D. BASAVARAJ S/O. SRI. D. DANAPPA Vs. THE STATE OF KARNATAKA, REVENUE DEPARTMENT BY ITS REVENUE SECRETARY, THE CITY MUNICIPAL COUNCIL, BY ITS COMMISSIONER AND THE PRESIDENT, THE CITY MUNICIPAL COUNCIL

JUDGEMENT

(1.) THE petitions contends that he is the owner of the property described in the writ petition. It is further contended that the City Municipal Council (for short 'CMC'), Doddaballapur, had passed a resolution on 19.1.2009 for widening of the Kongadiappa Main Road, Ganigarapete Road, Kote road, Taluk Office road, Market road, Aa.na. Krishnarao road, Kitturu Rani Chennamma road and Kanakadasa road. However, the said resolution was not implemented. The CMC again passed a resolution on 16.5.2011 resolving to widen four roads, namely, Kongadiappa Main Road, Market Road, Aa. Na. Krishnarao Road and D. Cross Road. The property of the Petitioner is situated on the side of one of these roads. In order to widen the roads, the officials of the CMC had made marks on the building of the Petitioner identifying the extent to be demolished and notice has also been served on the Petitioner. Therefore, the Petitioner has filed tins writ petition for quashing the said notice and for certain other reliefs.

(2.) LEARNED Counsel for Respondent Nos. 2 and 3 has filed objections in similar writ petition in W.P. No. 18414/2011. He adopts the same in this writ petition as well.

(3.) ON the other hand, Sri S. Mahesh, learned Counsel appearing for Respondent Nos. 2 and 3 submits that the roads in question are required to be widened in public interest. The roads in question are very narrow and it has become very difficult for the movement of vehicular traffic in those roads.