DURGESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by certain developmental activities being done on 3 acres 9 guntas of land in Sy.No.110 and 3 acres 20 guntas of land Sy.No.114 of KittanahallI Village, Nelamangala Taluk, the present writ petition is filed with a prayer to direct respondent Nos.2 to 6 to stop all the illegal activities on the said properties and also to consider the representation of the petitioners regarding the same.

(2.) The petitioners submit that they are the owners of the property and the illegal construction is being put up on the property concerned by respondent Nos.7 and 10 with the connivance of authorities respondent Nos.1 to 6. If that is the case, the appropriate remedy for the petitioners is to file a suit before the appropriate civil Court to enforce their right over the properties in the manner known to law. The same cannot be agitated in a writ petition.

(3.) For the aforementioned reasons, the writ petition is dismissed.