V. B. VEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have preferred this writ petition under Articles 226 and 227 of the Constitution of India assailing the order at Annexure-H dtd. 28/10/2021 passed by the 2nd respondent, confirming the order passed by the 3rd respondent at Annexure-G dtd. 27/11/2012. They have also made a prayer to issue a writ of mandamus directing respondent No.1 to take appropriate action against the 2nd respondent and for issuing writ of mandamus to pay compensation to the petitioners.

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this petition narrated briefly are; the petitioners were allotted plots by the 4th respondent-Gram Panchayat and after obtaining necessary permission from the competent authority, the petitioners had commenced putting up construction of their house in the plots allotted to them. The 3rd respondent allegedly without issuing any notice to the petitioners passed an order directing demolition of the construction and by using police protection forcibly executed the said order. The appeal filed by the petitioners against the said order before the 3rd respondent was dismissed vide Annexure-H dtd. 28/10/2021. Being aggrieved by the same, the petitioners are before this Court.