B.R. AMBEDKAR YUVAKARA SEVA SANGHA (R), REPRESENTED BY ITS PRESIDENT RAMACHANDRA B.M. Vs. STATE OF KARNATAKA, REPRESENTED BY ITS SECRETARY DEPARTMENT OF REVENUE AND OTHERS

JUDGEMENT

(1.) MR . Basavaraj Kareddy, learned Principal Government Advocate for Respondent Nos. 1 to 4.

(2.) THE Petitioner is a registered association of citizens belonging to backward classes. One of the objects of the Petitioner/association is to provide houses for the poor and the needy. The Petitioner claims to be also engaged in District's politics wherein, the Petitioner has been pursuing for better rights for scheduled castes, scheduled tribes, and other backward classes.

(3.) THE grievance of the Petitioner, as has been raised in the instant writ petition, emerges from an order dated 10.11.2009, whereby, Respondent. No. 2, i.e., the Special Deputy Commissioner, Bangalore District, has required the withdrawal of the aforesaid order dated 24.4.2008, so as to earmark the 4 acres of government karab land, referred to above, along with 1 acre 38 guntas of additional karab land (adjacent to the 4 acres of land earmarked under the Ashraya Scheme) measuring in all, 5 acres and 38 guntas, for construction of a government school, playground and government health centre.