NABISAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA is directed to take notice for respondent Nos.1 to 5.

(2.) Learned counsel Sri.B.Ahamed Ali undertakes to appear for respondent No.6.

(3.) The petitioner, who claims to be the owner of the land which is the subject matter in this writ petition has approached this Court invoking Articles 226 and 227 of the Constitution of India seeking for the following reliefs: