RAKSHA NIKUNJ LAYOUT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Hanumantha Rao, learned counsel for the petitioners submits that they will pay individual Court fee for all 74 persons, who are the members of petitioner No.1-Association.

(2.) The said submission is placed on record.

(3.) The petitioners' Association consists of 74 members, who purchased 74 plots in an area of 4 acre 10 guntas in Sy.No.30 of Boyalahalli, Bengaluru North Taluk, Bengaluru Urban District, are before this Court for a writ of mandamus for declaration that the action of the State and its authorities in resorting to continuous threatening day in and day out, of forcible dispossession from 74 residential houses constructed in 74 plots in the approved layout plan of respondent No.7 in Sy.No.30 of Boyalahalli, Bengaluru North Taluk, Bengaluru Urban District, without notice and without following the due process of law, as illegal, arbitrary, malafide, unconstitutional, violative of Articles 14, 21 and 300A of the Constitution of India.