Karnataka High Court
The Karnataka Jesuit Education Society vs The Commissioner on 10 February, 2011
Author: B.V.Nagarathna
Bench: B.V.Nagarathna
MBah LAH eb Re ALISA ERS, Pipher Qe | RA ai Le! OR, PLS AP AE AP Ros PO BAS ch, AA Pee Sabot Hl BRE hl PAU PH Lt Ge RRMA ARR Pai Rae as NE IN THE HIGH COURT OF KARNATAKA AT BANGALORE: pad DATED THIS THE LO°" DAY OF FEBRUARY 20 Ob BRPORE THE HONBLE MRS. JUSTICE 8.V, NAGARATHNA ~~ WRIT PETITION NO: 6302/2011 (LB-BMP} The Karnataka Jesiit Pducetion Society' Loyala Marx dir, Se Wo.96, Lave lle Road, Bangalore - ~ 560! o Represented by Fr. c neces ooo: Be ; cy & : Fa te ee fg Bangalore De "velopment Authority, Kumarakrupa best, 2. The Commissioner, .. Brule Bangalore Maehanagara Palixe _ NR. Square, Bangalore. o ; he 4 £ we 2 EE Shot Gee BRE A EAMES GUS Go WLR OP AN OE, MEG LSU RT OF RARNATAIA HIGH COURT OF KABNATAMA 2 3. Asset. bxc. Engineer Hruhet Bangalore Ma Kotharoor Ward -- J.P. hagar kerige, Bangalore. 4. The Commissioner, 7 | Bangalore Water Supply a and Sewage Board Kavert Bhavan, ee me, Near Mysore Banik, KG. Road Jangal $e ee ae J. Res pordents This writ petitvied J g. filed. tinder wrticles 226 & 227 of the Constitution of trl ip praying w tc direct * "the resporcents 'stop thes froin entering the petitioner's oroperty permanently om etn): This petition coming om for preliminary hearing, thus day, the Court tamdte the e lo lowing? ry Bae Heche eg og gedit d . ok te te vate Lon can . Lyi (fle Wrib me ition, the prayer soughi is a direction jpondente namely, Bangelore Development 5 - : iP a oe + peed, Autherity, Bruhath Bengaluru Mahenegera Palike ard 'the Bangalore Water Supply & Sewerage Boari from perty permanently. Such a Clrection cer viet be giver im a writ petition 2. Eesertially, L ¥ can ger fess Erde eee cad "Seat oat tigi By, B SE PORE EEA S OR RIE ad EO EU oP LW) Wr GRAS, Pilla CASUARY OF RASNATAIA HIGH C ee 4 the getitioner is seeking protection of possession of its property. oe 2 if th petitioner ia indeed, the ow nér ip poseegsion of the property then the petitioner is entitled to 666K a remedy by approaching the clvll court. In a writ petition, a direction can not authorities rot: te. enter the. petitio fers property. Therefore, tie whit 'petition ig ~disrdseed as not on a) rs es ey & i : ae --
a.
sss fees ely pais & eh a 5 ire _ ee a poreach the cra] court and avail of an appropriate a remedy in order-to protest its tithe and possession, if go