Y.N. SREENIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:- i. Issue a writ in the nature of certiorari or writ of appropriate directions to quash the FIR registered by the 1st respondent in Crime No.233/2018 vide Annexure-C, dtd. 17/12/2018, and pass such other suitable orders as deemed fit to meet the end of justice.

(2.) Respondent Nos.2, 3 and 4 filed a complaint on 17/12/2018 at respondent No.1-Sanjay Nagar Police Station alleging that petitioner No.1 and the husband of respondent No.2 were the owners of the land in Sy.No.26/5 measuring 1 acre 11 guntas which was acquired by the Bangalore Development Authority, an extent of 14 guntas have been left out for the land owners i.e., petitioner No.1, husband of petitioner No.2, petitioner Nos.3 and 4 who are brother and sister of petitioner No.1.

(3.) In a portion of the left out property, a temple was built which was managed and run by petitioner No.1 and husband of respondent No.2. The husband of respondent No.2/L.N.Ashwathama had expired on 30/10/2010.