SUSHEELAMMA Vs. MUNICIPAL CORPORATION SHIVAMOGGA

JUDGEMENT

(1.) We have heard learned counsel for the appellant, Sri.Diwakara K.

(2.) The appellant was the petitioner in Writ Petition No.18319/2019. Being aggrieved by the dismissal of the said writ petition, by the learned Single Judge, by order dated 27.9.2019, the petitioner has preferred this appeal.

(3.) Learned counsel for the appellant on narrating the facts of the case drew our attention to the relief sought by the appellant in the writ petition. In substance, appellant is aggrieved by formation of a park by the respondents in the scheduled land measuring 1 acre 26 guntas in Sy.No.16 situated at Urgadur Village, Nidhige-1 Hobli, Vidyanagar, within the jurisdiction of Shivamogga Corporation, Shivamogga.