KARABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayer in this petition is to direct the respondents to consider the representations dtd. 5/10/2021 and 22/10/2021.

(2.) These representations indicate that the petitioners had entered into an agreement with the housing board, whereby the housing board had agreed to develop the land of the petitioners and allot developed sites to the petitioners as compensation.

(3.) Learned counsel Smt.Sharmila Patil contends that the layout has been formed but there was some difficulty in handing over possession in view of discrepancies in the P.T.sheet. She submits that if reasonable time is granted, the housing board would ensure that the sites are allotted to the petitioners as per the agreement.