SYED ABDUL AZIZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in the above writ petitions are before this Court praying for a common relief of writ of mandamus directing the respondents not to illegally demolish the constructions situated in properties described in schedule to the petition situated in Chamarajanagar town and for a direction to the respondents to take steps in accordance with law.

(2.) Heard the learned counsel Sri.Raghunath.M.D., for the petitioners and learned Additional Government Advocate for the State and learned counsel Sri.A.V.Gangadharappa for respondent No.7 in writ petition.60266/2016. Perused the writ petition papers.

(3.) Petitioner in W.P.No.63220/2016 claims that he is the absolute owner in possession of property bearing No.132/125, Santhemarahalli Road, Railway Layout, 'D' Block, CHamarajanagar Town, measuring East to West 40 feet and North to South 56 feet having acquired under a sale deed dtd. 5/1/2004. Further, it is claimed that the petitioner is also absolute owner and in possession of immovable property bearing No.136/126, Santhemarahalli Road, Chamarajanagar, measuring 52 feet x 85 feet, having acquired the same under a sale deed 5/1/2004.