GOVINDRAO & ANOTHER Vs. THE STATE OF KARNATAKA & OTHERS

JUDGEMENT

(1.) It is submitted at the Bar that in similar matters wherein action of respondents 2 to 4 in illegality attempting to demolish the properties situated in Court Road, Basavakalyan had been challenged, this Court has permitted the petitioners therein to file objections along with relevant documents before the 4th respondent-Commissioner, City Municipal Council, Basavakalyan within two weeks and appear before him on a particular date and that the Commissioner shall hear the petitioners therein and consider their objections and thereafter, pass a considered order regarding the alleged encroachment, if any, made by the petitioners therein over the public property. Petitioners herein, who are similarly placed and are the residents of the same locality, have come up with these writ petitions making similar grievance regarding the alleged illegal attempt for demolition of the house constructed by them in their own property.

(2.) This Court, in similar circumstances, in W.P. Nos. 203012 to 203016 and 203025 of 2014, disposed of on 11-6-2014, having regard to the fact that the petitioners therein had constructed their building long back, has passed the following order making following observations. The said observations and the directions contained in paragraphs 5 and 6 of the aforesaid order are usefully extracted hereunder: