JULIANA DSOUZA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Sri.P.P.Hegde., learned Senior counsel on behalf of Sri.Venkatesh Somareddi., for petitioner, learned AGA for respondents 1 & 2 and Sri.K.Manohara Chari., learned counsel for respondents 3(a) & (b) have appeared in person.

(2.) The petitioner has invoked the writ jurisdiction under Articles 226 and 227 of the Constitution of India to issue a Writ of Certiorari to quash the impugned order dtd.:9/3/2015 passed by the Assistant Commissioner, Sub-Division, Mangaluru in Proceedings [xxxxxxxxxxx] vide Annexure-A.

(3.) Sri.P.P.Hegde., learned Senior counsel for petitioner submits that Mrs.Juliana D.Souza - the petitioner has purchased the 5 cents of land in Survey no.21/2B2 situated in Thiruvail Village of Mangaluru Taluk from Mrs.Stella D'Souza - the original third respondent as per sale deed dtd.:30/8/2011 for a consideration of Rs.3,13,000.00 (Rupees Three Lakh Thirteen Thousand only).