V. TARANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioner is assailing the order dtd. 23/4/2021 (Annexure-A) passed by the first respondent, granting sanction to initiate enquiry against the petitioner.

(2.) Relevant facts for adjudication of the writ petition are that the petitioner is while working as Revenue Officer of the respondent - Corporation, a sale deed dtd. 9/4/2013 has been executed in respect of site measuring 30' x 40' bearing No.35, 'S' Block, Bhavani HSBC Layout, Kattariguppe, Bengaluru, standing in the name of one Smt. T. Devamma, in favour of one Sri. Srinivas Das as per Annexure-B to the writ petition. In this connection, a complaint has been lodged by one Sri. N.R. Ramesh alleging misappropriation of public property by certain persons (Annexure-D). In furtherance of the same, the Government has taken a decision as per the impugned order dtd. 23/4/2021 granting sanction to the respondent - authority to conduct enquiry in the matter. Hence, this writ petition is filed.

(3.) I have heard Sri. R. Subramanya, learned counsel appearing for the petitioner, Sri. M.S. Nagaraja, learned Additional Government Advocate appearing for respondent No.1, Sri. B.B. Patil, learned counsel appearing for respondent No.2, Sri. M.A. Subramani, learned counsel appearing for the respondent Nos.3 and 4.