Karnataka High Court
Chamundeswari Build Tech. Pvt. Ltd., ... vs State Of Revenue Secretary, Government ... on 22 August, 2002
Author: V.G. Sabhahit
Bench: V.G. Sabhahit
JUDGMENT
1. This appeal has been filed against the order dated 2.4.2002 passed in W.P. No. 2493/2001.
2. The appellant had filed the writ petition for a direction to the Respondents not to take any coercive steps to evict and demolish any structures, situated in the appellant's project and to restrain the Respondents from illegally interfering with the possession and enjoyment of the appellant's project. The learned Single Judge after considering the matter in detail has dismissed the writ petition with costs of Rs. 10,000/- payable by the Petitioner/appellant and directed the State Government to take action against the Assistant Commissioner who had recommended the grant of land in favour of the Petitioner-Appellant.
3. Heard the learned Counsel for the parties and perused the material on record.
4. The Respondents are taking action to evict the Appellant from the land. The learned Single Judge on consideration has not interfered with the action taken by the Respondents, but in turn has directed the State Government to take action against the Assistant Commissioner who had recommended the grant of land. We find no error or illegality in the order passed by the Learned Single Judge, so as to call for any interference. This writ appeal is dismissed.