V.A.AROGYA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:

(2.) Heard the learned counsel for petitioner as well as learned Additional Government Advocate for respondent No.1. I have also heard learned counsel for respondents No.2 and 3- KIADB and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to documents produced by the petitioner, learned counsel for the petitioner invites my attention to the following decisions: