LUMBINI GARDENS LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appeal is directed against the order passed on I.A. No. 1 dated 21.12.2019 in O.S. NO. 8520/2019 by the learned XVII Additional City Civil and Sessions Judge, Bengaluru (CCH-16), wherein the application filed under order 39 Rules 1 and 2 of CPC by the plaintiff came to be dismissed. Being aggrieved by the said order, plaintiff has come in appeal.

(2.) The plaintiff is M/s. Lumbini Garden Limited, Hebbal-K.R. Puram Ring Road, Bengaluru represented by its Director Gopala Krishna Raju.

(3.) The plaintiff filed a suit for permanent injunction to restrain the defendants and persons claiming under them unlawfully dispossessing the plaintiff Company from the schedule property and also for a consequential declaration to the effect that the notice dated 23.11.2019 issued by defendant No.-5 Zonal Forest Officer, Yelahanka Regional Zone, Yelahanka, Bengaluru, is without authority of law.