SRI R BALASUBRAMANYAM Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for the Respondents has brought to the notice of the Court that the petitioner, Mr.R. Balasubramanyam and the private parties, namely, Respondent Nos.6 and 7, Shri. Govindaiah and Smt.Lakshmamma, W/o.Sri. Govindaiah are already agitating their respective claims over the property in question in Civil Suit, O.S.No.29/2015 pending in the Court of the Civil Judge, Madhugiri Taluk, Tumkur District.

(2.) The present petition has been purportedly filed by the petitioner seeking a direction against the Respondent - Public Works Department and Taluk Panchayat for directing them to take action against the private Respondent Nos.5 and 6 against the alleged illegal construction.

(3.) Having heard the learned counsel for the parties, this Court is satisfied that in view of the pendency of the Civil Suit, the parties should agitate their respective claims before the Civil Court only and the litigation in these circumstances cannot be allowed to be scattered in different Courts.