K.B. VIJAYAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner claims to be Banker for a period of 24 years as well as a Professor for 7 years. The petitioner is an Advocate by avocation since, 2017. The petitioner has filed this petition has public interest litigation to cancel the allotments of land made in favour of respondent Nos.10 and 11 in Pantharpalya Village within Bangalore University. In addition, the petitioner has prayed for the following reliefs:

(2.) Petitioner has not appeared today. He also had not appeared on 7/7/2022. We have heard learned counsel for the respondents and have perused the record.

(3.) Bangalore University was established in the year 1964 and land measuring 1112 acres is vested in it. The Bangalore University with a view to bring in the reform in its governance and administration was trifurcated and three Universities and a new University viz., Bangalore City University was established. The Karnataka State Universities Act, 2000 (hereinafter referred to as 'the Act' for short) is an Act pertaining to Universities in the State of Karnataka. Sec. 3 deals with establishment and incorporation of University. Sec. 3(4) of the Act provides that University shall not lease, sell or otherwise transfer any immovable property, which may have become vested in or deemed acquired by it without obtaining prior approval of the State Government.