M. MAYANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner filed this writ petition seeking for mandamus directing the respondents-authorities to evict respondent No.6 from the encroached land bearing Sy.No.46 situated at Sannathammanahalli, Krishnarajapura Hobli, Bangalore East measuring 0/4/12 guntas.

(2.) Brief facts leading rise to filing of this writ petition are as under:

(3.) Heard learned counsel for the petitioner and Sri. S.S.Mahendra, learned Additional Government Advocate for respondents 1 to 5.