STATE OF KARNATAKA Vs. A.N. LINGAIAH

JUDGEMENT

(1.) The legality and correctness of the interim order dtd. 26/4/2019, passed by the learned Single Judge in Writ Petition No.15728/2019, is called in question in this appeal.

(2.) The respondent/writ petition has sought the following reliefs in the writ petition. "WHEREFORE, the petitioner most respectfully prays that this Hon'ble Court be pleased to:

(3.) Considering the interim relief sought by the respondent/writ petitioner, the impugned interim order dtd. 26/4/2019 was passed by the learned Single Judge. A direction was issued to the Sub-Registrar, Magadi Taluk, Ramanagara District, to complete the formality of registration with reference to registered sale deed dtd. 16/4/2008 executed in favour of the writ petitioner in respect of an extent of 22 guntas of land in Sy.No.9 or 9/6 (new Sy.No.33) situated at Sadamaranahalli Village, Mudubele/Mudabal Hobli, Magadi Taluk, Tumakuru District, within one week from the date of receipt of the said interim order.