWARINAGARA, 18TH CROSS IDEAL HOME LAYOUT, R R NAGAR, NEAR BESCOM OFFICE, BENGALURU -560 098. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13.01.2022 (ANNX-Q) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 7835/2023
BETWEEN
M/S SHRAVANEE ESTATES A REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.31, SHRAVANEE KRISHNA MANSION, ASHOKA PILLAR 100 FEET ROAD, 2ND BLOCK JAYANAGARA BENGALURU-560011. REPTD.BY ITS MANAGING PARTNER SMT. SHAILAJA HANUMESH ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA, REPRESENTD BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKARVEEDHI, BENGALURU-560001. -385- 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU-560001, REPRESENTED BY ITS SECRETARY. 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560002. REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH), BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGARA 2ND BLOCK, BENGALURU-560011. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) DAPL 50 2021 BENGALURU R2 NOTIFIED ON 13.01.2022 (ANNX-Q) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AND ETC.
IN WP NO. 7858/2023
BETWEEN
MR KISHORE PATEL AGED ABOUT 39 YEARS, S/O PRABAT BHAI PATEL, NO 11, GANESH ENTERPRISES, 100 FEET ROAD, OPP INDIAN OVERSEAS BANK DIDDA BANASAVADI, BANGALORE 560043 ...PETITIONER
-386- (BY SRI.RAJATH H.V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALOORE 560001
2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI BANGALROE 560001
3 . BANGALORE BRUHATH MAHANAGARA PALIKE NR SQUARE, BANGALORE 560002
4 . CHIEF COMMISSIONER BBMP, NR SQUARE, BANGALORE 560002
5 . ASSISTANT DIRECTOR TOWN PLANNING DEPARTMENT BRUHATH BENGALURU MAHANAGARA PALIKE, BOMMANAHALLI ZONE, BEGURU, BANGALORE 560064 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R3 TO R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION OF SIMILAR NATURE DECLARING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO.8 OF 2021 UNCONSTITUTIONAL AND ETC.
IN WP NO. 7936/2023
BETWEEN
SMT NAMITA AGRAWAL
-387- C/O.P M PRAVEEN DAS, AGED ABOUT 45 YEARS, R/AT. NO.B-703, G CROP RESIDENCE ST BED LAYOUT, OPP NIRGUNA MANDIR, KORMANGALA 1ST BLOCK, BANGALORE SOUTH, BANGALORE-560034. ...PETITIONER (BY SRI. NAVEED AHMED., ADVOCATE)
AND BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP), N.R. SQUARE, BANGALORE-560002. REP. BY ITS COMMISSIONER ….RESPONDENT (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE DEMAND NOTICE DTD NIL VIDE LP NO.BBMP/AD.COM/EST/1709/22-23 ISSUED BY THE RESPONDENT DTD NIL INSISTING THE PETITIONERS TO PAY THE AMOUNT OF RS. 4,71,369.00 AS A FEE FOR PLAN SANCTION AND ALSO A SUM OF RS.1,14,955.00 TOWARDS THE LABOUR CESS VIDE ANNX-A AND ETC.
IN WP NO. 7941/2023
BETWEEN
DR. D. NARAYANASWAMY S/O LATE DEVAPPA AGED 68 YEARS, R/AT 159, GEETHANJALI LAYOUT, HAL 3RD STAGE, BANGALORE-560075. ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT,
-388- VIKASA SOUDHA, DR B.R.AMBEDKAR BEEDHI, BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUHDA, DR B.R.AMBEDKAR VEEDHI, BANGALORE-560 001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R.SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BANGALORE MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE-560048. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.VARUN GOWDA, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13.01.2022 (ANNX-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 7945/2023
BETWEEN
1 . SMT. B. K. LALITHA W/O SRI. D. NARAYANASWAMY AGED 58 YEARS
-389- R/AT NO. 159, GEETHANJALI LAYOUT, HAL 3RD STAGE BANGALORE - 560075. 2 . SRI. B.K. SRINIVASA MURTHY S/O LATE T. KRISHNAMURTHY AGED 60 YEARS, 3 . SRI B.K. PRAKASH S/O LATE T. KRISHNAMURTHY AGED 53 YEARS,
PETITIONER NO.2 & 3 ARE R/AT NO.51, T.D. LANE, COTTONPETE, BANGALORE - 560002 ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DLEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560001. REP BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISTLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE - 560001. REP BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R.SQUARE, BANGALORE - 560002. REP BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE UTILITY BUILDING, 22ND FLOOR, MAYOHALL M.G.ROAD, BANGALORE - 560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-390- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.VARUN GOWDA, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13.01.2022 (ANNX-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 7960/2023
BETWEEN
1 . M/S. SRI. BALALJI STRUCTURES A PARTNERSHIP FIRM, REGISTERED UNDER THE PARTNERSHIP ACT 1932, HAVING ITS REGD. OFFICE AT FLAT NO B-1, GROUND FLOOR, MITHRA HOMES APT, SITE NO 217, 5TH MAIN, MAITHRI LAYOUT, HOPE FARM CIRCLE, BANGALORE 560066, REPRESENTED BY ITS PARTNER SRI PRAVEEN VEERLA, AGED ABOUT 37 YEARS, S/O LATE P ANANDA NAIDU
2 . SMT RANGALAKSHMI @ RANGALAKSHMAMMA, W/O N DEVARAJAIAH, AGED ABOUT 66 YEARS, RESIDING AT NO 972, NEW STREET, YELAHANKA, BANGALORE 560064 REPRESENTED BY THEIR GPA HOLDER M/S SRI BALAJI STRUCTURES BY ITS PARTNER SRI PRAVEEN VEERLA, AGED ABOUT 37 YEARS, S/O LATE P ANANDA NAIDU ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
-391- AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING NORTH, BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING BANGALORE 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.VARUN GOWDA, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13.01.2022 (ANNX-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 8188/2023
BETWEEN
SMT MANJUNATH UMA W/O SRI. SUBRMANAIA.M,
-392- AGED ABOUT 37 YEARS, R/AT NO. 1826,11TH MAIN, BSK II STAGE, BENGALURU-560070. ...PETITIONER (BY SRI. JNANESH KUMAR K., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU-560001, REP BY ITS PRINCIPAL SECRETARY.
2 . BRUHAT BENGALURU MAHANAGARA PALIKE, HUDSON CIRCLE, N.R.SQUARE, BENGALURU-560002, REP BY ITS COMMISSIONER.
3 . THE ASSISTANT DIRECTOR OF TOWN PLANNING, BRUHAT BENGALURU MAHANAGARA PALIKE, JAYANAGAR 2ND BLOCK, BENGALURU-560011. 4 . THE DEPARTMENT OF LABOUR, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU-560001, REP BY ITS UNDER SECRETARY. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE NOTIFICATION ISSUED BY THE R-1 BEARING NO. UDD 3 TTP 2015 DTD 25.02.2020 (ANNX-E) INSOFAR AS THE INSERTED RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO. 8194/2023
BETWEEN
M/S SPECTRA CONSTRUCTIONS PVT. LTD.
-393- A COMPANY INCORPORATED UNDER COMPANIES ACT 1956, HAVING REGD. OFFICE AT NO 5, 1ST FLOOR, 9TH CROSS, INDIRA NAGAR, 1ST PHASE, BANGALORE 38 REP. BY ITS MANAGING DIRECTOR SRI. C. CHANDRASHEKAR S/O SRI. C. GOPAL RAJU AGED 54 YEARS R/AT 71/1A, ANUGRAHA, NAGAVARAPALYA, MAIN ROAD, C.V.RAMAN NAGAR, BANGALORE NORTH, BANGALORE - 560093. ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560001. REP BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560001. REP BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE - 560002. REP BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING NORTH BRUHAT BANGALORE MAHANAGARA PALIKE, N.R.SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BANGALORE - 560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-394- SR. COUNSELS FOR SRI.VARUN GOWDA, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 (KARNATAKA ACT N.01 OF 2022) NOTIFIED OF 13.01.2022 (ANNX-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 8430/2023
BETWEEN
ALMIGHTY BUILDERS AND DEVELOPERS A REGISTERED PARTNERSHP FIRM HAVING OFFICE AT NO 1195/12 MANDARA, 35TH B CROSS, 28TH MAIN 4TH T BLOCK, JAYANAGAR BANGALORE 560041 REP BY ITS POWER OF ATTORNEY HOLDER M/S GRAVITY ESTATES BY ITS PARTNER /AUTHORISED REPRESENTATIVE N C SURYA ...PETITIONER (BY SRI. VAMSHI KRISHNA C., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU 560001
2 . STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTEMNT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKAS SOUDHA, BANGALORE 560001
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP BY ITS COMMISSIONER
-395- N R SQUARE, BANGALORE 560002
4 . THE ASSISTNAT DIRECTOR TOWN PLANNING RAJESHWARINAGAR 18TH CROSS, IDEAL HOME LAYOUT RR NAGAR, NEAR BESCOM OFFICE BANGALORE 560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 & R4 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.VARUN GOWDA, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13.01.2022 (ANNEXURE-R) NO. DPAL 50SHASANA 2-21, ISSUED BY THE 1ST AND 2ND RESPONDENT AS BEING ULTRA VIRES THE CONSTITUTIONS IN SO FAR THE PETITIONER IS CONCERNED.
IN WP NO. 8659/2023
BETWEEN
M/S SAI SAMRUDHI CONSTRUCTIONS A PARTNERSHIP FIRM REGISTERED UNDER THE PARTNERSHIP ACT, 1932, HAVING ITS OFFICE AT 416, 1ST FLOOR, VADDARAPALYA VILLAGE, UTTARAHALLI-KENGARI MAIN ROAD, BSK 5TH STAGE, BANGALORE-560 070 REPRESENTED BY ITS PARTNER SRI.G. RAJKUMAR S/O G. PADMANABHA NAIDU, AGED ABOUT 48 YEARS ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT
-396- VIKASA SOUDHA, DR. B.R AMBEDKAR VEEDHI, BANGALORE-560 001. REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTRY AFFAIRS AND LEGISLATION VIKASA SOUDHA , DR.B R AMBEDKAR VEEDHI, BANGALORE-560 001. REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R SQUARE, BANGALORE-560002. REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING-SOUTH BRUHAT BANGALORE MAHANAGARA PALIKE, N.R SQUARE HEAD OFFICE BUILDING, ANNEX BUILDING, BANGALORE-560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) BEARING NO DPAL 50 SHASANA 2021 NOTIFIED ON 13.01.2022 (ANNX-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR AND ETC.
IN WP NO. 8741/2023
BETWEEN
1 . SMT. DIVYA. S. GOWDA D/O SRI. J N SOMESHWARA AGED ABOUT 37 YEARS, 2 . SRI. THEJAS S GOWDA S/O SRI. J N SOMESHWARA
-397- AGED BOUT 33 YEARS,
3 . SRI. PRAJWAL S GOWDA S/O SRI. J N SOMESHWARA AGED ABOUT 31 YEARS,
ALL ARE R/AT NO. 91/41, 11th MAIN, 15th CROSS, PADMANABHANAGAR BANGALORE 560070 ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR. B.R AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHATH BANGALORE MAHANAGARA PALIKE, BBMP COMPLEX, 9 CROSS 9th MAIN 2nd BLOCK, JAYANAGAR BANGALORE 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
-398- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) BEARING NO DPAL 50 SHASANA 2021 NOTIFIED ON 13.01.2022 (ANNX-R) ISSUED BY R-2 AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR AND ETC.
IN WP NO. 8748/2023
BETWEEN
R SRINIVASA MURTHY S/O LATE C. RAMASUBBAIAH, AGED ABOUT 62 YEARS, RESIDING AT NO.733, DESHADPET ROAD, YELAHANKA, BENGALURU-560064 ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR.AMBEDKARVEEDHI, BENGALURU-560 001. 2 . STATE OF KARNATKA, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU - 560 001, REPRESENTED BY ITS SECRETARY.
3 . THE BRUTHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU- 560 002. REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (NORTH), N.R. SQUARE
-399- HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU- 560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.VARUN GOWDA, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13.01.2022 (ANNX-P) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 9066/2023
BETWEEN
1 . H A SRIKANTH AGED ABOUT 52 YEARS, SON OF H. ANJANAPPA,
2 . H.A SHASHIKANTH AGED ABOUT 51 YEARS, SON OF H. ANJANAPPA,
BOTH PETITIONERS NO.1 & 2 R/A NO.134, 11TH 'A' CROSS, I MAIN, II STAGE, WEST OF CHORD ROAD, MAHALAKSHMIPURAM, BANGALORE- 560086. BOTH PETITIONERS NO.1 & 2 REP. BY THEIR GPA HOLDER M/S. CONCORDE HOUSING PVT LTD. A PRIVATE COMPANY REGISTERED UNDER INDIAN LAW, HAVING THEIR REGISTERED ADDRESS AT 40, 1, VITTAL MALLYA ROAD, SHANTHALA NAGAR, ASHOK NAGAR, BANGALORE 560001
-400-
ALSO AT NO.40/A, CONCORDE, 3RD PHASE J.P. NAGAR BANGALORE - 560078 ...PETITIONERS (BY SRI. SAMMITH.S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU 560 001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE, REPRESENTED BY ITS CHIEF COMMISSIONER, N.R. SQUARE, BENGALURU - 560 002 3 . THE JOINT DIRECTOR, TOWN AND COUNTRY PLANNING (NORTH) BRUTHAT BENGALURU MAHANAGARA PALIKE, NR SQUARE, BENGALURU - 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 9792/2023
BETWEEN
G J VIJAYAKUMAR S/O JAYARAM REDDY GURAPPA
-401- AGED ABOUT 59 YEARS, R/A NO. 2/1, MARUTHI NILAYA HAL MAIN ROAD, DOMLUR, BENGALURU NORTH 560071 ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4th FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BENGLAURU 560 001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY, AFFAIRS AND LEGISLATION, VIKAS SOUDHA, BENGLAURU 560 001 REPRESENTED BY ITS SECRETARY,
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) N.R SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU 560 002
….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13.01.2022 (ANNX-Q) AS BEING ULTRA
-402- VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 9822/2023
BETWEEN
M/S SSS REALTY AND CO A REGD. PARTNERSHIP FIRM. REGD. UNDER THE INDIAN PARTNERSHIP ACT, 1932 NO.138/2, HOSUR ROAD, KORMANGALA, BANGALORE-560095. REPRESENTED BY ITS PRATNERS (I) M/S STUMPP SCHUELE AND SOMAPPA PVT LTD BY ITS MANAGING DIRECTOR R. RAVI MACHANI (II) M/S. STUMPP SCHURLE AND SOMAPPA SPRINGS PVT., LTD., BY ITS MANAGING DIRECTOR R. SATISH MACHANI ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE-560001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRAS AND LEGISLATION, VIDHANA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE-560001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE, N.R. SQUARE, BANGALORE-560002. REPRESENTED BY ITS CHIEF COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH, BBMP. N.R. SQUARE, HEAD OFFICE BUILDING,
-403- ANNE-3 BUILDING, BANGALORE-560064. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-G AND ETC.
IN WP NO. 9891/2023
BETWEEN
M/S N CHANDRASHEKAR AND SONS HAVING ITS REGISTERED OFFICE AT NO.18/3, 27TH CROSS, RAGHAVENDRA COMPLEX, 6TH BLOCK JAYANAGAR, BENGALURU- 560 011. REPRESENTED BY ITS PROPRIETOR SRI.N.CHANDRASHEKAR ...PETITIONER (BY SRI. KEERTHIKAR S., ADVOCATE)
AND 1 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BENGALURU - 560 002, REPRESENTED BY ITS COMMISSIONER.
2 . STATE OF KARNATAKA, THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASASOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU- 560 001. REPRESENTED BY ITS SECRETARY
-404- 3 . THE ASSISTANT DIRECTOR, TOWN PLANNING, SOUTH ZONE BRUHATH BANGALORE MAHANAGARA PALIKE, 9TH CROSS, 9TH MAIN, 2ND BLOCK, JAYANAGAR, BENGALURU - 560 011 ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R1 & R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE DEMAND NOTICES DTD 30.03.2023 IN LP O.BBMP/AD.COM/SUT/1098/22- 23 PROJECT NO.PRJ/7590/22-23 ISSUED BY THE R-3 DEMANDING PAYMENT TOWARDS GROUND RENT(INCLUDING GST) LABOUR CESS AMOUNT AND OTHER ADDL CHARGES AND LEVIES AT ANNX-A AND ETC.
IN WP NO. 10421/2023
BETWEEN
1 . SRI.S SUNIL KUMAR KARWA S/O LATE SHYAM SUNDER KARWA AGED ABOUT 51 YEARS, R/A NO.5, 5TH B CROSS, 4TH N BLOCK RAJAJINAGAR, BANGALORE-560010. 2 . SMT.R.ANURADHA W/O SRI.R.GOPALAKRISHNA REDDY AGED ABOUT 52 YEARS R/A NO.444, 28TH MAIN NEAR STATE BANK OF MYSROE SECTOR-1, HSR LAYOUT, BANGALORE-560102. THE GENERAL POWER OF ATTORNEY HOLDER IS REPRESENTED BY ITS DIRECTOR AND AUTHORIZED SIGNATORY, SRI.B.M.KARUNESH S/O B.MADAIAH M/S AKARSH RESIDENCE PVT. LTD.,
-405- A PRIVATE COMPANY REGISTERED UNDER COMPANIES ACT,2013 HAVING ITS REGISTERED OFFICE AT BANGALORE-560025. ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP. BY THE CHIEF COMMISSIONER N.R.SQUARE, BENGALURU-560002. 3 . THE JOINT DIRECTOR, TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA POLIKE, NR SQUARE BENGALORE-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION ISSUED BY R1 AND ETC.
IN WP NO. 10458/2023
BETWEEN
M/S SUMADHURA CAPITOL TOWERS PVT LTD
-406- A PRIVATE LIMITED COMPANY UNDER THE INDIAN COMPANIES ACT 1956, HAVING ITS REGD. OFFICE AT SY.NO.14 AND 158, PATTANDURU AGRAHARA VILLAGE, KR PURAM HOBLI, BANGALORE EAST TALUK, BENGALURU - 560 066, REP. BY ITS MANAGING DIRECTOR MR. G. MADHUSUDAN ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, BENGALURU- 560001 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE, REPRESENTED BY IT CHIEF COMMISSIONER, N.R.SQUARE, BENGALURU - 560 002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH), BRUHAT BENGALURU MAHANAGARA PALIKE, NR SQUARE, BANGALORE 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) BEARING NO.DPAL 505SHSAVA 2021 NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNX-G AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
-407- IN WP NO. 10591/2023
BETWEEN
1 . SRI. Y. R. JANARDHAN RAO S/O LATE D.L. RAMAIAH, AGED ABOUT 71 YEARS, R/A NO.284, 2ND MAIN, J.P. NAGAR, 3RD PHASE, BANGALORE-560078
2 . SRI L E RAMA MURTHY S/O LATE ERAIAH NAIDU, AGED ABOUT 68 YEARS, R/A NO.4035, 17TH CROSS, 28TH MAIN, BSK 2ND STAGE, BANGALORE-560070
3 . SMT. PADMA W/O LATE. ANAND, AGED ABOUT 54 YEARS
4 . SRI. A KIRAN KUMAR S/O LATE. ANAND, AGED ABOUT 37 YEARS, 5 . SRI. A ARUN KUMAR S/O LATE. ANAND, AGED ABOUT 32 YEARS
PETITIONER NO.3 TO 5 ARE R/A NO.127, 3RD CROSS ROAD, J.P. NAGAR, 4TH PHASE, DOLLARS COLONY, BANGALORE-560078. 6 . SMT. Y J SHARAVATHI W/O SRI Y R JANARDHAN RAO AGED ABOUT 60 YEARS R/A NO.284, 2ND MAIN J.P. NAGAR 3RD PHASE BANGALORE-560078. ...PETITIONERS (BY SRI.SUDHAKAR G.V., ADVOCATE)
-408- AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001. REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001. REP BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BANGALORE-560002 REP BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N.R. SQUARE, HEAD OFFICE BUILDING, ANNEX-3 BUILDING, BANGALORE-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 10601/2023
BETWEEN
1 . SMT. S THIRULAKSHMI AGED ABOUT 64 YEARS,
-409- W/O MR. C.S SUBRAMANIAN
2 . SRI. SHIVA SUBRAMANIAN AGED ABOUT 44 YEARS S/O MR. C.S SUBRAMANIAN
3 . SMT. S ARUNDATHI AGED ABOUT 39 YEARS D/O MR. C.S SUBRAMANIAN
ALL ARE R/AT NO. 24, SANKEY ROAD, BANGALORE 560 052
REP. BY THEIR POWER OF ATTORNEY, M/S KEERTHI ESTATES PVT LTD, A REGD. COMPANY HAVING ITS BRANCH OFFICE AT FLAT NO. G -1, KEERTHI ORNATTA, C.V. RAMAN NAGAR MAIN ROAD, NAGAVARAPALYA, BANGALORE 560 093 BY ITS MANAGING DIRECTOR, SRI. K ANIL KUMAR REDDY ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT 4th FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE 560 001
2 . STATE OF KARNATAKA REP. BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDAHANA SOUDAH, DR. B.R AMBEDAR VEEDHI, BANGALORE 560 001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R SQUARE, BANGALORE 560 002 REPRESENTED BY ITS COMMISSIONER
-410- 4 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N.R SQUARE, BANGALORE 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 202 ACT NO.1/2022 DTD 13/01/2022 ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-J DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 10882/2023
BETWEEN
SMT SANDHYA AGARWAL W/O SRI. PRADEEP KUMAR AGARWAL, AGED ABOUT 59 YEARS, R/AT NO.901, 9TH FLOOR, SALAPURIA ARISTOCRACY, 14TH CROSS, 1ST PHASE, J P NAGAR, BANGALORE-560078. ...PETITIONER (BY SRI.SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE-560001. REP. BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY
-411- AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI, BANGALORE-560001. REP. BY ITS SECRETARY. 3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE-560002. REP. BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING-SOUTH BRUHAT BANGLORE MAHANAGAR PALIKE, BBMP COMMERCIAL COMPLEX, 9GH CROSS, 9TH MAIN, 2ND BLOCK, JAYANAGAR, BANGALORE-560011. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW(AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 (ANNX-R) AS BERING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR AND ETC.
IN WP NO. 11098/2023
BETWEEN
SRI RATANASHI D PATEL, S/O LATE DEOSHI BHAI PATEL AGED ABOUT 73 YEARS R/A NO.3/3, 14TH MAIN ROAD ATTIGUPPE, CHANDRA LAYOUT BANGALORE-560040 ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
-412- AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFARIS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDA, DR B R AMBEDKAR VEEDHI BANGALORE-560001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS CHIEF COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING EAST BRUHATH BANGALORE MAHANAGARA PALIKE UTILITY BUILDING, M G ROAD BANGALORE-560001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 ACT NO 1/2022 DATED 13/01/2022 ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE F DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
-413- IN WP NO. 11327/2023
BETWEEN
1 .
SMT GEETHA W/O HARISH B., AGED ABOUT 60 YEARS,
SRI. DEEPESH H SUKHADIA S/O HARISH B AGED ABOUT 37 YEARS
BOTH ARE R/O NO. 87/85, 6TH CROSS, 2ND LANE, NEAR MOVIE LAND THEATRE, GANDHINAGAR, BANGALORE- 560 009 ...PETITIONERS (BY SRI. VIRUPAKSHAIAH P H., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR. B.R.AMBEDKAR VEEDHI, BANGALORE- 560 001 REPRESENTED BY ITS SECRETARY 2 . THE SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATURE, VIKASA SOUDHA, DR. B.R.AMBEDKAR VEEDHI, BANGALORE- 560 001 3 . BRUHATH BENGALURU MAHANAGARA PALIKE, NR SQUARE, BANGALORE- 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING-(MAHADEVAPURA), BRUHATH BENGALURU MAHANAGARA PALIKE, RHB COLONY, WHITEFILED MAIN ROAD, BANGALORE- 560 048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-414- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE BEARING LP NO. BBMP/AD.COM./MDP/0053/23-24 DT. 15.05.2023 ISUED BY THE R4 AUTHORITY VIDE ANNX-F HOLDING THE SAME IS ILLEGAL AND ETC.
IN WP NO.11352/2023
BETWEEN
THE KARNATAKA THEOSOPHICAL FEDERATION NO.36, 8TH CROSS, MALLESHWARAM, BENGALURU - 560003. IT IS REGD. SOCIETY REP BY ITS SECRETARTY, SRI. SRIDHARA. M.S., S/O LATE SRIKANTAIAH M,. AGED 70 YEARS, NO.36, 8TH CROSS, MALLESHWARAM, BENGALURU - 560003. ...PETITIONER (BY SRI. JNANESH KUMAR K., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU - 560001 REP BY ITS PRINCIPAL SECRETARY.
2 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, N.R.SQUARE, BENGALURU - 560002, REP BY ITS COMMISSIONER. 3 . THE ASSISTANT DIRECTOR OF TOWN PLANNING, BRUHAT BENGALURU MAHANAGARA PALIKE,
-415- JAYANAGAR 2ND BLOCK, BENGALURU - 560011. 4 . THE DEPARTMENT OF PARLIAMENT AFFAIRS AND LEGISLATION, VIKASA SOUDHA, AMBEDKAR VEEDHI, BENGALURU - 560001 REP BY ITS SECRETARY. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.L.SANJEEV, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-1 BEARING NO. UDD 3 TPP 2015 DTD 25/02/2020 (ANNEXURE-E) INSOFAR AS THE INSERTED RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO. 11382/2023
BETWEEN
M/S AADHAVA DEVELOPERS A PARTNERSHIP FIRM REGISTERED UNDER PARTNERSHIP ACT, HAVING ITS OFFICE AT SHOP NO.5, SITE NO.37, DEVA MATHA SCHOOL ROAD AASHIRVAD COLONY, HORAMAVU VILLAGE BANGALORE-560043 REPRESENTED BY ITS MANAGING PARTNER SRI A ROCHE AROCKIARAJ S/O SRI ANTONYSWAMY PILLAI AGED ABOUT 55 YEARS ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI
-416- BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY 3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING MAHADEVAPURA BRUHAT BANGALORE MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD BANGALORE-560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO 01 OF 2022) BEARING NO DPAL 503HASANA2021 NOTIFIED ON 13/01/2022 (ANNEXURE R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR AND ETC.
IN WP NO. 11815/2023
BETWEEN
1 . SRI. R NARAYANA SWAMY S/O LATE SRI RAMAIAH AGED ABOUT 80 YEARS
-417- 2 . SRI R BASAVARAJU S/O LATE SRI RAMAIAH AGED ABOUT 75 YEARS
3 . SRI R ADHINARAYANA S/O LATE SRI RAMAIAH AGED ABOUT 70 YEARS 4 . SRI R NAGARAJ S/O LATE SRI RAMAIAH AGED ABOUT 68 YEARS
PRESENTED BY ITS GPA HOLDER M/S TRISHUL DEVELOPERS A PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE AT MITTAL TOWER, NO.47/6 M G ROAD, BANGALORE 560 001. REPRESENTED BY ITS PARTNER SRI NEERAJ MITTAL S/O SRI O P MITTAL ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION GOVERNMENT OF KARNATAKA BENGALURU 560 001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS CHEIF COMMISSIONER N.R SQUARE BENGALURU 560 002. 3 . THE JOINT DIRECOTR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE NR SWAURE BANGAORE 560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-418- SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 (KARNATAKA ACT NO.01 /2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNX-J AS BEING ULTRA VIRES THE CONSTITUTION ISSUED BY R1 AND ETC.
IN WP NO. 12569/2023
BETWEEN
1 . MR. CHANDRA SHEKAR REDDY S/O LATE GOVINDA REDDY, AGED ABOUT 59 YEARS,
2 . MRS G MANJULA W/O SRI G CHANDRA SHEKAR REDDY AGED ABOUT 57 YEARS, BOTH ARE R/O OLD NO 858/1, NEW NO 2, 2ND CROSS, NEAR PANCHAMUKI GANESHA TEMPLE, SUBBAYYANAPALYA BANASWADI MAIN ROAD, BENGALURU 560033 ...PETITIONERS (BY SRI. VISHWANATH H M., ADVOCATE)
AND 1 . STATE OF KARANTAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASASOUDHA, DR AMBEDKAR VEEDHI BENGALURU 560001 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION
-419- VIDHANASOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001 3 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGAR PALIKE N R SQUARE, BENGALURU 560002 4 . THE ASSISTANT DIRECTOR TOWN PLANNING MAHADEVAPURA BRUHAT BENGALURU MAHANAGARAPALIKE RHB COLONY, WHITEFIELD MAIN ROAD, BENGALURU 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DATED 19/04/2023, BEARING NO. LPNO.BBMP/AD.COM/MDP/0062/23-24, ISSUED BY R4 IN SO FAR IT RELATES TO DEMAND OF RS 48,746/- TOWARDS GROUND RENT INCLUDING CGST AND SGST, RS 82,620/- TOWARDS LICENSE FEE AND ETC.
IN WP NO. 12641/2023
BETWEEN
1 . CHANDRA SHEKAR REDDY S/O LATE GOVINDA REDDY, AGED ABOUT 59 YEARS,
2 . MRS. G. MANJULA W/O SRI. G. CHANDRA SHEKAR REDDY AGED ABOUT 57 YEARS,
BOTH ARE R/O OLD NO. 858/1, NEW NO.2, 2ND CROSS, NEAR PANCHAMUKI GANESH TEMPLE,
-420- SUBBAYYANAPALYA, BANASWADI MAIN ROAD, BENGALURU-560033. ...PETITIONERS (BY SRI.VISHWANATH H.M., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU-560001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU-560001
3 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560002. 4 . THE ASSISTANT DIRECTOR, TOWN PLANNING MAHADEVAPURA BRUHAT BENGALURU MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BENGALURU-560048. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DATED 19/04/2023, BEARING NO. LPNO.BBMP/AD.COM/MDP/0060/23-24, ISSUED BY R4 IN SO FAR IT RELATES TO DEMAND OF RS 48,746/- TOWARDS GROUND RENT INCLUDING CGST AND SGST, RS 82,620/- TOWARDS LICENSE FEE, RS 4,131/- TOWARDS SCRUTINY FEE, RS. 18,331/-
-421- TOWARDS FEE U/S 18 OF KTCP (BETTERMENT FEE) BUILDING AREA, RS. 33,416/- TOWARDS FEE U/S 18 OF KTCP (BETTERMENT FEE) SITE AREA, RS. 4,927/- AND ETC.
IN WP NO. 12968/2023
BETWEEN
SURESH V S/O LATE VENKATESHAPPA AGED ABOUT 46 YEARS, R/AT NO.182, 12TH A MAIN ROAD 4TH BLOCK, KORAMANGALA BANGALORE-560034 ...PETITIONER (BY SRI. MOHAN KUMAR M., ADVOCATE)
AND 1 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002
2 . THE ASSISTANT DIRECTOR TOWN PLANNING, BANGALORE EAST DIVISION, UTILITY BUILDING, MAYO HALL, 22ND FLOOR, MG ROAD BANGALORE-560001 ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE., FOR RESPONDENTS)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DTD 17/06/2023 IN L.P.NO.BBMP/AD.COM/EST/0189/23-24 VIDE ANNEXURE-A ISSUED BY R-2 BY DIRECTING THE ISSUE THE PLAN SANCTION BY ALLOWING THE PRESENT WP AND ETC.
-422- IN WP NO. 15121/2023
BETWEEN
1 . MANAGING TRUST VISHWA HINDU PARISHAD KARNATAKA TRUST HAVING OFFICE AT NO. 193, KRISHNA KRUPA, 5TH MAIN ROAD, CHAMARAJAPET, BENGALURU - 560018. REP. BY ITS MANAGING DIRECTOR,
2 . SRI. JAGANNATHA SASTRY.J, AGED ABOUT 59 YEARS, R/AT NO.11, 13TH CROSS, NEAR GAYATHRI MANDIR, MTS, LAYOUT, KENGERI SATELITE TOWN, BENGALURU - 560060. ...PETITIONERS (BY SRI. MANJUNATHA S.V., ADVOCATE)
AND 1 . BRUHAT BANGALORE MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER. N.R. SQUARE , BENGALURU - 560 002
2 . STATE OF KARNTAKA URBAN DEVELOPMENT DEPARTMENT REPRESENTED BY ITS PRINCIPAL SECRETARY, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BANGALORE - 560 001 3 . ASSISTANT DIRECTOR TOWN PLANNING (SOUTH), BRUHAT BANGALORE MAHANAGARA PALIKE, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK, BENGALURU - 560 011
4 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, REPRESENTED BY ITS PRINCIPAL SECRETARY, 4TH FLOOR, VIKAS SOUDHA
-423- AMBEDKAR VEEDHI, BANGALORE - 560 001 ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R1 & R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THE BYELAWS NO.3.9 OF THE BANGALORE MAHANAGARA PALIKE BUILDING BYE-LAWS 2003 AS UNCONSTITUTIONAL, ILLEGAL AND ULTRA VIRES AND ETC.
IN WP NO.15602/2023
BETWEEN
1 . STERLING DEVELOPERS PVT LTD LEVEL 5, PRESTIGE NEBULA, NO.8, CUBBON ROAD, BENGALURU-560001 REP BY ITS MANAGING DIRECTOR, SRI. RAMANI SASTRI. REG. UNDER COMPANY ACT 1956
2 . SMT. R. PUSHPAVATHI D/O LATE SRI A.V. RAMAIAH REDDY, AGED ABOUT 55 YEARS, R/AT NO. 130, AGARA VILLAGE, BEGUR HOBLI, BENGALURU EAST TALUK-560034. 3 . SRI RAJENDRA PATIL S/O SRI. R.S. PATIL, AGED ABOUT 67 YEARS, R/AT NO. 94M, 12TH MAIN, 9TH CROSS, RMV EXTENSION, BENGALURU-560094. 4 . SRI SANGANNA GOWDA PATIL S/O SRI GURUPADA GOWDA S. PATIL, AGED ABOUT 45 YEARS, R/AT NO. 119, V FLOOR, SHIVASHANKAR PLAZA,
-424- RICHMOND CIRCLE, LALBAGH ROAD, BENGALURU-560025 PETITIONER NOS. 2 TO 4 ARE REP BY THEIR POWER OF ATTORNEY HOLDER SRI. RAMANI SASTRI ...PETITIONERS (BY SRI.UDAY HOLLA, SR. COUNSEL FOR SRI. VIVEK HOLLA., ADVOCATE)
AND 1 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R. SQUAREC BENGALURU-560002 REP BY ITS COMMISSIONER.
2 . JOINT DIRECTOR TOWN PLANNING (SOUTH), BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560002. 3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU-560001, REPRESENTED BY ITS PRINCIPAL SECRETARY. ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R1 & R2 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE DEMAND NOTICE BEARING NO. BBMP/EODB/CH/2552/23-24 DATED 18/04/2023 ISSUED BY THE BRUHAT BENGALURU MAHANAGARA PALIKE, THE R1 HEREIN (ANNEXURE-E) AND ALSO THE DEMAND NOTICE BEARING NO. BBMP/EODB/CH/2553/23-24 DATED 18/04/2023 ISSUED BY THE BRUHAT BENGALURU MAHANAGARA PALIKE, THE R1 HEREIN (ANNEXURE-E1) AND ETC.
-425- IN WP NO.15963/2023
BETWEEN
M/S VANTAGE ADVERTISING PRIVATE LTD A COMPANY REGISTERED UNDER COMPANIES ACT 1956, HAVING REGISTERED OFFICE AT NO.C56, IST AVENUE BLOCK K, ANNANAGAR EAST, CHENNAI, TAMIL NADU-600102 ALSO AT 2ND FLOOR, PRIDE QUADRA, 30/4, BELLARY ROAD, VINAYAKANAGAR, HEBBAL, BENGALURU-560024 REP BY ITS AUTHORIZED SIGNATORY AND SENIOR MANAGER (OPERATIONS) MR. J HARRY BENEDICT, S/O JOSEPH PATRICK, AGED ABOUT 49 YEARS, ...PETITIONER (BY SRI. SANDEEP LAHIRI., ADVOCATE)
AND 1 . STATE OF KARNATAKA BY ITS CHIEF SECRETARY, VIDHANA SOUDHA, VIDHANA VEEDHI, BENGALURU-560001. 2 . THE COMMISSIONER BRUHATH BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560002. 3 . THE EXECUTIVE ENGINEER (TRAFFIC ENGINEERING CELL) BRUHATH BENGALURU MAHANAGARA PALIKE, N.R.SQUARE, J.C.ROAD, BENGALURU-560002. 4 . THE CHIEF ENGINEER BRUHATH BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, J.C.ROAD, BENGALURU-560002. -426- 5 . THE ASSISTANT COMMISSIONER (ADVERTISEMENT) BRUHATH BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, J.C.ROAD, BENGALURU-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 TO R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DT. 06.07.2023 BEARING NO. SA.AA(JA)/PR/34/2012-13 ISSUED BY THE R5 DEMANDING PAYMENT OF GROUND RENT, GST AT 18 PERCENT, ADVERTISEMENT FEE AMOUNTING TO 43,37,193/- (RUPEES FORTY THREE LAKHS THIRTY SEVEN THOUSAND ONE HUNDRED AND NINETY THREE ONLY) VIDE ANNX-A AND ETC.
IN WP NO. 16222/2023
BETWEEN
1 . DR. HEMANTHA KUMAR K S S/O SRI. K. SHIVANANDAPPA, AGED ABOUT 49 YEARS, REPRESENTED BY ITS GPA HOLDER SRI. BASAVARAJ K S
2 . SRI. SUSHEELAMMA W/O SRI. K. SHIVANANDAPPA, AGED ABOUT 83 YEARS, REPRESENTED BY ITS GPA HOLDER SRI. BASAVARAJ K S
BOTH PETITIONERS NO.1 & 2 R/AT NO. 407, B-4, KRISHNA BLOCK, NGV COMPLEX, KOAMANGALA BANGALORE-560047. ...PETITIONERS (BY SRI. MOHAN KUMAR M., ADVOCATE)
-427- AND 1 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE, N.R. SQUARE, BANGALORE-560002. 2 . THE ASSISTANT DIRECTOR TOWN PLANING, BANGALORE EAST DIVISION UTILITY BUILDING, MAYOHALL, 22ND FLOOR, MG ROAD, BANGALORE-560001. ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DTD 20.03.2023 IN LP NO.BBMP/AD.COM/SUT/2049/22-23 VIDE ANNEXURE-A ISSUED BY R2 BY DIRECTING THE ISSUE THE PLAN SANCTION BY ALLOWING THE PRESENT WRIT PETITION AND ETC.
IN WP NO. 16232/2023
BETWEEN
SMT. TEJASWINI C.M. D/O MAHADEVAIAH, AGED ABOUT 31 YEARS, R/O CHIKKAMUDUVADI, KASABA HOBLI, KANAKAPURA TALUK-562117 RAMANAGARA DISTRICT. ...PETITIONER (BY SRI. KALEEMULLAH SHARIFF., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF URBAN DEVELOPMENT, 4TH FLOOR, VIKASA SOUDHA, DR.B.R. AMBEDKAR VEEDHI, BENGALURU-560001. -428- 2 . THE COMMISSIONER BRUHATH BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560002. 3 . THE ASSISTANT DIRECTOR TOWN PLANNING (BBMP), RAJARAJESHWARINAGAR, 18TH CROSS, IDEAL HOME LAYOUT, R.R.NAGAR, NEAR BESCOM OFFICE, BENGALURU-560098. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS QUASH THE IMPUGNED DEMAND NOTICE LP NO. BBMP/AD.COM/RJH/0869/23-24, DATED 17/07/2023, PRODUCED AS ANNEXURE-D ISSUED BY THE R3 BY ISSUING WRIT OF CERTIORARI AND ETC.
IN WP NO. 17436/2023
BETWEEN
M/S SOBHA LIMITED (FORMERLY KNOWN AS SOBHA DEVELOPERS LIMITED) A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 AND HAVING ITS REGISTERED & CORPORATE OFFICE AT SARJAPUR-MARTHAHALLI OUTER RING ROAD (ORR), DEVERABESANAHALLI, BELLANDUR POST, BENGALURU-560103 REPRESENTED BY ITS AUTHORIZED SIGNATORY, MR. PRASAD M.S., ASSISTANT GENERAL MANAGER-LEGAL DEPARTMENT. ...PETITIONER (BY SRI.P.S.RAJAGOPAL., SR. COUNSEL FOR
-429- SRI. KEMPEGOWDA., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BENGALURU-560001. 2 . DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA, REPRESENTED BY ITS PRINCIPAL SECRETARY, 4TH FLOOR, VIKAS SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BENGALURU-560001. 3 . BRUHATH BENGALURU MAHANAGARA PALIKE N.R.SQUARE, HUDSON CIRCLE, BENGALURU-560002 REPRESENTED BY ITS CHIEF COMMISSIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, HUDSON CIRCLE, BENGALURU-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF SECTIONS 299A AND 299C INSERTED INTO THE KARNATAKA MUNICIPAL CORPORATIONS ACT, 1976 (KARNATAKA ACT NO.14 OF 1977) WITH EFFECT FROM 4TH SEPTEMBER 2015 AND ETC.
-430- IN WP NO. 17798/2023
BETWEEN
1 . SRI SHARAN S PATIL S/O JUSTICE SHIVARAJ PATIL (RETD) AGED ABOUT 58 YEARS, R/AT NO. 254, SPARSH 7th MAIN 18th CROSS, SADASHIVANAGAR BENGALURU 560 080
2 . MEENA S PATIL W/O SHARANA S PATIL AGED BOUT 56 YEARS, R/AT NO. 254, SPARSH 7th MAIN 18th CROSS, SADASHIVANAGAR BENGALURU 560 080
3 . RANGAMMA W/O LATE PUTTARAJU, AGED ABOUT 75 YEARS, R/AT 847/1442/1A PUTTARAJU BUILDING, NEHRUNAGAR, YELAHANKA BENGLAURU 560 064
REP. BY HER POWER OF ATTORNEY HOLDER AND PETITIONER NO. 1 DR. SHARAN S PATIL ...PETITIONERS (BY SRI. BRIJESH PATIL., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4th FLOOR, VIKASA SOUDHA DR. AMBEDKAR VEEDHI, BANGALORE 560 001 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY,
-431- DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. B R AMBEDKAR VEEDHI, BANGALORE 560001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R SQUARE, BANGALORE 560 002 REPRESENTED BY ITS CHIEF COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING NORTH BRUHAT BANGALORE MAHANAGARA PALIKE, N.R SQUARE, BENGALURU 560 001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNCIPAL CORPORATION AND CERTAIN OTHER LAW ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNX-F DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 17830/2023
BETWEEN
SRI. CHANDRANNA .N.P S/O LATE N PUTTANAIAH AGED ABOUT 67 YEARS R/AT NO 324/64, 13TH CROSS 2ND PHASE, 1ST STAGE, WEST OF CHORD ROAD, MANJUNATHNAGAR, BENGALURU 560010 ...PETITIONER (BY SRI. JNANESH KUMAR K., ADVOCATE)
-432- AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT AMBEDKAR VEEDHI, VIKASA SOUDHA BENGALURU 560001 REP BY ITS PRINCIPAL SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, N R SQUARE BENGALURU 560002 REP BY ITS COMMISSIONER
3 . THE ASSITANT DIRECTOR OF TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE JAYANAGARA 2ND BLOCK BENGALURU 560011 4 . THE PRINCIPAL SECRETARY DEPARTMENT OF LABOUR VIKASA SOUDHA, AMBEDKAR VEEDHI BENGALURU 560001 REP BY ITS SECRETARY ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R4 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE NOTIFICATION ISSUED BY THE R-1 BEARING NO. UDD 3 TTP 2015 DTD 25.02.2020 (ANNX-D) IN SO FAR AS THE INSERTED RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO. 17886/2023
BETWEEN
M/S BRIGADE ENTERPRISES LTD A PRIVATE LIMITED COMPANY INCORPORATED UNDER COMPANIES ACT, 1956
-433- HAVING ITS REGISTERED OFFICE AT 29TH AND 30TH FLOOR, WORLD TRADE CENTRE, 26/1, BRIGADE GATEWAY, DR. RAJKUMAR ROAD, MALLESWARAM, RAJAJINAGAR, BANGALORE-560055 REPRESENTED BY ITS AUTHORIZED SIGNATORY MR. UDAYA KUMAR AGED ABOUT 56 YEARS. ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER N.R. SQUARE, BENGALURU-560002. 3 . THE JOINT DIRECTOR TOWN AND COUTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE NR CIRCLE, BENGALURU 560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-E AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
-434- IN WP NO. 17888/2023
BETWEEN
1 . M/S DECCAN STRUCTURAL SYSTEMS PVT LTD A PRIVATE LIMITED COMPANY REGISTERED UNDER COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT 5TH MILE, TUMKUR ROAD, YESHWANTHPUR, BANGALORE - 560 022 REPRESENTED BY ITS MANAGING DIRECTOR MR. ADRIAN DSOUZA
2 . M/S DECCAN LEATHER FASHIONS, A PROPRIETORY CONCERN HAVING ITS OFFICE AT NO. 42, 5TH MILE, TUMKUR ROAD, YESHWANTHPUR, BANGALORE 560 022 REPRESENTED BY ITS PROPRIETOR M/S DECCAN CREATIONS PVT LTD. A PRIVATE LIMITED COMPANY REGISTERED UNDER COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT NO. 42, 5TH MILE, TUMKUR ROAD, YESHWANTHPUR, BANGALORE 560 022 WHICH IS IN TURN REPRESENTED BY ITS MANAGING DIRECTOR, MR. ADRIAN DSOUZA (THE PRIVATE LIMITED COMPANY IS THE PROPRIETOR OF THE PROPRIETARY CONCERN PETITIONER NO.2) PETITIONER NOS.1 & 2 ARE REP. BY THEIR POWER OF ATTORNEYHOLDER
3 . M/S BRIGADE ENTERPRISES LTD. A PRIVATELIMITED COMPANY INCORPORATED UNDER COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT 29TH AND 30TH FLOOR, WORLD TRADE CENTER, 26/1, BRIGADE GATEWAY, DR. RAJKUMAR ROAD, MALLESWARAM, RAJAJINAGAR, BANGALORE - 560055, REP. BY ITS AUTHORIZED SIGNATORY/
-435- DEPUTY GENERAL MANAGER MR. UDAYA KUMAR, AGED ABOUT 56 YEARS ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA VIKAS SOUDHA, BENGALURU - 560 001 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE, REPRESENTED BY THE COMMISSIONER N.R. SQUARE, BENGALURU - 560 002
3 . THE JOINT DIRECTOR, TOWN AND COUNTRY PLANNING (SOUTH) BRUHATH BENGALURU MAHANAGRA PALIKE NR CIRCLE, BENGALURU - 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 19810/2023
BETWEEN
1 . M/S. BRK SOFTWARE TECHNOLOGIES PVT. LTD., A PRIVATE COMPANY REGISTERED
-436- UNDER INDIAN LAW HAVING ITS OFFICE AT NO.1, 15TH CROSS ROAD, KILARI ROAD, BENGALURU-560 053. 2 . SRI. RANGASWAMY AGED ABOUT 80 YEARS, S/O. LATE SRI. ANKAPPA, L-47, 15TH CROSS ROAD, 2ND B MAIN ROAD, 6TH SECTOR, HSR LAYOUT, BANGALORE.
3 . SRI. HIMACHALAPATHY AGED ABOUT 59 YEARS, S/O. SRI. H. C. MANJUNATHAIAH, HUNASMARANAHALLI, CHIKKAJALA HOBLI, BANGALORE-562 157. PETITIONERS NO.1 TO 3 REP. BY THEIR GENERAL POWER OF ATTORNEY HOLDER,
M/S. BHARTIYA URBAN PRIVATE LIMITED, FORMERLY M/S. BHARTIYA CITY DEVELOPERS PRIVATE LIMITED, EARLIER HAVING HAD ITS OFFICE AT NO. 100/1, ANCHORAGE-I, RICHMOND ROAD, BANGALORE-560 025, PRESENTLY HAVING ITS OFFICE AT NO.1/5, PALACE ROAD, BANGALORE-560 001. REPRESENTED BY ITS AUTHORIZED SIGNATORY AND ASSISTANT VICE PRESIDENT-LEGAL SRI. NANDEESH. ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU-560 001. -437- 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS CHIEF COMMISSIONER, N.R. SQUARE, BENGALURU-560 002. 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH), BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO THIS WP IS FILED PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT. NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 19827/2023
BETWEEN
M/S. ZONASHA ESTATE AND PROJECTS PVT. LTD., A COMPANY INCORPORATED UNDER THE PROVISION OF THE COMPANIES ACT, 1956, HAVING ITS REGISTERED OFFICE AT NO. 1075, 12th MAIN, 8th CROSS, HAL 2nd STAGE, INDIRANGAR, BANGALORE 560 038 REPRESENTED BY ITS AUTHORISED SIGNATORY/ DIRECTOR/MANAGING DIRECTOR SRI. R NAGARAJ ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA
-438- REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU 560 001 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N.R SQUARE, BENGALURU 560 002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, NR SQUARE, BENGALURU 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 20459/2023
BETWEEN
M/S AMPLE TECHNOLOGIES PRIVATE LIMITED OFFICE AT NO. 91/1, 6TH A MAIN, 10TH CROSS, R.T.NAGAR, BENGALURU - 560 032. REPTD. BY ITS DIRECTOR SRI. RAJESH NARANG. REGD UNDER COMPANY ACT 1956 ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
-439- AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU - 560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU-560001, REPRESENTED BY ITS SECRETARY. 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BENGALURU - 560 002. REPRESENTEDB BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING (EAST), N.R.SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU - 560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-1) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 21353/2023
BETWEEN
SMT. MANJULA W/O M RAJA
-440- D/O M NARAYANAPPA, AGED ABOUT 58 YEARS, R/AT NO. 485/5, 33rd CROSS, 9th MAIN, 4th BLOCK, JAYANAGARA BANGALORE 560011 ...PETITIONER (BY SRI. YASHAVANTHSWAMY A.M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4th FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARAY AFFAIRS AND LEGISLATION, VIKAS SOUDHA, DR. B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REP BY COMMISSIONER
4 . ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BBMP, COMPLEX BBMP 9th CROSS, 9th MAIN ROAD, 2nd BLOCK, JAYANAGARA BENGALURU 560011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW
-441- ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 BENGALURU ON 13/01/2022 AT ANNEXURE-G DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.21418/2023
BETWEEN
1 . SMT PADMA MALINI W/O SRI BADRINATH A K AGED ABOUT 47 YEARS 2 . SRI BADRINATH A K S/O ALTE A KRISHNARAJ AGED ABOUT 54 YEARS
BOTH ARE R/AT MADHU NIVAS NO 39, NANDIDURGA ROAD JAYAMAHAL EXTENSION BENGALURU 560046 ...PETITIONERS (BY SRI. MOHAN KUMAR M., ADVOCATE)
AND 1 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002
2 . THE ASSISTANT DIRECTOR TOWN PLANNING BENGALURU EAST DIVISION UTILITY BUILDING, MAYO HALL 22ND FLOOR, MG ROAD BENGALURU 560001 ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE)
-442- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DTD 06.09.2023 IN LP NO.BBMP/AD.COM/EST/459-23-24 VIDE ANNEXURE-A ISSUED BY R2 BY DIRECTING THE ISSUE THE PLAN SANCTION BY ALLOWING THE PRESENT WRIT PETITION AND ETC.
IN WP NO. 21429/2023
BETWEEN
M/S DIVYASREE REAL ESTATE DEVELOPERS PVT LTD A PRIVATE LIMITED COMPANY HAVING ITS REGISTERED OFFICE AT DIVYASREE CHAMBERS, A WING, NO. 11, O SHAUGNESSY ROAD, BANGALORE-560025. REP. BY ITS AUTHORISED SIGNATORY AND DIRECTOR, SRI. G.P. BALAJI, S/O LATE GANAPPA PAPAIAHSETTY PANDURANGASETTY, AGED ABOUT 55 YEARS ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU-560001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE CHIEF COMMISSIONER, N.R. SQUARE, BENGALURU-560002. 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-443- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-G AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 21437/2023
BETWEEN
M/S GOYAL HARIYANA ASSOCIATES A REGISTERED PARTNERSHIP FIRM, REGISTERED UNDER INDIAN PARTNERSHIP ACT 1932 HAVING REGISTERED OFFICE AT NO. 206, BARTON CENTRE, 84 M.G. ROAD, BANGALORE - 560 001 REP. BY ITS DIRECTOR/AUTHORISED SIGNATORY SRI. TANMAY TRILOKCHAND AGARWAL ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE - 560 001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
-444- BANGALORE - 560 001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE - 560 002, REPRESENTED BY ITS CHIEF COMMISSIONER. 4 . THE JOINT DIRECTOR, TOWN PLANNING NORTH, BRUHAT BANGALORE MAHANAGARA PALIKE, N.R.SQUARE, BANGALORE - 560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-J DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 21443/2023
BETWEEN
1 . SRI S N MANJUNATH S/O SRI M SUBRAMANI, AGED ABOUT 36 YEARS,
2 . SRI S RAJESH S/O SRI M SUBRAMANI, AGED ABOUT 34 YEARS, 3 . SRI S JAYANTH S/O SRI M SUBRAMANI, AGED ABOUT 30 YEARS,
ALL ARE R/AT NO.1/116,
-445- 4TH CROSS, NEW KEMPEGOWDA LAYOUT, BSK 3RD STAGE, BANGALORE-560085. ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001, REP BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R ABMEDKAR VEEDHI, BANGALORE-560001, REP BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE-560002, REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH), BRUHAT BANGALORE MAHANAGARA PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK, BANGALORE-560011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 -446- ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 21478/2023
BETWEEN
1 . SMT. V. PRABHA W/O. SRI. M. SUBRAMANI, AGED ABOUT 53 YEARS,
2 . SRI. M. SUBRAMANI S/O. LATE MOTHULU NAIDU, AGED ABOUT 58 YEARS,
BOTH ARE R/AT NO. 1/116, 4TH CROSS, NEW KEMPEGOWDA LAYOUT, BSK 3RD STAGE, BANGALORE-560 085. ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE-560 002 REPRESENTED BY ITS COMMISSIONER. 4 . THE ASSISTANT DIRECTOR TOWN PLANNING - (SOUTH),
-447- BRUHAT BANGALORE MAHANAGARA PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK, BANGALORE-560 011. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 1 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR , THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 22124/2023
BETWEEN
M/S PARISHARAMA EDUCATION (OPC) PVT LTD INCORPORATED UNDER THE COMPANIES ACT, HAVING ITS REGD OFFICE AT NO.120, MYLASANDRA, NEAR BGS HOSPITAL, KENGERI HOBLI, BANGALORE-560059. REP BY ITS MANAGING DIRECTOR, SRI PRADEEP ESHWAR AYYAR P E, S/O LATE ESHWAR, AGED ABOUT 37 YEARS. ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BAGNALORE-560001, REP BY ITS SECRETARY.
-448- 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001, REP BY ITS SECRETARY. 3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE-560002, REP BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING RAJARAJESHWARINAGARA, BRUHAT BENGALURU MAHANAGARA PALIKE, 18TH CROSS, IDEAL HOMES LAYOUT, RR NAGAR, BANGALORE-560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 22180/2023
BETWEEN
1 . SRI.ALTHAFF PASHA S/O ABDUL RASHEED AGED ABOUT 59 YEARS
2 . SMT ARSHAD UNNISA W/O SRI ALTHAF PASHA AGED ABOUT 51 YEARS
-449- 3 . SRI MOHAMMED AQEEB S/O ALTHAF PASHA AGED ABOUT 29 YEARS
4 . SMT HAFEEZ UNNISA W/O SRI MOHAMMED AQEEB AGED ABOUT 23 YEARS
ALL ARE R/AT NO 18/6 NEW NO 2, 9TH MAIN, 1ST CROSS, 1ST STAGE, BTM LAYOUT BANGALORE 560029 ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALORE 560001 REP BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRETOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK BANGALORE 560011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2
-450- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE -R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 22264/2023
BETWEEN
1 . MR.N.S. NANJAPPA REDDY S/O LATE SHAMAIAH REDDY, AGED ABOUT 90 YEARS,
2 . ROJAMMA @ SAROJAMMA W/O . MR.N.S. NANJAPPA REDDY AGED ABOUT 82 YEARS,
3 . N. BABU REDDY S/O . MR.N.S. NANJAPPA REDDY AGED ABOUT 62 YEARS,
4 . N. SUNANDA D/O . MR.N.S. NANJAPPA REDDY AGED ABOUT 60 YEARS,
5 . N. VISHWANATH REDDY S/O . MR.N.S. NANJAPPA REDDY AGED ABOUT 55 YEARS,
6 . N. SURESH @ SURESH REDDY S/O . MR.N.S. NANJAPPA REDDY AGED ABOUT 50 YEARS, 7 . RADHA V W/O MR. BABU REDDY
-451- AGED ABOUT 50 YEARS,
8 . NITHYA B REDDY D/O MR. BABU REDDY AGED ABOUT 28 YEARS,
9 . MANOJ S/O MR. BABU REDDY AGED ABOUT 22 YEARS,
10 . USHA W/O MR. VISHWANATH REDDY AGED ABOUT 50 YEARS,
11 . SAGAR V REDDY S/O MR. VISHWANATH REDDY AGED ABOUT 24 YEARS,
12 . CHETAN V REDDY S/O MR VISHWANATH REDDY AGED ABOUT 16 YEARS, SINCE MINOR REP BY HER FATHER AND NATURAL GUARDIAN VISHWANTH REDDY N.
13 . GAYATHRI W/O MR SURESH REDDY AGED ABOUT 45 YEARS, 14 . SHARAN S/O MR SURESH REDDY AGED ABOUT 22 YEARS,
15 . VARSHA D/O MR SURESH REDDY AGED ABOUT 18 YEARS,
ALL ARE R/AT DODDANEKUNDI VILLAGE, MAHADEVAPURA POST, BANGALORE EAST TALUK, HEREIN REPRESENTED BY GPA HOLDER AND DEVELOPER M/S SOUL SPACE PROJECTS LTD
-452- A LIMITED COMPANY, INCORPORATED UNDER THE INDIAN COMPANIES ACT, 1956 AND HAVING ITS OFFICE AT NO 409, 4TH FLOOR, DLF TOWER - A, JASOLA, NEW DELHI-110025 AND ITS BANGALORE OFFICE AT SOUL SPACE PARADIGM, NO 2686, 4TH FLOOR, NEAR HOTEL RADISSON BLU, MARATHAHALLI, OUTER RING ROAD, BANGALORE - 560037, REPRESENTED BY ITS AUTHORIZED SIGNATORY MR. D.K. SHARMA ...PETITIONERS (BY SRI. S GANESH SHENOY., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE – 560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR.B.R. AMBEDKA R VEEDHI, BANGALORE – 560001 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE - 560002 REPRESENTED BY ITS CHIEF COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING BBMP, N R SQUARE BANGALORE - 560001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR,
-453- ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-K DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 22305/2023
BETWEEN
M/S BHARTIYA URBAN PRIVATE LIMITED FORMERLY KNOWN AS BHARTIYA CITY DEVELOPERS PRIVATE LIMITED HAVING THEIR REGD. OFFICE AT 56/7, NALLAMBAKKAM VILLAGE, VIA VANDALUR, CHENNAI-60048. AND ADMINISTRATIVE OFFICE AT NO. 1/5, PALACE ROAD, BENGALURU-560 001 REP. BY ITS ASSISTANT VICE PRESIDENT LEGAL AND AUTHORISED REPRESENTATIVE MR. NANDEESH.S ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU-560 001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS CHIEF COMMISSIONER, N.R. SQUARE, BENGALURU-560002. -454- 3 . THE JOINT DIRECTOR, TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, NR SQUARE, BENGALURU-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 22441/2023
BETWEEN
M/S SAMARTH REALTY DEVELOPERS (P) LTD A REGISTERED OFFICE AT NO 404 E WING, MITTAL TOWER, M G ROAD BENGALURU 560001 REP BY ITS ONE OF THE DIRECTOR MR Y PRASAD ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU 560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY
-455- AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU 560001 REP BY ITS SECRETARY
3 . THE BRUHATA BENGALURU MHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REP BY ITS COMMISSIONER 4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) N R SQUARE, HEAD OFFICE BUILDING ANENX BUILDING, BENGALURU 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 NO.DPAL 50 SHASANA 2021 BANGLURU (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-Q AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 22627/2023
BETWEEN
THE BANGALORE ALPHONSIAN SOCIETY A SOCIETY REGISTERED UNDER KARNATAKA SOCIETIES REGISTRATION ACT, OFFICE AT LIGOURI BHAVAN, NO. 8, JOHN ARMSTRONG ROAD, ST. THOMAS TOWN, BANGALORE - 560 084
REPRESENTED BY GPA M/S CORNERSTONE PROPERTIES PVT LTD., COMPANY INCORPORATED UNDER INDIAN COMPANIES ACT 1956, REGD. OFFICE AT CORNERSTONE HOUSE
-456- NO. 583, 9TH MAIN, OFF CMH ROAD, INDIRANAGAR 1ST STAGE, BANGALORE - 560 038. REP BY ITS AUTHORISED SIGNATORY SRI KIRAN POONACHA ...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE – 560001 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560 001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS CHIEF COMMISSIONER 4 . THE JOINT DIRECTOR TOWN PLANNING NORTH, BBMP HEAD OFFICE, N.R SQUARE BANGALORE - 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION
-457- BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-H DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 22628/2023
BETWEEN
SRI M SOMASHEKAR S/O SRI. M. KRISHNAMURTHY AGED 38 YEARS, R/AT FLAT NO.405 VIKYATH SPRING APARTMENT 5TH RIGHT CROSS, ALFA GARDEN LAYOUT KODIGEHALLI MAIN ROAD, VIRGONAGAR POST BENGALURU - 560049. ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU - 560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU - 560 001 REPRESENTED BY ITS SECRETARY. 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE, N.R.SQUARE, BENGALURU - 560 002 REPRESENTED BY ITS COMMISSIONER. 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BENGALURU MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD, BENGALURU - 560048. ….RESPONDENTS
-458- (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-Q AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 22703/2023
BETWEEN
1 . SRI RAVICHANDRA M AGED ABOUT 50 YEARS, S/O LATE SRI P. MUNIVENAKTAPPA, AND LATE SMT. DHANALAKSHMAMMA
2 . SRI M GIRISH KUMAR, AGED 48 YEARS, S/O LATE SRI P MUNIVENAKTAPPA, AND LATE SMT. DHANALAKSHMAMMA
3 . SRI M SURESH AGED 46 YEARS, S/O LATE SRI P MUNIVENAKTAPPA, AND LATE SMT. DHANALAKSHMAMMA
ALL ARE R/AT NO. 303, ANJANEYA TEMPLE STREET, ARABIC COLLEGE POST, NAGAWARA VILLAGE, KASABA HOBLI, BANGALORE NORTH, BANGALORE - 560 045
ALL THE PETITIONERS ARE REPRESENTED BY JOINT GENERAL POWER OF ATTORNEY HOLDERS
4 . SMT. PRAMADA SAVITRI, W/O LATE SAVITRI NAGRAJ,
-459- AGED ABOUT 58 YEARS, R/O NO.1-1-104, STATION ROAD, UDAYA NAGAR, RIACHUR - 584 101. 5 . SRI SHIVA KUMAR KUNCHAKURI, S/O KUNCHAKURI YADAIAH, AGED ABOUT 36 YEARS, R/O NO. A405, RR SIGNATURE, AFTER SAMPIGEHALLI POLICE STATION, HEGDE NAGAR, BANGALORE - 560064. 6 . SMT. PRANAVI S W/O SHIVA KUMAR KUNCHAKURI, AGED 30 YEARS, R/O NO. A405, RR SIGNATURE, AFTER SAMPIGEHALLI POLICE STATION, HEGDE NAGAR, BANGALORE - 560064. ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU - 560001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N.R.SQUARE, BENGALURU - 560 002. 3 . THE JOINT DIRECTOR, TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, NR SQUARE, BENGALURU - 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
-460- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 22710/2023
BETWEEN
M/S GOYAL HARIYANA ENTERPRISES A REGISTERED PARTNERSHIP FIRM, REGISTERED UNDER INDIAN PARTNERSHIP ACT 1932, HAVING REGISTERED OFFICE AT NO. 206, BARTON CENTRE, 84 M.G.ROAD, BANGLAORE - 560 001 REPRESENTED BY ITS AUTHORISED SIGNATORY / PARTNER SRI. SANJEEV RENIWAL. ...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE - 560 001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560 001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQURE, BANGALORE - 560 002. -461- REPRESENTED BY ITS CHIEF COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING NORTH BRUHAT BANGALORE MAHANAGARA PALIKE, N.R.SQUARE, BANGALORE - 560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-J DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 22722/2023
BETWEEN
SHANKARANARAYANA CONSTRUCTIONS PVT LTD A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS REGD. OFFICE AT 4TH FLOOR SNC HOUSE, NO 7, RESIDENCY ROAD BENGALURU 560025 REP BY ITS AUTHORISED REPRESENTATIVE MR RAHUL RAVINDRA, MANAGER LEGAL ...PETITIONER (BY SRI. KALIGOTLA NITYA., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI
-462- BENGALURU 560001 REP BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQURE, BENGALURU 560002 REP BY ITS COMMISSIONER ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE IMPUGNED DEMAND NOTICE BEARING LP NO. JDNORTH/LP/0059/2015-16 AND PROJECT NO. PRJ/12101/22-23 (PRODUCED AT ANNEXURE-A) IN SO FAR AS THE LEVY OF CHARGES UNDER THE HEADS SCRUTINY FEE AND ETC.
IN WP NO. 22843/2023
BETWEEN
1 .
SRIKANTH H A S/O H. ANJANAPPA, AGED ABOUT 53 YEARS, R/A NO. 134, 11TH A CROSS, WEST OF CHORD ROAD, 2ND STAGE, MAHALAKSHMIPURAM, BANGALORE-560086. 2 . SHASHIKANTH H A S/O H.ANJANAPPA, AGED ABOUT 51 YEARS, R/A NO. 134, 11TH A CROSS, WEST OF CHORD ROAD, 2ND STAGE, MAHALAKSHMIPURAM, BANGALORE-560086. ...PETITIONERS (BY SMT. DEVI SOWMYA L., ADVOCATE)
AND 1 . STATE OF KARNATAKA
-463- REP. BY ITS PRINCIPAL SECRTARY, URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA, AMBEKDAR VEEDHI, BANGLAORE-560001. 2 . STATE OF KARNATAKA REP. BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BANGALORE-560001
3 . BRUHAT BENGALURU MAHANAGARA PALIKE REP. BY ITS COMMISSIONER N.R. SUQARE, BANGALORE-560002. 4 . THE ASSISTANT DIRECTOR TOWN PALNNING BRUHAT BENGALURU MAHANAGARA PALIKE, RAJARAJESHWARI NAGAR ZONE 18TH CROSS, IDEAL HOME LAYOUT, R R NAGAR, NEAR BESCOM OFFICE BANGALORE-560098. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021(KARNATAKA ACT NO.01/2022) NOTIFIED ON 13.01.2022(ANNX-T AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AS PETITIONERS ARE CONCERNED AND ETC.
IN WP NO. 23414/2023
BETWEEN
M/S OLYMPIC SPORTING COMPANY A PARTNERSHIP FIRM, REGD. UNDER PARTNERSHIP ACT, 1932, HAVING ITS REGD. OFFICE AT
-464- NO. 10/1, SUJATHA COMPLEX, 1ST CROSS ROAD, GANDHINAGAR, BENGALURU - 560 009. REPRESENTED BY ITS PARTNER, MR. S BHAKTAVATSALA S/O SURYANARAYAN SHETTY AGED ABOUT 73 YEARS ...PETITIONER (BY SRI. KEERTHIKAR S., ADVOCATE)
AND 1 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002, REPRSENTED BY ITS COMMISSIONER.
2 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASASOUDHA, DR B R AMBEDKAR VEEDHI, BENGALURU - 560 001. REPRESENTED BY ITS SECRETARY.
3 . THE ASSISTANT DIRECTOR TOWN PLANNING, WEST ZONE, BHASSYAM PARK, SESHADRIPURAM MALLESHWARAM, BENGALURU - 560021. ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R1 & R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTES DATED 14/09/2023 BEARING NOS. BMP/EoDB/19798/22- 23 AND BBMP/EoDB/CH/19799, BOTH ISSUED BY THE R3 DEMANDING PAYMENT TOWARDS GROUND RENT (INCLUDING GST) AND LABOUR CESS AMOUNT AND OTHER ADDITIONAL CHARGES AND LEVIES AT ANNEXURE-A AND B AND ETC.
-465- IN WP NO. 23644/2023
BETWEEN
1 . SRI M N SATHISH S/O SRI M NANJUNDA SHETTY AGED ABOUT 67 YEARS R/AT NO 1507, 9TH MAIN ROAD 3RD BLOCK, JAYANAGAR BENGALURU 560040
2 . SMT M S SUDHARANI W/O SRI M N SATHISH AGED 60 YEARS AGED ABOUT 67 YEARS R/AT NO 1507, 9TH MAIN ROAD 3RD BLOCK, JAYANAGAR BENGALURU 560040 ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASSOUDHA DR AMBEDKAR VEEDHI BENGALURU 560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU 560001 REP BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REP BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE
-466- BBMP COMPLEX, 9TH CROSS 9TH MAIN ROAD, JAYANAGARA 2ND BLOCK BENGALURU 560011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 NODPAL SOSHANA (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-Q) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 23926/2023
BETWEEN
SRI RAJU S M S/O SRI.K. MARIYAPPA AGED ABOUT 59 YEARS R/AT NO.159, 5TH MAIN 11TH CROSS, NAGARABHAVI NGEF LAYOUT, BENGALURU 560 072 ...PETITIONER (BY SRI. JNANESH KUMAR K., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMETN OF URBAN DEVELOPMENT AMBEDKAR VEEDHI, VIKASA SOUDHA BENGALURU 560 001 REP BY ITS PRINCIPAL SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION
-467- VIKASA SOUDHA BENGALURU 560 001 REP BY ITS PRINCIPAL SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE N.R SQUARE BENGALURU 560 002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE RAJARAJESHWARINAGAR BENGALURU 560 098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-2 BEARING NO. UDD 3 TPP 2015 DTD. 25.02.2020 (ANNX-D) INSOFAR AS THE INSERTED RULES 37-A AND 37-C CONCERNED AND ETC.
IN WP NO. 23983/2023
BETWEEN
M/S VALMARK DEVELOPERS PRIVATE LIMITED HAVING ITS REGISTERED OFFIE AT THE RESIDENCY, 19TH FLOOR NO 133/1, RESIDENCY ROAD BANGALORE 560025 REP BY ITS MANAGING DIRECTOR SRI RATAN LATH ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT
-468- 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE 560001 2 . STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560001
3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, BANGALORE 560001 REP BY ITS SECRETARY
4 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQURE, BANGALORE 560002 REP BY ITS CHIEF COMMISSIONER 5 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) R R NAGAR, BBMP, BANGALORE 560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNCIPAL CORPORATION AND CERTAIN OTHER LAW ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICAITON BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNX-J DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 23986/2023
BETWEEN 1 . SMT. SHANTHAMMA AGED ABOUT 55 YEARS,
-469- W/O Y N SIDDAPPA,
2 . SRI MANJUNATH Y S AGED ABOUT 41 YEARS, S/O Y N SIDDAPPA,
3 . SRI NARENDRAKUMAR AGED ABOUT 33 YEARS, S/O Y N SIDDAPPA,
ALL ARE R/AT NO 1036, SHANTHI LAYOUT, JAKKUR ROAD, SURABHI LAYOUT, YELAHANKA BANGALORE 560064 ...PETITIONERS (BY SRI.RAJATH H.V., ADVOCATE )
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR AMBEDKAR VEEDHI BANGALORE 560001 2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR AMBEDKAR VEEDHI BANGALORE 560001 3 . THE STATE OF KARNATAKA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR AMBEDKAR VEEDHI BANGALORE 560001
4 . BANGALORE BRUHATH MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, N R SQUARE, BANGALORE 560002
5 . ASSISTANT DIRECTOR TOWN PLANNING BRUHATH BENGALURU MAHANAGARA PALIKE,
-470- YELAHANKA, ROOM NO 2, AMRUTHAHALLI MAIN ROAD, BYATARAYANAPURA, BELLARY ROAD, BANGALORE 560092 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING SECTION 240A AND 240C INSERTED BY WAY OF AMENDMENT OT THE BBMP ACT VIDE KARNATAKA ORDINANCE NO. 8/2021 UNCONSTITUTIONAL AND ETC.
IN WP NO. 24044/2023
BETWEEN
SRI.M.S. RAGHU S/O M. SUBBARAJU, AGED ABOUT 52 YEARS, R/T NO.61, AGS LAYOUT, NEW BEL ROAD, BANGALORE-560054. ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
-471- 3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R. SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING EAST BRUHAT BANGALORE MAHANAGARA PALIKE, 22ND FLOOR, UTILITY BUILDING, MAYO HALL, M.G.ROAD, BANGALORE-560001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 (KARNATAKA ACT NO. 01/2022) NOTIFIED ON 13.01.2022 (ANNX-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 24341/2023
BETWEEN
M/S. SARANYA BUILDERS A REGD. PARTNERSHIP HAVING ITS REGD. OFFICE AT NO.60, SARANYA PARADISE, GREEN GRADEN LAYOUT, MUNNEKOLALA, BENGALURU-560 037, REP. BY ITS MANAGING PARTNER, MR. Y. MADHU. ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY,
-472- URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU-560 001. 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU-560 001, REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R. SQUARE, BENGALURU-560 002, REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH), N.R. SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU-560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO.DPAL.50SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE- Q) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 24434/2023
BETWEEN
SRI. V. S. BANUPRAKASH AGED ABOUT 44 YEARS, S/O N SEENAPPA, NO.327, MATHRU NILAYA,
-473- PIPE LINE ROAD, VAJARAHALLI, THALAGHATTAPURA, BENGALURU 560062 ...PETITIONER (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECDRETARY, URBAN DEVELOPEMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001
2 . STATE OF KARNATAKA REP BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE NR SQUARE, BAGNALORE 560002, REP BY ITS CHIEF COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING RAJARAJESHWARI NGAR, BBMP BENGALURU 560068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-H DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
-474- IN WP NO. 24474/2023
BETWEEN
KARTHYAYANI GEETHA DEVI AGED ABOUT 68 YEARS, D/O LATE SREE N K SREEDHARAN NAIR R/O G-102, PURVA PAVILION, HEBBAL - KEMPAPURA, BANGALORE - 560 024 ...PETITIONER (BY SRI. VIRUPAKSHAIAH P.H., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE - 560 001 REP. BY ITS SECRETARY. 2 . THE SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATURE, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE - 560 001. 3 . BRUHATH BENGALURU MAHANAGARA PALIKE NR SQUARE BANGALORE - 560 002. REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHATH BENGALURU MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE - 560 048. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
-475- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE BEARING LP NO.BBMP/AD.COM/MDP/0388/23-24 DTD 20.10.2023 ISSUED BY THE R4 AUTHORITY VIDE ANNEXURE-F HOLDING THE SAME IS ILLEGAL AND ETC.
IN WP NO. 24564/2023
BETWEEN
SRI. SHA BRA MAHANTHALINGA SHIVA ACHARYA MAHASWAMY MATADIPATHI, S/O SRI. BASALINGAYYA AGED ABOUT 47 YEARS, R/AT NO. 200, SY NO. 198 VIBUTHIPURA MUTT ROAD, VIGNAN NAGAR, BENGALURU-560037. ...PETITIONER (BY SRI. SHIVAKUMAR GOGI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU-560001. 2 . THE BRUAHT BENGALURU MAHANAGARA PALIKE REP. BY ITS CHIEF COMMISSIONER, N.R. SQUARE, BENGALURU-560002. 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
-476- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) BEARING NO.DPAL 50 SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE-H) AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO.24606/2023
BETWEEN
1 . SRI. RAMANA GOWDA MALLAPUR S/O SRI SHIVANANDAPPA AGED ABOUT 43 YEARS R/A NO.65, GATTIERE EXTENSION NEAR GOSPEL SCHOOL RAJARAJESHWARINAGAR BANGALORE-560098
2 . SRI GANESH M P S/O SRI PUTTA SHETTY AGED ABOUT 49 YEARS R/A NO.2-13-1148/18 BEJAI NEW ROAD, NEAR BEJAI CHURCH MANGALORE, DAKSHINA KANNADA-575004 KARNATAKA REPRESENTED BY HIS POWER OF ATTORNEY HOLDER SRI RAMANA GOWDA MALLAPUR ...PETITIONERS (BY SMT. DEVI SOWMYA L., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA AMBEDKAR VEEDHI, BENGALURU-560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY
-477- DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BANGALORE-560001
3 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER N R SQUARE, BANGALORE-560001
4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE RAJARAJESHWARINAGAR ZONE 18TH CROSS, IDEAL HOME LAYOUT R R NAGAR, NEAR BESCOM OFFICE BANGALORE-560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT)N ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 BEARING NO. DPAL 50 SHASANA, 2021 ISSUED BY R-2 (ANNEXURE-Q) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AS THE PETITIONERS ARE CONCERNED AND ETC.
IN WP NO. 24658/2023
BETWEEN
1 . SRI . MANJUNATH L S/O LATE LAKSHMAIAH, AGED ABOUT 59 YEARS, R/AT NO 3, CAUVERY COMPLEX, GM PALYA MAIN ROAD NEW THIPPASANDRA POST, BANGALORE 560075
-478- 2 . SRI UMESH L S/O LATE LAKSHMAIAH, AGED ABOUT 55 YEARS, R/AT NO 305, VISHNU CHITTHA, 12TH MAIN ROAD, INDIRANAGAR, BANGALORE 560038 ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU 560001 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP. BY THE CHIEF COMMISSIONER N R SQUARE BENGALURU 560002
3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING MAHADEVAPURA, BRUHAT BENGALURU MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BENGALURU 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
-479- IN WP NO. 24669/2023
BETWEEN
1 . SRI JITENDRA J JAIN S/O LATE JETHMAL J. JAIN AGED ABOUT 53 YEARS
2 . SRI. CHANDRAKANT J JAIN S/O LATE JETHMAL J. JAIN AGED ABOUT 50 YEARS
BOTH ARE R/AT NO. 148/8, 6TH MAIN ROAD, 4TH BLOCK JAYANAGAR, BANGALORE 560 011 ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE 560 001 REPRESENTD BY ITS SCRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R SQUARE, BANGALORE 560 002 REPRESENTED BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS 9TH MAIN ROAD,JAYANAGAR 2ND BLOCK, BANGALORE 560 011 ….RESPONDENTS
-480- (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE- R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 24728/2023
BETWEEN
1 . MRS C J ZAHERA JABEEN SULTANA W/O DR ABDUL WAHEED AGED ABOUT 63 YEARS R/A NO.25/2, BORE BANK ROAD BENSON TOWN, BANGALORE-560046
2 . MRS C J MAHABOOBA MUNAVARA SULTANA W/O SYED YASIN AGED ABOUT 61 YEARS R/A NO.4019, IST MAIN, HAL 2ND STAGE SERVICE ROAD, DOMLUR BANGALORE-560071
BOTH REP. BY THEIR GPA HOLDER M/S AMIGO PROPERTIES INDIA LLP BY ITS PARTNER MR MOHAMMED HAMZA ALI HAVING THEIR OFFICE AT NO.7, AMS PARK VIEW, CLARKE ROAD BANGALORE-560005 ...PETITIONERS (BY SRI. P B RAJU., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA
-481- REP BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BENGALURU-560001
2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 3 . THE JOINT DIRECTOR OF TOWN PLANNING (NORTH) BBMP, N R SQUARE BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICES BEARING NO. L.P. NO. BBMP /ADDL.DIR/ JDNORTH/0078/22-23 DTD 18.10.2023 ISSUED BY THE R3 THROUGH E-MAIL TO THE PETITIONERS VIDE ANNEXURE-A, SINCE THE DEMAND NOTICE IS COVERED BY JUDGEMENT OF THIS COURT W.P.NO.4601/2020 (LB-BMP) DTD 04.08.2021 AND ETC.
IN WP NO. 24801/2023
BETWEEN
SRI A DEVARAJ S/O B ASHWATHANARAYANA GOWDA AGED ABOUT 75 YEARS, R/AT NO. A 1102, LEGACYELDORA SY.NO. 98/2, AGRAHARA LAYOUT, KOGILU MAIN ROAD, YELAHANKA BANGALORE 560064 ...PETITIONER
-482- (BY SRI. YASHAVANTHSWAMY A.M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4th FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REP BY COMMISSIONER
4 . ASSISTANT DIRECTOR TOWN PLANNING (WEST) BRUHAT BENGALURU MAHANAGARA PALIKE, SHESHADRIPURA, SAMPIGE ROAD, NEXT TO BHASHYAM PARK, BENGALURU 560020 ….RESPONDENTS
(BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 BENGALURU ON 13.01.2022 AT ANNEXURE-F DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
-483-
IN WP NO. 24840/2023
BETWEEN
THE TOTAL ENVIRONMENT LIVING SPACE PRIVATE A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956 HAVING ITS REGD. OFFICE AT IMAGINE NO.78, ITPL ROAD, EPIP ZONE WHITEFIELD BANGALORE 560 066 RER. BY ITS AUTHORISED SIGNATORY MR.SURESHCHANDRA BHANDARI ...PETITIONER (BY SRI. SRIDHAR G., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR. AMBEDKAR VEEDHI, BENGALURU 560 001 2 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE 560002 REP. BY ITS COMMISSIONER
3 . THE JOINT DIRECTOR BUILDING LICENCE CELL(SOUTH) THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560 002
….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION TO QUASH
-484- THE IMPUGNED ORDER BEARING NO. BBMP/ADDL/DIR,/JD SOUTH/LP/0423/12-13 DATED 17.10.23 PRODUCED AT ANNEXURE A ISSUED BY THE R3 DEMAND PAYMENT OF A SUM OF RS. 2,88,04,000 UNDER VARIOUS HEADS AT ANNEXURE-B AND ETC.
IN WP NO. 24859/2023
BETWEEN
M/S VAINAVI INFRASTRUCTURES A REGD. PARTNERSHIP FIRM, HAVING ITS REGD. OFFICE AT NO.540, 10TH MAIN, 38TH CROSS, JAYANAGAR, 5TH BLOCK, BENGALURU 560041. REP BY ITS MANAGING PARTNER, MR RAJKUMAR P ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU 560001 REP BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE NR SQUARE, BENGALURU 560002, REP BY ITS COMMISSIONER 4 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH),
-485- NR SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL. 50SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE-Q) ISSUING RESPONDENT NO.2 AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 25216/2023
BETWEEN
S T RAVINDRA KUMAR S/O LATE S B THIMME GOWDA AGED ABOUT 66 YEARS R/AT NO.851, SHREYASHAS 17TH MAIN, 18TH CROSS, BANASHANKARI 2ND STAGE BANGALORE-560070 ...PETITIONER (BY SRI. VIRUPAKSHAIAH P H., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE SECERTARY DEPARTMENT OF PARLIAMENTARY
-486- AFFAIRS AND LEGISLATURE, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHATH BENGALURU MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD BANGALORE-560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO a) QUASH THE DEMAND NOTICE BEARING LP NO. BBMP/AD.COM/MDP/0295/23-24 DATED 03/11/2023 ISSUED BY THE R4 AUTHORITY VIDE ANNEXURE-E HOLDING THE SAME IS ILLEGAL AND ETC.
IN WP NO. 25549/2023
BETWEEN
SRI. SRINIVAS S GOWDA S/O LATE SANJEEVAPPA AGED ABOUT 67 YEARS, R/AT NO. 15, GAYATRHIR HBCS LAYOUT, BASVESHWARANAGAR, BENGALURU 560079 ...PETITIONER (BY SRI. JNANESH KUMAR K., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT,
-487- AMBEDKAR VEEDHI, VIKASA SOUDHA BENGALURU 560001 REP BY ITS PRINCIPAL SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIEMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU 560001 REP BY ITS PRINCIPAL SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, N R SQURE, BENGLAURU 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BENGLAURU MAHANAGARA PALIKE, RAJARAJESHWARI NAGAR, BENGALURU 560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R4 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.B.L. SANJEEV, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R2 BEARING NO. UDD 3 TPP 2015 RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO. 25581/2023
BETWEEN
SMT. SHASHIKALA K.V. AGED ABOUT 56 YEARS C/O PATHI KBV, R/AT 162 20TH MAIN, 4TH CROSS, JP NAGAR 2ND PHASE, BANGALORE 560 078 REP. BY GPA HOLDER SRI PATHI K B V S/O LATE K BHIMAIAH ...PETITIONER
-488- (BY SRI. RAJATH H.V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT REP. BY ITS SECRETARY VIKAS SOUDHA, DR.AMBEDKAR VEEDHI, BANGALORE 560 001
2 . THE DEPARTMENT OF LABOUR REPRESETNED BY ITS SECRETARY VIKASA SOUDHA DR.B.R. AMBEDKAR VEEDHI, BANGALORE 560 001
3 . THE STATE OF KARNATAKA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION REPRESENTED BY ITS SECRETARY VIKASA SOUDHA DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001
4 . BANGALORE BRUHATH MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER NR SQUARE, BANGALORE 560 002
5 . ASSISTANT DIRECTOR TOWN PLANNING DEPARTMENT BRUHATH BENGALURU MAHANAGARA PALIKE MAHADEVAPURA BANGALORE 560 048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO.8 OF 2021 UNCONSTITUTIONAL AND ETC.
-489- IN WP NO. 25782/2023
BETWEEN
SRI. D.R. MUNI REDDY S/O LATE RAMAIAH REDDY AGED ABOUT 84 YEARS R/A NO.112, POST OFFICE ROAD DODDA NEKKUNDI BANGALORE-560037
...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001
2 . STATE OF KARNATAKA REP. BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001
3 . THE BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REP. BY ITS CHIEF COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING(NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
-490- THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 ACT NO. 1/2022 DTD 13/01/2022 ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-L DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 25844/2023
BETWEEN
1 . SRI V P THIRUVENGADASWAMY AGED 79 YEARS, S/O LATE V T PADMANABAN, R/AT NO 24, SANKEY ROAD, HIGH GROUNDS, BANGALORE 560052
2 . SMT BHARATHI MAHENDRA AGED 72 YEARS, W/O LATE V P MAHENDRA, R/AT NO 5, SANKEY ROAD, HIGH GROUNDS, BANGALORE 560001 3 . SRI VELLORE MAHENDRA ANAND AGED 50 YEARS, S/O LATE V P MAHENDRA, R/AT NO 5, SANKEY ROAD, HIGH GROUNDS, BANGALORE 560001 4 . SRI VISHNU V M AGED 48 YEARS, S/O LATE V P MAHENDRA, R/AT NO 5, SANKEY ROAD, HIGH GROUNDS, BANGALORE 560001 5 . SMT AMRITHA VELLORE MAHENDRA AGED 46 YEARS, W/O DAMIAN PETER, D/O LATE V P MAHENDRA, R/T NO 8, WEST PARK CROSS ROAD, KUMARA PARK EAST, BANGALORE 560001 ...PETITIONERS
-491- (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING NORTH, BRUHAT BANGALORE MAHANGARA PALIKE, N R SQUARE, BANGALORE 560002
….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNX-R DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 25873/2023
BETWEEN M/S SARANYA BUILDERS
-492- A REGD. PARTNERSHIP HAVING ITS REGD. OFFICE AT NO.60, SARANYA PARADISE, GREEN GARDEN LAYOUT, MUNNEKOLALA, BENGALURU-560037 REP. BY ITS MANAGING PARTNER, MR. Y. MADHU. ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR.AMBEDKAR VEEDHI, BENGALURU-560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU-560001 REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R. SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH), N.R. SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01
-493- OF 2022) NO.DPAL.50SHASANA 2021 NOTIFIED ON 13.01.2022(ANNX-Q) ISSUING R2 AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 25888/2023
BETWEEN
MEL PROPERTIES PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 2013, HAVING ITS REGD. OFFICE AT NO 02, BERLIE STREET LANGFORD TOWN, SHANTHINAGAR, BENGLAURU 560 025. REPRESENTED HEREIN BY ITS DIRECTOR MR M S SRINIVASA RAGHAVAN. ...PETITIONER (BY SRI. AJAY J NANDALIKE., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001. REPRESENTED BY ITS SECRETARY. 2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002. REP. BY ITS ASSISTANT REVENUE INSPECTOR VASANTHANAGAR (NORTH).
3 . JOINT DIRECTOR OF TOWN PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, BENGALURU 560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR,
-494- ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO a) DECLARE THAT SECTION 240A(3)(A)(b) BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020, VIDE THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 1 OF 2022) IS U CONSTITUTIONAL AND STRIKE DOWN THE SAME, ANNEXURE-B AND ETC.
IN WP NO. 26015/2023
BETWEEN
SRI B V NANDAKUMAR S/O LATE B VASANTHA KUMAR, AGED ABOUT 53 YEARS, R/AT NO. 261/A ASHOKA PILLAR ROAD, 2ND BLOCK, JAYANAGARA, BENGALURU 560011. ...PETITIONER (BY SRI. JNANESH KUMAR K., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU 560001. REP BY ITS PRINCIPAL SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU 560001. REP BY ITS PRINCIPAL SECRETARY.
3 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRLCE, N R SQUARE, BENGALURU 560002, REP BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE,
-495- JAYANAGARA, BENGALURU 560098. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R2 BEARING NO. UDD 3 TPP 2015 RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO. 26081/2023
BETWEEN
M/S KG AND S SCHOOL TRUST HAVING ITS REGD. OFFICE AT CAP-1, EOIZ, EXPORT PROMOTIONAL INDUSTRIAL PARK, WHITEFIELD, BENGALURU 560 066 (REG UNDER TRUST ACT) REP. BY ITS POWER OF ATTORNEY SRI VIVEK GARG S/O SRI KRISHAN GOPAL GARG AGED ABOUT 45 YEARS R/AT 7073, PRESTIGE SHANTHINKETHAN WHITEFIELD, MAHADEVAPURA BANGALORE 560 048 ...PETITIONER (BY SRI. RAJATH H V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMETN REPRESENTED BYITS SECRETARY VIKAS SOUDHA, DR.AMBEDKAR VEEDHI, BANGALORE 560 001
2 . THE DEPARTMENT OF LABOUR REPRESETNED BY ITS SECRETARY
-496- VIKASA SOUDHA, DR.B.R. AMBEDKAR VEEDHI, BANGALORE 560 001
3 . THE STATE OF KARNATAKA DEPT. OF PARLIAMENTARY AFFAIRS AND LEGISLATION REPRESENTED BY ITS SECRETARY VIKASA SOUDHA, DR. B.R. AMBEDKA0R VEEDHI, BANGALORE 560 001
4 . BANGALORE BRUHATH MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER NR SQUARE, BANGALORE 560 002
5 . ASISTANT DIRECTOR TOWN PLANNING DEPARTMENT BRUHATH BENGALURU MAHANAGARA PALIKE MAHADEVAPURA, BANGALORE 560 048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO. 8 OF 2021 UNCONSTITUTIONAL AND ETC.
IN WP NO. 26306/2023
BETWEEN
SMT. SRILAKSHMI W/O SRI. K PRADEEP KUMAR AGED ABOUT 34 YEARS, R/AT NO. 281, 2nd CROSS, 8th MAIN , IV PHASE, DOLLARS COLONY, J P NAGAR, BENGALURU 560078 ...PETITIONER (BY SMT. DEVI SOWMYA L., ADVOCATE)
-497- AND 1 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4th FLOOR , VIKAS SOUDHA, AMBEDKAR VEEDHI, BANGALORE 560001
2 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY, DEPARTMENT PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKAS SOUDHA, BANGALORE 560 001 3 . BRUHAT BENGALURU MAHANAGARA PALIKE, REP. BY ITS COMMISSIONER N R SQUARE, BANGALORE 560002
4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH BRUHAT BENGALURU MAHANAGARA PALIKE, 9tH MAIN ROAD, 2nd BLOCK, JAYANAGAR EAST BANGALORE 560 011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 BEARING NO. DPAL 50 SHASANA, 2021 ISSUED BY R2 ANNEXURE-Q AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AS THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 26327/2023
BETWEEN
1 . M/S EBISU TECH PARK PVT LTD
-498- A PARTNERSHIP FIRM, HAVING ITS REGD. ADDRESS AT SY NO.68/1, CHOKKANAHALLI HEGDENAGAR MAIN ROAD, BENGALURU 560064, REP BY ITS PARTNERS, MRS R SHARADAMMA AND MR RAGHU RUSHI.
2 . M/S EBISU IT PARK LLP A PARTNERSHIP FIRM, HAVING ITS REGD. ADDRESS AT SY NO.68/1, CHOKKANAHALLI HEGDENAGAR MAIN ROAD, BENGALURU 560064, REP BY ITS PARTNERS, MRS R SHARADAMMA AND MR RAGHU RUSHI. ...PETITIONERS (BY SRI. MURALI MOHAN C., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001 2 . STATE OF KARNATAKA REP BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE NR SQUARE, BAGNALORE 560002, REP BY ITS CHIEF COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING NORTH, NR SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU 560002 ….RESPONDENTS
-499- (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT NO. 1/2022 DATED 13/01/2022 ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-G DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 26330/2023
BETWEEN
SRI T R SHYLAJA W/O SRI B V NANDAKUMAR AGED ABOUT 48 YEARS, R/AT NO.261/A, ASHOKA PILLAR ROAD, 2ND BLOCK, JAYANAGARA BENGALURU-560011 ...PETITIONER (BY SRI. JNANESH KUMAR K., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU-560001 REP. BY ITS PRINCIPAL SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU-560001 REP BY ITS PRINCIPAL SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE
-500- HUDSON CIRCLE, N R SQUARE, BENGALURU-560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE JAYANAGARA BENGALURU-560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R2 BEARING NO. UDD 3 TPP 2015 RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO.26332/2023
BETWEEN
SRI. KUPPARAJU K V S/O SRI. LATE K VENKATASWAMY RAJU, AGED ABOUT 70 YEARS, R/AT NO. 281, 2nd CROSS, 8th MAIN, IV PHASE, DOLLARS COLONY, J P NAGAR, BANGALORE 560 078 ...PETITIONER (BY SRI. DEVI SOWMYA L., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4th FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BANGALORE 560001
2 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY,
-501- DEPARTMENT PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKAS SOUDHA, BANGALORE 560 001
3 . BRUHAT BENGALURU MAHANAGARA PALIKE, REP. BY ITS COMMISSIONER N R SQUARE, BANGALORE 560002
4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH BRUHAT BENGALURU MAHANAGARA PALIKE, 9tH MAIN ROAD, 2nd BLOCK, JAYANAGAR EAST, BANGALORE 560 011
….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 BEARING NO. DPAL 50 SHASANA, 2021 ISSUED BY R2 ANNEXURE-Q AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AS THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.26437/2023
BETWEEN
1 . M/S. DEVAGIRI PROJECTS A PARTNERSHIP FIRM, HAVING ITS OFFICE AT NO. 59 AND 60, GROUND FLOOR, DEVAGIRI PETALS, 4TH MAIN, 7TH CROSS, POORNAPRAGNA LAYOUT, BANGALORE-560 061, REPRESENTED BY ITS PARTNER, SRI. M. VASU, S/O. SRI. M. SUBRAMANYAM NAIDU,
-502- AGED ABOUT 46 YEARS.
2 . SRI. D. A. GOPALA S/O. LATE ANNAYAPPA, AGED ABOUT 66 YEARS, R/A NO.43, GANGOTRI, 4TH CROSS, 6TH MAIN, DEVASANDRA, K. R. PURAM, BANGALORE-560 036. 3 . SRI. R. RAMESH BABU S/O. SRI. K. RAMACHANDRAIAH, AGED ABOUT 61 YEARS, R/A NO.42, RATHNAMAHAL, 3RD CROSS, R. P. SINGH ROAD, OLD EXTENSION, K.R. PURAM, BANGALORE-560 036. PETITIONER NO.2 & 3 ARE REP. BY THEIR GPA HOLDER M/S. DEVAGIRI PROJECTS, BY ITS MANAGING PARTNER SRI. M. VASU. ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001. REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE-560 001. REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE-560 002,
-503- REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA), BRUHAT BANGALORE MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE-560 048. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 26480/2023
BETWEEN
DR. N. TEJASWINI W/O . SRI . S.B. NAVEEN, D/O SRI .G.T. SHANKAR AND SMT . G.S. ANURADHA, AGED ABOUT 33 YEARS R/AT NO 80, 4TH MAIN ROAD, NGEF LAYOUT, NAGARABHAVI, BENGALURU - 560072 ...PETITIONER (BY SRI.RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI
-504- BENGALURU – 560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU - 560001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R. SQUARE, BENGALURU - 560002 REPRESENTED BY ITS COMMISSIONER 4 . THE ADDITIONAL DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGARA 2ND BLOCK, BENGALURU - 560011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO.DPAL.50 SHASANA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 26499/2023
BETWEEN
1 . SR M B SHANKAR AGED 60 YEARS, S/O LATE M. Y. BHOJANA, R/AT NO. 354, 15TH A CROSS ROAD,
-505- 2ND STAGE, 2ND PHASE, WEST OF CHORD ROAD, MAHALAKSHMI PURAM, BANGALORE-560086. 2 . SRI. H.S. JAGADEESH AGED 68 YEARS, S/O LATE H. SIDDAIAH, NO. 19, 27TH B CROSS ROAD, GEETHA COLONY, 4TH BLOCK JAYANAGAR, BANGALORE-560011. REPRESENTED BY THEIR GPA HOLDER M/S BREN CORPORATION, 4THFLOOR PRESTIGE STERLING SQUARE NO.3, OLD MADRAS BANK ROAD, NEAR HOTEL AIRLINES, ASHOK NAGAR BANGALORE-560001 A PROPRIETARY CONCERN REG. UNDER SHOPS AND COMMERCIAL ESTABLISHMENT ACT REPRESENTED BY ITS SOLE PROPRIETOR, J. BOOPESH REDDY. ...PETITIONER (BY SRI.VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE-560001. 2 . SATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDAH, DR. B.R. AMBEKDAR VEEDHI, BANGLAORE-560001. -506- 3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDAH, BANGLAORE-560001 REPRESENTED BY ITS SECRETARY. 4 . THE BRUAHT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGLAORE-56002 REPRESENTED BY ITS CHIEF COMMISSIONER.
5 . THE JOINT DIRECTOR TOWN PALNNING NORHT, BRUAHT BANGALORE MAHANAGARA PALIKE, N.R SQURE, BANGALORE-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 26548/2023
BETWEEN
1 . SRI. NARENDRA KUMAR JAIN S/O SRI HIRA CHANDJI AGED ABOUT 44 YEARS, R/A NO 150, O K ROAD, KUMBARPET, BENGALURU 560002
2 . SMT LEELAVATHAMMA W/O LATE G T KRISHNA REDDY, AGED ABOUT 75 YEARS, R/A VILLA NO C-06, ND (WOODSONG),
-507- AROUND THE MANGOES, KRUPANIDHI COLLEGE, GUNJUR BENGALURU 560087
3 . SRI GANESH G K S/O LATE G T KRISHNAPPA REDDY, AGED 56 YEARS,
4 . SMT RANJANA GANESH W/O SRI GANESH G K AGED 47 YEARS,
5 . SRI SANKEERTH GANESH S/O SRI GANESH G K AGED 27 YEARS,
PETITIONERS NO.3 TO 5 ARE R/A SUMUKA, GUNJUR POST, NEAR GANESHA TEMPLE, VARTHUR HOBLI, BENGALURU 560087
6 . SRI G K SURESHA S/O LATE G T KRISHNA REDDY AGED ABOUT 54 YEARS,
7 . SMT ROOPA W/O SRI G K SURESHA AGED ABOUT 46 YEARS,
8 . MISS . GAANA REDDY G.S. D/O SRI. G.K. SURESHA AGED ABOUT 23 YEARS
9 . MASTER PRANEET REDDY G S S/O SRI. G.K. SURESHA AGED ABOUT 17 YEARS, MINOR REP. BY HIS FATHER AND NATURAL GUARDIAN SRI. G.K. SURESHA (PETIONER NO.6 HEREIN) THE PETITIONERS NO.6-9 ARE R/A VILLA NO. C-06 NND (WOODSONG) AROUND THE MANGOES
-508- KRUPANIDHI COLLEGE, GUNJUR BENGALURU 560 087 10 . SMT. ANITHA VIJAYA KUMAR D/O ALWTE G.T. KRISHNA REDDY W/O SRI. T. VIJAYA KUMAWR AGED ABOUT 52 YEAWRS R/A NO.22, SRI SATYA SAI NILAYA NEAR RAILWAY GATE, MARUTHI LAYOUT CHINNAPPANAHALLI BENGALURU 560 037
11 . SRI. MAHIPAL T. JAIN S/O SRI. TEJPAL JAIN AGED ABOUT 42 YEARS R/A NO.16, RANGA RAO ROAD SHANKARAPURAM BENGALURU 560 019
12 . SMT. REKHA DEVI W/O SRI. LALITHA KUAMR AGED ABOUT 49 YEAWR S R/A NO. 59/1, AKKIPET MAIN ROAD, OPP JAIN TEMPLE , AKKIPET BENGALURU 560 053 13 . SRI. KAMLESH M. JAIN S/OSRI MOOLCHAND JAIN AGED ABOUT 46 YEARS R/A NO.16, 4TH FLOOR, FLAT NO.402, SHANKESHWAR APARTMENT, MVV ROAD, OPP LEO RESIDENCY, V.V. PURAM BASAVANAGUDI, BENGALURU 560 004
14 . SRI. BHARA T M. JAIN S/O SRI. MOOLCHAND JAIN AGED ABOUT 48 YEARS R/A NO.16, 4TH FLOOR, FLAT NO.101 SHANKESHWAR APARTMENT MVV ROAD, OPP LEO RESIDENCY V.V. PURAM, BASAVANAGUDI BENGLAURU 560 004
-509- 15 . SMT. HEMALATHA VINOD GANDHI W/O SRI.VINOD M. GANDHI AG ED ABOUT 50 YEARS R/A NO. 298/1, 35TH CROSS 7TH MAIN, ROAD, 4TH BLOCK JAYANAGAR, BENGALURU 560 011 16 . SRI. VINOD SHANKARLAL RATHOD S/O SRI. SHANKARLAL RATHOD AGED ABOUT 54 YEARS R/A NO.34, NEW BAZAR GANDHI CHOWK, KHADKI, PUNE CITY MAHARASHTRA 411003
17 . SMT. PRASAN DEVI W/O SRI. RAJESH KUMAR JAIN AGED ABOUT 51 YEARS R/A NO.86, 3RD FLOOR SANCHCHIYAY NIWAS HB SAMAJA ROAD, BASAVANAGUDI BENGALURU 50004. 18 . SRI. MANISH KUMAR SINGHVI S/O SRI. SAMPATHRAJ SINGHVI AGED ABOUT 50 YEARS 19 . SMT. SARIKA SINGHVI W/O SRI, MANISH SINGHVI AGED ABOUT 43 YEARS PETITIONERS NO.18 & 19 ARE R/A NO.16, 3RD FLOOR, FLAT NO. 301, SHANKESHWAWR APARTMENT MVV ROAD, OPP LEO RESIDENCY V.V. PURAM, BASAVANAGUDI BENGALURU 560 004
20 . SRI. MUKESH KUMAR JAIN S/O SRI. JUGRAJ JAIN AGED ABOUT 41 YEARS R/A NO.32, 3RD FLOOR, H.B SAMAJA ROAD, BASAVANAGUDI, BENGALURU 560 004
-510- 21 . SRI. VIKAS KUMAR S/O SRI. JUGRAJ JAIN AGED ABOUT 38 YEARS R/A NO.32, 3RD FLOOR KUSHAL VATIKA APARTMENTS H.B. SAMAJA ROAD, NEAR BASAVANAGUDI POST OFFICE BASAVANAGUDI, BENGALURU 560 004
22 . SRI. SANDEEP ASHOK JAIN S/O SRI. ASHOK KUMAR JAIN AGED ABOUT 41 YEARS R/A NO.4, 15TH MAIN, 35TH CROSS 4TH T BLCOK, JAYANAGAR BENGALURU 560 041
23 . SRI. KALPESH KUMAR S/O SRI. HIRACHAND AGED ABOUT 38 YEARS R R/A HIRACHAND, FIRST FLOOR 32, KUSHAL VATIKA, HB SAMAJA ROAD, BASAVANAGUDI, BENGALURU 560 004
24 . SMT. LAHTA KUMARI W/O SRI. VIKRAM JAIN AGED ABOUT 34 YEAWRS R/A 6/1, 1ST FLOOR, RAJANNA LANE NAGARTHPET MAIN ROAD, GANIGARPET BENGALURU 560 002 25 . SRI. CHANDRAPRAKASH M KOTHARI S/O SRI. MANMALA M. KOTHARI AGED ABOUT 54 YEARS R/A 432, SAMRIDHI, FLAT NO. 201 7TH B MAIN, 30TH CROSS, 4TH BLOCK JAYANAGAR, BENGALURU 560 001 26 . SRI. SANJAY KUMAR S S/O SRI. SHESHMAL AGED ABOUT 48 YEARS R/A NO. 51/1, 3RD FLOOR MBT STREET, NEAR JAIN TEMPLE NAGARTHPET CROSS
-511- BENGALURU 560 002
27 . SRI. SURESH KUMAR S/O SRI. PUKHRAJ AGED ABOUT 51 YEAWRS R/A NO.3, 39TH B CROSS 9THMAIN, 5TH BLOCK, JAYANAGAR BENGALURU 560 041
28 . SRI. HEMANTH KUMAR SONIGARA S/O SRI. KEWALCHAND SONIGARA AGED ABOUT 55 YEA RS R/A NO.2, FIRST FLOOR MATHODI COMPLEX, GANIGARA D LANE J.M. ROAD CROSS, AVENUE ROAD, BENGALURU 560 002
29 . SRI. ARAVIND B JAIN S/O SRI. S. BHAWAR LAL KANKARIYA AGED ABOUT 36 YEARS R/A NO. 6 GANIGAR D LANE NEAR NAGARATHPET, MBT STREET BENGALURU 560 002
PETITIONERS NO.2 TO 29 ARE REP. BY THEIR POWER OF ATTORNEY HOLDER SRI. NARENDRA KUMAR JAIN S/O SRI. HIRA CHANDJI AGED ABOUT 44 YEARS R/A NO. 150, O.K ROAD, KUMBARPET BENGALURU 560 002 ...PETITIONERS (BY SRI. JNANESH KUMAR K., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU 560001, REP BY ITS PRINCIPAL SECRETARY
2 . THE STATE OF KARNATAKA
-512- DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU 560001, REP BY ITS PRINCIPAL SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, N R SQUARE, BENGALURU 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTNAT DIRECTOR OF TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE, JAYANAGARA, BENGALURU 560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R2 BEARING NO. UDD 3 TPP 2015 DATED 25/02/2020 (ANNEXURE- D) IN SO FAR AS THE INSERTED RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO. 26868/2023
BETWEEN
1 . SRI A C CHANDRASHEKAR RAJU AGED 66 YEARS, S/O LATE A CHAMARAJU, R/AT NO. 29, 15TH CROSS, 3RD BLOCK, JAYANAGAR, BANGALORE 560 011
2 . SRI A C SRINIVAS RAJU AGED 62 YEARS, S/O LATE A CHAMARAJU, R/AT NO. 248, 2ND MAIN, 7TH BLOCK, JAYANAGAR, BANGALORE 560 082. -513- 3 . SRI A C KRISHNA RAJU AGED 61 YEARS, S/O LATE A CHAMARAJAU, R/AT NO. 29/8, 38TH CROSS, 8TH BLOCK, JAYANAGAR, BANGALORE - 560 082. ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560 001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, BANGALORE 560 001. 3 . THE BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560 002, REP. BY ITS CHIEF COMMISSIONER. 4 . THE JOINT DIRECTOR, (TOWN PLANNING SOUTH) BRUHATH BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE 560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION TO QUASH THE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN
-514- OTHER LAW (AMENDMENT) ACT, 2021 ACT NO. 1/2022 DATED 13/01/2022 ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-F DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 26879/2023
BETWEEN
1 . D CHAIL SINGH S/O LATE DEEP SINGH, AGED ABOUT 56 YEARS, R/AT NO. 250, PARMA SHUBHAM, 4TH MAIN, 3RD CROSS, NEAR BULL TEMPLE ROAD, KEMPEGOWDA NAGAR, BANGALORE-560019 AADAHR 7816 3298 4390 MOBILE-9448060000
2 . BHAWARLAL S/O LATE VARDICHAND, AGED ABOUT 67 YEARS, R/AT NO. 4, G.B. LANE, COTTONPET CROSS, BANGALORE-560053. 3 . TARA DEVI W/O KEVALCHAND MODI, AGED ABOUT 52 YEARS, R/AT NO. 4, G.B. LANE, COTTONPET CROSS, BANGALORE-560053. 4 . HADMATARAM CHOWDHARY S/O SADAJI CHOWDHARY, AGED ABOUT 59 YEARS, R/AT NO. 7/1, SAKAL KHANAPPA LANE, KUMBARPET CROSS BANGALORE-560002 AADHAR 7935 6637 1345 5 . SAVALA RAM PATEL
-515- S/O RUGHA RAM PATEL, AGED ABOUT 50 YEARS, R/AT NO. 21/117, CAUVERY NAGAR, 5TH MAIN, BSK 3RD STAGE, KATRIGUPPE, BANGALORE-560085 AADHAR 3577 7534 3782 ...PETITIONERS (BY SRI. GOPAL SINGH., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, 4THFLOOR, VIKASA SOUDHA, DR. AMBEKDAR VEEHDI, BANGALORE-560001 BY ITS SECRETARY.
2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGAAR PALIKE, N.R SQUARE, BANGALORE-560002. 3 . THE ASSISTANT DIRECTOR OF TOWN PLANNING WEST BASHYAM PARK, SHESHADRIPURAM, BRUHAT BANGALORE MAHANAGAAR PALIKE, BANGALORE-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTES DATED 27/09/2023, UNDER CHALLANS REFERENCE NO. BBMP / EoDB / CH /27470/ 23-24 AND NO. BBMP /EoDB /CH /27471 /23-24, ISSUED BY THE R3, AS PER ANNEXURE-D AND E, AND TO GRANT ANY OTHER ORDER AND ETC.
-516- IN WP NO. 27025/2023
BETWEEN
M/S P S MAXIMUS PVT LTD., A COMAPNY REGISTERED UNDER THE INDIAN COMANIES ACT 1956 NO 60, 3RD FLOOR, GANDHIBAZAR MAIN ROAD BASAVANAGUDI, BANGALORE 560004 REP BY ITS DIRECTOR SMT PUTTALAKSHMI ...PETITIONER (BY SRI.VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE 560001
2 . STATE OF KARNATKAA REP BY ITS SECRETARY DEPARTMENTOF PARLIMENTARY AFFAIRS AND LEGISLATATION VIDHANA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE 560001
3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REP BY ITS CHIEF COMMISSIONER 4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH BBMP, N R SQURE HEAD OFFICE BUILDNG ANNE 3 BUILDING, BANGALOE 560064 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-517- SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE G DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 27198/2023
BETWEEN
M/S GREEN EDGE VENTURES OFFICE AT NO.73, SORAHUNASE, VARTHUR POST, VARTHUR HOBLI, BENGALURU 560087, REP BY ITS MANAGING DIRECTOR, MR B NARASIMHA REDDY ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU 560001, REP BY ITS SECRETARY 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE NR SQUARE, BENGALURU 560002,
-518- REP BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH), NR SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU 560002
….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO.DPAL.50SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE-Q) ISSUING RESPONDENT NO.2 AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 27349/2023
BETWEEN
1 . M/S AUK SURAKSHA PROPERTIES A PARTNERSHIP FIRM HAVING OFFICE AT NO.36/52, 4TH FLOOR, 12TH MAIN, 27TH CROSS, 4TH BLOCK, JAYANAGAR, BANGALORE-560011 REP. BY ITS MANAGING PARTNER, SRI KOUSHIK SOMASHEKAR, S/O SRI SOMASHEKAR CHANDRAPPA, AGED ABOUT 32 YEARS.
2 . SRI. PRASANNA KUMAR S/O SRI.PERIYANNA, AGED ABOUT 62 YEARS,
-519- 3 . SRI. ABHILASH P S/O SRI. PRASANNA KUMAR, AGED ABOUT 35 YEARS,
BOTH ARE R/AT NO.494, 16TH A CROSS, 4TH MAIN, 6TH SECTOR, HSR LAYOUT, BANGALORE-560102 PETITIONER NO.2 & 3 ARE REP. BY THEIR GPA HOLDER M/S AUK SURAKSHA PROPERTIES, BY ITS MANAGING PARTNER, SRI. KOUSHIK SOMASHEKAR. ...PETITIONERS (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY. 3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R. SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BANALORE MAHANAGARA PALIKE, ANNEX-3 BUILDING, HEAD OFFICE BUILDING, N R SQUARE, BANGALORE-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
-520-
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR, THE PETITIONER IS CONCENRED AND ETC.
IN WP NO. 27354/2023
BETWEEN
1 . MR M ARIF ANSARI S/O MR. H. MOHAMED ISMAIL ANSARI, AGED ABOUT 52 YEARS, R/AT NO.26, HOSPITAL ROAD, BANGALORE-560001. 2 . MR. H. SAUD ANSARI S/O MR H. MOHAMED ISMAIL ANSARI, AGED ABOUT 31 YEARS, R/AT NO.26, HOSPITAL ROAD, BANGALORE-560001. 3 . MR. UMAIR ANSARI S/O MR. H. MOHAMED ISMAIL ANSARI, AGED ABOUT 29 YEARS, R/AT NO.26, HOSPITAL ROAD, BANGALORE-560001. ...PETITIONERS (BY SRI. YADUNANDAN N., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR.AMBEDKAR VEEDHI, BENGALURU-560001 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE
-521- N.R. SQUARE, BENGALURU-560002. REP BY ITS CHIEF COMMISSIONER 3 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST), UTILITY BUILDING-22 FLOOR, MAYOHALL, M.G.ROAD, BENGALURU. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE BEARING NO. BBMP/AD.COM/EST/0510/23-24, DATED 04/11/2023 PRODUCED AT ANNEXURE-D ISSUED BY THE R3 AND ETC.
IN WP NO. 27381/2023
BETWEEN
M/S FORTUNA CONSTRUCTIONS INDIA PVT LTD DULY INCORPORATED UNDER THE COMAPNIES ACT, 1956 HAVING ITS OFFICE AT NO. 3159 (EARLIER NOW AT NO. 3156, Ist FLOOR, 12th MAIN HAL 2nd STAGE, INDIRANAGAR BANGALORE 560 038 REP. BY ITS MANAGING DIRECTOR SRI. PADMAIAH VUPPU S/O ANKAIAH VUPPU AGED ABOUT 46 YEARS, ...PETITIONER (BY SRI. DEVI SOWMYA L., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT,
-522- 4th FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BANGALORE 560001
2 . STATE OF KARNATAKA REP BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BANGALORE 560 001 3 . BRUHAT BENGALURU MAHANAGARA PALIKE REP. BY ITS COMMISSIONER N.R SQUARE, BANGALORE 560002
4 . THE ASSISTANT DIRECTOR TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE RAJARAJESHWARI NAGAR ZONE 18th CROSS, IDEAL HOME LAYOUT, R R NAGAR, NEAR BESCOM OFFICE BANGALORE 560 098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 BEARING NO. DPAL 50 SHASANA, 2021 ISSUED BY R2 ANNEXURE-Q AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AS THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 27468/2023
BETWEEN
M/S SAPTHAGIRI VENTURES A REGISTERED COMPANY UNDER THE PARTNERSHIP ACT, 1932
-523- OFFICE AT 243/2B2, KATHA NO 317 GUNJUR VILLAGE , WARD NO 149 VARTHUR BENGALURU EAST TALUK, BENGALURU - 560037 REPTD BY ITS PARTNER MR.S.K. PAPA REDDY, AGED 65 YEARS ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU – 560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU - 560001 REP. BY ITS SECRETARY 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R SQUARE BENGALURU - 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) N R SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BANGALORE- 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT,
-524- 2021 (KARNATAKA ACT NO. 01 OF 2022) NO.DPAL.50 SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE-Q) ISSUING RESPONDENT NO. 2 AS BEING ULTRA VIRES AND ETC.
IN WP NO. 27511/2023
BETWEEN
1 . SRI S JAGANNATH S/O LATE S GUNDAIAH SETTY, AGED ABOUT 69 YEARS, R/A NO.93/95, 14TH MAIN, 23RD B CROSS, JAYANAGAR 3RD BLOCK EAST, BANGALORE - 560011. 2 . SRI S G RADHAKRISHNA S/O LATE S GUNDAIAH SETTY, AGED 63 YEARS, R/A NO.174/27, 7TH CROSS, 7TH MAIN, JAYANAGAR 2ND BLOCK, BANGALORE - 560 011. 3 . SRI S G RAGHURAM S/O LATE S GUNDAIAH SETTY, AGED ABOUT 62 YEARS, R/A NO. 378/11, 8TH CROSS, JAYANAGAR 3RD BLOCK, BANGALORE - 560 011. 4 . SRI S G AJAY S/O LATE S. GUNDAIAH SETTY, AGED ABOUT 56 YEARS, R/A 99/25, 10TH D MAIN, JAYANAGAR 1ST BLOCK, BANGALORE - 560011. 5 . SRI S G VIJAY S/O LATE S GUNDAIAH SETTY, AGED ABOUT 56 YEARS, R/A NO. 279/20, 10TH CROSS, JAYANAGAR 2ND BLOCK, BANGALORE - 560 011. ...PETITIONERS
-525- (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R.AMBEDKAR VEEDHI, BANGALORE - 560 001 REP. BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560 001 REP. BY ITS SECRETARY. 3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK, BANGALORE - 560 011. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-F) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
-526- IN WP NO. 27549/2023
BETWEEN
SMT SUGUNA M W/O MANJUNATH M, AGED ABOUT 37 YEARS, R/AT 2599, 14TH MAIN, 9TH A CROSS E BLOCK, NEAR SKATING GROUND, SAHAKARNAGAR, BANGALORE 560092 ...PETITIONER (BY SRI. RAJATH H.V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REP BY ITS SECRETARY, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560001
2 . THE DEPARTMENT OF LABOUR REP BY ITS SECRETARY, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 3 . THE STATE OF KARNATAKA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, REP BY ITS SECRETARY, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001
4 . BRUHAT BANGALORE MAHANAGAR PALIKE REP BY ITS COMMISSIONER, NR SQUARE, BANGALORE 560002 5 . ASSISTANT DIRECTOR TOWN PLANNING BRUHAT BENGALURU MAHANGARA PALIKE, YELAHANKA, ROOM NO.2, AMRUTHALLI MAIN ROAD, BYTARAYANAPURA, BELLARY ROAD,
-527- BANGALORE 560092 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION OF SIMILAR NATURE DECARLING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO. 8 OF 2021 UNCONSTITUTIONAL AND ETC.
IN WP NO. 27690/2023
BETWEEN
SHRIVISION HOMES PVT LTD A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE COMPANIES ACT, 1956 HAVING ITS REGD. OFFICE NO.31, 2ND MAIN ROAD, T CHOWDAIAH ROAD SADASHIVANAGAR, BENGALURU-560080 KARNATAKA REP. BY ITS AUTHORIZED SIGNATORY R SARANYA DEVI (MANAGER LEGAL DEPARTMENT) ...PETITIONER (BY SRI.JOSEPH ANTHONY., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, BANGALORE-560001 REP. BY THE CHIEF SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, BANGALORE-560027 REP. BY THE COMMISSIONER
3 . JOINT DIRECTOR(TOWN PLANNING-NORTH)
-528- BRUHAT BANGALORE MAHANAGARA PALIKE N R CIRLCE, BANGALORE-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE BEARING NO. BBMP/ADDL.DIR/JD NORTH/LP/0061/2013-14 ISSUED ON 01.12.2023 BY THE RESPONDENT NO.3 (ANNEXURE-A) AS REGARDS THE DEMAND MADE AT SL.NO. 1 (GROUND RENT) AND ETC.
IN WP NO. 27726/2023
BETWEEN
M/S KARNATAKA ROADLINES PVT LTD A COMPANY REGD. UNDER COMPANIES ACT 1956, HAVING ITS REGD. OFFICE AT NO 16, ELEGANCE ROYALE, 4TH FLOOR, 2ND CROSS, J C ROAD, BANGALORE 560002 REPRESENTED BY ITS DIRECTOR SRI SHIVAPUTRA SHARANAPPA WARAD S/O SHARANAPPA WARAD, AGED ABOUT 72 YEARS ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION,
-529- VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING SOUTH BRUHAT BANGALORE MAHANAGARA PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN, 2ND BLOCK, JAYANAGAR, BANGALORE 5600011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13.01.2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 27732/2023
BETWEEN
1 . SRI KUSHAL KUMAR JAIN AGED ABOUT 49 YEARS, S/O INDER CHAND JAIN,
2 . SMT MANUJULA JAIN AGED 46 YEARS, W/O KUSHAL KUMAR JAIN
BOTH ARE R/A NO. 36, ADINATH MANSION, PALACE CROSS ROAD, CHAKRAVARTHI LAYOUT,
-530- BANGALORE 560 020 ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560 001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560 001. 3 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560 002 REP. BY ITS CHIEF COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BBMP, UTILITY BUILDING, M G ROAD, BANGALORE 560 068. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNX-F DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
-531- IN WP NO.27837/2023
BETWEEN
1 . SRI SHANTHILALJAIN S/O LATE GUDADMAL KHIVASAR AGED ABOUT 63 YEARS
2 . SMT SURAJ BAI W/O SRI SHANTILAL JAIN AGED ABOUT 60 YEARS 3 . SRI KAMAL JAIN S/O SRI SHANTILAL JAIN AGED ABOUT 36 YEARS 4 . SMT KANAK JAIN W/O SRI KAMAL JAIN AGED ABOUT 33 YEARS
5 . SRI HUKMI CHAND JAIN S/O SRI SHANTILAL JANI AGED ABOUT 31 YEARS
ALL ARE R/A NO.4 EKADANTHA NILAYA IST FLOOR, 14TH CROSS DR VISHNUVARDHAN ROAD (SUBRAMANYAPURA MAIN ROAD) BANASHANKARI 2ND STAGE NEAR SBM BSK 2ND STAGE BENGALURU-560070 ...PETITIONERS (BY SRI.MANJUNATHA S V., ADVOCATE)
AND 1 . BRUHAT BANGALORE MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER N R SQUARE, BENGALURU-560002
2 . STATE OF KARNATAKA
-532- URBAN DEVELOPMENT DEPARTMENT REPRESENTED BY ITS PRINCIPAL SECRETARY 4TH FLOOR, VIKAS SOUDHA AMBEDKAR VEEDHI, BANGALORE-560001 3 . ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE 9TH CROSS, 9TH MAIN ROAD JAYANAGAR 2ND BLOCK BENGALURU-560011
4 . STATE OF KARNATAKA DEPARTMENT OF LABOUR REP. BY ITS PRINCIPAL SECRETARY 4TH FLOOR, VIKAS SOUDHA AMBEDKAR VEEDHI BANGALORE-560001 ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R1 & R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE DEMAND NOTICE DTD 21.11.2023 BEARING NO.LP NO.BBMP/ADDL.DIR/JDSOUTH/0061/22/23 FOR PAYMENT OF TOTAL SUM OF RS.38,07,302/-(RUPEES THIRTY EIGHT LAKHS SEVEN THOUSAND THREE HUNDRED AND TWO ONLY), AND RS.5,72,313/-(RUPEES FIVE LAKHS SEVENTY TWO THOUSAND THREE HUNDRED AND THIRTEEN ONLY) TOWARDS GROUND RENT AND OTHER CHARGES THEREIN AT ANNX-A AND ETC.
IN WP NO. 27881/2023
BETWEEN
1 . MR AYAZ SHARIFF S/O M AKBAR SHARIFF AGED ABOUT 45 YEARS
-533- 2 . MRS REHANA WIFE OF M AKBAR SHARIFF AGED ABOUT 63 YEARS
3 . MR WASEEM SHARIFF SON OF M AKBAR SHARIFF AGED ABOUT 44 YEARS ALL ARE R/AT NEW NO 21 OLD NO 11, 9TH CROSS PARK AREA, WILSON GARDEN, BANGALORE - 560027 ...PETITIONERS (BY SRI. ALLAH BAKASH M., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001. REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE - 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNNG - (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP COMPLEX, 9TH CROSS 9TH MAIN 2ND BLOCK JAYANAGAR BANGALORE - 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND
-534- NOTICES DTD 11/10/2023 ISSUED BY THE R-4 IN CHALLAN NO. BBMP/EoDB/CH/30148/23-24 AND CHALLAN NO. BBMP//EoDB/CH/30149/23-24 (ANNEXURE-B) (ANNEXURE-B1) FOR DEMANDING IN SO FAR IT IS CONCERNED TO GROUND RENT, GST ON GROUND RENT, LICENSE FEE, SCRUTINY FEE, AND ETC.
IN WP NO. 27928/2023
BETWEEN SREE RAJENDRASURI GURU MANDIR TRUST HAVING ITS OFFICE AT NO.25 AND 25/1, JAIN TEMPLE MAIN ROAD VV PURAM, BENGALURU 560004. IT IS A TRUST REGISTERED UNDER THE INDIAN TRUST ACT AND REP BY ITS MANAGING TRUSTEE, SRI SHANTILAL S JAIN, S/O SRI SUMERMAL JAIN, AGED ABOUT 71 YEARS, AT NO.25 AND 25/1, JAIN TEMPLE MAIN ROAD, VV PURAM, BENGALURU 560004 ...PETITIONER (BY SRI. JNANESH KUMAR K., ADVOCATE)
AND 1 . THE STATE OF KARANTAKA DEPARTMENT OF URBAN DEVELOPMENT, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU 560001, REP BY ITS PRINCIPAL SECRETARY
2 . THE STATE OF KARNATAKA LABOUR DEPARTMENT AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU 560001, REP BY UNDER SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, N R SQUARE,
-535- BENGALURU 560002, REP BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE, JAYANAGARA, BENGALURU 560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R2 BEARING NO. UDD 3 TPP 2015 RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO. 28370/2023
BETWEEN
S R UMASHANKAR SON OF KS RAMAIAH AGED ABOUT 58 YEARS R/A NO 369, 12TH CROSS 5TH MAIN RMV 2ND STAGE DOLLARS COLONY, BENGALURU - 560 094 ...PETITIONER (BY SRI. SANJAY H SETHIYA., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA AMBEDKAR VEEDHI BENGALURU – 560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY
-536- DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA BENGALURU - 560 001 3 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER N R SQUARE, BENGALURU – 560002
4 . THE ASSISTANT DIRECTOR TOWN PLANNING 18TH CROSS IDEAL HOME LAYOUT RR NAGAR NEAR BESCOM OFFICE BENGALURU - 560 098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS PER ANNEXURE-S AS BEING ULTA VIRES THE CONSTITUTION SO FAR AS THE PETITIONERS AS CONCERNED AND ETC.
IN WP NO.28388/2023
BETWEEN
SMT SWAPNASHREE SIDDEGOWDA RATHNA D/O C SIDDEGOWDA, W/O M K LAKSHMANA, AGED ABOUT 41 YEARS, R/AT NO 1046/2, 14TH A MAIN, PARVATHI STREET, HANUMANTHANAGAR, GAVIPURAM EXTENSION, BENGALURU 560019 REP. BY HER POWER OF ATTORNEY HOLDER,
-537- SRI SIDDEGOWDA, S/O LATE CHIKKAMAYEGOWDA, AGED ABOUT 72 YEARS, R/AT NO 1650, 2ND CROSS, VIDYANAGAR, MANDYA 571401 ...PETITIONER (BY SRI.NAGARAJA T., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS ADDITIONAL CHIEF SECRETARY, URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BANGALORE 560001
2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE, N R CIRCLE, BANGALORE 560002 3 . THE SPECIAL COMMISSIONER (TOWN PLANNING) BRUHAT BANGALORE MAHANAGARA PALIKE, N R CIRCLE, BANGALORE 560002 4 . THE OFFICE OF ASSISTANT DIRECTOR TOWN PLANNING (JAYANAGARA), BBMP, 9TH CROSS, 8TH MAIN ROAD, 2ND BLOCK, JAYANAGAR, BANGALORE, INDIA 560004 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE CIRCULAR BEARING NO. HENINAYO/PR/505/2016-17 DT. 21/07/2016, ISSUED BY R2, THE OFFICE OF COMMISSIONER, BBMP, N.R. CIRCLE, BENGALURU -560002, PRODUCED AT ANNEXURE-C, CIRCULAR BEARING NO. HENINAYO/PR/719-2016-17 DT. 29/8/2016, ISSUED BY R3 AND ETC.
-538-
IN WP NO.28395/2023
BETWEEN
1 . N HYMAVATHI W/O SRI. N NAGARAJ, AGED ABOUT 55 YEARS, R/AT NO. 19/7, MYSORE DEVIATION ROAD, MAGADI ROAD, GOPALAPURAM, BENGALURU 560 023
2 . 99 TREEZ WHITE WATER A PARTNERSHIP FIRM UNDER THE PROVISIONS OF PARTNERSHIP ACT, 1932 HAVING REGISTERED OFFICE AT NO. 252/21/A, HOSAHUDYA BEHIND COUNTRY CLUB DODDABALLAPURA POST AND TALUK BENGALURU RURAL DISTRICT -561203 REPRESENTED BY ITS PARTNER SRI. BUDDHARAJU CHANDRA SHEKAR REDDY ...PETITIONERS (BY SRI. BADRI VISHAL., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BENGALURU 560001 REPRESENTED BY ITS UNDER SECRETARY. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R SQUARE, BENGALURU 560 002 REPRESENTED BY THE COMMISSIONER
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, BENGALURU 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1
-539- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT SECTION 18 A OF THE KARNATAKA TOWN AND COUNTY PLANNING ACT 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO. 23/2004 (KARNTAKA TOWN AND COUNTY PLANNING (AMENDMENT) ACT 1988) PRODUCED AT ANNX-A) AS BEING ULTRA VIRES THE CONSTITUTION OF INDIA AND ETC.
IN WP NO.28495/2023
BETWEEN
M/S SHILPA HIGHRISE PVT LTD A COMPANY REGISTERED UNDER COMPANIES ACT 1956 HAVING ITS REGD. OFFICE AT NO. 05, SHILPA SUNSHINE 27TH CROSS, 6TH MAIN ROAD, JAYANAGARA 3RD BLOCK, BANGALORE - 560 011 REPRESENTED BY ITS DIRECTOR SRI T R RAMACHANDRA AGED ABOUT 46 YEARS ...PETITIONER (BY SRI. B PRAMOD., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY
-540- 3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE - 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING -NORTH BRUHAT BANGALORE MAHANAGARA PALIKE ANNEX BUILDING, HEAD OFFICE BUILDING N R SQUARE BANGALORE - 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 28547/2023
BETWEEN
SRI T K NARAYANAPPA S/O LATE KEMPE GOWDA AGED ABOUT 85 YEARS R/AT NO 10 RAMANNA GARDEN VIDYARANYAPURA BENGALURU - 560 097 ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA, DR AMBEKDAR VEEDHI
-541- BENGALURU - 560 001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU - 560 001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002 REPRESENTED BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (WEST) BRUHAT BENGALURU MAHANAGARA PALIKE SHESHADRIPURAM SAMPIGE ROAD NEXT TO BHASHYAM PARK BENGALURU - 560020 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01/2022) NO. DPAL.50SHASANA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 28652/2023
BETWEEN
SMT. MYTRIYI MURTHY W/O SRI H.N.L. MURTHY AGED ABOUT 69 YEARS, R/AT NO 03, 15TH CROSS, 6TH PHASE J P NAGAR BENGALURU - 560078
-542- REP BY GPA HOLDER SRI HALLEGERE MURTHY S/O SRI H T NARAYANA MURTHY, AGED ABOUT 78 YEARS R/A N0.3, 15TH CROSS, 6TH PHASE, J P NAGAR , BENGALURU -560078 ...PETITIONER (BY SRI.JNANESH KUMAR K., ADVOCATE)
AND 1 . STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT AMBEDKAR VEEDHI, VIKASA SOUDHA BENGALURU - 560001 REP BY ITS PRINCIPAL SECRETARY 2 . THE STATE OF KARNATAKA LABOUR DEPARTMENT, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU - 560001 REP BY ITS UNDER SECRETARY TO GOVERNMENT
3 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, N R SQUARE, BENGALURU - 560002 REP BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE, SOUTH J P NAGAR BENGALURU - 560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R1 BEARING NO.UDD 3 TPP 2015 DTD 25.02.2020 ANNEXURE-D INSOFAR AS THE INSERTED RULES 37-A AND 37-C ARE CONCERNED AND ETC.
-543-
IN WP NO. 28785/2023
BETWEEN
M/S RAMKRISHY INFRASTRUCTURE PVT LTD., HAVING ITS REGISTERED OFFICE AT NO. 500, SAMTRUPTHI APARTMENTS VIRUPAKSHAPURA, KODIGEHALLI BENGALURU 560 097 REP BY ITS MANAGING DIRECTOR SRI.K V KRISHNA REDDY REG. UNDER COMPANIES ACT 1956 ...PETITIONER (BY SRI. RAJATH H V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMETN DEPARTMENT REPRESENTED BY ITS SECRETARY VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE 560 001
2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001
3 . THE STATE OF KARNATAKA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION REPRESENTED BY ITS SECRETARY VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001
4 . BANGALORE BRUHATH MAHANAGARAPALIKE REPRESENTED BY ITS COMMISSIONER NR SQUARE, BANGALORE 560 002
5 . ASSISTANT DIRECTOR TOWN PLANNING DEPARTMENT
-544- BRUHATH BENGALURU MAHANAGARA PALIKE RAJARAJESHWARINAGAR BANGALORE 560 098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO a) DIRECTION OF SIMILAR NATURE DECLARING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO. 8 OF 2021 UNCONSITUTIONAL AND ETC.
IN WP NO. 28913/2023
BETWEEN
1 . SRI K M RAJANNA S/O LATE MARIYAPPA, AGED ABOUT 51 YEARS,
2 . SMT MANIKYA W/O K M RAJANNA, AGED ABOUT 47 YEARS,
3 . SRI MANOJ R S/O SRI K M RAJANNA, AGED ABOUT 30 YEARS, 4 . SRI RANJITHA R D/O SRI K M RAJANNA, AGED ABOUT 28 YEARS,
ALL ARE R/A SY NO 85/6, KOGILU, MARIYAPPA GARDEN, KATTIGENAHALLI MAIN ROAD, BENGALURU NORTH TALUK, BENGALURU 560064 ...PETITIONERS
-545- (BY SRI./SMT : MOHAN KUMAR M)
AND 1 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, BENGALURU 560002
2 . THE ASSISTANT DIRECTOR TOWN PLANNING, BRUHATH BENGALURU MAHANAGARA PALIKE, ROOM NO 2 YELAHANKA ROOM NO 2, AMRUTHAHALLI MAIN ROAD, BYATARAYANAPURA, BELLARY ROAD, BENGALURU 560092
3 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMENT, AMBEDKAR VEEDHI, BANGALORE-560 001. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DATED 01/12/2023 IN LP NO. BBMP/AD.COM/YLK/0810/23-24 VIDE ANNEXURE-A ISSUED BY R2 BY DIRECTING THE ISSUE THE PLAN SANCTION BY ALLOWING THE PRESENT WP AND ETC.
IN WP NO.29149/2023
BETWEEN
M/S UNITED DEVELOPERS A REGD. PARTNERSHIP FIRM OFFICE AT NO.317, SAI SANNIDHI LAYOUT BELATHUR VILLAGE, KADUGODI POST BIDARAHALLI HOBLI, BENGALURU EAST TALUK BENGALURU-560067
-546- REP. BY ITS MANAGING PARTNER MR P SUBRAMANI ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI BENGALURU-560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU-560001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER 4 . THE JOINT DIRECTOR TOWN PLANNING(NORTH) N R SQUARE, HEAD OFFICE BUILDING ANNEX BUILDING, BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT THE ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE-Q) ISSUING R2 AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
-547- IN WP NO. 258/2024
BETWEEN
SRI S N RAVIKUMAR @ RAVIKUMAR S RAJU S/O A.S. NARAYANA RAJU AGED 59 YEARS R/AT 1, STRATTON PARK 2ND MAIN ROAD, SANJAYNAGAR JALADARSHINI LAYOUT BENGALURU - 560094 ...PETITIONER (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA DR. AMBEDKAR VEEDHI BENGALURU - 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU - 560001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BENGALURU - 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BENGALURU MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD, BENGALURU - 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-548- SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50 SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE-Q) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 681/2024
BETWEEN
M/S AKARSHA REALTY PRIVATE LIMITED A PRIVATE COMPANY REGISTERED UNDER COMPANIES ACT 2013, HAVING ITS REGISTERED OFFICE AT NO.2/4, LANGFORD GARDEN, RICHMOND TOWN, BANGALORE-560025 REPRESENTED BY ITS DIRECTOR, AND AUTHORIZED SIGNATORY SRI B.M. JAYESHANKAR AGED ABOUT 65 YEARS ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP BY THE CHIEF COMMISSIONER N.R. SQUARE, BENGALURU-560002 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE
-549- NR SQUARE, BANGALORE-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-K AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 796/2024
BETWEEN
PRIDE AND EXPERT PROPERTIES PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE PROVISIONS OF COMPANIES ACT 1956, HAVING REGISTERED OFFICE AT NO 901, 9TH FLOOR, PRIDE HULKUL NO 116, LALBAGH ROAD, BENGALURU 560027 REPRESENTED BY ITS DIRECTOR SRI BANGALORE RAMAMURTHY RAVINDRA ...PETITIONER (BY SRI. BADRI VISHAL., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BENGALURU 560001 REPRESENTED BY ITS UNDER SECRETARY
2 . THE BRUHATH BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REPRESENTED BY THE COMMISSIONER 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING SOUTH,
-550- BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 PROMULGATED BY R1 BROUGHT INTO EFFECT BY KARNATAKA ACT NO. 23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) PRODUCED AT ANNEXURE-A AS BEING ULTRA VIRES THE CONSTITUTION OF INDIA AND ETC.
IN WP NO.859/2024
BETWEEN
1 . M/S JAIN LIFESPACES PROPERTIES LLP A PARTNERSHIP FIRM INCORPORATED UNDER THE LIMITED LIABILITY PARTNERSHIP ACT 2008, HAVING OFFICE AT NO.SF-2, 5TH FLOOR, SAMPURANA CHAMBERS, NO.13, VASAVI TEMPLE ROAD, V V PURAM, BANGALORE 560004, REP BY ITS PARTNERS, SRI SANKESH KUMAR JAIN, S/O SRI KANTILAL JAIN, AGED ABOUT 35 YEARS
2 . SMT SUJATHA PRIYADATTA W/O SRI M N PRIYA DATTA, AGED ABOUT 51 YEARS,
3 . SMT M P PRIYANKA D/O SRI M N PRIYA DATTA, AGED ABOUT 30 YEARS, R/AT NO.6/67, POONA,
-551- 47TH CROSS, 8TH BLOCK, JAYANAGAR, BANGALORE 560070. 4 . SRI M P PRAKRUTH S/O SRI M N PRIYA DATTA, AGED ABOUT 27 YEARS, ALL ARE R/AT NO.6/67, POONA, 47TH CROSS, 8TH BLOCK, JAYANAGAR, BANGALORE 560070. PETITIONER NOS.2 TO 4 REP BY THEIR GPA HOLDER M/S JAIN LIFESPACES PROPERTIES LLP, BY ITS PARTNERS, SRI SANKESH KUMAR JAIN. ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REP BY ITS SECRETARY
3 . BRUHATH BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002, REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR (TOWN PLANNING-SOUTH), BRUHAT BANGALORE MAHANAGARA PALIKE, BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD, JAYANAGAR 2ND BLOCK, BANGALORE 560011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-552- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR AND ETC.
IN WP NO.1006/2024
BETWEEN
V CHITTI BABU SON OF V VARADARAJULU NAIDU, AGED ABOUT 55 YEARS, R/A NO 154, 3RD CROSS, GIRINAGAR, I PHASE, BENGALURU - 560085 ...PETITIONER (BY SRI. ABHINAY Y T., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI BENGALURU – 560001
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560002 REPRESENTED BY ITS COMMISSIONER
3 . THE ASSISTANT DIRECTOR, TOWN PLANNING (RAJARAJESHWARINAGAR) 18TH CROSS, IDEAL HOME LAYOUT,
-553- R R NAGAR, NEAR BESCOM OFFICE, BENGALURU – 560098
4 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BANGALORE- 560001 REPRESENTED BY ITS SECRETARY ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R24 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAWS (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) (ANNEXURE-C) AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 1239/2024
BETWEEN
SHANKARANARAYANA CONSTRUCTIONS PVT LTD A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956, HAVING ITS REGD. OFFICE ADDRESS AT, 4TH FLOOR, SNC HOUSE, NO.7, RESIDENCY ROAD, BENGALURU-560025 REP. BY ITS SENIOR GENERAL MANAGER (PROJECTS) MR.A.G. SUBRAMANYA, AGED ABOUT 58 YEARS, ...PETITIONER (BY SMT.KALIGOTLA NITYA., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA,
-554- DR.AMBEDKAR VEEDHI, BENGALURU-560001 REPRESENTED BY ITS SECRETARY.
2 . BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED SECOND DEMAND NOTICE BEARING LP NO. PRJ/7389/22-23 (BBMP/ADDL.DIR/JDNORTH/0072/22-23) AND PROJECT NO. PRJ/7389/22-23 (PRODUCED AT ANNEXURE-A) IN RESPECT OF THE LEVY OF CHARGES UNDER THE HEADS SCRUTINY FEE, GROUND RENT, LICENSE FEE AND LABOUR CESS AND ETC.
IN WP NO. 1276/2024
BETWEEN
SRI SUNIL KUMAR SOOD S/O LATE BURARAM SOOD, AGED ABOUT 81 YEARS, R/A 872-M 80 FEET ROAD, OPP KRISHNA TEMPLE, HAL 2ND STAGE, INDIRANAGAR, BENGALURU-560038 ...PETITIONER (BY SRI. MOHAN KUMAR M., ADVOCATE)
AND 1 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, JDPT NORTH, BENGALURU.
-555- 2 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) UTILITY BUILDING, MAYOHALL 22ND FLOOR, M.G ROAD, BENGALURU.
3 . STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY, URBAN DEVELOPMENT AMBEKDAR VEEDHI, BENGALURU-560001. ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R1 & R2 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DATED 26/12/2023 IN LP NO. BBMP/AD.COM/EST/1090/23-24 VIDE ANNEUXRE-A ISSUED BY R2 BY DIRECTING THE ISSUE THE PLAN SANCTION BY ALLOWING THE PRESENT WP AND ETC.
IN WP NO. 1442/2024
BETWEEN
M/S. KARLE INFRA PVT. LTD., FORMERLY, M/S KARLE INFRA PROJECTS PRIVATE LIMITED A PRIVATE LIMITED COMPANY INCORPORATED UNDER THE PROVISIONS OF THE COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AT NO. 151, INDUSTRIAL SUBURB, YESHWANTHPUR, BANGALORE 560 022. REP. BY ITS DIRECTOR AND AUTHORISED SIGNATORY, SRI DHRUVA KARLE AGED ABOUT 42 YEARS. ...PETITIONER
-556- (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU 560 001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER, N R SQUARE, BENGALURU 560 002. 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, NR SQUARE, BENGALURU 560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 1470/2024
BETWEEN
M/S MYHNA ESTATE PROJECTS A PARTNERSHIP FIRM REGISTERED UNDER PARTNERSHIP ACT, HAVING ITS OFFICE AT NO.83, 1ST FLOOR, G.P PLAZA, OUTER RING ROAD, ANAND NAGAR, NEAR KALA MANDIR, MARATHAHALLI, BANGALORE-560037
-557- REP. BY ITS MANAGING PARTNER SRI.M.KARTHIKEYAN, S/O MAHALINGAM.V AGED ABOUT 43 YEARS ...PETITIONER (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R AMBEDKAR VEEDHI, BANGALORE-560001. REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R AMBEDKAR VEEDHI, BANGALORE-560001. REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R SQUARE, BANGALORE-560002. REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE, ANNEX BUILDING, HEAD OFFICE BUILDING, N.R SQUARE, BANGALORE-560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AND ETC.
-558- IN WP NO. 1587/2024
BETWEEN
SRI T N CHANDRASHEKAR GOWDA S/O LATE M NARAYANAGOWDA AGED ABOUT 51 YEARS R/AT NO 45 THANISANDRA DR. SHIVARAMAKARATHA NAGAR POST, BANGALORE - 560077 ...PETITIONER (BY SRI. M SHIVAPRAKASH., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B .R. AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS SECRETARY
2 . THE PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT, STATE OF KARNATAKA VIDHANA SOUDHA, BANGALORE – 560001
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560001 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (YELAHANKA ) BRUHAT BENGALURU MAHANAGARA PALIKE, AMRUTHAHALLI MAIN ROAD, BYATARAYANAPURA,BELLARY ROAD, BANGALORE ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
-559- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 1/2022) NOTIFIED ON 13/01/2022 AT ANNEXURE-M AS BEING ULTRA VIRES THE CONSTITUTION INSO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 1656/2024
BETWEEN
M/S PRIMIS VENTURES LLP HAVING REGISTERED UNDER SECTION 11 OF THE LIMITED LIABILITY PARTNERSHIP ACT, 2008 HAVING ITS REGISTERED OFFICE AT NO. 34/2, YALENAHALLI, BEGUR HOBLI, JP NAGAR, VIII PHASE, BANGALORE SOUTH, BANGALORE 560 076 REP BY DESIGNATED PARTNER & AUTHROISED SIGNATORY SRI. HOSUR MAHADEV GOUD AGED ABOUT 35 YEARS ...PETITIONER (BY SRI.SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESETNED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU 560 001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU 560 002. 3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (BOMMANAHALLI ZONE) BRUHAT BENGALURU MAHANAGARA PALIKE, BEGUR MAIN ROAD, BENGALURU 560 068. ….RESPONDENTS
-560- (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 1715/2024
BETWEEN
1 . SMT BRINDA N RAO W/O D. NARASIMHA RAO AGED ABOUT 69 YEARS,
2 . SRI.D. AKSHAY S/O D. NARASIMHA RAO AGED ABOUT 38 YEARS,
BOTH ARE R/AT NO 250, 12TH MAIN, SARASWATHIPURAM, MYSORE-570009 ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE-560001 REP BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE-560001 REP BY ITS SECRETARY
-561-
3 . BRUHAT BANGALORE MAHANAGARA PALIKE NR SQUARE, BANGALORE-560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BENGALURU MAHANAGARA PALIKE 22ND FLOOR, MAYOHALL, UTILITY BUILDING, BANGALORE-560001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 ANNEXURE-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.1787/2024
BETWEEN
M/S SRINIDHI DESIGNBUILD PRIVATE LIMITED A PRIVATE LIMITED COMPANY HAVING ITS OFFICE AT. FLAT NO. 401, SRI EMERALD PARK, NEXT TO VASVANI WHISPERING PALMS, MARATHAHALLI, BANGALORE -560038. REPRESENTED BY ITS DIRECTOR SRI. B. JAGADEESH ...PETITIONER (BY SRI. VIRUPAKSHAIAH P.H., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI,
-562- BANGALORE-560001. REPRESENTED BY ITS SECRETARY
2 . THE SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATURE, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE -560001. 3 . BRUHATH BENGALURU MAHANAGARA PALIKE NR SQUARE, BANGALORE-560002. REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING-(MAHADEVAPURA), BRUHATH BENGALURU MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE -560048. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE BEARING LP NO. BBMP/AD.COM/MDP/0630/22-23 DATED NIL ISSUED BY THE R4 AUTHORITY VIDE ANNEXURE-G HOLDING THE SAME IS ILLEGAL AND ETC.
IN WP NO.1825/2024
BETWEEN
1 . M/S PATHI BUILDERS AND DEVELOPERS A REGD. PARTNERSHIP FIRM HAVING NUMBER 287/93-94 REPRESENTED BY ITS PRESENT PARTNERS
SRI G M PRASANNA KUMAR S/O LATE G MALLIKARJUNAPPA AGED ABOUT 55 YEARS R/AT GEM HOUSE, MAIN ROAD
-563- BHEEMA SAMUDRA CHITRADURGA DISTRICT 577520
2 . G M LINGARAJU S/O LATE G MALLIKARJUNAPPA AGED ABOUT 52 YEARS R/AT GEM HOUSE, MAINROAD BHEEMA SAMUDRA CHITRADURGA DISTRICT 577520 3 . ANIT KUMAR S/O G M SIDDGESGWAR AGED ABOUT 38 YEARS R/AT GEM HOUSE, MAIN ROAD BHEEMA SAMDURA CHITRADURGA DISTRICT 577520
4 . SHREE MAHESH J S/O GOVINDARAJU AGED ABOUT 34 YEARS JDA AND JPA HOLDER WITH M/S PATHI BUILDERS AND DEVELOPERS HAVING REGD. OFFICE AT GOVIANU OFFICE NO 385, 13TH CROSS, SADASHIVANAGAR BANGALORE 560080 ...PETITIONERS (BY SRI. PRASANNA SIMHA H.K., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE 560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIMAENTARY AFFAIRS AND LEGISLATION VIKAS SOUDHA, BNAGALORE 560001 REP BY ITS SECRETARY
-564- 3 . BRUHAT BENGALURU MAHANAGARA PALIKE NR SQUARE, BENGALURU 560002 REP BY ITS CHIEF COMMISSIONER
4 . THE JOINT DIRECTOR OF TOWN PLANNING SOUTH NR SQURE, HEAD OFFICE BUILDING ANNEX BUILDING, BENGALURU 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 08/12/2023, IN LP NO. BBMP/ADDITIIONAL DIRECTOR /J D SOUTH/0012/2022-23, ISSUED BY THE R4, WHICH IS AT ANNEXURE-A, TO THE WP.
IN WP NO.1961/2024
BETWEEN
SRI B R DILIP KUMAR S/O B.R. RANGASWAMY, AGED ABOUT 50 YEARS, R/AT NO.101, RAILWAY PARALLEL ROAD, KUMARA PARK WEST, SHESHADRIPURAM, BANGALORE-560020 ...PETITIONER (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY
-565- AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING -WEST BRUHAT BANGALORE MAHANAGARA PALIKE, SAMPIGE ROAD, SHESHADRIPURAM, BANGALORE-560020 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.2153/2024
BETWEEN
PRAJAPITA BRAHMA KUMARIS ISHWARIYA VISHWA VIDYALA SY NO 104, JAKKUR VILLAGE YELAHANKA HOBLI, BANGALORE NORTH TALUK BANGALORE 560065 RESP BY ITS AUTHORIZED PERSON BY B K LEELA ...PETITIONER (BY SRI. SHARANADEEP., ADVOCATE)
-566- AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT REP BY SECRETARY VIKAS SOUDHA, DR AMBEDKAR VEEDHI BENGALURU 560001
2 . THE DEPARTMENT OF LABOUR REP BY ITS SECRETARY VIKAS SOUDHA, DR B R AMBEKDAR VEEDHI BANGALORE 560001
3 . THE STATE OF KARNATKAA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION REP BY ITS SECRETARY VIKASA SOUDHA, DR B R AMBEKDAR VEEDHI BENGALURU 560001 4 . BANGALORE BRUHAT MAHANAGARA PALIKE REP BY ITS COMMISSIONER NR SQUARE, BANGALORE 560002
5 . ASSISTANT DIRECTOR TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE YELAHANKA, ROOM NO 2 AMURTHALLI MAIN ROAD BYATARAYANAPURA, BELLARY ROAD BANGALORE 560092 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO.8 OF 2021 UNCONSTITUTIONAL AND ETC.
-567- IN WP NO.2445/2024
BETWEEN
1 . M/S SAF CONSRUCTION AND PROJECTS PVT LTD INCORPORATED UNDER THE COMPANIES ACT 1956, HAVING ITS REGD. OFFICE AT 1ST MAIN, MANGO GARDEN, NEAR DPS, KONANAKUNTE CROSS, KANAKPURA MAIN ROAD, BANGALORE - 560062
REPRESENTED BY ITS DIRECTOR SRI FAKRUDDIN ALI AHMED S/O ABDUL SATTAR, AGED 46 YEARS
2 . SRI MOHAMMED SHAKIR KHALEEL, S/O LATE KHALEEL, AGED 72 YEARS, R/AT NO.44, R.V.ROAD, BASAVANAGUDI, BANGALORE - 560004 REPRESENTED BY HIS GPA HOLDER M/S SAF CONSTRUCTION AND PROJECTS PVT. LTD., BY ITS DIRECTOR, SRI FAKRUDDIN ALI AHMED ...PETITIONERS (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKAS SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560001 REPRESENTED BY ITS SECRETARY.
-568- 3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, BBMP HEAD OFFICE, N.R.SQUARE, BANGALORE - 560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-H) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.2510/2024
BETWEEN
1 . SRI RAMESH CHANDRA SOMANI @ RAMESH CHANDER SOMANI S/O MANAK CHAND SOMANI, AGED ABOUT 63 YEARS,
2 . SMT SUSHEELA SOMANI @ SUSHILA SOMANI S/O RAMESH CHANDRA SOMANI, AGED ABOUT 58 YEARS, BOTH ARE R/A NO 25, 35TH MAIN, DOLLARS SCHEME, BTM LAYOUT 1ST STAGE, BANGALORE 560068 ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
-569- AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTNAT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BANGALORE MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT TNO. 01 OF 2022) NOTIFIED IN 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, AND ETC.
IN WP NO. 2603/2024
BETWEEN
1 . SRI. K. J. DEEPAK S/O K V JAYAPRAKASH
-570- AGE ABOUT 43 YEARS
2 . SMT GOWRI DEEPAK W/O K V JAYAPRAKASH AGE ABOUT 43 YEARS
BOTH ARE R/AT NO. 1153, PRESTIGE SOUTH, RIDGE APARTMENT BSK 3RD STAGE HOSAKEREHALLIL BANGALORE - 560085 ...PETITIONERS (BY SRI. MAYANNA GOWDA N.R., ADVOCATE)
AND 1 . THE GOVERNMENT OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKAS SOUDHA, BANGALORE - 560001 BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGRA PALIKE (BBMP) N R SQUARE, BANGALORE - 560002 BY ITS COMMISSIONER
3 . ASSISTANT DIRECTOR TOWN & COUNTRY PLANNING (SOUTH) BBMP 9TH CROSS, 9TH MAIN, JAYANAGAR 2ND BLOCK, BANGALORE - 560 011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE AMENDMENT TO RULE 37A TO THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULES 2019 NOTIFIED VIDE NOTIFICATION NO. UDD 3TRP 2015 DTD 25.02.20 ISSUED BY R1 AS PER ANNEXURE-G AND ETC.
-571- IN WP NO.2702/2024
BETWEEN
1 . SMT. R. VIJAYALAKSHMI W/O V N RANGAIAH, AGED ABOUT 71 YEARS,
2 . SRI ARJUN R S/O V N RANGAIAH, AGED ABOUT 35 YEARS, BOTH ARE R/AT NO 2/8, 4TH MAIN ROAD, GOVINDARAJANAGAR, VIJAYANAGARA, BENGALURU 560 040 ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
AND 1 .
3. 4. STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY, AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU 560 001, REP. BY ITS SECRETARY.
THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002. REP. BY ITS COMMISSIONER.
THE ASSISTANT DIRECTOR TOWN PLANNING (WEST) SHESHADRIPURAM, SAMPIGE ROAD, NEXT TO BASHYAM PARK, BENGALURU 560 020. THE ASSISTANT DIRECTOR TOWN PLANNING (WEST) SHESHADRIPURAM, SAMPIGE ROAD, NEXT TO BASHYAM PARK, BENGALURU 560 020. ….RESPONDENTS
(BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
-572- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.2718/2024
BETWEEN
1 . SRI. RAJESH DHARIWAL DANMAL S/O DANMAL DHARIWAL AGED ABOUT 64 YEARS 2 . SRI NIMISH DHARIWAL S/O DANMAL DHARIWAL AGED ABOUT 59 YEARS
BOTH ARE R/A NO. 1153, PRESTIGE SOUTH RIDGE APARTMENT, BSK 3RD STAGE HOSAKEREHALLI, BANGALORE - 560085 ...PETITIONERS (BY SRI. MAYANNA GOWDA N R., ADVOCATE)
AND 1 . THE GOVERNMENT OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKAS SOUDHA BANGALORE - 560001 BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP) N R SQUARE BANGALORE - 560002 BY ITS COMMISSIONER
3 . ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING(SOUTH) BBMP 9TH CROSS, 9TH MAIN, JAYANAGAR 2ND BLOCK, BANGALORE - 560 011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-573- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE AMENDMENT TO RULE 37A TO THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULES 2019 NOTIFIED VIDE NOTIFICATION NO. UDD 3TPP 2015 DTD 25.02.2020 ISSUED BY THE R-1 AS PER ANNX-G AND ETC.
IN WP NO.2755/2024
BETWEEN
RAJARAJESWARI PLEG MARAMMA TEMPLE TRUST NO.109, SIDDAPURA, JAYANAGAR, BANGALORE 560011 REP BY ITS MANAGING DIRECTOR ...PETITIONER (BY SRI. MAYANNA GOWDA N.R., ADVOCATE)
AND 1 . THE GOVERNMENT OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKASA SOUDHA, BANGALORE 560001 BY ITS SECRETARY 2 . BRUTHAT BENGALURU MAHANAGARA PALIKE, (BBMP) N.R SQUARE, BANGALORE 560 001 BY ITS COMMISSIONER
3 . ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BBMP 9th CROSS, 9th MAIN, JAYANAGAR 2nd BLOCK, BANGALORE 560 011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR,
-574- ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE AMENDMENT TO RULE 37A TO THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULES 2019 NOTIFIED VIDE NOTIFICATION NO. UDD 3 TTP 2015 DTD 25.02.2020 ISSUED BY R-1 AS PER ANNX-G AND ETC.
IN WP NO. 2799/2024
BETWEEN
M/S. KALYANI TECHPARK PVT. LTD., COMPANY REGISTERED UNDER INDIAN COMPANIES ACT 1956, NO.151/1B, DORAISANIPALYA, OPPOSITE IIM BANNERGHATTA ROAD, BANGALORE 560076, BY ITS AUTHORIZED SIGNATORY, SRI RAMPRASAD ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANALORE 560001
2 . STATE OF KARNATAKA REP BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001
3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE 560001, REP BY ITS SECRETARY
-575- 4 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REP BY ITS CHIEF COMMISSIONER
5 . THE JOINT DIRECTOR TOWN PLANNING NORTH, BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BANGALORE 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-H DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.2890/2024
BETWEEN
1 . SHANKAR REDDY M B S/O LATE M BHOOMI REDDY AGED ABOUT 59 YEARS, R/AT NO.255/16, 4TH MAIN, 1ST CROSS, 1ST BLOCK, BHOOMI REDDY COLONY HAL 3RD STAGE, NEW TIPPASANDRA BANGALORE-560075
2 . SMT VIJAYAMMA S/O LATE RAMAKRISHNA REDDY M B AGED ABOUT 50 YEARS, R/AT NO.743/9, 4TH MAIN ROAD 1ST BLOCK, BHOOMI REDDY COLONY HAL 3RD STAGE, NEW TIPPASANDRA
-576- BANGALORE-560075
3 . CHANDRASHEKAR REDDY M B S/O LATE M BHOOMI REDDY AGED ABOUT 57 YEARS R/AT NO.743/9, 4TH MAIN ROAD 1ST BLOCK, BHOOMI REDDY COLONY HAL 3RD STAGE, NEW TIPPASANDRA BANGALORE-560075 ...PETITIONERS (BY SRI. BADRI VISHAL., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BENGALURU-560001 REP. BY ITS UNDER SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REP. BY THE COMMISSIONER
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO. 23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) PRODUCED AT ANNEXURE-A AND ETC.
-577- IN WP NO.2942/2024
BETWEEN
M/S DSR INFRA PROJECTS A REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT BBMP KHATA NO.639/645/1 SY NO.68, DSR TECHNO CUBE C BLOCK, 4TH FLOOR VARTHUR MAIN ROAD NEXT TO SKR KALYANA MANTAPA THUBARAHALLI, BENGALURU-560037 REP. BY DESIGNATED PARTNER AND AUTHORISED SIGNATORY SRI K S SATYANARAYANA REDDY AGED ABOUT 57 YEARS ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001
2 . THE BRUHART BENGALURU MAHANAGARA PALIKE REP. BY THE COMMISSIONER N R SQUARE, BENGALURU-560002 3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING(NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE BEGUR MAIN ROAD, BENGALURU-560068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
-578- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 3089/2024
BETWEEN
1 . MR TAM TAM PEDDA GURUVA REDDY S/O LATE PEDDA GURUVA REDDY AGED ABOUT 69 YEARS, R/A NO 1427, 18TH MAIN, 2ND PHASE, 2ND CROSS, J.P NAGAR, BANGALORE 560078
2 . MR GOPALA KRISHNA T S/O SRI TAM TAM PEDDA GURUVA REDDY AGED ABOUT 43 YEARS, R/A NO 1530, C AND D BLOCK, ANIKETHANA ROAD, KUVEMPU NAGAR, MYSORE 570023
3 . MRS T VENKATARAVANAMMA W/O SRI TAM TAM PEDDA GURUVA REDDY AGED ABOUT 57 YEARS, R/A NO 1530, C AND D BLOCK, ANIKETHANA ROAD, KUVEMPU NAGAR, MYSORE 570023
4 . MR TAM TAM SUNIL REDDY S/O SRI TAM TAM PEDDA GURUVA REDDY AGED ABOUT 40 YEARS, R/A NO 1427, 18TH MAIN, 2ND PHASE, 2ND CROSS, J.P NAGAR, BANGALORE 560078 ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT,
-579- VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BANGALORE MAHANAGARA PALIKE RHB COLONY, WHITEFIELD MAIN ROAD BANGALORE 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 3103/2024
BETWEEN
SRI. HARISH S A S/O ANJANAPPA, AGED ABOUT 59 YEARS,
-580- R/AT NO. 110, SAMPIGEHALLI, MAIN ROAD, NEAR GOVT SCHOOL, SAMPIGEHALLI, JAKKUR, BANGALORE 560064. ...PETITIONER (BY SRI. RAJATH H.V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE - 560 001. 2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE - 560 001. 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, REPRESENTED BY ITS SECRETARY, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560 001. 4 . BANGALORE BRUHATH MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, NR SQUARE, BANGALORE 560 002. 5 . ASSISTANT DIRECTOR TOWN PLANNING BRUHATH BENGALURU MAHANAGARA PALIKE, YELAHANKA, ROOM NO 2, BANGALORE 560092. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R4 & R5)
-581- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION OF SIMILAR NATURE DECLARING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO. 8 OF 2021 UNCONSTITUTIONAL AND ETC.
IN WP NO.3184/2024
BETWEEN
1 . M/S M R DEVELOPERS A REGISTERED PARTNERSHIP FIRM, HAVING ITS OFFICE AT NO.14, FLAT NO.202, SAI RESIDENCY 18TH MAIN, 1ST CROSS, MUNIREDDY LAYOUT, CHIKKALASANDRA, BANGALORE-560061 REPRESENTED BY ITS PARTNER SRI R POORNACHANDRA S/O R JAYACHANDRA NAIDU AGED ABOUT 35 YEARS
2 . SRI SAMPATH NAYAR S/O LATE S V NAYAR AGED BOUT 58 YEARS, R/AT NO.44/2, RAJKUMAR FARM, HONGASANDRA VILLAGE, BEGUR HOBLI, BANGALORE-560068 REPRESENTED BY HIS GPA HOLDER M/S M R DEVELOPERS BY ITS PARTNER SRI R POORNACHANDRA ...PETITIONERS (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-56001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY
-582- AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-56001 REPRESENTED BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE ANEX-3 BUILDING, HEAD OFFICE BUILDING N R SQUARE, BANGALORE-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.3341/2024
BETWEEN
1 . M/S OSR VENTURES LLP A LIMITED LIABILITY PARTNERSHIP INCORPORATED UNDER THE LIMITED LIABILITY PARTNERSHIP ACT-2008, HAVING ITS REGD. OFFICE AT NO. 40, LABBAN, 2ND FLOOR, VITTAL MALLYA ROAD, BANGLAORE-560 001, REP. BY ITS DESIGNATED PARTNER, SRI. DINESH PULIPATI. S/O B BHASKAR NAIDU
-583- AGED ABOUT 46 YEARS
2 . SMT GIRIJA W/O. SRI. V. M. RAGHU, AGED ABOUT 60 YEARS, R/A NO. 3, 17TH MAIN ROAD, AGS LAYOUT, AREHALLI, BANGALORE-560 061, REPRESENTED BY HER GPA HOLDER, THEIR GPA HOLDER, M/S. OSR VENTURES LLP., BY ITS DESIGNATED PARTNER, SRI. DINESH PULIPATI, ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560 001. REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE ANNEX-3, BUILDING, HEAD OFFICE BUILDING N R SQUARE, BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-584- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13.01.2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 3463/2024
BETWEEN
SRI. BALASUBRAMANI. K S/O KRISHNAPPA SHENGOTIAH AGED ABOUT 47 YEARS NO. 17, FLOOR EXOTIC MEREDIAN WILSON GARDEN, BANGALORE - 560027 ...PETITIONER (BY SRI. MAYANNA GOWDA N.R., ADVOCATE)
AND 1 . THE GOVERNMENT OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKAS SOUDHA BANGALORE - 560001 BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP) N R SQUARE BANGALORE - 560002 BY ITS COMMISSIONER
3 . ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING(SOUTH) BBMP 9TH CROSS, 9TH MAIN, JAYANAGAR 2ND BLOCK, BANGALORE - 560 011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-585- SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE AMENDMENT TO RULE 37A TO THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULES 2019 NOTIFIED VIDE NOTIFICATION NO.UDD 3TPP 2015 DTD 25.2.2020 ISSUED BY R1 AS PER ANNEXURE-G AND ETC.
IN WP NO. 3525/2024
BETWEEN
SRI. BELIMATHA MAHA SAMSTAHNA SOCIO CULTURAL AND EDUCATION TRUST, REGD. OFFICE AT NO.5, BELIMATHA ROAD, BANGALORE-560053 REP. BY ITS LESSEE AND GPA HOLDER, M/S RAJARAJESHWARE BUILDDCON PVT LTD., A COMPANY INCORPORATED UNDER THE INDIAN COMPANIES ACT, 1956, HAVING ITS REGD. OFICE AT NO.67/1, SRI RANGA, NETTAKALLAPPA CIRCLE, BASAVANAGUDI, BANGALORE-560004 BY ITS DIRECTOR, SRI. RANJIT KUMA J.SHA ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR.AMBEDKAR VEEDHI, BANGALORE-560001 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION,
-586- VIDHANA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001 3 . THE BRUHATH BANGALORE MAHANAGARA PALIKE N.R.SQUARE, BANGALORE-560002 REPRESENTED BY ITS CHIEF COMMISSIONER 4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH, N.R.SQUARE, ANNEX -3 BUILDING, BBMP, BANGALORE-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-J DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.3543/2024
BETWEEN
1 . SMT KANTHA KUMARI AGED ABOUT 64 YEARS, W/O PUCKRAJ JAIN
2 . SRI PUKHRAJ JAIN AGED ABOUT 67 YEARS, S/O MOHAN LAL PETITIONERS NO.1 & 2 ARE R/A NO.83, 1ST MAIN, G D PARK EXTENSION, NEAR TTD TEMPLE, VYALIKAVAL MALLESHWARAM BENGALURU-560003
-587- 3 . SRI RAMESH KUMAR AGED 46 YEARS S/O LATE SRI NEMICHAND JAIN
4 . SRI MANOJ KUMAR AGED 7 YEARS S/O LATE SRI NEMICHAND JAIN PETITIONERS NO.3 & 4 ARE R/AT OLD NO.243, NEW NO.55/1-1 5TH MAIN, 4TH CROSS, 1ST STAGE, 2ND PHASE, GOKULA, MATHIKERE BANGALORE-560054 ...PETITIONERS (BY SRI. VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA DR AMBEDKAR VEEDHI BANGALORE-560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIDHANA SOUDHA, DR AMBEDKAR VEEDHI BANGALORE-560001
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS CHIEF COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (WEST) BBMP, SESHADRIPURAM SAMPIGE ROAD, BENGALURU-560020 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK.,
-588- SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-H AND ETC.
IN WP NO. 3556/2024
BETWEEN
SRI. BALASUBRAMANI. K S/O KRISHNAPPA SHENGOTIAH AGED ABOUT 47 YEARS NO. 17, FLOOR EXOTIC MEREDIAN WILSON GARDEN, BANGALORE - 560027 ...PETITIONER (BY SRI. MAYANNA GOWDA N R., ADVOCATE)
AND 1 . THE GOVERNMENT OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKAS SOUDHA BANGALORE - 560001 BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP) N R SQUARE BANGALORE - 560002 BY ITS COMMISSIONER
3 . ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING(SOUTH) BBMP 9TH CROSS, 9TH MAIN,JAYANAGAR 2ND BLOCK, BANGALORE - 560 011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
-589- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE AMENDMENT TO RULE 37A TO THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULES 2019 NOTIFIED VIDE NOTIFICATION NO.UDD 3TPP 2015 DTD 25.2.2020 ISSUED BY R1 AS PER ANNEXURE-G AND ETC.
IN WP NO. 3715/2024
BETWEEN
M/S FERNS ESTATES AND DEVELOPERS A PARTNERSHIP FIRM HAVING ITS PRINCIPAL PLACE OF BUSINESS AT NO.95, AMARJYOTHI LAYOUT, INTERMEDIATE RING ROAD, DOMLUR, BENGALURU - 560071 REPRESENTED BY ITS PARTNER MR. JASON JOSEPH FERNANDES ...PETITIONER (BY SRI. VIVEKANAND ANTHONY BRITTO., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIKASASOUDHA, DR. B.R. AMBEDKAR VEEDHI, BENGALURU - 560 001 REPRESENTED BY ITS SECRETARY.
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BENGALURU - 560 001 REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE BENGALURU - 560 002 REPRESENTED BY ITS CHIEF COMMISSIONER.
4 . THE JOINT DIRECTOR, TOWN AND COUNTRY PLANNING (NORTH)
-590- BRUHAT BENGALURU MAHANAGARA PALIKE NR CIRCLE, BENGALURU - 560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/20222 (ANNEXURE-O) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AS THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.3733/2024
BETWEEN
M/S SAI MOTORS A PARTNERSHP FIRM REGD. UNDER SECTION 58(1) OF INDIAN PARTNERSHIP ACT, 1932 OFFICE AT NO. NEARS LAKSHMI THEATRE, OPP IOCL PETROL BUNK, 168, FARM HOUSE, BANNERGHATTA ROAD, GOTTIGERE, BENGALURU-560083 REP. BY ITS MANAGING DIRECTOR, SRI SHAILESH MADHAV BALIGA S/O LATE MADHAV R BALIGA ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDAH, DR AMBEKDKAR VEEDHI, BENGALURU-560001. -591- 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTAY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU-560001 REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BENGALOORU MAHANAGARA PALIKE NR SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING NORTH, NR SQUARE, HEAD OFFICE BUILDING, ANNEX BUILDING, BENGALURU-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 BILL (KARNATAKA ACT NO. 01 OF 2022) ISSUED BY THE R2 NOTIFIED ON 13/01/2022 (ANNEXURE-Q) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.4186/2024
BETWEEN
1 . SRI VENKATESH V S/O SRI. P H VENKATARAMANAPPA, AGED ABOUT 49 YEARS, 2 . SRI. P V SRINIVAS S/O SRI. P H VENKATARAMANAPPA, AGED ABOUT 46 YEARS,
3 . SRI. P V MARUTHI S/O SRI. P H VENKATARAMANAPPA,
-592- AGED ABOUT 44 YEARS, ALL ARE R/AT 2nd CROSS, GUNJURPALYA VILLAGE, GUNJUR POST, VARTHUR HOBLI, BENGALURU EAST TALUK, BENGALURU 560 087 HEREIN REP. BY THEIR GENERAL POWER OF ATTORNEY HOLDER
M/S SVR BUILDERS AND DEVELOPERS A REGISTERED PRATNERSHIP FIRM, HAVING ITS OFFICE AT VILLA NO.360 INDU FORTUNE, FIELDS, K P H B PHASE 13 HYDERABAD 5000072 TELANGANA STATE, HAVING ITS BRANCH OFFICE IN BENGALURU AT DSR DIYA ARCADE, 220, 4th FLOOR, 9TH MAIN, HRBR LAYOUT, Ist BLOCK EXTENSION, KALYANANAGAR BENGALURU 560 043 REPRESENTED BY ITS GENERAL MANAGER, AND AUTHORISED SIGNATORY, SRI. K SAI CHARAN REDDY, S/O SRI. K SHIV KUMAR REDDY AGED ABOUT 28 YEARS, ...PETITIONERS (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA, VIKASA SOUDHA, BENGALURU 560 001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER N.R SQUARE, BENGALURU 560 002
3 . THE JOINT DIRECTOR TOWN AND COOUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE
-593- N R CIRCLE, BENGALURU 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 (KARNATAKA ACT NO.1 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNX-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO.4719/2024
BETWEEN
M/S SALARPURIA REAL ESTATE PRIVATE LIMITED A COMPANY REGD. UNDER COMPANIES ACT 1956 4TH FLOOR, SALARPURIA WINDSOR, NO. 3, ULSOOR ROAD, BENGALURU - 560 042. REPRESENTED BY ITS LEGAL HEAD, MR ASHWIN SANCHETI. ...PETITIONER (BY SMT. ANUPARNA BORDOLOI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT REPRESENTED BY ITS CHIEF SECRETARY, VIDHANA SOUDHA, BENGALURU - 560001. 2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, BANGALORE - 560 002. 3 . THE JOINT DIRECTOR (TOWN PLANNING)(NORTH ZONE) BRUHAT BENGALURU MAHANAGARA PALIKE,
-594- N R SQUARE BANGALORE - 560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT 01 OF 2022) NOTIFIED ON 13.01.2022 AS THE SAME IS ULTRA VIRES OF THE CONSTITUTION (ANNEXURE-A) AND ETC.
IN WP NO. 4845/2024
BETWEEN
M/S SRI VENKATESHWARA DISTILLERIES A PARTNERSHIP FIRM, NO. 29/A, KHB INDUSTRIAL AREA YELAHANKA NEW TOWN, BENGLAURU 560064 REP. BY ITS GENERAL POWER OF ATTORNEY HOLDER M/S. DSR INFRA PROJECTS A PARTNERSHIP FIRM NO.220, DSR DIYA ARCADE, Ist FLOOR, 9th MAIN ROAD, HRBR LAYOUT, Ist BLOCK, KALYAN NAGAR, BANGALORE 560 043 REPRESENTED BY ITS PARTNER, SRI. K S SATYANARAYANA REDDY S/O LATE SRI. SARREDDY AGED ABOUT 57 YEARS, ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA,
-595- VIKASA SOUDHA, BENGALURU 560 001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP. BY THE COMMISSIONER, N.R SQUARE, BENGALURU 560 002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, NR CIRCLE, BENGALURU 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-J AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 5004/2024
BETWEEN
M/S VAISHNO BUILDERS A PARTNERSHIP FIRM REGD. UNDER INDIAN PARTNERSHIP ACT, 1932 HAVING ITS OFFICE AT SY NO.86/1A HOODI VILLAGE, ANOOP REDDY LAYOUT K R PURAM HOBLI, BENGALURU EAST TALUK BANGALORE-560048 REP. BY ITS MANAGING PARTNER SMT VEENA VENDOTI W/O BHASKAR REDDY AGED ABOUT 37 YEARS ...PETITIONER (BY SRI. NAGARAJA T., ADVOCATE)
-596- AND 1 . THE STATE OF KARNATAKA REP. BY ITS ADDITIONAL CHIEF SECRETARY URBAN DEVELOPMENT DEPARTMENT VIDHANA SOUDHA, BANGALORE-560001
2 . THE COMMISSIONER BRUHAT BANGALORE MAHANAGARA PALIKE N R CIRCLE, BANGALORE-560002
3 . THE SPECIAL COMMISSIONER (TOWN PLANNING) BRUHAT BANGALORE MAHANAGARA PALIKE N R CIRCLE, BANGALORE-560002
4 . THE OFFICE OF JOINT DIRECTOR BBMP (TOWN PLANNING NORTH) N R SQUARE, HEAD OFFICE BUILDING BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B.MONESH KUMAR, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE CIRCULAR BEARING NO. HENINAYO/PR/505/2016-17 DT. 21/07/2016, ISSUED BY R2, THE OFFICE OF COMMISSIONER, BBMP, N.R. CIRCLE, BENGALURU -560002, PRODUCED AT ANNEXURE-H, CIRCULAR BEARING NO. HENINAYO/PR/719/2016-17, DT. 28/09/2016, ISSUED BY THE R3, THE OFFICE OF COMMISSIONER SPECIAL, (TOWN PLANNING), NARASIMHARAJA CIRCLE, BENGALURU -560002, PRODUCED AT ANNEXURE-J AND ETC.
IN WP NO.5033/2024
BETWEEN
SCION INFRA PROPERTIES LLP A LIMITED LIABILITY PARTNERSHIP REGD. UNDER THE PROVISIONS OF
-597- THE LIMITED LIABILITY PARTNERSHIP ACT, 2008 HAVING ITS REGISTERED OFFICE AT NO.12, 80 FEET ROAD, M.K. PUTTALINGAIAH STREET PADMANABHA NAGAR, BANASHANKARI II STAGE BENGALURU 560 070 REP BY ITS PARTNER MR. KUSHAL B, S/O H.D.BALAKRISHNE GOWDA AGED ABOUT 33 YEARS ...PETITIONER (BY SRI. NISHANTH A V., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR. AMBEDKAR VEEDHI, BENGALURU 560 001 2 . STATE OF KARNATAKA DEPARTMENT OF LABOUR VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU 560 001 REP. BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560 002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING -NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560 002 5 . DEPARTEMNT OF PARLIAMENTARY AFFAIRS AND LEGISLATION STATE OF KARNATAKA VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, REPRESENTED BY ITS SECRETARY BANGALORE 560 001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-598- SMT. H.R. AMARAVATHY., AGA FOR R1, R2 & R5 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE 5TH RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.5168/2024
BETWEEN
1 . SRI. R. ASHOK S/O RAMASWAMY AGED ABOUT 51 YEARS, R/AT NO.10, BRUNDA NILAYA, AREKERE, B.G.ROAD, II M POST, BANGALORE - 560076. 2 . SMT. SHANTHAMMA W/O SONNEGOWDA, AGED ABOUT 52 YEARS, R/AT NO.6, CMBR, 5TH MAIN ROAD, B.CHANNASADRA, NEAR CHOWDESWARAIN TEMPLE, BANGALORE - 560043. 3 .
SRI. K.S. MANJUNATH S/O SUBBARAO, AGED ABOUT 54 YEARS, R/AT NO.941, CHANNASANDRA, BANGALORE - 560061. REPRESENTED BY ITS GPA HOLDERS
M/S ARKHA DEVELOPERS COMPANY REGD. UNDER COMPANIES ACT, 1956 REGD. PARTNERSHIP FIRM REPRESENTED BY ITS PARTNERS
-599- A) SRI. E. SRINIVAS S/O EKANATHA NAIDU, AGED ABOUT 45 YEARS, B) SRI. S. MURULI KUMAR S/O KRISHNAMA NAIDU, AGED ABOUT 49 YEARS, BOTH ARE HAVING ITS OFFICE AT NO.101/5, 22ND MAIN, PADMANABHANAGAR BANGALORE - 560050. ...PETITIONERS (BY SRI.YASHAVANTHSWAMY A.M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE - 560 001 REP BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BANGALORE - 560 002 REP. BY ITS COMMISSIONER,
4 . THE ASSISTANT DIRECTOR TOWN PLANNING-WARD - 184) BRUHAT BANGALORE MAHANAGARA PALIKE, BOMMANAHALLI, BEGURU MAIN ROAD, BENGALURU 560068. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR,
-600- ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT 2021 ACT NO. 1/2022 DATED 13.1.22 ENACTED BY THE R2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTE ON 13.1.22 AT ANNEXURE-G DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.5191/2024
BETWEEN
1 . SRI. ANAND A.N. S/O LATE NAGAPPA AGED ABOUT 43 YEARS
2 . MASTER HARSHAVARDHA A N S/O ANAND A N AGED ABOUT 17 YEARS
3 . MASTER PRANAV A N S/O ANAND A N AGED 14 YEARS
PETITIONER NO.2 & 3 ARE MINORS THEY ARE REP. BY THEIR FATHER AND NATURAL GUARDIAN MR ANAND A N S/O LATE G NAGAPPA AGED ABOUT 43 YEARS
ALL ARE R/A NO 769 SRI SRINIVASA NIALYA 22ND CROSS, 2ND SECTOR HSR LAYOUT, BANGALORE 560102
SMAYA BUILDERS AND DEVELOPERS REPRSENTED BY ITS MANAGING PARTNER COMPANY REGD. UNDER COMPANY REGISTRATION ACT, 1956
-601- SRI H N MANJU S/O H R NYATHAREDDY AGED ABOUT 40 YEARS HAVING ITS OFFICE AT NO 1891/B 5TH A CROSS, 19TH MAIN 2ND MAIN 2ND SECTOR HSR LAYOUT BANGALORE 560102 ...PETITIONERS (BY SRI.YASHAVANTHSWAMY A.M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPEMNT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKAS SOUDHA, DR B R AMBEKAR VEEDHI BAGNALORE 560001 REPRSENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (WARD 174) BRUHAT BANGALORE MAHANGARA PALIKE BOMMANAHALLI ZONE, BEGURU MAIN ROAD BENGALURU 5600068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA
-602- MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW(AMENDMENT) ACT 2021 ACT NO.1/2022 DATED 13/01/2022 ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO.DPAL 50 SHASANA 2021 GAZETTE ON 13/01/2022 AT ANNEXURE-G DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.5246/2024
BETWEEN
SMT G SHWETHA PRASAD D/O SRI. G. GOPAL, AGED ABOUT 41 YEARS, NO.132, SRINIVASA GARDENS, BAGLUR MAIN ROAD, SATHNUR VILLAGE, BANGALORE NORTH, BANGALORE-562149 REP. BY ITS MANAGING DIRECTOR, SRI. GOPALAKRISHNA SHETTY, M/S SWATHI HOSPITALIRY SERVICES PVT LTD., IT IS REGISTERED UNDER COMPANIES ACT ...PETITIONER (BY SRI.RAJATH H V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR.AMBEDKAR VEEDHI, BANGALORE-560001. 2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001 3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, REPRESENTED BY ITS SECRETARY, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001
-603- 4 . BANGALORE BRUHATH MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, N.R. SQUARE, BANGALORE-560002
5 . ASSISTANT DIRECTOR TOWN PLANNING BRUHATH BENGALURU MAHANAGARA PALIKE, YELAHANKA, ROOM NO.2, AMRUTHAHALLI MAIN ROAD, BYTARAYANPURA, BELLARY ROAD, BANGALORE-560092 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION OF SIMILAR NATURE DECLARING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO. 8 OF 2021 UNCONSTITUTIONAL AND ETC.
IN WP NO. 5322/2024
BETWEEN
M/S. SALARPURIA REAL ESTATES PRIVATE LTD A COMPANY REGD. COMPANIES ACT 1956 4TH FLOOR, SALARPURIA WINDSOR, NO.3, ULSOOR ROAD, BENGALURU-560 042, REPRESENTED BY ITS LEGAL HEAD, MR. ASHWIN SANCHETI.
...PETITIONER (BY SMT. ANUPARNA BORDOLOI., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT REP. BY ITS CHIEF SECRETARY,
-604- VIDHANA SOUDHA, BENGALURU-560 001. 2 . THE COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BANGALORE-560 002. 3 . THE JOINT DIRECTOR (TOWN PLANNING) (NORTH ZONE), BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT 01 OF 2022) IN BEARING NO. DPAL 505 HASANA 2021 BENGALURU NOTIFIED ON 13/01/2022 AS THE SAME IS ULTRA VIRES OF THE CONSTITUTION (ANNEXURE-A) AND ETC.
IN WP NO.5672/2024
BETWEEN
SMT. T.R. REKHA W/O T RAVI, AGED ABOUT 71 YEARS, R/A NO. 108. COLES ROAD FRAZER TOWN, BANGALORE-560005. ...PETITIONER (BY SRI.SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001
-605- REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENATRY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING-EAST BRUHAT BANGALORE MAHANAGARA PALIKE, 22ND FLOOR, MAYOHALL, M.G. ROAD, BANGALORE-560001. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.5905/2024
BETWEEN
SRI B H NARASIMHA MURTHY S/O LATE B H HONNAPPA AGED ABOUT 60 YEARS R/A NO45, RAILWAY PARALLEL ROAD NEHUR NAGAR, SHESHADRIPURAM BANGALORE-560020
-606- AND ALSO R/A NO.59, IST FLOOR B G S LAYOUT, JAKKUR BANGALORE-560064 ...PETITIONER (BY SRI. YASHAVANTHSWAMY A.M., ADVOATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI, BANGALORE-560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BBMP COMPLEX, 9TH CROSS, 9TH MAIN ROAD JAYANAGARA, 2ND BLOCK, BENGALURU-560011 REP BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (WEST) BBMP, SHESHADRIPURAM, WARD-94 SAMPIGE ROAD, NEXT TO BHASHYAM PARK BENGALURU-560020 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW -607- ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTE VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 6206/2024
BETWEEN
M/S SOBHA LIMITED, (FORMERLY KNOWN AS SOBHA DEVELOPERS LIMITED) A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956, AND HAVING ITS OFFICE AT SARJAPUR-MARTHAHALLI OUTER RING ROAD (ORR) DEVERABESANAHALLI, BELLANDUR POST, BANGALORE-560103 REP. BY ITS AUTHORIZED SIGNATORY, MR PRASAD M S ASSISTANT GENERAL MANAGER ...PETITIONER (BY SRI. P.S.RAJAGOPAL., SR. COUNSEL FOR SRI.KEMPEGOWDA., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI, BENGALURU-560001. 2 . DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA, REP. BY ITS PRINCIPAL SECRETARY, 4TH FLOOR, VIKAS SOUDHA, DR B.R AMBEDKAR VEEDHI, BENGALURU-560001. 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R SQUARE, BENGALURU-560001. REP. BY ITS COMMISSIONER
-608- 4 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, N.R SQUARE HUDSON CIRCLE, BENGALURU-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISION OF SECTION 299A AND 299C INSERTED INTO THE KARNATAKA MUNICIPAL CORPORATIONS ACT, 1976 (KARNATAKA ACT NO. 14 OF 1977) WITH EFFECT FROM 04.09.2015 AND ALSO SECTIONS 240A AND 240C INSERTED INTO THE BRUHAT BENGALURU MAHANAGARA PALIKE 2020 (KARNATAKA ACT NO. 53 OF 2020) ANNX-A WITH EFFECT FROM 11.01.2021 AS UNCONSTIUTITIONAL AND ETC.
IN WP NO. 6268/2024
BETWEEN
SRI L BALAKRISHNA NAIDU S/O L GURUPPA NAIDU, AGED ABOUT 63 YEARS, R/AT NO. 1564/A, 28TH MAIN, 29TH CROSS, NEAR KEB AND FIRE STATION BANASHANKARI, 2ND STAGE, BIDARAHALLI, BENGALURU - 560070 ...PETITIONER (BY SRI. RAJATH H V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT REPRESENTED BY ITS SECRETARY VIKAS SOUDHA, DR. AMBEDKAR VEEDHI BANGALORE - 560001. -609- 2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE - 560001. 3 . THE STATE OF KARNATAKA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION REPRESENTED BY ITS SECRETARY VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE - 560001. 4 . BANGALORE BRUHATH MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER NR SQUARE, BANGALORE - 560002. 5 . ASSISTANT DIRECTOR TOWN PLANNING BRUHATH BENGALURU MAHANAGARA PALIKE, NO.8, 9TH CROSS ROAD, 2ND BLOCK, JAYANAGAR EAST JAYANAGAR BENGALURU - 560011. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION OF SIMILAR NATURE DECLARING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO. 8 OF 2021 UNCONSTITUTIONAL AND ETC.
IN WP NO.6520/2024
BETWEEN
M/S UDBHAV BUILDERS AND DEVELOPERS A PARTNERSHIP FIRM OFFICE AT NO 34, RENUKA NILAYA REMAPURA MAIN ROAD
-610- VIRGONARA POST, BENGALURU 560049 REPTD BY ITS MANAGING PARTNER SRI SHEKAR G ...PETITIONER (BY SRI.RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI, BENGALURU 560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU 560001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REPRSETNED BY ITS COMMISSIONER 4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) N R SQUARE, BENGALURU 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
-611- IN WP NO.6535/2024
BETWEEN
M/S MOHAN BUILDERS A PARTNERSHIP FIRM OFFICE AT NO. 317, 6TH CROSS,OMBR LAYOUT, BENGALURU-560043 REPTD BY ITS PARTNER SRI RAVULAPALLI MOHAN KUMAR ...PETITIONER (BY SRI.RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDHI, BENGALURU-560001. 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, BENGALURU-560001 REPRESENTED BY ITS SECRETARY. 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N.R SQUARE, BENGALURU-560002 REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR TOWN PALANNING (NORTH) N.R SQUARE, BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER
-612- DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE-Q) AND ETC.
IN WP NO.6679/2024
BETWEEN
1 . N KRISHNA REDDY S/O SRI LATE NARASIMHAIH, AGED ABOUT 77 YEARS,
2 . SMT M NETRAVATHI W/O SRI N KRISHNAR REDDY, AGED ABOUT 61 YEARS,
3 . MRS K SWETHA D/O SRI N KRISHNA REDDY, W/O P S SRUJAN KUMAR REDDY, AGED ABOUT 35 YEARS, R/AT NO.8/53, ANEKAL CROSS, MUSALAREDDY GARDEN, ANEKAL, ANANTHAPURA, ANDRA PRADESH 515871. 4 . MS SOWMYA K D/O SRI N KRISHNA REDDY, AGED ABOUT 33 YEARS,
5 . MS SHILPA K D/O SRI N KRISHNA REDDY, AGED ABOUT 31 YEARS,
6 . MR HARISH BABU K S/O SRI N KRISHNA REDDY, AGED ABOUT 28 YEARS,
PETITIONER NO.1, 2, 4 TO 6 ARE R/A NO.151, NEAR UKN APARTMENT, THUBARAHALLI, BANGALORE SOUTH RAMAGONDANAHALLI BENGALURU NORTH BENGALURU 560006
-613- PETITIONER NO.1 TO 6 REP BY ITS GPA HOLDER, M/S SAMSIDDHI DEVELOPERS
7 . M/S SAMSIDDHI DEVELOPERS A PARTNERSHIP FIRM UNDER THE PROVISIONS OF PARTNERSHIP FIRM ACT 1932, HAVING REGISTERED OFFICE AT NO.2EC-09, 2ND E CROSS, EAST OF NGEF LAYOUT, KASTIRINAGARA, BENGALURU 560043, REP BY ITS PARTNERS, SRI PAILLA SHEKAR REDDY. ...PETITIONERS (BY SRI.BADRI VISHAL., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BENGALURU 560001, REP BY ITS UNDER SECRETARY.
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002, REP BY THE COMMISSIONER
3 . THE ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (MAHADEVAPURA ZONE), RHB COLONY, WHITEFIELD MAIN ROAD, BENGALURU 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA ACT NO. 23 OF 2004 (KARNATAKA TOWN AND COUNTRY PLANNING
-614- (AMENDMENT) ACT, 1998) PRODUCED AT ANNEXURE-A AS BEING ULTRA VIRES THE CONSTITUTION OF INDIA AND ETC.
IN WP NO. 6841/2024
BETWEEN
M/S SRIVARA INFRA, A PARTHNERSHIP FIRM REGD. UNDER THE PARTNERSHIP ACT HAVING ITS REGD. OFFICE AT NO. 22 5TH CROSS, BALAJINAGAR, SIMHADIR LAYOUT, UTTARAHALLI, BANGALORE-560061 REPRESENTED BY ITS PARTNER SRI BALLA JANARDHAN, S/O SRI BALLA SAMBASIVA NAIDU, AGED ABOUT 47 YEARS ...PETITIONER (BY SRI.SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE, ANNEX-3 BUILDING,HEAD OFFICE BUILDING, N.R SQUARE, BANGALORE-560002. ….RESPONDENTS
-615- (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 6860/2024
BETWEEN
1 . SRI DAWOOD SHARIFF S/O SRI. S.A. SALEH SHARIFF AGED ABOUT 55 YEARS R/AT FLAT NO. A5, SEWELL TRAPEZIUM APARTMENT NO.3/2, MOSQUE ROAD CROSS FRAZER TOWN, BANGALORE 560005
2 . SRI. SYED MURTUZA AMEEN S/O LATE SYED MEER MOULANA AGED ABOUT 64 YEARS R/AT FLAT NO. 25, ROBERTSON ROAD, FRAZER TOWN, BANGALORE 560 005 REPRESENTED BY HIS GPA HOLDER SRI. DAWOOD SHARIFF ...PETITIONERS (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
-616- 2 . THE STATE OF KARNATAKA DEPARTEMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N.R. SQUARE, BANGALORE 560 002 RERPESENTED BY ITS COMMISSIONER 4 . THE ASSISTNAT DIRECTOR TOWN PLANNING EAST BRUHAT BANGALORE MAHANAGARA PALIKE 22ND FLOOR, MAYOHALL M.G. ROAD, BANGALORE 560 001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED IN SO FAR AND ETC.
IN WP NO. 7022/2024
BETWEEN
1 . SRI SYED MAQBOOL AHMED S/O SYED GOUSE AGED ABOUT 74 YEARS
2 . SMT SHATAJ BEGUM W/O SRI SYED MAQBOOL AHMED
-617- AGED ABOUT 62 YEARS
BOTH ARE R/A NO 5/42, 11TH MAIN 16TH CROSS PADMANABHANAGAR BSK 2ND STAGE, BANGALORE 560070
REPRESENTED BY THEIR GPA HOLDER M/S MAMATHA DREAM WOKRS PVT LTD BY ITS PARTNER MR DORABABU KAMPALLI ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002 REPRSENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BANGALORE MAHANAGAR PALIKE ANENX -3, BUILDING HEAD OFFICE BUILDING, N R SQUARE BANGALORE 560001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
-618-
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW AMENDMENT ACT 2021 KARNATAKA ACT NO. 01 OF 2022 NOTIFIED ON 13.01.2022 ANNEXURE-R AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 7124/2024
BETWEEN
M/S NCC URBAN INFRASTRUCTURE LIMITED A COMPANY INCORPORATED A SUBSIDIARY OF M/S NAGARJUNA CONSTRUCTIONS CO LTD, UNDER THE COMPANIES ACT 1956 HAVING ITS OFFICE AT NCC URBAN WINDSOR, 3RD FLOOR, OPP TO JAKKUR AERODROME, NEAR AIR PORT ROAD, BENGALURU-560064 BANGALORE-560048 REPRESENTED BY ITS DIRECTOR J S R RAJU AGED ABOUT 55 YEARS S/O J GOPALAKRISHNAM RAJU ...PETITIONER (BY SRI. NAGARAJA T., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY, URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BENGALURU-560001
2 . THE COMMISSIONRE BRUHAT BENGALURU MAHANAGARA PALIKE N R CIRCLE, BANGALORE-560002
3 . SPECIAL COMMISSIONER (TOWN PLANNING) BRUHAT BENGALURU MAHANAGARA PALIKE N R CIRCLE, BANGALORE-560002
-619- 4 . THE OFFICE OF JOINT DIRECTOR BBMP (TOWN PLANNING SOUTH) N R SQUARE, HEAD OFFICE BUILDING, ANNEX - 3 BUILDING, BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE CIRCULAR BEARING NO. HENINAYO/PR/505/2016-17, DTD. 21.07.2016 ISSUED BY THE R-2, THE OFFICE OF COMMISSIONER, BBMP, N.R. CIRCLE, BENGALURU 560002, PRODUCED AT ANNX-D, CIRCULAR BEARING NO. HENINAYO/PR/719/2016-17, DTD. 29.08.2016 ISSUED BY R-3 THE OFFICE OF COMMISSIONER SPECIAL, (TOWN PLANNING) NARASIMHARAJA CIRCLE, BENGALURU 560002 PRODUCED AT ANNX-E AND ETC.
IN WP NO. 7233/2024
BETWEEN
M/S 2GETHERMENTS INFRA PRIVATE LTD HAVING ITS OFFICE AT NO. 15, 8-3-684/3-15, LIC COLONY, SRINAGAR COLONY, HYDERABAD - 74, ALSO OFFICE AT NO. 866/73, HOODI VILLAGE, K R PURAM HOBLI, BANGALORE EAST TALUK, BANGALORE 560 048. REPRESENTED BY ITS MANAGING DIRECTOR, SRI T HARINATH RAO, S/O THIPPARAJU BHAGWANTH RAO, AGED ABOUT 56 YEARS. ...PETITIONER (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE - 560 001. -620- REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560 001. REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002. REPRESENTED BY ITS COMMISSIONER.
4 . THE JOINT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE, ANNEX BUILDING, HEAD OFFICE BUILDING, N R SQUARE, BANGALORE - 560 048. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01/2022)NOTIFIED ON 13.01.2022(ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR, THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.7300/2024
BETWEEN
SRI. DR. M. B. MALLIKARJUNA S/O LATE M K BASAPPA, AGED ABOUT 76 YEARS, R/AT NO 36, GM COTTAGES, DODDABIDRAKALLU NAGASANDRA POST, BANGALORE NORTH, BENGALURU 560073 ...PETITIONER
-621- (BY SRI. RAJATH H.V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REPRESENTED BY ITS SECRETARY VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560001
2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 3 . THE STATE OF KARNATAKA DEPT OF PARLIAMENTARY AFFAIRS AND LEGISLATION REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001. 4 . BANGALORE BRUHATH MANANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, NR SQUARE, BANGALORE 560002 5 . ASSISTANT DIRECTOR TOWN PLANNING BRUHATH BENGALURU MAHANAGARA PALIKE, NO 8, 9TH CROSS ROAD, 2ND BLOCK, JAYA NAGAR EAST JAYANAGAR, BENGALURU 560011 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION OF SIMILAR NATURE DECLARING SECTIONS 240A AND 240C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO. 8 OF 2021 UNCONSTITUTIONAL AND ETC.
-622-
IN WP NO.7316/2024
BETWEEN
1 . MR SUNDERAM SHETTY AGED ABOUT 74 YEARS, S/O MR K MANJAYYA SHETTY
2 . MR RAHUL NARAYAN SHETTY AGED ABOUT 35 YEARS, S/O MR PRASANNA KUMAR SHETTY
BOTH ARE R/A NO.19, VICTORIA ROAD BANGALORE-560047 3 . SMT NEELAMMA AGED ABOUT 60 YEARS, W/O LATE SRI K G NARASIMHA REDDY 4 . SRI K N VENKATESHA REDDY AGED ABOUT 38 YEARS, S/O LATE SRI K G NARASIMHA REDDY
BOTH ARE R/A NO.1865, 25TH A CROSS ROAD 23RD MAIN ROAD, SECTOR-II, H S R LAYOUT, BANGALORE-560102
ALL ARE REPRESENTED BY THEIR GPA HOLDER, M/S BREN CORPORATION (FORMERLY KNOWN AS M/S SJR ENTERPRISES) 4TH FLOOR, PRESTIGE STERLING SQUARE, NO.3, OLD MADRAS BANK ROAD, NEAR HOTEL AIRLINES ASHOK NAGAR BANGALORE-560001 A PROPRIETARY CONCERN REGISTERED UNDER SHOPS AND COMMERCIAL ESTABLISHMENT ACT REPRESENTED BY ITS SOLE PROPRIETOR MR J BOOPESH REDDY 5 . MR BOOPESH REDDY AGE 51 YEARS,
-623- S/O S JAYARAMA REDDY, NO.61, 3RD FLOOR, BREN BALAVANA 5TH A BLOCK, KORAMANGALA, BENGALURU-560095 ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SODUHA, DR AMBEDKAR VEEDHI BENGALURU-560001
2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU-560001
3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BENGALURU-560001 REPRESENTED BY ITS SECRETARY
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS CHIEF COMMISSIONER
5 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
-624- THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-L DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.7318/2024
BETWEEN
M/S MEDA PROJECTS A REGISTERED PARTNERSHIP FIRM, HAVING ITS BRANCH OFFICE AT B BLOCK-01 AND 02, NO.101, MERA HOMES PROJECT, WHITEFIELD BENGALURU EAST TALUK, CHANNASANDRA, BENGALURU BENGALURU URBAN, KARNATAKA - 560067 REPRESENTED BY PARTNER AND AUTHORISED SIGNATORY SRI MEDA SAI KRISHNA REDDY AGED 26 YEARS ...PETITIONER (BY SRI. SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT, GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU - 560001. N.R.SQUARE, BENGALURU - 56002. 2 . THE JOINT DIRECTOR, TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGARA PALIKE, BEGUR MAIN ROAD, BENGALURU - 560068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1
-625- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNCIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO.01 OF 2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE- H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO.7339/2024
BETWEEN
M/S PARTH ESTATES, A PARTNERSHIP FIRM OFFICE AT NO 69, 2ND FLOOR, 4TH CROSS, 10TH MAIN, INDIRANGAR II STAGE, BENGALURU 560038 REP. BY ITS PARTNER SRI K RAMAKRISHNA REDDY ...PETITIONER (BY SRI.RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU 560001 REPRESENTED BY ITS SECRETARY 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REPRESENTED BY ITS COMMISSIONER
-626- 4 . THE JOINT DIRECTOR TOWN PLANNING (NORTH) N R SQUARE, BENGALURU 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.7380/2024
BETWEEN
1 . SRI S RENUKUMAR S/O LATE V. SRIRAMULU A GED ABOUT 57 YEARS RA/T NO. E/43, 9TH C CROSS SBI COLONY, J.P NAGAR IST PHASE BENGALURU 560 078
2 . SRI.S. JAYANTHKUMAR S/O LATE V. SRIRAMULU AGED ABOUT 54 YEAWRS RA/T NO. 16/37, SRIRAMA NILAYA 7TH MAIN ROAD, SHAKAMBARI NAGAR J.P NAGAR 1ST PHSE BENGALURU 560 078
3 . SRI. MANJUNATH V S/O LATE VENKATASWAMAPPA AGED ABOUT 64 YEARS
-627- 4 . SMT. NAVYASHREE M D/O LATE MANJUNAT H V AGED ABOUT 28 YEARS
5 . SRI. DEEPAK M S/O LATE MANJUNAT H V AGED ABOUT 24 YEARS
PETITIONERS 3 TO 5 ARE R/AT NO. 122, PRIYA TRADERS ROAD, KANAKAPURA MAIN ROAD, THALAGHATTA PURA BENGALURU 560 109 ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA RERPESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKAS SOUDHA DR. AMBEDKAR VEEDHI, BENGALURU 560 001 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU 560 001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560 002 REPRESENTED B YITS COMMISSIONER
4 . THE ASSISTANT DIRECT OR TOWN PLANNING (RAJARAJESHWARINAGAR) 18TH CROSS, IDEAL HOME LAYOUT R.R. NAGAR, NEAR BESCOM OFFICE BENGALURU 560 098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2
-628- SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.7493/2024
BETWEEN
1 . K N VENUGOPAL AGED ABOUT 55 YEARS, S/O K L NANJUNDA REDDY, R/AT NO.5 DODDAKANNELLI BANGALORE 560035
2 . SRI K N SRINIVAS AGED 51 YEARS S/O K L NANJUNDA REDDY NO.108 SARJAPUR ROAD, NEAR GOVERNMENT SCHOOL, DODDAKANNELI BANGALORE 560035 ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI BANGALORE 560001 2 . STATE OF KARNATAKA REP BY ITS SECRETARY,
-629- DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE 560001, REP BY ITS SECRETARY
4 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REP BY ITS CHIEF COMMISSIONER
5 . THE JOINT DIRECTOR TOWN PLANNING, MAHADEVAPURA ZONE BBMP, MAHADEVAPURA, BANGALORE 560068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATION AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 ACT NO. 1/2022 DATED 13.01.2022 ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE -F DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.7555/2024
BETWEEN
1 . MR MIR MUJAHID ALI S/O MR MIR MAJID ALI, AGED ABOUT 58 YEARS, R/A NO. 805, 5TH CROSS, 4TH BLOCK,
-630- KORMANGALA, BANGALORE - 560034. 2 . MRS SEEMA MUJAHID W/O MR MIR MUJAHID ALI, AGED ABOUT 52 YEARS, R/A NO. 805, 5TH CROSS, 4TH BLOCK, KORMANGALA, BANGALORE - 560034. ...PETITIONERS (BY SRI. YADUNANDAN N., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAN SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU - 560 001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560 002. REPRESENTED BY COMMISSIONER 3 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) UTILITY BUILDING - 22 FLOOR, MAYOHAL, M G ROAD, BENGALURU-560001. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE BEARING NO. BBMP/AD.COM/SUT/1984/23-24, DATED 09.02.2024 PRODUCED AT ANNEXURE D ISSUED BY THE RESPONDENT NO.3 IN SO FAR AS THE DEAMNDING A TOTAL SUM OF RS. 18,72,000/- (RUPEES EIGHTEEN LAKHS SEVENTY TWO THOUSAND ONLY) OUT OF WHICH GROUND RENT OF RS. 4,88,070/- (RUPEES FOUR LAKHS EIGHTY EIGHT THOUSAND AND
-631- SEVENTY ONLY) AND OTHER DEMANDS UNDER DIFFERENT HEADS AND ETC.
IN WP NO. 7618/2024
BETWEEN
1 . SRI M YOGAMURTHY S/O LATE M CHENCHU NAIDU AGED ABOUT 56 YEARS
2 . SMT M GEETHA W/O SRI M YOGAMURTHY AGED ABOUT 46 YEARS
3 . SRI M Y GOWTHAM S/O SRI M YOGAMURTHY AGED ABOUT 27 YEARS
PETITIONER NO.2 & 3 REP BY THEIR GPA HOLDER SRI M YOGAMURTHY
ALL ARE R/A NO 451, SRI BALAJI NILAYAM KHADI LAYOUT, VIVEKANANDANAGAR, BSK 3RD STAGE, BANGALORE - 560085 ...PETITIONERS (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS SECRETARY
-632- 3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP HEAD OFFICE N R SQUARE BANGALORE - 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13.01.2022 (ANNEXURE -H) AS BEARING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 7877/2024
BETWEEN
SRI RAJARAJESHWARI EDUCATIONAL TRUST A REGISTERED TRUST, NO.1072, 11TH MAIN, 2ND STAGE, WEST OF CHORD ROAD, MAHALAKSHMIPURAM, BANGALORE - 560086 REPRESENTED BY ITS TRUSTEE DR. RAMACHANDRA PRABHU H D ...PETITIONER (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY
-633- URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE - 560001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560001. 3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE - 560001 REPRESENTED BY ITS SECRETARY.
4 . THE BRUHAT BANGALORE MAHANAGARA PALIKE, N.R.SQUARE, BANGALORE - 560 002 REPRESENTED BY ITS CHIEF COMMISSIONER
5 . THE ASSISTANT DIRECTOR, TOWN PLANNING (MAHADEVAPURA) MAHADEVAPURA ZONE, BBMP, RHB COLONY, WHITEFIELD ROAD, BANGALORE - 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNEXURE-H DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
-634- IN WP NO. 7949/2024
BETWEEN
M/S. URBAN EXCELLENCE LLP A PARTNERSHIP FIRM UNDER THE PROVISION OF THE LIMITED LIABILITY PARTNERSHIP ACT, 2008, HAVING REGD. OFFICE AT SPRINGSEAS B.D.K. DEVELOPERS, SY. NO. 11/2, HAGADUR MAIN ROAD, WHITEFIELD, BENGALURU-560 066, REPRESENTED BY ITS PARTNER, M. SYAM SUNDAR. ...PETITIONER (BY SRI.BADRI VISHAL., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, BENGALURU-560 001, REPRESENTED BY ITS UNDER SECRETARY.
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N. R. SQUARE, BENGALURU-560 002, REPRESENTED BY THE COMMISSIONER. 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH), BRUHAT BENGALURU MAHANAGARA PALIKE, N.R. SQUARE, BENGALURU-560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT SECTION 18-A OF THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 BROUGHT INTO EFFECT BY KARNATAKA CT NO. 23 OF 2004
-635- (KARNATAKA TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 1998) PRODUCED AT ANNEXURE-A AS BEING ULTRA VIRES THE CONSTITUTION OF INDIA AND ETC.
IN WP NO. 8044/2024
BETWEEN
1 . VASWANI ESTATES DEVELOPER PRIVATE LIMITED BEING A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956, HAVING ITS REGD. OFFICE AT NO.30, VASWANI VICTORIA, VICTORIA ROAD, BANGALORE-560047 REP. BY ITS DIRECTOR MR ARUN A ADVANI
2 . AJIT THANDUR S/O T.R. THANDUR, AGED ABOUT 61 YEARS, R/AT NO.590, 21ST MAIN ROAD, 4TH T BLOCK, JAYANAGAR, BANGALORE-560041 REP. BY ITS AUTHORIZED SIGNATORY, ARUN ADVANI, DIRECTOR OF PETITIONER NO.1. ...PETITIONERS (BY SMT. MANASA M.B., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU-560001
2 . BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP) N.R.CIRCLE, HUDSON CIRCLE, BENGALURU-560002 REP. BY ITS CHIEF COMMISSIONER.
3 . THE JOINT DIRECTOR TOWN PLANNING (NORTH)
-636- N.R.SQUARE, HEAD OFFICE, N.R. CIRCLE, HUDSON CIRCLE, BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED DEMAND NOTICE DATED 06/03/2024 BEARING NO. BBMP/ADDL.DIR/JDNORTH/0082/23-24 ISSUED BY THE R3 AT ANNEXURE-A AND ETC.
IN WP NO.8058/2024
BETWEEN
SRI. A. SREENIVASA BABU S/O L. ASHWATHA NARAYANA REDDY, AGED ABOUT 58 YEARS, R/AT NO.771, MUNNEKOLALA ROAD, NEAR LIONS HOSPITAL, MUNNEKOLALA, BENGALURU-560037 ...PETITIONER (BY SRI. RAJATH H.V., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REPRESENTED BY ITS SECRETARY, VIKAS SOUDHA, DR.AMBEDKAR VEEDHI, BANGALORE-560001
2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY
-637- AFFAIRS AND LEGISLATION, REPRESENTED BY ITS SECRETARY, VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE-560001 4 . BANGALORE BRUHATH MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, N R SQUARE, BANGALORE-560002
5 . ASSISTANT DIRECTOR TOWN PLANNING BRUHATH BENGALURU MAHANAGARA PALIKE, 2ND MAIN, ITPL MAIN ROAD, RHB COLONY, MAHADEVAPURA, BENGALURU-560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION OF SIMILAR NATURE DECLARING SECTION 240A AND 240 C INSERTED BY WAY OF AMENDMENT TO THE BBMP ACT VIDE KARNATAKA ORDINANCE NO. 8 OF 2021 UNCONSTITUTIONAL AND ETC.
IN WP NO. 8301/2024
BETWEEN
BEQISOFT TECHNOLOGIES PRIVATE LIMITED HAVING ITS REGD. OFFICE AT NO. 95 AND 96 4TH FLOOR, 21ST MAIN ROAD, BSK 2ND STAGE, BENGALURU KARNATAKA - 560070 REPRESENTED BY ITS MANAGING DIRECTOR MR. M SENTIL MURUGAN ...PETITIONER (BY SRI.NAGARAJU., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA
-638- URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU - 560001 REPRESENTED BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA THE LABOUR DEPARTMENT, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU - 560001 REPRESENTED BY ITS SECRETARY.
3 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU - 560001 REPRESENTED BY ITS SECRETARY.
4 . BRUHAT BENGALURU MAHANAGARA PALIKE N.R.SQUARE, BENGALURU - 560002. REPRESENTED BY ITS COMMISSIONER,
5 . THE ASSISTANT DIRECTOR, TOWN PLANNING, BBMP SOUTH DIVISION, BENGALURU - 560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION DECLARING BYE LAW NO. 3.9 OF BBMP BUILDING BYE LAW 2003 AS UNCONSTITUTIONAL ILLEGAL AND ULTRA–VIRES AND ETC.
IN WP NO.8349/2024
BETWEEN
M/S INFANT PROPERTIES AND INVESTMENTS PVT LTD., NO. 240/1, 5TH MAIN, 5TH CROSS,
-639- VIVEK NAGAR, BANGALORE SOUTH 560043, REPRESENTED BY ITS MANAGING DIRECTOR, SRI KUMAR ALFRED ANTONY STAN. A COMPANY REGD. UNDER COMPANIES ACT 2013 ...PETITIONER (BY SRI. CHANDRASHEKAR M., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU - 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU - 560001. REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU - 560002. REPRESENTED BY COMMISSIONER.
4 . JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE, N R SQUARE, BENGALURU - 560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021, ACT NO. 1/2022 DATED 13/01/2022 ENACTED BY THE SECOND RESPONDENT PUBLISHED
-640- THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-S) DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.8478/2024
BETWEEN
M/S S V ENTERRPRISES A REGD. PARTENRSHIP FIRM REGD. UNDER THE PARTNERSHIP ACT HAVING ITS OFFICE AT NO 21 MIDDLE SCHOOL ROAD, VV PURAM BANGALORE 560004 REPRSENTED BY ITS PARTNER SRI D R MURALIKRISHNA S/O D KRAMACHANDRA AGED ABOUT 55 YEARS ...PETITIONER (BY SRI.SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKAS SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560001 REPRSENTED BY ITS SECRETARY
2 . THE STATE OF KARANTAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE 560001 REPRSENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER 4 . THE JOINT DIRECTOR (TOWN PLAINNING NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE BBMP HEAD OFFICE, N R SQUARE
-641- BANGALORE 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-H) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.8516/2024
BETWEEN
SMT. R SAVITHA PRASAD W/O PRASAD RAMAPPA, AGED ABOUT 51 YEARS, R/A NO.1358 1ST H MAIN, 8TH CROSS GIRINAGARA 2ND PHASE, BANGALORE 560085 ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REP BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY
-642- 3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002, REP BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA), BRUHAT BANGALORE MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 BEARING NO. DPAL /50/SHASANA /2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 BY R2 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.8919/2024
BETWEEN
1 . POORNA PRAJNA HOUSE BUILDING CO OPEATIVE SOCIETY LTD REGD. UNDER KARNATAKA CO OPERATIVE SOCIETY ACT HAVING ITS OFFICE AT NO.552 POORNPRAJNA SUVARNA BHAVANA FIRST FLOOR, UTTARAHALLI KENGERI MAIN ROAD, POORNAPRAJANA NAGAR, BANGALORE 560061, REP BY ITS CHIEF EXECUTIVE OFFICER, SRI L NANJAPPA, S/O N LAKSHMAIAH AGED ABOUT 51 YEARS. 2 . SRI POORNA PRAJNA ANJANEYASWAMY TEMPLE TRUST REGD. UNDER TRUST ACT
-643- HAVING ITS OFFICE AT NO.1455 21ST MAIN ROAD, 26TH CROSS POORNAPRAGNA NAGAR UTTARAHALLI BANGALORE 560061, REP BY ITS MANAGING TRUSTEE SRI HAYAGREEVACHAR AGED ABOUT 70 YEARS. ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REP BY ITS SECRETARY 3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002, REP BY ITS COMMISSIONER. 4 . THE ASSISTANT DIRECTOR TOWN PLANNING (BOMMANAHALLI), BRUHAT BANGALORE MAHANAGARA PALIKE, BEGUR MAIN ROAD BOMMANAHALLI BANGALORE 560068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER
-644- DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 8929/2024
BETWEEN
1 . M/S NAVYAJYOTHI SHELTERS PVT LTD A COMPANY REGD. UNDER THE COMPANIES ACT HAVING ITS OFFICE AT NO.4/5 10TH CROSS 2ND MAIN, AKSHAYA NAGAR T C PALYA MAIN ROAD, RAMAMURTHY NAGAR, BANGALORE 560016, REP BY ITS DIRECTOR, SRI K MURALI BABU, S/O SRI K DORAISAMY AGED ABOUT 58 YEARS.
2 . SRI K ETHIRAJULU NAIDU S/O SRI K UDDANDAMA NAIDU, AGED ABOUT 40 YEARS, R/A NO.4 AND 5 10TH CROSS, 2ND MAIN AKSHAYANAGAR T C PALYA MAIN ROAD, RAMAMURTHYNAGAR POST BANGALORE 560016
3 . SRI P R SHIVAKUMAR REDDY S/O LATE G RAMAREDDY, AGED ABOUT 55 YEARS, R/A NO.72 PANATHUR VILLAGE, BANGALORE EAST TALUK BANGALORE 560087 4 . SMT KAVITHA E S W/O SRI DEVAKUMAR S RALLAPALLI AGED ABOUT 42 YEARS, R/A NO.1516 6TH CROSS 9TH B MAIN SRINIVASA NAGAR BSK 1ST STAGE, BANGALORE 560050
-645- 5 . SRI N RAJU S/O SRI P NARAYANASWAMY, AGED ABOUT 55 YEARS,
6 . SMT A TEJASWINI W/O SRI N RAJU, AGED ABOUT 46 YEARS,
PETITIONER NO.5 & 6 ARE R/A NO.114/2A, RAJANNA LAYOUT, HORAMVU AGRA HORAMAVU LAYOUT BANGALORE 560043 ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001, REP BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002, REP BY ITS COMMISSIONER.
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (MAHADEVAPURA), BRUHAT BANGALORE MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR,
-646- ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 8964/2024
BETWEEN PVK BUILDTECH PVT LTD A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 OFFICE AT NO. 77/20, 4TH MAIN, 15TH CROSS, MALLESWARAM, BENGALURU - 560003. REPTD. BY ITS AUTHORIZED SIGNATORY SRI SAMBHAV BHANDARI ...PETITIONER (BY SRI.RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU - 560001. 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, BENGALURU - 560001 REPRESENTED BY ITS SECRETARY.
3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE, N.R.SQUARE, BENGALURU - 560002
-647- REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (SOUTH) BBMP COMPLEX, 9TH CROSS, 9TH MAIN, JAYANAGARA 2ND BLOCK, BENGALURU - 560011. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 9002/2024
BETWEEN
SRI. MANJUNATH. S S/O. SUBBAIAH, AGED ABOUT 33 YEARS, R/AT NO. DODDAKALLASANDRA VILLAGE, UTTARAHALLI HOBLI, BANGALORE SOUTH TALUK, BANGALORE-560 062. ...PETITIONER (BY SRI. YASHAVANTHSWAMY A M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDI, BANGALORE-560 001, REP. BY ITS SECRETARY.
-648- 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N. R. SQUARE, BANGALORE, BANGALORE-560 002, REP. BY ITS COMMISSIONER. 4 . THE ASSISTANT DIRECTOR TOWN PLANNING BBMP, BOMMANAHALLI, WARD-197, CMC COMPLEX, BEGUR ROAD, BOMMANAHALLI, BENGALURU-560 068. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTE VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 9014/2024
BETWEEN
SMT L N AMMA @ H LAKSHMINARASAMMA W/O L K SATYANARAYANA AGED ABOUT 57 YEARS, R/AT NO. 140, AKSHAYA NIVAS, 2nd MAIN, PANDURANGANAGAR, BANERGHATTA ROAD, BANGALORE 560076 ...PETITIONER
-649- (BY SRI. YASHAVANTHSWAMY A M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4th FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUTHAT BENGALURU MAHANAGARA PALIKE, N R SQUARE, BANGALORE 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING, BBMP BOMMANAHALLI WARD 174 CMC COMPLEX, BEGUR ROAD, BOMMANAHALLI, BENGALURU 560068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTE VIRES AND UNCONSTITUTIONAL AND ETC.
-650- IN WP NO. 9049/2024
BETWEEN
1 . SRI U ASHOK BHAT S/O LATE RAMAKRISHNA BHAT, AGED ABOUT 50 YEARS,
2 . SMT SHANTHALA N W/O SRI U ASHOK BHAT AGED ABOUT 47 YEARS,
BOTH ARE R/A NO 16/685, 10TH A MAIN, 34TH CROSS, 4TH BLOCK, BANGALORE 560011 ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (EAST) BRUHAT BANGALORE MAHANAGARA PALIKE, UTILITY BUILDING, MAYOHALL 22ND FLOOR, M G ROAD, BANGALORE 560001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-651- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.9059/2024
BETWEEN
1 . SRI M MANJUNATH S/O LATE MUNILAKSHMAIAH, AGED ABOUT 54 YEARS, 2 . SMT R SHOBHA W/O M MANJUNATHA, AGED ABOUT 46 YEARS,
BOTH ARE R/AT NO 497, NEAR MANJUNATHA KALAYANAMANTAPA ROAD, 1ST MAIN BALAJI BADAVANE, VAJARAHALLI VILLAGE, TALAGHATTAPURA POST KANAKAPURA MAIN ROAD, BENGALURU 560062 ...PETITIONERS (BY SRI. RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASASOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001. -652- 2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASASOUDHA, BENGALURU 560001 REPRESENTED BY ITS SECRETARY
3 . THE BRUHATH BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING BOMMANAHALLI, BEGUR MAIN ROAD, BENGALURU 560068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 9682/2024
BETWEEN
1 . M/S SREEYAN DEVELOPERS PVT LTD A COMPANY REGD. UNDER COMPANIES ACT, HAVING ITS OFFICE AT NO 189, 1ST FLOOR, CHAITRA SREE COMPLEX, NEAR VISHAL MEGHA MART, KOTHANURU DR SHIVARAMA KARANTH NAGAR POST, BANGALORE 560077 REPRESENTED BY ITS DIRECTOR, SRI T SREENIVASA REDDY, S/O SRI T ADI NARAYANA REDDY, AGED ABOUT 39 YEARS
-653- 2 . SRI M THIMMARAYAPPA S/O LATE MINCHIGAPPA, AGED ABOUT 79 YEARS, R/A NO 189/1, K NARAYANAPURA MAIN ROAD, KOTHANURU DR SHIVARAMA KARANTH NAGAR POST, BANGALORE 560077 REPRESENTED BY HIS GPA HOLDER M/S SREEYAN DEVELOPERS PVT LTD, REPRESENTED BY ITS DIRECTOR, SRI T SREENIVASA REDDY ...PETITIONERS (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING MAHADEVAPURA, BRUHAT BENGALURU MAHANAGARA PALIKE, RHB COLONY WHITEFIELD, MAIN ROAD, BANGALORE 560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
-654- THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) BEARING NO.
AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 9724/2024
BETWEEN
M/S NAVIN HOUSING AND PROPERTIES PVT LTD A COMPANY REGD. UNDER THE COMPANIES ACT, HAVING ITS REGD. OFFICE NAVINS TRIUMPH 802 AND 804, ANNA SALAI NANDANAM CHENNAI 600035 HAVING BRANCH OFFICE AT NO 125, INFANTRY ROAD, SHIVAJINAGAR, BANGALORE 560001 REP. BY ITS AUTHORIZED SIGNATORY AND CITY HEAD OF BANGALORE SRI SHANMUGAM K, S/O J KRISHNAN, AGED ABOUT 56 YEARS ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
-655- 3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE JOINT DIRECTOR TOWN PLANNING SOUTH, BRUHAT BENGALURU MAHANAGARA PALIKE, ANNEX-3 BUILDING, HEAD OFFICE BUILDING, N R SQUARE, BANGALORE 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) BEARING NO.
AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.9762/2024
BETWEEN
DR. NADEESH V S/O VEERAPPA T N , AGED ABOUT 54 YEARS, R/AT NO 3028, 13TH MAIN, HAL 2ND STAGE, BENGALURU 560008 REPRESENTED BY HIS GPA HOLDER SMT HANASWADI SHIVASHANKARAMMA, W/O T N VEERAPPA ...PETITIONER (BY SRI.RAJU S., ADVOCATE)
AND 1 . STATE OF KARNATAKA
-656- REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BENGALURU 560001
2 . STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASASOUDHA, BENGALURU 560001 REPRESENTED BY ITS SECRETARY 3 . THE BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 REPRESENTED BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING RAJARAJESHWARINAGAR, 18TH CROSS, IDEAL HOME LAYOUT, R R NAGAR, NEAR BESCOM OFFICE, BENGALURU 560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 9981/2024
BETWEEN
M/S M S R TECH ZONE A PARTNERSHIP FIRM HAVING
-657- THEIR OFFICE AT NO.807, 4th FLOOR, 27th MAIN ROAD, I SECTOR, HSR LAYOUT, BANGALORE 560 102 REPRESENTED BY ITS PARTNER SRI. SANDEEP REDDY ...PETITIONER (BY SRI.SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY I ITS UNDER SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA, VIKAS SOUDHA, BENGALURU 560 001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU 560 002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (NORTH) BRUHAT BENGALURU MAHANAGAA PALIKE, NR SQUARE, BENGALURU 560 002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO. 10031/2024
BETWEEN
1 . SRI. SACHIN KUMAR M
-658- S/O MAHABALESHWAR H AGED ABOUT 29 YEARS, NO.1 V R PURAM PALACE GUTTAHALLI BANGALORE-560003
AND R/AT NO.107, 2ND A MAIN ROAD, 11THA CROSS, A SECTOR YELAHANAK NEW TOWN, BEHIND CORPORATION BANK BANGALORE NORTH-560064 2 . SMT C K SHANTHA VENKATESH W/O LATE M VENKATESH AGED ABOUT 66 YEARS R/AT NO.107, 2ND A MAIN ROAD, 11TH A CROSS, A SECTOR YELAHANAK NEW TOWN, BANGALORE NORTH-560064 ...PETITIONERS (BY SRI. YASHAVANTHSWAMY A.M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4THFLOOR, VIKAS SOUDHA DR AMBEDKAR VEEDI, BANGALORE-560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LIGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE BANGALORE-560002 REP BY ITS COMMISSIONER 4 . ASSISTANT DIRECTOR TOWN PLANNING (WARD-004) BBMP YELAHANKA ROOM NO.2,
-659- AMRUTHAHALLI MAIN ROAD, BYATARAYANPUR, BELLARY ROAD BENGALURU-560068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTE VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 10248/2024
BETWEEN
M/S ELEGANT BUILDERS AND DEVELOPERS A PARTNERSHIP FIRM REGISTERED UNDER THE PARTNERSHIP ACT HAVING ITS OFFICE AT NO 1/116, NEW KEMPEGOWDA LAYOUT, BSK II STAGE, 4TH CROSS, BANGALORE 560085 REPRESENTED BY ITS PARTNER SRI S RAJESH AGED ABOUT 34 YEARS, S/O SRI M SUBRAMANI ...PETITIONER (BY SRI.SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
-660- 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE 560001 REPRESENTED BY IS SECRETARY
3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002 REPRESENTED BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING YELAHANKA BRUHAT BANGALORE MAHANAGAR PALIKE AMRUTHAHALLI MAIN ROAD, BYATARAYANAPURA, BELLARY ROAD, BANGALORE 560092 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL/50/SHASANA/2021 NOTIFIED ON 13/01/2022 (ANNEXURE- R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 10249/2024
BETWEEN
M/S SWAAYAMKRUSHY BUILDERS REGD. UNDER PARTNERSHIP ACT 1932 HAVING ITS REGISTERED OFFICE AT NO 15/8, 5TH MAIN, 5TH CROSS, SIDDARTHA LAYOUT, KATHRIGUPPE BANGALORE - 560085
-661- REP BY ITS MANAGING PARTNER SRI MAHESH BABU S/O SRI M SUBRAMANYAM NAIDU AGED ABOUT 33 YEARS ...PETITIONER (BY SRI.SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REP BY ITS SECRETARY 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR AMBEDKAR VEEDHI BANGALORE - 560001 REP BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REP BY ITS COMMISSIONER
4 . THE JONIT DIRECTOR (TOWN PLANNING NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE ANNEX BUILDING, HEAD OFFICE BUILDING N R SQUARE, BANGALORE - 560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NO. DPAL.50SHASANA 2021 NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA
-662- VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 10347/2024
BETWEEN
SRI GOVINDACHARY S/O DASACHARY AGED ABOUT 73 YEARS, R/AT SARJAPURA ROAD AMBALIPURA BELLANDUR GATE BANGALORE SOUTH TALUK BANGALORE-560102 ...PETITIONER (BY SRI. YASHAVANTHSWAMY A.M., ADVCOATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDI, BANGALORE-560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU-560001 REPRESENTED BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE BANGALORE-560002 REP BY ITS COMMISSIONER
4 . ASSISTANT DIRECTOR TOWN PLANNING (WARD-150) BBMP MHADEVAPURA RHB COLONY WHITE FIELD MAIN ROAD BANGALORE-560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-663- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTE VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 10834/2024
BETWEEN
1 . SRI B R SRINIVAS AGED ABOUT 61 YEARS, S/O. LATE B. M. KEMPANNA @ RAMASWAMY, DR. SHIVARAM KARANTH NAGAR, BANGALORE-560077. 2 . SRI. B. S. DHRUVA KUMAR AGED ABOUT 25 YEARS, S/O. B. R. SRINIVAS, DR. SHIVARAM KARANTH NAGAR, BANGALORE-560077. 3 . SRI. ANAND PRAMOD AGED ABOUT 44 YEARS, R/AT NO. E-3, VINAYAKA RESIDENCY, 5TH BLOCK, R. T. NAGAR, BANGALORE-560 032. ALL ARE REPRESENTED BY THEIR GPA M/S. VDB INFRA AND REALTY PVT. LTD., A COMPANY REGISTERED UNDER COMPANIES ACT 2013, NO. 842/A, 100 FEET ROAD, INDIRANAGAR,
-664- BANGALORE-560 038. SRINIVAS.A AUTHORISED SIGNATORY OF GPA HOLDER ...PETITIONERS (BY SRI. VIVEKANANDA T.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE-560 001. 2 . STATE OF KARNATAKA REP. BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001. 3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BANGALORE-560 001, REPRESENTED BY ITS SECRETARY.
4 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N. R. SQUARE, BENGALURU-560 002, REPRESENTED BY ITS CHIEF COMMISSIONER.
5 . THE JOINT DIRECTOR TOWN PLANNING NORTH BRUHAT BANGALORE MAHANAGARA PALIKE, N.R. SQUARE, BANGALORE-560 002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R4 & R5)
-665- THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13/01/2022 AT ANNEXURE-H DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO.10969/2024
BETWEEN
SRI AJAY B S/O SRI A BALAKRISHNA AGED ABOUT 32 YEARS R/A NO.84, ERAPPA REDDY LAYOUT 2ND CROSS, NEAR MARUTHI SCHOOL BANASWADI, BANGALORE-560043 ...PETITIONER (BY SRI. SUDHAKAR G.V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY 3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING(EAST) BRUHAT BANGALORE MAHANAGARA PALIKE
-666- 22ND FLOOR, MAYOHALLI UTILITY BUILDING, M G ROAD BANGALORE-560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 11016/2024
BETWEEN
1 . SRI EPPARLA SREENIVASU S/O SRI RAMAIAH EPPARLA AGED ABOUT 53 YEARS 2 . MITHUNA NARASIMHANAIDU W/O SRI EPPARLA SREENIVASU AGED ABOUT 42 YEARS BOTH ARE R/A NO.15, 8TH MAIN 8TH CROSS, NEAR SVS SCHOOL NANDAKUMAR LAYOUT, AREHALLI CHIKKALSANDRA, BANGALORE-560061 ...PETITIONERS (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001
-667- REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE-560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING(MAHADEVAPURA) BRUHATH BANGALORE MAHANAGARA PALIKE WHITEFIELD MAIN ROAD, RHB COLONY BANGALORE-560048 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 11056/2024
BETWEEN
M/S. PALLADIUM CONSTRUCTIONS PRIVATE LIMITED A PRIVATE COMPANY RED. UNDER THE COMPANIES ACT, 2013 HAVING ITS REGISTERED OFFICE AT MARKETCITY RESOURCES PVT LTD
-668- GROUND FLOOR, RR HOSIERY BUILDING SHREE LAXMI WOOLEN MILLS ESTATE MAHALAKSHMI MUMBAI-400011 ALSO HAVING ITS ADMINISTRATIVE OFFICE AT NO.1, DR RAJKUMAR ROAD OPPOSITE TO SHERATON HOTEL RAJAJINAGAR BANGALORE-560010 REP BY ITS AUTHORISED SIGNATORY MR RAVI SANKAR AGED ABOUT 46 YEARS ...PETITIONER (BY SRI.SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REPRESENTED BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001
2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY THE COMMISSIONER N R SQUARE, BENGALURU-560002
3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE NR CIRCLE, BENGALURU-560002 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 AS CONTAINED IN ANNEXURE-K AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
-669- IN WP NO. 11089/2024
BETWEEN
M/S DHARAMAKESHAV INFRA PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE COMPANIES ACT 1956, HAVING ITS REGISTERED OFFICE AT 10/80, RAJENDRA GUNJ, RAICHUR-584102 REPRESENTED BY ITS DIRECTOR MR. DEEPAK KUMAR. ...PETITIONER (BY SRI.PRAVEEN H.P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, AMBEDKAR VEEDHI, BENGALURU-560001. 2 . BRUHAT BENGALURU MAHANAGARA PALIKE REPRESENTED BY ITS COMMISSIONER, N.R.SQUARE, BENGALURU-560002. 3 . JOINT DIRECTOR TOWN PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE, ANNEX BUILDING, N.R. SQUARE, BENGALURU-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DATED 16/03/2024 BEARING REFERENCE NUMBER LP NO. BBMP/ADDL.DIR/JD SOUTH/0024/18-19 ISSUED BY R3 AT ANNEXURE-A AND ETC.
-670- IN WP NO.11106/2024
BETWEEN
1 . SRI MURALI SHARMA, S/O SRI SITARAM SHARMA AGED ABOUT 49 YEARS,
2 . SRI NARESH SHARMA S/O SRI SITARAM SHARMA AGED ABOUT 45 YEARS 3 . SMT MAMTA SHARMA W/O SRI MURARI SHARMA AGED ABOUT 45 YEARS, ALL ARE R/AT NO.131/31, 8TH MAIN ROAD, 15TH CROSS, WILSON GARDEN, BENGALURU-560030 ...PETITIONERS (BY SRI.JNANESH KUMAR K., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU-560001 REP BY ITS PRINCIPAL SECRETARY
2 . THE STATE OF KARNATAKA LABOUR DEPARTMENT, AMBEDKAR VEEDHI, VIKASA SOUDHA, BENGALURU-560001 REP BY ITS UNDER SECRETARY TO GOVERNMENT
3 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, N R SQUARE, BENGALURU-560002 REP BY ITS COMMISSIONER
4 . ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BENGALURU MAHANAGARA PALIKE
-671- SOUTH J P NAGAR, BENGALURU-560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R2 BEARING NO. UDD 3 TPP 2015 RULES 37-A AND 37-C ARE CONCERNED AND PETITIONERS CONCERNED AND ETC.
IN WP NO. 11338/2024
BETWEEN
SRI. RAJASHEKAR V S/O LATE VENKATESH REDDY A AGED ABOUT 62 YEARS, R/A NO. 404, DODDA KANNELLI VILLAGE, CARMERLARAM POST, BANGALORE-560035 ...PETITIONER (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY. 2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BENGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002
-672- REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTNAT DIRECTOR TOWN PLANNING (MAHADEVAPURA) BRUHAT BANGALORE MAHANAGARA PALIKE, RHB COLONY, WHITEFIELD MAIN ROAD, BANGALORE-560048. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 11393/2024
BETWEEN
1 . SRI V PARTHA SARATHI S/O V VASANTH KUMAR, AGED ABOUT 51 YEARS, 2 . SRI V PRASANNA KUMAR S/O V VASANTH KUMAR, AGED ABOUT 45 YEARS,
3 . SRI V MADHUSUDHAN S/O V VASANTH KUMAR, AGED ABOUT 45 YEARS, 4 . SRI MURLI V S/O V VASANTH KUMAR, AGED ABOUT 45 YEARS,
-673- PETITIONERS NO.1 TO 4 ALL ARE R/A NO 539, NEAR SHRIDHARA ASHRAMA, VASANTHAPURA, SUBRAMANYAPURA, BANGALORE SOUTH, BANGALORE 560061 ...PETITIONERS (BY SRI.YASHAVANTHSWAMY A.M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIKASA SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE 560001 REP BY ITS SECRETARY 3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE BANGALORE, BANGALORE 560002 REP BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING (WARD 197) BBMP BOMMANAHALLI, BEGURU MAIN ROAD, BENGALURU 5600068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW -674- ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTE ON 13/01/2022 AT ANNEXURE-F DECLARING IT TO BE ULTRA VIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 11408/2024
BETWEEN
1 . SMT. SHARADAMMA D/O LATE MUNISWAMAPPA AGED ABOUT 75 YEARS, NO.2246,23RD CROSS, KR.ROAD, BANASHANKARI 2ND STAGE, BIDARAHALLI, BANGALORE- 560070. 2 . SMT. JAYAMMA D/O LATE MUNISWAMAPPA AGED ABOUT 75 YEARS NO.2246, 23RD CROSS, K.R.ROAD, BANASHANKARI 2ND STAGE, BIDARAHALLI, BANGALORE- 560070. 3 . SRI.T.M.GOPALKRISHNA S/O LATE MUNISWAMAPPA AGED ABOUT 70 YEARS
4 . SMT.SUJATHA W/O T.M.GOPALKRISHNA AGED ABOUT 59 YEARS PETITIONERS NO.3 & 4 ARE R/A NO.2607, 5TH MAIN, KUMARSWAMY LAYOUT 2ND STAGE, EAST, BANGALORE-560078. 5 . SRI.G.V.HONNAPPA S/O LATE G.S.VENKATAPPA AGED ABOUT 86 YEARS 6 . SMT.JAYASHREE G.H D/O G.V.HONNAPPA AGED ABOUT 60 YEARS
7 . SMT.BHAGASHREE
-675- W/O NARESH KUMAR G.H AGED ABOUT 52 YEARS 8 . SRI.N.HARISH KUMAR S/O NARESH KUMAR AGED ABOUT 30 YEARS 9 . MS.INDUSHREE N SHETTY D/O NARESH KUMAR GH AGED ABOUT 27 YEARS,
PETITIONERS NO. 5 TO 9 ARE R/AT.NO.168,FARM HOUSE BANERGATTA ROAD, NEAR LAKSMI THEATRE, GOTTIGERE BANGALORE-560083 10 . SRI.G.H.SRIDHAR S/O DR.G.V.HONNAPPA AGED ABOUT 58 YEARS R/A.1ST FLOOR, GOTTIGERE ENCLUB, 1ST CROSS ROAD, 11TH A MAIN ROAD, JAYANAGAR 4TH T BLOCK, BANGALORE -560041 11 . SRI.DR.G.V.KRISHNAMURTHY S/O LATE G.S.VENKATAPPA AGED ABOUT 76 YEARS
12 . SRI.G.K.NAGENDRA PRASAD S/O DR.G.V.KRISHNAMURTHY AGED ABOUT 36 YEARS 13 . SMT.KAVITH W/O G.K.NAGENDRA PRASAD AGED ABOUT 29 YEARS
PETITIONERS NO.11 TO 13 ARE R/A NO.73, B.G.ROAD, NEAR POST OFFICE, VIDAYA SAGER LAYOUT, GOTTIGERE, BANGALORE 560083. 14 . SRI.G.V.SHANKAR
-676- S/O LATE G.S.VENKATAPPA AGED ABOUT 67 YEARS 15 . SMT.MANGALAGOWRI W/O G.V.SHANKAR AGED ABOUT 60 YEARS 16 . SMT.PRIYANKA D/O G.V.SHANKAR W/O ASHOK KUMAR AGED ABOUT 35 YEARS PETITIONERS NO.14 TO 16 ARE R/A NO.2597, GOTTIGERE MAIN ROAD, GOTTIGERE VILLAGE, BANGALORE SOUTH TALUK PIN- 560083. 17 . SRI. T.R.MANJUNATH S/O DR.T.M.RAMESH AGED ABOUT 60 YEARS
18 . SMT.USHA W/O T.R.MANJUNATH AGED ABOUT 58 YEARS
PETITIONER NO.17 & 18 ARE R/A NO.745, 30TH F CROSS, 16TH MAIN ROAD, JAYANAGAR 4TH T BLOCK, JAYANAGAR, BANGALORE-560011. 19 . SMT.LAKSHMI DEVI G.A W/O LATE M. GIRIYAPPA SHETTY AGED ABOUT 76 YEARS, R/AT. NO.363/2ND CROSS, 1ST B MAIN ROAD, 7TH BLOCK, WEST JAYANAGAR, BANGALORE-560082. 20 . SMT.T.G.NANDINI D/O LATE M.GIRIYAPPA SHETTY AGED ABOUT 53 YEARS R/AT.934, 1ST A CROSS, SUPRAJA NAGAR, CHUNCHAGHATTA, BANGALORE SOUTH DODDAKALLASANDRA, BANGALORE-560062. -677- 21 . SMT.T.G.NALINI MURTHY D/O LATE M.GIRIYAPPA SHETTY AGED ABOUT 58 YEARS R/AT.NO.564, 2ND CROSS, NEAR MEDIRICH FACTORY, BHASKAR NAGAR, ALAHALLI, BANGALORE-560062. 22 . SRI.ARUNKUMAR T.G. S/O LATE M.GIRIYAPPA SHEETY AGED ABOUT 57 YEARS 23 . SMT.VEENA H.S W/O ARUNKUMAR T.G. AGED ABOUT 52 YEARS
PETITIONERS NO.22 & 23 ARE R/A NO.530/538, 6TH MAIN ROAD, 12TH CROSS, GIRINAGAR, 2ND PHASE, BANGALORE-560085. 24 . SMT.SRIDEVI NAGARAJ D/O LATE M.GIRIYAPPA SHETTY AGED ABOUT 47 YEARS R/AT.NO.6,8 NANJAMPETA, SHANTIPURAM MANDALSIVARPURAM CHITOOR-517425
25 . SRI.KRISHORE KUMAR G S/O T.M.GOPALKRISHNA AGED ABOUT 40 YEARS 26 . SMT RAMYA W/O KISHORE KUMAR G AGED ABOUT 33 YEARS
-678- 27 . SRI SRIKATNTH T G S/O T M GOPALKRISHNA AGED ABOUT 36 YEARS
PETITIONERS NO. 25 TO 27 ARE R/A NO.2607, 5TH MAIN, KUMARSWAMY LAYOUT 2ND STAGE, EAST, BANGALORE-560078. REP BY ITS GPA HOLDER M/S.HEXA BUILDER REP. BY ITS MANAGING PARTNER MR.HEMANTH KUMAR V.J, S/O V.JANAKIPATHI AGED ABOUT 35 YEARS A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.3149 OLD NO.29, 2ND FLOOR, 33RD CROSS, 17TH MAIN, 4TH T BLOCK, JAYANAGAR, BANGALORE- 560011 ...PETITIONERS (BY SRI.YASHAVANTHSWAMY A M., ADVOCATE)
AND 1 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE-560001 REP BY ITS SECRETARY.
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA , DR.B.R. AMBEDKAR VEEDHI, BANGALORE-560001 REPRESENTED BY ITS SECRETARY.
3 . BRUHAT BENGALURU MAHANAGARA PALIKE, N.R SQUARE, BANGALORE BANGALORE-560002, REP. BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR TOWN PLANNING BBMP BOMMANNAHALLI - WARD 194
-679- CMC COMPLEX, BEGUR ROAD, BOMMANAHALLI, BENGALURU-560068 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW ENACTED BY THE SECOND RESPONDENT PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTE ON 13/01/2022 AT ANNEXURE-G AND ETC.
IN WP NO. 11555/2024
BETWEEN
M/S ADVAITH AEROSPACE PRIVATE LIMITED REG. UNDER COMPANIES ACT 1956 HAVING ITS REGD. OFFICE AT 71, 71/1, LALBAGH ROAD, OPP URVASHI THEATRE SUDHAMANAGARA, BENGALURU 560027 REP. BY ITS AUTHORISED REPRESENTATIVE MR. OLETY SATISH SUDEENDRA KUMAR ...PETITIONER (BY SRI. SAINATH D M., ADVOCATE)
AND 1 . STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKASA SOUDHA, BANGALORE 560 001 REPRESENTED BY ITS SECRETARY
2 . BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP) N R SQUARE , BANGALORE 56002 REPRESENTED BY ITS COMMISSIONER
3 . ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING
-680- RAJARAJESHWARINAGARA (BBMP) 18th CROSS, IDEAL HOME LAYOUT, R R NAGAR, NEAR BESCOM OFFICE BENGALURU 560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE AMENDMENT TO RULE 37A AND 37C TO THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULE S2019 NOTIFIED VIDE NOTIFICATION NO. UDD 3TPP 2015 DTD 25.02.20 ISSUED BY R1 AS PER ANNEXURE-A AT PAGE NO. 21-25 AND ETC.
IN WP NO. 11588/2024
BETWEEN
AVANISH AUTO LLP HAVING ITS REGD. AT OFFICE AT 32,L INTERNATIONAL AIRPORT ROAD, GANGANAGAR EXTENSION, HEBBAL BANGALORE NORTH 560 032 REP. BY ITS AUTHORISED REPRESENTATIVE MR. SHAMANTH P S ...PETITIONER (BY SRI. SAINATH D M., ADVOCATE)
AND 1 . STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKASA SOUDHA, BANGALORE 560001 REPRESENTED BY ITS SECRETARY
2 . BRUHAT BENGALU RU MAHANAGARA PALIKE (BBMP) N R SQUARE, BANGALORE 56002 REPRESENTED BY ITS COMMISSIONER
-681- 3 . ASSISTANT DIRECTOR TOWN AND COUNTRY PLANNING (DASARAHALLI) BBMP, NH-4, NEXT TO POST OFFICE BENGALURU 560 057 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE AMENDMENT TO RULE 37A AND 37C TO THE KARNATAKA PLANNING AUTHORITIES (AMENDMENT) RULES 2019 NOTIFIED VIDE NOTIFICATION NO. UDD 3TPP 2015 DTD 25.02.2020 ISSUED BY R-1 AS PER ANNEXURE-A AT PAGE NO. 21-25 AND ETC.
IN WP NO. 11671/2024
BETWEEN
1 . SRI. DHIREN N P S/O LATE SRI N PRASANAN KUMAR AGED ABOUT 42 YEARS AADHAAR NO.81414497 4105 PAN NO.AGDPP8054G MOBILE NO.97407 22699
2 . SMT ANUPAMA DHIREN @ ANUPAMA VENAKTESHMURTHY W/O DHIREN N P AGED ABOUT 42 YEARS AADHAAR NO.4100 3551 0271 PAN NO. AFYPV3318M MOBILE NO.9980642768 BOTH ARE R/A PRAMUK M M MERIDIAN FLAT NO. S 401, M M INDUSTRIES ROAD NEAR K R ROAD, JAYANAGAR 7TH BLOCK BANGALORE-560072 ...PETITIONERS (BY SRI.RAVI SHANKAR., ADVOCATE)
-682- AND 1 . THE STATE OF KARNATAKA DEPARRTMENT OF URBAN DEVELOPEMNT AMBEDKAR VEEDHI, VIKASA SOUDHA BENGALURU-560001 REP BY ITS PRINCIPAL SECRETARY
2 . THE STATE OF KARNATAKA LABOUR DEPARTMENT AMBEDKAR VEEDHI, VIKASA SOUDHA BENGALURU-5960001 REP BY ITS UNDER SECRETARY TO GOVERNMENT
3 . BRUHAT BENGALURU MAHANAGARA PALIKE HUDSON CIRCLE, N R SQUARE BENGALURU-560002 REP BY ITS COMMISSIONER 4 . THE ASSISTANT DIRECTOR OF TOWN PLANNING BRUHAT BENGALRUU MAHANAGARA PALIKE SOUTH J P NAGAR, BENGALURU-560098 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-1 BEARING NO. UDD 3 TTP 2015 DTD 25.02.2020 (ANNEXURE-D) IN SO FAR AS THE INSERTE RULES 37-A AND 37-C ARE CONCERNED AND ETC.
IN WP NO. 11761/2024
BETWEEN
1 . SRI VIJAY KANJI DEVDA S/O SRI KANJI DHANJI DEVDA AGED ABOUT 33 YEARS R/AT NOS.13 AND 13/1, NANDANAVANAM A-STREET,
-683- JOGUPALYA, HALASURU BENGALURU-560008. 2 . SMT. PREMUBEN RAJESH MENAT W/O SRI RAJESH KHIMJI MENAT, AGED ABOUT 36 YEARS R/AT NO.86, G MAIN ROAD, HAL II STAGE, BENGALURU-56008. ...PETITIONERS (BY SRI.PRAMODA GOWDA T.P., ADVOCATE)
AND 1 . THE BRUHATH BENGALURU MAHANAGARA PALIKE N R SQUARE, BENGALURU-560002. REP. BY ITS COMMISSIONER
2 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASASOUDHA, DR. B R AMBEDKAR VEEDHI, BENGALURU-560001. REP. BY ITS SECRETARY
3 . THE ASSISTANT DIRECTOR TOWN PLANING, SOUTH ZONE BRUHATH BANGALORE MAHANAGARA PALIKE BENGALURU-560036. ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R1 & R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICES DATED 06/03/2024 BEARING NOS. BBMP/EoDB/CH/42430/22-23 AND BBMP/EoDB/CH/54693/23-24, BOTH ISSUED BY THE R3 DEMANDING PAYMENT TOWARDS GROUND RENT (INCLUDING GST) AND LABOUR CESS AMOUNT AND OTHER ADDL. CHARGES AND LEVIES AT ANNEXURE-A BEARING NO.BBMP/EODB/CH/54693/23.24 AND ETC.
-684- IN WP NO.11826/2024
BETWEEN
M/S JR DEVELOPERS A REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.87, 2ND FLOOR, SRI BALAJI NILAYAM, 2ND MAIN ROAD, BALAJI NAGAR, ITTAMADU, BSK 3RD STAGE, BENGALURU-560085. REP. BY ITS MANAGING PARTNER SRI HARISH KOLLA S/O SRI K JEEVARATHNAM NAIDU AGED ABOUT 37 YEARS ...PETITIONER (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI, BANGALORE-560001. REP. BY ITS SECRETARY
2 . BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BANGALORE-560002 REP. BY ITS COMMISSIONER
3 . THE JOINT DIRECTOR (TOWN PLANNING-SOUTH) BRUHAT BANGALORE MAHANAGARA PALIKE ANNEX-3 BUILDING HEAD OFFICE BUILDING N R SQUARE, BANGALORE-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER
-685- DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO.11832/2024
BETWEEN
SMT.R. GIRIJA W/O RAJASHEKAR, AGED ABOUT 63 YEARS R/A NO 650, 3RD CROSS, MATHIKERE, BANGALORE - 560054 ...PETITIONER (BY SRI.SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BENGALURU - 560001 REPRESENTED BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI BANGALORE - 560001 REPRESENTED BY ITS SECRETARY
3 . BRUHAT BENGALURU MAHANAGARA PALIKE N R SQUARE, BANGALORE - 560002 REPRESENTED BY ITS COMMISSIONER
4 . THE ASSISTANT DIRECTOR TOWN PLANNING EAST BRUHAT BENGALURU MAHANAGARA PALIKE 22ND FLOOR, UTILITY BUILDING MAYOHALL M G ROAD, BANGALORE - 560001 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR
-686- SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) AND ETC.
IN WP NO.11891/2024
BETWEEN
SMT RENUKA RAJASHEKAR W/O D RAJASHEKAR AGED ABOUT 69 YEARS R/AT NO.13, 1ST CROSS VISHWANATH RAO ROAD NEAR YADHAVA COLEGE, MADHAVANAGAR BANGALORE-560001. ...PETITIONER (BY SRI. SUDHAKAR G V., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA THE URBAN DEVELOPMENT DEAPRTMENT VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI BANGALORE-560001 REP. BY ITS SECRETARY
2 . THE STATE OF KARNATAKA DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI BANGALORE-560001. 3 . BRUHAT BANGALORE MAHANAGAR PALIKE N R SQUARE, BANGALORE 560002 REP. BY ITS COMMISSIONER
-687- 4 . THE ASSISTANT DIRECTOR TOWN PLANNING WEST ZONE BRUHAT BANGALORE MAHANAGARA PLIKE BBMP COMPLEX, 9TH CROSS, 9TH MAINROAD JAYANAGAR 2ND BLOCK, BANGALORE-560011
….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 (ANNEXURE-R) AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 12036/2024
BETWEEN
SRI RANGASWAMY RAVIDRANATH S/O LATE M RANGASWAMY AGED ABOUT 68 YEARS R/AT NO 12, 1ST FLOOR, 1ST MAIN ROAD, TATA SILK FARM BASAVANAGUDI, BANGALORE-560004 ...PETITIONER (BY SMT. DEVI SOWMYA L., ADVOCATE)
AND 1 .
STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA AMBEDKAR VEEDHI, BANGALORE 560001
THE STATE OF KARNATAKA
-688- DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI BANGALORE-560001. 3. BRUHAT BANGALORE MAHANAGARA PALIKE REPREENTED BY ITS COMMISISONER N R SQUARE, BANGALORE 560002
4 . THE ASSISTANT DIRECTOR TOWN PLAINNING WEST ZONE BRUHAT BENGALURU MAHANAGARA PALIKE SAMPIGE ROAD, JAI BHEEMA NAGAR MALLESHWARAM, OPPOSITE TO MANTRIL MALL BANGALORE 560003
ALSO AT 2ND FLOOR,(RIGHT SIDE), BBMP OFFICE SIRUR PARK MLA OFFICE ROAD, NEXT TO MLA OFFICE, JAI BHEEMA NAGAR, SESHADRIPURAM, BANGALORE-560020 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 01 OF 2022) NOTIFIED ON 13/01/2022 BEARING NO. DPAL 50 SHASANA 2021 ISSUED BY R2 ANNEXURE-Q AS BEING ULTRA VIRES THE CONSTITUTION IN SO FAR AS THE PETITIONER IS CONCERNED AND ETC.
IN WP NO. 12214/2024
BETWEEN
SMT VENKATAMMA NAMASSIVAYA W/O LATE DR. M NAMASSIVAYA, AGED ABOUT 95 YEARS,
-689- R/A NO.4 OBALAPPA GARDENS K R ROAD, YEDIYUR POST, BANGALORE-560082. REP. BY HER GENERAL POWER OF ATTORNEY HOLDER M/S ADARSH DEVELOPERS A PARTENERSHIP FIRM HAVING ITS REGD. OFFICE, AT NO.2/4, LANGFORD GARDEN RICHMOND TOWN, BENGALURU-560025. REP. BY ITS MANAGING PARTNER AND AUTHORIZED SIGNATORY B M JAYESHANKAR, S/O MADAIAH AGED ABOUT 63 YEARS, ...PETITIONER (BY SRI.SAMMITH. S., ADVOCATE)
AND 1 . THE STATE OF KARNATAKA REP. BY ITS UNDER SECRETARY DEPARTMENT OF URBAN DEVELOPMETN GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BENGALURU-560001. 2 . THE BRUHAT BENGALURU MAHANAGARA PALIKE REP. BY THE CHIEF COMMISSIONER NR SQUARE, BENGALURU-560002. 3 . THE JOINT DIRECTOR TOWN AND COUNTRY PLANNING (SOUTH) BRUHAT BENGALURU MAHANAGARA PALIKE NR SQUARE, BANGALORE-560002. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO GRANT AN ORDER DECLARING THAT THE ENTIRE KARNATAKA MUNICIPAL
-690- CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 (KARNATAKA ACT NO. 1/2022) NOTIFIED ON 13.01.2022 AS CONTAINED IN ANNEXURE-H AS BEING ULTRA VIRES THE CONSTITUTION AND ETC.
IN WP NO.12349/2024
BETWEEN
M/S. SEVA SADAN ORPHANAGE AND TRAINING INSTITUTE A SOCIETY REGD. UNDER MYSORE SOCIETIES REGISTRATION ACT, SY. NO. 42, 3RD BLOCK, SARJAPUR MAIN ROAD, JAKKASANDRA, BANGALORE-560 034, REPRESENTED BY ITS PRESIDENT, SAVIOR ALEXANDER THOTTUKADAVIL. ...PETITIONER (BY SRI.VIVEKANANDA T P., ADVOCATE)
AND 1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BANGALORE-560 001. 2 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF PARLIAMENTARY AFFAIRS AND LEGISLATION, VIDHANA SOUDHA, DR. B. R. AMBEDKAR VEEDHI, BANGALORE-560 001. 3 . STATE OF KARNATAKA DEPARTMENT OF LABOUR, VIKASA SOUDHA, BENGALURU-560 001, REPRESENTED BY ITS SECRETARY.
4 . THE BRUHAT BANGALORE MAHANAGARA PALIKE N.R. SQUARE, BANGALORE-560 002,
-691- REPRESENTED BY ITS CHIEF COMMISSIONER.
5 . THE JOINT DIRECTOR TOWN PLANNING (SOUTH), MAHADEVAPURA ZONE, BBMP, RHB COLONY, WHITEFIELD ROAD, BANGALORE-560048. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 TO R3 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.PAWAN KUMAR, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA MUNICIPAL CORPORATIONS AND CERTAIN OTHER LAW (AMENDMENT) ACT, 2021 ACT NO. 1/2022 DTD. 13.01.2022 ENACTED BY THE R-2 PUBLISHED THROUGH NOTIFICATION BEARING NO. DPAL 50 SHASANA 2021 GAZETTED ON 13.01.2022 AT ANNX-H DECLARING IT TO BE ULTRAVIRES AND UNCONSTITUTIONAL AND ETC.
IN WP NO. 13040/2024
BETWEEN
1 . SRI. VIJAY KANJI DEVDA SON OF SRI KANJI DHANJI DEVDA AGED ABOUT 33 YEARS RESIDING AT NOS 13 ADN 13/1 NANDANAVANAM A STREET JOGUPALYA, HALASURU BENGALURU 560 008
2 . SMT. PREMUBEN RAJESH MENAT WIFE OF SRI. RAJESH KHIMJI MENAT AGED ABOUT 36 YEARS RESIDING AT NO. 86, G MAIN ROAD, H A L II STAGE, BENGALURU 560 008 ...PETITIONERS
-692- (BY SRI. PRAMODA GOWDA T P., ADVOCATE)
AND 1 . THE BRUHATH BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU 560 002 REPRESENTED BY ITS COMMISSIONER
2 . STATE OF KARNATAKA THE URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR, VIKASA SOUDHA DR B R AMBEDKAR VEEDHI, BENGALURU 560 001 REPRESENTED BY ITS SECRETARY
3 . THE ASSISTANT DIRECTOR TOWN PLANNING SOUZH ZONE BRUHATH BANGALORE MAHANAGARA PALIKE BENGALURU 560 036 ….RESPONDENTS (BY SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R1 & R3 SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICES DATED 26/03/2024 BEARING NO. BBMP/EoDB/CH/59100/2023-24 AND BBMP/EoDB/CH/59101/23- 24, BOTH ISSUED BY THE R3 DEMANDING PAYMENT TOWARDS GROUND RENT (INCLUDING GST) AND LABOUR CESS AMOUNT AND OTHER ADDL CHARGES AND LEVIES AT ANNEXURE-A AND B.
IN WP NO.18146/2024
BETWEEN
HASNAIN TAYEEB ASHRAF AGED 35 YEARS S/O TAYYEB ASHRAF JEELANI R/AT NO. 55P, 23, JEELANI PANJATAN ESTATE,
-693- THANISANDRA MAIN ROAD, BELLAHALLI CROSS, YELAHANKA POST YELAHANKA, BANGALORE 560 064
REPRESENTED BY GPA HOLDER RANKA PROPERTIES PRIVATE LIMITED BEING A PRIVATE LIMITED COMPANY UNDER THE COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT 1ST FLOOR, RANKA CHAMBERS, 31 CUNNIGHAM ROAD BANGALORE 560052
REPRESENTED BY ITS DIRECTOR YASH ARUN RANKA ...PETITIONERS (BY SMT. NAYANA TARA B.G., ADVOCATE)
AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT REPRESENTED BY ITS SECRETARY VIKAS SOUDHA, DR. AMBEDKAR VEEDHI BANGALORE 560 001 2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY VIKASA SOUDHA, DR. B.R. AMBEDKAR VEEDHI BANGALORE 560 001 3 . BANGALORE BRUHATH MAHANAGARA PALIKE NR SQUARE BANGALORE 560 002 REPRESENTED BY ITS CHIEF COMMISSIONER
4 . JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHATH BENGALURU MAHANAGARA PALIKE NR SQUARE, HEAD OFFICE BUILDING ANNEXE BUILDING, BANGALORE 560 002
5 . BANGALORE DEVELOPMENT AUTHORITY 5TH MAIN ROAD, KUMARPARK WEST, GUTTAHALLI, BENGALURU, KARNATAKA -560020, REPRESENTED BY ITS COMMISSIONER.
-694- ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4 SRI. K.KRISHNA., ADVOCATE FOR R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION OF SIMILAR NATURE DECALRING THAT SECTIONS 2(26A), 2(49A), 240(A) INTRODUCED BY THE BRUHAT BANGALORE MAHANAGARA PALIKE AND CERTAIN OTHER LAW AMENDMENT 2023 IS UNCONSTITUTIONAL. IN SO FAR PETITIONER CONCERNED AND ETC.
IN WP NO. 18162/2024
BETWEEN
M/S GURURAJ ENTERPRISES PVT LTD BEING A PRIVATE LIMITED COMPANY INCORPORATED UNDER THE COMPANIES ACT, HAVING ITS OFFICE AT, NO. 8, GROUND FLOOR, PLOT NO. 13./39, JIVAN MAHARAJ CHAWL, MOTA MANDIR MARG, JM COMPOUND CHANDI GULLY, KALBADEVI, MUMBAI - 400 002
REPRESENTED BY GPA HOLDER, M/S MYTHRI HOUSING PVT LTD., BEING A PRIVATE LIMITED COMPANY REGISTERED UNDER THE COMPANIES ACT, HAVING ITS REGISTERED AND CORPORATE OFFICE AT FLOOR -11, JAIN HEIGHTS SOLUR, NO. 2, 1ST CROSS, J C ROAD, BENGALURU - 560 027. REPRESENTED BY ITS AUTHORIZED SIGNATORY, MR JAIN KISHORE. ...PETITIONERS (BY SMT. NAYANA TARA B.G., ADVOCATE)
-695- AND 1 . STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT, REPRESENTED BY ITS SECRETARY. VIKAS SOUDHA, DR AMBEDKAR VEEDHI, BANGALORE - 560 001. 2 . THE DEPARTMENT OF LABOUR REPRESENTED BY ITS SECRETARY VIKASA SOUDHA, DR B R AMBEDKAR VEEDHI, BANGALORE - 560 001. 3 . BANGALORE BRUHATH MAHANAGARA PALIKE NR SQUARE, BANGALORE - 560 002. REPRESENTED BY ITS CHIEF COMMISSIONER.
4 .
5 . JOINT DIRECTOR (TOWN PLANNING SOUTH) BRUHATH BENGALURU MAHANAGARA PALIKE, NR SQUARE HEAD OFFICE BUILDING, ANNEXE -3, BUILDING, BANGALORE - 560 002. BANGALORE DEVELOPMENT AUTHORITY REP BY ITS COMMISSIONER T.CHOWDIAH ROAD, KUMARA PARK WEST BANGALORE-560020 ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 & R2 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R3 & R4 SRI.M.V.CHARATI., ADVOCATE FOR R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION OF SIMILAR NATURE DECLARING THAT SECTIONS 2(26A), 2(49A), 240(A) INTRODUCED BY THE BRUHATH BANGALORE MAHANAGARA PALIKE AND CERTAIN OTHER LAW AMENDMENT 2023 AS UNCONSTITUTIONAL AND ETC.
-696- IN WP NO.18843/2024
BETWEEN
1 . SMT K K SUNITHA AGED ABOUT 56 YEARS D/O LATE SRI K KEMPAIAH WIFE OF SRI M RAJAGOPAL R/A NO.200A ARUNODAYA PATEL MUNIVENKATAPPA LAYOUT NAGAWARA VILLAGE, BENGALURU 560045
2 . SRI KIRAN RAJ R AGED ABOUT 31 YEARS S/O SRI M RAJAGOPAL R/A NO.200A ARUNODAYA PATEL MUNIVENKATAPPA LAYOUT NAGAWARA VILLAGE, BENGALURU 560045
3 . SRI CHETHAN R GOWDA AGED ABOUT 45 YEARS S/O SRI M RAJAGOPAL R/A NO.200A ARUNODAYA PATEL MUNIVENKATAPPA LAYOUT NAGAWARA VILLAGE BENGALURU 560045
4 . SRI ARUN RAJ AGED ABOUT 40 YEARS S/O SRI M RAJAGOPAL R/A NO.200A ARUNODAYA PATEL MUNIVENKATAPPA LAYOUT NAGAWARA VILLAGE BENGALURU 560045
5 . SMT NAMRATHA RAJ R AGED ABOUT 42 YEARS D/O SRI M RAJAGOPAL R/A VILLA NO.65, KRISHNA NORTH WOODS CHOKKANAHALLI VILLAGE YELHANKA HOBLI BANGALORE NORTH ADDITIONAL TALUK, BENGALURU 560064 PETITIONERS NOS. 1 TO 5 REP BY ITS REGD. POWER OF ATTORNEY
6 . M/S BRR HALLMARK DEVELOPERS LLP A LIMITED LIABILITY PARTNERSHIP FIRM HAVING ITS REGISTERED OFFICE
-697- AT NO.9 SECOND FLOOR 1ST MAIN HIGH LAYOUT GANGANAGAR BANGALORE 560032 REP BY ITS DESIGNATED PARTNER SRI B RAMESH REDDY S/O LATE SRI B S NARASIMHA REDDY AGED ABOUT 61 YEARS HAVING ITS OFFICE AT NO.9 SECOND FLOOR 1ST MAIN, H I G H LAYOUT GANGANAGAR BENGALURU 560032 ...PETITIONERS (BY SRI. SHRAVANTH ARYA TANDRA., ADVOCATE)
AND 1 . STATE OF KARNATAKA REP BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT 4TH FLOOR VIKAS SOUDHA AMBEDKAR VEEDHI, BENGALURU 560001 KARNATAKA INDIA.
2 . BRUHAT BANGALORE MAHANAGARA PALIKE REP BY ITS COMMISSIONER N R SQUARE BENGALURU 560002 KARNATAKA INDIA.
3 . JOINT DIRECTOR (TOWN PLANNING-NORTH) BRUHAT BANGALORE MAHANAGARA PALIKE N R SQUARE, BENGALURU 560002 KARNATAKA INDIA. ….RESPONDENTS (BY SRI. REUBEN JACOB., AAG FOR SMT. H.R. AMARAVATHY., AGA FOR R1 SRI. K.G. RAGHAVAN & SRI. RAVI B NAIK., SR. COUNSELS FOR SRI.K.B. MONESH KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND NOTICE DTD. 28.06.2024 BEARING LP NO. BBMP/ADDL.DIR/JDNORTH/0012/23-24 IN PROJECT NO. PRJ/0614/23-24 ISSUED BY THE R-3 AND ETC.
-698- THESE WRIT PETITIONS HAVING BEEN HEARD AND RESERVED ON 01.10.2024 AND COMING ON FOR PRONOUNCEMENT OF ORDERS, THIS DAY, THIS COURT MADE THE FOLLOWING:
CORAM: HON'BLE MR JUSTICE R DEVDAS
CAV COMMON ORDER
(PER: HON'BLE MR JUSTICE R DEVDAS)
As a fall out of the judgment rendered by a co-ordinate Bench of this Court declaring the Bye-laws under which ground rent, licence fee, scrutiny fee, security deposit etc., was sought to be levied, as ultra vires the Act and therefore unenforceable at the hands of Bruhat Bengaluru Mahanagara Palike (for short ‘BBMP’), amendments were made to the BBMP Act. Several hundreds of petitions are filed by residents and builders raising a challenge to the amendments and the consequential imposts/levy in terms of demands raised by the respondent – BBMP. Therefore, all -699- Department and Others1 – the co-ordinate bench considered whether the impugned imposts/fee suffer from want of legal sanction, insofar as ground rent, licence fee, scrutiny fee, security deposit, lake rejuvenation fee, service charges at 1% of the amount payable to the Palike from out of Building Construction Workers cess – Labour cess. It was held that the levy and collection did not have any legal basis and such action was based on Circulars which had no force of law. Accordingly, Circulars dated 04.09.2015 and 27.01.2017 issued by the BBMP were quashed and set aside. However, it was also held that the State or the BBMP are not precluded from bringing in the impugned levies under the provisions of the Act or the Rules by making suitable amendments to the Act and the Rules. As a consequence, the respondent - State and the BBMP chose to amend and insert the impugned provisions in the Karnataka Municipal Corporations Act, 1976 and the Bruhat Bengaluru Mahanagara Palike Act, 2020 (hereinafter referred to as the ‘BBMP Act’, for short), with retrospective effect for validation of fee and penalty collected by the BBMP at the time of sanction of building
1 ILR 2021 KAR 3968
-700- plans and grant of commencement certificate and completion certificate to buildings and also to provide exemption or concession to Boards or Corporations or Organisations owned or controlled by the Central Government or the State Government from the payment of such fee.
One of the main grounds of attack is that the impugned provisions do not in any way set out to change the circumstances under which the imposts/levy were declared as ultra vires in Sunderam Shetty1. It is contended that such action is an attempt to nullify the judgment of this Court, without taking due care to remove the basis of the judgment. Several other grounds are raised challenging the impugned amendments and therefore, it would be better to proceed enumerating the broad grounds.
4 (i) In Sunderam Shetty1, this Court has already considered the legality of the impugned imposts/levy and has held that such imposts/levy are ultra vires the Act and therefore similar provisions cannot be reintroduced into the Act.
4 (ii) In Sunderam Shetty1, this Court has considered the legitimacy of linking guidance value to the fee payable
-701- towards building licence/sanction plan and has held that it has no reasonable nexus. However, by the impugned amendment, such fee is once again linked to guidance value.
4 (iii) In Sunderam Shetty1, this Court considered the legality of imposition and collection of ground rent, and held that the same cannot be imposed if public property/road/pavement were not utilized for storing construction material. However, care is not taken in the impugned provisions to redress the grievance of such persons.
4 (iv) Imposition of security fee would be additional burden on the owners/builders. The impugned provision does not mandate returning of the security fee.
4 (v) In Sunderam Shetty1, it has been held that the impugned levy can be imposed on the basis of quid pro quo and therefore such levy should be commensurate with the services rendered by the BBMP. However, the impugned levy are highly exorbitant and are not commensurate with the services rendered.
4 (vi) In the latest amendment, Act No.37 of 2024, while defining ‘Ground Rent’ to mean and include fee for
-702- usage of public roads and other infrastructure facilities provided and maintained by BBMP, the owners/builders who seek plan sanction are singled out for differential treatment and doubly taxed for the same purpose.
4 (vii) In terms of Articles 243W and 243X of the Constitution of India read with the 12th Schedule, the power to impose taxes pertaining to the impugned levy are vested with the Municipalities. Therefore, such power cannot be delegated to the Commissioner.
4 (viii) Having regard to such powers conferred under Articles 243W and 243X on the Municipalities, provision such as Section 18-A of the Karnataka Town and Country Planning Act, 1961 (for short ‘Act 1961’), and Rule 37-A, B and C of the Karnataka Planning Authority Rules, 1965 (for short ‘Rules 1965’) could not have been inserted, thereby enabling the Planning Authority (Bangalore Development Authority) to levy and collect such fee.
4 (ix) Betterment charges cannot be levied and collected by the BBMP, on delegation of power under the Act, 1961. Such powers are conferred on the Planning Authority to collect betterment charges while sanctioning a layout plan
-703- and the same cannot be imposed or collected by the BBMP while sanctioning a building plan.
4 (x) There is no plan or scheme for Mass Rapid Transport System in the city and therefore, the BBMP cannot demand or collect surcharge and cess in that regard.
4 (xi) The fee/surcharge/cess collected by the planning department of BBMP while sanctioning building plans have to be utilized only for the purpose of meeting the administrative expenses of the planning department. However, it is clear from the statement of objections filed at the hands of the respondents that the impugned fees are sought to be collected and utilized for other purposes also.
4 (xii) The respondent-State and BBMP have not preferred any appeal challenging the judgment in Sunderam Shetty1. Having accepted the said judgment, the respondents could not have levied the impugned fees without removing the defects pointed out by this Court.
4 (xiii) No reasons are forthcoming either from the statement of objects of the Amending Act or the statement of objections filed by the respondents regarding any tangible information or recommendation from the Finance
-704- Commission, while reviewing the finances of the BBMP, for enhancement of the impugned fees. Empirical data is not collected before proceeding to introduce the impugned provisions in the Act and the Rules. The respondents have failed to justify the exorbitant rates.
4 (xiv) The impugned Validating Act/provisions seek to override the judgment of this Court and by introducing a non-obstante clause, the respondents are undermining the power of judicial review conferred on this Court by the Constitution of India. Arguments on behalf of petitioners:
Re: Sunderam Shetty1 - legality of the impugned imposts/levy have been considered and held ultra vires the Act and therefore similar provisions could not have been reintroduced.
Sri P.S.Rajagopal, learned Senior Counsel - Similar provisions such as ground rent, licence fee, scrutiny fee, security deposit, lake rejuvenation fee, service charges at 1% of the amount payable to the Palike from out of Building Construction Workers cess – Labour cess, though not expressly provided either in the Act or the Rules, were
-705- -706- based are altered and the decision could not have been given in the altered circumstances.
As a counter, it was argued by learned Senior Counsel Sri K.G.Raghavan, on behalf of the respondent- was submitted that in Sunderam Shetty1, the co-ordinate Bench has considered each and every aspect of the 3 (2023) SCC OnLine SC 1004 4 (1996) 6 SCC 44
-707- impugned levy, dehors the levy imposed through Circulars. Since the Apex Court has held that the ratio of the case has to be deduced from the facts involved in the case, it was submitted that the co-ordinate Bench has considered each and every levy and their validity, more particularly the linking of the levy to guidance value. In Dhanwanti Devi4 too, it was held that in order to understand and appreciate the binding force of a decision it is always necessary to see what were the facts in the case in which the decision was given and what was the point which had to be decided.
Sri Sammith S., learned Counsel for some of the petitioners – the respondent-State and BBMP are bound by the mandamus issued by this Court. The respondent–State cannot indirectly take away the benefit conferred on the owners/builders, by amending and inserting the impugned provisions in the Act. The impugned levy are the same which were found in the Circulars impugned before this Court in Sunderam Shetty1. The effect of reintroducing such levy which were struck down by this Court would amount to the respondent-State directly annulling a judgment of this Court. -708- implementation of a Court’s decision, including interim orders/directions. Nullification of mandamus by an enactment was held, impermissible and it would amount to transgression of constitutional limitations and intrusion into the judicial power by the legislature in violation of the principles of separation of powers, the rule of law and Article 14 of the Constitution.
Sri.P.S.Rajagopal, learned Senior Counsel, while pointing out to the statement of objects of the Karnataka Act 01 of 2022, submitted that the Government is clearly of the view that since fee have been collected by the Palike and the same have been utilized for various development works, refund of the same would incur a financial burden of Rs.2362 Crores to the Palike and therefore, it is considered necessary to amend the Act, 1976, Act 2020, with retrospective effect for validation of fee and penalty collected by the Palike. It is 5 (2015) 4 SCC 400 6 (2022) 12 SCC 455
-709-
therefore clear that the Government has proceeded hastily, without collecting empirical data regarding the expenses incurred by the Planning Department of the Palike and did not arrive at a reasonable rate to be levied and collected, to augment the expenditure of the department.
It was argued by the learned Senior Counsel that contrary to Section 376 of the BBMP Act, 2020, where all provisions of the Karnataka Municipal Corporations Act, 1976, pertaining to the BBMP stood repealed by the Karnataka Act No.53 of 2020 w.e.f., 11.01.2021, amendments have been again brought to the Act, 1976, to provisions pertaining to the BBMP. It was contended that in terms of Section 6 of the Mysore General Clauses Act, the repealed provision shall not revive by a subsequent amendment. It was contended that an amendment is permissible to any of the provisions of a statute and not when there was no such provision at all in the previous statute. It is contended that such an action is nothing but decorating a still born baby. Here again, reliance is placed on the decision in Karnataka Pawn Brokers’ Association2. In paragraph No.25 of the said judgment, it was held that
-710- Mysore And Another7, it was held, “In our opinion, the enhancement of the rate of duty from 6½ per cent 45 per cent with retrospective effect is in the facts and circumstances of the case clearly arbitrary and unreasonable. The defect of lacuna is not even sought to be remedied and the only justification for the steep rise in the rate of duty by the amended provision is to nullify the effect of the binding judgment”.
Learned Additional Advocate General Sri.Reuben Jacob, contends that it is not as if the amendment is brought to a dead letter. It is submitted that Karnataka Municipal
7 1984 (Suppl) SCC 490
-711- Corporations Act, 1976, is not totally repealed. The amended provision does not bring in a new levy. No new liability is brought in by the subsequent amendment. It is submitted that the levy of ground rent, license fee, scrutiny fee, security deposit etc., while considering an application for sanctioning a building plan and grant of building license was prevalent even before the subsequent amendments. The levy and collection was made earlier under the Building Byelaws and various Circulars issued by the Government/Corporation. However, since the co-ordinate Bench held that the byelaws under which the levy was made and collected were ultra vires the Act, the validating provision was required to be brought in, to save the levy and collection already made.
Sri. Udaya Holla, learned Senior Counsel appearing for some of the petitioners – In Amarendra Kumar -712- -713- purposes of the said chapter are required to be declared invalid.
Sri. Vikram Huilgol, learned Senior Counsel – In No.21, as follows:
“21. Now coming to the question of challenge to the levy as arbitrary and discriminatory and violative of Article 14, we find that the functions of the Corporation with regard to mutation remain the same, whether the applicant is a transferee under a conveyance or a lessee or a beneficiary under a Will or an heir in the case of intestate succession. Once an application for mutation is made, the same is examined by the department and after hearing the objections, if any, the record is ordered to be changed. Ultimately, the exercise is for fiscal purpose. Similarly, the property valuation may be below Rs.50,000 or above Rs.2 lakhs, the function of the Corporation in making the mutation entry remains the same. Similarly, whatever may be the cause
10 (2005) 4 SCC 245
-714- of mutation, whether it is a case of transfer or devolution, the activity of mutation remains constant in all the cases. The expenses incurred in all the cases also cannot vary, whatever be the value of the property or the cause of mutation. In the circumstances, there is no reason given for charging different rates depending on the value of the property and the cause of transfer. By doing so, the incidence of the levy falls differently on persons similarly situated resulting in violation of Article 14 of the Constitution. Moreover, the quantum of fees is disproportionate to the so-called “services” which is one more circumstance showing arbitrariness in the levy of such imposition. So far as Article 14 is concerned, the courts in India have always examined whether the classification was based on intelligible differentia and whether the differentia had a reasonable nexus with the object of legislation.”
Re: the legitimacy of linking guidance value to the fee payable towards building licence/ sanction plan.
-715-
Sri.P.S.Rajagopal, learned Senior Counsel - the respondent/Palike has the monopolistic power to consider
Sri. Sammith S, learned Counsel – in Sunderam Shetty1, it was held that imposition of such fee can only be as quid pro quo. In Secunderabad Hyderabad Hotel Owners’ license by inspecting the licensee’s premises, the said levy is 11 (2024) 5 SCC 1 12 (1999) 2 SCC 274
-716- a fee and not a tax. A license fee may be either regulatory or compensatory. However, when a fee is charged for rendering specific services, certain element of quid pro quo must be there between the services rendered and fee charged, so that the license fee is commensurate with the cost of rendering the service, although exact arithmetical equivalence is not expected.
Learned Counsel Ms. Nayana Tara B.G., appearing for some of the petitioners – while pointing out to the amended provisions of the BBMP Act, more particularly, sub- section (2) of Section 240-A, it is submitted that the amended provision enables the Chief Commissioner, while fixing the rates for levy of fee or penalty, to consider all the costs related to the issue and the execution of the approval. It is also pointed out that the words ‘lake rejuvenation’ and ‘compound wall charges’ are not found in the said provision. It is therefore submitted that levy and collection of lake rejuvenation fee and compound wall charges are illegal. It is submitted that such a provision for collecting compound wall charges at the rate of Rs.1/- per running meter was made in Clause 3.7.3 of the BBMP Building Bye-laws. It is submitted
-717- that levy and collection of compound wall charges violate Article 243X of the Constitution of India, since even the amended provision does not provide for levy and collection of lake rejuvenation fee and compound wall charges. Similar is the position regarding security fee/ deposit .
It is submitted that levy of security fee/deposit is illegal and it is an additional burden on the owners of the property. It is submitted that in Sunderam Shetty1, this Court has quashed the Circulars on the basis of which BBMP was imposing lake rejuvenation fee and further, since no such provision is made in the amended Act, such levy is clearly illegal.
Learned Counsel submitted that the petitioners in her case have not filed any application under Sections 14 or 17 of the Karnataka Town and Country Planning Act, 1961, seeking approval from the Planning Authority for formation of a layout or for sanction of sub-division of plots or layout of private streets. Such being the position, recovery of a fee while granting permission for development of building or land cannot be permitted.
-718-
It is submitted that although a notification dated 26.02.2004 is said to have been issued and gazetted in compliance of Section 2(4) of the Act, 1961, delegating such powers to the local authority (BBMP), the provisions under Section 18A is under challenge in some of these writ petitions. It is also contended that the argument regarding levy and collection of security deposit would also apply to Scrutiny Fee, which is not provided for even in the amended provision of Section 240A of the BBMP Act.
It is also submitted that levy and collection of such fee for modification of plan would amount to double payment. There is no such provision either under the old Act or the amended Act for levy and collection of similar fee on modified plan. It is submitted that the petitioners had obtained a sanctioned plan in the year 2016 while paying all the levies. However, while sanctioning the modified plan, once again similar fees are levied on the entire extent of built up area and sital area. There is no provision making any distinction for cases of fresh plan and modified plan.
Learned Counsel has also submitted that levy and collection of betterment fee as provided in Section 18 of the
-719- KTCP Act, 1961, while sanctioning a building plan is contrary to the provisions contained in the Act, which pertains to the Planning Authority which is empowered to sanction a layout plan and not a building development plan.
Attention of this Court is also drawn to sub-rules (2) and (3) of Rule 37-C of the Karnataka Planning Authority Rules, 1965, which provides that the cess and surcharge collected under sub-clause (i), (ii) (iii) and (iv) of sub-section (1) of Section 18-A shall be deposited in a separate head of account by the Planning Authority/Local Authority which issues the building plan and thereafter, the amount so collected shall be transferred to the concerned authority as per the directions of the Government, while retaining 5% as service charges. This clearly shows that provisions are sought to be made for levy and collection of cess and surcharge from owners of individual sites who approach the local authority for sanction of a building plan, in violation of the provisions and the objectives with which the KTCP Act is enacted.
Learned Counsel Sri.B.Pramod, appearing for some of the petitioners – has drawn the attention of this Court to
-720- the technical term and definitions provided in the Zoning of Land Use and Regulations, Revised Master Plan 2015, Bangalore, more particularly, the definition of the word ‘Development Plan’ which provides that ‘Residential Development Plan’ is a plan containing proposal for construction of one or more residential buildings on a plot measuring more than 20,000 square meters in extent. Similarly, “Non-Residential Development Plan” would mean a plan containing proposal for construction of one or more commercial building on a plot size measuring more than 20,000 square meters in extent (which was earlier 12,000 square meters). Learned Counsel would therefore submit that at any rate such levy and collection of fee/cess/surcharge, etc., arising out of the provisions of the KTCP Act, 1961, is not permissible and not applicable to development plans, if they are not in respect of a plot measuring more than 20,000 square meters.
Learned Counsel Sri.B.Pramod, has also placed reliance on a decision of a Division Bench of this Court in W.A.No.335 of 2022 and connected matters, decided on 28.09.2022, where it is held that in terms of the definition of
-721- the term “specified authority” as provided in Section 2(7) of the KTCP Act, 1961, BBMP is not the specified authority under Section 17 of the Act.
Learned Counsel Sri.T.P.Vivekananda, appearing for some of the petitioners – submits that Section 107 of the BBMP Act, confers powers and functions of the Corporation. It provides that it shall be the duty of the corporation to render necessary services to the inhabitants of the Corporation area in respect of the matters enumerated as core functions in the First Schedule. Sub-section (3) provides that the annual budget allocation, in respect of the subjects provided in the First Schedule, by the Government shall be wholly allotted to the Corporation. Sub-section (4) provides that the Corporation shall manage institutions and administer the schemes allotted to it, subject to the guidelines and technical directions from the Government in accordance with the State and National Policies. Section 109 provides that the core functions of the Corporation shall constitute the first charge on the Corporation fund. It is therefore submitted that maintenance of roads, footpaths, etc., are the core functions of the Corporation and therefore,
-722- funds for maintenance of roads and footpaths should come from the Corporation fund and the Corporation cannot levy fee while sanctioning the plans.
Learned Counsel would further submit that the provisions of the Karnataka Municipal Corporation (Recovery of Improvement Expenses) Rules, 2009, enable the Commissioner to levy and collect such improvement expenses from the owner or occupier of undeveloped, partially developed or single unit properties or group of properties or locality or extension that are assessed or newly added to the Assessment Register and which have been benefited or likely to be benefited by such improvement expenses incurred by the corporation. It is therefore submitted that when the corporation is empowered to levy and collect improvement expenses along with the property tax, such levy while sanctioning the plans for development would be illegal and if permitted to be collected, it would amount to double payment.
Re: In the latest amendment, Act No.37 of 2024, while defining ‘Ground Rent’ to mean and include fee for usage of public roads and other infrastructure facilities
-723- provided and maintained by BBMP, the owners/builders are singled out for differential treatment and doubly taxed for the same purpose, all the learned Counsels have contended that the definition now provided to “Ground Rent” would clearly demonstrate that additional burden is sought to be fastened on the owners who seek building plans at the hands of the corporation. It is submitted that it is not the owners who seek building plans alone who use the public roads and other infrastructure facilities. Therefore, such levy cannot be made on the owners who seek building plans.
It is also submitted that this Court in Sunderam Shetty1, has already considered this aspect of the matter and has held that such levy of Ground Rent would be illegal. This Court, in Sunderam Shetty1 has observed that the petitioners in most of the petitions who have their own space in the construction area to store or stock materials for construction would not be using public roads for storing the building materials. Those who are stocking construction materials in their own land, without using public property/road/pavement are also made to pay ground rent as it is made a condition precedent for issuance of license,
-724- occupancy certificate or a plan sanction. This Court had therefore observed that there cannot be a better example of non-application of mind in raising the demand under the impugned levies. This Court further held that hitherto, the citizens were paying ground rent, however, by virtue of the circular dated 04.09.2015, the revised ground rent was linked to the guidance value.
Re: Legitimacy of linking guidance value to the fee payable to the building license/sanctioned plan, although in Sunderam Shetty1, this Court has already held that it has no reasonable nexus, all the learned Counsels have vehemently contended that the argument that the city has to be kept clear, roads have to be kept in order and other manifold activities, all the levies are valid as they are taken into the BBMPs funds and the funds are regulated under the Act, has been rejected by this Court and held that such argument is unsustainable as the power under the Act for imposition of such levy were unavailable at that point of time.
It is submitted that, although provision is now made in the amended Act, under Clause(a) of sub-section(3)
-725- of Section 240-A of the BBMP Act, 2020, linking the fee to the guidance value fixed by the Department of Stamps and Registration, nevertheless, it cannot be sustained since such linking has no nexus with the fee leviable for sanctioning a plan or issuance of occupancy certificate. It is once again contended that this Court in Sunderam Shetty1 has clearly held that since the incidence of levy in the present context is a fee and not a tax, there has to be an element of quid pro quo. The service rendered by the BBMP while sanctioning a plan or issuing occupancy certificate, forms the basis for levy of fee. The extent of service may, at the most, depend on the size of the plot and the extent of construction and it has definitely no connection with the value of the land or construction. Therefore, linking the guidance value to the fee towards building license/sanction plan cannot be sustained.
Re: Imposition of Security Fee and there being no provision for returning the Security Fee, learned Counsels have contended that the owners of the land/ building are not entering into a contract with the corporation. Therefore, it is beyond comprehension as to how and why the owners are
-726- asked to deposit security fee. It is submitted that it is the duty of the officials of the corporation to ensure that the construction is put up in accordance with the sanctioned plan. Provision is also available either in the amended Act or under the Building Bye-laws for compounding/regularizing the deviation to a certain extent. Beyond the permissible extent, if there is any further deviation, the same can be directed to be removed in accordance with law. Therefore, it is submitted, that the owners cannot be compelled to deposit security fee. It is also submitted that no specific provision is available for return of the security fee. Learned Counsels have also submitted that scrutiny fee cannot be permitted to be collected exclusively, since such act of scrutiny of the applications and the inspection of the property forms part of the basic functions of the officials of the corporation. Respondents arguments:
Learned Senior Counsel Sri.K.G.Raghavan, appearing for the BBMP – At the outset, learned Senior Counsel has pointed out from the operative portion of the orders passed in Sunderam Shetty1, that the State or the BBMP was granted liberty for bringing in the levies under the
-727- -728- Society13 where it was held that to test whether a particular proposition of law is treated as ratio decidendi of the case, the proposition is to be inversed, i.e., to remove from the text of the judgment as if it did not exists. If the conclusion of the case would still have been the same even without examining the proposition, then it cannot be regarded as the ratio decidendi of the case. Learned Senior Counsel would
therefore submit that since this Court in Sunderam Shetty1 was considering the sustainability of the levy and imposts based on circulars issued by the Government and having held that the circulars cannot be sustained, if all other observations are removed, in terms of the inversion test, as proposed in the judgment of the Apex Court, the conclusion in Sunderam Shetty1, will still remain the same, even without examining the other proposition. Therefore, the decision in Sunderam Shetty1 cannot be regarded as ratio decidendi, in respect of the propositions to be considered by this Court, moreso, since this Court is to now consider the amended provisions of law and not the earlier circulars issued by the Government.
13 (2023) 16 SCC 458
-729-
Re: Linking of guidance value – learned Senior does not hold good. In Ram Bahdur Thakur & Co. And -730- the contributories do not obtain the same degree of service as others may.
Learned Senior Counsel submitted that for the purpose of fixing rate, the legislature is empowered to adopt any of the options available. The State Government has thought it fit to adopt the guidance value notified by the State Government under Section 45-B of the Karnataka India, learned Senior Counsel submitted that the word ‘Chief Commissioner’ may be read down as ‘Corporation’, having regard to the present scenario where the Council of the Corporation is not in existence.
16 2013 SCC OnLine Kar 10292
-731-
Re: Reliance sought to be placed by the petitioners on the statement of objects and reasons to the amended provisions – learned Senior Counsel would place reliance on -732- Sometimes, this is done by re-enacting retrospectively a valid and legal taxing provision and then by fiction making a 18 (2023) 17 SCC 1 19 AIR 1970 SC 192
-733- tax already collected to stand under the re-enacted law. Sometimes, the Legislature gives its own meaning and interpretation of the law under which the tax is collected and by a legislative fiat makes the new meaning binding upon courts.
Learned Senior Counsel would submit that undisputedly provisions were available under the Karnataka Municipal Corporations Act, 1976, enabling the corporation to make Building Bye-laws for the regulation or restriction of the use of site and building and for the regulation or restriction of the building. Accordingly, the Building Bye-laws made by the Corporation were notified by the State Government. It is not disputed that the power to grant building license and approve the plans for constructions vests with the corporation and for that purpose fee were levied and collected. However, this Court in Sunderam Shetty1, found that there were no enabling provision in the statute for levy and collection of fee. In the operative portion of the order in Sunderam Shetty1, since liberty has been granted to enact appropriate law providing for such levy and collection of fee and accordingly, the impugned
-734- amendments have been brought to the Karnataka Municipal Corporations Act, 1976, and the BBMP Act, 2020. The respondent-State Government and the BBMP have accordingly enacted a law to validate the levy and collection of fee, which the corporation is otherwise entitled to levy and collect in terms of the powers conferred on the municipalities, in the Constitution of India. Learned Senior Counsel has also submitted that linking of the fee to guidance value is not a new concept. Such principles are adopted by the corporations in Mumbai and Kolkata.
Learned Senior Counsel Sri.Ravi B Naik, also appearing for the respondent-BBMP has made submissions similar to the submissions made by the learned Senior Counsel Sri.K.G.Raghavan.
Learned Sri.Reuben Jacob, learned Additional Advocate General (for short, ‘AAG’), appearing for the respondent/State - while placing reliance on Bangalore Employees’ Cooperative Society Limited And Others20, submitted that while considering the constitutional validity of a statute
20 (2012) 3 SCC 442
-735- or a provision of law, courts have revolved certain well established principles as rules of guidance. The first rule is that there is always a presumption in favour of the constitutionality of a statute and the burden is upon him who attacks it to show that there has been a clear transgression of the constitutional principles. The Apex Court has held in the said case that while examining the issue of hostile discrimination, courts cannot be oblivious of the fact that due to unprecedented increase in the cities such as Bengaluru, authorities such as Bangalore Development Authority were obliged to take effective measures to improve the civic amenities like water supply, electricity, roads, transportation, etc., and for this it became necessary to augment the resources by BDA itself or through other state agencies/instrumentalities by making suitable contribution. It was also held that it is not possible for the legislature to enact laws with minute details to deal with increasing complexities of governance in a political democracy, and held that the legislature can lay down broad policy principles and guidelines and leave the details to be worked out by the executive and the agencies/ instrumentalities of the State
-736- and that the delegation of the powers upon such authority to implement the legislative policy cannot castigated as excessive delegation of legislative power.
Learned AAG has brought to the notice of this Court a notification dated 26.02.2004, published in the official Gazette on 31.03.2011, which delegates the powers under Sections 14, 15, 18, 24, 35(2), 46 and 47 of the KTCP Act, to the Commissioner of the Corporation of the Bangalore city, in exercise of power conferred under Section 81 of the Act. Learned AAG submitted that the Government has legally delegated the powers exercisable by the Planning Authority under the provisions of the KTCP Act, more particularly, Section 18(1-A), regarding levy and collection of additional prescribed fee for rejuvenation of lakes or tanks. Learned AAG would therefore submit that the challenge raised by some of the petitioners in this regard is required to be dismissed. Learned AAG has further submitted that cess and surcharge are held to be Tax and therefore, the requirement of quid pro quo would not arise in cases of cess and surcharge.
-737-
Learned AAG submitted that in fiscal matters there needs to be a greater latitude and merely because the petitioners contend that the rate of the levy is excessive, this court should not interfere in such matters, moreso, since it is a matter of policy. Learned AAG would further submit that since the rate is fixed, there is uniformity and the petitioners cannot contend that the power is being exercised arbitrarily. It is also submitted that the respondents need not establish that each and every applicant is receiving similar benefit as that of the other.
Heard learned Senior Counsels Sri.P.S.Rajagopal, Sri.Udaya Holla, Sri Vikram S. Huilgol, learned Counsel Sri Sammith S, Sri.B.Pramod, Sri.T.P.Vivekananda, Ms. Nayana Tara B.G., Sri Shravanth Arya Tandra, Sri Sudhakar G.V., Sri P.K.Srikara and Sri Lokesh L.N., appearing for the petitioners and learned Senior Counsels Sri.K.G.Raghavan, Sri.Ravi B Naik, Sri.Reuben Jacob, learned Additional Advocate General, Smt.Amaravathy, Additional Government Advocate and learned Counsels K.B.Monesh Kumar, Sri K.Krishna, appearing for the respondent-State, BBMP and BDA.
-738-
The gravamen of the contentious issue is whether the impugned levy and imposts could be considered as arbitrary, irrational and whether the impugned amended provisions are valid, having retrospective effect for validation of fee and penalty collected by the BBMP at the time of sanction of building plans and grant of commencement certificate and completion certificate?
While learned Senior Counsel Sri.K.G.Raghavan has laid emphasis on a three judges decision in Jalkal Vibhag14, learned Senior Counsel Sri.P.S.Rajagopal, has pointed out to a more recent decision in Association for Democratic Reforms11, which is rendered by a Constitutional Bench of five judges. It is true that in Jalkal Vibhag14, it has been held that the distinction between a tax and fee has substantially been effaced in development of constitutional jurisprudence. While concluding, it was held in paragraph No.66 as follows:
“66. In view of this consistent line of authority, it emerges that the practical and even constitutional, distinction between a tax and fee has been weathered down. As in the case of a tax, a fee may also involve a compulsory
-739- exaction. A fee may involve an element of compulsion and its proceeds may form a part of the Consolidated Fund. Similarly, the element of a quid pro quo is not necessarily absent in the case of every tax. In the present case, the tax has been imposed by the legislature in Section 52 on premises situated within the area of the Jal Sansthan. The proceeds of the tax are intended to constitute revenue available to the Jal Sansthan to carry out its mandatory obligations and functions under the statute of making water and sewerage facilities available in the area under its juri iction. The levy is imposed by virtue of the presence of the premises within the area of the juri iction of the Jal Sansthan. The water tax is levied so long as the Jal Sansthan has provided a stand post or waterworks within a stipulated radius of the premises through which water has been made available to the public by the Jal Sansthan. The levy of the tax does not depend upon the actual consumption of water by the owner or occupier upon whom the tax is levied. Unlike the charge under Section 59 which is towards the cost of water to be supplied by the Jal Sansthan according to its volume or, in lieu thereof on a
-740- fixed sum, the tax under Section 52 is a compulsory exaction. Where the premises are connected with water supply, the tax is levied on the occupier of the premises. On the other hand, where the premises are not so connected, it is the owner of the premises who bears the tax. The levy under Section 52(1) is hence a tax and not a fee. Moreover, for the reasons that we have indicated above, it is a tax on lands and buildings within the meaning of Entry 49 of List II.”
However, as rightly pointed out by learned Senior Counsel Sri.P.S.Rajagopal, in Jalkal Vibhag14, the Apex Court was considering a challenge to the constitutional validity of Section 52(1)(a), 55(b)(i) and Section 56 of the U P Water Supply and Sewerage Act and the Apex Court concluded that the levy under Section 52 is a tax simpliciter and cannot be regarded either as a charge or a fee for a service rendered. On the other hand, the Constitutional Bench in Association of Democratic Reforms11 has considered whether a legislative enactment can be challenged on a sole ground of manifest arbitrariness. It was noticed that traditionally, Article 14 was understood to only
-741- guarantee non-discrimination. In the ensuing years, the Apex Court followed the traditional approach to test the constitutionality of legislation on the touch stone of Article
It is noticed that while courts accepted the settled proposition of law that a subordinate legislation can be challenged on the ground of a manifest arbitrariness, there was still some divergence to the doctrine’s application with and/or without adequate determining principle. It was further held that a legislation which is excessive and disproportionate would also be manifestly arbitrary. In paragraphs No.200, 200.1 and 200.2, it is held as follows: “200. It is now a settled position of law that a statute can be challenged on the ground it is 21 (2017) 9 SCC 1 22 (1985) 1 SCC 641
-742- manifestly arbitrary. The standard laid down by Nariman J., in Shayara Bano has been citied with approval by the Constitution Benches in Navtej Singh Johar and Joseph Shine. Courts while testing the validity of a law on the ground of manifest arbitrariness have to determine if the statute is capricious, irrational and without adequate determining principle, or something which is excessive and disproportionate. This Court has applied the standard of “manifest arbitrariness” in the following manner:
A provision lacks an “adequate determining principle” if the purpose is not in consonance with constitutional values. In applying this standard, Courts must make a distinction between the “ostensible purpose”, that is, the purpose which is claimed by the State and the “real purpose ”, the purpose identified by Courts based on the available material such as a reading of the provision; and 200. 2. A provision is manifestly arbitrary even if the provision does not make a classification.”
And finally, it was concluded in paragraph No.215, as follows: “The proposition on the principle of manifest arbitrariness culled out above needs to be
-743- recalled. The doctrine of manifest arbitrariness can be used to strike down a provision where : (a) the legislature fails to make a classification by recognizing the degrees of harm; and (b) the purpose is not in consonance with constitutional values.”
That being the position, the contention of the respondents that the petitioners cannot question the impugned levy and imposts on the ground of arbitrariness, cannot be sustained.
In the considered opinion of this Court, the respondents had an opportunity to reconsider the rate of levy and imposts, while formulating the new law/provisions, pursuant to the judgment in Sunderam Shetty1. Unfortunately, the respondents have simply reiterated the rate of levy and imposts which were struck down, although in the form of circulars issued by the Government. The BBMP did not place any material before the Government and the Government did not undertake any exercise to collect empherical data to fix the rates and provide any reason to link the rates with the guidance value.
-744-
It is never the case of the Government or the BBMP that the impugned levy and imposts are in the nature of tax. Therefore, when admittedly, the impugned levy and imposts are in the nature of fee, leviable and collectable on account of the services rendered by the BBMP, while considering the applications for plan sanction, issuance of completion certificate and issuance of occupancy certificate, the applicable rates should be commensurate to the services rendered by the BBMP. In other words, the concept of quid pro quo is definitely applicable in the facts and circumstances of the case. The finding on this aspect of the matter in Sunderam Shetty1 could not have been ignored by the respondents. Some of the learned Counsels appearing for the petitioners have placed on record the financial facts extracted from the website of the BBMP to buttress their argument that neither the BBMP nor the Government have considered the relevant factors such as the financial expenses incurred by the BBMP in the matter of considering applications for plan sanction, issuance of completion certificate and issuance of occupancy certificate; the financial expenses incurred on account of the field work and
-745- the supervision of the projects pursuant to the sanctions granted by the BBMP. Therefore, here is a clear case where the impugned levy and imposts fail to meet the basic requirements of the concept of quid pro quo.
Further, the linking of the rates to the guidance value should also meet the same fate, since the said aspect of the matter should also meet the requirement of quid pro quo. It is for the respondents to supply acceptable reasons for linking the rates to the guidance value. The contention of the petitioners is that the levy and imposts in the matter of consideration of the applications for plan sanction, issuance of completion certificate and issuance of occupancy certificate should have uniform application and cannot vary from locality to locality and the same does not depend on the market value of the properties. It is their contention that the services rendered by the BBMP in such matters have nothing to do with the market value of the properties. Prima facie, such contentions are reasonable and tenable. At best, the rates remaining uniform, the levy however, can vary depending on the size of the plot and the extent of construction. That is because the extent of services to be
-746- rendered by the BBMP may vary depending on the size of the plot and the extent of construction. The amount of time to be spent by the BBMP will definitely vary depending on the size of the plot and the extent of construction.
On the other hand, this Court does not see any acceptable reason or logic in linking the rates with the guidance value, which is nothing but the approximate market value notified by the Government under the provisions of the Karnataka Stamp Act. The notification providing the guidance value is issued under Section 45-B of the Karnataka Stamp Act, for the purposes of determining the market value of the lands in the matter of registration and stamps of documents. Surely, the impugned levy and imposts which are on account of the services to be rendered by the BBMP in the present context, has nothing to do with the market value of the properties. Apparently, there is no rational nexus between the rates and linking of the same to the guidance value. Therefore, this Court is also of the considered opinion that the linking of the impugned levy and imposts to the guidance value cannot be sustained.
-747-
Re: The levy and imposts arising out of the Karnataka Town and Country Planning Act, 1961, and the Karnataka Planning Authority Rules, 1965 – here again the fees to be levied under Rule 37-A for the purpose of sub- section (1) of Section 18 is sought to be linked with ‘market value’ which is again determined as per the guidance value of the land in accordance with Section 45-B of the Karnataka Stamp Act. Since this Court is of the opinion that there is no rational nexus between the rates prescribed and the guidance value/ market value, the issue is answered accordingly.
Insofar as, Rule 37-C of the Karnataka Planning Authority Rules, 1965, is concerned, the levy is in the form of cess and surcharge. However, the levy is towards the development cess/surcharge at different percentages under the table provided for in Rule 37-A serial number 1 to 6, which again arise out of Section 18-A of the KTCP Act.
Although, it has been contended by the learned AAG that these levy arising out of Section 18-A of the KTCP Act are in the form of cess and surcharge and they cannot be equated to a fee, nevertheless, what is noticeable is that
-748- these levy arise out of grant of permission for development of land or building. For the present, this Court is concerned about the impugned demand notices issued by the BBMP in matters of sanctioning the plan/building license/issuance of considering BDA’s power of levying charges under Section 32(5-A) of Bangalore Development Authority Act, 1976, for sanctioning new private layouts/extensions to meet expenditure incurred towards execution of schemes/works of augmentation of amenities within the Bangalore Metropolitan area, held that there could be no justification to transfer the burden of this expenditure on the residents of the areas which were already part of the city of Bangalore. In other words, other residents could not be called upon to share the burden of cost of the amenities largely meant for the newly developed areas. The respondents are therefore required to 20 (2012) 3 SCC 442
-749- reconsider the application of the said provision in Section 18-A of the KTCP Act, indiscriminately, in respect of every proposed development plan. At best, the said provision can be applied only in respect of newly developed areas. It is also relevant to notice that in the ‘note’ put up below the TABLE I of Rule 37-A, it is clearly stated that if fee has been collected for change of land use, the fee shall not be collected for development of land. This provision has been overlooked by the officials of the BBMP while raising the impugned demands. The officials of the BBMP are alleged to have indiscriminately raised the impugned demands, although fee has been collected earlier while approval for development of the layout was granted by the Planning Authority or while approving the change of land use.
Most importantly, the learned Counsels for the petitioners are right in their submissions that the definition of the word ‘Development Plan’ as found in the Zoning of Land Use and Regulations, Revised Master Plan-2015, provides that ‘Residential Development Plan’ is a plan containing proposal for construction of one or more residential buildings on a plot measuring more than 20,000
-750- square meters in extent. Similarly, “Non-Residential Development Plan” would mean a plan containing proposal for construction of one or more commercial building on a plot size measuring more than 20,000 square meters in extent (which was earlier 12,000 square meters). The learned Counsels are right in contending that such levy and collection of fee/cess/surcharge, etc., arising out of the provisions of the KTCP Act, 1961, is not permissible and not applicable to development plan of plots measuring less than 20,000 square meters. On a plain reading of the said provision, it is clear that such levy and collection of fee/cess/surcharge, etc., is directed towards development plans of layouts and very large constructions. It was never intended to be applied to all development plans. However, the respondent- BBMP has been indiscriminately levying and collecting such fee/cess/surcharge, etc., in respect of each and every development plan.
Re: Security fee – learned Counsels for the petitioners are right in their submissions that having regard to the nature of the service to be rendered by the BBMP, there is no acceptable reason as to why the applicants
-751- seeking a plan sanction/commencement certificate/ completion certificate are required to tender security fee. As rightly contended, the very purpose for which a procedure is prescribed to seek approval of the plan for construction, is to ensure that the building is constructed in terms of the provisions of the Building Bye-laws. It would be the bounden duty of the officers of the BBMP to visit the site and ensure that the construction is put up in terms of the sanctioned plan. Any violation would meet the consequences which flow from the provisions of the Act and the Rules. That being the position, the already burdened citizens are doubly burdened by such provision.
Re: Ground Rent – learned Counsels for the petitioners have submitted that in Sunderam Shetty1 this Court has held that the levy under the said head is a blatant non-application of mind as the petitioners in most of the petitions have their own space to store or stock materials for construction and they do not require the public roads/pavements for stocking the construction materials. This Court therefore held that such owners of multistoried building/apartments and owners of large extent of land who
-752- have sufficient space to stock the building materials cannot be treated alike for the purpose of demand of ground rent. It was also observed that the citizens were hitherto paying the ground rent without raising any objections, however, by issuing a circular dated 04.09.2015, the ground rents were revised and while unreasonably raising the rate, the same was also linked with the guidance value. This has caused anguish and agony to the citizens paving the way for filing writ petitions galore challenging the action of the BBMP in demanding ground rent and linking it with the guidance value.
During the course of these proceedings, attention of this Court was drawn to sub-section (2) of Section 229 of the BBMP Act, which empowers the Zonal Commissioner to summarily evict any encroachment, either temporary or permanent, caused on a public street including footpath. The Zonal Commissioner is also empowered to direct such a person who has caused encroachments on public streets including footpath to remove the encroachments, and leave the place, failing which, the Zonal Commissioner is empowered to file a criminal complaint against such a
-753- person. Such being the case, the provision made in clause 3.8 of the Building Bye-laws permitting a person to stock building materials on public land/roads/pavements would be directly in the teeth of the statutory provision contained in Section 229(2) of the BBMP Act, 2020. 64. In the considered opinion of this Court, such a provision in the Building Bye-laws which is directly militating against the statutory provision contained in Section 229 of the BBMP Act cannot be sustained. It is by now well settled that a delegated legislation should conform to the statutory provisions and cannot in any way violate the statutory provisions. Moreover, this Court is also of the considered opinion that any provision which may compromise public safety and which may cause serious problems to the vehicles plying on public road and/or may cause loss or suffering to lives and limbs should be immediately terminated. While on the one hand, the statutory provision mandates public roads and pavements to be scrupulously maintained for public use, on the other hand, such provision being made in the Building Bye-laws to stock construction materials on public roads/ pavements would militate against the statutory provisions.
-754- Therefore, this Court is of the considered opinion that the provision made in the Building Bye-laws in clause 3.8 prescribing ‘ground rent’ cannot be sustained. The linking of the ground rent to the guidance value also cannot be sustained, in view of the above.
For the same reason, since this Court is of the opinion that the impugned levy and imposts are arbitrary, irrational and cannot be sustained, the issue regarding the validation Act and its retrospective effect, need not be gone into.
Re: Scrutiny Fee - Since scrutiny of the applications for sanction plan are part of the process, separate scrutiny fee cannot be levied. The rate of levy will include the scrutiny fee and therefore a separate head of scrutiny fee cannot be permitted.
Re: Fee towards compound wall - Normally along with an application for sanction plan, no permission is sought to put up compound wall. Compound walls are constructed even without the building, for the purpose of protecting the property. It is no doubt true that the Building Bye-laws may prescribe a certain standard for measurement or height of
-755- the compound wall. However, a separate head for fee towards construction of compound wall cannot be prescribed. This Court is therefore of the considered opinion that the BBMP may prescribe a nominal fee towards construction of compound wall.
The impugned amended provisions contained in the Karnataka Municipal Corporations and Certain Other Law (Amendment) Act, 2021, cannot be sustained, not because of want of juri iction or competence, but because the power of fixing the rates for levy of fee or penalty is conferred on the Chief Commissioner, instead of the ‘Corporation’ and since the rates are based on guidance value fixed by the Department of Stamps and Registration and the same is arbitrary, irrational and unsustainable. Similar shall be the fate of the Karnataka Municipal Corporations and Certain Other Law (Amendment) Act, 2023, (Karnataka Act No.37 of 2024), which seeks to define the term ‘ground rent’, ‘guidance value’, ‘scrutiny fee’, etc., and provides for the rate of levy. The said Karnataka Act No.37 of 2024, came about during the course of the hearing of these matters and with the consent of the parties on both the sides, the learned
-756- Counsels were permitted to have their say in respect of the subsequent Amendment Act.
Consequently, this Court proceeds to pass the following: ORDER (i) The writ petitions are partly allowed. (ii) The Karnataka Municipal Corporations and Certain Other Law (Amendment) Act, 2021 (Karnataka Act No.01 of 2022), is hereby quashed and set aside. (iii) The Karnataka Municipal Corporations and Certain Other Law (Amendment) Act, 2023, (Karnataka Act No.37 of 2024), is hereby quashed and set aside. (iv) It is hereby declared that the provisions contained in Section 18-A of the Karnataka Town and Country Planning Act, 1961, read with Rules 37-A and 37-C of the Karnataka Planning Authority Rules, 1965, are applicable only in respect of ‘Development Plan’ containing the proposal for construction
-757- on plots measuring more than 20,000 square meters in extent and not in respect of plots measuring less than 20,000 square meters. (v) It is hereby declared that if fee has been earlier collected for change of land use or while approving a layout plan, fee shall not be collected for subsequent ‘Development Plan’ in terms of the ‘Note’ found below TABLE I of Rule 37-A of the Karnataka Planning Authority Rules, 1965. (vi) It is hereby declared that the linking of the fee leviable under Rule 37-A of the Karnataka Planning Authority Rules, 1965, to the ‘market value’ or ‘guidance value’ as determined under Section 45-B of the Karnataka Stamp Act, 1957, is illegal. However, liberty is reserved to the respondent-State Government and the BBMP to re-fix a standard after collecting empherical data.
-758- (vii) Consequently, all the impugned Circulars which seek to give effect to the Rules 37-A and 37-C of the Karnataka Planning Authority Rules, 1965, are hereby quashed and set aside. (viii) It is hereby declared that Clause 3.8 of the Bengaluru Mahanagara Palike Building Bye- laws, 2003, providing for ‘Ground Rent’, is illegal and are accordingly quashed and set aside. (ix) Consequently, all the impugned Demand Notices raised by the respondent-BBMP, in respect of the writ petitioners herein are also quashed and set aside. It would be advisable that the BBMP may come out with a scheme for ‘One Time Settlement’ and settle the levy and collect the fee generally acceptable to the citizens of Bengaluru. This would also augment the present situation.
-759-
Pending Interlocutory Application(s), if any, stand(s) disposed of. (R. DEVDAS) JUDGE
KLY/JT/DL CT:JL
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.