K.L. Manjunath, J. - (1.) HEARD the learned counsel appearing for the appellant and learned counsel appearing for the respondent No. 1.
(2.) THIS appeal is filed challenging the correctness and legality of the order dated 27.11.2014 passed by the learned single judge in W.P. No. 3746/2013. Brief facts of the case are here under: "First respondent has filed writ petition requesting the court to issue mandamus or direction directing the respondent to demolish the RCC building constructed in the agricultural land without proper ownership and issue writ of mandamus or direction to take steps to ensure the nature of the land is not misused by any person or persons under the respondent No. 1."
(3.) ACCORDING to petition averments the appellant, who was respondent No. 1 before the Learned Single Judge, has constructed building in Sy. No. 52/3A which is jointly owned by the Shantha Shetty and Sucharitha Shetty. It is one among several properties held by the undivided Aliyasanthana Branch family. According to the petitioner the same is allotted to her mother as per final decree passed in RIA No. 372/1959 in O.S. No. 321/1950 by the Subordinate Judge of South, Kanara, Mangalore.;