Sri Sudharani vs State Of Karnataka on 12 July, 2019

[Cites 2, Cited by 3]

Karnataka High Court

Sri Sudharani vs State Of Karnataka on 12 July, 2019

Bench: Alok Aradhe

                           1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 12TH DAY OF JULY, 2019

                        BEFORE

         THE HON'BLE MR.JUSTICE ALOK ARADHE

                  W.P.No.26956/2019 &
          W.P.Nos.29038-29040/2019 (GM - RES)

BETWEEN:

1.     SRI SUDHARANI
       W/O SHIVAKUMA R.,
       AGED ABOUT 37 YEARS,
       R/AT 26, 1ST CROSS,
       GNANAKSHI LAYOUT,
       RAJARAJESHWARI NAGAR,
       BANGALORE- 560 0.

2.     GOWRAMMA
       W/O KRISHNAPPA,
       AGED ABOUT 55 YEARS,
       R/AT ANNAKERE,
       MANDYA TALUK,
       MANDYA DISTRICT.

3.     M. SUMALATHA
       W/O SUBHASHA CHANDRA,
       AGED ABOUT 32 YEARS,
       R/AT NO.113, 1ST MAIN ROAD,
       2ND CROSS, MAHADESHWARA LAYOUT,
       METAGALLI POST,
       MYSURU-16.

4.     SHILAPSRI
       W/O RAGHU,
       AGED ABOUT 27 YEARS,
       R/AT NO.324, 2ND CROSS,
                          2




       SIDDIVINAYAKA BLOCK,
       TEACHER LAYOUT,
       BEHIND RAJAKUMAR ROAD,
       MYSURU-19.
                                     ... PETITIONERS

(BY SRI THAMMAIAH H.N. ADV.,)

AND:

1.     STATE OF KARNATAKA
       REP. BY ITS SECRETWARY,
       DEPARTMENT OF HOUSING,
       VIKASA SOUDHA,
       BANGALORE-560 001.

2.     THE HOUSING BOARD COMMISSIONER
       REP. BY ITS COMMISSIONER,
       KARNATAKA HOUSING BOARD,
       BANGALORE-560 009.
                                   ...RESP0NDENTS

(BY SMT. PRATHIMA HONNAPURA, AGA FOR R1
    SRI H.N.PRADEEP KUMAR, ADV., FOR R2)

      THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO CALL FOR RECORDS FROM THE
RESPONDENTS FOR THE PURPOSE OF CONSIDERATIONS
OF REPRESENTATIONS OF THE PETITIONERS DATED
18.09.2018 VIDE ANENXURE-E & E3 FROM THE OFFICE
OF THE R-2 AND DIRECT THE R-2 TO CONSIDER THE
REPRESENTATIONS OF THE PETITIONERS DATED
18.09.2018 VIDE ANENXURE-E & E3 AND ALLOT VACANT
HOUSE (FLATS) IN THEIR NAME IN TERMS OF THE
DIRECTIONS OF THE R-2 LETTERS DATED 03.09.2015,
05.10.2015, 26.10.2016 AND 28.08.2018 VIDE ANENXURE-
A TO D.
                                3




     THESE    WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:-

                            ORDER

Sri Thimmaiah H.N., learned counsel for the petitioners.

Smt. Prathima Honnapura, learned AGA for respondent No.1.

Sri H.N.Pradeep Kumar, learned counsel for respondent No.2.

2. In these petitions, the petitioners inter alia seek for a writ of mandamus directing respondent No.2 to consider the representation submitted by the petitioners dated 18.09.2018 vide Annexures-E and E3 and allot the vacant house (flats) in their name in terms of the directions of respondent No.1 letters dated 03.09.2015, 05.10.2015, 26.10.2016 and 28.08.2018 vide Annexures-A to D. 4

3. When the matters were taken up today, learned counsel for the petitioners submitted that the writ petitions be disposed of with a direction to respondent No.2 to decide the representation submitted by them by a speaking order.

4. In view of the aforesaid submission, writ petitions are disposed of with a direction to respondent No.2 to decide the representation dated 18.09.2018 submitted by the petitioners by a speaking order within a period of two months from the date of receipt of certified copy of the order passed today. It is made clear that this Court has not expressed any opinion on the merits of the case of the petitioners.

Accordingly, the writ petitions are disposed of.

Sd/-

JUDGE PB

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