NITYANANDA INFRASTRUCTURE LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner in the present writ petition seeks the following reliefs;

(3.) Learned counsel for respondent No.2, on the other hand, submits that the petitioner cannot claim either interest or damages in view of the fact that he sought voluntary withdrawal of the allotment.