B. MALLESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Notification bearing No.NAE 148 MLR 2020 dated 05.03.2021 (Annexure-G) issued by first and second respondent by notifying the Gram Panchayat area of Vemagal and Kurugal, Kolar District including the Purahalli Village of Shettihalli Gram Panchayat and Kalva, Manjali, Chikkavallabhi and Bettahosapura Villages of Chowdenahalli Grama Panchayat of Kolar Taluk, Kolar District, as transitional area has been called in question.

(2.) This Court while ordering notice to respondents by order dated 05.04.2021 had directed the learned AGA to secure the original records and they were also directed not to take any further precipitative action pursuant to impugned notification. For vacating the said order, I.A.No.2/2021 has been filed by the respondents/State. State who is defending the impugned notification has filed its statement of objections. Learned Advocates appearing for parties in chorus agreed that hearing of the interlocutory application for vacating interim order of stay is as good as hearing the writ petition on merits and as such they requested for matter being taken up for final disposal. Hence by consent of learned Advocates appearing for parties, matter is taken up for final disposal.

(3.) We have heard Sri.Y.R.Sadashiva Reddy, learned Senior Counsel appearing for petitioners and Sri.Dhyan Chinnapa, learned Additional Advocate General appearing on behalf of Sri.Shashikumar along with Smt. Prathima Honnur, learned Additional Government Advocates for respondents. Perused the case papers as well as original file, which has been made available by the learned Additional Advocate General.