SHOBHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before the Writ Court with the following prayers:

(2.) Learned AGA appearing for the State and learned Panel Counsel appearing for the Corporation submit that the question of granting hakku patras would arise only if allotment has been made and question of making allotment would arise only if an application is made online; all this having not happened, the Writ Petition is liable to be rejected. At this stage, learned counsel for the Petitioners submits that if permission is granted, his clients would make online application which should be considered by the respondent-Corporation in accordance with law in terms of the extant guidelines. This is absolutely fair.