SHARADA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of writ in the nature of mandamus for grant of police protection to prevent illegal activities by the BBMP or by any other authority claiming through BBMP concerning the subject property.

(2.) Heard Sri Somashekharaiah R.P., learned counsel appearing for petitioner, Sri M. Vinod Kumar, learned AGA appearing for respondent Nos. 1 to 3 and Sri N.K. Ramesh, learned counsel appearing for respondent No.4.

(3.) The petitioner claims to be the tenant of certain property and is recipient of grant of occupancy rights in terms of the order of the Land Tribunal dtd. 24/7/1987. The petitioner has knocked the doors of the Civil Court in OS No.4550/2011 seeking permanent injunction against the BBMP. The Civil Court, by its order dtd. 31/10/2015, dismissed the suit by the following observations: