SRI DODDAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition has come up for orders on the application in Misc W No. 5852 of 2011 filed by the fifth Respondent under Order XXXIX Rules 1 and 2 Code of Civil Procedure, praying for a restraint order against the writ Petitioner, on the premise that the interim order of status quo granted by this Court on 18-4-2011, reading as under: The parties to maintain status quo till next date. Call after vacation.

(2.) When the matter was taken up for orders on the application, as objections have already been filed not only to the application but also to the main writ petition, and with the consent of Sri Vinod Prasad, Learned Counsel for the Petitioner, Sri Mahantesh S. Hosmath, Learned Counsel for fifth Respondent and Sri R Omkumar, learned AGA, appearing for Respondents 1 to 4, taken up for disposal and the writ petition is disposed of by the following order.

(3.) This writ petition is a typical example of misuse and abuse of powers of this Court invoking Article 227 of the Constitution of India and as to how persons who have even admittedly committed illegalities, have managed to procure orders starting from the Tahsildar up to the high court and have managed to perpetuate the illegalities to the detriment, hardship and agony of law abiding citizens.