M. NARASIMHA MURTHY Vs. THE COMMISSIONER

JUDGEMENT

(1.) THIS appeal is filed challenging the correctness of the order passed by the learned single judge in writ petition no. 26718/12 dated 27.3.13.

(2.) THE appellant had filed the writ petition seeking for a direction, directing the respondents to execute the sale deed in favour of the appellant in respect of site no. 35 formed in Sy. nos. 38/1 and 39/1 of Valageri Halli Village, Kengeri Satellite Town, Bangalore and put him in possession of the same.

(3.) HEARD the learned counsel for the parties.