VEERANNA Vs. SECRETARY

JUDGEMENT

(1.) The petitioners are before this Court under Article 227 of the Constitution of India praying for the following reliefs:

(2.) It is stated that the petitioners are carrying on small scale business in the premises at Bazaar road, Bilagi, Dist:Bagalakote since many years. The building in which the petitioners are carrying on their business are old structures.

(3.) It is the grievance of the petitioners that the respondent No.4 passed a resolution dated 4.5.2015 to widen the road. The petitioners contend that the procedure has not been followed and no survey has taken place for widening the road. In that circumstances, the petitioners are before this Court praying for a direction to the respondent No.4 to carry out intended road widening only after following due procedure of law and further direction to make payment of the appropriate compensation to the petitioners.