A.R. VENKATESHAIAH Vs. DEPUTY COMMISSIONER AND OTHERS

JUDGEMENT

(1.) THE petitioner in this writ petition is seeking for the following reliefs:

(2.) THE learned counsel for the petitioner submits that the respondent Nos. 1 to 4, without obtaining permission under Section 71 of the Karnataka Land Revenue Act, 1964 have formed the layout and distributed the sites under the housing scheme. Further, the public road existing on the said land is also removed, which is adversely affecting the interest of the villagers and therefore the petitioner has filed this writ petition.