DENIS CRASTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner calls in question an order dtd. 28/1/2025 passed by the Regional Director, National Monuments Authority, Government of India, Bengaluru declining to grant permission and directing to stop construction of the residential house in the schedule property.

(2.) Heard Sri Pundikai Ishwara Bhat, learned counsel appearing for the petitioner, Sri Ajay Prabhu, learned Central Government Panel Counsel appearing for respondents 1 and 2, Sri Shamanth Naik, learned High Court Government Pleader appearing for respondent No.3 and Sri Harish Bhandary, learned counsel appearing for respondent No.4.

(3.) Facts in brief, germane, are as follows: