K. SUGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for certiorari to quash the order dated 24.09.2018 passed by respondent No.2 vide Annexure-D, confirming the order passed by respondent No.3, dated 19.01.2017 vide Annexure-B, as also for a mandamus directing the respondent-authority to accept the valuation as shown in the sale deed dated 17.10.2016 in favour of the petitioner.

(2.) The case of the petitioner is that;

(3.) The respondent-State has filed its objections. Ms. Seema Shiva Naik, learned HCGP submits that the said objections may be regarded as objections to the above writ petition also.