ANIL SAPROO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions have been filed by the respective petitioners seeking issue of writ of mandamus directing the respondents authorities to drop proceedings pursuant to the marking on the properties made on 12/7/2019 in respect of their respective properties mentioned in the above writ petitions.

(2.) It is the case of the petitioners that they are owners of the properties being residential sites as described in paragraph 1 of the respective writ petitions and had constructed residential houses thereon on obtaining necessary permission from Horamavu Gram Panchayath. That on 12/7/2019 the officials of respondent No.5 visited the layout and made marks on the properties of the petitioners as SWD and further threatened the petitioners that they would come back with JCB and other heavy machines on 15/7/2019 to demolish the houses. The said alleged action on the part of the officials of the respondent No.5 constrained the petitioners to approach this Court by filing the aforesaid writ petitions seeking the reliefs as mentioned hereinabove.

(3.) This Court on 16/7/2019 after hearing the learned counsel for the parties had issued interim order directing respondent Nos. 2 to 5 not to demolish any portion of the property of the petitioners. The said interim order has been extended from time to time.