VIDYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:

(2.) I have heard the learned counsel for the petitioner and the learned AGA for respondents No.1 to 4 as well as learned counsel for respondent No. 5 and perused the material on record.

(3.) Shorn of unnecessary details, the material on record indicates that in Appeal No.1110/2013 before the Karnataka Appellate Tribunal (for short, 'KAT') wherein the Deputy Commissioner arrayed as respondent No.1 and respondent No.5 herein-Sri. Rathnakara Govinda Kini was arrayed as respondent No.2, the KAT remitted the matter back to the Deputy Commissioner therein with the following directions: