VEERALINGAYYA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner as well as the learned HCGP who is directed to take notice for the respondents.

(2.) Petitioner has filed the instant writ petition with a prayer to quash the order dtd. 13/6/2022 passed on IA No.24 in O.S.No.279/2006 by the I Addl. Senior Civil Judge, Raichur.

(3.) Petitioner had filed O.S.No.279/2006 before the I Addl. Senior Civil Judge, Raichur, seeking a decree of declaration that he is the owner of the suit schedule A property, for mandatory injunction directing the defendants to remove the structure in suit schedule B property, and further has sought for perpetual injunction against the defendants. In the said suit, the defendants have entered appearance and have contested the suit by filing the written statement.