ORDER
D.H WAGHELA, C.J (Oral)
1. These petitions are directed against the notification dated 31.10.2014 whereby the name of erstwhile city of Bangalore and other 11 cities/towns have been changed in their spelling and pronunciation. In spite of specific queries in that regard and opportunities being given to the petitioners, no illegality in issuing the impugned notification could be pointed out.
2. According to the notification itself, as per the no objection received from the Ministry of Home Affairs, Government of India and the spellings being approved by the Ministry of Science and Technology, Government of India as conveyed by Survey of India, the names of cities and towns in question have come to be changed.
3. Learned Prl. Government Advocate appearing for the State Government referred to the provisions of Section 13 of the States Reorganization Act, 1956, which reads as under:
“13. Saving powers of State Governments- Nothing in the foregoing provisions of this Part shall be deemed to affect the power of a State Government to alter after the appointed day the name, extent and boundaries of any district or division in the State.”
4. Learned PGA further submits that the decision to change the names of towns and cities in terms of the impugned notification was taken after due deliberation at the appropriate level and petitioners have neither any locus standi nor any justification for calling in question the renaming of cities by the State Government. In the above facts, petitions are found to be devoid of any substance or merit and hence summarily dismissed.
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