VILAS MARUTHI GAVALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein is challenging the order dtd. 15/2/2014, by which, the State Government has granted approval to the master plan for the Belagavi Town.

(2.) The petitioner is aggrieved by the said approval on the ground that a residential layout plan had been approved in his favour for establishing a residential layout. However, by the approval granted to the master plan, the land in respect of which he was permitted to form a residential layout is now earmarked as an open space and therefore the approval would adversely affects the right i.e., already been created in favour of the petitioners for formation of residential layout.

(3.) Learned counsel appearing for the respondent- Belgaum Urban Development Authority submits that as per the zone regulations, layouts already approved by the competent authority would hold good and subsist irrespective of the land used earmarked in the Belgaum Master Plan (Revision-II). He therefore submits that notwithstanding the approval granted by the Government for the Revised Master Plan-II, the approval accorded to the residential layout in favour of the petitioners would still hold good.