KARNATAKA RAKSHANA VEDIKE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners. Issue notice. The learned Additional Government Advocate accepts notice for respondent Nos.1 to 3.

(2.) The present writ petition in the nature of a public interest litigation is filed by the representatives of the Karnataka Rakshana Vedike seeking a direction to respondent Nos.1 to 5 to consider the representations submitted by them on 15/7/2023 and 18/7/2023.

(3.) A perusal of the representations dtd. 15/7/2023 and 18/7/2023 shows that the grievance of the petitioners is two-folded. Firstly, though the lands in question were purchased for agricultural purpose, but the same are being utilized for commercial purpose to construct resorts. Secondly, there are illegal encroachments over Government lands. It is also seen that the said representations are submitted by the petitioners recently in the month of July, 2023. As respondent Nos.1 to 5 did not pay any heed to the representations, the petitioners have approached this Court by way of filing the present writ petition on 16/8/2023.