DODDEGOWDA Vs. ASSISTANT COMMISSIONER MYSORE SUB DIVISION MYSORE

JUDGEMENT

(1.) Learned Government Pleader is directed to take notice for respondent 1. Notice to respondent 2 is dispensed with.

(2.) Petitioner is challenging the order of the Competent Authority/Assistant Commissioner, Mysore dated 19-7-2006 and also the order of the Karnataka Appellate Tribunal, dated 21-8-2007 in confirming the said order as per Annexures-C and D respectively, in rejecting the Form 7-A filed by the petitioner in respect of the property in Sy. No. 43/3 measuring 3 acres and 22 guntas situated at Yelwal Kaval Village.

(3.) Heard.