B.T. SHOBHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is field being aggrieved by non-consideration of the representation made by the petitioners to respondent no.4.

(2.) The petitioners have requested respondent no.4 to maintain a particular stretch of land belonging to respondent no.4 as a conservancy and not to make sites and allot the same in favour of other parties.

(3.) Learned counsel for respondent no.4 submits that after hearing all the parties concerned and taking into consideration how best the property of respondent no.4-Municipality can be put to use, a decision will be taken in this regard. She also submits that the concern of the petitioners will also be considered while taking the judicious decision.