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Judgment
Learned Additional Government Advocate accepts notice for respondents.
Having heard the learned counsel appearing for the parties, petitioner has made an application to the respondent No.4 seeking grant of land for establishing the Educational Institution. The respondent No.4 vide endorsement dated 16.09.2026 (Annexure-A), has rejected the same. In the backdrop of this aspect, on perusal of Rule 17-A of the Karnataka Land Grant Rules, 1969, wherein it is stated that, the respondent No.4 has to make a report to the respondent No.2 as to the availability of land and such other details in respect of the claim made by the applicant/petitioner herein, and thereafter, the respondent No.2 to take decision in the matter.
In that view of the matter, I find force in the submission made by the learned counsel appearing for the petitioner. Accordingly, it is open for the petitioner to approach the respondent No.2 with fresh application seeking similar relief, and if such an application is made by the petitioner to the respondent No.2, and the same shall be considered by the respondent No.2 in accordance with the Rules provided thereunder at the earliest within a period of six months from the date of receipt of such application that may be made by the petitioner. In that view of the matter, the respondent No. 2 shall take decision without being influenced by the endorsement dated 16.09.2026 (Annexure-A) issued by the respondent No.4 in this regard.
Accordingly, the petition is disposed of.
It is needless to say that, if any recommendation is made by the competent Authority, the same shall be taken into consideration by the respondent No.2 while considering the application that may be made by the petitioner.