(1.) In this writ petition, petitioners are challenging the communication made in the letter addressed to the respondent No.3 dtd. 3/11/2018 (Annexure-A) by the Executive Engineer, West Division, Bengaluru.
(2.) The relevant facts for adjudication of this writ petition are that the respondent No.3 had sought for an allotment of land for construction of multi-storied building for Hakki-Pikki community as per letter dtd. 28/2/2018 (Annexure- B) and in furtherance of the same, the respondent No.1- Bangalore Development Authority, allotted an area of 11 guntas in Survey No.299 of R.P.C. Layout, by order dtd. 22/12/2017 for the said purpose.
(3.) Heard Sri. P. Karunakar, learned counsel appearing for the petitioner; Sri. K. Krishna, learned counsel appearing for the respondent No.1; Sri. H.L. Pradeep Kumar, learned counsel appearing for the respondent No.2; and Sri. Manjunath K., learned High Court Government Pleader appearing for the respondent No.3.