INAYTHULLA ABU MOHAMAD UPPONI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.D.J.Naik., learned counsel for the petitioner and Smt.Kirtilata R.Patil., learned HCGP for the respondents have appeared in person.

(2.) The captioned Writ Petition is filed seeking a Writ of Certiorari to quash the order dtd. 28/9/2006 passed by the Assistant Commissioner in xxxxxxxx/14/2001-02 vide Annexure-B and the order dtd. 22/2/2013 passed by the Karnataka Appellate Tribunal in Appeal No.185/2007 vide Annexure-E.

(3.) Learned counsel for the respective parties urged several contentions. Heard the contentions and perused the Writ papers with utmost care.