SHRIDHAR MANJAYYA GUNAGA Vs. KARNATAKA HOUSING BOARD

JUDGEMENT

(1.) Petitioner claims to be an occupant of house bearing No. LIG 34, KHB Colony, Habbuwada, Karwar. His grievance in this writ petition is, that a representation submitted on 4-3-2014 vide Annexure-C, has not been considered. The petitioner alleges arbitrariness on account of in action. Sri P.V. Gunjal, learned Advocate placed reliance an order dated 21-8-2013 passed in W.P. Nos. 80083 to 80087 of 2013 and connected cases and submitted, that this petition may be disposed of accordingly.

(2.) Smt. Sharmila M. Patil, learned Advocate for the respondent submitted that in case a decision has not been taken on the representation submitted by the petitioner, seeking allotment of the house, if reasonable time is granted, the representation would be considered and petitioner would be made known of the outcome. She further submitted that in case a decision has already been arrived at, a copy of the same would be forwarded without any delay, to the petitioner. Submission of the learned Counsel stands recorded. In Writ Petition Nos. 80083 to 80087 of 2013 and connected cases, decided on 21-8-2013, the petitioners had requested to regularise and confirm the ownership right in respect of the house in which they are residing, by contending that in similar circumstances, occupation of Smt. Sumangala Shashidar Nayak and Sri Mohan T. Nayak was regularised: Taking note of the said submission, the writ petitions were disposed of, directing consideration of the representations in accordance with law.