A. VELU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for the petitioner submits that the petitioner is not pressing prayer clauses (B) and (C) and focus of the petitioner is only on prayer clause (A), which reads thus:

(2.) The learned counsel for the petitioner submits that pursuant to the directions of this Court, compliance affidavit is filed along with a memo on 8/7/2021. It is stated in the compliance affidavit that respondent No.2 - Bruhat Bengaluru Mahanagara Palike (BBMP) appointed the Assistant Director of Land Records to conduct survey of Basavanapura Lake. Accordingly, the survey was conducted on 9/2/2021 in the presence of the Environmental Officer of Karnataka State Pollution Control Board (KSPCB) and observed that at the time of inspection, there was no dumping of garbage or construction material on the Basavanapura lake. In the compliance affidavit, it is stated that the encroachments on survey No.14 of Basavanapura lake identified by the Tahasildar, Bengaluru East Taluk are removed by BBMP. It is further stated that the Tahasildar and Taluk Surveyor had also issued notices and that encroachers had voluntarily removed encroachments and the land is now vacant.

(3.) In paragraphs 6 and 7 of the compliance affidavit, following statements are made: