BALARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned State Counsel accepts notice for respondents 1,5 and 6.

(2.) Petitioners have questioned the notice dated

(3.) 12.2019 stated to have been addressed to one Sri.Syed Muktar, son of Syed Makbol, who is stated to be the tenant of the petitioner. 3. The gist of the notice is removal of unauthorized encroachment in respect of Site No.76/G Shankarmutt Badavane, Mysuru City.