BRAMARAMBA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Government Advocate is directed to take notice for respondent Nos.1 and 3. Sri.Anand Ashtekar, learned counsel is directed to take notice for respondent No.4.

(2.) The captioned writ petition is filed by the petitioners seeking writ of mandamus to direct the respondents not to take any action of demolition/removal of the residential premises bearing N.A.No.63/6 and 7/2, belonging to petitioner No.1 and bearing N.A.No.63/7 and 983/09-10 belonging to petitioner No.2 both are part of Sy.No.41/A, situated at Virupapuragaddi village.

(3.) The facts leading to this top noted writ petition are as under: