PRABATH RAI Vs. DEPUTY COMMISSIONER BIDAR

JUDGEMENT

(1.) Learned counsel Sri Gourish S. Kashampur undertakes to file vakalath on behalf of respondent No.5.

(2.) The petitioner has approached this Court with a prayer to direct the respondents not to demolish the schedule property and not to lay the storm water drainage and road beyond the existing 100 feet of Basavakalyan - Hulsoor road without following the due procedure of law.

(3.) It is the case of the petitioner that he is the absolute owner of the property bearing Municipal Nos.18-124, 18-125, 18-126, 7484/21 and 7626/23 all situated at Basavakalyan - Hulsoor road near KSRTC Bus-Stand, Basavakalyan and the said property totally measures 7,200 sq. ft. The revenue records in respect of the land in question allegedly stands in the name of the petitioner and the petitioner after obtaining necessary licence from respondent No.4 has constructed a commercial building in the property and has been carrying on business in the same.