NAGAMMA Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus directing the respondents to consider the representation submitted by her and allot a site or house in Doddabelavangala Village, Doddaballapur Taluk, Bengaluru Rural District and also further sought a direction to take immediate steps to ensure provision of rehabilitation to the petitioner and her family members in time bound manner in accordance with law.

(2.) Heard Clifton D'Rozario, Smt. Maitreyi Krishnan along with Smt. Shilpa Prasad, learned counsel appearing for the petitioner, Sri B.V.Krishna, learned Additional Government Advocate for respondents 1, 2, 4 and 5 and Sri M.S. Devaraj, learned counsel appearing for respondent No.6.

(3.) Brief facts that leads the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:-