PURVA PARADISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri. Sharath N., learned counsel appearing for the petitioner and Dr.V.C. Jagannath, learned counsel appearing for respondent No.2/caveator.

(2.) The petitioner is before this Court calling in question an order passed by the Estate Officer under the Public Premises Act, 1979 denying cross-examination to the petitioner herein.

(3.) Learned counsel appearing for the petitioner would submit that in an identical circumstances in W.P.No.13930/2021 dtd. 6/8/2021, the Co-ordinate Bench of this Court has passed the following order: