P.K. SUDEENDRA S/O P.R. KRISNA RAO AND OTHERS Vs. THE ASSISTANT COMMISSIONER SAKALESHPURA SUB DIVISION SAKALESHPURA HASSAN DISTRICT, THE PRESIDENT CITY MUNCIPAL COUNCIL SAKALESHPUA HASSAN DISTRICT. AND THE STATE OF KARNATAKA BY ITS SECRETARY CIT

JUDGEMENT

(1.) HEARD Sri Padmanabha Mahalay, learned senior counsel appearing for the review petitioners' counsel. Though the order dated 6.9.2012 passed in WP. Nos. 24634 -646/2012 c/w.27360 -27363/2012 is sought to be reviewed by filing these review petitions, Sri Mahalay submits that the review petitions may be treated as having been filed, only for extension of time to vacate the premises.

(2.) IN the order dated 6.9.2012, this Court has taken note of the situation that the National Highway which passes through Sakleshpura needs to be widened in order to smoothen the traffic. The Central Government has taken the decision to widen the National Highways in India up to 60 mtrs. i.e., 200 feet. Under given circumstances the Central Government may choose to reduce the width.

(3.) HAVING regard to the totality of the facts and circumstances of the case, this Court proposes to extend the time to vacate the premises up to three months from today. It is made clear that the time will not be extended any further under any circumstances. With the aforesaid observations, the review petitions are dismissed.