N.JAYAPAL REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.Vijay Kumar A. Patil, learned Additional Government Advocate for respondent Nos.1 and 2.

(2.) In this petition filed as public interest litigation, grievance has been made about the encroachment made on Sy.No.100 of Kachanayakanahalli Village, Jigani Hobli, Anekal Taluk. Instead of examining the grievance for the first time in this proceeding, we deem it appropriate to direct that the aforesaid grievance at the first instance should be examined by Tahsildar. He thereafter shall take appropriate legal action in accordance with law after due process and after affording an opportunity of hearing to all.

(3.) We therefore issue the following directions: