S. MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned advocate Smt. Vijetha R. Naik for the petitioner and learned Additional Government Advocate Ms. Niloufer Akbar upon service of copy of the petition in advance.

(2.) The present is a public interest petition. The petitioner happens to be a member of the Legislative Assembly.

(3.) The case which is put forth by the public interest petitioner is that on 1/2/2019, the decision was taken by the State Cabinet sanctioning grant of Rs.570.00 Crores for the purpose of development of the Dasarahalli Assembly Constituency. It is stated that the said Assembly Constituency is carved out of 110 villages and that the area is covered under the Chief Minster's New Bengaluru Planning Scheme. It was stated that in view of the Cabinet Note dtd. 17/9/2019, the proposal was mooted for modifying the aforementioned notification dtd. 1/2/2019 in relation to the grant amount.