Sri Darshan S vs The State Of Karnataka
2022 Latest Caselaw 12257 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 30TH DAY OF SEPTEMBER 2022

                      PRESENT

           THE HON'BLE MR. ALOK ARADHE
               ACTING CHIEF JUSTICE

                         AND

     THE HON'BLE MR.JUSTICE S.R. KRISHNA KUMAR

                 R.P. NO.471 OF 2022

BETWEEN:

SRI. DARSHAN S
S/O LATE SHIVSHANKAR K.L.
AGED ABOUT 27 YEARS
NO.365 1ST FLOOR
ADAVIYAPPA BUILDING
1ST CROSS, NEAR VENKATESHWARA TEMPLE
KUDURAGERE, BENGALURU 562 123.
                                   ... PETITIONER

(BY MR. VIKRAM HUILGOL, SR. COUNSEL FOR
    MR. KESHAV M. DATAR, ADV.,)

AND:

1.     THE STATE OF KARNATAKA
       REP. BY ITS CHIEF SECRETARY
       VIDHAN SOUDHA, BENGALURU 560 001.

2.     THE STATE OF KARNATAKA
       REP. BY ITS UNDER SECRETARY
       HOUSING DEPARTMENT
       VIDHAN SOUDHA
       BENGALURU 560 001.
                           2



3.   THE MANAGING DIRECTOR
     RAJIV GANDHI HOUSING CORPORATION LTD
     (FORMERLY RAJIV GANDHI RURAL HOUSING
     CORPORATION LTD)
     CAUVERY BHAVAN, 9TH FLOOR
     C AND F BLOCK, K G ROAD
     BENGALURU 560 009.

                                   ... RESPONDENTS

(BY MR. S.S. MAHENDRA, AGA)

                         ---

     THIS REVIEW PETITION IS FILED UNDER ORDER 47

RULE 1 R/W SECTION 114 OF CPC, PRAYING TO CALL FOR

RECORDS IN W.P.No.3295/2022 ON THE FILE OF THIS

HON'BLE COURT.     ALLOW THE REVIEW PETITION BY

REVIEWING THE JUDGMENT DATED 8.3.2022 PASSED IN

W.P. NO.3295/2022 (PIL) VIDE ANNEXURE-A AND PASS

SUCH OTHER ORDER/S AS THE HON'BLE COURT DEEMS

FIT UNDER THE CIRCUMSTANCES OF THE CASE TO MEET

THE ENDS OF JUSTICE.



     THIS R.P. COMING ON FOR ADMISSION, THIS DAY,

ACTING CHIEF JUSTICE MADE THE FOLLOWING:
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                       ORDER

Heard learned Senior counsel for the petitioner.

No case for review of the order dated 08.03.2022

is made out. However, liberty is reserved to the

petitioner to intervene in the petitions, which have

been preferred by the aggrieved persons.

With the aforesaid liberty, review petition is

disposed of.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

SS