SRI.RUDRAIAH C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri P.N. Nanjareddy, learned counsel for the petitioner, Sri Neelakantappa K. Pujar, learned High Court Government Pleader for respondent No.1, Sri K.V. Bathegowda, learned counsel for respondent No.2 and Sri N. Manohar, learned counsel for respondent No.3.

(2.) This writ petition is filed by the decree holder challenging the order dtd. 21/11/2024 passed in Ex. No.2857/2013 by the XIX Additional City Civil & Sessions Judge at Bengaluru (for short, 'the Execution Court').

(3.) The petitioner purchased two residential sites from Smt. Lakshmamma. The properties are described as Site Nos.25 and 26, situated at 3rd Cross, Muneshwara Block, Palace Guttahalli, Bengaluru. Prior to the purchase of the sites by the petitioner, the second respondentBBMP attempted to form a road in the sites in question on 1/12/1977. Aggrieved by the same, Smt. Lakshmamma filed O.S. No.3046/1977 seeking a decree of permanent injunction. The said suit came to be dismissed on 25/6/1979.