K SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This public interest litigation petition is flied seeking for the following reliefs:

(2.) It is averred in the petition that the petitioner does not seek any personal relief and is only exposing the illegality, indifference and scant respect shown to the rule of law by respondents 1, 2 and 3 in the interest of general public at large and in this instant petition where gomal land Comprising old Hindu temples, Houses and a playground for children, has been auctioned in favour of respondent no. 7 for a meager sum, without following the Rule of Law. It is also averred that respondent no. 7 has built a huge wall for to fill mud in the said land. Since it was built property, it collapsed causing injuries to several people in the village and death of 3 persons. The same was carried in Print and electronic media and a compliant is also registered in that regard apart from making a representation to Karnataka State Human Rights Commission high lighting mockery auction that has been conducted favouring respondent no. 7 firm and allowing it to amass huge assets with the aid and assistance of revenue and police authorities, with a request to take action for the death of 3 persons in the village and injuries to several Persons. As no action has been taken despite the compliant being filed by the petitioner and others, this writ petition is filed seeking the above said reliefs.

(3.) We have heard the learned Counsel for the petitioner and the learned Additional Government Advocate representing respondents 1 to 6.