SHIVANGINI BHARTIA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner seeks a direction by issuance of a writ in the nature of mandamus directing the 2nd respondent to regularize entire schedule property, for it having been regularized partially by the Committee. As a consequence thereof, she also seeks a writ, in the nature of prohibition, prohibiting respondents 2 and 3 from acquiring or taking possession of any portion of the schedule property.

(2.) Heard Sri K N Phanindra, learned senior counsel appearing for the petitioner, Sri M Rajakumar, learned Additional Government Advocate appearing for respondent No.1 and Sri Shivaprasad M Shantanagoudar, learned counsel appearing for respondents 2 and 3.

(3.) Facts, in brief, germane are as follows:-