- (1.) Heard Mr. Salman Khurshid, learned senior counsel along with Mr. Sriram Parakkat, learned counsel for the petitioner and Mr. Basavaprabhu S. Patil, learned senior counsel along with Mr. M.R. Naik, learned Advocate General for the State of Karnataka.
(2.) The present special leave petitions depict a picture where one can unhesitatingly say that the conception of a public interest litigation is conceived by some either to establish one's identity in public because he suffers from some kind of identity crisis or he is impelled by some kind of peculiar thought which he feels that every facet of any decision has some public interest to be agitated in a court of law; although there is none.
(3.) As the facts would unfold, two ladies, namely, Leelavati w/o Vasudev Bhatt Dixit and Ms. Jayshree w/o late Vittal Bhatt Dikshit donated 5 acres of land situate in the Taluk Aland in the District of Kalburagi in the State of Karnataka for construction of a "Mini Vidhana Soudha". Be it clarified, "Mini Vidhana Soudha" is a Taluk office meant for officers to function from one compound. Various departments at the Taluk level are required to function in a cohesive and cooperative manner. A decision was taken by the Government not to establish the "Mini Vidhan Soudha" at the originally chosen place at Aland, but to shift to another place in the same Taluk.;