MOHAN VASUDEV CHAVAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Captioned petition is filed assailing the order passed by respondent No.2 vide Annexure-D wherein respondent No.2- Deputy Commissioner has resolved to sell a plot reserved for civic amenities by invoking Sec. 72(2) of the Karnataka Municipalities Act. The said order is under challenge.

(2.) Heard the counsel for petitioner, learned counsel appearing for respondent No.3 and learned HCGP.

(3.) Facts leading to the case are as under: