CENTURY CENTRAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ appeals arise out of the order dated 02/07/2013 passed by the learned Single Judge in W.P.Nos.47552-47553/2012. Factual Back ground:

(2.) Appellant herein had filed two sets of writ petitions namely, W.P.Nos.47552-47553/2012 and W.P.Nos.268- 270/2013 in respect of land bearing Sy.Nos.18 and 19 (BBMP New No.234/19/3D) Kumudanapalya, Konankunte Village, Uttarahalli Hobli, Bangalore South Taluk, admeasuring about 11,507sq.mtrs. (hereinafter referred to as "scheduled land" for the sake of convenience). By a common order, those writ petitions were disposed of.

(3.) In W.P.Nos.47552-553/2012 approval granted by the third respondent-State Level Single Window Clearance Committee ('SLSWCC' for short) vide communication dated 12/09/2012 (Annexure "M") and consequently, communication dated 17/09/2012 (Annexure "N") and communication dated 08/10/2012 (Annexure "P") issued by the fourth respondent-Bruhat Bangalore Mahanagara Palike ('BBMP' for short) directing the appellant herein to stop further construction were assailed. The order of BBMP was quashed. It was observed that in case the petitioner constructed the building in contravention of building plan or in violation of building bye-laws or any other law, then BBMP was at liberty to act in accordance with law. Being aggrieved by the order passed in W.P.Nos.47552-47553/2012, these writ appeals are filed.