USHADEVI Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) IN this petition the petitioner has prayed for a writ declaring that the provisions of Karnataka Town and Country Planning (Amendment) Act, 2011 as unconstitutional and arbitrary. Prayer is also made to quash the notice at Annexure -D dated 8th May 2014 in No. NaPraGu/N.Yo.Sa/Vinyasa Shulka/2013 -14/132 issued by the Urban Development Authority, Gulbarga. Similar challenge was made raising similar questions in Writ Petition No. 103406 of 2013 and connected petitions. By its order dated 21st January 2015, the said petitions were dismissed following the order passed in Writ Petitions No. 37442 -37443 of 2012 and connected matters and by its order dated 9th June 2014.

(2.) WHILE dismissing the writ petitions No. 37442 -37443 of 2012 and connected matters, in paragraphs 10 to 12 and paragraphs 15 and 16 of its judgment, it is observed thus: