V.M.EHSANULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondent Nos.1 and 2.

(2.) Petitioner is before this Court under Article 226 of the Constitution of India praying to quash the notification bearing No.RD 28 GRC 2019 [P-1] dtd. 5/5/2022 [Annexure-A] issued by second respondent insofar as it relates to properties described in the Annexure-1 at Serial No.4 to the impugned notification.

(3.) Heard the learned counsel Sri.C.Hanumantha Rao through video conference for petitioner and learned Additional Government Advocate for respondent Nos.1 and 2. Perused the writ petition papers.