GULF OIL CORPORATION LIMITED 12TH MILE, BELLARY ROAD, YELAHANKA, BANGALORE-560064 REPTD. BY ITS MANAGING-LEGAL MR. P.S. MURTHY Vs. THE ASST. EXECUTIVE ENGINEER BRUHAT BANGALORE MAHANAGARA PALIKE DASARAHALLI SUB-DIVISION, BANGALORE-560024, THE JO

JUDGEMENT

(1.) PETITIONER , owner of certain immovable property allotted to it by the Karnataka Industrial Area Development Board, for short 'KIADB' in an industrial area aggrieved by the notice dt. 31.10.2009 Annexure -A of the respondent -Bruhat Bangalore Mahanagara Palike (BBMP) directing the petitioner to remove the encroachment on the Rajakaluve in Sy.No.155 and 167, has presented this petition. Petition is opposed by filing statement of objections of respondent -BBMP interalia stating thus:

(2.) IN addition, it is further stated that Annexures - R1 to R4 support the claim of the respondent -BBMP over the allegation of encroachment of the Rajakaluve by the petitioner.

(3.) SRI . B.V. Muralidhar, learned counsel for BBMP submits that petitioner may consider the statement of objections and Annexures thereto as supporting the notice Annexure -A and file additional objections which would be considered and orders passed in accordance with law. Learned counsel hastens to add that if there are other relevant material with the BBMP over the allegation, copies of the same would be made available to the petitioner within a fortnight from today, whereafterwards the petitioner may file additional statement of objections to the notice Annexure -A. Recording the submission, the notice Annexure -A is read down as a show cause notice supported by statement of objections along with its annexures, entitling the petitioner to file additional statement of objections to the notice on or before the 15th September, 2012. It is made clear that if the BBMP were to furnish copies of any other records/material in respect of the allegation, petitioner would be entitled to file a comprehensive additional statement of objections to notice, Annexure -A which I have no reason to believe will not be considered by the respondent -BBMP.