2019 (1) AKR 49 ::AIROnline 2018 Kar 2222 ::(2018) ILR (Kant) 4815 ::(2019) 1 Kant LJ 34

Karnataka High Court

Hon'ble Judge(s): B. A. Patil , J

(A) Karnataka Municipal Corporation Act (14 of 1977) , S.321— Bangalore Metropolitan Task Force (BMTF) - Scope of powers - In order to prevent land grabbing and unauthorized occupation of Govt. lands, Govt. order issued sanctioning creation of BMTF - BMTF empowered to detect commission of offences and undertaking investigation into land grabbing and unauthorized occupation of Govt. lands - BMTF could also launch prosecution against land grabbers - BMTF thus, constituted for special and specific purpose - As per Govt. order BMTF not created as 'General Police Station' for dealing with all kinds of offences resulting on overlapping of powers conferred to general Police force - Object of constituting BMTF was solely to protect public properties - BMTF has no power to register and investigate cases under provisions of IPC. (Para 8 9 10) (B) Karnataka Municipal Corporation Act (14 of 1977) , S.321— Allegations of illegal alteration of building construction - Registration of case - Bangalore Metropolitan Task Force (BMTF) registered complaint against accused on basis of complaint received against him - Accused claimed that case registered against him by BMTF after expiry of its tenure - Complaint against accused filed on 18.04.2013 and tenure of BMTF exp....