SEBASTIAN CLARA MSC. BED Vs. THE STATE OF KARNATAKA REP BY THE FORMER INFRA STRUCTURE DEVELOPMENT AND CIVIL AVIATION AND PRESENT MEMBER OF THE LEGISLATIVE COUNCIL HONBLE MINISTER SRI. T. JOHN

JUDGEMENT

(1.) THE petition in filed, seeking following reliefs: i) The respondents 1 to 4 to correct the title and address of the 1st petitioner as stated below in all the revenue documents and relevant records. Smt. Sebastian Clara, Founder President, Clara. Education Society, Clara Eversine English Medium School (Clara Consent) Residing at (sic) Illam, Annasandra Palya Village, Vimanapura Post, Bangalore - 17, ii) Order the 1st respondent to register the General Power of Attorney and corrected Revenue relevant documents and records in favour of the first petitioner before the Registrar in the High Court of Karnataka. iii) Order the 5th respondent, to register the settlement of deeds and documents before the Registrar in the High Court of Karnataka settlement of deeds and documents before the Registrar in the High Court of Karnataka in favour of the fine petitioner and handover the same to the 1st petitioner, Bangalore. iv) Order the 7 and 8 respondents to recognise the petitioners school within seven days from the date of receiving the summon with the reasonable fee. v) Order the 12th respondent to sanction loan on the petitioners property to develop the petitioners school, hostel and colleges in favour of the 1st petitioner. vi) Order the respondents 15 to 40 and. 48 to 58 to demolish and remove the unauthorised buildings standing in the petitioners property and remove the same at the cost of the respondents. The respondents 30 to 32 and 41 to 47 to remove all the nuisance, bushes and planted stones from the petitioners property and deliver the vacant possession in favour of the petitioner No. 1 within 7 days from the date of receiving this summons. vii) Order the respondents 15 to 59 for ejectment within 7 days from the date of receiving this summon. vii) Issue non -bailable arrest warrant against the respondents 15 to 85 until the petitioners acquire the petitioners property including the casementary rights of the petitioners property. ix) Order the 9th 10th respondents to give protection to petitioners and property at the time of registration.2. The reliefs sought for in this petition cannot be granted. Therefore, petition is dismissed as not maintainable.