C V NAGARAJSETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are inter alia seeking direction to the respondents not to act on Annexures 'M' and 'N' to the petitions, which are copy of letter dated 24.04.2017 addressed by Suvarna Kannada Rakashana Vedike (Reg.) to the Deputy Commisioner, Chamarajanagar, and copy of page No.8 of Kannada newspaper, Gorukana daily, Chamarajanagar edition, dated 13.05.2017 containing statement made by Deputy Commissioner, Chamarajanagar, with reference to land in Sy. No.700 situate at Chamarajanagar and not to take any action on basis of the aforesaid documents as it would affect their fundamental rights under Articles 14, 19 and 21 read with Section 300-A of the Constitution of India.

(2.) The brief facts leading to these writ petitions are as under:

(3.) In this proceedings, learned senior counsel, Sri S.P. Shankar, appearing for petitioners' counsel has drawn attention of this Court to the order dated 24.09.1999 passed by Division Bench of this Court in W.P. No.20302/1999. In the said Writ Petition, Division Bench of this Court while dealing with the question as to whether any construction could be made by the owners of the land around 'Janana Mantapa', the birth place of Sri Chamaraja Wodeyar at Chamarajanagar town or not, has observed that the notification issued by the Government barring to carry out any construction within 200 Sq. feet peripheral area declaring that area as 'Ancient monument' was quashed in W.P. No.26503/1997 and hence, there was no bar for construction.