JACOB THOMAS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner has sought for to quash the order passed by the 1 st respondent dated 22-2-2005 at Annexure-E and to pass appropriate orders.

(2.) The petitioner's father is said to have purchased a land in Sy. No. 82/1 of Byrathi Village, Bidarhalli Hobli, Bangalore South Taluk, measuring 1 acre 34 guntas by a registered sale deed dated 7-3-2003 registered before the Sub-Registrar, Krishnarajapuram, Bangalore.

(3.) Learned Government Pleader submits that notice was issued on the person, who was squatting on the land and there was due notice and as such there is no illegality or infirmity in the order passed.