SATHYANARAYANA S/O LATE RANGAJAH AND OTHERS Vs. THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY AND OTHERS

JUDGEMENT

(1.) WRIT Petitioners seven in number claim that they have interest in properties which have been assigned Municipal Katha Nos. 483 (Old No. 620), 473 (Old No. 680/621), 2373 (Old No. 622), 631 (623/686), 688/324, Old Katha No. 59 Old AR Nos. 625 & 689, respectively, located within the limits of Hassan City, Hassan Municipal Council, Devigere Circle.

(2.) IT is the version of the Petitioners that they acquired right, title and interest in these properties after having participated in an auction sale conducted by the then Hassan City Municipality in the year 1965 -1966 and having been successful bidders and having paid the commensurate amount and claim that such transaction is evidenced by sale certificates issued by the 5th Respondent - The Commissioner, City Municipal Council, Hassan Taluk, Hassan District, copy of one such certificate is produced as Annexure L issued in favour of the 1st Petitioner.

(3.) CAUSE of action for approaching this Court for the following relief: I. Issue a writ of certiorari to quash the notices issued by the 4th Respondent dated 20.10.2010 in No. N.C.R.1/10 -11 Produced AS Annexures X, XI, X2, X3, X4, X5, X6 to the writ petition.