SRI C J SINGH SON OF LATE ATAM SINGH KOCHAR; PARANJAPE SCHEMES BANGALORE, A PARTNERSHIP FIRM REGISTERED UNDER PROVISIONS OF THE PARTNERSHIP ACT, MR SHUKLENDU Vs. STATE OF KARNATAKA REPRESENTED BY CHIEF SECRETARY, DEPARTMENT OF URBAN TOWN PLANNING AND ORS; KARNATAKA STATE POLLUTION CONTROL BOARD

JUDGEMENT

(1.) By consent of the learned Counsel for the parties, all these matters were listed and heard together and matters are disposed of by this common order.

(2.) W.P. No. 936/2006 is filed by one Sri C.J. Singh seeking for issuance of a direction to respondents 1 & 2 viz., State of Karnataka and Chairman, Bangalore Development Authority to exercise jurisdiction vested in it under the Karnataka Town and Country Planning Act (hereinafter called as KT & CP Act in short) and make such inspection and pass orders taking into consideration the concept of planning in respect of the intended construction activity being put up by respondent No. 7, (hereinafter called as a Pvt. Ltd., Company) in Sy. No. 19/2, 147/4 and 148/2 of Pattandur Agrahara, Bangalore East Taluk, Bangalore and further direct the respondent No. 4, Deputy Commissioner, to take action against 7th respondent-a Pvt. Ltd. Company for having violated by it, the conditions imposed in the conversion order, quash the building plan and licence, prohibit the Construction Company-7th respondent from putting up illegal construction upon the property in question and grant such other reliefs as this Court deems fit to grant in the circumstances.

(3.) W.P. No. 18904/2006 is filed by M/s. Paranjape Schemes, Bangalore, (hereinafter referred to as 'the Construction Company') seeking for issuing a writ of certiorari to quash the criminal proceedings initiated by the Board in Criminal Complaint Nos. 849/2006, 80/2007 and further direct the first respondent to declare that a deemed consent for establishment (CFE for short) as per Sec. 25(7) of The Water (Prevention and Control of Pollution) Act, 1974, (hereinafter referred to as 'the Water Act') arid to declare that the CFE as per Sec. 25 of the Water Act is required to be obtained by the Construction Company only at the stage of issue of occupancy certificate.