OZONE URBANA INFRA DEVELOPERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed against the judgment and order dated June 16, 2017 passed in Writ Petition No.25815 of 2017.

(2.) Apparently, no fault could be found in the order impugned inasmuch as the Hon'ble Single Judge directed the appellant-writ petitioner to approach the alternative appellate forum.

(3.) However, Mr. D.R. Ravishankar, learned advocate for the appellant, submits that, he is not aggrieved by the order of cancellation of the grant, but, he was aggrieved, as the Assistant Commissioner directed the Tahasildar, Land Grant Committee, Devanahalli Taluk, to delete the name of the appellant- writ petitioner from all the revenue records pertaining to the land in question and to take possession of the land.