VISHWANADHAM ALLADA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed for non-compliance of the order of injunction dtd. 20/6/2022 passed in O.S.No.3300/2021 by which the Trial Court had passed an order of injunction in favour of the complainant and had directed the jurisdictional Kodigehalli police to give police protection to the complainant for construction in the suit schedule property against defendant No.1.

(2.) Admittedly, defendant No.2 in the suit filed another suit namely O.S.No.3715/2022 in which another order of injunction was passed on 9/6/2022.

(3.) In view of conflicting orders of injunction, the Trial Court, by an order dtd. 30/6/2022 in O.S.No.3715/2022, directed the police authorities not to allow any of the parties to both the suits, to construct any building or structure in the suit property and to keep the suit property as it is, till the next date of hearing. Subsequently, the suit filed by the complainant was decreed on 1/8/2022 except as against defendant No.2.