O.C.KRISHNAPPA Vs. KARNATAKA LOKAYUKTHA

JUDGEMENT

(1.) This intra court appeal has bee filed against an order dtd. 2/12/2021 passed by learned Single Judge, by which writ petition preferred by the appellant, has been dismissed and a direction has been issued to respondent Nos. 2 to 4 to implement the recommendation dtd. 11/7/2017 submitted by the Upa Lokayukta within a period of four weeks. In order to appreciate the grievance of the appellant, few facts need mention, which are stated infra.

(2.) One Chikkarangaiah had been granted land measuring 1 acre of survey No.94 situate at Oorukere Village in Tumkur by an order dtd. 30/1/1982 passed by Land Tribunal, Tumkur. The aforesaid property devolved on his daughter viz., Rajamma on the basis of a partition deed dtd. 31/5/1990. The appellant claims to have purchased land bearing Khatha No.340 measuring (45 x 30 + 36)/2 feet vide registered sale deed dtd. 26/12/2008.

(3.) Respondent No.5 viz., the widow of late Ashwath claims to be the owner of land bearing Site No.11, Khatha No.2051 in Janatha Colony of Oorukere Village, Tumkur on the basis of a Hakku Patra. The appellant has filed a civil suit viz., O.S.No.875/2015 against respondent No.5 seeking the relief of permanent injunction. In the aforesaid civil suit, the trial court granted an interim order of injunction dtd. 11/9/2015 and restrained grama panchayat from interfering with the property of the appellant.