VISHAL PATHANGE G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Unsuccessful petitioner is before us in this appeal under Sec. 4 of Karnataka High Court Act, 1961, challenging the order dtd. 19/11/2025 passed by the Writ Court in W.P.No.16755/2021. The Writ Court under the impugned order disposed of the writ petition, directing the respondent No.2 to re-auction the site bearing No.4026/A, Vijaynagar 4th Stage, 2nd Phase, Mysuru, by giving wide publicity in a time bound manner and further directed respondent No.2 to forthwith refund a sum of Rs.12,00,000.00 to the petitioner along with interest at the rate of 9% per annum from the rate of deposit till the date of re-payment.

(2.) The parties are referred to as per their ranking before the Writ Court.

(3.) The facts germane to filing of the present appeal are as under: