CHANDRASHEKAR N.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned HCGP for respondent No.1 and learned counsel for respondent Nos.2 and 3.

(2.) The petitioner is before this Court seeking for the following reliefs:

(3.) The above relief is sought on the premise that the petitioner is the lawful owner of the property which is acquired in favour of fourth respondent.