PRABHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners claim to be residents of Kamakshipuram II Stage, Sulla Road, Hubli owing plots of land measuring about 30 x 40 ft in the layout formed by respondents No.5 to 13 and many of them have constructed houses on the said plots.

(2.) Respondents No.1 to 4 are the State and the statutory authorities who are empowered to and authorized to sanction layouts including private layouts and vested with the obligation to ensure that the said layouts are formed and administered in accordance with the applicable laws including the Karnataka Town and Country Planning Act, 1961 ('KTCP Act' for short), as also Karnataka Urban Development Act.

(3.) The concerned plots and/or the layout fall within the purview and jurisdiction of Hubli-Dharwad Urban Development Authority ('HDUDA' for short). The said Authority coming within the purview of KTCP Act.