J. GOVARDHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Petitioners are aggrieved by the notification dtd. 14/6/2018 marked at Annexure - A. This notification is issued pursuant to the powers conferred under Sec. 20 of Karnataka Land Grabbing Prohibition Act, 2011.

(3.) Petitioners filed a suit in O.S.1243/2012 on the file of City Civil Judge, Bengaluru seeking relief of injunction in respect of house bearing No.420B, 5th Cross, Sumangali Seva Ashram Road, Hebbal, Bengaluru - 560024. The suit is for bare injunction and the suit is filed against the State of Karnataka and some of the officers of the Government. Pursuant to the notification at Annexure - A dtd. 14/6/2018, several suits including the suit referred above are transferred to the Special Court constituted under the Karnataka Land Grabbing Prohibition Act, 2011. Aggrieved by this notification to the extent of transferring the petitioners' suit, the present writ petition is filed.