N JAGADISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI Basavaraj V. Sabarad, learned -Counsel is directed to take notice for the 2nd and 3rd respondents-BDA. Learned Additional Government Advocate takes notice for the 1st respondent.

(2.) IN these writ petitions, petitioners are seeking a direction to the 2nd respondent-BDA to consider the representation dated 28-5-2009 submitted by them vide Annexure-J requesting for allotment of sites bearing Nos.12 and 13 carved out in Sy.No.135 wherein they have put up construction.

(3.) SRI Basavaraj V. Sabarad, Counsel appearing for the BDA submits that if the petitioners are entitled as per law and in terms of the judgment of this Court referred to supra and if the representation is still pending consideration, the same will be considered and the petitioners will be accordingly informed of the result.