C V NAGARAJ Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The petitioners approached this Court in W P No.18189/2016 and connected matters. In the said writ petitions, challenge was to the notice dtd. 6/1/2016 stating that Pavagada Road in Challakere town is being widened by the Public Works Department and as such the buildings of the petitioners and others are obstructing and they are required to be removed, as such the petitioners were called upon to remove the buildings on 15 meters from the centre of the road. This court disposed of the writ petitions on 14/6/2016 and directed the petitioners to appear before the 2nd respondent Commissioner, City Municipal Council, Challakere on 20/6/2016 and file their statement and objections, if not already filed, along with relevant evidence, which they seek to rely. It is expected of the concerned respondent to pass appropriate orders.

(2.) Pursuant to the same, they made applications, produced all the relevant records. Despite the same, without considering their respective cases, the respondent has rejected the case of the petitioners. Hence this petition.

(3.) The petitioners have challenged the rejection order dtd. 5/7/2016 produced at Annexure-AH, AJ and AK respectively.