VASANTH GOWDA G.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed as a Public Interest Litigation by the residents of Gantiganahalli Village, Yelahanka Hobli, Bangalore Taluk. The grievance of the petitioners in this petition is that the land bearing Sy.Nos.17, 18 and 19 of Gantiganahalli Village, Yelahanka Hobli, Bangalore Taluk, though reserved for burial purpose, yet, the respondents are trying to utilize the same for the purposes of a layout by distributing sites to ex-service men.

(2.) After hearing learned counsel for the parties and on perusal of the averments made in the petition, we deem it appropriate to grant liberty to the petitioners to make a representation with regard to their grievance to the Deputy Commissioner, Bangalore Urban District within a period of three weeks. Needless to state that in case, such a representation is made, the same shall be decided expeditiously and in accordance with law. It is made clear that this court has not expressed any opinion on the merits of the case.