VINOD H CHAWDA Vs. STATE OF KARANATAKA

JUDGEMENT

(1.) Question raised in this writ petition is similar to the one raised in W.P. No. 37340-345/2009 disposed of on 21.01.2010.

(2.) Challenge in this writ petition is also with regard to the order dated 04.12.2009 passed by respondent No.2-Deputy Commissioner.

(3.) By the said order, based on the findings arrived at by the Committee constituted under the Chairmanship of the Assistant Commissioner, he has held that due to fraud and misrepresentation committed by the petitioners herein, the respondent No. 2 was made to part with huge sum of money towards the alleged consideration in respect of the land which allegedly belonged to the petitioner, in favour of the Department of Tourism. Hassan respondent No. 5 herein.