REGENT COMPUTRONICS PVT. LTD.

T.N.Chandrashekar Appellant

V/S

GOVERNMENT OF KARNATAKA Respondents

Referred Judgements :-

ST. ANTHONY'S COLLEGE V. REV. FR.PAUL PETTA [REFERRED TO]
MCD VS. UPHAAR TRAGEDY VICTIMS ASSN. [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
CHAIRMAN BOARD OF MINING EXAMINATION AND CHIEF INSPECTOR OF MINES VS. RAMJEE [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
KHATRI II VS. STATE OF BIHAR [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
MANGILAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
HINDUSTAN PAPER CORPORATION LIMITED VS. ANANTA BHATTACHARJEE [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]
UMA NATH PANDEY VS. STATE OF U P [REFERRED TO]
DHARAMPAL SATYAPAL LTD VS. DEPUTY COMMISSIONER OF CENTRAL EXCISE, GAUHATI [REFERRED TO]
KAUSHAL KISHOR VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE BANK OF INDIA VS. RAJESH AGARWAL [REFERRED TO]

JUDGEMENT

(1.) This writ petition preferred seeking the following reliefs;

(2.) Brief facts, The petitioner is tenant under one K.S.Nataraj in respect of property bearing Municipal Katha No.1951/1822 situated at Narasimha circle, Kalyagate, Magadi Town, Magadi, Ramanagara District, measuring East-West 19 feet and North-South 76 feet. This property is referred to as 'Schedule-B' property in the writ petition. Schedule-B property is part of larger extent of property measuring East-West towards Southern side 34 feet, towards Northern side 361/2 feet, towards North-South on the Eastern side 59 feet and towards Western side 74 feet. This property is referred to as 'Schedule-A' property.

(3.) It is stated that the petitioner entered into agreement of sale on 9/9/2002 with K.S.Nataraj for purchase of Schedule-B property. It is stated that the remaining part of Schedule-A property was in possession of Smt. Radha Balakrishna. The Schedule-B property was purchased by Smt. Radha Balakrishna under registered Sale Deed 13/4/2004 during subsistence of earlier agreement of sale. As the petitioner was pressurized to vacate Schedule-B property, he preferred O.S.No.307/2011 on the file of the Additional Civil Judge, Magadi. The Civil Court by order dtd. 9/8/2011 granted interim order of temporary injunction restraining demolition, dispossession, interference and obstruction with the plaintiff's possession of Schedule-B property.

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T.N.CHANDRASHEKAR Vs. GOVERNMENT OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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