WYANAMAC EDUCATION TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Kiran Kumar T.L., the learned Additional Government Advocate takes notice for the respondents.

(2.) The petitioner has called into question the initiation of proceedings by the third respondent Tahsildar in case No.LND/RA/NCR -06/2015 -16.

(3.) However, Sri H.C.Shivaramu, the learned counsel for the petitioner fairly submits that the petitioner would be content if it is given an opportunity to file objections and if a direction is issued to the respondent No.3 to consider the said objections and thereafter take a decision in the matter. He submits that the matter is posted for orders tomorrow.