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MANTRI TRANQUIL APARTMENT OWNERS ASSOCIATION v. BANGALORE WATER SUPPLY AND SEWERAGE BOARD (BWSSB)
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HC-KAR
NC: 2026:KHC:5655
WP No.14995/2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD WRIT PETITION NO. 14995 OF 2024 (GM-BWSSB)
BETWEEN:
MANTRI TRANQUIL APARTMENT
OWNERS ASSOCIATION
REGISTERED UNDER THE PROVISIONS OF
KARNATAKA APARTMENT
OWNERSHIP ACT, 1972,
HAVING ITS OFFICE AT
CLUB HOUSE, MANTRI TRANQUIL,
NO.7/9/13, GUBBALALA VILLAGE,
OFF KANAKAPURA ROAD,
BENGALURU - 560 061.
REP. BY ITS SECRETARY
MR. RAMAMOORTHI SRINIVASAN
R/O E-902, MANTRI TRANQUIL,
GUBBALALA, BENGALURU
AGED ABOUT 66 YEARS,
S/O MR. M V RAMAMOORTHI …PETITIONER
(BY SRI. SHYAM SUNDAR H V., ADVOCATE)
AND:
1. BANGALORE WATER SUPPLY AND
SEWERAGE BOARD (BWSSB)
BANGALORE WATER SUPPLY AND
SEWERAGE BOARD, 1STFLOOR,
CAUVERY BHAVAN, K G ROAD,
BENGALURU - 560 009.
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REP. BY ITS CHAIRMAN CUM
MANAGING DIRECTOR
2. THE EXECUTIVE ENGINEER (PLANNING)-1
DIVISION,
BANGALORE WATER SUPPLY AND SEWERAGE
BOARD (BWSSB), ANAND RAO CIRCLE,
BENGALURU-5600009.
…RESPONDENTS
(BY SRI.MONESH KUMAR K B.,ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO I. ORDER OR DIRECTION QUASHING THE
NOTICE BEARING REF: BENJAMAN/ KAANIA(YOJANE)- 1/SAKAANIA (YOJANE)-1-2/ SA.A/597/2023-24 DATED 07/02/2024 AND NOTICE BEARING REF BENJAMAN/KAANIA (YOJANE)-1/SAKAANIA (YOJANE)- 1-2/SA.A/105/ 2024-25 DATED 06/05/2024 AND NOTICE BEARING REF BENJAMAN/KAANIA(YOJANE)- 1/SAKAANIA (YOJANE)-1-2/SA.A/115/2024-25 DATED 14/05/2024 AND NOTICE BEARING REF BENJAMAN/KAANIA (YOJANE)-1/SAKAANIA (YOJANE)- 1- 2/SA.A/212/2024-25 DATED 06/06/2024 VIDE ANNEXURE-A, ANNEXURE-B, ANNEXURE -C AND ANNEXURE D RESPECTIVELY; II) DIRECTION
DIRECTING THE RESPONDENTS TO CONSIDER THE
REPRESENTATION DATED 31/05/2024 VIDE ANNEXURE-E.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
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CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
ORAL ORDER
Sri Shyam Sundar H V, the learned counsel for the petitioner, has filed a memo for withdrawal of the petition which reads as under:
"3. It is submitted that the Petitioner and the Respondents have had a series of meetings and deliberations during the pendency of the Petition and have arrived at a mutually acceptable resolution pursuant to which, the Petitioner has, by its letter dated 06.01.2026, conveyed its permission to commerce and construct the Underground Drainage (UGD) works through the Mantri Tranquil Drainage (UGD) works through the Mantri Tranquil Apartment premises subject to certain terms and conditions as were mutually discussed and agreed between the Petitioner and the Respondents. Copy of the Letter dated 06.01.2026 is annexed to this memo as Document No.1 for the kind perusal of this Hon'ble Court.
4. The Petitioner does not wish to pursue the present Writ Petition in view of the recent development and Commitment/Assurance by the Respondents.
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WHEREFORE, it is respectfully prayed that this Hon'ble Court may be pleased to dismiss the present petition as withdrawn with liberty to pursue/initiate action if the Respondents do no adhere/honour their commitment and assurances made to the Petitioner in the interest of Justice and Equity." The memo reads that the petitioner and the respondents, after a series of meetings, have amicably resolved the dispute. As such, the petition stands dismissed as withdrawn. It is needless to observe that the petitioner will be at liberty to approach the civil Court if any failure to act in terms of the resolution subject to all just exceptions.
SD/-
(B M SHYAM PRASAD)
JUDGE
AN/-
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