SRI PUTTASWAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Government Advocate, to accept notice for respondents No.1 to 3 and 5 and file Memo of Appearance in four weeks. Considering the nature of disposal, notice to respondents No.4, 6 and 7 is unnecessary at this stage.

(2.) The petitioners are before this Court seeking issue of mandamus to direct the respondents to consider the representation of the petitioners dated 11.08.2017 as at Annexure 'A' to the petitions.

(3.) The petitioners contend that they belong to the lower strata of the society and are persons who do not own any house sites. In that regard it is contended that the respondents had identified an extent of 8 acres land in Sy. No.159 of Kadabagere Village, Bangalore North Taluk, Bangalore District for the purpose of formation of a layout to allot sites under the Ashraya Scheme. In that regard, the petitioners contend that the 'Hakku Pathras' as at Annexure 'C' series were issued. The grievance of the petitioners is that though such 'Hakku Pathras' were issued and also certain internal correspondences were exchanged between the respondents, no action has been taken by the respondents to form the layout and put the petitioners in possession of such sites and complete the transactions pursuant to the 'Hakku Pathras' that were issued to the petitioners. It is in that light the petitioners are stated to have made the representation dated 11.08.2017 as at Annexure 'A' to the petitions. Since the representation has not been considered by the respondents, the petitioners are before this Court.