TAYABUNNISA BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is coming up for preliminary hearing, with the consent of the learned counsel on either sides, the matter is taken up for final disposal.

(2.) At the outset, learned counsel for the petitioner submits that the matter is covered by the decision of a co-ordinate bench of this court in W.P.Nos.207618-207622/2015 and connected matter which were disposed of on 28.08.2018, wherein it was held that acceptance by the Board of KIADB in sub dividing plot Nos.7, 311 and 310 in Sy. No.159 and 160, in forming plot No.388-A to 388-J, a similar view is required to be taken in the division of plot No.390 into 30 plots and consequently, it was directed that allotment which was made to the petitioners therein shall be considered by the Board as in the case of others. Learned counsel for the petitioner submits that the petitioner's site is also one amongst the 30 plots in Plot No.390. Therefore, learned counsel submits that the matter stands covered by the decision of the co- ordinate bench of this court.

(3.) Learned counsel for respondent Nos.2 and 3 submits that the decision of the co-ordinate bench referred above has been taken up in appeal and is pending consideration before the Division Bench in W.A.No.200012/2019.