RANGASWAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This public interest litigation has been filed by the petitioners seeking the following reliefs:

(2.) Learned Additional Government Advocate submits that the Tahasildar, Tumakuru Taluk has issued an endorsement dtd. 22/9/2022 stating that the land in question belongs to respondent Nos.9 and 10.

(3.) The dispute in the instant writ petition pertains to easementary rights and involves adjudication of disputes on the question of facts, which cannot be done in summary proceedings under Article 226 of the Constitution of India. The liberty is reserved to the petitioners to take recourse to the remedy of civil suit which is available to them in law.