A K BANSAL Vs. MANGALORE MISSIONER LALBAGH

JUDGEMENT

(1.) THE petitioners are the residents of the City of Mangalore. THEy are residing in and around Kodialguthu area in Kodialbail. THEir case is that constructing a wet well in the schedule property is not in public interest.

(2.) SRI Sanath Kumar Shetty K, the learned counsel for the petitioners submits that the construction of a wet well in the residential area is not permissible. In this regard, he brings to our notice the permissible uses of the lands in the residential zone as contained in Regulation 3.2.1 of the Zoning Regulations :

(3.) SRI Reuben Jacob, the learned counsel for the respondent No.4 submits that the experts have zeroed in on the schedule property after examining the viability of alternative locations. He submits that the construction of wet well would solve the problems of sewerage in Kodialbail village. He submits that no pollution whatsoever would be caused to the environment. If the wet well in question is not constructed, it would only aggravate the clogging of the sewerage.