H B MULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) CHALLENGING the order of the Karnataka administrative Tribunal, Bangalore dated 21st August 2008 refusing to quash the proceedings of the first respondent dated 5. 8. 2006, where the request of the petitioner to waive the penal licence fee/rent was rejected, the petitioner has filed the present writ petition.

(2.) THE brief facts of the case is:

(3.) THE learned Counsel appearing for the petitioner and the learned government Advocate appearing for the respondents reiterated the submissions made before the Tribunal.