H V VIJAYARABHAVAN Vs. MALATHI DAS

JUDGEMENT

(1.) THE writ petitions and the contempt of Court case are disposed of by this common order since they are interconnected.

(2.) W. P. No. 3568/2007 is filed by Nandi infrastructure Corridor Enterprises Limited (for short, 'nicel') and two others seeking for quashing of the order dated 4-11-2006 passed by the State-first respondent in the writ petition (Annexure 'p' to the writ petition) and to prohibit the respondents and their servants and agents permanently from acting pursuant to the Government Order dated 4-11-2006.

(3.) W. P. No. 17550/2006 is filed by Dr. B. K. Chakrapani seeking for : quashing of the order dated 4-11-2006 passed by the first respondent-State (Annexure 'a' to the writ petition); quashing of the report of the fifth respondent - Chief Engineer, Communication and Building (South), Bangalore, dated 15-7-2006 (Annexure' A1) to the writ petition) and to direct the respondents not to construct the peripheral road or any other road on or over the Gottigere tank on pillars or in a manner which would harm the ecology and environment of the tank and the surrounding areas, and take such measures as may be fit to ensure conservation of the ecology and the environment.