CHANDRA SUVARNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 23/9/2021 which allots 700 sq.mts. of space in the port of Malpe Beach to the 4th respondent.

(2.) Shorn of unnecessary details, the facts in brief, are as follows:

(3.) Heard Sri Parameshwar N.Hegde, learned counsel appearing for the petitioner, Sri B.V.Krishna, learned Additional Government Advocate for respondents 1 to 3 and Sri S.K.Acharya, learned counsel appearing for respondent No.4.