VIDYARANYA BANNEPPA JUTLANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayer in this petition is for a direction to respondents No.2 to 4 to consider the representations of the petitioners dtd. 6/11/2021 for allotment of residential plots in the rehabilitation centre near Hesarur village in Mundargi taluk.

(2.) By the said representations, the petitioners contend that they are displaced persons and are yet not being allotted residential plots in the rehabilitation centre set up at new Hesarur village in the rehabilitation programme/scheme formulated to accommodate the families which were displaced due to T.B.Dam Reservoir backwaters.

(3.) In view of the fact that the petitioners are complaining that they have lost land and are entitled to be allotted residential plots under a scheme, it would be necessary to direct the 4th respondent to consider the request of the petitioners within a period of three months from the date of receipt of a copy of this order.