GOVINDARAJU N Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard Sri Jayakumar S Patil, learned Senior counsel for the petitioner and learned Additional Government Advocate for respondents.

(2.) Petitioner states that he is the absolute owner of land bearing Sy.No.111 of Singanayakanahalli Village, Yelahanka Hobli, Bangalore North Taluk measuring 5 acres having purchased the same from Sri.A. Venkatesh under a registered sale deed dated 8.3.1996. He further states that he is in peaceful possession and enjoyment of land and also the revenue entries are mutated in his name.

(3.) Petitioner had filed OS No.213/1997 for permanent injunction against respondents restraining them from interfering with his peaceful possession and enjoyment of land in question. The said suit was decreed by judgment and decree dated 6.4.2000, against which, RA No.42/2011 was filed by respondents herein. It is further stated that regular appeal has been dismissed on 19.11.2012.