NANJA RAJU Vs. MANCHE GOWDA

JUDGEMENT

(1.) Petitioners are villagers living in Yadavane Village, Amruthur Hobli, Kunigal Taluk, Tumkur District. Respondent No.5 has passed an order on 14/10/2022 wherein it has been ordered that the public road encroached by certain persons be removed. As the same was not removed inspite of the order, the present writ petition is filed.

(2.) The learned counsel for respondent Nos.7 and 8 submits that the said encroachment has already been removed. The same is disputed by the petitioners.

(3.) The learned HCGP appearing for respondent Nos.5 and 6 submits that if the encroachments are not removed, steps will be taken to remove the same. His submission is placed on record.