SRINIVAS R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition filed as a public interest litigation, grievance has been made about the encroachment made on the revenue lands of Yemalur Village. Instead of examining the grievance for the first time in this proceeding, we deem it appropriate to direct that the aforesaid grievance at the first instance should be examined by the respondent No.8 - Executive Engineer, Storm Water Drain, Bruhat Bengaluru Mahanagara Palike (BBMP). He thereafter shall take appropriate legal action in accordance with law after due process and after affording an opportunity of hearing to all.

(2.) We therefore issue the following directions:

(3.) The action taken report shall be filed by the respondent No.8 before this Court on or before 25/9/2022. If such a report is not filed, the matter be listed on 10/10/2022 under the caption "directions" for passing appropriate orders. Liberty is also granted to the petitioners to move this Court if the action taken report is deficient or discloses that complete action has not been taken to remove all the unauthorised occupant / structures.