Y.B. SURESH Vs. CHIEF SECRETARY GOVERNMENT OF KARNATAKA VIDHANA SOUDHA

JUDGEMENT

(1.) REGISTRY to delete the name of Sri. H. Venkatesh Dodderi and indicate the name of Sri. S.V. Giri Kumar, learned Government Advocate as appearing for respondents 3, 5 and 6.

(2.) LEARNED counsel for the respondents are permitted to file their vakalath/memo of appearance in four weeks.

(3.) THE case of the petitioners is that the residential houses belonging to the petitioners are situated in Yamasandhi village which is close to Yagachi backwaters and it is located at a distance of 150 mts. In view of the houses becoming inhabitable, the petitioners are seeking allotment of plots in Sy. No. 11 of Atthalagere village, Belur taluk, Hassan district. It is in that view, the petitioners have made the representation as at Annexure -E to the petitions. Since the representation has not been considered by the respondents, the petitioners are before this Court contending that the land in Sy. No. 11 of Atthalagere village, Belur taluk, Hassan District is available for the purpose of allotment of plots even in respect of the petitioners herein. The petitioners have sought to rely on certain endorsements which have been produced along with the memo dated 16.07.2014. Since, the consideration of the representation would be based on the factual aspects arising therein, this Court need not advert to further details of the matter, since the respondents 3, 5 and 6 are required to consider these aspects of the matter and while doing so, all orders passed by the 6th respondent, as also the endorsement would have to be kept in view and thereafter, a decision is to be taken on the representation which have been submitted by the petitioners.