MUNISWAMY GOGGA DEAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) the petitioner in this writ petition under Article 226 of the constitution of India has questioned the legality and correctness of the order (annexure-d), dated 13-1-1988 made by the vi additional city civil judge, bangalore, in miscellaneous appeal no. 17 of 1983 by which he set aside the order (annexure-a), dated 28-2-1983 made by the tahsildar, Bangalore north taluk, in hoa. Cr. 85 of 1979-80 directing eviction of the occupants "of the land in sy. No. 31 of kalagondanahalli village, Bangalore north taluk.

(2.) I heard learned counsel on both sides.

(3.) before referring to the real questions of law and fact arising in this petition, itis better to refer to the salient facts necessary for the disposal of this petition.