JYOTHI W/O DIVAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who claims to be the absolute owner of house properties bearing Nos. 542/1 and 542/1A situated in Maddur is before this Court calling in question the order dated 3.06.2021 passed in G.P.Appeal No.3/2021-22 by the 2nd respondent/Executive Officer of the Taluk Panchayat, Maddur vacating the interim order that was granted to stall further construction undertaken by the 4th respondent.

(2.) Heard Sri T.Seshagiri Rao, learned Advocate appearing for the petitioner, Smt. Prathima Honnapura, learned Government Advocate appearing for respondent No.1, Sri B.J.Somayaji, learned Advocate appearing for respondents 2 and 3 and Sri K.N.Mohan, learned Advocate appearing for respondent No.4.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-