SOBHA LTD Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The Writ Appeal is filed challenging the Order dtd. 27/9/2021 passed by the learned Single Judge in Writ Petition No.27833/2014 (LA-BDA).

(2.) We have heard Shri. P.S. Rajagopal, learned senior counsel as instructed by Advocate Shri. Sanjay Nair, learned counsel appearing for the appellant, Smt. Prathima Honnapur, learned Additional Advocate General along with Shri. Devaraj C H, learned Government Advocate appearing for respondents No.1 to 3 and Shri. Ajay Kumar M. Patil, learned counsel for respondents No.4 and 5.

(3.) The brief facts of the case are as follows:- The Tahasildar, Bangalore North Taluk, submitted a report dtd. 7/3/2007 to Assistant Commissioner, stating that the land measuring 1 acre 12 guntas in Sy. No.30 of Sampigehalli Village, Yelahanka Hobli, Bangalore North Taluk, Bangalore, is vacant, and its market value is Rs.40,00,000.00 per acre and it could be allotted/sold in public auction. The Assistant Commissioner, conducted spot inspection of the said property on 9/3/2007 and vide report dtd. 14/3/2007, recommended for sale of schedule property in public auction. Pursuant to the said reports, the Principal Secretary to Government accorded permission vide order dtd. 23/3/2007 to the Deputy Commissioner (1st respondent) to sell the schedule property and other Government lands in public auction to be held on 26/4/2007 under Rule 12 (2) of the Karnataka Land grant Rules, 1969.