SUHAS Vs. MANAGING DIRECTOR, KARNATAKA ROAD DEVELOPMENT

JUDGEMENT

(1.) HEARD Sriyuts Manoj D. Pukale, learned counsel appearing for the petitioners, C.V. Angadi, learned counsel appearing for respondent Nos. 1 to 4. Perused the case papers.

(2.) PETITIONERS are seeking for the following reliefs:

(3.) PER contra, Sri C.V. Angadi, learned Advocate appearing for respondents -3 & 4 would support the proposed acquisition and submits that petitioners having not challenged acquisition for the road widening cannot call upon the respondents to adopt a particular alignment particularly when the authorities like the Technical Committee comprising of Civil Engineers and having expertise in High Way Engineering have opined that proposed width of the road is to be 35 mtrs and to develop the road with width of 17.50 mtrs on either side from Centre line of existing BT surface as per cross section approved by the Technical Committee, steps having been taken by respondents, petitioners cannot contend that land abutting the lake should be utilised for the purpose of road widening instead of lands of petitioners now being acquired.