SUNANDA NARASEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The respondent No.2 - Mysuru Urban Development Authority (MUDA) had notified various sites including Site No.3165, Vijaynagar 4th Stage, II Phase, Mysuru for sale by way of public auction under the Karnataka Urban Development Authorities (Disposal of Corner Sites and Commercial Sites) Rules, 1991 (for short, 'Rules, 1991').

(3.) The petitioner having participated in the said public auction was declared to be the highest bidder for site No.3165 for an amount of Rs.2,59,82,000.00. In pursuance thereof, a registered sale deed came to be registered in favour of the petitioner on 6/12/2021. The katha of the property having been transferred in the name of the petitioner, the petitioner has made the payment of necessary taxes in relation thereto.