B.L. SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since the prayer in all these writ petitions is common, all these writ petitions are clubbed together and common order is passed.

(2.) It is alleged by the petitioners that the respondent Corporation has allotted several shops bearing Nos. 9, 52 and 53, B-68, B-9, B-133, B-137, B-1, 123 ,116 and B-8 and various other shops the K.R. Market Commercial complex, K.R. Market, Bangalore

(3.) The learned counsel for the Corporation submitted that earlier that space was meant for garbage collection and the system of collecting garbage has been changed and submitted that the garbage will be collected from each shop and transported by lorry to the place where it is meant for dumping the garbage. So the place which was collecting place for garbage was vacant and in order to earn revenue, the corporation has allotted that place in favour of respondents and there is no error committed by the respondents. Hence sought to dismiss these writ petitions.