MR. NATARAJ S. Vs. THE STATE OF KARANTAKA, REPRESENTED BY ITS CHIEF SECRETARY, THE DEPARTMENT OF REVENUE AND OTHERS

JUDGEMENT

(1.) None present for the petitioner. Nobody was present on the last date of hearing either i.e., on 14.06.2017. The consecutive defaults prima facie show that the petitioner is no longer interested in prosecuting this case. This apart, having examined the record, we find no reason to exercise PIL jurisdiction in this matter.

(2.) The petitioner, a resident of Chintamani town, Doddaballapura District claiming to be a social activist, has filed this writ petition seeking writ of mandamus that the official respondents herein forthwith implement the order dated 12.03.1976 made by the 3rd respondent-Assistant Commissioner by demolishing the unauthorized structure erected on the petition property and thereby, restore the land to the State.

(3.) After service of notice, the respondents have entered appearance. The respondents 1 to 4 are represented by Additional Government Advocate Sri.S.H. Prashanth, the 5th respondent who is a private party is represented by Sri.Divakara P.B who has filed the Statement of Objections on 23.08.2017 denying the petition averments and resisting the petition claim.