KHADAR BASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I have heard the learned Counsel for the parties. The petitioners contend that they are the owners of properties on either side of Ramasagara and Sundarapalya Road within the limits of Sundarapalya Village, Bangarpet Taluk, Kolar District adjoining NH4. It is further contended that the respondents are illegally demolishing the buildings belonging to them for widening of the road. Therefore, petitioners have filed these writ petitions seeking a writ of mandamus directing the respondents not to demolish the residential/commercial establishments or other buildings of the petitioners situated on either side of the aforesaid road.

(2.) Respondent 8 has filed statement of objections contending that widening of Ramasagara Road Project has not been taken up either by respondent 8 or by the Zilla Panchayat, Kolar District. It is further contended that the apprehension of the petitioners is baseless.

(3.) Sri P.B. Raju, learned Counsel appearing for the petitioners submits that the respondents have decided to demolish the buildings. He points out various photographs produced along with writ petitions to substantiate his contention. Be that as it may.