SADANANDA SHETTY Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) HEARD Sri K. Chandranat Ariga, learned Counsel for the Petitioner and Smt. Niloufer Akbar, learned Government Pleader for the Respondent.

(2.) BY this writ petition, the Petitioner has sought for quashing of the notification bearing No. MAB(4). CR. 5 of 2000 -2001 dated 29.5.2000 filed as Annexure -B to the writ petition.

(3.) THE Petitioner has challenged this notification alleging that the same is illegal and without jurisdiction.