SHASHIKAL J SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners herein are the complainants. The petitioners are said to be the owners of land bearing Sy. No. 124/4/B2 and Sy. No. 501/3 of Ujire village, Belthangady Taluk, D.K. District.

(2.) Brief facts leading to this petition are as under:

(3.) It is stated that on the morning of 10.5.2014 at about 10 'O' clock the petitioners along with their family members lodged a complaint against Mr. Mahesh Shetty Thimarody and others with Belthangady Police. In the said complaint though the name of Mr. Mahesh Shetty Thimarody is not referred to, it is stated that the office bearers of the Samithi trespassed in to their property and vandalized the trees with an intention of putting up a temple in the vacant land. Though a complaint was lodged with the fifth respondent i.e., the Station House Officer of Belthangady Police Station, no action was taken. It is stated that said fact was brought to the notice of fourth respondent-Circle Inspector of Police and thereafter to the Superintendent of Police, Dakshina Kannada District on 12.5.2014. Despite the fact that these persons were informed about the highhanded behavior of the members of the Samithi headed by Mr. Mahesh Shetty Thimarody it is seen that neither the complaint was registered nor any action was taken to stop the further activities on the land.