U.M. SURESH RAO S/O LATE B.A. MUDANNAYA Vs. STATE OF KARNATAKA DEPARTMENT OF HOUSE AND URBAN DEVELOPMENT REPRESENTED HEREIN BY PRINCIPAL SECRETARY AND OTHERS

JUDGEMENT

(1.) THIS application is by the 5th respondent to vacate or modify the interim order dated 26 -3 -2009.

(2.) BY the interim order, the applicant is directed not to put to use the property No 370, 11th main, 3rd block, Koramangala, Bangalore for any purpose other than residential

(3.) THE revised Master Plan 2015, and the Zonal Regulations 2007, for short regulations, introduced a new concept known as Mutation Corridor, denning certain areas of Bangalore city to be put to permissible use. The properly in question and that of the petitioner's fail within the said corridor, permitting its use for commercial activity subject to eligibility criteria, such as a minimum frontage of 12 Mts.; entry and exit to be provided from the main load so as to insulate the residential area on the rear side from the effects of commercial activity; set back as set out in Tables 8 and 9; and parking facilities as in Table 23.