R. THIRUPATHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking for a direction to the respondents not to demolish the structure by considering the same as an encroachment.

(2.) A statement of objection is filed by the respondent No.3.

(3.) In the said statement of objections, it is stated that road in question comes under the jurisdiction of the Public Works Department and the third respondent - Corporation had not taken up or initiated any type of road work or widening work.