Cause title — parties, addresses and appearances
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 09TH DAY OF AUGUST, 2021
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.26219/2019 (LB-BMP)
BETWEEN
M/S. SUMADHURA CAPITAL TOWERS PVT. LTD.,
NO.14 &158, PATTANDURA AGRAHARA VILLAGE,
K.R.PURAM HOBLI, BENGALURU EAST TALUK,
BENGALURU – 560 066,
REPRESENTED BY ITS AUTHORISED SIGNATORY
SRI K.BHARAT KUMAR.
... PETITIONER
(BY SRI T.P.VIVEKANANDA, ADVOCATE (PHYSICAL HEARING))
AND
1.
STATE OF KARNATAKA
REPRESENTED 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, BENGALURU – 560 002,
REPRESENTED BY ITS COMMISSIONER.
3.
THE JOINT DIRECTOR
TOWN PLANNING (NORTH),
BRUHAT BANGALORE MAHANAGARA PALIKE,
N.R.SQUARE, BENGALURU – 560 002.
... RESPONDENTS
2
(BY SMT.PRATHIMA HONNAPURA, ADVOCATE FOR R1 (PHYSICAL
HEARING)
SRI V.SREENIDHI, ADVOCATE FOR R2 & R3 (PHYSICAL
HEARING))
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE DEMAND
NOTICE SIGNED ON 11.06.2019 AT ANNX-D ISSUED BY THE R-3
ONLY IN SO FAR AS THE DEMAND OF RS.2,08,63,856/- TOWARDS
SCRUTINY
FEE,
RS.4,17,27,712/-
TOWARDS
LICENSE
FEE,
RS.3,86,87,550/- TOWARDS GROUND RENT AND CGST AND GST
ON GROUND RENT AND RS.1,42,31,049/- TOWARDS SECURITY
DEPOSIT.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN ‘B’ GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
Heard Sri.T.P.Vivekananada, learned counsel appearing for petitioner, Smt.Prathima Honnapura, learned Additional Government Advocate appearing for respondent No.1 and Sri.V.Sreenidhi, learned counsel appearing for respondent Nos.2 and 3 - BBMP.
3.The batch of petitions are disposed of by an order dated 04.08.2021. In the light of identical issues, this writ petition is also disposed following the order passed in W.P.No.4601/2020 and connected cases decided on 04.08.2021. JUDGE
