HARIJANA GIRIJANA MATHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is a Society registered under the Karnataka Societies Registration Act, 1960. It is established for the upliftment of Harijans, Girijans and backward class persons, who are roofless. The Government granted 6 acres 26 guntas of land standing at Sy.No.46 of Malagalu Village, Dasanapura Hobli, Bangalore North Taluk to the Housing Board for allotting the same to the members of the petitioner Society. As the Housing Board defaulted in the payment of betterment fee, the said grant came to be cancelled.

(2.) THE petitioner filed Writ Petition No.9078/2002, which was disposed of with a direction to the Government to allot alternative lands to the petitioner Society. Pursuant thereto, the Government has passed the order for making over of the lands measuring 3 acres at Sy.No.81, Machohalli Village, Dasanapura Hobli, Bangalore North Taluk to the third respondent Rajiv Gandhi Grameena Vasathi Nigama Niyamitha.

(3.) SRI M.Munigangappa, the learned counsel for the petitioner submits that the matter has been pending for quite some time. He submits that the petitioner's representation, dated 26.5.2012 (Annexure-K) has remained unconsidered.