H L SHIVARAME GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Writ appeal is filed by the petitioners, whose Writ Petition No. 6916/1979 was dismissed by the Learned Single Judge on 14th September, 1979.

(2.) Parties are referred hereinafter with reference to their respective rankings in the Writ Petition.

(3.) Petitioners challenged the action of the third respondent (Town Municipal Council, Bellur Town) auctioning the site in question as also the approval dated 15-5-1979 accorded by the State Government by confirming the said action of the third respondent, under Section 72(2) of the Karnataka Municipalities Act, 1964 ('Act' for short).