RATHNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court, seeking the following prayer:

(2.) Heard Sri. Ananda V., learned counsel appearing for the petitioners, Dr. Ravindra V. Reddy, learned Special counsel for respondent No.1, Sri. P.V. Chandrashekar, learned counsel appearing for respondent Nos.2 and 3, Sri. S.B. Mathapati, learned counsel appearing for respondent No.4, Sri. R.V.S. Naik, learned Senior counsel appearing for respondent No.5 and have perused the material on record.

(3.) Learned counsel appearing for the petitioners submits that as on the date the matter was being heard and reserved, the petitioners had not impleaded the Nandi Infrastructure Corridor as a party respondent. The Co-ordinate Bench of this Court had directed that the NICE be impleaded as a party respondent in this proceeding as well, as it was a party respondent in all the proceedings considered by the Co-ordinate Bench of this Court. Therefore, the subject matter was de-linked. The Co-ordinate Bench of this Court in W.P.No.50634/2014 and connected matters in terms of its order dtd. 4/7/2025 has disposed batch of petitions by the following order: