A.RAHMATHULLA Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) Sri.Harish Kumar M.S., learned Counsel for petitioner and Sri.M.A.Subramani, learned Counsel for respondent, have appeared through video conferencing.

(2.) It is stated that the Municipal Council, Harapanahalli, by taking necessary approval from the Deputy Commissioner, Davanagere, issued the tender notification on 6/11/2012 to auction the shop No.4 situated in Block 'A' of the complex constructed by the Municipal Council, Harapanahalli under IDSMT scheme for rent.

(3.) Learned Counsel for petitioner has urged several grounds.