V R BEEDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned senior counsel for the petitioners and learned senior counsel for the third respondent and learned Additional Government Advocate for the first and second respondents.

(2.) The issue raised in this PIL concerns Sri.Kanteerava Stadium, which admittedly is the property of the first respondent, State of Karnataka. The first to seventeenth petitioners are all former National and International Athletes and are working as athletics coach and Eighteenth to fiftieth petitioners are National and International level athletes.

(3.) These writ petitions in the nature of PIL are filed to invite the attention of the Court to the agreement dated 22nd May 2014 executed by the Director, Department of Youth Empowerment and Sports in favour of the third respondent, which is a private limited company. Under the said agreement, a licence was granted to the third respondent, which is a private club to use the said stadium.