ADVOCATES ASSOCIATION Vs. CHIEF MINISTER GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) This petition is presented by the Advocates Association, Bangalore, which is a premier association of Advocates in Karnataka State, ( which is hereinafter referred to as the 'Association'). The petitioner Association has sought for a direction to the respondents to demolish the exising old building of the Association and to construct in its place a new building at the premises of the City Civil Court Complex, Bangalore.M

(2.) Few facts which are relevant for the disposal of this petition as set out by the parties may be briefly stated as hereunder:

(3.) It is the further case of the Association that taking all these factors into consideration, the then Hon'ble Chief Justice of Karnataka impressed upon the 4th respondent i.e. State of Karnataka to demolish the existing building and put up a new building in its place which would satisfy the minimum requirements of the Association. The respondents having been fully satisfied about the genuine need for accommodation for the Association, made a firm commitment in the meeting held in the Chambers of the Hon'ble Chief Justice of Karnataka, and pursuant to that commitment necessary drawing prepared by the Chief Architect of the State was sent along with the line estimate for Rs. 475 Lakhs to the Registrar General, High Court of Karnataka in support of this Statement, the petitioner-Association had relied upon the letter dated 6th May, 1993, the copy of which has been produced as Annexure-A to this petition, addressed by the Registrar General, High Court of Karnataka to the Secretary to Government, Department of Law and Parliamentary Affairs, Bangalore. It is useful to quote the said letter which reads as follows: