G. RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Advocate Mr. Satram Venkateshwara Prasad for the petitioners and learned Additional Government Advocate Mrs. Niloufer Akbar for respondent Nos.1 to 7, 9 and 10, learned Advocate Mr. M.S. Devaraju for respondent No.8, as also learned Advocate Mr. P. Mohan Kumar for respondent Nos.13, 14 and 15. As per order dtd. 29/5/2024, the Court dispensed with the service of notice to respondent Nos.11 and 12.

(2.) The petitioners, six in numbers, projecting themselves as public spirited persons have filed this petition, styling it as public interest petition. The subject matter of the petition is alleged non-development of a mud road of 12 feet width and 1.5 km. length between the villages Balakundahalli and Bikalahalli.

(3.) It is stated that the petitioners are residing in the nearby villages and they directly use the said road from their childhood. It is the say that their parents also resided in the same villages. The road, it is stated, is historical and ancient and the petitioners claimed to be in physical possession of the road. It is stated that in the year 2017, the NSS students of Manchanahalli College developed the said road doing the work worth Rs.4,50,000.00 providing the amount to the Panchayat and the road between the Balakundahalli and Bikalahalli villages was developed.