WHITEFIELD RISING TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Public Interest Litigation is filed seeking following reliefs:

(2.) It is the case of the petitioner that the subject land where the "Siddapura Lotus Pond" was earlier located was an important water body, portion of which has been illegally granted as alternate land under order dated 03. 05.2012 issued by respondent No.4, granting 0.04 guntas under Rule 28(A) of the Karnataka Land Grant Rules, 1969 read with Rule 97(4) of the Karnataka Land Revenue Rules, 1966 to the land losers. The grantees of the said land have sold the same which is now acquired by respondent Nos.6 and 7 in terms of deed of sale dtd. 16/8/2021. That the respondents 6 and 7 have been illegally putting up construction on the said land which is a part of said "Siddapura Lotus Pond".

(3.) Smt.Jayna Kothari, learned Senior counsel appearing for the counsel for petitioner taking through the documents produced along with the writ petition submitted that;