Anjan Kumar Gowda S Vs State Of Karnataka. Department Of Urban Development, Vikasa Soudha, Bengaluru 560001. Represented By The Secretary & Others

Karnataka High Court At Bengaluru 12 Jul 2024 Writ Petition No. 16350 Of 2024 (LB-BMP) (2024) 07 KAR CK 0030
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition No. 16350 Of 2024 (LB-BMP)

Hon'ble Bench

N. V. Anjaria, CJ; K V Aravind, J

Advocates

Koushik M, Aruna Kumari S, Niloufer Akbar, S.H. Prashanth

Final Decision

Disposed Of

Judgement Text

Translate:

N. V. Anjaria, CJ

1. Heard learned advocate Mr. M. Koushik for learned advocate Smt. S. Aruna Kumari for the petitioner.

2. Projecting himself to be a public spirited person, the petitioner has filed the present petition in the nature of public interest litigation making grievance

about the alleged coming up of illegal commercial establishment and eateries in the residential area where the petitioner is one of the residents. It is

stated that dehors the plan and without approval of plan, those constructions have been permitted by the authorities which result into deprivation of

healthy atmosphere free from pollution for the inhabitants in the nearby area. It was urged that right to live in healthy environment is a fundamental

right. It was submitted that, also situated in the surrounding area are temples, playgrounds and cultural associations which activities would also suffer if

the establishments are permitted in unregulated manner.

3. It is stated that the petitioner has made a representation to the Bruhat Bengaluru Mahanagara Palike (BBMP) and that even copies of the

sanctioned plans were asked for. However, the mushrooming of allegedly illegal commercial establishments etc., are not stopped.

4. It is to be noticed that the petition makes general allegations and the pleadings do not contain specific instances of the buildings which may have

come up in violation of the building bye-laws and plans. Be that as it may.

5. In the totality of facts and circumstances and the representation dated 12.04.2024 of the petitioner which is pending on the very subject, the

Competent Authority is directed to consider and decide the said representation. The Competent Authority may also look into whether in any specific

case, violation of bye-laws has occurred.

6. Out of the two reliefs prayed for by the petitioner, one for consideration of the representation and another for demolition of the construction illegally

put, the second prayer could not be granted for, again, it is the domain of the respondent-authorities in particular, BBMP, to look into the grievance and

stop the construction, if found to be illegally carried on in individual cases.

7. Therefore, this petition is disposed of with the above direction requiring the Competent Authority of the respondents to consider the representation

of the petitioner and if, on facts, it is found necessary, to take appropriate measures in accordance with law.

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