LAWS(KAR)-2019-7-532

T. LINGERAJEGOWDA Vs. STATE OF KARNATAKA

Decided On July 22, 2019
T. Lingerajegowda Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate appearing for the respondents.

(2.) By this petition under Article 226 of the Constitution of India essentially, the prayer of the petitioner is for grant of renewal of lease.

(3.) Few factual aspects will be necessary to be noted.