M.M.MAHADEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, whose father purchased the land measuring 2 acres in Sy.No.42, Block No.47 of Mallathahalli village, Yeshwanthapura Hobli, Bengaluru North Taluk [the subject property], has impugned the following orders:

(2.) The petitioner's challenge to these orders in the present petition is not the first challenge and in fact, he was before this Court challenging these very orders in W.P. No.12622/2003. This writ petition is dismissed on 27/5/2003. The petitioner's writ appeal as against these orders under Sec. 4 of the Karnataka High Court Act in W.A. No.5640/2003 is dismissed without condoning the delay after a brief reference to the circumstances leading to the appeal. The petitioner successfully carried the Division Bench's order to the Hon'ble Supreme Court inasmuch as his petition in SLP (C) 8602/2004 was favoured condoning the delay and remitting the writ appeal for reconsideration in accordance with law after giving opportunity of hearing.

(3.) The Division Bench has heard a learned Senior Counsel on behalf of the petitioner as also the learned Counsel for the respondents, and by order dtd. 15/4/2010 has again dismissed the writ appeal on merits. The petitioner has challenged this order before the Hon'ble Supreme Court in Special Leave to Appeal (C) No.19331/2010. The Supreme Court has dismissed the petition, but has left open the question of law raised by the petitioner. The Supreme Court's order dtd. 26/7/2010 in the aforesaid Special Leave Petition reads as under :