MANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) :- The petitioner has raised the challenge to the order, dated 5-7-2008 (Annexure-N) passed by the second respondent.

(2.) The facts of the case in brief are that the petitioner and her predecessor have built up a house measuring 20' x 25' on the land at Sy. No. 107 of Madivala Village, Kasaba Hobli. The land is a Government land. The petitioner and her ancestors have been living therein for several decades. Electricity connection, water supply connection, etc., are given to the house. The petitioner also claims that the voters list shows her address as residing at Sy. No. 107 of Madivala Village, Kasaba Hobli. When thus stood the state of affairs, the Tahsildar passed the order directing the respondents and the similarly placed 70 unauthorised occupants to vacate, failing which they would be evicted forcibly. It is this order, which is challenged in this writ petition.

(3.) Sri Krishnappa, the learned Counsel for the petitioner submits that the petitioner would he rendered roofless and rootless, if she is vacated from the property in question. He prays for the necessary protection to the petitioner.