H RAMESH, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this case, the petitioner has sought review of the order in Writ Petition No.10696/2012 (LB -BMP) dated 19.10.2012.

(2.) IN the writ petition, the petitioner sought for quashing of the endorsement at Annexure -J, dated 3.1.2012, whereby the Assistant Commissioner of Bruhath Bangalore Mahanagara Palike, has rejected his application for transfer of katha in respect of property bearing CTS No.1167 situated at Sadashivanagar, Bangalore, forming a part of re -survey No.2 of Rajamahal village earlier ward No.5 of BBMP (Kodandaramapura) presently ward No.65 (Kadumalleshwaram), Vyalikaval, Gayathri Devi Park Road, totally measuring 9792' sq.ft.

(3.) THE case put forth by the petitioner was that he had purchased the property from His Highness Maharaja of Mysore. He has asserted that the Highness Maharaja of Mysore was the owner of the property and that he has lawfully purchased the property from His Highness.