NAGENDRA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Vighneshwar S.Shastri, learned counsel for the petitioner. Sri.V.Shivareddy, learned High Court Government Pleader for the respondent Nos.1 to 6. Sri.B.S.Murali, learned counsel for the respondent No.7.

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

(3.) In this petition, the petitioner inter alia seeks a writ of certiorari for quashment of order dated 28.07.2016 passed by the Commissioner.