VATAL NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE above public interest litigation has been preferred seeking the following reliefs:

(2.) EVEN though the petitioners, in the affidavit filed in support of the above PIL, have referred to some of the issues such as Cauvery water issue, Hoganekal falls and Classical status to Kannada language issues as the basis for objecting the erecting and unveiling of Statue of Great Divine poet Thiruvallavur near Ulsoor lake, Bangalore, Mr. S. Basavaraju, learned counsel for the petitioners has not chosen to make any submissions on those issues, but seeks the above reliefs only on the ground that the proposed erection and unveiling of Thiruvallavur Statue near Ulsoor Lake is contrary to Sections 174, 175, 176, 177 and 178 of the Karnataka Municipal corporations Act, 1976 and therefore, we do not propose to traverse those issues, as we are also satisfied that those issues are not relevant for the disposal of the present writ petition.

(3.) WITH regard to the contentions raised by the learned Counsel for the petitioners, it is apt to refer to Sections 174, 175, 176, 177 and 178 of the Karnataka Municipal Corporations Act, 1976, which read as follows: