ASLAM PASHA Vs. CHIEF COMMISSIONER APPELLATE AUTHORITY

JUDGEMENT

(1.) Sri.Pawan Kumar., learned counsel is directed to accept notice for respondents No.1 and 2. Notice to respondent No.3 is dispensed with on account of the order proposed to be passed.

(2.) The petitioner is before this Court seeking for the following reliefs;

(3.) The petitioner claims to be the absolute owner of site No.20 carved out in old Sy. No.115/6A having katha No.6380, totally measuring 6588.75 sq. ft. situate at Annasandra Palya, Vibuthipura Dakle, KR Puram Hobli, Bengaluru East Taluk having purchased the same under the registered sale deed on 27/1/2011.