K. RAVINDRA NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this writ petition challenging the approval granted by the Udupi Planning Authority whereby it accorded an approval for formation of a single plot and is also challenging the plan that has been sanctioned and which has also been revised by the Udupi Town Municipal Council.

(2.) These two orders were also subjected to an appeal but the said appeal has been dismissed and therefore, the petitioner is before this Court.

(3.) It is the case of the petitioner that he is the owner of the property bearing Sy.No.120/15 of Moodanidamboor village in Udupi Taluk and he had purchased the said property under a registered sale deed on 9/7/1984. It is contended that in the sale deed itself there was a right of way prescribed to his plot.