MR.RAJEEV CHANDRASEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) During the course of consideration of these matters on the earlier occasions, we had expressed reservations that a parallel advisory body in the name of "Bengaluru Vision Group" has at all been constituted, particularly when Bengaluru Metropolitan Planning Committee is already in place, as required by Article 243ZE of the Constitution of India, and as constituted under the Government notification No.UDD 356 MNJ 2005 (P), dated 04.01.2014 (Annexure-E). However, at the request of learned Additional Advocate General, the matter was adjourned to this date.

(2.) Today, the learned Additional Advocate General has placed before us the order bearing No.UDD 462 MNY 2016, Bengaluru, dated 08.06.2018, as issued by the Government of Karnataka in its Urban Development Department annulling with immediate effect, the earlier Government Order No.UDD 97 Co-ordn 2014 dated 28.04.2016, constituting the 'Bengaluru Vision Group'.

(3.) While considering this matter, it has appeared that the English translation of this order dated 08.06.2018 is not carrying apt expressions conveying correct meaning of the expressions used in the original order issued in Kannada. Sri.A.S.Ponnanna, learned Additional Advocate General, while not disputing that the English translation requires modification, submits that the authorities have been instructed accordingly and the correct translation is being issued.