NANDINI G M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners Mr.Shatak Gurukar and Miss.Suraksha Gurukar have filed these petitions with their mother Mrs.Nandini G.M. before this Court on 04.10.2018 with the following prayers:

(2.) On 05.10.2018, this Court granted an exparte interim order in favour of the petitioners, which is quoted below for ready reference:

(3.) The 2nd Respondent-Municipal Commissioner, Channapatna Town Municipality, Channapatna, is directed to hear the petitioners and the petitioners are directed to produce the relevant evidence of their title, actual area in their possession etc., before the Municipal Commissioner. It is only after passing a speaking and reasoned order on such objections and the extent of encroachment, if any made by the petitioners is determined, the actual demolition work to the extent of excess possession or encroachment shall be undertaken.