OMKARAPPA B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By way of the present public interest litigation, the petitioner prays for quashing of the official memorandums bearing No. Ashraya / H.Y.R / CR / 10 / 2020-21 and No.Ashraya /H.Y.R/CR/11/2020-21 both dtd. 26/5/2021.

(2.) The petitioner claims to be a public spirited person and is a resident of Gollahalli Village, Yaraballi Village, Hiriyur Taluk, Chitradurga District. The State Government, with an object of allotting sites to homeless persons and also to the persons who lost their residential houses in the acquisition proceedings which was initiated for the purpose of widening of National Highway No.150(A), has introduced "Ashraya Scheme" as per the official memorandums dtd. 26/5/2021 (Annexures-A and B) and granted the gomala land in question in favour of respondent No.5 for the said purpose.

(3.) The learned counsel for the petitioner submits that the persons who lost their houses for widening of National Highway have already received compensation and no request for allotment of sites is made by them. He, therefore, submits that the impugned official memorandums are illegal and liable to be quashed. He further submits that preparation of list of beneficiaries under the Ashraya Scheme is in the offing and if allotment is made to such persons, it would defeat the very object of the scheme.