ERANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the petitioners, who apparently belonged to depressed classes of the society is against non consideration of their representations dated 10.06.2016 and 04.01.2019 respectively at Annexure-D and E for the grant of sites ad-measuring 20 x 30 Sq. Ft. to each of them in terms of the policy decision of the Government of Karnataka dated 25.03.1988 at Annexure-A reiterated in the order dated 06.07.2009 at Annexure-B, respectively.

(2.) On request, learned HCGP Sri Dildar Shiralli, accepts notice for the first respondent and Sri K.Krishna, learned Senior Panel Counsel accepts notice for respondents 2 and 3. Both the counsel having initially resisted the writ petitions, now submit that if a reasonable period is prescribed by this Court for the consideration of the said representations as has been done in cognate Writ Petition Nos.28767-793/2015(BDA) disposed of by a Co-ordinate Bench of this Court vide judgment dated 23.03.2017, a copy whereof is at Annexure-F, there would be no much difficulty in accomplishing the task, ofcourse, subject to the petitioners co-operate in the matter by furnishing necessary information or documents as may be solicited by the answering respondents.

(3.) The stand of the respondents is fair, and the prayer of the petitioners is innocuous. There is no reason to deny the limited relief as sought for, either, when a Co- ordinate Bench of this Court has already granted some relief to the similarly circumstanced litigants.