SHRIKANTH GOUDA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner has approached this Court seeking issuance of a writ in the nature of Certiorari to quash the order dtd. 28/06/2008 passed by respondent No.2 - the Assistant Commissioner, produced as per Annexure-B and the order dtd. 18/09/2013 passed by respondent No.1 - the Deputy Commissioner, produced as per Annexure-A, confirming the order of the Assistant Commissioner.

(2.) Heard Sri.Chetan Munnoli, learned counsel for the petitioners, Sri. P. N. Hatti, learned HCGP for respondents No.1 and 2, Sri.V. Vidya, learned counsel for the caveator/respondent No.3 and Sri.Girish A. Yadawad, learned counsel for respondent No.6. Perused the materials on record.

(3.) The case of petitioners is that;