ABRAHAM T.J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On April 3, 2017 this Court heard and disposed of writ petition No.57366 of 2016. Subsequently, an application, IA.III of 2017 was moved by the learned Counsel for the petitioners to recall the said order. When the application was taken up for hearing, Mr. K.G. Raghavan, learned senior counsel requested to treat the same as review petition and permit him to make submissions. Since, the writ petition was filed as a public interest litigation, we acceded to his request.

(2.) We have heard Mr. K.G.Raghavan, learned senior counsel for the petitioners and Mr. Madhusudhan R. Naik, learned advocate general for the respondent Nos.1 to 6 and Mr.D.N.Nanjunda Reddy, learned senior counsel for the respondent No.7.

(3.) Petitioners claiming to be public interest litigants are aggrieved by the decision of the respondent-State to construct 'Mini Vidhana Soudha' in Sy.No.696 of Aland Town, Kalaburagi District.