MR. VISHAKANTEGOWDA S/O LATE NANJUNDE GOWDA Vs. THE STATE OF KARNATAKA REPRESENTED BY PRINCIPAL SECRETARY AND OTHERS

JUDGEMENT

(1.) The petitioner-Mr. Vishakantegowda S/o late Nanjunde Gowda has filed this writ petition on 27.02.2018 with the following prayers:

(2.) Learned counsel for the petitioner submits that the petitioner was the highest bidder in the auction of the property in question by the Respondent-Assistant Commissioner, Doddaballapura Sub-Division, Bengaluru Rural District and had paid a sum of Rs. 14 Lakhs against the auction bid of Rs. 56 Lakhs in the year 2010 but without canceling the said auction in favour of the petitioner, the Respondent-Assistant Commissioner has now again notified the said property for fresh auction by the impugned Notification Annexure-A dated 01.03.2018 and being aggrieved of the same, the petitioner had raised his objections before the said Assistant Commissioner by representation Annexure-J dated 22.02.2018.

(3.) Learned counsel has further submitted that the land owner of the land in question Mr. K.N. Srinivas Shastri had filed S.L.P.(Crl.) No. 9-12/2009 against the judgment and order dated 17.11.2008 in CRLP Nos.1107-1109/2008 of the High Court of Karnataka at Bangalore and in the said matter the Hon'ble Supreme Court passed the following order on 30.01.2013. The said order is quoted below for ready reference: ORDER