T G RANGASHAMAIAH Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Learned senior counsel appearing for appellant, at the outset submitted that he would not press prayer (i) sought in the writ petition and further sought permission of this Court to implead the Special Tahsildar, Bangalore Taluk, as the third respondent in the appeal. His submission is placed on record and he is permitted to delete prayer (i) sought in the writ petition and implead the Special Tahsildar, Bangalore Taluk as third respondent in this appeal.

(2.) The petitioner/appellant assailing the correctness or otherwise of the impugned order dated 21st June 2010, passed in Writ Petition No.12087/2009 (GM-RES), by the learned Single Judge, has presented this writ appeal.

(3.) In the said writ petition, the two prayers that remain for consideration are to issue a writ of certiorari or any other writ thereby quash both the order made in Complaint No.4430/1999-2000 dated 20th September 2000 passed by the second respondent vide Annexure B therein and the notice dated Nil issued by the third respondent in Form No.37 vide Annexure D, according to law.