V NAGENDRA Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) Shri V. Nagendra S/o. Late Venkatramaiah V, Mysore has filed this writ petition in this Court on 24/01/2018 with the following prayers:

(2.) Under the interim directions of the co-ordinate Bench of this Court, the Deputy Commissioner of Mysore was directed to give a Report in the matter. He has held a meeting of the parties and has submitted the following Report to this Court dated 08/02/2018 which is quoted below and which will give an introduction of the controversy involved in the present case. <FRM>JUDGEMENT_117_LAWS(KAR)2_2018_1.html</FRM>

(3.) The learned counsel for the petitioner, Mr. Dilli Rajan appearing for Mr.K.N. Subba Reddy submitted before the Court that though the land in question was acquired by the State for the Chamundeshwari Temple, Chamundi Hills, Mysore, while constructing the Pathway for Pilgrims, the petitioner wanted an access viz. ingress and aggress outside his House, across the said Pathway and for that purpose he has filed this writ petition.