S.T. BUDDHI SAGAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner has sought for the following reliefs:

(2.) Heard the learned counsel for petitioner, learned AGA for respondent No.1, learned counsel for respondent Nos.2 to 4 and perused the material on record.

(3.) The material on record indicates that the issue in controversy involved in the present petition is directly covered by the decisions of this Court in (i) Sri.P.Suresh vs. State of Karnataka and others - W.P.No.42180/2015 dtd. 30/9/2015; and (ii) Sri.C.Mahadevu vs. State of Karnataka and others - W.P.No.30739/2015 c/w W.P.No.10916/2015 dtd. 4/9/2015, in which the very same impugned preliminary notification dtd. 9/10/2006 was quashed in respect of the lands involved in the said decisions. Accordingly, I am of the considered view that the present petition deserves to be disposed off in terms of the said decisions of this Court referred to supra in addition to issuing certain directions.