THAMMAYYA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in the present writ petition has challenged the order dtd. 26/6/2023 bearing [xxxxxxx] vide Annexure-A to the writ petition, passed by respondent No.2.

(2.) Respondent No.2 upon an enquiry has found that the petitioner has illegally encroached upon a portion of the property in Sy.No.112 of Kodladi Village, Kundapura Taluk, which belongs to the Government and has passed the impugned order.

(3.) The petitioner has challenged the impugned order on the ground that the same is passed without jurisdiction.