M VITTAJACHAR Vs. TAHSILDAR MANGALORE

JUDGEMENT

(1.) In this petition under Articles 226 and 227 of the Constitution, the petitioner has sought for the following reliefs :

(2.) As far as the first relief is concerned, it is already covered by a decision of this Court in KAMATH M.A. V. KARNATAKA STATE FINANCIAL CORPORATION & ORS., reported in 1981(2) Kar.L.J. page 129. Therefore, following the said decision, the first relief is refused.

(3.) In respect of the second relief, Sri P. Ganapathi Bhat, learned Counsel for the petitioner, submits the prayer relating to quashing of the recovery certificate need not be examined because the certificate is not issued against the petitioner. In view of this submission, it is not necessary to consider the said prayer.