SHANTHI VIDYA KENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner herein being a Society registered under the Karnataka Societies Act was running an educational institution under the name and style 'shanthi Vidya Kendra' situated at Parvathinagar, Bellary, and it had filed the instant writ petition as against the respondents Nos. 1 to 4. As could be made out from the cause title, the respondent No. 1 is the State and the respondent No. 2 is the Assistant Director of Land Records, whereas the respondent No. 3 is the Principal District and Sessions Judge, Bellary and the respondent No. 4 is the Bellary Urban Development Authority; of course the respondent No. 4 subsequently was given up by the petitioner by filing a memo on 30-5-1997.

(2.) I heard the learned Counsel for the petitioner Sri. P. R. Ramesh and the learned Counsel for the respondent No. 3 Sri. K. Gopal Hegde. The respondent No. 1-State and the respondent No. 2 - Assistant Director of Land Records are represented by the learned Additional Government Advocate Sri. M. N. Ramanjaneyagowda.

(3.) IN filing the writ petition, the petitioner Society had sought for the following reliefs: