1. This is a public interest litigation challenging the decision of the authorities to establish Indian Institute of Technology for Karnataka at Dharwad.
2. Mr. Amruthesh, learned advocate appearing in support of the application draws our attention to the report submitted by Professor Dr. Nanjundappa and the cabinet decision where it was proposed that the Institute should be established at Raichur, a backward area of North Karnataka.
3. The recommendation of Professor Dr. Nanjundappa is not binding on the authorities. The authorities have considered his report and, also, had local inspection by a Committee to report for the selection of the site for the Indian Institute of Technology for Karnataka. The said Selection Committee, ultimately, reported and recommended, unanimously, that the Indian Institute of Technology for Karnataka might be located in Dharwad in the proposed area.
4. It is a policy decision and the Court has got nothing to do with it. Since we do not find any illegality or irregularity in exercise of power by the authorities in selecting the location, the writ petition is, therefore, summarily rejected.
5. There will be no order as to costs.