Chandrakantaraj, J. - (1.) This matter coming up for orders on the I.A., is disposed of finally after hearing the learned Counsel for the parties.
(2.) Plaintiff filed suit for injunction restraining the defendant from interfering with the peaceful possession and enjoyment of the suit schedule land which happens to be Sy.No. 14 measuring 9 acres 64 cents in Byalachintha village, Bellary Taluk. It was the plaintiffs case that her husband purchased the land by registered sale deed as far back as in the year 1932. Thereafter the plaintiff and her sons have been in possession of the property.
(3.) The Government acquired the land for the purpose of establishing field channels. But her averment is that the Government has not yet taken possession of the same. She was troubled by the defendants who illegally entered into suit property under the impression that it is a Government Porambokuland. Therefore, she presented the suit seeking in-junction restraining defendants from entering and disturbing her peaceful possession of the same and while doing so she presented an application I.A. II for temporary injunction.;