SUBBANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Petition has been moved under Art. 226 of the Constitution of India by the petitioner, who claims to be the President of Bangalore North Taluk Public Grievances Committee, Doddbommasandra, Jalahalli, Bangalore-13. According to him, it is a Social Welfare Association of citizens of that taluk functioning with the avowed object of redressing the hardships and catering to the welfare of the residents therein. He is also a permanent resident of the Taluk. Many of the Members of the Association, besides a large number of Members of the public of the Taluk are owners of small areas of lands in villages within the Taluk. These areas were for the first time brought under the jurisdiction of the Town Planning Authority, Bangalore City, which is also Bangalore Development Authority, respondent No. 2 in the Petition. Though the areas were included in the jurisdiction of the Bangalore Development Authority, in April 1984 a Comprehensive Development Plan, which according to the petitioner, had no application to the said area was published in Oct., 1984 and is being enforced. Under the said Plan, a large extent of land comprising of many villages surrounding the Metropolitan Area of Bangalore is declared as 'Green Belt' severely restricting their use and confining the same to agriculture. This has brought the petitioner to this Court in the present proceedings.

(2.) The main prayers in the Petition are:

(3.) In order to appreciate the grievance of the petitioner centering-round the impugned Notifications, it is necessary to have a glimpse at the relevant back-ground facts,