H M MUNINARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a public interest litigation and has been placed before us for final disposal.

(2.) THE writ petition is taken up with the consent of parties.

(3.) THE petitioner has sought for quashing the order dated 25-7-1991 at Annexure-A issued by the 1st respondent under Rule 27 of the Karnataka Land Grant Rules, 1969 (hereinafter referred to as the 'rules'), in according sanction of 4 acres of land in Sy. No. 63 of Hulimavu village, Bangalore South Taluk in favour of the 4th respondent for a total sum of Rs. 9,80,7527 -.