ANI CHIRAVAKKATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims to be the owner of a site formed in Sy No.52 of Sadaramangala Village, KR Puram Hobli, Bangalore East Taluk, measuring 60 feet X 40 feet. The said land had been acquired for the formation of the road from Hoodi railway station to the Kumbena Agrahara via Sadaramangala. In that background when forcible possession was sought to be taken from the petitioner, he had filed WP No.29731/2018 (LA-RES) and an interim stay was granted. Subsequently, the said writ petition came to be disposed of with a direction to the Commissioner BBMP not to proceed further with their works until the representation of the petitioner was considered and necessary orders are passed.

(3.) Thereafter, the petitioner and several others submitted the documents and representations. However, the representation of the petitioner was rejected on the ground that there are rival claimants and title of the property has to be ascertained by Competent Court by the petitioner by filing appropriate proceedings to establish his title. It is aggrieved by the same that the petitioner is before this Court seeking for the aforesaid reliefs.