CITIZENS ACTION GROUP Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This Public Interest Litigation has been filed seeking the following reliefs:

(2.) This Court, by an order dtd. 2/6/2022 after hearing learned counsel for the parties, had noticed that the grievance of the petitioners has been redressed. However, it is pointed out that a notification is required to be issued under the Karnataka Parks, Play-Fields and Open Spaces (Preservation and Regulation) Act , 1985 (hereinafter referred to as 'the Act', for short). Learned Additional Government Advocate submits that the State Government would issue a notification under the Act within a period of two weeks from the date of receipt of the proposal from the Bruhat Bengaluru Mahanagara Palike (BBMP).

(3.) In view of the aforesaid submission, the petition is disposed of with a direction to BBMP to submit proposed notification of the park within two weeks. The State Government, thereafter, shall issue notification notifying the park under the Act within a further period of two weeks. It is therefore not necessary to keep the writ petition pending, which is pending since 2005. Needless to state that in case the petitioners still have any grievance, they shall be at liberty to take recourse to such remedy as may be available in law with regard to their grievance. With the aforesaid liberty, the petition is disposed of.