(1.) The petitioner is before this Court seeking quashment of endorsement dtd. 23/8/2021 issued by the 2nd respondent declining to issue a property card in the name of the petitioner and has sought for a direction to the 2nd respondent for such issuance.
(2.) Heard Sri Kethan Kumar, learned counsel appearing for the petitioner and Sri B.V.Krishna, learned Additional Government Advocate appearing for respondents 1 and 2.
(3.) Facts in brief, are as follows:- The petitioner enters into an agreement of sale with M/s Rai Estates and Builders to sell the land owned by her. The 3rd respondent registers O.S.No.924 of 2020 before the I Additional Civil Judge and JMFC, Mangalore for injunction against the petitioner who is arrayed as defendant No.2 in the suit. An application was also filed seeking restraint on the defendants from proceeding ahead with the digging or carrying out excavation work in the properties owned by the defendants. A further application was filed seeking restraint restraining the defendants from trespassing into any portion of the property by digging, damaging or committing any act in the property of the 3rd respondent and one more application was filed seeking to restore the plaint schedule properties to its original condition. The concerned Court on 22/1/2021 after hearing the plaintiff/respondent No.3 and the defendant No.2/petitioner herein dismissed all the applications filed in O.S.No.924 of 2020. The 3rd respondent challenges the said order before the II Additional Senior Civil Judge and Chief Judicial Magistrate, Mangalore in M.A.Nos. 8, 9 & 10 of 2021. The concerned Court in terms of its order dtd. 19/4/2021 directs maintenance of status quo.