KARNATAKA DALITHA SANGARSH SAMITHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Public Interest Litigation has been filed seeking the following reliefs:

(2.) Learned counsel for the petitioner submits that a building has been constructed by the Town Municipal Council- respondent No.7 which is lying vacant. As per the Resolution dtd. 18/11/2021, the signatories to the Resolution were also the Officers of the Revenue Department. It was resolved that in case there is any need, then the office of the Sub-Registrar can be shifted in the newly constructed building. It is further submitted that the office of the Sub-Registrar, Madanayakanahalli is presently situated in a building which is not fit for the office and therefore, immediate shifting of the office of the Sub-Registrar is required in public interest.

(3.) Be that as it may, as per the admitted facts, the building, the photographs of which have been annexed with the writ petition, has been constructed by the Local Body i.e., Town Municipal Council, Madanayakanahalli, Bengaluru and it