H.C. RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri Sunil.S.Rao, learned advocate for the petitioner, Shri Vijaykumar A.Patil, learned AGA for the State and Shri A.K.Dhiraj Kumar, learned advocate for respondents No.5 and 6.

(2.) Petitioner claims to be in unauthorized occupation of property measuring 3 acres of land in Sy.No.23 of Haradanahalli Village, Nagamangala Taluk and Mandya District. He claims to have grown pumpkin in the said land. Respondent No.5 claims that land in question was granted to her. Based on a report submitted by Sub-Inspector of Police, Nagamangala, on 01.10.2019, Tahasildar has passed an order under Section 145 of Cr.P.C., and the same has been challenged by the petitioner in this writ petition.

(3.) Learned advocate for petitioner submitted that petitioner may be permitted to harvest the standing crop.