RATHNAMMA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) On 09.01.2018, the learned Additional Advocate General Shri. A.G.Shivanna, had submitted to this Court that he will keep the concerned officer present before the Court to find permanent solution to this litigation which is pending for long time. True to his undertaking, he has placed the Deputy Commissioner, Bengaluru, before the Court. The Deputy Commissioner would admit that the petitioners are entitled to allotment of 1 acre 06 guntas of land in place of land which was earlier granted to him which is utilized by the Government for the public purpose. It is stated that earlier an order was passed in the year 2003 undertaking that the Government is willing to allot land to an extent of 1 acre 06 guntas in Survey No.64 of Kattugollahalli village, Bidarahalli Hobli, Bangalore East Taluk. The Deputy Commissioner would submit that the said offer by the Government is still open, though in the earlier order, it was said around 1 acre 06 guntas, what is available in that place is 1 acre, which the Government is willing to allot in favour of the petitioners.

(2.) Learned Senior counsel Shri. D.Nanjunda Reddy, for Shri. Srihari A.V., appearing on behalf of the petitioners would submit that, his clients are agreeable to accept the same.

(3.) Placing the submission of both the Deputy Commissioner as well as the learned Senior Counsel for the petitioners, these petitions are disposed of, with a clear direction to the Government for issuance of allotment letter to the petitioners with reference to aforesaid land within one week from today.