MOHAMMED UMMER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is stated to be the owner to an extent of 11 guntas in Sy.No.87/2 of Kyathamaranahalli Village, Kasaba Hobli, Mysuru Taluk and has filed the present petition seeking for setting aside of preliminary notification dtd. 21/4/2004 and also sought for setting aside of final notification dtd. 3/2/2005.

(2.) During the course of arguments, the petitioner has filed a memo which reads as hereunder:

(3.) The petitioner has withdrawn his challenge as regards validity of notification.