JAYAPRADA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners claim to have purchased the sites from one Sri Krishnappa 20 years ago. The sites are said to have been carved out of the land measuring 20 acres at Sy.No.84/1 of Laggere Village, Yeshwanthpura Hobli, Bangalore North Taluk. One Venkataramanappa submitted an application for the grant of occupancy rights in respect of 3 acres of land out of the said extent of 20 acres and he was granted the occupancy rights. It is the petitioners' grievance that Venkatarmanappa and his men have been harassing the petitioners.

(2.) SRI R.P.Somashekaraiah, the learned counsel for the petitioners submits that whenever the petitioners undertake the repair-works on the houses constructed on the sites, which are sold to them by Krishnappa, Venkataramanappa and his men come and interfere in their work. He submits that the petitioners have filed a complaint with the police seeking the protection, but the Police are not giving any protection to the petitioners. On the other hand, a false case under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is registered against the petitioners. He submits that the said criminal proceedings have culminated in the acquittal of the petitioners. He submits that the petitioners are made to wait from morning till evening in the police station. He further submits that the police have openly proclaimed that they will not register any complaint against Venkataramanappa.

(3.) AT this juncture, Sri R.P.Somashekaraiah, the learned counsel for the petitioners submits that he would not press prayer (a) and that the petitioners would approach the appropriate forums for the implementation of certain orders. He submits that the petitioners would be content, if prayer (b) is acceded to.