CUBBAN PARK WALKERS ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner.

(2.) The petitioner is a registered Society under the Karnataka Societies Registration Act, 1960 and known as Cubban Park Walkers Association. The petitioner is aggrieved by the order dated 23rd September, 2019 passed by the State Government, by which, in-principle approval was granted to construct a multi-storeyed for the use of High Court in the place of a single storeyed structure consisting of ground floor occupied by the Bar Council of Karnataka, which is known as old office of the Election Commission.

(3.) Today, the learned Senior Counsel appearing for High Court Administration has placed on record an extract of the resolution of the Full Court dated 6th November, 2019 on item Nos.6 and 8 of the agenda. The Resolution passed on agenda item No.6 is on the issue why the High Court needs additional space. The first two paragraphs of the said unanimous resolution reads thus: