AAVVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition the petitioner has sought for the following reliefs:

(2.) The case of the petitioner is that the petitioner is the absolute owner of Sy.No.282/3 measuring 2 acres 9 guntas situated at Afzalpur, Gulbarga District. The petitioner's name is also mutated in the revenue records as per Annexures A and A1.

(3.) The further case of the petitioner is that respondent Nos.5 to 18 have encroached the petitioner's property and they have illegally constructed the building in the aforesaid land. Therefore, the petitioner has approached the Deputy Commissioner requesting to evict respondent Nos. 5 to 18. Since the authorities have not taken any action, the petitioner is before this Court .