YESHWANTH SHENOY Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This PIL and the connected matters were heard together extensively. We did reserve the order, but we indicated to the parties in open Court that we would determine the date and time so that the orders are dictated in the presence of the parties in open Court.

(2.) Some time was taken only to enable the Registry to compile the entire record in the PIL for number of applications and proceedings were filed in the PIL and independently. All were taken together. They were also heard together. In the circumstances, the Registry took some time to compile the papers and after which the matters are placed for dictation in open Court today.

(3.) We had intimated to the petitionerapplicant Mr. Yeshwanth Shenoy by way of an email and the Registry official informs that Mr. Yeshwanth Shenoy is unable to remain present today. However, during the course of arguments, we had indicated to him that no prejudice would be caused for we are not forming any final opinion on the challenge to, particularly now in place, the Rules. If there is a provision made in the Rules or the Rules themselves deal with the situation where the buildings in the vicinity, and particularly within the prohibited zone, are purported to be regulated, then it will be entirely for the petitioner or such other public spirited citizens to take up the larger issue and that is kept open by us.