B R VISHWANATH Vs. GOPALARAJU

JUDGEMENT

(1.) THE petitioner is aggrieved by the order passed by learned Judge of I-appellate court.

(2.) THE learned Judge of I-appellate court has vacated the order of temporary injunction granted by trial court. The learned Judge of I-appellate court has held that defendant has put up construction. In case if plaintiff succeeds, defendant shall remove or demolish portion of building constructed in violation of building bye-law. In my considered opinion, learned Judge of I-appellate court has taken a balanced view of the matter.

(3.) THERE are no grounds to interfere with the impugned order. The writ petition is dismissed.