MYSORE RACE CLUB LIMITED Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Sri Shiv Shankar L., learned counsel for the petitioner.

(2.) The petitions are admitted for hearing. With the consent of the learned counsel for the parties, same are heard finally.

(3.) In these petitions, the petitioner inter alia has sought a writ of certiorari for quashment of show cause notice dated 11.11.2016 as well as writ of mandamus directing the respondents to renew the lease in respect of schedule property in favour of the petitioner.