VIJAYA KUMAR Vs. STATE

JUDGEMENT

(1.) Sri.Gurubasava Nayak., learned counsel on behalf of Sri.Ramchandra.K., for petitioner, Sri.Veeranagouda Malipatil., learned HCGP for respondents 1 & 2 and Sri.Shivakumar R.Tengli., learned counsel for the respondents 3 & 4 have appeared in person.

(2.) The captioned Writ Petition is filed to issue a Writ of Mandamus directing the third & fourth respondents to consider the representation submitted by the petitioner dtd.:19/6/2015 for allotment of the site in any layout plan prepared by the third & fourth respondents in Kalaburagi city in favor of the petitioner.

(3.) Learned counsel for the petitioner and respondents have urged several contentions.