M.C. CHANDRASHEKAR ARADHYA Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE petitioner is before this Court seeking for issue of a writ in the nature of prohibition to restrain the respondents from proceeding further without the sanction of law. The said prayer is made by the petitioner on the allegation that the respondents without complying the due process of law have utilised a portion of the property belonging to the petitioner to lay a road.

(2.) HEARD the learned counsel for the parties and perused the petition papers.

(3.) THE contention of the petitioner is disputed by the learned counsel for the respondents contending that no portion of the property belonging to the petitioner has been utilised by the respondents. It is therefore contended that the prayer as presently made in the instant petition in the nature of an injunction would not be sustainable.